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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 5545-5574 OF 2018 [@ SPECIAL LEAVE PETITION (C) NOS. 13484-13513 OF 2018]

[@ SPECIAL LEAVE PETITION (C) …..CC NOs. 9490-9519 OF 2017 STATE OF HARYANA  & ORS.                      Appellant(s)

                               VERSUS PARVEEN KUMAR ETC                             Respondent(s)

WITH CIVIL APPEAL NO. 5575-5604 OF 2018

[@ SPECIAL LEAVE PETITION (C) NOS. 13515-13544 OF 2018] [DIARY NO. 21880 OF 2017]

J U D G M E N T

KURIAN, J. 1. Leave granted. 2. The appellants are before this Court, aggrieved by the land value fixed by the High Court in respect of the lands acquired from the respondents.  We find that the connected appeals arising out of the common impugned Judgment have been disposed of vide Judgment dated  13.09.2017  passed  in  Civil  Appeal  Nos. 13132-13141 of 2017 and other connected matters.  The operative portion of the Judgment reads as follows :-

“32. Even if we calculate compensation by  adding  between  12  to  13%  flat increase,  taking  base  price  at Rs.1560/- granted in the case of Swaran Singh  in  the  facts  of  the  case,  the price  would  come  approximately  to

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Rs.1.10  crores  per  acre.  Further deduction in addition to deduction made in  Swaran  Singh  ’s  case  (supra)  is required  to  be  made  towards development, it would be appropriate to deduct further amount of Rs.15 lakhs. Thus  the  compensation  that  we  award comes  to  Rs.95  lakhs  per  acre,  not Rs.1,46,09,000/-  as  determined  by  the High  Court.  Approximation  of compensation,  when  made  on  comparable sale  method,  would  by  and  large  be similar. We reduce the amount awarded by  the  High  Court.  Thus,  we  deem  it appropriate to award the amount @ Rs.95 lakhs  per  acre  along  with  statutory benefits.”  

3.   These appeals are also disposed of in terms of the Judgment referred to above.   

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ MOHAN M. SHANTANAGOUDAR ]  

New Delhi; May 16, 2018.

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ITEM NO.42               COURT NO.5               SECTION IV-B                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (C)......CC  No(s).   9490-9519/2017 (Arising out of impugned final judgment and order dated  24-02-2016 in RFA No. 219/2015 24-02-2016 in RFA No. 3861/2014 24-02-2016 in RFA No. 3863/2014 24-02-2016 in RFA No. 3864/2014 24-02-2016 in RFA No. 3865/2014 24-02-2016 in RFA No. 3866/2014 24-02-2016 in RFA No. 3867/2014 24-02-2016 in RFA No. 3868/2014 24-02-2016 in RFA No. 3869/2014 24-02-2016 in RFA No. 3870/2014 24-02-2016 in RFA No. 3872/2014 24-02-2016 in RFA No. 3873/2014 24-02-2016 in RFA No. 3874/2014 24-02-2016 in RFA No. 3875/2014 24-02-2016 in RFA No. 3876/2014 24-02-2016 in RFA No. 3877/2014 24-02-2016 in RFA No. 3878/2014 24-02-2016 in RFA No. 3968/2014 24-02-2016 in RFA No. 3969/2014 24-02-2016 in RFA No. 3970/2014 24-02-2016 in RFA No. 3971/2014 24-02-2016 in RFA No. 3972/2014 24-02-2016 in RFA No. 3973/2014 24-02-2016 in RFA No. 3981/2014 24-02-2016 in RFA No. 3982/2014 24-02-2016 in RFA No. 3983/2014 24-02-2016 in RFA No. 3984/2014 24-02-2016 in RFA No. 4173/2014 24-02-2016 in RFA No. 4174/2014 24-02-2016 in RFA No. 4175/2014 passed by the High Court Of Punjab & Haryana At Chandigarh) STATE OF HARYANA  & ORS.                           Petitioner(s)                                 VERSUS PARVEEN KUMAR ETC                                  Respondent(s) WITH Diary No(s). 21880/2017 (IV-B)   Date : 16-05-2018 These matters were called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR For Petitioner(s) Dr. Monika Gusain, AOR                     For Respondent(s) Mr. Sameer Singh, Adv.                      Dr. Sushil Balwada, AOR

Mr. R. K. Kapoor, Adv.  Ms. Kheyali, Adv.  Mr. Rajat Kapoor, Adv.  

                   Mr. Anis Ahmed Khan, AOR                     

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   UPON hearing the counsel the Court made the following                              O R D E R

Delay condoned.  Leave granted.  The  appeals  are  disposed  of  in  terms  of  the  signed

non-reportable Judgment.   Pending Interlocutory Applications, if any, stand disposed of.

(JAYANT KUMAR ARORA)                              (RENU DIWAN)    COURT MASTER                                ASSISTANT REGISTRAR

(Signed non-reportable Judgment is placed on the file)