SUKHWANT KAUR Vs STATE OF HARYANA
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-010177-010177 / 2016
Diary number: 4021 / 2016
Advocates: SATYENDRA KUMAR Vs
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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 10177 OF 2016
[@ SPECIAL LEAVE PETITION (C) NO. 17147 OF 2016 ] SUKHWANT KAUR AND ORS. Appellant(s)
VERSUS STATE OF HARYANA AND ANR Respondent(s)
J U D G M E N T KURIAN, J. 1. Leave granted. 2. In view of the order passed by this Court in SLP (C) No. 29600-29602 OF 2012 arising out of the common impugned Judgment dated 01.05.2012, we hold that the appellants shall be entitled to compensation at the rate of Rs. 1,25,000/- (Rupees One Lakh and Twenty Five Thousand) per acre over and above the compensation awarded by the High Court. 3. Needless to say, the appellants shall be entitled to the statutory benefits, except for the period covered by delay. 4. With the aforesaid directions, the appeal is disposed of.
No costs. .......................J.
[ KURIAN JOSEPH ]
.......................J. [ ROHINTON FALI NARIMAN ] New Delhi; October 17, 2016.