SURINDER SINGH Vs STATE OF HARYANA
Bench: KURIAN JOSEPH
Case number: C.A. No.-005585-005588 / 2012
Diary number: 23596 / 2011
Advocates: ROHIT KUMAR SINGH Vs
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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.5585-5588 OF 2012
SURINDER SINGH & ORS. APPELLANTS VERSUS
STATE OF HARYANA RESPONDENT
J U D G M E N T KURIAN, J.
1. The issue in these appeals pertains to the fixation of land value. 2. The issue involved in these appeals is covered by the Judgment of the High Court in RFA No. 41 of 1997 – Smt. Parkash Rani Vs. State of Haryana decided on 29.10.2009. The High court has fixed the land value at Rs. 250/- per square yard and that has been confirmed by the Supreme Court in C.A. Nos. 10286-10290 of 2010 Kanti Parkash Bhall (D) through Lrs. & Others Vs. State of Haryana. The High Court has granted the same rate to the appellants herein. 3. The appeals are hence dismissed. No order as to costs.
.................J. [KURIAN JOSEPH]
......................J. [ROHINTON FALI NARIMAN]
NEW DELHI; FEBRUARY 18, 2016