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NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL  NO(S). 5871-5938 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 16043-16110 OF 2018]

[DIARY NO. 13450 OF 2018]

THE STATE OF HARYANA & ANR. ETC.              Appellant (s)

                               VERSUS

SMT. SAROJ & ORS. ETC.                        Respondent(s)

J U D G M E N T KURIAN, J.

1. Delay condoned.  Leave granted.

2. In the nature of the order we propose to pass, it

is  not  necessary  to  issue  notice  to  the

respondent(s).  The appellants are before this Court,

aggrieved by the fixation of the land value.  In the

remaining matters i.e. Civil Appeal No. 12847 of 2017

& other connected matters, arising out of the common

Judgment,  this  Court  has  set  aside  the  impugned

Judgment and remitted the matters to the High Court.

3. We are informed that the matters, which have been

remitted, are pending before the High Court.  In that

view of the matter, these appeals are disposed of by

setting aside the impugned Judgment and remitting the

matters to the High Court, to be taken up along with

the matters referred to above.

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4. We direct the appellants to serve a copy of this

Judgment and a copy of the appeal memorandum on the

respondents-claimants within four weeks from today.

No costs.    

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

.......................J.               [ SANJAY KISHAN KAUL ]  

New Delhi; July 02, 2018.