NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL  NO(S). 1733/2018

(ARISING FROM SLP (C) NO. 4293 OF 2018 @ DIARY NO.523/2018) THE STATE OF PUNJAB & ORS.                         APPELLANT(S)                                 VERSUS GURDEV SINGH & ORS.                                RESPONDENT(S)

WITH CIVIL APPEAL  NO(S).1734-1745/2018

(ARISING FROM SLP (C) NOS.4294-4305/2018 @ DIARY NO.1772/2018)

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

Leave granted. 2. The appellants are before this Court, aggrieved by  the  judgments  dated  30.11.2016  passed  in  RFA No.4660/2009, RFA Nos.4110-4120/2003 & 4402/2003 by the High Court of Punjab and Haryana at Chandigarh. 3. The issue pertains to the fixation of land value in respect of the land acquired from the respondents. We  find  that  the  relied  on  judgment  has  been  set aside and has been remanded to the High Court by this Court  by  order  dated  11.01.2017  passed  in  C.A. Nos.1949-1966/2016 and connected matters. 4. In that view of the matter, we do not think it necessary to issue notice to the respondents and then pass the order.  Instead, safeguarding the interest of  the respondents,  we feel  it appropriate  to set aside the impugned judgments and remit the matters to the  High  Court,  to  be  taken  up  along  with  all connected matters.  Ordered accordingly. 5. We direct the appellants to serve a copy of this judgment along with a copy of the petitions to the respondents, within four weeks. 6. The appeals are, accordingly, disposed of.

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7. Pending  applications,  if  any,  shall  stand disposed of. 8. There shall be no orders as to costs.

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

..........................J.               [MOHAN M. SHANTANAGOUDAR]  NEW DELHI; FEBRUARY 07, 2018.

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