Supreme Court - Daily Orders
Duli Chand vs The State Of Haryana on 4 February, 2022
Bench: A.M. Khanwilkar, C.T. Ravikumar
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.1035-1039 OF 2022
(Arising from the SLP(C) Nos.1772-1776/2022)
(Diary No(s). 16422/2021)
DULI CHAND & ORS.ETC.ETC. APPELLANT(S)
VERSUS
THE STATE OF HARYANA & ORS. ETC. ETC. RESPONDENT(S)
O R D E R
Delay in filing special leave petition(s) is condoned on clear understanding that the final relief that will be granted to the appellant(s) would be conditional and no interest would be provided to the concerned appellant(s) for the period of delay of 325 days in filing the special leave petition(s).
Learned counsel for the appellant(s), in all fairness, accepts this condition. Accordingly, delay is condoned. Signature Not Verified Digitally signed by NEETU KHAJURIA Leave granted.
Date: 2022.02.0911:22:34 IST Reason: Learned counsel for the appellant(s) has 2 relied on appeals pertaining to the decision of this Court passed in Civil Appeal No. 2903 of 2021 and connected cases titled as "Banwari Lal & Anr. vs. State of Haryana & Ors. and connected cases", decided on 14th July, 2021.
Learned counsel for the respondent/State, in all fairness, submits that the subject lands involved in these appeals would be covered by the enhancement given to the land owners in the aforesaid appeal(s).
Accordingly, the present appeal(s) are disposed of on the same terms, except that appellant(s) will not be entitled for the interest on the enhanced amount and solatium and other components for the period of delay, referred to above in pursuing the appeal(s) before this Court.
The rest of the relied upon order to apply as it is.
This order is an indulgence shown to the appellant(s) regarding condoning "unexplained long delay" in filing the present proceedings. 3
Pending applications, if any, stand disposed of.
....................,J.
(A.M. KHANWILKAR) ....................,J.
(C.T. RAVIKUMAR) NEW DELHI FEBRUARY 04, 2022.
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IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NOS. 1040-1046 OF 2022 (Arising from the SLP(C) Nos.1777-1783/2022) (Diary No(s). 30829/2021) KELA DEVI AND ANR.ETC.ETC. APPELLANT(S) VERSUS THE STATE OF HARYANA & ORS. ETC. ETC. RESPONDENT(S) O R D E R Delay in filing special leave petition(s) is condoned on clear understanding that the final relief that will be granted to the appellant(s) would be conditional and no interest would be provided to the concerned appellant(s) for the period of delay of 269 days in filing the special leave petition(s) arising from Diary No. 30829 of 2021 [RFA Nos.5335/2014, 7661/2014, 7700/2014, 633/2017, 2006/2016 and 3479/2017] Learned counsel for the appellant(s), in all fairness, accepts this condition.
Accordingly, delay is condoned. Leave granted.
5Learned counsel for the appellant(s) has relied on appeals pertaining to the decision of this Court passed in Civil Appeal No. 2903 of 2021 and connected cases titled as "Banwari Lal & Anr. vs. State of Haryana & Ors. and connected cases", decided on 14th July, 2021.
Learned counsel for the respondent/State, in all fairness, submits that the subject lands involved in these appeals would be covered by the enhancement given to the land owners in the aforesaid appeal(s).
Accordingly, the present appeal(s) are disposed of on the same terms, except that appellant(s) will not be entitled for the interest on the enhanced amount and solatium and other components for the period of delay, referred to above in pursuing the appeal(s) before this Court.
The rest of the relied upon order to apply as it is.
This order is an indulgence shown to the appellant(s) regarding condoning "unexplained long 6 delay" in filing the present proceedings.
Pending applications, if any, stand disposed of.
....................,J.
(A.M. KHANWILKAR) ....................,J.
(C.T. RAVIKUMAR) NEW DELHI FEBRUARY 04, 2022.
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ITEM NO.26 Court 3 (Video Conferencing) 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 16422/2021 (Arising out of impugned final judgment and order dated 31-05-2019 in RFA No. 2218/2014 31-05-2019 in RFA No. 8972/2014 31-05-2019 in RFA No. 390/2019 31-05-2019 in RFA No. 4839/2013 31-05-2019 in RFA No. 5464/2013 passed by the High Court Of Punjab & Haryana At Chandigarh) DULI CHAND & ORS. Petitioner(s) VERSUS THE STATE OF HARYANA & ORS. Respondent(s) (IA No.3012/2022-CONDONATION OF DELAY IN FILING ) WITH Diary No(s). 30829/2021 (IV-B) ( IA No.2224/2022-CONDONATION OF DELAY IN FILING and IA No.2225/2022-APPLICATION FOR SUBSTITUTION and IA No.2226/2022- CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN.) Date : 04-02-2022 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE C.T. RAVIKUMAR For Petitioner(s) Mr. Tripurari Ray, Adv.
Mr. Balwant Singh Billowria, Adv. Mr. chander Kaushik, Adv. Mr. Suresh Kumar Sharma, Adv. Mr. Anirudh Ray, Adv.
Mr. Vivekanand Singh, Adv. Mr. Nishant Kumar, Adv.
Mr. Akhileshwar Jha, Adv. Ms. Shilpa Singh, AOR Mr. Ravi Bhushan, AOR For Respondent(s) Dr. Monika Gusain, AOR UPON hearing the counsel the Court made the following O R D E R 8 Permission to file special leave petition(s) is granted.
Delay in filing applications for substitution in SLP(C) Diary No.30829/2021 [Umesh Singh (224 days) in RFA No.7661/2014 and Sardaram (107 days) in RFA 5557/2014] is condoned and abatement is set aside.
The application(s) for substitution are allowed, subject to just exception.
Delay condoned.
Leave granted.
The appeal(s) are disposed of in terms of the signed order(s) (NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER (Two Signed orders are placed on the file.)