Supreme Court of India
Shanti Devi vs The State Of Haryana on 2 April, 2018
Equivalent citations: AIRONLINE 2018 SC 1513
Author: Kurian Joseph
Bench: Navin Sinha, Kurian Joseph
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 3475-3476/2018
(ARISING FROM SLP (C) NOS.1016-1017/2018)
SHANTI DEVI & ORS. PETITIONER(S)
VERSUS
STATE OF HARYANA & ORS. RESPONDENT(S)
J U D G M E N T
KURIAN, J.
Leave granted.
2. The appellants are before this Court seeking enhancement of compensation in respect of their acquired land.
3. We find that connected matters arising out of the common judgment have been remitted to the High Court.
Accordingly, these appeals are disposed of remitting the matters to the High Court, to be taken up along Signature Not Verified Digitally signed by with Civil Appeal No.20050/2017 and batch, as per MAHABIR SINGH Date: 2018.04.09 10:15:32 IST Reason: order of this Court dated 28.11.2017.
14. Pending applications, if any, shall stand disposed of.
5. There shall be no orders as to costs.
.......................J. [KURIAN JOSEPH] .......................J. [NAVIN SINHA] NEW DELHI;
APRIL 02, 2018.
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