Supreme Court of India
Kulbir Singh vs State Of Haryana on 19 January, 2015
Bench: Shiva Kirti Singh, Anil R. Dave
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 9755 OF 2011
KULBIR SINGH Appellant(s)
VERSUS
STATE OF HARYANA Respondent(s)
WITH
CIVIL APPEAL No. 9756 OF 2011
CIVIL APPEAL No. 9758 FO 2011
CIVIL APPEAL No. 9759 OF 2011
CIVIL APPEAL No. 9760 OF 2011
CIVIL APPEAL No. 9761 OF 2011
CIVIL APPEAL No. 9762 OF 2011
J U D G M E N T
Heard the learned counsel appearing for both the parties. It is not in dispute that the matters pertaining to acquisition under the same Notification had been allowed vide Judgment and order dated 06.03.2014 passed in "State of Haryana Vs. Mukhtiar Singh & Ors." in Civil Appeal Nos.3547-3689 of 2014.
Looking at the facts of the case, in view of the Judgment delivered in the abovementioned cases on 06.03.2014, the impugned Judgment and order passed by the High Court is set aside and the Civil Appeals are allowed with no order as to costs.
The matters are remitted to the High Court for fresh consideration in accordance with law.
We request the High Court to dispose of the appeals expeditiously, preferably within six months from the date of receipt of a copy of this order.
The learned counsel appearing for the parties have assured this Court that their counterparts appearing before the High Court shall not pray for adjournments unnecessarily and shall cooperate with the High Court so that the matters can be disposed of at an early date.
The Registry is directed to send an intimation of this order to the High Court forthwith.
.......................J. [ ANIL R. DAVE ] .......................J. [ SHIVA KIRTI SINGH ] New Delhi;
January 19, 2015.