Supreme Court - Daily Orders
Ram Prashad vs The State Of Haryana on 31 January, 2022
Bench: A.M. Khanwilkar, C.T. Ravikumar
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.79-86 OF 2022
RAM PRASHAD & ORS.ETC. ETC. APPELLANT(S)
VERSUS
THE STATE OF HARYANA & ORS. 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 393 days in filing the special leave petition(s) arising from Diary No. 23620 of 2021 [RFA Nos. 4843/2013, 6205/2013, 2171/2014, 7242/2014 and 1374/2015].
Learned counsel for the appellant(s), in all fairness, accepts this condition. Signature Not Verified Digitally signed by
Accordingly, delay is condoned. NEETU KHAJURIA Date: 2022.02.05 13:34:26 IST Reason: Learned counsel for the appellant(s) has relied on appeals pertaining to the decision of 2 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 JANUARY 31, 2022.
4
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NOS.89-93 OF 2022 MUKESH ETC. APPELLANT(S) VERSUS THE STATE OF HARYANA & ORS. 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 338 days in filing the special leave petition(s).
Learned Counsel for the appellant(s), in all fairness, accepts this condition. Accordingly, delay is condoned. Learned counsel for the appellant(s) has relied on appeals pertaining to the decision of 5 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) shall stand 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. 6
Pending applications, if any, stand disposed of.
....................,J.
(A.M. KHANWILKAR) ....................,J.
(C.T. RAVIKUMAR) NEW DELHI JANUARY 31, 2022.
7
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NOS.119-122 OF 2022 M/S MITTAL DAIRY AND APPELLANT(S) HORTICULTURE PVT. LTD.
ETC. ETC.
VERSUS THE STATE OF HARYANA & ORS. 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 205 days in filing the special leave petition(s).
Learned counsel for the appellant(s), in all fairness, accepts this condition. Accordingly, delay is condoned. Learned counsel for the appellant(s) has relied on appeals pertaining to the decision of this Court passed in Civil Appeal No. 2903 of 2021 8 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) shall stand 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. 9
Pending applications, if any, stand disposed of.
....................,J.
(A.M. KHANWILKAR) ....................,J.
(C.T. RAVIKUMAR) NEW DELHI JANUARY 31, 2022.
10
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NOS.98-100 OF 2022 LIKHI RAM & ORS. ETC. APPELLANT(S) VERSUS THE STATE OF HARYANA & ANR. 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 360 days in filing the special leave petition(s).
Learned counsel for the appellant(s), in all fairness, accepts this condition. Accordingly, delay is condoned. Learned counsel for the appellant(s) has relied on appeals pertaining to the decision of this Court passed in Civil Appeal No. 2903 of 2021 11 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) shall stand 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. 12
Pending applications, if any, stand disposed of.
....................,J.
(A.M. KHANWILKAR) ....................,J.
(C.T. RAVIKUMAR) NEW DELHI JANUARY 31, 2022.
13
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NOS.132-142 OF 2022 JAI PARKASH ETC. ETC APPELLANT(S) VERSUS THE STATE OF HARYANA & ORS. 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 789 days in filing the special leave petitions arising from Diary No. 26190 of 2021 [RFA Nos. 2742/2014, 4773/2015 and 5264/2014].
Learned Counsel for the appellant(s), in all fairness, accepts this condition.
Accordingly, delay is condoned. Learned counsel for the appellant(s) has 14 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) shall stand 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. 15
Pending applications, if any, stand disposed of.
....................,J.
(A.M. KHANWILKAR) ....................,J.
(C.T. RAVIKUMAR) NEW DELHI JANUARY 31, 2022.
16
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NOS.143-144 OF 2022 DHANI RAM ETC. APPELLANT(S) VERSUS THE STATE OF HARYANA & ANR. 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 224 days in filing the special leave petition(s).
Learned Counsel for the appellant(s), in all fairness, accepts this condition. Accordingly, delay is condoned. Learned counsel for the appellant(s) has 17 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) shall stand 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. 18
Pending applications, if any, stand disposed of.
....................,J.
(A.M. KHANWILKAR) ....................,J.
(C.T. RAVIKUMAR) NEW DELHI JANUARY 31, 2022.
19
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NOS.104-112 OF 2022 HARSARAN & ORS. ETC. ETC. APPELLANT(S) VERSUS THE STATE OF HARYANA & ORS. 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 194 days [RFA Nos. 5463/2013 and 1231/2019], 200 days [RFA No. 6319/2013, 1347/2016 and 2662/2018], 198 days [RFA No. 5303/2014 and 6324/2014] and 195 days [RFA No. 1372/2015] in filing the special leave petition(s).
Learned Counsel for the appellant(s), in all fairness, accepts this condition. 20
Accordingly, delay is condoned. Learned 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) shall stand 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.
21
This order is an indulgence shown to the appellant(s) regarding condoning "unexplained long delay" in filing the present proceedings.
Pending applications, if any, stand disposed of.
....................,J.
(A.M. KHANWILKAR) ....................,J.
(C.T. RAVIKUMAR) NEW DELHI JANUARY 31, 2022.
22
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.87 OF 2022 RAKESH & ORS. APPELLANT(S) VERSUS THE STATE OF HARYANA & ORS. 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 788 days (128/660 days filing/refiling) in the special leave petition(s). Learned Counsel for the appellant(s), in all fairness, accepts this condition. Accordingly, delay is condoned. Learned counsel for the respondent-State points out that the issue(s) involved in this appeal(s) already stands answered in Civil Appeal 23 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. In that view of the matter, even this appeal stands disposed of on the same terms as applicable to the concerned notification and village where the land in question is situated.
The rest of the relied upon order to apply as it is.
This order is an indulgence shown to the appellant regarding condoning "unexplained long delay" in filing the present proceedings.
Pending applications, if any, stand disposed of.
....................,J.
(A.M. KHANWILKAR) ....................,J.
(C.T. RAVIKUMAR) NEW DELHI JANUARY 31, 2022.
24
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.88 OF 2022 BALLOO (DEAD) APPELLANT(S) VERSUS LAND ACQUISITION COLLECTOR, RESPONDENT(S) FARIDABAD & ANR.
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 172 days in filing the special leave petition(s).
Learned counsel for the appellant(s), in all fairness, accepts this condition. Accordingly, delay is condoned. 25 Learned 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) shall stand 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 26 delay" in filing the present proceedings.
Pending applications, if any, stand disposed of.
....................,J.
(A.M. KHANWILKAR) ....................,J.
(C.T. RAVIKUMAR) NEW DELHI JANUARY 31, 2022.
27
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.94 OF 2022 RAJ PAL SINGH & ORS. APPELLANT(S) VERSUS THE STATE OF HARYANA & ANR. 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 712 days in filing the special leave petition(s).
Learned counsel for the appellant(s), in all fairness, accepts this condition. Accordingly, delay is condoned. Learned counsel for the respondent-State points out that the issue(s) involved in this appeal(s) already stands answered in Civil Appeal 28 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. In that view of the matter, even this appeal stands disposed of on the same terms as applicable to the concerned notification and village where the land in question is situated.
The rest of the relied upon order to apply as it is.
This order is an indulgence shown to the appellant regarding condoning "unexplained long delay" in filing the present proceedings.
Pending applications, if any, stand disposed of.
....................,J.
(A.M. KHANWILKAR) ....................,J.
(C.T. RAVIKUMAR) NEW DELHI JANUARY 31, 2022.
29
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NOS.95-97 OF 2022 M/S VAIDH NATH TRADERS APPELLANT(S) PRIVATE LIMITED ETC.
VERSUS THE STATE OF HARYANA & ORS. 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 344 days in filing the special leave petition(s).
Learned counsel for the appellant(s), in all fairness, accepts this condition. Accordingly, delay is condoned. Learned counsel for the appellant(s) has 30 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) shall stand 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. 31
Pending applications, if any, stand disposed of.
....................,J.
(A.M. KHANWILKAR) ....................,J.
(C.T. RAVIKUMAR) NEW DELHI JANUARY 31, 2022.
32
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NOS. OF 2022 (Arising from the SLP(C) Nos. ________ of 2022) [Diary No. 21797 of 2021] LIKHI RAM & ORS. ETC. APPELLANT(S) VERSUS THE STATE OF HARYANA & ORS. 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 738 days in filing the special leave petition(s).
Learned counsel for the appellant(s), in all fairness, accepts this condition. Accordingly, delay is condoned. Learned counsel for the appellant(s) has 33 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) shall stand 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. 34
Pending applications, if any, stand disposed of.
....................,J.
(A.M. KHANWILKAR) ....................,J.
(C.T. RAVIKUMAR) NEW DELHI JANUARY 31, 2022.
35
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NOS.113-118 OF 2022 SMT. JAYJAYNTI & ORS. ETC. APPELLANT(S) VERSUS THE STATE OF HARYANA & ORS. 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 770 days in filing the special leave petitions (RFA No. 6204/2013, 6206/2013, 5408/2014, 6339/2014 and 7690/2014). Learned Counsel for the appellant(s), in all fairness, accepts this condition. Accordingly, delay is condoned. 36 It is not in dispute that the issue(s) involved in the present appeal(s) already stands answered 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.
As a result, the present appeal(s) are disposed of on the same terms.
However, the claimant(s) who are entitled for enhancement in respect of land pertaining to the village and notification covered by the aforesaid decision, 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. 37 Pending applications, if any, stand disposed of.
....................,J.
(A.M. KHANWILKAR) ....................,J.
(C.T. RAVIKUMAR) NEW DELHI JANUARY 31, 2022.
38
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.123 OF 2022 MAN SUKH & ORS. APPELLANT(S) VERSUS THE STATE OF HARYANA & ORS. 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 216 days in filing the special leave petition(s).
Learned counsel for the appellant(s), in all fairness, accepts this condition. Accordingly, delay is condoned. Learned counsel for the appellant(s) has 39 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) shall stand 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. 40
Pending applications, if any, stand disposed of.
....................,J.
(A.M. KHANWILKAR) ....................,J.
(C.T. RAVIKUMAR) NEW DELHI JANUARY 31, 2022.
41
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NOS.124-126 OF 2022 SATISH & ORS. ETC. APPELLANT(S) VERSUS THE STATE OF HARYANA & ANR. 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 783 days in filing the special leave petition(s).
Learned Counsel for the appellant(s), in all fairness, accepts this condition. Accordingly, delay is condoned. Learned counsel for the appellant(s) has relied on appeals pertaining to the decision of 42 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) shall stand 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. 43
Pending applications, if any, stand disposed of.
....................,J.
(A.M. KHANWILKAR) ....................,J.
(C.T. RAVIKUMAR) NEW DELHI JANUARY 31, 2022.
44
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NOS.127-129 OF 2022 SORAN SINGH & ORS. ETC. APPELLANT(S) VERSUS THE STATE OF HARYANA & ANR. RESPONDENT(S) O R D E R It is not in dispute that the issue(s) involved in the present appeal(s) already stands answered 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.
As a result, the present appeal(s) are disposed of on the same terms. 45
Pending applications, if any, stand disposed of.
....................,J.
(A.M. KHANWILKAR) ....................,J.
(C.T. RAVIKUMAR) NEW DELHI JANUARY 31, 2022.
46
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NOS.130-131 OF 2022 DEV DUTT & ANR. ETC. APPELLANT(S) VERSUS THE STATE OF HARYANA & ORS. 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 221 days in filing the special leave petitions.
Learned Counsel for the appellant(s), in all fairness, accepts this condition. Accordingly, delay is condoned. Learned counsel for the appellant(s) has 47 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) shall stand 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. 48
Pending applications, if any, stand disposed of.
....................,J.
(A.M. KHANWILKAR) ....................,J.
(C.T. RAVIKUMAR) NEW DELHI JANUARY 31, 2022.
49
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.145 OF 2022 JAIBIR SINGH APPELLANT(S) VERSUS THE STATE OF HARYANA & ORS. 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 253 days in filing the special leave petition(s).
Learned counsel for the appellant(s), in all fairness, accepts this condition. Accordingly, delay is condoned. Learned counsel for the appellant(s) has relied on appeals pertaining to the decision of 50 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) shall stand 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. 51
Pending applications, if any, stand disposed of.
....................,J.
(A.M. KHANWILKAR) ....................,J.
(C.T. RAVIKUMAR) NEW DELHI JANUARY 31, 2022.
52
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.146 OF 2022 SOHAL LAL (DECEASED) APPELLANT(S) VERSUS THE STATE OF HARYANA & ANR. RESPONDENT(S) O R D E R The 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 271 days in filing the special leave petition(s).
Learned counsel for the appellant(s), in all fairness, accepts this condition. Accordingly, delay is condoned. Learned counsel for the appellant(s) has relied on appeals pertaining to the decision of 53 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) shall stand 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. 54
Pending applications, if any, stand disposed of.
....................,J.
(A.M. KHANWILKAR) ....................,J.
(C.T. RAVIKUMAR) NEW DELHI JANUARY 31, 2022.
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ITEM NO.30 Court 3 (Video Conferencing) SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 79-86/2022 RAM PRASHAD & ORS. ETC.ETC. Appellant(s) VERSUS THE STATE OF HARYANA & ORS. Respondent(s) (143371/2021 – CONDONATION OF DELAY IN FILING) [FOR DIRECTION/CLARIFICATION] WITH C.A. No. 89-93/2022 (IV) IA 131106/2021 - CONDONATION OF DELAY IN FILING) C.A. No. 119-122/2022 (IV) (IA 151330/2021 - CONDONATION OF DELAY IN FILING) C.A. No. 98-100/2022 (IV) (IA 164104/2021 - CONDONATION OF DELAY IN FILING) C.A. No. 132-142/2022 (IV) (IA 163077/2021 - CONDONATION OF DELAY IN FILING C.A. No. 143-144/2022 (IV) (IA 152246/2021 - CONDONATION OF DELAY IN FILING) C.A. No. 104-112/2022 (IV) (IA 163486/2021- CONDONATION OF DELAY IN FILING) C.A. No. 87/2022 (IV) (IA 153289/2021 - CONDONATION OF DELAY IN FILING) C.A. No. 88/2022 (IV) (IA 147060/2021 - CONDONATION OF DELAY IN FILING) C.A. No. 94/2022 (IV) IA 160173/2021 - CONDONATION OF DELAY IN FILING) C.A. No. 95-97/2022 (IV) (IA 158830/2021 - CONDONATION OF DELAY IN FILING) C.A. No. /2022 (IV) (IA 124610/2021 - CONDONATION OF DELAY IN FILING) C.A. No. 113-118/2022 (IV) 56 (IA IA 160450/2021 - CONDONATION OF DELAY IN FILING) C.A. No. 123/2022 (IV) (IA 149264/2021 - CONDONATION OF DELAY IN FILING) C.A. No. 124-126/2022 (IV) (IA 146131/2021 - CONDONATION OF DELAY IN FILING) C.A. No. 127-129/2022 (IV) C.A. No. 130-131/2022 (IV) IA 153440/2021 - CONDONATION OF DELAY IN FILING) C.A. No. 145/2022 (IV) (IA 155739/2021 - CONDONATION OF DELAY IN FILING ) C.A. No. 146/2022 (IV) (IA No.166979/2021-CONDONATION OF DELAY IN FILING) Date : 31-01-2022 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE C.T. RAVIKUMAR For Appellant(s) Mr. Tripurari Ray, Adv.
Mr. Balwant Singh Billowria, Adv. Mr. Chander Kaushik, Adv. Mr. Anirudh Ray, Adv.
Mr. Vivekanand Singh, Adv. Mr. Nishant Kumar, Adv. Mr. Akhileshwar Jha, Adv. Mr. Hira Singh Rawat, Adv. Ms. Shilpa Singh, AOR Mr. R. K. Kapoor, Adv.
Mr. Rajat Kapoor, Adv.
Ms. Kheyali Singh, AOR Mr. Ravi Bhushan, AOR Mr. Manish Kumar, AOR Mr. Somvir Singh Deswal, Adv. Mr. Satbir Singh Pillania. Adv. Ms. Amit Kumari Saroha, Adv. Mr. Kuldeep Singh Bhakar, Adv. Mr. Diwan Singh Chauhan, Adv. Mr. Nischal Kumar Neeraj, AOR For Respondent(s) Dr. Monika Gusain, AOR 57 UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The appeal(s) are disposed of in terms of the signed orders.
Pending application(s), if any, stand disposed of.
(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER
(19 Signed orders are placed on the file.)