Supreme Court of India
Om Prakash And Ors vs State Of Haryana And Ors on 5 May, 2016
Equivalent citations: AIRONLINE 2016 SC 368
Bench: Rohinton Fali Nariman, Kurian Joseph
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4865 OF 2016
[@ SPECIAL LEAVE PETITION (C) NO. 7000 OF 2016]
OM PRAKASH AND ORS. Appellant (s)
VERSUS
STATE OF HARYANA AND ORS. Respondent(s)
WITH
CIVIL APPEAL NO. 4863 OF 2016
[@ SPECIAL LEAVE PETITION (C) NO. 8578 OF 2016]
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. The issue in these appeals pertains to the claim for higher compensation claimed by the appellants. The learned counsel for the State of Haryana fairly submitted that the claim for compensation is covered by the decision of this Court in "Sachin & Ors. vs. State of Haryana & Ors." passed in Civil Appeal No. 3412 of 2015, decided on 31.03.2015, whereby the cut in the development charges has been reduced from 40% to 30%.
3. Therefore, these appeals are disposed of in terms of the above referred Judgment.
4. We make it clear that in these appeals, the appellants will not be entitled to statutory benefits for the period of delay in refiling the petitions before this Court.
No costs.
.......................J. [ KURIAN JOSEPH ] .......................J. [ ROHINTON FALI NARIMAN ] New Delhi;
May 05, 2016.