Supreme Court - Daily Orders
Kharati Lal vs State Of Haryana And Ors. on 4 July, 2017
Bench: Ranjan Gogoi, Navin Sinha
1
ITEM NO.49 COURT NO.4 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
Petition(s) for Special Leave to Appeal (C) No(s). 9807/2017
(Arising out of impugned final judgment and order dated 03-03-2016
in RFA No. 1361/2015 passed by the High Court of Punjab & Haryana
at Chandigarh)
KHARATI LAL Petitioner(s)
VERSUS
STATE OF HARYANA AND ORS. Respondent(s)
Date : 04-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Sanchar Anand, Adv.
Mr. Apoorv Singhal, Adv.
Mr. Anant K. Vatsya, Adv.
Mr. Devendra Singh, AOR
For Respondent(s) Mr. Vishwa Pal Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The only point involved in the present case is whether the High Court was correct in granting 12% increase on compensation awarded in Tara Chand's case in deteminng the quantum of Signature Not Verified compensation at Rs.1,013/- per square yard or the Digitally signed by NEETU KHAJURIA Date: 2017.07.07 09:54:20 IST Reason: High Court should have applied a reserve cut in the compensation assessed in Kashmir Singh's case in 2 which event, according to the petitioner, the compensation would have been at Rs.1,062/- per square yard. We decline to go into the said question. The same is, therefore, left to be determined by the High Court in the event the petitoner moves the High Court by way of review, etc., if so advised.
The special leave petition is disposed of in the above terms.
(NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER