Supreme Court - Daily Orders
Sandeep Singh vs State Of Haryana . on 12 April, 2017
Bench: Ranjan Gogoi, Navin Sinha
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ITEM NO.10 COURT NO.3 SECTION IVB
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). 20316/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 03/03/2016
IN RFA NO. 5579/2014 PASSED BY THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH)
SANDEEP SINGH & ORS. PETITIONER(S)
VERSUS
STATE OF HARYANA & ORS. RESPONDENT(S)
(WITH OFFICE REPORT)
WITH
SLP(C) NO. 33422-33428/2016
(WITH OFFICE REPORT)
SLP(C) NO. 38655-38657/2016
(WITH OFFICE REPORT)
S.L.P.(C)...CC NO. 17836/2016
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND C/DELAY IN REFILING
SLP AND OFFICE REPORT)
SLP(C) NO. 23668/2016
(WITH OFFICE REPORT)
SLP(C) NO. 1696-1717/2017
(WITH OFFICE REPORT)
SLP(C) NO. 27837/2016
(WITH OFFICE REPORT)
SLP(C) NO. 23766-23767/2016
(WITH APPLN. (S) FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS AND
PERMISSION TO PLACE ADDL. DOCUMENTS ON RECORD)
SLP(C) NO. 30488-30490/2016
(WITH OFFICE REPORT)
SLP(C) NO. 1623-1624/2017
(WITH OFFICE REPORT)
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2017.04.13
17:37:07 IST
Reason:
2
SLP(C) NO. 23933/2016
(WITH OFFICE REPORT)
SLP(C) NO. 30391-30411/2016
(WITH OFFICE REPORT)
SLP(C) NO. 33087-33089/2016
(WITH OFFICE REPORT)
SLP(C) NO. 9807/2017
(WITH OFFICE REPORT)
Date : 12/04/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For parties : Mr. Mahesh Kasana, Adv.
Ms. Aparna Rohatgi Jain, Adv.
Mr. S. K. Dhingra, Adv.
Mr. Manoj Swarup, Adv.
Mr. Ankit Swarup, Adv.
Ms. Tanya Swarup, Adv.
Mr. Mukul Kumar, Adv.
Mr. Alok Sangwan, AAG
Dr. Monika Gusain, Adv.
Mr. A. Tewari, Adv.
Ms. Eliza Bar, Adv.
Mr. Shree Pal Singh, Adv.
Mr. Sanchar Anand, Adv.
Mr. Apoorv Singhal, Adv.
Mr. A.K. Wadhwa, Adv.
Mr. Anant K. Vatsya, Adv.
Mr. Devendra Singh, Adv.
Mr. R.P. Bhatt, Sr. Adv.
Mr. Santosh Krishnan, Adv.
Ms. Sonam Anand, Adv.
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UPON hearing the counsel the Court made the following
O R D E R
SLP(C) NO.9807/2017
List the matter separately after four weeks. SLP(C)....CC NO.17836/2016, SLP(C) NO.23766-23767/2016, SLP(C) NO.38655-38657/2016, SLP(C) NO.1696-1717/2017, SLP(C) NO.20316/2016, SLP(C) NO.23668/2016, SLP(C) NO.27837/2016, SLP(C) NO.23933/2016 Heard the learned counsels for the parties and perused the relevant material.
Delay condoned.
Permission to file/place additional documents is granted.
We do not find any legal and valid ground for interference. The Special Leave Petitions are dismissed. SLP(C) NO.30488-30490/2016 Heard the learned counsels for the parties and perused the relevant material.
The issues arising in the present Special Leave Petitions are covered by the order of this Court dated 3 rd March, 2017 dismissing Special Leave Petition (Civil) No.20172 of 2016 and other connected cases. Consequently, the present Special Leave Petitions are also dismissed. 4 SLP(C) NO.30391-30411/2016, SLP(C) NO.1623-1624/2017, SLP(C) NO.33422-33428/2016 AND SLP(C) NO.33087-33089/2016 The only point involved in these cases is whether the High Court was correct in granting 12% increase on compensation awarded in Tara Chand's case in determining the quantum of compensation at Rs.1,013/- per square yard or the High Court should have applied a reverse cut in the compensation assessed in Kashmir Singh's case in 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 petitioners move the High Court by way of review, etc., if so advised.
The special leave petitions are disposed of in the above terms.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER