Pritam Kaur & Ors. Vs. State of Haryana
[Civil Appeal No. 3082 of 2016 arising out of SLP ( C) No. 12782 of 2013]
KURIAN, J.
1. Leave granted.
2. As far as the fixation of land valuation to the tune of Rs.1,72,000/- per acre is concerned, the same has attained finality, as rightly pointed out by the learned Counsel for the State. But there is no mention in the judgment for the entitlement of statutory benefits. Therefore, this appeal is allowed to the extent of declaration that the appellants shall also be entitled to all the statutory benefits on the land valuation of Rs.1,72,000/- per acre.
....................J. [KURIAN JOSEPH]
....................J. [ROHINTON FALI NARIMAN]
NEW DELHI;
MARCH 18, 2016
Download the LatestLaws.com Mobile App
