SUPREME COURT OF INDIA

Before:- Kurian Joseph and Rohinton Fali Nariman, JJ.

Civil Appeal No. 10176 of 2016(@ Special Leave Petition (C) No. 2906 of 2016). D/d. 17.10.2016.

Sunheri and Ors. - Appellants

Versus

State of Haryana and Anr - Respondents

For the Appellants :- Santosh Kumar, Ms. Vibhuti Sushant, Mushtaq Ahmad, Sameer Singh, Ms. Neelam Singh, Ajay Singh, Dr. Sushil Balwada, Harikesh Singh, Satyendra Kumar, Advocates.

For the Respondents :- Dr. Monika Gusain, Advocate.

Constitution of India, 1950 Article 7,50,000/- per acre, awarded by High Court - Appeal disposed of.

[Paras 2 to 4]

JUDGMENT

Kurian, J. - Leave granted.

2. In view of the order passed by this Court in SLP (C) No. 1330213316 of 2013 arising out of the common impugned Judgment dated 01.05.2012, we hold that the appellants shall be entitled to compensation at the rate of L 7,75,000/- (Rupees Seven Lakhs and Seventy Five Thousand) per acre in place of L 7,50,000/- (Rupees Seven Lakhs and Fifty Thousand) per acre, as awarded by the High Court.

3. Needless to say, the appellants shall be entitled to the statutory benefits, except for the period covered by delay.

4. With the aforesaid directions, the appeal is disposed of.

No costs.

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