NON REPORTABLE

    IN THE SUPREME COURT OF INDIA    CIVIL APPELLATE JURISDICTION

      CIVIL APPEAL NO. 4143  OF 2009         (Arising out of SLP©No.13189 of 2008)

Gram Panchayat Ugra Kheri                       ...Appellant

VERSUS

 State of Haryana & Anr.                              ..Respondents   (With C.A.No.4144/09 @ SLP©No.13113 of 2008)

       J U D G M E N T

TARUN CHATTERJEE, J.

1. Leave granted.

2. These  appeals  are  directed  against  the  

judgment and order dated 18th of October, 2006  

passed  by  the  High  Court  of  Punjab  and  

Haryana  at  Chandigarh  in  RFA Nos.424  and  

614 of 2002 by which the award passed under  

Section 18 of  the Land Acquisition Act,  1894  

was  not  interfered  with.  A  perusal  of  the  

judgment  would  show  that  the  first  appeals  

were disposed of by the High Court which are  

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impugned  in  this  Court  on  the  basis  of  an  

award  passed  in  a  similar  case,  namely,  

Suresh Kumar & Ors. vs. State of Haryana  

&  Anr., in  L.A.Case  No.123  of  1997,  the  

judgment of the said case was exhibited in this  

case as Ex.P.1. Relying on the said judgment,  

the High Court also awarded compensation at  

the rate of Rs.178.40p. per sq. yard along with  

statutory benefits under the Land Acquisition  

Act. At the time of hearing of these appeals, the  

learned  counsel  for  the  appellant  has  drawn  

our attention to an order passed by this Court  

in  SLP©No.18825/2008  (Gram  Panchayat  

Malik Ugra Kheri vs. State of Haryana & Anr.)  

delivered  on  4th of  May,  2009  by  which  the  

same impugned judgment was set aside by this  

Court  and  the  matter  was  sent  back  to  the  

High  Court  for  fresh  disposal  in  accordance  

with law.

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3. Such  being  the  position  and  in  view  of  the  

admitted fact that the common judgment which  

was challenged in the aforesaid case on which  

the present judgment was delivered by the High  

Court,  namely,  Suresh  Kumar  (supra)  has  

already been set aside by this Court on 4th of  

May,  2009  in  the  aforesaid  special  leave  

petition, we also set aside the judgment of the  

High Court and send the case back to the High  

Court for fresh disposal in accordance with law  

without  going  into  the  matter  in  detail.  The  

High Court shall decide the same after giving  

proper hearing to the parties and after passing  

a speaking and reasoned order in accordance  

with  law.  The  impugned  judgments  are,  

therefore, set aside. The appeals are allowed to  

the  extent  indicated  above.  There  will  be  no  

order as to costs.         

        ……………………. J.

        [Tarun Chatterjee]

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New Delhi;          ……………… ………J.

July 07, 2009.       [H.L.Dattu]      

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