UMESH GUPTA Vs. THE STATE OF HARYANA
LAWS(SC)-2017-10-100
SUPREME COURT OF INDIA
Decided on October 09,2017

Umesh Gupta Appellant
VERSUS
The State Of Haryana Respondents

JUDGEMENT

- (1.) Delay is condoned.
(2.) Leave granted.
(3.) These appeals have been preferred by the State Government as well as by the landowners, assailing the judgment and order passed by the High Court of Punjab and Haryana in Regular First Appeal No.324 of 2010, awarding compensation for the acquired land at the uniform rate of Rs. 380/- per square yard.;


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