KURIAN,J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) The appellants are aggrieved since they are not granted enhancement of compensation in respect of their land. When these matters came up before this Court on 13.07.2017, this Court passed the following order:- "Learned counsel for the petitioner is directed to serve a copy of these special leave petitions on the Standing Counsel for the State of Haryana. Learned Standing Counsel for the State of Haryana is directed to get instruction as to whether these petitions are covered by the decision of this Court rendered in Civil Appeal No.3412/2015 etc. titled Sachin and Ors. v. State of Haryana and Ors. Dated 31.03.2015. List on 20.07.2017.";