SANJEEV KUMAR & ANR. Vs. GOVERNMENT OF HARYANA, THROUGH LAND ACQUISITION COLLECTOR & ORS.
LAWS(SC)-2017-11-154
SUPREME COURT OF INDIA
Decided on
November 08,2017
Sanjeev Kumar and Anr.
Appellant
VERSUS
Government Of Haryana, Through Land Acquisition Collector And Ors.
Respondents
JUDGEMENT
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(1.) Leave granted in the special leave petitions.
(2.) We have heard learned counsel for the parties.
(3.) Aggrieved by the determination made by the High Court at the rate of Rs. 264 per square yard, the appeals have been preferred by the land-owners for enhancement of the compensation.;
(2.) We have heard learned counsel for the parties.
(3.) Aggrieved by the determination made by the High Court at the rate of Rs. 264 per square yard, the appeals have been preferred by the land-owners for enhancement of the compensation.;
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