Kurian Joseph, J. - (1.) Leave granted.
(2.) The appellant is before this Court, aggrieved by the judgment dated 16.09.2015 passed in RFA No.2778/2003 by the High Court of Punjab and Haryana at Chandigarh.
(3.) The issue pertains to the fixation of land value in respect of the land acquired from the respondent. We find that the relied on judgment has been set aside and has been remanded to the High Court by this Court by order dated 11.01.2017 passed in C.A. Nos.2111-2113/2016 and connected matters.;