Kurian Joseph, J. - (1.) Delay condoned. Leave granted.
(2.) The appellants are before this Court, aggrieved by the judgment dated 14.03.2016 passed in RFA Nos. 28 to 34 of 2016 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 respondents. 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.1949-1966/2016 and connected matters.;