KAMLA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Delay condoned. Leave granted.

(2.) The issue that arises for consideration in the instant case being Re: Assessment of Compensation for the land subsisting in village Tauru, District Mewat acquired by the State of Haryana vide notifications dtd. 11/2/2011 and 10/2/2012 issued under Sec. 4 and 6 of the Land Acquisition Act, 1894, respectively.

(3.) Learned counsel for the parties are ad idem that the aforementioned issue is covered by our judgement dtd. 21/10/2024 in Civil Appeal No. 11758/2024 titled Horrmal since deceased through his LRs v. The State of Haryana, and other connected matters, in terms whereof the impugned judgement of the High Court has been set aside and the Award of the Reference Court has been restored.