OM PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) We have heard learned counsel for the parties finally. After hearing the parties, we are of the opinion that the matter is squarely covered by order dated May 09, 2017 of this Court in Civil Appeal Nos. 6822-6824 of 2017. We, accordingly, allow this appeal of the appellant and hold that he shall be entitled to compensation at the rate of Rs. 109 per square yard.