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Judgment
11 paragraphs · 115 wordsPermission to file Special Leave Petition(s) is granted.
Delay condoned. The application(s) for substitution is/are allowed.
Leave granted.
The issue raised in these appeals stands concluded by Judgment dated 01.11.2017 in Civil Appeal Nos. 16372-16373 of 2017 and other
connected matters.
Therefore, these appeals are disposed of in terms of the Judgment referred to above, with a direction to the State to pay the compensation
within two months from today, if not already paid.
Civil Appeal Nos. 17523-17526 of 2017
Taken on board.
In view of the Judgment passed in Civil Appeal Nos. 16372-16373 of 2017 dated 01.11.2017 and other connected matters, these appeals are
also disposed of.