Punjab-Haryana High Court
State Of Haryana And Another vs Jagbir Singh And Others on 10 February, 2009
Author: Rajesh Bindal
Bench: Rajesh Bindal
R.F.A. No. 1 of 2006 [1]
In the High Court of Punjab & Haryana at Chandigarh
Date of decision: February 10 ,2009
1. R.F.A. No. 1 of 2006
State of Haryana and another ..... Appellants
vs
Jagbir Singh and others .... Respondents
2. R. F. A. No. 2642 of 2004 (O&M) Sh. Harke and others ..... Appellants vs State of Haryana and others .... Respondents
3. R. F. A. No. 2643 of 2004 (O&M) Sh. Harke and others ..... Appellants vs State of Haryana and others .... Respondents
4. R. F. A. No. 2644 of 2004 (O&M) Sh. Harke and others ..... Appellants vs State of Haryana and others .... Respondents
5. R. F. A. No. 2645 of 2004 (O&M) Sh. Harke and others ..... Appellants vs State of Haryana and others .... Respondents
6. R. F. A. No. 2646 of 2004 (O&M) Sh. Harke and others ..... Appellants vs State of Haryana and others .... Respondents
7. R. F. A. No. 2647 of 2004 (O&M) Sh. Harke and others ..... Appellants vs State of Haryana and others .... Respondents
8. R. F. A. No. 2648 of 2004 (O&M) Sh. Harke and others ..... Appellants vs State of Haryana and others .... Respondents R.F.A. No. 1 of 2006 [2]
9. R. F. A. No. 2649 of 2004 (O&M) Sh. Harke and others ..... Appellants vs State of Haryana and others .... Respondents
10. R. F. A. No. 2650 of 2004 (O&M) Sh. Harke and others ..... Appellants vs State of Haryana and others .... Respondents
11. R. F. A. No. 2651 of 2004 (O&M) Sh. Harke and others ..... Appellants vs State of Haryana and others .... Respondents
12. R. F. A. No. 2652 of 2004 (O&M) Sh. Harke and others ..... Appellants vs State of Haryana and others .... Respondents
13. R. F. A. No. 2653 of 2004 (O&M) Sh. Harke and others ..... Appellants vs State of Haryana and others .... Respondents
14. R. F. A. No. 2654 of 2004 (O&M) Sh. Harke and others ..... Appellants vs State of Haryana and others .... Respondents
15. R. F. A. No. 2655 of 2004 (O&M) Sh. Harke and others ..... Appellants vs State of Haryana and others .... Respondents
16. R. F. A. No. 2656 of 2004 (O&M) Sh. Harke and others ..... Appellants vs State of Haryana and others .... Respondents 17. R. F. A. No. 8 of 2005 (O&M) Devinder Singh & others ..... Appellants vs State of Haryana & others .... Respondents R.F.A. No. 1 of 2006 [3] 18. R. F. A. No. 9 of 2005 (O&M) Surjan ..... Appellant vs State of Haryana & others .... Respondents 19. R. F. A. No. 10 of 2005 (O&M) Daya Kishan ..... Appellant vs State of Haryana & others .... Respondents 20. R. F. A. No. 11 of 2005 (O&M) Neelam & others ..... Appellants vs State of Haryana & others .... Respondents 21. R. F. A. No. 12 of 2005 (O&M) Sarup Singh & others ..... Appellants vs State of Haryana & others .... Respondents 22. R. F. A. No. 13 of 2005 (O&M) Mange Ram & others ..... Appellants vs State of Haryana & others .... Respondents 23. R. F. A. No. 14 of 2005 (O&M) Tarif Singh ..... Appellant vs State of Haryana & others .... Respondents 24. R. F. A. No. 15 of 2005 (O&M) Balbir Singh ..... Appellant vs State of Haryana & others .... Respondents 25. R. F. A. No. 16 of 2005 (O&M) Chandan Singh ..... Appellant vs State of Haryana & others .... Respondents 26. R. F. A. No. 17 of 2005 (O&M) Surjan ..... Appellant vs State of Haryana & others .... Respondents R.F.A. No. 1 of 2006 [4] 27. R. F. A. No. 18 of 2005 (O&M) Satbir Singh Rathee & others ..... Appellants vs State of Haryana & others .... Respondents 28. R. F. A. No. 19 of 2005 (O&M) Smt. Lilawati & others ..... Appellants vs State of Haryana & others .... Respondents 29. R. F. A. No. 20 of 2005 (O&M) Mukhtiar Singh & others ..... Appellants vs State of Haryana & others .... Respondents 30. R. F. A. No. 21 of 2005 (O&M) Lachi Ram ..... Appellant vs State of Haryana & others .... Respondents 31. R. F. A. No. 22 of 2005 (O&M) Mange Ram ..... Appellant vs State of Haryana & others .... Respondents 32. R. F. A. No. 23 of 2005 (O&M) Ved Singh ..... Appellant vs State of Haryana & others .... Respondents 33. R. F. A. No. 24 of 2005 (O&M) Smt. Bala & another ..... Appellants vs State of Haryana & others .... Respondents 34. R. F. A. No. 25 of 2005 (O&M) Komal & others ..... Appellants vs State of Haryana & others .... Respondents 35. R. F. A. No. 26 of 2005 (O&M) Sham Singh & others ..... Appellants vs State of Haryana & others .... Respondents R.F.A. No. 1 of 2006 [5] 36. R. F. A. No. 27 of 2005 (O&M) Jot Ram ..... Appellant vs State of Haryana & others .... Respondents 37. R. F. A. No. 28 of 2005 (O&M) Ved Singh ..... Appellant vs State of Haryana & others .... Respondents 38. R. F. A. No. 29 of 2005 (O&M) Om Parkash & another ..... Appellants vs State of Haryana & others .... Respondents 39. R. F. A. No. 30 of 2005 (O&M) Smt. Shiv Devi & others ..... Appellants vs State of Haryana & others .... Respondents 40. R. F. A. No. 31 of 2005 (O&M) Jai Ram Rathee ..... Appellant vs State of Haryana & others .... Respondents 41. R. F. A. No. 32 of 2005 (O&M) Smt.Shanti ..... Appellant vs State of Haryana and others .... Respondents 42. R. F. A. No. 33 of 2005 (O&M) Dharampal and others ..... Appellants vs State of Haryana & others .... Respondents 43. R. F. A. No. 34 of 2005 (O&M) Raj Singh ..... Appellant vs State of Haryana & others .... Respondents 44. R. F. A. No. 35 of 2005 (O&M) Davinder Singh and others ..... Appellants vs State of Haryana & others .... Respondents R.F.A. No. 1 of 2006 [6] 45. R. F. A. No. 36 of 2005 (O&M) Surjan ..... Appellant vs State of Haryana & others .... Respondents 46. R. F. A. No. 37 of 2005 (O&M) Ram Rati and another ..... Appellants vs State of Haryana & others .... Respondents 47. R. F. A. No. 38 of 2005 (O&M) Jai Ram Rathee ..... Appellant vs State of Haryana & others .... Respondents 48. R. F. A. No. 39 of 2005(O&M) Shamlat Panna and others ..... Appellants vs State of Haryana & others .... Respondents 49. R. F. A. No. 40 of 2005(O&M) Deep Chand ..... Appellant vs State of Haryana & others .... Respondents 50. R. F. A. No. 41 of 2005(O&M) Ch.Deep Chand and others ..... Appellant vs State of Haryana and others .... Respondents 51. R. F. A. No. 42 of 2005(O&M) Jai Bhagwan & another ..... Appellant vs State of Haryana & others .... Respondents 52. R. F. A. No. 43 of 2005(O&M) Raj Kumar and others ..... Appellants vs State of Haryana & others .... Respondents 53. R. F. A. No. 44 of 2005(O&M) Azad Singh ..... Appellant vs State of Haryana & others .... Respondents R.F.A. No. 1 of 2006 [7] 54. R. F. A. No. 45 of 2005(O&M) Laxmi Devi ..... Appellant vs State of Haryana & others .... Respondents 55. R. F. A. No. 46 of 2005(O&M) Suraj Bhan and another ..... Appellants vs State of Haryana & others .... Respondents 56. R. F. A. No. 47 of 2005(O&M) Umed Singh and others ..... Appellants vs State of Haryana & others .... Respondents 57. R. F. A. No. 48 of 2005(O&M) Azad Singh ..... Appellant vs State of Haryana & others .... Respondents 58. R. F. A. No. 49 of 2005(O&M) Dayawanti ..... Appellant vs State of Haryana & others .... Respondents 59. R. F. A. No. 50 of 2005(O&M) Umed Singh and others ..... Appellants vs State of Haryana & others .... Respondents 60. R. F. A. No. 51 of 2005(O&M) Layak Ram and others ..... Appellants vs State of Haryana & others .... Respondents 61. R. F. A. No. 52 of 2005(O&M) Smt.Rajenderi ..... Appellant vs State of Haryana & others .... Respondents 62. R. F. A. No. 53 of 2005(O&M) Jogi Ram and others ..... Appellants vs State of Haryana & others .... Respondents R.F.A. No. 1 of 2006 [8]
63. R. F. A. No. 110 of 2005 (O&M) Smt. Sumitra & others ..... Appellants vs State of Haryana & others .... Respondents
64. R. F. A. No. 111 of 2005 (O&M) Sultan Singh & others ..... Appellants vs State of Haryana & others .... Respondents
65. R. F. A. No. 112 of 2005 (O&M) Ganga Ram & others ..... Appellants vs State of Haryana & others .... Respondents
66. R. F. A. No. 113 of 2005(O&M) Smt. Prem Rathee & others ..... Appellants vs State of Haryana & others .... Respondents
67. R. F. A. No. 114 of 2005 (O&M) Smt. Kalawati & others ..... Appellants vs State of Haryana & others .... Respondents
68. R. F. A. No. 115 of 2005(O&M) Mahender Singh & others ..... Appellants vs State of Haryana & others .... Respondents
69. R. F. A. No. 116 of 2005 (O&M) Smt. Sunita & others ..... Appellants vs State of Haryana & others .... Respondents
70. R. F. A. No. 117 of 2005 (O&M) Ran Singh & others ..... Appellants vs State of Haryana & others .... Respondents
71. R. F. A. No. 118 of 2005 (O&M) Joginder Singh & another ..... Appellants vs State of Haryana & others .... Respondents R.F.A. No. 1 of 2006 [9]
72. R. F. A. No. 119 of 2005 (O&M) Smt. Barfo & others ..... Appellants vs State of Haryana & others .... Respondents
73. R. F. A. No. 120 of 2005(O&M) Smt. Umed Kaur & another ..... Appellants vs State of Haryana & others .... Respondents
74. R. F. A. No. 121 of 2005 (O&M) Mahabir & others ..... Appellants vs State of Haryana & others .... Respondents
75. R. F. A. No. 143 of 2005 (O&M) Mukhtiar Singh ..... Appellant vs State of Haryana & others .... Respondents
76. R. F. A. No. 144 of 2005(O&M) Mange Ram & others ..... Appellants vs State of Haryana & others .... Respondents
77. R. F. A. No. 171 of 2005 (O&M) Om Parkash and others ..... Appellants vs State of Haryana and others .... Respondents
78. R. F. A. No. 172 of 2005 (O&M) M/s Shiv Flour Mills ..... Appellant vs State of Haryana and others .... Respondents
79. R. F. A. No. 173 of 2005 (O&M) Bhim Singh and others ..... Appellants vs State of Haryana and others .... Respondents
80. R. F. A. No. 174 of 2005 (O&M) Attar Singh ..... Appellant vs State of Haryana and others .... Respondents R.F.A. No. 1 of 2006 [10]
81. R. F. A. No. 175 of 2005 (O&M) Smt. Brahmo and others ..... Appellants vs State of Haryana and others .... Respondents
82. R. F. A. No. 176 of 2005 (O&M) Bhim Singh and others ..... Appellants vs State of Haryana and others .... Respondents
83. R. F. A. No. 177 of 2005 (O&M) Om Parkash and another ..... Appellants vs State of Haryana and others .... Respondents
84. R. F. A. No. 178 of 2005 (O&M) Bhim Singh and others ..... Appellants vs State of Haryana and others .... Respondents
85. R. F. A. No. 179 of 2005 (O&M) Roop Chand and another ..... Appellants vs State of Haryana and others .... Respondents
86. R. F. A. No. 180 of 2005 (O&M) Diwan Chand and others ..... Appellants vs State of Haryana and others .... Respondents
87. R. F. A. No. 181 of 2005 (O&M) Chattar Singh ..... Appellant vs State of Haryana and others .... Respondents
88. R. F. A. No. 182 of 2005 (O&M) Ishwar Singh ..... Appellant vs State of Haryana and others .... Respondents
89. R. F. A. No. 183 of 2005 (O&M) Gopi Ram and another ..... Appellants vs State of Haryana and others .... Respondents R.F.A. No. 1 of 2006 [11]
90. R. F. A. No. 184 of 2005 (O&M) Bhim Singh and others ..... Appellants vs State of Haryana and others .... Respondents
91. R. F. A. No. 185 of 2005 (O&M) Jagbir Singh and others ..... Appellants vs State of Haryana and others .... Respondents
92. R. F. A. No. 186 of 2005 (O&M) Surat Singh ..... Appellant vs State of Haryana and others .... Respondents
93. R. F. A. No.187 of 2005 (O&M) Ram Kanwar and others ..... Appellants vs State of Haryana and others .... Respondents
94. R. F. A. No.188 of 2005 (O&M) Ch. Charan Singh ..... Appellant vs State of Haryana and others .... Respondents
95. R. F. A. No.189 of 2005 (O&M) Ram Kumar and others ..... Appellants vs State of Haryana and others .... Respondents
96. R. F. A. No.190 of 2005 (O&M) Ishwar Singh ..... Appellant vs State of Haryana and others .... Respondents
97. R. F. A. No.191 of 2005 (O&M) Fakir Chand ..... Appellant vs State of Haryana and others .... Respondents
98. R. F. A. No.192 of 2005 (O&M) Partap Singh and another ..... Appellants vs State of Haryana and others .... Respondents R.F.A. No. 1 of 2006 [12]
99. R. F. A. No.193 of 2005 (O&M) Surat Singh ..... Appellant vs State of Haryana and others .... Respondents
100. R. F. A. No.195 of 2005 (O&M) Sat Narain and others ..... Appellants vs State of Haryana and others .... Respondents
101. R. F. A. No.196 of 2005 (O&M) Kanhiya ..... Appellant vs State of Haryana and others .... Respondents
102. R. F. A. No.197 of 2005 (O&M) Smt. Harkaur and others ..... Appellants vs State of Haryana and others .... Respondents
103. R. F. A. No.198 of 2005 (O&M) Phool Singh and another ..... Appellants vs State of Haryana and others .... Respondents
104. R. F. A. No.199 of 2005 (O&M) Pardeep and others ..... Appellants vs State of Haryana and others .... Respondents
105. R. F. A. No.200 of 2005 (O&M) Harkaur and others ..... Appellants vs State of Haryana and others .... Respondents
106. R.F.A. NO. 201 of 2005 (O&M) Smt. Chanderpati and others ....Appellants Vs State of Haryana and others ....Respondents
107. R.F.A. NO. 202 of 2005(O&M) Ram Kumar and others ....Appellants Vs State of Haryana and others ....Respondents R.F.A. No. 1 of 2006 [13]
108. R.F.A. NO. 203 of 2005(O&M) Ram Kanwar and others ....Appellants Vs State of Haryana and others ....Respondents
109. R.F.A. NO. 204 of 2005(O&M) Mange Ram ....Appellant Vs State of Haryana and others ....Respondents
110. R.F.A. NO. 205 of 2005(O&M) Mehar Singh and others ....Appellants Vs State of Haryana and others ....Respondents
111. R.F.A. NO. 206 of 2005(O&M) Ram Phal ....Appellant Vs State of Haryana and others ....Respondents
112. R.F.A. NO. 207 of 2005(O&M) Ram Phal ....Appellant Vs State of Haryana and others ....Respondents
113. R.F.A. NO. 208 of 2005(O&M) Phool Singh and another ....Appellants Vs State of Haryana and others ....Respondents
114. R.F.A. NO. 209 of 2005(O&M) Smt. Chandro Devi ....Appellant Vs State of Haryana and others ....Respondents
115. R.F.A. NO. 210 of 2005(O&M) Bijender Singh and others ....Appellants Vs State of Haryana and others ....Respondents R.F.A. No. 1 of 2006 [14]
116. R.F.A. NO. 211 of 2005(O&M) Pardeep and others ....Appellants Vs State of Haryana and others ....Respondents
117. R.F.A. NO. 212 of 2005(O&M) Daulat Ram ....Appellant Vs State of Haryana and others ....Respondents
118. R.F.A. NO. 213 of 2005(O&M) Ishwar ....Appellant Vs State of Haryana and others ....Respondents
119. R.F.A. NO. 214 of 2005(O&M) Smt. Brahmo Devi and others ....Appellants Vs State of Haryana and others ....Respondents
120. R.F.A. NO. 215 of 2005(O&M) Kamlesh ....Appellant Vs State of Haryana and others ....Respondents
121. R. F. A. No. 216 of 2005(O&M) Ram Kanwar & others ..... Appellants vs State of Haryana & others .... Respondents
122. R. F. A. No. 217 of 2005(O&M) Lali Devi & others ..... Appellants vs State of Haryana & others .... Respondents
123. R. F. A. No. 218 of 2005 (O&M) Bakhtawar ..... Appellant vs State of Haryana & others .... Respondents R.F.A. No. 1 of 2006 [15]
124. R. F. A. No. 219 of 2005(O&M) Raj Singh & others ..... Appellants vs State of Haryana & others .... Respondents
125. R. F. A. No. 220 of 2005 (O&M) Smt. Chandro Devi & others ..... Appellants vs State of Haryana & others .... Respondents
126. R. F. A. No. 221 of 2005(O&M) Deepak Kumar & others ..... Appellants vs State of Haryana & others .... Respondents
127. R. F. A. No. 222 of 2005(O&M) Ved Singh & others ..... Appellants vs State of Haryana & others .... Respondents
128. R. F. A. No. 223 of 2005 (O&M) Bijender Singh & others ..... Appellants vs State of Haryana & others .... Respondents
129. R. F. A. No. 224 of 2005 (O&M) Bhim Singh & others ..... Appellants vs State of Haryana & others .... Respondents
130. R. F. A. No. 231 of 2005 (O&M) Raj Kumar & another ..... Appellants vs State of Haryana & others .... Respondents
131. R. F. A. No. 274 of 2005(O&M) Smt. Mohar Kaur & others ..... Appellants vs State of Haryana & others .... Respondents
132. R. F. A. No. 275 of 2005(O&M) Bhim Singh & another ..... Appellants vs State of Haryana & others .... Respondents R.F.A. No. 1 of 2006 [16]
133. R. F. A. No. 276 of 2005(O&M) Maha Singh Rathee & others ..... Appellants vs State of Haryana & others .... Respondents
134. R. F. A. No. 277 of 2005 (O&M) Maha Singh Rathee & others ..... Appellants vs State of Haryana & others .... Respondents
135. R. F. A. No. 283 of 2005(O&M) Smt. Angoori & others ..... Appellants vs State of Haryana & others .... Respondents
136. R. F. A. No. 284 of 2005(O&M) Lachi Ram ..... Appellant vs State of Haryana & others .... Respondents
137. R. F. A. No. 285 of 2005(O&M) Bhim Singh & others ..... Appellants vs State of Haryana & others .... Respondents
138. R. F. A. No. 286 of 2005(O&M) Jaipal Singh & others ..... Appellants vs State of Haryana & others .... Respondents
139. R. F. A. No. 287 of 2005(O&M) Puran Singh & another ..... Appellants vs State of Haryana & others .... Respondents
140. R. F. A. No. 288 of 2005(O&M) Daya Nand ..... Appellant vs State of Haryana & others .... Respondents
141. R. F. A. No. 289 of 2005(O&M) Balbir Singh & others ..... Appellants vs State of Haryana & others .... Respondents R.F.A. No. 1 of 2006 [17]
142. R.F.A. NO. 347 of 2005(O&M) Attar Singh and others ....Appellants Vs State of Haryana and others ....Respondents
143. R.F.A. NO. 349 of 2005(O&M) Karan Singh and others ....Appellants Vs State of Haryana and others ....Respondents
144. R.F.A. NO. 393 of 2005(O&M) Umed Singh and another ....Appellants Vs State of Haryana and others ....Respondents
145. R.F.A. NO. 394 of 2005(O&M) Ishwar Dass ....Appellant Vs State of Haryana and others ....Respondents
146. R.F.A. NO. 395 of 2005(O&M) Surender Pal Singh ....Appellant Vs State of Haryana and others ....Respondents
147. R.F.A. NO. 396 of 2005(O&M) Maha Singh and others ....Appellants Vs State of Haryana and others ....Respondents
148. R.F.A. NO. 397 of 2005(O&M) Premwati ....Appellant Vs State of Haryana and others ....Respondents
149. R.F.A. NO. 398 of 2005(O&M) Premwati ....Appellant Vs State of Haryana and others ....Respondents R.F.A. No. 1 of 2006 [18]
150. R.F.A. NO. 399 of 2005(O&M) Surinder Kumar ....Appellant Vs State of Haryana and others ....Respondents
151. R.F.A. NO. 400 of 2005(O&M) Surinder Kumar ....Appellant Vs State of Haryana and others ....Respondents
152. R.F.A. NO. 401 of 2005(O&M) Maha Singh and others ....Appellants Vs State of Haryana and others ....Respondents
153. R.F.A. NO. 402 of 2005(O&M) Amar Singh and another ....Appellants Vs State of Haryana and others ....Respondents
154. R.F.A. NO. 403 of 2005(O&M) Phool Singh and others ....Appellants Vs State of Haryana and others ....Respondents
155. R.F.A. NO. 404 of 2005(O&M) Shanti Devi ....Appellant Vs State of Haryana and others ....Respondents
156. R.F.A. NO. 405 of 2005(O&M) Samunder Singh ....Appellants Vs State of Haryana and others ....Respondents
157. R.F.A. NO. 406 of 2005(O&M) Dayawanti ....Appellant Vs State of Haryana and others ....Respondents R.F.A. No. 1 of 2006 [19]
158. R.F.A. NO. 407 of 2005(O&M) Rohit Kumar ....Appellant Vs State of Haryana and others ....Respondents
159. R.F.A. NO. 408 of 2005(O&M) Surinder Kumar ....Appellant Vs State of Haryana and others ....Respondents
160. R.F.A. NO. 409 of 2005(O&M) Ravinder and others ....Appellants Vs State of Haryana and others ....Respondents
161. R.F.A. NO. 410 of 2005(O&M) Phool Singh and others ....Appellants Vs State of Haryana and others ....Respondents
162. R.F.A. NO. 411 of 2005(O&M) Ram Pal ....Appellant Vs State of Haryana and others ....Respondents
163. R.F.A. NO. 412 of 2005(O&M) Rahul Kumar Singh ....Appellant Vs State of Haryana and others ....Respondents
164. R.F.A. NO. 413 of 2005(O&M) Smt. Satto Devi ....Appellant Vs State of Haryana and others ....Respondents
165. R.F.A. NO. 414 of 2005(O&M) Laxmi Narain and another ....Appellants Vs State of Haryana and others ....Respondents R.F.A. No. 1 of 2006 [20]
166. R.F.A. NO. 415 of 2005(O&M) Ram Pyari and others ....Appellants Vs State of Haryana and others ....Respondents
167. R.F.A. NO. 416 of 2005(O&M) Surinder Kumar ....Appellant Vs State of Haryana and others ....Respondents
168. R.F.A. NO. 452 of 2005(O&M) Rishal Singh and others ....Appellants Vs State of Haryana and others ....Respondents
169. R.F.A. NO. 453 of 2005(O&M) Anand Kumar and others ....Appellants Vs State of Haryana and others ....Respondents
170. R.F.A. NO. 454 of 2005(O&M) Sat Narain and others ....Appellants Vs State of Haryana and others ....Respondents
171. R.F.A. NO. 455 of 2005(O&M) Risal Singh & another ....Appellant Vs State of Haryana and others ....Respondents
172. R.F.A. NO. 488 of 2005(O&M) Raj Singh and others ....Appellants Vs State of Haryana and others ....Respondents R.F.A. No. 1 of 2006 [21]
173. R.F.A. NO. 489 of 2005(O&M) Ram Kanwar and others ....Appellants Vs State of Haryana and others ....Respondents
174. R.F.A. NO. 490 of 2005(O&M) Smt. Barahmo Devi and others ...Appellants Vs State of Haryana and others ....Respondents
175. R.F.A. NO. 491 of 2005(O&M) Ramesh Kumar and another ....Appellants Vs State of Haryana and others ....Respondents 1765. R.F.A. NO. 492 of 2005(O&M) Ram Kumar and others ....Appellants Vs State of Haryana and others ....Respondents
177. R.F.A. NO. 493 of 2005(O&M) Gomati and others ....Appellants Vs State of Haryana and others ....Respondents
178. R.F.A. NO. 494 of 2005(O&M) Saraswati and others .. Appellants Vs State of Haryana and others ....Respondents
179. R.F.A. NO. 496 of 2005(O&M) Smt. Gomati and others ... Appellants Vs State of Haryana and others ....Respondents R.F.A. No. 1 of 2006 [22]
180. R.F.A. NO. 508 of 2005(O&M) Ram Kanwar and others ....Appellants Vs State of Haryana and others ....Respondents
181. R.F.A. NO. 509 of 2005(O&M) Jawala Parshad and others ....Appellants Vs State of Haryana and others ....Respondents
182. R.F.A. NO. 517 of 2005(O&M) Om Parkash ....Appellant Vs State of Haryana and others ....Respondents
183. R.F.A. NO. 550 of 2005(O&M) Attar Singh and others ....Appellants Vs State of Haryana and others ....Respondents
184. R.F.A. NO. 551 of 2005(O&M) Partap Singh and others ....Appellants Vs State of Haryana and others ....Respondents
185. R.F.A. NO. 552 of 2005(O&M) Omwati and others ....Appellants Vs State of Haryana and others ....Respondents
186. R.F.A. NO. 553 of 2005(O&M) Ram Kishan ....Appellant Vs State of Haryana and others ....Respondents R.F.A. No. 1 of 2006 [23]
187. R.F.A. NO. 554 of 2005(O&M) Kishan Chand and others ....Appellants Vs State of Haryana and others ....Respondents
188. R.F.A. NO. 555 of 2005(O&M) Anoop Singh and others ....Appellants Vs State of Haryana and others ....Respondents
189. R.F.A. NO. 576 of 2005(O&M) Attar Singh ....Appellant Vs State of Haryana and others ....Respondents
190. R. F. A. No. 605 of 2005 (O&M) Paras Ram (deceased) through LRs and others .. Appellants vs State of Haryana & others .... Respondents
191. R. F. A. No. 610 of 2005 (O&M) Hoshiyar Singh Rathi and others ..... Appellants vs State of Haryana & others .... Respondents
192. R. F. A. No. 611 of 2005 (O&M) Inder Singh and another ..... Appellants vs State of Haryana & others .... Respondents
193. R. F. A. No. 612 of 2005 (O&M) Parshotam Dass and others ..... Appellants vs State of Haryana & others .... Respondents
194. R. F. A. No. 613 of 2005(O&M) Smt.Shanti and others ..... Appellants vs State of Haryana & another .... Respondents R.F.A. No. 1 of 2006 [24]
195. R. F. A. No. 654 of 2005(O&M) Maman Singh and others ... Appellants vs State of Haryana & others .... Respondents
196. R. F. A. No. 655 of 2005 (O&M) Devender and others ..... Appellants vs State of Haryana & others .... Respondents
197. R. F. A. No. 656 of 2005 (O&M) Usha Devi and others ..... Appellants vs State of Haryana & others .... Respondents
198. R. F. A. No. 657 of 2005 (O&M) Om Parkash & others .... Appellants vs State of Haryana & others .... Respondents
199. R. F. A. No. 658 of 2005 (O&M) Rajbir Singh ..... Appellant vs State of Haryana & others .... Respondents
200. R. F. A. No. 659 of 2005 (O&M) Om Parkash and others ..... Appellants vs State of Haryana & others .... Respondents
201. R. F. A. No. 660 of 2005(O&M) Shri Krishan and others ..... Appellants vs State of Haryana & others .... Respondents
202. R.F.A. No. 661 of 2005 (O&M) Bhup Singh & others ..... Appellants vs State of Haryana & others .... Respondents
203. R.F.A. No. 662 of 2005 (O&M) Baljit Singh & others ..... Appellants vs State of Haryana & others .... Respondents R.F.A. No. 1 of 2006 [25]
204. R.F.A. No. 663 of 2005 (O&M) Smt. Nihalo Devi & others ..... Appellants vs State of Haryana & others .... Respondents
205. R.F.A. No. 664 of 2005 (O&M) Sher Singh & others ..... Appellants vs State of Haryana & others .... Respondents
206. R.F.A. No. 665 of 2005 (O&M) Ram Pat & others ..... Appellants vs State of Haryana & others .... Respondents
207. R.F.A. No. 666 of 2005 (O&M) Sarto Devi & others ..... Appellants vs State of Haryana & others .... Respondents
208. R.F.A. No. 667 of 2005 (O&M) Kuldeep & others ..... Appellants vs State of Haryana & others .... Respondents
209. R.F.A. No. 668 of 2005 (O&M) Smt. Dharmo & others ..... Appellants vs State of Haryana & others .... Respondents
210. R.F.A. No. 669 of 2005 (O&M) Smt. Laxmi Devi ..... Appellant vs State of Haryana & others .... Respondents
211. R.F.A. No. 670 of 2005 (O&M) Raghbir Singh ..... Appellant vs State of Haryana & others .... Respondents
212. R.F.A. No. 671 of 2005 (O&M) Surender Kumar @ Surender ..... Appellant vs State of Haryana & others .... Respondents R.F.A. No. 1 of 2006 [26]
213. R.F.A. No. 672 of 2005 (O&M) Mrs. Prajakta Sita Ram Kanitkor ..... Appellant vs State of Haryana & others .... Respondents
214. R.F.A. No. 673 of 2005 (O&M) Sanjay & others ..... Appellants vs State of Haryana & others .... Respondents
215. R.F.A. No. 684 of 2005 (O&M) Jag Rup Singh ..... Appellant vs State of Haryana & others .... Respondents
216. R.F.A. No. 685 of 2005 (O&M) Attar Singh & another ..... Appellants vs State of Haryana & others .... Respondents 217 R.F.A. No. 686 of 2005 (O&M) Om Parkash ..... Appellant vs State of Haryana & others .... Respondents
218. R.F.A. No. 687 of 2005 (O&M) Smt. Dankar ..... Appellant vs State of Haryana & others .... Respondents
219. R.F.A. No. 688 of 2005 (O&M) Smt. Vidyawati ..... Appellant vs State of Haryana & others .... Respondents
220. R.F.A. No. 707 of 2005 (O&M) Charan Singh ..... Appellant vs State of Haryana and others .... Respondents
221. R.F.A. No. 708 of 2005 (O&M) Mange Ram ..... Appellant vs State of Haryana and others .... Respondents R.F.A. No. 1 of 2006 [27] 222 R.F.A. No. 709 of 2005 (O&M) Narender Singh and others ..... Appellants vs State of Haryana and others .... Respondents
223. R.F.A. No. 710 of 2005 (O&M) Pardeep Singh ..... Appellant vs State of Haryana and another .... Respondents
224. R.F.A. No. 719 of 2005 (O&M) Jagbir and others ..... Appellants vs State of Haryana and others .... Respondents
225. R.F.A. No. 720 of 2005 (O&M) Sube Singh ..... Appellant vs State of Haryana and others .... Respondents
226. R.F.A. No. 754 of 2005 (O&M) Bhoop Singh ..... Appellant vs State of Haryana and another .... Respondents
227. R.F.A. No. 755 of 2005 (O&M) Raj Kumar and others ... Appellants vs State of Haryana and others .... Respondents
228. R.F.A. No. 760 of 2005 (O&M) Smt. Phool Devi and others ... Appellants vs State of Haryana and others .... Respondents
229. R.F.A. No. 776 of 2005 (O&M) Bimla and others ..... Appellants vs State of Haryana and others .... Respondents
230. R.F.A. No. 777 of 2005 (O&M) Suresh and others ..... Appellants vs State of Haryana and others .... Respondents R.F.A. No. 1 of 2006 [28]
231. R. F. A. No.958 of 2005 (O&M) Smt. Shakuntla Rani @ Shakuntla ..... Appellant vs State of Haryana and another .... Respondents
232. R. F. A. No.1119 of 2005 (O&M) Mahabir and another ..... Appellants vs State of Haryana and others .... Respondents
233. R. F. A. No.1120 of 2005 (O&M) Ajit Singh and others ..... Appellants vs State of Haryana and others .... Respondents
234. R. F. A. No.1203 of 2005 (O&M) Shanti Devi and others ..... Appellants vs State of Haryana and others .... Respondents
235. R. F. A. No.1204 of 2005 (O&M) Rajinder Singh and others ..... Appellants vs State of Haryana and others .... Respondents
236. R. F. A. No.1205 of 2005 (O&M) Smt. Sharbati and others ..... Appellants vs State of Haryana and others .... Respondents
237. R. F. A. No.1206 of 2005 (O&M) Raj Singh and others ..... Appellants vs State of Haryana and others .... Respondents
238. R. F. A. No.1207 of 2005 (O&M) Bhagwan Singh and others ... Appellants vs State of Haryana and others .... Respondents
239. R. F. A. No.1293 of 2005 (O&M) Attar Singh ..... Appellant vs State of Haryana and others .... Respondents R.F.A. No. 1 of 2006 [29]
240. R. F. A. No.1294 of 2005 (O&M) Ran Singh and another ..... Appellants vs State of Haryana and others .... Respondents
241. R. F. A. No.1295 of 2005 (O&M) Ran Singh and others ..... Appellants vs State of Haryana and others .... Respondents
242. R. F. A. No.1296 of 2005 (O&M) Karan Singh ..... Appellant vs State of Haryana and others .... Respondents
243. R. F. A. No.1402 of 2005 (O&M) Asha Devi and others ..... Appellants vs State of Haryana and others .... Respondents
244. R. F. A. No.1745 of 2005 (O&M) Raghubir Singh ..... Appellant vs State of Haryana and others .... Respondents
245. R. F. A. No.3046 of 2005 (O&M) Raj Bala and others ..... Appellants vs State of Haryana and another .... Respondents
246. R. F. A. No.3223 of 2005 (O&M) State of Haryana and another ..... Appellants vs Bhim Singh and others .... Respondents
247. R. F. A. No.3224 of 2005 (O &M) State of Haryana and another ..... Appellants vs Smt. Sumitra and others .... Respondents
248. R. F. A. No.3225 of 2005 (O&M) State of Haryana and another ..... Appellants vs Wazir Singh and others .... Respondents R.F.A. No. 1 of 2006 [30]
249.` R. F. A. No.3226 of 2005 (O&M) State of Haryana and another ..... Appellants vs Ram Kanwar and others .... Respondents
250. R. F. A. No.3227 of 2005 (O&M) State of Haryana and another ..... Appellants vs Ved Singh and another .... Respondents
251. R. F. A. No.3228 of 2005 (O&M) State of Haryana and another ..... Appellants vs Ram Phal and another .... Respondents 252 R. F. A. No.3229 of 2005 (O&M) State of Haryana and another ..... Appellants vs Jogi Ram and others .... Respondents
253. R. F. A. No.3230 of 2005 (O&M) State of Haryana and another ..... Appellants vs Ved Singh and another .... Respondents
254. R. F. A. No.3231 of 2005 (O&M) State of Haryana and another ..... Appellants vs Bhim Singh and others .... Respondents
255. R. F. A. No.3232 of 2005 (O&M) State of Haryana and another ..... Appellants vs Shri Harke and others .... Respondents
256. R. F. A. No.3233 of 2005 (O&M) State of Haryana and another ..... Appellants vs Amar Singh and others .... Respondents
257. R. F. A. No.3234 of 2005 (O&M) State of Haryana and another ..... Appellants vs Suresh and others .... Respondents R.F.A. No. 1 of 2006 [31]
258. R. F. A. No.3235 of 2005 (O&M) State of Haryana and another ..... Appellants vs Kasturi and others .... Respondents
259. R. F. A. No.3236 of 2005 (O&M) State of Haryana and another ..... Appellants vs Chattar Singh and another .... Respondents
260. R. F. A. No.3237 of 2005 (O&M) State of Haryana and another ..... Appellants vs Daulat Ram and another .... Respondents
261. R. F. A. No.3238 of 2005 (O&M) State of Haryana and another ..... Appellants vs Om Parkash Aggarwal and others ....Respondents
262. R.F.A. No. 3239 of 2005 (O&M) State of Haryana & another ..... Appellants vs Sardara & another .... Respondents
263. R.F.A. No. 3240 of 2005 (O&M) State of Haryana & another ..... Appellants vs Ram Phal & another .... Respondents
264. R.F.A. No. 3241 of 2005 (O&M) State of Haryana & another ..... Appellants vs Ishwar Singh & another .... Respondents
265. R.F.A. No. 3242 of 2005 (O&M) State of Haryana & another ..... Appellants vs Om Parkash & others .... Respondents R.F.A. No. 1 of 2006 [32]
266. R.F.A. No. 3243 of 2005 (O&M) State of Haryana & another ..... Appellants vs Smt. Rajenderi & another .... Respondents
267. R.F.A. No. 3244 of 2005 (O&M) State of Haryana & another ..... Appellants vs Luxmi Devi & another .... Respondents
268. R.F.A. No. 3245 of 2005 (O&M) State of Haryana & another ..... Appellants vs Phool Singh & others .... Respondents
269. R.F.A. No. 3246 of 2005 (O&M) State of Haryana & another ..... Appellants vs Devinder Singh & others .... Respondents
270. R.F.A. No. 3247 of 2005 (O&M) State of Haryana & another ..... Appellants vs Surjan & another .... Respondents
271. R.F.A. No. 3248 of 2005 (O&M) State of Haryana & another ..... Appellants vs Om Parkash & others .... Respondents
272. R.F.A. No. 3249 of 2005 (O&M) State of Haryana & another ..... Appellants vs Mahender Singh & others .... Respondents R.F.A. No. 1 of 2006 [33]
273. R.F.A. No. 3250 of 2005 (O&M) State of Haryana & another ..... Appellants vs Smt.. Chandro & another .... Respondents
274. R.F.A. No. 3251 of 2005 (O&M) State of Haryana & another ..... Appellants vs Murli Manohar Mandir & another .... Respondents
275. R.F.A. No.3252 of 2005 (O&M) State of Haryana & another ..... Appellants vs Smt. Manglo & others .... Respondents
276. R.F.A. No. 3253 of 2005 (O&M) State of Haryana & another ..... Appellants vs Ram Narain & others .... Respondents
277. R.F.A. No. 3254 of 2005 (O&M) State of Haryana & another ..... Appellants vs Sh. Harke & others .... Respondents
278. R.F.A. No. 3255 of 2005 (O&M) State of Haryana & another ..... Appellants vs Jai Bhagwan & others .... Respondents
279. R.F.A. No. 3256 of 2005 (O&M) State of Haryana & another ..... Appellants vs Smt.. Premwati & another .... Respondents R.F.A. No. 1 of 2006 [34]
280. R.F.A. No. 3257 of 2005 (O&M) State of Haryana & another ..... Appellants vs Raj Singh & others .... Respondents
281. R.F.A. No. 3258 of 2005 (O&M) State of Haryana & another ..... Appellants vs Dharam Pal & others .... Respondents
282. R.F.A. No. 3259 of 2005 (O&M) State of Haryana & another ..... Appellants vs Attar Singh & another .... Respondents
283. R.F.A. No. 3260 of 2005 (O&M) State of Haryana & another ..... Appellants vs Raghbir Singh & another .... Respondents
284. R.F.A. No. 3261 of 2005 (O&M) State of Haryana & another ..... Appellants vs Om Parkash & others .... Respondents
285. R.F.A. No. 3295 of 2005 (O&M) Mukhtiar Singh & others ..... Appellants vs State of Haryana & others .... Respondents 286. R. F. A. No. 2 of 2006 (O&M) State of Haryana and another ..... Appellants vs Smt. Premwati and another .... Respondents R.F.A. No. 1 of 2006 [35]
287. R.F.A. NO.4 of 2006 (O&M) State of Haryana and another .....Appellants vs Dayanand and another .....Respondents 288. R.F.A. No. 5 of 2006 (O&M) State of Haryana and another ......Appellants vs Dayawati and another .......Respondents 289. R.F.A. No. 7 of 2006 (O&M) State of Haryana and another ......Appellants vs Umed Singh and others ......Respondents 290. R.F.A. No. 8 of 2006 (O&M) State of Haryana and another ......Appellants vs Fakir Chand and another ......Respondents
291. R.F.A. No.19 of 2006 (O&M) State of Haryana and another ......Appellants vs Shri Harke and others ......Respondents
292. R.F.A. No.23 of 2006 (O&M) State of Haryana and another ......Appellants vs Ram Kanwar and others ......Respondents
293. R.F.A. No.26 of 2006 (O&M) State of Haryana and another ......Appellants vs Shri Harke and others ......Respondents
294. R.F.A. No.27 of 2006 (O&M) State of Haryana and another ......Appellants vs Raj Singh and another ......Respondents
295. R.F.A. No.28 of 2006 (O&M) State of Haryana and another ......Appellants vs Ram Mehar and others ......Respondents R.F.A. No. 1 of 2006 [36]
296. R.F.A. No.31 of 2006 (O&M) State of Haryana and another ......Appellants vs Mange Ram and others ......Respondents
297. R.F.A. No.32 of 2006 (O&M) State of Haryana and another ......Appellants vs Ram Mehar and another ......Respondents
298. R.F.A. No.33 of 2006 (O&M) State of Haryana and another ......Appellants vs Om Parkash and another ......Respondents
299. R.F.A. No.35 of 2006 (O&M) State of Haryana and another ......Appellants vs Surender and others ......Respondents
300. R.F.A. No.37 of 2006 (O&M) State of Haryana and another ......Appellants vs Ram Kumar and others ......Respondents
301. R.F.A. No.38 of 2006 (O&M) State of Haryana and another ......Appellants vs Mukhtiar Singh and others ......Respondents
302. R.F.A. No.39 of 2006 (O&M) State of Haryana and another ......Appellants vs Smt. Shanti and another ......Respondents
303. R.F.A. No.41 of 2006 (O&M) State of Haryana and another ......Appellants vs Dalel Singh and others ......Respondents
304. R.F.A. No.42 of 2006 (O&M) State of Haryana and another ......Appellants vs Lachi Ram and another ......Respondents R.F.A. No. 1 of 2006 [37]
305. R.F.A. No.44 of 2006 (O&M) State of Haryana and another ......Appellants vs Jai Singh and others ......Respondents
306. R.F.A. No.45 of 2006 (O&M) State of Haryana and another ......Appellants vs Bijender Singh and others ......Respondents
307. R.F.A. No. 46 of 2006 (O&M) State of Haryana & another ..... Appellants vs Smt. Sarto Devi & others .... Respondents
308. R.F.A. No. 47 of 2006 (O&M) State of Haryana & another ..... Appellants vs Jai Ram Rathee & another .... Respondents
309. R.F.A. No. 48 of 2006 (O&M) State of Haryana & another ..... Appellants vs Inder Singh & others .... Respondents
310. R.F.A. No. 49 of 2006 (O&M) State of Haryana & another ..... Appellants vs Rameshwar & another .... Respondents
311. R.F.A. No. 50 of 2006 (O&M) State of Haryana & another ..... Appellants vs Sh. Harke & others .... Respondents R.F.A. No. 1 of 2006 [38]
312. R.F.A. No. 51 of 2006 (O&M) State of Haryana & another ..... Appellants vs Daya Kishan & another .... Respondents
313. R.F.A. No. 52 of 2006 (O&M) State of Haryana & another ..... Appellants vs Shri Harke & others .... Respondents
314. R.F.A. No. 54 of 2006 (O&M) State of Haryana & another ..... Appellants vs Ram Kumar & others .... Respondents
315. R.F.A. No. 55 of 2006 (O&M) State of Haryana & another ..... Appellants vs Partap Singh & others .... Respondents
316. R.F.A. No. 57 of 2006 (O&M) State of Haryana & another ..... Appellants vs Sham Singh & others .... Respondents
317. R.F.A. No. 58 of 2006 (O&M) State of Haryana & another ..... Appellants vs Harke & others .... Respondents
318. R.F.A. No. 59 of 2006 (O&M) State of Haryana & another ..... Appellants vs Raj Kumar & others .... Respondents R.F.A. No. 1 of 2006 [39]
319. R.F.A. No. 60 of 2006 (O&M) State of Haryana & another ..... Appellants vs Smt. Sharbati & others .... Respondents
320. R.F.A. No. 61 of 2006 (O&M) State of Haryana & another ..... Appellants vs Ishwar Singh & another .... Respondents
321. R.F.A. No. 62 of 2006 (O&M) State of Haryana & another ..... Appellants vs Sh. Surender & another .... Respondents
322. R.F.A. No. 63 of 2006 (O&M) State of Haryana & another ..... Appellants vs Suraj Bhan & another .... Respondents
323. R.F.A. No. 64 of 2006 (O&M) State of Haryana & another ..... Appellants vs Shri Harke & others .... Respondents
324. R.F.A. No. 65 of 2006 (O&M) State of Haryana & another ..... Appellants vs Smt. Mohar Kaur & others .... Respondents
325. R.F.A. No. 66 of 2006 (O&M) State of Haryana & another ..... Appellants vs Smt. Lali Devi & others .... Respondents R.F.A. No. 1 of 2006 [40]
326. R.F.A. No. 67 of 2006 (O&M) State of Haryana & another ..... Appellants vs Lachi Ram & another .... Respondents
327. R.F.A. No. 68 of 2006 (O&M) State of Haryana & another ..... Appellants vs Ved Singh & others .... Respondents
328. R.F.A. No. 83 of 2006 (O&M) State of Haryana & another ..... Appellants vs Daulat Ram & another .... Respondents
329. R. F. A. No. 84 of 2006(O&M) State of Haryana & another ..... Appellants vs Bhim Singh & others .... Respondents
330. R. F. A. No. 85 of 2006(O&M) State of Haryana & another ..... Appellants vs Risal Singh & others .... Respondents
331. R. F. A. No. 92 of 2006(O&M) State of Haryana & another ..... Appellants vs S.V. Konitkar & another .... Respondents
332. R. F. A. No. 95 of 2006(O&M) State of Haryana & another ..... Appellants vs Harke & others .... Respondents
333. R. F. A. No. 114 of 2006(O&M) State of Haryana & another ..... Appellants vs Smt. Shanti & another .... Respondents R.F.A. No. 1 of 2006 [41]
334. R. F. A. No. 115 of 2006(O&M) State of Haryana & another ..... Appellants vs Ram Pyari & others .... Respondents
335. R. F. A. No. 116 of 2006(O&M) State of Haryana & another ..... Appellants vs Mukhtiar Singh & others .... Respondents
336. R. F. A. No. 117 of 2006(O&M) State of Haryana & another ..... Appellants vs Jaipal Singh & others .... Respondents
337. R. F. A. No. 171 of 2006(O&M) State of Haryana & another ..... Appellants vs Mehar Singh & others .... Respondents
338. R. F. A. No. 172 of 2006(O&M) State of Haryana & another ..... Appellants vs Lakhi Ram & others .... Respondents
339. R. F. A. No. 174 of 2006(O&M) State of Haryana & another ..... Appellants vs Puran Singh & others .... Respondents
340. R. F. A. No. 175 of 2006(O&M) State of Haryana & another ..... Appellants vs Mukhtiar Singh & another .... Respondents
341. R. F. A. No. 181 of 2006(O&M) State of Haryana & another ..... Appellants vs Maha Singh & others .... Respondents
342. R. F. A. No. 182 of 2006(O&M) State of Haryana & another ..... Appellants vs Harke & others .... Respondents R.F.A. No. 1 of 2006 [42]
343. R. F. A. No. 184 of 2006(O&M) State of Haryana & another ..... Appellants vs Harke & others .... Respondents
344. R. F. A. No. 185 of 2006(O&M) State of Haryana & another ..... Appellants vs Harke & others .... Respondents
345. R. F. A. No. 186 of 2006(O&M) State of Haryana & another ..... Appellants vs Smt. Harkaur & others .... Respondents
346. R. F. A. No. 189 of 2006(O&M) State of Haryana & another ..... Appellants vs Raghubir Singh & another .... Respondents
347. R. F. A. No. 190 of 2006(O&M) State of Haryana & another ..... Appellants vs Harke & others .... Respondents
348. R. F. A. No. 191 of 2006(O&M) State of Haryana & another ..... Appellants vs Harke & others .... Respondents
349. R.F.A. No.259 of 2006 (O&M) State of Haryana and another ......Appellants vs Surjan and another ......Respondents
350. R.F.A. No.260 of 2006 (O&M) State of Haryana and another ......Appellants vs M/s Shiv Flour Mills and another ......Respondents
351. R.F.A. No.261 of 2006 (O&M) State of Haryana and another ......Appellants vs Mahabir and others ......Respondents R.F.A. No. 1 of 2006 [43]
352. R.F.A. No.264 of 2006 (O&M) State of Haryana and another ......Appellants vs Indraj and others ......Respondents
353. R.F.A. No.265 of 2006 (O&M) State of Haryana and another ......Appellants vs Raj Singh and others ......Respondents
354. R.F.A. No.266 of 2006 (O&M) State of Haryana and another ......Appellants vs Surat Singh and another ......Respondents
355. R.F.A. No.267 of 2006 (O&M) State of Haryana and another ......Appellants vs Ramrati and others ......Respondents
356. R.F.A. No.269 of 2006 (O&M) State of Haryana and another ......Appellants vs Kishan Chand and others ......Respondents
357. R.F.A. No.270 of 2006 (O&M) State of Haryana and another ......Appellants vs Layak Ram and others ......Respondents
358. R.F.A. No.271 of 2006 (O&M) State of Haryana and another ......Appellants vs Surender Kumar and another ......Respondents
359. R.F.A. No.273 of 2006 (O&M) State of Haryana and another ......Appellants vs Neelam and others ......Respondents
360. R.F.A. No.274 of 2006 (O&M) State of Haryana and another ......Appellants vs Smt. Brahno Devi and others ......Respondents R.F.A. No. 1 of 2006 [44]
361. R.F.A. No.277 of 2006 (O&M) State of Haryana and another ......Appellants vs Ishwar Dass and another ......Respondents
362. R.F.A. No.278 of 2006 (O&M) State of Haryana and another ......Appellants vs Smt. Brahmo Devi and others ......Respondents
363. R.F.A. No.280 of 2006 (O&M) State of Haryana and another ......Appellants vs Bhim Singh and others ......Respondents
364. R.F.A. No.283 of 2006 (O&M) State of Haryana and another ......Appellants vs Narender Singh Rathi and others ......Respondents
365. R.F.A. No.285 of 2006 (O&M) State of Haryana and another ......Appellants vs Sanjay and others ......Respondents
366. R.F.A. No.286 of 2006 (O&M) State of Haryana and another ......Appellants vs Raj Singh and others ......Respondents
367. R.F.A. No.287 of 2006 (O&M) State of Haryana and another ......Appellants vs Azad Singh and another ......Respondents
368. R.F.A. No.289 of 2006 (O&M) State of Haryana and another ......Appellants vs Smt. Leelawati and others ......Respondents
369. R.F.A. No.291 of 2006 (O&M) State of Haryana and another ......Appellants vs Parshotam Dass and others ......Respondents R.F.A. No. 1 of 2006 [45]
370. R.F.A. No.294 of 2006 (O&M) State of Haryana and another ......Appellants vs Karan Singh and others ......Respondents
371. R.F.A. No.342 of 2006 (O&M) State of Haryana and another ......Appellants vs Kanhiya and another ......Respondents
372. R.F.A. No.343 of 2006 (O&M) State of Haryana and another ......Appellants vs Suraj Bhan and others ......Respondents
373. R.F.A. No.344 of 2006 (O&M) State of Haryana and another ......Appellants vs Ajit Singh and another ......Respondents
374. R.F.A. No.345 of 2006 (O&M) State of Haryana and another ......Appellants vs Ran Singh and others ......Respondents
375. R. F. A. No.346 of 2006 (O&M) State of Haryana and another ..... Appellants vs Karan Singh and another .... Respondents
376. R. F. A. No.389 of 2006 (O&M) State of Haryana and another ..... Appellants vs Rohit Kumar and another .... Respondents
377. R. F. A. No.390 of 2006 (O&M) State of Haryana and another ..... Appellants vs Om Parkash and another .... Respondents
378. R. F. A. No.391 of 2006 (O&M) State of Haryana and another ..... Appellants vs Rahul Kumar Singh and another .... Respondents R.F.A. No. 1 of 2006 [46]
379. R. F. A. No.392 of 2006 (O&M) State of Haryana and another ..... Appellants vs Pardeep and others .... Respondents
380. R. F. A. No.394 of 2006 (O&M) State of Haryana and another ..... Appellants vs Tarif Singh and another .... Respondents
381. R. F. A. No.395 of 2006 (O&M) State of Haryana and another ..... Appellants vs Bakhtawar and another .... Respondents
382. R. F. A. No.396 of 2006 (O&M) State of Haryana and another ..... Appellants vs Samunder Singh and another .... Respondents
383. R. F. A. No.398 of 2006 (O&M) State of Haryana and another ..... Appellants vs Charan Singh and another .... Respondents
384. R. F. A. No.399 of 2006 (O&M) State of Haryana and another ..... Appellants vs Dayawanti and another .... Respondents
385. R. F. A. No.400 of 2006 (O&M) State of Haryana and another ..... Appellants vs Smt. Dharmo and others .... Respondents
386. R. F. A. No.402 of 2006 (O&M) State of Haryana and another ..... Appellants vs Mange Ram and another .... Respondents
387. R. F. A. No.403 of 2006 (O&M) State of Haryana and another ..... Appellants vs Rampat and others .... Respondents R.F.A. No. 1 of 2006 [47]
388. R. F. A. No.407 of 2006 (O&M) State of Haryana and another ..... Appellants vs Umed Singh and others .... Respondents
389. R. F. A. No.447 of 2006 (O&M) State of Haryana and another ..... Appellants vs Kamlesh and another .... Respondents
390. R. F. A. No.448 of 2006 (O&M) State of Haryana and another ..... Appellants vs Smt. Chandro Devi and others .... Respondents
391. R. F. A. No.449 of 2006 (O&M) State of Haryana and another ..... Appellants vs Smt. Nihalo Devi and others .... Respondents
392. R. F. A. No.452 of 2006 (O&M) State of Haryana and another ..... Appellants vs Surinder Kumar and another .... Respondents
393. R. F. A. No.453 of 2006 (O&M) State of Haryana and another ..... Appellants vs Sultan Singh and others .... Respondents
394. R. F. A. No.454 of 2006 (O&M) State of Haryana and another ..... Appellants vs Ran Singh and others .... Respondents
395. R. F. A. No.455 of 2006 (O&M) State of Haryana and another ..... Appellants vs Phul Singh @ Phule and others .... Respondents
396. R. F. A. No.456 of 2006 (O&M) State of Haryana and another ..... Appellants vs Smt. Laxmi Devi and another .... Respondents R.F.A. No. 1 of 2006 [48]
397. R. F. A. No.458 of 2006 (O&M) State of Haryana and another ..... Appellants vs Sh. Mange Ram and others .... Respondents
398. R. F. A. No.459 of 2006 (O&M) State of Haryana and another ..... Appellants vs Partap Singh and others .... Respondents
399. R. F. A. No.460 of 2006 (O&M) State of Haryana and another ..... Appellants vs Bhup Singh and another .... Respondents
400. R. F. A. No. 461 of 2006 (O&M) State of Haryana & another ..... Appellants vs Charan Singh & another .... Respondents
401. R.F.A. No. 462 of 2006 (O&M) State of Haryana & another ..... Appellants vs Bhim Singh & others .... Respondents
402. R.F.A. No. 464 of 2006 (O&M) State of Haryana & another ..... Appellants vs Ram pal & another .... Respondents
403. R.F.A. No. 465 of 2006 (O&M) State of Haryana & another ..... Appellants vs Shanti Devi & another .... Respondents
404. R.F.A. No. 466 of 2006 (O&M) State of Haryana & another ..... Appellants vs Umed Singh & others .... Respondents
405. R.F.A. No. 467 of 2006 (O&M) State of Haryana & another ..... Appellants vs Sat Narain & others .... Respondents R.F.A. No. 1 of 2006 [49]
406. R.F.A. No. 469 of 2006 (O&M) State of Haryana & another ..... Appellants vs Davinder Singh & others .... Respondents
407. R.F.A. No. 472 of 2006 (O&M) State of Haryana & another ..... Appellants vs Deepak Kumar & others .... Respondents
408. R.F.A. No. 473 of 2006 (O&M) State of Haryana & another ..... Appellants vs Mange Ram & another .... Respondents
409. R.F.A. No. 474 of 2006 (O&M) State of Haryana & another ..... Appellants vs Roop Chand & others .... Respondents
410. R.F.A. No. 475 of 2006 (O&M) State of Haryana & another ..... Appellants vs Rishal Singh & others .... Respondents
411. R.F.A. No. 476 of 2006 (O&M) State of Haryana & another ..... Appellants vs Sh. Surinder Kumar & another .... Respondents
412. R.F.A. No. 536 of 2006 (O&M) State of Haryana & another ..... Appellants vs Mahabir Singh & others .... Respondents
413. R.F.A. No. 537 of 2006 (O&M) State of Haryana & another ..... Appellants vs Ram Kumar & others .... Respondents
414. R.F.A. No. 722 of 2006 (O&M) State of Haryana & another ..... Appellants vs Pardeep & others .... Respondents R.F.A. No. 1 of 2006 [50]
415. R.F.A. No. 723 of 2006 (O&M) State of Haryana & another ..... Appellants vs Surinder Pal Singh & another .... Respondents
416. R.F.A. No. 724 of 2006 (O&M) State of Haryana & another ..... Appellants vs Hoshiar Singh Rathi & others .... Respondents
417. R.F.A. No. 729 of 2006 (O&M) State of Haryana & another ..... Appellants vs Laxmi Narain & others .... Respondents
418. R.F.A. No. 730 of 2006 (O&M) State of Haryana & another ..... Appellants vs Ram Kanwar & others .... Respondents
419. R.F.A. No. 731 of 2006 (O&M) State of Haryana & another ..... Appellants vs Ram Phal & another .... Respondents
420. R.F.A. No. 732 of 2006 (O&M) State of Haryana & another ..... Appellants vs Deep Chand & another .... Respondents
421. R.F.A. No. 734 of 2006 (O&M) State of Haryana & another ..... Appellants vs Mange Ram & others .... Respondents
422. R. F. A. No. 738 of 2006 (O&M) State of Haryana and another ..... Appellants vs Paras Ram and others .... Respondents
423. R. F. A. No. 739 of 2006 (O&M) State of Haryana and another ..... Appellants vs Surjan and another .... Respondents R.F.A. No. 1 of 2006 [51]
424. R. F. A. No. 740 of 2006 (O&M) State of Haryana and another ..... Appellants vs Maha Singh and others .... Respondents
425. R. F. A. No. 742 of 2006 (O&M) State of Haryana and another ..... Appellants vs Dalip Singh and another .... Respondents
426. R. F. A. No. 743 of 2006 (O&M) State of Haryana and another ..... Appellants vs Attar Singh and another .... Respondents
427. R. F. A. No. 745 of 2006 (O&M) State of Haryana and another ..... Appellants vs Chandan Singh and another .... Respondents
428. R.F.A. No.746 of 2006 (O&M) State of Haryana and another ......Appellants vs Smt. Angoori and others ......Respondents
429. R.F.A. No.752 of 2006 (O&M) State of Haryana and another ......Appellants vs Sh. Harke and others ......Respondents
430. R.F.A. No.753 of 2006 (O&M) State of Haryana and another ......Appellants vs Baljit Singh and others ......Respondents
431. R.F.A. No.754 of 2006 (O&M) State of Haryana and another ......Appellants vs Smt. Chanderpati and others ......Respondents
432. R.F.A. No.762 of 2006 (O&M) State of Haryana and another ......Appellants vs Bhim Singh and others ......Respondents R.F.A. No. 1 of 2006 [52]
433. R.F.A. No.763 of 2006 (O&M) State of Haryana and another ......Appellants vs Maman Singh and another ......Respondents
434. R.F.A. No.764 of 2006 (O&M) State of Haryana and another ......Appellants vs Phool Singh and others ......Respondents
435. R.F.A. No.766 of 2006 (O&M) State of Haryana and another ......Appellants vs Dhan Kaur and others ......Respondents
436. R.F.A. No.768 of 2006 (O&M) State of Haryana and another ......Appellants vs Jai Ram and another ......Respondents
437. R.F.A. No.773 of 2006 (O&M) State of Haryana and another ......Appellants vs Attar Singh and others ......Respondents
438. R.F.A. No.774 of 2006 (O&M) State of Haryana and another ......Appellants vs Omwati and others ......Respondents
439. R.F.A. No.775 of 2006 (O&M) State of Haryana and another ......Appellants vs Smt. Vidawati and another ......Respondents
440. R. F. A. No. 776 of 2006 (O&M) State of Haryana and another ..... Appellants vs Smt. Dan Kaur and another .... Respondents
441. R. F. A. No. 779 of 2006 (O&M) State of Haryana and another ..... Appellants vs Smt. Bala and others .... Respondents R.F.A. No. 1 of 2006 [53]
442. R. F. A. No. 781 of 2006 (O&M) State of Haryana and another ..... Appellants vs Attar Singh and others .... Respondents
443. R. F. A. No. 783 of 2006 (O&M) State of Haryana and another ..... Appellants vs Ram Kanwar and others .... Respondents
444. R. F. A. No. 784 of 2006 (O&M) State of Haryana and another ..... Appellants vs Sube Singh and another .... Respondents
445. R. F. A. No. 785 of 2006 (O&M) State of Haryana and another ..... Appellants vs Bijender Singh and others .... Respondents
446. R.F.A. No. 812 of 2006 (O&M) State of Haryana & another ..... Appellants vs Phool Singh & others .... Respondents
447. R.F.A. No. 827 of 2006 (O&M) State of Haryana & another ..... Appellants vs Ganga Ram & others .... Respondents
448. R.F.A. No. 828 of 2006 (O&M) State of Haryana & another ..... Appellants vs Bhim Singh & others .... Respondents
449. R.F.A. No. 844 of 2006 (O&M) State of Haryana & another ..... Appellants vs Smt. Chandrawati & others .... Respondents
450. R.F.A. No. 845 of 2006 (O&M) State of Haryana & another ..... Appellants vs Shanti Devi & others .... Respondents R.F.A. No. 1 of 2006 [54]
451. R.F.A. No. 969 of 2006 (O&M) State of Haryana & another ..... Appellants vs Sahi Ram & others .... Respondents
452. R.F.A. No. 1020 of 2006 (O&M) State of Haryana & another ..... Appellants vs Gopi Ram & others .... Respondents
453. R.F.A. No. 1021 of 2006 (O&M) State of Haryana & another ..... Appellants vs Om Parkash & another .... Respondents
454. R.F.A. No. 1022 of 2006 (O&M) State of Haryana & another ..... Appellants vs Smt. Satto & another .... Respondents
455. R.F.A. No. 1023 of 2006 (O&M) State of Haryana & another ..... Appellants vs Ranbir Singh & others .... Respondents
456. R.F.A. No. 1024 of 2006 (O&M) State of Haryana & another ..... Appellants vs Indraj & others .... Respondents
457. R.F.A. No. 1025 of 2006 (O&M) State of Haryana & another ..... Appellants vs Ravinder & others .... Respondents
458. R.F.A. No. 1026 of 2006 (O&M) State of Haryana & another ..... Appellants vs Jawala Parshad & others .... Respondents
459. R.F.A. No. 1028 of 2006 (O&M) State of Haryana & another ..... Appellants vs Ch. Deep Chand & others .... Respondents R.F.A. No. 1 of 2006 [55]
460. R.F.A. No. 1029 of 2006 (O&M) State of Haryana & another ..... Appellants vs Shamsher Singh & others .... Respondents
461. R.F.A. No. 1105 of 2006 (O&M) State of Haryana & another ..... Appellants vs Dalbir Singh & others .... Respondents
462. R.F.A. No. 1106 of 2006 (O&M) State of Haryana & another ..... Appellants vs Roop Chand & others .... Respondents
463. R.F.A. No. 1107 of 2006 (O&M) State of Haryana & another ..... Appellants vs Diwan Chand & others .... Respondents
464. R.F.A. No. 1108 of 2006 (O&M) State of Haryana & another ..... Appellants vs Rajinder Singh & another .... Respondents
465. R.F.A. No. 1109 of 2006 (O&M) State of Haryana & another ..... Appellants vs Phool Singh & others .... Respondents
466. R.F.A. No. 1110 of 2006 (O&M) State of Haryana & another ..... Appellants vs Jot Ram & another .... Respondents
467. R.F.A. No. 1119 of 2006 (O&M) State of Haryana & another ..... Appellants vs Shri Krishan & others .... Respondents
468. R.F.A. No. 1122 of 2006 (O&M) State of Haryana & another ..... Appellants vs Sh. Mange Ram & another .... Respondents R.F.A. No. 1 of 2006 [56]
469. R.F.A. No. 1126 of 2006 (O&M) State of Haryana & another ..... Appellants vs Komal & others .... Respondents
470. R.F.A. No.1127 of 2006 (O&M) State of Haryana and another ......Appellants vs Umed Singh and another ......Respondents
471. R.F.A. No.1130 of 2006 (O&M) State of Haryana and another ......Appellants vs Sh. Attar Singh and others ......Respondents
472. R.F.A. No.1131 of 2006 (O&M) State of Haryana and another ......Appellants vs Azad Singh and another ......Respondents
473. R.F.A. No.1132 of 2006 (O&M) State of Haryana and another ......Appellants vs Ishwar Singh and another ......Respondents
474. R.F.A. No.1133 of 2006 (O&M) State of Haryana and another ......Appellants vs Satbir Singh Rathee and others ......Respondents
475. R.F.A. No.1134 of 2006 (O&M) State of Haryana and another ......Appellants vs Sarup Singh and others ......Respondents
476. R.F.A. No.1136 of 2006 (O&M) State of Haryana and another ......Appellants vs Raj Kumar and others ......Respondents
477. R.F.A. No.1137 of 2006 (O&M) State of Haryana and another ......Appellants vs Mahiender Singh and others ......Respondents R.F.A. No. 1 of 2006 [57]
478. R.F.A. No.1138 of 2006 (O&M) State of Haryana and another ......Appellants vs Smt. Brahmo and others ......Respondents
479. R.F.A. No.1174 of 2006 (O&M) State of Haryana and another ......Appellants vs Kuldeep Singh and another ......Respondents
480. R.F.A. No.1212 of 2006 (O&M) State of Haryana and another ......Appellants vs Balbir Singh and another ......Respondents
481. R.F.A. No.1221 of 2006 (O&M) State of Haryana and another ......Appellants vs Bhup Singh and others ......Respondents
482. R.F.A. No.1334 of 2006 (O&M) State of Haryana and another ......Appellants vs Smt. Shiv Devi and others ......Respondents
483. R.F.A. No.1435 of 2006 (O&M) State of Haryana and another ......Appellants vs Surat Singh and another ......Respondents
484. R.F.A. No.3239 of 2006 (O&M) State of Haryana and another ......Appellants vs Smt. Brahno Devi and others ......Respondents Coram: Hon'ble Mr. Justice Rajesh Bindal Present: Shri Lokesh Sinhal, Additional Advocate General, Haryana.
S/Shri R.A. Yadav, R. S. Dalal, G.S.Hooda, Mohnish Sharma for Narender Hooda, Sandeep K. Sharma, Amit Shivrain for M.P.S.Mann and S.S.Virk, Advocates for the land owners.
R.F.A. No. 1 of 2006 [58]Shri Raman Gaur, Advocate for HUDA.
Shri Deepak Balyan, Advocate.
Rajesh Bindal J.
This order shall dispose of a bunch of 484 appeals, as the same arise out of a common acquisition.
R.F.A. Nos. 3223 to 3261 of 2005, 1, 2, 4, 5, 7, 8, 19, 23, 26, 27, 28, 31 to 33, 35, 37 to 39, 41, 42, 44 to 52, 54, 55, 57 to 68, 83 to 85, 92, 95, 114 to 117, 171, 172, 174, 175, 181, 182, 184, 185, 186, 189, 190, 191, 259, 260, 261, 264, 265, 266, 267, 269, 270, 271, 273, 274, 277, 278, 280, 283, 285, 286, 287, 289, 291, 294, 342 to 346, 389 to 392, 394 to 396, 398 to 400, 402, 403, 407, 447, 448, 449, 452 to 456, 458 to 462, 464 to 467, 469, 472 to 476, 536, 537, 722 to 724, 729 to 732, 734, 738 to 740, 742, 743, 745, 746, 752 to 754, 762 to 764, 766, 768, 773 to 776, 779, 781, 783 to 785, 812, 827, 828, 844, 845, 969, 1020 to 1026, 1028, 1029, 1105 to 1110, 1119, 1122, 1126, 1127, 1130 to 1134, 1136 to 1138, 1174, 1212, 1221, 1334, 1435 and 3239 of 2006 by the State of Haryana seeking reduction of the amount of compensation awarded to the land owners for the acquired land.
R.F.A. Nos. 2642 to 2656 of 2004, 8 to 53, 110 to 121, 143, 144, 171 to 193, 195 to 224, 231, 274 to 277, 283 to 289, 347, 349, 393 to 416, 452 to 455, 488 to 494, 496, 508, 509, 517, 550 to 555, 576, 605, 610 to 613, 654 to 673, 684 to 688, 707 to 710, 719, 720, 754, 755, 760, 776, 777, 958, 1119, 1120, 1203 to 1207, 1293 to 1296, 1402, 1745, 3046 and 3295 of 2005, have been filed by the land owners seeking further enhancement of compensation for the acquired land.
The facts have been extracted from R. F. A. No. 1 of 2006. Briefly, the facts of the case are that the State of Haryana vide notification dated 12.5.1995 issued under Section 4 of the Land Acquisition Act, 1894 (for short, "the Act"), acquired the land within the revenue estate of Bahadurgarh, Hadbast No. 38, Tehsil Bahadurgarh, District Jhajjar, for development and utilisation as residential and commercial area in Sector-9 and 9- A, Bahadurgarh. The Land Acquisition Collector assessed the market value of the land at Rs. 6 lacs per acre for the land situated on Bahadurgarh-Delhi road upto the depth of 3 acres, Rs. 4 lacs per acre for the land situated on Bahadurgarh- Najafgarh road upto the depth of 3 acres, Rs. 2.50 lacs per acre for nehri and chahi and Rs. 2 lacs per acre for barani and other kinds of land. The landowners/claimants feeling dissatisfied with the quantum of compensation awarded by the Collector, filed objections. On reference under Section 18 of the R.F.A. No. 1 of 2006 [59] Act, the learned court below determined the market value of the acquired land by granting Rs. 50,000/- per acre increase for each category. It is this award of the learned Reference Court which is impugned in the present set of appeals.
Learned counsel for the landowners referred to site plan Ex. R-66 placed on record which shows the acquisition boundaries. The land is shown to be located on one side of the National Highway No. 10 Delhi-Hisar and on the other side, the land abuts the road, namely, Bahadurgarh-Najafgarh Road. Another site plan, Ex. P-29 was referred to show that the acquired land is quite close to Delhi border. As far as determination of fair value of the acquired land is concerned, learned counsel for the landowners primarily relied upon sale-deeds and allotment letters, Ex. P-12, P-13, P-14, P-30, P-31, P-41 and P-43. In addition to these documents, Ex. P-28 was also relied upon i.e. an award of the Land Acquisition Collector pertaining to the land of a small portion of land falling in Sector-9A which was subsequently acquired vide notification under Section 4 of the Act issued on 2.12.1998.
As far as the sale-deeds are concerned, it was submitted that vide sale-deed Ex. P-12, a big chunk of land measuring 8 kanals 7½ marlas falling in Village Hassanpur was sold vide sale-deed dated 22.4.1993 for a sale consideration of Rs. 20,26,800/- i.e. @ Rs. 400/- per square yard. This land is stated to be about 3½ acres away from the National-Highway. So far as the sale- deed, Ex. P-13 is concerned, it was submitted that vide sale-deed dated 28.2.1989, land measuring 2550 square yards was sold for Rs. 5,87,500/- at an average price of Rs. 230/- per square yard. This piece of land is located on Jhajjar road. Referring to the aforesaid sale-deed, it was submitted that when the value of the land near Bahadurgarh in the year 1989 was Rs. 230/- per square yard, it cannot be lesser in the year 1995 when the present land was acquired. Another sale-deed, Ex. P-14 dated 23.5.1989 is referred to whereby 410 square yards land was sold for Rs. 80,000/- at an average price of Rs. 195/- per square yard. This portion of land is stated to be located quite close to the acquisition boundary towards the abadi area.
Ex. P-41, is another sale-deed dated 6.10.1994 which is relied upon whereby 100 square yards of land was sold for Rs. 40,000/- at an average price of Rs. 400/- per square yard. Though the sale-deed is not located on any of the site plan, however, khasra number which is located on Ex. R-66 shows its location towards the abadi area from the acquired land. Vide sale deed Ex. P-43 dated 15.3.1995, 30 square yards of land was sold for Rs. 12,000/- at an average price of Rs. 400/- per square yard. This portion of land is pertaining to Village Parnala and the khasra number which is evident from site plan, Ex. R-66, is located on the R.F.A. No. 1 of 2006 [60] main National-Highway No. 10 Delhi-Hisar Road.
In addition to this, reliance was placed upon Ex. P-28, the award dated 13.7.2001, whereby for small portion of land acquired subsequently vide notification dated 2.12.1998, the Land Acquisition Collector determined the value of the acquired land therein at Rs. 9,50,000/- per acre. This land is forming part of Sectors 9/9A, Bahadurgarh. Ex. P-30 is a letter of intent issued by HUDA in favour of Indian Oil Corporation whereby an undeveloped big chunk of land was sold for Rs. 2,97,30,200/- at an average price of Rs. 1486.51 square yard. This portion of land is located in Sector-7, Bahadurgarh which is on the other side of the city abutting the National Highway towards Rohtak side whereas the acquired land is towards Delhi side. Ex. P-51 is the brochure of Haryana Urban Development Authority for sale of plots in Sectors 9 and 9A, for the development of which the present land was acquired, was also referred to where the value of plots of different sizes was fixed ranging from Rs. 1733/- to Rs. 2118/- per square yard.
In addition to the documentary evidence produced on record, learned counsel for the landowners have also referred to the oral evidence led by them in the form of statements of PW6 Jagdish Chander, Junior Engineer, Municipal Committee, Bahadurgarh and PW10 Surinder Singh Rathi, Advocate of Bahadugarh wherein the location as well as the potentiality was stated. The land is sandwiched between the already existing Bahadurgarh town and Delhi Border. It has great potential for being developed as industrial and commercial purposes for the reason that it's being part of National Capital Region and close to Delhi. It is further submitted that the learned court below had not considered the evidence led by the landowners and merely applied thumb rule by granting increased compensation for all categories of land at Rs. 50,000/- each. If the evidence led by the landowners is considered in the light of settled principles for determination of value of the land, it has to be assessed at much more rates. It was further argued that the categorisation of the land into nehri and barani by the learned court below is totally against the principles of law. The land had great potential for being used as urban area for industrial/residential purposes and in such a situation, it could not be categorised as nehri and barani and compensation cannot be assessed in terms thereof and for the purpose of urbanisation that categorisation looses its significance. For that purpose, reliance was placed upon Shangara Singh vs Punjab State and others , 2006 (2) PLJ 389 and it was further submitted that the entire chunk of land was falling within the municipal limits of Bahadurgarh and considering that fact the value thereof should not be assessed in acres rather it R.F.A. No. 1 of 2006 [61] would be in square yards as the land in the urban area is sold in small pieces of plots and not on per acre basis.
Judgment of this Court in R. F. A. No. 2501 of 2001 Ved Pal and others vs State of Haryana and others, decided on 3.5.2006, was relied upon to submit that price as was charged by HUDA for the sale of undeveloped plot of measuring 20000 square meters to Indian Oil Corporation (Ex. P-30 and P-31), two years prior to the acquisition should be relied upon for the purpose of determination of value of the acquired land. In Ved Pal's case (supra), the value of the acquired land was assessed on the basis of price charged by HUDA for sale of big chunk of land to M/s. Escorts India Limited. This judgment was upheld by Hon'ble the Supreme Court.
In Pram Sukh and others vs State of Haryana and others, 2006 (2) PLJ 39, this court had done away with the categorisation of land by holding that once the same was within the municipal limits and had great potential for being developed as residential/commercial area. Reference was also made to the cross- examination of RW1 Bhisham Singh, Patwari, Faridabad HUDA, who admitted that the boundary of the acquired land is close to Delhi border. In addition to this, it is submitted that purpose of the acquisition is for used as residential/commercial, a uniform rate should be awarded to all the landowners for the acquisition of land irrespective of the land or location thereof.
Controverting the contentions raised by the learned counsel for the landowners, learned Additional Advocate General, Haryana, submitted that none of the sale-deeds as are sought to be relied upon by the landowners can be relied upon for the purpose of determination of fair value of the acquired land in the present case as no site plan showing the location has been produced on record to show comparative value thereof. It is only before this court that the location of the land pertaining to some of the sale-deeds is shown by referring to their khasra numbers. The sale-deeds which have been pointed out on the site plan, Ex. R-66, show that those were pertaining to small plots which were quite close to the abadi or the already developed area. The same for that reason also cannot be relied.
Replying to the exhibits relied upon by the learned counsel for the landowners, it was submitted that as far as the land pertaining to sale-deed Ex. P- 13 is concerned, from the narration of facts, it is shown to be located on Jhajjar Road which originate from Bahadurgarh side and the location thereof has not been pointed out. It can be quite close to the abadi area as well. It was further pointed out that the land acquired for Sector-7 in the year 1987 is also on the Jhajjar Road side whereas in Delhi side the land was acquired in the year 1995 meaning thereby R.F.A. No. 1 of 2006 [62] that the other area had already been developed. So far as the plea regarding Ex. P- 30 is concerned, it was submitted that it was sale of 20000 square meters of land by HUDA to the Indian Oil Corporation in Sector-7, Bahadurgarh which was already developed and all basic infrastructure was available there. Merely if it was a big chunk of land, it cannot be said to be an undeveloped area. The same cannot be compared vis-a-vis the location of the acquired land and consideration money received by the HUDA cannot be made basis for determination of fair value of the acquired land.
As far as sale-deeds Ex. P41 and P-43 are concerned, it is stated that these are of very small plots measuring 100 square yards and 30 square yards which are located close to the abadi area or on the road. The same being close to the abadi or on the road and small pieces of land could not be relied for the purpose of determination of fair value of the acquired land. Similar was the view with regard to the award, Ex. P-28, pertaining to the acquisition of 0.97 acres of land which is close to the already acquired land for which the value was determined at Rs. 9,50,000/- per acre. It was submitted that even the award of the Collector for the acquired land shows that the land which was acquired subsequently was close to the National-Highway and for that reason the compensation was assessed at Rs. 9,50,000/- per acre. Even if that award is considered which is for the acquisition carried out 2½ years later in time from the acquisition in the present case, the value of the acquired land cannot be increased further where it was assessed at Rs. 6,00,000/- per acre for the land located on the National-Highway and was enhanced by the learned Reference Court to Rs. 6,50,000/- per acre. In addition to this, the reference was made to sale-deeds produced by the State, namely, Ex. R-15, R-59 and R-64. Referring to site plan, Ex. R-66, it was submitted that the land pertaining to sale-deed, Ex. R-15 which was registered on 9.4.1992 of a small piece of 6 biswas of land, at an average price of Rs. 2,66,666/- per acre. This land is located close to Najafgarh Road and near the acquisition boundary.
As far as the land pertaining to Ex. R-59 is concerned, it was submitted that 7 biswas of land was sold for a sum of Rs. 32,000/- at an average price of Rs. 4,38,877.85. This land is located on Jhajjar road whereas the landowners have referred to sale-deed Ex. P-13, showing the value therein at Rs. 230/- per square yard. It is submitted that in October 1995, the value in that area was not more than Rs. 4,38,877.85 per acre as is shown in the aforesaid sale-deed. In sale-deed, Ex. R-64, a big area measuring 7 kanals 6 marlas of land was sold for a total consideration of Rs. 2,10,000/- on 18.4.1994 at an average price of Rs.
R.F.A. No. 1 of 2006 [63]2,30,136.97 per acre. This land forms part of the revenue estate of Village Parnala though is located around 3 acres away from the National Highway quite close to the acquired land.
Learned counsel further submitted that the facts that the land falls within the municipal limits have not been proved by leading any positive evidence. The site-plan, Ex. P-22, proved by the landowners on record only showed the municipal limits but it does not show whether the acquired land is in municipal limits. He further submitted that this very small portion of acquired land which is abutting the National Highway though on the other end it abuts the Najafgarh road. The entire land cannot be valued at the same rate as the land which is located far from the road and is also not connected with any road, carry less value. Further relying upon Union of India and others v. Mangatu Ram and others, (1997) 6 SCC 59, it is submitted that belting system as has been applied by the learned court below for determination of fair value of the acquired land on the main road and upto a depth of 3 acres has rightly been done. Reference was placed on para 30 of the impugned award, where the learned court below without referring to any of the evidence led by the either of the parties has merely enhanced the compensation by considering the potentiality of the land which is stated to be totally against the law.
In so far as Ex. P-51 referred to by the learned counsel for the landowners regarding rates fixed by HUDA for sale of plots in Sectors 9 and 9-A is concerned, the submission is that the broacher was issued on 25.5.1999 i.e. 4 years after the acquisition and after the land had already been developed with all basic infrastructure. As far as the rates of plots which were subsequently sold in the developed area cannot be made basis for the determination of the fair value of the acquired land.
Heard learned counsel for the parties and perused the relevant referred record.
As far as location of the land is concerned, the fact is not in dispute that small portion of it is located on Delhi-Hissar road close to city of Bahadurgarh towards Delhi. The acquisition boundary does not abut Delhi border, as there is land of another village in between, though it is not far off from there. It is part of the national capital region. The other end of the acquisition boundary abuts Nazafgarh road originating from Bahadurgarh. The urbanised area of the city of Bahadurgarh at the relevant time was abutting the acquisition boundary. Some factories were also situated near the acquired land. A perusal of site plan (Ex. P-
29), which is draft development plan for controlled area No. 1, 2 and 3 -2021 AD R.F.A. No. 1 of 2006 [64] pertaining to the area of Bahadurgarh shows that the acquired land is about two kilometers from Delhi border on one side, i.e., if moving from Hissar to Delhi on NH-10, whereas its other boundary which falls on Bahadurgarh-Nazafgarh road is also at the same distance. The entire acquired land falls within the municipal limits extended in the year 1993. Towards the east of the acquired land, MIE industrial area is situated, which abuts Delhi border. Government College, other commercial establishments and residential colonies are also situated in the vicinity. It is also evident from the oral statements of the witnesses that some residential colonies were located in the vicinity of the acquired land and even certain residential houses which were located on the acquired land were released from acquisition. Bus stand of Bahadurgarh is situated about 1-1/2 kilometers from the acquired land. Learned counsel for the land owners had relied upon sale deeds (Ex. P12, Ex. P13, Ex. P14, Ex. P41 and Ex. P43). In addition to this, award (Ex. P28) pertaining to the acquisition of small portion of land falling within Sector 9/9-A was also relied upon. Besides this, letter of intent (Ex. P30 and Ex. P31) issued by Haryana Urban Development Authority to Indian Oil Corporation for allotment of 20,000 square meters of land in Sector 7, Bahadurgarh was also referred to. As regards other evidence on record, no reliance was placed thereon keeping in view the fact that either the same was after the date of acquisition or much prior thereto.
On the other hand, learned State counsel had referred to and relied upon sale deeds (Ex. R15, Ex. R.59 and Ex. R.64) to submit that the enhancement, which has been made by the learned court below, was not called for and the award of the Collector deserves to be upheld.
As far as sale deed (Ex. P12), relied upon by the land owners is concerned, it has come on record that the same was part of a developed area in a residential colony and situated towards Delhi side from the acquired land. As far as sale deed (Ex. P13) is concerned, the land pertaining thereto is located on Bahadurgarh-Jhajjar road but the same has not been pointed out on any site plan on record. Even otherwise, the sale deed was registered on 28.2.1989, whereas on Jhajjar road, the acquisition for development as Sector 7, HUDA, Bahadurgarh had already been carried out in the year 1987, meaning thereby some development activity had started towards that area and therefore, the price as is mentioned in the sale deed, cannot as such be relied upon. As far as land pertaining to sale deed (Ex. P14) is concerned, the same is dated 23.5.1989, whereby 410 square yards of land was sold at an average price of Rs. 195/- per square yard. It was sold nearly 6 years prior to the acquisition. The land as such has not been located on any site plan. However, considering the khasra number, mentioned in the sale deed, learned R.F.A. No. 1 of 2006 [65] counsel for the land owners pointed out the same on the site plan located near the main Delhi-Hissar road.
As far as sale deeds (Ex. P41 and Ex. P.43) are concerned, the same pertain to 100 and 30 square yards respectively, which are located near the abadi on the road, the already developed area. The same otherwise also being for small piece of land cannot be relied upon as such for determination of fair value of big chunk of land. As far as reliance on brochure (Ex. P51) issued in 1999 by Haryana Urban Development Authority for sale of plots in developed Sector 9/9-A, Bahadurgarh, for which the land in question was acquired, is also not relevant for the purpose of determination of fair value of the acquired land, as by that time in 6-7 years gap, the land in question had been developed after providing all basic amenities and even the area in the vicinity had been developed. If the award (Ex. P28) pertaining to the acquisition of small left over portion of Sector 9/9-A, as was notified on 2.12.1998 is concerned, there is a gap of 3-1/2 years in between. It is further noticed in that award that compensation therefor is being assessed only at the rates at which the land on the main National Highway is assessed, as this portion of the land was located on the Highway. If the time gap in the two acquisitions is considered, further increase in the value of the acquired land will not be possible, as in the present case, the Collector himself had assessed the value at Rs. 6,00,000/- per acre for the land abutting the main Highway which was further increased to Rs. 6,50,000/- per acre by the learned court below. If an increase of 12% per annum is considered thereon, the value comes the same, as is determined by the Collector.
As far as sale deeds relied upon by the State are concerned, the same have merely to be referred and rejected for the simple reason that all of them are not relevant. Sale deed (Ex. R59) is pertaining to the land, which is located on Jhajjar road on the other side of Bahadurgarh city. The land forming part of sale deed (Ex. R64), though is located near the acquired land, but the value thereof is less than the award of the Collector. Similar is the position with regard to sale deed Ex. R.15, the land of which is located on Nazafgarh road beyond the acquisition boundary. The exact location thereof is not known as it is only the khasra number which is pointed out. The khasra will certainly have much bigger area, whereas the sale deed is pertaining to only 6 biswas of land. Another document, on which strong reliance was placed upon by the learned counsel for the land owners, is letter of intent (Ex. P30 and Ex. P.31) dated 19.1.1993, issued by Haryana Urban Development Authority to Indian Oil Corporation for allotment of 20,000 square meters of land in Sector 7, Bahadurgarh @ Rs. 1486.51 per square meter. It is not R.F.A. No. 1 of 2006 [66] in dispute that this portion of land is located on the other side of the city towards Hissar. The land for Sector 7 was acquired way back in the year 1987. The area had been developed in 6 years till the land was allotted to Indian Oil Corporation. Though it is a big chunk of land but cannot be said to be a plain land with no amenities as such. Accordingly, the same as such cannot be relied upon for the purpose of determination of fair value of the acquired land. Another factor, which makes this piece of evidence to be not safe enough for the purpose of determination of fair value of the acquired land is that it was a deed between two entities of State, namely, Haryana Urban Development Authority and Indian Oil Corporation Limited. However, the same will certainly throw some light on the value of the land and its potential in the area.
From the material placed on record by the parties, there is no concrete evidence as such available on record which could be picked up immediately to be relied upon for the purpose of determination of fair value of the acquired land. However, the transactions of sale in the area may be even for smaller or bigger plots certainly throw light on the prices of land in the area. As has already been noticed above, the distance of the acquired land from Delhi border is approximately two kilometers. Though, as discussed above, sale deed (Ex. P12) as such could not be relied upon, where 8 kanals and 7-1/2 marlas of land was sold @ Rs. 400/- per square yard registered on 22.4.1993 for the reason that this land was situated close towards Delhi from the acquired land and was within the residential area. This portion of land is also stated to be 3-1/2 acres off the National Highway. Meaning thereby that there was population even in between the area from the acquired land till Delhi border and a judicial notice can always be taken of the fact near the border, the immediate area in the vicinity on the road or even behind that is always developed as Sales Tax Barrier or the security set up, Toll Tax Collection points etc. are not located just at the border, but at some place within the boundaries of the State. For small piece of land near the acquired land, purchased for shop or residence 5-6 years before the acquisition, the sale consideration is ranging from Rs. 195/- to Rs. 230/- per square yard in terms of the evidence produced on record.
As far as the learned court below is concerned, it has assessed the value of the acquired land upto a depth of three acres on Bahadurgarh-Delhi road at Rs. 6,50,000/- per acre, i.e., Rs. 134.29 per square yard, if one acre is considered equivalent to 4840 square yards, whereas for the land, which is situated on Nazafgarh road, the value was assessed at Rs. 4,50,000/- per acre, i.e., @ Rs. 92.97 per square yard. For the land in between, two rates were fixed, i.e., Rs. 3,00,000/-
R.F.A. No. 1 of 2006 [67]per acre for nehri and chahi kind of land and Rs. 2,50,000/- per acre for Barani and other kind of land, which comes to Rs. 61.98 and Rs. 51.65 per square yard, respectively.
Considering the aforesaid facts, in my opinion, as far as belting of the land is concerned, i.e., land located on NH-10 - Delhi Hissar road and Bahadurgarh-Nazafgarh road, the learned court below has not committed any illegality as the land on road upto a certain depth certainly carries more value and potentiality. As far as the land behind that is concerned, in the present case, the learned court below has upheld the categorisation thereof as Nehri and Barani which, in my opinion, is not called for in the facts and circumstances of the present case. That is for the simple reason that the land, which is strategically located, having potential for being used as urban/commercial/industrial purposes, the classification thereof as Chahi/Barani looses its significance, as it is to be used for construction activity. Accordingly, the classification of land as Chahi/Barani is done away with and the entire chunk of land beyond the depth of three acres on the roads is to be assessed at the same rate.
Now the issue comes up about the assessment of value thereof. In my opinion, it is a case where certain guess work has to be applied, taking an over-all view of the factual situation, as discussed above, and accordingly, for the land located on NH-10 Delhi-Hissar road upto a depth of three acres from the main road, the value is enhanced from Rs. 134.29 per square yard to Rs. 150/- per square yard. For the land located on Nazafgarh-Bahadurgarh road upto a depth of three acres is enhanced from Rs. 92.97 to Rs. 100/- per square yard, whereas for the land situated behind that, the compensation is enhanced to Rs. 65/- per square yard. The land owners shall also be entitled to all the statutory benefits available under the Act.
The appeals are disposed of in the manner indicated above.
(Rajesh Bindal) Judge February 10, 2009 mk