Punjab-Haryana High Court
State Of Haryana And Another vs Anil Kumar on 26 October, 2009
Author: Ajay Kumar Mittal
Bench: Ajay Kumar Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
RFA No. 2399 of 2008
Date of Decision: 26.10.2009
State of Haryana and another
....Appellants.
Versus
Anil Kumar
...Respondent.
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL.
PRESENT: Mr. Imma Singh Kang, DAG, Haryana,
for the appellant (s).
Mr. Mrigank Sharma, Advocate for
Mr. Ashwani Talwar, Advocate for the respondent.
AJAY KUMAR MITTAL, J.
The appeal is dismissed.
For reasons, see the judgment of even date recorded in RFA No. 2371 of 2008 (State of Haryana and another v. Smt. Neera).
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE
C.M. Nos. 5085 & 5087-CI of 2008 IN R.F.A. No. 2399 of 2008 Present: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent.
**** C.M. No. 5085-CI of 2008 Allowed as prayed for.
C.M. No. 5087-CI of 2008 This is an application under Order 41 Rule 5 read with Section 151 of the Code of Civil Procedure for stay of the award of the reference court.
Learned counsel for the claimant has pointed out that the similar regular first appeals filed by the claimants wherein they had sought enhancement of the amount of compensation came up for hearing before this Court and this Court vide judgment dated 27.5.2009 passed in RFA No. 2213 of 1995 enhanced the compensation of the acquired land from Rs.81/- per square yard to Rs.139/- per square yard relying upon the judgment of this Court dated 29.11.2006 passed in RFA No.1379 of 1994 and subsequently reviewed in RA No. 31-C of 2007 on 31.8.2007. He states that in view of the aforesaid judgment, the present appeals filed by the State may be dismissed.
Learned State counsel does not dispute the aforesaid factual position.
In view of the above, the present application is disposed of as not pressed and with the consent of the parties, the appeal is taken up for hearing today itself.
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH RFA No. 2398 of 2008 Date of Decision: 26.10.2009 State of Haryana and another ....Appellants.
Versus Pardeep Kumar ...Respondent.
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. PRESENT: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent. AJAY KUMAR MITTAL, J.
The appeal is dismissed.
For reasons, see the judgment of even date recorded in RFA No. 2371 of 2008 (State of Haryana and another v. Smt. Neera).
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE
C.M. Nos. 5082 & 5084-CI of 2008 IN R.F.A. No. 2399 of 2008 Present: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent.
**** C.M. No. 5082-CI of 2008 Allowed as prayed for.
C.M. No. 5084-CI of 2008 This is an application under Order 41 Rule 5 read with Section 151 of the Code of Civil Procedure for stay of the award of the reference court.
Learned counsel for the claimant has pointed out that the similar regular first appeals filed by the claimants wherein they had sought enhancement of the amount of compensation came up for hearing before this Court and this Court vide judgment dated 27.5.2009 passed in RFA No. 2213 of 1995 enhanced the compensation of the acquired land from Rs.81/- per square yard to Rs.139/- per square yard relying upon the judgment of this Court dated 29.11.2006 passed in RFA No.1379 of 1994 and subsequently reviewed in RA No. 31-C of 2007 on 31.8.2007. He states that in view of the aforesaid judgment, the present appeals filed by the State may be dismissed.
Learned State counsel does not dispute the aforesaid factual position.
In view of the above, the present application is disposed of as not pressed and with the consent of the parties, the appeal is taken up for hearing today itself.
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH RFA No. 2397 of 2008 Date of Decision: 26.10.2009 State of Haryana and another ....Appellants.
Versus Arun Kumar ...Respondent.
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. PRESENT: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Y.P. Khullar, Advocate for the respondent. AJAY KUMAR MITTAL, J.
The appeal is dismissed.
For reasons, see the judgment of even date recorded in RFA No. 2371 of 2008 (State of Haryana and another v. Smt. Neera).
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE
C.M. Nos. 5079 & 5081-CI of 2008 IN R.F.A. No. 2397 of 2008 Present: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Y.P. Khullar, Advocate for the respondent.
**** C.M. No. 5079-CI of 2008 Allowed as prayed for.
C.M. No. 5081-CI of 2008 This is an application under Order 41 Rule 5 read with Section 151 of the Code of Civil Procedure for stay of the award of the reference court.
Learned counsel for the claimant has pointed out that the similar regular first appeals filed by the claimants wherein they had sought enhancement of the amount of compensation came up for hearing before this Court and this Court vide judgment dated 27.5.2009 passed in RFA No. 2213 of 1995 enhanced the compensation of the acquired land from Rs.81/- per square yard to Rs.139/- per square yard relying upon the judgment of this Court dated 29.11.2006 passed in RFA No.1379 of 1994 and subsequently reviewed in RA No. 31-C of 2007 on 31.8.2007. He states that in view of the aforesaid judgment, the present appeals filed by the State may be dismissed.
Learned State counsel does not dispute the aforesaid factual position.
In view of the above, the present application is disposed of as not pressed and with the consent of the parties, the appeal is taken up for hearing today itself.
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH RFA No. 2396 of 2008 Date of Decision: 26.10.2009 State of Haryana and another ....Appellants.
Versus Smt. Santosh Rani ...Respondent.
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. PRESENT: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent. AJAY KUMAR MITTAL, J.
The appeal is dismissed.
For reasons, see the judgment of even date recorded in RFA No. 2371 of 2008 (State of Haryana and another v. Smt. Neera).
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE
C.M. Nos. 5076 & 5078-CI of 2008 IN R.F.A. No. 2396 of 2008 Present: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent.
**** C.M. No. 5076-CI of 2008 Allowed as prayed for.
C.M. No. 5078-CI of 2008 This is an application under Order 41 Rule 5 read with Section 151 of the Code of Civil Procedure for stay of the award of the reference court.
Learned counsel for the claimant has pointed out that the similar regular first appeals filed by the claimants wherein they had sought enhancement of the amount of compensation came up for hearing before this Court and this Court vide judgment dated 27.5.2009 passed in RFA No. 2213 of 1995 enhanced the compensation of the acquired land from Rs.81/- per square yard to Rs.139/- per square yard relying upon the judgment of this Court dated 29.11.2006 passed in RFA No.1379 of 1994 and subsequently reviewed in RA No. 31-C of 2007 on 31.8.2007. He states that in view of the aforesaid judgment, the present appeals filed by the State may be dismissed.
Learned State counsel does not dispute the aforesaid factual position.
In view of the above, the present application is disposed of as not pressed and with the consent of the parties, the appeal is taken up for hearing today itself.
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE IN
THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH RFA No. 2395 of 2008 Date of Decision: 26.10.2009 State of Haryana and another ....Appellants.
Versus Vijay Kumar ...Respondent.
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. PRESENT: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent. AJAY KUMAR MITTAL, J.
The appeal is dismissed.
For reasons, see the judgment of even date recorded in RFA No. 2371 of 2008 (State of Haryana and another v. Smt. Neera).
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE
C.M. Nos. 5073 & 5075-CI of 2008 IN R.F.A. No. 2395 of 2008 Present: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent.
**** C.M. No. 5073-CI of 2008 Allowed as prayed for.
C.M. No. 5075-CI of 2008 This is an application under Order 41 Rule 5 read with Section 151 of the Code of Civil Procedure for stay of the award of the reference court.
Learned counsel for the claimant has pointed out that the similar regular first appeals filed by the claimants wherein they had sought enhancement of the amount of compensation came up for hearing before this Court and this Court vide judgment dated 27.5.2009 passed in RFA No. 2213 of 1995 enhanced the compensation of the acquired land from Rs.81/- per square yard to Rs.139/- per square yard relying upon the judgment of this Court dated 29.11.2006 passed in RFA No.1379 of 1994 and subsequently reviewed in RA No. 31-C of 2007 on 31.8.2007. He states that in view of the aforesaid judgment, the present appeals filed by the State may be dismissed.
Learned State counsel does not dispute the aforesaid factual position.
In view of the above, the present application is disposed of as not pressed and with the consent of the parties, the appeal is taken up for hearing today itself.
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE IN
THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH RFA No. 2394 of 2008 Date of Decision: 26.10.2009 State of Haryana and another ....Appellants.
Versus Ashok Jindal ...Respondent.
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. PRESENT: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent. AJAY KUMAR MITTAL, J.
The appeal is dismissed.
For reasons, see the judgment of even date recorded in RFA No. 2371 of 2008 (State of Haryana and another v. Smt. Neera).
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE
C.M. Nos. 5070 & 5072-CI of 2008 IN R.F.A. No. 2394 of 2008 Present: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent.
**** C.M. No. 5070-CI of 2008 Allowed as prayed for.
C.M. No. 5072-CI of 2008 This is an application under Order 41 Rule 5 read with Section 151 of the Code of Civil Procedure for stay of the award of the reference court.
Learned counsel for the claimant has pointed out that the similar regular first appeals filed by the claimants wherein they had sought enhancement of the amount of compensation came up for hearing before this Court and this Court vide judgment dated 27.5.2009 passed in RFA No. 2213 of 1995 enhanced the compensation of the acquired land from Rs.81/- per square yard to Rs.139/- per square yard relying upon the judgment of this Court dated 29.11.2006 passed in RFA No.1379 of 1994 and subsequently reviewed in RA No. 31-C of 2007 on 31.8.2007. He states that in view of the aforesaid judgment, the present appeals filed by the State may be dismissed.
Learned State counsel does not dispute the aforesaid factual position.
In view of the above, the present application is disposed of as not pressed and with the consent of the parties, the appeal is taken up for hearing today itself.
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE IN
THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH RFA No. 2393 of 2008 Date of Decision: 26.10.2009 State of Haryana and another ....Appellants.
Versus Smt. Janak Dulari ...Respondent.
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. PRESENT: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent. AJAY KUMAR MITTAL, J.
The appeal is dismissed.
For reasons, see the judgment of even date recorded in RFA No. 2371 of 2008 (State of Haryana and another v. Smt. Neera).
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE
C.M. Nos. 5067 & 5069-CI of 2008 IN R.F.A. No. 2393 of 2008 Present: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent.
**** C.M. No. 5067-CI of 2008 Allowed as prayed for.
C.M. No. 5069-CI of 2008 This is an application under Order 41 Rule 5 read with Section 151 of the Code of Civil Procedure for stay of the award of the reference court.
Learned counsel for the claimant has pointed out that the similar regular first appeals filed by the claimants wherein they had sought enhancement of the amount of compensation came up for hearing before this Court and this Court vide judgment dated 27.5.2009 passed in RFA No. 2213 of 1995 enhanced the compensation of the acquired land from Rs.81/- per square yard to Rs.139/- per square yard relying upon the judgment of this Court dated 29.11.2006 passed in RFA No.1379 of 1994 and subsequently reviewed in RA No. 31-C of 2007 on 31.8.2007. He states that in view of the aforesaid judgment, the present appeals filed by the State may be dismissed.
Learned State counsel does not dispute the aforesaid factual position.
In view of the above, the present application is disposed of as not pressed and with the consent of the parties, the appeal is taken up for hearing today itself.
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE IN
THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH RFA No. 2392 of 2008 Date of Decision: 26.10.2009 State of Haryana and another ....Appellants.
Versus Kamaljit Singh ...Respondent.
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. PRESENT: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent. AJAY KUMAR MITTAL, J.
The appeal is dismissed.
For reasons, see the judgment of even date recorded in RFA No. 2371 of 2008 (State of Haryana and another v. Smt. Neera).
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE
C.M. Nos. 5064 & 5066-CI of 2008 IN R.F.A. No. 2392 of 2008 Present: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent.
**** C.M. No. 5064-CI of 2008 Allowed as prayed for.
C.M. No. 5066-CI of 2008 This is an application under Order 41 Rule 5 read with Section 151 of the Code of Civil Procedure for stay of the award of the reference court.
Learned counsel for the claimant has pointed out that the similar regular first appeals filed by the claimants wherein they had sought enhancement of the amount of compensation came up for hearing before this Court and this Court vide judgment dated 27.5.2009 passed in RFA No. 2213 of 1995 enhanced the compensation of the acquired land from Rs.81/- per square yard to Rs.139/- per square yard relying upon the judgment of this Court dated 29.11.2006 passed in RFA No.1379 of 1994 and subsequently reviewed in RA No. 31-C of 2007 on 31.8.2007. He states that in view of the aforesaid judgment, the present appeals filed by the State may be dismissed.
Learned State counsel does not dispute the aforesaid factual position.
In view of the above, the present application is disposed of as not pressed and with the consent of the parties, the appeal is taken up for hearing today itself.
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE IN
THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH RFA No. 2391 of 2008 Date of Decision: 26.10.2009 State of Haryana and another ....Appellants.
Versus Smt. Daya Rani ...Respondent.
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. PRESENT: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent. AJAY KUMAR MITTAL, J.
The appeal is dismissed.
For reasons, see the judgment of even date recorded in RFA No. 2371 of 2008 (State of Haryana and another v. Smt. Neera).
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE
C.M. Nos. 5061 & 5063-CI of 2008 IN R.F.A. No. 2391 of 2008 Present: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent.
**** C.M. No. 5061-CI of 2008 Allowed as prayed for.
C.M. No. 5063-CI of 2008 This is an application under Order 41 Rule 5 read with Section 151 of the Code of Civil Procedure for stay of the award of the reference court.
Learned counsel for the claimant has pointed out that the similar regular first appeals filed by the claimants wherein they had sought enhancement of the amount of compensation came up for hearing before this Court and this Court vide judgment dated 27.5.2009 passed in RFA No. 2213 of 1995 enhanced the compensation of the acquired land from Rs.81/- per square yard to Rs.139/- per square yard relying upon the judgment of this Court dated 29.11.2006 passed in RFA No.1379 of 1994 and subsequently reviewed in RA No. 31-C of 2007 on 31.8.2007. He states that in view of the aforesaid judgment, the present appeals filed by the State may be dismissed.
Learned State counsel does not dispute the aforesaid factual position.
In view of the above, the present application is disposed of as not pressed and with the consent of the parties, the appeal is taken up for hearing today itself.
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE IN
THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH RFA No. 2390 of 2008 Date of Decision: 26.10.2009 State of Haryana and another ....Appellants.
Versus Rajinder Kumar ...Respondent.
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. PRESENT: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent. AJAY KUMAR MITTAL, J.
The appeal is dismissed.
For reasons, see the judgment of even date recorded in RFA No. 2371 of 2008 (State of Haryana and another v. Smt. Neera).
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE
C.M. Nos. 5058 & 5060-CI of 2008 IN R.F.A. No. 2390 of 2008 Present: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent.
**** C.M. No. 5058-CI of 2008 Allowed as prayed for.
C.M. No. 5060-CI of 2008 This is an application under Order 41 Rule 5 read with Section 151 of the Code of Civil Procedure for stay of the award of the reference court.
Learned counsel for the claimant has pointed out that the similar regular first appeals filed by the claimants wherein they had sought enhancement of the amount of compensation came up for hearing before this Court and this Court vide judgment dated 27.5.2009 passed in RFA No. 2213 of 1995 enhanced the compensation of the acquired land from Rs.81/- per square yard to Rs.139/- per square yard relying upon the judgment of this Court dated 29.11.2006 passed in RFA No.1379 of 1994 and subsequently reviewed in RA No. 31-C of 2007 on 31.8.2007. He states that in view of the aforesaid judgment, the present appeals filed by the State may be dismissed.
Learned State counsel does not dispute the aforesaid factual position.
In view of the above, the present application is disposed of as not pressed and with the consent of the parties, the appeal is taken up for hearing today itself.
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE IN
THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH RFA No. 2389 of 2008 Date of Decision: 26.10.2009 State of Haryana and another ....Appellants.
Versus Suresh Kalra ...Respondent.
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. PRESENT: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent. AJAY KUMAR MITTAL, J.
The appeal is dismissed.
For reasons, see the judgment of even date recorded in RFA No. 2371 of 2008 (State of Haryana and another v. Smt. Neera).
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE
C.M. Nos. 5055 & 5057-CI of 2008 IN R.F.A. No. 2389 of 2008 Present: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent.
**** C.M. No. 5055-CI of 2008 Allowed as prayed for.
C.M. No. 5057-CI of 2008 This is an application under Order 41 Rule 5 read with Section 151 of the Code of Civil Procedure for stay of the award of the reference court.
Learned counsel for the claimant has pointed out that the similar regular first appeals filed by the claimants wherein they had sought enhancement of the amount of compensation came up for hearing before this Court and this Court vide judgment dated 27.5.2009 passed in RFA No. 2213 of 1995 enhanced the compensation of the acquired land from Rs.81/- per square yard to Rs.139/- per square yard relying upon the judgment of this Court dated 29.11.2006 passed in RFA No.1379 of 1994 and subsequently reviewed in RA No. 31-C of 2007 on 31.8.2007. He states that in view of the aforesaid judgment, the present appeals filed by the State may be dismissed.
Learned State counsel does not dispute the aforesaid factual position.
In view of the above, the present application is disposed of as not pressed and with the consent of the parties, the appeal is taken up for hearing today itself.
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE IN
THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH RFA No. 2388 of 2008 Date of Decision: 26.10.2009 State of Haryana and another ....Appellants.
Versus Smt. Veena Garg ...Respondent.
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. PRESENT: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent. AJAY KUMAR MITTAL, J.
The appeal is dismissed.
For reasons, see the judgment of even date recorded in RFA No. 2371 of 2008 (State of Haryana and another v. Smt. Neera).
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE
C.M. Nos. 5052 & 5054-CI of 2008 IN R.F.A. No. 2388 of 2008 Present: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent.
**** C.M. No. 5052-CI of 2008 Allowed as prayed for.
C.M. No. 5054-CI of 2008 This is an application under Order 41 Rule 5 read with Section 151 of the Code of Civil Procedure for stay of the award of the reference court.
Learned counsel for the claimant has pointed out that the similar regular first appeals filed by the claimants wherein they had sought enhancement of the amount of compensation came up for hearing before this Court and this Court vide judgment dated 27.5.2009 passed in RFA No. 2213 of 1995 enhanced the compensation of the acquired land from Rs.81/- per square yard to Rs.139/- per square yard relying upon the judgment of this Court dated 29.11.2006 passed in RFA No.1379 of 1994 and subsequently reviewed in RA No. 31-C of 2007 on 31.8.2007. He states that in view of the aforesaid judgment, the present appeals filed by the State may be dismissed.
Learned State counsel does not dispute the aforesaid factual position.
In view of the above, the present application is disposed of as not pressed and with the consent of the parties, the appeal is taken up for hearing today itself.
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE IN
THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH RFA No. 2387 of 2008 Date of Decision: 26.10.2009 State of Haryana and another ....Appellants.
Versus Mohan Lal ...Respondent.
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. PRESENT: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent. AJAY KUMAR MITTAL, J.
The appeal is dismissed.
For reasons, see the judgment of even date recorded in RFA No. 2371 of 2008 (State of Haryana and another v. Smt. Neera).
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE
C.M. Nos. 5049 & 5051-CI of 2008 IN R.F.A. No. 2387 of 2008 Present: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent.
**** C.M. No. 5049-CI of 2008 Allowed as prayed for.
C.M. No. 5051-CI of 2008 This is an application under Order 41 Rule 5 read with Section 151 of the Code of Civil Procedure for stay of the award of the reference court.
Learned counsel for the claimant has pointed out that the similar regular first appeals filed by the claimants wherein they had sought enhancement of the amount of compensation came up for hearing before this Court and this Court vide judgment dated 27.5.2009 passed in RFA No. 2213 of 1995 enhanced the compensation of the acquired land from Rs.81/- per square yard to Rs.139/- per square yard relying upon the judgment of this Court dated 29.11.2006 passed in RFA No.1379 of 1994 and subsequently reviewed in RA No. 31-C of 2007 on 31.8.2007. He states that in view of the aforesaid judgment, the present appeals filed by the State may be dismissed.
Learned State counsel does not dispute the aforesaid factual position.
In view of the above, the present application is disposed of as not pressed and with the consent of the parties, the appeal is taken up for hearing today itself.
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH RFA No. 2386 of 2008 Date of Decision: 26.10.2009 State of Haryana and another ....Appellants.
Versus Naresh Kumar ...Respondent.
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. PRESENT: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent. AJAY KUMAR MITTAL, J.
The appeal is dismissed.
For reasons, see the judgment of even date recorded in RFA No. 2371 of 2008 (State of Haryana and another v. Smt. Neera).
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE
C.M. Nos. 5046 & 5048-CI of 2008 IN R.F.A. No. 2386 of 2008 Present: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent.
**** C.M. No. 5046-CI of 2008 Allowed as prayed for.
C.M. No. 5048-CI of 2008 This is an application under Order 41 Rule 5 read with Section 151 of the Code of Civil Procedure for stay of the award of the reference court.
Learned counsel for the claimant has pointed out that the similar regular first appeals filed by the claimants wherein they had sought enhancement of the amount of compensation came up for hearing before this Court and this Court vide judgment dated 27.5.2009 passed in RFA No. 2213 of 1995 enhanced the compensation of the acquired land from Rs.81/- per square yard to Rs.139/- per square yard relying upon the judgment of this Court dated 29.11.2006 passed in RFA No.1379 of 1994 and subsequently reviewed in RA No. 31-C of 2007 on 31.8.2007. He states that in view of the aforesaid judgment, the present appeals filed by the State may be dismissed.
Learned State counsel does not dispute the aforesaid factual position.
In view of the above, the present application is disposed of as not pressed and with the consent of the parties, the appeal is taken up for hearing today itself.
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE IN
THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH RFA No. 2467 of 2008 Date of Decision: 26.10.2009 State of Haryana and another ....Appellants.
Versus Ashok Kumar ...Respondent.
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. PRESENT: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent. AJAY KUMAR MITTAL, J.
The appeal is dismissed.
For reasons, see the judgment of even date recorded in RFA No. 2371 of 2008 (State of Haryana and another v. Smt. Neera).
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE
C.M. Nos. 5243 & 5245-CI of 2008 IN R.F.A. No. 2467 of 2008 Present: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent.
**** C.M. No. 5243-CI of 2008 Allowed as prayed for.
C.M. No. 5245-CI of 2008 This is an application under Order 41 Rule 5 read with Section 151 of the Code of Civil Procedure for stay of the award of the reference court.
Learned counsel for the claimant has pointed out that the similar regular first appeals filed by the claimants wherein they had sought enhancement of the amount of compensation came up for hearing before this Court and this Court vide judgment dated 27.5.2009 passed in RFA No. 2213 of 1995 enhanced the compensation of the acquired land from Rs.81/- per square yard to Rs.139/- per square yard relying upon the judgment of this Court dated 29.11.2006 passed in RFA No.1379 of 1994 and subsequently reviewed in RA No. 31-C of 2007 on 31.8.2007. He states that in view of the aforesaid judgment, the present appeals filed by the State may be dismissed.
Learned State counsel does not dispute the aforesaid factual position.
In view of the above, the present application is disposed of as not pressed and with the consent of the parties, the appeal is taken up for hearing today itself.
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE IN
THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH RFA No. 2420 of 2008 Date of Decision: 26.10.2009 State of Haryana and another ....Appellants.
Versus Ajay Kumar ...Respondent.
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. PRESENT: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent. AJAY KUMAR MITTAL, J.
The appeal is dismissed.
For reasons, see the judgment of even date recorded in RFA No. 2371 of 2008 (State of Haryana and another v. Smt. Neera).
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE
C.M. Nos. 5176 & 5178-CI of 2008 IN R.F.A. No. 2420 of 2008 Present: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent.
**** C.M. No. 5176-CI of 2008 Allowed as prayed for.
C.M. No. 5178-CI of 2008 This is an application under Order 41 Rule 5 read with Section 151 of the Code of Civil Procedure for stay of the award of the reference court.
Learned counsel for the claimant has pointed out that the similar regular first appeals filed by the claimants wherein they had sought enhancement of the amount of compensation came up for hearing before this Court and this Court vide judgment dated 27.5.2009 passed in RFA No. 2213 of 1995 enhanced the compensation of the acquired land from Rs.81/- per square yard to Rs.139/- per square yard relying upon the judgment of this Court dated 29.11.2006 passed in RFA No.1379 of 1994 and subsequently reviewed in RA No. 31-C of 2007 on 31.8.2007. He states that in view of the aforesaid judgment, the present appeals filed by the State may be dismissed.
Learned State counsel does not dispute the aforesaid factual position.
In view of the above, the present application is disposed of as not pressed and with the consent of the parties, the appeal is taken up for hearing today itself.
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE IN
THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH RFA No. 2419 of 2008 Date of Decision: 26.10.2009 State of Haryana and another ....Appellants.
Versus Surinder Kumar ...Respondent.
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. PRESENT: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent. AJAY KUMAR MITTAL, J.
The appeal is dismissed.
For reasons, see the judgment of even date recorded in RFA No. 2371 of 2008 (State of Haryana and another v. Smt. Neera).
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE
C.M. Nos. 5173 & 5175-CI of 2008 IN R.F.A. No. 2419 of 2008 Present: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent.
**** C.M. No. 5173-CI of 2008 Allowed as prayed for.
C.M. No. 5175-CI of 2008 This is an application under Order 41 Rule 5 read with Section 151 of the Code of Civil Procedure for stay of the award of the reference court.
Learned counsel for the claimant has pointed out that the similar regular first appeals filed by the claimants wherein they had sought enhancement of the amount of compensation came up for hearing before this Court and this Court vide judgment dated 27.5.2009 passed in RFA No. 2213 of 1995 enhanced the compensation of the acquired land from Rs.81/- per square yard to Rs.139/- per square yard relying upon the judgment of this Court dated 29.11.2006 passed in RFA No.1379 of 1994 and subsequently reviewed in RA No. 31-C of 2007 on 31.8.2007. He states that in view of the aforesaid judgment, the present appeals filed by the State may be dismissed.
Learned State counsel does not dispute the aforesaid factual position.
In view of the above, the present application is disposed of as not pressed and with the consent of the parties, the appeal is taken up for hearing today itself.
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE IN
THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH RFA No. 2418 of 2008 Date of Decision: 26.10.2009 State of Haryana and another ....Appellants.
Versus Braham Kumar ...Respondent.
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. PRESENT: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent. AJAY KUMAR MITTAL, J.
The appeal is dismissed.
For reasons, see the judgment of even date recorded in RFA No. 2371 of 2008 (State of Haryana and another v. Smt. Neera).
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE
C.M. Nos. 5170 & 5172-CI of 2008 IN R.F.A. No. 2418 of 2008 Present: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent.
**** C.M. No. 5170-CI of 2008 Allowed as prayed for.
C.M. No. 5172-CI of 2008 This is an application under Order 41 Rule 5 read with Section 151 of the Code of Civil Procedure for stay of the award of the reference court.
Learned counsel for the claimant has pointed out that the similar regular first appeals filed by the claimants wherein they had sought enhancement of the amount of compensation came up for hearing before this Court and this Court vide judgment dated 27.5.2009 passed in RFA No. 2213 of 1995 enhanced the compensation of the acquired land from Rs.81/- per square yard to Rs.139/- per square yard relying upon the judgment of this Court dated 29.11.2006 passed in RFA No.1379 of 1994 and subsequently reviewed in RA No. 31-C of 2007 on 31.8.2007. He states that in view of the aforesaid judgment, the present appeals filed by the State may be dismissed.
Learned State counsel does not dispute the aforesaid factual position.
In view of the above, the present application is disposed of as not pressed and with the consent of the parties, the appeal is taken up for hearing today itself.
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE IN
THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH RFA No. 2417 of 2008 Date of Decision: 26.10.2009 State of Haryana and another ....Appellants.
Versus Sudarshan Kumar ...Respondent.
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. PRESENT: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent. AJAY KUMAR MITTAL, J.
The appeal is dismissed.
For reasons, see the judgment of even date recorded in RFA No. 2371 of 2008 (State of Haryana and another v. Smt. Neera).
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE
C.M. Nos. 5167 & 5169-CI of 2008 IN R.F.A. No. 2417 of 2008 Present: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent.
**** C.M. No. 5167-CI of 2008 Allowed as prayed for.
C.M. No. 5169-CI of 2008 This is an application under Order 41 Rule 5 read with Section 151 of the Code of Civil Procedure for stay of the award of the reference court.
Learned counsel for the claimant has pointed out that the similar regular first appeals filed by the claimants wherein they had sought enhancement of the amount of compensation came up for hearing before this Court and this Court vide judgment dated 27.5.2009 passed in RFA No. 2213 of 1995 enhanced the compensation of the acquired land from Rs.81/- per square yard to Rs.139/- per square yard relying upon the judgment of this Court dated 29.11.2006 passed in RFA No.1379 of 1994 and subsequently reviewed in RA No. 31-C of 2007 on 31.8.2007. He states that in view of the aforesaid judgment, the present appeals filed by the State may be dismissed.
Learned State counsel does not dispute the aforesaid factual position.
In view of the above, the present application is disposed of as not pressed and with the consent of the parties, the appeal is taken up for hearing today itself.
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH RFA No. 2416 of 2008 Date of Decision: 26.10.2009 State of Haryana and another ....Appellants.
Versus Des Raj ...Respondent.
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. PRESENT: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent. AJAY KUMAR MITTAL, J.
The appeal is dismissed.
For reasons, see the judgment of even date recorded in RFA No. 2371 of 2008 (State of Haryana and another v. Smt. Neera).
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE
C.M. Nos. 5164 & 5166-CI of 2008 IN R.F.A. No. 2416 of 2008 Present: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent.
**** C.M. No. 5164-CI of 2008 Allowed as prayed for.
C.M. No. 5166-CI of 2008 This is an application under Order 41 Rule 5 read with Section 151 of the Code of Civil Procedure for stay of the award of the reference court.
Learned counsel for the claimant has pointed out that the similar regular first appeals filed by the claimants wherein they had sought enhancement of the amount of compensation came up for hearing before this Court and this Court vide judgment dated 27.5.2009 passed in RFA No. 2213 of 1995 enhanced the compensation of the acquired land from Rs.81/- per square yard to Rs.139/- per square yard relying upon the judgment of this Court dated 29.11.2006 passed in RFA No.1379 of 1994 and subsequently reviewed in RA No. 31-C of 2007 on 31.8.2007. He states that in view of the aforesaid judgment, the present appeals filed by the State may be dismissed.
Learned State counsel does not dispute the aforesaid factual position.
In view of the above, the present application is disposed of as not pressed and with the consent of the parties, the appeal is taken up for hearing today itself.
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH RFA No. 2372 of 2008 Date of Decision: 26.10.2009 State of Haryana and another ....Appellants.
Versus Smt. Nirmal Rani ...Respondent.
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. PRESENT: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent. AJAY KUMAR MITTAL, J.
The appeal is dismissed.
For reasons, see the judgment of even date recorded in RFA No. 2371 of 2008 (State of Haryana and another v. Smt. Neera).
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE
C.M. Nos. 5004 & 5006-CI of 2008 IN R.F.A. No. 2372 of 2008 Present: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent.
**** C.M. No. 5004-CI of 2008 Allowed as prayed for.
C.M. No. 5006-CI of 2008 This is an application under Order 41 Rule 5 read with Section 151 of the Code of Civil Procedure for stay of the award of the reference court.
Learned counsel for the claimant has pointed out that the similar regular first appeals filed by the claimants wherein they had sought enhancement of the amount of compensation came up for hearing before this Court and this Court vide judgment dated 27.5.2009 passed in RFA No. 2213 of 1995 enhanced the compensation of the acquired land from Rs.81/- per square yard to Rs.139/- per square yard relying upon the judgment of this Court dated 29.11.2006 passed in RFA No.1379 of 1994 and subsequently reviewed in RA No. 31-C of 2007 on 31.8.2007. He states that in view of the aforesaid judgment, the present appeals filed by the State may be dismissed.
Learned State counsel does not dispute the aforesaid factual position.
In view of the above, the present application is disposed of as not pressed and with the consent of the parties, the appeal is taken up for hearing today itself.
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH RFA No. 2373 of 2008 Date of Decision: 26.10.2009 State of Haryana and another ....Appellants.
Versus Gram Panchayat Bichpari, Taraf Insar, Panipat ...Respondent.
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. PRESENT: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent. AJAY KUMAR MITTAL, J.
The appeal is dismissed.
For reasons, see the judgment of even date recorded in RFA No. 2371 of 2008 (State of Haryana and another v. Smt. Neera).
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE
C.M. Nos. 5007 & 5009-CI of 2008 IN R.F.A. No. 2373 of 2008 Present: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent.
**** C.M. No. 5007-CI of 2008 Allowed as prayed for.
C.M. No. 5009-CI of 2008 This is an application under Order 41 Rule 5 read with Section 151 of the Code of Civil Procedure for stay of the award of the reference court.
Learned counsel for the claimant has pointed out that the similar regular first appeals filed by the claimants wherein they had sought enhancement of the amount of compensation came up for hearing before this Court and this Court vide judgment dated 27.5.2009 passed in RFA No. 2213 of 1995 enhanced the compensation of the acquired land from Rs.81/- per square yard to Rs.139/- per square yard relying upon the judgment of this Court dated 29.11.2006 passed in RFA No.1379 of 1994 and subsequently reviewed in RA No. 31-C of 2007 on 31.8.2007. He states that in view of the aforesaid judgment, the present appeals filed by the State may be dismissed.
Learned State counsel does not dispute the aforesaid factual position.
In view of the above, the present application is disposed of as not pressed and with the consent of the parties, the appeal is taken up for hearing today itself.
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE IN
THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH RFA No. 2374 of 2008 Date of Decision: 26.10.2009 State of Haryana and another ....Appellants.
Versus Smt. Neeta ...Respondent.
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. PRESENT: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Y.P. Khullar, Advocate for the respondent. AJAY KUMAR MITTAL, J.
The appeal is dismissed.
For reasons, see the judgment of even date recorded in RFA No. 2371 of 2008 (State of Haryana and another v. Smt. Neera).
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE
C.M. Nos. 5010 & 5012-CI of 2008 IN R.F.A. No. 2374 of 2008 Present: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Y.P. Khullar, Advocate for the respondent.
**** C.M. No. 5010-CI of 2008 Allowed as prayed for.
C.M. No. 5012-CI of 2008 This is an application under Order 41 Rule 5 read with Section 151 of the Code of Civil Procedure for stay of the award of the reference court.
Learned counsel for the claimant has pointed out that the similar regular first appeals filed by the claimants wherein they had sought enhancement of the amount of compensation came up for hearing before this Court and this Court vide judgment dated 27.5.2009 passed in RFA No. 2213 of 1995 enhanced the compensation of the acquired land from Rs.81/- per square yard to Rs.139/- per square yard relying upon the judgment of this Court dated 29.11.2006 passed in RFA No.1379 of 1994 and subsequently reviewed in RA No. 31-C of 2007 on 31.8.2007. He states that in view of the aforesaid judgment, the present appeals filed by the State may be dismissed.
Learned State counsel does not dispute the aforesaid factual position.
In view of the above, the present application is disposed of as not pressed and with the consent of the parties, the appeal is taken up for hearing today itself.
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE IN
THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH RFA No. 2375 of 2008 Date of Decision: 26.10.2009 State of Haryana and another ....Appellants.
Versus Ravi Raj ...Respondent.
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. PRESENT: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent. AJAY KUMAR MITTAL, J.
The appeal is dismissed.
For reasons, see the judgment of even date recorded in RFA No. 2371 of 2008 (State of Haryana and another v. Smt. Neera).
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE
C.M. Nos. 5013 & 5015-CI of 2008 IN R.F.A. No. 2375 of 2008 Present: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent.
**** C.M. No. 5013-CI of 2008 Allowed as prayed for.
C.M. No. 5015-CI of 2008 This is an application under Order 41 Rule 5 read with Section 151 of the Code of Civil Procedure for stay of the award of the reference court.
Learned counsel for the claimant has pointed out that the similar regular first appeals filed by the claimants wherein they had sought enhancement of the amount of compensation came up for hearing before this Court and this Court vide judgment dated 27.5.2009 passed in RFA No. 2213 of 1995 enhanced the compensation of the acquired land from Rs.81/- per square yard to Rs.139/- per square yard relying upon the judgment of this Court dated 29.11.2006 passed in RFA No.1379 of 1994 and subsequently reviewed in RA No. 31-C of 2007 on 31.8.2007. He states that in view of the aforesaid judgment, the present appeals filed by the State may be dismissed.
Learned State counsel does not dispute the aforesaid factual position.
In view of the above, the present application is disposed of as not pressed and with the consent of the parties, the appeal is taken up for hearing today itself.
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE IN
THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH RFA No. 2376 of 2008 Date of Decision: 26.10.2009 State of Haryana and another ....Appellants.
Versus Smt. Manju Jain ...Respondent.
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. PRESENT: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent. AJAY KUMAR MITTAL, J.
The appeal is dismissed.
For reasons, see the judgment of even date recorded in RFA No. 2371 of 2008 (State of Haryana and another v. Smt. Neera).
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE
C.M. Nos. 5016 & 5018-CI of 2008 IN R.F.A. No. 2376 of 2008 Present: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent.
**** C.M. No. 5016-CI of 2008 Allowed as prayed for.
C.M. No. 5018-CI of 2008 This is an application under Order 41 Rule 5 read with Section 151 of the Code of Civil Procedure for stay of the award of the reference court.
Learned counsel for the claimant has pointed out that the similar regular first appeals filed by the claimants wherein they had sought enhancement of the amount of compensation came up for hearing before this Court and this Court vide judgment dated 27.5.2009 passed in RFA No. 2213 of 1995 enhanced the compensation of the acquired land from Rs.81/- per square yard to Rs.139/- per square yard relying upon the judgment of this Court dated 29.11.2006 passed in RFA No.1379 of 1994 and subsequently reviewed in RA No. 31-C of 2007 on 31.8.2007. He states that in view of the aforesaid judgment, the present appeals filed by the State may be dismissed.
Learned State counsel does not dispute the aforesaid factual position.
In view of the above, the present application is disposed of as not pressed and with the consent of the parties, the appeal is taken up for hearing today itself.
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE IN
THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH RFA No. 2377 of 2008 Date of Decision: 26.10.2009 State of Haryana and another ....Appellants.
Versus Sham Lal ...Respondent.
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. PRESENT: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent. AJAY KUMAR MITTAL, J.
The appeal is dismissed.
For reasons, see the judgment of even date recorded in RFA No. 2371 of 2008 (State of Haryana and another v. Smt. Neera).
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE
C.M. Nos. 5019 & 5021-CI of 2008 IN R.F.A. No. 2377 of 2008 Present: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent.
**** C.M. No. 5019-CI of 2008 Allowed as prayed for.
C.M. No. 5021-CI of 2008 This is an application under Order 41 Rule 5 read with Section 151 of the Code of Civil Procedure for stay of the award of the reference court.
Learned counsel for the claimant has pointed out that the similar regular first appeals filed by the claimants wherein they had sought enhancement of the amount of compensation came up for hearing before this Court and this Court vide judgment dated 27.5.2009 passed in RFA No. 2213 of 1995 enhanced the compensation of the acquired land from Rs.81/- per square yard to Rs.139/- per square yard relying upon the judgment of this Court dated 29.11.2006 passed in RFA No.1379 of 1994 and subsequently reviewed in RA No. 31-C of 2007 on 31.8.2007. He states that in view of the aforesaid judgment, the present appeals filed by the State may be dismissed.
Learned State counsel does not dispute the aforesaid factual position.
In view of the above, the present application is disposed of as not pressed and with the consent of the parties, the appeal is taken up for hearing today itself.
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE IN
THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH RFA No. 2378 of 2008 Date of Decision: 26.10.2009 State of Haryana and another ....Appellants.
Versus Smt. Manju Bala ...Respondent.
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. PRESENT: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent. AJAY KUMAR MITTAL, J.
The appeal is dismissed.
For reasons, see the judgment of even date recorded in RFA No. 2371 of 2008 (State of Haryana and another v. Smt. Neera).
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE
C.M. Nos. 5022 & 5024-CI of 2008 IN R.F.A. No. 2378 of 2008 Present: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent.
**** C.M. No. 5022-CI of 2008 Allowed as prayed for.
C.M. No. 5024-CI of 2008 This is an application under Order 41 Rule 5 read with Section 151 of the Code of Civil Procedure for stay of the award of the reference court.
Learned counsel for the claimant has pointed out that the similar regular first appeals filed by the claimants wherein they had sought enhancement of the amount of compensation came up for hearing before this Court and this Court vide judgment dated 27.5.2009 passed in RFA No. 2213 of 1995 enhanced the compensation of the acquired land from Rs.81/- per square yard to Rs.139/- per square yard relying upon the judgment of this Court dated 29.11.2006 passed in RFA No.1379 of 1994 and subsequently reviewed in RA No. 31-C of 2007 on 31.8.2007. He states that in view of the aforesaid judgment, the present appeals filed by the State may be dismissed.
Learned State counsel does not dispute the aforesaid factual position.
In view of the above, the present application is disposed of as not pressed and with the consent of the parties, the appeal is taken up for hearing today itself.
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE IN
THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH RFA No. 2379 of 2008 Date of Decision: 26.10.2009 State of Haryana and another ....Appellants.
Versus Bal Kishan ...Respondent.
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. PRESENT: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent. AJAY KUMAR MITTAL, J.
The appeal is dismissed.
For reasons, see the judgment of even date recorded in RFA No. 2371 of 2008 (State of Haryana and another v. Smt. Neera).
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE
C.M. Nos. 5025 & 5027-CI of 2008 IN R.F.A. No. 2379 of 2008 Present: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent.
**** C.M. No. 5025-CI of 2008 Allowed as prayed for.
C.M. No. 5027-CI of 2008 This is an application under Order 41 Rule 5 read with Section 151 of the Code of Civil Procedure for stay of the award of the reference court.
Learned counsel for the claimant has pointed out that the similar regular first appeals filed by the claimants wherein they had sought enhancement of the amount of compensation came up for hearing before this Court and this Court vide judgment dated 27.5.2009 passed in RFA No. 2213 of 1995 enhanced the compensation of the acquired land from Rs.81/- per square yard to Rs.139/- per square yard relying upon the judgment of this Court dated 29.11.2006 passed in RFA No.1379 of 1994 and subsequently reviewed in RA No. 31-C of 2007 on 31.8.2007. He states that in view of the aforesaid judgment, the present appeals filed by the State may be dismissed.
Learned State counsel does not dispute the aforesaid factual position.
In view of the above, the present application is disposed of as not pressed and with the consent of the parties, the appeal is taken up for hearing today itself.
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE IN
THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH RFA No. 2380 of 2008 Date of Decision: 26.10.2009 State of Haryana and another ....Appellants.
Versus Smt. Parveen ...Respondent.
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. PRESENT: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent. AJAY KUMAR MITTAL, J.
The appeal is dismissed.
For reasons, see the judgment of even date recorded in RFA No. 2371 of 2008 (State of Haryana and another v. Smt. Neera).
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE
C.M. Nos. 5028 & 5030-CI of 2008 IN R.F.A. No. 2380 of 2008 Present: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent.
**** C.M. No. 5028-CI of 2008 Allowed as prayed for.
C.M. No. 5030-CI of 2008 This is an application under Order 41 Rule 5 read with Section 151 of the Code of Civil Procedure for stay of the award of the reference court.
Learned counsel for the claimant has pointed out that the similar regular first appeals filed by the claimants wherein they had sought enhancement of the amount of compensation came up for hearing before this Court and this Court vide judgment dated 27.5.2009 passed in RFA No. 2213 of 1995 enhanced the compensation of the acquired land from Rs.81/- per square yard to Rs.139/- per square yard relying upon the judgment of this Court dated 29.11.2006 passed in RFA No.1379 of 1994 and subsequently reviewed in RA No. 31-C of 2007 on 31.8.2007. He states that in view of the aforesaid judgment, the present appeals filed by the State may be dismissed.
Learned State counsel does not dispute the aforesaid factual position.
In view of the above, the present application is disposed of as not pressed and with the consent of the parties, the appeal is taken up for hearing today itself.
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE IN
THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH RFA No. 2381 of 2008 Date of Decision: 26.10.2009 State of Haryana and another ....Appellants.
Versus Smt. Meena Devi ...Respondent.
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. PRESENT: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent. AJAY KUMAR MITTAL, J.
The appeal is dismissed.
For reasons, see the judgment of even date recorded in RFA No. 2371 of 2008 (State of Haryana and another v. Smt. Neera).
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE
C.M. Nos. 5031 & 5033-CI of 2008 IN R.F.A. No. 2381 of 2008 Present: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent.
**** C.M. No. 5031-CI of 2008 Allowed as prayed for.
C.M. No. 5033-CI of 2008 This is an application under Order 41 Rule 5 read with Section 151 of the Code of Civil Procedure for stay of the award of the reference court.
Learned counsel for the claimant has pointed out that the similar regular first appeals filed by the claimants wherein they had sought enhancement of the amount of compensation came up for hearing before this Court and this Court vide judgment dated 27.5.2009 passed in RFA No. 2213 of 1995 enhanced the compensation of the acquired land from Rs.81/- per square yard to Rs.139/- per square yard relying upon the judgment of this Court dated 29.11.2006 passed in RFA No.1379 of 1994 and subsequently reviewed in RA No. 31-C of 2007 on 31.8.2007. He states that in view of the aforesaid judgment, the present appeals filed by the State may be dismissed.
Learned State counsel does not dispute the aforesaid factual position.
In view of the above, the present application is disposed of as not pressed and with the consent of the parties, the appeal is taken up for hearing today itself.
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE IN
THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH RFA No. 2382 of 2008 Date of Decision: 26.10.2009 State of Haryana and another ....Appellants.
Versus Ashok Kumar ...Respondent.
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. PRESENT: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent. AJAY KUMAR MITTAL, J.
The appeal is dismissed.
For reasons, see the judgment of even date recorded in RFA No. 2371 of 2008 (State of Haryana and another v. Smt. Neera).
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE
C.M. Nos. 5034 & 5036-CI of 2008 IN R.F.A. No. 2382 of 2008 Present: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent.
**** C.M. No. 5034-CI of 2008 Allowed as prayed for.
C.M. No. 5036-CI of 2008 This is an application under Order 41 Rule 5 read with Section 151 of the Code of Civil Procedure for stay of the award of the reference court.
Learned counsel for the claimant has pointed out that the similar regular first appeals filed by the claimants wherein they had sought enhancement of the amount of compensation came up for hearing before this Court and this Court vide judgment dated 27.5.2009 passed in RFA No. 2213 of 1995 enhanced the compensation of the acquired land from Rs.81/- per square yard to Rs.139/- per square yard relying upon the judgment of this Court dated 29.11.2006 passed in RFA No.1379 of 1994 and subsequently reviewed in RA No. 31-C of 2007 on 31.8.2007. He states that in view of the aforesaid judgment, the present appeals filed by the State may be dismissed.
Learned State counsel does not dispute the aforesaid factual position.
In view of the above, the present application is disposed of as not pressed and with the consent of the parties, the appeal is taken up for hearing today itself.
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE IN
THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH RFA No. 2383 of 2008 Date of Decision: 26.10.2009 State of Haryana and another ....Appellants.
Versus Suresh Garg ...Respondent.
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. PRESENT: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent. AJAY KUMAR MITTAL, J.
The appeal is dismissed.
For reasons, see the judgment of even date recorded in RFA No. 2371 of 2008 (State of Haryana and another v. Smt. Neera).
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE
C.M. Nos. 5037 & 5039-CI of 2008 IN R.F.A. No. 2383 of 2008 Present: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent.
**** C.M. No. 5037-CI of 2008 Allowed as prayed for.
C.M. No. 5039-CI of 2008 This is an application under Order 41 Rule 5 read with Section 151 of the Code of Civil Procedure for stay of the award of the reference court.
Learned counsel for the claimant has pointed out that the similar regular first appeals filed by the claimants wherein they had sought enhancement of the amount of compensation came up for hearing before this Court and this Court vide judgment dated 27.5.2009 passed in RFA No. 2213 of 1995 enhanced the compensation of the acquired land from Rs.81/- per square yard to Rs.139/- per square yard relying upon the judgment of this Court dated 29.11.2006 passed in RFA No.1379 of 1994 and subsequently reviewed in RA No. 31-C of 2007 on 31.8.2007. He states that in view of the aforesaid judgment, the present appeals filed by the State may be dismissed.
Learned State counsel does not dispute the aforesaid factual position.
In view of the above, the present application is disposed of as not pressed and with the consent of the parties, the appeal is taken up for hearing today itself.
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE IN
THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH RFA No. 2384 of 2008 Date of Decision: 26.10.2009 State of Haryana and another ....Appellants.
Versus Gopal Krishan ...Respondent.
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. PRESENT: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent. AJAY KUMAR MITTAL, J.
The appeal is dismissed.
For reasons, see the judgment of even date recorded in RFA No. 2371 of 2008 (State of Haryana and another v. Smt. Neera).
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE
C.M. Nos. 5040 & 5042-CI of 2008 IN R.F.A. No. 2384 of 2008 Present: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent.
**** C.M. No. 5040-CI of 2008 Allowed as prayed for.
C.M. No. 5042-CI of 2008 This is an application under Order 41 Rule 5 read with Section 151 of the Code of Civil Procedure for stay of the award of the reference court.
Learned counsel for the claimant has pointed out that the similar regular first appeals filed by the claimants wherein they had sought enhancement of the amount of compensation came up for hearing before this Court and this Court vide judgment dated 27.5.2009 passed in RFA No. 2213 of 1995 enhanced the compensation of the acquired land from Rs.81/- per square yard to Rs.139/- per square yard relying upon the judgment of this Court dated 29.11.2006 passed in RFA No.1379 of 1994 and subsequently reviewed in RA No. 31-C of 2007 on 31.8.2007. He states that in view of the aforesaid judgment, the present appeals filed by the State may be dismissed.
Learned State counsel does not dispute the aforesaid factual position.
In view of the above, the present application is disposed of as not pressed and with the consent of the parties, the appeal is taken up for hearing today itself.
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE IN
THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH RFA No. 2385 of 2008 Date of Decision: 26.10.2009 State of Haryana and another ....Appellants.
Versus Yash Pal Garg ...Respondent.
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. PRESENT: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent. AJAY KUMAR MITTAL, J.
The appeal is dismissed.
For reasons, see the judgment of even date recorded in RFA No. 2371 of 2008 (State of Haryana and another v. Smt. Neera).
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE
C.M. Nos. 5043 & 5045-CI of 2008 IN R.F.A. No. 2385 of 2008 Present: Mr. Imma Singh Kang, DAG, Haryana, for the appellant (s).
Mr. Mrigank Sharma, Advocate for Mr. Ashwani Talwar, Advocate for the respondent.
**** C.M. No. 5043-CI of 2008 Allowed as prayed for.
C.M. No. 5045-CI of 2008 This is an application under Order 41 Rule 5 read with Section 151 of the Code of Civil Procedure for stay of the award of the reference court.
Learned counsel for the claimant has pointed out that the similar regular first appeals filed by the claimants wherein they had sought enhancement of the amount of compensation came up for hearing before this Court and this Court vide judgment dated 27.5.2009 passed in RFA No. 2213 of 1995 enhanced the compensation of the acquired land from Rs.81/- per square yard to Rs.139/- per square yard relying upon the judgment of this Court dated 29.11.2006 passed in RFA No.1379 of 1994 and subsequently reviewed in RA No. 31-C of 2007 on 31.8.2007. He states that in view of the aforesaid judgment, the present appeals filed by the State may be dismissed.
Learned State counsel does not dispute the aforesaid factual position.
In view of the above, the present application is disposed of as not pressed and with the consent of the parties, the appeal is taken up for hearing today itself.
October 26, 2009 (AJAY KUMAR MITTAL) gbs JUDGE