Punjab-Haryana High Court
House & Urban Development Department ... vs Bhan Singh And Ors on 4 April, 2025
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
Neutral Citation No:=2025:PHHC:047675
RFA-641-2016 (O&M) and
other connected cases -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA-641-2016 (O&M) and
other connected cases
Reserved on: 18.03.2025
Date of decision: 04.04.2025
HOUSE & URBAN DEVELOPMENT DEPARTMENT (PUDA)
PUNJAB
..Appellant
Versus
BHAN SINGH AND ORS.
..Respondents
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Aman Pal, Advocate for PUDA
Mr. R.D.Bawa, Advocate
Mr. Samuel Gill, Advocate
Mr. Rishabh Rana, Advocate
Mr. Randhir Bawa, Advocate
Mr. Inderjit Sharma, Advocate
Mr. Neeraj Kaler, Advocate
Ms. Ramandeep Kaur, Advocate for
Ms. Himani Kapila, Advocate
Mr. Vipin Mahajan, Advocate
Mr. Narinder Kumar Vadehra, Advocate
Mr. Sushil Saini, Advocate
Mr. Amandeep Singh Manaise, Advocate
Ms. Ravinder Kaur Manaise, Advocate
for the landowners.
ANIL KSHETARPAL, J.
1. Preface:-
1.1 With the consent of learned counsel representing the parties, a batch of 100 cross and connected regular first appeals (detail whereof is given at the foot of the judgment) shall stand disposed of by a common order. This Court has been called upon to assess the market value of the acquired land.
1.2 The necessary and relevant details of the acquisition are as under:-
1 of 16 ::: Downloaded on - 26-04-2025 01:34:35 ::: Neutral Citation No:=2025:PHHC:047675 RFA-641-2016 (O&M) and other connected cases -2- Sr. No. Particulars Important dates and details
1. Date of Notification under 21.05.2004 Section 4 of the Land Acquisition Act, 1894 (in short '1894 Act'). 2 Date of Notification under 07.02.2005 Section 6 of the 1894 Act.
3. Award 22.03.2007
4. Purpose of acquisition For setting up Residential Urban Estate in the area of Gurdaspur was proposed to be acquired from the revenue estate of Gurdaspur and Nabipur.
5. Market value assessed in the Particulars Rate per acre Award passed by the Land Land upto the Rs.15.00 lacs Acquisition Collector (in short depth of one killa from Amritsar-
'LAC') Pathankot road
Land upto the Rs.12.00 lacs
depth from 2 killa
to 6 killa depth
Rest of the land Rs.10.00 lacs
2. Brief facts of the case:-
2.1 The Reference Court (in short 'RC') has decided the cases in as
many as the following six batches:
Batch Number Dated Rate (per acre) Batch No.1 18.12.2013 The RC assessed uniform rate of Rs.20,00,000/- per acre.
Batch No.II 09.09.2014 The RC assessed
uniform rate of
Rs.20,00,000/- per acre.
Batch No.III 17.07.2015 The RC assessed
uniform rate of
Rs.20,00,000/- per acre.
Batch No.IV 08.09.2015 The RC assessed
uniform rate of
Rs.20,00,000/- per acre.
Batch No.V 05.11.2015 The RC assessed
uniform rate of
Rs.20,00,000/- per acre.
Batch No.VI 13.07.2016 The RC assessed
uniform rate of
Rs.20,00,000/- per acre.
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Neutral Citation No:=2025:PHHC:047675 RFA-641-2016 (O&M) and other connected cases -3-
2.2 155 acres 8 marla land was acquired, which was ultimately utilized by Punjab Urban Development Authority (in short 'PUDA') for developing urban estate in District Headquarter, Gurdaspur.
2.3 The landowners claim that the acquired land is surrounded by residential and commercial establishments. There exists school, palaces, hotels in the vicinity. Residential colonies have also been set up near the acquired land. Hence, the price of the land was not less than Rs.60,000/- per marla, which comes to be Rs.96,00,000/- per acre.
2.4 The State has held that the LAC has offered adequate, reasonable, fair and sufficient market value and no further enhancement would be appropriate.
3. Evidences adduced:-
3.1 In all the six batches, the landowners have examined the following witnesses:-
BATCH NO.I LIST OF WITNESSES PRODUCED BY THE LANDOWNERS PW-1 Malkiat Singh PW-2 Sachin Bhasin, Draftsman BATCH NO.II LIST OF WITNESSES PRODUCED BY THE LANDOWNERS AW-2 Jagir Singh, Draftsman AW-3 Harcharan Singh, Lambardar AW-4 Bawa Singh AW-5 Daljit Singh AW-6 Surinder Kumar 3 of 16 ::: Downloaded on - 26-04-2025 01:34:36 ::: Neutral Citation No:=2025:PHHC:047675 RFA-641-2016 (O&M) and other connected cases -4-
BATCH NO.III LIST OF WITNESSES PRODUCED BY THE LANDOWNERS AW-1 Gurmukh Singh AW-2 Jagir Singh BATCH NO.IV LIST OF WITNESSES PRODUCED BY THE LANDOWNERS AW-1 Rashpal Singh, Registry Clerk AW-2 Subedar Jagir Singh, Draftsman AW-3 Harcharan Singh, Lambardar AW-4 Barkat Masih AW-5 Bawa Singh BATCH NO.V LIST OF WITNESSES PRODUCED BY THE LANDOWNERS AW-1 Piara Singh AW-2 Gulab Singh, Halqa Patwari BATCH NO.VI LIST OF WITNESSES PRODUCED BY THE LANDOWNERS AW-1 Ajit Singh AW-2 Suresh Kumar, Clerk LIST OF WITNESSES PRODUCED BY THE STATE Manohar Lal, Senior Assistant, Additional Chief Administrative, PUDA, Amritsar 3.2 Both the parties besides various sale deeds have produced the following evidence. The various sale deeds will be analysed in the later part of this judgment:-
BATCH NO.I LIST OF DOCUMENTS PRODUCED BY THE STATE Ex.R-1 Notification under Section 4 of the '1894 Act'
4 of 16 ::: Downloaded on - 26-04-2025 01:34:36 ::: Neutral Citation No:=2025:PHHC:047675 RFA-641-2016 (O&M) and other connected cases -5- BATCH NO.II LIST OF DOCUMENTS PRODUCED BY THE LANDOWNERS Ex.A-5 and Ex.A-6 Collector rates Ex.A-7 Copy of award LIST OF DOCUMENTS PRODUCED BY THE STATE Ex.R-1 Gazette notification dated 21.05.2004 Ex.R-2 Copy of publication in the newspaper Hindustan Times dated 06.06.2004 Ex.R-3 Copy of Aksh Sajra Ex.R-4 Notification of corrigendum of Punjab Government Ex.R-5 Copy of letter dated 19.10.2004 Ex.R-6 Gazette notification under Section 6 of the '1894 Act' dated 07.02.2005 Ex.R-7 Rate fixation/approved rates of Deputy Commissioner Ex.R-8 Copy of award dated 22.03.2007 Ex.R-9 Final approval of rate in cabinet committee dated 09.04.2007 Ex.R-10 Copy of LA-7/statement of account of compensation BATCH NO.III LIST OF DOCUMENTS PRODUCED BY THE STATE Ex.R-1 Gazette notification dated 21.05.2004 Ex.R-2 Copy of publication in the newspaper Hindustan Times dated 06.06.2004 Ex.R-3 Corrigendum dated 14.09.2004 Ex.R-4 Gazette notification under Section 6 dated 07.02.2005 Ex.R-5 Letter dated 19.10.2004 Ex.R-6 Fixation/assessment dated 19.05.2004 Ex.R-7 Fixation of price of Cabinet Committee dated 09.04.2007 Ex.R-8 Copy of Shajra Aksh 5 of 16 ::: Downloaded on - 26-04-2025 01:34:36 ::: Neutral Citation No:=2025:PHHC:047675 RFA-641-2016 (O&M) and other connected cases -6- Ex.R-9 Letter dated 22.03.2007 Ex.R-10 Statement of payment/LAC 7 BATCH NO.IV LIST OF DOCUMENTS PRODUCED BY THE LANDOWNERS Ex.A-3 and Ex.A-4 Lists of collector rates Ex.A-6 Site plan LIST OF DOCUMENTS PRODUCED BY THE STATE Ex.R-1 to Ex.R-9 Documents BATCH NO.V LIST OF DOCUMENTS PRODUCED BY THE LANDOWNERS Ex.A-3 Certified copy of award dated 18.12.2013 LIST OF DOCUMENTS PRODUCED BY THE STATE Ex.R-1 Gazette notification dated 21.05.2004 Ex.R-2 Publication in Hindustan Times dated 06.06.2004 Ex.R-3 Gazette notification dated 14.09.2004 Ex.R-4 Gazette notification dated 07.02.2005 Ex.R-5 Price fixation proceedings dated 19.10.2004 Ex.R-6 Rate approval letter dated 11.03.2005 Ex.R-7 Approval of draft account of award dated 22.03.2007 Ex.R-8 Punjab Cabinet Minister meeting/ proceedings dated 09.04.2007 Ex.R-9 Sajra Aksh Ex.R-10 Award dated 22.03.2007 BATCH NO.VI LIST OF DOCUMENTS PRODUCED BY THE LANDOWNERS Ex.A-1 Copy of jamabandi 6 of 16 ::: Downloaded on - 26-04-2025 01:34:36 ::: Neutral Citation No:=2025:PHHC:047675 RFA-641-2016 (O&M) and other connected cases -7-
Ex.A-2 Aks Shajra
Ex.A-8 Certified copy of award under
Section 18 of the '1894 Act'
Ex.A-9 Site plan
Ex.A-10 Copy of award dated 18.12.2013
Ex.AX Copy of award
LIST OF DOCUMENTS PRODUCED BY THE STATE Ex.R-1 to Ex.R-10 Documents
4. Arguments addressed:-
4.1 This Bench has heard learned counsel for the parties at length and with their able assistance perused the paperbook along with the requisitioned record.
4.2 Learned counsel for the landowners have submitted that the acquired land is located within Municipal Committee Limits of Gurdaspur City District Headquarter and it is located near Bus Stand and District Courts.
4.3 They further submit that the RC has erred in ignoring the sale deeds, which have been produced on file by the landowners. While referring to award Ex.A-7, passed by the Land Acquisition Tribunal under the Punjab Town Improvement Act on 22.02.2012, assessing the market value for Rs.24,00,000/- per acre as on 17.12.2004. Learned counsel submit that the RC has erred in assessing the market value. 4.4 Per contra, learned counsel representing the beneficiary has submitted that agricultural land has been acquired and the landowners failed to produce any comparable sale instance of contemporaneous period. It is 7 of 16 ::: Downloaded on - 26-04-2025 01:34:36 ::: Neutral Citation No:=2025:PHHC:047675 RFA-641-2016 (O&M) and other connected cases -8-
submitted that sale instances of few marla plots would not be comparable, particularly when 155 acre 8 marlas land has been acquired.
5. Discussion & Analysis:-
5.1 For a better understanding, few revenue terms are being explained herewith. It will be noted here that notification under Section 4 of the '1894 Act' dated 21.05.2004 is part of the record. In terms of agricultural land, the word 'rectangle' denotes 25 acres of land (5 acres X 5 acres).
Ordinarily, the total area of one acre is 4840 sq. yards, which is equivalent to 8 kanals (1 kanal = 605 sq. yards). 20 marla land constitute one kanal. One marla land constitute 30.25 sq. yards.
5.2 The notification under Section 4 of the '1894 Act' is part of the record. It is evident that some of land comprised in Rectangle No.71, 72, 73, 74, 79, 80, 81, 82, 83, 84, 85 and 86, has been acquired in Gurdaspur, which is a District Headquarter. Similarly, from village Nabipur, the land comprised in Rectangle No.37, 45, 46, 47, 48 has been fully or partly acquired. In Gurdaspur, entire land of 8 kanals comprised in Khasra/Killa No.23, Rectangle No.73 is part of the acquisition.
5.3. At this stage, it would be appropriate to make a tabulated compilation of the sale deeds produced by the parties:-
SALE DEED PRODUCED BY THE LANDOWNERS Sr. Exhibits Sale deed Total Area Sale Total Sq. Rate per Rate per acre No. Number consideration Yards sq. yards Date (in Rs.) (in Rs.) 1 A-1 5390 4 marla 60,000/- 121 495.86/- 23,99,962.4/-
------------
04.01.2001 2 P-2 184 10 marla 3,25,000/- 302.5 1074.38/- 51,99,999.2/-
------------
20.04.2006 3 P-3 181 10 marla 3,17,500/- 302.5 1049.58/- 50,79,967.2/-
------------
20.04.2006 4 P-4 65 10 marla 3,65,000/- 302.5 1206.61/- 58,38,992.4/-
11.04.2005 8 of 16 ::: Downloaded on - 26-04-2025 01:34:36 ::: Neutral Citation No:=2025:PHHC:047675 RFA-641-2016 (O&M) and other connected cases -9- 5 P-5 1999 8 marla 2,64,000/- 242 1090.90/- 52,79,956/-
-------------
18.08.2004
6 P-6 6009 10 marla 2,00,000/- 302.5 661.15/- 31,99,966/-
-------------
29.12.1995 7 A-5/ 5365 10 marla 1,60,000/- 302.5 528.92/- 25,59,972.8/-
P-7/PE -------------
04.12.1995 8 P-8 4505 10 marla 3,12,500/- 302.5 1033.05/- 49,99,962/-
-------------
01.10.1999 9 P-9 05 10 marla 3,65,000/- 302.5 1206.61/- 58,39,992.4/-
-------------
26.04.2005 10 PL 5707 9.5 marla 1,50,000/- 287.38 521.95/- 25,26,238/-
-------------
07.01.2000 11 A-2/ 397 8 marla 24,00,000/- 242 9917.35/- 4,79,99,974/-
PF -------------
05.05.2004 12 P-2 401 10.88 marla 3,25,000/- 329.1 987.54/- 47,79,702.2/-
-------------
07.04.2006 13 P-3 404 10.58 marla 3,17,500/- 320.04 992.06/- 48,01587.3/-
-------------
07.04.2006 14 P-4 067 10 marla 3,65,000/- 302.5 1206.61/- 58,40,000/-
-------------
11.04.2005 15 P-5 1999 8 marla 2,64,000/- 242 1090.90/- 52,80,000/-
-------------
18.08.2004 16 P-6 4278 10 marla 2,00,000/- 302.5 661.15/- 32,00,000/-
-------------
29.12.1995 17 P-8 4505 10 marla 3,12,500/- 302.5 1033.05/- 50,00,000/-
-------------
01.10.1999 18 P-9 05 10 marla 3,65,000/- 302.5 1206.61/- 58,40,000/-
-------------
26.04.2005 19 A-3 5165 8 marla 2,64,000/- 242 1090.90/- 52,79,956/-
-------------
30.03.2005 20 A-4 2744 8 marla 2,64,000/- 242 1090.90/- 52,79,956/-
-------------
19.10.2004 21 A-6 149 8 kanal 20,00,000/- 4840 413.22/- 19,99,984.8/-
------------- 0 marla
28.05.2004
22 A-7/ 101 9 & ½ marla 1,35,375/- 287.3 471.19/- 22,80,559.6/-
A-17/ -------------
A-18 07.01.2001
23 P-7 3852 10 marla 1,60,000/- 302.5 528.92/- 25,60,000/-
-------------
04.12.1995
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Neutral Citation No:=2025:PHHC:047675 RFA-641-2016 (O&M) and other connected cases -10- 5.4 The sale deed Ex.A-1/A-13/A-14 is with respect to plot measuring 33 feet X 34 feet, equivalent to 124.66 sq. yard plot out of land comprised in Rectangle No.72, Killa No.23, which has been completely acquired. For total sale consideration of Rs.60,000/-, 124.66 sq. yard was sold. The per acre price comes to Rs.23,29,536.33/-.
5.5 Similarly, out of rectangle No.73, Killa Nos.16 to 25 have been partially or completely acquired. The sale instance Ex.A-7/A-17/A-18 dated 07.01.2001 is with respect to 9 and 1/2 marla land out of rectangle No.73, Khasra No.6. Though, Khasra No.6 has not been acquired, however, it is near the acquired land. The total sale consideration is Rs.1,50,000/- for 9 and 1/2 marla, which in terms of per acre price comes to be Rs.26,66,666.66/-
per acre. The sale exemplars of the acquired land itself are available. Hence, it would not be appropriate to rely upon Ex.A-7.
5.6 There is a time gap of three years four months between the notification under Section 4 of the '1894 Act' and the sale deed. If 10% increase per year is calculated, approximately 34% increase on Rs.23,29,536.33/- is required to be calculated, which comes out to be Rs.31,21,578.24/-. However, the parcel of land measuring 124.66 sq. yard is a small plot. However, it is proved that the acquired land is located within Municipal Limits in District Headquarter. It has come on record that in the close vicinity, there are residential houses, SD College for Women, Veterinary Hospital, Shops, Commercial Establishments etc. Towards Eastern side of the acquired land, there is a railway line. After crossing the railway line, 84.77 acre land was acquired under the Punjab Town Improvement Act by issuing notification under Section 36 on 17.12.2004.
10 of 16 ::: Downloaded on - 26-04-2025 01:34:36 ::: Neutral Citation No:=2025:PHHC:047675 RFA-641-2016 (O&M) and other connected cases -11- The Land Acquisition Tribunal assessed the market value at the rate of Rs.24,00,000/- per acre. Moreover, it is also evident that the acquired land is located on Amritsar-Pathankot Road, which is a major road connecting three district of Punjab. On the Western side of the acquired land, Amritsar-
Pathankot Road is located, whereas, on the North, there is Kahnuwan Road.
On the East there is a railway line. Old Gurdaspur City is also close by.
Furthermore, Bus Stand and District Courts are also located within the radius of one kilometre.
5.7 The State has also not produced any comparable sale instance to prove that the market value of the acquired land was Rs.20,00,000/- per acre.
Since, it was a part of the urbanized area, hence, sale deeds of larger parcels of land are not available.
6. Decision:-
6.1 Keeping in view the aforesaid facts, it is considered appropriate to apply 20% cut, particularly when with respect to land acquired by the Improvement Trust, the market value has been assessed at Rs.24,00,000/- per acre. After deducting 20% from Rs.31,21,574.24/-, the amount comes out to Rs.24,97,262.24/-, which is rounded off to Rs.24,97,265/-, hence, the market value of the acquired land is assessed at Rs.24,97,265/- per acre. The landowners shall be entitled to the aforesaid market value along with all statutory benefits as per the amended '1894 Act'. 6.2 With these observations, the appeals filed by the landowners are allowed and that of the beneficiary i.e. House and Urban Development Department (PUDA) are dismissed.
11 of 16 ::: Downloaded on - 26-04-2025 01:34:36 ::: Neutral Citation No:=2025:PHHC:047675 RFA-641-2016 (O&M) and other connected cases -12- 6.3 All the pending miscellaneous applications, if any, are also disposed of.
04th April, 2025 (ANIL KSHETARPAL) Ayub JUDGE Whether speaking/reasoned : Yes/No Whether reportable : Yes/No Sr. Case Number Party Name No.
1. RFA-641-2016 HOUSE & URBAN DEVELOPMENT DEPARTMENT (PUDA) PUNJAB V. BHAN SINGH AND ORS.
2. RFA-4113-2014 PUNJAB URBAN DEVELOPMENT AUTHORITY V. AGYAWANTI & ORS.
3. RFA-3358-2016 PUNJAB URBAN DEVELOPMENT AUTHORITY AMRITSAR V. PIARA SINGH & ORS.
4. RFA-4147-2014 HOUSING & URBAN DEVELOPMENT AUTHORITY V. BUR SINGH & ORS.
5. RFA-7422-2014 HANS RAJ V. STATE OF PUNJAB & ORS.
6. RFA-8883-2014 MAHANT DAVINDER NATH AND ANOTHER V. PUNJAB STATE AND ORS.
7. RFA-1966-2015 AMRITSAR DEVELOPMENT AUTHORITY V. SURJAN SINGH AND ORS.
8. RFA-2563-2016 DHARAM PAL V. PUNJAB STATE TH COLLECTOR GURDASPUR PUNJAB
9. RFA-7666-2015 KRISHAN LAL & ORS. V. STATE OF PUNJAB & ORS.
10. RFA-7433-2014 GURDEEP SINGH V. STATE OF PUNJAB AND ORS.
11. RFA-2564-2016 ASHISH GUPTA AND ORS. V. PUNJAB STATE TH COLLECTOR GURDASPUR PUNJAB
12. RFA-4117-2014 PUNJAB HOUSING & URBAN DEVELOPMENT AUTHORITY V. PREM SINGH & ORS.
13. RFA-7669-2015 BALWINDER SINGH & ORS. V. STATE OF PUNJAB & ORS.
14. RFA-2887-2016 PARDEEP SINGH & ANR. V. STATE OF PUNJAB & ORS.
15. RFA-4132-2014 HOUSING & URBAN DEVELOPMENT AUTHORITY V. VIDYA AND ORS.
16. RFA-10387-2014 DALJIT SINGH & ANR. V. STATE OF PUNJAB & ORS.
17. RFA-8884-2014 YOGESHWAR NATH AND ANR. V. PUNJAB STATE AND ORS.
18. RFA-4144-2014 HOUSING AND URBAN DEVELOPMENT AUTHORITY V. JAGIR SINGH & ORS.
19. RFA-4136-2014 HOUSING & URBAN DEVELOPMENT 12 of 16 ::: Downloaded on - 26-04-2025 01:34:36 ::: Neutral Citation No:=2025:PHHC:047675 RFA-641-2016 (O&M) and other connected cases -13- AUTHORITY V. TARSEM LAL AND ORS.
20. RFA-4146-2014 PUNJAB HOUSING & URBAN DEVELOPMENT V. HARJIT KAUR AND ORS.
21. RFA-3321-2016 LAND ACQUISITION COLLECTOR CUM ADDL.
CHIEF ADMINISTRATOR V. BASHIR MASIH DECEASED TH LRS. & ORS.
22. RFA-4145-2014 PUNJAB URBAN DEVELOPMENT AUTHORITY V. PARKASH SINGH & ORS.
23. RFA-7763-2014 CHETAN NATH MAHANT V. PUNJAB STATE THRO COLLECTOR GURDASPUR & ORS.
24. RFA-4115-2014 PUNJAB URBAN DEVELOPMENT AUTHORITY V. YOGESHWAR NATH & ORS.
25. RFA-2562-2016 BASHIR MASIH DECEASED TH LRS AND ORS.
V. PUNJAB STATE TH COLLECTOR
GURDASPUR AND ORS.
26. RFA-4123-2014 PUNJAB HOUSING & URBAN DEVELOPMENT
AUTHORITY V. KARTAR SINGH & ORS.
27. RFA-1965-2015 AMRITSAR DEVELOPMENT AUTHORITY V. GURMUKH SINGH AND ORS.
28. RFA-7671-2015 BUR SINGH & ORS. V. STATE OF PUNJAB & ORS.
29. RFA-4119-2014 PUNJAB HOUSING & URBAN DEVELOPMENT AUTHORITY V. BALWINDER SINGH & ORS.
30. RFA-7423-2014 ALLA DITTA V. STATE OF PUNJAB AND ORS.
31. RFA-3320-2016 LAND ACQUISITION CUM ADDL. CHIEF ADMINISTRATOR AMRITSAR V. BASHIR MASIH DECEASED TH LRS. AND ORS.
32. RFA-4135-2014 HOUSING AND URBAN DEVELOPMENT AUTHORITY V. KRISHAN LAL AND ORS.
33. RFA-4114-2014 PUNJAB HOUSING & URBAN DEVELOPMENT AUTHORITY V. ALLA DITTA & ORS.
34. RFA-4121-2014 PUNJAB HOUSING & URBAN DEVELOPMENT AUTHORITY V. DARSHAN SINGH & ORS.
35. RFA-7427-2014 GURINDER KAUR V. PUNJAB STATE AND ORS.
36. RFA-3226-2016 DARSHAN SINGH DECEASED TH LRS. V. PUNJAB STATE TH COLLECTOR GURDASPUR PUNJAB.
37. RFA-4142-2014 PUNJAB URBAN DEVELOPMENT AUTHORITY V. ALKA MAHANT AND ORS.
38. RFA-4140-2014 HOUSING & URBAN DEVELOPMENT AUTHORITY V. THURU RAM AND ORS.
39. RFA-4129-2014 HOUSING & URBAN DEVELOPMENT AUTHORITY V. BHAN SINGH & ORS.
40. RFA-833-2014 PRITHVI LAL V. STATE OF PUNJAB & ORS.
41. RFA-149-2016 BHAN SINGH & ANR. V. PUNJAB STATE THROUGH COLLECTOR GURDASPUR AND ORS.
42. RFA-2184-2015 DARSHAN SINGH (DECEASED) THRU PRABHJOT KAUR & ANR. V. STATE OF 13 of 16 ::: Downloaded on - 26-04-2025 01:34:36 ::: Neutral Citation No:=2025:PHHC:047675 RFA-641-2016 (O&M) and other connected cases -14- PUNJAB & ORS.
43. RFA-8998-2014 RANDHIR SINGH & ORS. V. STATE OF PUNJAB & ORS.
44. RFA-4120-2014 PUNJAB URBAN DEVELOPMENT AUTHORITY V. ASHWANI KUMAR & ORS.
45. RFA-3225-2016 RAJESH VOHRA DECEASED THRO LR V. PUNJAB STATE TH COLLECTOR GURDASPUR PUNJAB & ORS.
46. RFA-7419-2014 JASNOOR SINGH V. STATE OF PUNJAB & ORS.
47. RFA-7432-2014 PREM SINGH V. STATE OF PUNJAB AND ORS.
48. RFA-4128-2014 PUNJAB HOUSING & URBAN DEVELOPMENT AUTHORITY V. JASNOOR SINGH & ORS.
49. RFA-2561-2016 BASHIR MASIH DECEASED TH LRS AND ORS.
V. STATE OF PUNJAB TH COLLECTOR GURDASPUR AND ORS.
50. RFA-5575-2014 NISHA V. STATE OF PUNJAB AND ORS.
51. RFA-4141-2014 PUNJAB HOUSING & URBAN DEVELOPMENT AUTHORITY V. KARTAR SINGH & ORS.
52. RFA-9103-2014 JATINDER KUMAR ARORA V. PUNJAB STATE TH COLLECTOR GURDASPUR.
53. RFA-2565-2016 SUNIL KUMAR V. PUNJAB STATE TH COLLECTOR GURDASPUR PUNJAB
54. RFA-7670-2015 AVTAR SINGH (SINCE DECEASED) TH LRS & ORS. V. STATE OF PUNJAB & ORS.
55. RFA-7668-2015 BHAN SINGH V. STATE OF PUNJAB & ORS.
56. RFA-4111-2014 PUNJAB HOUSING & URBAN DEVELOPMENT AUTHORITY V. KULJIT SINGH & ORS.
57. RFA-4118-2014 PUNJAB HOUSING & URBAN DEVELOPMENT AUTHORITY V. GURDEEP SINGH & ORS.
58. RFA-4107-2014 PUNJAB HOUSING & URBAN DEVELOPMENT AUTHORITY V. HANS RAJ & ORS.
59. RFA-5576-2014 ASHWANI KUMAR V. PUNJAB STATE AND ORS.
60. RFA-4149-2014 THE PUNJAB URBAN DEVELOPMENT AUTHORITY V. NISHA AND ORS.
61. RFA-929-2016 KARTAR SINGH (SINCE DECEASED) THROUGH LRS. & ORS. V. STATE OF PUNJAB & ORS.
62. RFA-7431-2014 HARJIT KAUR V. PUNJAB STATE AND ORS.
63. RFA-3524-2016 TILAK RAJ THR HIS LRS AGYAWANTI V. STATE OF PUNJAB & ORS.
64. RFA-4116-2014 PUNJAB HOUSING & URBAN DEVELOPMENT AUTHORITY V. GURINDER KAUR & ORS.
65. RFA-4112-2014 PUNJAB HOUSING & URBAN DEVELOPMENT AUTHORITY V. BACHAN SINGH & ORS.
66. RFA-4519-2016 AJIT SINGH V. STATE OF PUNJAB AND ORS.
67. RFA-7426-2014 LAKHWINDER SINGH V. STATE OF PUNJAB AND ORS.
68. RFA-7667-2015 JAGIR SINGH V. STATE OF PUNJAB & ORS.
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69. RFA-4108-2014 PUNJAB HOUSING & URBAN DEVELOPMENT V. KARAM SINGH & ORS.
70. RFA-4130-2014 THE HOUSING & URBAN DEVELOPMENT V. RAJWANT SINGH & ORS.
71. RFA-4139-2014 PUNJAB HOUSING & URBAN DEVELOPMENT AUTHORITY V. KULWANT KAUR & ORS.
72. RFA-4125-2014 PUNJAB HOUSING & URBAN DEVELOPMENT AUTHORITY V. AMARJIT SINGH & ORS.
73. RFA-4126-2014 PUNJAB URBAN DEVELOPMENT AUTHORITY V. DHARAM PAL & ORS.
74. RFA-4106-2014 PUNJAB URBAN DEVELOPMENT AUTHORITY V. AVTAR SINGH & ORS.
75. RFA-10386-2014 GURNAM SINGH & ANR. V. STATE OF PUNJAB & ORS.
76. RFA-4131-2014 PUNJAB URBAN DEVELOPMENT AUTHORITY V. SUNIL KUMAR & ORS.
77. RFA-7430-2014 KULJIT SINGH V. STATE OF PUNJAB & ORS.
78. RFA-930-2016 GURPREET SINGH & ORS. V. STATE OF PUNJAB & ORS.
79. RFA-4134-2014 THE HOUSING & URBAN DEVELOPMENT V. MANJINDER SINGH & ORS.
80. RFA-3981-2016 MANJINDER SINGH V. PUNJAB STATE TH COLLECTOR GURDASPUR PUNJAB.
81. RFA-7428-2014 TARLOK SINGH V. STATE OF PUNJAB AND ORS.
82. RFA-7425-2014 RAJWANT SINGH V. STATE OF PUNJAB AND ORS.
83. RFA-4122-2014 PUNJAB HOUSING & URBAN DEVELOPMENT AUTHORITY V. TARLOK SINGH & ORS.
84. RFA-4110-2014 PUNJAB HOUSING & URBAN DEVELOPMENT AUTHORITY V. LAKHWINDER SINGH & ORS.
85. RFA-7421-2014 KARAM SINGH V. STATE OF PUNJAB & ORS.
86. RFA-872-2018 LAND ACQUISITION COLLECTOR HOUSING V. AJIT SINGH AND ORS.
87. RFA-4137-2014 CHIEF ADMINISTRATOR PUDA V. GURNAM SINGH & ORS.
88. RFA-4150-2014 THE HOUSING & URBAN DEVELOPMENT V. RAJESH VOHRA &ORS.
89. RFA-7424-2014 BACHAN SINGH V. PUNJAB STATE AND ORS.
90. RFA-4124-2014 ADDITIONAL CHIEF ADMINISTRATOR PUDA V. ASHISH GUPTA & ORS.
91. RFA-560-2015 GURDEEP SINGH & ORS. V. STATE OF PUNJAB & ORS.
92. RFA-4138-2014 THE HOUSING & URBAN DEVELOPMENT V. BACHAN SINGH & ORS.
93. RFA-4127-2014 PUNJAB URBAN DEVELOPMENT AUTHORITY V. MAHANT DAVINDER NATH & ORS.
94. RFA-2758-2016 PIARA SINGH & ORS. V. STATE OF PUNJAB AND ORS.
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95. RFA-4133-2014 HOUSING AND URBAN DEVELOPMENT AUTHORITY V. GURPREET SINGH & ORS.
96. RFA-4143-2014 CHIEF ADMINISTRATOR PUDA V. DALJIT SINGH & ORS.
97. RFA-8882-2014 ALKA MAHANT AND ORS. V. PUNJAB STATE AND ORS.
98. RFA-7420-2014 AMARJIT SINGH V. STATE OF PUNJAB & ORS.
99. RFA-3982-2016 BACHAN SINGH & ORS. V. PUNJAB STATE TH COLLECTOR GURDASPUR PUNJAB.
100. RFA-4109-2014 PUNJAB URBAN DEVELOPMENT AUTHORITY V. MAHANT SAROVAR NATH & ORS.
04th April, 2025 (ANIL KSHETARPAL)
Ayub JUDGE
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