Punjab-Haryana High Court
State Of Haryana vs Vijay Kumar on 19 November, 2008
Author: Rajesh Bindal
Bench: Rajesh Bindal
R. F. A No. 1329 of 1995 (1)
In the High Court of Punjab & Haryana at Chandigarh
Date of decision : 19.11.2008
1. R. F. A No. 1329 of 1995 (O&M)
State of Haryana ..... Appellant
vs
Vijay Kumar ... Respondent
2. R.F.A. No. 2625 of 1993 (O&M) Samir Gupta and another ...Appellants vs State of Haryana and another ...Respondents
3. R.F.A. No. 3131 of 1993 (O&M) Kishan and another ...Appellants vs State of Haryana ...Respondent
4. R.F.A. No. 3132 of 1993 (O&M) Dal Chand ...Appellant vs State of Haryana ...Respondent
5. R.F.A. No. 3133 of 1993 (O&M) Bhajan Lal and another ...Appellants vs State of Haryana ...Respondent
6. R.F.A. No. 3134 of 1993 (O&M) Sewak Ram and others ...Appellants vs State of Haryana and another ...Respondents
7. R.F.A. No. 3135 of 1993 (O&M) Shobha Ram and another ...Appellants vs State of Haryana ...Respondent
8. R.F.A. No. 3136 of 1993 (O&M) Ved Parkash ...Appellant vs State of Haryana ...Respondent R. F. A No. 1329 of 1995 (2)
9. R.F.A. No. 3137 of 1993 (O&M) Tek Ram ...Appellant vs State of Haryana ...Respondent
10. R.F.A. No. 3138 of 1993 (O&M) Nathi Ram and another ...Appellants vs State of Haryana ...Respondent
11. R.F.A. No. 3139 of 1993 (O&M) Sukhbir Singh and others ...Appellants vs State of Haryana ...Respondent
12. R.F.A. No. 3140 of 1993 (O&M) Smt. Chanda ...Appellant vs State of Haryana ...Respondent
13. R.F.A. No. 3141 of 1993 (O&M) Smt. Lali and others ...Appellants vs State of Haryana ...Respondent
14. R.F.A. No. 3142 of 1993 (O&M) Ramesh Chand and others ...Appellants vs State of Haryana ...Respondent
15. R.F.A. No. 3143 of 1993 (O&M) Smt. Sudesh and another ...Appellants vs State of Haryana ...Respondent
16. R.F.A. No. 3144 of 1993 (O&M) Kishan Lal ...Appellant vs State of Haryana ...Respondent R. F. A No. 1329 of 1995 (3)
17. R.F.A. No. 3145 of 1993 (O&M) Sri Chand ...Appellant vs State of Haryana ...Respondent
18. R.F.A. No. 3146 of 1993 (O&M) Desh Raj and another ...Appellants vs State of Haryana ...Respondent
19. R.F.A. No. 3147 of 1993 (O&M) Ghanshyam and others ...Appellants vs State of Haryana ...Respondent
20. R.F.A. No. 3148 of 1993 (O&M) Bachu Singh and another ...Appellants vs State of Haryana ...Respondent
21. R.F.A. No. 3149 of 1993 (O&M) Net Ram and others ...Appellants vs State of Haryana ...Respondent
22. R.F.A. No. 3150 of 1993 (O&M) Raghbir Singh ...Appellant vs State of Haryana ...Respondent
23. R.F.A. No. 3151 of 1993 (O&M) Khema and others ...Appellants vs State of Haryana ...Respondent
24. R.F.A. No. 3152 of 1993 (O&M) Khazan Singh ...Appellant vs State of Haryana ...Respondent R. F. A No. 1329 of 1995 (4)
25. R.F.A. No. 3153 of 1993 (O&M) Om Parkash and others ...Appellants vs State of Haryana ...Respondent
26. R.F.A. No. 3154 of 1993 (O&M) Desh Raj and others ...Appellants vs State of Haryana ...Respondent
27. R.F.A. No. 3159 of 1993 (O&M) Pikhar Singh and another ...Appellants vs State of Haryana ...Respondent
28. R.F.A. No. 3160 of 1993 (O&M) Lal Chand ...Appellants vs State of Haryana ...Respondent
29. R.F.A. No. 3161 of 1993 (O&M) Bishan ...Appellant vs State of Haryana ...Respondent
30. R.F.A. No. 3349 of 1993 (O&M) Champa and others ...Appellants vs State of Haryana ...Respondent
31. R.F.A. No. 3350 of 1993 (O&M) Desh Raj and others ...Appellants vs State of Haryana ...Respondent
32. R.F.A. No. 3351 of 1993 (O&M) Sukhpal @ Lohare ...Appellant vs State of Haryana ...Respondent R. F. A No. 1329 of 1995 (5)
33. R.F.A. No. 3353 of 1993 (O&M) Randhir and others ...Appellants vs State of Haryana ...Respondent
34. R.F.A. No. 3366 of 1993 (O&M) Jagan Lal (deceased) through his L.R.s ...Appellants vs State of Haryana ...Respondent
35. R.F.A. No. 3408 of 1993 (O&M) Hari Kishan and another ...Appellants vs State of Haryana ...Respondent
36. R.F.A. No. 3417 of 1993 (O&M) Balbir and others ...Appellants vs State of Haryana ...Respondent
37. R.F.A. No. 3418 of 1993 (O&M) Sheodan and others ...Appellants vs State of Haryana ...Respondent
38. R.F.A. No. 3431 of 1993 (O&M) Lal Chand and others ...Appellants vs State of Haryana ...Respondent
39. R.F.A. No. 3436 of 1993 (O&M) Smt. Suman Mehta ...Appellant vs State of Haryana ...Respondent
40. R.F.A. No. 3462 of 1993 (O&M) Richpal and others ...Appellants vs State of Haryana ...Respondent R. F. A No. 1329 of 1995 (6)
41. R.F.A. No. 3465 of 1993 (O&M) Sardar Singh and others ...Appellants vs State of Haryana ...Respondent
42. R.F.A. No. 3486 of 1993 (O&M) Richpal Singh and others ...Appellants vs State of Haryana ...Respondent
43. R.F.A. No. 3552 of 1993 (O&M) Hari Ram ...Appellants vs State of Haryana ...Respondent
44. R.F.A. No.3560 of 1993 (O&M) State of Haryana ...Appellant vs Kishan and another ...Respondents
45. R.F.A. No.3561 of 1993 (O&M) State of Haryana and another ...Appellants vs Sewak Ram and others ...Respondents
46. R.F.A. No.3562 of 1993 (O&M) State of Haryana ...Appellant vs Desh Raj and another ...Respondents
47. R.F.A. No.3563 of 1993 (O&M) State of Haryana ...Appellant vs Ved Parkash ...Respondent
48. R.F.A. No.3564 of 1993 (O&M) State of Haryana ...Appellant vs Dal Chand ...Respondent R. F. A No. 1329 of 1995 (7)
49. R.F.A. No.3565 of 1993 (O&M) State of Haryana ...Appellant vs Smt. Chanda ...Respondent
50. R.F.A. No.3566 of 1993 (O&M) State of Haryana ...Appellant vs Parkash Chand and another ...Respondents
51. R.F.A. No.3567 of 1993 (O&M) State of Haryana and another ...Appellants vs Shri Gian Chand Narang and another ...Respondents
52. R.F.A. No.3568 of 1993 (O&M) State of Haryana ...Appellant vs Raj Pal and others ...Respondents
53. R.F.A. No.3569 of 1993 (O&M) State of Haryana ...Appellant vs Net Ram and others ...Respondents
54. R.F.A. No.3570 of 1993 (O&M) State of Haryana ...Appellant vs Bachu Singh and another ...Respondents
55. R.F.A. No.3571 of 1993 (O&M) State of Haryana ...Appellant vs Khema and others ...Respondents
56. R.F.A. No.3572 of 1993 (O&M) State of Haryana ...Appellant vs Smt. Darshana Devi ...Respondent R. F. A No. 1329 of 1995 (8)
57. R.F.A. No.3573 of 1993 (O&M) State of Haryana ...Appellant vs Bhajan Lal and another ...Respondents
58. R.F.A. No.3574 of 1993 (O&M) State of Haryana ...Appellant vs Tek Ram ...Respondent
59. R.F.A. No.3575 of 1993 (O&M) State of Haryana ...Appellant vs Siri Chand ...Respondent
60. R.F.A. No.3576 of 1993 (O&M) State of Haryana ...Appellant vs Smt. Sudesh and another ...Respondents
61. R.F.A. No.3577 of 1993 (O&M) State of Haryana ...Appellant vs Pokhar Singh and another ...Respondents
62. R.F.A. No.3578 of 1993 (O&M) State of Haryana ...Appellant vs Lal Chand and others ...Respondents
63. R.F.A. No.3579 of 1993 (O&M) State of Haryana ...Appellant vs Hari Ram ...Respondent
64. R.F.A. No.3580 of 1993 (O&M) State of Haryana ...Appellant vs Raghuvansh Kumar Bhatia ...Respondent R. F. A No. 1329 of 1995 (9)
65. R.F.A. No.3581 of 1993 (O&M) State of Haryana ...Appellant vs Hari Kishan and another ...Respondents
66. R.F.A. No.3582 of 1993 (O&M) State of Haryana ...Appellant vs Desh Raj and others ...Respondents
67. R.F.A. No.3583 of 1993 (O&M) State of Haryana ...Appellant vs Munim ...Respondent
68. R.F.A. No.3584 of 1993 (O&M) State of Haryana ...Appellant vs Jagan Lal ...Respondent
69. R.F.A. No.3585 of 1993 (O&M) State of Haryana ...Appellant vs Smt. Sraswati Mishra ...Respondent
70. R.F.A. No.3586 of 1993 (O&M) State of Haryana ...Appellant vs Balbir and others ...Respondents
71. R.F.A. No.3587 of 1993 (O&M) State of Haryana ...Appellant vs Sheodan and others ...Respondents
72. R.F.A. No.3588 of 1993 (O&M) State of Haryana ...Appellant vs Smt. Birma Devi ...Respondent R. F. A No. 1329 of 1995 (10)
73. R.F.A. No.3589 of 1993 (O&M) State of Haryana ...Appellant vs Desh Raj and others ...Respondents
74. R.F.A. No.3590 of 1993 (O&M) State of Haryana ...Appellant vs Mani Ram ...Respondent
75. R.F.A. No.3591 of 1993 (O&M) State of Haryana ...Appellant vs Shoba Ram and others ...Respondents
76. R.F.A. No.3592 of 1993 (O&M) State of Haryana ...Appellant vs Sukhbir Singh and others ...Respondents
77. R.F.A. No.3593 of 1993 (O&M) State of Haryana ...Appellant vs Bishan ...Respondent
78. R.F.A. No.3594 of 1993 (O&M) State of Haryana ...Appellant vs Sri Chand ...Respondent
79. R.F.A. No.3595 of 1993 (O&M) State of Haryana ...Appellant vs Champa and another ...Respondents
80. R.F.A. No.3596 of 1993 (O&M) State of Haryana ...Appellant vs Richhpal Singh and others ...Respondents R. F. A No. 1329 of 1995 (11)
81. R.F.A. No.3597 of 1993 (O&M) State of Haryana ...Appellant vs Kishan Lal ...Respondent
82. R.F.A. No.3598 of 1993 (O&M) State of Haryana ...Appellant vs Smt. Parkash Devi ...Respondent
83. R.F.A. No.3599 of 1993 (O&M) State of Haryana ...Appellant vs Nathi Ram and another ...Respondents
84. R.F.A. No. 3601 of 1993 (O&M) State of Haryana ...Appellants vs Raghubir Singh ...Respondent
85. R.F.A. No. 3602 of 1993 (O&M) State of Haryana ...Appellants vs Ramesh Chand and another ...Respondents
86. R.F.A. No. 3603 of 1993 (O&M) State of Haryana ...Appellants vs Richpal and others ...Respondents
87. R.F.A. No. 3604 of 1993 (O&M) State of Haryana ...Appellants vs Om Parkash and others ..Respondents
88. R.F.A. No. 3605 of 1993 (O&M) State of Haryana ...Appellants vs Pars Ram Sharma ...Respondent R. F. A No. 1329 of 1995 (12)
89. R.F.A. No. 3606 of 1993 (O&M) State of Haryana ...Appellants vs Ghanshyam and others ...Respondents
90. R.F.A. No. 3607 of 1993 (O&M) State of Haryana ...Appellant vs Randhir and others ...Respondents
91. R.F.A. No. 3608 of 1993 (O&M) State of Haryana and another ...Appellants vs Samir Gupta and another ...Respondents
92. R.F.A. No. 3609 of 1993 (O&M) State of Haryana ...Appellant vs Sardar Singh and others ...Respondents
93. R.F.A. No. 3610 of 1993 (O&M) State of Haryana and another ...Appellants vs Khazan Singh ...Respondent
94. R.F.A. No. 3611 of 1993 (O&M) State of Haryana ...Appellant vs Lal Chand ...Respondent
95. R.F.A. No. 3612 of 1993 (O&M) State of Haryana ...Appellants vs Smt. Lali and others ...Respondents
96. R.F.A. No. 3613 of 1993 (O&M) State of Haryana ...Appellants vs Smt. Budho ...Respondent R. F. A No. 1329 of 1995 (13)
97. R.F.A. No. 3614 of 1993 (O&M) State of Haryana and another ...Appellants vs Dhara Singh ...Respondent
98. R.F.A. No. 3615 of 1993 (O&M) State of Haryana and another ...Appellants vs Smt. Suman Mehta ...Respondent 99. R.F.A. No. 36 of 1994 (O&M) Paras Ram Sharma ...Appellant vs State of Haryana ...Respondent
100. R.F.A. No. 38 of 1994 (O&M) Munim ...Appellant vs State of Haryana ...Respondent 101. R.F.A. No.860 of 1995 Mohar Pal ...Appellant vs State of Haryana ...Respondent 102. R.F.A. No.861 of 1995 M/s Tubewell workshop ...Appellant and General Industries vs State of Haryana ...Respondent 103. R.F.A. No.873 of 1995 Karan Singh ...Appellant vs State of Haryana ...Respondent
104. R.F.A. No.883 of 1995 (O&M) State of Haryana ...Appellant vs M/s Premier Castings and ...Respondent Engineering Co. Pvt. Ltd.
R. F. A No. 1329 of 1995 (14) 105. R.F.A. No.896 of 1995State of Haryana ...Appellant vs Bijender Singh and another ...Respondents
106. R.F.A. No.897 of 1995 (O&M) State of Haryana ...Appellant vs Karan Singh ...Respondent 107. R.F.A. No.908 of 1995 Bijender Singh and another ...Appellants vs State of Haryana ...Respondent 108. R.F.A. No.1075 of 1995 Girraj Parshad and others ...Appellants vs State of Haryana ...Respondent 109. R.F.A. No.1174 of 1995 Vijay Kumar ...Appellant vs State of Haryana ...Respondent 110. R.F.A. No.1175 of 1995 Banwari ...Appellant vs State of Haryana ...Respondent 111. R.F.A. No.1176 of 1995 Arvind Khanna ...Appellant vs State of Haryana ...Respondent 112. R.F.A. No.1177 of 1995 M/s Hindustan Syrianges Pvt. Ltd. ...Appellant vs State of Haryana ...Respondent R. F. A No. 1329 of 1995 (15) 113. R.F.A. No.1194 of 1995 Rishal and others ...Appellants vs State of Haryana ...Respondent
114. R.F.A. No.1261 of 1995 (O&M) Likhi and others ...Appellants vs State of Haryana ...Respondent
115. R.F.A. No.1330 of 1995 (O&M) State of Haryana ...Appellant vs Har Chand and others ...Respondents
116. R.F.A. No.1331 of 1995 (O&M) State of Haryana ...Appellant vs Likhi and others ...Respondents
117. R.F.A. No.1332 of 1995 (O&M) State of Haryana ...Appellant vs M/s Hindustan Syringes Pvt. Ltd. ...Respondent
118. R.F.A. No.1333 of 1995 (O&M) State of Haryana ...Appellant vs Suresh Chand and others ...Respondents
119. R.F.A. No.1334 of 1995 (O&M) State of Haryana ...Appellant vs Rajiv Mehta ...Respondent
120. R.F.A. No.1335 of 1995 (O&M) State of Haryana ...Appellant vs M/s Tubewell Workshop and ...Respondent General Industries R. F. A No. 1329 of 1995 (16)
121. R.F.A. No.1336 of 1995 (O&M) State of Haryana ...Appellant vs Yadu alias Yad Ram ...Respondent
122. R.F.A. No.1337 of 1995 (O&M) State of Haryana ...Appellant vs Banwari ...Respondent
123. R.F.A. No.1338 of 1995 (O&M) and Cross Objection No.55-CI of 1995 State of Haryana ...Appellant vs Sri Chand and others ...Respondents
124. R.F.A. No.1339 of 1995 (O&M) and Cross Objection No.43-CI of 1995 State of Haryana ...Appellant vs M/s Plastipack Industries and another ...Respondents
125. R.F.A. No.1340 of 1995 (O&M) State of Haryana ...Appellant vs Siri Chand and others ...Respondents
126. R.F.A. No.1341 of 1995 (O&M) State of Haryana ...Appellant vs Parkash and others ...Respondents
127. R.F.A. No.1342 of 1995 (O&M) and Cross Objection No.44-CI of 1995 State of Haryana ...Appellant vs M/s United Oil Mill Machinery ...Respondent and Spares (P) Ltd.
128. R.F.A. No.1343 of 1995 (O&M) State of Haryana ...Appellant vs Mohar Pal ...Respondent R. F. A No. 1329 of 1995 (17)
129. R.F.A. No.1425 of 1995 (O&M) State of Haryana ...Appellant vs Risal and others ...Respondents
130. R.F.A. No.1613 of 1995 (O&M) State of Haryana ...Appellant vs Girraj Parshad and others ...Respondents 131. R.F.A. No.1647 of 1995 Suresh Chand and others ...Appellants vs State of Haryana ...Respondent 132. R.F.A. No.1662 of 1995 State of Haryana ...Appellant vs Arvind Khanna ...Respondent
133. R.F.A. No. 1897 of 1997 (O&M) Hari Ram ...Appellant vs State of Haryana ...Respondent Coram: Hon'ble Mr. Justice Rajesh Bindal Present: Mr. Arun Jain, Senior Advocate with Mr. Manoj Thakur, Advocate, for the landowners in R. F. A. Nos. 3131 to 3154, 3349 to 3351, 3353, 3366, 3417, 3418, 3436, 3462, 3465, 3486, 3561 to 3565, 3568 to 3576, 3579, 3582, 3584, 3586, 3587, 3589, 3591, 3592, 3595 to 3597, 3599, 3601 to 3607, 3609, 3610, 3612, 3615 of 1993 and 873, 897, 1075, 1194, 1261, 1330, 1331, 1333, 1339, 1341, 1342, 1425, 1613 and 1647 of 1995.
Mr. Amit Jain, Advocate, for the landowners in R. F. A. Nos. 3159 to 3161, 3408, 3431, 3560, 3577, 3578, 3581, 3583, 3590, 3594 of 1993, 3638 of 1994, 860, 861, 1335, 1336, 1338, 1343 of 1995.
Mr. H. S. Hooda, Advocate General, Haryana with Mr. Navneet Singh, Assistant Advocate General, Haryana, for the State.
Rajesh Bindal J.
This order shall dispose of Regular First Appeals filed by the R. F. A No. 1329 of 1995 (18) landowners and by the State of Haryana, as the same arise out of the common acquisition. The claimants/landowners have approached this court for further enhancement, whereas the State of Haryana has filed appeals for reduction in the compensation.
However, the facts have been extracted from R. F. A. No. 1329 of 1995.
Briefly, the facts are that vide notification dated 10.6.1988, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'), the State of Haryana acquired land measuring 303.28 acres in the revenue estate of Jharsetli and Ballabgarh, Tehsil Ballabgarh, District Faridabad, for the development and utilisation of land as Industrial area in Sector-59 of Faridabad-Ballabgarh controlled Area. The Land Acquisition Collector assessed the market value of the land at Rs. 2,00,000/- per acre. Dissatisfied with the award of the Land Acquisition Collector, the landowners/claimants filed objections. On reference under Section 18 of the Act, the learned court below vide award dated 13.1.1995, determined the market value of the acquired land at Rs. 150/- per square yard.
Learned counsel for the parties referred to the evidence placed on record by them substantiating the plea raised by them. Learned counsel for the landowners submitted that the value of the acquired land as assessed deserves further increase keeping in view the evidence produced by them, whereas learned Advocate General, Haryana, submitted that the award of the learned court below deserves to be set aside as the value of the land as assessed by it cannot be justified on the basis of evidence produced on record. Another fact which was submitted by learned counsel for the parties was regarding an order passed by Hon'ble the Supreme Court in Civil Appeal No. 4819 of 2008 Rama Nand vs State of Haryana and other connected appeals on 4.8.2008 vide which Hon'ble the Supreme Court remanded the cases back to the Reference Court which were pertaining to the acquisition made in the vicinity vide notification dated 26.12.1988 whereby land measuring 497.30 acres in Village Jharsantly, Tehsil Ballabgarh, District Faridbad, was acquired for development and utilisation of land as Industrial Area in Sector-58 of Faridabad. The acquisition in the present case was pertaining to the same village but for development of Industrial Area in Sector-59 of Faridabad-Ballabgarh.
R. F. A No. 1329 of 1995 (19)The learned court below in the present acquisition assessed the value at Rs. 150/- per square yard, whereas for the land acquired vide notification dated 26.12.1988, the value was assessed at Rs. 165/- per square yard placing reliance on the award in the present case. The cases pertaining to 26.12.1988 acquisition were remitted back by Hon'ble the Supreme Court to the Reference Court considering the fact that sale instances produced by the landowners in other cases had not been considered independently and reliance was placed merely on the award pertaining to the present case.
The admitted position on the record is that the acquisition in both the cases pertains to the same village. The difference of period in two notifications is merely about six months. The acquisition in the present case is prior in time. In my considered opinion, in case the value of the acquired land is assessed independently in the present cases, the same will certainly prejudice the cases which have been remitted back by Hon'ble the Supreme Court to the Reference Court for fresh consideration of the material already placed on record. Even the contention of learned Advocate General that the present set of appeals be kept pending till such time the Reference Court decides the matters already remitted back by Hon'ble the Supreme Court, is also totally misconceived for the reasons that the acquisition in the present case is earlier in time and should be decided first otherwise anomalous position may occur.
Keeping in view the aforesaid facts, the impugned award of the learned court below is set aside and the matter is remitted back to the Reference Court for fresh consideration on the basis of the evidence already led by the parties. The parties through their counsel are directed to appear before the learned District Judge, Faridabad, on 20.12.2008. The learned District Judge may either keep the references with himself or may entrust the same to any other Additional District Judge who is dealing with the cases referred back by Hon'ble the Supreme Court. Considering the fact that the acquisition in the present cases is about 20 years old, it would be appreciated if the learned court below decides the references at an early date.
Before, I finally conclude the order, I find merit in the submission of the learned counsel for the landowners that the enhanced R. F. A No. 1329 of 1995 (20) compensation, if already received by the claimants/landowners should not be directed to be returned back till the matter is finally decided by the reference court. Ordered accordingly. However, it is made clear that any amount already paid to the landowners shall be subject to the final decision of the Reference Court.
The appeals/ cross-objections are disposed of in the manner indicated above.
19.11.2008 ( Rajesh Bindal) vs. Judge