Punjab-Haryana High Court
Lokinder Singh And Ors vs State Of Haryana And Anr on 27 April, 2018
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No.3798 of 2013
Reserved on: 08.03.2018
Decided on: 27.04.2018
Lokinder Singh and others
....Appellants
Versus
State of Haryana and another
..Respondents
CORAM : HON'BLE MR.JUSTICE G.S. SANDHAWALIA
Present: Mr. M.K. Chouhan, Advocate and
Mr. Shoaib Khan, Advocate for the appellants.
Mr. Sudeep Mahajan, Addl. AG, Haryana &
Ms. Safia Gupta, AAG, Haryana.
G.S. Sandhawalia, J.
In view of the detailed reasons given in the order of even date passed in RFA No.3788 of 2013 'Purujit Singh Vs. State of Haryana and another', the appeals of landowners of villages Devi Nagar and Bana Madanpur are allowed and landowners of land situated in village Devi Nagar being closer to the Center of Panchkula town and more importantly closer to the more important National Highway No.22 are entitled for 20% benefit over and above `746 per square yard which had been awarded and the market value of the land is accordingly assessed @ `895 per square yard (`43,31,800/- per acre) for the said village.
Similarly, the land falling in village Bana Madanpur which is abutting the National Highway No.73 is granted 10% benefit, which takes it value to `820/- per square yard (`39,71,704/- per acre).
The appeals of landowners of village Jhuriwala, their land being sandwiched and away from the highway and having been acquired for the purposes of the road between the sectors and not a contiguous plot are, accordingly, dismissed.
(G.S. SANDHAWALIA)
APRIL 27, 2018 JUDGE
Naveen
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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