Punjab-Haryana High Court
Devender Singh And Ors vs State Of Haryana And Others on 6 March, 2025
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
Neutral Citation No:=2025:PHHC:034905
RFA-1255-2023 (O&M) &
other connected cases -1-
267 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA-1255-2023 (O&M)
Reserved on: 21.02.2025
Pronounced on: 06.03.2025
Devender Singh and others ...Appellants
Vs.
State of Haryana and others ...Respondents
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Ashish Chopra, Senior Advocate
(through VC)
with Mr. Gagandeep Singh, Advocate
Mr. Varun Aryan Sharma, Advocate
Mr. Abhishek Kansal, Advocate for the appellant(s)
in RFA-306-2023 & 456-2023
respondent in cross appeal.
Mr. B.S. Beniwal, Advocate
for the appellant in RFA Nos. 1035, 1038, 1051 of 2023.
Mr. Ashish Aggarwal, Senior Advocate
with Mr. Saket Bhandari, Advocate
Ms. Aashna Aggarwal, Advocate
for appellant in RFA-535-2023
and for respondent No.1-3 in RFA-384-2023
Mr. Sandeep Goyat, Advocate
for appellant in RFA-1255 of 2023
Mr. Deepak Chaudhary, Advocate for appellant
in RFA-908, 936 and 938 of 2023.
Mr. Akash Yadav, Advocate
for appellants in RFA-908 to 910, 543, 535, 534 of 2023
and for respondents in RFA-342, 357, 369, 375, 384 and
424 of 2023.
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Neutral Citation No:=2025:PHHC:034905
RFA-1255-2023 (O&M) &
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Mr. M.L.Sharma, Advocate
and Mr. Sushil K Sharma Advocate
for the landowners.
Mr. Abhinash Jain, DAG, Haryana
***
ANIL KSHETARPAL, J.
1. Prelude:-
1.1 With the consent of learned counsel representing the parties, a batch of 249 regular first appeals filed for modification in the market value of the acquired land assessed by the Reference Court (RC), detail whereof is given at the foot of the judgment, shall stand disposed of by this common order.
1.2 Relevant and important details of the acquisition are as under:-
Notification under Section 4 of the Land Acquisition Act, 29.07.2010 1894, was issued for proposing to acquire land in Village Gorkhpur, Badopal and Kajalheri, District Fatehabad for construction of 2,800 MW, Gorakhpur, Atomic Power Project.
25.07.2011 Declaration under Section 6 of the Land Acquisition was published.
18.07.2012 By three separate awards the Land Acquisition Collector, assessed the market value of the acquired land @ Rs.20 lacs per acre for all kinds of land alongwith all statutory benefits.
20.10.2015 Reference Court assessed the market value of the acquired land @ Rs.29,04,000/- per acre.
23.01.2020 The High Court remitted the matter back to the Reference Court for permitting the parties to lead further evidence. 18.11.2022 Reference Court has assessed the market value of the acquired land @ Rs.29,06,670/- per acre.
2. Brief Facts:-
2 of 40 ::: Downloaded on - 29-03-2025 00:20:45 ::: Neutral Citation No:=2025:PHHC:034905 RFA-1255-2023 (O&M) & other connected cases -3- 2.1 The land owners as well the beneficiary of the acquisition, namely, the Nuclear Power Corporation of India Limited (hereinafter referred to as 'NPCIL') have filed the appeals challenging the assessment of market value. The owners claimed enhancement, whereas, NPCIL claims reduction in the market value assessed by the RC.
2.2 While filing the petitions under Section 18 of the Land Acquisition Act, 1894, the land owners claimed that the market value of the acquired land was not less than Rs.1 crore per acre because the land was yielding two crops and most of the acquired land was nehri (canal irrigated).
They also claimed that the acquired land has great potential to be utilized for residential and commercial purpose, hence, the market value assessed by the Land Acquisition Collector (hereinafter referred to as 'LAC ') is incorrect. This fact is disputed by NPCIL while claiming that the LAC has assessed excessive market value of the acquired land.
2.3 The land owners have examined the following witnesses:-
PW1 Satbir s/o Chandi Ram
PW2 Subhash Chander s/o Mangat Ram
PW3 Manohar Lal s/o Chattar Singh
PW4 Ramesh Kumar s/o Gulab Singh
PW5 Sube Singh Patwari
PW6 Krishan Panwar s/o Nand Lal, Architect
PW7 Sant Kumar s/o Bagrawat
PW8 Krishan s/o Hari Chand
PW9 Bhoj Raj, AWBN
PW10 Gopi Ram, WBN
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PW11 Rajesh Kumar Jangra Draftsman
PW12 Krishan s/o Hans Raj
2.4 The land owners have also produced the following documents
except the sale deed, which will be analyzed subsequently in the later part of the judgment:-
Ex.P-1 Copy of notification dated 29.07.2010 u/s 4 of the Act Ex.P-2 Copy of notification dated 25.07.2011 u/s 6 of the Act Ex.P-3/ Copy of Award no.7-F for the year 2011-12 of LAC, Fatehabad Ex.P-17 relating to land of village Gorakhpur Ex.P-4 Copy of Award no.8-F for the year 2011-12 of LAC, Fatehabad relating to land of village Badopal Ex.P-5 Copy of Award no.9-F for the year 2011-12 of LAC, Fatehabad relating to land of village Kajalheri Ex.P-6 Site plan of land acquired Ex.P-7/Ex. Certified copy of sale deed no.2369 dated 24.09.2009 of village P-13 Kumharia Ex.P-8/ Certified copy of sale deed no.566 dated 03.05.2013 of village Ex.P-16 Khara Kheri (Sunil Jindal), ADJ, Fatehabad. (UID-HR0214) Dt.
18.11.2022 Shamsher Singh & Ors. Vs. State of Haryana & Ors.
(set of 127 references) Ex.P-9 Certified copy of sale deed no.2183 dated 25.10.2012 of village Gorakhpur Ex.P-10 Certified copy of sale deed no.3526 dated 06.08.2012 of village Khara Kheri Ex.P-11 Certified copy of Award of Additional District Judge, Fatehabad dated 16.08.2014 in case no.RBT-09-LA of 24.02.2010/17.09.2012 titled Ghamandi Lal etc Vs. State of Haryana etc. Ex.P-12 Copy of judgment of Hon'ble Supreme Court dated 13.12.2013 in civil appeal no.11030 of 2013 titled Kashmir Singh Vs State of Haryana & Ors.
Ex.P-14 Certified copy of sale deed no.5407 dated 11.03.2008 of village Matana Ex.P-15 Certified copy of sale deed no.5404 dated 11.03.2008 of village 4 of 40 ::: Downloaded on - 29-03-2025 00:20:45 ::: Neutral Citation No:=2025:PHHC:034905 RFA-1255-2023 (O&M) & other connected cases -5- Matana Ex.P-18 Certified copy of proceedings of meeting dated 10.02.2012 chaired by Commissioner, Hisar Division, Hisar Ex.P-19 Copy of Award no.3/F dated 22.01.2015 of LAC, Fatehabad relating to land of village Badopal Ex.P-20 Letter regarding Acquisition of Land dated 12.08.2011 Ex.P-21 Letter issued by DC, Fatehabad to SDM, Fatehabad bearing No.869 dated 24.08.2011 Ex.P-22 Letter SPL-1 dated 19.08.2011 written by Naib Tehsildar, Bhuna to Tehsildar, Fatehabad Ex.P-23 Letter DRC No.540 dated 29.08.2011 written by SDM, Fatehabad to DC, Fatehabad Ex.P-24 Report of District Revenue Officer for DC, Fatehabad regarding rate list of land of village Gorakhpur dated 06.09.2011 Ex.P-25 Report of Naib Tehsildar, Bhuna regarding market value of village Gorakhpur for the year 2011-12 Ex.P-26 Proceedings of meeting dated 10.02.2012 held under the Chairmanship of Commissioner Hisar. Ex.P-27 Photocopy of National Trade Certificate of Rajesh kumar Ex.P-28 Site plan (Sunil Jindal), ADJ, Fatehabad. (UID-HR0214) Dt.
18.11.2022 Shamsher Singh & Ors. Vs. State of Haryana & Ors. (set of 127 references) Ex.P-32 Award No. 8 F passed by DRO, Fatehabad on dated 20.11.2015 regarding village Dhanger Ex.P-33 Award No. 3 F passed by DRO, Fatehabad on dated 22.01.2015 regarding village Badopal Ex.P-34 Jamabandi of village Dhangar for the year 2010-11 Ex.P-35 Jamabandi of village Dhangar for the year 2010-11 Ex.P-36 Jamabandi of village Dhangar for the year 2005-06 Ex.P-37 Jamabandi of village Dhangar for the year 2005-06 Ex.P-38 Jamabandi of Village Dhangar Padat patwar for the year 2010- 2011 5 of 40 ::: Downloaded on - 29-03-2025 00:20:45 ::: Neutral Citation No:=2025:PHHC:034905 RFA-1255-2023 (O&M) & other connected cases -6- Ex.P-39 Revenue record of village Dhangar Ex.P-40 Jamabandi of village Kumharia for the year 2009-2010 Ex.P-41 Jamabandi of village Gorakhpur Padat Patwar for the year 2009-2010 Ex.P-42 Award No.9-F dated 30.09.2013 passed by DRO, Fatehabad of village Dhanger Ex.P-43 Award No.1/F dated 10.04.2017 passed by DRO, Fatehabad of village Dhanger Ex.P-44 Award No.17/F dated 07.01.2016 passed by DRO, Fatehabad of village Badopal Ex.P-45 Judgment dated 31.03.2016 Passed by Ms.Shalini Singh Nagpal the then Ld. ADJ Fatehabad Ex.P-46 Evidence of Krishan and P.P.Chora, Sub Divisional Canal Officer, given in LA Case No.3 of 2015 Ex.P-47 Award No.9-F for the year 2013-14, produced in LA Case No.3 of 2015 (Sunil Jindal), ADJ, Fatehabad. (UID-HR0214) Dt. 18.11.2022 Shamsher Singh & Ors. Vs. State of Haryana & Ors. (set of 127 references) Ex.P-48 Petition under Section 18 in LA Case No.3 of 2015 Ex.P-49 Written statement given in LA Case No.3 of 2015 Ex.P-59 Order dated 08.01.2020, passed by Honble High Court in RFA No.4247/2016 Mark A-1 Order dated 22.09.2015, passed by Honble High Court in RFA No.9626/2014 Mark A-2 Order dated 29.07.2016, passed by Honble Supreme Court Mark A-3 Order dated 11.04.2013, passed by Honble Supreme Court Mark A-4 Order dated 22.07.2015, passed by Honble High Court in RFA No.5585/2014 Mark A-5 Order dated 29.07.2016, passed by Honble Supreme Court 6 of 40 ::: Downloaded on - 29-03-2025 00:20:45 ::: Neutral Citation No:=2025:PHHC:034905 RFA-1255-2023 (O&M) & other connected cases -7-
Mark A-6 Order dated 25.02.2015, passed by Hon'ble Supreme Court Mark A-7 Copy of Site Plan 2.5 NPCIL examined RW/1-Sh. Ram Singh, District Revenue Officer-
cum-Land Acquisition Collector and brought on record the following documents except sale deed, which shall be analyzed in the later part of the judgments:-
Ex.D-1 Copy of notification dated 29.07.2010 u/s 4 of the Act Ex.D-2 Copy of notification dated 25.07.2011 u/s 6 of the Act Ex.D-3 Copy of Award no.7-F for the year 2011-12 of LAC, Fatehabad relating to land of village Gorakhpur Ex.D-4 Copy of Award no.8-F for the year 2011-12 of LAC, Fatehabad relating to land of village Badopal Ex.D-5 Copy of Award no.9-F for the year 2011-12 of LAC, Fatehabad relating to land of village Kajalheri Ex.D-6 Copy of Haryana Government Gazette Notification dated 09.11.2010 Ex.R-7 Certified copy of sale deed no.1510 dated 05.11.2009 of village Gorakhpur Ex.R-8/ Certified copy of sale deed no.109 dated 15.04.2010 of village Ex.R-20 Gorakhpur Ex.R-9 Certified copy of sale deed no.1330 dated 03.06.2010 of village Badopal Ex.R-10 Certified copy of sale deed no.2853 dated 26.08.2010 of village Badopal Ex.R-11 Certified copy of sale deed no.2221 dated 19.07.2010 of village Kajalheri Ex.R-12 Certified copy of sale deed no.4303 dated 25.11.2010 of village Kajalheri Ex.R-13 Road Map of Fatehabad District
7 of 40 ::: Downloaded on - 29-03-2025 00:20:45 ::: Neutral Citation No:=2025:PHHC:034905 RFA-1255-2023 (O&M) & other connected cases -8- Ex.R-14 Map of village Gorakhpur Ex.R-15 Map of village Badopal Ex.R-16 Map of village Kajalheri Ex.R-17 Map of village Gorakhpur relating to acquired land Ex.R-18 Certified copy of collector rate for the year 2008-09 to 2010-11 Ex.R-19 Certified copy of sale deed no.1791 dated 15.12.2009 of village Gorakhpur Ex.R-21 Certified copy of sale deed no.2147 dated 21.01.2010 of village Gorakhpur Ex.R-22 Certified copy of sale deed no.531 dated 03.05.2010 of village Badopal Ex.R-23 Certified copy of sale deed no.4325 dated 25.11.2010 of village Badopal Ex.R-24 Certified copy of sale deed no.5910 dated 28.01.2011 of village Badopal Ex.R-25 Certified copy of sale deed no.1003 dated 21.05.2010 of village Badopal Ex.R-26 Certified copy of sale deed no.2640 dated 11.08.2010 of village Badopal Ex.R-27 Certified copy of sale deed no.4222 dated 01.02.2010 of village Badopal Ex.R-28 Vasika No.1150 dated 29.07.2010 of village Gorkhpur Ex.R-29 Mutation no.3945 of village Grokhpur Ex.R-30 Vasika No.2444 dated 21.12.2010 of village Gorkhpur Ex.R-31 Vasika No.19 dated 05.04.2011 of village Gorkhpur Ex.R-32 Vasika No.1179 dated 14.06.2011 of village Gorkhpur Ex.R-33 Vasika No.3798 dated 22.03.2011 of village Gorkhpur Ex.R-34 Vasika No.122 dated 17.04.2012 of village Gorkhpur Ex.R-35 Vasika No.2367 dated 14.12.2010 of village Gorkhpur Ex.R-36 Vasika No.3797 dated 22.03.2011 of village Gorkhpur Ex.R-37 Vasika No.1949 dated 29.12.2009 of village Gorkhpur Ex.R-38 Mutation no.3396 of Village Gorakhpur Ex.R-39 Jamabandi for the year 2004-05 of Village Gorkhpur Ex.R-40 Mutation No.3860 of village Gorakhpur 8 of 40 ::: Downloaded on - 29-03-2025 00:20:45 ::: Neutral Citation No:=2025:PHHC:034905 RFA-1255-2023 (O&M) & other connected cases -9- Ex.R-41 Mutation No.3747 of village Gorakhpur Ex.R-42 Jamabandi for the year 2009-10 of village Gorakhpur Ex.R-43 Mutation No.3893 of village Gorakhpur Ex.R-44 Mutation No.3944 of village Gorakhpur Ex.R-45 Mutation No.3917 Ex.R-46 Mutation No.3866 Ex.R-47 Mutation No.4110 Ex.R-48 Mutation No.4138 of village Gorakhpur Ex.R-49 Mutation No.4086 Ex.R-50 Mutation No.4087 Ex.R-51 Jamabandi for the year 2009-10 of village Gorakhpur Ex.R-52 Jamabandi for the year 2009-10 of village Gorakhpur Ex.R-53 Jamabandi for the year 2009-10 of village Gorakhpur Ex.R-61 Jamabandi for the year 2006-07 of village Badopal Ex.R-62 Jamabandi for the year 2001-02 of village Badopal Ex.R-63 Jamabandi for the year 2001-02 of village Badopal Ex.R-64 Jamabandi for the year 2001-02 of village Badopal Ex.R-65 Mutation No.3679 of village Gorakhpur Ex.R-66 Jamabandi for the year 2004-05 of village Gorakhpur Ex.R-67 Mutation No.4076 of village Gorakhpur. Ex.R-68 Mutation No.3566 of village Gorakhpur. Ex.R-69 NPCIL Letter regarding sale deed to Naib Tehsildar Bhuna Ex.R-70 Report of Naib Tehsildar regarding sale deed Ex.R-71 Mutation No. 5613 of village Badopal Ex.R-72 Mutation No. 5693 of village Badopal Ex.R-73 Mutation No. 5907 of Village Badopal Ex.R-74 Mutation No.4064 of village Gorakhpur Ex.R-75 Mutation No.6128 of village Badopal Ex.R-76 Mutation No.3408 of village Kajalheri Ex.R-77 No Litigation Form of Ram Chander Ex.R-78 Affidavit of Ram Chander son of Fateh chand Ex.R-79 No Litigation Form of Dalbir Ex.R-80 Affidavit of Dalbir son of Nathu Ram 9 of 40 ::: Downloaded on - 29-03-2025 00:20:45 ::: Neutral Citation No:=2025:PHHC:034905 RFA-1255-2023 (O&M) & other connected cases -10- Ex.R-81 No Litigation Form of Suresh Ex.R-82 Affidavit of Suresh son of Sajjan Ex.R-83 No Litigation Form of Balwant Singh Ex.R-84 Affidavit of Balwant singh son of Rattan Ex.R-85 No Litigation Form of Birsal Singh Ex.R-86 Affidavit of Birsal Singh son of Albela Ex.R-87 No Litigation Form of Ravinder singh Ex.R-88 Affidavit of Ravinder son of Umed Singh Ex.R-89 No Litigation Form of Satbir Singh Ex.R-90 Affidavit of Satbir singh son of Dayanand Ex.R-91 No Litigation Form of Mewa Ex.R-92 Affidavit of Mewa son of Dayanand Ex.R-93 No Litigation Form of Ishwar Ex.R-94 Affidavit of Ishwar son of Suba Ex.R-95 No Litigation Form of Rajbalinder Ex.R-96 Affidavit of Rajbalinder son of Suba Singh Ex.R-97 No Litigation Form of Rajesh Devi Ex.R-98 Affidavit of Rajesh Devi D/o Suba Ex.R-99 No Litigation Form of Birmati Ex.R-100 Affidavit of Birmati widow of Prithvi Ex.R-101 No Litigation Form of Birmati Ex.R-102 Affidavit of Birmati widow of Suba Ex.R-103 No Litigation Form of Joginder Ex.R-104 Affidavit of Joginder son of Sukar Singh Ex.R-105 No Litigation Form of Sahab Ram Ex.R-106 Affidavit of Sahab Ram son of Puran Chand Ex.R-107 No Litigation Form of Dayanand Ex.R-108 Affidavit of Dayanand son of Fateh Singh Ex.R-109 No Litigation Form of Sadhu Ram Ex.R-110 Affidavit of Sadhu Ram son of Fateh Singh Ex.R-111 No Litigation Form of Birmati Ex.R-112 Affidavit of Birmati D/o Fateh Singh Ex.R-113 No Litigation Form of Mito Devi 10 of 40 ::: Downloaded on - 29-03-2025 00:20:45 ::: Neutral Citation No:=2025:PHHC:034905 RFA-1255-2023 (O&M) & other connected cases -11- Ex.R-114 Affidavit of Mito Devi D/o Fateh Singh Ex.R-115 No Litigation Form of Krishan Kumar Ex.R-116 Affidavit of Krishan Kumar son Sohan Lal
3. Arguments Addressed:-
3.1 Besides oral submission, Sh. M.L. Sharma, learned counsel representing the land owners has also filed detailed written submissions. The relevant extract of which is extracted herebelow:-
I. RW/1-Sh. Ram Singh, District Revenue Officer-cum-
Land Acquisition Collector has admitted that value potentiality and comparability of land of villages Kumharia, Badopal and Gorakhpur are similar for all intents and purposes.
II. Deduction of 75% on the price of land vide sale deeds Ex.P-7 and P-13 to arrive at a market value of the acquired land is exorbitant and it is unreal.
III The location of the acquired land categorically proves that apart from sale deeds there were other documents which could form basis to assess the market value of the acquired land.
IV. With respect to acquisition of land in villages Dhanger and Bhadopal for minor irrigation, the notification under Section 4 of the Act was issued in 2013. In these two villages, the Court has assessed the market land of the acquired land @ Rs.58,08,000/-. Learned counsel has claimed that the Court should rollback the price to assess the market value @ 11 of 40 ::: Downloaded on - 29-03-2025 00:20:45 ::: Neutral Citation No:=2025:PHHC:034905 RFA-1255-2023 (O&M) & other connected cases -12-
Rs.46,46,400/-. Similarly, the acquisition of land for bypass of villages Dhanger and Fatehabad was issued in 2008 while assessing the market value @ Rs.50,00,000/- per acre.
V. Sh. Ashish Aggarwal, learned senior counsel representing some of the land owners has filed an application for additional evidence in RFA-535-2023 to produce photographs of the parcel of land sold vide sale deed Ex. P-7. He submits that development work of the acquired land was not required because the acquisition was not for a colony. Hence, no development cut could be imposed. The RC has also not recorded reasons to apply the maximum cut i.e. 75%. Other learned counsels representing the land owners have adopted the aforesaid arguments.
3.2 Per contra, Sh. Ashish Chopra, learned senior counsel representing NPCIL submits that the RC has erred in ignoring sale instance Ex.
R/28, though, it was executed on the same date i.e. 29.07.2010 with respect to 1 acre of land in village Gorakhpur. He further submitted that 'no litigation incentive' @ 20% should not be included while assessing of the market value.
He further submitted that the sale instance Ex.P-7 is with respect to a very small plot located in different village, namely, Kumharia, hence, it was not appropriate to rely upon the same.
4. Discussion & Analyses:-
4.1 At this stage, analyses of the Award passed by the RC is considered necessary.
12 of 40 ::: Downloaded on - 29-03-2025 00:20:45 ::: Neutral Citation No:=2025:PHHC:034905 RFA-1255-2023 (O&M) & other connected cases -13- 4.2 The RC has refused to rely upon various letters namely, Ex. P-22 to P-25 and assessment of market value by LAC or Courts with respect to period post 29.07.2010. Similarly, judgment Ex.P-11, P-59 have not been followed as the acquired land in those cases was not comparable with the acquired land in this case. Thereafter, the RC proceeded to assess the market value of the acquired land on the basis of a sale deed of 03 marlas plot located in village Kumharia, executed on 24.09.2009 for Rs.2,00,000/-. The total area of 03 marlas comes to 90.75 sq. yard, whereas, the total area of an ordinary acre is 4840 sq. yard (08 kanals). The area of each kanal is 605 sq. yard. 20 marlas is equivalent to 01 kanal land. An area of each marla is 30.25 sq. yard.
In this case, the acquisition is of the total land measuring nearly 1500 acres (mere 72,60,000 sq. yard).
4.3 On a bare look at the various lay out plans, it becomes evident that the majority of the acquired land is in village Gorakhpur, whereas, a small pocket of land is located in village Kajalheri. Thereafter, there is another parcel of land acquired in village Badopal. The residential area of village Badopal is located near Hisar-Fatehabad road, which is also known as National Highway No.9. The acquired land in Badopal is on Kajalhedi village road and is at a sufficient distance far away from the National Highway. Once, we travel on Kajalheri road towards western direction, the residential area of village Kajalheri is further ahead towards west side. From village Kajalheri one has to go to village Gorakhpur either through the acquired land or through village Kumharia. In fact village Gorakhpur is close to Rajasthan border. From perusal 13 of 40 ::: Downloaded on - 29-03-2025 00:20:45 ::: Neutral Citation No:=2025:PHHC:034905 RFA-1255-2023 (O&M) & other connected cases -14- of the record, it is evident that some part of the land is cultivable, whereas, most of the land is either in the shape of plain or molds of sand.
4.4 This Court has carefully read the statement of RW/1-Sh. Ram Singh, District Revenue Officer-cum-Land Acquisition Collector, Fatehabad.
He has stated that value potentially and comparability of land of village Kumharia, Badopal and Gorakhpur is similar for all intents and purposes.
village Kumharia is also located at a sufficient distance from National Highway and in fact residential area of village Kajalheri, Kumharia and Gorakhpur form a triangle. From village Kajalheri one has to travel towards north to reach village Kumharia. There is no reason to doubt the correctness of the statement of RW/1-Sh. Ram Singh, District Revenue Officer-cum-Land Acquisition Collector.
4.5 With respect to market value of the acquired land assessed for acquisition of land for minor irrigation situated in villages Dhanger and Badopal, it would be noticed that the aforesaid land was acquired in the year 2013 i.e. three years after the notification on 29.07.2010 was issued in the present case.
4.6 Similarly, It would not be appropriate to assess the market value of the acquired land the acquisition of land for construction of bypass of village Dhanger and Fatehabad because those are located on the National Highway, whereas, the acquired land is located in the interiors and at a great distance.
4.7 Similarly, there is no substance in the argument of Mr. Aggarwal because even if the photographs are taken into consideration, a very small plot 14 of 40 ::: Downloaded on - 29-03-2025 00:20:45 ::: Neutral Citation No:=2025:PHHC:034905 RFA-1255-2023 (O&M) & other connected cases -15- of 91 sq. yard has been sold. Hence, the plot of 91 sq. yard is not comparable for assessing the market value of 1500 acres of land. The question of development cut shall be analyzed in the later part of the judgment.
4.8 A tabulated compilation of the sale deeds relied upon by the parties is reproduced below. In fact, the RC has made a tabulated compilation in para 32, which is being slightly modified.:-
SALE DEEDS RELIED UPON BY THE PETITONERS Sr No. of Sale Exhibit no. Village / Area Sale Price/ . deed & its Type of Land Sold K- Value per acre N date of M o execution & registration 1 2369 Ex. P7/ Ex. Kumharia/ 3M 2,00,000/- 1,06,66,666/-
24.09.2009 P13 Nahri 2 566 Ex. P8/ Ex. Kharakheri/ 56 K 3,14,00,000/- 44,26,431/-
03.05.2013 P16 Nahri 15M 3 2183 Ex. P9 Gorakhpur/ 28 K 1,29,50,000/- 37,00,000/-
25.10.2012 Nahri 4 3526 Ex. P10 Kharakheri/ 8K 1M 50,31,500/- 50,00,248/-
06.08.2012 Nahri 9 1090 Ex. P31 Kajalheri/ 1K 3,02,500/- 24,20,000/-
05.06.2008 Gair Mumkin 10 4197 Ex. P50 Dhanger/ 4K 16M 48,00,000/- 80,00,000/-
10.10.2013 Nahri 11 5366 Ex. P51/P30 Dhanger 10M 3,63,000/- 58,08,000/-
07.10.2011 Nahri 12 4944 Ex. P52/P29 Dhanger/ 10M 3,63,000/- 58,08,000/-
14.09.2011 Nahri 13 5402 Ex. P53 Matana 26 K 1,66,87,500/- 50,00,000/-
11.03.2008 Nahri 14M 14 5404 Ex. P54/P15 Matana/ 16K 17M 1,05,31,250/- 50,00,000/-
11.03.2008 Nahri 15 5407 Ex. P.14/P55 Matana/ 14K 8M 1,12,00,000/ - 62,22,222/-
11.03.2008 Nahri 16 9644 Ex. P56 Matana 75K 3M 12,31,61,460/- 1,31,11,000/-
09.03.2012 Nahri 17 5474 Ex. P57 Basti Bhima/ 150K 5,46,46,875/- 29,00,000/-
14.03.2008 Nahri 15M 15 of 40 ::: Downloaded on - 29-03-2025 00:20:45 ::: Neutral Citation No:=2025:PHHC:034905 RFA-1255-2023 (O&M) & other connected cases -16- SALE DEEDS AND OTHER DOCUMENTS RELIED UPON BY RESPONDENTS Sr. No. of Sale Exhi Village / Area Sale Price/ No. deed & its bit Type of Land Sold K- Value per acre date of no. M execution & registration 1 1510 Ex. Gorakhpur/ 142K 1,05,94,500/ 6,50,000/- Nahri 05.11.2009 R7 Nahri 14M - 4,50,000/- Tal 2 109 Ex. Gorakhpur/ 64K 52,00,000/- 6,50,000/-
15.04.2010 R8 Nahri 3 1330 Ex. Badopal/ 4K 2,00,000/- 4,00,000/-
03.06.2010 R9 Tal 4 2853 Ex. Badopal/ 2K 18M 1,45,000/- 4,00,000/-
26.08.2010 R10 Tal 5 2221 Ex. Kajalheri/ 9K 8,50,000/- 7,55,555/-
19.07.2010 R11 Nahri 6 4303 Ex. Kajalheri/ 8K 6,50,000/- 6,50,000/-
25.11.2010 R12 Nahri 7 1791 Ex. Gorakhpur/ 8K 4,50,000/- 4,50,000/-
15.12.2009 R19 Tal 8 1509 Ex. Gorakhpur/ 64K 52,00,000/- 6,50,000/-
15.04.2010 R20 Nahri 9 2147 Ex. Gorakhpur/ 21K 6M 13,98,500/- 6,50,000/- Nahri 21.01.2010 R21 Nahri 4,50,000/- Tal 10 531 Ex. Badopal/ 16K 12,00,000/- 6,00,000/-
03.05.2010 R22 Nahri 11 4325 Ex. Badopal/ 4K 8M 3,30,000/- 6,00,000/-
25.11.2010 R23 Nahri 12 5910 Ex. Badopal/ 2K 1,75,000/- 7,00,000/-
28.01.2011 R24 Nahri 13 1003 Ex. Badopal/ 2K 1,50,000/- 6,00,000/-
21.05.2010 R25 Nahri 14 2640 Ex. Badopal/ 7K 17M 3,92,500/- 4,00,000/-
11.08.2010 R26 Tal 15 4222 Ex. Nahri 3K 2,06,500/- 5,50,000/-
01.02.2010 R27 16 1150 Ex. Gorakhpur/ 8K 7,00,000/- 7,00,000/-
29.07.2010 R28 Nahri 17 2444 Ex. Gorakhpur/ 23K 20,69,500/- 7,00,000/-
21.012.201 R30 Nahri 13M 0 18 19 Ex. Gorakhpur/ 17K 26,70,000/- 12,00,000/-
05.04.2011 R31 Nahri 16M 16 of 40 ::: Downloaded on - 29-03-2025 00:20:45 ::: Neutral Citation No:=2025:PHHC:034905 RFA-1255-2023 (O&M) & other connected cases -17- 19 1179 Ex. Gorakhpur/ 15K 3M 17,61,000/- 9,00,000/-
14.06.2011 R32 Tal 20 3798 Ex. Gorakhpur/ 3K 3,00,000/- 8,00,000/-
22.03.2011 R33 Tibba 21 122 Ex. Gorakhpur/ 6K 7,50,000/- 10,00,000/-
17.04.2012 R34 Tibba 22 2367 Ex. Gorakhpur/ 10K 11,70,650/- 6,52,627/-
14.12.2010 R35 Nahri + Tibba 19M Nahri 3K 8M Tibba= 14K 7M 23 3797 Ex. Gorakhpur/ 1K 1,75,000/- 8,00,000/-
22.03.2011 R36 Tibba 15M 24 1949 Ex. Gorakhpur/ 7K 7M 6,80,000/- 7,11,111/-
29.12.2009 R37 Plot Nahri + 6M Plot= 7K 13M 25 5760 Ex. Badopal/ 17K 7,70,000/- 3,50,000/-
23.03.2009 R54 Ajkism Tibba 12M 26 4807 Ex. Badopal/ 13K 5M 4,97,000/- 3,00,075/-
04.02.2008 R55 Ajkism Tibba 27 987 Ex. Badopal/ 5K 17M 28,57,000/- 4,25,227/-
29.05.2008 R56 Nahri + Tibba 4 Sarsai Nahri & 47K 17M 5 Sarsai Tibba = 53 K 15M 28 3399 Ex. Badopal/ 6K 8M 5,60,000/- 7,00,000/-
05.07.2011 R57 Tibba 29 3981 Ex. Badopal/ 1K 13M 1,44,500/- 7,00,606/-
27.07.2011 R58 Tibba 30 3416 Ex. Badopal/ 1K 45,000/- 3,60,000/-
18.12.2009 R59 Ajkism Tibba 31 4079 Ex. Badopal/ 11K 2M 15,27,000/- 11,00,540/-
31.10.2014 R60 Tal 17 of 40 ::: Downloaded on - 29-03-2025 00:20:45 ::: Neutral Citation No:=2025:PHHC:034905 RFA-1255-2023 (O&M) & other connected cases -18- 4.9 From perusal of the table, it is evident that the land owners have produced the sale deeds Ex. P-9 dated 25.10.2012 with respect to 28 kanals land in village Gorakhpur, Ex.P-31 dated 05.06.2008 with respect to 01 kanal gair mumkin land in village Kajalheri. Remaining sale deeds are pertaining to village Kumharia, Khara Kheri, Matana, Dhanger and Basti Bhiwan. Ex. P-9 dated 25.10.2012, is executed post issuance of notification under Section 4 of the Act. In fact, this sale deed has been executed on 29.07.2010 more than two years after the date of notification under Section 4 of the Act. The sale instance Ex.P-31 dated 05.06.2008 is with respect to non-agricultural land because the land has been described as gair mumkin. It is either for residential or for commercial purpose. Hence, it is not a good exemplar to assess the market value of agricultural land.
4.10 On careful perusal of Lower Court Record, it becomes evident that notification under Section 4 of the Act proposing to acquire the land on 29.06.2010 is part of the record. Ex. R-7 dated 05.11.2009 is a sale instance of 142 kanals 14 marlas nehri land located in village Gorakhpur sold at a total price of Rs.1,5,94,500/-. On its careful perusal, it becomes evident that out of 142 kanals 14 marlas, 102 kanals 14 marlas was nehri (canal irrigated), whereas, 40 kanals was plain but uncultivable land. The land has been described as 'tal' that means ground. The land fit for agriculture has been sold @ Rs. 6,50,000/- per acre, whereas, uncultivable land has been sold for Rs.4,50,000/- per acre. This sale instance is out of land comprised in rectangle No. 379, khasra Nos.2, 3, 8, 9, 10 and rectangle No. 380 khasra Nos. 3, 4, 7, 8, 18 of 40 ::: Downloaded on - 29-03-2025 00:20:45 ::: Neutral Citation No:=2025:PHHC:034905 RFA-1255-2023 (O&M) & other connected cases -19- 11, 12, 14, 17, 18, 19, 20, 21, 22. This entire land is subject matter of acquisition in the present case. In other words, cultivable and non-cultivable land was being sold @ Rs.6,50,000/- and Rs.4,50,000/- respectively in the year November 2009, which is just nine months before the notification under Section 4 of the Act. Similarly, with respect to village Badopal, the relevant sale instance is Ex.R-55 dated 04.02.2008 with respect to land measuring 13 kanals 05 marlas. 7/18th share of 34 kanals 11 marlas land comprised in rectangle No. 186, khasra nos.18,19,20,21 and 15/1 have been sold. The land comprised in rectangle No. 186 Khara Nos. 18, 19, 20, 21 has been acquired.
This parcel of land has been sold @ Rs.3,75,000/- per acre on 04.02.2008.
4.11 Once, the NPCIL has produced sale instances of the acquired land itself, it was not appropriate for the RC to rely upon the sale instance of a very small tiny plot of 91 sq. yard located in different village i.e. Kumharia. It is evident that the beneficiary of the acquisition has produced as many as 31 sale deeds, which show that even before or after the date of notification under Section 4 of the Act, the market value of the land in villages Gorakhpur, Kajalheri or Badopal was nowhere near Rs. 25,00,00/- as already awarded by the Land Acquisition Collector. In fact, if we carefully examine the tabulated compilation, it appears that on 05.04.2011,17 kanals 06 marlas land was sold @ Rs.12,00,000/- per acre in village Gorakhpur. Similarly, on 14.06.2011, 15 kanals 03 marlas uncultivable land was sold @ Rs. 9,00,000/- per acre. Similar is the position of sale instance dated 22.03.2011. In village Badopal, sale instances Exhibits R/57, 58 and 60 prove that even after issuance of 19 of 40 ::: Downloaded on - 29-03-2025 00:20:45 ::: Neutral Citation No:=2025:PHHC:034905 RFA-1255-2023 (O&M) & other connected cases -20- notification under Section 4 of the Act, the price of the land was nowhere near Rs.20,00,000/- per acre. It was not appropriate for the RC to ignore the sale instances produced by the NPCIL on the basis of Section 25 of the Land Acquisition Act, 1894 (hereinafter referred to as 'of the Act'). In fact, the Court has erred in interpreting Section 25 of the Act, which nowhere prohibits taking into consideration the sale deeds reflecting lower price than the market value assessed by the Land Acquisition Collector while assessing the market value.
This issue is no longer res integra in view of judgment passed by the Supreme Court in 'Lal Chand vs. Union of India and others', (2009) 15 SCC 769. The Supreme Court in Chimanlal Hargovinddass Vs. Special Land Acquisition Officer, Poona, (1988) 3 SCC 751 has laid down following 17 tests for assessing the market value:-
"4. The following factors must be etched on the mental screen:
(1) A reference under Section 18 of the Land Acquisition Act is not an appeal against the award and the court cannot take into account the material relied upon by the Land Acquisition Officer in his award unless the same material is produced and proved before the court.
(2) So also the award of the Land Acquisition Officer is not to be treated as a judgment of the trial court open or exposed to challenge before the court hearing the reference. It is merely an offer made by the Land Acquisition Officer and the material utilised by him for making his valuation cannot be utilised by the court unless produced and proved before it. It is not the function of the court to sit in appeal against the award, approve or disapprove its reasoning, or correct its error or affirm, modify or reverse the conclusion reached by the Land Acquisition Officer, as if it were an appellate court. (3) The court has to treat the reference as an original proceeding before it and determine the market value afresh on the basis of the material produced before it. (4) The claimant is in the position of a plaintiff who has to show that the price offered for his land in the award is
20 of 40 ::: Downloaded on - 29-03-2025 00:20:45 ::: Neutral Citation No:=2025:PHHC:034905 RFA-1255-2023 (O&M) & other connected cases -21- inadequate on the basis of the materials produced in the court. Of course the materials placed and proved by the other side can also be taken into account for this purpose. (5) The market value of land under acquisition has to be determined as on the crucial date of publication of the notification under Section 4 of the Land Acquisition Act (dates of notifications under Sections 6 and 9 are irrelevant).
(6) The determination has to be made standing on the date line of valuation (date of publication of notification under Section 4) as if the valuer is a hypothetical purchaser willing to purchase land from the open market and is prepared to pay a reasonable price as on that day. It has also to be assumed that the vendor is willing to sell the land at a reasonable price.
(7) In doing so by the instances method, the court has to correlate the market value reflected in the most comparable instance which provides the index of market value.
(8) Only genuine instances have to be taken into account. (Sometimes instances are rigged up in anticipation of acquisition of land.) (9) Even post-notification instances can be taken into account (1) if they are very proximate, (2) genuine and (3) the acquisition itself has not motivated the purchaser to pay a higher price on account of the resultant improvement in development prospects.
(10) The most comparable instances out of the genuine instances have to be identified on the following considerations:
(i) proximity from time angle,
(ii) proximity from situation angle.
(11) Having identified the instances which provide the index of market value the price reflected therein may be taken as the norm and the market value of the land under acquisition may be deduced by making suitable adjustments for the plus and minus factors vis-à-vis land under acquisition by placing the two in juxtaposition.
(12) A balance-sheet of plus and minus factors may be drawn for this purpose and the relevant factors may be evaluated in terms of price variation as a prudent purchaser would do.
(13) The market value of the land under acquisition has thereafter to be deduced by loading the price reflected in the
21 of 40 ::: Downloaded on - 29-03-2025 00:20:45 ::: Neutral Citation No:=2025:PHHC:034905 RFA-1255-2023 (O&M) & other connected cases -22- instance taken as norm for plus factors and unloading it for minus factors.
(14) The exercise indicated in clauses (11) to (13) has to be undertaken in a common sense manner as a prudent man of the world of business would do. We may illustrate some such illustrative (not exhaustive) factors:
Plus factors Minus factors
1 smallness of size 1 largeness of area
2 proximity to a road 2 situation in the interior at a distance
from the road
3 frontage on a road 3 narrow strip of land with very small
frontage compared to depth
4 nearness to developed area 4 lower level requiring the depressed
portion to be filled up
5 regular shape 5 remoteness from developed locality
6 level vis-à-vis land under acquisition 6 some special disadvantageous factor
which would deter a purchaser
7 special value for an owner of an adjoining property to whom it may have some very special advantage (15) The evaluation of these factors of course depends on the facts of each case. There cannot be any hard and fast or rigid rule. Common sense is the best and most reliable guide. For instance, take the factor regarding the size. A building plot of land say 500 to 1000 sq. yds. cannot be compared with a large tract or block of land of say 10,000 sq. yds. or more. Firstly while a smaller plot is within the reach of many, a large block of land will have to be developed by preparing a lay out, carving out roads, leaving open space, plotting out smaller plots, waiting for purchasers (meanwhile the invested money will be blocked up) and the hazards of an entrepreneur. The factor can be discounted by making a deduction by way of an allowance at an appropriate rate ranging approximately between 20 per cent to 50 per cent to account for land required to be set apart for carving out lands and plotting out small plots. The discounting will to some extent also depend on whether it is a rural area or urban area, whether building activity is picking up, and whether waiting period during which the capital of the entrepreneur would be locked up, will be longer or shorter and the attendant hazards.
22 of 40 ::: Downloaded on - 29-03-2025 00:20:45 ::: Neutral Citation No:=2025:PHHC:034905 RFA-1255-2023 (O&M) & other connected cases -23- (16) Every case must be dealt with on its own fact pattern bearing in mind all these factors as a prudent purchaser of land in which position the judge must place himself. (17) These are general guidelines to be applied with understanding informed with common sense."
4.13 It is evident that the Court was required to identify sale deed of comparable sale instance with respect to value, location, potentiality and quality of land during contemporaneous period with that of the acquired land included in notification under Section 4 of the Act. Hence, reliance by the RC on Ex. P-7 was inappropriate and not justified.
4.14 Similarly, reliance placed by the RC on judgment of the Supreme Court in 'Special Land Acquisition Officer vs. Karigowda & Ors., and others, 2010 (5) SCC 708, is also wholly misplaced because it has been held by the Supreme Court that the parcels of comparable land of adjacent villages can be taken into consideration. However, this judgment does not lay down that the sale instances of the acquired should be ignored, whereas, the sale instances of parcels of land which are not comparable with the acquired land should be relied upon. In fact while assessing the market value of the acquired land, the Court is required to sit on the chair of a prudent purchaser and then proceed to assess the market value on the basis of entire evidence produced by the parties.
No doubt some latitude has to be given to the land owners who stand deprived of their livelihood. However, while assessing the market value the Court is not expected to Award amount more than the market value. First part of Section 23(1) of the Land Acquisition Act, 1894 provide for assessment of market value of the acquired land at the date of publication of notification under 23 of 40 ::: Downloaded on - 29-03-2025 00:20:45 ::: Neutral Citation No:=2025:PHHC:034905 RFA-1255-2023 (O&M) & other connected cases -24- Section 4 of the Act. In Lal Chand's case (Supra), the Supreme Court laid down 17 tests, which should be applied by the Court before assessing the market value of the acquired land. In this case, the Court has failed to apply those 17 tests which were laid down for the guidance of the Courts for assessing the market value of the acquired land. If the Courts apply all the tests, the chances of error can be reduced. It is expected that the Courts will keep the aforesaid tests into consideration while proceeding to assess the market value of the acquired land in future. The sale instance Ex. R-7 is with respect to around 18 acres of land, which is a large compact block of parcel of land. The sale deed includes cultivable as well as non-cultivable land. Similarly, sale instance Ex. R-55 of 13 kanals 05 marlas land located in Badopal is also of more than 1½ acres. Once, sales exemplar of comparable parcels of land during contemporary period were available, the RC ought to have avoided reliance upon the sale instance Ex. P-7 which is of a tiny parcel of land located in different village.
4.15 The RC has also erred in taking into consideration 'no litigation incentive' @ 20% upon the basic market rate. This incentive is given to only those land owners who do not indulge in litigation. The same could not be taken into account while assessing the market value of the acquired land. The RC has correctly observed that the judgments of the Courts/Awards of the LAC Ex. P11, P12, P-19, P-32, P-33, P-42, P-43, P-44, P-45 and Judgments in RFA-
4247-2016 decided on 08.01.2020, RFA-9626-2014 decided on 22.09.2015 will not help the Court in assessing the market value of the acquired land. Now, 24 of 40 ::: Downloaded on - 29-03-2025 00:20:45 ::: Neutral Citation No:=2025:PHHC:034905 RFA-1255-2023 (O&M) & other connected cases -25- as far as argument of learned counsel representing the land owners with respect to cut on account of development is concerned, the same does not arise for consideration because this Court has found that sale instances Ex. R/7 and R/55 are with respect to the acquired land. Hence, percentage of cut/deduction/question of rolling back does not arise in the present case.
5. Decision:-
5.1 Keeping in view aforesaid discussions, the Awards passed by the Reference Court on 18.11.2022 and 20.10.2015 shall stand set aside. Hence, all the reference petitions shall stand dismissed.
5.2 Consequently, the appeals filed by NPCIL shall stand allowed, whereas, that of the land owner shall stand dismissed.
5.3 All the pending miscellaneous applications, if any, are also disposed of.
(ANIL KSHETARPAL) JUDGE 06.03.2025 neeraj Whether speaking/reasoned : Yes No Whether Reportable : Yes No Sr. No. Case No. Appellant(s) Respondent(s)
1. RFA-1255-2023 DEVENDER SINGH AND STATE OF HARYANA AND ORS. OTHERS
2. RFA-763-2023 SATAY NARAIN AND ANR. STATE OF HARYANA AND ORS
3. RFA-764-2023 SUBEG SINGH ALIAS SUBER STATE OF HARYANA AND SINGH AND OTHERS OTHERS
4. RFA-761-2023 PHULLI DEVI (DECEASED) STATE OF HARYANA AND THROUGH LRS OTHERS
5. RFA-760-2023 ROHTASH SINGH STATE OF HARYANA AND 25 of 40 ::: Downloaded on - 29-03-2025 00:20:45 ::: Neutral Citation No:=2025:PHHC:034905 RFA-1255-2023 (O&M) & other connected cases -26- OTHERS
6. RFA-758-2023 RAGHU @ RAGHUBIR STATE OF HARYANA AND SINGH AND ANOTHER OTHERS
7. RFA-757-2023 BALBIR SINGH AND ANR. STATE OF HARYANA AND OTHERS
8. RFA-756-2023 RAM SWRUP ALIAS RAM STATE OF HARYANA AND SWROOP OTHERS
9. RFA-754-2023 SUNITA DEVI AND ANR. STATE OF HARYANA AND OTHERS
10. RFA-765-2023 RAMESHWAR(DECEASED) STATE OF HARYANA AND THROUGH LRS AND ANR OTHERS
11. RFA-691-2023 HARI SINGH STATE OF HARYANA AND OTHERS
12. RFA-634-2023 DHARMENDER RAJ STATE OF HARYANA AND OTHERS
13. RFA-633-2023 MANOHAR LAL AND STATE OF HARYANA AND ANOTHER OTHERS
14. RFA-631-2023 RAMESHWAR AND ANR STATE OF HARYANA AND OTHERS
15. RFA-642-2023 PHULPATI THROUGH LRS STATE OF HARYANA AND AND ANR OTHERS
16. RFA-637-2023 BANWARI LAL STATE OF HARYANA AND OTHERS
17. RFA-636-2023 BALBIR SINGH STATE OF HARYANA AND ANOTHER
18. RFA-692-2023 SHRIRAM ALIAS RAM STATE OF HARYANA AND SINGH (DECEASED) ANOTHER THROUGH LRS
19. RFA-694-2023 SUBHASH AND OTHERS STATE OF HARYANA AND OTHERS
20. RFA-662-2023 ATMA RAM STATE OF HARYANA AND ANOTHER
21. RFA-663-2023 DHARAMPAL AND ORS STATE OF HARYANA AND OTHERS
22. RFA-664-2023 BIRMATI AND ORS. STATE OF HARYANA AND OTHERS
23. RFA-661-2023 DEVI LAL THROUGH LRS STATE OF HARYANA AND AND ORS OTHERS
24. RFA-660-2023 DHAN RAJ STATE OF HARYANA AND ANOTHER
25. RFA-671-2023 BEDO DEVI @ BEDON AND STATE OF HARYANA AND OTHERS OTHERS
26. RFA-666-2023 MISHRU STATE OF HARYANA AND OTHERS
27. RFA-668-2023 KAMAL DEEP STATE OF HARYANA AND OTHERS
28. RFA-675-2023 KRISHNA STATE OF HARYANA AND OTHERS
29. RFA-674-2023 JAINARAIN DECEASED STATE OF HARYANA AND THROUGH HIS LRS AND OTHERS OTHERS
30. RFA-673-2023 PREM CHAND AND ORS STATE OF HARYANA AND 26 of 40 ::: Downloaded on - 29-03-2025 00:20:45 ::: Neutral Citation No:=2025:PHHC:034905 RFA-1255-2023 (O&M) & other connected cases -27- OTHERS
31. RFA-670-2023 SANTOSH (DECEASED) STATE OF HARYANA AND THROUGH LRS AND ANR OTHERS
32. RFA-357-2023 CHIEF PROJECT ENGINEER, INDER SINGH AND ORS.
NUCLEAR POWER CORP. OF INDIA LTD., MUMBAI
33. RFA-358-2023 CHIEF PROJECT ENGINEER, FULI DEVI AND ORS.
NUCLEAR POWER CORP. OF INDIA, MUMBAI
34. RFA-355-2023 CHIEF PROJECT ENGINEER DEVENDER SINGH AND NUCLEAR POWER OTHERS CORPORATION OF INDIA LIMITED MUMBAI
35. RFA-356-2023 CHIEF PROJECT ENGINEER RAM PHAL AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED MUMBAI
36. RFA-354-2023 CHIEF PROJECT ENGINEER, DEVI LAL AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED, MUMBAI
37. RFA-352-2023 CHIEF PROJECT ENGINEER, SUNITA DEVI AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED, MUMBAI
38. RFA-350-2023 CHIEF PROJECT ENGINEER, OM PARKASH AND ORS.
NPCIL MUMBAI
39. RFA-349-2023 CHIEF PROJECT ENGINEER, PREM CHAND AND ORS NPCIL MUMBAI
40. RFA-340-2023 CHIEF PROJECT ENGINEER, KRISHNA AND ORS NUCLEAR POWER CORP. OF INDIA, MUMBAI
41. RFA-342-2023 CHIEF PROJECT ENGINEER JAGDEEP AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED
42. RFA-345-2023 CHIEF PROJECT ENGINEER, RAGHUVIR AND ORS.
NPCIL MUMBAI
43. RFA-343-2023 CHIEF PROJECT ENGINEER, KULDEEP AND ORS.
NUCLEAR POWER CORP. OF INDIA, MUMBAI
44. RFA-347-2023 CHIEF PROJECT ENGINEER MANGAL AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED MUMBAI
45. RFA-346-2023 CHIEF PROJECT ENGINEER SADHU RAM AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED MUMBAI
46. RFA-557-2017 OM PARKASH AND ORS STATE OF HARYANA AND ORS
47. RFA-639-2023 SUBE SINGH (DECEASED) STATE OF HARYANA AND 27 of 40 ::: Downloaded on - 29-03-2025 00:20:45 ::: Neutral Citation No:=2025:PHHC:034905 RFA-1255-2023 (O&M) & other connected cases -28-
THROUGH LRS AND OTHERS
OTHERS
48. RFA-645-2023 BEDO DEVI AND ANR. STATE OF HARYANA AND
OTHERS
49. RFA-644-2023 SANTOSH AND ORS. STATE OF HARYANA AND
OTHERS
50. RFA-643-2023 RAM CHANDER(SINCE STATE OF HARYANA AND
DECEASED) THROUGH HIS OTHERS
LRs AND ORS
51. RFA-534-2023 BASAU RAM STATE OF HARYANA AND
OTHERS
52. RFA-685-2023 SURAJ BHAN AND OTHERS STATE OF HARYANA AND
OTHERS
53. RFA-658-2023 SANDEEP AND ANR. STATE OF HARYANA AND
OTHERS
54. RFA-657-2023 PARKASH@JAI STATE OF HARYANA AND
PARKASH(SINCE OTHERS
DECEASED) THROUGH HIS
LRs AND ORS
55. RFA-421-2023 CHIEF PROJECT ENGINEER BALJEET AND OTHERS
NUCLEAR POWER
CORPORATION OF INDIA
LIMITED MUMBAI
56. RFA-422-2023 CHIEF PROJECT ENGINEER, SUBE SINGH AND ORS
NUCLEAR POWER
CORPORATION OF INDIA
LTD , MUMBAI
57. RFA-424-2023 CHIEF PROJECT ENGINEER CHASMA DEVI AND
NUCLEAR POWER OTHERS
CORPORATION OF INDIA
LIMITED MUMBAI
58. RFA-425-2023 CHIEF PROJECT ENGINEER, PHOOL KUMAR AND
NUCLEAR POWER OTHERS
CORPORATION OF INDIA
LIMITED, MUMBAI
59. RFA-426-2023 CHIEF PROJECT ENGINEER, SHRIRAM (ALIAS RAM
NPCIL MUMBAI SINGH ) AND ANR.
60. RFA-427-2023 CHIEF PROJECT ENGINEER, SANT KUMAR AND
NUCLEAR POWER OTHERS
CORPORATION OF INDIA
LIMITED, MUMBAI
61. RFA-428-2023 CHIEF PROJECT ENGINEER, RAMESHWAR AND ORS
NUCLEAR POWER
CORPORATION OF INDIA
LTD , MUMBAI
62. RFA-429-2023 CHIEF PROJECT ENGINEER, SARBATI AND OTHERS
NUCLEAR POWER
CORPORATION OF INDIA
LIMITED, MUMBAI
(MAHARASHTRA)
63. RFA-430-2023 CHIEF PROJECT ENGINEER, DHARAMBIR AND OTHERS
NUCLEAR POWER
28 of 40
::: Downloaded on - 29-03-2025 00:20:45 :::
Neutral Citation No:=2025:PHHC:034905 RFA-1255-2023 (O&M) & other connected cases -29- CORPORATION OF INDIA LIMITED, MUMBAI
64. RFA-390-2023 CHIEF PROJECT ENGINEER SATPAL SINGH AND NUCLEAR POWER OTHERS CORPORATION OF INDIA LIMITED
65. RFA-392-2023 CHIEF PROJECT ENGINEER, KELO DEVI AND ORS.
NUCLEAR POWER CORP. OF INDIA, MUMBAI
66. RFA-391-2023 CHIEF PROJECT ENGINEER SUBE SINGH AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED
67. RFA-399-2023 CHIEF PROJECT ENGINEER, INDER AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED, MUMBAI
68. RFA-398-2023 CHIEF PROJECT ENGINEER, SHAKUNTLA AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED, MUMBAI
69. RFA-397-2023 CHIEF PROJECT ENGINEER SANDEEP AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED MUMBAI
70. RFA-395-2023 CHIEF PROJECT ENGINEER, BIMLA DEVI AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED, MUMBAI
71. RFA-394-2023 CHIEF PROJECT ENGINEER, RAM CHANDER AND NUCLEAR POWER OTHERS CORPORATION OF INDIA LIMITED, MUMBAI
72. RFA-393-2023 CHIEF PROJECT ENGINEER, RAM KUMAR AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED, MUMBAI
73. RFA-400-2023 CHIEF PROJECT ENGINEER DALIP AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED MUMBAI
74. RFA-908-2023 TELU RAM (DECEASED) STATE OF HARYANA AND THROUGH HIS LRS OTHERS
75. RFA-909-2023 CHASMA DEVI STATE OF HARYANA AND OTHERS
76. RFA-934-2023 SARBATI (DECEASED) STATE OF HARYANA AND THROUGH LRS AND ORS OTHERS
77. RFA-910-2023 JAGDEEP AND ORS STATE OF HARYANA AND OTHERS
78. RFA-928-2023 JOGI RAM THROUGH LRS STATE OF HARYANA AND AND ORS OTHERS
79. RFA-931-2023 ISHWAR STATE OF HARYANA AND 29 of 40 ::: Downloaded on - 29-03-2025 00:20:45 ::: Neutral Citation No:=2025:PHHC:034905 RFA-1255-2023 (O&M) & other connected cases -30- OTHERS
80. RFA-932-2023 BHALLA @ BHALE RAM STATE OF HARYANA AND ( DECEASED ) THROUGH OTHERS LRS AND ANR
81. RFA-933-2023 SUBE SINGH(DECEASED) STATE OF HARYANA AND THROUGH LRS AND ANR OTHERS
82. RFA-935-2023 KRISHAN (DECEASED) STATE OF HARYANA AND THROUGH LRS AND ORS OTHERS
83. RFA-936-2023 SADHU RAM AND STATE OF HARYANA AND ANOTHER OTHERS
84. RFA-938-2023 SIRI RAM AND ANOTHER STATE OF HARYANA AND OTHERS
85. RFA-944-2023 CHANDI RAM ( DECEASED ) STATE OF HARYANA AND THROUGH LRS AND ORS OTHERS
86. RFA-948-2023 BHALLA @ BHALLE RAM STATE OF HARYANA AND SINCE DECEASED OTHERS THROUGH LRS.
87. RFA-951-2023 SURENDER AND ORS STATE OF HARYANA AND ORS
88. RFA-315-2023 CHIEF PROJECT ENGINEER, BIRMATI AND ORS NUCLEAR POWER CORPORATION OF INDIA LTD
89. RFA-314-2023 CHIEF PROJECT ENGINEER TEK RAM AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED MUMBAI
90. RFA-312-2023 CHIEF PROJECT ENGINEER RAM CHANDER AND NUCLEAR POWER OTHERS CORPORATION OF INDIA LIMITED
91. RFA-313-2023 CHIEF PROJECT ENGINEER RAM SINGH ALIAS NUCLEAR POWER SHRIRAM AND ANOTHER CORPORATION OF INDIA LIMITED
92. RFA-310-2023 CHIEF PROJECT ENGINEER CHANDI RAM AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED
93. RFA-309-2023 CHIEF PROJECT ENGINEER KRISHAN AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED MUMBAI
94. RFA-308-2023 CHIEF PROJECT ENGINEER MANOHARI AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED MUMBAI
95. RFA-307-2023 CHIEF PROJECT ENGINEER RAM SARAN AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED
96. RFA-420-2023 CHIEF PROJECT ENGINEER JAINARAIN AND OTHERS 30 of 40 ::: Downloaded on - 29-03-2025 00:20:45 ::: Neutral Citation No:=2025:PHHC:034905 RFA-1255-2023 (O&M) & other connected cases -31- NUCLEAR POWER CORPORATION OF INDIA LIMITED MUMBAI
97. RFA-419-2023 CHIEF PROJECT ENGINEER, RAJESH AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED, MUMBAI
98. RFA-418-2023 CHIEF PROJECT ENGINEER, BHALLA ALIAS BHALE NUCLEAR POWER CORP. OF RAM THROUGH LRS AND INDIA, MUMBAI ORS.
99. RFA-417-2023 CHIEF PROJECT ENGINEER, RATTAN SINGH AND NUCLEAR POWER OTHERS CORPORATION OF INDIA LIMITED, MUMBAI
100. RFA-416-2023 CHIEF PROJECT ENGINEER RAMESHWAR AND NUCLEAR POWER OTHERS CORPORATION OF INDIA LIMITED MUMBAI
101. RFA-415-2023 CHIEF PROJECT ENGINEER, KALAWATI AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED, MUMBAI
102. RFA-414-2023 CHIEF PROJECT ENGINEER JAGDISH AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED MUMBAI
103. RFA-412-2023 CHIEF PROJECT ENGINEER, ISHWAR SINGH AND ORS NUCLEAR POWER CORPORATION OF INDIA LTD , MUMBAI
104. RFA-335-2023 CHIEF PROJECT ENGINEER, BHAGU ( SINCE DECEASED NUCLEAR POWER ) THROUGH LRS AND ORS CORPORATION OF INDIA LTD , MUMBAI
105. RFA-334-2023 CHIEF PROJECT ENGINEER, ROHTASH SINGH AND ORS.
NPCIL MUMBAI
106. RFA-332-2023 CHIEF PROJECT ENGINEER, PHULLI DEVI AND ANR.
NPCIL MUMBAI
107. RFA-331-2023 CHIEF PROJECT ENGINEER, KAMAL DEEP ( MINOR ) NUCLEAR POWER AND ORS CORPORATION OF INDIA LTD , MUMBAI
108. RFA-329-2023 CHIEF PROJECT ENGINEER, BALWAN AND ORS NUCLEAR POWER CORPORATION OF INDIA LTD , MUMBAI
109. RFA-336-2023 CHIEF PROJECT ENGINEER, ABEY RAM AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED, MUMBAI
110. RFA-386-2023 CHIEF PROJECT ENGINEER, RAM KUMAR ( SINCE NUCLEAR POWER DECEASED) THROUGH LR 31 of 40 ::: Downloaded on - 29-03-2025 00:20:45 ::: Neutral Citation No:=2025:PHHC:034905 RFA-1255-2023 (O&M) & other connected cases -32-
CORPORATION OF INDIA AND ORS
LTD , MUMBAI
111. RFA-385-2023 CHIEF PROJECT ENGINEER DIWAN SINGH AND ORS
NUCLEAR POWER
CORPORATION OF INDIA
LIMITED MUMBAI
112. RFA-384-2023 CHIEF PROJECT ENGINEER, HANS RAJ AND ORS.
NUCLEAR POWER CORP. OF
INDIA, MUMBAI
113. RFA-381-2023 CHIEF PROJECT ENGINEER, SURAJ BHAN AND ORS
NUCLEAR POWER CORP. OF
INDIA, MUMBAI
114. RFA-382-2023 CHIEF PROJECT ENGINEER, PIRTHVI AND OTHERS
NUCLEAR POWER
CORPORATION OF INDIA
LIMITED, MUMBAI
115. RFA-373-2023 CHIEF PROJECT ENGINEER, PATORI DEVI AND ORS.
NUCLEAR POWER CORP. OF
INDIA, MUMBAI
116. RFA-375-2023 CHIEF PROJECT ENGINEER, TELU RAM AND ORS
NUCLEAR POWER
CORPORATION OF INDIA
LIMITED, MUMBAI
(MAHARASHTRA)
117. RFA-374-2023 CHIEF PROJECT ENGINEER, PHOOL SINGH AND ORS
NUCLEAR POWER
CORPORATION OF INDIA
LIMITED, MUMBAI
118. RFA-377-2023 CHIEF PROJECT ENGINEER, RAMESHWAR AND
NUCLEAR POWER OTHERS
CORPORATION OF INDIA
LIMITED, MUMBAI
119. RFA-378-2023 CHIEF PROJECT ENGINEER, SUMITRA@SITA DEVI AND
NUCLEAR POWER ORS
CORPORATION OF INDIA
LTD , MUMBAI
120. RFA-372-2023 CHIEF PROJECT ENGINEER, PARKASH ALIAS JAI
NUCLEAR POWER CORP. OF PARKASH AND ORS.
INDIA, MUMBAI
121. RFA-371-2023 CHIEF PROJECT ENGINEER MISHRU AND OTHERS
NUCLEAR POWER
CORPORATION OF INDIA
LIMITED MUMBAI
122. RFA-432-2023 CHIEF PROJECT ENGINEER, DHAN RAJ AND OTHERS
NUCLEAR POWER
CORPORATION OF INDIA
LIMITED, MUMBAI
(MAHARASHTRA)
123. RFA-434-2023 CHIEF PROJECT ENGINEER, LICHHI DEVI AND OTHERS
NUCLEAR POWER
CORPORATION OF INDIA
LIMITED, MUMBAI
32 of 40
::: Downloaded on - 29-03-2025 00:20:45 :::
Neutral Citation No:=2025:PHHC:034905 RFA-1255-2023 (O&M) & other connected cases -33-
124. RFA-437-2023 CHIEF PROJECT ENGINEER, SUBE SINGH AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED, MUMBAI (MAHARASHTRA)
125. RFA-436-2023 CHIEF PROJECT ENGINEER SATYANARAIN AND NUCLEAR POWER OTHERS CORPORATION OF INDIA LIMITED
126. RFA-435-2023 CHIEF PROJECT ENGINEER, SANDEEP AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED, MUMBAI
127. RFA-439-2023 CHIEF PROJECT ENGINEER, LILU RAM AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED, MUMBAI
128. RFA-443-2023 CHIEF PROJECT ENGINEER OM PARKASH AND NUCLEAR POWER OTHERS CORPORATION OF INDIA LIMITED MUMBAI
129. RFA-445-2023 CHIEF PROJECT ENGINEER, RAM CHANDER ( SINCE NUCLEAR POWER DECEASED) THROUGH LRS CORPORATION OF INDIA AND ORS LTD , MUMBAI
130. RFA-451-2023 CHIEF PROJECT ENGINEER TEEJA DEVI AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED
131. RFA-452-2023 CHIEF PROJECT ENGINEER, LAXMI AND ORS.
NUCLEAR POWER CORP. OF INDIA, MUMBAI
132. RFA-453-2023 CHIEF PROJECT ENGINEER, DHARAMPAL AND ORS NUCLEAR POWER CORPORATION OF INDIA LTD , MUMBAI
133. RFA-454-2023 CHIEF PROJECT ENGINEER, TEK CHAND ( SINCE NUCLEAR POWER DECEASED ) THROUGH CORPORATION OF INDIA LRS AND ORS LTD , MUMBAI
134. RFA-455-2023 CHIEF PROJECT ENGINEER, BELI RAM AND ORS.
NUCLEAR POWER CORP. OF INDIA, MUMBAI
135. RFA-364-2023 CHIEF PROJECT ENGINEER SADHU RAM AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED
136. RFA-365-2023 CHIEF PROJECT ENGINEER BELI RAM AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED MUMBAI
137. RFA-363-2023 CHIEF PROJECT ENGINEER, JOGI RAM AND OTHERS 33 of 40 ::: Downloaded on - 29-03-2025 00:20:45 ::: Neutral Citation No:=2025:PHHC:034905 RFA-1255-2023 (O&M) & other connected cases -34- NUCLEAR POWER CORPORATION OF INDIA LIMITED, MUMBAI (MAHARASHTRA)
138. RFA-359-2023 CHIEF PROJECT ENGINEER SANTOSH AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED MUMBAI
139. RFA-360-2023 CHIEF PROJECT ENGINEER KRISHNA DEVI AND NUCLEAR POWER OTHERS CORPORATION OF INDIA LIMITED MUMBAI
140. RFA-369-2023 CHIEF PROJECT ENGINEER, BASAU RAM AND ORS.
NUCLEAR POWER CORP. OF INDIA, MUMBAI
141. RFA-370-2023 CHIEF PROJECT ENGINEER, BEDO DEVI AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED, MUMBAI (MAHARASHTRA)
142. RFA-401-2023 CHIEF PROJECT ENGINEER, SATAY NARAIN AND NUCLEAR POWER OTHERS CORPORATION OF INDIA LIMITED, MUMBAI (MAHARASHTRA)
143. RFA-403-2023 CHIEF PROJECT ENGINEER, RAJ KUMAR AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED, MUMBAI (MAHARASHTRA)
144. RFA-405-2023 CHIEF PROJECT ENGINEER, RAJENDER PARSAD AND NUCLEAR POWER OTHERS CORPORATION OF INDIA LIMITED, MUMBAI
145. RFA-404-2023 CHIEF PROJECT ENGINEER, RAMMEHAR AND ORS NUCLEAR POWER CORPORATION OF INDIA LTD , MUMBAI
146. RFA-407-2023 CHIEF PROJECT ENGINEER, RAM SWRUP AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED, MUMBAI
147. RFA-406-2023 CHIEF PROJECT OM PARKASH AND ORS ENGINEER,NUCLEAR POWER CORPORATION OF INDIA LTD , MUMBAI
148. RFA-409-2023 CHIEF PROJECT ENGINEER, RAMESH KUMAR AND NUCLEAR POWER OTHERS CORPORATION OF INDIA LIMITED, MUMBAI (MAHARASHTRA)
149. RFA-408-2023 CHIEF PROJECT ENGINEER, OMI AND ORS 34 of 40 ::: Downloaded on - 29-03-2025 00:20:45 ::: Neutral Citation No:=2025:PHHC:034905 RFA-1255-2023 (O&M) & other connected cases -35- NUCLEAR POWER CORPORATION OF INDIA LTD , MUMBAI
150. RFA-410-2023 CHIEF PROJECT ENGINEER, KRISHAN AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED, MUMBAI
151. RFA-1224-2023 BELI RAM THROUGH LRS STATE OF HARYANA AND AND ORS OTHERS
152. RFA-1504-2023 FULI DEVI @ PHULI (SINCE STATE OF HARYANA AND DECEASED) THROUGH LRS ORS
153. RFA-1539-2023 SUBE SINGH(DECEASED) STATE OF HARYANA AND THROUGH LRS AND ORS OTHERS
154. RFA-689-2023 RAM PHAL AND ORS. STATE OF HARYANA AND OTHERS
155. RFA-693-2023 RAM CHANDER STATE OF HARYANA AND OTHERS
156. RFA-684-2023 KALAWATI AND ORS STATE OF HARYANA AND OTHERS
157. RFA-629-2023 BALWAN AND ANR. STATE OF HARYANA AND OTHERS
158. RFA-595-2023 SATPAL SINGH AND STATE OF HARYANA AND ANOTHER OTHERS
159. RFA-543-2023 INDER SINGH STATE OF HARYANA AND OTHERS
160. RFA-700-2023 BHAGU (DECEASED) STATE OF HARYANA AND THROUGH LRS OTHERS
161. RFA-3467-2016 NUCLEAR POWER PHOOL SINGH & ORS WITH XOBJR- CORPORATION OF INDIA 313-CI-2016 LTD
162. RFA-306-2023 CHIEF PROJECT ENGINEER SIRI RAM AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED MUMBAI
163. RFA-762-2023 SHAMSHER SINGH AND STATE OF HARYANA AND OTHERS OTHERS
164. RFA-1039-2023 SANT KUMAR STATE OF HARYANA AND OTHERS
165. RFA-433-2023 CHIEF PROJECT ENGINEER SUBHASH AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED
166. RFA-431-2023 CHIEF PROJECT ENGINEER, RADHESHYAM AND NUCLEAR POWER OTHERS CORPORATION OF INDIA LIMITED, MUMBAI
167. RFA-337-2023 CHIEF PROJECT ENGINEER, GULAB SINGH (SINCE NPCIL MUMBAI DECEASED) THROUGH HIS LRS. AND ORS.
168. RFA-341-2023 CHIEF PROJECT ENGINEER, GUGNA AND ORS.
NUCLEAR POWER CORP. OF INDIA, MUMBAI 35 of 40 ::: Downloaded on - 29-03-2025 00:20:45 ::: Neutral Citation No:=2025:PHHC:034905 RFA-1255-2023 (O&M) & other connected cases -36-
169. RFA-344-2023 CHIEF PROJECT ENGINEER BHUP SINGH AND ORS.
NUCLEAR POWER CORPORATION OF INDIA LIMITED MUMBAI
170. RFA-348-2023 CHIEF PROJECT ENGINEER, ATMA RAM AND ANR.
NPCIL MUMBAI
171. RFA-402-2023 CHIEF PROJECT ENGINEER BANWARI LAL AND NUCLEAR POWER OTHERS CORPORATION OF INDIA LIMITED MUMBAI
172. RFA-423-2023 CHIEF PROJECT ENGINEER, BALBIR SINGH AND ANR.
NPCIL MUMBAI
173. RFA-396-2023 CHIEF PROJECT ENGINEER, PHULPATI AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED, MUMBAI
174. RFA-333-2023 CHIEF PROJECT ENGINEER, MANOHAR LAL AND ORS.
NPCIL MUMBAI
175. RFA-367-2023 CHIEF PROJECT ENGINEER ISHWAR AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED
176. RFA-353-2023 CHIEF PROJECT ENGINEER, SUBHASH CHANDER AND NPCIL MUMBAI ORS.
177. RFA-366-2023 CHIEF PROJECT ENGINEER RAGHU AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED MUMBAI
178. RFA-361-2023 CHIEF PROJECT ENGINEER DEVA SINGH AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED MUMBAI
179. RFA-351-2023 CHIEF PROJECT ENGINEER BALBIR SINGH AND NUCLEAR POWER OTHERS CORPORATION OF INDIA LIMITED MUMBAI
180. RFA-379-2023 CHIEF PROJECT ENGINEER, DHAN RAJ AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED, MUMBAI
181. RFA-362-2023 CHIEF PROJECT ENGINEER ROHTASH AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED MUMBAI
182. RFA-376-2023 CHIEF PROJECT ENGINEER HOSIYARA AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED MUMBAI
183. RFA-387-2023 CHIEF PROJECT ENGINEER, DHARMENDER RAJ AND NPCIL MUMBAI ORS.
184. RFA-388-2023 CHIEF PROJECT ENGINEER, WALESH AND ORS NUCLEAR POWER 36 of 40 ::: Downloaded on - 29-03-2025 00:20:45 ::: Neutral Citation No:=2025:PHHC:034905 RFA-1255-2023 (O&M) & other connected cases -37- CORPORATION OF INDIA LTD , MUMBAI
185. RFA-389-2023 CHIEF PROJECT ENGINEER SANTOSH AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED MUMBAI
186. RFA-413-2023 CHIEF PROJECT ENGINEER, SUBEG SINGH AND NUCLEAR POWER OTHERS CORPORATION OF INDIA LIMITED, MUMBAI (MAHARASHTRA)
187. RFA-411-2023 CHIEF PROJECT ENGINEER, BASAU AND ORS.
NPCIL MUMBAI
188. RFA-380-2023 CHIEF PROJECT ENGINEER, BEDO DEVI AND ORS NUCLEAR POWER CORPORATION OF INDIA LIMITED, MUMBAI
189. RFA-383-2023 CHIEF PROJECT ENGINEER BELI RAM AND ORS NUCLEAR POWER CORPORATION OF INDIA LIMITED
190. RFA-330-2023 CHIEF PROJECT ENGINEER, VINOD KUMAR AND ORS.
NPCIL MUMBAI
191. RFA-698-2023 RAM KUMAR (DECEASED) STATE OF HARYANA AND THROUGH LRS AND OTHERS OTHERS
192. RFA-696-2023 SUMITRA ALIAS SITA DEVI STATE OF HARYANA AND AND ANR OTHERS
193. RFA-751-2023 TEK CHAND THROUGH LRS STATE OF HARYANA AND AND ORS OTHERS
194. RFA-741-2023 DALIP AND ORS STATE OF HARYANA AND OTHERS
195. RFA-738-2023 RAM MEHAR STATE OF HARYANA AND OTHERS
196. RFA-737-2023 RAJENDER PARSAD STATE OF HARYANA AND OTHERS
197. RFA-752-2023 BHUP SINGH AND ANR STATE OF HARYANA AND OTHERS
198. RFA-1051-2023 RAM CHANDER DECEASED STATE OF HARYANA AND THROUGH HIS LRS. OTHERS
199. RFA-1066-2023 JAGDISH THROUGH LRS STATE OF HARYANA AND AND ORS OTHERS
200. RFA-1068-2023 BALWANT AND OTHERS STATE OF HARYANA AND OTHERS
201. RFA-1072-2023 PATORI DEVI(SINCE STATE OF HARYANA AND DECEASED) THROUGH HIS OTHERS LRs AND ORS
202. RFA-1077-2023 DIWAN SINGH STATE OF HARYANA AND ( DECEASED ) THROUGH ORS LRS AND ORS
203. RFA-1079-2023 LICHHI DEVI @ LAXMI AND STATE OF HARYANA AND ANR. OTHERS 37 of 40 ::: Downloaded on - 29-03-2025 00:20:45 ::: Neutral Citation No:=2025:PHHC:034905 RFA-1255-2023 (O&M) & other connected cases -38-
204. RFA-960-2023 JANGBHADAR @ STATE OF HARYANA AND JANGBHADUR OTHERS
205. RFA-957-2023 SADHU RAM THROUGH LRS STATE OF HARYANA AND AND ORS OTHERS
206. RFA-958-2023 DHAN RAJ AND ORS STATE OF HARYANA AND OTHERS
207. RFA-959-2023 RAMESHWAR DECEASED STATE OF HARYANA AND THROUGH LRS AND ORS OTHERS
208. RFA-961-2023 BELI RAM(SINCE STATE OF HARYANA AND DECEASED) THROUGH HIS OTHERS LRs
209. RFA-962-2023 RAJESH AND ANR STATE OF HARYANA AND OTHERS
210. RFA-963-2023 RAMESH KUMAR AND ORS STATE OF HARYANA AND OTHERS
211. RFA-984-2023 MANGAL THROUGH LRS STATE OF HARYANA AND OTHERS
212. RFA-1035-2023 BIMLA DEVI STATE OF HARYANA AND OTHERS
213. RFA-656-2023 GUGNA @ GOGNA AND STATE OF HARYANA AND OTHERS OTHERS
214. RFA-655-2023 SHAKUNTLA AND OTHERS STATE OF HARYANA AND OTHERS
215. RFA-653-2023 KELO DEVI(SINCE STATE OF HARYANA AND DECEASED) THROUGH HIS OTHERS LRs AND ORS
216. RFA-652-2023 SATYANARAIN (SINCE STATE OF HARYANA AND DECEASED) THR LRS AND OTHERS ANR
217. RFA-651-2023 RAM SARAN AND ANR STATE OF HARYANA AND OTHERS
218. RFA-648-2023 LILU RAM STATE OF HARYANA AND OTHERS
219. RFA-647-2023 HOSIYARA THROUGH HIS STATE OF HARYANA AND LRS OTHERS
220. RFA-659-2023 WALESH AND OTHERS STATE OF HARYANA AND OTHERS
221. RFA-1256-2023 TEK RAM AND ORS STATE OF HARYANA AND OTHERS
222. RFA-1257-2023 ISHWAR SINGH THROUGH STATE OF HARYANA AND HIS LRS AND OTHERS OTHERS
223. RFA-1258-2023 LAXMI @ LICHHMI AND STATE OF HARYANA AND ORS. OTHERS
224. RFA-1259-2023 INDER THROUGH HIS LRS STATE OF HARYANA AND AND ORS OTHERS
225. RFA-1260-2023 DHARAMBIR AND OTHERS STATE OF HARYANA AND OTHERS
226. RFA-739-2023 KRISHAN AND ANOTHER STATE OF HARYANA AND OTHERS
227. RFA-740-2023 SUBHASH CHANDER STATE OF HARYANA AND OTHERS
228. RFA-766-2023 PIRTHVI AND OTHERS STATE OF HARYANA AND 38 of 40 ::: Downloaded on - 29-03-2025 00:20:45 ::: Neutral Citation No:=2025:PHHC:034905 RFA-1255-2023 (O&M) & other connected cases -39- OTHERS
229. RFA-767-2023 DEVA SINGH (DECEASED) STATE OF HARYANA AND THROUGH LRS AND ORS OTHERS
230. RFA-768-2023 BELI RAM (DECEASED) STATE OF HARYANA AND THROUGH LRS. AND OTHERS OTHERS
231. RFA-769-2023 ABEY RAM (DECEASED) STATE OF HARYANA AND THR LRS AND OTHERS OTHERS
232. RFA-771-2023 RAJ KUMAR (DECEASED) STATE OF HARYANA AND THR LRS AND OTHERS OTHERS
233. RFA-772-2023 RATTAN SINGH STATE OF HARYANA AND OTHERS
234. RFA-775-2023 GULAB SINGH DECEASED STATE OF HARYANA AND THROUGH LRS AND ORS OTHERS
235. RFA-795-2023 OM PARKASH THROUGH STATE OF HARYANA AND LRS AND ORS OTHERS
236. RFA-678-2023 PHOOL KUMAR STATE OF HARYANA AND (DECEASED) THR LRS AND OTHERS ANR
237. RFA-677-2023 OM PARKASH STATE OF HARYANA AND OTHERS
238. RFA-681-2023 BALJEET(DECEASED) STATE OF HARYANA AND THROUGH HIS LRs AND ORS OTHERS
239. RFA-679-2023 RAM SINGH ALIAS STATE OF HARYANA AND SHRIRAM (DECESED) ANOTHER THROUGH LRS
240. RFA-686-2023 KRISHNA DEVI AND ANR. STATE OF HARYANA AND OTHERS
241. RFA-687-2023 VINOD KUMAR STATE OF HARYANA AND OTHERS
242. RFA-688-2023 RADHESHYAM AND STATE OF HARYANA AND OTHERS OTHERS
243. RFA-690-2023 OMI @ GONI AND OTHERS STATE OF HARYANA AND OTHERS
244. RFA-759-2023 OM PARKASH AND ORS. STATE OF HARYANA AND OTHERS
245. RFA-316-2023 CHIEF PROJECT ENGINEER SURENDER AND OTHERS NUCLEAR PSOWER CORPORATION OF INDIA LIMITED
246. RFA-1125-2023 BASAU AND ORS STATE OF HARYANA AND OTHERS
247. RFA-311-2023 CHIEF PROJECT ENGINEER BALWANT AND OTHERS NUCLEAR POWER CORPORATION OF INDIA LIMITED MUMBAI
248. RFA-640-2023 SANDEEP STATE OF HARYANA AND OTHERS
249. RFA-682-2023 KULDEEP STATE OF HARYANA AND OTHERS
250. RFA-695-2023 ROHTASH AND OTHERS STATE OF HARYANA AND OTHERS 39 of 40 ::: Downloaded on - 29-03-2025 00:20:45 ::: Neutral Citation No:=2025:PHHC:034905 RFA-1255-2023 (O&M) & other connected cases -40-
251. RFA-456-2023 CHIEF PROJECT ENGINEER SHAMSHER SINGH AND NUCLEAR POWER ORS.
CORPORATION OF INDIA LIMITED MUMBAI
252. RFA-535-2023 HANS RAJ AND ORS STATE OF HARYANA AND OTHERS (ANIL KSHETARPAL) JUDGE 06.03.2025 neeraj 40 of 40 ::: Downloaded on - 29-03-2025 00:20:45 :::