Punjab-Haryana High Court
Haryana State Industrial & ... vs Des Raj And Others on 5 October, 2011
Author: Ram Chand Gupta
Bench: Ram Chand Gupta
R.F.A. No.1437 of 2011(O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
R.F.A. No.1437 of 2011(O&M)
Date of Decision: October 5, 2011
Haryana State Industrial & Infrastructure Development Corporation Ltd.
.....Appellant
v.
Des Raj and others
.....Respondents
CORAM: HON'BLE MR.JUSTICE RAM CHAND GUPTA
Present: Mr.Rajesh Hooda, Advocate
for HSIDC.
Mr.Lokesh Sinhal, Advocate
for the land owners.
Mr.Anil Ghangas, Additional Advocate
General, Haryana.
.....
RAM CHAND GUPTA, J.(Oral)
This order will dispose of R.F.A.Nos.1437 to 1444 of 2011, 1801 of 2011 and 1286 of 2011, as common questions of law and facts are involved therein.
In the present appeals filed by two of the land owners, they are seeking enhancement of compensation for the acquired land, whereas appeals filed by Haryana State Industrial & Infrastructure Development Corporation Ltd.( for short, `HSIDC'), the prayer is for reduction thereof.
It has been contended by learned counsel for the parties that the present appeals are covered by decision of this Court rendered in RFA No.2373 of 2010 (Madan Pal v. State of Haryana and another) decided on 11.2.2011 and the same are to be decided on the same terms.
Hence, in view of these facts, the present appeals filed by R.F.A. No.1437 of 2011(O&M) -2- HSIDC are dismissed on the same reasoning as given in RFA No.2373 of 2010 and the appeals filed by landowners are allowed on the same terms as mentioned in RFA No.2373 of 2010.
All the appeals are disposed of accordingly.
Registry is directed to place copy of this order on all the connected files.
5.10.2011 (Ram Chand Gupta) meenu Judge