Punjab-Haryana High Court
State Of Haryana vs Hukam Chand & Ors on 16 September, 2011
Author: Rakesh Kumar Garg
Bench: Rakesh Kumar Garg
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M)
Date of decision: 16.9.2011
State of Haryana ......Appellant(s)
Versus
Hukam Chand & Ors. ......Respondent(s)
CM No.10552-CI of 2011 and
RFA No.4650 of 2011 (O&M)
State of Haryana ......Appellant(s)
Versus
Bhagwan Singh & Ors. ......Respondent(s)
CM No.10555-CI of 2011 and
RFA No.4651 of 2011 (O&M)
State of Haryana ......Appellant(s)
Versus
Ram Singh & Ors. ......Respondent(s)
CM No.10558-CI of 2011 and
RFA No.4652 of 2011 (O&M)
State of Haryana ......Appellant(s)
Versus
Charan Singh & Ors. ......Respondent(s)
CM No.10561-CI of 2011 and
RFA No.4653 of 2011 (O&M)
State of Haryana ......Appellant(s)
Versus
Smt. Sarbati & Ors. ......Respondent(s)
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 2
CM No.10564-CI of 2011 and
RFA No.4654 of 2011 (O&M)
State of Haryana ......Appellant(s)
Versus
Ram Singh & Ors. ......Respondent(s)
CM No.10567-CI of 2011 and
RFA No.4655 of 2011 (O&M)
State of Haryana ......Appellant(s)
Versus
Tek Chand & Ors. ......Respondent(s)
CM No.10570-CI of 2011 and
RFA No.4656 of 2011 (O&M)
State of Haryana ......Appellant(s)
Versus
Pyari & Ors. ......Respondent(s)
CM No.10573-CI of 2011 and
RFA No.4657 of 2011 (O&M)
State of Haryana ......Appellant(s)
Versus
Surje @ Suraj Bhan & Ors. ......Respondent(s)
CM No.10576-CI of 2011 and
RFA No.4658 of 2011 (O&M)
State of Haryana ......Appellant(s)
Versus
Krishan & Ors. ......Respondent(s)
CM No.10579-CI of 2011 and
RFA No.4659 of 2011 (O&M)
State of Haryana ......Appellant(s)
Versus
Kirpal Singh & Ors. ......Respondent(s)
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 3
CM No.10582-CI of 2011 and
RFA No.4660 of 2011 (O&M)
State of Haryana ......Appellant(s)
Versus
Umedh Singh @ Medh Singh & Ors. ......Respondent(s)
CM No.10585-CI of 2011 and
RFA No.4661 of 2011 (O&M)
State of Haryana ......Appellant(s)
Versus
Umedh Singh @ Medh Singh & Ors. ......Respondent(s)
CM No.10588-CI of 2011 and
RFA No.4662 of 2011 (O&M)
State of Haryana ......Appellant(s)
Versus
Omwati & Ors. ......Respondent(s)
CM No.10591-CI of 2011 and
RFA No.4663 of 2011 (O&M)
State of Haryana ......Appellant(s)
Versus
Smt. Chand Kaur & Ors. ......Respondent(s)
CM No.10594-CI of 2011 and
RFA No.4664 of 2011 (O&M)
State of Haryana ......Appellant(s)
Versus
Smt. Khazani & Ors. ......Respondent(s)
CM No.10597-CI of 2011 and
RFA No.4665 of 2011 (O&M)
State of Haryana ......Appellant(s)
Versus
Ishwar Singh & Ors. ......Respondent(s)
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 4
CM No.10600-CI of 2011 and
RFA No.4666 of 2011 (O&M)
State of Haryana ......Appellant(s)
Versus
Ram Singh & Ors. ......Respondent(s)
CM No.10603-CI of 2011 and
RFA No.4667 of 2011 (O&M)
State of Haryana ......Appellant(s)
Versus
Smt. Bhateri & Ors. ......Respondent(s)
CM No.10606-CI of 2011 and
RFA No.4668 of 2011 (O&M)
State of Haryana ......Appellant(s)
Versus
Dharam Pal & Ors. ......Respondent(s)
CM No.10609-CI of 2011 and
RFA No.4669 of 2011 (O&M)
State of Haryana ......Appellant(s)
Versus
Raghbir Singh & Ors. ......Respondent(s)
CM No.10612-CI of 2011 and
RFA No.4670 of 2011 (O&M)
State of Haryana ......Appellant(s)
Versus
Tara Chand & Ors. ......Respondent(s)
CM No.10615-CI of 2011 and
RFA No.4671 of 2011 (O&M)
State of Haryana ......Appellant(s)
Versus
Dhara Singh & Ors. ......Respondent(s)
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 5
CM No.10618-CI of 2011 and
RFA No.4672 of 2011 (O&M)
State of Haryana ......Appellant(s)
Versus
Hukam Chand & Ors. ......Respondent(s)
CM No.10621-CI of 2011 and
RFA No.4673 of 2011 (O&M)
State of Haryana ......Appellant(s)
Versus
Gyan Chand & Ors. ......Respondent(s)
CM No.10624-CI of 2011 and
RFA No.4674 of 2011 (O&M)
State of Haryana ......Appellant(s)
Versus
Tek Chand ......Respondent(s)
CM No.10627-CI of 2011 and
RFA No.4675 of 2011 (O&M)
State of Haryana ......Appellant(s)
Versus
Krishana & Ors. ......Respondent(s)
CM No.10630-CI of 2011 and
RFA No.4676 of 2011 (O&M)
State of Haryana ......Appellant(s)
Versus
Yogender & Ors. ......Respondent(s)
CM No.10633-CI of 2011 and
RFA No.4677 of 2011 (O&M)
State of Haryana ......Appellant(s)
Versus
Charan Singh & Ors. ......Respondent(s)
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 6
CM No.10636-CI of 2011 and
RFA No.4678 of 2011 (O&M)
State of Haryana ......Appellant(s)
Versus
Jagroop & Ors. ......Respondent(s)
CM No.10639-CI of 2011 and
RFA No.4679 of 2011 (O&M)
State of Haryana ......Appellant(s)
Versus
Ram Singh & Ors. ......Respondent(s)
CM No.10642-CI of 2011 and
RFA No.4680 of 2011 (O&M)
State of Haryana ......Appellant(s)
Versus
Dayanand & Ors. ......Respondent(s)
CM No.10645-CI of 2011 and
RFA No.4681 of 2011 (O&M)
State of Haryana ......Appellant(s)
Versus
Rajender & Ors. ......Respondent(s)
CM No.10648-CI of 2011 and
RFA No.4682 of 2011 (O&M)
State of Haryana ......Appellant(s)
Versus
Mohan Lal ......Respondent(s)
CM No.10651-CI of 2011 and
RFA No.4683 of 2011 (O&M)
State of Haryana ......Appellant(s)
Versus
Smt. Omwati & Ors. ......Respondent(s)
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 7
CM No.10817-CI of 2011 and
RFA No.4819 of 2011 (O&M)
State of Haryana ......Appellant(s)
Versus
Puran Chand Wadhwa ......Respondent(s)
CM No.10878-CI of 2011 and
RFA No.4850 of 2011 (O&M)
State of Haryana ......Appellant(s)
Versus
Dayawati & Ors. ......Respondent(s)
CM No.10880-CI of 2011 and
RFA No.4851 of 2011 (O&M)
Date of decision: 16.9.2011
Land Acquisition Collector and anr. ......Appellant(s)
Versus
Puran Chand Wadhwa ......Respondent(s)
CM No.10883-CI of 2011 and
RFA No.4852 of 2011 (O&M)
Land Acquisition Collector & anr. ......Appellant(s)
Versus
Puran Chand Wadhwa ......Respondent(s)
CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG
* * *
Present: Mr. Ashok Kumar Jindal, Additional Advocate General,
Haryana.
Rakesh Kumar Garg, J.(Oral)
CM No.10549-CI of 2011 and RFA No.4649 of 2011 (O&M) 8 This judgment shall dispose of 39 appeals i.e. RFA Nos.4649 to 4683 and 4819, 4850 to 4852 of 2011.
Briefly stated, the common facts in all these appeals are that the Government of Haryana issued notification dated 17.4.2002 under Section 4 of the Land Acquisition Act (for short 'the Act') intending to acquire land in question. The said notification was followed by a declaration dated 10.4.2003 issued under Section 6 of the Act acquiring the land for a public purpose, namely, for Development of Residential and Industrial Sectors at Jhajjar. The Land Acquisition Collector pronounced the award on 25.6.2004 determining the compensation payable to the landowners.
Not satisfied with the aforesaid determination of the market value, the land owners filed reference applications under Section 18 of the Land Acquisition Act on the ground that the Land Acquisition Collector has not correctly assessed the market value of the acquired land. These reference applications were referred to the Reference Court at Jhajjar and the said Court disposed of all the references vide its award dated 29.1.2011 determining the market value of the acquired land at Rs.6,02,000/- per acre for Chahi, Nehri and Gair Mumkin land and Rs.5,50,000/- per acre for Barani land.
Feeling aggrieved from the aforesaid award of the Reference Court, the State of Haryana has filed the instant appeals on the ground that the market value determined by the Reference Court is on the higher side.
These appeals have been filed after expiry of limitation period. The delay in filing these appeals is ranging from 80 days to 241 days. Along with these appeals, applications for condonation of the aforesaid delay in filing these appeals have also been filed. In all these appeals verbatim averments have been made for condoning the delay. The relevant averments read thus:
CM No.10549-CI of 2011 and RFA No.4649 of 2011 (O&M) 9 "5. That after taking necessary action on the above said letter of O/o Advocate General Haryana, the necessary documents were got prepared as there is an acute shortage of staff and load of work in the office and the same were supplied to the O/o Advocate General Haryana on 2.6.2011.
6. That the delay of 80 days in preparing the documents for filing the appeal has been caused due to shortage of staff and load of work and administrative exigencies which was beyond the control of the deponent.
7. That there has been a delay of 80 days in filing appeal which has been caused due to shortage of staff and cumbersome procedure involved and administrative exigencies. There was no intention of causing delay in filing the appeal by the appellant.
8. That the delay of 80 days in filing the appeal was beyond the control of appellant being compliance of various channels of administrative procedural formalities.
9. That the delay of 80 days in filing the present appeal is neither intentional nor deliberate but the same has caused due to the administrative exigencies and due to the circumstances as mentioned above."
In fact, a perusal of the averments made in each of the appeal shows that a proforma has been prepared for making the applications for condonation of delay and only the blank spaces have been filled in CM No.10549-CI of 2011 and RFA No.4649 of 2011 (O&M) 10 regarding the period of delay. The only reason to explain the delay caused in filing the appeal is that there is an acute shortage of staff and load of work in the office and thus, due to administrative exigencies which were beyond the control of the Department, delay has occurred. However, no effort has been made by the appellants to explain that what were those administrative exigencies which were beyond the control of the Department. Neither any detail of shortage of staff and load of work has been explained. It seems that the appellant-State is pursuing its remedy in a casual and negligent manner and there is no application of mind to the cases in hand. This Court on earlier occasions also has noticed that in most of these State appeals wherever the application for condonation of delay is filed, it is averred that the delay has occurred due to administrative exigencies. This Court in RFA No.4218 of 2011 and other connected appeals filed on behalf of the State of Haryana, decided on 23.8.2011, wherein also prayer for condoning the delay was made on the ground of administrative exigencies, have found that the attitude of the officials of the State of Haryana in defending the State cases is very casual. In fact in the aforesaid cases, an explanation of the Director Urban and Financial Commissioner-cum Secretary, Urban Estate,Haryana was also sought. However, no such explanation was filed on behalf of the said office in pursuance of the aforesaid order and finding that the Department had failed to explain the administrative exigencies causing the delay in filing the appeals, the appeals were dismissed as time barred. In RFA No.4452 of 2011 (State of Haryana and another v. Harpreet Singh and another) decided on 29.8.2011, there was a delay of 242 days in filing that appeal wherein also averment was made that the said delay has occurred due to administrative exigencies, however, this Court has not accepted the CM No.10549-CI of 2011 and RFA No.4649 of 2011 (O&M) 11 aforesaid ground of the State of Haryana for condoning the delay. Again in RFA No.4610 of 2011 (The State of Haryana and another v. Municipal Corporation Gurgaon and another) which was decided on 29.8.2011 by this Court, the State of Haryana while challenging the award of the Reference Court had taken the same ground to condone the delay which was not accepted.
In this view of the matter, I find no merit in these applications for condoning the delay in filing these appeals. Thus, prayer to condone the delay is rejected.
Since the delay in filing these appeals have not been condoned, all these appeals are dismissed as time barred.
September 16, 2011 (RAKESH KUMAR GARG)
ps JUDGE
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 12
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM No.10609-CI of 2011 and RFA No.4669 of 2011 (O&M) Date of decision: 16.9.2011 State of Haryana ......Appellant(s) Versus Raghbir Singh & Ors. ......Respondent(s) CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG * * * Present: Mr. Ashok Kumar Jindal, Additional Advocate General, Haryana.
Rakesh Kumar Garg, J.(Oral) For orders, see RFA No.4649 of 2011.
September 16, 2011 (RAKESH KUMAR GARG)
ps JUDGE
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 13
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM No.10615-CI of 2011 and RFA No.4671 of 2011 (O&M) Date of decision: 16.9.2011 State of Haryana ......Appellant(s) Versus Dhara Singh & Ors. ......Respondent(s) CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG * * * Present: Mr. Ashok Kumar Jindal, Additional Advocate General, Haryana.
Rakesh Kumar Garg, J.(Oral) For orders, see RFA No.4649 of 2011.
September 16, 2011 (RAKESH KUMAR GARG)
ps JUDGE
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 14
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM No.10618-CI of 2011 and RFA No.4672 of 2011 (O&M) Date of decision: 16.9.2011 State of Haryana ......Appellant(s) Versus Hukam Chand & Ors. ......Respondent(s) CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG * * * Present: Mr. Ashok Kumar Jindal, Additional Advocate General, Haryana.
Rakesh Kumar Garg, J.(Oral) For orders, see RFA No.4649 of 2011.
September 16, 2011 (RAKESH KUMAR GARG)
ps JUDGE
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 15
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM No.10621-CI of 2011 and RFA No.4673 of 2011 (O&M) Date of decision: 16.9.2011 State of Haryana ......Appellant(s) Versus Gyan Chand & Ors. ......Respondent(s) CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG * * * Present: Mr. Ashok Kumar Jindal, Additional Advocate General, Haryana.
Rakesh Kumar Garg, J.(Oral) For orders, see RFA No.4649 of 2011.
September 16, 2011 (RAKESH KUMAR GARG)
ps JUDGE
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 16
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM No.10624-CI of 2011 and RFA No.4674 of 2011 (O&M) Date of decision: 16.9.2011 State of Haryana ......Appellant(s) Versus Tek Chand ......Respondent(s) CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG * * * Present: Mr. Ashok Kumar Jindal, Additional Advocate General, Haryana.
Rakesh Kumar Garg, J.(Oral) For orders, see RFA No.4649 of 2011.
September 16, 2011 (RAKESH KUMAR GARG)
ps JUDGE
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 17
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM No.10627-CI of 2011 and RFA No.4675 of 2011 (O&M) Date of decision: 16.9.2011 State of Haryana ......Appellant(s) Versus Krishana & Ors. ......Respondent(s) CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG * * * Present: Mr. Ashok Kumar Jindal, Additional Advocate General, Haryana.
Rakesh Kumar Garg, J.(Oral) For orders, see RFA No.4649 of 2011.
September 16, 2011 (RAKESH KUMAR GARG)
ps JUDGE
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 18
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM No.10630-CI of 2011 and RFA No.4676 of 2011 (O&M) Date of decision: 16.9.2011 State of Haryana ......Appellant(s) Versus Yogender & Ors. ......Respondent(s) CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG * * * Present: Mr. Ashok Kumar Jindal, Additional Advocate General, Haryana.
Rakesh Kumar Garg, J.(Oral) For orders, see RFA No.4649 of 2011.
September 16, 2011 (RAKESH KUMAR GARG)
ps JUDGE
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 19
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM No.10633-CI of 2011 and RFA No.4677 of 2011 (O&M) Date of decision: 16.9.2011 State of Haryana ......Appellant(s) Versus Charan Singh & Ors. ......Respondent(s) CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG * * * Present: Mr. Ashok Kumar Jindal, Additional Advocate General, Haryana.
Rakesh Kumar Garg, J.(Oral) For orders, see RFA No.4649 of 2011.
September 16, 2011 (RAKESH KUMAR GARG)
ps JUDGE
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 20
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM No.10636-CI of 2011 and RFA No.4678 of 2011 (O&M) Date of decision: 16.9.2011 State of Haryana ......Appellant(s) Versus Jagroop & Ors. ......Respondent(s) CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG * * * Present: Mr. Ashok Kumar Jindal, Additional Advocate General, Haryana.
Rakesh Kumar Garg, J.(Oral) For orders, see RFA No.4649 of 2011.
September 16, 2011 (RAKESH KUMAR GARG)
ps JUDGE
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 21
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM No.10639-CI of 2011 and RFA No.4679 of 2011 (O&M) Date of decision: 16.9.2011 State of Haryana ......Appellant(s) Versus Ram Singh & Ors. ......Respondent(s) CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG * * * Present: Mr. Ashok Kumar Jindal, Additional Advocate General, Haryana.
Rakesh Kumar Garg, J.(Oral) For orders, see RFA No.4649 of 2011.
September 16, 2011 (RAKESH KUMAR GARG)
ps JUDGE
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 22
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM No.10642-CI of 2011 and RFA No.4680 of 2011 (O&M) Date of decision: 16.9.2011 State of Haryana ......Appellant(s) Versus Dayanand & Ors. ......Respondent(s) CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG * * * Present: Mr. Ashok Kumar Jindal, Additional Advocate General, Haryana.
Rakesh Kumar Garg, J.(Oral) For orders, see RFA No.4649 of 2011.
September 16, 2011 (RAKESH KUMAR GARG)
ps JUDGE
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 23
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM No.10645-CI of 2011 and RFA No.4681 of 2011 (O&M) Date of decision: 16.9.2011 State of Haryana ......Appellant(s) Versus Rajender & Ors. ......Respondent(s) CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG * * * Present: Mr. Ashok Kumar Jindal, Additional Advocate General, Haryana.
Rakesh Kumar Garg, J.(Oral) For orders, see RFA No.4649 of 2011.
September 16, 2011 (RAKESH KUMAR GARG)
ps JUDGE
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 24
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM No.10612-CI of 2011 and RFA No.4670 of 2011 (O&M) Date of decision: 16.9.2011 State of Haryana ......Appellant(s) Versus Tara Chand & Ors. ......Respondent(s) CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG * * * Present: Mr. Ashok Kumar Jindal, Additional Advocate General, Haryana.
Rakesh Kumar Garg, J.(Oral) For orders, see RFA No.4649 of 2011.
September 16, 2011 (RAKESH KUMAR GARG)
ps JUDGE
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 25
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM No.10648-CI of 2011 and RFA No.4682 of 2011 (O&M) Date of decision: 16.9.2011 State of Haryana ......Appellant(s) Versus Mohan Lal ......Respondent(s) CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG * * * Present: Mr. Ashok Kumar Jindal, Additional Advocate General, Haryana.
Rakesh Kumar Garg, J.(Oral) For orders, see RFA No.4649 of 2011.
September 16, 2011 (RAKESH KUMAR GARG)
ps JUDGE
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 26
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM No.10651-CI of 2011 and RFA No.4683 of 2011 (O&M) Date of decision: 16.9.2011 State of Haryana ......Appellant(s) Versus Smt. Omwati & Ors. ......Respondent(s) CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG * * * Present: Mr. Ashok Kumar Jindal, Additional Advocate General, Haryana.
Rakesh Kumar Garg, J.(Oral) For orders, see RFA No.4649 of 2011.
September 16, 2011 (RAKESH KUMAR GARG)
ps JUDGE
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 27
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM No.10817-CI of 2011 and RFA No.4819 of 2011 (O&M) Date of decision: 16.9.2011 State of Haryana ......Appellant(s) Versus Puran Chand Wadhwa ......Respondent(s) CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG * * * Present: Mr. Ashok Kumar Jindal, Additional Advocate General, Haryana.
Rakesh Kumar Garg, J.(Oral) For orders, see RFA No.4649 of 2011.
September 16, 2011 (RAKESH KUMAR GARG)
ps JUDGE
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 28
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM No.10878-CI of 2011 and RFA No.4850 of 2011 (O&M) Date of decision: 16.9.2011 State of Haryana ......Appellant(s) Versus Dayawati & Ors. ......Respondent(s) CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG * * * Present: Mr. Ashok Kumar Jindal, Additional Advocate General, Haryana.
Rakesh Kumar Garg, J.(Oral) For orders, see RFA No.4649 of 2011.
September 16, 2011 (RAKESH KUMAR GARG)
ps JUDGE
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 29
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM No.10880-CI of 2011 and RFA No.4851 of 2011 (O&M) Date of decision: 16.9.2011 Land Acquisition Collector and anr. ......Appellant(s) Versus Puran Chand Wadhwa ......Respondent(s) CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG * * * Present: Mr. Ashok Kumar Jindal, Additional Advocate General, Haryana.
Rakesh Kumar Garg, J.(Oral) For orders, see RFA No.4649 of 2011.
September 16, 2011 (RAKESH KUMAR GARG)
ps JUDGE
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 30
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM No.10883-CI of 2011 and RFA No.4852 of 2011 (O&M) Date of decision: 16.9.2011 Land Acquisition Collector and anr. ......Appellant(s) Versus Puran Chand Wadhwa ......Respondent(s) CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG * * * Present: Mr. Ashok Kumar Jindal, Additional Advocate General, Haryana.
Rakesh Kumar Garg, J.(Oral) For orders, see RFA No.4649 of 2011.
September 16, 2011 (RAKESH KUMAR GARG)
ps JUDGE
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 31
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM No.10552-CI of 2011 and RFA No.4650 of 2011 (O&M) Date of decision: 16.9.2011 State of Haryana ......Appellant(s) Versus Bhagwan Singh & Ors. ......Respondent(s) CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG * * * Present: Mr. Ashok Kumar Jindal, Additional Advocate General, Haryana.
Rakesh Kumar Garg, J.(Oral) For orders, see RFA No.4649 of 2011.
September 16, 2011 (RAKESH KUMAR GARG)
ps JUDGE
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 32
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM No.10555-CI of 2011 and RFA No.4651 of 2011 (O&M) Date of decision: 16.9.2011 State of Haryana ......Appellant(s) Versus Ram Singh & Ors. ......Respondent(s) CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG * * * Present: Mr. Ashok Kumar Jindal, Additional Advocate General, Haryana.
Rakesh Kumar Garg, J.(Oral) For orders, see RFA No.4649 of 2011.
September 16, 2011 (RAKESH KUMAR GARG)
ps JUDGE
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 33
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM No.10558-CI of 2011 and RFA No.4652 of 2011 (O&M) Date of decision: 16.9.2011 State of Haryana ......Appellant(s) Versus Charan Singh & Ors. ......Respondent(s) CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG * * * Present: Mr. Ashok Kumar Jindal, Additional Advocate General, Haryana.
Rakesh Kumar Garg, J.(Oral) For orders, see RFA No.4649 of 2011.
September 16, 2011 (RAKESH KUMAR GARG)
ps JUDGE
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 34
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM No.10561-CI of 2011 and RFA No.4653 of 2011 (O&M) Date of decision: 16.9.2011 State of Haryana ......Appellant(s) Versus Smt. Sarbati & Ors. ......Respondent(s) CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG * * * Present: Mr. Ashok Kumar Jindal, Additional Advocate General, Haryana.
Rakesh Kumar Garg, J.(Oral) For orders, see RFA No.4649 of 2011.
September 16, 2011 (RAKESH KUMAR GARG)
ps JUDGE
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 35
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM No.10564-CI of 2011 and RFA No.4654 of 2011 (O&M) Date of decision: 16.9.2011 State of Haryana ......Appellant(s) Versus Ram Singh & Ors. ......Respondent(s) CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG * * * Present: Mr. Ashok Kumar Jindal, Additional Advocate General, Haryana.
Rakesh Kumar Garg, J.(Oral) For orders, see RFA No.4649 of 2011.
September 16, 2011 (RAKESH KUMAR GARG)
ps JUDGE
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 36
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM No.10567-CI of 2011 and RFA No.4655 of 2011 (O&M) Date of decision: 16.9.2011 State of Haryana ......Appellant(s) Versus Tek Chand & Ors. ......Respondent(s) CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG * * * Present: Mr. Ashok Kumar Jindal, Additional Advocate General, Haryana.
Rakesh Kumar Garg, J.(Oral) For orders, see RFA No.4649 of 2011.
September 16, 2011 (RAKESH KUMAR GARG)
ps JUDGE
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 37
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM No.10570-CI of 2011 and RFA No.4656 of 2011 (O&M) Date of decision: 16.9.2011 State of Haryana ......Appellant(s) Versus Pyari & Ors. ......Respondent(s) CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG * * * Present: Mr. Ashok Kumar Jindal, Additional Advocate General, Haryana.
Rakesh Kumar Garg, J.(Oral) For orders, see RFA No.4649 of 2011.
September 16, 2011 (RAKESH KUMAR GARG)
ps JUDGE
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 38
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM No.10573-CI of 2011 and RFA No.4657 of 2011 (O&M) Date of decision: 16.9.2011 State of Haryana ......Appellant(s) Versus Surje @ Suraj Bhan & Ors. ......Respondent(s) CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG * * * Present: Mr. Ashok Kumar Jindal, Additional Advocate General, Haryana.
Rakesh Kumar Garg, J.(Oral) For orders, see RFA No.4649 of 2011.
September 16, 2011 (RAKESH KUMAR GARG)
ps JUDGE
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 39
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM No.10576-CI of 2011 and RFA No.4658 of 2011 (O&M) Date of decision: 16.9.2011 State of Haryana ......Appellant(s) Versus Krishan & Ors. ......Respondent(s) CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG * * * Present: Mr. Ashok Kumar Jindal, Additional Advocate General, Haryana.
Rakesh Kumar Garg, J.(Oral) For orders, see RFA No.4649 of 2011.
September 16, 2011 (RAKESH KUMAR GARG)
ps JUDGE
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 40
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM No.10579-CI of 2011 and RFA No.4659 of 2011 (O&M) Date of decision: 16.9.2011 State of Haryana ......Appellant(s) Versus Kirpal Singh & Ors. ......Respondent(s) CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG * * * Present: Mr. Ashok Kumar Jindal, Additional Advocate General, Haryana.
Rakesh Kumar Garg, J.(Oral) For orders, see RFA No.4649 of 2011.
September 16, 2011 (RAKESH KUMAR GARG)
ps JUDGE
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 41
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM No.10582-CI of 2011 and RFA No.4660 of 2011 (O&M) Date of decision: 16.9.2011 State of Haryana ......Appellant(s) Versus Hukam Chand & Ors. ......Respondent(s) CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG * * * Present: Mr. Ashok Kumar Jindal, Additional Advocate General, Haryana.
Rakesh Kumar Garg, J.(Oral) For orders, see RFA No.4649 of 2011.
September 16, 2011 (RAKESH KUMAR GARG)
ps JUDGE
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 42
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM No.10585-CI of 2011 and RFA No.4661 of 2011 (O&M) Date of decision: 16.9.2011 State of Haryana ......Appellant(s) Versus Umedh Singh @ Medh Singh & Ors. ......Respondent(s) CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG * * * Present: Mr. Ashok Kumar Jindal, Additional Advocate General, Haryana.
Rakesh Kumar Garg, J.(Oral) For orders, see RFA No.4649 of 2011.
September 16, 2011 (RAKESH KUMAR GARG)
ps JUDGE
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 43
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM No.10588-CI of 2011 and RFA No.4662 of 2011 (O&M) Date of decision: 16.9.2011 State of Haryana ......Appellant(s) Versus Omwati & Ors. ......Respondent(s) CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG * * * Present: Mr. Ashok Kumar Jindal, Additional Advocate General, Haryana.
Rakesh Kumar Garg, J.(Oral) For orders, see RFA No.4649 of 2011.
September 16, 2011 (RAKESH KUMAR GARG)
ps JUDGE
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 44
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM No.10591-CI of 2011 and RFA No.4663 of 2011 (O&M) Date of decision: 16.9.2011 State of Haryana ......Appellant(s) Versus Smt. Chand Kaur & Ors. ......Respondent(s) CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG * * * Present: Mr. Ashok Kumar Jindal, Additional Advocate General, Haryana.
Rakesh Kumar Garg, J.(Oral) For orders, see RFA No.4649 of 2011.
September 16, 2011 (RAKESH KUMAR GARG)
ps JUDGE
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 45
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM No.10594-CI of 2011 and RFA No.4664 of 2011 (O&M) Date of decision: 16.9.2011 State of Haryana ......Appellant(s) Versus Smt. Khazani & Ors. ......Respondent(s) CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG * * * Present: Mr. Ashok Kumar Jindal, Additional Advocate General, Haryana.
Rakesh Kumar Garg, J.(Oral) For orders, see RFA No.4649 of 2011.
September 16, 2011 (RAKESH KUMAR GARG)
ps JUDGE
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 46
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM No.10597-CI of 2011 and RFA No.4665 of 2011 (O&M) Date of decision: 16.9.2011 State of Haryana ......Appellant(s) Versus Ishwar Singh & Ors. ......Respondent(s) CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG * * * Present: Mr. Ashok Kumar Jindal, Additional Advocate General, Haryana.
Rakesh Kumar Garg, J.(Oral) For orders, see RFA No.4649 of 2011.
September 16, 2011 (RAKESH KUMAR GARG)
ps JUDGE
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 47
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM No.10600-CI of 2011 and RFA No.4666 of 2011 (O&M) Date of decision: 16.9.2011 State of Haryana ......Appellant(s) Versus Ram Singh & Ors. ......Respondent(s) CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG * * * Present: Mr. Ashok Kumar Jindal, Additional Advocate General, Haryana.
Rakesh Kumar Garg, J.(Oral) For orders, see RFA No.4649 of 2011.
September 16, 2011 (RAKESH KUMAR GARG)
ps JUDGE
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 48
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM No.10603-CI of 2011 and RFA No.4667 of 2011 (O&M) Date of decision: 16.9.2011 State of Haryana ......Appellant(s) Versus Smt. Bhateri & Ors. ......Respondent(s) CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG * * * Present: Mr. Ashok Kumar Jindal, Additional Advocate General, Haryana.
Rakesh Kumar Garg, J.(Oral) For orders, see RFA No.4649 of 2011.
September 16, 2011 (RAKESH KUMAR GARG)
ps JUDGE
CM No.10549-CI of 2011 and
RFA No.4649 of 2011 (O&M) 49
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM No.10606-CI of 2011 and RFA No.4668 of 2011 (O&M) Date of decision: 16.9.2011 State of Haryana ......Appellant(s) Versus Dharam Pal & Ors. ......Respondent(s) CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG * * * Present: Mr. Ashok Kumar Jindal, Additional Advocate General, Haryana.
Rakesh Kumar Garg, J.(Oral) For orders, see RFA No.4649 of 2011.
September 16, 2011 (RAKESH KUMAR GARG) ps JUDGE