Punjab-Haryana High Court
Haryana State Industrial And ... vs Mahesh And Ors on 22 March, 2021
Equivalent citations: AIRONLINE 2021 P AND H 222
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
In the High Court of Punjab and Haryana, at Chandigarh
1. Regular First Appeal No. 1190 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Mahesh Singh and Others
... Respondent(s)
2. Regular First Appeal No. 556 of 2020 (O&M)
Jeet Singh and Others
... Appellant(s)
Versus
State of Haryana and Others
... Respondent(s)
3. Regular First Appeal No. 568 of 2020 (O&M)
Mahender Singh and Others
... Appellant(s)
Versus
State of Haryana and Others
... Respondent(s)
4. Regular First Appeal No. 569 of 2020 (O&M)
Mahavir Singh (deceased) through LRs and Others
... Appellant(s)
Versus
State of Haryana and Others
... Respondent(s)
5. Regular First Appeal No. 572 of 2020 (O&M)
Ajit Singh and Another
... Appellant(s)
Versus
State of Haryana and Others
... Respondent(s)
For Subsequent orders see IOIN-RFA-1190-2020 Decided by HON'BLE MR. JUSTICE ANIL
KSHETARPAL
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Regular First Appeal No. 1190 of 2020 (O&M) AND 2
103 Other Connected Cases
6. Regular First Appeal No. 573 of 2020 (O&M)
Raj Singh
... Appellant(s)
Versus
State of Haryana and Others
... Respondent(s)
7. Regular First Appeal No. 574 of 2020 (O&M)
Santosh and Others
... Appellant(s)
Versus
State of Haryana and Others
... Respondent(s)
8. Regular First Appeal No. 575 of 2020 (O&M)
Harnandi Devi and Others
... Appellant(s)
Versus
State of Haryana and Others
... Respondent(s)
9. Regular First Appeal No. 576 of 2020 (O&M)
Chhotu Ram (deceased) through LRs.
... Appellant(s)
Versus
State of Haryana and Others
... Respondent(s)
10. Regular First Appeal No. 577 of 2020 (O&M)
Jai Shree and Others
... Appellant(s)
Versus
State of Haryana and Others
... Respondent(s)
11. Regular First Appeal No. 723 of 2020 (O&M)
Susander Kumar
... Appellant(s)
Versus
State of Haryana and Others
... Respondent(s)
For Subsequent orders see IOIN-RFA-1190-2020 Decided by HON'BLE MR. JUSTICE ANIL
KSHETARPAL
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Regular First Appeal No. 1190 of 2020 (O&M) AND 3
103 Other Connected Cases
12. Regular First Appeal No. 724 of 2020 (O&M)
Rajender (deceased) through LRs and others
... Appellant(s)
Versus
State of Haryana and Others
... Respondent(s)
13. Regular First Appeal No. 725 of 2020 (O&M)
Sajjan Singh
... Appellant(s)
Versus
State of Haryana and Others
... Respondent(s)
14. Regular First Appeal No. 755 of 2020 (O&M)
Surender Singh
... Appellant(s)
Versus
State of Haryana and Others
... Respondent(s)
15. Regular First Appeal No. 756 of 2020 (O&M)
Vijay Kumar
... Appellant(s)
Versus
State of Haryana and Others
... Respondent(s)
16. Regular First Appeal No. 758 of 2020 (O&M)
Sansar Chand
... Appellant(s)
Versus
State of Haryana and Others
... Respondent(s)
17. Regular First Appeal No. 761 of 2020 (O&M)
Anil Kumar
... Appellant(s)
Versus
State of Haryana and Others
... Respondent(s)
For Subsequent orders see IOIN-RFA-1190-2020 Decided by HON'BLE MR. JUSTICE ANIL
KSHETARPAL
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Regular First Appeal No. 1190 of 2020 (O&M) AND 4
103 Other Connected Cases
18. Regular First Appeal No. 762 of 2020 (O&M)
Pawan Kumar
... Appellant(s)
Versus
State of Haryana and Others
... Respondent(s)
19. Regular First Appeal No. 769 of 2020 (O&M)
Pawan Kumar and Another
... Appellant(s)
Versus
State of Haryana and Others
... Respondent(s)
20. Regular First Appeal No. 770 of 2020 (O&M)
Bhup Singh and Others
... Appellant(s)
Versus
State of Haryana and Others
... Respondent(s)
21. Regular First Appeal No. 773 of 2020 (O&M)
Rekha and Another
... Appellant(s)
Versus
State of Haryana and Others
... Respondent(s)
22. Regular First Appeal No. 774 of 2020 (O&M)
Shyam Sunder
... Appellant(s)
Versus
State of Haryana and Others
... Respondent(s)
23. Regular First Appeal No. 775 of 2020 (O&M)
Ramrati and Others
... Appellant(s)
Versus
State of Haryana and Others
... Respondent(s)
For Subsequent orders see IOIN-RFA-1190-2020 Decided by HON'BLE MR. JUSTICE ANIL
KSHETARPAL
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Regular First Appeal No. 1190 of 2020 (O&M) AND 5
103 Other Connected Cases
24. Regular First Appeal No. 776 of 2020 (O&M)
Sunil Kumar and Others
... Appellant(s)
Versus
State of Haryana and Others
... Respondent(s)
25. Regular First Appeal No. 777 of 2020 (O&M)
Rajbala and Others
... Appellant(s)
Versus
State of Haryana and Others
... Respondent(s)
26. Regular First Appeal No. 778 of 2020 (O&M)
Anil Kumar and Others
... Appellant(s)
Versus
State of Haryana and Others
... Respondent(s)
27. Regular First Appeal No. 779 of 2020 (O&M)
Sarup Singh
... Appellant(s)
Versus
State of Haryana and Others
... Respondent(s)
28. Regular First Appeal No. 921 of 2020 (O&M)
Kiran Bala and Others
... Appellant(s)
Versus
State of Haryana and Others
... Respondent(s)
29. Regular First Appeal No. 1028 of 2020 (O&M)
Surat Singh (deceased) through LRs
... Appellant(s)
Versus
State of Haryana and Others
... Respondent(s)
For Subsequent orders see IOIN-RFA-1190-2020 Decided by HON'BLE MR. JUSTICE ANIL
KSHETARPAL
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Regular First Appeal No. 1190 of 2020 (O&M) AND 6
103 Other Connected Cases
30. Regular First Appeal No. 1030 of 2020 (O&M)
Savitri and Others
... Appellant(s)
Versus
State of Haryana and Others
... Respondent(s)
31. Regular First Appeal No. 1144 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Ajit Singh and Others
... Respondent(s)
32. Regular First Appeal No. 1145 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Prem Singh and Others
... Respondent(s)
33. Regular First Appeal No. 1146 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Manoj Kumar and Others
... Respondent(s)
34. Regular First Appeal No. 1147 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Bimla Devi alias Nirmala Devi and Others
... Respondent(s)
For Subsequent orders see IOIN-RFA-1190-2020 Decided by HON'BLE MR. JUSTICE ANIL
KSHETARPAL
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Regular First Appeal No. 1190 of 2020 (O&M) AND 7
103 Other Connected Cases
35. Regular First Appeal No. 1148 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Surender Singh and Others
... Respondent(s)
36. Regular First Appeal No. 1149 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Sansar Chand and Others
... Respondent(s)
37. Regular First Appeal No. 1150 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Rekha and Others
... Respondent(s)
38. Regular First Appeal No. 1151 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Renu and Others
... Respondent(s)
39. Regular First Appeal No. 1152 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Rajbala and Others
... Respondent(s)
For Subsequent orders see IOIN-RFA-1190-2020 Decided by HON'BLE MR. JUSTICE ANIL
KSHETARPAL
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Regular First Appeal No. 1190 of 2020 (O&M) AND 8
103 Other Connected Cases
40. Regular First Appeal No. 1153 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Rajender Kumar and Others
... Respondent(s)
41. Regular First Appeal No. 1154 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Ajit Singh and Others
... Respondent(s)
42. Regular First Appeal No. 1155 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Surender Kumar and Others
... Respondent(s)
43. Regular First Appeal No. 1156 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Sheela and Others
... Respondent(s)
44. Regular First Appeal No. 1157 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Ran Singh and Others
... Respondent(s)
For Subsequent orders see IOIN-RFA-1190-2020 Decided by HON'BLE MR. JUSTICE ANIL
KSHETARPAL
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Regular First Appeal No. 1190 of 2020 (O&M) AND 9
103 Other Connected Cases
45. Regular First Appeal No. 1158 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Sombir and Others
... Respondent(s)
46. Regular First Appeal No. 1159 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Sukhma and Others
... Respondent(s)
47. Regular First Appeal No. 1160 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Vijay Kumar and Others
... Respondent(s)
48. Regular First Appeal No. 1161 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Mahavir Singh and Others
... Respondent(s)
49. Regular First Appeal No. 1162 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Kiran Bala and Others
... Respondent(s)
For Subsequent orders see IOIN-RFA-1190-2020 Decided by HON'BLE MR. JUSTICE ANIL
KSHETARPAL
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Regular First Appeal No. 1190 of 2020 (O&M) AND 10
103 Other Connected Cases
50. Regular First Appeal No. 1163 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Harnandi Devi and Others
... Respondent(s)
51. Regular First Appeal No. 1164 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Amar Singh and Others
... Respondent(s)
52. Regular First Appeal No. 1165 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Satbir Singh and Others
... Respondent(s)
53. Regular First Appeal No. 1166 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Manoj and Others
... Respondent(s)
54. Regular First Appeal No. 1167 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Shamsher Singh and Others
... Respondent(s)
For Subsequent orders see IOIN-RFA-1190-2020 Decided by HON'BLE MR. JUSTICE ANIL
KSHETARPAL
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Regular First Appeal No. 1190 of 2020 (O&M) AND 11
103 Other Connected Cases
55. Regular First Appeal No. 1168 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Chhotu Ram and Others
... Respondent(s)
56. Regular First Appeal No. 1169 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Amit and Others
... Respondent(s)
57. Regular First Appeal No. 1170 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Santosh and Others
... Respondent(s)
58. Regular First Appeal No. 1171 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Jagbir and Others
... Respondent(s)
59. Regular First Appeal No. 1172 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Raj Singh and Others
... Respondent(s)
For Subsequent orders see IOIN-RFA-1190-2020 Decided by HON'BLE MR. JUSTICE ANIL
KSHETARPAL
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Regular First Appeal No. 1190 of 2020 (O&M) AND 12
103 Other Connected Cases
60. Regular First Appeal No. 1173 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Pawan Kumar and Others
... Respondent(s)
61. Regular First Appeal No. 1174 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Surender Singh and Others
... Respondent(s)
62. Regular First Appeal No. 1175 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Krishan Kumar and Others
... Respondent(s)
63. Regular First Appeal No. 1176 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Tarif Singh and Others
... Respondent(s)
64. Regular First Appeal No. 1177 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Satbir and Others
... Respondent(s)
For Subsequent orders see IOIN-RFA-1190-2020 Decided by HON'BLE MR. JUSTICE ANIL
KSHETARPAL
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Regular First Appeal No. 1190 of 2020 (O&M) AND 13
103 Other Connected Cases
65. Regular First Appeal No. 1178 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Jai Shree and Others
... Respondent(s)
66. Regular First Appeal No. 1179 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Virender Singh and Others
... Respondent(s)
67. Regular First Appeal No. 1180 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Jawahar Lal and Others
... Respondent(s)
68. Regular First Appeal No. 1181 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Ranbir Singh and Others
... Respondent(s)
69. Regular First Appeal No. 1182 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Shanti and Others
... Respondent(s)
For Subsequent orders see IOIN-RFA-1190-2020 Decided by HON'BLE MR. JUSTICE ANIL
KSHETARPAL
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Regular First Appeal No. 1190 of 2020 (O&M) AND 14
103 Other Connected Cases
70. Regular First Appeal No. 1183 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Ram Kumar and Others
... Respondent(s)
71. Regular First Appeal No. 1184 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Sanjay and Others
... Respondent(s)
71. Regular First Appeal No. 1185 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Susander Kumar and Others
... Respondent(s)
72. Regular First Appeal No. 1186 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Dharam Singh and Others
... Respondent(s)
73. Regular First Appeal No. 1187 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Anil Kumar and Others
... Respondent(s)
For Subsequent orders see IOIN-RFA-1190-2020 Decided by HON'BLE MR. JUSTICE ANIL
KSHETARPAL
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Regular First Appeal No. 1190 of 2020 (O&M) AND 15
103 Other Connected Cases
74. Regular First Appeal No. 1188 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Surat Singh and Others
... Respondent(s)
75. Regular First Appeal No. 1191 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Mahender Singh and Others
... Respondent(s)
76. Regular First Appeal No. 1192 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Sarita and Others
... Respondent(s)
77. Regular First Appeal No. 1193 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Mahavir Singh and Others
... Respondent(s)
78. Regular First Appeal No. 1194 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Jeet Singh and Others
... Respondent(s)
For Subsequent orders see IOIN-RFA-1190-2020 Decided by HON'BLE MR. JUSTICE ANIL
KSHETARPAL
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Regular First Appeal No. 1190 of 2020 (O&M) AND 16
103 Other Connected Cases
79. Regular First Appeal No. 1195 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Jai Singh and Others
... Respondent(s)
80. Regular First Appeal No. 1196 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Shyam Sunder and Others
... Respondent(s)
81. Regular First Appeal No. 1197 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Sajjan Singh and Others
... Respondent(s)
82. Regular First Appeal No. 1198 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Mahender Singh and Others
... Respondent(s)
83. Regular First Appeal No. 1199 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Rajbala and Others
... Respondent(s)
For Subsequent orders see IOIN-RFA-1190-2020 Decided by HON'BLE MR. JUSTICE ANIL
KSHETARPAL
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Regular First Appeal No. 1190 of 2020 (O&M) AND 17
103 Other Connected Cases
84. Regular First Appeal No. 1200 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Shri Vardhan Cartons Pvt. Ltd. and Others
... Respondent(s)
85. Regular First Appeal No. 1201 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Mamta and Others
... Respondent(s)
86. Regular First Appeal No. 1202 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Kamlesh and Others
... Respondent(s)
87. Regular First Appeal No. 1203 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Hariom alias Om Parkash and Others
... Respondent(s)
88. Regular First Appeal No. 1204 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Anil Kumar and Others
... Respondent(s)
For Subsequent orders see IOIN-RFA-1190-2020 Decided by HON'BLE MR. JUSTICE ANIL
KSHETARPAL
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Regular First Appeal No. 1190 of 2020 (O&M) AND 18
103 Other Connected Cases
89. Regular First Appeal No. 1205 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Mudit and Others
... Respondent(s)
90. Regular First Appeal No. 1206 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Sarup Singh and Others
... Respondent(s)
91. Regular First Appeal No. 1207 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Prem Lata and Others
... Respondent(s)
92. Regular First Appeal No. 1208 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Anamika Verma and Others
... Respondent(s)
93. Regular First Appeal No. 1209 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Ajit Kaur and Others
... Respondent(s)
For Subsequent orders see IOIN-RFA-1190-2020 Decided by HON'BLE MR. JUSTICE ANIL
KSHETARPAL
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Regular First Appeal No. 1190 of 2020 (O&M) AND 19
103 Other Connected Cases
94. Regular First Appeal No. 1210 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Bhup Singh and Others
... Respondent(s)
95. Regular First Appeal No. 1211 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Sunil Kumar and Others
... Respondent(s)
96. Regular First Appeal No. 1212 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Ramrati and Others
... Respondent(s)
97. Regular First Appeal No. 1213 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Asha and Others
... Respondent(s)
98. Regular First Appeal No. 1214 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Pawan Kumar and Others
... Respondent(s)
For Subsequent orders see IOIN-RFA-1190-2020 Decided by HON'BLE MR. JUSTICE ANIL
KSHETARPAL
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Regular First Appeal No. 1190 of 2020 (O&M) AND 20
103 Other Connected Cases
99. Regular First Appeal No. 1215 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Rajender and Others
... Respondent(s)
100. Regular First Appeal No. 1216 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Savitri and Others
... Respondent(s)
101. Regular First Appeal No. 1217 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Virender Singh and Others
... Respondent(s)
102. Regular First Appeal No. 1218 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Raj Singh and Others
... Respondent(s)
103. Regular First Appeal No. 1219 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Mahender Singh and Others
... Respondent(s)
AND
For Subsequent orders see IOIN-RFA-1190-2020 Decided by HON'BLE MR. JUSTICE ANIL
KSHETARPAL
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Regular First Appeal No. 1190 of 2020 (O&M) AND 21
103 Other Connected Cases
104. Regular First Appeal No. 1220 of 2020 (O&M)
Haryana State Industrial and Infrastructure Development Corporation
Limited
... Appellant(s)
Versus
Virender Singh and Others
... Respondent(s)
DATE OF DECISION: 22.03.2021
CORAM: Hon'ble Mr. Justice Anil Kshetarpal.
Present: Mr. Ashwani Kumar Chopra, Senior Advocate
with Mr. Pritam Saini and Mr. Akshit Chaudhary,
Advocates for Haryana State Industrial and Infrastructure
Development Corporation Limited.
Mr. Sudhir Aggarwal, Mr. Navneet Singh and
Mr. Harkesh Manuja, Advocates for the claimants.
Mr. R.S.Malik, Advocate
for the respondent (In RFA-1202-2020).
Anil Kshetarpal, J.
By this judgment, Regular First Appeals filed by the Haryana State Industrial and Infrastructure Development Corporation Limited as well as the cross appeals filed by the erstwhile landowners, as given in the heading, shall stand disposed of.
The State Government, in order to set up an Industrial Model Township, acquired the land measuring 3300 acres approximately. A notification under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as "the 1894 Act") was issued on 01.04.2010. Another notification under Section 6 of the 1894 Act was issued on 04.04.2011. The land so acquired is spread over in ten villages, namely Gopalpur, Pipli, Saidpur, Kundal, Rampur, Ferozepur Bangar, Nizampur Khurd, Sohati, Pehladpur and Barona. These appeals relate to land measuring 281 acres 4 For Subsequent orders see IOIN-RFA-1190-2020 Decided by HON'BLE MR. JUSTICE ANIL KSHETARPAL 21 of 30 ::: Downloaded on - 26-08-2021 01:04:25 ::: Regular First Appeal No. 1190 of 2020 (O&M) AND 22 103 Other Connected Cases kanals & 10 marlas situated in village Nizampur Khurd. The Land Acquisition Collector passed an award assessing the market value of the land at ₹ 35,00,000/- per acre upto the depth of 5 acres from Kharkhoda- Delhi Road and ₹ 30,00,000/- per acre for the remaining land. On receiving applications from the land owners under Section 18 of the 1894 Act, the Land Acquisition Collector forwarded the matter to the Court for determination of the market value of the acquired land. The reference under Section 18 of the 1894 Act have been decided by the Court of the Additional District Judge, Sonepat, by enhancing the market value payable to ₹ 42,00,000/- per acre with respect to the land upto the depth of 5 acres from Kharkhoda-Delhi Road and ₹37,00,000/- per acre for the remaining land.
That is how the appeals have been filed by the HSIIDC praying for the reduction in the market value assessed, whereas the owners have filed the appeals for the enhancement of the market value assessed.
Before this Court proceeds to adjudicate upon the matter, it will be appropriate to note that the learned Additional District Judge has determined the compensation on the basis of comparable sales method of valuation of the land. Both the sides have produced copies of the various sale deeds in order to support their respective claims. The sale deeds, relied upon by the owners, have been summarized in a tabulated form by the learned Additional District Judge, the correctness whereof is not disputed and hence, extracted hereunder:
Ex Sale Date Area Amount Rs. Name Approximate deed of village Value per No. acre P1/PW3 1497 26.10.2009 4K-16M 42,00,000/- Sohti 70,00,000/- /E &P7 For Subsequent orders see IOIN-RFA-1190-2020 Decided by HON'BLE MR. JUSTICE ANIL KSHETARPAL 22 of 30 ::: Downloaded on - 26-08-2021 01:04:25 ::: Regular First Appeal No. 1190 of 2020 (O&M) AND 23 103 Other Connected Cases Ex Sale Date Area Amount Rs. Name Approximate deed of village Value per No. acre P2 2351 13.02.2007 210 sq.yards 2,00,000/- Nizampur 46,09,524/-
khurd P3 3912 25.03.2013 7K 11 M 1,03,81,250/- Pipli 1,10,00,000/- & P11 P4 3436 30.01.2003 3Acre-4K-3M 1,76,05,000/- Jattola 50,03,200/- P5& 3229 15.01.2014 1 Acre 1,00,00,000/- Saidpur 1,00,00,000/- P12 PW3/B 498 18.06.2009 117sq yards 1,92,000/- Nizampaur 79,42,564/-
& P9 Khurd
PW3/C 2351 13.02.2007 210Sqyards 2,00,000/- Nizampur 46,09,523/-
& P10 Khurd
PW3/D/ 3588 29.03.2010 240Sq.yards 3,84,000/- Nizampur 77,44,000/-
P8 Khurd
The sale deed dated 13.02.2007 has been marked twice i.e. Ex.P2 and Ex.P3/C/P10.
On the other hand, HSIIDC has produced the copies of the sale deeds, which again have been summarized in a tabulated form, and are extracted as under:
Ex Sale Date Area Amount Rs. Name Approximate deed of village Value per No. acre R2 2239 15.01.2009 4K-2M 10,25,000/- Nizampur 20,00,000/- R3 564 25.06.2009 1 K-17 M 5,78,500/- Nizampur 25,01,622/-
Khurd R4 1451 16.10.2009 1 K-15 M 5,47000/- Nizampur 25,00,571/-
Khurd R5 1311 25.09.2009 2Acre 6 K- 97,34,375/- Saidpur 35,00,000/-
5M R6 61 20.04.2009 3K-8M 8,50,000/- Saidpur 20,00,000/- R7&8 2745 01.02.2010 2 Acre 50,00,000/- Rampur 25,00,000/- R8&9 993 21.8.2009 10 Bigha 52,06,612/- Rampur 24,99,573/- R10 256 25.05.2009 4B1Bishwa 15,19,000/- Kundal 18,01,022/- R11 31 08.04.2010 3 Bigha 15,62,500/- Kundal 25,00,000/- R12 05 01.04.2010 08 K 26,00,000/- Firozepur 26,00,000/-
Bangar On behalf of the owners, Mahinder Singh appeared as PW.1, For Subsequent orders see IOIN-RFA-1190-2020 Decided by HON'BLE MR. JUSTICE ANIL KSHETARPAL 23 of 30 ::: Downloaded on - 26-08-2021 01:04:25 ::: Regular First Appeal No. 1190 of 2020 (O&M) AND 24 103 Other Connected Cases Shamsher Singh son of Partap Singh as PW.2, Deepak Kumar as PW.3, Shamsher Singh son of Prem Singh as PW.4, Ajay Rana as PW.5, Virender Singh as PW.6 and Madan Sangwan as PW.7. On the other hand, Jaibir Singh, Manager, HSIIDC, has appeared as RW.1.
At this stage, it would be appropriate to notice the location of the land acquired. The land is situated in the National Capital Region. The village Nizampur Khurd abuts the boundary of the Delhi State. Towards the State of Delhi, the village is Qutubgarh, whereas in the State of Haryana, the village is Nizampur Khurd. There are two major roads passing through the land, one is Kharkhoda-Delhi Road, whereas the other is a road starting from Biswamil via Nahra to Bahadurgarh, which connects to National Highway No. 10 i.e. Delhi Rohtak Road. This road is also a major district road. Still further, the land acquired is located 9 Kms. from Bawana Industrial Area, Delhi. The land of village Nizampur Khurd is located 1 Km. away from the Western Peripheral Road, which is commonly known as Kundli-Manesar- Palwal Road. The Sub-Division town Kharkhoda is at a distance of 4-5 Kms., whereas the small towns Kundli and Rai are at a distance of 17 Kms. Thus, the land has a great potential for being put to use for commercial and industrial activity.
It has also come on record that already there are six industries working from the area in question. Mr. Jasbir Singh, Manager, HSIIDC, has admitted that the Western Peripheral Express Way passes by the side of the acquired land and the land is situated on Kharkhoda-Delhi Road. He also admits that Delhi border is about 1½ Kms. away from the acquired land and there are some industries near the acquired land apart from a fuel station. For Subsequent orders see IOIN-RFA-1190-2020 Decided by HON'BLE MR. JUSTICE ANIL KSHETARPAL 24 of 30 ::: Downloaded on - 26-08-2021 01:04:25 ::: Regular First Appeal No. 1190 of 2020 (O&M) AND 25 103 Other Connected Cases Learned senior counsel appearing for HSIIDC has challenged the correctness of the judgment passed by the learned Additional District Judge for the following reasons:-
1) The learned Additional District Judge has relied upon a judgment passed in Jasmer Singh v. State of Punjab through Land Acquisition Collector, Ludhiana Broadguage Rail Line 2017 ( 5) RCR (Civil) 281 which has already been set aside by the Supreme Court while deciding Civil Appeal No. 23530-
23531 of 2017 on 06.12.2017. He further contends that there is no prohibition in taking into consideration the sale deeds depicting the market price less which is less than the market value awarded by the Land Acquisition Collector in its award. He drew the attention of the Court to Section 25 of the 1894 Act.
2) He further submitted that the learned Additional District Judge has overlooked that the sale deeds of village Nizampur, relied upon by the owners, were of very small pieces of the land and therefore, could not be used to determine the market value of the big chunk of land which is acquired. He further submitted that the sale deeds Ex.P3 and P5 are subsequent to the date of notification under Section 4 and therefore, could not be relied upon. He further submitted that the Land Acquisition Collector had awarded sufficient compensation and therefore, there was no scope of enhancement.
For Subsequent orders see IOIN-RFA-1190-2020 Decided by HON'BLE MR. JUSTICE ANIL KSHETARPAL 25 of 30 ::: Downloaded on - 26-08-2021 01:04:25 ::: Regular First Appeal No. 1190 of 2020 (O&M) AND 26 103 Other Connected Cases Per contra, learned counsel appearing for the owners have submitted that the learned Additional District Judge has erred in imposing a cut of 40% on the average price. While highlighting the location of the land, learned counsel contended that the market value, assessed by the Land Acquisition Collector, is on the lower side. They further contended that since the land of village Nizampur Khurd is sandwiched between the two roads, therefore, restricting the assessment of market value at ₹ 42,00,000/- per acre with respect to the land upto the depth of 5 acres on Kharkhoda-Delhi Road is wrong and therefore, this Court should order a uniform market value for the entire land.
After having given considerable thought to the respective submissions of learned counsel for the parties, this Court now proceeds to examine the case.
There cannot be any dispute about the first argument of learned counsel for the HSIIDC. The judgment relied upon by the Additional District Judge in Jasmer Singh (supra) has been set aside by the Supreme Court. Further, on plain reading of Section 25 of the 1894 Act, it is apparent that the Court is not prohibited to consider the sale deeds depicting lower market value than assessed by the Land Acquisition Collector. The only restriction is that the Court will not assess the market value lower than the amount awarded by the Collector under Section 11. Therefore, the sale deeds depicting the rate lesser than the award of the Collector cannot be kept out of consideration.
As noticed above, the location of the land is not in dispute. Now, let us examine the sale deeds produced by the owners one by one. The For Subsequent orders see IOIN-RFA-1190-2020 Decided by HON'BLE MR. JUSTICE ANIL KSHETARPAL 26 of 30 ::: Downloaded on - 26-08-2021 01:04:25 ::: Regular First Appeal No. 1190 of 2020 (O&M) AND 27 103 Other Connected Cases first sale deed is with respect to the land measuring 4 kanals 16 marlas situated in village Sohati. On a bare look at the two layout plans produced on record, one by the owners and the second by the HSIIDC, it is clear that the aforesaid village abuts the boundary of village Nizampur. The location of the land under sale deed Ex.P1 is not far away from the acquired land. This sale deed was executed before the notification was issued under Section 4 of the 1894 Act. The land was sold at the rate of ₹ 70,00,000/- per acre. The HSIIDC has not produced any evidence to prove that the sale transaction was jacked up or is not genuine.
The sale deed Ex.P4 is with respect to the land measuring 3 acres 4 kanals and 3 marlas, situated in village Jattola. The aforesaid village is at a distance of 3 kms. from village Nizampur. The land was sold at the rate of ₹50,03,200/-. The aforesaid land is situated away from Bahadurgarh to Biswamil road. No doubt, the land of village Jattola has not been included in the acquisition, however, the aforesaid piece of land is not very far from the acquired land. Along with the village boundary of Nizampur, there is another village Saidpur. The land of Saidpur is also under acquisition by way of the same notification. Further, there is Delhi to Kharkhoda road and the land represented by sale deed Ex.P6 is located across that road. The piece of land is sufficiently big and is not located on the road. Therefore, the aforesaid sale deed can also be taken into consideration for assessing the market value of the land.
No doubt, the sale deed Ex.P2, Ex.PW.3/B and Ex.PW.3/D are of a smaller area. However, the sale deed Ex.P2 is more than three years before the notification was issued under Section 4 of the 1894 Act, whereas For Subsequent orders see IOIN-RFA-1190-2020 Decided by HON'BLE MR. JUSTICE ANIL KSHETARPAL 27 of 30 ::: Downloaded on - 26-08-2021 01:04:25 ::: Regular First Appeal No. 1190 of 2020 (O&M) AND 28 103 Other Connected Cases the sale deed Ex.PW.3/B is with respect to the sale deed one year before the date of issuing notification under Section 4. Still further, the sale deed Ex.PW.3/D is again executed immediately before the notification is issued under Section 4. The various sale deeds of the plots of smaller size can be relied upon only after applying appropriate cut. The learned Additional District Judge has imposed a cut of 40%.
The average of the sale deeds Ex.P2, Ex.PW.3/B and Ex.PW.3/D/P8 comes to ₹ 67,65,362/-. If 40% is deducted on account of the sale deeds of smaller pieces of land, the amount would come to ₹ 40,59,000/- approximately. On the other hand, if we take the average of the sale deed Ex.P1, Ex.P4, Ex.R2, Ex.R3, Ex.R4, Ex.R5 and Ex.R6, the average comes to ₹ 35,00,000/-. Once again, if the average of ₹ 40,59,000/- and ₹ 35,00,000/- is taken, the amount comes around ₹37,80,000/-. The learned Additional District Judge has assessed the market value at ₹42,00,000/- per acre for the land upto the depth of 5 acres abutting the main road and ₹37,00,000/- for the land situated beyond the depth of 5 acres from Delhi-Kharkhoda road.
The sale deed represented by Ex.R2, Ex.R3 and Ex.R4 are with respect to pieces of the land which are of an undivided share in khewat No.
120. Obviously, a seller of undivided share in the joint khewat will not get the market price. Still further, the land represented by these sale deeds is at some distance from the acquired land.
It is significant to note that the Corporation has annexed the layout plan (Annexure R1), however, the location of the land sold vide sale deeds Ex.R5, Ex.R6, Ex.R7, Ex.R8, Ex.R9, Ex.R10, Ex.R11 and Ex.R12 For Subsequent orders see IOIN-RFA-1190-2020 Decided by HON'BLE MR. JUSTICE ANIL KSHETARPAL 28 of 30 ::: Downloaded on - 26-08-2021 01:04:25 ::: Regular First Appeal No. 1190 of 2020 (O&M) AND 29 103 Other Connected Cases have not been depicted. Hence, the Court is not in a position to appreciate that location. Further, from the layout plan, produced by the owners, Ex.P13, it is apparent that adjoining to the land acquired, there is an industrial area in village Firozepur Bangar. The area of Mungeshpur in the State of Delhi is also abutting the land.
Let us examine this case from another angle. If the average rate of land is taken after the sale consideration of the sale deeds Ex. Ex.P1, Ex.P2, Ex.PW.3/B, Ex.PW.3/D/P8, Ex.R2, Ex.R3, Ex.R4, Ex.R5, Ex.R6, Ex.R8, Ex.R9, Ex.R10, Ex.R11 and Ex.R12, the amount comes to ₹38,70,000/-. However, it has to be kept in mind that three sale deeds Ex.P2, Ex.PW.3/B and Ex.PW.3/D/P8 produced by the owners are of a smaller area and therefore, some sort of cut has to be imposed. Hence, the market value determined by the learned Additional District Judge is neither excessive nor insufficient.
Now let us examine the argument of learned counsel for the owners. The first argument is against the belting. It will be noted here that the two roads as projected are at quite a distance. No doubt, at village Saidpur, these roads cross each other, however, the area in between the aforesaid roads is quite large. It is common knowledge that the land abutting the main road or highway fetches more price. Therefore, there is no reason to discard the opinion of the Land Acquisition Collector as well as the learned Additional District Judge.
The next argument of learned counsel for the owners is with reference to the location. The Court has already noticed that the location of the land is in close proximity with Delhi-Kharkhoda road, Western For Subsequent orders see IOIN-RFA-1190-2020 Decided by HON'BLE MR. JUSTICE ANIL KSHETARPAL 29 of 30 ::: Downloaded on - 26-08-2021 01:04:25 ::: Regular First Appeal No. 1190 of 2020 (O&M) AND 30 103 Other Connected Cases Peripheral Road and Bahadurgar-Biswamil road and hence, has a good potential. The HSIIDC has also acquired the land keeping in view its location. There are six industries already working in the area. Therefore, the land has the potential to be used for industrial purpose. Further, it is located in the National Capital Region near to the State of Delhi.
As regards the last argument of learned counsel for the appellant, it will be noted that 40% cut imposed by the learned Additional District Judge on the sale deeds of smaller area needs no interference because the learned Additional District Judge has imposed the cut of 40% on account of the land being acquired would be used for common facilities. This Court has made calculation from different angles and finds that no interference is required to be made with the judgment passed by the learned Additional District Judge. Hence, all the appeals filed by the HSIIDC as well as the owners are dismissed.
(Anil Kshetarpal) Judge March 22, 2021 "DK"
Whether speaking/reasoned :Yes/No
Whether reportable : Yes/No
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