Punjab-Haryana High Court
Sadhu Ram & Ors vs State Of Haryana And Ors on 22 July, 2016
Author: Arun Palli
Bench: Arun Palli
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
1. RFA No.3591 of 2015
Sadhu Ram (deceased) through LR
....Appellant(s)
Versus
State of Haryana and Others
....Respondent(s)
2. RFA No.6564 of 2015
Shiv Kumar
....Appellant(s)
Versus
State of Haryana and Others
....Respondent(s)
3. RFA No.555 of 2015
Khushi Ram and Anr.
....Appellant(s)
Versus
State of Haryana and Others
....Respondent(s)
4. RFA No.544 of 2015
Ranbir Singh
....Appellant(s)
Versus
State of Haryana and Others
....Respondent(s)
5. RFA No.2262 of 2015
Chander Kala and Another
....Appellant(s)
Versus
State of Haryana and Another
....Respondent(s)
6. RFA No.710 of 2016
Jaibir Singh since deceased thr. LRs
....Appellant(s)
Versus
State of Haryana and Others
....Respondent(s)
7. RFA No.711 of 2016
Krishan Kumar since deceased thr. LRs
....Appellant(s)
Versus
State of Haryana and Others
....Respondent(s)
8. RFA No.840 of 2016
1 of 2
::: Downloaded on - 26-07-2016 00:16:18 :::
Satbir
....Appellant(s)
Versus
State of Haryana and Others
....Respondent(s)
Date of Order: 22.7.2016
CORAM: HON'BLE MR. JUSTICE ARUN PALLI
Present: Mr. Sant Lal Barwala, Advocate in CWP No.3591/2015.
Mr. T.C. Dhanwal, Advocate in CWP Nos.710 & 711/2016.
Mr. Arvind Rajotia, Advocate in CWP No.2262/2015.
Mr. Gaurav Aggarwal, Advocate in RFA No.6564/2015.
Mr. Mohit Garg, Advocate in RFA Nos.544 & 555 of 2015.
Ms. Renu R Arya, Advocate for
Mr. Shailender Mohan, Advocate in CWP No.840/2016.
Mr. Shivendra Swaroop, AAG, Haryana.
ARUN PALLI, J (ORAL)
Learned counsel for the parties are ad idem that the matter in issue is squarely covered by the judgment, dated 28.5.2016, rendered by this Court in RFA No.7324 of 2014 (Zile Singh Vs. State of Haryana and Anr.), vide which this Court had dismissed the appeals preferred by the State and the appeals filed by the land owners were partly accepted. Resultantly, compensation was enhanced to Rs.4173/- per sq. yard, besides the statutory benefits as were admissible to the land owners.
For, concededly the matter is covered by the order/judgment dated 28.5.2016, rendered by this Court in the case of Zile Singh (supra), these appeals are also disposed of in terms of the said decision.
July 22, 2016 (ARUN PALLI)
manoj JUDGE
2 of 2
::: Downloaded on - 26-07-2016 00:16:19 :::