Punjab-Haryana High Court
State Of Haryana And Another vs Jaipal And Another on 1 December, 2008
Author: Rajesh Bindal
Bench: Rajesh Bindal
R.F.A. No. 431 of 2000 [1]
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Date of decision: December 01 ,2008
1. R.F.A. No.431 of 2000 (O & M)
State of Haryana and another .....Appellants
Vs.
Jaipal and another .....Respondents
2. R.F.A. No.2817 of 1999 (O & M) Kaushalya Devi .....Appellant Vs. The State of Haryana and another .....Respondents
3. R.F.A. No.2818 of 1999 (O & M) Shrimati Amra Kaur .....Appellant Vs. The State of Haryana and another .....Respondents
4. R.F.A. No.2861 of 1999 (O & M) Anand Singh .....Appellant Vs. The State of Haryana and others .....Respondents
5. R.F.A. No.2873 of 1999 (O & M) Kuldeep Singh .....Appellant Vs. State of Haryana and another .....Respondents
6. R.F.A. No.2874 of 1999 (O & M) Ramesh .....Appellant Vs. State of Haryana and another .....Respondents
7. R.F.A. No.2875 of 1999 (O & M) Same Singh .....Appellant Vs. State of Haryana and another .....Respondents
8. R.F.A. No.2876 of 1999 (O & M) Ram Phal .....Appellant Vs. State of Haryana and another .....Respondents R.F.A. No. 431 of 2000 [2]
9. R.F.A. No.2877 of 1999 (O & M) Krishan and others .....Appellants Vs. State of Haryana and another .....Respondents
10. R.F.A. No.2817 of 1999 (O & M) Kaushalya Devi .....Appellant Vs. The State of Haryana and another .....Respondents
11. R.F.A. No.2878 of 1999 (O & M) Jage Ram and others .....Appellant Vs. State of Haryana and another .....Respondents
12. R.F.A. No.2937 of 1999 (O & M) Shanti Devi and another .....Appellants Vs. State of Haryana .....Respondent
13. R.F.A. No.2938 of 1999 (O & M) Sabha Chand and others .....Appellants Vs. State of Haryana .....Respondent
14. R.F.A. No.2939 of 1999 (O & M) Ram Saroop and others .....Appellants Vs. State of Haryana .....Respondent
15. R.F.A. No.2965 of 1999 (O & M) Hoshiara .....Appellant Vs. State of Haryana and another .....Respondents
16. R.F.A. No.2966 of 1999 (O & M) Hoshiara .....Appellant Vs. State of Haryana and others .....Respondents
17. R.F.A. No.2969 of 1999 (O & M) Satbir Singh .....Appellant Vs. State of Haryana and another .....Respondents
18. R.F.A. No.2970 of 1999 (O & M) Om Pati .....Appellant Vs. State of Haryana and another .....Respondents R.F.A. No. 431 of 2000 [3]
19. R.F.A. No.2971 of 1999 (O & M) Ram Kali ( deceased) through L.Rs .....Appellants Vs. State of Haryana and another .....Respondents
20. R.F.A. No.2972 of 1999 (O & M) Krishna Devi .....Appellant Vs. State of Haryana .....Respondent
21. R.F.A. No.2976 of 1999 (O & M) Pale Ram .....Appellant Vs. State of Haryana and another .....Respondents
22. R.F.A. No.2977 of 1999 (O & M) Tek Chand and another .....Appellants Vs. State of Haryana .....Respondent
23. R.F.A. No.2978 of 1999 (O & M) Zile Singh .....Appellant Vs. State of Haryana .....Respondent
24. R.F.A. No.2979 of 1999 (O & M) Baljit and another .....Appellants Vs. State of Haryana and another .....Respondents
25. R.F.A. No.2980 of 1999 (O & M) Hari Ram and others .....Appellants Vs. State of Haryana and another .....Respondents
26. R.F.A. No.2981 of 1999 (O & M) Munshi .....Appellant Vs. State of Haryana .....Respondent
27. R.F.A. No.2982 of 1999 (O & M) Suraj Mal ( deceased ) through L.Rs .....Appellants Vs. State of Haryana .....Respondent
28. R.F.A. No.2983 of 1999 (O & M) Gram Panchayat Fazilpur .....Appellant Vs. State of Haryana and another .....Respondents R.F.A. No. 431 of 2000 [4]
29. R.F.A. No.2984 of 1999 (O & M) Bharpai .....Appellant Vs. State of Haryana and another .....Respondents
30. R.F.A. No.2985 of 1999 (O & M) Sat Narain and others .....Appellants Vs. State of Haryana .....Respondent
31. R.F.A. No.2986 of 1999 (O & M) Hukam Chand and others .....Appellants Vs. State of Haryana .....Respondent
32. R.F.A. No.2987 of 1999 (O & M) Ram Kishan and others .....Appellants Vs. State of Haryana .....Respondent
33. R.F.A. No.2991 of 1999 (O & M) Net Ram and others .....Appellants Vs. The State of Haryana .....Respondent
34. R.F.A. No.2992 of 1999 (O & M) Ferozi .....Appellant Vs. State of Haryana and another .....Respondents
35. R.F.A. No.2993 of 1999 (O & M) Balbir and others .....Appellants Vs. State of Haryana and another .....Respondent
36. R.F.A. No.2994 of 1999 (O & M) Atam Parkash .....Appellant Vs. State of Haryana .....Respondent
37. R.F.A. No.2996 of 1999 (O & M) Prem Chand .....Appellant Vs. The State of Haryana and others .....Respondents
38. R.F.A. No.3040 of 1999 (O & M) Ran Singh .....Appellant Vs. State of Haryana and another .....Respondents R.F.A. No. 431 of 2000 [5]
39. R.F.A. No.3041 of 1999 (O & M) Dalbir and others .....Appellants Vs. State of Haryana and another .....Respondents
40. R.F.A. No.3048 of 1999 (O & M) Mahabir Singh and another .....Appellants Vs. State of Haryana and another .....Respondents
41. R.F.A. No.3049 of 1999 (O & M) Smt. Murti .....Appellant Vs. State of Haryana and others .....Respondents
42. R.F.A. No.3070 of 1999 (O & M) Jage Ram .....Appellant Vs. State of Haryana and another .....Respondents
43. R.F.A. No.3071 of 1999 (O & M) Krishan and others .....Appellants Vs. State of Haryana and another .....Respondents
44. R.F.A. No.3072 of 1999 (O & M) Mange Ram .....Appellant Vs. State of Haryana and another .....Respondents
45. R.F.A. No.3073 of 1999 (O & M) Jage Ram and another .....Appellants Vs. State of Haryana and another .....Respondents
46. R.F.A. No.3074 of 1999 (O & M) Parkash Chand and others .....Appellants Vs. State of Haryana and another .....Respondents
47. R.F.A. No.3075 of 1999 (O & M) Daya Nand and others .....Appellants Vs. State of Haryana and another .....Respondents R.F.A. No. 431 of 2000 [6]
48. R.F.A. No.3076 of 1999 (O & M) Nirmal Kumar ( deceased) through Lrs and others .....Appellants Vs. State of Haryana and another .....Respondents
49. R.F.A. No.3129 of 1999 (O & M) Chhoto and others .....Appellants Vs. State of Haryana and another .....Respondents
50. R.F.A. No.3153 of 1999 (O & M) Ved Parkash and others .....Appellants Vs. State of Haryana and another .....Respondents
51. R.F.A. No.3154 of 1999 (O & M) Phulam Devi and others .....Appellants Vs. State of Haryana and another .....Respondents
52. R.F.A. No.3155 of 1999 (O & M) Same Ram and others .....Appellants Vs. State of Haryana and another .....Respondents
53. R.F.A. No.3156 of 1999 (O & M) Same Ram and another .....Appellants Vs. State of Haryana and another .....Respondents
54. R.F.A. No.3157 of 1999 (O & M) Smt. Murti (Murthi) Devi .....Appellant Vs. State of Haryana and another .....Respondents
55. R.F.A. No.3163 of 1999 (O & M) Daya Nand .....Appellant Vs. State of Haryana and another .....Respondents
56. R.F.A. No.3164 of 1999 (O & M) Jagdish .....Appellant Vs. State of Haryana and another .....Respondents R.F.A. No. 431 of 2000 [7]
57. R.F.A. No.3167 of 1999 (O & M) Jai Chand ( deceased) through his L.Rs .....Appellants Vs. State of Haryana and another .....Respondents
58. R.F.A. No.3168 of 1999 (O & M) Jai Chand ( deceased) through his L.Rs .....Appellants Vs. State of Haryana and another .....Respondents
59. R.F.A. No.3169 of 1999 (O & M) Prem Kumari .....Appellant Vs. State of Haryana .....Respondent
60. R.F.A. No.3170 of 1999 (O & M) Kundan ( deceased) through L.Rs .....Appellant Vs. State of Haryana .....Respondent
61. R.F.A. No.3171 of 1999 (O & M) Baldev Raj .....Appellant Vs. State of Haryana and another .....Respondents
62. R.F.A. No.3172 of 1999 (O & M) Kishan Chand .....Appellant Vs. State of Haryana and another .....Respondents
63. R.F.A. No.3173 of 1999 (O & M) Om Parkash .....Appellant Vs. State of Haryana .....Respondent
64. R.F.A. No.3174 of 1999 (O & M) Manhori and another .....Appellants Vs. State of Haryana .....Respondent
65. R.F.A. No.3288 of 1999 (O & M) Khayali Ram ( deceased) through his L.Rs and others .....Appellants Vs. State of Haryana and another .....Respondents R.F.A. No. 431 of 2000 [8]
66. R.F.A. No.3298 of 1999 (O & M) Smt. Basanti .....Appellant Vs. State of Haryana and another .....Respondents
67. R.F.A. No.3299 of 1999 (O & M) Jai Bhagwan and others .....Appellants Vs. State of Haryana and another .....Respondents
68. R.F.A. No.3300 of 1999 (O & M) Risala ( deceased) trough his L.Rs and others .....Appellants Vs. The State of Haryana and another .....Respondents
69. R.F.A. No.3329 of 1999 (O & M) Ram Kanwar @ Ram Kumar .....Appellant Vs. State of Haryana and another .....Respondents
70. R.F.A. No.3330 of 1999 (O & M) Smt. Phool Pati .....Appellant Vs. State of Haryana and others .....Respondents
71. R.F.A. No.3351 of 1999 (O & M) Jai Pal and another .....Appellant Vs. State of Haryana and another .....Respondents
72. R.F.A. No.3352 of 1999 (O & M) Raghbir and others .....Appellants Vs. State of Haryana and another .....Respondents
73. R.F.A. No.3353 of 1999 (O & M) Sabha Chand .....Appellant Vs. State of Haryana and another .....Respondents
74. R.F.A. No.3354 of 1999 (O & M) Mahender .....Appellant Vs. State of Haryana and another .....Respondents
75. R.F.A. No.3355 of 1999 (O & M) Ratti Ram .....Appellant Vs. State of Haryana .....Respondent R.F.A. No. 431 of 2000 [9]
76. R.F.A. No.3356 of 1999 (O & M) Pal Singh .....Appellant Vs. State of Haryana and another .....Respondents
77. R.F.A. No.3357 of 1999 (O & M) Raghbir .....Appellant Vs. State of Haryana and another .....Respondents
78. R.F.A. No.3358 of 1999 (O & M) Mange Ram ( deceased) through L.Rs .....Appellants Vs. State of Haryana and others .....Respondents
79. R.F.A. No.3359 of 1999 (O & M) Karan Singh .....Appellant Vs. State of Haryana and others .....Respondents
80. R.F.A. No.3360 of 1999 (O & M) Mange Ram and others .....Appellants Vs. State of Haryana .....Respondent
81. R.F.A. No.3361 of 1999 (O & M) Singh Ram and another .....Appellants Vs. State of Haryana and another .....Respondents
82. R.F.A. No.3454 of 1999 (O & M) Rameshwar Dass and others .....Appellants Vs. State of Haryana .....Respondent
83. R.F.A. No.3455 of 1999 (O & M) Santosh Kumari .....Appellant Vs. State of Haryana and another .....Respondents
84. R.F.A. No.3456 of 1999 (O & M) Atam Dev .....Appellant Vs. State of Haryana and another .....Respondents R.F.A. No. 431 of 2000 [10]
85. R.F.A. No.3457 of 1999 (O & M) Madan Lal and another .....Appellants Vs. State of Haryana and another .....Respondents
86. R.F.A. No.3459 of 1999 (O & M) Surat Singh and others .....Appellants Vs. State of Haryana and another .....Respondents
87. R.F.A. No.3460 of 1999 (O & M) Smt. Radha and others .....Appellants Vs. State of Haryana and another .....Respondents
88. R.F.A. No.3555 of 1999 (O & M) Tek Chand and another .....Appellants Vs. State of Haryana and another .....Respondents
89. R.F.A. No.3561 of 1999 (O & M) Ved Singh .....Appellant Vs. State of Haryana and another .....Respondents
90. R.F.A. No.3588 of 1999 (O & M) Raj Kumar and others .....Appellants Vs. State of Haryana and another .....Respondents
91. R.F.A. No.3589 of 1999 (O & M) Gurditta ( deceased) through his L.Rs .....Appellants Vs. State of Haryana and another .....Respondents
92. R.F.A. No.3684 of 1999 (O & M) Kishan Chand and another .....Appellants Vs. State of Haryana and another .....Respondents
93. R.F.A. No.3702 of 1999 (O & M) Anand Singh .....Appellant Vs. State of Haryana and another .....Respondents R.F.A. No. 431 of 2000 [11]
94. R.F.A. No.3703 of 1999 (O & M) Anand Singh .....Appellant Vs. State of Haryana and others .....Respondents
95. R.F.A. No.3821 of 1999 (O & M) Smt. Darshan Devi and others .....Appellants Vs. State of Haryana and another .....Respondents
96. R.F.A. No.159 of 2000 (O & M) Anand Singh .....Appellant Vs. State of Haryana and another .....Respondents
97. R.F.A. No.259 of 2000 (O & M) Dayawanti .....Appellant Vs. State of Haryana and another .....Respondents
98. R.F.A. No.260 of 2000 (O & M) Rewti Lal and another .....Appellants Vs. The State of Haryana and another .....Respondents
99. R.F.A. No.261 of 2000 (O & M) Sant Ram .....Appellant Vs. The State of Haryana and another .....Respondents
100. R.F.A. No.262 of 2000 (O & M) Baljit singh .....Appellant Vs. The State of Haryana and another .....Respondents
101. R.F.A. No.263 of 2000 (O & M) Raju .....Appellant Vs. State of Haryana and another .....Respondents
102. R.F.A. No.264 of 2000 (O & M) Bhalle Ram and another .....Appellants Vs. The State of Haryana and another .....Respondents R.F.A. No. 431 of 2000 [12]
103. R.F.A. No.265 of 2000 (O & M) Ganga Ram .....Appellant Vs. State of Haryana .....Respondent
104. R.F.A. No.266 of 2000 (O & M) Madan Lal and others .....Appellants Vs. The State of Haryana and another .....Respondents
105. R.F.A. No.387 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Ran Singh .....Respondent
106. R.F.A. No.388 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Sher Singh ( deceased) through LRs .....Respondent
107. R.F.A. No.389 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Om Pati .....Respondent
108. R.F.A. No.390 of 2000 (O & M) The State of Haryana and another .....Appellants Vs. Smt. Shashi .....Respondent
109. R.F.A. No.391 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Pal Singh .....Respondent
110. R.F.A. No.392 of 2000 (O & M) The State of Haryana and another .....Appellants Vs. Lakshmi Chand .....Respondent
111. R.F.A. No.393 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Smt. Kamla .....Respondent
112. R.F.A. No.394 of 2000 (O & M) State of Haryana .....Appellant Vs. Net Ram and others .....Respondents R.F.A. No. 431 of 2000 [13]
113. R.F.A. No.395 of 2000 (O & M) The State of Haryana and another .....Appellants Vs. Surja and others .....Respondents
114. R.F.A. No.396 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Jage Ram .....Respondent
115. R.F.A. No.397 of 2000 (O & M) State of Haryana .....Appellant Vs. Om Parkash and another .....Respondents
116. R.F.A. No.398 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Baljit Singh .....Respondent
117. R.F.A. No.399 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Raghbir Singh .....Respondent
118. R.F.A. No.400 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Surja .....Respondent
119. R.F.A. No.401 of 2000 (O & M) The State of Haryana and another .....Appellants Vs. Sant Ram .....Respondent
120. R.F.A. No.402 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Ran Singh .....Respondent
121. R.F.A. No.403 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Ram Phal .....Respondent
122. R.F.A. No.404 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Bharpai .....Respondent R.F.A. No. 431 of 2000 [14]
123. R.F.A. No.405 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Jai Bhagwan and others .....Respondents
124. R.F.A. No.406 of 2000 (O & M) The State of Haryana and another .....Appellants Vs. Gurditta .....Respondent
125. R.F.A. No.407 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Raghbir and others .....Respondents
126. R.F.A. No.408 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Dharambir Singh .....Respondent
127. R.F.A. No.409 of 2000 (O & M) The State of Haryana and another .....Appellants Vs. Smt. Pushpa Devi .....Respondent
128. R.F.A. No.410 of 2000 (O & M) The State of Haryana and another .....Appellants Vs. Ramphal .....Respondent
129. R.F.A. No.411 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Kishan Chand .....Respondent
130. R.F.A. No.412 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Bharat Singh and another .....Respondent
131. R.F.A. No.413 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Same Ram and another .....Respondents
132. R.F.A. No.414 of 2000 (O & M) The State of Haryana and another .....Appellants Vs. Santosh Kumari .....Respondent R.F.A. No. 431 of 2000 [15]
133. R.F.A. No.415 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Smt.Parsandi (deceased) .....Respondents
134. R.F.A. No.416 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Raghbir Singh .....Respondent
135. R.F.A. No.417 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Dalbir and others .....Respondents
136. R.F.A. No.418 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Bharat Singh and another .....Respondents
137. R.F.A. No.419 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Baldev Raj .....Respondent
138. R.F.A. No.420 of 2000 (O & M) The State of Haryana and another .....Appellants Vs. Smt.Amra Kaur .....Respondent
139. R.F.A. No.421 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Ramesh @ Ramesh Chand .....Respondent
140. R.F.A. No.422 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Dayawanti .....Respondent
141. R.F.A. No.423 of 2000 (O & M) The State of Haryana and another .....Appellants Vs. Atam Dev .....Respondent
142. R.F.A. No.424 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Murari Lal and others .....Respondents R.F.A. No. 431 of 2000 [16]
143. R.F.A. No.425 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Nirmal Kumar and others .....Respondents
144. R.F.A. No.426 of 2000 (O & M) The State of Haryana and another .....Appellants Vs. Ran Singh ( deceased) through his L.Rs .....Respondent
145. R.F.A. No.427 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Raj Kumar and others .....Respondents
146. R.F.A. No.428 of 2000 (O & M) The State of Haryana and another .....Appellants Vs. Ram Gopal Sharma .....Respondent
147. R.F.A. No.429 of 2000 (O & M) The State of Haryana and another .....Appellants Vs. Ram Dia ( deceased) through LRs and another .....Respondents
148. R.F.A. No.430 of 2000 (O & M) The State of Haryana and another .....Appellants Vs. Same Singh .....Respondent
149. R.F.A. No.432 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Smt.Murthi Devi .....Respondent
150. R.F.A. No.433 of 2000 (O & M) The State of Haryana and another .....Appellants Vs. Attar Singh .....Respondent
151. R.F.A. No.434 of 2000 (O & M) The State of Haryana and another .....Appellants Vs. Jagminder Dass .....Respondent
152. R.F.A. No.435 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Jagdish .....Respondent R.F.A. No. 431 of 2000 [17]
153. R.F.A. No.436 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Balraj Dahiya .....Respondent
154. R.F.A. No.437 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Parkash Chand and others .....Respondents
155. R.F.A. No.438 of 2000 (O & M) The State of Haryana and another .....Appellants Vs. Smt. Bala .....Respondent
156. R.F.A. No.439 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Madan Lal and another .....Respondents
157. R.F.A. No.440 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Smt. Basanti .....Respondent
158. R.F.A. No.441 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Mange Ram .....Respondent
159. R.F.A. No.442 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Jai Chand .....Respondent
160. R.F.A. No.443 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Jai Chand .....Respondent
161. R.F.A. No.444 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Satbir Singh .....Respondent
162. R.F.A. No.445 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Pal Singh .....Respondent R.F.A. No. 431 of 2000 [18]
163. R.F.A. No.446 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Daya Nand .....Respondent
164. R.F.A. No.447 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Balraj and others .....Respondents
165. R.F.A. No.448 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Raju .....Respondent
166. R.F.A. No.449 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Narinder Pal .....Respondents
167. R.F.A. No.450 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Khayali Ram (deceased) through .....Respondents his L.Rs and others
168. R.F.A. No.451 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Zile Singh and others .....Respondents
169. R.F.A. No.452 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Surat Singh and others .....Respondents
170. R.F.A. No.453 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Rajinder Singh .....Respondent
171. R.F.A. No.454 of 2000 (O & M) The State of Haryana and another .....Appellants Vs. Lakshmi Chand .....Respondent R.F.A. No. 431 of 2000 [19]
172. R.F.A. No.455 of 2000 (O & M) State of Haryana and another .....Appellants Vs Singh Ram and another .....Respondent
173. R.F.A. No.456 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Smt Kaushalya Devi .....Respondent
174. R.F.A. No.457 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Tek Chand and another .....Respondents
175. R.F.A. No.458 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Ferozi .....Respondent
176. R.F.A. No.459 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Mahender .....Respondent
177. R.F.A. No.460 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Baljit Singh .....Respondent
178. R.F.A. No.461 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Hoshiara and others .....Respondents
179. R.F.A. No.462 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Smt. Kamla .....Respondent
180. R.F.A. No.463 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Jage Ram and another .....Respondents
181. R.F.A. No.464 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Ran Singh .....Respondent R.F.A. No. 431 of 2000 [20] 182 R.F.A. No.465 of 2000 (O & M) The State of Haryana and another .....Appellants Vs. Smt. Santosh Kumari .....Respondent 183 R.F.A. No.466 of 2000 (O & M) The State of Haryana and another .....Appellants Vs. Gram Panchayat Fazilpur .....Respondent 184 R.F.A. No.467 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Jage Ram and others .....Respondents
185. R.F.A. No.468 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Sabha Chand .....Respondent
186. R.F.A. No.469 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Ram Kali .....Respondent
187. R.F.A. No.470 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Bhartu .....Respondent
188. R.F.A. No.471 of 2000 (O & M) State of Haryana .....Appellant Vs. Ram Kishan and others .....Respondents
189. R.F.A. No.472 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Krishan and others .....Respondents
190. R.F.A. No.473 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Mange Ram ( deceased) through .....Respondents his L.Rs and others
191. R.F.A. No.474 of 2000 (O & M) The State of Haryana and another .....Appellants Vs. Smt. Umrawati .....Respondent R.F.A. No. 431 of 2000 [21]
192. R.F.A. No.475 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Kuldeep Singh .....Respondent
193. R.F.A. No.476 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Hoshiara .....Respondent
194. R.F.A. No.477 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Smt. Darshan Devi and others .....Respondents 195 R.F.A. No.478 of 2000 (O & M) The State of Haryana and another .....Appellants Vs. Bir Singh and others .....Respondents
196. R.F.A. No.479 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Bhartu .....Respondent
197. R.F.A. No.480 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Om Singh and another .....Respondents
198. R.F.A. No.481 of 2000 (O & M) State of Haryana and another .....Appellants Vs. Mohinder Singh and another .....Respondents
199. R.F.A. No.519 of 2000 (O & M) Balbir Singh .....Appellant Vs. The State of Haryana and another .....Respondents
200. R.F.A. No.587 of 2000 (O & M) Zile Singh and others .....Appellant Vs. State of Haryana and another .....Respondents R.F.A. No. 431 of 2000 [22] 201 R.F.A. No.588 of 2000 (O & M) Davinder and others .....Appellants Vs. State of Haryana and another .....Respondents
202. R.F.A. No.1101 of 2000 (O & M) Dharambir Singh ( deceased) through .....Appellants his L.Rs Vs. State of Haryana and another .....Respondents
203. R.F.A. No.1420 of 2000 (O & M) State of Haryana ...Appellant Vs. Ganga Ram .....Respondent
204. R.F.A. No.1421of 2000 (O & M) State of Haryana .....Appellant Vs. Arvind Kumar .....Respondent
205. R.F.A. No.1422of 2000 (O & M) The State of Haryana and another .....Appellants Vs. Krishan Chand and another .....Respondents
206. R.F.A. No.1423 of 2000 (O & M) The State of Haryana and another .....Appellants Vs. Madan lal and others .....Respondents
207. R.F.A. No.1424 of 2000 (O & M) State of Haryana and another. .....Appellants Vs. Anand Singh and another .....Respondents
208. R.F.A. No.1425 of 2000 (O & M) State of Haryana .....Appellant Vs. Jarnail Kaur .....Respondent
209. R.F.A. No.1432 of 2000 (O & M) The State of Haryana and another. .....Appellants Vs. Rewti Lal and another .....Respondents R.F.A. No. 431 of 2000 [23]
210. R.F.A. No.1433 of 2000 (O & M) State of Haryana and another. .....Appellants Vs. Anand Singh and another .....Respondents
211. R.F.A. No.1434 of 2000 (O & M) State of Haryana .....Appellant Vs. Ramesh Chand .....Respondent
212. R.F.A. No.1435 of 2000 (O & M) State of Haryana and another. .....Appellants Vs. Smt. Murti and another .....Respondents
213. R.F.A. No.1436 of 2000 (O & M) State of Haryana and another. .....Appellants Vs. Hira Nand .....Respondent
214. R.F.A. No.1443 of 2000 (O & M) State of Haryana .....Appellant Vs. Ratti Ram .....Respondent
215. R.F.A. No.1444 of 2000 (O & M) The State of Haryana and another. .....Appellants Vs. Sheela Devi .....Respondent
216. R.F.A. No.1445 of 2000 (O & M) State of Haryana .....Appellant Vs. Daya Nand and others .....Respondents
217. R.F.A. No.1447 of 2000 (O & M) State of Haryana and another. .....Appellants Vs. Har Lal .....Respondent
218. R.F.A. No.1448 of 2000 (O & M) State of Haryana .....Appellant Vs. Kundan .....Respondent
219. R.F.A. No.1449 of 2000 (O & M) State of Haryana .....Appellant Vs. Hukam Chand and others .....Respondents R.F.A. No. 431 of 2000 [24]
220. R.F.A. No.1450 of 2000 (O & M) State of Haryana .....Appellant Vs. Sat Narain and others .....Respondents
221. R.F.A. No.1451 of 2000 (O & M) State of Haryana .....Appellant Vs. Bal Raj and others .....Respondents
222. R.F.A. No.1452 of 2000 (O & M) The State of Haryana and another .....Appellants Vs. Angoori Devi and another .....Respondents
223. R.F.A. No.1453 of 2000 (O & M) The State of Haryana and another. .....Appellants Vs. Ram Chander .....Respondent
224. R.F.A. No.1454 of 2000 (O & M) State of Haryana .....Appellant Vs. Dhan Kaur and others .....Respondents
225. R.F.A. No.1455 of 2000 (O & M) State of Haryana .....Appellant Vs. Shanti Devi and another .....Respondents
226. R.F.A. No.1456 of 2000 (O & M) State of Haryana .....Appellant Vs. Mange Ram and others .....Respondents
227. R.F.A. No.1457 of 2000 (O & M) State of Haryana .....Appellant Vs. Zile Singh .....Respondent
228. R.F.A. No.1458 of 2000 (O & M) State of Haryana . .....Appellant Vs. Baljit and another .....Respondents R.F.A. No. 431 of 2000 [25]
229. R.F.A. No.1459 of 2000 (O & M) State of Haryana . .....Appellant Vs. Manhori and another .....Respondents
230. R.F.A. No.1460 of 2000 (O & M) State of Haryana .....Appellant Vs. Suraj Mal .....Respondent
231. R.F.A. No.1461 of 2000 (O & M) State of Haryana .....Appellant Vs. Rameshwar Dass and others .....Respondents
232. R.F.A. No.1462 of 2000 (O & M) State of Haryana and another. .....Appellants Vs. Mahabir Singh and another .....Respondents
233. R.F.A. No.1463 of 2000 (O & M) State of Haryana . .....Appellant Vs. Raghbir Singh and another .....Respondents
234. R.F.A. No.1464 of 2000 (O & M) The State of Haryana and another. .....Appellants Vs. Prem Chand and another .....Respondent
235. R.F.A. No.1465 of 2000 (O & M) State of Haryana and another. .....Appellants Vs. Ved Singh .....Respondent
236. R.F.A. No.1466 of 2000 (O & M) State of Haryana .....Appellant Vs. Sabha Chand and others .....Respondents
237. R.F.A. No.1467 of 2000 (O & M) State of Haryana .....Appellant Vs. Prem Kumari .....Respondent R.F.A. No. 431 of 2000 [26]
238. R.F.A. No.1468 of 2000 (O & M) State of Haryana .....Appellant Vs. Lachhmi Narain and others .....Respondents
239. R.F.A. No.1469 of 2000 (O & M) State of Haryana .....Appellant Vs. Krishan and others .....Respondents
240. R.F.A. No.1470 of 2000 (O & M) The State of Haryana and another .....Appellants Vs. Anand Singh and another .....Respondents
241. R.F.A. No.1471 of 2000 (O & M) State of Haryana .....Appellant Vs. Daya Nand .....Respondent
242. R.F.A. No.1472 of 2000 (O & M) State of Haryana .....Appellant Vs. Sirya ( deceased) and others .....Respondents
243. R.F.A. No.1473 of 2000 (O & M) State of Haryana .....Appellant Vs. Dharam Singh and others .....Respondents
244. R.F.A. No.1474 of 2000 (O & M) The State of Haryana and another. .....Appellants Vs. Bhalle Ram and another .....Respondents
245. R.F.A. No.1475 of 2000 (O & M) State of Haryana .....Appellant Vs. Balbir and others .....Respondents
246. R.F.A. No.1476 of 2000 (O & M) State of Haryana .....Appellant Vs. Des Raj ( deceased) through his .....Respondents L.Rs and others R.F.A. No. 431 of 2000 [27]
247. R.F.A. No.1477 of 2000 (O & M) State of Haryana and another. .....Appellants Vs. Pale Ram .....Respondent
248. R.F.A. No.1478 of 2000 (O & M) State of Haryana .....Appellant Vs. Khem Chand and others .....Respondents
249. R.F.A. No.1479 of 2000 (O & M) State of Haryana and another. .....Appellants Vs. Pune Ram and another .....Respondents
250. R.F.A. No.1480 of 2000 (O & M) State of Haryana .....Appellant Vs. Risala (deceased) through LRs .....Respondent
251. R.F.A. No.1481 of 2000 (O & M) State of Haryana . .....Appellant Vs. Krishna Devi .....Respondent
252. R.F.A. No.1482 of 2000 (O & M) State of Haryana and other .....Appellants Vs. Anand Singh .....Respondent
253. R.F.A. No.1483 of 2000 (O & M) State of Haryana . .....Appellant Vs. Om Parkash and another .....Respondents
254. R.F.A. No.1484 of 2000 (O & M) State of Haryana and other . .....Appellants Vs. Ram Kumar .....Respondent
255. R.F.A. No.1485 of 2000 (O & M) State of Haryana . .....Appellant Vs. Munshi .....Respondent
256. R.F.A. No.1486 of 2000 (O & M) The State of Haryana and another. .....Appellants Vs. Balbir Singh .....Respondent R.F.A. No. 431 of 2000 [28]
257. R.F.A. No.1672 of 2000 (O & M) State of Haryana . .....Appellant Vs. Atam Parkash .....Respondent
258. R.F.A. No.2578 of 2000 (O & M) Mohinder Singh and another . .....Appellants Vs. State of Haryana and another .....Respondents
259. R.F.A. No.1993 of 2001 (O & M) Roopla and others .....Appellants Vs. State of Haryana and others .....Respondents
260. R.F.A. No.2679 of 2001 (O & M) Munshi and others . .....Appellants Vs. State of Haryana and others .....Respondents
261. R.F.A. No.3114 of 2001 (O & M) Sultan Singh and another . .....Appellants Vs. State of Haryana and others .....Respondents
262. R.F.A. No.3115 of 2001 (O & M) Anand Singh and others . .....Appellants Vs. State of Haryana and others .....Respondents
263. R.F.A. No.3116 of 2001 (O & M) Smt. Nirmala Kumari . .....Appellants Vs. The State of Haryana and others .....Respondents
264. R.F.A. No.3117 of 2001 (O & M) Satish Rani . .....Appellant Vs. State of Haryana and others .....Respondents
265. R.F.A. No.3526 of 2001 (O & M) Mehar Chand and others . .....Appellants Vs. State of Haryana and others .....Respondents R.F.A. No. 431 of 2000 [29]
266. R.F.A. No.4023 of 2001 (O & M) Smt. Shanti Devi and others . .....Appellants Vs. State of Haryana and others .....Respondents
267. R.F.A. No.4162 of 2001 (O & M) Bijender Singh . .....Appellant Vs. The State of Haryana, and others .....Respondents
268. R.F.A. No.4163 of 2001 (O & M) Santosh . .....Appellant Vs. State of Haryana and others .....Respondents
269. R.F.A. No.4164 of 2001 (O & M) Smt.Raj Kumari . .....Appellant Vs. State of Haryana and others .....Respondents
270. R.F.A. No.4165 of 2001 (O & M) Jagbir Singh . .....Appellant Vs. State of Haryana and others .....Respondents
271. R.F.A. No.4649 of 2001 (O & M) Mange Ram and another . .....Appellants Vs. State of Haryana and others .....Respondents
272. R.F.A. No.5053 of 2001 (O & M) Baldeva . .....Appellant Vs. State of Haryana and another .....Respondents
273. R.F.A. No.511 of 2002 (O & M) State of Haryana and another . .....Appellants Vs. Mange Ram and others .....Respondents
274. R.F.A. No.1273 of 2002 (O & M) Chander Singh and another . .....Appellants Vs. Baldev Raj and others .....Respondents R.F.A. No. 431 of 2000 [30]
275. R.F.A. No.2189 of 2002 (O & M) State of Haryana and another . .....Appellants Vs. Suresh Kumar and another .....Respondents
276. R.F.A. No.2190 of 2002 (O & M) State of Haryana and another .....Appellants Vs. Suresh Chand and another .....Respondents
277. R.F.A. No.2263 of 2002 (O & M) Smt. Maya Jain and another . .....Appellants Vs. State of Haryana and another .....Respondents
278. R.F.A. No.2264 of 2002 (O & M) Suresh Kumar and another . .....Appellants Vs. State of Haryana and another .....Respondents
279. R.F.A. No.2536 of 2002 (O & M) Balraj Dahiya . .....Appellant Vs. State of Haryana and another .....Respondents
280. R.F.A. No.3919 of 2002 (O & M) State of Haryana . .....Appellant Vs. Mrs. Ved Kumari and others .....Respondents
281. R.F.A. No.3920 of 2002 (O & M) State of Haryana . .....Appellant Vs. Mrs.Darshan Kumari and another .....Respondents
282. R.F.A. No.3921 of 2002 (O & M) State of Haryana . .....Appellant Vs. Mrs. Ved Kumari and another .....Respondents
283. R.F.A. No.1099 of 2003 (O & M) Surja . .....Appellant Vs. State of Haryana and another .....Respondent R.F.A. No. 431 of 2000 [31]
284. R.F.A. No.2204 of 2004 (O & M) Dharma .....Appellant Vs. State of Haryana and another .....Respondents
285. R.F.A. No.2205 of 2004 (O & M) Mahabir Singh .....Appellant Vs. State of Haryana and others .....Respondents
286. R.F.A. No.2206of 2004 (O & M) Jagbir Singh .....Appellant Vs. State of Haryana and others .....Respondents
287. R.F.A. No.2207 of 2004 (O & M) Khushi Ram .....Appellant Vs. State of Haryana and others .....Respondents
288. R.F.A. No.4210 of 2006 (O & M) Om Parkash . .....Appellant Vs. Land Acquisition Collector and others .....Respondents
289. R.F.A. No.4211 of 2006 (O & M) Manjur Hassan . .....Appellant Vs. Land Acquisition Collector and others .....Respondents
290. R.F.A. No.1359 of 2008 (O & M) Om Parkash and others . .....Appellants Vs. State of Haryana andanother .....Respondents CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL Present: S/ Shri R.S. Mittal, Senior Advocate with Mr. Atul Gaur, Roopak Bansal, Kanwar Satbir Singh, Jitender Nara, C. B. Goel, Gorakh Nath, S.P. Khatri, B. R. Vohra, Alok Jain and Ms. Sarpreet Kaur, Advocates for the land owners.
Mr. Lokesh Sinhal, Additional Advocate General, Haryana for the State.
R.F.A. No. 431 of 2000 [32]Rajesh Bindal J.
This order will dispose of a bunch of 290 appeals, as the same arise out of a common acquisition.
R.F.A. Nos. 2817, 2818, 2861, 2873 to 2878, 2937 to 2939, 2965, 2966, 2969 to 2972, 2976 to 2987, 2991 to 2994, 2996, 3040, 3041, 3048, 3049, 3070 to 3076, 3129, 3153 to 3157, 3163, 3164, 3167 to to 3174, 3288, 3298 to 3300, 3329, 3330, 3351 to 3361, 3454 to 3457, 3459, 3460, 3555, 3561, 3588, 3589, 3684, 3702, 3703, 3821 of 1999, 159, 259 to 266, 519, 587, 588, 1101, 2578 of 2000, 1993, 2679, 3114 to 3117, 3526, 4023, 4162 to 4165, 4649, 5053 of 2001, 1273, 2263, 2264, 2536 of 2002, 1099 of 2003, 2204 to 2207 of 2004, 4210 and 4211 of 2006 and 1359 of 2008 have been filed by the land owners seeking further enhancement of the compensation for the acquired land.
R.F.A. Nos. 387 to 481, 1420 to 1425, 1432 to 1436, 1443 to 1445, 1447 to 1486, 1672 of 2000, 511, 2189, 2190, 3919 to 3921 of 2002 have been filed by the State for reduction of the compensation awarded to the land owners.
The facts have been noticed from R.F.A. No. 431 of 2000. Briefly, the facts are that the land situated in Village Fazilpur Hadbast No. 81, Tehsil and District Sonepat was acquired vide notification dated 17.5.1990, issued under Section 4 of the Land Acquisition Act, 1894 (for short, `the Act') for residential and commercial area in Sector 12, Sonepat. The same was followed by notification dated 16.5.1991, issued under Section 6 of the Act. The Land Acquisition Collector (for short, `the Collector') determined the market value of the acquired land @ Rs. 1,30,000/- per acre. Dissatisfied with the award, the land owners filed objections which were referred to the learned Court below for consideration, who considering the material placed on record by the parties, determined market value of the acquired land @ Rs. 120/- per square yard. However, for land measuring 26.86 acres for which the Collector awarded Rs. 1,30,000/- per acre comprising of Rect. Nos. 9, 10, 15, 16, 17, 18 and 19, market value was assessed at Rs. 100/- per square yard.
Learned counsel for the land owners submitted that the claim made in the present set of appeals is squarely covered by a judgment of this Court in R.F.A. No. 1718 of 2001--Atam Parkash v. State of Haryana and others, decided on 24.9.2007, whereby the value of the land acquired vide same notification has been assessed at Rs. 135/- per square yard for the land which is situated behind ECE factory and for the land situated on Sonepat-Bahalgarh road, the same was assessed at Rs. 160/- per square yard. It was further submitted that the land in the present case pertained to village Fazilpur, which is situated adjoining and opposite R.F.A. No. 431 of 2000 [33] the land pertaining to Pati Musalman. It is further submitted that a part of the land pertaining to village Fazilpur abuts Sonepat-Bahalgarh road. The location of the land in question is same, as was considered by this Court in Atam Parkash's case (supra) and the purpose of acquisition was also for the development and utilisation as Sector 12-Sonepat. An additional argument was raised with regard to valuation of land which was low lying for which the learned court below assessed the value at Rs. 100/- per square yard as against Rs. 120/- per square yard assessed for other part of the land. It was further submitted that the area, which was low lying on account of earth having been taken therefrom for the purpose of construction of a canal, was specifically mentioned in the award of the Collector. However, the learned court below has mentioned Rectangle Nos. in their entirety for assessing different value for them, whereas in fact the entire Rectangle Nos. were not low lying as it was only some part thereof.
Learned counsel for the State did not dispute the fact that acquisition in the present case and in Atam Parkash's case (supra) was made by same notification and for same purpose. He submitted that mere this fact is not enough for granting same compensation to the land owners in the present case, as the land is not having that potential as was in the case of the land pertaining to Pati Musalman.
Heard learned counsel for the parties and perused the record. It is not in dispute, as is evident from site plan (Ex. P16) on record, that location of the land is adjoining the land pertaining to Village Pati Musalman. The acquisition was carried out vide same notification dated 17.5.1990 for the same purpose. As was in the case of Atam Parkash (supra), a part of the land in the present case is also located on Sonepat-Bahalgarh road adjoining the land which was under consideration in the aforesaid case. Keeping these facts in view, in my opinion, the reasoning, as was adopted in Atam Parkash's case (supra) is squarely applicable in the present case as well and the land owners in the present set of appeals shall also be entitled to compensation at the same rate as was determined in the aforesaid case. The land owners whose land is situated on Sonepat- Bahalgarh road upto a depth of 100 meters therefrom shall be entitled to compensation @ Rs. 160/- per square yard, whereas the land owners whose land is situated behind that would be entitled to compensation @ Rs. 135/- per square yard. The land owners shall also be entitled to all the statutory benefits as are available under the Act.
As far as the land, which was low lying, as was noticed by the Collector in his award and also by the learned court below, is concerned, the R.F.A. No. 431 of 2000 [34] compensation payable therefor does not call for any interference. However, the impugned award regarding that is modified to the extent that the amount so determined shall be payable for the khasra numbers, as are mentioned in the award of the Collector and not the Rectangle Nos. as are mentioned in the impugned award.
Accordingly, the appeals filed by the land owners are allowed and the appeals filed by the State are dismissed.
(Rajesh Bindal) Judge December 01, 2008 mk