Punjab-Haryana High Court
Surjit Singh vs State Of Punjab And Another on 2 March, 2009
Author: Rajesh Bindal
Bench: Rajesh Bindal
R.F.A. No. 3004 of 2006 [1]
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Date of decision: March 02 ,2009
1. R.F.A. No. 3004 of 2006
Surjit Singh ... Appellant
vs
State of Punjab and another .. Respondents
2. R. F. A. No. 2765 of 2005 (O&M) Sewa Singh ..... Appellant vs State of Punjab .... Respondent
3. R. F. A. No. 2766 of 2005 (O&M) Rajinder Singh and another ..... Appellants vs State of Punjab .... Respondent
4. R. F. A. No. 2767 of 2005 (O&M) Raghbir Singh ..... Appellant vs State of Punjab .... Respondent
5. R. F. A. No. 2768 of 2005 (O&M) Hazara Singh ..... Appellant vs State of Punjab .... Respondent
6. R. F. A. No. 2769 of 2005 (O&M) Baldev Singh ..... Appellant vs State of Punjab .... Respondent
7. R. F. A. No. 2779 of 2005 (O&M) Chander Mohan and another ..... Appellant vs State of Punjab .... Respondent
8. R. F. A. No. 2850 of 2005 (O&M) Darbara Singh ..... Appellant vs State of Punjab .... Respondent R.F.A. No. 3004 of 2006 [2]
9. R. F. A. No. 2933 of 2005 (O&M) Darbara Singh @ Dalbara Singh ..... Appellant vs State of Punjab .... Respondent
10. R. F. A. No. 3112 of 2005 (O&M) Nasib Singh and others ..... Appellants vs State of Punjab and others .... Respondents
11. R. F. A. No. 3311 of 2005 (O&M) Punjab Urban Planning and Development Authority ..... Appellant vs Sewa Singh and another .... Respondents
12. R. F. A. No. 3312 of 2005 (O&M) Punjab Urban Planning and Development Authority ..... Appellant vs Hazara Singh and others .... Respondents 13 R. F. A. No. 3313 of 2005 (O&M) Punjab Urban Planning and Development Authority ..... Appellant vs Nasib Singh and others .... Respondents
14. R. F. A. No. 3314 of 2005 (O&M) Punjab Urban Planning and Development Authority ..... Appellant vs Darbara Singh alias Dalbara Singh and another .... Respondents
15. R. F. A. No. 3315 of 2005 (O&M) Punjab Urban Planning and Development Authority ..... Appellant vs Raghbir Singh and another .... Respondents
16. R. F. A. No. 3316 of 2005 (O&M) Punjab Urban Planning and Development Authority ..... Appellant vs Rajinder Singh and others .... Respondents
17. R. F. A. No. 3317 of 2005 (O&M) Punjab Urban Planning and Development Authority ..... Appellant vs Darbara Singh and another .... Respondents R.F.A. No. 3004 of 2006 [3]
18. R. F. A. No. 3318 of 2005 (O&M) Punjab Urban Planning and Development Authority ..... Appellant vs Chander Mohan and others .... Respondents
19. R. F. A. No. 3319 of 2005 (O&M) Punjab Urban Planning and Development Authority ..... Appellant vs Hazara Singh and another .... Respondents
20. R. F. A. No. 3320 of 2005 (O&M) Punjab Urban Planning and Development Authority ..... Appellant vs Baldev Singh and others .... Respondents
21. R. F. A. No. 3005 of 2006 (O&M) Karnail Singh ..... Appellant vs State of Punjab and another .... Respondents
22. R. F. A. No. 3362 of 2006 (O&M) Umrao Kaur and others ..... Appellants vs The State of Punjab and another .... Respondents
23. R. F. A. No. 3363 of 2006 (O&M) Umrao Kaur and others ..... Appellants vs The State of Punjab and another .... Respondents
24. R. F. A. No. 3407 of 2006 (O&M) Land Acquisition Collector ..... Appellant vs Rajinder Kumar and others .... Respondents
25. R. F. A. No. 3408 of 2006 (O&M) Land Acquisition Collector ..... Appellant vs Smt. Kamlesh Rani and others .... Respondents
26. R. F. A. No. 3409 of 2006 (O&M) Land Acquisition Collector ..... Appellant vs Dayawanti and another .... Respondents R.F.A. No. 3004 of 2006 [4]
27. R. F. A. No. 3410 of 2006 (O&M) Land Acquisition Collector ..... Appellant vs Jaswinder Kaur and others .... Respondents
28. R. F. A. No. 3411 of 2006 (O&M) Land Acquisition Collector ..... Appellant vs Ujagar Singh and another .... Respondents
29. R. F. A. No. 3412 of 2006 (O&M) Land Acquisition Collector ..... Appellant vs Balwant Singh and others .... Respondents
30. R. F. A. No. 3413 of 2006 (O&M) Land Acquisition Collector ..... Appellant vs Avtar Singh (died) and others .... Respondents
31. R. F. A. No. 3414 of 2006 (O&M) Land Acquisition Collector ..... Appellant vs Gurcharan Singh and another .... Respondents
32. R. F. A. No. 3415 of 2006 (O&M) Land Acquisition Collector ..... Appellant vs Bhajan Singh (died) and others .... Respondents
33. R. F. A. No. 3416 of 2006 (O&M) Land Acquisition Collector ..... Appellant vs Rajinder Singh and others .... Respondents
34. R. F. A. No. 3417 of 2006 (O&M) Land Acquisition Collector ..... Appellant vs Surjit Singh and another .... Respondents
35. R. F. A. No. 3418 of 2006 (O&M) Land Acquisition Collector ..... Appellant vs Labh Singh and others .... Respondents R.F.A. No. 3004 of 2006 [5]
36. R. F. A. No. 3419 of 2006 (O&M) Land Acquisition Collector ..... Appellant vs Karnail Singh and another .... Respondents
37. R. F. A. No. 3431 of 2006 (O&M) Land Acquisition Collector ..... Appellant vs Bachan Singh (died) and others .... Respondents
38. R. F. A. No. 3433 of 2006 (O&M) Ujjagar Singh ..... Appellant vs State of Punjab and another .... Respondents
39. R. F. A. No. 3434 of 2006 (O&M) Jaswinder Kaur and another ..... Appellants vs State of Punjab and another .... Respondents
40. R. F. A. No. 4131 of 2006 (O&M) Gurcharan Singh ..... Appellant vs State of Punjab and another .... Respondents
41. R. F. A. No. 4132 of 2006 (O&M) Labh Singh and others ..... Appellants vs State of Punjab and another .... Respondents
42. R. F. A. No. 4317 of 2006 (O&M) Labh Singh ..... Appellant vs State of Punjab .... Respondent
43. R. F. A. No. 4318 of 2006 (O&M) Sher Singh and another ..... Appellants vs State of Punjab .... Respondent
44. R. F. A. No. 4319 of 2006 (O&M) Norata Singh and others ..... Appellants vs State of Punjab .... Respondent R.F.A. No. 3004 of 2006 [6]
45. R. F. A. No. 4320 of 2006 (O&M) Piara Singh ..... Appellant vs State of Punjab .... Respondent
46. R. F. A. No. 4321 of 2006 (O&M) Amarjit Singh ..... Appellant vs State of Punjab .... Respondent
47. R. F. A. No. 4322 of 2006 (O&M) Babu Singh ..... Appellant vs State of Punjab .... Respondent
48. R. F. A. No. 4367 of 2006 (O&M) Mohinder Singh ..... Appellant vs State of Punjab .... Respondent
49. R. F. A. No. 4368 of 2006 (O&M) Baldev Singh ..... Appellant vs State of Punjab .... Respondent
50. R. F. A. No. 4369 of 2006 (O&M) Avtar Singh and another ..... Appellants vs State of Punjab .... Respondent
51. R. F. A. No. 4370 of 2006 (O&M) Ajit Singh ..... Appellant vs State of Punjab and others .... Respondents
52. R. F. A. No. 4371 of 2006 (O&M) Satyapal Singh ..... Appellant vs State of Punjab .... Respondent 53. R. F. A. No. 66 of 2007 (O&M) Jagjit Kaur and others ..... Appellants vs State of Punjab and another .... Respondents R.F.A. No. 3004 of 2006 [7]
54. R. F. A. No. 253 of 2007 (O&M) Mohinder Kaur and others ..... Appellants vs State of Punjab and another .... Respondents
55. R. F. A. No. 373 of 2007 (O&M) Harpal Singh and others ..... Appellants vs State of Punjab .... Respondent
56. R. F. A. No. 425 of 2007 (O&M) Gurdev Singh @ Dev Singh and others ..... Appellants vs State of Punjab .... Respondent
57. R. F. A. No. 686 of 2007 (O&M) Prem Singh ..... Appellant vs State of Punjab and others .... Respondents
58. R. F. A. No. 687 of 2007 (O&M) Nirmal Singh and another ..... Appellants vs State of Punjab and another .... Respondents
59. R. F. A. No. 688 of 2007 (O&M) Amarjit Singh and others ..... Appellants vs State of Punjab and another .... Respondents
60. R. F. A. No. 689 of 2007 (O&M) Harjit Singh and another ..... Appellants vs State of Punjab and another .... Respondents
61. R. F. A. No. 690 of 2007 (O&M) Ajaib Singh and another ..... Appellants vs State of Punjab and another .... Respondents
62. R. F. A. No. 691 of 2007 (O&M) Tarlochan Singh and others ..... Appellants vs State of Punjab and another .... Respondents R.F.A. No. 3004 of 2006 [8]
63. R. F. A. No. 692 of 2007 (O&M) Joginder Singh ..... Appellant vs State of Punjab and another .... Respondents
64. R. F. A. No. 693 of 2007 (O&M) Mehma Singh and another ..... Appellants vs State of Punjab and another .... Respondents
65. R. F. A. No. 719 of 2007 (O&M) Kuldip Singh ..... Appellant vs State of Punjab .... Respondent
66. R. F. A. No. 720 of 2007 (O&M) Smt. Veena Rani ..... Appellant vs State of Punjab .... Respondent
67. R. F. A. No. 721 of 2007 (O&M) Bihari Lal ..... Appellant vs State of Punjab .... Respondent
68. R. F. A. No. 722 of 2007 (O&M) Smt. Sheela Jain ..... Appellant vs State of Punjab .... Respondent
69. R. F. A. No. 723 of 2007 (O&M) Bhag Singh and another ..... Appellants vs State of Punjab .... Respondent
70. R. F. A. No. 724 of 2007 (O&M) Sanjiv Kumar ..... Appellant vs State of Punjab .... Respondent
71. R. F. A. No. 725 of 2007 (O&M) Harbans Singh and others ..... Appellants vs State of Punjab .... Respondent R.F.A. No. 3004 of 2006 [9]
72. R. F. A. No. 726 of 2007 (O&M) Sucha Singh ..... Appellant vs State of Punjab .... Respondent
73. R. F. A. No. 727 of 2007 (O&M) Rajiv Kumar ..... Appellant vs State of Punjab .... Respondent
74. R. F. A. No. 728 of 2007 (O&M) Vijay Kumar Jain ..... Appellant vs State of Punjab .... Respondent
75. R. F. A. No. 729 of 2007 (O&M) Smt. Tarawanti ..... Appellant vs State of Punjab .... Respondent
76. R. F. A. No. 730 of 2007 (O&M) Smt. Labh Kaur ..... Appellant vs State of Punjab .... Respondent
77. R. F. A. No. 731 of 2007 (O&M) Nirmal Kant and others ..... Appellants vs State of Punjab .... Respondent
78. R. F. A. No. 732 of 2007 (O&M) Sardara Singh ..... Appellant vs State of Punjab .... Respondent
79. R. F. A. No. 733 of 2007 (O&M) Sukhdev Singh and others ..... Appellants vs State of Punjab .... Respondent
80. R. F. A. No. 748 of 2007 (O&M) Smt. Dhanwant Kaur ..... Appellant vs State of Punjab .... Respondent R.F.A. No. 3004 of 2006 [10]
81. R. F. A. No. 749 of 2007 (O&M) Smt. Durga Devi ..... Appellant vs State of Punjab .... Respondent
82. R. F. A. No. 750 of 2007 (O&M) Hardit Singh Malik ..... Appellant vs State of Punjab .... Respondent
83. R. F. A. No. 751 of 2007 (O&M) Raj Pal ..... Appellant vs State of Punjab .... Respondent
84. R. F. A. No. 752 of 2007 (O&M) Hari Ram ..... Appellant vs State of Punjab .... Respondent
85. R. F. A. No. 753 of 2007 (O&M) Amarjit Singh ..... Appellant vs State of Punjab .... Respondent
86. R. F. A. No. 754 of 2007 (O&M) Mandeep Singh Sandhu ..... Appellant vs State of Punjab .... Respondent
87. R. F. A. No. 755 of 2007 (O&M) Joginder Singh and another ..... Appellants vs State of Punjab .... Respondent
88. R. F. A. No. 756 of 2007 (O&M) Sunder Lal ..... Appellant vs State of Punjab .... Respondent
89. R. F. A. No. 757 of 2007 (O&M) Surjit Kaur ..... Appellant vs State of Punjab .... Respondent R.F.A. No. 3004 of 2006 [11]
90. R. F. A. No. 783 of 2007 (O&M) Mewa Singh and others ..... Appellants vs State of Punjab .... Respondent
91. R. F. A. No. 784 of 2007 (O&M) Mehar Singh and others ..... Appellants vs State of Punjab .... Respondent
92. R. F. A. No. 785 of 2007 (O&M) Gurmukh Singh ..... Appellant vs State of Punjab .... Respondent
93. R. F. A. No. 786 of 2007 (O&M) Ranjit Singh and others ..... Appellants vs State of Punjab .... Respondent
94. R. F. A. No. 787 of 2007 (O&M) Sucha Singh ..... Appellant vs State of Punjab .... Respondent
95. R. F. A. No. 788 of 2007 (O&M) Naib Singh ..... Appellant vs State of Punjab .... Respondent
96. R. F. A. No. 789 of 2007 (O&M) Kesar Singh and another ..... Appellants vs State of Punjab .... Respondent
97. R. F. A. No. 790 of 2007 (O&M) Sukhdev Singh ..... Appellant vs State of Punjab .... Respondent
98. R. F. A. No. 791 of 2007 (O&M) Daljinder Singh ..... Appellant vs State of Punjab .... Respondent R.F.A. No. 3004 of 2006 [12]
99. R. F. A. No. 792 of 2007 (O&M) Chand Singh ..... Appellant vs State of Punjab .... Respondent
100. R. F. A. No. 793 of 2007 (O&M) Smt. Shalini Aggarwal and another ..... Appellants vs State of Punjab .... Respondent
101. R. F. A. No. 794 of 2007 (O&M) Smt. Balbir Kaur ..... Appellant vs State of Punjab .... Respondent
102. R. F. A. No. 795 of 2007 (O&M) Hazura Singh ..... Appellant vs State of Punjab .... Respondent
103. R. F. A. No. 1170 of 2007 (O&M) Tarlochan Singh and others ..... Appellants vs State of Punjab and another .... Respondents
104. R. F. A. No. 1171 of 2007 (O&M) Milkh Raj @ Mulakh Raj and others ..... Appellants vs State of Punjab .... Respondent
105. R. F. A. No. 1172 of 2007 (O&M) Dial Singh @ Gurdial Singh ..... Appellant vs State of Punjab .... Respondent
106. R. F. A. No. 1354 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Paramjit Singh and another .... Respondents
107. R. F. A. No. 1355 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Smt. Gurmail Kaur .... Respondent R.F.A. No. 3004 of 2006 [13]
108. R. F. A. No. 1357 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Baldev Singh and others .... Respondents
109. R. F. A. No. 1358 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Ajaib Singh and others .... Respondents
110. R. F. A. No. 1359 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Kesar Singh .... Respondent
111. R. F. A. No. 1360 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Bhag Singh and others .... Respondents
112. R. F. A. No. 1361 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Narinder Pal Singh and others .... Respondents
113. R. F. A. No. 1362 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Dial Singh @ Gurdial Singh .... Respondent
114. R. F. A. No. 1363 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Milkh Raj @ Mulakh Raj and others .... Respondents
115. R. F. A. No. 1382 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Smt. Balbir Kaur .... Respondent
116. R. F. A. No. 1383 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Smt. Dhanwant Kaur Sandhu .... Respondents R.F.A. No. 3004 of 2006 [14]
117. R. F. A. No. 1384 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Harbans Singh and others .... Respondents
118. R. F. A. No. 1385 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Hardit Singh Malik .... Respondent
119. R. F. A. No. 1386 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Smt. Sheela Jain .... Respondent
120. R. F. A. No. 1387 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Nirmal Kant and others .... Respondents
121. R. F. A. No. 1388 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Sunder Lal .... Respondent
122. R. F. A. No. 1389 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Bhag Singh and another .... Respondents
123. R. F. A. No. 1390 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Raj Pal .... Respondent
124. R. F. A. No. 1391 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Smt. Shalini Aggarwal and another .... Respondents
125. R. F. A. No. 1392 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Bihari Lal .... Respondent R.F.A. No. 3004 of 2006 [15]
126. R. F. A. No. 1393 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Smt. Labh Kaur .... Respondent
127. R. F. A. No. 1394 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Mangal Singh (died) .... Respondent
128. R. F. A. No. 1395 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Hazura Singh .... Respondent
129. R. F. A. No. 1396 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Kuldip Singh .... Respondent
130. R. F. A. No. 1397 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Sucha Singh .... Respondent
131. R. F. A. No. 1398 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Sukhdev Singh and others .... Respondents
132. R. F. A. No. 1399 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Joginder Singh and another .... Respondents
133. R. F. A. No. 1400 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Mandeep Singh Sandhu .... Respondent
134. R. F. A. No. 1401 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Surjit Kaur .... Respondent R.F.A. No. 3004 of 2006 [16]
135. R. F. A. No. 1402 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Sanjiv Kumar .... Respondent
136. R. F. A. No. 1403 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Sardara Singh .... Respondent
137. R. F. A. No. 1404 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Smt. Durga Devi .... Respondent
138. R. F. A. No. 1405 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Amarjit Singh .... Respondent
139. R. F. A. No. 1406 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Smt. Tarawanti .... Respondent
140. R. F. A. No. 1407 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Smt. Veena Rani .... Respondent
141. R. F. A. No. 1408 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Vijay Kumar Jain .... Respondent
142. R. F. A. No. 1409 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Rajiv Kumar .... Respondent
143. R. F. A. No. 1410 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Hari Ram .... Respondent R.F.A. No. 3004 of 2006 [17]
144. R. F. A. No. 1552 of 2007 (O&M) State of Punjab and another ..... Appellants vs Ajaib Singh and another .... Respondents
145. R. F. A. No. 1553 of 2007 (O&M) State of Punjab and another ..... Appellants vs Mohinder Singh .... Respondent
146. R. F. A. No. 1554 of 2007 (O&M) State of Punjab and another ..... Appellants vs Harjit Singh and another .... Respondents
147. R. F. A. No. 1556 of 2007 (O&M) State of Punjab and another ..... Appellants vs Joginder Singh .... Respondent
148. R. F. A. No. 1557 of 2007 (O&M) State of Punjab and another ..... Appellants vs Prem Chand and others .... Respondents
149. R. F. A. No. 1558 of 2007 (O&M) State of Punjab and another ..... Appellants vs Mehma Singh and another .... Respondents
150. R. F. A. No. 1559 of 2007 (O&M) State of Punjab and another ..... Appellants vs Nirmal Singh and another .... Respondents
151. R. F. A. No. 1560 of 2007 (O&M) State of Punjab and another ..... Appellants vs Prem Singh and others .... Respondents
152. R. F. A. No. 1561 of 2007 (O&M) State of Punjab and another ..... Appellants vs Amarjit Singh and others .... Respondents R.F.A. No. 3004 of 2006 [18]
153. R. F. A. No. 1761 of 2007 (O&M) Dr. Avinash Singh ..... Appellant vs State of Punjab .... Respondent
154. R. F. A. No. 1762 of 2007 (O&M) Narinder Singh and others ..... Appellants vs State of Punjab .... Respondent
155. R. F. A. No. 1763 of 2007 (O&M) Varsha Rani and another ..... Appellants vs State of Punjab .... Respondent
156. R. F. A. No. 1764 of 2007 (O&M) Bhagwan Dass Shahdane and another ..... Appellants vs State of Punjab .... Respondent
157. R. F. A. No. 1765 of 2007 (O&M) Balbir Singh and another ..... Appellants vs State of Punjab .... Respondent
158. R. F. A. No. 1766 of 2007 (O&M) Kulbir Singh and others ..... Appellants vs State of Punjab .... Respondent
159. R. F. A. No. 1767 of 2007 (O&M) Paramjit Singh and another ..... Appellants vs State of Punjab .... Respondent
160. R. F. A. No. 1768 of 2007 (O&M) Shivcharan Singh and others ..... Appellants vs State of Punjab .... Respondent
161. R. F. A. No. 1769 of 2007 (O&M) Narinder Paul Singh Baidwan ..... Appellant vs State of Punjab .... Respondent R.F.A. No. 3004 of 2006 [19]
162. R. F. A. No. 1812 of 2007 (O&M) State of Punjab ..... Appellant vs Mehnga Singh .... Respondent
163. R. F. A. No. 1813 of 2007 (O&M) State of Punjab ..... Appellant vs Tahal Singh .... Respondent
164. R. F. A. No. 1814 of 2007 (O&M) State of Punjab ..... Appellant vs Randhir Singh .... Respondent
165. R. F. A. No. 1815 of 2007 (O&M) State of Punjab ..... Appellant vs Harbans Singh and another .... Respondents
166. R. F. A. No. 1816 of 2007 (O&M) State of Punjab ..... Appellant vs Ajit Singh .... Respondent
167. R. F. A. No. 1817 of 2007 (O&M) State of Punjab ..... Appellant vs Tasvir Singh and another .... Respondents
168. R. F. A. No. 1818 of 2007 (O&M) State of Punjab and another ..... Appellants vs Nachhatar Kaur and others .... Respondents
169. R. F. A. No. 1819 of 2007 (O&M) State of Punjab and another ..... Appellants vs Karnail Singh .... Respondent
170. R. F. A. No. 1820 of 2007 (O&M) State of Punjab and another ..... Appellants vs Chuhar Singh alias Kapoor Singh .... Respondent R.F.A. No. 3004 of 2006 [20]
171. R. F. A. No. 1821 of 2007 (O&M) State of Punjab and another ..... Appellants vs Gurmail Singh and another .... Respondents
172. R. F. A. No. 1822 of 2007 (O&M) State of Punjab and another ..... Appellants vs Piare Lal and others .... Respondents
173. R. F. A. No. 1823 of 2007 (O&M) State of Punjab and another ..... Appellants vs Surinder Kaur and another .... Respondents
174. R. F. A. No. 1865 of 2007 (O&M) State of Punjab and another ..... Appellants vs Tarlochan Singh and others .... Respondents
175. R. F. A. No. 1866 of 2007 (O&M) State of Punjab and another ..... Appellants vs Tarlochan Singh and others .... Respondents
176. R. F. A. No. 2202 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Maluk Singh and another .... Respondents
177. R. F. A. No. 2203 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Biru Ram and others .... Respondents
178. R. F. A. No. 2204 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Balwant Singh and others .... Respondents
179. R. F. A. No. 2205 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Devi Dayal and others .... Respondents R.F.A. No. 3004 of 2006 [21]
180. R. F. A. No. 2206 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Dharam Pal and another .... Respondents
181. R. F. A. No. 2207 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Babu Singh (died) and another .... Respondents
182. R. F. A. No. 2208 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Jaswinder Kaur Charitable Trust and another .... Respondents
183. R. F. A. No. 2221 of 2007 (O&M) Prem Chand and others ..... Appellants vs The State of Punjab and another .... Respondents
184. R. F. A. No. 2308 of 2007 (O&M) Tehal Singh ..... Appellant vs State of Punjab .... Respondent
185. R. F. A. No. 2309 of 2007 (O&M) Ajit Singh ..... Appellant vs State of Punjab .... Respondent
186. R. F. A. No. 2310 of 2007 (O&M) Harbans Singh and another ..... Appellants vs State of Punjab .... Respondent
187. R. F. A. No. 2311 of 2007 (O&M) Harjit Singh ..... Appellant vs State of Punjab .... Respondent
188. R. F. A. No. 2312 of 2007 (O&M) Randhir Singh ..... Appellant vs State of Punjab .... Respondent R.F.A. No. 3004 of 2006 [22]
189. R. F. A. No. 2381 of 2007 (O&M) Rattan Lal and others ..... Appellants vs State of Punjab and another .... Respondents
190. R. F. A. No. 2561 of 2007 (O&M) Surinder Kaur ..... Appellant vs State of Punjab .... Respondent
191. R. F. A. No. 2562 of 2007 (O&M) Smt. Santosh Kumari Verma ..... Appellant vs State of Punjab .... Respondent
192. R. F. A. No. 2563 of 2007 (O&M) Harpreet Kaur Grewal ..... Appellant vs State of Punjab .... Respondent
193. R. F. A. No. 2564 of 2007 (O&M) Bhagwan Singh @ Nand Singh ..... Appellant vs State of Punjab .... Respondent
194. R. F. A. No. 2565 of 2007 (O&M) Buta Singh and others ..... Appellants vs State of Punjab .... Respondent
195. R. F. A. No. 2566 of 2007 (O&M) Lakhvir Singh and others ..... Appellants vs State of Punjab .... Respondent
196. R. F. A. No. 2567 of 2007 (O&M) Mohinder Singh ..... Appellant vs State of Punjab .... Respondent
197. R. F. A. No. 2568 of 2007 (O&M) Karnail Singh and another ..... Appellants vs State of Punjab .... Respondent R.F.A. No. 3004 of 2006 [23]
198. R. F. A. No. 2569 of 2007 (O&M) Jasminder Singh and another ..... Appellants vs State of Punjab .... Respondent
199. R. F. A. No. 2570 of 2007 (O&M) Smt. Labh Kaur ..... Appellant vs State of Punjab .... Respondent
200. R. F. A. No. 2571 of 2007 (O&M) Ranjit Singh ..... Appellant vs State of Punjab .... Respondent
201. R. F. A. No. 2612 of 2007 (O&M) Gurjant Singh ..... Appellant vs State of Punjab .... Respondent
202. R. F. A. No. 2613 of 2007 (O&M) Raghbir Singh and others ..... Appellants vs State of Punjab .... Respondent
203. R. F. A. No. 2614 of 2007 (O&M) Deepak ..... Appellant vs State of Punjab .... Respondent
204. R. F. A. No. 2615 of 2007 (O&M) Sajjan Singh and others ..... Appellants vs State of Punjab .... Respondent
205. R. F. A. No. 2616 of 2007 (O&M) Sant Singh and others ..... Appellants vs State of Punjab .... Respondent
206. R. F. A. No. 2617 of 2007 (O&M) Devinder Kumar Gupta and others ..... Appellants vs State of Punjab .... Respondent R.F.A. No. 3004 of 2006 [24]
207. R. F. A. No. 2618 of 2007 (O&M) Umesh ..... Appellant vs State of Punjab .... Respondent
208. R. F. A. No. 2713 of 2007 (O&M) Baldev Singh and another ..... Appellants vs State of Punjab .... Respondent
209. R. F. A. No. 2714 of 2007 (O&M) Ajaib Singh ..... Appellant vs State of Punjab .... Respondent
210. R. F. A. No. 2715 of 2007 (O&M) Jagir Singh and others ..... Appellants vs State of Punjab .... Respondent
211. R. F. A. No. 2716 of 2007 (O&M) Harminder Singh ..... Appellant vs State of Punjab .... Respondent
212. R. F. A. No. 2717 of 2007 (O&M) Avtar Singh ..... Appellant vs State of Punjab .... Respondent
213. R. F. A. No. 2718 of 2007 (O&M) Gurcharan Singh and others ..... Appellants vs State of Punjab .... Respondent
214. R. F. A. No. 2719 of 2007 (O&M) Gurnam Singh ..... Appellant vs State of Punjab .... Respondent
215. R. F. A. No. 2720 of 2007 (O&M) Bachan Singh ..... Appellant vs State of Punjab .... Respondent R.F.A. No. 3004 of 2006 [25]
216. R. F. A. No. 2766 of 2007 (O&M) Sanjay Saini ..... Appellant vs State of Punjab .... Respondent
217. R. F. A. No. 2767 of 2007 (O&M) Nalin Chaudhary ..... Appellant vs State of Punjab .... Respondent
218. R. F. A. No. 2768 of 2007 (O&M) Ajay Saini ..... Appellant vs State of Punjab .... Respondent
219. R. F. A. No. 2769 of 2007 (O&M) Smt. Sudhesh Saini ..... Appellant vs State of Punjab .... Respondent
220. R. F. A. No. 2837 of 2007 (O&M) Niranjan Singh and others ..... Appellants vs State of Punjab .... Respondent
221. R. F. A. No. 2841 of 2007 (O&M) Niranjan Kaur and others ..... Appellants vs State of Punjab and another .... Respondents
222. R. F. A. No. 2843 of 2007 (O&M) Prem Singh and others ..... Appellants vs State of Punjab .... Respondent
223. R. F. A. No. 2846 of 2007 (O&M) Manjit Kaur ..... Appellant vs State of Punjab .... Respondent
224. R. F. A. No. 2890 of 2007 (O&M) Gurdev Singh alias Dev Singh and others ..... Appellants vs State of Punjab .... Respondent R.F.A. No. 3004 of 2006 [26]
225. R. F. A. No. 3037 of 2007 (O&M) Smt. Sheela Rani and others ..... Appellants vs State of Punjab and another .... Respondents
226. R. F. A. No. 3038 of 2007 (O&M) Gurpreet Singh ..... Appellant vs State of Punjab and another .... Respondents
227. R. F. A. No. 3042 of 2007 (O&M) Raghbir Singh and others ..... Appellants vs State of Punjab .... Respondent
228. R. F. A. No. 3043 of 2007 (O&M) Sher Singh and others ..... Appellants vs State of Punjab .... Respondent
229. R. F. A. No. 3054 of 2007 (O&M) Jaswinder Singh and another ..... Appellants vs State of Punjab and another .... Respondents
230. R. F. A. No. 3055 of 2007 (O&M) Sital Singh and others ..... Appellants vs Punjab State and others .... Respondents
231. R. F. A. No. 3056 of 2007 (O&M) Lal Singh and others ..... Appellants vs Punjab State and another .... Respondents
232. R. F. A. No. 3068 of 2007 (O&M) Neelam ..... Appellant vs State of Punjab .... Respondent
233. R. F. A. No. 3069 of 2007 (O&M) Sher Singh ..... Appellant vs Punjab State and another .... Respondents R.F.A. No. 3004 of 2006 [27]
234. R. F. A. No. 3070 of 2007 (O&M) Sher Singh ..... Appellant vs Punjab State and another .... Respondents
235. R. F. A. No. 3084 of 2007 (O&M) Sukhdev Singh Baidwan ..... Appellant vs State of Punjab .... Respondent
236. R. F. A. No. 3089 of 2007 (O&M) Rajinder Singh ..... Appellant vs State of Punjab and another .... Respondents
237. R. F. A. No. 3173 of 2007 (O&M) Smt. Kiran Bala ..... Appellant vs Punjab State and another .... Respondents
238. R. F. A. No. 3183 of 2007 (O&M) Harbans Singh ..... Appellant vs State of Punjab .... Respondent
239. R. F. A. No. 3185 of 2007 (O&M) Rulda Singh and others ..... Appellants vs State of Punjab .... Respondent
240. R. F. A. No. 3391 of 2007 (O&M) Labh Singh and others ..... Appellants vs State of Punjab and another .... Respondents
241. R. F. A. No. 3392 of 2007 (O&M) Malkit Singh ..... Appellant vs State of Punjab and another .... Respondents
242. R. F. A. No. 3419 of 2007 (O&M) Gurdhian Singh and others ..... Appellant vs State of Punjab .... Respondent R.F.A. No. 3004 of 2006 [28]
243. R. F. A. No. 3450 of 2007 (O&M) Narinder Singh and others ..... Appellants vs State of Punjab .... Respondent
244. R. F. A. No. 3451 of 2007 (O&M) Amrik Singh and others ..... Appellants vs State of Punjab .... Respondent
245. R. F. A. No. 3452 of 2007 (O&M) Dharam Singh ..... Appellant vs State of Punjab .... Respondent
246. R. F. A. No. 3456 of 2007 (O&M) Surinder Singh ..... Appellant vs State of Punjab .... Respondent
247. R. F. A. No. 3457 of 2007 (O&M) Davinder Singh ..... Appellant vs State of Punjab .... Respondent
248. R. F. A. No. 3458 of 2007 (O&M) Parvinder Singh @ Parminder Singh ..... Appellant vs State of Punjab .... Respondent
249. R. F. A. No. 3459 of 2007 (O&M) Manjit Singh Sekhon ..... Appellant vs State of Punjab .... Respondent
250. R. F. A. No. 3460 of 2007 (O&M) Gurbax Singh Sidhu ..... Appellant vs State of Punjab .... Respondent
251. R. F. A. No. 3547 of 2007 (O&M) Paramjit Singh and another ..... Appellants vs State of Punjab .... Respondent R.F.A. No. 3004 of 2006 [29]
252. R. F. A. No. 3563 of 2007 (O&M) Prem Singh ..... Appellant vs State of Punjab .... Respondent
253. R. F. A. No. 3613 of 2007 (O&M) Bikramjit Singh and others ..... Appellants vs State of Punjab .... Respondent
254. R. F. A. No. 3617 of 2007 (O&M) Baljinder Singh and others ..... Appellants vs The State of Punjab .... Respondent
255. R. F. A. No. 3634 of 2007 (O&M) State of Punjab and another ..... Appellants vs Ajmer Singh and others .... Respondents
256. R. F. A. No. 3635 of 2007 (O&M) State of Punjab and another ..... Appellants vs Labh Singh and others .... Respondents
257. R. F. A. No. 3636 of 2007 (O&M) State of Punjab and another ..... Appellants vs Smt. Nachattar Kaur and others .... Respondents
258. R. F. A. No. 3637 of 2007 (O&M) State of Punjab and another ..... Appellants vs Gurdayal Singh and another .... Respondents
259. R. F. A. No. 3638 of 2007 (O&M) State of Punjab ..... Appellant vs Dr. Avinash Singh .... Respondent
260. R. F. A. No. 3639 of 2007 (O&M) State of Punjab ..... Appellant vs Paramjit Singh and another .... Respondents R.F.A. No. 3004 of 2006 [30]
261. R. F. A. No. 3640 of 2007 (O&M) State of Punjab ..... Appellant vs Harbans Singh and others .... Respondents
262. R. F. A. No. 3642 of 2007 (O&M) State of Punjab ..... Appellant vs Narinder Paul Singh Baidwan .... Respondent
263. R. F. A. No. 3644 of 2007 (O&M) State of Punjab ..... Appellant vs Balbir Singh and another .... Respondents
264. R. F. A. No. 3645 of 2007 (O&M) State of Punjab ..... Appellant vs Kaka Singh and another .... Respondents
265. R. F. A. No. 3648 of 2007 (O&M) State of Punjab ..... Appellant vs Sajjan Singh and others .... Respondents
266. R. F. A. No. 3650 of 2007 (O&M) State of Punjab ..... Appellant vs Harbans Singh .... Respondent
267. R. F. A. No. 3652 of 2007 (O&M) State of Punjab ..... Appellant vs Shivcharan Singh and others .... Respondents
268. R. F. A. No. 3653 of 2007 (O&M) State of Punjab ..... Appellant vs Nirmal Singh and others .... Respondents
269. R. F. A. No. 3655 of 2007 (O&M) State of Punjab ..... Appellant vs Narinder Singh and others .... Respondents R.F.A. No. 3004 of 2006 [31]
270. R. F. A. No. 3656 of 2007 (O&M) State of Punjab ..... Appellant vs Varsha Rani and another .... Respondents
271. R. F. A. No. 3658 of 2007 (O&M) State of Punjab ..... Appellant vs Manjit Singh Sekhon .... Respondent
272. R. F. A. No. 3669 of 2007 (O&M) Sukhbir Singh and others ..... Appellants vs State of Punjab .... Respondent
273. R. F. A. No. 3670 of 2007 (O&M) Krishan Dev and others ..... Appellants vs State of Punjab .... Respondent
274. R. F. A. No. 3672 of 2007 (O&M) Mohan Lal Saitia ..... Appellant vs State of Punjab and another .... Respondents
275. R. F. A. No. 3673 of 2007 (O&M) Prem Singh and others ..... Appellants vs State of Punjab and another .... Respondents
276. R. F. A. No. 3674 of 2007 (O&M) Teg Bahadur Singh and others ..... Appellants vs State of Punjab and others .... Respondents
277. R. F. A. No. 3675 of 2007 (O&M) Daljit Kaur and others ..... Appellants vs State of Punjab and another .... Respondents
278. R. F. A. No. 3676 of 2007 (O&M) Gurmit Singh ..... Appellant vs State of Punjab and another .... Respondents R.F.A. No. 3004 of 2006 [32]
279. R. F. A. No. 3679 of 2007 (O&M) Karam Singh and others ..... Appellants vs State of Punjab .... Respondent
280. R. F. A. No. 3708 of 2007 (O&M) Tasvir Singh and another ..... Appellants vs State of Punjab .... Respondent
281. R. F. A. No. 3873 of 2007 (O&M) Smt. Brahmi Devi and others ..... Appellants vs State of Punjab .... Respondent
282. R. F. A. No. 3874 of 2007 (O&M) Ravinder Goyal ..... Appellant vs State of Punjab .... Respondent
283. R. F. A. No. 3875 of 2007 (O&M) Bant Singh and another ..... Appellants vs State of Punjab .... Respondent
284. R. F. A. No. 3876 of 2007 (O&M) Satwant Kaur ..... Appellant vs State of Punjab .... Respondent
285. R. F. A. No. 3878 of 2007 (O&M) Hardev Singh and another ..... Appellants vs State of Punjab and another .... Respondents
286. R. F. A. No. 3910 of 2007 (O&M) Pritam Kaur and others ..... Appellants vs State of Punjab .... Respondent
287. R. F. A. No. 3924 of 2007 (O&M) Harjinder Singh and others ..... Appellants vs State of Punjab .... Respondent R.F.A. No. 3004 of 2006 [33]
288. R. F. A. No. 3929 of 2007 (O&M) Gurmail Singh and others ..... Appellants vs State of Punjab .... Respondent
289. R. F. A. No. 3931 of 2007 (O&M) Labh Singh ..... Appellant vs State of Punjab .... Respondent
290. R. F. A. No. 3932 of 2007 (O&M) Naranjan Singh ..... Appellant vs State of Punjab .... Respondent
291. R. F. A. No. 3933 of 2007 (O&M) Gurdev Chand and others ..... Appellants vs State of Punjab .... Respondent
292. R. F. A. No. 3934 of 2007 (O&M) Smt. Shakuntla Devi and others ..... Appellants vs State of Punjab .... Respondent
293. R. F. A. No. 3936 of 2007 (O&M) Bal Krishan and others ..... Appellant vs State of Punjab .... Respondents
294. R. F. A. No. 3937 of 2007 (O&M) Raja Singh and others ..... Appellants vs State of Punjab .... Respondent
295. R. F. A. No. 3954 of 2007 (O&M) Shiv Raj and others ..... Appellants vs Punjab State and another .... Respondents
296. R. F. A. No. 3955 of 2007 (O&M) Shiv Raj and another ..... Appellants vs Punjab State and another .... Respondents R.F.A. No. 3004 of 2006 [34]
297. R. F. A. No. 3956 of 2007 (O&M) Rashpal Singh and another ..... Appellants vs Punjab State and another .... Respondents
298. R. F. A. No. 3957 of 2007 (O&M) Mohinder Singh ..... Appellant vs Punjab State and another .... Respondents
299. R. F. A. No. 3958 of 2007 (O&M) Subash Chander and another ..... Appellants vs Punjab State and another .... Respondents
300. R. F. A. No. 3977 of 2007 (O&M) Inderjit Singh ..... Appellant vs Punjab State and another .... Respondents
301. R. F. A. No. 4087 of 2007 (O&M) Suchit Kumar and another ..... Appellants vs State of Punjab and another .... Respondents
302. R. F. A. No. 4088 of 2007 (O&M) Manjit Kaur ..... Appellant vs State of Punjab and another .... Respondents
303. R. F. A. No. 4089 of 2007 (O&M) Veena Rani ..... Appellant vs State of Punjab and another .... Respondents
304. R. F. A. No. 4090 of 2007 (O&M) Smt. Preet Bains ..... Appellant vs State of Punjab and another .... Respondents
305. R. F. A. No. 4091 of 2007 (O&M) Gurdial Chand and another ..... Appellants vs State of Punjab and another .... Respondents R.F.A. No. 3004 of 2006 [35]
306. R. F. A. No. 4092 of 2007 (O&M) Azad Preet Singh ..... Appellant vs State of Punjab and another .... Respondents
307. R. F. A. No. 4097 of 2007 (O&M) Naresh Kumar and others ..... Appellants vs State of Punjab and another .... Respondents
308. R. F. A. No. 4107 of 2007 (O&M) Smt. Lakhbir Kaur ..... Appellant vs State of Punjab .... Respondent
309. R. F. A. No. 4115 of 2007 (O&M) Bhupinderpal Singh ..... Appellant vs State of Punjab and another .... Respondents
310. R. F. A. No. 4116 of 2007 (O&M) Surinder Kaur and another ..... Appellants vs State of Punjab and another .... Respondents
311. R. F. A. No. 4117 of 2007 (O&M) Gurmail Singh and another ..... Appellants vs State of Punjab .... Respondent
312. R. F. A. No. 4118 of 2007 (O&M) Chuhar Singh alias Kapoor Singh ..... Appellant vs State of Punjab .... Respondent
313. R. F. A. No. 4119 of 2007 (O&M) Dharam Pal ..... Appellant vs State of Punjab and another .... Respondents
314. R. F. A. No. 4159 of 2007 (O&M) Smt. Jaswinder Kaur ..... Appellant vs State of Punjab .... Respondent R.F.A. No. 3004 of 2006 [36]
315. R. F. A. No. 4161 of 2007 (O&M) State of Punjab ..... Appellant vs Kirpal Singh .... Respondent
316. R. F. A. No. 4235 of 2007 (O&M) State of Punjab ..... Appellant vs Kaka Singh and others .... Respondents
317. R. F. A. No. 4236 of 2007 (O&M) State of Punjab ..... Appellant vs Smt. Brahmi Devi and others .... Respondents
318. R. F. A. No. 4237 of 2007 (O&M) State of Punjab ..... Appellant vs Satwant Kaur .... Respondent
319. R. F. A. No. 4238 of 2007 (O&M) State of Punjab ..... Appellant vs Ravinder Goyal .... Respondent
320. R. F. A. No. 4239 of 2007 (O&M) State of Punjab ..... Appellant vs Bant Singh and another .... Respondents
321. R. F. A. No. 4247 of 2007 (O&M) State of Punjab ..... Appellant vs Thakardwara Mandir Patti Brottiwala Kalyan Sabha Society Regd. .... Respondent
322. R. F. A. No. 4248 of 2007 and Cross-objection No. 19/CI of 2008 (O&M) State of Punjab ..... Appellant vs Sampuran Singh and others .... Respondents
323. R. F. A. No. 4249 of 2007 (O&M) State of Punjab ..... Appellant vs Karnail Singh and others .... Respondents R.F.A. No. 3004 of 2006 [37]
324. R. F. A. No. 4250 of 2007 and Cross-objection No. 119/CI of 2008 (O&M) State of Punjab ..... Appellant vs Mandeep Singh and others .... Respondents
325. R. F. A. No. 4251 of 2007 (O&M) State of Punjab ..... Appellant vs Dhanna Singh and another .... Respondents
326. R. F. A. No. 4273 of 2007 (O&M) State of Punjab ..... Appellant vs Devinder Kumar Gupta and others .... Respondents
327. R. F. A. No. 4274 of 2007 (O&M) State of Punjab ..... Appellant vs Karam Singh and others .... Respondents
328. R. F. A. No. 4275 of 2007 (O&M) State of Punjab ..... Appellant vs Gurmail Singh and others .... Respondents
329. R. F. A. No. 4296 of 2007 (O&M) State of Punjab ..... Appellant vs Ujjagar Singh and others .... Respondents
330. R. F. A. No. 4297 of 2007 (O&M) State of Punjab ..... Appellant vs Smt. Kiran Bala .... Respondent
331. R. F. A. No. 4298 of 2007 (O&M) State of Punjab ..... Appellant vs Pushpa Devi and others .... Respondents
332. R. F. A. No. 4299 of 2007 (O&M) State of Punjab ..... Appellant vs Jora Singh .... Respondent R.F.A. No. 3004 of 2006 [38]
333. R. F. A. No. 4300 of 2007 (O&M) State of Punjab ..... Appellant vs Gurmail Singh .... Respondent
334. R. F. A. No. 4301 of 2007 (O&M) State of Punjab ..... Appellant vs Gulzar Singh .... Respondent
335. R. F. A. No. 4302 of 2007 (O&M) State of Punjab ..... Appellant vs Naranjan Singh .... Respondent
336. R. F. A. No. 4303 of 2007 (O&M) State of Punjab ..... Appellant vs Karnail Singh and others .... Respondents
337. R. F. A. No. 4304 of 2007 (O&M) State of Punjab ..... Appellant vs Rajinder Singh Sandhu .... Respondent
338. R. F. A. No. 4305 of 2007 (O&M) State of Punjab ..... Appellant vs Gurdev Chand and others .... Respondents
339. R. F. A. No. 4306 of 2007 (O&M) State of Punjab ..... Appellant vs Smt. Ram Pyari @ Darshana and others .... Respondents
340. R. F. A. No. 4307 of 2007 (O&M) State of Punjab ..... Appellant vs Sher Singh and others .... Respondents
341. R. F. A. No. 4308 of 2007 (O&M) State of Punjab ..... Appellant vs Gurcharan Singh .... Respondent R.F.A. No. 3004 of 2006 [39]
342. R. F. A. No. 4310 of 2007 (O&M) State of Punjab ..... Appellant vs Sant Singh and others .... Respondents
343. R. F. A. No. 4311 of 2007 (O&M) State of Punjab ..... Appellant vs Rulda Singh and others .... Respondents
344. R. F. A. No. 4312 of 2007 (O&M) State of Punjab ..... Appellant vs Umesh .... Respondent
345. R. F. A. No. 4313 of 2007 (O&M) State of Punjab ..... Appellant vs Harnek Singh and others .... Respondents
346. R. F. A. No. 4314 of 2007 (O&M) State of Punjab ..... Appellant vs Gurdev Singh and others .... Respondents
347. R. F. A. No. 4315 of 2007 (O&M) State of Punjab ..... Appellant vs Sardara Singh and others .... Respondents
348. R. F. A. No. 4360 of 2007 (O&M) State of Punjab ..... Appellant vs Raju and others .... Respondents
349. R. F. A. No. 4361 of 2007 (O&M) State of Punjab ..... Appellant vs Ram Parshad and others .... Respondents
350. R. F. A. No. 4362 of 2007 (O&M) State of Punjab ..... Appellant vs Harbachan Kaur and others .... Respondents R.F.A. No. 3004 of 2006 [40]
351. R. F. A. No. 4363 of 2007 (O&M) State of Punjab ..... Appellant vs Avtar Singh and others .... Respondents
352. R. F. A. No. 4364 of 2007 (O&M) State of Punjab ..... Appellant vs Banta Singh and others .... Respondents
353. R. F. A. No. 4365 of 2007 (O&M) State of Punjab ..... Appellant vs Mewa Singh and others .... Respondents
354. R. F. A. No. 4366 of 2007 (O&M) State of Punjab ..... Appellant vs Ajmer Singh and others .... Respondents
355. R. F. A. No. 4370 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Jaswinder Singh and another .... Respondents
356. R. F. A. No. 4371 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Sant Singh .... Respondent
357. R. F. A. No. 4372 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Mohinder Singh .... Respondent
358. R. F. A. No. 4373 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Rajinder Singh and another .... Respondents
359. R. F. A. No. 4374 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Nasib Singh and others .... Respondents R.F.A. No. 3004 of 2006 [41]
360. R. F. A. No. 4375 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Jai Dev and others .... Respondents
361. R. F. A. No. 4376 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Achhra Singh and others .... Respondents
362. R. F. A. No. 4377 of 2007 (O&M) Land Acquisition Collector ..... Appellant vs Harjinder Singh .... Respondent
363. R. F. A. No. 4484 of 2007 (O&M) Jawala Singh and others ..... Appellants vs State of Punjab .... Respondent
364. R. F. A. No. 4521 of 2007 (O&M) Dr. (Mrs.) Paramjit Kaur Reen ..... Appellant vs State of Punjab .... Respondent
365. R. F. A. No. 4527 of 2007 (O&M) Mohinder Singh and others ..... Appellants vs State of Punjab and others .... Respondents
366. R. F. A. No. 63 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Bachan Singh and another .... Respondents
367. R. F. A. No. 64 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Dial Singh alias Buta Singh and another .... Respondents
368. R. F. A. No. 65 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Ajaib Singh and another .... Respondents R.F.A. No. 3004 of 2006 [42]
369. R. F. A. No. 66 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Avtar Singh and another .... Respondents
370. R. F. A. No. 67 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Gurcharan Singh and others .... Respondents
371. R. F. A. No. 68 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Harminder Singh and another .... Respondents
372. R. F. A. No. 69 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Teja Singh and others .... Respondents
373. R. F. A. No. 70 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Gurnam Singh and another .... Respondents
374. R. F. A. No. 71 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Baldev Singh and others .... Respondents
375. R. F. A. No. 72 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Mohinder Singh and others .... Respondents
376. R. F. A. No. 73 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Jagir Singh and others .... Respondents
377. R. F. A. No. 74 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Rakesh Gupta and others .... Respondents R.F.A. No. 3004 of 2006 [43]
378. R. F. A. No. 75 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Labh Singh and another .... Respondents
379. R. F. A. No. 76 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Sadhu Singh and others .... Respondents
380. R. F. A. No. 77 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Mohinder Singh and another .... Respondents
381. R. F. A. No. 78 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Smt. Balwinder Kaur and others .... Respondents
382. R. F. A. No. 79 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Narinder Singh and others .... Respondents
383. R. F. A. No. 80 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Dharam Singh and another .... Respondents
384. R. F. A. No. 81 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Pratap Singh and others .... Respondents
385. R. F. A. No. 82 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Karam Singh and others .... Respondents
386. R. F. A. No. 83 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Harchand Singh and others .... Respondents R.F.A. No. 3004 of 2006 [44]
387. R. F. A. No. 84 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Pritam Singh and others .... Respondents
388. R. F. A. No. 85 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Amrik Singh and others .... Respondents
389. R. F. A. No. 173 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Sher Singh and others .... Respondents
390. R. F. A. No. 174 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Surjit Singh and others .... Respondents
391. R. F. A. No. 175 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Smt. Kiran Bala and others .... Respondents
392. R. F. A. No. 218 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Neelam and another .... Respondents
393. R. F. A. No. 219 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Smt. Labh Kaur and another .... Respondents
394. R. F. A. No. 220 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Smt. Jaswinder Kaur and another .... Respondents
395. R. F. A. No. 221 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Sukhdev Singh Baidwan and another .... Respondents R.F.A. No. 3004 of 2006 [45]
396. R. F. A. No. 222 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Mohinder Singh and another .... Respondents
397. R. F. A. No. 223 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Jasminder Singh and others .... Respondents
398. R. F. A. No. 224 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Bhag Singh and others .... Respondents
399. R. F. A. No. 225 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Sher Singh and others .... Respondents
400. R. F. A. No. 226 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Piara Singh Kang and another .... Respondents
401. R. F. A. No. 227 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Gurmail Singh and another .... Respondents
402. R. F. A. No. 228 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Jang Singh and another .... Respondents
403. R. F. A. No. 229 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Bhai Khalsa Ji and another .... Respondents
404. R. F. A. No. 230 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Raghbir Singh and others .... Respondents R.F.A. No. 3004 of 2006 [46]
405. R. F. A. No. 231 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Bahadur Singh and others .... Respondents
406. R. F. A. No. 232 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Ram Singh and others .... Respondents
407. R. F. A. No. 233 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Mohinder Singh and another .... Respondents
408. R. F. A. No. 234 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Dial Singh and another .... Respondents
409. R. F. A. No. 235 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Didar Singh and others .... Respondents
410. R. F. A. No. 236 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Smt. Gurdev Kaur and others .... Respondents
411. R. F. A. No. 237 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Raja Singh and others .... Respondents
412. R. F. A. No. 238 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Haqikat Singh and others .... Respondents
413. R. F. A. No. 306 of 2008 (O&M) Karnail Singh ..... Appellant vs State of Punjab and another .... Respondents R.F.A. No. 3004 of 2006 [47]
414. R. F. A. No. 385 of 2008 (O&M) Sucha Singh and others ..... Appellants vs State of Punjab and others .... Respondents
415. R. F. A. No. 386 of 2008 (O&M) Subhash and another ..... Appellants vs State of Punjab .... Respondent
416. R. F. A. No. 387 of 2008 (O&M) Paramjit Singh and another ..... Appellants vs State of Punjab and another .... Respondents
417. R. F. A. No. 388 of 2008 (O&M) Shanti Devi and others ..... Appellants vs State of Punjab and another .... Respondents
418. R. F. A. No. 389 of 2008 (O&M) Mann Singh ..... Appellant vs State of Punjab and another .... Respondents
419. R. F. A. No. 390 of 2008 (O&M) Gurmeet Singh and another ..... Appellants vs State of Punjab and another .... Respondents
420. R. F. A. No. 392 of 2008 (O&M) Mahesh Kumar and others ..... Appellants vs State of Punjab and another .... Respondents
421. R. F. A. No. 393 of 2008 (O&M) Sutantar Kumar ..... Appellant vs State of Punjab and another .... Respondents
422. R. F. A. No. 394 of 2008 (O&M) Raminder Singh ..... Appellant vs State of Punjab and another .... Respondents R.F.A. No. 3004 of 2006 [48]
423. R. F. A. No. 395 of 2008 (O&M) Gurmeet Singh and another ..... Appellants vs State of Punjab and another .... Respondents
424. R. F. A. No. 396 of 2008 (O&M) Sujan Singh and others ..... Appellants vs State of Punjab and another .... Respondents
425. R. F. A. No. 406 of 2008 (O&M) Kiranbir Singh and others ..... Appellants vs State of Punjab and another .... Respondents
426. R. F. A. No. 407 of 2008 (O&M) Rajinder Parshad and others ..... Appellants vs State of Punjab and another .... Respondents
427. R. F. A. No. 539 of 2008 (O&M) Jai Dev and others ..... Appellants vs State of Punjab and another .... Respondents
428. R. F. A. No. 572 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Mehtab Singh and others .... Respondents
429. R. F. A. No. 573 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Smt. Sudesh Saini and another .... Respondents
430. R. F. A. No. 574 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Sanjay Saini and another .... Respondents
431. R. F. A. No. 575 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Nalin Chaudhry and another .... Respondents R.F.A. No. 3004 of 2006 [49]
432. R. F. A. No. 576 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Ajay Saini and another .... Respondents
433. R. F. A. No. 695 of 2008 (O&M) Kewal Singh and others ..... Appellants vs State of Punjab .... Respondent
434. R. F. A. No. 727 of 2008 (O&M) Gurmail Singh and others ..... Appellants vs State of Punjab .... Respondent
435. R. F. A. No. 728 of 2008 (O&M) Rakesh Kumar and others ..... Appellants vs State of Punjab .... Respondent
436. R. F. A. No. 729 of 2008 (O&M) Amarjit Singh ..... Appellant vs State of Punjab .... Respondent
437. R. F. A. No. 730 of 2008 (O&M) Harjinder Singh ..... Appellant vs State of Punjab .... Respondent
438. R. F. A. No. 731 of 2008 (O&M) Nachhattar Singh and others ..... Appellants vs State of Punjab .... Respondent
439. R. F. A. No. 732 of 2008 (O&M) Harbans Singh ..... Appellant vs State of Punjab .... Respondent
440. R. F. A. No. 733 of 2008 (O&M) Amrik Singh ..... Appellant vs State of Punjab .... Respondent R.F.A. No. 3004 of 2006 [50]
441. R. F. A. No. 734 of 2008 (O&M) Bhajan Singh and others ..... Appellants vs State of Punjab .... Respondent
442. R. F. A. No. 735 of 2008 (O&M) Amarjit Singh and others ..... Appellants vs State of Punjab .... Respondent
443. R. F. A. No. 736 of 2008 (O&M) Balbir Singh and others ..... Appellants vs State of Punjab .... Respondent
444. R. F. A. No. 737 of 2008 (O&M) Bhupinder Singh and another ..... Appellants vs State of Punjab .... Respondent
445. R. F. A. No. 738 of 2008 (O&M) Balbir Singh and others ..... Appellants vs State of Punjab .... Respondent
446. R. F. A. No. 781 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Kuldeep Kaur and others .... Respondents
447. R. F. A. No. 782 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Gurmit Singh and others .... Respondents
448. R. F. A. No. 783 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Mohan Lal Saitia and others .... Respondents
449. R. F. A. No. 784 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Prem Singh and others .... Respondents R.F.A. No. 3004 of 2006 [51]
450. R. F. A. No. 785 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Sutantar Kumar and others .... Respondents
451. R. F. A. No. 786 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Gurmit Singh and others .... Respondents
452. R. F. A. No. 787 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Teg Bahadur Singh and others .... Respondents
453. R. F. A. No. 788 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Raminder Singh and others .... Respondents
454. R. F. A. No. 789 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Daljit Kaur and others .... Respondents
455. R. F. A. No. 815 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Mahesh Kumar and others .... Respondents
456. R. F. A. No. 816 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Thakar Singh and others .... Respondents
457. R. F. A. No. 817 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Jagjeet Kaur and others .... Respondents
458. R. F. A. No. 818 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Gurmit Singh and others .... Respondents R.F.A. No. 3004 of 2006 [52]
459. R. F. A. No. 819 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Paramjit Singh and others .... Respondents
460. R. F. A. No. 820 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Balihar Singh and others .... Respondents
461. R. F. A. No. 821 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Jarnail Kaur and others .... Respondents
462. R. F. A. No. 822 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Baljit Singh and others .... Respondents
463. R. F. A. No. 823 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Baljit Singh and others .... Respondents
464. R. F. A. No. 968 of 2008 (O&M) Dhanna Singh and another ..... Appellants vs State of Punjab .... Respondent
465. R. F. A. No. 982 of 2008 (O&M) Naresh Kapoor ..... Appellant vs State of Punjab .... Respondent
466. R. F. A. No. 983 of 2008 (O&M) Joginder Singh and another ..... Appellants vs State of Punjab .... Respondent
467. R. F. A. No. 985 of 2008 (O&M) Ravinder Kaur ..... Appellant vs State of Punjab .... Respondent R.F.A. No. 3004 of 2006 [53]
468. R. F. A. No. 1001 of 2008 (O&M) Baldev Singh ..... Appellant vs State of Punjab .... Respondent
469. R. F. A. No. 1105 of 2008 (O&M) Land Acquisition Collector, Urban Estate Punjab ..... Appellant vs Chander Sekhar and others .... Respondents
470. R. F. A. No. 1106 of 2008 (O&M) Land Acquisition Collector, Urban Estate Punjab ..... Appellant vs Harbans Singh and others .... Respondents
471. R. F. A. No. 1107 of 2008 (O&M) Land Acquisition Collector, Urban Estate Punjab ..... Appellant vs Harjit Singh and others .... Respondents
472. R. F. A. No. 1108 of 2008 (O&M) Land Acquisition Collector, Urban Estate Punjab ..... Appellant vs Smt. Nasib Kaur and others .... Respondents
473. R. F. A. No. 1109 of 2008 (O&M) Land Acquisition Collector, Urban Estate Punjab ..... Appellant vs Kartar Singh and others .... Respondents
474. R. F. A. No. 1113 of 2008 (O&M) Greater Mohali Area Development Authority ..... Appellant vs Sher Singh and others .... Respondents
475. R. F. A. No. 1439 of 2008 (O&M) Smt. Dasondha Devi and others ..... Appellants vs State of Punjab and another .... Respondents
476. R. F. A. No. 1724 of 2008 (O&M) Avtar Singh and another ..... Appellants vs State of Punjab .... Respondent R.F.A. No. 3004 of 2006 [54]
477. R. F. A. No. 1728 of 2008 (O&M) Prem Kaur ..... Appellant vs State of Punjab .... Respondent
478. R. F. A. No. 1788 of 2008 (O&M) Arjan Singh and another ..... Appellants vs State of Punjab .... Respondent
479. R. F. A. No. 1789 of 2008 (O&M) Mandir Sh. Bhagwati Rajeshwari Shaken Deh ..... Appellant vs State of Punjab .... Respondent
480. R. F. A. No. 1790 of 2008 (O&M) Smt. Reena Arora and others ..... Appellants vs State of Punjab .... Respondent
481. R. F. A. No. 1791 of 2008 (O&M) Gurbax Singh (died) through LRs ..... Appellant vs State of Punjab .... Respondent
482. R. F. A. No. 1792 of 2008 (O&M) Smt. Inderjit Kaur ..... Appellant vs State of Punjab .... Respondent
483. R. F. A. No. 1793 of 2008 (O&M) Joginder Singh ..... Appellant vs State of Punjab .... Respondent
484. R. F. A. No. 1794 of 2008 (O&M) Harjaspal Singh alias Jaspal Singh ..... Appellant vs State of Punjab .... Respondent
485. R. F. A. No. 1795 of 2008 (O&M) Smt. Urmila Rani ..... Appellant vs State of Punjab .... Respondent R.F.A. No. 3004 of 2006 [55]
486. R. F. A. No. 1796 of 2008 (O&M) Ranbir Singh Chohan ..... Appellant vs State of Punjab .... Respondent
487. R. F. A. No. 1797 of 2008 (O&M) Piara Singh ..... Appellant vs State of Punjab .... Respondent
488. R. F. A. No. 1798 of 2008 (O&M) Triloki Nath ..... Appellant vs State of Punjab .... Respondent
489. R. F. A. No. 1799 of 2008 (O&M) Harjit Singh and others ..... Appellants vs State of Punjab .... Respondent
490. R. F. A. No. 1800 of 2008 (O&M) Narinder Kumar ..... Appellant vs State of Punjab .... Respondent
491. R. F. A. No. 1801 of 2008 (O&M) Mewa Singh ..... Appellant vs State of Punjab .... Respondent
492. R. F. A. No. 1803 of 2008 (O&M) Naib Singh and others ..... Appellants vs State of Punjab .... Respondent
493. R. F. A. No. 1819 of 2008 (O&M) Smt. Kako ..... Appellant vs State of Punjab .... Respondent
494. R. F. A. No. 1887 of 2008 (O&M) Shamsher Singh and others ..... Appellants vs State of Punjab .... Respondent R.F.A. No. 3004 of 2006 [56]
495. R. F. A. No. 1893 of 2008 (O&M) Paramjit Panag and others ..... Appellants vs State of Punjab .... Respondent
496. R. F. A. No. 2694 of 2008 (O&M) Amar Chand and others ..... Appellants vs State of Punjab and others .... Respondents CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL Present: S/Shri Sanjay Bansal,Senior Advocate with Prashant Bansal, Deepak Sharma, P.C.Dhiman, Rajesh Kumar, Pritam Saini, Sher Singh Rathore, Naresh Kaushal, R. K. Dhiman, Arun Bansal, Arvind Singh, Ms. Shaveta Malhotra and Ms. Namita Verma, Advocates for the land owners.
Shri B.B.S. Teji, Assistant Advocate General, Punjab.
Shri Saurabh Goel for Ms. Govind Goel, Advocate for Punjab Urban Planning and Development Authority.
Shri Sanjeev Sharma and Mr. H.P.S. Ghuman, Advocates for Greater Mohali Area Development Authority.
S/Shri Ashish Grover, Naresh Prabhakar, Harsh Aggarwal, L. S. Virk for R. P. Khosla, Balwinder Singh and Gurminder Singh, Advocates for Land Acquisition Collector. Rajesh Bindal J.
This order will dispose of a bunch of above mentioned 496 appeals, as the same arise out of a common acquisition.
R.F.A. Nos. 2765 to 2769, 2779, 2850, 2933, 3112 of 2005, 3004, 3005, 3362, 3363, 3433, 3434, 4131, 4132, 4317 to 4322, 4367 to 4371 of 2006, 66, 253, 373, 425, 686 to 693, 719 to 733, 748 to 757, 783 to 795, 1170 to 1172, 1761 to 1769, 2221, 2308 to 2312, 2381, 2561 to 2571, 2612 to 2618, 2713 to 2720, 2766 to 2769, 2837, 2841, 2843, 2846, 2890, 3037, 3038, 3042, 3043, 3054 to 3056, 3068 to 3070, 3084, 3089, 3173, 3183, 3185, 3391, 3392, 3419, 3450 to 3452, 3456 to 3460, 3547, 3563, 3613, 3617, 3669, 3670, 3672 to 3676, 3679, 3708, 3873 to 3876, 3878, 3910, 3924, 3929, 3931 to 3934, 3936, 3937, 3954 to 3958, 3977, 4087 to 4092, 4097, 4107, 4115 to 4119, 4159, 4484, 4521, 4527 of 2007, 306, 385 to 390, 392 to 396, 406, 407, 539, 695, 727 to 738, 968, 982, 983, 985, 1001, 1439, 1724, 1728, 1788 to 1801, 1803, 1819, 1887, 1893 and 2694 of 2008 have been filed by the land owners seeking further enhancement of R.F.A. No. 3004 of 2006 [57] compensation for the acquired land.
R.F.A. Nos. 3407 to 3419, 3431 of 2006, 1354, 1355, 1357 to 1363, 1382 to 1410, 1552 to 1554, 1556 to 1561, 1812 to 1823, 1865, 1866, 2202 to 2208, 3634 to 3640, 3642, 3644, 3645, 3648, 3650, 3652, 3653, 3655, 3656, 3658, 4161, 4235 to 4239, 4247 to 4251, 4273 to 4275, 4296 to 4308, 4310 to 4315, 4360 to 4366 and 4370 to 4377 of 2007 have been filed by the Land Acquisition Collector/State seeking reduction in the amount of compensation awarded by the learned court below to the land owners.
R.F.A. Nos. 3311 to 3320 of 2005, 63 to 85, 173 to 175, 218 to 238, 572 to 576, 781 to 789, 815 to 823, 1105 to 1109 and 1113 of 2008 have been filed by GAMADA and PUDA seeking reduction in the amount of compensation awarded to the land owners.
In R.F.A. Nos. 4248 and 4250 of 2007, the land owners have filed cross objections seeking enhancement of the compensation.
Briefly, the facts are that vide notification dated 21.2.2000, issued under Section 4 of the Land Acquisition Act, 1894 (for short, `the Act'), State of Punjab acquired 934.81 acres of land situated in village Sohana for setting up of residential urban estate in the revenue estate of Sohana, Tehsil Mohali, District Ropar (now District Mohali). The same was followed by notification dated 2.2.2001 issued under Section 6 of the Act. The Land Acquisition Collector (for short, `the Collector') vide award No. 481 dated 17.5.2001, determined the market value of the acquired land at Rs. 10,00,000/- per acre for the area falling on the north side of Chandigarh Landran road (upto the depth of one acre) and the area falling on the left side of Chandigarh-Landran road (upto the depth of one acre) and the land touching existing Sectors 66-69 falling on Sohana-Mauli Baidwan link road (upto the depth of one acre); Rs. 9,00,000/- per acre for chahi land and Rs. 7,50,000/- per acre for barani land. The learned Additional District Judge, on reference under Section 18 of the Act, assessed the market value of the entire land at a flat rate of Rs. 17,00,000/- per acre.
Vide same notification, 3060 kanals and 6 marlas of land situated in village Mauli Baidwan, Tehsil Mohali (now District Mohali) was acquired for the same purpose. The Collector, vide award No. 480 dated 7.5.2001, determined the market value at Rs. 10,00,000/- per acre for the land abutting Sectors 66-69; Rs. 8,00,000/- per acre for chahi land and Rs. 7,00,000/- per acre for barani kind of land. Initially, the learned Reference Court in some of the cases determined the amount of compensation payable for acquisition of the land at Rs. 12,03,320/- per acre. However, subsequently, while relying upon the award pertaining to the R.F.A. No. 3004 of 2006 [58] acquisition of land for village Sohana, the compensation in the subsequent pending references was assessed @ Rs. 17,00,000/- per acre.
Land situated in village Raipur Khurd (District Mohali) was acquired vide same notification for the same purpose. The Collector, vide award No. 483 dated 24.12.2001, determined the market value @ Rs. 8,00,000/- per acre for chahi land and Rs. 7,00,000/- per acre for banjar kind of land. The learned Additional District Judge, on reference under Section 18 of the Act, assessed the market value @ Rs. 17,00,000/- per acre.
By the same notification, land situated in village Lakhnaur (District Mohali) Hadbast was acquired for the same purpose. The Collector, vide award No. 482 dated 17.9.2001, determined the market value @ Rs. 10,00,000/- per acre for the land touching the road of Sohana-Landran upto the depth of one acre; Rs. 8,00,000/- per acre for chahi land and Rs. 7,00,000/- per acre for banjar kind of land. The learned Additional District Judge, on reference under Section 18 of the Act, assessed the market value @ Rs. 17,00,000/- per acre.
The different awards pertaining to the aforesaid acquisition are under challenge before this Court in the set of appeals.
Learned counsel for the land owners submitted that in spite of the fact that the learned Reference Court had categorically found that the land in question is located just close to the already developed and urbanised area of Mohali close to the belt of Sectors 66 to 70. It is merely at a distance of two killas from Chandigarh-Sirhind road and one kilometer from Mohali Bus Stand. Cricket Stadium, Mohali is nearly about two kilometers from the acquired land. It is located close to the famous Sohana Eye Hospital and the development of Mohali city was towards this side. Still while relying upon sale deeds (Ex. P7 and Ex. P8) and carrying out the average thereof, a cut of 1/3rd was imposed, which was not required in the present case at all, considering the fact that the two sale deeds were for the land measuring 8 kanals and 10 kanals one marla, respectively. These sale deeds were not out of any developed area, rather, were of agricultural kind of land and no cut as such on account of development etc. was required to be imposed. It was further submitted that land in the neighbourhood was acquired vide notification dated 23.1.2004 and in the award pronounced in 2006, the value thereof was assessed at Rs. 40,00,000/- per acre by the Collector. Even if a reverse cut @ 12% per annum is made for 4 years, the value of the acquired land would still come out to Rs. 20,80,000/- per acre. It was submitted that potential of the land is evident from the fact that a small left out portion of the land was acquired vide notification dated 21.6.2006, for which vide award No. 481, the value was R.F.A. No. 3004 of 2006 [59] assessed at Rs. 1,25,00,000/- per acre. Even if a backward cut is imposed thereon @ 12% per annum for the time gap of 6 years, the value of the acquired land would still come out to Rs. 35,00,000/- per acre. In addition to the contentions raised for seeking enhancement in the value of the acquired land, submission was made with regard to the valuation of super structure as well as fruit bearing trees standing on the acquired land.
As regards super structure is concerned, the submission is that the learned court below has not fairly assessed the value thereof. The evidence of the expert led by the land owners has been brushed aside without there being any valid reason. As against that, the award of the Collector was relied upon. There was no material on record to suggest as to on what basis the value of the super structure was assessed. Relying upon the judgment of Hon'ble the Supreme Court in Union of India v. Savjiram and another, 2004(1) LACC 390, it was submitted hat once the value of the super structure was assessed on the date of acquisition, no depreciation was required to be deducted therefrom, whereas in some of the cases where the Collector had assessed the compensation after deducting depreciation, the learned Reference Court had corrected that error, whereas in some of the cases, same amount of compensation was upheld, which needs to be corrected. In addition to this, the land owners should be held entitled to compensation, as was claimed by them in the evidence led without any deduction therefrom.
As far as claim with regard to fruit bearing trees is concerned, the submission is that the learned court below had failed to consider the evidence led by the land owners to the effect that age of the trees as on the date of acquisition was much more than what was mentioned by the Collector in the award and on the basis thereof, correct value of the trees was not assessed. Once it is admitted fact on record that Dr. Nijjar's formula was to be applied for the purpose of assessment of fair value of the fruit bearing trees, the same had not been properly applied in some of the cases. In spite of there being number of judgments of this court directing for grant of increase in tune with the appreciation in the price index from the year 1985 till the date of acquisition, the same has not been granted.
Learned counsel further submitted that in a number of cases, the Collector or PUDA or GMADA have not filed any appeal against the award of the learned Reference Court, meaning thereby that they accepted the same compensation assessed to be payable to those land owners on the basis of same evidence, as has been directed to be paid to the land owners in appeal under consideration before this Court seeking further enhancement. The submission is R.F.A. No. 3004 of 2006 [60] that the State/ the authority, for whose benefit the land is acquired, cannot be selective in filing the appeals. Once they have failed to file appeal even if in some of the cases, they should not be permitted to challenge the award of the learned court below, in the cases where they have filed appeals. Reliance was placed upon Mahadev v. The Assistant Commissioner/Land Acquisition Officer, (2002) 9 SCC
487. Judgement of Hon'ble the Supreme Court in Krishi Utpadan Mandi Samiti, Sahaswan, District Badaun v. Bipin Kumar and another, 2004(4) SCC 283 was relied upon to submit that in case there is evidence on record to show that there is fast appreciation of prices in the vicinity of the acquired land, the increase can be granted to the extent of 15% per annum.
Without prejudice to the submissions made above stating that no cut at all should be applied for the purpose of determination of fair value of the acquired land, relying upon Kasturi and others v. State of Haryana, 2003(1) SCC 354, it was submitted that even if the cut is to be applied, the same should not be more than 20% considering the fact that sale instances relied upon are of fairly large piece of land and that too of undeveloped land.
Mr. Sanjeev Sharma, learned counsel appearing for the appellants in the appeals filed by GMADA submitted that it came into existence in the year 2006. Whatever information was furnished to it with regard to the acquisition of land and the position of the references by the learned court below, it had filed appeals before this Court. Prior to that, it was controlled by PUDA. He further submitted that 161 references were still pending for consideration before the learned court below, where GMADA has already got itself impleaded as respondent to safeguard its interest. Referring to Section 50(2) of the Act, it is submitted that the authority, for whose benefit the land is acquired and who is ultimately to bear the burden of payment of enhanced compensation is proper and necessary party, which should have been impleaded before the Reference Court and notice should have been issued to it. Relying upon the judgments of Hon'ble the Supreme Court in Krishi Upaj Mandi Samiti v. Ashok Singhal and others, 1991 Supp. (2) SCC 419; U.P. Awas Evam Vikas Parishad v. Gyan Devi (Dead) by LRS and others, 1995(2) SCC 326; Abdul Rasak and others v. Kerala Water Authority and others, (2002) 3 SCC 228; NTPC Ltd. v. State of Bihar, (2004) 12 SCC 96; and Regional Medical Research Centre, Tribals v. Gokaran and others, 2004(13) SCC 125 it was submitted that after directing the impleadment of GMADA as one of the respondents in the appeals, the matter should be remitted back to the learned court below for consideration with liberty to GMADA to cross-
R.F.A. No. 3004 of 2006 [61]examine the witnesses already produced by the land owners and also lead its own evidence in defence to enable it to justify the award of the Collector. He further submitted that in the absence of any opportunity to GMADA for leading evidence in defence, it was not able to lead any evidence and for that reason, it is unable to raise any argument on the merits of the controversy to submit that the amount of compensation awarded by the learned court below deserves to be reduced.
Mr. Balwinder Singh, Advocate appearing for the Collector, referred to Section 23(3) of the Act and also matters enumerated in fifthly, sixthly and seventhly in Section 24 to submit that all what is required to be considered for the purpose of determination of fair value of the acquired land is the position as was existing on the date of acquisition thereof. As to what use the acquired land is to be put after the acquisition or any development activity carried out therein subsequently will not be relevant. In the present case, the land owners are seeking compensation only relying upon the subsequent development carried out on the land and the purpose for which the land had been acquired. Relying upon Surinder Kumar v. State of Haryana, 2006(2) RCR (Civil) 133, it was submitted that the learned court below, having assessed the value of the acquired land pertaining to village Mauli Baidwan at Rs. 17,00,000/- per acre, should not have relied upon the same in the subsequent references, as the appeal against the earlier award was pending before this Court.
Learned counsel appearing for PUDA also adopted the arguments raised by learned counsel appearing for GMADA and the Collector. In addition to that, it was submitted that in some of the cases, without there being any independent evidence on record, the earlier award pertaining to the same acquisition was followed, which is not in conformity with law.
In response to the contentions raised by learned counsel for GMADA seeking remand of the references pertaining to the appeals filed by it, it was submitted by learned counsel for the land owners that the prayer made by GMADA is totally misconceived. GMADA came into existence in the year 2006, which is successor- in- interest of PUDA. PUDA was well within knowledge of acquisition of land, award of the Collector and the pendency of references before the learned court below. In case they had failed to protect their interest at the relevant time, they cannot be permitted to plead before this court at this stage that on account of lack of knowledge, they could not take appropriate step at the stage R.F.A. No. 3004 of 2006 [62] when the references were pending before the learned court below and the fact having come to their knowledge now, they should be permitted to be impleaded in the proceedings and opportunity be provided to them to rebut the evidence led by the land owners for seeking further enhancement of compensation and also challenging the award of the Collector. A reference was made to the evidence led by the land owners in the form of statements of PW6-Vidya Nath (Vijay), Accounts Officer, PUDA; PW8- Sanjeev Gupta, SDO PUDA and PW9- Madan Mohan, Kanugo PUDA in support of the contention to corroborate that once the officers of PUDA were appearing as witnesses in the land references before the learned court below, the plea that they were not aware of the pendency of the proceedings is totally misconceived. He further submitted that as is borne out from the facts pleaded at the time of hearing of the appeals in a number of cases, no appeal has been filed by the Collector, meaning thereby that the award pertaining to some of the land owners has been accepted. Even otherwise, there cannot be any prayer for remand of the cases to the Reference Court in appeals filed by the Collector on the ground, as is sought by PUDA or GMADA. As far as PUDA and GMADA is concerned, they have filed appeals in very few cases, meaning thereby that in other set of cases, they are not aggrieved of against the award. Still further, even though the land owners had filed appeals in this court long back, but still no effort was made by PUDA or GMADA to get themselves impleaded or file cross objections to safeguard their interest.
Heard learned counsel for the parties and perused the relevant referred record.
After the hearing was concluded on 25.2.2009, learned counsels representing the Collector, PUDA and GMADA were asked to file affidavits furnishing details of land references decided and appeals filed against the same to this Court. The text of the order is extracted below:
" This bunch of appeals pertains to the acquisition of land of four villages namely, Sohana, Lakhnor, Mauli Baidwan and Raipur Khurd, acquired vide notification dated 21.2.2000.
During the course of hearing, it transpired that large number of land references were decided by the learned Reference Court. The Land Acquisition Collector filed appeals in some of the cases and not in all of them. In some of the cases, the Punjab Urban Development Authority filed appeals, whereas in some of the cases, the Greater Mohali Area Development Authority filed appeals.
As far as the appeals filed by the Collector are concerned, it R.F.A. No. 3004 of 2006 [63] shall file affidavit giving particulars of the total number of land references decided by the Reference Court pertaining to the aforesaid acquisition. In case, it is mentioned in the affidavit that the appeals have not been filed in all the cases decided by the Reference Court, the reasons therefor shall also be stated therein.
In so far as the appeals filed by the Punjab Urban Development Authority are concerned, it shall file affidavit explaining in the affidavit as to in how many land references the appeals have been filed in this court and if the award of the Reference Court in all the cases has not been challenged, the reasons therefor.
Some of the appeals have been filed by the Greater Mohali Area Development Authority. It shall also file affidavit giving the number of such appeals filed by it and also the reasons for not filing the appeals in all the cases decided by the Reference Court and also for not filing application for being impleaded as party respondent in the appeals filed by the land owners seeking further enhancement of compensation.
The aforesaid affidavits be filed on 26.2.2009. A copy of this order be given to the counsel for the parties under the signatures of the Court Secretary."
Though the Land Acquisition Collector filed affidavit but PUDA and GMADA did not file any affidavit within the time granted or even three days thereafter. As the judgment could not be kept pending, the material already on record was considered.
A perusal of the affidavit of Land Acquisition Collector, Urban Development Department, Mohali dated 26.2.2009 shows that in number of land references, no appeal has been filed either by the Land Acquisition Collector, PUDA and GMADA. To put the record straight, I deem it appropriate to extract the relevant paragraphs of the affidavit, which are as under:
"4, That in Award No. 480 in 24 cases the claimants had also filed appeals and PUDA/GMADA had filed 106 appeals which also include the 24 cross appeals filed by the claimants. However, in 27 cases, a verbal decision was conveyed by the higher authorities of PUDA/GMADA to await the decision in the connected appeals and to file only cross objections to the appeals filed by the claimants/land owners. Hence, no appeal had been filed in 27 cases accordingly.R.F.A. No. 3004 of 2006 [64]
5. That in Award No. 481 in 56 cases filed by the claimants/ land owners, the office of Ld. Advocate General, Punjab had been requested to file the cross objections. In 56 cases claimants had also filed appeals and PUDA/GMADA had filed 291 appeals which also include the 56 cross appeals filed by the claimants. However, in 59 cases, a verbal decision was conveyed by the higher authorities of PUDA/GMADA to await the decision in the connected appeals and to file only cross objections to the appeals filed by the claimants/ land owners. Hence no appeal had been filed in 59 cases.
6. That in Award No. 482 in 4 cases the claimants had also filed appeals and PUDA/GMADA had filed 18 appeals which also include the 4 cross appeals filed by the claimants. However, in 3 cases, a verbal decision was conveyed by the higher authorities of PUDA/GMADA to await the decision in the connected appeals and to file only cross objections to the appeals filed by the claimants/ land owners. Hence no appeal had been filed in 3 cases.
7. That in Award No. 483 only 2 Land Reference had been received which had been sent to the learned Reference Court. Both the references were decided and in both the appeals had been filed by PUDA/GMADA."
A perusal of the contents of the aforesaid affidavit shows that in number of cases neither the Land Acquisition Collector nor PUDA or GMADA filed any appeal before this Court. There are 496 appeals listed before this court, out of which 80 appeals have been filed by the State of Punjab; 67 appeals have been filed by by Land Acquistion Collector, Urban Estates; 10 appeals have been filed by PUDA and 75 appeals have been filed by GMADA. The grouse regarding non-impleading of necessary party is raised only by GMADA and PUDA. In spite of the fact that 258 appeals filed by the land owners are pending in this court and well within the knowledge of PUDA and GMADA, but no application for being impleaded as parties therein has been filed. Meaning thereby in a very few appeals, the grouse is sought to be raised regarding non-grant of opportunity and if claim made therein is accepted, only very few land references will be remanded back to the learned Reference Court. In none of the appeals filed by the collector or the State, such an issue could either be raised or granted. PUDA even could not be permitted to plead lack of knowledge of the pending references, as their officials had appeared as witnesses on behalf of the land owners. Considering the aforesaid facts and also the judgment of Hon'ble the Supreme Court in Mahadev's R.F.A. No. 3004 of 2006 [65] case (supra), I do not find any merit in the contention raised by learned counsels for GMADA and PUDA to remand the matters back to the Reference Court for granting them opportunity and accordingly proceed to deal with the same on merits on the basis of the evidence produced on record by the parties.
As far as determination of fair value of the acquired land is concerned, in my view, two sale deeds Ex. P7 and Ex. P8, as are relied upon by the learned court below, are the best piece of evidence. The genuineness thereof cannot be doubted for the reason that those were registered well prior to the date of issuance of notification under Section 4 of the Act. Vide sale deed Ex. P7 dated 14.8.1996, one acre of land was sold for a sum of Rs. 20,00,000/-. This part of the land is forming part of the acquired land. Another sale deed is Ex. P8 dated 22.7.1996, vide which 10 kanals and one marla of land was sold for a sum of Rs. 20,00,000/-. The land forming part of this sale deed is situated abutting the acquisition boundary. The area, which has been dealt with in the aforesaid sale deeds cannot be said to be of small piece of land, as it was one acre and 1.25 acres, respectively. As the notification under Section 4 of the Act in the present case was issued on 21.2.2000, the learned court below granted increase @ 12% per annum for the intervening period and after averaging the value of the land pertaining to the sale deeds applied a cut of 1/3rd.
In my opinion, in the facts and circumstances of the present case, the value of the acquired land, as determined by the learned court below, certainly deserves some further appreciation. It is for the reason that the sale instances Ex. P7 and Ex. P8, which have been relied upon by the learned court below were not for small piece of land and were also not from the area, which was already developed. Rather, the same was of agricultural land only, for which a cut of 1/3rd was not required. Secondly, as far as grant of increase @ 12% per annum for the intervening period is concerned, in view of the judgment of Hon'ble the Supreme Court in The General Manager, Oil and Natural Gas Corporation Ltd. v. Rameshbhai Jivanbhai Patel and another, JT 2008(9) SC 480, the increase, if it is to be granted, has to be at cumulative rate and not simple rate.
Further other two factors, which are quite relevant for the purpose of determination of fair value of the acquired land, are that for the acquisition carried out vide notification dated 23.1.2004, vide which land of 5 villages, namely, Manali, Chhila, Raipur Khurd, Kumbra and Mauli Baidwan was acquired for the purpose of development as Sector 81 onwards at Mohali. The Collector himself vide his separate awards dated 26.12.2006 determined the value at Rs. 40,00,000/- per acre. Still further, for a small chunk of land, which was left out of the R.F.A. No. 3004 of 2006 [66] acquisition originally because of litigation and acquired vide notification dated 21.6.2006, the Collector assessed the value thereof at Rs. 1.25 crores per acre. However, I do not find any merit in the contention raised by learned counsel for the land owners that a reverse cut be applied from the value so determined in subsequent acquisition. However, they are certainly entitled to increase @ 12% per annum on the average value shown in sale deeds Ex. P7 and Ex. P8 for the intervening period of 3-1/2 years at cumulative rate. Average value of sale deeds Ex. P7 and Ex. P8 comes out to Rs. 17,77,780/- per acre. If increase @ 12% per annum is granted thereon at cumulative rate for 3-1/2 years, the amount comes out to Rs. 26,47,541/- per acre.
As far as application of cut on the value so determined is concerned, considering the fact that the sale transactions are not of so small piece of land that it deserves a cut of 1/3rd. The sale deeds pertain to one acre and 1.25 acres of land, which was being used for agricultural purposes at that time. The land pertaining to these sale deeds were located at different places having different advantages/disadvantages, meaning thereby that it is not that the sale deeds pertaining to some prime land are being considered for the purpose of assessment of the value of the entire chunk of land. In Kasturi's case (supra), Hon'ble the Supreme Court upheld the application of 20% cut while determining the fair value of the acquired land therein. In the present case, the fact remains that the land in question is abutting the already developed belt of Sectors 70 to 75, along with which the present land was acquired for development as Sectors 76 to 80. Subsequent acquisition in 2004 was carried out for development of Sector 81 onwards, meaning thereby that the land had great potential for being urbanisation and further the Collector himself having appreciated the value of the land for subsequent acquisition carried out in 2004 and 2006, as referred to above, in my opinion, a cut of 25% thereon would be appropriate. Accordingly, while reducing the amount therefrom, the value of the acquired land is determined at Rs. 19,85,700/- (rounded off) per acre.
As far as value of super structure is concerned, it has been consistent opinion of this court that in the absence of any expertise available with the court to determine the value of the super structure with minute details, as it is always seen that the land owners try to claim much more amount as compared to the actual value and on the other hand, the State makes conservative estimate on the basis of set principles, an increase of 25% on the value so assessed by the Collector is granted as a thumb rule. Accordingly, following the same in the present set of appeals as well, for the super structure existing on the acquired land, the land R.F.A. No. 3004 of 2006 [67] owners shall be entitled to additional amount of 25% over and above the value of the super structure as assessed by the Collector.
As no details regarding the amount for each of the land owners, as awarded by the Collector or by the learned Reference Court were furnished at the time of hearing, as an abundant caution, it is made clear that in case in any of the land reference, the court below while considering the evidence in detail has granted additional compensation for the super structure, which is more than 25% of the value so assessed by the Collector, the same is upheld.
As far as claim pertaining to fruit bearing trees is concerned, the contention of learned counsel for the land owners was that age of the trees standing on the acquired land was 4 to 6 years at the time of acquisition, which has been taken by the Collector as merely 2-3 years. The correct principle for determination of value of the fruit trees has also not been applied. In the present case, the land owners have produced their own witnesses to prove the value of the trees as were existing on the acquired land. It is not in dispute that at the time of carrying out the inspection for the trees standing on the acquired land, no notice was given to the State/Collector. As against this, the Collector has assessed the value of the trees on the basis of the report of Horticulture Department. Finding the report of the Collector to be more trust worthy, the learned court below placed reliance thereupon for the purpose of determination of fair value of the fruit bearing trees on the acquired land. As far as number of trees is concerned, there is not much difference. Accordingly, the evidence led by the land owners with regard to the age of the trees, being not in the nature of a piece of evidence which could only be considered and the award of the Collector on that account should be rejected, I do not find any reason to differ with the view expressed by the learned Reference Court on that account. Accordingly, as far as age of the trees is concerned, the award of the learned court below is upheld. Similarly, I do not find any weight in the contention raised by learned counsel for the land owners that the value of fruit bearing trees has not been assessed by the Collector in terms of Dr. Nijjar's formula, as no defect with reference thereto has been pointed out in the report so prepared.
However, I find merit in the submissions made by learned counsel for the land owners to the effect that increase in the price index for the intervening period from 1985 till 2000 has not been granted in some of the cases and if granted, is not in conformity with settled principles therefor. The price index in the year 1985 was 125 which increased to 484.9 in the year 2000. There is 287.5% increase in the intervening period. Accordingly, the value of fruit bearing trees, as R.F.A. No. 3004 of 2006 [68] was assessed by the Collector as per Dr. Nijjar's formula as in 1985, shall be further increased by 287.5% in terms of the increase in the price index during the intervening period. If certain increase has been granted by the learned court below on the value as determined, as per Dr. Nijjar's formula, the same shall be corrected in the aforesaid manner.
The land owners shall also be entitled to all statutory benefits available under the Act.
The appeals and cross-objections are disposed of in the above terms.
(Rajesh Bindal) Judge March 02 ,2009 mk