Punjab-Haryana High Court
Kapoor Singh vs The State Of Punjab And Another on 28 January, 2010
Author: Rajesh Bindal
Bench: Rajesh Bindal
R.F.A.No.2348 of 1998 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Date of Decision: 28.1.2010
1) R.F.A.No.2348 of 1998
Kapoor Singh .... Appellant
vs.
The State of Punjab and another .... Respondents
2) R.F.A.No.2349 of 1998
Surinder Kaur @ Harshivinder Kaur .... Appellant
vs.
The State of Punjab and another .... Respondents
3) R.F.A.No.3091 of 1998
Baljit Singh and another .... Appellants
vs.
The State of Punjab and another .... Respondents
(4) R.F.A.No.1246 of 2000
Tej Kaur (deceased) through LRs .... Appellant
vs.
The State of Punjab and another .... Respondents
(5) R.F.A.No.1608 of 2000
Hazura Singh(deceased) through LRs and others .... Appellants vs. State of Punjab and another .... Respondents (6) R.F.A.No.1609 of 2000 Jit Singh (deceased) through LRsand others .... Appellants vs. State of Punjab and others .... Respondents R.F.A.No.2348 of 1998 2 (7) R.F.A.No.1610 of 2000 Bachan Singh (deceased) through LRs .... Appellant vs. State of Punjab and another .... Respondents (8) R.F.A.No.1611 of 2000 Naurang Singh and another .... Appellants vs. State of Punjab and another .... Respondents (9) R.F.A.No.1612 of 2000 Jagjit Singh and others .... Appellants vs. State of Punjab and another .... Respondents (10) R.F.A.No.1613 of 2000 Kesar Singh and others .... Appellants vs. State of Punjab and others .... Respondents (11) R.F.A.No.1614 of 2000 Jagir Singh and others .... Appellants vs. State of Punjab and another .... Respondents (12) R.F.A.No.1615 of 2000 Jaswant Singh .... Appellant vs. Punjab State and others .... Respondents (13) R.F.A.No.1616 of 2000 Nasib Singh and others .... Appellants vs. State of Punjab and another .... Respondents R.F.A.No.2348 of 1998 3 (14) R.F.A.No.1617 of 2000 Bachan Singh .... Appellant vs. State of Punjab and another .... Respondents (15) R.F.A.No.1618 of 2000 Naranjan Singh(deceased) through LRs and another .... Appellants vs. State of Punjab and another .... Respondents (16) R.F.A.No.1619 of 2000 Swaran Kaur .... Appellant vs. State of Punjab and another .... Respondents (17) R.F.A.No.1620 of 2000 Ajmer Kaur and another .... Appellants vs. The State of Punjab and another .... Respondents (18) R.F.A.No.1792 of 2000 Devi Dayal Sood(deceased) through LRs and others .... Appellants vs. State of Punjab and another .... Respondents (19) R.F.A.No.1887 of 2000 Raghbir Singh and another .... Appellants vs. State of Punjab and another .... Respondents (20) R.F.A.No.2318 of 2000 Raghbir Singh and others .... Appellants vs. State of Punjab and others .... Respondents R.F.A.No.2348 of 1998 4 (21) R.F.A.No.2319 of 2000 Rajinder Singh and others .... Appellants vs. State of Punjab and another .... Respondents (22) R.F.A.No.2427 of 2000 Sher Singh and others .... Appellants vs. State of Punjab ... Respondent (23) R.F.A.No.2556 of 2000 Avtar Singh and others .... Appellants vs. The State of Punjab and another .... Respondents (24) R.F.A.No.2580 of 2000 Gurmit Kaur and others .... Appellants vs. The State of Punjab .... Respondent (25) R.F.A.No.2631 of 2000 Surinder Pal Singh and another .... Appellants vs. Punjab State and others .... Respondents (26) R.F.A.No.2632 of 2000 Kuldip Singh and others .... Appellants vs. Punjab State and others .... Respondents (27) R.F.A.No.2669 of 2000 Kuldip Singh .... Appellant vs. Punjab State and another .... Respondents R.F.A.No.2348 of 1998 5 (28) R.F.A.No.104 of 2001 Bahadur Singh and others .... Appellants vs. State of Punjab and another .... Respondents (29) R.F.A.No.160 of 2001 The State of Punjab .... Appellant vs. Kuldeep Singh and others .... Respondents (30) R.F.A.No.161 of 2001 The State of Punjab .... Appellant vs. Gurcharan Singh and others .... Respondents (31) R.F.A.No.162 of 2001 The State of Punjab .... Appellant vs. Jeet Singh .... Respondent (32) R.F.A.No.163 of 2001 The State of Punjab .... Appellant vs. Krishan Gopal and another .... Respondents (33) R.F.A.No.164 of 2001 and Cross objection no.20-CI of 2002 State of Punjab .... Appellant vs. Ajmer Singh and others .... Respondents (34) R.F.A.No.165 of 2001 The State of Punjab .... Appellant vs. Mohinder Singh and others .... Respondents R.F.A.No.2348 of 1998 6 (35) R.F.A.No.166 of 2001 The State of Punjab .... Appellant vs. Jarnail Singh and others .... Respondents (36) R.F.A.No.167 of 2001 The State of Punjab .... Appellant vs. Uttam Singh .... Respondent (37) R.F.A.No.168 of 2001 The State of Punjab .... Appellant vs. Jasbir Singh .... Respondent (38) R.F.A.No.169 of 2001 The State of Punjab .... Appellant vs. Bhupinder Singh .... Respondent (39) R.F.A.No.170 of 2001 The State of Punjab .... Appellant vs. Hardeep Singh and another .... Respondents (40) R.F.A.No.171 of 2001 The State of Punjab .... Appellant vs. Rulia .... Respondent (41) R.F.A.No.172 of 2001 The State of Punjab .... Appellant vs. Rulia .... Respondent R.F.A.No.2348 of 1998 7 (42) R.F.A.No.173 of 2001 The State of Punjab .... Appellant vs. Pal Singh .... Respondent (43) R.F.A.No.174 of 2001 The State of Punjab .... Appellant vs. Jarnail Singh .... Respondent (44) R.F.A.No.175 of 2001 The State of Punjab .... Appellant vs. Bhupinder Singh and others .... Respondents (45) R.F.A.No.184 of 2001 The State of Punjab .... Appellant vs. Nachhatar Kaur and others .... Respondents (46) R.F.A.No.185 of 2001 The State of Punjab .... Appellant vs. Gurnam Kaur and others .... Respondents (47) R.F.A.No.186 of 2001 The State of Punjab .... Appellant vs. Ajmer Singh and others .... Respondents (48) R.F.A.No.187 of 2001 The State of Punjab .... Appellant vs. Devi Dayal and others .... Respondents R.F.A.No.2348 of 1998 8 (49) R.F.A.No.188 of 2001 The State of Punjab .... Appellant vs. Mohinder Kaur and others .... Respondents (50) R.F.A.No.189 of 2001 The State of Punjab .... Appellant vs. Chint Kaur and others .... Respondents (51) R.F.A.No.269 of 2001 Jasbir Singh .... Appellant vs. The State of Punjab .... Respondent (52) R.F.A.No.274 of 2001 Gurcharan Singh .... Appellant vs. The State of Punjab .... Respondent (53) R.F.A.No.275 of 2001 Jasbir Singh .... Appellant vs. Punjab State and others .... Respondents (54) R.F.A.No.276 of 2001 Joginder Singh .... Appellant vs. The State of Punjab .... Respondent (55) R.F.A.No.277 of 2001 Kharaiti Ram and another .... Appellants vs. Punjab State and another .... Respondents R.F.A.No.2348 of 1998 9 (56) R.F.A.No.278 of 2001 Sadhu Singh .... Appellant vs. Punjab State and others .... Respondents (57) R.F.A.No.279 of 2001 Jit Singh .... Appellant vs. The State of Punjab .... Respondent (58) R.F.A.No.280 of 2001 Mehar Singh .... Appellant vs. The State of Punjab .... Respondent (59) R.F.A.No.315 of 2001 Kuldip Singh and others .... Appellants vs. The State of Punjab and another .... Respondents (60) R.F.A.No.316 of 2001 Dhan Kaur and another .... Appellants vs. The State of Punjab and another .... Respondents (61) R.F.A.No.317 of 2001 Bishan Kaur and others .... Appellants vs. The State of Punjab and another .... Respondents (62) R.F.A.No.327 of 2001 Karnail Singh and another .... Appellants vs. The State of Punjab and another .... Respondents R.F.A.No.2348 of 1998 10 (63) R.F.A.No.328 of 2001 Amrik Singh .... Appellant vs. The State of Punjab .... Respondent (64) R.F.A.No.329 of 2001 Dharamshala of Village Kumbra ... Appellants vs. State of Punjab .... Respondent (65) R.F.A.No.334 of 2001 The State of Punjab .... Appellant vs. Kuldip Singh and others .... Respondents (66) R.F.A.No.335 of 2001 State of Punjab .... Appellant vs. Dhan Kaur and others .... Respondents (67) R.F.A.No.337 of 2001 The State of Punjab .... Appellant vs. Baldev Singh .... Respondent (68) R.F.A.No.338 of 2001 The State of Punjab .... Appellant vs. Amrik Singh and others .... Respondents (69) R.F.A.No.339 of 2001 Punjab State .... Appellant vs. Dharamshala of village Kumbra .... Respondent R.F.A.No.2348 of 1998 11 (70) R.F.A.No.341 of 2001 The State of Punjab .... Appellant vs. Smt.Gurmit Kaur and others .... Respondents (71) R.F.A.No.342 of 2001 The State of Punjab .... Appellant vs. Surinderpal Singh and others .... Respondents (72) R.F.A.No.344 of 2001 The State of Punjab .... Appellant vs. Gurcharan Singh and others .... Respondents (73) R.F.A.No.345 of 2001 The State of Punjab .... Appellant vs. Amrik Singh .... Respondent (74) R.F.A.No.347of 2001 The State of Punjab .... Appellant vs. Jasbir Singh .... Respondent (75) R.F.A.No.348 of 2001 Punjab State .... Appellant vs. Joginder Singh and another .... Respondents (76) R.F.A.No.349 of 2001 The State of Punjab .... Appellant vs. Gurcharan Singh and others .... Respondents R.F.A.No.2348 of 1998 12 (77) R.F.A.No.350 of 2001 State of Punjab .... Appellant vs. Kharaiti Ram and others .... Respondents (78) R.F.A.No.351 of 2001 The State of Punjab .... Appellant vs. Sher Singh and others .... Respondents (79) R.F.A.No.352 of 2001 The State of Punjab .... Appellant vs. Sucha Singh and others .... Respondents (80) R.F.A.No.626 of 2001 Krishan Gopal .... Appellant vs. The State of Punjab and another .... Respondents (81) R.F.A.No.678 of 2001 Jeet Singh .... Appellant vs. The State of Punjab .... Respondent (82) R.F.A.No.691of 2001 Smt.Chint Kaur and others .... Appellants vs. State of Punjab and others .... Respondents (83) R.F.A.No.799 of 2001 Bhupinder Singh and others .... Appellants vs. R.F.A.No.2348 of 1998 13 The State of Punjab .... Respondent (84) R.F.A.No.800 of 2001 Bhupinder Singh .... Appellant vs. The State of Punjab .... Respondent (85) R.F.A.No.939 of 2001 Sucha Singh and another .... Appellants vs. The State of Punjab and another .... Respondents (86) R.F.A.No.1302 of 2001 Ajmer Singh (deceased) through LRs .... Appellant vs. The State of Punjab .... Respondent (87) R.F.A.No.1303 of 2001 Mohinder Singh .... Appellant vs. Punjab State & another .... Respondents (88) R.F.A.No.1304 of 2001 Davinder Singh and others .... Appellants vs. The State of Punjab .... Respondent (89) R.F.A.No.1305 of 2001 Charanjit Singh(deceased) through LRs .... Appellant vs. Punjab State .... Respondent (90) R.F.A.No.1306 of 2001 Gurpal Singh and another .... Appellants vs. State of Punjab .... Respondent R.F.A.No.2348 of 1998 14 (91) R.F.A.No.1307 of 2001 Gurmukh Singh and others .... Appellants vs. Punjab State .... Respondent (92) R.F.A.No.1308 of 2001 Baldev Singh and others .... Appellants vs. State of Punjab .... Respondent (93) R.F.A.No.1309 of 2001 Lachhman Dass and others .... Appellants vs. State of Punjab .... Respondent (94) R.F.A.No.1310 of 2001 Daljit Singh and others .... Appellants vs. Punjab State & another .... Respondents (95) R.F.A.No.1311 of 2001 Mohinder Singh .... Appellant vs. The State of Punjab and another .... Respondents (96) R.F.A.No.1312 of 2001 Mohinder Singh .... Appellant vs. The State of Punjab .... Respondent (97) R.F.A.No.1313 of 2001 Karam Singh and another .... Appellants vs. Punjab State .... Respondent R.F.A.No.2348 of 1998 15 (98) R.F.A.No.1314 of 2001 Bal Kishan .... Appellant vs. State of Punjab .... Respondent (99) R.F.A.No.1315 of 2001 Mohinder Singh .... Appellant vs. The State of Punjab and another .... Respondents (100) R.F.A.No.1316 of 2001 Dalbag Singh and others .... Appellants vs. Punjab State .... Respondent (101) R.F.A.No.1377 of 2001 Kehar Singh and others .... Appellants vs. The State of Punjab .... Respondent (102) R.F.A.No.1379 of 2001 Mehar Singh and another .... Appellants vs. Punjab State and another .... Respondents (103) R.F.A.No.1380 of 2001 Atma Singh and others .... Appellants vs. Punjab State .... Respondent (104) R.F.A.No.1381 of 2001 Jagdish Singh and another .... Appellants vs. The State of Punjab .... Respondent R.F.A.No.2348 of 1998 16 (105) R.F.A.No.1432 of 2001 Gurcharan Singh(deceased) through LRs and another .... Appellants vs. The State of Punjab and another .... Respondents (106) R.F.A.No.1433 of 2001 Gurcharan Singh(deceased) through LRs and another .... Appellants vs. The State of Punjab and another .... Respondents (107) R.F.A.No.1452 of 2001 Babu Singh and others .... Appellants vs. Punjab State .... Respondent (108) R.F.A.No.1550 of 2001 Jagir Singh .... Appellant vs. The State of Punjab .... Respondent (109) R.F.A.No.1551 of 2001 Gurtej Singh and others .... Appellants vs. The State of Punjab .... Respondent (110) R.F.A.No.1560 of 2001 Punjab Urban Planning and Development Authority and another .... Appellants vs. Jagir Singh .... Respondent R.F.A.No.2348 of 1998 17 (111) R.F.A.No.1561 of 2001 Punjab Urban Planning and Development Authority and another .... Appellants vs. Gurcharan Singh and others .... Respondents (112) R.F.A.No.1562 of 2001 Punjab Urban Planning and Development Authority and another .... Appellants vs. Karam Singh and another .... Respondents (113) R.F.A.No.1564 of 2001 Punjab Urban Planning and Development Authority and another .... Appellants vs. Mohinder Singh .... Respondent (114) R.F.A.No.1565 of 2001 Punjab Urban Planning and Development Authority and another .... Appellants vs. Charanjit Singh .... Respondent (115) R.F.A.No.1566 of 2001 Punjab Urban Planning and Development Authority and another .... Appellants vs. Ajmer Singh .... Respondent (116) R.F.A.No.1567 of 2001 Punjab Urban Planning and Development Authority and another .... Appellants vs. Jagdish Singh and another .... Respondents R.F.A.No.2348 of 1998 18 (117) R.F.A.No.1568 of 2001 Punjab Urban Planning and Development Authority and another .... Appellants vs. Gurmukh Singh and others .... Respondents (118) R.F.A.No.1569 of 2001 Punjab Urban Planning and Development Authority and another .... Appellants vs. Mohinder Singh .... Respondent (119) R.F.A.No.1570 of 2001 Punjab Urban Planning and Development Authority and another .... Appellants vs. Daljit Singh and others .... Respondents (120) R.F.A.No.1573 of 2001 Punjab Urban Planning and Development Authority and another .... Appellants vs. Lachhman Dass and others .... Respondents (121) R.F.A.No.1574 of 2001 Punjab Urban Planning and Development Authority and another .... Appellants vs. Atma Singh and others .... Respondents (122) R.F.A.No.1576 of 2001 Punjab Urban Planning and Development Authority and another .... Appellants vs. Dilbagh Singh and others .... Respondents R.F.A.No.2348 of 1998 19 (123) R.F.A.No.1577 of 2001 Punjab Urban Planning and Development Authority and another .... Appellants vs. Gurpal Singh and another .... Respondents (124) R.F.A.No.1579 of 2001 Punjab Urban Planning and Development Authority and another .... Appellants vs. Balbir Singh and another .... Respondents (125) R.F.A.No.1580 of 2001 Punjab Urban Planning and Development Authority and another .... Appellants vs. Bal Kishan .... Respondent (126) R.F.A.No.1581 of 2001 Punjab Urban Planning and Development Authority and another .... Appellants vs. Gurtej Singh and others .... Respondents (127) R.F.A.No.1582 of 2001 Punjab Urban Planning and Development Authority and another .... Appellants vs. Baldev Singh and others .... Respondents (128) R.F.A.No.1584 of 2001 Punjab Urban Planning and Development Authority and another .... Appellants vs. Mohinder Singh and another .... Respondents R.F.A.No.2348 of 1998 20 129) R.F.A.No.1662 of 2001 Punjab Urban Planning and Development Authority and another .... Appellants vs. Mehar Singh and others .... Respondents (130) R.F.A.No.1663 of 2001 The State of Punjab and another ... Appellant vs. Davinder Singh and others .... Respondents (131) R.F.A.No.1664 of 2001 Punjab Urban Planning and Development Authority and another .... Appellants vs. Gurpal Singh and others .... Respondents 132) R.F.A.No.1665 of 2001 Punjab Urban Planning and Development Authority and another .... Appellants vs. Mohinder Singh and another .... Respondents (133) R.F.A.No.1666 of 2001 Punjab Urban Planning and Development Authority and another .... Appellants vs. Gurmail Singh and others .... Respondents 134) R.F.A.No.1668 of 2001 Balbir Singh .... Appellants vs. The State of Punjab and another .... Respondents R.F.A.No.2348 of 1998 21 (135) R.F.A.No.1719 of 2001 Mohinder Singh and others .... Appellants vs. State of Punjab .... Respondent (136) R.F.A.No.1720 of 2001 Mohinder Kaur and others .... Appellants vs. State of Punjab .... Respondent (137) R.F.A.No.1721 of 2001 Uttam Singh .... Appellant vs. State of Punjab .... Respondent (138) R.F.A.No.1722 of 2001 Gurnam Kaur and others .... Appellants vs. State of Punjab .... Respondent (139) R.F.A.No.1723 of 2001 Kuldip Singh and others .... Appellants vs. State of Punjab .... Respondent (140) R.F.A.No.1724 of 2001 Devi Dayal and others .... Appellants vs. State of Punjab and others .... Respondents (141) R.F.A.No.1725 of 2001 Jasbir Singh .... Appellant vs. State of Punjab .... Respondent R.F.A.No.2348 of 1998 22 (142) R.F.A.No.1726 of 2001 Jarnail Singh .... Appellant vs. State of Punjab .... Respondent (143) R.F.A.No.1727 of 2001 Jarnail Singh and others .... Appellants vs. State of Punjab .... Respondent (144) R.F.A.No.1728 of 2001 Pal Singh .... Appellant vs. State of Punjab .... Respondent (145) R.F.A.No.1911 of 2001 Sarwan Singh .... Appellant vs. State of Punjab .... Respondent (146) R.F.A.No.1983 of 2001 Kuldip Singh and others .... Appellants vs. Punjab State and others .... Respondents (147) R.F.A.No.1984 of 2001 Surinderpal Singh and others .... Appellants vs. Punjab State and others .... Respondents (148) R.F.A.No.1985 of 2001 Baldev Singh .... Appellant vs. The State of Punjab .... Respondent R.F.A.No.2348 of 1998 23 (149) R.F.A.No.2081of 2001 Surjit Singh and others .... Appellants vs. The State of Punjab .... Respondent (150) R.F.A.No.2132 of 2001 Rajinder Singh .... Appellant vs. State of Punjab .... Respondent (151) R.F.A.No.2133 of 2001 Dharam Singh .... Appellant vs. The State of Punjab .... Respondent (152) R.F.A.No.2134 of 2001 Sadhu Singh and others .... Appellants vs. Punjab State and another .... Respondents (153) R.F.A.No.2135 of 2001 Balbir Singh .... Appellant vs. Punjab State .... Respondent (154) R.F.A.No.2136 of 2001 Gurcharan Singh .... Appellant vs. Punjab State .... Respondent (155) R.F.A.No.2137 of 2001 Bachan Singh(deceased) through LRs and another .... Appellants vs. Punjab State and another .... Respondents R.F.A.No.2348 of 1998 24 (156) R.F.A.No.2150 of 2001 Pargat Singh and another .... Appellants vs. Punjab State and another .... Respondent (157) R.F.A.No.2151 of 2001 Sukhdev Singh .... Appellant vs. The State of Punjab .... Respondent (158) R.F.A.No.2152 of 2001 Ajit Singh(deceased) through LRs .... Appellants vs. Punjab State and another .... Respondents (159) R.F.A.No.2153 of 2001 Ajmer Kaur and others .... Appellants vs. Punjab State .... Respondent (160) R.F.A.No.2154 of 2001 Paramjit Singh and others .... Appellants vs. The State of Punjab and another .... Respondents (161) R.F.A.No.2155 of 2001 Bachan Singh(deceased) through LRs .... Appellant vs. The State of Punjab .... Respondent (162) R.F.A.No.2156 of 2001 Sadhu Singh .... Appellant vs. The State of Punjab .... Respondent R.F.A.No.2348 of 1998 25 (163) R.F.A.No.2159 of 2001 Sohan Singh and others .... Appellants vs. State of Punjab .... Respondent (164) R.F.A.No.2169 of 2001 Labh Singh and others .... Appellants vs. Punjab State and another .... Respondents (165) R.F.A.No.2180 of 2001 Harbans Singh .... Appellant vs. The State of Punjab .... Respondent (166) R.F.A.No.2181 of 2001 Ajmer Kaur and others .... Appellants vs. State of Punjab .... Respondent (167) R.F.A.No.2182 of 2001 Lakhbir Singh .... Appellant vs. State of Punjab .... Respondent (168) R.F.A.No.2183 of 2001 Pritam Singh(deceased) through LRs and another .... Appellants vs. Punjab State and another .... Respondents (169) R.F.A.No.2184 of 2001 Bhajan Singh and another .... Appellants vs. Punjab State .... Respondent R.F.A.No.2348 of 1998 26 170) R.F.A.No.2218 of 2001 Gurbax Singh and others .... Appellants vs. Punjab State and another .... Respondents (171) R.F.A.No.2221 of 2001 Hukam Singh and another .... Appellants vs. Punjab State .... Respondent (172) R.F.A.No.2222 of 2001 Gurcharan Kaur and another .... Appellants vs. Punjab State .... Respondent (173) R.F.A.No.2223 of 2001 Gurcharan Singh and others .... Appellants vs. Punjab State and others .... Respondents (174) R.F.A.No.2224 of 2001 Achhra Singh .... Appellant vs. Punjab State and another .... Respondents (175) R.F.A.No.2225 of 2001 Jarnail Kaur and another .... Appellants vs. The State of Punjab .... Respondent (176) R.F.A.No.2226 of 2001 Kaka Singh and others .... Appellants vs. Punjab State and another .... Respondents R.F.A.No.2348 of 1998 27 (177) R.F.A.No.2227 of 2001 Suraj Kaur .... Appellant vs. The State of Punjab .... Respondent (178) R.F.A.No.2228 of 2001 Kulwant Singh and others .... Appellants vs. The State of Punjab and another .... Respondents (179) R.F.A.No.2280 of 2001 Gurpal Singh and others .... Appellants vs. State of Punjab .... Respondent (180) R.F.A.No.2315 of 2001 Smt. Palo .... Appellant vs. State of Punjab .... Respondent 181) R.F.A.No.2337 of 2001 Amarjit Singh and another .... Appellants vs. The State of Punjab .... Respondent (182) R.F.A.No.2763 of 2001 Bachan Kaur .... Appellant vs. State of Punjab and another .... Respondents (183) R.F.A.No.2765 of 2001 Rulia .... Appellant vs. The State of Punjab .... Respondent R.F.A.No.2348 of 1998 28 (184) R.F.A.No.2952 of 2001 Hardeep Singh and another .... Appellants vs. State of Punjab .... Respondent (185) R.F.A.No.2957 of 2001 Amrik Singh and others .... Appellants vs. The State of Punjab .... Respondent (186) R.F.A.No.2958 of 2001 Gurcharan Singh and others .... Appellants vs. Punjab State and others .... Respondents (187) R.F.A.No.2959 of 2001 Gurcharan Singh and others .... Appellants vs. State of Punjab .... Respondent (188) R.F.A.No.3008 of 2001 Achhra Singh .... Appellant vs. Punjab State and others .... Respondents (189) R.F.A.No.3009 of 2001 Achhra Singh .... Appellant vs. State of Punjab and another .... Respondents (190) R.F.A.No.3010 of 2001 Achhra Singh .... Appellant vs. Punjab State and others .... Respondents R.F.A.No.2348 of 1998 29 (191) R.F.A.No.3151 of 2001 Nachhatar Singh and others .... Appellants vs. The State of Punjab .... Respondent 192) R.F.A.No.3340 of 2001 Vijay Kumar and another .... Appellants vs. The State of Punjab .... Respondent 193) R.F.A.No.3341 of 2001 Smt. Baljit Kaur and another .... Appellants vs. The State of Punjab .... Respondent 194) R.F.A.No.3349 of 2001 Kesar Singh .... Appellant vs. The State of Punjab and another .... Respondents 195) R.F.A.No.3350 of 2001 Sadhu Singh and others .... Appellants vs. The State of Punjab .... Respondent 196) R.F.A.No.3351 of 2001 Achhara Singh and others .... Appellants vs. State of Punjab .... Respondent 197) R.F.A.No.3352 of 2001 Dyal Singh and another .... Appellants vs. Punjab State .... Respondent R.F.A.No.2348 of 1998 30 (198) R.F.A.No.3376 of 2001 Bhag Singh .... Appellant vs. The State of Punjab .... Respondent (199) R.F.A.No.3377 of 2001 Ranjit Singh(deceased) through LRs and others .... Appellants vs. State of Punjab .... Respondent 200) R.F.A.No.3412 of 2001 Surmukh Singh and others .... Appellants vs. The State of Punjab .... Respondent 201) R.F.A.No.3413 of 2001 Bhagwan Singh @ Nand Singh .... Appellant vs. The State of Punjab .... Respondent (202) R.F.A.No.3427 of 2001 Paramjit Kaur .... Appellant vs. Punjab State and another .... Respondents (203) R.F.A.No.3555 of 2001 Shamsher Singh and others .... Appellants vs. The State of Punjab .... Respondent (204) R.F.A.No.3845 of 2001 Gurdev Singh and another .... Appellants vs. R.F.A.No.2348 of 1998 31 The State of Punjab and others .... Respondents (205) R.F.A.No.3964 of 2001 Rulia .... Appellant vs. The State of Punjab .... Respondent 206) R.F.A.No.3969 of 2001 Sarabjit Singh .... Appellant vs. The State of Punjab .... Respondent 207) R.F.A.No.3970 of 2001 Hari Chand .... Appellant vs. The State of Punjab and others .... Respondents 208) R.F.A.No.3971 of 2001 Karnail Singh .... Appellant vs. The State of Punjab .... Respondent 209) R.F.A.No.3972 of 2001 Karnail Singh .... Appellant vs. The State of Punjab .... Respondent 210) R.F.A.No.3973 of 2001 Sucha Singh and others .... Appellants vs. The State of Punjab .... Respondent (211) R.F.A.No.4020 of 2001 Sarabjit Singh and another .... Appellants vs. Punjab State and others .... Respondents R.F.A.No.2348 of 1998 32 212) R.F.A.No.4021 of 2001 Sarabjit Singh and another .... Appellants vs. State of Punjab and others .... Respondents 213) R.F.A.No.4022 of 2001 Karnail Singh and another .... Appellants vs. The State of Punjab .... Respondent (214) R.F.A.No.4154 of 2001 Norang Singh and another .... Appellants vs. State of Punjab and others .... Respondents (215) R.F.A.No.4155 of 2001 Norang Singh and another .... Appellants vs. Punjab State and others .... Respondents (216) R.F.A.No.4158 of 2001 Gian Singh and others .... Appellants vs. The State of Punjab .... Respondent (217) R.F.A.No.4159 of 2001 Gajjan Singh(deceased) through LRs and others .... Appellants vs. The State of Punjab and another .... Respondents (218) R.F.A.No.4160 of 2001 Prem Singh and another .... Appellants vs. The State of Punjab .... Respondent R.F.A.No.2348 of 1998 33 (219) R.F.A.No.4161 of 2001 Sher Singh and others .... Appellants vs. State of Punjab and another .... Respondents 220) R.F.A.No.4239 of 2001 Tej Kaur and another .... Appellants vs. State of Punjab .... Respondent (221) R.F.A.No.4249 of 2001 Dayal Singh and others .... Appellants vs. Punjab State .... Respondents 222) R.F.A.No.4255 of 2001 Dilbag Singh and another .... Appellants vs. State of Punjab .... Respondent 223) R.F.A.No.4256 of 2001 Dev Singh @ Gurdev Singh .... Appellant vs. State of Punjab .... Respondent 224) R.F.A.No.4257 of 2001 Dev Singh @ Gurdev Singh .... Appellant vs. State of Punjab .... Respondent 225) R.F.A.No.4310 of 2001 Labh Singh .... Appellant vs. The State of Punjab .... Respondent R.F.A.No.2348 of 1998 34 (226) R.F.A.No.4311 of 2001 Harbans Singh .... Appellant vs. The State of Punjab and another .... Respondents 227) R.F.A.No.4319 of 2001 Biru Ram and another .... Appellants vs. The State of Punjab and another .... Respondents (228) R.F.A.No.4342 of 2001 Sarwan Singh and others .... Appellants vs. State of Punjab and another .... Respondents (229) R.F.A.No.4343 of 2001 Mohinder Singh .... Appellant vs. The State of Punjab and another .... Respondents (230) R.F.A.No.4344 of 2001 Mohinder Singh .... Appellant vs. The State of Punjab and another .... Respondents (231) R.F.A.No.4345 of 2001 Mohinder Singh .... Appellant vs. The State of Punjab and another .... Respondents (232) R.F.A.No.4346 of 2001 Ishwar Kaur .... Appellant vs. The State of Punjab .... Respondent R.F.A.No.2348 of 1998 35 (233) R.F.A.No.4347 of 2001 Kaka Singh and others .... Appellants vs. The State of Punjab .... Respondent (234) R.F.A.No.4348 of 2001 Sher Singh .... Appellant vs. The State of Punjab and another .... Respondents (235) R.F.A.No.4424 of 2001 Gurdev Singh .... Appellant vs. The State of Punjab .... Respondent (236) R.F.A.No.4479 of 2001 Jagir Singh and others .... Appellants vs. Punjab State .... Respondent 237) R.F.A.No.4480 of 2001 Mihan Singh(deceased) through LRs and another .... Appellants vs. The State of Punjab .... Respondent (238) R.F.A.No.4535 of 2001 Karnail Kaur and others .... Appellant vs. Punjab State .... Respondent 239) R.F.A.No.4545 of 2001 Bachan Singh and others .... Appellants vs. State of Punjab and others .... Respondents R.F.A.No.2348 of 1998 36 240) R.F.A.No.4564 of 2001 Bhupinder Kumar and others .... Appellants vs. The State of Punjab .... Respondent (241) R.F.A.No.4627 of 2001 Balwinder Singh .... Appellant vs. State of Punjab and others .... Respondent (242) R.F.A.No.4628 of 2001 Gurmukh Singh and others .... Appellants vs. The State of Punjab .... Respondent (243) R.F.A.No.4629 of 2001 Raghbir Singh and another .... Appellants vs. The State of Punjab .... Respondent (244) R.F.A.No.4630 of 2001 Chint Kaur and others .... Appellants vs. Punjab State .... Respondent 245) R.F.A.No.4981 of 2001 Gurdev Singh and others .... Appellants vs. The State of Punjab .... Respondents (246) R.F.A.No.4983 of 2001 Sucha Singh and others .... Appellants vs. The State of Punjab and another .... Respondents R.F.A.No.2348 of 1998 37 247) R.F.A.No.5164 of 2001 Sham Lat Deh Village, Kumbra .... Appellant vs. The State of Punjab and another .... Respondents (248) R.F.A.No.5172 of 2001 Sher Singh and others .... Appellants vs. State of Punjab and another .... Respondents (249) R.F.A.No.5173 of 2001 Waryam Singh and another .... Appellants vs. State of Punjab and another .... Respondents (250) R.F.A.No.5479 of 2001 Surjan Singh and others .... Appellants vs. The State of Punjab .... Respondent (251) R.F.A.No.5480 of 2001 Bhag Raj and others .... Appellants vs. The State of Punjab .... Respondent 252) R.F.A.No.5755 of 2001 Balbir Singh .... Appellant vs. The State of Punjab .... Respondent 253) R.F.A.No.5784 of 2001 Smt. Santosh Kumari and another .... Appellants vs. The State of Punjab and another .... Respondents R.F.A.No.2348 of 1998 38 (254) R.F.A.No.143 of 2002 Smt. Netar Kaur and another .... Appellants vs. The State of Punjab and another .... Respondents (255) R.F.A.No.144 of 2002 Smt. Netar Kaur and another .... Appellants vs. The State of Punjab and another .... Respondents (256) R.F.A.No.221 of 2002 Labh Singh .... Appellant vs. The State of Punjab .... Respondent (257) R.F.A.No.244 of 2002 Tarlochan Singh and others .... Appellants vs. State of Punjab .... Respondent (258) R.F.A.No.245 of 2002 Garja Singh and others .... Appellants vs. The State of Punjab .... Respondent (259) R.F.A.No.338 of 2002 Surinder Pal Singh and others .... Appellants vs. Punjab State and others .... Respondent (260) R.F.A.No.616 of 2002 Rajinder Singh .... Appellant vs. The State of Punjab .... Respondent R.F.A.No.2348 of 1998 39 (261) R.F.A.No.666 of 2002 Amrik Singh and another .... Appellants vs. State of Punjab and others .... Respondents (262) R.F.A.No.667 of 2002 Amrik Singh (deceased) through LRs and another .... Appellants vs. Punjab State and others .... Respondents (263) R.F.A.No.681 of 2002 Mohinder Singh .... Appellant vs. The State of Punjab .... Respondent (264) R.F.A.No.813 of 2002 Surinder Singh and others .... Appellants vs. State of Punjab and another .... Respondents (265) R.F.A.No.814 of 2002 Gurdial Singh .... Appellant vs. State of Punjab and others .... Respondents (266) R.F.A.No.815 of 2002 Daljit Singh and others .... Appellants vs. The State of Punjab .... Respondent (267) R.F.A.No.816 of 2002 Sadhu Singh and others .... Appellants vs. The State of Punjab and another .... Respondents R.F.A.No.2348 of 1998 40 (268) R.F.A.No.820 of 2002 Rupinder Singh .... Appellant vs. State of Punjab and another .... Respondents (269) R.F.A.No.821 of 2002 Pritam Kaur .... Appellant vs. State of Punjab and another .... Respondents (270) R.F.A.No.956 of 2002 Rajinder Singh and another .... Appellants vs. The State of Punjab .... Respondent (271) R.F.A.No.1165 of 2002 Surjit Singh and others .... Appellants vs. The State of Punjab .... Respondent (272) R.F.A.No.1266 of 2002 Bikram Singh and others .... Appellants vs. State of Punjab .... Respondent (273) R.F.A.No.1368 of 2002 Surjit Singh @ Sarjant Singh and others .... Appellants vs. State of Punjab .... Respondent (274) R.F.A.No.1370 of 2002 Sarabjit Singh .... Appellant vs. Punjab State & others .... Respondent R.F.A.No.2348 of 1998 41 (275) R.F.A.No.1427 of 2002 Gram Panchayat Deh Village Mauli Baidwan .... Appellant vs. The State of Punjab .... Respondent (276) R.F.A.No.1437 of 2002 Gurmukh Singh and another .... Appellants vs. The State of Punjab and another .... Respondents (277) R.F.A.No.1662 of 2002 Narinder Kumar and others .... Appellants vs. The State of Punjab .... Respondent (278) R.F.A.No.2067 of 2002 Smt. Harcharan Kaur and another .... Appellants vs. The State of Punjab .... Respondent (279) R.F.A.No.2068 of 2002 Harcharan Kaur .... Appellant vs. The State of Punjab .... Respondent (280) R.F.A.No.2069 of 2002 Raman and another .... Appellants vs. The State of Punjab .... Respondent (281) R.F.A.No.2070 of 2002 Harmel Singh @ Harmol Singh and another .... Appellants vs. The State of Punjab .... Respondent R.F.A.No.2348 of 1998 42 (282) R.F.A.No.2071 of 2002 Smt. Satwant Kaur and others .... Appellants vs. The State of Punjab .... Respondent (283) R.F.A.No.2343 of 2002 Bhag Singh and others .... Appellants vs. The State of Punjab .... Respondent (284) R.F.A.No.2374 of 2002 Baljit Singh and others .... Appellants vs. State of Punjab and others .... Respondents (285) R.F.A.No.2375 of 2002 Baljit Singh and others .... Appellants vs. State of Punjab and others .... Respondent (286) R.F.A.No.2380 of 2002 Mohinder Singh .... Appellant vs. The State of Punjab and another .... Respondent (287) R.F.A.No.2734 of 2002 Baljit Singh and others .... Appellants vs. State of Punjab and others .... Respondents (288) R.F.A.No.2735 of 2002 Baljit Singh and others .... Appellants vs. State of Punjab and others .... Respondents R.F.A.No.2348 of 1998 43 (289) R.F.A.No.2736 of 2002 Baljit Singh and others .... Appellants vs. State of Punjab and others .... Respondents (290) R.F.A.No.2782 of 2002 Dalbara Singh and others .... Appellants vs. The State of Punjab and another .... Respondent (291) R.F.A.No.2825 of 2002 Tarlochan Singh and others .... Appellants vs. State of Punjab .... Respondent (292) R.F.A.No.2871 of 2002 Sampuran Singh and others .... Appellants vs. State of Punjab .... Respondent (293) R.F.A.No.2872 of 2002 Joginder Singh and others .... Appellants vs. State of Punjab .... Respondent (294) R.F.A.No.3136 of 2002 Harinder Pal Kaur .... Appellant vs. The State of Punjab .... Respondent (295) R.F.A.No.3256 of 2002 Amrik Singh and others .... Appellants vs. State of Punjab .... Respondent R.F.A.No.2348 of 1998 44 (296) R.F.A.No.3257 of 2002 Karnail Singh (deceased) through LRs .... Appellant vs. State of Punjab .... Respondent (297) R.F.A.No.3258 of 2002 Surinder Kaur and others .... Appellants vs. State of Punjab .... Respondent (298) R.F.A.No.3259 of 2002 Surjit Singh and another .... Appellants vs. State of Punjab .... Respondent (299) R.F.A.No.3264 of 2002 Balwant Singh and others .... Appellants vs. State of Punjab .... Respondent (300) R.F.A.No.3265 of 2002 Sukhdev Singh and others .... Appellants vs. State of Punjab .... Respondent (301) R.F.A.No.3266 of 2002 Gurjant Singh and another .... Appellants vs. Punjab State and another .... Respondents (302) R.F.A.No.3292 of 2002 Mewa Singh .... Appellant vs. State of Punjab and another .... Respondent R.F.A.No.2348 of 1998 45 (303) R.F.A.No.3293 of 2002 Bhagwan Dass .... Appellant vs. State of Punjab and others .... Respondents (304) R.F.A.No.3294 of 2002 Mohan Singh and others .... Appellants vs. Punjab State and another .... Respondents (305) R.F.A.No.3816 of 2002 Ranjit Singh and another .... Appellants vs. The State of Punjab and another .... Respondent (306) R.F.A.No.3942 of 2002 Partap Singh .... Appellant vs. State of Punjab and another .... Respondents (307) R.F.A.No.3943 of 2002 Ashok Kumar .... Appellant vs. State of Punjab and another .... Respondents (308) R.F.A.No.4032 of 2002 Darshan Singh and others .... Appellants vs. The State of Punjab .... Respondent (309) R.F.A.No.4058 of 2002 Des Raj and others .... Appellants vs. The State of Punjab .... Respondent R.F.A.No.2348 of 1998 46 (310) R.F.A.No.4059 of 2002 Karnail Singh and others .... Appellants vs. The State of Punjab .... Respondent (311) R.F.A.No.4060 of 2002 Jagdish Singh .... Appellant vs. The State of Punjab and another .... Respondent (312) R.F.A.No.4061 of 2002 Gurzar Singh and another .... Appellants vs. The State of Punjab .... Respondent (313) R.F.A.No.4062 of 2002 Pal Singh and others .... Appellants vs. The State of Punjab .... Respondent (314) R.F.A.No.4063 of 2002 Smt. Surinder Kaur and another .... Appellants vs. The State of Punjab .... Respondent (315) R.F.A.No.4064 of 2002 Mohinder Singh and others .... Appellants vs. The State of Punjab .... Respondent (316) R.F.A.No.4098 of 2002 Valiati Ram .... Appellant vs. The State of Punjab .... Respondent R.F.A.No.2348 of 1998 47 (317) R.F.A.No.4198 of 2002 Sohan Lal and others .... Appellants vs. The State of Punjab and another .... Respondents (318) R.F.A.No.4201 of 2002 Nachhatar Kaur .... Appellant vs. The State of Punjab and another .... Respondents 319) R.F.A.No.816 of 2003 Charan Singh and another .... Appellants vs. The State of Punjab .... Respondent 320) R.F.A.No.847 of 2003 Bhago and another .... Appellants vs. The State of Punjab and others .... Respondents 321) R.F.A.No.892 of 2003 Ujagar Singh .... Appellant vs. State of Punjab .... Respondent 322) R.F.A.No.893 of 2003 Ravi Datt and others .... Appellants vs. State of Punjab and another .... Respondent 323) R.F.A.No.1157 of 2003 State of Punjab and another .... Appellants vs. Ashok Kumar .... Respondent R.F.A.No.2348 of 1998 48 324) R.F.A.No.1160 of 2003 The State of Punjab .... Appellant vs. Jaspreet Singh .... Respondent 325) R.F.A.No.1579 of 2003 Nasib Singh and another .... Appellants vs. The State of Punjab .... Respondent 326) R.F.A.No.1765 of 2003 Ujagar Singh and another .... Appellants vs. The State of Punjab and another .... Respondents 327) R.F.A.No.1917 of 2003 Baljit Singh and others ... Appellants vs. The State of Punjab and others .... Respondents 328) R.F.A.No.2199 of 2003 Sadhu Singh .... Appellant vs. The State of Punjab and another .... Respondents 329) R.F.A.No.2426 of 2003 Sadhu Singh and another .... Appellants vs. The State of Punjab and another .... Respondents 330) R.F.A.No.2619 of 2003 Acchra Singh and others .... Appellants vs. The State of Punjab and another .... Respondents R.F.A.No.2348 of 1998 49 331) R.F.A.No.2727 of 2003 Daljit Singh and others .... Appellants vs. The State of Punjab and another .... Respondents 332) R.F.A.No.3419 of 2003 Rajinder Pal .... Appellant vs. State of Punjab and another .... Respondents 333) R.F.A.No.3570 of 2003 The State of Punjab .... Appellant vs. Gram Panchayat Deh Village Mauli Baidwan .... Respondent 334) R.F.A.No.3802 of 2003 Balwinder Kaur .... Appellant vs. The State of Punjab .... Respondent 335) R.F.A.No.4047 of 2003 The State of Punjab .... Appellant vs. Devi Dayal @ Dev Raj .... Respondent 336) R.F.A.No.4048 of 2003 State of Punjab .... Appellant vs. Amarjit Singh .... Respondent 337) R.F.A.No.4049 of 2003 State of Punjab .... Appellant vs. Sher Kaur and another ... Respondents R.F.A.No.2348 of 1998 50 338) R.F.A.No.4050 of 2003 State of Punjab .... Appellant vs. Amar Chand .... Respondent 339) R.F.A.No.4074 of 2003 State of Punjab .... Appellant vs. Achhra Singh and others .... Respondents 340) R.F.A.No.4080 of 2003 The State of Punjab .... Appellant vs. Charan Singh and another .... Respondent 341) R.F.A.No.4081 of 2003 The State of Punjab .... Appellant vs. Achhra Singh .... Respondent 342) R.F.A.No.4082 of 2003 State of Punjab .... Appellant vs. Mohinder Singh and another .... Respondents 343) R.F.A.No.4088 of 2003 State of Punjab .... Appellant vs. Mahma Singh and another .... Respondents 344) R.F.A.No.4089 of 2003 State of Punjab .... Appellant vs. Charan Singh and others .... Respondents R.F.A.No.2348 of 1998 51 345) R.F.A.No.4134 of 2003 Punjab State and another .... Appellants vs. Dilbag Singh and others .... Respondents
346) R.F.A.No.4135 of 2003 and Cross objection no.57-CI of 2005 The State of Punjab .... Appellant vs. Harmit Singh and others .... Respondent 347) R.F.A.No.4136 of 2003 The State of Punjab .... Appellant vs. Sarup Singh .... Respondent
348) R.F.A.No.4137 of 2003 and Cross objection no.120-CI of 2004 The State of Punjab .... Appellant vs. Mehma Singh .... Respondent 349) R.F.A.No.4138 of 2003 The State of Punjab .... Appellant vs. Amarjit Singh and another .... Respondent 350) R.F.A.No.4139 of 2003 The State of Punjab .... Appellant vs. Ratia @ Rattan Singh @ Ratti Ram .... Respondent R.F.A.No.2348 of 1998 52
351) R.F.A.No.4140 of 2003 and Cross objection no.121-CI of 2004 State of Punjab and another .... Appellant vs. Sh. Jorawar Singh .... Respondent
352) R.F.A.No.4141 of 2003 and Cross objection no.122-CI of 2004 The State of Punjab .... Appellant vs. Narinder Kaur .... Respondent 353) R.F.A.No.4142 of 2003 State of Punjab and another .... Appellants vs. Prem Singh .... Respondent 354) R.F.A.No.4143 of 2003 The State of Punjab .... Appellant vs. Dalip Singh .... Respondent 355) R.F.A.No.4144 of 2003 The State of Punjab .... Appellant vs. Wadhawa Singh and another .... Respondents 356) R.F.A.No.4145 of 2003 The State of Punjab .... Appellant vs. Harnek Singh .... Respondent 357) R.F.A.No.4146 of 2003 The State of Punjab .... Appellant vs. Bikram Singh .... Respondent R.F.A.No.2348 of 1998 53
358) R.F.A.No.4147 of 2003 and Cross objection no.123-CI of 2004 The State of Punjab .... Appellant vs. Amarjit Kaur .... Respondent 359) R.F.A.No.4148 of 2003 The State of Punjab .... Appellant vs. Balwant Kaur .... Respondent 360) R.F.A.No.4149 of 2003 State of Punjab and another .... Appellants vs. Amarjit Singh .... Respondent 361) R.F.A.No.4150 of 2003 The State of Punjab .... Appellant vs. Pargat Singh and others .... Respondents
362) R.F.A.No.4151 of 2003 and Cross objection no.124-CI of 2004 The State of Punjab .... Appellant vs. Kaushlya and others .... Respondents 363) R.F.A.No.4152 of 2003 The State of Punjab and another .... Appellants vs. Sukhram Singh .... Respondent R.F.A.No.2348 of 1998 54
364) R.F.A.No.4153 of 2003 and Cross objection no.153-CI of 2004 Punjab State and another .... Appellants vs. Mohinder Singh and others .... Respondents
365) R.F.A.No.4154 of 2003 and Cross objection no.125-CI of 2004 State of Punjab and another .... Appellants vs. Sajjan Singh .... Respondent 366) R.F.A.No.4155 of 2003 The State of Punjab .... Appellant vs. Lila Devi and others .... Respondents 367) R.F.A.No.4156 of 2003 The State of Punjab .... Appellant vs. Surjit Kaur and another .... Respondents 368) R.F.A.No.4157 of 2003 The State of Punjab .... Appellant vs. Karam Singh .... Respondent
369) R.F.A.No.4158 of 2003 and Cross objection no.151-CI of 2004 The State of Punjab .... Appellant vs. Piara Singh and another .... Respondents R.F.A.No.2348 of 1998 55
370) R.F.A.No.4159 of 2003 and Cross objection no.126-CI of 2004 The State of Punjab .... Appellant vs. Shiam Lal .... Respondent (371) R.F.A.No.4160 of 2003 Punjab State and another .... Appellants vs. Surinder Kaur .... Respondent
372) R.F.A.No.4161 of 2003 and Cross objection no.1-CI of 2006 State of Punjab and another .... Appellants vs. Smt. Ranjit Kaur .... Respondent
373) R.F.A.No.4162 of 2003 and Cross objection no.127-CI of 2004 The State of Punjab .... Appellant vs. Karnail Singh .... Respondent
374) R.F.A.No.4163 of 2003 and Cross objection no.128-CI of 2004 The State of Punjab .... Appellant vs. Mohinder Singh .... Respondent 375) R.F.A.No.4164 of 2003 The State of Punjab .... Appellant vs. Jaswinder Kaur .... Respondent R.F.A.No.2348 of 1998 56
376) R.F.A.No.4165 of 2003 and Cross objection no.129-CI of 2004 The State of Punjab .... Appellant vs. Bant Singh @ Banta Singh .... Respondent 377) R.F.A.No.4309 of 2003 The State of Punjab .... Appellant vs. Mohinder Singh .... Respondent 378) R.F.A.No.4313 of 2003 Punjab State .... Appellant vs. Mohinder Singh .... Respondent 379) R.F.A.No.4316 of 2003 Punjab State .... Appellant vs. Gulzar Singh & others .... Respondents 380) R.F.A.No.4318 of 2003 Punjab State .... Appellant vs. Mohinder Singh & others .... Respondents 381) R.F.A.No.4320 of 2003 Punjab State .... Appellant vs. Sadhu Singh and others .... Respondents 382) R.F.A.No.4327 of 2003 Sher Kaur and another .... Appellants vs. State of Punjab .... Respondent R.F.A.No.2348 of 1998 57 383) R.F.A.No.4328 of 2003 Prem Kaur & others .... Appellants vs. State of Punjab .... Respondent 384) R.F.A.No.4401 of 2003 Roop Chand & others .... Appellants vs. The State of Punjab .... Respondent 385) R.F.A.No.4550 of 2003 Sukhdev Singh(deceased) through LRs & others .... Appellants vs. The State of Punjab .... Respondent 386) R.F.A.No.4557 of 2003 Sewa Ji and others .... Appellants vs. State of Punjab .... Respondent (387) R.F.A.No.60 of 2004 Jagdish Singh and another .... Appellants vs. The State of Punjab and another .... Respondent (388) R.F.A.No.61 of 2004 Sadhu Singh .... Appellant vs. The State of Punjab and another .... Respondents (389) R.F.A.No.123 of 2004 Gurdev Kaur and others .... Appellants vs. The State of Punjab .... Respondent R.F.A.No.2348 of 1998 58 (390) R.F.A.No.124 of 2004 Virinder Kumar and another ... Appellants vs. The State of Punjab and another .... Respondents (391) R.F.A.No.143 of 2004 Kehar Singh and others .... Appellants vs. The State of Punjab and others .... Respondents (392) R.F.A.No.195 of 2004 Mushtarfka Malkan and others .... Appellants vs. State of Punjab and others .... Respondents (393) R.F.A.No.770 of 2004 The State of Punjab .... Appellants vs. Jagdish Singh and another .... Respondents (394) R.F.A.No.773 of 2004 The State of Punjab .... Appellant vs. Sadhu Singh and another .... Respondents (395) R.F.A.No.1303 of 2004 Jang Singh(deceased) through LRs .... Appellants vs. The State of Punjab and another .... Respondents (396) R.F.A.No. 1841 of 2004 The State of Punjab and another .... Appellants vs. Kesar Singh and others .... Respondent R.F.A.No.2348 of 1998 59 (397) R.F.A.No.1842 of 2004 Punjab State and others .... Appellants vs. Jaswant Singh .... Respondent (398) R.F.A.No.1843 of 2004 The State of Punjab and another .... Appellants vs. Naurang Singh and others .... Respondents (399) R.F.A.No.1844 of 2004 The State of Punjab and another .... Appellants vs. Jagir Singh and others .... Respondents (400) R.F.A.No.1845 of 2004 The State of Punjab and another .... Appellants vs. Rameshwar Dass and others .... Respondents (401) R.F.A.No.1846 of 2004 The State of Punjab and another .... Appellants vs. Bahadur Singh and others .... Respondents (402) R.F.A.No.1847 of 2004 The State of Punjab and another .... Appellants vs. Bachan Singh .... Respondent (403) R.F.A.No.1848 of 2004 The State of Punjab and another .... Appellants vs. Gurbax Singh and others .... Respondents R.F.A.No.2348 of 1998 60 (404) R.F.A.No.1849 of 2004 The State of Punjab and another .... Appellants vs. Bachan Singh .... Respondent (405) R.F.A.No.1850 of 2004 The State of Punjab and another .... Appellants vs. Fauja Singh and others .... Respondents (406) R.F.A.No.1851 of 2004 Punjab State and another .... Appellants vs. Manjit Kaur and another .... Respondents (407) R.F.A.No.1852 of 2004 The State of Punjab and another .... Appellants vs. Hazura Singh and others .... Respondents (408) R.F.A.No.1853 of 2004 The State of Punjab and another .... Appellants vs. Bhajan Singh and another .... Respondents (409) R.F.A.No.1854 of 2004 The State of Punjab and another .... Appellants vs. Mohan Singh and others .... Respondents (410) R.F.A.No.1855 of 2004 The State of Punjab and another .... Appellants vs. Nasib Singh and others .... Respondents R.F.A.No.2348 of 1998 61 (411) R.F.A.No.1856 of 2004 The State of Punjab and another .... Appellants vs. Jit Singh and others .... Respondents (412) R.F.A.No.1857 of 2004 Punjab State and others .... Appellants vs. Sant Singh and others .... Respondents (413) R.F.A.No.1858 of 2004 Punjab State and another .... Appellants vs. Tej Kaur .... Respondent (414) R.F.A.No.1859 of 2004 The State of Punjab and another .... Appellants vs. Naranjan Singh and another .... Respondents (415) R.F.A.No.1860 of 2004 Punjab State and another .... Appellants vs. Avtar Singh and others .... Respondents (416) R.F.A.No.1861 of 2004 The State of Punjab and another .... Appellants vs. Jagjit Singh and others . ... Respondents (417) R.F.A.No.1885 of 2004 Dev Sukh Darshan and others .... Appellants vs. State of Punjab .... Respondent R.F.A.No.2348 of 1998 62 (418) R.F.A.No.1915 of 2004 The State of Punjab .... Appellant vs. Swaran Kaur .... Respondent (419) R.F.A.No.2028 of 2004 Land Acquisition Collector .... Appellant vs. Jaspal Singh and others .... Respondents (420) R.F.A.No.2186 of 2004 Sewa Singh .... Appellant vs. State of Punjab and another .... Respondents (421) R.F.A.No.2268 of 2004 Surjit Singh .... Appellant vs. The State of Punjab .... Respondent (422) R.F.A.No.2269 of 2004 Ranjit Singh and another .... Appellants vs. The State of Punjab .... Respondent (423) R.F.A.No.2270 of 2004 Ranjit Singh and another .... Appellants vs. The State of Punjab .... Respondent (424) R.F.A.No.2271 of 2004 Ranjit Singh and another .... Appellants vs. The State of Punjab .... Respondent R.F.A.No.2348 of 1998 63 (425) R.F.A.No.2272 of 2004 Ranjit Singh and another .... Appellants vs. The State of Punjab .... Respondent (426) R.F.A.No.2318 of 2004 and Cross objection no.75-CI of 2005 The State of Punjab .... Appellant vs. Harkrishan Singh .... Respondent 427) R.F.A.No.57 of 2005 Dharam Singh and others .... Appellants vs. The State of Punjab and others .... Respondents 428) R.F.A.No.417 of 2005 Charan Singh and others .... Appellants vs. State of Punjab .... Respondent 429) R.F.A.No.758 of 2005 Punjab State and another ... Appellants vs. Gurmit Singh .... Respondent 430) R.F.A.No.1011 of 2005 Punjab Urban Development Authority .... Appellant vs. Sukhdarshan Singh and others .... Respondents 431) R.F.A.No.2932 of 2005 Gurdial Singh and others .... Appellants vs. The State of Punjab .... Respondent R.F.A.No.2348 of 1998 64 432) R.F.A.No.3109 of 2005 Sadan Singh and others .... Appellants vs. State of Punjab and others .... Respondents 433) R.F.A.No.1188 of 2006 Punjab Urban Planning and Development Authority .... Appellant vs. Onkar Singh and another .... Respondents 434) R.F.A.No.2546 of 2006 Harbhajan Singh and another .... Appellants vs. State of Punjab .... Respondent 435) R.F.A.No.3040 of 2006 Nachhatar Singh .... Appellant vs. The State of Punjab .... Respondent 436) R.F.A.No.3376 of 2006 State of Punjab .... Appellant vs. Harbhajan Singh and another .... Respondents 437) R.F.A.No.3446 of 2006 Onkar Singh .... Appellant vs. The State of Punjab .... Respondent 438) R.F.A.No.3928 of 2006 Virinder Singh and another .... Appellants vs. The State of Punjab and another .... Respondents R.F.A.No.2348 of 1998 65 439) R.F.A.No.1745 of 2007 Krishan Lal .... Appellant vs. State of Punjab and another .... Respondents 440) R.F.A.No.1826 of 2007 Pal Singh .... Appellant vs. The State of Punjab .... Respondent 441) R.F.A.No.1827 of 2007 Ram Sarup .... Appellant vs. The State of Punjab .... Respondent 442) R.F.A.No.1828 of 2007 Malkiat Singh and others .... Appellants vs. The State of Punjab .... Respondent 443) R.F.A.No.2558 of 2007 Smt. Jasbir Kaur .... Appellant vs. The State of Punjab .... Respondent 444) R.F.A.No.2559 of 2007 Gurmit Singh and another .... Appellant vs. The State of Punjab .... Respondent 445) R.F.A.No.2560 of 2007 Harbans Singh and others .... Appellants vs. The State of Punjab .... Respondent R.F.A.No.2348 of 1998 66 446) R.F.A.No.70 of 2009 Charan Singh & others .... Appellants vs. The Collector Rupnagar & others .... Respondents 447) R.F.A.No.399 of 2009 Bachan Singh .... Appellant vs. The Collector Rupnagar & others .... Respondents 448) R.F.A.No.400 of 2009 Charanjit Kaur & another .... Appellants vs. The State of Punjab & others .... Respondents 449) R.F.A.No.433 of 2009 Mohinder Singh .... Appellant vs. State of Punjab & another .... Respondents 450) R.F.A.No.1298 of 2009 Gurmukh Singh & another .... Appellants vs. State of Punjab & another .... Respondents 451) R.F.A.No.1299 of 2009 Baldev Singh & another .... Appellants vs. State of Punjab .... Respondent 452) R.F.A.No.1300 of 2009 Gurcharan Singh & others .... Appellants vs. The State of Punjab & another .... Respondents R.F.A.No.2348 of 1998 67 453) R.F.A.No.1301 of 2009 Purni .... Appellant vs. State of Punjab & another .... Respondents 454) R.F.A.No.1302 of 2009 Gurmail Singh .... Appellant vs. State of Punjab & another .... Respondents 455) R.F.A.No.1334 of 2009 Sarita .... Appellant vs. State of Punjab .... Respondent 456) R.F.A.No.1419 of 2009 Smt. Palo .... Appellant vs. The Collector Ropar & others .... Respondents 457) R.F.A.No.1420 of 2009 Sampuran Singh & another .... Appellants vs. The Collector Ropar & others .... Respondents 458) R.F.A.No.1423 of 2009 Kesar Singh .... Appellant vs. State of Punjab .... Respondent 459) R.F.A.No.1424 of 2009 Mehar Singh .... Appellant vs. State of Punjab & another .... Respondents R.F.A.No.2348 of 1998 68 460) R.F.A.No.1798 of 2009 Santokh Singh .... Appellant vs. The Collector Ropar & others .... Respondents 461) R.F.A.No.4528 of 2009 Ranjit Kaur .... Appellant vs. The State of Punjab and another .... Respondents CORAM : Hon'ble Mr. Justice Rajesh Bindal Present:- Mr. P.C. Dhiman, Advocate, Mr. Naresh Kaushal, Advocate, Mr. S.S. Rathore, Advocate Mr. Naresh Kaushal, Advocate for Mr. S.K. Sharma Budhladawala, Advocate, Mr. G.C. Dhuriwala, Advocate, Mr. Rajesh Kumar, Advocate for Mr. J.R. Joshi, Advocate, Mr. R.K. Dhiman, Advocate, Mr. Deepak Sharma, Advocate, Mr. Pritam Saini, Advocate, for the landowners. Mr. Susheel Gautam, Advocate for Mr. Gurpreet Singh, Advocate, Mr. Jatinder Kumar, Advocate for Mr. Pardeep Bhandari, Mr. Harnaik Singh, Advocate for Mr. P.S. Thiara, Advocate and Mr. Yatinder Sharma, DAG Punjab for PUDA and State of Punjab.
Mr. H.P.S. Ghuman, Advocate and Mr. Pankaj Jain, Advocate for GMADA.
RAJESH BINDAL, J This order will dispose of the above mentioned appeals and cross- objections as common questions of law and facts are involved.
The land owners have filed appeals and cross objections seeking enhancement of compensation for the acquired land whereas Greater Mohali Urban Development Authority, (for short, GMADA) and Punjab Urban Development Authority (for short 'PUDA') have filed appeals seeking reduction in the amount of compensation.
Briefly the facts are that Vide notification No. 3/188/89/IHGI/20264- 65 dated 12.11.1992 issued under Section 4 of the Land Acquisition Act, 1894 (for short 'the Act'), the State of Punjab acquired land, trees, super-structure, tubewell situated in the area of village Kumbra, Tehsil Kharar, District Rup Nagar for setting up of residential Urban Estate in the area of Tehsil Kharar, District Rup Nagar. Vide Award No. 451 dated 22.2.1995, the Collector awarded compensation @ Rs. 1,75,000/- per acre. On reference under Section 18 of the Act, the learned Court below vide different awards assessed the market value of the acquired land at different rates.
Vide another notification No. 3/188/89-IHGI/20264,67 dated 12.11.1992 issued under Section 4 of the Act, the State of Punjab acquired land of village Mauli Baidwan Tehsil Kharar, District Rup Nagar, belonging to the R.F.A.No.2348 of 1998 69 landowners for Residential Urban Estate in the area of Tehsil Kharar, District Rup Nagar. Notification under Section 6 of the Act was issued on 21.7.1993. Vide Award No. 448 dated 22.2.1995 the Collector awarded compensation @ Rs. 1,75,000/- per acre. On reference under Section 18 of the Act, the learned Court below vide different awards assessed the market value of the acquired land at different rates.
Still vide another notification No. 3/188/89/IHGI/20266 dated 12.11.1992 issued under Section 4 of the Act, the State of Punjab acquired land situated in village Sohana Tehsil Kharar, District Rup Nagar for setting up of residential urban estate Sector in the area of Tehsil Kharar District Rup Nagar. Vide award No. 450 dated 22.2.1995 the Collector awarded compensation @ Rs. 1,75,000/- per acre for all kinds of land. On reference under Section 18 of the Act, the learned Court below vide different awards assessed the market value of the acquired land at different rates.
Vide notification No.3/188/89/IHGI/20268 dated 12.11.1992 issued under Section 4 of the Act, the State of Punjab acquired land of village Lambe, Tehsil Kharar, District Rup Nagar for setting up residential urban estate in the area of Tehsil Kharar District Rup Nagar. Vide award No. 449 dated 22.2.1995 the Collector awarded compensation @ Rs. 1,75,000/- per acre. On reference under Section 18 of the Act, the learned Court below assessed the market value of the acquired land at Rs. 6,75,000/- per acre.
It is against the aforesaid awards that the landowners as well State, GMADA and PUDA are before this Court. Regarding valuation of land:
Learned counsel for the land owners submitted that the land had great future potential considering the fact that the area in the vicinity thereof had already been developed as residential and commercial area. It is quite close to Chandigarh. Even beyond the land in question, the land pertaining to village Kambali, which is adjoining to the land pertaining to village Taraf Kumbra, had already been acquired for the purpose of setting of Industrial estate. Phases VIII to XI of Mohali have been carved out from the land of village Kumbra. The land of village Kumbra, Kambali and Sohana adjoins each other and the nature of the land is similar and it has similar potential value. It was further submitted that land in this direction, which is close to Mohali, is being acquired ever since 1981. The details of acquisition being as under:
Date of Village Rates Name of parties Notification U/s 4 of the Land Acquisition Act 04/02/81 Kambali Rs. 1.75 lacs per Harchal Singh Vs. The State Kambala,Sohana acre of Punjab, 1991 PLJ 20.
20/11/80 Mataur, R.F.A.No.2348 of 1998 70 Date of Village Rates Name of parties Notification U/s 4 of the Land Acquisition Act Taraf Kumbra Rs. 5.50 lacs per Achara Singh and others Vs. acre The State of Punjab and 12/05/88 another RFA No. 1414 of 1993, decided on 4.12.2008 Nizampur Rs. 7.50 lacs per Harchal Singh and others Vs. Kumbra (UT) acre U.T., Chandigarh 29/7/1988 RFA No. 99 of 1998, decided on 29.11.2006 Tarf Kumbra Rs. 5.96 lacs per Smt. Jaswant Kaur and others acre Vs. State of Punjab and 07/04/89 another 2005 (3) RCR (Civil) 384 Kumbra Rs. 6.50 lacs per Sher Singh Vs. State of acre Punjab and another 13/3/1991 LPA No. 349 of 2000, decided on 4.1.2006 Moja Rs. 9.85 lacs per Som Nath and others Vs. U.T, acre Chandigarh 11/10/91 Jhumru (UT) RFA No. 2326 of 1998 decided on 3.9.2008.
Still further the submission was that even for the acquisition which was carried out subsequent to the acquisition in question pertaining to the land in the vicinity, this Court in RFA No. 3004 of 2006 decided on March 2, 2009 Surjit Singh Vs. State of Punjab and another had determined the amount of compensation at Rs. 19,85,700/- per acre. The potential of the land in the area and also the pace of development is evident from the fact that for the land pertaining to village Mauli Baidwan which was acquired vide notification dated January 23, 2004, even the award of Land Acquisition Collector was for Rs. 40 lacs per acre which was increased to Rs. 1.24 crore per acre pertaining to land of village Sohana acquired vide notification dated June 21, 2006.
Relying upon the aforesaid judicial precedents, it was sought to be argued that the compensation as has been assessed by the learned Court below deserves to be enhanced further.
On the other hand learned counsel for the State-PUDA-GMADA could not dispute various judgments cited by learned counsel for land owners determining the compensation for the land acquired vide different notifications in the area. However, it was submitted that the judgment in RFA No. 826 of 2000 decided on 17.11.2008 Harchal Singh (deceased) through LRs Vs. State of Punjab and others and RFA No. 2326 of 1998 decided on 3.9.2008 Som Nath and others Vs. Union Territory, Chandigarh can not be relied upon for the reason that the same pertain to the land in the Union Territory, Chandigarh though may R.F.A.No.2348 of 1998 71 be close to the boundary of Punjab. It was further submitted that even if the latest judgment of this Court in L.P.A. No. 349 of 2000 Sher Singh Vs. State of Punjab and another decided on 4.1.2006 is considered whereby a Division Bench of this Court had determined the value of the acquired land at Rs. 6.50 lacs per acre, for the acquisition carried out vide notification dated 13.3.1991, the land owners shall not be entitled to any increase thereon for the intervening period till the acquisition of land in the present case as there is no material on record to suggest that there was any increase in the value of land during the intervening period. Infact the value of the land during that period had gone down on account of terrorism in Punjab at that time. However, on a pointed query by the Court as to whether there is any material to suggest the same is on record, the reply was in negative. Learned counsel even could not refer to any earlier judgment where such a plea of the State had been accepted.
No other argument was raised.
After hearing learned counsel for the parties in my opinion too much of discussion on arguments raised by learned counsel for the parties is not required as far as determination of value of acquired land is concerned. It is not in dispute that the land pertaining to all the aforesaid villages which was acquired vide same notification is situated in the vicinity and has been acquired for the same purpose. The land adjoining thereto was acquired either by notification issued prior thereto or subsequent in time. In my opinion, the best evidence which could be relied upon for the purpose of determination of compensation for the acquired land in the present set of appeals is in the form of a Division Bench judgment of this Court in Sher Singh's case (supra) where for the land acquired vide notification dated 13.3.1991 pertaining to village Kumbra, this Court had assessed the compensation at Rs. 6,50,000/- per acre. Even in the present set of appeals the acquired land is pertaining to village Kumbra, Tarf Kumbra, Mauli Baidwan, Sohana and Lambe, which are adjoining to each other. The land in the present set of appeals was acquired vide notification dated 12.11.1992. Gap between the two acquisitions being one year and eight months.
Now the question arises as to whether land owners are entitled to same amount of compensation even for the land acquired later in time or for the intervening period some increase is required to be given. The claim of the land owners is that the increase should be atleast @12 % per annum.
Considering the fact that the area in the vicinity was developing at a fast pace which is evident even from the subsequent award by the Collector and also the judgment of this Court in Surjit Singh's case (supra) in my opinion the arguments of learned counsel for the PUDA/GMADA to the effect that the landowners are not entitled to any increase for this intervening period, does not carry any weight. There is no material on record to suggest that there was no increase in the prices of the land in the area during the intervening period. R.F.A.No.2348 of 1998 72 Rather there is material on record in the form of judgments, as have been referred to by the learned counsel for the land owners, pertaining to the acquisition of land at regular intervals in the area which shows that the development in the area was being undertaken even by the State or the agencies thereof. In view of the aforesaid fact, in my opinion increase @ 12% per annum would be quite reasonable and the difference between the two notifications namely as considered in by Division Bench of this Court in Sher Singh's case (supra) and the one under consideration in the present set of appeals being one year and eight months, the landowners shall be entitled to increase of 20% on the value of land as assessed in Sher Singh's case (supra) i.e. @ 12 % per annum. The same will be Rs. 6,50,000/- + Rs. 1,30,000/-= Rs. 7,80,000/- per acre which shall be the amount of compensation payable to the land owners in the present set of appeals at uniform rate. The land owners shall be also entitled to statutory benefits as are available under the Act. Regarding Claim of severance Learned counsel for the land owners in some of the appeals raised additional arguments regarding award of damages on account of severance. It was submitted that on account of acquisition of substantial portion of land owned by the land owners therein, the rest of the land could not be approached for the reason that the passage to the land of the land owners herein, was acquired. On account of that the Court had merely granted severance @ 20% of the un- acquired portion of the land which deserves to be enhanced to atleast 50% considering the difficulty being faced by the land owners.
In response to the arguments raised, learned counsel for the respondent submitted that the land of the land owners has not been divided into two parts. One portion of the land on one side has been acquired as the acquisition is in the form of a compact block. If the approach to the land of the landowners herein has been acquired from one side he could approach the same from other side. It is not that the left over land of the landowners herein has been sandwiched with acquisition from all sides and he was left with no passage to approach his land. It was further submitted that no material has been placed on record by the landowners herein to substantiate the plea that they had not been able to use their left over land. It was further submitted that even the left over land was substantially acquired in the year 2000. Under these circumstances the landowners herein do not deserve to be granted any amount of damages on account of severance. However, still the learned Court below had awarded the same and State being not in appeal in any case no further enhancement is justified.
After hearing learned counsel for the parties, I do not find any substance in the arguments raised by the learned counsel for the land owners regarding increase in the damages on account of severance granted to the land R.F.A.No.2348 of 1998 73 owners. The acquisition in the present case is not for the purpose of canal/drain etc. which would have divided the land of the land owners into parts and making it difficult for them to approach the other part. The acquisition in the present case is of a big chunk of land, may be part of the land of some of the land owners on one side may have been acquired and part left out. Learned Court below had already awarded damages on account of severance at the rate of 20% of the un- acquired portion. It could not be pointed out by learned counsel for the State or PUDA or GMADA before this Court as to whether they have challenged the grant of damages on account of severance to the land owners. Still on the basis of material on record I do not find any justification to grant any further damages to the land owners on account of severance. No site plan was referred to at the time of hearing which could show as to in what manner the land owners have suffered on account of acquisition of land. Accordingly, the claim for enhancement on account of severance is rejected.
Otherwise also as is evident from the number of appeals listed before this Court, 327 appeals are by the land owners whereas the State of Punjab, PUDA and GMADA had filed appeal only in 134 cases. Evidently the State/PUDA/GMADA have not filed appeals in all the cases of the land owners. Regarding Claim of Super-structure:-
Learned counsel for the landowners submitted that there existed substantial structures on the acquired land in the form of Tubewells, Kothas, and other structures which were being used for agricultural and residential purposes. The assessment of compensation by the Collector on that account was on the lower side as compared to the evidence led by the land owners which deserves to be enhanced further. Reliance was placed on Surjit Singh's case (supra) where on account of acquisition of land and super-structure existing thereon vide notification dated 21.2.2000 this Court had granted increase of @ 25% on the amount of compensation assessed by the Collector. Landowners in the present appeals as well, are entitled to increase at the same rate.
In response to arguments learned counsel for the respondent very fairly did not dispute the enhancement granted by this Court in Surjit Singh's case (supra) pertaining to super structure existed on the land acquired vide notification dated 21.2.2000. However, it was submitted that the land owners would be entitled to increase @ 25% on the amount of compensation as awarded by the Collector only on the valuation of the super-structure and not of the tubewells as there is always depreciation in the value thereof and further substantial part of machinery and material used in the installation of tubewells goes waste in case the same is removed.
RFA Nos. 3109 of 2005, 2348, 2349, 3091 of 1998 As far as the appeals argued by Shri P.C. Dhiman, Advocate is concerned he very fairly stated that in all the cases the land owners in the set of R.F.A.No.2348 of 1998 74 appeals filed by him, have been granted adequate compensation on account of super-structures, tubewell etc. and he does not pray for any further enhancement.
After hearing learned counsel for the parties and considering the fact that this Court had consistently granted 25% increase on the cost of super structure as was assessed by the Collector. One of the judgment has been referred to in Surjit Singh's case (supra). Accordingly, in the present set of appeals as well, except as referred to above where the claim is not pressed, on account of acquisition of super-structure existing on land, the land owners are granted increase of 25 % on the value thereof as has been assessed by the Collector. However, no increase is granted on the valuation of tubewells as assessed by the Collector. The land owners shall also be entitled to statutory benefits under the Act on the enhanced amount of compensation. Regarding Fruit bearing trees:
Learned counsel for the landowners submitted that fair amount of compensation has not been awarded for the fruit bearing trees standing on the acquired land on the date of acquisition. The evidence produced by the landowners in that regard was in the form of valuation report of expert who was none else than Jasbir Singh, retired Dy. Director, Horticulture, Punjab. His report was earlier also accepted by this Court in a number of cases. It was further submitted even if the report as prepared by the expert produced by the landowners is not relied upon. The report on the basis of which the collector had awarded compensation also cannot be relied upon for the reason that the assessment of valuation of fruit bearing trees even as per that report, is not in terms of Dr. Nijjar's formula, which is judicially accepted. Reference was made to the cross-examination of RW1 Randhir Singh, Asstt. Director, Horticulture, Patiala. It was submitted that the valuation of the trees in that case was done as in the year 1985 and in terms of judgment of this Court in Surjit Singh's case (supra) the land owners are entitled to enhancement of compensation on account of increase in price index from 1985 till 1992 when the land in question was acquired. The price index in the year 1985 was 127.2 and in the year 1992 the same had arisen to 228.7.
Learned counsel for the respondents could not possibly dispute the factum of assessment of the value of fruit bearing trees as per Dr. Nijjar's formula in the year 1985 as the same was so admitted by RW-1 Randhir Singh, Asstt. Director, Horticulture, Patiala in his cross-examination. The judgment of this Court in Surjit Singh's case (supra) also could not be disputed where it was held that the land owners shall be entitled to increase in terms of the increased in the price index for the intervening period. RFA Nos. 61 of 2004, 3109 of 2005, 2348, 2349, 3091 of 1998 As far as the appeals argued by Shri P.C. Dhiman, Advocate is R.F.A.No.2348 of 1998 75 concerned he very fairly stated that in all the cases the land owners in his set of appeals have been granted adequate compensation on account of acquisition of fruit bearing trees and he does not pray for any enhancement.
After hearing learned counsel for the parties I find merit in the arguments raised by learned counsel for the land owners.
In the cross examination of Randhir Singh, Asstt. Director, Horticulture Patiala, as referred to by learned counsel for the land owners in two land references namely LAC case No. RT/302/16.4.1996/27.11.1999 Swaran Kaur Vs. State of Punjab as RW-1 and LAC Case No. 160 of 13.8.1998, Surjit Singh Vs. State of Punjab as RW-3, it was admitted by him that the assessment of value of fruit bearing trees has been made though as per Dr. Nijjar's formula, but the valuation is of the year 1985. In terms of the judgment of this Court in Surjit Singh's case (supra) the land owners are entitled to increase thereon in the same proportion as the price index increased from 1985 to 1992, when the land in question was acquired. The price index for the year 1985 and 1992 has been noticed in the impugned judgment of learned Court below, which is not in dispute. The same being 127.2 and 228.7, respectively. There is a difference of 101.5 which is increase of about 80% from 1985 to 1992. Accordingly, the land owners, except in the appeals referred to above, shall be entitled to enhancement of compensation on account of acquisition of fruit bearing trees @ 80% over and above what was granted by the Land Acquisition Collector on the basis of the assessment made as per Dr. Nijjar's formula of the valuation as assessed in the year 1985. The land owners shall also be entitled to all statutory benefits thereon.
The issues decided in the present set of appeals are summed up as under:-
(i) The value of the land pertaining to all the villages is assessed at uniform rate of Rs. 7,80,000/- per acre with all statutory benefit thereof.
(ii) Claim for enhancement of damages on account of severance is rejected.
(iii) As regards valuation of super structure the land owners are held entitled to 25% increase on the value as assessed by Land Acquisition Collector except the value of tubewells with all statutory benefits.
(iv) As regards valuation of fruit bearing trees, the land owners have been granted increase @ 80 % in terms of the increase in the price index from 1985 till 1992 along with statutory benefit thereof.
(v) Some of the appeals pertaining to costs of super- structure and trees have been dismissed as noticed in the body of judgment.R.F.A.No.2348 of 1998 76
The appeals and the cross objections are disposed of in the manner indicated above.
(RAJESH BINDAL) 28.1.2010 JUDGE Reema