Smt.Poonam vs State Of Haryana And Another on 25 February, 2009

[Cites 14, Cited by 36]

Punjab-Haryana High Court

Smt.Poonam vs State Of Haryana And Another on 25 February, 2009

Harinder Jeet Singh and others .... Appellant Versus S.D.O.(Civil) and others .... Respondents 3 R.F.A. No.3591 of 2006 (O&M) Smt.Rachni Devi and others .... Appellant Versus S.D.O.(Civil)-cum-LAC and others .... Respondents 4 R.F.A. No.3969 of 2006 (O&M) Rajinder Singh and others .... Appellant Versus State of Haryana and another .... Respondents 5 R.F.A. No.4215 of 2006 (O&M) Shri Ranbir Singh and another .... Appellants Versus State of Haryana and another .... Respondents 6 R.F.A. No.4216 of 2006 (O&M) Dariya Singh .... Appellant Versus State of Haryana and another .... Respondents R.F.A. No. 3008 of 2008 [2] 7 R.F.A.No.4217 of 2006 Smt.Santosh Kumari ....Appellant Versus State of Haryana and another .....Respondents 8 R.F.A. No.4218 of 2006 (O&M) Charan Kaur and another .... Appellants Versus State of Haryana and another .... Respondents 9 R.F.A. No.4219 of 2006 (O&M) Ishar Kaur .... Appellant Versus State of Haryana and others .... Respondents 10 R.F.A. No.4220 of 2006 (O&M) Urmila Devi .... Appellant Versus State of Haryana and others .... Respondents 11 R.F.A. No.4221 of 2006 (O&M) Gurdarshan Singh and another .... Appellants Versus State of Haryana and others .... Respondents 12 R.F.A. No.4222 of 2006 (O&M) Renu Bansal and another .... Appellants Versus State of Haryana and others .... Respondents 13 R.F.A. No.4223 of 2006 (O&M) Suparash Kumar Jain .... Appellant Versus State of Haryana and others .... Respondents R.F.A. No. 3008 of 2008 [3] 14 R.F.A. No.4224 of 2006 (O&M) Manu Gupta .... Appellant Versus State of Haryana and others .... Respondents 15 R.F.A. No.4225 of 2006 (O&M) Sudesh Rani .... Appellant Versus State of Haryana and others .... Respondents 16 R.F.A. No.4226 of 2006 (O&M) Smt.Kamlesh Gupta .... Appellant Versus State of Haryana and others .... Respondents 17 R.F.A. No.4227 of 2006 (O&M) Ajit Singh and another .... Appellants Versus State of Haryana and others .... Respondents 18 R.F.A. No.4228 of 2006 (O&M) Hakam Singh .... Appellant Versus State of Haryana and others .... Respondents 19 R.F.A. No.4229 of 2006 (O&M) Smt.Nirmala Sharma and another .... Appellants Versus State of Haryana and others .... Respondents 20 R.F.A. No.4232 of 2006 (O&M) Sarjit Singh .... Appellant Versus State of Haryana and others .... Respondents R.F.A. No. 3008 of 2008 [4] 21 R.F.A. No.4233 of 2006 (O&M) Gurdarshan Singh and another .... Appellants Versus State of Haryana and others .... Respondents 22 R.F.A. No.4234 of 2006 (O&M) Gurdwara Kuhni Sahib .... Appellant Versus State of Haryana and others .... Respondents 23 R.F.A. No.4280 of 2006 (O&M) Sudesh Rani .... Appellant Versus State of Haryana and others .... Respondents 24 R.F.A. No.4281 of 2006 (O&M) Jarnail Singh .... Appellant Versus State of Haryana and another .... Respondents 25 R.F.A. No.4282 of 2006 (O&M) Smt. Sunita Sharma .... Appellant Versus State of Haryana and another .... Respondents 26 R.F.A. No.4283 of 2006 (O&M) Urmila Devi .... Appellant Versus State of Haryana and others .... Respondents 27 R.F.A. No.4284 of 2006 (O&M) Bharat Bhushan and others .... Appellants Versus State of Haryana and another .... Respondents R.F.A. No. 3008 of 2008 [5] 28 R.F.A. No.4285 of 2006 (O&M) Pitamber Purshotam and others .... Appellant Versus State of Haryana .... Respondent 29 R.F.A. No.4286 of 2006 (O&M) Satwant Kaur .... Appellant Versus State of Haryana and another .... Respondents 30 R.F.A. No.4287 of 2006 (O&M) Nitesh Kumar and another .... Appellants Versus State of Haryana and another .... Respondents 31 R.F.A. No.4288 of 2006 (O&M) Gurdev Singh .... Appellant Versus State of Haryana and another .... Respondents 32 R.F.A. No.4289 of 2006 (O&M) Amarjeet Puri and another .... Appellants Versus State of Haryana and another .... Respondents 33 R.F.A. No.4290 of 2006 (O&M) Navdeep Singh .... Appellant Versus State of Haryana and another .... Respondents 34 R.F.A. No.4291 of 2006 (O&M) Thakur Pal Singh .... Appellant Versus State of Haryana and another .... Respondents R.F.A. No. 3008 of 2008 [6] 35 R.F.A. No.4292 of 2006 (O&M) Ajit Singh and another .... Appellants Versus State of Haryana and another .... Respondents 36 R.F.A. No.4293 of 2006 (O&M) Dera Smadh Wala .... Appellant Versus State of Haryana and another .... Respondents 37 R.F.A. No.4294 of 2006 (O&M) Baljinder Singh and another .... Appellants Versus State of Haryana and another .... Respondents 38 R.F.A. No.4295 of 2006 (O&M) Brij Mohan .... Appellant Versus State of Haryana and others .... Respondents 39 R.F.A. No.4296 of 2006 (O&M) Mangat Ram .... Appellant Versus State of Haryana and another .... Respondents 40 R.F.A. No.4297 of 2006 (O&M) Smt. Nirmala Devi and others .... Appellants Versus State of Haryana and another .... Respondents 41 R.F.A. No.4298 of 2006 (O&M) Usha Rani and another .... Appellants Versus State of Haryana and another .... Respondents R.F.A. No. 3008 of 2008 [7] 42 R.F.A. No.4309 of 2006 (O&M) Vinod Kumar and another .... Appellants Versus State of Haryana and others .... Respondents 43 R.F.A. No.4441 of 2006 (O&M) Ram Kumar .... Appellant Versus State of Haryana and another .... Respondents 44 R.F.A. No.4459 of 2006 (O&M) Puran Chand .... Appellant Versus State of Haryana and another .... Respondents 45 R.F.A. No. 4532 of 2006 (O&M) Surinder Kaur @ Suminder Kaur .... Appellant Versus State of Haryana and another .... Respondents 46 R.F.A. No. 4533 of 2006 (O&M) Sudarshan Kumar and another .... Appellants Versus State of Haryana and another .... Respondents 47 R.F.A. No. 4534 of 2006 (O&M) Pitamber Parshotam and others .... Appellants Versus State of Haryana .... Respondent 48 R.F.A. No. 4535 of 2006 (O&M) Brij Mohan .... Appellant Versus State of Haryana and others .... Respondents R.F.A. No. 3008 of 2008 [8] 49 R.F.A. No. 4536 of 2006 (O&M) Smt. Sita and another .... Appellants Versus State of Haryana and another .... Respondents 50 R.F.A. No. 4537 of 2006 (O&M) Baljinder Singh and another .... Appellants Versus State of Haryana and another .... Respondents 51 R.F.A. No.4665 of 2006 (O&M) Anil Kaushal and another .... Appellants Versus State of Haryana and another .... Respondents 52 R.F.A. No.4666 of 2006 (O&M) Anil Kaushal and another .... Appellants Versus State of Haryana and another .... Respondents 53 R.F.A.No.4768 of 2006 Shri Mata Mansa Devi Shrine Board ....Appellant Versus Charan Kaur and others ....Respondents 54 R.F.A. No.4769 of 2006 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Hakam Singh and others .... Respondents 55 R.F.A. No.4770 of 2006 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Mangat Ram and another .... Respondents R.F.A. No. 3008 of 2008 [9] 56 R.F.A. No.4771 of 2006 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Vinod Kumar and others .... Respondents 57 R.F.A. No.4772 of 2006 (O&M)and X-objection No.17-CI of 2008 Shri Mata Mansa Devi Shrine Board .... Appellant Versus Suparash Kumar Jain and others .... Respondents 58 R.F.A. No.4773 of 2006 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Mohan Lal and another .... Respondents 59 R.F.A. No.4774 of 2006 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Subhash and others .... Respondents 60 R.F.A. No.4775 of 2006 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Smt.Reena and others .... Respondents 61 R.F.A. No.4776 of 2006 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Dera Smadh Wala and another .... Respondents R.F.A. No. 3008 of 2008 [10] 62 R.F.A. No.4777 of 2006 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Satwant Kaur and another .... Respondents 63 R.F.A. No.4778 of 2006 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Dariya Singh and others .... Respondents 64 R.F.A. No.4779 of 2006 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Smt. Kamlesh and others .... Respondents 65 R.F.A. No.4780 of 2006 (O&M)and X-Objection No.42-CI of 2008 Shri Mata Mansa Devi Shrine Board .... Appellant Versus Renu Bansal and others .... Respondents 66 R.F.A. No.4781 of 2006 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Gurdarshan Singh and others .... Respondents 67 R.F.A. No.4782 of 2006 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Smt.Veena Kumari and others .... Respondents R.F.A. No. 3008 of 2008 [11] 68 R.F.A. No.4783 of 2006 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Nitesh Kumar and others .... Respondents 69 R.F.A. No.4784 of 2006 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Ajit Singh and others .... Respondents 70 R.F.A. No.4785 of 2006 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Ajit Singh and others .... Respondents 71 R.F.A. No.4786 of 2006 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Navdeep Singh and another .... Respondents 72 R.F.A. No.4787 of 2006 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Anil Kumar and others .... Respondents 73 R.F.A. No.4788 of 2006 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Ishar Kaur and others .... Respondents 74 R.F.A. No.4789 of 2006 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Narinder Sharan and another .... Respondents R.F.A. No. 3008 of 2008 [12] 75 R.F.A. No.4790 of 2006 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Smt.Sunita Sharma and another .... Respondents 76 R.F.A. No.4791 of 2006 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Charan Singh @ Harcharan Singh and others .... Respondents 77 R.F.A. No.4792 of 2006 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Jasbir Singh and another .... Respondents 78 R.F.A. No.4793 of 2006 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Manu Gupta and others .... Respondents 79 R.F.A. No.4794 of 2006 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Jarnail Singh and another .... Respondents 80 R.F.A. No.4795 of 2006 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Smt. Nirmala Devi and others .... Respondents 81 R.F.A. No.4796 of 2006 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Gurdit Singh and others .... Respondents R.F.A. No. 3008 of 2008 [13] 82 R.F.A. No.4797 of 2006 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Thakur Pal Singh and another .... Respondents 83 R.F.A. No.4798 of 2006 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Gurdev Singh and another .... Respondents 84 R.F.A. No.4799 of 2006 (O&M) and X-objection No.88-CI of 2007 Shri Mata Mansa Devi Shrine Board .... Appellant Versus Charan Kaur and others .... Respondents 85 R.F.A. No.4800 of 2006 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Smt.Santosh Kumari and another .... Respondents 86 R.F.A. No.4801 of 2006 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Amarjit Puri and others .... Respondents 87 R.F.A. No.4802 of 2006 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Smt.Santosh and others .... Respondents R.F.A. No. 3008 of 2008 [14] 88 R.F.A. No.4803 of 2006 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Smt.Kamlesh Gupta and others .... Respondents 89 R.F.A. No.4804 of 2006 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Ram Kumar and another .... Respondents 90 R.F.A. No.4805 of 2006 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Ram Singh and others .... Respondents 91 R.F.A. No.4806 of 2006 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Brij Mohan and others .... Respondents 92 R.F.A. No.4807 of 2006 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Ranbir Singh and others .... Respondents 93 R.F.A. No.52 of 2007 (O&M) Jitender Nath Sharma .... Appellant Versus State of Haryana and another .... Respondents R.F.A. No. 3008 of 2008 [15] 94 R.F.A. No.54 of 2007 (O&M) Parveen Kumar .... Appellant Versus State of Haryana and another .... Respondents 95 R.F.A. No.137 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Maharaj Krishan and others .... Respondents 96 R.F.A. No.138 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Usha Rani and others .... Respondents 97 R.F.A. No.139 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Smt. Nirmala Sharma and others .... Respondents 98 R.F.A. No.140 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Smt. Rani Gaind and others .... Respondents 99 R.F.A. No.141 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Pitamber Purshotam and others .... Respondents 100 R.F.A. No.142 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Baldev Singh and others .... Respondents R.F.A. No. 3008 of 2008 [16] 101 R.F.A. No.143 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board .... Appellant Versus Charan Kuar and others .... Respondents 102 R.F.A. No.191 of 2007 (O&M) Thakur Pal Singh .... Appellant Versus State of Haryana and another .... Respondents 103 R.F.A. No.192 of 2007 (O&M) Smt.Nirmala Devi and others .... Appellants Versus State of Haryana and another .... Respondents 104 R.F.A. No.193 of 2007 (O&M) Madan Puri and others .... Appellants Versus State of Haryana and another .... Respondents 105 R.F.A. No.194 of 2007 (O&M) Gurdev Singh Sodhi .... Appellant Versus State of Haryana and another .... Respondents 106 R.F.A. No.258 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Sucha Singh and another .... Respondents 107 R.F.A. No.259 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Sudarshan Kumar and others .... Respondents R.F.A. No. 3008 of 2008 [17] 108 R.F.A. No.260 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Om Parkash and another .... Respondents 109 R.F.A. No.261 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Shayama Bansal and another .... Respondents 110 R.F.A. No.262 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Gurdev Singh and another .... Respondents 111 R.F.A. No.263 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Anil Kaushal and others .... Respondents 112 R.F.A. No.264 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Bajinder Singh and others .... Respondents 113 R.F.A. No.265 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Puran Chand and another .... Respondents 114 R.F.A. No.266 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Rajinder Singh and others .... Respondents R.F.A. No. 3008 of 2008 [18] 115 R.F.A. No.267 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Madan Puri and others .... Respondents 116 R.F.A. No.268 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Duni Chand and another .... Respondents 117 R.F.A. No.269 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Jitender Nath Sharma and another .... Respondents 118 R.F.A. No.270 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Dera Samadh Wala and others .... Respondents 119 R.F.A. No.271 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Sham Lal and another .... Respondents 120 R.F.A. No.272 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Mohan Lal and another .... Respondents 121 R.F.A. No.273 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Anuradha and another .... Respondents R.F.A. No. 3008 of 2008 [19] 122 R.F.A. No.274 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Smt.Chand Rani and others .... Respondents 123 R.F.A. No.275 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Khem Singh and othes .... Respondents 124 R.F.A. No.276 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Sneh Lata and another .... Respondents 125 R.F.A. No.277 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Jodh Kumar and another .... Respondents 126 R.F.A. No.278 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Sahu Baba and another .... Respondents 127 R.F.A. No.279 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Surinder Kaur @ Suminder Kaur and another .... Respondents 128 R.F.A. No.280 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Smt.Nirmala Devi and others .... Respondents R.F.A. No. 3008 of 2008 [20] 129 R.F.A. No.281 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Deen Dayal and another .... Respondents 130 R.F.A. No.282 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Rajinder Singh and others .... Respondents 131 R.F.A. No.283 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Tirath Singh and another .... Respondents 132 R.F.A. No.284 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Duni Chand and another .... Respondents 133 R.F.A. No.285 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Ram Kumar and another .... Respondents 134 R.F.A. No.286 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Arjun Singh and another .... Respondents 135 R.F.A. No.287 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Gurdarshan Singh and others .... Respondents R.F.A. No. 3008 of 2008 [21] 136 R.F.A. No.288 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Pawan Kumar and another .... Respondents 137 R.F.A. No.289 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Om Parkash and others .... Respondents 138 R.F.A. No.290 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Kamla Khanna and another .... Respondents 139 R.F.A. No.291 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Smt.Sita and others .... Respondents 140 R.F.A. No.292 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Gurdwara Kuhni Sahib and others .... Respondents 141 R.F.A. No.293 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Parveen Kumar and another .... Respondents 142 R.F.A. No.294 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Gurdeep Kaur and another .... Respondents R.F.A. No. 3008 of 2008 [22] 143 R.F.A. No.295 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Thakur Pal Singh and another .... Respondents 144 R.F.A. No.297 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Brij Mohan and others .... Respondents 145 R.F.A. No.298 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Sarjit Singh and others .... Respondents 146 R.F.A. No.299 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Sheela Devi and another .... Respondents 147 R.F.A. No.300 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Gurbachan Singh and others .... Respondents 148 R.F.A. No.318 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Bharat Bhushan and others .... Respondents 149 R.F.A. No.319 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Sudesh Rani and others .... Respondents R.F.A. No. 3008 of 2008 [23] 150 R.F.A. No.320 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Urmila Devi and others .... Respondents 151 R.F.A. No.321 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Puran Chand Prem and another .... Respondents 152 R.F.A. No.322 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board Hry. Pkl. .... Appellant Versus Charan Kaur and others .... Respondents 153 R.F.A. No.325 of 2007 (O&M) Charan Kaur and another .... Appellant Versus State of Haryana and another .... Respondents 154 R.F.A. No.331 of 2007 (O&M) Sanjay Kumar .... Appellant Versus State of Haryana and another .... Respondents 155 R. F. A. No.332 of 2007 (O&M) Smt.Kreshani ..... Appellant vs State of Haryana and another .......Respondents 156 R. F. A. No.333 of 2007 (O&M) Bhupinder Kumar ..... Appellant vs State of Haryana and another .......Respondents R.F.A. No. 3008 of 2008 [24] 157 R. F. A. No.334 of 2007 (O&M) Devinder Kumar ..... Appellant vs State of Haryana and another .......Respondents 158 R. F. A. No.335 of 2007 (O&M) Jitender Kumar ..... Appellant vs State of Haryana and another .......Respondents 159 R. F. A. No.336 of 2007 (O&M) Mangat Ram ..... Appellant vs State of Haryana and another .......Respondents 160 R. F. A. No.337 of 2007 (O&M) Smt.Gurmeet Kaur and others ..... Appellants vs State of Haryana and another .......Respondents 161 R. F. A. No.338 of 2007 (O&M) Baldev Raj and others ..... Appellants vs State of Haryana and another .......Respondents 162 R. F. A. No.339 of 2007 (O&M) Tarlochan Singh ..... Appellant vs State of Haryana and another .......Respondents 163 R. F. A. No.340 of 2007 (O&M) Deen Mohd. And others ..... Appellants vs State of Haryana and another .......Respondents 164 R. F. A. No.341 of 2007 (O&M) Surinder Kumar ..... Appellant vs State of Haryana and another .......Respondents R.F.A. No. 3008 of 2008 [25] 165 R. F. A. No. 342 of 2007 (O&M) Darshan Singh and another ..... Appellants vs State of Haryana and another .......Respondents 166 R. F. A. No.343 of 2007 (O&M) Amrik Singh and others ..... Appellants vs State of Haryana and another .......Respondents 167 R. F. A. No.344 of 2007 (O&M) Surinder Kumar ..... Appellant vs State of Haryana and another .......Respondents 168 R. F. A. No.345 of 2007 (O&M) Baljinder Singh and another ..... Appellants vs State of Haryana and another .......Respondents 169 R. F. A. No.346 of 2007 (O&M) Harnek Singh and others ..... Appellants vs State of Haryana and another .......Respondents 170 R. F. A. No.347 of 2007 (O&M) Ram Lal ..... Appellant vs State of Haryana and another .......Respondents 171 R. F. A. No.348 of 2007 (O&M) Achhar Singh ..... Appellant vs State of Haryana and another .......Respondents 172 R. F. A. No.349 of 2007 (O&M) Surinder Kaur @ Suminder Kaur ..... Appellant vs State of Haryana and another .......Respondents 173 R. F. A. No.350 of 2007 (O&M) Malkeet Singh ..... Appellant vs State of Haryana and another .......Respondents R.F.A. No. 3008 of 2008 [26] 174 R. F. A. No.351 of 2007 (O&M) Nitesh Kumar and another ..... Appellants vs State of Haryana and another .......Respondents 175 R. F. A. No.352 of 2007 (O&M) Usha Rani and another ..... Appellants vs State of Haryana and another .......Respondents 176 R. F. A. No.353 of 2007 (O&M) Fazal Mohd. & others ..... Appellants vs State of Haryana and another .......Respondents 177 R. F. A. No.375 of 2007 (O&M) Charan Kaur and another ..... Appellants vs State of Haryana and another .......Respondents 178 R. F. A. No.429 of 2007 (O&M) State of Haryana ..... Appellant vs Mangat Ram and another .......Respondents 179 R. F. A. No.430 of 2007 (O&M) State of Haryana ..... Appellant vs Harnek Singh and others .......Respondents 180 R. F. A. No.431 of 2007 (O&M) State of Haryana ..... Appellant vs Achhar Singh and another .......Respondents 181 R. F. A. No.432 of 2007 (O&M) State of Haryana ..... Appellant vs Amrik Singh and others .......Respondents R.F.A. No. 3008 of 2008 [27] 182 R. F. A. No.433 of 2007 (O&M) State of Haryana ..... Appellant vs Darshan Singh and others .......Respondents 183 R. F. A. No.434 of 2007 (O&M) State of Haryana ..... Appellant vs Kirpal Singh and another .......Respondents 184 R. F. A. No.435 of 2007 (O&M) State of Haryana ..... Appellant vs Jitender Kumar and another .......Respondents 185 R. F. A. No.436 of 2007 (O&M) State of Haryana ..... Appellant vs Baljinder Singh and others .......Respondents 186 R. F. A. No.437 of 2007 (O&M) State of Haryana ..... Appellant vs Devinder Kumar and another .......Respondents 187 R. F. A. No.438 of 2007 (O&M) State of Haryana ..... Appellant vs Kehar Singh Anand and another .......Respondents 188 R. F. A. No.439 of 2007 (O&M) State of Haryana ..... Appellant vs Bhupinder Kumar and another .......Respondents 189 R. F. A. No.441 of 2007 (O&M) State of Haryana ..... Appellant vs Smt.Gurmeet Kaur and others .......Respondents R.F.A. No. 3008 of 2008 [28] 190 R. F. A. No.442 of 2007 (O&M) State of Haryana ..... Appellant vs Sanjay Kumar and another .......Respondents 191 R. F. A. No.443 of 2007 (O&M) State of Haryana ..... Appellant vs Tarlochan Singh and another .......Respondents 192 R. F. A. No.444 of 2007 (O&M) State of Haryana ..... Appellant vs Surinder Kaur @ Suminder Kaur and another .......Respondents 193 R. F. A. No.445 of 2007 (O&M) State of Haryana ..... Appellant vs Surinder Kumar and another .......Respondents 194 R. F. A. No.446 of 2007 (O&M) State of Haryana ..... Appellant vs Usha Rani and others .......Respondents 195 R. F. A. No.447 of 2007 (O&M) State of Haryana ..... Appellant vs Malkeet Singh and another .......Respondents 196 R. F. A. No.448 of 2007 (O&M) State of Haryana ..... Appellant vs Surinder Kumar and another .......Respondents 197 R. F. A. No. 449 of 2007 (O&M) State of Haryana ..... Appellant vs Ram Lal and another .......Respondents 198 R. F. A. No.450 of 2007 (O&M) State of Haryana ..... Appellant vs Nitesh Kumar and others .......Respondents R.F.A. No. 3008 of 2008 [29] 199 R.F.A. No.561 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board, Hry.Pkl. .... Appellant Versus Anil Kaushal and others .... Respondents 200 R.F.A. No.562 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board, Hry.Pkl. .... Appellant Versus Deen Dayal and another .... Respondents 201 R.F.A. No.563 of 2007 (O&M) Shri Mata Mansa Devi Shrine Board, Hry.Pkl. .... Appellant Versus Baljinder Singh and others .... Respondents 202 R.F.A. No.685 of 2007 (O&M) Charan Singh @ Harcharan Singh and others .... Appellants Versus State of Haryana and another .... Respondents 203 R.F.A. No.993 of 2007 (O&M) State of Haryana .... Appellant Versus Smt.Santosh and another .... Respondents 204 R.F.A. No.994 of 2007 (O&M) State of Haryana .... Appellant Versus Smt.Darshana Devi and another .... Respondents 205 R.F.A. No.995 of 2007 (O&M) State of Haryana .... Appellant Versus Taranjeet Kaur and another .... Respondents R.F.A. No. 3008 of 2008 [30] 206 R.F.A. No.996 of 2007 (O&M) State of Haryana .... Appellants Versus Mardula Joshi and another .... Respondents 207 R.F.A. No.997 of 2007 (O&M) and Cross Objection No. 93-CI of 2007 State of Haryana and another .... Appellants Versus Ramesh Kumar Bansal and another .... Respondents 208 R.F.A. No.998 of 2007 (O&M) State of Haryana .... Appellant Versus Sita Ram and another .... Respondents 209 R.F.A. No.999 of 2007 (O&M) State of Haryana and others .... Appellant Versus Rameshwar Giri and others .... Respondents 210 R.F.A. No.1000 of 2007 (O&M) State of Haryana .... Appellant Versus Joginder Kumar and another .... Respondents 211 R.F.A. No. 1001 of 2007 (O&M) State of Haryana and another .....Appellants Versus Varinder Kumar Gupta and another ... Respondents 212 R.F.A. No. 1002 of 2007 (O&M) State of Haryana .....Appellant Vs. Jagdev Singh and another ....Respondents R.F.A. No. 3008 of 2008 [31] 213 R.F.A. No. 1003 of 2007 (O&M) State of Haryana .....Appellant Vs. Raj Rani and another ....Respondents 214 R.F.A. No. 1004 of 2007 (O&M) State of Haryana .....Appellant Vs. Joginder Singh and another ....Respondents 215 R.F.A. No. 1005 of 2007 (O&M) State of Haryana .....Appellant Vs. Kamla Wati and another ....Respondents 216 R.F.A. No. 1006 of 2007 (O&M) State of Haryana .....Appellant Vs. Shri Gurdev Singh and another ...Respondents 217 R.F.A. No. 1007 of 2007 (O&M) State of Haryana .....Appellant Vs. Rakesh Kumar and another ....Respondents 218 R.F.A. No. 1008 of 2007 (O&M) State of Haryana .....Appellant Vs. Hem Raj and another ....Respondents R.F.A. No. 3008 of 2008 [32] 219 R.F.A. No. 1009 of 2007 (O&M) State of Haryana .....Appellant Vs. Dev Raj and another ....Respondents 220 R.F.A. No. 1010 of 2007(O&M) State of Haryana .....Appellant Vs. Veena and others ....Respondents 221 R.F.A. No. 1011 of 2007 (O&M) State of Haryana .....Appellant Vs. Bimla Wati and another ....Respondents 222 R.F.A. No. 1012 of 2007 (O&M) State of Haryana .....Appellant Vs. Surekha Rani and another ....Respondents 223 R.F.A. No. 1013 of 2007 (O&M) State of Haryana .....Appellant Vs. Satwant Kaur and another ....Respondents 224 R.F.A. No. 1014 of 2007 (O&M) State of Haryana .....Appellant Vs. Veena Rani and another ....Respondents R.F.A. No. 3008 of 2008 [33] 225 R.F.A. No. 1015 of 2007 (O&M) State of Haryana .....Appellant Vs. Bharat Bhushan and another ....Respondents 226 R.F.A. No. 1016 of 2007 (O&M) State of Haryana .....Appellant Vs. Sadhu Singh and another ....Respondents 227 R.F.A. No. 1017 of 2007 (O&M) State of Haryana .....Appellant Vs. Vinod Kumar and others ....Respondents 228 R.F.A. No. 1018 of 2007 (O&M) State of Haryana .....Appellant Vs. Shashi Goyal and another ....Respondents 229 R.F.A. No. 1019 of 2007 (O&M) State of Haryana .....Appellant Vs. Devinder Kumar and another ....Respondents R.F.A. No. 3008 of 2008 [34] 230 R.F.A. No. 1020 of 2007 (O&M) State of Haryana .....Appellant Vs. Bhagirath Chand and another ....Respondents 231 R.F.A. No. 1021 of 2007 (O&M) State of Haryana .....Appellant Vs. Ved Parkash Bhasin and others ....Respondents 232 R.F.A. No. 1022 of 2007 (O&M) State of Haryana .....Appellant Vs. Navdeep Singh and another ....Respondents 233 R. F. A. No.1023 of 2007 (O&M) State of Haryana ..... Appellant vs Kuldeep Singh and another .......Respondents 234 R.F.A. No. 1024 of 2007 (O&M) State of Haryana .....Appellant Vs. Rekha Rani and another ....Respondents 235 R.F.A. No. 1025 of 2007 (O&M) State of Haryana .....Appellant Vs. Tarsem Chand and another ....Respondents R.F.A. No. 3008 of 2008 [35] 236 R.F.A. No. 1026 of 2007 (O&M) State of Haryana .....Appellant Vs. Sunita and another ....Respondents 237 R.F.A. No. 1027 of 2007 (O&M) State of Haryana .....Appellant Vs. Tarsem Chand and another ....Respondents 238 R.F.A. No. 1028 of 2007 (O&M) State of Haryana and another .....Appellants Vs. Kiran Jain ....Respondent 239 R.F.A. No. 1029 of 2007 (O&M) State of Haryana .....Appellant Vs. Lal Chand and another ....Respondents 240 R.F.A. No. 1030 of 2007 (O&M) State of Haryana and others .....Appellants Vs. Pawan Giri and others ....Respondents R.F.A. No. 3008 of 2008 [36] 241 R.F.A. No. 1031 of 2007 (O&M) State of Haryana .....Appellant Vs. Smt. Nirmala Wati and another ....Respondents 242 R.F.A. No. 1032 of 2007 (O&M) State of Haryana and others .....Appellants Vs. Rajinder Giri and others ....Respondents 243 R.F.A. No. 1051 of 2007 (O&M) State of Haryana and another .....Appellants Vs. Gurdarshan Singh and others ....Respondents 244 R.F.A. No. 1052 of 2007 (O&M) State of Haryana .....Appellant Vs. Sumit Singla and another ....Respondents 245 R.F.A. No.1066 of 2007 (O&M) Narinder Sharan .... Appellant Versus State of Haryana and others .... Respondents R.F.A. No. 3008 of 2008 [37] 246 R.F.A. No. 1151 of 2007 (O&M) State of Haryana and another .....Appellants Vs. M/s Kisan Enterprises Power House Road, Saproon, District Solan (HP) ....Respondents 247 R.F.A. No. 1161 of 2007 (O&M) State of Haryana .....Appellant Vs. Fazal Mohd. and others ....Respondents 248 R.F.A. No. 1162 of 2007 (O&M) State of Haryana .....Appellant Vs. Deen Mohd. and others ....Respondents 249 R.F.A. No. 1163 of 2007 (O&M) State of Haryana .....Appellant Vs. Baldev Raj and others ....Respondents 250 R.F.A. No. 1188 of 2007 (O&M) State of Haryana .....Appellant Vs. Shimla Wati and another ....Respondents R.F.A. No. 3008 of 2008 [38] 251 R.F.A. No. 1189 of 2007 (O&M) State of Haryana .....Appellant Vs. Kasturi Lal and another ....Respondents 252 R. F. A. No.1229 of 2007 (O&M) State of Haryana ..... Appellant vs Naveen Gupta and another .......Respondents 253 R. F. A. No.1230 of 2007 (O&M) State of Haryana ..... Appellant vs Prem Singh and another .......Respondents 254 R. F. A. No.1231 of 2007 (O&M) State of Haryana ..... Appellant vs Ramesh Kumar and others .......Respondents 255 R. F. A. No.1232 of 2007 (O&M) State of Haryana ..... Appellant vs Sutapa and another .......Respondents 256 R. F. A. No.1233 of 2007 (O&M) State of Haryana ..... Appellant vs Surinder Kaur @ Suminder Kaur and another .......Respondents 257 R. F. A. No.1234 of 2007 (O&M) State of Haryana ..... Appellant vs Sukhwinder Singh and another .......Respondents R.F.A. No. 3008 of 2008 [39] 258 R. F. A. No.1235 of 2007 (O&M) State of Haryana ..... Appellant vs Mangat Ram and another .......Respondents 259 R. F. A. No.1236 of 2007 (O&M) State of Haryana and another ..... Appellants vs Birpal Singh .......Respondent 260 R. F. A. No.1237 of 2007 (O&M) State of Haryana ..... Appellant vs Naresh Kumar and others .......Respondents 261 R. F. A. No.1238 of 2007 (O&M) State of Haryana ..... Appellant vs Amar Singh and others .......Respondents 262 R. F. A. No.1239 of 2007 (O&M) State of Haryana ..... Appellant vs Sita and others .......Respondents 263 R. F. A. No. 1240 of 2007 (O&M) State of Haryana ..... Appellant vs Mohinder Singh and others .......Respondents 264 R. F. A. No.1241 of 2007 (O&M) State of Haryana ..... Appellant vs Mohan Singh and others .......Respondents 265 R. F. A. No.1242 of 2007 (O&M) State of Haryana ..... Appellant vs Deen Mohd. and others .......Respondents 266 R. F. A. No.1243 of 2007 (O&M) State of Haryana ..... Appellant vs Kuldeep Chand and others .......Respondents R.F.A. No. 3008 of 2008 [40] 267 R. F. A. No.1244 of 2007 (O&M) State of Haryana ..... Appellant vs Ram Murti and another .......Respondents 268 R. F. A. No.1245 of 2007 (O&M) State of Haryana ..... Appellant vs Matu Singh and another .......Respondents 269 R. F. A. No.1246 of 2007 (O&M) State of Haryana ..... Appellant vs Smt.Santosh Goyal and another .......Respondents 270 R. F. A. No.1247 of 2007 (O&M) State of Haryana ..... Appellant vs Kavita and another .......Respondents 271 R. F. A. No.1248 of 2007 (O&M) State of Haryana ..... Appellant vs Davinder Singh and others .......Respondents 272 R. F. A. No.1249 of 2007 (O&M) State of Haryana ..... Appellant vs Gurnail Singh and another .......Respondents 273 R. F. A. No.1250 of 2007 (O&M) State of Haryana ..... Appellant vs Balwinder Singh and another .......Respondents 274 R. F. A. No.1251 of 2007 (O&M) State of Haryana ..... Appellant vs Dharam Singh and others .......Respondents 275 R. F. A. No.1252 of 2007 (O&M) State of Haryana ..... Appellant vs Sarwan Singh and another .......Respondents 276 R. F. A. No.1253 of 2007 (O&M) State of Haryana ..... Appellant vs Sarabjit Singh and another .......Respondents R.F.A. No. 3008 of 2008 [41] 277 R. F. A. No.1254 of 2007 (O&M) State of Haryana ..... Appellant vs Sadhu Singh and another .......Respondents 278 R. F. A. No.1255 of 2007 (O&M) State of Haryana ..... Appellant vs Fateh Mohd. and others .......Respondents 279 R. F. A. No.1256 of 2007 (O&M) State of Haryana ..... Appellant vs Ashwani Kumar and another .......Respondents 280 R. F. A. No.1257 of 2007 (O&M) State of Haryana ..... Appellant vs Jarnail Singh and another .......Respondents 281 R. F. A. No.1258 of 2007 (O&M) State of Haryana ..... Appellant vs Kanshi Ram and another .......Respondents 282 R. F. A. No.1259 Of 2007 (O&M) State of Haryana ..... Appellant vs Surinder Pal and another .......Respondents 283 R. F. A. No.1288 of 2007 (O&M) State of Haryana ..... Appellant vs Madan Mohan and another .......Respondents 284 R. F. A. No.1289 of 2007 (O&M) State of Haryana ..... Appellant vs The Rishav Co-op House Building Society & another ....Respondents R.F.A. No. 3008 of 2008 [42] 285 R. F. A. No.1290 of 2007 (O&M) State of Haryana ..... Appellant vs Sushil Gupta and another .......Respondents 286 R. F. A. No.1291 of 2007 (O&M) State of Haryana ..... Appellant vs Kaka Singh and others .......Respondents 287 R. F. A. No.1292 of 2007 (O&M) State of Haryana ..... Appellant vs Dev Raj and others .......Respondents 288 R. F. A. No.1293 of 2007 (O&M) State of Haryana ..... Appellant vs Sadhu Singh and another .......Respondents 289 R. F. A. No.1294 of 2007 (O&M) State of Haryana ..... Appellant vs Usha Rani and others .......Respondents 290 R. F. A. No.1295 of 2007 (O&M) State of Haryana ..... Appellant vs Parmod Kumar and others .......Respondents 291 R. F. A. No.1296 of 2007 (O&M) State of Haryana ..... Appellant vs Reham Deen and others .......Respondents 292 R. F. A. No.1297 of 2007 (O&M) State of Haryana ..... Appellant vs Prabha Bansal and others .......Respondents R.F.A. No. 3008 of 2008 [43] 293 R. F. A. No.1298 of 2007 (O&M) State of Haryana ..... Appellant vs Nitesh and others .......Respondents 294 R. F. A. No.1299 of 2007 (O&M) State of Haryana ..... Appellant vs Karnail Singh and others .......Respondents 295 R.F.A. No. 1300 of 2007 (O&M) State of Haryana .....Appellant Vs. Shri Lalit Kumar and another ....Respondents 296 R.F.A. No. 1301 of 2007 (O&M) State of Haryana .....Appellant Vs. Shadi Lal and another ....Respondents 297 R.F.A. No. 1302 of 2007 (O&M) State of Haryana .....Appellant Vs. Smt. Vanti Devi and another ....Respondents 298 R.F.A. No. 1303 of 2007 (O&M) State of Haryana .....Appellant Vs. Gian Chand and another ....Respondents R.F.A. No. 3008 of 2008 [44] 299 R.F.A. No. 1304 of 2007 (O&M) State of Haryana .....Appellant Vs. Kishore Kumar and another ....Respondents 300 R.F.A. No. 1305 of 2007 (O&M) State of Haryana .....Appellant Vs. Krishan Lal Monga and another ....Respondents 301 R.F.A. No. 1306 of 2007 (O&M) State of Haryana .....Appellant Vs. Om Parkash and another ....Respondents 302 R.F.A. No. 1307 of 2007 (O&M) State of Haryana .....Appellant Vs. Jit Singh and others ....Respondents 303 R.F.A. No. 1308 of 2007 (O&M) State of Haryana and another .....Appellants Vs. Bharat Pal Singh ....Respondent R.F.A. No. 3008 of 2008 [45] 304 R.F.A. No. 1309 of 2007 (O&M) State of Haryana .....Appellant Vs. Balbir Singh and another ....Respondents 305 R.F.A. No. 1311 of 2007 (O&M) State of Haryana and another .....Appellants Vs. Vikram Singh and another ....Respondents 306 R.F.A. No. 1328 of 2007 (O&M) State of Haryana .....Appellant Vs. Avtar Singh and others ....Respondents 307 R.F.A. No. 1329 of 2007 (O&M) State of Haryana and another .....Appellants Vs. Suraj Pal Singh ....Respondent 308 R.F.A. No. 1330 of 2007 (O&M) State of Haryana .....Appellant Vs. Rajinder Kumar and another ....Respondents 309 R.F.A. No. 1331 of 2007 (O&M) State of Haryana .... Appellant Versus Ram Parkash and another .... Respondents R.F.A. No. 3008 of 2008 [46] 310 R.F.A. No. 1332 of 2007 (O&M) State of Haryana .....Appellant Vs. Gurvinder Singh and another ....Respondents 311 R.F.A. No. 1333 of 2007 (O&M) State of Haryana .....Appellant Vs. Umardeen and others ....Respondents 312 R.F.A. No. 1334 of 2007 (O&M) State of Haryana .....Appellant Vs. Ranjit Singh and another ....Respondents 313 R.F.A. No. 1335 of 2007 (O&M) State of Haryana .....Appellant Vs. The Mes Engineers Associates Coop Group Housing Society Ltd. Panchkula and another ....Respondents 314 R.F.A. No. 1336 of 2007 (O&M) State of Haryana .....Appellant Vs. Rulda Singh and another ....Respondents R.F.A. No. 3008 of 2008 [47] 315 R.F.A. No. 1337 of 2007 (O&M) State of Haryana .....Appellant Vs. Nirmal Singh and another ....Respondents 316 R.F.A. No. 1338 of 2007 (O&M) State of Haryana .....Appellant Vs. Sushil K. Singla and others ....Respondents 317 R.F.A. No. 1339 of 2007 (O&M) State of Haryana .....Appellant Vs. Bakshish Singh (died) and others ....Respondents 318 R.F.A. No. 1340 of 2007 (O&M) State of Haryana .....Appellant Vs. Karam Chand and another ....Respondents 319 R.F.A. No. 1341 of 2007 (O&M) State of Haryana .....Appellant Vs. Bimla Devi (died) and others ....Respondents 320 R.F.A. No. 1342 of 2007 (O&M) State of Haryana .....Appellant Vs. Ramzan and others ....Respondents R.F.A. No. 3008 of 2008 [48] 321 R.F.A. No. 1343 of 2007 (O&M) State of Haryana .....Appellant Vs. Deen Mohd. and others ....Respondents 322 R.F.A. No. 1344 of 2007 (O&M) State of Haryana .....Appellant Vs. Jagmohan Lal Mohan and another ....Respondents 323 R.F.A. No. 1345 of 2007 (O&M) State of Haryana .....Appellant Vs. Karam Chand @ Karam Deen and another ....Respondents 324 R.F.A. No. 1346 of 2007 (O&M) State of Haryana .....Appellant Vs. Hardev Singh and another ....Respondents 325 R.F.A. No. 1347 of 2007 (O&M) State of Haryana .....Appellant Vs. Mathura Dass and another ....Respondents R.F.A. No. 3008 of 2008 [49] 326 R.F.A. No. 1348 of 2007 (O&M) State of Haryana and another .....Appellants Vs. Yoginder Kumar ....Respondent 327 R.F.A. No. 1349 of 2007 (O&M) State of Haryana and another .....Appellants Vs. Smt. Satyawan ....Respondent 328 R.F.A. No. 1350 of 2007 (O&M) State of Haryana .....Appellant Vs. Kamal Raj and others ....Respondents 329 R.F.A. No. 1351 of 2007 (O&M) State of Haryana .....Appellant Vs. Bhagwan Dass Gupta and others ....Respondents 330 R.F.A. No. 1352 of 2007 (O&M) State of Haryana .....Appellant Vs. Ramesh Chand Bansal and another ....Respondents R.F.A. No. 3008 of 2008 [50] 331 R.F.A. No. 1353 of 2007 (O&M) State of Haryana .....Appellant Vs. Ram Gopal and another ....Respondents 332 R.F.A. No. 1411 of 2007 (O&M) State of Haryana and another .....Appellants Vs. Kiranpal Singh ....Respondent 333 R.F.A. No. 1412 of 2007 (O&M) State of Haryana and another .....Appellants Vs. Mukesh Kumar ....Respondents 334 R.F.A. No. 1413 of 2007 (O&M) State of Haryana .....Appellant Vs. Smt. Phulla Rani and others ....Respondents 335 R.F.A. No. 1415 of 2007 (O&M) State of Haryana .....Appellant Vs. Kuldeep Chand and others ....Respondents 336 R.F.A. No. 1442 of 2007 (O&M) State of Haryana .....Appellant Vs. Mangat Ram and others ....Respondents R.F.A. No. 3008 of 2008 [51] 337 R.F.A. No. 1443 of 2007 (O&M) State of Haryana .....Appellant Vs. Vikram Singh and another ....Respondents 338 R.F.A. No. 1444 of 2007 (O&M) State of Haryana .....Appellant Vs. Dr. Raj Kumar and another ....Respondents 339 R.F.A. No. 1445 of 2007 (O&M) State of Haryana .....Appellant Vs. Vinod Kumar and another ....Respondents 340 R.F.A. No. 1446 of 2007 (O&M) State of Haryana .....Appellant Vs. Smt. Sudha Joshi and another ....Respondents 341 R.F.A. No. 1447 of 2007 (O&M) State of Haryana .....Appellant Vs. Smt. Sanjivan Lata and another ....Respondents 342 R.F.A. No. 1448 of 2007 (O&M) State of Haryana .....Appellant Vs. Om Parkash and another ....Respondents R.F.A. No. 3008 of 2008 [52] 343 R.F.A. No. 1449 of 2007 (O&M) State of Haryana .....Appellant Vs. Smt. Manjit Kaur and another ....Respondents 344 R.F.A. No. 1450 of 2007 (O&M) State of Haryana .....Appellant Vs. Kamal Goyal and another 345 R.F.A. No. 1451 of 2007 (O&M) State of Haryana .....Appellant Vs. Gurinder Puri and another ....Respondents 346 R.F.A. No. 1452 of 2007 (O&M) State of Haryana .....Appellant Vs. Gopi Chand and others ....Respondents 347 R.F.A. No. 1453 of 2007 (O&M) State of Haryana .....Appellant Vs. Vishal Puri and another ....Respondents 348 R.F.A. No. 1454 of 2007 (O&M) State of Haryana .....Appellant Vs. Gulshan Lal and another ....Respondents R.F.A. No. 3008 of 2008 [53] 349 R.F.A. No. 1455 of 2007 (O&M) State of Haryana .....Appellant Vs. Jagdish Lal and another ....Respondents 350 R.F.A. No. 1456 of 2007 (O&M) State of Haryana .....Appellant Vs. Smt. Champa and another ....Respondents 351 R.F.A. No. 1457 of 2007 (O&M) State of Haryana .....Appellant Vs. Satpal Chopra and another ....Respondents 352 R.F.A. No. 1458 of 2007 (O&M) State of Haryana .....Appellant Vs. Ankit and another ....Respondents 353 R.F.A. No. 1459 of 2007 (O&M) State of Haryana .....Appellant Vs. Satpal Soni and another ....Respondents 354 R.F.A. No. 1460 of 2007 (O&M) State of Haryana .....Appellant Vs. Rajinder Kumar and another ....Respondents R.F.A. No. 3008 of 2008 [54] 355 R.F.A. No. 1461 of 2007 (O&M) State of Haryana .....Appellant Vs. Sandeep Sharma and another ....Respondents 356 R.F.A. No. 1462 of 2007 (O&M) State of Haryana .....Appellant Vs. Mangat Ram and others ....Respondents 357 R.F.A. No. 1463 of 2007 (O&M) State of Haryana .....Appellant Vs. Smt. Suman Singal and another ....Respondents 358 R.F.A. No. 1464 of 2007 (O&M) State of Haryana .....Appellant Vs. Vikram Singh and another ....Respondents 359 R.F.A. No. 1465 of 2007 (O&M) State of Haryana .....Appellant Vs. Jai Kishan Batish and others ....Respondents 360 R.F.A. No. 1466 of 2007 (O&M) State of Haryana .....Appellant Vs. Baljinder Singh and another ....Respondents R.F.A. No. 3008 of 2008 [55] 361 R.F.A. No. 1467 of 2007 (O&M) State of Haryana .....Appellant Vs. Smt. Janak Sharma and another ....Respondents 362 R.F.A. No. 1468 of 2007 (O&M) State of Haryana .....Appellant Vs. Dharminder Banda and another ....Respondents 363 R.F.A. No. 1469 of 2007 (O&M) State of Haryana .....Appellant Vs. Tara Chand (dead) and another ....Respondents 364 R.F.A. No. 1470 of 2007 (O&M) State of Haryana .....Appellant Vs. Smt. Krishna Devi Singal and another ....Respondents 365 R.F.A. No. 1471 of 2007 (O&M) State of Haryana .....Appellant Vs. Smt. Kusam Lata and another ....Respondents 366 R.F.A. No. 1472 of 2007 (O&M) State of Haryana .....Appellant Vs. Ajay Garg and another ....Respondents R.F.A. No. 3008 of 2008 [56] 367 R.F.A. No. 1473 of 2007 (O&M) State of Haryana .....Appellant Vs. Smt. Savita Singal and another ....Respondents 368 R.F.A. No. 1474 of 2007 (O&M) State of Haryana .....Appellant Vs. Kashmira Singh and another ....Respondents 369 R.F.A. No. 1475 of 2007 (O&M) State of Haryana .....Appellant Vs. Smt. Champa and another ....Respondents 370 R.F.A. No. 1476 of 2007 (O&M) State of Haryana .....Appellant Vs. Mrs. Neelam Sharma and another ....Respondents 371 R.F.A. No. 1477 of 2007 (O&M) State of Haryana .....Appellant Vs. Smt. Kusum Lata and another ....Respondents 372 R.F.A. No. 1478 of 2007 (O&M) State of Haryana .....Appellant Vs. Ashok Kumar and another ....Respondents R.F.A. No. 3008 of 2008 [57] 373 R.F.A. No. 1479 of 2007 (O&M) State of Haryana .....Appellant Vs. Raj Kumar and others ....Respondents 374 R.F.A. No. 1480 of 2007 (O&M) State of Haryana .....Appellant Vs. Satish Kumar and another ....Respondents 375 R.F.A. No. 1481 of 2007 (O&M) State of Haryana .....Appellant Vs. Surinder Pal and another ....Respondents 376 R.F.A. No. 1482 of 2007 (O&M) State of Haryana .....Appellant Vs. Mahavir Sharma and another ....Respondents 377 R.F.A. No. 1504 of 2007 (O&M) State of Haryana .....Appellant Vs. Manjit Singh and another ....Respondents 378 R.F.A. No. 1505 of 2007 (O&M) State of Haryana .....Appellant Vs. Surinder Pal and others ....Respondents R.F.A. No. 3008 of 2008 [58] 379 R.F.A. No. 1506 of 2007 (O&M) State of Haryana .....Appellant Vs. Nand Kumar Sharma and another ....Respondents 380 R.F.A. No. 1507 of 2007 (O&M) State of Haryana .....Appellant Vs. Smt. Neena Singal and another ....Respondents 381 R.F.A. No. 1508 of 2007 (O&M) State of Haryana and another .....Appellants Vs. Shivinder Singh ....Respondent 382 R. F. A. No.1510 of 2007 (O&M) Sita and another ..... Appellants vs State of Haryana and another .......Respondents 383 R. F. A. No.1511 of 2007 (O&M) Sarwan Singh ..... Appellants vs State of Haryana and another .......Respondents 384 R.F.A. No. 1512 of 2007 (O&M) Jagmohan Lal Mohan .....Appellant Vs. State of Haryana and another ....Respondents R.F.A. No. 3008 of 2008 [59] 385 R.F.A. No. 1513 of 2007 (O&M) Umardeen and others .....Appellants Vs. State of Haryana and another ....Respondents 386 R. F. A. No.1514 of 2007 (O&M) Mangat Ram ..... Appellant vs State of Haryana and another .......Respondents 387 R.F.A. No. 1515 of 2007 (O&M) Sadhu Singh .....Appellant Vs. State of Haryana and another ....Respondents 388 R. F. A. No.1516 of 2007 (O&M) Mathura Dass ..... Appellant vs State of Haryana and another .......Respondents 389 R.F.A. No. 1517 of 2007 (O&M) Ram Gopal .....Appellant Vs. State of Haryana and another ....Respondents 390 R.F.A. No. 1518 of 2007 (O&M) Jarnail Singh .....Appellant Vs. State of Haryana and another ....Respondents R.F.A. No. 3008 of 2008 [60] 391 R.F.A. No. 1519 of 2007 (O&M) Balwinder Singh .....Appellant Vs. Land Acquisition Collector and another ....Respondents 392 R.F.A. No. 1532 of 2007 (O&M) Rajinder Kumar .... Appellant Versus State of Haryana and another .... Respondents 393 R.F.A. No. 1533 of 2007 (O&M) Ram Murti .....Appellant Vs. State of Haryana and another ....Respondents 394 R.F.A. No. 1534 of 2007 (O&M) Surinder Pal .....Appellant Vs. State of Haryana and another ....Respondents 395 R.F.A. No. 1535 of 2007 (O&M) Rulda Singh .... Appellant Versus State of Haryana and another .... Respondents 396 R.F.A. No. 1536 of 2007 (O&M) Ramzan and another .....Appellant Vs. State of Haryana and another ....Respondents R.F.A. No. 3008 of 2008 [61] 397 R.F.A. No. 1537 of 2007 (O&M) Karnail Singh and others .....Appellants Vs. State of Haryana and another ....Respondents 398 R.F.A. No. 1538 of 2007 (O&M) Ramesh Kumar and another .....Appellants Vs. State of Haryana and another ....Respondents 399 R.F.A. No. 1539 of 2007 (O&M) Raham Deen and others .....Appellants Vs. State of Haryana and another ....Respondents 400 R.F.A. No. 1540 of 2007 (O&M) The Rishav Co-op House Building Society Ltd, Saketri .....Appellant Vs. State of Haryana and another ....Respondents 401 R.F.A. No. 1541 of 2007 (O&M) Kuldeep Chand and another .....Appellants Vs. State of Haryana and another ....Respondents 402 R.F.A. No. 1542 of 2007 (O&M) Kavita .....Appellant Vs. State of Haryana and another ....Respondents R.F.A. No. 3008 of 2008 [62] 403 R.F.A. No. 1543 of 2007 (O&M) Nitesh and another .....Appellants Vs. State of Haryana and another ....Respondents 404 R.F.A. No. 1544 of 2007 (O&M) Avtar Singh and another .....Appellants Vs. State of Haryana and another ....Respondents 405 R. F. A. No.1545 of 2007 (O&M) Naresh Kumar and another ..... Appellants vs State of Haryana and another .......Respondents 406 R.F.A. No. 1546 of 2007 (O&M) Mohan Singh and another .....Appellants Vs. State of Haryana and another ....Respondents 407 R. F. A. No.1547 of 2007 (O&M) Dharam Singh and others ..... Appellants vs State of Haryana and another .......Respondents 408 R.F.A. No. 1548 of 2007 (O&M) Amar Singh and another .....Appellants Vs. State of Haryana and another ....Respondents R.F.A. No. 3008 of 2008 [63] 409 R.F.A. No. 1549 of 2007 (O&M) Madan Mohan .....Appellant Vs. State of Haryana and another ....Respondents 410 R.F.A. No. 1550 of 2007 (O&M) Deen Mohd. and another .....Appellants Vs. State of Haryana and another ....Respondents 411 R. F. A. No.1551 of 2007 (O&M) Kanshi Ram ..... Appellant vs State of Haryana and another .......Respondents 412 R. F. A. No.1562 of 2007 (O&M) Hem Raj ..... Appellant vs State of Haryana and another .......Respondents 413 R. F. A. No.1563 of 2007 (O&M) Bhagirath Chand ..... Appellant vs State of Haryana and another .......Respondents 414 R.F.A. No. 1564 of 2007 (O&M) Rekha Rani .....Appellant Vs. State of Haryana and another ....Respondents R.F.A. No. 3008 of 2008 [64] 415 R. F. A. No.1565 of 2007 (O&M) Shimla Wati ..... Appellant vs State of Haryana and another .......Respondents 416 R. F. A. No.1566 of 2007 (O&M) Ved Parkash Bhasin and others ..... Appellant vs State of Haryana and another .......Respondents 417 R. F. A. No.1567 of 2007 (O&M) Kuldeep Singh ..... Appellant vs State of Haryana and another .......Respondents 418 R.F.A. No. 1568 of 2007 (O&M) Rakesh Kumar .....Appellant Vs. State of Haryana and another ....Respondents 419 R.F.A. No. 1569 of 2007 (O&M) Taranjeet Kaur .....Appellant Vs. State of Haryana and another ....Respondents 420 R.F.A. No. 1570 of 2007 (O&M) Bimla Wati .....Appellant Vs. State of Haryana and another ....Respondents R.F.A. No. 3008 of 2008 [65] 421 R.F.A. No. 1571 of 2007 (O&M) Kamla Wati .....Appellant Vs. State of Haryana and another ....Respondents 422 R. F. A. No.1572 of 2007 (O&M) Smt.Nirmala Wati ..... Appellant vs State of Haryana and another .......Respondents 423 R.F.A. No. 1573 of 2007 (O&M) Sunita .....Appellant Vs. State of Haryana and another ....Respondents 424 R. F. A. No.1574 of 2007 (O&M) Devinder Kumar ..... Appellant vs State of Haryana and another .......Respondents 425 R. F. A. No.1575 of 2007 (O&M) Veena Rani and another ..... Appellants vs State of Haryana and another .......Respondents 426 R. F. A. No.1576 of 2007 (O&M) Sumit Singla ..... Appellant vs State of Haryana and another .......Respondents R.F.A. No. 3008 of 2008 [66] 427 R.F.A. No. 1577 of 2007 (O&M) Rattan Singh .....Appellant Vs. State of Haryana and another ....Respondents 428 R. F. A. No.1578 of 2007 (O&M) Shri Ram Karan Singh ..... Appellant vs State of Haryana and another .......Respondents 429 R.F.A. No. 1579 of 2007 (O&M) Nirmala Gupta .....Appellant Vs. State of Haryana and another ....Respondents 430 R. F. A. No.1580 of 2007 (O&M) Tejpal ..... Appellant vs State of Haryana and another .......Respondents 431 R. F. A. No.1581 of 2007 (O&M) Prem Chand ..... Appellant vs State of Haryana and another .......Respondents 432 R.F.A. No. 1582 of 2007 (O&M) Jaswant Raj and another .....Appellants Vs. State of Haryana and another ....Respondents R.F.A. No. 3008 of 2008 [67] 433 R.F.A. No. 1583 of 2007 (O&M) Parminder Kaur .....Appellant Vs. State of Haryana and another ....Respondents 434 R. F. A. No.1584 of 2007 (O&M) Hari Kishan ..... Appellants vs State of Haryana and another .......Respondents 435 R.F.A. No. 1585 of 2007 (O&M) Shri Jagmohan and another .....Appellants Vs. State of Haryana and another ....Respondents 436 R. F. A. No.1586 of 2007 (O&M) Shri Amar Singh ..... Appellant vs State of Haryana and another .......Respondents 437 R.F.A. No. 1645 of 2007 (O&M) Karam Chand .....Appellant Vs. State of Haryana and another ....Respondents 438 R.F.A. No. 1646 of 2007 (O&M) Ashwani Kumar .....Appellant Vs. State of Haryana and another ....Respondents R.F.A. No. 3008 of 2008 [68] 439 R.F.A. No. 1647 of 2007 (O&M) Fateh Mohd. And another .....Appellants Vs. State of Haryana and another ....Respondents 440 R.F.A. No. 1648 of 2007 (O&M) Surinder Kaur @ Suminder Kaur .....Appellant Vs. State of Haryana and another ....Respondents 441 R.F.A. No. 1649 of 2007 (O&M) Kiranpal Singh .....Appellant Vs. Land Acquisition Collector and another ....Respondents 442 R.F.A. No. 1650 of 2007 (O&M) Suraj Pal Singh .....Appellant Vs. Land Acquisition Collector and another ....Respondents 443 R.F.A. No. 1651 of 2007 (O&M) Balbir Singh .....Appellant Vs. State of Haryana and another ....Respondents 444 R.F.A. No. 1652 of 2007 (O&M) Sadhu Singh .....Appellant Vs. State of Haryana and another ....Respondents R.F.A. No. 3008 of 2008 [69] 445 R.F.A. No. 1653 of 2007 (O&M) Prem Singh .....Appellant Vs. State of Haryana and another ....Respondents 446 R.F.A. No. 1654 of 2007 (O&M) Davinder Singh and others .....Appellants Vs. State of Haryana and another ....Respondents 447 R.F.A. No. 1655 of 2007 (O&M) Mukesh Kumar .....Appellant Vs. Land Acquisition Collector and another ....Respondents 448 R.F.A. No. 1656 of 2007 (O&M) Gurvinder Singh .....Appellant Vs. State of Haryana and another ....Respondents 449 R.F.A. No. 1657 of 2007 (O&M) Bharat Pal Singh .....Appellant Vs. Land Acquisition Collector and another ....Respondents 450 R.F.A. No. 1658 of 2007 (O&M) Usha Rani and another .....Appellants Vs. State of Haryana and another ....Respondents R.F.A. No. 3008 of 2008 [70] 451 R.F.A. No. 1659 of 2007 (O&M) Yoginder Kumar .....Appellant Vs. Land Acquisition Collector and another ....Respondents 452 R.F.A. No. 1660 of 2007 (O&M) Sarabjit Singh .....Appellant Vs. State of Haryana and another ....Respondents 453 R.F.A. No. 1661 of 2007 (O&M) Nirmal Singh .....Appellant Vs. State of Haryana and another ....Respondents 454 R.F.A. No. 1662 of 2007 (O&M) Sukhwinder Singh .....Appellant Vs. State of Haryana and another ....Respondents 455 R.F.A. No. 1663 of 2007 (O&M) Mohinder Singh and others .....Appellants Vs. State of Haryana and another ....Respondents 456 R.F.A. No. 1664 of 2007 (O&M) The M.E.S. Engineers Associates Co-op Group Housing Society Ltd. Panchkula .....Appellant Vs. State of Haryana and another R.F.A. No. 3008 of 2008 [71] ....Respondents 457 R.F.A. No. 1665 of 2007 (O&M) Matu Singh .....Appellant Vs. State of Haryana and another ....Respondents 458 R.F.A. No. 1669 of 2007 (O&M) Kiran Jain .....Appellant Vs. State of Haryana and another ....Respondents 459 R.F.A. No. 1683 of 2007 (O&M) Jagdev Singh .....Appellant Vs. State of Haryana and another ....Respondents 460 R.F.A. No. 1684 of 2007 (O&M) Shri Gurdev Singh .....Appellant Vs. State of Haryana and another ....Respondents 461 R.F.A. No. 1685 of 2007 (O&M) Pawan Giri .....Appellant Vs. State of Haryana and others ....Respondents 462 R.F.A. No. 1686 of 2007 (O&M) Rajinder Giri .....Appellant Vs. State of Haryana and others ....Respondents R.F.A. No. 3008 of 2008 [72] 463 R.F.A. No. 1687 of 2007 (O&M) Navdeep Singh .....Appellant Vs. State of Haryana and another ....Respondents 464 R.F.A. No. 1688 of 2007 (O&M) Rameshwar Giri .....Appellant Vs. State of Haryana and others ....Respondents 465 R.F.A. No. 1689 of 2007 (O&M) Satwant Kaur .....Appellant Vs. State of Haryana and another ....Respondents 466 R.F.A. No. 1699 of 2007 (O&M) Lalit Kumar .....Appellant Vs. State of Haryana and another ....Respondents 467 R.F.A. No. 1700 of 2007 (O&M) Kishore Kumar .....Appellant Vs. State of Haryana and another ....Respondents 468 R.F.A. No. 1701 of 2007 (O&M) Smt. Vanti Devi .....Appellant Vs. State of Haryana and another ....Respondents R.F.A. No. 3008 of 2008 [73] 469 R.F.A. No. 1702 of 2007 (O&M) Gian Chand .....Appellant Vs. State of Haryana and another ....Respondents 470 R.F.A. No. 1703 of 2007 (O&M) Om Parkash .....Appellant Vs. State of Haryana and another ....Respondents 471 R.F.A. No. 1704 of 2007 (O&M) Krishan Lal Monga .....Appellant Vs. State of Haryana and another ....Respondents 472 R.F.A. No. 1705 of 2007 (O&M) Shadi Lal .....Appellant Vs. State of Haryana and another ....Respondents 473 R.F.A. No. 1740 of 2007 (O&M) Ranjit Singh .... Appellant Versus State of Haryana and another .... Respondents 474 R.F.A. No. 1741 of 2007 (O&M) Gurmail Singh .....Appellant Vs. State of Haryana and another ....Respondents R.F.A. No. 3008 of 2008 [74] 475 R.F.A. No. 1806 of 2007 (O&M) Rehamtulla and others .....Appellants Vs. State of Haryana and another ....Respondents 476 R.F.A. No.2015 of 2007 (O&M) Vinod Kumar and another .... Appellants Versus State of Haryana and another .... Respondents 477 R.F.A. No.2016 of 2007 (O&M) Shashi Goyal .... Appellant Versus State of Haryana and another .... Respondents 478 R.F.A. No.2017 of 2007 (O&M) Mardula Joshi .... Appellant Versus State of Haryana and another .... Respondents 479 R.F.A. No.2018 of 2007 (O&M) Jaswant Singh .... Appellant Versus State of Haryana and another .... Respondents 480 R.F.A. No.2019 of 2007 (O&M) Pritam Singh .... Appellant Versus State of Haryana and another .... Respondents R.F.A. No. 3008 of 2008 [75] 481 R.F.A. No.2020 of 2007 (O&M) Babu Ram .... Appellant Versus State of Haryana and another .... Respondents 482 R.F.A. No.2021 of 2007 (O&M) Charan Singh .... Appellant Versus State of Haryana and another .... Respondents 483 R.F.A. No.2022 of 2007 (O&M) Ram Wati .... Appellant Versus State of Haryana and another .... Respondents 484 R.F.A. No.2023 of 2007 (O&M) Karam Chand and others .... Appellants Versus State of Haryana and another .... Respondents 485 R.F.A. No.2024 of 2007 (O&M) Smt. Kamlesh .... Appellant Versus State of Haryana and another .... Respondents 486 R.F.A. No.2025 of 2007 (O&M) Murari Lal .... Appellant Versus State of Haryana and another .... Respondents 487 R.F.A. No.2026 of 2007 (O&M) Raj Kumar .... Appellant Versus State of Haryana and another .... Respondents R.F.A. No. 3008 of 2008 [76] 488 R.F.A. No.2027 of 2007 (O&M) Satinder Kaur and another .... Appellants Versus State of Haryana and another .... Respondents 489 R.F.A. No.2028 of 2007 (O&M) Tarsem Singh .... Appellant Versus State of Haryana and another .... Respondents 490 R.F.A. No.2029 of 2007 (O&M) Grudev Singh .... Appellant Versus State of Haryana and another .... Respondents 491 R.F.A. No.2030 of 2007 (O&M) Tarshem Lal .... Appellant Versus State of Haryana and another .... Respondents 492 R.F.A. No.2031 of 2007 (O&M) Shri Ashwani Kumar and another .... Appellants Versus State of Haryana and another .... Respondents 493 R.F.A. No.2032 of 2007 (O&M) Hari Om Bateja and another .... Appellants Versus State of Haryana and another .... Respondents 494 R.F.A. No.2033 of 2007 (O&M) Ashwani Kumar and others .... Appellants Versus State of Haryana and another .... Respondents R.F.A. No. 3008 of 2008 [77] 495 R.F.A. No.2034 of 2007 (O&M) Jagan Nath .... Appellant Versus State of Haryana and another .... Respondents 496 R.F.A. No.2035 of 2007 (O&M) Jangpal Singh .... Appellant Versus State of Haryana and another .... Respondents 497 R.F.A. No.2036 of 2007 (O&M) Devender .... Appellant Versus State of Haryana and another .... Respondents 498 R.F.A. No.2037 of 2007 (O&M) Jai Chand .... Appellant Versus State of Haryana and another .... Respondents 499 R.F.A. No.2038 of 2007 (O&M) Diyanshu Joshi .... Appellant Versus State of Haryana and another .... Respondents 500 R.F.A. No.2039 of 2007 (O&M) Chanderkant .... Appellant Versus State of Haryana and another .... Respondents 501 R.F.A. No.2040 of 2007 (O&M) Sangeeta Mahajan .... Appellant Versus State of Haryana and another .... Respondents R.F.A. No. 3008 of 2008 [78] 502 R.F.A. No.2041 of 2007 (O&M) Vivek Mohan .... Appellant Versus State of Haryana and another .... Respondents 503 R.F.A. No.2042 of 2007 (O&M) Saroop .... Appellant Versus State of Haryana and another .... Respondents 504 R.F.A. No.2043 of 2007 (O&M) Dharampal .... Appellant Versus State of Haryana and another .... Respondents 505 R.F.A. No.2044 of 2007 (O&M) Pawan Kumar Sharma .... Appellant Versus State of Haryana and another .... Respondents 506 R.F.A. No.2045 of 2007 (O&M) Shri Charan Singh .... Appellant Versus State of Haryana and another .... Respondents 507 R.F.A. No.2046 of 2007 (O&M) Hardeep Singh .... Appellant Versus State of Haryana and another .... Respondents 508 R.F.A. No.2047 of 2007 (O&M) Leela Devi .... Appellant Versus State of Haryana and another .... Respondents R.F.A. No. 3008 of 2008 [79] 509 R.F.A. No.2048 of 2007 (O&M) Jai Parkash .... Appellant Versus State of Haryana and another .... Respondents 510 R.F.A. No.2049 of 2007 (O&M) Satbir Singh .... Appellant Versus State of Haryana and another .... Respondents 511 R.F.A. No.2050 of 2007 (O&M) Shri Major Singh .... Appellant Versus State of Haryana and another .... Respondents 512 R.F.A. No.2051 of 2007 (O&M) Jai Karan .... Appellant Versus State of Haryana and another .... Respondents 513 R.F.A. No.2052 of 2007 (O&M) Jarnail Singh .... Appellant Versus State of Haryana and another .... Respondents 514 R.F.A. No.2053 of 2007 (O&M) Deena Nath .... Appellant Versus State of Haryana and another .... Respondents 515 R.F.A. No.2054 of 2007 (O&M) Sunita Kumari .... Appellant Versus State of Haryana and another .... Respondents R.F.A. No. 3008 of 2008 [80] 516 R.F.A. No.2055 of 2007 (O&M) Smt. Sito Devi .... Appellant Versus State of Haryana and another .... Respondents 517 R.F.A. No.2056 of 2007 (O&M) Mast Ram Sharma .... Appellant Versus State of Haryana and another .... Respondents 518 R.F.A. No.2057 of 2007 (O&M) Shri Ajit Singh .... Appellant Versus State of Haryana and another .... Respondents 519 R.F.A. No.2058 of 2007 (O&M) Gopal .... Appellant Versus State of Haryana and another .... Respondents 520 R.F.A. No.2059 of 2007 (O&M) Sadhu and another .... Appellants Versus State of Haryana and another .... Respondents 521 R.F.A. No.2060 of 2007 (O&M) Smt. Savitri Devi .... Appellant Versus State of Haryana and another .... Respondents 522 R.F.A. No.2061 of 2007 (O&M) Babu Ram .... Appellant Versus State of Haryana and another .... Respondents R.F.A. No. 3008 of 2008 [81] 523 R.F.A. No.2062 of 2007 (O&M) Darshana Devi and others .... Appellants Versus State of Haryana and another .... Respondents 524 R.F.A. No.2063 of 2007 (O&M) Paramjeet Singh Cheema .... Appellant Versus State of Haryana and another .... Respondents 525 R.F.A. No.2064 of 2007 (O&M) Shri Ravinder Singh .... Appellant Versus State of Haryana and another .... Respondents 526 R.F.A. No.2065 of 2007 (O&M) Shri Harminder Singh .... Appellant Versus State of Haryana and another .... Respondents 527 R.F.A. No.2066 of 2007 (O&M) Shri Gulshan Singh .... Appellant Versus State of Haryana and another .... Respondents 528 R.F.A. No.2258 of 2007 (O&M) Dhanna Singh .... Appellant Versus State of Haryana and another .... Respondents 529 R.F.A. No.2259 of 2007 (O&M) The Akash Co-op. Group Housing Society .... Appellant Versus State of Haryana and another .... Respondents R.F.A. No. 3008 of 2008 [82] 530 R.F.A. No.2348 of 2007 (O&M) Nirmala Maini .... Appellant Versus State of Haryana and another .... Respondents 531 R.F.A. No.2360 of 2007 (O&M) State of Haryana and another .... Appellant Versus Kiran Jain .... Respondents 532 R.F.A. No.2369 of 2007 (O&M) Ram Singh .... Appellant Versus State of Haryana and others .... Respondents 533 R.F.A. No.2376 of 2007 (O&M) Charanjit .... Appellant Versus State of Haryana and another .... Respondents 534 R.F.A. No.2377 of 2007 (O&M) Janak Raj .... Appellant Versus State of Haryana and another .... Respondents 535 R.F.A. No.2385 of 2007 (O&M) Smt.Chand Rani .... Appellant Versus State of Haryana and another .... Respondents 536 R.F.A. No.2421 of 2007 (O&M) Jit Singh and others .... Appellants Versus State of Haryana and another .... Respondents R.F.A. No. 3008 of 2008 [83] 537 R.F.A. No.2422 of 2007 (O&M) Hardev Singh .... Appellant Versus State of Haryana and another .... Respondents 538 R.F.A. No.2423 of 2007 (O&M) Karam Chand @ Karamdeen .... Appellant Versus State of Haryana and another .... Respondents 539 R.F.A. No.2424 of 2007 (O&M) Dev Raj and others .... Appellants Versus State of Haryana and another .... Respondents 540 R.F.A. No.2425 of 2007 (O&M) Avinash .... Appellant Versus Land Acquisition Collector and others .... Respondents 541 R.F.A. No.2426 of 2007 (O&M) Smt. Satyawari @ Satyawati .... Appellant Versus Land Acquisition Collector and another .... Respondents 542 R.F.A. No.2427 of 2007 (O&M) Kamal Raj and others .... Appellants Versus State of Haryana and another .... Respondents 543 R.F.A. No.2428 of 2007 (O&M) Gursewak Singh .... Appellant Versus State of Haryana and another .... Respondents R.F.A. No. 3008 of 2008 [84] 544 R.F.A. No.2429 of 2007 (O&M) Baldev Singh .... Appellant Versus State of Haryana and another .... Respondents 545 R.F.A. No.2430 of 2007 (O&M) Shri D.P. Sharma .... Appellant Versus State of Haryana and another .... Respondents 546 R.F.A. No.2431 of 2007 (O&M) Smt. Vibha Sharma .... Appellant Versus State of Haryana and another .... Respondents 547 R.F.A. No.2432 of 2007 (O&M) Satvinder Kumar .... Appellant Versus State of Haryana and another .... Respondents 548 R.F.A. No.2433 of 2007 (O&M) Sanjeev Kumar .... Appellant Versus State of Haryana and another .... Respondents 549 R.F.A. No.2434 of 2007 (O&M) Tasvir Singh .... Appellant Versus State of Haryana and another .... Respondents 550 R.F.A. No.2435 of 2007 (O&M) Gurmukh Singh .... Appellant Versus State of Haryana and another .... Respondents R.F.A. No. 3008 of 2008 [85] 551 R.F.A. No.2436 of 2007 (O&M) Jagdish Lal Garg .... Appellant Versus State of Haryana and another .... Respondents 552 R.F.A. No.2437 of 2007 (O&M) Gurmeet Singh .... Appellant Versus State of Haryana and another .... Respondents 553 R.F.A. No.2438 of 2007 (O&M) Usha Sharma .... Appellant Versus State of Haryana and another .... Respondents 554 R.F.A. No.2439 of 2007 (O&M) Karam Singh .... Appellant Versus State of Haryana and another .... Respondents 555 R.F.A. No.2440 of 2007 (O&M) Smt. Balwinder Kaur .... Appellant Versus State of Haryana and another .... Respondents 556 R.F.A. No.2441 of 2007 (O&M) Sukhdev Kumar .... Appellant Versus State of Haryana and another .... Respondents 557 R.F.A. No.2442 of 2007 (O&M) Kuldeep Kaur and another .... Appellants Versus State of Haryana and another .... Respondents R.F.A. No. 3008 of 2008 [86] 558 R.F.A. No.2443 of 2007 (O&M) Shri Dharam Raj .... Appellant Versus State of Haryana and another .... Respondents 559 R.F.A. No.2444 of 2007 (O&M) Santosh Kumari .... Appellant Versus State of Haryana and another .... Respondents 560 R.F.A. No.2445 of 2007 (O&M) Kiran Bala Gupta .... Appellant Versus State of Haryana and another .... Respondents 561 R.F.A. No.2446 of 2007 (O&M) Darshan Singh .... Appellant Versus State of Haryana and another .... Respondents 562 R.F.A. No.2447 of 2007 (O&M) Pawan Kumari .... Appellant Versus State of Haryana and another .... Respondents 563 R.F.A. No.2448 of 2007 (O&M) Vijay Krishna .... Appellant Versus State of Haryana and another .... Respondents 564 R.F.A. No.2449 of 2007 (O&M) Pushap Vihar House Building Welfare Society .... Appellant Versus State of Haryana and another .... Respondents R.F.A. No. 3008 of 2008 [87] 565 R.F.A. No.2537 of 2007 (O&M) Joginder Pal Sharma .... Appellant Versus State of Haryana and another .... Respondents 566 R.F.A. No.2538 of 2007 (O&M) Jagbir Singh .... Appellant Versus Land Acquisition Collector and another .... Respondents 567 R.F.A. No.2539 of 2007 (O&M) Ashwani Kumar and another .... Appellants Versus State of Haryana and another .... Respondents 568 R.F.A. No.2540 of 2007 (O&M) Kanhiya Lal .... Appellant Versus State of Haryana and another .... Respondents 569 R.F.A. No.2541 of 2007 (O&M) Devinder Singh .... Appellant Versus Land Acquisition Collector and another .... Respondents 570 R.F.A. No.2542 of 2007 (O&M) Jai Pal .... Appellant Versus State of Haryana and another .... Respondents 571 R.F.A. No.2611 of 2007 (O&M) Lal Chand .... Appellant Versus State of Haryana and another .... Respondents R.F.A. No. 3008 of 2008 [88] 572 R.F.A. No.2619 of 2007 (O&M) Jeewan Lal and others .... Appellant Versus State of Haryana and another .... Respondents 573 R.F.A. No.2624 of 2007 (O&M) Vinod Bala Seth .... Appellant Versus State of Haryana and another .... Respondents 574 R.F.A. No.2625 of 2007 (O&M) Sitawanti .... Appellant Versus State of Haryana and another .... Respondents 575 R.F.A. No.2626 of 2007 (O&M) Kamlesh Sharma .... Appellant Versus State of Haryana and another .... Respondents 576 R.F.A. No.2627 of 2007 (O&M) Davinder Singh .... Appellant Versus State of Haryana and another .... Respondents 577 R.F.A. No.2628 of 2007 (O&M) Smt. Suman Singal .... Appellant Versus State of Haryana and another .... Respondents 578 R.F.A. No.2629 of 2007 (O&M) Smt. Savita Singal .... Appellant Versus State of Haryana and another .... Respondents R.F.A. No. 3008 of 2008 [89] 579 R.F.A. No.2630 of 2007 (O&M) Smt. Neena Singal .... Appellant Versus State of Haryana and another .... Respondents 580 R.F.A. No.2631 of 2007 (O&M) Vinod Kumar .... Appellant Versus State of Haryana and another .... Respondents 581 R.F.A. No.2632 of 2007 (O&M) Smt. Krishna Devi Singal .... Appellant Versus State of Haryana and another .... Respondents 582 R.F.A. No.2633 of 2007 (O&M) Raj Kumar and another .... Appellant Versus State of Haryana and another .... Respondents 583 R.F.A. No.2634 of 2007 (O&M) Ankit .... Appellant Versus State of Haryana and another .... Respondents 584 R.F.A. No.2641 of 2007 (O&M) Baldev Singh .... Appellant Versus State of Haryana and another .... Respondents 585 R.F.A. No. 2643 of 2007 (O&M) Charan Kaur and another ... Appellants Versus State of Haryana and another ... Respondents R.F.A. No. 3008 of 2008 [90] 586 R.F.A. No.2644 of 2007 (O&M) Balwinder Singh .... Appellant Versus State of Haryana and another .... Respondents 587 R.F.A. No.2646 of 2007 (O&M) Baldev Singh .... Appellant Versus State of Haryana and another .... Respondents 588 R.F.A. No.2706 of 2007 (O&M) Sushil K. Singla and another .... Appellants Versus State of Haryana and another .... Respondents 589 R.F.A. No.2707 of 2007 (O&M) Ramesh Chand Bansal .... Appellant Versus State of Haryana and another .... Respondents 590 R.F.A. No.2708 of 2007 (O&M) Sushil Gupta .... Appellant Versus State of Haryana and another .... Respondents 591 R.F.A. No.2709 of 2007 (O&M) Sutapa .... Appellant Versus State of Haryana and another .... Respondents 592 R.F.A. No.2710 of 2007 (O&M) Prabha Bansal and another .... Appellants Versus State of Haryana and another .... Respondents R.F.A. No. 3008 of 2008 [91] 593 R.F.A. No.2711 of 2007 (O&M) Bhagwan Dass Gupta and another .... Appellants Versus State of Haryana and another .... Respondents 594 R.F.A. No.2712 of 2007 (O&M) Parmod Kumar and others .... Appellants Versus State of Haryana and another .... Respondents 595 R.F.A. No.2739 of 2007 (O&M) Anang Pal .... Appellant Versus State of Haryana and others .... Respondents 596 R.F.A. No.2740 of 2007 (O&M) Anang Pal .... Appellant Versus State of Haryana and another .... Respondents 597 R.F.A. No.2741 of 2007 (O&M) Anang Pal .... Appellant Versus State of Haryana and others .... Respondents 598 R.F.A. No.2746 of 2007 (O&M) Tara Chand and others .... Appellant Versus State of Haryana and another .... Respondents 599 R.F.A. No.2747 of 2007 (O&M) Sharda .... Appellant Versus State of Haryana and another .... Respondents R.F.A. No. 3008 of 2008 [92] 600 R.F.A. No.2748 of 2007 (O&M) Smt. Savitri .... Appellant Versus State of Haryana and another .... Respondents 601 R.F.A. No.2749 of 2007 (O&M) Ajit Singh .... Appellant Versus State of Haryana and another .... Respondents 602 R.F.A. No.2773 of 2007 (O&M) Nirmala Devi and others .... Appellant Versus State of Haryana and another .... Respondents 603 R.F.A. No.2774 of 2007 (O&M) Kanhiya Lal .... Appellant Versus State of Haryana and another .... Respondents 604 R.F.A. No.2798 of 2007 (O&M) Palvinder Singh and others .... Appellants Versus State of Haryana and others .... Respondents 605 R.F.A. No.2809 of 2007 (O&M) Jatin Guglani .... Appellant Versus State of Haryana and another .... Respondents 606 R.F.A. No.2810 of 2007 (O&M) Harvinder Kaur Bedi .... Appellant Versus State of Haryana .... Respondent R.F.A. No. 3008 of 2008 [93] 607 R.F.A. No.2812 of 2007 (O&M) Smt. Santosh .... Appellant Versus State of Haryana and another .... Respondents 608 R.F.A. No.2844 of 2007 (O&M) Naveen Gupta .... Appellant Versus State of Haryana and another .... Respondents 609 R.F.A. No.2854 of 2007 (O&M) Smt. Amarjit Kaur .... Appellant Versus State of Haryana and another .... Respondents 610 R.F.A. No.2855 of 2007 (O&M) Smt. Baljit Kaur .... Appellant Versus State of Haryana and another .... Respondents 611 R.F.A. No.2959 of 2007 (O&M) Sudarshan Kumar .... Appellant Versus State of Haryana and another .... Respondents 612 R.F.A. No.2960 of 2007 (O&M) Surjit Kaur .... Appellant Versus State of Haryana and another .... Respondents 613 R.F.A. No.2961 of 2007 (O&M) Vishvaveer Singh .... Appellant Versus State of Haryana and another .... Respondents R.F.A. No. 3008 of 2008 [94] 614 R.F.A. No.2962 of 2007 (O&M) Ravinder Singh Bhandari .... Appellant Versus State of Haryana and another .... Respondents 615 R.F.A. No.2963 of 2007 (O&M) Harinderjit Singh and another .... Appellants Versus State of Haryana and another .... Respondents 616 R.F.A. No.2964 of 2007 (O&M) Smt. Giano .... Appellant Versus State of Haryana and another .... Respondents 617 R.F.A. No.2990 of 2007 (O&M) Gopi Chand and another .... Appellants Versus State of Haryana and another .... Respondents 618 R.F.A. No.2991 of 2007 (O&M) Ashok Kumar .... Appellant Versus State of Haryana and another .... Respondents 619 R.F.A. No.2992 of 2007 (O&M) Gurinder Puri .... Appellant Versus State of Haryana and another .... Respondents 620 R.F.A. No.2993 of 2007 (O&M) Vishal Puri .... Appellant Versus State of Haryana and another .... Respondents R.F.A. No. 3008 of 2008 [95] 621 R.F.A. No.2994 of 2007 (O&M) Nand Kumar Sharma .... Appellant Versus State of Haryana and another .... Respondents 622 R.F.A. No.2995 of 2007 (O&M) Satpal Soni .... Appellant Versus State of Haryana and another .... Respondents 623 R.F.A. No.2996 of 2007 (O&M) Rajinder Kumar .... Appellant Versus State of Haryana and another .... Respondents 624 R.F.A. No.2997 of 2007 (O&M) Surinder Pal and another .... Appellants Versus State of Haryana and another .... Respondents 625 R.F.A. No.2998 of 2007 (O&M) Baljinder Singh .... Appellant Versus State of Haryana and another .... Respondents 626 R.F.A. No.2999 of 2007 (O&M) Gulshan Lal .... Appellant Versus State of Haryana and another .... Respondents 627 R.F.A. No.3000 of 2007 (O&M) Smt. Sudha Joshi .... Appellant Versus State of Haryana and another .... Respondents R.F.A. No. 3008 of 2008 [96] 628 R.F.A. No.3001 of 2007 (O&M) Smt. Champa .... Appellant Versus State of Haryana and another .... Respondents 629 R.F.A. No.3002 of 2007 (O&M) Janak Sharma .... Appellant Versus State of Haryana and another .... Respondents 630 R.F.A. No.3003 of 2007 (O&M) Dharminder Banda .... Appellant Versus State of Haryana and another .... Respondents 631 R.F.A. No.3004 of 2007 (O&M) Satpal Chopra .... Appellant Versus State of Haryana and another .... Respondents 632 R.F.A. No.3005 of 2007 (O&M) Ajay Garg .... Appellant Versus State of Haryana and another .... Respondents 633 R.F.A. No.3006 of 2007 (O&M) Kashmira Singh .... Appellant Versus State of Haryana and another .... Respondents 634 R.F.A. No.3007 of 2007 (O&M) Dr. Raj Kumar .... Appellant Versus State of Haryana and another .... Respondents R.F.A. No. 3008 of 2008 [97] 635 R.F.A. No.3048 of 2007 (O&M) Smt. Champa .... Appellant Versus State of Haryana and another .... Respondents 636 R.F.A. No.3049 of 2007 (O&M) Shri Surinder Pal .... Appellant Versus State of Haryana and another .... Respondents 637 R.F.A. No.3059 of 2007 (O&M) Jaspal Singh .... Appellant Versus State of Haryana and another .... Respondents 638 R.F.A. No.3061 of 2007 (O&M) Smt. Kamlesh and another .... Appellants Versus State of Haryana and another .... Respondents 639 R.F.A. No.3077 of 2007 (O&M) Rajinder Singh @ Narinder Singh .... Appellant Versus State of Haryana and another .... Respondents 640 R.F.A. No.3078 of 2007 (O&M) Shri Sidharth .... Appellant Versus State of Haryana and another .... Respondents 641 R.F.A. No.3082 of 2007 (O&M) Mewa Singh .... Appellant Versus State of Haryana and another .... Respondents R.F.A. No. 3008 of 2008 [98] 642 R.F.A. No.3096 of 2007 (O&M) Reena .... Appellant Versus State of Haryana and others .... Respondents 643 R.F.A. No.3097 of 2007 (O&M) Maharaj Krishan .... Appellant Versus State of Haryana and others .... Respondents 644 R.F.A. No.3098 of 2007 (O&M) Rani Gaind .... Appellant Versus State of Haryana and others .... Respondents 645 R.F.A. No.3099 of 2007 (O&M) Anil Kumar .... Appellant Versus State of Haryana and others .... Respondents 646 R.F.A. No.3100 of 2007 (O&M) Veena Kumari .... Appellant Versus State of Haryana and others .... Respondents 647 R.F.A. No.3174 of 2007 (O&M) Gauri Shankar Bansal .... Appellant Versus Land Acquisition Collector and another .... Respondents 648 R.F.A. No.3175 of 2007 (O&M) Kaka Singh and others .... Appellants Versus State of Haryana and another .... Respondents R.F.A. No. 3008 of 2008 [99] 649 R.F.A. No.3400 of 2007 (O&M) Raksha Devi and another .... Appellants Versus State of Haryana and another .... Respondents 650 R.F.A. No.3401 of 2007 (O&M) Dariya Singh .... Appellant Versus State of Haryana and another .... Respondents 651 R.F.A. No.3543 of 2007 (O&M) Mata Ram .... Appellant Versus State of Haryana and another .... Respondents 652 R.F.A. No.3552 of 2007 (O&M) The New Super Shivalik Co-op House Building Society Ltd. (Regd.) ,Saketri, Distt. Panchkula. .... Appellants Versus State of Haryana and another .... Respondents 653 R.F.A. No.3556 of 2007 (O&M) Manoj Banda .... Appellant Versus State of Haryana and another .... Respondents 654 R.F.A. No.3608 of 2007 (O&M) Jagdish Lal .... Appellant Versus State of Haryana and another .... Respondents R.F.A. No. 3008 of 2008 [100] 655 R.F.A. No.3623 of 2007 (O&M) Gurdarshan Singh and another .... Appellants Versus State of Haryana and others .... Respondents 656 R.F.A. No.3677 of 2007 (O&M) Mahavir Sharma .... Appellant Versus State of Haryana and another .... Respondents 657 R.F.A. No.3678 of 2007 (O&M) Smt. Neelam Sharma .... Appellant Versus State of Haryana and another .... Respondents 658 R.F.A. No.3684 of 2007 (O&M) Balwinder Singh and others .... Appellants Versus State of Haryana and others .... Respondents 659 R.F.A. No.3689 of 2007 (O&M) Kanta Devi .... Appellant Versus State of Haryana and others .... Respondents 660 R.F.A. No.3690 of 2007 (O&M) Jeet Ram and others .... Appellants Versus State of Haryana and another .... Respondents 661 R.F.A. No.3695 of 2007 (O&M) Bimla Devi (deceased) through her LRs ... Appellants Versus State of Haryana and another .... Respondents R.F.A. No. 3008 of 2008 [101] 662 R.F.A. No.3812 of 2007 (O&M) State of Haryana .... Appellant Versus Jagan Nath and another .... Respondents 663 R.F.A. No.3813 of 2007 (O&M) State of Haryana .... Appellant Versus Shri Ravinder Singh and another .... Respondents 664 R.F.A. No.3814 of 2007 (O&M) State of Haryana .... Appellant Versus Chander Kant and another .... Respondents R.F.A. No.3815 of 2007 (O&M) 665 State of Haryana .... Appellant Versus Satbir Singh and another .... Respondents 666 R.F.A. No.3818 of 2007 (O&M) State of Haryana .... Appellant Versus Prem Chand and another .... Respondents 667 R.F.A. No.3822 of 2007 (O&M) State of Haryana .... Appellant Versus Shri Jagmohan and others .... Respondents 668 R.F.A. No.3823 of 2007 (O&M) State of Haryana .... Appellant Versus Shri Gurdev Singh (died) and another .... Respondents R.F.A. No. 3008 of 2008 [102] 669 R.F.A. No.3825 of 2007 (O&M) State of Haryana .... Appellant Versus Jai Chand and another .... Respondents 670 R.F.A. No.3827 of 2007 (O&M) State of Haryana .... Appellant Versus Sharda and another .... Respondents 671 R.F.A. No.3836 of 2007 (O&M) State of Haryana .... Appellant Versus Jaswant Singh and another .... Respondents 672 R.F.A. No.3837 of 2007 (O&M) State of Haryana .... Appellant Versus Dhanna Singh and another .... Respondents 673 R.F.A. No.3838 of 2007 (O&M) State of Haryana .... Appellant Versus Ajit Singh and another .... Respondents 674 R.F.A. No.3839 of 2007 (O&M) State of Haryana .... Appellant Versus Smt.Kamlesh and another .... Respondents 675 R.F.A. No.3840 of 2007 (O&M) State of Haryana .... Appellant Versus Amar Singh and another .... Respondents R.F.A. No. 3008 of 2008 [103] 676 R.F.A. No.3841 of 2007 (O&M) State of Haryana .... Appellant Versus Shri Major Singh and another .... Respondents 677 R.F.A. No.3842 of 2007 (O&M) State of Haryana .... Appellant Versus Shri Ishwar Singh and others .... Respondents 678 R.F.A. No.3843 of 2007 (O&M) State of Haryana .... Appellant Versus Vivek Mohan and another .... Respondents 679 R.F.A. No.3844 of 2007 (O&M) State of Haryana .... Appellant Versus Jarnail Singh and another . ... Respondents 680 R.F.A. No.3845 of 2007 (O&M) State of Haryana .... Appellant Versus Murari Lal and another .... Respondents 681 R.F.A. No.3846 of 2007 (O&M) State of Haryana .... Appellant Versus Hari Om Bateja and others .... Respondents 682 R.F.A. No.3849 of 2007 (O&M) State of Haryana .... Appellant Versus Tarsem Singh and another .... Respondents R.F.A. No. 3008 of 2008 [104] 683 R.F.A. No.3850 of 2007 (O&M) State of Haryana .... Appellant Versus Shri Ram Karan Singh and another .... Respondents 684 R.F.A. No.3851 of 2007 (O&M) State of Haryana .... Appellant Versus Ashwani Kumar and others .... Respondents 685 R.F.A. No.3852 of 2007 (O&M) State of Haryana .... Appellant Versus Darshana Devi and others .... Respondents 686 R.F.A. No.3912 of 2007 (O&M) Ramesh Chand Sharma .... Appellant Versus State of Haryana and another .... Respondents 687 R.F.A. No.3923 of 2007 (O&M) Smt. Darshana Devi .... Appellant Versus State of Haryana and another .... Respondents 688 R.F.A. No.3939 of 2007 (O&M) State of Haryana .... Appellant Versus Babu Ram and another .... Respondents 689 R.F.A. No.3940 of 2007 (O&M) State of Haryana .... Appellant Versus Saroop and another .... Respondents R.F.A. No. 3008 of 2008 [105] 690 R.F.A. No.3994 of 2007 (O&M) State of Haryana .... Appellant Versus Ashwani Kumar and others .... Respondents 691 R.F.A. No.3995 of 2007 (O&M) State of Haryana .... Appellant Versus Amardeep Kaur and another .... Respondents 692 R.F.A. No.4072 of 2007 (O&M) Lal Chand .... Appellant Versus State of Haryana and another .... Respondents 693 R.F.A. No.4073 of 2007 (O&M) Surekha Rani .... Appellant Versus State of Haryana and another .... Respondents 694 R.F.A. No.4074 of 2007 (O&M) Veena Rani .... Appellant Versus State of Haryana and another .... Respondents 695 R.F.A. No.4075 of 2007 (O&M) Darshana Devi .... Appellant Versus State of Haryana and another .... Respondents 696 R.F.A. No.4076 of 2007 (O&M) Sita Ram .... Appellant Versus State of Haryana and another .... Respondents R.F.A. No. 3008 of 2008 [106] 697 R.F.A. No.4077 of 2007 (O&M) Tarsem Chand .... Appellant Versus State of Haryana and another .... Respondents 698 R.F.A. No.4078 of 2007 (O&M) Dev Raj .... Appellant Versus State of Haryana and another .... Respondents 699 R.F.A. No.4094 of 2007 (O&M) Kuldeep Chand and another .... Appellants Versus Gram Panchayat Village Saketri, and others .... Respondents 700 R.F.A. No.4110 of 2007 (O&M) Ved Parkash and others .... Appellants Versus State of Haryana and another .... Respondents 701 R.F.A. No.4133 of 2007 (O&M) Gurdit Singh .... Appellant Versus State of Haryana and others .... Respondents 702 R.F.A. No.4142 of 2007 (O&M) Harpal Singh .... Appellant Versus State of Haryana and another .... Respondents R.F.A. No. 3008 of 2008 [107] 703 R.F.A. No.4224 of 2007 (O&M) Smt. Kiran Kapoor .... Appellant Versus State of Haryana and another .... Respondents 704 R.F.A. No.4262 of 2007 (O&M) State of Haryana .... Appellant Versus Hardeep Singh and another .... Respondents 705 R.F.A. No.4263 of 2007 (O&M) State of Haryana .... Appellant Versus Tara Chand and others .... Respondents 706 R.F.A. No.4264 of 2007 (O&M) State of Haryana .... Appellant Versus Mast Ram Sharma and another .... Respondents 707 R.F.A. No.4265 of 2007 (O&M) State of Haryana .... Appellant Versus Sitawanti and another .... Respondents 708 R.F.A. No.4266 of 2007 (O&M) State of Haryana .... Appellant Versus Charan Singh and another .... Respondents 709 R.F.A. No.4267 of 2007 (O&M) State of Haryana .... Appellant Versus Shashi Bala and others .... Respondents R.F.A. No. 3008 of 2008 [108] 710 R.F.A. No.4268 of 2007 (O&M) State of Haryana .... Appellant Versus Karam Chand and others .... Respondents 711 R.F.A. No.4269 of 2007 (O&M) State of Haryana .... Appellant Versus Surinder Kumar and others .... Respondents 712 R.F.A. No.4270 of 2007 (O&M) State of Haryana .... Appellant Versus Shri Charan Singh and another .... Respondents 713 R.F.A. No.4271 of 2007 (O&M) State of Haryana .... Appellant Versus Pawan Kumar Sharma and another .... Respondents 714 R.F.A. No.4272 of 2007 (O&M) State of Haryana .... Appellant Versus Parminder Kaur and another .... Respondents 715 R.F.A. No.4276 of 2007 (O&M) State of Haryana .... Appellant Versus Shri Pritam Singh and another .... Respondents 716 R.F.A. No.4277 of 2007 (O&M) State of Haryana .... Appellant Versus Kamlesh Sharma and another .... Respondents R.F.A. No. 3008 of 2008 [109] 717 R.F.A. No.4278 of 2007 (O&M) State of Haryana .... Appellant Versus Raj Kumar and another .... Respondents 718 R.F.A. No.4279 of 2007 (O&M) State of Haryana .... Appellant Versus Smt. Savitri Devi and another .... Respondents 719 R.F.A. No.4280 of 2007 (O&M) State of Haryana .... Appellant Versus Leela Devi and another .... Respondents 720 R.F.A. No.4281 of 2007 (O&M) State of Haryana .... Appellant Versus Shri Gulshan Singh and another .... Respondents 721 R.F.A. No.4282 of 2007 (O&M) State of Haryana .... Appellant Versus Dharampal and another .... Respondents 722 R.F.A. No.4283 of 2007 (O&M) State of Haryana .... Appellant Versus Jai Parkash and another .... Respondents 723 R.F.A. No.4284 of 2007 (O&M) State of Haryana .... Appellant Versus Gopal and another .... Respondents R.F.A. No. 3008 of 2008 [110] 724 R.F.A. No.4285 of 2007 (O&M) State of Haryana .... Appellant Versus Davinder Singh and another .... Respondents 725 R.F.A. No.4286 of 2007 (O&M) State of Haryana .... Appellant Versus Shri Harminder Singh and another .... Respondents 726 R.F.A. No.4287 of 2007 (O&M) State of Haryana .... Appellant Versus Tej Pal and another .... Respondents 727 R.F.A. No.4288 of 2007 (O&M) State of Haryana .... Appellant Versus Rattan Singh and another .... Respondents 728 R.F.A. No.4289 of 2007 (O&M) State of Haryana .... Appellant Versus Ramwati and another .... Respondents 729 R.F.A. No.4290 of 2007 (O&M) State of Haryana .... Appellant Versus Hari Kishan and another .... Respondents 730 R.F.A. No.4291 of 2007 (O&M) State of Haryana .... Appellant Versus Shri Sidharth and another .... Respondents R.F.A. No. 3008 of 2008 [111] 731 R.F.A. No.4292 of 2007 (O&M) State of Haryana .... Appellant Versus Vinod Bala Seth and another .... Respondents 732 R.F.A. No.4293 of 2007 (O&M) State of Haryana .... Appellant Versus Jaswant Rai and others .... Respondents 733 R.F.A. No.4294 of 2007 (O&M) State of Haryana .... Appellant Versus Smt. Laxmi Devi and another .... Respondents 734 R.F.A. No.4295 of 2007 (O&M) State of Haryana .... Appellant Versus Sadhu and others .... Respondents 735 R.F.A. No.4316 of 2007 (O&M) State of Haryana .... Appellant Versus Babu Ram and another .... Respondents 736 R.F.A. No.4317 of 2007 (O&M) State of Haryana .... Appellant Versus Sunita Kumari and another .... Respondents 737 R.F.A. No.4318 of 2007 (O&M) State of Haryana .... Appellant Versus Jai Karan and another .... Respondents R.F.A. No. 3008 of 2008 [112] 738 R.F.A. No.4319 of 2007 (O&M) State of Haryana .... Appellant Versus Nirmla Gupta and another .... Respondents 739 R.F.A. No.4320 of 2007 (O&M) State of Haryana .... Appellant Versus Prem Lata and another .... Respondents 740 R.F.A. No.4321 of 2007 (O&M) State of Haryana .... Appellant Versus Sangeeta Mahajan and another .... Respondents 741 R.F.A. No.4322 of 2007 (O&M) State of Haryana .... Appellant Versus Smt. Mandeep Kaur and another .... Respondents 742 R.F.A. No.4323 of 2007 (O&M) State of Haryana .... Appellant Versus The Akash Co-op. Group Housing Society and another .... Respondents 743 R.F.A. No.4324 of 2007 (O&M) State of Haryana .... Appellant Versus Jang Pal Singh and another .... Respondents R.F.A. No. 3008 of 2008 [113] 744 R.F.A. No.4325 of 2007 (O&M) State of Haryana .... Appellant Versus Tarshem Lal and another .... Respondents 745 R.F.A. No.4326 of 2007 (O&M) State of Haryana .... Appellant Versus Shri Balwinder Singh and another .... Respondents 746 R.F.A. No.4327 of 2007 (O&M) State of Haryana .... Appellant Versus Diyanshu Joshi and another .... Respondents 747 R.F.A. No.4328 of 2007 (O&M) State of Haryana .... Appellant Versus Smt. Sito Devi and another .... Respondents 748 R.F.A. No.4329 of 2007 (O&M) State of Haryana .... Appellant Versus Paramjeet Singh Cheema and another .... Respondents 749 R.F.A. No.4330 of 2007 (O&M) State of Haryana .... Appellant Versus Devender and another .... Respondents 750 R.F.A. No.4367 of 2007 (O&M) State of Haryana .... Appellant Versus Smt. Vinod Kumari and another .... Respondents R.F.A. No. 3008 of 2008 [114] 751 R.F.A. No.4368 of 2007 (O&M) State of Haryana .... Appellant Versus Madan Mohanand another .... Respondents 752 R.F.A. No.4433 of 2007 (O&M) State of Haryana .... Appellant Versus Ved Parkash and others .... Respondents 753 R.F.A. No.4439 of 2007 (O&M) State of Haryana .... Appellant Versus Trilok Singh and others .... Respondents 754 R.F.A. No.4440 of 2007 (O&M) State of Haryana .... Appellant Versus Satinder Kaur and others .... Respondents 755 R.F.A. No.4532 of 2007 (O&M) Ravinder Kumar and another .... Appellants Versus State of Haryana and another .... Respondents 756 R.F.A. No.4533 of 2007 (O&M) Ram Gopal .... Appellant Versus State of Haryana and another .... Respondents 757 R. F. A. No.382 of 2008 (O&M) Raj Rani ..... Appellant vs State of Haryana and another .......Respondents R.F.A. No. 3008 of 2008 [115] 758 R. F. A. No. 505 of 2008 (O&M) Nasurdin Gorkhi @ Prem Nath ..... Appellant vs State of Haryana and another .......Respondents 759 R. F. A. No.532 of 2008 (O&M) Nek Ram and others ..... Appellants vs State of Haryana and another .......Respondents 760 R. F. A. No.535 of 2008 (O&M) Miss Amardeep Kaur @ Amardeepika ..... Appellant vs State of Haryana and another .......Respondents 761 R. F. A. No.545 of 2008 (O&M) Rajinder Singh ..... Appellant vs State of Haryana and another .......Respondents 762 R. F. A. No.796 of 2008 (O&M) Surinder Kumar and others ..... Appellants vs State of Haryana and another .......Respondents 763 R. F. A. No.797 of 2008 (O&M) Trilok Singh and others ..... Appellants vs State of Haryana and another .......Respondents 764 R. F. A. No.973 of 2008 (O&M) Kusum Lata ..... Appellant vs State of Haryana and another .......Respondents 765 R. F. A. No.988 of 2008 (O&M) Kanta Devi and others ..... Appellants vs State of Haryana and another .......Respondents R.F.A. No. 3008 of 2008 [116] 766 R. F. A. No.989 of 2008 (O&M) Kanta Devi and others ..... Appellants vs State of Haryana and another .......Respondents 767 R. F. A. No.990 2008 (O&M) Nirmal Singh and others ..... Appellant vs State of Haryana and another .......Respondents 768 R. F. A. No.991 of 2008 (O&M) Rakam Singh and others ..... Appellants vs State of Haryana and another .......Respondents 769 R. F. A. No.992 of 2008 (O&M) Darshan Kumar and others ..... Appellants vs State of Haryana and another .......Respondents 770 R. F. A. No.993 of 2008 (O&M) Ramzan and others ..... Appellants vs State of Haryana and another .......Respondents 771 R. F. A. No.994 of 2008 (O&M) Amar Singh and others ..... Appellants vs State of Haryana and another .......Respondents 772 R. F. A. No.995 of 2008 (O&M) Ram Pal ..... Appellant.

vs State of Haryana and another .......Respondents 773 R. F. A. No.996 of 2008 (O&M) Arjun Nath ..... Appellant vs State of Haryana and another .......Respondents R.F.A. No. 3008 of 2008 [117] 774 R.F.A. No. 1038 of 2008 (O&M) Jasbir Singh .. Appellant vs State of Haryana and another .. Respondents 775 R. F. A. No.1242 of 2008 (O&M) State of Haryana ..... Appellant vs Surjit Kaur and another .......Respondents 776 R. F. A. No.1243 of 2008 (O&M) State of Haryana ..... Appellant vs Satvinder Kumar and another .......Respondents 777 R. F. A. No.1244 of 2008 (O&M) State of Haryana ..... Appellant vs Rajinder Singh @ Narinder Singh and another .......Respondents 778 R. F. A. No.1245 of 2008 (O&M) State of Haryana ..... Appellant vs D.P.Sharma and another .......Respondents 779 R. F. A. No.1246 of 2008 (O&M) State of Haryana ..... Appellant vs Vishvaveer Singh and another .......Respondents 780 R. F. A. No.1247 of 2008 (O&M) State of Haryana ..... Appellant vs Smt.Giano and another .......Respondents 781 R. F. A. No.1248 of 2008 (O&M) State of Haryana ..... Appellant vs Harinjerjit Singh and another .......Respondents 782 R. F. A. No.1249 of 2008 (O&M) State of Haryana ..... Appellant vs Sanjeev Kumar and another .......Respondents R.F.A. No. 3008 of 2008 [118] 783 R. F. A. No.1250 of 2008 (O&M) State of Haryana ..... Appellant vs Ram Gopal and another .......Respondents 784 R. F. A. No.1251 of 2008 (O&M) State of Haryana ..... Appellant vs Ravinder Singh Bhandari and another .......Respondents 785 R.F.A. No. 1336 of 2008 (O&M) State of Haryana .....Appellant Vs. Tasvir Singh and another ....Respondents 786 R.F.A. No. 1337 of 2008 (O&M) State of Haryana .....Appellant Vs. Major Singh and others ....Respondents 787 R.F.A. No. 1373 of 2008 (O&M) Rakesh Kumar Sood .....Appellant Vs. State of Haryana and another ....Respondents 788 R. F. A. No.1469 of 2008 (O&M) State of Haryana and another ..... Appellants vs Varinder Kumar and others .......Respondents 789 R. F. A. No.1740 of 2008 (O&M) Om Parkash ..... Appellant vs State of Haryana and another .......Respondents R.F.A. No. 3008 of 2008 [119] 790 R. F. A. No.1741 of 2008 (O&M) Sandeep Sharma ..... Appellant vs State of Haryana and another .......Respondents 791 R. F. A. No.1818 of 2008 (O&M) Gurdeep Singh Malik ..... Appellant vs State of Haryana and another .......Respondents 792 R. F. A. No.1864 of 2008 (O&M) Kulwant Singh and another ..... Appellants vs State of Haryana and another .......Respondents 793 R. F. A. No.1865 of 2008 (O&M) Ganesh Chand Sharma .... Appellant vs State of Haryana and another .......Respondents 794 R. F. A. No.1866 of 2008 (O&M) Ranjit Singh and others ..... Appellants vs State of Haryana and another .......Respondents 795 R. F. A. No.1867 of 2008 (O&M) Kuldeep Singh ..... Appellant vs State of Haryana and another .......Respondents 796 R.F.A. No. 2082 of 2008 (O&M) Madan Mohan .. Appellant vs. State of Haryana and another .. Respondents 797 R.F.A. No. 2083 of 2008 (O&M) Charan Singh .. Appellant vs. State of Haryana and another .. Respondents 798 R.F.A. No. 2084 of 2008 (O&M) Mangat Ram and others .. Appellants vs. State of Haryana and another .. Respondents R.F.A. No. 3008 of 2008 [120] 799 R.F.A. No. 2085 of 2008 (O&M) Mangat Ram and others .. Appellants vs. State of Haryana and another .. Respondents 800 R.F.A. No. 2086 of 2008 (O&M) Krishan Gopal and another .. Appellants vs. State of Haryana and another .. Respondents 801 R.F.A. No. 2809 of 2008 (O&M) Jatin Guglani .. Appellant vs. State of Haryana and another .. Respondents 802 R.F.A. No. 2906 of 2008 (O&M) Birender Singh .. Appellant vs. State of Haryana and another .. Respondents 803 R.F.A.No.3657 of 2008 (O&M) Sunita Sharma ....Appellant Versus State of Haryana and others ....Respondents 804 R.F.A.No.5553 of 2008 (O&M) Shri Mata Mansa Devi Shrine Board ....Appellant Versus Sunita Sharma and others ....Respondents Coram: Hon'ble Mr. Justice Rajesh Bindal Present: S/Shri Vivek Aggarwal & P.L. Singla for J. K. Chauhan, G. S. Sidhu, Shailendra Jain, M. K. Chauhan, A.P. Bhandari, D. K. Sdingal, Adarsh Jain, C. B. Goel, D. R. Sharma, Adish Gupta, Bimal Maini, R.A.Yadav, Bhag Singh, Sandeep Kumar Loura, M. L. Sharma, and G. S. Dhaliwal, Advocates for the land owners.

Shri Hawa Singh Hooda, Advocate General, Haryana with Shri Lokesh Sinhal, Advocate for the State of Haryana.

Shri Suveer Sheokand, Ajay Nara and J. P. Bhatt, Advocates for Haryana Urban Development Authority.

Shri Deepak Balyan, Advocate for Mata Mansa Devi Shrine Board.

Shri Rajiv Sharma, Advocate for Union of India.

R.F.A. No. 3008 of 2008 [121]

Rajesh Bindal J.

This order shall dispose of a bunch of 804 appeals, pertaining to acquisition of land by four different notifications, which is located in the same area.

R.F.A. Nos. 2164, 3591, 3969, 4215 to 4229, 4232 to 4234, 4280 to 4298, 4309, 4441, 4459, 4532 to 4537, 4665, 4666 of 2006, 52, 54, 191 to 194, 325, 331 to 353, 375, 685, 1066, 1510 to 1519, 1532 to 1551, 1562 to 1586, 1645 to 1665, 1669, 1683 to 1689, 1699 to 1705, 1740, 1741, 1806, 2015 to 2066, 2258, 2259, 2348, 2369, 2376, 2377, 2385, 2421 to 2449, 2537 to 2542, 2611, 2619, 2624 to 2634, 2641, 2643, 2644, 2646, 2706 to 2712, 2739 to 2741, 2746 to 2749, 2773, 2774, 2798, 2809, 2810, 2812, 2844, 2854, 2855, 2959 to 2964, 2990 to 3007, 3048, 3049, 3059, 3061, 3077, 3078, 3082, 3096 to 3100, 3174, 3175, 3400, 3401, 3543, 3552, 3556, 3608, 3623, 3677, 3678, 3684, 3689, 3690, 3695, 3912, 3923, 4072 to 4078, 4094, 4110, 4133, 4142, 4224, 4532, 4533 of 2007, 382, 505, 532, 535, 545, 796, 797, 973, 988 to 996, 1038, 1373, 1740, 1741, 1818, 1864 to 1867, 2082 to 2086, 2809, 2906, 3008 and 3657 of 2008 have been filed by the land owners seeking further enhancement of compensation for the acquired land.

R.F.A. Nos. 4768 to 4807 of 2006, 137 to 143, 258 to 295, 297 to 300, 318 to 322, 429 to 439, 441 to 450, 561 to 563, 993 to 1032, 1051, 1052, 1151, 1161 to 1163, 1188, 1189, 1229 to 1259, 1288 to 1309, 1311, 1328 to 1353, 1411 to 1413, 1415, 1442 to 1482, 1504 to 1508, 2360, 3812 to 3815, 3818, 3822, 3823, 3825, 3827, 3836 to 3846, 3849 to 3852, 3939, 3940, 3994, 3995, 4262 to 4272, 4276 to 4295, 4316 to 4330, 4367, 4368, 4433, 4439, 4440 of 2007, 1242 to 1251, 1336, 1337, 1469 and 5553 of 2008 have been filed by the State of Haryana, Mata Mansa Devi Shrine Board and HUDA seeking reduction of the amount of compensation awarded to the land owners for the acquired land.

In R.F.A. Nos. 4772, 4780 and 4799 of 2006 and 997 of 2007, the land owners have filed cross-objections seeking enhancement of the amount of compensation.

Details about acquisitions The State of Haryana vide notification dated 29.9.1997 issued under Section 4 of the Land Acquisition Act, 1894 (for short, "the Act"), acquired land measuring 5 acres, 4 kanals and 3 marlas in Hadbast No. 377, forming part of revenue estate of village Bhainsa Tibba, Tehsil and District Panchkula for the key location plan for the Central Government Ministry of Defence. The Land Acquisition Collector assessed the market value of the acquired land at Rs.

R.F.A. No. 3008 of 2008 [122]

1,80,000/- per acre. The landowners/claimants feeling dissatisfied with the quantum of compensation awarded by the Collector, filed objections. On reference under Section 18 of the Act, the learned court below determined the market value of the acquired land at Rs. 290/- per square yard.

Vide notification dated 16.3.1999, issued under Section 4 of the Act, 482.17 acres of land, situated in village Saketri, Hadbast No. 376 and another area of 140.59 acres of land situated in village Bhainsa Tibba, Hadbast No. 377, Tehsil and District Panchkula was acquired for development and utilisation as residential, commercial, institutional, recreational in Sectors 1, 2, 3, 5B, 5C and 6, Mansa Devi Complex, Panchkula. The Land Acquisition Collector assessed the market value at Rs. 9,00,000/- per acre for Chahi Abi-barani land; Rs. 5,00,000/- per acre for Banjar land and Rs. 2,60,000/- per acre for Gair Mumkin kind of land. The landowners/claimants feeling dissatisfied with the quantum of compensation awarded by the Collector, filed objections. On reference under Section 18 of the Act, the learned court below determined the market value of the acquired land at Rs. 418/- per square yard.

Vide another notification dated 2.6.1999, issued under Section 4 of the Act, State of Haryana acquired 56 acres 6 kanals and 3 marlas of land situated in village Bhainsa Tibba, Hadbast No. 377, Tehsil and District Panchkula for development works, i.e., for providing amenities and facilities to the devotees of Shri Mata Mansa Devi Shrine Board, Panchkula. The same was followed by notification dated 29.5.2000, issued under Section 6 of the Act. The Land Acquisition Collector assessed the market value at Rs. 9,00,000/- per acre for Chahi Abi-barani land; Rs. 5,00,000/- per acre for Banjar Qadim land and Rs. 2,60,000/- per acre for Gair Mumkin kind of land. The landowners/claimants feeling dissatisfied with the quantum of compensation awarded by the Collector, filed objections. On reference under Section 18 of the Act, the learned court below determined the market value of the acquired land at Rs. 418/- per square yard.

Vide separate notification dated 2.6.1999, issued under Section 4 of the Act, State of Haryana acquired 4 kanals and 8 marlas of land situated in village Bhainsa Tibba, Hadbast No. 377, Tehsil and District Panchkula for development works, i.e., for providing amenities and facilities to the devotees by Shri Mata Mansa Devi Shrine Board. The Land Acquisition Collector assessed the market value at Rs. 2,60,000/- per acre for Gair Mumkin kind of land. The landowners/claimants feeling dissatisfied with the quantum of compensation awarded by the Collector, filed objections. On reference under Section 18 of the Act, the learned court below determined the market value of the acquired land at R.F.A. No. 3008 of 2008 [123] Rs. 418/- per square yard.

Arguments regarding notification dated 29.9.1997 Learned counsels for the land owners submitted that the land in question is strategically located quite close to the newly developed Mansa Devi Complex. It is also close to the Military Cantonment. It had great potential for urbanisation. Subsequent to the acquisition, even the area, which was quite close to the land in question was acquired for further development of residential and commercial area of Mansa Devi Complex. Further, the neighbouring area within the periphery of Chandigarh was acquired for setting up of I.T. Park. The learned court below had gone wrong in averaging the sale deeds produced by the land owners and applying a cut of 60% thereon. It was required to consider the best amongst the sale deeds produced and thereafter apply the cut. Once the averaging had been done, no further cut was required to be imposed. He referred to the sale deeds Ex. P2 to Ex. P5 and Ex. P7 to Ex. P9. However, learned counsel could not refer to any site plan produced on record by the land owners in which the land pertaining to the sale deeds produced by them was located. Reference was made to site plan (Ex. R1) produced on record by the State in the form of aks shijra, on the basis of which it was sought to be argued that the land pertaining to the sale deeds has been located thereon. It was further submitted that the land in question was merely one kilometer away from already developed Sector 4 of Mansa Devi Complex.

On the other hand, learned Advocate General submitted that the court below had considered the sale deeds produced by the land owners without there being any site plan produced by them on record to show the exact location thereof. Unless the comparability of the land dealt with in the sale deeds is considered, vis- a-vis the acquired land, the same cannot be relied upon for the purpose of determination of fair value thereof. Onus to prove the fact that the value of the acquired land, as assessed by the Collector is not fair is on the land owners and in the present case, the land owners having failed to discharge the burden, the award of the Collector deserves to be upheld. Still the learned court below, without there being sufficient material on record, had relied upon the sale deeds which had no relevance at all. He further submitted that the sale deeds produced by the land owners for small plots of land even otherwise could not be relied upon for the purpose of determination of fair value of the acquired land even after applying a cut. The land in question is located close to the State boundary adjoining the cantonment area with no population in the vicinity. It was otherwise also uneven. It has no comparison with the already urbanised area of Mansa Devi complex. He R.F.A. No. 3008 of 2008 [124] further referred to a judgment of Hon'ble the Supreme Court in K.S.Shivadevamma and others v. Assistant Commissioner and Land Acquisition Officer and another, (1996) 2 SCC 62 to submit that for determination of fair value of land if a sale deed of comparable small area is sought to be relied upon, 53% +33-1/3% cut is to be applied.

Regarding notification dated 2.6.1999 Learned counsels for the land owners submitted that the learned court below relied upon the award pertaining to the acquisition of land of village Bhainsa Tibba vide notification dated 29.9.1997, where the value of the acquired land was assessed at Rs. 290/- per square yard. For determination of compensation for the acquired land nearly two years thereafter, an increase of 12% per annum was granted in addition to 20% more on account of better location of the acquired land. They submitted that firstly, even the value of the land acquired vide notification dated 29.9.1997 was not properly assessed and appeals are pending for further enhancement and in case any amount of compensation payable to the land owners therein is enhanced further, the land owners in the present case would also be entitled to enhancement correspondingly.

It was further submitted that even if the award pertaining to the acquisition of land vide notification dated 29.9.1997 is ignored, there is ample independent evidence on record in the form of sale deeds and the allotment letters pertaining to the land located in the vicinity of the acquired land, which clearly established that value of the acquired land was much more than what was assessed by the learned court below. Reference was made to Ex. P11, Ex. P12, Ex. P14, Ex. P15 and Ex. P79.

Referring to Ex. P11, it was submitted that vide allotment letter dated 22.10.1997, one kanal plot was allotted by HUDA in Sector 4, Mansa Devi Complex at an average price of Rs. 6,154/- per square meter. Vide Ex. P12, a plot measuring one kanal was allotted in the same sector way back on 10.9.1984 @ Rs. 290/- per square meter. Vide allotment letter dated 13.12.1993 (Ex. P14), a big chunk of land measuring 2,000 square meters was allotted for Group Housing @ Rs. 1,142/- per square meter. Vide Ex. P15, 3,000 square meters of land was allotted for Group Housing @ Rs. 892/- per square meter vide allotment letter dated 28.12.1993. Sale deed (Ex. P79) is dated 23.4.1997, whereby 12 marlas of land was sold @ Rs. 909/- per square yard. Though this plot of land is not located on any site plan, but this is part of village Bhainsa Tibba and even if it is considered to be one of the best located plots, still the compensation in the present case deserves to be enhanced. Even if the sale instances, as are referred to by the R.F.A. No. 3008 of 2008 [125] land owners, are considered to be part of a sector developed by HUDA with all civic amenities, the value of the acquired land can very well be determined after applying a reasonable cut thereon. The acquired land is located just in the vicinity of the already developed sector for Mansa Devi Complex and also Mansa Devi Temple. A portion of the land abuts the road leading to Mansa Devi Temple and the other end is abutting the Railway Line, across which there is already developed area of Sector 5, where number of Group Housing plots had been allotted much prior to the acquisition in question. There is no dispute about the location of the land and its strategic value. The learned court below had gone wrong in discarding the allotment letters and the sale deeds produced by the land owners for the purpose of determination of fair value of the acquired land, which were the best piece of evidence.

Reliance was placed upon Harchal Singh v. The State of Punjab, 1990(1) LLR 39 (P&H); Ram Kumar v. Haryana State, 1990(2) RRR 360; P. Ram Reddy etc. v. Land Acquisition Officer, Hyderabad Urban Development Authority, Hyderabad etc., JT 1995(1) SC 593; Hasanali Walimchand (dead) by Lrs. v. State of Maharashtra, 1998(1) LACC 120; U.P. Avas Evam Vikas Parishad v. Jainul Islam and another, 1998(1) LACC 175; Thakarsibhai Devjibhai and others v. Executive Engineer, Gujarat and another, AIR 2001 SC 2424; M/s Ahad Brothers v. State of M.P., 2005(1) LACC 35 and Hissar Improvement Trust v. President, Tribunal Improvement Trust, Hissar and others, 2005(2) LACC 537 to submit that even allotment letter issued by an authority for allotment of a plot is a good piece of evidence and it is comparable with a sale deed and that the sale transactions of small plots can very well be relied upon by applying a reasonable cut.

For the purpose of determination of fair value of the acquired land, its future potential is required to be considered and if the land is in abadi area, the value thereof has to be assessed double the amount assessed for agricultural land. This additional argument is raised to submit that if the value of the land acquired vide notification dated 29.9.1997 is assessed at Rs. 290/- per square yard or enhanced further, the same being agricultural kind of land and the land in question, being urban quality of land, the land owners should be granted compensation double that amount.

Reliance was further placed upon The General Manager, Oil and Natural Gas Corporation Ltd. v. Rameshbhai Jivanbhai Patel and another, JT 2008 (9) SC 480 to submit that even if the increase is to be granted for the intervening period of the two notifications, the same has to be at the cumulative rate. Reliance R.F.A. No. 3008 of 2008 [126] was placed upon Land Acquisition Officer, Kammarapally village (A.P.) v. Nookala Rajamallu and others, AIR 2004 SC 1031 to submit that the cut which could be applied by the learned court below should not be more than 33% even on the sale transactions for small piece of land.

In response to the contentions of the land owners, learned Advocate General submitted that in fact there is no evidence on record which could enable the learned court below to order enhancement of compensation for the acquired land. Sale deed (Ex. P79), on which reliance is sought to be placed on by the land owners, is not at all relevant as the land forming part thereof is not located on any of the site plans produced on record and it has rightly been ignored by the learned court below. Even otherwise, the same sale deed was produced as Ex. P4 in the land references pertaining to the acquisition vide notification dated 29.9.1997. There it was considered for the purpose of averaging, which clearly shows that the findings recorded by the learned court below in both the set of references is contradictory as in the proceedings for determination of fair value of the acquired land vide notification dated 29.9.1997, the same sale deed was considered in spite of the fact that location thereof is not pointed out on any of the site plan produced on record, whereas the same sale deed is discarded while assessing the value of the land acquired vide notification dated 2.6.1999.

Regarding letters of allotment of various plots by HUDA in Sectors 4 and 5, Mansa Devi Complex, the submission is that the same have rightly been ignored by the learned court below for the reason that these are part of the developed area. It is well known fact that for the purpose of urbanisation, substantial part of the area is left out for civic amenities. Plotable area is very small percentage of the total area. Further, there is added advantage to the prospective buyer of the plot for payment of the amount of sale price in instalments. The land even if abutting the developed area cannot be said to be of the same value because of various enactments, such as Punjab New Capital (Periphery) Control Act, 1952 (for short, `the 1952 Act') and Haryana (Development and Regulation of Urban Areas) Act, 1975, (for short, `the 1975 Act'), as no construction could be raised without the prior permission of the competent authority for change of land use.

He referred to the judgment of this Court in State of Haryana v. Meena Dua, 2000(1) PLR 99 to submit that on an earlier occasion as well, this Court had rejected the contention regarding reliance on the price charged by HUDA for allotment of developed plots for the purpose of determination of value of the land acquired in the vicinity. As regards the allotment of plots of bigger size to the cooperative societies is concerned, it is submitted that the land forming part R.F.A. No. 3008 of 2008 [127] thereof is situated in Sector 5, Mansa Devi Complex, which is located before the Railway line and abutting Chandigarh-Panchkula road near motor market and Dhillon Theatre. Accordingly, the same cannot be considered as sale of land with comparable location and infrastructure. As regards the super structure, it was submitted that as no construction could be raised in the periphery of Chandigarh in view of the restrictions imposed under the 1952 Act and 1975 Act, the land owners were not entitled to compensation therefor, what to talk of any further enhancement.

As far as grant of 20% additional compensation to the land owners for the land acquired vide notification dated 2.6.1999 is concerned, it was submitted that there was no good reason therefor as no material was placed on record by the land owners to justify such a claim.

Another contention raised is that though the learned court below opined that for the time gap in the two notifications, namely, 29.9.1997 and 2.6.1999, increase should be granted @ 12% per annum, however, there being a difference of only 21 months in the two notifications, the increase was granted @ 24% on the value of the land acquired vide notification dated 29.9.1997, which is wrong. .

As far as acquisition of land vide notification dated 16.3.1999 is concerned, there was a difference of mearly 18 months if calculated from the notification dated 29.9.1997, but still even to the land owners therein the compensation was determined to be paid at the same rate. Meaning thereby for the time gap of 18 and 21 months, the enhancement is granted at the rate of 24% flat, irrespective of the time gap, though stated to be @ 12% per annum and therefore, there is apparent error in the calculation made by the learned court below. Further referring to Ranvir Singh and anoher v. Union of India, (2005) 12 SCC 59, it was argued that for the time gap, grant of increase at a fixed percentage is not uniform rule. The same depends on the facts of each case and in the present case, considering the material placed on record by the land owners, no increase whatsoever should have been granted.

Regarding notification dated 16.3.1999 As far as land acquired vide notification 16.3.1999 is concerned, no additional arguments were raised as the learned court below primarily relying upon the same set of evidence, as was there in the land references pertaining to the acquisition vide notification dated 2.6.1999 and determined the same amount of compensation payable therefor.

In R.F.A. No. 4220 of 2006, additional contention was raised with R.F.A. No. 3008 of 2008 [128] regard to the valuation of super structure and trees standing on the acquired land. It was submitted that the land owner therein owned 14 kanals and 19 marlas of land, which had class-I construction raised just 4 years prior to the acquisition. The claim therefor was made for Rs. 26,05,000/-. However, without considering the unimpeachable evidence led by the land owner, the learned court below merely relied upon the award of the Collector and granted 10% increase thereon. As no fault could be found with the evidence led by the land owner and document (Ex. R2) having not been proved in proper manner, the claim made by the land owner should have been accepted in toto. Claim was also made with regard to the valuation of trees standing on the acquired land which, according to the learned counsel, were around 600 in number for which claim of Rs. 23,21,200/- was made. The Collector had assessed the value of the trees merely at Rs. 5,433/-, which was enhanced to Rs. 37,000/- by the learned court below by applying thumb rule. In fact, the survey report produced by the land owner should have been accepted as such as no infirmity could be pointed out in the assessment made by the witnesses produced by the land owner.

Discussion The assessment of compensation for the land acquired vide all the three notifications is primarily based upon the compensation assessed for acquisition of small portion of land acquired vide notification dated 29.9.1997. Accordingly, in my view, it would be appropriate to discuss the evidence led by the parties in that case first.

The land owners in the reference pertaining to the acquisition vide notification dated 29.9.1997 had produced on record following sale deeds:

Exhibit Date Village Area Sale consideration Rates per acre Ex. P2 25.4.97 Bhainsa Tibba 0-6.5 1,65,000/- 40,615,38/- Ex. P3 -do- -do- 0-4 1,10,000/- 44,00,000/-

Ex. P4 23.4.97 -do- 0-12 3,30,000/- 44,00,000/-

Ex. P5 27.8.97 -do- 0-3 1,50,000/- 80,00,000/-

Ex. P6 1.5.98 -do- 2-0 4,00,000/- 16,00,000/-

Ex.P7 27.2.97 -do- 3-0 4,50,000/- 12,00,000/-

Ex.P8 6.6.97 -do- 1-7-1/2 2,08,000/- 12,10,181/-

Ex.P9 30.5.97 -do- 3-0 4,50,000/- 12,00,000/-

Ex.P10 22.5.02 -do- 7K-17M 14,80,000/- 15,08,280/-

Ex.P11 13.5.02 -do- 14-16 29,60,000/- 16,00,000/-

R.F.A. No. 3008 of 2008 [129]

The learned court below at the very outset discarded sale deeds (Ex. P6, Ex. P10 and Ex. P.11), as those were registered much after the date of issuance of notification under Section 4 of the Act and considered only sale deeds (Ex. P2 to Ex. P5 and Ex. P7 to Ex. P9). It is not in dispute that there is no site plan produced on record by the land owners showing the location of the acquired land or the land pertaining to the sale deeds produced on record. Site plan (Ex. R1) produced by the State was referred to show the location of the land pertaining to the sale deeds. However, that is merely an aks shijra, which does not show the exact location of the small plots dealt with in the sale deeds, as in the aks shijra, no populated area and even the roads, Railway Line, Mata Mansa Devi Temple, abadi of village Bhainsa Tibba have been depicted to compare the land pertaining to the sale deeds with the acquired land. The area dealt with in the sale deeds ranges from 3 marlas to 3 kanals. As to how the land pertaining to the sale deeds came to be marked on aks shijra produced by the State is not borne out from the record, as nothing has been pointed out by learned counsel for the land owners as to why the sale deeds produced by the land owners have been marked on aks shijra produced by the State.

It seems that non-production of the site plan by the land owners to show the location of small plots of land sold vide various sale deeds produced on record in their evidence was a calculated effort not to enable the court to reach at a right conclusion. The determination of compensation in the land acquisition cases cannot possibly be visualised unless there is a site plan on record showing the boundaries of the acquired land, the development existed on or near the acquired land on the date of issuance of notification under Section 4 of the Act and the exact location of the land/plots pertaining to the sale deeds sought to be relied upon by either of the parties in the evidence led by them, to show the fair value of the acquired land. It cannot be disputed that onus to prove that compensation for the acquired land, as is assessed by the Collector is not fair, is on the land owners, which has to be discharged by leading positive evidence. The State or the authority, who is to bear the burden of additional compensation, if any, is to rebut such evidence led by the land owners. In my considered opinion, the evidence led by the land owners in the present case was not at all convincing, which could enable the court to reach a fair conclusion to assess the market value of the acquired land.

All what has come in the oral evidence is that the acquired land is R.F.A. No. 3008 of 2008 [130] situated at a distance of about 1.5 kilometers (of crow flight) from Mata Mansa Devi Temple. At which place the land pertaining to the sale deeds is located is not evident from any material on record. Further, there is large variation in the value of the land shown in the sale deeds namely, Ex. P2 to Ex. P5 and Ex. P7 to Ex. P9 were registered between February, 1997 and August, 1997, wherein the consideration range from Rs. 12,00,000/- per acre to Rs. 80,00,000/- per acre, which can be on account of location or other advantages attached therewith.

It is further relevant to notice the trend in prices. The value of the land, as is shown in the sale deed (Ex. P6) dated 1.5.1998 was nearly Rs. 16,00,000/- per acre. In sale deeds (Ex. P10 and Ex. P11) registered on 12.5.2002 and 13.5.2002, the average sale consideration was recorded as Rs. 15,08,280/- and Rs. 16,00,000/- per acre, respectively.

The learned court below noticing the fact that the sale deeds produced on record by the land owners pertain to very small area of land thought it proper not to consider the same as such, but after averaging the sale consideration therein, applied a cut of 60% to arrive at a figure of Rs. 290/- per square yard, which was determined as compensation payable for the land acquired vide notification dated 29.9.1997. The only reason, which is forthcoming in the impugned award for consideration of the aforesaid sale deeds for determination of fair value of the acquired land is that these pertain to the land of the same village and are quite close to the acquisition. As has already been discussed above, some portions of land of village Bhainsa Tibba had already been developed into residential/commercial area. The sale deeds pertaining to small portions of land within that area cannot possibly be said to be comparable sale instances for determination of fair value of the acquired land which is located in one remote corner of the land pertaining to the village close to the Cantonment boundary and the protected forest. The principle of application of cut while considering the sale instances of small portions of land for the purpose of determination of value of a bigger chunk of land can be applied only with comparable instances. It would be totally unreasonable to compare a sale instance of a small piece of land sold for commercial purpose in a developed area for the purpose of determination of fair value of a bigger portion of acquired land situated at a distance of 1.5 kilometers with no development in the surroundings. The determination of compensation payable for acquisition of land is not meant to cause undue benefit or undue loss to either of the parties. No doubt, the entire chunk of land cannot be granted the value, as should be, as there is always some estimation on the basis of the material on record. However, such estimation should sound to reason.

R.F.A. No. 3008 of 2008 [131]

A perusal of the site plan Ex. P27 (Land Reference No. 565 of 2005) shows that vide notification dated 2.6.1999, the land was acquired for use by Mata Mansa Devi Shrine Board, which has been depicted in the site plan as Sector 5-D. Vide separate notification issued on the same date, a small chunk of land measuring 4 kanals 8 marlas quite close to Mata Mansa Devi Temple was also acquired. As far as the location of the land acquired for use by Mata Mansa Devi Shrine Board is concerned, a part of that abuts the main road leading from Railway Crossing to Mata Mansa Devi Temple. The other part abuts the cantonment boundary, whereas on one corner, it is abutting the Railway Line as well.

The site plan further shows that the area in question is connected by approach road from Chandigarh-Shimla Highway. Starting from the aforesaid Highway on the right side upto the Railway Line, the area was fully developed as Sector 5, where number of flats have been constructed under Group Housing Scheme. On the left side of the road also, the area had been developed, which is abutting Motor Market Complex at Mani Majra. Part of the land acquired for development as Sector 5-B, commercial zone is sandwiched between the Motor Market Commercial Complex of Mani Majra and the abadi of Mani Majra town. This portion of the land goes upto the Railway Line. Beyond the Railway Line towards Mata Mansa Devi Temple on the right side of the road, the area was acquired for development as Sector 5-C, which is in the form of a triangle, one part of which abuts the main road leading to Mata Mansa Devi Temple, the other abuts the Railway Line and some portion is shown left out from the acquisition near the Railway Line, whereas one portion abuts the land acquired for Sector 5-D for use by Mata Mansa Devi Shrine Board. Opposite that, a small portion of land was acquired, which is abutting the road adjoining Sector 4, Mansa Devi Complex with Railway Line in the rear, whereas some part of this portion of land is abutting the boundary of Union Territory of Chandigarh. Some other portions of land were also acquired which surrounded already developed Sector 4 of Mansa Devi Complex, shown in the site plan to be developed as Sectors 3 and 6. Beyond that, upto the boundary of Union Territory, Chandigarh, close to Sukhna Lake, taking within its fold even a Choe, the land was acquired for development as Sectors 1, 2, 3 and 7 of Mansa Devi Complex. Some area was left unplanned as well. The acquisition boundary at some portion abutted the cantonment, whereas at some portions, it abutted the protected forest, Sukhna lake and a choe. It is further depicted in the site plan that the land, which was acquired vide notification dated 29.9.1997 is located 1.5 kilometers approximately from Mata Mansa Devi Temple by crow R.F.A. No. 3008 of 2008 [132] flight. It was a small portion of land acquired for use by the Defence.

A perusal of the site plan further shows that the area, which is supposed to be acquired for development as Sector 5-B, is surrounded by already developed area in Mani Majra, as Motor Market Commercial Complex and other areas. Part of the area for development as Sector 5-C and 5-D, which was acquired by two different notifications abuts the main road leading from Railway crossing to Mata Mansa Devi Temple, whereas the other part abuts the Railway Line or the Cantonment boundary. Some small portion of the land measuring 4 kanals 8 marlas, acquired vide separate notification dated 2.6.1999 is close to Mata Mansa Devi Temple in a commercialised area, where number of shops were existing. Some small portions of land are shown to be abutting the main road leading from Mata Mansa Devi Temple towards Saketri, on which the other part of the acquired land is located. The area beyond Sector 4, Mansa Devi Complex, was merely being used for agriculture purposes with no development activities at all as there is nothing on record to show that. Some portion of the land, which was abutting the protected forests, was uneven or semi hilly. All what can be opined is that the entire chunk of land, as is acquired vide notifications dated 29.9.1997, 16.3.1999 and 2.6.1999, which is located at different places, cannot possibly have the same value, as has been assessed by the learned court below.

This court is constrained to comment upon the conduct of the State as well as HUDA for the reason that even though they had notice of the fact that the land owners had produced on record various sale deeds showing the consideration paid therein ranging from Rs. 12,00,000/- to Rs. 80,00,000/- per acre, no documentary evidence was led by the State or HUDA to rebut this evidence. In many cases, earlier HUDA had been raising hue and cry that while determining the compensation payable for the land acquired for their use and benefit, for which though they have to bear the burden of enhanced compensation, no opportunity of hearing is afforded to them. What is generally seen is that practically no evidence is led by HUDA in any of the cases before the Reference Court and similar is the position with regard to addressing arguments before the higher courts, where they follow the State. It is probably for the reason that burden of enhanced compensation is permitted to be passed on to the allottees of the plots carved out in the area acquired. The fact cannot be disputed that even though the State is the custodian of the records of registration of sale deeds. All the sale deeds, which are registered in any area acquired subsequently are available with the Registrar. In spite of the State, being in custody of the record, it is generally seen that no effort is made by the State to produce on record the best evidence R.F.A. No. 3008 of 2008 [133] before the Court. Many a times, it is seen that the officials of various departments appear as witnesses for the land owners deposing in their favour even in oral evidence.

In view of my above discussion, I find that fresh exercise is required to be carried out by the learned court below for determination of fair value of the acquired land, as the evidence led by the parties is not convincing. Least any one of them suffers any prejudice, in my opinion, it is a fit case where this court should exercise its inherent jurisdiction by permitting the parties to lead even further evidence in support of their respective claims, in addition to what had already been led. Accordingly, while setting aside the impugned award, passed by the learned court below pertaining to the determination of value of the land, the matter is remitted back.

As far as claim with regard to the value of super structure in R.F.A. No. 4220 of 2006 is concerned, the learned court below had granted increase of 10% on the value, as assessed by the Collector, though the claim made by the land owner was that she is entitled to the compensation, as was assessed by the valuer produced by her. However, I do not find any merit in the submissions made. On the issue of valuation of super structure, it is always that a thumb rule is applied as in minute details, it is not possible for this court to assess the value thereof, which is the job of the experts. In a number of cases, raising the issue regarding valuation of super structure, this court had been granted 25% increase on the value so assessed by the Collector by applying thumb rule. The same principle is followed herein and the compensation for the super structure is assessed by granting 25% increase on the value, as assessed by the Collector. The award of the learned court below is modified to that extent. The land owner shall also be entitled to all the statutory benefits available under the Act.

As far as the claim with regard to compensation on account of trees standing on the land is concerned, I find the contention raised by learned counsel for the land owner to be totally misconceived. It is sought to be claimed that in the total area of 14 kanals and 19 marlas land owned by them is 7 kanals and 2 marlas, there were scattered construction for which claim of Rs. 26,05,000/- was made. In rest of the land, it was sought to be claimed that there were around 600 trees, which cannot possibly be planted on such a small portion of land. As against this, the Collector, on the basis of survey report, found that there were 55 mangoes; 10 jamun; one safeda and 13 other trees, in total 79 trees, which were standing on the land, for which he assessed the value at Rs. 5,433/-, which was enhanced to Rs. 37,000/- by the learned Reference Court by applying a thumb rule.

R.F.A. No. 3008 of 2008 [134]

This court does not find any reason to interfere with the award of the learned court below on this account, as the evidence led by the land owner on this account cannot be said to be trust worthy.

Regarding apportionment of compensation In R.F.A. Nos. 2164, 3591 and 3969 of 2006, additional argument raised is with regard to apportionment of compensation. The learned court below has apportioned the compensation payable to the land owners and the persons in occupation of the property in the ratio of 1/4th and 3/4th. Both the parties being aggrieved are before this Court. The stand of the land owners is that they are entitled to payment of the entire compensation for acquisition of land, whereas the claim of the persons in possession of the property is that they are entitled to payment of 100% compensation on account of acquisition of land.

In support of the arguments, learned counsel appearing for the land owners submitted that the persons, who were shown to be owners in possession of the property were not recorded as tenants thereon, as they were not paying any batai or rent to the land owners. They were recorded merely gair marusi. They, in fact, can be termed as trespassers on the land which does not confer any right on them to stay on the land, as the land owners can evict them from the land at any time. Merely being in possession of the land even for a long time, no rights accrued to the persons in possession of the land. They never enforced any alleged right accruing to them on account of their being in possession of the land to claim ownership thereof on the basis of occupation of the property. The learned court below had gone wrong in granting compensation to the persons in possession of the land to the extent of 3/4th, as at the most, they could be granted compensation to the extent of 1/4th considering them to be tenants at will. Even though as per the judgments of this Court, the persons in possession of the land as Gair Marusi were not entitled to payment of any compensation whatsoever, he placed reliance on Administrator General of West Bengal v. Collector, Varanasi, 1988 LACC 262 and Zile Singh and others v. Balbir Singh, 1991 LACC 277.

On the other hand, learned counsel for the persons, who were in possession of the land submitted that from the year 1918-19, as is evident from jamabandi (Ex. P13) on record, the predecessors-in-interest of the persons had been shown to be in possession of the land on payment of land revenue. Once they were in possession of the land at the time of acquisition for the last 80 years, they cannot be said to have acquired no right or interest in the property or having no right to apportionment of compensation on account of acquisition thereof. He further submitted that the persons in possession of the property were regularly R.F.A. No. 3008 of 2008 [135] paying land revenue to the State. In fact in earlier times, the properties were given by the land owners to various persons even on payment of land revenue to the State, as that amount could not be afforded by the land owners. He further submitted that for all intents and purposes, the persons in possession of the land were owners thereof and they are entitled to the entire amount of compensation payable on account of acquisition of land. He further submitted that the fact that for this entire period, in fact the persons, who were in possession of the land in dispute had been cultivating the same for the last 80 years and as the land owners were not deriving any benefit out of the land, they should not be granted any share in the amount of compensation determined on account of acquisition of land. The acquisition of land should not come to them as a wind fall and total loss of livelihood to the persons in possession for the last 80 years. In any case, the submission is that whatever apportionment has already been made by the learned court below, the same does not call for any interference by this Court.

After hearing learned counsel for the parties on this issue, I do find some reason to interfere with the award of the learned court below. Though the persons in possession of the land have been shown to be recorded as gair marusi but the fact remains that they are in possession of the land for the last 80 years. In such a situation, in my opinion, ends of justice will be met in case both the parties are held entitled to share compensation for the acquired land in the ratio of 50:50. Accordingly, the impugned award of the learned court below is modified to that extent.

The parties through their counsels are directed to appear before the learned District Judge, Panchkula on 25.4.2009 for further proceedings. The learned District Judge may either keep the references with himself or entrust the same to any other Additional District Judge.

As far as the issue regarding valuation of super structure, fruit bearing trees standing on the acquired land and apportionment of compensation, is concerned, the issue has been finally decided.

The appeals and the cross-objections are disposed of in the manner indicated above.

( Rajesh Bindal ) Judge February 25, 2009 mk R.F.A. No. 3008 of 2008 [136]

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