Punjab-Haryana High Court
Hsidc (Now Hsiidc) vs Tej Ram And Ors on 1 June, 2018
Author: G.S.Sandhawalia
Bench: G.S.Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No.4607 of 2013 (O&M)
Date of Decision: 01.06.2018
HSIDC now Haryana State Industrial & Infrastructure Development
Corporation Limited.
.... Appellant(s).
Versus
Tej Ram and others.
....Respondent(s).
CORAM: HON'BLE MR.JUSTICE G.S.SANDHAWALIA.
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Present: Mr.Pritam Saini, Advocate for HSIIDC.
Mr.Shailendra Jain, Sr. Advocate with
Mr.Satyendra Jain, Advocate and
Mr.H.J.Singh, Advocate,
Mr.Pawan Kumar, Sr. Advocate with
Mr.Rozer Kumar, Advocate,
Mr.R.A.Yadav, Advocate,
Mr.Sudhir Aggarwal, Advocate,
Mr.S.P.Chahar, Advocate,
Mr.Sandeep Kotla, Advocate,
Mr.Amit Jain, Advocate
Mr.Neeraj Jain, Advocate for
Mr.Jagmohan Ghumman, Advocate,
Mr.Kul Bhushan Sharma, Advocate,
Mr.Pawan Kumar, Advocate for
Mr.Saurabh Arora, Advocate,
Mr.Rakesh Dhiman, Advoate,
Ms.Mehak Sawhney, Advocate for
Mr.Vinod S. Bhardwaj, Advocate,
Ms.Minakshi Poswal, Advocate for
Mr.R.S.Mamli, Advocate,
Mr.Pawan Malik, Advocate,
Ms.Nisha Advocate for
Mr.Adarsh Jain, Advocate,
Mr.Ashok Tyagi, Advocate,
Mr.Gaurav Arora, Advocate for
Mr.Sachin Mittal, Advocate,
Mr.Ashwani Gaur, Advocate,
Mr.Atul Yadav, Advocate for the landowners.
Mr.Sudeep Mahajan, Addl. A.G., Haryana
for State as well as for HSIIDC.
Ms.Safia Gupta, AAG, Haryana.
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G.S.SANDHAWALIA, J.
In view of the detailed judgement of even date passed in RFA No.384 of 2013 - "Tej Singh and another Vs. State of Haryana and others", the appeals filed by the HSIIDC are allowed and the awards in question are modified whereas the appeals along with the cross- objections, filed by the landowners are dismissed. The market value is, thus, fixed at Rs.43,61,400/- per acre along with all statutory benefits as on 27.09.2005.
(G.S.SANDHAWALIA)
June 01, 2018 JUDGE
raman
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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