Punjab-Haryana High Court
Hsiidc vs Chanda Singh And Ors on 16 December, 2021
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
RFA-5680-2015 (O&M)
and connected cases 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA-5680-2015 (O&M)
Date of decision: 16.12.2021
Haryana State Industrial Development Corporation (now Haryana State
Industrial and Infrastructure Development Corporation) Limited
....Appellant
Versus
Chanda Singh and others
..Respondents
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL Present:- Mr. Pritam S Saini, Advocate for the HSIIDC Mr. Rajesh Bansal, Advocate Mr. Deepak Sharma, Advocate and Mr. Deepak Kumar, Advocate for the landowners Mr. Shivendra Swaroop, AAG, Haryana and Ms. Vibha Tewari, AAG, Haryana ANIL KSHETARPAL, J
1. This judgment shall dispose of a batch of Regular First Appeals, (details whereof are on the foot of the judgment), filed under Section 54 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the 1894 Act'), assailing the correctness of the award passed by Reference Court on 29.01.2015 and 05.02.2015. The notification under Section 4, 6 of the 1894 Act and the assessment of the market value of acquired land made by the Land Acquisition Collector (hereinafter referred to as 'LAC') through two different awards is common. A narrow strip of land located in three different contiguous villages namely Bihta, Harioli and Shergarh has been acquired for constructing effluent channel to dispose of storm/sewage effluent from the Industrial Growth 1 of 18 ::: Downloaded on - 15-01-2022 22:43:41 ::: RFA-5680-2015 (O&M) and connected cases 2 Centre and Food Park at Saha to river Markanda. In villages Bihta, 60 bighas and 7 biswas, and in Village Shergarh, 53 kanals 10 marlas respectively has been acquired. The extent of the area acquired from the village Harioli has not come on record. Learned counsel representing the parties are common and they are ad idem that this batch of appeals can be conveniently disposed by a common judgment.
The relevant particulars are as under:-
05.05.2006 Notification under Section 4 of the 1894 Act 03.05.2007 Notification U/s 6 of the 1894 Act 28.04.2009 Award no.1 with respect to village Bihta assessing the market value of the land at Rs.8,00,000/- per acre in village Bihta, 60 bighas 7 biswas were acquired. 28.04.2009 Award no.2 dated 28.04.2009 with respect to land situated in village in Shergarh where 53 kanals 10 marlas of land, has been acquired at the market value of Rs.8,00,000/- per acre.
2. The Reference Court with respect to village Bihta and Harioli has assessed the market value of the acquired land at the rate of Rs.12,90,000/- per acre vide an award dated 29.01.2015 whereas with respect to the acquired land situated in the village Shergarh, vide an award dated 05.02.2015, the Reference Court assessed the market value of the acquired land @ Rs.8,32,000/- per acre. It is further important to note that the beneficiary agency or the State of Haryana have not filed any appeal with respect to acquired land in village Shergarh. Thus, the correctness of the market value @ Rs.8,32,000/- per acre assessed by the Reference Court has not been questioned by the State or the beneficiary of the acquisition although the landowners have filed appeals seeking modification of the assessment of the market value.
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3. On the one hand, learned counsel representing the landowners have contended that the Reference Court has erred in deducting 1/3rd from the base value for the development cost. Whereas on the other hand, learned counsel representing the HSIIDC has contended that the Reference Court while deciding the cases arising from village Bihta and Harioli has committed an error while relying upon the sale exemplar Ex.P38 dated 17.01.2006 with respect to a small plot measuring 300 sq. yards. He submits that there is no possibility that a plot of 300 sq. yards plot was purchased to be used for the agricultural purpose. He further drew the attention of the Court to the finding of the Reference Court to the effect that the aforesaid plot represented by exemplar P38 is located near the abadi (Residential Area of the Village).
4. Before this Court proceeds to analyze the arguments of the learned counsel representing the parties, it is appropriate to note that a large number of sale deeds have been produced by the respective parties. The details of the aforesaid sale exemplars are extracted in the following table:-
Sr. Exhibits Nos. Sale Deed Location Area Total Price Price in No. assigned in the No. Village Per Acre records of the & Date cases arising from villages Bihta, Harioli and Shergarh, respectively
1. Ex.P-29 714 Dhakoula 20 30,000 72,60,000 Ex.P-32 07.11.2003 Sq. Yards
2. Ex.P-30 700 Dhakoula 150 1,60,000 51,62,666 Ex.P-33 31.10.2003 Sq. Yards
3. Ex.P-31 69 Dhakoula 21 31,000 71,44,762 Ex.P-34 20.04.2004 Sq. Yards 3 of 18 ::: Downloaded on - 15-01-2022 22:43:41 ::: RFA-5680-2015 (O&M) and connected cases 4
4. Ex.P-3 1213 Dhakoula 133.3 2,00,000 7261815 Ex.P-6 12.03.2004 Sq. Yards
5. Ex.P-4 66 Dhakoula 41 61,000 7200975 Ex.P-7 20.04.2004 Sq. Yards
6. Ex.P-5 1796 Dhakoula 27 49,000 8783703 Ex.P-8 11.02.2005 Sq. Yards
7. Ex.P-6 663 Dhakoula 41 75,000 8853658 Ex.P-9 21.06.2005 Sq. Yards
8. Ex.P-7 48 Dhakoula 27 50,000 8962962 Ex.P-10 15.04.2005 Sq. Yards
9. Ex.P-8 1116 Dhakoula 264 3,24,720 59,53,200 Ex.P-11 30.08.2005 Sq. Yards
10. Ex.P-26 569 Dhakoula 66 1,00,000 7,33,3,333 Ex.P-29 05.09.2003 Sq. Yards
11. Ex.P-24 225 Dhakoula 18 30,000 80,66,666 Ex.P-27 21.05.2004 Sq. Yards 12 Ex.P-9 171 Saha 2 2,50,000 20,00,0000 Ex.P-12 11.05.2004 Marlas
13. Ex.P-10 374 Saha 54 81,000 72,60,000 Ex.P-13 01.07.2003 Sq. Yards
14. Ex.P-11 352 Saha 33 1,00,000 1,46,66,666 Ex.P-14 01.06.2004 Sq. Yards
15. Ex.P-12 1079 Saha 27 49,000 87,83,703 Ex.P-15 19.08.2005 Sq. Yards
16. Ex.P-13 1524 Saha 27 40,500 72,60,000 Ex.P-16 17.12.2004 Sq. Yards
17. Ex.P-14 751 Saha 307 3,91,425 61,71,000 Ex.P-17 01.07.2005 Sq. Yards
18. Ex.P-15 1775 Saha 24.5 43,500 85,93469 Ex.P-18 04.02.2005 Sq. Yards
19. Ex.P-16 309 Saha 29 40,000 66,75,862 Ex.P-19 17.05.2005 Sq. Yards
20. Ex.P-17 260 Saha 27 50,000 89,62,963 Ex.P-20 13.05.2005 Sq. Yards
21. Ex.P-18 1235 Saha 269 3,50,000 6297397 Ex.P-21 16.09.2005 Sq. Yards
22. Ex.P-19 152 Saha 22/30 Marlas 40,000 87,44,354 Ex.P-22 29.04.2005 (22.14 Sq.
Yards)
23. Ex.P-20 86 Saha 27 50,000 89,62,963 Ex.P-23 26.04.2005 Sq. Yards
24. Ex.P-21 1185 Saha 49 73,500 72,60,000 Ex.P-24 05.03.2004 Sq. Yards 4 of 18 ::: Downloaded on - 15-01-2022 22:43:41 ::: RFA-5680-2015 (O&M) and connected cases 5
25. Ex.P-22 409 Saha 18.33 1,00,000 2,64,04800 Ex.P-25 08.06.2004 Sq. Yards
26. Ex.P-23 619 Saha 24 36,000 72,60,000 Ex.P-26 30.09.2003 Sq. Yards
27. Ex.P-25 253 Saha 19 70,000 1,78,31,579 Ex.P-28 21.05.2004 Sq. Yards
28. Ex.P-27 902 Saha 39 36,000 44,67,692 Ex.P-30 10.12.2002 Sq. Yards
29. Ex.P-28 1203 Saha 89 2,45,000 1,33,23,595 Ex.P-31 09.09.2005 Sq. Yards
30. Ex.P-2 323 Tepla 211 5,50,000 1,26,16,113 Ex.P-5 20.05.2005 Sq. Yards (Constructed) 31 Ex.P-34 1768 Bihta 200 80,000 19,36,000 Ex.P-36 20.12.2005 Sq. Yards 32 Ex.P-35 1488 Bihta 150 60,000 19,36,000 Ex.P-37 28.10.2005 Sq. Yards
33. Ex.P-36 447 Bihta 300 1,20,000 19,36,000 Ex.P-38 16.06.2006 Sq. Yards
34. Ex.P-37 1849 Bihta 550 2,20,000 19,36,000 Ex.P-39 30.12.2005 Sq. Yards
35. Ex.P-38 2056 Bihta 621 2,48,000 19,32,882 Ex.P-40 17.01.2006 Sq. Yards
36. Ex.P-39 2103 Bihta 122 50,000 19,83,606 Ex.P-41 27.01.2006 Sq. Yards
37. Ex.P-40 301 Bihta 10 Biswa 2,00,000 19,19,873 Ex.P-42 26.05.2006 (504.2 Sq.
Yards)
38. Ex.P-41 1089 Bihta 200 80,000 19,36,000 Ex.P-43 23.08.2005 Sq. Yards
39. Ex.P-45 710 Shergarh 6 39,000 10,40,000 28.06.2005 Marlas
40. Ex.P-46 745 Shergarh 3 19,500 10,40,000 01.07.2005 Marlas
41. Ex.P-47 234 Shergarh 6 60,000 16,00,000 15.06.2007 Marlas 42 Ex.P-48 284 Shergarh 6 60,000 16,00,000 26.06.2007 Marlas Documentary Evidence produced by the HSIIDC
43. Ex.R-1 2347 Bihta 2 Bigha 1,60,000 3,07,219 14.03.2006 10 Biswa Total:
2520.68 Sq.
Yards 44 Ex.R-2 2499 Bihta 8 Bigha 3,40,000 2,04,016 23.08.2006 (8066.64 Sq.
Yards) 5 of 18 ::: Downloaded on - 15-01-2022 22:43:41 ::: RFA-5680-2015 (O&M) and connected cases 6 45 Ex.R-3 995 Bihta 3 Bigha 1,00,000 1,26,337 28.11.2006 16 Biswa Total:3831.71 46 Ex.R-4 788 Bihta 12 Bigha 16,65,000 6,53,296 30.11.2007 4 2/3rd Biswa Total: 12326 Sq.
Yards 47 Ex.R-1 740 Shergarh 5 kanal 2 Marla 4,00,000 6,27,451 20.11.2007 48 Ex.R-2 139 Shergarh 5 kanal 9 Marla 4,10,000 6,01,835 22.05.2007 The various expressions used in the aforesaid table are with reference to the size of the agricultural land and so, it will be appropriate to delineate the same. Hence, it is described as under:-
1 Rectangle = 5 X 5 = 25 Acre 1 Acre = 160 Marlas 8 Kanal = 1 Acre 1 Kanal = 20 Marlas 1 Acre = 4840 Sq. Yards 1 Marla = 272.251=30.25 Sq. Yards 1 Inch = 2.54 cm 1 Foot = 12 Inch 1 Sq. Feet = 12 X 12 = 144 Inch 1 Yard = 3 Feet 1 Sq. Yard = 9 Sq. Feet 100 Sq. Yards = 900 Sq. Feet 1 Kanal = 0.125 Acre 1 Marla = 0.00625001 Acre 1 Acre = 4.75 Bigha = 96 Biswas 1 Bigha = 20 Biswa = 1008.33 Sq.Yds. 1 Biswa = 20 Biswani = 50.42 Sq.Yds.
5. PW1-Uday Singh, PW-2-Rajinder Kumar and PW-4 Gulshan Raj Singh are the landowners who have deposed about the potential uses of the acquired land. PW3 Jasmer Singh, Patwari has proved Aksh- shijra (Ex.PW1) (revenue layout plan) of the acquired land of village Bihta. On the contrary, the HSIIDC has examined Sh.Rajinder Kumar as RW1 who has stated that the market value of the land was not 6 of 18 ::: Downloaded on - 15-01-2022 22:43:41 ::: RFA-5680-2015 (O&M) and connected cases 7 more than Rs.6,00,000/- per acre, however, the LAC has already awarded Rs.8,00,000/- per acre.
6. In the connected cases arising from Village Shergarh, Inderjit son of Thakur Singh, one of the landowners, has appeared in evidence as PW1, whereas Rajinder Kumar, Patwari of Village Shergarh has been examined as PW2. He has produced Aksh-shijra (revenue layout plan) of the acquired land. PW3 Roop Ram Barar, a registered Architect, has produced the layout plan Ex.P4. On the other hand, the HSIIDC has examined Rajinder Kumar Mehta, Senior Manager, HSIIDC, Industrial Growth Centre, Saha, as DW1.
7. First and foremost, it is important to note that the Courts have devised a method of applying deduction in order to assess the market value of the acquired land, particularly, when there is a dissimilarity between the acquired land and the land covered by the sale exemplars produced by the parties. If the court finds that the sale deed produced as an exemplar is either of the plot from the developed area or is of a very small plot that is used for residential, commercial or industrial purpose or there is any other dissimilarity, the court, in order to moderate the market value, applies deduction/cut to arrive at a just, fair and reasonable amount. However, the court is not required to apply the deduction/ development cut if a comparable sale instance of a contemporaneous period have been produced by the landowners.
8. It is important to note that although the revenue layout plan (Ex.PW1) has been produced, inspite of that, no layout plan has 7 of 18 ::: Downloaded on - 15-01-2022 22:43:41 ::: RFA-5680-2015 (O&M) and connected cases 8 been produced by the respective parties that makes the identification of the location of different parcels of land transacted through various sale exemplars completely transparent. In other words, both the parties have failed to produce a proper layout plan, that identifies the geographical location of the different parcels of land sold through various sale exemplars vis-a-vis the acquired land. Hence, this Court is left with no other choice but to proceed on the basis of the material produced by the respective parties. Ex.P1, a small revenue layout plan, shows that the acquired land in all the three villages (i.e Bihta, Harioli and Shergarh) is in the shape of a long narrow strip of land. As already noticed, the acquisition is for construction of a drain to dispose of storm/sewage effluent from Industrial Growth Centre and Food Park at Saha. Through this proposed drain, the sewage effluent/storm water is sought to be drained out in river Markanda which flows nearby the acquired land.
9. From a careful perusal of the information compiled in the table with respect to the sale exemplars produced by the respective parties, it is evident that the landowners have produced the sale exemplars of very small plots. As compared thereto, the sale exemplars produced by HSIIDC clearly are of sufficiently reasonable sized plots.
In fact, keeping in view the size of the plots reflected in the sale deeds produced by the landowners, it is safe to conclude that the aforesaid sale exemplars are not with respect to the sale of an agricultural land.
Furthermore, it is evident that even after the notification under Section 4 of the 1894 Act, which was issued on 05.05.2005, the prices of the land in the village did not increase, which is evident from the sale exemplars 8 of 18 ::: Downloaded on - 15-01-2022 22:43:41 ::: RFA-5680-2015 (O&M) and connected cases 9 produced by the HSIIDC.
10. The Reference Court, while deciding the cases arising from villages Bihta and Harioli has relied upon the sale deed exemplar Ex.P38 dated 17.01.2006 with respect to a plot measuring 300 sq. yards against a total sale consideration of Rs.1,20,000/-. The per acre rate of the aforesaid land comes to Rs.19,36,000/-. However, there is a very significant finding of the Reference Court that the aforesaid parcel of land is located near the abadi (residential area of the village). The Reference Court has itself found that the sold plot is not for agricultural purpose. The size of the plot is significantly small. It is 1/16th part of an acre. The total acquisition is 60 bighas 7 biswas + 53 kanals 3 marlas. ( It is nearly 21 acres). Therefore, the reliance placed by the Reference Court on the sale exemplar Ex.P38 is inappropriate, particularly, when HSIIDC has produced the sale exemplars of different parcels of land sold in village Bihta, which were not only comparable but were also of the contemporaneous period. Ex.R1 is a sale deed dated 14.03.2006, whereby 2 bighas 10 biswas land has been sold for a total sale consideration of Rs.1,60,000/-. (Its per acre rate comes to Rs.3,07,219/-) Ex.R2 (dated 23.08.2006) is a sale instance of 8 bighas ( 8066.64 square yards) land sold for Rs.3,40,000/-. The per acre rate of this sale instance comes to Rs.2,04,016/-. Whereas Ex.R4 (30.11.2007) is a sale instance of 12 bighas 4-2/3 biswas of land (total sale consideration Rs.16,65,000/-) which has been sold at the rate of Rs.6,53,296/- per acre. In other words, it is with respect to a parcel of 9 of 18 ::: Downloaded on - 15-01-2022 22:43:41 ::: RFA-5680-2015 (O&M) and connected cases 10 land measuring nearly 2 ½ acres.
11. Since the parties have not produced a proper layout plan, as already noticed, this Court is left with no other choice but to apply the thumb rule. In the considered opinion of this Court, the Reference Court has committed an error in assessing the market value on the basis of a sale of a significantly small sized plot which ordinarily was not purchased for the agricultural purpose, particularly when the sale exemplars other than that sale instance (the one that was relied upon) were available. The Reference Court has also committed an error in ignoring the sale exemplar produced by the HSIIDC on the two grounds that the market value of the aforesaid sale exemplar is less than the award of the Collector and these sale instances are undervalued in order to avoid the payment of requisite stamp duty and the registration charges.
12. At this stage, it would be appropriate to extract Section 25 of the 1894 Act:-
"25 Amount of compensation awarded by court not to be lower than the amount award by the Collector - The amount of compensation awarded by the Court shall not be less than the amount awarded by the Collector under Section 11."
13. On a careful scrutiny of the statutory provision, it is evident that the Legislature did not prohibit the Court from analyzing and evaluating the sale exemplars depicting a price lower than the amount awarded by the LAC to the landowners. The intention of the Legislature is that the court will not award the amount lower than the amount 10 of 18 ::: Downloaded on - 15-01-2022 22:43:41 ::: RFA-5680-2015 (O&M) and connected cases 11 assessed by the LAC. Hence, the view of the Reference Court in not analysing and evaluating the exemplars depicting a lower price was not correct. Reliance in this regard can be placed on Lal Chand vs. Union of India (2009) 15 SCC 769
14. The Reference Court has erred in assuming that these sale instances are the transactions involving transfer of the properties at a lower market price in order to avoid payment of the requisite stamp duty and registration charges. In absence of evidence to prove that the sale deeds produced by the HSIIDC were undervalued or the correct price was not reflected in the sale deeds, the Reference Court erred in ignoring the sale deeds produced by the HSIIDC. Keeping in view the aforesaid discussion, the highest price of the sale exemplars of comparable land during contemporaneous period comes to Rs.6,00,000/-
per acre. The LAC has already assessed the market value of the acquired land at the rate of Rs.8,00,000/- per acre. The sale instance Ex.R4 is more than 1 ½ years after the date of notification under Section 4 of the 1894 Act. In other words, even after the start of acquisition proceedings, the market value of the land did not increase. Ex.R2 is with respect to sufficiently big sized parcel of land (nearly two acres of land).
15. The landowners have also relied upon a judgment passed by the Reference Court with respect to acquisition of the land in village Saha, initiated vide a notification dated 23.12.2005 under Section 4 of the 1894 Act. The award passed by the Reference Court on 29.01.2015 11 of 18 ::: Downloaded on - 15-01-2022 22:43:41 ::: RFA-5680-2015 (O&M) and connected cases 12 have already been set aside in appeal by this Court while deciding appeals arising from villages Dhakola, Saha, Tepla and Jawahargarh in HSIIDC vs. Prem Parkash and another (RFA-5100-2015 decided on 13.12.2021). While assessing the market value of the acquired land in village Saha, this Court has held that the landowners shall be entitled to market value at the rate of Rs.8,00,000/- per acre. Hence, the judgment relied upon by the landowners has already been reversed.
16. This Bench is of the considered view that the Reference Court has erred in assessing the market value of the land at Rs.12,90,000/-.
17. There is one more aspect of this matter that needs discussion. As already noticed, with regard to acquisition of land in the village Shergarh, arising from the same notification, the Reference Court has assessed the market value at the rate of Rs.8,32,000/- per acre and the HSIIDC or the State of Haryana have not filed any appeal. In other words, the amount of Rs.8,32,000/- has been accepted to be a correct assessment by the acquiring agency. In such circumstances, there is no reason to deprive the landowners from the amount which has been assessed by the Reference Court with respect to adjoining villages, particularly, when a narrow strip of land has been acquired for construction of a drain as there is no evidence that the villages Bihta or Harioli are at a disadvantageous location.
18. Consequently, the market value of the acquired land is uniformly assessed at Rs.8,32,000/- per acre. Resultantly, the appeals 12 of 18 ::: Downloaded on - 15-01-2022 22:43:41 ::: RFA-5680-2015 (O&M) and connected cases 13 filed by the HSIIDC with respect to the acquired land located in village Bihta and Harioli shall stand allowed whereas the appeals filed by the landowners in respect of land located in all three villages shall stand dismissed.
16.12.2021 (ANIL KSHETARPAL)
rekha JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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40. RFA - 4394 - SHALAV V/S STATE OF HARYANA THROUGH SUB 2015 DIVISIONAL OFFICER (C)-CUM-LAND ACQUISITION COLLECTOR, AMBALA AND ANOTHER
41. RFA - 4391 - BRIJ PAL AND OTHERS V/S STATE OF HARYANA THROUGH 2015 SUB DIVISIONAL OFFICER (C)-CUM-LAND ACQUISITION COLLECTOR, AMBALA AND ANOTHER
42. RFA - 4392 - RAMWATI AND ANOTHER V/S STATE OF HARYANA 2015 THROUGH SUB DIVISIONAL OFFICER (C)-CUM-LAND ACQUISITION COLLECTOR, AMBALA AND ANOTHER
43. RFA - 4799 - NIRMAL SINGH AND OTHERS V/S STATE OF HARYANA 2015 THROUGH LAND ACQUISITION COLLECTOR, AMBALA
44. RFA - 4800 - PARDEEP SINGH THROUGH HIS G.P.A. SHRI ANUP CHAUHAN 2015 S/O SH. RANBIR SINGH V/S STATE OF HARYANA THROUGH LAND ACQUISITION COLLECTOR, AMBALA
45. RFA - 4801 - RAM KUMAR AND ANOTHER V/S STATE OF HARYANA 2015 THROUGH LAND ACQUISITION COLLECTOR, AMBALA
46. RFA - 4797 - CHANDA SINGH (DECEASED) THROUGH HIS LRS V/S STATE 2015 OF HARYANA THROUGH LAND ACQUISITION COLLECTOR, AMBALA AND ANOTHER
47. RFA - 4798 - SIRI PAL SINGH V/S STATE OF HARYANA THROUGH LAND 2015 ACQUISITION COLLECTOR, AMBALA 15 of 18 ::: Downloaded on - 15-01-2022 22:43:41 ::: RFA-5680-2015 (O&M) and connected cases 16
48. RFA - 4802 - SURINDER PAL AND OTHERS V/S STATE OF HARYANA 2015 THROUGH LAND ACQUISITION COLLECTOR, AMBALA
49. RFA - 4965 - SANDEEP KUMAR AND ANOTHER V/S STATE OF HARYANA 2016 THROUGH LAND ACQUISITION COLLECTOR, AMBALA AND ANOTHER
50. RFA - 2115 - RAVINDER SINGH V/S STATE OF HARYANA THROUGH LAND 2016 ACQUISITION COLLECTOR, AMBALA
51. RFA - 2114 - BALDEV SINGH AND OTHERS V/S STATE OF HARYANA 2016 THROUGH LAND ACQUISITION COLLECTOR, AMBALA
52. RFA - 5438 - OM PAL SINGH AND OTHERS V/S STATE OF HARYANA 2015 THROUGH LAND ACQUISITION COLLECTOR, AMBALA
53. RFA - 4804 - JASPAL SINGH AND OTHERS V/S STATE OF HARYANA 2015 THROUGH LAND ACQUISITION COLLECTOR, AMBALA
54. RFA - 4803 - SURINDER PAL AND OTHERS V/S STATE OF HARYANA 2015 THROUGH LAND ACQUISITION COLLECTOR, AMBALA
56. RFA - 5681 - HARYANA STATE INDUSTRIAL DEVELOPMENT 2015 CORPORATION,(NOW HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE DEVELOPMENT CORPORATION) LIMITEDV/S SANDEEP KUMAR AND OTHERS
58. RFA - 5683 - HARYANA STATE INDUSTRIAL DEVELOPMENT 2015 CORPORATION,(NOW HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE DEVELOPMENT CORPORATION) LIMITED V/S SALAV AND ANOTHER
62. RFA - 5694 - STATE INDUSTRIAL DEVELOPMENT CORPORATION,(NOW 2015 HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE DEVELOPMENT CORPORATION) LIMITED V/S UDEY SINGH AND ANOTHER
65. RFA - 5693 - HARYANA STATE INDUSTRIAL DEVELOPMENT 2015 CORPORATION,(NOW HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE DEVELOPMENT CORPORATION) LIMITED V/S PRADEEP SINGH THROUGH HIS G.P.A. SHRI ANUP CHAUHAN AND ANOTHER 16 of 18 ::: Downloaded on - 15-01-2022 22:43:41 ::: RFA-5680-2015 (O&M) and connected cases 17
68. RFA - 5689 - HARYANA STATE INDUSTRIAL DEVELOPMENT 2015 CORPORATION,(NOW HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE DEVELOPMENT CORPORATION) LIMITEDV/S BRIJ PAL AND OTHERS
69. RFA - 5684 - HARYANA STATE INDUSTRIAL DEVELOPMENT 2015 CORPORATION,(NOW HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE DEVELOPMENT CORPORATION) LIMITEDV/S OM PAL SINGH AND OTHERS
70. RFA - 5696 - HARYANA STATE INDUSTRIAL DEVELOPMENT 2015 CORPORATION,(NOW HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE DEVELOPMENT CORPORATION) LIMITED V/S MEHAM PAL SINGH AND OTHERS
73. RFA - 5697 - HARYANA STATE INDUSTRIAL DEVELOPMENT 2015 CORPORATION,(NOW HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE DEVELOPMENT CORPORATION) LIMITED V/S HARPAL SINGH AND ANOTHER
77. RFA - 5705 - HARYANA STATE INDUSTRIAL DEVELOPMENT 2015 CORPORATION,(NOW HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE DEVELOPMENT CORPORATION) LIMITED V/S JASRAJ SINGH AND ANOTHER
80. RFA-4393-2015 TILAK RAJ VS. STATE OF HARYANA THROUGH SUB DIVISIONAL OFFICER(C)-CUM-LAND ACQUISITION COLLECTOR, AMBALA AND ANOTHER 17 of 18 ::: Downloaded on - 15-01-2022 22:43:41 ::: RFA-5680-2015 (O&M) and connected cases 18 81 RFA-631-2017 RAJINDER SINGH AND OTHERS VS. STATE OF HARYANA AND OTHERS 16.12.2021 (ANIL KSHETARPAL) rekha JUDGE 18 of 18 ::: Downloaded on - 15-01-2022 22:43:41 :::