Punjab-Haryana High Court
The State Of Haryana, Through Collector ... vs Sangeeta And Other on 2 May, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
RFA-3175-2019 (O&M) and -1-
other connected cases
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA-3175-2019 (O&M)
Date of decision: 02.05.2022
STATE OF HARYANA AND ANOTHER ..Appellants
Versus
SMT. SANGEETA AND OTHERS ..Respondents
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Baldev Raj Mahajan, Advocate General, Haryana
with Mr. Shivendra Swaroop, AAG, Haryana,
Ms. Vibha Tewari, AAG, Haryana, and,
Mr. Harsh Vardhan, AAG, Haryana.
Ms. Nikita Goel, Advocate.
Mr. Jaivir Yadav, Advocate
for Mr. Harshwardhan Ranga, Adocate
Mr. Sanjiv Ghai, Advocate
with Mr. Saurabh Garg, Advocate
Mr. Sanjeev Kodan, Advocate
Mr. Navneet Singh, Advocate
Mr. S.P. Chahar, Advocate
Mr. Aditya Yadav, Advocate
Mr. Sandeep Kotla, Advocate
Mr. Chanderhas Yadav, Advocate
Mr. Sanjeev Kodan, Advocate
Mr. Arvind Seth, Advocate,
Mr. Kulvir Narwal, Advocate
Mr. Vijay, Advocate
Mr. Suresh Kaushik, Advocate
Mr. R.K. Girdhwal, Advocate
for Mr. G.N. Malik, Advocate
Mr. Saurabh Dalal, Advocate
Mr. Vivek Khatri, Advocate
Mr. Abhimanyu Singh, Advocate
Mr. R.K. Kachwa, Advocate
MR. Ashish Gupta, Advocate
for Mr. G.N. Malik, Advocate
Mr. P.R. Yadav, Advocate
Ms. Divya Arora, Advocate
for Mr. Rahul Deswal, Advocate
Mr. Ravinder Rana, Advocate
Ms. Pratibha Yadav, Advocate
for Mr. Arvind Kumar Yadav, Advocate
for the landowners.
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ANIL KSHETARPAL, J.
1. INTRODUCTION 1.1 This batch of Regular First Appeals as well as a cross-objection (details whereof are on the foot of the judgment), filed under Section 74 of the Right to Fair Compensation and Transparency in Land Acquisition, rehabilitation and Resettlement Act, 2013 (hereinafter referred to as 'the 2013 Act) assail the correctness of the awards passed by the Authority (hereinafter referred as Reference Court) on 21.01.2019, 10.05.2019, 13.08.2019 and 05.09.2019. The notifications under Sections 4 and 6 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the 1894 Act), are common. By two different awards i.e. award No.8 and 10 dated 04.07.2014, the Land Acquisition Collector (hereinafter referred to as 'the LAC') has assessed the identical market value of the acquired land. The Reference Court/Authority has uniformly assessed the market value of the acquired land at the rate of Rs.72,00,000/- per acre. The learned counsel representing the parties are ad idem that this bunch of appeals and a cross-objection bearing No.XOBJR-154-2019, can be decided by a common judgment.
1.2 The relevant particulars of the cases are:-
Sr. Date Details No. 1. 07.07.2011 Notification under Section 4 of the 1894
Act, was issued for expressing intention of the Government to acquire 118.43 acres of land in village Jhajjar as well as Sikandarpur for development of residential sector 9-A.
2. 06.07.2012 Date of publication of declaration under Section 6 of the 1894 Act.
3. 04.07.2014 Vide awards No.8 and 10, the LAC assessed the market value of the acquired land at the rate of Rs.28,13,951/-.
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4. 21.01.2019, 10.05.2019, The Reference Court/Authority has
13.08.2019, and uniformly assessed as market value of the
05.09.2019 acquired land at the rate of
Rs.72,00,000/- per acre.
1.3 It is evident that the present cases relate to a transitional period
between the 1894 Act and the 2013 Act. Hence, these case are governed by Section 24 (1) (a) of the 2013 Act. It provides that for the purpose of the assessing compensation, the provisions of the Act of 2013 shall apply.
1.4 The landowners claim that the acquired land has an immense potential to be used for the residential, commercial and industrial purposes.
It has been pointed out that the acquired land is not only located near the already established special economic zone but is also close to the national highway. It is claimed that the market value of the acquired land is not less than Rs.25,000/- per square yard. The State contests the aforesaid position and submits that the award passed by the LAC is made in accordance with the law.
1.5 It may be noted here that vide award dated 21.01.2019, the RC decided as many as 62 cases. In the remaining awards passed on 10.05.2019, 13.08.2019 and 05.09.2019, by the RC, the reliance has been placed on the award dated 21.01.2019.
2. ORAL AND DOCUMENTARY EVIDENCE 2.1 The landowners in order to prove that the assessment made by the LAC is not correct, have examined PW-1 Bharat Singh as well PW-1 Ramesh Chander (He has been wrongly numbered as PW-1, in the RC.
2.2 Apart from the above-mentioned oral evidence, the landowners have produced the following sale deeds which have been compiled in a table by the RC:-
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Village: Jhajjar
Sr. Exhibit Sale Deed Date Total Area Land Price Price Per Village
No. Nos. No. Calculated Acre
in Marlas
1. P-1 3432 20.08.2007 4K-3M 83 5000000 9638554 Jhajjar
P-70
2. P-2 3319 05.07.2011 1K 20 1537000 12296000 Jhajjar
P-72
3. P-2 4459 01.01.2010 1K-5M 25 1890000 12096000 Jhajjar
P-11
4. P-3 2736 18.06.2006 8K-4M 164 4305000 4200000 Jhajjar
P-64
P-69
5. P-4 2826 23.06.2011 1A-7K-2M 302 10192500 5400000 Jhajjar
6. P-5 2737 18.06.2006 1A-3M 163 4278750 4200000 Jhajjar
P-41
P-68
7. P-7 820 25.05.2006 14K-14M 294 6982500 3800000 Jhajjar
P-21
8. P-8 373 29.04.2008 643 - 1415000 10651010 Jhajjar
P-54 Sq. Yards
9. P-9 608 14.05.2008 700 - 2100000 14520000 Jhajjar
P-55 Sq. Yards
10. P-10 6971 27.02.2008 720 - 1440000 9680000 Jhajjar
P-52 Sq. Yards
11. P-12 960 10.05.2011 152 - 456000 14520000 Jhajjar
Sq. Yards
12. P-17 1081 08.06.2005 937 - 656000 3388516 Jhajjar
Sq. Yards
13. P-18 490 08.06.2005 8A-5M 1285 28912500 3600000 Jhajjar
14. P-19 818 26.05.2006 1A-3M 163 5093700 4999950 Jhajjar
15. P-20 819 26.05.2006 3A-3K-12M 552 13800000 4000000 Jhajjar
16. P-22 821 26.05.2006 1A-1K-2M 182 4095000 3600000 Jhajjar
17. P-23 822 26.05.2006 4K-5M 85 1912500 3600000 Jhajjar
18. P-24 1309 15.06.2006 5K-18M 118 3090938 4191102 Jhajjar
19. P-2 1310 15.06.2006 1A-1K-14M 194 5092500 4200000 Jhajjar
20. P-26 1688 30.06.2006 2A-4K 400 10400000 4160000 Jhajjar
21. P-27 1734 03.07.2006 3A-6K 600 15777000 4207200 Jhajjar
22. P-28 1786 05.07.2006 2A-1K-13M 353 9272813 4202974 Jhajjar
23. P-29 1859 07.07.2006 5A-9M 809 20212500 3997527 Jhajjar
24. P-30 1893 11.07.2006 1A-2K-18M 218 4905000 3600000 Jhajjar
25. P-31 1894 11.07.2006 1A-2K-14M 214 4815000 3600000 Jhajjar
26. P-32 2095 19.07.2006 1A-5K-5M 265 5962500 3600000 Jhajjar
27. P-33 2096 19.07.2006 3K-14M 74 1929500 4171891 Jhajjar
28. P-34 2209 24.07.2006 3A-7K-11M 631 16563750 4200000 Jhajjar
29. P-35 2228 25.07.2006 2K-4M 44 1250000 4545454 Jhajjar
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30. P-36 2226 25.07.2006 1A-15M 175 5500000 5028571 Jhajjar
31. P-37 2284 27.07.2006 2A-1K-10M 350 8750000 4000000 Jhajjar
32. P-38 2301 31.07.2006 2A-1K-9M 349 9152500 4195988 Jhajjar
33. P-39 2356 01.08.2006 1084 - 1193000 5326678 Jhajjar
Sq. Yards
34. P-40 2735 18.08.2006 3A-1K-2M 502 13177500 4200000 Jhajjar
35. P-42 2994 30.08.2006 6A-1K-9M 989 25891000 4188634 Jhajjar
36. P-43 3146 08.09.2006 2A-5K-16M 436 11445000 4200000 Jhajjar
37. P-44 3147 08.09.2006 1A-3K-2M 222 5827500 4200000 Jhajjar
38. P-45 3266 14.09.2006 2A-10M 330 9712500 4709090 Jhajjar
39. P-46 3422 22.09.2006 1A-10M 30 1000000 5333333 Jhajjar
40. P-47 3818 18.10.2006 2A-5K-9M 429 12847500 4791608 Jhajjar
41. P-48 5793 25.01.2007 2K-8M 48 1455000 4850000 Jhajjar
42. P-49 5822 29.01.2007 2K-15M 55 2000000 5818181 Jhajjar
43. P-50 6802 07.03.2007 2057 - 2263000 5324705 Jhajjar
Sq. Yards
44. P-51 2342 04.07.2007 14M 14 600000 6857142 Jhajjar
45. P-53 7310 20.03.2008 1000 - 2200000 10648000 Jhajjar
Sq. Yards
46. P-56 1381 27.06.2008 1149 - 2300000 9688424 Jhajjar
Sq. Yards
47. P-71 4481 29.07.2011 756 - 2300000 14724867 Jhajjar
Sq. Yards
48. P-73 4623 03.08.2011 166.5 - 835000 24272672 Jhajjar
Sq. Yards
49. P-74 872 06.05.2011 2K-16M 56 1750000 5000000 Jhajjar
50. P-77 5095 22.11.2013 7A-3K-13M 1193 89475000 12000000 Jhajjar
51. P-78 4566 21.10.2013 968 - 2425000 12125000 Jhajjar
Sq. Yards
52. R-2 2942 04.10.2010 2K-2M 42 580000 2209523 Jhajjar
53. R-3 4030 21.07.2011 2A-6K-17M 457 7426250 2600000 Jhajjar
54. R-4 9231 09.11.2011 2K-5M 45 705000 2506666 Jhajjar
55. R-5 2292 27.08.2010 2K-2M 42 577500 22000000 Jhajjar
56. R-6 7266 26.08.2011 1A-1K-18M 798 3094000 2500202 Jhajjar
57. R-7 3273 21.10.2010 2K-2M 42 578000 2201904 Jhajjar
Village: Sikandarpur (S.Pur)
Sr. Exhibit Sale Deed Date Total Area Land Price Price Per Village
No. Nos. No. Calculated Acre
in Marlas
1. P-57 491 08.05.2006 14A-4K-1M 2321 52222500 3600000 S. pur
2. P-58 1297 15.06.2006 7K-8M 148 3237500 3500000 S. pur
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3. P-59 825 26.05.2006 2A-7K-7M 467 11700000 4008565 S. pur
4. P-60 1308 15.06.2006 4A-1K-19M 679 16126250 3800000 S. pur
5. P-61 1686 30.06.2006 1A-5K-7M 267 7008750 4200000 S. pur
6. P-62 1879 10.07.2006 5A-1K-9M 829 20143750 3887816 S. pur
7. P-63 2357 01.08.2006 2A-5K-15M 435 11418750 4200000 S. pur
8. P-65 2993 30.08.2006 2A-6K-4M 444 11655000 4200000 S. pur
9. P-66 3817 18.10.2006 4A-6K-14M 774 23205000 4796899 S. pur
10. P-67 5932 31.01.2007 2A-7M 327 8583750 4200000 S. pur
2.3 Per contra, the State examined Sh. Ajay Mann, Patwari, from
the Office of Land Acquisition Collector, Urban Estate, Rohtak and produced the following documentary evidence:
Ex.R1 Sajra Plan of Sector 9A
Ex.R2 Certified copy of Sale Deed No.2942 dated 04.10.2010
Ex.R3 Certified copy of Sale Deed No.4030 dated 21.07.2011
Ex.R4 Certified copy of Sale Deed No.9231 dated 09.11.2011
Ex.R5 Certified copy of Sale Deed No.2292 dated 27.08.2010
Ex.R6 Certified copy of Sale Deed No.7266 dated 26.08.2011
Ex.R7 Certified copy of Sale Deed No.3273 dated 21.10.2010
2.4 It is evident from the reading of the judgment passed by the RC
that it failed to discuss the oral and documentary evidence produced by the State of Haryana while determining/deciding the case.
3. REASONS AND ANALYSIS OF THE AWARD GIVEN BY THE REFERENCE COURT:-
3.1 It may be noted here that the landowners have also relied upon the previous award of the RC in Kamdhenu Builteck Pvt. Ltd. Vs. State of Haryana, with respect to acquisition of land for developing Sector 7, Jhajjar. The aforesaid award has been exhibited as Ex.P-76. The sale deeds Ex.P-1 to P-74 except P-8 to P-16, have already been noticed and considered by the Court in the award Ex.P-76. The RC has found that the sale instances Ex.P-8 to Ex.P-16, are with respect to significantly small 6 of 25 ::: Downloaded on - 24-07-2022 12:47:11 ::: RFA-3175-2019 (O&M) and -7-
other connected cases sized plots. The RC found that the market value is to be assessed as on 01.01.2014 i.e. the date of enforcement of 2013 Act. The Court in that regard relies upon the judgment passed by the Division Bench of the Allahabad High Court in Writ (Civil) No.60276 of 2015, titled as "Ishan International Educational Society through Director Vs. State of Uttar Pradesh and others", decided on 09.05.2017. The landowners also produced sale deeds Ex.P-77 and Ex.P-78. It was found that Ex.P-78 is with respect to a very small parcel of land, whereas, Ex.P-77, dated 22.11.2015, is with respect to 59 kanals and 16 marlas of land which has been sold at the rate of Rupees One Crore Twenty Lakh per acre. The Court after finding that no layout plan to compare the location of the parcel of land sold through Ex.P-77, with the acquired land, has been produced, discounted the price by 40% to arrive at a figure of Rs.72,00,000/- per acre.
4. ARGUMENTS MADE BY THE LEARNED COUNSELS REPRESENTING THE PARTIES:-
4.1 This Bench has heard the learned counsel representing the parties at length and with their able assistance perused the paperbook.
4.2 The learned counsel representing the landowners contend that the RC has erred in assessing the market value without examining Section 26 of the 2013 Act. While elaborating, the learned counsel has drawn the attention of the Court to Section 26 of the 2013 Act, which provides that the LAC is required to determine the average sale price on the basis of one half of the total number of sale deeds or registered agreements to sell in which the highest price has been reflected. It is contended that the RC committed an error in refusing to take into account one half of the total number of the sale deed produced by the landowners in which the highest sale price has been reflected. They further contend that the RC has failed to multiply the 7 of 25 ::: Downloaded on - 24-07-2022 12:47:11 ::: RFA-3175-2019 (O&M) and -8-
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4.3 Per contra, the learned counsel representing the State has submitted that RC has committed an error in ignoring the sale deeds produced by it. It has been submitted that the entire approach of the Reference Court while deciding the case was wrong particularly when the RC failed to correctly interpret Section 26 read with first Schedule of the 2013 Act.
5. DISCUSSION BY THIS COURT 5.1 The issue of assessment of the market value as on 01.01.2014, i.e. the date of enforcement of 2013 Act has been discussed in detail in Regular First Appeal No.309 of 2021, titled as "State of Haryana and another Vs. Rajbir and another", decided on 19.04.2022. After culling out the following issues, the matter has been analysed in an elaborate manner.
For brevity the same is extracted as under:-
"1) In the present RFA, the following questions need deliberation:-
(1) With respect to acquisition of immovable property during transitional period between the Land Acquisition Act, 1894 ( hereinafter referred to as the 1894 Act) and The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013(hereinafter referred to as RFCTLARR Act, 2013') regulated by Section 24(1)(a), whether the crucial date for the assessment of the market value is the date of enforcement of the Act i.e. 01.01.2014 or the date of publication of notification u/s 4(1) of the 1894 Act?
(2). Whether the date from which the additional amount payable U/s 30(3) of RFCTLARR Act, 2013 @ 12% P.A. is to be calculated shall be 8 of 25 ::: Downloaded on - 24-07-2022 12:47:11 ::: RFA-3175-2019 (O&M) and -9-
other connected cases 01.01.2014 or the date on which notification U/s 4(1) of the 1894 was published?
(3). Whether the letter/communication dated 26.10.2015 is in the nature of directions issued by the Central Government in exercise of power u/s 113 of the RFCTLARR Act, 2013?
If the answer to question (3) is in affirmative, then, the next question which would require elaboration is:-
(4) Whether during the transitional period, the communication dated 26.10.2015 shall supplant the provisions of the RFCTLARR Act, 2013?
6. The RFCTLARR Act, 2013 has come into force with effect from 1st day of January, 2014. On a careful reading of sub-section(1) of Section 26 of the RFCTLARR Act, 2013, it is evident that the Collector is required to determine the market value of the acquired land after analyzing the cases on the basis of following three criterias:-
(a) On the basis of instructions issued under Indian Stamp Act, 1899 for registration of sale deeds or registered agreements to sell in the area where the acquired land is situated; or
(b) The average sale price for similar type of land situated in the nearest village or nearest vicinity area; or
(c) Consented amount of compensation as agreed upon under sub-section(2) of Section 2 of the RFCTLARR Act, 2013 in case of acquisition of land for private companies or for public private partnership projects.
7. It is further provided that the Collector is required to adopt the method which assesses the highest market value out of the three options as provided under Clause(a), (b) and (c) of sub-section(1) of Section 26 of the RFCTLARR Act, 2013. The proviso to Section 26 (1) lays down that the market value shall be determined on the date on which the notification under Section 11 of the RFCTLARR Act, 2013 was issued. Explanation-1 to Section 26(1) provides that for determining the market value under Clause (b), the average sale price is required to be assessed by taking into account the sale deeds or the agreements to sell registered for similar type of area in the nearby village or nearby vicinity area during the period immediately preceding three years of 9 of 25 ::: Downloaded on - 24-07-2022 12:47:11 ::: RFA-3175-2019 (O&M) and -10- other connected cases the year in which the notification under Section 4(2) of the RFCTLARR Act, 2013, for proposed acquisition of the land was issued. Thus, there is a substantial difference between the assessment under the old Act and under the new Act. In the RFCTLARR Act, 2013, the average sale price is calculated on the basis of the sale deeds or registered agreements to sell with respect to the period three years preceding the year in which such acquisition is proposed to be made. It is provided that the sale deeds of the year in which the notification under Section 4(2) of the RFCTLARR Act, 2013 has been issued shall be required to be excluded.
8. Similarly, Explanation-2 provides that while determining the average sale price, one half of the total number of the sale deeds or the agreements to sell in which the highest sale price has been reflected shall be taken into account. Explanation-3 stipulates that any price paid as compensation for the land acquired under the provisions of the RFCTLARR Act, 2013 on an earlier occasion in the district shall not be taken into consideration. In other words, the previous assessment of the market value either by the Land Acquisition Collector or the Court with respect to different parcel of land by a separate notification shall be excluded from consideration while assessing the market value of the acquired land. Thereafter, Explanation-4 provides that if the Collector is of the opinion that any price paid or allegedly paid is not indicative of the prevailing market value, then, such sale deed(s) may be discarded for the purposes of calculating market value or in other words, excluded from being considered while calculating the average sale price. Further, sub-section(2) of Section 26 provides that after calculating the market value as per sub-section (1), the Collector shall multiply the same by a factor to be specified in the first schedule. Sub- section(3) further provides that where the Collector is unable to determine the market value of the acquired land under sub-section(1) or sub-section (2), then, the State Government shall specify the floor rate or minimum price per unit of the said land on the price calculated in the manner specified in sub-section (1) in respect of similar types of land situated in the immediately adjoining areas. Moreover, the various provisos to sub-section (3) provide the procedure where the acquiring body offers its shares to the owners. The last proviso to sub-section (3) provides that it shall be the duty of the appropriate government to ensure that the market value determined for acquisition of any land or property of the educational institution established or administered by a religious or linguistic minority shall be such as would not restrict or abrogate the right to establish and administer educational institutions of their 10 of 25 ::: Downloaded on - 24-07-2022 12:47:11 ::: RFA-3175-2019 (O&M) and -11- other connected cases choice.
9. Section 28 of the RFCTLARR Act, 2013 lays down the various parameters to be kept in mind by the Collector while assessing the market value. Section 30 provides that the Collector after having assessed the compensation to be paid as per Section 26 (1 and 2) (including value of things attached to land or building), shall award a solatium amount equivalent to 100% of the compensation amount. It is significant to note that the amount of solatium is required to be calculated on the compensation amount which includes the determination made by the Collector in accordance with Section 26(1), (2) and (3) of the RFCTLARR Act, 2013, as the case may be. On a careful reading of Section 27, it is evident that the Collector is required to calculate the total amount of compensation including the market value of all the assets attached to the land. Sub-section (3) of Section 30 provides that the Collector shall, in every case, award an amount calculated at the rate of twelve per cent per annum on such market value for the period commencing on and from the date of publication of the notification for conducting Social Impact Assessment study of the land proposed to be acquired under sub- section (2) of section 4 of the RFCTLARR Act, 2013, till the date of the award of the Collector or the date of taking possession of the land, whichever is earlier. However, there is an anomaly in the RFCTLARR Act, 2013. Under Section 69, the aforesaid interest is required to be calculated from the date of notification under Section 11 of the RFCTLARR Act, 2013, whereas Section 30(3) provides that the interest/additional amount shall be calculated from the date of notification under Section 4(2) of the 2013 Act.
10. On a careful reading of Section 30 of the RFCTLARR Act, 2013, it is evident that a Statute has used the expression "the total compensation"
determined by the Collector. Whereas Section 26(1) of the RFCTLARR Act, 2013 uses the expression 'the market value". Similarly, sub-Section (2) of Section 26 uses the expression "the market value calculated as per sub-section (1) shall be multiplied by a factor to be specified in the First Schedule. The market value assessed by the Collector under sub-section (1) of Section 26 is different from the total compensation referred to in Section 30. Obviously, it would not only include the market value but also the amount which has been arrived at after multiplying the market value by a factor to be specified in the first schedule and the value of the things attached to the earth or building. On a careful reading of the first schedule, it is evident that the statute has used the expression "compensation". The components of the minimum compensation have been
11 of 25 ::: Downloaded on - 24-07-2022 12:47:11 ::: RFA-3175-2019 (O&M) and -12- other connected cases specified which include not only the market value of the land, factor and the value of the assets attached to the land or the building. This fact is further clear from Sr. No.5 in the first schedule which provides for solatium. It provides that the amount of solatium shall be equivalent to 100% of the market value of land mentioned against Sr.No.1 multiplied by the factor specified against Sr. No.2 or Sr. No.3 as the case may be. The solatium is required to be awarded after including the value of assets attached to the land or the building.
XXXX---------- XXXX--------XXXX-------XXXX
30. While answering the question No.1, it is declared that under Section 24(1)(a) during the transitional period, the market value will have to be assessed on the date of publication of notification under Section 4(1) of the 1894 Act. Similarly, the additional amount under Section 30(3) of the RFCTLARR Act, 2013 shall be calculated from the date of publication of notification under Section 4 of the 1894 Act till the date of the award or date of taking possession of the land, whichever is earlier.
38. From the aforesaid discussion, the conclusion is inevitable that , with greatest respect, none of the judgments as a ratio decidendi lay down that the letter dated 26.10.2015 is, in fact, an order or direction of the Central Government in the exercise of powers under Section 113 in order to remove difficulties. The observations made by the U.P High Court in any particular judgment, cannot be considered as ratio decidendi to be applied in the other judgments. In the alternative, even if it is so, then, in the humble opinion of the Court, such communication being inconsistent with the substantive provision as well as the procedural requirements for issuing them as provided under the relevant Acts is liable to be ignored. It is well settled that after the Constitution of India, a Statute enacted by the Parliament is supreme. The rules, regulations, policy decisions, instructions and executive instructions, all from a part of subordinate/delegated legislation and therefore, they cannot supersede the statutory Act."
5.2 In view of the aforesaid discussion, it is evident that the RC has committed more than one error while deciding the said matter. The first error is to assess the market value as 01.01.2014, which has already been noticed. The RC has also not understood the true import and interpretation of Section 26 read with the first Schedule of the 2013 Act. In Sub-Section 1 12 of 25 ::: Downloaded on - 24-07-2022 12:47:11 ::: RFA-3175-2019 (O&M) and -13- other connected cases of Section 26, it is provided that the Collector at the first instance assesses and determine the market value of the land under the three different options available for the assessment. After taking into account the highest price, the Court shall proceed to adjudicate upon the same. As per the explanation 1, the average sale price shall be assessed while taking into account the sale deeds or agreement to sell registered for the similar parcels of land in the near village or the vicinity area during immediately preceding three years of the year in which such acquisition is proposed to be made. It is evident from the explanation 1, that the sale deeds of 2011, the year in which the notification under Section 4 of the 1894 Act was issued are required to be excluded from consideration. As per Sub-Section 2 for determining the average sale price, one half of the total number of the sale deeds or agreement to sell reflecting the highest price shall be required to be taken into an account.
5.3 Explanation 3 provides that while determining the market value, the amount assessed by the Court on an earlier occasion shall not be taken into consideration.
5.4 Explanation 4 permits the Reference Court/Authority to discard the sale deeds which do not reflect the correct market value, i.e. sale deeds which do not indicate the actual prevailing market value.
5.5 Sub-Section 2 then mandates that the market value as assessed under Section 26(1) shall be multiplied by a factor as specified in the first Schedule. The RC has not performed the said multiplication. The RC has also erred in ignoring the sale instances produced by the State. It may be noted here that the State had produced the various sale deed/exemplars. As already noticed, the RC has not even discussed the sale deeds produced by 13 of 25 ::: Downloaded on - 24-07-2022 12:47:11 ::: RFA-3175-2019 (O&M) and -14- other connected cases the State.
5.6 The 2013 Act has been enforced w.e.f. 2014 and the cases have started arising therefrom, therefore, it appears that the RC failed to take notice of the provisions of the Act in a proper perspective either due to lack of proper assistance or otherwise.
6. DECISION 6.1 Keeping in view the aforesaid facts, the awards dated 21.01.2019, 10.05.2019, 13.08.2019, and 05.09.2019, are set aside while remitting the cases back to the RC/Authority to decide afresh, after grant of opportunity to both the parties to lead further evidence, if any. The parties through their counsel are directed to appear before the RC on 25.05.2022.
The RC is requested to dispose of the matter within a period of six months, from today.
6.2 All the pending miscellaneous applications, if any, are also disposed of.
02nd May, 2022 (ANIL KSHETARPAL) Ay JUDGE Whether speaking/reasoned : Yes/No Whether reportable : Yes/No Sr. No. Case No. Party name
1. RFA-3175-2019 THE STATE OF HARYANA AND ANOTHER V/S SANGEETA AND OTHER
2. RFA-3196-2019 THE STATE OF HARYANA AND ANOTHER V/S SMT. BIMLA AND OTHERS
3. RFA-165-2020 STATE OF HARYANA AND ANOTHER V/S RAM CHANDER AND OTHERS
4. RFA-3202-2019 THE STATE OF HARYANA AND ANOTHER V/S BALBIR SINGH AND OTHERS 14 of 25 ::: Downloaded on - 24-07-2022 12:47:11 ::: RFA-3175-2019 (O&M) and -15- other connected cases
5. RFA-3237-2019 THE STATE OF HARYANA AND ANOTHER V/S SMT. RAMPYARI NOW (DECEASED) THROUGH HER LRS AND ANOTHER
6. RFA-2887-2019 RANDHIR SINGH AND ANR V/S STATE OF HARYANA AND OTHERS
7. RFA-3207-2019 THE STATE OF HARYANA AND ANOTHER V/S BHARAT SINGH AND OTHERS
8. RFA-3233-2019 THE STATE OF HARYANA AND ANOTHER V/S SMT. RAMPYARI NOW DECEASED THROUGH HER LRS AND OTHERS
9. RFA-3220-2019 THE STATE OF HARYANA AND ANOTHER V/S BIMLA DEVI AND ANOTHER
10. RFA-161-2020 STATE OF HARYANA AND ANOTHER V/S RAM PAL AND OTHERS
11. RFA-164-2020 STATE OF HARYANA AND ANOTHER V/S RAM CHANDER AND OTHERS
12. RFA-3235-2019 THE STATE OF HARYANA AND ANOTHER V/S SMT. NIHALI AND OTHERS
13. RFA-271-2020 STATE OF HARYANA AND ANOTHER V/S RISHAL SINGH AND OTHERS
14. RFA-3252-2019 THE STATE OF HARYANA AND ANOTHER V/S SURESH CHAND AND ORS
15. RFA-159-2020 STATE OF HARYANA AND ANOTHER V/S SATBIR AND OTHERS
16. RFA-3186-2019 THE STATE OF HARYANA AND ANOTHER V/S SHRI BHAGWAN AND OTHERS
17. RFA-3187-2019 THE STATE OF HARYANA AND ANOTHER V/S BHARAT SINGH AND OTHERS
18. RFA-160-2020 STATE OF HARYANA AND ANOTHER V/S RAMESH CHANDER AND OTHERS
19. RFA-2665-2019 SMT. BIMLA V/S STATE OF HARYANA AND OTHERS
20. RFA-3192-2019 THE STATE OF HARYANA AND ANOTHER V/S SHRI BHAGWAN AND OTHERS 15 of 25 ::: Downloaded on - 24-07-2022 12:47:11 ::: RFA-3175-2019 (O&M) and -16- other connected cases
21. RFA-3197-2019 THE STATE OF HARYANA AND ANOTHER V/S SMT. ANITA AND OTHERS
22. RFA-3194-2019 THE STATE OF HARYANA AND ANOTHER V/S BAKHTAWAR AND OTHERS
23. RFA-3208-2019 THE STATE OF HARYANA AND ANOTHER V/S SMT. ASMITA AND ANOTHER
24. RFA-3213-2019 THE STATE OF HARYANA AND ANOTHER V/S YASHPAL AND ANOTHER
25. RFA-3211-2019 THE STATE OF HARYANA AND ANOTHER V/S HOSHIYAR SINGH AND OTHER
26. RFA-3191-2019 THE STATE OF HARYANA AND ANOTHER V/S SATBIR AND OTHERS
27. RFA-3203-2019 THE STATE OF HARYANA AND ANOTHER V/S BAKHTAWAR AND OTHERS
28. RFA-3205-2019 THE STATE OF HARYANA AND ANOTHER V/S SHRI. BHAGWAN AND OTHERS
29. RFA-3212-2019 THE STATE OF HARYANA AND ANOTHER V/S SH. DHARAMPAL AND OTHERS
30. RFA-3193-2019 THE STATE OF HARYANA AND ANOTHER V/S SH. SANJEEV KUMAR AND OTHERS
31. RFA-3204-2019 THE STATE OF HARYANA AND ANOTHER V/S SH. CHANDER SINGH AND ANOTHER
32. RFA-3210-2019 THE STATE OF HARYANA AND ANOTHER V/S SMT. KALAWATI AND OTHERS
33. RFA-3190-2019 THE STATE OF HARYANA AND ANOTHER V/S BAKHTAWAR AND OTHERS
34. RFA-3209-2019 THE STATE OF HARYANA AND ANOTHER V/S AJIT SINGH AND OTHERS
35. RFA-3200-2019 STATE OF HARYANA AND ANOTHER V/S SMT. MISHARO DEVI AND ANOTHER 16 of 25 ::: Downloaded on - 24-07-2022 12:47:11 ::: RFA-3175-2019 (O&M) and -17- other connected cases
36. RFA-3201-2019 THE STATE OF HARYANA AND ANOTHER V/S BABITA DEVI AND OTHERS
37. RFA-3198-2019 THE STATE OF HARYANA AND ANOTHER V/S SMT. SUNHERI DEVI AND OTHERS
38. RFA-3195-2019 THE STATE OF HARYANA AND ANOTHER V/S JAGAT SINGH ALIAS JAGAT NARAYAN AND OTHERS
39. RFA-567-2021 STATE OF HARYANA AND ANOTHER V/S RAMESHWARI NOW DECEASED THROUGH HER LRS AND ORS
40. RFA-568-2021 STATE OF HARYANA AND ANOTHER V/S PUSHPA DEVI AND ANR
41. RFA-578-2021 STATE OF HARYANA AND ANOTHER V/S JAGE RAM DECEASED THR HIS LRS AND ANR
42. RFA-3495-2019 SUBHASH V/S THE STATE OF HARYANA AND OTHERS
43. RFA-65-2020 KIRAN DEVI V/S STATE OF HARYANA AND ORS
44. RFA-573-2021 STATE OF HARYANA AND ANOTHER V/S RAKESH KUMAR AND ANR
45. RFA-574-2021 STATE OF HARYANA AND ANOTHER V/S SUBHASH AND ANR
46. RFA-575-2021 STATE OF HARYANA AND ANOTHER V/S SMT. KIRAN DEVI AND ANR
47. RFA-576-2021 STATE OF HARYANA AND ANOTHER V/S MAMAN SINGH AND ORS
48. RFA-572-2021 STATE OF HARYANA AND ANOTHER V/S CHANDERPATI SINCE DECEASED THROUGH HER LRS AND ORS
49. RFA-852-2020 JAGE RAM THROUGH LRS V/S STATE OF HARYANA AND OTHERS
50. RFA-577-2021 STATE OF HARYANA AND ANOTHER V/S SAROJ AND ANR
51. RFA-588-2021 STATE OF HARYANA AND ANOTHER V/S RAMESH CHANDER AND ANR
52. RFA-3684-2019 KRISHAN AND OTHERS V/S THE STATE OF HARYANA AND OTHERS
53. RFA-3016-2019 SMT. BABITA DEVI AND ANOTHER V/S STATE OF HARYANA AND OTHERS 17 of 25 ::: Downloaded on - 24-07-2022 12:47:12 ::: RFA-3175-2019 (O&M) and -18- other connected cases
54. RFA-2620-2019 SATBIR V/S STATE OF HARYANA AND OTHERS
55. RFA-2494-2019 MAHENDER V/S THE STATE OF HARYANA AND OTHERS
56. RFA-32-2020 MAHENDER SINGH V/S THE STATE OF HARYANA AND ORS
57. RFA-2502-2019 SHRI BHAGWAN AND ORS V/S STATE OF HARYANA AND ORS
58. RFA-2443-2019 SHRI BHAGWAN AND ORS V/S STATE OF HARYANA AND ORS
59. RFA-2406-2019 AJIT SINGH AND OTHERS V/S STATE OF HARYANA AND OTHERS
60. RFA-2490-2019 MAHENDER SINGH V/S STATE OF HARYANA AND OTHERS
61. RFA-2423-2019 SMT. SANGEETA AND ANR V/S STATE OF HARYANA AND ORS
62. RFA-2486-2019 ZILE SINGH AND ORS V/S STATE OF HARYANA AND ORS
63. RFA-4288-2019 BAKHTAWAR AND OTHERS V/S THE STATE OF HARYANA AND OTHERS
64. RFA-425-2020 RAMESH CHANDER AND ANOTHER V/S STATE OF HARYANA AND OTHERS
65. RFA-2249-2019 SMT. CHAMPA AND ORS V/S STATE OF HARYANA AND ORS
66. RFA-2491-2019 MAHENDER SINGH V/S THE STATE OF HARYANA AND OTHERS
67. RFA-2492-2019 HARISH KUMAR AND OTHERS V/S THE STATE OF HARYANA AND OTHERS
68. RFA-2548-2019 RANJIT (SINCE DECEASED) THROUGH LRS V/S STATE OF HARYANA AND ORS
69. RFA-4169-2019 DHARAMPAL AND OTHERS V/S THE STATE OF HARYANA AND OTHERS
70. RFA-2748-2019 SURESH CHAND AND OTHERS V/S THE STATE OF HARYANA AND OTHERS
71. RFA-2485-2019 ZILE SINGH AND ORS V/S STATE OF HARYANA AND ORS
72. RFA-2638-2019 SATBIR AND OTHERS V/S STATE OF HARYANA AND OTHERS
73. RFA-2242-2019 SMT. SUNHERI DEVI AND OTHERS V/S STATE OF HARYANA AND OTHERS
74. RFA-4285-2019 BAKHTAWAR AND OTHERS V/S STATE OF HARYANA AND OTHERS 18 of 25 ::: Downloaded on - 24-07-2022 12:47:12 ::: RFA-3175-2019 (O&M) and -19- other connected cases
75. RFA-2550-2019 HOSHIYAR SINGH AND ORS V/S STATE OF HARYANA AND ORS
76. RFA-3766-2019 BAKHTAWAR AND OTHERS V/S THE STATE OF HARYANA AND OTHERS
77. RFA-2493-2019 SHRI BHAGWAN SINGH AND ORS V/S STATE OF HARYANA AND ORS
78. RFA-2489-2019 MAHENDER V/S STATE OF HARYANA AND OTHERS
79. RFA-2549-2019 BHIM SINGH V/S STATE OF HARYANA AND ORS
80. RFA-2619-2019 SHRI KIRORI V/S STATE OF HARYANA AND OTHERS
81. RFA-2497-2019 RANDHIR SINGH AND ANR V/S STATE OF HARYANA AND ORS
82. RFA-2543-2019 SHRI BHAGWAN AND OTHERS V/S THE STATE OF HARYANA AND OTHERS
83. RFA-853-2020 SANJEEV KUMAR AND OTHERS V/S STATE OF HARYANA AND ORS
84. RFA-874-2020 LAKSHMI AND ANR V/S STATE OF HARYANA AND OTHERS
85. RFA-873-2020 ANIL KUMAR AND ORS V/S STATE OF HARYANA AND OTHERS
86. RFA-2445-2019 SMT. BIMLA AND ORS V/S STATE OF HARYANA AND ORS
87. RFA-2618-2019 RAMESH CHANDER @ RAMESH KUMAR AND ANOTHER V/S STATE OF HARYANA AND OTHERS
88. RFA-2501-2019 SHRI BHAGWAN AND ORS V/S STATE OF HARYANA AND OTHERS
89. RFA-1862-2021 STATE OF HARYANA AND ANOTHER V/S MALKHAN SINGH THROUGH HIS LRS AND OTHERS
90. RFA-1854-2021 THE STATE OF HARYANA AND ANOTHER V/S SHYAM LAL AND OTHERS
91. RFA-1812-2021 THE STATE OF HARYANA AND ANOTHER V/S KISHAN AND OTHERS
92. RFA-1819-2021 STATE OF HARYANA AND ANOTHER V/S DILWAR AND OTHERS
93. RFA-1830-2021 STATE OF HARYANA AND ANOTHER V/S MADAN LAL AND ANOTHER
94. RFA-1847-2021 THE STATE OF HARYANA V/S KISHAN AND OTHERS 19 of 25 ::: Downloaded on - 24-07-2022 12:47:12 ::: RFA-3175-2019 (O&M) and -20- other connected cases
95. RFA-1824-2021 STATE OF HARYANA AND ANOTHER V/S RAJESH KUMAR AND OTHERS
96. RFA-1804-2021 STATE OF HARYANA AND ANOTHER V/S RAM CHANDER AND OTHERS
97. RFA-1873-2021 STATE OF HARYANA AND ANOTHER V/S KISHAN AND OTHERS
98. RFA-1836-2021 STATE OF HARYANA AND ANOTHER V/S RAKESH AND ANR.
99. RFA-1808-2021 STATE OF HARYANA AND ANOTHER V/S SMT. ANGNI DEVI AND OTHERS
100. RFA-1884-2021 STATE OF HARYANA AND ANOTHER V/S ANGNI DEVI AND OTHERS
101. RFA-1681-2021 STATE OF HARYANA AND ANOTHER V/S DILWAR AND OTHERS
102. RFA-229-2020 AJIT AND OTHERS V/S STATE OF HARYANA AND OTHERS
103. RFA-226-2020 JACKY V/S STATE OF HARYANA AND OTHERS
104. RFA-224-2020 AJIT AND OTHERS V/S THE STATE OF HARYANA AND OTHERS
105. RFA-196-2020 AJIT AND OTHERS V/S STATE OF HARYANA AND OTHERS
106. RFA-231-2020 DILAWAR SINGH AND OTHERS V/S STATE OF HARYANA AND OTHERS
107. RFA-227-2020 AJIT AND OTHERS V/S STATE OF HARYANA AND OTHERS
108. RFA-225-2020 AJIT AND OTHERS V/S STATE OF HARYANA AND OTHERS
109. RFA-228-2020 CHANDAN LAL V/S STATE OF HARYANA AND OTHERS
110. RFA-230-2020 KOSHLYA DEVI V/S STATE OF HARYANA AND OTHERS
111. RFA-549-2020 SMT. CHANDRAWATI V/S STATE OF HARYANA AND ORS
112. RFA-571-2021 STATE OF HARYANA AND ANOTHER V/S DILAWAR SINGH AND OTHERS
113. RFA-589-2021 STATE OF HARYANA AND ANOTHER V/S AJIT AND OTHERS
114. RFA-579-2021 STATE OF HARYANA AND ANOTHER V/S CHANDRAWATI AND ANOTHER
115. RFA-581-2021 STATE OF HARYANA AND ANOTHER V/S KOSHALYA DEVI AND ANOTHER 20 of 25 ::: Downloaded on - 24-07-2022 12:47:12 ::: RFA-3175-2019 (O&M) and -21- other connected cases
116. RFA-580-2021 STATE OF HARYANA AND ANOTHER V/S JACKY AND ANOTHER
117. RFA-570-2021 STATE OF HARYANA AND ANOTHER V/S CHANDAN LAL AND ANOTHER
118. RFA-584-2021 STATE OF HARYANA AND ANOTHER V/S AJIT AND OTHERS
119. RFA-591-2021 STATE OF HARYANA AND ANOTHER V/S AJIT AND OTHERS
120. RFA-590-2021 STATE OF HARYANA AND ANOTHER V/S AJIT AND OTHERS
121. RFA-569-2021 STATE OF HARYANA AND ANOTHER V/S AJIT AND OTHERS
122. RFA-2023-2019 THE STATE OF HARYANA AND ANOTHER V/S CHAMPA AND OTHERS
123. RFA-3174-2019 THE STATE OF HARYANA AND ANOTHER V/S SH. JAI PARKASH AND OTHERS
124. RFA-3184-2019 THE STATE OF HARYANA AND ANOTHER V/S MAHENDER AND ANOTHER
125. RFA-3185-2019 THE STATE OF HARYANA AND ANOTHER V/S RANJIT AND ANOTHER
126. RFA-3182-2019 THE STATE OF HARYANA AND ANOTHER V/S SMT. BIMLA AND ANOTHER
127. RFA-3050-2019 VINOD KUMAR V/S STATE OF HARYANA AND OTHERS
128. RFA-3179-2019 THE STATE OF HARYANA AND ANOTHER V/S BHIM SINGH AND ANOTHER
129. RFA-3018-2019 SH. JAI PARKASH V/S STATE OF HARYANA AND OTHERS
130. RFA-3180-2019 THE STATE OF HARYANA AND ANOTHER V/S SHRI BHAGWAN AND OTHERS
131. RFA-3181-2019 THE STATE OF HARYANA AND ANOTHER V/S VINOD KUMAR AND OTHERS
132. RFA-2139-2019 THE STATE OF HARYANA AND ANOTHER V/S RAMESH CHANDER ALIAS RAMESH KUMAR AND OTHERS 21 of 25 ::: Downloaded on - 24-07-2022 12:47:12 ::: RFA-3175-2019 (O&M) and -22- other connected cases
133. RFA-2997-2019 SATBIR AND ANOTHER V/S STATE OF HARYANA AND OTHERS
134. RFA-2998-2019 RAMESH CHANDER @ RAMESH KUMAR AND OTHERS V/S STATE OF HARYANA AND OTHERS
135. RFA-3176-2019 THE STATE OF HARYANA AND ANOTHER V/S SMT. SAHAB KAUR AND OTHERS
136. RFA-3183-2019 THE STATE OF HARYANA AND ANOTHER V/S RISHAL SINGH AND OTHERS
137. RFA-3177-2019 THE STATE OF HARYANA AND ANOTHER V/S RANDHIR SINGH AND OTHERS
138. RFA-3051-2019 KRISHAN AND OTHERS V/S STATE OF HARYANA AND OTHERS
139. RFA-3178-2019 THE STATE OF HARYANA AND ANOTHER V/S RANDHIR SINGH AND OTHERS
140. RFA-1650-2019 SMT. RAMPYARI THROUGH LRS AND ANOTHER V/S STATE OF HARYANA AND OTHERS
141. RFA-1654-2019 BHARAT SINGH AND ANOTHER V/S STATE OF HARYANA AND OTHERS
142. RFA-2083-2019 BIMLA DEVI V/S STATE OF HARYANA AND OTHERS
143. RFA-1875-2019 CHANDER SINGH V/S STATE OF HARYANA AND OTHERS
144. RFA-1651-2019 SMT. NIHALI AND ANOTHER V/S STATE OF HARYANA AND OTHERS
145. RFA-1652-2019 SMT. RAM PYARI THROUGH LRS AND ANOTHER V/S STATE OF HARYANA AND OTHERS
146. RFA-1653-2019 BALBIR SINGH AND OTHERS V/S STATE OF HARYANA AND OTHERS
147. RFA-1301-2019 SHAMSHER SINGH AND ORS. V/S STATE OF HARYANA AND OTHERS
148. RFA-1649-2019 BHARAT SINGH AND OTHERS V/S STATE OF HARYANA AND OTHERS
149. RFA-1658-2019 VINOD KUMAR AND ANOTHER V/S STATE OF HARYANA AND OTHERS
150. RFA-3217-2019 THE STATE OF HARYANA AND ANOTHER V/S SMT. SHANTI AND OTHERS 22 of 25 ::: Downloaded on - 24-07-2022 12:47:12 ::: RFA-3175-2019 (O&M) and -23- other connected cases
151. RFA-3251-2019 THE STATE OF HARYANA AND ANOTHER V/S SHAMSHER SINGH AND ANOTHER
152. XOBJR-154- STATE OF HARYANA AND ANOTHER V/S 2019 YASHPAL AND ANOTHER
153. RFA-2202-2019 MUNNI DEVI V/S STATE OF HARYANA AND OTHERS
154. RFA-3216-2019 THE STATE OF HARYANA AND ANOTHER V/S SMT. MUNNI DEVI AND ANOTHER
155. RFA-3232-2019 THE STATE OF HARYANA AND ANOTHER V/S SMT. LAKSHMI DEVI AND OTHERS
156. RFA-3236-2019 THE STATE OF HARYANA AND ANOTHER V/S HARYANA WAKF BOARD AND ANOTHER
157. RFA-3215-2019 THE STATE OF HARYANA AND ANOTHER V/S SH. KIRORI AND ANOTHER
158. RFA-3219-2019 THE STATE OF HARYANA AND ANOTHER V/S SHRI BHAGWAN AND OTHERS
159. RFA-3234-2019 THE STATE OF HARYANA AND ANOTHER V/S MAHENDER AND ANOTHER
160. RFA-3230-2019 THE STATE OF HARYANA AND ANOTHER V/S SATBIR AND OTHERS
161. RFA-3214-2019 THE STATE OF HARYANA AND ANOTHER V/S SANTOSH DEVI AND OTHER
162. RFA-3231-2019 THE STATE OF HARYANA AND ANOTHER V/S KRISHAN AND OTHERS
163. RFA-3218-2019 THE STATE OF HARYANA AND ANOTHER V/S RAMESH CHANDER ALIAS RAMESH KUMAR AND OTHERS
164. RFA-3221-2019 THE STATE OF HARYANA AND ANOTHER V/S KRISHAN AND OTHERS
165. RFA-3822-2019 DILAWAR AND ORS V/S THE STATE OF HARYANA AND ORS 23 of 25 ::: Downloaded on - 24-07-2022 12:47:12 ::: RFA-3175-2019 (O&M) and -24- other connected cases
166. RFA-2980-2019 RAKESH V/S STATE OF HARYANA AND OTHERS
167. RFA-4238-2019 SHYAM LAL AND OTHERS V/S THE STATE OF HARYANA AND OTHERS
168. RFA-3818-2019 MADAN LAL V/S THE STATE OF HARYANA AND OTHERS
169. RFA-4340-2019 KHAZAN AND OTHERS V/S THE STATE OF HARYANA AND OTHERS
170. RFA-3342-2019 OM PARKASH AND OTHERS V/S STATE OF HARYANA AND OTHERS
171. RFA-4231-2019 SHYAM LAL AND OTHERS V/S THE STATE OF HARYANA AND OTHERS
172. RFA-3816-2019 KISHAN AND ANOTHER V/S THE STATE OF HARYANA AND OTHERS
173. RFA-4232-2019 SHYAM LAL AND OTHERS V/S THE STATE OF HARYANA AND OTHERS
174. RFA-3813-2019 KISHAN AND ANOTHER V/S THE STATE OF HARYANA AND OTHERS
175. RFA-2590-2019 SURAJ BHAN V/S THE STATE OF HARYANA AND OTHERS
176. RFA-2991-2019 ANGNI DEVI THROUGH LRS AND OTHERS V/S STATE OF HARYANA AND OTHERS
177. RFA-2593-2019 OM PARKASH V/S STATE OF HARYANA AND OTHERS
178. RFA-3815-2019 KISHAN AND ANOTHER V/S THE STATE OF HARYANA AND OTHERS
179. RFA-3819-2019 MADAN LAL V/S THE STATE OF HARYANA AND ORS
180. RFA-3820-2019 DILAWAR AND ORS V/S THE STATE OF HARYANA AND ORS
181. RFA-3821-2019 DILAWAR AND OTHERS V/S THE STATE OF HARYANA AND OTHERS
182. RFA-1574-2021 THE STATE OF HARYANA AND ANOTHER V/S SHYAM LAL AND OTHERS
183. RFA-1611-2021 STATE OF HARYANA AND ANOTHER V/S SURAJBHAN AND ANOTHER
184. RFA-1631-2021 THE STATE OF HARYANA AND ANOTHER V/S MADAN LAL AND ANOTHER
185. RFA-1627-2021 THE STATE OF HARYANA AND ANOTHER V/S SHYAM LAL AND OTHERS 24 of 25 ::: Downloaded on - 24-07-2022 12:47:12 ::: RFA-3175-2019 (O&M) and -25- other connected cases
186. RFA-1624-2021 STATE OF HARYANA AND ANOTHER V/S OM PARKASH AND OTHERS
187. RFA-1604-2021 STATE OF HARYANA AND ANOTHER V/S MADAN LAL AND ANOTHER
188. RFA-1594-2021 STATE OF HARYANA AND ANOTHER V/S DILWAR AND OTHERS
189. RFA-1638-2021 STATE OF HARYANA AND ANOTHER V/S OM PARKASH AND ANOTHER
190. RFA-1587-2021 STATE OF HARYANA AND ANOTHER V/S DILWAR AND ORS.
191. RFA-2979-2019 ANGNI DEVI THROUGH LRS AND OTHERS V/S STATE OF HARYANA AND OTHERS
192. RFA-3814-2019 DILAWAR AND OTHERS V/S THE STATE OF HARYANA AND OTHERS
193. RFA-3817-2019 MADAN LAL V/S THE STATE OF HARYANA AND OTHERS
194. RFA-1665-2021 STATE OF HARYANA AND ANOTHER V/S MALKHAN SINGH (DECEASED) THR LRS. AND OTHERS
195. RFA-1646-2021 STATE OF HARYANA AND ANOTHER V/S MALKHAN SINGH (DECEASED) THR LRS. AND OTHERS
196. RFA-1659-2021 STATE OF HARYANA AND ANOTHER V/S MALKHAN SINGH (DECEASED) THR LRS. AND OTHERS (ANIL KSHETARPAL) JUDGE 25 of 25 ::: Downloaded on - 24-07-2022 12:47:12 :::