Punjab-Haryana High Court
Hsiidc vs Prem Parkash And Ors on 13 December, 2021
R.F.A.No.5100 of 2015(O&M)
and other connected cases -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
R.F.A.No.5100 of 2015(O&M)
and other connected cases
Date of decision:13.12.2021.
Haryana State Industrial Development Corporation, (now Haryana
State Industrial and Infrastructure Development Corp. Ltd.
...Appellant
Versus
Prem Parkash and another ..Respondents
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. P.S. Saini, Advocate and
Mr. Vishal Garg, Advocate
for the HSIIDC.
Mr. Deepak Kumar, Advocate
Mr. Deepak Sharma, Advocate
Mr. Bhag Singh, Advocate
Mr. Gurmandeep Singh Sullar, Advocate
Mr. Yadvinder Singh Turka, Advocate
Mr. Jagram Singh Cooner, Advocate
Mr. Ishan Singh Cooner, Advocate
Mr. Sandeep Singh Jattan, Advocate
Mr. Jasmer Chand, Advocate
Mr. Surinder Mohan Sharma, Advocate
Mr. Mohan Singh Puri, Advocate
Mr. Manoj Pundir, Advocate, and,
Mr. Saurabh Bhardwaj, Advocate
for the landowners.
Mr. Shivendra Swaroop, AAG, Haryana and
Ms. Vibha Tewari, AAG, Haryana.
ANIL KSHETARPAL, J.
1. Through this batch of regular first appeals/cross objections,
filed under Section 54 of the Land Acquisition Act, 1894 (hereinafter
referred to as 'the 1894 Act'), details whereof are given on the foot of the
judgment, the parties assail the correctness of the various awards passed by
the Reference Court.
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2. The notifications under Section 4 and 6 of the 1894 Act are
common. The Land Acquisition Collector (hereinafter referred to as 'LAC')
announced the different awards on 15.11.2008, awarding a uniform
compensation @ Rs.8,00,000/- per acre along with the statutory benefits
under the amended 1894 Act. Undoubtedly, the same Presiding Judge of the
Reference Court has decided the cases by segregating the reference petitions
village wise, however, the sale exemplars produced by the respective parties
are more or less common. From a bare look at the layout plan produced by
the landowners (Ex.P4/A), in all the cases separately, it is evident that the
acquired land is located near the four legged intersection of the two roads in
a compact block towards the Southern side of the Ambala-Jagadhri road.
Two roads are crossing each other, approximately, at 90° degree angle. The
learned counsels representing the parties are not only common but also ad-
idem that all the appeals arising from compulsory acquisition of land of the
different villages can be disposed of by a common judgment.
3. Facts:-
3.1 At this stage, it is appropriate to compile the relevant
information in a tabulated form to bring more clarity.
1. Notification under Section 4 of 23.12.2005
the 1894 Act
2. Notification under Section 6 of 29.12.2006
the 1894 Act
3. The purpose of acquisition For setting up growth and centres Phase-II, Saha of the
Haryana State Industrial and Infrastructure Development
Corporation Ltd.
4. Award No.3, Village Jawahargarh 15.11.2008
Award No.4, Village Dhakola 15.11.2008
Award No.5, Village Saha 15.11.2008
Award No.6, Village Tepla 15.11.2008
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5. Reference Court:-
Jawahargarh All the reference application have been dismissed, thus
upholding the assessment made by the LAC.
Dhakola The Refrence Court has assessed the marked value of
land upto the depth of 2 acres from Shahbad-Panchkula-
Chandigarh road @ Rs.29,50,000/- whereas the
remaining land (starting beyond the depth of 2 acres) has
been assessed @ Rs.27,50,000/-.
Saha The Reference Court has assessed the market value @
Rs.30,00,000/- upto the depth of 2 acres from Ambala-
Jagadhri Highway whereas the remaining land(starting
beyond the depth of 2 acres) has been assessed @
Rs.28,00,000/- per acre.
Tepla The Reference Court has assessed the market value of
the acquired land @ Rs.12,50,000/-.
6. Area of land acquired village
wise.
Jawargarh 7 Acres 4 Kanals 10 Marlas
Dhakola 145 Acres 6 Kanals 7 Marlas
Saha 51 Acres 7 Kanals 17 Marlas
Tepla 47 Acres 6 kanals 4 marlas
The total area acquired is 274 acres 4 kanals and 16
marlas.
3.2 At this stage, it is appropriate to notice the meaning of various
words/phrases/expressions used while referring to the size of a unit of an
agricultural land:-
1 Rectangle 5 X 5 = 25 Acre
=
(Rectangular shape)
1 Acre 160 Marlas
=
(Rectangular shape)
8 Kanal 1 Acre
=
1 Kanal 20 Marlas
=
1 Acre 4840 Sq. Yards
=
1 Marla 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
=
'//' Rectangle
=
'/' Killa/acre/khasra number
=
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3.3 (During the consolidation of the land holdings in the villages
under the East Punjab Holdings (Consolidation and Prevention of
Fragmentation) Act 1953, the total land of the village is divided into
Rectangles which consists of 25 acres of land. Each Rectangle is assigned a
numerical number starting from 1. As per practice, which is uniformly
followed, Rectangle No.1 is assigned to North Eastern Corner of the village
and the assigned number increase in a strip of land having depth, equivalent
to 5 acres towards South Eastern direction (like 1, 2, 3, 4, 5, ......). Once the
authorities reach at the South Eastern boundary of the village, then the
assigned numbers keep increasing from the South Eastern side of the village
towards the North Eastern side, again, in a strip of land having depth of 5
acres abutting the previous strip of land towards the Western side of the
previous strip of land. (In other words, the assigned Rectangle numbers
increase in spiral manner similar to the numbers assigned to each box in the
game of Snakes and Ladder.)
3.4 The landowners claim that the industrial sector in village Saha
and the surrounding areas has already been carved out and in order to
develop Phase-II of the Industrial Area, the additional land has been
acquired. They further contend that the acquired land is located near the
existing industrial area and hence, the land has immense potential to be
utilized for residential, commercial or industrial purpose. The Haryana State
Industrial Infrasturcture Development Corporation Ltd. (for short HSIIDC)
(benificiary of the acquisition) has refuted the claim of the landowners. The
HSIIDC-a Public Sector Undertaking has also filed the appeals with a prayer
to redetermine the amount assessed by the Reference Court.
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3.5 This Bench has heard the learned counsels for the parties at
length and with their able assistance perused the paper book as well as the
record of the various award of the Reference Court which were
requisitioned. The learned counsels representing the various parties have
also filed the synopsis along with the gist of their arguments.
3.6 The learned counsels representing the landowners have
contended that the Reference Court has committed an error while applying
deduction/cut to the extent of 50% on the base value of the acquired land.
They contend that such development cut is wholly impermissible and at the
most, development cut/deduction could be upto the extent of 20%. They
further contend that keeping in view the location of the land, it is evident
that the acquired land has the potential to be used for commercial purpose.
3.7 Per contra, the learned counsel representing the HSIIDC has
contended that the Reference Court has committed an error in relying upon
the sale exemplar of plots of a very small size. They contended that while
deciding the cases arising from village Dhakoula, the Reference Court has
relied upon the sale exemplar (Ex.P7) (item no.9 in the table at page No.9,
dated 30.08.2005), with respect to a plot measuring 264 square yards.
Similarly, while deciding the cases arising from village Saha, the Reference
Court has relied upon the sale instance (Ex.P20) of 307 square yards (Item
No.17 in the table at Page No.9). Whereas while deciding the cases arising
from village Tepla, the Reference Court has relied upon (Ex.P37, item no.32
in the table at page No.10) with respect to a plot measuring 242 square
yards. They further contend that the Reference Court has committed an
error in ignoring the sale exemplars produced by the HSIIDC which are with
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respect to comparable parcels of land for the contemporaneous period.
4.Oral Evidence
4.1 With respect to the acquired land located in the village
Dhakoula, the Reference Court has passed two separate awards.
4.2 In the cases arising from village Dhakoula, PW1 Sarabjit Singh
is stated to be the owner of a plot measuring 8 marlas in village Dhakoula,
which is in the nature of a commercial/residential plot. PW2-Sudhir Kumar
claims to be the owner of a residential plot measuring 215 square yards.
Similar are the statements of Baljit Singh (PW3) and Ram Kumar (PW5),
they all claim that they are owners of plots of residential nature. PW4-
Rajinder Kumar-Patwari has appeared to explain the location of the acquired
land. PW6-Anil Kumar-Architect has appeared and stated that the previous
layout plan was wrong and therefore, he is producing a new layout plan
Ex.PW6/1. The HSIIDC has examined Rajinder Kumar Mehta, its Senior
Manager.
4.3 In LAC No.1045 of 2011, with respect to the acquired land
located in village Dhakoula, the landowners have examined PW1
Rameshwar Dass, who claims to be owner of a plot measuring 225 square
yards comprised in Rect. No.12, Khasra No.22/2. He is stated to have
purchased the property vide sale deed dated 21.10.2005. PW2 Rajinder
Kumar-Patwari of the village has produced the revenue layout plan of
village Dhakoula. PW2 Nirmal Singh-Patwari of village Tepla, has also
produced layout plan of the acquired land located at village Tepla. PW4-
Pritam Singh is stated to be owner of the land in village Dhakoula. PW4
Surender Mohan Mittal is a registered Artchitect, who has produced and
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proved the layout plan Ex.PW4/A, whereas the HSIIDC has examined
Rajinder Kumar Mehta, its senior manager.
4.4 In the cases arising from the acquired land located in the village
Saha, PW1-Daminder Kumar has claimed that he is the owner of a room
with A-class construction comprised in Rect. No.108, Khasra no.2 which
abuts the National Highway. PW2-Suresh Kumar Patwari has proved the
shajra (revenue layout plan PW2/A). PW3-Lekh Raj has claimed that he is
the owner of the land in village Saha and the acquired land has immense
potential to be utilized for commercial/ residential purposes. PW4-Surender
Mohan Mittal, Architect, has proved the layout plan Ex.PW4/A. PW5-
Vikram Dutt, Clerk, from the office of Sub-Registrar has proved the sale
deeds. The HSIIDC has examined Rajinder Kumar Mehta, its Senior
Manager.
4.5 In the cases arising from the acquired land located in village
Tepla, PW1-Rajinder Singh has stated that he has purchased 242 square
yards land vide sale deed dated 18.03.2005, from the land comprised in
Rect. No.66, Khasra No.24, 25, Rect. No.67, Khasra No.21. Exactly
identical is the statement of PW2-Amar Nath and PW3-Ami Chand. All of
them have purchased the plot measuring 242 square yards vide sale deed
executed on the same date. PW4-Surender Mohan Mittal has proved the
layout plan Ex.PW4/A and PW5-Deepak Aggarwal has appeared as the
attorney of Madhu Aggarwal, Sunita Aggarwal and Kalyan Aggarwal. He
has stated that the aforesaid persons were the owners in possession of 19
kanals and 12 marlas of land comprised in Rect. No.45, Kharas No.11/2, 20
and 21 and Rect. No.66, Khasra No.1/1. The HSIIDC has examined
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Rajinder Kumar Mehta, its Senior Manager.
4.6 In the cases arising from village Jawahargarh, PW1-Jasmer
Singh Patwari has appeared and explained the location of the acquired land.
PW2-Kuldeep Singh is one of the owners, PW3-Surender Mohan Mittal is
the Architect, who has produced the layout plan Ex.PW4/A. PW4-Vikram
Dutt, Clerk, in the office of Sub-Registrar has proved the sale deed. The
HSIIDC has examined Rajinder Kumar Mehta, its Senior Manager.
5.Documentary Evidence:-
5.1 The Reference Court has assessed the market value of the
acquired land on the basis of sale deeds produced in evidence by the
respective parties.
5.2 At this stage, it is appropriate to summarize the information,
contained in the sale deeds which have been produced, by the respective
parties in all these appeals, in a table, for the sake of convenience:-
Sr. Exhibits Sale Deed Village Area Total Price in per
No. Nos. No. & Date Price acre
Assigned in
the records
of the cases
arising from
villages
Dhakoula-I/
Dhakoula-II/
Saha/
Tepla/
Jawahargarh
1. Ex.PX/ 714 Dhakoula 20 30,000 72,60,000
Ex.P-29/ 07.11.2003 Sq. Yards
Ex.P-32/
Ex.P-27
2. Ex.PX-1/ 700 Dhakoula 150 1,60,000 51,62,666
Ex.P-30/ 31.10.2003 Sq. Yards
Ex.P-30/
Ex.P-28
3. Ex.PX-2/ 69 Dhakoula 21 31,000 71,44,762
Ex.P-31/ 20.04.2004 Sq. Yards
Ex.P-28/
Ex.P-29
4. Ex.P-2/ 1213 Dhakoula 133.3 2,00,000 72,61,815
Ex.P-9/ 12.03.2004 Sq. Yards
Ex.P-2/
Ex.P-3
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5. Ex.P-3/ 66 Dhakoula 41 61,000 72,00,975
Ex.P-10/ 20.04.2004 Sq. Yards
Ex.P-3/
Ex.P-4
6. Ex.P-4/ 1796 Dhakoula 27 49,000 87,83,703
Ex.P-11/ 11.02.2005 Sq. Yards
Ex.P-4/
Ex.P-5
7. Ex.P-5/ 663 Dhakoula 41 75,000 88,53,658
Ex.P-12/ 21.06.2005 Sq. Yards
Ex.P-5/
Ex.P-6
8. Ex.P-6/ 48 Dhakoula 27 50,000 89,62,962
Ex.P-13/ 15.04.2005 Sq. Yards
Ex.P-6/
Ex.P-7
9. Ex.P-7/ 1116 Dhakoula 264 3,24,720 59,53,200
Ex.P-14/ 30.08.2005 Sq. Yards
Ex.P-7/
Ex.P-8
10. Ex.P-25/ 569 Dhakoula 66 1,00,000 7,33,3,333
Ex.P-28/ 05.09.2003 Sq. Yards
Ex.P-22/
Ex.P-24
11. Ex.P-23/ 225 Dhakoula 18 30,000 80,66,666
Ex.P-5/ 21.05.2004 Sq. Yards
Ex.P-29/
Ex.P-23
12. Ex.P-8/ 171 Saha 2 2,50,000 20,00,0000
Ex.P-15/ 11.05.2004 Marlas
Ex.P-8/
Ex.P-9
13. Ex.P-9/ 374 Saha 54 81,000 72,60,000
Ex.P-16/ 01.07.2003 Sq. Yards
Ex.P-9/
Ex.P-10
14. Ex.P-10/ 352 Saha 33 1,00,000 1,46,66,666
Ex.P-17/ 01.06.2004 Sq. Yards
Ex.P-10/
Ex.P-11
15. Ex.P-11/ 1079 Saha 27 49,000 87,83,703
Ex.P-18/ 19.08.2005 Sq. Yards
Ex.P-11/
Ex.P-12
16. Ex.P-12/ 1524 Saha 27 40,500 72,60,000
Ex.P-19/ 17.12.2004 Sq. Yards
Ex.P-12/
Ex.P-13
17. Ex.P-13/ 751 Saha 307 3,91,425 61,71,000
Ex.P-20/ 01.07.2005 Sq. Yards
Ex.P-13/
Ex.P-14
18. Ex.P-14/ 1775 Saha 24.5 43,500 85,93,469
Ex.P-21/ 04.02.2005 Sq. Yards
Ex.P-14/
Ex.P-15
19. Ex.P-15/ 309 Saha 29 40,000 66,75,862
Ex.P-22/ 17.05.2005 Sq. Yards
Ex.P-15/
Ex.P-16
20. Ex.P-16/ 260 Saha 27 50,000 89,62,963
Ex.P-23/ 13.05.2005 Sq. Yards
Ex.P-16/
Ex.P-17
21. Ex.P-17/ 1235 Saha 269 3,50,000 62,97,397
Ex.P-24/ 16.09.2005 Sq. Yards
Ex.P-17/
Ex.P-18
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22. Ex.P-18/ 152 Saha 22/30 Marlas 40,000 87,44,354
Ex.P-25/ 29.04.2005 (22.14 Sq.
Ex.P-18/ Yards)
Ex.P-19
23. Ex.P-19/ 86 Saha 27 50,000 89,62,963
Ex.P-26/ 26.04.2005 Sq. Yards
Ex.P-19/
Ex.P-20
24. Ex.P-20/ 1185 Saha 49 73,500 72,60,000
Ex.P-27/ 05.03.2004 Sq. Yards
Ex.P-20/
Ex.P-21
25. Ex.P-21/ 409 Saha 18.33 1,00,000 2,64,04,800
Ex.P-3/ 08.06.2004 Sq. Yards
Ex.P-21/
Ex.P-21
26. Ex.P-22/ 619 Saha 24 36,000 72,60,000
Ex.P-1/ 30.09.2003 Sq. Yards
Ex.P-33/
Ex.P-22
27. Ex.P-24/ 253 Saha 19 70,000 1,78,31,579
Ex.P-2/ 21.05.2004 Sq. Yards
Ex.P-31/
Ex.P-1
28. Ex.P-26/ 902 Saha 39 36,000 44,67,692
Ex.P-7/ 10.12.2002 Sq. Yards
Ex.P-25
29. Ex.P-27/ 1203 Saha 89 2,45,000 1,33,23,595
Ex.P-6/ 09.09.2005 Sq. Yards
Ex.P-34/
Ex.P-26
30. Ex.P-1/ 323 Tepla 211 5,50,000 1,26,16,113
Ex.P-8/ 20.05.2005 Sq. Yards
Ex.P-1/ (Constructed)
Ex.P-2
31. Ex.P-35 1706 Tepla 142 1,45,500 49,59,295
09.12.2005 Sq. Yards
32. Ex.P-37 1981 Tepla 242 1,21,000 24,20,000
18.03.2005 Sq. yards
Documentary evidence produced by the HSIIDC
33. Ex.R-1 1295 Dhakoula Not mentioned 40,000 --
19.11.2004
34. Ex.R-2 1749 Dhakoula 3K 10M 1,30,000 2,97,142
28.01.2005
35. Ex.R-3 779 Dhakoula 3K 12M 1,21,000 26,8,888
28.11.2003
36. Ex.R-4 1367 Dhakoula 2K 0M 80,000 3,20,000
30.11.2004
37. Ex.R-1 205 Dhakoula 1A 1K 16M 9,80,000 8,00,000
10.06.2008 =9 K and 16M
38. Ex.R-2 1976 Dhakoula 4K 8M 1,85,000 3,36,363
06.01.2006
39. Ex.R-3 2192 Dhakoula 1K 5M 55,000 3,52,000
10.06.2006
40. Ex.R-1 1406 Saha 1K 4M 90,000 60,000
14.10.2005
41. Ex.R-2 987 Saha 4K 1,05,000 2,10,000
29.07.2005
42. Ex.R-1 804 Tepla 1K 17M 66,000 2,85,405
05.07.2005
43. Ex.R-2 355 Tepla 2K 14M 1,01,000 2,99,259
24.05.2005
44. Ex.R-3 702 Tepla 2K 6M 65,000 2,26,086
24.06.2005
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45. Ex.R-1 304 Jawargarh 3K 7M 2,50,000 5,97,015
29.06.2007
46. Ex.R-2 283 Jawargarh 4 Bigha 4,50,000 5,14,286
23.05.2008 4 Biswas
5.3 In order to depict the location of the acquired land vis-a-vis the
four legged intersection of the road, it is considered appropriate to draw a
brief layout plan.
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6. Discussion
6.1 Before proceeding further, it is appropriate to understand the
location of the acquired land from the layout/site plan (Ex.PW4/A) produced
by the landowners. The Ambala Cantt-Jagdhari road has been described as
NH-73A. It goes from the Western to Eastern side. There is another road
which comes from the Southern side(Shahabad) and goes towards the
Northern side (Panchkula-Chandigarh). Both these roads form a four legged
intersection in the area of village Saha. The acquired land is located towards
the Southern side of Ambala Cantt-Jagadhri highway. It is located on both
sides of the Shahabad-Panchkula-Chandigarh road. The acquired land
located in village Jawahargarh abuts neither of the roads. Whereas the
acquired land located in village Tepla abuts the Ambala-Jagahdri road on the
Southern side. The acquired land of villages Saha and Dhakoula is located
on Eastern and Western side of Shaahbad-Panchkula-Chandigarh road.
From a careful study of the layout plan, it is evident that approximately 6-7
acres of land has opening towards the Shahbad-Panchkula-Chandigarh road
in village Dhakoula. In other words, around 6-7 acres of the acquired land is
abutting the Shahbad-Panchkula-Chandigarh road. The acquired land of
village Saha neither abuts Ambala Cantt-Jagadhri National Highway nor
Shahabad-Panchkula-Jagahdri road. There is only one corner of land
comprised in Rect. No.105, Khasra No.8/1 which is near to the Ambala-
Jagadhri Highway but from a perusal of the layout plan, it is not possible to
decipher the exact distance, whereas, in village Tepla, approximately 5½
acres of land touches the Ambala Cantt-Jagahdri Highway. It is also
evident that the land located near the four legged intersection has already
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been utilized for commercial/residential purposes and therefore, not included
in the acquisition. A number of commercial establishments including shops,
police station, banks have already come up in the said area. When one
travels towards Shahbad from the four legged intersection, the acquired land
of village Dhakoula is, approximately, 7 acres away which is located at a
sufficient distance from the four legged intersection. Similar is the position
of the acquired land located in village Tepla, when one travels towards
Ambala from the four legged intersection.
6.2 In the considered view of the court, the following questions
arise for determination in these appeals:-
(1) While assessing the market value of the acquired land
under the 1894 Act, is it appropriate for the Court to
place reliance on the sale exemplars of a very small sized
plot while ignoring the sale exemplars of reasonably
sized plots of the contemporaneous period, particularly
when, sale exemplars of plots of both the sizes form a
part of the acquired land?
(2) Is it appropriate for the Land Acquisition Collector to
assess a uniform market value for the entire chunk of
acquired land when only a small figment of it is located
near the road having potential to be used for
commercial/residential purposes?
(3) Whether the Reference Court has committed an error by
ignoring the sale exemplar produced by the HSIIDC on
the ground that the size of the land sold is of a smaller
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size when compared with the size of the plots in the sale
exemplar relied upon by the landowners, particularly
when the factual position is opposite/reverse?
(4) Whether the Reference Court which is essentially the Ist
Court (Trial Court) is required to take note of, discuss and
analyse the entire evidence produced before it?
6.3 It may be noted here that in all these cases the landowners have
also relied upon the assessments made by the court with respect to the land
located in various other villages. The Supreme Court had assessed the
market value of the acquired land located in Patti Mehar, Jandli, Soundha,
Tehsil Ambala, on 26.05.1981 and 02.02.1989. The acquired land in the case
before the Supreme Court is at a distance of 20 Kms. from the acquired land
involved in the present appeals. The Reference Court has correctly held that
such assessment is not applicable in the present cases.
6.4 The second judgment relied upon by the landowners in the
evidence is with respect to acquisition of 210 kanals and 17 marlas of land in
village Saha, dated 17.11.1994. In that case, the High Court assessed the
market value @ Rs.5,22,500/-. The aforesaid notification is more than 10
years prior to the notification under Section 4 of the 1894 Act in the present
case. Therefore, the Reference Court has not committed any error in
declining to place reliance thereupon.
6.5 The next judicial assessment is in the award passed by the
Reference Court on 22.11.2020, with respect to the acquired land located in
village Dhakoula and Rampur. The notification under Section 4 of the Land
Acquisition Act, 1894 was issued on 31.07.1996, with respect to land
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measuring 3089 kanals and 16 marlas. The Court assessed the market value
@ Rs.5,32,400/- per acre, with respect to the acquired land located upto the
depth of 2 acres on Panchkula-Shahbad road, whereas the remaining
acquired land beyond the depth of 2 acres was assessed @ Rs.4,84,000/- per
acre. This assessment by the Court is with respect to acquisition of land
whcih is 9 years prior to the notification under Section 4 of the 1894 Act, in
the present case and therefore, correctly ignored by the court. The copies of
these three judgments have been produced in all the cases and found to be
not worth reliance.
6.6 Now let's proceed to decide the appeal arising from each
village.
VILLAGE DHAKOULA
6.7 From a bare perusal of the tabulated information compiled with
reference to the sale deeds produced by the respective parties, it is evident
that the landowners have produced the various sale exemplars of plots of a
very small size. At the cost of repetition, it is important to note that
ordinarily, each acre of land consists of 4840 square yards of land, whereas,
1 kanal of agricultural land consists of 605 square yards. The sale exemplar
produced by the landowners with respect to village Dhakoula are with
respect to various plots measuring 20 (Ex.PX), 150 (Ex.PX1), 21(Ex.PX2),
133.3 ((Ex.P2), 41(Ex.P3), 27(Ex.P4), 41(Ex.P5), 27(Ex.P6), 264(Ex.P7),
66(Ex.P25) and 18(Ex.P23) square yards (Sr. No.1 to 11 in the table at Page
No.8 and page no.9). The Reference Court has relied upon the sale
exemplars (Sr.No.9 in the table at Page No.9) dated 30.08.2005 with respect
to a plot measuring 264 square yards. The land measuring 264 square yards
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is 1/18th part of an acre of land. Whereas the sale exemplar produced by the
HSIIDC (Sr. No.34(Ex.R-2) in the table at Page No.10), dated 28.01.2005, is
with respect to land measuring 3 kanals and 10 marlas (2117 square yards).
The Reference Court has committed a factual error while ignoring the
aforesaid sale exemplar on the ground that it is of a small sized plot. When,
in fact, the size of the plot covered by sale deed dated 28.01.2005(Ex.R-2),
is more than 8 times in size when compared to the sale exemplar dated
30.08.2005(Ex.P7) (Sr.No.9 in the table at Page No.9), relied upon by the
Reference Court which is only of 264 square yards. Similarly, the Reference
Court has committed an error in ignoring the sale exemplar (Sr. No.36 in
the table at Page No.10), dated 30.11.2004 (Ex.R-4), which is with respect to
2 kanals of land (1210 square yards). This plot is 4½ times larger than the
plot in the sale deed dated 30.08.2005 (Ex.P7), measuring 264 square yards.
In the aforesaid reference, the landowners have also relied upon certain sale
deeds Ex.PX/1 (Sr. No.2), Ex.P2 (Sr. No.4) and Ex.P7 (Sr. No.9). All the
sale instances are with respect to plots measuring 150, 133.3 and 264 square
yards. The size of the plots, in all the three sale deeds referred to above, are
very small and therefore, not comparable.
6.8 The various cases arising from the acquisition of the land in
village Dhakoula have been decided by two different awards. The first batch
was decided on 10.12.2014, whereas, the second batch was decided on
16.01.2015. In the subsequently decided cases, the HSIIDC has produced
sale exemplar Ex.R1(Sr. No.37 in the table at Page No.10) with respect to
the land measuring 9 kanals and 16 marlas of land for Rs.9.80,000/- vide
sale deed dated 10.06.2008 (Sr. No.37)(Ex.R-1). The price per acre comes to
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Rs.8,00,000/-. This sale exemplar is with respect to the period which is 2½
years subsequent to the date of notification under Section 4 of the 1894 Act.
This piece of evidence helps the court to come to a conclusion that even
after the notification under Section 4 of the 1894 Act has been issued in
December, 2005, the prices in the village did not increase exponentially. If
after a period of 2½ years from the date of notification under Section 4 of
the 1894 Act, the land is being sold at the rate of Rs.8,00,000/- per acre,
then, the Reference Court has committed an error in assessing the market
value.
6.9 From a careful perusal of the sale deed dated 10.06.2008 (Ex.
R-1)(Sr. No.37), it is evident that the undivided share in the land, comprised
in Rect. No.13, Khasra No.1, 2, 3/2, 8, 9, 10, 11, 12, 13/2, 19, 20/1, 22, to
the extent of 196/1425th share which comes to 9 kanals and 16 marlas, has
been sold for Rs.9,80,000/-. The purchaser was delivered the possession
from the land comprised in Rect. No.13, Khasra No.19 and 22. As per the
layout plan, the aforesaid parcel forms a part of the acquired land. It clearly
helps the court to come to a conclusion that even after issuance of
notification under Section 4 of the 1894 Act in December, 2005, still, the
prices of the acquired land did not increase exponentially. The per acre rate
of this sale deed comes to Rs.8,00,000/-. So, if on 10.06.2008, the market
value of the acquired land was Rs.8,00,000/-, then, the plea of landowners
that the assessment made by the LAC is incorrect, cannot be accepted.
6.10 The learned counsels representing the parties do not dispute
that the parcels of land so purchased through sale deeds dated 30.08.2005
(Ex.P7) (Item No.9), 28.01.2005(Item No.34)(Ex.R-2), 30.11.2004 (Item
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No.36) (Ex.R-4) and 10.06.2008 (Item No.37) (Ex.R-1) are part of the
acquired land. On a careful scrutiny of the layout plan, it is evident that the
parcels of land represented by sale deeds dated 28.01.2005 (Sr.No.34)(Ex.R-
2) and 30.11.2004 (Sr.No.36)(Ex.R-4), are at a distance from Shahbad-
Panchkula-Chandigarh road. Whereas, the plot measuring 264 square yards,
dated 30.08.2005 (Ex.P7), is at a depth of approximately one acre from the
Shahbad-Panchkula-Chandigarh road. This sale deed is executed within 4
months before the date of notification under Section 4 of 1894 Act.
Moreover, if one examines the sale instances of village Dhakoula
represented by serial number 1 to 11, it is evident that these are of very small
parcels of land to be utilized for constructing shop(s) abutting the Shahbad-
Panchkula-Chandigarh road.
6.11 Keeping in view the aforesaid discussion, it is apparent that
there is a huge difference between the price of the land which touches the
road as compared to the land located in the interiors (at a distance from the
road). The Reference Court has assessed the market value of the acquired
land upto the depth of 2 acres from the Shahbad-Panchkula-Chandigarh
road, differently, from the market value of the land located in the interiors.
Such findings are arrived at, in the absence of any evidence to assess the
market value of the acquired land located in the interior (beyond the depth of
2 acres from the Shahbad-Panchkula-Chandigarh road). The Reference
Court has held that the land in village Dhakoula was being sold @
Rs.27,50,000/- per acre, however, it has not given any reason to arrive at the
figure. The Reference Court has only inferred that since the market value of
the acquired land abutting the road has been assessed at Rs.29,50,000/-,
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therefore, the market value of the land in the interior should be @
Rs.27,50,000/- per acre. In fact, the conclusion of the Reference Court is
erroneous, particularly when the sale exemplars dated 28.01.2005
(Sr.No.34), 30.11.2004 (Sr.No.36) and 10.06.2008 (Sr. No.37), clearly
indicate that the market value of the acquired land was not more than what
was assessed by the LAC.
6.12 In the written arguments submitted by the learned counsel
representing the landowners, in all the four villages, it has been contended
that since the sale deeds relied upon by the HSIIDC have not been relied
upon by the LAC, therefore, the Court must infer that these sale deeds are
undervalued in order to save the stamp duty. While elaborating, it is
contend that the HSIIDC which is a Public Sector Undertaking should not be
permitted to rely upon the sale deeds produced by it. The learned counsel
has even stated that if the average sale consideration of the sale deeds
produced by the HSIIDC comes to Rs.3,00,000/- per acre, then it appears
that the LAC assessed Rs.8,00,000/- per acre, as charity or a bounty to the
landowers.
6.13 This Court has examined the arguments of the learned counsel
for the respective parties. It may be noted here that when the matter comes
before the Court for assessment of the market value, the Court is required to
adopt a balanced approach. It is not necessary that in every case, the Court
must enhance the market value irrespective of the fact as to whether proper
evidence proving the same has been produced or not. No doubt, the Court is
required to take a compassionate view, however, while taking such
compassionate view, it is not appropriate for the Court to ignore the
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evidence available on record evidencing the prevalent market value. Section
25 of the 1894 Act prohibits the Court from awarding an amount lower than
what was awarded by the LAC. However, while assessing the market value,
the sale deeds produced by the State (who is the beneficiary of the
acquisition), depicting a price lower than the amount awarded by the LAC
cannot be outrightly ignored. The attention of the court has not been drawn
to any provision which debars the Court from taking into consideration the
sale deeds which were not considered by the LAC. The Reference Court,
while deciding such cases, is required to appreciate the evidence which has
been produced before it. It is not expected from the Court to answer as to
whether the LAC, while assessing the market value of the acquired land @
Rs.8,00,000/- per acre, had given the amount in charity or it was a bounty
for the claimants. In the considered view of the Court, such an argument
advanced by the learned counsel representing the appellant is inappropriate.
6.14 Now let's proceed to assess the market value of the land
abutting upto the depth of 2 acres from the Shahbad-Panchkula-Chandigarh
road.
6.15 As already noticed, on a careful perusal of the layout plan
PW4/A, it becomes evident that 3½ acres of land, approximately, abuts the
road on the Western side, whereas 3 acres of land approximately, abuts the
road on the Eastern side. If all the sale deeds, produced by the landowners
with respect to the village Dhakoula, are cumulatively taken into
consideration the total area sold through sale exemplar from Sr. No.2 to 12
in the table at page No 8 and 9 comes to only 818 square yards which is less
than 1½ kanals of the land. Furthermore, it is evident that most of the sale
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exemplars are with respect to very small parcels of land which abuts the road
and ordinarily used for constructing a shop.
6.16 Keeping in view the aforesaid facts, the Reference Court has
correctly applied a development cut to the extent of 50%. This is an
undeveloped area. If a market is to be developed, the development agency is
required to make arrangements for carving out passages, roads, drains,
parking etc. Further, a considerable amount is required to be spent on the
development of the aforesaid facilities. The Reference Court has, in the
considered opinion of the Court, correctly held that 50% cut is to be applied.
6.17 Hence, the assessment made by the Reference Court with regard
to the market value upto the depth of 2 acres, is maintained, whereas the
assessment with regard to the land located beyond 2 acres of depth from the
Shahbad-Panchkula-Chandigarh road is set aside. The appeals filed by the
HSIIDC to that extent stand allowed and consequently, the reference
applications filed by such landowners shall stand dismissed.
VILLAGE SAHA
6.18 In the appeals arising from village Saha, the Reference Court
has relied upon the sale deed dated 01.07.2005 (Ex.P20) (Sr.No.17) with
respect to land measuring 307 square yards to assess the market value of the
acquired land measuring 51 acres 7 kanals and 17 marlas in village Saha.
The Reference Court has committed the same error while observing that the
sale deed Ex.R1 (Item No.40 in the table at Page No.10) and Ex.R2 (Item
No.41 in the table at Page No.10) are undervalued. When the representative
of the HSIIDC appeared in evidence, the learned counsel representing the
landowners did not cross-examine the witness on this aspect. Even no
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suggestion was given to the witness by the learned counsel for the
landowners. Further, when the landowners appeared in support of their case,
they did not lead any reliable evidence to prove that the sale exemplars
Ex.R1(Sr.No.40) and Ex.R2(Sr.No.41) have been undervalued in order to
save the amount on stamp duty. The notification under Section 4 of 1894,
Act was issued on 23.12.2005, whereas the sale exemplar Ex.R1(Sr.No.40)
is two months prior to the notification under Section 4. Similarly, the sale
instance Ex.R2 (Sr.No.41) is approximately 5 months before the notification
under Section 4 of the 1894 Act. Moreover, the size of the plot sold through
sale deed dated 01.07.2005 (Sr.No.17)(Ex.P20) is only 307 Square yards
which is nearly 10 marlas of land. It is 1/16th part of 1 acre of land. The
Reference Court has found that the parcel of land sold through sale deed
(Sr.No.17) (Ex.P20) dated 01.07.2005 is with respect to land which is
adjacent to the commercial/industrial area which is also factually incorrect.
The Reference Court has erred in relying upon sale exemplar Sr.No.17
(Ex.P20) to assess the market value of the acquired land in village Saha. The
aforesaid parcel of land is at a distance from the acquired land. At the cost
of repetition, it is evident from Ex.PW4/A, the layout plan produced by the
landowners that the acquired land is located towards the Southern side of
NH-73A going from Ambala to Jagadhri. There is another road which goes
from the Southern to Northern side known as the Shahbad-Panchkula-
Chandigarh road. There is a four legged intersection where both the roads
cross each other. The acquired land of village Saha is bisected by the
aforesaid Shahbad-Panchkula-Chandigarh road. The plot measuring 307
square yards is comprised in rect. No.87 and 88 which is located at a long
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distance from the acquired land. If we travel from the four legged
intersection on the Shahbad-Panchkula-Chandigarh road towards the
northern side, there are commercial establishments like shops etc. and then
there is a police station, a Gurudwara, the new grain market, the Tehsil
office, thereafter, there are some commercial shops, again. The marble
market has been depicted to be comprised in Rectangle No.88. There is a
commercial hub in the land comprised in Rectangle No.87 and 88. Thus,
Sr.No.18 was not at all comparable with the acquired land. The Reference
Court clearly committed an error in failing to compare the location of the
acquired land with the location of the land in Ex.P20 (Item No.17 in the
table at Page No.9).
6.19 From a careful perusal of the layout plan, it is evident that the
acquired land of village Saha is in two different pockets. The first pocket of
the acquired land is towards the Western side of the Shahbhad-Panchkula-
Chandigarh road whereas the other pocket is on the Eastern side of the same
road. No part of the acquired land in village Saha is abutting any of the
aforesaid roads.
6.20 Keeping in view the aforesaid facts, it was not appropriate for
the Reference Court to prefer sale exemplar Ex.P-20, dated 01.07.2005
(item no.17 in the table at page No.9) in place of Ex.R1 and Ex.R2.
Through sale exemplar Ex.R2, one and a half acre of land has been sold at
the rate of Rs.2,10,000/- per acre. Undoubtedly the sale deeds Ex.R-1 and
Ex.R-2 are with respect to the land comprised in Rectangle No.101 and 102,
whereas the acquired land is from Rectangle No.104, 105, 108, 109 and
110. Thus, it is safe to conclude that these parcels of land sold through
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Ex.R-1 (Sr. No.40) and Ex.R-2 (Sr. No.41) were located near to the acquired
land. Thus, it is clear that the Reference Court has committed an error in
assessing the market value of the acquired land in village Saha on the basis
of sale instance dated 01.07.2005 (Sr. No.17). The Reference Court has
failed to give any justifiable reason to ignore the sale exemplars Ex.R1(Sr.
No.40) and Ex.R2 (Sr. No.41), which indicate that the market value of the
land was not as is being claimed by the landowners. Even if the best sale
exemplar Ex.R1 with respect to land measuring 1 kanal and 4 marlas (which
is also of smaller parcel of land), is taken into consideration, then also, it is
manifest that the land was being sold @ Rs.6,00,000/- per acre. There is no
evidence to prove that such sale instance was undervalued. Accordingly, the
market value of the acquired land in village Saha assessed by the LAC is
maintained, whereas the assessment made by the Reference Court is set
aside.
6.21 Resultantly, the reference petitions filed by the landowners
shall stand dismissed.
VILLAGE TEPLA
6.22 Let's first re-scrutinize the layout plan Ex.PW4/A. The
acquired land in village Tepla has been depicted in the bottle green colour.
This parcel of land is located on the Ambala-Jagahdri National Highway 73-
A. From the highway, the acquired land is upto 8 acres of depth,
approximately. Around 6 acres of land is towards the road. The
landowners, apart from the other sale deeds, have also relied upon sale
instances Ex.P35 (item no.31 in the table at Page No.10) and Ex.P37 (Item
No.32 in the table at Page No.10). Learned Reference Court has refused to
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rely upon Ex.P35. However, it has relied upon sale exemplar (Item
No.32)(Ex.P37) with respect to 242 square yards of land. From a careful
perusal of the sale instance Ex.P37 (Item No.32) vis-a-vis the layout plan, it
becomes evident that this parcel of land is not on the National Highway.
This is a very small parcel of land measuring 242 square yards which is
equivalent to 8 marlas of land, approximately. Ordinarily, the plot of this
size will not be used for agricultural purpose. Normally, such plot is
purchased either for commercial purposes or for residential purposes. The
reference Court has further refused to rely upon sale exemplar produced by
HSIIDC. Three sale instances were produced by HSIIDC i.e. Ex.R1 (Sr.
No.42)(1 kanal and 17 marlas), Ex.R2 (Sr. No.43) (2 kanals and 14 marlas)
and Ex.R3 (Sr. No.44) (2 kanals and 6 marlas), respectively. The Reference
Court has refused to rely upon the same on the ground that the aforesaid sale
instances are displaying very low sale consideration i.e. Rs.66,000/-
Rs.1,01,000/- and Rs.65,000/- respectively. The per acre rate of these 3 sale
exemplars comes to Rs.2, 85,405/-, 2,99,260/- and Rs.2,26,086/-
respectively. It has been held that since the aforesaid sale deeds reflect the
price less than the price awarded by the Land Acquisition Collector,
therefore, it has to be ignored. The reasoning of the Reference Court is
erroneous. The attention of the Court has not been drawn to any provision
which debars the court from taking into consideration the sale exemplar
produced by the parties in evidence, on this ground only. Section 25 of the
Land Acquisition Act, 1894, only debars the Court from awarding an
amount lesser than the market value determined by the LAC. However,
there is no prohibition in taking into consideration the aforesaid sale
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instance. Reliance in this regard can be placed on the judgment in Lal
Chand vs. Union of India and another (2009) 5 SCC 769.
6.23 Ex.R1(Sr. No.42) is a sale exemplar of sale of land measuring
1 kanal and 17 marlas vide sale deed dated 05.07.2005, which has been sold
for Rs.66,000/-. The land has been sold out of Rectangle No.69, Khasra
no.7, 12/3, 13, 14/1. From a careful perusal of Ex.PW4/A, the layout plan,
it is evident that the land comprised in Rectangle No.69, Khasra No.11, 12,
13, 14 is part of the acquired land. Furthermore, Ex.R2(Sr. No.43) is a sale
deed dated 24.05.2005 with respect to land measuring 2 kanals and 14
marlas. The aforesaid land is comprised in Rectangle No.66, Khasra No.24,
25 and Rectangle No.67, Khasra No.21. It is evident from the perusal of the
layout plan that this also form a part of acquired land. Similarly, Ex.R3(Sr.
No.44) is a sale deed with respect to land measuring 2 kanals and 6 marlas
which has been sold for Rs.65,000/-. The land is comprised in Rectangle
No.69, Khasra no.12/3 and 13 which is, again, a part of the acquired land.
Although, no doubt, Ex.P37 (Sr. No.32) relied upon by the Reference Court
with respect to plot measuring 242 square yards is also forms a part of the
land comprised in Rectangle No.66, Khasra No.24 and 25, Rectangle No.67,
Khasra No.21, however, from a careful reading of the sale deed, it is
apparent that plot no.408 has been sold which indicates that the land has
been sold from a residential colony which, again, has been acquired. There is
no evidence to prove that any colony was developed or was being
developed. This sale deed is executed just a few months before the date of
notification under Section 4 of the 1894 Act. In such circumstances, it was
not appropriate for the Reference Court to ignore the sale deeds Ex.R1(Sr.
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No.42), Ex.R2 (Sr. No.43) and Ex.R3 (Sr. No.44) which are not only
comparable but are also of the contemporaneous period. The Reference
Court has wrongly relied upon Ex.P37 (Sr. No.32) which is of a very small
parcel of land when compared to the acquired land.
6.24 Keeping in view the aforesaid facts, the award passed by the
Reference Court is set aside. Consequently, the various reference
applications filed by the landowners, with respect to the land located in
village Tepla, also, stand dismissed.
VILLAGE JAWAHARGARH
6.25 The learned counsel for the landlowers contend that for
assessing the market value of the land located in village Jawahargarh, 29
sales deeds of the nearby villages have been produced and the court erred in
dismissing the reference applications.
6.26 In this case, the landowners have failed to produce any sale
exemplar of any parcel of the land located in village Jawahargarh, itself, in
order to prove that the market value assessed by the LAC is incorrect.
Hence, the Reference Court has dismissed the petitions filed under Section
18 of the 1894 Act.
6.27 In view of the discussion with respect to the assessment of the
market value of the acquired land located in villages Dhakoula, Saha and
Tepla, the argument of the learned cousnel loses its sheen.
7. EXAMINATION OF JUDGMENTS RELIED UPON BY THE
LEARNED COUNSELS
7.1 The learned counsels representing the appellants rely upon the
following judgments:-
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(1) UP.Awas & Vikas Parishad vs. Asha Ram(deceased), CA
No.337 of 2021, decided on 23.03.2021.
(2) Kashmir Singh vs. State of Haryana and others, (2014) 2
SCC 165.
(3) Omkar Singh and others vs. State of Haryana and others,
2016 (3) SCC 364.
(4) Atma Singh (Died) through LRs & Ors vs. State of
Haryana and another, 2008(2) SCC 568.
(5) Haryana State Industrial Development Corporation vs.
Pran Sukh and others, (2010) 11 SCC, 175.
(6) Udho Dass vs. State of Haryana and others, (2010) 12
SCC 51.
(7) Bhagawathula Samanna and others vs. Special Tehsildar
and Land Acquisition Officer, Visakhapatnam, (1991) 4
SCC 506.
(8) Thakarsibhai Devjibhai And Ors. vs. Executive Engineer,
Gujarat And another, AIR 2001 SC 2424.
7.2 This Bench has carefully and courteously read the judgments
passed by the Supreme Court. In UP Awas and Vikas Parishad (supra), the
court decided the amount of market value on the facts and the evidence
available before it. The court noticed that no comparable sale exemplar has
been produced by the State, therefore, the court proceeded to assess the
market value on the basis of the other evidence i.e. assessment of the market
value by the court, on different occasions, with respect to the nearby land.
In Kashmir Singh's case (supra), the court was determining the market
value of acquisition of land in village Tohana, District Fatehabad. In the
facts of the case, the court assessed the market value on the basis of the
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evidence produced. In Omkar Singh's case (supra), the court was
assessing the market value of the acquired land located in 9 villages of
District Rewari. The court, on the basis of evidence produced before it,
assessed the market value. In Atma Singh's case (supra), the land was
acquired for constructing a sugar factory. In those facts, the court held that
only 10% cut for development will be appropriate.
7.3 The next judgment relied upon by the learned counsel
representing the appellant is in the Haryana State Industrial Development
Corporation's case, (supra). The court observed that the sale deeds between
two corporate bodies depicting payment of the sale consideration through a
bank transaction, with respect to the parcel of land close to the acquired
land has been produced, therefore, the Court acknowledged the practice of
under valuation of the sale consideration in order to save payment towards
the stamp duty and applied the same in the facts of that case. However, such
observation, with greatest respect, cannot be assumed to be followed
uniformly. In that case, the Court found that there is a huge difference
between the market price of the land in the sale deed when compared with
the prevalent rate arrived at on the basis of material produced before it.
Similarly, in Udho Dass's case (supra) , the Court, again, made similar
observations, particularly when the land in the adjoining village was being
sold at a higher price. In the aforesaid case, the acquisition was started in
the year 1990 in village Patti Musalman for setting up a Housing Project in
Sector 12, Sonipat. In para 21, the Hon'ble Supreme Court observed that
there is tendency to reflect lower price in the sale deeds in order to save
towards stamp duty. In the considered view of the Court, such observations
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are applicable only in the peculiar facts of a case. In the present case, the
landowners have failed to draw the attention of the Court to the comparable
sale deeds of the contemporaneous period evidencing a higher market value
at the relevant time. All the sale deeds which have been produced by the
landowners are with respect to small pieces of land which, ordinarily, are
not expected to be used for agricultural purposes.
7.4 The next judgment relied upon by the learned counsel
representing the landowners is in Bhagawathula Samanna and other's case
(supra). In the aforesaid case, the court assessed the price of the acquired
land situated in village Donda Parthi. The court found that some part of the
acquired land is situated in a developed area with little or no requirement of
further development. In that context, the court held that the principle of
deduction of value for the purpose of comparison is not warranted. In the
considered view of the Court, the aforesaid judgment is not applicable
because this court is not considering the question of percentage of deduction.
7.5 The next judgment relied upon is in Thakarsibhai Devjibhai's
case (supra). In the aforesaid case, the court found that the High Court
wrongly held that the sale instance of 2 Hectares of land which is with
respect to the parcel of land located at a distance of 5 Kms is not reliable.
The court found that, in fact, the distance is only 3 Kms and the sale instance
is comparable. As already noticed, in the present cases, the owners have not
produced any sale instance of comparable parcel of land situated in a remote
area. Hence, the aforesaid judgment also does not help the case of the
landowners.
7.6 It is obvious that all these judgments referred to by the learned
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counsel representing the landowners are judgments based on the peculiar
facts of the concerned case. In the understanding of this Court, the Supreme
Court does not as a ratio decidendi lays down that the sale deed of a small
plot must be relied upon while assessing a large chunk of the acquired land.
The sale deed of a smaller plot can be relied upon only in the absence of any
evidence of comparable sale deeds for the contemporaneous period. In the
present case, the comparable sale deeds have been produced by the
HSIIDC. Hence, the aforesaid judgments do not espouse the cause of the
landowners for enhancement of the amount.
7.7 The Reference Court is the first Court (trial Court). The
evidence is led before the Reference Court. Hence, it is required to take note
of the evidence produced and after critical analysis thereof, the Court is
required to come to a conclusion. It is disturbing that the Reference Court
not only failed to take note of all the documentary evidence but has also
without assigning any reason, has chosen to rely upon a particular piece of
evidence. The 1894 Act enables the party to apply to the court for
assessment of the correct market value of the acquired land. Hence, it is
expected of the Reference Court to make a sincere attempt to assess the
market value, realistically as far as possible. Such fair assessment is
possible only if the entire evidence produced by the parties is taken into
consideration and analysed by the process of reasoning. Such critical
appraisal of the evidence has to be reflected in the judgment ultimately
passed. The Reference Court is not expected to pick a piece of evidence,
without discarding the remaining evidence for cogent reasons. Hence, the
Reference Court should have been more careful while deciding the cases.
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8. RESULT
Village Dhakoula
8.1 The assessment made by the Reference Court with regard to the
market value upto the depth of 2 acres, is maintained, whereas the
assessment with regard to the land located beyond 2 acres of depth from the
Shahbad-Panchkula-Chandigarh road is set aside. The appeals filed by the
HSIIDC to that extent stand allowed and consequently, the reference
applications filed by the landowners stand dismissed.
Village Saha
8.2 Accordingly, the market value of the acquired land assessed by
the Land Acquisition Collector, in village Saha, is maintained, whereas, the
assessment made by the Reference Court is set aside. Consequently, the
appeals filed by HSIIDC are allowed and that of the landowners are
dismissed.
8.3 Resultantly, the reference petitions filed by the landowners of
the acquired land located in village Saha shall stand dismissed.
Village Tepla
8.4 Keeping in view the aforesaid facts, the award passed by the
Reference Court is set aside. Consequently, the various reference
applications filed by the landowners, with respect to the land located in
village Tepla, shall stand dismissed. Hence, the appeals filed by the
HSIIDC are allowed and that of the landowners are dismissed.
Village Jawahargarh
8.5 Keeping in view the aforesaid discussion, there is no substance
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in the appeals arising from village Jawahargarh.
Hence, dismissed.
All the pending miscellaneous applications, if any, are also
disposed of.
13th December , 2021 (ANIL KSHETARPAL)
nt JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
1. RFA-5100-2015 HSIIDC V/S PREM PARKASH AND ANR
2. RFA-2809-2015 RAJINDER SINGH V/S STATE OF
HARYANA AND ORS
3. RFA-2810-2015 KULDEEP KUMAR @ KULDEEP SINGH
& ORS V/S STATE OF HARYANA &
ANR
4. RFA-2811-2015 RAJ KUMAR V/S STATE OF HARYANA
5. RFA-2812-2015 SUKHWINDER SINGH V/S STATE OF
HARYANA AND ANR
6. RFA-2813-2015 JASMINDER KAUR AND ANR V/S
STATE OF HARYANA
7. RFA-2814-2015 IQBAL SINGH AND ANR V/S STATE OF
HARYANA AND ANR
8. RFA-2815-2015 SAMPURAN SINGH V/S STATE OF
HARYANA AND ANR
9. RFA-2816-2015 GURDIAL SINGH V/S STATE OF
HARYANA AND ANR
10. RFA-2817-2015 JASMINDER KAUR AND ANR V/S
STATE OF HARYANA
11. RFA-2818-2015 GURMEET SINGH V/S STATE OF
HARYANA AND ANR
12. RFA-2819-2015 DEVINDER SINGH V/S STATE OF
HARYANA AND ANR
13. RFA-2820-2015 GURBACHAN SINGH V/S STATE OF
HARYANA
14. RFA-2821-2015 LEKH RAJ V/S STATE OF HARYANA &
ANR
15. RFA-2822-2015 SURINDER SINGH V/S STATE OF
HARYANA
16. RFA-2823-2015 KULDEEP SINGH AND ORS V/S STATE
OF HARYANA
17. RFA-2824-2015 MOHINDER SINGH AND ORS V/S
STATE OF HARYANA
18. RFA-2825-2015 WARYAM SINGH (DECEASED)
THROUGH HIS LRS V/S STATE OF
HARYANA
33 of 77
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and other connected cases -34-
19. RFA-2826-2015 ONKAR SINGH V/S STATE OF
HARYANA
20. RFA-2827-2015 RAJ KUMAR V/S STATE OF HARYANA
21. RFA-2828-2015 KULWANT KAUR V/S STATE OF
HARYANA
22. RFA-2829-2015 SAHIB SINGH AND ORS V/S STATE OF
HARYANA & ANR
23. RFA-2830-2015 RANJIT SINGH AND ANR V/S STATE
OF HARYANA
24. RFA-2831-2015 MANJIT SINGH AND ORS V/S STATE
OF HARYANA
25. RFA-2832-2015 HARBANS SINGH AND ORS V/S STATE
OF HARYANA & ANR
26. RFA-2833-2015 MALKIAT SINGH (DECEASED)
THROUGH HIS LRS V/S STATE OF
HARYANA
27. RFA-2834-2015 HARBANS SINGH AND ANR V/S STATE
OF HARYANA & ANR
28. RFA-2835-2015 DAYA SINGH V/S STATE OF HARYANA
29. RFA-2836-2015 SARDARA SINGH V/S STATE OF
HARYANA
30. RFA-2837-2015 BABU RAM (DECEASED) THROUGH
HIS LRS V/S STATE OF HARYANA
31. RFA-2838-2015 PARVINDER SINGH AND ANR V/S
STATE OF HARYANA
32. RFA-2839-2015 KRISHAN KUMAR V/S STATE OF
HARYANA
33. RFA-2840-2015 PRITAM SINGH AND ORS V/S STATE
OF HARYANA
34. RFA-2841-2015 PREM SINGH AND ORS V/S STATE OF
HARYANA
35. RFA-2842-2015 DALIP SINGH V/S STATE OF
HARYANA
36. RFA-2843-2015 NARINDER SINGH AND ORS V/S
STATE OF HARYANA
37. RFA-2844-2015 KULVINDER SINGH MINOR SON
THROUGH HIS MOTHER V/S STATE OF
HARYANA
38. RFA-2845-2015 GURMEET SINGH V/S STATE OF
HARYANA
39. RFA-2846-2015 SARWAN SINGH V/S STATE OF
HARYANA
40. RFA-2847-2015 GIAN CHAND AND ANR V/S STATE OF
HARYANA
41. RFA-2848-2015 JASBIR SINGH AND ANR V/S STATE OF
HARYANA & ANR
42. RFA-2849-2015 PREM SINGH AND ORS V/S STATE OF
HARYANA
43. RFA-2850-2015 PREM SINGH AND ORS V/S STATE OF
HARYANA
34 of 77
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and other connected cases -35-
44. RFA-2851-2015 KULDEEP SINGH AND ORS V/S STATE
OF HARYANA
45. RFA-2852-2015 PREM SINGH AND ORS V/S STATE OF
HARYANA
46. RFA-2853-2015 KULDEEP SINGH AND ORS V/S STATE
OF HARYANA
47. RFA-2854-2015 KULDEEP SINGH AND ORS V/S STATE
OF HARYANA
48. RFA-2855-2015 JOGINDRO DEVI V/S STATE OF
HARYANA
49. RFA-2856-2015 TEJINDER SINGH AND ANR V/S STATE
OF HARYANA
50. RFA-2857-2015 KULDEEP SINGH AND ORS V/S STATE
OF HARYANA
51. RFA-2858-2015 SUKHVINDER SINGH V/S STATE OF
HARYANA
52. RFA-2859-2015 KULDEEP SINGH AND ORS V/S STATE
OF HARYANA
53. RFA-2860-2015 GURBACHAN SINGH V/S STATE OF
HARYANA
54. RFA-2861-2015 MOHINDER SINGH AND ORS V/S
STATE OF HARYANA
55. RFA-2862-2015 PREM SINGH AND ORS V/S STATE OF
HARYANA
56. RFA-2863-2015 PARMINDER SINGH V/S STATE OF
HARYANA
57. RFA-2864-2015 OM PRAKASH V/S STATE OF
HARYANA AND ANR
58. RFA-2865-2015 JAGROOP SINGH AND ORS V/S STATE
OF HARYANA
59. RFA-2866-2015 SURINDER SINGH V/S STATE OF
HARYANA
60. RFA-2867-2015 PRITAM SINGH AND ANR V/S STATE
OF HARYANA
61. RFA-2868-2015 GURMEET KAUR V/S STATE OF
HARYANA
62. RFA-2869-2015 SUKHWINDER SINGH V/S STATE OF
HARYANA AND ANR
63. RFA-2870-2015 KRISHAN KUMAR V/S STATE OF
HARYANA & ANR
64. RFA-2871-2015 SATPAL AND ORS V/S STATE OF
HARYANA
65. RFA-2872-2015 BEENA DEVI V/S STATE OF HARYANA
AND ORS
66. RFA-2873-2015 PREM SINGH AND ORS V/S STATE OF
HARYANA
67. RFA-2874-2015 MANJIT SINGH AND ORS V/S STATE
OF HARYANA
68. RFA-2875-2015 ANITA V/S STATE OF HARYANA AND
ORS
35 of 77
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and other connected cases -36-
69. RFA-2876-2015 JAI PARKASH V/S STATE OF
HARYANA AND ANR
70. RFA-2877-2015 ONKAR SINGH V/S STATE OF
HARYANA
71. RFA-2878-2015 RANJIT SINGH AND ANR V/S STATE
OF HARYANA
72. RFA-2879-2015 ONKAR SINGH V/S STATE OF
HARYANA
73. RFA-2880-2015 SHAYAM KISHORE (SINCE
DECEASED) THROUGH HIS LRS & ORS
V/S STATE OF HARYANA & ANR
74. RFA-2909-2015 NARESH KUMAR AND ANR V/S STATE
OF HARYANA
75. RFA-2910-2015 LEKH RAJ V/S STATE OF HARYANA &
ANR
76. RFA-2911-2015 PREM SINGH AND ORS V/S STATE OF
HARYANA
77. RFA-2912-2015 LEKH RAJ V/S STATE OF HARYANA
AND ORS
78. RFA-2913-2015 MULAKH RAJ V/S STATE OF
HARYANA AND ORS
79. RFA-2914-2015 MUNISH KUMAR V/S STATE OF
HARYANA AND ANR
80. RFA-2915-2015 DAVINDER KUMAR AND ANR V/S
STATE OF HARYANA
81. RFA-2916-2015 KRISHAN KUMAR AND ORS V/S
STATE OF HARYANA & ANR
82. RFA-2917-2015 KRISHAN LAL AND ORS V/S STATE OF
HARYANA & ANR
83. RFA-2918-2015 BABU RAM (DECEASED) THROUGH
HIS LRS V/S STATE OF HARYANA
84. RFA-2949-2015 JAIMAL SINGH V/S STATE OF
HARYANA AND ANR
85. RFA-2950-2015 RAVINDER KUMAR V/S STATE OF
HARYANA AND ANR
86. RFA-2951-2015 SARABJEET SINGH V/S STATE OF
HARYANA AND ANR
87. RFA-2952-2015 REVA KUMARI V/S STATE OF
HARYANA
88. RFA-2953-2015 KULDEEP KAUR V/S STATE OF
HARYANA AND ANR
89. RFA-2954-2015 BRIJ BALA V/S STATE OF HARYANA
90. RFA-2955-2015 MAMTA V/S STATE OF HARYANA
91. RFA-2956-2015 PAWAN KUMAR V/S STATE OF
HARYANA
92. RFA-2957-2015 REVA KUMARI V/S STATE OF
HARYANA
93. RFA-2958-2015 KRISHNA RANI V/S STATE OF
HARYANA
94. RFA-2959-2015 GINNI DEVI V/S STATE OF HARYANA
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and other connected cases -37-
95. RFA-2960-2015 GINNI DEVI V/S STATE OF HARYANA
96. RFA-3232-2015 PREM SINGH (DECEASED) THROUGH
HIS LRS V/S STATE OF HARYANA AND
OTHER
97. RFA-3238-2015 PRITAM SINGH V/S STATE OF
HARYANA AND ANR
98. RFA-3239-2015 LOVE KUMAR V/S STATE OF
HARYANA
99. RFA-3290-2015 HAKAM SINGH V/S STATE OF
HARYANA & ANR
100. RFA-3291-2015 BALWINDER SINGH AND ANR V/S
STATE OF HARYANA
101. RFA-3292-2015 IQBAL SINGH (DECEASED) THROUGH
HIS LRS V/S STATE OF HARYANA
102. RFA-3293-2015 KULDEEP SINGH AND ORS V/S STATE
OF HARYANA
103. RFA-3294-2015 WARYAM SINGH V/S STATE OF
HARYANA
104. RFA-3295-2015 BALWINDER SINGH V/S STATE OF
HARYANA
105. RFA-3296-2015 IQBAL SINGH (DECEASED) THROUGH
HIS LRS V/S STATE OF HARYANA
106. RFA-3297-2015 TIRLOK SINGH V/S STATE OF
HARYANA
107. RFA-3298-2015 HAKAM SINGH V/S STATE OF
HARYANA & ANR
108. RFA-3364-2015 SAROJ DEVI V/S STATE OF HARYANA
109. RFA-3365-2015 JAI BHAGWAN V/S STATE OF
HARYANA
110. RFA-3366-2015 GANGA RAM V/S STATE OF HARYANA
111. RFA-3367-2015 NASIB KUMAR V/S STATE OF
HARYANA
112. RFA-3368-2015 SHOBHA RANI V/S STATE OF
HARYANA
113. RFA-3399-2015 SAROJ BALA V/S STATE OF HARYANA
AND ANOTHER
114. RFA-3473-2015 KANTA RANI V/S STATE OF HARYANA
115. RFA-3474-2015 SONIA V/S STATE OF HARYANA
116. RFA-3475-2015 SIRI SIDH KIRANA GADDI V/S STATE
OF HARYANA
117. RFA-3476-2015 LALIT KUMAR AND ANR V/S STATE
OF HARYANA
118. RFA-3482-2015 KULBIR SINGH V/S STATE OF
HARYANA AND ANR
119. RFA-3504-2015 BALDEV SINGH AND ANR V/S STATE
OF HARYANA AND ANR
120. RFA-3506-2015 PREM PARKASH V/S STATE OF
HARYANA
121. RFA-3507-2015 BANARASI DASS (DECEASED)
THROUGH HIS LRS V/S STATE OF
37 of 77
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HARYANA
122. RFA-3508-2015 DILBAGH SINGH V/S STATE OF
HARYANA
123. RFA-3509-2015 GANGA RANI V/S STATE OF
HARYANA AND ANR
124. RFA-3510-2015 VIJAY KUMAR V/S STATE OF
HARYANA AND ANR
125. RFA-3511-2015 KRISHAN LAL V/S STATE OF
HARYANA & ANR
126. RFA-3512-2015 KIRAN PAL V/S STATE OF HARYANA
127. RFA-3513-2015 ANIL KUMAR V/S STATE OF
HARYANA AND ANR
128. RFA-3514-2015 SHIV RAM V/S STATE OF HARYANA
129. RFA-3515-2015 KARAMJIT SINGH V/S STATE OF
HARYANA
130. RFA-3516-2015 HARI KISHAN AND ANR V/S STATE OF
HARYANA
131. RFA-3517-2015 DAYALO DEVI V/S STATE OF
HARYANA
132. RFA-3518-2015 LABH KAUR V/S STATE OF HARYANA
133. RFA-3519-2015 AMARJIT SINGH V/S STATE OF
HARYANA
134. RFA-3520-2015 RAM CHANDER DHIMAN V/S STATE
OF HARYANA
135. RFA-3521-2015 SUSHIL KUMAR V/S STATE OF
HARYANA
136. RFA-3549-2015 KRISHAN KUMAR V/S STATE OF
HARYANA
137. RFA-3550-2015 NEENA RANI V/S STATE OF HARYANA
& ANR
138. RFA-3551-2015 CHARANJIT SINGH DECEASED TH LRS
V/S STATE OF HARYANA
139. RFA-3552-2015 GURMEJ SINGH AND ANR V/S STATE
OF HARYANA
140. RFA-3553-2015 SARDARA SINGH V/S STATE OF
HARYANA
141. RFA-3554-2015 WARYAM SINTGH (DECEASED)
THROUGH HIS LRS V/S STATE OF
HARYANA
142. RFA-3557-2015 KULVINDER SINGH MINOR THROUGH
HIS MOTHER V/S STATE OF HARYANA
143. RFA-3583-2015 UMA RANI AND ANR V/S STATE OF
HARYANA
144. RFA-3584-2015 SANJU @ SANJIV KUMAR V/S STATE
OF HARYANA & ANR
145. RFA-3598-2015 GURMEET KAUR V/S STATE OF
HARYANA
146. RFA-240-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S KULDEEP KUMAR
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and other connected cases -39-
& ORS
147. RFA-1518-2018 POONAM V/S STATE OF HARYANA
148. RFA-1519-2018 KAMLESH SETHI V/S STATE OF
HARYANA
149. RFA-1545-2018 GURMEET SINGH V/S STATE OF
HARYANA
150. RFA-1546-2018 RAJINDER KUMAR V/S STATE OF
HARYANA
151. RFA-2080-2018 PURSHOTAM LAL V/S STATE OF
HARYANA
152. RFA-3513-2018 HARCHARAN PAL SINGH V/S STATE
OF HARYANA
153. RFA-2460-2015 GENDI (DECEASED) THROUGH HER
LRS V/S STATE OF HARYANA
154. RFA-2461-2015 HARI RAM (DECEASED) THROUGH HIS
LRS V/S STATE OF HARYANA
155. RFA-2462-2015 SINGH RAM AND ORS V/S STATE OF
HARYANA
156. RFA-3707-2015 RAJINDER KUMAR V/S STATE OF
HARYANA
157. RFA-3769-2015 NISHAN SINGH V/S STATE OF
HARYANA
158. RFA-3770-2015 PIARE LAL V/S STATE OF HARYANA
159. RFA-3771-2015 LOKESH V/S STATE OF HARYANA
160. RFA-3772-2015 HARSH KUMAR AND ANR V/S STATE
OF HARYANA
161. RFA-3773-2015 DALBIR CHIBBER AND ORS V/S STATE
OF HARYANA
162. RFA-3774-2015 JANAK RANI V/S STATE OF HARYANA
163. RFA-3775-2015 VIJAY KUMARI V/S STATE OF
HARYANA
164. RFA-3776-2015 ONKAR SINGH AND ORS V/S STATE OF
HARYANA
165. RFA-3777-2015 INDERJEET SINGH AND ORS V/S
STATE OF HARYANA
166. RFA-3778-2015 GURKAIM SINGH V/S STATE OF
HARYANA
167. RFA-3779-2015 INDERJEET SINGH AND ORS V/S
STATE OF HARYANA
168. RFA-3780-2015 TAJINDER KAUR V/S STATE OF
HARYANA
169. RFA-3781-2015 INDERJEET SINGH AND ORS V/S
STATE OF HARYANA
170. RFA-3782-2015 CHANDER MOHNI LAMBA V/S STATE
OF HARYANA
171. RFA-3783-2015 INDERJEET SINGH AND ORS V/S
STATE OF HARYANA
172. RFA-3784-2015 SUBHASH CHANDER ARORA @
SUBHASH ARORA AND ANR V/S
STATE OF HARYANA
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173. RFA-3785-2015 AVTAR SINGH V/S STATE OF
HARYANA
174. RFA-4206-2015 KIRAN BALA V/S STATE OF HARYANA
AND ANOTHER
175. RFA-4207-2015 SANTOSH RANI AND ANOTHER V/S
STATE OF HARYANA AND ANOTHER
176. RFA-4208-2015 SHAKTI GAMBHIR AND ANOTHER V/S
STATE OF HARYANA AND ANOTHER
177. RFA-4209-2015 MEENA AND ANOTHER V/S STATE OF
HARYANA AND ANOTHER
178. RFA-4210-2015 SATISH KUMAR V/S STATE OF
HARYANA AND ANOTHER
179. RFA-4211-2015 RAJESH KUMAR NARULA V/S STATE
OF HARYANA AND ANOTHER
180. RFA-4212-2015 KRISHNA DEVI V/S STATE OF
HARYANA AND ANOTHER
181. RFA-4213-2015 RAM CHANDER DHIMAN V/S STATE
OF HARYANA & ANOTHER
182. RFA-4214-2015 MOHAN LAL V/S STATE OF HARYANA
& ANOTHER
183. RFA-4215-2015 BALWINDER KUMAR V/S STATE OF
HARYANA AND ANOTHER
184. RFA-4216-2015 BALWINDER KUMAR V/S STATE OF
HARYANA AND ANOTHER
185. RFA-4217-2015 HARI KRISHAN AND ANOTHER V/S
STATE OF HARYANA & ANOTHER
186. RFA-4218-2015 JANAK RAJ V/S STATE OF HARYANA
& ANOTHER
187. RFA-4219-2015 KARNAIL SINGH V/S STATE OF
HARYANA & ANOTHER
188. RFA-4220-2015 SHIV RAM V/S STATE OF HARYANA &
ANOTHER
189. RFA-4221-2015 ALPANA NARULA V/S STATE OF
HARYANA & ANOTHER
190. RFA-4222-2015 SHEELA RANI ETC V/S STATE OF
HARYANA & ANOTHER
191. RFA-4223-2015 RAGHBIR SINGH V/S STATE OF
HARYANA & ANOTHER
192. RFA-4224-2015 JASWINDER SINGH KOHLI V/S STATE
OF HARYANA & ANOTHER
193. RFA-4432-2015 MAYA RAM V/S STATE OF HARYANA
194. RFA-4453-2015 GEETA RANI V/S STATE OF HARYANA
AND ANR
195. RFA-4513-2015 DHARAM PAL V/S STATE OF
HARYANA
196. RFA-4600-2015 GURDAYAL SINGH V/S STATE OF
HARYANA
197. RFA-4633-2015 KAMLA RANI V/S STATE OF
HARYANA & ANR
198. RFA-4687-2015 AMAR NATH V/S STATE OF HARYANA
40 of 77
R.F.A.No.5100 of 2015(O&M)
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AND ANR
199. RFA-4688-2015 PARABHA RANI V/S STATE OF
HARYANA AND ANR
200. RFA-4689-2015 BALDEV KAUR V/S STATE OF
HARYANA AND ANR
201. RFA-4690-2015 AMARJEET SINGH V/S STATE OF
HARYANA AND ANR
202. RFA-4691-2015 DALJIT SINGH V/S STATE OF
HARYANA AND ANR
203. RFA-4692-2015 AMI CHAND V/S STATE OF HARYANA
AND ANR
204. RFA-4708-2015 USHA KIRAN V/S STATE OF HARYANA
AND ANOTHER
205. RFA-4709-2015 REKHA RANI V/S STATE OF HARYANA
AND ANOTHER
206. RFA-4710-2015 BODH RAJ (DECEASED) THROUGH HIS
LRS V/S STATE OF HARYANA &
ANOTHER
207. RFA-4745-2015 JAI BHAGWAN SHARMA AND ANR V/S
STATE OF HARYANA
208. RFA-4926-2015 JASMINDER KAUR AND ANR V/S
STATE OF HARYANA
209. RFA-4927-2015 JASMINDER KAUR AND ANR V/S
STATE OF HARYANA
210. RFA-4928-2015 JASMINDER KAUR AND ANR V/S
STATE OF HARYANA
211. RFA-4929-2015 JASMINDER KAUR AND ORS V/S
STATE OF HARYANA
212. RFA-5101-2015 HSIIDC LTD V/S SUKHDEV SINGH
(SINCE DECEASED) THROUGH HIS LRS
AND ORS
213. XOBJR-226-CI- HSIIDC LTD V/S SUKHDEV SINGH
2016 (SINCE DECEASED) THROUGH HIS LRS
AND ORS
214. XOBJR-227-CI- HSIIDC LTD V/S SUKHDEV SINGH
2016 (SINCE DECEASED) THROUGH HIS LRS
AND ORS
215. RFA-5102-2015 HSIIDC V/S PREM SINGH AND ORS
216. RFA-5103-2015 HSIIDC V/S RAHMAT ALI AND ORS
217. RFA-5104-2015 HSIIDC V/S PRITAM SINGH AND ORS
218. RFA-5105-2015 HSIIDC LTD V/S AMAR KAUR AND
ORS
219. RFA-5134-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP V/S REVA KUMARI & ANR
220. RFA-5135-2015 HARYANA STATE INDUSTRIAL &
INFRASTRCUTRUE DEVELOPMENT
CORPORATIONV/S MALKIT KAUR
AND ANR
221. RFA-5136-2015 HARYANA STATE INDUSTRIAL &
41 of 77
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INFRASTRCUTRUE DEVELOPMENT
CORPORATIONV/S SHAM SUNDER
SHARMA AND ANR
222. RFA-5137-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP V/S RANU KANT GOEL & ANR
223. RFA-5138-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP LTD V/S BHAG CHAND & ORS
224. RFA-5139-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP V/S VINAY KUMAR & ANR
225. RFA-5140-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP V/S KRISHNA RANI & ANR
226. RFA-5141-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP V/S SANJEEV & ORS
227. RFA-5142-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP V/S RAM KUMAR & ANR
228. RFA-5143-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP V/S GEETA RANI & ORS
229. RFA-5144-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP V/S SATYA & ANR
230. RFA-5145-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP V/S SUMAN RANI & ANR
231. RFA-5146-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP V/S KAMAL SAINI & ANR
232. RFA-5147-2015 HARYANA STATE INDUSTRIAL &
INFRASTRCUTRUE DEVELOPMENT
CORPORATION V/S PAWAN KUMAR
AND ANR
233. RFA-5148-2015 HARYANA STATE INDUSTRIAL &
INFRASTRCUTRUE DEVELOPMENT
CORPORATION V/S KIRAN BALA JAIN
AND ORS
234. RFA-5149-2015 HARYANA STATE INDUSTRIAL &
INFRASTRCUTRUE DEVELOPMENT
CORPORATIONV/S SONIA AND ANR
235. RFA-5151-2015 HARYANA STATE INDUSTRIAL &
INFRASTRCUTRUE DEVELOPMENT
CORPORATION V/S VIJAY AND ANR
236. RFA-5153-2015 HARYANA STATE INDUSTRIAL &
INFRASTRCUTRUE DEVELOPMENT
CORPORATIONV/S MULAKH RAJ AND
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ORS
237. RFA-5154-2015 HARYANA STATE INDUSTRIAL &
INFRASTRCUTRUE DEVELOPMENT
CORPORATIONV/S NASIB KUMAR
AND ANR
238. RFA-5155-2015 HARYANA STATE INDUSTRIAL &
INFRASTRCUTRUE DEVELOPMENT
CORPORATION V/S ADITYA GUPTA
AND ORS
239. RFA-5157-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP V/S NARESH KUMAR & ORS
240. RFA-5158-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP V/S SHOBHA RANI & ANR
241. RFA-5159-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP V/S USHA RANI & ORS
242. RFA-5160-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP V/S INDU & ORS
243. RFA-5161-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP V/S LALIT KUMAR & ORS
244. RFA-5162-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP LTD V/S SAROJ DEVI & ANR
245. RFA-5164-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP V/S BALWINDER SINGH & ANR
246. RFA-5165-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP V/S SINGH RAM & ORS
247. RFA-5166-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP V/S DEVINDER KUMAR & ORS
248. RFA-5167-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP V/S SAROJ BALA & ORS
249. RFA-5168-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP LTD V/S SIRI SIDH KIRANA
GADDI & ANR
250. RFA-5169-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP V/S HARI RAM & ANR
251. RFA-5170-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP V/S SUKHWINDER SINGH & ANR
252. RFA-5171-2015 HARYANA STATE INDUSTRIAL &
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INFRASTURTURE DEVELOPMENT
CORP V/S SUREKHA & ANR
253. RFA-5173-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP V/S GINNI DEVI & ANR
254. RFA-5174-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP V/S JAI BHAGWAN & ANR
255. RFA-5175-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP V/S GINNI DEVI & ANR
256. RFA-5176-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP V/S SURINDER KUMAR & ANR
257. RFA-5177-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP V/S KANCHAN SHARMA & ANR
258. XOBJR-1-2020 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP V/S KANCHAN SHARMA & ANR
259. RFA-5178-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP V/S MUKESH KUMAR & ANR
260. RFA-5179-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP V/S TRIPTA DEVI & ANR
261. RFA-5180-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP V/S MAM RAJ & ANR
262. RFA-5181-2015 HSIIDC LIMITED V/S ANIL KUMAR &
ANOTHER
263. RFA-5182-2015 HSIIDC V/S PARAMJIT KAUR &
ANOTHER
264. RFA-5184-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP V/S KRISHAN KUMAR GOYAL &
ANR
265. RFA-5186-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP V/S RAM GOPAL & ANR
266. RFA-5187-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP V/S LEKH RAJ & ANR
267. RFA-5188-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP V/S KANTA RANI & ANR
268. RFA-5189-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP V/S PREM SINGH & ORS
269. RFA-5190-2015 HARYANA STATE INDUSTRIAL &
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INFRASTURTURE DEVELOPMENT
CORP V/S BABU RAM (DECEASED)
THROUGH HIS LRS&ANR
270. RFA-5191-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP V/S ASHWANI KUMAR & ANR
271. RFA-5192-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP V/S MADAN MOHAN & ANR
272. RFA-5193-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP V/S GURDIAL SINGH & ANR
273. RFA-5194-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP LTD V/S GANGA RAM & ANR
274. RFA-5195-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP V/S MUNISH KUMAR & ANR
275. RFA-5196-2015 HSIIDC V/S KRISHAN KUMAR & ORS
276. RFA-5197-2015 HSIIDC V/S PRITPAL SINGH &
ANOTHER
277. RFA-5198-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP V/S KULDEEP KUMAR @
KULDEEP SINGH & ORS
278. RFA-5199-2015 HSIIDC LIMITED V/S SHRI KRISHAN
LAL & ORS
279. RFA-5201-2015 HARYANA STATE INDUSTRIAL &
INFRASTURTURE DEVELOPMENT
CORP LTD V/S GURCHARAN SINGH &
ORS
280. RFA-5202-2015 HARYANA STATE INDUSTRIAL &
INFRASTRCUTRUE DEVELOPMENT
CORPORATION LTD. V/S KRISHAN
KUMAR AND ORS
281. RFA-5234-2015 HARYANA STATE INDUSTRIAL &
INFRASTRCTURE DEVELOPMENT
CORPORATION V/S SUDHA AND ANR
282. RFA-5282-2015 HSIIDC V/S KOMAL DEVI & ORS
283. RFA-5283-2015 HSIIDC V/S ONKAR SINGH & ANR
284. RFA-5284-2015 HSIIDC LTD V/S DR. MAMTA &ANR
285. RFA-5285-2015 HSIIDC V/S GANGA RANI AND ORS
286. RFA-5287-2015 HSIIDC LTD V/S LOKESH & ANR
287. RFA-5290-2015 HSIIDC LTD V/S PARMINDER SINGH
AND ANR
288. RFA-5291-2015 HSIIDC LTD V/S RAJINDER KUMAR
AND ANR
289. RFA-5292-2015 HSIIDC V/S HARCHARAN PAL SINGH
AND ANR
290. RFA-5293-2015 HSIIDC V/S VIJAY KUMARI & ANR
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291. RFA-5294-2015 HSIIDC V/S MANJIT SINGH AND ORS
292. RFA-5295-2015 HSIIDC V/S RAM CHANDER DHIMAN &
ANR
293. RFA-5296-2015 HSIIDC V/S RAJESH KUMAR AND ORS
294. RFA-5297-2015 HSIIDC LTD V/S REVA KUMARI &ANR
295. RFA-5298-2015 HSIIDC V/S RAJ KUMAR & ANR
296. RFA-5299-2015 HSIIDC LTD V/S SATISH KUMAR AND
ANR
297. RFA-5300-2015 HSIIDC LTD V/S SARDARA SINGH AND
ANR
298. RFA-5302-2015 HSIIDC LTD V/S DEVENDER PAL &
ORS
299. RFA-5303-2015 HSIIDC V/S SHAM SUNDER SHARMA
AND ORS
300. RFA-5304-2015 HSIIDC V/S INDERJEET SINGH AND
ORS
301. RFA-5305-2015 HSIIDC V/S ONKAR SINGH & ANR
302. RFA-5306-2015 HSIIDC LTD V/S SANJU @ SANJIV
KUMAR AND ORS
303. RFA-5307-2015 HSIIDC V/S YOUGESH KUMAR (SINCE
DECEASED) THROUGH HIS LRS AND
ANR
304. RFA-5308-2015 HSIIDC LTD V/S INDERJEET SINGH
AND ORS
305. RFA-5309-2015 HSIIDC LTD V/S KRISHAN KUMAR
AND ANR
306. RFA-5310-2015 HSIIDC LTD V/S SURINDER SINGH
AND ANR
307. RFA-5311-2015 HSIIDC LTD V/S KULDEEP SINGH AND
ORS
308. RFA-5312-2015 HSIIDC LTD V/S KULDEEP SINGH AND
ORS
309. RFA-5313-2015 HSIIDC LTD V/S PARMINDER KAUR
AND ORS
310. RFA-5314-2015 HSIIDC LTD V/S DALBIR CHHIBBER
AND ORS
311. RFA-5315-2015 HSIIDC LTD V/S SHIV RAM AND ANR
312. RFA-5316-2015 HSIIDC LTD V/S JASMINDER KAUR
AND ORS
313. RFA-5318-2015 HSIIDC LTD V/S NARINDER SINGH
AND ORS
314. RFA-5319-2015 HSIIDC LTD V/S RAMESHWAR DASS
AND ANR
315. RFA-5320-2015 HSIIDC LTD V/S PARVEEN KUMAR
AND ORS
316. RFA-5321-2015 HSIIDC LTD V/S PREM SINGH AND
ORS
317. RFA-5322-2015 HSIIDC LTD V/S MAN SINGH AND ANR
318. RFA-5323-2015 HSIIDC LTD V/S SUBHASH CHANDER
ARORA @ SUBHASH ARORA & ORS
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319. RFA-5324-2015 HSIIDC V/S GURBACHAN SINGH AND
ANR
320. RFA-5325-2015 HSIIDC LTD V/S JANAK RANI AND
ANR
321. RFA-5326-2015 HSIIDC V/S GUDDI DEVI AND ANR
322. RFA-5328-2015 HSIIDC LTD V/S RAMESH KUMAR AND
ANR
323. RFA-5329-2015 HSIIDC LTD V/S SAHIB SINGH & ORS
324. RFA-5330-2015 HSIIDC V/S CHARANJIT SINGH AND
ANR
325. RFA-5331-2015 HSIIDC LTD V/S RAM KUMAR & ORS
326. RFA-5332-2015 HSIIDC LTD V/S BALWINDER KUMAR
& ANR
327. RFA-5333-2015 HSIIDC LTD V/S HARBANS SINGH AND
ORS
328. RFA-5334-2015 HSIIDC LTD V/S SUNITA RANI AND
ANR
329. RFA-5335-2015 HSIIDC LTD V/S SURJIT SINGH & ANR
330. RFA-5336-2015 HSIIDC LTD V/S PRITAM SINGH & ORS
331. RFA-5337-2015 HSIIDC LTD V/S JAI PARKASH AND
ORS
332. RFA-5339-2015 HSIIDC V/S TAJINDER KAUR & ANR
333. RFA-5340-2015 HSIIDC V/S PURAN CHAND AND ORS
334. RFA-5341-2015 HSIIDC V/S RAVINDER KUMAR AND
ANR
335. RFA-5342-2015 HSIIDC V/S SAMPURAN SINGH AND
ANR
336. RFA-5343-2015 HSIIDC V/S OM PARKASH & ANR
337. RFA-5344-2015 HSIIDC V/S JASBIR SINGH AND ORS
338. RFA-5345-2015 HSIIDC V/S MOHAN SINGH AND ORS
339. RFA-5346-2015 HSIIDC LTD V/S GURDIAL SINGH AND
ANR
340. RFA-5347-2015 HSIIDC LTD V/S RAJINDER SINGH
&ANR
341. RFA-5348-2015 HSIIDC V/S JAIMAL SINGH AND ANR
342. RFA-5349-2015 HSIIDC V/S LEKH RAJ & ANR
343. RFA-5350-2015 HSIIDC LTD V/S SUKHWINDER SINGH
&ANR
344. RFA-5351-2015 HSIIDC LTD V/S CHAMAN LAL & ORS
345. RFA-5352-2015 HSIIDC LTD V/S BALDEV SINGH & ORS
346. RFA-5365-2015 ASHOK KUMAR AND ANR V/S STATE
OF HARYANA AND ANR
347. RFA-5489-2015 HSIIDC LTD V/S NEENA RANI & ANR
348. RFA-5490-2015 HSIIDC LTD V/S HARBANS SINGH AND
ORS
349. RFA-5491-2015 HSIIDC LTD V/S IQBAL SINGH AND
ORS
350. RFA-5492-2015 HSIIDC LTD V/S JAWANTRI DEVI &
ORS
351. RFA-5493-2015 HSIIDC LTD V/S RANJIT SINGH & ORS
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352. RFA-5494-2015 HSIIDC LTD V/S ONKAR SINGH AND
ANR
353. RFA-5495-2015 HSIIDC LTD V/S DEVI CHAND & ORS
354. RFA-5496-2015 HSIIDC V/S GURMAIL SINGH & ORS
355. RFA-5497-2015 HSIIDC V/S KARAM CHAND AND ANR
356. RFA-5498-2015 HSIIDC V/S RAVINDER SINGH & ANR
357. RFA-5499-2015 HSIIDC V/S BANARASI DASS (SINCE
DECEASED) THROUGH HIS LRS & ORS
358. RFA-5501-2015 HSIIDC V/S KRISHAN KUMAR & ANR
359. RFA-5502-2015 HSIIDC V/S RAJ RANI & ANR
360. RFA-5503-2015 HSIIDC LTD V/S SURINDER SINGH
AND ANR
361. RFA-5504-2015 HSIIDC LTD V/S SHAYAM KISHORE
(DECEASED) THROUGH HIS LRS &
ORS
362. RFA-5505-2015 HSIIDC LTD V/S NAVITA CHADHA
AND ANR
363. XOBJR-278-CI- HSIIDC LTD V/S NAVITA CHADHA
2016 AND ANR
364. RFA-5506-2015 HSIIDC V/S KULDEEP SINGH AND ORS
365. RFA-5507-2015 HSIIDC LTD V/S JANG BAHADUR AND
ANR
366. RFA-5508-2015 HSIIDC V/S VIJAY KUMAR AND ORS
367. RFA-5509-2015 HSIIDC V/S MEENA GUPTA AND ORS
368. RFA-5510-2015 HSIIDC V/S AMAR KAUR AND ORS
369. RFA-5511-2015 HSIIDC V/S INDERJEET SINGH AND
ORS
370. RFA-5512-2015 HSIIDC LTD V/S GURKAIM SINGH AND
ANR
371. RFA-5513-2015 HSIIDC LTD V/S JAI BHAGWAN
SHARMA AND ORS
372. RFA-5514-2015 HSIIDC LTD V/S SUKHVINDER SINGH
&ANR
373. RFA-5515-2015 HSIIDC LTD V/S MAYA RAM &ANR
374. RFA-5516-2015 HSIIDC LTD V/S TEJ PAL & ORS
375. RFA-5517-2015 HSIIDC LTD V/S ONKAR SINGH AND
ORS
376. RFA-5518-2015 HSIIDC LTD V/S SHARDA DEVI AND
ANR
377. RFA-5519-2015 HSIIDC LTD V/S DAYALO DEVI AND
ORS
378. RFA-5520-2015 HSIIDC LTD V/S SATWINDER KAUR
AND ORS
379. RFA-5522-2015 HSIIDC LTD V/S JANAK SINGH AND
ANR
380. RFA-5523-2015 HSIIDC LTD V/S AMARJIT SINGH AND
ANR
381. RFA-5524-2015 HSIIDC LTD V/S SURESH KUMAR AND
ANR
382. RFA-5526-2015 HSIIDC LTD V/S BALBIR SINGH AND
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ANR
383. RFA-5327-2015 HSIIDC LTD V/S PREM SINGH
(DECEASED) THROUGH HIS LRS &
ORS
384. RFA-5528-2015 HSIIDC LTD V/S RAJESH KUMAR AND
ANR
385. RFA-5529-2015 HSIIDC V/S GULSHAN RAI VERMA
AND ANR
386. RFA-5530-2015 HSIIDC LTD V/S KRISHANA DEVI AND
ANR
387. RFA-5531-2015 HSIIDC V/S INDERJEET SINGH AND
ORS
388. RFA-5532-2015 HSIIDC V/S GURMEJ SINGH AND ORS
389. RFA-5533-2015 HSIIDC LTD V/S BALWINDER KAUR
&ANR
390. RFA-5534-2015 HSIIDC LTD V/S PREM SINGH AND
ORS
391. RFA-5535-2015 HSIIDC V/S GURMEET SINGH AND
ANR
392. RFA-5536-2015 HSIIDC LTD V/S KULDEEP KAUR &
ORS
393. RFA-5537-2015 HSIIDC LTD V/S PAWAN KUMAR
&ANR
394. RFA-5538-2015 HSIIDC LTD V/S RANDEEP KAUR AND
ANR
395. XOBJR-81-CI- HSIIDC LTD V/S RANDEEP KAUR AND
2017 ANR
396. RFA-5539-2015 HSIIDC LTD V/S JASMINDER KAUR
AND ORS
397. RFA-5540-2015 HSIIDC V/S INDERJEET SINGH & ORS
398. RFA-5541-2015 HSIIDC LTD V/S SARDARA SINGH &
ANR
399. RFA-5542-2015 HSIIDC LTD V/S JAGIR SINGH & ORS
400. RFA-5543-2015 HSIIDC LTD V/S KULDIP SINGH & ORS
401. RFA-5544-2015 HSIIDC LTD V/S UMA RANI & ORS
402. RFA-5545-2015 HSIIDC LTD V/S SHEELA DEVI & ORS
403. RFA-5546-2015 HSIIDC LTD V/S MADAN LAL & ANR
404. RFA-5547-2015 HSIIDC LTD V/S HARI KRISHAN & ORS
405. RFA-5548-2015 HSIIDC LTD V/S KRISHAN LAL AND
ANR
406. RFA-5550-2015 HSIIDC LTD V/S SARWAN SINGH &
ANR
407. RFA-5551-2015 HSIIDC LTD V/S NEERAJ SHARMA &
ORS
408. RFA-5552-2015 HSIIDC LTD V/S RAMESH CHAND AND
ANR
409. RFA-5553-2015 HSIIDC V/S GURMEET KAUR & ANR
410. RFA-5554-2015 HSIIDC LTD V/S RAKESH KUMAR AND
ANR
411. RFA-5555-2015 HSIIDC V/S GURMEET KAUR & ANR
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412. RFA-5556-2015 HSIIDC V/S RADHEY SHYAM BATRA
AND ORS
413. RFA-5557-2015 HSIIDC V/S RAJ KUMAR & ANR
414. RFA-5559-2015 HSIIDC V/S KULWANT KAUR AND
ANR
415. RFA-5560-2015 HSIIDC V/S PURSHOTAM LAL AND
ANR
416. RFA-5561-2015 HSIIDC LTD V/S GURMEET SINGH &
ANR
417. RFA-5562-2015 HSIIDC LTD V/S KIRAN PAL AND ANR
418. RFA-5563-2015 HSIIDC LTD V/S MALKIAT SINGH &
ANR
419. RFA-5564-2015 HSIIDC V/S GURBACHAN SINGH &
ANR
420. RFA-5566-2015 HSIIDC V/S PREM SINGH AND ORS
421. RFA-5567-2015 HSIIDC LTD V/S JASBIR SINGH AND
ANR
422. RFA-5568-2015 HSIIDC V/S SUDESH SAINI & ANR
423. RFA-5569-2015 HSIIDC LTD V/S CHARANJEET KAUR
&ANR
424. RFA-5570-2015 HSIIDC V/S NIRMAL SINGLA & ANR
425. RFA-5571-2015 HSIIDC LTD V/S HARJINDER KAUR
&ANR
426. RFA-5572-2015 HSIIDC V/S DAYA SINGH AND ANR
427. RFA-5573-2015 HSIIDC LTD V/S DARBARA SINGH
(DECEASED) THROUGH HIS LRS &
ANR
428. XOBJR-230-CI- HSIIDC LTD V/S DARBARA SINGH
2016 (DECEASED) THROUGH HIS LRS &
ANR
429. XOBJR-231-CI- HSIIDC LTD V/S DARBARA SINGH
2016 (DECEASED) THROUGH HIS LRS &
ANR
430. RFA-5574-2015 HSIIDC LTD V/S CHANDER MOHINI
LAMBA & ANR
431. RFA-5575-2015 HSIIDC LTD V/S AVTAR SINGH & ANR
432. RFA-5576-2015 HSIIDC LTD V/S KULVINDER SINGH
MINOR THROUGH HIS MOTHER &
ANR
433. RFA-5577-2015 HSIIDC LTD V/S BALDEV RAM & ANR
434. RFA-5578-2015 HSIIDC LTD V/S MEENA & ANR
435. RFA-5579-2015 HSIIDCLTD. V/S TEJINDER SINGH AND
ORS
436. RFA-5580-2015 HSIIDC LTD V/S USHA RANI & ANR
437. RFA-5582-2015 HSIIDC LTD V/S SHISH PAL SINGH &
ANR
438. RFA-5583-2015 HSIIDC LTD V/S SANTOSH DEVI &
ANR
439. RFA-5584-2015 HSIIDC LTD V/S KAMLA RANI & ORS
440. RFA-5623-2015 RAM KUMAR V/S STATE OF
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HARYANA
441. RFA-5624-2015 SURINDERPAL V/S STATE OF
HARYANA & ANR
442. RFA-5628-2015 DEVINDER SINGH V/S STATE OF
HARYANA & ORS
443. RFA-5629-2015 DARABARA SINGH (DECEASED)
THROUGH HIS LR V/S STATE OF
HARYANA & ORS
444. RFA-5652-2015 BIMLA RANI V/S STATE OF HARYANA
AND ANR
445. RFA-5716-2015 HSIIDC LTD V/S KULBIR SINGH AND
ORS
446. RFA-5717-2015 HSIIDC V/S KULDEEP SINGH AND ORS
447. RFA-5726-2015 HSIIDC LTD V/S BRIJ BALA AND ANR
448. XOBJR-277-CI- HSIIDC LTD V/S RAMESH KUMAR AND
2016 ANR
449. RFA-5727-2015 HSIIDC LTD V/S KARAMJIT SINGH
AND ANR
450. RFA-5728-2015 HSIIDC V/S NISHAN SINGH AND ANR
451. RFA-5729-2015 HSIIDC LTD V/S LABH KAUR AND ANR
452. RFA-5730-2015 HSIIDC LTD V/S JOGINDRO DEVI AND
ANR
453. RFA-5731-2015 HSIIDC LTD V/S JAGROOP SINGH AND
ORS
454. RFA-5732-2015 HSIIDC LTD V/S DALIP SINGH AND
ANR
455. RFA-5733-2015 HSIIDC V/S RAJNISH MISHRA AND
ANR
456. RFA-5734-2015 HSIIDC LTD V/S DHARAM PAL AND
ANR
457. RFA-5735-2015 HSIIDC V/S PREM SINGH AND ORS
458. RFA-5736-2015 HSIIDC V/S BALWINDER AND ANR
459. RFA-5737-2015 HSIIDC LTD V/S LOVE KUMAR AND
ANR
460. RFA-5738-2015 HSIIDC V/S LEELA DHAR AND ANR
461. RFA-5739-2015 HSIIDC V/S PARVINDER SINGH AND
ORS
462. RFA-5740-2015 HSIIDC V/S DILBAGH SINGH AND ANR
463. RFA-5741-2015 HSIIDC V/S BABLI DEVI AND ANR
464. RFA-5742-2015 HSIIDC V/S SARUP INDER SINGH AND
ANR
465. RFA-5743-2015 HSIIDC LTD V/S RAMESH KUMAR AND
ANR
466. RFA-5744-2015 HSIIDC LTD V/S LEELA DHAR AND
ANR
467. RFA-5751-2015 HSIIDC LTD V/S NANAK CHAND &
ORS
468. RFA-5752-2015 HSIIDC LTD V/S PREM SINGH & ORS
469. RFA-5753-2015 HSIIDC LTD V/S WARYAM SINGH &
ORS
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and other connected cases -52-
470. RFA-5754-2015 HSIIDC LTD V/S PARDEEP KUMAR
AND ORS
471. RFA-5755-2015 HSIIDC LTD V/S PIARE LAL & ANR
472. RFA-5756-2015 HSIIDC LTD V/S KAMLESH SETHI
&ANR
473. RFA-5757-2015 HSIIDC LTD V/S NAVEEN SHARMA &
ORS
474. RFA-5758-2015 HSIIDC LTD V/S KULDEEP SINGH AND
ORS
475. RFA-5759-2015 HSIIDC LTD V/S JAWANTRI DEVI
&ANR
476. RFA-5761-2015 HSIIDC LTD V/S CHARANJIT KAUR
AND ORS
477. RFA-5762-2015 HSIIDC LTD V/S SUSHIL KUMAR &
ANR
478. RFA-5763-2015 HSIIDC LTD V/S KAMAL SAINI & ANR
479. RFA-5764-2015 HSIIDC LTD V/S RANJIT SINGH & ORS
480. RFA-5765-2015 HSIIDC LTD V/S KULVINDER SINGH
MINOR THROUGH HIS MOTHER &
ANR
481. RFA-5766-2015 HSIIDC LTD V/S PARAMJIT KAUR &
ANR
482. RFA-5770-2015 HSIIDC V/S MAHIPAL AND ANR
483. RFA-5771-2015 HSIIDC LTD V/S DEVINDER SINGH
AND ANR
484. RFA-5525-2015 HSIIDC LTD V/S KAMLESH RANI AND
ANR
485. RFA-5772-2015 HSIIDC LTD V/S SARABJEET SINGH
AND ORS
486. RFA-5773-2015 HSIIDC V/S KRISHAN KUMAR AND
ANR
487. RFA-5774-2015 HSIIDC LTD V/S ANITA & ORS
488. RFA-5775-2015 HSIIDC LTD V/S RAGHUBIR SINGH
AND ANR
489. RFA-5776-2015 HSIIDC V/S BEENA DEVI & ORS
490. RFA-5787-2015 HSIIDC LTD V/S SATPAL AND ORS
491. RFA-5788-2015 HSIIDC V/S MOHINDER SINGH AND
ORS
492. RFA-5789-2015 HSIIDC LTD V/S AMRIK SINGH AND
ANR
493. RFA-5790-2015 HSIIDC V/S SUKHDEV SINGH
(DECEASED) THROUGH HIS LRS AND
ORS
494. RFA-5791-2015 HSIIDC V/S GURMEET SINGH AND
ANR
495. RFA-5792-2015 HSIIDC V/S VIKAS GUPTA & ORS
496. RFA-5793-2015 HSIIDC V/S MOHINDER SINGH AND
ORS
497. RFA-5794-2015 HSIIDC V/S TARA SINGH AND ANR
498. RFA-5796-2015 HSIIDC LTD V/S HARI RAM
52 of 77
R.F.A.No.5100 of 2015(O&M)
and other connected cases -53-
(DECEASED) THROUGH HIS LRS AND
ORS
499. RFA-5802-2015 SATWINDER KAUR AND ANR V/S
STATE OF HARYANA AND ORS
500. RFA-5811-2015 SHARBATI DEVI V/S STATE OF
HARYANA & ORS
501. RFA-5874-2015 GURMEET SINGH AND ANR V/S STATE
OF HARYANA & ORS
502. RFA-5889-2015 NANAK CHAND & ANR V/S STATE OF
HARYANA & ANR
503. RFA-5890-2015 PURNI (DECEASED) THROUGH HER
LRS V/S STATE OF HARYANA & ANR
504. RFA-5891-2015 HARI RAM (DECEASED) THROUGH HIS
LRS V/S STATE OF HARYANA & ANR
505. RFA-5970-2015 HSIIDC LTD V/S WARYAM SINGH
(DECEASED) THROUGH LRS AND ANR
506. RFA-5975-2015 HSIIDC LTD V/S PRITAM SINGH AND
ORS
507. RFA-5976-2015 HSIIDC LTD V/S ANIL KUMAR AND
ORS
508. RFA-5977-2015 HSIIDC LTD V/S PURNI DEVI
(DECEASED) THROUGH LRS & ORS
509. RFA-5993-2015 SARUP INDER SINGH V/S STATE OF
HARYANA
510. RFA-6000-2015 USHA RANI V/S STATE OF HARYANA
511. RFA-6087-2015 HSIIDC LTD V/S GAIN CHAND AND
ORS
512. RFA-6088-2015 HSIIDC LTD V/S GURMEET SINGH AND
ORS
513. RFA-6092-2015 HSIIDC LTD V/S POONAM & ANR
514. RFA-6093-2015 HSIIDC LTD V/S HARSH KUMAR AND
ORS
515. RFA-6107-2015 ROOP CHAND V/S STATE OF
HARYANA & ORS
516. RFA-6108-2015 OM PARKASH V/S STATE OF
HARYANA & ANR
517. RFA-6223-2015 HSIIDC LTD V/S KAMAL SAINI AND
ORS
518. RFA-6224-2015 HSIIDC LTD V/S MANJIT SINGH & ORS
519. RFA-6361-2015 MAM CHAND V/S STATE OF
HARYANA
520. RFA-6362-2015 KRISHAN PANDY V/S STATE OF
HARYANA
521. RFA-6383-2015 RAGHUVIR SINGH (DECEASED)
THROUGH HIS LRS V/S STATE OF
HARYANA
522. RFA-7016-2015 PURANI DEVI (SINCE DECEASED)
THROUGH HER LRS V/S STATE OF
HARYANA & ANR
523. RFA-7034-2015 HARYANA STATE INDUSTRIAL &
53 of 77
R.F.A.No.5100 of 2015(O&M)
and other connected cases -54-
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S MANOJ KUMAR
AND ANR
524. XOBJR-241-CI- HARYANA STATE INDUSTRIAL &
2016 INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S MANOJ KUMAR
AND ANR
525. RFA-7035-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION & ANR V/S SURESH
KUMAR AND ANR
526. RFA-7036-2015 HARYANA STATE INDUSTRIAL AND
INFRASTRUCTURE DEVELOPMENT
CORP V/S VEENA RANI AND OTHERS
527. RFA-7464-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S KIRAN BALA AND
ANR
528. RFA-7465-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S KULDEEP KAUR
AND ANR
529. XOBJR-140-CI- HARYANA STATE INDUSTRIAL &
2016 INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S KULDEEP KAUR
AND ANR
530. RFA-7466-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S JASWINDER KAUR
AND ANR
531. RFA-7467-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SITA DEVI AND
ANR
532. XOBJR-141-CI- HARYANA STATE INDUSTRIAL &
2016 INFRASTRUCTURE DEVELOPMENT
CORPORATION LIMITED, PANCHKULA
V/S SITA DEVI AND ANOTHER
533. RFA-7468-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S KUSUM AND ANR
534. RFA-7469-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S BHUPINDER
SINGH & ANOTHER
535. RFA-7470-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S MANJIT SINGH &
ANOTHER
536. RFA-7471-2015 HARYANA STATE INDUSTRIAL &
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and other connected cases -55-
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S KULWANT KAUR
& ANOTHER
537. RFA-7472-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S RAGHU NATH &
ANOTHER
538. RFA-7473-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S JAGJIT SINGH AND
ANR
539. RFA-7474-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S JASWINDER KAUR
AND ANR
540. RFA-7475-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S RAJENDER
KUMAR AND ANR 8
541. RFA-7476-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S PRITAM SINGH
AND ORS
542. RFA-7477-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S PARDEEP KUMAR
AND ORS
543. RFA-7478-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S JASBIR SINGH
AND ANR
544. RFA-7479-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SANJEEV KUMAR
AND ANR
545. RFA-7480-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION LIMITED & ANR V/S
MANJIT SINGH AND ORS
546. RFA-7481-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S TARUN BANSAL
AND ANR
547. RFA-7482-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S AMAR NATH AND
ANR
548. RFA-7483-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SUMAN RANI AND
55 of 77
R.F.A.No.5100 of 2015(O&M)
and other connected cases -56-
ANR
549. RFA-7484-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION LIMITED & ANR V/S
SHAMBHU NATH AND ORS
550. RFA-7485-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S RAGHBIR SINGH
AND ANR
551. RFA-7487-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S USHA RANI AND
ANR
552. RFA-7488-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S RAJENDER SINGH
AND ANR
553. RFA-7489-2015 HARYANA STATE INDUSTRIAL AND
INFRASTRUCTURE DEVELOPMENT
CORP V/S SUNITA DEVI AND ANR
554. RFA-7490-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S PAWAN KUMAR
AND ANR
555. RFA-7492-2015 HARYANA STATE INDUSTRIAL AND
INFRASTRUCTURE DEVELOPMENT
CORP V/S MOHAN LAL AND ANR
556. RFA-7493-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S BALDEV SINGH
AND ANR
557. RFA-7494-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S MAM CHAND AND
ANR
558. RFA-7496-2015 HARYANA STATE INDUSTRIAL AND
INFRASTRUCTURE DEVELOPMENT
CORP V/S SANJAY KUMAR AND ANR
559. RFA-7497-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S DARSHAN LAL
AND ORS
560. RFA-7498-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S BABU RAM AND
ANR
561. RFA-7500-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S KARNAIL SINGH
AND ANR
56 of 77
R.F.A.No.5100 of 2015(O&M)
and other connected cases -57-
562. RFA-7501-2015 HARYANA STATE INDUSTRIAL AND
INFRASTRUCTURE DEVELOPMENT
CORP LTD AND ANR V/S AMIT
CHAUHAN AND ANR
563. RFA-7502-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S HARWANT SINGH
AND ANR
564. RFA-7503-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S RAMESH CHAND
AND ANR
565. RFA-7504-2015 HARYANA STATE INDUSTRIAL AND
INFRASTRUCTURE DEVELOPMENT
CORP LTD AND ANR V/S BHARTI
SHARMA AND ANR
566. RFA-7505-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S JASPAL SINGH
AND ORS
567. RFA-7506-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S BALWAN SINGH
AND ORS
568. RFA-7507-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SWARANJEET
SINGH AND ANR
569. RFA-7508-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SURENDER
KUMAR AND ANR
570. RFA-7509-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S NEERU VERMA
AND ANR
571. RFA-7511-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S OM WATI AND
ANR
572. RFA-7512-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S MAHESH
KHURANA AND ANR
573. RFA-7513-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S JASWINDER SINGH
AND ANR
574. RFA-7514-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
57 of 77
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and other connected cases -58-
CORPORATION V/S NARESH KUMAR
AND ANR
575. RFA-7515-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S JASWANT SINGH
AND ANR
576. RFA-7560-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S ANIL KUMAR AND
ANR
577. RFA-7561-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S JASWANTI DEVI
AND ANR
578. RFA-7562-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SHALINI GUPTA
AND ANR
579. RFA-7563-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S RAMESH KUMAR
AND ANR
580. RFA-7564-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SURINDERPAL
AND ANR
581. RFA-7565-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S GANGA RAM AND
ORS
582. RFA-7566-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S KRISHAN PANDY
AND ANR
583. RFA-7567-2015 HARYANA STATE INDUSTRIAL AND
INFRASTRUCTURE DEVELOPMENT
CORP V/S UPASANA AND ANR
584. RFA-7568-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S RAVINDER SINGH
AND ANR
585. RFA-7569-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S PARABHA RANI
AND ANR
586. RFA-7570-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SUMAN SHARMA
AND ANR
587. RFA-7571-2015 HARYANA STATE INDUSTRIAL &
58 of 77
R.F.A.No.5100 of 2015(O&M)
and other connected cases -59-
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S NARAYAN DASS
AND ANR
588. RFA-7572-2015 HARYANA STATE INDUSTRIAL AND
INFRASTRUCTURE DEVELOPMENT
CORP V/S NEHA SHARMA AND ORS
589. RFA-7573-2015 HARYANA STATE INDUSTRIAL AND
INFRASTRUCTURE DEVELOPMENT
CORP V/S RAJ KUMAR AND ANR
590. RFA-7574-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S KIRAN PAL AND
ANR
591. RFA-7575-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S RAJ KARAN AND
ORS
592. RFA-7576-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S MANJU AND ANR
593. RFA-7577-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S NARESH KUMAR
& ANOTHER
594. RFA-7578-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S BASANT LAL AND
ANR
595. RFA-1060-2016 NIRMAL SINGLA V/S STATE OF
HARYANA
596. RFA-1129-2016 NARAYAN DASS V/S STATE OF
HARYANA & ANR
597. RFA-119-2016 MAM RAJ V/S STATE OF HARYANA
598. RFA-1444-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S RAM CHANDER
DHIMAN AND ANR
599. RFA-1445-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S KANTA RANI &
ANR
600. RFA-1448-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S JASMINDER KAUR
&ORS
601. RFA-1449-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S JASMINDER KAUR
&ORS
602. RFA-1450-2016 HARYANA STATE INDUSTRIAL &
59 of 77
R.F.A.No.5100 of 2015(O&M)
and other connected cases -60-
INFRASTRUCTURE DEVELOPMENT
CORPORATION LIMITED & ANR V/S
JANAK RAJ & ANR
603. RFA-1451-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S JASMINDER KAUR
& ORS
604. RFA-1452-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SANGEETA JAIN
AND ORS
605. XOBJR-293-CI- HARYANA STATE INDUSTRIAL &
2016 INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SANGEETA JAIN
AND ORS
606. RFA-1453-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S BHUPINDER
SINGH AND ORS
607. RFA-1454-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S JEET RAM AND
ANR
608. RFA-1456-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S GURDAYAL SINGH
AND ANR
609. RFA-1457-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION LIMITED & ANR V/S
ROBIN SINGH AND ANR
610. RFA-1458-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S MANOJ KUMAR
AND ORS
611. RFA-1459-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S AMI CHAND AND
ANR
612. RFA-1460-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S JASMINDER KAUR
AND ORS
613. RFA-1461-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S PARKASHWATI @
SWARNA & ANR
614. RFA-1476-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S AVTAR SINGH
60 of 77
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and other connected cases -61-
AND ANR
615. RFA-1477-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S MOHANJIT KAUR
AND ANR
616. RFA-1478-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SATWINDER KAUR
AND ANR
617. RFA-1479-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S TEJINDER SINGH
AND ORS
618. RFA-1480-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SNEH PAL AND
ANR
619. RFA-1481-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SATWINDER KAUR
AND ORS
620. RFA-1482-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION LIMITED & ANR V/S
ASHOK KUMAR AND ORS
621. RFA-1486-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SIMARJIT KAUR
AND ORS
622. RFA-1488-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION LIMITED & ANR V/S
NIRMAL SINGH & ANOTHER
623. RFA-1489-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S DHARAMJEET
KAUR & ANOTHER
624. RFA-1490-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S PURANI DEVI AND
OTHERS
625. RFA-1491-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SUBHAM MINOR
THROUGH HIS FATHER AND ORS
626. RFA-1508-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S JAI SINGH AND
ORS
627. RFA-1509-2016 HARYANA STATE INDUSTRIAL &
61 of 77
R.F.A.No.5100 of 2015(O&M)
and other connected cases -62-
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S RAM KUMAR AND
ANR
628. RFA-1510-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S USHA KIRAN &
ANR
629. RFA-1511-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S BALDEV SINGH
&ANR
630. RFA-1512-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION LIMITED V/S SANTOSH
RANI & ORS
631. RFA-1513-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S KULDEEP KUMAR
GONDI & ANR
632. RFA-1514-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SURINDER KAUR
& ORS
633. RFA-1515-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S BALWINDER
KAUR & ANR
634. RFA-1518-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S GURDEV SINGH &
ANR
635. RFA-1519-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S KANWALJIT KAUR
& ORS
636. XOBJR-328-CI- HARYANA STATE INDUSTRIAL &
2016 INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S KANWALJIT KAUR
& ORS
637. RFA-1520-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S RAMESH KUMAR
&ORS
638. RFA-1521-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S GURMEET KAUR &
ANR
639. RFA-1522-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SETHI RAM & ORS
62 of 77
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and other connected cases -63-
640. RFA-1523-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S MEENA KUMARI &
ORS
641. RFA-1524-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SURESH KUMAR
&ORS
642. RFA-1525-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SARBATI DEVI &
ANR
643. RFA-1526-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S RANBIR SINGH
&ANR
644. RFA-1527-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SUNITA RANI AND
ORS
645. RFA-1551-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SUNITA RANI &
ORS
646. RFA-1684-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S JASWINDER SINGH
KOHLI AND ANR
647. RFA-1685-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SHARDA RANI
AND ANR
648. RFA-1686-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S BHUPINDER
SINGH AND ANR
649. RFA-1687-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SUNIL GARG AND
ANR
650. RFA-1688-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S BAL CHANDERIKA
AND ANR
651. RFA-1689-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SHEO RAM AND
ANR
652. RFA-1690-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
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and other connected cases -64-
CORPORATION V/S PAWAN KUMAR
GUPTA AND ANR
653. RFA-1691-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S UJJWAL SHARMA
AND ANR
654. RFA-1692-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S DAYAWANTI AND
ANR
655. RFA-1693-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S CHANCHAL RANI
AND ANR
656. RFA-1694-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION LIMITED & ANR V/S
VED PARKASH AND ORS
657. RFA-1695-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S BALWINDER
KAUR AND ANR
658. RFA-1704-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SHIV RAM &ANR
659. RFA-1705-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S NEELAM RANI
&ANR
660. RFA-1706-2016 HARYANA STATE INDUSTRIAL &
INFRASTURUCTURE DEVELOPMENT
CORPORATIONV/S MAM CHAND AND
ANR
661. RFA-1707-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S KASTURI LAL AND
ANR
662. RFA-1708-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S KULWANT KAUR
& ORS
663. RFA-1709-2016 HARYANA STATE INDUSTRIAL &
INFRASTURCTURE DEVELOPMENT
CORPORATION V/S JARNAIL SINGH
CHAHAL&ANR
664. RFA-1711-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CROPORATION V/S SUKHWINDER
SINGH &ANR
665. RFA-1733-2016 HARYANA STATE INDUSTRIAL AND
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and other connected cases -65-
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S VINITA TANEJA
AND ANR
666. XOBJR-329-CI- HARYANA STATE INDUSTRIAL &
2016 INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S NIRMAL KAUR
AND ORS
667. RFA-1735-2016 HARYANA STATE INDUSTRIAL AND
INFRASTRUCTURE DEVELPMENT
CORPORATION V/S SUKHDEV KAUR
AND ANR
668. RFA-1736-2016 HARYANA STATE INDUSTRIAL AND
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SEEMA AND ORS
669. RFA-1737-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S MEENA GUPTA &
ANR
670. RFA-1738-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S JUGESH KUMAR
AGGARWAL &ANR
671. RFA-1739-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S MANORMA GARG
&ANR
672. RFA-1740-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S JARNAIL SINGH &
ANR
673. RFA-1741-2016 HARYANA STATE INDUSTRIAL AND
INFRASTRUCTUR4E DEVELOPMENT
CORPORATION V/S BALDEV KAUR
AND ANR
674. RFA-1742-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S KARNAIL SINGH &
ORS
675. RFA-1743-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S NIRMAL KAUR
AND ORS
676. RFA-1744-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SINGH RAM AND
ANR
677. RFA-1777-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S NARENDER KAUR
AND ANR
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and other connected cases -66-
678. RFA-1778-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S NISHA RAWAL
AND ANR
679. RFA-1779-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION LIMITED V/S NANAK
CHAND & OTHERS
680. RFA-1780-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S GULZAAR SINGH
& ANR
681. RFA-1781-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S VIMLA DEVI AND
ANR
682. RFA-1782-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S JAMPI KUMAR
AND ANR
683. RFA-1783-2016 HARYANA STATE INDUSTRIAL AND
INFRASTRUCTUREDEVELOPMENT
CORPORATION V/S MEENA AND ANR
684. RFA-1784-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S NIRMAL KAUR
AND ORS
685. XOBJR-327-CI- HARYANA STATE INDUSTRIAL &
2016 INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S NIRMAL KAUR
AND ORS
686. RFA-1787-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S BALWINDER
KAUR AND ORS
687. RFA-1790-2016 HARYANA STATE INDUSTRIAL AND
INFRASTRUCTURE DEVELPMENT
CORPORATION V/S JANG BAHADUR
SINGH AND ANR
688. RFA-1792-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S PUSHPA RANI AND
ORS
689. RFA-1793-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S AMARJEET SINGH
& ANR
690. RFA-1794-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S RAJPAL & OTHERS
66 of 77
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and other connected cases -67-
691. RFA-1819-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S VANITA GUPTA
&ANR
692. RFA-1820-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S LUXMI DEVI AND
ANR
693. RFA-1821-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S PARMOD KUMAR
AND ANR
694. RFA-1822-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S LILA KUMARI &
ANR
695. RFA-1823-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION LIMITED V/S NISHA &
ANR
696. RFA-1824-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S RAM KUMAR
&ANR
697. RFA-1825-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S LABH SINGH &
ANR
698. RFA-1827-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S KARTAR SINGH &
OTHERS
699. RFA-1828-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SAROJ BALA AND
ANR
700. RFA-1829-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SANDEEP KUMAR
&ANR
701. RFA-1830-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S RAJINDER KAUR &
ANR
702. RFA-1831-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S KESHO RAM &ANR
703. RFA-1785-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SIMAR AND ORS
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and other connected cases -68-
704. RFA-1832-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SATPAL &ANR
705. RFA-1956-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S BALWAN SINGH &
ANR
706. RFA-1957-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S HARI KISHAN &
ORS
707. RFA-1958-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S PRITPAL SINGH
&ANR
708. RFA-1959-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S AKHILESH KUMAR
& ANR
709. RFA-1960-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SANTOSH RANI &
ORS
710. RFA-1961-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S ARUN KUMAR
SAINI & ORS
711. RFA-1962-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S LADDI &ANR
712. RFA-1963-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S RAJAN GUPTA &
ANR
713. RFA-1964-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S ALKA SYAL & ORS
714. RFA-1965-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S DALJIT SINGH &
ANR
715. RFA-1966-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SATISH KUMAR &
ANR
716. RFA-1967-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S MEENA & ORS
717. RFA-1968-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
68 of 77
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and other connected cases -69-
CORPORATION V/S AJIT PARKASH &
ANR
718. RFA-1969-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S PARVEEN
CHAWLA &ANR
719. RFA-1970-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S GURMEET SINGH
& ANR
720. RFA-2024-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S BIMLA RANI &
ORS
721. RFA-2025-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION LIMITED V/S
DHARAMPAL & ORS
722. RFA-2026-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S PUJA RANI &ANR
723. RFA-2051-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S KRISHNA DEVI
AND ORS
724. RFA-2052-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S MOHAN SINGH &
ORS
725. RFA-2064-2016 PUSHPA RANI V/S STATE OF
HARYANA AND ANR
726. RFA-2065-2016 SUDHA V/S STATE OF HARYANA
727. RFA-2098-2016 JAWANTRI DEVI V/S STATE OF
HARYANA
728. RFA-2099-2016 KAMLESH RANI V/S STATE OF
HARYANA
729. RFA-2100-2016 RAJ RANI V/S STATE OF HARYANA
730. RFA-2111-2016 INDERJEET SINGH AND ORS V/S
STATE OF HARYANA
731. RFA-2112-2016 INDERJEET SINGH AND ORS V/S
STATE OF HARYANA
732. RFA-2201-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S OM PARKASH &
ANR
733. RFA-2202-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S RAM PIARI AND
ANR
734. RFA-2203-2016 HARYANA STATE INDUSTRIAL &
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and other connected cases -70-
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S ALKA SYAL AND
ORS
735. RFA-2204-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S JASWINDER
KUMAR AND ORS
736. RFA-2206-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S RAJINDER KUMAR
AND ANR
737. RFA-2207-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S BALWINDER
KUMAR AND ANR
738. RFA-221-2016 UPASANA V/S STATE OF HARYANA &
ANR
739. RFA-222-2016 MAHESH KHURANA V/S THE STATE
OF HARYANA & ANR
740. RFA-223-2016 KRISHNA SACHDEVA V/S STATE OF
HARYANA & ANR
741. RFA-2266-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S NALIM GUPTA
&ANR
742. RFA-2295-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SAROJ BALA AND
ORS
743. RFA-2814-2016 VINAY KUMAR V/S STATE OF
HARYANA
744. RFA-3083-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SONA DEVI &
OTHERS
745. RFA-3084-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SHEELA RANI &
ORS
746. RFA-3085-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION LIMITED V/S DEVKI
RANI & OTHERS
747. RFA-542-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SUNITA VERMA
AND ORS
748. RFA-545-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S KAMLESH GARG &
70 of 77
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and other connected cases -71-
ANR
749. RFA-546-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S BALJEET SINGH &
ANR
750. RFA-547-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S LACHHMAN DASS
& ANR
751. RFA-548-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S RAJESH RANI &
ANR
752. RFA-602-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S ASHOK KUMAR
DHIMAN & ANR
753. RFA-604-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S TARSEM LAL
&ORS
754. RFA-605-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S REKHA RANI &
ANR
755. RFA-606-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S RANJIT SINGH &
ANR
756. RFA-607-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S DEVINDER SINGH
& ANR
757. RFA-608-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SHAKTI GAMBHIR
&ORS
758. RFA-609-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S MAHESH KUMAR
& ANR
759. RFA-610-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S RAGHBIR SINGH &
ANR
760. RFA-611-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S RAJESH KUMAR
NARULA & ANR
761. RFA-612-2016 HARYANA STATE INDUSTRIAL &
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and other connected cases -72-
INFRASTRUCTURE DEVELOPMENT
CORPORATION LIMITED & ANR V/S
ALKA GARG & ORS
762. RFA-613-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S ASHUTOSH
AGGARWAL & ANR
763. RFA-651-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SHAMSHER SINGH
& ANR
764. RFA-652-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SURESH KUMAR
&ORS
765. RFA-653-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION LIMITED & ANR V/S
BALWINDER KUMAR & ANR
766. RFA-654-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S KULDEEP KAUR &
ANR
767. RFA-657-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S PARAMJIT SINGH
&ORS
768. RFA-658-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SANTOSH RANI
&ORS
769. RFA-660-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S ALPANA NARULA
& ANR
770. RFA-661-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S KARAM CHAND &
ANR
771. RFA-662-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S HARJIT KAUR &
ANR
772. RFA-665-2016 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATIN V/S RAMESH KUMAR &
ANOTHER
773. RFA-562-2017 TRIPTA DEVI V/S STATE OF HARYANA
774. RFA-657-2017 NEELAM RANI V/S STATE OF
HARYANA
72 of 77
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and other connected cases -73-
775. RFA-658-2017 KANTA RANI V/S STATE OF HARYANA
776. RFA-1112-2018 PARDEEP KUMAR V/S STATE OF
HARYANA AND ANOTHER
777. RFA-1113-2018 DEVENDER PAL V/S STATE OF
HARYANA AND ANOTHER
778. RFA-13563-2018 PARMINDER KAUR V/S STATE OF
HARYANA AND ANR
779. RFA-13575-2018 JASWINDER KAUR V/S STATE OF
HARYANA AND ANR
780. RFA-13577-2018 SIMAR V/S STATE OF HARYANA AND
ANR
781. RFA-13578-2018 SIMARJIT KAUR (DECEASED)
THROUGH HER LRS AND ANR V/S
STATE OF HARYANA AND ANR
782. RFA-13579-2018 BALWINDER KAUR AND ANR V/S
STATE OF HARYANA AND ANR
783. RFA-13580-2018 KULWANT KAUR V/S STATE OF
HARYANA AND ANR
784. RFA-2114-2018 VEENA RANI AND ANR V/S STATE OF
HARYANA & ANR
785. RFA-2790-2018 KULWANT KAUR AND ANR V/S STATE
OF HARYANA
786. RFA-2801-2018 SHEO RAM V/S STATE OF HARYANA
AND ANR
787. RFA-2802-2018 BALWAN SINGH V/S STATE OF
HARYANA AND ANR
788. RFA-2818-2018 DHARAMPAL AND OTHERS V/S STATE
OF HARYANA AND ANR
789. RFA-2902-2018 JASBIR SINGH V/S STATE OF
HARYANA
790. RFA-3101-2018 SANTOSH DEVI V/S STATE OF
HARYANA
791. RFA-3102-2018 GUDDI DEVI V/S STATE OF HARYANA
792. RFA-3103-2018 RAKESH KUMAR V/S STATE OF
HARYANA
793. RFA-3104-2018 RAMESH CHAND V/S STATE OF
HARYANA
794. RFA-3773-2018 KESHO RAM (DECEASED) THROUGH
HIS LRS V/S STATE OF HARYANA AND
ANR
795. RFA-4035-2018 SNEH PAL V/S STATE OF HARYANA
AND ANR
796. RFA-5110-2018 SETHI RAM V/S STATE OF HARYANA
AND ANOTHER
797. RFA-674-2018 MEENA KUMARI @ NEERA BINDRA &
ANR V/S STATE OF HARYANA & ANR
798. RFA-675-2018 MAM CHAND V/S STATE OF
HARYANA &ANR
799. RFA-676-2018 NIRMAL SINGH V/S STATE OF
HARYANA &ANR
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and other connected cases -74-
800. RFA-936-2018 NEERAJ SHARMA & ANR V/S STATE
OF HARYANA
801. RFA-155-2019 PRITAM SINGH AND ANOTHER V/S
STATE OF HARYANA AND ANR
802. RFA-156-2019 RAVINDER SINGH V/S STATE OF
HARYANA AND ANR8
803. RFA-1913-2019 SUKHDEV SINGH (DECEASED)
THROUGH LRS V/S STATE OF
HARYANA AND ANOTHER
804. RFA-521-2019 SUDESH KUMAR V/S STATE OF
HARYANA AND ANR
805. RFA-2802-2015 SARABJEET SINGH V/S STATE OF
HARYANA AND ANR
806. RFA-2803-2015 MANGA RAM AND ANR V/S STATE OF
HARYANA AND ORS
807. RFA-2804-2015 DEVKI V/S STATE OF HARYANA AND
ANR
808. RFA-2805-2015 SHAM LAL V/S STATE OF HARYANA
AND ANR
809. RFA-2806-2015 SAMPOORAN SINGH V/S STATE OF
HARYANA AND ANR
810. RFA-2807-2015 BALJEET SINGH AND ANR V/S STATE
OF HARYANA AND ANR
811. RFA-2808-2015 JASMINDER KAUR AND ANR V/S
STATE OF HARYANA AND ANR
812. RFA-2938-2015 GURMEET SINGH V/S STATE OF
HARYANA AND ANR
813. RFA-3390-2015 KULDEEP KUMAR AND ANR V/S
STATE OF HARYANA AND ANR
814. RFA-4507-2015 MOHAN SINGH AND ORS V/S SUB
DIVISIONAL OFFICER-CUM-LAND
ACQUISITION COLLECTOR AND ORS
815. RFA-5214-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S GURMEET SINGH
AND ANR
816. RFA-5215-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S YOGITA AND ANR
817. RFA-5216-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION AND ANR V/S
KRISHNA BANSAL AND ANR
818. RFA-5217-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SARABJEET SINGH
AND ANR
819. RFA-5218-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORP LTD & ANR V/S SUSHIL KUMAR
74 of 77
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and other connected cases -75-
& ANR
820. RFA-5219-2015 HSIIDC V/S JASMINDER KAUR AND
ORS
821. RFA-5220-2015 HARYANA STATE INDUSTRIAL &
INFRA DEV CORP V/S BALJEET SINGH
AND ORS
822. RFA-5221-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S DEVKI & ANR
823. RFA-5222-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SHAM LAL AND
ANR
824. RFA-5223-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S MANGA RAM &
ORS
825. RFA-5224-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION & ANR V/S RAM
KUMAR AND ANR
826. RFA-5225-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S MOHAN SINGH
AND ORS
827. RFA-5226-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S AMAR NATH AND
ANR
828. RFA-5228-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S REHMAT ALI AND
ORS
829. RFA-5229-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SAMPOORAN
SINGH AND ANR
830. RFA-5230-2015 HARYANA STATE INDUSTRIAL &
INFRASTRUCTURE DEVELOPMENT
CORPORATION V/S SOM NATH & ORS
831. RFA-7447-2015 SOM NATH V/S STATE OF HARYANA &
ANR
832. RFA-2780-2016 RAM KUMAR V/S STATE OF
HARYANA AND ORS
833. RFA-1762-2018 KRISHNA BANSAL V/S STATE OF
HARYANA AND ORS
834. RFA-13576-2018 JASWINDER KAUR V/S STATE OF
HARYANA AND ANR
835. RFA-4590-2015 KRISHAN KUMAR AND ORS V/S
STATE OF HARYANA & ANR
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836. RFA-4743-2015 SATISH KUMAR V/S STATE OF
HARYANA AND ANR
837. RFA-5286-2015 HSIIDC LTD V/S KAMLA DEVI AND
ORS
838. RFA-5288-2015 HSIIDC LTD V/S NARESH KUMAR AND
ORS
839. RFA-5289-2015 HSIIDC LTD V/S JOGINDER KAUR AND
ANR
840. RFA-5301-2015 HSIIDC LTD V/S INDERJEET SINGH
BAJWA &ANR
841. RFA-5338-2015 HSIIDC LTD V/S SURINDER KAUR AND
ANR
842. RFA-5500-2015 HSIIDC LTD V/S LALIT KUMAR & ORS
843. RFA-5521-2015 HSIIDC LTD V/S CHAND RAM AND
ORS
844. RFA-5527-2015 HSIIDC LTD V/S VED PARKASH &ANR
845. RFA-5549-2015 HSIIDC LTD V/S DINESH KUMAR &
ANR
846. RFA-5558-2015 HSIIDC LTD V/S SWARNO DEVI AND
ANR
847. RFA-5565-2015 HSIIDC LTD V/S VED PARKASH & ANR
848. RFA-5581-2015 HSIIDC V/S SURJIT KAUR AND ANR
849. RFA-5760-2015 HSIIDC LTD V/S GURDEV SINGH &
ANR
850. RFA-5795-2015 HSIIDC LTD V/S NEERAJ AND ORS
851. RFA-5797-2015 HSIIDC LTD V/S PARDEEP KUMAR &
ORS
852. RFA-5317-2015 HSIIDC LTD V/S RADHEY SHYAM
BATRA AND ORS
853. RFA-5972-2015 HSIIDC V/S RAKESH KUMAR AND ANR
854. RFA-5973-2015 HSIIDC LTD V/S RUPINDER SINGH &
ORS
855. RFA-6089-2015 HSIIDC LTD V/S BRIJ BALA AND ANR
856. RFA-4430-2019 REHMAT ALI AND OTHER V/S STATE
OF HARYANA AND ANOTHER
857. RFA-4439-2015 JAWANTRI DEVI V/S STATE OF
HARYANA AND ANR
858. RFA-2009-2019 RADHEY SHYAM BATRA AND
ANOTHER V/S STATE OF HARYANA
859. RFA-2010-2019 RAHMAT ALI V/S STATE OF
HARYANA & ANR
860. RFA-2383-2019 RADHEY SHYAM BATRA AND
ANOTHER V/S STATE OF HARYANA
861. RFA-4486-2019 YOGESH KUMAR (SINCE DECEASED)
THROUGH HIS LRS V/S STATE OF
HARYANA
862. RFA-4491-2019 BALWINDER KAUR V/S STATE OF
HARYANA
863. RFA-193-2020 MAN SINGH V/S STATE OF HARYANA
864. RFA-4406-2015 PAWAN KUMAR V/S STATE OF
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and other connected cases -77-
HARYANA
865. RFA-4407-2015 RAM GOPAL V/S STATE OF HARYANA
866. RFA-1720-2019 GURCHARAN LAL AND ANOTHER V/S
STATE OF HARYANA THROUGH LAND
ACQUISITION COLLECTOR AMBALA
867. RFA-2185-2018 RAM PIARI (DECEASED) THROUGH
HIS LRS V/S STATE OF HARYANA AND
ORS
868. RFA-4239-2019 ANIL KUMAR V/S STATE OF
HARYANA AND OTHERS
869. RFA-4490-2019 GULZAR SINGH V/S STATE OF
HARYANA AND ANOTHER
870. RFA-4492-2019 BALWINDER KAUR V/S STATE OF
HARYANA AND ANOTHER
871. RFA-1369-2021 AKHILESH KUMAR V/S STATE OF
HARYANA AND ANOTHER
872. RFA-4508-2015 MOHAN SINGH AND ORS V/S SUB
DIVISIONAL OFFICER-CUM-LAND
ACQUISITION COLLECTOR AND ORS
873. RFA-3154-2019 VIJAY KUMAR V/S STATE OF
HARYANA AND ANR
(ANIL KSHETARPAL)
JUDGE
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