State Of Haryana And Another vs Jyoti And Another
2022 Latest Caselaw 4133 P&H

       In the High Court of Punjab and Haryana, at Chandigarh


                             Regular First Appeal No. 728 of 2019 (O&M)

                                                  Date of Decision: 10.05.2022


State of Haryana and Another
                                                                ... Appellant(s)
                                         Versus
Jyoti and Another
                                                              ... Respondent(s)

CORAM: Hon'ble Mr. Justice Anil Kshetarpal.

Present:    Mr. Baldev Raj Majahan, Advocate General, Haryana
            with Mr. Shivendra Swaroop, Assistant Advocate General,
            Haryana, Ms. Vibha Tewari, Assistant Advocate General,
            Haryana, Mr. Harsh Vardhan, Assistant Advocate General,
            Haryana, for the appellant(s).

            Ms. Nikita Goel, Advocate.

            Mr. Jaivir Yadav, Advocate
            for Mr. Harshwardhan Ranga, Advocate.

            Mr. Sanjiv Ghai and Mr. Sarabh Garg, Advocates.

            Mr. Sanjeev Kodan, Advocate.
            Mr.Navneet Singh, Advocate.
            Mr. S.P.Chahar, Advocate.
            Mr. Aditya Yadav, Advocate.
            Mr. Sandeep Kotla, Advocate.
            Mr. Chanderhas Yadav, Advocate.
            Mr. Arvind Seth, Advocate.
            Mr. Kulvir Narwal, Advocate.
            Mr. Vijay, Advocate.
            Mr. Suresh Kaushik, Advocate.
            Mr.R.K.Girdhwal, Advocate.
            Mr. G.N.Malik, Advocate.
            Mr. Saurabh Dalal, Advocate.
            Mr. Vivek Khatri, Advocate.
            Mr. Abhimanyu Singh, Advocate.
            Mr. R.K.Kachwa, Advocate.
            Mr. Ashish Gupta, Advocate.
            Mr. G.N.Malik, Advocate.
            Mr. P.R.Yadav, Advocate.

            Ms. Divya Arora, Advocate
            for Mr. Rahul Deswal, Advocate.
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 Regular First Appeal No. 728 of 2019 (O&M) AND                           2
Other Connected Cases


              Mr. Ravinder Rana,Advocate.
              Ms. Pratibha Yadav, Advocate
              for Mr. Arvind Kumar Yadav, Advocate
              for the landowners.

Anil Kshetarpal, J.

INTRODUCTION:

1.1 This batch of appeals has been filed under Section 74 of the

Right to Fair Compensation and Transparency in Land Acquisition,

Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as "the

RFCTLARR Act, 2013"), assailing the correctness of the awards passed by

the Authority/Reference Court (hereinafter referred to as "the RC") on

21.11.2018, 01.05.2019, 19.08.2019, 28.08.2019 and 21.09.2019. As per the

office report, the State of Haryana as well as the landowners have filed the

cross-appeals.

1.2 The learned counsel representing the parties are ad idem that

this batch of the appeals (details whereof are at the foot of the judgment) can

be conveniently disposed of by a common judgment.

2. RELEVANT PARTICULARS

2.1 The relevant information, concerning this bunch of appeals, is

compiled in a tabulated form, which is as under:-

Sr. No.                 Title                               Details
      1.   Date of Notification under                      07.07.2011
           Section 4 of the 1894 Act.
      2.   Date of Notification under                      06.07.2012
           Section 6 of the 1894 Act.
      3.   Purpose of Acquisition.          340.02 acres of land in the revenue

estates of Jhajjar and Sikanderpur for the development of the residential Sector 7, Jhajjar.

4. Number and Date of the Award No.8 dated 04.07.2008 Award of the Land Acquisition

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Other Connected Cases

Sr. No. Title Details Collector.

5. Amount assessed by the Land The LAC assessed market value of Acquisition Collector. the acquired land @ ₹28,13,951/-

per acre.

6. Date of the judgment of the 21.09.2018, 29.11.2018, Reference Court. 01.05.2019, 19.08.2019 and 28.08.2019.

7. Amount determined by the The RC, vide award dated Reference Court 21.09.2018, 29.11.2018, 01.05.2019 and 19.08.2019, assessed the market value of the acquired land @ ₹54,33,469/- per acre. Whereas vide award dated28.08.2019, the RC assessed the market value of the acquired land @ ₹67,76,000/-.

2.2 The landowners claim that the acquired land has immense

potential as it is abutting the national highway. It is surrounded by the

residential, commercial and industrial entities including Mini Secretariat,

District Courts and educational institutions. They claim that the market

value of the acquired land is not less than ₹3,00,00,000/- per acre.

2.3 Per contra, the State of Haryana claims that the Land

Acquisition Collector has correctly assessed the market value and therefore,

the reference applications are required to be dismissed.

3. ORAL AND DOCUMENTARY EVIDENCE

3.1 Before the RC, in Award dated 21.09.2019, the landowners

have examined the following witnesses:-

Sr. No. Name of the Witness Particulars of the witness

1. PW.1 Suresh Kumar Moudgil

2. PW.2 Joginder Singh Patwari, Halqa Jhajjar

3. PW.3 Naresh Kumar Registry Clerk

4. PW.4 Pushpa Patwari, Halqa Sikanderpur

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Other Connected Cases

3.2 Apart from the sale deeds, the landowners have produced two

layout plans No. 252 and 253, respectively.

3.3 On the other hand, the State of Haryana has examined RW.1

Kuldeep, Patwari from the office of the Land Acquisition Collector and

produced Aks Shijra as Ex.R1 and the sale deeds as Ex.R2 to Ex.R11.

3.4 In the award passed by the RC on 28.08.2019, four cases were

decided. The landowners examined PW.1 Ajay Khatri, Draftsman, PW.2

Daya Kaur, PW.3 Joginder Singh, Registration Clerk and produced the

layout plan (Ex.P1), sale deed No. 7860 dated 08.11.2011 (Ex.P2), sale deed

No. 5227 dated 28.11.2013 (Ex.P3), revenue layout plan (Ex.P4), the

collector's rate list (Ex.P5), sale deed No. 4372 dated 12.11.2012 (Ex.P6)

and sale deed No. 4151 dated 13.12.2010 (Ex.P7).

3.5 On the other hand, in the aforesaid award, the State of Haryana

examined RW.1 Ajay, Patwari.

3.6 In the award dated 01.05.2019, the landowners relied upon the

copy of previous judgment dated 21.09.2018 whereas, the State of Haryana

did not lead any evidence.

3.7 Further, for the sake of brevity, a consolidated compilation of

the sale deeds/sale exemplars with the relevant information, produced by the

respective parties of villages, namely Jhajjar and Sikandarpur, is tabulated

as under:-

Sr. Exhibit Nos. Sale Deed No. and Total Area Price Per Acre/ No. Date Total Price (in ₹) JHAJJAR (Sale Deeds Produced by the respective parties)

1. P-1 1081 Dt. 08.06.2005 1K-11M 6,56,000/ 33,85,806

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Other Connected Cases

Sr. Exhibit Nos. Sale Deed No. and Total Area Price Per Acre/ No. Date Total Price (in ₹)

2. P-2 490 Dt. 08.05.2006 64K-5M 2,89,12,500/ 36,00,000

3. P-3 818 Dt. 26.05.2006 8K-3M 50,93,700/ 49,99,950

4. P-4 819 Dt. 26.05.2006 27K-12M 1,38,00,000/ 40,00,000

5. P-5 820 Dt. 26.05.2006 14K-14M 69,82,500/ 38,00,000

6. P-6 821 Dt. 26.05.2006 9K-2M 40,95,000/ 36,00,000

7. P-7 822 Dt. 26.05.2006 4K-5M 19,12,500/ 36,00,000

8. P-8 1309 Dt. 15.06.2006 5K-18M 30,90,938/ 41,91,102

9. P-9 1310 Dt. 15.06.2006 9K-14M 50,92,500/ 42,00,000

10. P-10 1688 Dt. 30.06.2006 20K 1,04,00,000/ 41,60,000

11. P-11 1734 Dt. 03.07.2006 3K-6M 1,57,77,000/ 3,82,47,272

12. P-12 1786 Dt. 05.07.2006 17K-13M 92,72,813/ 42,02,974

13. P-13 1859 Dt. 07.07.2006 40K-9M 2,02,12,500/ 39,97,527

14. P-14 1893 Dt. 11.07.2006 10K-18M 49,05,000/ 36,00,000

15. P-15 1894 Dt. 11.07.2006 10K-14M 48,15,000/ 36,00,000

16. P-16 2095 Dt. 19.07.2006 13K-5M 59,62,500 36,00,000

17. P-17 2096 Dt. 19.07.2006 3K-14M 19,29,500/ 41,71,891

18. P-18 2209 Dt. 24.07.2006 31K-11M 1,65,63,750/ 42,00,000

19. P-19 2228 Dt. 25.07.2006 2K-4M 12,00,000/ 43,63,636

20. P-20 2226 Dt. 25.07.2006 8K-15M 55,00,000/ 50,28,571

21. P-21 2284 Dt. 27.07.2006 17K-10M 87,50,000/ 40,00,000

22. P-22 2301 Dt. 31.07.2006 17K-9M 91,52,500/ 41,95,988

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Other Connected Cases

Sr. Exhibit Nos. Sale Deed No. and Total Area Price Per Acre/ No. Date Total Price (in ₹)

23. P-23 2356 Dt. 01.08.2006 1K-16M 11,93,000/ 53,02,222

24. P-24 2735 Dt. 18.08.2006 25K-2M 1,31,77,500/ 42,00,000

25. P-25 2737 Dt. 18.08.2006 8K-3M 42,78,750/ 42,00,000

26. P-26 2994 Dt. 30.08.2006 49K-9M 2,58,91,000/ 41,88,634

27. P-27 3146 Dt. 08.09.2006 21K-16M 1,14,45,000/ 42,00,000

28. P-28 3147 Dt. 08.09.2006 11K-2M 58,27,500/ 42,00,000

29. P-29 3266 Dt. 14.09.2006 16K-10M 97,12,500/ 47,09,090

30. P-30 3422 Dt. 22.09.2006 1K-10M 10,00,000/ 53,33,333

31. P-31 3818 Dt. 18.10.2006 21K-9M 1,28,47,500/ 47,91,608

32. P-32 5793 Dt. 25.01.2007 2K-8.5M 14,55,000/ 48,00,000

33. P-33 5822 Dt. 29.01.2007 2K-15M 20,00,000/ 58,18,181

34. P-34 6802 Dt. 07.03.2007 3K-8M 22,63,000/ 53,24,705

35. P-35 2342 Dt. 04.07.2007 14M 6,00,000/ 68,57,142

36. P-36 6971 Dt. 27.02.2008 1K-4M 14,40,000/ 96,00,000

37. P-37 7310 Dt. 20.03.2008 1K-13M 22,00,000/ 1,06,66,666

38. P-38 373 Dt. 29.04.008 1K-1M 14,15,000/ 10780952

39. P-39 608 Dt. 14.05.2008 1K-3M 21,00,000/ 1,46,08,695

40. P-40 1381 Dt. 27.06.2008 1K-18M 23,00,000/ 96,84,210

41. P-41 491 Dt. 08.05.2006 14A-4K-1M 5,22,22,500/ 36,00,000

42. P-42 1297 Dt. 15.06.2006 7K-8M 32,37,500/ 35,00,000

43. P-43 825 Dt. 26.05.2006 23K-7M 1,17,00,000/ 40,08,565

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Other Connected Cases

Sr. Exhibit Nos. Sale Deed No. and Total Area Price Per Acre/ No. Date Total Price (in ₹)

44. P-48 2736 Dt. 18.08.2006 8K-4M 43,05,000/ 42,00,000

45. P-55 2737 Dt. 18.08.2006 8K-3M 42,78,750/ 42,00,000

46. P-56 2736 Dt. 18.08.2006 8K-4M 43,05,000/ 42,00,000

47. P-57 3432 Dt. 20.08.2007 4K-3M 50,00,000/ 96,38,554

48. P-58 4481 Dt. 29.07.2011 1K-5M 23,00,000 1,47,20,000

49. P-59 3319 Dt. 05.07.2011 1K 15,37,700/ 1,23,01,600

50. P-60 4623 Dt. 03.08.2011 5M 8,35,000/ 2,67,20,000

51. P-61 872 Dt. 06.05.2011 2K-16M 17,50,000/ 50,00,000

52. R-5 628 Dt. 26.04.2011 23K-6M 72,85,000/ 25,01,287

53. R-6 5001 Dt. 08.08.2011 11K 34,50,000/ 25,09,090

54. R-7 3254 Dt. 04.07.2011 11K 34,40,000/ 25,01,818

55. R-9 3855 Dt. 01.10.2012 3K-2M 60,0625/ 15,50,000

56. R-10 1964 Dt. 09.08.2010 6K-1M 16,65,000 22,01,652

57. R-11 4253 Dt. 16.12.2010 6K 16,63,750/ 22,18,333

58. P-2 7860 Dt. 08.09.2011 481.99 16,86,965/ Sq. Yards 1,69,40,000

59. P-3 5227 Dt. 28.11.2013 351.13 11,12,380/ Sq. Feet 4,58,59,618

60. P-6 4572 Dt. 12.11.2012 113 56,5000/ Sq. Yards 2,42,00,000

61. P-7 4151 Dt. 13.12.2010 310 65,1000/ Sq. Yards 1,01,64,000 SIKANDARPUR (Sale Deeds Produced by the respective parties)

62. P-44 1308 Dt. 15.06.2006 33K-19M 1,61,26,250/ 38,00,000

63. P-45 1686 Dt. 30.06.2006 13K-7M 70,08,750/ 42,00,000

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Other Connected Cases

Sr. Exhibit Nos. Sale Deed No. and Total Area Price Per Acre/ No. Date Total Price (in ₹)

64. P-46 1879 Dt. 10.07.2006 41K-9M 2,01,43,750/ 38,87,816

65. P-47 2357 Dt. 01.08.2006 21K-15M 1,14,18,750/ 42,00,000

66. P-49 2993 Dt. 30.08.2006 22K-4M 1,16,55,000/ 42,00,000

67. P-50 3817 Dt. 18.10.2006 38K-14M 2,32,05,000/ 47,96,899

68. P-51 5932 Dt. 31.01.2007 16K-7M 85,83,750/ 42,00,000

69. R-2 9860 Dt. 29.11.2011 8K 15,00,000/ 15,00,000

70. R-3 6535 Dt. 11.02.2013 2K-16M 8,75,000/ 25,00,000

71. R-4 1914 Dt. 03.07.2012 468.87 90,8000/ Sq.Yards 93,73,003

72. R-8 10435 Dt. 16.12.2011 5K-8M 13,50,000/ 20,00,000

3.8 In order to understand the information compiled in above-noted

table, it is appropriate to explain the meaning of the various words/phrases

wherein, is as under:-

                 1. 1 Rectangle          = 5 X 5 = 25 Acre
                 2. 1 Acre               = 160 Marlas
                 3. 8 Kanal              = 1 Acre
                 4. 1 Kanal              = 20 Marlas
                 5. 1 Acre               = 4840 Sq. Yards
                 6. 1 Marla              = 272.251 Sq. Feet = 30.25 Sq.
                                           Yards
                 7. 1 Inch               = 2.54 cm
                 8. 1 Foot               = 12 Inch.
                 9. 1 Sq. Feet           = 12 X 12 =144 Inch.
                10. 1 Yard               = 3 Feet
                11. 1 Sq. Yard           = 9 Sq. Feet
                12. 100 Sq. Yards        = 900 Sq. Feet
                13. 1 Kanal              = 0.125 Acre
                14. 1 Marla              = 0.00625001 Acre
                               8 of 26


Other Connected Cases

15. "//" denotes Rectangle Number.

16. "/" denotes Khasra/Killa Number.

17. "A" denotes Acre

18. "K" denotes Kanal

19. "M" denotes Marla

4. DISCUSSION:

4.1 The RC has noticed that the sale instances (Ex.P1 to Ex.P51)

are evidences of the purchases made by the landowners themselves in the

years 2005 to 2007. The sale deeds (Ex.P55 to Ex.P57) are pertaining to the

years 2005 to 2007, but these cannot be taken into consideration by adding

12% per annum escalation. The sale deed (Ex.P59 dated 05.07.2011) is just

two days prior to the issuance of notification under Section 4 of the Land

Acquisition Act, 1894 (hereinafter referred to as "the 1894 Act"), but is

found to be relevant. The sale instance (Ex.P61 dated 06.05.2011) is 62 days

prior to the issuance of notification under Section 4 of the 1894 Act. The sale

instances (Ex.R2 to R11), produced by the State of Haryana, were ignored

on the ground that these reflect a price lesser than the market value assessed

by the Land Acquisition Collector (hereinafter referred to as "the LAC") on

the ground that the compensation cannot be lower than the amount assessed

by the LAC.

4.2 Thereafter, the RC took average of the sale instances (Ex.P1 to

Ex.P51, Ex.P55 to Ex.P57, Ex.P59 and Ex.P61), which comes to

₹81,50,204/- per acre. The RC, after applying a deduction of 1/3rd, on

account of expenditure on infrastructural facilities, assessed the market value

@ ₹54,33,469/- per acre as on 07.07.2011.

4.3 In award dated 01.05.2019, the Reference Court, while relying

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upon its previous judgment dated 21.09.2018, assessed the same amount i.e.

₹54,33,469/- per acre, besides ordering the payment of solatium @ 100%

additional amount @ 12% per annum, interest @ 9% for the first year and

15% per annum for the subsequent period in accordance with Section 70(2)

and 70(3) of the RFCTLARR Act, 2013.

4.4 Heard the learned counsel representing both the parties and

with their able assistance, perused both the paper-book as well as the

various records, which were requisitioned.

4.5 The learned counsel representing the appellants contend that the

RC has overlooked the letter dated 26.10.2015 issued by the Central

Government which provides that the market value is required to be assessed

as on 01.01.2014. They further contend that the RC has not followed the

procedure as laid down under Section 26 of the RFCTLARR Act, 2013 and

has committed errors while taking the average of the relevant sale deeds.

The RC has also erred in failing to multiply the market value assessed by the

relevant factor as provided in Section 26(2) of the RFCTLARR Act 2013.

While questioning the correctness of the development cut of 1/3rd applied

by the RC, the learned counsel has contended that once the comparable sale

instances of the contemporaneous period have been produced, the decision

to impose 1/3rd cut, on the base value, is erroneous.

4.6 Per contra, the learned counsel representing the State of

Haryana contends that the RC has neither decided the cases in accordance

with Section 26 read with Section 30 of the RFCTLARR Act, 2013, nor it

has taken into consideration the sale deeds produced by the State of

Haryana. It has further been contended that there has been a downfall in the

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real estate market, therefore, the prices are not likely to increase in a

consistent manner.

4.7 From a careful reading of the judgment, passed by the RC, it is

evident that the RC has overlooked the provisions of Section 26 of the 2013

Act, which provides that the LAC is required to assess the market value

which is the highest after examining the three different approaches given in

Section 26 itself. Furthermore, the RC has also overlooked the explanation

(1), (2), (3) and (4) added to the Section 26(1) of the RFCTLARR Act 2013.

It is also evident that the sale instances of the calender year 2011 could not

be taken into consideration in view of the Explanation (1) to Section 26(1)

of the RFCTLARR Act 2013.

4.8 As regards the issue of the communication dated 26.10.2015,

the matter has been examined by this Bench in State of Haryana and

Another v. Rajbir and Another (Regular First Appeal No. 309 of 2021,

decided on 19.04.2022), the relevant part thereof is extracted as under:-

"14. Section 23 of the 1894 Act specifically provides that the

crucial date for assessment of the market value of the acquired

land shall be the date of publication of notification under

Section 4(1) of the 1894 Act. Further, the additional

amount/benefit under sub-section(1-A) of Section 23 of the

1894 Act is, also, required to be calculated from the date of

publication of notification under Section 4(1) till the date of

award of the Collector or the date of taking possession of the

acquired land whichever is earlier. Section 24(1)(a) of the

RFCTLARR Act, 2013 which specifically takes care of

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transitional period between the 1894 Act and the RFCTLARR

Act, 2013, does not provide that the date of enforcement of the

Act shall be construed as the date of issuance of notification

under Section 4(2) or Section 11 of the RFCTLARR Act, 2013.

Proviso to sub-section (1) of Section 26 provides that the date

of determination of the market value shall be the date on which

the notification has been issued under Section 11 of the

RFCTLARR Act, 2013. Notification under Section 11 is a

preliminary notification issued by the Government expressing

its desire to acquire the land.

15. Further, Section 30(3) of the RFCTLARR Act, 2013,

provides that the additional amount at the rate of 12% per

annum on such market value is required to be calculated from

the date of publication of notification for conducting Social

Impact Assessment Study of the proposed land under sub-

section (2) of Section 4 of RFCTLARR Act, 2013, till the date of

award of the Collector or the date of taking possession of the

land whichever is earlier. If the communication is considered

as a direction issued by the Central Government in exercise of

powers under Section 113 and the date of such assessment of

the market value is taken as 01.01.2014, then, the same shall

not only be in violation of Section 24 of the 1894 Act but also

an infringement of the proviso to Section 26 (1) of the

RFCTLARR Act, 2013. Clause 5 of Section 24 of the 1894 Act

provides that any increase in the value of the acquired land

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which is likely to accrue from the use to which it might be put

when acquired is to be ignored. In fact, by the aforesaid letter,

the goalpost itself is sought to be changed. The date of

assessment of the market value of the acquired land either

under the 1894 Act or RFCTLARR Act, 2013 is sought to be

overridden/surpassed. Both the Acts are based on the

fundamental rule that the date of preliminary notification shall

be the date for assessment of the market value. Once, there is

no specific provision providing for assessment as on

01.01.2014, in the considered opinion of the Court the

communication should be construed as arbitrary and ultra-

vires to the provisions of both the Acts.

16. This matter can be examined from yet another

perspective. By changing the goalpost to 01.01.2014, the

exemplar sale deeds which have been executed and registered

post the date of preliminary notification under Section 4 of the

1894 Act which are, ordinarily excluded from consideration,

shall be required to be taken into account and thus, will go

against the legislative approach, otherwise provided under both

the Acts. In such a situation, it will become difficult for the

courts to distinguish between bonafide sale deeds and the

pretentious sale deeds which have been executed only to jack

up the claim for compensation. Once, the factum of proposed

acquisition of the land in the vicinity is in the knowledge of the

residents of the area or landowners, then, the possibility of

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executing sale deeds with malafide intent for jacking up prices

in the area would increase.

17 & 18 XXXX XXXX XXXX XXXX

19. This matter for the purpose of interpretation can be

considered from yet another perspective. If the intention of the

Legislature was to apply all the provisions of the RFCTLARR

Act, 2013, there was no necessity to enact a hybrid provision

like Section 24(1)(a). In such case, it would have contained a

provision that the pending or incomplete acquisition

proceedings, shall lapse and the acquiring authority will start

the proceedings afresh under the RFCTLARR Act, 2013. On a

careful reading of Section 24(1)(a), it is evident that only the

provisions relating to determination of compensation of the

RFCTLARR Act, 2013 have been made applicable while saving

the notifications under Section 4 and 6 of the 1894 Act. The

Legislature does not also provide that all the provisions of the

RFCTLARR Act, 2013, shall be applicable with respect to the

incomplete proceeding under the 1894 Act.

20 XXXX XXXX XXXX XXXX XX

21. This court also does not find any substance in the

arguments of the learned counsel that the communication dated

26.10.2015 is supplementary and does not supplant the Act. In

the considered opinion of the court, the aforesaid letter is in

conflict with the provisions of the Act, consequently, if taken

into account, it would result in supplanting the provisions of the

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RFCTLARR Act, 2013, as to its implementation to the cases

arising during the transition period.

22 to 29 XXXX XXXX XXXX XXXX

30. While answering the question No.1, it is declared that

under Section 24(1)(a) during the transitional period, the

market value will have to be assessed on the date of publication

of notification under Section 4(1) of the 1894 Act. Similarly,

the additional amount under Section 30(3) of the RFCTLARR

Act, 2013 shall be calculated from the date of publication of

notification under Section 4 of the 1894 Act till the date of the

award or date of taking possession of the land, whichever is

earlier".

4.9 The RC has also erred in overlooking the sale instances (Ex.R2

to Ex.R11), produced by the State of Haryana, on the ground that they reflect

a price lower than the market value assessed by the LAC. Even in the 2013

Act, there is no prohibition on the Court to take into account the sale deeds

reflecting a price lower than what was assessed by the LAC. The only bar is

that the market value cannot be assessed below the amount assessed by the

LAC. In fact, Section 26 of the RFCTLARR Act 2013 provides for a totally

different approach for the assessment of the market value of the acquired

land. Further, the RC has not noticed that the market value arrived at, under

sub-section (1) to Section 26 of the RFCTLARR Act 2013 was required to

be multiplied by the relevant factor.

4.10 In the award, passed by the RC on 09.11.2018 and 19.08.2019,

the same Presiding Judge has relied upon its previous award dated

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21.09.2018. The RC found that the sale deeds No. 7860 (dated 08.11.2011),

5227 (dated 28.11.2013) and 4372 (dated 12.11.2012) are post the date of

notification under Section 4 of the 1894 Act, therefore, it cannot be relied

upon. However, vide award dated 28.08.2019, the RC relies upon the sale

deed 4151 (dated 13.12.2010) with respect to the plot measuring 310 square

yards, which has been sold for ₹6,51,000/-. The RC, after calculating the per

acre rate @ ₹1,01,64,000/-, applied the deduction of 1/3rd to arrive at a

figure of ₹67,76,000/- per acre.

5. DECISION:

5.1 For the reasons stated above, it is considered appropriate to

remit the matter back to the RC for deciding the matters afresh, after

granting an opportunity to the parties to lead further evidence, if any. Let the

RC decide the matter within a period of six months, from today.

5.2 With the observations made above, all the appeals as well as

cross-objections are disposed of.

5.3 The parties are directed to appear before the RC on 06.07.2022.

5.4 The miscellaneous application(s) pending, if any, in all the

appeals, shall stand disposed of.

(Anil Kshetarpal) Judge May 10, 2022 "DK"

Whether speaking/reasoned :Yes/No Whether reportable : Yes/No

Sr. No. Case No. Party's Name

1. RFA-1735-2019 STATE OF HARYANA AND ANOTHER V/S SMT. RAJBALA AND OTHERS

2. RFA-1737-2019 STATE OF HARYANA AND ANOTHER V/S PADAM SINGH AND OTHERS

3. RFA-1756-2019 STATE OF HARYANA AND ANOTHER V/S

16 of 26

Regular First Appeal No. 728 of 2019 (O&M) AND 17 Other Connected Cases

SURESH KUMAR MUDGAL AND ANOTHER

4. RFA-1481-2019 STATE OF HARYANA AND ANOTHER V/S RUDRAKSH BUILDCON PVT. LTD. AND ANR

5. RFA-1190-2019 STATE OF HARYANA AND ANOTHER V/S AKASH BUILDROP PRIVATE LIMITED AND ANOTHER

6. RFA-1729-2019 STATE OF HARYANA AND ANOTHER V/S PADAM SINGH AND OTHERS

7. RFA-1478-2019 STATE OF HARYANA AND ANR V/S JAI NARAIN AND OTHERS

8. RFA-1749-2019 STATE OF HARYANA AND ANR V/S DHANPATI AND ORS

9. RFA-1752-2019 STATE OF HARYANA AND ANOTHER V/S NARAYAN SINGH AND OTHERS

10. RFA-1187-2019 STATE OF HARYANA AND ANR V/S RADHESHYAM REAL ESTATES PVT LTD AND ANR

11. RFA-1483-2019 STATE OF HARYANA AND ANR V/S RAJBALA AND OTHERS

12. RFA-1484-2019 STATE OF HARYANA AND ANOTHER V/S RADHESHYAM REAL ESTATES PRIVATE LIMITED AND ANOTHER

13. RFA-1192-2019 STATE OF HARYANA AND ANR V/S SANYOGITA ESTATES PVT LTD AND ANR

14. RFA-1743-2019 STATE OF HARYANA AND ANOTHER V/S AMAR SINGH AND ANOTHER

15. RFA-925-2019 STATE OF HARYANA AND ANOTHER V/S PARTIBHA AND ANOTHER

16. RFA-1747-2019 STATE OF HARYANA AND ANOTHER V/S BALWAN AND ANOTHER

17. RFA-1757-2019 STATE OF HARYANA AND ANOTHER V/S SMT. MIRA DEVI AND OTHERS

18. RFA-926-2019 STATE OF HARYANA AND ANR V/S SMT. RAJBALA AND OTHERS

19. RFA-1738-2019 STATE OF HARYANA AND ANOTHER V/S RAN SINGH AND ANOTHER

20. RFA-1741-2019 STATE OF HARYANA AND ANOTHER V/S DHARAMPAL AND ANOTHER

21. RFA-1744-2019 STATE OF HARYANA AND ANOTHER V/S KAMLESH AND OTHERS

22. RFA-1733-2019 STATE OF HARYANA AND ANOTHER V/S VIJAYPAL AND OTHERS

23. RFA-1734-2019 STATE OF HARYANA AND ANOTHER V/S SMT. RAJBALA AND OTHERS

24. RFA-1753-2019 STATE OF HARYANA AND ANOTHER V/S SANTOSH AND ANOTHER

25. RFA-920-2019 STATE OF HARYANA AND ANOTHER V/S RAJ GURU AND OTHERS

17 of 26

Regular First Appeal No. 728 of 2019 (O&M) AND 18 Other Connected Cases

26. RFA-923-2019 STATE OF HARYANA AND ANOTHER V/S DHAN SINGH AND OTHERS

27. RFA-1479-2019 STATE OF HARYANA AND ANR. V/S JAI NARAIN AND ORS

28. RFA-1487-2019 STATE OF HARYANA AND ANR V/S JAI NARAIN AND ORS

29. RFA-921-2019 STATE OF HARYANA AND ANOTHER V/S SMT. CHANDERMUKHI AND OTHERS

30. RFA-764-2019 STATE OF HARYANA AND ANOTHER V/S KAMDHEU BUILDTECH PIRVATE LTD AND ANR

31. RFA-1739-2019 STATE OF HARYANA AND ANOTHER V/S PREM SINGH AND OTHERS

32. RFA-1727-2019 STATE OF HARYANA AND OTHERS V/S ROCKY BUILDCON PRIVATE LTD.

33. RFA-1482-2019 STATE OF HARYANA AND ANR V/S SURESH KUMAR AND OTHER

34. RFA-1748-2019 STATE OF HARYANA AND ANR V/S SMT. MAMTA AND ANR

35. RFA-1759-2019 STATE OF HARYANA AND ANR V/S NAHANTU (SINCE DECEASED)

36. RFA-1477-2019 STATE OF HARYANA V/S JAIGOPAL AND OTHERS

37. RFA-1754-2019 STATE OF HARYANA AND ANOTHER V/S JAI SINGH AND OTHERS

38. RFA-1728-2019 STATE OF HARYANA AND ANOTHER V/S PADAM SINGH AND OTHERS

39. RFA-1188-2019 STATE OF HARYANA AND ORS ANR V/S KAMDHENU BUILDTECH PVT LTD AND ANR

40. RFA-1742-2019 STATE OF HARYANA AND ANOTHER V/S RAM PARSHAD AND ANOTHER

41. RFA-1745-2019 STATE OF HARYANA AND ANOTHER V/S KAMLESH AND OTHERS

42. RFA-1755-2019 STATE OF HARYANA AND ANOTHER V/S SANYOGITA ESTATES PVT LTD AND ANOTHER

43. RFA-1758-2019 STATE OF HARYANA AND ANOTHER V/S SURESH KUMAR AND OTHERS

44. RFA-1731-2019 STATE OF HARYANA AND ANOTHER V/S PADAM SINGH AND OTHERS

45. RFA-1191-2019 STATE OF HARYANA AND ANR V/S KAISER BUILDCON PVT LTD. AND ANR

46. RFA-1193-2019 STATE OF HARYANA AND ANOTHER V/S NARENDER KUMAR AND ANOTHER

47. RFA-1740-2019 STATE OF HARYANA AND ANOTHER V/S SHIV CHARAN AND OTHERS

48. RFA-1746-2019 STATE OF HARYANA AND ANOTHER V/S PAWAN AND OTHERS

49. RFA-1750-2019 STATE OF HARYANA AND ANOTHER V/S MAHABIR AND OTHERS

18 of 26

Regular First Appeal No. 728 of 2019 (O&M) AND 19 Other Connected Cases

50. RFA-1751-2019 STATE OF HARYANA AND ANOTHER V/S SH. DESHRAJ AND OTHERS

51. RFA-1732-2019 STATE OF HARYANA AND ANOTHER V/S MAHIPAL AND OTHERS

52. RFA-1475-2019 STATE OF HARYANA AND ANOTHER V/S SMT. SUNITA AND ANOTHER

53. RFA-1486-2019 STATE OF HARYANA AND ANR V/S BALRAJ AND ORS

54. RFA-1485-2019 STATE OF HARYANA AND ANR V/S KAISER BUILDCON PVT. LTD. AND ANR

55. RFA-1730-2019 STATE OF HARYANA AND ANOTHER V/S PADAM SINGH AND OTHERS

56. RFA-1736-2019 STATE OF HARYANA AND ANOTHER V/S JAI NARAIN AND OTHERS

57. RFA-1760-2019 STATE OF HARYANA AND ANOTHER V/S PADAM SINGH AND OTHERS

58. RFA-1761-2019 THE STATE OF HARYANA AND ANR V/S PADAM SINGH AND ORS

59. RFA-922-2019 STATE OF HARYANA AND ANOTHER V/S SMT. CHANDERMUKHI AND OTHERS

60. RFA-924-2019 STATE OF HARYANA AND ANOTHER V/S SMT. PREM AND OTHERS

61. RFA-1480-2019 STATE OF HARYANA AND ANR V/S RUDRAKHS BUILDCON PVT LTD AND ANR

62. RFA-1476-2019 STATE OF HARYANA AND ANR. V/S JAIGOPAL AND OTHERS

63. RFA-1189-2019 STATE OF HARYANA AND ANR V/S AKASH BUILDROP PRIVATE LIMITED AND ANOTHER

64. XOBJR-31-2019 STATE OF HARYANA AND ANOTHER V/S PADAM SINGH AND OTHERS

65. XOBJR-27-2019 STATE OF HARYANA AND ANOTHER V/S PADAM SINGH AND OTHERS

66. XOBJR-29-2019 STATE OF HARYANA AND ANR V/S PADAM SINGH

67. XOBJR-33-2019 STATE OF HARYANA AND ANOTHER V/S PADAM SINGH AND OTHERS

68. XOBJR-32-2019 STATE OF HARYANA AND ANOTHER V/S PADAM SINGH AND OTHERS

69. XOBJR-34-2019 STATE OF HARYANA AND ANOTHER V/S PADAM SINGH AND OTHERS

70. XOBJR-39-2019 STATE OF HARYANA AND ANR V/S PADAM SINGH AND ORS

71. XOBJR-14-2021 STATE OF HARYANA AND ANOTHER V/S RAJ GURU AND ORS

72. RFA-416-2019 DHAN SINGH AND OTHERS V/S STATE OF HARYANA AND OTHERS

73. RFA-537-2019 SMT. RAJBALA AND OTHERS V/S

19 of 26

Regular First Appeal No. 728 of 2019 (O&M) AND 20 Other Connected Cases

STATE OF HARYANA AND OTHERS

74. RFA-575-2019 SMT. SUNITA V/S STATE OF HARYANA AND OTHERS

75. RFA-411-2019 JAI NARAIN AND OTHERS V/S STATE OF HARYANA AND OTHERS

76. RFA-743-2019 SMT. RAJBALA AND OTHERS V/S STATE OF HARYANA AND OTHERS

77. RFA-410-2019 MIRA DEVI AND ORS V/S STATE OF HARYANA AND OTHERS

78. RFA-1802-2019 STATE OF HARYANA AND ANR V/S SMT. SARVAN AND ANOTHER

79. RFA-418-2019 DESH RAJ AND OTHERS V/S STATE OF HARYANA AND OTHERS

80. RFA-414-2019 PAWAN AND ANR V/S STATE OF HARYANA AND OTHERS

81. RFA-415-2019 SURESH KUMAR AND ANR V/S STATE OF HARYANA AND OTHERS

82. RFA-417-2019 VIJAY PAL AND OTHERS V/S STATE OF HARYANA AND OTHERS

83. RFA-419-2019 JAI NARAIN AND OTHERS V/S STATE OF HARYANA AND OTHERS

84. RFA-420-2019 JAIGOPAL AND ANR V/S STATE OF HARYANA AND OTHERS

85. RFA-1765-2019 STATE OF HARYANA AND ANOTHER V/S DHARAMBIR AND ANOTHER

86. RFA-1771-2019 STATE OF HARYANA AND ANR V/S RAJROOP AND ORS

87. RFA-1770-2019 STATE OF HARYANA AND ANOTHER V/S MAHABIR AND ANOTHER

88. RFA-1763-2019 STATE OF HARYANA AND ANOTHER V/S SUKHBIR AND OTHERS

89. RFA-1801-2019 STATE OF HARYANA AND ANOTHER V/S PARTIMA AND ANOTHER

90. RFA-1769-2019 STATE OF HARYANA AND ANOTHER V/S RAJBALA AND OTHERS

91. RFA-538-2019 SMT. RAJBALA AND OTHERS V/S STATE OF HARYANA AND OTHERS

92. RFA-1278-2019 MAHABIR AND OTHERS V/S STATE OF HARYANA AND OTHERS

93. RFA-1766-2019 STATE OF HARYANA AND ANOTHER V/S NARENDER AND OTHERS

94. RFA-576-2019 JAI SINGH AND ANR V/S STATE OF HARYANA AND OTHERS

95. RFA-1764-2019 STATE OF HARYANA AND ANR V/S SMT. RAJBALA AND ORS

96. RFA-409-2019 SURESH KUMAR AND ANR V/S STATE OF HARYANA AND OTHERS

20 of 26

Regular First Appeal No. 728 of 2019 (O&M) AND 21 Other Connected Cases

97. RFA-741-2019 SMT. RAJBALA AND OTHERS V/S STATE OF HARYANA AND OTHERS

98. RFA-1230-2019 BALRAJ AND OTHERS V/S STATE OF HARYANA AND OTHERS

99. RFA-790-2019 SMT. DHANPATI (DECEASED) THRU HER LRS AND OTHERS V/S STATE OF HARYANA AND OTHERS

100. RFA-1276-2019 RAVINDER AND OTHERS V/S STATE OF HARYANA AND OTHERS

101. RFA-1275-2019 RAJBALA AND OTHERS V/S STATE OF HARYANA AND OTHERS

102. RFA-1767-2019 STATE OF HARYANA AND ANOTHER V/S MOHIT AND OTHERS

103. RFA-1529-2019 MOHIT AND ANOTHER V/S STATE OF HARYANA AND OTHERS

104. RFA-1277-2019 MAHABIR V/S STATE OF HARYANA AND OTHERS

105. RFA-1332-2019 JYOTI V/S STATE OF HARYANA AND ORS

106. RFA-742-2019 SMT. RAJBALA AND OTHERS V/S STATE OF HARYANA AND OTHERS

107. RFA-577-2019 SMT. CHANDERMUKHI AND ANR V/S STATE OF HARYANA AND OTHERS

108. RFA-1200-2019 PARTIMA V/S STATE OF HARYANA AND OTHERS

109. RFA-145-2019 PRATIBHA V/S STATE OF HARYANA AND OTHERS

110. RFA-407-2019 JAI NARAIN AND OTHERS V/S STATE OF HARYANA AND OTHERS

111. RFA-408-2019 JAI NARAIN AND ORS V/S STATE OF HARYANA AND OTHERS

112. RFA-421-2019 SMT. PREM AND ORS V/S STATE OF HARYANA AND ORS

113. RFA-1762-2019 STATE OF HARYANA AND ANOTHER V/S PADAM SINGH AND OTHERS

114. RFA-1768-2019 STATE OF HARYANA AND ANOTHER V/S RAVINDER AND OTHERS

115. RFA-406-2019 SMT. CHANDERMUKHI AND ANR V/S STATE OF HARYANA AND OTHERS

116. RFA-412-2019 JAI GOPAL AND ANR V/S STATE OF HARYANA AND OTHERS

117. RFA-413-2019 RAN SINGH V/S STATE OF HARYANA AND OTHERS

118. RFA-1530-2019 NARENDER KUMAR V/S STATE OF HARYANA AND OTHERS

119. RFA-2904-2019 KAMDHENU BUILDTECH PRIVATE LIMITED V/S STATE OF HARYANA AND ORS.

120. RFA-3056-2019 KAISER BUILDCON PVT. LTD. V/S

21 of 26

Regular First Appeal No. 728 of 2019 (O&M) AND 22 Other Connected Cases

STATE OF HARYANA AND ORS.

121. RFA-2515-2019 PREM SINGH THROUGH LRS AND ORS V/S STATE OF HARYANA AND ORS

122. RFA-3059-2019 RADHESHYAM REAL ESTATES PVT. LTD. V/S STATE OF HARYNAN AND ORS

123. RFA-2203-2019 AMAR SINGH (DECEASED THROUGH HIS LRS) V/S STATE OF HARYANA AND OTHERS

124. XOBJR-30-2019 STATE OF HARYANA AND ANR V/S PADAM SINGH

125. RFA-382-2020 SARVAN (NOW DECEASED) THROUGH HER LRS V/S STATE OF HARYANA AND OTHERS

126. RFA-3024-2019 RUDRAKSH BUILDROP PRIVATE LIMITED V/S STATE OF HARYANA AND ORS

127. RFA-2902-2019 SANYOGITA ESTATES PRIVATE LIMITED V/S STATE OF HARYANA AND OTHERS

128. RFA-4413-2019 SHIV CHARAN AND OTHERS V/S STATE OF HARYANA AND OTHERS

129. RFA-3057-2019 ROCKY BUILDCON PVT. LTD. V/S STATE OF HARYANA AND ORS

130. XOBJR-36-2019 STATE OF HARYANA AND ANOTHER V/S PADAM SINGH AND ORS

131. RFA-3062-2019 KAMDHENU BUIDTECH PRIVATE LIMITED V/S STATE OF HARYANA AND OTHERS

132. RFA-3063-2019 AKASH BUILDROP PRIVATE LIMITED V/S STATE OF HARYANA AND OTHERS

133. RFA-2900-2019 RADHESHYAM REAL ESTATES PRIVATE LIMITED V/S STATE OF HARYANA AND OTHERS

134. RFA-3060-2019 AKASH BUILDROP PRIVATE LIMITED V/S STATE OF HARYANA AND OTHERS

135. RFA-3061-2019 SANYOGITA ESTATES PRIVATE LIMITED V/S STATE OF HARYANA AND OTHERS

136. RFA-3055-2019 RUDRAKSH BUILDROP PRIVATE LIMITED V/S STATE OF HARYANA AND ORS

137. RFA-4394-2019 DHARAMPAL V/S STATE OF HARYANA AND OTHERS

138. RFA-4393-2019 RAM PRASHAD V/S STATE OF HARYANA AND OTHERS

139. RFA-2903-2019 KAISER BUILDCON PRIVATE LTD V/S STATE OF HARYANA AND ORS

140. RFA-3768-2019 SMT. SHANTI AND OTHERS V/S THE STATE OF HARYANA AND OTHERS

141. RFA-613-2020 SHRI NIWAS V/S STATE OF HARYANA AND OTHERS

142. RFA-2668-2019 BHAGWANA AND ANOTHER V/S STATE OF HARYANA AND OTHERS

22 of 26

Regular First Appeal No. 728 of 2019 (O&M) AND 23 Other Connected Cases

143. RFA-2587-2019 POHAP SINGH AND OTHERS V/S STATE OF HARYANA AND OTHERS

144. RFA-2622-2019 DILBAG AND OTHERS V/S STATE OF HARYANA AND OTHERS

145. RFA-4353-2019 BALBIR V/S THE STATE OF HARYANA AND ORS

146. RFA-169-2020 GURDAS SINGH AND ORS V/S STATE OF HARYANA AND ORS

147. RFA-3681-2019 SMT. BALA AND OTHERS V/S THE STATE OF HARYANA AND OTHERS

148. RFA-368-2020 SMT. BULBUL V/S STATE OF HARYANA AND OTHERS

149. RFA-2588-2019 SULTAN V/S STATE OF HARYANA AND OTHERS

150. RFA-3127-2019 SMT. POOJA V/S STATE OF HARYANA AND OTHERS

151. RFA-456-2020 MALIK RAM AND OTHERS V/S STATE OF HARYANA AND OTHERS

152. RFA-3505-2019 LAJPAT RAI AND OTHERS V/S THE STATE OF HARYANA AND OTHERS

153. RFA-3683-2019 SMT. RAJ BALA @ BALA AND ORS V/S THE STATE OF HARYANA AND ORS

154. RFA-1865-2021 STATE OF HARYANA AND ANOTHER V/S BHARAT SINGH DECEASED THROUGH HIS LRS AND ANOTHER

155. RFA-1863-2021 STATE OF HARYANA AND ANOTHER V/S SMT. BALA AND OTHERS

156. RFA-1860-2021 STATE OF HARYANA AND ANOTHER V/S BALBIR AND ANOTHER

157. RFA-1855-2021 STATE OF HARYANA AND ANOTHER V/S SMT BULBUL AND ANOTHER

158. RFA-1851-2021 STATE OF HARYANA AND ANOTHER V/S GURDAS SINGH AND OTHERS

159. RFA-3654-2019 CHANDER BHAN AND ORS. V/S STATE OF HARYANA AND OTHERS

160. RFA-1816-2021 STATE OF HARYANA AND ANOTHER V/S MALIK RAM AND OTHERS

161. RFA-1822-2021 STATE OF HARYANA AND ANOTHER V/S SULTAN AND ANOTHER

162. RFA-1835-2021 STATE OF HARYANA AND ANOTHER V/S RAJU AND ANR.

163. RFA-1829-2021 STATE OF HARYANA AND ANOTHER V/S CHANDER BHAN AND OTHERS

164. RFA-1828-2021 STATE OF HARYANA AND ANOTHER V/S SMT. POOJA AND ANOTHER

165. RFA-1843-2021 STATE OF HARYANA AND ANOTHER V/S DILBAG AND OTHERS

166. RFA-1849-2021 STATE OF HARYANA AND ANOTHER V/S

23 of 26

Regular First Appeal No. 728 of 2019 (O&M) AND 24 Other Connected Cases

LAJPAT RAI AND OTHERS

167. RFA-1795-2021 STATE OF HARYANA AND ANOTHER V/S SMT. RAJ BALA ALIAS BALA AND OTHERS

168. RFA-1874-2021 STATE OF HARYANA AND ANOTHER V/S BHAGWANA AND OTHERS

169. RFA-1877-2021 STATE OF HARYANA AND ANOTHER V/S SMT SHANTI AND OTHERS

170. RFA-1793-2021 STATE OF HARYANA AND ANOTHER V/S RAHUL AND OTHERS

171. RFA-1838-2021 STATE OF HARYANA AND ANOTHER V/S POHAP SINGH AND OTHERS

172. RFA-1837-2021 STATE OF HARYANA AND ANOTHER V/S PREM AND OTHERS

173. RFA-1796-2021 STATE OF HARYANA AND ANOTHER V/S SHRI NIWAS AND ANOTHER

174. RFA-403-2019 CHATAR SINGH V/S STATE OF HARYANA AND ORS

175. RFA-1659-2019 RAVINDER SINGH AND OTHERS V/S STATE OF HARYANA AND OTHERS

176. RFA-1655-2019 SUBHASH CHAND AND ANOTHER V/S STATE OF HARYANA AND OTHERS

177. RFA-399-2019 RAJENDER PARSAD AND ORS V/S STATE OF HARYANA AND ORS

178. RFA-402-2019 AKHE RAM V/S STATE OF HARYANA AND ORS

179. RFA-631-2019 BALA DEVI AND ORS V/S STATE OF HARYANA AND OTHERS

180. RFA-1656-2019 SUBHASH CHAND AND ANOTHER V/S STATE OF HARYANA AND OTHERS

181. RFA-1295-2019 SAJJAN KUMARI @ SANJJAN KUMARI V/S STATE OF HARYANA AND ORS

182. RFA-1294-2019 SAJJAN KUMARI @ SANJJAN KUMARI V/S STATE OF HARYANA AND ORS

183. RFA-401-2019 JAI SINGH AND ANR V/S STATE OF HARYANA AND ORS

184. RFA-400-2019 BIJENDER SINGH V/S STATE OF HARYANA AND ORS

185. RFA-3133-2019 STATE OF HARYANA AND ANOTHER V/S RAMSUKH AND OTHERS

186. RFA-3136-2019 STATE OF HARYANA AND ANOTHER V/S SMT PARVEEN AND ANOTHER

187. RFA-3139-2019 STATE OF HARYANA AND ANOTHER V/S RAJENDER PARSAD AND OTHERS

188. RFA-3143-2019 STATE OF HARYANA AND ANOTHER V/S JAI SINGH AND OTHERS

189. RFA-2645-2019 RAMSUKH AND OTHERS V/S STATE OF HARYANA AND OTHERS

24 of 26

Regular First Appeal No. 728 of 2019 (O&M) AND 25 Other Connected Cases

190. RFA-3058-2019 DARIYA V/S STATE OF HARYANA AND ORS

191. RFA-3135-2019 STATE OF HARYANA AND ANOTHER V/S DARIYA AND ANOTHER

192. RFA-3142-2019 STATE OF HARYANA AND ANOTHER V/S SUBHASH CHAND AND OTHERS

193. RFA-347-2020 HARENDER AND OTHERS V/S STATE OF HARYANA AND OTHERS

194. RFA-3162-2019 STATE OF HARYANA AND ANOTHER V/S MAAN SINGH AND ANOTHER

195. RFA-3144-2019 STATE OF HARYANA AND ANOTHER V/S BIJENDER SINGH AND ANOTHER

196. RFA-3131-2019 STATE OF HARYANA AND ANOTHER V/S AKHE RAM AND ANOTHER

197. RFA-3134-2019 STATE OF HARYANA AND ANOTHER V/S CHATAR SINGH AND ANOTHER

198. RFA-3138-2019 STATE OF HARYANA AND ANOTHER V/S RAVINDER SINGH AND OTHERS

199. RFA-3141-2019 STATE OF HARYANA AND ANOTHER V/S SUBHASH CHAND AND OTHERS

200. RFA-3137-2019 STATE OF HARYANA AND ANOTHER V/S SMT. SANTOSH AND ANOTHER

201. RFA-3514-2019 STATE OF HARYANA AND ANOTHER V/S NAHANTU (SINCE DECEASED) THROUGH HIS LRS AND OTHERS

202. RFA-3132-2019 STATE OF HARYANA AND ANOTHER V/S PAWAN KUMAR AND ANOTHER

203. RFA-3130-2019 STATE OF HARYANA AND ANOTHER V/S BALA DEVI AND OTHERS

204. RFA-3161-2019 STATE OF HARYANA AND ANOTHER V/S HARENDER AND OTHERS

205. RFA-1078-2021 NAHANTU SINCE DECEASED THROUGH HIS LRS V/S STATE OF HARYANA AND OTHERS

206. RFA-2610-2021 STATE OF HARYANA AND ANOTHER V/S SAJJAN KUMARI AND ANOTHER

207. RFA-2611-2021 STATE OF HARYANA AND ANOTHER V/S SANJJAN KUMARI AND ANOTHER

208. RFA-3652-2019 SMT. SUDESH AND OTHERS V/S STATE OF HARYANA AND OTHERS

209. XOBJR-62-2022 SMT SUDESH AND OTHERS V/S STATE OF HARYANA AND OTHERS

210. RFA-582-2021 STATE OF HARYANA AND ANOTHER V/S DAYA KAUR AND ANR

211. RFA-45-2020 KAMLA V/S STATE OF HARYANA AND OTHERS

212. RFA-48-2020 MANOJ KUMAR V/S STATE OF HARYANA AND OTHERS

25 of 26

Regular First Appeal No. 728 of 2019 (O&M) AND 26 Other Connected Cases

213. RFA-47-2020 DAYA KAUR V/S STATE OF HARYANA AND OTHERS

214. RFA-46-2020 OMPATI V/S STATE OF HARYANA AND OTHERS

215. RFA-586-2021 STATE OF HARYANA AND ANOTHER V/S MANOJ KUMAR AND ANR

216. RFA-583-2021 STATE OF HARYANA AND ANOTHER V/S SMT. KAMLA AND ANR

217. RFA-587-2021 STATE OF HARYANA AND ANOTHER V/S SMT. OMPATI AND ANR

(Anil Kshetarpal) Judge May 10, 2022 "DK"

26 of 26