Punjab-Haryana High Court
Sukhbir And Ors vs State Of Haryana And Others on 29 November, 2023
Neutral Citation No:=2023:PHHC:151501
[1]
RFA No. 1336 of 2022 (O&M) Neutral Citation No. 2023:PHHC:151501
alongwith "07" connected cases
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No. 1336 of 2022 (O&M)
alongwith "07" connected cases*
Reserved On: 23.11.2023
Date of Decision: 29.11.2023
Sukhbir and others
...Appellants
Versus
State of Haryana and others
...Respondents
CORAM: HON'BLE MR. JUSTICE HARKESH MANUJA
Present: Mr. Ram Avtar Sheoran, Advocate
for the appellants-landowners (in all cases).
Mr. Arun Beniwal, Sr. Deputy Advocate General, Haryana
****
HARKESH MANUJA, J.
This order shall dispose of a batch of *08 number of
appeals (detail whereof is on the foot of the judgment), filed under
Section 64 of The Right to Fair Compensation and Transparency in
Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for
short, "the 2013 Act"), as the same arise out of common acquisition
/ award dated 22.04.2022 passed by learned Additional District
Judge, Charkhi Dadri (hereinafter to be referred as "Reference
Court"), whereby the market value of acquired land in question has
been assessed at the rate of ` 24,25,000/- per acre.
[2] All the appeals have been instituted by the appellants-
landowners for modification of the award dated 22.04.2022 passed by
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the Reference Court and seeking further enhancement of
compensation for the acquired land. For the sake of convenience,
facts are being culled out from RFA No. 1336 of 2022.
FACTS
[3] Briefly, the facts are that in pursuance of Haryana Govt.
Notification under Section 4 of the Land Acquisition Act, 1894 (for
short 'the Act') issued on 01.10.2013, followed by Notification dated
01.08.2014 under Section 6 thereof, land measuring 30.68 acres,
including the land of appellants, situated in the revenue estate of
Village Charkhi, Hadbast No. 143, Tehsil Dadri, District Bhiwani (now
Charkhi-Dadri), was acquired. The public purpose for acquisition of
land was stated to be for construction of Water Works, Charkhi-Dadri
in Village Charkhi, Tehsil Dadri, District Bhiwani. The Land
Acquisition Collector, Hisar (hereinafter to be referred as "the
Collector"), vide Award No. 2, dated 29.07.2016, assessed the
market value of acquired land @ ` 24,00,000/- per acre for all kinds of
land.
[4] Dissatisfied with the aforesaid Award, landowners /
interested persons, including the appellants, filed references under
Section 64 of the 2013 Act, which were decided vide award dated
22.04.2022 by the Reference Court and while applying the multiplier
factor of one (01), the market value of acquired land was assessed @
` 24.25 lacs per acre. Apart from that, the appellants-landowners
were held entitled to an amount of ` 4,00,000/- per acre for the
acquired land to the depth of two acres on National Highway;
`2,50,000/- upto the similar depth on State Highway and ` 1,50,000/-
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upto the similar depth on link road, besides holding them entitled for
an additional amount of ` 50,000/- per acre in case their land was
bifurcated.
CONTENTIONS:
ON BEHALF OF APPELLANTS - LANDOWNERS
[5] Learned counsel for the appellants-landowners submits
that the Reference Court went wrong, while discarding various sale
deed(s) produced by the landowners. He points out that though the
remaining sale deeds, besides the sale deeds Exhibits PW-11/T &
PW-11/V, were relating to small pieces of land; yet those pertaining to
higher sale consideration, should have been taken into consideration
by applying appropriate cut thereupon in terms of Section 26 of the
2013 Act. Comparative chart of the sale deeds produced on behalf of
landowners-appellants are reproduced hereunder:-
TABLE - 1
Sr. Exhibit Sale Deed Land Revenue Sale Rater per Rate per Acre
No. No. / Dated Sold Estate consideration square yard (in `)
(in `) (in `) ( i.e. Rate per Sq.
Yd. x 4840 Sq. Yd.)
1. PW-11/A 1288 / 584 sq. Charkhi 11,68,000/- 2000/- 96,80,000.00
12.06.2012 yds.
2. PW-11/B 1787 / 9.5 M Charkhi 6,00,000/- 2088/- 1,01,05,920.00
05.07.2012 (287.37
sq. yds.)
3. PW-11/C 2600 / 500 sq. Charkhi 10,00,000/- 2000/- 96,80,000.00
17.08.2012 yds.
4. PW-11/D 2558 / 270 sq. Charkhi 5,40,000/- 2000/- 96,80,000.00
16.08.2012 yds.
5. PW-11/E 1892 / 385 sq. Charkhi 8,55,000/- 2221/- 1,07,49,640.00
11.07.2012 yds.
6. PW-11/F 3651 / 245 sq. Charkhi 4,90,000/- 2000/- 96,80,000.00
05.10.2012 yds.
7. PW-11/G 2387 / 300 sq. Charkhi 6,00,000/- 2000/- 96,80,000.00
08.08.2012 yds.
8. PW-11/H 6465 / 636 sq. Charkhi 9,54,000/- 1500/- 72,60,000.00
12.10.2011 yds.
9. PW-11/I 1218 / 500 sq. Charkhi 10,00,000/- 2000/- 96,80,000.00
08.06.2012 yds.
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10. PW-11/J 4927 / 830 sq. Charkhi 16,60,000/- 2000/- 96,80,000.00
14.12.2012 yds.
11. PW-11/K 4234 / 300 sq. Charkhi 6,00,000/- 2000/- 96,80,000.00
05.11.2012 yds.
12. PW-11/L 3971 / 145 sq. Charkhi 2,90,000/- 2000/- 96,80,000.00
19.10.2012 yds.
13. PW-11/M 2820 / 200 sq. Charkhi 4,40,000/- 2200/- 1,06,48,000.00
17.09.2013 yds.
14. PW-11/N 1542 / 1 Acre, Charkhi 45,00,000/- 617/- 29,86,280.00
28.06.2013 4K-1M
(7290.2
5 sq.
yds.)
15. PW-11/O 3100 / 272 sq. Charkhi 5,98,500/- 2200/- 1,06,48,000.00
03.10.2013 yds.
16. PW-11/P 3101 / 500 sq. Charkhi 11,00,000/- 2200/- 1,06,48,000.00
03.10.2013 yds.
17. PW-11/Q 5695 / 400 sq. Charkhi 8,00,000/- 2000/- 96,80,000.00
21.01.2013 yds.
18. PW-11/R 5717 / 500 sq. Charkhi 10,00,000/- 2000/- 96,80,000.00
22.01.2013 yds.
19. PW-11/S 935 / 500 sq. Charkhi 10,00,000/- 2000/- 96,80,000.00
25.05.2012 yds.
20. PW-11/T 894 / 4K- Charkhi 14,37,500/- 570/- 27,58,800.00
23.05.2012 3.3M
(2520
sq. yds.)
21. PW-11/U 994 / 150 sq. Charkhi 3,00,000/- 2000/- 96,80,000.00
29.05.2012 yds.
22. PW-11/V 1941 / 4K-7M Charkhi 11,42,000/- 434/- 21,00,560.00
13.07.2012 (2631.7
5 sq.
yds.)
23. PW-11/W 8843 / 500 sq. Dadri 11,00,000/- 2200/- 1,06,48,000.00
17.02.2012 yds.
24. PW-11/X 778 / 154 sq. Charkhi 3,08,000/- 2000/- 96,80,000.00
18.05.2012 yds.
25. PW-11/Y 1512 / 150 sq. Charkhi 3,00,000/- 2000/- 96,80,000.00
21.06.2012 yds.
26. PW-11/Z 1266 / 212 sq. Charkhi 4,24,000/- 2000/- 96,80,000.00
11.06.2012 yds.
[5.1] Learned counsel further submits that since the revenue
estate of Village Charkhi and the Dadri Town are abutting each other,
compensation should have been assessed by taking into
consideration the Collector's rate pertaining to Dadri.
[5.2] Lastly, it is submitted that in terms of Notification dated
23.01.2018 issued by the State of Haryana in exercise of powers
conferred under Column-3 of Serial Number 2 of the First Schedule
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read with sub-Section (2) of Section 30 of the 2013 Act, the multiplier
factor should have been taken as 1.25, inasmuch as the acquired
land being situated in the revenue estate of Charkhi, was abutting
Dadri and the distance was less than 10 kms.
[6] No other point has been raised.
ON BEHALF OF STATE
[7] On the other hand, learned State Counsel submits that
six (06) sale deeds have been produced in the evidence from the side
of respondents, as per which, the market value of the land falls
between ` 20-23 lacs per acre; however, the appellants-landowners
have already been awarded a sum of ` 24.25 lacs per acre; thus,
award passed by the Reference Court warrants no interference.
[7.1] Learned State Counsel further submits that the
multiplication factor of one (01) has rightly been applied by the
Reference Court, as at the time of passing the award by the Collector
on 29.07.2016, the earlier notification issued by the Revenue and
Disaster Management Department, Haryana, published on
04.12.2014 under the 2013 Act, was applicable; whereas the
notification issued under First Schedule on 23.01.2018 by the
aforesaid Department, relied upon by learned counsel for the
appellants-landowners, came into existence much after the passing of
the said award and thus, the same could not be made applicable in
the present case(s).
DISCUSSION & REASONING
[8] I have heard learned counsel for the parties and gone
through the paper-book as well as records of the case. I find
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substance in the submissions made on behalf of learned counsel for
the appellants-landowners.
LOCATIONAL & POTENTIAL VALUE
[9] From the oral as well as documentary evidence available
on record, It has been sufficiently established that the acquired land
situated within the revenue estate of Village Charkhi was having
locational advantage and also great potential value being situated on
the main Bhiwani - Narnaul State Highway, and the revenue estate of
Village Charkhi abutting Municipal limits of Dadri Town. Further, the
existence of various commercial buildings, including Power House,
schools, hotels and shops, situated within the close vicinity of
acquired land, was admitted by the own witness of respondent being
RW1-Ajay Pal, Patwari, from the Office of Land Acquisition Collector,
Urban Estate Department, Hisar, Haryana. Relevant portion from the
cross-examination of RW1, in this regard is reproduced hereunder:-
" .....................Boundary of Village Charkhi and
City Charkhi Dadri touches each other. Kind of land of
Village Charkhi and City of Ch. Dadri is same. It is also
correct that Village Charkhi falls in urban limit of City
Dadri. I do not know the distance between City Dadri
M.C. boundary and land acquired vide present award. It
is wrong to say that acquired land about only 100 meters
from M.C. limit of Ch. Dadri. It is correct that land
acquired falls near to N.H. 148B passing through Dadri to
Bhiwani. The acquired land is 1½ acres away from N.H.
148B. Residential area of Village Charkhi is 5-6 acres
from acquired land. There are commercial
establishments also 5-6 acres from this acquired land.
Main Power House of city Ch. Dadri having residential
flats also falls 6-7 acres away from acquired lands. There
are schools, hotel, shops near by the land under
acquisition are exist. "
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Moreover, from large number of sale deeds pertaining to
small plots/shops produced on record by the appellants-landowners in
the shape of Exhibits PW-11/A to PW-11/Z relating to the revenue
estate of Village Charkhi also makes it evident that land under
acquisition was having commercial value with scope of further
expansion.
DETERMINATION OF MARKET VALUE
[10] Before delving upon the issue of determination of market
value, it may be relevant to consider and appreciate certain provisions
from the 2013 Act, which govern the proceedings in the present case
as award was passed by the Collector on 29.07.2016, i.e post coming
into being of the 2013 Act. As such, Sections 24, 26 & 69 thereof are
reproduced hereunder:-
" 24. Land acquisition process under Act No. 1 of
1894 shall be deemed to have lapsed in certain
cases.-
(1) Notwithstanding anything contained in this Act, in
any case of land acquisition proceedings initiated under
the Land Acquisition Act, 1894,--
(a) where no award under section 11 of the said
Land Acquisition Act has been made, then, all
provisions of this Act relating to the determination
of compensation shall apply; or
(b) where an award under said section 11 has
been made, then such proceedings shall continue
under the provisions of the said Land Acquisition
Act, as if the said Act has not been repealed.
Explanation - For the purpose of this sub-section, a
land acquisition proceeding shall be deemed to have
been initiated under the Land Acquisition Act, 1894
(Central Act 1 of 1894) where notification under
section 4 of the said Act has been published in any
form under sub-section (1) of the said section.
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(2) Notwithstanding anything contained in sub-
section (1), in case of land acquisition proceedings
initiated under the Land Acquisition Act, 1894 (1 of
1894), where an award under the said section 11 has
been made five years or more prior to the
commencement of this Act but the possession of the land
has not been taken and the compensation has not been
paid the said proceedings shall be deemed to have
lapsed and the appropriate Government, if it so chooses,
shall initiate the proceedings of such land acquisition
afresh in accordance with the provisions of this Act:
Provided that where an award has been made and
compensation in respect of a majority of land holdings
has not been deposited in the account of the
beneficiaries, then, all beneficiaries specified in the
notification for acquisition under section 4 of the said
Land Acquisition Act, shall be entitled to compensation in
accordance with the provisions of this Act.
Provided further that in computing the period referred
to in this sub-section, any period during which the
proceedings for acquisition of the land were held up on
account of any stay or injunction issued by order of any
court, shall be excluded:
Provided further that the entry in rapat roznamcha
regarding taking or handing over possession recorded by
the Land Acquisition Officer or Revenue Official shall be
treated as possession taken for all intents and purposes.
26. Determination of market value of land by
Collector-
(1) The Collector shall adopt the following criteria in
assessing and determining the market value of the land,
namely:--
(a) the market value, if any, specified in the Indian
Stamp Act, 1899 (2 of 1899) for the registration of
sale deeds or agreements to sell, as the case
may be, in the area, where the land is situated; or
(b) the average sale price for similar type of land
situated in the nearest village or nearest vicinity
area; or
(c) consented amount of compensation as agreed
upon under sub-section (2) of section 2 in case of
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acquisition of lands for private companies or for
public private partnership projects,
whichever is higher:
Provided that the date for determination of market
value shall be the date on which the notification
has been issued under section 11.
Explanation 1.--The average sale price referred
to in clause (b) shall be determined taking into
account the sale deeds or the agreements to sell
registered for similar type of area in the near
village or near vicinity area during immediately
preceding three years of the year in which such
acquisition of land is proposed to be made.
Explanation 2.--For determining the average sale
price referred to in Explanation 1, one-half of the
total number of sale deeds or the agreements to
sell in which the highest sale price has been
mentioned shall be taken into account.
Explanation 3.--While determining the market
value under this section and the average sale
price referred to in Explanation 1 or Explanation
2, any price paid as compensation for land
acquired under the provisions of this Act on an
earlier occasion in the district shall not be taken
into consideration.
Explanation 4.--While determining the market
value under this section and the average sale
price referred to in Explanation 1 or Explanation
2, any price paid, which in the opinion of the
Collector is not indicative of actual prevailing
market value may be discounted for the purposes
of calculating market value.
(2) The market value calculated as per sub-section
(1) shall be multiplied by a factor to be specified in the
First Schedule.
(3) Where the market value under sub-section (1) or
sub-section (2) cannot be determined for the reason
that--
(a) the land is situated in such area where the
transactions in land are restricted by or under any
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other law for the time being in force in that area;
or
(b) the registered sale deeds or agreements
to sell as mentioned in clause (a) of sub-section
(1) for similar land are not available for the
immediately preceding three years; or
(c) the market value has not been specified
under the Indian Stamp Act, 1899 (2 of 1899) by
the appropriate authority,
the State Government concerned shall specify
the floor price or minimum price per unit area of
the said land based on the price calculated in the
manner specified in sub-section (1) in respect of
similar types of land situated in the immediate
adjoining areas:
Provided that in a case where the
Requiring Body offers its shares to the owners of
the lands (whose lands have been acquired) as a
part compensation, for acquisition of land, such
shares in no case shall exceed twenty-five per
cent, of the value so calculated under sub-section
(1) or sub-section (2) or sub-section (3) as the
case may be:
Provided further that the Requiring Body
shall in no case compel any owner of the land
(whose land has been acquired) to take its
shares, the value of which is deductible in the
value of the land calculated under sub-section
(1):
Provided also that the Collector shall,
before initiation of any land acquisition
proceedings in any area, take all necessary steps
to revise and update the market value of the land
on the basis of the prevalent market rate in that
area:
Provided also that the appropriate
Government shall ensure that the market value
determined for acquisition of any land or property
of an educational institution established and
administered by a religious or linguistic minority
shall be such as would not restrict or abrogate the
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right to establish and administer educational
institutions of their choice.
69. Determination of award by authority.-
(1) In determining the amount of
compensation to be awarded for land acquired
including the Rehabilitation and Resettlement
entitlements, the Authority shall take into
consideration whether the Collector has followed
the parameters set out under section 26 to
section 30 and the provisions under Chapter V of
this Act.
(2) In addition to the market value of the land,
as above provided, the Authority shall in every
case award an amount calculated at the rate of
twelve per cent per annum on such market value
for the period commencing on and from the date
of the publication of the preliminary notification
under section 11 in respect of such land to the
date of the award of the Collector or the date of
taking possession of the land, whichever is
earlier.
Explanation.--In computing the period referred to
in this sub-section, any period or periods during
which the proceedings for the acquisition of the
land were held up on account of any stay or
injunction by the order of any Court shall be
excluded.
(3) In addition to the market value of the land
as above provided, the Authority shall in every
case award a solatium of one hundred per cent
over the total compensation amount. "
From a cumulative analysis of the aforementioned
provisions, it can be traced out that market value of the acquired land,
except in case of acquisition for private companies or for public
private partnership projects, has to be determined by the Collector as
well as the Authority-cum-Reference Court, while relying upon the
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Collector rate fixed for the purposes of registration of sale deeds for
the concerned area or on the average sale price for similar type of
land situated in the nearest village or the nearest vicinity being based
on the sale deeds or the registered agreements to sell, whichever is
higher. Furthermore, average sale price has to be determined while
taking into account the sale deeds or the registered agreements to
sell of the area in the nearby village or near vicinity during
immediately preceding three years in which the acquisition was
proposed to be made and the average sale price has to be found by
taking into account, one half of the total number of sale deeds, or the
agreements to sell in which the highest sale price has been
mentioned.
[11] In the present case, a perusal of Award No. 2, dated
29.07.2016, passed by the Collector shows that the market value was
determined while relying upon the assessment made by the Rate
Fixation Committee, constituted under the Chairmanship of
Administrator, Haryana Urban Development Authority (HUDA), Hisar,
and the same was thus apparently in violation of the statutory intent
expressed by the Central Legislation under Section 26 of the 2013
Act. Similarly, even the Authority-cum-Reference Court also
committed an error of law, while ignoring the sale deeds pertaining to
the revenue estate of Village Charkhi, involving the highest sale
consideration while not having drawn the average sale price by taking
into account one half of the total number of sale deeds produced by
the appellants-landowners.
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[12] In terms of the discussion made hereinabove, the
Reference Court-cum-Authority, while passing the impugned award
dated 22.04.2022, went wrong in determining the market value merely
on the basis of average sale price of two sale deeds Exhibits PW-
11/T & PW-11/ V and that too involving lesser sale price. For the
same reasons, even the sale deeds produced by the respondents are
liable to be discarded and cannot be relied upon. As per Section 26,
read with Section 69 of the 2013 Act, the market value was required
to be assessed by taking average of half of the sale deeds involving
highest sale consideration and pertaining to the same revenue estate.
On a perusal of Exhibits PW-11/A to PW-11/Z, it can be found that
following are half of the sale deeds with highest consideration
amount:-
TABLE - 2
Sr. Exhibit Sale Deed Land Revenue Sale Rater per Rate per Acre
No. No. / Dated Sold Estate consideration square yard (in `)
(in `) (in `) ( i.e. Rate per Sq.
Yd. x 4840 Sq. Yd.)
1. PW-11/E 1892 / 385 sq. Charkhi 8,55,000/- 2221/- 1,07,49,640.00
11.07.2012 yds.
2. PW-11/M 2820 / 200 sq. Charkhi 4,40,000/- 2200/- 1,06,48,000.00
17.09.2013 yds.
3. PW-11/B 1787 / 9.5 M Charkhi 6,00,000/- 2088/- 1,01,05,920.00
05.07.2012 (287.37
sq. yds.)
4. PW-11/A 1288 / 584 sq. Charkhi 11,68,000/- 2000/- 96,80,000.00
12.06.2012 yds.
5. PW-11/C 2600 / 500 sq. Charkhi 10,00,000/- 2000/- 96,80,000.00
17.08.2012 yds.
6. PW-11/D 2558 / 270 sq. Charkhi 5,40,000/- 2000/- 96,80,000.00
16.08.2012 yds.
7. PW-11/F 3651 / 245 sq. Charkhi 4,90,000/- 2000/- 96,80,000.00
05.10.2012 yds.
8. PW-11/G 2387 / 300 sq. Charkhi 6,00,000/- 2000/- 96,80,000.00
08.08.2012 yds.
9. PW-11/I 1218 / 500 sq. Charkhi 10,00,000/- 2000/- 96,80,000.00
08.06.2012 yds.
10. PW-11/J 4927 / 830 sq. Charkhi 16,60,000/- 2000/- 96,80,000.00
14.12.2012 yds.
11. PW-11/K 4234 / 300 sq. Charkhi 6,00,000/- 2000/- 96,80,000.00
05.11.2012 yds.
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12. PW-11/L 3971 / 145 sq. Charkhi 2,90,000/- 2000/- 96,80,000.00
19.10.2012 yds.
13. PW-11/Q 5695 / 400 sq. Charkhi 8,00,000/- 2000/- 96,80,000.00
21.01.2013 yds.
Total 12,83,03,560.00
Average of sale deeds ( `12,83,03,560 / 13) 98,69,504.62
Round Off 98,69,505.00
The table reproduced hereinabove shows that all the sale
deeds are nearer in time to the date of notification under Section 4 of
the Act, in the case in hand. There is consistency in the sale
consideration and thus, all these transactions apparently are genuine
and bona fide, especially, there being no plea of collusion between
the vendor and vendee having been either set up or established by
the respondents. As such, relying the same and upon mathematical
calculations, the average sale price comes to ` 98,69,505/-.
[13] On the other hand, in terms of Section 26 of the 2013
Act, sale deeds produced at the instance of State are required to be
discarded being of lesser value as compared to the consideration
involved in the sale deeds produced by the landowners.
[14] At the cost of repetition, it may be pointed out that large
number of sale deeds relating to small pieces of land, itself suggests,
rather, establish the commercial potential of the land under
acquisition. Although, nowhere suggested under the provisions of the
2013 Act, yet in order to draw an appropriate market value of the
sufficiently large chunk of undeveloped agricultural land under
acquisition, while relying upon the above determined average sale
price, an appropriate cut @ 50 per cent needs to be applied towards
development cost, considering the small extent of land involved in
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these sale deeds. Accordingly, the market value of the acquired land
comes to ` 49,34,752.50 per acre (` 98,69,505/- minus 50%). It is
made clear that since the determination has been made while relying
upon the average of the sale price involving sale deeds pertaining to
the highest sale consideration by applying the provisions of Sections
26 & 69 of the 2013 Act, the appellants-landowners shall not be
entitled to any additional amount, as ordered by the Reference Court-
cum-Authority, co-relating the depth of their land with the National
Highway, the State Highway or the link road, except for the sum of `
50,000/- per acre in case their land has been bifurcated.
[15] In the present case, the Authority-cum-Reference Court
went wrong while applying the multiplication of factor one (01) having
relied upon the Notification dated 04.12.2014 issued in this regard by
the State of Haryana. Once, the determination of compensation was
pending consideration before the Authority-cum-Reference Court and
in the meanwhile, Notification dated 23.01.2018 came to be issued by
the Revenue and Disaster Management Department, Haryana, taking
the multiplication factor to 1.25 for the land upto 10 kms. from the
outer boundary of any of the urban area in the State to any part of the
particular Killa or part thereof, as the case may be, of the land to be
acquired, the same should have been made applicable considering
the facts that the acquired land in the present case undisputedly
abuts the limits of Municipal Committee of Dadri Town.
RELIEF
[16] In view of the discussion made hereinabove, all the
appeals filed on behalf of the appellants-landowners are allowed.
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Neutral Citation No:=2023:PHHC:151501
RFA No. 1336 of 2022 (O&M) Neutral Citation No. 2023:PHHC:151501
alongwith "07" connected cases
Resultantly, the award dated 22.04.2022 passed by the Reference
Court is modified and the market value for the acquired land with
regard to Village Charkhi is enhanced to ` 49,34,752.50 per acre,
besides grant of all other statutory benefits as well as interest payable
under the 2013 Act including hundred per cent (100%) solatium etc.
The appellants-landowners shall also be entitled for amount of `
50,000/- per acre, if their land has been bifurcated.
[17] Pending application(s), if any, shall also stand(s)
disposed off.
November 29, 2023 ( HARKESH MANUJA )
'dk kamra' JUDGE
Whether Speaking / Reasoned Yes
Whether Reportable Yes
Sr. Case No. Case Title
No.
*1. RFA-1336-2022 SUKHBIR AND OTHERS VERSUS STATE OF
(Main Case) HARYANA AND OTHERS
2. RFA-1339-2022 RAMESH KUMAR AND OTHERS VERSUS STATE OF
HARYANA AND OTHERS
3. RFA-1340-2022 DILBAGH SINGH AND OTHERS VERSUS STATE OF
HARYANA AND OTHERS
4. RFA-1344-2022 ISHWAR AND OTHERS VERSUS STATE OF HARYANA
AND OTHERS
5. RFA-1345-2022 HARI CHAND AND OTHERS VERSUS STATE OF
HARYANA AND OTHERS
6. RFA-1144-2022 RAM KISHAN SHARMA @ KRISHAN VERSUS STATE
OF HARYANA AND OTHERS
7. RFA-1145-2022 RAJENDER VERSUS STATE OF HARYANA AND
OTHERS
8. RFA-1146-2022 MANISH VERSUS STATE OF HARYANA AND OTHERS
Neutral Citation No:=2023:PHHC:151501
16 of 16
