INDRAJ SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted in all the special leave petitions.

(3.) Being aggrieved by the judgment dated 6th November, 2009, delivered in Regular First Appeal No. 950 of 1996 and other First Appeals delivered by the High Court of Punjab & Haryana at Chandigarh, these appeals have been filed by the persons whose lands had been acquired for the purpose of construction of a sector road under the Bahadurgarh Scheme. The appellants are challenging the judgment on the ground that the amount of compensation awarded to them is much lesser than what should have been awarded to them.