STATE OF HARYANA Vs. SUBHASH CHANDER

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned common judgment and order dtd. 18/10/2019 passed by the High Court of Punjab and Haryana at Chandigarh in Regular First Appeal (RFA) No. 1100/2013 and other allied first appeals, by which, the High Court has allowed the said first appeals in part preferred by the original land owners and has enhanced the amount of compensation for the lands acquired at Rs.2,98,54,720.00 per acre with all other statutory benefits, the State of Haryana has preferred the present appeals.

(2.) The facts leading to the present appeals in a nutshell are as under:

(3.) We have heard Shri Nikhil Goel, learned AAG, appearing on behalf of the State of Haryana and learned counsel appearing on behalf of the respective original land owners.