REGENT COMPUTRONICS PVT. LTD.

RAM KISHAN Appellant

V/S

STATE OF HARYANA Respondents

Referred Judgements :-

MEHRAWAL KHEWAJI TRUST REGD FARIDKOT VS. STATE OF PUNJAB [REFERRED TO]
PEERAPPA HANMANTHA HARIJAN VS. STATE OF KARNATAKA [REFERRED TO]
CHANDRASHEKAR VS. LAND ACQUISITION OFFICER [REFERRED TO]
SARDARA SINGH VS. LAND ACQUISITION COLLECTOR [REFERRED TO]
MANOJ KUMAR AND OTHERS VS. STATE OF HARYANA AND OTHERS [REFERRED TO]
BIJENDER VS. STATE OF HARYANA [REFERRED TO]
VITHAL RAO AND ANOTHER ETC. VS. SPECIAL LAND ACQUISITION OFFICER [REFERRED TO]
RAVINDER NARAIN VS. UNION OF INDIA [REFERRED TO]
ATMA SINGH VS. STATE OF HARYANA [REFERRED TO]
U.P. AWAS EVAM VIKASH PARISHAD VS. ASHA RAM (DEAD) THROUGH LEGAL REPRESENTATIVES AND OTHERS [REFERRED TO]
NAGPUR IMPROVEMENT TRUST VS. VITHAL RAO [REFERRED TO]

JUDGEMENT

(1.) Delay in filing/refiling the Special Leave Petition(s) is condoned.

(2.) Leave granted.

(3.) Sixteen [1] out of the twenty-seven matters in this batch calls in question the correctness of the judgment passed by a learned Single Judge of the High Court of Punjab and Haryana at Chandigarh in RFA No. 701/2022 and batch dtd. 20/9/2022. By the said judgment, the High Court, for reasons different from those recorded by the Reference Court, maintained the award of Rs.55,71,010.00 per acre as ordered by the Reference Court in its judgment dtd. 29/7/2019. Holding so, both the appeals of the land losers and the State were dismissed. The land losers are in appeal(s) before us.

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RAM KISHAN Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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