REGENT COMPUTRONICS PVT. LTD.

KRISHAN KUMAR Appellant

V/S

STATE OF HARYANA Respondents

Referred Judgements :-

ADMINISTRATOR GENERAL OF WEST BENGAL VS. COLLECTOR VARANASI [REFERRED TO]
CHIMANLAL HARGOVINDDAS VS. SPECIAL LAND ACQUISITION OFFICER POONA [REFERRED TO]
BASAVA VS. SPL LAND ACQUISITION OFFICER [REFERRED TO]
KANWAR SINGH VS. UNION OF INDIA [REFERRED TO]
SHAJI KURIAKOSE VS. INDIAN OIL CORPN LIMITED [REFERRED TO]
RANVIR SINGH VS. UNION OF INDIA [REFERRED TO]
LARSEN AND TOUBRO LTD VS. FERTILIZER AND CHEMICALS TRAVANCORE LTD [REFERRED TO]
KANTA DEVI VS. STATE OF HARYANA [REFERRED TO]
LAL CHAND VS. UNION OF INDIA [REFERRED TO]
SUBH RAM VS. HARYANA STATE [REFERRED TO]
SPECIAL LAND ACQUISITION OFFICER VS. KARIGOWDA [REFERRED TO]
ANJANI MOLU DESSAI VS. STATE OF GOA [REFERRED TO]
MEHRAWAL KHEWAJI TRUST REGD FARIDKOT VS. STATE OF PUNJAB [REFERRED TO]
UDHO DASS VS. STATE OF HARYANA [REFERRED TO]
BIJENDER VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) The instant batch of cross-appeals have been preferred by the Haryana State Industrial and Infrastructure Development Corporation (HSIIDC) and various landowners, challenging the quantum of compensation awarded by the High Court of Punjab and Haryana at Chandigarh (High Court) for the land situated in the villages of Fazalwas and Kukrola, Tehsil Manesar, District Gurgaon, State of Haryana.

(3.) The High Court has conclusively determined the quantum of compensation through various identical impugned orders. However, for the purposes of lucidity, we have sought to refer to HSIIDC v. Pinky Yadav and others,(RFA-4959-2015 (O&M) and other connected cases) and Kanwar Sain Jain and another v. State of Haryana and others,(RFA-4437-2014 (O&M) and other connected cases) which may be considered as the 'lead judgments' for the villages of Kukrola and Fazalwas, respectively.

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KRISHAN KUMAR Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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