JAMNA Vs. UOI

JUDGEMENT

(1.) I am deciding the above captioned appeals and relatable civil miscellaneous applications which are by way of cross objections; all of which have been listed hereinabove.

(2.) THE present decision concerns issue of fixation of fair market value of land in the revenue estate of Village Bakkarwala and village Mundka.

(3.) ABUTTING NH-10, leading from the city of Delhi to the township of Rohtak in the State of Haryana, are villages Mundka, Ghevra and Tikri Kalan. Village Bakkarwala lies towards the other side of the Southern boundary of village Mundka. The difference between the topology of the two villages is; whereas the land of village Mundka abuts NH-10, that of village Bakkarwala does not so abut; being on the other side of the Southern boundary of revenue estate of village Mundka.