BARU RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment would dispose of 23 appeals.

(2.) RFAs No. 2765-67, 3146-54 of 2002 and 101 of 2003 have been filed by the land owners challenging the judgment/Award dated March 27th, 2002 passed by Additional District Judge/Court of Reference, Panipat (Hereinafter referred to as "the Court of Reference").

(3.) RFAs No. 1616, 1891 and 2176 of 1998, 702 and 705 of 1999 have been filed by the land owners and RFAs No. 2851-53 and 2855 of 1998 have been filed by the State impugning the Award dated February 24th, 1998 passed by the Court of Reference, Panipat.