STATE OF HARYANA Vs. BANT SINGH

JUDGEMENT

(1.) These Letters Patent Appeals have been listed for hearing in view of order dated 7th Oct., 2002 passed in C.M. No. 2177 of 2002.

(2.) A perusal of the record of L.P.A. No. 28 of 1999 shows that R.F.A. No. 2637 of 1992 and similar appeals filed against awards dated 1st May, 1992 and 9th Oct., 1992 passed by Additional District Judge, Yamuna Nagar at Jagadhri allowing reference applications filed by the landowners under section 18 of the Land Acquisition Act, 1894, were disposed of by the learned Single Judge vide judgment dated 12th March, 1997. Some of the Letters Patent Appeals filed against the judgment of the learned Single Judge were dismissed by the Division Bench on 19th Jan., 1998. When L.P.A. No. 28 of 1999 and similar other appeals were listed for motion hearing on 22nd March, 1999, the Court passed the following order:-

(3.) During the pendency of these L.P.As, the Supreme Court allowed Civil Appeal No. 6016 of 1999 - State of Haryana Vs. Ram Singh1 (decided on 25th July, 2001) along with Civil Appeal Nos. 6017-6032 of 1999 and. remanded the case for fresh determination of compensation payable to the land owners. A copy of the judgment of the Supreme Court has been placed on the record along with C.M. No. 2177 of 2002.