REGENT COMPUTRONICS PVT. LTD.

KEHAR SINGH Appellant

V/S

State Of Haryana And Others Respondents

Referred Judgements :-

MEHRAWAL KHEWAJI TRUST (REGD.) FARIDKOT AND OTHERS V. STATE OF PUNJAB AND OTHERS [REFERRED TO]
HIMMAT SINGH AND OTHERS V. STATE OF MADHYA PRADESH AND ANOTHER [REFERRED TO]
SMT. MAYA AND OTHERS V. STATE OF HARYANA AND OTHERS [REFERRED TO]
PEHLAD RAM AND OTHERS V. HARYANA URBAN DEVELOPMENT AUTHORITY AND OTHERS [REFERRED TO]
RAGHUBANS NARAIN SINGH VS. UTTAR PRADESH GOVERNMENT [REFERRED TO]
DOLLAR COMPANY MADRAS VS. COLLECTOR OF MADRAS [REFERRED TO]
THAKUR KAMTA PRASAD SINGH VS. STATE OF BIHAR [REFERRED TO]
PRITHVI RAJ TANEJA VS. STATE OF MADHYA PRADESH [REFERRED TO]
COLLECTOR RAIGARH VS. HARISINGH THAKUR AND VICE VERSA [REFERRED TO]
KAUSALYA DEVI BOGRA SYED YUSLJFUDDIN SYED ZIAUDDIN VS. LAND ACQUISITION OFFICER AURANGABAD:STATE OF MAHARASHTRA [REFERRED TO]
ADMINISTRATOR GENERAL OF WEST BENGAL VS. COLLECTOR VARANASI [REFERRED TO]
CHIMANLAL HARGOVINDDAS VS. SPECIAL LAND ACQUISITION OFFICER POONA [REFERRED TO]
SURESH KUMAR VS. TOWN IMPROVEMENT TRUST BHOPAL [REFERRED TO]
PERIYAR AND PAREEKANNI RUBBERS LIMITED VS. STATE OF KERALA [REFERRED TO]
BHAGWATHULA SAMANNA VS. SPECIAL TAHSILDAR AND LAND ACQUISITION OFFICER VISAKHAPATNAM MUNICIPALITY VISAKHAPATNAM [REFERRED TO]
HASANALI KHANBHAI AND SONS VS. STATE OF GUJARAT [REFERRED TO]
K S SHIVADEVAMMA VS. ASSISTANT COMMISSIONER AND LAND ACQUISITION OFFICER [REFERRED TO]
BASAVA VS. SPL LAND ACQUISITION OFFICER [REFERRED TO]
LAND ACQUISITION OFFICER REVENUE DIVISIONAL OFFICER CHITTOR VS. L KAMALAMMA DEAD [REFERRED TO]
SHAJI KURIAKOSE VS. INDIAN OIL CORPN LIMITED [REFERRED TO]
KASTURI VS. STATE OF HARYANA [REFERRED TO]
TEJUMAL BHOJWANI VS. STATE OF UTTAR PRADESH [REFERRED TO]
LAND ACQUISITION OFFICER KAMMARAPALLY VILLAGE NIZAMABAD DISTRICT ANDHRA PRADESH VS. NOOKALA RAJAMALLU [REFERRED TO]
UNION OF INDIA VS. SAVJIRAM [REFERRED TO]
H P HOUSING BOARD VS. BHARAT S NEGI [REFERRED TO]
KIRAN TANDON VS. ALLAHABAD DEVELOPMENT AUTHORITY [REFERRED TO]
VILUBEN JHALEJAR CONTRACTOR VS. STATE OF GUJARAT [REFERRED TO]
ATMA SINGH VS. STATE OF HARYANA [REFERRED TO]
UNION OF INDIA VS. RAJ KUMAR BAGHAL SINGH [REFERRED TO]
MAJ. GEN. KAPIL MEHRA VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) This order will dispose of R.F.A. Nos. 5360, 6509, 6510, 7358 of 2011; RFA Nos. 786, 793, 3201 to 3260, 3280, 3334 to 3336, 3349 to 3393, 3400 to 3549, 3688 to 3737, 3747 to 3976, 4080 to 4156, 4190 to 4221, 4280 to 4341, 4353 to 4355, 4569 to 4592, 4627 to 4652, 4666 to 4677, 4685, 4686, 4694, 4849 to 4876, 4897 to 4900, 4993 to 4995, 5061 to 5063, 5152 to 5201, 5425 to 5436, 5503 to 5517, 5521, 5606 to 5615, 5727 to 5735, 5864, 6046 to 6057, 6489 to 6515, 7462 to 7465, 7468, 7469 of 2012;

(2.) In the appeals and cross objections filed by the landowners, they are seeking further enhancement of compensation for the acquired land, whereas in the appeals filed by the State, the prayer is for reduction thereof.

(3.) Briefly, the facts of the case are that vide notification dated 17.11.2005, issued under Section 4 of the Land Acquisition Act, 1894 (for short, 'the Act'), State of Haryana sought to acquire land in village Jakholi, HB No. 37, village Sewli, HB No. 39, village Patla, HB No. 40, village Badhkhalsa, HB No. 41, village Firozepur Khadar, HB No. 70, village Asawarpur, HB No. 71, village Khewra, HB No. 72, village Bahalgarh, HB No. 73 and village Badh Malik, HB No. 68, for development and utilization thereof for commercial institutions and residential purposes for Sectors 65 to 68, Sonepat, developed as Rajiv Gandhi Education City, Phase-I. The same was followed by notification dated 7.2.2006 issued under Section 6 of the Act. The area of the land acquired in different villages is as under: <FRM>JUDGEMENT_270_LAWS(P&H)11_2015_1.html</FRM>

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KEHAR SINGH Vs. STATE OF HARYANA AND OTHERS

Referred Judgements :-

JUDGEMENT

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