RAJ BAHADUR Vs. LAND ACQUISITION COLLECTOR AND ORS.

JUDGEMENT

(1.) THIS order of mine shall dispose of RFA No. 5712 of 2013 titled as Raj Bahadur Vs. Land Acquisition Collector, Gurgaon and others and RFA No. 5889 of 2013 titled as Raj Bahadur Vs. Land Acquisition Collector, Gurgaon and others.

(2.) SINCE the facts in both cases are common, therefore, facts are noted from the RFA No. 5712 of 2013. The Notification under Section 4 of the Land Acquisition Act, 1894 (hereinafter to be referred as the 'Act') was issued on 06.03.2002, whereby land measuring 175 acre 4 Kanal 15 marla situated in Village Bas Kusla, Tehsil and District Gurgaon alongwith land of other Villages was sought to be acquired for public purposes namely for setting up of Chaudhary Devi Lal Industrial Model Town Ship, Manesar, Phase -II. Notification under Section 6 of the Act was issued on 15.11.2002 and the Land Acquisition Collector announced the award on 22.07.2003. The appellant -Raj Bahadur and respondent No. 5 -Raj Pal @ Rajinder are related to each other. The agreement to sell dated 27.03.2004 (Ex.P1) was entered into between the appellant and respondent No. 5 for a sale consideration of Rs. 9,00,000/ -. The respondent No. 5 stated to have executed the receipt (Ex.P2) of receiving the full consideration on 27.03.2004 and in view of the receipt of full consideration executed the following four documents: -

(3.) EX .P6 - Registered Power of Attorney, all are dated 27.03.2004.