HARPHOOL Vs. STATE OF HARYANA

JUDGEMENT

(1.) CM No.11664-CI of 2016 This is an application for condonation of delay of 6680 days in filing the accompanying appeal.

(2.) All what has been urged by learned counsel for the applicants is that the matter in issue is squarely covered by the judgment, dtd. 13/1/2016, rendered by this Court in RFA No.4636 of 1998 (State of Haryana and another Vs. Khajani (died) through her LRs and others), and other connected matters, vide which, in the appeals arising out of the same acquisition this Court had enhanced the compensation awarded to the landowners to Rs.2,96,000.00 per acre. Learned counsel for the applicants has also placed on record an order dtd. 16/5/2016, rendered by the Co- ordinate Bench, in RFA No.1818 of 2016 (Kitab Singh and others Vs. State of Haryana and others), vide which the co-sharers of the applicants in the acquired land were also awarded enhancement in terms of the decision in the case of Khajani (supra).

(3.) The factual position, as set out above, is not disputed by learned counsel for the State.