BACHAN SINGH Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) The present appeal is allowed and the landowners are held entitled for compensation at the same rate of Rs.746/- per sq. yard, along with all statutory benefits and the award of the Reference Court is accordingly, modified to that extent.

(2.) For detailed reasons, see order of even date passed in RFA No.3506 of 2009 "Lokinder Singh and others Vs. State of Haryana and others."