REGENT COMPUTRONICS PVT. LTD.

BRIJ LAL BISHNOI Appellant

V/S

STATE OF HARYANA Respondents

Referred Judgements :-

GULZARA SINGH AND ORS. V. STATE OF PUNJAB AND ORS. [REFERRED]
CHANDER PARKASH V. STATE OF HARYANA AND ORS. [REFERRED]
SHANTI V/S STATE OF HARYANA,THROUGH COLLECTOR [REFERRED]
P. RAM REDDY ETC. V. LAND ACQUISITION OFFICER,HYDERABAD URBAN DEVELOPMENT AUTHORITY,HYDERABAD ETC. [REFERRED]
CALCUTTA METROPOLITAN DEVELOPMENT AUTHORITY AND ANR. V. DOMINION LAND AND INDUSTRIES LIMITED AND ANR. [REFERRED]
MEHARBAN AND ORS. V. STATE OF UTTAR PRADESH AND ORS. [REFERRED]
HARCHARAN VS. STATE OF HARYANA [REFERRED]
MUNICIPAL COMMITTEE BHATINDA VS. BALWANT SINGH [REFERRED]
SHAKUNTALABAI VS. STATE OF MAHARASHTRA [REFERRED]
LUDHIANA IMPROVEMENT TRUST VS. BRUESHWAR SINGH CHHAL [REFERRED]
ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION HYDERABAD VS. P VENKAIAH [REFERRED]
SPECIAL DEPUTY COLLECTOR VS. KURRA SAMBASIVA RAO [REFERRED]
UNION OF INDIA VS. MANGATU RAM [REFERRED]
VANGUARD CO LTD VS. RABINDER KAUR [REFERRED]
STATE OF HARYANA VS. RAJINDER KUMAR [REFERRED]
PUNNI DEVI ALIAS BASANT KAUR VS. COLLECTOR, LAND ACQUISITION, INDUSTRIES DEPARTMENT AND ORS. [REFERRED]

JUDGEMENT

(1.) The claimants in these 152 Regular First Appeals primarily claim that the compensation awarded by the learned Additional District Judge, Hisar vide award dated 2.2.1998 is inadequate. In order to substantiate their claim for enhancement, the learned counsel for the claimants have raised the following contentions.:

(2.) On the other hand, it is contended by the learned Advocate General for State of Haryana that the market value determined by the learned Additional District Judge is just and fair seeing from any method of computation and as such the appeals of the claimants are liable to be dismissed.

(3.) As 1 have already noticed that all these appeals have been preferred by the claimants alone and the State has not challenged the award of the learned Additional District Judge dated 2.2.1998, thus, practically accepting the correctness of the said award.

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BRIJ LAL BISHNOI Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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