As per case facts, a batch of appeals concerned land acquisition for the Bhiwani-Ghaggar drain across several villages. Landowners sought higher market value for their acquired agricultural land, claiming it ...
No Acts & Articles mentioned in this case
RFA-9456-2014 (O&M) and
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294 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA-9456-2014 (O&M)
Reserved on: 04.03.2025
Pronounced on: 08.05.2025
State of Haryana and another ...Appellants
Vs.
Naraini and others ...Respondents
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Ms. Vibha Tewari, AAG, Haryana.
Mr. Sushil Sheoran, Advocate
for the appellants in RFA-6593-2014.
Mr. Sushil Bhardwaj, Advocate
for the appellants in RFA-8168 and 10812 of 2014.
Mr. Sudhanshu Makkar, Advocate
for the appellants in RFA Nos.7332,9701 & 2043 of 2014.
Ms. Komal Rana, Advocate,
Mr. Vikrant Rana, Advocate,
Mr. Anuj Tanwar, Advocate for
Mr. Abhimanyu Singh, Advocate
for the landowners in RFA-3157, 2293 and 9459 of 2019.
Mr. Pardeep Singh Poonia, Advocate,
Mr. Mukul Malik, Advocate,
Mr. Dharampal Saini, Advocate and
Mr. Pulkit Dhanda, Advocate for applicant
in XOBJR-73-CI-2018 in RFA-6326-2015.
Mr. Kamal Sharma, Advocate for
Mr. Amit Arora, Advocate for the appellants.
Mr. Mani Ram Verma, Advocate,
Mr. Vipun Verma, Advocate for the appellant(s)
in RFA-8774-2014 and
for the respondents in RFA-9456-2014.
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Mr. Akash Yadav, Advocate for the appellants
in RFA-8655-2014, RFA- 430 and 431 of 2015 and
for the applicant in
XOBJR-02-CI-2018 and
for respondent in RFA-4890, 6329 and 5062 of 2015.
***
ANIL KSHETARPAL, J.
1. Brief Facts:-
1.1 With the consent of learned counsel representing the parties, a
batch of 107 regular first appeals and two cross-objections (detail whereof is
given at the foot of the judgment) shall stand disposed of by this common
order.
1.2 The singular issue is with regard to the assessment of the market
value of the acquired land located in villages Baliali, Bapora, Bhiwani Jonpal,
Devsar and Haluwas. A narrow strip of land has been acquired for construction
of Bhiwani-Ghaggar drain which passes through the aforesaid villages. The
cases arising from the acquired land located in village Tigrana shall be
separately decided because these are separate.
1.3 The relevant and important details of the acquisition are as under:-
21.03.2007 Notification under Section 4 of the Land Acquisition Act, 1894,
was published proposing to acquire land in the aforesaid
villages.
24.03.2007 Declaration under Section 6 of the Land Acquisition Act, 1894
was published. 11.07.2007, 31.01.2000, 14.02.2008, 15.02.2008
and 22.02.2008.
1.4 The Land Acquisition Collector vide separate awards uniformally
awarded Rs.8 lacs per acre.
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1.5 Village wise details of the separate awards passed by the RC are
under:-
Baliali 14.11.2013 All the Reference Petitions filed under
Section 18 of the Land Acquisition Act, 1894
have been dismissed.
Bapora 03.09.2013 Rs.13,60,000/- per acre has been assessed as
market value and the land owners who have
suffered damages on account of bifurcation of
their land have been awarded Rs.50,000/- per
acre.
Bhiwani,
Jonpal
14.02.2014 Market Value of acquired land has been
assessed @ Rs.16,23,440/- per acre. Those
landowners who have suffered damages on
account of bifurcation, they have also been
held entitled to Rs.50,000/- per acre.
Devsar 11.07.2007 The market value of Rs.8,00,000/- as awarded
by the LAC has been kept intact whereas, the
land owners who have suffered damages on
account of bifurcation have been awarded
Rs.50,000/- per acre.
Haluwas 03.11.2014 The market value assessed by the LAC has
been upheld the land owners have been held
entitled to Rs.50,000/- per acre for
bifurcation.
1.6 The landowners claim that the market value of the acquired land
was not less than Rs.50,00,000/- per acre as the property is located near
Bhiwani town, which is a District Head Quarter. They claim that various
commercial establishments have come up in the area and hence, the market
value of the acquired land is required to be scaled up.
1.7 The State on the other hand claims that the LAC assessed the
correct market value and with respect to cases arising from village Bapora and
Bhiwani Jonpal cross appeals have been filed by the State of Haryana
challenging the Reference Courts' awards.
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2. Evidences adduced:-
Village Bapora
2.1 With respect to cases arising from village Bapora, the land owners
have produced the following oral as well as documentary evidence:-
Sr. No. List of witnesses
1. PW/1 Statement of Ved @ Umed Kumar
2. PW/2 Statement of Mahavir
3. PW/3 Statement of Sudhir Kumar, Junior Draftsman
2.2 The landowners have produced the following documentary
evidence:-
Sale Deed
Exhibit/Sale
deed No.
Location
of land/village
Date of
Registration
Area sold Total sale
₹consideration in
Rate per
₹acre in
Ex.P1/5624 Bapora 27.03.2000 4 M 20,000/-
8 lacs
Ex.P2/3849 Bhiwani
Jonpal
19.09.2003 7 K 17 M 24,01,000/-
24,46,878/-
Ex.P-4 - Jamabandi for the year 2006-2007
Ex. P-5 -
Aks Shajra
Ex.P-6, 8, 9, 11, - Jamabandi for the year 2006-2007
12, 15 & 16
2.3 On the other hand, the State of Haryana has examined the
following oral and documentary evidence:-
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Sr. No. List of witnesses
RW/1 Statement of Rakesh Jain, Sub Divisional Officer
RW-2 Statement of Dalip Kumar, Executive Engineer
2.4 The State of Haryana has produced the following documentary
evidence:-
Sale Deed
Exhibit/ sale
deed
Location
of
land/village
Date of
registration
Area sold Total sale
₹consideration in
Rate per
₹acre in
Ex.R1/457 Bapora 21.04.2008 3 Kanals
19 Marlas
2,96,500/-
6,00,506/-
Ex.R2/350 Bapora 16.04.2008 2 Kanals
3 Marlas
1,62,000/-
6,02,790/-
Ex.R3/8552 Bapora 15.02.2008 10 Kanals
16 Marlas
8,10,000/-
6,00,000/-
Ex.R4/7238 Bapora 04.01.2008 4 Kanals 2,90,000/-
5,80,000/-
Village Baliali
2.5 With respect to Baliali, the landowners have produced the
following oral and documentary evidence:-
Sr. No. List of witnesses
1. PW/1 Statement of Ram Sarup
2. PW/2 Statement of Balbir Singh
3. PW/3 Statement of Mahender
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4. PW/4 Statement of Balwan
5. PW/5 Statement of Megha
6. PW/6 Statement of Chhoti
7. PW/7 Statement of Jag Pravesh
8. PW/8 Statement of Suresh
9. PW/9 Statement of Maman Singh
10 PW/10 Statement of Paramjit
2.6 The landowners have produced the following documentary
evidence:-
Sale Deed
Exhibit/sale
deed No.
Location
of land
Date of
registration
Area sold Total sale
₹consideration in
Rate per
₹acre in
Ex. P-54/1237 Baliali 28.09.2005 4 Kanals 16,00,000/-
32,00,000/-
Ex. P-55/1161 Baliali 08.01.2009 4 Marlas 2,50,000/-
1,00,00,000/-
Ex.P-56/1266 Ramupura 23.01.2009 64.44 Sq.
Yards
1,80,000/-
1,35,19,553/-
Ex.P-57/97 Sui 22.04.2013 3 Kanals
3 Marlas
18,80,000/-
47,74,603/-
2.7 State has produced the following oral and documentary evidence:-
Sr. No. Exhibit No. Name of witnesses
1. RW/1 Statement of Rakesh Jain, Sub Divisional Offi cer
2.8 The State has produced the following documentary evidence:-
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Sale Deed
Exhibit/sale
deed
number
Location
of land
Date of
registration
Area sold Total sale
₹consideration in
Rate per
₹acre in
Ex. R-1/1810
Village
Baliali
14.02.2008 17 Kanals
09 marlas
8,72,500/- 4,00,000/-
Ex.R-2 Notification dated 21.03.2007 under Section 4 of the Land
Acquisition Act, 1894.
Ex.R-3Aks Shajra
Village-Bhiwani Jonpal
2.9 With respect to cases arising from acquisition of the land from
village Bhiwani Jonpal (RFA-6593-2014), the landowners have produced the
following oral and documentary evidence:-
Sr. No.Exhibits List of witnesses
1. PW/1 Satbir Singh, J.E. Office of District Town Pl anner, Bhiwani
2. PW/2 Raman Kumar, RC, Office of Sub Registrar , Bh iwani.
3. PW/3 Arjun Singh s/o Makhan Singh
4. PW/4 Baba Shamsher Giri Chela Vashdev Giri
5. PW/5 Ram Kishan s/o Ramji Lal
6. PW/6 Amir Chand Taneja, Draftsman, District Court Complex,
Bhiwani
2.10 The landowners have produced the following documentary
evidence:-
Sale Deed
Exhibit/Sale
deed No.
Location
of land/village
Date of
registration
Area sold Total sale
₹consideration in /
Rate per
₹acre in
Bhiwani Jonpal 19.9.2003 7 kanals 24,01,000/-
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Ex.P-2/3849 17 marlas 24,46,878/-
Ex.P-61/5833
Bhiwani Jonpal 04.11.2008 1 kanals
3 marlas
7,70,000/-
53,56,521/-
Ex. P-7/8810 Bhiwani Jonpal 12.11.2012 1 kanals
8-1/2 marlas
21,63,000/-
12,130,845/-
Ex.P-8/595 Bhiwani Jonpal 14.05.2009 12-1/4
Marlas
4,47,000/-
58,39,352/-
Ex.P-1 Site plan
Ex. P-11 Layout plan
Ex.P-23 Judgment
2.11 The State of Haryana have produced the following oral and
documentary evidence:-
RW/1 Statement of Rakesh Jain, Sub Divisional Office r
2.12 The State has produced the following documentary evidence:-
RW-2 Site plan
Sale Deed
Exhibit/
sale deed
No.
Location
of
land/village
Date of
registration
Area sold Total sale
consideration in
₹
Rate per
₹acre in
Ex.R3/623
7
Bhiwani
Jonpal
27.11.2007 9 kanals 9,00,000/- 8,00,000/-
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Village -Devsar
2.13 With respect to village of Devsar, the landowners have produced
the following oral and documentary evidence:-
Sr. No. List of witnesses
1. PW/1 Statement on Sajjan Kumar
2. PW/2 Statement of Richhpal
3. PW/3 Statement of Surender
4. PW/4 Statement of Ashok Kumar, Halka Patwari
5. PW/5 Statement of Yoginder, Halqa Patwari
Sale Deed
Exhibit
Location
of land
Date of
registration
Area sold Total sale
₹consideration in
Rate per
₹acre in
Ex.P3/38
49
Bhiwani
Jonpal
19.09.2003 7 Kanals 17
Marlas
24,01,000/-
24,46,878/-
2.14 The State of Haryana has produced the following oral and
documentary evidence:-
Oral Evidence
RW-1 Statement of Rakesh Jain, SDO
Documentary Evidence
R-I Notification under Section 4 of the Land Acquisi tion
Act
R-2 Site plan
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Note:- It is pertinent to note here that the Court has perused the record and
have not found Exhibit R-3 and R-4 in it.
Village -Haluwas
2.15 The landowners have produced the following oral and
documentary evidence:-
Sr. No.Exhibits List of witnesses
1. PW/1 Statement of Jagdish
2. PW/2 Statement of Jagmohan, Registration Clerk
3. PW/3 Statement of Pardeep, Halqa Patwari
Documentary evidence
Ex.P-2 Jamabandi for the year 2006-2007
2.16 The State of Haryana has produced the following oral and
documentary evidence:-
RW/1 Statement of Rajinder Singh, SDO
Documentary evidence
R-1 Notification dated 21.03.2007 under Section 4 of the
Land Acquisition Act, 1894.
R-2 Site plan
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3. Arguments addressed by the learned counsel representing the
parties:-
3.1 Learned counsel representing the land owners have made the
following submissions:-
1. On 19.09.2003, the land measuring 07 kanals 17 marlas located in
Village Bhiwani Jonpal was sold for Rs. 24,01,000/- (Per acre
price of Rs. 24,46,878/-). Sale instances executed and registered
on 08.01.2009 and 23.01.2009 prove that the market value of the
acquired land was nearly Rs.1 crore per acre.
2.Mr. Sudhanshu Makkar, Advocate, who appears for the land
owners with respect to the acquired in village Baliali relied upon
the policy decision taken by the State on 06.04.2007, while
referring to the judgment passed on 29.09.2015 in ‘Narender and
another vs. State of Haryana and another’, RFA-2468-2015.
3.2 Per contra, the learned State counsel has submitted that the sale
instances dated 08.01.2009 and 23.01.2009 are with respect to very small plots,
which were sold either for commercial or residential purpose, hence, not
comparable with the acquired land. The sale deed dated 19.09.2003, is with
respect to the purchase of land measuring 07 kanals 17 marlas, which is located
on Bhiwani-Dadri road for establishing Reliance Petrol Pump. The aforesaid
land is located in village Bhiwani Jonpal, however, that cannot be relied upon
to assess the market value of the substantial part of acquired land for
construction of drain, which is in the interiors.
4. Analysis of the reasons recorded by the Reference Court:-
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4.1 Heard the learned counsel representing the parties at length and
with their able assistance perused the paper-book alongwith the requisitioned
record.
4.2 With respect to the acquired land in village Baliali, the RC found
that Ex.P-54, dated 28.09.2005 is a sale instance of 04 kanals land located in
village Baliali, but on its careful reading, it is evident that a constructed house,
electric and telephone connections, drinking water hand pump and manure gas
plant were part of the sale deed and there is no bifurcation of the price of the
aforesaid construction. The remaining sale deeds produced by the landowners
were post 21.03.2007, the date of notification under Section 4 of the Land
Acquisition Act, 1894. The landowners failed to produce Aks Shajra, hence,
damages on account of bifurcation were also not granted.
4.3 With the respect to acquired land in village Bopara, the RC relied
upon sale instance Ex.P-1, dated 27.03.2000 with respect to 04 marlas land in
Bopara, which was sold for Rs.20,000/-. Per acre price comes to Rs.8,00,000/-.
Thereafter, the Court calculated 10% increase per year for a period of 07 years
and arrived at a conclusion that the market value of the acquired land is
Rs.13,60,000/- per acre. The sale instances Ex.R-1 to Ex.R-4 produced by the
State were not taken into consideration. The RC also awarded damages for
bifurcation @ Rs.50,000/- per acre to the landowners who suffered damages.
4.4 With respect to cases arising from Bhiwani Jonpal, the RC found
that there are only two relevant sale deeds namely, Ex.P-2 dated 10.09.2003,
with respect to 07 kanals 17 marlas land sold for Rs.24,01,000/- and Ex. R-3
dated 27.11.2007, with respect to 09 kanals land which was sold for Rs. 9 lacs.
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The Court calculated the average of both the sale deeds Ex. R-2 and R-3 and
came to a conclusion that the landowners are entitled to Rs.16,23,440/- per
acre. On account of damages of bifurcation of the unacquired land, the
landowners were held entitled to Rs. 50,000/- per acre.
4.5 With respect to village Devsar, the RC did not find any ground to
enhance the market value but awarded damages for bifurcation of the land @
Rs. 50,000/- per acre. Similar is the position in village Haluwas.
5. Analysis and Discussion:-
5.1 On 03.03.2025, with the consensus of all the learned counsel
representing the parties, a lay-out plan marking the location of the acquired
land, various parcels of the land represented by the sale instances and Bhiwani-
Dadri road was taken on record. Opportunity was given to the counsel
representing the landowners to verify its correctness. On the next day i.e.
04.03.2025, the arguments were heard and learned counsel representing the
parties verified the correctness of the lay-out plan.
5.2 A narrow strip of land has been acquired in the agricultural land
which does not abut/cross any major road except in the area of village Bhiwani
Jonpal. Acquired land also not located near the residential (abadi) area of the
villages. The parcel of land represented by sale deed No.457 (dated
21.04.2008), abuts the acquired land. Similar is the position of sale deed No.
6237 (dated 27.11.2011), with respect to area located in village Bhiwani
Jonpal. The sale deed No. 5624 (dated 27.03.2000), (120.75 sq.yards) produced
by the landowner is part of the residential area of the village and at a sufficient
distance from the acquired land. Ordinarily, a small plot of 120.75 sq. yard is
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not purchased for agricultural purpose. Moreover, it is located in residential
area. The sale deed No. 97, Ex. P-57 (dated 22.04.2013) is although located
near the acquired land but it is post 23.01.2007 sale deed. The market value of
the acquired land is required to be assessed on the date of Notification under
Section 4 of the Land Acquisition Act, 1894, i.e 21.03.2007. Similarly, sale
deeds No. 1161 dated 08.01.2009, 1266 dated 23.01.2009, 1237 dated
28.09.2005 are also not comparable because these represent the parcels of land,
which are located at a sufficient distance from the acquired land. Whereas, the
sale deeds No. 6237 and 457 abut the acquired land. Nearly ½ acre of land has
been sold vide sale deed No. 457 @ Rs.6 lacs per acre. More than 1 acre of
land has been sold vide sale deed No. 6237 (dated 27.11.2007) @ Rs. 8 lacs per
acre.
5.3 The sale deed No. 3849, dated 19.09.2003 is with respect to nearly
1 acre of land. This parcel of land is located on the Bhiwani-Dadri road. The
land upto the depth of nearly 1½ acre from the main road has been purchased
for establishing a fuel station by Reliance Petroleum. A perusal of the lay-out
plan shows that the proposed drain also passes under Bhiwani-Dadri road
which is proximate to the parcel of land represented by sale deed No. 3859.
Hence, the Court should have awarded proper compensation to the
individuals/landowners who owned the land abutting the Bhiwani-Dadri road.
Hence, upto the depth of 1½ acre on both sides of the road, separate
compensation is required to be assessed. Though, the property has been
purchased by the Reliance Company, however, it is not appropriate to assume
that it was purchased at a price higher than the market price. In September
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2003, approximately 01 acre land has been sold @ Rs.24,46,878/- per acre.
There is a gap of 03 years and 06 months between September 2003 and
21.03.2007. Hence, the price of land abutting Bhiwani-Dadri road upto the
depth of 1½ acre is assessed by granting increase @ 10% over and above
Rs.24,46,878/-. In other words, 36% increase will have to be calculated on the
amount of Rs.24,46,878/-, which comes to Rs.8,80,876.08/-. It would be noted
here that the RC has correctly held that the sale instance Ex.P-54, dated
28.09.2005 is of a constructed house having electricity, telephone connections,
drinking water, handpump and a manure gas plant. In absence of evidence to
prove with regard to value of the construction, it is not appropriate to rely upon
this sale deed.
5.4 While deciding cases for village Bapora, the RC has erroneously
relied upon 04 marlas (120.75 sq. yards) sale deed (dated 27.03.2000) located
in residential area of village Bapora, which was neither executed during
contemporary period of notification under Section 4 of the Land Acquisition
Act, 1894, nor was comparable with the acquired land. Similarly, the cases
arising from village Bhiwani Jonpal, the RC committed error in taking average
of sale instance dated 19.09.2003 and sale instance dated 27.11.2007. The land
owners are entitled to the highest price if the sale deed is comparable in all
aspects. This Court has found that the sale deed is a comparable sale instance
for assessing the market value of the land upto the depth of 1½ acre on
Bhiwani-Dadri Road. If the Court uniformally assesses the price of the entire
acquired land, the individuals who own the land on either side Bhiwani-Dadri
road would stand deprived of the appropriate market value. The acquired land
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is a long narrow strip of land passing through 4-5 large villages. Hence, it will
not be appropriate to uniformally assess the market value of the remaining
acquired land located in the interiors from the main road with the acquired land
located on Bhiwani-Dadri road.
5.5. Mr. Makkar, is correct in contending that the land owners should
be granted market value of the acquired land by making calculation on the
basis of the policy adopted by the State. It would be noted here that the State of
Haryana came out with the policy decision on 28.04.2005, fixing the floor rates
for acquisition of land for public purpose in the State. Minimum floor rate was
Rs. 5 lacs per acre. Subsequently, on 06.04.2007 the revised policy was issued.
It was made applicable to all acquisitions where awards have been announced
on or after 22.03.2007. Further revision took place on 09.11.2010. The
minimum floor rate has been revised to Rs. 12 lacs per acre. The aforesaid
policy is applicable with respect to all such acquisition cases where awards
have been announced on or after 07.09.2010. In these cases, the Awards were
announced between 11.07.2007 to 22.05.2008. In Narinder’s case (supra) a
Coordinate Bench, calculated the average of per month increase between the
effective dates of two policies @ Rs. 8,988/-. The relevant observation is as
under:-
"The increase from Rs. 8,00,000/- to Rs 12,00,000/- if
calculated from 22.3.2007 till 7.9.2010, the effective dates
of two policies, providing for minimum rates, the same
comes to Rs. 8,988/- per month. Taking into account the
aforesaid facts, as the award in the present case was
announced by the Collector on 20.8.2008, the landowners
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in the present case deserve to be granted compensation by
adding Rs.8,988/- per month on Rs.8,00,000/- with effect
from 22.3.2007 till the announcement of award by the
Collector in the present case i.e. about 17 months. If the
aforesaid amount is added, the compensation comes to Rs.
9,52,796/-, which is rounded off to Rs. 9,53,000/- per acre."
5.6 The market value of the acquired land is required to be assessed
on the date of notification under Section 4 of the Land Acquisition Act, 1894
i.e. 21.03.2007. Hence, the increase will have to be calculated from 22.03.2007,
whereas, the Award was announced a day earlier. However, these policy
decisions have been made applicable to all Awards, which were passed on or
after 22.3.2007.
5.7 Hence, the land owners are held entitled to increase @ Rs.8,988/-
per month from 21.03.2007 till the date of Award. With respect to village
Bapora and Baliali, Bhiwani Jonpal, the increase will be calculated for a period
of nearly 11 months, whereas, with respect to village Devsar, it will be
calculated for a period of 04 months and for Haluwas, the calculation would be
for a period of 15 months. The amount is re-calculated as under:-
Village Months Re-calculated
Amount
Bapora and Baliali, Bhiwani Jonpal 11 Rs.8,98,868/-
Devsar 04 Rs.8,35,952/-
Haluwas 15 Rs.9,34,820/-
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5.8 The RC has also committed an error while failing to clarify the
method of calculation of Rs.50,000/- per acre damages for bifurcation. It has
not been clarified whether it is to be calculated on the acquired land or on the
unacquired (remaining) land. This amount represents damages on account of
bifurcation in two or more parcels of the unacquired land. Hence, the RC was
required to clarify the position. After having considered the matter, this Court
has come to a conclusion that if the unacquired land of landowners stands
bifurcated in two or more parcels, they shall be entitled to Rs.50,000/- per acre
for the smaller parcel out of the parcels of land left with him. Consequently, the
amount of Rs.50,000/- per acre shall be calculated with regard to smaller parcel
of unacquired land. Similarly, the same Presiding Officer has also erred in
failing to award amount for bifurcation to the land owners of village Baliali,
whereas, it has been awarded for village Bopara, Bhiwani Jonpal, Devsar and
Haluwal. The RC could have called upon the revenue authorities to produce
‘aks sizra’ to know the factual position. Hence, this Court considers it
appropriate to award same amount on account of bifurcation to the land owners
of village Baliali.
5.9 With these observations, the market value is re-assessed as under:-
Village Months Re-calculated
Amount
Bapora and Baliali, Bhiwani Jonpal 11 Rs.8,98,868/-
Devsar 04 Rs.8,35,952/-
Haluwas 15 Rs.9,34,820/-
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5.10 The landowners shall be entitled to the market value of the land
alongwith all the statutory benefits as payable under amended Land Acquisition
Act, 1894. Upto the depth of 1½ acre on both the sides of Bhiwani Dadri Road,
the landowners of village Bhiwani Jonpal shall be entitled to market value @
Rs.33,57,755/- per acre along with all other statutory benefits of the Amended
Land Acquisition Act, 1894.
6. Decision :-
6.1 Consequently, all the appeals and two cross-objections are
disposed of.
6.2 All the pending miscellaneous applications, if any, are also
disposed of.
(ANIL KSHETARPAL)
JUDGE
08.05.2025
neeraj
Whether speaking/reasoned : Yes No
Whether Reportable : Yes No
Sr.No.Case Number Party’s Name
1. RFA-7303 OF 2014 (O&M) The Bhiwani Manan Rajput Charity Trust, Bhiwani
V. State of Haryana and Others
2. RFA No.10812 OF 2014
(O&M)
Tara Chand (deceased) through his LRs and Ors. V.
State of Haryana and Ors.
3. RFA-826 OF 2015 (O&M) Bhola and Others V. State of Haryana and Another
4. RFA-9492 OF 2014 (O&M) State of Haryana and Another V. Suraj Bhan and
Others
5. RFA-9496 OF 2014 (O&M) State of Haryana and Others V. Rambir Singh and
Others
6. RFA-6322 OF 2015 (O&M) State of Haryana and Another V. Smt. Shanti
(deceased) through her LRs and Others
7. RFA-6323 OF 2015 (O&M) State of Haryana and Another V. Mahender Singh and
Others
8. RFA-6325 OF 2015 (O&M) State of Haryana and Another V. Mahender Singh and
Another
9. RFA-6326 OF 2015 (O&M) State of Haryana and Others V . Smt. Neelam
RFA-9456-2014 (O&M) and
other connected cases -20-
10. RFA-6327 OF 2015 (O&M) State of Haryana and Another V. Nirajan Lal
(deceased) through his LRs and Another
11. RFA-6329 OF 2015 (O&M) State of Haryana and Others V. Rattan Singh and
Others
12. RFA-6328 OF 2015 (O&M) State of Haryana and Others V. Smt. Radha and
Others
13. RFA-6330 OF 2015 (O&M) State of Haryana and Another V. Jagdish Singh
(deceased) through his LRs and Others
14. RFA-6836 OF 2015 (O&M) State of Haryana and Others V. Jaman Singh
15. RFA-7069 OF 2015 (O&M) State of Haryana and Another V. Shree Kishan
(deceased) through his LRs and Others
16. RFA-8168 OF 2014 (O&M) Harnam and Others V. State of Haryana and Another
17. RFA-9460 OF 2014 (O&M) State of Haryana and Another V. Dhoom Singh
18. RFA-9701 OF 2014 (O&M) Hem Chand and Others V. State of Haryana and
Another
19. RFA-6313 OF 2015 (O&M) State of Haryana and Others V. Khiliya Devi
(deceased) through her LRs and others
20. RFA-3157 OF 2019 (O&M) Smt. Shanti Devi (deceased) through Her LRs and
Others V. State of Haryana and Others
21. RFA-2293 OF 2019 (O&M) Bal Kishan and Others V. State of Haryana and
Another
22. RFA-6312 OF 2015 (O&M) State of Haryana and Another V. Gordhan
23. RFA-6314 OF 2015 (O&M) State of Haryana and Anoth er V. Smt. Bhanwar Bai
and Others
24. RFA-6315 OF 2015 (O&M) State of Haryana and Other s V. Bharat Singh
(deceased) through his LRs and Others
25. RFA-6316 OF 2015 (O&M) State of Haryana and Other s V. Rameshwar
(deceased) through his LRs and Others
26. RFA-6317 OF 2015 (O&M) State of Haryana and Another V. Ram Sawrup
27. RFA-6318 OF 2015 (O&M) State of Haryana and Others V. Dera Baba Hari Giri
Charity Trust, Bhiwani
28. RFA-6319 OF 2015 (O&M) State of Haryana and Others V. Kailash Singh and
Another
29. RFA-6320 OF 2015 (O&M) State of Haryana and Another V. Savitri
30. RFA-9473 OF 2014 (O&M) State of Haryana and Another V. Dharamvir and
Others
31. RFA-9474 OF 2014 (O&M) State of Haryana and Another V. Smt. Asarfi Devi and
Others
32. RFA-9475 OF 2014 (O&M) State of Haryana and Another V. Roop Chand and
Others
33. RFA-9476 OF 2014 (O&M) State of Haryana and Another V. Udaivir Singh and
Others
34. RFA-9477 OF 2014 (O&M) State of Haryana and Another V. Smt. Jeewani and
Others
35. RFA-9478 OF 2014 (O&M) State of Haryana and Another V. Captain Gugan
Singh and Others
36. RFA-9479 OF 2014 (O&M) State of Haryana and Another V. Krishan and Others
37. RFA-9480 OF 2014 (O&M) State of Haryana and Another V. Jai Bhagwan
38. RFA-9481 OF 2014 (O&M) State of Haryana and Another V. Bhanwar Singh
39. RFA-9482 OF 2014 (O&M) State of Haryana and Another V. Smt. Bhagwani Devi
40. RFA-9483 OF 2014 (O&M) State of Haryana and Another V. Smt. Bhori
41. RFA-9484 OF 2014 (O&M) State of Haryana and Another V. Ram Avtar and
Others
RFA-9456-2014 (O&M) and
other connected cases -21-
42. RFA-9485 OF 2014 (O&M) State of Haryana and Another V. Kamlesh Devi
43.
RFA-9486 OF 2014 (O&M) State of Haryana and Another V. Rajender Parshad
and Others
44. RFA-9487 OF 2014 (O&M)
State of Haryana and Another V. Inder Singh and
Others
45. RFA-9488 OF 2014 (O&M) State of Haryana and Others V. Mahender Kumar and
Others
46. RFA-5053 OF 2015 (O&M) State of Haryana and Others V. Giana Devi and
Others
47. RFA- 5054 OF 2015 (O&M) State of Haryana and Another V. Shiv Rattan and
Others
48. RFA-5055 OF 2015 (O&M) State of Haryana and Others V. Jagdish
49. RFA-5056 OF 2015 (O&M) State of Haryana and Others V. Nanu Ram and
Another
50. RFA-5057 OF 2015 (O&M) State of Haryana and Others V. Bal Kishan and
Others
51. RFA-5058 OF 2015 (O&M) State of Haryana and Others V. Smt. Santosh and
Others
52. RFA-5059 OF 2015 (O&M) State of Haryana and Others V. Smt. Ram Pyari
53. RFA-5060 OF 2015 (O&M) State of Haryana and Another V. Bihari Singh
(deceased) through his LRs and Others
54. RFA-5061 OF 2015 (O&M) State of Haryana and Others V. The Bhiwani Manan
Rajput Charity Trust, Bhiwani
55. RFA-5062 OF 2015 (O&M) State of Haryana and Others V. Bani Singh and
Others
56. RFA-5063 OF 2015 (O&M) State of Haryana and Another V. Mahabir and Others
57. RFA-4893 OF 2015 (O&M) State of Haryana and Others V. Gulab Devi
(deceased) through her LRs and Others
58. RFA-4894 OF 2015 (O&M) State of Haryana and Another V. Vikas
59. RFA-4885 OF 2015 (O&M) State of Haryana and Others V. Sh. Krishan Singh
60. RFA-4886 OF 2015 (O&M) State of Haryana and Others V. Smt. Sabnam
61. RFA-4887 OF 2015 (O&M) State of Haryana and Others V. Rawat Singh and
Another
62. RFA-4888 OF 2015 (O&M) State of Haryana and Others V. Ram Avtar and
Others
63. RFA-4889 OF 2015 (O&M) State of Haryana and Others V. Smt. Sarti
64. RFA-4890 OF 2015 (O&M) State of Haryana and Another V. Smt. Suresh Rani
and Others
65. RFA-4891 OF 2015 (O&M) State of Haryana and Another V. Smt. Satyawati alias
Satto and Others
66. RFA-4892 OF 2015 (O&M) State of Haryana and Another V. Asha Gupta
67. RFA-2044 OF 2014 (O&M) Paramjeet Singh and Others V. State of Haryana and
Another
68. RFA-2045 OF 2014 (O&M) Balbir Singh alias Nagjeet Singh V. State of Haryana
and Another
69. RFA-2046 OF 2014 (O&M) Ram Sarup V. State of Haryana and Another
70. RFA-2047 OF 2014 (O&M) Ram Ditta V. State of Haryana and Another
71. RFA-2048 OF 2014 (O&M) Kesar Dass and Others V.State of Haryana and
Another
72. RFA-7332 OF 2014 (O&M) Dharambir V. State of Haryana and Another
73. RFA-9457 OF 2014 (O&M) State of Haryana and Another V. Jaidev Singh
74. RFA-9458 OF 2014 (O&M) State of Haryana and Others V. Smt. Rajbai and
Others
75. RFA-2043 OF 2014 (O&M) Maman Singh V. State of Haryana and Another
RFA-9456-2014 (O&M) and
other connected cases -22-
76. RFA-9459 OF 2014 (O&M) State of Haryana and Others V. Smt. Sushma Devi
77. RFA-9461 OF 2014 (O&M) State of Haryana and Another V. Satbir and Others
78. RFA-9462 OF 2014 (O&M) State of Haryana and Another V. Smt. Sara Devi and
Others
79. RFA-9463 OF 2014 (O&M) State of Haryana and Others V. Chattar Singh
80. RFA-6593 OF 2014 (O&M) Rawat Singh and Another V. State of Haryana and
Others
81. RFA-9464 OF 2014 (O&M) State of Haryana and Another V. Parbhu Singh and
Others
82. RFA-9465 OF 2014 (O&M) State of Haryana and Others V. Mahabir and Another
83. RFA-9466 OF 2014 (O&M) State of Haryana and Another V. Krishna and Others
84. RFA-8774 OF 2014 (O&M) Suraj Bhan and Another V. State of Haryana and
Another
85. RFA-9467 OF 2014 (O&M) State of Haryana and Another V. Om Parkash and
Others
86. RFA-9468 OF 2014 (O&M) State of Haryana and Another V. Shaitan Singh and
Others
87. RFA-9469 OF 2014 (O&M) State of Haryana and Another V. Sheo Bai alias Sohan
Bai and Others
88. RFA-9470 OF 2014 (O&M) State of Haryana and Another V. Baljeet Singh and
Others
89. RFA-9471 OF 2014 (O&M) State of Haryana and Others V. Ram Avtar and
Others
90. RFA-9472 OF 2014 (O&M) State of Haryana and Others V. Smt. Rajbai and
Others
91. RFA-7304 OF 2014 (O&M) Dera Baba Hari Giri Charity Trust, Bhiwani V.
State of Haryana and Others
92. RFA-8655 OF 2014 (O&M) Bani Singh and Others V. State of Haryana and
Others
93. RFA-9022 OF 2014 (O&M) Smt. Gulab Devi and Others V. State of Haryana and
Others
94. RFA-430 OF 2015 (O&M) Bharat Singh V. State of Haryana and Others
95. RFA-431 OF 2015 (O&M) Jaman Singh V. State of Haryana and Others
96. RFA-9489 OF 2014 (O&M) State of Haryana and Others V. Rampal and Others
97. RFA-5672 OF 2015 (O&M) Jai Bhagwan V. State of Haryana and Another
98. RFA-5671 OF 2015 (O&M) Smt. Panmeshari and Others V. State of Haryana and
Another
99. RFA-5670 OF 2015 (O&M) Om Parkash and Others V. State of Haryana and
Another
100.RFA-5669 OF 2015 (O&M) Ram Avtar and Others V. State of Haryana and
Another
101.RFA-9498 OF 2014 (O&M) State of Haryana and Other V. Om Parkash and
Others
102.RFA-9490 OF 2014 (O&M) State of Haryana and Others V. Mangtu Singh and
Others
103.RFA-9491 OF 2014 (O&M) State of Haryana and Another V. Smt. Ugam Devi and
Others
104.RFA-9493 OF 2014 (O&M) State of Haryana and Others V. Smt. Mari and Others
105.RFA-9494 OF 2014 (O&M) State of Haryana and Another V. Smt. Prem and
Others
106.RFA-9495 OF 2014 (O&M) State of Haryana and Another V. Smt. Panmeshari
and Others
107.RFA-9497 OF 2014 (O&M) State of Haryana and Another V. Om Prakash and
others
RFA-9456-2014 (O&M) and
other connected cases -23-
108 XOBJR-73-CI-2018 in
RFA-6326-2015
State of Haryana vs. Neelam
109 XOBJR-02-CI-2018 in
RFA-6329-2015
State of Haryana vs. Rattan Singh and others
(ANIL KSHETARPAL)
JUDGE
08.05.2025
neeraj
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