GURDAYAL Vs. STATE OF HARYANA AND ANR
LAWS(P&H)-2010-10-261
HIGH COURT OF PUNJAB AND HARYANA
Decided on October 08,2010

GURDAYAL Appellant
VERSUS
STATE OF HARYANA AND ANR Respondents

JUDGEMENT

- (1.)This order will dispose of appeals bearing RFA Nos. 2400 to 2404 of 2007, as the same arise out of common acquisition.
(2.)The land owners are before this Court seeking enhancement in compensation for the trees existing on the acquired land.
(3.)The facts have been extracted from RFA No. 2400 of 2007.


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