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Judgment
Item
No.","Name of
recorded
owner","Khasra No. &
Area Bigha Biswa","Compensatio
n assessed in
Rs.","Possession
has been
taken over","Possession
has not
been taken
over",Remarks
2,"Sh. Tote
s/o Sukh
Ram ½
share","54 (2-5), 59 (0-12),
60 (0-12), 241 (2-
11), 242 (3-18),
293/190 (1-7) &
294/190 (1-7) with
other khasra nos.",24482.88/-,"Khasra Nos.
54 (1-5), 59
(0-6), 60(0-5)
241 (2-11),
242 (3-18),
taken on
09/07/71 &
25/12/71","Khasra nos.
54 (1-0), 59
(0-6), 60
(0-7), not
taken","As per RD Register
No entry made for
payment.
3,"Sh.
Chhote s/o
Sukh Ram
½ share",Do,24482.89/-,Do,-,"As per RD Register
No entry made for
payment.
26,"Sh. Baderi
s/o shera","6 (3-0) & 7 (3-0)
with other khasra
nos.",17514.32/-,"Taken on
20/08/70",-,"1. As per RD
Register Amount Rs.
4273.21 paid to Sh.
Ram Dass s/o Shera
on 23-01-82.
As per RD
Register Amount Rs.
4273.21 paid to sh.
Bhola s/o Shera on
11/02/82.
As per RD
Register Amount Rs.
8546.42 paid to sh.
Bhola s/o Shera on
11/02/82.
As per RD
Register Amount Rs.
708.18 paid to sh.
Indarpal Jain s/o shri
Niwas jain on
27,"Sh. Bhola
s/o shera",Do,17514.32/-,Do,-,
28,"Sh. Ram
Das s/o
Shera",Do,17514.33/-,Do,,
,,,,,,"5. As per RD
Register Amount Rs.
3186.81 paid to sh.
Ram Dass s/o Shera
on 09/11/79.
As per RD
Register Amount Rs.
4651.43 paid to sh.
Ram Dass s/o Shera
on 15/05/80.
54,"Sh. Ram
Chander
S/o Singh
Ram","58 (0-5), 204 (1-4),
244 (0-15), 246 (2-
2) & 247 (2-2)
with other khasra
nos.","91,256.45/-
with other
khasra nos.","58 (0-4), 204
(1-4), 244 (0-
15) & 247 (2-
2) taken
25/11/71Â &
01/06/77","58 (0-14)
not taken","As per RD Register:-
Rs. 4,352.09/- paid
to Smt. Hemlata
Jain on 19.03.76
Rs. 198.99 paid to
Sh. Om Prakash
Gupta on 25.01.84
3.  Rs. 198.99 paid to
Smt. Bhagwati
Devi on 12.12.86
4.  Rs. 198.99 paid to
Smt. Kala Devi on
19.12.86
5.  Rs. 198.99 paid to
Sh. Chander Ram
on 20.04.89
Rs. 7,561.62 Sent
to ADJ Delhi 30-
31 on 01.08.90
Rs. 4,352.09 paid
to Smt. Satyawati
on 03.04.91
55,"Sh.
Rewati s/o
Diwan","236/2/2 (6-16)
with other khasra
nos.",14038.02/-,"236/2/2 (4-3)
taken","236/2/2
(2-13) not
takenS","As per RD Register
No entry made for
payment.
56,"Sh.
Balwan
singh s/o
Diwan",Do,14038.02/-,Do,-,"As per RD Register
No entry made for
payment.
57,"Sh.
Chandar
Bhan s/o",Do,9358.68/-,Do,-,"As per RD Register
No entry made for
,Richhapal,,,,,payment.
58,"Sh.
Umrao s/o
Richhpal",Do,9358.68/-,Do,-,"As per RD Register
No entry made for
payment.
59,"Sh. Ram
Saran s/o
Richhpal",Do,9358.68/-,Do,-,"As per RD Register
No entry made for
payment.
60,"Sh.
Mangat
s/o Ram
Lal",Do,56152.07/-,Do,-,"As per RD Register
No entry made for
payment.
112,"Sh. Trilok
Chand s/o
Har sahai","239 (1-19) & 240
(2-17) with other
khasra Nos.",21276.90/-,"239 (1-19)
taken","240 (2-17)
not taken","As per RD Register
Amount Rs. 8980.51
paid to Sh. Trilok
Chand on 20/05/78.
“Khasra Nos. 54(1-0), 57(0-5), 58(0-04), 59(0-6), 60(0-5), 240(2-17), 241(2-11), 242(3-18), 293/190(1-3), 294/190(1-7)â€",,,,,,
He further submits that as far as the land falling in khasra No. 236/2/2 measuring 6 bighas 16 biswas is concerned, a separate writ petition is to be",,,,,,
filed as the present award is not with respect to the aforesaid area. The details of the above khasra numbers have been jointly provided by the,,,,,,
counsels from the extracted part of the counter affidavit which has been filed. According to the counter affidavit filed, from the aforesaid khasra",,,,,,
numbers it is clear that neither compensation has been paid for some khasra numbers nor physical possession has been taken for some khasra,,,,,,
numbers.,,,,,,
Resultantly, the writ petition is allowed in part. The acquisition proceedings pertaining to the Khasra Nos. 54(1-0), 57(0-5), 58(0-04), 59(0-6), 60(0-",,,,,,
5), 240(2-17), 241(2-11), 242(3-18), 293/190(1-3), 294/190(1-7) admeasuring 14 bighas are deemed to have lapsed. Leave as prayed is granted to the",,,,,,
petitioners to take recourse to such remedy as available in accordance with law pertaining to khasra No. 236/2/2 measuring 6 bigha 16 biswas out of,,,,,,
which possession of 4 bighas 3 biswas has already been taken. The petitioners are only praying for grant of compensation. Compensation would be,,,,,,
released within a period of one year.,,,,,,
The writ petition is disposed of in the above terms.,,,,,,