Jai Kumar Vs State of Haryana and other

High Court Of Punjab And Haryana At Chandigarh 24 Apr 2018 Civil Writ Petition No. 9816 Of 2017 (O&M) (2018) 04 P&H CK 0406
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Civil Writ Petition No. 9816 Of 2017 (O&M)

Hon'ble Bench

Ajay Kumar Mittal, J; Anupinder Singh Grewal, J

Advocates

M.L. Sharma, Sushil Kumar Sharma, Sandeep Moudgil, Deepak Sabharwal

Final Decision

Allowed

Acts Referred
  • Land Acquisition Act 1894 - Section 4, 6, 18, 23(1A)
  • Constitution of India, 1950 - Article 226, 227

Judgement Text

Translate:

Allotment of in cases where only land is acquired (Oustee Quota Plots),,,

Scheme applicable up to 06.09.2010,Scheme Revised w.e.f. 07.09.2010,,

Land/Area Acquired,"Size of residential plot to

be allotted",Land/Area acquired,"Size of residential plot to

be allotted

100 to 500 sq. yards,3 marla,100 to 500 sq. yards,90 sq. mtrs.

501 to 1000 sq. yards,4 marla,501 to 1000 sq. yards,150 sq. mtrs

1001 sq. yards to ½ acre,6 marla,1001 sq. yards to ½ acre,200 sq. mtrs.

Above ½ acre to ¾

acre",8 marla,"Above ½ acre to ¾

acre",300 sq. mtrs.

Above ¾ acre to 1 acre,10 marla,Above ¾ acre to 1 acre,350 sq. mtrs.

One acre and above,14 marla,Above one acre,450 sq. mtrs.

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