[Cites 4, Cited by 0]
Madhya Pradesh High Court
National Highway Authority Of India ... vs Salagram on 26 March, 2026
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
NEUTRAL CITATION NO. 2026:MPHC-IND:8298
1 RP-392-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
&
HON'BLE SHRI JUSTICE BINOD KUMAR DWIVEDI
ON THE 26th OF MARCH, 2026
REVIEW PETITION No. 392 of 2026
NATIONAL HIGHWAY AUTHORITY OF INDIA THROUGH PROJECT
DIRECTOR PIU UJJAIN SHRI RAHUL JAJORIA S/O SRHI
Versus
SALAGRAM AND OTHERS
Appearance:
Shri Nilesh Agrawal, learned counsel through VC alongwith
Shri Abhir Lot, learned counsel for the petitioner.
Shri Somesh Gobhuj, learned counsel for the respondent.
ORDER
Per: Justice Vijay Kumar Shukla
The present review petition is filed by the applicant NHAI seeking
review of the order dated 14.11.2025 passed in WP No.44331/2025. The said
petition was disposed of by the following order:-
''The petitioner has filed present petition under Article 226 of the
Constitution of India praying following reliefs:
"7.1 यह क प टशनर क प टशन स यय
वीकार क जाव।
7.2 यह क क प टशनर को ाम झ कर थत
भूिम सव न बर 675/2 रकबा 0.442 आरे का
ितधन 9,26,432/- पये व उ धनरािश पर 10
ितशत अित र रािश 3 (जी) (2) के अनुसार
92,643/- पये दलवाई है । इस कार कुल
10,19,075/- पये दलवाई है । उ रािश पर भू-
अजन वधान 1894 क धारा 23 (1A) अित र
रािश व Solatium धारा 23(2) व याज धारा 28 के
अंतगत दलवाई जावे।
NEUTRAL CITATION NO. 2026:MPHC-IND:8298
2 RP-392-2026
सव न बर 677/1 रकबा 0.280 आरे का ितधन
5,86,880/- पये व उस पर थत वृ का ितधन
18000/- पये दलवाया है इस कार कुल धनरािश
6,04,880/- पये व उ धनरािश व उ धनरािश
पर 10 ितशत अित र रािश 3 (जी) (2) के
अनुसार 60,488/- पये दलवाई है । इस कार कुल
6,65,368/- पये दलवाई है । उ रािश पर भू-
अजन वधान 1894 क धारा 23 (1A) अित र
रािश व Solatium धारा 23 (2) व याज धारा 28 के
अंतगत दलवाई जावे।
7.3 यह क प टशनर को उसक अिध हत भूिम
का ितधन िन त समय अविध म दये जाने
बाबत ् आदे श दान कया जावे।"
02. Learned counsel for the petitioner argued that the matter is squarely
covered by the judgment passed by the co-ordinate Bench of this Court on
04/09/2025 in Writ Petition No.35204/2025 (Shivnarayan Vs. Bhartiya
Rastriya Rajya Marg Pradhikaran and Others).
03. Learned counsel for the respondent No.1 does not dispute the aforesaid
fact, however, submitted that against the said order Review Petition has
been filed. He fairly submitted that there is no stay of the said order by any
higher Court.
04. Operative para No.4 and 5 of the order dated 04/09/2025 passed in the
case of Shivnarayan (Supra) are reproduced as under:
"04. Learned counsel appearing for the
respondent after going through the judgment
passed by the Hon'ble Apex Court in case.of
Union of India v/s Tarsem Singh (AIRONLINE
2025 SC 94} is not disputing the aforesaid
facts.
05. In view of the above, this Writ Petition is
allowed. The claims i.e. additional
compensation under Section 23(1-A), Solatium
under Section 23(2) and interest under Section
28 of the Land Acquisition Act, 1894 are
allowed and the same be paid to the petitioner
within a period of six weeks from the date
of production of certified copy of this order."
05. In view of the aforesaid, present petition also stands disposed off in light
of the directions passed by the co-ordinate Bench v i d e order dated
04/09/2025. The aforesaid order shall be applicable mutatis mutandis to the
present case also. ''
Learned counsel for the review petitioner submitted that the Review
Petition No. 2528/2025 and other connected matters filed by the NHAI has
been decided by the Apex Court on 25.03.2026.
NEUTRAL CITATION NO. 2026:MPHC-IND:8298
3 RP-392-2026
Since the petition was disposed of in the light of the judgment passed
in the case of Tarsem Singh and the said order has been reviewed, therefore,
the order dated 04.12.2025 is modified to the extent that the case of the
petitioner will be governed by the judgment passed in the RP (Civil) No.
2528/2025 (NHAI Vs. Tarsem Singh and Ors).
The order passed in the review petition shall apply mutatis mutandis to
the present case also.
With the aforesaid, the present petition stands allowed and disposed of.
(VIJAY KUMAR SHUKLA) (BINOD KUMAR DWIVEDI)
JUDGE JUDGE
Sourabh
