Punjab-Haryana High Court
Bishamber Deceased Through His ... vs State Of Haryana And Another on 25 September, 2023
Neutral Citation No:=2023:PHHC:126146
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RFA No. 127 of 2022 (O&M) Neutral Citation No. 2023:PHHC:126146
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IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No. 127 of 2022 (O&M)
Date of Decision: 25.09.2023
Bishamber (deceased) through LRs and others
...Appellants
Versus
State of Haryana and another
...Respondents
CORAM: HON'BLE MR. JUSTICE HARKESH MANUJA
Present: Mr. Sandeep Sharma, Advocate
for the appellants-landowners
Mr. Shivendra Swaroop, Deputy Advocate General, Haryana
****
HARKESH MANUJA, J.
CM-243-CI-2022
Application is allowed, as prayed for, subject to all just
exceptions. The documents Annexures P-1 to P-18 are taken on record
and exemption from filing certified copies thereof is granted.
CMs-245-246-CI-2022
CM-245-CI-2022 is for condonation of delay of 2015 days in
re-filing the appeal, whereas CM-246-CI-2022 for condonation of delay of
2016 days in filing the appeal.
Upon notice, no reply has been filed; however, learned State
Counsel opposes the prayer made in the applications.
I have heard learned counsel for the parties and gone through
the contents of the applications, which have been supported by the
affidavits.
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Neutral Citation No:=2023:PHHC:126146
RFA No. 127 of 2022 (O&M) Neutral Citation No. 2023:PHHC:126146
Concededly, the other similarly situated landowners pertaining
to the same acquisition proceedings have already been held entitled for the
enhanced amount of compensation pertaining to the acquired land falling in
the same revenue estate, i.e. Village Dhankot, Tehsil & District Gurgaon,
to the tune of Rs. 3,08,55,000/- per acre, in view of judgment dated
23.10.2019 passed by this Court in RFA No. 7185 of 2013, titled "Subhash
Kumar Versus State of Haryana and others".
Based thereupon, applying the principle of parity, besides
awarding just and fair compensation and relying upon the decision of
Hon'ble Supreme Court in case of "Ningappa Thotappa Angadi (Dead)
through LRs Versus Special Land Acquisition Officer and Another",
2020 (19) SCC 599 as well as in view of the contents of applications, as per
which, the delay occurred on account of communication gap between the
applicants-appellants and their counsel; the applications are allowed and
the delay in re-filing & filing the appeal, as mentioned above, is hereby
condoned.
MAIN APPEAL
Present appeal has been preferred under Section 54 of the
Land Acquisition Act, 1894 (for short "the Act"), to modify the award dated
11.08.2014 passed by learned Additional District Judge, Gurgaon
(hereinafter to be referred as "Reference Court") seeking enhancement of
compensation amount.
[2] In pursuance to Haryana Govt. Notification under Section 4 of
the Act issued on 13.01.2010, followed by Notification dated 25.01.2010
under Section 6 thereof, the land measuring 81.99 acres, including the land
of appellants, situated in revenue estate of Village Dhankot, Tehsil &
District Gurgaon, was acquired. The public purpose for acquisition of the
land was stated to be Development & Utilization of land for Sector Roads of
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Neutral Citation No:=2023:PHHC:126146
RFA No. 127 of 2022 (O&M) Neutral Citation No. 2023:PHHC:126146
Sector 99 to 115 at Gurgaon. The Land Acquisition Collector, Gurgaon (for
short "LAC"), vide Award No. 82, dated 31.03.2010, assessed the market
value of acquired land @ Rs. 60,00,000/- per acre alongwith other statutory
benefits.
[3] Dissatisfied with the aforesaid Award, landowners / interested
persons filed objections under Section 18 of the Act, which were decided
vide award dated 11.08.2014 by learned Reference Court, whereby the
market value of the acquired land was enhanced / assessed @ Rs.
2,11,75,000/- per acre, besides granting statutory benefits.
[4] Aggrieved thereof, appeals preferred by some other
landowners, were disposed off by this Court on 23.10.2019, lead case of
which was RFA No. 7185 of 2013, titled "Subhash Kumar Versus State
of Haryana and others", thereby awarding compensation @ Rs.
3,08,55,000/- per acre.
[5] It is contended by learned counsel for the appellants that
present appeal is squarely covered with the judgment dated 23.10.2019
passed in Subhash Kumar's case (supra), arising out of the same
notification vide which the land of applicants-appellants was acquired.
[6] Learned State Counsel is not in a position to dispute the
afore-stated factual position about judgment dated 23.10.2019 passed in
Subhash Kumar's case (supra); however, opposes payment of interest for
the period, the appellant failed to approach this Court.
[7] I have heard learned counsel for the parties and gone through
the paper-book.
[8] From the records, it is apparent that the present appeal is
squarely covered with the judgment dated 23.10.2019 of Subhash
Kumar's case (supra), which is arising out of the same acquisition /
Notification dated 13.01.2010 covering the same revenue estate i.e. Village
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RFA No. 127 of 2022 (O&M) Neutral Citation No. 2023:PHHC:126146
Dhankot, Tehsil & District Gurgaon, whereby the landowners have been
held entitled for the modified / enhanced amount of compensation @ Rs.
3,08,55,000/- per acre. For reference, the relevant para-12 of judgment
dated 23.10.2019 passed in case of Subhash Kumar (supra) reads as
under:-
" 12. Accordingly, 10% cumulative increase is granted on
Rs. 2,55,00,000/- for the intervening period of 2 years,
whereby the market value would work out @ Rs.
3,08,55,000/- per acre alongwith all statutory benefits. "
[8.1] Based upon the above, applying the principle of parity,
besides award of just and fair compensation, the landowners / appellants
being similarly situated are held entitled for grant of similar amount of
compensation as has been awarded to other landowners vide judgment
dated 23.10.2019 in case of Subhash Kumar (supra), alongwith all other
statutory benefits and interest thereupon as provided under the Act, except
payment of interest for the period the appellants did not approach this Court
after passing of Reference Court's Award.
[9] Disposed off in the above terms.
Pending application(s), if any, shall stand(s) disposed off.
September 25, 2023 ( HARKESH MANUJA )
'dk kamra' JUDGE
Whether Speaking / Reasoned : Yes No
Whether Reportable : Yes No
Neutral Citation No:=2023:PHHC:126146
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