Supreme Court - Daily Orders
Rajbir And Ors. vs State Of Haryana And Ors. on 6 September, 2017
Bench: Kurian Joseph, R. Banumathi
ITEM NOS.7+9+10+20+22+23+24+28 COURT NO.5 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 11275/2016
(Arising out of impugned final judgment and order dated 03-11-2015
in RFA No. 1941/2012 passed by the High Court of Punjab & Haryana
at Chandigarh)
RAJBIR AND ORS. PETITIONER(S)
VERSUS
STATE OF HARYANA AND ORS. RESPONDENT(S)
WITH
SLP(C) No. 29476-29487/2016 (IV-B)
SLP(C) No. 24124-24132/2016 (IV-B)
SLP(C) No. 12648/2016 (IV-B)
SLP(C) No. 10310/2017 (IV-B)
SLP(C) No. 13327-13328/2016 (IV-B)
SLP(C) No. 16418-16419/2016 (IV-B)
SLP(C) No. 25444-25445/2016 (IV-B)
SLP(C) No. 17671-17677/2016 (IV-B)
SLP(C) No. 17699-17703/2016 (IV-B)
SLP(C) No. 17664-17668/2016 (IV-B)
SLP(C) No. 13502-13513/2016 (IV-B)
SLP(C) No. 16392-16395/2016 (IV-B)
SLP(C) No. 17657-17662/2016 (IV-B)
Signature Not Verified
Digitally signed by
SLP(C) No. 19791-19792/2016 (IV-B)
NARENDRA PRASAD
Date: 2017.09.16
13:30:52 IST
Reason:
SLP(C) No. 16347-16348/2016 (IV-B)
1
SLP(C) No. 18171-18186/2016 (IV-B)
SLP(C) No. 18146-18148/2016 (IV-B)
SLP(C) No. 16350-16384/2016 (IV-B)
SLP(C) No. 17260-17281/2016 (IV-B)
SLP(C) No. 19672-19775/2016 (IV-B)
SLP(C) No. 19322-19371/2016 (IV-B)
SLP(C) No. 22364-22373/2016 (IV-B)
SLP(C) No. 22379-22383/2016 (IV-B)
SLP(C) No. 19089-19096/2016 (IV-B)
SLP(C) No. 9736-9737/2016 (IV-B)
SLP(C) No. 20296-20313/2016 (IV-B)
SLP(C) No. 16326-16334/2016 (IV-B)
SLP(C) No. 17821-17824/2016 (IV-B)
SLP(C) No. 14010/2016 (IV-B)
SLP(C) No. 11064/2016 (IV-B)
SLP(C) No. 11274/2016 (IV-B)
SLP(C) No. 9106/2016 (IV-B)
SLP(C) No. 11063/2016 (IV-B)
SLP(C) No. 11058/2016 (IV-B)
SLP(C) No. 11281/2016 (IV-B)
(WITH IA No.85059/2017-PERMISSION TO PLACE ADDITIONAL FACTS AND
GROUNDS and IA No.85060/2017-EXEMPTION FROM FILING O.T.)
SLP(C) No. 12980/2016 (IV-B)
SLP(C) No. 11061/2016 (IV-B)
2
SLP(C) No. 11292/2016 (IV-B)
SLP(C) No. 11062/2016 (IV-B)
SLP(C) No. 8561/2016 (IV-B)
SLP(C) No. 11273/2016 (IV-B)
SLP(C) No. 8841/2016 (IV-B)
SLP(C) No. 17494/2016 (IV-B)
SLP(C) No. 16339-16342/2016 (IV-B)
SLP(C) No. 17471-17482/2016 (IV-B)
SLP(C) No. 11243-11246/2016 (IV-B)
SLP(C) No. 34462/2016 (IV-B)
SLP(C) No. 11294/2016 (IV-B)
SLP(C) No. 22183-22205/2016 (IV-B)
SLP(C) No. 14373-14394/2016 (IV-B)
SLP(C) No. 16399-16410/2016 (IV-B)
SLP(C) No. 14432-14433/2016 (IV-B)
SLP(C) No. 14431/2016 (IV-B)
SLP(C) No. 14367-14370/2016 (IV-B)
SLP(C) No. 33585-33587/2016 (IV-B)
SLP(C) No. 14371-14372/2016 (IV-B)
SLP(C) No. 14434/2016 (IV-B)
SLP(C) No. 14430/2016 (IV-B)
SLP(C) No. 18618-18620/2016 (IV-B)
SLP(C) No. 23518/2016 (IV-B)
SLP(C) No. 17602/2016 (IV-B)
3
SLP(C) No. 25634/2016 (IV-B)
SLP(C) No. 17211-17214/2016 (IV-B)
SLP(C) No. 18649/2016 (IV-B)
SLP(C) No. 16344/2016 (IV-B)
SLP(C) No. 25057-25058/2016 (IV-B)
SLP(C) No. 30902-30903/2016 (IV-B)
SLP(C) No. 28818/2016 (IV-B)
SLP(C) No. 25055/2016 (IV-B)
SLP(C) No. 28812-28813/2016 (IV-B)
SLP(C) No. 7726-7731/2017 (IV-B)
SLP(C) No. 32948/2016 (IV-B)
SLP(C) No. 33588/2016 (IV-B)
SLP(C) No. 28817/2016 (IV-B)
SLP(C) No. 30330/2016 (IV-B)
SLP(C) No. 1338-1341/2017 (IV-B)
SLP(C) No. 7668/2017 (IV-B)
SLP(C) No. 36523/2016 (IV-B)
SLP(C) No. 32431/2016 (IV-B)
SLP(C) No. 38685/2016 (IV-B)
SLP(C) No. 38686/2016 (IV-B)
SLP(C) No. 38740/2016 (IV-B)
SLP(C) No. 3374-3375/2017 (IV-B)
SLP(C) No. 2398-2399/2017 (IV-B)
4
SLP(C) No. 2386-2387/2017 (IV-B)
SLP(C) No. 19654-19666/2017 (IV-B)
(APPLN. FOR CONDONATION OF DELAY IN FILING ON IA 42063/2017
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
42066/2017)
Diary No. 11928/2017-(IV-B)
(WITH APPLN. FOR CONDONATION OF DELAY IN FILING SLP)
SLP(C) No. 18610/2017(IV-B)
(WITH APPLN. FOR CONDONATION OF DELAY IN FILING SLP)
SLP(C) No.23353/2017 (DIARY NO. 12389/2017)
(WITH APPLN. FOR CONDONATION OF DELAY IN FILING SLP)
SLP(C) No.23349/2017 (DIARY NO. 14025/2017)
(WITH APPLN. FOR CONDONATION OF DELAY IN FILING SLP)
SLP(C) Nos. 19685-19686/2017
(WITH APPLN. FOR CONDONATION OF DELAY IN FILING AND REFILING SLP,
EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT, PERMISSION TO
FILE SLP)
SLP(C) No. 20073/2017
SLP(C) Nos. 19257-19258/2017
ITEM NO.9
SLP(C) No.23427-23432/2017 ( Diary No. 22427/2017)
(WITH APPLN. FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
ITEM NO.10.
SLP(C) No. 23057/2017
(WITH APPLN. FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
ITEM NO.20.
Diary No. 16554/2017
ITEM NO.22.
SLP(C) No. 25395-25397/2016
SLP(C) No. 25853/2016
5
SLP(C) No. 34786-34823/2016
SLP(C) No. 26989-27017/2016
SLP(C) No. 31489-31516/2016
SLP(C) No. 25792-25793/2016
SLP(C) No. 36799-36815/2016
SLP(C) No. 34877/2016
SLP(C) No. 34874/2016
SLP(C) No. 30164-30312/2016
SLP(C) No. 34875/2016
SLP(C) No. 34876/2016
SLP(C) No. 806/2017
SLP(C) No. 808/2017
SLP(C) No. 807/2017
SLP(C) No. 37896-37897/2016
SLP(C) No. 6057/2017
SLP(C) No. 2455/2017
SLP(C) No. 8213-8220/2017
SLP(C) No. 8352-8353/2017
Diary No. 10839/2017
SLP(C) No. 18607-18608/2017
SLP(C) No. 19817/2017
Diary No. 23208/2017
ITEM NO.23.
SLP(C) No. 12286-12300/2016
6
SLP(C) No. 25456/2016
SLP(C) No. 12689-12690/2016
SLP(C) No. 12691-12699/2016
SLP(C) No. 12311-12329/2016
SLP(C) No. 12700-12704/2016
SLP(C) No. 17614-17616/2016
SLP(C) No. 26235-26236/2016
SLP(C) No. 29608/2016
SLP(C) No. 24906/2016
SLP(C) No. 31019/2016
SLP(C) No. 3403-3404/2017
SLP(C) No. 37949/2016
ITEM NO.24
SLP(C) No. 5947-5948/2017
ITEM NO.28
Diary No. 5081/2017
(WITH APPLN(S) FOR
IA NO.58060/2017-CONDONATION OF DELAY IN FILING AND
IA NO.58063/2017-APPLICATION FOR SUBSTITUTION AND
IA NO.58062/2017-EXEMPTION FROM FILING O.T. AND
IA NO.58064/2017-DELETING THE NAME OF RESPONDENT AND
IA NO.58061/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
Diary No. 26531/2017
(WITH APPLN(S) FOR
IA NO.86503/2017-CONDONATION OF DELAY IN FILING AND
IA NO.86504/2017-PERMISSION TO FILE SLP/TP AND
IA NO.86505/2017-APPLICATION FOR SUBSTITUTION AND
IA NO.86506/2017-CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN.
AND IA NO.86507/2017-APPLICATION FOR SETTING ASIDE THE ABATMENT)
7
Date : 06-09-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s)
Mr. Tushar Mehta, ASG
Mr. Alok Sangwan, AAG
Ms. Monika Gusain, AOR
Mr. Karunish K. Shukla, Adv.
Mr. Sunny Kadiyan, Adv.
Mr. Neeraj Kumar Jain, Sr. Adv.
Mr. Sanjay Singh, Adv.
Mr. Ugra Shankar Prasad, AOR
Mr. Mahabir Singh, Sr. Adv.
Mr. Gagan Deep Sharma, Adv.
Ms. Preeti Singh, Adv.
Mr. Amit K. Nain, Adv.
Mr. Narender Hooda, Sr. Adv.
Mr. Aviral Dhirendra, Adv.
Ms. Nida Doon, Adv.
Mr. Vikas Sharan, Adv.
Dr. Surender Singh Hooda, AOR
Mr. Ram Naresh Yadav, AOR
Mr. R.C. Kaushik, AOR
Mr. Harish C. Pant, Adv.
Mr. Anis Ahmed Khan, AOR
Mr. Sanjeev K. Saroha, Adv.
Mr. Narender S. Sangwan, AOR
Mr. Shiv Kumar Tiwari, Adv.
Mr. Anjani Kumar Mishra, AOR
Mr. Rameshwar Prasad Goyal, AOR
Mr. Vikram Singh Punia, Adv.
Mr. Devashish Bharuka, AOR
Mr. Ranbir Singh Yadav, AOR
Ms. Anzu K. Varkey, Adv.
Mr. B. Rajesh, Adv.
8
Mr. Satish Kumar, AOR
Mr. Tarun Gupta, AOR
Mr. Subhasish Bhowmick, AOR
Mr. Akshay Verma, Adv.
Mr. Vikas Verma, Adv.
Mr. Akashdeep Verma, Adv.
Mr. Narender Kumar Verma, AOR
Dr. J. P. Dhanda, AOR
Ms. Raj Rani Dhanda, Adv.
Mr. vineet Dhanda, Adv.
Mr. N.A. Usmani, Adv.
Mr. Gopi Chand, Adv.
Mr. Govind Goel, Adv.
Mr. Ankit Goel, Adv.
Mr. Alok Kumar Dwivedi, Adv.
Mr. Shrey Dambhare, Adv.
Mr. Mohan Lal Sharma, AOR
Mr. Nimit Mathur, Adv.
Mr. Abhishek, AOR
Mr. Sourabh Chugh, Adv.
Mr. Nikhil Jain, AOR
Mr. Jagbir S. Malik, Adv.
Mr. K.R. Anand, Adv.
Mr. Vivek Gupta, AOR
Ms. Anil Katiyar, AOR
Mr. Satya Pal Khatri, Adv.
Mr. Aditya Singh, AOR
Mr. Rajiv Dalal, Adv.
Mr. Anil Kumar, AOR
Mr. Anil Hooda, Adv.
Mr. Jitender Hooda, Adv.
Mr. Ajay Sharma, Adv.
Mr. Kaushal Yadav, AOR
9
Mr. Rajat Sharma, Adv.
Mr. M.L. Sharma, Adv.
Mr. Sachin Kadyan, Adv.
Mr. Dinesh Verma, Adv.
Mr. Subhashish Bhowmick, Adv.
Mr. S. L. Aneja, AOR
Mr. Umang Shankar, AOR
Mr. Anil Kumar Tandale, AOR
Mr. Ranjan Mukherjee, AOR
Mr. Jasbir Singh Malik, Adv.
Mr. Siddharth Mittal, AOR
Ms. Usha Nandini. V, AOR
Mr. Divyakant Lahoti, Adv.
Mr. Manish Kaushik, Adv.
Ms. Amrita Grover, Adv.
Mr. Parikshit Ahuja, Adv.
Mr. Sachin Mittal, AOR
Mr. Tarjit Singh, Adv.
Mr. Rajat Rathee, Adv.
Mr. Sanjay Kumar Rathee, Adv.
Mr. Satish Kumar, AOR
Mr. Sumit Sinha, AOR
Mr. Ashish Gupta, Adv.
Mr. Gagan Gupta, AOR
Mr. Deepak Chauhan, Adv.
Mr. Sudhir Naagar, AOR
Mr. Siddharth Khatana, Adv.
Mr. Bhanu S, Adv.
Mr. Ankit Swarup, AOR
Mr. Tanya Swarup, Adv.
Mr. K.R. Lamboria, Adv.
Mr. Karan Kapoor, Adv.
Mr. Manik Kapoor, Adv.
Mr. Ritesh Khatri, AOR
Mr. Manoj Swarup, Adv.
10
Mr. Ankit Swarup, Adv.
Mr. Soheb Rahman, Adv.
Mr. Mukul Kumar, AOR
Mr. Shailendra Jain, Sr. Adv.
Mr. Siddharth Batra, Adv.
Mr. Ravinder Kumar, Adv.
Mr. Madhur Panwar, Adv.
Mr. Ajit Sharma, AOR
Mr. Dinesh Kumar Garg, AOR
Mr. Abhihsek Garg, Adv.
Mr. Dhananjay Garg, Adv.
Mr. Deepak Mishra, Adv.
Mr. Sushil Sardana, Adv.
Mr. Ram Kishor Singh Yadav, AOR
Mr. Sanchar Anand, Adv.
Mr. Apoorv Singhal, Adv.
Mr. Anant K. Vatsya, Adv.
Mr. Rajiv Singhal, Adv.
Mr. Devendra Singh, AOR
Mr. Ivneet Singh Pabla, Adv.
Mr. Merusagar Samantary, AOR
Mr. Ajay Kumar Mishra, Sr. Adv.
Mr. D.V. Singh, Adv.
Ms. Tulika Mukherjee, Adv.
Ms. Anuradha D. Mishra, Adv.
Mr. Shrivandit Mishra, Adv.
Mr. Avinash Tripathi, Adv.
For M/s. Anuradha & Associates
Mr. Yadav Narender Singh,Adv
For Respondent(s) Mr. Alok Sangwan, AAG
Mr. Karunesh K.S, Adv.
Mr. Sunny Kadiyan, Adv.
Ms. Monika Gusain, AOR
Mr. N.S. Dalal, Adv.
Mr. Divesh Pratap Singh, Adv.
Mr. Kaustubh Anshuraj, AOR
Mr. Piyush Hans, Adv.
11
Mr. Vishwa Pal Singh, Adv.
Mr. Chandra Bhushan Prasad, AOR
Mr. Umang Shankar, AOR
Mr. Mukul Kumar, AOR
Mr. Ankit Swarup, AOR
Mr. Ajit Sharma, AOR
Mr. Manjunath Meled, Adv.
Mr. Anuj Saini, Adv.
Mr. Anil Kumar, Adv.
Mr. S.B. Bhat,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) NOS.11275/2016, 24124-24132/2016, 11064/2016, 11274/2016, 17260-81/2016, 1338-1341/2017, 11063/2016, 11058/2016, 23353/2017, 14430/2016, 18649/2016, 19685-19686/2017, 14367-14370/2016, 14371-14372/2016, 18618-18620/2016, 17602/2016, 10310/2017 Permission to file special leave petition(s) is granted. Delay condoned.
Leave granted.
The appeals are disposed of in terms of the signed judgment.
SLP(C) No.11281/2016 AND SLP(C) No.12286-12300/2016, 12691-99/2016, 12311-329/2016 & 31019/2016 List after six months.
(ITEM NO.22) SLP(C) No.25395-25397/2016, SLP(C) No. 25853/2016, SLP(C) No. 34786-34823/2016, SLP(C) No. 26989-27017/2016, 12 SLP(C) No. 31489-31516/2016, SLP(C) No. 25792-25793/2016, SLP(C) No. 36799-36815/2016, SLP(C) No. 34877/2016, SLP(C) No. 34874/2016, SLP(C) No. 30164-30312/2016, SLP(C) No. 34875/2016, SLP(C) No. 34876/2016, SLP(C) No. 806/2017, SLP(C) No. 808/2017, SLP(C) No. 807/2017, SLP(C) No. 37896-37897/2016, SLP(C) No. 6057/2017, SLP(C) No. 2455/2017, SLP(C) No. 8213-8220/2017, SLP(C) No. 8352-8353/2017, Diary No. 10839/2017, SLP(C) No. 18607-18608/2017, SLP(C) No. 19817/2017 & Diary No. 23208/2017 List these matters on 13.09.2017.
REST OF THE MATTERS Permission to file special leave petition(s) is granted. Delay condoned.
Abatement, if any, is set aside.
I.A. No.58063/2017 in Diary No.5081/2017 and I.A. No.86505/2017 in Diary No.26531/2017 are allowed. I.A. No.58064/2017 in Diary No.5081/2017 is allowed, at the risk of the petitioners.
Issue notice in all the fresh matters. List all the matters after the judgment is passed by the High Court in terms of the judgment of this Court dated 06.09.2017 passed in Civil Appeal arising from SLP(C) No.11275/2016 and batch.
(NARENDRA PRASAD) (RENU DIWAN) COURT MASTER ASST. REGISTRAR
(Signed “Non-Reportable” Judgment, as above, is placed on the file) 13 NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO(S). 12847 OF 2017 [@ SPECIAL LEAVE PETITION (C) NO(S).11275/2016] RAJBIR AND ORS. APPELLANT(S) VERSUS STATE OF HARYANA AND ORS. RESPONDENT(S) WITH CIVIL APPEAL NO(S).14637-645 OF 2017 @ SLP(C) NOS.24124-24132/2016, CIVIL APPEAL NO(S). 14601 OF 2017 @ SLP(C) No.11064/2016, CIVIL APPEAL NO(S). 14599 OF 2017 @ SLP(C) No.11274/2016, CIVIL APPEAL NO(S). 14611-14632 OF 2017 @ SLP(C) No.17260-81/2016, CIVIL APPEAL NO(S).14646-14649 OF 2017 @ SLP(C) NOS.1338-1341/2017, CIVIL APPEAL NO(S). 14600 OF 2017 @ SLP(C) No.11063/2016, CIVIL APPEAL NO(S). 14602 OF 2017 @ SLP(C) No. 11058/2016, CIVIL APPEAL NO(S). 14653 OF 2017 @ SLP(C) No. 23353/2017, CIVIL APPEAL NO(S). 14605 OF 2017 @ SLP(C) No. 14430/2016, CIVIL APPEAL NO(S). 14633 OF 2017 @ SLP(C) No. 18649/2016, CIVIL APPEAL NO(S).14651-14652 OF 2017 @ SLP(C) No.19685-19686/2017, CIVIL APPEAL NO(S).14606-14609 OF 2017 @ SLP(C) No.14367-14370/2016, CIVIL APPEAL NO(S).14603-14604 OF 2017 @ SLP(C) No.14371-14372/2016, CIVIL APPEAL NO(S).14634-14636 OF 2017 @ SLP(C) No.18618-18620/2016, CIVIL APPEAL NO(S).14610 OF 2017 @ SLP(C) No. 17602/2016, CIVIL APPEAL NO(S).14650 OF 2017 @ SLP(C) No. 10310/2017 J U D G M E N T KURIAN, J.
Leave granted.
142. Both the claimants and the State are before this Court, aggrieved by the compensation awarded with respect to the land acquired for the purpose of Kundli-Manesar-Palwal Project (for short 'KMP Project').
3. The Section 4(1) Notification was issued on 13.08.2004 in respect of around 151 acres of land in four villages i.e. Badh Malik, Pritampura, Jatheri and Akabarpur Barota. The same was followed by Declaration dated 26.8.2004 under Section 6 of the Act. Dissatisfied by the Award of the Collector, the land owners filed objections, however, the Reference Court upheld the Award of the Collector. In the impugned judgment, the High Court has fixed the compensation in the following manner :-
For the land abutting GT Rs.35,70,000/- per acre Road upto the depth of four acres For the land upto to the Rs.27,20,000/- per acre boundary of Sector 38 For the land from the Rs.18,20,000/- per acre boundary of Sector 38 upto one km.
For remaining land Rs.12,20,000/- per acre
4. In the nature of order we propose to pass, it is not necessary to go into the various contentions except to note that, in our view, the High Court has gone wrong in placing reliance on a subsequent acquisition for which Section 4(1) Notification was issued on 17.11.2005 for Rajiv Gandhi Education City and fixing the land value for the KMP Project by 15 introducing the method of an appropriate reduction.
Another error, in our opinion, is in adopting the belting system. Being an acquisition for an Express Way passing through different parcel of land, there is no need or justification for adopting the belting system. Further, the High Court committed a mistake in introducing cuts. If the land value is to be fixed for KMP Project acquisition, the relevant factors which are to be noted are mainly the value that was prevalent in the locality prior to 13.08.2004.
5. We are informed that several documents are available for fixing the land value. We are also of the view that the High Court should bear in mind, while fixing the land value, that the road brings development and the value of the land on either side of the Highway increases and the land owners on either side of the land are also benefited by the construction of a new road. However, the High Court has also to take into consideration the reconstructions on use of the land to an extent of 200 feet on either side of the road.
6. We are also informed that certain matters pertaining to the very same acquisition have already been remitted by this Court.
7. For all the above reasons, we set aside the impugned order and remit the matters to the High Court for consideration afresh.
8. The appeals are, accordingly, disposed of.
9. We request the High Court to dispose of these cases expeditiously and preferably within a period of six months.
1610. Pending applications, if any, shall stand disposed of.
11. There shall be no orders as to costs.
.......................J. [KURIAN JOSEPH] .......................J. [R. BANUMATHI] NEW DELHI;
SEPTEMBER 06, 2017.
17