Punjab-Haryana High Court
Vinod Kumar And Ors vs Union Of India And Ors on 2 July, 2015
Author: Ajay Kumar Mittal
Bench: Ajay Kumar Mittal, Rekha Mittal
CWP No. 12900 of 2015 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No. 12900 of 2015
Date of Decision: 2.7.2015
Vinod Kumar and others
....Petitioners.
Versus
Union of India and others
...Respondents.
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL.
HON'BLE MRS. JUSTICE REKHA MITTAL.
PRESENT: Mr. Satbir Rathore, Advocate for the petitioners.
AJAY KUMAR MITTAL, J.
1. Notice of motion.
2. On the asking of the Court, Mr. Sunil Kumar Sharma, Central Government Standing Counsel accepts notice on behalf of Union of India/respondent No.1, Mr. Rishi Kaushal, Advocate for NHAI/respondent No.2 and Ms. Munisha Gandhi, Additional Advocate General, Punjab with Mr. S.K. Bansal, Assistant Advocate General, Punjab, for respondent No.3.
3. Learned counsel for the petitioners has handed over two copies of the petition to each of the learned counsels for the respondents.
4. In view of the nature of order which we propose to pass, no reply-affidavit is required to be filed by the respondents.
5. The land of the petitioners, as fully described in para No.2 of GURBACHAN SINGH 2015.07.07 16:30 I attest to the accuracy and authenticity of this document High Court Chandigarh CWP No. 12900 of 2015 -2- the writ petition, had been acquired by respondent Nos.1 and 2 under the National Highways Act, 1956.
6. The award was passed in the year 2009 by the Land Acquisition Collector/Competent Authority.
7. The petitioners' main grievance is that while assessing the compensation, the benefits of Sections 23 and 28 of the Land Acquisition Act, 1894, namely, solatium and interest were not granted to them despite the fact that this Court in M/s Golden Iron and Steel Forgings versus Union of India and others, 2011 (4) RCR (Civil) 375, has categorically held that even in the case of acquisition under the National Highways Act, 1956, the above mentioned two statutory benefits are equally admissible to the affected land-owners. The petitioners also rely upon two decisions of this Court, both dated 27.9.2012 passed in CWP No.7457 of 2012 (Bhag Singh and another versus Commissioner, Jalandhar Division and others) and CWP No.14642 of 2012 (Prem Kaur versus Union of India and others) whereby the benefits of solatium and interest in terms of the above-cited decision of this Court, have been extended to the similarly situated land- owners. Reliance was placed upon the orders, Annexures P-1 and P-2, passed by this Court in similar circumstances.
8. Another grievance of the petitioners is that besides submission of applications etc., they are running from pillar to post before the officers of respondent No.2- National Highways Authority for the release of abovementioned benefits but the same are withheld only on the plea that no directions have been given by this Court in their case(s). The aggrieved petitioners have now approached this Court.
9. We have heard learned counsel for the parties at some GURBACHAN SINGH 2015.07.07 16:30 I attest to the accuracy and authenticity of this document High Court Chandigarh CWP No. 12900 of 2015 -3- length and gone through the record.
10. The principles laid down by this Court in M/s Golden Iron and Steel Forgings's case (supra), are not in dispute. Further, the fact that the benefits of solatium and interest have been extended by this Court to the similarly situated land-owners vide order dated 27.09.2012 in Bhag Singh's case (supra), can also be hardly disputed. In these circumstances, we are of the view that it is imperative upon respondent Nos.1 & 2 to consider the petitioners' claim for the grant of solatium and interest in accordance with the decision of this Court in Golden Iron and Steel Forgings's case (supra).
11. The writ petition is accordingly disposed of in the following terms:-
(i) The petitioners shall move application(s) before the notified Competent Authority-cum-Land Acquisition Collector within a period of one month for the grant of aforesaid benefits;
(ii) The said Competent Authority will issue notice and call for the records/reply from the National Highway Authority of India;
(iii) The Competent Authority shall thereafter determine whether or not the petitioners are entitled to the aforesaid benefits, especially in view of the decisions of this Court and the Hon'ble Supreme Court relied upon by the claimants;
(iv) If the petitioners are found entitled to, a self speaking supplementary Award to this effect shall be passed within a period of four months from the date of filing of GURBACHAN SINGH 2015.07.07 16:30 I attest to the accuracy and authenticity of this document High Court Chandigarh CWP No. 12900 of 2015 -4- the application(s);
(v) The National Highways Authority of India shall deposit the amount, if any, payable in terms of supplementary award, in interest-bearing fixed deposit account(s) in any nationalized bank and disbursement thereof shall be subject to the final decision of the Hon'ble Supreme Court in Civil Appeal No. 10695 of 2011 titled as Golden Iron & Steel Forgings v. Union of India and others and Special Leave to Appeal (Civil) No.15104 of 2014 titled: Project Director, National Highway, No. IV vs. Rajeshwar Singh and Ors.
12. Writ petition stands disposed of accordingly.
(AJAY KUMAR MITTAL)
JUDGE
July 2, 2015 (REKHA MITTAL)
gbs JUDGE
GURBACHAN SINGH
2015.07.07 16:30
I attest to the accuracy and
authenticity of this document
High Court Chandigarh