Punjab-Haryana High Court
Balbir Singh & Anr vs Union Of India & Ors on 10 November, 2014
Bench: Ashutosh Mohunta, Anupinder Singh Grewal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Civil Writ Petition No.22255 of 2014 (O&M)
DATE OF DECISION: 10.11.2014
Balbir Singh and another
.....Petitioners
versus
Union of India and others
.....Respondents
CORAM:- HON'BLE MR.JUSTICE ASHUTOSH MOHUNTA, ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL
Present: Mr. Rajeshwar Singh, Advocate for the petitioners
..
ASHUTOSH MOHUNTA, ACTING CHIEF JUSTICE (Oral):
Notice of motion.
On our asking, Mr. Sunil Kumar, Central Government Standing Counsel accepts notice on behalf of Union of India/respondent No.1, Ms. Munisha Gandhi, Addl. Advocate General, Punjab for respondent No.2 and Mr. Rishi Kaushal, Advocate for NHAI/respondent No.3.
Learned counsel for the petitioners has handed- over two copies of the petition to each of the learned counsels for the respondents.
In view of the nature of order which we propose to pass, no reply-affidavit is required to be filed by the respondents.
The petitioners are residents of Village Mugrala, Tehsil and District Gurdaspur. Their land, as fully described PARKASH CHAND 2014.11.10 14:34 I attest to the accuracy and authenticity of this document CWP-22255-2014 - 2 -
in para No.2 of the writ petition, had been acquired by respondent Nos.1 & 3 under the National Highways Act, 1956 (hereinafter referred to as '1956 Act'). The Award is also stated to have been passed by the Land Acquisition Collector/Competent Authority.
The petitioners' main grievance is that while assessing the compensation, the benefits of Sections 23 and 28 of the Land Acquisition Act, 1894 (hereinafter referred to as '1894 Act'), 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, dated 27.9.2012 passed in CWP No.7457 of 2012 (Bhag Singh and another versus Commissioner, Jalandhar Division and others) and dated 27.9.2012 passed in 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.
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.3- National Highways Authority for the release of above- mentioned benefits but the same are withheld only on the plea PARKASH CHAND 2014.11.10 14:34 I attest to the accuracy and authenticity of this document CWP-22255-2014 - 3 -
that no directions have been given by this Court in their case(s). The aggrieved petitioners have now approached this Court.
We have heard learned counsel for the parties at some length and gone through the record.
The principles laid down by this Court in Golden Iron and Steel Forgings's case (supra), are not in dispute. Similarly, 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 & 3 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).
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 PARKASH CHAND 2014.11.10 14:34 I attest to the accuracy and authenticity of this document CWP-22255-2014 - 4 -
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 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 within one month from the date of passing of the supplementary award 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 Forgins vs. Union of India & Ors. and Special Leave to Appeal (Civil) No.15104 of 2014 titled: Project Director, National Highway, No.1A vs. Rajeshwar Singh and Ors. Disposed of.
Dasti.
( ASHUTOSH MOHUNTA )
ACTING CHIEF JUSTICE
10.11.2014 ( ANUPINDER SINGH GREWAL )
parkash* JUDGE
PARKASH CHAND
2014.11.10 14:34
I attest to the accuracy and
authenticity of this document