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[Cites 4, Cited by 1]

Punjab-Haryana High Court

Harpreet Singh & Ors vs Union Of India & Ors on 18 September, 2015

Author: Hemant Gupta

Bench: Hemant Gupta

              CWP No.19846 of 2015                                                         1



              IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                               CHANDIGARH

                                                        CWP No.19846 of 2015

                                                        Date of decision:18.9.2015


              Harpreet Singh and others                                    ....Petitioners

                                              VERSUS

              Union of India through Secretary and others                  .....Respondents

              CORAM: HON'BLE MR. JUSTICE HEMANT GUPTA

                                HON'BLE MRS. JUSTICE SNEH PRASHAR

              Present:          Mr. Sandeep Sharma, Advocate for the petitioners.

                                Mr. Alok Jain, Advocate for respondent No.1.

                                Mr. Rishi Kaushal, Advocate for respondent No.2.

                                      *****

              HEMANT GUPTA, J.(Oral)

The grievance of the petitioners is that the amount of compensation awarded does not include the amount of solatium and other statutory benefits as were available under Sections 23(1-A), 23(2), 28 and 34 of the Land Acquisition Act, 1894 (for short 'the Act') in the Award No.15 dated 21.12.2009 and Award No.15 dated 09.11.2012.

The petitioners rely upon a judgment of this Court in M/s Golden Iron and Steel Forgings v. Union of India and others, 2011 (4) R.C.R. (Civil) 375, wherein it has been held that benefits as are available under the Land Acquisition Act, 1894 are available in respect of acquisition of land under the National Highways Act, 1956 as well. Similar issues have been dealt with by a Division Bench of this Court such as in GULATI DIWAKER 2015.09.22 14:57 I attest to the accuracy and authenticity of this document CWP No.19846 of 2015 2 CWP No.3902 of 2015 titled Usha Rani v. Union of India and others, decided on 10.03.2015.

Learned counsel for the respondents fairly admits that the claim of the petitioners is covered by the aforesaid judgment in Usha Rani's case (supra).

In view of the said fact, the present writ petition is disposed of in the same terms as in Usha Rani's case (supra), subject to the decision of Hon'ble Supreme Court in Civil Appeal No.10695 of 2011 titled M/s Golden Iron & Steel Forgings v. Union of India and others.





                                                           (HEMANT GUPTA)
                                                               JUDGE




              SEPTEMBER 18, 2015                          (SNEH PRASHAR)
              'D. Gulati'                                      JUDGE




GULATI DIWAKER
2015.09.22 14:57
I attest to the accuracy and
authenticity of this document