Punjab-Haryana High Court
Om Parkash vs State Of Haryana And Another on 3 February, 2026
1
CR Nos.2023,
2023, 2418, 2578 of 2021; 834 of 2022 & 5664 of 2024 (O&M)
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
271
1. CR No.2023
No.2023 of 2021 (O&M)
Date of Decision:
Decision:0303.
03.02.2026
.2026
OM PARKASH ......Petitioner
......Petitioner
Vs
STATE OF HARYANA AND ANR. ....Respondents
....Respondents
2. CR No.2
No.2418 of 2021 (O&M)
RAM KANWAR ......Petitioner
......Petitioner
Vs
STATE OF HARYANA AND ORS.
ORS. ....Respondents
....Respondents
3. CR No.2578
No.2578 of 2021 (O&M)
MANGE RAM ......Petitioner
......Petitioner
Vs
STATE OF HARYANA AND ORS. ....Respondents
....Respondents
4. CR No.834
No.834 of 2022
2022 (O&M)
SAT NARAIN AND ORS. ......Petitioner
......Petitioners
Petitioners
Vs
STATE OF HARYANA AND ANR. ....Respondents
....Respondents
5. CR No.5664
No.5664 of 2024 (O&M)
ROSHAN LAL ......Petitioner
......Petitioner
Vs
HARYANA URBAN DEVELOPMENT AUTHORITY NOW HSVP AND ORS.
....Respondents
....Respondents
MANUJA
CORAM: HON'BLE MR. JUSTICE HARKESH MANUJ A
Present: Mr. Sandeep Sharma, Advocate
for the petitioner(s).
petitioner
Ms. Komal Sharma, D.A.G., Haryana.
Mr. H.S.Gill, Advocate
for the respondent/HSVP.
****
HARKESH MANUJA, J. (Oral)
[1]. Vide this common order, the aforementioned revision petitions are being decided as the same involve identical facts and question of law. For the sake of brevity, facts are being taken from CR No.2023 2023 of 2021.
1 of 3 ::: Downloaded on - 10-02-2026 01:15:46 ::: 2 CR Nos.2023, 2023, 2418, 2578 of 2021; 834 of 2022 & 5664 of 2024 (O&M) [2]. By way of present revision petition filed under Article 227 of the Constitution of India, challenge has been laid to the order dated 03.03.2020 passed by the learned Additional District Judge, Gurugram Gurugram-cum-Executing Executing Court, Court whereby the petitioner has been though awarded the benefit of enhanced market value as granted in favour of his other co-sharers arers pertaining to the acquired land, however, he has been denied the benefit of interest from the date of Award passed by the Land Acquisition Collector in terms of Section 11 of the Land Acquisition Act, 1984 till the date of filing of the execution app application.
[3]. Being aggrieved thereof, the petitioner preferred the present revision petition.
[4]. I have heard learned counsel for the parties and perused the paper book.
[5]. The issue raised by the petitioner(s) petitioner(s) now stands finally determined by the Hon'ble Apex Court in case of 'Ramphal & Ors. Vs. Haryana State Industrial and Infrastructure Development Corporation Limited & Ors.' decided on 13.01.2026 by upholding the claim of the co-sharers co sharers those who did not chose se to file Reference under Section 18 or 28-A 28 A of the Land Acquisition Act, 1894.
however, restricting the award of interest. The relevant paragraphs Nos.12 to 14 of the aforementioned judgment are extracted hereunder:
hereunder:-
"12. We are of the consider considered view that apart from the t compensation, the appellants would be entitled to the interest for a period of five years to be reckoned from today backwards and we make it explicitly clear that the appellants are not entitled for any interest for any other period. We would also hasten to add that the appellants would be entitled to all other consequential benefits which flow from award of compensation and the respondent(s) authorities shall compute the compensation as has been determined by tthe he award passed under Section 2 of 3 ::: Downloaded on - 10-02-2026 01:15:47 ::: 3 CR Nos.2023, 2023, 2418, 2578 of 2021; 834 of 2022 & 5664 of 2024 (O&M) 18 of the Act and/or modified by the High Court or this Court in exercise of appellate jurisdiction.
13. The said determination shall be made by the authorities expeditiously and at any rate within an outer limit of three m months onths from the date of this order and the amounts so determined shall be disbursed within an outer limit of three months for such determ determination ination with interest as specified therein.
14. In the event of time line which has been fixed by this Court is not adhered adhered to by the respondent(s) authorities authorities, they shall be liable to pay interest @ nine per cent (9%) on the amounts so determined from the date of such determination."
determination [6]. In view of the adjudication made by the Hon'ble Apex Court in the aforementioned case of Ramphal & Ors. (supra) (supra), the impugned orders passed by the learned Executing Court, declining interest component is set aside and the present revision petitions are thus, allowed. Both the parties are directed to appear before the learned Executing Court on 24.02.2026. Thereafter the learned Executing Court shall determine the interest payable in favour of the petitioner(s) petitioner and ensure the release thereof by the respondents in terms of the aforementioned decision passed by the Hon'ble H Apex Court.
[7]. Pending application(s), if any shall also stand disposed of.
(HARKESH MANUJA)
February 03,
03, 2026
2026 JUDGE
Atik
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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