Supreme Court - Daily Orders
R. N. Kundu Advocate vs State Of Haryana And Anr on 31 July, 2018
Bench: Arun Mishra, S.Abdul Nazeer
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 7466 OF 2018
(Arising out of S.L.P.(C) No.34453 of 2016)
R.N. KUNDU ADVOCATE Appellant(s)
Versus
STATE OF HARYANA AND ANR. Respondent(s)
WITH
C.A.No.7467/2018 @ SLP(C) No.34868/2016
C.A.No.7468/2018 @ SLP(C) No.34867/2016
C.A.No.7469/2018 @ SLP(C) No.2737/2017
C.A.Nos.7470-7475/2018 @ SLP(C) Nos.7611-7616/2017
C.A.Nos.7621-7622/2018 @ SLP(C)Nos.20827-20828/2018
@ D.No.9655/2017
C.A.No.7648/2018 @ SLP(C)No.20884/2018
@ D.No.12977/2017
C.A.Nos.7477-7482/2018 @ SLP(C)Nos.24014-24019/2017
C.A.No.7609-7620/2018 @ SLP(C)Nos.20815-20826/2018
@ D.No.15279/2017
C.A.Nos.7625-7640/2018 @ SLP(C)No. 20844-20859/2018
@ D.No.15285/2017
C.A.No.7476/2018 @ SLP(C) No.17067/2017
C.A.No.7581/2018 @ SLP(C) No.9993/2017
C.A.No.7582/2018 @ SLP(C) No.9966/2017
Signature Not Verified
Digitally signed by
BALA PARVATHI
Date: 2018.08.08
C.A.No.7608/2018 @ SLP(C) No.20814/2017 @ Dy.No.19510/2017
13:19:42 IST
Reason:
C.A.No.7483/2018 @ SLP(C) No.25281/2017
C.A.Nos.7606-7607/2018 @ SLP(C)No.20812-20813/2018
@ D.No.25144/2017
2
C.A.Nos.7486-7488/2018 @ SLP(C) Nos.29665-29667/2017
C.A.Nos.7484-7485/2018 @ SLP(C) Nos.25857-25858/2017
C.A.Nos.7489-7570/2018 @ SLP(C) Nos.30107-30188/2017
C.A.Nos.7571-7573/2018 @ SLP(C) Nos.379-381/2018
C.A.No.7574/2018 @ SLP(C)No.3896/2018
C.A.No.7605/2018 @ SLP(C)No.20811/2018
@ D.No.5453/2018
C.A.Nos.7575-7580/2018 @ SLP(C) Nos.7351-7356/2018
C.A.Nos.7641-7642/2018 @ SLP(C)Nos.20842-20843/2018
@ D.No.18198/2018
C.A.No.7583-7604/2018 @ SLP(C)No.20789-20810/2018
@ D.No.18816/2018
AND
C.A.No(s)._________/2018 @ SLP(C)No(s)._________/2018
@ D.No.25779/2018
O R D E R
Permission to file SLPs/Appeals granted. Delay condoned.
Applications for substitution are allowed. Leave granted.
Heard the learned counsel for the parties at length. We are of the opinion that the High Court has relied upon a sale deed dated 18.11.1991 (exhibit P-3) 3 that was for an area of one kanal. It was small piece of land which was sold for a consideration of 1.5 lakhs. Its value has been worked out and thereafter, it has been averaged with another sale deed dated 24.3.1993 (Exh. R-E.) and average has been worked out and after making 20 % deduction, the High Court has worked out figure of Rs.5,20,600/- per acre.
We are of the considered opinion that the High Court erred in relying upon sale deed P/3 to determine compensation. The land was sold to Sapnaloom Textiles for commercial purpose. It was a small piece of land of one kanal and could not be said to be comparable sale for the purpose of determination of compensation by the High Court. The decision in the case of Major General Kapil Mehra and Ors Vs. Union of India and Anr. [(2015) 2 SCC 262] has been ignored and overlooked. The decision for 1993 notification has been followed for determining compensation with regard to notifications of 1994 and 1999. The determination of compensation is thus faulty and is liable to be set aside.
Hence, we allow the appeals. The impugned judgment and orders passed by the High Court are set aside and the cases are remitted to the High Court to consider the entire material on 4 record and thereafter render fresh decision in accordance with law.
It is made clear that we have not commented on the aspect that how much compensation to be awarded that is to be determined in accordance with law by the High Court.
........................J. (ARUN MISHRA) ........................J. (S.ABDUL NAZEER) New Delhi, JULY 31, 2018 5 ITEM NO.57 COURT NO.8 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).34453/2016 (Arising out of impugned final judgment and order dated 25-02-2016 in RFA No. 2238/2011 in LAC No. 38/2010 passed by the High Court Of Punjab & Haryana At Chandigarh) R. N. KUNDU ADVOCATE Petitioner(s) VERSUS STATE OF HARYANA AND ANR Respondent(s) WITH SLP(C) No. 2737/2017 (IV-B) SLP(C) No. 7611-7616/2017 (IV-B) SLP(C) No. 34868/2016 (IV-B) SLP(C) No. 34867/2016 (IV-B) SLP(C) No. ….…./2018 (Diary No(s).9655/2017) (With appln for c/delay in filing and refiling SLP,permission to file SLP, application for substitution, c/delay in filing substitution application) SLP(C) No. ….…./2018 (Diary No(s). 12977/2017) SLP(C) No. 24014-24019/2017 (IV-B) (With appln for c/delay in filing and refiling SLP,permission to file SLP, application for substitution, c/delay in filing substitution application) SLP(C) No. ….…./2018 SLP(C) No. 17067/2017) SLP(C) No. ….…./2018 (Diary No(s). 19510/2017) SLP(C) No. ….…./2018 (Diary No(s). 15279/2017) SLP(C) No. 25281/2017 (With appln for c/delay in filing SLP,permission to file SLP, application for substitution, c/delay in filing substitution application) SLP(C) No. 29665-29667/2017 SLP(C) No. 25857-25858/2017 6 SLP(C) No. 30107-30188/2017 SLP(C) No. 379-381/2018 (With appln for c/delay in filing SLP) SLP(C) No. ….…./2018 (Diary No(s). 15285/2017) SLP(C) No. 9966/2018 SLP(C) No. 3896/2018 (With appln for c/delay in filing SLP) SLP(C) No. ….…./2018 (Diary No(s). 25144/2017) (With applns for exemption from filing c/c of the impugned judgment and c/delay in refiling) SLP(C) No. 9993/2018 SLP(C) No. 7351-7356/2018 (IV-B) SLP(C) No. ….…./2018 (Diary No(s). 5453/2018) (With appln for c/delay in filing SLP) SLP(C) No. ….…./2018 (Diary No(s). 18198/2018) (With appln for c/delay in filing and refiling SLP,permission to file SLP, exemption from filing impugned judgment, application for substitution, c/delay in filing substitution application) SLP(C) No. ….…./2018 (Diary No(s).18816/2018) (With appln for c/delay in filing SLP,exemption from filing O.T. ) SLP(C) No. ….…./2018 (Diary No(s).25779/2018) Date : 31-07-2018 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE S.ABDUL NAZEER For the appearing Mr. Brijender Chahar,Sr.Adv. Parties: Mr. Shashi Bhushan,Adv.
Mr. Karan Chahar,Adv. Ms. Jyoti Chahar,Adv. Mr. Vinay Garg, AOR Mr. Devendra Singh, AOR Mr. Satinder S Gulati,Adv. Mrs.Kamaldeep Gulati, AOR 7 Mr. Ashish Pandey,Adv. Mr. Ronak Karanpuria,Adv. Dr. Sushil Balwada, AOR Mr. Surinder Singh,Adv. Mr. Devesh Kumar Tripathi, AOR Mr. Surinder Deswal,Adv. Ms. Beena,Adv.
Mr. Rajat Sharma,Adv. Mr. Dinesh Verma,Adv. Mr. Subhasish Bhowmick, AOR Mr. Ashwani Kumar, AOR Ms. Iti Sharma,Adv.
Mr. Ravinder Nain,Adv.
Mr. Somvir Singh Deshwal,Adv. Mr. Nischal Kumar Neeraj, AOR Mr. Rishi Malhotra, AOR Mr. Balwan Singh,Adv.
Mr. Jasbir Singh Malik,Adv. Ms. Usha Nandini. V, AOR Mr. Sandeep Sethi,ASG Mr. V.N. Koura,Adv.
Ms. Aruna Mathur,Adv. Ms. Paramjeet Benipal,Adv. Mr. Avneesh Arputham,Adv. Ms. Anuradha Arputham,Adv. M/S.Arputham Aruna And Co, AOR Mr. Mukesh Kumar Sharma, AOR Mr. C.Siddharth,Adv.
Mr. Shubham Bhalla, AOR Mr. Satpal Singh, AOR Mr. Satish Kumar, AOR Mr. Jay Kishor Singh, AOR Mr. Hemraj Murmu,Adv. Mr. Vipin,Adv.
Mr. Rahul Narayan, AOR Ms. Mala Narayan,Adv. Mr. Shashwat Goel,Adv.8
Ms. Alka Agrawal,AAG Ms. Anamika Agrawal,Adv. Dr. Monika Gusain, AOR Mr. Manpreet Kaur Bhalla,Adv.
Mr. Devendra Singh, AOR M/S.Arputham Aruna And Co, AOR Mr. Ajay Bansal,AAG Mr. Sanjay Kumar Visen, AOR Mr. Shekhar Raj Sharma,Adv.
Ms. Veena Bansal,Adv. Mr. Gaurav Yadav,Adv.
Mr. Gautam Sharma,Adv. Mr. Vikas Kumar,Adv. Mr. Manish Paliwal,Adv. Mr. Vishwa Pal Singh, AOR Mr. Ashwani Kumar, AOR Mr. Shubham Bhalla, AOR Ms. Roopam Rai,Adv.
Mr. Bharat Upreti,Adv.
UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Leave granted.
The appeals are allowed in terms of the signed order.
(B.PARVATHI) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER (Signed order is placed on the file)