Punjab-Haryana High Court
Hsiidc Limited vs Pran Sukh Gupta And Others on 7 September, 2011
Author: Mehinder Singh Sullar
Bench: Mehinder Singh Sullar
R.F.A. No.2407 of 2011 & 43 other connected cases 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
(1) R.F.A. No.2407 of 2011(O&M)
HSIIDC Limited ......Appellant
Versus
Pran Sukh Gupta and others .....Respondents
(2) R.F.A. No.2408 of 2011(O&M)
HSIIDC Limited ......Appellant
Versus
Rang Rao and others ....Respondents
(3) R.F.A. No.2409 of 2011(O&M)
HSIIDC Limited ......Appellant
Versus
Rakesh and others .....Respondents
(4) R.F.A. No.2410 of 2011(O&M)
HSIIDC Limited ......Appellant
Versus
Madan Pal and others .....Respondents
(5) R.F.A. No.2411 of 2011(O&M)
HSIIDC Limited ......Appellant
Versus
Gajraj and others .....Respondents
(6) R.F.A. No.2412 of 2011(O&M)
HSIIDC Limited ......Appellant
Versus
Man Singh and others .....Respondents
(7) R.F.A. No.2413 of 2011(O&M)
HSIIDC Limited ......Appellant
Versus
Ashok Kumar Gupta and others .....Respondents
R.F.A. No.2407 of 2011 & 43 other connected cases 2
(8) R.F.A. No.2414 of 2011(O&M)
HSIIDC Limited ......Appellant
Versus
Amar Singh and others .....Respondents
(9) R.F.A. No.2415 of 2011(O&M)
HSIIDC Limited ......Appellant
Versus
Mani Ram and others .....Respondents
(10) R.F.A. No.2416 of 2011(O&M)
HSIIDC Limited ......Appellant
Versus
Ran Singh and others .....Respondents
(11) R.F.A. No.2417 of 2011(O&M)
HSIIDC Limited ......Appellant
Versus
Chhatar Singh and others .....Respondents
(12) R.F.A. No.2418 of 2011(O&M)
HSIIDC Limited ......Appellant
Versus
Tara Chand and others .....Respondents
(13) R.F.A. No.2419 of 2011(O&M)
HSIIDC Limited ......Appellant
Versus
Rajpal Singh and others .....Respondents
(14) R.F.A. No.2420 of 2011(O&M)
HSIIDC Limited ......Appellant
Versus
Smt.Geeta and others .....Respondents
(15) R.F.A. No.2421 of 2011(O&M)
R.F.A. No.2407 of 2011 & 43 other connected cases 3
HSIIDC Limited ......Appellant
Versus
Shadi and others ....Respondents
(16) R.F.A. No.2422 of 2011(O&M)
HSIIDC Limited ......Appellant
Versus
Naresh Kumar Gupta and others .....Respondents
(17) R.F.A. No.2423 of 2011(O&M)
HSIIDC Limited ......Appellant
Versus
Rameshwar and others .....Respondents
(18) R.F.A. No.2424 of 2011(O&M)
HSIIDC Limited ......Appellant
Versus
Vedpal and others ....Respondents
(19) R.F.A. No.2425 of 2011(O&M)
HSIIDC Limited ......Appellant
Versus
Balbir and others .....Respondents
(20) R.F.A. No.2426 of 2011(O&M)
HSIIDC Limited ......Appellant
Versus
Ajay Kumar Gupta and others .....Respondents
(21) R.F.A. No.2427 of 2011(O&M)
HSIIDC Limited ......Appellant
Versus
Raj Kumar and others .....Respondents
(22) R.F.A. No.2428 of 2011(O&M)
HSIIDC Limited ......Appellant
R.F.A. No.2407 of 2011 & 43 other connected cases 4
Versus
Suraj Pal and others .....Respondents
(23) R.F.A. No.2429 of 2011(O&M)
HSIIDC Limited ......Appellant
Versus
Des Raj and others .....Respondents
(24) R.F.A. No.2430 of 2011(O&M)
HSIIDC Limited ......Appellant
Versus
Sanjay Kumar Sharma and others .....Respondents
(25) R.F.A. No.2431 of 2011(O&M)
HSIIDC Limited ......Appellant
Versus
Smt.Sharda and others .....Respondents
(26) R.F.A. No.2432 of 2011(O&M)
HSIIDC Limited ......Appellant
Versus
Smt.Shotani and others .....Respondents
(27) R.F.A. No.2433 of 2011(O&M)
HSIIDC Limited ......Appellant
Versus
Desraj and others .....Respondents
(28) R.F.A. No.2434 of 2011(O&M)
HSIIDC Limited ......Appellant
Versus
Mahesh Kumar Gupta and others .....Respondents
(29) R.F.A. No.2435 of 2011(O&M)
HSIIDC Limited ......Appellant
Versus
R.F.A. No.2407 of 2011 & 43 other connected cases 5
Ramavtar and others .....Respondents
(30) R.F.A. No.2436 of 2011(O&M)
HSIIDC Limited ......Appellant
Versus
Raj Kumar and others .....Respondents
(31) R.F.A. No.2437 of 2011(O&M)
HSIIDC Limited ......Appellant
Versus
Surender Kumar Yadav and others .....Respondents
(32) R.F.A. No.2438 of 2011(O&M)
HSIIDC Limited ......Appellant
Versus
Sukh Dev and others .....Respondents
(33) R.F.A. No.2439 of 2011(O&M)
HSIIDC Limited ......Appellant
Versus
Satish Kumar Gupta and others .....Respondents
(34) R.F.A. No.2440 of 2011(O&M)
HSIIDC Limited ......Appellant
Versus
Mahipal and others .....Respondents
(35) R.F.A. No.2441 of 2011(O&M)
HSIIDC Limited ......Appellant
Versus
Anil Kumar Gupta and others .....Respondents
(36) R.F.A. No.2442 of 2011(O&M)
HSIIDC Limited ......Appellant
Versus
Shiv Pal and others .....Respondents
R.F.A. No.2407 of 2011 & 43 other connected cases 6
(37) R.F.A. No.2443 of 2011(O&M)
HSIIDC Limited ......Appellant
Versus
Ratipal and others .....Respondents
(38) R.F.A. No.2444 of 2011(O&M)
HSIIDC Limited ......Appellant
Versus
Parma Nand and others .....Respondents
(39) R.F.A. No.2445 of 2011(O&M)
HSIIDC Limited ......Appellant
Versus
Hans Raj @ Hans Ram and others .....Respondents
(40) R.F.A. No.2446 of 2011(O&M)
HSIIDC Limited ......Appellant
Versus
Ram Kanwar and others .....Respondents
(41) R.F.A. No.2447 of 2011(O&M)
HSIIDC Limited ......Appellant
Versus
Hukam Chand and others .....Respondents
(42) R.F.A. No.2448 of 2011(O&M)
HSIIDC Limited ......Appellant
Versus
Ravinder and others .....Respondents
(43) R.F.A. No.2449 of 2011(O&M)
HSIIDC Limited ......Appellant
Versus
Sajjan Singh .....Respondent
(44) R.F.A. No.2450 of 2011(O&M)
R.F.A. No.2407 of 2011 & 43 other connected cases 7
HSIIDC Limited ......Appellant
Versus
Chander Bhan and others .....Respondents
Date of Decision:07.09.2011
CORAM: HON'BLE MR. JUSTICE MEHINDER SINGH SULLAR.
Present: Mr.Dhiraj Chawla, Advocate,
for the appellant.
Mr.Amit Goyal, Assistant Advocate General, Haryana.
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MEHINDER SINGH SULLAR, J.(oral) At the very outset, learned counsel for the appellant-Haryana State Industrial & Infrastructure Development Corporation Limited(for brevity "the HSIIDC") has produced a copy of the judgment and submitted that the controversy involved in these appeals is squarely covered and are liable to be disposed of in the same terms of the judgment dated 11.02.2011 of a Coordinate Bench of this Court (Rajesh Bindal, J.), rendered in a bunch of appeals, decided along with main R.F.A. No.2373 of 2010 titled as Madan Pal Versus State of Haryana and another, the operative part of which is, as under:-
"34. Considering the aforesaid facts, in my opinion, applying a thumb rule, an addition of 30% thereon can very well be added on account of special locational advantage available to the land in question. Adding the same, the value of the land owned by M/s Kohli Holdings Pvt. Ltd. (RFA No.4646 of 2010) is assessed at Rs.2,119/- per square yard. The land owner shall also be entitled to the statutory benefits available under the Act.
35. In view of the above, the appeals filed by the land owners are accepted. The land owners are held entitled to compensation @ Rs.37,40,000/- per acre, whereas in the appeal filed by M/s Kohli Holdings Pvt. Ltd. (RFA No.4646 of 2010), the land owner is held entitled to compensation @ Rs.2,119/- per square yard. The land owners shall also be R.F.A. No.2407 of 2011 & 43 other connected cases 8 entitled to the statutory benefits available to them under the Act.
36. The appeals filed by the HSIIDC are dismissed.
37. To ensure that the landowners are not fleeced by the middleman in the process of disbursement of enhanced compensation, Hon'ble the Supreme Court in Pran Sukh's case(supra) decided on 17.8.2010, issued certain directions. I deem it appropriate to issue same directions in the present set of appeals as well. The same are as under:-
"With a view to ensure that the land owners are not fleeced by the middleman, we deem it appropriate to issue following further directions:
(i) The Land Acquisition Collector shall depute officers subordinate to him not below the rank of Naib Tehsildar, who shall get in touch wilh all the land owners and/or their legal representatives and inform them about their entitlement and right to receive enhanced compensation.
(ii) The concerned officers shall also instruct the land owners and/or their legal representatives to open savings bank account in case they already do not have such account.
(iii) The bank account numbers of the land owners should be given to the Land Acquisition Collector within three months.
(iv) The Land Acquisition Collector shall deposit the cheques of compensation in the bank accounts of the land owners."
Learned State Counsel appearing on behalf of official respondents has acknowledged and admitted that the subject matter of challenge in the present appeals is squarely covered by the judgment dated 11.02.2011 of this Court passed in R.F.A. No.2373 of 2010.
In this view of the matter, as there is no merit, therefore, the instant appeals filed by the HSIIDC Limited, are hereby dismissed in the same terms of the judgment dated 11.02.2011 of this Court in Madan Pal'case(supra).
September 07, 2011 (MEHINDER SINGH SULLAR) seema JUDGE