Supreme Court - Daily Orders
Imarti vs The State Of Haryana on 15 December, 2021
Bench: Uday Umesh Lalit, Vineet Saran
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IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION(C)Nos.1295-1298 OF 2021
IN
CIVIL APPEAL NOS. 1202 OF 2021, 1203 of 2021, 1204 of 2021 AND 1205 OF 2021
(Arising out of Civil Appeal Nos.1198-1210 of 2021)
IMARTI AND OTHERS ETC. …Petitioners
Versus
STATE OF HARYANA AND OTHERS …Respondents
WITH
REVIEW PETITION(C)No.1306 of 2021 IN CIVIL APPEAL NO. 1230 OF 2021
(Ajit Singh vs. State of Haryana and others)
WITH
REVIEW PETITION(C)No.1299 of 2021 IN CIVIL APPEAL NO. 1255 OF 2021 (ARISING OUT
OF CIVIL APPEAL NOS. 1255-1272 OF 2021)
(Ishwar Singh & Anr. vs. Land Acquisition Collector-cum-District Revenue Officer & others)
WITH
REVIEW PETITION(C)No.1333 of 2021 IN CIVIL APPEAL NO. 1231 OF 2021
(Prahlad Singh (deceased) through LRs. vs. State of Haryana & others)
Signature Not Verified
Digitally signed by
WITH
Indu Marwah
Date: 2021.12.18
15:08:10 IST
Reason:
REVIEW PETITION(C)Nos.1310-1311 of 2021 IN CIVIL APPEAL NOs.1252-1253 OF 2021
(Deen Dayal & others vs. HSIDC (Now Haryana State Industrial and Infrastructure Development
Corporation Ltd.)
2
WITH
REVIEW PETITION(C)No.1320 of 2021 IN CIVIL APPEAL NO. 1251 OF 2021
{Chander Bhan vs. HSIDC (Now Haryana State Industrial and Infrastructure
Development Corporation Ltd.) & Anr.}
WITH
REVIEW PETITION(C)No.1309 of 2021 IN CIVIL APPEAL NO. 1229 OF 2021
(Sunder Lal & others vs. State of Haryana & others)
WITH
REVIEW PETITION(C)No.1312 of 2021 IN CIVIL APPEAL NO. 1228 OF 2021
(Rameshwar (since deceased) through LR. vs. State of Haryana & others)
WITH
REVIEW PETITION(C)No.1313 of 2021 IN CIVIL APPEAL NO. 1281 OF 2021
(Shanti and Ors. vs. HSIDC (Now Haryana State Industrial and Infrastructure
Development Corporation Ltd.) & others)
WITH
REVIEW PETITION(C)No.1332 of 2021 IN CIVIL APPEAL NO. 1250 OF 2021 (ARISING
OUT OF CIVIL APPEAL NOS. 1249-1250 OF 2021)
(Karan Singh & another vs. State of Haryana & others)
WITH
REVIEW PETITION(C)No.1331 of 2021 IN CIVIL APPEAL NO. 1280 OF 2021 (ARISING
OUT OF CIVIL APPEAL NOS. 1279-1280 OF 2021)
(Savita Devi and ors. vs. HSIDC (Now Haryana State of Industrial and Infrastructure
Development Corporation Ltd., through Division Town Planner)
WITH
REVIEW PETITION(C)Nos.1307-1308 of 2021 IN CIVIL APPEAL NOs.1249-1250 OF 2021
(Shimbhu Dayal & Anr. vs. HSIDC (Now Haryana State Industrial and Infrastructure
Development Corporation Ltd. & others etc.)
3
WITH
REVIEW PETITION(C)Nos.1300-1305 of 2021 IN CIVIL APPEAL NOs.1273-1278 OF 2021
(Rohtas (Dead) Thru LRs. & Anr. etc. vs. State of Haryana & others etc.)
ORDER
Applications for oral hearing are dismissed. These review petitions take exception to the Judgment and Order dated 08.04.2021 passed by this Court by which the appeals preferred by the appellants were dismissed.
Relying on its own decision in Madan Pal III v. State of Haryana1 the High Court had assessed market value to be Rs.48,46,000/- per acre for lands from villages Naurangpur and Lakhnoula and Rs.43,61,400/-for lands from villages Nawada Fatehpur, Naharpur Kasan and Shikohpur.
The assessment made by the High Court in Madan Pal III v. State of Haryana1, which was the foundation of the decision of the High Court in the present matters was scaled down by this Court in Wazir v. State of Haryana2.
Thus, theoretically the market value arrived at by the High Court in the present matters was, as a matter of fact, on the higher side. 1 (2018) SCC Online P&H 2871 2 (2019) 13 SCC 101 4 Considering the entirety of the matter, this Court found that no interference was called for in the appeals. The decision arrived at by the High Court was, therefore, affirmed and the appeals were dismissed.
We have gone through the grounds raised in the review petitions and do not find any error apparent on record to justify interference. These review petitions are, therefore, dismissed.
…………………………J. [Uday Umesh Lalit] …………………………J. [Vineet Saran] New Delhi;
December 15, 2021.
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ITEM NO.1001 SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(C) Nos. 1295-1298/2021 in C.A. Nos. 1202-1205/2021 (@ out of C.A. No. 1198-1210/2021) IMARTI & ORS. Petitioner(s) VERSUS STATE OF HARYANA & ORS. Respondent(s) (FOR ADMISSION ) WITH R.P.(C) No. 1306/2021 in C.A. No. 1230/2021 (IV) (IA No. 86086/2021 - ORAL HEARING) R.P.(C) No. 1299/2021 in C.A. No. 1255/2021 (@ out of C.A. No. 1255-1272/2021 (IV) (FOR ADMISSION) R.P.(C) No. 1333/2021 in C.A. No. 1231/2021 (IV) (IA No. 86135/2021 - ORAL HEARING) R.P.(C) No. 1310-1311/2021 in C.A. No. 1252-1253/2021 (IV) (IA No. 88030/2021 - ORAL HEARING) R.P.(C) No. 1320/2021 in C.A. No. 1251/2021 (IV) (IA No. 88043/2021 - ORAL HEARING) R.P.(C) No. 1309/2021 in C.A. No. 1229/2021 (IV) (IA No. 88220/2021 - ORAL HEARING) R.P.(C) No. 1312/2021 in C.A. No. 1228/2021 (IV) (IA No. 88894/2021 - ORAL HEARING) R.P.(C) No. 1313/2021 in C.A. No. 1281/2021 (IV) (IA No. 88901/2021 - ORAL HEARING) R.P.(C) No. 1331/2021 in C.A. No. 1280/2021 (@ out of C.A. No. 1279-1280/2021 (IV) (FOR ADMISSION) R.P.(C) No. 1332/2021 in C.A. No.1250/2021 (@ out of C.A. No. 1249-1250/2021) (IV) (FOR ADMISSION) 6 R.P.(C) No. 1307-1308/2021 in C.A. No. 1249-1250/2021 (IV) (IA No. 87160/2021 - ORAL HEARING) R.P.(C) No. 1300-1305/2021 in C.A. No. 1273-1278/2021 (IV) (FOR ADMISSION) Date : 15-12-2021 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT HON'BLE MR. JUSTICE VINEET SARAN By Circulation UPON perusing papers the Court made the following O R D E R Applications for oral hearing are dismissed. These review petitions are dismissed in terms of the signed order.
Pending applications, if any, shall stand disposed of.
(INDU MARWAH) (VIRENDER SINGH) COURT MASTER (SH) BRANCH OFFICER
(SIGNED ORDER IS PLACED ON THE FILE)