Supreme Court - Daily Orders
Divyagnakumari Harisinh Parmar (Dead) vs Union Of India . on 20 May, 2022
Bench: D.Y. Chandrachud, Pamidighantam Sri Narasimha
CA 1479/2006
1
ITEM NO.53 COURT NO.4 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. No.170382/2021 In Civil Appeal No.1479/2006
DIVYAGNAKUMARI HARISINH PARMAR (DEAD) & ORS. Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With IA No.170382/2021 - MODIFICATION)
Date : 20-05-2022 These matters were called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Appellant(s) Mr. Anish R. Shah, Adv.
Mr. Shivaji M. Jadhav, AOR
Mr. Brij Kishor Sah, Adv.
For Respondent(s) Mr. Tushar Mehta, SG
Mr. Vikramjit Banerjee, ASG
Ms. Swati Ghildiyal, Adv.
Ms. Shradha Deshmukh, Adv.
Ms. Deepanwita Priyanka, Adv.
Mr. Anirudh Bakhru, Adv.
Mr. Ankur Talwar, Adv.
Mr. Siddhartha Sinha, Adv.
Mr. Arun Kumar Yadav, Adv.
Ms. Visaka Murty, Adv.
Mr. Harish Pandey, Adv.
Mr. Amrish Kumar, AOR
Signature Not Verified
Mr. Arvind Kumar Sharma, AOR
Digitally signed by
Chetan Kumar
Date: 2022.05.21
13:28:44 IST
Reason:
CA 1479/2006
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Mr. Tushar Mehta, SG
Mr. Pavan Kr. Chaturvedi, Adv.
Mr. Nitish Kr. Singh, Adv.
Mr. Smarhar Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
1 Mr Tushar Mehta, Solicitor General states that the acquisition has been completed for the stretch of land comprised in the Delhi – Mumbai Expressway. There is a dispute between the appellant and the Government over the ownership of the land and the resolution of the dispute will in turn determine who is entitled to the compensation payable for acquisition of the land.
2 At this stage, National Highways Authority of India (NHAI) has sought modification of the interim orders dated 12 September 2005 and 24 September 2006 to the extent that the orders of status quo should not come in the way of NHAI taking over of possession of the land in question, which is described as follows:
Sl. Village Survey No Name Class of Total Area Area No. Land Acquired 1 Naroli 940/1 Shri Sarkar Agri. 01-41-00 11339 Premabhai Bavabhai 2 Naroli 966 Shri Sarkar Agri. 01-06-00 8925 Jivanbhai Dahyabhai 3 Naroli 1010/2 Shri Sarkar Agri. 01-17-00 1889 Dalpatsinh Bhanabhai Chauhan and Others CA 1479/2006 3 4 Naroli 1027/P1 Jashwantsinh Agri. 01-29-00 3091 Mohansinh Parmar 5 Naroli 1028 Ranchhodsinh Agri. 01-24-00 2337 Govansinh Parmar Thakorsinh Govansinh Parmar Dalpat Govan Parmar Bhaniben Bhagwansinh Parmar & Others 6 Naroli 1029 Laxmanbhai Agri. 01-17-00 1815 Morarbhai Valiben Harisinh Parmar and Others 7 Athal 335/1/1P1 Shree Sarkar Agri. 08-67-00 25729 Lalitaben Chunilal Shah Mahendra Kumar Chunilal Shah Prafulchandra Chunilal Shah and Others 8 Kharadpada 238/1P (Plot Malji Bhima Agri. 01-23-00 3343 No 24) 9 Kharadpada 238/1P (Plot Bhadia Mariya Agri. 01-00-00 4928 No 25) 10 Kharadpada 240/P (Plot No Vansu Raghla Agri. 01-13-00 278
32) Valvi 11 Kharadpada 240/P (Plot No Bablabhai Agri. 00-20-00 2000 33/1) Somji Valvi Pravinbhai Somji Valvi Prakash Somji Valvi 12 Kharadpada 240/P (Plot No Bablabhai Agri. 00-87-00 8182 CA 1479/2006 4 33/2) Somji Valvi Pravinbhai Somji Valvi Prakash Somji Valvi Valvi 13 Kharadpada 240/P (Plot No Vestabhai Agri. 01-09-00 4612
34) Ramlabhai 78468
3 NHAI is executing a project of national importance. The Solicitor General stated that there is an urgent requirement for carrying out the remaining work before the monsoons commence. In this backdrop, NHAI is permitted to take over the possession of the above land and to that extent, the earlier orders of status quo passed by this Court shall stand modified.
4 The Interlocutory Application is accordingly disposed of.
(CHETAN KUMAR) (ANJU KAPOOR) A.R.-cum-P.S. Court Master