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Judgment
531 paragraphs · 1,987 wordsM.R. Shah, J
Feeling aggrieved and dissatisfied with the impugned common judgment(s) and order(s) dated 28.01.2010/18.05.2010/07.03.2012 passed in the respective first appeals, dated 12.08.2013 in RFA No. 2948/2007 and dated 2.8.2013 passed in RFA No. 4975/2010, the particulars of which are as under,
Sl.No.
Particulars
RFA No.
Date of Order
Section 4 Notification date
01
Jagjit Singh & Ors.
v. State of Punjab & Anr.
1612/2000
28.01.2010
12.11.1992
02
Bhag Singh & Anr.
v. State of Punjab & Ors.
1616/2000
28.01.2010
12.11.1992
03
Naranjan Singh (D) through Joginder Singh & Ors. v. State of Punjab & Ors.
1618/2000
28.01.2010
12.11.1992
04
Amarjit Singh v. State of Punjab & Ors.
2319/2000
28.01.2010
12.11.1992
05
Gian Singh v. State of Punjab & Others
2632/2000
28.01.2010
12.11.1992
06
Kuldip Singh v. State of Punjab & Anr.
2669/2000
28.01.2010
12.11.1992
07
Kharaiti Ram v. State of Punjab & Ors.
277/2001
28.01.2010
12.11.1992
08
Mehar Singh v. State of Punjab
280/2001
28.01.2010
12.11.1992
09
Kamaljit Kaur v. State of Punjab & Ors.
317/2001
28.01.2010
12.11.1992
10
Amrik Singh v. State of Punjab
328/2001
28.01.2010
12.11.1992
11
Desa Singh & Ors.
v. State of Punjab & Ors.
1307/2001
28.01.2010
12.11.1992
12
Thakur Dass v. State of Punjab & Ors.
1309/2001
28.01.2010
12.11.1992
13
Daljit Singh & Ors.
v. State of Punjab & Anr.
1310/2001
28.01.2010
12.11.1992
14
Mohinder Singh v. State of Punjab
1312/2001
28.01.2010
12.11.1992
15
Jagir Singh v. State of Punjab & Anr.
1313/2001
28.01.2010
12.11.1992
16
Dalbag Singh & Ors. v. State of Punjab
1316/2001
28.01.2010
12.11.1992
17
Amarjit Singh v. State of Punjab & Ors.
1377/2001
28.01.2010
12.11.1992
18
Mehar Singh & Anr.
v. State of Punjab & Anr.
1379/2001
28.01.2010
12.11.1992
19
Gurnam Singh & Anr. v. State of Punjab & Ors.
1452/2001
28.01.2010
12.11.1992
20
Mohinder Singh v. State of Punjab & Ors.
1719/2001
28.01.2010
12.11.1992
21
Gian Singh v. State of Punjab & Ors.
1983/2001
28.01.2010
12.11.1992
22
Surinder Pal Singh & Anr. v. State of Punjab & Ors.
1984/2001
28.01.2010
12.11.1992
23
Dharam Singh v. State of Punjab
2133/2001
28.01.2010
12.11.1992
24
Bachan Singh (D) through Lr. Jaswinder Singh v. State of Punjab & Ors.
2137/2001
28.01.2010
12.11.1992
25
Pargat Singh & Anr.
v. State of Punjab & Anr.
2150/2001
28.01.2010
12.11.1992
26
Paramjit Singh & Anr. v. State of Punjab & Ors.
2154/2001
28.01.2010
12.11.1992
27
Sohan Singh & Ors.
v. State of Punjab & Ors.
2159/2001
28.01.2010
12.11.1992
28
Lakbir Singh v. State of Punjab
2182/2001
28.01.2010
12.11.1992
29
Purni v. State of
2183/2001
28.01.2010
12.11.1992
Punjab & Ors.
30
Hukam Singh & Anr.
v. State of Punjab
2221/2001
28.01.2010
12.11.1992
31
Achhra Singh v. State of Punjab & Anr.
2224/2001
28.01.2010
12.11.1992
32
Jarnail Kaur & Anr.
V. State of Punjab
2225/2001
28.01.2010
12.11.1992
33
Kaka Singh v. State of Punjab & Ors.
2226/2001
28.01.2010
12.11.1992
34
Rajinder Singh v. State of Punjab & Ors.
2280/2001
28.01.2010
12.11.1992
35
Smt. Palo v. State of Punjab
2315/2001
28.01.2010
12.11.1992
36
Gurjit Singh & Ors.
v. State of Punjab & Ors.
2957/2001
28.01.2010
12.11.1992
37
Gurcharan Singh v. State of Punjab & Ors.
2958/2001
28.01.2010
12.11.1992
38
Dayal Singh v. State of Punjab & Anr.
3352/2001
28.01.2010
12.11.1992
39
Sher Singh & Ors.
v. State of Punjab & Ors.
3412/2001
28.01.2010
12.11.1992
40
Shamsher Singh & Ors. v. State of Punjab
3555/2001
28.01.2010
12.11.1992
41
Kulwant Singh & Ors. v. State of Punjab & Ors.
4158/2001
28.01.2010
12.11.1992
42
Dayal Singh v. State of Punjab & Ors.
4249/2001
28.01.2010
12.11.1992
43
Harbans Singh v. State of Punjab & Anr.
4311/2001
28.01.2010
12.11.1992
44
Gurmukhi Singh & Ors. v. State of Punjab & Anr.
4628/2001
28.01.2010
12.11.1992
45
Din Dayal Verma v. State of Punjab & Ors.
5784/2001
28.01.2010
12.11.1992
46
Surinder Pal Singh & Anr. v. State of Punjab & Ors.
338/2002
28.01.2010
12.11.1992
47
Norang Singh v. State of Punjab & Ors.
666/2002
28.01.2010
12.11.1992
48
Sadhu Singh & Anr.
V. State of Punjab & Ors.
816/2002
28.01.2010
12.11.1992
49
Jit Singh v. State of Punjab & Ors.
2872/2002
28.01.2010
12.11.1992
50
Karnail Singh (D) through Lrs. Kuldip Singh & Ors. v. State of Punjab
3257/2002
28.01.2010
12.11.1992
51
Karnail Singh (D) through Lrs. Surjit Singh & Anr. V. State of Punjab
3259/2002
28.01.2010
12.11.1992
52
Rajinder Singh v. State of Punjab & Ors.
3265/2002
28.01.2010
12.11.1992
53
Mohan Singh & Ors.
v. State of Punjab & Anr.
3294/2002
28.01.2010
12.11.1992
54
Mohinder Singh v. State of Punjab & Anr.
1054/2002
28.01.2010
12.11.1992
55
Shamsher Singh & Ors. v. State of Punjab & Anr.
1079/2003
28.01.2010
12.11.1992
56
Mehar Singh v. State of Punjab
1470/2003
28.01.2010
12.11.1992
57
Charan Singh (D) through Lrs. Kuldip Singh & Ors. v. State of Punjab & Anr.
1472/2003
28.01.2010
12.11.1992
58
Gian Singh & Ors.
v. State of Punjab & Ors.
1546/2003
28.01.2010
12.11.1992
59
Karnail Singh & Anr.
v. State of Punjab & Anr.
327/2001
28.01.2010
12.11.1992
60
Karnail Singh v. State of Punjab & Ors.
4550/2003
28.01.2010
12.11.1992
61
Labh Singh & Ors.
v. State of Punjab & Ors.
2932/2005
28.01.2010
12.11.1992
62
Hernai Singh & Anr.
V. State of Punjab
3447/2006
18.05.2010
12.11.1992
63
Malkit Singh v. State of Punjab & Ors.
1828/2007
28.01.2010
12.11.1992
64
Jagdish Singh v. State of Punjab & Ors.
1298/2009
28.01.2010
12.11.1992
65
Gurmail Singh v. State of Punjab & Anr.
1302/2009
28.01.2010
12.11.1992
66
Daljit Singh v. State of Punjab & Anr.
5164/2001
28.01.2010
12.11.1992
67
Mehar Singh v. State of Punjab & Anr.
1424/2009
28.01.2010
12.11.1992
68
Gurmail Singh & Ors. v. State of Punjab & Ors.
1434/2001
18.05.2010
12.11.1992
69
Mohinder Singh & Ors. v. State of Punjab & Ors.
4648/2001
18.05.2010
12.11.1992
70
Sohan Singh & Ors.
v. State of Punjab & Ors.
3603/2002
18.05.2010
12.11.1992
71
Nachhatar Kaur v. State of Punjab & Anr.
4201/2002
18.05.2010
12.11.1992
72
Sadhu Singh & Anr.
V. State of Punjab & Anr.
2426/2003
18.05.2010
12.11.1992
73
Amrik Singh & Anr.
V. State of Punjab
2427/2003
18.05.2010
12.11.1992
74
Bant Singh & Ors. v. State of Punjab & Ors.
2666/2003
18.05.2010
12.11.1992
75
Harnai Singh & Anr.
V. State of Punjab
2490/2004
18.05.2010
12.11.1992
76
Gurmit Singh v. State of Punjab & Anr.
501/2005
18.05.2010
12.11.1992
77
Kuldip Singh v. State of Punjab
5138/2001
07.03.2012
14.06.1993
78
Sadhu Singh & Anr.
V. State of Punjab & Ors.
5139/2001
07.03.2012
14.06.1993
79
Amrik Singh v. State of Punjab
5590/2001
07.03.2012
14.06.1993
80
Sadhu Singh & Anr.
V. State of Punjab
5591/2001
07.03.2012
14.06.1993
81
Jit Singh v. State of Punjab
5597/2001
07.03.2012
14.06.1993
82
Shamsher Singh & Ors. v. State of Punjab
5715/2001
07.03.2012
14.06.1993
83
Achhra Singh & Ors. v. State of Punjab & Anr.
5733/2001
07.03.2012
14.06.1993
84
Labh Singh & Ors.
v. State of Punjab & Ors.
5787/2001
07.03.2012
14.06.1993
85
Talok Singh v. State of Punjab
205/2002
07.03.2012
14.06.1993
86
Kaka Singh v. State of Punjab & Ors.
207/2002
07.03.2012
14.06.1993
87
Desa Singh & Ors.
v. State of Punjab & Ors.
933/2002
07.03.2012
14.06.1993
88
Sarabjit Singh & Ors. v. State of Punjab & Ors.
1370/2002
07.03.2012
14.06.1993
89
Tarlochan Singh & Ors. v. State of Punjab & Ors.
1936/2002
07.03.2012
14.06.1993
90
Kaka Singh & Ors. v. State of Punjab & Ors.
2492/2002
07.03.2012
14.06.1993
91
Mohinder Singh & Ors. v. State of Punjab
2550/2002
07.03.2012
14.06.1993
92
Baljit Singh & Anr.
V. State of Punjab & Ors.
4194/2002
07.03.2012
14.06.1993
93
Jawala Singh & Ors. v. State of Punjab & Anr.
2480/2003
07.03.2012
14.06.1993
94
Lakhmir Singh & Ors. v. State of Punjab & Ors.
2787/2003
07.03.2012
14.06.1993
95
Dilbagh Singh & Anr. v. State of Punjab & Ors.
3279/2003
07.03.2012
14.06.1993
96
Sadhu Singh & Anr.
V. State of Punjab & Ors.
4258/2003
07.03.2012
14.06.1993
97
Kamljit Singh v. State of Punjab
2948/2007
07.03.2012
14.06.1993
98
Paramjit Kaur & Ors. v. State of Punjab & Ors.
4975/2010
02.08.2013
21.02.2000
determining/awarding the compensation for the acquired lands in question at Rs. 7,80,000/- per acre, the original landowners have preferred the present appeals.
At the outset, it is required to be noted that while determining the amount of compensation @ Rs. 7,80,000/- per acre in the respective first appeals except RFA No. 4975/2010, the High Court has relied upon its earlier decision in the case of Kapoor Singh v. The State of Punjab & Another (RFA No. 2348/1998 decided on 28.01.2010). So far as Civil Appeal arising out of impugned judgment and order passed by the High Court dated 2.8.2013 in RFA No. 4975/2010 is concerned, the High Court has determined the compensation at Rs. 19,85,700/- per acre, relying upon its earlier decision in the case of Surjit Singh v. State of Punjab & Another (RFA No. 3004/2006 decided on 2.3.2009).
It is not in dispute that the aforesaid decisions of the High Court in the cases of Kapoor Singh (supra) & Surjit Singh (supra) were the subject matter of appeals before this Court and in the case of Kapoor Singh (supra) and other allied first appeals, this Court has enhanced the amount of compensation by a further amount of Rs.1,00,000/- and Rs. 2,00,000/- per acre in the case of Surjit Singh (supra), payable by the Greater Mohali Area Development Authority with interest and solatium as prescribed under the Statute from the date of the orders passed by the High Court (vide common order dated 15.01.2014 passed in Civil Appeal Nos. 738-748/2014 – Kapoor Singh v. State of Punjab & Another Etc. and Civil Appeal No. 363/2013 – Surjit Singh v. State of Punjab & Anr. Etc.).
It is not in dispute that the landowners in the present appeals are similarly situated. As observed hereinabove, while determining the compensation by the impugned common judgment and order/s, the High Court has relied upon its earlier decisions in the cases of Kapoor Singh (supra) & Surjit Singh (supra) respectively. Therefore, the present appeals are also required to be disposed of in terms of the decision of this Court in the cases of Kapoor Singh (supra) & Surjit Singh (supra), by enhancing the amount of compensation by a further sum of Rs.1,00,000/- per acre and Rs. 2,00,000/- per acre respectively. However, there is a substantial delay in preferring the first appeals. Therefore, we deem it appropriate to deny the interest on the enhanced amount of compensation from the date of the judgment and order/s passed by the High Court till the present appeals (special leave petitions) are preferred before this Court.
In view of the undisputed facts, all these appeals are partly allowed. Accordingly, we enhance the amount of compensation payable to the landowners to Rs. 1,00,000/- per acre in all these appeals where the High Court has relied upon its earlier decision in the case of Kapoor Singh (supra) except Civil appeal arising out of the impugned judgment and order passed by the High Court passed in RFA No. 4975/2010 in which the High Court has relied upon its earlier decision in the case of Surjit Singh (supra). We enhance the amount of compensation payable to the landowners to Rs. 2,00,000/- per acre in Civil Appeal arising out of the impugned judgment and order passed by the High Court in RFA No. 4975/2010. It is also ordered that the original landowners shall be entitled to solatium as prescribed under the statute on the enhanced amount of compensation from the date of orders passed by the High Court. However, the original landowners – claimants shall not be entitled to interest from the date of the orders passed by the High Court till filing of the appeals before this Court. The enhanced amount of compensation shall be deposited by the Greater Mohali Area Development Authority within three months from today before the Reference Court.
All these appeals are accordingly disposed of in the aforesaid terms. However, in the facts and circumstances of the case, there shall be no order as to costs.