Brij Kishore Goel vs Union Of India And Ors

CWP-27135-2018 & connected cases -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Item No.107+236 (56 cases) CWP-27135-2018
Date of Decision: 08.09.2026
Brij Kishore Goel …Petitioner
Versus
Union of India and others …Respondents
With
Sr. Case No. Petitioner(s) Respondent(s)
No.

2. CWP-12656-2025 Surat Singh and others Union of India and others

3. CWP-1407-2026 Lovepreet Singh National Highway
Authority of India and
another

4. CWP-15517-2026 Rasal Singh (deceased) Union of India and others
through LR(s)

5. CWP-16481-2025 Jagdeep Kaur and National Highway
others Authority of India

6. CWP-19607-2025 Apar Singh Union of India and others

7. CWP-19629-2025 Prithipal Singh and Union of India and others
another

8. CWP-21649-2025 Mejor Singh and others Union of India and others

9. CWP-19800-2021 Sukhdeep Singh and Union of India and others
others

10. CWP-11279-2023 Jagtar Singh National Highway
(O&M) Authority of India and
others

11. CWP-12836-2024 Manjinder Singh and The Chairman, National
others Highway Authority of
India and another

12. CWP-12852-2024 Rajwinder Kaur and The Chairman, NHAI and
others another

13. CWP-12978-2023 Harjit Singh and others Union of India and others
(O&M)

14. CWP-13216-2024 Gurparnam Singh and The Chairman, NHAI and
others another

15. CWP-13218-2024 Harpal Singh and The Chairman, NHAI and
another another

16. CWP-13841-2024 Navtej Singh and others National Highway
Authority of India and
another

17. CWP-13927-2024 M/s New World National Highway
Buildcon Pvt. Ltd. Authority of India and
another

18. CWP-16720-2025 Sukha Singh and others The Chairman, National
Highway Authority of
India and another

19. CWP-16939-2025 Harbhajan Singh and Union of India and others
others

20. CWP-18107-2023 Balwinder Singh and National Highway
(O&M) others Authority of India and
another

21. CWP-18491-2023 Dilsher Singh and others National Highway
Authority of India and
another
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CWP-27135-2018 & connected cases -2-
Sr. Case No. Petitioner(s) Respondent(s)
No.

22. CWP-19180-2024 Tajinder Singh and The Chairman, National
others Highway Authority of
India and another

23. CWP-20095-2024 Simranjit Kaur The Chairman, National
Highway Authority of
India and another

24. CWP-23806-2025 Dilbagh Singh and Union of India and others
others

25. CWP-23833-2025 Baljinder Singh and Union of India and others
others

26. CWP-24896-2024 Shamsher Singh and Chairman, National
another Highway Authority of
India and another

27. CWP-24914-2025 Jatinder Pal Singh Union of India and others

28. CWP-29496-2024 Kashmir Singh and The Chairman, National
others Highway Authority of
India and another

29. CWP-32012-2024 Sharanjit Kaur and Union of India and others
another

30. CWP-586-2024 Angrej Singh and others National Highway
Authority of India and
another

31. CWP-623-2024 Kulwant Kaur and National Highway
another Authority of India and
another

32. CWP-8709-2023 Parmjit Singh and Union of India and others
another

33. CWP-8730-2023 Balwinder Singh Union of India and others

34. CWP-8894-2023 Sukhraj Singh and Union of India and others
(O&M) others

35. CWP-8895-2023 Parlaj Singh and others Union of India and others
(O&M)

36. CWP-8952-2023 Manpreet Kaur and Union of India and others
(O&M) others

37. CWP-9019-2023 Shri Guru Granth Sahib Union of India and others
Ji

38. CWP-9410-2023 Balwinder Singh and Union of India and others
(O&M) another

39. CWP-9478-2023 Shri Guru Granth Sahib Union of India and others
(O&M) Ji and another

40. CWP-22503-2021 Dinesh Kumar and Union of India and others
(O&M) others

41. CWP-22740-2021 Shashibala and others Union of India and others

42. CWP-29489-2025 Sunil Kaushal Union of India and others

43. CWP-30005-2025 Vipanpreet Singh and Union of India and others
others

44. CWP-30013-2025 Pratap Singh and others Union of India and others

45. CWP-30020-2025 Nirmal Kaur Union of India and others

46. CWP-36013-2025 Ratno Devi and others Union of India and others

47. CWP-36122-2025 Ram Narayan and Union of India and others
others

48. CWP-36419-2025 Onkar Singh and others Union of India and others

49. CWP-38912-2025 Sukhdev Singh National Highway
Authority of India and
another

50. CWP-5034-2020 Santosh Kumari Union of India and others

51. CWP-509-2026 Abhijit Singh and others Union of India and others
MOHIT KUMAR
52. CWP-8418-2024 Digvijay Singh and Union of India and others
2026.09.09 16:02
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document

CWP-27135-2018 & connected cases -3-
Sr. Case No. Petitioner(s) Respondent(s)
No.

53. CWP-8426-2024 Shiv Raj Singh Manhas Union of India and others
(deceased) through LRs

54. CWP-8813-2026 Jatinder Pal Singh Union of India and others

55. CWP-15582-2026 Kamala Jain (deceased)
through LRs and
another
Union of India and others

56. CWP-20732-2025 Harpreet Singh and Union of India and others
another

CORAM: HON’BLE MR. JUSTICE JAGMOHAN BANSAL
Present: - Mr. Aashish Chopra, Senior Advocate with
Ms. Nitika Sharma, Advocate for the petitioner(s)
(in CWP No.22740-2021)
Mr. Vipin Mahajan, Senior Advocate with
Mr. Amit Gupta, Advocate for the petitioner(s)
(in CWP-16481-2025)
Mr. Mayank Gupta, Advocate and
Mr. Didar Singh, Advocate for the petitioner(s)
(in CWP-12656-2025)
Mr. Ajiteshwar Singh, Advocate for the petitioner(s)
(in CWP-8418-2024 & CWP-8426-2024)


Mr. Chander Kant Rana, Advocate and
Mr. Vikram Rathore, Advocate for the petitioner(s)
(in CWP-29489-2025)


Mr. Gaurav Gaur, Advocate and
Mr. Vivek Kumar Sharma, Advocate for the petitioner(s)
(in CWP-19607-2025, CWP-19629-2025, CWP-21649-2025,
CWP-509-2026, CWP-8813-2026, CWP-20732-2025)

Mr. Rohiteshwar Singh, Advocate for the petitioner(s)
(in CWP-15517-2026, CWP-36013-2025, CWP-36122-2025,
CWP-36419-2025, CWP-5034-2020, CWP-15582-2026)

Mr. Raj Karan Singh Verka, Advocate for the petitioner(s)
(in CWP-18491-2023, CWP-19800-2021, CWP-8952-2023,
CWP-9019-2023, CWP-9410-2023, CWP-9478-2023,
CWP-11279-2023, CWP-12978-2023, CWP-18107-2023,
CWP-8709-2023, CWP-8895-2023, CWP-8894-2023,
CWP-8730-2023 CWP-12836-2024, CWP-12852-2024,
CWP-13927-2024, CWP-13841-2024, CWP-13218-2024,
CWP-13216-2024, CWP-623-2024, CWP-586-2024,
CWP-32012-2024, CWP-29496-2024, CWP-24896-2024,
CWP-20095-2024, CWP-19180-2024, CWP-16939-2025,
CWP-16720-2025, CWP-38912-2025, CWP-30020-2025,
CWP-1407-2026)

Mr. K.S. Kang, Advocate for respondent-NHAI
(in CWP-12978-2023, CWP-18107-2023, CWP-8709-2023,
CWP-8894-2023, CWP-8952-2023, CWP-9019-2023,
MOHIT KUMAR
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CWP-9410-2023 & CWP-9478-2023)
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CWP-27135-2018 & connected cases -4-
Mr. Rishi Kaushal, Advocate and
Ms. Komal Bishnoi, Advocate for respondent-NHAI
(in CWP-11279-2023, CWP-16720-2025, CWP-16939-2025,
CWP-18107-2023, CWP-18491-2023, CWP-23806-2025,
CWP-23833-2025, CWP-24914-2025, CWP-29496-2024,
CWP-32012-2024, CWP-623-2024, CWP-8730-2023,
CWP-19629-2025, CWP-19607-2025, CWP-27135-2018,
CWP-12656-2025, CWP-21649-2025, CWP-36122-2025,
CWP-36419-2025, CWP-29489-2025, CWP-16481-2025,
CWP-36013-2025, CWP-38912-2025, CWP-30005-2025,
CWP-30013-2025, CWP-30020-2025, CWP-509-2026,
CWP-1407-2026, CWP-8813-2026, CWP-8418-2024)

Mr. Mahender Joshi, Advocate for respondent-NHAI
(in CWP-19800-2021, CWP-13216-2024, CWP-13218-2024,
CWP-13927-2024, CWP-20095-2024, CWP-19180-2024,
CWP-586-2024 & CWP-5034-2020)

Mr. B.S. Sudan, Advocate
for Dr. Puneet Kaur Sekhon, Advocate for respondent-NHAI
(in CWP-8895-2023, CWP-12836-2024, CWP-12852-2024,
CWP-13841-2024)

Mr. D.K. Singal, Advocate (through video conferencing)
for respondent No.2-NHAI (in CWP-22503-2021)

Mr. H.S. Gill, Advocate for respondent No.2-NHAI
(in CWP-8426-2024)

Mr. Jagdish Manchanda,
Additional Advocate General, Haryana with
Mr. Abhinav Kalia, Deputy Advocate General, Haryana
Mr. Puru Jarewal, Deputy Advocate General, Punjab
*
JAGMOHAN BANSAL, J . (Oral)

1. As common issues are involved in the captioned petitions, with
the consent of all sides, the same are hereby disposed of by this common
order. For the sake of brevity and convenience, facts are borrowed from
CWP No.27135 of 2018 .

2. The petitioner through instant petition under Articles 226/227
of the Constitution of India is seeking direction to respondents to grant
solatium and interest on solatium with respect to his land which was
acquired under National Highways Act, 1956.
MOHIT KUMAR
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CWP-27135-2018 & connected cases -5-

3. On 23.12.2025, this Court passed the following order:
[1]. Lamently, in a large number of matters, it has been observed
that the grievance raised by the petitioners-landowners is about non-
payment of solatium, though the entitlement thereto is no longer res
integra.
[2]. Keeping in view the law laid down by the Hon’ble Supreme
Court in case of Union of India Vs. Tarsem Singh, Civil Appeal
No.7064 of 2019 decided on 19.09.2019 reported as ‘(2019) 9 SCC
304, it stands settled that the landowners whose lands have been
acquired under the National Highways Act, 1956 are entitled to
statutory solatium under Section 23(2) of the Land Acquisition Act,
1894.
[3]. It has further been noticed that continued non-disbursement of
such amounts, despite entitlement being undisputed, results in
unnecessary accrual of interest, thereby causing avoidable and
continuing financial burden upon the respondent-Authority.
[4]. With a view to streamline the process; facilitate expeditious
release of undisputed statutory dues to landowners, and to obviate
further accrual of interest liability on acquiring authority (NHAI),
this Court deems it appropriate to issue the following standardized
procedural directions in cases where the grievance is confined to
non-payment of solatium:-
I. The petitioner(s) shall file an affidavit before the
CALA stating specifically that:-
(a) Solatium under Section 23(2) has not been paid
to them till date;
(b) no award or supplementary award granting
solatium has been passed, or if any such award has
been passed, the same has not been challenged and or
is not under challenge before any court or forum; and
(c) no amount towards solatium has been received by
them, either directly/indirectly or in arbitration
proceedings.
II. Upon filing of such affidavit, the respondent-
Authority/CALA shall give opportunity of hearing to the
MOHIT KUMAR
2026.09.09 16:02
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affected parties to verify the factual position and in case

CWP-27135-2018 & connected cases -6-
solatium has not been paid, the CALA shall take appropriate
steps for its release or deposit of the same in accordance with
law.
III. In the event the respondent-Authority/CALA asserts that
solatium has already been paid or that any award relating to
solatium is pending challenge, the relevant details shall be
placed on record by way of short affidavit.
[5]. This Court further deems it appropriate to prescribe a time-
bound schedule to ensure expeditious compliance. Accordingly, the
petitioner(s) shall filed the affidavit as directed above within a
period of 15 days from today. Upon filing of the said affidavit, the
respondent-Authority/CALA shall, within a further period of 15
days, verify the factual position and, where the entitlement of
solatium is found to be undisputed, calculations thereof shall be
forwarded to the concerned official of NHAI within a week.
Thereafter within two weeks of receipt of the calculations from the
CALA, the concerned official shall deposit the amount to the CALA.
Thereupon the CALA shall ensure the release of said amount to the
petitioner(s) within a further period of 15 days, in accordance with
law.
[6]. So far as the issue relating to payment of interest is
concerned, the same is kept open and is not being adjudicated at this
stage, especially in view of pendency of the review petition vide
Diary No.44096/2025 (filed on 07.08.2025) challenging the order
dated 04.02.2025 in M.A. No.1773/2021 in Civil Appeal
No.7064/2019 (Union of India & Anr. vs. Tarsem Singh & Ors.)
before the Hon’ble Supreme Court. Accordingly the present matters
are adjourned qua the said issue of interest.
[7]. List on 05.02.2025 for necessary compliance as well as qua
consideration upon interest entitlement.
[8]. It is clarified that the directions issued hereinabove pertain
only to the principal amount of solatium and shall operate
independently of the adjudication of the issue of interest.
[9]. A photocopy of this order be placed on the files of connected
cases.”
MOHIT KUMAR
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CWP-27135-2018 & connected cases -7-

4. Learned counsel for the respondent-National Highways
Authority of India (for short ‘ NHAI ’) submit that NHAI is not disputing its
liability qua solatium and interest as upheld by Hon’ble Supreme Court in
National Highways Authority of India v. Tarsem Singh and others, 2025
SCC OnLine SC 235 and Union of India and another v. Tarsem Singh and
others, (2019) 9 SCC 304 . NHAI has already paid solatium in few cases and
in remaining cases, solatium along with interest would be paid within 2
months from the date of receipt of calculation from the Collector.

5. In the wake of statement of learned counsel for respondent-
NHAI, the petitions stand disposed of. The respondent-Land Acquisition
Collector shall calculate solatium and interest within two months from today
and intimate to NHAI which would release the payment within four weeks
from the date of receipt of the calculation. The petitioners, if feel aggrieved
from calculation, may avail their remedies as permissible by law.

6. Pending application(s), if any, shall stand disposed of.


(JAGMOHAN BANSAL)
JUDGE
08.09.2026
Mohit Kumar
Whether speaking/reasoned Yes/No
Whether reportable Yes/No

MOHIT KUMAR
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