Full Judgment Text
1
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5545-5574 OF 2018
[@ SPECIAL LEAVE PETITION (C) NOS. 13484-13513 OF 2018]
[@ SPECIAL LEAVE PETITION (C) …..CC NOs. 9490-9519 OF 2017
STATE OF HARYANA & ORS. Appellant(s)
VERSUS
PARVEEN KUMAR ETC Respondent(s)
WITH
CIVIL APPEAL NO. 5575-5604 OF 2018
[@ SPECIAL LEAVE PETITION (C) NOS. 13515-13544 OF 2018]
[DIARY NO. 21880 OF 2017]
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. The appellants are before this Court, aggrieved
by the land value fixed by the High Court in respect
of the lands acquired from the respondents. We find
that the connected appeals arising out of the common
impugned Judgment have been disposed of vide Judgment
dated 13.09.2017 passed in Civil Appeal Nos.
13132-13141 of 2017 and other connected matters. The
operative portion of the Judgment reads as follows :-
“32. Even if we calculate compensation
by adding between 12 to 13% flat
Signature Not Verified
Digitally signed by
MAHABIR SINGH
Date: 2018.05.19
13:08:21 IST
Reason:
increase, taking base price at
Rs.1560/- granted in the case of Swaran
Singh in the facts of the case, the
price would come approximately to
2
Rs.1.10 crores per acre. Further
deduction in addition to deduction made
in Swaran Singh ’s case (supra) is
required to be made towards
development, it would be appropriate to
deduct further amount of Rs.15 lakhs.
Thus the compensation that we award
comes to Rs.95 lakhs per acre, not
Rs.1,46,09,000/- as determined by the
High Court. Approximation of
compensation, when made on comparable
sale method, would by and large be
similar. We reduce the amount awarded
by the High Court. Thus, we deem it
appropriate to award the amount @ Rs.95
lakhs per acre along with statutory
benefits.”
3. These appeals are also disposed of in terms of
the Judgment referred to above.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ MOHAN M. SHANTANAGOUDAR ]
New Delhi;
May 16, 2018.
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ITEM NO.42 COURT NO.5 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C)......CC No(s).
9490-9519/2017
(Arising out of impugned final judgment and order dated 24-02-2016
in RFA No. 219/2015 24-02-2016 in RFA No. 3861/2014 24-02-2016 in
RFA No. 3863/2014 24-02-2016 in RFA No. 3864/2014 24-02-2016 in RFA
No. 3865/2014 24-02-2016 in RFA No. 3866/2014 24-02-2016 in RFA No.
3867/2014 24-02-2016 in RFA No. 3868/2014 24-02-2016 in RFA No.
3869/2014 24-02-2016 in RFA No. 3870/2014 24-02-2016 in RFA No.
3872/2014 24-02-2016 in RFA No. 3873/2014 24-02-2016 in RFA No.
3874/2014 24-02-2016 in RFA No. 3875/2014 24-02-2016 in RFA No.
3876/2014 24-02-2016 in RFA No. 3877/2014 24-02-2016 in RFA No.
3878/2014 24-02-2016 in RFA No. 3968/2014 24-02-2016 in RFA No.
3969/2014 24-02-2016 in RFA No. 3970/2014 24-02-2016 in RFA No.
3971/2014 24-02-2016 in RFA No. 3972/2014 24-02-2016 in RFA No.
3973/2014 24-02-2016 in RFA No. 3981/2014 24-02-2016 in RFA No.
3982/2014 24-02-2016 in RFA No. 3983/2014 24-02-2016 in RFA No.
3984/2014 24-02-2016 in RFA No. 4173/2014 24-02-2016 in RFA No.
4174/2014 24-02-2016 in RFA No. 4175/2014 passed by the High Court
Of Punjab & Haryana At Chandigarh)
STATE OF HARYANA & ORS. Petitioner(s)
VERSUS
PARVEEN KUMAR ETC Respondent(s)
WITH
Diary No(s). 21880/2017 (IV-B)
Date : 16-05-2018 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Dr. Monika Gusain, AOR
For Respondent(s) Mr. Sameer Singh, Adv.
Dr. Sushil Balwada, AOR
Mr. R. K. Kapoor, Adv.
Ms. Kheyali, Adv.
Mr. Rajat Kapoor, Adv.
Mr. Anis Ahmed Khan, AOR
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UPON hearing the counsel the Court made the following
O R D E R
Delay condoned. Leave granted.
The appeals are disposed of in terms of the signed
non-reportable Judgment.
Pending Interlocutory Applications, if any, stand disposed of.
(JAYANT KUMAR ARORA) (RENU DIWAN)
COURT MASTER ASSISTANT REGISTRAR
(Signed non-reportable Judgment is placed on the file)