HARPAL SINGH AND ANR. ETC. ETC. versus STATE OF PUNJAB ETC. ETC.

Citation: [2022] 4 S.C.R. 874 · Decided: 23-09-2022 · Supreme Court of India · Bench: M.R. SHAH · Disposal: Disposed off
cites 1 · see the full citation network in Lexace
Open in Lexace · Ask the AI about this case
Judgment (excerpt)

A
B
C
D
E
F
G
H
874
SUPREME COURT REPORTS
[2022] 4 S.C.R.
HARPAL SINGH AND ANR. ETC. ETC.
v.
STATE OF PUNJAB ETC. ETC.
(Civil Appeal Nos. 6744-6758 of 2022)
SEPTEMBER 23, 2022
[M. R. SHAH AND KRISHNA MURARI, JJ.]
Land Acquisition – Compensation – Determination of – Held:
While determining the compensation by the impugned common
judgment and order/s, the High Court relied upon its earlier decisions
in the cases of Surjit Singh & Kapoor Singh – Aforesaid decisions of
the High Court were the subject matter of appeals before Supreme
Court wherein the compensation was further enhanced –
Landowners in the present appeals are also similarly situated –
Accordingly, the amount of compensation payable to the landowners
is enhanced by a further sum of Rs.1,00,000/- per acre in C.A.
arising out of RFA No.1614 of 2000 and by Rs. 2,00,000/- per acre
in remaining Civil Appeals – Further, original landowners shall be
entitled to solatium as prescribed under the statute on the enhanced
amount of compensation – However, they shall not be entitled to
any statutory benefits including the interest under the Act from the
date of respective judgments and orders passed by the High Court
till the filing of the appeals in Supreme Court.
Kapoor Singh v. State of Punjab & Another Etc. and
Surjit Singh v. State of Punjab & Anr. Etc. Common
order of Supreme Court dtd. 15.01.2014 passed in
Civil Appeal Nos. 738-748/2014 and Civil Appeal No.
363/2013 – relied on.
Surjit Singh v. State of Punjab & Another Decision of
High Court dtd. 2.3.2009 in RFA No. 3004/2006;
Kapoor Singh v. The State of Punjab & Another
Decision of High Court dtd. 28.01.2010 in RFA No.
2348/1998 – referred to.
CIVIL APPELLATE JURISDICTION: Civil Appeal Nos. 6744-
6758 of 2022.
[2022] 4 S.C.R. 874
874
A
B
C
D
E
F
G
H
875
From the Judgment and Order dated 01.05.2012 of  the High
Court of Punjab and Haryana at Chandigarh in RFAs No. 3941-3949,
3952, 3953, 4485 of 2007 and 1448, 2871, 3974 of 2008.
With
Civil Appeal Nos. 6740-6743, 6734-6739 of 2022
Rameshwar Singh Malik, Sr. Adv., Naresh Kaushal, Dinesh
Verma, Subhasish Bhowmick, Somvir Singh Deswal, Satbir Singh Pillania,
Kuldeep Singh Bhakar, Diwan Singh Chauhan, Nischal Kumar Neeraj,
Amit Kumar Saroha, Ravindra Bana, Advs. for the Appellants.
Ms. Rooh-e-hina Dua, Harshit Khanduja, Kanishak Bunderwal,
Ashok K. Mahajan, Dr. Monika Gusain, Avi Dhankhar, Advs. for the
Respondents.
The Judgment of the Court was delivered by
M. R. SHAH, J.
1. As common question of law and facts arise in these group of
appeals, all these appeals are being decided and disposed of by this
common judgment and order.
2. Feeling aggrieved and dissatisfied with the impugned common
judgment(s) and order(s) dated 01.05.2012 / 02.03.2009 / 09.11.2009
passed in the respective first appeals, the particulars of which are as
under:-
Sl. 
No. 
Particulars 
RFA No. 
Date of Order 
Section 4 
Notification 
date 
1.
Harpal Singh and Anr. Vs. State of 
Punjab 
3941/2007 
01.05.2012 
21.11.2002 
2.
Parkash Singh (Dead) Thr. LRs. 
Vs. State of Punjab  
3942/2007 
01.05.2012 
21.11.2002 
3.
Ajaib Singh and Ors. Vs. State of 
Punjab 
3943/2007 
01.05.2012 
21.11.2002 
4.
Gian Singh and Ors. Vs. State of 
Punjab and Anr. 
3944/2007 
01.05.2012 
21.11.2002 
5.
Amirk Singh and Ors. Vs. State of 
Punjab 
3945/2007 
01.05.2012 
21.11.2002 
6.
Parkash Singh (Dead) Thr. LRs. 
and Ors. Vs. State of Punjab 
3946/2007 
01.05.2012 
21.11.2002 
7.
Bakhtaur Singh (Dead) Thr. LRs. 
Vs. State of Punjab and Ors. 
3947/2007 
01.05.2012 
21.11.2002 
HARPAL SINGH AND ANR. ETC. ETC. v. STATE OF PUNJAB
ETC. ETC.
A
B
C
D
E
F
G
H
876
SUPREME COURT REPORTS
[2022] 4 S.C.R.
1.
Bachan Singh (Dead) Thr. LRs. Vs. 
State of Punjab 
3948/2007 
01.05.2012 
21.11.2002 
2.
Labh Singh (Dead) Thr. LRs. and 
Anr. Vs. State of Punjab 
3949/2007 
01.05.2012 
21.11.2002 
3.
Ajmer Singh and Anr. Vs. State of 
Punjab 
3952/2007 
01.05.2012 
21.11.2002 
4.
Sajjan Singh Vs. State of Punjab 
3953/2007 
01.05.2012 
21.11.2002 
5.
Tarlochan Singh and Ors. Vs. State 
of Punjab and Ors.  
4485/2007 
01.05.2012 
21.11.2002 
6.
Gurdev Singh and Ors. Vs. State of 
Punjab and Anr. 
1448/2008 
01.05.2012 
21.11.2002 
7.
Amar Singh and Ors. Vs. State of 
Punjab 
2871/2008 
01.05.2012 
21.11.2002 
8.
Gurdip Singh and Ors. Vs. State of 
Punjab 
3974/2008 
01.05.2012 
21.11.2002 
9.
Mehar Singh and Anr. Vs. State of 
Punjab 
784/2007 
02.03.2009 
21.02.2000 
10.
Mewa Singh (Dead) and Ors. Vs. 
State of Punjab 
783/2007 
02.03.200
Excerpt shown. Read the full judgment & AI analysis in Lexace.