HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE DEVELOPMENT CORPORATION LTD. (HSIIDC) & OTHERS versus M/S HONEYWELL INTERNATIONAL (INDIA) PVT. LTD.

Citation: [2023] 3 S.C.R. 383 · Decided: 11-04-2023 · Supreme Court of India · Bench: M.R. SHAH · Disposal: Disposed off
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[2023] 3 S.C.R. 383
383
HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE
DEVELOPMENT CORPORATION LTD. (HSIIDC) & OTHERS
v.
M/S HONEYWELL INTERNATIONAL (INDIA) PVT. LTD.
(Civil Appeal No. 2052 of 2023)
APRIL 11, 2023
[M. R. SHAH AND C. T. RAVIKUMAR, JJ.]
Right to Fair Compensation and Transparency in Land
Acquisition, Rehabilitation and Resettlement Act, 2013 – s. 24(2) –
In first category of cases, the acquisition proceedings were
challenged under the 1894 Act, much prior to the 2013 Act came
into force – Amendment applications were filed for the relief of
deemed lapse of acquisition u/s.24(2), 2013 Act – However, the
High Court without deciding the writ petitions on merits, allowed
the same – In the second category of cases, the only relief sought
was u/s.24(2), 2013 Act – High Court allowed the said writ petitions
and declared that the acquisition w.r.t the lands in question is deemed
to have lapsed u/s.24(2), 2013 Act – On appeal, held: In the first
category of cases, impugned judgments passed by the High Court
declaring that the acquisition w.r.t the lands in question is deemed
to have lapsed u/s.24(2) of the 2013 Act are set aside – However,
the matters are remitted back to the High Court to decide the main
writ petitions afresh in accordance with law and on their own merits
on other issues except the applicability of s.24(2) of the 2013 Act –
In the second category of cases, impugned judgments passed by
the High Court are set aside – There shall not be deemed lapse of
acquisition in those cases – Land Acquisition Act, 1894.
Indore Development Authority vs. Manoharlal and Ors.
(2020) 8 SCC 129 : [2020] 3 SCR 1 – followed.
Pune Municipal Corporation and Anr. Vs. Harakchand
Misirimal Solanki and Ors., (2014) 3 SCC 183 : [2014]
1 SCR 783 – referred to.
Case Law Reference
[2014] 1 SCR 783
referred to
Para 3
[2020] 3 SCR 1
followed
Para 5
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384
SUPREME COURT REPORTS
[2023] 3 S.C.R.
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 2052
of 2023.
From the Judgment and Order dated 07.11.2016 of the High Court
of Punjab & Haryana at Chandigarh in CWP No. 4015 of 2006.
With
Civil Appeal Nos. 2126, 2108, 2111, 2097, 2135-2136, 2142, 2139,
2140, 2144, 2146, 2145, 2152, 2129, 2128, 2130, 2131, 2153, 2127, 2155,
2156, 2154, 2151, 2133, 2134, 2132, 2062, 2063, 2071, 2084, 2085, 2086,
2090, 2088, 2098-2105, 2137, 2150, 2138, 2143, 2119, 2148, 2147, 2118,
2141, 2124, 2122, 2114-2117, 2113, 2123, 2121, 2125, 2157, 2056, 2059,
2058, 2068, 2073, 2078, 2079, 2065, 2067, 2072, 2077, 2082, 2053, 2055,
2064, 2070, 2057, 2083, 2106, 2094, 2095, 2089, 2092, 2093, 2087, 2091,
2109, 2110, 2112, 2120, 2149, 2054, 2060, 2074, 2061, 2080, 2081, 2066,
2075, 2076, 2096, 2069 and 2107 of 2023.
Alok Sangwan, Sr. A.A.G., B.K. Satija, A.A.G., Dr. Monika Gusain,
Gurmeet Singh Makker, Nikhil Goel, Shreekant Neelappa Terdal, Kanu
Agrawal, Varun Chugh, Bhuvan Kapoor, Dr. N. Visakamurthy, Vishwa
Pal Singh, B. K. Satija, Sumit Sharma, Sanjay Kumar Visen, Mrs. Monika
Gusain, Samar Vijay Singh, Sumit Kumar Sharma, Keshav Mittal, Ms.
Amrita Verma, Rajat Sangwan, Ms. Sabarni Som, Advs. for the
Appellants.
Jayant K Sud, A.S.G., Gopal Jain, Aashish Chopra, Mahabir Singh,
Vivek Sibal, Puneet Bali, Manoj Swarup, Kavin Gulati, Dhruv Mehta,
Narender Singh Hooda, R Basant, Sr. Advs., Mithilesh Kumar Singh,
Mrs. Manju Singh, Tarun Verma, M/s. Khaitan & Co., Amar Dave,
Ajay Bhargava, Mrs. Vanita Bhargava, Mrs. Abhisaar Bairagi, Mrs.
Trishala Trivedi, Milind Sharma, Ms. Natasha Syal, Avish Bhati, Ms.
Pallavi Malhotra, Raj Kamal, Abhimanyu Tewari, Ms. Eliza Bar, Tushar
Bathija, Siddhant Saroha, Niketou Rio, Kundan Kumar Lal, A. N. Arora,
Ashok Kumar Singh, Shantwanu Singh, Ms. Pragya Singh, Akshay Singh,
Sunny Singh, Tripurari Ray, Abhishek Mishra, Rajat Rana, Ms. Anju
Kaushik, Ms. Arunima Dwivedi, Ms. Shobha Gupta, Somiran Sharma,
Ms. Rupa Pathania, Ms. Nitika Sharma, Narender Kumar Verma, Jagjit
Singh Chhabra, Saksham Maheshwari, Sukant Vikram, Ms. Ankita
Patnaik, Ms. Astha Sharma, Srisatya Mohanty, Sanjeev Kaushik, Ms.
Mantika Haryani, Shreyas Awasthi, Himanshu Chakravarty, Ms. Ripul
Swati Kumari, Bhanu Mishra, Devvrat Singh, Ms. Muskan Surana, Ms.
Manisha Ambwani, Aditya Singh, Shubham Singh, Rajiv Dalal, Pankaj
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Yadav, Vaseem, Arun Rathi, Kamal Kishor, Aishwarya Wani, Ms.
Aishwarya Wani, Ms. Anne Mathew, Tushar Bakshi, Pawanshree
Agrawal, Dr. M.S. Verma, Mahendra Kumar, Rajnish Kumar Jha, Vijay
Pal, Gagandeep Sharma, Su
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