LexHUKAM CHAND AND ORS. ETC. versus STATE OF HARYANA AND ORS. ETC.
Open in Lexace · Ask the AI about this caseJudgment (excerpt)
• HUKAM CHAND AND ORS. ETC. A v. STATE OF HARYANA AND ORS. ETC. APRIL 2, 1996 IK. RAMASWAMY AND G.B. PATTANAIK, .IJ.i B Land Acquisitio11 Act, 11!94: Ss. 28-A a11d 54-Acquisitioll of la11d-Award made by La11d Acquisi- tio11 Ojficer--Compe11sation e11ha11ced by reference court-After e11ha11ccme11t C of award u11der s. 26 111atter 11ot take11 in appeal to High Court u/s. 54-Some other clabnants under the san1e notification Jvho took the nzatter to High Cowt awarded higher compensatio11-La11d ow11cr fili11g application u/s. 28A after two yea1:\· for ftuther enlzance1nent of co11111e11sation-Autholities under the Act as also the High Cowt decli11ing to grant relief-Held, remedy 11/s. 28A(/) is available 011ly whe11 compensation was e11hanced u/s. 26 and not D when it was enhanced u/s. 54. Constitution of India, 1950 : Altic/e 14--Land owner accepting ton111ensation under award u/s. 26 of La11d Acquisition Act and not taki11g matter to High Cowt 11/s. 54-Later E son1e other clain1ants having taken niatter to High ColtJt were awarded higher compensation-Application of land owner filed u/s. 28A rejected-Held, there is no violation ofA1tic/e 14. Scheduled Castes CooperatiFe Land ()wning Society Ltd. Blullinda v. F U11io11 of !11dia, (1991] I SCC 174 and Babu Ram & 01,-. v. State of UP. & Anr., [1995] 2 SCC 689, relied on. KS. Pmipooman v. State of Kera/a, [1995] I SCC 367, followed. CIVIL APPELLATE JURISDICTION: Civil Appeal No. 7118 of G 1996 Etc. From the .Judgment and Order dated 21.9. 1993 of the Punjab & Haryana High Court in C.R. No. 2659 of 1993 . .l.D. Jain for the Appellants. H 1087 1088 SUPREME COURT REPORTS (1996] 3 S.C.R. A Ms. Rcnu George and Ms. Indu Malhotra for the Respondents. The following Order of the Court was delivered : Leave granted. B Notific"tion under Section 4(1) of the Land Acquisition Act, 1894 (for short, the 'Act') was published on 24.3.1971. The Collector under Section 11 passed his award on July 10, 1971. Thereon, the appellant along with others sought and had reference to the Additional District .I udge under Section 18. After further enhancement of the award under Section C 26, the appellants had not carried the matter in appeal to the High Court under Section 54. Some other claimants filed RFA No. 1326178 wherein the High Court had enhanced the compensation to Rs. 135 per sq. yd. Subsequently, after two years, the appellant had filed application under Section 28A to the Land Acquisition Officer who in his award in L.C. case No. 51/91 by order dated May 10, 1993 dismissed the application. On D revision filed by tbe appellants in C.R. No. 2659/93, the High Court of Punjab & Haryana by order dated September 21, 1993 dismissed the petition. Thus this appeal by special leave. The only question is: whether the Land Acquisition Officer was right E in refusing to award the compensation to the appellants @ Rs. 135 per sq. yd. pursuant to the order passed by the High Court in RFA No. 1326/79. Section 28-A(l) of the Act reads thus : F G H "Where in an award under this Part, the Court allows to the ctpplicant any an1ount of compensation in excess of the amount awarded by the Collector under Section 11, the persons interested in all the other land covered by the same notification under Section 4, sub-section (1) and who are also aggrieved by the award of the Collector may, notwithstanding that they had net made an applica- tion to the Collector under Section 18, by written application to the Collector within three months from the date of the award of the Court require that the amount of compensation payable to them may be re-determined on the basis of the amount of com- pensation awarded by the Court : Provided that in computing the period of three months within which an application to the Collector shall be made under this + HUKAM CHANDv. STATE 1089 sub-section, the day on which the award was pronounced and the A time requisite for obtaining a copy of the award shall be excluded." A reading thereof clearly indicates that aftfr making award under Section 11 by the Collector, if the claimant had not made a written application under Section 18 within limitation, but one of the claimants arising out of the same notification published under Section 4(1) of the Act, aggrieved against the award made on application and hold the refer- ence under Section 18 and when the civil Court has enhanced the compen- sation, persons who di
Excerpt shown. Read the full judgment & AI analysis in Lexace.