JAGJIT SINGH AND OTHERS ETC. ETC. versus STATE OF PUNJAB AND ANOTHER ETC. ETC

Citation: [2022] 11 S.C.R. 73 · Decided: 26-08-2022 · Supreme Court of India · Bench: M.R. SHAH, B.V. NAGARATHNA · Disposal: Disposed off
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Judgment (excerpt)

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73
JAGJIT SINGH AND OTHERS ETC. ETC.
v.
STATE OF PUNJAB AND ANOTHER ETC. ETC.
(Civil Appeal Nos. 5337-5434 of 2022)
AUGUST 26, 2022
[M. R. SHAH AND B. V. NAGARATHNA, JJ.]
Land Acquisition – Compensation – Enhancement 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 to Rs.1,00,000/- per acre in all the appeals where the
High Court has relied upon its earlier decision in the case of Kapoor
Singh – In Civil appeal arising out of the impugned judgment and
order passed by the High Court passed in RFA No. 4975/2010 in
which the High Court has relied upon its earlier decision in the
case of Surjit Singh, the amount of compensation payable to the
landowners is enhanced to Rs. 2,00,000/- per acre – Further, original
landowners shall be entitled to solatium as prescribed under the
statute on the enhanced amount of compensation from the date of
orders passed by the High Court – However, they shall not be entitled
to interest from the date of the orders passed by the High Court till
filing of the appeals before 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.
[2022] 11 S.C.R. 73
73
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74
SUPREME COURT REPORTS
[2022] 11 S.C.R.
CIVIL APPELLATE JURISDICTION: Civil Appeal Nos. 5337-
5434 of 2022.
From the Judgment and Order dated 28.01.2010 in RFAs
Nos.1612, 1616, 1618, 2319, 2632, 2669 of 2000, 277, 280, 317, 327, 328,
1307, 1309, 1310, 1312, 1313, 1316, 1377, 1379, 1452, 1719, 1983, 1984,
2133, 2137, 2150, 2154, 2159, 2182, 2183, 2221, 2224, 2225, 2226, 2280,
2315, 2957, 2958, 3352, 3412, 3555, 4158, 4249, 4311, 4628, 5164, 5784
of 2001, 338, 666, 816, 1370, 2872, 3257, 3259, 3265, 3294, 4201 of 2002,
2426, 4550 of 2003, 2932 of 2005, 1828 of 2007,1298, 1302, 1424 of
2009, dated 18.05.2010 in RFAs No.1434, 4648 of 2001, 3603 of 2002,
2427, 2666 of 2003, 2490 of 2004, 501 of 2005, 3447 of 2006, dated
07.03.2012 in RFAs Nos.5138, 5139, 5590, 5591, 5597, 5715, 5733, 5787
of 2001, 205, 207, 933, 1936, 2492, 2550, 4194 of 2002, 1054, 1079, 1470,
1472, 1546, 2480, 2787, 3279, 4258 of 2003, dated 12.08.2013 in RFAs
No.2948 of 2007 and dated 02.08.2013 in RFA No.4975 of 2010 of the
High Court of Punjab and Haryana at Chandigarh.
Vinay Kumar Garg, Sr. Adv., Naresh Kaushal, K. S. Rekhi,
Subhasish Bhowmick, Advs. for the Appellants.
Ms. Uttara Babbar, Ms. Ranjeeta Rohatgi, Advs. for the
Respondents.
The Judgment of the Court was delivered by
M. R. SHAH, J.
1. Feeling aggrieved and dissatisfied with the impugned common
judgment(s) and order(s) dated 28.01.2010/18.05.2010/07.03.2012 passed
in the respective first appeals, dated 12.08.2013 in RFA No. 2948/2007
and dated 2.8.2013 passed in RFA No. 4975/2010, the particulars of
which are as under,
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JAGJIT SINGH AND OTHERS ETC. ETC. v. STATE OF PUNJAB
AND ANOTHER ETC. ETC. [M. R. SHAH, J.]
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SUPREME COURT REPORTS
[2022] 11 S.C.R.
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JAGJIT SINGH AND OTHERS ETC. ETC. v. STATE OF PUNJAB
AND ANOTHER ETC. ETC. [M. R. SHAH, J.]
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SUPREME COURT REPORTS
[2022] 11 S.C.R.
determining/awarding the compensation for the acquired lands in question
at Rs. 7,80,000/- per acre, the original landowners have preferred the
present appeals.
2. At the outset, it is required to be noted that while determining
the amount of compensation @ Rs. 7,80,000/- per acre in the respective
first appeals except RFA No. 4975/2010, the High Court has relied upon
its earlier decision in the case of Kapoor Singh v. The State of Punjab
& Another (RFA No. 2348/1998 decided on 28.01.2010). So far as
Civil Appeal arising out of impugned judgment and order passed by the
High Court dated 2.8.2013 in RFA No. 4975/2010 is concern
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