VED & ANR. versus STATE OF HARYANA & ANR.

Citation: [2021] 3 S.C.R. 351 · Decided: 08-04-2021 · Supreme Court of India · Bench: UDAY UMESH LALIT · Disposal: Dismissed
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
351
VED & ANR.
v.
STATE OF HARYANA & ANR.
(Civil Appeal No. 1158 of 2021)
APRIL 08, 2021
[UDAY UMESH LALIT AND VINEET SARAN, JJ.]
Land Acquisition Act, 1894: Enhancement of compensation
– Acquisition of land for setting up Industrial Model Township,
Phase V, Manesar  for development of integrated complex for
industrial, commercial, recreational and other public utilities – Award
of compensation – Land-owners sought enhancement of
compensation – High Court considered Exhibit P13 concerning an
extent of land admeasuring 8 Kanals and 8 Marlas in the limits of
Village Lakhnoula and two Sale Deeds (Exhibits P24 and P25) – It
also considered the assessment of market value made by it in respect
of acquisition pertaining to Phases II, III and IV in its decision in
Madan Pal III vs. State of Haryana and finally arrived at the market
value for the villages in question – The assessment in Madan Pal III
vs. State of Haryana which was the foundation of the decision of the
High Court in the instant case, was scaled down by this Court in
Wazir and Another vs. State of Haryana – Therefore, theoretically,
the market value arrived at by the High Court would be on the
higher side – The Sale Deeds i.e. Exhibits P-13, P-24 and P-25, the
extent of lands involved therein, their location and other features
were considered by the High Court in right perspective – No
interference called for.
Dismissing the appeals, the Court
HELD: 1. With regard to Phases II, III and IV of the
Industrial Model Township, Manesar, Gurgaon, acquisition
proceedings were initiated in respect of lands falling in villages
Naharpur Kasan, Kasan, Bas Kusla, Bas Haria, Dhana and
Manesar by issuing Notifications dated 06.03.2002, 07.03.2002
and 26.02.2002 under Section 4 of the Act.  The High Court vide
its decision dated 09.03.2018 in Madan Pal III vs. State of Haryana,
assessed the market value in respect of lands from villages
Naharpur Kasan, Kasan, Bas Kusla, Bas Haria, and Dhana
[2021] 3 S.C.R. 351
351
A
B
C
D
E
F
G
H
352
SUPREME COURT REPORTS
[2021] 3 S.C.R.
(covered by Phases II and III) at Rs.41.40 lakhs per acre; while
the value for lands from village Manesar (covered by Phase IV)
was assessed at Rs.62.10 lakhs per acre. The appeals arising
therefrom were decided by this Court vide its Judgment dated
11.01.2019 as modified by Order dated 08.02.2019 in Civil Appeal
Nos.264-270 of 2019 and other connected matters (Wazir and
Another vs. State of Haryana) i.e., after the decision of the High
Court which is presently under appeal. The relevant operative
directions issued by this Court were:- In respect of lands under
acquisition from Villages Naharpur Kasan and Kasan the market
value shall be Rs.39,54,666 per acre. Additionally, all statutory
benefits would be payable. In respect of lands under acquisition
from Villages Bas Kusla, Bas Haria and Dhana the market value
shall be Rs.29,77,333 per acre. Additionally, all statutory benefits
would be payable. In respect of lands from Village Manesar the
market value shall be Rs.59,31,999 lakhs per acre. Additionally,
all statutory benefits would be payable.” [Para 4][359-G-H; 360-
A-E]
2. In the instant case, the High Court considered Exhibit
P13 concerning an extent of land admeasuring 8 Kanals and 8
Marlas in the limits of Village Lakhnoula and two Sale Deeds in
respect of M/s Conway Developers Private Limited. (Exhibits
P24 and P25). It also considered the assessment of market value
made by it in respect of acquisition pertaining to Phases II, III
and IV in its decision in Madan Pal III vs. State of Haryana and
finally arrived at the market value for the villages in question. As
a matter of fact, the assessment in Madan Pal III vs. State of
Haryana which was the foundation of the decision of the High
Court in the present case, was scaled down by this Court in Wazir
and Another vs. State of Haryana. Therefore, theoretically, the
market value arrived at by the High Court would be on the higher
side. [Paras 7, 8][361-D-F]
Madan Pal III v. State of Haryana (2018) SCC OnLine
P & H 2871 – referred to.
3. Exhibit P-20 Sale Deed was rightly rejected by the
Reference Court and the reasoning in that behalf  is quite correct.
The other Sale Deeds i.e. Exhibits P-13, P-24 and P-25, the extent
of lands involved therein, their location and other features were
A
B
C
D
E
F
G
H
353
considered by the High Court in right perspective and the matter
calls for no interference. [Para 9][361-G]
General Manager, Oil and Natural
Excerpt shown. Read the full judgment & AI analysis in Lexace.