Page 1

1

IN THE SUPREME COURT OF INDIA

CIVIL  APPELLATE JURISDICTION  

CIVIL APPEAL NO. 6775   OF 2013

(Arising out of SLP(C) No.1281/2013)

HARBHAJAN KUMAR (D) TR. LRS. & ORS.        Appellant(s)

                    :VERSUS:

COLLECTOR LAND ACQUISITION & COLONISATION  DEPARTMENT AND ANR.      Respondent(s)

O R D E R

Application  for  substitution  is  allowed.  

Leave granted.

2. Heard  Mr.  R.K.  Kapoor,  learned  counsel  in  

support of this appeal and learned counsel appearing  

for the  Collector, Land  Acquisition Department  of  

the  State  of  Punjab.  The  appellants  are  seeking  

enhancement of compensation for the acquisition of  

their land.  When  this appeal came up for hearing  

before  this  Court  earlier  on  4.1.2013,  it  was  

directed to be tagged with SLP(C) No.1678-1697 of  

2010. The appeals arising out of those special leave

Page 2

2

petitions and some other petitions have come to be  

allowed by this Court by its judgment in Ashrafi and  

Ors. Vs.  State  of  Haryana  and  Ors.,  reported  in  

(2013)  5  SCC  527.   In  paragraph  40  of  the  said  

judgment to which one of us (Chelameswar, J.) is a  

party, the compensation amount has been enhanced to  

Rs.7,25,000/- per acre.   

3. Since the present appeal is against a similar  

order  passed  by  the  Land  Acquisition  Officer,  we  

allow this appeal. The award of the Land Acquisition  

Officer will stand modified and the appellants will  

be entitled to compensation at par at the rate of  

Rs.7,25,000/- per acre. This appeal is disposed of  

accordingly.  

..........................J (H.L. GOKHALE)

.........................J  (J. CHELAMESWAR)

New Delhi; August 8, 2013.