Page 1

NON-REPORTABLE  IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOS. 4243-4254 OF 2016    (Arising out of SLP (C) Nos.9520-9531 of 2014)

Ramo Bai & Ors. ……….Appellants Versus

State of Haryana & Ors. ……….Respondents

WITH        CIVIL APPEAL NO.4255 of 2016 (@ SLP (C)No.11098/2016 @ CC No.1521/2016)  

WITH CIVIL APPEAL NOS.4256-4260 of 2016

 (@ SLP (C)Nos.11099-11103/2016 @ CC Nos.1501-1505/2016) WITH

CIVIL APPEAL NOS 4261-4263 of 2016    (@ SLP (C)Nos.11104-11106/2016 @ CC Nos.5661-5663/2016)

J U D G M E N T  KURIAN, J.

1. Leave granted.

2. The issue raised in all these appeals pertains to  the claim for enhancement of compensation in respect of  the land acquired from the appellants.  In the High Court  they  have  been  granted  compensation  at  the  rate  of  Rs.235/- per Sq. Yd.  However, in the case of adjoining  lands, the owners have been granted land value at the  rate of Rs.325/- per sq.Yd. as per the decision of this  Court in the case of Ashrafi & Ors. Vs. State of Haryana  

1

Page 2

reported in 2013 (5) SCC 527. 3. On  a  pointed  question,  the  learned  counsel  for  respondents has fairly submitted that the lands belonging  to the appellants herein are also similarly situated as  of Ashrafi case (supra).  However, the learned counsel  has made two strong submissions (1) all the appeals are  filed  after  huge  delay;  (2)  in  one  case  of  similar  nature, this Court has granted compensation only at the  rate of Rs.250/- per Sq. Yd. in the case of the Inder  Singh  versus  State  of  Haryana  &  Ors.  in  C.A.  No.  13788/2015 dated 23.11.2015.

4. It is true that in the case of Inder Singh (supra),  this Court has limited the compensation of Rs.250/- per  Sq.Yd. on examination of the materials placed before the  Court.  But, we find that in all other cases covered by  the same Notification, the compensation has been enhanced  at the rate of Rs.325/- per Sq. Yd. by this Court.  The  learned  counsel  for  the  appellants  also  submits  that  reportedly a Review Petition has been filed in the case  of Inder Singh (supra).

5. Be that as it may. Since this Court has granted  compensation at the rate of Rs.325/- per Sq.Yd. in all  cases except that of Inder Singh, covered by the same  Notification, we are of the view that the interest of  justice would be advanced if the compensation at the rate  

2

Page 3

of Rs.325/- per Sq.Yd. is also granted to the appellants  herein.

6. However, we find force in the submission made by  the  learned  counsel  for  the  State  that  in  any  case  appellants  would  not  be  entitled  to  any  statutory  benefits for the period covered by the delay in filing or  refiling the special leave petitions on which leave has  been granted.

7. Therefore,  all  these  appeals  are  partly  allowed  holding  that  appellants  will  be  entitled  to  the  land  value  fixed  at  Rs.325/-  per  Sq.Yd.  alongwith  all  statutory benefits.  However, the appellants shall not be  entitled  to  any  statutory  benefits  for  the  period  of  delay  in  filing  the  special  leave  petitions  and  the  period of delay in refilling the special leave petitions  after curing the defects.

…................J. [KURIAN JOSEPH]

….................J. [R. BANUMATHI]

NEW DELHI; APRIL 19, 2016

3