THE GREATER MOHALI AREA DEVELOPMENT AUTHORITY Vs ARMINDERJIT KAUR
Bench: HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE, HON'BLE MR. JUSTICE DINESH MAHESHWARI
Judgment by: HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
Case number: C.A. No.-002383-002383 / 2019
Diary number: 17812 / 2018
Advocates: RACHANA JOSHI ISSAR Vs
NONREPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No. 2383 OF 2019 (Arising out of S.L.P.(C) No.19238 of 2018)
The Greater Mohali Area Development Authority(GMDA) Thr. Its Estate Officer ….Appellant(s)
VERSUS
Arminderjit Kaur & Anr. ….Respondent(s)
WITH
CIVIL APPEAL No. 2385 OF 2019 (Arising out of S.L.P.(C) No.19237 of 2018)
AND
CIVIL APPEAL No.2384 OF 2019 (Arising out of S.L.P.(C) No.16038 of 2018
J U D G M E N T
Abhay Manohar Sapre, J.
1. Leave granted.
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2. These appeals are filed against the interim
orders passed by the High Court of Punjab and
Haryana at Chandigarh on dated 01.02.2018 in
C.M. No.7303CI of 2017 in R.F.A. No.3096 of 2017,
C.M. No.8310CI of 2017 in R.F.A. No.3536 of 2017
and dated 03.04.2018 in C.M. No.709CI of 2018 in
R.F.A. No.1172 of 2017.
3. These appeals involve a short point as would
be clear from a few facts mentioned hereinbelow.
4. The proceedings arise out of land acquisition
proceedings. The Land Acquisition Officer offered
the compensation to the landowners (respondents
herein) for their acquired land in question at the
rate of Rs.1.36 crore per acre.
5. However, the Civil Court (Reference Court) in
reference proceedings filed at the instance of the
landowners against the award of Land Acquisition
Officer enhanced the rate of compensation payable
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to the landowners at Rs.3,8686925/ crores per
acre. The figure of enhancement, however, varies
marginally in other connected cases.
6. The appellantAuthority as also the
landowners have filed their respective first appeals
in the High Court of Punjab & Haryana at
Chandigarh against the award of the Civil Court
(Reference Court).
7. The appellant in their appeal has claimed
reduction of the amount awarded by the Civil Court
whereas the respondents (landowners) have claimed
further enhancement in the rate of compensation
awarded by the Reference Court. The appeals are
pending for their final disposal.
8. By impugned interim orders, the High Court
disposed of the stay applications (CM No. 7303CI of
2017 and others) filed by the appellant (Greater
Mohali Area Development Authority GMADA) in
their pending first appeals (RFA No. 3096 of 2017
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and connected matters) filed against the award
dated 14.02.2017 passed by Additional District
Judge, SAS Nagar, Mohali in LAC No. 00052/2014
and other connected matters.
9. The operative part of the impugned order reads
as under :
“Keeping in view the above, the appellants shall deposit the sum of Rs.3.50 crores per acre within 3 months along with statutory benefits and the landowners will be entitled to withdraw the same in the above terms also. Applications stand disposed of. However, it is made clear that in case the amount is not deposited, the stay shall automatically stand vacated.”
10. The appellant felt aggrieved by the aforesaid
interim order of the High Court and has filed the
present appeals by way of special leave in this Court
questioning its legality and correctness.
11. Heard Ms. Rachna Joshi Issar, learned counsel
for the appellant, Mr. V.Giri, Mr. V.K. Garg, learned
senior counsel and Ms. Kaveeta Wadia, learned
counsel for the respondents.
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12. Having heard the learned counsel for the
parties and on perusal of the record of the case, we
are inclined to dispose of these appeals by passing
following order.
13. The appellant shall deposit the entire awarded
sum, which is the subject matter of these appeals in
the High Court within 3 months.
14. On such deposit being made, the respondents
(landowners) will be entitled to withdraw 50% of the
awarded sum on furnishing solvent security to the
satisfaction of the High Court and remaining 50%
amount shall be invested in FDR Scheme in any
Nationalized Bank in the name of the Registrar of
the High Court.
15. The withdrawal and deposit shall be subject to
the result of the appeals.
16. Depending upon the final outcome of the
appeals, the amount, which is allowed to be
withdrawn by the respondents (landowners) and
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which is deposited in the Bank including the
interest earned thereon, will be adjusted/given, as
the case may be, to the parties concerned as
directed in the final order.
17. In the light of the foregoing discussion and the
directions, the appeals are allowed in part. The
impugned orders are modified to the extent
indicated above and the interim ex parte order
passed by this Court on 18.07.2018 also stands
accordingly modified as indicated above.
18. We request the High Court to dispose of the
appeals finally preferably within a year.
.………...................................J. [ABHAY MANOHAR SAPRE]
…...……..................................J.
[DINESH MAHESHWARI] New Delhi; February 26, 2019
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