Wazir Vs The State of Haryana

Civil Appeal Nos.264-270 of 2019 etc. Wazir & anr. V. State of Haryana

1 REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOS. 264-270 OF 2019 (Arising out of Special Leave Petition (Civil) Nos.19284-19290 of 2018)

Wazir & Anr. ……Appellants

VERSUS

State of Haryana ..…. Respondent

WITH

CIVIL APPEAL NO. 338 OF 2019 (Arising out of Special Leave Petition (Civil) No.27342 of 2018)

WITH

CIVIL APPEAL NOS. 333-335 OF 2019 (Arising out of Special Leave Petition (Civil) Nos.26603-26605 of 2018)

WITH

CIVIL APPEAL NOS. 336-337 OF 2019 (Arising out of Special Leave Petition (Civil) Nos.26607-26608 of 2018)

WITH

CIVIL APPEAL NOS. 272-332 OF 2019 (Arising out of Special Leave Petition (Civil) Nos.26527-26587 of 2018)

WITH

Civil Appeal Nos.264-270 of 2019 etc. Wazir & anr. V. State of Haryana

2 CIVIL APPEAL NO.339 OF 2019

(Arising out of Special Leave Petition (Civil) No.27343 of 2018)

WITH

CIVIL APPEAL NO. 271 OF 2019 (Arising out of Special Leave Petition (Civil) No.26457 of 2018)

WITH

CIVIL APPEAL NOS.340-341 OF 2019 (Arising out of Special Leave Petition (Civil) Nos.28210-28211 of 2018)

WITH

CIVIL APPEAL NO. 342 OF 2019 (Arising out of Special Leave Petition (Civil) No.28985 of 2018)

WITH

CIVIL APPEAL NOs.593-617 OF 2019 (Arising out of Special Leave Petition (Civil) Nos.33586-33610 of 2018)

(D.No.41362 of 2018)

WITH

CIVIL APPEAL NOs.343-592 OF 2019 (Arising out of Special Leave Petition (Civil) Nos.33168-33417 of 2018)

(D.No.42687 of 2018)

JUDGMENT Uday Umesh Lalit, J.

1. Leave granted.

Civil Appeal Nos.264-270 of 2019 etc. Wazir & anr. V. State of Haryana

3 2. The landholders and HSIIDC1 have filed these cross appeals

challenging the final judgment and order dated 09.03.2018 passed by the

High Court of Punjab and Haryana at Chandigarh in RFA No.2373 of 2010

(O&M) titled Madan Pal (III) v. State of Haryana and another and in all

connected matters. Since all these matters arise out of the same acquisition

proceedings, they are dealt with together by this common Judgment.

3. About 1500 acres of land was notified under Section 4 of the Land

Acquisition Act, 1894 (hereinafter referred to as ‘the Act”) for the public

purpose of development of Industrial Model Township, Manesar, Gurgaon

Phases II, III and IV by three separate notifications. The proposed acquisition

was:-

i) re: Phase II

About 177 Acres 5 Kanal 19 Marla situated in the Revenue Estate of

Villages Kasan, Bas Kusla, Naharpur Kasan and Manesar, Tehsil and

District Gurgaon was notified on 06.03.2002.

(ii) re: Phase III

1 Haryana State Industrial and Infrastructure Development Corporation

Civil Appeal Nos.264-270 of 2019 etc. Wazir & anr. V. State of Haryana

4 About 598 Acres 5 Kanal 12 Marla situated in the Revenue Estate of

Villages Bas Kusla, Kasan, Bas Haria and Dhana, Tehsil and District

Gurgaon was notified on 07.03.2002.

(iii) re: Phase IV

About 657 Acres 4 Kanal 3 Marla situated in the Revenue Estate of

villages Bas Kusla, Bas Haria, Dhana and Kasan, Tehsil and District

Gurgaon was notified on 26.02.2002.

4. Appropriate declarations under Section 6 of the Act were issued by

the State Government in respect of said lands under Phases II, III and IV on

15.11.2002, 25.11.2001 and 18.11.2002 respectively. Thereafter:

(i) In respect of lands proposed to be acquired for Phase II, Award

No.5 of 2003 was passed by the Sub-Divisional Officer (C)-cum-

Land Acquisition Collector, Gurgaon on 22.07.2003 and the

compensation awarded to the land owners for different types of lands

was as under:

Kinds of Land and rates per acre Village Chahi Banjar Gair

Mumkin Kasan 5,25,000/- 5,00,000/- 7,50,000 Bas 2,25,000/- 1,75,000/- 3,60,000/-

Civil Appeal Nos.264-270 of 2019 etc. Wazir & anr. V. State of Haryana

5 Kusla Naharpur Kasan

5,25,000/- 4,00,000/- 7,20,000/-

Manesar 7,00,000/- 7,00,000/- 10,00,000/-

The extent of lands under various categories in the aforesaid

villages was set out in the award as under:-

Name of village

Kinds of Land Total

Chahi Gair Mumkin Banjar Kanal Marla Kasan 210-08 19-07 0 229 15 Bas Kusla 752-18 47-17 0 800 15 Naharpur Kasan

52-12 0-02 0 52 14

Manesar 272-00 16-05 09-07 297 12 Grand Total

1287- 18

83-11 09-07 1380 16

(ii) In respect of lands in Phase No.III, Award No.1 of 2003 was

passed by the Sub-Divisional Officer (C)-cum-Land Acquisition

Collector, Gurgaon on 24.12.2003 and the compensation awarded to

the land owners for different types of lands was as under:

Kinds of land and rates per acre

Village Chahi Gair Mumkin

Kasan 5,25,000/- 7,50,000/- Bas 2,25,000/- 3,60,000/-

Civil Appeal Nos.264-270 of 2019 etc. Wazir & anr. V. State of Haryana

6 Kusla Bas Haria 2,25,000/- 3,60,000/- Dhana 2,25,000/- 3,60,000/-

The extent of lands under various categories in the aforesaid

villages was set out in the award as under:

Name of Village

Kinds of land Total

Chahi Gair Mumkin Kanal Marla K M K M

Kasan 1602 8 234 11 1836 19 Bas Kusla 955 6 32 11 987 17 Bas Haria 163 15 2 7 166 2

Dhana 1740 4 58 10 1798 14 Grand Total

4461 13 327 19 4789 12

(iii) In respect of lands in Phase No.IV, Award No.6 of 2004 was

passed by the Sub-Divisional Officer (C)-cum-Land Acquisition

Collector, Gurgaon on 20.05.2004 and the compensation awarded to

the land owners for different types of lands was as under:

Kinds of land and rates per acre

Village Chahi Gair Mumkin

Bas Kusla 2,25,000/- 3,60,000/- Bas Haria 2,25,000/- 3,60,000/- Dhana 2,25,000/- 3,60,000/-

Civil Appeal Nos.264-270 of 2019 etc. Wazir & anr. V. State of Haryana

7 Kasan 5,25,000/- 7,50,000/-

The extent of lands under various categories in the aforesaid

villages was set out in the award as under:

Name of Village

Kinds of land Total

Chahi Gair Mumkin Kanal Marla K M K M

Bas Kusla 1619 13 75 16 1695 9 Bas Haria 874 9 30 10 904 19

Dhana 1402 4 89 13 1491 17 Kasan 1035 5 132 13 1167 18 Grand Total

4931 11 328 12 5260 3

5. Aggrieved and dissatisfied, the land owners filed references under

Section 18 of the Act. Said references as regards lands acquired for Phases II

and III were dealt with as under:-

(i) In respect of lands acquired for Phase No.III, in LAC Case

No.513 of 2004 and other connected matters, the Reference Court

passed an order on 16.12.2009 enhancing the compensation to

Rs.28,15,849/- per acre with solatium and interest on the

compensation amount at applicable rates. The Reference Court relied

upon the decision of the High Court in Pran Sukh etc. v. State of

Haryana which related to acquisition for the same purpose of setting

Civil Appeal Nos.264-270 of 2019 etc. Wazir & anr. V. State of Haryana

8 up an Industrial Model Township, Manesar pursuant to notification

under Section 4 of the Act issued on 15.11.1994, where the High

Court had assessed the compensation at the rate of Rs.15 lakhs per

acre. The Reference Court granted 12% increase per annum on the

rate at which compensation was awarded in Pran Sukh by the High

Court and arrived at the rate of Rs.28,15,356/- per acre which was a

common rate for all kinds of lands.

(ii) In respect of lands acquired for Phase II, in LAC Case No.164

of 2004 and other connected matters, the Reference Court2 passed an

order on 27.01.2010 enhancing the compensation to Rs.28,15,356/-

per acre with solatium and interest on the compensation at applicable

rates. Reliance was placed on the earlier decision dated 16.12.2009

of the Reference Court. The Compensation was awarded at the same

rate for all kinds of lands.

6. While the reference applications in respect of Phase IV were pending

before the Reference Court, the appeal arising from the decision of the High

Court in Pran Sukh was decided by this Court on 17.08.2010. This Court3

2 the Additional District Judge, Gurgaon 3 (2010) 11 SCC 175 (Haryana State Industrial Development Corporation v. Pran Sukh & Ors.)

Civil Appeal Nos.264-270 of 2019 etc. Wazir & anr. V. State of Haryana

9 determined the market value of the land, where notification was issued under

Section 4 on 15.11.1994, to be Rs.20 lakhs per acre. Under said notification,

1490 acres of land from villages Manesar, Naharpur Kasan, Khoh and Kasan

was acquired. This Court found that the High Court was right in relying upon

the sale deed dated 16.09.1994 (Ext.P1) but held that the High Court was not

right in imposing a cut of 20% and 25%. It held that all the lands would be

assessed at the rate of Rs.20 lakhs per acre.

7. The reference applications in respect of Phase IV were thereafter

taken up for consideration. Relying upon the decision of this court in Pran

Sukh3 the Reference Court in its order dated 30.11.2010 in LAC Case No.263

of 2008 and other connected matters enhanced the compensation to

Rs.37,40,230/- per acre. While so awarding, the Reference Court granted

enhancement at the rate of Rs.12% per annum taking the base rate to be Rs.20

lakhs per acre as on 15.11.1994 in terms of the decision of this Court in Pran

Sukh3. The Reference Court also awarded solatium and interest on the

compensation amount at applicable rates. It awarded compensation at the

same rate for all kinds of lands.

Civil Appeal Nos.264-270 of 2019 etc. Wazir & anr. V. State of Haryana

10 8. In respect of acquisitions for Phases II and III where compensation

was awarded at the rate of Rs.28,15,356/- per acre as mentioned hereinabove,

RFA No.2373 of 2010 titled Madan Pal v. State of Haryana and all

connected matters were preferred in the High Court. Said appeals were

disposed of by the High Court by its judgment and order dated 11.02.2011.

Relying on the decision of this Court in Pran Sukh3 it was observed by the

High Court in paras 22 and 29 as under:

“22. The issue under consideration in the present set of appeals is regarding determination of the value of land acquired for the purpose of development as Phase-II and Phase-III of Industrial Model Township, Manesar. The notification under Section 4 of the Act for Phase-II was issued on 06.03.2002, whereas for Phase-III, the same was issued on 07.03.2002. For Phase-II, the total acquired land was 1380 kanals and 16 marlas, whereas for Phase-III, the same was 4789 kanals and 12 marlas. The entire land is a compact block. It is adjoining to the land already acquired for development as Phase-I in the year 1994. The village, of which the lands was acquired, are common in the acquisition or are contiguous as after crossing the boundaries of one village, the abutting land of the next revenue estate was acquired. It was also contended at the time of hearing that almost at the same time, land for development as Phase-IV was also acquired adjoining to the land in question by notification under Section 4 of the Act issued on 26.02.2002, the area being 567 acres 4 kanals and 3 marlas. Even subsequent thereto, for development as Phase-V in the same area, 956 acres, 5 kanals and 18 marlas of land was acquired vide notification under Section 4 of the Act issued on 17.09.2004.

Civil Appeal Nos.264-270 of 2019 etc. Wazir & anr. V. State of Haryana

11 29. From the appreciation of evidence produced on record, in my opinion, the price of the agricultural land, which was acquired in the year 1994, as determined by Hon’ble the Supreme Court in Pran Sukh’s case (supra) can very well be taken as base for assessment of value of the acquired land, which also on the date of notification was being put to agricultural use. The additional advantage available at the time of acquisition of the land in question was that the area in the vicinity had started developing during interregnum of 7-8 years after the first acquisition in the year 1994. The value of the land, which was being put to agricultural use and was in the vicinity of the land already acquired cannot be determined at the same rate at which the plots were being sold by way of allotment or auction in the already developed area but those prices are certainly the guiding factors for determination of rate at which the increase should be awarded, which in my opinion, should be @ 12% per annum. Taking the same into account and considering the time gap in the two acquisitions being 7 years and 3 months, the value of the land is determined at Rs.37,40,000/- per acre. The land owners shall also be entitled to the statutory benefits available to them under the Act.”

However, as regards land held by M/s Kohli Holdings Private

Limited, the compensation was awarded at the rate of Rs.1.02 crores per acre

on the grounds that said land had frontage of two acres on National Highway

No.8 and that on the back side there was connection from a link road.

9. The aforesaid judgment of the High Court passed on 11.02.2011 was

challenged in Civil Appeal Nos.4843-4940 of 2013 before this Court. In its

decision in Haryana State Industrial Development Corporation Limited v.

Civil Appeal Nos.264-270 of 2019 etc. Wazir & anr. V. State of Haryana

12 UDAL and others4, this Court noted the contention of HSIIDC in para 22 and

then concluded in paras 29 and 30 as under: -

“22. Although in the special leave petitions filed by HSIIDC several grounds have been taken for challenging the judgment of the learned Single Judge, the only point urged by Shri Parag P. Tripathi, learned Senior Counsel appearing on its behalf is that the escalation of 12% granted by the learned Single Judge in the amount of compensation determined by this Court in Pran Sukh case is excessive and is not in consonance with the law laid down by this Court. He relied upon the judgment of this Court in ONGC Ltd. v. Rameshbhai Jivanbhai Patel (2008) 14 SCC 745 and argued that while assessing market value of a large chunk of land, the Court cannot award more than 7.5% escalation in the market value determined in respect of similar parcels of land. The learned Senior Counsel emphasised that HSIIDC had to spend a substantial amount on carrying out development and argued that this factor should have been taken into consideration by the learned Single Judge while fixing market value of the acquired land. Shri Tripathi also criticised the impugned judgment insofar as it relates to the award of compensation at the rate of Rs 1,02,55,960 per acre in the case of M/s Kohli Holdings (P) Ltd. by arguing that in view of several statutory restrictions on the development of land along National Highway 8, the landowners could not have been awarded higher compensation.

29. A careful scrutiny of the impugned judgment shows that while determining the amount of compensation payable to the landowners other than M/s Kohli Holdings (P) Ltd., the learned Single Judge did make a reference to Ext. P-38 (para 30) but did not rely upon the same for the purpose of determination of the amount of compensation. Instead of adopting a holistic approach and examining the documents produced before the Reference Court, the learned Single Judge

4(2013) 14 SCC 506

Civil Appeal Nos.264-270 of 2019 etc. Wazir & anr. V. State of Haryana

13 simply referred to the judgment of this Court in Pran Sukh case, granted a flat increase of 12% for the time gap of about 7 years and 3 months between the two acquisitions i.e. 1994 and 2002 and determined market value at the rate of Rs 37,40,000 per acre. In the case of M/s Kohli Holdings (P) Ltd., the learned Single Judge squarely relied upon Ext. P-38 for the purpose of fixing market value of the acquired land, granted an increase at a flat rate of 15% per annum on the price of land specified in Ext. P-38 with an addition of 30% on account of special locational advantage and held that the particular landowner is entitled to compensation at the rate of Rs 2119 per square yard (Rs 1,02,55,960 per acre). However, no discernible reason has been given for granting the benefit of annual increase at different rates to M/s Kohli Holdings (P) Ltd. on the one hand and the remaining landowners on the other. Therefore, we find merit in the argument of the learned counsel for the remaining landowners that their clients have been subjected to discrimination in the matter of grant of annual increase.

30. The other error committed by the learned Single Judge is that he granted annual increase at a flat rate of 12/15%.”

This Court therefore allowed the appeals and remanded the matters

back to the High Court for fresh disposal. Further, liberty was given to

Maruti Suzuki India Limited, namely, one of the beneficiaries of the

acquisition to file an application for impleadment in the pending appeals

before the High Court.

10. Post remand, the High Court by its judgment and order dated

06.10.2015 passed in RFA No.2373 of 2010 titled Madan Pal (II) v. State of

Civil Appeal Nos.264-270 of 2019 etc. Wazir & anr. V. State of Haryana

14 Haryana and in all connected matters, remanded the cases back to the

Reference Court for fresh disposal. It was found that the acquiring authority

had not defended the matters properly and the beneficiary of the acquisition

ought to be given chance to place the material before the Court. It, therefore,

permitted Maruti Suzuki India Limited to lead evidence in the Reference

Court. Liberty was also given to all the parties to produce relevant evidence

in support of their submissions. This judgment of the High Court was again

challenged before this Court in Civil Appeal Nos.1587-1636 of 2017 and in

all connected matters. In its decision in Satish Kumar Gupta and others v.

State of Haryana and others5 and in all connected matters, this Court held

that the post-acquisition allottee, namely, Maruti Suzuki India Limited could

not be treated as a necessary or proper party while determining matters

concerning compensation. It, therefore, set aside the judgment and order

dated 06.10.2015 passed by the High Court and remanded the cases back to

the High Court for deciding the cases afresh.

11. Thereafter, the matters were taken up for fresh consideration by the

High Court. In support of the plea for enhancement in compensation, reliance

was placed by the landholders on following exemplars :-

5 (2017) 4 SCC 760

Civil Appeal Nos.264-270 of 2019 etc. Wazir & anr. V. State of Haryana

15

Exhibits Date Area/ Village

Sale Consideration in Rs.

Value per acre in Rs.

Ex.P1 12.06.1997 2 kanals / Bas Kusla

2,00,000/- 8 lakhs

Ex.P2 23.06.1997 1 kanal 10 marlas / Bas Kusla

4,50,000/- 8 lakhs

Ex.P3 18.09.1997 18 kanals/ Dhana 14,28,750/- 6,35,000/- Ex.P4 18.08.2003 1 kanal 4

Marlas/ Kasan 7,30,000/- 48,66,666/-

Ex.P6 16.09.1994 96 kanals 13 marlas (12.081 acres)/Naharpur Kasan

2.42 crores 20 lakhs

Ex.P8 20.09.1996 1 kanal 1½ marla/ Naharpur Kasan

3,53,000/- 25 lakhs

Ex.PY 28.04.2004 96 kanals 13 marlas/ Naharpur Kasan

13.62 crores 1.13crores

Apart from the aforesaid exemplars, certain allotments of developed

pieces of land namely Ext.P4 in favour of Orient Craft Ltd. dated

02.02.2002, Ext.P11 dated 30.09.1999 in favour of Krishna Maruti Ltd.,

Ext.P14 dated 07.08.2002 in favour of M/s Royal Tool, etc., were also relied

upon. Submission was also made that taking the rate of Rs.20 lakhs per acre

as held by this Court in Pran Sukh3 to be the prevalent rate in 1994,

Civil Appeal Nos.264-270 of 2019 etc. Wazir & anr. V. State of Haryana

16 enhancement at 15% could also be considered to arrive at the appropriate

rate for the year 2002.

On the other hand, a prayer was made on behalf of HSIIDC and the

State to permit them to place on record certain sale deeds of 1994 and 2002

by way of additional evidence in support of the plea that compensation

awarded by the Reference Court was on the higher side. The prayer to lead

additional evidence was however rejected by the High Court.

12. The High Court observed that reliance on the allotment letters of

various industrial plots or the instances of auction sales would not be a safe

parameter to assess the market value. The High Court then considered

cumulative increase in the price considering the rate of Rs.20 lakhs as

awarded by this Court in Pran Sukh3 to be the base rate. Out of the sale

deeds on record, it considered Ext.P8 dated 20.09.1996 in favour of Times

Masters India Pvt. Ltd. to be the most appropriate exemplar, and at the same

time it also computed the figures by giving cumulative enhancement at the

rates of 12% and 15% over the base rate of Rs.20 lakhs per acre as awarded

by this Court in Pran Sukh3 (supra). Thereafter, cut of 10% and 20% was

also applied. Paragraphs 95, 96, 97, 98 of the judgment were:-

Civil Appeal Nos.264-270 of 2019 etc. Wazir & anr. V. State of Haryana

17

“95. Thus, if cumulative benefit by way of 12% cumulative increase is to be given on the base price of Rs.20 lakhs from 1994 to 2001 enhancement would come to as under:-

Year Principal

Amount

(Rs.)

Enhanced

Amount

(Rs.)

Total amount

(Rs.)

1994 20,00,000.00 -- 20,00,000.00 1995 20,00,000.00 2,40,000.00 22,40,000.00 1996 22,40,000.00 2,68,800.00 25,08,800.00 1997 25,08,800.00 3,01,056.00 28,09,856.00 1998 28,09,856.00 3,37,182.72 31,47,038.72 1999 31,47,038.72 3,77,644.65 35,24,683.37 2000 35,24,683.37 4,22,962.00 39,47,645.37 2001 39,47,645.37 4,73,717.44 44,21,362.81

Cut on the amount of Rs.44,21,362 @ 10% (Rs.4,42,136): 39,79,226/-

Cut on the amount of Rs.44,21,362 @ 20% (Rs.8,84,272/-): 35,37,090/-

Civil Appeal Nos.264-270 of 2019 etc. Wazir & anr. V. State of Haryana

18

96. Similarly, if the enhancement is to be granted @ 15% on Rs.20 lakhs from 1994 to 2001, it works out as under:-

Year Principal Amount (Rs.)

Enhanced Amount (Rs.)

Total amount (Rs.)

1994 20,00,000.00 -- 20,00,000.00 1995 20,00,000.00 3,00,000/- 23,00,000.00 1996 23,00,000.00 3,45,000/- 26,45,000.00 1997 26,45,000.00 3,96,750.00 30,41,750.00 1998 30,41,750.00 4,56,262.50 34,98,012.50 1999 34,41,750.00 5,24,701.87 40,22,714.37 2000 40,22,714.37 5,70,328.12 46,26,121.52 2001 46,26,121.52 6,93,918.23 53,20,039.76

Cut on the amount of Rs.53,20,039 @ 10% (Rs.5,32,003/-): 47,88,036/-

Cut on the amount of Rs.53,20,039 @ 20% (Rs.10,64,007/-): 42,56,032/-

97. Similarly, if the benefit of 12% cumulative increase is to be given on the sum of Rs.25 lakhs after the sale deed from 1996 (Ex.P8) in favour of Times Master India Private Limited to 2001 enhancement would come to as under:-

Year Principal Amount (Rs.)

Enhanced Amount (Rs.)

Total amount (Rs.)

1996 25,00,000.00 -- 25,00,000.00 1997 25,00,000.00 3,00,000.00 28,00,000.00 1998 28,00,000.00 3,36,000.00 31,36,000.00 1999 31,36,000.00 3,76,320.00 35,12,320.00 2000 35,12,320.00 4,21,478.40 39,33,798.40 2001 39,33,798.40 4,72,055.81 44,05,854.21

Civil Appeal Nos.264-270 of 2019 etc. Wazir & anr. V. State of Haryana

19

Cut on the amount of Rs.44,05,854 @10 (Rs.4,40,585/-): 39,65,269/-

Cut on the amount of Rs.44,05,854 @ 20% (Rs.8,81,1702/-): 35,24,684/-

98. For enhancement @ 15% on Rs.25 lakhs from 1996 to 2001, the amount works out as under:-

Year Principal Amount (Rs.)

Enhanced Amount (Rs.)

Total amount (Rs.)

1996 25,00,000.00 -- 25,00,000.00 1997 25,00,000.00 3,75,000.00 28,75,000.00 1998 28,75,000.00 4,31,250.00 33,06,250.00 1999 33,06,250.00 4,95,937.50 38,02,187.50 2000 38,02,187.50 5,70,328.12 43,72,515.62

Cut on the amount of Rs.50,28,392 @ 10% (Rs.5,02,839/-): 45,25,553/-

Cut on the amount of Rs.50,28,392 @ 20% (Rs.10,05,678/-): 40,22,714/-”.

13. On the basis of the aforesaid figures, taking average of both the

parameters after giving 15% enhancement but effecting 20% cut, the figure

of Rs.41,39,373/- which was rounded off to Rs.41.40 lakhs was taken as the

market value for the lands in question as under:-

“103. Thus, when we compare the enhancement firstly on the principle of cumulative increase on the price fixed by the Apex Court in Pran Sukh (supra) on Rs.20 Lakhs @15%

Civil Appeal Nos.264-270 of 2019 etc. Wazir & anr. V. State of Haryana

20 from 1994 till 2001, it works out to Rs.53,20,039/-. Similarly, if the enhancement of 15% is given on the basis of the sale deed Ex.P8 in favour of Time Master India Private Limited from 1996 to 2001, the amount works out to Rs.50,28,392/-. In case the cut of 20% is applied on the said amount, the amounts worked out to Rs.42,56,032/- in one case and Rs.44,22,714/- in other case.

104. Resultantly, if the average of both the formulas is also worked out the amount after giving 20% cut the average of said formulas would take the market value to Rs.41,39,373/- and, accordingly, after rounding it off, this Court is of the opinion that Rs.41.40 lakhs would be the appropriate market value for the land in question.”

14. The High Court, thus, by its judgment and order dated 09.03.2018

passed in RFA No.2373 of 2010 titled Madan Pal (III) v. State of Haryana

and in all connected matters assessed the compensation at Rs.41.40 lakhs

per acre along with statutory benefits in respect of lands acquired in villages

Naharpur Kasan, Kasan, Bas Haria, Bas Kusla and Dhana (covered by

Phases II and III). The compensation in village Maneswar (covered by

Phase-IV) was assessed after giving 50% enhancement at Rs.62.10 lakhs per

acre along with statutory benefits. As regards M/s Kohli Holdings Pvt. Ltd.,

additional component of 30% was also awarded on account of severance

charges, over and above the rate of Rs.62.10 lakhs per acre.

Civil Appeal Nos.264-270 of 2019 etc. Wazir & anr. V. State of Haryana

21 15. The aforesaid view of the High Court is now under challenge in these

cross appeals. Mr. Dhruv Mehta and Ms. Kiran Suri, learned Senior

Advocates for the landholders relied upon the allotments of developed plots

as indicators of high potential of the lands. It was submitted that even if the

rate awarded in Pran Sukh3 was to be taken as the base rate, there ought not

to have been any cut and secondly, the compensation ought to have been

arrived at till 2002 and not upto 2001 as was done by the High Court. Mr.

R. S. Suri, learned Senior Advocate appearing for M/s. Kohli Holdings Pvt.

Ltd. stressed upon the incongruity in the price awarded presently as against

one that was granted on the earlier occasion. He submitted that the lands of

his client were on National Highway No.8 and were bestowed with all the

advantages and as such the price awarded on the earlier occasion was the

correct one. Mr. Alok Sangwan, learned Advocate appearing for HSIIDC

contended that the sale deeds of 1994 and 2002 ought to have been allowed

to be placed on record. In his submission the compensation awarded by the

High Court was on the higher side. In any case, considering the huge extent

of land the enhancement ought to have been in terms of law laid down by

Civil Appeal Nos.264-270 of 2019 etc. Wazir & anr. V. State of Haryana

22 this Court in General Manager, Oil and Natural Gas Corporation Limited.

v. Rameshbhai Jivanbhai Patel and Another6 and other cases.

16. We must first consider the submissions based on the allotments and

instances of auction purchases of developed plots effected by the

Development Authority itself. These submissions were rightly rejected by

the High Court. The law on the point is well settled as stated in Lal Chand

vs. Union of India and another 7. We therefore, reject these submissions.

17. Before we consider other submissions, it must be mentioned that the

assessment made by the High Court in its judgment dated 11.02.2011 was

not approved by this Court as is evident from its judgment4. This Court

recorded the submission made by the learned counsel appearing for HSIIDC

that 12% cumulative escalation on the rate in Pran Sukh3 itself was

excessive and not in consonance with the law laid down by this Court and

also found that the landholders were aggrieved by non-consideration of the

documents produced before the Reference Court as well as the inter se

discrimination between M/s. Kohli Holdings Pvt. Ltd. and the other

landholders. We must therefore consider the matter from two perspectives

6 (2008) 14 SCC 745 7 (2009) 15 SCC 769

Civil Appeal Nos.264-270 of 2019 etc. Wazir & anr. V. State of Haryana

23 namely on the strength of the documents on record and on the basis of the

rate as found in Pran Sukh3 to arrive at the appropriate market value.

18. We must also note, at the outset, the governing legal principles

regarding annual increase over a base rate. The law in that behalf has been

succinctly stated by this Court in ONGC Limited (supra) in paras 10 to 17

under the heading “what should be the increase per annum” as under:-

“10. The contention of the appellant is that even if Ext. 15 should be the basis, in the absence of any specific evidence regarding increase in prices between 1987 and 1992, the annual increase could not be assumed to be 10% per year.

11. On the other hand, the learned counsel for the respondent claimants submitted that the rate of escalation in market value at the relevant time was in the range of 10% to 15% per annum. He relied on the decisions of this Court in Ranjit Singh v. Union Territory of Chandigarh (1992) 4 SCC 659 and Land Acquisition Officer and Revenue Divisional Officer v. Ramanjulu (2005) 9 SCC 594 wherein this Court had accepted an escalation of ten per cent per annum, and the decision in Krishi Utpadan Mandi Samiti v. Bipin Kumar (2004) 2 SCC 283 where this Court had accepted an escalation of 15% per annum. He, therefore, submitted that escalation at the rate of 10 per cent adopted by the Reference Court and approved by the High Court is a reasonable and correct standard to be applied.

12. We have examined the facts of the three decisions relied on by the respondents. They all related to acquisition of lands in urban or semi-urban areas. Ranjit Singh (1992) 4 SCC 659 related to acquisition for development of Sector 41 of

Civil Appeal Nos.264-270 of 2019 etc. Wazir & anr. V. State of Haryana

24 Chandigarh. Ramanjulu (2005) 9 SCC 594 related to acquisition of the third phase of an existing and established industrial estate in an urban area. Bipin Kumar (2004) 2 SCC 283 related to an acquisition of lands adjoining Badaun-Delhi Highway in a semi-urban area where building construction activity was going on all around the acquired lands.

13. Primarily, the increase in land prices depends on four factors: situation of the land, nature of development in surrounding area, availability of land for development in the area, and the demand for land in the area. In rural areas, unless there is any prospect of development in the vicinity, increase in prices would be slow, steady and gradual, without any sudden spurts or jumps. On the other hand, in urban or semi- urban areas, where the development is faster, where the demand for land is high and where there is construction activity all around, the escalation in market price is at a much higher rate, as compared to rural areas. In some pockets in big cities, due to rapid development and high demand for land, the escalations in prices have touched even 30% to 50% or more per year, during the nineties.

14. On the other extreme, in remote rural areas where there was no chance of any development and hardly any buyers, the prices stagnated for years or rose marginally at a nominal rate of 1% or 2% per annum. There is thus a significant difference in increases in market value of lands in urban/semi-urban areas and increases in market value of lands in the rural areas. Therefore, if the increase in market value in urban/semi-urban areas is about 10% to 15% per annum, the corresponding increases in rural areas would at best be only around half of it, that is, about 5% to 7.5% per annum. This rule of thumb refers to the general trend in the nineties, to be adopted in the absence of clear and specific evidence relating to increase in prices. Where there are special reasons for applying a higher rate of increase, or any specific evidence relating to the actual

Civil Appeal Nos.264-270 of 2019 etc. Wazir & anr. V. State of Haryana

25 increase in prices, then the increase to be applied would depend upon the same.

15. Normally, recourse is taken to the mode of determining the market value by providing appropriate escalation over the proved market value of nearby lands in previous years (as evidenced by sale transactions or acquisitions), where there is no evidence of any contemporaneous sale transactions or acquisitions of comparable lands in the neighbourhood. The said method is reasonably safe where the relied-on sale transactions/acquisitions precede the subject acquisition by only a few years, that is, up to four to five years. Beyond that it may be unsafe, even if it relates to a neighbouring land. What may be a reliable standard if the gap is of only a few years, may become unsafe and unreliable standard where the gap is larger. For example, for determining the market value of a land acquired in 1992, adopting the annual increase method with reference to a sale or acquisition in 1970 or 1980 may have many pitfalls. This is because, over the course of years, the “rate” of annual increase may itself undergo drastic change apart from the likelihood of occurrence of varying periods of stagnation in prices or sudden spurts in prices affecting the very standard of increase.

16. Much more unsafe is the recent trend to determine the market value of acquired lands with reference to future sale transactions or acquisitions. To illustrate, if the market value of a land acquired in 1992 has to be determined and if there are no sale transactions/acquisitions of 1991 or 1992 (prior to the date of preliminary notification), the statistics relating to sales/acquisitions in future, say of the years 1994-1995 or 1995-1996 are taken as the base price and the market value in 1992 is worked back by making deductions at the rate of 10% to 15% per annum. How far is this safe? One of the fundamental principles of valuation is that the transactions subsequent to the acquisition should be ignored for determining the market value of acquired lands, as the very

Civil Appeal Nos.264-270 of 2019 etc. Wazir & anr. V. State of Haryana

26 acquisition and the consequential development would accelerate the overall development of the surrounding areas resulting in a sudden or steep spurt in the prices. Let us illustrate. Let us assume there was no development activity in a particular area. The appreciation in market price in such area would be slow and minimal. But if some lands in that area are acquired for a residential/commercial/industrial layout, there will be all round development and improvement in the infrastructure/amenities/ facilities in the next one or two years, as a result of which the surrounding lands will become more valuable. Even if there is no actual improvement in infrastructure, the potential and possibility of improvement on account of the proposed residential/commercial/industrial layout will result in a higher rate of escalation in prices. As a result, if the annual increase in market value was around 10% per annum before the acquisition, the annual increase of market value of lands in the areas neighbouring the acquired land, will become much more, say 20% to 30%, or even more on account of the development/proposed development. Therefore, if the percentage to be added with reference to previous acquisitions/sale transactions is 10% per annum, the percentage to be deducted to arrive at a market value with reference to future acquisitions/sale transactions should not be 10% per annum, but much more. The percentage of standard increase becomes unreliable. Courts should, therefore, avoid determination of market value with reference to subsequent/future transactions. Even if it becomes inevitable, there should be greater caution in applying the prices fetched for transactions in future. Be that as it may.

17. In this case, the acquisition was in a rural area. There was no evidence of any out of the ordinary developments or increases in prices in the area. We are of the view that providing an escalation of 7.5% per annum over the 1987 price under Ext. 15, would be sufficient and appropriate to arrive at the market value of acquired lands.”

Civil Appeal Nos.264-270 of 2019 etc. Wazir & anr. V. State of Haryana

27

19. The instant matter is required to be considered in the light of the

aforesaid principles. The land under present acquisition is an extent of 1500

acres and from 6 villages i.e. Bas Kusla, Bas Haria, Dhana, Manesar,

Naharpur Kasan and Kasan. If the computation which was accepted by the

Sub-Divisional Officer cum Land Acquisition Collector is considered, the

values of lands in villages Bas Kusla, Bas Haria and Dhana were definitely

on the lower side as compared to the corresponding values from villages like

Manesar, Naharpur Kasan and Kasan. In the awards, the maximum value of

Rs.10 lakhs per acre was in respect of lands from Manesar while those from

Naharpur Kasan and Kasan were Rs.7,20,000/- and Rs.7,50,000/-per acre

respectively. As compared to these villages the values in respect of lands in

Bas Kusla, Bas Haria and Dhana were almost less than 50%. If the extent of

land which was subject matter of acquisition is again considered, more than

⅔rds of lands are from villages Bas Kusla, Bas Haria and Dhana. The earlier

acquisition of 1994 which was dealt with in Pran Sukh3 was with regard to

four villages, including Manesar, Naharpur Kasan and Kasan. In these

villages, the valuation was found to be more than double as compared to

villages Bas Kusla, Bas Haria and Dhana. The question then arises whether

Civil Appeal Nos.264-270 of 2019 etc. Wazir & anr. V. State of Haryana

28 these two sets of villages ought to be given differential treatment or should

they be clubbed and put at the same level.

20. Recently, in the case of Surender Singh v. State of Haryana and

others8 the acquisition was initiated on 11.01.2005 for acquiring an extent of

520 acres of land from 15 villages in the State of Haryana. Two villages,

namely, Kasan and Dhana out of said 15 villages are also part of the present

acquisition. Relying on the decision of Pran Sukh3 where compensation

was awarded at the rate of Rs.20 lakhs per acre and after granting 8%

cumulative increase over rates of 1994, the High Court had arrived at the

rate of compensation for the entire extent of 520 acres. While remanding

the matter back to the High Court for fresh consideration it was observed by

this Court in paras 26 to 29 as under:

“26. The High Court, however, noticed from the facts involved in Pran Sukh3 that the land situated in one Village Kasan along with its some adjoining villages was acquired on 15-11-1994 by the State and this Court determined the compensation payable to the landowners of Kasan Village @ Rs 20,00,000 per acre.

27. The High Court felt that Rs 20,000,00 per acre should be taken as the base price for determining the rate of acquired land in question. The High Court perhaps did this after having

8 (2018) 3 SCC 278

Civil Appeal Nos.264-270 of 2019 etc. Wazir & anr. V. State of Haryana

29 noticed that some part of the acquired land in these appeals is situated in Kasan Village and, therefore, it is ideal to take the rate of Kasan Village land as basis for determining the rate of acquired land also. The High Court accordingly gave annual increase of 8% to Rs 20,00,000 and worked out the rate at Rs 62,11,700 per acre for the entire acquired land in question by applying one uniform rate.

28. In our considered opinion, the approach of the High Court in the facts of these cases does not appear to be right inasmuch as the High Court failed to take into consideration several material issues which arose in these cases and had a bearing on determination of the fair market rate of the land in question under Section 23 of the Act:

28.1. First, the acquired land, in these cases, was a huge chunk of land measuring around 520 acres, 2 kanals and 13.5 marlas.

28.2. Second, the entire acquired land was not situated in Village Kasan but it was spread over in 15 villages as detailed above.

28.3. Third, there is no evidence to show much less any finding of the High Court as to what was the actual distance among the 15 villages against one another, the location, situation/area of each village, whether any development had taken place and, if so, its type, nature and when it took place in any of these villages, the potentiality and the quality of the acquired land situated in each village, its nature and the basis, the market rate of the land situated in each village prior to the date of acquisition or in its near proximity, whether small piece of land or preferably big chunk of land, the actual distance of each village qua any other nearby big developed city, town or a place, whether any activity is being carried on in the nearby areas, their details.

Civil Appeal Nos.264-270 of 2019 etc. Wazir & anr. V. State of Haryana

30 28.4. Fourth, whether the acquired land in Pran Sukh3 in Village Kasan and the acquired land in question are similar in nature or different and, if so, how and on what basis, their total distance, etc.

29. These were, in our view, the issues which had material bearing while determining the rate of the acquired land in question.”

21. In the instant case, the sale deeds Exts.P1, P2 and P3 relied upon by

the landholders pertained to lands from villages Bas Kusla and Dhana and

were of the year 1997 that is after the acquisition was initiated in Pran

Sukh3. The maximum value per acre in these villages was Rs.8 lakhs per

acre and that too with respect to smaller plots. The sale deeds Exts.P4, P6,

P8 and PY however pertained to lands coming from villages Naharpur

Kasan and Kasan. Ext.PY dated 28.04.2004 was much after the acquisition

was initiated in the present case. Secondly, as found by the High Court in

para 74 of its judgment, there was construction and CLU was also obtained

in relation to land in Ext. PY. For these reasons the High Court had rightly

ruled out said transaction. At the same time Ext.P4 was also after the

acquisition in the present case was initiated and pertained to a small plot of

land. Out of these four sale deeds, Ext.P8 is prior in point of time so far as

the present acquisition is considered and was therefore rightly relied upon as

Civil Appeal Nos.264-270 of 2019 etc. Wazir & anr. V. State of Haryana

31 the most appropriate exemplar by the High Court. If the value in Ext.P8 is

compared with the maximum value under Exts.P1, P2 and P3 there is a

marked difference. This difference is again consistent with the valuation

that was accepted by the Sub-Divisional Officer cum Land Acquisition

Collector. Since major part of the land under acquisition that is more than

⅔rds is from villages Bas Kusla, Bas Haria and Dhana, one way of assessing

the correct value of compensation is to treat these three villages on one side

while other three villages on the other side.

22. However, not only the Reference Court but the High Court on three

different occasions had considered all these villages together and applied the

same rate of compensation. The base rate was initially taken by the

Reference Court to be Rs.15 lakhs in terms of the decision of the High Court

in Pran Sukh and later to be Rs.20 lakhs as per the decision of this Court.

The High court on all three occasions had based its assessment taking base

rate in Pran Sukh3 to be the starting point. We must also note that in Pran

Sukh3, this Court had also applied uniform rate for the entirety of the extent

of 1490 acres of land coming from four different villages. It would

therefore be inappropriate at this stage to make a distinction between these

two sets of villages for the purposes of base rate. But this point will

Civil Appeal Nos.264-270 of 2019 etc. Wazir & anr. V. State of Haryana

32 certainly be of relevance when we consider the ratio of escalation. The sale

deeds Exts.P1, P2 and P3 indicate that even after the initiation of acquisition

in Pran Sukh3 case which was in 1994, the valuation of the lands was still at

a lower level. On the other hand, the valuation in respect of Ext. P-8 has

shown some increase.

23. As regards lands in Naharpur Kasan and Kasan, Exh. PY dated

28.04.2004 having been ruled out of consideration, we are now left with 3

sale instances namely Exh. P4, P6 and P8. We may first consider pre-

acquisition instances namely Exh. P6 & P8. Exh. P6 dated 16.09.1994

pertained to land having an extent of 12 acres, a fairly large area, where the

value was Rs.20.00 lakhs per acre. This value is equal to the one which was

granted by this Court in the case of Pran Sukh3 for the acquisition of 1994.

The next sale deed namely Exh.P8 dated 29.09.1996 pertained to very small

piece of land which was less than ½ acre and the value was in the region of

25.00 lakhs per acre. Without effecting any deduction on account of

smallness of the plot and considering the values as they stand, it shows an

increase of 25% over a period of two years, i.e. to say @ 12.5% per annum.

This is one indication as to the nature of increase in price after 1994.

Civil Appeal Nos.264-270 of 2019 etc. Wazir & anr. V. State of Haryana

33 We have another sale instance namely Exh. P4 dated 18.08.2003

which was after a year and half from the dates of Notifications issued under

Section 4 in the present matter. If the very same rate of increase, though this

Court in the decision in ONGC Ltd. (supra) had ruled that while deducting

from a post-acquisition instance and working backwards the rate of

deduction ought to be higher, is adopted in the present matter, 18.75% will

have to be deducted from the price which was prevalent in August 2003 to

arrive at the corresponding value for the period when the present acquisition

was initiated. The rate of Rs.48.366 lakhs per acre, as available from

Exh.P4, again without effecting any deductions for the smallness of the plot,

must for the purposes of calculation suffer a deduction of Rs.9.12 lakhs @

18.75%. We thus arrive at a figure of Rs.37.54 lakhs as the prevalent price

in the year 2002. This price is arrived at first by considering the rate of

deduction which the value representing the sale instance of August 2003

must suffer and secondly after effecting appropriate deduction, arrive at the

appropriate value for the present purposes. We may call this Method no.1.

24. We now consider the matter from a different perspective and take the

rate awarded in Pran Sukh3 as the basis and then try to arrive at the

appropriate value for the present acquisition. For this purpose, we may have

Civil Appeal Nos.264-270 of 2019 etc. Wazir & anr. V. State of Haryana

34 to determine the rate of increase as shown by the sale deeds on record. The

acquisition in Pran Sukh3 was of the year 1994 and the award of rate therein

corresponds with the rate available on record through Exh.P6. We have two

instances of Exh.P8 and P4, which may indicate the rise in values. However

in both instances, the lands were very small plots i.e. of an extent of less

than half an acre. If the prices are to be compared in real terms, the values

representing in two sale deeds Exh.P4 and P8 must be re-worked after

effecting appropriate deduction. Normally the deductions can range from

20% upwards. We may however take the lowest of the quotient namely

20%. On that basis, over a period of two years i.e. between Pran Sukh3 and

Exh.P8 there would be no difference at all and the values would show the

same rate. If the rate available from Exh.P4 is subjected to deduction of

20%, the corresponding value for a larger extent of land would be Rs.38.93

lakhs per acre. The difference between this value and the base value

awarded in Pran Sukh3 (supra) would then show the rise over a period of 7

years. In other words, the price of Rs.20.00 lakhs rose by Rs.18.93 lakhs in

seven years that is to say it rose by 94.65% giving us an annual average of

13.52%. This rate represents pure increase on non-cumulative basis. If we

Civil Appeal Nos.264-270 of 2019 etc. Wazir & anr. V. State of Haryana

35 adopt the rate, the base price as awarded in Pran Sukh3 would have risen to

the level of Rs.36.22 lakhs per acre. We may call this Method no.2.

25. The instances representing Exh. P1, P2 & P3 as well as P6, as a

matter of fact do not show any increase at all as against the base rate as

awarded in Pran Sukh3 and the rise in Exh.P4 & P8 is also not substantial.

Going by the law laid down by this Court on ONGC Ltd. (supra) in our

considered view, the cumulative increase of 8% over the base rate as

available in Pran Sukh3 would give us the correct picture as to the rise in

values in the area comprising of villages Naharpur Kasan and Kasan. The

tabulated chart in that regard would be as under:

Year Principal Amount (Rs.)

Enhanced Amount (Rs.)

Total amount (Rs.)

1994 20,00,000/- --- 20,00,000/- 1995 20,00,000/- 1,60,000/- 21,60,000/- 1996 21,60,000/- 1,72,800/- 23,32,800/- 1997 23,32,800/- 1,86,624/- 25,19,424/- 1998 25,19,424/- 2,01,554/- 27,20,978/- 1999 27,20,978/- 2,17,678/- 29,38,656/- 2000 29,38,656/- 2,35,092/- 31,73,748/- 2001 31,73,748/- 2,53,900/- 34,27,648/- 2002 34,27,648/- 2,74,212/- 37,01,860/-

These calculations would show the corresponding value for the year

2002 at Rs.37,01,860/- per acre. We may call this as Method no.3.

Civil Appeal Nos.264-270 of 2019 etc. Wazir & anr. V. State of Haryana

36

26. If the figures arrived at through these three methods are compared, the

values of Rs.37.54 lakhs per acre under Method no.1, Rs.36.22 lakhs under

Method no.2 and Rs.37.01 lakhs under Method no.3 are quite comparable.

If the highest of these three figures is taken, the appropriate value for the

lands in Naharpur Kasan and Kasan would be Rs.37.54 lakhs per acre in the

year 2002.

27. The values in other three villages namely Bas Kusla, Bas Haria and

Dhana have not shown any such increase. Apart from Exh.P1, P2 and P3,

nothing has been placed on record, insofar as said villages are concerned.

As stated herein above, even for these villages we may adopt the base rate of

Rs.20.00 lakhs for the year 1994 and then consider the appropriate increase.

As the sale deeds dated Exh. P1, P2 and P3 in respect of lands coming from

these villages have not shown any increase at all, by way of rough and ready

method we may adopt half the rise as shown in the lands coming from

villages Naharpur Kasan and Kasan. Half the difference between Rs.20.00

lakhs as the base rate and Rs.37.54 lakhs adopted for the villages of

Naharpur Kasan, Kasan and Manewsar would mean difference of Rs.8.77

lakhs over the base figure of Rs.20.00 lakhs as awarded in Pran Sukh3.

Civil Appeal Nos.264-270 of 2019 etc. Wazir & anr. V. State of Haryana

37 Thus, in our considered view, the market value of lands from villages Bas

Kusla, Bas Haria and Dhana in 2002 must be at Rs.28.77 lakhs per acre.

28. In respect of lands coming from village Manesar, the High Court had

granted 50% rise over and above the market value in respect of villages

Naharpur Kasan and Kasan. The increase to that extent was well justified as

the lands in village Manesar are abutting National Highway No.8 with

excellent commercial potential. The grant of 50% rise is not seriously

objected by the State and as such we confirm the same. Thus 50% rise over

the figures as applicable to villages Naharpur Kasan and Kasan would lead

us to the market value in respect of village Manesar which would be

Rs.56.31 lakhs per acre.

29. We, however, find it difficult to accept grant of further 30% as

severance charges to M/s. Kohli Holdings Private Limited. Normally the

additional component of compensation in terms of Section 23(1)(thirdly) of

the Act is granted when, a landholder suffers damage as a result of

acquisition to the extent that the holding that he is left with stands

comparatively diminished in terms of quality and value. For instance, if a

railway track is to be built through an agricultural land held by a person,

Civil Appeal Nos.264-270 of 2019 etc. Wazir & anr. V. State of Haryana

38 leaving two different halves with him, it would be impossible for him to

carry on agricultural operations at an optimum level. This would lead to

reduction in the value of the halves that he is left with. On the other hand, in

a case where part of the holding is acquired for which appropriate

commercial value is awarded, the rest of the value of the land will not stand

diminished in terms of commercial potential. On the other hand, the

potential of the remainder of the land would also increase drastically as the

development would be right in the neighbourhood, thus giving substantial

benefit to the landholder. In our view, the High Court was not justified in

granting further compensation of 30% to M/s. Kohli Holdings Private

Limited on account of severance charges. We, therefore, set aside that part

and hold that no severance charges need be awarded to M/s. Kohli Holdings

Private Limited.

30. In the circumstances, we direct:

a) In respect of lands under acquisition from villages Naharpur Kasan

and Kasan the market value shall be Rs.37.54 lakhs per acre.

Additionally, all statutory benefits would be payable.

Civil Appeal Nos.264-270 of 2019 etc. Wazir & anr. V. State of Haryana

39 b) In respect of lands under acquisition from villages Bas Kusla, Bas

Haria and Dhana the market value shall be Rs.28.77 lakhs per acre.

Additionally, all statutory benefits would be payable. c) In respect of lands from village Manesar the market value shall be

Rs.56.31 lakhs per acre. Additionally, all statutory benefits would

be payable. d) M/s. Kohli Holdings Private Limited shall not be entitled to any

severance charges.

31. The appeals preferred by HSIIDC and the State of Haryana stand

allowed to the aforesaid extent. The appeals preferred by all the landholders

including M/s. Kohli Holdings Private Limited stand dismissed. No costs.

……..…..………..…..……..……J. (Uday Umesh Lalit)

.....……..………….……………J. (Dr. Dhananjaya Y. Chandrachud)

New Delhi, January 11, 2019.

WAZIR Vs THE STATE OF HARYANA

WAZIR Vs THE STATE OF HARYANA