HUKAM SINGH Vs THE STATE OF HARYANA
Bench: HON'BLE MR. JUSTICE UDAY UMESH LALIT, HON'BLE MS. JUSTICE INDU MALHOTRA
Judgment by: HON'BLE MR. JUSTICE UDAY UMESH LALIT
Case number: SLP(C) No.-004354-004358 / 2019
Diary number: 45393 / 2018
Advocates: (MRS. ) VIPIN GUPTA Vs
SLP (C) Nos.4354-4358 of 2019 @ SLP (C) D.NO.45393 OF 2018 etc. Hukam Singh etc. etc. vs. State of Haryana and Anr. etc. etc.
1 Reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
SPECIAL LEAVE PETITION (CIVIL) NOS.4354-4358 OF 2019 (Arising out of Special Leave Petition (C) D.No. 45393 of 2018)
HUKAM SINGH ETC. ETC. ……Petitioners
VERSUS
STATE OF HARYANA AND ANR. ETC. ETC. ..…. Respondents
WITH
M.A. NO. 299 OF 2019 IN CIVIL APPEAL NOS. 264-270 OF 2019 (Wazir and Another vs. State of Haryana)
O R D E R
Uday Umesh Lalit, J.
1. After the judgment dated 11.01.2019 was passed by this Court in Civil
Appeal Nos.264-270 of 2019 (Wazir and Another vs. State of Haryana) and
in all other connected matters (hereinafter referred to as the “Judgment”),
these applications for recall of the Judgment have been filed on following
grounds:-
SLP (C) Nos.4354-4358 of 2019 @ SLP (C) D.NO.45393 OF 2018 etc. Hukam Singh etc. etc. vs. State of Haryana and Anr. etc. etc.
2 a) The tabular chart extracted in paragraph 11 of the Judgment was
not correct and there were mistakes pertaining to various sale
deeds mentioned therein namely:
i) With regard to Ex.P1 the correct sale consideration
was Rs.4,00,000/- and thus the value per acre in
respect of sale of said Ex.P1 sale deed would be
Rs.16,00,000/-.
ii) In respect of sale deed Ex.P2 the sale consideration
was Rs.3,00,000/- and the value per acre would be
Rs.16,00,000/-.
iii) In respect of sale deed Ex.P4 the village was wrongly
mentioned to be Kasan instead of village Bas Kusla.
b) Paragraph 20 of the Judgment extracted certain portions of the
decision in Surender Singh vs. State of Haryana and others1 and
para 27 of the decision in Surender Singh had wrongly mentioned
annual increase of 8%, whereas, the High Court had actually
granted annual increase of 15%.
1(2018) 3 SCC 278
SLP (C) Nos.4354-4358 of 2019 @ SLP (C) D.NO.45393 OF 2018 etc. Hukam Singh etc. etc. vs. State of Haryana and Anr. etc. etc.
3 c) In paragraph 23 of the Judgment, the figure of Rs.37.54 lakhs was
arithmetically incorrect as after deducting Rs.9.12 lakhs from
48.666 lakhs the result would be Rs.39.546 lakhs and as said figure
of Rs.37.54 lakhs was the foundation for further calculations, the
resultant calculations were also incorrect.
d) In the earlier round, these matters were dealt with by this Court in
Haryana State Industrial Development Corporation Limited vs.
UDAL and others2 which decision was referred to in para 9 of the
Judgment. Paragraphs 32, 33 and 34 of the decision in Haryana
State Industrial Development Corporation Ltd2 were:- “32. We also find merit in the argument of the learned counsel for the landowners that while fixing market value of the acquired land the learned Single Judge committed serious error by not considering an important piece of evidence i.e. Ext. PW 9/A dated 23-11-1999 vide which HSIIDC had allotted land to M/s. Honda Motorcycles and Scooters India (P) Ltd. At the rate of Rs.1254.18 per square yard. Although, this document was produced before the Reference Court but the same was not taken into consideration while determining the amount of compensation. The same error has been repeated in the impugned judgment. If this document is taken into consideration, then market value of the acquired land would come to Rs.60,69,360 per acre. By making deduction of 50% towards development cost and granting annual increase of 12/15% (cumulative),
2 (2013) 14 SCC 506
SLP (C) Nos.4354-4358 of 2019 @ SLP (C) D.NO.45393 OF 2018 etc. Hukam Singh etc. etc. vs. State of Haryana and Anr. etc. etc.
4 market value of the land will be much higher than Rs.37,40,000 per acre.
33. In view of the above conclusions, we do not consider it necessary to deal with the other points argued by the learned counsel for the parties/intervenors and feel that the ends of justice will be served by setting aside the impugned judgment and remitting the matters to the High Court for fresh disposal of the appeals and cross- objections filed by the parties subject to the rider that the State Government/HSIIDC shall pay the balance of Rs.37,40,000 to the landowners along with other statutory benefits.
34. In the result, the appeals are allowed, the impugned judgment3 is set aside and the matter is remitted to the High Court for fresh disposal of the appeals filed by the parties under Section 54 of the Act as also the cross- objections. The parties shall be free to urge all points in support of their respective cause and the High Court shall decide the matter uninfluenced by the observations contained in this judgment.”
Consequently, the landowners had actually received compensation in the
sum of Rs.37.40 lakhs per acre, and as a result of the Judgment, they would
now be required to return part of the compensation.
3 Madan Pal vs. State of Haryana, RFA No.2373 of 2010, decided on 11-2-2011 (P&H)
SLP (C) Nos.4354-4358 of 2019 @ SLP (C) D.NO.45393 OF 2018 etc. Hukam Singh etc. etc. vs. State of Haryana and Anr. etc. etc.
5 2. We have heard learned counsel for the applicants and the State.
3. The tabular chart extracted in paragraph 11 of the Judgment was exact
reproduction of the chart set out by the High Court in paragraph 73 of its
decision dated 09.03.2018, which was under appeal in this Court. Number of
petitions were filed challenging the view taken by the High Court and in none
of those petitions any exception was taken or objection was raised that the
facts culled out in said tabular chart were, in any way, incorrect or required to
be modified. The matter proceeded on the factual basis as was indicated in
the chart and it would be difficult at this stage to reconsider that aspect of the
matter. However, we have still looked into the matter and seen whether any
benefit could be given to the landowners.
4. The sale deeds at Ex.P1, P2 and P4 pertained to small pieces of lands
which were less than one acre. The value emanating from said sale deeds
would not be correct indicator or exemplar in the context of the extent of 1500
acres of land which was involved in acquisition. Paragraph 21 of the
Judgment shows that Ex.P1, P2 and P4 were found to be pertaining to small
pieces of lands and that those sales were effected after the acquisition in the
present case was initiated. Subsequent paragraphs show that though lands in
SLP (C) Nos.4354-4358 of 2019 @ SLP (C) D.NO.45393 OF 2018 etc. Hukam Singh etc. etc. vs. State of Haryana and Anr. etc. etc.
6 relation to sale deeds Ex.P4 and P8 pertained to smaller pieces, they were still
taken into account to consider whether they showed any pattern of rise in
prices. That was the basis of Method No.1. Under Method Nos. 2 and 3 the
valuation, as was given in Haryana State Industrial Development
Corporation vs. Pran Sukh & Ors.4, was taken as the basis to assess what
could be the comparable price in the year 2002. Finally, the figures arrived at
by three different methods were considered and the highest of the figures was
taken to be appropriate compensation. Thus, the assessment made in the
Judgment would not, in any way, get affected even if the
changes/modifications suggested by the applicants are taken into account.
We, therefore, reject the first submission.
5. The submission that paragraphs 26 and 27 of the decision in Surender
Singh1 had not correctly recorded annual increase of 8% instead of 15% has
no relevance in the present matter. The Judgment was not dependent on that
figure of 8% from said decision but it had relied upon said decision only to
bring home the point that if large extent of land is involved, reliance on one
single sale deed of a very small plot would not be correct indicator or
4 (2010) 11 SCC 175
SLP (C) Nos.4354-4358 of 2019 @ SLP (C) D.NO.45393 OF 2018 etc. Hukam Singh etc. etc. vs. State of Haryana and Anr. etc. etc.
7 exemplar for assessing the market value of the entire extent of land. We,
therefore, reject the second submission.
6. We, however, find force in the submission that there were following
arithmetical errors in the Judgment. The correct position ought to be:-
A. In para 23, instead of Rs.48.366 lakhs per acre the figure ought to
be Rs.48,66,666/- and after deduction of Rs.9.12 lakhs @ 18.75% from
said figure, the resultant figure would be Rs.39,54,666/- per acre.
B. Similarly, in paragraph 26, instead of Rs.37.54 lakhs per acre the
figure ought to be Rs.39,54,666/- per acre and in terms of the conclusion
arrived at in said paragraph, the appropriate value of lands in Naharpur
Kasan and Kasan would be Rs.39,54,666/- per acre.
C. Further calculations ought to be based on the figure of
Rs.39,54,666/- per acre and, therefore, that figure must be reflected
everywhere in paragraphs 27 onwards and the figure of Rs.8.77 lakhs
being the figure of difference over the base figure would be substituted
by the figure of Rs.9,77,333/- per acre. Resultantly, the market value of
SLP (C) Nos.4354-4358 of 2019 @ SLP (C) D.NO.45393 OF 2018 etc. Hukam Singh etc. etc. vs. State of Haryana and Anr. etc. etc.
8 Villages Bas Kusla, Bas Haria and Dhana would be Rs.29,77,333/- per
acre.
D. Similarly, instead of figure of Rs.56.31 lakhs per acre, the
compensation in respect of village Manesar as indicated in para 28
would be Rs.59,31,999/-.
7. As regards the last submission, paragraph 32 of the decision in
Haryana State Industrial Development Corporation Ltd2 recorded the
submission of the learned counsel that on the basis of sale deed Ext.PW 9/A,
the value ought to be higher than Rs.37,40,000/- per acre. The matter was not
finally decided by this Court and was remitted in paragraph 34 for fresh
consideration “uninfluenced by the observations contained in this judgment”.
We do not agree with the submission that the landowners were assured of
minimum compensation at the level of Rs.37,40,000/- per acre. As a matter
of fact, in tune with the observation that fresh consideration be uninfluenced
by any of the observations contained in the judgment, the matter was left open
and the assessment had to be done de novo. We, therefore, reject the
submission. However, if the amount at the rate of Rs.37,40,000/- per acre or
at any rate greater than the entitlement of the landowners as found in the
SLP (C) Nos.4354-4358 of 2019 @ SLP (C) D.NO.45393 OF 2018 etc. Hukam Singh etc. etc. vs. State of Haryana and Anr. etc. etc.
9 Judgment as modified by this Order, was actually made over, the only benefit
that can be afforded to them is, that the return or refund of the money in
excess of their entitlement may not carry any interest till the date of refund or
till the expiry of some reasonable period from today, whichever is earlier.
8. Having considered all the submissions, we reject the prayer for recall
of the Judgment but accept the submission that certain arithmetical errors
occurring in the Judgment need to be corrected.
9. In the result, the Judgment shall stand modified to the extent indicated
hereinbelow:-
i) The expression “Rs.48.366 lakhs per acre” occurring in para 23
of the judgment shall stand substituted by the expression
“Rs.48,66,666/- per acre”.
ii) In para 23 instead of the expression “Rs.37.54 lakhs per acre”,
the expression “Rs.39,54,666/- per acre”.
iii) In para 26 instead of the expression “Rs.37.54 lakhs per acre”
occurring at two places, the expression “Rs.39,54,666/- per
acre” shall stand substituted at both places.
SLP (C) Nos.4354-4358 of 2019 @ SLP (C) D.NO.45393 OF 2018 etc. Hukam Singh etc. etc. vs. State of Haryana and Anr. etc. etc.
10 iv) In para 27 onwards, for and in place of the expression
“Rs.37.54 lakhs per acre” the expression “Rs.39,54,666/- per
acre” shall stand substituted at every place.
v) Similarly, in para 27 onwards, in place of the expression
“Rs.8.77 lakhs” the expression “Rs.9,77,333/-” shall stand
substituted at every place and in place of figure “28.77 lakhs
per acre” the expression “Rs.29,77,333/- per acre” shall stand
substituted.
vi) For and in place of the expression “Rs.56.31 lakhs per acre”
occurring in para 28 onwards, the expression “Rs.59,31,999/-
per acre” shall stand substituted.
vii) Para 30 of the Judgment shall also stand substituted by the
following:
“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.39,54,666/- per acre. Additionally, all statutory
benefits would be payable.
SLP (C) Nos.4354-4358 of 2019 @ SLP (C) D.NO.45393 OF 2018 etc. Hukam Singh etc. etc. vs. State of Haryana and Anr. etc. etc.
11 b) 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.
c) In respect of lands from village Manesar the market
value shall be Rs.59,31,999/- per acre. Additionally,
all statutory benefits would be payable.
d) M/s. Kohli Holdings Private Limited shall not be
entitled to any severance charges.
e) If any sum in excess of what has been found in this
Judgment to be the entitlement of any landowner from
any of the villages under acquisition was made over to
him, the same shall be returned by the landowner to
the State by 30th June, 2019. If the excess sum is
returned by 30th June, 2019, no interest on said sum
shall be payable by the landowner. However, if the
sum is not returned by said date, the said sum shall
carry interest @ 9% per annum from 1st July, 2019 till
SLP (C) Nos.4354-4358 of 2019 @ SLP (C) D.NO.45393 OF 2018 etc. Hukam Singh etc. etc. vs. State of Haryana and Anr. etc. etc.
12 realisation and can be realised in a manner known to
law.”
10. The modifications set out in para 9 hereinabove shall be effected in
the Judgment and a corrected copy shall again be uploaded by the Registry.
Any certified copy of the Judgment issued hereafter must reflect the
modifications as set out in para 9 of this order.
11. With the above observations all the Miscellaneous Applications stand
disposed of.
.….……..………..…..……..……J. (Uday Umesh Lalit)
.………....………….……………J. (Dr. Dhananjaya Y Chandrachud)
New Delhi, February 8, 2019.