RAJ KUMAR AND ORS. Vs STATE OF PUNJAB AND ORS.
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-004764-004764 / 2018
Diary number: 12619 / 2016
Advocates: ARCHANA PATHAK DAVE Vs
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.4764 OF 2018 (Arising out of SLP (C) No.1948 of 2017)
RAJ KUMAR AND ORS. APPELLANTS(S) VERSUS
STATE OF PUNJAB AND ORS. RESPONDENT(S)
J U D G M E N T
Kurian , J.
1. Leave granted.
2. The appellants are essentially aggrieved by the
acquisition of their land by the respondent. It is seen
that they had several rounds of unsuccessful litigation on
one ground or other; last of which has led to the impugned
judgment. The High Court held that the Section 6
declaration pertaining to the disputed acquisition was
within the time contemplated by Section 6(1) of the Land
Acquisition Act, 1894 (hereinafter referred to as “the
Act”).
3. We find that this is a case where the respondents
initiated land acquisition proceedings for the purpose of
setting up a grain market. The Section 4(1) notification
was issued more than a decade back.
4. We are informed that awards have been passed on
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15.07.2013 and some of the claimants are already before the
Reference Court. We are also informed that compensation has
neither been paid nor offered to some of the claimants.
Having regard to the purpose for which the acquisition was
sought to be made and having regard to several rounds of
litigation, we are of the view that it is only in larger
public interest and also for doing complete justice between
parties that the litigations are given a quietus. It is in
the interest of claimants also that they should get a just,
fair and proper value for their lands at the earliest.
Accordingly, we direct the Reference Court to dispose of
the cases pending for enhancement in respect of the
acquisition under challenge within a period of three months
from today.
5. We make it clear that the Reference Court shall not
make any reference to any of the affidavits filed before
this Court or any orders passed by this Court in these
proceedings. As far as those claimants who have not gone to
the Reference Court, they shall be entitled to file
application under Section 28A of the Act within a period of
three months after the award of the Reference Court for
redetermination of the compensation. The Collector shall
take action on the applications for redetermination within
three months thereafter. While passing final orders on the
application for redetermination, the Collector shall verify
whether any appeals have been filed against the awards
passed by the Reference Court under Section 54 of the Act
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and in case any appeals are pending, he shall await the
outcome of the appeals before passing final orders on the
application under Section 28A of the Act.
6. Needless also to say that the redetermination shall be
in terms of the award as modified under Section 54 of the
Act.
7. In order to avoid any difficulty in the case of those
claimants who have not yet been paid the award amount, we
direct the Collector to disburse the amount as fixed by
Land Acquisition Collector with interest and other benefits
as on today to the claimants, within a period of two months
from today, without prejudice to rights of the claimants
under Section 18 or 28A of the Act.
8. We make it clear that there shall be no further
adjudication as to the validity of acquisition on the
ground whether Section 6 has been published within time or
not.
9. The appeal is disposed of accordingly. The Registry
shall communicate a copy of this order to the Reference
Court immediately.
Pending applications, if any, are also stand
disposed of.
..........................J. [KURIAN JOSEPH]
..........................J. [MOHAN M. SHANTANAGOUDAR]
NEW DELHI; 3RD MAY, 2018.