-1-

CWP-19799-2023 & CWP-8072-2024

IN THE HIGH COURT OF PUNJAB AND HARYANA 

AT CHANDIGARH

1. CWP-19799-2023

Reserved on: 10.02.2025

Date of decision: 20.03.2025

SOHAN LAL AND OTHERS

...Petitioners

Versus

UNION OF INDIA AND OTHERS

...Respondents

2. CWP-8072-2024

DHURENDER AND OTHERS

...Petitioner

Versus

UNION OF INDIA AND OTHERS

...Respondents

CORAM: HON’BLE MR. JUSTICE SURESHWAR THAKUR

        HON’BLE MR. JUSTICE VIKAS SURI

Argued by:  Mr. Shailendra Jain, Senior Advocate with

Ms. Richa Sharma, Advocate

for the petitioners (in CWP-19799-2023).

Mr. Abhilaksh Grover, Advocate and

Ms. Nandini Gupta, Advocate

for the petitioner (in CWP-8072-2024).

Mr. Satya Pal Jain, Additional Solicitor General of India

with Mr. Dheeraj Jain, Senior Panel Counsel, 

for respondent No.1 (in CWP-19799-2023).

Mr. Maninder Singh, Advocate as Amicus Curiae assisted by

Mr. Maninderjit Singh Bedi, Advocate

Mr. Ankur Mittal, Advocate as Amicus Curiae assisted by

Mr. P.P. Chahar, Advocate, 

Mr. Saurabh Mago, Advocate,

Ms. Svaneel Jaswal, Advocate

Ms. Kushaldeep Kaur, Advocate

Mr. Karan Gupta, Advocate

Mr. Prince Goyal, Advocate

Ms. Saanvi Singla, Advocate

Mr. Sakal Sekri, Advocate and

Mr. Siddhanth Arora, Advocate

-2-

CWP-19799-2023 & CWP-8072-2024

Ms. Geeta Singhwal, Senior Panel Counsel with

Mr. M.L. Singhwal, Advocate

for respondent No.1 (in CWP-8072-2024).

Mr. Sanjeev Sharma, Senior Advocate with

Dr. Puneet Kaur Sekhon, Advocate and

Mr. Vivek Dahiya, Advocate

for respondent No.3 (in CWP-19799-2023).

****

SURESHWAR THAKUR, J.

1. Since a common question of law is involved in both the writ

petitions,   therebys  both  the   writ  petitions  are   amenable  to  become

decided through a common verdict.

For the sake of brevity the facts are taken from CWP-19799-2023

2. Through the instant writ petition, the petitioner has prayed

for the issuance of a writ in the nature of mandamus, thus directing the

respondents to award statutory benefit of solatium @ 30% and interest @

9% and 15% akin to Section 23(2) and 28 of the Land Acquisition Act,

1894 (hereinafter referred to as ‘the Act of 1894’), upon the market

values quantified by the respondent No.2 vide its award No.1/H dated

30.04.2012 (Annexure P-1), in lieu of the compulsory acquisition of the

lands of the petitioners by the respondents, whereovers, the respondents

assumed possession on 30.04.2012, in the light of the ratio of the

judgment passed by this Court, on 12.04.2023 in LPA No.4965 of 2018,

titled ‘National Highway Authority of India V. Resham Singh and

others’.

3. A further prayer is made for the issuance of a writ of

Certiorari, therebys declaring Section 3G of the National Highways Act,

1956 (hereinafter referred to as ‘the Act of 1956’) as unconstitutional,

-3-

CWP-19799-2023 & CWP-8072-2024

being in violation of Article 14 of the Constitution of India. It is further

prayed that Section 3J of the Act of 1956 being struck down.

4. Vide Notification No.S.O. 3035(E) dated 27.11.2009 issued

under Section 3-A(1) of the Act of 1956, the respondent No.1 notified for

compulsory acquisition the petitioners' land, being part of 955 kanals 16

Marlas, situated within the revenue estate of Tehsil Hansi, District Hisar.

The said notification was for achieving a public purpose, namely, for

building   (widening/   four-laning   etc.)   maintenance,  management   and

operation of National Highway No.10, on the stretch of land from

119.850 km to 170.00 km (Rohtak-Hisar section) in District Hisar. The

same was followed by the making of a declaration, vide notification

No.S.O 1470(E) dated 19.08.2010 under Section 3(D)(1) of the said Act

of 1956.

5. Respondent   No.2   announced   award   No.1/H   dated

30.04.2012 (Annexure P-1) under Section 3G of the said Act of 1956, for

quantification of market value of the above said lands of the petitioners,

at abysmally low rates of Rs.25 lacs per acre for all kinds of lands, by

failing to award any of the statutory benefits on the lines, akin to Section

23(2) and 28 of the Act of 1894, on the dictum of the judgment rendered

in ‘M/s Golden Iron and Steel Forgings V. Union Of India and Others’

reported in 2011 (4) R.C.R. (Civil) 375, wherebys the therein assailed

award was declared to be suffering from a patent illegality, relevant

paragraph whereof becomes extracted hereinafter.

“The statutory benefits available under the Land Acquisition

Act, 1894, by virtue of the above said provisions, are also to

be granted to the land losers/landowners, whose land has

-4-

CWP-19799-2023 & CWP-8072-2024

been acquired under the National Highways Act, 1956 and a

refusal of the same or not making available the said benefits

to them, suffer from the vice of discrimination and violation

of the provisions of the Article 14 of the Constitution of

India.”

6.  The petitioners being dissatisfied from the award passed by

respondent No.2, also filed their respective applications under Section 3-

G(5)   of   the  Act   of   1956,   wherebys   they   claimed   enhancement   of

compensation awarded by the respondent No.2 along with consequential

thereto benefits and interest, thus on grounds analogous to the ones

engrafted in Section 23(2) and 28 of the Act of 1894. However, vide main

award dated 04.05.2016 (Annexure P-2) passed, in Petition No.149 of

2012 titled as ‘Ishwar Singh (now deceased) V/s National Highway

Authority   of   India   etc.’,   thus   by   the   Ld.   Additional   Deputy

Commissioner-cum-Arbitrator, who became so appointed by respondent

No.1 under Section 3-G(5) of the Act of 1956, rather an order of

dismissal was passed on the said applications.

7. Petitioner No.1 also served a notice for demand of justice

upon the respondents, wherebys they espoused for the grant of statutory

benefits akin to solatium, additional amount and interest, as available

under Section 23(2), 23(1A) and 28 of the Act of 1894, for the acquired

lands, on the dictum of M/s Golden Iron & Steel Forgings case (supra),

but since no affirmative action was drawn on the said issued notice,

thereupons the petitioners filed CWP No.30123 of 2018, which however

became dismissed in limini in terms of the detailed order of even date

(Annexure P-3) passed in CWP No.12445 of 2018 titled as ‘Umed Singh

-5-

CWP-19799-2023 & CWP-8072-2024

& Others V/s National Highways Authority of India & Others’, the

relevant paragraph whereof becomes extracted hereinafter.

“Petitioners seek the statutory benefits as per the

judgment of the Division Bench in M/s Golden Iron & Steel

Forgings Vs. Union of India & others 2011 (4) RCR (Civil)

375. It is the case of the petitioners themselves, as per para

No.4 of the affidavit now placed on record that they have

already filed objections under Section 34 of the Arbitration

& Conciliation Act, 1996, before the District Judge, whereby

the   award   (Annexure   P-3)   itself   is   subject   matter   of

challenge. The relevant para reads as under:

“4. That against the said award dated 04.05.2016

(Annexure   P-3)   passed   by   respondent   No.3,   the

landowner/claimants   filed   their   respective

objections/applications under section 34 of the Arbitration

and   Conciliation   Act,   1996   (as   amended   upto   date)

seeking setting aside of the said award, dismissing their

claim petitions for enhancement of compensation. In those

objections/applications,   the   objectors/petitioners  also

raised the plea qua non award of the statutory benefits by

the respondents No.3 and 4 in their respective awards,

towards 1) Solatium under section 34 (2) of the said Act,

which   is   30%   of   the   market  value;   2)   Interest   under

section   28   of   the   said  Act,   which   is   9%   or   15%   as

applicable; 3) Additional Market Value as provided under

section   23   (1A)   of   the   said   Act   (12%).   The   said

objections/applications of the respective petitioners are

pending before the Ld. Principal Civil Court of ordinary

jurisdiction.”

In   such   circumstances,   filing   of   the   present   writ

petitions before this Court is misconceived as a party cannot

be permitted to avail two remedies against the same order at

the same time. In similar circumstances, this Court in CWP-

29431-2017   titled  Phool   Singh   Vs.   National   Highway

Authority of India & others,  decided on 12.03.2018, has

declined to entertain the writ petitions on the ground of

alternative remedy being available, in view of the law laid

down in  

United  Bank  of  India  Vs. Satyawati  Tondon  and

-6-

CWP-19799-2023 & CWP-8072-2024

others, 2010 (8) SCC 110 on the principles of alternative remedy,

which view has further been fortified in Authorized Officer, State

Bank of Travancore & another Vs. Mathew K.C. 2018 (3) SCC

85. It is also to be noticed that in Phool Singh's case (supra), the

award had been set aside twice by the District Judge and in such

circumstances, the parties were relegated to their alternative

remedy, which had already been preferred earlier.

In the present case, the matter is still pending before

the District Judge and the petitioners have chosen to avail

the remedy before this Court, which, on the face of it, would

not be maintainable. Accordingly,  in view of the  above

discussion,   the   present   writ   petitions   are   dismissed   in

limine.”

8. A reading of the above extracted verdict reveals, that the said

writ was not decided on merits, but the said writ petition was dismissed

as being not maintainable, especially in view of a  subjudice  petition

before   the   learned  District   Judge   concerned.  Therefore,   the   (supra)

verdict naturally does not encapsulate therein any binding ratio decidendi

which may support the arguments addressed before this Court by the

learned counsel for the respondents.

9. Petitioner No.1 also filed thereagainst LPA No.140 of 2019,

which   was   dismissed   as   withdrawn   vide   order   dated   24.01.2019

(Annexure P-4), wherebys Annexure P-3 acquired conclusivity.

10. In the meanwhile, the petitioners had filed an Arbitration

Petition, under Section 34 of the Arbitration and Conciliation Act, 1996

(hereinafter   referred   to   as   ‘the   Conciliation   Act’)  along   with   an

application under Section 5 of the Limitation Act, wherebys they sought

condonation of delay in filing the Arbitration Petition. However the

arbitration petition as well as the application for condonation of delay,

-7-

CWP-19799-2023 & CWP-8072-2024

came to be dismissed vide separate orders respectively dated 11.04.2023

(Annexure P-5) in the case of petitioner No.1 and dated 21.02.2023

(Annexure P-6) in the case of petitioners No.2 and 3.

11. The petitioners aver that though, the respondents were under

a Constitutional obligation to grant them, the statutory benefits akin to

the ones envisaged in Section 23(2) and 28, as embodied in the Act of

1894, especially when they were fully aware of the law laid down by this

Court in M/s Golden Iron & Steel Forgings case (supra), but despite the

(supra) ratio becoming encapsulated in the judgment (supra), yet till date

no mitigatory action has been taken by the respondents.

12.  Insofar as, 28 (twenty eight) of such landowners/ claimants

are   concerned,   and   whose   lands   were   taken   over   under   the   same

acquisition   proceedings,   they   become   aggrieved   from  the   (supra),

wherebys they thus instituted CWP No.17177 of 2017 before this Court,

whereins   they   are   seeking   the   grant   of   those   benefits   as   become

envisaged in the verdict rendered by this Court in M/s Golden Iron &

Steel Forgings case (supra).

13.  This Court vide judgment dated 06.09.2017 (Annexure P-8)

passed in a bunch of similar writ petitions (including CWP No.17177 of

2017), main case being ‘Vinod Kumar versus State of Haryana &

Others’ (CWP No. 17010 of 2017) disposed them, with a direction to

resort to the necessary measures in terms of clause (i) to (iv) set out in the

order   dated   14.12.2016  passed  in  CWP  No.25846  of   2016  by   the

Division Bench of this Court in ‘Joginder Singh & Another versus

Union of India (UOI) & Others’. Relevant paragraphs whereof becomes

extracted hereinafter.

-8-

CWP-19799-2023 & CWP-8072-2024

“The principles laid down by this Court in Golden Iron

and Steel Forgings's case (supra), are undisputable. The fact that

the benefit of solatium and interest has been extended to other

similarly situated landowners vide order dated 27.09.2012 in

Bhag   Singh's   case   (supra),   can   be   hardly   denied.   In  these

circumstances, it appears imperative upon respondent Nos.3 & 4

to consider the petitioners' claim for the grant of solatium and

interest in accordance with the decision of this Court in Golden

Iron and Steel Forgings's case (supra).

While considering the claim of the petitioners in the light

of the above-cited decision, the respondents shall be required to

follow   the   recent   directions   dated   11.08.2016   issued   by   the

Hon'ble Supreme Court in Civil Appeal No.10533 of 2011 (Sunita

Mehra and another versus Union of India and others), to the

following effect:-

“.....that the award of solatium and interest on solatium

should be made effective only to proceedings pending on

the date of the High Court order in Golden Iron & Steel

Forgings vs. Union of India and others, i.e. 28.03.2008.

Concluded   cases   should   not   be   opened.  As   for   future

proceedings,   the   position   would   be   covered   by   the

provisions   of   the   Right   to   Fair   Compensation   and

Transparency   in   Land   Acquisition,   Rehabilitation   and

Resettlement Act, 2013 (came into force on 01.01.2014),

which Act has been made applicable to acquisitions under

the National Highways Act, 1956 by virtue of notification/

order issued under the provisions of the Act of 2013. With

the aforesaid modification and clarification in the order of

the High Court, these civil appeals are disposed of.....”

The   writ   petition   is   accordingly   disposed   of   in   the

following terms:-

(i) The petitioners may apply to the Competent Authority-

cum-Land Acquisition Collector within a period of one month for

the grant of aforesaid benefits;

(ii) The said Competent Authority will issue notice and

call for the records/reply from the National Highway Authority of

India;

(iii) The Competent Authority shall thereafter determine

the petitioners' claim for the aforesaid benefits, especially in view

-9-

CWP-19799-2023 & CWP-8072-2024

of the decisions of this Court and the Hon'ble Supreme Court,

cited above;

(iv) If the petitioners are found entitled to, a self speaking

supplementary Award to this effect shall be passed within a

period of four months from the date of filing of the application;

(v) The National Highways Authority of India is directed

to deposit the amount payable in terms of the supplementary

award,   in   interest-bearing   fixed   deposit   account(s)  in   any

nationalized bank which shall be disbursed subject to attaining

finality of the litigation in the Golden Iron and Steel Forgings's

case (supra).

The writ petition stands disposed of accordingly.”

14. Though therebys the benefit of the exposition of law made in

M/s Golden Iron & Steel Forgings case (supra),

 became extended to the

petitioners in CWP No.17177 of 2017. However, the said benefit remains

unextended to the other petitioners, despite theirs prima facie standing at

par   with   the   petitioners   in   the   (supra)   writ   petition,   whereons   the

judgment (supra) became rendered. It appears that the denial of the

espoused benefit to the present petitioners, thus at par with the petitioners

in CWP-17177 of 2017, rather occurred on account of dismissal of

arbitration proceedings, on the ground of delay. However, initially it

appears that the exposition of law made in  M/s Golden Iron & Steel

Forgings case (supra), is an exposition of law in rem, wherebys even to

those who were not petitioners, thus yet the benefit of the exposition of

law made thereins, to the extent, that even in respect of launchings of

acquisition proceedings under the Act of 1956, thereupons the benefit

envisaged in Section 23(2) and 28, as carried in the Act of 1894, but is to

be   extended   to   the   landowners   whose   lands   became   subjected   to

acquisition under the Act of 1956. Moreover, since a challenge is laid to

-10-

CWP-19799-2023 & CWP-8072-2024

the vires of Section 3G and 3J of the Act of 1956, therebys too, to

conclusively rest the validity of the said laid challenge, it becomes

incumbent upon this Court, to determine the validity of the said made

challenge.

15. On the basis of the said decision dated 06.09.2017, as passed

in CWP-17177 of 2017, respondent No.2 passed a supplementary award

dated   03.07.2018   (Annexure   P-9),   thus   granting   statutory   benefits

towards 30% solatium and @ 12% on account of additional amount from

16.01.2010 (date of notification of 3A) to 30.04.2012 (date of award) to

the petitioners in CWP No.17177 of 2017. The operative part of the

supplementary award reads as under:-

“In   view   of   above   noted   facts   I,   Rajender   Kumar,

Competent   Authority   Land   Acquisition,   Hisar   allow

Rs.1,06,50,002/- (One Crore Six Lac Fifty Thousand Two only)

on account of 30% Solatium and Rs.97,45,480/- (Ninety Seven

Lac Forty Five Thousand Four Hundred Eighty Only) on account

of compulsory acquisition charges @ 12% from 16-01-2010 (date

of notification of 3-A) to 30-04-2012 (date of Award) i.e. Total

Amount   Rs.2,03,95,282/-   (Two   Crore   Three   Lac   Ninety  Five

Thousand Four Hundred Two Rupees only). I don't find the

petitioners to entitled to any relief under the LARR Act, 2013 and

their claim to that extent is rejected. The order/Supplementary

Award is announced in open Court today i.e. 02-07-2018. Let the

payment be disbursed according to record and the entries to this

effect may be made in the Award Statement.”

Submissions of the learned counsel for the petitioners

16. The learned counsel for the petitioners submits, that the

National Highways Laws (Amendment) Act, 1997, creates an arbitrary

and unequal system for determining compensation, for land acquired

under the Act of 1956, as compared to the general, more comprehensive

-11-

CWP-19799-2023 & CWP-8072-2024

and potentially more favorable procedures available under the Act of

1894 or under the Right to Fair Compensation and Transparency in Land

Acquisition,   Rehabilitation  And   Resettlement  Act,   2013   (hereinafter

referred to as the “Act of 2013”).

17. He further submits that both the Sections i.e. 3G and 3J of

the Act of 1956 violate Article 14 of the Constitution of India, by

providing for mandatory arbitration proceedings, with a pre-determined

mindset of the arbitrators concerned. The land-losers cannot seek an able

recoursing to Section 11 of the Conciliation Act, wherebys they can thus

seek appointment of an unbiased arbitrator, thus for settling the disputes

arising under the Act of 1956. The specific provisions of the Act of 1956

govern such disputes, and the Courts are bound to observe its resolution

framework,   despite   the   provisions   of   Section   34   and  37   of   the

Conciliation Act, standing on the relevant statute. Moreover, when the

able recoursing of an arbitration remedy has been prescribed in the said

statute, to become ensured to be ably rested, upon, the prima donna

plank, inasmuch as, for an arbitral mechanism becoming ably opted, thus

as a dispute resolution mechanism, but requiring, that the imperative sine

qua non as becomes embodied in the factum, that a valid contract

becoming   executed   between   the   concerned,   and,   thereins   becoming

enclosed   an   ad   idem   arbitration   clause,   thus   becoming   cogently

established. The said consensuality is grossly amiss in the instantly

created statutory arbitration remedy.

18. Since admittedly the said arbitration clause is not existing in

any contract executed between the concerned, resultantly therebys the

effect of the instantly absent, but the (supra) imperative sine qua non,

-12-

CWP-19799-2023 & CWP-8072-2024

wherebys alone there would be an effective and an able functionality of

the contemplated mechanism, of arbitration under Section 3G of the Act

of 1956, thus for ably settling the disputes, is that, naturally therebys the

(supra) being an idly created mechanism, wherebys it has no legal

foundation. Resultantly, the said provisions are required to be struck

down.

Submissions of the learned counsel for NHAI-respondent No.3

19. Learned counsel for the NHAI submits, that the land was

acquired in the year 2010 and an award in respect of the said acquired

lands, was made on 30.04.2012. At the very outset the present petition is

completely unfounded inasmuch as, the provisions of the Conciliation

Act,   have   specifically   been   made   applicable   for   the  purpose   of

determination   of   the   amount   payable,   as   compensation,   under   the

provisions of Section 3G of the Act of 1956, therebys since the challenge

to   the   award   dated   30.04.2012   in   terms   of   Section   34(3)   of   the

Conciliation Act, was not made within the prescribed period of limitation

of 3 months plus 30 days, thus the application seeking condonation of

delay has been correctly decided vide order dated 11.04.2023 and dated

21.02.2023, passed by the learned Addl. District Judge concerned.

20. He further submits that before seeking a writ in the nature of

a mandamus, a clear and distinct notice is required to be served which, as

stated in paragraph 4 of the written statement has not been done in the

present case.

21. He further submits that there is a limited scope of judicial

interference with an award made under Section 34 of the Conciliation

Act, as the same does not permit modification of the award, therebys

-13-

CWP-19799-2023 & CWP-8072-2024

even under the Conciliation Act, the petitioner would not be entitled to

any benefit.

22. He further submits that even if it is to be assumed that the

awarding of compensation was erroneous, thereupons the only available

remedy thereagainst was to seek the setting aside of the award but

through recoursing the remedy of arbitration.

Submissions of Mr. Ankur Mittal, Advocate (Amicus Curiae)

23. He   submits   that   in   the   matter   regarding   compulsory

acquisition, one cannot ignore the constitutional protection granted under

Article 300-A and Article 31-A of the Constitution of India, especially

when Article 300-A of the Constitution of India provides, that “No person

shall be deprived of his property save by authority of law”, wherebys the

landholder becomes Constitutionally ensured, that the law enacted for

acquisition of lands, thus shall provide for the payment of compensation

at those rates which shall not be less than the market value.

24. Consequently, he submits that since the Act of 1894 and also

the Act of 2013, though make the hereinafter envisagings, in respect of

determination of compensation, to the land loser concerned, therebys a

similar thereto provision was required to be engrafted in the Act of 1956,

which   however   has   not   been   done.  As   such,   the   computation   of

compensation as envisaged in Section 3G of the Act of 1956 rather

naturally is completely flawed. Consequently, therebys it makes an ill

open disparity with the statutorily envisaged methodology(ies) in the

(supra) enactments, besides moreovers, he further submits, that since the

entire set of land losers is to be construed to be a homogeneous class,

whereupons, vis-a-vis the said homogeneous class of land losers, thus

-14-

CWP-19799-2023 & CWP-8072-2024

similar, just and fair compensation is required to be determined, whereas,

vis-a-vis the same class of homogeneous, an artificial distinction has

been created inasmuch as, vis-a-vis the land losers, whose lands became

subjected to acquisition through employment of the Act of 1956, theirs

becoming awarded compensation lesser than the ones as envisaged in the

Act of 1894, and in the Act of 2013.

Methods adopted in different Acts for determination of compensation

Act of 1956 Act of 1894 Act of 2013

3G.   Determination

of   amount   payable

as compensation.—

(1) Where any land is

acquired   under   this

Act,   there   shall   be

paid   an   amount

which   shall   be

determined   by   an

order   of   the

competent authority. 

(2) Where the right

of user or any right in

the nature of an

easement on, any

land is acquired

under this Act, there

shall be paid an

amount to the owner

and any other person

whose right of

enjoyment in that

land has been

affected in any

manner whatsoever

by reason of such

acquisition an

amount calculated at

ten per cent, of the

amount determined

under sub-section

(1), for that land.

(3) Before

proceeding to

determine the

amount under sub-

section (1) or sub-

section (2), the

competent authority

shall give a public

notice published in

two local

newspapers, one of

which will be in a

vernacular language23.  Matters  to   be

considered   on

determining

compensation.  -

(1)   In   determining

the   amount   of

compensation to be

awarded   for   land

acquired under this

Act, the Court shall

take   into

consideration- first,

the market-value of

the land at the date

of   the   publication

of   the   [notification

under   section   4,

sub-section   (1)];

secondly,   the

damage   sustained

by   the   person

interested,   by

reason of the taking

of   any   standing

crops   trees   which

may be on the land

at   the   time   of   the

Collector's   taking

possession   thereof;

thirdly, the damage

(if   any)   sustained

by   the   person

interested,   at   the

time   of   the

Collector's   taking

possession   of   the

land,   by   reason   of

serving   such   land

from his other land;

fourthly,   the

damage   (if   any)

sustained   by   the

person interested, at26. Determination of market value of land

by Collector.–(1) The Collector shall adopt

the   following   criteria   in   assessing   and

determining   the   market   value   of   the   land,

namely:— 

(a) the market value, if any, specified in the

Indian Stamp Act, 1899 (2 of 1899) for the

registration of sale deeds or agreements to sell,

as the case may be, in the area, where the land

is situated; or

(b) the average sale price for similar type of

land situated in the nearest village or nearest

vicinity area; or

(c) consented amount of compensation as

agreed upon under sub-section (2) of section 2

in case of acquisition of lands for private

companies or for public private partnership

projects,

whichever is higher:

Provided   that   the  date   for   determination   of

market value shall be the date on which the

notification has been issued under section 11. 

(2) The market value calculated as per sub-

section (1) shall be multiplied by a factor to be

specified in the First Schedule. 

(3) Where the market value under sub-section

(1) or sub-section (2) cannot be determined for

the reason that—

(a) the land is situated in such area where the

transactions in land are restricted by or under

any other law for the time being in force in

that area; or

(b) the registered sale deeds or agreements to

sell as mentioned in clause (a) of sub-section

(1) for similar land are not available for the

immediately preceding three years; or

(c) the market value has not been specified

under the Indian Stamp Act, 1899 (2 of 1899)

by the appropriate authority,

the State Government concerned shall specify

the floor price or minimum price per unit area

of the said land based on the price calculated

in the manner specified in sub-section (1) in

respect of similar types of land situated in the

immediate adjoining areas: 

-15-

CWP-19799-2023 & CWP-8072-2024

inviting claims from

all persons interested

in the land to be

acquired.

(4) Such notice shall

state the particulars

of the land and shall

require all persons

interested in such

land to appear in

person or by an agent

or by a legal

practitioner referred

to in sub-section (2)

of section 3C, before

the competent

authority, at a time

and place and to state

the nature of their

respective interest in

such land.

(5)   If   the   amount

determined   by   the

competent   authority

under sub-section (1)

or sub-section (2) is

not   acceptable   to

either of the parties,

the amount shall, on

an   application   by

either of the parties,

be determined by the

arbitrator   to   be

appointed   by   the

Central

Government--

(6)   Subject   to   the

provisions   of   this

Act, the provisions of

the   Arbitration   and

Conciliation   Act,

1996   (26   of   1996)

shall   apply  to  every

arbitration under this

Act. 

(7) The competent

authority or the

arbitrator while

determining the

amount under sub-

section (1) or sub-

section (5), as the

case may be, shall

take into

consideration—

(a) the market value

of the land on the

date of publication of

the notification under

section 3A;

(b) the damage, if

any, sustained by the

person interested at

the time of takingthe   time   of   the

Collector's   taking

possession   of   the

land,   by   reason   of

the   acquisition

injuriously

affecting   his   other

property,   movable

or   immovable,   in

any   other   manner,

or   his   earnings;

fifthly,   in

consequence of the

acquisition   of   the

land   by   the

Collector,   the

person interested is

compelled   to

change   his

residence   or   place

of   business,   the

reasonable

expenses   (if   any)

incidental   to   such

change, and sixthly,

the damage (if any)

bona  fide   resulting

from diminution of

the   profits   of   the

land   between   the

time   of   the

publication   of   the

declaration   under

section   6   and   the

time   of   the

Collector's   taking

possession   of   the

land.   [(1A)   In

addition   to   the

market value of the

land,   as   above

provided, the Court

shall in every case

award   an   amount

calculated   at   the

rate   of   twelve   per

centum   per   annum

on   such   market

value for the period

commencing   on

and   from   the   date

of   the   publication

of   the   notification

under   section   4,

sub-section   (1),   in

respect of such land

to   the   date   of   the

award   of   the

Collector   or   the

date   of   taking

possession   of   the27.   Determination   of   amount   of

compensation.–The   Collector   having

determined the market value of the land to be

acquired shall calculate the total amount of

compensation to be paid to the land owner

(whose land has been acquired) by including

all assets attached to the land. 

28. Parameters to be considered by

Collector in determination of award.–In

determining the amount of compensation to be

awarded for land acquired under this Act, the

Collector shall take into consideration—

firstly,  the market value as determined under

section   26   and   the   award   amount   in

accordance   with   the   First   and   Second

Schedules; 

secondly, the damage sustained by the person

interested,   by   reason   of   the   taking   of   any

standing crops and trees which may be on the

land   at   the   time   of   the   Collector's   taking

possession thereof; 

thirdly, the damage (if any) sustained by the

person interested, at the time of the Collector's

taking possession of the land, by reason of

severing such land from his other land;

fourthly, the damage (if any) sustained by the

person interested, at the time of the Collector's

taking possession of the land, by reason of the

acquisition injuriously affecting his other

property, movable or immovable, in any other

manner, or his earnings;

fifthly, in consequence of the acquisition of the

land by the Collector, the person interested is

compelled to change his residence or place of

business, the reasonable expenses (if any)

incidental to such change;

sixthly, the damage (if any) bona fide resulting

from diminution of the profits of the land

between the time of the publication of the

declaration under section 19 and the time of

the Collector's taking possession of the land;

and

seventhly, any other ground which may be in

the interest of equity, justice and beneficial to

the affected families.

29. Determination of value of things

attached to land or building.–(1) The

Collector in determining the market value of

the building and other immovable property or

assets attached to the land or building which

are to be acquired, use the services of a

competent engineer or any other specialist in

the relevant field, as may be considered

necessary by him.

(2) The Collector for the purpose of

determining the value of trees and plants

attached to the land acquired, use the services

of experienced persons in the field of

agriculture, forestry, horticulture, sericulture,

or any other field, as may be considered

necessary by him.

(3) The Collector for the purpose of assessing

the   value   of   the   standing   crops   damaged

during the process of land acquisition, may

-16-

CWP-19799-2023 & CWP-8072-2024

possession of the

land, by reason of the

severing of such land

from other land;

(c) the damage, if

any, sustained by the

person interested at

the time of taking

possession of the

land, by reason of the

acquisition

injuriously affecting

his other immovable

property in any

manner, or his

earnings;

(d)   if,   in

consequences   of   the

acquisition   of   the

land,   the   person

interested   is

compelled to change

his residence or place

of   business,   the

reasonable   expenses,

if   any,   incidental   to

such change.  land,   whichever   is

earlier. Explanation.

- In computing the

period referred to in

this   sub-section,

any   period   or

periods   during

which   the

proceedings for the

acquisition   of   the

land   were   held   up

on   account   of   any

stay   or   injunction

by the order of any

Court   shall   be

excluded.]   (2)   In

addition   to   the

market value of the

land   as   above

provided, the Court

shall in every case

award   a   sum   of

[thirty  per centum]

on   such   market

value,   in

consideration of the

compulsory   nature

of the acquisition. use the services of experienced persons in the

field   of   agriculture   as   may   be   considered

necessary by him.

30.   Award   of   solatium.–(1)   The   Collector

having determined the total compensation to

be paid, shall,  to arrive at the final  award,

impose a “Solatium” amount equivalent to one

hundred   per   cent.   of   the   compensation

amount. 

Explanation.—For the removal of doubts it is

hereby declared that solatium amount shall be

in addition to the compensation payable to any

person whose land has been acquired.

(2) The Collector shall issue individual awards

detailing the particulars of compensation

payable and the details of payment of the

compensation as specified in the First

Schedule.

(3) In addition to the market value of the land

provided under section 26, the Collector shall,

in every case, award an amount calculated at

the rate of twelve per cent. per annum on such

market value for the period commencing on

and from the date of the publication of the

notification of the Social Impact Assessment

study   under   sub-section   (2)of   section   4,   in

respect of such land, till the date of the award

of   the   Collector   or   the   date   of   taking

possession of the land, whichever is earlier. 

Inferences of this Court

25. Now since in the legislative wisdom of the parliament, the

prescribed methodology for determination of compensation, earlier in the

Act of 1894, thus became re-engineered through the enactment of the Act

of 2013, inasmuch as, therebys there was a vast improvisation vis-a-vis

the envisagings made in the Act of 1894, specifically to the extent that

the   Act   of   2013,   providing   a   methodology   for   computation   of

compensation, at an escalated level or at the more enhanced level, vis-a-

vis the one prescribed in the Act of 1894, besides when in the (supra),

thus prescriptions also occur for re-settlement being done of the displaced

land losers. Resultantly, since therebys when even in the Act of 1956,

there was to be an alike infused legislative wisdom, wherebys the earlier

thereto methodology for assessment of compensation was to be re-

-17-

CWP-19799-2023 & CWP-8072-2024

engineered, besides was to be improvised, so as to ensure, that the Act of

1956 becomes well attuned to the needs of the land losers. However the

said has not been done, wherebys ex facie there is inter se dichotomy

inter se the methodologies for determination of compensation, wherebys

but naturally different rates of compensation become assessed vis-a-vis

the lands which becomes subjected to acquisition under the Act of 1956,

whereupons thus obviously they are neither just nor fair determinations

of compensation amounts.

26. The said view finds succor from the verdict drawn by the

Apex Court in case titled as ‘Union of India and another V. Tarsem

Singh and others’, reported in 2019 (4) RCR (Civil) 431, whereins, in

the relevant paragraphs thereof, as becomes extracted hereinafter, thus a

trite exposition of law has been made, to the extent, that the provisions of

the Act of 1894 relating to the assessment of solatium and interest, as,

contained in Section 23(1A) and (2) of the Act of 1894, and the interest

payable in terms of the proviso to Section 28 of the Act of 1894, will ipso

facto apply to acquisitions made under the Act of 1956. Moreover, when

also the issue relating to the Constitutional validity of Section 3J of the

Act   of   1956,   when   has   also   been   thereins   rather   declared   to   be

Constitutionally void. In sequel, the Constitutional validity of the said

Section has to suffer alike therewith consequence.

41. There is no doubt that the learned Solicitor General, in the

aforesaid two orders, has conceded the issue raised in these

cases. This assumes importance in view of the plea of Shri Divan

that the impugned judgments should be set aside on the ground

that when the arbitral awards did not provide for solatium or

interest,   no   Section   34   petition   having   been   filed  by   the

-18-

CWP-19799-2023 & CWP-8072-2024

landowners on this score, the Division Bench judgments that are

impugned before us ought not to have allowed solatium and/or

interest. Ordinarily, we would have acceded to this plea, but

given the fact that the Government itself is of the view that

solatium and interest should be granted even in cases that arise

between 1997 and 2015, in the interest of justice we decline to

interfere with such orders, given our discretionary jurisdiction

under Article  136  of the Constitution of India. We therefore

declare that the provisions of the Land Acquisition Act relating to

solatium and interest contained in Section 23(1A) and (2) and

interest payable in terms of section 28 proviso will apply to

acquisitions   made   under   the   National   Highways   Act.

Consequently,   the   provision   of   Section   3J   is,   to   this   extent,

violative of Article 14 of the Constitution of India and, therefore,

declared to be unconstitutional. Accordingly, Appeal @ SLP (C)

No. 9599/2019 is dismissed.

27. The (supra) expositions of law have been reaffirmed in a

verdict made over miscellaneous application No.1773 of 2021, filed in

the judgment (supra), therebys the said made reaffirmed expositions of

law acquire re-enforced vigor. However, the verdict (supra), declare

Section 3J of the Act of 1956 to be Constitutionally void besides make

the provisions of Sections 23(1A) and (2) and the interest payable in

terms of Section 28 of the Act of 1894, to be applicable to the launching

of acquisition proceedings under the Act of 1956. Moreover, in the

verdict (supra), Sections 23(1A) and (2) and interest payable in terms of

Section 28 of the Act of 1894, are all made effective both prospectively

as well as retrospectively. Relevant portion whereof becomes extracted

hereinafter.

“C. ISSUES

15.  As   previously   elaborated,   the   singular   issue

prompting filing of the instant Application is to determine

-19-

CWP-19799-2023 & CWP-8072-2024

definitively whether the judgment in Tarsem Singh (supra)

is applicable prospectively or extends retrospectively.

D. ANALYSIS

16. At the outset, it is essential to briefly refer to the

ratio   espoused   in  Tarsem   Singh   (supra),   which,   after

considering   the   relevant   facts,   applicable   laws,   and

precedents,   held   that   Section   3J   of   the   NHAI   Act,   by

excluding the applicability of the 1894 Act and thereby

denying ‘solatium’ and ‘interest’ for lands acquired under

the NHAI Act, is violative of Article 14 of the Constitution.

To this end, the decision in  Tarsem Singh (supra)  took

notice of the eleven grounds raised on behalf of the NHAI

and the Union of India, and dealt with those grounds by

segregating   the   appeals  therein   into  eleven  groups and

outlining them in seriatim.

17. Regardless, the prayer in the instant Application

expressly seeks clarification that the decision in  Tarsem

Singh (supra)  should be deemed to operate prospectively

only. However, in our considered view, granting such a

clarification would effectively nullify the very relief that

Tarsem   Singh   (supra)  intended   to   provide,   as   the

prospective operation of it would restore the state of affairs

to the same position as it was before the decision was

rendered.

18. We say so for the reason that the broader purpose

behind Tarsem Singh (supra) was to resolve and put quietus

upon the quagmire  created by Section 3J of the NHAI Act,

which led to the unequal treatment of similarly situated

individuals. The impact of Section 3J was short-lived, owing

to the applicability of the 2013 Act upon the NHAI Act from

the   date   of   01.01.2015.   As   a   result,   two   classes   of

landowners emerged, devoid of any intelligible differentia:

those whose lands were acquired by the NHAI between 1997

and 2015, and those whose lands were acquired otherwise.

-20-

CWP-19799-2023 & CWP-8072-2024

19. This must be viewed in the light of the principle

that  when  a  provision  is  declared  unconstitutional,  any

continued disparity strikes at the core of Article 14 and must

be rectified, particularly when such disparity affects only a

select group. To illustrate, rendering the decision in Tarsem

Singh (supra) as prospective would create a situation where

a landowner whose land was acquired on 31.12.2014 would

be denied the benefit of ‘solatium’ and ‘interest’, whereas a

landowner whose land was acquired the very next day,

01.01.2015—the   date   on   which   the   Ordinance   was

promulgated, to read the 2013 Act into the NHAI Act, would

be entitled to these statutory benefits.

20. Be that as it may, even if we were to assume that

the decision in Tarsem Singh (supra) suffers from the vice of

vagueness, the absence of a judicial directive or an explicit

legislative mandate should not result in the creation of an

artificial classification among a homogeneous group by the

same State exercising powers under the same Statute. In this

specific   instance,  the  landowners  have   no  discretion  or

choice   regarding   the   date   of   land   acquisition   or   the

surrender of possession. Thus,  both equity  and equality

demand   that   no   such   discrimination   be   permitted,   as

allowing it would be unjust.

21.  That being  so, the  decision in  Tarsem Singh

(supra) also cannot be assailed on the grounds that it opens

a Pandora’s Box or contravenes the doctrine of immutability,

as it merely allows for the grant of ‘solatium’ or ‘interest’,

which are inherently embedded as compensatory benefits

under an expropriating legislation. This exercise cannot be

equated to reopening of cases or revisiting the decisions that

have already attained finality. Similarly, the restoration of

these twin benefits does not invite reconsideration of the

merits of a decided case, re-evaluation of the compensation

amount, or potentially declaring  the acquisition process

-21-

CWP-19799-2023 & CWP-8072-2024

itself   to   be   unlawful.   Instead,   the   ultimate   outcome   of

Tarsem Singh (supra) is limited to granting ‘solatium’ and

‘interest’   to   aggrieved   landowners   whose   lands   were

acquired by NHAI between 1997 and 2015. It does not, in

any manner, direct the reopening of cases that have already

attained finality.

22.  On   the   contrary,   modifying   or   clarifying   the

judgment in  Tarsem Singh (supra)  would lend itself to

violating   the   doctrine   of   immutability,   undermining  the

finality of the decision. In fact, what the Applicant seeks to

achieve, indirectly, is to evade responsibility and further

delay the resolution of a settled issue where the directions

given   are   unequivocal—Quando   aliquid   prohibetur   ex

directo, prohibetur et per obliquum i.e. ‘what cannot be done

directly should also not be done indirectly’. This Court has,

on several occasions, disapproved of the practice of filing

Miscellaneous Applications as a strategic litigation tactic

aimed   at   neutralising   judicial   decisions   and   seeking   a

second opportunity for relief.

23. In all fairness, the only defense that may perhaps

seem appealing is the claim of a financial burden amounting

to Rupees 100 crores. However, this argument does not

persuade us for several reasons: First, if this burden has

been borne by the NHAI in the case of thousands of other

landowners, it stands to reason that it should also be shared

by   the   NHAI   in   this   instance,   in   order   to   eliminate

discrimination. Second, the financial burden of acquiring

land cannot be justified in the light of the Constitutional

mandate   of   Article   300A.   Third,   since   most   National

Highways are being developed under the Public Private

Partnership model, the financial burden will ultimately be

passed on to the relevant Project Proponent. Fourth, even

the   Project   Proponent   would   not   have   to   bear   the

compensation costs out of pocket, as it is the commuters who

-22-

CWP-19799-2023 & CWP-8072-2024

will bear the actual brunt of this cost. Ultimately, the burden

is likely to be saddled onto the middle or upper-middle-class

segment of society, particularly those who can afford private

vehicles or operate commercial ventures. We are thus not

inclined to entertain the plea for prospectivity on this limited

tenet.

24. Lastly, as regards the decision in Sunita Mehra

(supra), which is claimed to have prohibited the grant of

‘solatium’ or ‘interest’ in concluded cases, we find that this

position has already been addressed and clarified in Tarsem

Singh (supra). Given that the Government, through the then

Solicitor General, had conceded this issue at that time, it

cannot now retract its stance and seek to reargue the same

bone   of   contention.   Hence,   this   assertion   too,   stands

rejected.

E. CONCLUSION

25. In view of the foregoing analysis, we find no merit

in   the   contentions   raised   by   the   Applicant,   NHAI.   We

reaffirm the principles established in Tarsem Singh (supra)

regarding the beneficial nature of granting ‘solatium’ and

‘interest’  while   emphasising   the   need   to   avoid   creating

unjust   classifications   lacking   intelligible   differentia.

Consequently, we deem it appropriate to dismiss the present

Miscellaneous Application.

26. Leave is granted in the other connected matters,

and all the appeals are disposed of with a direction to the

Competent Authority to calculate the amount of ‘solatium’

and ‘interest’ in accordance with the directions issued in

Tarsem Singh (supra). In this context, the appeal arising out

of SLP  (C) Diary  No. 52538/2023 is dismissed, as the

challenge therein pertains to the High Court’s refusal to

award Additional Market Value as another component of the

compensation, while ‘solatium’ and ‘interest’ have already

been granted.

-23-

CWP-19799-2023 & CWP-8072-2024

27. Pending applications, if any, stand disposed of in

the above terms.

Ordered accordingly.”

28.  On the other hand, the learned counsel for the respondent-

NHAI submits, that since the petitioners failed to avail the statutory

remedy under Section 34 of the Conciliation Act/within the prescribed

time, therebys the learned Additional District Judge, Hisar, declined to

entertain the challenge and dismissed the application for condonation of

delay vide his orders respectively carried in Annexures P-5 and in P-6.

The said orders are strictly in consonance of law and no ground is made

out to question the correctness of the said orders.

29. Be that as it may, the Court yet becomes enjoined, with the

Constitutional duty to yet embark upon the fact whether the presently

envisaged remedy of arbitration vis-a-vis the land losers concerned, who

become aggrieved from an award passed under the Act of 1956, thus is a

perfunctorily   created   remedy   or   is   an   idly   created  dysfunctionally

remedy.

30. In the said regard, it is of utmost importance, that the

indispensable norm or the firm bedrock of arbitration becoming well

opted, thus as an alternative dispute resolution mechanism, but is the

existence of a consensual or an ad idem arbitration clause, carried in the

contract drawn between the concerned. The effect of the necessity of

existence of an ad idem arbitration clause, in the contract drawn amongst

the   contracting   parties   concerned,   but   is   that,   qua  therebys   but

fortification becoming infused in the argument of the learned counsel for

the   petitioners,   that   the   instantly   incorporated   statutory   remedy   of

-24-

CWP-19799-2023 & CWP-8072-2024

arbitration, thus is ridden with a vice of unilaterally-ness, whereupons, no

effective legal tenacity can be assigned theretos. As such, since the firm

bedrock of a functional arbitration remedy when requires, qua thus the

same becoming planked upon a valid arbitration clause, as exists in a

valid contract, whereas, the same is completely amiss in the presently

created statutory remedy, whereupons it is ex facie, thus a force majeure

statutory arbitration, therebys when it looses its functionality, as such, it

is required to be declared to be Constitutionally void.

31. If the envisagings of an arbitration remedy, to the aggrieved

from the award passed by the Collector concerned, thus is the sequel of

an ill statutory diktat becoming foisted, upon the land losers concerned,

but bereft of the imperative consensuality, thereby also the said force

majeure  statutory arbitration  remedy  rather  is  Constitutionally  void.

Moreover, essentially when therebys, there is a want of any bilateral ad

idem, thus required to become infused hence an arbitration clause, in a

consensual contract executed amongst the concerned, therebys too, the

said defect also makes the statutory remedy of arbitration to be an idly

created and also a dysfunctional remedy whereto no reverence can be

assigned. Resultantly the remedy of arbitration to the aggrieved land

losers from an award passed under the Act of 1956 by the Collector, but

cannot stand the touchstone of a well prescribed remedy, inasmuch as, the

same becoming embodied in a consensual contract becoming entered into

between the acquiring authority and the land losers concerned. Therefore,

therebys it suffers from a gross defect, nor therebys the land losers

become well enabled to ensure that valid and just compensation becomes

assessed vis-a-vis him/them. As such, it is expropriatory also.

-25-

CWP-19799-2023 & CWP-8072-2024

32. In the said regard, it is also relevant to refer to the assigning

of a leverage to the aggrieved land losers from the award passed by the

Collector under the Act of 1894, inasmuch as, to the thereins land losers,

thus becomes bestowed the remedy of raising of an enhancement petition

under Section 18 of the Act of 1894, before the Land Reference Court,

thus manned by District Judge or by the Addl. District Judge. The

endowment of the said remedy to the land losers, is manifestative of the

fact,   that   judicial   decisions   based   on   precedents   rendered   by

Constitutional Courts, do become rendered, on the reference petition(s)

concerned. As such, there is an assurance to the land losers concerned,

qua through well made judicial decision, thus just and fair compensation

becoming determined, vis-a-vis the lands acquired, rather than their lands

become   expropriated,   through   the   remedy   of   arbitration   becoming

created qua them vis-a-vis an award passed under the Act of 1956, that

too, without the Collector concerned, applying the mandates enclosed in

Section 23(2) and 28 of the Act of 1894.

33. The   said   remedy   rather   than   being   snatched   from  the

aggrieved land losers, as has been done through the instant legislation,

especially when it has passed subsequent to the Act of 1894, thus in the

year 1956, rather required that pari materia thereto judicial remedy

becoming bestowed vis-a-vis the land losers. Reiteratedly, in the Act of

1956 become manifested contra thereto envisagings, inasmuch as, an

unjust remedy of arbitration rather thereunders becomes created vis-a-vis

the aggrieved, wherebys the Union Parliament, has remained oblivious to

the necessity of judicial appraisal being made by Courts of law, but

manned by trained judicial officers, who naturally can thus test the

-26-

CWP-19799-2023 & CWP-8072-2024

validity of the awards passed by the Collectors, who exercise jurisdiction

under the Act of 1956. Since the said has not been done, therebys the

presently envisaged remedy of the arbitration is required to be quashed.

34. Now, since this Court has extracted the various manners of

assessments of compensation as envisaged respectively in the Act of

1956, in the Act of 1894 and in the Act of 2013. Moreover, since the

comparative table (supra) pertaining to the methodology of assessment of

compensation under the said Act(s), reveals that adequate deference

becomes meted to the market value of the lands, besides to the other

thereins envisaged statutory benefits. In addition, when under the Act of

2013, thus exists a methodology for assessing compensation to the

aggrieved land losers, at a more escalated scale, than the one envisaged in

the Act of 1894. Consequently, the Act of 1956 was required to be re-

calibrated, so that therebys it becomes attuned vis-a-vis the Act of 2013,

besides to the prevalent credible market values. However, the said has not

been done, therebys the Act of 1956, is thus detached, from ground

reality, wherebys also just and fair compensation would remain un-

assessed vis-a-vis the land losers concerned.

35. It  appears  that   for   ensuring  just  and   fair   compensation

becomes assessed to the land losers concerned, so that therebys, the

doctrine   of   eminent   domain,   thus   becomes   well   employed,   but

necessarily on the touchstone of Articles 300-A and Article 31-A of the

Constitution of India, with envisagings, that unless lawful, just and fair

compensation   is   assessed   vis-a-vis   the   land   losers,  therebys   the

Legislation   to   acquire   the   lands   of   land   losers,   but   would   be

expropriatory. Moreover, since this Court in verdict rendered in  M/s

-27-

CWP-19799-2023 & CWP-8072-2024

Golden Iron & Steel Forgings case (supra) has made a trite exposition

of   law   that   when   compensation   becomes   assessed   vis-a-vis   the

acquisitions launched under the Act of 1956, therebys the same is

required to be assessed in terms of the mandates respectively enclosed in

Section 23(2) and 28 of the Act of 1894.

36. Therefore   since   said   was   an   exposition   of   law   in  rem

thereupon it was required to be rigorously applied by the Authority, who

became seized with the motions as laid before them.

37. Now the order of dismissal passed by the learned Collector

concerned, upon the application filed by the land losers concerned,

seeking awarding of compensation, thus on principles analogous to the

ones, as engrafted in Section 23(2) and 28 of the Act of 1894, is also

required to be quashed and set aside. The simple reason for stating so

becomes premised, on the ground, that since the statutory remedy of

arbitration as embodied in the Act of 1956, has been declared to be

Constitutionally  void.   Moreover,   when  therebys   the  said  alternative

remedy  is   a  disfunctional  remedy,   as  such,   in  the  absence   of   any

alternative efficacious remedy to the petitioners, or till the apposite

amendment is carried by a Central Legislation passed by the Union

Parliament, therebys this Court in the exercise of its extraordinary writ

jurisdiction, thus yet can proceed to endow to the present land losers in

CWP-19799-2023, the benefit of the judgment passed in CWP-17177-

2017, as the notification in respect whereof, the said judgment became

passed, but is common to the instant writ petition.

38. However,  insofar   as,   the  dismissal  order  passed by  the

learned Addl. Deputy Commissioner, upon Arbitration Petition No.764 of

-28-

CWP-19799-2023 & CWP-8072-2024

2018, is concerned, since the said verdict was passed on 11.04.2023,

therebys when the said verdict is passed in terms of a Constitutionally

void Section 3G of the Act of 1956. Resultantly in terms of the verdict

passed in     Tarsem Singh’s case (supra)    , especially when no efficacious   

alternative  remedy  is  available  to  the  petitioner  in the instant  writ

petition, thus through exercising the extraordinary writ jurisdiction, this

Court grants similar relief to the present petitioners. As such, after the

quashing of the award passed by the Collector concerned, in respect of

the petitioners, thus a fresh award is ordered to be passed by the Collector

concerned, in respect of the subject lands covered in CWP-17177-2017

(qua   the   petitioners),   but   bearing   in   mind   the   principles   of   law

expostulated in     Tarsem Singh’s case (supra)    , and    M/s Golden Iron &   

Steel Forgings case (supra)    .  

39. Since the effect of the said declaration of voidness as made

vis-a-vis Section 3G of the Act of 1956, is that, the amendments are

required to be made by the Union Parliament, wherebys in alteration to

the remedy of arbitration, thus a remedy becomes bestowed to the land

losers, wherebys they can seek in alignment with the mandate existing in

Section   18   of   the   repealed   Act   of   1894,   thus   enhancement   of

compensation over the sums assessed by the Collector appointed under

the Act of 2013. Significantly, therebys the aggrieved land losers, can

seek   enhancement   of   compensation   from   the   one   assessed   by   the

Collector concerned, through petitions becoming filed by the learned

District Judge/Additional District Judge concerned. However, till the said

amendment is made, thereupto the exposition of law made in  Tarsem

Singh’s case (supra), thus would hold overwhelming clout, besides

-29-

CWP-19799-2023 & CWP-8072-2024

thereupto in the exercise of extraordinary writ jurisdiction, the Writ Court

may on a case to case basis, after quashing the awards, passed by the

Collector concerned, thus proceed to make such directions wherebys the

principles expostulated in Tarsem Singh’s case (supra), become adhered

to.

40. It   appears   that   for   bringing   harmonization   inter  se   the

different methodology(ies) envisaged in the Act of 1956, thus through the

expositions made in the judgment delivered in  Tarsem Singh’s case

(supra), it has declared that even when compensation, become assessed

by a Collector, who proceeds to exercise jurisdiction under the Act of

1956, therebys he is bound to yet revere the said decision, wherebys the

said principles are required to be constantly meted deference, and, if not

revered they are required to be hereafter revered by the Collectors

appointed under the Act of 1956.

41. Significantly also the principle of eminent domain, thus is to

be   rigorously   and   uniformly   employed,   to   the   same   or   similar

homogeneous class of land losers, rather than disparity becoming created

amongst them, through different and contra methodology(ies), becoming

created respectively in the Act of 1956, in the Act of 1894 and in the Act

of 2013. In case separate and distinction methodologies for determining

compensation become foisted upon the Collector concerned, besides with

the thereafter, contra distinct remedies for seeking enhancement become

created qua aggrieved, thus respectively in the Act of 1894, and in the

Act of 2013, besides in the Act of 1956, therebys the said inter se

distinctivity(ies) are not based, upon, any intelligible differentia nor have

any rationale nexus with the objective to be achieved which is yet to

-30-

CWP-19799-2023 & CWP-8072-2024

assess compensation at uniform rates, thus to all land losers concerned.

However,   enigmatically   the   foundational   effect   of   parity   becoming

ensured amongst the similar class of land losers, has been lost sight of, by

the Union Parliament, in making different and distinct methodology(ies),

for assessment of compensation, to but a similar set of land losers.

Moreover, the prescribed methodology for enhancement in the Act of

1956, but is prima facie a dysfunctional and arbitrary remedy, vis-a-vis

the ones respectively created in the Act of 1894 and in the Act of 2013

qua the aggrieved from the appositely passed awards. As such, the

doctrine of eminent domain which was to be uniformly applied rather has

been   inconsistently   employed,   through   the   creation  of   an   utmost

invidious discrimination amongst a common set of land losers, therebys

the said contra methodology(ies) are required to be discountenanced.

Final Order

42. In sequel, both the instant writ petitions are allowed.

Moreover Sections 3G and 3J of the Act of 1956 are hereby declared

to be Constitutionally void. Further, the respondents are directed to

award statutory benefit of solatium @ 30% and interest @ 9% and

15% akin to Section 23(2) and 28 of the Land Acquisition Act, 1894.

43. Though this Court has declared Sections 3G and 3J of the

Act   of   1956   to   be   Constitutionally   void,   therebys   when   the   said

provisions   is   void   or   non   est,   therebys   when   it   is  completely

dysfunctional, as such, all pending arbitration petitions also become

completely ineffective, wherebys in terms of the expositions of law made

in    Tarsem Singh’s case (supra)    , thus this Court can proceed to in the   

exercise of extraordinary writ jurisdiction, thus in case, the parameters

-31-

CWP-19799-2023 & CWP-8072-2024

enshrined in     Tarsem Singh’s case (supra)    , re-affirmed in miscellaneous   

application bearing No.1773/2021 in Civil Appeal No.7064 of 2019,

becoming not applied by the Collectors in passing the awards, rather pass

such/said appropriate directions, as deemed fit but on a cases to case

basis. Even the execution petition(s) filed to execute awards passed by

the arbitrators would become ineffective.

44. This Court appreciates the profound wisdom and enriched

legal   assistance   provided   by   Mr.  Ankur   Mittal,  Advocate   (Amicus

Curiae) assisted by Mr. P.P. Chahar, Advocate, Mr. Saurabh Mago,

Advocate   and   Ms.   Svaneel   Jaswal  Advocate;   Mr.   Maninder   Singh,

Advocate (Amicus Curiae) assisted by Mr. Maninderjit Singh Bedi,

Advocate and Mr. Sangam Garg (Law Researcher) attached with this

Court.

45. The Registry of this Court is directed to circulate a copy of

this judgment to all the Collectors concerned, in the State of Punjab as

well as in the State of Haryana.

        (SURESHWAR THAKUR)

   JUDGE

20.03.2025        (VIKAS SURI)

Ithlesh       JUDGE

  Whether speaking/reasoned:-  Yes/No

Whether reportable:  Yes/No