REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOS. 5337-5434 OF 2022

(Arising out of SLP(Civil) Nos.10810-10907/2019)

Jagjit Singh and Others Etc. Etc. …Appellants

Versus

State of Punjab and Another Etc. Etc. …Respondents

J U D G M E N T

M.R. SHAH, J.

1.Feeling aggrieved and dissatisfied with the impugned common

judgment(s) and order(s) dated 28.01.2010/18.05.2010/07.03.2012

passed in the respective first appeals, dated 12.08.2013 in RFA No.

2948/2007 and dated 2.8.2013 passed in RFA No. 4975/2010, the

particulars of which are as under,

1

Sl.No.Particulars RFA No. Date of OrderSection 4

Notification

date

01 Jagjit Singh & Ors.

v. State of Punjab &

Anr.

1612/200028.01.201012.11.1992

02 Bhag Singh & Anr.

v. State of Punjab &

Ors.

1616/200028.01.201012.11.1992

03 Naranjan Singh (D)

through Joginder

Singh & Ors. v.

State of Punjab &

Ors.

1618/200028.01.201012.11.1992

04 Amarjit Singh v.

State of Punjab &

Ors.

2319/200028.01.201012.11.1992

05 Gian Singh v. State

of Punjab & Others

2632/200028.01.201012.11.1992

06 Kuldip Singh v.

State of Punjab &

Anr.

2669/200028.01.201012.11.1992

07 Kharaiti Ram v.

State of Punjab &

Ors.

277/2001 28.01.201012.11.1992

08 Mehar Singh v.

State of Punjab

280/2001 28.01.201012.11.1992

09 Kamaljit Kaur v.

State of Punjab &

Ors.

317/2001 28.01.201012.11.1992

10 Amrik Singh v. State

of Punjab

328/2001 28.01.201012.11.1992

11 Desa Singh & Ors.

v. State of Punjab &

Ors.

1307/200128.01.201012.11.1992

12 Thakur Dass v.

State of Punjab &

Ors.

1309/200128.01.201012.11.1992

13 Daljit Singh & Ors.

v. State of Punjab &

Anr.

1310/200128.01.201012.11.1992

14 Mohinder Singh v.1312/200128.01.201012.11.1992

2

State of Punjab

15 Jagir Singh v. State

of Punjab & Anr.

1313/200128.01.201012.11.1992

16 Dalbag Singh &

Ors. v. State of

Punjab

1316/200128.01.201012.11.1992

17 Amarjit Singh v.

State of Punjab &

Ors.

1377/200128.01.201012.11.1992

18 Mehar Singh & Anr.

v. State of Punjab &

Anr.

1379/200128.01.201012.11.1992

19 Gurnam Singh &

Anr. v. State of

Punjab & Ors.

1452/200128.01.201012.11.1992

20 Mohinder Singh v.

State of Punjab &

Ors.

1719/200128.01.201012.11.1992

21 Gian Singh v. State

of Punjab & Ors.

1983/200128.01.201012.11.1992

22 Surinder Pal Singh

& Anr. v. State of

Punjab & Ors.

1984/200128.01.201012.11.1992

23 Dharam Singh v.

State of Punjab

2133/200128.01.201012.11.1992

24 Bachan Singh (D)

through Lr.

Jaswinder Singh v.

State of Punjab &

Ors.

2137/200128.01.201012.11.1992

25 Pargat Singh & Anr.

v. State of Punjab &

Anr.

2150/200128.01.201012.11.1992

26 Paramjit Singh &

Anr. v. State of

Punjab & Ors.

2154/200128.01.201012.11.1992

27 Sohan Singh & Ors.

v. State of Punjab &

Ors.

2159/200128.01.201012.11.1992

28 Lakbir Singh v.

State of Punjab

2182/200128.01.201012.11.1992

29 Purni v. State of2183/200128.01.201012.11.1992

3

Punjab & Ors.

30 Hukam Singh & Anr.

v. State of Punjab

2221/200128.01.201012.11.1992

31 Achhra Singh v.

State of Punjab &

Anr.

2224/200128.01.201012.11.1992

32 Jarnail Kaur & Anr.

V. State of Punjab

2225/200128.01.201012.11.1992

33 Kaka Singh v. State

of Punjab & Ors.

2226/200128.01.201012.11.1992

34 Rajinder Singh v.

State of Punjab &

Ors.

2280/200128.01.201012.11.1992

35 Smt. Palo v. State

of Punjab

2315/200128.01.201012.11.1992

36 Gurjit Singh & Ors.

v. State of Punjab &

Ors.

2957/200128.01.201012.11.1992

37 Gurcharan Singh v.

State of Punjab &

Ors.

2958/200128.01.201012.11.1992

38 Dayal Singh v. State

of Punjab & Anr.

3352/200128.01.201012.11.1992

39 Sher Singh & Ors.

v. State of Punjab &

Ors.

3412/200128.01.201012.11.1992

40 Shamsher Singh &

Ors. v. State of

Punjab

3555/200128.01.201012.11.1992

41 Kulwant Singh &

Ors. v. State of

Punjab & Ors.

4158/200128.01.201012.11.1992

42 Dayal Singh v. State

of Punjab & Ors.

4249/200128.01.201012.11.1992

43 Harbans Singh v.

State of Punjab &

Anr.

4311/200128.01.201012.11.1992

44 Gurmukhi Singh &

Ors. v. State of

Punjab & Anr.

4628/200128.01.201012.11.1992

45 Din Dayal Verma v.

State of Punjab &

5784/200128.01.201012.11.1992

4

Ors.

46 Surinder Pal Singh

& Anr. v. State of

Punjab & Ors.

338/2002 28.01.201012.11.1992

47 Norang Singh v.

State of Punjab &

Ors.

666/2002 28.01.201012.11.1992

48 Sadhu Singh & Anr.

V. State of Punjab &

Ors.

816/2002 28.01.201012.11.1992

49 Jit Singh v. State of

Punjab & Ors.

2872/200228.01.201012.11.1992

50 Karnail Singh (D)

through Lrs. Kuldip

Singh & Ors. v.

State of Punjab

3257/200228.01.201012.11.1992

51 Karnail Singh (D)

through Lrs. Surjit

Singh & Anr. V.

State of Punjab

3259/200228.01.201012.11.1992

52 Rajinder Singh v.

State of Punjab &

Ors.

3265/200228.01.201012.11.1992

53 Mohan Singh & Ors.

v. State of Punjab &

Anr.

3294/200228.01.201012.11.1992

54 Mohinder Singh v.

State of Punjab &

Anr.

1054/200228.01.201012.11.1992

55 Shamsher Singh &

Ors. v. State of

Punjab & Anr.

1079/200328.01.201012.11.1992

56 Mehar Singh v.

State of Punjab

1470/200328.01.201012.11.1992

57 Charan Singh (D)

through Lrs. Kuldip

Singh & Ors. v.

State of Punjab &

Anr.

1472/200328.01.201012.11.1992

58 Gian Singh & Ors.

v. State of Punjab &

Ors.

1546/200328.01.201012.11.1992

5

59 Karnail Singh & Anr.

v. State of Punjab &

Anr.

327/2001 28.01.201012.11.1992

60 Karnail Singh v.

State of Punjab &

Ors.

4550/200328.01.201012.11.1992

61 Labh Singh & Ors.

v. State of Punjab &

Ors.

2932/200528.01.201012.11.1992

62 Hernai Singh & Anr.

V. State of Punjab

3447/200618.05.201012.11.1992

63 Malkit Singh v.

State of Punjab &

Ors.

1828/200728.01.201012.11.1992

64 Jagdish Singh v.

State of Punjab &

Ors.

1298/200928.01.201012.11.1992

65 Gurmail Singh v.

State of Punjab &

Anr.

1302/200928.01.201012.11.1992

66 Daljit Singh v. State

of Punjab & Anr.

5164/200128.01.201012.11.1992

67 Mehar Singh v.

State of Punjab &

Anr.

1424/200928.01.201012.11.1992

68 Gurmail Singh &

Ors. v. State of

Punjab & Ors.

1434/200118.05.201012.11.1992

69 Mohinder Singh &

Ors. v. State of

Punjab & Ors.

4648/200118.05.201012.11.1992

70 Sohan Singh & Ors.

v. State of Punjab &

Ors.

3603/200218.05.201012.11.1992

71 Nachhatar Kaur v.

State of Punjab &

Anr.

4201/200218.05.201012.11.1992

72 Sadhu Singh & Anr.

V. State of Punjab &

Anr.

2426/200318.05.201012.11.1992

73 Amrik Singh & Anr.

V. State of Punjab

2427/200318.05.201012.11.1992

6

74 Bant Singh & Ors. v.

State of Punjab &

Ors.

2666/200318.05.201012.11.1992

75 Harnai Singh & Anr.

V. State of Punjab

2490/200418.05.201012.11.1992

76 Gurmit Singh v.

State of Punjab &

Anr.

501/2005 18.05.201012.11.1992

77 Kuldip Singh v.

State of Punjab

5138/200107.03.201214.06.1993

78 Sadhu Singh & Anr.

V. State of Punjab &

Ors.

5139/200107.03.201214.06.1993

79 Amrik Singh v. State

of Punjab

5590/200107.03.201214.06.1993

80 Sadhu Singh & Anr.

V. State of Punjab

5591/200107.03.201214.06.1993

81 Jit Singh v. State of

Punjab

5597/200107.03.201214.06.1993

82 Shamsher Singh &

Ors. v. State of

Punjab

5715/200107.03.201214.06.1993

83 Achhra Singh &

Ors. v. State of

Punjab & Anr.

5733/200107.03.201214.06.1993

84 Labh Singh & Ors.

v. State of Punjab &

Ors.

5787/200107.03.201214.06.1993

85 Talok Singh v. State

of Punjab

205/2002 07.03.201214.06.1993

86 Kaka Singh v. State

of Punjab & Ors.

207/2002 07.03.201214.06.1993

87 Desa Singh & Ors.

v. State of Punjab &

Ors.

933/2002 07.03.201214.06.1993

88 Sarabjit Singh &

Ors. v. State of

Punjab & Ors.

1370/200207.03.201214.06.1993

89 Tarlochan Singh &

Ors. v. State of

Punjab & Ors.

1936/200207.03.201214.06.1993

90 Kaka Singh & Ors.2492/200207.03.201214.06.1993

7

v. State of Punjab &

Ors.

91 Mohinder Singh &

Ors. v. State of

Punjab

2550/200207.03.201214.06.1993

92 Baljit Singh & Anr.

V. State of Punjab &

Ors.

4194/200207.03.201214.06.1993

93 Jawala Singh &

Ors. v. State of

Punjab & Anr.

2480/200307.03.201214.06.1993

94 Lakhmir Singh &

Ors. v. State of

Punjab & Ors.

2787/200307.03.201214.06.1993

95 Dilbagh Singh &

Anr. v. State of

Punjab & Ors.

3279/200307.03.201214.06.1993

96 Sadhu Singh & Anr.

V. State of Punjab &

Ors.

4258/200307.03.201214.06.1993

97 Kamljit Singh v.

State of Punjab

2948/200707.03.201214.06.1993

98 Paramjit Kaur &

Ors. v. State of

Punjab & Ors.

4975/201002.08.201321.02.2000

determining/awarding the compensation for the acquired lands in

question at Rs. 7,80,000/- per acre, the original landowners have

preferred the present appeals.

2.At the outset, it is required to be noted that while determining the

amount of compensation @ Rs. 7,80,000/- per acre in the respective first

appeals except RFA No. 4975/2010, the High Court has relied upon its

earlier decision in the case of Kapoor Singh v. The State of Punjab &

Another (RFA No. 2348/1998 decided on 28.01.2010). So far as Civil

8

Appeal arising out of impugned judgment and order passed by the High

Court dated 2.8.2013 in RFA No. 4975/2010 is concerned, the High

Court has determined the compensation at Rs. 19,85,700/- per acre,

relying upon its earlier decision in the case of Surjit Singh v. State of

Punjab & Another (RFA No. 3004/2006 decided on 2.3.2009).

3.It is not in dispute that the aforesaid decisions of the High Court in

the cases of Kapoor Singh (supra) & Surjit Singh (supra) were the

subject matter of appeals before this Court and in the case of Kapoor

Singh (supra) and other allied first appeals, this Court has enhanced

the amount of compensation by a further amount of Rs.1,00,000/- and

Rs. 2,00,000/- per acre in the case of Surjit Singh (supra), payable by

the Greater Mohali Area Development Authority with interest and

solatium as prescribed under the Statute from the date of the orders

passed by the High Court (vide common order dated 15.01.2014

passed in Civil Appeal Nos. 738-748/2014 – Kapoor Singh v. State of

Punjab & Another Etc. and Civil Appeal No. 363/2013 – Surjit Singh

v. State of Punjab & Anr. Etc.).

4.It is not in dispute that the landowners in the present appeals are

similarly situated. As observed hereinabove, while determining the

compensation by the impugned common judgment and order/s, the High

Court has relied upon its earlier decisions in the cases of Kapoor Singh

(supra) & Surjit Singh (supra) respectively. Therefore, the present

9

appeals are also required to be disposed of in terms of the decision of

this Court in the cases of Kapoor Singh (supra) & Surjit Singh

(supra), by enhancing the amount of compensation by a further sum of

Rs.1,00,000/- per acre and Rs. 2,00,000/- per acre respectively.

However, there is a substantial delay in preferring the first appeals.

Therefore, we deem it appropriate to deny the interest on the enhanced

amount of compensation from the date of the judgment and order/s

passed by the High Court till the present appeals (special leave

petitions) are preferred before this Court.

5.In view of the undisputed facts, all these appeals are partly

allowed. Accordingly, we enhance the amount of compensation payable

to the landowners to Rs. 1,00,000/- per acre in all these appeals where

the High Court has relied upon its earlier decision in the case of Kapoor

Singh (supra) except Civil appeal arising out of the impugned judgment

and order passed by the High Court passed in RFA No. 4975/2010 in

which the High Court has relied upon its earlier decision in the case of

Surjit Singh (supra). We enhance the amount of compensation

payable to the landowners to Rs. 2,00,000/- per acre in Civil Appeal

arising out of the impugned judgment and order passed by the High

Court in RFA No. 4975/2010. It is also ordered that the original

landowners shall be entitled to solatium as prescribed under the statute

on the enhanced amount of compensation from the date of orders

10

passed by the High Court. However, the original landowners – claimants

shall not be entitled to interest from the date of the orders passed by the

High Court till filing of the appeals before this Court. The enhanced

amount of compensation shall be deposited by the Greater Mohali Area

Development Authority within three months from today before the

Reference Court.

6.All these appeals are accordingly disposed of in the aforesaid

terms. However, in the facts and circumstances of the case, there shall

be no order as to costs.

…………………………………J.

[M.R. SHAH]

NEW DELHI; ………………………………….J.

AUGUST 26, 2022. [B.V. NAGARATHNA]

11