JAGJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned common judgment(s) and order(s) dtd. 28/1/2010/18/5/2010/7/3/2012 passed in the respective first appeals, dtd. 12/8/2013 in RFA No. 2948/2007 and dtd. 2/8/2013 passed in RFA No. 4975/2010, the particulars of which are as under,

(2.) At the outset, it is required to be noted that while determining the amount of compensation @ Rs.7,80,000.00 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 28/1/2010). So far as Civil Appeal arising out of impugned judgment and order passed by the High Court dtd. 2/8/2013 in RFA No. 4975/2010 is concerned, the High Court has determined the compensation at Rs.19,85,700.00 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.1,00,000.00 and Rs.2,00,000.00 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 dtd. 15/1/2014 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.).