KALPATARU POWER TRANSMISSION LTD. Vs. VINOD

JUDGEMENT

(1.) The present judgment shall dispose of a batch of appeals arising out of a common judgment dtd. 24/2/2023 passed by the High Court[High Court of Punjab and Haryana at Chandigarh.] whereby a bunch of nine matters[CWP No. 21878 of 2017; CWP No. 26406 of 2017; CR-3502-2017; CR-3503-2017; CR1280-2020; CR-2873-2021; CWP No. 9495 of 2017; CR-3830-2017; CWP No. 28570 of 2017.] were decided.

(2.) The landowners before this Court are seeking further enhancement of compensation on account of damages suffered by erection of transmission lines and towers, whereas the Contractor is before this Court, challenging the amount of compensation awarded.

(3.) Briefly, basic facts of the case as are evident from the record are that Haryana Vidyut Prasaran Nigam Limited (hereinafter, "HVPNL"), a public company owned by the State Government initiated a power transmission project, titled "400 KV Jhajjar Power Transmission System-PPP-1," by issuing a Request for Quotation (RFQ) on 13/1/2009. Jhajjar KT Transco Private Limited (hereinafter, "JKTPL") was selected as the lowest bidder for the transmission project and was awarded the project under an Agreement dtd. 28/5/2010. Subsequently, JKTPL entered into a sub-contract for erection, commissioning & other services with Kalpataru Power Transmission Ltd. on 29/10/2010, the present appellant in some of the appeals.