SHANKAR S/O BABA Vs. NHDC LIMITED

JUDGEMENT

(1.) THE order passed in this petition shall also govern the disposal of connected W.P.No.7794/2013 (Shankar s/o Pithya v. NHDC and others), W.P.No.7796/2013 (Chandarsingh s/o Ratansingh v. NHDC Ltd. and others), W.P.No.7797/2013 (Kabarbai s/o Gyarasya v. NHDC Ltd. and others), W.P.No.7799/2013 (Lakshmibai w/o Sukhram v. NHDC Ltd. and others), W.P.No.7800/2013 (Chhajju s/o Champalal v. NHDC Ltd. and others), W.P.No.7805/2013 (Budhibai w/o Sukhram v. NHDC Ltd. and others), W.P.No.7816/2013 (Mohan s/o Pithya v. NHDC Ltd. and others), W.P.No.7817/2013 (Madan s/o Tukaram v. NHDC Ltd. and others), W.P.No.7832/2013 (Nanakram Bondar s/o Bodar v. NHDC Ltd. and others), W.P.No.7951/2013 (Kcharibai s/o Babu v. NHDC Ltd. and others), W.P.No.8068/2013 (Jyotibai s/o Premchand v. NHDC Ltd. and others), W.P.No.8097/2013 (Jafar Ali s/o Ajjali v. NHDC Ltd. and others), W.P.No.8356/2013 (Neelabai w/o Suklal v. NHDC Ltd. and others), W.P.No.11745/2013 (Afjal s/o Shekgaphur v. NHDC Ltd. and others), W.P.No.12718/2013 (Gulabchand s/o Hirachand v. NHDC Ltd. and others), which are hereinafter referred to as Item Nos.2 to 15 and W.P.No.7789/2013 (Dhhannalal s/o Jaya Singh v. NHDC Ltd. and others), W.P.No.7790/2013 (Prembai v. NHDC Ltd. and others), W.P.No.7791/2013 (Meghabai w/o Keshab v. NHDC Ltd. and others), W.P.No.7801/2013 (Chintaram s/o Gulab v. NHDC Ltd. and others), W.P.No.7806/2013 (Bhukkan s/o Kalu v. NHDC Ltd. and others), W.P.No.7808/2013 (Dhansingh s/o Chhotiya v. NHDC Ltd. and others), W.P.No.7812/2013 (Chintaram s/o Gulab v. NHDC Ltd. and others), W.P.No.7813/2013 (Motiram s/o Jomya v. NHDC Ltd. and others), W.P.No.7815/2013 (Nandram s/o Jayaram v. NHDC Ltd. and others), W.P.No.7818/2013 (Anokhipuri s/o Somawarpuri v. NHDC Ltd. and others), W.P.No.7819/2013 (Sobharam s/o Nasariya v. NHDC Ltd. and others), W.P.No.7820/2013 (Durgaram s/o Khema v. NHDC Ltd. and others), W.P.No.7822/2013 (Sukya s/o Chainya v. NHDC Ltd. and others), W.P.No.7827/2013 (Labhu s/o Nihal v. NHDC Ltd. and others), W.P.No.7831/2013 (Bankat s/o Baghvan v. NHDC Ltd. and others), W.P.No.7837/2013 (Badlamsingh s/o Manoharsingh v. NHDC Ltd. and others), W.P.No.7842/2013 (Naharmal s/o Dhansingh v. NHDC Ltd. and others), W.P.No.7844/2013 (Thakur s/o Bodiya v. NHDC Ltd. and others), W.P.No.7853/2013 (Lalitabai w/o Lakshyana v. NHDC Ltd. and others), W.P.No.7872/2013 (Jankibai s/o Nathu v. NHDC Ltd. and others), W.P.No.7875/2013 (Mangliya s/o Mangya v. NHDC Ltd. and others), W.P.No.7882/2013 (Bondar s/o Dayaram v. NHDC Ltd. and others), W.P.No.7883/2013 (Shobhag Bharati s/o Ratanvarati v. NHDC Ltd. and others), W.P.No.7885/2013 (Sukmabai w/o Girwarsingh v. NHDC Ltd. and others), W.P.No.7890/2013 (Jaimal s/o Motiram v. NHDC Ltd. and others), W.P.No.7894/2013 (Nannu s/o Bala v. NHDC Ltd. and others), W.P.No.7896/2013 (Lobhilal s/o Narayan v. NHDC Ltd. and others), W.P.No.7897/2013 (Jaswantgiri s/o Ganapathgir v. NHDC Ltd. and others), W.P.No.7899/2013 (Isram s/o Malsingh v. NHDC Ltd. and others), W.P.No.7907/2013 (Kamlabai w/o Ranjitsingh v. NHDC Ltd. and others), W.P.No.7912/2013 (Mangubai w/o Budhia v. NHDC Ltd. and others), W.P.No.7918/2013 (Nageshwar Bharti v. NHDC Ltd. and others), W.P.No.7922/2013 (Nannu s/o Mangilal v. NHDC Ltd. and others), W.P.No.7923/2013 (Chetram s/o Isram v. NHDC Ltd. and others), W.P.No.7928/2013 (Mithibai w/o Banwari v. NHDC Ltd. and others), W.P.No.7931/2013 (Bhagwan s/o Kanahiya v. NHDC Ltd. and others), W.P.No.7934/2013 (Jamnabai w/o Devram v. NHDC Ltd. and others), W.P.No.7939/2013 (Chhajju s/o Mohan v. NHDC Ltd. and others), W.P.No.7943/2013 (Omkar s/o Isram v. NHDC Ltd. and others), W.P.No.7945/2013 (Ladkibai s/o Banbatsingh v. NHDC Ltd. and others), W.P.No.7958/2013 (Lokendrasingh s/o Ranjitsingh v. NHDC Ltd. and others), W.P.No.7963/2013 (Nathusingh s/o Ranajitsingh v. NHDC Ltd. and others), W.P.No.7972/2013 (Tuta s/o Mohabbat v. NHDC Ltd. and others), W.P.No.7976/2013 (Sudabai d/o Ganpatgiri v. NHDC Ltd. and others), W.P.No.8069/2013 (Sangitabai s/o Ganpatgiri v. NHDC Ltd. and others), W.P.No.8071/2013 (Debram s/o Ganasya v. NHDC Ltd. and others), W.P.No.8075/2013 (Nandabai s/o Mayaram v. NHDC Ltd. and others), W.P.No.8076/2013 (Motu s/o Natthu v. NHDC Ltd. and others), W.P.No.8077/2013 (Meenabai s/o Premchand v. NHDC Ltd. and others), W.P.No.8078/2013 (Maheshgiri s/o Ganpatgiri v. NHDC Ltd. and others), W.P.No.8079/2013 (Prahaladsingh s/o chainsingh v. NHDC Ltd. and others), W.P.No.8082/2013 (Patalibai s/o Pyara v. NHDC Ltd. and others), W.P. No.8083/2013 (Sukhdev s/o Gadbad v. NHDC Ltd. and others), W.P. No. 8087/2013 (Kalibai S/o Pyara Vs. NHDC Ltd. and others), W.P. No. 8088/2013 (Bhimsingh S/o Hiralal Vs. NHDC Ltd. and others), W.P. No. 8092/2013 (Morobi S/o Rasidali Vs. NHDC Ltd. and others), W.P. No. 8095/2013 (Jagdishpuri S/o Shankarpuri Vs. NHDC Ltd. and others), W.P. No. 8101/2013 (Gorelal S/o Bhikaram Vs. NHDC Ltd. and others), W.P. No. 8102/2013 (Dhumsingh S/o Hiralal Vs. NHDC Ltd. and others), W.P. No. 8104/2013 (Kanchanbai S/o Mangilal Vs. NHDC Ltd. and others), W.P. No. 8105/2013 (Sampat S/o Totaram Vs. NHDC Ltd. and others), W.P. No. 8175/2013 (Roopsingh S/o Hiralal Vs. NHDC Ltd. and others), W.P. No. 8176/2013 (Nyajobi S/o Rashidali Vs. NHDC Ltd. and others), W.P. No. 8179/2013 (Chintaram S/o Kadawa Vs. NHDC Ltd. and others), W.P. No. 8280/2013 (Kisansingh S/o Malsingh Vs. NHDC Ltd. and others), W.P. No. 8282/2013 (Pharsingh S/o Malsingh Vs. NHDC Ltd. and others), W.P. No. 8283/2013 (Bhagada Singh S/ o Rumalsingh Vs. NHDC Ltd. and others), W.P. No. 8285/2013 (Dodabai W/o Sukhdevram Vs. NHDC Ltd. and others), W.P. No. 8286/2013 (Mallubai W/o Malsingh Vs. NHDC Ltd. and others), W.P. No. 8287/2013 (Shriram S/o Devaram Vs. NHDC Ltd. and others), W.P. No. 8288/2013 (Surajpuri S/o Shankarpuri Vs. NHDC Ltd. and others), W.P. No. 8290/2013 (Ramesh Giri S/o Ganpath Gir Vs. NHDC Ltd. and others), W.P. No. 8291/2013 (Dilip S/o Premchand Vs. NHDC Ltd. and others), W.P. No. 8292/2013 (Nanhu S/o Bhagchand Vs. NHDC Ltd. and others), W.P. No. 8293/2013 (Dinesh S/o Vikram Singh Vs. NHDC Ltd. and others), W.P. No. 8294/2013 (Baliram S/o Motiram Vs. NHDC Ltd. and others), W.P. No. 8295/2013 (Banwari S/o Bala Vs. NHDC Ltd. and others), W.P. No. 8297/2013 (Gajendra Singh S/o Prahlad Singh Vs. NHDC Ltd. and others), W.P. No. 8298/2013 (Dipak S/o Premchand Vs. NHDC Ltd. and others), W.P. No. 8299/2013 (Rukhdia S/o Kunwarjee Vs. NHDC Ltd. and others), W.P. No. 8300/2013 (Ramesh Singh S/o Shobharam Vs. NHDC Ltd. and others), W.P. No. 8302/2013 (Bisan Singh S/o Mal Singh Vs. NHDC Ltd. and others), W.P. No. 8304/2013 (Neelabai S/o Badlam Singh Vs. NHDC Ltd. and others), W.P. No. 9063/2013 (Chetram Vs. NHDC Ltd. and others), W.P. No. 9064/2013 (Sudama Giri S/o Ganpath Giri Vs. NHDC Ltd. and others), W.P. No. 11743/2013 (Fajal Bi W/o Abdul Hakim Vs. NHDC Ltd. and others), W.P. No. 11744/2013 (Kalibai S/o Gamarsingh Vs. NHDC Ltd. and others), W.P. No. 11750/2013 (Rajapuri S/o Haripuri Vs. NHDC Ltd. and others), W.P. No. 11751/2013 (Farid S/o Nazir Vs. NHDC Ltd. and others), W.P. No. 11752/2013 (Sakila Bi W/o Sheikh Mehboob Vs. NHDC Ltd. and others), W.P. No. 11753/2013 (Bagsingh S/o Lakhmesingh Vs. NHDC Ltd. and others), W.P. No. 11754/2013 (Rukhma Bai Vs. NHDC Ltd. and others), W.P. No. 11755/2013 (Raeesbi Vs. NHDC Ltd. and others), W.P. No. 11759/2013 (Sunil S/o Sakhram Vs. NHDC Ltd. and others), W.P. No. 11766/2013 (Banaras Bai Vs. NHDC Ltd. and others), W.P. No. 11797/2013 (Kailash S/o Gobinda Vs. NHDC Ltd. and others), W.P. No. 11798/2013 (Lakhmesingh S/o Bhawasingh Vs. NHDC Ltd. and others), W.P. No. 11800/2013 (Suman Bai W/o Vallusingh Vs. NHDC Ltd. and others), W.P. No. 11801/2013 (Haripuri S/o Sukhadebpuri Vs. NHDC Ltd. and others), W.P. No. 11802/2013 (Kalibai W/o Gamarsingh Vs. NHDC Ltd. and others), W.P. No. 11804/2013 (Lakshimibai W/o Sakharam Vs. NHDC Ltd. and others), W.P. No. 12006/2013 (Edu S/o Murar Vs. NHDC Ltd. and others), W.P. No. 12709/2013 (Navab Ali S/o Chhoutuali Vs. NHDC Ltd. and others), W.P. No. 12710/2013 (Jairam S/o Sitaram Vs. NHDC Ltd. and others), W.P. No. 12712/2013 (Barki Bai W/o Bhavsingh Vs. NHDC Ltd. and others), W.P. No. 12715/2013 (Saidabi S/o Rasidali Vs. NHDC Ltd. and others) and W.P. No. 12717/2013 (Gulab Singh S/o Ramubai Vs. NHDC Ltd. and others), which are hereinafter referred to as Item Nos.16 to 123, since common question of fact and law is involved in all these writ petitions.

(2.) ITEM Nos.2 to 15 which are heard analogously with this petition are the bunch of writ petitions where the oustees are given only compensation while the writ petitions at item Nos. 16 to 123 are the petitions heard analogously with this petition where the oustees are given compensation and Special Redressal Grant (SRG).

(3.) NO exhaustive statements of fact are required to be narrated for the purpose of disposal of this petition since the factual matrix of this case is not at all in dispute nor it has been controverted by learned counsel for the parties during the course of hearing. For ready reference, it would be apt to state here that against the order of the Division Bench of this Court dated 21.2.2008 (Annexure P 7) passed in W.P. No.4457/2007 (PIL) [Narmada Bachao Andolan v. The State of Madhya Pradesh and Narmada Hydro Development Corporation (in short "NHDC")] the parties to the writ petition filed different appeals which were decided by the Supreme Court on 11.5.2011 by passing a common order. The said decision is reported in AIR 2011 SC 1989 = (2011) 7 SCC 639 (Narmada Bachao Andolan v. State of Madhya Pradesh & Another). However, in this order the paragraphs of AIR 2011 SC 1989 are being referred since they have been differently numbered in the Supreme Court case.