PEHLAD SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Application for review of order dated 31.08.2015 (Annexure A-1) alongwith an application for condoning the delay of 1517 days in filing the same has been filed. Notice.

(2.) Counsel for the applicant-landowner has submitted that in similar circumstances in the case of his brother Dalip Singh and other co- sharers in RFA No.2737 of 2005 'Dalip Singh and others Vs. State of Haryana and others', the market value has been fixed @ Rs. 12 lakhs per acre alongwith all statutory benefits, vide detailed order dated 03.05.2019 passed in RFA No.2738 of 2005 'Shanti and others Vs. State of Haryana and others' after allowing the application in terms of in view of the decision of the Apex Court in Civil Appeal No. 19354 of 2017 titled as Rajender Singh and others v. State of Haryana and others , decided on 17.11.2017, wherein the notification in question was dated 12.05.1995. In the present appeal the notification in question is dated 26.05.1995.

(3.) Accordingly, keeping in view the above, the application for condoning the delay of 1517 days in filing the review application is allowed, subject to condition that the landowner will not be entitled for the benefit of interest on the enhanced compensation, in view of the law laid down by the Apex Court in 'Imrat Lal and others Vs. Land Acquisition Collector and others' 2014 (14) SCC 133 and in 'Dhiraj Singh (D) through LRs. and others Vs. Haryana State and others' 2015 (1) SCC (Civil) 236. The delay of 1517 days in filing the review application is condoned, conditionally.