DY.COLLECTOR,LAND ACQ.,GUJARAT Vs MADHUBAI GOBARBHAI
Case number: C.A. No.-000204-000204 / 2000
Diary number: 17026 / 1998
Advocates: HEMANTIKA WAHI Vs
CHIRAG M. SHROFF
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 204 OF 2000
DY. COLLECTOR, LAND ACQUISITION, GUJARAT & ANR. … APPELLANTS
Versus
MADHUBAI GOBARBHAI & ANR. … RESPONDENTS
With C.A. No. 213/2000, C.A. Nos. 214-219/2000, C.A. No. 205-212/2000, C.A. No. 221-324/2000, C.A. No. 325-331/2000, C.A. No. 4090/2000, C.A. No. 4091/2000, C.A. No. 2973-2978/2001.
J U D G M E N T
S.B. SINHA, J.
These appeals involving common questions of law and fact were
taken up for hearing together and are being disposed of by this common
judgment.
The State of Gujarat issued diverse notifications for acquisition of a
huge tract of lands for construction of a dam over a river known as ‘Thebi’.
The lands sought to be acquired were spread over in three villages, namely,
Amreli, Baxipur and Giriya. Whereas villages Amreli and Baxipur are
situated on the western side of river and within the municipal limit of the
town of Amerli; village Giriya is on the eastern bank thereof and outside the
municipal limit of the said town Amreli.
Amreli is the headquarters of the District Amreli. It is a well
developed town. A National Highway known as “Amreli – Chittal Road”
passes through the town of Amreli.
The residents of the town enjoy the facilities of transportation,
hospitals, schools, colleges, telephone, etc. It is, however, admitted that the
entire development has taken place on the eastern bank of the river and not
on the western bank. The villages situate on the western bank, however,
admittedly are wholly undeveloped. The lands under acquisition are
agricultural lands. The land upon acquisition were to be submerged under
water.
The Land Acquisition Officer made three different awards for three
different villages.
For agricultural lands situate in village Baxipur, which are the subject
matters of judgment and order dated 23.02.1998 passed in F.A. No.
3119/1997 and F.A. No. 3120/1997 and judgment and order dated 4.5.1999
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passed in F.A. Nos. 6184-6203/1995 and other connected appeals,
compensation was awarded at the rate of Rs.75/- per square meter.
Out of 350 land owners, however, only 156 land owners filed
applications for reference before the Collector in terms of Section 18 of the
Land Acquisition Act, 1894 (hereinafter referred to as, “the said Act”).
The Reference Court awarded compensation calculating the market
value thereof at the rate of Rs. 75/- per square meter in respect of lands
situate in Baxipur village (western side of river Thebi), Giriya village
(eastern side of river Thebi) and Amreli village (western side of river Thebi).
So far as the lands situate within the Amreli town, which is within the
municipal area and situate on the eastern side of the river comprising of
residential and commercial area which was developed since 1984, are
concerned; the Land Acquisition Officer awarded compensation at the rate
of Rs.50/- per square meter in respect of agricultural lands, but the
Reference Court and the High Court awarded compensation at the rate of
Rs.160/- per square meter of land. For the same area in respect of non-
agricultural lands, the Land Acquisition Officer awarded compensation at
the rate of Rs.150/- per square meter whereas the Reference Court as also
the High Court awarded compensation at the rate of Rs.240/- per square
meter.
3
So far as acquisition of lands which are subject matter of C.A. No.
325-331/2000, situated in village Giriya are concerned; whereas the Land
Acquisition Officer awarded compensation at the rate of Rs.12/- per square
meter in respect of agricultural lands and Rs. 50/- per square meter in respect
of non-agricultural lands, the Reference Court awarded compensation for
both categories of land at the rate of Rs.400/- per square meter, the High
Court, however, while upholding the said amount of compensation in respect
of non-agricultural lands reduced the amount of compensation to Rs.300/-
per square meter for agricultural lands.
Aggrieved by and dissatisfied with the aforementioned judgments, the
State of Gujarat is before us. An appeal has also been filed by some of the
claimants owning non-agricultural lands and raised constructions for use of
the same as godown.
We may deal with the relevant facts and submissions made before us
in each group separately.
GROUP - I
With a view to appreciate the rival contentions of the parties, we may
notice heretobelow the number of matters and the other relevant facts for our
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purpose which are involved in Group –I wherein compensation has been
awarded at the rate of Rs.75/- per square meter
Group No. Total matters
C.A. No. F.A. No. Notificatio n Section 4 dated
Date of Judgment
1 1 204/2000 3119/1997 5.6.1993 23.2.1998 2 1 213/2000 3120/997 17.9.1992 23.2.1998 3 20 221-240/2000 6184-
6203/1995 15.3.1990 4.5.1999
2 241-242/2000 5289- 5290/1996
15.3.1990 4.5.1999
7 243-249/2000 269- 275/1997
15.3.1990 4.5.1999
11 250-260/2000 910- 920/1996
15.3.1990 4.5.1999
34 261-294/2000 1017- 1050/1996
15.3.1990 4.5.1999
7 295-301/2000 7-13/1997 20.9.1990 4.5.1999 2 302-303/2000 2358-
2359/1997 15.3.1990 4.5.1999
15 304-318/2000 1880- 1894/1997
10.12.1992 4.5.1999
6 319-324/2000 2061- 2066/1997
10.12.1992 4.5.1999
4 1 4090/2000 2546/1997 15.3.1990 4.5.1999 5 1 4091/2000 1166/1997 8.8.1990 4.5.1999
We may, at the outset, also notice that the Reference Court and High
Court refused to take into consideration a large number of deeds of sale
(Exh. 86 to 100) produced by the State inter alia relying on or on the basis of
the decision of this Court in P. Ram Reddy and Ors. v. Land Acquisition
Officer, Hyderabad Urban Development Authority, Hyderabad and Ors
5
(1995) 2 SCC 305, the same were not admissible in evidence. As for the
purpose of proving the same, neither the vendor nor the vendee in respect of
the said deeds of sale had been examined. An application for adduction of
additional evidence filed before us has been allowed.
Mr. S.N. Shelati, learned Senior Counsel appearing on behalf of the
State would submit:
(i) The Reference Court and the High Court committed a serious
error in not exhibiting true copies of the Sale Deed (Exhs. 86 to
100) in view of the decision of this Court in P. Ram Reddy and
Ors. v. Land Acquisition Officer, Hyderabad Urban
Development Authority, Hyderabad and Ors. (1995) 2 SCC
305 having been overruled in Land Acquisition Officer and
Mandal Revenue Officer v. V.V. Narasaiah [(2001) 3 SCC 530]
and Cement Corporation of India v. Purya & ors. [(2004) 8
SCC 270]. Cement Corporation has also been followed by this
Court in Ranvirsingh v. Union of India (2005) 12 SCC 59.
(ii) The Reference Court and the High Court awarded a grossly
high value towards compensation of the acquired lands by
misapplying the principle of valuation and adopting a wrong
method of valuation and thus, committed a manifest error.
6
(iii) While making the award, the Reference Court as also the High
Court failed to take into consideration the fact that the lands of
village Baxipur being situated on western bank of river Thebi
far from village Amreli as also the fact that geographic
condition of the eastern bank of river Thebi is absolutely
different vis-à-vis the lands situated on the western bank.
Whereas the lands situated on the eastern bank are mostly
converted into non-agricultural lands; the lands situated on the
western bank of river Thebi are only agricultural lands and in
that view of the matter it is impermissible in law to compare the
lands situated on the western bank of the river with those on the
eastern bank particularly when even no residential premises
have been constructed thereon. The lands situated on the
western bank of the river Thebi having not been converted into
non-agriculture land and there being hardly any scope for any
development and furthermore in view of the purpose for which
acquisition has been made, namely, submergence of the land
under water, the Reference Court as also the High Court must
be held to have committed a serious error in comparing the
lands with agricultural lands situated on the western bank with
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the non-agricultural lands situated on the eastern bank of the
river Thebi.
(iv) The Land Acquisition Officer having considered the
comparable sales of agricultural lands both on the western bank
and eastern bank as also sale of non-agricultural lands and
having awarded compensation at the rate of Rs.350/- per Are
for Jirayat and Rs.500/- per Are for irrigated lands and, thus,
having considered all relevant factors, the same should not have
been interfered with by the Reference Court as well as by the
High Court.
(v) There being no reliable evidence of comparable instances or to
show the actual yield from the land and, thus, the land holders
having not been able to discharge the burden of proof, the
amount of compensation awarded by the Land Acquisition
Officer should be held to have been fair and adequate in view
of the decisions of this Court in Special Land Acquisition
Officer vs. Sidappa Tumari [1995 Supp. (2) SC 168 (Para 22).
(vi) The Reference Court and consequently the High Court without
any material on record awarded compensation at the rate of
8
Rs.75/- per square meter in respect of agricultural lands which
admittedly are situated in an undeveloped area and, thus,
committed a serious error of law.
(vii) The Reference Court ought not to have disregarded the distance
between the “Amreli – Chittal Road” and the village in question
which is 1.5 kilometers to 2 kilometers and, thus, committed a
serious error in relying upon the sale instances being Exhs.35 to
40 which were in respect of the lands adjacent to “Amreli –
Chittal Road” for the purpose of holding that the amount of
compensation awarded by the Land Acquisition Officer was
unjustified.
(viii) Ignoring the distance of 1.5 to 2 kilometers (holding it to be of
not much consequence by the High Court) for the purpose of
ascertaining the true market value of the land situated in an
undeveloped area was wholly erroneous particularly in view of
the fact that the witnesses examined on behalf of the
respondents categorically stated that there was no likelihood
that the said area would be developed in future.
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(ix) The High Court furthermore should not have failed to take into
consideration the evidence of Jerambhai Devsinhbhai (Exh. 12)
who had categorically admitted that except Oil Mills there was
no other industry in village Amreli and there was neither any
State High Way passing through the said village nor there was
any railway connection. Even witness Bhagvandas had
admitted that between the dam and Pratappura area there were
no residential houses. Similarly witness Bharatbhai K.Mehta
had admitted that he had purchased the land for his own
purpose, namely professional and residential purpose.
(x) The Reference Court as also the High Court should not have
relied upon the valuation report proved by Bhikhabhai Rami
who in no uncertain terms had admitted that he had not seen
any document in respect of surrounding lands and furthermore
had not taken into consideration the deeds of sale mentioned in
the award and moreover there was neither any road facility
available nor any residential house could be traced out and
there was no possibility of any industrial development also on
the western side of the river.
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(xi) The Reference Court as also the High Court committed a
serious error insofar as they failed to take into consideration
that the land owners failed to discharge their burden to show
that the land in question had any potentiality of development.
Mr. R.P. Bhatt learned Senior Counsel appearing on behalf of the
respondents, on the other hand, would submit:
i. As upon perusal of the award made by the Land
Acquisition Officer itself it would be evident that the
entire area is a developed one and the land owners were
progressive farmers, no infirmity can be said to have
been committed in comparing non-agricultural lands with
agricultural lands particularly when in respect of the
lands situated in one area he had granted compensation at
the rate of Rs.50/- per square meter, there was absolutely
no reason as to why the award at the rate of Rs.3.50 per
square meter for non-irrigated lands and Rs.5/- per square
meter for the irrigated lands should be awarded.
ii. For determining a just and fair amount of compensation,
no sole decisive factor existed and each case was
required to be considered on its own merit. However,
11
when such determination can be made upon applying
more than one factor, the appellate court should not have
interfered therewith even if another view was possible.
iii. Location of a land although material keeping in view the
fact that for all intent and purpose all the three villages
are part of one town, only because a part of the acquired
land is situated at a distance of 1.5 to 2 kilometers, the
sale instances in respect of developed area can be applied
subject of course to such deduction as is applicable in
respect thereof.
Notifications for acquisition of different parcels of land were issued
on diverse dates.
Indisputably the purpose of acquisition was construction of a dam
over river Thebi. The lands acquired are situated in three villages. Nature
of lands acquired was both agricultural and non-agricultural. Some are
situated in the urban area which were well developed and some were not
completely developed and mainly agricultural lands.
12
The lands at Baxipur which are non-agricultural lands and situate on
the Western bank of river Thebi, indisputably were agricultural lands. The
purpose for their acquisition was that the said lands would be submerged in
water.
It is also not in dispute that various parts of the village Giriya and
Amreli are within the municipal limits while only a portion of the lands
situate in village Baxipur is within the municipal limit.
The parties hereto in support of their respective cases relied upon a
large number of documents including deeds of sale. A large number of
witnesses including some experts were examined in the matters.
We have noticed hereinbefore the reasonings of the Land Acquisition
Collector; the Reference Judge as also the High Court for arriving at their
respective opinions.
The learned Reference Judge, however, rejected the deeds of sale
produced by the acquiring authority inter alia on the premise that to prove
the same neither, vendor or the vendee thereof had been examined. For the
said purpose, it relied upon a decision of this Court in P. Ram Reddi v.
Land Acquisition Officer, (Supra). The said decision of this Court,
however, has since been reversed inter alia by a Three Judge Bench of this
Court in Land Acquisition Officer & Mandal Revenue Officer v. V.
Narasaiah, [ (2001) 3 SCC 530 ]. Later, a Constitution Bench of this Court
13
in Cement Corporation of India Ltd. etc. etc. v. Purya and others etc. etc.,
[ (2004) 8 SCC 270 ], while interpreting Section 51-A of the Act opined that
the said provision seeks to make an exception in regard to proving of sale
deeds stating :-
“25. Section 51-A of the Land Acquisition Act seeks to make an exception to the aforementioned rule.
26. In the acquisition proceedings, sale deeds are required to be brought on record for the purpose of determining market value payable to the owner of the land when it is sought to be acquired.
27. Although by reason of the aforementioned provision the parties are free to produce original documents and prove the same in accordance with the terms of the rules of evidence as envisaged under the Indian Evidence Act, the LA Act provides for an alternative thereto by inserting the said provision in terms whereof the certified copies which are otherwise secondary evidence may be brought on record evidencing a transaction. Such transactions in terms of the aforementioned provision may be accepted in evidence. Acceptance of an evidence is not a term of art. It has an etymological meaning. It envisages exercise of judicial mind to the materials on record. Acceptance of evidence by a court would be dependent upon the facts of the case and other relevant factors. A piece of evidence in a given situation may be accepted by a court of law but in another it may not be.
28. Section 51-A of the LA Act may be read literally and having regard to the ordinary meaning which can be attributed to the term “acceptance of evidence” relating to transaction evidenced by a sale deed, its admissibility in evidence would be beyond any question. We are not oblivious of the fact that only by bringing a documentary evidence in the record it is not automatically brought on the record. For bringing a documentary evidence on the record, the same must not only be admissible but the contents thereof must be proved in accordance with law. But when the statute enables a court to accept a sale deed on the records
14
evidencing a transaction, nothing further is required to be done. The admissibility of a certified copy of sale deed by itself could not be held to be inadmissible as thereby a secondary evidence has been brought on record without proving the absence of primary evidence. Even the vendor or vendee thereof is not required to examine themselves for proving the contents thereof. This, however, would not mean that the contents of the transaction as evidenced by the registered sale deed would automatically be accepted. The legislature advisedly has used the word “may”. A discretion, therefore, has been conferred upon a court to be exercised judicially i.e. upon taking into consideration the relevant factors.
(See also Ranvir Singh and another v. Union of India, [ (2005) 12
SCC 59 ].
In view of the aforementioned Constitution Bench decision we
allowed an application filed by the appellant for placing additional
documents on record by our order dated 23.10.2008. We, therefore, are
required to take into consideration the said transactions as well.
The core question which arises for our consideration is what
principles should be applied for determining the market value of the land. It
is now a well settled principle of law that the determination of the market
value of the land acquired, indisputably would depend upon a large number
of factors, nature and quality of the lands is one of them. The norms which
are required to be applied for determination of the market value of the
agricultural land and homestead land may be different. In given cases
15
location of land and in particular, closeness thereof from any road or high-
way would play an important role for determination of the market value
wherefor belting system may in appropriate cases have to be resorted to.
The position of the land, particularly in rainy season, existence of any
building etc. also plays an important role. A host of other factors including
development in and around the acquired land and/or the potentiality of the
development will have a bearing on determination of the value of the land.
Determination of the market value of the land may also depend upon
the facts and circumstances of each case, amongst them, however, would be
the price of land, amount of consideration mentioned in a deed of sale
executed in respect of similarly situated land near about the date of issuance
of Notification under Section 4(1) of the Act ; in the absence of any such
exemplars the market value can be determined on yield basis or in case of
an orchard on the basis of number of fruit bearing trees. It is also well
settled that for price determination purposes, the courts would be well
advised to consider the positive and negative factors, as has been laid down
by this Court in Viluben Jhalejar Contractor vs. State of Gujarat [(2005) 4
SCC 789], namely :-
16
Positive factors Negative factors
(i) Smallness of size (i) Largeness of area
(ii) proximity to a road (ii) situation in the interior at a distance from the road
(iii) frontage on a road (iii) narrow strip of land with very small frontage compared to depth
(iv) Nearness to developed area (iv) lower level requiring the depressed portion to be filled up
(v) regular shape (v) Remoteness from developed locality
(vi) Level vis-à-vis land under acquisition
(vi) Some special disadvantageous factors which would deter a purchaser
(vii) Special value for an owner of an adjoining property to whom it may have some very special advantage.
The Reference Judge as also the High Court had proceeded to
determine the market value inter alia relying upon or on the basis of some
deeds of sale ; valuation report; the circular letter issued by the Collector in
regard to premium payable on conversion of land etc.
17
The Reference Court and the High Court while ignoring the deeds of
sale whereupon reliance was placed by the State, for the reasons stated
hereinbefore, principally relied upon a few deeds of sale. We shall take
notice of some of them, namely, Exhibits 35, 36, 37, 38, 39 and 40.
It will also be beneficial to consider some of the documents upon
which the State relied upon, they are Exhibits 86, 90 , 91 and 96.
Criticisms advanced on behalf of the State in respect of the deeds of
sale whereupon the claimants relied are as under.
i. Exhibit 35 pertain to a non agricultural resident plot ;
construction thereon is only upto plinth level ; it is situated in a
municipal area ; it a very small plot and that is why it was not
comparable.
ii. Exhibit 36 and 37 pertain to a non agricultural residential plots
of land. They are situated by the side of the highway and in the
municipal area.
iii. Exhibit 38 relates to a non agricultural residential plot, comes
under earthen dams area. It is outside the municipal area.
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iv. Exhibits 39 and 40 relate to non-agricultural residential plots of
land. They touch Amreli-Chittal-Rajkot Highway and are in
municipal area.
v. Bharatbhai, PW-7, purchaser of the land under Exhibit 40,
stated that the purchase of the plot by him was for a special
purpose, namely – i.e. for professional and residential purposes.
The Land Acquisition Officer in his Award noticed the position and
place of the land sought to be acquired in the following words:-
“Details of land to be acquired.
The lands of survey number 1007 to 1046 as shown at Sr. No.1 to 28 of the statement of award are cultivable land situated on west of Thebi river far away from Amreli, near the limits of Baxipur. These land as shown in statement Jirayat dry and Jirayat irrigated, which is black and fertile giving 2 crops on monsoon and winter.
The land proposed to be acquired is of old and new sharat. Amreli town is the head quarter of Amreli District, is a railway station, S.T. Buses are ravaging throughout the year. The population of Amreli is near about 1,10,000 which consist mainly of Patel, Bania, Brahmins, Weavers etc who are progressive farmers. There are industries of oil mills, land weaving etc.”
In the said Award, summary of sales of agricultural lands was
prepared, which read:-
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“Summary of considerable sales of agricultural lands Sales of western bank Sale of eastern bank
Survey No.
Acres Date of sale
Price of 1 are
Survey No.
Acres Date of Sale
Price of 1 are
991 3.08 21/5/85 785-25 37/37/2 6.20 6/6/85 307-69
1063 2.38 13/12/85 381-00 29 0.24 23/7/87 1041-66
949 2.28 15/4/87 426.00 33/AB 1.11 2/3/89 3882.35
1063 1.13 3/2/89 754-71 33/AB 1.10 3/3/89 3880.00
Looking to these sales of agricultural lands Rs.350/- for Jirayat and Rs.5000/- for irrigated lands for 1 Are are seems to be reasonable for the lands of Western bank of river Thebi. Looking of these sales and the rise in price of land Rs.2000/- and Rs.3000/- for lands for 1 Are are seems to be reasonable but the geographical condition of eastern bank is quite different as most of the land are converted into non- agricultural lands and is either populated or nearly populated area, is situated on Amreli, Chittal State highway. Looking to all these factors it is not possible to compare the land of western bank with land of eastern bank. No lands are converted into non-agriculture and then is no habitation in the western bank of river Thebi. Whilst there are many non-agriculture land and habitation increases day by day. More over many lands of eastern bank are converted into non-agriculture, which were proposed to be acquired. Hence it seems necessary to discuss about sales of non-agricultural plotting too as the land of eastern bank are situated on Amreli, Chittal, Rajkot Highway and nearer to these and a statement of sales of non-agricultural lands has been taken from the Kasba Talati Amreli which is appending as statement number K-2 Discussions of these sales are narrated here below.”
20
Our attention was further drawn to the fact that admittedly there was
no development on the western side of the river. Our attention has further
been drawn to the evidence of PW-1, Jerambhai, who is one of the
claimants. He admitted that in the village form, which he had produced, it
has not been shown that two crops are grown and that he did not maintain
any account or balance sheet of the receipt of the crop grown. He
furthermore accepted that there was no railway connecting the village with
any big city. It was also admitted that not any State highway passes through
Amreli and except oil mills, there were no other industries.
The claimants examined one of the experts, namely Bhikhubhai as
PW-9, who admitted that he had examined deeds of sale pertaining to
residential land only and not pertaining to agricultural lands. He
furthermore admitted that the Land Acquisition Officer had taken into
consideration figures of five years’ sale transactions in his Award. In his
deposition he stated:-
“(4) I know that Amreli is backward for Industrial purpose and as per my say Industrial Development has been started. It is true that on the western side of river nothing is there. Moreover for the purpose of going towards west side, no road facility is available. As per my say acquired land is residential purpose land. I have enquired from the town planning office. It is true that
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in this area no residential houses traced out. In the year 1972, in Amereli town planning has been endorsed and this fact I know very well. The facts stated in column no.9 in Exh. 78, which is mentioned considering sale transaction.”
On behalf of the State one Ramniklal was examined as DW-1. He
was a Deputy Executive Engineer (Thebi Irrigation). He has not only
deposed that the acquired land is situated outside the Amreli Municipality
but according to him they are situated at a distance of about 1 ½ km. – 2 km.
from Amreli-Chittal road. Whereas the residential area, according to him,
was on the eastern side, on the western side of the river Tebi there was no
residence. He further stated that no State highway is passing through Amreli
and also that railway is not connected with big city.
Shri Kaushik who was examined on behalf of the State as DW-2 and
had been serving the State as a Deputy District Development Officer, in his
deposition admitted:-
“I have awarded compensation at the rate of Rs.150/- per sq. mt. for Agriculture land and which is likely to be developed. The compensation awarded at the rate of Rs.50/- per sq. mt. has been awarded fully and compensation at the rate of Rs.150/- per sq. mt. has been calculated after deducting price of road (way) in the case of not taking possession road, then in such cases, I have awarded compensation at the rate of Rs.1/- which
22
is token and deduction of road was being deducted in such case where possession of road has been handed over. Generally for the purpose of converting land into not-agriculture purpose, the claimant has to left (sic for leave) 40 to 43% land.”
It appears that the High Court had mixed up the Awards made in
respect of the lands situated on the Eastern side of the River with that of the
Western Side.
We may now notice the deeds of sale whereupon the State had relied
upon.
Ext. 86 is in respect of a deed of sale relating to Survey No.991which
is adjacent to Survey No.103-A in terms whereof only 0.77 per sq. meter of
land was determined as the market value. It was also placed on record that
the vendor Lalubhai Keshavbhai is one of the claimants before us.
However, it appears from Ext. 90 which is a deed of sale dated 7th January,
1987 relate to the land which is adjacent to Survey No.999 K from a perusal
whereof it appears that the market value was Rs.1.85 per sq. mt. The subject
matter of the said deed of sale is the land situated near nana Ankadira village
road near to the acquired land at the western side of the river.
Ext. 96 is the deed of sale dated 22nd June, 1989, appertaining to
Survey No. 1043 P; from a perusal whereof it would appear that the market
23
value of the land was Rs. 2.08 per sq. meter. Ext. 98 is the deed of sale
dated 21st April, 1990 which is in respect of Jiyarat land situated on the
eastern side of the river adjoining Amreli municipal area. The market value
of the same comes to Rs.8.41 per sq. met. Ext. 99 is a deed of sale dated 27 th
September, 1990 appertaining to Survey No.1047/1 and adjacent to Survey
No.1031 & 1046 is Bagayat land, which is stated to be situated near the
acquired land on the western side of the river and down stream of earthen
dam, the market value of which was Rs.2.50 per sq. met. .
The High Court, however, proceeded on the basis that although the
acquired lands were situated on one side of the river, in view of the fact that
entire acquired land was to be submerged, no justification can be made in
regard to the nature of the land. The High Court held (in our opinion
wrongly) that distance of a few kilo meters from the Amreli town would not
matter.
The High Court furthermore opined that the lands in village Baxipur
were also fertile and thus no discrimination can be made. For the said
purpose the High Court relied upon the Awards made in the earlier case
exhibited as Exhibits 68 and 73 in terms whereof compensation @ Rs.75/-
per sq. meter was paid.
24
The variation in the price of the land within a few years is a matter of
great significance. It is true that no single factor would be decisive for the
purpose of arriving at the market value of the land. But in a case of this
nature a holistic view is required to be taken. It is, in our opinion, wholly
improper to forget the distinction between the agricultural land and the non
agricultural land. Even in the same area, value of the agricultural land and
the non-agricultural land may be considerably different. For the said
purpose, existence of the road ; railway station ; airport; schools ; colleges ;
hospitals etc. play an important role. It is not a case where the developed
area and the undeveloped area or for that matter non agricultural and
agricultural lands are merely divided by a road. It is also not a case where
the entire area is known and treated to be one and the same, although a part
of it may be governed by the Panchyat and the other part comes within a
municipal area. It stands admitted that the acquired lands for all intent and
purport is divided into two parts. The eastern part and only a small part of
the western side is within the municipal area and the other, consisting of
agricultural lands, is outside the municipal area. It furthermore stands
admitted that the town has developed only on eastern side of the river and
agricultural lands are situated on the western side in which there is even no
residential house.
25
In a case of this nature, indisputably different criterion and norms are
required to be adopted for determination of the market value.
Before us learned counsel for the parties have relied upon a large
number of decisions. We may notice some of them
This Court in Union of India v. Pramod Gupta, [ (2005) 12 SCC 1 ], on
the question of determination of market value opined :-
“24. While determining the amount of compensation payable in respect of the lands acquired by the State, the market value therefor indisputably has to be ascertained. There exist different modes therefor.
25. The best method, as is well known, would be the amount which a willing purchaser would pay to the owner of the land. In absence of any direct evidence, the court, however, may take recourse to various other known methods. Evidences admissible therefor inter alia would be judgments and awards passed in respect of acquisitions of lands made in the same village and/or neighbouring villages. Such a judgment and award, in the absence of any other evidence like the deed of sale, report of the expert and other relevant evidence would have only evidentiary value.
26. Therefore, the contention that as the Union of India was a party to the said awards would not by itself be a ground to invoke the principles of res judicata and/or estoppel. Despite such awards it may be open to the Union of India to question the entitlement of the respondent claimants to the amount of compensation and/or the statutory limitations in respect thereof. It would also be open to it to raise other contentions relying on or on the basis of other materials brought on record. It was also open to the appellant to contend that the
26
lands under acquisition are not similar to the lands in respect whereof judgments have been delivered. The area of the land, the nature thereof, advantages and disadvantages occurring therein amongst others would be relevant factors for determining the actual market value of the property although such judgments/awards, if duly brought on record, as stated hereinbefore, would be admissible in evidence.”
It was further opined :-
“36. Yet again in Ras Behari Mandal v. Raja Jagadish Chandra Deo Dhaubal Deb the Patna High Court reiterated the presumption that the lessor retains all the rights in mines and quarries. It also noticed the decision of the House of Lords in Great Western Rly. Co. v. Carpalla United China Clay Co. Ltd.wherein a grant reserving minerals was held to exclude a deposit of china clay despite the fact that the same was found near the surface.”
It was also held that:-
“8. In V. Hanumantha Reddy v. Land Acquisition Officer & Mandal R. Officer the law is stated in the following terms: (SCC p. 645, para 5)
“It is now a well-established principle of law that the land abutting the national highway will fetch far more higher price than the land lying interior.”
This Court further opined :- “84. It is also trite to state that the market value of agricultural land is lower than that of the land suitable for commercial purposes. (See Om Prakash v. Union of India.)
It was further opined :-
27
“87. The courts will also have to take into consideration the enormity of the financial implication of enhancement in view of the size of the land acquired for a particular project.”.
In Ranvir Singh v. Union of India, [(2005) 12 SCC 59], this Court
opined as under :-
“22. Concededly, the High Court in its impugned judgment did not place any reliance whatsoever upon the sale instances whereupon strong reliance has been placed by the parties solely on the ground that neither the vendors nor the vendees thereof had been examined as witnesses. It has also not placed any reliance upon any other judgment or award filed by the parties. The High Court while arriving at the said finding evidently took into consideration the law as it then stood. The correctness of the decisions wherein the aforementioned view had been taken was doubted and the matter was referred to a larger Bench.”
Referring to Cement Corporation (supra), it was opined that the High
Court was required to consider the deeds of sale in their proper perspective
for determining the market value of the acquired land.”
In Karimbanakkal Sulaiman (Dead) by L.Rs. v. Special Tahsildar for
K.A.K.P.I.P., [(2004) 13 SCC 643], this Court held:
“These factors have been taken into consideration by the High Court in fixing the land value. Moreover, the land acquired was agricultural land and it was acquired for the purpose of an irrigation project. There is nothing on record to show that the land had any commercial value or future potentialities. We do not think that the land value
28
fixed is too low to be interfered with by this Court.”
In Viluben Jhalejar Contractor v. State of Gujarat, [(2005) 4 SCC
789], this Court opined that :-
“24. The purpose for which acquisition is made is also a relevant factor for determining the market value. In Basavva v. Spl. Land Acquisition Officer deduction to the extent of 65% was made towards development charges. “
In Basant Kumar v. Union of India, [ (1996) 11 SCC 542 ], this Court
has opined that even if the entire land is of one village all the persons cannot
be given same compensation, stating:-
“….It has been firmly settled law by beadroll of decisions of this Court that the Judge determining the compensation under Section 23(1) should sit in the armchair of a willing prudent purchaser in an open market and see whether he would offer the same amount proposed to be fixed as market value as a willing and prudent buyer for the same or similar land, i.e., land possessing all the advantageous features and to the same extent. This test should always be kept in view and answered affirmatively, taking into consideration all relevant facts and circumstances. If feats of imagination are allowed to sway, he outsteps his domain of judicial decision and lands in misconduct amenable to disciplinary law...”
It has categorically been held that ordinarily the entire village should
not be treated as one unit as ‘even in the same village, no two lands
command the same market value’ as potentially, the fact that land abutting a
29
National Highway or road would command a higher market value vis-à-vis
the land situated at a location which is not so situated.
Potential development and/or likelihood of development are also the
factors which have been considered to be relevant by this Court in Kanwar
Singh v. Union of India, [(1998) 8 SCC 136 ] observing:-
“8. So far as the first argument that the appellants ought to have been given the same rate of compensation which was given to the claimants of the adjoining village is concerned, the amount of compensation for the land acquired depends on the market value of land on the date immediately before the notification under Section 4 of the Act or when same land is acquired and offer of compensation is made through an award. Whether such an offer of compensation represents the market value of the land on the date of notification under Section 4 of the Act, has to be determined on the basis of evidence produced before the Court. The claimants have to prove and demonstrate that the compensation offered by the Collector is not adequate and the same does not reflect the true market value of the land on the date of notification under Section 4 of the Act. This could only be done by the claimants by adducing evidence to the effect that on the relevant date, the market value of the land in question was such at which the vendor and the vendee (buyer and seller) were willing to sell or purchase the land. The consideration in terms of price received for land under bona fide transactions on the date or preceding the date of notification issued under Section 4 of the Act generally shows the market value of the acquired land and the market value of the acquired land to be assessed in terms of those transactions. Sale instances showing the price fetched for similar land with similar advantages under bona fide transaction of sale at or near about the issue of notification under Section 4 of the Act is well recognized to be the appropriate evidence for determining the market value of the acquired land.”
30
It was opined that the amount of compensation should not be awarded
based on the market value of the land determined for a neighbouring village.
In State of Maharashtra v. Basantibai Mohanlal Khetan, [(1986) 2
SCC 516] referring to capitalization method for determining the value of the
land, it was opined:
“…In order to appreciate this ground of objection, it is necessary to examine whether the classification of the land under the Act into the land in municipal area and the land in rural area for purposes of determining the amount payable on acquisition is bad. It is not denied that the land in municipal area commands various advantages which are not available in the case of land in rural areas.”
Situation of the land and particularly the area in which it is situated is
indisputably a relevant factor. We, however, do not mean to suggest that
only because the land is situated within the jurisdiction of a Gram Panchayat
by itself would go to show that the value of the lands sought to be acquired
cannot under any circumstance be compared with the land situate within the
jurisdiction of municipality. There may be a case where the lands situated
on one side of the road was within the Gaon Sabha and the other side within
the municipality. It is also not a case where the area is known as one and the
same area although divided by a road and are under different jurisdictions.
31
{See also Satish & Ors. vs. State of U.P. & Ors. [(2009) 9 SCALE 632] and
National Thermal Power Corporation Ltd. vs. Mahesh Dutta & Ors. [(2009)
9 SCALE 591]}
It is furthermore beyond any doubt or dispute that building
potentiality of the land acquired would also be a relevant consideration.
However, the purpose for which the land is sought to be acquired
would also assume some significance.
It is on the aforementioned factual backdrop and legal principles
governing grant of compensation, the market value of the lands situate
within Group-1 is required to be determined.
The lands are purely agricultural lands. There were no buildings;
there was no residential use; there was no factory. No development had
taken place nor was any development expected in immediate future. The
lands were acquired only for the purpose of submergence. It had thus even
no building potentiality.
32
We, therefore, are of the opinion that in view of the materials brought on
record, the valuation of the land should be determined at Rs.50/- (Rupees
Fifty only) per square meter.
GROUP- II
This batch of appeals (7 in all) relate to the claimants' lands adjoining
villages Giriya, Baxipura and limits of Amreli town and the same are
directed against the common judgment and order dt. 4.5.1999 passed in First
Appeal Nos. 989/98 to 995/98 arises out main Land Reference Case No.
1/96 with consolidated Land Reference Cases Nos. 1/96 and 82/95 to 87/95
(7 in all) main Land Reference Case being No. 1/96. In these cases, the
Notification under Section 4 was published in the daily news paper on
29.11.92 and 30.11.92, the same was notified in the Gazette on 10.12.92 and
was affixed at the concerned places on 14.12.92 followed by Notification
under S. 6 published on 18.2.93 in the Gazette and in the news paper on
20.2.93 and the same was affixed at the concerned places on 24.2.93.
In Survey No. 89 of Village Giriya, lands of 153 land holders were
acquired. The Special Land Acquisition Officer published the Award on
23.2.95 awarding compensation at the rate of Rs. 12/- per sq. mtr. (Rs.
1200/- per Are) for Bagayat land and Rs. 8/- per sq. mtr. (Rs. 800/- per Are)
33
for Jirayat land and Rs.50/- per sq. mtr. for non-agricultural land. Out of that
153 claimants, 132 claimants have not filed any reference under Section 18
of the Act and accepted the award of Rs.50/- per sq. mtr. awarded by the
Land Acquisition Officer. Being aggrieved by and dissatisfied with the said
Award, some of the claimants applied for reference of their cases in terms of
Section 18 of the Act stating that they are entitled to compensation at the
rate of Rs. 1000/per sq. mtr. References thereinto were made by the District
Collector.
The Reference Court decided all these references by its common order
dt. 9.1.98 awarding compensation at the rate of Rs. 400/- per sq.mt. with
other benefits. The amount of compensation in respect of agricultural lands
was reduced to Rs.300/- per square meter by the High Court while making a
distinction between the agricultural lands and non-agricultural lands.
Indisputably, there are 18 cases pending before the Reference Court.
In case of neghbouring non-agriculture Survey No. 82 of village Giriya there
were 23 claimants, 5 of them had not prayed for reference under Section 18
of the Act. Reference Court awarded Rs.75/- per sq. mtr. to 18 claimants and
they accepted the same.
34
In these cases the lands of the claimants are situated adjoining the
villages Giriya, Baxipura and limits of Amreli town. Their lands have also
been acquired for the 'THEBI IRRIGATION PROJECT'. On behalf of the
claimants 7 witnesses were examined and the Department had examined 3
witnesses. The claimants' witness No. 1 Gunvantbhai Vallabhbhai has stated
that the land bearing S. No. 90/1 is situated on the eastern side of Amreli
Rajkot road and land S. No. 89 is also on the same direction touching the
land of S. No. 90/1. According to this witness, land bearing S. No. 91 is
situated on the western side of the road touching the road side. The lands of
S. No. 90/1 and 91 are situated on the east and west side of the said Amreli-
Rajkot Highway respectively and land S. No. 89 is also on the eastern side
touching the land of S.No. 91. The Reference Court referred to the Map
(Exh. 39) and noted that the land bearing S. No. 44 touches on its southern
side the land bearing S. No. 91 which is on the western side of the road and
land bearing S. No. 39 touches S. No. 43 being on the same direction. The
land of S. No. 39 pertains to 'Surya Garden' Hotel and for which the District
Collector has ordered to pay premium @ Rs. 300/- per square meter for
conversion thereof for use as non-agricultural purposes from agricultural
purposes. All these three Survey Numbers are in the one line and on the
western side of the Highway. According to the Geographical situation, on
the other side of the road i.e. to say the eastern side of the road, the land
35
bearing S. No. 51 is just opposite the land of S. No. 39 and on the eastern
side the land earmarked for building an Aerodrome being S. No. 51; while S.
No. 44 touches the border of the Aerodrome land S. No. 51 going towards
northern side of S. No. 44. The land of S. No. 91 is adjacent to it and at the
same time on the western side of S. No. 44 is S. No. 50 and S. No. 49 and
the border of land of S. No. 50 touches the land of S. No. 89 to some extent.
Thus, the lands bearing S. No. 39 and 51 ('Surya Garden" Hotel) and lands
of Aerodrome are situated respectively on the opposite side of the Road. S.
No. 43 touches the border of the acquired land of S. No. 91. On the western
side of S. No. 43, there are lands of S. Nos. 41 and 42 and the land of S. No.
38 touches the southern side of S. No. 41. Thus the Geographical situation of
all these Survey Numbers show that these lands are around the acquired
land.
P.W. No. 1 Gunvantbhai Vallabhbhai deposed in regard to the
particulars of the same Survey Numbers around the acquired land. He has
stated that the award for the land bearing S. No. 43 is at the rate of Rs. 275/-
per sq.mt.. S. No. 43 touches the border of the said Amreli-Rajkot road,
which is also clear from the Map Exh. 39. The land bearing S. No. 40 is,
however, on the interior side of the road for which the amount of
compensation awarded is at the rate of Rs. 70/- per sq.mt. According to this
36
witness, some other lands bearing S. Nos. 41, 43/5, 40/4, 43/2 and 43/4 were
also acquired and for these lands the Land Acquisition officer had awarded
compensation at the rate of Rs. 150/- per sq. mt. This witness furthermore
stated that the land of S. No. 39 touches the road and just opposite to the
land of the Aerodrome, where the "Surya Garden" Hotel is situated and for
this land the Town Planning Department had also assessed the value at the
rate of Rs. 217/- vide letter dt. 16.10.92. He also stated that the land of S.
No. 39 is a new tenure land and to convert this land for Non Agriculture
purposes the Collector, Amreli fixed the premium of Rs. 300/- per sq. mtr.
by a Circular letter dated 27.11.1992, marked as Exh. 46. According to him,
even in cases of some other S. No. viz. S. No. 56, which is only 300 mts.
away from the acquired land by a Registered Sale Deed No. 900 dt. 11.5.92,
land was sold out at the rate of Rs. 690/- per sq. mtr. and that lands being S.
Nos. 34 and 40/9, which are about 200 meters from the land in question i.e.
plot Nos. 10, 17, 18, 60 and 6 were also sold out at a high price.
The order of the Reference Court was challenged by the appellants
before the High Court mainly on the following grounds:-
“(a) The Reference Court ought to have believed the deposition of D.W. No. 1 examined at Exh. 69, who had passed the award Exh. 38 because he had taken into consideration sale instances for 5 years and because he had passed the Award Exh. 38
37
looking to the market value as per the sale instances of village Giriya in the list of the 5 years sale instances at Exh. 35;
(b) That the Reference Court had erred in holding that S. Nos. 90/1 and 91 are likely to be converted into non agricultural lands;
(c) It was argued with reference to the deposition of D.W. No. 2 at Exh. 71 that as per the copy of the sale deed Exh. 72 the said land admeasuring 1000 sq.mts. was sold for Rs. 18500/- on 2.11.88, that means at the rate of Rs. 18.5 per sq. mt. and this price at which the land was purchased by the claimants should be considered to be the best evidence and that this should form the acid test for the purpose of determining the rate at which the compensation should be awarded.”
In regard to geographical situation of the lands and whether the lands
are in developed area or in the vicinity of the developed area, the High Court
opined:-
“13.15 We have considered the entire evidence in this case in its entirety and have also gone through the analysis of the evidence, as has been made by the Reference Court. It is clearly borne out that the lands acquired in these cases are of S. No. 91 (in Land Reference Case Nos. 82/95, 83/95 and 84/95), S. No. 89 (in Land Reference Cases Nos. 85/95, 86/95 and 87/95) and S. No. 90/1 (in Land Reference Case No. 1/96). So far as the geographical situation of these lands and as to whether these lands are in developed area or in the vicinity of the developed area is concerned, we find that the evidence, which has come from both the sides, is not at much variance inasmuch as the
38
lands are on the eastern or western side of the Amreli-Rajkot Highway and also as per the Map Exh. 39. The lands of various S. Nos. , to which the reference has been made herein-above, are all situated in a developed area and the same are around the acquired land. If the lands of various S. Nos. around the acquired land are developed, there is no reason to say that the acquired lands are not comparable with the lands of various S. Nos. such as S. Nos. 38, 39, 40, 41, 42, 43, 44, 49, 50, 51 and 56. The situation of 'Surya Garden Hotel' in S. No. 39 and the existence of godowns for Scoters and residential premises between the acquired lands of the claimants and the 'Surya Garden Hotel' is also established. Similarly the situation of the Cement Factory between the lands of S. Nos. 39 and 91 is also made out. The deposition with regard to the municipality pavilion, land of Aerodrome, houses etc. on the eastern side of the road alongwith residential houses also cannot be disbelieved. Thus in absence of any effective and specific cross- examination with regard to the development of the area in question, it cannot be disbelieved that the lands around the acquired lands are developed area. In the judgment itself at page 20 the Reference Court has recorded as under:-
"There is no cross-examination with respect to the development of area and therefore there is nothing to disbelieve the say of the witness that the area nearby acquired lands are not developed."
It appears that the word "not" before the word 'developed" is a mistake typographical or otherwise and on that basis no argument could be built up to say that the lands nearby the acquired lands are not developed.
13.16 The depositions with regard to the acquired lands that it has wells, pacca houses and the trees, the details of which have been mentioned
39
hereinabove, has remained untrammeled in the cross-examination of P.W.No. 1. All these details do add to the quality of the acquired land for the purpose of fixing the rate at which the compensation is to be given. The case that lands of S. No. 89, which have been acquired, are non agricultural lands and the acquired lands of S. Nos. 90/1 and 91 are likely to be converted as non agricultural land has also remained intact. Even D.W. No. 1, who has been claimed as a star witness on behalf of the Department by the appellants, has admitted that lands of S. Nos. 90/1 and 91 are likely to be converted into non agricultural lands. The lands of both these S. Nos. 90 and 90/1 are also surrounded by non agricultural lands and are in posh locality near Amreli township. Even if a land is not a non agricultural land, if the same is surrounded by non agricultural lands and the same is likely to be converted into non agricultural land as per the say of the Land Acquisition Officer himself, it is certainly an important and relevant factor for the purpose of fixing the rate at which the compensation is to be awarded at par or with close proximity with the rate in respect of non agricultural land. D.W. No. 2, who was examined by the Department, has also admitted that going further towards Amreli town, there are godowns, show room of Bajaj Scooter, Jalaram Commercial Complex, Meghnath commercial Centre, and Surya Garden Hotel etc. He has also admitted that area around this land are most developed and posh area of Amreli City and further that the lands of S. Nos. 90 and 91 are situated near the above S. No. 43. D.W. No. 3, who was examined at Exh. 73 by the Department, had sold out the land bearing S. No. 35 - a part of Village Giriya on 2.10.90 to one Vithalbhai Bhanjibhai. This witness in the cross- examination has admitted that lands of S. No. 89, 90 and 91 of the claimants are situated near Amreli-Rajkot road and that it is surrounded by the
40
residential houses, godowns etc. This witness has also stated that it is adjacent to posh area and this area is a developed one.
In regard to the determination of the amount of compensation by the
Reference Court, the High Court inter alia opining that the rate at which the
compensation was granted by the Land Acquisition Officer i.e. at the rate of
Rs. 12/- per sq.mt. for Bagayat land Rs. 8/- per sq.mt. for Jarayat land Rs.
50/- per sq. mt. for non agricultural land is wholly inadequate and upon
discussing the materials brought on record in respect of some of the acquired
lands vis-à-vis the locations of lands for which deeds of sale have been
executed held as under:
“While the claimants shall be entitled to compensation to be paid at the rate of Rs. 400/- per sq.mt. as decided by the Reference Court in case of lands of S. No. 89 (in Land Reference Cases Nos. 85/95, 86/95 and 87/95) i.e. non agricultural lands, the concerned claimants shall only be entitled to the compensation at the rate of Rs. 300/- per sq.mt. instead of Rs. 400/- per sq.mt. as ordered by the Reference Court with regard to the land of S. No. 90/1 (in Land Reference Case No. 1/96) and that of S. No. 91 (in Land Reference Cases Nos. 82/95, 83/95 and 84/95), which are likely to be converted to non agricultural lands.”
Mr. Shelati would submit:
i. That the Reference Court as also the High Court
committed a serious error insofar as they failed to take
41
into consideration that the deeds of sale whereupon
reliance has been placed by the claimants although parts
of Survey Nos. 34 and 40/9 being Plot Nos. 17 and 18
were sold at the rate of Rs. 129/- per square meter by
reason of a deed of sale dated 28.7.1988, were in respect
of a residential plot and a small piece of land, it being
situated within Amreli city and within the municipal
limit; being situated in a highly developed area, the same
was not comparable with the lands in question, namely,
Survey Nos. 89, 90/1 and 91 which are situated at a
distance of 1.5 kilometers therefrom.
ii. Although from index it would appear that by reason of a
deed of sale dated 16.1.1991, One Navnitbhai Kakubhai
Ganatra who was a claimant in C.A. No. 244/ 2000 sold
the land to one Shri Chunilal Ranchhodbhai Parmar in
respect of part of plot No. 17 appertaining Survey Nos.
34 and 40/9 involving 138 square meters area of land for
a sum of Rs.55,200/-, i.e., at the rate of Rs.400/- per
square meter, but the same could not have been relied
upon on the self same grounds. The deed of sale dated
42
16.1.1991 executed by Navnitbhai Kakubhai Ganatra
being one of the claimants being in C.A. No.244/2000 in
favour of Shri Ashokbhai Nathabhai Parmar in respect of
only 143 square meters of land in Plot No. 17 for a sum
of Rs.57,200/- , i.e., at the rate of Rs.400/- per square
meter could not have been relied upon for the self same
reasons.
iii. No reliance could have been placed on the deeds of sale
dated 28.12.1992 and 11.5.1992 concerning Survey Nos.
34 and 40/9 being Plot No. 6 and Survey No. 56/57
comprising area of 328 square meter and 59.42 square
meter respectively which were sold for a sum of
Rs.2,30,000/-, i.e., at the rate of Rs.701.21 per square
meter and Rs.40,000/-, i.e., at the rate of Rs.673.17 per
square meter respectively. No reliance could also have
been placed thereupon for the added reasons that the said
deeds of sale were executed subsequent to the date of
notification.
43
iv. No reliance could have also been placed on the deeds of
sale dated 27.10.1988 and 18.1.1991 in respect of Survey
No. 36/1 being Plot No. 8 and Survey No. 34 and 40/9
being Plot No. 10 comprising area of 592.5 sq. meter and
361 sq. meter respectively which were sold for a sum of
Rs 83, 500, i.e., at the rate of Rs 140.92 per sq meter and
Rs 150000, i.e., at the rate of Rs 415. 51 per sq meter
respectively.
v. No reliance furthermore could have been placed on the
deed of sale dated 27.2.1989 and 28.5.1990 in respect of
Survey Nos. 89 being Plot No. 26 and 39 and Survey No.
82 being Plot No. 12 comprising area of 240 sq meter
and 484 sq meter respectively which was sold for a sum
of Rs 4400, that is, at the rate of Rs18.33 per sq meter
and Rs 12000 respectively, that is, at the rate of Rs. 28.4
per sq meter; the price variation being apparent on the
face of the said deeds of sale; the fair market value
should have been determined on the basis of the said
deeds of sale dated 27.2.1989, 28.5.1990 and 23.10.1990
by adding the market value at the rate of 5% per year
44
which should be a fair market value. Market value of the
agricultural lands by no standard could have been
compared with the market value of the non-agricultural
lands.
Mr. Manish Singhvi, learned counsel appearing on behalf of the
respondents, on the other hand, urged:
i. The lands in question being situated by the side of Amreli-
Rajkot Highway which is a developed area and being on the
eastern side of river ‘Thebi’, this Court may not interfere with
the impugned judgment.
ii. The concurrent findings of fact having been arrived at by the
Reference Court as also the High Court, the impugned
judgment is unassailable particularly in view of the fact that the
deeds of sale in respect of the same area are available.
iii. The nature of the lands although were agriculture but they
being situated within a developed area and having great
potentiality of being converted into a non-agricultural land, the
guiding principle for determining the market value thereof,
namely, that a willing purchaser would pay to a willing seller
45
for a property having due regard to its existing condition, with
all its existing advantages, and its potential probability, should
be and has rightly been followed.
iv. The deeds of sale relied upon by the State being dated
2.11.1988, 27.2.1989, 4.4.1989 and 20.4.1989 could not have
been relied upon inasmuch as admittedly they were grossly
undervalued and the Collector had issued notices upon them.
The Collector himself having fixed the prices of the land at
Rs.125/-/ per square meter, the State should not be permitted to
raise any contention contrary thereto or inconsistent therewith.
The said deeds of sale, in any event, having been executed four
years prior to issuance of the Notification under Section 4(1) of
the Land Acquisition Act should not be relied upon.
v. The findings of fact arrived at by the learned Reference court as
also the High court relying on or on the basis of Exhibits 30, 51
and 53 showing the value of the land to be Rs.400/-, Rs.701/-
and Rs.673 per square meter, no case has been made out for
interference with the impugned judgment.
vi. Even the deed of sale dated 27.10.1988 (Exhibit 55) shows the
value of the land as Rs.140/- per square meter and the other
46
deeds of sale which were marked as Exhibits 57, 58 and 60
having been executed on 18.1.1991, 11.10.1991 and 05.01.1991
i.e. being two years prior to the issuance of a notification and
the consideration thereof being calculated at the rate of Rs.415/,
Rs.425/- and Rs.292/- per square meter, the impugned judgment
should not be interfered with.
vii. D.W.3- Nandlal Trikamjibhai examined on behalf of the State
in his deposition having clearly stated that the lands which were
the subject matter of Exhibit 74 were situated only four
kilometers away from the acquired land of the claimants and,
thus, the amount of consideration should not be treated to be a
sale instance for the purpose of determining the value of the
acquired land being survey Nos. 89, 90/1 and 91, which were
surrounded by residential houses, godowns, etc. and also very
near to the posh area of the town.
viii. The Collector himself having fixed the conversion rate from
agricultural land to non-agricultural land at Rs.300/- per square
meter, it would wholly be incorrect to contend that the same did
not offer any indicia in regard to the value of the land for the
47
enhancement of right in property from agricultural to non-
agricultural land.
Indisputably, the agricultural lands adjoin Chittal Road whereas the
non-agricultural lands are not.
The Reference Court while passing its award, inter alia, opined:
“Now a days, nobody would allow to keep a wooden cabin in one square meter area in one’s land on rental basis for Rs.8/- to Rs.12/- per sq. mtr. while in these Land Reference Cases, the Land Acquisition Officer has acquired whole lands permanently from the land owners/claimants by paying compensation of Rs.8/- and Rs.12/- per sq. mtr.”
It was furthermore opined:
“During this period, one cup tea cost is minimum Rs.3/- and that too in the road side cabin.”
In our opinion, the said observations were wholly irrelevant as it is
now well settled that the Reference Court should sit in the arm chair of a
willing and prudent purchaser and put a question to himself as to whether he
would offer the same price sought to be awarded for the said land. We may
notice that a portion of land bearing Survey No. 89 was converted into non-
agricultural use and the sale transaction of a portion thereof would show that
1000 sq. mtr. of land were purchased for Rs.18,000/- by a deed of sale
48
executed on 2.8.1988 in terms whereof the value of the land came to Rs.18/-
per sq. mtr. We will advert to the question as to whether the same ought not
to be relied upon as the land under the said deed of sale not only was
converted into non-agricultural land but even developed as well and all other
activities were being carried out by dividing the same into plot a little later.
It is admitted that subsequently an agreement of sale was entered into
in respect of those plots of land wherefor the market value was fixed at
Rs.300/- per sq. mtr. It, however, appears that no agreement for sale was
produced before the Reference Court. It was urged that the said purported
agreement for sale would not be relevant for Survey Nos. 90/1 and 91 as the
same were agricultural lands.
We may furthermore place on record the evidence of Deputy
Collector, Mr. Mansuri wherein he stated, “Disputed lands are situated at a
distance of 4 Kms. away from the residential area of Amreli.” According to
the said witness he, having considered the four instances of sale which had
taken place in village Giriya, had made his award.
The Reference Court as also the High Court, however, proceeded on
the premise that as the Collector of the District himself determined the
market value of Survey No. 39 in terms whereof a sum of Rs.300/- per sq.
49
mtr. by way of premium (which is said to have been reduced at a later stage
to Rs.100/- per sq. mtr.) was fixed.
Was it wholly irrelevant is the question.
A part of Survey No. 89 was non-agricultural in nature but
indisputably Survey Nos. 90/1 and 91 were agricultural lands. The value of
agricultural lands could not have been compared with the value of non-
agricultural lands; only because some witnesses contended that there was a
potentiality of the said lands becoming developed.
We may, for the purpose of determination of the market value of the
lands in question, notice certain sale transactions.
By reason of a deed of sale dated 28.7.1988 (Exhibit 48) Survey Nos.
34 and 40/9 (Plot No. 17 & 18) admeasuring an area of 739.21 sq. mtr. was
sold for a consideration of Rs.96,000/- at the rate of Rs.129/- per sq. mtr. It
is, however, admitted that the land in question consists of residential plots
and is a small piece of land within the municipal limit of Amreli city, being
situate at a distance of about 1.5 kms. from the acquired land. The deed of
sale dated 16.1.1991 (Exhibit 30) shows that 143 sq. mtr. of land in Plot No.
17 was sold for a sum of Rs.57,200/-, that is, at the rate of Rs.400/- per sq.
mtr. It is said to be not only a residential plot, but also a small piece of land
50
situate in village Amreli city in a highly developed area; the acquired land
being about 1.5 kms. away therefrom.
Two deeds of sale subsequent to the date of notification had also been
brought on record being Exhibits 51 and 53 in respect of Survey Nos. 34,
40/9 and 56/57 at the rate of Rs.701.21 per sq. mtr. and Rs.673.17 per sq.
mtr. respectively. The lands in question are said to be 2 kms. away from the
acquired land. A deed of sale dated 27.10.1988 (Exhibit 55), however, show
that plot No. 8 to Survey No. 36/1 admeasuring 592.50 sq. mt. was sold at a
price of Rs.83,500/-, i.e., at the rate of Rs.140.92 per square meter. The said
land is said to be situated in a fully developed residential area of Amreli City
and is about 2 kms. away from the acquired agricultural land of Survey No.
90/1, 90/2 and 91 of Village Giriya. By reason of another deed of sale dated
18.1.1991, 361.00 sq. mtr. of land in Survey Nos. 34 & 40/9 Plot No. 10 was
sold for a sum of Rs. 1,50,000/-, i.e., Rs.415.51 per sq. mtr. Two other
deeds of sale being Exhibits 58 and 60 being dated 11.10.1991 and 5.1.1991
which were in respect of Survey Nos. 34, 40/9 Plot No. 60 Survey No. 41
Plot No. 14 was sold at the rate of Rs. 425.69 per sq. mtr. and Rs.292.30 per
sq. mtr. for a sum of Rs.85,000/- and Rs.38,000/- respectively.
We may also notice the deeds of sale whereupon reliance has been
placed by the State, the details whereof are as under:
51
S. No.
Sale Deed No. & Date
Vendor Vendee Revenue Survey No.
Area Sale Deed Amount (Rs.)
Rate/ Sq. mt. (Rs.)
Type of Land
1. 258 27.2.89
P.O.A. of Shambhu Vallabh Kabariya
Tulsidas Ambalal Lathigara
S.No.89 Plot No. 26 & 39
240 Sq. mt.
4400/- 18- 33
Non Agri
2. 469 4.4.89
P.O.A. of Shambhu Vallabh Kabariya Siddik Habib Nagani
Chandreshkumar Mansukhlal Zinzuvadiya
S.No. 89 Plot No. 35, 36, 45 & 46
480 Sq. mt.
8800/- 18- 33
Non Agri.
3. 582 20.4.89
Jayeshkumar Durlabhji Mavani, Amreli
Chandrikaben Jashvantray Kothiya
S.No.89 Plot No.1
300.6 2 Sq. mt.
7000/- 23- 28
Non Agri.
4. 886 3.6.89
P.O.A. of Shambhu Vallabh Kabariya, Shri Siddikbhai Habibbhai Nagani
Hiteshkumar Hiralal Zinzuvadiya
S.No.89 Plot No. 89, 58, 71
538 Sq. mt.
9500/- 17- 66
Non Agri
5. 955 20.6.89
Mrs. Diwaliben Babubhai Rokad
Dalsukh Hiraji Jogani
23/2 Plot
1-61- 88 Ha.
22500/- 1-39 Agri.
6. 1066 28.5.90
P.O.A. of Ismail Jusabbhai Motiwala etc. 6 Persons Ikbal
Revatiben Haribhai Solanki
S. No.82 Plot No. 12
484 Sq. mt.
12000/- 24- 79
Non Agri.
7. 1212 15.6.90
Ismail Jusabbhai Motiwala etc.
Karshan Damji Pithadiya
S.No.82 Plot No. 5 & 6
704 Sq. Mt.
20000/- 28- 40
Non Agri
52
8. 715 13.4.92
Asagarali Inayatali Saiyad
Labhuben Kanaji Khanesa
22/2, 23/1 P
1-53- 78 0-83- 97 2-37- 75 Ha.
191510/- 8-05 Agri.
9. 1348 3.11.88
Shambhu Vallabh Kabariya
Pankajbhai Mansukhbhai Zinzuvadiya
S.No.89, 10 Plots Plot No. 178 to 187
1016 Sq. Mt.
18500/- 18- 20
Non Agri
10. 2235 23.10.90
Bhanabhai Naranbhai Limbasiya P.O.A. of Shivlal Bhanjibhai Limbasiya
Bhanabhai Naranbhai Limbasiya Vithalbhai Bhanjibhai Limbasiya
35/P 3-67- 04 (Ha)
14000/- 00- 38
Agri.
The price variation and the market value shown is the two different
categories of the land relied upon by the claimants and the State in the
aforementioned chart is significant. The price variation between agricultural
land and non-agricultural land almost during the same period also is of some
significance.
It is furthermore of some interest to note that within a short period of
time, the price of the land had shot up and that too immediately after the
process of acquisition of land had started. It is furthermore important to note
53
that there existed a significant price variation even in regard to the lands
situated on Survey No. 89. which appears to be a very big plot.
There cannot be any doubt or dispute whatsoever that different
potentiality of land in different villages and even in different parts of the
same village would be existing. It was therefore not proper for the High
Court to treat all types of lands situated even in different villages as
pertaining to a comparable category . This Court in certain case even has
deprecated the practice of awarding compensation on the basis of an award
made in a neighbouring land.
In Kanwar Singh & ors. vs. Union of India [(1998) 8 SCC 136]
“If we go by the compensation awarded to claimants of adjoining village it would not lead to the correct assessment of market value of the land acquired in the village Rangpuri. For example village 'A' adjoins village 'B', village B adjoins village 'C, village 'C adjoins village 'D', so on and so form and in that process the entire Delhi would be covered.”
[see also Basant Kumar (supra)]
It is, however, also true that the court is bound to take into
consideration the potentiality of the land.
54
In N.B. Jeejabhoy v. The District Collector Thana C. A. Nos. 313 to
315 of 1965 decided on August 30, 1965, this Court held:
“A vendor willing to sell his land at the market value will take into consideration a particular potentiality or special adaptability of the land in fixing the price. It is not the fancy or the obsession of the vendor that enters the market value, but the objective factor namely, whether the said potentiality can be turned to account within a reasonably near future......... The question therefore turns upon the facts of each case. In the context of building potentiality many questions will have to be asked and answered : whether there is pressure on the land for building activity, whether the acquired land is suitable for building purposes, whether the extension of the said activity is towards the land acquired, what is the pace of the progress and how far the said activity has extended and within what time, whether buildings have been put up on lands purchased for building purposes, what is the distance between the built-in-land and the land acquired and similar other questions will have to be answered. It is the overall picture drawn on the said relevant circumstances that affords the solution."
In Raghubans Narain Singh v. The Uttar Pradesh Government
Through Collector of Bijnor [1967 (1) SCR 489], this Court held:
“Market value on the basis of which compensation is payable under s. 23 of the Act means the price that a willing purchaser would pay to a willing seller for a property having due regard to its existing condition, with all its existing advantages, and its potential possibilities when laid out in its most advantageous manner, excluding any
55
advantage due to the carrying out of the scheme for the purposes for which the property is compulsorily acquired.”
{See also Mahabir Prasad Santuka and Ors. v. Collector, Cuttack and
Ors [(1987) 1 SCC 587]}
So far as deeds of sale pertaining to the years 1988 and 1989 are
concerned, the same were executed more than three years prior to the date of
acquisition. However, in respect of the deeds of sale pertaining to Survey
No. 89, in view of the under-valuation of the lands sold, the Collector fixed
the same at the rate of Rs.125/- per sq. mtr. Furthermore, the Collector
himself has fixed the premium of Rs.300/- per sq. mtr. for conversion from
agricultural land to non-agricultural land. Although the same by itself would
not be a safe criterion for determining the market value, we are of the
opinion that both of them may form the basis for arriving at a reasonable
conclusion.
For the aforementioned purpose, this Court must keep in mind that the
distance of the lands sought to be acquired apart from other factors from the
Highway also plays an important role. Evidence has been brought on record
to show that some lands, which are the subject matter of the sale deeds on
which reliance has been placed by the claimants, are situated at a distance of
56
1.5 to 4 kms from the Highway. In that view of the matter, it would, in our
opinion, be safe to arrive at the market value as on the date of acquisition for
the non-agricultural lands at Rs.250/- per sq. mtr.
So far as the agricultural lands are concerned, even if they had the
potentiality of being converted into a non-agricultural lands as on the date of
notification, they were agricultural lands albeit in a developed area. The
valuation thereof may be determined at 50% of the developed land, that is,
at Rs. 125/- per sq. mtr.
GROUP-III In this batch of cases, notification under Section 4 of the Act was
issued in the daily newspaper on 2.2.1990 and was published in the Gazette
on 15.3.1990. They were said to have been affixed at or near the lands in
question on 1.8.1990. On the lands under acquisition, indisputably godowns
were also constructed. A declaration under Section 6 of the Act was issued
on 18.6.1991 and published in the Official Gazette on 11.7.1991.
The details of the cases falling in Group-III are as under:
Group No. Total matters
C.A. No. F.A. No. Notificatio n Section 4 dated
Date of Judgment
7 8 205-212/2000 410- 417/1998
15.3.1990 4.5.1999
8 6 214-219/2000 2073- 2078/1998
15.3.1990 4.5.1999
57
An award was made by the Land Acquisition Collector on 23.7.1993.
Respondents herein being aggrieved by and dissatisfied with the quantum of
compensation made in the said awards filed applications for reference before
the Collector to the District Court, Amreli claiming a sum of Rs.500/- per
square meter for agricultural lands and Rs.600/- to Rs.750/- for non-
agricultural lands as also additional amount of compensation, the details
thereof are as under:
F.A. No. Survey No.
Type of Land
Area in Sqm.
Comp. awarded by L.A.O. Rs. sqm
Comp. claimed in Lower Court Sq./sqm.
Comp. decreed by Lower Court Rs.Sqm
Comp. Decreed by Guj. High Court Rs.Sqm
1 2 3 4 5 6 7 8 410/98 44/1 Agri 57445 50 500 160 160
411/98 43/5A-1 Agri. 21 Godown
412/98 43/5A-1 Non- Agri.
541 150 500 240 240
413/98 38/2 Agri 4992 150 500 160 160
414/98 40/4A Non- Agri
4994 150 600 240 240
415/98 43/2 Non- Agri
9407 150 500 240 240
416/98 43/2 Non- Agri
236 150 500 240 240
417/98 43/3 Non- Agri
632 150 500 240 240
2073/98 42/1p 43/1p
Agri 32104 50 600 160 160
2074/98 43/2 Non- Agri
5407 150 600 240 240
2075/98 38/1 Agri 13717 50 600 160 160
58
2076/98 43/5A-1 Non- Agri.
307 150 600 240 240
2077/98 43/5A-1 Non- Agri.
216 150 600 240 240
2078/98 43/5A-1 Non- Agri.
216 150 600 240 240
One Mahendrakumar Nathalal Adatiya said to be the power of
attorney holder of the claimants deposed twice before the Reference Judge.
His depositions was marked as Exhibit 20 and Exhibit 31. In his deposition,
he inter alia stated that the lands under acquisition are on Amreli-Rajkot
Highway known as Chaital Road. In the said town, there is a Railway
Station, Civil Hospital, S.T. Depot, Airdrome, Colleges, and market yard,
etc. According to him, there was a possibility of further development. The
said lands were on the eastern side of the river and the area in question had
further been developing. According to the said witness, moreover apart
from a large number of houses constructed by various societies; there is an
Eye Hospital, High School and other Hospitals situated near the lands in
question. It was furthermore stated that on the other side of the land in
question, one Survey No 43/5 was converted into non-agricultural tenancy
and in the years 1983-1984, commercial complexes were constructed for
conversion from agricultural land to non-agricultural land. The Collector
fixed premium at the rate of Rs.300/- per square meter in respect of lands
which was adjoining Survey No. 43/5 and Survey No.44. According to him,
59
the prevailing market rate at the relevant time was Rs.600/- to 800/- per
square meter.
Apart from the claimants, some tenants of the godowns examined
themselves being witness No.3 and witness No.4. Several other witnesses
including an expert Jivanbhai Pragjibhai Savliya (Witness No.7) was also
examined.
On behalf of the State, Shri Kaushik Maganlal (D.W.1) Deputy
Collector who passed the award was examined.
One Balubhai V. Savliya (D.W.2), a vendor proved a deed of sale
which was marked as Exhibit 83, whereby and whereunder he had sold 5
bighas of land in 1985 for a consideration of Rs.10,000/-. The State
furthermore examined one Nandlal Trikamjibhai (D.W.3). He had
purchased some land near the dam site at a price of Rs.150/- per square
meter.
The High Court on the basis of the materials brought on record
awarded compensation at the rate of Rs.160/- to Rs.240/- per square meter.
So far as the value of the godowns are concerned, the yearly rent was
found to be Rs.1,04,000/- whereas the Reference Court applied the
60
multiplier of 20, the High Court by reason of its impugned judgment has
applied the multiplier of 10.
Both parties have preferred appeals thereagainst.
Separate appeals have been preferred by the parties hereto before this
Court also.
Mr. Shelati, the learned Senior Counsel appearing on behalf of the
appellant, would submit:
i. That the Reference Court wrongly proceeded on the
premise that all acquired lands are situated by the side of
Amreli – Rajkot Highway despite the fact that Exhibit 39
(map) clearly shows that Survey Nos. 43/5A-1, 38/2,
40/4A did not abut it .
ii. The market rate fixed by the Collector at Rs.300/- per
square meter for converting agricultural land to non-
agricultural land in respect of Survey No. 39 could not
have been taken into consideration for the purpose of
determining the market value of the land as by reason
thereof the restrictions imposed in a covenant had been
61
removed by enlarging the ambit of the property right over
the land.
iii. No reliance could have been placed on the deeds of sale
dated 20.9.1990, 16.1.1991 and 16.1.1991 in respect of
Survey Nos. 34 and 40/9 comprising of an area of 240
square meter, 143 square meter and 143 square meter
respectively and sold for a sum of Rs.1,20,000/-, i.e., at
the rate of Rs.487.80 per square meter, a sum of
Rs.57,200/-, i.e., at the rate of Rs.400/- per square meter
and Rs. 55,000/-, i.e., at the rate of Rs.400/- per square
meter respectively as the sale instances being Exhibit 58,
60 and 61 were not comparable, as
(1) the lands under sale were small pieces of land;
(2) they were situated in highly developed area of Amreli
City;
(3) they were within the territorial limit of municipality;
(4) the lands were situated 1.5 to 2.5 kilometers away
from the acquired lands; and
(5) the deeds of sale having been executed after the
issuance of notification, no reliance could have been
placed thereupon.
62
iv. The deeds of sale dated 21.5.1985 and 26.10.1988 in
respect of Survey No. 991 measuring 1-30-51 square
meter and 323 .12 square meter respectively which were
sold for a sum of Rs 10,000, i.e., at the rate of Rs 0.77
per square meter and Rs 45,000, i.e., at the rate of
Rs.139.26 per square meter respectively is demonstrative
of the fact that there is a huge disparity.
v. Godowns having been constructed for the purpose of
avoiding payment of octroi duty itself goes to show that
the value of the land within the municipal area would be
higher.
vi. The evidence of Dr. Bharat Kantilal Mehta who had
purchased the lands having stated that he had purchased
the lands for professional and residential purpose and
having taken a firm decision to purchase the land only in
that area and, thus, the same being of some personal
value to him could not be a comparable instance.
vii. The potentiality of the land in a municipal area must be
held to be higher than the potentiality of the land in a
rural area and, thus, the Reference Court as also the High
63
Court committed a serious error in relying upon the sale
instances which were in respect of the lands situate
within the municipal area.
viii. The High Court and the Reference Court committed a
serious error insofar as they failed to take into
consideration that the sale instances whereupon reliance
had been placed by the State, viz. Exhibit 83 and Exhibit
85, namely, the deeds of sale dated 21.5.1985 and
26.10.1988 wherefrom it would appear that whereas in
the year 1985 the market value was Rs.0.77 per Are, in
the year 1988 the rate was Rs.139.26 ps. per Are. Both
the deeds of sale involving small plots of land and being
situated at a distance of 0.75 kilometer from the acquired
land and, thus, should have been taken into consideration.
ix. As it was categorically stated by Mahendrakumar, the
power of attorney holder, “we could not earn such type of
rental income if the godowns were situated within the
municipality area because the godowns were being
constructed outside the octroi naka”, and similarly H.N.
Chandarana having stated that the godowns being
64
situated outside octroi naka, he had hired the same to
save octroi duty; and the godowns having been
constructed to evade payment of levy of octroi, it did not
reflect the true market value thereof.
x. In any event, the cost of the construction of the godowns
should have been considered for determining the market
value. Provision for expenses incurred like taxes, labour
charges, maintenance of the godown and salary payable
to the watchman having not been taken into consideration
while determining the actual rental income derived by the
claimants, the impugned judgment should be suitably
modified.
xi. In any view of the matter, once the market value was
determined on the basis of the income thereof, no
separate compensation could have been granted towards
the value of the land.
Mr. Sunil Kr. Gupta and Mr. Dinesh Dwivedi, learned Senior Counsel
appearing on behalf of the claimants – respondents, on the other hand,
urged:
65
i. The last publication of notification having been made on
1.8.1990, the deeds of sale which were executed in September
1990 and a few months thereafter had rightly been relied upon
by the courts below being contemporaneous documents.
ii. Market value of the land in terms of Section 23 of the Land
Acquisition Act being required to be determined as on date of
issuance of the notification, the same would connote nearness
and not a date prior to issuance of the notification.
iii. The lands acquired being situated on the eastern side of the
river and just outside the Amreli town, the Reference Court as
also the High Court committed a serious error in deducting 50%
from the market value of the land situated in a municipal area.
iv. The map on which reliance has been placed by the State of
Gujarat would itself show that the area in question is a highly
developed one and the same were situated near the Aerodrome,
School, Hotel, a large number of housing societies, and in that
view of the matter, there was absolutely no reason as to why the
sale instances whereupon reliance has been placed by the
claimants should not have been considered to be the
66
determinative factor for fixation of the amount of
compensation.
v. Godowns having been constructed on non-agricultural lands
and for the purpose of proving the rental income therefrom not
only Mahendrakumar was examined in two reference cases as
P.W. 1 and P.W.3 but also two tenants, namely, Harshad
Nathalal Chanarana (P.W.3) and Paresh Dinkarbhai Davda
(P.W. 4) who proved the advantages of such godowns, there
was no reason as to why the multiplier of ten should have been
used although ordinarily a multiplier of 25 is applied.
vi. The value of the godowns was required to be determined
keeping in view the loss of earning therefrom in terms of the
‘fourthly’ appended to Section 23 of the Act.
vii. P.W. 6 – Navnitbhai Kakubhai Ganatra, who was the vendor in
respect of Exhibits 60 and 61, relating to Survey Nos. 34 and
40/9 having been proved, the sale deed which was executed
within a period of six months from the date of publication of
the notification under Section 4(1) of the Act, there was no
reason as to why the same could not have formed the basis for
determining the market value.
67
viii. Even Jivanbhai Pragjibhai Savliya (P.W. 7) has proved the
assessment report and map to show that Survey No. 43/5A was
adjacent to the godown. The lands under acquisition being
small plots, the contention of the State of Gujarat that the deeds
of sale being Exhibits 58, 60 and 61 could not have been relied
upon must be held to be incorrect.
ix. The Reference Court as also the High Court having arrived at a
categorical finding that most of the contemporaneous sale-
deeds relied upon by the respondents were in the vicinity of the
acquired lands, there is no reason as to why a different view
should be taken by this Court.
Notification for acquisition of the said lands was issued on 15.3.1990.
The lands under acquisition appertain to Survey Nos. 44/1, 43/5A-1, 38/2,
40/4A, 43/2, 43/3, 42/1p, 43/1p, 38/1, 38/2. Whereas Survey Nos. 44/1,
38/2, 42/1p, 43/1p and 38/1 are agricultural lands; other Survey Nos.
including Survey No. 43/5A-1 are non-agricultural lands.
On a part of Survey No. 43/5A-1, 21 godowns have been constructed
wherefor separate amount of compensation has been awarded. The
claimants in support of their claim had relied upon the deeds of sale dated
68
20.9.1990 marked as Exhibit 58. The deeds of sale which were executed on
behalf of the State are dated 21.5.1985 and 26.10.1988.
. The Reference Court as also the High Court determined the amount of
compensation at the rate of Rs.240/- per square meter for non-agricultural
lands and deducted one-third therefrom, i.e., Rs.160/- towards compensation
for agricultural lands. In arriving at the said figure, the Reference Court
proceeded on the basis that the market value of the land situated in the
municipal area was Rs.485/- per square meter at the time of acquisition, and,
thus, the lands in question being outside the municipal area, the market value
thereof should be deducted by 50%, i.e., Rs.240/- per square meter. As
indicated hereinbefore, for determining the value of agricultural land further
one-third has been deducted.
We may place on record that even before the High Court, the
claimants had preferred cross objections, which were rejected on the premise
that requisite amount of court fee had not been paid.
In Administrator General of West Bengal v. Collector, Varanasi [AIR
1988 SC 943], this Court held:
“The determination of market-value of a piece land with potentialities for urban use is an intricate exercise which calls for collection and collation of diverse economic criteria. The market-value of a
69
piece of property, for purposes of Section 23 of the Act, is stated to be the price at which the property changes hands from a willing seller to a willing, but not too anxious a buyer, dealing at arms length. The determination of market-value, as one author put it, is the prediction of an economic event, viz, the price-outcome of a hypothetical sale, expressed in terms of probabilities. Prices fetched for similar lands with similar advantages and potentialities under bonafide transactions of sale at or about the time of the preliminary notification are the usual; and indeed the best, evidences of market-value. Other methods of valuation are resorted to if the evidence of sale of similar lands is not available.”
In State of Punjab and Anr. vs. Hans Raj (Dead) by Lrs. Sohan Singh
and Ors., this Court held:
“As the method of averaging the prices fetched by sales of different lands of different kinds at different times, for fixing the market value of the acquired land, if followed, could bring about a figure of price which may not at all be regarded as the price to be fetched by sale of acquired land. One should not have, ordinarily recourse to such method. It is well settled that genuine and bona fide sale transactions in respect of the land under acquisition or in its absence the bona fide sale transactions proximate to the point of acquisition of the lands situated in the neighbourhood of the acquired lands possessing similar value or utility taken place between a willing vendee and the willing vendor which could be expected to reflect the true value, as agreed between reasonable prudent persons acting in the normal market conditions are the real basis to determine the market value.”
70
Keeping in view the ratio laid down in the aforementioned decisions
as also the materials placed on record, we are of the opinion that the amount
of compensation for the lands acquired in this matter arrived at by the High
Court, that is, Rs.240/- per sq. mtr. for non-agricultural land and Rs.160/- sq.
mtr for agricultural land does not warrant any interference on our part. The
High Court, in this regard, has adopted the correct approach particularly in
view of the fact that the lands in question are not only situated within a
developed area but being situated near Aerodrome, Schools, Hospitals, etc.
the market value thereof could not have been determined at a lesser rate.
Now we shall deal with the question of the amount payable for
acquisition of 21 godowns and the land on which they stand in Survey No.
43/5A-1. Out of the total area of 4250 mtrs of land, 2972 sq. mtrs. is
agricultural land and 1278 sq. mtrs. is non-agricultural land on which the
godowns have been constructed. Commercial complexes were constructed
on it in the year 1984.
Respondents have constructed 6 big godowns and 15 small godowns.
The amount of rent of the godowns has been brought on record.
Respondents have claimed compensation under various Heads, namely,
71
price of the land, loss suffered due to recovery of rent for 2 years of
godowns, loss for construction for deep-well, watchman quarter, etc.
One of the principal questions, as indicated hereinbefore, raised on
behalf of the State is that the valuation of the land cannot be determined
indirectly twice over, one on the basis of the value of the land and the other
on the basis of the rental income. Matter would, however, be different
where only there is a construction on a land which is used for residential or
other purposes.
In Ratan Kumar Tandon & Ors. vs. State of U.P. [(1997) 2 SCC 161],
this Court held:
“It is well-settled law that when land and building are acquired by a notification, the claimant is not entitled to separate valuation of the building and the land. They are entitled to compensation on either of the two methods but not both. If the building is assessed, it is settled law that the measure of assessment be based on either the rent received from the property with suitable multiplier or the value of the building is the proper method of valuation.”
We are in agreement with the view that for extent of land on which
the godowns stand, separate compensation need not be paid when
compensation with respect to rental income is being paid for the godowns.
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The High Court by reason of the impugned judgment has granted
compensation inter alia applying the multiplier of 10 over the annual
income. The approach of the High Court is correct.
In Airports Authority of India v. Satyagopal Roy and Ors.
[(2002)3SCC527], it was held that:
“8. It is settled law that in evaluating the market value of the acquired property, namely, land and building or the land with fruit-bearing trees standing thereon, value of both is to be determined not as separate units but as one unit. Therefore, it would be open to the Land Acquisition Officer or the Court either to assess the land with all its advantages and fix the market value thereof on the basis of comparable sale instances. In case where comparable sale instances are not available and where there is reliable and acceptable evidence on record of the annual income, market value could be assessed and determined on the basis of net annual income multiplied by appropriate multiplier for its capitalization.”
In Assistant Commissioner-cum-Land Acquisition Officer, Bellary vs.
S.T. Pompanna Setty [(2005) 9 SCC 662], this Court has held:
“15. From the above cases, it is clear that normally in the cases where compensation is awarded on yield basis, multiplier of 10 is considered proper and appropriate. In the case on hand, multiplier of 15 has been applied which is on the higher side….”
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It was an agricultural land.
{See also Addl. Special Land Acquisition Officer vs. Yamanappa
Basalingappa Chalwadi [(1994) 3 SCC 323]}
In State of Kerala vs. P.P. Hassan Koya [AIR 1968 SC 1201], the
method which was generally resorted to in determining the value of the land
with buildings especially those used for business purposes, was the method
of capitalization of return actually received or which might reasonably be
received from the land and the buildings. Whereas the Reference Judge had
multiplied the annual income by 35 times, the High Court had reduced it to
33 1/3 times. The view of the High Court was upheld.
In Special Land Acquisition Officer, Kalinadai (Hydro-Electric)
Project, Dandali, Uttra Kannada District v. Vasant Gundu Bale [1995 Supp
(4) SCC 649] it was held that:
“ 2. Sri Veerappa, the learned Counsel for the State, has contended that the High Court committed grave error of law in recording a finding that lands were possessed of potential value for building purposes. We find no force in the contention. It is seen that when 7,800 lineaments were constructed in the project area, it would be clear that a township had come into existence. It is an admitted fact that the land under acquisition is about the township. It is also an admitted fact that in Ext. A-12 sanction was obtained on September 13, 1973 for conversion of agricultural lands into urban lands of the layout
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and sale of plots which could not take place due to the fact that mud was dumped on this land. Consequently, the sanction came to be cancelled by the Assistant Commissioner. Be that as it may, the High Court on the basis of the rental value had determined compensation at the rale of Rs. 1200 per acre applying the multiplier of 15 and arrived at the net income at Rs. 18,000 per acre. It is now settled law that the uniform rate of multiplier of 10 is being applied for the lands acquired even in the State of Karnataka. Even acceding the multiplier of 12 as held by this Court in Special Land Acquisition Officer, Davangree v. P. Veerabhadarappa and Ors. ( 1984 ) 2 SCC 120, the claimant cannot get more than Rs. 14,000 per acre.”
Hence, keeping in view the ratio of the above mentioned decisions
and the facts of the present case, we modify the decision of the High Court
to the extent of excluding the payment of separate amount of compensation
for the 1278 sq. mtrs. of non-agricultural land in which the 21 Godowns
have been constructed would be calculated on the rental value. In other
words, whereas the market value of the land would be determined at
Rs.240/- per square feet, the lands on which the godowns have been
constructed, the amount of compensation shall be calculated at the rental
value thereof by following the method adopted by the High Court. For the
said purpose, the matter is remitted to the Land Acquisition Officer.
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These appeals are disposed of with the aforementioned observations
and directions. In the facts and circumstances of the case, there shall be no
order as to costs.
……………….…..………….J. [S.B. Sinha]
..………………..……………J. [Cyriac Joseph]
New Delhi; July 29, 2009
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