ATTAR SINGH Vs UNION OF INDIA
Case number: C.A. No.-007203-007203 / 2004
Diary number: 10635 / 2003
Advocates: (MRS. ) VIPIN GUPTA Vs
ANIL KATIYAR
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 7203 OF 2004
Attar Singh and another …. Appellants
Versus
Union of India and another …. Respondents
WITH
CIVIL APPEAL NOS. 7204 TO 7208 OF 2004
J U D G M E N T
S.B, SINHA, J.
1. Appellants were owners of agricultural lands situated in village
Jharoda Kalan, New Delhi. The subject matter of these appeals is a
Notification dated 14th July, 1982 issued by the Union of India expressing
its intention to acquire the land in the said village
2. The Land Acquisition Collector made an award on 10th August,
1983 categorizing the acquired lands in three categories, i.e. ‘A’, ‘B’ and
‘C’ and fixed the market value thereof at the rate of Rs.5,800/- per;
Rs.4,800/- per bigha; and Rs.2,400/- per bigha respectively.
3. The awardees not being satisfied with the said award filed
applications for reference before the District Collector. References
having been made, the Reference Court vide its Award dated 22nd July,
1987 assessed the fair market value of the acquired land at Rs.9,750/- per
bigha.
4. Still not satisfied, the appellants preferred appeals before the High
Court seeking enhancement of compensation for acquisition of their lands
at the rate of Rs.27,750/- per bigha.
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5. Before the High Court a contention was raised that in a Lok Adalat
Settlement, the market value of similarly situated land was fixed at
Rs.22,000/- per bigha at the instance of the Union of India, pursuant
whereto a Division Bench passed a decree on the said basis.
6. A Division Bench of the High Court by its order dated February
28, 2003, however, on the basis of its earlier decision, assessed the fair
market value at Rs.11,500/- per bigha.
7. Learned counsel appearing on behalf of the appellants submitted
that in a matter of this nature, the High Court having regard to the claim
of the appellants, namely Rs.27,750/- per bigha should have awarded
compensation at least @ Rs.22,000/- which was fixed as the fair market
price for lands similarly situated.
8. The principal question which, therefore, arises for consideration is
as to whether any agreement entered into by and between the holders of
the lands and the Union of India in a Lok Adalat should have formed the
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basis for determination of the amount of compensation in respect of the
lands which are said to be similarly situated.
9. It does not appear that before the High Court, the particulars of the
matter which was settled in the Lok Aalat had been produced. Before us
only an order sheet dated 5th November, 1992 passed in R.F.A. No.891 of
1987 has been produced, which reads as under :-
“Before the Lok Adalat, the parties agreed that the market price of the acquired land is Rs.22,000/- per bigha. In view of the settlement made before the Lok Adalat, we fix the market price of the land at Rs.22,000/- per bigha.
The appellant shall be entitled to increased compensation under Section 23(1A) of the Land Acquisition Act, 1894 as amended by 1984 Act. The appellant shall also be entitled to solatium at 30% per annum and interest at the rate of 9% per annum for the first year and at the rate of 15% per annum thereafter till payment. The Supreme Court has already decided the matter regarding the payment of interest and, therefore, the question of award of interest need not await the decision of the Supreme Court as suggested by the Lok Adalat.
The appeal is allowed with costs.”
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10. It is now a well settled principle of law that determination of the
market value of the land acquired indisputably would depend upon a
large number of factors including the nature and quality thereof. The
norms which are required to be applied for determination of the market
value of the agricultural land and homestead land are different. In given
cases 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 may 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 development will also have a bearing on determination of
the fair market value of the land.
11. Determination of the market value of the land may also depend
upon the facts and circumstances of each case, amongst them would be
the amount of consideration mentioned in a deed of sale executed in
respect of similarly situated land near about the date of issuance of
Notification in terms of Section 4(1) of the Act ; in 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.
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12. It is also well settled that for the purpose of determination of price
of acquired land, 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], i.e. :
Positive factors Negative factor
(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.
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13. 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 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
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stated hereinbefore, would be admissible in evidence.”
It was furthermore 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:
“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 furthermore 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.)
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It was observed :-
“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 held 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:
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“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 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 :-
“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 held that even if the entire land is of one village one standard for
determining the market value should not be applied, 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
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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...”
14. On what basis the aforementioned settlement in the Lok Adalat
was arrived at is not known. Details of the land with regard to location,
nature, advantages and dis-advantages pertaining thereto are absent. In
absence of any detailed particulars showing the similarity of the land
and/or the respective advantages and dis-advantages pertaining thereto, in
our opinion, the said settlement had rightly not been made the basis for
determining the market value of the land.
15. The High Court, thus, was required to determine the fair market
value of the land on the basis of the legal principles laid down by this
Court in the decisions referred to heretobefore. No contention has been/
could be raised that the High Court in passing the impugned judgment
failed to take into consideration the well settled legal principles.
16. There is another aspect of the matter which cannot also be lost
sight of. The High Court based its decision on its earlier common
judgment arising out of the same notification. The lead judgment was
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delivered in the case of Jia Ram and others vs. Union of India, - R.F.A.
No. 500 of 1987.
We have not been informed whether any appeal has been preferred
against that judgment and if so, what was the result thereof. In absence
of that information, we are of the opinion that the appellants should not
be treated differently from Jia Ram (supra) who might not have preferred
any appeal and have accepted the judgment of the High Court.
17. For the reasons stated above, there is no merit in these appeals.
The same are dismissed accordingly. No costs.
………………………………..J. [ S.B. Sinha ]
…………………………… …..J.
[ Cyriac Joseph ] New Delhi August 4, 2009
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