IYASAMY Vs SPL. TAHSILDAR, LAND ACQUISITION
Bench: MUKUNDAKAM SHARMA,ANIL R. DAVE, , ,
Case number: C.A. No.-001760-001761 / 2004
Diary number: 17207 / 2001
Advocates: R. CHANDRACHUD Vs
S. THANANJAYAN
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 1760-1761 OF 2004
IYASAMY & ANR. ....
Appellants
Versus
SPL. TAHSILDAR, LAND ACQUISITION …
Respondent
WITH
CIVIL APPEAL NOS. 6875-6877 OF 2004
WITH
CIVIL APPEAL NO. 7434 OF 2004
JUDGMENT
Dr. Mukundakam Sharma, J.
1. All these appeals are arising out of the land acquisition
proceeding in which various notifications under Section
4(1) of the Land Acquisition Act, 1894 (hereinafter
referred to as “the Act”) were issued in proximity of time,
i.e. in 1981, with respect to adjoining lands in the Erode
and Periasemur Villages for the construction of houses
for the scheme called “Erode West Neighbourhood
Scheme” and therefore we propose to decide them by a
common judgment and order. The Civil Appeal Nos.
1760-1761 are directed against final judgment and order
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dated 18-01-2001 passed by the Madras High Court in
Appeal No.298/92 and CMP No. 15057/97 wherein the
High Court by its impugned judgment partly allowed the
appeal filed by the Respondent and declined to condone
the delay of 7 days in filing the Cross appeal by the
appellants and consequently, dismissed the CMP No.
15057/97. Consequent thereto, the cross-appeal of the
Appellants was also dismissed without going into merit.
The Civil Appeal No. 6875-6877/04 and 7434/04 are
directed against the final judgment and order dated
17/10/03 passed in A.S. Nos. 754/02, 759/02. 760/02
and 128/92 by the Madras High Court whereby the High
Court by its impugned judgment and order dismissed the
appeals filed by the appellants.
2. The appellants were not satisfied with the compensation
awarded by the Land Acquisition Officer, so there were
12 LAOPs filed before the Reference Court. The Reference
Court enhanced the compensation and fixed it at the rate
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of Rs. 6/- per sq. ft. Both the appellants and respondent
filed appeals before the High Court. The High Court was
pleased to remand back the appeals to the Reference
Court except A.S. No. 298/92.
3. In A.S. No. 298/92, the appellants moved CMP No.
15057/97 to condone the delay of 7 days in filing the
cross objection. The High Court dismissed the said
application. Consequently, the cross appeal of appellants
was dismissed. As far as the appeal filed by the
respondent in A.S. no. 298/92 was concerned, the High
Court referred its judgment in A.S. No. 71/92 which was
in reference to the same scheme for the adjoining survey
no. and in which the High Court enhanced the market
value to Rs. 9/- per sq. ft. and thereby the High Court in
its impugned judgment and order dated 18/1/2001 also
enhanced the market value of the land involved in A.S.
No. 298/92 to Rs. 9/- per sq. ft., and deducted 33-1/3%
towards development charges and ultimately the
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compensation was fixed at Rs. 6/- per sq. ft. The High
Court also rejected the claim of interest on solatium u/s
23 (2) and additional compensation u/s 23(1A) of the
Act.
4. As far as the matters remanded back are concerned, the
Reference Court fixed compensation at the rate of Rs. 6/-
per sq. ft. after remand for the lands involved in LAOP Nos.
4/87, 9/87, 19/87 and 25/87, against which A.S. No.
754/02, 759/02, 760/02 and 128/92 were made.
Simultaneously, by separate orders, the Reference Court in
LAOP Nos. 22/87, 24/87, 26/87 and 410/00, which were
matters involving neighbouring lands for the same housing
scheme and which were also remanded back by the High
Court, fixed compensation at the rate of Rs. 13-14/- per sq.
ft., against which appeals were also filed. All these appeals
were decided by the High Court by judgment and order
dated 17/10/03 whereby the High Court reduced the
compensation of 13-14/- per sq. ft. awarded in LAOP Nos.
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22/87, 24/87, 26/87 and 410/00 by the Reference Court
to 6.25/- per sq. ft., while A.S. Nos. 754/02, 759/02,
760/02 and 128/92 were dismissed upholding the
compensation @ 6/- per sq. ft.
1. We have heard the learned counsel appearing on behalf of
the parties at length. The principal issue that arises for our
consideration is what would be the reasonable
compensation for the acquired lands in the present case.
The learned counsel for Appellants contended before us
that the Reference Court in LAOP Nos. 22/87, 24/87,
26/87 and 410/00 fixed compensation at the rate of Rs.
13-14/- per sq. ft., therefore, the appellants are also
entitled to the same amount of compensation and that the
High Court by its impugned judgment and order dated
17/10/03 erroneously fixed the market value @ Rs.6.25/-
and 6/- by overlooking the evidence of sale instances (i.e.
Ex. C15, C16 and C17) which shows the market value of
the adjoining lands at Rs. 19-20/- per sq. ft. Further, the
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learned counsel for appellants contended that the
deduction of 1/3rd towards development charges is illegal
and not sustainable.
1. We have considered the evidence on record and appreciated
the documents to determine the just and fair market
value of the acquired lands. The High Court by its
impugned judgment and order dated 17.10.2003
considered Exhibit C3 which is a sale deed in which the
sale of the adjoining land was made at the rate of Rs.
10/- per sq ft. The evidence produced further proves that
this land is on the Nasiyanur Road and very near and
almost adjacent to the land acquired. Therefore, this
piece of evidence is very valuable and dependable for
determining the market value in the present case.
However, this sale deed pertains to a small portion of
land i.e. one acre and four cents, while the acquired land
is a large tract of land.
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1. The legal position in this regard has been reiterated by this
court time and again. It was held in Smt.Kausalya Devi
Bogra and Ors. Vs. Land Acquisition Officer, Aurangabad
& Anr. reported at (1984) 2 SCC 324, (in paragraph 13)
that: -
“Where large tracts of land are acquired, valuation in transaction in regard to smaller properties does not offer a proper guideline and therefore, cannot be taken a real basis for determining compensation. For determining the market value of a large property on the basis of a sale transaction for smaller property a deduction should be given.”
Besides, in Kasturi & Ors. v. State of Haryana reported at
(2003) 1 SCC 354 it was held that (in paragraph 7):-
“It is well settled that in respect of agricultural land or undeveloped land which has potential value for housing or commercial purposes, normally 1/3rd amount of compensation has to be deducted out of the amount of compensation payable on the acquired land subject to certain variations
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depending on its nature, location, extent of expenditure involved for development and the area required for roads and other civic amenities to develop the land so as to make the plots for residential or commercial purposes.”
1. If we assess the market value of the land acquired at Rs.
10/- per sq ft. on the basis of Ex. C3 and deduct 1/3rd
towards development charges, it comes approximately to
Rs. 6.25 per sq ft. As far as Exs. 15, 16 and 17 are
concerned, in those documents, transaction were made
at the rate 20/- per sq. ft. But the lands pertaining to
those sale deeds are highly developed and better located
being situated right on the Manickampalayam road not
very far from the Mettur road, and the Municipal Colony.
Therefore, if a deduction of 65% should be made as is
done in some cases decided by this Court, the valuation
would come to Rs. 6.25/-. The aforesaid lands covered by
the three exhibits are land of better quality, and better
location with better connectivity. Besides, these are small
pieces of land compared to a large tract of land acquired
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in the present case. Therefore, a deduction of 65% of
land value appears to be just and appropriate. For
quality and location of land, if deduction is permissible at
1/3rd valuation and for smaller piece of land pitted
against large tract of land also another 1/3rd deduction is
permissible, the same would again amount to valuation
being fixed at Rs. 6/- or Rs. 6.25/-. This amount of
compensation was awarded by the High Court in respect
of acquired lands in LAOP Nos. 22/87, 24/87, 26/87
and 410/00. The lands in LAOP Nos. 22/87, 24/87,
26/87 and 410/00 have an access to road which
connects Nasiyanur Road and Manickampalayam Road,
however, such advantages are not available to the land in
the present case as the same are landlocked plots.
Therefore, we uphold the compensation at the rate of Rs.
6/- per sq. ft. in respect of present lands as awarded by
the High Court.
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1. There is also other guidance available on record to
determine the valuation in the form of various awards with
respect to acquisition of adjoining lands. These awards are
important piece of evidence for arriving at the market value
acquired land in view of the decision of this court in
Mohammad Raofuddin vs. Land Acquisition Officer
reported at (2009) 14 SCC 367, wherein it was held that
(paragraph 21): -
“….reliance on earlier judgment in respect of a land situated in the same village, acquired only six months ago, could not be said to be an irrelevant factor affecting the determination of market value/ compensation in respect of the land of the appellant.”
1. The High Court in A.S. No. 875 of 1991 and cross-
objection No. 253 of 1992 fixed the market value at
Rs. 6, 99, 934/- for one acre and ten cents, which works
out to Rs. 6/- per sq. ft. The lands are situated in S.No.
147/1, Periasemur village acquired for the same public
purpose pursuant to notification under Section 4 of the Act
dated 15.07.1981. Though the revenue village is different,
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the lands are located very adjacent and in the same locality
having similar facilities. Similarly in A.S. No. 137 of 1993
and the cross-objection No. 72 of 1994, the Division Bench
of the High Court fixed the market value of the land Rs.
5.53 per sq. ft. In this matter the land was covered by S.No.
145/1,2,3 and 4, Erode village acquired for the same Erode
neighbourhood scheme by the notification dated 5/1/1981,
which is next to the present acquired land. In A.S. No. 584
of 1986 in which adjoining land was acquired via
notification dated 14-3-1973, the division bench of the High
Court fixed the market value Rs. 5/- per sq. ft. Since all
these awards have become final and binding, therefore
reliance could be placed on the same. Consequently, the
reasonable compensation and fair market value of the
present acquired land should be Rs. 6/- per sq.ft.
1. The learned counsel for Appellants in Civil Appeal Nos.
1760-1761/04 are also claiming interest on solatium and
additional compensation as the impugned order of the High
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Court was pronounced prior to judgment in Sunder v.
Union of India reported at (2001) 7 SCC 211. Since the
present appeal was pending before this court, therefore, the
ratio of Sunder v. Union of India would entitle the
appellants to receive interest on solatium under section 23
(2) and additional compensation under Section 23 (1A) in
terms of the said decision. It was decided in Gurpreet
Singh v. Union of India reported at (2006) 8 SCC 457 that
such interest can be claimed only from the date of the
judgment in Sunder (supra) i.e. 19.9.2001. Therefore, the
appellants in the Civil Appeal Nos. 1760-1761/04 shall be
entitled to such interest for the period after 19.9.2001, not
the period prior to the same.
1. In view of the aforesaid, we do not find any merit in
these appeals to interfere with the quantum of
compensation awarded by the High Court and
accordingly, dismiss the Civil Appeal Nos. 6875-6877/04
and 7434/04. However, we partly allow the Civil Appeal
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Nos. 1760-1761/04 with respect to interest on solatium
u/s 23(2) and additional compensation u/s 23(1A) of the
Act, which shall be guided by observations and
directions made in paragraph 11 above. The parties are
left to bear their own cost.
............................................J [Dr. Mukundakam Sharma ]
............................................J [ Anil R. Dave ]
New Delhi, September 30, 2010
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