REVENUE DIVISIONAL OFFICER.KURNOOL DIST. Vs M.RAMAKRISHNA REDDY(D) BY LR
Bench: R.V. RAVEENDRAN,A.K. PATNAIK, , ,
Case number: C.A. No.-010362-010362 / 2010
Diary number: 35507 / 2009
Advocates: C. K. SUCHARITA Vs
V. G. PRAGASAM
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Reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 10362 OF 2010 [Arising out of SLP(C) No.35413/2009]
REVENUE DIVISIONAL OFFICER, KURNOOL DIST.
.......APPELLANT
Versus
M. RAMAKRISHNA REDDY(D) BY LRS.
.....RESPONDENTS
O R D E R
R.V. Raveendran, J.
Leave granted. Heard.
2. Respondents were the owners of a sweet
lime orchard measuring 4 acres 38 cents situated in
Survey No.395/3A and 395/4A in Singanapalle village, Owk
Mandal, Kurnool District in Andhra Pradesh. The said
lands, alongwith surrounding lands (in all 58 acres 30
cents) were acquired for construction of a percolation
tank. Possession was taken on 8.6.1988. However, the
preliminary notification under Section 4(1) of the Land
Acquisition Act, 1894 ('Act' for short) was issued only
on 27.8.1993. The Land Acquisition Officer, by award
dated 30.6.1994, offered compensation at the rate of
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Rs.16,000/- per acre. The reference Court determined
the market value of the entire extent of 4 acres 38
guntas as Rs.12,28,500/- by capitalisation of yield
method. It awarded the said sum as compensation with
additional market value at 12% per annum on such market
value from the date of notification under Section 4(1)
of the Act till date of award or possession whichever
was earlier, 30% solatium on the market value and
interest at 9% per annum from date of possession for a
period of one year and thereafter at 15% per annum till
date of payment on the aggregate of compensation,
additional market value and solatium.
3. The appeal by the appellant, challenging
the quantum, as being excessive, was dismissed by the
High Court by the impugned judgment dated 19.3.2009.
The said judgment is under challenge in this appeal by
special leave. The only question that, therefore, arises
for consideration is whether the compensation determined
at Rs.12,28,500/- for 4 acres and 38 cents of land is
excessive.
4. In the year 1987, the claimants had filed
a writ petition for stopping construction of a
percolation tank, alleging that there were 350 sweet
lime trees in their land and that the construction of
the percolation tank would destroy their sweet lime
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garden. The Land Acquisition Officer submitted a report
dated 1.2.1991 to the Collector confirming the existence
of 350 sweet lime trees in the claimants land on
8.6.1988 when possession was taken and the destruction
of all those trees due to stagnation of water on
construction of the percolation tank. They filed a
subsequent writ petition (WP 8665/1992) seeking a
direction for payment of compensation for the land and
350 sweet lime trees, as they were dispossessed, without
there being any acquisition. The High Court of Andhra
Pradesh directed the State Government to pay
compensation at the earliest in respect of the land and
350 sweet lime trees. It is thereafter that the
acquisition proceedings were initiated, by issuing a
notification dated 27.8.1993 under Section 4(1) of the
Act. The Land Acquisition Officer, while making the
award, did not value the land as a sweet lime orchard.
He ignored the sweet lime trees in the land and valued
it as bare land at Rs.16,000/- per acre (Rs.70,080/- for
the entire land). The Reference Court, after referring
to the factual background and the evidence, adopted the
yield capitalisation method, to arrive at the
compensation. It held that the net annual income
realised by the respondents was Rs.270/- per sweet lime
tree per annum or in all Rs.94,500/- from the entire
orchard with 350 trees. It adopted the multiplier of 13
and arrived at the compensation for the acquired land
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with the sweet lime trees as 94500 x 13 = Rs.12,28,500/-
(that is Rs.280,479/45 per acre).
5. In this appeal, the State is aggrieved by
the multiplier of 13 adopted by the Reference Court. It
is pointed out that though the High Court had found the
multiplier of 13 to be on the higher side, it failed to
interfere with the judgment of the Reference Court. Mr.
I. Venkatanarayana, learned senior counsel for the
appellant submitted that the appropriate multiplier
should be 8, but under no circumstances it should be
more than 10. On the other hand, Mr. R. Venkataramani,
learned senior counsel appearing for the respondent
relied upon the decision of this Court in Union of India
Vs. Shanti Devi, (1983) 4 SCC 542 where this Court held
that a multiplier of 13 would be appropriate for
determining market value by capitalisation of income.
The decision in Shanti Devi relied on by the respondents
did not relate to a fruit tree grove, but an
agricultural crop land. The decision refers to other
decisions where multiplier of '8' was adopted.
6. This Court has considered this issue in
several decisions - State of Haryana Vs. Gurcharan Singh
- 1995 Supp.(2) SCC 637, Land Acquisition Officer
Malaprabha Dam Project Saundatti Vs. Madivalappa
Basalingappa Melavanki - (1995) 5 SCC 670, State of
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Gujarat Vs. Rama Rana - (1997) 2 SCC 693, (4) Krishi
Utpadan Mandi Samiti Vs. Malik Sartaj Wali Khan & Anr.-
(2001) 10 SCC 660 and Airports Authority of India Vs.
Satyagopal Roy & Ors. - (2002) 3 SCC 527. In Madivalappa
Basalingappa Melavanki, this Court held that generally a
multiplier of 10 would be appropriate but depending on
the special facts and circumstances, the multiplier may
vary. In Rama Rana and Krishi Utpadan Mandi Samiti,
this Court adopted a multiplier of 10. In Gurcharan
Singh and Airports Authority of India, this Court
applied a multiplier of 8 for arriving at the market
value of orchard land. The general trend is to adopt a
multiplier of 8 to 10 in regard to plantations, fruit
groves and orchards and a multiplier ranging from 10 to
12 to agricultural crop land.
7. There are no special circumstances to
apply the higher multiplier of 12 or 13 or the lower
multiplier of 8. Having regard to the evidence in
regard to the nature, standard and position of the
orchard, we are of the view that the standard multiplier
of 10 should be applied. Therefore, the compensation
would be Rs.94,500 x 10, that is Rs.9,45,000/- for the
entire extent of 4 acres 38 cents (land with the trees).
8. The Reference Court has awarded
additional amount under Section 23(1A) at 12% per annum
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from the date of preliminary notification (27.8.1993).
Award of additional amount under Section 23(1A) of the
Act would arise only where the possession is taken after
the notification under Section 4(1) of the Act. Section
23(1A) permits additional amount to be awarded from the
date of notification under Section 4(1) of the Act, to
the date of award of Collector or the date of taking
possession of the land, whichever is earlier. Where
possession is taken prior to the date of notification
under Section 4(1) of the Act, no additional amount is
awardable under Section 23(1A) of the Act. Award of such
amount cannot be sustained.
9. This appeal raises yet another issue. The
reference Court has awarded interest under Section 28 of
the Act from the date of possession, that is 8.6.1988,
and not from the date of notification under Section 4(1)
of the Act. The High Court has not interfered with the
award of such interest. The appellant relied upon
decisions of this Court in R.L. Jain(D) by LRs. Vs. DDA
& Ors., (2004) 4 SCC 79 and in Special Land Acquisition
Officer Vs. Karigowda & Ors., (2010) 5 SCC 164 to
contend that interest could be awarded only from the
date of notification under Section 4(1) of the Act, even
where possession had been taken on a date prior to the
date of preliminary notification. We, therefore, hold
that interest under Section 28 of the Act could have
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been awarded only from the date of preliminary
notification, even if possession was taken prior to the
date of the preliminary notification.
10. Though respondents are not entitled to interest
under Section 28 of the Act, from a date prior to the
date of preliminary notification, they are entitle to
damages for wrongful use and damages of the lands from
the date of possession till date of notification under
Section 4(1) of the Act. In R.L. Jain (supra), this
court held:
“In a case where the landowner is
dispossessed prior to the issuance of
preliminary notification under Section 4(1)
of the Act the Government merely takes
possession of the land but the title thereof
continues to vest with the landowner. It is
fully open for the landowner to recover the
possession of his land by taking appropriate
legal proceedings. He is therefore only
entitled to get rent or damages for use and
occupation for the period the Government
retains possession of the property. Where
possession is taken prior to the issuance of
the preliminary notification, in our
opinion, it will be just and equitable that
the Collector may also determine the rent or
damages for use of the property to which the
landowner is entitled while determining the
compensation amount payable to the landowner
for the acquisition of the property. The
provisions of Section 48 of the Act lend
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support to such a course of action. For
delayed payment of such amount appropriate
interest at prevailing bank rate may be
awarded.”
11. The above position is reiterated in Karigowda
(supra). It is clear that even if the land owner may not
be entitled to interest from the date of possession but
only from the date of preliminary notification, he will
be entitled to compensation for wrongful use and
occupation from the date of actual dispossession till
the date of notification under Section 4(1) of the Act.
In this case, there is already a clear finding that the
loss of income per year is Rs.94,500/- from the acquired
lands. Therefore, instead of relegating the parties for
a further enquiry in regard to damages for wrongful use
and occupation from the date of dispossession to date of
preliminary notification, we proceed to determine the
same at Rs.94,500/- per annum for the period from
8.6.1988 to 27.8.1993 (which is rounded of to five
years) with interest at 6% per annum from 30.6.1994 to
date of payment.
12. In view of the above, this appeal is allowed in
part as follows:
(a) The compensation for the land acquired (4 acres
38 cents) is determined as Rs.9,45,000/- with solatium
under Section 23(2) of the Act.
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(b) The respondents will also be entitled to damages
of Rs.4.72,500/- (at the rate of Rs.94,500/- per annum)
for use and occupation, for the period between date of
dispossession and date of preliminary notification.
(c) The respondent will be entitled to interest on
the amount due under para (a) less the amount awarded by
the Land Acquisition Officer, at the rate of 9% per
annum for one year from 27.8.1993 and thereafter at the
rate of 15% per annum on the enhanced amount, under
Section 28 of the Act.
(d) The respondents shall be entitled to interest on
the amount due under para (b) above, at the rate of 6%
per annum from 30.6.1994 (date of award) till date of
payment.
(e) Parties to bear their own costs.
......................J. ( R.V.
RAVEENDRAN )
New Delhi; ......................J. December 08, 2010. ( A.K. PATNAIK )