ALI MOHAMMAD BEIGH Vs STATE OF J & K
Bench: KURIAN JOSEPH,R. BANUMATHI
Case number: C.A. No.-004295-004297 / 2017
Diary number: 30372 / 2015
Advocates: RAHUL GUPTA Vs
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REPORTABLE IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 4295-4297 OF 2017 (Arising out of SLP(C) Nos.3726-3728 of 2016)
ALI MOHAMMAD BEIGH AND ORS. …Appellants
Versus
STATE OF J & K ...Respondent
J U D G M E N T
R. BANUMATHI, J.
Leave granted.
2. These appeals arise out of the common judgment and order
dated 24.09.2013 and 15.05.2015 passed by the High Court of
Jammu and Kashmir at Srinagar dismissing CIA No.211 of 2009
along with Cross Appeal No.64 of 2011 and Review Petition Civil
No. 07 of 2013 affirming the compensation of Rs.2,50,000/- per Kanal
awarded to the appellants by the Reference Court.
3. Brief facts which led to filing of these appeals are as follows:
Notification dated 16.06.1997 was issued by the Collector, Lakes and
Waterways Development Authority (LAWDA), Srinagar vide
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No.C-LDA/452-64, under Section 4(1) of the Jammu and Kashmir
Land Acquisition Act for the acquisition of land measuring 505 Kanal
06 Marlas situated at Chandapora, Tehsil and District Srinagar, for the
construction and development of housing colony for the resettlement
of dislocated families of the Dal dwellers. On 01.06.1999, a Final
Award was passed by the Collector, LAWDA, Srinagar under the
Jammu and Kashmir Land Acquisition Act vide No. G-LDA 293-98 in
respect of land measuring 505 Kanal 06 Marlas situated at
Chandapora, Tehsil and District Srinagar. The Land Acquisition
Officer assessed the compensation amount payable to the
applicants/estate holders at the rate of Rs.1,50,000/- per Kanal
Abi-Bagh, Rs.1,40,000/- per Kanal for Abi-Awal and Rs.1,30,000/- for
Gair-Mumkin. On 01.06.1999, Collector passed the Final Award
fixing compensation rates: (i) Abi-Bagh irrigated Orchard land
(Rs.1.50 lacs per Kanal); (ii) Abi-Awal agricultural land (Rs.1.40 lacs
per Kanal); and (iii) Gair-Mumkin Barren land (Rs.1.30 lacs per
Kanal).
4. Being aggrieved by the compensation awarded by the
Collector, LAWDA, Srinagar, the appellants sought reference to the
District Judge/Reference Court to establish their claims for enhanced
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compensation. The Reference Court vide judgment dated
31.10.2008 held that the appellants are entitled to get compensation
of Rs.2,50,000/- per Kanal and also awarded compensation to the
tune of Rs.10,000/- per Kanal on account of fencing.
5. Feeling aggrieved by the compensation awarded by the
Reference Court, State filed appeal CIA No.211 of 2009. Claimants
have filed Cross Appeal bearing No.64 of 2011, seeking
enhancement of compensation to Rs.4,00,000/- per Kanal. The High
Court dismissed the State’s appeal. The Cross Appeal filed by the
appellants was also dismissed by the High Court holding that the
appellants have not led any evidence which could have been the
basis for enhancing compensation to Rs.4,00,000/- per Kanal as has
been done in other cases. The review petition filed by the appellants
also came to be dismissed. Being aggrieved by the dismissal of their
Cross Appeal and the review, the appellants have filed these appeals.
6. Learned counsel for the appellants submitted that in the case of
Reference No.5 of 2002 titled Shamim Ahmed Dar and Ors. vs.
Collector, LAWDA, the Reference Court granted compensation at
the rate of Rs.4,00,000/- per Kanal for the acquired land situated in
the same village Chandapora where the acquired land of the
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appellants was also situated and while so the Reference Court erred
in not granting the same rate of compensation, that is at the rate of
Rs.4,00,000/- per Kanal to the appellants. Learned counsel further
contended that Reference Court was not right in discriminating the
appellants by granting compensation to them only at the rate of
Rs.2,50,000/- per Kanal while in the case of adjacent land owners
compensation has been fixed at the rate of Rs.4,00,000/- per Kanal.
7. Per contra, learned counsel for the respondent–State submitted
that the appellants have failed to adduce evidence to justify their
claim qua compensation to the tune of Rs.4,00,000/- granted to the
land owners. On the contrary, it was submitted that the land owners
in Reference No.5 whose compensation has been enhanced to
Rs.4,00,000/- have proved their case by adducing evidence in
support of the said enhanced compensation. It was urged that the
case of the appellants can in no way be compared with Reference
No.5 and other cases inasmuch as in the said reference, land owners
have clearly proved the rate at Rs.4,00,000/- per Kanal as per the
market rate and the High Court rightly dismissed the Cross Appeal of
the appellants and the impugned judgment warrants no interference.
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8. We have carefully considered the rival contentions and also
perused the impugned judgment and the materials on record.
9. Admittedly, the land measuring 65 Kanal ½ Marla of the
appellants herein comprising of Khasra Nos. 115, 363/118, 179, 155,
197, 155, 90, 157, 100, 372/112, 102, 172, 173, 14 4 Min, 198, 148
and 194 covered by Reference No.15/2002 was acquired for the
purpose of resettlement of Dal dwellers in the year 1997-1999. In or
about the same time, the lands adjacent to the land of the appellants
in Chandapora, Bhagichandpora and Pazwalpora were also acquired
for the same purpose of resettlement of Dal dwellers by various
references. Comparative table of the details of acquisition of lands
of the appellants and the other land acquired in Chandapora,
Bhagichandpora and Pazwalpora is as under:
Village S.4(1) Notification
S.6 Declaration
Final Award Reference Court Award
Chandapor a
10.01.1997 02.06.1997 01.06.1999 Reference No.15/2002 DOA 31.10.2008 Reference No.5/2002 DOA 03.11.2008
Bhagi-Chan dapora
24.06.1997 05.07.1997 01.06.1999 Reference 1/2003 6/2002 DOA 03.11.2009
Pazwalpora 16.06.1997 05.07.1997 14.07.1999 Reference No.7/2002 DOA 03.11.2009
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10. Learned counsel for the appellants has drawn our attention
towards the fact that the villages of Chandapora, Bhagichandapora
and Pazwalpora are situated adjacent to each other and share a
common border/boundary with each other. The inter se distance
between these villages is not much, however, centre to centre
distance between these villages is less than half a kilometre. The
learned counsel has also drawn our attention to the Site Plan
showing inter se location of these villages and the land acquired there
from by the Collector, LAWDA, Srinagar, Jammu and Kashmir in the
year 1999, for the public purpose of re-settlement of Dal dwellers,
which was obtained under the Right to Information Act, 2005 [RTI
Act]. In response to the information sought by the appellants under
the RTI Act, communication dated 08.12.2015 was sent stating that
the villages of Chandapora, Bhagichandpora and Pazwalpora are
situated adjacent to each other and shared a common
border/boundary with each other. The Site Plan showing the location
of the villages of Chandapora, Bhagichandpora and Pazwalporas
also fortifies the information furnished that the above three villages
are situated adjacent to each other and share a common
border/boundary with each other.
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11. In cases of acquisition of land in Bhagichandpora and
Pazwalpora in Reference Nos.1/2003, 6/2002 and 7/2002, the
Reference Court, after referring to the evidence adduced by the
claimants thereon and also after referring to assessment of market
rate by Tehsildar at Rs.4,00,000/- per Kanal, held that the land
owners are entitled to compensation for the acquired land at the rate
of Rs.4,00,000/- per Kanal with solatium (Jabirana) at the rate of 15%
apart from interest @ 6% per annum on the enhanced compensation
in excess to the sum awarded by the Collector, LAWDA.
12. As noted earlier, village Chandapora is situated adjacent to
villages Bhagichandpora and Pazwalpora; while so, there was no
reason why the Reference Court differentiated the land of the
appellants-land owners of the acquired land in Chandapora land
Reference No.15/2002 by awarding lesser compensation of
Rs.2,50,000/-. On a perusal of the judgment of the Reference Court
in Reference No.15 of 2002, it is seen that the witnesses were
examined by the appellants to substantiate their case that the market
rate of the land in village Chandapora in the year 1998 was about
Rs.8,00,000/- per Kanal. Though the Tehsildar of the area
recommended Rs.2,50,000/- per Kanal, the witnesses have stated
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that the compensation fixed by Tehsildar was not reliable and not
based on any material. The appellants have also produced a sale
deed by one Mr. Bansilal under which he sold a small strip of land
measuring 1360 sq. feet in the vicinity of the acquired land for an
amount of Rs.1,00,000/-. But the Reference Court discarded the
evidence of witness Bansilal on the ground that under the sale deed
only a small area of land was sold and the sale deed cannot be taken
to be a representative character of the entire land. In our view, the
Reference Court was not right in discarding the said sale deed which
was supported by oral evidence of the witnesses, to substantiate their
claim that the market rate assessed by the Tehsildar at Rs.2,50,000/-
was not a fair compensation.
13. When the lands are more or less situated nearby and when the
acquired lands are identical and similar and the acquisition is for the
same purpose, it would not be proper to discriminate between the
land owners unless there are strong reasons. In Union of India vs.
Bal Ram and Another (2010) 5 SCC 747, this Court held that if the
purpose of acquisition is same and when the lands are identical and
similar though lying in different villages, there is no justification to
make any discrimination between the land owners to pay more to
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some of the land owners and less compensation to others. The same
was the view taken in Union of India vs. Harinder Pal Singh and
Others. (2005) 12 SCC 564, where this Court held as under:-
“15. We have carefully considered the submissions made on behalf of the respective parties and we see no justification to interfere with the decision of the Division Bench of the Punjab and Haryana High Court which, in our view, took a pragmatic approach in fixing the market value of the lands forming the subject-matter of the acquisition proceedings at a uniform rate. From the sketch plan of the area in question, it appears to us that while the lands in question are situated in five different villages, they can be consolidated into one single unit with little to choose between one stretch of land and another. The entire area is in a stage of development and the different villages are capable of being developed in the same manner as the lands comprised in Kala Ghanu Pur where the market value of the acquired lands was fixed at a uniform rate of Rs 40,000 per acre. The Division Bench of the Punjab and Haryana High Court discarded the belting method of valuation having regard to the local circumstances and features and no cogent ground has been made out to interfere with the same.
16. In our view, in the absence of any contemporaneous document, the market value of the acquired lands of Village Kala Ghanu Pur which were acquired at the same time as the lands in the other five villages was correctly taken to be a comparative unit for determination of the market value of the lands comprising the lands forming the subject-matter of the acquisition proceedings under consideration…….”
14. When the lands are acquired at the same time and for the same
purpose that is for resettlement of Dal dwellers, the lands situated in
three different villages namely, Chandapora, Bhagichandpora and
Pazwalpora, and since the land is similar land, it would be unfair to
discriminate between the land owners and other references and the
appellants who are the land owners in Reference No.15 and pay less
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that is Rs.2,50,000/- per Kanal to the appellants and pay more to
other land owners that is Rs.4,00,000/- per Kanal. Impugned
judgments of the High Court in CIA No. 211/2009 and Cross Appeal
No. 64/2011 are to be set aside by enhancing the compensation to
Rs.4,00,000 per Kanal. As a sequel to this, the order passed in
review is also to be set aside.
15. In the result, the impugned judgments are set aside and these
appeals are allowed. It is held that the appellants are at par with
other land owners whose lands were acquired in Bhagichandpora
and Pazwalpora in other references, and hence they are also entitled
to enhanced compensation of Rs.4,00,000/- per Kanal with 15%
solatium (Jabirana) and all other statutory benefits. No costs.
…….…………...………J. [KURIAN JOSEPH]
…………….……………J. [R. BANUMATHI]
New Delhi; March 21, 2017
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