ATLOOR GOPAIAH Vs THE SPECIAL DEPUTY COLLECTOR(LAND ACQUISITION)
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE DEEPAK GUPTA, HON'BLE MR. JUSTICE HEMANT GUPTA
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-011153-011158 / 2018
Diary number: 37033 / 2018
Advocates: ABHIJIT SENGUPTA Vs
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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.11355 OF 2018 (Arising from SLP(C) Nos.28137/2018)
D. ESWARA NAIDU & ORS. ...APPELLANT(S)
VERSUS
THE SPECIAL DEPUTY COLLECTOR (L.A) ...RESPONDENT(S)
WITH
CIVIL APPEAL NO(S).11153-11158 OF 2018 (Arising from SLP(C) Nos.28139-28144/2018)
CIVIL APPEAL NO(S).11159 OF 2018 (Arising from SLP(C) Nos.28146/2018)
CIVIL APPEAL NO(S).11160 OF 2018 (Arising from SLP(C) Nos.28148/2018)
J U D G M E N T KURIAN, J.
C.A. @ SLP(C) Nos.28137/2017
1. Application for substitution is allowed subject
to all just exceptions after condoning the delay and
setting aside abatement in filing the substitution
application.
2. Permission to special leave petition is granted.
3. Leave granted.
4. Learned senior counsel appearing for the
appellants submits that for the trees covered by the
very same Notification dated 27.09.1985 under Section
4(1) of the Land Acquisition Act, 1894, the
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claimants/similarly situated persons have been awarded
compensation @ Rs.4,000/- per lemon tree, as per the
very same acquisition of 1985.
5. We permit the appellants to go back to the High
Court and seek modification of the impugned judgment.
6. Needless to say that in case similarly situated
persons covered by the very same notification have been
granted compensation @ Rs.4,000/- per lemon tree, the
petitioners herein may not be discriminated on the
ground of delay. However, in the event of grant of
enhancement, they shall not be entitled for interest
for the period of delay.
7. The appeal is, accordingly, disposed of.
Civil Appeal(s) @ SLP(C) Nos. 28139-28144/2018, SLP (C) No. 28146/2018 and SLP© No.28148/2018
1. Leave granted.
2. The issue raised in these appeals pertains
to the claim made by the appellants for enhancement of
compensation for pomegranate trees, which stood in the
land acquired for the purpose of Somashila/Telugu Ganga
Project. The notifications in these cases have been
issued on different dates between 1990 to 1994. The
appellants have been granted compensation at the rate
of Rs.2000/- per Pomegranate Tree. We find from Civil
Appeal Nos.11404-11405 of 2016 that this Court has
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fixed compensation at the rate of Rs.3,000/- per
pomegranate tree, as against Rs.2000/- fixed by the
High Court, in respect of the acquisition for the same
project, for which notification was issued in the year
1994. Having regard to the entire facts and
circumstances of the case, we are of the view that it
would be just, reasonable and proper to fix the
compensation at the rate of Rs.3000/- per Pomegranate
Tree. Therefore, these appeals are disposed of with the
following directions :-
(i) The appellants shall be entitled to
compensation at the rate of Rs.3000/- (Rupees Three
thousand) per Pomegranate Tree along with all statutory
benefits.
(ii) However, they shall not be entitled to
statutory interest for the period of delay in
approaching this Court or the High Court.
(iii) The compensation to the claimants shall be
made within three months from today.
..................,J. (KURIAN JOSEPH)
..................,J. (DEEPAK GUPTA)
..................,J. (HEMANT GUPTA)
NEW DELHI NOVEMBER 20, 2018
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ITEM NO.21+27 COURT NO.2 SECTION XII-A
S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 28137/2018
(Arising out of impugned final judgment and order dated 06-09-2017 in COSR No. 46558/2004 passed by the High Court Of Judicature At Hyderabad For The State Of Telangana And The State Of Andhra Pradesh)
D. ESWARA NAIDU & ORS. Petitioner(s)
VERSUS
THE SPECIAL DEPUTY COLLECTOR (LAND ACQUISITION) Respondent(s)
(IA-137661/2018-APPLICATION FOR SUBSTITUTION IA-137664/2018-CONDONATION OF DELAY IN FILING SUBSTITUTION APPLICATION IA-137667/2018-PERMISSION TO FILE SLPs IA-137668/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) WITH
SLP(C) No. 28139-28144/2018 (XII-A) (IA 145110/2018 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No. 28146/2018 (XII-A)
SLP(C) No. 28148/2018 (XII-A) (IA 146418/2018 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
DIARY NO.42690/2018 (I.A. NO.164975/2018-condonation of Delay in filing) (IA No. 131336/2018 - VACATING STAY)
Date : 20-11-2018 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE DEEPAK GUPTA HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. Thomas P. Joseph, Sr. Adv. Mr. V. Sridhar Reddy, Adv.
Mr. Abhijit Sengupta, AOR
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For Respondent(s) Ms. Prerna Singh, Adv. Mr. Guntur Prabhakar, AOR UPON hearing the counsel the Court made the following O R D E R
SLP (C)No(s). 28137/2018
Application for substitution is allowed subject
to all just exceptions after condoning the delay and
setting aside abatement in filing the substitution
application.
Permission to special leave petition is granted.
Delay condoned.
Leave granted.
The appeal is disposed of in terms of the signed
judgment.
Pending application(s), if any, shall stand
disposed of.
SLP(C) Nos.28139-28144, 28146 & 28148/2018
Leave granted.
The appeals are disposed of in terms of the
signed judgment.
In view of the above, pending application(s), if
any, shall stand disposed of.
DIARY NO.42690/2018
List the matter on 27th November, 2018 to enable
the learned counsel appearing for the respondent to get
instructions.
(NEETU KHAJURIA) COURT MASTER
(RENU DIWAN) ASSISTANT REGISTRAR
(Signed judgment is placed on the file.)