BHULE RAM Vs UNION OF INDIA
Bench: B.S. CHAUHAN,V. GOPALA GOWDA
Case number: C.A. No.-006251-006251 / 2010
Diary number: 19716 / 2010
Advocates: SHOBHA Vs
PUNEET TANEJA
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REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6251 of 2010
Bhule Ram …Appellant Versus
Union of India & Anr. …Respondents
J U D G M E N T
Dr. B.S. CHAUHAN, J.
1. This appeal has been filed against the judgment and order dated
8.12.2009 passed by the High Court of Delhi at New Delhi in Land
Acquisition Appeal No. 154 of 2007 by which the High Court has
assessed the market value of the land @Rs.6,51,000/- per acre
modifying the award under Section 18 of the Land Acquisition Act,
1894 (hereinafter referred to as the ‘Act’) under which the land had
been assessed @Rs.5,99,850/- per acre. The appellant claimed that
his land ought to have been assessed @Rs.10,00,000/- per acre.
2. Facts and circumstances giving rise to this appeal are that:
A. Land comprised in Khasra Nos. 752(4-16), 753(4-16), 765(4-
16), in all 24 bighas, in which the appellant had 1/3rd share and Khasra
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Nos. 757 (6-15), 758(4-17) and 761(4-16), in all 16 bighas 8 biswas
(full share), situated in revenue village Aali, Delhi, stood notified
under Section 4 of the Act for the purpose of construction of Ash
Pond at Badarpur Thermal Power Station on 16.10.1992 alongwith a
huge tract of land belonging to other persons in different villages.
B. In respect of the said land, a declaration under Section 6 of the
Act was made on 23.3.1993. The award under Section 11 of the Act
was made on 6.6.1994 assessing the market value of the land of the
appellant @Rs.4,65,000/- per acre.
C. Aggrieved, the appellant preferred a reference under Section 18
of the Act and the Reference Court made the award dated 10.1.2007
assessing the market value of the land @Rs.5,99,850/- per acre with
other statutory benefits.
D. Appellant preferred appeal under Section 54 of the Act before
the High Court claiming further enhancement contending that his
land ought to have been assessed @Rs.10,00,000/- per acre. The High
Court disposed of the appeal vide impugned judgment and order dated
8.12.2009 assessing the market value of the land @Rs.6,51,000/- per
acre placing reliance on other judgments in appeal before the High
Court.
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Hence, this appeal.
3. Ms. Shobha, learned counsel appearing for the appellant and
Ms. Priya Hingorani, learned counsel appearing in other connected
appeals have raised serious issues that the land ought to have been
assessed at the rate on which the land covered by the same notification
under Section 4 of the Act in the neighouring village have been
assessed. Therefore, the appeal deserves to be allowed.
4. Appeal is opposed by Mr. Puneet Taneja and Ms. Rachna
Srivastava, learned counsel appearing for the respondents submitting
that the market value of the land of the appellant cannot be assessed
on the basis of compensation paid in the adjacent village for the
reason that the land is not similar in any circumstance, either in
quality or geographical situation/location, and thus, there is nothing
on record on the basis of which it can be held that the appellant is
entitled for the same compensation which had been given to other
claimants in different villages. Thus, the appeal is liable to be
dismissed.
5. We have considered the rival submissions made by learned
counsel for the parties and perused the record.
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6. The scheme of the Act is that every man’s interest is to be
valued rebus sic stantibus, just as it occurs at the time of the
notification under Section 4(1). Thus, the assessing authority must
take into consideration various factors for determining the market
value, but exclude the advantages due to the carrying out of the
purpose of acquisition and remote potentialities. It is the duty of the
claimant that he must produce the relevant evidence for determining
the market value while filing his claim under Section 9 of the Act
atleast before the trial court or before the reference court for the
reason that the appellate court may not permit the party to adduce
additional evidence in appeal.
7. The market value of the land is to be assessed as per Section 23
of the Act. Valuation of immoveable property is not an exact science,
nor it can be determined like algebraic problem, as it abounds in
uncertainties and no strait-jacket formula can be laid down for
arriving at exact market value of the land. There is always a room for
conjecture, and thus the court must act reluctantly to venture too far in
this direction. The factors such as the nature and position of the land
to be acquired, adaptability and advantages, the purpose for which the
land can be used in the most lucrative way, injurious affect resulting
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in damages to other properties, its potential value, the locality,
situation and size and shape of the land, the rise or depression in the
value of the land in the locality consequent to the acquisition etc., are
relevant factors to be considered. Section 23 mandates that the market
value of the land is to be assessed at the time of notification under
Section 4 of the Act. Therefore, value which has to be assessed is the
value to the owner who parts with his property and not the value to the
new owner who takes it over. Fair and reasonable compensation
means the price of a willing buyer which is to be paid to the willing
seller. Though the Act does not provide for “just terms” or “just
compensation”, but the market value is to be assessed taking into
consideration the use to which it is being put on acquisition and
whether the land has unusual or unique features or potentialities.
(Vide: Raja Vyricheria Narayana Gajapatraju Bahadur
Garu v. Revenue Divisional Officer, Vizianagaram, AIR 1939 PC
98; and Adusumilli Gopalkrishna v. Spl Deputy Collector (Land
Acquisition), AIR 1980 SC 1870).
8. The concept of guess work is not unknown to various fields of
law as it applies in the cases relating to insurance, taxation,
compensation under the Motor Vehicles Act, 1988 as well as under
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the Labour Laws. The court has a discretion applying the guess work
to the facts of the given case but it is not unfettered and has to be
reasonable having connection to the facts on record adduced by the
parties by way of evidence. The court further held as under:
“‘Guess’ as understood in its common parlance is an estimate without any specific information while “calculations” are always made with reference to specific data. “Guesstimate” is an estimate based on a mixture of guesswork and calculations and it is a process in itself. At the same time “guess” cannot be treated synonymous to “conjecture”. “Guess” by itself may be a statement or result based on unknown factors while “conjecture” is made with a very slight amount of knowledge, which is just sufficient to incline the scale of probability. “Guesstimate” is with higher certainty than mere “guess” or a “conjecture” per se.”
(See also: Thakur Kamta Prasad Singh v. State of Bihar, AIR 1976
SC 2219; Special Land Acquisition Officer v. Karigowda & Ors.,
AIR 2010 SC 2322; and Charan Das & etc. etc. v. H.P. Housing &
Urban Development Authority & Ors. etc., (2010) 13 SCC 398).
9. In Trishala Jain & Anr. v. State of Uttaranchal & Anr., AIR
2011 SC 2458, this Court held that in case the parties do not lead any
evidence on record it is difficult for the court to award compensation
merely on the basis of imagination/conjectures, etc. The Act provides
for compensation for acquisition of land and deprivation of the
property which is reasonable and just. The court must avoid relying on
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a sham transaction which lacks bona fide and which had been
executed for the purpose of raising the land price just before the
acquisition to get more compensation for the reason that fraudulent
move or design should not be considered as a proof in such cases
though such a conclusion can be inferred from the facts and
circumstances of the case.
10. The market value of the land should be determined taking into
consideration the existing geographical situation of the land, existing
use of the land, already available advantages, like proximity to
National or State Highway or road and/or notionally or intentionally
renowned tourist destination or developed area, and market value of
other land situated in the same locality or adjacent or very near to
acquired land and also the size of such a land. (Vide: Viluben
Jhalejar Contractor v. State of Gujarat, AIR 2005 SC 2214;
Executive Engineer, Karnataka Housing Board v. Land
Acquisition Officer & Ors., AIR 2011 SC 781; Bilkis & Ors. v.
State of Maharashtra & Ors., (2011) 12 SCC 646 and Sabhia
Mohammed Yusuf Abdul Hamid Mulla v. Special Land
Acquisition Officer & Ors., AIR 2012 SC 2709).
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11. Where huge tract of land had been acquired and the same is not
continuous, the court has always emphasised on applying the principle
of belting system for the reason that where different lands with
different survey numbers belonging to different owners and having
different locations, cannot be considered to be a compact block. Land
having frontage on the highway would definitely have better value
than lands farther away from highway. (Vide: Andhra Pradesh
Industrial Infrastructure Corporation Limited v. G. Mohan
Reddy & Ors., (2010) 15 SCC 412).
12. In Ashrafi & Ors. v. State of Haryana & Ors., AIR 2013 SC
3654, this Court emphasised on belting system and observed that
while determining the market value of the land, the court must be
satisfied that the land under exemplar is a similar land.
(See also: Sher Singh etc. etc. v. State of Haryana & Ors., AIR
1991 SC 2048).
13. In Executive Engineer (Electrical), Karnataka Power
Transmission Corporation Ltd. v. Assistant Commissioner &
Land Acquisition Officer, Gadag & Ors., (2010) 15 SCC 60, this
Court held that in towns and urban areas, distance of half kilometer to
one kilometer makes considerable difference in price of the land.
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Therefore, the court has to determine the market value on the basis of
the material produced before it keeping in mind that some of the lands
were more advantageously situated.
14. In Ramanlal Deochand Shah v. State of Maharashtra &
Anr., AIR 2013 SC 3452, this Court held that the burden of proof lies
on the land owner and in case he does not lead any evidence in
support of his claim to prove the inadequance of market value fixed of
the land acquired, the court cannot help him.
(See also: Jawajee Nagnatham v. Revenue Divisional Officer,
Adilabad, A.P. & Ors., (1994) 4 SCC 595; and Land Acquisition
Officer & Sub-Collector, Gadwal v. Sreelatha Bhoopal (Smt) &
Anr., (1997) 9 SCC 628).
15. In view of the above, the law can be summarised to the effect
that the market value of the land is to be assessed keeping in mind the
limitation prescribed in certain exceptional circumstances under
Section 23 of the Act. A guess work, though allowed, is permissible
only to a limited extent. The market value of the land is to be
determined taking into consideration the existing use of the land,
geographical situation/location of the land alongwith the
advantages/disadvantages i.e. distance from the National or State
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Highway or a road situated within a developed area etc. In urban area
even a small distance makes a considerable difference in the price of
land. However, the court should not take into consideration the use
for which the land is sought to be acquired and its remote potential
value in future. In arriving at the market value, it is the duty of the
party to lead evidence in support of its case, in absence of which the
court is not under a legal obligation to determine the market value
merely as per the prayer of the claimant.
There may be a case where a huge tract of land is acquired
which runs though continuous, but to the whole revenue estate of a
village or to various revenue villages or even in two or more states.
Someone’s land may be adjacent to the main road, others’ land may
be far away, there may be persons having land abounding the main
road but the frontage may be varied. Therefore, the market value of
the land is to be determined taking into consideration the geographical
situation and in such cases belting system may be applied. In such a
fact-situation every claimant cannot claim the same rate of
compensation.
16. The instant appeal is required to be examined in light of the
aforesaid settled legal propositions.
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The appellant has not put on record as what was his claim under
Section 9 of the Act before the Land Acquisition Collector. The award
had been made relying upon some other awards. In his application for
reference under Section 18 of the Act, the appellant has inter-alia
taken the following grounds:
“(iii) That the land acquisition is very closed and
surrounded by the developed and posh colonies
and industrial area such as Tughlakabad, Railway
Station, Sarita Vihar, Badarpur Town and other
colonies …..
(iv) That the Revenue Estate of Aali is surrounded by
adjacent villages such as Badarpur, Madanpur
Tekhand and Tughlakabad.
(iii) That the land of village Aali is better
situated and has more potential value village
Jaitpur as the land of village Aali is near to
Delhi and main Mathura Road.
(iv) That the Land Acquisition Collector should
have assessed the market value of the land in
question on the basis of the judgment of the
courts of surrounding villages as
Tughlakabad, Tekhand, Badarpur,
Madanpur Khadar. Several awards of the
Collector or courts are based on the sale
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transactions of each other being same area
and same potential value.”
17. The Reference Court while determining the market value of the
land recorded the following findings:
“Since the instances of sale in land in village Aali
relied by respondents and referred by LAC in the Award
are available the sale prices of the land in village Jasola,
Tughlakabad and Badarpur is not required to be looked
into. Further it has not been proved on record in case the
potentiality and quality of land in village Jasola and
Tughlakabad is the same as that of village Aali and as
such the sale deeds pertaining to aforesaid villages
cannot be relied upon to assess the market value in
village Aali. It has further come on record in other cases
pertaining to same award the village Madanpur Khadar
is located between village Jasola and Aali and
distance between two villages is about 3 Kms. Further
Mathura Road is stated to be about 6 Kms. from the
acquired land. Even village Tughlakabad and
Badarpur are more beneficially located than village
Aali. For the foregoing reasons, the rate of land in village
Jasola, Badarpur and Tughlakabad cannot be compared
to assess the rate of land in village Aali and Ex.P7, 8, 9
and 10 are not relevant.
It may also be observed that the acquired land on
the date of notification under Section 4 was being
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utilized for agricultural purposes and no electrical
and municipal connection for water was available.
Even the purpose of acquisition in adjacent land, falling
in village Jaitpur was for construction of ash pond and as
such there could not have been any substantial
appreciation of prices, as no building activities could
have taken place. In view of above, the land in village
Aali cannot be compared with villages Jasola and
Tughlakabad.” (Emphasis added)
The Court further held that the three sale deeds referred to by
the Land Acquisition Collector in his award could not provide a
proper guideline for determining the market value of the land acquired
as they relate to land so sought to be acquired where value is less than
land free from encumbrance.
18. Before the High Court, learned counsel for the appellant relied
solely upon the judgment dated 10.4.2008 passed in appeal preferred
by Bishamber Dayal & Ors. from the same village as is evident from
the impugned judgment. The relevant part thereof reads as under:
“Counsel for the appellant submits that the present case is
covered by a judgment dated 10.4.2008 passed in an
appeal registered as LAA 399/2007 entitled Bishamber
Dayal & Ors. v. UOI & Anr., wherein the compensation
payable to the land owners in respect of the same village
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under the same award was enhanced from Rs.5,99,850/-
per acre to Rs.6,51,000/- per acre with proportionate
statutory benefits including interest on the amount of
additional compensation and solatium on the lines of the
decision of the Supreme Court in the case of Sunder v.
Union of India reported as 93 (2001) DLT 569.”
19. Thus, it is evident that the High Court in the instant case
awarded the compensation as per the demand of the appellant himself.
There is nothing on record to show that any other argument had been
advanced at his behest.
20. Before us, what is being argued are the same issues which have
already been rejected by the Reference court pointing out the distance
of the appellant’s land from the Mathura Road and non-suitability of
comparing with other lands. We do not see any cogent reason to
interfere as the Reference Court has clearly held that the appellant’s
land so acquired had been at a distance of 6 Kms. from the Mathura
Road, while other lands relied upon by the appellant before us are
adjacent to Mathura Road, and thus the lands are surrounded by
hospitals and residential and commercially developed areas.
21. Land of the appellant is situated in revenue estate Aali and
appellant claims compensation at the rate which has been awarded in
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revenue estate Jaitpur. No site plan has been produced showing the
distance between the land in Jaitpur and the appellant’s land, nor any
other evidence is shown to compare the lands and to determine as to
whether the award in respect of the land in Jaitpur could be used as an
exemplar as only on a comparison would it be possible to arrive at a
conclusion that both the lands are similarly situated in all respects.
22. In view of the above, we do not think that the judgments in
RFA No.416 of 1986 dated 6.10.1986, Ram Chander & Ors. v.
Union of India in respect of the land situated in Jasola; and in Hari
Chand v. Union of India, 91 (2001) DLT 602 in respect of the land
situated in Tughlakabad have any relevance in the present appeal.
In view of the above, we do not find any merit in this appeal. It
lacks merit and is accordingly dismissed.
…………......................J. (Dr. B.S. CHAUHAN)
……….........................J. (J. CHELAMESWAR)
NEW DELHI March 28, 2014.
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
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CIVIL APPEAL NO. 4620 of 2009
Raja Ram & Ors. …Appellants
Versus
Union of India & Anr. …Respondents
With
CA Nos.4622, 4624, 4623/2009, SLP(C) Nos.18981, 18982, 18983 and 18984/2008
J U D G M E N T
Dr. B.S. CHAUHAN, J.
In view of the judgment in Civil Appeal No.6251 of 2010, the
abovesaid appeals and special leave petitions are accordingly
dismissed.
…………......................J. (Dr. B.S. CHAUHAN)
……….........................J. (J. CHELAMESWAR)
NEW DELHI March 28, 2014.
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