LUCKNOW DEVELOPMENT AUTHORITY VICE CHAIRMAN Vs GOPAL DAS (D) THR.LRS.
Bench: HON'BLE MR. JUSTICE L. NAGESWARA RAO, HON'BLE MR. JUSTICE HEMANT GUPTA
Judgment by: HON'BLE MR. JUSTICE L. NAGESWARA RAO
Case number: C.A. No.-005820-005820 / 2019
Diary number: 9286 / 2014
Advocates: ABHISTH KUMAR Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5820 OF 2019 (ARISING OUT OF SLP (CIVIL) NO. 10151 OF 2014)
LUCKNOW DEVELOPMENT AUTHORITY & ANR.
.....APPELLANT(S)
VERSUS
GOPAL DAS (DECEASED) THROUGH LRs & ORS.
.....RESPONDENT(S)
J U D G M E N T
HEMANT GUPTA, J.
Leave granted.
2) The appellant-Lucknow Development Authority1 is aggrieved
against the judgment and order passed by the Division Bench of
Lucknow Bench of the Allahabad High Court on January 15, 2014
whereby the order dated July 29, 2011 passed by LDA was
quashed. The appellants were also made liable to pay costs of
Rs.1,00,000/- with the direction to recover the costs from the
authorities who have been instrumental in passing the impugned
order.
1 for short, ‘LDA’
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3) The facts leading to the present appeal are that LDA acquired total
land measuring 168.592 hectares (666 Bigha, 7 Biswa, 8 Biswansi,
8 Kachwansi) vide notification dated November 12, 1981 under
Section 4 of the Land Acquisition Act, 1894 for development of
Sitapur Road City Extension Scheme for residential purposes.
Notification under Section 6 read with Section 17 was issued on
December 3, 1981 and the award was published on January 15,
1986.
4) The land of the respondents measuring 1.200 hectares forming
part of land acquired was sought to be released from acquisition
from the State Government under Section 17 of the Uttar Pradesh
Urban Planning and Development Act, 19732. The land was
released from acquisition on May 23, 2011 whereby an order of
restoration of land in question of Khasra Nos. 416 and 417 was
passed in favour of the respondents along with an order of
payment of development fee in terms of Section 17 of the Act.
The respondents were directed to deposit an amount of
Rs.1,57,22,056/- within one week being Rs.1,38,780/- as the cost
of acquisition and Rs.1,55,83,276/- as the amount of development
fee vide separate letter dated July 29, 2011. It is the said order
which has been set aside by the High Court vide order impugned in
the present appeal. The High Court held as under:
2 for short, ‘Act’
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“33. In view of the aforesaid interpretation of word,
"development", it shall be obligatory on the part of the
development authorities like LDA in the present case, to
make some development in accordance to statutory
mandate over the land and its vicinity to make it entitle to
impose development charges in terms of proviso of sub-
section (1) of Section 17 of the Act. Further, the
development charges co-relate with the expenditure
incurred with regard to development activities. The
development activities should be in the vicinity where
citizens' plots, flats or houses exist. In the present case,
from the lay out plan and material on record, it appears
that no development activities have been done towards
west side of the railway line. Whatever development has
been done, it seems to have been done in the Sector-A of
the Scheme towards eastern side of railway line. Neither
any material has been brought on record nor there is any
pleading on record that electricity, sewer line, road
constructed by the LDA is utilized by the petitioner. There is
no material on record which may prove that electricity
connection has also been provided to the petitioner's
premises from the infrastructure of the LDA. National
Highway No.24 is the old road connecting Lucknow and
Sitapur and it does not seem to be part of the development
project of the LDA.
34. …Nothing has been brought on record to establish the
expenditure incurred on development work done over the
land in dispute or in its close vicinity in terms of Section 8
and 9 of the Act from which the petitioner may be
benefited. In absence of any benefit provided to the
petitioner by the development work done by the
development authority or the Lucknow Development
Authority as the case may be, the petitioner or a citizen
may not be subjected to payment of development charges.”
5) Such development charges at the time of restoration are
contemplated in terms of proviso to Section 17(1) of the Act, which
reads as under:
“17. Compulsory acquisition of land.-(1) If in
the opinion of the State Government, any land is
required for the purpose of development, or for any
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other purpose, under this Act, the State Government
may acquire such land under the Provisions of
the Land Acquisition Act,1894:
Provided that any person, from whom any land is so
acquired, may after the expiration of a period of five
years room the date of such acquisition apply to the
State Government for restoration of that land to him
on the ground that the land has not been utilised
within the period for the purpose, for which it was
acquired and if the State Government is satisfied to
that effect it shall order restoration of the land to him
on re-payment of the charges which were incurred in
connection with the acquisition together with interest
at the rate of twelve per cent per annum and such
development charges, if any, as may have been
incurred after acquisition.
(2) Where any land has been acquired by the State
Government, that Government may, after it has taken
possession of the land transfer the land to the
Authority or any local authority for the purpose for
which the land has been acquired on payment by
Authority or the local Authority of the compensation
awarded under that Act and of the charges incurred by
the Government in connection with the acquisition.”
6) Learned counsel for the appellants submits that the land in
question is 138575.25 sq. feet i.e. 12878.741 sq. meters and is
situated between railway line of Aishbagh-Mailani Section and
National Highway No. 24. Since the land in question is part of a
planned scheme of LDA, all necessary external infrastructural
developments like construction of road, electricity, water and sewer
lines have been made available in the area. It is also pointed out
that development under the Act means development of the entire
area as a whole and not only the land of the one or two
landowners. The land in question is part of Master Plan and the
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development of the area cannot be seen in piecemeal. In the
impugned order before the High Court, the competent authority
has recorded the following facts:
“11. …Under the scheme of Sitapur City Extension Scheme
in question, the land admeasuring 168.529 hect. was
acquired in the year 1981. This land is completely
developed land and under this land approx.. 97.1% of the
land is planned land. All the public facilities like Roads,
Electricity, Water, Sewer etc. has been made available over
this land by the authority. In between Railway Line and
National Highways there is total 34-1-0-0 bigha land which
is covered with road (National Highway), hence it comes
within the category of developed land. Since before, the
facilities of roads, electricity and water are available here.
The total acquired land except 19-6-0-0 bigha has been
allotted. However, the land in question is reserved for
future development, and any decision in this regard are not
available in the record. The land in question comes under
the scheme of Sitapur City Extension Scheme. Any zonal
Plan of land situated in between Railway Line and National
Highway is not approved, but by clubbing this area, the
“Road Network Plan” of complete scheme in which all the
sectors have been shown is approved. The aforesaid plan
exists at present and there are no necessity to renew the
lay-out plan of Schemes of the Authority.
12. …In accordance to Report of the Authority, approx. 34
Bigha land between National Highway Lucknow Sitapur
Road and Railway Line has been acquired which is an
Pattinuma, and out of which 15 Bigha land has been
allotted and approx. 19 Bigha land is remain as it is. The
land of the petitioner Shri Gopal Das is included in this 19
Bigha land and out of this aforesaid 19 Bigha land, over the
land of 12 Bigha there are personal buildings etc. are
existed being the encroachment. In this way when the land
of the petitioner has not been planned and has not been
allotted and in part of the land his paint business is
running, then it does not reveal justified in any manner
that the land has been used by the Lucknow Development
Authority. Because the land in question of petitioner has
been acquired by the Lucknow Development Authority for
the use of residential provisions, but the same has not
been used for the said provisions. Therefore on the basis
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of all the aforesaid facts and circumstances, the balance of
convenience is revealed in favour of the petitioner.
Therefore, in such circumstances, the transfer of land in
question is to be considered in favour of petitioner under
Section 17 of the Uttar Pradesh Urban Planning and
Development Act, 1973.”
7) The learned counsel for the appellants submits that the land in
question is situated between railway line and National Highway,
which is measuring 34 Bighas, out of which 15 Bighas has been
allotted and remaining 19 Bighas of land including 12 Bighas of the
respondents has not been allotted. It is the said averment made in
Para 15 which was taken into consideration by the High Court and
returned a finding that the development charges could not be
claimed as there is no development work on the land of the
respondents. It is the said finding which is sought to be supported
by Mr. V.K. Garg, learned senior counsel appearing for the
respondents.
8) Learned counsel for the respondents pointed out that in respect of
some other land, part of the same acquisition has been released in
terms of Section 24 of the Fair Compensation and Transparency in
Land Acquisition, Rehabilitation and Resettlement Act, 2013.
Therefore, the respondents cannot be treated in a discriminatory
manner.
9) We do not find that the findings recorded by the High Court are
sustainable in law. As per the averments made in the counter
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affidavit filed before the High Court and also in the impugned
order, it is stated that 97.1% of the total land acquired is planned
land. Small portion of 19 Bighas including the land of the
respondents has not been planned for the reason that there were
buildings on such area. Therefore, when the appellants state that
the land of the respondents has not been planned or allotted is in
the context that the area has not been plotted. It does not mean
that the appellants have not carried out any development on the
land in question. It is not some part of the land acquired is
required to be taken into consideration, to find out as to whether
any development has been carried out in the land acquired. The
findings of the High Court that the land in question or the vicinity
has not been developed is not the correct reading of the impugned
order passed as it has been clearly stated that 97.1% of the land
acquired has been developed. The development is to be examined
in respect of the land acquired. It is categorical stand of the
appellants that they have constructed road, provided electricity,
water and laid sewer lines and, therefore, the respondents cannot
avoid payment of development charges while seeking restoration
of land in terms of Section 17 of the Act.
10) In view thereof, we find that the judgment passed by the High
Court setting aside the claim of development charges is not
sustainable. Consequently, the appeal is allowed and the said
finding is set aside.
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11) We find that the order quantifying the development charges of
Rs.1,57,22,056/- was raised without giving any opportunity of
hearing to the respondents. Consequently, the demand
letter/order dated July 29, 2011 is set aside with liberty to the
appellants to communicate the amount incurred on acquisition and
development charges in accordance with law. It shall be open to
the respondents to seek remedy, if any, under the Right to Fair
Compensation and Transparency in Land Acquisition, Rehabilitation
and Resettlement Act, 2013 in accordance with law.
.............................................J.
(L. NAGESWARA RAO)
.............................................J. (HEMANT GUPTA)
NEW DELHI;
JULY 24, 2019.