NARENDRA . Vs THE STATE OF UTTAR PRADESH
Bench: HON'BLE MR. JUSTICE A.K. SIKRI, HON'BLE MR. JUSTICE ASHOK BHUSHAN
Judgment by: HON'BLE MR. JUSTICE A.K. SIKRI
Case number: C.A. No.-010429-010430 / 2017
Diary number: 41175 / 2016
Advocates: ROHIT KUMAR SINGH Vs
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 10429-10430 of 2017 (ARISING OUT OF SLP (C) NOS. 2354-2355 OF 2017)
NARENDRA & ORS. .....APPELLANT(S)
VERSUS
STATE OF UTTAR PRADESH & ORS. .....RESPONDENT(S)
J U D G M E N T
A.K. SIKRI, J.
A very limited, but pertinent, question of law arises for
consideration in these appeals. Land of the appellants was
acquired by the Government of Uttar Pradesh vide Notification
dated 12th September, 1986 issued under Section 4(1) of the
Land Acquisition Act, 1894 (hereinafter referred to as the ‘Act’). It
was followed by the declaration dated 24 th February, 1988 issued
under Section 6(1) of the Act. It may be mentioned that vide the
aforesaid Notification, large tracts of land were acquired,
belonging to various land owners/villagers of Village Makanpur
Paragana Loni, Tehsil - Dadri, District Ghaziabad, Uttar Pradesh
for planned development of Vaishali. After the acquisition of this
Civil Appeal Nos. 10429-10430 of 2017 [@SLP(C) Nos. 2354-2355 of 2017] Page 1 of 16
land, it was handed over to Ghaziabad Development Authority
(for short, ‘GDA’) for development.
2) The award dated 18th January, 1990 was passed by the Special
Land Acquisition Officer determining the market value of the
acquired land at the rate of Rs. 50 per square yard. The
appellants as well as other villagers were not satisfied with the
rates so fixed and, therefore, sought the reference under Section
18 of the Act. Matter was referred to the Additional District Judge,
Ghaziabad for determination of market value of the acquired land.
Reference court, vide its judgment and order dated 19 th April,
1999, increased the rate of compensation from Rs.50/- per sq.
yards to Rs.90/- per square yards. Even this increase in the
compensation was not to the satisfaction of the land owners.
Various appeals came to be filed. Appeals were also filed by
these appellants claiming that the compensation be enhanced to
Rs. 115/- per square yards. Some of the other land owners
whose lands were acquired, however, had claimed higher
compensation. The first batch of appeals filed by others was
decided by the High Court by judgment dated 13th November,
2014. The High Court found merit in those appeals and fixed the
compensation at the rate of Rs.297/- per square yards. When the
appeals of the appellants herein came up for hearing before the
Civil Appeal Nos. 10429-10430 of 2017 [@SLP(C) Nos. 2354-2355 of 2017] Page 2 of 16
High Court, the High Court took note of its earlier judgment and
accepted the fact that the land of the appellants was acquired by
the same Notification vide which land of others was acquired
wherein the High Court had awarded the compensation at the
rate of Rs.297/- per square yards. Notwithstanding the same,
insofar as the appellants are concerned, the High Court has
limited the compensation to Rs.115/- per square yards because of
the reasoning that the appellant had demanded compensation at
that rate only and had paid the court fees also accordingly.
Therefore, opined the High Court, it was difficult to allow
compensation at a rate higher than the rate claimed by the
appellants.
3) In this backdrop, the question that falls for consideration is as to
whether the High Court was precluded from granting
compensation at the rate of Rs.297/- per square yards which was
the rate of compensation awarded to other farmers of the said
village whose lands were acquired under the same Notification
and were similarly situated.
4) Before proceeding to discuss the aforesaid question, we may
mention that insofar as the order of the High Court fixing
compensation at the rate of Rs.297/- per square yards is
concerned, special leave petition was filed by the GDA which was
Civil Appeal Nos. 10429-10430 of 2017 [@SLP(C) Nos. 2354-2355 of 2017] Page 3 of 16
dismissed by this Court. Review thereof was sought which was
also dismissed. Even the curative petition filed by the GDA came
to be dismissed. Thus, the order of the High Court granting
compensation at the rate of Rs.297/- per square yards in respect
of these acquisition proceedings has attained finality.
5) After hearing the counsel for the parties, we are of the opinion
that the issue has already been settled by this Court in Ashok
Kumar and Another vs. State of Haryana1 wherein it is held that
it is the duty of the Court to award just and fair compensation
taking into consideration true market value and other relevant
factors, irrespective of claim made by the land owner and there is
no cap on the maximum rate of compensation that can be
awarded by the court and the courts are not restricted to
awarding only that amount that has been claimed by the land
owners/applicants in their application before it. The relevant
paras of this judgment is quoted as under:
“6. Prior to amendment Act 68 of 1984, the amount of compensation that could be awarded by the Court was limited to the amount claimed by the applicant. Section 25 read as under-
Section 25. Rules as to amount of compensation-(1) When the applicant has made a claim to compensation, pursuant to any notice given Under Section 9, the amount awarded to him by the court shall not exceed the amount so claimed or be less
1 (2016) 4 SCC 544
Civil Appeal Nos. 10429-10430 of 2017 [@SLP(C) Nos. 2354-2355 of 2017] Page 4 of 16
than the amount awarded by the Collector Under Section 11.
(2) When the applicant has refused to make such claim or has omitted without sufficient reason (to be allowed by the Judge) to make such claim, the amount awarded by the court shall in no case exceed the amount awarded by the Collector.
(3) When the applicant has omitted for a sufficient reason (to be allowed by the Judge) to make such claim, the amount awarded to him by the court shall not be less than, and may exceed, the amount awarded by the Collector.
The amended Section 25 reads as under:
“Section 25. Amount of compensation awarded by Court not to be lower than the amount awarded by the Collector- The amount of compensation awarded by the Court shall not be less than the amount awarded by the Collector under Section 11.”
The amendment has come into effect on 24.09.1984.
7. The pre-amended provision put a cap on the maximum; the compensation by court should not be beyond the amount claimed. The amendment in 1984, on the contrary, put a cap on the minimum; compensation cannot be less that what was awarded by the Land Acquisition Collector. The cap on maximum having been expressly omitted, and the cap that is put is only on minimum, it is clear that the amount of compensation that a court can award is no longer restricted to the amount claimed by the applicant. It is the duty of the Court to award just and fair compensation taking into consideration the true market value and other relevant factors, irrespective of the claim made by the owner.
8. xxx xxx xxx
9. In Bhag Singh and Ors. v. Union Territory of Chandigarh [(1985) 3 SCC 737], this Court held that there may be situations where the amount higher than
Civil Appeal Nos. 10429-10430 of 2017 [@SLP(C) Nos. 2354-2355 of 2017] Page 5 of 16
claimed may be awarded to the claimant. The Court observed-
“3. ... It must be remembered that this was not a dispute between two private citizens where it would be quite just and legitimate to confine the claimant to the claim made by him and not to award him any higher amount than that claimed though even in such a case there may be situations where an amount higher than that claimed can be awarded to the claimant as for instance where an amount is claimed as due at the foot of an account. Here was a claim made by the Appellants against the State Government for compensation for acquisition of their land and under the law, the State was bound to pay to the Appellants compensation on the basis of the market value of the land acquired and if according to the judgments of the learned single Judge and the Division Bench, the market value of the land acquired was higher than that awarded by the Land Acquisition Collector or the Additional District Judge, there is no reason why the Appellants should have been denied the benefit of payment of the market value so determined. To deny this benefit to the Appellants would tantamount to permitting the State Government to acquire the land of the Appellants on payment of less than the true market value. There may be cases where, as for instance, under' agrarian reform legislation, the holder of land may, legitimately, as a matter of social justice with a view to eliminating concentration of land in the hands of a few and bringing about its equitable distribution, be deprived of land which is not being personally cultivated by him or which is in excess of the ceiling area with payment of little compensation or no compensation at all, but where land is acquired under the Land Acquisition Act, 1894, it would not be fair and just to deprive the holder of his land without payment of the true market value when the law, in so many terms, declares that he shall be paid such
Civil Appeal Nos. 10429-10430 of 2017 [@SLP(C) Nos. 2354-2355 of 2017] Page 6 of 16
market value....
10. In Krishi Utpadan Mandi Samiti v. Kanhaiya Lal [(2000) 7 SCC 756], this Court held that under the amended provisions of Section 25 of the Act, the Court can grant a higher compensation than claimed by the applicant in his pleadings-
11. Further, in Bhimasha v. Special Land Acquisition Officer and Ors. [(2008) 10 SCC 797], a three-Judge bench reiterated the principle in Bhag Singh (supra) and rejected the contention that a higher compensation than claimed by the owner in his pleadings cannot be awarded by the Court.....
(Emphasis supplied)”
6) Matter can be looked into from another angle as well, viz., in the
light of the spirit contained in Section 28A of the Act. This
provision reads as under:
“(1) Wherein an award under this Part, the Court allows to the applicant any amount of compensation in excess of the amount awarded by the Collector under Section II, the persons interested in all the other land covered by the same notification under Section 4, sub-section (1) and who are also aggrieved by the award of the Collector may, notwithstanding that they had not made an application to the Collector under Section 18, by written application to the Collector within three months from the date of the award of the court require that the amount of compensation payable to them may be re-determined on the basis of the amount of compensation awarded by the court......”
It transpires from the bare reading of the aforesaid provision
that even in the absence of exemplars and other evidence, higher
compensation can be allowed for others whose land was
acquired under the same Notification.
Civil Appeal Nos. 10429-10430 of 2017 [@SLP(C) Nos. 2354-2355 of 2017] Page 7 of 16
7) The purpose and objective behind the aforesaid provision is
salutary in nature. It is kept in mind that those land owners who
are agriculturist in most of the cases, and whose land is acquired
for public purpose should get fair compensation. Once a
particular rate of compensation is judicially determined, which
becomes a fair compensation, benefit thereof is to be given even
to those who could not approach the court. It is with this aim the
aforesaid provision is incorporated by the Legislature. Once we
keep the aforesaid purpose in mind, the mere fact that the
compensation which was claimed by some of the villagers was at
lesser rate than the compensation which is ultimately determined
to be fair compensation, should not be a ground to deny such
persons appropriate and fair compensation on the ground that
they claimed compensation at a lesser rate. In such cases, strict
rule of pleadings are not be made applicable and rendering
substantial justice to the parties has to be the paramount
consideration. It is to be kept in mind that in the matter of
compulsory acquisition of lands by the Government, the villagers
whose land gets acquired are not willing parties. It was not their
voluntary act to sell of their land. They were compelled to give
the land to the State for public purpose. For this purpose, the
consideration which is to be paid to them is also not of their
Civil Appeal Nos. 10429-10430 of 2017 [@SLP(C) Nos. 2354-2355 of 2017] Page 8 of 16
choice. On the contrary, as per the scheme of the Act, the rate at
which compensation should be paid to the persons divested of
their land is determined by the Land Acquisition Collector.
Scheme further provides that his determination is subject to
judicial scrutiny in the form of reference to the District Judge and
appeal to the High Court etc. In order to ensure that the land
owners are given proper compensation, the Act provides for ‘fair
compensation’. Once such a fair compensation is determined
judicially, all land owners whose land was taken away by the
same Notification should become the beneficiary thereof. Not
only it is an aspect of good governance, failing to do so would
also amount to discrimination by giving different treatment to the
persons though identically situated. On technical grounds, like
the one adopted by the High Court in the impugned judgment,
this fair treatment cannot be denied to them.
8) No doubt the judicial system that prevails is based on adversarial
form of adjudication. At the same time, recognising the demerits
and limitations of adversarial litigation, elements of social context
adjudication are brought into the decision making process,
particularly, when it comes to administering justice to the
marginalised section of the society.
9) History demonstrates that various forms of conflict resolution
Civil Appeal Nos. 10429-10430 of 2017 [@SLP(C) Nos. 2354-2355 of 2017] Page 9 of 16
have been institutionalized from time to time. Presently, in almost
all civil societies, disputes are resolved through courts, though the
judicial system may be different in different jurisdictions.
Traditionally, our justice delivery system is adversarial in nature.
Of late, capabilities and method of this adversarial justice system
are questioned and a feeling of disillusionment and frustration is
witnessed among the people. After all, what is the purpose of
having a judicial mechanism – it is to advance justice. Warren
Burger once said:
“The obligation of the legal profession is… to serve as healers of human conflict…(we) should provide mechanisms that can produce an acceptable result in shortest possible time, with the least possible expense and with a minimum of stress on the participants. That is what justice is all about.”
10) Prof. (Dr.) N.R. Madhava Menon explains the meaning and
contour of social justice adjudication as the application of equality
jurisprudence evolved by the Parliament and the Supreme Court
in myriad situations presented before courts where unequal
parties are pitted in adversarial proceedings and where courts are
called upon to dispense equal justice. Apart from the
socio-economic inequalities accentuating the disabilities of the
poor in an unequal fight, the adversarial process itself operates to
the disadvantage of the weaker party. In such a situation, the
Civil Appeal Nos. 10429-10430 of 2017 [@SLP(C) Nos. 2354-2355 of 2017] Page 10 of 16
Court has to be not only sensitive to the inequalities of parties
involved but also positively inclined to the weaker party if the
imbalance were not to result in miscarriage of justice. The
Courts, in such situations, generally invoke the principle of
fairness and equality which are essential for dispensing justice.
Purposive interpretation is given to subserve the ends of justice
particularly when the cases of vulnerable groups are decided.
The Court has to keep in mind the ‘problem solving approach’ by
adopting therapeutic approaches to the maximum extent the law
permits rather than ‘just deciding’ cases, thereby bridging the
gap between law and life, between law and justice. The notion of
access to justice is to be taken in a broader sense. The objective
is to render justice to the needy and that means fair solutions to
the conflict thereby providing real access to ‘justice’.
11) Justice is a core value of any judicial system. It is the
ultimate aim in the decision making process. In post-traditional
liberal democratic theories of justice, the background assumption
is that all humans have equal value and should, therefore, be
treated as equal, as well as by equal laws. This can be described
as ‘Reflective Equilibrium’. The method of Reflective Equilibrium
was first introduced by Nelson Goodman in ‘Fact, Fiction and
Forecast’ (1955). However, it is John Rawls who elaborated this
Civil Appeal Nos. 10429-10430 of 2017 [@SLP(C) Nos. 2354-2355 of 2017] Page 11 of 16
method of Reflective Equilibrium by introducing the concept of
‘Justice as Fairness’. While on the one hand, we have the
doctrine of ‘justice as fairness’, as propounded by John Rawls
and elaborated by various jurists thereafter in the field of law
and political philosophy, we also have the notion of ‘Distributive
Justice’ propounded by Hume which aims at achieving a society
producing maximum happiness or net satisfaction. When we
combine Rawls’s notion of ‘Justice as Fairness’ with the notions
of ‘Distributive Justice’, to which Noble Laureate Prof. Amartya
Sen has also subscribed, we get jurisprudential basis for
achieving just results for doing justice to the weaker section of the
society.
12) From the human rights perspective, persons belonging to
the weaker sections are disadvantaged people who are unable to
acquire and use their rights because of poverty, social or other
constraints. They are not in a position to approach the courts
even when their rights are violated; they are victimized or
deprived of their legitimate due. Here lies the importance of
access to justice for socially and economically disadvantaged
people. When such people are denied the basic right of survival
and access to justice, it further aggravates their poverty.
Therefore, even in order to eliminate poverty, access to justice to
Civil Appeal Nos. 10429-10430 of 2017 [@SLP(C) Nos. 2354-2355 of 2017] Page 12 of 16
the poor sections of the society becomes imperative. In the
instant case, it is the poverty which compelled the appellants to
restrict the claim to Rs.115/- per sq. yard, as they were not in a
position to pay the court fee on a higher amount.
13) It is the aforesaid weighty consideration which justify award
of compensation to the appellants at the rate of Rs.297/- per
square yards. Though, the aforesaid reasons are enough to allow
the appeals, in the present case, there is yet another additional
circumstance which justifies this outcome.
14) This Court in Civil Appeal No. 1506-1517 of 2016 titled
Pardeep Kumar etc. etc. v. NOIDA which pertains to subsequent
acquisition proceeding in the same village Makanpur, but falling
under NOIDA, had on 16th February, 2016 set aside the order
passed by the High Court of Judicature at Allahabad and
remanded the matter back to the High Court for reconsideration in
view of the judgments passed by the coordinate benches of the
same High Court in Kashi Ram’s case as well as other cases.
The High Court, after the remand vide its judgment dated 11th
April, 2016 in First Appeal No. 522 of 2009 titled, Pardeep Kumar
and Others vs. State of U.P. & Anr. awarded the same enhanced
compensation at the rate of Rs. 297/- per sq. Yard even in the
same case also. The High Court while awarding the
Civil Appeal Nos. 10429-10430 of 2017 [@SLP(C) Nos. 2354-2355 of 2017] Page 13 of 16
compensation at the same rate held:
“27. Therefore, one of the questions which needs to be examined by us is, can the appellants be denied the same rate of compensation only because the filed by them before the reference court did not disclose the rate which they seek now in terms of the judgment of the High Court in the case of Ghaziabad Development Authority (supra). Kanshi Ram case.
xxx xxx xxx
29. It is settled law that the compensation under the Act, 1894 had to be fair and just. Fairness requires that all those similarly situated are treated similarly. Technicalities qua rate as per exemplars filed by poor farmers, who are illiterate, has to be given only such importance as may not defeat their right of fair and just compensation qua compulsory acquisition of land holdings.
30. The determination of acquisition at the rate of Rs.297/- per square yard in the case of Ghaziabad Development Authority (supra) Kashi Ram case has therefore, to be taken as the fair rate determined for the land situated in the village Makanpur with regard to the notification issued on 12th September, 1986 as well as under Notification dated 15th March, 1988.”
15) The High Court, in the process, also took aid of Section 28
of the Act. Thus, even those villagers whose land was acquired
subsequently, are given compensation at the rate of Rs.297/- per
square yards. Depriving this rate to the appellants herein would
be nothing but travesty of justice.
16) Simply because the appellants had paid court fee on the
claim at the rate of Rs.115/- square yards could not be the reason
to deny the compensation at a higher rate. This could be taken
Civil Appeal Nos. 10429-10430 of 2017 [@SLP(C) Nos. 2354-2355 of 2017] Page 14 of 16
care of by directing the appellants to pay the difference in court
fee after calculating the same at the rate of Rs.297/- per square
yards.
17) In fine, the judgment of the High Court is set aside and
these appeals are allowed holding that appellants are also
entitled to compensation at the rate of Rs.297/- per square yards.
The difference in compensation along with other statutory
benefits under the Act shall be calculated and paid to the
appellants within a period of three months from today. It is also
directed that the appellants shall make good in deficiency of court
fee before the High Court. Appellants shall also be entitled to
costs of these appeals.
.............................................J. (A.K. SIKRI)
.............................................J. (ASHOK BHUSHAN)
NEW DELHI; SEPTEMBER 11, 2017.
Civil Appeal Nos. 10429-10430 of 2017 [@SLP(C) Nos. 2354-2355 of 2017] Page 15 of 16
ITEM NO.1502 COURT NO.5 SECTION III-A
S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 10429-10430/2017 NARENDRA & ORS. Appellant(s) VERSUS THE STATE OF UTTAR PRADESH & ORS. Respondent(s)
Date : 11-09-2017 This matter was called on for pronouncement of judgment today.
For Appellant(s) Mr. Rohit Kumar Singh, AOR For Respondent(s) Mr. Rakesh Uttamchandra Upadhyay, AOR UPON hearing the counsel the Court made the following O R D E R
Hon'ble Mr. Justice A.K. Sikri pronounced the judgment of the Bench comprising His Lordship and Hon'ble Mr. Justice Ashok Bhushan.
Appeal is allowed in terms of signed Reportable Judgment.
Pending applications, if any, stand disposed of.
(B.PARVATHI) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER
(Signed reportable judgment is placed on the file)
Civil Appeal Nos. 10429-10430 of 2017 [@SLP(C) Nos. 2354-2355 of 2017] Page 16 of 16