NARESH KUMAR Vs GOVT.OF NCT OF DELHI
Bench: HON'BLE MR. JUSTICE ARUN MISHRA, HON'BLE MR. JUSTICE VINEET SARAN, HON'BLE MR. JUSTICE S. RAVINDRA BHAT
Judgment by: HON'BLE MR. JUSTICE VINEET SARAN
Case number: C.A. No.-006638-006638 / 2010
Diary number: 19615 / 2010
Advocates: P. NARASIMHAN Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6638 OF 2010
NARESH KUMAR & ORS. …..APPELLANTS
VERSUS GOVT. OF NCT OF DELHI …RESPONDENT
WITH CIVIL APPEAL NO. 6637 OF 2010
NARESH KUMAR & ORS. …..APPELLANTS
VERSUS GOVT. OF NCT OF DELHI …RESPONDENT
J U D G M E N T
Vineet Saran, J.
1. The short question involved in these appeals are, as to
whether under the Land Acquisition Act, 1894 (for short ‘the Act’),
after the passing of the Award under Section 11 of the Act, the
Award could be reviewed under any of the provisions of the Act,
specially under Section 13A of the Act.
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2. Brief facts of this case, relevant for the purpose of the
present appeals are, that land of the appellants was sought to be
acquired by a notification dated 23.05.2002 issued under Section 4
of the Act, followed by a declaration under Section 6 of the Act
issued on 17.12.2002. An Award bearing no.16/0304 dated
01.10.2003 was passed by the Land Acquisition Collector awarding
compensation of Rs.1,97,08,397/ in favour of the appellants, out
of which, an amount of Rs.1,87,10,194/ was paid to the appellants
and the balance amount of Rs.9,98,203/, along with interest, still
remains to be paid.
3. Then on 14.07.2004, a Review Award was passed by the
Land Acquisition Collector, reducing the amount of compensation
by Rs.49,39,195/ on the ground that the compensation ought not
to have been awarded in respect of alleged illegal structures on the
land, which had wrongly been awarded by the Award dated
01.10.2003. Such amount was thus deducted by the Review
Award. The appellants were unaware of the said Review Award
having been passed and, in the meantime, a Supplementary Award
dated 27.10.2004 was passed in favour of the appellants for an
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amount of Rs.45,36,781.64 paise towards compensation for the
trees on the land which was acquired.
4. The appellants then filed Writ Petition (C) No.2185 of
2008 praying for release of the compensation in respect of the
Supplementary Award dated 27.10.2004. On having been informed
of the passing of the Review Award No.16/0304 on 14.07.2004,
which information was furnished to the appellants in response to
an RTI application dated 18.12.2007, the appellants then filed Writ
Petition (C) No.381 of 2009 challenging the Review Award dated
14.07.2004. Both the Writ Petitions were heard together and
dismissed by a common judgment dated 04.03.2010 passed by the
Division Bench of the Delhi High Court, which is under challenge in
the present appeals.
5. The contention of the learned Counsel for the appellants
is that after the Award had been passed on 01.10.2003 under
Section 11 of the Act, the same had become final as per Section 12
of the Act, and the same could not have been reviewed under any
provision of the Act. It has been contended that the only provision
is for correction of clerical errors etc. under Section 13A of the Act,
which only permits the Collector to correct any clerical or
arithmetical mistake in the Award, and that too within a period of
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six months and not beyond. It is thus contended that Award dated
01.10.2003 had attained finality, and could not have been reviewed
under any of the provisions of the Act. It is lastly contended that
the Supplementary Award dated 27.10.2004 was passed for
compensation of the trees on the land of appellants, which amount
ought to have been paid and the High Court has wrongly denied the
same.
6. Per contra, learned Counsel for the respondent submitted
that a mistake committed by the Land Acquisition Collector, while
passing the Award dated 01.10.2003, could be corrected at any
time, and in the present case, the Award included the
compensation for the illegal structure, which ought not to have
been paid to the petitioner as the same would not be payable under
the 8th Clause of Section 24 of the Act. It has been contended that
a mistake which had occurred in the Award could be corrected by
the Land Acquisition Collector at any time, and in the present case,
the same was done on the instruction of the Secretary, Land and
Building, which was duly approved by the Lieutenant Governor.
Though it is submitted that notice of the proceedings in the Review
Award was sent to the appellants, but the same is denied by the
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appellants, who have thus contended that they had no knowledge of
the proceedings of the Review Award.
7. We have heard learned Counsel for the parties at length
and have perused the material on record.
8. There is no provision under the Land Acquisition Act,
1894 for review of the Award once passed under Section 11 of the
Act and had attained finality. The only provision is for correction of
clerical errors in the Award which is provided for under Section 13A
of the Act, which was inserted with effect from 24.09.1984. The
relevant Section 13A of the Act reads as under:
13A. Correction of clerical errors, etc. – (1) The Collector may, at any time but not later than six months from the date of the award, or where he has been required under section 18 to make a reference to the Court, before the making of such reference, by order, correct any clerical or arithmetical mistakes in the award or errors arising therein either on his own motion or on the application of any person interested or a local authority: Provided that no correction which is likely to affect prejudicially any person shall be made unless such person has been given a reasonable opportunity of making a representation in the matter.
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(2) The Collector shall give immediate notice of any correction made in the award to all the persons interested. (3) Where any excess amount is proved to have been paid to any person as a result of the correction made under subsection (1), the excess amount so paid shall be liable to be refunded and in the case of any default or refusal to pay, the same may be recovered as an arrear of land revenue.
(emphasis supplied)
A bare reading of the said Section 13A would make it clear
that the same is not a provision for Review of the Award but only for
correction of clerical or arithmetical mistakes in the Award. It is
further provided in the subSection (1) of Section 13A that the said
correction can be made at any time, but not later than six months
from the date of award. In the present case, the Land Acquisition
Collector has actually not made any correction of clerical or
arithmetical mistake, but has in fact reviewed the Award dated
01.10.2003 by its Review Award no.16/0304 dated 14.07.2004,
which was also clearly passed beyond such period of six months.
9. In our considered view, the Review Award could not have
been passed under Section 13A of the Act, which is meant only for
correction of any clerical or arithmetical mistake. There is no other
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provision in the Act under which the said order dated 14.07.2004
could have been passed.
10. In the present case, the compensation for the structure
on the land has been deducted from the Award dated 01.10.2003
by the Review Award dated 14.07.2004 on the ground of the same
being illegal structure, which actually amounts to Review of the
Award and cannot be said to be a correction of any clerical or
arithmetical mistake. The question whether the structure on the
land of the appellants was legal or illegal could only be decided after
the parties were given opportunity to adduce evidence, which
correction cannot be termed as correction of any clerical or
arithmetical mistake. There being no provision under the Land
Acquisition Act, 1894 for review of the Award, the passing of the
order dated 14.07.2004 in Review Award no.16/0304 cannot be
justified in law.
11. Section 12 of the Act clearly provides that the Award of
the Collector shall become final on the same being filed in the
Collector’s office, of which the Collector shall give immediate notice
to the persons interested. From the facts of this case, it is clear
that the Award dated 01.10.2003, of which due notice had been
given to the appellants and part compensation had also been paid
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to the appellants in pursuance thereto, had become final and the
same could not have been reviewed, and that too beyond a period of
six months, within which period only clerical or arithmetical
mistakes could have been corrected.
12. It is settled law that the power of Review can be exercised
only when the statute provides for the same. In the absence of any
such provision in the concerned statute, such power of Review
cannot be exercised by the authority concerned. This Court in the
case of Kalabharati Advertising vs. Hemant Vimalnath Narichania
(2010) 9 SCC 437, has held as under:
“…………… 12. It is settled legal proposition that unless the statute/rules so permit, the review application is not maintainable in case of judicial/quasijudicial orders. In the absence of any provision in the Act granting an express power of review, it is manifest that a review could not be made and the order in review, if passed, is ultra vires, illegal and without jurisdiction. (Vide Patel Chunibhai Dajibha v. Narayanrao Khanderao Jambekar [AIR 1965 SC 1457] and Harbhajan Singh v. Karam Singh [AIR 1966 SC 641] .) 13. In Patel Narshi Thakershi v. Pradyuman Singhji Arjunsinghji [(1971) 3 SCC 844 :
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AIR 1970 SC 1273] , Major Chandra Bhan Singh v. Latafat Ullah Khan [(1979) 1 SCC 321] , Kuntesh Gupta (Dr.) v. Hindu Kanya Mahavidyalaya [(1987) 4 SCC 525 : 1987 SCC (L&S) 491 : AIR 1987 SC 2186] , State of Orissa v. Commr. of Land Records and Settlement [(1998) 7 SCC 162] and Sunita Jain v. Pawan Kumar Jain [(2008) 2 SCC 705 : (2008) 1 SCC (Cri) 537] this Court held that the power to review is not an inherent power. It must be conferred by law either expressly/specifically or by necessary implication and in the absence of any provision in the Act/Rules, review of an earlier order is impermissible as review is a creation of statute. Jurisdiction of review can be derived only from the statute and thus, any order of review in the absence of any statutory provision for the same is a nullity, being without jurisdiction. 14. Therefore, in view of the above, the law on the point can be summarised to the effect that in the absence of any statutory provision providing for review, entertaining an application for review or under the garb of clarification /modification/ correction is not permissible.”
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13. In view of the aforesaid, we hold that the Award dated
01.10.2003 could not have been reviewed by the Collector, and thus
we allow these appeals and quash the order dated 04.07.2004
passed by the Collector in Review Award No.16/0304 as well
as the order dated 04.03.2010 passed by the Delhi High
Court in Writ Petition (C) No.2185 of 2008 and Writ Petition (C)
No.381 of 2009. The appellants shall thus be entitled to the
compensation as awarded in terms of the Award of the Land
Acquisition Collector dated 01.10.2003, and the Supplementary
Award dated 27.10.2004.
No orders as to costs.
………………………………..J. [Arun Mishra]
………………………………..J. [Vineet Saran]
………………………………..J. [S. Ravindra Bhat]
New Delhi Dated: October 17, 2019