NINGAPPA THOTAPPA ANGADI DEAD THR. LRS. Vs THE SPL. LAO AND ANR.
Bench: HON'BLE THE CHIEF JUSTICE, HON'BLE MR. JUSTICE B.R. GAVAI, HON'BLE MR. JUSTICE SURYA KANT
Judgment by: HON'BLE THE CHIEF JUSTICE
Case number: C.A. No.-009415-009415 / 2019
Diary number: 6719 / 2017
Advocates: S. N. BHAT Vs
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.9415 OF 2019 [Arising out of Special Leave Petition(C)No. 11015 OF 2017]
Ningappa Thotappa Angadi (Dead) through LRs. ..... Appellants(s)
VERSUS
The Special Land Acquisition Officer and Another .....Respondents(s)
JUDGMENT
Delay condoned. Leave granted.
2. The instant appeal is directed against the order dated 24.11.2008
passed by High Court of Karnataka, Circuit Bench at Dharwad in M.F.A No.
3274 of 2007 whereby the appeal filed by Special Land Acquisition Officer,
Hubli-Ankola against the award of the Reference Court was allowed and
the compensation for acquiring appellant’s land was reduced from
Rs.10,00,000 per acre to Rs 5,10,000/- per acre.
3. The facts giving rise to the present controversy may be breifly noted.
The Special Land Acquisition Officer, Hubli, Ankola issued Notification No.
HB-LAW CR: 1/2002-2003 dated 18.4.2002 under Section 17(4) and 4(1)
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of Land Acquisition Act, 1894 for acquiring land situated in Yellapur Village,
Hubli Taluka for the purpose of construction of Hubli Ankola Broad Gauge
Railway Line with a further direction restraining the affected land owners
from alienating or creating charge over the said land. A final notification
under Section 17(1) and 6(1) of the Act was issued on 19.10.2002 for
acquiring the said land. Subsequently, Land Acquisition Officer passed an
award on 17.3.2003 with respect to the acquired land and fixed the market
value at the rate of Rs.7,500/- per gunta. Aggrieved by the Land Acquisition
Officer’s award, the appellant(s) and other similarly placed persons sought
refence under Section 18 of the 1894 Act seeking enhancement of
compensation. The Reference Court-cum-Principal Civil Judge, Hubli
passed a common order on 12.10.2006 and relying upon an earlier award
of its own in LAC No.44/2004 in which compensation of Rs 25,000/- per
gunta had been awarded, coupled with the fact that the acquired land in
the present case and the land in LAC No. 44/2004 are located in adjoining
villages and in close proximity of Hubli City, the Reference Court enhanced
the compensation to Rs 25,000/- per gunta ( Rs 10,00,000/- per acre).
4. Aggrieved by the afore-stated enhancement, the Land Acquisition
Officer preferred appeals before the High Court of Karnataka contending
that the acquired land was actually ‘dry land’ and that some other modes
for determining its current market value should also have been applied. On
the other hand, the claimants—affected land owners filed cross-objections
seeking enhancement of compensation to Rs 26,000/- per gunta. The High
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Court of Karnataka vide impugned judgment dated 24.11.2008 allowed
appeals filed by the Land Acquisition Officer. The High Court observed that
the same Land Acquisition Officer had acquired some other land vide
preliminary notification dated 13.05.2005 for the same public purpose and
claimants/land owners in those proceedings entered into an agreement
and a consent award was passed granting Rs 6,00,000/- per acre. Having
noted the exampler, the High Court held that lands of the present claimants
which were acquired 3 years prior to 13.05.2005, could not be granted
compensation of Rs 26,000 per guntas. Consequently, the High Court
applied the principle of annual depreciation @ 15% and modified the award
passed by Reference Court and reduced the compensation to
Rs. 5,10,000/- per acre.
5. Some of the affected land owners filed Special Leave Petition(s) and
this Court vide judgement dated 11.11.2016 passed in Civil Appeal No.
2927/2010 allowed their appeal and set aside the judgment of the High
Court insofar as the appellant(s) in the said case were concerned and
restored the compensation of Rs 10,00,000/- per acre as awarded by the
Reference Court.
6. The present appellant(s) who was/were also aggrieved by the
impugned judgment of Karnataka High Court did not file the appeal along
with other similarly situated land owners. He has come to this Court after a
considerable long period seeking parity with the other exappropriated land
owners and craves for restoration of the compensation as was awarded by
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the Reference Court. The short question which, thus, falls for consideration
is whether the appellant(s) whose predecessor-in-interest did not assail the
High Court order in respect of the land which is subject matter of this
appeal as expeditiously as the other land owners under the same
acquisition, be allowed to get the same compensation despite a delay of
2928 days and if so, whether they are entitled to seek interest as well?
7. We have heard the learned counsel for the parties and perused the
record.
8. We find that the issue raised in this appeal is no longer res-integra.
This Court in Dhiraj Singh (Dead) through LRs. and Others v. State of
Haryana and Others1 held that:
“14. The appellants are identically situated and there is no reason to meet out a different treatment to them. We also note that, while in these cases, the High Court had refused to condone the delay and dismissed the LPAs of the appellants, other LPAs were allowed by the High Court itself by condoning the delay of the same magnitude in the same circumstances.
15. Equities can be balanced by denying the appellants’ interest for the period for which they did not approach the Court. The substantive rights of the appellants should not be allowed to be defeated on technical grounds by taking hypertechnical view of self-imposed limitations. In the matter of compensation for land acquisition, we are of the view that approach of the Court has to be pragmatic and not pedantic.
[Emphasis applied]
9. The afore-cited view has been consistently followed by this Court in
a series of cases before and after the decision in Dhiraj Singh’s (dead)
case (supra). In Imrat Lal & Ors. v. Land Acquisition Collector & Ors.2,
1(2014) 14 SCC 127 2 2014 14 SCC 133
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it was observed that the delay in filing the Special Leave Petition cannot
be the reason to deny just and fair compensation to the claimants. This
Court observed that a liberal approach should be adopted in such like
matters. In Huchanagouda v. Assistant Commissioner and Land
Acquisition Officer3 also this Court condoned the delay and restored
parity in the matter of grant of compensation though with a condition “that
for the period of delay in filing and in refiling the Special Leave Petitions,
the appellant-claimant(s) shall not be entitled to any interest on the
enhanced compenation and statutory amount.”
10. It is undeniable that this Court vide judgment dated November 11,
2016 passed in C.A. No. 2927/2010 (Ningappa Thotappa Angadi v.
Special Land Acquisition Officer & Anr.) has set aside the order of the High
Court and restored the compensation as was awarded by the Reference
Court. In the cited case, this Court held as follows:
“We have heard the learned counsel for the parties to some length and carefully perused the material on record. We are of the considered opinion that the impugned judgment and order of the High Court deserves to be set aside and judgment and order passed by the Reference Court restored. We say so because, this Court has in a similar appeal directed against the very same order set aside the impugned judgment and restored the enhancement granted by the Reference Court. We see no reason to take a different view in the present case. We, accordingly, allow this appeal and while setting aside the impugned judgment insofar as the same relates to the appellant, restore the judgment and order passed by the Reference Court. The parties shall, however, bear their own costs.”
11. The appellant(s) are also similarly placed claimants. They are, thus,
3 2019 SCC Online SC 990
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entitled to seek parity and claim the same amount of fair and just
compensation as has been awarded to other land owners. The
appellant(s) are, however, not entitled to seek interest for the period for
which they did not approach this Court.
12. For the reasons aforestated, the appeal is allowed in part, the
impugned order passed by the High Court dated 24.11.2008 in M.F.A. No.
3274/2007 is set aside and the award passed in favour of the appellant-
claimant(s) by the Reference Court is restored. However, the appellant-
claimant(s) shall not be entitled to any interest on the enhanced
compensation and statutory amount for the period of delay of 2928 days in
filing the appeal. Ordered accordingly.
……………………………..J. (S.A. BOBDE)
CJI
……..……………………..J. (B.R. GAVAI)
…………………………… J. (SURYA KANT)
NEW DELHI
DATED : 13.12.2019
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