PEHLAD RAM Vs HARYANA URBAN DEV. AUTHORITY .
Bench: B.S. CHAUHAN,S.A. BOBDE
Case number: C.A. No.-010438-010438 / 2013
Diary number: 186 / 2013
Advocates: RAMESHWAR PRASAD GOYAL Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 10438 OF 2013 (Arising out of SLP (C) No. 12003 of 2013)
Pehlad Ram & Ors. …Appellants
Versus
Haryana Urban Development Authority & Ors. …Respondents
O R D E R
1. Leave granted.
2. This appeal has been preferred against the impugned judgment
and order dated 28.9.2012 passed by the High Court of Punjab and
Haryana at Chandigarh in Civil Revision No. 1631 of 2011 (O&M)
allowing the revision filed by the respondents.
3. Facts and circumstances giving rise to this appeal are that:
A. The appellants claim to have purchased a plot in Khasra No.
159/3 situate in revenue estate of Village Lohar, Tehsil & District
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Bhiwani (Haryana) on 20.3.1972 from its registered owner Ugar Ram
but the mutation of the same had not been made in favour of the
appellants.
B. A large area of land including the land in dispute was notified
under Section 4 of the Land Acquisition Act, 1894 (hereinafter
referred to as the `Act’) which was published in the Official Gazette
on 19.6.1973.
C. The appellants alongwith others filed claim petition. The Land
Acquisition Collector assessed the market value of the land at the rate
of Rs.24/- per marla vide award dated 20.3.1975.
D. On the basis of the other judgments and assessment orders, the
value of the land of the appellants had been determined by the
Reference Court as well as by the High Court, taking in view the
provisions of Section 28-A of the Act, at the rate of Rs. 9 per Square
Yard.
4. The appellants preferred an appeal before this Court and when
the matter was heard by this Court on 28.10.2013, the Court after
hearing learned counsel for the appellants, as well for the State, issued
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show cause notice to the appellants, why the amount of compensation
awarded to the appellants be not reduced. The relevant part of the said
order dated 28.10.2013 reads as under:
“Issue show cause notice to the petitioners why this Court should not reduce the amount of compensation awarded by the Reference Court in view of the judgment of this Court in The Dollar Company vs. Collector of Madras, AIR 1975 SC 1670 which clearly stipulates that in case the land acquisition proceedings stood initiated in close proximity of purchase, then the consideration paid by the purchaser is the best evidence of land's valuation.
In the instant case, the petitioners have purchased the land on 20.3.1972 and stood notified under Section 4 of the Land Acquisition Act, 1894 on 19.6.1973 i.e. after 15 months of purchase. The petitioners have not disclosed anywhere what was the amount of consideration they have paid for the said land as on 20.3.1972. Therefore, everything had been decided on extraneous consideration by all the courts till now.
In view thereof, petitioners are directed to show cause why this Court should not re-determine the whole amount of compensation as required under the aforesaid judgment of this Court…”
5. In response thereto, the appellants submitted a reply to the said
show cause notice dated 28.10.2013 and tried to persuade the Court
that the amount of compensation should not be reduced. However,
Shri Sukhdev Sharma, learned counsel for the appellants, has fairly
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conceded that in view of judgment of this Court in The Dollar
Company (Supra), the award amount has to be reduced.
6. It is further submitted by the learned counsel for the appellants
that this Court may award the compensation taking note of annual
increase in the market value of the land at the rate of 15 per cent.
Such a view taken by the learned counsel for the appellants stands
fully justified in terms of the judgments as referred herein below.
7. In Hindustan Oil Mills Ltd. v. Special Deputy Collector
(Land Acquisition) AIR 1990 SC 731 this Court held that generally
the value of the land doubles in five years and opined that increase of
20% per year is a normal formula.
8. In State of Haryana v. Gurbax Singh & Anr. (2008) 11 SCC
65, this Court approved the principle adopted by the High Court while
assessing the market value under Section 23 of the Act, or giving
marginal enhancement of compensation @12% per annum for two
years since acquisition, comparing the value with the land notified
under Section 4 of the Act, two years prior to the notification under
Section 4 involved in the case.
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9. In The General Manager, ONGC Ltd. v. Rameshbhai
Jivanbhai Patel & Anr., (2008) 14 SCC 745, this Court has applied
the same formula giving cumulative rate of escalation @7.5% per
annum, though found that cumulative increase of 10 to 15% was
permissible.
10. Similarly, in Sardar Jogender Singh v. State of U.P. (2008)
17 SCC 133, the same principle had been applied by this Court
giving 10% increment per year. Thus, total increase in ten years to
the tune of 100% was found justified.
11. In Lal Chand v. Union of India (2009) 15 SCC 769, a similar
formula had been applied, however, as the previous sale or acquisition
was not available for last 20 years, this Court did not approve the
formula giving annual increment for 20 years continuously.
12. In Satish & Ors. v. State of U.P. & Ors. (2009) 14 SCC 758
the same principle was followed adopting the formula of 10%
increase per year.
13. This Court in The Dollar Company (Supra) has categorically
laid down that in case the land of the claimant has been acquired in
close vicinity of the purchase, the consideration paid by such claimant
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to the vendor is the best evidence of the market value of the land. The
court should not award more unless it is possible to reach a different
conclusion. Even the appellate court should not interfere in such a fact
situation unless the judgment is based on wrong application of
principle or because some important point affecting valuation has
been overlooked or misapplied. The consideration paid by the owner
only a few months ago presents bonafide evidence of value subject to
certain exceptions such as relationship of the parties, market
conditions and terms of sale and the date of sale.
14. We are also of the view that in case a purchaser has not shown
the exact amount of consideration paid by him in the sale deed to save
the stamp duty under the Registration Act, 1908, such dishonest
vendee is not required to be protected by the court.
15. It is also evident from the law referred to hereinabove that a
cumulative increase of 10 to 15 per cent per year in the market value
of the land may be accepted unless the State agencies or acquiring
authority prove otherwise.
16. In view of above, the award as modified to the extent that the
appellants would be entitled to a sum of Rs. 5.90/- per Sq.Yd. or it
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may be taken as Rs. 6.00/- per Sq.Yd., as the property had been
acquired only after 15 months from the date of purchase.
The appeal is disposed of accordingly.
…….………………….…J. (Dr. B.S. Chauhan)
………………………….J. (S.A. Bobde)
New Delhi,
November 18, 2013
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