RAM KISHAN Vs STATE OF HARYANA .
Bench: V. GOPALA GOWDA,C. NAGAPPAN
Case number: C.A. No.-003872-003872 / 2010
Diary number: 18350 / 2008
Advocates: Vs
KAMAL MOHAN GUPTA
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I.A.Nos.3-4 of 2014 in C.A. No. 3872 of 2010 1
NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
I.A.NOS. 3-4 OF 2014
IN
CIVIL APPEAL NO.3872 OF 2010
RAM KISHAN & ORS ………APPELLANTS
Vs.
STATE OF HARYANA & ORS ………RESPONDENTS
J U D G M E N T
V.GOPALA GOWDA, J.
1. I.A. No. 4 for exemption from filing official
translation is ordered.
2. I.A. No.3 in Civil Appeal No. 3872 of 2010 is
filed by the applicants/appellant Nos. 24-28 (for
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I.A.Nos.3-4 of 2014 in C.A. No. 3872 of 2010 2
short ‘the applicants’) seeking direction and
appropriate orders for disposal of this appeal in
terms of Section 24(2) of the Right to Fair
Compensation and Transparency in Land Acquisition,
Rehabilitation and Resettlement Act, 2013 (in
short ‘the Act of 2013’). The appellant-land
owners have come to this Court questioning the
correctness of the judgment and order dated
13.03.2008 passed by the High Court of Punjab and
Haryana at Chandigarh in Civil Writ Petition
No.3823 of 2008, wherein the writ petition was
dismissed on the ground that the same was not
maintainable after passing of the Award.
3. The brief facts are mentioned hereunder.
The appellant nos. 24-28 are the owners and in
possession of the land in question bearing khewat
no. 260 Khasra no.46 killa nos.1(3-18), 2(7-14),
3/1(0-16), 8/2(0-16), 9(8-0), 10(6-1) and 26(0-5)
totally measuring 27 kanals 13 marlas of land
situated in the revenue estate of Village
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I.A.Nos.3-4 of 2014 in C.A. No. 3872 of 2010 3
Kumashpur Tehsil and Distict Sonipat(Haryana). The
appellants have been in continuous possession of
the aforesaid land in question till date and
harvesting crops.
4. On 20.01.2003 the respondents published a
notification under Section 4 of the Land
Acquisition Act, 1894 (hereinafter referred to as
‘the L.A. Act’) bearing No. LAC (F)-NTLA/2003/137.
Thereafter on 16.01.2004, the respondents issued
notification under Section 6 of the L.A. Act
bearing No. LAC (F)- NTLA/2004/190. The Land
Acquisition Collector passed an award bearing No.7
of the year 2006-2007 dated 14.01.2006.
5. The appellants challenged the said notification
in the High Court of Punjab and Haryana vide Civil
Writ Petition No.3823 of 2008. The High Court vide
its judgment and order dated 13.03.2008 dismissed
the writ petition by assigning untenable reasons.
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I.A.Nos.3-4 of 2014 in C.A. No. 3872 of 2010 4
Aggrieved by the same, the appellants have filed
this appeal.
6. The learned counsel for the appellants placed
strong reliance on the application filed under
Section 24(2) of the Act of 2013 which has come
into force w.e.f. 01.01.2014, the said provision
is extracted hereunder:-
“24(2)Notwithstanding anything contained in sub-section (1), in case of land acquisition proceedings initiated under the LA Act, where an Award under the said Section 11 has been made five years or more prior to the commencement of this Act but the physical possession of the land has not been taken or the compensation has not been paid the said proceedings shall be deemed to have lapsed and the appropriate government, if it so chooses, shall initiate the proceedings of such land acquisition afresh in accordance with the provisions of this Act.
Provided that whether an award has been made and compensation in respect of a majority of land holdings has not been deposited in the account of the beneficiaries specified in the notifications for acquisition under Section 4 of the said land acquisition
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I.A.Nos.3-4 of 2014 in C.A. No. 3872 of 2010 5
and shall be entitled to compensation in accordance with the provisions of this Act.”
7. It is contended that in the instant case, the
appellants are fulfilling the requirements of
Section 24(2) of the Act of 2013 as the physical
possession of the land involved in these
proceedings has not been taken till date and no
compensation is paid to the appellants though the
award has been made on 14.01.2006. Therefore, the
said provision under Section 24(2) of the Act of
2013 squarely applies to the case of the
appellants and the land acquisition proceedings in
so far as the appellants land is concerned be
deemed to have elapsed.
8. Further, the learned counsel for the appellants
placed reliance on the decisions of this Court in
the cases of Pune Municipal Corporation and Anr.
v. Harakchand Misirimal Solanki & Ors.1, Bharat
1
(2014) 3 SCC 183
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I.A.Nos.3-4 of 2014 in C.A. No. 3872 of 2010 6
Kumar v. State of Haryana & Another2, Bimla Devi &
Others v. State of Haryana & Others3 and Union of
India & others v. Shiv Raj & Others4 and submitted
that the ratio in the aforesaid judgments squarely
apply to the present case on hand. Thus, the
acquisition proceedings qua the land of the
appellants have to be declared as lapsed by
applying the provisions of Section 24(2) of the
Act of 2013.
9. We have heard the learned counsel for both the
parties. After examining the facts and
circumstances of the case on hand, we are of the
considered view that neither the possession of the
land in question has been taken by the respondents
nor was the compensation paid to the appellants
though more than five years have passed since the
date of the award passed on 14.01.2006. Therefore,
the acquisition proceedings of the land of the
2 (2014) 6 SCC 586 3 (2014) 6 SCC 583 4 (2014) 6 SCC 564
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I.A.Nos.3-4 of 2014 in C.A. No. 3872 of 2010 7
appellants have lapsed in view of Section 24(2) of
the Act of 2013. The said provision has been
succinctly interpreted by the three Judge Bench
decision of this Court in the case of Pune
Municipal Corporation (supra). The relevant paras
20 and 21 of the aforesaid case is extracted
hereunder:-
“20…….it is clear that the award pertaining to the subject land has been made by the Special Land Acquisition Officer more than five years prior to the commencement of the 2013 Act. It is also admitted position that compensation so awarded has neither been paid to the landowners/persons interested nor deposited in the court. The deposit of compensation amount in the Government treasury is of no avail and cannot be held to be equivalent to compensation paid to the landowners/persons interested. We have, therefore, no hesitation in holding that the subject land acquisition proceedings shall be deemed to have lapsed under Section 24(2) of the 2013 Act.
21. The argument on behalf of the Corporation that the subject land
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acquisition proceedings have been concluded in all respects under the 1894 Act and that they are not affected at all in view of Section 114(2) of the 2013 Act, has no merit at all, and is noted to be rejected. Section 114(1) of the 2013 Act repeals the 1894 Act. Sub- section (2) of Section 114, however, makes Section 6 of the General Clauses Act, 1897 applicable with regard to the effect of repeal but this is subject to the provisions in the 2013 Act. Under Section 24(2) land acquisition proceedings initiated under the 1894 Act, by legal fiction, are deemed to have lapsed where award has been made five years or more prior to the commencement of the 2013 Act and possession of the land is not taken or compensation has not been paid. The legal fiction under Section 24(2) comes into operation as soon as conditions stated therein are satisfied. The applicability of Section 6 of the General Clauses Act being subject to Section 24(2), there is no merit in the contention of the Corporation.”
10. Further, reliance was placed on the decision
of this Court in the case of Bimla Devi & Ors.
(supra) and Sree Balaji Nagar Residential
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Association v. State of Tamil Nadu & others5,
wherein the law laid down in the case of Pune
Municipal Corporation (supra) was reiterated. In
Sree Balaji Nagar Residential Association (supra),
it was held that the provision under Section 24(2)
of the 2013 Act does not exclude any period during
which the land acquisition proceedings might have
remained stayed on account of stay or injunction
granted by any court. It was further held that the
Legislature has consciously omitted to extend the
period of five years indicated in Section 24(2)
even if the proceedings had been delayed on
account of an order of stay or injunction granted
by a court of law or for any reason.
11. Further in the case of Shiv Raj & Ors.
(supra), this Court discussed the circular issued
by the Government of India, Ministry of Urban
Development, Delhi Division wherein the legal
opinion of the Solicitor General of India
clarified the statutory provisions of the Act of 5 2014 (10) SCALE 388
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2013 with respect to lapsing of land acquisition
proceedings under Section 24(2) of the Act of
2013. The relevant para 25 is extracted
hereunder:-
“25..... 3.Interpretation of five years’ period “With regard to this issue viz. interpretation of five years’ period, two situations have been envisaged in cases where the acquisition has been initiated under the Land Acquisition Act, 1894 viz. (1) parties whose lands have been acquired have refused to accept the compensation and (2) parties whose lands have been acquired having just parted with physical possession of the land. However, in both the above situations, as on 1-1-2014, the period of 5 years would not have ended and in such cases, the advisory seeks to clarify that the new law shall apply only if the situation of pendency continues unchanged for a period that equals to or exceeds five years. In my view, it should be further clarified that in none of the cases the period of five years would have elapsed pursuant to an award made under Section 11 from the date of
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commencement of the Act and that the benefit of Section 24(2) will be available to those cases which are pending and where during pendency, the situation has remained unchanged with physical possession not being handed over or compensation not having been accepted and the period equals to or exceeds five years.
4. Limitation
As regards this item relating to the period spent during litigation would also be accounted for the purpose of determining whether the period of five years has to be counted or not, it should be clarified that it will apply only to cases where awards were passed under Section 11 of the Land Acquisition Act, 1894, 5 years or more prior to 1- 1-2014 as specified in Section 24(2) of the Act, to avoid any ambiguity. Since this legislation has been passed with the objective of benefiting the land- losers, this interpretation is consistent with that objective and also added as a matter of abundant caution that the period spent in litigation challenging an award cannot be excluded for the purpose of determining
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whether the period of five years has elapsed or not. If the possession has not been taken or compensation has not been paid due to the challenge to the land acquisition proceedings, the pendente lite period will be included to determine the five year period and including such period if the award was made five years or more prior to the commencement of the Act, then the said acquisition proceedings will be deemed to have elapsed and fresh proceedings, if so desired, will have to be initiated in accordance with the new Act.
The Objects and Reasons of the 2013 Act and particularly Clause 18 thereof fortify the view taken by this Court in the judgments referred to hereinabove. Clause 18 thereof reads as under:
“18. The benefits under the new law would be available in all the cases of land acquisition under the Land Acquisition Act, 1894 where award has not been made or possession of land has not been taken.”
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12. By considering the aforesaid decisions of this
Court and the facts and circumstances of the
present case on hand, we are of the view that
physical possession of the land belonging to the
appellants has not been taken by the respondents
and more than five years have elapsed since the
making of the award on 14.01.2006 when the
Resettlement Act, 2013 came into force on
01.01.2014. Therefore, the conditions stated in
Section 24(2) of the Act of 2013 are fulfilled for
allowing the plea of the appellants that the land
acquisition proceedings be deemed to have elapsed.
The said legal principle laid down by this Court
in the case of Pune Municipal Corporation and
other cases referred to supra with regard to
interpretation of Section 24(2) of the Act of 2013
are applicable with all fours to the fact
situation on hand with respect to the land covered
in this appeal and for granting relief as prayed
by the appellants in this application.
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13. In view of the aforesaid decisions of this
Court referred to supra, and the findings and
reasons recorded by us the application filed under
Section 24(2) of the Act of 2013 is allowed.
Consequently, having regard to the facts of this
case, this appeal is allowed by quashing the
acquisition proceedings in so far as the land of
the applicants/appellant Nos. 24-28 are concerned.
There shall be no order as to costs.
……………………………………………………………J. [V. GOPALA GOWDA]
……………………………………………………………J. [C. NAGAPPAN]
New Delhi,
November 27, 2014
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ITEM NO.1B-For Judgment COURT NO.9 SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. No. 3-4 in Civil Appeal No(s). 3872/2010
RAM KISHAN & ORS. Appellant(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
Date : 27/11/2014 This appeal was called on for JUDGMENT today.
For Appellant(s) Mr. Vimal Chandra S. Dave,Adv.
Mr. Ranbir Singh Yadav,Adv.
For Respondent(s) Mr. Kamal Mohan Gupta,Adv.
Hon'ble Mr. Justice V.Gopala Gowda pronounced the
judgment of the Bench comprising His Lordship and
Hon'ble Mr. Justice C.Nagappan.
I.A.No. 4/2014 for exemption from filing official
translation is ordered.
I.A. No. 3/2014 is allowed.
The appeal is allowed in terms of the signed order.
(VINOD KUMAR) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
(Signed Non-Reportable judgment is placed on the file)