UNION OF INDIA Vs SHIV RAJ .
Bench: B.S. CHAUHAN,J. CHELAMESWAR,M.Y. EQBAL
Case number: C.A. No.-005478-005483 / 2014
Diary number: 28094 / 2007
Advocates: D. S. MAHRA Vs
LAKSHMI RAMAN SINGH
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 5478-5483 OF 2014 (Arising out of S.L.P.(C) Nos. 24297-24302 of 2007)
Union of India & Ors. ` …. Appellants Versus
Shiv Raj & Ors. …. Respondents
JUDGMENT DR. B.S. CHAUHAN, J.
1. These appeals have arisen from the impugned judgment and
order dated 11.5.2007 passed by the High Court of Delhi in Writ
Petition (Civil) Nos. 2529 of 1985; 889 of 1986; 988 of 1986; 2155
of 1987; 2645 of 1987; and 2747 of 1987, by which and whereunder,
the High Court has quashed the land acquisition proceedings in view
of the fact that the objections filed by the respondents-tenure holders
under Section 5A of Land Acquisition Act, 1894 (hereinafter referred
to as `the Act 1894’), had not been considered by the statutory
authorities in strict compliance of principles of natural justice and
thus, the subsequent proceedings stood vitiated, relying on the main
judgment and order of the same date passed in Writ Petition (Civil)
No.424 of 1987 titled Chatro Devi v. Union of India.
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2. Facts and circumstances giving rise to these appeals are that:
A. The land of the respondents-tenure holders being survey no.
619/70, etc. admeasuring 50,000 bighas situated in revenue village
Chhatarpur, stood notified under Section 4 of the Act 1894 on
25.11.1980 for public purposes, namely, the “planned development of
Delhi” and objections under Section 5A were invited from the persons
interested within 30 days of the said Notification.
B. Respondents - persons interested, filed their objections under
Section 5A of the Act 1894. However, without considering and
disposing of the same, declaration under Section 6 of the Act 1894
was made on 7.6.1985. Notices under Sections 9 of the Act 1894 were
also issued on 30.12.1986 to the persons interested. It was at this stage
that the tenure holders filed writ petitions before the High Court
challenging the acquisition proceedings contending that proceedings
could not be continued without disposing of the objections filed by
them under Section 5A of the Act 1894. Admittedly, the Award No.
15/1987-88 was made by the Land Acquisition Collector on 5.6.1987.
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C. In respect of the land covered by the same notification under
Section 4 of the Act 1894, a very large number of writ petitions had
been filed. The said writ petitions filed on different grounds were
decided by different Benches at different points of time. So far as the
present group of cases is concerned, the matter was heard at length
and a Division Bench of the Delhi High Court examined the
contentions raised on behalf of the tenure holders/persons interested
which vide judgment and order dated 3.3.2005 held that the
notification under Section 6 of the Act 1894 was within the period
stipulated for the purpose after excluding the period during which the
interim stay order passed by the High Court remained into operation
and where the objections have not been filed, the impugned
declaration under Section 6 of the Act 1894 could not be assailed on
the ground of invalidity of inquiry under Section 5A of the Act 1894.
However, on the said issue in the cases where the objections had been
filed by the tenure holders and they had been given personal hearing
by one Collector but the report was submitted by his successor i.e.
another Collector, the Division Bench differed in opinion whether the
report could be held to be legal or not, mainly relying upon the
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Constitution Bench judgment of this Court in Gullapalli Nageswara
Rao & Ors. v. Andhra Pradesh State Road Transport
Corporation & Anr., AIR 1959 SC 308 wherein it has categorically
been held that the Authority which hears the objectors must pass the
order. In case an Authority hears the objectors and demits the office
or stands transferred, his successor should hear the parties afresh and
not giving the opportunity of fresh hearing by the successor officer
would amount to failure of principles of natural justice and his order
would stand vitiated.
D. In view thereof, the matter was referred to the third Judge vide
order dated 3.3.2005 and vide judgment and order dated 20.12.2006,
the Hon’ble third Judge held that in such a situation where objections
had been filed and had been heard by one Collector and the report had
been submitted by another Collector, the proceedings stood vitiated
being in violation of principles of natural justice.
E. In view of the majority opinion, as is evident from the order
dated 11.5.2007, the proceedings in such an eventuality stood quashed
by the impugned judgment and order.
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Hence, these appeals.
3. Shri P.P. Malhotra, learned Additional Solicitor General, Ms.
Geeta Luthra and Shri Sanjay Poddar, learned Senior Counsel, have
addressed a large number of legal and factual issues and also
submitted that the judgment and order of the High Court are not
sustainable in the eyes of law. Therefore, the question quashing the
land acquisition proceedings in such circumstances did not arise.
More so, the commencement of the Right to Fair Compensation and
Transparency in Land Acquisition, Rehabilitation and Resettlement
Act, 2013 (hereinafter referred to as the Act 2013) would not take
away the proceedings initiated under the Act 1894 by operation of law
as provided under Section 24 of the Act 2013. In the instant case, in
case, the appeals succeed on the main ground as to whether the
successor officer could submit the report on 5A objections there could
be no prohibition for the appellants to proceed with the land
acquisition proceedings initiated in 1980. The objections raised were
vague and had been in respect of limitation and were not specific in
nature. None of the writ petitioners had raised the issue about
violation of principles of natural justice in the writ petitions, though
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some of them amended their writ petitions but at a subsequent stage.
Some of the writ petitions had been filed by persons who came into
possession of the land subsequent to Section 4 notification.
4. On the contrary, Shri Mukul Rohatgi, Shri Shyam Diwan and
Shri Vinay Bhasin, learned senior counsel appearing on behalf of the
respondents, have vehemently opposed the appeals contending that in
view of the fact that the acquisition proceedings stood quashed finally
by the impugned judgment dated 11.5.2007 and a period of 7 years
has lapsed and the possession is still with the tenure holders. In view
of the Act 2013 coming into force, the proceedings have lapsed by
virtue of the provisions contained in Section 24 of the said Act. The
issues raised herein on behalf of the Union of India had not been
raised before the High Court. Amendments were allowed by the High
Court in a very large number of writ petitions about violation of
principles of natural justice i.e. the objections under Section 5-A were
not disposed of in accordance with law.
5. We have considered the rival submissions made by the learned
counsel for the parties and perused the record.
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6. Section 5-A of the Act 1894 was not there in the original
statute.
In J.E.D. Ezra v. Secy. of State for India (1902-1903) 7 CWN
249, the Calcutta High Court expressed its inability to grant relief to
the owner of the property whose land was sought to be acquired
without giving any opportunity of hearing observing that there was no
provision in the Act requiring observance of the principles of natural
justice. It was subsequent to the said judgment that the Act was
amended incorporating Section 5-A w.e.f. 1.1.1924. The Statement of
Objects and Reasons for the said amendment provided that the
original Act did not oblige the Government to enquire into and
consider any objection of the persons interested nor the Act provided
for right of hearing to the person whose interest stands adversely
affected.
7. In Nandeshwar Prasad v. U.P. Government, AIR 1964 SC
1217, this Court dealt with the nature of objections under Section 5-A
of the Act 1894 observing as under:
“13. The right to file objections under Section 5- A is a substantial right when a person’s property is being
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threatened with acquisition and we cannot accept that that right can be taken away as if by a side wind…”
8. The rules of natural justice have been ingrained in the scheme
of Section 5-A of the Act 1894 with a view to ensure that before any
person is deprived of his land by way of compulsory acquisition, he
must get an opportunity to oppose the decision of the State
Government and/or its agencies/instrumentalities to acquire the
particular parcel of land.
Section 5-A(2) of the Act 1894, which represents statutory
embodiment of the rule of audi alteram partem, gives an opportunity
to the objector to make an endeavour to convince the Collector that
his land is not required for the public purpose specified in the
notification issued under Section 4(1) of the Act 1894 or that there are
other valid reasons for not acquiring the same. Thus, section 5-A of
the Act 1894 embodies a very just and wholesome principle that a
person whose property is being or is intended to be acquired should
have a proper and reasonable opportunity of persuading the authorities
concerned that acquisition of the property belonging to that person
should not be made.
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On the consideration of the said objection, the Collector is
required to make a report. The State Government is then required to
apply mind to the report of the Collector and take final decision on the
objections filed by the landowners and other interested persons. Then
and then only, a declaration can be made under Section 6(1) of the Act
1894.
9. Therefore, Section 5-A of the Act 1894 confers a valuable right
in favour of a person whose lands are sought to be acquired. It is trite
that hearing given to a person must be an effective one and not a mere
formality. Formation of opinion as regard the public purpose as also
suitability thereof must be preceded by application of mind having
due regard to the relevant factors and rejection of irrelevant ones. The
State in its decision making process must not commit any misdirection
in law. It is also not in dispute that Section 5-A of the Act, 1894
confers a valuable important right and having regard to the provisions,
contained in Article 300A of the Constitution of India has been held to
be akin to a fundamental right.
10. Thus, the limited right given to an owner/person interested
under Section 5-A of the Act, 1894 to object to the acquisition
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proceedings is not an empty formality and is a substantive right,
which can be taken away only for good and valid reason and within
the limitations prescribed under Section 17(4) of the Act, 1894.
11. The Land Acquisition Collector is duty-bound to objectively
consider the arguments advanced by the objector and make
recommendations, duly supported by brief reasons, as to why the
particular piece of land should or should not be acquired and whether
the plea put forward by the objector merits acceptance. In other
words, the recommendations made by the Land Acquisition Collector
should reflect objective application of mind to the entire record
including the objections filed by the interested persons.
(See : Munshi Singh & Ors. v. Union of India, AIR 1973 SC 1150;
Union of India & Ors. v. Mukesh Hans, AIR 2004 SC 4307;
Hindustan Petroleum Corporation Ltd v. Darius Shahpur Chenai
and Ors., AIR 2005 SC 3520; Anand Singh & Anr v. State of U.P.
& Ors., (2010) 11 SCC 242; Dev Sharan v. State of U.P., (2011) 4
SCC 769; Raghbir Singh Sehrawat v. State of Haryana, (2012) 1
SCC 792; Usha Stud and Agricultural Farms (P) Ltd. v. State of
Haryana, (2013) 4 SCC 210; and Women’s Education Trust v.
State of Haryana, (2013) 8 SCC 99).
12. This Court in Gullapalli Nageswara Rao (supra), held:
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“Personal hearing enables the authority concerned to watch the demeanour of the witnesses and clear up his doubts during the course of the arguments, and the party appearing to persuade the authority by reasoned argument to accept his point of view. If one person hears and another decides, then personal hearing becomes an empty formality. We therefore hold that the said procedure followed in this case also offends another basic principle of judicial procedure.”
(Emphasis added)
13. This Court in Rasid Javed & Ors. v. State of U.P. & Anr.,
AIR 2010 SC 2275 following the judgment in Gullapalli (supra),
supra held that a person who hears must decide and that divided
responsibility is destructive of the concept of hearing is too
fundamental a proposition to be doubted.
14. A similar view has been re-iterated by this Court in
Automotive Tyre Manufacturers Association v. Designated
Authority & Ors., (2011) 2 SCC 258, wherein this Court dealt with a
case wherein the Designated Authority (DA) under the relevant
Statute passed the final order on the material collected by his
predecessor in office who had also accorded the hearing to the parties
concerned. This court held that the order stood vitiated as it offended
the basic principles of natural justice.
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15. In view of the above, the law on the issue can be summarised to
the effect that the very person/officer, who accords the hearing to the
objector must also submit the report/ take decision on the objection
and in case his successor decides the case without giving a fresh
hearing, the order would stand vitiated having been passed in
violation of the principles of natural justice.
16. Before proceeding further, it is desirable to refer to the relevant
statutory provisions of the Act 2013 which reads as :
“24. (1) Notwithstanding anything contained in this Act, in any case of land acquisition proceedings initiated under the Land Acquisition Act, 1894 -
(a) Where no award under Section 11 of the said Land Acquisition Act has been made, then, all provisions of this Act relating to the determination of compensation shall apply or
(b) Where an award under said Section 11 has been made, then such proceedings shall continue under the provisions of the said Land Acquisition Act, as if the said Act has not been repealed.
(2) Notwithstanding anything contained in sub-section (1), in case of land acquisition proceedings initiated under the Land Acquisition Act, 1894 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
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Government, if it so chooses, shall initiate the proceedings of such land acquisition afresh in accordance with the provisions of this Act.
Provided that where an award has been made and compensation in respect of a majority of land holding has not been deposited in the account of the beneficiaries, then, all beneficiaries specified in the notification for acquisition under Section 4 of the said Land Acquisition Act, shall be entitled to compensation in accordance with the provisions of this Act"
17. The provisions of the Act 2013 referred to hereinabove have
been considered by a three judge bench of this court in
Pune Municipal Corporation and Anr. v. Harakchand Misirimal
Solanki and Ors., (2014) 3 SCC 183. In the said case, the tenure-
holders had challenged the acquisition proceedings before the
Bombay High Court by filing nine writ petitions, although two of
such writ petitions had been filed before making the award and seven
had been filed after the award. The land acquisition proceedings had
been challenged on various grounds. The High Court allowed the writ
petitions and quashed the land acquisition proceedings and issued
certain directions including restoration of possession as in the said
case the possession had been taken from the tenure-holders. This
Court in the appeal filed by the authority for whose benefit the land
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had been sought to be acquired, and who had been handed over the
possession as the land vested in the State, approached this Court but
the Court did not enter into the merit regarding the correctness of the
judgment impugned therein rather held that it was not so necessary to
deal with the correctness of the judgment in view of the provisions of
the Act 2013 which provide for re-compulsory acquisition of land
from the very beginning. The Court held as under:
“11. Section 24(2) also begins with non obstante clause. This provision has overriding effect over Section 24(1). Section 24(2) enacts that in relation to the land acquisition proceedings initiated under 1894 Act, where an award has been made five years or more prior to the commencement of the 2013 Act and either of the two contingencies is satisfied, viz.; (i) physical possession of the land has not been taken or (ii) the compensation has not been paid, such acquisition proceedings shall be deemed to have lapsed. On the lapse of such acquisition proceedings, if the appropriate government still chooses to acquire the land which was the subject matter of acquisition under the 1894 Act then it has to initiate the proceedings afresh under the 2013 Act. The proviso appended to Section 24(2) deals with a situation where in respect of the acquisition initiated under the 1894 Act 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 then all the beneficiaries specified in Section 4 notification become entitled to compensation under 2013 Act.
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19. Now, this is admitted position that award was made on 31.01.2008. Notices were issued to the landowners to
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receive the compensation and since they did not receive the compensation, the amount (Rs. 27 crores) was deposited in the government treasury. Can it be said that deposit of the amount of compensation in the government treasury is equivalent to the amount of compensation paid to the landowners/persons interested? We do not think so. In a comparatively recent decision, this Court in Ivo Agnelo Santimano Fernandes and Ors. v. State of Goa and Anr. (2011) 11 SCC 506, relying upon the earlier decision in Prem Nath Kapur v. National Fertilizers Corpn. of India Ltd. (1996) 2 SCC 71, has held that the deposit of the amount of the compensation in the state's revenue account is of no avail and the liability of the state to pay interest subsists till the amount has not been deposited in Court.
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21. The argument on behalf of the Corporation that the subject land 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 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 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.” (Emphasis supplied)
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18. The judgment of Bharat Kumar v. State of Haryana & Ors,
2014 (3) SCALE 393 was a reverse case wherein the land owner had
lost before the High Court. The Court held:
“Sub-section (2) of Section 24 commences with a non- obstante clause. It is a beneficial provision. In view of this provision, if the physical possession of the land has not been taken by the Acquiring Authority though the award is passed and if the compensation has not been paid to the land owners or has not been deposited before the appropriate forum, the proceedings initiated under the Act, 1894 is deemed to have been lapsed.”
(See also: Bimla Devi & Ors. v. State of Haryana & Ors., Civil
Appeal Nos. 3871-3876 of 2014 decided on 14.3.2014)
19. In order to clarify the statutory provisions of the Act 2013 with
respect to such lapsing, the Government of India, Ministry of Urban
Development, Delhi Division, came up with a circular dated
14.3.2014 wherein on the basis of the legal opinion of the Solicitor
General of India, it has been clarified as under:
“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
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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 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 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.”
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The objects and reasons of the Act 2013 and particularly clause
18 thereof fortify the view taken by this court in the judgments
referred to hereinabove. Clause 18 thereof reads as under:
“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.”
(Emphasis added)
20. However, the aforesaid appeals have to be decided in the light
of above settled legal propositions. The admitted facts of the case
remains that the Respondents-Tenure Holders had filed objections
under Section 5A of the Act 1894 as admitted in the affidavit filed by
Smt. Usha Chaturvedi, Deputy Secretary (Land Acquisition), Land
and Building Department, Vikas Bhawan, New Delhi, filed in January
2014 before this court. The award no. 15/87-88 had been made on
5.6.1987 and possession has not been taken till date though
compensation has been deposited with the Revenue Department,
which cannot be termed as `deemed payment` as has been held in case
of Pune Municipal Corporation & Anr. (Supra).
21. Therefore, the appeals are liable to be dismissed in terms of the
judgments referred to hereinabove.
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However, Shri P.P. Malhotra, learned ASG, has insisted that the
matters should also be decided on merit by examining the correctness
of the judgment and order impugned.
22. The facts are not in dispute. A huge chunk of land covering 11
villages was notified under Section 4 of the Act 1894 in 1980. A
large number of people had filed objections under Section 5-A of the
Act 1894 and it has been admitted on oath by the officer of the
appellant department that in almost all these appeals, the tenure
holders or their processor in interest had filed objections under
Section 5-A of the Act 1894. This is also not in dispute that most of
the objections were heard by one land acquisition collector and after
his transfer, the report had been submitted by his successor. In Balak
Ram Gupta v. Union of India, (117) 2005 DLT 753 (FB), full Bench
of High Court of Delhi quashed the land acquisition proceedings in
the said case exclusively on the ground that objections filed by the
petitioner therein had been heard by one Land Acquisition Collector,
however, the report was submitted by another. The land covered in
these instant appeals stand covered by the same
notification/declaration, same award and the objections had been dealt
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with by the same land acquisition collector and the report had been
submitted by the same successor.
23. Admittedly, the appellants accepted that judgment and the same
attained finality as the said judgment was never challenged by filing
any S.L.P. before this court. In the light of aforesaid judgment, a
large number of writ petitions had been allowed and the land
acquisition proceedings arising out of the same
notification/declaration had been quashed. Subsequently, in Abhey
Ram & Ors. v. Union of India & Ors., AIR 1997 SC 2564, this
Court dealt with the same issue arising out of the same acquisition
proceedings and held that the judgment of quashing the acquisition
proceedings would apply only to the land of those persons who had
challenged acquisition proceedings and not to all the land covered by
the said notification/declaration. The appellants had been under the
impression that the judgment delivered by the full bench in Balak
Ram Gupta (Supra), laid down the law applicable to other persons
also whose land stood covered by the said notification/declaration.
24. In Delhi Administration v. Gurdip Singh Uban & Ors.,
(2000) 7 SCC 296, this court again dealt with the same acquisition
proceedings and observed that if a tenure holder had not filed
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objections under Section 5-A of the Act 1894, he cannot challenge the
acquisition proceedings on the ground that objections had not been
disposed of in accordance with law.
25. In Om Parkash v. Union of India & Ors., AIR 2010 SC 1068,
this Court dealt with the cases arising out of the same acquisition
proceedings, however, this batch of matters had expressly been
separated from that batch and in those cases, the acquisition
proceedings were not quashed on the ground that the acquisition
proceedings had been challenged at a belated stage.
26. In the present batch of writ petitions filed before the High
Court, the matter came to be heard by a Division Bench. One of the
Hon’ble Judges vide his separate judgment was of the opinion that the
proceedings would not lapse on the ground that the declaration under
Section 6 of the Act 1894 had been made after a period of more than
three years for the reason that it was covered by sub-section (2) i.e. on
account of various stay orders passed by different courts at different
times in relations to the said proceedings. Further, though principles
of natural justice is an inbuilt element of procedure but per se
violation of these principles would not ipso facto vitiate the
proceedings unless any prejudice is shown to have been caused to the
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parties, which was not the pleaded case of the objectors. Also judicial
review of administrative decision was impressible except on very
limited grounds i.e. absence of any material forming the basis of
decision making and the courts could not go into the question as to
what material weighed before the authority.
The other Hon’ble Judge comprising the Bench vide his
separate and dissenting judgment was of the opinion that the decision
in Balak Ram Gupta (Supra) was still a good law. On the issue as to
validity of the inquiry under Section 5-A of the Act 1894, His
Lordship was of the opinion that inquiry under Section 5-A of the Act
1894 was a substantial right and could not be taken away as a side
wind. Relying on earlier judgments of the High Court of Delhi, the
Hon’ble Judge was of the opinion that a report on objections should
be made by the same collector who had the opportunity to hear such
objections and any deviation would vitiate the further proceedings. As
the Hon’ble Judges differed, the matter was referred to a third Hon’ble
Judge.
27. In pursuance to the above reference, the matter came up before
the third Hon’ble Judge, who delivered the judgment cited as 137
(2007) DLT 14. Relying on the decision in Gullapalli Nageswara
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Rao (Supra), the Court was of the opinion that where the objections
were heard by one collector but the report was made by another, such
procedure was not in strict compliance of requirements of Section 5-A
of the Act 1894. The issue of prejudice caused to a party in case of
violation of principles of natural justice arises in cases dealing with
un-codified procedure. The mandatory language of Section 5-A of the
Act 1894 made it essential that the collector who hears the land owner
must submit the report and, hence, no question of prejudice could be
said to be applicable in determining the violation of principles of
natural justice.
28. In the instant cases, there had been challenge to the acquisition
proceedings on various grounds including the manner in which
objections under Section 5-A of the Act 1894 had been decided. In
some cases, the High Court allowed amendment to the writ petitions
and such order had never been challenged by the appellants. In a case
where on the basis of submissions advanced in the court on behalf of
the parties, the court summons the original record to find out the truth,
pleadings remain insignificant. In the instant cases, the High Court
was satisfied after examining the original record that objections had
been dealt with in flagrant violation of law and in such a fact-
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situation, the prejudice doctrine for non-observation thereof would not
be attracted.
We do not see any cogent reason to differ from such a view. No
judgment had been brought to our notice on the basis of which it can
be held that the decision of the Constitution Bench of this Court in
Gullapalli Nageswara Rao (Supra) is not a good law.
29. It is evident from the record that in respect of a major chunk of
land which stood covered under the same Section 4 notification, the
land acquisition proceedings had been quashed in a batch of 74 Writ
Petitions having been filed before the Delhi High Court and the
appellants, for the reasons best known to it, did not challenge the same
and resultantly, the same has attained finality. For about a decade
following the said judgment in Balak Ram Gupta v. Union of India
& Ors., 37 (1989) DLT 150, proceedings in other cases have also
been quashed and those decisions have not been challenged and have
thus, also attained finality. A large number of cases filed before this
court and particularly SLP (C) Nos. 208, 211 & 212 of 2008 stood
dismissed vide order dated 10.12.2008, as the petitioners did not take
steps to serve the respondents therein as is evident from the Office
Report dated 25.6.2013. In such a fact scenario, where in respect of
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major chunk of land, the land acquisition proceedings had been
quashed long back and which has attained finality, it is beyond our
comprehension as to whether the scheme of planned development of
Delhi can be executed at such a belated stage in view of the fact that
vacant land in continuous stretch may not be available.
30. In view of above, we do not see any force in these appeals even
on merit and the same are liable to be dismissed. In view of the
findings and particularly in view of the interpretations given to
Section 24(2) of the Act 2013 in the judgments referred to herein
above, it is not necessary to entertain any other ground whatsoever at
the behest of the appellants. Thus, the appeals are devoid of any merit
and are dismissed. No order as to costs.
...….....…….……………………..J. (Dr. B.S. CHAUHAN)
.......……………………………J. (J. CHELAMESWAR)
.......……………………………J. (M.Y. EQBAL)
New Delhi,
May 7, 2014
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 1831-1836 OF 2009
Union of India & Ors. …. Appellants
Versus
Chatro Devi & Ors. …. Respondents
With
CIVIL APPEAL NO. 903 OF 2010
Union of India & Ors. …. Appellants
Versus
Ram Singh Tyagi & Ors. …. Respondents
With
CIVIL APPEAL NO. 7439 OF 2009
Union of India & Anr. …. Appellants
Versus
R.D. Bhanot & Anr. …. Respondents
With
CIVIL APPEAL NO. 8483 OF 2003
Union of India & Ors. …. Appellants
Versus
Hari Ram Kakkar …. Respondent
26
Page 27
2
With
CIVIL APPEAL NOS. 5484-88 OF 2014 (Arising out of S.L.P.(C) Nos. 24305-24309 OF 2007)
Union of India & Ors. …. Appellants
Versus
K.S. Bakshi & Ors. …. Respondents
With
CIVIL APPEAL NOS. 5489-94 OF 2014 (Arising out of S.L.P.(C) Nos. 208-213 of 2008)
Union of India & Ors. …. Appellants
Versus
Pt. Jai Ram Singh & Anr. …. Respondents
With
CIVIL APPEAL NOS. 5495-98 OF 2014 (Arising out of S.L.P.(C) Nos. 1085-1088 OF 2008)
Union of India & Ors. …. Appellants
Versus
Ranbir Singh & Ors. …. Respondents
With
CIVIL APPEAL NOS. 5499-501 OF 2014 (Arising out of S.L.P.(C) Nos. 2533-2535 OF 2008)
27
Page 28
3
Union of India & Ors. …. Appellants
Versus
Moti Lal Bhatia & Anr. …. Respondents
O R D E R
1. The facts and issue involved in the abovesaid appeals are
identical and have to be decided in terms of our judgment passed
today in Civil Appeal Nos. 5478-5483 of 2014.
2. The appeals are dismissed in terms thereof. No order as to
costs.
...….....…….……………………..J. (Dr. B.S. CHAUHAN)
.......……………………………J. (J. CHELAMESWAR)
.......……………………………J. (M.Y. EQBAL)
28
Page 29
New Delhi,
May 7, 2014
29
Page 30
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4374 OF 2009
Union of India & Ors. …. Appellants
Versus
Geeta Devi …. Respondent
O R D E R
Dr. B.S. Chauhan, J.
In this case the facts are the same as contained in Civil Appeal
Nos. 5478-5483 of 2014, however, it may be mentioned herein that
Shrimati Geeta Devi, the respondent, is the subsequent purchaser of
the land sought to be acquired under Section 4 of the Land
Acquisition Act, 1894 (hereinafter referred to as `the Act 1894’) and
the original tenure holder had filed objections under Section 5A of the
Act 1894, which have not been considered. The proceedings in this
respect also had been quashed and admittedly, the actual and physical
30
Page 31
2
possession of the land is with the respondent and as the proceedings
had been quashed, the award had been made in 1987-1988. Thus, in
substance the result would be the same as in Civil Appeal Nos. 5478-
5483 of 2014.
The appeal is dismissed in terms of Civil Appeal Nos. 5478-
5483 of 2014. No order as to costs.
….....…….……………………..J
(Dr. B.S. CHAUHAN)
.......……………………………J. (J. CHELAMESWAR)
.......……………………………J. (M.Y. EQBAL)
New Delhi,
May 7, 2014
31
Page 32
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1579 OF 2010
Vinod Kapur & Ors. …. Appellants
Versus
Union of India & Ors. …. Respondents
O R D E R
Dr. B.S. Chauhan, J.
1. This appeal has been preferred against the impugned
judgment and order dated 17.12.2004 passed by the High Court
of Delhi in Civil Writ Petition No. 745 of 1987 and impugned
judgment and order dated 27.7.2007 passed in Review Petition
No.328 of 2005 filed by the appellant wherein the court held
that the declaration under Section 6 of the Land Acquisition
32
Page 33
2
Act, 1894 (hereinafter referred to as `the Act 1894’) was made
within the limitation prescribed under the Act.
2. The facts and circumstances which have arisen in this
appeal are that the land, the subject matter of the appeal, stood
notified under Section 4 of the Act 1894 on 25.11.1980. The
other persons whose land had also been acquired by the same
notification had challenged the validity of the notification under
Section 4 of Act 1894 by filing the writ petitions and its validity
was upheld by the judgment and order dated 15.11.1983. It was
during the pendency of the acquisition proceedings that the
present appellant had purchased the land vide registered sale
deeds dated 6.5.1985 and 24.5.1985. In respect of the same
land, the Land Acquisition Collector submitted a report on
4.6.1985 on the objections made under Section 5A of the Act
1894 by the predecessor-in-interest and the same was accepted
by the Lt. Governor of Delhi and the declaration under Section
6 of the Act 1894 was issued on 7.6.1985. In the year
33
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3
1987-1988, the Land Acquisition Officer made an award in
respect of the land.
3. In respect of the same land covered by the same
notification, various orders in various litigations pending before
the High Court had been passed. The writ petition filed by the
present appellant was dismissed vide impugned judgment and
order dated 17.12.2004.
4. In view of the fact that the other land covered by the
same notification and declaration had been the subject matter of
various other writ petitions and particularly, the land belonging
to one Geeta Devi, the respondent in Civil Appeal No. 4374 of
2009, the matter remained pending, thus, Review Petition etc.
had been filed, which was dismissed on 27.7.2007.
5. It is evident from the orders passed by the High Court
that it had granted stay of dispossession during the pendency of
the writ petition as well as the review petition, though no
interim order has been passed by this court. The respondent did
not take possession of the land in dispute though award had
34
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4
been made in the year 1987-1988, and the High Court had
decided against the appellant in the year 2007. Thus, a period
of 7 years has lapsed without any stay of proceedings and yet
no action has been taken by the respondents in pursuance to the
award.
6. However, keeping in view the decision rendered in C.A.
Nos. 5478-5483 of 2014, this appeal is allowed in terms
thereof. No order as to costs.
….....…….…………………J. (Dr. B.S. CHAUHAN)
.......……………………….J. (J. CHELAMESWAR)
.......………………………J. (M.Y. EQBAL)
New Delhi,
May 7, 2014
35