BIR WATI . Vs UNION OF INDIA THROUGH LAND ACQUISITIION COLLECTOR
Bench: HON'BLE MR. JUSTICE R.K. AGRAWAL, HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
Judgment by: HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
Case number: C.A. No.-008938-008938 / 2011
Diary number: 17588 / 2006
Advocates: SUDHIR NAAGAR Vs
SAHARYA & CO.
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No.8938 OF 2011
Bir Wati & Ors. ….Appellant(s)
VERSUS
Union of India & Anr. …Respondent(s)
J U D G M E N T
Abhay Manohar Sapre, J.
1) This appeal is filed against the final judgment
and order dated 09.03.2006 passed by the High
Court of Delhi at New Delhi in L.A. Appeal
Nos.587-589 of 2005 at Chandigarh in C.R. No.
3823 of 2005 whereby the High Court dismissed the
appeal filed by the appellants herein affirming the
order dated 21.04.2005 of the Additional District
Judge, Delhi in L.A.C. No.21 of 2000 dismissing the
reference petition filed by the appellants-claimants
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under the Land Acquisition Act as barred by
limitation.
2) The facts of the case lie in a narrow compass.
They, however, need mention in brief to appreciate
the short controversy involved in the appeal.
3) The appellants are legal representatives of one
Jugal Kishore. On 06.04.1964, the appropriate
Government (Delhi) issued a notification under
Section 4 of the Land Acquisition Act, 1894
(hereinafter referred to as "the Act") for acquiring a
huge track of land in nearby areas of Delhi. The
acquisition was for a public purpose, viz., "planned
development of the area".
4) It was followed by the declaration issued under
Section 6 of the Act on 15.06.1965 followed by
issuance of notices under Sections 9 and 10 of the
Act to all the interested persons whose lands were
acquired pursuant to the aforementioned
notifications. The Land Acquisition Officer passed
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the award (award No. 1934-C/Suppl/80-81) on
06.02.1981. In the award, the Land Acquisition
Officer (LAO) fixed the rate at Rs.20/25 per square
yard=Rs.2250/- per Bigha for paying the
compensation to the landowners for their land.
5) The land belonging to Jugal Kishore was also
acquired in these acquisition proceedings along with
other lands. Jugal Kishore, unfortunately, expired
pending these proceedings leaving behind his legal
representatives (appellants herein). So far as the
present appellants are concerned, they were not
aware of the passing of the award because they were
neither present when the award was passed and nor
were served with the notice of the award under
Section 12(2) of the Act and nor did they receive any
notice in the name of Late Jugal Kishore.
6) It was for this reason that though the award
was passed way back on 06.02.1981, the appellants
received the compensation pursuant to the said
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award on 13.04.1998 almost after 18 years. The
appellants then on 16.5.1998 applied to the
Collector under Section 18 (2) of the Act and prayed
therein for making a reference to the Civil Court for
re-determination of the compensation determined
by the LAO. The Collector forwarded this application
to the District Judge, New Delhi. It was registered
as L.A.C No. 21/2000.
7) The Additional District Judge, by order dated
21.4.2005 dismissed the reference as barred by
time. Since the reference was dismissed as being
barred by limitation, the merits of the case were not
gone into. The appellants carried the matter in
appeal to the High Court under Section 54 of the
Act. The High Court, by impugned judgment,
dismissed the appeal and upheld the order of the
Additional District Judge. In the opinion of the High
Court also, the reference made by the appellants
was barred by limitation as prescribed under
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Section 18 and was thus rightly dismissed by the
Civil Court. Against this order, the appellants
(landowners) felt aggrieved and filed the appeal by
way of special leave petition in this Court.
8) As stated by the learned counsel for the
appellants, several other landowners whose lands
were also acquired along with the appellants’ land
pursuant to Section 4 and 6 notifications referred
supra, had filed reference application to the Civil
Court against the award dated 06.02.1981. The
Civil Court by award re-determined the
compensation and enhanced it to Rs.12,000/- per
Bigha. It was stated that the Government accepted
the award of the reference Court (Civil Court) and
paid the enhanced compensation to those
landowners.
9) Having heard the learned counsel for the
parties and on perusal of the record of the case, we
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are inclined to dispose of the appeal with the
following observations and directions:
10) In Union of India & Anr. Vs. Hansoli Devi &
Ors., (2002) 7 SCC 273, a two Judge Bench of this
Court referred three specific questions to the larger
Bench of Five Judges for answer. These three
questions read as under:
“1. (a) Whether dismissal of an application seeking reference under Section 18 on the ground of delay amounts to ‘not filing an application’ within the meaning of Section 28-A of the Land Acquisition Act, 1894?
(b) Whether a person whose application under Section 18 of the Land Acquisition Act, 1894 is dismissed on the ground of delay or any other technical ground is entitled to maintain an application under Section 28-A of the Land Acquisition Act?
2. Whether a person who has received the compensation without protest pursuant to the award of the Land Acquisition Collector and has not filed an application seeking reference under Section 18 is ‘a person aggrieved’ within the meaning of Section 28-A?”
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11) So far as question 1 (b) with which we are
concerned here, it was answered in Para 10 which
reads as under:
“10. So far as Question 1(b) is concerned, this is really the same question, as in Question 1(a) and, therefore, we reiterate that when an application of a landowner under Section 18 is dismissed on the ground of delay, then the said landowner is entitled to make an application under Section 28-A, if other conditions prescribed therein are fulfilled.”
12) In the light of aforesaid law laid down by this
Court, one cannot dispute that so far as the
appellants are concerned, notwithstanding
dismissal of their reference application as being
barred by limitation by the reference Court and the
High Court, they still have a right to apply under
Section 28-A of the Act to the Collector for
re-determination of the compensation payable to
them on the basis of the compensation awarded by
the reference Court to other similarly situated
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landowners whose land was acquired along with the
appellants’ land.
13) It is true that one of the requirements to apply
to the Collector under Section 28-A of the Act is to
make an application within three months from the
date of the award passed in other cases.
14) In this case, three months have already
expired and the appellants were not able to make
the application within three months or thereafter till
date. However, having regard to the peculiar facts
and circumstances of the case wherein we find that
firstly, the bread earner of the appellants’ family
namely Jugal Kishore died during the pendency of
the proceedings before the Collector long back;
secondly, one of the appellants also expired during
pendency of this appeal as reported; and thirdly, all
the appellants are illiterates and unaware of the
proceedings in question for years even after passing
of the award and are also unaware of the legal and
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procedural requirements prescribed in the Act. It is
due to these reasons, we are of the view that the
appellants are entitled for indulgence.
15) In the light of the foregoing discussion, we are
of the view that this is a fit case to allow the
appellants to make an application to the concerned
Collector under Section 28-A of the Act within three
months from the date of receipt of this judgment i.e.
on or before 17.12.2017 praying therein for
payment of compensation to them in the light of the
enhanced compensation, if already found awarded
to other landowners in these very acquisition
proceedings by the reference Court.
16) This indulgence to apply under Section 28-A of
the Act is granted to the appellants by this Court in
exercise of our powers conferred under Article 142
of the Constitution which we do with a view to do
complete and substantial justice to the appellants.
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17) Let the Collector entertain the application, if
made by the appellants within three months from
the date of the order under Section 28-A of the Act
and hold an inquiry as contemplated under Section
28-A of the Act for determining the compensation, if
found payable to the appellants under the Act.
However, the appellants would not in such a case be
entitled to claim any interest of any nature due to
delay on their part. The Collector shall decide the
application once made by the appellants within
three months and release the payment of
compensation as directed hereinabove in favour of
appellants after making proper verification about
their family relations with the original claimant etc.
18) With these directions, the appeal stands
disposed of finally with no order as cost.
………...................................J.
[R.K. AGRAWAL]
……..................................J. [ABHAY MANOHAR SAPRE]
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New Delhi; August 17, 2017
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