KALLURI VENKATA NARASIMHA RAO @ NARSINGA RAO Vs THE LAND ACQUISITION OFFICER AND SUB-COLLECTOR
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-008153-008154 / 2018
Diary number: 1283 / 2015
Advocates: PRABHA SWAMI Vs
S.. UDAYA KUMAR SAGAR
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 8153-8154 /2008
(ARISING FROM SPECIAL LEAVE PETITION (C) NOS .4295-4296/2015)
KALLURI VENKATA NARASIMHA RAO @ NARSINGA RAO & ANR. APPELLANT(S)
VERSUS
THE LAND ACQUISITION OFFICER AND SUB-COLLECTOR, JAGTIAL RESPONDENT(S)
J U D G M E N T
KURIAN, J.
Leave granted.
2. The appellants are before this Court aggrieved by
two aspects: (i) The High Court did not award
compensation for the wells; and (ii) the High Court
went wrong in making a deduction of 60% from the land
value towards development charges.
3. Heard the learned counsel for the appellants and
the learned counsel appearing for the respondent. As
far as first issue is concerned, we are of the view
that the appellants having not adduced any evidence
regarding the wells from which water have been taken
and the evidence being contrary that the wells were
in dilapidated condition, we are of the view that no
further compensation is permissible in that regard.
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4. As far as development charges are concerned,
learned counsel for the respondent points out that
the exemplar was only for 99 sq. yds., whereas the
total acquired land is 05 acres. In the
circumstances, the High Court rightly deducted 60%
towards development costs/charges, it is submitted.
5. We are afraid, this argument cannot be
appreciated. There is no challenge by the respondent
on the value fixed. The High Court has taken the
exemplar for the purpose of land value and the only
dispute is with regard to the deduction towards
development charges. It is not disputed that the
acquired land is abutting residential area of
Mallapur, which is a Mandal Headquarter where bank,
high school, bus stand, telephone exchange, police
station, primary health centre, cinema hall, petrol
pumps are located. It may be noted that there is no
discussion at all in the impugned judgment for such
deduction. It may also be seen that even according to
the Land Acquisition Collector while passing the
award, the deduction was only 30% towards development
costs.
6. In the above circumstances, the appeals are
disposed of as follows:-
The deduction towards development
costs/charges shall only be 30% of the land
value fixed by the High Court and in all
other respects the impugned judgment stands
confirmed. The appellants will also be
entitled to statutory benefits arising out
of this re-fixation.
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7. Pending applications, if any, shall stand
disposed of.
8. There shall be no orders as to costs.
.......................J. [KURIAN JOSEPH]
.......................J. [SANJAY KISHAN KAUL]
NEW DELHI; AUGUST 09, 2018.
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