NAMDEO SHANKAR GOVARDHANE(D)THR.LRS.&ORS Vs STATE OF MAHARASHTRA .
Bench: HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE, HON'BLE MS. JUSTICE INDU MALHOTRA
Judgment by: HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
Case number: C.A. No.-010217-010250 / 2011
Diary number: 3823 / 2008
Advocates: ABHA R. SHARMA Vs
SUDHANSHU S. CHOUDHARI
REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL Nos.1021710250 OF 2011
Namdeo Shankar Govardhane(D) Thr. L.Rs. & Ors. etc.etc. ….Appellant(s)
VERSUS
State of Maharashtra & Ors. …Respondent(s)
WITH
CIVIL APPEAL Nos.1030510308 OF 2011
AND
CIVIL APPEAL No.10309 OF 2011
J U D G M E N T
Abhay Manohar Sapre, J.
1. These appeals are directed against the final
judgment and orders passed by the High Court of
Judicature at Bombay dated 11.10.2007 in First
Appeal Nos.2673, 26782695, 26972708, 27102712
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and 26742677 of 2006 and order dated 23.08.2007 in
First Appeal No.1241 of 2007.
2. A few facts need mention hereinbelow for the
disposal of these appeals, which involve a short
question.
3. The appellants are the landowners (claimants)
whereas the respondents are the State of Maharashtra
and its authorities in the proceedings before the Trial
Court out of which these appeals arise.
4. In exercise of powers under Section 4 of the Land
Acquisition Act, 1894 (hereinafter referred to as “the
Act”), the State of Maharashtra issued a notification on
03.03.1994 for acquiring land measuring 26,554.39
hectares situated in village Sanjegaon, Taluka Igatpuri
District Nasik (MH). The purpose of acquisition of the
land in question was construction of Mukane Dam.
This was followed by issuance of declaration under
Section 6 of the Act on 17.06.1994. The appellants’
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land in question was also acquired in the acquisition
proceedings.
5. This led to initiation of proceedings by the Land
Acquisition Officer (LAO) under Section 11 of the Act
for determination of compensation payable to the
appellants along with other landowners whose lands
were also acquired in the acquisition proceedings.
6. By award dated 14.07.1995, the LAO offered
compensation to the landowners by classifying the
land in three categories, namely, Jirayat land, Bagayat
Land and Pot Kharab land at the rates mentioned
below:
Jirayat land Rs.40,000/ to Rs.1,11,000/ per hectare
Bagayat land 1.5 times the rate of Jirayat land Pot Kharab land Rs.200/ per hectare
7. The landowners (appellants herein) felt aggrieved
by the award made by the LAO and accordingly sought
reference under Section 18 of the Act to the Civil
Court. By award dated 24.03.2006, the Civil Court
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partly enhanced the rate of compensation in
appellants’ favour as under:
Jirayat land Rs.1,69,231/ per hectare Bagayat land Rs.2,11,539/ per hectare Pot Kharab land Rs. 84,616 per hectare
8. The State felt aggrieved by the award of the Civil
Court and filed appeals under Section 54 of the Act
before the Bombay High Court. So far as the
landowners are concerned, they did not file any cross
objection to claim further enhancement in the rate of
compensation determined by the Civil Court except
complaining of wrongly making the classification of
their land by the Civil Court.
9. So, the question before the High Court was
whether the Civil Court was justified in partly
enhancing the rate of compensation mentioned above.
The case of the State in their appeals was that the
Civil Court was not justified in enhancing the rate of
compensation and whatever the Reference Court had
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determined, the same should be upheld as being just
and reasonable compensation awarded to the
landowners (appellants herein).
10. By impugned order, the Division Bench of the
High Court partly allowed the State's appeals and
accordingly reduced the rate of compensation. The rate
of compensation awarded by all the Courts are as under:
For Jirayat Land For Bagayat Land For Pot Kharab Land
Land Acquisition Officer
From Rs.40,000/ to Rs.1,11,000/ per hectare
1.5 times the rate of Jirayat land per hectare
Rs.200/ per hectare
Reference Court
@ Rs.1,69,231/ per hectare
@ Rs,2,11,539/ per hectare
@ Rs.84,616/ per hectare
High Court @ Rs.1,26,924/ per hectare
@ Rs.1,58,655/ per hectare
@ Rs.1,07,886/ per hectare
11. Some landowners (appellants herein) felt
aggrieved by the order of the High Court and have filed
these appeals by way of special leave in this Court.
12. So, the question, which arises for consideration
in these appeals, is whether the High Court was
justified in partly allowing the State’s appeals and
thereby was justified in reducing the rate of
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compensation as against what was determined by the
Civil Court.
13. Heard learned counsel for the parties.
14. Learned counsel for the appellants (landowners)
has essentially confined his submission to the rate
determined by the High Court in relation to Jirayat
land and Bagayat land. In other words, the appellants
are aggrieved only by the rates of Jirayat and Bagayat
lands.
15. According to the learned counsel, the rates
determined by the Civil Court (Reference Court) in
relation to Jirayat and Bagayat lands were just and
proper, therefore, it should not have been interfered
with by the High Court. It was his submission that
keeping in view the exemplars relied on by the
landowners and, particularly (ExP42), the rate
mentioned therein should have been applied for
determining the market value of the acquired land.
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16. It was urged that the principle that price of small
piece of land cannot be applied for determining the
price of large chunk of acquired land may be good in
relation to those cases where the acquired land is non
agricultural and is situated in urban areas but where
the land is an agricultural land such as the one in the
present case, the rate of small piece of land can be
taken into consideration while determining the large
chunk of land.
17. It was pointed out that since the land in
question was an agricultural land, the market value of
the acquired land could be determined keeping in view
the price of the land purchased under exemplar (ExP
42) even though it was for a small piece of land.
18. In reply, learned counsel for the respondent
(State) supported the well reasoned order of the High
Court and prayed for dismissal of these appeals.
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19. Having heard the learned counsel for the parties
and on perusal of the record of the case, we find no
merit in these appeals.
20. In our view, the reasoning and the conclusion
arrived at by the High Court, which resulted in partly
allowing the State’s appeals and thereby reducing the
rate of compensation to some extent is just and proper
and hence does not call for any interference. This we
say for the following reasons.
21. We find that the High Court rightly appreciated
the evidence and especially the 3 sale deeds filed by
the State and 3 sale deeds filed by the landowners for
determining the market value of the acquired land. It
is apposite to set out the details of the six sale deeds
hereinbelow:
Three sale deeds produced by the State
Date of Sale deed
Exh. Village Area Rate per hectare
28.02.1992 140 Sanjegaon Gat No.777 Paddy/grass
0.45 Ares Rs.40,000/
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land 14.02.1994 141 Sanjegaon
Gat No.941 1.50 Hectare
Rs.32,666/
17.07.1991 142 Sanjegaon Gat No.971/1 Jirayat land
85 Ares Rs.15,882/
Three sale deeds produced by the landowners
Date of Sale deed
Exh. Village Area Rate per hectare
04.07.1989 42 Sanjegaon Gat No.810 Jirayat land
13 Ares Rs.1,15,385/
30.05.1990 124 Sanjegaon Gat No.516 Jirayat Land
4.8 Ares Rs.1,35,417/
31.01.1995 129 Mukane Gat No.447 A
60 Ares Rs.2,12,500/
22. Learned counsel for the appellants, in his
submissions, placed heavy reliance on the sale deed
(EX 42) dated 04.07.1989 and contended that the
market value of the suit land should have been
determined keeping in view the price of the land
mentioned in this sale deed.
23. On the other hand, learned counsel for the
respondent (State) placed reliance on the sale deed
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dated 14.02.1994 (EX141) and contended that if the
price mentioned in this sale deed is relied on then it is
amply clear that the High Court has awarded the
compensation on higher side and, therefore, it
deserves to be rather reduced.
24. In our opinion, the relevant sale deed to
determine the market value of the suit land is (EX
141), which is dated 14.02.1994. This we say for two
reasons. First, it is very near to the date of acquisition
(03.03.1994); and Second, it is for a larger chunk of
land. As a matter of fact, if we only rely upon Ex141
then perhaps the determination made by the High
Court in relation to two kinds of land can still be
reduced.
25. Since the State has not filed any appeal against
the order of the High Court and on the other hand has
accepted the determination made by the High Court,
we need not examine the question of reducing the rate
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determined by the High Court in these appeals. It is
not legally permissible.
26. Having examined the issue, we cannot place
exclusive reliance on ExP42 as was urged by the
learned counsel for the appellants neither for restoring
the rates determined by the Civil Court and nor for
making any further enhancement in the rates
determined by the High Court.
27. As a matter of fact, we find that ExP42 is of the
year 1989 and that too of a very small piece of land. It
would not, therefore, be safe to place exclusive reliance
on this sale deed. It is more so when we find that Ex
141 relied on by the learned counsel for the
respondent (State) was executed just one month prior
to the date of acquisition and is also of a large chunk
of land situated in the same village.
28. We are also not impressed by the submission of
learned counsel when he contended that since the
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land in question is an agricultural land and, therefore,
price of small piece of land can be taken into
consideration for determining the large chunk of land.
We cannot accept this submission in the light of what
we have held above on facts.
29. In our opinion, the High Court, therefore, rightly
took into consideration all the six sale deeds and then
on appreciation of entire evidence rightly came to a
conclusion that the rates determined by the Civil
Court in relation to Jirayat and Bagayat lands
appeared to be on higher side and hence need to be
reduced. Accordingly, the rate of Jirayat land was
reduced from Rs.1,69,231/ per hectare to Rs.
1,26,924/ per hectare and the rate of Bagayat land
was reduced from Rs.2,11,539/ per hectare to
Rs.1,58,655/ per hectare by the High Court. The
marginal reduction of the rates in two types of land,
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which is based on cogent reasoning of the High Court,
cannot, therefore, be faulted with.
30. In view of the foregoing discussion, we find no
merit in these appeals. The appeals are accordingly
dismissed.
………...................................J. [ABHAY MANOHAR SAPRE]
…...……..................................J. [INDU MALHOTRA]
New Delhi; July 17, 2019
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