PATTIPATI VENKATESWARLU NAIDU Vs THE SPECIAL DEPUTY COLLECTOR (L.A.)
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.-010044-010044 / 2018
Diary number: 40442 / 2017
Advocates: ABHIJIT SENGUPTA Vs
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 10044 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 8343 OF 2018]
PATTIPATI VENKATESWARLY NAIDU Appellant(s)
VERSUS
THE SPECIAL DEPUTY COLLECTOR (L.A.) Respondent(s)
CIVIL APPEAL NO(S). 10036 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 315 OF 2018]
WITH
CIVIL APPEAL NO(S). 10039 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 4590 OF 2018]
WITH
CIVIL APPEAL NO(S). 10042 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 6016 OF 2018]
WITH
CIVIL APPEAL NO(S). 10047 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 6017 OF 2018]
WITH
CIVIL APPEAL NO(S). 10041 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 6013 OF 2018]
WITH
CIVIL APPEAL NO(S). 10040 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 6012 OF 2018]
WITH
CIVIL APPEAL NO(S). 10038 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 4593 OF 2018]
WITH
CIVIL APPEAL NO(S). 10037 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 4588 OF 2018]
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WITH
CIVIL APPEAL NO(S). 10045 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 10827 OF 2018]
J U D G M E N T
KURIAN, J.
SLP (C) No. 8343 OF 2018
1. Leave granted.
2. The High Court, as per the impugned order,
declined to consider the claim made by the
appellant(s) for enhancement of compensation on the
ground of unexplained delay in approaching the High
Court. In cases where the claim is made for
enhancement, this Court has taken a consistent view
that in case the claimants are denied the statutory
benefits for the period covered by delay, a lenient
view should be taken while condoning the delay.
3. Having regard to the facts and circumstances of
the case, we condone the delay on the part of the
appellant(s) in approaching the High Court on the
condition that for the period of delay, they shall
not be entitled to any statutory benefits in case any
enhancement is granted by the High Court on merits.
4. Since we are bereft of other particulars on
merits, we remit the matter to the High Court for
consideration of the claims made by the appellant(s)
on merits. The parties will appear before the High
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Court on 01.11.2018. We request the High Court to
consider the matter expeditiously since the claim
pertains to the acquisition in the year 1990.
In view of the above, the appeal is disposed of.
Pending interlocutory application(s), if any,
is/are disposed of.
SLP (C) No. 315 OF 2018, SLP (C) No. 4590 OF 2018,
SLP (C) No. 6016 OF 2018, SLP (C) No. 6017 OF 2018,
SLP (C) No. 6013 OF 2018, SLP (C) No. 6012 OF 2018,
SLP (C) No. 4593 OF 2018, SLP (C) No. 4588 OF 2018
and SLP (C) No. 10827 OF 2018
1. Leave granted.
2. The issue raised in these appeals pertains to the
claim made by the appellants for enhancement of
compensation for pomegranate trees, which stood in
the land acquired for the purpose of
Somashila/Telugu Ganga Project. The notifications in
these cases have been issued on different dates
between 1990 to 1994. The appellants have been
granted compensation at the rate of Rs.2000/- per
Pomegranate Tree. We find from Civil Appeal Nos.
11404-11405 of 2016 that this Court has fixed
compensation at the rate of Rs. 3,000/- per
pomegranate tree, as against Rs. 2000/- fixed by the
High Court, in respect of the acquisition for the
same project, for which notification was issued in
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the year 1994. Having regard to the entire facts and
circumstances of the case, we are of the view that it
would be just, reasonable and proper to fix the
compensation at the rate of Rs. 3000/- per
Pomegranate Tree. Therefore, these appeals are
disposed of with the following directions :-
(i) The appellants shall be entitled to compensation
at the rate of Rs. 3000/- (Rupees Three Thousand) per
Pomegranate Tree along with all statutory benefits.
(ii) However, they shall not be entitled for
statutory benefits for the period of delay in
approaching this Court or the High Court.
.......................J. [ KURIAN JOSEPH ]
.......................J. [ SANJAY KISHAN KAUL ]
New Delhi; September 27, 2018.