UNION OF INDIA vs. SHIV RAJ .

REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

JUDGMENT 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 Page 1 2. Facts and circumstances giving rise to these appeals are that: A. The land of the respondents-tenure holders being survey no.

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 JUDGMENT 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. 2 Page 2 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

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 JUDGMENT 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 3 Page 3 Constitution Bench judgment of this Court in Gullapalli Nageswara Rao & Ors. v. Andhra Pradesh State Road Transport

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 JUDGMENT 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. 4 Page 4 Hence, these appeals. 3. Shri P.P. Malhotra, learned Additional Solicitor General, Ms.

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 JUDGMENT 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 5 Page 5 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.

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 JUDGMENT 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. 6 Page 6

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JUDGMENT 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. 8 Page 8 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

9 Page 9 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; JUDGMENT

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: 10 Page 10

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 JUDGMENT 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. 11 Page 11 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

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 JUDGMENT (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 12 Page 12 Government, if it so chooses, shall initiate the proceedings of such land acquisition afresh 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 JUDGMENT 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 13 Page 13 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 X X X 19. Now, this is admitted position that award was made on 31.01.2008. Notices were issued to the landowners to 14 Page 14

X X X 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) JUDGMENT 15 Page 15 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:

(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 JUDGMENT 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 16 Page 16

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.” JUDGMENT 17 Page 17 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:

(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 JUDGMENT 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. 18 Page 18 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.

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 JUDGMENT 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 19 Page 19 with by the same land acquisition collector and the report had been submitted by the same successor.

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 JUDGMENT 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 20 Page 20 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.

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 JUDGMENT 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 21 Page 21 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

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 JUDGMENT 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 22 Page 22 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

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 JUDGMENT 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- 23 Page 23 situation, the prejudice doctrine for non-observation thereof would not be attracted.

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 JUDGMENT & 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 24 Page 24 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

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. JUDGMENT (Dr. B.S. CHAUHAN) .......……………………………J. (J. CHELAMESWAR) .......……………………………J. (M.Y. EQBAL) New Delhi, May 7, 2014 25 Page 25 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 JUDGMENT 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 26 2 With

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) JUDGMENT 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 27 3

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. JUDGMENT ...….....…….……………………..J. (Dr. B.S. CHAUHAN) .......……………………………J. (J. CHELAMESWAR) .......……………………………J. (M.Y. EQBAL) 28 Page 28 New Delhi, May 7, 2014 JUDGMENT 29 Page 29 REPORTABLE

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 JUDGMENT 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 30 2 possession of the land is with the respondent and as the proceedings

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) JUDGMENT New Delhi, May 7, 2014 31 Page 31 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 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 32 2 Act, 1894 (hereinafter referred to as `the Act 1894’) was made

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 JUDGMENT 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 Page 33 3 1987-1988, the Land Acquisition Officer made an award in respect of the land.

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. JUDGMENT 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 Page 34 4 been made in the year 1987-1988, and the High Court had decided against the appellant in the year 2007. Thus, a period

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) JUDGMENT .......………………………J. (M.Y. EQBAL) New Delhi, May 7, 2014 35 Page 35