Full Judgment Text
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CASE NO.:
Appeal (civil) 993 of 2008
PETITIONER:
TENNETI KAMESAM
RESPONDENT:
LAND ACQUISITION OFFICER
DATE OF JUDGMENT: 04/02/2008
BENCH:
ALTAMAS KABIR & J.M. PANCHAL
JUDGMENT:
JUDGMENT
O R D E R
CIVIL APPEAL NO. 993 OF 2008
[Arising out of SLP(C)No.4069 of 2007]
Delay condoned.
Leave granted.
In this appeal the appellant has questioned the decision of the Andhra Pradesh High
Court with
regard to the Award passed in respect of the land forming the subject matter of the appeal.
The Land Acquisition Collector has, while making the Award, deducted one third of th
e
compensation awarded towards developmental charges, although it will be seen from the materi
als on
record that the land in question was, in fact, situated within a developed area.
Aggrieved by the aforesaid deduction in the Collector’s order, the appellant has fil
ed two
statutory appeals under Section 54 of the Land
Acquisition Act, 1894, before the High Court. While disposing of the two appeals by its imp
ugned
judgment, the High Court held that the deduction made was not unreasonable and it also held
that the
appellant before us would be entitled to claim interest not from the date when possession of
the lands
had been taken over by the respondent prior to issuance of the Section 4 notice, but from th
e date of the
Section 4 notice itself, namely, 17th May, 1989, whereas interest had been granted in the A
ward from
11th July, 1987, i.e. date on which possession have been taken over by the respondent.
Having heard learned counsel for the respective parties, we are unable to agree with
the High
Court on both counts. We are also unable to agree with the Award of the Collector as far as
one-third
deduction of the compensation amount is concerned.
In the impugned order itself, it has been mentioned that there was no dispute with r
egard to the
fact that the land in question was situated in a well-developed town surrounded by several s
tructures,
residential buildings and other commercial establishments, apart from being located near a r
ailway
station and other facilities. It is, therefore, evident that the land was already situated
in a developed
area and the question of deduction of development charges did not, therefore, arise.
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As far as the second ground is concerned, learned counsel for the appellant referred
to and relied
on a three-Judge Bench of this Court in the case of R.L. Jain(D) by LRs Vs. DDA and others,
[2004(4)
SCC 79], wherein in paragraph 18 it has been indicated as follows:-
"18. In a case where the landowner is dispossessed prior to
the issuance of preliminary notification under Section 4(1) of
the Act the Government merely takes possession of the land
but the title thereof continues to vest with the landowner. It is
fully open for the landowner to recover the possession of his
land by taking appropriate legal proceedings. He is therefore
only entitled to get rent or damages for use and occupation for
the period the Government retains possession of the property.
Where possession is taken prior to the issuance of the
preliminary notification, in our opinion, it will be just and
equitable that the Collector may also determine the rent or
damages for use of the property to which the landowner is
entitled while determining the compensation amount payable
to the landowner for the acquisition of the property. The
provisions of Section 48 of the Act lend support to such a
course of action. For delayed payment of such amount
appropriate interest at prevailing bank rate may be awarded."
Having regard to the aforesaid decision and also having regard to the fact that in
our view also
the appellant would be entitled to damages for the period which is not covered by the Notifi
cation but
during which period the possession of the land in question have been taken over by the respo
ndent, we
allow the appeal on both counts.
We, accordingly, set aside that portion of the Award of the Land Acquisition Collec
tor, which
provides for deduction of one-third of the compensation amount towards development charges.
We also
direct that the Collector will compute the damages payable for the period between 11th July,
1987 till
17th May, 1989 and include the same in his Award and also grant interest in respect thereof.
The appeal is accordingly allowed to the aforesaid extent. There will be no ord
ers as to
costs.