VISAKHAPATNAM URBAN DEVL.AUTHORITY vs. S.S.NAIDU .

1 REPORTABLE

CIVIL APPEAL NO.5377 OF 2016 (@ SPECIAL LEAVE PETITION (CIVIL) NO.19642 OF 2012) Visakhapatnam Urban Development Authority ... Appellant Versus S.S. Naidu & Ors. ... Respondents WITH C.A. NOS.5378-5379 OF 2016 (@ S.L.P.(C) NOS.19644-19645 OF 2012) JUDGMENT WITH CONTEMPT PETITION (CIVIL) NO.233 OF 2013 IN CIVIL APPEAL NO.5377 OF 2016 (@ SLP (C) NO.19642 OF 2012) Page 1 2 J U D G M E N T ANIL R. DAVE, J. 1. Leave granted. 2. At the request of the learned counsel for the parties, the appeals have been finally heard today. 3. Chequered history of these appeals started with issuance of notification under Section 4(1) of the Land Acquisition Act, th 1894 (hereinafter referred to as “the Act”) on 20 March, 1978. The respondents are the land-owners of the land forming part of TS No.83/1 of Waltair Ward of Visakhapatnam, which is the subject matter of these appeals. Necessary notification JUDGMENT under Section 6 of the Act was also issued. The award was made and ultimately compensation in respect of the land in question was also determined at Rs.7,82,612.56. The said amount was deposited in the Court. The land in question was required for the purpose of widening of a road. Page 2 3 4. After the Award was made, the respondents/land-owners of the land in question made a request to the authorities

th possession of the land in question was, in fact, taken on 20 February, 1982. The matter ought to have ended there because the land was acquired, possession was taken and the amount of compensation was also deposited with the Court, but in pursuance of the request made by the land-owners, the acquisition proceedings initiated under Section 4 of the Act th was ordered to be withdrawn under G.O.M. No.156 dated 25 February, 1982. Thus, by virtue of the said Government Order, acquisition of the land in question was withdrawn. JUDGMENT th Subsequently, Government Order dated 25 February, 1982, whereby the acquisition proceedings was withdrawn, was th cancelled under G.O.M. No.714 dated 11 November, 1983. 5. Effect of the proceedings which had taken place upto now was that the land was acquired, possession was taken, Award was made and compensation was deposited with the Page 3 4 th Court and yet G.O.M. No.156 dated 25 February, 1982 was issued, whereby the acquisition proceedings was withdrawn,

th was cancelled and thus the notification dated 20 March, 1978, which was initially issued, remained in force. 6. At this stage, the owners of the land in question filed Writ Petition No.11326 of 1983 praying for quashing of G.O.M. th No.714 dated 11 November, 1983, whereby withdrawal of the land acquisition proceedings was cancelled. The said Petition th was disposed of on 25 April, 1984 by giving a direction to the authorities to reconsider the issue with regard to acquisition of th the land in question. The said order dated 25 April, 1984 JUDGMENT was challenged by filing Writ Appeal No.1081 of 1984 and the st said Writ Appeal was dismissed on 1 February, 1989. 7. In pursuance of a representation made as per order th th dated 25 April, 1984, vide G.O.M. No.121 of 27 February, 1990, the Government requested the Collector to return the Page 4 5 land in question to the land-owners, but the said G.O.M. th No.121 was cancelled by another G.O.M. No.222 dated 30

Petition No.14818 of 1998 filed by the land-owners which was th disposed of on 13 November, 1998, whereby the Government was directed to reconsider the issue. The aforesaid order passed in the Writ Petition was challenged by filing Writ Appeal No.2312 of 1998, but the said Writ Appeal was th dismissed on 27 February, 2002. The Respondents also filed Writ Appeal No.1074 of 1999 for return of the land in question, which was allowed by the High Court and the authorities were directed to deliver possession of the land in JUDGMENT question to the land-owners. Being aggrieved, the appellants herein approached this Court. This Court vide order dated nd 22 February, 2006 disposed of Civil Appeal Nos.1665 and 1666 of 2004 by directing the State Government to reconsider the representation made by the land-owners. Page 5 6 8. In pursuance of the order passed by this Court, by an th order dated 18 May, 2009, by virtue of G.O.M. No.314, the

proceedings in respect of the land in question but, once again, th on 18 August, 2009, by virtue of G.O.M. No.515, the Government authorities cancelled the decision with regard to withdrawal of the acquisition proceedings. Again, Writ Petition No.17249 of 2009 was filed challenging the said decision dated th th 18 August, 2009. The said Writ Petition was allowed on 7 February, 2011. Against the said decision rendered in the said Writ Petition, Writ Appeal No.475 of 2011 and Writ Appeal No.1455 of 2011 were filed by Visakhapatnam Urban JUDGMENT Development Authority and the State of Andhra Pradesh respectively. Both the Appeals were dismissed by a common th judgment dated 24 January, 2012 and the said judgment has been challenged by the aforestated both parties. 9. Upon perusal of the aforestated undisputed facts, it is very clear that though possession of the land in question was Page 6 7 th taken on 20 February, 1982, the Government wanted the acquisition to be cancelled and, in our opinion, it could not

Act. Relevant portion of Section 48 of the Act is reproduced hereinbelow :-

10. Every time, when the authorities decided to withdraw the acquisition proceedings, power given under Section 48 of the Act was exercised. In our opinion, after taking possession of JUDGMENT the land in question from the land-owners, power under Section 48 of the Act could not have been exercised. 11. Though this is the third round of the litigation, it is an admitted fact that an effort to withdraw the land in question from the acquisition proceedings was initiated only after possession of the land in question was taken from the Page 7 8 land-owners and Section 48(1) of the Act does not permit withdrawal of acquisition proceedings of any land after

12. Possibly, the Court was having some sympathy for the land-owners and therefore, some recommendations were made by the Court with regard to making representation to the Government authorities about withdrawal of the acquisition proceedings in respect of the land in question, but every time withdrawal of the land from the acquisition proceedings were followed by cancellation of the withdrawal. 13. Be that as it may, the Courts were quite sympathetic towards the land-owners and therefore, every time the JUDGMENT land-owners were asked to make a representation to the Government and therefore, these three rounds of litigation have taken place, which, in our opinion, is not fair or justifiable. In our opinion, it was also not just and proper for the Court to show undue sympathy towards the land-owners Page 8 9 by asking them to make a representation when it was against the legal provisions to withdraw the land from the acquisition

sympathy has relegated the land-owners to this long drawn litigation which has not helped them at all. 14. The fact remains that the land in question is required for a public purpose i.e. for widening of a road. There is no need to say that under the Act, the State has power to acquire land for a public purpose and widening of a public road is definitely a public purpose for which the land can be acquired. 15. We have considered the submissions made by the learned counsel appearing for both the sides. In view of the JUDGMENT aforestated facts, we are of the view that the acquisition proceedings could not have been quashed by the High Court, especially when the Government had not acted in accordance with law while withdrawing the land in question from the acquisition proceedings. Page 9 10 16. In the circumstances, we quash and set aside the th impugned judgment dated 24 January, 2012 delivered by the

of 2011. The Appeals are allowed with no order as to costs. 17. In view of the fact that Civil Appeal No.5377 of 2016 (@ SLP (C) No.19642 of 2012) has been allowed, the contempt proceedings would not survive and are, accordingly, disposed of. ………………..……………….J. (ANIL R. DAVE) JUDGMENT …….…………..……………….J. (ADARSH KUMAR GOEL) NEW DELHI; JUNE 29, 2016. Page 10