AYODHYA FAIZABAD DEVELOPMENT AUTHORITY vs. RAM NEWAJ

REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.2916 OF 2022 Ayodhya Faizabad Development Authorityand Anr.    ..Appellants Versus Ram Newaj and others          ..Respondents J U D G M E N T  M. R. Shah, J. 1. Feeling   aggrieved   and   dissatisfied   with   the   impugned judgment and order dated 19.07.2017 passed by the High Court of   Judicature   at   Allahabad,   Lucknow   Bench,   Lucknow   in Miscellaneous Bench No.3962 of 2005 by which the High Court has allowed the said writ petition preferred by the respondents herein   –   original   writ   petitioners   and   has   held   that   the acquisition proceedings in respect of the three plots in question pertaining to the original writ petitioners stand lapsed under sub­ Signature Not Verified Digitally signed by Jatinder Kaur Date: 2022.05.20 17:14:33 IST Reason: section (2) of Section 24 of the Right to Fair Compensation and 1 Transparency   in   Land   Acquisition,   Rehabilitation   and Resettlement Act, 2013 (hereinafter referred to as ‘the Act 2013’) , the Ayodhya Faizabad Development Authority and another has preferred the present appeal. 2. We have heard learned counsel for the respective parties at length.     We   have   perused   the   impugned   judgment   and   order passed by the High Court. 3. By the impugned judgment and order the High Court has held that the acquisition proceedings with respect to the three plots  in   question   shall   stand   lapsed   under   sub­section   (2)   of Section 24 of the Act, 2013 solely on the ground that, though the deposit of the compensation was made in the Treasury, but the same   was   not   deposited   in   the   Court   and   consequently   the payment of compensation of the amount was not made to the land owners.  The High Court has relied upon the decision of this Court   in   the   case   of   Delhi   Development   Authority   versus Sukhbir Singh and others, (2016) 16 SCC 258.    However, in view  of   the   subsequent   decision   of   this   Court   in   the   case   of Indore Development Authority versus Manoharlal and others, (2020) 8 SCC 129,  the impugned judgment and order passed by 2 the   High   Court   is   unsustainable.     In   paragraph   366   of   the aforesaid judgment this Court has observed and held as under:  In   view   of   the   aforesaid   discussion,   we “366. answer the questions as under:  Under the provisions of Section 24(1)( ) 366.1. a in case the award is not made as on 1­1­2014, the date of commencement of the 2013 Act, there is no lapse   of   proceedings.   Compensation   has   to   be determined under the provisions of the 2013 Act.  In   case   the   award   has   been   passed 366.2. within the window period of five years excluding the period covered by an interim order of the court, then proceedings shall continue as provided under Section 24(1)( b ) of the 2013 Act under the 1894 Act as if it has not been repealed.  The   word   “or”   used   in   Section   24(2) 366.3. between possession and compensation has to be read as “nor” or as “and”. The deemed lapse of land acquisition proceedings under Section 24(2) of the 2013   Act   takes   place   where   due   to   inaction   of authorities   for   five   years   or   more   prior   to commencement of the said Act, the possession of land   has   not  been   taken   nor   compensation   has been paid. In other words, in case possession has been taken, compensation has not been paid then there is no lapse. Similarly, if compensation has been   paid,   possession   has   not   been   taken   then there is no lapse.  The expression “paid” in the main part of 366.4. Section 24(2) of the 2013 Act does not include a deposit of compensation in court. The consequence of non­deposit is provided in the proviso to Section 3 24(2) in case it has not been deposited with respect to majority of landholdings then all beneficiaries (landowners) as on the date of notification for land acquisition under Section 4 of the 1894 Act shall be entitled to compensation in accordance with the provisions of the 2013 Act. In case the obligation under Section 31 of the Land Acquisition Act, 1894 has not been fulfilled, interest under Section 34 of the   said   Act   can   be   granted.   Non­deposit   of compensation (in court) does not result in the lapse of  land   acquisition   proceedings.  In   case   of   non­ deposit with respect to the majority of holdings for five years or more, compensation under the 2013 Act has to be paid to the “landowners” as on the date   of   notification   for   land   acquisition   under Section 4 of the 1894 Act. 366.5.  In case a person has been tendered the compensation as provided under Section 31(1) of the 1894 Act, it is not open to him to claim that acquisition has lapsed under Section 24(2) due to non­payment   or   non­deposit   of   compensation   in court.   The   obligation   to   pay   is   complete   by tendering   the   amount   under   Section   31(1).   The landowners   who   had   refused   to   accept compensation or who sought reference for higher compensation,   cannot   claim   that   the   acquisition proceedings had lapsed under Section 24(2) of the 2013 Act. 366.6.  The proviso to Section 24(2) of the 2013 Act is to be treated as part of Section 24(2), not part of Section 24(1)( b ). 366.7.  The mode of taking possession under the 1894 Act and as contemplated under Section 24(2) is   by   drawing   of   inquest   report/memorandum. Once award has been passed on taking possession 4 under Section 16 of the 1894 Act, the land vests in State there is no divesting provided under Section 24(2) of the 2013 Act, as once possession has been taken there is no lapse under Section 24(2). 366.9.  Section 24(2) of the 2013 Act does not give rise to new cause of action to question the legality   of   concluded   proceedings   of   land acquisition.   Section   24   applies   to   a   proceeding pending on the date of enforcement of the 2013 Act i.e. 1­1­2014. It does not  revive stale and time­ barred   claims   and   does   not   reopen   concluded proceedings nor allow landowners to question the legality   of   mode   of   taking   possession   to   reopen proceedings or mode of deposit of compensation in the   treasury   instead   of   court   to   invalidate acquisition. 366.8.  The provisions of Section 24(2) providing for a deemed lapse of proceedings are applicable in case authorities have failed due to their inaction to take   possession   and   pay   compensation   for   five years or more before the 2013 Act came into force, in a proceeding for land acquisition pending with the   authority   concerned   as   on   1­1­2014.   The period of subsistence of interim orders passed by court has to be excluded in the computation of five years.” 3.1 Applying the law laid down by this Court in the case of  and in the present case Indore Development Authority (supra) as the amount of compensation was deposited with the Treasury and even the possession was already taken over on 07.09.2005, 5 the impugned  judgment and  order passed  by  the  High Court holding that the land acquisition proceedings with respect to the lands   in   question   are   deemed   to   have   lapsed  deserves   to   be quashed and set aside. 4. In view of the above discussion and for the reasons stated above present appeal succeeds.   The impugned judgment and order passed by the High Court is hereby quashed and set aside. Consequently,   the   writ   petition   preferred   by   the   original   writ petitioner before the High Court stands dismissed.   In the facts and circumstances of the case, there shall be no order as to costs.  …………………………………J.                   (M. R. SHAH) …………………………………J.  (B.V. NAGARATHNA) New Delhi,  May 20, 2022. 6