BHUPENDRA RAMDHAN PAWAR vs. VIDARBHA IRRIGATION DEVELOPMENT CORPORATION AND ORS ETC.

NON­REPORTABLE       IN THE SUPREME COURT OF INDIA       CIVIL APPELLATE JURISDICTION              CIVIL APPEAL NO(S).    5611­5612    OF 2021            (Arising out of SLP(Civil) No(s). 36247­36248 of 2016) BHUPENDRA RAMDHAN PAWAR     ….APPELLANT(S) VERSUS VIDARBHA IRRIGATION DEVELOPMENT CORPORATION, NAGPUR AND ORS. ETC.  ….RESPONDENT(S) WITH                    CIVIL APPEAL NO(S).      5613     OF 2021 (Arising out of SLP(Civil) No(s). 13859 of 2019)                      CIVIL APPEAL NO(S).     5614       OF 2021 (Arising out of SLP(Civil) No(s). 13874 of 2019) J U D G M E N T Rastogi, J. Civil Appeals @ SLP(Civil) Nos. 36247­36248 of 2016 Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2021.09.09 17:33:24 IST Reason: 1. Leave granted. 1 2. The appellant has challenged the judgment and order dated rd 23   October,   2015   passed   by   the   High   Court   of   Bombay determining the compensation payable to the appellant in reference to the acquisition proceedings which were initiated pursuant to a notification   under   Section   4   of   the   Land   Acquisition   Act, th 1894(hereinafter being referred to as the ‘Act”) dated 14   August, 1997. 3. The total land admeasuring 9 hectares and 98 ares situated at Mouza Khandala, Tq. Manora, District Washim came to be acquired by   the   respondents   pursuant   to   the   acquisition   proceedings initiated under Section 4 of the Act published in the Gazette dated th 14   August, 1997.   In furtherance thereof, declaration was made under Section 6 of the Act which was published in the Government th Gazette on 20  August, 1998.  The land acquisition officer pursuant th thereto passed an award dated 20  August, 1999 in respect of the acquired land and valued the land under field Gat No. 1/1 and 1/ 2 at the rate of Rs. 35,000/­ per hectare for dry crop land and under Gat No. 11 at the rate of Rs. 46,600/­ per hectare on the basis of revenue assessment with standing trees.  On appeal being preferred 2 at the instance of the present appellant under Section 54 of the Act read with Section 96 of Civil Procedure Code, 1908, the High Court under the impugned judgment, after hearing the parties, granted him the following reliefs:­ (i) The   claimant   Bhupendra   Ramdhan   Pawar   is   entitled   to compensation at the rate of Rs. 1,00,000/­ per hectare for land   admeasuring   7   H   98   Ares,   out   of   the   acquired   land admeasuring 9 Hectares 98 Ares deducting land admeasuring 2 H on which orange trees were cultivated. (ii) Claimant is held entitled to compensation at the rate of Rs. 3000/­ per tree for 554 orange trees in Gat no. 1/1 and 1/ 2. (iii) Claimant is held entitled to Rs. 91,305/­ as compensation for well in Gat No. 1/1 and for well in Gat No. 1 /2 to Rs. 26,000/­. (iv) Claimant is held entitled to compensation for 327 firewood trees at the rate of Rs. 300/­ per tree. (v) Claimant is held entitled to compensation at the rate of Rs. 500/­ per tree for 400 Sindhi trees. (vi) Claimant is held entitled to compensation at the rate of Rs. 250/­ per tree for 30 berry trees. (vii) The claim in respect of 100 mango trees at the rate of Rs. 1000/­ per tree, as has been awarded by the reference Court, is rejected. (viii) Rest of the statutory entitlements of the claimant including solatium   under   Section   23(2)   of   the   Act,   interest   under Section 28 of the Act and component under Section 23­A of the Act of 1894 be calculated accordingly along with future interest at the rate of 15 % per annum till full realization. 3 th (ix) The   judgment   and   order   dated   17   of   April,   2008   passed   by reference   Court   in   LAC   No.   170   of   1999   stands   modified accordingly. (x) The   reference   Court   is   directed   to   calculate   the   compensation payable to the claimant after giving notice to both sides within four months from the date of receipt of writ and certified copy of the judgment. (xi) If any amount is withdrawn by the claimant, same shall be taken into consideration while making ultimate payment of dues to the claimant. (xii) The amount deposited by the appellant in Appeal No. 1265 of 2013 if   found   to   be   in   excess,   the   same   shall   be   refunded   to   the appellant. (xiii) In the circumstances, there shall be no order as to costs.” 4. Learned   counsel   for   the   appellant   submits   that   the compensation @ Rs. 1,00,000/­ per hectare awarded by the High th Court is not adequate and under the two sale deeds dated 28 th December, 1994 and 12  March, 1996, the market price comes to Rs. 50,000/­ per hectare in the year 1994 and on the basis of second sale deed of March, 1996, the market price came to Rs. 75,000/­ per hectare and the present acquisition being of the year 1997, adequate appreciation has not been made while computing compensation and it deserves further enhancement. 4 5. Learned   counsel   submits   that   the   compensation   of Rs.   1,00,000/­   has   been   determined   with   reference   to   sales statistics and that being so, trees will have to be valued separately and   this   what   has   been   held   by   this   Court   in   Ambya   Kalya 1 Mhatre(Dead) through LRs and Others Vs. State of Maharashtra     and submits that the finding recorded by the High Court depriving the appellant of computing compensation in reference to 2 hectares of acquired land needs to be interfered by this Court. 6. Learned counsel further submits that the findings which have been recorded by the High Court rejecting the claim in respect of 100   mango   trees   awarded   by   the   reference   court   needs   to   be interfered by this Court. 7. Per   contra,   learned   counsel   for   the   respondents,   while supporting   the   order   passed   by   the   High   Court,   submits   that compensation which has been determined by the High Court of Rs. 1,00,000/­ per hectare for the acquired land is based on the factual matrix and appellant has relied upon two sale instances, (i) sale th deed dated 28  December, 1994 of 39 ares land consideration was 1 2011(9) SCC 325 5 Rs. 20,000/­(thus market value of 1 Hectare = Rs. 50,000/­) (ii) sale th deed dated 12   March, 1996 about 2 hectare 1 Are land for the consideration of Rs. 1,50,000/­(thus market value of 1 Hectare = th Rs. 75,000/­).     It  can  be   noticed   that  the   sale   instance   of  12 March, 1996 is one year prior to Section 4 notification, even by adding 10% increase in the value, market value of 1 hectare would be Rs. 82,500/­.  8. Learned   counsel   further   submits   that   compensation   of   Rs. 1,00,000/­   per   hectare   granted   for   the   whole   land   is   a   fair compensation and it needs no further indulgence by this Court.  9. Learned counsel further submits that so far as the claim in respect of mango trees which has been rejected by the High Court is concerned, reliance was placed by the reference court on survey report   at   Annexure   P­1(page   41   of   the   paper   book)   which   was rd prepared   on   23   November,   1994   and   the   finding   has   been recorded that for the period 1990­91 to 1993­94, there is reference to 277 orange trees and 100 mango trees while in 7/12 extracts Exhibit­46 for the period from 1994­95 to 1998­99, there is no mention of mango trees from 1994­95 onwards, though there is a 6 reference of 277 orange trees.   Since, there was no evidence on record establishing existence of 100 mango trees as claimed on the date   when   the   acquisition   proceedings   were   initiated   in   August 1997, the claim was rightly rejected by the High Court. 10. Learned counsel further submits that the valuation of orange trees has   been  made   at the   rate  of   Rs.   3000/­  per   tree   and 2 hectares of land for which compensation has not been computed may   be   considered   in   the   light   of   judgment   in   Ambya   Kalya (supra) Mhatre(Dead) through LRs and Others . 11. After we have heard learned counsel appearing for the parties, we are of the view that the compensation of Rs. 1,00,000/­ per hectare as awarded by the High Court in the impugned judgment is a fair compensation duly supported by the material on record and that needs no interference from this Court. 12. So far as the claim in respect of 100 mango trees is concerned, it was awarded by the reference Court at the rate of Rs. 1000/­ per tree. The High Court after appreciation of the evidence has rejected the claim based on the following findings:­ 7 “Having considering the above aspect and on considering 7/12 extracts of the acquired land, we further find that as per 7/12 extract Exh. 47 and Exh. 44 for the period from 1990­91 to 1993­ 94 there is reference to 277 orange trees in each of Gat No. 1/1 and1/ 2 and 100 mango trees while in the 7/12 extracts Exh. 46 for the period from 1994­95 to 1998­99 there is no mention of mango trees from 1994­95 onwards, though there is reference of 277 orange trees each in above Gat numbers, 400 Sindhi trees and 30 berry trees during above period.  As such, we find that claimant has failed to produce satisfactory evidence establishing existence of 100 mango trees as claimed and in fact from his evidence we find that claimant is even not aware as to in which field there were mango trees.” 13. After going through the finding of fact recorded by the High Court, we find no reason to interfere. 14. Admittedly, for 2 hectares of land, compensation has not been awarded   and   it   is   not   disputed   that   the   land   value   has   been determined   with   reference   to   sales   statistics   and   this   Court   in Ambya Kalya Mhatre(Dead) through LRs and Others (supra) held that in  a  case   where  the   land  value   has   been  determined  with reference to the sales statistics, the trees will have to be valued separately.  The relevant paras as referred hereunder:­ 34.  The High Court has also held that once the compensation is awarded   for   the   land,   there   cannot   be   additional   or   separate compensation for the trees. For this purpose, the High Court has relied upon the following observations of this Court in  State  of Haryana  v.  Gurcharan Singh  [1995 Supp (2) SCC 637]) 8

9 15. Admittedly,   in   the   instant   case,   the   land   value   has   been determined with reference to the sales statistics by the High Court in the impugned judgment.  That being the factual position, in our considered   view,   the   appellant   is   entitled   for   compensation   for 2 hectares of land in reference to which compensation has not been awarded   under   the   impugned   judgment   at   the   rate   of   Rs. 1,00,000/­   per   hectare   along   with   statutory   entitlement   to   the claimant/appellant as referred to by the High Court in para (viii) till realization under the impugned judgment. 16. Consequently,   the   appeals   partly   succeed   and   accordingly allowed.   The appellant shall be entitled to compensation @ Rs. 1,00,000/­   per   hectare   for   the   land   admeasuring   2   hectares situated at Mouza Khandala, Tq. Manora, District Washim along with statutory entitlement as referred to by the High Court in para rd (viii)   of   the   impugned   judgment   dated   23   October,   2015   till realization.   The compliance be made within three months.   No costs. 17. Pending application(s), if any, stand disposed of. 10 Civil Appeal @ SLP(Civil) No. 13859 of 2019 Civil Appeal @ SLP(Civil) No. 13874 of 2019 18. Learned   counsel   for   the   appellant(s)   submits   that   the compensation of Rs. 1,00,000/­ per hectare awarded by the High Court   in   the   impugned   judgment   is   inadequate   and   deserves enhancement in the given facts and circumstances.  19. We have declined the claim for enhancement of compensation in our judgment in the connected appeals being Civil Appeals @ SLP(Civil) Nos. 36247­36248 of 2016. 20. Consequently,   the   appeals   are   without   substance   and accordingly dismissed.  No costs. 21. Pending application(s), if any, stand disposed of. ……………………………..J. (AJAY RASTOGI) ……………………………J. (ABHAY S. OKA) NEW DELHI SEPTEMBER 09, 2021 11