DELHI DEVELOPMENT AUTHORITY vs. BATTI

1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.____________ OF 2023 (Arising out of Special Leave Petition (C) No.22803 of 2019) Delhi Development Authority           …Appellant(s) Versus Batti & Ors.                            …Respondent(s) WITH CIVIL APPEAL NO.____________ OF 2023 (Arising out of Special Leave Petition (C) D.No.30579 of 2021) Government of NCT of  Delhi & Anr.          …Appellant(s) Versus Batti & Anr.                               …Respondent(s) J U D G M E N T Rajesh Bindal, J. 1.       Leave granted.  2. This order will dispose of two appeals arising out of order dated 30.11.2017 passed by the Division Bench of the High Court of Delhi in W.P(C) No. 12135/2015.   One Signature Not Verified appeal is preferred by Delhi Development Authority whereas Digitally signed by Deepak Singh Date: 2023.03.22 15:14:16 IST Reason: the another has been filed by Government of NCT of Delhi. 2 3. The service on respondent is complete.  However, no one appeared when the appeal was taken up for hearing. 4. The   facts   of   the   cases   are   available   on   record. Vide  notification dated 23.06.1989 issued under Section 4 of the Land Acquisition Act, 1894 (For short, ‘the Act’) large chunk   of   the   land   measuring   about   3,500   Hectares   was sought to be acquired for planned development of part of Delhi.   It was followed by notification issued on June 20, 1990 under Section 6 of  the Act.   The Award bearing No. 13/92­93 was announced by the Land Acquisition Collector (DS), Delhi on 19.06.1992. 5. It is evident from the facts noticed by the High Court   in   the   impugned   order   that   husband   of   the respondent late Mange Ram was son of late Harkesh.   He was father­in­law of the respondent no.1­ writ petitioner.  He th was claimed to be the recorded owner of 1/12   share [01 bigha   and   19   biswas   and   03   biswansi]   in   land   bearing Khasra Nos. 281/4(10­11), 282/4 (10­3) and 80(2­8) total area measuring 23 bighas  and  2 biswas, situated in the revenue estate of Village Ghari Mandu, Shahdara, Delhi. 3 6. There   is   nothing   on   record   to   suggest   the acquisition   in   question   was   ever   challenged   by   the predecessor­in­interest of respondent no.1.  The writ petition came to be filed in the year 2015 referring to Section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short “the 2013 Act”) claiming that the possession of land having not been taken and the compensation not paid, the acquisition has lapsed. 7. The   High   Court   noticed   the   fact   that   the possession of the land had been taken by the State and handed over to the Forest Department for development as green belt, agriculture and water body as the land falls in ‘O’ Zone.  It was further pleaded that respondent no.1 was not entitled to receive any compensation as the land, in fact, vested in Gaon Sabha. 8. After considering the arguments raised by learned counsel   appearing   for   the   parties,   the   High   Court,   while relying upon the judgment of this Court in  Pune Municipal Corporation & Anr. vs. Harakchand Misirimal Solanki & Ors.   (2014)   3 SCC 183     held that the acquisition in 4 question has lapsed   the land of the respondent no.1 as qua the compensation therefor had not been tendered.  The issue regarding entitlement of compensation to the respondent as there was dispute regarding the title of the land, was kept open. 9. The   arguments   raised   by   learned   counsel appearing   for   the   appellant   are   that   in   view   of   the Constitution   Bench   judgment   of   this   Court   in   Indore Development   Authority   vs.   Manoharlal   and   Others (2020) 8 SCC 129 whereby earlier judgment of this Court in Pune Municipal Corporation & Anr.’s   case     (supra) was overruled the order passed by the High   Court is to be set aside.     It   was   opined   by   the   Constitution   Bench   that compliance to either of the two conditions  i.e.  taking over of possession of the land or payment of compensation, is good enough to sustain the acquisition.  In the case in hand, from the facts admitted on record it is evident that the possession of the land was taken after the acquisition was complete. There   was   no   question   of   payment   of   compensation   to predecessor in interest of the  respondent no.1 as admittedly there was dispute regarding  title of the land.   The land is 5 recorded in the name of Gaon Sabha.  Even the High Court in the impugned order had kept the question of title open.   10. Heard learned counsel for the appellant.  11.   There is no dispute on the fact that the judgment of   this   Court   in   Pune   Municipal   Corporation   and case (supra), was relied upon by the High Court Another’s  to hold that the acquisition in question had lapsed. It was overruled by the Constitution Bench judgment of this Court in the  Indore Development Authority’s  case (supra).  Para 362 thereof is extracted below: “362.  Resultantly, the decision rendered in Pune Municipal Corporation & Anr. (supra) is hereby overruled and all other decisions in which   Pune   Municipal   Corporation   (supra) has been followed, are also overruled.” 12. Various questions required to be considered by the Constitution Bench were answered in para 366 of the judgment. The same read as under:  “366.  In   view   of   the   aforesaid discussion,   we   answer   the   questions   as under: 6 366.1.  Under   the   provisions   of   Section 24(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. 366.2.  In   case   the   award   has   been passed   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. 366.3.  The word “or” used in Section 24(2) 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 7 has   been   paid,   possession   has   not   been taken then there is no lapse. 366.4.  The expression “paid” in the main part of 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 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 non­deposit 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 8 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 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). 366.8.  The   provisions   of   Section   24(2) providing for a deemed lapse of proceedings are applicable in case authorities have failed 9 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. 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 time­barred 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.” 13. A perusal of the impugned order passed by the High Court shows that the Writ Petition was allowed relying upon   the   judgement   of   this   Court   in   Pune   Municipal case (supra).  The case set by Corporation and Another’s  10 the writ petitioner was that late Harkesh was the recorded owner of the land as noticed in para 2 of the judgment.  The writ petitioner is his daughter­in­law.  Even the husband of the writ petitioner had expired when the writ petition was filed.     It   was   claimed   that   late   Harkesh   was   having bhoomidari rights, however in terms of the stand taken by the   appellant,   no   surviving   membership   was   placed   on record.     Definite   and   undisputed   stand   taken   by   the respondent before the High Court was that the possession of the land was taken after the award was announced and the same   was   handed   over   to   the   Forest   Department   for development as green belt, agriculture and water body as the land falls in ‘O’ Zone.   14. Initially, the stand sought to be taken by the writ petitioner   before   the   High   Court   was   that   the   physical possession of the land had not been taken, however, the same was given up.   The only argument pressed was that the compensation be paid as per the provisions of the 2013 Act.     The   Writ   Petition   was   allowed   relying   upon   the judgment   of   this   Court   in   Pune   Municipal   Corporation case   (supra).     The   High   Court   had   also and   Another’s   11 noticed the fact that there was dispute about title of the property which as per the stand taken by both the parties was kept open.   Meaning thereby, even the compensation could not have been paid to the predecessor interest of the respondent/ writ petitioner.   There is nothing on record to suggest as to what action was taken by the person who claimed interest in the property to seek compensation, in case   land   owned   by   him   was   acquired   more   than   two decades   back   and   no   compensation   paid.   The   litigation started only with enactment of Act of 2013  15. For   the   reasons   recorded   above,   the   present appeal deserves to be allowed as the ingredients of Section 24(2) of 2013 Act as interpreted by this Court in   Indore Development   Authority   vs.   Manoharlal   and   Others’s case (supra) are not satisfied in the case in hand.   There cannot be lapsing of acquisition of land.   16. The   appeals   are,   accordingly,   allowed  and   the impugned order passed by the High Court is set aside.  The writ   petition   filed   by   the   respondents   in   the   High   Court stands dismissed.  12 ……………………J.                                                          [Abhay S. Oka] ……….……………J.      [Rajesh Bindal] New Delhi  22.03.2023.