Full Judgment Text
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PETITIONER:
SHRI ABHEY RAM & ORS.
Vs.
RESPONDENT:
UNION OF INDIA & ORS.
DATE OF JUDGMENT: 22/04/1997
BENCH:
K. RAMASWAMY, S. SAGHIR AHMAD, G.B. PATTANAIK
ACT:
HEADNOTE:
JUDGMENT:
O R D E R
Leave granted. Heard counsel for the parties.
This appeal by special leave arises from the judgment
of the Division Bench of the High Court of Delhi passed on
2.3.1987 in C.W. No. 2657/85.
Notification under Section 4(1) of the Land Acquisition
Act, 1894 (for short the "Act") was published on November
5,1980 acquiring a large extent of land admeasuring 50,000
bighas situated in several villages including Khirkee
village. The land in Khirkee Village admeasures 1011 bighas
of which the appellant is in possession of 25 bighas.
Declaration under Section 6 was published on June 7, 1985.
Challenging the declaration, several writ petitions came to
be filed in the High Court. The primary contention was that
the declaration having been published after 3 years, is
barred by law. The notification under Section 4(1) stands
lapsed. Similar to the appellants, several persons
approached the High Court. The Full Bench in Balak Ram Gupta
v. Union of India, [C.W.P. No.1639/85 decided on May
27,1987] upheld the validity of the notification under
Section 4(1) and declaration under Section 6 on the ground
that some of the land owners whose land was covered under
the common notification under Section 4(1) had already
approached the High Court and obtained stay of further
proceedings including publication of declaration under
Section 6. As a consequence, the stay obtained continuing in
operation stood excluded by operation of Explanation II to
Section 6(1) of the Act. Accordingly, the declaration
published under Section 6(1) was held valid in law. When the
present writ petition had come up for hearing, the Division
Bench of the High Court passed an order stating that the
controversy raised was covered by the judgment of the full
Bench and no other point has been raised or argued before
the Division Bench. The writ petition has been dismissed.
Thus this appeal by special leave.
Shri Rajinder Sachhar, learned senior counsel appearing
for the appellants, contends that the view taken by the Full
Bench of the High Court is not correct in law. In view of
the fact that the appellants had not obtained any stay
pending the writ petition qua the appellants, there is no
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prohibition for the respondent U.O.I. to proceed further by
publicating the declaration under Section 6 and that,
therefore, the declaration having been published beyond
three years, is invalid in law. He further contends that
after the Full Bench judgment was rendered, the matter was
remitted to the Division Bench, which quashed the
declaration under Section 6 on the ground that the
objections filled under Section 5A were not properly
considered and that, therefore, publication of the
declaration under Section 6 was quashed in respect of t he
writ petitioners therein. The same benefits should inure to
the appellants as well. In support thereof, he placed
reliance on the judgment of this Court in Delhi Development
Authority v. Sudan Singh & Ors. [1991 Delhi Law times 602].
He also sought support from the judgment in Yusufbhai
Noormohmed Nndoliya v. State of Gujarat & Anr. [(1991) 4 SCC
531]. Learned counsel for the respondents, on the other
hand, contends that the appellants have not filed any
objections before the Land Acquisition Collector for enquiry
under Section 5-A. Therefore, the need to consider their
objections does not arise. The Division Bench, after
remittance, confined the controversy of quashing the
declaration in respect of the lands of the writ petitioners.
Therefore, it operates only with regard to them and not the
persons who were not eonominee parties to that judgment. In
fact, many persons had accepted the award, received the
compensation and sought and had reference. Therefore, the
publication of the declaration under Section 6 was not bad
in law on the ground of non-consideration of the objections.
Under these circumstances, the view taken by the Full Bench
is correct in law.
Having regard to the respective contentions, the
questions that arises for consideration is: whether the
view taken by the Division Bench and the Full Bench in Balak
Ram Gupta’s case is correct in law: It is an admitted
position that notification under section 4(1) was published
on November 5, 1980 and the declaration under section 6(1)
came to be published on June 7, 1985. Therefore, ex facie,
it is beyond three years as contemplated under the proviso
to Section 6(1) of the Act. The question is: whether the
stay obtained by some of the persons would inure the benefit
to other persons under Explanation II to Section 6? It is
seen that notification under Section 4(1) is a common
notification with reference to all the lands situated in 12
villages. The Full Bench has noted in Paragraph 6 as under :
"6. In the cases before us, the
declaration under S. 6 were made on
27.5.1985 ,6.6.1985,7.6.1985 and
26.2.1986 (the individual details
of which need not be set out here).
This is clearly beyond a period of
three years from the dates of the
notifications under S.4, viz.
5.11.1980 and 25.11.1980. They are
clearly barred by limitation under
the proviso t o S. 6(1) unless the
period can be got extended by
invoking the terms of the
explanation newly substituted in
1984 (which is the attempt of the
respondents here)."
It has extracted the various orders passed by the Court
from time to time in paragraphs 20,21 and 22 which reads as
under:
"20. It may be useful here to refer
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to the stay orders which the
respondents rely on to bring the S.
6 declarations within the scope of
the explanation. In Munni Lal v.
Lt. Governor (CW 426 of 1981)
wherein the validity of the
notification dated 25.11.1980 was
challenged by certain residents of
village Satbari, the following
interim order was passed in CM
668/81 on 18.3.1981.
’Case for 27.4.1981. in the
meanwhile, respondents 1 and 2 are
restrained from issuing any
declaration under S. 6’
The above interim order was made
absolute on 4.5.1981, when the
writ petition was admitted.;
’Stay order passed on 18.31981 made
absolute till further orders with
liberty to the appropriate
authorities of the respondents to
take action according to law if the
existing conditions and requirement
of the Master Plan and Zonal Plan,
if any, are breached or violated by
the petitioners.’
This writ petition was dismissed on
15.11.1983 (see ILR 2130). In
Laguna Farms (p) Ltd. v. Lt.
Governor (CW 1251/81) also the
petitioner challenged the validity
of the S.4 notification dated
25.11.80. The writ petition was
admitted on 26.5.81 when an interim
order in the following terms was
also made in CM 1717/81.
’Notice for 29.7.1981. In the
meanwhile, we stay further
proceedings in consequence of the
impugned notification under S.4 and
declaration under S. 6 Land
Acquisition Act’.
This order was made absolute on
29.7.1981 and this C. W along with
a number of other C.Ws., was
disposed of 15.11.83 along with C.W
426/81. In Gogia v. Lt. Governor
(CW 175/82) the writ petition was
admitted on 21.182. An interim
order was made in C.M. 250/82 on
the same date staying "further
proceedings in pursuance of the
impugned notification dated
25.11.80." This order was made
absolute on 4.3.82 "with liberty to
the respondents to move this Court
for variation of the order, if so
advised, "This C.W. was also
disposed of on 15.11.83 along with
C.W. 426/81 (though the list of
cases given at the top of the
judgment in C.W 175/81, apparently
by oversight). An order similar in
terms to that set out above was
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made on 11.2.82 in CM4514/81 in
Ansal Housing & Estates Pvt. ltd.
v. Lt. Governor (CW 2451/81), Vijay
Narain v. Lt. Governor (CW
2450/81). Smt. Bherco Duggal v. Lt.
Governor (CW 2468/81), Daryao Singh
v. Lt. Governor (CW 2135/82).
Except the last, other were
disposed of on 15.11.83 with CW
426/81.
21. The operation of the
notification dated 5.11.1980 was
stayed in similar terms by orders
dated 30.9.81 and 11.2.82 in CM
4226/81 in CW 2263/81 (Bishamber
Dayal v. Lt. Governor), a writ
petition filed by some of the
residents of the village of
Tughlakabad following similar
orders in Om Prakash v. Lt.
Governor (CW 1250/81). These writ
petitions were also disposed of on
15.11.83. But this list is not
exhaustive and it appears, there
are other writ petitions pending in
this court today in which the stay
order passed continues to be in
force (e.g. CW 861/82).
22. Reference has also been made on
behalf of the petitioners to
certain orders in CW 1203/82 (Budh
Vihar Welfare Society v. Lt.
Governor), though that was a writ
petition which challenged the
validity of a S.4 notification
dated 31.12.1981. In that case,
the Court had granted an interim
order on 23.4.82 "restraining the
respondents from taking further
proceedings in consequence of the
impugned notification " and this
was apparently, later made absolute
till disposal of the writ petition.
The Petitioner thereafter moved
C.M.315/84 on 24.1.1984 alleging
that "the respondents are
misinterpreting the aforesaid stay
order and are saying that the
aforesaid stay order is in respect
of the entire village of Rithala"
and praying, therefore, that as the
petitioners had prayed for stay
only in respect of their lands, the
court should be please "to clarify
the order dated 23.4.1982 to the
effect that the stay is only in
respect of the petitioners ’land,
Khasra Nos. of which have been
mentioned in the writ petition".
The above position was contested by
the Union of India which urged that
the stay order had been granted qua
notification under S.4 and was not
in respect of particular land.
After hearing both parties, the
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court passed following order on
24.2.1984.
"We do not understand that
clarification is needed. The prayer
in CM 1759/82 was in respect of the
petitioners’ land. It follows
necessarily that the interim order
we passed was in regard to the
petitioners. No further order is,
therefore, necessary."
22A. The petitioners also seek to
derive support from an order passed
by this Court on 7.8.1985 CCP
152/82 in CW 861 of 1982 (Manakvala
v. Chaudhary). That contempt
petitioner was moved because the
respondents had made a declaration
under S.6 in respect of some lands
covered by the notification under
S.4 dated 25.11.1980 during the
subsistence of a stay order at the
request of some petitioners who had
challenged the said notification.
The court observed:
‘It is no doubt true that there was
stay of other proceedings but in
land acquisition matters it is
really the dispossession which is
of consequence. Apart from this
position, a large number of other
lands were obviously the subject
matter of notification under S.4
and 6 and it could not be expected
that the authorities should delay
further acquisition proceedings in
regard to them.
Mere notification under S.6 may be
technically not right qua the
petitioners but we cannot agree
that it amounts to contempt calling
for any action.
Of course, as long as stay order
stands dispossession of the
petitioners cannot take place and
no one has passed the order
ordering dispossession. Dismissed."
Ultimately, after consideration of all the respective
contentions, the Full Bench has observed in paragraphs 30
and 31 which read as under:
"30. Secondly the nature of
proceedings in which stay orders
are obtained are also very
different from the old pattern of
suits confined to parties in their
scope and effect. Section 4
notifications are challenged in
writ petitions and it is now
settled law that in this type of
proceedings, the principle of locus
standi stands considerably dluted.
Any public spirited person can
challenge the validity of
proceedings of acquisition on
general grounds and when he does
this the litigation is not inter
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parties simpliciter : It is a
public interest litigation which
affects wider interests. The
grounds of challenge to the
notification may be nothing
personal to the particular
landholder but are, more often than
not, grounds common to all or
substantial blocks of the land
owners. In fact, this group of
petitions now listed before us
raise practically same contentions
just as the previous batch of writ
petition challenging the
notifications under S.4 raised
certain common contentions. To
accept the contention that the
challenges and their lands would
virtually provide persons with
common interests with a second
innings. If the initial challenge
succeeds, all of them benefit; and,
if for some reason that fails and
the second challenge succeeds on a
ground like the one presently
raised, the first batch of
petitioners also get indirectly
benefited because of the
impossibility of partial
implementation of the scheme for
which the acquisition is intended,"
"31. We have, therefore, to give
full effect to the language of the
section and the stay orders in
question, in the above context and
background. The use of the Word
"any" in the explanation
considerably amplifies its scope
and shows clearly that the
explanation can be invoked in any
case if some action or proceeding
is stayed. It may be a complete
stay of the operation of the entire
notification or may even be a
partial stay-partial in degree or
in regard to persons or lands in
respect of whom it will operate.
The words used in the explanation
are of the widest amplitude and
there is no justification whatever
to confine its terms and operation
only to the cases in which the stay
order is actually obtained".
It concluded in paragraph 39 as
under:
"39. We have, for the reasons
stated above, come to the
conclusion that the period during
which stay orders were in force
should be excluded in computing the
validity of the declaration under
S.6 so far as the notification
dated 25.11.80 is concerned, we
find that the latest of the S.6
declarations was on 269.2.86. The
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stay order (in C.M.P 668/81) was in
operation from 18.381 to 15.11.83
i.e. for a period of 2 years, 7
months and 27 days. They are,
therefore, in time having been
issued within three years plus 2
years 3 months, i.e. 5 years 3
months of the S.4 notification
dated 15.11.1980 is concerned, we
find that the latest of the S.6
declaration was issued 7.6.1980
i.e. 4 years 7 months after the S.4
notification. The stay order in CMP
4226//81 Was operative from 30.9.81
to 15.11.83, i.e. for 2 years and
1-1/2 months. In this period is
excluded the declaration is within
time. we answer the principal issue
debated before us accordingly."
Accordingly, the Full Bench has upheld the validity of
the notification. It is true, as contended by Mr. Rajinder
Sachhar, that the Division Bench after remittance has
quashed the declaration published under Section 6. The
operative part thereof reads as under:
"The orders of Land Acquisition
Collectors under Section 5-A and
the under section 6 of the Land
Acquisition Act together with
further land acquisition
proceedings in all the above writ
petitions are quashed and set aside
with cost. There shall be two set
of counsel’s fees at Rs. 1500/-
each as the group of petitions
were heard mainly in the two writ
petitioners . The respondents
affidavits in all the petitions as
it was agreed to complete two sets
of petitions with counter
affidavits. The rule is made
absolute. ’Reasons to follow’.
Therefore, the reasons given in B.R. Gupta v. U.O.I. &
Ors.[37{1989) Delhi Law Times 150] are obvious with
reference to the quashing of the publication of the
declaration under section 6 vis-a-vis the writ petitioners
therein. The question thus arise for consideration is:
whether the stay obtained by some of t he persons who
prohibited the respondents from publication of the
declaration under section 6 would equally be extendible to
the cases relating to the appellants? We proceed on the
premise that the appellants had not obtained any stay of the
publication of the declaration but since the High Court in
some of the cases has, in fact, prohibited them as extracted
hereinbefore, from publication of the declaration,
necessarily, when the court has not restricted the
declaration in the impugned orders in support of the
petitioners therein, the officers had to hold back their
hands till the matters are disposed of. In fact, this Court
has given extended meaning to the orders of stay or
proceeding in various cases, namely, Yusufbhai Noormohmed
Nendoliya v. State of Gujarat & Anr. [(1991) 4 SCC 531],
Hansraj Jain v. state of Maharashtra & Ors. [1993 (4) JT
360], Sangappa Gurulingappa Sajjan v. State of Karnataka &
Ors. [(1994) 4 SCC 145], Gandhi Grah Nirman Sahkari Samiti
Ltd. etc. etc. v. State of Rajasthan & Ors. [1993 (8) JT
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194], G. Narayanaswamy Reddy (dead) by Lrs. & Anr. v. Govt.
of Karnataka & Anr. [1991 (8) JT 12] and Roshnara Begum etc.
v. U.O.I & Ors. [1986 (1) Apex Decision 6]. The words "stay
of the action or proceeding’ have been widely interpreted by
this court and mean that any type of the orders passed by
this Court would be an inhibitive action on the part of the
authorities to proceed further. When the action of
conducting an enquiry under Section 5-A was put in issue and
the declaration under section 6 was questioned, necessarily
unless the Court holds that enquiry under Section 5-A
properly conducted and the declaration published under
Section 6 to be valid, it would not be open to the officers
to proceed further into the matter. As a consequence, the
stay granted in respect of some would be applicable to
others also who had not obtained stay in that behalf. We are
not concerned with the correctness of the earlier direction
with regard to Section 5-A enquiry and consideration of
objections as it was not challenged by the respondent union.
We express no opinion on its correctness, though it is open
to doubt.
The question then arises is: whether the quashing of
the declaration by the Division Bench in respect of the
other matters would enure the benefit to the appellants
also? Though, prima facie, the argument of the
learned counsel is attractive, on deeper consideration, it
is difficult to give acceptance to the contention, it is
difficult to give acceptance to the contention of Mr.
Sachhar. When the Division Bench expressly limited the
controversy to the quashing of the declaration qua the writ
petitioners before the Bench, necessary consequence would be
that the declaration published under Section 6 should stand
upheld.
It is seem that before t he Division Bench Judgment was
rendered, the petition of the appellants stood dismissed and
the appellants had filed the special leave petition in this
Court. If it were a case entirely relating to Section 6
declaration as has been quashed by the High Court,
necessarily that would enure the benefit to others also,
though they did not file any petition, except to those whose
lands were taken possession of and were vested in the State
under Sections 16 and 17(2) of the Act free from all
encumbrances. But it is seen that the Division Bench
confined the controversy to the quashing of the declaration
under Section 6 in respect of the persons qua the writ
petitioners before the Division Bench. Therefor, the
benefit of the quashing of the declaration under Section 6
by the Division Bench does not enure to the appellants.
It is true that a Bench of this Court has considered
the effect of such a quashing in Delhi Development Authority
v. Sudan Singh & Ors. etc. reported in [45(1991) Delhi Law
Times 602 (sc)]. But, unfortunately, in that case the
operative part of the judgment referred to earlier has not
been brought to t he notice of this Court. Therefore, the
ratio therein has no application to the facts in this case.
It is also true that in Yusufbhai Noormohmed Nendoliya’s
case (supra), this court had also observed that it would
enure the benefit to those petitioners. In view of the fact
that the notification under Section 4(1) is a composite on e
and equally the declaration under Section 6 is also a
composite one, unless the declaration under Section 6 is
quashed in toto, it does not operate as if that the entire
declaration requires to be quashed. It is seen that the
appellants had not filed any objections to the notice issued
under Section 5-A.
Under these circumstances, there is no need to consider
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their objections, as pointed out by the Division Bench of
the High Court in Delhi Development Authority case (supra)
which, relied on by Mr. Sachhar, has no application. Thus we
hold that the declaration qua the appellants has not been
barred by proviso to Section 6 nor is it vitiated by any
error of law warranting interference.
The appeal is dismissed. No costs.