Full Judgment Text
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PETITIONER:
K.PADMARAJU & PADMANABHA RAJU & ORS.
Vs.
RESPONDENT:
THE SENIOR REGIONAL MANAGER, F.C.I. HYDERABAD & ORS.
DATE OF JUDGMENT: 03/09/1996
BENCH:
RAMASWAMY, K.
BENCH:
RAMASWAMY, K.
FAIZAN UDDIN (J)
ACT:
HEADNOTE:
JUDGMENT:
O R D E R
We have heard the learned counsel on both sides.
Notification under Section 4(1) of the Land Acquisition
Act, 1894 (for short, the "Act") was published on March 5,
1983 acquiring 33 acres 84 cents of land in village
Srungavruksham in Bhimavaram Taluk, West Godavati District,
Andhra Pradesh for construction of FCI godowns. The Land
Acquisition Officer in his award made under Section 11 on
March 30, 1984 determined compensation at the rate of
Rs.32,500/- per acre for wet land and @ Rs.32,000/- per acre
for dry land. On reference, the subordinate Judge,
Bhimavaram enhanced the compensation to Rs.90,000/- per acre
by his award and decree made under Section 26 on December
27, 1988. On appeal, the Division Bench of the Andhra
Pradesh High Court by order dated October 25, 1991 in A.S.
Nos.1392, 1393 and 1394/89 set aside the award of the
reference Court and confirmed that of the Land Acquisition
Officer. Thus, these appeals by special leave.
Though the claimants have relied upon voluminous sale
transactions running into as many as 20 sale transactions,
Ex.A-1 to A-20 all, except Ex.A-4, are post-notification
sales. So they cannot be relied upon as comparable ones. The
only relevant document in this case is the sale deed, Ex.A-4
dated June 17, 1982 in respect of land admeasuring 5 cents
sold for a sum of Rs.7500/-. The reference court dealing
with all the sale transactions granted compensation @
Rs.90,000/- per acre. When a large extent of land of 33
acres 84 cents is acquired for the purpose of constructing
godowns, no willing prudent purchase the land at the rate of
Rs.90,000/- per acre based on mere a sale deed Ex.A-4
involving 5 cents of land. The reference Court, therefore,
was obviously in gross error in relying upon that document
apart from other documents, in determining the compensation.
The question then is: what would be the reasonable
compensation which the lands were capable to fetch as on the
date of the notification? It is an indisputable fact that
all these lands are agricultural fertile lands situated in
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West Godavari District and no prudent vendor would sell even
at the depressed price for not less than Rs.50,000/- per
acre. It is brought out to our notice from the evidence that
railway track pass near the acquired land and there is an
easy access to railway station; near the land acquired is
also situated a cinema hall; there are built up areas apart
from mango growth around the acquired land. Under these
circumstances, the lands are capable of double crops; being
wet land they cannot be sold at a lesser price. Normally, a
prudent seller would sell and the prudent purchaser would
purchase at the rate of not less than Rs.50,000/- per acre.
Considered from this perspective and going by the above
price, we hold that the market value of the acquired lands
would be Rs.50,000/- per acre. The claimants are entitled to
the statutory solatium and interest granted by the reference
Court. As regards the value of the trees, the award of the
reference Court has not been interfered with by the High
Court.
The appeal is accordingly allowed and the judgment and
order of the High Court stand set aside and the award of
the reference Court stands modified. The claimants are
entitled to the compensation at the rate of Rs.50,000/- per
acre with solatium at 30% on the enhanced compensation,
interest at 9% from the date of the taking possession for
one year and 15% on enhanced compensation thereafter till
date of deposit in court. The claimants are entitled to 12%
per annum of additional amount from the date of the
notification till date of the award under Section 11.
The appeals are accordingly allowed. No costs.