Full Judgment Text
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.5784-5798 OF 2021
(Arising out of SLP (C) Nos.21168-21182 of 2018)
MADAN LAL & ORS. ETC. Appellants
VERSUS
STATE OF PUNJAB ETC. Respondents
O R D E R
Leave granted.
This appeal challenges the judgment and order dated 22.01.2018 passed by the
High Court of Punjab and Haryana at Chandigarh in RFA Nos.3154 of 2003 (O&M),
2580, 2581, 2582, 2583, 2584, 2999, 3000, 4556, 5560 of 2001 (O&M), and 853,
1286, 2716, 2717 and 2718 of 2002 (O&M).
While dealing with appeals arising out of land acquisition proceedings initiated
pursuant to Notification issued under Section 4 of the Land Acquisition Act, 1894 on
15.12.1988, the High Court concluded that the base value of the land ought to be
Rs.92.56 per sq. yd. While arriving at this conclusion, the High Court relied upon the
decision of this Court in General Manager, Oil and Natural Gas Corporation
Signature Not Verified
Digitally signed by Dr.
Mukesh Nasa
Date: 2021.09.23
09:45:15 IST
Reason:
Limited v. Rameshbhai Jivanbhai Patel & Another, (2008) 14 SCC 745 and applied
rate of 7.5% as yearly appreciation. The tabular chart in that behalf was under:
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| 1st Year | 60 + 4.5 (7.5% of 60) | 64.5 | |
|---|---|---|---|
| 2nd Year | 64 + 4.84 (7.5% of 64.5) | 69.3 | |
| 3rd Year | 69.3 +5.2 (7.5% of 69.3) | 74.5 | |
| 4th Year | 74.5 + 5.59 (7.5% of 74.5) | 80.1 | |
| 5th Year | 80.1 + 6.007 (7.5% of 80.1) | 86.1 | |
| 6th Year | 86.1 + 6.46 (7.5% of 86.5) | 92.56<br>Rs. Per Sq. Yd. |
Arriving at the base value of Rs.92.56 per sq. yd., the High Court thereafter
subjected such base value to cuts on two counts. The discussion in that behalf was as
under:
“The fact that there was no construction in the near vicinity and for
developing the area necessarily development cut would be required.
Accordingly, this Court is of the opinion that a 50% cut is liable to
be fixed on a sum of Rs.92.56 per square yard. The market value
would be assessed @ Rs.46.28 per square yard and it would come
to Rs.2,23,995/- per acre. The cut is on two accounts, one is 25%
on development cut and second is on account of the fact that the
acquisition is at the stage when the State was under the shadow of
terrorism. Accordingly, the appeals are partly allowed to that
extent.”
On 03.08.2018, this Court issued notice confined only to examine the issue in
respect of deduction of 25% on the ground of shadow of terrorism.
Heard Mr. Nidhesh Gupta, learned Senior Advocate for the appellants, and Mr.
Karan Bharihoke, learned Advocate for the State.
If the State was under shadow of terrorism during a particular period, the price
at which transactions were undertaken would naturally be at depressed price. The
High Court was not, therefore, justified in subjecting the base value for a further cut
on account of the State being under shadow of terrorism during the relevant time.
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We, therefore, set-aside the cut employed on the aforestated ground.
Resultantly, the value of Rs.92.56 per square yard will be subject only to 25 per
cent cut by way of development. The net value, therefore, will be Rs.69.42 per square
yard and the appellants will be entitled to all statutory benefits on said value of
Rs.69.42 per square yard. The difference in computation shall be made over to the
concerned appellants by the State within eight weeks from today.
With these observations, the appeals are disposed of, without any order as to
costs.
............................................J.
(UDAY UMESH LALIT)
............................................J.
(S. RAVINDRA BHAT)
NEW DELHI,
SEPTEMBER 20, 2021