Full Judgment Text
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PETITIONER:
ABDUL AZIZ ABDUL RAZAK & ANR.
Vs.
RESPONDENT:
THE MUNICIPAL CORPN. OF GREATERBOMBAY & ANR.
DATE OF JUDGMENT: 15/02/1996
BENCH:
RAMASWAMY, K.
BENCH:
RAMASWAMY, K.
G.B. PATTANAIK (J)
CITATION:
1996 AIR 1350 JT 1996 (3) 377
1996 SCALE (2)906
ACT:
HEADNOTE:
JUDGMENT:
O R D E R
Leave granted. We have heard the counsel on both sides.
Notification under Section 4(1) of the Land Acquisition
Act 1 of 1894 was published in 1981 and the award under
Section 11 was made on May 9, 1984 awarding compensation at
the rate of Rs.110/- per sq. yd. On reference under Section
18 the learned single Judge enhanced the compensation to
Rs.300/ per sq. yd. by award and decree dated February 19,
1992 but disallowed interest in view of the agreement
between the parties. Dissatisfied therewith, the appellant
has come forward with this appeal by special leave against
the order of the High Court dated July 14, 1994 in Appeal
No.114/92.
The only question is whether the appellants are
entitled to the interest as amended under the Amendment Act
68 of 1984. Admittedly, the appellants had entered into an
agreement and the relevant part thereof reads as under:
"That the Corporation shall pay an
amount of Rs.98,480/- (Rupees
Ninety Eight Thousand Four Hundred
Eighty only) being 2/3rd of
compensation to be calculated at
the interim rates of Rs.40/- for
the said property more particularly
described in the First Schedule
hereunder written on the execution
of this agreement and the balance
amount of the compensation as may
be awarded under the Land
Acquisition Act, 1894 shall be paid
to the owners with interest thereon
at the rate of 4% per annum from
the date of possession."
A reading thereof clearly indicates that they were
agreeable for payment of a sum of Rs.98,480/- only being
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2/3rd of the compensation to be calculated at the rate of
Rs.40/- per sq. yd. more particularly described in the First
Schedule on execution of the agreement. For the balance
amount they requested the authorities to award compensation
under the Act, But they contracted for payment of interest
at the rate of 4% per annum from the date of possession.
Sub-section (2) of Section 11 of the Act rends as
under:
"(2) Notwithstanding anything
contained in sub-section (1), if at
any stage of the proceedings, the
Collector is satisfied that all the
persons interested in the land who
appeared before him have agreed in
writing on the matters to be
included in the award of the
Collector in the form prescribed by
rules made by the appropriate
Government, he may, without making
further enquiry, make an award
according to the terms of such
agreement."
Therefore, notwithstanding anything contained in sub-
section (1), the Land Acquisition Officer is entitled to
award interest as per the contract entered into by the
authorities. Though the Amendment Act has come into force
giving benefit of enhanced rate of interest, the appellants
are not entitled to the enhanced interest by virtue of their
contract.
The appeal is accordingly dismissed. No costs.