RAM KISHAN vs. STATE OF HARYANA .

I.A.Nos.3-4 of 2014 in C.A. No. 3872 of 2010 1 NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION I.A.NOS. 3-4 OF 2014 IN CIVIL APPEAL NO.3872 OF 2010 RAM KISHAN & ORS ………APPELLANTS Vs. STATE OF HARYANA & ORS ………RESPONDENTS J U D G M E N T JUDGMENT V.GOPALA GOWDA, J. 1. I.A. No. 4 for exemption from filing official translation is ordered. 2. I.A. No.3 in Civil Appeal No. 3872 of 2010 is filed by the applicants/appellant Nos. 24-28 (for Page 1 I.A.Nos.3-4 of 2014 in C.A. No. 3872 of 2010 2 short ‘the applicants’) seeking direction and appropriate orders for disposal of this appeal in terms of Section 24(2) of the Right to Fair

short ‘the Act of 2013’). The appellant-land owners have come to this Court questioning the correctness of the judgment and order dated 13.03.2008 passed by the High Court of Punjab and Haryana at Chandigarh in Civil Writ Petition No.3823 of 2008, wherein the writ petition was dismissed on the ground that the same was not maintainable after passing of the Award. JUDGMENT 3. The brief facts are mentioned hereunder. The appellant nos. 24-28 are the owners and in possession of the land in question bearing khewat no. 260 Khasra no.46 killa nos.1(3-18), 2(7-14), 3/1(0-16), 8/2(0-16), 9(8-0), 10(6-1) and 26(0-5) totally measuring 27 kanals 13 marlas of land situated in the revenue estate of Village Page 2 I.A.Nos.3-4 of 2014 in C.A. No. 3872 of 2010 3 Kumashpur Tehsil and Distict Sonipat(Haryana). The appellants have been in continuous possession of the aforesaid land in question till date and harvesting crops. 4. On 20.01.2003 the respondents published a notification under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as ‘the L.A. Act’) bearing No. LAC (F)-NTLA/2003/137. Thereafter on 16.01.2004, the respondents issued notification under Section 6 of the L.A. Act bearing No. LAC (F)- NTLA/2004/190. The Land Acquisition Collector passed an award bearing No.7 of the year 2006-2007 dated 14.01.2006. JUDGMENT 5. The appellants challenged the said notification in the High Court of Punjab and Haryana vide Civil Writ Petition No.3823 of 2008. The High Court vide its judgment and order dated 13.03.2008 dismissed the writ petition by assigning untenable reasons. Page 3 I.A.Nos.3-4 of 2014 in C.A. No. 3872 of 2010 4 Aggrieved by the same, the appellants have filed this appeal.

Section 24(2) of the Act of 2013 which has come into force w.e.f. 01.01.2014, the said provision is extracted hereunder:- “ 24(2) Notwithstanding anything contained in sub-section (1), in case of land acquisition proceedings initiated under the LA Act, where an Award under the said Section 11 has been made five years or more prior to the commencement of this Act but the physical possession of the land has not been taken or the compensation has not been paid the said proceedings shall be deemed to have lapsed and the appropriate government, if it so chooses, shall initiate the proceedings of such land acquisition afresh in accordance with the provisions of this Act. JUDGMENT Provided that whether an award has been made and compensation in respect of a majority of land holdings has not been deposited in the account of the beneficiaries specified in the notifications for acquisition under Section 4 of the said land acquisition Page 4 I.A.Nos.3-4 of 2014 in C.A. No. 3872 of 2010 5 and shall be entitled to compensation in accordance with the provisions of this Act.” 7. It is contended that in the instant case, the

possession of the land involved in these proceedings has not been taken till date and no compensation is paid to the appellants though the award has been made on 14.01.2006. Therefore, the said provision under Section 24(2) of the Act of 2013 squarely applies to the case of the appellants and the land acquisition proceedings in so far as the appellants land is concerned be deemed to have elapsed. JUDGMENT 8. Further, the learned counsel for the appellants placed reliance on the decisions of this Court in the cases of Pune Municipal Corporation and Anr. 1 v . Harakchand Misirimal Solanki & Ors . , Bharat 1 (2014) 3 SCC 183 Page 5 I.A.Nos.3-4 of 2014 in C.A. No. 3872 of 2010 6 2 Kumar v. State of Haryana & Another , Bimla Devi & 3 Others v . State of Haryana & Others and Union of 4 India & others v. Shiv Raj & Others and submitted

acquisition proceedings qua the land of the appellants have to be declared as lapsed by applying the provisions of Section 24(2) of the Act of 2013. 9. We have heard the learned counsel for both the parties. After examining the facts and circumstances of the case on hand, we are of the considered view that neither the possession of the JUDGMENT land in question has been taken by the respondents nor was the compensation paid to the appellants though more than five years have passed since the date of the award passed on 14.01.2006. Therefore, the acquisition proceedings of the land of the 2 (2014) 6 SCC 586 3 (2014) 6 SCC 583 4 (2014) 6 SCC 564 Page 6 I.A.Nos.3-4 of 2014 in C.A. No. 3872 of 2010 7 appellants have lapsed in view of Section 24(2) of the Act of 2013. The said provision has been succinctly interpreted by the three Judge Bench

20 and 21 of the aforesaid case is extracted hereunder:- “ 20 …….it is clear that the award pertaining to the subject land has been made by the Special Land Acquisition Officer more than five years prior to the commencement of the 2013 Act. It is also admitted position that compensation so awarded has neither been paid to the landowners/persons interested nor deposited in the court. The deposit of compensation amount in the Government treasury is of no avail and cannot be held to be equivalent to compensation paid to the landowners/persons interested. We have, therefore, no hesitation in holding that the subject land acquisition proceedings shall be deemed to have lapsed under Section 24(2) of the 2013 Act. JUDGMENT 21 . The argument on behalf of the Corporation that the subject land Page 7 I.A.Nos.3-4 of 2014 in C.A. No. 3872 of 2010 8

JUDGMENT 10. Further, reliance was placed on the decision of this Court in the case of Bimla Devi & Ors. (supra) and Sree Balaji Nagar Residential Page 8 I.A.Nos.3-4 of 2014 in C.A. No. 3872 of 2010 9 5 Association v. State of Tamil Nadu & others , wherein the law laid down in the case of Pune Municipal Corporation (supra) was reiterated. In

by a court of law or for any reason. JUDGMENT 11. Further in the case of Shiv Raj & Ors. (supra), this Court discussed the circular issued by the Government of India, Ministry of Urban Development, Delhi Division wherein the legal opinion of the Solicitor General of India clarified the statutory provisions of the Act of 5 2014 (10) SCALE 388 Page 9 I.A.Nos.3-4 of 2014 in C.A. No. 3872 of 2010 10 2013 with respect to lapsing of land acquisition proceedings under Section 24(2) of the Act of 2013. The relevant para 25 is extracted hereunder:- “ 25 ..... 3. Interpretation of five years’ period “ With regard to this issue viz. interpretation of five years’ period, two situations have been envisaged in cases where the acquisition has been initiated under the Land Acquisition Act, 1894 viz. ( 1 ) parties whose lands have been acquired have refused to accept the compensation and ( 2 ) parties whose lands have been acquired having just parted with physical possession of the land. However, in both the above situations, as on 1-1-2014, the period of 5 years would not have ended and in such cases, the advisory seeks to clarify that the new law shall apply only if the situation of pendency continues unchanged for a period that equals to or exceeds five years. In my view, it should be further clarified that in none of the cases the period of five years would have elapsed pursuant to an award made under Section 11 from the date of JUDGMENT Page 10 I.A.Nos.3-4 of 2014 in C.A. No. 3872 of 2010 11

4 . Limitation As regards this item relating to the period spent during litigation would also be accounted for the purpose of determining whether the period of five years has to be counted or not, it should be clarified that it will apply only to cases where awards were passed under Section 11 of the Land Acquisition Act, 1894, 5 years or more prior to 1- 1-2014 as specified in Section 24(2) of the Act, to avoid any ambiguity. Since this legislation has been passed with the objective of benefiting the land- losers, this interpretation is consistent with that objective and also JUDGMENT added as a matter of abundant caution that the period spent in litigation challenging an award cannot be excluded for the purpose of determining Page 11 I.A.Nos.3-4 of 2014 in C.A. No. 3872 of 2010 12

The Objects and Reasons of the 2013 Act and particularly Clause 18 thereof fortify the view taken by this Court in the judgments referred to hereinabove. Clause 18 thereof reads as under: JUDGMENT “18. The benefits under the new law would be available in all the cases of land acquisition under the Land Acquisition Act, 1894 where award has not been made or possession of land has not been taken .” Page 12 I.A.Nos.3-4 of 2014 in C.A. No. 3872 of 2010 13 12. By considering the aforesaid decisions of this Court and the facts and circumstances of the present case on hand, we are of the view that

and more than five years have elapsed since the making of the award on 14.01.2006 when the Resettlement Act, 2013 came into force on 01.01.2014. Therefore, the conditions stated in Section 24(2) of the Act of 2013 are fulfilled for allowing the plea of the appellants that the land acquisition proceedings be deemed to have elapsed. The said legal principle laid down by this Court in the case of Pune Municipal Corporation and JUDGMENT other cases referred to supra with regard to interpretation of Section 24(2) of the Act of 2013 are applicable with all fours to the fact situation on hand with respect to the land covered in this appeal and for granting relief as prayed by the appellants in this application. Page 13 I.A.Nos.3-4 of 2014 in C.A. No. 3872 of 2010 14 13. In view of the aforesaid decisions of this Court referred to supra, and the findings and

Consequently, having regard to the facts of this case, this appeal is allowed by quashing the acquisition proceedings in so far as the land of the applicants/appellant Nos. 24-28 are concerned. There shall be no order as to costs. ……………………………………………………………J. [V. GOPALA GOWDA] JUDGMENT ……………………………………………………………J. [C. NAGAPPAN] New Delhi, November 27, 2014 Page 14 I.A.Nos.3-4 of 2014 in C.A. No. 3872 of 2010 15 ITEM NO.1B-For Judgment COURT NO.9 SECTION IV S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS I.A. No. 3-4 in Civil Appeal No(s). 3872/2010 RAM KISHAN & ORS. Appellant(s) VERSUS STATE OF HARYANA & ORS. Respondent(s) Date : 27/11/2014 This appeal was called on for JUDGMENT today. For Appellant(s) Mr. Vimal Chandra S. Dave,Adv. Mr. Ranbir Singh Yadav,Adv. For Respondent(s) Mr. Kamal Mohan Gupta,Adv. Hon'ble Mr. Justice V.Gopala Gowda pronounced the judgment of the Bench comprising His Lordship and Hon'ble Mr. Justice C.Nagappan. I.A.No. 4/2014 for exemption from filing official JUDGMENT translation is ordered. I.A. No. 3/2014 is allowed. The appeal is allowed in terms of the signed order. (VINOD KUMAR) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER (Signed Non-Reportable judgment is placed on the file) Page 15