Full Judgment Text
CA No. 3621/2023
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No.3621 of 2023
Government of NCT of Delhi … Appellant
Versus
Ravinder Kumar Jain & Ors. … Respondents
J U D G M E N T
Rajesh Bindal, J.
1. Challenge in the present appeal is to the order
passed by the High Court of Delhi in W.P.(C) No.6912 of 2014
vide which the writ petition filed by the respondent no.1
invoking Section 24(2) of the Right to Fair Compensation and
Transparency in Land Acquisition, Rehabilitation and
Resettlement Act, 2013 (hereinafter referred to as “the 2013
Act”) was allowed and it was held that the acquisition in
question had lapsed for the reason that neither the possession
of the land was taken nor the compensation therefor was paid.
Signature Not Verified
2. The argument raised by the learned counsel
Digitally signed by
SNEHA DAS
Date: 2023.05.18
17:33:57 IST
Reason:
appearing on behalf of the appellant is that the original owner
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of the land challenged the acquisition by filing W.P.(C) No.1229
of 1986 which was dismissed for non-prosecution on
09.12.2004. The respondent No.1 claimed that he had
purchased the land in question from the original owner in terms
of the no objection certificate granted to him under Section 8 of
the Delhi Lands (Restrictions on Transfer) Act, 1972
(hereinafter referred to as “the 1972 Act”), vide sale deed
dated 18.06.2023. The respondent No.1 also filed writ petition
challenging the acquisition, after the purchase of the land,
bearing W.P.(C) No.3701 of 2008, which was dismissed on
22.10.2008 leaving it open to the respondent no.1 to file
review/recall of the order dated 09.12.2004, vide which the writ
petition filed by the original owner, challenging the acquisition
of land, was dismissed. It was submitted that the aforesaid
application was also dismissed. Referring to the judgment of
this Court in Shiv Kumar and Ors. v. Union of India and
1
Ors. , it was submitted that a subsequent buyer of the land
after the process of acquisition is complete does not have any
locus to invoke Section 24(2) of the 2013 Act, to claim that the
acquisition in question has lapsed. Hence, the writ petition
1 2019 (10) SCC 229
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itself being not maintainable deserves to be dismissed. The
order passed by the High Court be set aside.
3. On the other hand, learned counsel appearing on
behalf of the respondent no.1 submitted that it is a case where
neither the compensation has been paid nor the possession of
the land has been taken. The respondent no.1 has already
constructed his house on the land in question and living there
for more than a decade. He is assessed to house tax, which is
being paid regularly. At this stage, disturbing his possession
will be quite harsh as he would be deprived of shelter on his
head. He further submitted that the sale deed in the case was
registered after due permission from the authorities under the
provisions of the 1972 Act. Hence, at this stage, he should not
be deprived of his possession. The appeal be dismissed.
4. Heard learned counsel for the parties and perused
the paper book.
5. The basic facts which are not in dispute are that the
process of acquisition of land in question started with the
issuance of notification of Section 4 of the 1894 Act on
25.11.1980. Subsequently, notification under Section 6 was
issued on 27.05.1985. The owner of the land at that stage
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challenged the acquisition by filing W.P.(C) No.1229 of 1986.
Award under Section 11 of the 1894 Act was announced by the
Land Acquisition Collector on 05.06.1987. The writ petition was
dismissed for non-prosecution on 09.12.2004. The High Court
also recorded that the issue raised in the petition is otherwise
also covered by various judgments.
6. The respondent no.1, Ravinder Kumar Jain had
purchased the land in question vide registered sale deed dated
18.06.2003. The fact that he had knowledge about the
acquisition of land, is evident from two facts. Firstly, that it was
sought to be pointed out by the learned counsel appearing on
behalf of the respondent no. 1 that he had obtained permission
from the competent authority in terms of the provisions of the
1972 Act for transfer of the land, which had already been
acquired. Though, in para 13 of the sale deed a vague
averment has been made in that regard, however, no such
certificate was produced. Even production thereof may not be
of any help to the respondent no. 1. Secondly, the writ petition
was filed by the respondent no. 1 bearing W.P.(C) No.3701 of
2008 challenging the acquisition proceedings. The same was
dismissed as withdrawn on 22.10.2008 with liberty to the
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petitioner therein to avail of the remedy of review/ recall of the
order dated 09.12.2004 vide which the writ petition filed by the
predecessor in interest of the respondent no.1, challenging the
acquisition, was dismissed for non-prosecution. It is the
admitted position that an application filed by the respondent
No.1 for reviewing/ recalling was dismissed.
7. As regards the locus of a subsequent purchaser to
invoke Section 24(2) of the 2013 Act to claim that the
acquisition had lapsed, the law is well settled. The three Judge
Bench of this Court in Shiv Kumar (supra) while deciding the
point in law has held as follows:
“18. Even otherwise, proviso to Section 24(2)
does not recognise a purchaser after Section 4
notification inasmuch as it provides that where an
award has been made, and the compensation in
respect of a majority of landholdings has not been
deposited in the account of the beneficiaries, then,
all beneficiaries specified in the notification for
acquisition issued under the 1894 Act, shall be
entitled to compensation under the provisions of
the 2013 Act. The proviso makes it clear that in
case of compensation concerning the majority of
landholdings has not been deposited, then
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recorded owner(s) at the time of issuance of
notification under Section 4 of the 1894 Act shall
have the right to receive the compensation.
Purchasers after Section 4 notification have not
been given the right to receive the higher
compensation under the provisions contained in
the 2013 Act.
19. The 2013 Act presupposes that a person
is required to be rehabilitated and resettled. Such
a person who has purchased after Section 4
notification as sale deed is void under the 1894
Act, cannot claim rehabilitation and resettlement
as per policy envisaged under the 2013 Act, as his
land has not been acquired, but he has purchased
a property which has already been acquired by the
State Government, he cannot claim even higher
compensation, as per proviso to Section 24(2)
under the 2013 Act. An original landowner cannot
be deprived of higher value under the 2013 Act,
which higher compensation was not so
contemplated when the void transaction of sale
had been entered, and right is conferred under the
proviso to Section 24(2) on recorded owners under
the 1894 Act. We have come across instances in
which after notifications under Section 4 were
issued and, the property was purchased at
throwaway prices by the builders and
unscrupulous persons, such purchases are void
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and confer no right even to claim higher
compensation under Section 24(2) of the 2013 Act
as it is to be given to the owner as mentioned in
the notification.
20. Given that, the transaction of sale,
effected after Section 4 notification, is void, is
ineffective to transfer the land, such incumbents
cannot invoke the provisions of Section 24. As the
sale transaction did not clothe them with the title
when the purchase was made; they cannot claim
“possession” and challenge the acquisition as
having lapsed under Section 24 by questioning the
legality or regularity of proceedings of taking over
of possession under the 1894 Act. It would be unfair
and profoundly unjust and against the policy of the
law to permit such a person to claim resettlement
or claim the land back as envisaged under the 2013
Act. When he has not been deprived of his
livelihood but is a purchaser under a void
transaction, the outcome of exploitative tactics
played upon poor farmers who were unable to
defend themselves.
21. Thus, under the provisions of Section 24
of the 2013 Act, challenge to acquisition proceeding
of the taking over of possession under the 1894 Act
cannot be made, based on a void transaction nor
declaration can be sought under Section 24(2) by
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such incumbents to obtain the land. The declaration
that acquisition has lapsed under the 2013 Act is to
get the property back whereas, the transaction
once void, is always a void transaction, as no title
can be acquired in the land as such no such
declaration can be sought. It would not be legal,
just and equitable to give the land back to
purchaser as land was not capable of being sold
which was in process of acquisition under the 1894
Act. The 2013 Act does not confer any right on
purchaser whose sale is ab initio void. Such void
transactions are not validated under the 2013 Act.
No rights are conferred by the provisions contained
in the 2013 Act on such a purchaser as against the
State.
22. “Void is, ab initio,” a nullity, is
inoperative, and a person cannot claim the land or
declaration once no title has been conferred upon
him to claim that the land should be given back to
him. A person cannot enforce and ripe fruits based
on a void transaction to start claiming title and
possession of the land by seeking a declaration
under Section 24 of the 2013 Act; it will amount to
conferment of benefit never contemplated by the
law. The question is, who can claim
declaration/rights under Section 24(2) for the
restoration of land or lapse of acquisition. It cannot
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be by a person with no title in the land. The
provision of the 2013 Act cannot be said to be
enabling or authorising a purchaser after Section 4
to question proceeding taken under the Act of 1894
of taking possession as held in U.P. Jal Nigam [U.P.
Jal Nigam v. Kalra Properties (P) Ltd., (1996) 3 SCC
124] which is followed in M. Venkatesh [M.
Venkatesh v. BDA, (2015) 17 SCC 1 : (2017) 5 SCC
(Civ) 387] and other decisions and consequently
claim declaration under Section 24 of the 2013 Act.
What cannot be done directly cannot be permitted
in an indirect method.
23. The provisions of the 2013 Act aimed at
the acquisition of land with least disturbance to the
landowners and other affected families and to
provide just and fair compensation to affected
families whose land has been acquired or proposed
to be acquired or are affected and to make
adequate provisions for such affected persons for
their rehabilitation and resettlement. The provisions
of the 2013 Act aim at ousting all inter-meddlers
from the fray by ensuring payment in the bank
account of landholders under Section 77 of the Act.
24. The intendment of the 2013 Act is to
benefit farmers, etc. Subsequent purchasers cannot
be said to be landowners entitled to restoration of
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land and cannot be termed to be affected persons
within the provisions of the 2013 Act. It is not open
to them to claim that the proceedings have lapsed
under Section 24(2).”
26. In Manav Dharam Trust [State (NCT of
Delhi) v. Manav Dharam Trust, (2017) 6 SCC 751 :
(2017) 3 SCC (Civ) 611] , even the provisions of the
Act of 2013 have not been taken into consideration,
which prohibits such transactions in particular
provisions of Section 11, including the proviso to
Section 24(2). Apart from that, it was not legally
permissible to a Division Bench to ignore the
decisions of the larger Bench comprising of three
Judges and of coordinate Bench. They were not per
incuriam and were relevant for deciding the issue of
taking possession under the 1894 Act, at the
instance of purchaser. In case it wanted to depart
from the view taken earlier, it ought to have
referred the matter to a larger Bench. It has been
ignored that when a purchase is void, then no
declaration can be sought on the ground that the
land acquisition under the 2013 Act has lapsed due
to illegality/irregularity of proceedings of taking
possession under the 1894 Act. No declaration can
be sought by a purchaser under Section 24 that
acquisition has lapsed, effect of which would be to
get back the land. They cannot seek declaration
that acquisition made under the 1894 Act has
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lapsed by the challenge to the proceedings of
taking possession under the 1894 Act. Such right
was not available after the purchase in 2000 and no
such right has been provided to the purchasers
under the 2013 Act also. Granting a right to
question acquisition would be against the public
policy and the law which prohibits such
transactions; it cannot be given effect to under the
guise of subsequent legislation containing similar
provisions. Subsequent legislation does not confer
any new right to a person based on such void
transaction; instead, it includes a provision
prohibiting such transactions without permission of
the Collector as provided in Section 11(4).
27. Thus, we have to follow the decisions
including that of larger Bench mentioned above,
laying down the law on the subject, which still holds
the field and were wrongly distinguished. The
binding value of the decisions of larger and
coordinate Benches have been ignored while
deciding Manav Dharam Trust case [State (NCT of
Delhi) v. Manav Dharam Trust, (2017) 6 SCC 751 :
(2017) 3 SCC (Civ) 611] , it was not open to it to
take a different view. The decision in Manav
Dharam Trust [State (NCT of Delhi) v. Manav
Dharam Trust, (2017) 6 SCC 751 : (2017) 3 SCC
(Civ) 611] is per incuriam in light of this decision of
this Court in Mamleshwar Prasad v. Kanhaiya Lal
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[Mamleshwar Prasad v. Kanhaiya Lal, (1975) 2 SCC
232] , A.R. Antulay v. R.S. Nayak [A.R. Antulay v.
R.S. Nayak, (1988) 2 SCC 602 : 1988 SCC (Cri)
372] , State of U.P. v. Synthetics and Chemicals Ltd.
[State of U.P. v. Synthetics and Chemicals Ltd.,
(1991) 4 SCC 139] , B. Shama Rao v. State (UT of
Pondicherry) [B. Shama Rao v. State (UT of
Pondicherry), AIR 1967 SC 1480] , MCD v. Gurnam
Kaur [MCD v. Gurnam Kaur, (1989) 1 SCC 101] ,
State of M.P. v. Narmada Bachao Andolan [State of
M.P. v. Narmada Bachao Andolan, (2011) 7 SCC 639
: (2011) 3 SCC (Civ) 875 : AIR 2011 SC 1989] ,
Hyder Consulting (UK) Ltd. v. State of Orissa [Hyder
Consulting (UK) Ltd. v. State of Orissa, (2015) 2 SCC
189 : (2015) 2 SCC (Civ) 38] and Sant Lal Gupta v.
Modern Coop. Group Housing Society Ltd. [Sant Lal
Gupta v. Modern Coop. Group Housing Society Ltd.,
(2010) 13 SCC 336 : (2010) 4 SCC (Civ) 904]
28. We hold that Division Bench in Manav
Dharam Trust [State (NCT of Delhi) v. Manav Dharam
Trust, (2017) 6 SCC 751 : (2017) 3 SCC (Civ) 611]
does not lay down the law correctly. Given the
several binding precedents which are available and
the provisions of the 2013 Act, we cannot follow the
decision in Manav Dharam Trust [State (NCT of Delhi)
v. Manav Dharam Trust, (2017) 6 SCC 751 : (2017) 3
SCC (Civ) 611] and overrule it. Shri S.N. Bhatt,
learned counsel submitted that in case this Court
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does not agree with the Manav Dharam Trust [State
(NCT of Delhi) v. Manav Dharam Trust, (2017) 6 SCC
751 : (2017) 3 SCC (Civ) 611] , the case may be
referred to the Hon'ble the Chief Justice of India
under the provisions of Order 6 Rule 2 of the
Supreme Court Rules, 2013. He has relied upon the
decision of this Court in Vineeta Sharma v. Rakesh
Sharma [Vineeta Sharma v. Rakesh Sharma, (2019) 6
SCC 162 : (2019) 3 SCC (Civ) 171] in which, in view of
the conflict of opinion of two Division Bench
judgments [Prakash v. Phulavati, (2016) 2 SCC 36 :
(2016) 1 SCC (Civ) 549] , [Danamma v. Amar, (2018)
3 SCC 343 : (2018) 2 SCC (Civ) 385] of this Court as
to the interpretation of Section 6 of the Hindu
Succession Act, 1956 the matter was referred to the
Hon'ble the Chief Justice of India, for constituting an
appropriate Bench. However, in the instant case, the
issue is different, whether we have to follow the
decision in Manav Dharam Trust [State (NCT of Delhi)
v. Manav Dharam Trust, (2017) 6 SCC 751 : (2017) 3
SCC (Civ) 611] or the earlier decisions of this Court
mentioned above. It is apparent that the decisions of
the three-Judge Bench are binding on us, and in view
of other consistent decisions of this Court, we have to
follow them. It is not appropriate to refer the case to
larger Bench under Order 6 Rule 2 of the Supreme
Court Rules. We find no fault in the judgments laying
down the law that the purchase after Section 4
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notification is void as against the State. We are not
impressed with the submission raised on behalf of
the purchasers to refer the matter for the
constitution of a larger Bench to the Hon'ble the
Chief Justice. When decisions of larger Bench and
other Division Bench are available, the case cannot
be referred to a larger Bench.”
(emphasis supplied)
8. The earlier judgment of this Court in State (NCT of
2
Delhi) v. Manav Dharma Trust was held to be not laying
down good law.
9. Subsequent thereto, Constitution Bench of this Court
in Indore Development Authority v . Manoharlal and
3
Others had reiterated the same legal position that a
subsequent buyer of the property after issuance of the
notification under Section 4 the 1894 Act has no locus to invoke
Section 24(2) of the 2013 Act. Reference can be made to the
relevant paragraph of the judgement.
“340. …….. The beneficiaries i.e. landowners
contemplated under the proviso to Section
24(2), are the ones who were so recorded as
2 (2017) 6 SCC 751
3 2020 SCC OnLine SC 316
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beneficiaries as on the date of issuance of
notification under Section 4 of the 1894 Act.
The provision is not meant to be invoked on
the basis of void transactions, and by the
persons who have purchased on the basis of
power of attorney or otherwise, they cannot
claim the benefit under Section 24 as is
apparent from the proviso to Section 24(2)
and the decision in Shiv Kumar v. Union of
India”.
(emphasis supplied)
10. In the case in hand it is the admitted position on
record that notification under Section 4 of 1894 Act was issued
on 25.11.1980 and the sale deed in favour of the respondent
no. 1 was registered on 18.6.2003. Rather it is evident from
the affidavit filed by the Land Acquisition Collector in the High
Court that the respondent no.1 purchased the land from Behl
Brothers vide registered sale deed dated 18.06.2003, who had
purchased the same from M/s. Ansal Housing and Estates (P)
Ltd. vide sale deed dated 09.06.1981, which itself was after the
issuance of notification under Section 4 of the 1894 Act on
25.11.1980. Hence, the respondent will not have right to
invoke jurisdiction of the High Court to claim that the
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acquisition in question had lapsed in view of Section 24(2) of
the 2013 Act.
11. For the aforementioned reasons, the appeal is
allowed. The impugned order passed by the High Court is set
aside and the writ petition filed by the respondent No.1 in the
High Court is dismissed.
______________, J.
( Abhay S. Oka)
______________, J.
(Rajesh Bindal)
New Delhi
May 18, 2023.
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