Appeals involving land acquisition compensation below ₹5 lakh may be dismissed for smallness without adjudicating merits.

The appellant-State challenged an award of the learned Reference Court in land-acquisition proceedings.

The compensation amount involved in the first appeal was below ₹5,00,000.

The respondent-claimant submitted that, under the State Government’s Government Resolution dated 25 October 2016, appeals involving compensation below ₹5,00,000 were required to be withdrawn before the Lok Adalat and should not remain pending indefinitely.

The learned AGP did not dispute the existence or applicability of the said Government Resolution.

The Court applied the State Government’s Revenue Department Government Resolution dated 25 October 2016, under which claims up to ₹5,00,000 were treated as petty claims and land-acquisition matters involving an amount below that threshold were to be withdrawn and disposed of through the Lok Adalat.

The Court further applied the procedural principle that a matter covered by such a litigation policy need not be kept pending until a future Lok Adalat if it can be disposed of during regular hearing.

The dismissal was expressly confined to the smallness of the amount and did not constitute a decision on any legal issue or on the quantum of compensation for purposes of precedent.

The Court found that the compensation awarded by the Reference Court was below ₹5,00,000, bringing the appeal within the scope of the State’s litigation policy.

Since the State itself did not dispute the Government Resolution, and the matter was one intended to be withdrawn in Lok Adalat, the Court held that the appeal should not remain pending merely to await a future Lok Adalat.

Considering the low monetary value and the applicable policy, the Court declined to examine the appeal on merits and dismissed it on account of the smallness of the amount.

It clarified that no legal issue or issue concerning compensation had been adjudicated and that the order would not operate as a precedent in other matters arising from the same notification.

The dismissal was not a determination of the legal or compensation issues on merits and was not to be treated as a precedent in other cases arising from the same notification.

The Registry was directed to return the record and proceedings to the concerned court.

The Reference Court was directed to disburse the deposited compensation amount, after deducting court fees, to the claimant(s), together with interest, subject to due verification, identification, and verification of their entitlement to claim compensation.