Ram Bharose & 43 Others vs State Of U.P. & 3 Others
2015 Latest Caselaw 356 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

                                                                                               RESERVED 	
 
                                                                                                   AFR
 

 
Court No. - 21
 
Case :- WRIT - C No. - 12480 of 2014
 

 
Petitioner :- Ram Bharose & 43 Others
 
Respondent :- State Of U.P. & 2 Others
 

 
Counsel for Petitioner :- Prashant Pandey
 
Counsel for Respondent :- C.S.C.
 

 

 
Hon'ble Krishna Murari,J.

Hon'ble Pramod Kumar Srivastava,J.

(Delivered by Hon'ble Pramod Kumar Srivastava, J)

1. Heard Sri Prashant Pandey, learned counsel for the petitioner and learned Standing Counsel appearing for all the respondents.

2. Present petition has been filed with the following prayers:-

"(i) issue, a writ, order or direction in the nature of Certiorari quashing the impugned order dated 13.12.2013 passed by the District Magistrate, Mahoba (Annexure No. 8 to this writ petition).

(ii) issue, a writ, order or direction in the nature of Mandamus commanding the respondents to pay the annuity/ lump-sump to the petitioners as resettlement/ rehabilitation grant/ compensation in accordance to the provision of Government policies/ Government order dated 17.8.2010, 3.10.2010 (as modified) and 2.6.2011 with an interest at the rate as may be fixed by this Hon'ble Court from the date of entitlement to the date actual payment.

(iii) issue any other writ, order or direction, which this Hon'ble Court may deem fit proper under the facts and circumstances of the case.

(iv) award the cost of the petition in favour of the petitioners."

3. The challenge raised is to the order dated 13.12.2013 whereby the representation of the petitioners, claiming annuity/lump-sump payment has been rejected. The second prayer is for a writ of mandamus directing the respondents to pay annuity/ lump-sump payment in accordance with the provision of Government policies/ Government order dated 17.8.2010, 3.10.2010 (as modified) and 2.6.2011 with an interest. It may be noticed that it is only this claim, which has been rejected vide order dated 13.12.2013 holding that the aforesaid policy is not applicable in the case of the petitioner whose land was admittedly purchased prior to the issuance of the G.O. Dated 08.10.2012 by way of private negotiation.

4. It is argued that the land of the petitioner was acquired for the project of Kabrai Bandh Arjun Sahayak Pariyojna in accordance with the Land Acquisition Policy dated 2nd June 2011, contained in the G.O. Dated 02.06.2011 (Annexure 4 to the petition). It is stated that land was acquired under the provisions of the Land Acquisition Act 1894. On the strength of the aforesaid Government Orders, the petitioners are claiming annuity / lump-sump payment, which has not been paid till date and alleged that it is contrary to the aforesaid policy. It is urged that the claim of the petitioners has been illegally rejected vide order dated 13.12.2013.

5. A perusal of the record indicates that all the petitioners have sold the property to the respondents by way of private negotiation during period between February 2011 to June 2011and then name of respondents were mutated over the lands (paragraph 19 of the writ petition); and the same were not acquired under the provisions of the Land Acquisition Act 1894, either by processing the claim of the petitioners under the various provisions of the aforesaid Act or even by fixing the rate of compensation under the U.P. Land Acquisition (Determination of Compensation and Declaration of Award by Agreement) Rules 1997 (herein after referred to as the Agreement Rules 1997).

6. We have heard the learned counsel for the petitioners at length, who has taken us through the G.O. Dated 02.06.2011. We have also carefully perused the impugned order dated 13.12.2013. Learned counsel for the petitioner asserts that the rejection of the claim of the petitioners under the impugned order is wholly illegal and contrary to the G.O. dated 02-06-2011 that provides for payment of annuity/ lump-sump payment to the farmers whose land was acquired. Therefore, the conclusion arrived at by the District Magistrate, Mahoba in rejecting the claim of the petitioner on the ground that there was no authority with the respondent authorities to purchase the land by way of private negotiation prior to the issuance of the G.O. dated 8th Oct. 2012 is erroneous. Learned counsel for the petitioners has placed much emphasis on the G.O. dated 2nd June 2011, which provides for grant of annuity/lump-sump payment.

7. Learned Standing Counsel has supported the impugned order and has drawn our attention to the conclusions drawn by the District Magistrate, Mahoba in the order dated 13.12.2013.

8. Before proceeding further, it is essential to record that the undisputed fact is that all the petitioners have executed sale-deeds in favour of the Irrigation Department, Uttar Pradesh, through Executive Engineer, Maudaha Dam, Construction Division, Hamirpur prior to the issuance of the G.O. dated 8th October, 2012. The name of the Irrigation Department has also been mutated in the revenue records. From the record it is also clear that no land acquisition proceedings under the provisions of Land Acquisition Act, 1894 were initiated before purchase of the land from the petitioners by way of private negotiation. Even notifications under section 4 or section 6 of Land Acquisition Act, 1894 were never published.

9. We find that the entire petition no where discloses the details of the method of purchase, including issuance of notifications under the provisions of Land Acquisition Act in the case of alleged farmers/ tenure holders. Coming to the applicability of the G.O. dated 2nd June 2011, we have noticed that while laying down the Land Acquisition Policy it was observed that for all purposes the general policy to be adopted is to purchase land by way of agreement with the land owners.

10. The relevant extract of the G.O. dated 2nd June 2011 is quoted herein below:-

"la[;k [email protected],Q&13&11&20¼29½2004

izs"kd

ds0ds0 flUgk]

izeq[k lfpo

mRrj izns'k 'kkluA

lsok esa]

1&leLr izeq[k [email protected]] mRrj izns'k 'kkluA

2&leLr foHkkxk/;{k] mRrj izns'kA

3&leLr e.Myk;[email protected]/kdkjh] mRrj izns'kA

Lo0 vuqHkkx&13 y[kuÅ% fnukWd 02 twu] 2011

fo"k;&% mRrj izns'k esa Hkwfe vf/kxzg.k dh x;h uhfr A

egksn;]

tgkWa ,d vksj izns'k ljdkj tufgr esa izns'k dh vkfFkZd fodkl ds fy, dfVc) gSA ogha ljdkj dh ;g Li"V uhfr jgh gSA fd vkfFkZd o lkekftd fodkl dh ifj;kstukvksa ds fy, ftu Hkw&Lokfe;ksa dh Hkwfe vf/kxzghr dh tk;s mudks leqfpr eqvkotk o vU; lqfo/kk,a iznku dh tk;s vkSj muds fgrksa dh lqj{kk gks rFkk mudks fodkl dk leqfpr ykHk izkIr gksA lHkh iz;kstuksa ds fy, Hkwfe izkIr djus dh lkekU; uhfr ;g gksxh Hkw&Lokfe;ksa ,oa vtZu fudk;ks ds e/; vkilh le>kSrs ds vk/kkj ij dz; ls lacaf/kr fu;[email protected]'kksa ds vuqlkj lh/ks Hkwfe] Hkw& Lokfe;ksa ls dz; dh tk;A bl laca/k esa eq>s ;g dgus dk funsZ'k gqvk gS fd 'kklu dh bl Li"V lksp dks ykxw djus dh n`f"V ls izns'k esa fofHkUu izdkj dh ifj;kstukvksa ds fy, Hkwfe vf/kxzg.k gsrq fuEuor~ uhfr fu/kkZfjr dh tkrh gSA

1& lkoZtfud {ks= esa fdz;kfUor dh tkusokyh voLFkkiuk ifj;kstukvksa rFkk jktexZ] ugj] ÅtkZ vkfn ds fy, Hkwfe vf/kxzg.k dh dk;Zokgh Hkwfe vf/kxzg.k vf/kfu;e 1894 ds izkfo/kkuksa ,oa izfdz;k viukrs gq, dh tk;sxh ijUrq Hkwfe dk izfrdj mRrj izns'k Hkwfe vtZu ¼djkj }kjk izfrdj dks vo/kkj.k vksj vf/kfu;e dh ?kks"k.kk½ fu;ekoyh 1997 ds vUrxZr vkilh lgefr ls fu/kkZfjr fd;k tk;sxkA bu ifj;kstukvksa dk ykHk ftu Hkw&Lokfe;ksa dh Hkwfe vf/kxzghr dh tk;sxhA mudks 'kklu dh iquZo`fRr] iquZLFkkiuk dh uhfr 2010 ¼;Fkk la'kksf/kr½ ds vUrxZr miyC/k djk;s dk lHkkh ykHk iznku fd;s tk;saxsA

2& lkoZTkfud fudk;[email protected] ;Fkk fodkl izkf/kdj.kksa vkS+|ksfxd fodkl izkf/kdj.kksa vkokl fodkl ifj"kn vkfn }kjk lqfu;ksftr fodkl djus ds vius fof/kd nkf;Ro ds fuoZgu ds fy, ifj;kstuvksa gsrq Hkwfe vf/kxzghr dh tkrh gS ftlds vUrxZr fodflr Hkwfe tu lkekU; dh vkoklh; vko';drkvksa lsok vFkok vkS|ksfxd {ks=ksa dh NksVh bdkb;ksa o vU: lkeqnkf;d lqfo/kkvksa bR;kfn ds fy, nh tkrh gSA bl izdkj dh ifj;kstukvksa ds fy, Hkwfe vf/kxzg.k vf/kfu;e 1894 ds vUrxZr dk;Zokgh djrs gq, Hkwfe vftZr dh tk;sxhA vf/kfu;e dh /kkjk&4 dh vf/klwpuk ds ckn Hkw&Lokfe;ksa ds fgr dks lqjf{kr j[kus dh n`f"V ls vf/kxzghr Hkwfe ds cnys esa fuEufyf[kr nks fodYi miyC/k gksxsA

3& djkj fu;ekoyh 1997 ds vUrxZr vkilh le>kSrs ls izfrdkj dh /kujkf'k fu/kkZfjr dh tk;sxh] tks mnkj n`f"Vdks.k viukrs gq, lEcfU/kr lkoZTkfud midze ds xofuZx cksMZ }kjk r; dh tk;sxhA lkFk gh bl fodYi ds vUrxZr iquokZl ,oa iquLFkkZiuk uhfr ds vUrxZr vuqeU; lHkh ykHk izHkkfor d`"kdksa dks miyC/k djk;s tk;saxsA

xxxxxxxx

lgefr ds vk/kkj ij r; fd;s x;s mijksDr iSdst ds lkFk&lkFk fuEufyf[kr ykHk Hkh Hkw&Lokfe;ksa ds fy, vuqeU; gksaxs&%

¼i½ okf"kZdh

¼d½ izR;sd Hkw&Lokeh] ftldh Hkwfe vf/kxzghr dh tk jgh gS] dks 33 lky ds fy, :0 23]000-00 izfr ,dM+ izfr o"kZ dh nj ls okf"kZdh nh tk;sxh tks Hkwfe izfrdj ds vfrfjDRk gksxhA

¼[k½ :0 23]000-00 izfr ,dM+ izfr o"kZ dh okf"kZdh ij izfr ,dM+ izfr o"kZ :0 800-00 dh fuf'pr nj ls o`f) dh tk;sxh] tks izR;sd o"kZ tqykbZ ekg esa ns; gksxhA

¼x½ ;fn dksbZ Hkw&Lokeh okf"kZdh ugh ysuk pkgrk gS rks mls ,deq'r :0 2]26]000-00 izfr ,dM+ dh nj ls iquokZl vuqnku fn;k tk;sxkA

x x x x

¼4½ vo'ks"k d`"kd tks mijksDr iSdst ysus ds fy, lger ugha gksrs gSa mudh Hkwfe] d`f"k vf/kxzg.k vf/kfu;e 1894 dh izfdz;k ds vUrxZr dk;Zokgh djrs gq, vftZr dh tk;sxhA

x x x x

¼6½ iquokZl ,oa iquLZFkkiuk uhfr fo"k;d 'kklukns'k la[;k&[email protected]&13&10&20¼29½2004 fnukWd 03 flrEcj 2010 ds vUrxZr vuqeU; okf"kZdh ¼Annuity½ dh /kujkf'k :i;s 20][email protected]& izfr ,dM+ izfro"kZ ds LFkku ij :i;s 23][email protected]& izfr ,dM+ izfro"kZ ns; gksxh vkSj blesa izfro"kZ :i;s [email protected]& dh o`f) ds LFkku ij izfro"kZ :i;s [email protected]& dh nj ls o`f) Hkh vuqeU; gksxh ,oa ,deq'r /kujkf'k :0 240][email protected]& ds LFkku ij :0 2][email protected]&gksxhA

7& bl laca/k esa eq>s ; dk funsZ'k gqvk gS fd Hkwfe vf/kxzg.k rFkk iquokZl ,oa iquLZFkkiuk uhfr fo"k;d iwoZ esa fuxZr 'kklukns'kksa ds izkfo/kku bl lhek rd la'kksf/kr le>s tk;sxsA

8& ;s vkns'k rRdky izHkko ls ykxw gksaqxsA

Hkonh;

¼ds0ds0flUgk½

izeq[k lfpoA"

11. The G.O. dated 8th October 2012 that has been subject matter of debate by the learned counsels is being quoted below:-

" la[;k&[email protected]&27&fla&3&38 ,[email protected]

izs"kd]

nhid fla?ky

izeq[k lfpo

mRrj izns'k 'kkluA

lsok esa]

izeq[k vfHk;Urk ,oa foHkkxk/;{k]

flapkbZ foHkkx m0iz0

y[kumA

flapkbZ vuqHkkx&3

y[kum% fnukWd% 08&vDVwcj] 2012

fo"k;% flapkbZ foHkkx dh fofHkUu ifj;kstukvksa gsrq vkilh le>kSrs ls Hkwfe fy;k tkuk rFkk izfrdj dk fu/kkZj.kA

egksn;]

mi;qZDr ds lEcU?k esa eq>s ;g dgus dk funs'k gqvk gS fd flpkbZ foHkkx }kjk d`"kdksa dh Hkwfe dks fcuk Hkwfe v/;kfIr dh dk;Zokgh iw.kZ fd, mDr Hkwfe dk dCtk ysdj ugj] Mzsu ,oa ca/ks vkfn dk fuekZ.k djk fn;k x;k] ftlds dkj.k d`"kdksa dks izfrdj dk Hkqxrku ugha fd;k tk ldk] ,sls izdj.kksa ds Rofjr fuLrkj.k dh n`f"V ls 'kklukns'k la[;k& 3935l0[[email protected]&27&fla&3&3¼22½@99] fnukWd 21&06&1999 ,oa bl 'kklukns'k ds Li"Vhdkj.k gsrq dk;kZy; Kki la[;k& [email protected]&27&fla&3&3¼22½@99] fnukWd 18&07&2008 tkjh fd;k x;k FkkA

2& vkilh le>kSrs ds vUrxZr Hkwfe ds vf/kxzg.k ds lEcU/k esa jktLo foHkkx ds 'kklukns'k la[;k&[email protected]&13&2004&20¼168½@2000Vh0lh0&1 l0&13]fnukWd 14&09&2004 esa fuEufyf[kr izkfo/kku fd;k x;k gSA

^^ djkj fu;ekoyh 1997 dk iz[;kiu] Hkwfe vtZu vf/kfu;e dh /kkjk&11 dh mi/kkjk&2 ds lkFk ifBr /kkjk&55 ds v/khu fd;k x;k gSA vr% mDr fu;ekoyh ,sls izdj.kksa esa gh izHkkoh gksxh ftuesa Hkwfe vtZu vf/kfu;e] 1894 ds ikfo/kkuksa dks vkd`f"kr fd, fcuk lh/ks d`"kdksa ls Hkwfe dz; djrk gS] rks mls lqlaxr fu;[email protected]'kksa dk ikyu djrs gq, vius Lrj ls leqfpr fu.kZ; ds fy, l{ke gSA^^

3& mDr 'kklukns'kksa ds mijkUr jktLo foHkkx }kjk bl lEcU/k esa vius iwoZ ds 'kklukns'kksa dks la'kksf/kr djrs gq, 'kklukns'k la[;k&[email protected],d&13&11&20¼29½2004] fnukWd 2 twu 2011 ds ek/;e ls m0iz0 esa Hkwfe vf/kxzg.k dh ubZ uhfr tkjh dh xbZ gS] ftlh izLrkouk esa ;g dgk x;k gS fd lHkh iz;kstuksa ds fy, Hkwfe izkIr djus dh lkekU; uhfr ;g gksxh fd Hkw&Lokfe;ksa ,oa vtZu fudk;ksa ds e/; vkilh le>kSrs ds vk/kkj ij dz; ls lEcfU/kr fu;[email protected]'kksa ds vuqlkj lh/ks Hkwfe Hkw&Lokfe;ksa ls dz; dh tk,A

4&mi;qZDr uhfr ds izLrj&1 esa flpkbZ foHkkx ls lEcfU/kr fuEufyf[kr izkfo/kku fd;k x;k gS%&

^^ lkoZtfud {ks= esa fdz;kfUor dh tkus okyh voLFkkiuk ifj;kstukvksa ;Fkk jktekxZ] ugj mtkZ vkfn dsfy, Hkwfe vf/kxzg.k dh dk;Zokgh Hkwfe vf/kxzg.k vf/kfu;e] 1894 ds izkfo/kkuksa ,oa izfdz;k viukrs gq, dh tk,xh] ijUrq Hkwfe dk izfrdj mRrj izns'k Hkwfe vtZu ¼ djkj }kjk izfrdj dh vo/kkj.kk vkSj vf/kfu.kZ; dh ?kks"k.kk½ fu;ekoyh] 1997 ds vUrxZr vkilh lgefr ls fu/kkZfjr fd;k tk,xkA bu ifj;kstukvksa ds fy, ftu Hkw&Lokfe;ksa dh Hkwfe vf/kxzghr dh tk,xh mudks 'kklu dh iquokZl ,oa iquLFkkZiuk dh uhfr 2010 ¼;Fkk la'kksf/kr½ ds vUrxZr miyC/k djk, x, lHkh ykHk iznku fd, tk,axsA^^

5& izeq[k vfHk;Urk ,oa foHkkxk/;{k] flpkbZ foHkkx] m0iz0] y[kum }kjk vius i=kWd&[email protected]] fnukWd 28&8&2012 ds ek/;e ls ;g voxr djk;k x;k gS fd flpkbZ foHkkx dh cgqr lh jk"Vzh; Lrj dh ifj;kstuk,a Hkwfe miyC/k u gks ikus ds dkj.k yfEcr iM+h gSa] ftlesa dhersa c<+us ds dkj.k bu ifj;kstukvksa dh ykxr c<+ jgh gSA ifj;kstukvksa gsrq pwWfd Hkwfe vf/kxzg.k vf/kfu;e 1894 dh izfdz;k esa vR;f/kd le; yxrk gS rFkk Hkwfe vf/kxzg.k dh dk;Zokgh esa vR;Ur foyEc gksus ds dkj.k ifj;kstuk VkbZe vksoj [email protected] vksoj ju dh ifjf/k esa vk tkrh gS] ftlls ifj;kstuk,a le; ls iwjh ugh gks ikrh gSaA Hkwfe vf/kxzg.k ds ek/;e ls Hkwfe fy, tkus ds izdj.kksa esa cgqr vf/kd la[;k esa ek0 U;k;ky; esa okn ;ksftr fd, tkrs gSa] tcfd vkilh le>kSrs ds vk/kkj ij Hkwfe fy, tkus ij oknksa dh lEHkkouk ugh jgrh gSA mDr oknksa ds dkj.k Hkwfe izkIr ugha gks ikrh gS rFkk ;kstukvksa dh c<+u ls jktdks"k ij vR;f/kd Hkkj iM+rk gS] blfy, ;g vko';d gks x;k gS fd flapkbZ foHkkx dh ifj;kstukvksa ds fy, Hkwfe vkilh lg;skx ds vk/kkj ij dz; ls Hkh fodYi lqjf{kr jgsA

6& mi;qZDr of.kZr foospuk ds n`f"Vxr izeq[k vfHk;Urk] flapkbZ foHkkx }kjk miyC/k djk,x, mDr izLrko ij lE;d fopkjksijkUr flpkbZ foHkkx dh ifj;kstukvksa gsrq Hkwfe fy;s tkus rFkk izfrdj dk fu/kkZj.k fd, tkus gsrq fuEufyf[kr izfdz;k viuk, tkus dk fu.kZ; fy;k x;k gS%&

d& flapkbZ foHkkx dh ftu ifj;kstukvksa gsrq yh tkus okyh Hkwfe] Hkw&Lokfe;ksa ls fu/kkZfjr izk:i ij vkilh le>kSrs ds vk/kkj ij dz; dh tk,xhA ml Hkwfe dh nj fuEufyf[kr lfefr }kjk fu/kkZfjr fd;k tk,xk%&

¼1½ lEcfU/kr ftykf/kdkjh & v/;{k

¼2½ lEcfU/kr vij ftykf/kdkjh ¼Hkwfe v/;kfiIr½&

vFkok fo'ks"k Hkwfe v/;kfIr vf/kdkjh & lnL; lfpo

¼3½ flapkbZ foHkkx ds uksMy vf/k'kklh vfHk;Urk & lnL;

¼4½ flapkbZ foHkkx ds lacaf/kr [k.M ds vf/k'kklh vfHk;Urk & lnL;

¼5½ lEcfU/kr mi fucU/kd &lnL;

flapkbZ foHkkx ds lEcfU/kr [k.M ds vf/k'kklh vfHk;Urk leUo; dk;Z djsaxs

a mDr lfefr vkilh le>kSrs ds vk/kkj ij Hkwfe dz; ds fy, nj fu/kkZfjr dj viuh laLrqfr lEcfU?kr eq[; vfHk;Urk dks izksf"kr djsxh rFkk rnksijkUr vfxze vko';d dk;Zokgh le{ke Lrj ls dh tk,xh rFkk ftl ij layXu izk:i ds vuqlkj d`"kdksa ls vyx ls lgefr yh tk,xhA nj fu/kkZj.k ds mijkUr mijksDr Hkwfe dh vko';drk dks tu lk/kkj.k ds fy, iz[;kfir fd;k tk,xkA ftldh vof/k iz[;kiudh frfFk ls 4 ekg dh gksxh] rr~i'pkr mDr Hkwfe ds lEcU/k esa fcUnq 0&d ds vuqlkj dk;Zokgh dh tk,xhA

ftykf/kdkjh dh v/;{krk esa fu/kkZfjr lfefr }kjk vkilh le>kSrs ds vk/kkj ij Hkwfe dz; djrsa le; jktLo foHkkx }kjk bl lEcU/k esa le; ij tkjh fd, x, ekxZn'khZ fl)kUrksa dks /;ku esa j[kk tk,xkA

[k& mijksDr ds vfrfjDr Hkw&Lokfe;ksa dks iwoZ dh HkkWfr izfrdj ds vfrfjDr iquokZl ,oa iquLFkkZiuk dh uhfr&2010 ¼;Fkk la'kksf/kr½ ds vUrxZr vuqeU; lHkh ykHk miyC/k djk, tk,axsA mi;qZDr ds vfrfjDr bl lEcU/k esa 'kklukns'k la[;k [email protected]&13&10&20¼29½@2004] fnukWd 17&08&2010 ¼;Fkk la'kksf/kr½ ds vuqlkj iwoZ iznRr lqfo/kk,a Hkh vuqeU; gksaxhA

x& ifj;kstukvksa gsrq Hkwfe dz; fd, tkus ds lEcU/k esa Hkw&Lokfe;ksa ls vkilh lgefr dk iz;kl foQy gksus dh n'kk esa fofHkUu ifj;kstukvksa gsrq Hkwfe vf/kxzg.k ,oa Hkwfe ds izfrdj fu/kkZj.k vkfn dh dk;Zokgh jktLo foHkkx }kjk tkjh 'kklukns'k la[;k&[email protected],d&13&11&20¼29½2004] fnukWd 2 twu 2011 ds izLrj&1 esa mfYyf[kr ,oa vU; lqlaxr izkfo/kkuksa ds vuqlkj lqfuf'pr dh tk,xhA

7& ;g vkns'k rRdky izHkko ls ykxw gksxsA

layXud% ;Fkksifj

Hkonh;

¼nhid fla?ky½

izeq[k lfpo

l[;k ,oa rn~fnukWdA

izfrfyfi fuEufyf[kr dks lwpukFkZ ,oa vko';d dk;Zokgh gsrq izsf"kr%&

¼1½ leLr e.Myk;qDr] mRrj izns'kA

¼2½ leLr ftykf/kdkjh] mRrj izns'kA

¼3½ leLr eq[; vfHk;Urk] flpkbZ foHkkx] mRrj izns'kA

vkKk ls

¼,l0ih0 xks;y½

lfpo

12. The said G.O. dated 18th March 2013 is quoted below :-

"la[;k&419 ¼2½@12&27&fla0&03&38 ,[email protected]

izs"kd]

lh0,y0flag]

fo'ks"k lfpo]

m0iz0 'kklu

lsok eas]

ftykf/kdkjh]

egksckA

flapkbZ vuqHkkx&3 y[kum% fnukWd% 18 ekpZ 2013

fo"k;% tuin&egksck esa vtqZu lgk;d ifj;kstuk ds vUrxZr vtqZu QhMj] dcjbZ QhMj ,oa dcjbZ eq[; ugj esa vkus okys xzkeksa ds d`"kdksa dh Hkwfe dks vkilh le>kSrs ds vk/kkj ij dz; djus ds lEcU/k esaA

egksn;]

mi;qZDr fo"k;d vius i= la[;k&[email protected],y0vkj0lh0&12,@2012&13] fnukWd 18&02&2013 dk d`i;k lUnHkZ xzg.k djsaA

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13. The aforesaid Government Order clearly shows that any land purchased by way of an agreement prior to G.O. dated 8th October 2012 was without authority, because prior to 8.10.2012, there was no order or direction to purchase the land by way of an agreement/ private negotiation. An additional ground is that since mutation had already taken place in favour of the Irrigation Department, therefore, there is no justification to reopen the said issue. The reason for explaining all the above noted Government Orders is to highlight that the Government was aware of every aspect of the entire process of acquisition and also to what extent any benefit is to be extended to land owner/ tenure holders.

14. After the meticulous study of different government orders referred and relied by the petitioners we reach to the conclusions as under:

(1)G.O. dated 02-06-2011 is applicable only where the land was acquired under the Act of 1894. Since the land was not acquired under the provisions of the Land Acquisition Act, and hence, the G.O. dated 2nd June 2011 has no application.

(2)The G.O. dated 8th October 2012, quoted above clearly shows that the same was made applicable with immediate effect. It has the prospective application and therefore the land purchased from the petitioner prior to 08-10-2012 was not covered by the aforesaid G.O.; and therefore correct conclusion has been reached in the impugned order dated 13.12.2013 passed by the District Magistrate.

(3)The grant of annuity /lump-sump payment, under the rehabilitation policy 2010, is a policy matter, which can only be decided by the State Government and no such benefit can even be extended by the District Magistrate at his level.

(4)Since the G.O. dated 18th March 2013 clearly states that any purchase by way of agreement or by private negotiation, prior to the G.O. dated 8th October 2012, is without authority, therefore, no such benefit can be extended to the petitioners. After the sale revenue courts have finally decided the matter relating to rights of petitioners over said land. The aforesaid purchase cannot be reopened, as the sale and purchase of the land has reached to its logical end.

15. The lands in question in the present writ petition are situated in district Mahoba. Admittedly, these lands were purchased for Kabrai Bandh Arjun Sahayak Pariyojna. For assessment of valuation of these lands District Level Committee headed by District Magistrate, Mahoba had completed its hearing and submitted his report dated 13.12.2013 which has been challenged by present writ petition. Some other lands were also purchased by the respondents for the same Kabrai Bandh Arjun Sahayak Pariyojna, the sellers of those lands had represented before District Magistrate, Mahoba on similar grounds as the petitioners of the present writ petition. The representations of those sellers were disposed of and rejected by order dated 23.5.2014 by District Magistrate, Mahoba. The said order dated 23.5.2014 was passed on identical grounds as impugned order dated 13.12.2013 in the present matter had been passed. Then those sellers had challenged the order dated 23.5.2014 of District Magistrate, Mahoba through Civil Misc. Writ Petition No. 43315 of 2014. Mohd. Rasid and others v. State of UP and others on almost identical grounds as in the present writ petition. The issue was considered by te Division Bench of this Court in the said writ petition No. 43315 of 2014 and was decided by judgment and order dated 5.9.2014 which is reported as Mohd. Shahid & others v. State of U.P. & others, 2014(8) ADJ 482 (DB). The said judgment covers all the points which are involved in the present writ petition including applicability of UP Governments Orders dated 17.8.2010, 3.9.2010 and 2.6.2011. In the said judgment it has been held that grant of annuity/lump sum payment and other benefits under GO dated 8.10.2012 cannot be given for those lands which were not acquired under the Land Acquisition Act, 1894 and which have been purchased before 8.10.2012. We are in agreement with the finding of the said judgment. Therefore, the claim of the petitioners for additional benefit by way of annuity/lump sum payment was rightly rejected by the District Magistrate.

16. For the reasons and findings recorded above, we are of the opinion that the petitioners are not entitled for any relief. The petition is accordingly dismissed.

Order Date:- 05.05.2015

SKS