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The Special Deputy Collector vs Himachal Pradesh Housing & Urban
2024 Latest Caselaw 9428 AP

Citation : 2024 Latest Caselaw 9428 AP
Judgement Date : 17 October, 2024

Andhra Pradesh High Court - Amravati

The Special Deputy Collector vs Himachal Pradesh Housing & Urban on 17 October, 2024

Author: Ninala Jayasurya

Bench: Ninala Jayasurya

  IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

       THE HON'BLE SRI JUSTICE NINALA JAYASURYA
                          and
      THE HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO
LAND ACQUISITION APPEAL SUIT Nos.146, 150 & 284 of 2014 and
                        541 of 2013
                               Dated 17.10.2024

  L.A.A.S No.146 of 2014

  Between:-

  The Special Deputy Collector,
  Land Acquistion, Telugu Ganga Project.,
  Nandyal, Kurnool                              ....      Appellant
                                      And
  Dudekula Sayabanna                            ....   Respondent

  L.A.A.S No.150 of 2014

  The Special Deputy Collector,
  Land Acquistion, Telugu Ganga Project.,
  Nandyal, Kurnool                              ....      Appellant
                                      And
  Palle Mangamma                                ....   Respondent

  L.A.A.S No.284 of 2014

  Between:-

  The Special Deputy Collector,
  Land Acquistion, Telugu Ganga Project.,
  Nandyal, Kurnool                              ....      Appellant
                                      And
  Ambati Eswara Reddy                           ....   Respondent
  L.A.A.S No.541 of 2013

  Between:-

  The Special Deputy Collector,
  Land Acquistion, Telugu Ganga Project.,
  Nandyal, Kurnool                              ....      Appellant
                                      And
  Palle Sudhakara Reddy                         ....   Respondent

  Counsel for the Appellant                 :   G.P for Appeals
  Counsel for the Respondent                :   M/s. Balla Ravindranath &
                                                Savithri Devi
                                  2




COMMON JUDGMENT:

(per Hon'ble Sri Justice Ninala Jayasurya)

The present batch of appeals arise out of a common

order dated 09.07.2012 in L.A.O.P. No.922, 923, 924 and 925

of 2009 on the file of the Court of II Addl. Senior Civil Judge,

Nandyal.

2. Heard Mr. T. S. Rayalu, learned Government Pleader for

the appellants. Also heard Smt. B. Savithri Devi, learned

counsel for the respondents, who appeared through online.

3. For the purpose of excavation of 9-R Sub-Minor

Distributory from KMs 0.000 to 1.575 in Block No.9 under

Telugu Ganga Project, an extent of Acs.1.94 cents in various

survey numbers of Bollavaram and Bukkapuram Village was

acquired, pursuant to a Notification dated 29.01.1999 issued

under Section 4(1) of the Land Acquisition Act, 1894 (herein

after referred to as the „Act‟. The advance possession of the

lands was taken on 28.09.1997. The Land Acquisition Officer,

after conducting enquiry, passed Award No.29 of 2001-2002

dated 28.02.2002 and fixed compensation @ Rs.20,000/- per

acre. Aggrieved by the same, the claimants sought reference

under Section 18 of the Act claiming compensation of

Rs.2,00,000/- per acre. The learned Reference Court

answered the reference by fixing compensation at

Rs.1,70,300/- per acre, apart from awarding statutory

benefits.

4. The learned Government Pleader inter alia contends that

the Land Acquisition Officer had considered as many as 100

sale transactions during the course of Award enquiry and fixed

the compensation at Rs.20,000/- per acre, which is just and

reasonable. He submits that, in fact, the Land Acquisition

Officer inspected the lands in question, which are dry lands

with red soil, before determining the compensation. He

further submits that the learned Reference Court went wrong

in taking into consideration the common order dated

19.11.1992 passed by the erstwhile High Court of Andhra

Pradesh in Appeal No.3184 of 1992 and batch (Ex.B.1) and

the submission made on behalf of the claimants that the lands

in question and the lands, which are subject matter of

acquisition in Appeal No.3184 of 1992 were similar in nature

and committed an error in enhancing the compensation to

Rs.1,70,300/- per acre. He submits that the learned

Reference Court was not right in enhancing the compensation

though the subject matter lands are far away from the lands,

which were acquired on the earlier occasion and the

potentiality is not similar.

5. The learned counsel also contends that even the nature

of the lands in the same Village also varies from one place to

the other. Be that as it may. He contends that the learned

Reference Court went wrong in taking the escalation of market

value at 12% per annum, in terms of the decision of the

Hon‟ble Supreme Court in Om Prakash (D) by L.Rs v.

Union of India1. It is his submission that the said decision is

not applicable to the facts of the present case and at any rate,

it is not a thumb rule to take into consideration 12%

escalation of the market value, in each and every case.

Making the said submissions, the learned Government Pleader

emphatically submits that the fixation of compensation by the

Reference Court is on higher side, amounts to enhancement

on enhancement and warrants interference by this Court.

6. On the other hand, the learned counsel appearing for

the respondents/claimants sought to sustain the orders of the

Reference Court by contending that the learned Reference

(2004) 10 SCC 627

Court had taken into consideration all the relevant factors and

rightly fixed the compensation in respect of the subject matter

lands. She submits that the evidence on record would to go

show that the Ex.B.1 lands and the subject matter lands are

similar in nature as to the potentiality and market value. She

also submits that the learned Reference Court had rightly

relied on the decision of the Hon‟ble Supreme Court in Charan

Dass vs. Himachal Pradesh Housing & Urban

Development Authority2 and it is settled law that while

fixing the market value, when there are no sales in the

concerned Village where the lands are situated, the market

value of the lands in the adjoining Villages or the Award in

respect of the same can be taken into consideration for fixing

the market value. Making the said submissions, the learned

counsel contends that there are no merits, much less, valid

grounds in the present appeals and seeks dismissal of the

same.

7. This Court has considered the submissions made by the

learned counsel for the parties and perused the material

available on record.

2010 (1) ALT 13 (SC)

8. On an appreciation of the rival contentions, the only

point that arises for consideration in this batch of appeals is as

to whether the order of the Reference Court warrants

interference in the facts and circumstances of the case?

9. Before answering the point, it is to be noted that in the

Reference Court, R.Ws.1 and 2 were examined on behalf of

the claimants and Ex.B1 Certified copy of the judgment in

Appeal No.3184 of 1992 and batch on the file of Hon‟ble High

Court of A.P., dated 19.11.1992 and Ex.B.2 Certified copy of

Mahanandi Mandal (Thimmapuram Head Quarters) Revenue

map were marked. Ex.A.1 Copy of Award No.29/2001-2002

dated 28.02.2002 was marked with consent. No oral evidence

was adduced on behalf of the Referring Officer.

10. R.W.1 in his evidence had categorically deposed that the

lands acquired for the purpose of Telugu Ganga Project which

are situated in Thimmapuram, Abbipuram, Bollavaram and

Bukkapuram are all connected with Telugu Ganga canal and

are similar in nature, potentiality, cropping pattern and

market value. He has also deposed that the distance between

the lands in Thimmapuram Village which were subject matter

of Appeal No.3184 of 1992 & batch and the lands under

acquisition in the present batch of appeals is only 2 KMs. In

respect of the lands in Thimmapuram Village which are

subject matter of Appeal No.3184 of 1992, it is not in dispute

that the same were acquired in the year 1985 for Telugu

Ganga Project and the Hon‟ble High Court fixed the market

value at Rs.65,000/- per acre. In so far as R.W.2 is

concerned, he corroborated the evidence of RW1 that

Thimmapuram, Bukkapuram, Bollavaram, Abbipuram, etc.,

are adjoining villages and in the cross-examination

categorically asserted that the subject matter lands are fertile

lands and they are raising banana, turmeric, tobacco and also

paddy.

11. The learned Reference Court by taking into consideration

the evidence on record, more particularly, Ex.B.1 i.e., the

order of the High Court fixing the compensation @

Rs.65,000/- per acre, in respect of the lands acquired earlier,

which were situate in the neighboring Thimmapuram Village,

felt it appropriate to fix the compensation on the basis of the

same, in respect of the subject matter lands. In fact, it had

also relied on Ex.B.2, which supports contention of the

respondents/claimants that the lands in question and the

lands which were acquired in the year 1985 are situate in the

adjoining Villages. The learned Reference Court by relying on

the decision in Charan Dass (supra) had opined that the

Awards passed in respect of the lands in the same Village or

neighbouring Villages can be accepted as valid, more

particularly as there are no comparable sales in respect of the

subject matter Village, even as per the observation of the

LAO. Such an approach of the learned Reference Court is

based on well settled legal position. In G.M., O.N.G.C. Ltd.,

v. Sendhabhai Vastram Patel3, inter alia, held that

instances of sale of similar lands situated in the same village

or neighbouring villages can be taken for determination of the

market value. Be that as it may.

12. The learned counsel for the appellant also argued that

the learned Reference Court went wrong in taking the

escalation of market value @ 12% per annum in terms of the

decision of the Hon‟ble Supreme Court in Om Prakash v.

Union of India4, in the facts of the present case. We are not

inclined to accept the same. While the acquisition of lands in

(2005) 6 SCC 454

(2004) 10 SCC 627

Thimmapuram Village was in the year 1985, Section 4(1)

Notification in respect of the land under acquisition was issued

in the year 1999. Thus, there is time gap of more than 13

years as observed by the learned Reference Court. In Om

Prakash case referred to supra, the Hon‟ble Supreme Court

was dealing with an appeal filed against the order of the High

Court of Delhi. While working out fair market value of the

subject matter lands in question on the basis of Rs.16,750/-

per bigha as on 30.10.1963, the High Court keeping in view

that in several judgments of the Apex Court escalation at

different and varying rates i.e., 6% p.a from 1959 to 1965,

10% p.a from 1966 to 1973 and @ 12% p.a. from 1975

onwards was considered to be reasonable, adopted escalation

of market value @ 12% p.a and the same was upheld. In the

present case, undisputedly there is increased potentiality of

the land by virtue of Telugu Ganga Project. This Court see no

illegality in the order of the Reference Court in following the

said decision, in respect of the lands acquired in the year

1999. At any rate, the contention of the learned Government

Pleader that the escalation @ 12% p.a. adopted by the

Reference Court in respect of the subject matter lands

amounts to "enhancement on enhancement" cannot be

appreciated in the light of the fact that there is always trend

of increase in the land prices, more particularly, in respect of

the lands of this nature.

13. Considering the matter in its entirety, this Court is of the

view that the enhancement of compensation by the Reference

Court was based on the material on record, supported by

cogent reasons, not on higher side and warrants no

interference by this Court. Point for consideration is

therefore answered against the appellants.

14. Accordingly, for the foregoing reasons, these appeals are

dismissed. No order as to costs. All pending miscellaneous

petitions shall stand closed.

_______________________ JUSTICE NINALA JAYASURYA

_________________________ JUSTICE T. MALLIKARJUNA RAO Date: 17.10.2024 GVK

THE HON'BLE SRI JUSTICE NINALA JAYASURYA and THE HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO

LAND ACQUISITION APPEAL SUIT Nos.146, 150 & 284 of 2014 and 541 of 2013

Date: 17.10.2024

GVK

 
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