Delhi High Court
Kanta Rani Chhabra vs Lt. Governor Of Delhi And Ors on 27 April, 2017
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgement delivered on: 27th April, 2017
+ W.P.(C) 4352/2014 & CM Nos.8725/2014, 27479/2016,
34900/2016, 36290/2016
KANTA RANI CHHABRA
..... Petitioner
Through : Ms.Esha Mazumdar, Mr.Setu Niket,
& Mr.Nishant Verma, Advocates.
versus
LT. GOVERNOR OF DELHI AND ORS
..... Respondents
Through : Mr.Yeeshu Jain, Standing Counsel
with Ms.Jyoti Tyagi, Advocates for
L&B/LAC.
Mr.Pawan Mathur, Standing Counsel
for DDA.
CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE YOGESH KHANNA
YOGESH KHANNA, J. (Oral)
1. The petitioner claims herself to be an owner in possession of
the land falling in Khasra No.55/9 and measuring 650 square yards in
village Prehaldpur Bangar, Delhi - 110042.
2. It is alleged that the respondents had notified the land in Khasra
No.55/9 (4-16) vide notification bearing No.F10(29)/96/L&B/LA
/11394 dated 27.10.1999, under Section 4 of the Land Acquisition
Act, 1894, for the acquisition of the aforesaid land for the public
purpose, i.e. for the Rohini Residential Scheme. The declaration
under Section 6 along with Section 7 & 17 of the Act was made and
then an award bearing No.29/2002-03 dated 01.11.2002 was passed.
3. It is alleged by the petitioner that immediately after the
declaration under Section 6 of the Act was made, the petitioner
approached this Court vide Writ Petition (C) No.2199/2000 and
though such petition was dismissed on 09.07.2007, but then the
Supreme Court vide its order dated 27.04.2012 in CA (Civil)
No.4674/2007 quashed the notification issued under Section 6 of the
Act. The respondents were directed to invite objections under Section
5A of the Act, pursuant to the notification dated 27.10.1999 issued
under Section 4. Later, yet again notification under Section 6 of the
Act was issued on 20.03.2013.
4. It is however alleged by the petitioner that she is in possession
of 650 square yards of land in Khasra No.55/9 where she was running
a factory under the name and style of M/s K.C. Industries for
manufacturing candles and compound wax, but it was to be shut
down pursuant to the directions of the Supreme Court in M.C.Mehta
vs. Union of India AIR 1988 SC 1115. She has filed various
photographs to show that she is still in possession of the suit property.
5. In the counter affidavit filed on behalf of respondent No.3, it is
alleged that pursuant to the Award No.14/2002-03 dated 08.07.2002,
the compensation was paid to the petitioner vide cheque bearing
No.568998 dated 23.04.2005 to the tune of `4,27,782/- after taking
possession of the land on 09.05.2000. It is alleged that if the
petitioner has again entered into possession, it would be unauthorised
and she would be an unlawful encroacher on government land.
6. We have perused the record and heard the learned counsel.
7. The petitioner herself in para No.16 of the writ petition has
admitted that she has received the compensation around the year 2004
though she is ready and willing to refund it with interest, if directed.
Further, along with the counter affidavit, the respondents have filed
the possession proceedings dated 09.05.2000 wherein the entire land
in Khasra No.55/9 (4-16) including the land of the petitioner was
taken as per law. The petitioner rather filed an application before the
court of the learned ADJ, Delhi for payment of compensation for her
one bigha of land in Khasra No.55/9, per para No.2 of the said
application annexed at page No.71 of the record, wherein she
admitted that the possession of her land was taken over and there was
no one except her to receive the compensation. She had prayed for
release of such compensation in her favour. Curiously, this
application is bereft of any assertion that she is still in possession of a
part of land measuring 650 square yards, in Khasra No.55/9. The
receipt for compensation, duly signed by the petitioner for the
aforesaid sum, is also annexed along with the counter affidavit.
8. Thus, considering that the petitioner had received the
compensation for her land viz., Khasra No.55/9 (One bigha) along
with other land owners in the year 2004 itself and considering that the
possession of her land was taken over in the year 2000, it would not
make out any case in her favour to seek a declaration under Section
24(2) of the Right to Fair Compensation and Transparency in Land
Acquisition, Rehabilitation and Resettlement Act, 2013. As per
respondents, the major portion of Khasra No.55/9 has already been
utilised for construction of an 80 meter wide road and that even if the
earlier notification under Section 6 of the Act was quashed, it was
only to the extent that it invoked the provisions of Section 17(i) and
17 (iv) and that thereafter, objections under Section 5A of the Act
were heard and yet again a fresh notification under Section 6 of the
Act was issued on 20.03.2013, which is still valid and legal and that
once the possession has been taken, the land shall vest in the
government free from all encumbrances. Therefore, the question of
limitation would not vitiate the acquisition proceedings in respect of
the land which has already been vested in the government.
9. On the petitioner's plea qua the mode of taking possession, we
may refer to Delhi Development Authority vs. Sukhbir Singh & Ors
(2016 SCC Online SC 929) wherein the Supreme Court held as
under:-
"(iv) If the acquisition is of a large tract of land, it
may not be possible for the acquiring/designated
authority to take physical possession of each and
every parcel of the land and it will be sufficient
that symbolic possession is taken by preparing
appropriate document in the presence of
independent witnesses and getting their signatures
on such document.
(v) If beneficiary of the acquisition is an
agency/instrumentality of the State and 80% of the
total compensation is deposited in terms of Section
17(3-A) and substantial portion of the acquired
land has been utilised in furtherance of the
particular public purpose, then the court may
reasonably presume that possession of the
acquired land has been taken." [para 27]
10. Thus, where admittedly the compensation has been received,
the possession has been handed over to the appropriate authority and
is being utilised for construction of a road, the leftover land, if any,
could not be claimed by the petitioner, even if she was adventurous
enough to unauthorisedly occupy it or make some illegal construction
on it. Hence, the petitioner is not entitled to declaration as prayed for.
11. In view of the above, the petition has no merit. Consequently,
the writ petition and pending miscellaneous applications are
dismissed.
YOGESH KHANNA, J
S. RAVINDRA BHAT, J
APRIL 27, 2017
M
