Citation : 2023 Latest Caselaw 15001 HP
Judgement Date : 29 September, 2023
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
RFA Nos.410 to 415 of 2015 Reserved on: 20th September, 2023
.
Decided on: 29th September, 2023
1. RFA No.410 of 2015
Lekh Ram (deceased) through
LRs & Others ...Appellants
Versus
Executive Engineer, HPPWD & Another ...Respondents
2. RFA No.411 of 2015
Lobhi Ram ...Appellant
Versus
Executive Engineer, HPPWD & Another ...Respondents
3. RFA No.412 of 2015
Naratu & Another ...Appellants
Versus
Executive Engineer, HPPWD & Another ...Respondents
4. RFA No.413 of 2015
Shakuntla Devi & Others ...Appellants
Versus
Executive Engineer, HPPWD & Another ...Respondents
5. RFA No.414 of 2015
Krishan Lal & Others ...Appellants
Versus
.
Executive Engineer, HPPWD & Another ...Respondents
6. RFA No.415 of 2015
Kanshi Ram & Others ...Appellants
Versus
Executive Engineer, HPPWD & Another
Coram r to The Hon'ble Mr. Justice Virender Singh, Judge.
...Respondents
Whether approved for reporting?1
For the appellants: Mr. Dheeraj Thakur, Advocate, in all the appeals.
For the respondents: Mr. Tejasvi Sharma, Mr. H.S.
Rawat and Mr. Mohinder Zharaick, Additional
Advocates General.
Virender Singh, Judge.
The above titled appeals, are being disposed of,
by a common judgment, as all these appeals, have been
filed against the award dated 04.05.2015, passed by the
Court of learned Additional District Judge, Ghumarwin,
District Bilaspur, H.P. (hereinafter referred to as the 'learned
trial Court).
Whether the reporters of Local Papers may be allowed to see the judgment? Yes.
2. Vide award dated 04.05.2015, the learned trial
Court had decided a batch of 7 land reference petitions,
lead case, whereof was Land Reference Petition No.16/4 of
.
2011, titled as Lekh Ram (deceased) through LRs & Others
versus Land Acquisition Collector & Another.
3. Vide award impugned herein, the learned trial
Court had dismissed the reference petitions filed by the
appellants.
4. For the sake of convenience, the parties to the
present lis are hereinafter referred to, in the same manner,
as were, referred to, by the learned trial Court.
5. Brief facts, leading to the filing of the present
appeals, before this Court, may be summed up, as under:-
5.1. The State of Himachal Pradesh has issued a
Notification under Section 4 of the Land Acquisition Act,
1894 (hereinafter referred to as the Act'), on 30.04.2004, for
acquisition of land situated in village Patta Nodwan, Tehsil
Namhol, District Bilaspur for construction of Namhol-Asha-
Majari road.
5.2. As per mandate of the Act, the notification under
Section 4 of the Act, was given wide publicity. Thereafter,
other codal formalities, as per Sections 6 and 7 of the Act,
were completed and ultimately, award No.8 dated
30.04.2008, was passed.
5.3 In the present cases, total area of about four
.
bigha and seven biswa has been acquired. The details of
the land acquired by the Land Acquisition Collector, is
reproduced, as under:-
District Sub Tehsil Village Khasra No. Area
Bilaspur Namhol Patta Bigha Biswa
Nodwan
5.4. The Land Acquisition Collector has assessed the
value of the acquired land, on the basis of the approved
market value, which has been conveyed to the Land
Acquisition Collector by the District Collector, vide letter
dated 15.09.2007.
5.5. Petitioners were not satisfied with the market
value of the acquired land, as assessed by the Land
Acquisition Collector, in award No.8 of 2008. As such, they
had preferred the reference petitions under Section 18 of
the Act, before, the Land Acquisition Collector, who had
forwarded the same to the learned trial Court, for
.
adjudication, as per law.
6. In the reference petitions, it has been pleaded
that the Land Acquisition Collector has not assessed the
proper market value, on the basis of the relevant factors
and the commercial potentiality of the acquired land.
7. Highlighting, features of the acquired land, it is
their case that near the acquired land, there were Hospital,
School, town, Government Offices. According to the
petitioners, these facts have been ignored by the Land
Acquisition Collector.
8. Similarly, the market value of the trees has not
been assessed by the Land Acquisition Collector. They have
claimed the market value of the acquired land, as
Rs.30,00,000/- per bigha, a sum of Rs.4,00,000/- for fruit
bearing and other trees and Rs.5,00,000/- for improvements,
made in the acquired land. Apart from this, the statutory
benefits, as per the Act, have also been claimed.
9. When put to notice, the reference petitions have
been contested by the respondents by filing reply, in which,
preliminary objections have been taken that the adequate
compensation has been paid on the basis of market value,
as assessed by the Collector; and the reference is barred by
limitation.
.
10. On merits, the factual position, with regard to the
acquisition of the land, has not been disputed, but,
according to them, the market value of the acquired land
has been assessed, by the Collector, on the basis of the
rates, approved by the District Collector, Bilaspur, after
affording due opportunity to the petitioners.
11. So far as the commercial potentiality of the
acquired land is concerned, the factual position, with regard
to the existence of Hospital, School, Town, Government
Offices and other basic facilities, has been denied, by
asserting the fact that village Patta Nodwan, is situated, at a
distance 4.5 k.m. from Namhol and there was no motorable
road, in this village earlier. Lastly, it has been asserted that
all statutory benefits have been given.
12. Thus, a prayer has been made to reject the
reference petitions.
13. From the pleadings of the parties, the following
issues were framed by the learned trial Court, in all the
petitions, vide order dated 18.07.2012:-
1. Whether the Collector, Land Acquisition, had inadequately assessed the market value of the land under acquisition? OPP
2. If issue No.1, is proved in affirmative, whether the petitioner is entitled for enhancement, if so, at what
.
rate? OPP
3. Whether the petition is time barred? OPR
4. Relief.
14. Thereafter, vide order dated 19.10.2012, passed
in Land Reference Petition No.16/4 of 2011, the reference
petition No.14, 15, 18, 20, 21 and 22-4 of 2011, were
ordered to be consolidated.
15. Thereafter, the parties to the lis were directed to
adduce evidence.
16. After the closure of evidence, upon hearing the
learned counsel appearing for the parties, the learned trial
Court, has dismissed the reference petitions, vide award, as
referred to above, which has been challenged before this
Court.
17. Petitioners have assailed the award, by filing the
above mentioned Regular First Appeals, before this Court,
on the grounds that the award is not sustainable in the eyes
of law, as, the learned trial Court has failed to consider the
statement of PW-1, who is Patwari of the area concerned, in
which, he has categorically stated that the boundaries of
village Patta Nodwan, as well as, village Sosan are adjoining
and Ex.PW-1/B is clearly indicative and proof of the same.
Statement of PW-1, has been rejected, without any cogent
.
reason.
18. Similarly, the document, Ex.PW-1/B, has also
been relied upon, to assail the award, on the ground that
the subject matter of the sale deed is abutting to Sosan
village. According to them, in village Sosan, respondent
No.2, has given the market value of the acquired land, at
the rate of Rs.21,106/- per biswa. The certified copy of the
sale deed pertaining to village Sosan was submitted, but,
the same has not been considered by the learned trial
Court.
19. On the basis of the above facts, the petitioners
have sought the market value of the acquired land at the
rate of Rs.77,000/- per biswa, along with statutory benefits.
20. The prayer so made, has been opposed by Shri
H.S. Rawat, learned Additional Advocate General, appearing
for the respondents, on the grounds that the learned trial
Court has rightly considered the evidence, so adduced by
the parties, before the learned trial Court. As such, a prayer
has been made to dismiss the appeal.
21. In order to decide the present appeals, in an
effective manner, it would be just and appropriate for this
Court to discuss the evidence, so adduced by the parties to
.
the lis, before the learned trial Court.
22. After framing the issues, the petitioners have
examined Jay Lal, Patwari, as PW-1, who has deposed that
village Patta Nodwan, is within Patwar Circle, Dhuni Panjail.
Namhol-Asha-Majari road is being looked after by the Public
Works Department. r The said road connects Namhol with
village Sosan, Duglu, Patta Nodwan and Panjail Kalan.
Village Patta Nodwan and Sosan are adjacent to each other.
He has proved the average value of the land in village
Sosan Ex.PW-1/A and Tatima Ex.PW-1/B, pertaining to village
Sosan and Patta Nodwan. In cross-examination, he has
admitted that the document Ex.PW-1/A has not been
counter signed by any one.
23. PW-2 Suman Kumar, has deposed that the land in
village Patta Nodwan, was acquired, in the year 2004, for
construction of Namhol-Asha-Majari road. The road was
constructed about ten years ago. The market value, which
was awarded to them, is stated to be on lower side. He has
further deposed that their village is situated adjacent to
village Sosan, which is near National Highway No.88. There
were about 200 shops, Electricity, PWD and IPH Sub
Divisions, Community Health Centre and School. He has
claimed the value of the land, on the basis of the land
.
situated in village Sosan. He has also deposed about the
commercial potentiality of the acquired land.
24. This witness has admitted that their village is
situated about 4.5-5 kilometers from Namhol. In village
Patta Nodwan, neither there is any school, dispensary, nor
any Government office, and for these facilities, they had to
go to Namhol. After construction of the road, they used to
get appropriate price for their agricultural produce.
25. Lastly, this witness has deposed that the market
value of the remaining land has been increased. Rest, he
has denied all the suggestions, which were put to him, by
the learned ADA.
26. To rebut this evidence, the respondents have
examined RW-1, Roshan Lal Kaundal, Junior Engineer, who
has deposed that he was posted in District Bilaspur from the
year 2004 to 2005, as Junior Engineer. The road known as
Namhol-Asha-Majari, was constructed about 14-15 years
ago. Petitioners were paid the compensation of the
acquired land, on the market rates approved by the District
Collector. After construction of the road, all the basic
amenities were being provided to them. Prior to that, no
amenities were there.
27. In the cross-examination, this witness has
.
deposed that sub-tehsil, is situated in village Sosan and just
adjacent to this village, police post is also there. In village
Sosan, there is vegetable market. He has admitted that the
residents of villages Patta Nodwan, Sosan, and Jamla, used
to cultivate Tomato and ginger.
28. So farr as the documentary evidence is
concerned, Ex.PW-1, is average of Sosan Village, Ex.PW-1/B
is Tatima, Ex.RA is copy of the sale deed dated 06.12.2000,
Ex.RB is copy of the sale deed dated 21.06.2001.
29. This is the entire evidence adduced by the
parties.
30. Learned trial Court, in these cases, has dismissed
the reference petitions, by holding that the petitioners had
failed to establish the fact that adequate compensation has
not been paid to them, on the basis of the market value of
the acquired land, prevailing at the time of issuance of the
notification under Section 4 of the Act.
31. The sale deeds, which have been relied upon, by
the respondents, are of village Sohari, Pargana Bahadurpur,
whereas, the acquired land is situated in village Patta
Nodwan.
32. The onus is upon the petitioners to prove the
.
market value of the acquired land, prevailing, at the time of
issuance of notification, under Section 4 of the Act.
33. The petitioners have not produced any sale deed
for being considered, as exemplar sale deed. They had
simply relied upon the document Ex.PW-1/A, which is
pertaining to Village Sosan, Pargan Bahadarpur. According
to this document, one year average price of village Sosan is
Rs.2,33,340/-.
34. Ex. PW1/B, is the Aks Tatima Mohal Sosan,
Pargana Bahadarpur, Sub Tehsil Namhol, District Bilaspur.
Perusal of this document shows that village Patta Nodwan is
adjacent to village Sosan.
35. When, the petitioners could not produce any sale
deed, for being considered, as exemplar sale deed, then,
this Court has to apply the principle of guesstimate to
determine the market value of the acquired land, as per the
decision of Hon'ble apex Court in Krishan Kumar versus
Union of Indian and Another, (2015) 15 Supreme
Court Cases, 220. Relevant paragraphs 23 to 25 of the
judgment are reproduced, as under:-
"23. We would like to point out at this stage the argument of Mr. Shishodia, learned senior counsel who appeared in some of these appeals, to the effect that in the absence of any evidence of exemplar depicting sale value, the Court is required to do guesswork. In support of this
.
proposition, he placed reliance upon the decision
of this Court in Trishala Jain v. State of Uttaranchal, as well as, K.S. Shivadevamma v. Commissioner and Land Acquisition Officer. In the
present case, as the only sale deed on which reliance was placed (Exhibit PW-1/2) stands rejected, there is no other exemplar in the form of sale deed. The learned counsel wants us to 'guesstimate' the market value. In Trishala Jain,
the Court laid down the circumstances when application of 'guesstimate' principle is to be applied. This can be found in para 65 of the said judgment which reads as under:
"65. It will be appropriate for us to state
certain principles controlling the application of "guesstimate".
(a) Wherever the evidence produced by the parties is not sufficient to determine
the compensation with exactitude, this principle can be resorted to.
(b) Discretion of the court in applying
guesswork to the facts of a given case is not unfettered but has to be reasonable
and should have a connection to the data on record produced by the parties by way of evidence. Further, this entire exercise
has to be within the limitations specified under Sections 23 and 24 of the act and cannot be made in detriment thereto."
24. Keeping in view the aforesaid principles, and having peculiarity of the present appeals where there is total absence of exemplars, we are of the opinion that some increase, but only marginal one, can be ordered over and above the circular rates fixed by the Government Orders. In Land Acquisition Officer v. Karigowda, following pertinent observations were made by this Court:
"90...The Court is entitled to apply some [amount] of reasonable guesswork to
balance the equities and fix a just and fair market value in terms of the parameters specified under Section 23 of the Act."
25. This Court can indulge in the same reasonable guesswork to balance the equity for
.
fixing just and fair market value. In the absence
of any other exemplar in the form of sale deed, though it is difficult to say as to what extent the actual market value was higher in
contradistinction to the value of land fixed by the Government in the aforesaid Notifications, we are of the opinion that as a thumb rule an increase of ₹1,00,000/- per acre be granted, in the peculiar facts and circumstances of this case."
(Self emphasis supplied)
53. Petitioners have placed on record the copy of the
sale deed, dated 12.2.2004, pertaining to Mohal Sosan and
copy of the sale deed dated 6.4.2003 of Mauza Dhabar,
Pargana Bahadurpur. These documents were, although,
placed on record, but, neither relied upon, by the
petitioners. In such situation, mere production of the
documents does not fulfill the mandate of Section 51-A of
the Act.
54. The provisions of Section 51-A of the Act, are
reproduced as under:-
"51A Acceptance of certified copy as evidence. In any proceeding under this Act, a certified copy of a document registered under the Registration Act, 1908 (16 of 1908), including a copy given under Section 57 of that Act, may be accepted as evidence of the transaction recorded in such document."
55. If the stand of the petitioners is seen, in view of
Section 51A of the Act, then, mere production of the sale
.
deed, is not sufficient, as, the same has not been tendered
into evidence.
56. The legislature, in its wisdom, has used the word,
'evidence' in Section 51A of the Act. Admittedly, there is no
exemplar sale deed. In such situation, in order to assess
r to the market value of the acquired land, for which, the
petitioners are entitled to, this Court has to go to the award,
passed by the Land Acquisition Collector. Para IV of the
award passed by the Land Acquisition Collector assumes
significance. The same is reproduced, as under:-
"IV The land under acquisition is situated in village Patta Nodwan, sub-tehsil Namhol, District Bilaspur, and for this village District
Collector Bilaspur, approved market value per bigha Kohli Aval, @ Rs.41521/- Bharali Dom
@11555/-, Banjar and Kharyatar @3718/- for the land under vide his office letter No.BLS- ADRA-4-(9)/94-6-35366, dated 15.9.2007 and
award statement on the basis of approved rate by the District Collector is prepared by the field revenue agency and placed on the record file."
57. The statement of calculation of the land by the
Land Acquisition Collector is annexed with the award.
Perusal of the same shows that the value of the land has
been assessed, by the Land Acquisition Collector, on the
basis of its classification, which is not sustainable, in the
eyes of law, as, when, the land is acquired for the same
purpose i.e. for construction of Namhol-Asha-Majari road,
.
then, the valuation of the same, on the basis of the
classification of land, is not sustainable, in the eyes of law.
As such, the acquired land is to be assessed, on the basis of
the approved market value for Kohli Aval land, which has
been mentioned, as Rs.41,521/- per bigha.
58. Consequently, the appeals are partly allowed, by
assessing the market value of the acquired land, at the time
of notification under Section 4 of the Act, as Rs.41,521/- per
bigha along with all statutory relief, as per the Act.
59. Pending applications, if any, also stand disposed
of.
60. Memo of costs be prepared accordingly.
Record be sent down.
( Virender Singh ) Judge September 29, 2023(ps)
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