Karnataka High Court
The Executive Engineer vs Huligemma W/O Mallaiah on 25 July, 2024
Author: S G Pandit
Bench: S G Pandit
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MFA No.102618/2014 C/W
MFA No.102615/2014,
MFA No.102616/2014,
MFA No.102617/2014 &
MFA No.102619/2014
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 25TH DAY OF JULY, 2024
PRESENT
THE HON'BLE MR JUSTICE S G PANDIT
AND
THE HON'BLE MR JUSTICE G BASAVARAJA
MISCELLANEOUS FIRST APPEAL NO.102618 OF 2014
(LAC)
C/W
MISCELLANEOUS FIRST APPEAL NO.102615 OF 2014
MISCELLANEOUS FIRST APPEAL NO.102616 OF 2014
MISCELLANEOUS FIRST APPEAL NO.102617 OF 2014
MISCELLANEOUS FIRST APPEAL NO.102619 OF 2014
IN MFA NO.102618 OF 2014
BETWEEN:
THE EXECUTIVE ENGINEER,
P.R.E DIVISION, Z.P.E, HOSPET ROAD,
2ND GATE, COWL BAZAAR, BELLARY-583102.
- APPELLANT
Digitally signed by
VINAYAKA B V (BY SRI V. SHIVARAJ HIREMATH, ADVOCATE)
Location: HIGH
COURT OF AND:
KARNATAKA
SMT. N. MALLAMMA,
SINCE DECEASED BY HER LEGAL REPRESENTATIVES:
1(A) SMT. SARASWATHI W/O. LATE DODDA PARISHI,
AGE: 50 YEARS,
1(B) SRI SANNA PARASHURAM S/O. LATE. THIMMAPPA,
AGE: 54 YEARS,
1(C) SRI DODDA RAMAIAH S/O. LATE THIMMAPPA,
AGE: 45 YEARS,
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1(D) SRI SANNA RAMAPPA S/O. LATE. THIMMAPPA,
AGE: 43 YEARS,
1(E) SRI MALLIKARJUNA,
SINCE DECEASED BY HIS LEGAL REPRESENTATIVES:
1(E)(I) SMT. VANDRAMMA W/O. LATE MALLIKARJUNA,
AGE: 38 YEARS,
1(E)(II) N. MAHALAKSHMI D/O. LATE MALLIKARJUNA
AGE: 17 YEARS,
1(E)(III) N. BHARATH S/O. LATE MALLIKARJUNA,
AGE: 8 YEARS,
RESPONDENTS NO.1 E(II) AND (III) ARE MINORS
AND HENCE THEY ARE REPRESENTED BY THEIR
NATURAL GUARDIAN AND MOTHER
SMT. VANDRAMMA RESPONDENT NO. 1E(I)
ALL RESPONDENTS NO.1E(I) TO (III) ARE COMMONLY
R/AT: MOKA VILLAGE, BALLARI TALUK, BALLARI
DISTRICT.
ALL RESPONDENTS NO.1(A) TO (E) ARE COMMONLY
R/AT MOKA VILLAGE BALLARI TALUK, BALLARI
DISTRICT.
2. ASSISTANT COMMISSIONER AND
LAND ACQUISITION OFFICER, BELLARY,
BELLARY REVENUE SUB-DIVISION,
OFFICE OF DEPUTY COMMISSIONER COMPOUND,
BELLARY-583101.
- RESPONDENTS
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MFA No.102615/2014,
MFA No.102616/2014,
MFA No.102617/2014 &
MFA No.102619/2014
(BY SRI T. HANUMAREDDY, ADVOCATE FOR R1(E)(I) TO (III);
SRI M.M. KHANNUR, GOVT. ADVOCATE FOR R2;
NOTICE TO R1 (B TO D) ARE SERVED)
THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 54(1) OF THE LAND ACQUISITION ACT, 1894, TO SET
ASIDE THE COMMON JUDGMENT AND DECREE DATED
01.03.2014 PASSED IN LAC NO.15/2010 BY THE HON'BLE
FIRST ADDITIONAL SENIOR CIVIL JUDGE, BELLARY, BY
ALLOWING THIS APPEAL AND ETC.,
IN MFA NO.102615 OF 2014
BETWEEN:
THE EXECUTIVE ENGINEER,
P.R.E DIVISION, Z.P.E, HOSPET ROAD,
2ND GATE, COWL BAZAAR, BELLARY-583102.
- APPELLANT
(BY SRI V. SHIVARAJ HIREMATH, ADVOCATE)
AND:
1. SMT. PUNDUKURU HONNURAMMA
W/O. LATE. PUNDUKURU NAGAPPA,
AGED ABOUT 64 YEARS,
2. SRI BHARMAPPA S/O. VEERABHADRAPPA,
AGED ABOUT 54 YEARS,
3. SRI MUDHI LINGAPPA S/O. GANGAPPA,
AGED ABOUT 74 YEARS,
4. SRI MALLIKARJUNA S/O. BENAKAL ERANNA,
AGED ABOUT 59 YEARS,
ALL RES.NOS. 1 TO 4 ARE AGRICULTURISTS,
R/O MOKA VILLAGE, BELLARI TALUK,
BALLARI DISTRICT.
5. ASSISTANT COMMISSIONER AND
LAND ACQUISITION OFFICER, BELLARI,
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MFA No.102615/2014,
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MFA No.102617/2014 &
MFA No.102619/2014
BELLARI REVENUE SUB-DIVISION,
OFFICE OF DEPUTY COMMISSIONER COMPOUND,
BELLARI-583101.
DELETED THE NAME OF THE OFFICER RES.NO.5 AS PER
THE ORDER DATED 01.06.2021 PASSED ON
I.A.NO.1/2020:
- RESPONDENTS
(BY SRI T. HANUMAREDDY, ADVOCATE FOR R1 TO R4;
SRI M.M. KHANNUR, GOVT. ADVOCATE FOR R5;
NOTICE TO R1 (B TO D) ARE SERVED)
THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 54(1) OF THE LAND ACQUISITION ACT, 1894, TO SET
ASIDE THE COMMON JUDGMENT AND AWARD DATED
01.03.2014 PASSED IN LAC NO.12/2010 BY THE HON'BLE
FIRST ADDITIONAL SENIOR CIVIL JUDGE, BELLARI, BY
ALLOWING THIS APPEAL AND ETC.,
IN MFA NO.102616 OF 2014
BETWEEN:
THE EXECUTIVE ENGINEER,
P.R.E DIVISION, Z.P.E, HOSPET ROAD,
2ND GATE, COWL BAZAAR,
BELLARY-583102.
- APPELLANT
(BY SRI V. SHIVARAJ HIREMATH, ADVOCATE)
AND:
1. SMT. PUNDUKURU RAMAIAH S/O. TIMMAPPA,
AGED ABOUT 64 YEARS,
SRI P. NAGAPPA,
SINCE DECEASED BY HIS LR'S
2. SMT. HONNURAMMA,
W/O. LATE P. NAGAPPA,
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AGED ABOUT 64 YEARS,
BOTH RES.NOS. 1 & 2 ARE AGRICULTURISTS,
R/O. MOKA VILLAGE,
BELLARI TALUK & DISTRICT.
3. ASSISTANT COMMISSIONER AND
LAND ACQUISITION OFFICER, BELLARI,
BELLARI REVENUE SUB-DIVISION,
OFFICE OF DEPUTY COMMISSIONER COMPOUND,
BELLARI-583101.
DELETED THE NAME OF THE OFFICER RES.NO.3 AS PER
THE ORDER DATED 01.06.2021
PASSED ON I.A.NO.1/2020:
- RESPONDENTS
(BY SRI T. HANUMAREDDY, ADVOCATE FOR R2;
SRI M.M. KHANNUR, GOVT. ADVOCATE FOR R3;
NOTICE TO R1 IS SERVED)
THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 54(1) OF THE LAND ACQUISITION ACT, 1894, TO SET
ASIDE THE COMMON JUDGMENT AND AWARD DATED
01.03.2014 PASSED IN LAC NO.13/2010 BY THE HON'BLE
FIRST ADDITIONAL SENIOR CIVIL JUDGE, BELLARI, BY
ALLOWING THIS APPEAL AND ETC.,
IN MFA NO.102617 OF 2014
BETWEEN:
THE EXECUTIVE ENGINEER,
P.R.E DIVISION,
Z.P.E, HOSPET ROAD,
2ND GATE, COWL BAZAAR,
BELLARY-583102.
- APPELLANT
-
(BY SRI V. SHIVARAJ HIREMATH, ADVOCATE)
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AND:
1. SRI NAGAPPA S/O. THIMMAPPA,
AGED ABOUT 59 YEARS,
2. SMT. LAKSHMAMMA W/O. CHANDRAPPA,
AGED ABOUT 64 YEARS,
BOTH RES.NOS. 1 & 2 ARE AGRICULTURISTS,
R/O. MOKA VILLAGE, BELLARI TALUK,
BELLARI DISTRICT.
3. ASSISTANT COMMISSIONER AND
LAND ACQUISITION OFFICER,
BELLARI,
BELLARI REVENUE SUB-DIVISION,
OFFICE OF DEPUTY COMMISSIONER COMPOUND,
BELLARI-583101.
DELETED THE NAME OF THE OFFICER RES.NO.3 AS PER
THE ORDER DATED 01.06.2021 PASSED ON
I.A.NO.1/2020:
- RESPONDENTS
(BY SRI T. HANUMAREDDY, ADVOCATE FOR R1 AND R2;
SRI M.M. KHANNUR, GOVT. ADVOCATE FOR R3)
THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 54(1) OF THE LAND ACQUISITION ACT, 1894, TO SET
ASIDE THE COMMON JUDGMENT AND AWARD DATED
01.03.2014 PASSED IN LAC NO.14/2010 BY THE HON'BLE
FIRST ADDITIONAL SENIOR CIVIL JUDGE, BELLARI, BY
ALLOWING THIS APPEAL AND ETC.,
IN MFA NO.102619 OF 2014
BETWEEN:
THE EXECUTIVE ENGINEER,
P.R.E DIVISION, Z.P.E,
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HOSPET ROAD,
2ND GATE, COWL BAZAAR,
BELLARY-583102.
- APPELLANT
(BY SRI V. SHIVARAJ HIREMATH, ADVOCATE)
AND:
1. SMT. HULIGEMMA W/O. MALLAIH,
AGED ABOUT 74 YEARS, OCC: AGRICULTURIST,
R/O. MOKA VILLAGE,
BELLARI TALUK & DISTRICT.
2. ASSISTANT COMMISSIONER AND
LAND ACQUISITION OFFICER,
BELLARI,
BELLARI REVENUE SUB-DIVISION,
OFFICE OF DEPUTY COMMISSIONER COMPOUND,
BELLARI-583101.
DELETED THE NAME OF THE OFFICER RES.NO.2 AS PER
THE ORDER DATED 01.06.2021 PASSED ON
I.A.NO.1/2020:
- RESPONDENTS
(BY SRI T. HANUMAREDDY, ADVOCATE FOR R1;
SRI M.M. KHANNUR, GOVT. ADVOCATE FOR R2)
THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 54(1) OF THE LAND ACQUISITION ACT, 1894, TO SET
ASIDE THE COMMON JUDGMENT AND DECREE DATED
01.03.2014 PASSED IN LAC NO.16/2010 BY THE HON'BLE
FIRST ADDITIONAL SENIOR CIVIL JUDGE, BELLARI, BY
ALLOWING THIS APPEAL AND ETC.,
IN THESE MISCELLANEOUS FIRST APPEALS, ARGUMENTS
HAVING BEEN HEARD, JUDGMENT RESERVED ON 19.07.2024
AND COMING ON FOR "PRONOUNCEMENT OF ORDERS" THIS
DAY, BASAVARAJA, J., DELIVERED THE FOLLOWING:
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CORAM: HON'BLE JUSTICE S G PANDIT
and
HON'BLE JUSTICE G BASAVARAJA
CAV JUDGMENT
(PER HON'BLE MR. JUSTICE BASAVARAJA)
1. Executive Engineer, PRE Division Zilla Panchayat,
Ballari, has preferred these appeals challenging the judgment
and award dated 01st March, 2014 passed in LAC Nos.12 to 16
of 2010 by the I Additional Senior Civil Judge, Ballari (for short
hereinafter referred to as the "Reference Court").
2. For the sake of convenience, the parties in these
appeals are referred to with the rank and status before the
Reference Court.
3. For easy and better understanding, details of
acquired land, the compensation awarded by Special Land
Acquisition Officer and by the Reference Court is deduced as
under:
Market value
Market value
Extent of fixed by
Survey determined by
Sl.No. Land in acres Reference
No. SLAO
and cents. Court
(in Rs.)
(in Rs.)
1. 614A 0.97 Rs.61,000/- per Rs.12.00 lakh
2. 614B 10.48 acre with all per acre with all
statutory statutory
3. 614 C/1 5.05
benefits. benefits
4. 614C/2 5.14
5. 191B/1 2.00
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4. Brief relevant facts leading to filing of these appeals
are that the Respondent No.2-Special Land Acquisition Officer,
Assistant commissioner and Land Acquisition Officer Ballari
Revenue Sub-Division, Ballari has acquired the above said lands
for the purpose of construction of tank, so as to provide water
supply to Moka and two other villages under drinking water
project. The abovesaid landed properties situate at Moka
village, Ballari Taluk and District were acquired by issuing
preliminary notification dated 01st May, 2008 under Section
4(1) of the Land Acquisition Act, 1894 (for short hereinafter
referred to as "the Act"). The Land Acquisition Officer passed
an award on 20th December, 2008 determining the market
value of the lands at Rs.61,000/- per acre with all statutory
benefits and notice under Section 12(2) of the Act was served
upon the claimants on 12th January, 2009. The claimants have
filed reference petition under Section 18 of the Act on 05th
March, 2009. Same was referred to Reference Court. On
receipt of the reference, cases were registered in LAC No.12-16
of 2020 on the file of the I Additional Senior Civil Judge at
Bellary. To substantiate the case of claimants, the claimants
have examined ten witnesses as PWs.1 to 10 and 44
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documents were marked as Exhibits P1 to P44. On closure of
claimants' side evidence, respondents have not adduced any
evidence on their behalf. On hearing the parties, the Reference
Court has allowed the Reference petition in part and
determined the market value of the land at Rs.12.00 lakh per
acre with statutory benefits. Being aggrieved by this judgment
and award passed by the Reference Court, the Executive
Engineer, PRE Division, Zilla Panchayat, has preferred this
appeal.
5. Sri Shivaraj V. Hiremath, learned counsel appearing
for the appellant in all the appeals, would submit that the
finding arrived at by the Reference Court is highly unreasonable
and unlawful and against the provisions of Section 23 of the
Act. The lands in question are dry lands. The Reference Court
has failed to consider that the claimants have failed to produce
any material document to show that the quantity of annual
yield and expenditure incurred in the agricultural operation and
thereby rendered injustice to the appellant by awarding
exorbitant compensation without following the settled principles
of law. Further, he would submit that the claimants relied upon
the sale deed Exhibit P15 dated 03rd March, 2006 which
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pertains landed property bearing Survey No.604/A measuring
0.55 acres of wet land situate at Moka village and was sold for
a consideration of Rs.44,000/- per acre. Exhibit P17 which is
the revised guidelines for market value pertaining to the lands
situate at Moka village with effect from 01st March, 2008 which
is issued by the Secretary, Central Valuation Committee, in
which the Market Value of the land shown in document Exhibit
P15 will be Rs.1,10,000/- per acre with effect from 01st March,
2008. Accordingly, the market value of the subject lands which
are dry lands, will be Rs.60,000/- per acre and the Reference
Court, without considering such evidence and documents, has
awarded exorbitant compensation which is illegal, arbitrary,
perverse and liable to be set aside. Further, he would submit
that the Government has acquired the surrounding lands for
the purpose of establishment of "International Airport" and
fixed the market value at the rate of Rs.16.00 to 20.00 lakh per
acre relying upon Exhibit P43 which is the proceedings of the
Land Value Fixation Advisory Committee held on 18th March,
2010, wherein the lands situate at Chaganur and Siriwara of
Ballari Taluk in an extent of 632.45 acres were acquired for the
purpose of Karnataka Industrial Area Development Board for
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development of Ballari Airport and further in that proceedings,
the market value fixed to the lands situated within 500 meters
from Ballari-Moka Road was at Rs.16.00 lakh per acre and for
other lands, the market value was fixed at Rs.12.00 lakh per
acre. Further, the lands situate at Chaganur and Siriwara
villages as shown in Exhibit P43, is altogether of different
villages and those lands, by no stretch of imagination, could be
compared with the acquired lands in question situated at Moka
village, as those lands are situated far away and perusal of
Exhibit P35 makes it clear that the lands in the present case
are dry lands. Further, the claimants have not adduced any
evidence to show that the acquired lands were similar to the
land in question covered by document Exhibit P43. If such
market value, as arrived in document Exhibit P43 is accepted
by the Reference Court as the basis for enhancing
compensation, it would result in arbitrary fixation of the market
value of the acquired land. It is further submitted that it is
settled law that though determination involve some guess
work, it must have a reasonable basis and feats of imagination
should be eschewed. It is the duty of the Reference Court to
award reasonable and adequate compensation and for
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assessing the market value, the Reference Court can rely upon
such transaction which would offer as reasonable basis to fix
the price and such market value fixed in the transaction or
judgment or award should have to be proximate to the date of
preliminary notification issued under Section 4(1) of the Act
and that could be the best piece of evidence. In the instant
case, the preliminary notification under Section 4(1) of the Act
was issued on 01st May, 2008 whereas the market value
determined for the Chaganur and Siriwara villages in document
Exhibit P43 shows that proceedings were held on 18th March,
2008 which is clearly a subsequent proceedings which cannot
be considered as the basis for fixing market value of the
subject land. Furthermore, it is submitted that in respect of
lands shown in Exhibit P43, nearly 64 farmers approached this
Court in Writ Petitions No.64364 to 64377 of 2010 and
connected petitions challenging the acquisition proceedings and
this Court with respect to the petitioners lands are concerned,
quashed the preliminary as well as final notifications shown in
Exhibit P43 vide order dated 04th January, 2012. Therefore,
Exhibit P43 is not a conclusive document and the same would
be merely a piece of evidence; there cannot be any fixed
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criteria for determining the market value in the instant case
with respect to the subject lands. Learned Counsel further
submits that Clause 1-A of Section 23 of the Act provides that
in addition to market value of the land, the court shall, in every
case, award an additional market value at the rate of 12% on
such market value for the period commencing on and from the
date of publication of the notification under Section 4(1) of the
Act in respect of such land to the date of the award of the
acquisition or the date of taking possession of the land,
whichever is earlier. Whereas in the instant case, the
Reference Court ordered additional market value at the rate of
12% from the date of 01st May, 2008 i.e. the publication of
Section 4(1) Notification, till the date of award i.e. 20th
December, 2008 instead awarding till 31st March, 2008 i.e.
taking possession of land. His further submission is that the
rate of interest awarded by Reference Court is also on the
higher side and not in accordance with established principles of
law. On all these grounds sought to allow the appeals.
6. On the other hand, Sri M.M. Khannur, learned
Government Advocate would submit that the judgment and
award passed by the Reference Court is in accordance with law
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and does not call for any interference in these appeals and
accordingly, sought for dismissal of appeals.
7. Having heard the arguments on both sides, and
perusal of appeal papers as well as original records, the
following points would arise for our consideration in these
appeals:
1) Whether the Reference Court is justified in
awarding the compensation of Rs.12.00 lakh per
acre?
2) Whether the Reference Court is justified in
granting additional market value at 12% from
the date of publication of preliminary notification
under Section 4(1) of the Land Acquisition Act,
1894 till the date of award?
3) What order or award?
8. Our answer to the above points, is as under:
Point No.1: in the affirmative;
Point No.2: partly in the affirmative;
Point No.3: as per final order
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Regarding Point No.1:
9. We have examined the material placed before this
Court. It is not in dispute that respondent No.2-Land
Acquisition Officer, has acquired the lands in question by
issuing preliminary notification dated 01st May, 2008 under
Section 4(1) of the Act for the purpose of construction of tank
for supply of water to Moka and other villages. It is also not in
dispute that the Special Land Acquisition Officer has passed an
award on 20th December, 2008 by determining the market
value of the land at Rs.61,000/- per acre with statutory
benefits. After seeking reference under Section 18 of the Act,
the cases were referred to Reference Court for determination of
market value for the lands. To substantiate the case of
claimants, ten witnesses were examined as PWs.1 to 10 and 44
documents were marked as Exhibits P1 to P44. The claimants
contended that these lands are agriculture lands and they grow
two crops in a year like chilli, paddy, cotton, groundnut, jowar,
sunflower, bajra and their family were depending on the said
lands. The said lands are irrigated from the canal and they
used to get annual income of Rs.20,000/- to 25,000/- from
Chilli crop; Rs.10,000/- from cotton crop; Rs.8,000/- to
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10,000/- from groundnut crop; Rs.4,000/- to 5,000/- from
jowar crop; and Rs.2,500/- to 3,000/- from paddy crop,
accordingly, they use to get income of Rs.80,000/- to 1.00 lakh
per annum. It is further stated that the value of the
surrounding lands is about Rs.10.00 to 12.00 lakh and that the
Government has acquired surrounding lands for the purpose of
international airport by fixing the compensation amount of
Rs.16.00 to 20.00 lakh per acre. Accordingly, claimants prayed
to award the compensation amount of Rs.20.00 lakh per acre
with all consequential benefits.
10. From a perusal of judgment passed by the Reference
Court, it could be seen that the Reference Court has observed
that Exhibit P43 is the proceedings of Land Value Fixation
Advisory Committee which is headed by Deputy Commissioner
of Ballari and Secretary of the Committee is the Special Land
Acquisition Officer, KIADB, Dharwad. The meeting of the
Committee was held on 18th March, 2010 regarding the
acquisition of property of Chaganur and Siriwara villages of
Ballari Taluk for the purpose of construction of Airport. In the
said Committee, the Joint Director of District Industries Centre,
Development Officer of KIADB, Assistant Commissioner and
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Tahsildar, were also Members. Apart from that, in the said
meeting there were 82 farmers. After elaborate deliberations
and discussions in the meeting, the Committee has come to the
conclusion that the market value of the property has to be fixed
at Rs.12.00 to 16.00 lakh per acre for the properties of
Chaganur and Siriwara villages. The value of the land was
fixed at Rs.12.00 lakh per acre and the for the property which
is situated about 500 meters away from Moka Road, the value
of the land was fixed at Rs.16.00 lakh per acre. Likewise, the
property involved in the present Reference cases are also the
property of Moka village and at the time of acquisition of the
said property, the market value was fixed at Rs.61,000/- per
acre. Further, it is observed that since the Government itself
fixed the market value of the lands of Chaganur and Siriwara
villages to the tune of Rs.12.00 lakh per acre, it is just and
necessary to award the same to the claimants also in
accordance with the said valuation fixed by the Government as
per Exhibit P43. In view of this finding, the Reference Court
has determined the market value of the lands at the rate of
Rs.12.00 lakh per acre.
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11. In this regard, the learned counsel for the appellant
would vehemently submit that Exhibit P43 reveals that the
proceedings were held on 18th March, 2010, whereas the
preliminary notification under Section 4(1) of the Act pertaining
to subject lands was issued on 01st May, 2008 and hence that
cannot be considered to determine the market value of the
subject land. With regard to Exhibit P43 is concerned, 64
farmers approached this Court in Writ Petitions No.64364 to
64377 of 2010 and connected petitions challenging the
acquisition proceedings and this Court quashed the Notification
issued by the concerned Special Land Acquisition Officer.
Hence, the Exhibit P43 cannot be relied upon. This argument
advanced on behalf of the appellant cannot be accepted for the
reason that this Court has quashed the Notification pertaining
to the lands referred in Exhibit P43. The claimant/farmers
pertaining to lands in Exhibit P43 were not questioned as to the
market value fixed by the Land Value Fixation Advisory
Committee headed by Deputy Commissioner of Ballari and the
Secretary is the Special Land Acquisition Officer, KIADB,
Dharwad. A perusal of Exhibit P43 makes it clear that the
Deputy Commissioner who is the Chairman of the Land Value
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Fixation Advisory Committee has passed resolution in the
presence of Deputy Commissioner, Ballary, Special Land
Acquisition Officer Dharwad, Joint Director, District Industries
Centre, Ballari, Development Officer, KIADB, Dharwad, Sub-
Division Officer, Ballari, Tahsildar Bellary and 82 farmers of
Chaganur and Siriwara villages. This document reveals that
after due deliberation and discussion with 82 farmers, the Land
Value Fixation Advisory Committee, has fixed the market value
of the property at Rs.16.00 lakh which are situated within 500
meters from Ballari-Moka Road and at Rs.12.00 lakh to
remaining lands of Chaganur and Siriwara villages. Considering
this document which is not disputed by the other side, the
Reference Court has determined the market value of the land
at Rs.12.00 lakh per acre, which is not excessive or
unreasonable. The same is just and reasonable as the market
value is fixed by the statutory authority, which is one of the
best evidence to determine the actual market value of the
property in the absence of any other material evidence.
12. Even if we presume that Exhibit P43 is not relevant
to the case on hand, then also the award passed by the
Reference Court is not excessive and unreasonable for the
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reason that in addition to Exhibit P43, the claimants have
produced the document Exhibit P17 which is the revised
guidelines issued by the Secretary, Central Valuation
Committee, Bangalore for market value of immoveable
property pertaining to Moka village which reveals that the
market value of the agriculture land situated in Moka village,
with effect from 01st March, 2008 is fixed at Rs.15,000/- for
one cent. This document is an undisputed document. If the
amount for one cent is fixed at Rs.15,000/-, then per acre it
comes to Rs.15.00 lakh. In the case on hand, the Reference
Court has determined the actual market value of the land at
Rs.12.00 lakh based on the market value fixed by the Land
Value Fixation Advisory Committee. Had the Reference Court
considered this document Exhibit P17, it would have awarded
an amount of Rs.15.00 lakh per acre. However, considering
the evidence placed before it, the Reference Court has
determined the market value of the property at Rs.12.00 per
acre, which is not excessive and unreasonable. Same is just
and reasonable and does not call for any interference by this
Court. Hence, we answer point No.1 in the affirmative.
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Regarding Point 2:
13. The Reference Court has awarded additional market
value at 12% from the date of publication of preliminary
notification under Section 4(1) of the Act, till the date of award.
The preliminary notification is issued on 01st May, 2008. The
Special Land Acquisition Officer has taken the possession of
land as per award passed by the Special Land Acquisition
Officer on 31st March, 2008. In view of the provisions of
Section 23(1-A) of the Act, in addition to the market value of
the land, the Court shall in every case, award an amount
calculated at the rate of 12% per annum on such market value
for the period commencing on and from the date of publication
of notification under Section 4(1) of the Act in respect of such
land to the date of award of the Collector or the date of taking
possession of the land, whichever is earlier.
14. In the case on hand, the preliminary notification was
issued under Section 4(1) of the Act on 01st May, 2008, but the
award passed by the Special Land Acquisition Officer reveals
that the possession of the land was taken on 31st March, 2008,
which is prior to the date of preliminary notification. Therefore,
the claimants are entitled for 12% on such market value from
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the date of taking possession i.e. from 31st March, 2008 till the
date of publication of preliminary notification under Section
4(1) of the Act, i.e. 01st May, 2008. The Reference Court has
committed an error in awarding additional market value at 12%
from the date of publication of preliminary notification under
Section 4(1) of the Act till the date of award. Accordingly, we
answer point No.2 partly in the affirmative.
Regarding Point No.4
15. For the aforesaid reasons and discussions, we
proceed to pass the following:
ORDER
i. Appeals are allowed in part;
ii. Market value of the landed properties determined
by the Reference Court at Rs.12.00 lakh per acre
is confirmed;
iii. As regards statutory benefits are concerned,
the award passed by the Reference Court is
modified holding that the claimant/appellants are
entitled additional market value at 12 per cent
per annum on such market value from
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the date of taking possession of the land, i.e.
from 31st March, 2008 till preliminary notification
issued under Section 4(1) of the Land Acquisition
Act, 1894 dated 01st May, 2008;
iv. Draw award accordingly;
v. Registry to send the copy of this judgment and
award along with the trial court records to the
concerned court forthwith.
Sd/-
JUDGE
Sd/-
JUDGE
lnn
