Bindeshwari Singh And Ors vs The State Of Bihar And Ors
2023 Latest Caselaw 1172 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.15734 of 2018
     ======================================================

1. Bindeshwari Singh Son of Late Uma Shankar Singh.

2. Bablu Singh, Son of Late Chandrama Singh.

3. Pummy Devi, Wife of Sri Raghvendra Pratap Singh.

4. Lalan Singh, Son of Late Ram Kuer Singh.

5. Ram Sakal Singh, Son of Late Permeshwar Singh.

6. Lal Muni Singh, Son of Late Tufani Singh.

7. Rajbansh Singh, Son of Late Sant Singh.

8. Ajay Kumar Singh, Son of Late Kripa Shankar Singh.

9. Nathuni Singh, Son of Late Ram Briksh Singh.

10. Kalawati Kuer, Wife of Late Ram Lochan Singh.

11. Akhilesh Kumar Singh, Son of Late Ram Sharan Singh.

12. Deenbandhu Kumar Singh, Son of Late Ram Niwas Singh.

13. Sheorati Kuer, Wife of Late Ramayan Singh.

14. Sheo Sharan Sah, Son of Late Antu Sah.

15. Daw Singh, Son of Faujdar Singh.

16. Vijay Kumar Singh, Son of Sri Raj Narayan Singh.

17. Sheo Bali Singh, Son of Late Hanuman Singh.

18. Reshma Devi, Wife of Nathuni Singh Yadav.

19. Chandra Shekhar Singh, Son of Late Paras Nath Singh.

20. Shyam Adhar Singh, Son of Late Parikha Singh.

21. Jodhan Singh, Son of Late Kedar Singh.

22. Hari Bansh Singh, Son of Late Nathuni Singh.

23. Ram Kumar Singh, Son of Late Suba Singh.

24. Aliyar Singh Yadav @ Aliyar Yadav, Son of Late Kunwar Singh.

25. Birendra Singh, Son of Nand Kishore Singh.

26. Jitendra Kumar, Son of Rang Bahadur Singh.

27. Kanhaiya Singh, Son of Late Ram Adhar Singh.

28. Dudheshwar Singh, Son of Late Markandey Singh.

29. Ramjee Singh, Son of Late Dhanushdhari Singh.

30. Deenanath Singh, Son of Late Dhiraja Singh.

31. Vijay Shankar Singh, Son of Late Kameshwar Singh.

32. Triveni Singh, Son of Late Jagarnath Singh.

33. Narendra Pratap Singh, Son of Late Kamala Prasad Singh.

34. Vijay Bahadur Singh, Son of Late Bachchan Singh.

35. Pyari Kuer, Wife of Late Jiut Yadav.

Patna High Court CWJC No.15734 of 2018 dt.24-03-2023

36. Kalawati Kuer, Wife of Late Sarva Nath Singh.

37. Sheo Murat Yadav, Son of Late Sheo Kumar Yadav.

38. Kamala Pati Singh, Son of Late Hanuman Singh.

39. Rama Shankar Singh, Son of Late Mahendra Singh, All resident of Village- Barej, Police Station- Mohania, Anchal- Mohania, District- Kaimur.

... ... Petitioner/s Versus

1. The State Of Bihar through the Principal Secretary, Revenue Department, Government of Bihar, Patna

2. The Chief Project Manager, Dedicated Freight Corridor Corporation of India Limited, Varanasi.

3. The Arbitrator cum Divisional Commissioner, Patna Division, Patna.

4. The District Magistrate District Kaimur at Bhabua. null null

5. The Competent Authority cum District Land Acquisition Officer, District-

Kaimur at Bhabua.

6. The Circle Officer, Mohania, District- Kaimur at Bhabua.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : M/s Pushkar Narain Shahi, Sr. Advocate Ramchandra Singh Abhya Kumar, Advocates For the State : Mr. Mukul Prasad, AC to GP 18 For the Respondent no. 2: Mr. Ashok Kumar Keshari, Sr. Panel Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE PARTHA SARTHY ORAL JUDGMENT Date : 24-03-2023

Heard learned senior counsel for the petitioners, and

learned counsel for the respondents.

The petitioners have filed the instant application for

the following relief(s):

"That this is an application for issuance of writ in the nature of Mandamus or any other writ or writs, direction or directions to the Respondents, the competent authority cum District Land Acquisition Officer of Kaimur District to prepare an "Award" in Patna High Court CWJC No.15734 of 2018 dt.24-03-2023

view of the order dated 22.08.2015 passed by the Arbitrator-cum-Divisional Commissioner, Patna and as well as for issuance to the Respondents to pay the enhanced amount of the award along with reasonable compensation and compound interest thereof."

Although initially the instant writ application was

filed by the petitioners for a direction to the respondent District

Land Acquisition Officer, Kaimur at Bhabua to prepare an

award in view of the order dated 22.8.2015 passed by the

Arbitrator-cum-Divisional Commissioner, Patna, during

pendency of the instant application, the Dedicated Freight

Corridor Corporation of India Limited, Varanasi ( 'DFCCIL' in

short) for reasons as stated in detail in the various counter

affidavits filed decided not to proceed with the acquisition of the

land of the petitioners. Finally the Railway Board vide

extraordinary gazette notification dated 6.2.2023 (Annexure-L)

to the third supplementary counter affidavit filed on behalf of

the DFCCIL denotified the land of the petitioners herein.

It is the case of the petitioners that the land of the

petitioners was in the possession of the respondent DFCCIL

and as such the petitioners should be paid rent for the period that

they were not in possession of the land because of the action of

the respondent DFCCIL.

In response, it is submitted by learned counsel Patna High Court CWJC No.15734 of 2018 dt.24-03-2023

appearing for the respondent DFCCIL that it has been the

categorical and consistent case of the respondent DFCCIL that

it was only because of the hopelessly delayed and lingering in

completion of the whole project, the same being an interstate

project and the petitioners keeping forceful physical possession

of the land in question to themselves that the Corporation

finally decided to change the alignment of track to the extent of

western side only and which ultimately led to the DFCCIL

denotifying the acquisition of the land of the petitioners.

The contention of learned counsel for the respondent

no. 2 is seriously contested by learned senior counsel for the

petitioners who in reference to paragraph no. 14 of the counter

affidavit filed on behalf of the Competent Authority-cum-

District Land Acquisition Officer, District Kaimur at Bhabua

(respondent no. 5) submits that there is specific statement

therein that the Circle Officer, Mohania, District Kaimur at

Bhabhua (respondent no. 6) vide his letter no. 60 dated

10.2.2015 gave possession of the acquired land ie 2.6009

hectares to the DFCCIL (respondent no. 2).

Learned counsel of respondent no. 2 further submits

that so far as payment of compensation etc. in case of

denotification is concerned, it has to be kept in mind that the Patna High Court CWJC No.15734 of 2018 dt.24-03-2023

Railways Act came in the year 1989. Section 20N of this Act

categorically provides that the Land Acquisition Act, 1894, shall

not apply to an acquisition under this Act. It is further submitted

that so far as the residual prayer made on behalf of the

petitioners is concerned, the only provision in this special Act is

as contained in section 20C of the Railways Act, 1989 and for

the said purpose the petitioners may take steps in accordance

with law. However, it is submitted that the possession itself of

the petitioners' land not having been taken by the respondents

which ultimately was the reason for denotification, the

petitioners are not entitled for any damages etc.

Having heard learned counsel for the parties and

having perused the material on record, it would be relevant to

reproduce section 20C of the Railways Act, 1989 which reads as

follows:

"20C Evaluation of damages during survey, measurement, etc. --The damages caused while carrying out works on land such as survey, digging or boring sub-soil, marking boundaries or cutting trenches or clearing away any standing crop, fence or forest or doing such other acts or things which may cause damages while acting under section 20B particularly relating to land which is excluded from acquisition proceeding, shall be evaluated and compensation shall be paid to the persons having interest in that land, within six months from the Patna High Court CWJC No.15734 of 2018 dt.24-03-2023

completion of the said works."

Without going into the merits of the claim of the

parties, this writ application is disposed of giving liberty to the

petitioners to file an application / petition before the Collector,

Kaimur at Bhabua for the prayer of payment of rent / damages

etc. which will be considered by the Collector, Kaimur at

Bhabua (respondent n. 4) in accordance with law within a

period of three months from the date of its filing and if any

amount is found payable the same shall be paid by the

respondent concerned within a further period of three months of

passing of the order.

(Partha Sarthy, J) Spd/-

AFR/NAFR
CAV DATE
Uploading Date          29.3.2023
Transmission Date