Bombay High Court
Nanbhau Jangalu Pawar vs State Of Maharashtra on 18 December, 2024
Author: R.G. Avachat
Bench: R.G. Avachat
2024:BHC-AUG:30638-DB
First Appeal No.219/2000 with
First Appeal No.1239/2004
:: 1 ::
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
FIRST APPEAL NO.219 OF 2000
Nanabhau Jangalu Pawar,
Since deceased, through L.Rs.
1/1) Shirish Nanabhau Pawar,
Age 52 years, Occu. Agri.
R/o Maharana Pratap Co-operative
Society, Near Kargaon Road, Chalisgaon,
Tq. Chalisgaon, District Jalgaon
1/2) Charudatta Nanabhau Pawar,
Since deceased, through L.Rs.
1/2A) Sandhya Charudda Pawar,
Age 44 years, Occu. Household
1/2B) Krishna Charudda Pawar,
Age 23 years, Occu. Education
1/2C)Ram Charudatta Pawar,
Age 16 years, Occu. Education,
through legal guardian
Sandhya Charudda Pawar
All R/o Maharana Pratap Co-operative
Society, Near Kargaon Road, Chalisgaon,
Tq. Chalisgaon, District Jalgaon
1/3) Uday Nanabhau Pawar,
Age 46 years, Occu. Agri.
R/o Maharana Pratap Co-operative
Society, Near Kargaon Road, Chalisgaon,
Tq. Chalisgaon, District Jalgaon ... APPELLANTS
First Appeal No.219/2000 with
First Appeal No.1239/2004
:: 2 ::
VERSUS
The State of Maharashtra,
(Notice to be served on Govt.
Pleader, high Court of Judicature
of Bombay, Bench at Aurangabad) ... RESPONDENT
.......
Mr. V.D. Sapkal, Senior Counsel i/b
Mr. A.R. Syed, Advocate for appellants
Dr. Mrs. Kalpalata Patil Bharaswadkar, A.G.P. for respondent
.......
WITH
FIRST APPEAL NO.1239 OF 2004 WITH
CIVIL APPLICATION NO.3743 OF 2003 WITH
CIVIL APPLICATION NO.5744 OF 2018
The State of Maharashtra,
through Collector, Jalgaon ... APPELLANT
VERSUS
Shri Nanabhau Jangalu Pawar
Since deceased, through L.Rs.
1/1) Shirish Nanabhau Pawar,
Age 52 years, Occu. Agri.
R/o Maharana Pratap Co-operative
Society, Near Kargaon Road, Chalisgaon,
Tq. Chalisgaon, District Jalgaon
1/2) Charudatta Nanabhau Pawar,
Since deceased, through L.Rs.
1/2A) Sandhya Charudda Pawar,
Age 44 years, Occu. Household
1/2B) Krishna Charudda Pawar,
First Appeal No.219/2000 with
First Appeal No.1239/2004
:: 3 ::
Age 23 years, Occu. Education
1/2C)Ram Charudatta Pawar,
Age 16 years, Occu. Education,
through legal guardian
Sandhya Charudda Pawar
All R/o Maharana Pratap Co-operative
Society, Near Kargaon Road, Chalisgaon,
Tq. Chalisgaon, District Jalgaon
1/3) Uday Nanabhau Pawar,
Age 46 years, Occu. Agri.
R/o Maharana Pratap Co-operative
Society, Near Kargaon Road, Chalisgaon,
Tq. Chalisgaon, District Jalgaon ... APPELLANTS
VERSUS
The State of Maharashtra,
(Notice to be served on Govt.
Pleader, high Court of Judicature
of Bombay, Bench at Aurangabad) ... RESPONDENTS
.......
Dr. Mrs. Kalpalata Patil Bharaswadkar, A.G.P. for appellant
Mr. V.D. Sapkal, Senior Counsel i/b
Mr. A.R. Syed, Advocate for respondents
.......
CORAM : R.G. AVACHAT AND
NEERAJ P. DHOTE, JJ.
Date of reserving judgment : 4th December, 2024
Date of pronouncing judgment : 18th December, 2024
JUDGMENT (PER : R.G. AVACHAT, J.) :
First Appeal No.219/2000 with First Appeal No.1239/2004 :: 4 ::
Both these appeals under Section 54 of the Land Acquisition Act, 1894, (for short 'the Act of 1894') are taken up together for decision since the challenge therein is to one and the same judgment and award passed in Land Acquisition Reference (L.A.R.), No.282/2000.
First Appeal (No.219/2000) has been filed by the original land owner/ claimant for enhancement of compensation. Whereas the Appeal, (No.1239/2004) has been preferred by the State on the ground of the amount awarded by the Reference Court in L.A.R. No.282/2000 being excessive and exorbitant and therefore, urged for reduction therein.
FACTS :
2. Agricultural land, bearing Gut No.4, admeasuring 1 Hector 25 R with 20 R Pot Kharab was acquired for minor irrigation tank - Sarve Khajole. Notification under Section 4 of the Act of 1894 was published on 21/8/1997. The Land Acquisition Officer passed the award on 31/3/1999. The possession of the land has admittedly been taken over before publication of the notification under Section 4.
First Appeal No.219/2000 with First Appeal No.1239/2004 :: 5 ::
3. The Land Acquisition Officer passed the award, offering compensation as under :
(1) Value of the land :- Rs. 5,90,448/-
(2) Value of the trees/ fruit bearing & otherwise :- Rs.21,26,166/-
(3) Solatium :- Rs. 8,14,982/-
(4) Amount of additional component (from 31/10/1997 to 31/3/1999) :- Rs.4,61,823/-
---------------------------
Total :- Rs.39,93,419/-
The Reference Court enhanced the same to Rs.61,69,706/- (inclusive of the amount offered by the Land Acquisition Officer) with 30% solatium thereon besides 12% as additional component in terms of the relevant provisions of the Act of 1894.
4. Heard. Learned Senior Advocate for the appellant/ original land owner (hereinafter referred to as 'the appellant') would submit that the Reference Court committed a mistake by not granting compensation towards price of the land. According to him, when the Land Acquisition Officer has First Appeal No.219/2000 with First Appeal No.1239/2004 :: 6 ::
granted compensation on two counts, namely price of the land and on account of the trees and fruit bearing trees separately, it was mandatory on the part of the Reference Court to award the compensation towards market price of the land. He would further submit that, an expert/ valuer (Horticulturist) had paid visit to the land on 25/5/1996. He took into consideration the number of trees standing on the land. He then obtained the rates of various fruits from A.P.M.C., Jalgaon and then arrived at a certain figure i.e. Rs. 1,61,65,959/-. He would further submit that, the Reference Court ought not to have made deduction of 40% of the estimated compensation worked out by the expert. The expert did grace the dock and proved his report. According to learned Senior Advocate, on behalf of the respondent - State, none of the officials except an Horticulturist was examined. Our attention was drawn to his cross-examination to submit that he took into consideration the number of trees those were noticed and recorded in joint measurement map. According to learned Senior Advocate, there was no effective cross-examination of the appellant - land owner and the witnesses examined by him. According to him, some other trees were also noticed by the Government First Appeal No.219/2000 with First Appeal No.1239/2004 :: 7 ::
Horticulturist who had paid visit to the land. Some of the trees were under water. Many of them were even damaged. According to learned Senior Advocate, the Reference Court ought to have granted the compensation in toto i.e. the figure that was claimed by the appellant. In support of his contentions, he relied on the following authorities : (1) The Executive Engineer, M.I.W. Vs. Vitthal Damodar Patil & ors. [ MANU/SC/0856/2019 ] (2) Hans Raj Sharma (Dead) by L.Rs. Vs. Collector, Land Acquisition, Tehsil &District Doda [ 2005 AIR (SC) 1136 ] (3) Navanath & ors. Vs. State of Maharashtra 200 AIR (SCW) 3611 (4) Chindha Fakira Patil (D) through L.Rs. Vs. The Special Land Acquisition Officer, Jalgaon [ 2012 AIR (SC) 481 ] (5) Ambya Kalya Mhatra (D) by L.Rs. & ors. Vs. State of Maharashtra [ 2011 AIR SCW 5749 ]
5. The learned A.P.P. would, on the other hand, submit that, the Horticulturist examined on behalf of the appellant claimed to have paid visit to the land on 25/5/1996 i.e. long before Section 4 notification was published. The possession of the land was taken over on 26/12/1996. The land was jointly measured in the presence of the appellant.
First Appeal No.219/2000 with First Appeal No.1239/2004 :: 8 ::
That time he did not raise any objection about the number and variety of the trees. According to her, even in response to the notice under Section 9 of the Act of 1894, the appellant did not place before the Land Acquisition Officer the so called report prepared by the valuer. In short, according to her, the valuer's report is a fabricated or got up document so as to create an evidence. She would further submit that, in view of the Full Bench judgment of this Court in case of State of Maharashtra Vs. Kailash Shiva Rangari [ (2016) 4 ALLMR 513 ], the Reference Court ought to have awarded interest from the date of award since possession of the land was taken before publication of the notification under Section 4 of the Act of 1894. According to her, the amount of compensation ought to have been the one which has been quantified by the Government Horticulturist. She, therefore, urged for allowing the State's Appeal.
6. We have considered the submissions advanced. Perused the impugned judgment and award. Also perused the evidence adduced by both the sides before the Reference Court.
First Appeal No.219/2000 with First Appeal No.1239/2004 :: 9 ::
7. As stated above, the Land Acquisition Officer had granted compensation separately, one for the land and other for the trees and fruit bearing trees. The Reference Court considered the Valuer's evidence and his report relied on by the appellant and granted compensation at the rate of 60% thereof. The Reference Court relied on the judgment of the Apex Court in case of Guru Charan Singh Vs. State of Haryana (AIR 1996 SC 106) for not granting the compensation separately or value the land on the basis of land itself with things attached thereto namely the trees/ fruit bearing trees. He, however, took into consideration the number of trees as have been recorded in joint measurement.
8. Let us advert to the evidence on record to find whether the compensation awarded by the Reference Court is on higher or lower side.
9. The certain dates as stated above, are reiterated as below :-
Date of notification under Section 4 : 21/8/1997 First Appeal No.219/2000 with First Appeal No.1239/2004 :: 10 ::
Date of award : 31/3/1999 Date of taking possession of the land : 26/12/1996
10. The land admeasuring 1 Hector 45 R + 24 R Pot Kharab was acquired for minor irrigation tank - Sarve Khajole.
The Land Acquisition Officer offered the compensation as under :
(1) Value of the land :- Rs. 5,90,448/-
(2) Value of the trees/ fruit bearing & otherwise :- Rs.21,26,166/-
(3) Solatium :- Rs. 8,14,982/-
(4) Amount of additional component (from 31/10/1997 to 31/3/1999) :- Rs.4,61,823/-
---------------------------
Total :- Rs.39,93,419/-
11. The appellant produced 7/12 extract for the relevant years as well, wherein number of certain trees have been recorded. Although the 7/12 extract carries presumption of correctness as to entries therein, the same is not conclusive proof. In the case in hand, the authorities had paid visit to the First Appeal No.219/2000 with First Appeal No.1239/2004 :: 11 ::
land and counted the trees. For ready reference, a chart given by the appellant himself is reproduced below :
गट नन. 4 शशत-जममीनमीत पपाणमी शशिरलश शदिनपानं 29/8/1996 7/12 चयपा उतपा- Joint शपासनमपान्य शपासनपाचश हहॉटर्ंल्चिर Award िरशफिरन्स ंमटर Claimant Measurement Exh.50 चमी मपागणमी यपाविरमील Exh.9 and (J.M.) हहॉटमींल्चिर वहहललूअिर इनस्पशकटिर डशपययटमी ससशनयिर शदि.31/3/1999
10 झपाडश सनयक य ममजणमीतमील िरशवनद्र धन:शपाम चचौधिरमी हहॉटर्ंल्चिर शडवहमीजन, झपाडश Exh. 13 सन 1995-96 Exh.40 झपाडश इनस्पशकटिर जळगपाव सन 1996-97 शदि.25/5/1996 Exh.53 शदि.3/5/1997 पमी.डमी.भस्मश सन 1997/98 झपाडश शदि.25/4/2000 (सनयक य ममजणमी Exh.54 शदि.3/2/1998 (शनंपाल शदिनपानं) पपाण्यपात ंशलमी) J.M. (झपाडमी पपाण्यपात झपाडश Exh.54 A हमतमी) नपािरळ 70 नपािरळ ममठमी 033 नपािरळ 70 नपािरपाळ गयड 25 डपाळळींब 09 डपाळळींब 09 नपािरळ 33 सपाग जयनश 500 सपाग 202 सपाग वहशिरमी गयड 500 नपािरळ गयड 08 सलनबल 178 ममठश सलनबल 250 सपागन नशवन 350 शशसम 02 सपाग ॲवहिरशज 350 -- सलनबल 016 आन बश 200 डपाळळींब 09
-- डपाळळींब 09 सससम 02 शशसम 02 लहपान गपाविरपानमी आन बश
-- ममठमी सलनबमणमी सलनबल 90 गयड 02 जपानभलळ 03 जपानभलळ 03 178 नपािरळ 33 आबश लहपान 041 सलनबल 60 गयड नपािरळ 70 आन बश 200 आन बश गयड 200 लहपान सलनबमणमी आन बश ममठमी 112 आन बश ममठमी 112 सलनबल 28 ॲवहिरशज 016 बमिरमी 20 गपाविरपानमी आन बश 02 -- आन बश लमंल आन बश लहपान 041 आन बश गयड 70 जपानभलळ 03 बमिरमी 20 सलनबमणमी ममठमी 178 (गपाविरपान) 02 शनलगमीिरमी आन बश ॲवहिरशज 14 283+112 शशसम 02 शननबल 250 सलनबमणमी लहपान 112 बमिरमी 20 आन बश गयड 41 आन बश गयड 5/1 शशसम 02 शनलगमीिरमी डपाळळींब 009 सलनबल गयड 178 आन बश 112 आन बश 18 (जजममट) 3000 शनलशगिरमी 3000 शनलगमीिरमी 283 शनलगमीिरमी वहशिरमी गयड ममठमी Dt.25/4/2000 सपाग जलनश 819 आन बश 30 शवहमीिरमी 02 सपाग 202 500 शनलगमीिरमी वहशिरमी गयड आन बश ॲवहिरशज 11 शनलगमीिरमी 283 इलश. ममटपािर पनप 02 सपाग नवश 593 आन बश (लमंल) शशसम 002 मशमीन घिर 01 350 शनलगगिरमी ॲवहिरशज ॲवहिरशज 02 (जश. एम.प्रमपाणश घपायपपात गयिरपानचपा पपाणमी शपण्यपाचपा 1100 वन परिरकशत्र 202 सपागपाचमी (ंशतंकी) टटं (हपाळ) 01 शनलगमीिरमी शबलम ूअसधंपािरमी झपाडश समडल न शदिलमी) 2000 ंशंतमी ंनदिपा 2000 ॲवहिरशज स्टमूअिर वहॉटिर 488 चपाळमीसगपाव (घपायपपात) Exh.54B टटं 1 P.V.C. Pipe 1000 डपाळळींब 09
-- शनलगमीिरमी 400 जममीन बपागयत फयट
-- झपाडपानचपा रिरपमटर शवहमीिरमी 2 बपागयतमी शशतजममीन (1 ंशंतमी (घपायपपात) Exh.53 प्रमपाणश इलश. ममटपािर पनप हशकटिर 25 आिर. + 2000 सिरंपािरमी वंकीलपाननमी 2
20. आिर. पमटखिरपाब) P.V.C. Pipe line P.V.C. Pipe 3000 दिपाखल ंशलमी आहश. Line िरशननग फयट 3000 फयट इलश.ममटपािर पनप 5 एच.पमी.
6404 972 6336 387 674 988 6406
(Trees)
First Appeal No.219/2000 with
First Appeal No.1239/2004
:: 12 ::
शपासंकीय मपान्यतपा ूअसलशलश हहॉटर्ंल्चिर वहहल्ययूअिर शपासनपाचश हहॉटर्ंल्चिर इनस्पशकटिर डशपययटमी स्पशशल लटड ूअशं. ऑशफसिर, जळगपाव यपाननमी ॲवपाडर िरशफिरन्स ंमटर (समी.जश.एस.डमी.जळगपाव) यपाननमी शदिलशलमी कलशमनट (ॲपशलनट) चमी मपागणमी
शमी. िरशवनद्र घन:शपाम चचौधिरमी यपाननमी दिशर शवलशलमी झपाडपानचमी हहॉटर्ंल्चिर इनस्पशकटिर शमी. पमी.डमी. भस्मश यपाननमी (Exh.50) मध्यश शदिलशलमी झपाडपानचमी नयंसपान भिरपपााई झपाडपानचमी नयंसपान भिरपपााई शंनमत रपयश Exh.58 Exh.13 and Exh.17
(पपाहणश)
शंनमत रपयश (Exh.40) शदिनपानं 25/5/1996 दिशर शवलशलमी झपाडपानचमी शंनमत रपयश (Exh.52) शंनमत. (शनंपालपत्र)
Exh.43, 44 and 46 Dt.25/4/2000 Statement of Sec.9 प्रमपाणश
शदिनपानं 3/2/1998
Exh.54
झपाडश प्रशतझपाड एंलण झपाडश प्रशतझपाड एंलण झपाडश प्रशतझपाड एंलण झपाडश प्रशतझपाड एंलण मयल्यपानंन झपाडश प्रशतझपाड
मयल्यपानंन मयल्यपानंन मयल्यपानंन मयल्यपानंन मयल्यपानंन मयल्यपानंन मयल्यपानंन िरकंम मयल्यपानंन
Exh.43 िरकंम Exh.43 िरकंम Exh.43
िरकंम Exh.43 Exh.43
9 डपाळळींब 14719/- 1,32,479 6 डपाळळींब 6 डपाळळींब ममठमी 6 डपाळळींब 8830/- 52980/- 9 डपाळळींब 40,000/-
13686/- 24,36,108 8130/- 14,52,480/- 1,00,000/-
वहशिरमी गयड 90 सलनबल 178 शननबमणमी 178 सलनबल सलनबल 250 2,40,000/-
25,000/-
178 सलनबल 10111/- 72,79,920 गयड ममठमी ममठमी 6666/- 1,66,056/- आन बश 200
6613/- 4,67,110 1,50,000/-
वहशिरमी गयड 15605/- 31,21,000 60 सलनबल 16 शननबमलमी 16 सलनबल 4003/- 1,32,099/- गपाविरपानमी 60,000/-
33979/- 67,958 20387/- 22,83,344/- 1,05,000/-
72 सलनबल गयड. गयड लहपानमी लहपान आन बश 2 35,000/-
2500/-
70 नपािरळ 10368/- 20,73,360 28 सलबल 33 नपािरळ 33 नपािरळ 6000/- 2,83,344/- नपािरळ 70
200 आन बश 34277/- 1,02,831 ॲवहिरशज ममठमी 112 आन बश बमिरमी 20 30,000/-
241/- 4,82,000 5044/- 14,27,452/- 30,000/-
Total
2 लमंल 25 नपािरळ 41 आन बश ममठश जपानभलळ 03 3000/-
1585446 1305/-
(गपाविरपाण) गयड लहपान 41 आन बश 1,52,685/- शशसम 02 15,000/-
+143041 13,90,155
आन बश 8 नपािरळ Rs. 3 112 आन बश + लहपान 1000/- 20,2000/- शनलगमीिरमी 75,000/-
3015859 05,40,720 3626/- 7266/- 3000 3,00,000/-
20 बमिरमी गयड ममठश 283 शनलगमीिरमी 3000/-
सपाग जयनश
3 जपानभलळ 70 आन बश 283 शनलगमीिरमी गयड
500
2000 गयड 2 शशसम 112 शनलगमीिरमी 20,000/-
सपाग नवश
घपायपपात
14 आन बश 202 सपाग 350 9,00,000/-
ॲवहिरशज 2 शशसम घपायपपात
एंलण फळझपाडपानचश मयल्यपानंन 77,44,830 5 आन बश गयड Exh.54 B Total 19,30,875 Total 61,59,706/- ंशतंकी शदि.26/8/96
शंनमत शदिलशलमी नपाहमी. वन Rs. Rs. 2000 पपासलन शशवट िरकंम
Exh.43 1 आन बश गयड
इतिर फळझपाडपानवयशतरिरक Exh.45 परिरकशत्र ूअसधंपािरमी, लटड आकवश. ऑफकीसिर - स्टमूअिर हपातमी पडश पपावशतम
30 आन बश
झपाडपानचश मयल्यपानंन चपाळमीसगपावन, सज. जळगपाव यपाननमी Award मध्यश - वजपा (deducted) वहॉटिर टटं
ॲवहिरशज
4204200 यपाननमी पपाठशवलशलपा रिरपमटर 1
500 सपाग 11 आन बश शदिलशलमी िरकंम रपयश 2857020
------------------ मशमीन घिर
वहशिरमी गयड 2942940 Exh.53 प्रमपाणश सिरंपािरमी
ॲवहिरशज 3302686 1
350 सपाग 2460446 वंकीलपाननमी दिपाखल ंश लपा
2 आन बश शवहमीिर 2
1781470
ॲवहिरशज आहश. It is admitted in Govt. Appeal
3304655 गपाविरपाणमी इलश.ममीटिर
No.1239/2004 on page No.2 First
816 Para List Line No.3
1466026 (लमंल) पनप 2
शनलगमीिरमी
पमी.वहमी.समी.
593 400
6222
शनलगमीिरमी गयड 16165959 पपााईप लपााईन
मयल्यपानंन शनलगमीिरमी
1100 3000 फयट
शनलगमीिरमी बपागपायत
ॲवहिरशज जशमनमीचमी
झपाडपानचपा
488
शंनमत
शनलगमीिरमी
दििरवरर्
शबलम ॲवहश.
शमळणपािरश
2 शशसम
उत्पन्न 5
एंलण झपाडपानचश
लपाख र.चश
नयंसपान
झपालश
2,39,10,789 12,16,85000/-
Total Rs. Exh.43 Total Rs.
12. The evidence of Shri Ravindra Chaudhari, who claimed to have been a Government approved Horticulturist Valuer, suggests that, he paid visit to the land on 25/5/1996. He testified that, he counted the trees in the land in the presence of Village Sarpanch, some other villagers and two First Appeal No.219/2000 with First Appeal No.1239/2004 :: 13 ::
panchas also. He further testified that, he obtained the valuation/ price of the fruits from A.P.M.C., Jalgaon and prepared his report vide Exhs.43/44/46. According to him, the total valuation of the fruit bearing trees and other trees like teak, Nilgiri etc. would come to Rs.2,39,10,789/-.
13. The question is, whether the evidence of Ravindra Chaudhari is cogent and reliable one. Admittedly, he claimed to have paid visit to the land on 25/5/1996 i.e. little over a year before notification under Section 4 of the Act of 1894 was published. From the pleadings, it appears that, possession of the land was taken over on 26/12/1996 i.e. before the Section 4 notification. The appellant was served with a notice under Section 9 of the Act of 1894. Sub-section (2) of Section 9 reads thus :
"(2) Such notice shall state the particulars of the land so needed, and shall require all persons interested in the land to appear personally or by agent before the Collector at a time and place therein mentioned (such time not being earlier than fifteen days after the date of publication of the notice), and to state the nature of their respective interests in the land and the amount and particulars of their claims to compensation for such interests, and their objections (if any) to the measurements made under Section 8. The Collector may in any First Appeal No.219/2000 with First Appeal No.1239/2004 :: 14 ::
case require such statement to be made in writing and signed by the party or his agent."
14. In response to this notice, the appellant claims to have made his submissions. It is also not in dispute that, in view of Section 8 of the Act of 1894, joint measurement of the land took place in the presence of the appellant. On both the times, i.e. at the time of joint measurement, he did not raise any objection regarding the number of trees recorded in the joint measurement map being lesser in number than actual one. When the Valuer was said to have paid visit to the land on 25/6/1996, necessarily, the appellant was armed with his report. We do not come across a passing reference to the fact of the Valuer having paid visit and quantified the compensation claimed by the appellant, in his response to Section 9 notifice and even therebefore when he was in the know that his land was being acquired and possession whereof had already been given by him with negotiations. According to us, the Valuer's report relied on by the appellant saw the light of the day for the first time when he examined him as his witness. Although the rules of pleadings are not applicable strictly, after passing of the award by the Land Acquisition Officer, the appellant, in his First Appeal No.219/2000 with First Appeal No.1239/2004 :: 15 ::
reference to be submitted to the Land Acquisition Officer for being referred to the Court, did not make any whisper about the valuation report. It was specifically suggested by the Government Pleader to the valuer in his cross-examination that the report was suitably prepared in his office and given to the appellant to produce in evidence. In this factual backdrop, we find the valuer's report relied on by the appellant to be a got-up document. It needs to be mentioned here that the appellant in his reference claimed his occupation as agriculture. He further contended that, it was his only source of income. During cross-examination, however, he admitted that he was a practicing Advocate. Being an Advocate appearing before the Court of law, it was expected of him to produce the valuer's report which was said to have been made in June 1996 itself, before all the authorities concerned and first in point itself. Without reiterating the same, we found the valuer's report saw the light of the day while evidence was adduced before the Court. We, therefore, do not propose to rely on the valuer's report.
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15. We are conscious of the fact and the law relied on by the learned Advocate in case of Ambya Kalya Mhatra (supra) that the land owner is not expected to quantify the expected amount of compensation in his reference submitted to the Land Acquisition Officer for being referred to the Court for determination of compensation. When Section 9(2) of the Act gives an opportunity to the land owner, whose land is being acquired at least to approximately estimate the amount of compensation and in the case in hand, the opportunity was even availed by the appellant, still he did not make reference to the valuer's report.
16. In the chart mentioned hereinabove, the number of trees found on the land during joint measurement have been specifically reflected. The respondent State examined its Deputy Horticultural Inspector. He paid visit to the land in February 1998. He gave his report Exh.54-B. The appellant was present on both the occasions i.e. during joint measurement and the visit made by the Government Horticulturist (D.W.1 Shri P.D. Bhasme). We find him to have no reason to take side. He testified that, pursuant to the letter First Appeal No.219/2000 with First Appeal No.1239/2004 :: 17 ::
issued by the Special Land Acquisition Officer, dated 14/11/1997 for valuation of the fruit bearing trees in the acquired land, he inspected the trees in the land Gut No.4 on 3/2/1998. Both, the Assistant Engineer of the acquiring authority and the appellant were present. He placed on record his report. He further testified that he obtained market price of the fruits from A.P.M.C., Jalgaon for the year 1997. According to him, he followed Miram's Table method. He drew the future age of the trees and drawn the valuation. According to him, the total valuation of the fruit bearing trees is to the tune of Rs.13,90,155/-.
17. During his cross-examination, he testified that he counted the trees on the basis of joint measurement map. According to him, there may be variance in the number of trees at the time of notification under section 4 or at the time of joint measurement. He did the exercise throughout the day. According to him, that there were Jujabe trees, locally called as bartree, missing in the joint measurement. Those were 30 to 35 in number. Those were early bearing trees. He went on to state that, there were no more trees of mango and lemon First Appeal No.219/2000 with First Appeal No.1239/2004 :: 18 ::
than shown in the joint measurement map. He went on to state that, there were no other trees more than the reflected in his valuation report (Exh.54). According to him, there were 33 coconut trees covered in the water. According to him, though water was there, the trees were visible. He went on to state that, some of the trees were in bad condition because of existence of water. He specifically denied to have not taken into consideration other trees existing in the land Gut No.4 when he paid visit to the land. It is true that the learned A.G.P. placed on record a report of the Forest Department indicating existence of 400 Nilgiri trees. Wherefrom he got the same and on the basis of what the said document was placed on record is not known. Still we presume that there were 400 Nilgiri trees, which were in fact not there during joint measurement and visit paid by Shri Bhasme. At the cost of repetition, it is observed as to how could the Forest official placed on record a document indicating existence of 400 Nilgiri trees in the land Gut No.4, since he being the Government official, representing the respondent - State, we presume existence of those trees for calculation of compensation to be awarded to the appellant. All the 400 trees were not of same size, in height, First Appeal No.219/2000 with First Appeal No.1239/2004 :: 19 ::
circumference etc. We propose to add a sum of Rs.5 Lakhs towards compensation on account of presumed existence of Nilgiri trees. This way the valuation made by the Government Horticulturist comes to Rs.18,90,155/-. We round it off to Rs.20 Lakhs and give the appellant compensation double of the valuation thus worked out. As such, in our view, the appellant would be entitled for Rs.40 Lakhs towards compensation on account of fruit bearing and other trees. Value of the land :
18. Since the Land Acquisition Officer offered compensation separately towards value of the land, we are inclined to consider the appellant's claim on that count. We should not be taken to mean that we are deviating from the dictum of the Apex Court in case of Gurucharan Singh (A.I.R. 1996 SC 106). In the authorities relied on by the learned Senior Advocate for the appellant, namely Chindha Fakira Patil and Hans Raj Sharma, wherein compensation was awarded towards price of the land besides trees standing thereon.
19. According to the appellant, his land was irrigated land. He relied on a sale exemplar (Exh.19). On the map First Appeal No.219/2000 with First Appeal No.1239/2004 :: 20 ::
(Exh.14), the land Gut No.78 appears to be far away from the acquired land. Moreover, the purchaser appears to have paid somewhat more consideration since the land purchased abuts his ancestral land. We, therefore, consider the price of unirrigated land to be Rs.60,000/- per acre. Meaning thereby, Rs.1,50,000/- per hector. The appellant's land being irrigated one, we grant him double thereof i.e. Rs.3,00,000/- per hector. This way the amount of compensation on account of price of the acquired land would be Rs.3,00,000/- (for 1 Hector) + Rs.1,20,000/- (for 1 acre) + Rs.10,000/- (for 5 gunthas) + Rs.30,000/- ( Pot Kharab land) = Rs.4,40,000/-.
20. In this view of the matter, according to us, the appellant would be entitled to total compensation of Rs.44,40,000/- i.e. Rs.40,00,000/- towards trees and fruit bearing trees + 4,40,000/- towards price of the land = Total Rs.44,40,000/- (Rupees forty four lakhs forty thousand only). The Reference Court has awarded the compensation to the tune of Rs.61,59,706/-. Interference with the impugned award is, therefore, warranted, replacing the said figure by the figure of Rs.44,40,000/-.
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21. Moreover, the interest on the amount of compensation be paid from the date of the award and not from the date of taking possession of the land since possession was taken over before publication of notice under Section 4. We place reliance on the Full Bench judgment of this Court in case of State of Maharashtra Vs. Kailas Shiva Rangari.
22. With this, both the appeals stand disposed of in terms of the following order :
ORDER
(i) First Appeal No.219/2000 is dismissed.
(ii) First Appeal No.1239/2004 is partly allowed. The figure Rs.61,59,706/- (Rupees sixty one lakhs fifty nine thousand seven hundred and six) appearing in clause (2) of the impugned award is replaced with the figure Rs.44,40,000/-
(Rupees forty four lakhs forty thousand).
(iii) The interest as has been directed to be paid in terms of clause (6) of the impugned award be paid from the date of the award.
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(iv) Rest of the terms of the impugned award to stand unaltered.
(v) The entire amount of compensation is said to have been deposited with this Court. The original land owner has passed away. His legal representatives have been brought on record.
The amount of compensation in terms of the modified award be paid to the legal representative of the original land owner on production of succession certificate by them. The amount be paid with accrued interest till the date of payment. The balance amount with accrued interest be paid back to the State Government.
(vi) In view of disposal of the First Appeals, all pending Civil Applications are disposed of.
(NEERAJ P. DHOTE, J.) (R.G. AVACHAT, J.) fmp/-