Madras High Court
State Of Tamil Nadu vs Saradhambal on 24 June, 2015
Author: T.Mathivanan
Bench: T.Mathivanan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 24-06-2015
CORAM :
THE HONBLE MR.JUSITCE V. RAMASUBRAMANIAN
AND
THE HONBLE MR. JUSTICE T.MATHIVANAN
S.A No. 1829 of 2004
AND
C.M.P.No. 14412 of 2004
1.State of Tamil Nadu
Rep. by the District Collector,
Erode District, Erode 11.
2.District Collector,
Erode, Erode 638 011.
3. Special Tahsildar (ADW)
Kangeyam. .. Appellants
Vs.
Saradhambal .. Respondent
Second Appeal filed under Section 13 of The Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 (T.N.Act 31/78) against the judgment and decree of the Principal Sub-court, Erode made in C.M.A.No.18/98 dated 23.4.2004.
For Appellants : Mr. Mr. M.Venugopal,
Special G.P. (Civil Suit)
For Respondent : M/s. V.P.Sengottuvel
D.Selvaraju
-----
JUDGMENT
(Delivered by V.RAMASUBRAMANIAN,J) The above Second Appeal was directed against the judgment and decree passed by principal sub court in C.M.A. No.18/1998 dated 23.4.2004 wherein by which the enhanced compensation claimed by the respondent was allowed. When the matter came up for admission before a division bench on 27.8.2004, the division bench while ordering notice also framed some substantial questions of law for determination. Such a requirement was not contemplated under law. A reading of section 13 of the Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 (T.N.Act 31/78) will show that any such Second Appeal is not fettered with any rider. Section 13 of the Act reads as follows :
"Appeal to High Court: Subject to the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908) applicable to appeals from original decrees, and notwithstanding anything to the contrary in any enactment for the time being in force, a second appeal shall lie to the High Court from any decision of the Court under this Act, if the amount as determined by the prescribed authority exceeds such sum as may be prescribed.
2. At the time of admission in CMP No. 14412 of 2004, the following interim order was passed:-
Having heard the counsel on either side and having regard to the facts and circumstances of the case and balance of convenience, we direct that the order of the civil court regarding the enhanced compensation be stayed on condition that the appellants deposits 1/3rd of the enhanced compensation within a period of 12 (twelve) weeks from today, failing which the order of stay shall stand vacated. It is made clear that as soon as the amount is deposited within the stipulated time, the respondent claimant is permitted to withdraw the same without furnishing any security.
3. The Appellants thereafter filed C.M.P.No.5522 of 2005 seeking for extension of time for complying with the order. Curiously the matter was listed before a learned single judge and not before a division bench. On 10.11.2005, a learned single judge allowed the said application and granted 8 more weeks for complying with the order. Even now, it is not clear whether the said order has been complied with since no memo was filed by the learned Special Government Pleader to that effect.
4. In order to provide house-sites for the houseless Adi Dravidars living in the villages Attavanaipidariyur, Majaraichipatti, Melappalayam villages coming within the Perundurai Taluk proposals were initiated for acquiring lands belonging to the respondent situated in the Attavanaipidariyur under the provisions of Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 (T.N.Act 31/78). The respondent owned land in survey no. 45/1 to 45/5 to the extent of 1.70.0 hectares. The proposals were published in the District Government Gazette on 28.2.97. An Award enquiry was conducted on 5.3.98. The prescribed authority called for sale transaction details from the Office of the Sub-Registrar, Chennimalai for period of one year before the date of publication of the notification. The authority considered the sale deed no. 215 dated 5.3.96 as the suitable data land. As per that document, the lands in resurvey no. 69 and 73/7 to the extent of 1.44 acres was said to have been sold for Rs.45,000. On that basis he calculated the market rate of compensation Rs.31,250/- per acres.
5. An Award was passed in Award No.11/97-98 dated 24.3.98 fixing the compensation payable to the respondent which is as follows :
1.70.0 hectares (4.20 acres) Rs.31,250/- per acre : Rs.1,31,250.00 Solatium @15% : Rs. 19,687.50
------------------ Total Rs. 1,50,937.50 ------------------
6. Aggrieved by the low rate of compensation, the respondent filed an appeal under section 9 before the principal sub court, Erode and the same was taken on file as C.M.A.18/1998. The respondent on her side examined two witnesses i.e. R.Nagarajan, AW1 and M.Kandasamy, AW2. On their side 17 documents were filed and marked as exhibit A1 to A17. On the side of the Appellants, Divisional Excise Officer Tamilarasu (who was at the time of holding the office of 3rd Appellant) was examined as RW1. On their side 4 documents were filed which were marked as exhibits R1 to R4.
7. The sub court found from the evidence of RW1 that the land acquired was suitable for constructing houses, but the compensation was fixed on basis that it was an agricultural land. Though he examined 16 sale transactions for fixing the compensation, the copies of those sale deeds were not filed before the court. Of the 16 documents examined by him in the sale deed dated 12.2.97, the land to the extent of 1,320 sq.ft was sold at Rs.27,000/- and if calculated on that basis, the market value per acre in that area will fetch Rs.9,00,000/- per acre. On the other land, the data land which was taken by him was situated on the south eastern side in a village called Melappalayam.
8. On the other hand, on the side of the Respondent, the following documents were filed:
Ex.No. Date Description Extent Sale Value Rate per sq.ft A1 31.01.96 Sale 1427 Sq.ft Rs.24,265/-
Rs.17/-
A2 11.03.96 Sale 2040 Sq.ft Rs.36,000/-
Rs.17.65 A3 10.04.96 Sale 957 Sq.ft Rs.15,000/-
Rs.15.70 A4 30.05.96 Sale 1875 Sq.ft Rs.33,750/-
Rs.18/-
A5 26.06.96 Sale 4356 Sq.ft Rs.77,800/-
Rs.17.90 A6 10.07.96 Sale 1679 Sq.ft Rs.30,300/-
Rs.18/-
A7 12.09.96 Sale 3016 Sq.ft Rs.54,400/-
Rs.18/-
A8 01.11.96 Sale 2270.5 Sq.ft Rs.41,000/-
Rs.18/-
A9 13.11.96 Sale 975 Sq.ft
----
Rs.23/-
A10 14.11.96 Sale 2184 Sq.ft Rs.39,500/-
Rs.18/-
A11 14.11.96 Sale 7684 Sq.ft Rs.2,07,500/-
Rs.27/-
A12 15.11.96 Sale 4518 Sq.ft Rs.85,900/-
Rs.19/-
A13 22.11.96 Sale 1962 Sq.ft Rs.35,400 Rs.18/-
A14 11.02.97 Sale 1320 Sq.ft Rs.27,800/-
Rs.21/-
A15 14.02.97 Sale 156.75 Sq.ft Rs.3,140/-
Rs.20/-
A16 25.02.97 Sale 2175 Sq.ft Rs.41,500/-
Rs.19/-
9. The respondent also contended before the sub court that the lands acquired are potential house-sites. The 3rd Appellant has taken lowest value of a land registered on 05.03.1996, while the above lands were sought to be acquired on 28.02.1997 and that too without considering other sale transactions pertaining to the said area close to the date of notification. 3rd Appellant has not considered that the lands acquired are close to a housing colony developed by the Govt. in S.F.Nos. 47/1 to 47/3 bearing nearly 220 families are residing. One M.M.Kandasamy has established a modern Rice Mill very close to the above mentioned land about five years prior to the acquisition and running the said mill. The lands sought to be acquired is very close to Chennimalai Town, which is a Temple Town having several textile industries, educational institutions, banks and other establishments. The lands sought to be acquired is lying very close to Chennaimalai Uthukul Main Road. The said lands are close to a residential colony having more than 100 houses in S.F.No.23. Eventhough, the 3rd Appellant stated in the Award that he had collected documents relating to Sale Transactions for a period of one year before notification, he has not discussed about the extent of land sold, its value, nature of land, etc. to reject those documents, while taking Sale Deed dated 5.3.1996 alone.
10. It is the sub court accepted the objections raised by the respondent and fixed the compensation on the basis of exhibit A9 and A11 wherein the sale had taken place at the rate of Rs.11,76,120/- per acre. After giving a discount of 20% towards development charges, it arrived at the market rate of compensation at Rs.9,40,896/- per acre.
11. Before us the Appellants mainly contended that the sub court ought not to have allowed documents to be marked at the appellate stage especially when the provisions of CPC are excluded. Further under section 9 of the Act, there is no empowerment to record oral and documentary evidence at the appellate stage. This contention of the learned Special Government Pleader overlooks the fact that the provisions of the T.N.Act 31/78 was considered by the Supreme Court in Ananthi Ammals case and after examining section 9 the Supreme Court observed as follows:
The court in appeal under section 9 would also, in appropriate cases, have the right to call for additional evidence. ( see : The State Of Tamil Nadu & Ors Vs. Ananthi Ammal & Ors reported in 1995 (1) SCC 519)
12. The Supreme Court Valliyammal V. Special Tahsildar (Land Acquisition) [2011 (8) SCC 91] held as follows:-
We have considered the respective arguments and carefully perused the record. At the threshold, it will be useful to notice some of the judgments in which the Court has laid down guiding principles for determination of market value of the acquired land.
In Shaji Kuriakose v. Indian Oil Corporation Limited [(2001) 7 SCC 650], this Court held:
"It is no doubt true that courts adopt comparable sales method of valuation of land while fixing the market value of the acquired land. While fixing the market value of the acquired land, comparable sales method of valuation is preferred than other methods of valuation of land such as capitalisation of net income method or expert opinion method. Comparable sales method of valuation is preferred because it furnishes the evidence for determination of the market value of the acquired land at which a willing purchaser would pay for the acquired land if it had been sold in the open market at the time of issue of notification under Section 4 of the Act. However, comparable sales method of valuation of land for fixing the market value of the acquired land is not always conclusive. There are certain factors which are required to be fulfilled and on fulfilment of those factors the compensation can be awarded, according to the value of the land reflected in the sales. The factors laid down inter alia are: (1) the sale must be a genuine transaction, (2) that the sale deed must have been executed at the time proximate to the date of issue of notification under Section 4 of the Act, (3) that the land covered by the sale must be in the vicinity of the acquired land, (4) that the land covered by the sales must be similar to the acquired land, and (5) that the size of plot of the land covered by the sales be comparable to the land acquired. If all these factors are satisfied, then there is no reason why the sale value of the land covered by the sales be not given for the acquired land. However, if there is a dissimilarity in regard to locality, shape, site or nature of land between land covered by sales and land acquired, it is open to the court to proportionately reduce the compensation for acquired land than what is reflected in the sales depending upon the disadvantages attached with the acquired land."
In Viluben Jhalejar Contractor v. State of Gujarat (supra), this Court laid down the following principles for determination of market value of the acquired land:
"Section 23 of the Act specifies the matters required to be considered in determining the compensation; the principal among which is the determination of the market value of the land on the date of the publication of the notification under sub- section (1) of Section 4.
One of the principles for determination of the amount of compensation for acquisition of land would be the willingness of an informed buyer to offer the price therefor. It is beyond any cavil that the price of the land which a willing and informed buyer would offer would be different in the cases where the owner is in possession and enjoyment of the property and in the cases where he is not.
Market value is ordinarily the price the property may fetch in the open market if sold by a willing seller unaffected by the special needs of a particular purchase. Where definite material is not forthcoming either in the shape of sales of similar lands in the neighbourhood at or about the date of notification under Section 4(1) or otherwise, other sale instances as well as other evidences have to be considered.
The amount of compensation cannot be ascertained with mathematical accuracy. A comparable instance has to be identified having regard to the proximity from time angle as well as proximity from situation angle. For determining the market value of the land under acquisition, suitable adjustment has to be made having regard to various positive and negative factors vis-`-vis the land under acquisition by placing the two in juxtaposition. The positive and negative factors are as under:
Positive factors Negative factors
(i) smallness of size (i) largeness of area
(ii) proximity to a road (ii) situation in the interior at a
distance from the road
(iii) frontage on a road (iii) narrow strip of land with
very small frontage compared to depth
(iv) nearness to developed (iv) lower level requiring the area
depressed portion to be filled up
(v) regular shape (v) remoteness from developed locality
(vi) level vis-`-vis land (vi) some special under acquisition
disadvantageous factors which
would deter a purchaser
(vii) special value for an owner of an adjoining property to whom it may have some very special advantage Whereas a smaller plot may be within the reach of many, a large block of land will have to be developed preparing a layout plan, carving out roads, leaving open spaces, plotting out smaller plots, waiting for purchasers and the hazards of an entrepreneur. Such development charges may range between 20% and 50% of the total price."
16. In Atma Singh v. State of Haryana (supra), the Court held:
"In order to determine the compensation which the tenure-
holders are entitled to get for their land which has been acquired, the main question to be considered is what is the market value of the land. Section 23(1) of the Act lays down what the court has to take into consideration while Section 24 lays down what the court shall not take into consideration and have to be neglected. The main object of the enquiry before the court is to determine the market value of the land acquired. The expression "market value" has been the subject-matter of consideration by this Court in several cases. The market value is the price that a willing purchaser would pay to a willing seller for the property having due regard to its existing condition with all its existing advantages and its potential possibilities when led out in most advantageous manner excluding any advantage due to carrying out of the scheme for which the property is compulsorily acquired. In considering market value disinclination of the vendor to part with his land and the urgent necessity of the purchaser to buy should be disregarded. The guiding star would be the conduct of hypothetical willing vendor who would offer the land and a purchaser in normal human conduct would be willing to buy as a prudent man in normal market conditions but not an anxious dealing at arm's length nor facade of sale nor fictitious sale brought about in quick succession or otherwise to inflate the market value. The determination of market value is the prediction of an economic event viz. a price outcome of hypothetical sale expressed in terms of probabilities. See Kamta Prasad Singh v. State of Bihar, Prithvi Raj Taneja v. State of M.P., Administrator General of W.B. v. Collector, Varanasi and Periyar Pareekanni Rubbers Ltd. v. State of Kerala.
For ascertaining the market value of the land, the potentiality of the acquired land should also be taken into consideration.
Potentiality means capacity or possibility for changing or developing into state of actuality. It is well settled that market value of a property has to be determined having due regard to its existing condition with all its existing advantages and its potential possibility when led out in its most advantageous manner. The question whether a land has potential value or not, is primarily one of fact depending upon its condition, situation, user to which it is put or is reasonably capable of being put and proximity to residential, commercial or industrial areas or institutions. The existing amenities like water, electricity, possibility of their further extension, whether near about town is developing or has prospect of development have to be taken into consideration. See Collector v. Dr. Harisingh Thakur, Raghubans Narain Singh v. U.P. Govt. and Administrator General, W.B. v. Collector Varanasi. It has been held in Kausalya Devi Bogra v. Land Acquisition Officer and Suresh Kumar v. Town Improvement Trust that failing to consider potential value of the acquired land is an error of principle."
17.In fixing market value of the acquired land, which is undeveloped or under-developed, the Courts have generally approved deduction of 1/3rd of the market value towards development cost except when no development is required to be made for implementation of the public purpose for which land is acquired. In Kasturi v. State of Haryana (2003) 1 SCC 354, the Court held:
"............It is well settled that in respect of agricultural land or undeveloped land which has potential value for housing or commercial purposes, normally 1/3rd amount of compensation has to be deducted out of the amount of compensation payable on the acquired land subject to certain variations depending on its nature, location, extent of expenditure involved for development and the area required for roads and other civic amenities to develop the land so as to make the plots for residential or commercial purposes. A land may be plain or uneven, the soil of the land may be soft or hard bearing on the foundation for the purpose of making construction; may be the land is situated in the midst of a developed area all around but that land may have a hillock or may be low-lying or may be having deep ditches. So the amount of expenses that may be incurred in developing the area also varies. A claimant who claims that his land is fully developed and nothing more is required to be done for developmental purposes, must show on the basis of evidence that it is such a land and it is so located. In the absence of such evidence, merely saying that the area adjoining his land is a developed area, is not enough particularly when the extent of the acquired land is large and even if a small portion of the land is abutting the main road in the developed area, does not give the land the character of a developed area. In 84 acres of land acquired even if one portion on one side abuts the main road, the remaining large area where planned development is required, needs laying of internal roads, drainage, sewer, water, electricity lines, providing civic amenities, etc. However, in cases of some land where there are certain advantages by virtue of the developed area around, it may help in reducing the percentage of cut to be applied, as the developmental charges required may be less on that account. There may be various factual factors which may have to be taken into consideration while applying the cut in payment of compensation towards developmental charges, may be in some cases it is more than 1/3rd and in some cases less than 1/3rd. It must be remembered that there is difference between a developed area and an area having potential value, which is yet to be developed. The fact that an area is developed or adjacent to a developed area will not ipso facto make every land situated in the area also developed to be valued as a building site or plot, particularly when vast tracts are acquired, as in this case, for development purpose."
13. The sub court kept these principles in mind and determined the compensation. Even the sub court also gave a reasonable percentage of deduction towards development charges.
14. In view of the above legal precedents, the decision of the Sub-court in enhancing the compensation is well within the legal norms and the factual matrix laid before it, we do not think the Second Appeal deserves any consideration. Accordingly the Second Appeal stands dismissed. However, there will be no order as to costs. Consequently, C.M.P.No. 14412 of 2004 is closed.
(V.R.S., J) (T.M., J)
24.06.2015
Index : Yes / No
Internet : Yes / No
gr.
To
1. The District Collector, Erode District, Erode 11.
2. The Special Tahsildar (ADW), Kangeyam, Erode Distirct.
V.Ramasubramanian J and
T.Mathivanan J
gr.
JUDGMENT IN
S.A No. 1829 of 2004
24.06.2015