Karnataka High Court
Karnataka Power Transmission ... vs P Lakkappa Swamy on 15 March, 2019
Bench: Ravi Malimath, S G Pandit
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
ON THE 15TH DAY OF MARCH, 2019
BEFORE
THE HON'BLE MR. JUSTICE RAVI MALIMATH
AND
THE HON'BLE MR. JUSTICE S. G. PANDIT
WRIT APPEAL Nos.2883-2884 OF 2014 (GM-KEB)
W.A.No.2883/2014 IN W.P.No.51886/2013
BETWEEN:
1. KARNATAKA POWER TRANSMISSION
CORPORATION LIMITED
BY ITS MANAGING DIRECTOR
CORPORATE OFFICE
KAVERI BHAVAN
BENGALURU -560 001.
2. THE EXECUTIVE ENGINEER
KPTCL, LARGE WORK DIVISION
R HANUMANTHAPPA BUILDING
P B ROAD
DAVANAGERE-577 001.
3. ASSISTANT EXECUTIVE ENGINEER
LARGE WORK DIVISION
KPTCL (BESCOM)
NEAR KSRTC DEPOT ROAD
CHITRADURGA-577 501.
... APPELLANTS
(BY SRI. M C NAGASHREE, ADVOCATE)
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AND:
P LAKKAPPA SWAMY
SON OF PUTTAPPA
AGED ABOUT 50 YEARS
RESIDING OF BABBURU
KASABA HOBLI
HIRIYUR TALUK
CHITRADURGA DISTRICT-577 501.
... RESPONDENT
(BY SRI. SPOORTHY HEGDE NAGARAJA, ADVOCATE)
W.A.No.2884/2014 IN W.P.No.38524/2014
BETWEEN:
1. KARNATAKA POWER TRANSMISSION
CORPORATION LIMITED, BENGALURU
REPRESENTED BY ITS
MANAGING DIRECTOR, KPTCL
CORPORATE OFFICE
CAUVERI BHAVAN
BENGALURU -560 001.
2. THE EXECUTIVE ENGINEER
MAJOR WORKS DIVISION
KPTCL, KSRTC DEPOT ROAD
CHITRADURGA-577501.
3. ASSISTANT EXECUTIVE ENGINEER
MAJOR WORKS SUB-DIVISION
KPTCL (BESCOM)
NEAR KSRTC DEPOT ROAD
CHITRADURGA-577 501.
... APPELLANTS
(BY SRI. M C NAGASHREE, ADVOCATE)
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AND:
P LAKKAPPA SWAMY
SON OF PUTTAPPA
AGED ABOUT 50 YEARS
RESIDING OF BABBURU
KASABA HOBLI
HIRIYUR TALUK
CHITRADURGA DISTRICT-577 501.
... RESPONDENT
(BY SRI. SPOORTHY HEGDE NAGARAJA, ADVOCATE)
THESE WRIT APPEALS ARE FILED UNDER SECTION 4
OF THE KARNATAKA HIGH COURT ACT PRAYING TO SET
ASIDE THE ORDER PASSED IN THE WRIT PETITION
Nos.51886/2013 C/W 38524/2014 DATED 12/8/2014.
THESE APPEALS COMING ON FOR PRELIMINARY
HEARING THIS DAY, S.G.PANDIT J., DELIVERED THE
FOLLOWING:
JUDGMENT
Aggrieved by the order dated 12.8.2014 of the learned Single Judge in W.P.No.51886 of 2013 connected with W.P. No.38524 of 2014, the petitioners-Karnataka Power Transmission Corporation Limited have filed these appeals.
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2. The appellants-Karnataka Power Transmission Corporation Limited filed W.P.No.51886 of 2013 assailing the order dated 23.9.2013 passed in Misc. No.422 of 2012 of the learned Additional District and Sessions Judge, Chitradurga by which the Misc. petition filed under Section 16(3) of the Indian Telegraphs Act, 1885, read with Section 51 of the Indian Electricity Act, 1910, claiming compensation was allowed granting compensation of Rs.6,37,500/-. The respondent-land owner also filed W.P. No.38524 of 2014 challenging the same order seeking enhancement of compensation. Both the writ petitions were clubbed together and disposed off by the common order.
3. The respondent herein states that he is the owner of the land bearing Sy. No.158 situated at Babbur village, Hiriyur Taluk, Chitradurga district, measuring 8 acres 38 guntas. The appellants-Karnataka Power Transmission Corporation Limited have drawn high tension electricity 5 line over his land, due to which 177 sweet lime plants, 5 sapodilla (suppota) plants, one coconut tree and one mango tree were cut. The appellants-Karnataka Power Transmission Corporation Limited paid only meager amount as compensation towards the damage caused by them. The respondent not being satisfied with the compensation filed a petition before the learned District Judge, Chitradurga, claiming compensation. The learned District Judge taking into consideration aerial space as 7.12 guntas and market value of the land at Rs.1,45,000/-, calculated compensation. The learned District Judge also determined diminution value at 50% and applied multiplier of 8 to arrive at the just compensation. The learned District Judge by his reasoned order, as stated above, awarded total compensation of Rs.6,37,500/- with interest at 6% p.a. Both the land owner as well as Karnataka Power Transmission Corporation Limited filed writ petitions challenging the order of the learned District Judge, dated 23.9.2013 in 6 Misc. No.422 of 2012. The learned Single Judge on hearing both sides, has enhanced the compensation to Rs.14,24,500/-. While enhancing the compensation, the learned Single Judge has relied upon the order of this Court passed in W.P. No.39979 of 2013 on 6.8.2014. While the learned Single Judge reducing the diminution value of the land to 30%, applied multiplier of 10 for calculating the compensation. The appellants-Karnataka Power Transmission Corporation Limited being aggrieved by the application of 10 multiplier instead of 8, are before this Court in these appeals.
4. Heard the Learned counsel for the appellants- Karnataka Power Transmission Corporation Limited and Learned counsel for the respondent-land owner.
5. The learned counsel for the appellants-Karnataka Power Transmission Corporation Limited submits that the appellants are in appeals only with regard to adopting the 7 multiplier of 10 by the learned Single Judge and contends that the multiplier of 8 should have been adopted. The learned counsel submits that the application of the decision in case of SHAIK IMAMBI VS. SPECIAL DEPUTY COLLECTOR (LAND ACQUISITION), TELEGU GANGA PROJECT REPORTED IN 2011(11) SCC 639 is not proper. Thus, she prays for allowing the appeals.
6. Per contra, learned counsel for the respondent- land owner submits that the learned Single Judge has rightly applied the multiplier of 10 for determination of compensation and supports the order of the learned Single Judge.
7. The appellants have drawn high tension electricity line over the respondent's land due to which the respondent has suffered the damages and in that connection, he has lost 177 sweet lime trees, 5 sapodilla (suppota) plants, one coconut tree and one mango tree. 8 The sweet lime trees were five year old and the appellants had produced Ex.P.3 to show the annual yield of sweet lime trees. The drawing of high tension line by the Karnataka Power Transmission Corporation Limited affected the land of the respondent to an extent of 26.69 guntas. The learned District Judge had applied the multiplier of 8 while determining the compensation. The learned Single Judge relying on the decision of this Court dated 6.8.2014 in W.P. No.39979 of 2013 and decision of the Hon'ble Supreme Court in the case of SHAIK IMAMBI VS. SPECIAL DEPUTY COLLECTOR (LAND ACQUISITION), TELEGU GANGA PROJECT REPORTED IN 2011(11) SCC 639, held that the respondent land owner would be entitled for multiplier of 10 for determination of compensation. Paragraphs 6 and 7 of the above decision of the Hon'ble Supreme Court read as follows:
"6. The learned counsel for the appellant contended that the multiplier should not be less than 14 adopted by the Land Acquisition 9 Officer. We cannot accept the contention of the appellant. Having regard to the consistent view taken by this Court, we are of the view that the High Court was right in holding that the multiplier should be 10. This Court has repeatedly held that the standard multiplier should be 10; and that in special circumstances based upon specific evidence regarding the nature, standard, condition of the orchard, the Court may apply a higher multiplier of 12 or 13 or a lower multiplier of 8. But no such special circumstances are made out.
7. On the facts and circumstances, we are of the view that the finding of the High Court that the multiplier should be 10 does not call for interference."
In the case on hand the land owner has lost fruit bearing lime trees of 5 years old, coconut trees and mango trees. Taking note of he lifespan of the trees adopting of 10 multiplier for determining compensation is proper and is in accordance with law.
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8. The learned Single Judge has passed the reasoned order, relying on the decision of the Hon'ble Supreme Court, which needs no interference. The appellants have not made out any ground to interfere with the order passed by the learned Single Judge.
Accordingly, the writ appeals are dismissed.
Sd/- Sd/-
JUDGE JUDGE
Cs/-*
CT:bms