Kerala High Court
The Kerala State Electricity Board vs Mr. Hamsa on 11 January, 2008
Author: Harun-Ul-Rashid
Bench: Harun-Ul-Rashid
IN THE HIGH COURT OF KERALA AT ERNAKULAM
CRP No. 1087 of 2005()
1. THE KERALA STATE ELECTRICITY BOARD,
... Petitioner
2. THE DEPUTY TAHSILDAR (LA),
Vs
1. MR. HAMSA, S/O. MOHAMMED,
... Respondent
For Petitioner :SRI.K.S.ANIL, SC, KSEB
For Respondent :SRI.RAJESH SIVARAMANKUTTY
The Hon'ble MR. Justice HARUN-UL-RASHID
Dated :11/01/2008
O R D E R
HARUN-UL-RASHID,J
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C.R.P.No.1087 of 2005
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Dated this the 11th day of January, 2008
ORDER
This revision petition arises out of O.P.(Ele.) No.57/1998, on the file of the District Court, Palakkad. The revision petitioners, relying on the decision reported in K.S.E.B v. Livisha 2007 (3) KLT 1 (SC), request the court to redetermine the compensation in accordance with the principles laid down in the said decision. Honourable Supreme Court in the said decision in para 11 and 12 stated the principles as follows:
"11. So far as the compensation in relation to fruit bearing trees are concerned the same would also depend upon the facts and circumstances of each case.
12. We may, incidentally, refer to a recent decision of this Court in Land Acquisition Officer, A.P. v. Kamandana Ramakrishna Rao & Anr. reported in 2007 AIR SCW 1145 wherein claim on yield basis has been held to be relevant for determining the amount of compensation payable under the Land Acquisition Act, same principle has been reiterated in Kapur Singh Mistry v. Financial Commission & Revenue Secretary to Govt. of Punjab & Ors. 1995 Supp.(2) SCC 635, State of Haryana v. Gurucharan Singh & Anr. (1995 Supp.(2) SCC 637) para 4, and Airports Authority of India v. Satyagopal Roy & Ors.(2002) 3 SCC 527. In Airport Authority (supra), it was held:-
"14. Hence, in our view, there was no reason for the High Court not to follow the decision rendered by this Court in Gurucharan Singh's case and determine the compensation payable to the respondents on C.R.P.No.1087/2005 2 the basis of the yield from the trees by applying 8 years' multiplier. In this view of the matter, in our view, the High Court committed error apparent in awarding compensation adopting the multiplier of 18." "
2. The counsel for both sides submitted that the matter requires reconsideration on the basis of the Supreme Court decision and requested to afford an opportunity to adduce further evidence and produce such other materials to substantiate their contentions in the light of the said Supreme Court decision.
3. In the light of the said decision of the Supreme Court, the matter has to be reconsidered by the Court below and the opportunity has to be given to both sides to adduce evidence to establish proper compensation payable in the case. A redetermination of the said fact is necessitate on the basis of the principles laid down by the Supreme Court.
4. Therefore the order under challenge are set aside and the matter is remitted to the court below for fresh consideration after afford an opportunity to both sides to adduce evidence in support of their respective contentions.
Civil Revision Petition is disposed of accordingly.
HARUN-UL-RASHID, JUDGE dvs