Madras High Court
The Special Tahsildar (Land ... vs Rajamani on 28 March, 2025
Author: N. Sathish Kumar
Bench: N. Sathish Kumar
A.S.No.330 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADARS
DATED 28..03..2025
THE HONOURABLE MR. JUSTICE N. SATHISH KUMAR
Appeal Suit No.330 of 2022
and
C.M.P.No.12101 of 2022
…..
1.The Special Tahsildar (Land Acquisition),
Nallathangal Odai Reservoir Scheme,
Dharapuram.
2.The Revenue Divisional Officer,
Dharampuram.
3.The Executive Engineer,
Water Resources Organization,
Amaravathi Water and Drainage Division,
Public Works Department, Karur.
….. Appellants
-Versus-
1. Rajamani
2. Samboornam
3. Natarajan
4. Palaniammal
5. Senniappagounder
6. Valliyaathaal
7. Pongiaathaal
8. Eshwaramoorthy
9. Tamilarasi
10.Palanisamy
Muthuchamyagounder (Died)
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Sukkiran @ Sundaram (Died)
11.Rathinam
Muthuan (Died)
12.Thangavel
13.Thandapani
14.Amirtham
15.Mani
16.Sivasamy
17.Arumugathammal
18. Saravanakumar
19.Manimegalai
20.Sagunthala
[Appellants 17 to 20 are the legal heirs of the deceased Muthan (14th
claimant in LAOP]
21.Thangavelu
[21st Appellant is the legal heir of the deceased Muthusamygounder
(11th claimant in LAOP]
….. Respondents
Appeal filed under Section 54 of the Land Acquisition Act, 1894, praying to
set aside the judgement and decree dated 17.08.2021 made in L.A.O.P.No.3 of
2012 on the file of the learned Subordinate Judge, Dharapuram, Tiruppur District.
For Appellant(s) : Mrs.R.Anitha,
Special Government Pleader
For Respondent(s) : Ms.A.Pramila for RR5 to 7 and
16
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A.S.No.330 of 2022
JUDGEMENT
The Special Tahsildar (Land Acquisition), Nallathangal Odai Reservoir Scheme, Dharapuram; the Revenue Divisional Officer, Dharapuram; and the Executive Engineer, Water Resources Organisation, Amaravathi Water and Drainage Division, Public Works Department, Karur, have preferred this appeal suit. The respondents are claimants.
2. This appeal suit is against the order passed by the learned Subordinate Judge (Reference Court) at Dharapuram enhancing the compensation from Rs.29,000/- per Are (Rs.62,160/- per Hectare) for the agricultural land and Rs.9,986/- per Are (Rs.24,443/- per Hectare) for the manavari dry land as fixed by the LAO to Rs.1,00,000/- per Are (Rs.2,47,000/- per Hectare) for the agricultural land and Rs.70,000/- per Are (Rs.1,72,900/- per Hectare) for the manavari dry land, respectively.
3. Brief facts that lead to the filing of these appeal suits are as follows: -
(a) A total extent of 6.74.10 hectares of land in S.Nos.714/1A, 714/1B, 714/2A, 714/2B, 714/3, 714/4, 714/5A, 714/5B, 714/6 part, 715/1, 715/2, 716/1, 717/1,717/3, 718/1, 719/1, 720, 723/1 and 982/3 of Ponnivadi Village, Dharapuram Taluk, was proposed to be acquired at the request of the Tamil Nadu Public Works Department for the purpose of constructing a reservoir dam across 3 of 23 https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/04/2025 09:23:28 pm ) Nallathangal Idai in Ponnivadi village. The administrative sanction was granted by G.O.No.360 dated 10.06.1998 and a notification under Section 4(1) of the Land Acquisition Act, 1894 (fort short “the LA Act,1984”) was issued in the Office Gazette No.362 dated 25.09.2020 and publications were effected in Tamil and English daily newspapers having wide circulation in the area. As it became necessary to acquire immediate possession of the lands specified in the schedule to the respective 4(1) Notifications, the Government invoked urgency provision under the provisions of sub-section (1) of Section 17 of the LA Act and as such, enquiry under Section 5-A of the LA Act, 1894, was dispensed with, invoking the emergency clause under Section 17(4) of the LA Act, 1894. Thereafter, notifications under Section 6 declarations as required under the LA Act, 1894, came to be issued. After due enquiry an award came to be passed under Section 11 of the Land Acquisition Act, 1884, vide Award No. 4 of 2003 dated 01.04.2003.
(b) The details of the land acquired from the respective claimants, compensation awarded by the LAO and the reference court are as follows:
Sl. Claimant’s Survey Extent
No. Name Number
In Hectare In
Acre
1 Rajamani 714/1
714/1B 1.35.0 2.98
714/A3
(a) Superstructure and
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A.S.No.330 of 2022
(b) 25 Nos. of coconut trees
In S.No.714/1B
2 1.Samoornam 714/2B 1.56 3.85
2.Natarajan
3.Palaniammal
(a) Superstructure and
(b) Trees
3 Senniappagounder 1.17.0 2.89
(a) Superstructure and
(b) Trees
4 1.Valliyaathaal 0.07.5 0.18
2.Pongiaathaal
Superstructure
5 1.Eshwaramoorthy 1.83.0 4.52
2.Tamilarasi
3.Palanichamy
6 Sivasamy 0.56.0 1.38
(c) The 1st respondent/Land Acquisition Officer (LAO) took into consideration a total of 57 sale transactions that had taken place three years preceding the issuance of the 4(1) Notification (between 03.07.1997 02.07.2000) and, based on a sale transaction that took place on 26.05.2000, whereby an extent of 2.58Acres of land comprised in S.Nos.397/3 and 397/5 of Ponnivadi village was sold for Rs.72,380/- vide Doc.No.1624 of 2020, the 1st respondent had determined the market value for the acquired land at Rs.29,000/- per Are or in 5 of 23 https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/04/2025 09:23:28 pm ) other words, Rs.62,160/- per Hectare. Similarly, in respect of manavari dry land, the 1st respondent/LAO based on a sale deed vide Doc.No.4988 of 1999 dated 08.12.1999 whereunder an extent of 1.05 Are was sold at Rs.10,440/- 1 st respondent/LAO fixed the market value of the acquired manavari dry land at Rs.9,986/- per Are and in other words Rs.24,443/- per Hectare.
(d) Being aggrieved by the market value determined by the 1st respondent/LAO to arrive at the compensation for the acquired lands, the land owners sought reference to the Reference Court (Subordinate Judge) at Dharapuram establish their claim for enhanced compensation. Accordingly, the referring officer referred the matters under Section 18 of the Land Acquisition Act, 1894 to the jurisdictional reference court.
4. The claim of the landowners before the reference court in brief is as follows:
(a) The acquired lands were fertile and undervalued. After acquiring a greater area of land, the remaining smaller area of land has become unusable.
During the relevant period, 1.00 acre of land was sold to a total sum Rs.1,50,000/- through a sale deed dated 20.04.1997; and in another transaction 1 acre of land was sold for a total sum of Rs.50,000/- by one Naatuthurai through a sale deed dated 05.01.1996 vide Doc.No.153 of 1996. Further, on 06.06.1997, an extent of 1 acre of land was sold for Rs.1,00,000/- through a registered sale deed vide 6 of 23 https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/04/2025 09:23:28 pm ) A.S.No.330 of 2022 Doc.No.4330 of 1997 to one Kalaimagal by one Rajendran; on 20.04.1998; 1 acre of agricultural land was sold to one Thirumalaisamy for a sum of Rs.1,00,600/- through a sale deed dated 20.04.1998; 70 cents of land were sold to Palanichamy Gounder through a sale deed dated 20.04.1998 vide Doc.No.1191 of 1998; an extent of 12 cents were sold for a total sum of Rs.18,000/-; on 16.10.1998, an extent of 50 cents were sold to one Kumarasamy for a total sum of Rs.50,000/-; and another 50 cents of land was sold on 13.03.2000 to one Sivasamy through a sale deed dated 16.10.1998; and an extent of 1 Acre, 23 ½ cents were sold for a total sum of Rs.1,04,200/- vide document No.852 of 2000.
(b) In respect of Acre 4.39 cents – 1.77.5 hectares of land situated in Survey No.934, which had been acquired at the same time for the very same purpose of construction of a reservoir dam, on reference at the instance of the landowners, the reference court was pleased to redetermine the market value for the acquired lands at Rs.70,000/- per Acre. Therefore, the claimants pray for enhancement of compensation by fixing the market value of the acquired land at Rs.3,00,000/- per Acre and Rs.5,00,000/- for superstructure.
5. The 1st respondent/LAO disputed the claim of the landowners for enhancement compensation.
6. On reference, the reference court took it on file in L.A.O.P.No.3 of 2012.
7. During the enquiry, on the side of the claimants, 1st claimant-Rajamani 7 of 23 https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/04/2025 09:23:28 pm ) examined himself as C.W.1; 3rd claimant-Natarajan, examined himself as C.W.2 on behalf of the claimants 2 to 4, 6 & 7 and for himself; 10th claimant-Palanisamy, examined himself as C.W.3; 19th claimant-Sivasamy, examined himself as C.W.4; and 5th claimant-Senniyappagoudner examined himself as C.W.5 and marked Ex.C.1 to C.11. On the side of the Referring Officer, Mr.B.Balakrishnamoorthy, the then Special Tahsildar (Land Acquisition) who passed the Award vide Award No.4 of 2023 dated 01.04.2003 was examined as R.W.1 and Ex.R.1 and R2 were marked.
8. The reference court (Subordinate Judge), upon considering the rival claims and oral and documentary evidence adduced on the side of the claimants and referring officer, by judgement under appeal concluded that the market value fixed by the 1st respondent in respect of both agricultural land(s) and manavari dry land(s) acquired from the claimants were not just and fair and held that the appellants/claimants are entitled to get compensation at the enhanced market rate of Rs.1,00,000/- per Hectare for the agricultural land and Rs.70,000/- per Hectare for the manavari land as against the market value fixed by the 1st respondent/LAO at Rs.62,160/- per Hectare and Rs.24,443/- per Hectare for the agricultural lands and manavari dry lands respectively together with all other statutory benefits for the enhanced compensation. The learned Subordinate Judge recorded his findings for the enhancement of compensation, adopting the method of highest of sale 8 of 23 https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/04/2025 09:23:28 pm ) A.S.No.330 of 2022 exemplars, based on Ex.C.2 and Ex.C.3 sale transactions, which show that an acre of land was sold at Rs.1,00,000/- in the years 1997 and 1998. These documents were relied upon by the learned Judge to determine the market value for the agricultural land at Rs.1,00,000/- per acre mainly on the ground that the referring officer did not give any explanation as to the rejection of the said sale transaction. Insofar as manavari dry lands are concerned the learned Judge based his finding mainly on Ex.C.11, which is an order/award dated 14.11.2006 passed by the reference court in the other reference in L.A.O.P. No.1 of 2009, however, in respect of the land acquired from the other landowners for the very same village, Ponnivadi, and for the very same purpose. As already discussed above, in the case on hand, notification under Section 4(1) of the LA Act, 1894 was issued on 24.07.2001. In the said award, as seen from Ex.C.11 award of the reference court, notification under Section 4(1) of the LA Act, 1894 was issued on 05.10.2000. Ex.C.11 was passed based on Ex.C.10. Ex.C.10 relates to Award No.9 of 2000- 2001 dated 20.11.2000.
9. The reference court based on the market value determined by it, calculated the compensation payable to each of the claimants as per law. They are tabulated hereunder: -
9 of 23 https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/04/2025 09:23:28 pm ) Sl. Claimant(s) Nature of Land / Extent Total market No. Superstructure / in value of the Trees Acres land 1 1st Claimant Agricultural land 3.19 3,19,000 Manavari Dry Land 0.10 7,000 Building 96,697 Trees 97,125 Total 5,19,822 Rounded it up to the nearest thousand 5,20,000 2 2nd Claimant Agricultural Land 3.56 3,56,000 3rd Claimant 4th Claimant Manavari Dry Land 0.15 10,500 Building 42,853 Trees 1,075 Total 4,10,428 Rounded it off to the nears thousand 4,10,000 3 5th Claimant Agricultural Land 2.37 2,37,000 Manavari Dry Land 0.59 41,300 Building 49,796 Trees 27,495 Total 3,55,991 Rounded it up to the nearest thousand 3,56,000 4 6th Claimant Manavari Dry Land 0.18 12,600 7th Claimant Building 60,400 Total 73,000 5 8th Claimant Agricultural Land 4.10 4,10,000 9th Claimant 10th Claimant Manavari Dry Land 0.42 29,400 Total 4,39,400 Rounded it off to the nearest thousand 4,39,000
10 of 23 https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/04/2025 09:23:28 pm ) A.S.No.330 of 2022 6 19th Claimant Manavari Dry Land 1.38 96,600 Rounded it up to the nearest thousand 97,000 Besides the above, the reference court also held that the claimants are entitled to get 30% solatium on the market value detrmined under Section 23 (2) of the LA Act,1894, 12% enhanced amount on the said amount as per Section 23(1-A) of the LA Act, 1894 from 25.09.2000 to 01.04.2003; and interest at 9% p.a. on the said amount for one year from the date of possession under Section 28 of the LA Act,1894; and also interest at 15% p.a. after the expiry of one year as stated hereinabove till the date of deposit of the entire compensation.
10. Feeling aggrieved over the order passed by the reference court enhancing the compensation is on the higher side, the LAO and two others come up with the present appeal suit. However, there were no cross-objection(s) from any of the claimants.
11. Heard both sides.
12. The learned Special Government Pleader appearing for the appellants would strenuously submit that the reference court has erred in enhancing the market value from Rs.25,166/- per acre to Rs.1,00,000/- per acre for agricultural land based on Exs.C.2 & C3, when the genuineness and bona fides of the sale had not been proved by way of oral evidence, and further, there was also no evidence 11 of 23 https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/04/2025 09:23:28 pm ) available to show that the land sold under Ex.C.2 & Ex.C.3 were comparable to the acquired land. Sales under Ex.C.2 & Ex.C.3 had been brought into existence only to inflate the market value of the agricultural land in question, and therefore, the reference court ought not to have considered the sale under Ex.C.2, Ex.C.3 and Ex.C.9 as a comparable sale. The market value determined based on Ex.C.2 & Ex.C.3 is on the higher side and therefore, the order of the reference court needs suitable modification.
13. The learned Special Government Pleader would moreover submit that insofar as manavari dry land is concerned, the reference court erred in relying upon earlier judgement relating to another acquisition proceeding for some other purpose with different notification issued under Section 4(1) of the Land Acquisition Act, 1894.
14. The learned counsel for the respondents would, on the other hand, contend that the reference court has taken into consideration the sale exemplars relied upon by the LAO and adopted the principle of highest of bona fide sale exemplars (Ex.C.2 & Ex.C.3) which reflected the highest sale price and rightly determined the market value of the acquired agricultural property at Rs.1,00,000/- per acre. The reference court has also drawn support from Ex.C.11 to base its conclusion. Ex.C.11 is the Award passed by the reference court arising out of 12 of 23 https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/04/2025 09:23:28 pm ) A.S.No.330 of 2022 another reference of course relating to an acquisition for a different purpose. Similarly, the reference court relied upon Ex.C.11 Award to determine the market value of manavari dry land at Rs.70,00/- per acre. There is no specific exception under the Land Acquisition Act, as provided under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 which states while determining the market value and the average sale price under sub-section (1) of section 26 of the 2013 Act, any price paid as compensation for land acquired under the provisions of this Act on an earlier occasion in the district shall not be taken into consideration. Therefore, the order of the reference is perfectly right and it does not require any interference at the hands of this court.
15. This court has considered the rival submissions and perused the available materials carefully.
16. Upon considering the rival submissions, the points that arise are as follows:
(1) Whether the reference court was right in enhancing the market value of the agricultural land covered by the award in question?
(2) Whether the reference court was right in enhancing 13 of 23 https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/04/2025 09:23:28 pm ) the market value of the manavari dry land covered by the award in question?
(3) To what other reliefs the parties are entitled to? Point No.1:-
17. No doubt, the individual landowners who have been unavoidably deprived of their property rights in land must be fairly compensated for the loss keeping in view the sacrifice they have to make for the larger interests of the community.
18. In the case of Mahabir Prasad Santuka v. Collector [(1987) 1 SCC 587], the Hon’ble Supreme Court has held that market value means, the price which a purchaser is willing to pay for the similar land to a willing seller and further held the concessional rate offered to the industrialist does not indicate the market value and compensation must accurately reflect the market value and the court must ensure that the landowners are justly compensated in alignment with prevailing market conditions. The relevant paragraph of the judgement of the Hon’ble Supreme Court reads as follows: -
“4. ………………… It is well settled that the owner of the acquired land is entitled to compensation on the basis of its 14 of 23 https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/04/2025 09:23:28 pm ) A.S.No.330 of 2022 market value. Section 23 of the Act lays down principles for determining compensation according to which the owner is entitled to receive market value of the land. Market value means what a willing purchaser would pay to a willing seller for the property having regard to the advantages available to the land and the development activities which may be going on in the vicinity and the potentiality of the land. On the evidence on record it is apparent that the land in dispute is adjacent to the industrial area of Charbatiya where a large number of factories including Orissa Textile Mills, Kalinga Tubes Ltd., and a number of other factories are situated. The evidence on record further indicates that even though the land was being used for agriculture purposes but it was fit for non-agricultural purposes and it had potentiality for future use as factory or building site.
The learned Subordinate Judge on perusal of the oral and documentary evidence on record determined the market value of the land at the rate of Rs 15,000 per acre. The High Court held that since the State Government had been offering land situate in the adjacent Industrial Area to the industrialists at the rate of Rs 7500 per acre, the appellants were entitled to compensation at that rate. In our opinion the High Court committed error in taking that approach, as it had itself observed that the State Government had offered land to the industrialists to enable them to set up industries and the price of the land was offered to them at a concessional value with a view to induce them to set up factory. After making that observation High Court was not 15 of 23 https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/04/2025 09:23:28 pm ) justified in determining the market value of the land at Rs 7500 per acre, as the offer of land to industrial entrepreneurs at concessional rate could not reflect the market value of the land.”
19. The reference court, adopted the highest sale exemplar method based on Ex.C.2 and Ex.C.3, which reflected that an acre of land was sold at Rs.1,00,000/- per acre and held that the market value of the acquired land would have been Rs.1,00,000/- per acre. It has also drawn support from Ex.C.11, which is an award passed in respect of the lands acquired from the same village – Ponnivadi and covered under a different acquisition proceeding. Ex.C.1 to Ex.C.11 were also taken into consideration by the LAO. When R.W.1 was confronted with Ex.C.10, an order of the learned Subordinate Judge, Dharapuram, dated 08.04.2004, made in C.M.A.No.5 of 2001 arising out of a different reference relating to different acquisition proceedings, and Ex.C.11, an order/award passed by the reference in another reference in L.A.O.P.No.1 of 2009 which relates to a different acquisition, Though R.W.1 initially disowned his knowledge about Ex.C.1 & Ex.C.2, subsequently, he candidly admitted that Exs.C.1 to C.11 were considered by him for the purpose of determination of the market value of the property. No plausible reason was assigned by the LAO for the rejection of Ex.C.2, Ex.C.3 and Ex.C.11 from taking into consideration to determne the market value of the acquired property. This was also not the specific case of the LAO that the lands covered 16 of 23 https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/04/2025 09:23:28 pm ) A.S.No.330 of 2022 under those documents were not comparable to the acquired lands.
20.1 Explanation 3 to Section 26(1) of the RFCTLARR provides a specific exception to the general rule of determining compensation, which says that while determining the market value under sub-section (1) of Section 26 and the average sale price referred to in Explanation 1 or Explanation 2, any price paid as compensation for land acquired under the provisions of this Act on an earlier occasion in the district shall not be taken into consideration.
20.2 However, there is no such exception under the Land Acquisition Act of 1894 to consider any price paid as compensation for land acquired in the area or in the District under the Land Acquisition Act of 1894 at a previous time, unlike the RFCTLRR Act of 2013.
21.1 In the case of Special Land Acquisition Officer and Ors. v. N. Savitha [Civil Appeal Nos.2052-2053of 2022 dated 22.03.2022], the Hon’ble Supreme Court has held that consent award cannot be the basis to determine compensation in other acquisition, especially, when there are other evidences on record. While overturning the judgement of Karnataka High Court, the Hon’ble Supreme Court has held that the High Court ought not to have relied upon the same while determining the market price of the land acquired in 2008 considering 17 of 23 https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/04/2025 09:23:28 pm ) the market price determined for the lands acquired in the year 2011. The relevant portions of the judgement read as follows: -
“4. At the outset, it is required to be noted and it is not in dispute that while enhancing the amount of compensation to Rs.40 lakhs per acre, the High Court has heavily relied upon Ex.P.17 – by which in respect of the lands acquired in the year 2011 the compensation was awarded @ Rs.60 lakhs per acre. However, it is required to be noted that the award – Ex.P.17 was a consent award and was in respect of the property acquired in the year 2011 and which was acquired for a different purpose, namely, for formation of double line railway broad gauge between Bengaluru and Mysore City. But in the present case, Section 4 notification has been issued in the year 2008, i.e., three years before the land acquired in the case of Ex.P.17. Therefore, the award – Ex.P.17, which has been relied upon by the High Court is for the acquisition subsequent to the land acquired in the present case, i.e., after a period of three years and therefore the High Court ought not to have relied upon the same while determining the market price of the land acquired in 2008 considering the market price determined for the lands acquired in the year 2011 and on the basis of some “guesswork”.
5. Even otherwise, it is required to be noted that Ex.P.17 is a consent award. Therefore, the consent award ought not to have been relied upon and/or considered for the purpose of determining the compensation in case of another acquisition. In case of a
18 of 23 https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/04/2025 09:23:28 pm ) A.S.No.330 of 2022 consent award, one is required to consider the circumstances under which the consent award was passed and the parties agreed to accept the compensation at a particular rate.” Emphasis supplied 21.2 In the case of Printers House (P) Ltd. v. Saiyadan [(1994) 2 SCC 133], the Hon’ble Supreme Court has held that the best evidence for determining the market value of the acquired land could be an authentic transaction of sale relating to the very acquired land or a portion thereof or any other land which could be favourably compared with the acquired land. The same would be the position when the available evidence relates to land covered by a previous award.
21.3 In case of Manoj Kumar v. State of Haryana [(2018) 13 SCC 96], the Hon’ble Supreme Court has held that while relying upon previous award/judgement awarding compensation by the court in respect of land in close vicinity of the acquired, the court has to apply the judicial mind and is not supposed to follow the previous awards without due consideration of the facts and circumstances and evidence adduced in the case in question. It has further held that previous awards/judgements are piece of evidence on par with the comparative sale transactions and similarity of the land covered by previous judgement/award is required to be proved like any other comparative sale exemplars.
19 of 23 https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/04/2025 09:23:28 pm ) 21.4 In the case of N.Savitha [cited supra], the Hon’ble Supreme Court rejected the award which had been relied upon by the Karnataka High Court on the ground that it was for the acquisition after the land acquired in the case under appeal before the Hon’ble Supreme Court and that the award was a consent award.
22. In the instant case, the relevancy of Ex.C.11 is not disputed by R.W.1 in his cross-examination. On a careful perusal of the entire evidence available on record, more particularly, the oral evidence of R.W.1, as rightly pointed out by the reference court, there is nothing to suggest that the acquired lands are not comparable to the land covered under the highest of bona fide sale exemplars. R.W.1 himself, as already discussed supra, admitted tht he (R.W.1) had taken into consideration Ex.C.1 to C.11 and discarded them. The reference court in its judgement after considering the evidence of R.W.1 concluded that when the referring officer proceeded to rely upon the sale deed dated 26.05.2000, there was no specific reason was assigned by him (R.W.1) to reject Ex.C.3 sale deed which relates to 20.04.1998. When the reference court, on considering all the above, based its finding following the principle of highest of bona fide sale exemplar and determined the market value at Rs.1,00,000/- and it has just drawn a support from Ex.C.11 to base its conclusion, this court does not find any illegality in the same and the order of the reference court enhancing the market value of the agricultural land from Rs.25,166/- per acre to Rs.1,00,000/- per acre does not require any 20 of 23 https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/04/2025 09:23:28 pm ) A.S.No.330 of 2022 interference at the hands of this court.
The Point No.1 is answered accordingly against the appellants and in favour of the respondents.
Point No.2 :-
22. Coming to the compensation for manavari dry land is concerned, it is seen from the impugned order that the reference court based its finding for the enhancement of the market value solely on the basis of Ex.C.11. Here also, there is no evidence to interfere with the findings of the reference court. As already discussed above, there is nothing wrong on the part of the reference court in relying upon Ex.C.11. Thus, the market value determined by the reference court in respect of manavari dry land also stands confirmed.
Point No.2 is answered accordingly against the appellants and in favour of the respondents.
Point No.3:
23. In the light of the answers given under Point Nos.1 and 2, the appeal suit must fail. The order and decree of the reference court are perfectly right and they do not require any interference at the hands of this court. The appellants are not
21 of 23 https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/04/2025 09:23:28 pm ) entitled to any relief in this appeal suit. The respondents are also not entitled to any relief in this appeal suit.
Point No.3 is answered accordingly.
In the result, the appeal suit is dismissed. The order and decree of the reference court stand confirmed. No costs. Consequently, connected CMP is closed.
Index : yes / no 28..03..2025
Neutral citation : yes / no
kmk
To
1.The Subordinate Judge, Dharapuram, Tiruppur District.
22 of 23 https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/04/2025 09:23:28 pm ) A.S.No.330 of 2022 N. SATHISH KUMAR.J., kmk A.S.No.330 of 2022
28..03..2025 23 of 23 https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/04/2025 09:23:28 pm )