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[Cites 2, Cited by 1]

Supreme Court - Daily Orders

Union Of India vs Gopaldas Bhagwan Das And Ors on 27 March, 2018

Bench: Adarsh Kumar Goel, R. Banumathi

                                                                    1

                                                 IN THE SUPREME COURT OF INDIA
                                                  CIVIL APPELLATE JURISDICTION


                                                   CIVIL APPEAL NO.3636 OF 2016

                         UNION OF INDIA & ORS.                                                      …Appellant(s)

                                                                 VERSUS

                         GOPALDAS BHAGWAN DAS AND ORS                                               …Respondent(s)
                          

                                                                O R D E R

                         1.     The   land   of   the   respondents   was   acquired   vide   notification   dated
                         24.10.1975 under Section 4 of the Land Acquisition Act, 1894 (the Act). The
                         said land was earlier requisitioned in the years 1942 to 1945 for defence
                         purpose. Award was made in the year 1986 and symbolic possession of the
                         land was taken on 06.01.1987. Objections of the award were filed by the
                         respondents against the award. A reference under Section 18 of the Act was
                         made which was disposed of. Thereafter, the writ petition was filed by the
                         respondents mainly on the ground that there was no due publication of the
                         notification under Section 4 of the Act which was a mandatory requirement. 


                         2.     The   High   Court   upheld   the   plea   of   the   respondents   relying   upon
                         judgment   of   this   Court   in   “Kulsum   R.   Nadiadwala   Vs.   State   of
                          Maharashtra ” (2012) 6 SCC 348. 


                         3.     Learned counsel for the appellants submitted that having regard to
                         the fact that the land was already being used for defence purpose since the
                         year   1942   to   1945   and   the   notification   under   Section   4   issued   on
                         24.10.1975  was  challenged   for  the   first  time   by   the  writ  petition  filed   on
                         24.06.2002, the High Court should have dismissed the writ petition on the
                         ground of delay and laches as entertaining such petition will seriously affect
                         public   interest.     It   was   submitted   that   view   taken   in   the   relied   upon
Signature Not Verified

Digitally signed by
SWETA DHYANI
                         judgment ignores the concept of laches. 
Date: 2018.03.28
17:07:13 IST
Reason:


                         4.     Learned  counsel  for  the  respondents  submits  that  in  spite  of  delay
                         and laches, this Court in the aforesaid judgment quashed the acquisition. 
                                        2


5.    We are of the view that delay and laches may be a bar to challenge to
the acquisition after 27 years.  In  Tamil Nadu Housing Board, Chennai
versus  M. Meiyappan and ors (2010) 14 SCC 309 this Court held that in
land acquisition proceedings the Court should not encourage stale litigation
as it may hinder projects of public importance.   The contra view in three­
Judge Bench decision in  Dayal Singh   versus   Union of India  (2003) 2
SCC 593 was held to be in conflict with the Constitution Bench judgment in
Rabindranath Bose   versus   Union of India  (1970) 1 SCC 84  and three­
Judge Bench judgment in   Printers (Mysore) Ltd.   versus   M.A. Rasheed
(2004) 4  SCC 460.   The  said judgment was  cited with approval in  recent
judgment of three­Judge Bench in  Indore Development authority   vesus
Shailendra (Dead) through Lrs. & Ors. (Civil Appeal No.20982 of 2017 –
pronounced on 8th February, 2018).


6.    In view of above, the view taken by two­Judge Bench in  Kulsum R.
Nadiadwala     versus     State   of   Maharashtra  (2012)   6   SCC   348   to   the
effect that delay and laches have to be ignored is not free from doubt.


7.    Thus, we are of the view that the matter needs to be placed before a
Bench of three Judges. 


8.    Accordingly, let the papers be placed before Hon’ble the Chief Justice
of India for appropriate directions. 




                                                  …………………………………….J.
                                                       (Adarsh Kumar Goel)



                                                  …………………………………….J.
                                                          (R. Banumathi)
New Delhi;
27th March, 2018.
                                     3

ITEM NO.105                COURT NO.11                SECTION III

                S U P R E M E C O U R T O F     I N D I A
                        RECORD OF PROCEEDINGS

Civil Appeal   No(s).   3636/2016

UNION OF INDIA & ORS.                                Appellant(s)

                                    VERSUS

GOPALDAS BHAGWAN DAS AND ORS                        Respondent(s)

Date : 27-03-2018 This appeal was called on for hearing today.

CORAM :
          HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
          HON'BLE MRS. JUSTICE R. BANUMATHI

For Appellant(s)    Mrs. Rekha Pandey, Adv.
                    Mr. R. Balasubramanian, Adv.
                    Mr. Rajesh Ranjan, Adv.
                    Ms. Aarti Sharma, Adv.
                    Ms. Saudamini Sharma, Adv.
                    Ms. Tanisha Samanta, Adv.
                    Mr. Hemant Arya, Adv.
                    Mr. Mukesh Kumar Maroria, AOR

For Respondent(s)   Mr. Jay Savla, AOR
                    Ms. Renuka Sahu, Adv.


          UPON hearing the counsel the Court made the following
                             O R D E R

In terms of the signed order, let the matter be placed before a Bench of three Judges.

(SWETA DHYANI) (PARVEEN KUMARI PASRICHA) SENIOR PERSONAL ASSISTANT BRANCH OFFICER (Signed order is placed on the file)