Delhi High Court - Orders
Kishori Lal & Ors vs Government Of National Capital ... on 25 January, 2019
Author: Sanjeev Narula
Bench: S.Muralidhar, Sanjeev Narula
$~31& 34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6556/2017
KISHORI LAL & ORS ..... Petitioners
Through: Mr. Chatanya Siddhartha, Advocate.
versus
GOVERNMENT OF NATIONAL CAPITAL TERRITORY OF DELHI &
ANR ..... Respondents
Through: Mr. Yeeshu Jain and Ms. Jyoti Tyagi,
Advocates for LAC/L&B.
+ W.P.(C) 8810/2017
BALJIT SINGH ..... Petitioner
Through: Mr. Chatanya Siddhartha, Advocate.
versus
GOVERNMENT OF NATIONAL CAPITAL TERRITORY OF DELHI AND
ANR. ..... Respondents
Through:Mr.Rajneesh Sharma, Advocatefor
LAC/L&B Dept.
Ms.ShobhanaTakiar, Advocate for DDA.
CORAM:
JUSTICE S.MURALIDHAR
JUSTICE SANJEEV NARULA
ORDER
% 25.01.2019 SANJEEV NARULA, J.:
1. These two petitions arising out of similar set of facts have been heard separatelyand are being disposed of by a common judgment.
WP(C) No.6556/17 & 8810/17 Page 1 of 82. The petitioners are seeking a declaration that the acquisition proceedings in respect of land situated in Revenue Estate of village MohamadpurMajri, New Delhi (hereinafter "the land in question") stand lapsed in view of Section 24 (2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter "the 2013 Act"). The land in all these petitions pertains to Village MohamadpurMajri. The area of the land and its respective khasra number corresponding for each Petitioner has been consolidated as under:
S.No. Writ Petition Khasra No. Area
(Civil) No.
1. 6556/2017 36// 2(4-12), 36// 12 min.(3-0), 43 bighas 14
23//24(4-12), 40//1 (4-12), 39//5(4-16), biswas 39//4 min.(2-16), 39//7(4-16), 39//8 (4-
16), 42//13 (4-16), 42//18(4-18)
2. 8810/2017 42//22(3-18), 47//2 (0-06) and 43//9(4- 9 bighas
16) 0biswas
3. It is not in dispute that a notification dated 21st March 2003 was issued for public purpose namely Rohini Residential Schemeunder section 4 of the Land Acquisition Act, 1984 (hereinafter "LAA") followed by a declaration dated 19th March 2004 under Section 6 of the LAA. An Award No. 20/2005- 2006/DC(NW) was passed on 18th November 2005.
4. The Petitioners submit that though compensation has been received, possession of the subject land has not been taken by the Respondents. Thus, the WP(C) No.6556/17 & 8810/17 Page 2 of 8 Petitioners claim to be entitled for a declaration under Section 24(2) of the 2013 Act, to the effect that the acquisition proceedings in respect of the subject land stand lapsed.
5. On the contrary, learned counsel for the LAC submitted that possession of the subject land has been taken on 2nd August 2006 and payment in respect thereto has been paid to the Petitioners. Relevant payment records in writ petition No. 8810/2017 have been reproduced as under:
Item Recorded Owner Khasra No. With Amount Paid No. Area with Cheque No. and Date.
60 Baljit Singh, Jagdish 35//10min(0-7), Rs.
to Singh and Balwant 11//1min(1-19), 12,38,799/-
62 Singh S/o Khem 11//2min(0- each paid to
Chand (1/3rd share 10),42//22(3- vide Cheque
each) 18),47//2(0-06) No. 733715 to
Total (7-00) Cheque No.
733717 dt
24/02/2009
42//20(4-16). Rs.
21(4-16) 16,98,924/-
Total (9-12) each paid to
vide Cheque
no. 341708 to
Cheque No.
341710 dt.
03/12/2009
43//4min(2-06) Rs.
Total (7-02) 12,56,496/-
each paid to
vide Cheque
no. 342192 to
Cheque No
342194 dt.
31/03/2010
WP(C) No.6556/17 & 8810/17 Page 3 of 8
6. Relevant payment records in writ petition No. 6556/2017 have been reproduced as under:
Item Recorded Khasra Date of Remaining Land Compensation No. owners Nos. possession 87 Shambhu Dayal 23//24 (4- 2.8.2006 NIL Compensationpaid of Sharma S/o 12) Rs.24,42,204/- vide M.L.Sharma(full cheque No.365129 dated share) 20.08.2010 51 to Shambhu Dayal 36//2 (4- 2.8.2006 NIL Compensation paid of 55 Sharma S/o.
12) Rs.40,34,946/- vide
M.L.Sharma (full
36//12Min 2.8.2006 cheque No.365128 dated
share) (3-00) 20.08.2010
131 Kishore Lal S/o 36//23 (4- 39//4 min 36//23 (4- Compensation paid of
Mahadev (full share)
16), (2-16), 16) 42//13 Rs.1,14,14,651/- vide
39//4min 39//7(4- min (0-8) cheque No.341525 dated
(2-16) 16), 39//8 04.09.2009
39//7 (4- (4-16),
16) 42//13 (4-
39//8 08),
(4-16), 42//18)
42//13 (4- Total 21
16), 42//18 Bighas and
(4-18) 14 Biswas
Toral (26- 2.8.2006
18)
327 Sunil Sahrma S/o 40/1 2.8.2006 NIL Compensation paid of
ML Sharma (full (4-12) Rs.24,42,204/- vide
share) cheque No.341375 dated
2.7.2009
7. No rejoinder has been filed by the Petitioners to contradict the above assertions of the LAC. Thus the averment of the Petitioners about continuing to remain in possession of the land becomes a disputed question of fact.
8. This petition has been filed invoking the extraordinary power of the Court under Article 226 of the Constitution of India. It is a settled position of law WP(C) No.6556/17 & 8810/17 Page 4 of 8 that, this Court, in the exercise of Writ Jurisdiction, does not delve into disputed question of rights and title of the parties. Thus matters in which disputed questions of fact are involved, cannot be decided in a summary proceeding based solely on the pleadings of the parties. Such disputed matters must be decided by the Civil Courts after recording of due evidence in the matter.
9. There is no explanation whatsoever offered in the petition for the inordinate delay in coming forward to seek relief under Section 24 (2) of the 2013 Act.
The Award for the subject land was passed in 2005. Since then no steps have been taken by the Petitioners, except for filing the present petition after more than a decade. The petition is obviously barred by laches.
10. After the passing of the 2013 Act, the Petitioners have approached this court claiming that they are in possession of the land in question. There is no document annexed in the petition or any averment made by the Petitioners that would even remotely indicate that Petitioners continued in possession. Be that as it may.
11. In Mahavir v. Union of India (2018) 3 SCC 588, the Supreme Court held as under:
"23. In the instant case, the claim has been made not only belatedly, but neither the petitioners nor their previous three generations had ever approached any of the authorities in writing for claiming compensation. No representation had ever been filed with any authority, none has been annexed and there is no WP(C) No.6556/17 & 8810/17 Page 5 of 8 averment made in the petition that any such representation had ever been filed. The claim appears not only stale and dead but extremely clouded. This we are mentioning as additional reasons, as such claims not only suffer from delay and laches but courts are not supposed to entertain such claims. Besides such claims become doubtful, cannot be received for consideration being barred due to delay and laches.
24. The High Court has rightly observed that such claims cannot be permitted to be raised in the court, and cannot be adjudicated as they are barred. The High Court has rightly observed that such claims cannot be a subject matter of inquiry after the lapse of a reasonable period of time and beneficial provisions of Section 24 of the 2013 Act are not available to such incumbents. In our opinion, Section 24 cannot revive those claims that are dead and stale."
12. The aforesaid Judgment has been considered by the Supreme Court in the decision of Indore Development Authority v. Shailendra reported at (2018) 3 SCC 412, relevant portion of which is reproduced hereunder:-
"128. In our considered opinion section 24 cannot be used to revive the dead or stale claims and the matters, which have been contested up to this Court or even in the High Court having lost the cases or where reference has been sought for enhancement of the compensation. Compensation obtained and still it is urged that physical possession has not been taken from them, such claims cannot be entertained under the guise of section 24(2). We have W.P.(C) Nos. 946/2017 & 948/2017 Page 5 of 7 come across the cases in which findings have been recorded that by which of drawing a Panchnama, possession has been taken, now again under Section 24(2) it is asserted again that physical possession is still with them. Such claims cannot be entertained in view of the WP(C) No.6556/17 & 8810/17 Page 6 of 8 previous decisions in which such plea ought to have been raised and such decisions would operate as res judicata or constructive res judicata. As either the plea raised is negatived or such plea ought to have been raised or was not raised in the previous round of litigation. Section 24 of the Act of 2013 does not supersede or annul the court‟s decision and the provisions cannot be misused to reassert such claims once over again. Once Panchnama has been drawn and by way of drawing the Panchnama physical possession has been taken, the case cannot be reopened under the guise of section 24 of Act of 2013.
129. Section 24 is not intended to come to the aid of those who first deliberately refuse to accept the compensation, and then indulge in ill-advised litigation, and often ill-motivated dilatory tactics, for decades together. On the contrary, the section is intended to help those who have not been offered or paid the compensation despite it being the legal obligation of the acquiring body so to do, and/or who have been illegally deprived of their possession for five years or more; in both the scenarios, fault/cause not being attributable to the landowners/claimants.
130. We are of the view that stale or dead claims cannot be the subject-matter of judicial probing under section 24 of the Act of 2013. The provisions of section 24 do not invalidate those judgment/orders of the courts where under rights/claims have been lost/negatived, neither do they revive those rights which have come barred, either due to inaction or otherwise by operation of law. Fraudulent and stale claims are not at all to be raised under the guise of section 24. Misuse of provisions of section 24(2) cannot be permitted. Protection by the courts in cases of such blatant misuse of the provisions of law could never have been the intention behind enacting the provisions of section 24 (2) of the 2013 Act; and, by the decision laid down in Pune Municipal Corporation (supra), and this Court never, even for a moment, intended that WP(C) No.6556/17 & 8810/17 Page 7 of 8 such cases W.P.(C) Nos. 946/2017 & 948/2017 Page 6 of 7 would be received or entertained by the courts."
13. This Court has on 10th December 2018 in W.P.(C) 2734/2015 (Devender Singh v. The Hon'ble Lt. Governor), 17th December 2018 in W.P.(C) 1380/2016 (Bhule Ram v. Union of India), 21st December 2018 in W.P.(C) 5647/2016 (Ram Deviv. Govt of NCT of Delhi), and on 19th December 2018 in W.P.(C) 6287/2014 (Kartar Singh v. Union of India), rejected petitions seeking similar reliefs on the ground of laches.
14. Following the aforementioned decisions and in the light of the facts and circumstances listed out hereinbefore, the present petition is dismissed both on the ground of laches as well as merits.
SANJEEV NARULA, J.
S.MURALIDHAR, J.
JANURY 25, 2019 Bisht WP(C) No.6556/17 & 8810/17 Page 8 of 8