Karnataka High Court
Karnataka Neeravari Nigam Ltd Rep By Its ... vs Sri Sanju Dadu Gouraj on 25 November, 2008
m ms HIGH COURT 0? KARNATAKA, C]ii?2(.",'~§;?I'--§."_.'VVB'V'§_,f"]'.'\'$'~.."._':§I'-E:
AT DHARWAI).
mm]; THIS THE 25TH DAY o:9%»b1oVE::\T&§§§:g2x0dza.
PRESENT; 'W '
THE HON'BLE MR.JU3é*:§;E%JK. Rad
THE HONTSLE MR. J" U§'~l¥1'iCEV§VB:;S§§EE§F{ASB GOWDA
. ~ms.~o.
MFA cRQ;3 :~4i.v;;1..12;20Q7 In :M.I%'. P;;'No.9885/ 2006.
M.F.A.No.9f885'}f}.'~5QQé « "
1. KARNATAI{A'~NEERA3.?ARI NIGAM LTD
REWESENTED BY MANAGING DIRECTOR
30.1., COFFEE BQARI) BUILQING,
%%'4*m»FLQoR, DE:';B.R.AMfiEDKAR
V. ,VE]_§3Di£I,"BANGALORE 01 APPELLANT
my '.':§§*;v..S??f.1E;}%NTH.J.BHAT : V.Y.K{;'MAR)
% % & ' 1. ~ : SRISQIJU DADU GOURAJ
V. __A'ge: 1133.11
R/G HIREKUDI, TQ.CHIK(}DI,
F 313?: BELGAUM
%/.
2. SR1 ANIL DADU GOURAJ
Age: null
R/ O HIREKUDI, TQ.CHIKOBI,
DIST: BELGAUM
3. SR: SUNIL DADU GOURAJ 3
Age: null
R/O HEREKUDI, TQ.CH'iK_CiDI,
13:31': BELGAUM
4. SR1 DHANAPAL mm
Age: null
R/O HIREKUDI, '§.'Q;{2HIKQD_Z, t "
DIST:
5. THE SPSECLISL"§.AND'.':ACQ:U§S:YFION OFFICER
RESPONDENTS
(By sri.%s N 'HA'i'?i-
(BY sR1v::.s.:=A*r'_:L, ._}G_O\€f1';»«A;DVOCATE FOR R5) _MFA i«*::,}::;3'%U)Vsf5L4(1) 0;? LA ACT AGAINST THE JUFJGMENT ANQAWARQ DATED 27/O3/2006 PASSED '=~LA»::-. NQ.31/05 ON THE Fm: OF' THE CIVIL Jj:mGE(sI3; CHIKOEI PARTLY ALLOWING THE 'L-REFERENCE PETITION FOR ENHANCED COfv€.PEN"3}5{£'Ija€3N.
MFAQCRTQB 4&0 112 OF 2007 EN MFA No.9885/2006. k % "vJ[j§E.'*I=':%.xI§1=«:VEs1~z
1.'; SR1 SANJU mm; GOURAJ AGED 45 YEARS, OCC;AGRICUL'1'URISTS, R/AT 1~1mEKum VILLAGE, CHIKODI TALUK, DIST; BELGAUM, 4/ SR1 ANIL SADU GOURAJ AGED 35 YEARS, OCQAGRICULTURISTS, R/AT HIREKUDI VILLAGE, CHIKODI TALUK, DIST; BELGAUM.
SR1 SUNEL DADU GOURAJ AGED 30 YEARS, OCQAGRICULTURISTS, R/AT HIREKUDI VILLAGE, _ CHIKODI TALUK, DIST; BELGAUM. ' " "
SR2 SHANPAL mm; Gamma AGED 28 YEARS, L occ;AG5a1cuLTUR1srrs, R/AT HIREKUDIV§LLAGE.,A' % C§{iI¥i{)D:I?V5TAfi§'jK,:V'".3"
D131' ;» BELGr'&¥.JM: ' 1% .% CROSS OBJEC"{'ORS (By sms N.HATTf'I gwffx:-::wA1:>) VA man'; BEILGAUM.
AND»
1.' . A KA_RNA'Z'A§{A NEERAVARI NIGAM i..TD A _ ztzmpgflsfizzvran BY ITS MANACHNG DIREGTOR, , * 3:10. }.;_{ZiQ'E'F'EE BOARD BUILDINGS, ' 4';':~1 FLQOR, DR.B.R.AMBEDKAR VEEDHI, "B,§;c«:QALoRE 1.
n , __'£'E~IE 'SP2, LAND ACQUiSITION OFFICER 1*?IDAKAL DAM, TQ;PiUKKERi, RESPONEZDENTS = my Sri.SR§K1§NTH.J.BHA'F : VXKUMAR FOR R1) " » (By Sri.C.S.PA.'I'IL, GOVI'. ADVOCATE) FOR R2) 'C:oifem1i"fic~:fit,. «_ MFACROB {N MFA 9885/O6 FILED U;vc};%ig'1V%%fiRi;LE 22 CFC AGAINST THE JUDGMENT 85 AWARDvv_'DA'E-'.1353 2'?/3/2006 PASSED IN LAC No.31/05 0N%*rHE%'TF:LEJ Cm» THE CIVIL JUIf)(}E(SI)) c1--m<oI)1, PAI+"€'l"LY..i'_VALI.;(}WING~ .% THE REFERENCE PET§'I'IC+'N "§'._("}~$2 -1' .E;N_HANCE.D COMPENSATION & SEEKING F¥;IR'F_§'~h§}R OF COMPENSATION. * This Appeal and cz'oSSL,V: GbjectiGn S' on féf hearing this day, SREBDHAR'v,_RAO, J';,..,§1e;i;irered the fo1l9wing:~ I.A.No,2: is';1jTa1:m.s}edf "Dci;a3%%&'§f[33 days in filing the appeaf £3. -- ' . ' Sf': notice for The Karnataka Niraw;ar1F%Niganj Ltd andsri C.S.PatiJ, takes notice for the .l§t%.'§"§vj;14f;iI}d€:I}.tS' (claimants) land a.cqui,red for the isfA«:"€:bns1;z11cti0n of a cane}. The LAO awarded : "<:n:1:.pensé1tiox: at the rate of Rs.25,00{)/- per acre. The R €ft:I'i':i'1CE Ceuzt has considered the lands as having NA VT " ytfitential and ganted compensation at the rate of Rs. 1 1/-, Rs.12/- and Rs. }.:'3/»» per sqft under three categories. The Kamataka Niravari Nigam Ltd. (for short, 'KNNL') has filed appeal challenghg the compensatien granted as and also contend that the land has no NA claimants have filed crc«"s§--obj¢c1;ioz1s" l«. _ seating enhancement of the compenjsatio§i.__al:'.t:11e réljigof per sq. 13;.
2. The award of tliéll '-disclo<é}és'A'V that the opinion of the panchas of the land ranges -- per acre.
The LAC has sales statistics of the lands sold in 1999 which are prim' to the _ nofifiefialjdn. statistics disclose that the lands at'«.l2s\._25,000/~ to Rs.32,00{)/-- per acre. The The value for the registration of the ' [dry Himkudl village is fixed at §2s.33,0{}0/-- per ' I ~:lr'_':i1't:I'€l;§"{.)I' the relevant year. The claimants, on the ethér hand, have 'fl.p'I'0dz.1ced the records to Show that the lands bearirlg RS N0s.393/3,451/1,395/2,394/213, 2:3/3, 328/1 and RS %..
No.-4{)9 of Hirekiuéi village are converted for Non- Agriculturai purpose. The said lands adjoin the ']éi1ds in question. The claimants have also pr0duce_d:""e*;ig'ieii&:g:" to Show that RS N0.388 is converted to purpose, house sites are farmed Q.f1e¢fjvPé1{C£éi1a1e4,' gfite ' measuring 30' X 40' is sold / eieegj L. of plot No.20 dated 17.2.199§'iv::§V:'1ng1rked--a§g$"E)x;V?.29. The preliminary z1c:tificatit);1"1 ";%--I2_ ~~.;_)'f.:fl1e land in question is issueci in theyear 2.0f,3: 1:-.V. I is Withil} the However, on perusal of the certifieel e~CV(')§}_'3?V tJ':i£3..e."%j"i.:iiage map produced discloses t.ha§;_RS eE£a'o.38'8'A situate immediately adjoining Chikkodi» said land is nearer to Chikkodi than §ifc'2kz§di.:"V"_'v_v»TIie"veale deed alse recites that RS No.388 is V --V sittiéte 4 kms away from Hirekudi village and K '::e's':1é§{';--é_ru:as Chi1<}<odi - Mira road. The {ands in questizm are e'i'{;{i'aiAe far off from Chikkodi ~ Mira} Read to the North- . ' West.
4. '}'he claimants have produced records to Show that the lands acijoiniag the Xands in question have been converted to Non-Agriculture} purpose. 'i'he are alse situate to the West of Chikkodi -~ Miraj away from West of Chikkodi -~ ;MAii"aj' ~Read;; Hare» 7. AV almost situate in the middle bet12§'ee£1--.Hire}{11di 'e11é;;:.%,'eeea:1c1 Chikkodi --- Miraj Road. Cdi2e:iL"3.e:ing"'t;11ee:loe§;d;1;iHei71 of Rs N().388 and the }ands'::h2'_qu¢3efViee3_find MRS No.388 has no comparison fiqe 'AA-'§:;»._'.V--q11estion. The <":1aima13ts_ i:e@':'v.--p1*educed any material to Show that ii"; th'e NAV ceni5'erte:éi*--.3.e1:1ds any plots have been formed The Refereelce Court has maillly relied upon the pertaining to RS N0.388 to deterxnine "fie said document is excluded, there is
-V abee31;te3y'¥){o credible Htzaterial to assess the market vaiue " * gr me lands in question.
5. There is no material either way to Show " H§§*hether the NA converted lands. dc: really have NA potential or that the conversions are manipulated in 8 anticipation of the acquisition. There is absolutely no credible material available on record for t11tevv..t0 _ determine the just and preper CO£I1p€fl;*:'%:tifJ:?}i,: V"
claim.-ants have also not let in eorjniitieirxg 'teviéeiiee to-Apreve the market Value. Only (me xeittiees is heavy reiiance is placed on 'Va plot in RS N0.388. in vieepr the'tpau:;it;;:«oi memos, we do not feel that it is just end~T-§_re'pe1*V in fixing the market vaiue;~o'f in the interests of justieeigéaxze' the parties. it is just and z1eeessa1'y"'that,vttie_ezfderitef the Reference Court is to be set A aside; matter.tQ___ébe remanded te the Reference Court for"ftes.h"eez1eide1'ati0n and disposal in accordance with 1e;2V.."*~'i'21e are pe:t'mitted to adduce fuxther evidence IJ11 the zfietteér.
AA VT Keeping in View the fact that a eensiderable tiine has elapsed and that the parties are denied 01" the u eomperzeation, we direct that as an irzterim measure, KNNL shalt deposit Cempensafien at the rate of {Q refurid' Q?' i~2s.1,5{},O0O/-- per acre inclusive of the award LAO in each case. The deposit to be Weeks. Claimants are permiigtedaio tiiéww aglfiflfit i deposited. It is directed that t.11é"Réfersnc:é3 dispose of the case within i It is clarified t1i€it:V:the'{}c§urt need not be influenced by .3:1y (if. Véiiiiiifinsiiitxvations made regardiilg A4 and the Inarkei:
p0tenti§1}.___iXi1 open. It is --.-.r&:*:~ipeCt of each casa if KNNL has aI.1*ea§j2i4i;ie};}0§i1;£a§<.i'._a of %.1,50,[}OO/-- per acrjs, gio V"I__x"1 :;-:1pp(:aE.$V2?1I1('§iiii3I?()$S-()1j{3C'€i€)I1S, parties are mztitied Sdflé Judge S§fi% Tufiqe