Gujarat High Court
General vs Spl.Laq on 30 September, 2008
Author: K.S.Jhaveri
Bench: Ks Jhaveri
Gujarat High Court Case Information System
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FA/1348/2000 6/ 6 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST
APPEAL No. 1348 of 2000
To
FIRST
APPEAL No. 1354 of 2000
With
CIVIL
APPLICATION No. 6806 of 2000
In
FIRST APPEAL No. 1348 of 2000
To
CIVIL
APPLICATION No. 6812 of 2000
In
FIRST APPEAL No. 1354 of 2000
=========================================================
GENERAL
MANAGER,ONGC - Appellant(s)
Versus
SPL.LAQ
OFFICER & 1 - Defendant(s)
=========================================================
Appearance
:
MR
RAJNI H MEHTA for
Appellant(s) : 1,
NOTICE SERVED for Defendant(s) : 1 ? 2.
MR
JK SHAH-AGP FOR Respondent No
1
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CORAM
:
HONOURABLE
MR.JUSTICE KS JHAVERI
Date
: 30/09/2008
ORAL
ORDER
These appeals at the instance of Oil and Natural Gas Corporation, the Acquiring Body, under section 54 of the Land Acquisition Act read with section 96 of Civil Procedure Code are against the judgment and award dated 7th July, 1999 passed by learned Assistant Judge, Mehsana in Land Acquisition Reference No. 2237 to 2443 of 1993.
The State had acquired certain land on temporary basis of the original claimants under section 35 of the Land Acquisition Act, 1894. After following procedure the Land Acquisition Officer vide his order dated 20.06.1991 awarded compensation at the rate of Rs. 0.80 ps per Sqr Meter per year. Feeling aggrieved by the said decision the claimants filed references before the learned Assistant Judge, Mehsana claiming additional rental compensation at the rate of Rs. 700/- per Are and further crop compensation. The learned Assistant Judge awarded additional compensation at the rate of Rs. 190/- per Are per year and further awarded 15% additional crop compensation. It is against the said awards the present appeals have been filed.
Learned Advocate for the appellant submitted that the issue involved in these appeals is squarely covered by the ratio laid down in the case of Oil & Natural Gas Corporation Ltd. Vs. Sankaraji Hemaji & Anr reported in [2008] 17 GHJ(523).The operative part of the said Judgment reads as under:
?S41.
Similarly, event he conduct and the action of the then Special Land Acquisition Officer, who has referred the references applications in more than 100 cases to the reference court, though the applications for reference were file after a period of more than 20 years, is also required to be considered seriously at the hands of Government. Under the circumstances, Chief Secretary, Revenue Department is directed to hold necessary inquiry against the concerned Special Land Acquisition Officer with regard to his conduct and actions. Registry is directed to communicate this order to the Chief Secretary, Revenue Department, State of Gujarat for compliance.
42.
For the reasons stated herein above, all appeals succeed and are allowed with costs which is quantified at Rs. 5000/- (Rupees Five Thousand only) per each appeal. The impugned common judgment and award dated 15.10.2005 passed by the learned Principal Senior Civil Judge, Mehsana(Mr.J.R.Shah) inland Reference Case Nos. 3780 to 3784 of 2003 is hereby quashed and set aside and it is held that :
[I] The reference applications submitted by the original claimants were not maintainable.
[II] The reference applications were required to be dismissed on the ground of limitation considering Article 137 of the Limitation Act. In the alternate, the same were required to be dismissed on the ground of delay and laches.
[III] The reference court has not jurisdiction to decide any other question except the difference as to sufficiency of compensation in a reference under sec.35(3) of the Act.
[IV] The reference court has no jurisdiction to decide any other question except the difference as to sufficiency of compensation in a reference under section 35(3) of the Act.
[V] The reference court has no jurisdiction to declare acquisition proceedings and the award declared by the Special Land Acquisition Officer under sec.35(3) of the Act as ill-legal and/or non -est in a reference under section 35(3) of the Act.
[VI] The reference court has no jurisdiction to declare possession of the acquiring body as illegal and/or unauthorized and consequently the reference court has no jurisdiction to declare the ONGC-acquiring body as trespasser that too without framing any issue framing any issue.
[VII] The reference court has no jurisdiction toward compensation by way of mesne profit declaring compensation of the acquiring body as illegal and unauthorized.
[VIII] The reference court has also no jurisdiction to award statutory benefits and or interest, as awarded by the reference court, as if the acquisition proceedings is a permanent acquisition.
[IX] The reference court has no jurisdiction to determine the dispute with regard to sufficiency of the compensation beyond the period of three years from the date of taking the possession.
[X} The Reference Court has no jurisdiction to restore the possession of the land to the original owners while deciding the reference under sec.35(3) of the Act.??
Additionally the Reference Court has not considered the question of jurisdiction and also the limitation and other question as set out in the aforesaid judgment. In that view of the matter the Reference Court has to reconsider the issue in light of the ratio laid down in the aforesaid judgment. This proposition is not disputed by the learned Advocate for the respondents.
However, in view of the decision in the case Patel Govindbhai Vs. Special Land Acquisition Officer, reported in 2006(2) GLR 1152, the contention that the award of interest from the date on which the annual rent became payable till the date of actual payment cannot be accepted. In the said decision it is held that the interest is payable from the date on which the annual rent became payable till the date of actual payment.
In the case of State of Maharashtra Vs. Maimuma Banu, reported in (2003)7 SCC 448 it is held that on the facts of the case though landowners are not legally entitled, yet on equitable grounds interest at the rate of 6% was granted and that provisions of section 17(3-A), 23(1-A), 28 and 34 are not applicable to rental compensation.
At this stage it is also required to be noted that in the case of Brij Behari Vs. State of UP reported in AIR 1986 SC 1895 it was held that when possession had been taken under section 35 of the Act, it is not a case of acquisition under Part II thereof and that in case of temporary occupation of land solatium is not payable. It is also required to be noted that section 34 makes provision for the rte of interest payable in case of permanent acquisition, while sections 35,36,37 provide for the rate of interest payable in case of temporary acquisition. This has been clarify distinguished in the case of Patel Govindbhai Ambaram Vs. Special Land Acquisition Officer and Anr. reported in 2006(2) GLR 1152.
In the premises aforesaid, these appeals are allowed. The judgment and award impugned in these appeals are quashed and set aside. The matters are remanded to the Reference Court for fresh consideration in light of the judgments in the case of Oil and Natural Gas Corporation Ltd., State of Maharashtra, and in th case of Patel Govindbhai (Supra). No order as to costs.
As the main appeals are disposed of, civil applications for stay would not survive. Hence, the same are also disposed of accordingly. Rule is discharged. Interim relief stands vacated.
(K.S.Jhaveri,J) *Himanshu Top