Madras High Court
The Special Tahsildar (Land ... vs Krishnamoorthi on 19 July, 2022
Author: R.N.Manjula
Bench: R.N.Manjula
C.R.P.(NPD)No.2049 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 19.07.2022
CORAM :
THE HONOURABLE MS. JUSTICE R.N.MANJULA
C.R.P.(NPD)No.2049 of 2022
and
C.M.P.No.10535 of 2022
1.The Special Tahsildar (Land Acquisition),
Nallathangal Oodai Neerthekka Thittam,
Dharapuram.
2.The Revenue Divisional Officer,
Dharapuram.
3..The District Collector,
Thiruppur District,
Thiruppur.
4.The Executive Engineer (PWD),
Amaravathi Basin Division,
Dharapuram ...Petitioners
..Vs.
1.Krishnamoorthi.
2.Chinnathai.
3.Rangasamy
4.Sellamuthu
5.Veerathal
6.Valliyathal
Page No.1/10
https://www.mhc.tn.gov.in/judis
C.R.P.(NPD)No.2049 of 2022
7.Sivasamy
8.Ponnathal
9.Selvi
10.Sivasami
11.Parameshwari
12.Shanmugam
13.Muthusamy
14.Kandhasamy ...Respondents
Prayer :- Civil Revision Petitions filed under Article 227 of the
Constitution of India, to set aside the attachment order dated 30.11.2021
and auction sale order dated 05.05.2022 passed by the Subordinate Judge
(LAOP), Dharapuram in E.P.No.18 of 2019 in L.A.O.P.No.26 of 2009.
For Petitioners : Mr.E.Vijayanand,
Additional Government Pleader,
For Respondents : Dr.S.K.Kharventhan,
Assisted by Mr.N.Ponraj.
ORDER
This Civil Revision Petition has been preferred challenging the attachment order dated 30.11.2021 and auction sale order dated 05.05.2022 passed in E.P.No.18 of 2019 in L.A.O.P.No.26 of 2009 by the learned Subordinate Judge (LAOP), Dharapuram. Page No.2/10 https://www.mhc.tn.gov.in/judis C.R.P.(NPD)No.2049 of 2022
2. The revision petitioners are the judgment debtors, who suffered the judgment and decree dated 17.07.2017 made in L.A.O.P.No.26 of 2009. Subsequently, the respondents/decree holders have initiated execution proceedings in E.P.No.18 of 2019 to recover the decree amount. The mode of recovery was sought under Order XXI Rules 54 and 66 of Code of Civil Procedure by attaching the properties belonging to the Government of Tamil Nadu and bringing it for Court auction. In the said execution proceedings, the Executing Court, on 30.11.2021 has passed the following order :
'' The Petition is filed for execution of the Award dated 17.07.2017 passed in the Land Acquisition proceedings by attachment and sale.
The Respondent filed Counter Statement objecting the petition on the ground that an appeal has been filed with delay before the Hon'ble High Court and pending.
I have heard both sides. Perused the records. Admittedly, there is no order of stay of the Award by the competent Court and as such I do not find any impediment in proceeding with the execution. It is pertinent to note that the acquisition proceeding is of the Page No.3/10 https://www.mhc.tn.gov.in/judis C.R.P.(NPD)No.2049 of 2022 year 2009 and the possession was taken in the year 2000. The Respondent has no valid objection to interfere with the execution.
Considering the nature of the Petition and the above facts, this Court is of the view to expedite the execution to enable the decree holder to enjoy the fruits of the Decree.
Accordingly, Attachment is ordered.
Attach by 10.01.2022. Batta in a week.''
3.The Execution Court passed the above order to attach the immovable properties belonging to the Government. Aggrieved over the same, the Government/revision petitioners have preferred the present Civil Revision Petition.
4. Mr.E.Vijayanand, learned Additional Government Pleader appearing for the revision petitioners submitted that the respondents have preferred an appeal with a petition to condone the delay and the same is pending. Before the appeal is disposed, if the petition mentioned properties are sold in a Court auction, that would only bring further Page No.4/10 https://www.mhc.tn.gov.in/judis C.R.P.(NPD)No.2049 of 2022 complications. The Government is taking sincere efforts to dispose of the case as early as possible and hence, the impugned order should be set aside.
5. Dr.S.K.Kharventhan, learned counsel appearing for the respondents submitted that the respondents/claimants had lost the properties due to the land acquisition proceedings initiated before twenty years and they are still not able to recover the compensation, which was fixed at a very meagre rate.
6. The learned counsel for the respondents further submitted that the compensation was enhanced and decree was passed by the learned Subordinate Judge, Dharapuram on 17.7.2017. Even after filing of the Execution Petition, the Government/revision petitioners did not take care to file the appeals in time. As on today, there is no stay to execute the decree passed against the revision petitioners.
7. In support of his contentions, the learned counsel for the respondents placed reliance on the decision of the Hon'ble Supreme Court Page No.5/10 https://www.mhc.tn.gov.in/judis C.R.P.(NPD)No.2049 of 2022 in Bhusawal Municipal Council Vs Nivrutti Ramchandra Phalak And Others, reported in [(2015) 14 SCC 327]. The relevant paragraphs are paragraph No.20, which reads as follows :
'' 20. We do not see any justification in the appellant approaching this Court with an object to get an interim order so as not to make any payment of enhanced amount of compensation. Such attitude not only amounts to highhandedness and arbitrariness on its part, rather it may cause serious prejudice to the respondents. The excuse that the appellant Council has paucity of fund cannot be accepted as a justified cause to entertain the petition. If the land is to be acquired, law requires prompt payment of compensation. In case the party by whom or for whom the land is acquired is not in a position to make the payment of compensation, the person aggrieved becomes entitled to get the land restored. Payment of compensation as per award under Section 11 of the 1894 Act, cannot be sufficient security to serve the interest of the person interested pending adjudication of appeal against the Reference Court's Page No.6/10 https://www.mhc.tn.gov.in/judis C.R.P.(NPD)No.2049 of 2022 award.''
8. By citing the above decision, the learned counsel for the respondents submitted that, in the above said case, the Court held that poor citizens should not be allowed to suffer the exorbitant litigations initiated by the State and that too, after a long decade.
9. It is true that, despite the decree has been passed as early as on 17.7.2017, no steps have been taken, even after the execution proceedings were initiated. At least, after the attachment order was passed, the Government could have taken steps to settle the decree amount, instead of filing the appeal with an inordinate delay. The respondents/claimants were not allowed to enjoy the fruits of the decree. As against the Government, the respondents/claimants, who are the average citizens, cannot afford to face long litigations and that too after losing their property for the value fixed by the Government.
10. In the case on hand, the agricultural lands of all the claimants Page No.7/10 https://www.mhc.tn.gov.in/judis C.R.P.(NPD)No.2049 of 2022 have been acquired. Unless the compensation is paid to them in time, their livelihood will be lost. Even now, the revision petitioners did not give any assurance that the decree amount will be settled. On the other hand, it is submitted that the Government is going to file an appeal challenging the award of the learned Subordinate Judge, Dharapuram. It is understandable, if the revision petitioners have settled at least 50% of the decree amount before seeking to set aside the order of attachment. However, the learned Additional Government Pleader has stated that the Government is taking serious steps and hence, it is possible to deposit 50% of the decree amount within a period of one or two months. Taking into consideration of the public interest, I feel a short time can be granted for depositing at least 50% of the decree amount.
11. In the result, this Civil Revision Petition is allowed and the attachment order dated 30.11.2021 and auction sale order dated 05.05.2022 passed by the learned Subordinate Judge (LAOP), Dharapuram in E.P.No.18 of 2019 in L.A.O.P.No.26 of 2009 are set aside Page No.8/10 https://www.mhc.tn.gov.in/judis C.R.P.(NPD)No.2049 of 2022 on the condition that the revision petitioners should deposit 50% of the decree amount to the credit of L.A.O.P.No.26 of 2009 on the file of the Subordinate Court, Dharapuram within a period of two months from the date of receipt a copy of this order, failing which, the benefit of this order will get forfeited. Thereafter, the Execution Court shall at liberty to pass further orders in the Execution Proceedings. No costs. Consequently, connected miscellaneous petition is closed.
19.07.2022 Index:Yes No Speaking Order:Yes/No ms To The Subordinate Judge (LAOP), Dharapuram.
Page No.9/10 https://www.mhc.tn.gov.in/judis C.R.P.(NPD)No.2049 of 2022 R.N.MANJULA, J.
ms C.R.P.(NPD)No.2049 of 2022 and C.M.P.No.10535 of 2022 19.07.2022 (4/6) Page No.10/10 https://www.mhc.tn.gov.in/judis