Madras High Court
Shakuntala Choudhry vs The Government Of Tamil Nadu on 4 October, 2021
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
WP.Nos.296 to 305 of 2018, 14921 & 15847 of 2017,
20572 of 2016 and 20971 of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 04.10.2021
CORAM
THE HON'BLE Mr. JUSTICE G.K.ILANTHIRAIYAN
WP.Nos.296 to 305 of 2018, 14921 & 15847 of 2017,
20572 of 2016 and 20971 of 2017 and WMP.Nos.16166 & 17157 of 2017
WP.No.296 of 2018
Shakuntala Choudhry ... Petitioner
Vs
1.The Government of Tamil Nadu,
represented by its
Principal Secretary to Government,
Housing & Urban Development Department,
Secretariat, Chennai 600 009
2.The Tamil Nadu Housing Board,
Represented by it's
Chairman & Managing Director,
493, Anna Salai, Nandanam, Chennai 600 035
3.The Special Tahsildar,
Land Acquisition – IV,
Tamil Nadu Housing Board Scheme,
Nandanam, Chennai 600 035 ... Respondents
Prayer :- Writ Petition is filed under Article 226 of the Constitution of India
1/14
https://www.mhc.tn.gov.in/judis/
WP.Nos.296 to 305 of 2018, 14921 & 15847 of 2017,
20572 of 2016 and 20971 of 2017
praying to issue a writ of declaration declaring that the land acquisition
proceedings in respect of the lands of the petitioner herein to the tune of
1.38 acres or thereabout comprised in survey Nos.382 part, 383 and 384 part
forming part of the comprehensive larger extent of land of 34.4 acres or
thereabout comprised in survey No.376/2, 378, 379, 380, 381/1, 381/2, 382,
383, 384 & 398 etc. in No.100 Nerkundram Village (Block-VI), then
Saidapet Taluk and then Chengalpattu District, K.K.Nagar Extention
Scheme published in Gazattee Notifications under Sectin 4(1) of the Land
Acquisition Act, 1894 vide GO.R.No.124, Housing and Urban Development
Department, dated 08.05.1975 and under Section 6 of the Land Acquisition
Act, 1894 vide GO.R.No.993, Housing and Urban Development
Department, dated 07.06.1978 and the consequential Award No.1 of 1997,
dated 31.10.1997 of the third respondent therein as deemed to have lapsed
by virtue of Section 24(2) of the Right to Fair Compensation and
Transparency in Land Acquisition, Rehabilitation and Resettlement Act,
2013 and consequentially direct the respondents to have over the possession
of the said lands to the petitioner herein.
2/14
https://www.mhc.tn.gov.in/judis/
WP.Nos.296 to 305 of 2018, 14921 & 15847 of 2017,
20572 of 2016 and 20971 of 2017
WP.Nos.296 to 305 of 2018
For Petitioners : Mr.SP.Patel
For Respondents
For R1 & 3: Mr.Richardson Wilson,
Government Advocate
For R3 : Mr.M.Baskar,
Standing Counsel
WP.Nos.20971 of 2017
For Petitioner : M/s.A.L.Ganthimathi
For Respondents
For R1 & 2: Mr.Richardson Wilson,
Government Advocate
For R3 : Mr.M.Baskar,
Standing Counsel
WP.No.15847 of 2017
For Petitioners : Mr.M.Muthappan
For Respondents
For R1,3,4 : Mr.Richardson Wilson,
Government Advocate
For R2 : Mr.M.Baskar,
Standing Counsel
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WP.Nos.296 to 305 of 2018, 14921 & 15847 of 2017,
20572 of 2016 and 20971 of 2017
WP.No.14921 of 2017
For Petitioners : Mr.S.Vijaya Kumar
For Respondents
For R1,3,4 : Mr.Richardson Wilson,
Government Advocate
For R2 : Mr.M.Baskar,
Standing Counsel
WP.No.20572 of 2016
For Petitioners : Mr.M.Muthappan
For Respondents
For R1,3,4 : Mr.Richardson Wilson,
Government Advocate
For R2 : Mr.M.Baskar,
Standing Counsel
COMMON ORDER
All the Writ Petitions have been filed challenging the acquisition proceedings on the ground that they were not paid compensation and the possession also not been taken even till today and as such the entire land acquisition proceedings have lapsed under Section 24(2) of the Right to Fair 4/14 https://www.mhc.tn.gov.in/judis/ WP.Nos.296 to 305 of 2018, 14921 & 15847 of 2017, 20572 of 2016 and 20971 of 2017 Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.
2. The respective lands of the petitioners herein have been acquired for formation of KK Nagar Extension Scheme in the year 1971.
The first respondent had approved the draft notification under Section 4 of the Land Acquisition Act(hereinafter called as 'the Act') in GO.Rt.No.124 Housing dated 08.05.1975 and published and notified the same in the notification No.II (2) / Hou/ 1861/75 at pages 1 to 25 of supplement to part II Section 2 of the Tamil Nadu Government Gazattee dated 11.06.1975 and declaration made under Section 6 of the Land Acquisition Act as published in the Tamil Nadu Government Gazattee in GO.Ms.No.993 dated 07.06.1978. All the petitioners had challenged the acquisition proceedings and the same had been dismissed. In fact, all the petitioners went upto the Hon'ble Supreme Court of India in SLP.Nos.3878 of 2007, 7258 of 2007 and failed. In fact, they failed to challenge the award passed in Award No.1 of 1997 dated 31.10.1997. These writ petitions have been filed after enactment of new Act i.e. Right to Fair Compensation and Transparency in 5/14 https://www.mhc.tn.gov.in/judis/ WP.Nos.296 to 305 of 2018, 14921 & 15847 of 2017, 20572 of 2016 and 20971 of 2017 Land Acquisition, Rehabilitation and Resettlement Act, 2013 on the above said remarks. The learned counsel for the petitioners in WP.Nos.14921 of 2017 submitted that the entire compensation amount have been deposited only after the new Act i.e. Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 came into force and therefore the entire land acquisition proceedings have lapsed.
3. The respondents produced files and revealed that the possession of the land have already been taken over and handed over to the requisition body as early as on 06.05.1998. Insofar as the possession is concerned, revealed that Award No.1 of 1997 has been passed on 31.10.1997.
Thereafter, the entire award amount has been deposited under work deposit in the Government account. As cases were pending against the land acquisition proceedings, the possession of the land could not have been taken in time. Therefore, the compensation kept in work deposit could not be transferred and remitted to the civil court deposit. After disposal of the writ appeals filed by the petitioners on 13.09.2006 and 20.11.2006, the physical possession has been taken over and handed over to the requisition 6/14 https://www.mhc.tn.gov.in/judis/ WP.Nos.296 to 305 of 2018, 14921 & 15847 of 2017, 20572 of 2016 and 20971 of 2017 body on 22.12.2006. After dismissal of the SLP before the Hon'ble Supreme Court of India, the compensation amount which were kept in work deposit said to have been lapsed and revival of the lapsed deposit could not be carried out for the reason of pendency of the SLP cases. Thereafter, the requisition body have provided fresh funds for depositing the compensation and accordingly, on 06.08.2014 deposited in the Sub Court, Poonamallee being the compensation amount payable to the petitioners as contemplated under Sections 30 and 31 of the Land Acquisition Act. Therefore, all the petitioners failed to fulfill the twin conditions to attract the provision under Section 24 (2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013. That apart, the petitioners have already challenged the land acquisition proceedings and the present writ petitions have been filed only on the above said two grounds and also now failed to prove the same. Therefore, it is nothing but relitigation.
4. The grounds raised by the petitioners in these Writ Petitions have already been settled by the Hon'ble Supreme Court of India in the 7/14 https://www.mhc.tn.gov.in/judis/ WP.Nos.296 to 305 of 2018, 14921 & 15847 of 2017, 20572 of 2016 and 20971 of 2017 judgment reported in (2020) 8 SCC 129 in the case of Indore Development Authority Vs. Manoharlal and ors etc., which held as follows :-
“366. In view of the aforesaid discussion, we answer the questions as under:
1. Under the provisions of Section 24(1)(a) in case the award is not made as on 1.1.2014 the date of commencement of Act of 2013, there is no lapse of proceedings. Compensation has to be determined under the provisions of Act of 2013.
2. In case the award has been passed within the window period of five years excluding the period covered by an interim order of the court, then proceedings shall continue as provided under Section 24(1)(b) of the Act of 2013 under the Act of 1894 as if it has not been repealed.
3. The word or used in Section 24(2) between possession and compensation has to be read as nor or as and. The deemed lapse of land acquisition proceedings under Section 24(2) of the Act of 2013 takes place where due to inaction of authorities for five years or more prior to commencement of the said Act, the possession of land has not been taken nor compensation has been paid.8/14
https://www.mhc.tn.gov.in/judis/ WP.Nos.296 to 305 of 2018, 14921 & 15847 of 2017, 20572 of 2016 and 20971 of 2017 In other words, in case possession has been taken, compensation has not been paid then there is no lapse. Similarly, if compensation has been paid, possession has not been taken then there is no lapse.
4. The expression 'paid' in the main part of Section 24(2) of the Act of 2013 does not include a deposit of compensation in court. The consequence of non-deposit is provided in proviso to Section 24(2) in case it has not been deposited with respect to majority of land holdings then all beneficiaries (landowners) as on the date of notification for land acquisition under Section 4 of the Act of 1894 shall be entitled to compensation in accordance with the provisions of the Act of 2013. In case the obligation under Section 31 of the Land Acquisition Act of 1894 has not been fulfilled, interest under Section 34 of the said Act can be granted. Non-deposit of compensation (in court) does not result in the lapse of land acquisition proceedings. In case of non- deposit with respect to the majority of holdings for five years or more, compensation under the Act of 2013 has to be paid to the "landowners" as on the date of notification for land acquisition under 9/14 https://www.mhc.tn.gov.in/judis/ WP.Nos.296 to 305 of 2018, 14921 & 15847 of 2017, 20572 of 2016 and 20971 of 2017 Section 4 of the Act of 1894.
5. In case a person has been tendered the compensation as provided under Section 31(1) of the Act of 1894, it is not open to him to claim that acquisition has lapsed under Section 24(2) due to non-payment or non-deposit of compensation in court. The obligation to pay is complete by tendering the amount under Section 31(1). Land owners who had refused to accept compensation or who sought reference for higher compensation, cannot claim that the acquisition proceedings had lapsed under Section 24(2) of the Act of 2013.
6. The proviso to Section 24(2) of the Act of 2013 is to be treated as part of Section 24(2) not part of Section 24(1)(b).
7. The mode of taking possession under the Act of 1894 and as contemplated under Section 24(2) is by drawing of inquest report/ memorandum. Once award has been passed on taking possession under Section 16 of the Act of 1894, the land vests in State there is no divesting provided under Section 24(2) of the Act of 2013, as once possession has been taken there is no lapse under Section 24(2).
10/14https://www.mhc.tn.gov.in/judis/ WP.Nos.296 to 305 of 2018, 14921 & 15847 of 2017, 20572 of 2016 and 20971 of 2017
8. The provisions of Section 24(2) providing for a deemed lapse of proceedings are applicable in case authorities have failed due to their inaction to take possession and pay compensation for five years or more before the Act of 2013 came into force, in a proceeding for land acquisition pending with concerned authority as on 1.1.2014. The period of subsistence of interim orders passed by court has to be excluded in the computation of five years.
9. Section 24(2) of the Act of 2013 does not give rise to new cause of action to question the legality of concluded proceedings of land acquisition. Section 24 applies to a proceeding pending on the date of enforcement of the Act of 2013, i.e., 1.1.2014. It does not revive stale and time- barred claims and does not reopen concluded proceedings nor allow landowners to question the legality of mode of taking possession to reopen proceedings or mode of deposit of compensation in the treasury instead of court to invalidate acquisition.” 11/14 https://www.mhc.tn.gov.in/judis/ WP.Nos.296 to 305 of 2018, 14921 & 15847 of 2017, 20572 of 2016 and 20971 of 2017
5. The Hon'ble Supreme Court of India settled all proposition of law in the above judgment including the grounds raised by the petitioners.
That apart, the acquisition proceedings have been completed and the subject land was taken over by the government and the same was handed over to the requisition body. Further the requisition body also deposited the compensation as awarded by the Land Acquisition Officer. Therefore, the petitioners failed to satisfy the twin requirements under Section 24 (2) of the New Act, i.e., the physical possession of the land was not taken and the compensation has not been paid/tendered/deposited in accordance with law.
In view of the dictum laid down by the Hon'ble Supreme Court of India, the issues raised by the petitioners were settled and therefore, the acquisition proceedings have not been lapsed by operation of law under Section 24 (2) of the new Act i.e., Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013. In view of the settled position of law, the writ petitions are devoid of merits and liable to be dismissed.
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6. Accordingly, all the writ petitions are dismissed. Consequently, connected miscellaneous petitions are closed. No order as to costs.
04.10.2021 lok Index:Yes/No Internet:Yes/No Speaking/Non speaking 13/14 https://www.mhc.tn.gov.in/judis/ WP.Nos.296 to 305 of 2018, 14921 & 15847 of 2017, 20572 of 2016 and 20971 of 2017 G.K.ILANTHIRAIYAN,J.
lok To
1.The Principal Secretary to Government, Government of Tamil Nadu, Housing & Urban Development Department, Secretariat, Chennai 600 009
2.The Chairman & Managing Director, Tamil Nadu Housing Board, 493, Anna Salai, Nandanam, Chennai 600 035
3.The Special Tahsildar, Land Acquisition – IV, Tamil Nadu Housing Board Scheme, Nandanam, Chennai 600 035 WP.Nos.296 to 305 of 2018, 14921 & 15847 of 2017, 20572 of 2016 and 20971 of 2017 04.10.2021 14/14 https://www.mhc.tn.gov.in/judis/