Delhi District Court
Satbir vs Union Of India on 9 September, 2013
IN THE COURT OF SH. ALOK AGARWAL, ADDITIONAL DISTRICT JUDGE:
DWARKA COURTS: NEW DELHI.
LAC. No. 92/11
Village : Dichaon Kalan
Award No. : 10/0809
In the matter of:
Satbir
S/o Sh. Dhannu
R/o Village & PO Dichaon Kalan,
New Delhi.
...Petitioner
Versus
1. Union of India
(Through Land Acquisition Collector)
SouthWest District, Kapashera,
New Delhi.
2. Delhi Development Authority
(Through its Vice Chairman)ss
Vikas Sadan, I.N.A Market
Delhi.
...Respondents
Filed on : 20.10.2011
Reserved on : 02.09.2013
Decided on :09.09.2013
LAC No: 92/11 1 D.O.O.09.09.2013
J U D G M E N T :
1. This is a reference under Section 18 of the Land Acquisition Act, 1894.
2. Vide a notification under Section 4 of LA Act dated 07.04.2006 and declaration under Section 6 of LA Act dated 04.04.2007, 407 Bighas 19 Biswas of land forming part of village Dichaon Kalan was notified for acquisition for a public purpose namely, construction of 100 mtr. wide road under Planned Development of Delhi.
3. The Petitioner was the bhumidar of a piece of the acquired lands as mentioned in statement under Section 19 of LA Act which is extracted below: Item Name of Petitioner Field No. Total Area Share Kind No. Bigha Biswa of soil 53 Satbir Singh S/o Dhannu 120// 403 1/3rd share 22/2 125// 107 2/2 510 212 do Kitte2 120//11 408 1/9th share 20/1 118 21/2 004 Kitte3 610 LAC No: 92/11 2 D.O.O.09.09.2013 As per the statement, date of taking over of possession was 16.04.2010.
4. For determining the market value of the land with reference to the date of notification under Section 4 of L.A. Act, the collector relied upon the indicative price fixed by Govt. of NCT of Delhi for agricultural land in Delhi @ Rs. 17,58,400/ per acre as conveyed by the Dy. Secretary ( L.A) Land Building department vide letter No. F9 (20)/80/L & B/LA/6720 dated 30.08.2005. Therefore, market value of the land under acquisition was determined @ Rs. 17,58,400/ per acre or Rs. 3,66,333.33/ per bigha.
5. Aggrieved by market value of their land as determined by the collector, petitioner has filed the present reference petition for enhancement of compensation.
6. The petitioner claimed that the Collector has erred in not taking into consideration the potential value of the acquired land which is situated near the village Nangli Sekrawati which is an industrial area and the acquired land is eminently suited for industrial purposes and has valued the land on the basis of agricultural land.
7. The petitioner further claimed that at the time of assessing the market value of acquired land, village Dichaon Kala formed part of the LAC No: 92/11 3 D.O.O.09.09.2013 village Najafgarh which is the main commercial center of the entire rural areas.
8. The next contention of the petitioner is that LAC has assessed the market value of the land on the basis of Govt. notification which does not reflect the true market value of the acquired land due to its unique feature as regards its locations, potentialities and existing advantages. It was claimed that all public utilities and facilities like electricity, transport, hospitals, schools & sports stadium were available in Najafgarh, prior to the issuance of notification under Section 4, LA Act.
9. The petitioner has further averred that there are building activities near the adjoining to the acquired land and a number of residential colonies have come up in existence near the acquired land.
10. The petitioner has contended that LAC has also not taken into consideration the factum of sale of commercial plots in open auction by DDA in the Dwarka Project which is just adjoining the acquired land and that LAC has not assessed the fair market value of the acquired land and that land in other part of Delhi acquired for Metro Project has been assessed as commercial and has been awarded compensation at the rate of more than Rs. 16,000/ per sq. yds.
11. It is further claimed by the petitioner that acquired land is levelled land and is not having any pits and therefore acquisition of the land have deprived the petitioner from the better fruits of the land as LAC No: 92/11 4 D.O.O.09.09.2013 adjoining of the land almost fully developed and that in the open market, the value of the acquired land is more than @ Rs. 50,000/ per square meter.
12. It is further claimed by the petitioner that LAC has also not assessed the damages of the crops suffered by the petitioner and that LAC has also not assessed the compensation of the land of the petitioner as per provision of Land Acquisition Act and the interest has not been paid to the petitioner while the petitioner is legally entitled for 15% interest on the total amount from the date of taking over the possession till the passing of the award.
13. It is further contended by petitioner that award of LAC is erroneous as the same has not been passed within the stipulated period of time.
14. The petitioner claimed compensation at the rate of Rs. 50,000/ per square meter, solatium at the rate of 30% and the interest as per provisions of Land Acquisition Act and other benefits as per provisions of law.
15. On notice being issued to respondents i.e. Union of India and DDA, they have filed their written statements opposing any enhancement of compensation. They have claimed that the LAC has assessed the market value at just and reasonable rates.
16. On pleadings of the parties, the following issues were settled: LAC No: 92/11 5 D.O.O.09.09.2013
1. What was the market value of the land in question at the time of notification under Section 4 of LA Act? Onus on parties.
2. Relief.
17. In support of its claim, petitioner has examined five witnesses and thereafter, Ld. Counsel for the petitioner has tendered certified copy of statement of Shri Jagdish S/o Sh. Ravi Dutt, statement of Shri Sahab Singh S/o Shri Ram Nath, Statement of Shri Ram Phool S/o Shri Chandagi Ram, Statement of Shri Dharma Pal S/o Shri Shri Ram Kala. Ld. Counsel for the petitioner also tendered certified copies of the statement of Sube Singh S/o Jagan as recorded in LAC No. 137/11 titled as Rati Bhan & Ors Vs. UOI, in evidence.
18. PW1 is petitioner Satbir himself.
19. Petitioner has examined PW2 Sh. Kiran Thapliyal, UDC, office of Sub Registrar9, Kapashera, New Delhi has proved the sale deed dated 17.03.2006 as Ex.PW2/1, sale deed dated 26.07.2006 as Ex.PW2/2, sale deed dated 08.03.2007 as Ex.PW2/3, sale deed dated 12.04.2005 as Ex.PW2/4 and sale deed dated 12.04.2005 as Ex.PW2/5.
20. Petitioner has examined Sh. Naresh Kumar, L & DO Office, Nirman Bhawan, New Delhi as PW3. He has proved the schedule of market rate issued by the Ministry of Urban Affairs and Employment, Department of Urban Development vide notification No. J22011/4/95 LD dated 16.04.99 as Ex.PW3/A. LAC No: 92/11 6 D.O.O.09.09.2013
21. PW4 Amit Kumar Yadav, Patwari from Land and Building Department, ITO Vikas Bhawan, New Delhi as PW4. He has proved attested copy of fixation of minimum price of agricultural land in Union Territory of Delhi w.e.f 03.05.1990 to 24.01.2008 as Ex.PW4/A collectively.
22. PW5 Sh. Yogender Kumar, VLW, BDO Office, Najafgarh has proved the allocation of land for construction of mini sewage treatment plant in rural village Dhicaon Kaln as Ex.PW5/A.
23. On behalf of respondent UOI, it's counsel Sh. J.R. Mathur has tendered the award as Ex. R1. He also tendered photocopy of certified copies of some sale deeds of village Dichaon Kalan itself executed on 28.04.2005, 20.12.2005, 24.01.2006 and 03.03.2006 as Ex. R2 to R5 respectively.
24. Ld. Counsel for DDA has adopted the evidence adduced by Union of India.
25. I have heard Sh. B.D. Sharma, Advocate, appearing for petitioner, Sh. J.R. Mathur, Advocate for UOI, Sh. Arvind Gupta, Advocate for DDA and have perused the entire records. My findings on the issues are as under: ISSUE No. 1
26. All the evidence led by both sides has already been considered in the case of ' Rati Bhan & Ors. Vs. UOI & ors.' LAC No. 137/11 decided LAC No: 92/11 7 D.O.O.09.09.2013 on 29.08.2013. The land involved in the said case was also acquired by the same Award No. 10/0809 in pursuance of notification under Section 4 of the L A Act issued on 07.04.2006. Market value of the acquired land as the above date of notification under Section 4 of LA Act has been assessed Rs. 22.58 lacs per acre.
27. No evidence showing that the lands of petitioner are superior to the lands involved in the case of ' Rati Bhan & Ors. Vs. UOI & ors.' LAC No. 137/11 has been brought on record by the petitioner. Similarly no evidence showing that the lands of petitioner are inferior in any aspect than the land referred to in case of 'Rati Bhan & Ors. Vs. UOI & ors.' LAC No. 137/11' has been adduced by the respondents.
28. It is well settled that if a compensation amount is already fixed for a land then the same amount of compensation has to be given to the other land owners whose similarly placed land situated adjacent is acquired under the same notification. There is no new evidence to persuade the Court to take a different view in this reference.
29. Therefore, in the present reference market value of land in question shall be the same as was determined by this Court in the case of 'Rati Bhan & Ors. Vs. UOI & ors.' LAC No. 137/11. Petitioner is therefore entitled to market value @ Rs. 22.58 lacs per acre which means an increase of Rs. 5 lacs per acre or Rs. 1.04 lacs per bigha. He shall also be entitled to the other statutory benefits. Issue No. 1 & 2 are LAC No: 92/11 8 D.O.O.09.09.2013 decided accordingly.
30. Relief: In view of the above, accordingly, the petitioner is entitled to :
(i) Compensation @ Rs. 22.58 lacs per acre i.e. an increase of Rs. 5 lacs per acre or Rs. 1.04 lacs per bigha in respect of land and share as detailed in para 3.
(ii) Additional amount @ 12% per annum under Section 23 (1A) of the Land Acquisition Act, 1894 from the date of notification under Section 4 of the LA Act i.e. 07.04.2006 till the date of Award or date of taking possession of the land, whichever is earlier.
(iii) Solatium @ 30% on the enhanced compensation under Section 23 (2) of LA Act.
(iv) Interest @ 9% per annum for first year from date of possession and @ 15% per annum for subsequent period till compensation is paid to the petitioner or deposited in the court.
31. The reference is answered accordingly. Let a copy of the judgment be sent to the LAC(SW) for information and necessary action.
Let the compensation be calculated by LAC and disbursed to
LAC No: 92/11 9 D.O.O.09.09.2013
petitioner after deducting compensation already paid. Decree be
prepared in terms of judgment and file be consigned to record room.
Announced in the open Court
on 9th day of September, 2013 (ALOK AGARWAL)
ADDL. DISTRICT JUDGE
DWARKA COURTS: NEW DELHI
LAC No: 92/11 10 D.O.O.09.09.2013