Karnataka High Court
Executive Engineer (Elec) vs The Special Land Acquisition Officer on 2 April, 2009
Bench: K.L.Manjunath, Jawad Rahim
MFE §\?<::.5944_i'2ZO08 Cf?! MFA CROP; NO.7C%1f23008 : 1 2 IR' TEE H183 CGURT 015* KARHATAKA cmcurr BENCH AT DHARWABf:~~~~--".'_:"» I>A'1*:«::3 THIS THE 2ND DAY vzw Ap12£:;:g(}£}:§:§ _ T 1 L 9R$sEfi% ;7 ' $33 I+Ifih¥'BLE %V A % V L A mm §§QR*'B§.Ef Vt1A215;I-{I311 Iv§_§iS{)EL_LANE{§)I._}'S F,§RS;{Z€*sE§P'fi;Ai:.F3;§§;::;E;$.9%»4/2008 {LAC} ::z:;§{;w:._§;_;§. ;js:'{)~.V.'ZC; 1 / 2008 In }s!£.i';%*'.-.33: : % BET_xgvEE:¢":~v .
' ' . E§;se£:ui:ive"%-Engi11ekéf"(E130) » 511. €95 SS.I§i§fis:on, " '§é:',T:>,'*:f',V§;:;.;,.%v fE5i§;¢.£1'iC Grid, 'KaI#.var'i"%:>a€i:=, V §~1u.b1s.._VL~ ...AZF"PELLANT 1332' Sri... «:B.S.}{a}::1awtT::, Advocate} MVm:A"i1> :
VT " Th6: Speciai Land Acquisition {3f3'iCer and ASSiSt€L{1i COI11I3fiiSSiOI1€I', fihazwad .
MFA No.5944f20{}8 CZW MFA CROB NO.'701;'2008
2. Baskarsab Rajesab Th.attimani, at: Gepankoppa, Gopankoppa Post, i~iubm:a1uk, Dhazwad [)ist1"1c:1:. T A. j} . .E%E;SP{i}NI;3.§_§N?.§:3 (By Sri. K,TB.Az:1hyapa;<, Ami;%%Qov%:.%%gavoca»:.é R11; 3 Sri. Mahabaleshwar 85 (}.B.]F'Iax%:_alta-I Mi/. H3.f€II}£i1f.h§ for R2'}._ " ' This mis<:c:ilaI1eou;s' appeal" is flied under Section 54(1) of the_L:a1j1'c}. A¢c:11is'i$:i(3i:;,.";'31ct against the judgment and-.aaw_ar<i c£;at§¢:1 .1f);{,)V.1_V.20%3»8 pasasé in LAC No.6/2001 can £115 'of t}'1§:*v.i A1<i{(1ii':j011a1 Civil Judge (SI'.D13.}, E:ii.1E§__1«i§ paijtly"-aE1i<j1i3_ii'3g"'f€3taE:'1'efe1*en:::e petition for exihancritd »:;3I;:zg;ig:z1sati:)z1;v_' ..
In M.§iA..._ Ciroh 'E5J{>';'5f(}:.41':}'-fé'{}(38 R * EEa:§;%;a1}:éaE.": :'%.a}e$ab 'ff"zat1ii12:a:':i .,..APPE:"§LLA1'€'1' "' § Sr? M: }"~%1'E.i.:, Acivgcaze} Am) .. '}.'I"::%._f<Ze§§e(:z:t.iv:2 Eirnginaar, ' iT"{.=_::3sA SS Bivisifiii, P»';P'}'C.§L, E§€C§I'.§¢';"8.3. Grid, . Roafi, Hum. ..,RES¥'ONDE:§\E'I' E»:1F'{% N0,5944/RG08 C';'W MFA CEQGB N("_}.'?O1/22038 .',2:
.x}.
This MFA C'«:>ss_. Gb_§(":Cf.i€,}I} its iilezi undar Order 41 Fiuki '22 of CPC if} modify The judgniaxlt and awaréfdlated 3<m1.;2<>08 passed :33; the I A_ddi_t.i<ma1 C:i2z§1._V';J,i1'=:1ge (Senior Division) Hubii in LAC No.6;',:2f.)Q cer1s<&:q1_2ent.1y afiaw the claim of cr0ss--objc:r:i:91* Aifzvvhteriiys of 1'c:qu.ri:stE made in 1'efe1'e11c6 a;)p1icati0n__a_jwi alimv 'th:*:':_A crass 0bj<?ct.ior:s; in the interast :>i?ju.s4tic:e': 8.fiCi"f5§q1/ii't§f_.AvV V' 'aim MFA and MFA cross (A::4i3jc§cti0r1s ¢_§}.;3r1i:3'gnc{ii--~fér, h€a.1"i3;1g this day, MANLIUNATH, J, *d€ii \2'::::f¢d.= the V * fellowing:
~'?1r1'i':::.arid»*cra$s~sE;jec1:§011 arim Gui; of the j1__'zs:1g:19:<é:z"i"I,4_ a::1(i $5¥a:,a_:*<1%V'T;3;é:=:,sed by the E Ad€iit.i::>:1aE (f.1iVi_1 Judge ($'§L1f"«...!iVT}1*:.}V,: £11 LAC N€_),€3/:2£){} E. ciaiieeé iéfifil ;}a%: i*:,:(¢;1i§s .__;zi;}Q8 ,; ' -as-herein t._1*f;€ }2(-:fer*eig1c:e {".';{>m*t., 'i1i':{'i€i' _ "§?s<%:€t:*£it§"fi i.§§A' sgzffhe Lanci Acqu§.si.*{iQ1} Act, E513 (£r:~:ter::1%1:e:<:i ':E7gé%I11a_::*}{é;r§i*'%;ait.;e of {hit izmci a(:q1_1iré:(1 by ma Spfieiai. Lanfi _ A+:::q1.1is§i'i3n {)f§§:::-':r and thfi Amisfant V€:'§0i'11::1is$ie:::1e1g Eiharwaé its an axtent 4 acres }; gzmtas Eanéi £3': Naéijag/4+:~§A cf Qnspazzlakéippa Vifiage, Eiifizsii, at firm ram 0? f€fs..9,{Z?G{3/» par gunta. Being a.g;gri€;v'e{i E33: £4133 dét'.em;:i.r:.afé£:n 9f the market V3113: by 45/ xvwg No.::;944/2008 C325! MFA <:1I2o§--3 NO,'?G}f2008 : 4 : the Rfift3I'(':I1Cfi Court, the a_cqL1iri11g hedy has cGm¢.__up in this appeal on the ground that the d¢3t6:r111iI1ati_0§!:"'t1:1e market Value is on the highez' side.
fi.1r3{i by the landownér, who IOS'{.-'fZ1'}.6- 2 that the market. vaiue <1:-:'ser'17;i'»i}:;.é.uA3,V'A' 2 "lourt. is an we lower sidfi:.L:'f§'hcr<§f£)1's2,hV and Gregg Gbjectivzm arz:jAta.k=ef3' ?';V§ii"g.<j:fi3:1v5:":b.'
2. It is not in c§is}j:{1_1t€:"i:Eia§:.._LtEi¢.,}aI1d in questian was ziotifiraféis' 1,1f§Ar:Ier"'«.ajT"- p1'é:1'i111ii1a1*y notification dated ]_4.(}SV§.19:9_2' ts:> power mceivmg station. An awaixi wgés 'pasis-:eti=_ by-"' the S-peciai Land Acquisitiofl O'f'f'i"E:e;*-%,012~ A.13.(;i9;"i"§94 determining the market; value aft' rate cf Rs,2:2,CiOO/- per acre. The }and 0xx34ner,.fiI;e@:1E 'an application to send a reference to the ARefefeV;§.Ai:@ Co11r£ under Section 18 of the Act to :Eet§:mnin.¢ tha market Velma of the Land. Since thé said .. _..aéppZ:'1Cati<3n was not censidered, an an appiicatieriz. fiieié by thfi iami owner tmder Secrion 18{3){¥'2§; an E}I'{ifiI' was 54 MFA I*£0;594:*§;'20{}8 cgw I~éiFA. C".ROi~§ NO.'?Cs1f120€.}8 : 5 : passad by %":";_<~: Civil Ccmrf: to stand a r€f<:~3rem:e: to tE;é'*.(3ivi} f'e:::urt.. Ac<::0rd§,r1g1y, the, E11€?1.'{.{'.{EZ" was 1"'€'3f€"E'I'€d ;E:z:.- ._tf:V1¢ ' Ccmrf. uzxcficér Secifizm 38 cf the .i.;23_n£i Acq§:iS?1jiC:f§' Aci i'rs_._ ' LAC: N:">.fi,!'2£":i.} 3 .
3. }i%€t§m'*e me Re§'«5:1"é:§1::r:;éi'~--A£;7:c>2.,1:1"E:,. '$1¢"v_;;3;i*11*£t;i€s'Vt,s:e::"é' £"fip1."€f§€1i"1f6d afld evitimjzce 2$é;s* éi;?.<§<5' -- :*e5:co1'fi =s:<:L'A"O:1 behalf cf the, claimant: thraaf. Axvim6SseAsf"-- exatzlixzed as P.\KIs¢I In tthéji: <:}:sii11;"::it.'.i_rt3,1_i_.§;§1 L1p<::n. EXS.P.1 ta P, 14 "{§1?r[3r3§:11aif?:{:;f'""1:§;€ ré$;1:c;:iden§4s, no @133 evicianzse was 363; in 3.11:1 _'<;*';:.?,:g">w§;-' 01' the award was marked as
3.9 ':f§."hz:é' .,§s3€;:§'e§F_:1':t:&?: €f§€:t2*;*'€,, afizar €3{)I1S§(i€1'i.}"Eg the J V' . <i"{é{§:.11.;*;€:§.:=t§3 pr{§éi%'::'r;;:%céd by fhfi parties, §'8.i8f:€.T1 the felimvizxg gT;::5i1*2 ..§{:r:;" £3 "f;:<31*:§;it1s::'a.fi:>1"1:
f' ',3; .f7WE:m*€§'1e:* :_;:&;_e ;3€:t.i1:§_z;n:=:r preveg that filé " ,_r§:ar§:'et '§?'&I?..1f.', fi:>§ed by the S€£.~A,if). i3 §'§:1;31'e:>@er ami ir:3<§€:q2_1at:6:'?
£2. 1%? §.";.s'::i'.hr:--*;1" he *§':.:_ri:}':er ;>rc:3'ir'€$ mat. "£16 is .e,t":t§f.E<=:<71 far the €:n'ir1_an::&ci c0mpe;1sa!:.i<m as:
$:313zgE'":':i.'? "
N. MFA i'-§0.;';'::§4-4/2008 C/W MFA CRGE3 i'¥O.'.701;'2O{)8 After hearing, point 110.1 is held in tha poirtzt nevi; partiy in aifimaafivee reference was allowed det€:m1in§.flg"th§ bf Land 3Cq1:1iI'€d at the raise Qf ' ether consequantial beI1e{E§is"':;:;v;§§'*c0fl£e1n§ia%E*dVV'Vfi%id6; the Lagnd Acquisition Act. pmsént appeal 311:1 CFGSS
4. Mr, §E'{z;:::<£11 ;2t.e,:=A__§,e2§;§'1i€d«..{§§§i;:11$§ifA{fir the appeliam has appeal Hlemo. During the c01§f--:..~'g af he has raised the following ' V n A .
W: "the %%%% éappncmion rm: for referfince 9:1 is barred by Eimitatiéon;
"' 4 {:ii_) {ha refererzoe Sent, by the Lanai AA A<:q1.1iSit,ir>r; {)f§i€:er E0 the reference Gaul': is aiso AA barreci by Ii3Ili£€3.ti(}}'}.; and §fi/ :~.z;:«';x §'$o.:3'£%é':% ggaoa C,/W mg 03:35 NG.?G3f2€i208 {iii} the (§f:2'E.€i§'fi'1i7[1é§.'f§{}?} <1-f 1:116: market. vaiue at the £31.16: 0!' I%€sJé3,(}i.':i)/~ per gtgma is a1*E;;%:f1"a7§:£Lj"ai';{i *£.vt,:-*i1i'.Thc>11t'. a;:>;31icatio1"1 of mirad and nan~{iQi1Si;:i§3}'2:f.i[:}iji at' oral ami t:i0c:_1ment.aI'y part:ie5a A 9 9 . A' b 5, Mr. F.VPati.}_, {;0z11"isé1j crass ()bj€(':iTQ}i' ttantends t.§1;i§":i'.E1_c: Vzfiiééd by the apgaeilants <:::>uI1sé2£ V$;1"<':V 'V__11i1t.€:éf1a:b§_é-g ._ because thfé a;3§)3ica'£'§t:§;:$s;s>x%rE§iE:$"{ i'Eff€:r€:1CtéV»V2¥"é_$ flied wiI:hi11 90 dayfi f:<*c2m §';§f.2:=,%' §iz~1?Si¢ 55$"-.;*e{:éi§:»f" :1?" the: award noticé anfl 'tim :'<=:fi:zre:"1-(:6: was 361$". }i%1:.1}'E§'g,.E§iI"}T. {E} the ("§i:'s::(:t;i011 Qf the Civié " = A ;>_t.Z:§'1(i._€31' SA€i7c:i:'..%;-:.::*1"1§§{3}{b) 0f the Land A(1}1.iiSiE.i{}1"}. Act é«:I"§_€i [_g>;f¢i.{zAn1cis were not :..:I'g6:d by the appeliam; befdre_1i¥.;»ié_7Rei2%re1}ce C01m;, and widen 011:3': the referré:-jgzafisfz has 'Q6611 Sent ufldtii' Seciian. 18 by fhaf': Land }%.§:f{f;::isif§{>r1 ffifffizter to the Ctivii C0131': pt.::'s":,1aI1'£: to $16 K _ __e:Zire<:tix::~:2 of the Civil Eiourt. sands? Sectiazz }8(;3}{b} 0:' 83::
Azzt, {£15 amzzeilant is <a$t:;pp€€1 f':*<m1 raiging SE.ZCI."§ .<<«' fxééflfi N{:,594é/2008 Cm' SVEFEE C'3R()E3 :~z:':>.7<>:f;2z:>08 : 8 : <:0nt.enti.0n. According E13 him, Whéil}. the app1iCa;:'?k3 I1 0f the resp012de:m. was barreci by E.§.n1iI,a1:i0§}__ Q§'€I; £13? ?(':f(':i"'6I1C€ was also bargsed by }§n1it;a.t.icn:1, the apgaellam; ta Challenga praceedingsg v:§1T.E1ouE: dmng. $9, raige: Sifiilh 3 §'€>1:n<f; fime hit.
by the: {3:"*i13£'.ip1$S of .jz;etZiE§£itQAz;v Scxiér as this: tifizrd p0i.n,t.AV§*s that the {3E'0S§',.. of3§e<:mr is" fit}? as 'E._E'1{: S316 ci€e<1V'-g_3rQ:§11{}€:¥:EV {%'§::;_i.f51é:1:1ts W'€I'€i? net. c:€:1'1$i.cE€:r€(i "by; $25: Hfiiéfiwfimcfi Cj'3:i>i'irf§;,»-"§'E':6:":»:'§2}:*$, ha req1.1€:s'{.s the $0111? :0 di,s_§m_§ss:a1 :I:é:a.}3p£:a.1 am} aiiow $15: cross <;:sbje,<:t.ions. ~:f";;'~+E§i«Qi?§_:3_,g heargi 1ih<=: cmxzzsei fer {ha parties, *:h"i.s "£7§(.ié';;:r?{r 3?_:é:é;;_ E) exaxninez as 11:} M (;5.) whether the 3_*ef€1'ss:n<:€: sarzaz... f::j,{ the Land Ac{;:.1i:~§§f{.i_{}r: ()ff'icer to the Reftzrence _;:é:2':«22'Ei pairs"-:z::3;r:'£_. ti} thfi €1iz"{?:::ti_»:>:1 sf 1:116: éifixgii Court, is gharzwi by }§2:::if{.a*;é:}:":; ami {ii} aarézaiher {be c:iet.::~=::m3§,:V1atis:2§: at' the ::;a:'*§~:'&€. Szahzg £3 jififif. arzci. pr::>§.>s::;"? 4:'?
MFA 2"-§€:a,:3'}%4f§3Q08 {HW Miilfi. Ci-SOB NO.7'O1;'2£0{}8 :9':
7. Scxfiar as point :10. I. is concerned, ieameci c(:>1ms;e'I far the appeiizargt dzxzs 11:15 I'5:fi'm'en::e zxras saint 3633;' the: .3T..,=a1s.<1 ffjifictex;
{}¥!1"$1 £9.11? '(.23 the (i§1"6:c?.ian i$;S1:e;fi. s:>ft?1e AC1: bf; the {Evil Ci'i<>:V_iz*1q 'i:tV_>EFJIié§t:.. 'iéiated"L' 24,02. 1998. If 2,: Vre:;fere:1<t:?i.. ' i:-1%' Land Ac{.{:.1i.si1"ion Officer p1:i:'$?.f;:'m1: E;{§' t1:jA§:V:_{>r§:i':;*r passed by the PI'i1'1cip::~31 (..:i_xgi3:f§'Js«;1_dg<i; ;.}*'i::~..Misc:. 390.27/1997 and as the the said Order by fi.ling :, a1«".z ' uncller law, it is 11101:, perIn§ssi1:31:§% f;31' fi_'1§§2'.'.s3p;::3:&:w1iz11'1i: tr) raise such c0_nt,€mion in 3 ré::fo::r%:::2é: 1.itids3:r___$e::fj0I1 18 ofthast AC1: '.E.'h&2I'ei'9r6:, goim, ' :1fs::3_.,1 is a§1*:"-:é:e£}% against the appcsziiant.
8; as 11116 second point is concerned, b()'{}.'1 the AAa:}peIi;;f:t and the {tm$s~<>hj€zr:1isr am nzgt: satisfifid with ' 2V_f.§';3Ati€t§m1én3t§an of the zzlarket. value' 9; We have: p€:m$ed the order pasSed by the Raferzénce (".f--oI.__1rtT. 'I'}1e Reférence 0021?: wifhazxi <"*/ §x§§*"A Nv:>.:"§944;'f2Q€}8 CKW MFA CROB NC).".7{}1;'2OO8 : Ii) ;
cz:)n$iTdt:ring the exdcience a.d<:iuCe<?1 by the :'3r;~:2fl1i;s:f cm the g'o1.m(,! that ::}aimz:2.11t.$ have prod.1;:£%i@'.3§ 9» fhI'(}1,I.gh P.W..3, has c1et.enninc:é%,i there is my application of =:ra,_i}r1d 'bj,i fji3¢. in arriving at the said <:c311 <§j9'?}"a2V'§'1"orV1_; éfiéi egéidence 0f the parties are the d()CU.IIlt'3I"1'CS preduced by the: claim-agxiits considered. In the <;a§;_t4.;' 'bijiiéian that the order passaq to be set aside, the Igzatfégf to the Refcszreraca Court for frash (T"("}1'.hg'§:i€§€:%"é'§§€{_;!}'V1.;3V,'. rrsgard tr; detsmaination Of 1:z;3.§3}{%ii:Ava11::%§{;f the Lfmci.
A " ~ 1,_§I);~i.i3 ffh.,$ F€§3._1}f., the a_pp<;=:a}. is aiioweci in 333:1... 'T116 isrcif-. :* pa:§é§ji::i'T1'b}.? 'die Reihrenca Ciouft. is hereby' set aside;
The" is remanéied to the Reference (1013: :0 Q} :%fe{:é;131si§i:é:r {he issue afregsh by proviciing reasmnable ' §§;x>;:»0rtL111i':.}; to b(.}t.§"I the pazfies. The appaiiant. is; net:
pertnétteci to raiisrs the gmurzd Qf Limitation as the same {V MFA No.5<34«r; /2068 Cygw MFEX {,'.}"€2{)B NC).'?'Q§;i20(§8 : 11 : has been concizflxciad, 3'11 View of the a11owingg:_:":3f'%~.._the appeal, crass ebjectien is also disposed ef. ' In View of the order {zxf re;I:.a.11d, t:?f1%é3"'¢é;i1fi"feé%A.pe2id by the CI'OSE§-0?3_}€C3;t:)I' as wall this orgieared no be refunded. S3X ';;1onT}isV_timé for ' the Refererace Court {.9 adj1:1£1é_c§a_té 'the mlaitm" 0:51 naeriigs.