Supreme Court - Daily Orders
Chandra Bhan (D) Thr.Lrs. vs Ghaziabad Dev.Authority . on 9 December, 2014
Author: Chief Justice
Bench: Chief Justice, Madan B. Lokur, A.K. Sikri
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 3712-3717 OF 2012
Chandra Bhan (D) Thr. Lrs. & Ors.etc. etc. ..Appellant(s)
Versus
Ghaziabad Dev. Authority & Ors. …Respondent (s)
WITH
CIVIL APPEAL NOS. 3726-3727 OF 2012, CIVIL APPEAL NOS. 3728-3729
OF 2012, CIVIL APPEAL NOS. 3730-3731 OF 2012, CIVIL APPEAL NO.
3732 OF 2012, CIVIL APPEAL NOS. 3733-3738 OF 2012, CIVIL APPEAL
NOS. 3739 OF 2012, CIVIL APPEAL NOS. 3740 OF 2012, CIVIL APPEAL
NOS. 3741-3742 OF 2012, CIVIL APPEAL NOS. 3743-3744 OF 2012,
CIVIL APPEAL NOS. 3745 OF 2012, CIVIL APPEAL NOS. 3746-3747 OF
2012, CIVIL APPEAL NOS. 3748 OF 2012, CIVIL APPEAL NOS. 3749-3750
OF 2012, CIVIL APPEAL NOS. 3751-3752 OF 2012, CIVIL APPEAL NOS.
3753-3754 OF 2012, CIVIL APPEAL NOS. 3755-3756 OF 2012,CIVIL
APPEAL NOS. 3757-3758 OF 2012, CIVIL APPEAL NOS. 3759-3760 OF
2012, CIVIL APPEAL NOS. 3761-3762 OF 2012, CIVIL APPEAL NOS. 3763
OF 2012, CIVIL APPEAL NOS. 3764-3765 OF 2012, CIVIL APPEAL NOS.
3766-3767 OF 2012, CIVIL APPEAL NOS. 3768-3769 OF 2012, CIVIL
APPEAL NOS. 3770 OF 2012, CIVIL APPEAL NOS. 3772-3773 OF 2012,
CIVIL APPEAL NOS. 3774-3775 OF 2012, CIVIL APPEAL NOS. 3776-3777
OF 2012, CIVIL APPEAL NOS. 3778-3779 OF 2012, CIVIL APPEAL NOS.
Signature Not Verified
Digitally signed by
3780-3781 OF 2012, CIVIL APPEAL NOS. 3782 OF 2012, CIVIL APPEAL
Charanjeet Kaur
Date: 2015.08.18
11:38:26 IST
Reason:
NOS. 3784 OF 2012, CIVIL APPEAL NOS. 3785-3786 OF 2012, CIVIL
APPEAL NOS. 3787 OF 2012, CIVIL APPEAL NOS. 3788-3789 OF 2012,
CIVIL APPEAL NOS. 3819-3821 OF 2012, CIVIL APPEAL NOS. 3829-3830
C.A. No. 3712-3717 of 2012 etc. etc. Page 1 of 32
OF 2012, CIVIL APPEAL NOS. 3831-3832 OF 2012, CIVIL APPEAL NOS.
3833 OF 2012, CIVIL APPEAL NOS. 3834 OF 2012, CIVIL APPEAL NOS.
3835-3836 OF 2012, CIVIL APPEAL NOS. 3837 OF 2012, CIVIL APPEAL
NOS. 3838-3839 OF 2012, CIVIL APPEAL NOS. 3841 OF 2012, CIVIL
APPEAL NOS. 3842 OF 2012, CIVIL APPEAL NOS. 3843 OF 2012, CIVIL
APPEAL NOS. 3844 OF 2012, CIVIL APPEAL NOS. 3845 OF 2012, CIVIL
APPEAL NOS. 3846-3847 OF 2012, CIVIL APPEAL NOS. 3849-3850 OF
2012, CIVIL APPEAL NOS. 3851-3852 OF 2012, CIVIL APPEAL NOS.
3853-3854 OF 2012, CIVIL APPEAL NOS. 3855-3856 OF 2012, CIVIL
APPEAL NOS. 3857 OF 2012, CIVIL APPEAL NOS. 3858-3859 OF 2012,
CIVIL APPEAL NOS. 3860 OF 2012, CIVIL APPEAL NOS. 3861-3862 OF
2012, CIVIL APPEAL NOS. 3863-3870 OF 2012, CIVIL APPEAL NOS.
3871-3872 OF 2012, CIVIL APPEAL NOS. 3873-3874 OF 2012, CIVIL
APPEAL NOS. 3875 OF 2012, CIVIL APPEAL NOS. 3876-3879 OF 2012,
CIVIL APPEAL NOS. 3880-3900 OF 2012, CIVIL APPEAL NOS. 3901-3902
OF 2012, CIVIL APPEAL NOS. 3903 OF 2012, CIVIL APPEAL NOS. 3904
OF 2012, CIVIL APPEAL NOS. 3917 OF 2012, CIVIL APPEAL NOS. 5381
OF 2014.
ORDER
1. In this batch of appeals, the appellants have claimed enhancement of the compensation awarded by the High Court by its judgment and order dated 1 st April, 2008 for the acquisition of their land. For convenience, we are taking into consideration the facts given in C.A. Nos.3712 -3717 of 2012 (appeals filed by Chandra Bhan).
2. On 16th August, 1988 a notification bearing No. 4913/11-5-88-72-LA/88 was issued under Section 4 of the Land Acquisition Act, 1894 (for short ‘the Act’) proposing to C.A. No. 3712-3717 of 2012 etc. etc. Page 2 of 32 acquire land in three villages namely Harsaon, Sadarpur and Dasna (Pargana Dasna) Tehsil and District Ghaziabad (Uttar Pradesh). The land was sought to be acquired for the construction and development of Sector 29, Govindpuram Avasiya Yojana of the Ghaziabad Development Authority (for short ‘the GDA’).
3. Subsequently, a notification bearing No. 5779/11- 5- 88- 72- LA/88 was issued under Section 6 of the Act on 3 rd October, 1988 declaring that the land was required for a public purpose and thereafter possession of the acquired land was taken by the State Government/GDA on 14th December, 1988.
4. In accordance with Section 11 of the Act, the Special Land Acquisition Officer (for short ‘SLAO’) passed a common award on 7th December, 1990 awarding compensation to the erstwhile owners of the acquired land as follows:-
Village Harsaon Rs. 100 per sq. yard.
Village Sadarpur Rs. 63.77 per sq. yard.
Village Dasna Rs. 71.43 per sq. yard.
5. In addition to the above, statutory benefits under Section 23 of the Act were given to the erstwhile land owners including solatium at 30% of the compensation amount and additional compensation at 12% thereof.
C.A. No. 3712-3717 of 2012 etc. etc. Page 3 of 32
6. Dissatisfied with the quantum of compensation awarded, the erstwhile land owners including Chandra Bhan, sought a reference before the Additional District Judge under Section 18 of the Act by an application dated 11th January, 1991. After taking into account the claims made by the erstwhile land owners, the Reference Court delivered its judgment on 22 nd December, 1999 in respect of village Harsaon fixing compensation at Rs. 163 per sq. yard and in addition thereto the statutory benefits were granted.
7. On 31st May, 2000 the Reference Court gave its judgment in respect of village Sadarpur and village Dasna and following the decision in respect of village Harsaon, compensation at Rs. 163 per sq. yard along with statutory benefits was granted to the claimants in these villages as well.
8. At this stage, it may be mentioned that the respondent - State had filed a written statement in the Reference Court on 20th June, 1992 in which it was stated that the claimant (Chandra Bhan) had accepted the award of the SLAO and had received the compensation without protest and as such, the reference was not maintainable and was liable to be dismissed.
9. Based on the pleadings, the Reference Court framed three issues namely:
C.A. No. 3712-3717 of 2012 etc. etc. Page 4 of 32
(i) Is the amount of compensation awarded by the Collector low? If yes, what is the correct market rate?
(ii) Is the reference case barred by limitation?
(iii) Which reliefs are the applicants entitled to get?
10. It will be seen that no issue was framed on the maintainability of the reference on the ground that the claimants had accepted the compensation without any protest.
11. Be that as it may, while arriving at the compensation of Rs. 163 per sq. yard, the Reference Court took the average of two sale deeds namely Exhibit 18C being a sale deed dated 23 rd August, 1988 for an area of 57 sq. yard at Rs. 298 per sq. yard and a second sale deed namely Exhibit 16A being a sale deed dated 11th July, 1988 for an area of Rs. 150 sq. yard at Rs. 160 per sq. yard. Taking an average of the two sale deeds, the Reference Court came to a figure of Rs. 229 per sq. yard and after deducting 30% towards development cost, it arrived at a figure of Rs. 163 per sq. yard and that was determined by the Reference Court as the market value of the acquired land and compensation to the claimants was based on this figure.
12. Dissatisfied with the compensation granted by the C.A. No. 3712-3717 of 2012 etc. etc. Page 5 of 32 Reference Court, the GDA preferred a batch of appeals in the High Court and similarly the claimants also preferred appeals and cross objections.
13. The High Court after considering the material on record set aside the judgment rendered by the Reference Court thereby restoring the decision of the SLAO. It is against this decision of the High Court dated 1 st April, 2008 that the present batch of appeals has been preferred.
14. The principal contention urged by learned counsel for the GDA was that since the compensation was accepted by the claimants without any protest, the reference was not maintainable. In our opinion, this contention is without any substance for several reasons. In Ajit Singh and others v. State of Punjab and others1 it was held that since the appellants therein had filed an application for reference under Section 18 of the Act, it manifested their intention. Consequently, the protest against the award of the Collector was implied notwithstanding the acceptance of compensation.
15. Similarly, in U.P. State Industrial Development 1 (1994) 4 SCC 67 C.A. No. 3712-3717 of 2012 etc. etc. Page 6 of 32 Corpn. v. Rishab Ispat Ltd. and others2 it was held that the question whether the compensation offered was accepted without protest is essentially a question of fact to be determined on the basis of the evidence on record. On facts, it was held in that decision that there was nothing to suggest that the claimants had accepted the compensation without protest.
16. Insofar as the present appeals are concerned, although the State/GDA did aver in its written statement that Chandra Bhan had accepted the compensation without any protest, no issue was framed in this regard, and, therefore, there was no question of any evidence having been led to show that the claim was accepted without any protest. That apart, the SLAO gave his award on 7th December, 1990 and Chandra Bhan had filed his objections to the award and sought a reference within the prescribed time by making an application under Section 18 of the Act on 11th January, 1991. His conduct clearly shows that the award passed by the SLAO was not accepted without protest.
17. Additionally, we are of the opinion that in cases where a large number of claimants are involved, there will always be a few claimants who may accept the award passed by the 2 (2007) 2 SCC 248 C.A. No. 3712-3717 of 2012 etc. etc. Page 7 of 32 Collector. If they are precluded from making a reference for enhancement of compensation, it could lead to an anomalous situation where out of very large number of landowners, some of them, located in scattered pockets would be entitled to the compensation only as awarded by the Collector while some of them in other scattered pockets would be entitled to claim enhancement of compensation. There would, therefore, be two distinct class of land owners similarly located and placed but receiving different amounts of compensation for the acquisition of the same land. Surely, this cannot be the intention of Section 18 of the Act.
18. In the impugned judgment and order the High Court has laid emphasis on the fact that since the claimants had accepted the compensation awarded by the SLAO without protest, the reference under Section 18 of the Act was not maintainable. As we have found on facts, this is incorrect and the judgment and order passed by the High Court is, to this extent, unsustainable.
19. Learned counsel for the State/GDA relied upon Ashwani Kumar Dhingra v. State of Punjab3 to contend that only a person who has accepted the compensation under 3 (1992) 2 SCC 592 C.A. No. 3712-3717 of 2012 etc. etc. Page 8 of 32 protest is entitled to ask for a reference. The decision relied upon does not advance the case of learned counsel. That was a case decided on its own facts pertaining to an individual in which one member of the family was satisfied with the compensation awarded to him in respect of his parcel of land and other members of the family were not and had accepted the compensation under protest. The appellant in the cited case sought to take advantage of the protest by other members of his family. This Court, in that context, referred to Section 18 of the Act and held that a person interested, in order to enable him to seek the remedy of reference can do so if he does not accept the award made by the Collector. That was also a case in which only an individual was affected and not a large number of landowners.
20. Learned counsel also submitted that the protest letter of Chandra Bhan that has been filed in this Court as a part of the paper book does not contain any date, thereby implying that the protest letter was not genuine. We cannot entertain this submission since it involves a decision on a fact that was not considered either by the Reference Court or by the High Court. However, we may only observe that in the written statement filed by the State/GDA it has not been stated anywhere when C.A. No. 3712-3717 of 2012 etc. etc. Page 9 of 32 the compensation was accepted by Chandra Bhan (without protest) and the quantum thereof. On the contrary, a rather general averment has been made to the following effect:
“That the claimant/s has/have accepted the Award and has/have received the amount of compensation without protest as such the reference is legally not maintainable and is liable to be dismissed.”
21. In the absence of any definitive facts having been pleaded by the State/GDA, it is difficult to come to the conclusion that Chandra Bhan and the other claimants had accepted the compensation without protest.
22. With regard to the quantum of compensation granted by the Reference Court, we find that it has come on record that even though the notification under Section 4 of the Act was gazetted on 16th August, 1988 the last date of its publication was 1st October, 1988. It has been held in several decisions including a comparatively recent decision in Usha Stud and Agricultrual Farms Private Limited and others v. State of Haryana and others4 that the last date of publication and giving of public notice is treated as the date of publication of the 4 (2013) 4 SCC 210 C.A. No. 3712-3717 of 2012 etc. etc. Page 10 of 32 notification. It was held in paragraph 20.1 as follows:
“20.1. Section 4(1) lays down that whenever it appears to the appropriate Government that land in any locality is needed or is likely to be needed for any public purpose or for a company, then a notification to that effect is required to be published in the Official Gazette and two daily newspapers having circulation in the locality. Of these, one paper has to be in the regional language. A duty is also cast on the Collector, as defined in Section 3(c), to cause public notice of the substance of such notification to be given at convenient places in the locality. The last date of publication and giving of public notice is treated as the date of publication of the notification.”
23. A similar view was expressed in Surinder Singh Brar and others v. Union of India and others5 in paragraph 75 of the Report.
24. Under the circumstances, the Reference Court was justified in relying upon the two sale deeds executed before the last date of publication under Section 4 of the Act, that is, 1 st October, 1988. As mentioned above, Exhibit 16A was executed on 11th July, 1988 and Exhibit 18C was executed on 23 rd August, 1988 well before the last date of publication of the notification under Section 4 of the Act. In our opinion, the High Court erroneously took the view that reliance should not be placed on these sale deeds since they had come into existence either just before the issuance of the notification under Section 5 (2013) 1 SCC 403 C.A. No. 3712-3717 of 2012 etc. etc. Page 11 of 32 4 of the Act or soon after the issuance of that notification insinuating thereby that the sale deeds did not reflect the true market price of the land that was sold through those sale deeds.
25. The High Court was also in error in coming to the conclusion that because the two sale deeds Exhibit 16A and Exhibit 18C relate to small parcels of land (150 sq. yds. and 57 sq. yds. respectively) they could not be used as exemplars for determining the market value of the acquired land. It is true that the sale deeds pertain to small parcels of land but it is not usual to find sale transactions of large tracts of land that could give some indication of the market value of the acquired land. In fact, in Special Land Acquisition Officer and another v. M.K. Rafiq Saheb6 it was observed that in the normal course it is hardly possible for a claimant to produce sale instances of large tracts of land. In paragraph 24 of the Report it was held as follows:-
“It may also be noticed that in the normal course of events, it is hardly possible for a claimant to produce sale instances of large tracts of land. The sale of land containing large tracts are generally very far and few. Normally, the sale instances would relate to small pieces of land. This limitation of sale transaction cannot operate to the disadvantage of the claimants. Thus, the court should look into sale instances of smaller pieces of land while applying reasonable element of deduction.” 6 (2011) 7 SCC 714 C.A. No. 3712-3717 of 2012 etc. etc. Page 12 of 32
26. A useful discussion on the subject is to be found in a recent decision of this Court in Nirmal Singh v. State of Haryana.7 It is for this reason of inexactitude that there is a constant search for an appropriate method for calculating the market value of the acquired land and one of the methods that is accepted is the comparable sales method of valuation of land.
27. In Printers House Pvt. Ltd. v. Mst Saiyadan and others8 it was held that that this method generally holds good for determination of the market value of several acquired plots of land and it is preferred to other known methods of valuation of land since the variety of factors appertaining to the land, which require adjustment by the court as the valuer in determining the market value of the acquired land, would be the least. This is not to suggest that this method has to be invariably accepted since there are factors that may still require to be considered as laid down in a recent decision of this Court in Maj. Gen. Kapil Mehra v. Union of India9 which contains a useful discussion on the subject.
72014 (11) SCALE 593 8 (1994) 2 SCC 133 9 2014(12) SCALE 248 C.A. No. 3712-3717 of 2012 etc. etc. Page 13 of 32
28. Broadly speaking, as long as the sale is an arm’s length transaction it would merit consideration by the authorities under the Act for the purposes of determining the market value of the acquired land. That being so, and given the facts of the case, the Reference Court was not in error in adopting the comparable sales method of valuation of land.
29. The High Court has noted, and it was pointed out by learned counsel for the State/GDA that the SLAO had before him 66 comparable sale deeds for village Harsaon, 48 comparable sale deeds for village Dasna and 105 comparable sale deeds for village Sadarpur but these were overlooked. However, we have noticed from the decision rendered by the Reference Court that these sale deeds were not admissible in evidence and in fact the only sale deeds that were admissible and which were taken into account were those mentioned by the High Court namely:
Sl. Paper Date Vendor Vendee Khasra Area Rate No. No. No. in sq. (per yds sq. yard)
1. 10A 8.5. Smt. Tahir 696/1 186 170/-
1989 Sarita Ali
Chauhan
2. 11A 8.5. Narendra Tahir 694/1 84 170/-
1989 Singh Ali
C.A. No. 3712-3717 of 2012 etc. etc. Page 14 of 32
3 13A 31.12. Ratan Bramh 693/2 581. 100/-
1987 Singh Dutt
4 16A 7.9. Bramh Jai Prakash 693 150 160/-
1988 Dutt Sharma
5. 17A 4/26 Bramh Har 693 130 125/-
11.88 Dutt Vilas
6. 18C 23.8. Kisan Charan 298/1 57 298/-
1988 Gopal Singh
(Claimant
in LAr
No.328
/92)
30. As mentioned above, out of the above sale deeds, only the sale deeds at Exhibit 16A and Exhibit 18C were relevant and these were rightly taken into account for consideration by the Reference Court in granting compensation at Rs.163/- per sq. yard for the land in all the three villages. These were sales pertaining to small parcels of land but were accepted by the Reference Court to be arms length sales for the purposes of applying the comparable sales method of valuation of land. Nothing to the contrary has come in evidence.
31. There is no dispute that the deduction of 30% towards development charges out of the average sale price as mentioned in Exhibit 16A and Exhibit 18C was reasonable.
The average sale price of the two sale deeds comes to Rs.229 C.A. No. 3712-3717 of 2012 etc. etc. Page 15 of 32 per sq. yard and with a 30% deduction thereon, the Reference Court came to a figure of Rs.163 per sq. yard as the compensation due to the claimants.
32. In view of the above, the Reference Court was justified in awarding Rs.163 per sq. yard as compensation for the acquisition of the lands, subject matter of these appeals, and the High Court was in error in setting aside the decision of the Reference Court and restoring the award of the SLAO.
33. Accordingly, we allow these appeals and set aside the judgment and order passed by the High Court and restore the order passed by the Reference Court. The appellants will be entitled to all statutory benefits. The appeals are allowed. No costs.
.…………………………CJI ( H.L.Dattu ) ……………………….…J ( Madan B. Lokur ) ……………………….…J ( A.K. Sikri ) New Delhi;
December 9, 2014.
C.A. No. 3712-3717 of 2012 etc. etc. Page 16 of 32
REVISED
ITEM NO.2 COURT NO.1 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal Nos. 3712-3717/2012
CHANDRA BHAN (D) THR.LRS. & ORS. Appellant(s)
VERSUS
GHAZIABAD DEV.AUTHORITY & ORS. Respondent(s)
WITH
C.A. No. 3726-3727/2012
(With Interim Relief and Office Report) C.A. No. 3728-3729/2012 (With Interim Relief and Office Report) C.A. No. 3730-3731/2012 (With Interim Relief and Office Report) C.A. No. 3732/2012 (With Interim Relief and Office Report) C.A. No. 3733-3738/2012 (With Interim Relief and Office Report) C.A. No. 3739/2012 (With Interim Relief and Office Report) C.A. No. 3740/2012 (With Interim Relief and Office Report) C.A. No. 3741-3742/2012 (With Interim Relief and Office Report) C.A. No. 3743-3744/2012 (With Interim Relief and Office Report) C.A. No. 3712-3717 of 2012 etc. etc. Page 17 of 32 C.A. No. 3745/2012 (With Interim Relief and Office Report) C.A. No. 3746-3747/2012 (With Interim Relief and Office Report) C.A. No. 3748/2012 (With Office Report) C.A. No. 3749-3750/2012 (With Interim Relief and Office Report) C.A. No. 3751-3752/2012 (With Interim Relief) C.A. No. 3753-3754/2012 (With Interim Relief and Office Report) C.A. No. 3755-3756/2012 (With Interim Relief and Office Report) C.A. No. 3757-3758/2012 (With Interim Relief and Office Report) C.A. No. 3759-3760/2012 (With Interim Relief and Office Report) C.A. No. 3761-3762/2012 (With Interim Relief and Office Report) C.A. No. 3763/2012 (With Interim Relief and Office Report) C.A. No. 3764-3765/2012 (With Interim Relief and Office Report) C.A. No. 3766-3767/2012 (With Office Report) C.A. No. 3768-3769/2012 (With Interim Relief and Office Report) C.A. No. 3770/2012 C.A. No. 3712-3717 of 2012 etc. etc. Page 18 of 32 (With Office Report) C.A. No. 3772-3773/2012 (With Interim Relief and Office Report) C.A. No. 3774-3775/2012 (With Office Report) C.A. No. 3776-3777/2012 (With Interim Relief and Office Report) C.A. No. 3778-3779/2012 (With Office Report) C.A. No. 3780-3781/2012 (With appln.(s) for exemption from filing O.T. and appln.(s) for may refer to remarks and appln.(s) for substitution and Office Report) C.A. No. 3782/2012 (With Interim Relief and Office Report) C.A. No. 3784/2012 (With Interim Relief and Office Report) C.A. No. 3785-3786/2012 (With Interim Relief) C.A. No. 3787/2012 (With Office Report) C.A. No. 3788-3789/2012 (With Interim Relief and Office Report) C.A. No. 3819-3821/2012 (With Office Report) C.A. No. 3829-3830/2012 (With appln.(s) for c/delay in filing substitution appln. and appln.(s) for exemption from filing O.T. and appln.(s) for substitution and Interim Relief and Office Report) C.A. No. 3712-3717 of 2012 etc. etc. Page 19 of 32 C.A. No. 3831-3832/2012 (With Interim Relief and Office Report) C.A. No. 3833/2012 (With Interim Relief and Office Report) C.A. No. 3834/2012 (With Interim Relief and Office Report) C.A. No. 3835-3836/2012 (With Interim Relief and Office Report) C.A. No. 3837/2012 (With Interim Relief and Office Report) C.A. No. 3838-3839/2012 (With Interim Relief and Office Report) C.A. No. 3841/2012 (With Interim Relief and Office Report) C.A. No. 3842/2012 (With Interim Relief and Office Report) C.A. No. 3843/2012 (With Interim Relief and Office Report) C.A. No. 3844/2012 (With Interim Relief and Office Report) C.A. No. 3845/2012 (With Interim Relief and Office Report) C.A. No. 3846-3847/2012 (With Interim Relief and Office Report) C.A. No. 3849-3850/2012 (With Interim Relief and Office Report) C.A. No. 3851-3852/2012 (With Interim Relief and Office Report) C.A. No. 3853-3854/2012 C.A. No. 3712-3717 of 2012 etc. etc. Page 20 of 32 (With Interim Relief and Office Report) C.A. No. 3855-3856/2012 (With Interim Relief and Office Report) C.A. No. 3857/2012 (With Office Report) C.A. No. 3858-3859/2012 (With Office Report) C.A. No. 3860/2012 (With Office Report) C.A. No. 3861-3862/2012 (With Interim Relief and Office Report) C.A. No. 3863-3870/2012 (With Interim Relief and Office Report) C.A. No. 3871-3872/2012 (With Interim Relief and Office Report) C.A. No. 3873-3874/2012 (With Interim Relief and Office Report) C.A. No. 3875/2012 (With Interim Relief and Office Report) C.A. No. 3876-3879/2012 (With Interim Relief and Office Report) C.A. No. 3880-3900/2012 (With Interim Relief and Office Report) C.A. No. 3901-3902/2012 (With Interim Relief and Office Report) C.A. No. 3903/2012 (With Office Report) C.A. No. 3904/2012 (With Office Report) C.A. No. 3917/2012 C.A. No. 3712-3717 of 2012 etc. etc. Page 21 of 32 (With Interim Relief and Office Report) C.A. No. 5381/2014 (With Interim Relief and Office Report) Date : 09/12/2014 These appeals were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE A.K. SIKRI For Appellant(s) Mr. Kailash Vasdev, Sr. Adv. In CA 3712-3717/12 Mr. Vishwajit Singh,Adv.
Mr. Abhindra maheshwari, Adv. Mr. Pankaj Singh, Adv.
Ms. Veera Kaul Singh, Adv.
Mr. Vishwajit Singh, Adv.
Mr. Abhindra maheshwari, Adv. Mr. Pankaj Singh, Adv.
Ms. Veera Kaul Singh, Adv.
Mr. Gaurav Singh, Adv.
CAs.3726-3727/12 Mr. Rajiv Dutta, Sr. Adv.
Mr. S.K. Sinha,Adv.
Mr. Mahipal, Adv.
CAs. 3728-29/12 Mr. Rakesh Dwivedi, Sr. Adv.
Mr.Jitendra Mohan Sharma,Sr.Adv. Mr. Sanchit, Adv.
Mr. Ajit Sharma, Adv.
Mr. Akshat Sharma, Adv.
Mr. Nitin Singh, Adv.
Mr. Jitendra Mohan Sharma, Sr. Adv. Mr. Ajit Sharma, Adv.
Mr. Nitin Singh, Adv.
Mr. Ajit Sharma,Adv.
Mr. Pahlad Singh Sharma,Adv.C.A. No. 3712-3717 of 2012 etc. etc. Page 22 of 32
CAs.3880-3900/12 Mr. M.N. Krishnamani, Sr. Adv.
Mr. Md. Farman,Adv.
Mr. Shekhar Prit Jha,Adv.
Mr. Rahat Achandhry, Adv.
Mr. Shekhar Prit Jha,Adv.
Mr. Rahat Achandhry, Adv.
Mr. Md. Farman, Adv.
In CA 3819-3821/12 Md.Farman, Adv.
For Respondent(s) Dr. Rajeev Dhawan, Sr. Adv.
Mr. Rakesh Uttamchandra Upadhyay,Adv. Mr. Amar Deep Sharma, Adv.
Mr. Rakesh Uttamchandra upadhyay, Adv. Mr. Amerdeep Sharma, Adv.
Mr. Yash Pal Dhingra,Adv.
Mr. Krishnanand Pandeya,Adv. Mr. Amrendra Kr. Choubey, Adv.
Mr. Irshad Ahmad, AAG Mr. Raman Yadav, Adv.
Mr. Abhisth Kumar, Adv.
Mr. Gunnam Venkateswara Rao,Adv. (NP) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Application(s) for substitution is/are allowed.
The appeals are allowed. The judgment(s) and order(s) passed by the High Court is/are set aside and the order(s) passed by the Reference Court C.A. No. 3712-3717 of 2012 etc. etc. Page 23 of 32 is/are restored.
[ Charanjeet Kaur ] [ Vinod Kulvi ]
Court Master Asstt. Registrar
[ Signed order is placed on the file ] C.A. No. 3712-3717 of 2012 etc. etc. Page 24 of 32 ITEM NO.2 COURT NO.1 SECTION XI S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal Nos. 3712-3717/2012 CHANDRA BHAN (D) THR.LRS. & ORS. Appellant(s) VERSUS GHAZIABAD DEV.AUTHORITY & ORS. Respondent(s) WITH C.A. No. 3726-3727/2012 (With Interim Relief and Office Report) C.A. No. 3728-3729/2012 (With Interim Relief and Office Report) C.A. No. 3730-3731/2012 (With Interim Relief and Office Report) C.A. No. 3732/2012 (With Interim Relief and Office Report) C.A. No. 3733-3738/2012 (With Interim Relief and Office Report) C.A. No. 3739/2012 (With Interim Relief and Office Report) C.A. No. 3740/2012 (With Interim Relief and Office Report) C.A. No. 3741-3742/2012 (With Interim Relief and Office Report) C.A. No. 3743-3744/2012 (With Interim Relief and Office Report) C.A. No. 3745/2012 (With Interim Relief and Office Report) C.A. No. 3712-3717 of 2012 etc. etc. Page 25 of 32 C.A. No. 3746-3747/2012 (With Interim Relief and Office Report) C.A. No. 3748/2012 (With Office Report) C.A. No. 3749-3750/2012 (With Interim Relief and Office Report) C.A. No. 3751-3752/2012 (With Interim Relief) C.A. No. 3753-3754/2012 (With Interim Relief and Office Report) C.A. No. 3755-3756/2012 (With Interim Relief and Office Report) C.A. No. 3757-3758/2012 (With Interim Relief and Office Report) C.A. No. 3759-3760/2012 (With Interim Relief and Office Report) C.A. No. 3761-3762/2012 (With Interim Relief and Office Report) C.A. No. 3763/2012 (With Interim Relief and Office Report) C.A. No. 3764-3765/2012 (With Interim Relief and Office Report) C.A. No. 3766-3767/2012 (With Office Report) C.A. No. 3768-3769/2012 (With Interim Relief and Office Report) C.A. No. 3770/2012 (With Office Report) C.A. No. 3772-3773/2012 C.A. No. 3712-3717 of 2012 etc. etc. Page 26 of 32 (With Interim Relief and Office Report) C.A. No. 3774-3775/2012 (With Office Report) C.A. No. 3776-3777/2012 (With Interim Relief and Office Report) C.A. No. 3778-3779/2012 (With Office Report) C.A. No. 3780-3781/2012 (With appln.(s) for exemption from filing O.T. and appln.(s) for may refer to remarks and appln.(s) for substitution and Office Report) C.A. No. 3782/2012 (With Interim Relief and Office Report) C.A. No. 3784/2012 (With Interim Relief and Office Report) C.A. No. 3785-3786/2012 (With Interim Relief) C.A. No. 3787/2012 (With Office Report) C.A. No. 3788-3789/2012 (With Interim Relief and Office Report) C.A. No. 3819-3821/2012 (With Office Report) C.A. No. 3829-3830/2012 (With appln.(s) for c/delay in filing substitution appln. and appln.(s) for exemption from filing O.T. and appln.(s) for substitution and Interim Relief and Office Report) C.A. No. 3831-3832/2012 (With Interim Relief and Office Report) C.A. No. 3833/2012 C.A. No. 3712-3717 of 2012 etc. etc. Page 27 of 32 (With Interim Relief and Office Report) C.A. No. 3834/2012 (With Interim Relief and Office Report) C.A. No. 3835-3836/2012 (With Interim Relief and Office Report) C.A. No. 3837/2012 (With Interim Relief and Office Report) C.A. No. 3838-3839/2012 (With Interim Relief and Office Report) C.A. No. 3841/2012 (With Interim Relief and Office Report) C.A. No. 3842/2012 (With Interim Relief and Office Report) C.A. No. 3843/2012 (With Interim Relief and Office Report) C.A. No. 3844/2012 (With Interim Relief and Office Report) C.A. No. 3845/2012 (With Interim Relief and Office Report) C.A. No. 3846-3847/2012 (With Interim Relief and Office Report) C.A. No. 3849-3850/2012 (With Interim Relief and Office Report) C.A. No. 3851-3852/2012 (With Interim Relief and Office Report) C.A. No. 3853-3854/2012 (With Interim Relief and Office Report) C.A. No. 3855-3856/2012 (With Interim Relief and Office Report) C.A. No. 3712-3717 of 2012 etc. etc. Page 28 of 32 C.A. No. 3857/2012 (With Office Report) C.A. No. 3858-3859/2012 (With Office Report) C.A. No. 3860/2012 (With Office Report) C.A. No. 3861-3862/2012 (With Interim Relief and Office Report) C.A. No. 3863-3870/2012 (With Interim Relief and Office Report) C.A. No. 3871-3872/2012 (With Interim Relief and Office Report) C.A. No. 3873-3874/2012 (With Interim Relief and Office Report) C.A. No. 3875/2012 (With Interim Relief and Office Report) C.A. No. 3876-3879/2012 (With Interim Relief and Office Report) C.A. No. 3880-3900/2012 (With Interim Relief and Office Report) C.A. No. 3901-3902/2012 (With Interim Relief and Office Report) C.A. No. 3903/2012 (With Office Report) C.A. No. 3904/2012 (With Office Report) C.A. No. 3917/2012 (With Interim Relief and Office Report) C.A. No. 5381/2014 C.A. No. 3712-3717 of 2012 etc. etc. Page 29 of 32 (With Interim Relief and Office Report) Date : 09/12/2014 These appeals were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE A.K. SIKRI For Appellant(s) Mr. Kailash Vasdev, Sr. Adv. In CA 3712-3717/12 Mr. Vishwajit Singh,Adv.
Mr. Abhindra maheshwari, Adv. Mr. Pankaj Singh, Adv.
Ms. Veera Kaul Singh, Adv.
Mr. Vishwajit Singh, Adv. Mr. Abhindra maheshwari, Adv. Mr. Pankaj Singh, Adv.
Ms. Veera Kaul Singh, Adv. Mr. Gaurav Singh, Adv.
CAs.3726-3727/12 Mr. Rajiv Dutta, Sr. Adv.
Mr. S.K. Sinha,Adv.
Mr. Mahipal, Adv.
CAs. 3728-29/12 Mr. Rakesh Dwivedi, Sr. Adv.
Mr.Jitendra Mohan Sharma,Sr.Adv. Mr. Sanchit, Adv.
Mr. Ajit Sharma, Adv.
Mr. Akshat Sharma, Adv. Mr. Nitin Singh, Adv.
Mr. Jitendra Mohan Sharma, Sr. Adv. Mr. Ajit Sharma, Adv.
Mr. Nitin Singh, Adv.
Mr. Ajit Sharma,Adv.
Mr. Pahlad Singh Sharma,Adv.C.A. No. 3712-3717 of 2012 etc. etc. Page 30 of 32
CAs.3880-3900/12 Mr. M.N. Krishnamani, Sr. Adv.
Mr. Md. Farman,Adv.
Mr. Shekhar Prit Jha,Adv. Mr. Rahat Achandhry, Adv.
Mr. Shekhar Prit Jha,Adv. Mr. Rahat Achandhry, Adv. Mr. Md. Farman, Adv.
In CA 3819-3821/12Md.Farman, Adv.
For Respondent(s) Dr. Rajeev Dhawan, Sr. Adv.
Mr. Rakesh Uttamchandra Upadhyay,Adv. Mr. Amar Deep Sharma, Adv.
Mr. Rakesh Uttamchandra upadhyay, Adv. Mr. Amerdeep Sharma, Adv.
Mr. Yash Pal Dhingra,Adv.
Mr. Krishnanand Pandeya,Adv. Mr. Amrendra Kr. Choubey, Adv.
Mr. Irshad Ahmad, AAG Mr. Raman Yadav, Adv.
Mr. Abhisth Kumar, Adv. Mr. Gunnam Venkateswara Rao,Adv. (NP) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Application(s) for substitution is/are allowed.
The appeals are allowed. The judgment(s) and order(s) passed by the High Court is/are set aside and the order(s) passed by the Reference Court C.A. No. 3712-3717 of 2012 etc. etc. Page 31 of 32 is/are restored.
Reasons to follow.
[ Charanjeet Kaur ] [ Vinod Kulvi ]
Court Master Asstt. Registrar
C.A. No. 3712-3717 of 2012 etc. etc. Page 32 of 32