Karnataka High Court
The Special Land Acquisition Officer vs Shri Nemanna Basavant Khobannavar on 19 March, 2008
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
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iii -'r'"' 66:32? 6? f
DATED THIS THE 19th DAYQF MARCH, %%2oqa A '
BEFORE T *
THE HON'BLE MR.JUS1_'IQE }dQifiN"REfiDY k A %
uuuuuuu u.'
THE spficrfm, ;imDAQQ:J1si1':0N t)}5I«'1cER
BELG-AU M liER.BAfi'EEii1E'LGP§{EET AU'E'HGR1'T":'
BELGAUM "
APPELLANT
RESPONDENTHN
MF'A.CROB. 155 107) (By 311 {K MARASIMHAN 85 M A HALYAR, ADV ) 'V Ass§:m :'NEMANNA BASAVANT KHOBANNAVAR MAJOR occ AGRICULTURAL .. -'R,/0 KANABARGI BELGAUM VV SHRI JAYAPAL BASAVANT KHOBANNAVAR SiNCE DECEASED BY HES LES- QA SMT AKKATAI WI 0 JAYAPAL KOBBANNAVAR AGE MAJOR occ HOUSEHOLD wonx _ _ R/0 KANABARGI BELGAUM j K I'\/ -2- EE Si1'Ri GANGAEHAE SjO JAYAP' L % % AGE MAJOR occ AGRICULTURE qy RIO KANABARGI s A BELGAUM » A_ 1 .
2 , SHRI SHRLNLANT S,!Q LA_.A_}P, .D'1_. V_I&_'- _EANEA'vA_, AGE MAJOR occ AGR!_CUL'l'U_Rls. A A D1 I}flKlfl'E)flDf}.I ['.'I'U'I'(1fi'~"[" v V I', l\rIl'f'Dr\I'\Xl DELI'-i.J>I"\Wi.'>IVI '- ED Em F'ADMAW'fi..'T'i Aiififsfii. AGE MAJOR one HOU$EH'O_LD"W_0RK R/O WADA COMPf{)UlK'.D''ANGOL» * .
BELGAUM "
(R--2 (A) TO (D) 'ARE :;CR.0.-$8.: =13 J*'39f1'¢R3:« ' 2 -0 5 IN (2,512;-:;r;.I3.~;1r_aE:,Ir.)??}"" "
. CRO$-GBJEWGRS %%%% IN MFA.CROB.165/07) (_B3}ySn'= :' R 'KU:LKAR--l§I"&' s1vrr.HEMALEKHA R 'KU-LKARNl,jjAD'V___FOR R1, R2(A-D), ADV) _ A THIS _MFA.'~FIALEDD.U/S 54(1) OF LA ACT AGAINST THE E,-:,~E:-.»:EN':*' 'a%__.l'.?L' AWARD DATED 5:9,";-5 PASSED 1 LAC . '-N().é;-199. QN THE"'i4'lLE OF' I]! ADDLCIVIL JUDGE (SR.DN), . r r-AE1'-L'r' ALLo"vv'iNE EEEEEEEEE EE-'i'-i-Tic-E V _EeR"ENHANc.ED COMPENSATION. _;I'I§1'.S};MFA.CROB IN MFA 65812006 FILED U] ORDER XL} »._RUL'E 22 OF CPC, AGAINST THE JUDGEMENT & :|.w~.A.RjD DATED Q-5=Q9¢2Q05 PASSED 0!'! 1.4AC:!\lD=4,l1999 .. _oN THE FILE or» 111 ADDITIONAL CIVIL JUDGE (SR.DN), I'.&.fi'l rznrnn DAD'l'I V A! I nununx "l'Llli_' Dli_'l:i'l.g"'DIi_"l\!.r'\l.'g' 'Dl.'g"I"l"'l'lr\hl l_Ji,llJ\..ll'|IJl.Vl, 1 nI.\| us nuuuw ll.1\J I IIIJ I.\|.n.'ua\uu\.n.4 1 Lu 3: l\.ll.I "F-OR ENHANCED COMPENSATION AND SEEKING FURTHER ; iii COMF'EN'SA'TiGN'.
THIS MFA 85 MFA.C-ROB COMING ON FOR ADMISSION AND RESEVED FOR JUDGMENT THIS DAY, THE COURT DELIVERED THE FOLLOWING: D vi RESPONDENTSA I'I"II\£'II'I3X'lH Sflllflli The Spl. Land Acqusitio1_1....O_i1'1cer,"
Development Authority, _d 1* . assm]Jn' ' g the and ..«.-.r..... dam..- 5-%.9;2onk:5iiidd1-.19:-;§ 4,199 I Judge iSr.dn);' d the 'R-fa-em-= Court', in sugar as_ or imcmst at 9% p.a. deposit, while the owners = have preferred Cross = t w t ._1 W ' texts:
___.I ___ - _ under Section -3416f «fiic Land Aoq11is'ifio"' 'Ci, 1394, Lu' dghogkdmg .A %%%%% 14 .
(3) acres 17' guntas of hand d'I'x.S.vNb;5>f57/ 1 of Kanabangi village, Belgaum Taluk and * s was acquired by issuing notification dated dd1d3.7.1939 under Section 15(1)) of the Karnataka Im"mvemcnts Ed. Act, 19276 and ....tmmtion dated W-J5 7.11.1997 under Scott" 'on 1'T(1') of the Kama' tam' ' Urban hk\'h U \ eveiopments Authsnuww Act 1 N7 , for _. .fomat1_JIr~__ -of house sites. The LAO after offered Rs.2,65,000/- per t;v_itho1it_.'a'Iiy"st;atnio1y ii benefits, as compensafio:i."'hy fiforuaequisiifion ' the property which the by award d-ted 13.9.1995 ii:&'e:r-5;..he__'%*' j- }*I--=- ---+ °s.80,0{}0,'= per acre, V The owners oompensation, sought by filing an application s-.s_.;;epi.ag:; I___ :1 Acquisition Act 1394, ..-. 4:. -I-I-um. 4-nun:-in.-mu: '-1.1! _ . V',._.-'It u: it: ti.'li'1G, l.ll.(3 uwnzuxu uy ooooo dated 16.12.1996 and ' 1s.1.1'97 ' iioensent for the acquisition of the lands in payment of Rs.2,65,000/- per acre without " , favour of own'?
st.9;,.i.. W M...-::.f"'it-_, i-.- .erm.s -1' the final award passed in f -- 'I--.-- _ ---- --.-.._..-..I Inga-.1-Ia! .-n-rm-r\¢L_a-I-I-In that the appellant did neither deposit the amount nor pay the compensation as requested, however, on 11.2.1997 paid Rs.6,01,065/- per acre, in terms of the JFL gL/ I ul I 1 *1' ""puS"a'6SSiOIi of. am 25.12.1996. The appellant issued a gJun1ietV;eeiifieatien. dated 29.9.1997 calling 9. receive compensation aJtV__Rs.2,o5~-,9:t)0/ witht_1__ wi .. -...- ....-.. 9' 'C! the .I_ . e1enee.VV:;a};p;11eation . Section 13(1) f e
3. th 0 examined 5. owners were W--"' 1g to .- _' per acre without statutory benefits,' as with interest at 18% 13.9.. aéreeable to fixing the compensation 4--an..- -
' at at u°s.;f2,55.._,0(m,!- but av..- aw-m t., ..wa.... of interest a..
"-918% the said amount. The C un. _.____J.
Rs.2,65,000/- per acre inclusive of all 'A : astatijtory benefits as compensation with interest at 9% 9' '''p.a. flow the date of award till the date of deposit, by S 1»-n-nn-r|n.r'I _ Isflrrtnntit 1111:'! QIIYQIV1 .\ \--L ....... ........... E U \
4. Lt':""'ned counsel for the appcfiant" ' "
that the owners having of Rs.12,65,000/--, without smtutmmneats, onag:=e--;n*or % the acquired land, the counsel, me ovgnierslg Rs.5,o1,o6s/- as appellant deposited the 'R--s42;75,291/-- on 23.12.2005 of Rs.31,f2_69_I- in terms of the conafsnt awarfi b" fir LAO in i"6S";..vu:u""'1'. "f '*"'="' lonfis....and hence the ownem-Iespondents are ' to claim interest, on the said amount. 5-,. Per contra, cross objectors-owners contend ~ ; of compensation at Rs.2,65,000/-- per acre "Wit11out statutory benefits is for having lost the land, f' f. .-1;
-I--LI-I ' sign» '.9 .-4.-.\-.r..'--.1 Snnfinn {-11.9 1- @111' 11.n11r\n._ 9111*' fr:
A .
I...I.I.\.l flcb IZ.ll.\.:I JIIJIIIJLI' \-I-IJI-Ilal\'d\-I la!-J_-Jel-.'I.I-\.l.l'1_-vl:.'3'¥.~o_ the rate of 9% p.a. for a period ofhcne of taking possession i.e. 25. 12. 15% p.a. until deposit;dV__"'--~over"'v- tI1e_ of compensation after deductins_dzd,VV':A'Rs;6n,0 on 1 1 n -Inn 11.45. .17':
0
69 =i for the
parties, mm v'vi:uu
and t_heVn1aterial on record made available following two questions for 'decision fhc . . _.11(:r3 l_'.nI_L'1'_ W of hc V' as in awarding interest at 9% p.a. on A _' amount of compensation fimn z the date of awarded, as contended by the ' V 'appellant ? or " whether the reference court was not justified in not awarding interest on the balance amount of compensation as prescribed by Secfion 34 of the Land \\,~\5 'U"\
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-1 I E' P ':
I F I I :
I I I the LAO to pay Rs.2,65,ooo.1-%%pea-tt'a.--§s:;,Iesm;ho¢t'e.V statutory benefits, as eompeIvisatiToIi,i for' 1. land. As a matter of fact; '11!..ade I E"s.I<"6 and E::.R7", for payment of coInpensatioI1j"a_t_ the - per acre without wtiiehVV1vas not acted upon by the 'noaoption for the cross objectors m ml; 1'-=-..4,.t-'-*1*'-=-1".,....:...-V.,-e.o1'r'» {:L?..".I'. .91' . gh-J. mmp-.:..n.sat1on by '~--4appiice_1ti'on'«..1~inder Section 18(1) of the Act. the deposition of PW - 1, one of the owners of the I the claim for compensation at the rate of
- per acne without statutory benefits, fhnufih tvwifpr-nf flap nnnn an did 1'19 nnnqirhnrr the Be that as it may, in the appeal and cross objections, neither of the parties have questioned the determination of the compensation at the rate of M U '
-9...
8. The main 'f u' e '*~'_"-he-sv_is"*ehat 's-.*".1i.le, the appellant disputes the of of 9% p.a. on the of from the date of Award,_the for payment of 9; 'Sec. (§4;:.;et"1'eads thus:
a $34; %-L.-1' !_'l.5Q!Q!te-- When the amount '' .:'i31oinpe11sation is not paid or V' _; deposited. of before taking possession of the V'1ai1d,"ithe Colleeto """ I' shall pay the amount awarded thereon at the rate of nine per i. annum from the time of so tak1n' g possession until it shall have been so paid or .. 'T L_ deiiosited:
part thereof is no' 'paid oi' deposited '.'%.thiI} 1 __ .4.-on peuw of one year ....m the date on which mssessini is halgen, interest at the rate of fifteen per per annum shall be payable from the is \ o the period of one*'3Jea:r"'ofn the a.'"no"*1t of "'""'pe-n--'-'ti*n T .:ti1e1?ecif ' * - 1 ~ -1' 4-,; '- ..1...-'.' « wh.1c.- ..as no. ....,n paid or depfsztsai ts%;ure--..'-Ian:
10. A bare the iingtakcs it abundantly clear of compensation, is not_._ps_id or on or before t....-'.ng flsllemor is liabie to pay interes theijetoi' a't_t'ns of p.a. from the tun' e of it j is paid or deposited While the pmfiiso at the rate of 15% p.a. pay§;blec..fi'otn"'t1:1eV"daf.e of expiry of of -11.. v-..r the detem1_in:_a_-1_11 -1" f_.e m._1'.-...t <._value"of':.tl1e land on the d"'" "f '"'"ui-'fi'*1 i'"pT'c':sc'flI:s V':i:V'_Ac0:In"1;Eensat:ion for having lost the land, while non-
' tifeposit of the compensation amount is statutorily visited with the incidence of interest as prescribed by D
-9 Section 34 of the Act. Thus, it goes without sa.yi_-g th \ M I r' e--i \ .11..
faiiutre of the appellant to deposit the part thereof before taking possession the owners of the acquired land the rate of 9% p.a. on of it I-I-mun. A I- "
.c,.,.,...- = - .4 *..-.... :. 0113 3'33? nun; un,---. ual.l'3fi"'\:.1 plJ3""."'3 " 11, 1.5. 25.12.1913 and atuthe' untii 12.19 wcross-objector/owners declined ..eppc1lant at the time of drawing up of' on 13.9.1995 in respect of n ownem of 'ether eequired l_nd_ who :_a.g.neer_i to me , 'eempensai:i'f1 eann-t fps-o "nets, disen'n"'e the to as prescribed by Section 34 of the Atit. the appellant's offer of Rs.2,65,000/- per it " iiritllout statutory benefit, does not mean that the v mourn wv v---- --r--- In. Q1-Qwia h.l\l'\-iinuluinfdfl are disfin._t1ed. :9 inte-1..est up er Roman 34 of i the Act, on feiiure of the eppeiiant to deposit the compensation amount before taking possession of the \ |\ Dix V. acquired land. 'i"'ne referefiee Court d"v"'te<'_... _ statutory provision by awarding intexest of 9% 13.51. from the date of award, Vie. my opinion has occasioned._v:inV gzfias of o
---1-n In the result, the part holding an s1.';§'.;+§.'.;,;r nu! n11_,m Q3 .0 IJIJ u:\g "ran a 'nut s... .. ___-5...!
4........aL..,4.
1. Ella. ul "i1_:c .5! [-5 féifai 13.
' : kg.
and the Cress deciaring that the cross toginterest at the rate of 9% p.a. on 25.12.1996, the date of 'P Lmssessiafi or the lands in question, for a period j ofvone t}'"1"ea{'ter at the -"ate cf 15,- p.a. I_I..r1fi :-9
Ln.