LexDEFENCE RESEARCH & DEVELOPMENT ORGANIZATION versus ANJANAPPA & ANR.
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[2014] 3 S.C R. 322 A DEFENCE RESEARCH & DEVELOPMENT B c ORGANIZATION v. ANJANAPPA & ANR. (Civil Appeal No. 7269 of 2013 etc) FEBRUARY 26, 2014 [DR. B.S. CHAUHAN AND J. CHELAMESWAR, JJ.) LAND ACQUISITION ACT, 1894: Compensation - Award of compensation in respect of comparable lands - High Court enhanced market value of land, on the basis of comparable lands in other land· acquisition case - Held: High Court adopted the method of 0 10 per cent increase evety year in market value of land and used the exemplar to conclude that appellant could not be permitted to acquire land of respondents at the price lesser than the market value of their land - Land in question had a potential value on the date of preliminaty Notification as was E evident from oral evidence adduced before reference court - There was no dispute that the land which was subject matter of another case and lands in question were in contiguous and same geographical situation - High Court relied upon the judgment in earlier case considering the geographical situation of the land -- It cannot be said that compensation F awarded is not justified - There is no cogent reason to interfere with impugned judgment and order. G H CIVIL APPELLATE JURISDICTION : Civil Appeal No. 7269 of 2013. From the Judgment and Order dated 20.03.2009 of the High Court of Karnataka at Bangalore in MFA No. 2588 of 2004. 322 ~DEFENCE RESEARCH & DEVELOPMENT ORGANIZATION v. ANJANAPPA & ANR. WITH SLP (C) No(s). 1046-1059 of 2009. SLP(C) No(s). 17875-17881 of 2009. SLP(C) No(s). 29763-29765 of 2010. SLP(C) No(s). 31805-31806 of 2010. SLP(C) No(s). 35767-35778 of 2010. SLP(C) No(s). 14378-14379 of 2013. SLP(C) No(s). 767-768 of 2011. SLP(C) No(s). 23294-23337 of 2012, SLP (C) No(s). 22532 of 2010. SLP(C) No(s). 22533-22534 of 2010. SLP(C) No(s). 22535-22536 of 2010. SLP(C) No(s). 22538-22539 of 2010. SLP(C) No(s). 25647-25648 of 2010. SLP(C) No(s). 25649-25652 of 2010. CIVIL APPEAL No. 1425 of 2013. 323 S.W.A. Qadri, Kiran Bhardwaj, Mehmood Umar, B.V. A B c D E F Balaram Das, Anil Katiyar, B. Krishna Prasad, Rajesh Mahale, Krutin R. Joshi, Shialesh Madiyal, Aswathi, E.C. Vidya Sagar, Devendra Singh, S.N. Bhat, Dasharath T.M., D.P. Chaturvedi, M.A. Chinnasamy, K. Krishna Kumar, V. Senthil Kumar, S. G Muthu Krishnan, Shankar Divate, E.R. Sumathy, Vaijayanthi Girish, Anilendra Kant Srivastava, B.V. Bhandarkar, Ashok K. Mishra, Naresh Kumar for the appearing parties. The following Order of-the Court was delivered H 324 SUPREME COURT REPORTS [2014] 3 S.C.R. A ORDER 1. All these appeals and Special Leave Petitions have been preferred against various impugned judgments and orders passed by the High Court of Karnataka at Bangalore B in various appeals including M.A. No. 2588 of 2004 by which the High Court has enhanced the amount of compensation. 2. The facts and circumstances giving rise to these appeals and special leave petitions mostly disposed of by a common judgment impugned before us had been that: A. A huge chunk of land stood notified under Section 4 of the. Land Acquisition Act, 1894 (hereinafter referred to as the Act)vide Notifications dated 4.3.1993, 13.5.1993 and 2.6.1995 for the use of Defence Research and Development D Organisation and the possession was taken after completing all the requirements under the Act. The persons interested therein filed their claims under Section 5 of the Act and led evidence, on the basis of which the Special Land Acquisition Officer (hereinafter called as the · SLAO') had assessed the E market value of the land as Rs. 60,000/- per acre. B. Aggrieved, the respondents approached the Reference Court by filing applications under Section 18 of the Act and the Reference Court vide award dated 30.11.2002 assessed the market value at the rate of Rs. 3, 15,000/- per acre and F Rs.3,45000/- per acre with respect to Notifications dated 4.3.1993, 13.5.1993 and 2.6.1995 respectively. C. Aggrieved, the Union of India filed appeals under Section 54 of the Act for reducing the amount of compensation G before the High Court. Respondents preferred cross-objections which have been allowed and the appeals of the Union of India have been dismissed. The High Court further enhanced the market value of land at the rate of Rs. 7,70,000/- in respect of land acquired under Notifications dated 4.3.1993 and ti 13.5.1993 and enhanced the market value of the land covered D
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