GUJARAT INDUSTRIAL DEVELOPMENT CORPORATION
A
v.
NAROTTA.MBHAI MORARBHAI AND ANR.
AUGUST 23, 1996
(K. RAMASWAMY AND G.B. PATTANAIK, JJ.J
B
Land Acquisition Act, 1894: Sectio11 4(1) and 23.
Land Acquisition--Compensatioit-Detennination of-Acquisition of c
large e;.tent of land for i11dustrial development-Acquired land was waste land
but possessed of potential value fit for building purposes and situated in out-
s kilts of industrial city-Compensation awarded by Land Acquisition Officer
@ Rs. 5 per sq. mtr.-Ref erence Coult e11ha11ced compensation to Rs. 25 per
sq. mtr.-High Court further e11hanced compe11sation to Rs. 33 per sq.
mtr.-High Coult relying upo11 a sale deed in respect of la11ds situated at a D
distance of 2 kms.from acquired land-Appeal-Held reliance 011 such a sale
deed was unjustified-Courts below were right in taking into consideration
potential value of land for deiennination of compensation-Held in the cir-
cumsta11ces of the case reasonable and adequate compensation for acquired
land would be Rs. 22 per sq. mtr.-Claimants also held entitled for statutory E
benefits on the enhanced compensation.
CIVIL APPELLATE JURISDICTION : Civil Appeal Nos. 11924
and 11934 of 1996.
From the Judgment and Order dated 20.1.95 of the Gujarat High
Court in F.A. No. 2319 and 2277 of 1994.
Harish Salve, Sunil Dogra, A. Roy, S.S. Shroff for the Appellants.
F
G.L. Sanghi, Ms. Reerna Bhandari and M.N. Shroff, for the Respon-
G
dents.
The following Order of the Court was delivered :
Delay condoned.
H
199
200
SUPREME COURT REPORTS [1996] SUPP. 5 S.C.R.
A
Leave granted.
B
c
D
E
F
Heard learned counsel on both sides.
Notification under Section 4(1) of the Land Acquisition Act, 1894
(for short, the "Act") was last published on April 10, 1989 acquiring a large
extent of land admeasuring 8,61,515 sq. mtr. for public purpose, viz.,
industrial development; the land was at that time fit for cultivation but
possessed of potential value and was situated in outskirts of Surat. The
Land Acquisition Officer in his award dated April 15, 1991 awarded
compensation@ Rs. 5 per sq. mtr. On reference, the extra Assistant Judge
by his award and decree dated April 19, 1994 enhanced the compensation
to Rs .. 25 per sq. mtr. On appeal by both the claimants as well as the State,
the High Court while dismissing the appeals of the State further enhanced
the compensation to Rs. 33 per sq. mtr. Thus these appeals by special leave.
Though the land was waste land but being possessed of potential
value was fit for building purposes and is situated in outskirts of industrial
city, the courts below were right in taking into consideration potential
value of the land for determination of compensation. In awards for lands
notified under Section 4(1) published between December 15, 1986 and
December 29, 1989, compensation was awarded in the range of Rs. 4.75
per sq. mtr. to Rs. 7 per sq. mtr. In respect of land situated in lchhapur
to an extent of around 908 sq. mtr., the market value was in the range of
Rs. 33 per sq. mtr. Relying upon that, the High Court enhanced the
compensation. In view of 1the fact that the lands are situated at a distance
of two kilometers from the acquired lands, reliance on sale deed, Ex. 22
by the High Court was wholly unjustified in law. It is accordingly excluded.
However, we agree that the lands are possessed of potential value, as found
by all the courts below.
No prudent purctJ.aser would purchase large extent of land on the
G basis of sale of a small extf:nt -0f land in the open market. The acid test the
court should always adopt in determining market value in the matter of
compulsory acquisition would be to eschew feats of imagination, sit in the
arm chair of a prudent willing purchaser, it should consider whether the
willing vendee would offer the rate at which the trial court proposes to
H determine the compensation. Taking these facts into consideration, we are
c
GUJ. INDL. DEY. CORPN. v. NAROTIAMBHAI MORARBHAI
201
of the view that the reasonable and adequate compensation for the lands A
would be at a net rate of Rs. 22 per sq. mtr. after giving deduction of 1/3rd
of the amount towards developmental charges. Therefore, the claimants
would be entitled to the compensation@ Rs. 22 per sq. mtr. They are also
entitled to the statutory benefits on the enhanced compensation.
The appeals are accordingly allowed. No costs ..
T.N.A.
Appeals allowed.
B
Lex