LexPOSHETTY AND ORS. versus STATE OF ANDHRA PRADESH
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POSHETTY AND ORS. A v. STATE OF ANDHRA PRADESH AUGUST 28, 1996 [K. RAMASWAMY AND K. VENKATASWAMI, JJ.] B Land Acquisition Act, 1894: Section 11, 12(2), 18(2)-Service of notice of award passed under S.11-Whether a pre-condition under S.12(2)-Full Bench of A.P. High Court C holding that service of award with notice is not necessary-On appeal held, communication of the award is not a pre-condition-Hence the Full Bench of the High Court was right is its interpretation of the provisions of S. 18 proviso r/w. sub-section (2) of S.12-Local amendment does not make any material change to the said interpretation. CIVIL APPELLATE JURISDICTION: Civil Appeal No. 1754 of 1992. From the Judgment and Order dated 12.9.90 of the Andhra Pradesh High Court in W.P. No. 13203 of 1985. D. Parkash Reddy for Mrs. Rani Chhabra for the Appellants. G. Prakash for the Respondents. - The following Order of the Court was delivered : ~. This appeal by leave granted by the High Court of Andhra Pradesh under Article 133 of the Constitution arises from its Full Bench judgment dated February 21, 1991 in Writ Petition No. 12604 of 1987. In this appeal, D E F the only controversy is : whether service of notice of award passed under Section 11 of the Land Acquisition Act, 1894 (for short, the "Act") along with its enclosure, is a pre-condition under sub-section (2) of Section U G of the Act. The Full Bench of the High Court by judgment dated Septem- ber 12, 1990 in Writ Petition No. 13203 of 1985 and batch held that service of the award with notice is not necessary. The learned Judges relying upon. the omission of second clause in proviso to Section 18(2) of the Act held that it is not necessary that copy of the award shoUld be served. It is H 327 328 SUPREME COURT REPORTS (1996] SU~P. 5 S.C.R. A contended by Shri D.P. Reddy, learned counsel for the appellants, that sub-section (2) of Section 12 was interpreted by a Division Bench of Andhra Pradesh High Court in Special Deputy Commissioner (LA) Kur- nool DistTict v. C. Sai Reddy & Ors., AIR (1984) A.P. 24. The Full Bench, therefore, was not right in its construction. The controversy is no longer B c D E F G H res integra. This Court in State of Punjab &A11r. v. Satinder Bir Singh, [1995] 3 SCC 330 has considered the scope of sub-section (2) of Section 12 vis-a-vis proviso to sub-section (2) of Section 18 and held as under : "The question then is whether the notice under Section 12(2) is a valid notice. From a conjoint reading of Section 11 and 12, it is clear that notice is only an intimation of making of the award requiring the owner or person interested to receive compensation awarded under Section 11. On receipt of the notice, if the person interested receives compensation without protest, obviously no reference need be made. The determination of compensation becomes final and binds the ·parties. When he receives the com- pensation under protest as contemplated under Section 31 of the Act, the need to make the application for reference under Section 18(1) would arise. At that juncture, it will be open to the person interested either to make an inspection of the award which was conclusive between him and the Collector by operation of sub-sec- tion (1) of Section 12, or seek a certified copy of the award from the Collector and the contents. Thereor1, he could mak,e necessary objection for the determination, inter alia, of compensation for the land. It is not necessary that the notice should contain all the details of the award including his consideration and its manner of deter- mination of the compensation as opined by the learned Judge of the High Court. It is not incumbent that the person interested should immediately make the reference application on hi§ receiv- ing compensation under Section 31. In other other words; receipt of the amount and making the reference application are not simultaneous. The statutory operation of limitation mentioned by Section 18(2) does not depend on the ministerial act of com- munication of notice in any particular form when the Act or Rules has not prescribed any form. The limitation begins to operate from the moment the notice under Section 12(2) is received or as envisaged by Section 18(2)". It is seen that sub-section (1) of Section 12 postulates that award ,. POSHETrYv.STATEOFAP. 329 made under Section 11 shall be filed in the Collector's Office and the same A shall be final and conc
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