RAMSINGBHAI (RAMSANGBHAI) JERAMBHAI versus THE STATE OF GUJARAT AND ANR.

Citation: [2018] 3 S.C.R. 1019 · Decided: 24-04-2018 · Supreme Court of India · Bench: KURIAN JOSEPH · Disposal: Dismissed
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Judgment (excerpt)

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1019
RAMSINGBHAI (RAMSANGBHAI) JERAMBHAI
v.
THE STATE OF GUJARAT AND ANR.
(Civil Appeal No. 4885 of 2018)
APRIL 24, 2018
[KURIAN JOSEPH, MOHAN M. SHANTANAGOUDAR AND
NAVIN SINHA, JJ.]
Land Acquisition Act, 1894 – s.28A – Re-determination of
the amount of compensation on the basis of the award of the court
– Application u/s 28A for re-determination of the compensation
within a period of 3 months from the date of judgment of the High
Court or Supreme Court passed in appeal u/s.54 – Entitlement of –
Held: Re-determination u/s.28A is available only in respect of an
award passed by the court under Part III – Court referred to in
s. 28A is the principal civil court of original jurisdiction – Thus, the
judgment of the appellate court not within the purview of s.28A –
Appellant not entitled to such a relief – His entitlement, is only in
terms of s.28A based on the award of the Reference Court.
Dismissing the appeal, the Court
HELD: The redetermination under Section 28A of the Land
Acquisition Act, 1894 is available only in respect of an “Award”
passed by the “court” under Part III of the Act, comprising
Sections 18 to 28A (both inclusive). The “court” referred to in
Section 28A of the Act is the court as defined under Section 3(d)
to mean “... a principal civil court of original jurisdiction ...”. Thus,
the judgment of the appellate court is not within the purview of
Section 28A. The appellate courts under Section 54 are under
Part VIII of the Act whereas the redetermination is only in respect
of the Award passed by the Reference Court under Part III of the
Act. However, if the State/authorities/claimants have approached
the higher Courts for reduction/enhancement of quantum of
compensation, as the case may be, the Collector, under Section
28A of the Act, shall wait till a decision is finally rendered and
thereafter award the compensation as per the modified verdict of
higher Courts. The appellant is not entitled to such a relief; his
entitlement, if any, is only in terms of Section 28A of the Act
based on the award of the Reference Court. [Paras 3-5][1021-C-
D, E-F]
[2018] 3 S.C.R. 1019
1019
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SUPREME COURT REPORTS
[2018] 3 S.C.R.
Jose Antonio Cruz Dos R. Rodriguese & another v. Land
Acquisition Collector & another (1996) 6 SCC 746 :
[1996] 8 Suppl. SCR 910; Bharatsing and others v. The
State of Maharashtra and others (2017) SCC Online
SC 1453 – relied on.
Case Law Reference
[1996] 8 Suppl. SCR 910
relied on
Para 3
(2017) SCC Online SC 1453
relied on
Para 3
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 4885
of 2018
From the Order dated 26.08.2014 of the High Court of Gujarat at
Ahmedabad in SCA No. 15980 of 2012.
Nachiketa Joshi, Ms. Sucheta, Ujjaval Kumar, Chetan Uppal,
Advs., for the Appellant.
Shamik Sanjanwala, Ms. Jesal Wahi, Ms. Vishakha, Ms. Mamta
Singh, Ms. Hemanatika Wahi, Advs., for the Rrespondents.
The judgment of the Court was delivered by
KURIAN, J. 1. Leave granted.
2. Whether an application under Section 28A of the Land
Acquisition Act, 1894 (for short “the Act”) for redetermination of the
compensation can be filed within a period of 3 months from the date of
judgment of the High Court or Supreme Court passed in appeal under
Section 54 of the Act is the question that arises for consideration in this
case.
3. Section 28A(1) of the Act reads as follows :-
“ 28A. Re-determination of the amount of compensation on
the basis of the award of the Court. –(1) Where in an award
under this Part, the Court allows to the applicant any amount of
compensation in excess of the amount awarded by the Collector
under section 11, the persons interested in all the other land covered
by the same notification under section 4, sub-section (1) and who
are also aggrieved by the award of the Collector may,
notwithstanding that they had not made an application to the
Collector under section 18, by written application to the Collector
within three months from the date of the award of the Court require
that the amount of compensation payable to them may be re-
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1021
determined on the basis of the amount of compensation awarded
by the Court:
Provided that in computing the period of three months within which
an application to the Collector shall be made under this sub-section,
the day on which the award was pronounced and the time requisite
for obtaining a copy of the award shall be excluded.”
   (Emphasis supplied)
It is clear from the opening words of the provision that the
redeterminatio
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