LexRUDRADHAR R. TRIVEDI versus STATE OF MAHARASHTRA THROUGH THE SECRETARY AND ANR.
Open in Lexace · Ask the AI about this caseJudgment (excerpt)
RUDRADHAR R. TRIVEDI v. STATE OF MAHARASHTRA THROUGH THE SECRETARY AND ANR. JULY 15, 1996 [K. RAMASWAMY AND G.B. PATTANAIK, JJ.] Land Acquisition Act, 1894: Sections 4( 1), 5-A, 6,9, and 11-A proviso. A B Land Acquisition-Transfer of pmt of laiut for other public pW' C pose-Validity of-Land acquired for establishment of I.I. T.-Transfer of pmt of land to N.l. T.J.E. pw:\'Uant to a Govemment Resolution-Held transfer was not vitiated by any el1'or of law-Notification and declaration held not invalid-Land Acquired for pi1blic pwpose can be tran;fen·ed for other public seTVice. Tiie Industlial Development & Investment Co. Pvt. Ltd. v. State of Maharashtra & Qi:,., AIR (1989) Born. 156; Union, of India v. Nand Kishore, AIR (1982) Delhi 462, held inapplicable. D Award-Delay in makin[jNotification under section 4(1) published on 11.7.1953-Dec/aration under section 6 published in 1955-56-Notice under E Section 9 issued on 15th May, 1963--0bjections filed by landowner-Personal heming given to land owners--Tiiereafter 40 awards passed in cases involving 1nassive acquisition-Delay in ]Jassing award in such circu111stances-Held does not vitiate the award. Constitution of India, 1950 : Anicle 226. Land acquisition-Writ--Oial/enge to notification and declaration-In- ordinate delay of 22 years-Refusal of relief by High Coult held justified. F CIVIL APPELLATE JURISDICTION: Special Leave Petition (C) G No. 12902 of 1996. From the Judgment and Order dated 12.6.1996 of the Bombay High Court in A. No. 423 of 1996. D.R. Dhanuka, Ramesh Dhanuka, Ramesh Singh and Ms. Bina H 581 582 SUPREME COURT REPORTS [1996) SUPP. 3 S.C.R. A Gupta for the Petitioner. The following Order of the Court was delivered : We have heard learned counsel for the petitioner. B Notification under Section 4(1) of the Land Acquisition Act, 1894 (for short, the 'Act') was published on .July ll, 1953. Successive declaration under Section 6 came to be published in the year 1955-56. Thereafter, as many as 40 awards have been passed determining the compensation. In this case notice was issued by the second respondent on May 15, 1963 under C Section 9 of the Act pursuant to which the petitioner had filed his objec- tions. Thereafter, the award came to be made on 13.3.1985. He filed writ petition challenging the validity of the notification under Section 4(1) and the declaration under Section 6. Primary contention raised in the writ petition was that the petitioner had not been given notice under Section 5-A whereas being a sub-lessee, he was an interested person. The High D Court was not impressed with the argument. He further contended that there was inordinate delay in passing thl! award. On that account, notifica- tion under Section 4(1) and declaration under Section 6 were required to be set aside. That contention was also negatived. The learned single .Judge by judgment dated February 16, 1996 dismissed the writ petition. On E appeal, the Division Bench in the impugned order dated June 12, 1996 in Appeal No. 423/96 confirmed the same. The learned counsel for the petitioner contended that since the land in an extent of 567 acres was acquired for public purpose, namely, estab- lishment of IIT, transfer of 60 acres of lano to N!TIE by the UT by a F resolution of the Government, viz., 95 of 1970, dated June 26, 1970 was clearly a fraud on public purpose. Therefore, the acquisition is not valid in law. In support thereof, the learned counsel placed reliance on the judg- ment of Bombay High Court in The Industrial Developn1e11t & lnvesl!nent Co. Pvt. Ltd. v. State of Maharashtra & 01"., AIR (1989) Born. 156 and of Delhi High Court in Union of India v. Nand Kishore, AIR (1982) Delhi G 462. We find no force in the contention. It is settled law that the land acquired for public purpose can be transferred to another public purpose. Paramount consideration will be service of the public purpose. The NITIE is also one of the public institutions imparting technical education in the region. Under these circumstances, the transfer of 60.8312 acres of land H handed over to NITIE pursuant to the resolution made by the Government • RUDRADHAR R. TRIVEDI v. STATE 583 is not vitiated by any error of law nor the notification under Section 4(1) A and declaration published under Section 6 become bad in law. The aforesaid decisions bear no relevance. It is next contended that in view of the inordinate delay in passing t
Excerpt shown. Read the full judgment & AI analysis in Lexace.