LexSMT. AMBEY DEVI versus STATE OF BIHAR AND ANR.
Open in Lexace · Ask the AI about this caseJudgment (excerpt)
SMT. AMBEY DEVI A v. STATE OF BIHAR AND ANR. MARCH 12, 1996 [K. RAMASWAMY AND K. VENKATASWAMI, JJ.) B Land Acquisition Act, 1894: Sections 4(1), 12, 18, 20, 23, 26, 30, and 53. Code of Civil Procedure, 1908 : Order I Rule 10. c Land acquisition-Compensation-Enhancement claimed by co-sharer wit/tout seeking reference-Permissibility of-Claimant a co-sharer laying claim for I/4th share of compensation--Award-Apportionmelll of compen- sation into 114 by each co-owner-Compensation received by parties-Refer- ence by one of the parties-Enhancement of compensation by Reference D Cowt-Claim by co-sharer for enhanced compensation at par with other claimants as gramed by Reference Court without making any reference ap- plication-Held not permissib/e--Reference application by one co-harer can- not be treated as one by all co-sharers-f'ower of Civil Court to enhance compensation-A valid reference is condition precedent for exercise of E powe,-Procedure prescribed under Sections 18 and 30 of Act being inconsis- tent with Order I Rule 10-a co-owner cannot be impleaded as a necessary party in the absence of a referenc.r&ction 53 of the Act held inapplicable to· the facts of the case. CIVIL APPELLATE JURISDICilON : Civil appeal No. 2166 of F 1980. From the Judgment Order dated 21.9.76 of the Patna High Court in Appeal from Original Decree No. 281 of 1967. S.N. Misra, Deba Prasad Mukherjee, Manish Verma and Abhilekh G Verma for the Appellant. The following Order of the Court was delivered : This appeal by special leave arises from the judgment of the Division Bench of the Patna High Court made in Appeal from Original Decree No. H 303 304 SUPREME COURT REPORTS (1996) 3 S.C.R. A 220 and 221 of 1957 dated September 21, 1976. The only question that arises in this appeal is : whether one of the co-sharers can claim enhance- ment of the compensation without seeking reference under Section 18 of Land Acquisition Act, 1894 (1 of 1894) (for short, the 'Act') in a reference at the instance of one of the co-sharers. B The admitted facts are that 25 acres of land being a portion of Plot No. 400 of Kha ta No. 92 in village Behca in Shah bad District (renamed Bhojpur) was acquired under Section 4(1) of the Act for public purpose. Publication of the notification under Section 4(1) was made on September 14, 1957. In the enquiry under Section 11 made by the land Acquisition C Officer the apellant had laid her claim for l/4th share of the compensation along with other co-owners. It is also found as a fact that in the award made by the Collector, he apportioned the compensation into IJ4th share to each of the co-owners the compensation was received by the respective parties, one of co-owners sought for reference to the Civil Court under D Section 18 which was made. The Court had enhanced the compensation. Thereafter, the appellant filed the appeal claiming enhancement of the. compensation in respect of her land on par with other co-owner. That claim was rejected by the High Court holding that the appellant has not · made any application under Section 18 after the award was made by the Coliector on January 6, 1958 and, therefore, she is not entitled to the E enhanced compensation. Thus, this appeal by special leave. The learned counsel for the appellant contended that under Section 53 of the Act, the procedure prescribed under CPC is applicable to the proceedings of the Civil Court unless they are inconsistent with any of the F provisions contained in the Act. Since Order 1, Rule 10 CPC requires impleadment of all necessary and proper parties, the appeliant being a necessary party to the proceedings, she is entitled to the same compensa- tion as was awarded to the other claimants. We find no force in the contention. The scheme of the Act is inconsistent with CPC regarding the entitlement to claim compensation under the Act. The CPC provides only G the procedural format to adjudicate the dispute. After the award was made under Section 11, the Land Acquisition Officer was required to issue notice under Section 12 to the parties. As contemplated under Section 30 of the Act, the appellant is entitled to receive the compensation either under protest or without protest. When the compensation is received under H protest under sub-section (1) of Section 18, the application in writing has AMBEYDEVlv. STATE 305 to be made within the limitation prescribed under Section 18(2) to the A • _,,t' -
Excerpt shown. Read the full judgment & AI analysis in Lexace.