SPECIAL LAND ACQUISITION OFFICER, BANGALORE versus SRI DYAVAPPA AND ORS.

Citation: [1995] SUPP. 3 S.C.R. 144 · Decided: 29-08-1995 · Supreme Court of India · Bench: K. RAMASWAMY, B.L. HANSARIA · Disposal: Dismissed
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Judgment (excerpt)

A 
SPECIAL LAND ACQUISITION OFFICER, BANGALORE 
v. 
SRI DYAVAPPA AND ORS. 
AUGUST 29, 1995 
B 
[K. RAMASWAMY AND B.L. HANSARIA, JJ.) 
Land Acquisition Act, 1894: 
Land Acquisition-Compensation-Reference Cowt-Reliance on sale 
C deed for similarly situated land and enhancement of compensation accord-
ingly--mnfinnation of award by High Cowt-Held valid. 
D 
E 
Practice and procedur~Raising fresh plea in appeal before Supreme 
Court-Held not pe1111issible. 
For acquisition of Ac.7.14 cents of land belonging to the respondents, 
the Collector awarded compensation for the agriculture land to the extent 
of Ac.5.20 cents @ Rs.12,000 per acre and for Ac.1.34 he awarded @ Rs .. 
1,000 per acre treating the same as phot khatab land. The Reference 
Court relied upon a sale deed dated February 24, 1975 for similarly 
situated lands purchased for setting up of a factory and awarded Rs. 
42,500 per acre. The High Court confirmed the judgment of the Reference 
Court. Hence these appeals. 
Dismissing the appeals, this Court 
F 
HELD : 1. There is no force in the contention that award of compen-
sation relying upon the sale deed dated February 24, 1975 was not justified 
\ 
because the lands under sale deed are situated away from the acquired 
lands and are thus not similarly situated. The High Court has considered 
the fact that the lands are nearer to the Bangalore-Mysore Road and near 
G about the lands where Coca Cola factory is established. Finding these 
circumstances favourable to the respondents, the High CotJrt confirmed 
the award of Reference Court. [145-E; G-H] 
2. The contention that the courts below were not justified in awarding 
compensation at the rate of Rs. 42, 500 for Ac. 1.34 cents which is phot-
H kharab when the agriculture lands also had been awarded at the rate of 
144 
SPL.LANDACQN.OFFICER v. DYAVAPPA 
145 
Rs. 42,500 per acre, cannot be agreed to because it was neither raised in A 
the High Court nor was it raised in the ground of appeal in this Court. 
[146-B-C] 
CIVIL APPELLATE JURISDICTION: Civil Appeal Nos. 2573-74 
of 1980. 
From the Judgment and Order dated 7.9.79 of the Karnataka High 
Court in M.F.A. Nos. 1198 & 1199 of 1978. 
M. Veerappa for the Appellant. 
B 
S.S. Javali, Ranjit Kumar, Bimal Roy and J.Y. Mohan for the C 
Respondents. 
The following Order of the Court was delivered : 
A notification under s.4(1) of the Land Acquisition Act (for short 
'the Act') was published on October 6, 1975 acquiring Ac.7.14 cents of land D 
near Bangalore for Agriculture University. Pursuant to the notice under 
ss.9 and 10, the respondents claimed compensation at the rate of Rs. 60,000 
per acre. The Land Acquisition Collector awarded compensation for the 
agriculture land to the extent of Ac. 5.20· cents, @ Rs. 12,000 per acre and 
for Ac. 1.34, he awarded @ Rs. 1,000 per acre, treating the same as 
phot-kharab land. On reference under s.18, the Court relying upon a sale E 
deed, Ext. P6 dated February 24, 1975 to an extent of Ac.1.8 cent sold at 
RS. 50,000 per acre which was purchased for setting up of a factory, 
awarded Rs. 42,500 per acre. Being dissatisfied, the appellant preferred 
appeal before the High Court, who by its impugned judgment dated 
September 7, 1979 confirmed the same, against which these appeals by p 
special leave have been filed. 
Two contentions have been raised by Mr. M. Veerappa, learned 
counsel for the appellant. First it is argued that in view of the fact that the 
lands under Ext. P.6 are situated at a distance of 2 to 3 furlongs from the 
acquired lands, it ·would be evident that those lands are not similarly G 
situated and, therefore, awarding compensation at the rate of Rs. 42,500 
per acre relying on Ext. P.6 is not justified in law. We find no force in the 
contention. The High Court has considered the fact that the lands are 
nearer to the Bangalore-Mysore Road and near about the lands where 
Coca Cola factory is established. Finding these circumstances favourable 
to the respondents, the High Court confirmed the award at the rate of Rs. H 
146 
SUPREME COURT REPORTS [1995J SUPP. 3 S.C.R. 
A 
42,500 per acre. 
B 
c 
It was next contended lhat the Reference Court and the High Court 
were not justified in awarding compensation at the rate of Rs. 42,500 for 
Ac.1.34 cents which is phot-kharab when the agricultttre lands also had 
been awarded at the rate of Rs. 42,500 per acre. Though plima f acie we 
are impressed with this argument but, unfortunately, this contention wa
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