LexSTATE OF BIHAR versus RATAN LAL SAHU AND ORS. ETC.
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A STATE OF BIHAR ' v. RATAN LAL SAHU AND ORS. ETC. AUGUST 8, 1996 B [K RAMASWAMY AND G.B. PATTANAIK, JJ.] Land Acquisition Act, 1894: Ss. 4( 1), 18, 23( 1 ), 23(1-A)-Acquisition of land with well and tank c therein-Compensation-20.40 acres of land acquisition in 1972 for cons1111c- lion of Geta/sud Dam in Bihm-Land Acq1tisition Officer by hi' award dated 16.11.1977 granted total compensation of Rs. 1,59,505.00 at the rate of Rs. 2,266 per acre for Class I lands and decreased the value as regards other lands-Reference Cowt awarded compensation at the rate of Rs. IO, 000 per D acre, for entire land aiid Rs. 1,69,890 for the tank and the well as also additional amou/ll 11/s. 23( 1-A)-High Cowt confim1ing the award of refer- ence Cou11-Hc/d, reference cou11 e1Ted in detennining co1n11ensation relying 1tpon an award in respect of lands acquired in neighbowi11g village-Rs. 6, 000 }Jer acre, lvould be the apprO]Jliate value for the entire /an~Wl1en water is being used from the ta11k a11d the well for cu/tivatio11 of the land no separate E va/1te co1tld be granted for the ta11k and the we/I-Reference cowt erred in allowing con1pensation on these ite111s separatel)-It also e1Ted in granting additio11a/ amo1tnt as the award of Collector is af 16.11.1977. 0. Janardhan Reddy & 01'" v. Sp/. Dy. Co/lecto1; L.A. Unit-IV, LMD F Kmimnagar, A.P. & Oi>., (1994) 6 SCC 456, relied on. CIVIL APPELLATE JURISDICTION : Civil Appeal Nos. 10669-70 of 1996. From the Judgment and Order dated 10.1.94 of the Patna High Court I G in Appeal from the Original Decree No. 108 and 109 of 1987. H.L. Agarwal, R.P. Singh and B.B. Singh for the Appellant. D.P. Mukherjee and Sanjay Ghosh for the Respondents. H The following Order of the Court was delivered : 400 •. -< ' ' .. -t, \ STATEv. R.L.SAHU 401 Leave granted. A We have heard learned counsel on both sides. Notification under Section 4(1) of the Land Acquisition Act. 1894 (1 of 1894) (for short, the 'Act') was published on June 14, 1972 acquiring 20.40 acres of land for construction of Getalsud Dam in Ranchi District of B Bihar State. The Land Acquisition Officer in his award under Section 11 dated November 16, 1977 granted total compensation of Rs. 1,59,505.33. On reference, the Subordinate Judge, Ranchi awarded compensation @ Rs. 10,000 per acre; for the tank and well, he granted a sum of Rs. 1,69,890. He also awarded additional amount under Section 23(1-A) of the Act. C Dissatisfied therewith, the appellant carried the matter in appeals. The High Court in the impugned judgment and decree in Original Decree Nos. 108 and 109 of 1987 dated January 10, 1994 confirmed the award and decree of the reference Court. Thus, these appeals by special leave. We have gone through the judgment of the High Court and the D reference Court. The learned Judge has not referred to the correct prin- ciples of law in determining the compensation. It is an admitted position that the reference Court has relied upon an earlier award in respect of a neighbouring vilJage determining the compensation of land in Rs. 10,000 per acre. We do not have any material on record, nor has it discussed in either judgments the basis for reliance as regards the relevant value of the land etc. Under those circumstances, relying on that judgment per se may not be wholly correct. It is not in dispute that these are Class I wet crop lands. The Land Acquisition Officer awarded the compensation for Class I lands @ Rs. 2,266 and proportionately decreased the value as regards the quality of the other lands. We take alJ the 20 acres of land as Class I land since there is no acceptable material as regards the quality of the land. E F Under these circumstances, taking the totality of the facts and cir- cumstances, we think that the appropriate market would be Rs. 6,000. per acre. It is now settled law that when the water is being used from the tank G and the well for cultivation of the land, no separate value could be granted towards the tank and the welJ. This Court elaborately considered this aspect of the matter in the case of 0. Janardhan Reddy & Ors. v. Sp/. Dy. Collector. LA. Unit-IV, LMD. Ka1inmagar, A.P. & Ors., [1994] 6 SCC 456. Accordingly, we hold that the respondents are not entitled to the separate value of Rs. 1,69,890 towards the value of the tank and the welJ. Since the H 402 SUPREME COURT REPORTS [1996] SUPP. 4S.C.R. A award of the Collector is of Novemb
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