'\ ' ·1
:
STATE OF GUJARAT & ANR.
v.
PATEL NARANBHAI NATHUBAI & OR~.
SEPTEMBER 26, 1989
[RANGANATH MISRA AND G.L. OZA, JJ.]
Land Acquisition Act, 1894: Sections 4 and 6-Land Acquisition
(Amendment and Validation) Act, 1967-Effecl of-Delay in making
declaration-Validity of.
A preliminary notification uuder Section 4(1) of the Land Acquisi-
tion Act, 1894 was made on 26.7.1963. The declaration under Section 6
was duly notified on 16./ 18.1.1969. A Writ Petition was tiled in the High
Court challenging the declaration. The High Court took notice of the
Land Acquisition (Amendment & Validation) Act, 1967, but held that
the delay of 5% years from the date of .the p.relimin_ary notification
was unreasonable, and quashed the said declaration, relying on its own
decision in Valji Mulji v. State, 11 GLR 95.
These appeals, by special leave, are against the High Court's
judgment.
Allowing the appeals,
HELD: f. The validation prov1s10n came into force on 20th
January, 1967. The position is now concluded and the reliance placed
by the High Court on its decision cannot be sustained. (248E]
Gujarat State Transport Corporation v. Valji Mulji Soneji & Ors.,
[1979).3 SCC 202 aµd State of Gujarat & Anr. v. Punjabhai Mathubai
& Ors., [1986] 2 SCC 478, followed.
l. The decision of the High Court is set aside and the declaration.
under s. 6 of the Land Acquisition Act is sustained. (248F]
CIVIL APP<OLLATE JURISDICTION: Civil Appeal Nos.
1506-1507 of 1974.
From the Judgment and Order dated 4.8.1972 of the Gujarat
High Court in Special Civil Appln. No. 121of1972 and 1187 of 1970.
247
A
B
c
D
E:
F
G
.H
A
B
248
SUPREME COURT REPORTS
[1989] Supp. 1 S.C.R.
G.A. Shah and M.N. Shroff for the Appellants.
V.V. Vaze, Ms. Gitanjali, P.H. Parekh (N.P.), Vimal Dave
(N.P.) and M. Mudgal (N.P.) for the Respondents.
The Judgment of the Court was delivered by
RANGANATH MISRA, J. These appeals by special leave are
l
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directed against the judgment of the Gujarat High Court dated
,,
c
4.8.1972 quashing the declaration unde s. 6 of the Land Acquisition
Act, Act I of 1894, on the ground that the same made on 18th of January,
1969, was issued beyond reasonable time.
The short facts are: The preliminary notification under s. 4( 1) of
the Act was ma<le on 26.7.1963. On 16/18.1.1969, the declaration
under s. 6 was duly notified. On 17.1.1972, a writ petition was filed in
the High Court challenging the declaration. The High Court took
D notice of the Land Acquisition (Amendment & Validation) Act of
1967 but relying upon a Division Bench judgment of the same High
Court in Valji Mulji v. State, 11 GLR 95 held that the period of 5-1/2
years from the date of the preliminary notification was unreasonable
delay for making of the declaration under s. 6 of the Act.
The validation provision came into force on 20th January, 1967.
If. Two judgments of this Court dealing with this aspect being Gujarat
State Transport Corporation v. Valji Mulji Soneji & Ors., [1979] 3 SCC
202 and State of Gujarat & Anr. v. Punjabai Nathubhai & Ors., [1986]
2 sec 478 have now concluded the position with reference to the
provisions of the Validation Act and on the ratio of these judgments
the decision of the Gujarat High Court on which reliance was placed
F
by the High Court in disposing of these matters cannot be sustained.
We accordingly allow the appeals, set aside the decision of the High
Court and sustain the declaration under s. 6 of the Lnd Acquisition
Act dated 18.1.1969.
There shall be no order as to costs.
G.N.
Appeals allowed.
Lex