STATE OF ORISSA
A
v.
RAJAKISHORE DAS
FEBRUARY 5, 1996
[K. RAMASWAMY AND G.B. PATTANAIK, JJ.]
B
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Land Acquisition Act, 1894 : . .
Award of compensation-Building constrncted on the land acquire~
High Court awarding compensation for the building-Held : Party constrncted c
·the building unauthorisedly having had knowledge of acquisition-Hence
State not bound to pay compensation for the building.
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 3525 of
1996.
D
From the Judgment and Order dated 1.3.90 of Orissa High Court in
F.A. No. 252 of 1987.
Indrajeet Ray, Adv. General and P.N. Misra for the Appellant.
The following Order of the Court was delivered :
E
Leave granted.
Though the respondent has been served, he does not appear either
in person or through counsel. This appeal by special leave arises from the
order dated 1.3.1990 made by the High Court of Orissa in First Appeal F
No. 252/87.
The notification under section 4U) of the Land Acquisition Act, 1894
was published in the Gazette on 25.3.1985 acquiring about 120 decimals of
land for extension of Vidyut Marg in Bhubaneshwar Municipality. The G
Land Acquisition Officer passed his award under Section 11 on 7.10.1985
awarding a total compensation of a sum of Rs. 1 lakh. Dissatisfied there-
---
with, the respondent sought for reference and also demanded Rs. 2 lakhs
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for the building constructed thereon. The reference Court by Judgment
and decree dated 19.8.1987 awarded compensation @ Rs. 1,66,000 per acre
and other statutory benefits. On further appeal, the High Court enhanced H
141
142
SUPREME COURT REPORTS
(1996] 2 S.C.R.
A the compensation in respect of the building from Rs. 10,000 to Rs. 1 lakh.
Feeling aggrieved with the enhanced compensation in respect of the build-
ing, this appeal by special leave has been filed.
The Division Bench has recorded the finding that though a sale was
purported to have been made of the half constructed building on March
B 30, 1981 for residential purpose, the sanction for the construction of the
building from the Municipality was not obtained. The construction was
unauthorised. Nonetheless, the High Court directed the payment of com-
pensation. We find that the approach of the High Court is clearly illegal.
Having recorded the finding that the respondent had constructed the
C bµilding without permission of any authority and since the Government is
entitled to have the unauthorised construction demolished, unless the
owner himself voluntarily demolishes and takes the value of the building
structure as salvage material, the High Court ought to have held that the
respondent had proceeded unauthorisedly in constructing the building
having had the knowledge of the acquisition. Therefore, the authorities are
D not bound by .such construction. Consequently, the State is not bound to
pay compensation of the value of such a building constructed unauthorised-
ly. The Judgment and order passed by the High Court directing payment
of compensation of Rs. 90,000 is clearly illegal.
E
The appeal is accordingly allowed. The order of the reference Court
for a sum of Rs. 10,000 is upheld and the direction for payment of the
balance amount stands set aside. No costs.
G.N.
Appeal allowed.
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Lex