Category: Land Acquisition

In the facts and circumstances noted and more particularly the fact that the appellant still claims to be in possession of the land under acquisition, writ petition preferred by the appellant should have been heard and decided on merits – Matter is remitted to the High Court of Uttarakhand

SUPREME COURT OF INDIA DIVISION BENCH J.N. PURI — Appellant Vs. STATE OF UTTAR PRADESH (NOW STATE OF UTTARAKHAND) AND OTHERS — Respondent ( Before : B.R. Gavai and Sandeep…

Land Acquisition Act, 1894 – Sections 4 and 6 – Acquisition of land – Compensation – Court for awarding annual increase to determine the just compensation varies from case to case and the period to be applied is a major factor to be considered – In the present case would be best determined if apply 8% annual increase with cumulative effect – This is for the reason that the gap is huge i.e. 11 years. For shorter period of 3-5 years, it could have been 10% or 12% – But in no case 15% would be justified for a period of 11 years as awarded by the High Court in the impugned order – In the present case, given the 11 years gap, 8% would be considered just and proper.

SUPREME COURT OF INDIA DIVISION BENCH THE CENTRAL WAREHOUSING CORPORATION — Appellant Vs. THAKUR DWARA KALAN UL-MARUF BARAGLAN WALA (DEAD) AND OTHERS — Respondent ( Before : Vikram Nath and…

Land Acquisition Act, 1959 – Section 52(2) – Challenge to acquisition – Failure to serve notice under Section 52(2) of the Land Acquisition Act, 1959 – Jurisdiction of Civil Court – Maintainability – Difference of opinions and the distinguishing judgments – Registry is directed to place the matter before Hon’ble the Chief Justice of India for referring the matter to a larger Bench.

SUPREME COURT OF INDIA DIVISION BENCH URBAN IMPROVEMENT TRUST, BIKANER — Appellant Vs. GORDHAN DASS (D) THROUGH LRS. AND OTHERS — Respondent ( Before : Manoj Misra and Hrishikesh Roy,…

Limitation Act, 1963 – Section 5 – Land Acquisition Act, 1894 – Section 18 – Condonation of delay of around 479 days in presentation of an appeal from the decision of the Reference Court under section 18 of the Land Acquisition Act, 1894 – High Court’s decision to condone the delay does not suffer from any error warranting interference, such an exercise of discretion does, at times, call for a liberal and justice-oriented approach by the Courts, where certain leeway could be provided to the State – A court of appeal should not ordinarily interfere with the discretion exercised by the courts below – An appellate power interferes not when the order appealed is not right but only when it is clearly wrong.

SUPREME COURT OF INDIA DIVISION BENCH SHEO RAJ SINGH (DECEASED) THROUGH LRS. AND OTHERS — Appellant Vs. UNION OF INDIA AND ANOTHER — Respondent ( Before : Bela M. Trivedi…

Incremental value of land from admitted or proved exemplars till the acquisition is evident – CLU certificate discharges the initial burden of establishing that the land under acquisition is not agricultural land – Therefore, apply the standard deduction 1/3 on exemplar value and are not persuaded to factor incremental increase on the exemplar – Market value of the lands Increased – Appeals allowed in part.

SUPREME COURT OF INDIA DIVISION BENCH BESCO LIMITED — Appellant Vs. STATE OF HARYANA & OTHERS — Respondent ( Before : B.R. Gavai and S.V.N. Bhatti, JJ. ) Civil Appeal…

HELD the consent terms and the directions of High Court were silent as to within what period the appellant had to make such an application, it was required to be construed that appellant had to make application after it received the compensation awarded under Section 11 and after it handed over possession of the lands, which it did. Appeal allowed

SUPREME COURT OF INDIA DIVISION BENCH SHRI NASHIK PANCHAVATI PANJARPOL TRUST AND OTHERS — Appellant Vs. THE CHAIRMAN AND ANOTHER — Respondent ( Before : Bela M. Trivedi and Dipankar…

Percentage of deduction or the extent of area required to be set apart has to be assessed by the courts having regard to the size, shape, situation, user etc. of the lands acquired – It is essentially a kind of guess work the courts are expected to undertake – A cut of one third was required to be imposed on the amount of compensation awarded by it – Assessment of market value so determined does not warrant any interference – Appeal dismissed.

SUPREME COURT OF INDIA DIVISION BENCH MALA ETC. ETC. AND OTHERS — Appellant Vs. STATE OF PUNJAB AND OTHERS — Respondent ( Before : Bela M. Trivedi and Dipankar Datta,…

Land Acquisition – Percentage of deduction or the extent of area required to be set apart has to be assessed by the courts having regard to the size, shape, situation, user etc. of the lands acquired – It is essentially a kind of guess work the courts are expected to undertake – A cut of one third was required to be imposed on the amount of compensation awarded by it

SUPREME COURT OF INDIA DIVISION BENCH  MALA ETC. ETC. AND OTHERS — Appellant Vs. STATE OF PUNJAB AND OTHERS — Respondent ( Before : Bela M. Trivedi and Dipankar Datta,…

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