Union of India & Ors Vs. The Special Tehsildar
(Za) & Ors [1995] INSC 702 (17 November 1995)
Kirpal
B.N. (J) Kirpal B.N. (J) Ahmadi A.M. (Cj) Singh N.P. (J) Kirpal, J
CITATION:
1996 AIR 853 1996 SCC (2) 332 1995 SCALE (6)606
ACT:
HEAD NOTE:
Leave
granted.
The
short facts leading to these appeals are as under:
For
the Rocket Launching Station located at Sri Hari Kota of Indian Space Research Organisation,
Department of Space, Government of India, an area of about 37,792 acres of land
was acquired sometimes in 1970s. Consequent to the expansion of space programmes
certain additional lands at the southern tip of Sri Harikota Islands in the Marimanal village in Pooneri Taluka Chengai Anna District, Tamil Nadu, were acquired. The extent of these lands, with
which we are concerned, was about 5394 acrea.
For
the purpose of acquiring the aforesaid lands, the Department of Space,
Government of India approached the State of Tamil Nadu. This was done pursuant to the Notification No.4(1)/65 dated 23.4.1966
which had been issued under Article 258(1) of the Constitution of India whereby
President of India had entrusted to the Government of Tamil Nadu, with their
consent, the functions of the Central Government under the Land Acquisition
Act, 1894 in relation to acquisition of lands for the purpose of the Union in
the said State. Accordingly, Notification under Section 4 of the Land
Acquisition Act (hereinafter referred to as 'the Act') was issued by the
Governor of Tamil Nadu on 3.11.1982.
Pursuant
to the issuance of the aforesaid Notification under Section 4 of the Act,
further proceedings were taken and the Land Acquisition Officers awarded Rs.10
per 'cent' of land as compensation apart from the compensation for standing
trees, crops etc. Dissatisfied with the award, the land owners filed
application requiring Reference under Section 18 of the Act. The said
References were heard by the Subordinate Court at Tiruvllur and the amount of compensation was substantially increased
and it ranged from Rs.100/- to Rs.180/- per `cent' of land.
Against
the aforesaid judgment of the Subordinate Court dated 31.1.1986, enhancing the
compensation, the Special Tehsildar filed appeals in the High Court of Madras.
The High Court by an interim order directed the entire enhanced award amounts
to be deposited in the court within 12 weeks and if the amount was not to be
deposited, then the stay was to be automatically vacated.
Inasmuch
as the lands were acquired by the Union of India and the compensation to be
paid was to be borne by the Department of Space, the State Revenue Authorities
urged the Space Department to deposit the enhanced compensation amounts in the
Court. Thereupon the Department of Space filed Writ Petition Nos.1824-34/88,
2347-2359/88 in the High Court of Madras praying that the Department should be impleaded
as a party in the aforesaid appeals which had been filed by the Land Revenue
Authorities and there should be a stay with regard to the direction which had
been issued requiring the deposit of the enhanced amount. These writ petitions
were admitted and interim orders were passed staying the operation of the
awards/decrees of enhanced compensation which had been passed.
The
aforesaid writ petitions, along with a number of similar petitions filed by
other Central Government Departments and organisations were heard by the High
Court and the impugned judgment and order dated 28.4.1989, the High Court held
that the Requisitioning Department in land acquisition cases could not be
considered an interested party in the cases and, therefore, should not be impleaded
as a party. Challenging the aforesaid decision, it has been contended on behalf
of the appellants that in view of the decision of the Constitution Bench in
U.P. Awas Evam Vikas 326, the appellants should have been impleaded as a party
because the acquisition proceedings had taken place at the expense and for the
benefit of the appellants. It was also submitted by the learned counsel for the
appellants that in been acquired for the purpose of Union of India which had moved
an application before the Reference Court for being impleaded in the array of
respondents. On this application being rejected by the Reference Court, an appeal was filed and this
Court, while reversing the order of the High Court, allowed the application of
the Union of India for impalement and held that it was entitled to file an
appeal in the High Court against the judgment of the Reference Court. Shri Altaf Ahmad the learned
Additional Solicitor General contended that the said decision has been referred
to in the majority judgment in U.P. Awas Evam Vikas Parishad's case (supra) and
has not been dissented from and, therefore, the High Court ought to have
directed that the appellants should be impleaded as a party.
On
behalf of the respondents, it has been contended that the decision in U.P. Awas
Evam Vikas Parishad's case (supra) has no application in the present case
because U.P. Awas Evam Vikas Parishad was treated as a local authority by
virtue of Section 3(i) as introduced by U.P. Act and, therefore, Section 50(2)
of the Act conferred on the local authority, for whom the land is acquired,
right to appear in the acquisition proceedings before the Collector and the
reference Court and adduce evidence for the purpose of determining the amount
of compensation. It was contended that in the present case, the appellants
could not be regarded as a local authority under Section 50 and it had no right
to be impleaded as a party. The second submission of the learned counsel for
the respondents was that according to Section 3(ee) of the Act, the expression
`appropriate Government' in relation to acquisition of land for the purposes of
Union is the Central Government. By virtue of the aforesaid Notification dated
23.4.1966 issued under Article 258(1) of the Constitution of India, the
President had delegated the power of acquisition of land to the State of Tamil Nadu.
Therefore, it was contended that when the State of Tamil Nadu initiated the
acquisition proceedings, they were done by the Delegate of the Central Government
and once the power had been delegated, the appellants could not claim a right
to be impleaded as a party.
In our
opinion, it is not necessary to decide any of the aforesaid issues on merits
because the writ petitions which were filed by the appellants before the High Court,
were completely mis-conceived.
It is
an admitted case that the appeals are pending against the order passed by the
Subordinate Court on reference having been made under Section 18 of the Act.
The appellants wanted to be impleaded as a party in the said appeals. The
proper and the only course which should have been adopted was to have applied
to the Appellant Court for being impleaded as a party. Instead of doing this,
writ petitions for writs of certiorari under Article 226 of the Constitution of
India were filed. Presumably, it must have been contended that the appellants
should have been impleaded as respondents as they were interested parties
because the acquisition was being effected at their expenses and for their
benefits. Further, no effective relief could, possibly, have been sought by the
appellants against the respondents. What was, in fact, desired by the
appellants was an order of the Court for being impleaded in the appeals which
were pending before the High Court. The collateral proceedings under Article
226 of the Constitution of India could not have been instituted and as already
observed, the only remedy which was available to the appellants was to apply,
in the pending appeals, to be impleaded as a party by moving an appropriate
interim application. The High Court unnecessarily entertained writ petitions
and gave a detailed judgment on the question which, in fact, it could not
consider when dealing with a petition under Article 226 of the Constitution of
India. This question should have been considered only if the proper application
was filed in the pending appeals for being impleaded as a party. We may here
observe that while dealing with merits of the case, the High Court did not have
the benefit of the judgment of this Court in U.P. Awas Evam Vikas Parishad's
case (supra) and the other judgments referred to therein.
For
the reason that the writ petition for being impleaded as a party in Regular
First Appeals, which were pending, was not a proper remedy, the said writ
petitions filed by the appellants have to be dismissed. Such dismissal will not
be regarded as affecting the rights of the appellants in applying to the High
Court by moving proper applications in the pending appeals for being impleaded
as a party. Such applications may, if the appellants desire, be filed within
two months and in case, the same are filed, they will be considered and
disposed of by the High Court in accordance with law, keeping in view the law
laid down by this Court in U.P. Awas Evam Vikas Parishad's case (supra) and the
other decisions which had been relied upon therein.
The
appeals are disposed of in the aforesaid terms.
There
will be no order as to costs.
Application
for substitution is also allowed.
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