Ramesh
Chandra Tiwari & Anr Vs. U.P. Avas Even Vikas Parishad, Lucknow & Ors [1996] INSC 26 (8 January 1996)
Singh
N.P. (J) Singh N.P. (J) Ahmadi A.M. (Cj) Jeevan Reddy, B.P. (J)
CITATION:
1996 SCC (1) 718 JT 1996 (1) 111 1996 SCALE (1)142
ACT:
HEAD NOTE:
O R D
E R
Leave
granted.
The
controversy raised in this case is squarely covered by the judgment of this
Court in Gauri Shankar Gaur & Ors. v. State of U.P. & Ors. [(1994) 1 SCC 92] wherein this Court had
held that the provision of Section 6 of the Land Acquisition Act, 1894 had no
application to the acquisition initiated under U.P. Awas Evam Vikas Parishad Adhiniyam,
1965 and the procedure prescribed in Sections 28 and 32, as modified by
operation of Section 55 read with para 2 of the Schedule would be applicable.
Consequently, the Land Acquisition [Amendment] Act 68 of 1984 had no
application.
The
above view was reiterated by this Court in U.P. Avas Evam Vikas Parishad, Lucknow v. Lata Awasthi [(1995) 3 SCC 573].
Consequently, the notification issued under Section 28 and declaration made
under Section 38 of the Adhiniyam are valid in law. The procedure prescribed
under the Adhiniyam should prevail. The Amendment Act 68 of 1984 does not apply
to the acquisition under the Adhiniyam. However, in view of the judgment in Gauri
Shankar's case [supra], the claimants would be entitled to the compensation
determined with reference to the date of declaration under Section 32 of the
Act for the reasons mentioned therein.
The
appeal is accordingly disposed of.
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