Rajinder
Kishan Gupta & ANR. Vs. Union of India & Ors. [2010] INSC 657 (20
August 2010)
Judgment
IN THE
SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 6811 OF
2010 (Arising out of S.L.P. (C) No. 24532 of 2009) Rajinder Kishan Gupta &
Anr. .... Appellant (s) Versus Union of India & Ors. .... Respondent(s)
P.
Sathasivam, J.
1.
Leave granted.
2.
This appeal is directed against the judgment and order dated
08.09.2009 passed by the High Court of Delhi at New Delhi in W.P. (C) No. 9647 of
2009 whereby the High Court dismissed the petition filed by the appellants
herein.
3.
Brief facts:
A
notification under Section 4 (1) of the Land Acquisition Act, 1894 (hereinafter
referred to as "the Act") was issued on 24.10.1961 to acquire vast chunk
of agricultural land for the planned development of Delhi including the lands
of the appellants herein situated in Village Mehrauli. A declaration under
Section 6 of the Act in respect of the said land was issued on 04.01.1969.
Notices
were issued by the Collector under Section 9 of the Act on 26.04.1983, after a
lapse of almost 22 years from the date of Notification published under Section
4 (1) of the Act. Thereafter, objections and claims were filed by the
appellants on 23.05.1983. Challenging the validity of the acquisition
proceedings, the appellants filed W.P. (C) No. 1129 of 1983 and other members
of the family also filed W.P.(C) No. 1131 of 1983 before the High Court. The
High Court, vide its order dated 25.05.1983, issued notice and directed to
maintain status quo as on that date.
2 However
on 15.04.2004, the High Court dismissed the writ petitions. Against the
dismissal of the writ petition, the appellants filed Review Petition No. 253 of
2004 which was also dismissed by the High Court. Aggrieved by the said order,
on 19.11.2004, the appellants filed S.L.P. before this Court. On 24.01.2005,
this Court, while issuing notice, granted status quo in respect of possession
of the land in question. Thereafter, the abovesaid S.L.P. were numbered as Civil
Appeal Nos. 2418-2419 of 2008.
On
07.10.2008, Delhi Metro Rail Corporation Limited (hereinafter referred to as
"DMRC") filed applications in C.A. Nos. 2418-2419 of 2008 for
impleadment and vacation/modification of order of status quo on the ground that
land admeasuring 26,187 sq. mtr. was required urgently for the construction of
Chattarpur Metro Station on Qutub Minar-Gurgaon Corridor of Delhi MRTS. On
17.11.2008, this Court allowed the application for impleadment and clarified
that the order of status quo 3 passed by it will not come in the way of DMRC
proceeding with fresh acquisition in accordance with law. Thereafter, on
19.01.2009, the Land Acquisition Collector along with Delhi Administration
preferred I.A. No. 5 of 2009 and on 29.1.2009, DMRC also filed I.A.No.6 of 2009
in C.A. Nos. 2418-2419 of 2008 for modification of this Court's order dated
17.11.2008. This Court, on 23.02.2009, disposed of the said applications for
modification reiterating its earlier order dated 17.11.2008. On 06.06.2009, the
Government of NCT of Delhi and Land & Building Department, Govt. of Delhi
published a notification dated 02.06.2009 under Section 48 of the Act
withdrawing its earlier notification for acquisition of land in question and a
fresh notification dated 04.06.2009 was published on 07.06.2009 exercising
powers under Section 4 read with Section 17(1)(4) of the Act seeking to acquire
land of the appellants. Challenging the said notification, the appellants filed
W.P. (C) No. 9647 of 2009 before the High Court. The High Court by the 4
impugned order dated 08.09.2009 dismissed the petition.
Aggrieved
by the said order, the appellants have preferred this appeal by way of special
leave petition before this Court.
1.
2.
3.
4.
Heard Mr. P.S. Patwalia, learned senior counsel for the
appellants/land owners, Mr. Parag P. Tripathi, Additional Solicitor General for
the Union of India and Mr. Nikhil Goel for DDA.
5.
Main Contentions:
i) When
the acquisition of the land is for DMRC and when there is a specific Act,
namely, the Metro Railways (Construction of Works) Act, 1978 whether the
authorities are justified in invoking the urgency provision in the Land
Acquisition Act by dispensing enquiry under Section 5A of the said Act.
ii) When
Government land adjoining to the land in question is available, whether
acquisition of a private land belonging to the appellants is justifiable.
1.
2.
3.
4.
5.
6.
It is true that initially a vast extent of agricultural lands in
Delhi were sought to be acquired under the provisions of the Land Acquisition
Act (Central Act) for the planned development of Delhi. The said acquisition
was challenged before the High Court of Delhi and after their dismissal, the
appellants and others preferred Civil Appeal Nos. 2418-2419 of 2008 before this
Court and vide order dated 24.01.2005, this Court directed maintenance of
status quo in respect of possession of land in question.
Subsequently,
at the instance of the DMRC, the limited status quo order was clarified to the
effect that DMRC is free to proceed with the fresh acquisition in accordance
with law. Pursuant to the same, fresh notification dated 04.06.2009 was
published on 07.06.2009 exercising powers under Section 4 read with Section
17(1)(4) of the Act seeking to acquire the land of the appellants. The said
action and the entire acquisition proceeding was challenged before the High
Court which ended in 6 dismissal. As raised before the High Court, it was
contended before us that in view of the Metro Railways (Construction of Works)
Act, 1978, the respondents are not permitted to invoke urgency provision under
the Land Acquisition Act which deprived the appellants from participating in
the enquiry under Section 5A. The Metro Railways Act (No. 33 of 1978) was
enacted by the Parliament to provide for the construction of works relating to
metro railways in the metropolitan cities.
Chapter
III of the said Act deals with `Acquisition'. It is not in dispute that similar
provisions as that of Sections 4, 5A, 6, 9 and 11 of the Land Acquisition Act
have been incorporated in the Metro Railways Act. Section 17 makes it clear
that when acquisition of land is initiated under Metro Railways Act, the
provisions of Land Acquisition Act, 1894 shall not apply. Section 45 also makes
it clear that any proceeding initiated under the Land Acquisition Act for the
purpose of any metro railway project pending 7 immediately before the
commencement of Metro Railways Act is to be continued and be disposed of under
that Act (Land Acquisition Act). The above provisions make it clear that if any
land is required/needed for the construction works relating to metro railways
in the metropolitan cities, the authorities are free to apply the Metro
Railways Act and acquire any land. But at the same time, there is no specific
prohibition in the Metro Railways Act from applying the Land Acquisition Act to
acquire any land for a public purpose, more particularly, for the construction
works relating to metro railways in the metropolitan cities.
7.
The respondents have clarified that in view of the status quo
order passed by this Court in respect of the first acquisition proceedings and
the project has to be executed urgently in view of ensuing Common Wealth Games,
they sought for clarification from this Court and this Court clarified that the
respondents are free to initiate fresh proceeding in order to execute the
project. In such 8 circumstance, the Government cancelled the earlier
notification and issued a fresh notification under the Land Acquisition Act.
Since Section 17 of the Act enables the authorities to dispense with enquiry
under Section 5A and to complete the acquisition proceedings without any delay,
urgency clause under Section 17 of the Land Acquisition Act was invoked. There
is no serious challenge as to the invocation of urgency clause under the Land
Acquisition Act. It is also not in dispute that there is no provison for
acquisition of land on urgent basis in the Metro Railways Act, 1978.
8.
Similar question was considered by this Court in S.S. Darshan vs.
State of Karnataka and Others, (1996) 7 SCC 302. Against dismissal of two writ
petitions by a common order dated 14.07.1995, passed by a Division Bench of the
High Court of Karnataka, the landowners have filed appeal before this Court.
The challenge made in the writ petitions before the High Court was to the
validity 9 of the notification dated 16.07.1994, issued under Section 4(1) read
with Section 17 of the Land Acquisition Act, 1894 and the notification dated
22.08.1994 issued under Section 6 thereof by the State of Karnataka for
acquisition of 11 acres 36 gunthas of land in Pattandur Agrahara Village,
Whitefield, Bangalore Taluk, Bangalore, belonging to the appellants therein. It
was contended that these notifications were invalid apart from the fact that
the user of the acquired land by them is beneficial to the society.
Several
other contentions on which the validity of acquisition was challenged have been
rejected by the High Court. It is also seen from the above case that a large
tract of land contiguous to the area acquired by the impugned notifications had
already been acquired by the Karnataka Industrial Areas Development Board under
the Karnataka Industrial Areas Development Act, 1966 which also provides for
acquisition of land for the Board. The said area was found to be inadequate for
the project on 10 account of which the contiguous disputed area had been
acquired under the Land Acquisition Act, 1894. It was contended that the
acquisition of the present area should also be made only under the Karnataka
Act of 1966 instead of the Land Acquisition Act since the Karnataka Act gives
greater opportunity to the owners of the land to resist the acquisition. It was
also contended that the acquisition under the Central Act, which is a more
stringent provision, is violative of Article 14 since it deprives the
appellants of the right of the more liberal provisions of the Karnataka Act,
1966. This Court rejected all the above contentions and held:
"10.
... .... In our opinion, there is no merit in this contention as well. In view
of the urgent need for the acquisition of this land, which cannot be met under
the Karnataka Act, resort to the provisions of the Central Act which are
applicable cannot be faulted...."
It is
clear that in spite of the provisions of Karnataka Industrial Areas Development
Act, 1966, this Court upheld the action of the Karnataka Government in invoking
Land Acquisition Act (Central Act) for acquiring 11 lands for a public purpose
of setting up the Information Technology Park and to meet the need of
additional land contiguous to the area acquired earlier. This decision is
squarely applicable to the case on hand. Even though special enactment, namely,
Metro Railways Act, 1978 is available, in view of urgency and in the absence of
similar urgency clause in the Metro Railways Act as that of Land Acquisition Act,
the Lt. Governor, Delhi issued a fresh notification for acquisition under the
Land Acquisition Act.
Accordingly,
we reject the first contention.
1.
2.
3.
4.
5.
6.
7.
8.
9.
With the assistance of maps that were produced before the High
Court, Mr. Patwalia, learned senior counsel for the appellants submitted that
when the lands adjoining to the railway track belongs to DDA, the Authorities
are not justified in acquiring the private land of the appellants. Before
considering this issue, it is our duty to point out that nowhere in the
affidavit the appellants have specified the details regarding their 12 holdings
such as khasra No., extent, ownership details with reference to revenue
records. The appellants have not disclosed anywhere in the petition as to how
they are concerned with the suit land. Very vague pleadings have been made that
the suit land belonged to their family. As per the revenue record, total area
of land owned by their so called family is 12-1-0 bighas only while land in
respect of which the acquisition is under challenge is 28-1-0 bighas. Land
acquisition proceedings can be challenged only by the
"person-interested" and none else. On this ground also, their claim
is liable to be rejected.
10.
Coming to the land owned by DDA, report filed by the Department
clearly shows the Conservator of Forests who inspected the adjoining land of
DDA along with the Director (LMI) of DDA and other officials in the presence of
appellants, that the land in question is comprised in Reserved Park as per MPD
2021 and has also been notified as Reserved Forests vide Notification No.
F.10(42)- 13 I/PA/DCF/93/2012-17(1) dated 24.05.1994. Further, the Conservator
of Forests has specifically stated that the said DDA land is a forest land. In
addition to the same, DDA has filed an affidavit which reiterated the above
report and also asserted that on inspection it was verified that the land of
DDA falls in reserved park and reserved forests, South Central Ridge. The High
Court also perused the said notification dated 24.05.1994 and found that the
Lt.
Governor
of Delhi declared those lands mentioned in Schedule A of the notification as
Reserved Forests. The notification also shows that the area in South Central
Ridge comprises approximately 626 hectares of forest land and waste lands which
have been duly declared as reserved forests. Though relying on reply sent to
the appellants on their application under RTI Act that these lands cannot be
treated as reserved forests and the counsel wanted to rely upon certain
communications from the Department, in view of proper notification declaring 14
the area in question as reserved forests, we are not inclined to entertain such
argument at this stage. As rightly observed by the High Court, the joint survey
carried out by the Conservator of Forests and DDA, in the presence of the
appellants, is a sufficient proof that the land in question belongs to DDA
being the land notified under the notification dated 24.05.1994. In a matter of
this nature, Courts have to accept the notification duly issued by the authority
concerned as sufficient proof. In view of the same, though Mr. Patwalia has
heavily relied on certain communications about the nature of land in question
and in view of authoritative notification by the department concerned, we are
of the opinion that it would not be possible to rely on those details at this
stage.
Accordingly,
we reject the second contention also.
1.
2.
3.
4.
5.
6.
7.
8.
9.
10.
11.
Though a feeble request was made that the appellants were ready to
forego as much land as was required for Metro tracts and Chhattarpur Metro
Station 15 provided the electric sub-station is shifted to some other land and
that part of the appellants land which was sought to be used for electric
sub-station is allowed to be retained by them, in view of the factual findings
about the nature and character of the land owned by the DDA being a forest land
as per the notification, we have no other option except to reject the same.
12.
In the light of the above discussion, we are satisfied that the
existence of public purpose and urgency in executing the project before the
Common Wealth Games, the adjoining land belonging to DDA being forest land as
per the notification and also of the fact that the respondents have fully
complied with the mandatory requirements including deposit of 80 per cent of the
compensation amount, we are in entire agreement with the stand taken by the
respondents as well as the conclusion of the High Court.
13.
Consequently, the appeal fails and the same is dismissed with no
order as to costs.
..........................................J. (P. SATHASIVAM)
..........................................J. (DR. B.S. CHAUHAN)
NEW DELHI;
AUGUST 20, 2010.
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