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Judgment
K. SAMPATH, J.—These appeals arise out of Section 18 references, both having been filed by different claimants in C.C.No.7/84 on the
file of the Subordinate Judge''s Court, Tiruppur. Both the appeals are disposed of by the following common judgment:
An extent of 1 acre in S.No.390/1B2 and another extent of 4.96 acres in S.No.392/2, both items situate in Irugur Village, Palladam Taluk,
belonging to the appellants were acquired for providing houses for Harijans under the Land Acquisition Act, 1894. 4(1) Notification was issued on
18-12-1982. The claimants wanted the compensation to be fixed at Rs.2500/- per cent. However, the Land Acquisition Officer fixed the rate at
Rs.130/- per cent together with solatium at 15% per annum. In fixing the compensation at 130/- per cent, the Land Acquisition Officer relied on
sale item No.16 in his award as the data land under which an extent of 1 acre in S.No.439/2 in the same village had been sold on 4-9-1980 for
Rs.13,000/-. The learned Subordinate Judge fixed the compensation at Rs.500/- per cent. Dissatisfied, the claimants have filed the appeals. The
Government has not questioned the compensation fixed by the learned Subordinate Judge at Rs.500/- per cent.
Mr. N.P.K. Menon, learned Counsel for the appellant/the fifth claimant in A.S. No. 622/92 and Mr. A. Sivaji, learned Counsel for the appellant
in A.S. No. 825/92, submitted that the learned Subordinate Judge has fixed the compensation at a very low rate, that there were several
documents produced before the lower Court to show that the value of the lands had been increasing steadily and the learned Subordinate Judge
had arbitrarily fixed the quantum at Rs. 500/-. In support of their contention, the learned Counsel relied on Exs.C-5 to C-18, which, according to
them, would show that the acquired lands would have been worth not less than Rs.2500/- per cent during the relevant period.
Per contra, the learned Special Government Pleader, submitted that the documents relied on by the claimants relate to small extents and it would
be abundantly clear that those documents had come into existence for the purpose of boosting the value of the acquired lands.
Let us examine the various documents. Ex.C-6 relates to 10 cents and 8 sq. ft. of land together with a house in S. No. 385, which, no doubt, is
next to the acquired land. The sale in respect of Ex. C-6 land is dated 5.3.1982 inclusive of the house, measuring 10 cents had been sold for Rs.
25,000/-. There is no material to show the value of the house under Ex. C-6. The house appears to occupy an area of 400 sq. ft. and its value, in
our view, can be between Rs. 15,000/- and Rs. 20,000/-. If at all, the price per cent may work out to about Rs. 600/- or Rs. 700/-. Ex. C-7
relates to 1044 sq. ft. and a house in S. No. 203. The relative sale deed is dated 4-6-1982. The consideration is Rs. 8000/-. This document
cannot at all be taken into consideration. Under Ex. C-8 1 cent and 191 sq. ft. in S. No. 439/2 had been sold for Rs. 3,500/- on 15-12-1982.
This is just prior to the 4(1) Notification date and the location of this property is not clear from the documents available. In any event, it is a very
small extent and it can be of no assistance. Under Ex. C-9 230 sq. ft. building, 60 years old in S. No. 66 had been settled on 14.6.1982. This
document is of no help. Under Ex. C-10 dated 18-6-1982, 11 cents and 3 sq. ft. in S. No. 154/2-A in a layout in Singanallur Village was sold for
Rs. 33,114/-. This can also be of no help and under Ex. C-11, 5 cents and 299 sq. ft. in S. No. 233/6 in a lay out in Singanallur Village was sold
for Rs. 2,445/- on 1-12-1982. Similarly, under Ex. C-12, 3 cents in S. No. 268 in a lay out in Singanallur Village had been sold for Rs.18,000/-
on 27-5-1982. Under Ex. C-13 dated 31-8-1981, 5.5 cents in S. No. 172/1 had been sold for Rs. 34,000/-. The property is situate in
Singanallur Village. Under Ex. C-14, 3 cents in S. No. 329/3 & 4 in Singanallur Village was sold for Rs. 2000/- on 25.3.1982. Under Ex. C-15,
6 cents in S. No. 329 in Singanallur Village was sold for Rs. 36,000/- on 11-3-1982. Under Ex. C-16, 5 cents in S. No. 329 in Singanallur
Village was sold for Rs. 37,250/- and the sale deed is dated 21.10.1983. In our view, none of these documents can serve as proper guidance for
fixing the value of the acquired lands. As already noted, they are of small extents. There is no evidence with regard to the value of the
superstructure and it is not possible to separate the value of the sites from the value of the buildings. The learned Judge has also assigned reasons
that Exs. C-10 to C-15 cannot at all be considered for fixing the value of the acquired lands. What the learned Judge has done is to take into
consideration what, according to him, would be the potential value for the site and fixed the compensation at Rs. 500/- per cent. He has practically
rejected all the documents.
It is under these circumstances that the learned Counsel relied on Ex. C-5, which is the judgment in A.S. No. 410/70 of a Bench of this Court.
In that case, an extent of 1.70 acres in S. No. 388/1 in Irugur Village, Palladam Taluk, was acquired for the identical purpose of providing houses
for Harijans. The compensation was fixed at Rs. 3,125/- per acre. The claimants had asked for Rs. 350/- per cent as compensation. The Bench
fixed the compensation at Rs. 275/- per cent. In arriving at that figure, the Bench took into consideration the potential value of the land acquired
and also the fact that the acquired land was situated in an essentially industrial area and the admission by the Land Acquisition Officer that the
acquired land was suitable for building purposes. The Bench arrived at a figure of Rs. 500/- per cent, deducted Rs. 250/- towards development
charges, then added Rs. 25/- per cent for the lapse of three years and fixed the compensation at Rs. 375/- per cent. In that case, the 4(1)
Notification was in 1967. In the present case, the 4(1) Notification is dated 18-12-1982. There is a gap of 15 years.
Mr. Sivaji, learned Counsel for the appellant in A.S. No. 825/92 relied on the decision of the Supreme Court in The Special Land Acquisition
Officer, BTDA, Bagalkot Vs. Mohd. Hanif Sahib Bawa Sahib, . In that case, the Supreme Court has held that appreciation at the rate of 10% for
every subsequent year after the base year cannot be stated to be excessive or unreasonable for land in an area within Municipal limits and
contained a new township under construction and in which was also located an engineering college campus, hostel, staff quarters, a housing colony,
a Government Office and a new circuit house.
In the decision by the earlier Bench that the property was in an industrial area and that the land was suitable for building houses were taken into
consideration for arriving at the compensation. In our view, the value per cent can be fixed at Rs. 1000/- and after deducting 30% towards
development charges, the compensation can be fixed at Rs. 700/- per cent. The compensation awarded shall stand modified and instead of Rs.
500/- per cent, the appellant in each appeal would be entitled to Rs. 700/- per cent.
The appeals will stand allowed to the extent indicated above. There will be no order as to costs.