Sureshwar Thakur, J.@mdashThis appeal arises out of the award being award No. 1 of 1998, rendered on 19.3.1998 by the Land Acquisition Collector, Anni, District Kullu. The Land Acquisition Collector awarded compensation of land for different categories of lands by the said award:-
2. The claimants, who were not satisfied with the award of the Land Acquisition Collector, filed Land Reference Petitions u/s 18 of the Land Acquisition Act, 1894 (here-in-after referred to as ''the Act''). The learned District Judge awarded compensation as Rs. 60,000/- per bigha irrespective of classification of the land.
3. It would be pertinent to mention that a number of appeals, arising out of the same award of the Land Acquisition Collector and similar awards of the District Judge, have been disposed of by a learned Single Judge of this Court vide judgment dated 16th December, 2008, delivered in RFA No. 246 of 2004, wherein it has been held as follows:-
"The challenge to the impugned Award is on the ground that the Court below has determined the market value on the basis of solitary sale instance which was with respect to a small parcel of land. According to the learned Assistant Solicitor General of India, the Court below erred in basing its decision on the same particularly when otherwise there was contemporaneous material on record to justify the award passed by the Collector.
Per contra, Shri Brahma Nand Sharma, learned counsel for the claimants has defended the award for the reasons set out therein. According to him, there cannot be a straight jacket formula and Sale Deed pertaining to a solitary sale instance can also be considered for determining the market value of the acquired land.
The fact that the claimants land was acquired in terms of the Notification issued under the provisions of the Act is not in dispute. The extent, the location and the entitlement of the claimants is also not in dispute. It is equally true that even though large chunk of land was acquired for setting up of defence establishment but, however, individual share holding of each claimant is not very big and substantial.
The increase of the amount of the market value is also not very high and is just about 10% from what was awarded by the Collector, Land Acquisition.
In order to prove its case, the claimants examined Shri Gopal Dass (PW-1), Numberdar of Phati Nirmand; Shri Prabhdayal (PW-2), who sold his land in terms of Sale Deed Ext. PW-2/A, Shri Joginder Singh (PW-3) and Shri Ganga Ram (PW-4). These witnesses proved on record Sale Deed Ext. PW-2/A dated 14.9.1993 in terms of which 2 biswas of land in village Averi, was sold for a sum of Rs. 6000/- (3 lakh per bigha).
In rebuttal, the respondents examined Shri Chain Ram (RW-1) and Shri Shyam Chand (RW-2), patwari of the Patwar Circle Nirmand.
Village Averi is at a distance of 6 kms. from Rampur stands proved by PW-1. That the acquired land was put to agricultural use and the claimants used to sow maize and wheat stands proved by PW-1, PW-3 & PW-4. These witnesses have deposed that the crop sown on the acquired land was sold at Rampur, which in fact is closer from the acquired land and were having an annual income of Rs. one lac per bigha. According to the claimants, the market value of the acquired land was approximately 21/2 lacs per bigha. With the acquisition of the land, as stands proved by them, there has been mass dislocation of population which has not only effected their personal life but also their businesses.
The acquired land was well connected by road and having all modern facilities, such as, telephone, road, electricity, water, school and market also stands proved by PW-1.
Judicial notice can be taken of the fact that Rampur, Tehsil Headquarters, is a fast going township. In and around Rampur, many Mega Power Projects have already been established and are in the process of being commissioned. The acquired land is just at a distance of 6 kms. from Rampur. PW-1 has also proved that the new power project by the name of Rampur Hydle Power Project is being constructed just at a distance of 4 kms. from Averi towards Duttnagar, which is near Rampur. Thus, the potentiality of the acquired land to be put to use other than agriculture cannot be ruled out and is in fact substantial.
The Collector Land Acquisition, as stands proved by RW-2, passed the Award on the basis of the annual average market price (Ext. RW-2/A) of village Nirmand, according to which the market price of the land at Nirmand for different categories of land was;
Ropa Awal=Rs. 31,464/- per bigha,
Ropa Doem=Rs. 27,268/- per bigha,
Ropa Soem=Rs. 17,200/- per bigha,
Bakhal Awal=Rs. 18,458.88 per bigha.
The same was considered as according to RW-2, five yearly average market price as also the annual average market price of village Averi was very less and could not be construed to be determinative of the true market value of the acquired land.
The locational situation of village Averi from Rampur does not appear to be in dispute. RW-2 has admitted that Nirmand is just at a distance of 12 kms. from village Averi. If this was so then why the average price of village Rampur was not taken into account by the Collector, is not evident from the record.
The District Judge has held that the acquired land was not irrigated and even PW-1 has admitted that the acquired land was sandy. These findings are not in dispute.
Be that as it may be the fact of the matter is that the claimants have proved through oral testimony that the market value of the land in Rampur is in the vicinity of Rs. 4 lacs to 5 lacs per bigha. If this is so then the average market price of village Rampur ought to have been considered by the Collector while determining the market value of the acquired land. Rampur was in fact at a shorter distance from Averi than from Nirmand. It is not that the lands at Nirmand and Averi are of same quality or that the land at Rampur is of a different quality. The position of law is evidently clear and the market value of the basic valuation register maintained for the purposes of the collection of the stamps duty cannot be relied upon while determining the market value of the acquired land.
On the contrary, the claimants have proved on record Sale Deed Ext. PW-2/A of land, which was sold by Shri Prabhdayal (PW-2). The genuineness of the sale transaction is not in dispute which is evident from the line of cross-examination carried out by the present appellants. Therefore, the same has been rightly considered by the Court below for determining the market value of the acquired land. From the statement of PW-2, it is evident that the land covered by the exemplar Sale Deed was not of good quality and did not have any locational advantage inasmuch as it was situated near a Nallah of village Averi. The sale transaction pertains to the very same village and is proximate to the time of the acquisition. In my view, no deduction is required to be carried out for the various reasons discussed hereinabove.
No doubt, the exemplar sale deed pertains to only 2 biswas of land but, however, the fact of the matter is that the individual share holding of each land holder is also not substantial.
With reference to question of acquisition being of a larger area, the error lies in the fact that for the acquisition of each landowner, it could not be said that the acquisition is of a larger area. Largeness is merely when each landholder''s land is clubbed together then the area becomes large. Each landowner''s holdings are of small area (
There are two methods for assessing the market value of the acquired land, the first one is method of annual net income multiplied by appropriate capitalization of the same year and the second method is comparable sale transaction, but in the instant, the parties have contended and pleaded that the market value of the acquired land be assessed on the basis of the comparable market values.
It is settled principle of law that the market value of the acquired land can be assessed on the basis of bonafide sale transactions on comparable basis. However, if there has been no sufficient number of bonafide sale transactions in the locality then the sale which has taken place in the adjoining area can be taken into consideration for determining the market value of the acquired land.
It is now settled principle of law that the market value of the acquired land has to be determined on the crucial date of notification u/s 4 of the Act and only the genuineness of the sale transaction has to be taken into account and the market value has to be assessed on the basis of comparable sale transaction which has taken place in the area concerned and proximity from time angle and proximity from situation angle has to be identified and every case must be dealt with its own and valuation of these factors would depend upon the facts and circumstances of each case and there cannot be any hard and fast or rigid rules. Common sense is the best and the most reliable guide.
The Apex Court in
It has come on record from the statement of PW-1 that village Nirmand is linked with Rampur via Averi. It has also come on record that as part of the package for acquisition of the land the State has earmarked area to rehabilitate the uprooted population. Undoubtedly this fact by itself would in no manner mean that the claimants should not be entitled to the fair market value of the acquired land, which has to be that of the willing seller and a purchaser at the time of acquisition of the land in question. In any event, there is nothing on record to prove that the claimants were also allotted any plots."
In view of the fact that exactly similar appeals, filed by the Union of India, have already been dismissed in the aforesaid terms, the present appeal, filed by the Union of India, is also dismissed in the same terms.
