GHEEVARGHESE MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) Notification under Section 3(1) of the Kerala Land Acquisition Act, 1950 which is equivalent to Section 4(1) of the Land Acquisition Act, 1894 (1 of 1894) was published on July 8, 1980 acquiring an extent of 3.37 hectares of land for public purpose, namely, Greater Cochin Development Authority, for the purpose of the Site and Service Scheme at Alwaye. The Land Acquisition Officer in his award dated March 19, 1982 determined compensation at Rs.280 percent as against Rs.2000/- per cent claimed by the appellants. On reference, the Civil Court enhanced the compensation to Rs. 1800/- per cent by its award and decree dated August 7, 1984. On further appeal by the State, the High Court reduced the compensation to Rs.1000/- per cent. Thus, these appeals by special leave.

(2.) Shri T. L. V. Iyer, learned senior counsel for the appellants, has contended that the lands under Exs. A-6 to A-8, of an extent ranging between 60 cents and 40 cents had been sold on March 31, 1976, April 13, 1976 and April 21, 1976 respectively at the rate of Rs. 800/- per cent. Exs. A-3 to A-5 would indicate steep rise in the value till the date of the notification. That was spoken of even by RW-2, the Executive Officer of the Panchayat. The acquired lands are abutting the two roads on either side. The developed area is situated near the acquired lands. These facts had been duly taken note of by the reference Court in determining reference under Section 18. The High Court had not adverted to these relevant facts but considered Exs.A-6 to A-8 and held that the compensation at Rs. 1000/- would be the just compensation. Unless the findings of the reference Court were found to be perverse, the High Court would not have interfered with the award of the reference Court. Shri G. Viswanatha lyer, learned senior counsel for the respondent, placed reliance on a document, a letter addressed by the claimants themselves wherein they have agreed as on October 15, 1979 to sell the property to GCDA @ Rs. 350/- per cent. In view of this circumstance, it does not warrant more compensation than that has been awarded by the High Court.

(3.) Having regard to the respective contentions, the question that arises for consideration is:what would be the reasonable compensation which the acquired lands are capable to secure . It is seen that Exs. A-3 to A-5 offer no comparable value. As stated by Shri Viswanatha lyer, that they offer only an evidence of rise in the price. It is seen that lands under Exs. A-6 to A-8 also were purchased by common institution from the persons, brothers and sisters, which happened to be contiguous to their institution for better utilisation. Under those circumstances, they cannot be automatically offered as comparable sales for the lands in question. Admittedly, the lands are situated outside Alwaye Municipal limits as on the date of notification. The High Court having considered the totality of the facts and circumstances reduced the compensation to Rs. 1000/- per cent as against Rs. 2000/- per cent as claimed by the appellants. It is more than 41/2 times than what was granted by the Land Acquisition Officer. The State did not file any appeal.