GODAVARI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) This bunch of petitions (Nos. 5546 to 5548, 5550, 6080, 6081, 6801, 6802, 6883, 6885 to 6889 and 6911 to 6914 of 1986) has been preferred by landowners of Tehsil Pathankot, whose area was acquired under the Requisitioning and Acquisition of Immovable Property Act, 1952, (hereinafter called 'the Act'). The acquisition proceedings started way back in the year 1970. The respective landowners were made payments of compensation and as alleged by all of them in their respective petitions, they were dissatisfied with the measure of compensation. Each one of them has averred that an application for appointment of an arbitrator to determine the correct compensation was made to the Special Land Acquisition Collector, Pathankot, but in all these years, no arbitrator had been appointed to determine the correct market value of the acquired land. Each one of them has also asserted that payments were received by them under protest and no argument in statutory form 'K' was executed by them in favour of the Union of India in token of having received the compensation in full and final settlement by way of agreement. Simultaneously, each landowner has asserted that despite their periodic enquiry from the concerned office or even by sending reminder, no response was given by the respondents, which has given occasion to the petitioners to approach this Court by means of these petitions.

(2.) The controversy centres around the true import and applicability of the provisions of section 8 of the Act and rule 9 of the Rules framed thereunder. Reproduction of these provisions need not burden the judgement. To cull out the principles applicable, the binding precedent of Shankar Singh and other v. Union of India and another,1975 PunLR 6followed in C.W.P. No 4414 of 1982 (Inder Singh and others v. Union of India and others, 1985 RRR 599, decided on July 24, 1984, and others of the same kind, which need not be mentioned here come to aid. It has been authoritatively held in these precedents that even if the landowner accepts the compensation without protest, it will not make any difference for the purposes of the Act. Further even receipt of compensation, partial or full without formalities prescribed by section 8 of the Act and rule 9 of the Rules, will not prove that the compensation has been fixed by agreement. In case of an agreement, a document in form 'K' needs to be executed between the parties. Unless and until form 'K' is written between the parties, the matter cannot be said to have reached a finale.

(3.) The defence of the respondent is common in all these cases, except varied in a few minor details, sought to be supported from the record. Uniformally it has been asserted that the landowners received payment without protest. This defence is to be noticed and rejected on the anvil of Shankar Singh's case . It would not make any difference even if the petitioners has accepted compensation without protest. The fate of these cases hangs on the premise as to whether the respondents can shut the mouth of the landowners by production of agreement between the parties in form 'K'. Now except to notice another contention, which deserves outright rejection, that the record with the respondents has perhaps been tampered with or stolen in order to account for the absence of form 'K' in each respective case, time is ripe to deal with individual cases for the disposal of these petitions.