S. Rajendra Babu, J.— Leave granted.
2. An extent of land measuring 10 acres 1 cent comprised in different survey numbers situated at Puttur adjoining Govindapalem of Chittoor District was notified for acquisition under Section 4(1) of the Land Acquisition Act (hereinafter referred to as “the Act”) in the Gazette on 28-4-1977. After issuing final notification under Section 6 of the Act, the Land Acquisition Officer passed an award on 28-2-1981 determining the compensation payable in respect of the lands in question. He grouped the lands into five categories and paid at different rates of compensation. So far as lands which were classified by him as non-agricultural were concerned, he fixed a compensation of Rs 50 per sq. yard to the 1st and 2nd groups and at Rs 45, 40 and 35 per sq. yard to the rest of the groups depending upon their locations. He also classified certain lands as agricultural lands and awarded a compensation of Rs 9375 per acre and Rs 13,334 per acre depending upon their locations. On a reference made under Section 18 of the Act to the civil court, the award made by the Land Acquisition Officer was modified having found that classification into agricultural and non-agricultural lands or into four groups in non-agricultural lands was not sustainable and entire land had a potentiality of being used for building purposes and, therefore, the compensation was fixed at Rs 100 per sq. yard. The matter was carried by the Land Acquisition Officer in appeal to the High Court under Section 54 of the Act and certain claimants also filed cross-appeals. The High Court took into consideration that in Puttur town the trend of the prices was on the rise at a fast pace and bearing in mind the future potentiality of the land in question, in comparison to sales of similar lands, accepted the rate fixed by the reference court however, by reducing by 25 per cent thereof inasmuch as 1/4th of the land to be reserved for drains, sewers, roads and such other amenities to be provided in the layout that may be formed subsequently.
3. Another piece of land measuring about 1 acre 55 cents was also acquired under a notification under Section 4(1) of the Land Acquisition Act published in the Gazette on 15-3-1974 for the same purpose and the Land Acquisition Officer determined compensation payable at Rs 10,526 per acre while on reference, the civil court enhanced the same to Rs 100 per sq. yard and the High Court on appeal fixed the market value at Rs 125 per sq. yard. The compensation was reduced by Rs 30 per sq. yard following its decision to which we have referred to now. These two appeals are preferred by the Land Acquisition Officer.
4. In challenging this order made by the High Court Shri Nageshwar Rao, learned counsel for the appellant, submitted that the High Court and the reference court relied upon Ext. B-30 which is a sale deed dated 9-8-1976 under which 100 sq. feet of land had been sold. Neither the High Court nor the reference court ought to have relied upon this document since the land situated was far away from the lands in question. Apart from the fact that it was only a small piece of land which had been sold whereas a vast tract of land measuring over 10 acres was acquired under the notification in question, he also pointed out that even assuming that the rate mentioned in Ext. B-30 could be taken into consideration in determining the market value of the land, sufficient deductions had not been given towards development and other relevant matters. He also submitted that the compensation paid should be drastically reduced.
5. Learned counsel for the respondents, however, submitted that the High Court and the reference court had taken all relevant factors into consideration in determining the market value and the compensation awarded by them is unassailable.
6. The general trend in the prices of land is on the rise and the judicial notice of the same had been taken by the High Court correctly and therefore, cannot be challenged. Puttur is an urban area and the lands in question are abutting the main road leading from Tirupathi to Arkonam via Puttur and the acquired land was in the heart of Puttur town. To the north of the land in question there is a famous Venkateswaraswamy Temple and to the immediate south, the famous Tiruthani, one of the abodes of Lord Subrahamanyaswamy. Therefore taking into consideration the topography of the land, we may safely proceed on the basis that the High Court had correctly noted the situation of the land in question which has the potentiality of being developed as urban land. Ext. B-30 is a sale deed dated 9-8-1976, the transaction having taken place prior to eight months from the issue of the preliminary notification for acquisition of land in the present case. Having found that the piece of land referred in Ext. B-30 is situated very close to the lands that are acquired under the notification in question the reference court and the High Court relied upon the said document and, in our view, rightly. Further when no sales of comparable land were available where large chunks of land had been sold, even land transactions in respect of smaller extent of land could be taken note of as indicating the price that it may fetch in respect of large tracts of land by making appropriate deductions such as for development of the land by providing enough space for roads, sewers, drains, expenses involved in formation of a layout, lump sum payment as also the waiting period required for selling the sites that would be formed.
7. The argument advanced by Shri Nageswara Rao that the classification by the Land Acquisition Officer was in order and ought not to have been interfered with by the reference court or the High Court does not appeal to us. When a land is acquired which has the potentiality of being developed into an urban land, merely because some portion of it abuts the main road, higher rate of compensation should be paid while in respect of the lands on the interior side it should be at lower rate may not stand to reason because when sites are formed those abutting the main road may have its advantages as well as disadvantages. Many a discerning customer may prefer to stay in the interior and far away from the main road and may be willing to pay a reasonably higher price for that site. One cannot rely on the mere possibility so as to indulge in a meticulous exercise of classification of the land as was done by the Land Acquisition Officer when the entire land was acquired in one block and therefore classification of the same into different categories does not stand to reason.
8. The reference court, however, merely took note of the price noted in Ext. B-30, the sale deed while the High Court deducted only towards the space that was required for formation of roads or other amenities altogether ignoring the time required for formation of the layout, the period for which the money would be locked up in the investment and the waiting period as also for the reduced price for land when lump sum payment is made. Bearing in mind these aspects we are of the view that the High Court should have reduced the price arrived at by the reference court at Rs 100 per sq. yard by at least 40 per cent.
9. In the circumstances of the case, we hold the market value fixed at Rs 100 sq. yard relying upon Ext. B-30, the sale deed, to be correct. However, we reduce the compensation payable to Rs 60 per sq. yard computing the whole of the land under acquisition in the two cases on the aforesaid basis. The respondents are entitled to the statutory benefits as awarded by the courts below. The award made by the reference court as modified by the High Court shall stand further modified as indicated by us in the course of this order. The appeals are allowed in part.