AIR 1996 SUPREME COURT 540 ::1995 AIR SCW 4449 ::1996 (7) SCC 426 ::1996 ( ) LACC 90 ::1995 (4) CurCC 254 ::1996 (1) ICC 325 ::1996 (1) LJR 183 ::1996 (1) RentLR 152 ::(1995) 4 SCJ 636 ::(1996) 1 LandLR 8 ::(1995) 8 JT 267 (SC)

Supreme Court Of India

(From : Allahabad)

Hon'ble Judge(s): K. Ramaswamy, K. S. Paripoornan , JJ

(A) Land Acquisition Act (1 of 1894) , S.4— Land acquisition - Land policy issued by State Govt. - Benefits under given only to person whose land was acquired - Appellant purchasing land after publication of notification for acquisition of land under the Act - Not entitled to benefits of land policy. It is settled law that any person who purchases land after publication of the notification under Section 4 (1), does so at his/her own peril. The object of publication of the notification under Section 4 (1) is notice to everyone that the land is needed or is likely to be needed for public purpose and the acquisition proceedings points out an impediment to anyone to encumber the land acquired thereunder. It authorises the designed officer to enter upon the land to do preliminaries etc. Therefore, any alienation of land after the publication of the notification under Section 4 (1) does not bind the Government or the beneficiary under the acquisition. On taking possession of the land, all rights, titles and interests in land stand vested in the State, under Section 16 of the Act, free from all encumbrances and thereby absolute title in the land is acquired thereunder. If any subsequent purchaser acquires land, his/her only right would be subject to the provisions of the Act and/or to receive compensation for the land. In the present case, the State Govt. is....