Bombay High Court
Kisan Sayaji Shelke vs Madhukar Mohan Deshpande on 11 August, 2010
Author: V.R. Kingaonkar
Bench: V.R. Kingaonkar
(1)
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 690 OF 1993
Kisan Sayaji Shelke,
R/o Gokul, Oswadi, Tq.
Bhokardan, Dist. Jalna PETITIONER
VERSUS
1. Madhukar Mohan Deshpande,
R/o Dhawade, Tq. Bhokardan,
District Jalna.
2. Ananda Krishna Mahakal,
R/o Gokul, Tq. Bhokardan,
District Jalna.
3. Dada Ananda Mahakal,
R/o Gokul, Tq. Bhokardan,
District Jalna.
4. Tejrao Ananda Mahakal,
R/o Gokul, Tq. Bhokardan,
District Jalna. RESPONDENTS
....
Mrs. M.L. Sangit, advocate holding for Mr. V.J.
Dixit, Senior Counsel, for the petitioner.
Mr. M.M. Ambhore, advocate for the respondents No. 2 to 4.
....
[CORAM : V.R. KINGAONKAR, J.]
[DATE OF JUDGEMENT RESERVED : 4th August, 2010]
[DATE OF JUDGEMENT PRONOUNCED : 11th August, 2010]
JUDGEMENT :
1. Challenge in this petition is to judgement and order rendered by learned Incharge President of Maharashtra Revenue Tribunal, Aurangabad (M.R.T.) in exercise of appellate ::: Downloaded on - 09/06/2013 16:16:31 ::: (2) jurisdiction (Case No. 27/A92-J). By that judgement, the appeal preferred by the respondents has been allowed and the application filed by the petitioner for eviction under section 98 of the Hyderabad Tenancy and Agricultural Lands Act, 1950 (for short, "the HT&AL Act") came to be rejected.
2. Indisputably, father of the petitioner, namely, Sayaji Shelke was the protected tenant in respect of agricultural land ig Survey No. 52, admeasuring gunthas, situated at village Gokul under Bhokardan Tahsil.
9 acres 18 It is also an admitted fact that father of the respondent No. 1, namely, deceased Mohan alias Mohiniraj Deshpande was the landlord. The name of deceased Sayaji Shelke was recorded in the revenue record vide the relevant orders. A final declaration under the HT&AL Act was made in his favour. He was found in possession of the tenanted land i.e. Survey No. 52 as on the tillers' day. The petitioner's father was duly declared as a protected tenant of the said land under section 38E of the HT&AL Act. It is an admitted fact that respondent No.2 - Ananda was not in picture when the petitioner was allegedly dispossessed from the land in question in the year 1965. The respondent No. 2 - Ananda purchased that land subsequently.
::: Downloaded on - 09/06/2013 16:16:31 ::: (3)3. The impugned order is founded on premise that the only remedy available to the petitioner was under section 32 of the HT&AL Act and the same is now unavailable because the application was not filed against the landlord within prescribed period of limitation. Another ground in support of the impugned judgement is that the application filed by the petitioner after 22 years of dispossession was barred and action for eviction could not be taken under section 98 of the HT&AL Act.
4. Section 98 of the HT&AL Act reads as follows :
"98. Summary eviction :- Any person unauthorisedly occupying or wrongfully in possession of any land -
(a) the transfer of which either by the act of parties or by the operation of law is invalid under the provisions of this Act, or
(b) the management of which has been assumed under the said provisions, or
(c) to the use and occupation, of which he is not entitled under the said provisions;
may, if the said provisions do not provide for the eviction of such person, be summarily evicted by the Collector."
::: Downloaded on - 09/06/2013 16:16:31 ::: (4)Perusal of section 98 would make it explicit that the legal requirements to seek remedy of summary eviction are as follows :
i) The person in possession should be shown as unauthorised occupier of the tenanted land;
ii) The transfer of the tenanted land by operation of the law should be shown as invalid under provisions of the HT&AL Act or that the Management of which has been assumed under the said provisions; and
iii) There is no specific provision to provide for the eviction of such person.
5. In the present case, the transfer in favour of respondent No.2 - Ananda is clearly against the provisions of the HT&AL Act. No permission was obtained from the competent authority for such transfer. Nor, the petitioner surrendered his rights. The petitioner was not a consenting party to the transaction of the transfer. The rights of the petitioner as a protected tenant were never abrogated on account of any legal surrender thereof.
::: Downloaded on - 09/06/2013 16:16:31 ::: (5)6. The remedy under section 32 of the HT&AL Act stands on different footings. The remedy can be availed by the tenant within a period of two (2) years from the date of commencement of the HT&AL Act if the tenant is found to be dispossessed before commencement of the said Act. The learned Incharge President of the M.R.T. failed to appreciate the purport of section 32 (1). The remedy is also available even after the two (2) years on the date on which the right to such possession accrued to the tenant. The question is whether the right of the petitioner has been extinguished only because within two (2) years of dispossession, he did not apply for restoration. A plain reading of section 32 (1) would show that the tenant's right to seek remedy of restoration is against the landlord and moreover, the period of two (2) years' limitation is applicable only in cases where the tenant is found to be out of actual possession as on the date of commencement of the HT&AL Act. In the present case, the petitioner continued to remain in possession as protected tenant till the year 1965. He filed certified copy of register of the protected tenancy pertaining to his rights recognized in 1950. The name of his father i.e. Sayaji s/o Ganu has been recorded as protected tenant in the tenancy ::: Downloaded on - 09/06/2013 16:16:31 ::: (6) register. The landlord never challenged the entry in the tenancy register. The name of the petitioner's father was deleted from the revenue record only after the death of latter. So, the dispossession was in the year 1965 and until the petitioner noticed induction of the purchaser, he may not have decided to evict such unauthorised occupant. The application for eviction under section 98 is maintainable against the person who is found in unauthorised possession of the tenanted land.
Prior to transfer of the tenanted land to the respondent No.2, such remedy could not have been availed against the landlord whose possession may not be described as "unauthorised".
7. Faced with the above legal difficulty, Mr. Ambhore, appearing for respondents No. 2 to 4, would submit that the application was barred in view of delay as it was filed after 22 years. He seeks to rely on certain observations in case of "Radhu Gokul Gawali and others v. Mohan Kishan Gawali and others" 2007 (6) Mh.L.J. 117 as well as "Kashim Faridsaheb and others v. Naseer Mohammad @ Ahmed s/o Walli Mohammad Chaudhari and others" 2009 (2) Mh.L.J. In "Radhu Gokul Gawali and others", a Single Bench of this Court has not laid down that in no case, the application under section 98 of the HT&AL Act ::: Downloaded on - 09/06/2013 16:16:31 ::: (7) will be maintainable after lapse of 18/19 years. It has been observed that the applicability of the provisions laid down under section 32 and/or section 98 has to be decided by the Court, considering the fact situation obtained in that case.
It is further observed that facts in each case may differ and, therefore, the Court has to record a finding regarding the maintainability or remedy available to the party concerned.
It is true that the remedy is required to be availed within a reasonable period.
ig At the same time, one cannot be oblivious of the fact that section 98 (1) does not prescribe for any limitation period in respect of remedy available against unauthorised possessor. The petitioner's application was for removal of the respondents No. 2 to 4 from the tenanted land.
He did not seek eviction of the landlord i.e. the respondent No. 1. The respondent No. 1 himself had not challenged the order of eviction before the M.R.T. The case of "Kasim Faridsaheb and others" (supra) stands on different footings and is not relevant for the present purpose.
8. In "Ganpat s/o Sakharam Deshmukh vs. Yeshwant s/o Digambar Deshmukh" 2000 (2) Bom.C.R. 40, a Division Bench of this Court held that the transfer under section 38E of the HT&AL Act will be deemed as ineffective only when it is proved ::: Downloaded on - 09/06/2013 16:16:31 ::: (8) that the tenant committed default in the payment of entire purchase price, and inspite of the proceedings for recovery, the entire price amount could not be recovered. The rights of statutory purchaser cannot be abrogated without following due procedure. It is nobody's case that the petitioner validly surrendered his rights. Obviously, the subsequent purchaser, who has entered in the tenanted land without legal transfer is an unauthorised possessor thereof. To say that the petitioner lost right to recover the tenanted land because of the delay in filing of the application is to deny the relief which is otherwise available to him and inspite of any limitation period under the tenancy law, which would cause extinguishment of such right. In other words, where the rights of the statutory tenants are protected under the Agrarian Law, which is a social welfare Legislature, it is difficult to read something to wipe out the tenancy rights which is not provided for under the HT&AL Act.
9. Considering the foregoing reasons, it will have to be said that the impugned judgement rendered by the Maharashtra Revenue Tribunal is unsustainable.
10. In the result, the petition is allowed. The ::: Downloaded on - 09/06/2013 16:16:31 ::: (9) impugned judgement is set aside. The judgement and order rendered by the learned Deputy Collector (Land Reforms), Jalna on 07-10-1991 in Case No. LR/TNC/CR/16 is restored. Rule made absolute accordingly. No costs.
[V.R. KINGAONKAR] JUDGE NPJ/wp690-93 ::: Downloaded on - 09/06/2013 16:16:31 :::