Gujarat High Court
Ranabhai Lakhmanbhai Bati vs District Panchayat, Junagadh on 6 September, 2018
Author: J.B. Pardiwala
Bench: J.B.Pardiwala
C/SA/220/2018 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SECOND APPEAL NO. 220 of 2018
With
CIVIL APPLICATION NO. 1 of 2018
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE J.B.PARDIWALA
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1 Whether Reporters of Local Papers may be allowed to see the
judgment ? YES
2 To be referred to the Reporter or not ?
YES
3 Whether their Lordships wish to see the fair copy of the
judgment ? NO
4 Whether this case involves a substantial question of law as to
the interpretation of the Constitution of India or any order made
NO
thereunder ?
CIRCULATE THIS JUDGEMENT IN THE SUBORDINATE
JUDICIARY.
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RANABHAI LAKHMANBHAI BATI... Petitioner
Versus
DISTRICT PANCHAYAT, JUNAGADH m& 1... Respondents
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Appearance:
MR G K VAGHANI(7830) for the PETITIONER(s) No. 1
MR RAKESH PATEL AGP for the RESPONDENT(s) No. 1,2
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 06/09/2018
ORAL JUDGMENT
1 This Second Appeal is at the instance of the original plaintiff and Page 1 of 16 C/SA/220/2018 JUDGMENT is directed against the judgment and order dated 9th April 2018 passed by the Additional District Judge, Junagadh in Regular Civil Appeal No.69 of 2012 arising from the judgment and decree dated 30th April 2012 passed by the 4th Additional Senior Civil Judge, Junagadh in Regular Civil Suit No.346 of 2006.
2 For the sake of convenience, the appellant herein shall be referred to as the 'original plaintiff' and the respondents herein shall be referred to as the 'original defendants'.
3 It appears from the materials on record that the plaintiff instituted the Regular Civil Suit No.346 of 2006 with regard to the suit property and prayed for the following reliefs:
"(1) To declare that, the defendant has no right to evict the Plaintiff from possessing the land of four side direction of Patarama village bearing survey No. 2/12 paiki admeasuring acer 500 guntha and survey No.2/13 paiki admeasuring acer 217 guntha as mentioned in para7(1)(2) of the plaint, without following the legal process and also to award the decree thereof in favour of the Plaintiff.
(2) To pass the permanent injunction order restraining the defendant or his servants, agents or officers to evict the plaintiff from the possession of the land mentioned in para7(1)(2) of the plaint (3) Any other appropriate relief may be awarded as may deem fit to your honor and also to award the cost of this suit."
4 It is the case of the plaintiff that he happens to be the nephew of Page 2 of 16 C/SA/220/2018 JUDGMENT one Alsur Vajsur. The suit property came to be allotted by the State Government in favour of Alsur Vajsur sometime in the year 1981 subject to certain terms and conditions. The object of such allotment was to enable Alsur Vajsur to earn his livelihood by cultivating the land. Alsur Vajsur passed away in the year 1987 without leaving any issue. In fact, Alsur Vajsur was unmarried. In the year 1990, the Collector passed an order forfeiting the land to the State Government on the ground that the allottee had passed away. The order passed by the Collector came to be challenged by the appellant herein before the Special Secretary, Revenue Department (Appeals) and the S.S.R.D. thought fit to remand the matter to the Collector for fresh consideration. I am informed that the proceedings in this regard are pending as on date before the Collector.
5 However, it appears that the authorities concerned called upon the plaintiff herein to hand over the vacant and peaceful possession of the suit property. The plaintiff resisted on the premise that he is in lawful occupation of the suit property as he happens to be the legal heir of the original allottee. The defendants appeared before the Trial Court and resisted the suit by filing their written statement vide Exhibit : 39. The defendants pointed out that the plaintiff is a rank trespasser. He has no right, title or interest over the suit property. The suit property is owned by the Government and its allotment to Alsur Vajsur was subject to certain terms and conditions. As Alsur Vajsur passed away without leaving behind any legal heirs, the plaintiff claiming to be the nephew has no right to hold the possession of the land. Having regard to the pleadings of the parties, the Trial Court framed the following issues Vide Exhibit: 41:
"Issues Page 3 of 16 C/SA/220/2018 JUDGMENT (1) Whether the Plaintiff proves that, the deceased Aalsur Vajsur was alloted the land mentioned in Para7 by the Government under the right of ownership ?
(2) Whether the Plaintiff proves that, the suit property is under his possession and occupancy ? And no encroachment has been made ?
(3) Whether the Plaintiff proves that, the defendants are illegally trying to grab the possession of the suit property by threat.
(4) Whether the Plaintiff is entitled for the relief as prayed in the plaint ?
(5) Whether the defendant proves that, as the deceased Aalsur Vajsur had no children, the suit property was vested to the Government which is legal, that means that, the possession of the plaintiff, if any, is illegal and it is the encroachment on the land ?
(6) Whether the defendant proves that, the suit is not liable to be tried for want of legal notice ?
(7) Whether the defendant proves that, the Suit has bar of default of the party ?
(8) What order and what decree ?"
6 The issues framed by the Trial Court came to be answered as
under:
"Issue No.1 In affirmative
Issue No.2 Partly in affirmative, because encroachment has been made.
Issue No.3 In negative
Page 4 of 16
C/SA/220/2018 JUDGMENT
Issue No.4 In negative
Issue No.5 In affirmative
Issue No.6 In affirmative
Issue No.7 In negative
Issue No.8 As per final order"
7 The Trial Court, upon appreciation of the oral as well as
documentary evidence, dismissed the suit filed by the plaintiff.
8 The plaintiff, being dissatisfied with the judgment and decree passed by the Trial Court dismissing the suit, preferred the Regular Civil Appeal No.69 of 2012 in the District Court at Junagadh. The lower Appellate Court, upon reappreciation of the oral as well as documentary evidence, dismissed the appeal and thereby affirmed the judgment and decree passed by the Trial Court.
9 Being dissatisfied with the judgment and order passed by the lower Appellate Court dismissing the first appeal, the plaintiff has come up with this Second Appeal under Section 100 of the C.P.C.
10 The appellant has formulated the following questions as the substantial questions of law in the memorandum of the Second Appeal:
"(A) Whether the Appellate Court has committed substantial question of law without giving any reasons for how the appellant is in illegal possession of the suit land and dismissing the appeal and confirming the findings of the trial court rather perfunctorily, mechanically and without application of mind?
(B) Whether the Appellate Court has committed substantial error by holding that plaintiff is in illegal possession of the suit land though the real uncle of the plaintiff, Alsur Vajsur got the suit land under Maldhari Resettlement Scheme 1989 legally then and they are in possession of the suit land and plaintiff is only legal successor of the Alsur Vajsur?Page 5 of 16
C/SA/220/2018 JUDGMENT (C) Whether the appellate court has committed substantial error by rejecting the appeal though the plaintiff is in legal possession of the suit land since many years and the name of the Govt. is entered in revenue record without giving opportunity of hearing and matter is remanded to Collector by Revenue Secretary appeal and same is pending.
(D) Whether the appellate court has committed substantial error, rejecting the appeal though the case of entering the name of Govt. in the suit land and entering the name of plaintiff as hearis of Alsur Vajsur is pending before the by Collector?
(E) Whether the appellate court has committed substantial error, by rejecting the appeal though holding that the plaintiff is sole heirs of Alsur Vajsur, who was granted the land legally by the Government under Maldhari Resettlement Scheme in 1989 and his name was entered in revenue record?
(F) Whether the appellate court has committed substantial error or law in holding that though the plaintiff is in settled possession of suit land since many years, no relief for following due process of law before evict from the suit land can be granted?
(G) Whether the appellate court has committed substantial error of law that plaintiff can be evicted from the suit land without following due process of law?
(H) Whether the appellate court has committed substantial error of law in overlooking the order dt. 29092011 passed by the Special Secretary Revenue Appeal in Revision Case No.59/2011, wherein order dt. 0709 1990 of Collector, entering the name of Govt. in suit land is quashed and set aside and remanded the matter for deciding the fresh?"
11 Mr. Vaghani, the learned counsel appearing for the appellant - original plaintiff vehemently submitted that the two Courts below committed a serious error in not accepting the case of his client. According to the learned counsel, his client is in settled possession of the suit land past about thirty years. He would submit that it is not in dispute that the uncle of the plaintiff was allotted land by the State Government under the Maldhari Resettlement Scheme sometime in the year 1984. According to him, on the strength of such allotment order, the name of uncle of the plaintiff came to be mutated in the revenue Page 6 of 16 C/SA/220/2018 JUDGMENT records in accordance with the provisions of the Gujarat Land Revenue Code. He would submit that the uncle of the appellant i.e. the original allottee passed away in the year 1987. As the uncle of the plaintiff had no issue, the plaintiff started cultivating the land and has been cultivating till this date. The learned counsel would submit that as the plaintiff is in settled possession of the suit land past almost three decades, he cannot be said to be an encroacher or a trespasser, and in such circumstances, the defendants cannot just throw him out without due process of law.
12 Having heard the learned counsel appearing for the appellant and having considered the materials on record, the only question that falls for my consideration is whether the Second Appeal involves any substantial question of law.
13 I inquired with the learned counsel appearing for the plaintiff whether the original order of allotment is on record. The learned counsel replied that the order of allotment has not been produced in evidence. However, according to him, the other side has admitted that the land was allotted to Alsur Vajsur subject to terms and conditions. The learned counsel proceeded on the footing as if the plaintiff has inherited the suit land under the provisions of the Hindu Succession Act. The suit land is not an ancestral property or a coparcernary property. The land is of the ownership of the Government. It might have been allotted to Alsur Vajsur subject to certain terms and conditions. On the demise of the original allottee, the nephew of the allottee cannot claim, as a matter of right, to retain the land on the very same terms and conditions. It is for the State authorities to take an appropriate decision whether to allot the land in favour of the plaintiff or not.
Page 7 of 16C/SA/220/2018 JUDGMENT 14 The learned counsel appearing for the plaintiff submitted that his
client cannot be dispossessed, except by following due process of law.
15 I inquired with the learned counsel appearing for the plaintiff what does he understand by due process of law. According to the learned counsel, if the Government wants to take over the possession of the land, then they should file a suit and obtain a decree. I am afraid it is not possible or rather permissible in law to accept such contention. I take notice of the fact that in the plaint, there is no prayer for any declaration. All that has been prayed for is that the plaintiff is in settled possession of the land and as the defendants are trying to dispossess him, he should not be dispossessed, except by due process of law.
16 I would refer to the Advanced Law Lexicon by P. Ramanatha Aiyar, 3rd Edition Reprint 2007 to understand as to what is meant by "due process of law". The "due process of law" is understood thus:
"DUE PROCESS OF LAW in each particular case means such an exercise of the powers of the government as the settled maxims of law permit and sanction, and under such safeguards for the protection of individual rights as those maxims prescribe for the class of cases to which the one in question belongs. A course of legal proceedings according to those rules and principles which have been established in our systems of jurisprudence for the enforcement and protection of private rights. To give such proceedings any validity, there must be a tribunal competent by its constitution thatis, by the law of its creationto pass upon the subjectmatter of the suit; and, if that involves merely a determination of the personal liability of the defendant, he must be brought within its jurisdiction by service of process within the state, or his voluntary appearance. Pennoyer v. Neff, 95 US 733, 24 L Ed 565. Due process of law implies the right of the person affected thereby to be present before the tribunal which pronounces judgment upon the question of life, liberty, or property, in its most comprehensive sense; to be heard by testimony or otherwise, and to have the right of controverting, by proof, every material fact which bears on the question of right in the matter involved. If any question of fact or liability be conclusively presumed against him, this is not due process of law."Page 8 of 16
C/SA/220/2018 JUDGMENT
● HISTORY OF DUE PROCESS:
17 Dicey's rule of law is unique characteristic of the English
Constitution which suggest that no man is punishable or can be lawfully made to suffer in body or goods except for a distinct breach of law established in the ordinary legal manner before the ordinary courts of the land. In other words, the rule of law is contrasted with every system of government based on the exercise by persons in authority of wide, arbitrary, or discretionary powers of constraint. Dicey's rule of law is nothing but the due process of a law which is emerged from the customary rules of common law. Due process has ancient history which is traceable from the Magna Carta. Magna Carta was not a statute but was merely a personal treaty between King John and the enraged upper classes. Section 39 of the Magna Carta of 1215 has led the foundation for the terminology of due process which runs as follows:
"No freeman shall be taken and imprisoned or disseized or exiled or in any way destroyed, nor will we go upon him send upon him, except by the lawful judgment of his peers or by the law of the land."
The due process in common legal system is shaped and nursed by customary practice. But the American legal system went one step ahead and gave statutory recognition to the due process. The terms 'the law of the land' and 'due process of law' were transplanted to American soil by English colonists. US Congress incorporated the human rights in the Constitution by first ten Amendments that are known as Bill of Rights. The Fifth Amendment is mot important because it lays down that person's life, liberty or property would not be deprived without due process of law. The history of the Bill of Rights clearly showed that the authors of the amendments to Constitution intended to apply only to federal laws but not to state laws. Therefore, the 14th Amendment has applied due process of state.
Page 9 of 16C/SA/220/2018 JUDGMENT ● MEANING AND KINDS OF DUE PROCESS OF LAW: 18 The due process has derived its meaning from the word 'the law of
the land' used in the Section 39 of Magna Carta of 1215. Due process is the principle that the government must respect all the legal right that is owned to a person according to the law. Due process holds the government subservient to the law of the land and protects individuals from the excesses of state. Due process is either procedural or substantive. Procedural due process determines whether governmental entity has taken an individual's life and liberty without the fair procedure required by the statute. When a government harms a person without following the exact course of the law it constitutes a due process violation that offends against the rule of law. It may involve the review of the general fairness of a procedure authorized by legislation. Substantive due process means the judicial determination of the compatibility of the substances of a law with the Constitution. The court is concerned with constitutionality of the underlying rule rather than the fairness of the process of the law. Therefore, every from of review other than that involving procedural due process is a form a substantive review.
The interpretation has been proven controversial, and is analogous to the concepts of natural justice. This interpretation of due process is sometimes expressed as a command that the government shall not be unfair to the people. Various countries recognize some form of due process under their legal system but specifies are often unclear. The process of government, which deprives a person's life and liberty, must comply with the due process clause. However, the 'due process' is not a term with a clear definition and the nature of the procedure clause depends on many factors.
Page 10 of 16C/SA/220/2018 JUDGMENT 19 The Supreme Court in the case of East India Hotels Ltd vs.
Syndicate Bank [1992 Supp (2) SCC 29] has explained the meaning of phrase 'Due process of law':
"30. What is meant by due course of law? Due course of law in each particular case means such an exercise of the powers by duly constituted Tribunal or Court in accordance with the procedure established by law under such safeguards for the protection of individual rights. A course of legal proceedings according to the rules and principles which have been established in our system of jurisprudence for the enforcement and protection of private rights. To give such proceedings any validity, there must thus be a Tribunal competent by its constitution, that is bylaw of its creation, to pass upon the subjectmatter of the suit or proceeding; and, if that involves merely a determination of the personal liability of the defendant, it must be brought within its jurisdiction by service of process within the state, or his voluntary appearance. Due course of law implies the right of the person affected thereby to be present before the Tribunal which pronounces judgment upon the question of life, liberty or property in its most comprehensive sense; to be heard, by testimony or otherwise, and to have the right of the controversy by proof, every material fact which bears on the question of fact or liability be conclusively proved or presumed against him. This is the meaning of due course of law in a comprehensive sense.
31. In Rudrappa v. Narsingrao (1905) I.L.R. 29 Bombay 213, a Division Bench consisting of Sir Jcnkins, Chief Justice, as he then was and Batchelor, J. held that the word "due course of law" in Section 9 of the Specific Relief Act (Old Act), "as merely equivalent to the word 'legally' is, we think, to deprive them of a force and a significance which they carry on their very face. For a thing, which in perfectly legal, may still be by no means a thing done 'in due course of law'. To enable this phrase to be predicated of it, it is essential, speaking generally, that the thing should have been submitted to the consideration and pronouncement of the law, and the 'due course of law' means, we lake it, the regular normal process and effect of the law operating on a matter which has been laid before it for adjudication".
In that case when the owner unilaterally dispossessed the tenant holding over the court upheld the decree for possession under Section 9. The court Page 11 of 16 C/SA/220/2018 JUDGMENT further held that "this, in our opinion, is the primary and natural meaning of the phrase, in strict compliance of law though it may be applied in a derivative or secondary sense to other proceedings held under the direct authority of the law; in this sense it may be said, for instance, that revenue or taxes are collected in due course of law. "
Speaking for a Full Bench of five Judges per majority of four in Tamizuddin v. Ashrub Ali ILR (31) Calcutta 647, Ghosh, J. (one of concurring Judges) held that when tenancy was "not put an end to as the law requires, he remains upon the land as a tenant and necessarily if he is legal he is entitled to claim possession as a tenant. His possession is different from that of a person who enters into the land as a trespasser but if he is evicted illegally, he is entitled to put back in possession according to provision of Section 9 of the Specific Relief Act though he has no title to the land.
It is to be noted that the case relates to the tenant who is entitled to remain in possession as tenant holding over after the expiry of his lease but the ratio is significant that on expiry of the lease or licence no one can take possession unilaterally except in due course of law, though the respondent had no legal title. In Jeewanmal and othersv. Dr. Dharamchand Khatri and others [AIR 1971 Raj 84], the court discountenanced the incompetent Mandi Development Officer taking over possession of the land from the petitioners. Even the modicum of procedure followed by the Board to take possession was held to be "not in regular normal process". In Neyveli Lignite Corporation's case (supra), the respondent, a tenant holding over who was given on lease to run a canteen, on expiry of the lease, did not vacate it, though asked for. The security officer with the assistance of the police made an inventory of the articles and kept the furniture in a room therein and had taken possession. Though he was present, the tenant did not object to taking possession but later on issued a legal notice claiming damages from the Corporation. Thereafter the lock was removed and the goods were thrown out and the respondent filed a suit under Section 9 of the old Act. In that factual background the Division Bench held that the law recognises right to possession as a substantive right or interest which exist as certain legal incidence attached to it and it recognised such an advantage. As the respondent did not claim possession in the legal notice but merely claimed damages from that contract, it was inferred that he had no intention to retain possession. Accordingly the decree for possession was set aside. Far from helping the appellant this decision supports the view that even a Page 12 of 16 C/SA/220/2018 JUDGMENT landlord under colour of title cannot dispossess the person in occupation except in due course of law. If the person dispossessed expresses animus possedendie he is entitled to the relief under Section 6.. In Anoopchand Revidshanker Mehta v. Amerchand [AIR 1951 Mysore 101], possession taken even in execution but not by a competent officer was held to be not in a due course of law."
"In Puran Singh vs. State of Punjab [(1975) 4 SCC 518], while following the ratio in Munshi Ram's case, this Court held that it is difficult to lay clown any hard and fast rule as to when the possession of a trespasser can mature into settled possession. But what this Court really meant was that the possession of a trespasser must be effective, undisturbed and to the knowledge of the owner or without any attempt at concealment. There is no special charm or magic in the words "settled possession" nor is it a ritualistic formula which can be confined in a straight jacket but it has been used to mean such clear and effective possession of a person, even if he is a trespasser, who gets the right under the criminal law to defend his properly against attack even by the true owner. It would be reiterated that the possession must be within the knowledge either express or implied, of the owner or without any attempt at concealment and which contains an element of animus possedendic. In that case possession for 14 days was held to be settled possession since they raised the crops in the land. This view was reiterated again in Ram Ratan v. State of U.P. (1977)2 SCR 2323, laying therein that the true owner has every right to dispossess or throw out a trespasser while he is in the act or process of trespassing but this right is not available to the true owner if the trespasser has been successful in accomplishing his possession to the knowledge of the true owner. In such circumstances the law requires that the true owner should dispossess the trespasser by taking recourse to the remedies under the law."
20 In Maria Margarida Seqiueria Fernandes and others vs. Erasmo Jack De Sequeria reported in [2012 (3) SCC 126], the Supreme Court has observed as under:
"80. It is a settled principle of law that no one can take law in his own hands. Even a trespasser in settled possession cannot be dispossessed without recourse of law. It must be the endeavour of the Court that if a suit for mandatory injunction is filed, then it is its bounden duty and obligation to critically examine the pleadings and documents and pass an order of injunction while taking pragmatic realities including prevalent market rent of similar premises in similar localities in consideration. The Court's primary concern has to be to do substantial justice. Even if the Court in an extraordinary case decides to grant ex parte ad interim injunction in favour of the plaintiff who does not have a clear title, then at Page 13 of 16 C/SA/220/2018 JUDGMENT least the plaintiff be directed to give an undertaking that in case the suit is ultimately dismissed, then he would be required to pay market rent of the property from the date when an ad interim injunction was obtained by him. It is the duty and the obligation of the Court to at least dispose off application of grant of injunction as expeditiously as possible. It is the demand of equity and justice.
Due process of law
81. Due process of law means nobody ought to be condemned unheard. The due process of law means a person in settled possession will not be dispossessed except by due process of law. Due process means an opportunity for the defendant to file pleadings including written statement and documents before the Court of law. It does not mean the whole trial. Due process of law is satisfied the moment rights of the parties are adjudicated by a competent Court.
82. The High Court of Delhi in a case Thomas Cook (India) Limited v. Hotel Imperial, 2006 (88) DRJ 545 : (AIR 2007 (NOC) 169) held as under:
"28. The expressions 'due process of law', 'due course of law' and 'recourse to law' have been interchangeably used in the decisions referred to above which say that the settled possession of even a person in unlawful possession cannot be disturbed 'forcibly' by the true owner taking law in his own hands. All these expressions, however, mean the same thing ejectment from settled possession can only be had by recourse to a court of law. Clearly, 'due process of law' or 'due course of law', here, simply mean that a person in settled possession cannot be ejected without a court of law having adjudicated upon his rights qua the true owner.
Now, this 'due process' or 'due course' condition is satisfied the moment the rights of the parties are adjudicated upon by a court of competent jurisdiction. It does not matter who brought the action to court. It could be the owner in an action for enforcement of his right to eject the person in unlawful possession. It could be the person who is sought to be ejected, in an action preventing the owner from ejecting him. Whether the action is for enforcement of a right (recovery of possession) or protection of a right (injunction against dispossession), is not of much consequence. What is important is that in either event, it is an action before the court and the court adjudicates upon it. If that is done then, the 'bare minimum' requirement of 'due process' or 'due course' of law would stand satisfied as recourse to law would have been taken.
In this context, when a party approaches a court seeking a protective remedy such as an injunction and it fails in setting up a Page 14 of 16 C/SA/220/2018 JUDGMENT good case, can it then say that the other party must now institute an action in a court of law for enforcing his rights i.e., for taking back something from the first party who holds it unlawfully, and, till such time, the court hearing the injunction action must grant an injunction anyway? I would think not. In any event, the 'recourse to law' stipulation stands satisfied when a judicial determination is made with regard to the first party's protective action. Thus, in the present case, the plaintiff's failure to make out a case for an injunction does not mean that its consequent cessation of user of the said two rooms would have been brought about without recourse to law."
21 The learned counsel appearing for the plaintiff further submitted that his client has been able to obtain a succession certificate.
22 Well, if the plaintiff has obtained a succession certificate, then he can succeed to the personal property of the deceased in accordance with the provisions of the Hindu Succession Act on the basis of the succession certificate. He cannot claim any right, title or interest on the land owned by the Government. If there is any self acquired or coparcenary property of the deceased Alsur Vajsur, then, probably, the plaintiff can succeed over the same on the basis of the succession certificate. In my view, none of the questions formulated in the memorandum of the Second Appeal can be termed as substantial question of law. The concurrent findings recorded by the two Courts below, in my view, are not erroneous or perverse warranting any interference in this Second Appeal under Section 100 of the C.P.C.
23 In the result, this appeal fails and is hereby dismissed. However, the dismissal of this Second Appeal shall not come in the way of the plaintiff or shall not preclude him, in any manner, in requesting the State Government to pass an appropriate order of allotment of the very same property in his name subject to certain terms and conditions. If it is permissible in law or if it is within the policy of the State Government in Page 15 of 16 C/SA/220/2018 JUDGMENT this regard, then the authorities concerned may consider the request.
24 As the Second Appeal has been dismissed, the connected civil application would not survive and the same is disposed of.
25 It is clarified that the revenue proceedings pending before the Collector shall be decided on its own merits and without being influenced in any manner by any of the observations made in this judgment of this Court including the judgment of the two Courts below. The revenue proceedings stand altogether on a different footing.
(J.B. PARDIWALA, J.) CHANDRESH Page 16 of 16