Supreme Court of India
Raghunandan Singh & Ors vs Brij Mohan Singh & Ors on 15 February, 1980
Equivalent citations: 1980 AIR 869, 1980 SCR (2)1063, AIR 1980 SUPREME COURT 869, 1980 (3) SCC 3, 1980 ALL. L. J. 335, 1980 ALL. L. J. 535, (1980) 2 S C J 379, 1980 3 SCC 107, 1980 ALL CJ 307, (1980) 2 S C R 1063, 1980 UJ (SC) 389, (1980) 6 ALL LR 318, (1980) ALL WC 297
Author: Syed Murtaza Fazalali
Bench: Syed Murtaza Fazalali, A.D. Koshal
PETITIONER:
RAGHUNANDAN SINGH & ORS.
Vs.
RESPONDENT:
BRIJ MOHAN SINGH & ORS.
DATE OF JUDGMENT15/02/1980
BENCH:
FAZALALI, SYED MURTAZA
BENCH:
FAZALALI, SYED MURTAZA
KOSHAL, A.D.
CITATION:
1980 AIR 869 1980 SCR (2)1063
1980 SCC (3) 107
CITATOR INFO :
F 1983 SC1139 (8)
ACT:
U. P. Zamindari Abolition and Land Reforms Act, 1950
(U.P. Act 1 of 1950) Section 12-Scope of.
HEADNOTE:
Terms of Theka empowering lease-holders to remain in
possession of agricultural land-Appoint temporary tenants
and recover Government Revenue-Thekadar whether a hereditary
tenant.
The appellants who were originally the Zamindars of the
land in dispute granted Thekas to the respondents first on
the 10th July, 1933 and then on the 24th May, 1943. While
the first Theka provided that the lease-holders were to
remain in possession of the entire agricultural land either
through themselves or by arranging with temporary tenants
and by recovering government revenue, the second Theka
though in the same terms, provided that the leaseholders
would remain in possession of the agricultural land as
lease-holders themselves and may appoint temporary tenants
by receiving the government revenue.
The appellants succeeded before the Settlement officer
(Consolidation), but the Deputy Director of Consolidation
held in revision, that the appellants were Bhoomidars and
the respondents could not get any status under Section 12 of
the Uttar Pradesh Zamindari Abolition and Land Reforms Act,
1950. The High Court dismissed the writ petition filed by
the appellants in limine.
In the appeal to this Court it was submitted on behalf
of the appellants that as the Theka granted by the Zamindars
was not made with the lessees only for the purposes of
personal cultivation of the lands the respondents would not
fall within the ambit of section 12 of the Act, while on
behalf of the respondents it was contended that as they were
in cultivating possession of the lands in question, they had
acquired the status of hereditary tenants conferred on them
by section 12 of the Act and they were not Assamis as
contemplated by section 13 of the Act.
Allowing the appeal,
^
HELD: 1. Before a person can be held to be a hereditary
tenant under Section 12 of the Act, three conditions must be
fulfilled: (1) He must be in possession of the land in
dispute on the 1st May 1950, (2) His possession must be
under a Theka and (3) The Theka must be for the purpose of
personal cultivation of the lands in dispute by that person
and not for other purposes. [1065C-D]
2. The dominant intention of the statute, as of other
land reforms legislation, is to secure land for the tiller
of the soil who alone would be clothed with the special
rights of a hereditary tenant. [1065-D]
3. The terms of the Theka do not spell out the facts
that the respondents had taken the lease for purposes of
personal cultivation only, because other
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purposes also are indicated as part of the Theka namely to
sublet the land or to appoint temporary tenants and the
like. The conditions required by section 12 are therefore
not fulfilled in the case of the respondents. [1066C]
Balu Noorul Hassan Khan (Dead) by LRs v. Ram Prasad
Singh and others [1980] 1 S.C.C. 367 followed and relied
upon; Rani Dullaiya & Anr. v. Ganga Prasad 1968 ALJ 518
over-ruled.
JUDGMENT:
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 1197 of 1970.
From the Judgment and order dated 9-4-1969 of the Allahabad High Court in Civil Misc. Writ Petition No. 1005 of 1969.
S. P. Singh and R. A. Gupta for the Appellant. Yogeswar Prasad, Mrs. Rani Chhabra, S. K. Bagga and Mrs. S. K. Bagga for Respondent No. 4.
S. N. Singh for Respondents 1-3 and 5.
The Judgment of the Court was delivered by FAZAL ALI, J.-This appeal by certificate is directed against a judgment of the Allahabad High Court, which dismissed the writ petition filed by the appellants in limine. We have heard learned counsel for the parties at great length. The only point for determination in the present appeal is whether the case of the parties is governed by section 12 or section 13 of the U.P. Zamindari Abolition and Land Reforms Act 1950 (Act I of 1950) (hereinafter called the Act). The facts in dispute and that so far as the appellants are concerned, they were originally the zamindars of the lands in dispute and they granted Thekas to the respondents first on the 10th of July, 1933 and then on the 24th May, 1943. The interpretation of the terms of the Theka would determine the question of the status of the appellants.
Shri Shiv Pujan Singh, appearing for the appellants, submitted that as the Theka granted by the Zamindars was not made with the lessees only for the purposes of personal cultivation of the lands the respondents would not fall within the ambit of Section 12 of the Act. On the other hand, it was argued or the respondents that as they were in cultivating possession of the lands in question, they had acquired the status of hereditary tenants conferred on them by section 12 of the Act and they are not Assamis contemplated by section 13 of the Act. Although the appellants succeeded before the Settlement officer (Consolidation) the Deputy Director of Consolidation held in revision that the appellants were Bhoomidars and the respondents could not get any status under section 12 of the Act.
In order to decide this question, we have to determine the scope and ambit of Section 12 of the Act.
1065"12. Thekedars to be hereditary tenants in certain circumstances-(1) Where any land was in the personal cultivation of a person on the 1st day of May, 1950, as a thekedar thereof and the theka was made with a view to the cultivation of the land by such thekedar personally, then notwithstanding anything in any law, document or order of court, he shall be deemed to be a hereditary tenant thereof entited to hold, and when he has been ejected from the land after the said date, to regain possession as a hereditary tenant thereof liable to pay rent at hereditary rates."
An analysis of this section would show that before a person can be held to be a hereditary tenant under the section, the following conditions must be fulfilled:-
1. He must be in possession of the land in dispute on the 1st of May, 1950.
2. His possession must be under a Theka.
3. The Theka must be for the purpose of personal cultivation of the lands in dispute by that person (emphasis supplied) and not for other purposes. The dominant intention of the statute, as of other land reforms legislation, is to secure land for the tiller of the soil who alone would be clothed with the special rights of a hereditary tenant.
It is, therefore, manifest that only if the above three conditions are fulfilled, would the Thekedars get the status of hereditary tenants and not otherwise. This section was interpreted by a decision of this Court in Babu Noorul Hasan Khan (Dead) by Lrs. v. Ram Prasad Singh and Others(1) where this Court observed as follows:-
"If such a land was in the personal cultivation of a person on the 1st of May, 1950 as a Thekedar thereof and if the Theka was made with a view to the cultivation of the land by such Thekedar personally then because of the non- obstante clause occurring in sub-section(1) of section 12 of the Act the Thekedar would be deemed to be a hereditary tenant of the land entitled to hold as such and liable to pay rent on hereditary rates. If, however, the land was in personal cultivation of the Thekedar merely as a Thekedar appointed to collect rent from other tenants and incidentally allowed to cultivate the Sir or Khudkasht land of the lessor then he will be a mere assami in accordance with section 13(2) (a) of the Act."
The facts of the case before us are similar to the facts of the present case and the decision of the court is therefore directly in point.
1066A perusal of para 1 of the Theka executed on the 10th of July 1933 in favour of the Thekedars clearly shows that the lease-holders were to remain in possession of the entire agricultural land either through themselves or by arranging with temporary tenants and by recovering government revenue. The other Theka which was executed on 24-5-43 was almost in the same terms and clause(1) provide that the lease-holders will remain in possession of the agricultural land as lease- holders themselves and may appoint temporary tenants by receiving the government revenue.
Thus, the terms of the Theka, do not spell out the fact that the respondents had taken the lease for the purpose of personal cultivation only because other purposes also are indicated as part of the Theka viz. to sublet the land or to appoint temporary tenants and the like.
In these circumstances, the condition required by section 12 are clearly not fulfilled in the case of the respondents.
Mr. Singh appearing for the respondents relied on a decision of the Allahabad High Court in Rani Dullaiya & Anr. v. Ganga Prasad (1) where it was held that although the Theka may be for some other purpose also, but if it was also for personal cultivation section 12 of the Act would apply to the Thekedars. With due respect, we are of the opinion that the view taken by the Allahabad High Court is in direct conflict with the decision of this Court referred to above and it must, therefore, be held to be incorrect.
For the above reasons, we allow this appeal, set aside the order of the High Court as also that of the Deputy Director of Consolidation and restore the order of the Settlement Officer (Consolidation) dated 24-1-1968.
In the circumstances of this case, there will be no order as to costs.
N.V.K. Appeal allowed.
1067