Allahabad High Court
Narain Singh And Charan Singh vs Additional Commissioner, Meerut And ... on 1 April, 1999
Equivalent citations: 1999(3)AWC1931
JUDGMENT
R.H. Zaidi, J,
1. By means of this petition, filed under Article 226 of the Constitution of India, petitioners pray for issuance of a writ, order or direction in the nature of certiorari quashing the order dated 20.2.1998 passed by the Assistant Collector (1st Class) Meerut, setting aside the orders dated 18.6.1997 and 21.6.1997 and remanding the case to the Tahsildar, Meerut, to decide afresh after affording an opportunity, of hearing to the parties in accordance with law and the order dated 9.2.1999 dismissing the revision filed under Section 219 of U. P. Land Revenue Act passed by Additional Commissioner, Meerut Division, Meerut.
2. I have heard learned counsel for the petitioners and learned standing counsel.
3. It appears that petitioners filed 2 suits under Section 229B of U. P. Zamindari Abolition and Land Reforms Act (for short 'the Act') for declaration that they were co-tenure holders in the land tn dispute, their share being 1/6 each. It was pleaded that the land in dispute was ancestral seer and Khudkasht land in the hands of Devi Singh, petitioners had been born before abolition of Zamindari in the State. Consequently. being the members of Joint Hindu Family, they acquired rights in the land in dispute by birth. The validity of the sale deed dated 15.4.1982 executed by Devi Singh in favour of respondent No. 3, was also challenged. Suits were contested by respondent No. 3 and were ultimately dismissed by the trial court by judgment and decrees dated 24.1.'1986. Challenging the validity of the said decrees, petitioners filed appeals before the Commissioner. The said appeals were also dismissed by the Additional Commissioner, the respondent No. 1, by his judgment and decrees dated 27.6.1986. Thereafter, petitioners filed two second appeals before the Board of Revenue which also met the same fate and were dismissed by the impugned judgment dated 8.7.1994 and the decrees passed by the trial court was restored. Thereafter the petitioners earlier approached this Court and filed two writ petitions, i.e.. Writ Petition No. 29148 of 1994 and 29149 of 1994. The said writ petitions were also dismissed by this Court by judgment and order dated 14.9.1994. This Court while dealing with the case on merits observed as under :
"In my opinion, the Board of Revenue has not committed any error in expressing its agreement with the finding of the trial court. Further, the land in dispute was partitioned during the consolidation and share of Devi Singh was recorded in his exclusive name. The petitioners were admittedly major at that time but they never raised any claim with regard to the same and in consolidation the Chak was carved out in the name of Devi Singh. In view of this, the suit has also been rightly held to be barred by Section 49 of the U. P. Consolidation of Holdings Act. In my opinion, petitioners have failed to establish their claim with regard to the land in dispute on the pleadings raised by them."
This Court in the concluding paragraph of the Judgment also observed as under :
"Learned counsel for petitioners then submitted that the finding in respect of the Will may prejudice the claim of petitioners in demanding any share in the property left by Devi Singh. However, in my opinion, the apprehension expressed by the learned counsel is not justified, as substitution on the basis of the Will has been made during pendency of the second appeal only for carrying the proceedings further and it cannot operate as res judicata or come as a bar against the petitioners in any other proceedings."
4. From the abovenoted observations, it is clear that this Court provided protection to the petitioners with regard to the property, if any, left by Devi Singh if he has died intestate. The judgment and order passed by this Court dated 14.9.1994 became final. On the basis of the aforesaid judgment, the respondent No. 3 applied for the mutation of her name in the revenue papers under Section 34 of U. P. Land Revenue Act. The application filed by the respondent No. 3 was objected to and opposed by the petitioners. They have claimed that after expunction of the name of Devi Singh, their names were liable to be mutated in the revenue papers in his place. The Tahsildar by his judgment and order dated 18.6.1997 dismissed the mutation application filed by the respondent No. 3 and directed the names of the petitioners to be recorded in the revenue papers in place of Devi Singh, Subsequently, by an order dated 21.6.1997 names of the grandsons of Devi Singh. i.e., Narain Singh. Charan Singh, Om Prakash and Onkar Singh were also directed to be mutated in the revenue papers and the order dated 18.6.1997 was accordingly modified by the Tahsildar. Meerut. Aggrieved by the judgment and order dated 18.6.1997, Smt. Ranviri. the respondent No. 3, filed an appeal before the Assistant Collector (1st Class), Meerut. the respondent No. 2. The respondent No. 2 allowed the appeals filed by respondent No. 3, set aside the orders dated 18.6.1997 and 21.6.1997 and remanded the case to the Tahsildar, Meerut, for decision afresh after affording an opportunity of hearing to the parties concerned and in accordance with law by judgment and order dated 20.2.1998.
5. The petitioners thereafter filed a revision under Section 219 of U. P. Land Revenue Act before the respondent No. 1. The respondent No. 1 affirmed the order passed by the respondent Nos. 2 and 3 and dismissed the revision filed by the petitioners by his judgment dated 9.2.1999, hence the present petition.
6. Learned counsel for the petitioners vehemently urged that judgments and orders passed by respondent Nos. 1 and 2 are wholly illegal and they are liable to be set aside. It was urged that in view of the observations made by this Court in its judgment and order dated 14.9.1994, referred to above, it was not open to the respondent Nos. 1 and 2 to place reliance upon the judgment and decree passed in the suit filed by them under Section 229B of the Act. In support of his submission, learned counsel for the petitioners has referred to and relied upon the following decisions :
1. Baliram Atmaram Kelapure v. Smt. Indirabai and others, JT 1996 (5) SC 18.
2. Sri Venkateswara Rice. Ginning and Groundnut Oil Mill Contractors Co. etc. v. State of Andhra Pradesh and others, AIR 1972 SC 51.
3. Syed Ashfaq Husain and others v. Deputy Director of Consolidation, Hardoi and others, 1970 ALJ 1167.
4. Ram Kalap v. Banshi Dhar and others, AIR 1958 All 573.
7. On the other hand, learned standing counsel supported the validity of the orders passed by the respondent Nos. 1 and 2 and submitted that the said orders were passed in the proceedings under Section 34 of U. P. Land Revenue Act which are summary in nature. The orders passed in the said proceedings are subject to the decision by a competent court on the regular side. The petitioners, if they feel aggrieved by the said orders, could approach the court of competent jurisdiction for declaration of their rights, if any. in the land in dispute. The writ petition filed by them under Article 226 of the Constitution of India, is legally not maintainable. It was also urged that the judgment and decree passed in the suit filed by the petitioners under Section 229B have become final and the controversy resolved in the said suit could not be reopened in the proceedings under Section 34 of the Act inasmuch as the authorities below were bound by the said decrees. The writ petition filed by the petitioners was, therefore, legally not maintainable and was liable to be dismissed In limine.
8. I have considered the submissions made by the learned counsel for the parties and also carefully perused the record of the case.
9. Present petition arises out of proceedings under Section 34 of the U. P. Land Revenue Act. The said proceedings are summary in nature. In these proceedings, rights and titles of parties to the property in dispute are not decided. The orders passed in the said proceedings are not binding upon the parties or upon the Courts in regular suits or proceedings. The said orders are subject to the decision by the Courts on the regular side. The party aggrieved by the said order may file a regular suit before a Court of the competent jurisdiction for declaration of his title, therefore, a writ petition, under Article 226 of the Constitution of India challenging the validity of the orders passed in the said proceedings, is legally not maintainable. A reference in this regard may be made to the decision of a Division Bench of this Court in Ram Bharose Lal v. State of U. P. and others, 1991 RD 72. wherein it was ruled by this Court as under :
"By now, it is well-settled that where the dispute is in mutation proceedings which do not adjudicate upon rights or title of the parties, this Court need not interfere under Article 226 of the Constitution. In such matters, person aggrieved shall have rider to seek remedy in the appropriate court."
10. In view of the Settled Law regarding the nature and status of proceedings under Section 34 of the Land Revenue Act, the present petition filed by the petitioners is liable to be dismissed on the ground of availability of alternative remedy by way of a suit for declaration of rights in the land in dispute. The Courts below have passed orders in favour of contesting respondent No. 3 on the basis of a Will executed by Shri Devi Singh in her favour as prima facie the execution and validity of Will was proved. The Assistant Collector while dealing with the validity of Will referred to the written statement filed by late Devi Singh in the suit filed under Section 229B of the Act by the petitioners. It has been stated that late Devi Stngh himself during his lifetime admitted the execution of Will in favour of respondent No. 3. The said written statements (Paper Nos. A-18/1 to A-18/4) form part of the record. Devi Singh himself having admitted the execution of the Will voluntarily and with free Will, the respondent No. 3, therefore, committed no mistake in relying upon the admission of the deceased and in directing the name of respondent No. 3 to be mutated in place of Devi Singh. 1 do not find any illegality or infirmity in the said order.
11. It may also be noted that the respondent No. 2 after setting aside the order passed by the Tahsildar remanded the case for decision afresh after affording an opportunity to the parties concerned and in accordance with law. The respondent No. 1 has also affirmed the said order. Since by the impugned orders, the case has been remanded to the Tahsildar for decision afresh, no material prejudice to the rights of the petitioners has been caused by the impugned orders. The petitioners may raise all pleas, which are being raised by means of the present petition, before the Tahsildar. Even on this ground, the present petition is liable to be dismissed.
12. As has been stated above that the decree passed in original suits filed by the petitioners under Section 229B of the U. P. Zamindari Abolition and Land Reforms Act became final. The parties are bound by that decree. The petitioners after the aforesaid decree cannot claim any right in the land in dispute on the ground that they were the members of the Joint Hindu Family and inherited the property by birth. So far as the interest tn the property left by late Devi Singh is concerned, they are entitled to claim to it in accordance with law. They could and can still file a regular suit for declaration of their rights, if any, in the property left by Devi Singh including the land in dispute. In case it is found that Devi Singh died intestate and left any property on his death, same shall be deemed to have been devolved upon his heirs by operation of law. The petitioners after the orders were passed by the Courts below in the proceedings giving rise to the present petition, should have been better advised to file a suit for declaration of their rights, if any. instead of filing writ petition under Article 226 of the Constitution of India.
13. The decisions cited by the learned counsel for the petitioners are not relevant for the purpose of the present case inasmuch as in Baliram Atmaram Kelpure (supra), the Apex Court ruled that a Will alters the normal rule of succession. The burden lies upon the party who put forward the Will to establish the truth and validity of the Will. In Sri Venkateswara Rice, Ginning and Groundnut Oil Mill Contractors Co. etc. (supra), it has been ruled by the Apex Court that a coordinate Bench cannot take contrary view in case of difference of opinion. It can only refer the matter to a larger Bench. In Syed Ashfaq Husam (supra), as well as in Ram Kalap (supra). this Court has ruled that orders passed in the proceedings under Order XXII, Rule 5 are summary in nature. They do not operate as res judicata. I fully agree with the view taken by the Apex Court as well as by this Court in the aforesaid decisions, but, in my opinion, the said decisions are not relevant for the purposes of this case at this stage, as they are not contrary to the view expressed by me in the preceding paragraphs of this judgment. The submissions made by the learned counsel for the petitioners to the contrary, therefore, cannot be accepted.
14. In view of the aforesaid discussion, I do not find any merit in the present petition, the same fails and is dismissed in limine.