Andhra Pradesh High Court - Amravati
M.Radha Krishnaiah vs The State Of Andhra Pradesh on 16 August, 2021
Author: M. Satyanarayana Murthy
Bench: M. Satyanarayana Murthy
THE HON'BLE SRI JUSTICE M. SATYANARAYANA MURTHY
Writ Petition No.8277 of 2021
ORDER
M. Radha Krishnaiah and three others filed this writ petition under Article 226 of the Constitution of India questioning the action of respondent No.3 in issuing the impugned proceedings No.D.Dis(E4)/REV- ESECOLAS(APL)/48/2020 dated 02.01.2021 canceling the DKT pattas issued in favour of the petitioners vide its file No.260/4/91 dated 05.09.1983, 263/4/91 dated 17.05.1982, 260/4/91 dated 17.05.1982 and 259/4/1991 dated 17.05.1982 without any authority and on flimsy grounds while exercising power under Board Standing Order No.15 (paragraph 18) and declare the same as illegal, arbitrary and violative of principles of natural justice and Articles 14, 15, 16, 21 and 300-A of the Constitution of India, consequently direct the respondents not to dispossess the petitioners from their land situated in Survey Nos.387/2, 387/1, 385/3 and 385/1 to an extent of Ac.3.62 cents, Ac.3.62 cents, Ac.2.90 cents and Ac.2.90 cents of land at Kannavaram village of Satyavedu Mandal of Chittoor District except in accordance with law and subject to payment of compensation under Fight to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.
The petitioners are poor people belonging to the weaker sections. Having considered their poverty, the 5th respondent had allotted the subject land to the petitioners and granted DKT pattas in their favour since the year 1981 onwards. Since the date of assignment of land by issuing DKT pattas, the petitioners are in continuous possession and enjoyment of the said land cultivating the same by raising different crops. The 5th respondent issued pattadar pass books in favour of the petitioners and their names were also mutated in the revenue records. Form 1B register, adangal pahani also disclosed the names of the petitioners being the owners and that the 2 MSM,J WP_8277_2021 petitioners are in peaceful possession and enjoyment of the property cultivating the land since the date of assignment. As such, their possession cannot be disturbed.
The petitioners mortgaged their respective land with the bank and obtained loans for the purpose of raising commercial crops like Cashew nut, Eucalyptus plantation in the year 1985-86. Later, the petitioners and others formed into a society known as 'Kannavaram Co-operative Joint Farming Society Limited' bearing registration No.812 and was registered under Section 7 of the Co-operative Societies Act. The said society was formed with an objective of undertaking joint farming of the land and allied programmes such as dairy, poultry, animal husbandry etcetera, on planning basis for increase of agricultural production.
Respondent Nos.6 to 8, having no manner of right to dispossess the petitioners, are unauthorisedly interfering with the possession and enjoyment of the land by these petitioners. Thereupon, the petitioners approached this Court and filed WP.No.7556 of 2020. This Court, upon hearing arguments of both the counsel, directed the respondents therein not to interfere with the possession and enjoyment of the property of these petitioners except in accordance with law. At the time of hearing of the writ petition referred above, neither the revenue department nor the forest department raised any specific issue regarding validity of the pattas. Thereafter, respondent Nos.6 to 8 started interfering again with the possession and enjoyment of these petitioners and issued notice under Section 20(3) of A.P Forest Act, 1967 [for short, 'the Forest Act'] calling upon the petitioners to vacate the land as the land belong to forest department.
Aggrieved by the action of the respondents, the petitioners again approached this Court and filed W.P.No.18493 of 2020 and upon hearing 3 MSM,J WP_8277_2021 argument, this Court had set aside the notices on the ground that the land belong to the revenue department and the forest department has no authority to issue notice under Section 20(3) of the Forest Act.
It is further contended that the revenue authorities are not competent to issue any notice to these petitioners for cancellation of DKT pattas on the ground that the land belongs to the forest department. When the notice was issued by the 3rd respondent, the petitioners have contested before the 3rd respondent and an enquiry was conducted. Upon hearing both the parties i.e., the petitioners and the forest department, the 3rd respondent had cancelled the DKT pattas issued in favour of the petitioners and directed the 5th respondent to make appropriate changes in the revenue records. The impugned order passed by the 3rd respondent cancelling the DKT Pattas which were issued since the year 1981 onwards is highly arbitrary and not sustainable under law. The ground on which the DKT pattas were cancelled is that due to oversight the land was assigned to the petitioners. The said ground is not sustainable. The petitioners are cultivating the land since the date of assignment of the land and after lapse of 40 years, the respondents came up with the plea that the petitioners are not cultivating the land and the land was assigned to them by mistake of fact. Respondent No.3 exercised power under paragraph 18 of Standing Order No.15 of the Andhra Pradesh Board of Revenue Standing Orders [for short, 'BSO 15(18)'] and such exercise of power after 40 years without raising any ground of fraud or misrepresentation in obtaining DKT patta is unsustainable. The revenue authorities have assigned the land to these petitioners way back in the year 1981 and thereupon respondents cannot invoke BSO 15(18) in view of the law laid down by the common High Court in N. Nagamani Parvathi v. the State of Andhra Pradesh1 and the erstwhile High 1 Order dated 31.12.2018 in W.P.No.26046 of 2018 4 MSM,J WP_8277_2021 Court of A.P in Mandlappa @ Mandla Giriappa v. Mandal Revenue Officer2 so also in the decision in B. Adinarayana Murthy v. Collector, Ananthapur District3.
The revenue authorities cannot resume the land of the petitioners at their whims and fancies on flimsy ground that by oversight the land was assigned to them. The power under BSO 15(18) shall not be exercised after lapse of 40 years. Yet another contention of petitioners is that the 3rd respondent - Joint Collector who passed the impugned order is not competent and only Collector is competent to resume the property cancelling the pattas by exercising power under BSO 15(18). Therefore, the order passed by the 3rd respondent is without jurisdiction. On this ground also the order impugned in the writ petition is liable to be set aside.
Even if the respondents intend to resume the property for public purpose the respondents has to pay compensation to the petitioners in terms of the provisions of Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 for short, ['Act 30 of 2013'] as held by the Larger Bench of the erstwhile High Court of Andhra Pradesh in LAO-cum- Revenue Divisional Officer, Chevella Division v. Mekala Pandu4. But the 3rd respondent did not pay any compensation and resumed the land without any authority of law and requested to declare the impugned proceedings as illegal and arbitrary and consequently set aside the same.
The 7th respondent filed counter denying material allegations in the affidavit filed along with the writ petition inter alia contending that the land in different survey numbers i.e., Sy.Nos.387/1, 387/2, 385/1 & 385/3 of Kannavaram village of Satyavedu Mandal formed out of old Sy.No.248 was 2 1996 Law Suit (AP) 506 3 1999 Law Suit (AP) 940 4 2004 Law Suit (AP) 235 5 MSM,J WP_8277_2021 already included in the notified Rajugunta reserve forest and this old Sy.no.248 was classified as 'forest/adavi' as per revenue records and it is not out of place to mention that as per Section 2 of Forest (Conservation) Act, 1980 [for short, 'the Act of 1980'] the term "Forest land" occurring in Section 2 will not only include 'forest' as understood in the dictionary sense but also any area recorded as forest in the Government record irrespective of ownership. All ongoing activities within any forest in any State throughout the Country without the prior approval of the central Government must cease forthwith. Thus, the land in question attracts Section 2 of the Act of 1980 and as such assignment is violative of the orders of the Supreme Court in W.P.No.202 of 1995 dated 12.12.1996.
It is further contended that one M. Radha Krishnaiah, the 1st petitioner herein, filed OS.No.186 of 1998 before the Junior Civil Judge's Court, Satyavedu, for grant of permanent injunction restraining the defendants, their men and agents from interfering with the possession and enjoyment of the plaintiff over the subject property. The learned Junior Civil Judge, by judgment dated 07.02.2003, decreed the suit in favour of the plaintiff.
Aggrieved by the decree and judgment of the Junior Civil Judge, Satyavedu, the 7th respondent herein preferred an appeal on the file of Senior Civil Judge's Court, Srikalahasti, vide A.S.No.4 of 2003. The Senior Civil Judge, Srikalhasti by decree and judgment dated 01.04.2004 in AS.No.4 of 2003 had set aside the decree and judgment in OS.No.186 of 1998 dated 07.02.2003 while dismissing the suit.
When the petitioners made similar attempts in 2011 to encroach the land, a case was registered vide DOR.No.83/2011-12/Satyavedu Range and they were not allowed to enter into the reserve forest. Thus, the possession of the subject lands is only with the forest department since the date of notification. 6
MSM,J WP_8277_2021 On 24.01.2008 the Assistant Director, Survey & Land Records, Chittoor, the Forest Settlement Officer, Chittoor, the Tahsildar, Satyavedu and the Forest Range Officer, Satyavedu, have conducted a joint inspection of these lands and concluded that "before issue of Section - 15 notification, no claims were received in connection with the disputed land either from revenue department or from public. Hence the area was notified as 'Reserved Forest' u/s.15, and the notification was published on 11.09.1969. This was not entered or changed in revenue records as this area was notified u/s.15 and handed over to the Forest department by the Tahsildar. Further no individuals/pattadars had claimed the area even though DKT pattas were issued." The Divisional Forest Officer, Chittoor East (WL) division, Chittoor, also submitted the fact to the District Collector, Chittoor, along with joint inspection report dated 24.01.2008 with a request to cancel the DKT pattas. Thereupon the Joint Collector, Chittoor, conducted review meeting on 05.05.2008 with Divisional Forest Officer, Chittoor East (WL) division, Chittoor, Assistant Director, Survey & Land Records, Chittoor, the Tahsildar, Satyavedu and with the Surveyor, Sathyavedu. In the said review meeting held by the Joint Collector on 05.05.2008 it was resolved that 'issuing of pattas is a mistake of the Revenue department, due to such mistakes boundary disputes are arising and finally the Joint collector instructed to start a Vana Samrakshana Samithi with DKT pattadars for their livelihood.' On 06.06.2008, the forest officials conducted Kannavaram Vana Samrakshana Samithi meeting and 2/3rd majority of Vana Samrakshana Samithi members have resolved that the DKT pattadars of Kannavaram disputed area did not belong to the Kannavaram revenue village and also that the pattadars have no lands in neighboring villages and requested to take action to cancel the pattas in Kannavaram village. The Forest Settlement Officer, Chittoor, in Rc.No.A/21/2008, dated 09.02.2009, has reported the fact to the District 7 MSM,J WP_8277_2021 Collector, Chittoor, recommending for cancellation of DKT pattas issued in Rajugunta Reserve forest area.
The petitioners filed W.P.No.7556 of 2020 questioning the alleged unauthorized interference with their possession and enjoyment over different extents stated above in different survey numbers of Satyavedu Mandal as illegal and arbitrary. This court passed orders directing the respondents not to interfere with the possession and enjoyment of the petitioners except by following due process of law.
This Court permitted the respondents to follow due process of law and evict the petitioners. Therefore, notice was given vide Rc.No.49/2016/STVD, dated 23.09.2020 under Section 20(3) of the Forest Act to show cause within 15 days of receipt of the notice as to why they should not be evicted from the said lands. As such, the petitioners herein are trying to encroach the reserved forest land at Compartment No.313, Rajugunta reserved forest which is notified under Section 15 of the Forest Act vide G.O.Ms.No.1668, Food and Agriculture (Forest III) dated 11.09.1969.
The petitioners again questioned the notice issued under Section 20(3) of the Forest Act in W.P.No.18493 of 2020 and this Court, upon hearing arguments of both the counsel, directed the Joint Collector/revenue authorities to dispose of the matter said to be pending in a strict time bound manner and both the parties were directed not to delay the process. In view of the fact that this Court, relying on the submissions of the Government Pleader for Revenue, has noted that due process of law is being followed the impugned notices dated 23.09.2020 issued by the forest department are set aside leaving it open to the State to take appropriate action after decision has been taken by the revenue authority on the possession etc., of the petitioners and their pattas. This Court has not entered into any merits of the matter. The respondents are at liberty 8 MSM,J WP_8277_2021 to decide all the issues as per law. According to the orders in the above writ petition, the respondents are entitled to follow due process of law and therefore proceedings were initiated against the petitioners by the 3rd respondent and the 3rd respondent after affording an opportunity to the petitioners herein passed impugned order cancelling the pattas. It is further contended that the judgments relied on by the petitioners have no application to the present facts of the case and finally requested to dismiss the writ petition.
The other respondents 1 to 6 & 8 did not file their counters. During hearing, learned counsel for the petitioners, Sri Jada Sravan Kumar, mainly contended that the Joint Collector/3rd respondent is not competent to exercise power under BSO 15(18) and the Collector alone is competent to pass such an order exercising suo moto power of revision. But here the 3rd respondent being the Joint Collector passed the order impugned in the writ petition without any authority of law and thereby the order is liable to be set aside on this ground alone.
It is further contended that when the land was assigned to these petitioners by the then Tahsildar, at best in case of resumption of the land, the State has to pay compensation in terms of Act 30 of 2013 but without paying any compensation in terms of the said Act by applying the principle laid down in Mekala Pandu (4 supra) and resumption of the land under the impugned proceedings is illegal and arbitrary and the same is liable to be set aside.
The third contention of learned counsel for the petitioners is that when the earlier writ petitions were disposed of directing the respondents not to interfere with the possession and enjoyment of the petitioners over the subject property and the notice under Section 20(3) of the Forest Act, was set aside, again initiating proceedings for cancellation of the pattas granted in favour of 9 MSM,J WP_8277_2021 these petitioners by the Joint Collector exercising suo moto power of revision is a serious illegality and prayed to allow the writ petition setting aside the impugned proceedings while declaring the same as illegal and arbitrary.
Learned Government Pleader for Revenue, though no counter is filed, contended that as the pattas were granted by the Tahsildar in favour of the petitioners, certainly the Joint Collector can exercise suo moto power of revision under BSO 15(18) at any time and no time limit is fixed to exercise such power when the pattas were issued on misrepresentation, fraud or mistake. Therefore, the principle laid down in the order in N. Nagamani Parvathi (1 supra) has no application to the present facts of the case and a similar case came up before the erstwhile High Court of Andhra Pradesh in Munganda Venkataratnam v. Joint Collector5. In view of the principle laid down therein, the contention of the petitioners based on Mekala Pandu's case cannot be accepted.
Finally, it is contended that the question of payment of compensation does not arise when the pattas are cancelled and if the land is acquired or resumed for public purpose in terms of G.O.Ms.1307, Revenue (Assg.I) dated 23.12.1993, the Government is under obligation to pay exgratia. But this position is not accepted by the erstwhile High Court of Andhra Pradesh in Mekala Pandu's case and consequently held that the pattadars are entitled to compensation in terms of provisions of Act 30 of 2013 when the patta land is resumed for public purpose but here the land is not resumed for public purpose but pattas were cancelled as the pattas were issued by oversight or mistake. In such a case, the question of payment of compensation in terms of Act 30 of 2013 does not arise and requested to dismiss the writ petition. 5 2006 (1) ALD 547 10 MSM,J WP_8277_2021 Considering the rival contentions and on perusal of the material available on record, the points which need to be answered are as follows:
(1) Whether the Joint Collector/3rd respondent is competent to exercise suo moto power of revision under BSO 15(18)? If not whether the order passed by the 3rd respondent in the writ petition is liable to be set aside on the ground of lacking authority?
(2) Whether cancellation of patta approximately after 40 years invoking the power under BSO 15(18) is permissible? (3) Whether the State is liable to pay compensation as per the provisions of Act 30 of 2013 in terms of Mekala Pandu's case and consequently the order of cancellation of pattas without payment of compensation be declared as illegal, arbitrary and liable to be set aside?
POINTS 1 & 2:
Points 1 & 2 are interconnected. Therefore, both the points are taken up.
The first and foremost contention of learned counsel for the petitioners, Sri Jada Sravan Kumar, is that the Joint Collector/3rd respondent is not invested with any authority to exercise power under BSO 15(18) thereby the order impugned is unsustainable under law. It is an undisputed fact that the order impugned in this writ petition was passed by the Joint Collector/3rd respondent cancelling the pattas by exercising suo moto power of revision. At this stage, it is relevant to refer to, infra, BSO 15(18) for better appreciation of facts and law.
"(18) Revision: - (1) The order of the authority making the assignment, if no appeal is presented, or of the appellate authority, if an appeal is disposed of, is final and no second appeal shall be admitted. But if, at any time after the passing of the original or appellate decision, the collector is satisfied that there has been a material irregularity in the procedure or that the decision was grossly inequitable or that it exceeded the powers of the officer, who passed it or that it was passed under a mistake of fact or owing to fraud or 11 MSM,J WP_8277_2021 misrepresentation he may set aside, cancel or in any way modify the decision passed by an officer subordinate to him. No order should be reversed or modified adversely to the respondent without giving the respondent a notice to show-cause against the action proposed to be taken adversely to him.
(2) The State Government, may, at any time, either suo moto or on application made to them, call for and examine the records relating to any decision or order passed or proceeding taken by any authority or office subordinate to them under the preceding sub-paragraph for the purpose of satisfying themselves as to the legality or property of such decision or order or as to the regularity of such proceeding and pass such order in reference thereto as they think fit. The Government may stay the execution of any such decision order or proceeding pending the exercise of their powers under this sub-paragraph in respect thereof."
The language employed in BSO 15(18) indicates that the Collector is entitled to exercise power of either suo moto revision or on the application made to him but merely because the word 'Collector' is employed in BSO 15(18) it cannot be held that passing of an order by the Joint Collector is said to be without authorization. A similar contention was raised before the learned single Judge of the erstwhile High Court of A.P in Munganda Venkataratnam (5 supra) and the learned single Judge recorded the contention and answered the contention in paragraph 12 of the order as follows:
"12. The contention of the learned Counsel for the petitioners that inasmuch as the BSO 15(18) empowers the Collector only, but not the Joint Collector, to cancel the patta for the grounds mentioned therein, first respondent had no jurisdiction to order a discreet enquiry into the validity of the assignments is, in a way, a self harming contention for two reasons (i) it amounts blowing hot and cold in the same breath. If first respondent really has no power or authority to deal with the appeal preferred by the petitioners to him the entire order passed by him, but not merely the observation with directions to the second respondent towards the end of the order, will have to be set aside. So petitioners cannot be heard to say that that portion in the order which is in their favour, though passed without jurisdiction, can stand and the other portion of the order which is unfavourable to them has to be set aside, (ii) Government of Andhra Pradesh through G.O. Ms. No. 77 Revenue, dated 22-1-1968 (published in part-I of the Andhra Pradesh Gazette, dated 10-2- 1968 at pages 223 to 226) issued orders distributing the work subject wise among the District Collectors, Joint Collectors and Personal Assistants to the District Collectors, as per which, all the correspondence in the Collector's Office has to be carried out in the name of the District Collector, and the subject relating to 'assignment and transfer of land' is to be dealt with by the Joint Collector. So, first respondent by virtue of the said G.O., has the authority to deal with all the 12 MSM,J WP_8277_2021 subjects relating to assignment of land, which includes cancellation of assignment also."
In view of the principle laid down in the above decision, the Joint Collector is competent to exercise power and deal with the issues regarding assignment of land. However, in G.Munilakshmamma v. The District Collector, Chittoor6 wherein Mandal Revenue Officer passed order of cancellation this Court held that the MRO has no power to cancel the patta on the ground of suppression or misrepresentation of material facts and since Collector only has such power, order of cancellation of assignment passed by the MRO was set aside.
In K. Rattamma v. G. Kotaiah7 the Court held that the Board Standing Orders are only executive instructions for guidance of the revenue officials and nothing more, prima facie BSO 15(18) was relied on by the petitioners does not confer any right on them to cling on to the assignments made because it is well known that fraud vitiates everything. Recently, the Apex Court in State of Andhra Pradesh v. T. Suryachandra Rao, after discussing the entire case law on the subject of fraud, held that no order obtained by fraud can be sustained. It is also well known that in case of fraud, period of limitation would commence from the date of discovery of fraud. Therefore, merely because a person could successfully shield the fraud played by him in obtaining assignment of Government land for several years, he cannot be heard to say that in view of the lapse of time the assignment in his favour cannot be cancelled. Thus, the Joint Collector is vested with the power to exercise power under BSO 15(18) and the power can be exercised at any time in view of the language employed in BSO 15(18). Earlier, the period was only three years for exercise of such power under BSO 15(18) but the period of limitation of three years to exercise 6 order dated 05.02.1991 in W.P.No.14464 of 1990 7 1975(2) An.W.R 122 13 MSM,J WP_8277_2021 such powers was deleted by G.O.Ms.No.192, Revenue (B)1, dated 02.08.1985. Therefore, there is no limitation to exercise power of suo moto revision.
Learned counsel for the petitioners placed reliance on an unreported decision of the combined High Court of the State of Telangana and the State of Andhra Pradesh in N. Nagamani Parvathi v. State of Andhra Pradesh (1 supra) wherein in paragraphs 62, 63 and 64, it was held as follows:
"62. In view of the above settled legal position, I hold on point (c) that the suo motu revisional powers, having been exercised in May,2018 through show cause notice by the Joint Collector, more than 4 years from the grant of assignment to the petitioner, cannot be MSR,J ::21::
wp_26046_2018 said to have been exercised within a reasonable time, since it is not the case of the State that it was precluded from verifying the revenue records and the number of khatas in each survey number before issuing assignment/DKT pattas to the petitioner or at any time thereafter within a reasonable time.
63. Also when the power under BSO 15 (18) is conferred on the Collector, the Joint Collector cannot exercise the said power. So, the exercise of such a power by the Joint Collector is wholly without jurisdiction.
64. When such exercise of power by the Joint Collector is without jurisdiction, there is no need for the petitioner to avail the remedy of appeal to the Chief Commissioner of Land Administration, A.P., Vijayawada, within 40 days in view of the decision of the Supreme Court in Whirlpool Corporation Vs. Registrar of Trade Marks."
In the above decision, the learned single Judge did not advert to G.O.Ms.No.192 dated 02.08.1985, by virtue of which BSO 15(18) was amended and the words - 'three years period of limitation to exercise power of suo moto revision' is deleted. The learned single Judge also did not advert to the law laid down by the erstwhile High Court of A.P in the earlier decision in Munganda Venkataratnam (5 supra) where identical question was considered by the learned single Judge. Therefore, the view expressed by the learned single Judge in N. Nagamani Parvati's case is contrary to the view expressed by another learned single Judge in M. Venkataratnam case. However, in the latter decision i.e., N. Nagamani Parvati's case, amended provision is not 14 MSM,J WP_8277_2021 considered but in the earlier order the amended provision was considered. Therefore, with great respect, I am not able to agree with the principle laid down in N. Nagamani Parvati's case while agreeing with the law declared in M. Venkataratnams's case.
Learned counsel for the petitioners contended that by exercising power under BSO 15(18) a patta cannot be cancelled after advent of Andhra Pradesh Assigned Lands (Prohibition of Transfers) Act, 1977 [for short, 'Act 9 of 1977']. In support of his contention he placed reliance on the decision in Mandlappa @ Mandla Giriappa (2 supra) wherein the Court held as follows:
"When once the petitioner is in possession of the land for more than 30 years prior to commencement of the Act, he has perfected his title by adverse possession against the Government. This view of ours is supported by a decision of the Supreme Court in Sri Manchegowda v. State of Karnataka. In that case the Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act (2 of 1979) and Sections 4 and 5 of the said Act were challenged as unconstitutional. The Supreme Court upheld the constitutional validity of the Act. In Para 24 of the judgment the Supreme Court held:
"Transferees of granted lands having a perfected and not a viodable title at the commencement of the Act must be held to be outside the pale of the provisions of the Act. Section 4 of the Act must be so construed as not to have the effect of rendering void the title of any transferee which was not viodable at the date of the commencement of the Act."
7. The principle laid down by the Supreme Court squarely applies to the facts of the present case. Further in a later case, Sunkara Rajyalakshmi and Ors. v. State of Karnataka 1985 (1) SCALE 445, it was clarified that the period of limitation which has to be taken into account for the purpose of determining whether the title has been perfected by prescription is that which runs against the State Government and therefore it would be 30 years and not 12 years. In view of the principle laid down in the above Supreme Court judgment, the petitioner has perfected title by the date of commencement of the Act by being in continuous possession for over 34 years. Therefore, the transferee of assigned lands, who has perfected title by the date of commencement of the Act, has to be held to be outside the purview of the A.P. Act 9 of 1977. The Board Standing Orders also will not apply because they are also earlier to the commencement of the A.P. Act 9 of 1977 and therefore the Joint Collector or the authorities have no jurisdiction to resume the land of the Transferee of 15 MSM,J WP_8277_2021 assigned land, who has perfected his title by adverse possession by the date of commencement of the Act. Therefore, the impugned order is quashed and the writ petition is allowed."
In B. Adinarayana Murthy v. Collector, Ananthapur [3 supra], it was held as follows:
"On this ground alone, I must say, the power of resumption of assigned lands cannot be extended beyond a reasonable period, in any event, not later than five to six years. Even within five to six years when the power has to be exercised, there must be necessary inspection by the authorities on the basis of which a decision to resume the lands be taken preceding a notice to the parties concerned. Section 4(1)(b) of the Act envisages that even if there is violation of certain terms and conditions by the assignee the land shall be restored to the assignee or his legal heirs as the case may be and if there is a violation of the terms of assignment for the second time, it would be open to the authorities to resume the lands. I have, therefore, no hesitation to say that the respondents have no authority to resume the lands after long lapse of more than 34 years on some flimsy grounds. The first question is answered accordingly."
In view of the principle laid down in the above decisions, after advent of Act 9 of 1977, the revenue authorities are competent to resume the land as per the provisions of the said Act and prior to advent of AP Act 9 of 1977 the revenue authorities can exercise power under BSO 15(18) but Act 9 of 1977 is applicable only where the land is alienated in contravention of Section 3 of the Act or when there is violation of any other condition of the patta granted in favour of the assignee. But here it is not the question of violation of any terms and conditions of the patta granted in favour of the assignee and it is purely a case of issue of patta inadvertently/oversight. In such a case, the revenue authorities cannot resume the land by invoking any of the provisions of Act 9 of 1977. The only provision available against order of grant of patta/assignment is to exercise suo moto power of revision under BSO 15(18) which enables the District Collector to exercise suo moto power of revision to cancel patta when it was obtained by fraud or misrepresentation or issue of patta by oversight etcetera. Therefore, I am not able to agree with the principles laid down in 16 MSM,J WP_8277_2021 the above judgments for the reason that the cancellation of the patta is not because of violation of any of the terms and conditions of the patta but on the ground that the patta was issued by oversight. Further, on 24.01.2008 a joint inspection was done by a team of officers consisting the Assistant Director, Survey & Land Records, Chittoor, the Forest Settlement Officer, Chittoor, the Tahsildar, Satyavedu and the Forest Range officer, Sathyavedu. In view of the minutes recorded by the inspecting team, the land is a part of reserve forest. Therefore, the contention of the petitioners that the pattas cannot be cancelled by exercising suo moto power of revision under BSO 15(18) after lapse of approximately 40 years is without any substance. Hence, the same is hereby rejected, while holding that such power can be exercised at any time in view of law laid down in Munganda Venkataratnam case (5 supra).
POINT No.3:
One of the major contentions raised before this Court is that the State has to pay compensation as per Act 30 of 2013 in case the land is required for public purpose and placed reliance on Mekala Pandu's case (supra) in support of his contention.
No doubt, if the land is resumed for public purpose, in terms of G.O.Ms.No.1307, dated 23.12.1993, ex gratia is required to be paid but as per the decision in Mekala Pandu (supra) the assignee is entitled to claim compensation on par with private patta holders. But, here it is not a case of resuming land for public purpose but it is only cancellation of patta as the patta was issued by oversight. As per the material, the land was notified under Section 15 of the Forest Act as a reserved forest vide G.O.Ms.No.1668 Food and Agriculture (Forest-III) dated 11.09.1969. A notice was issued under Section 20(3) of the Forest Act, which was challenged before this Court in the earlier writ petition. In any view of the matter, pattas were issued in favour of the 17 MSM,J WP_8277_2021 petitioners by the Tahsildar without identifying the land on ground and without verifying whether it forms part of reserve forest or not. When a notification was issued under Section 15 of the Forest Act, the subject land would form part of forest area, and even if it is not notified, when the patta was issued by oversight or by mistake etcetera, the Collector can exercise power under BSO 15(18) and cancel the patta. No doubt there is lot of litigation before filing this writ petition including civil suit which ended in favour of the respondent No.7. In none of the writ petitions, the validity of the pattas was decided and the earlier two writ petitions were decided at the stage of admission without touching the merits of the case. Therefore, the orders in the earlier writ petitions are of no assistance to these petitioners to claim any relief more so, the order passed in the writ petition filed challenging the Section 20(3) notice i.e., W.P.No.18493 of 2020. On the other hand, the right of the petitioners to claim an injunction based on the possession was rejected by the decree and judgment in A.S.No.4 of 2003 on the file Senior Civil Judge's Court, Srikalahasti. The cumulative effect of all these orders including judgment in AS.No.4 of 2003 establish that the land in dispute form part of 'forest' as defined under Section 2 of the Act of 1980 thereby the petitioners herein, who are claiming to be the assignees, are disentitled to claim any right or title over the land based on the pattas issued by the revenue department by oversight. When once the subject land was notified as reserved forest, the revenue has no power to assign the same. Even after notification none of the villagers including the petitioners raised any objections thereby the order of cancellation cannot be said to be on flimsy grounds and the writ petition is liable to be dismissed while holding that the State is not liable to pay compensation as per the provisions of Act 30 of 2013 in terms of Mekala Pandu's case (supra).18
MSM,J WP_8277_2021 In view of my foregoing discussion, I hold that the petitioners are not entitled to claim any relief in the present writ petition and that pattas can be cancelled at any time after amendment of BSO 15(18) by way of G.O.Ms.192, dated 02.08.1985 and that in terms of G.O.Ms.No.77, dated 11.01.1968 distributing the work between Collector and Joint Collector, the Joint Collector is competent to exercise the power under BSO 15(18) and finally the orders passed in earlier writ petitions are of no assistance to these petitioners to claim any relief in this writ petition and the writ petition is liable to be dismissed.
In the result, the Writ Petition is dismissed. There shall be no order as to costs.
Pending interlocutory applications, if any, shall stand closed.
_________________________ M.SATYANARAYANA MURTHY, J 16.08.2021 Vjl