Telangana High Court
P. Balakrishna vs The Union Of India on 22 June, 2018
IN THE HIGH COURT OF JUDICATURE AT HYDERABAD
FOR THE STATE OF TELANGANA AND THE STATE OF ANDHRA
PRADESH
*****
Writ Appeal No.771 of 2018
Between:
P. Balakrishna and others
.... Appellants
and
The Union of India and another
.... Respondents
DATE OF JUDGMENT PRONOUNCED: 22.06.2018.
SUBMITTED FOR APPROVAL:
HON'BLE THE ACTING CHIEF JUSTICE RAMESH RANGANATHAN
AND
THE HON'BLE MS. JUSTICE J. UMA DEVI
1. Whether Reporters of Local newspapers may --
be allowed to see the Judgments?
2. Whether the copies of judgment may be marked -Yes-
to Law Reports/Journals
3. Whether Their Ladyship/Lordship wish to see the -Yes-
fair copy of the Judgment?
RAMESH RANGANATHAN, ACJ
2
* HON'BLE THE ACTING CHIEF JUSTICE RAMESH RANGANATHAN
AND
* THE HON'BLE MS. JUSTICE J. UMA DEVI
+ Writ Appeal No.771 of 2018
% Dated:22.06.2018
Between:
# P. Balakrishna and others
.... Appellants
and
$ The Union of India and another
.... Respondents
! Counsel for Appellant-Writ Petitioners: Sri B.Vijaysen Reddy.
^ Counsel for respondents: Sri R.S. Murthy, Learned Standing
Counsel for Railways
< GIST:
> HEAD NOTE:
? Citations:
1) 1997 (4) ALT 428 (DB)
2) AIR 1982 SC 1081
3) (1996) 3 SCC 52 = [1996] 2 SCR 906
4) 1984 (2) ALT 207
5) 1990 Supp. SCC 727
6) (2013) 9 SCC 221 : (2013) 4 SCC (Civ) 285
3
THE HON'BLE THE ACTING CHIEF JUSTICE RAMESH RANGANATHAN
AND
THE HON'BLE MS. JUSTICE J. UMA DEVI
Writ Appeal No.771 of 2018
JUDGMENT:(per Hon'ble the Acting Chief Justice Sri Ramesh Ranganathan) This appeal is preferred, under Clause 15 of the Letters Patent, by the petitioners in W.P.No.12347 of 2007, aggrieved by the order of the Learned Single Judge dated 13.04.2018 dismissing the Writ Petition. The appellants herein had invoked the jurisdiction of this Court seeking a writ of certiorari to call for the records, and to set aside the order and decree in C.M.A.No.11 of 2005 dated 20.04.2007 passed by the Chief Judge, City Civil Court, Hyderabad confirming the proceedings of the Estates Officer and Additional Divisional Railway Manager, Hyderabad Division, South Central Railway, Secunderabad.
Facts, to the limited extent necessary, are that the appellant-writ petitioners and their predecessors in title claim to be in possession and enjoyment of an extent of 4876 square meters of land at Chilakalaguda, Bolakpura, Secunderabad for the last 80 years. A temple called "Draupadi Temple" is said to be in existence in the said property for the past several decades. When the 2nd respondent disputed the appellant-writ petitioners' title and possession over the subject property, O.S.No.59 of 1967 was filed by them before the IV Additional Judge, City Civil Court, Hyderabad for declaration of title and for permanent injunction. The said Suit was dismissed on 30.10.1973. Aggrieved thereby, the appellant-writ petitioners filed C.C.C.A.No.27 of 1975 before the High Court which was dismissed on 12.04.1977. Aggrieved thereby the appellant filed L.P.A.No.191 of 1977 which was dismissed by a Division Bench of this Court on 12.08.1977.
Thereafter the appellant-writ petitioners filed O.S.No.3121 of 1982 before the 1st Assistant Judge, City Civil Court, Secunderabad 4 seeking injunction. This Suit was also dismissed on 03.04.1989. Aggrieved thereby the appellant-writ petitioners filed A.S.No.127 of 1989 which was also dismissed on 29.07.1994. Questioning the said judgment, they filed S.A.No.427 of 1994 and a Learned Single Judge of this Court by order dated 20.03.2003, while dismissing the Second Appeal, observed that it was open to the respondents to initiate proceedings to evict the appellant-writ petitioners in accordance with law.
Thereafter, the respondents invoked the provisions of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 ("the Act" for short), and issued notices under Section 4 of the Act vide proceedings dated 18.08.2004 and 08.10.2004 respectively. As no reply was forthcoming, orders were passed under Section 5(1) of the Act, vide proceedings dated November, 2004, recording that, since the predecessors in title of the appellant-writ petitioners had refused to receive the notices, and the registered notice with acknowledgment due sent to them was also returned undelivered, the notices were published in newspapers; and the predecessors of the appellant-writ petitioners were directed to vacate the subject premises within 30 days from the date of publication of the order i.e. on or before 24.12.2004. Against the said order, the appellant-writ petitioners filed an appeal, in C.M.A. No.11 of 2005, under Section 9 of the Act before the Chief Judge, City Civil Court, Hyderabad who, by his order dated 20.04.2007, dismissed the appeal. Aggrieved thereby, the appellant- writ petitioners invoked the jurisdiction of this Court and, on W.P.No.12347 of 2007 being dismissed by order dated 13.04.2018, they have now invoked our jurisdiction under Clause 15 of the Letters Patent.
5
Before us Sri B.Vijaysen Reddy, Learned Counsel for the appellant-writ petitioners, would submit that the respondents should have been relegated to the remedy of filing a Civil Suit for eviction, instead of resorting to the summary proceedings under the Act; in a summary enquiry, the question of prescription of title, by adverse possession, cannot be examined; disputes regarding title are not confined only to ownership, but also cover long standing possession; as the appellants-writ petitioners have perfected their title by adverse possession, the question of limitation, in initiating proceedings for eviction, necessitates examination; the appellants-writ petitioners, and their predecessors in title, have been in long standing possession of the subject property, for the past several decades and, admittedly, from 1967 onwards; while the Suit filed by the appellants seeking injunction was no doubt dismissed, the question whether that would disentitle the appellants-writ petitioners from retaining possession, can only be examined in a duly constituted Suit for eviction, and not in summary proceedings under the Act; the very fact that the appellant-writ petitioners have been in long standing possession, admittedly from 1967 onwards, would necessitate an inference that they have perfected their title by adverse possession; since resort by the respondents, to the summary proceedings under the Act, violate the appellants-writ petitioners' fundamental right under Article 14 of the Constitution of India, the order of the Learned Single Judge, and the orders impugned in the Writ Petition, are liable to be set aside; and the respondents should be relegated to the remedy of filing a Civil Suit for eviction. Reliance is placed by the Learned Counsel, for the appellants-writ petitioners, on District Collector, Ranga Reddy District, Hyderabad 6 v. K. Narasing Rao1; and Government of A.P. v. Thummala Krishna Rao2.
On the other hand Sri R.S. Murthy, Learned Standing Counsel for the Railways, would submit that both the Writ Petition and the Writ Appeal, as filed, are an abuse of process of the Court; the appellant- writ petitioners have been resorting to one ruse or the other to remain in illegal possession of the subject property; the order passed by the appellate authority under the Act, and the order of the Learned Single Judge, are well-considered final orders which clearly show that the respondents were justified in invoking the summary proceedings under the Act to evict the appellant-writ petitioners; the appellant-writ petitioners' claim of ownership was rejected by the Civil Court, and their Suit for injunction was also dismissed; as it has been held, in the Suits filed earlier, that the Railways have title over the subject land, resort to the provisions of the Act, to have the appellant-writ petitioners evicted from the subject land, is justified as these lands constitute public premises; the subject land is needed for the public purpose of expanding the Secunderabad Railway Station; and, since the appellant-writ petitioners are in illegal possession of the subject lands, the appeal is liable to be dismissed with exemplary costs.
As the appellants herein had dragged the respondents through two rounds of protracted litigation, before the latter invoked the provisions of the Act to have the appellants evicted from the subject property, and as some of the contentions now urged before us were considered earlier, it is necessary to note, in some detail, the contents of these orders before examining the submissions of Learned Counsel on either side.
1 1997 (4) ALT 428 (DB) 2 AIR 1982 SC 1081 7 Smt. Lakshmi Bai filed O.S.No.59 of 1967, in the Court of the IV Additional Judge, City Civil Court, Hyderabad, in forma pauperis seeking declaration and injunction. In the said Suit, the Trial Court settled the following issues (1) Whether the plaintiff was the owner of the suit land by virtue of the sale deed 03.01.1901? (2) Was the suit land part of plot No.224, Secunderabad Regimental Bazaar, Chilakalguda, and was it handed over to the Ex.Nizam's State Guaranteed Railway on 6.2.1919? (3) To what relief? On issue No.1, the Trial Court observed that Ex.A1, on which the plaintiff placed reliance, was the original of Ex.A8; there was no mention of the name of the father-in-law of the plaintiff, nor the name of the plaintiff and her husband, in the said document; it was mentioned therein that the land was situated near Railway Police quarters, and the area was 17000 sq. yards; the case of the plaintiff was that she was in possession of land admeasuring 7000 sq. yards; at Column No.15 in the said document, the land was shown as Sarkari land (government land); this document did not help the case of the plaintiff, but in fact proved the case of the defendant that the suit land was Railway Property; Ex.A2, the alleged sale deed dated 30th Theer 1310 Fasli, was on a one rupee stamp paper; this document required registration as per the Act prevailing then; as it was not registered, it could not be looked into; moreover, there was no mention of this document in the plaint or in Ex.A-4 notice or in Ex.A-3; execution of the document was also not proved; in such circumstances, the said document could not be looked into; the plaintiff, while giving evidence as PW.4, had stated that she gave an application, through Narayanaswamy, to the Railway Police for permission to perform Bhajans in the Drowpadi temple; if really she was the owner, there was no need for her to give such an application to the Railway authorities; the very fact that such an 8 application was submitted, and the authorities had given her permission, was evident from Ex.A11 itself, which showed that the plaintiff had no right or any concern over the Suit land; the Suit land was the property of the Railways; the evidence of the plaintiff, and her witnesses, was contrary to the averments in the plaint; living in the temple, and performing pujas therein, did not confer any right or title over the Suit property on a portion of which the Drowpadhi temple was situated; the plaintiff had failed to show, by cogent evidence, how her father-in-law and his vendor came into possession, and on what date; she failed to prove that she had any subsisting title; the plaintiff did not plead adverse possession; her evidence, on a plea not raised by her in the pleadings, could not be looked into; the evidence of the plaintiff, that she took permission from the Railway Police through Sri Narayanaswamy for performing bhajans in the temple, showed that the plaintiff was a licensee; and she was thus estopped from questioning the right of the defendant over the Suit property to which she had no right and title. The Trial Court concluded that the plaintiff was not the owner of the Suit land. Issue No.1 was held against her.
On issue No.2, the Trial Court held that Ex.B2 to Ex.B4 were very old public documents, and had come from proper custody; on perusing the documents, it was clear that the then Nizam Government had handed over plot No.224 to the then Nizams State Guaranteed Railway; the Suit land was a part of plot No.224; the genuineness of the said documents could not be challenged; hence, it could not be said that it was the property of the plaintiff; even from Ex.B1, the blue print which had also come from proper custody wherein the suit land was shown, it was clear that the suit land was part of Plot No.224 over which the plaintiff had no right and title; her predecessors had illegally encroached on the said land; and the plaintiff was in illegal possession 9 as a trespasser. The Trial Court concluded that, from the oral and documentary evidence, the Railway Authorities had fully proved their case; and taking all the facts and circumstances into consideration, it was clear that the Suit land was a part of Plot No.224, and the said property was handed over to the Ex.Nizam State Guaranteed Railways on 06.02.1919 by the then competent authority i.e the then Government. The Suit, filed by the plaintiff, was dismissed with costs.
Aggrieved thereby, the plaintiff in O.S.No.59 of 1967 filed C.C.C.A. No.27 of 1975. By order in CMP No.5856 of 1974 in CCCA (SR) No.10323 of 1974, (later numbered as CCCA No.27 of 1975), dated 30.09.1974, a Learned Single Judge of this Court directed the respondents not to evict the appellant-petitioner from the temple and the premises around it, but granted them liberty to put a fence around the disputed plot. In his final order, in C.C.C.A. No.27 of 1975 dated 12.04.1977, a Learned Single Judge of this Court held that the Learned Additional Judge had considered Exs.A2 and A3, and had observed that the description of the property and the boundaries of the property in Ex.A3, under which the property was conveyed to the husband of the plaintiff and to the plaintiff, did not tally with the description of the property in Ex.A2 under which the plaintiff's husband had acquired title; the Learned Additional Judge had also observed that Ex.A2 was not a registered document, and no value could be attached to it; the property conveyed under Ex.A2 was located in Bholakpur Village, Baghaat, Medak District, whereas the land conveyed under Ex.A3 to the plaintiff was situated behind the Railway Hospital; the Court below had rightly held that the plaintiff could not acquire any title to the plaint schedule property under Ex.A3; the oral evidence of PWs.1 to 4 was wholly unsatisfactory to establish title of the plaintiff to the suit land; PW3 had stated that he believed that the 10 suit land belonged to the plaintiff on the strength that all of them resided in the suit schedule premises; he further admitted that he did not know whether Bala Krishnaiah, Laxmipathi and the plaintiff have been performing puja with the permission of the Railway authorities; he also admitted that, in the capacity of Pujari, Laxmipathi was residing in the suit land; apart from that he was also employed in the Railways; it was clear from Ex.A11 that permission was obtained from the Railway authorities to perform bhajan in the temple located in the suit land; and the Court below had rightly rejected the evidence of the plaintiff based on title.
The Learned Single Judge, thereafter, observed that the documentary evidence adduced in the case i.e Exs.B-1 to B-4 satisfactorily established the defendant's title to the suit schedule property; Exs.B2 to B4 were very old public documents; they had been produced from proper custody; a perusal of these documents clearly showed that the then Nizam's government had handed over plot No.224 to the Nizam State Guaranteed Railway on 06.02.1919; the evidence of DW.1 was that the original of Ex.A1 was not available, and that Ex.B-1 was taken from the blue print taken from the original by a mechanical process; Ex.B-1 was clearly admissible under Section 63(2) of the Evidence Act being a copy of a copy which was made by a mechanical process, which in itself ensured accuracy of such a copy; and, in the result, the appeal was liable to be dismissed. Aggrieved thereby, the appellant-plaintiff filed L.P.A.No.191 of 1977 and a Division Bench of this Court, by its order dated 12.08.1977, dismissed the L.P.A. holding that they agreed with the reasoning and conclusion of the Learned Single Judge.
Having fought a prolonged battle of around a decade claiming title over the subject property, albeit unsuccessfully, Smt. Lakshmi 11 Bai, the plaintiff in O.S.No.59 of 1967, thereafter filed O.S.No.3121 of 1982 before the III Assistant Judge, City Civil Court, Secunderabad seeking perpetual injunction restraining the defendant (respondent herein) from taking forcible possession of the premises consisting of open land, the Droupadhi temple, Dharmashala and the rooms situated at Chilakalguda, Secunderabad. The plaintiff claimed that she was in continuous possession of the suit schedule property for the past more than 60 years; she had filed O.S.No.59 of 1967 on the file of the IV Additional Judge, City Civil Court, Hyderabad seeking declaration of title, over the suit schedule property, against the Railways; the said Suit was dismissed on 30.10.1973 for want of registration of the Suit document; the said judgment was confirmed in appeal, in C.C.C.A.No.27 of 1975, on 12.04.1977; even after dismissal of the Suit and the Appeal, she has been in continuous possession; while so, on 06.10.1982, the defendant, without prior notice, had entered into the property and had started demolishing the rooms, and a part of the house of the plaintiff; she had lodged a police complaint; and had, thereafter, filed the Suit. The Trial Court framed the following issue for trial i.e "Whether the plaintiff was entitled for the injunction as prayed for?
In his judgment, in O.S.No.3121 of 1982 dated 03.04.1989, the Learned III Assistant Judge held that it was not in dispute that the plaintiff had lost in all the Courts with respect to the Suit for declaration filed by her earlier; the question which necessitated examination was whether, inspite of the judgments in the Suit, the CCCA and the LPA, the plaintiff was entitled for injunction as prayed for, on the pretext of a different cause of action on 06.10.1982, and by claiming adverse possession of the suit schedule property; the plaintiff had contended that she had not taken the ground of adverse 12 possession in the earlier Suit and was, therefore, entitled to claim the same on the subsequent cause of action dated 06.10.1982; the plaintiff had pleaded that she was constrained to file the present Suit as she had perfected her title by adverse possession; and she was entitled for perpetual injunction on the cause of action dated 06.10.1982.
The Learned III Assistant Judge, thereafter, noted the contention of the defendant (i.e the respondent herein) that the subject matter of the present Suit had been agitated earlier by the plaintiff for declaration as well as for perpetual injunction; in view of dismissal of the Suit, as well as the Appeal, she had no right of ownership over the suit schedule property; the plaintiff was not entitled to agitate, on the same subject matter again, against the same defendant, as the matter had already been conclusively adjudicated with regards title and perpetual injunction; and, in the light of the conclusive judgments inter-parties, the defendant was entitled to initiate action over the suit schedule property.
The Learned III Assistant Judge observed that the plaintiff had vehemently asserted that she had the right to file the Suit claiming adverse possession, on a different cause of action; "cause of action"
enables a person to ask for a larger and wider relief than that to which he had limited his claim; he cannot, afterwards, seek to recover the balance by independent proceedings; under Order 2 Rule 2 CPC the plaintiff, while instituting the Suit, had to include the whole of the claim which she was entitled to make in respect of the cause of action; she may, however, relinquish any portion of her claim in order to bring the Suit within the jurisdiction of any Court; where the plaintiff omits to sue in respect of, or intentionally relinquishes any portion of, her claim, she shall not afterwards sue in respect of the portion so omitted or relinquished; the plaintiff had filed the earlier Suit for declaration 13 contending that the subject property of the Suit was her property, and interference by the defendant be restrained; if she was claiming adverse possession, the plaintiff ought to have sought for the relief, either way, under the very same suit; the plaintiff had, however, claimed in the earlier Suit that she derived her title and ownership over the suit schedule property by virtue of a sale deed executed in 1901; now she was claiming adverse possession pleading that she was in continuous possession for the past 60 years over the suit schedule property; the sale deed had been taken into consideration, in adjudicating her claim of title over the suit schedule property, in the earlier Suit filed in the year 1967; the claim of adverse possession did not arise as she claimed to have purchased the subject property in the year 1901; she could claim by adverse possession only if she was in continuous possession of the defendant's property for more than 30 years; under the circumstances, she ought to have raised the same contention, of holding the subject property by adverse possession, when she was agitating for declaration of her title over the suit schedule property in the earlier Suit; a wilful and intentional relinquishment of a particular right of title, while agitating for a declaration of title over the suit schedule property, as against which there was a conclusive judgment of the High Court, would disable the plaintiff from again agitating on a different cause of action on the ground of adverse possession; the matter was earlier agitated by the plaintiff asserting right of ownership over the suit schedule property and to declare the same; she had also prayed for perpetual injunction; the findings arrived in the earlier Suit were binding on both the plaintiff and the defendant; the plaintiff's contention, that the defendant ought to have acted in accordance with the due process of law ie they ought to have resorted to execution proceedings etc could 14 not be a valid ground as there was no decree in favour of the defendant; it was the plaintiff who was declared as having no right over the suit schedule property; and the defendant was of the view that they were at liberty to initiate proceedings for taking possession of the subject property; and the plaintiff was not entitled for injunction as prayed for.
Aggrieved thereby, the plaintiff filed A.S.No.127 of 1989 before the Additional Chief Judge, City Civil Court, Secunderabad. In its judgment dated 29.07.1994, the appellate Court observed that there was prior litigation between the parties; the very same plaintiff had filed a Suit against the very same defendant in O.S.No.59 of 1967 which ended in dismissal; against the said judgment and decree, the plaintiff had preferred an appeal in C.C.C.A.No.27 of 1975 on the file of the High Court which also ended in dismissal; against the judgment in CCCA No.27 of 1975, the plaintiff had preferred L.P.A.No.191 of 1977 which was also dismissed on 12.08.1977; undaunted by the series of defeats, in the hierarchy of Courts, the plaintiff had filed O.S.No.3121 of 1982 which also ended in dismissal; and the plaintiff had again filed the present Appeal to try her luck in the appellate Court.
The appellate Court observed that the suit schedule property was a vast extent of 7000 sq. yards; it was confirmed, in the prior proceedings, that it belonged to the defendant-Railways; in those proceedings the plaintiff had set up a sale deed allegedly executed by her husband in her favour; her husband claimed to have got it from a Patwari; in the earlier proceedings, the Court disbelieved the version of the plaintiff, and had categorically held that the property belonged to the Railways; in the present proceedings the advocate-commissioner, appointed by the Trial Court to note down the physical features, had 15 submitted his report; as per the said report, in the entire extent of 7000 sq yards, there was only a house consisting of two rooms; the first room looked more like a verandah; the second room was divided by a wall creating a small enclosure; in the centre of the second room, was a raised platform made of white ceramic tiles with two steps on which there were a few idols of deities made of black granite stones; in the small enclosure, in the second room, there was a lithograph of a God within a wooden frame; in the earlier Suit, the plaintiff had claimed that it was a temple of Droupadhi; though there were some structures (the number of which was given as four in the report), they were dismantled; the Commissioner had observed that the entire western area of the premises could not be used because it was rocky, and the surface was uneven; if the observations made by the Commissioner were taken into consideration, it could not be held that the plaintiff was in possession of the entire extent of 7000 sq. yards; even in the judgment in O.S.No.59 of 1967, it was not held that the plaintiff was in possession of the entire extent of land of 7000 sq. yards; in the earlier Suit, the relief claimed by the plaintiff was for declaration and permanent injunction, both of which were rejected; the plaintiff was now asking the latter relief, which was also rejected in the earlier proceedings; the appellate Court could reject the plaintiff's claim if she had not approached the Court with clean hands; the relief claimed by the plaintiff in the earlier Suit was unholy; and an illegal claim was made by the plaintiff to grab railway property.
On the contention that no issue was framed, with regards possession of the property, in the earlier Suit, the appellate Court held that if no issue was framed with regards possession, and no finding was given, the plaintiff could have agitated the same in the First Appeal and in the L.P.A; the points which were not raised therein could 16 not be raised by way of another Suit; Order 2 Rule 2 CPC requires every Suit to include the whole of the claim which the plaintiff was entitled to make in respect of the cause of action, but a plaintiff may relinquish any portion of his claim in order to bring the suit within the jurisdiction of any Court; the plaintiff had made the whole of the claim in the earlier Suit which ended in dismissal; the judgment in that Suit was confirmed in Appeal and in the L.P.A; the earlier Suit operated as res-judicata; the plaintiff had also not established her possession over the entire suit schedule property; even without reference to the question of res-judicata, the Suit must fail; the Court cannot extend its helping hand to those who approach the Court with unclean hands, since the relief of permanent injunction is purely discretionary; the Suit was barred by res-judicata; and the plaintiff was not entitled for permanent injunction.
Aggrieved thereby, Smt. Lakshmi Bai preferred Second Appeal No.427 of 1994 and a Learned Single Judge of this Court, in his judgement dated 20.03.2003, observed that a perusal of the judgment in O.S.No.59 of 1967 revealed that there was no specific issue as to whether the plaintiff-appellant was entitled for injunction or not; in the said judgment, which was rendered on merits, an enquiry was conducted into the matter and, ultimately, it was held that the appellant-plaintiff was not entitled to declaration of title and, consequently, the Suit was dismissed; the said finding was confirmed in CCCA No.27 of 1975, and subsequently in L.P.A.No.191 of 1977 by the Division Bench by its order dated 12.08.1977; the Suit was filed on 29.10.1982; findings of fact, in the earlier Suit, were confirmed by the Division Bench; having regard to the findings as to title, especially against the true owner-respondent, no injunction was granted by the Civil Court; there were no merits in the Appeal; and no substantial 17 question of law arose for consideration in the Second Appeal. The Second Appeal was dismissed, leaving it open to the respondent to initiate proceedings to evict the plaintiff-appellant in accordance with law.
Action was initiated by the respondents under the Public Premises (Eviction of Unauthorised Occupants) Act, 1971, and an order was passed by the Estates Officer in November, 2004 holding that, though there was deemed service of notice under Form A, the appellants herein, as encroachers, had not responded to the notice. The appellants herein were directed to vacate the premises within thirty days from the date of publication of the order i.e., on or before 24.12.2004.
Aggrieved thereby the appellant-writ petitioner carried the matter in appeal to the Chief Judge, City Civil Court, Hyderabad in C.M.A. No.11 of 2005. In his order dated 20.04.2007, the Learned Chief Judge noted the claim of the appellant that they had perfected their title over the schedule property, whether it was public premises or otherwise; the respondent-railways had contended that the property was a "public premises"; it was contended that the disputed property belonged to his Exalted Higness The Nizam VII, and it was under the possession and control of the Nizam's Guaranteed State Railways; one Sri Amrith had handed over the property, on behalf of HEH The Nizam, to Sri G.T. Walkar, the Divisional Engineer of N.G.S.R; the property vested in the Central Railways till 1966 when the South Central Railway was formed; it vested in the South Central Railway from 02.10.1966 onwards; the property has been in the possession, control and enjoyment of the Railways for the last century; the property fell in Town Survey No.2 B/A, Ward No.113, Hyderabad; and it was completely surrounded by other railway properties, and railway 18 establishments, which prima facie established that the property belonged to the South Central Railway.
After taking note of the appellant's contention that they, their predecessors in title, and their ancestors had purchased the schedule property from Sri Venkat Rao Patwari in 1901 under a sale deed, the Learned Chief Judge observed that O.S. No.59 of 1967 was dismissed on 30.10.1973 as the appellants had failed to prove their title for want of registration of the sale deed executed by Venkat Rao Patwari; CCCA No.27 of 1975 was dismissed by the High Court on 12.04.1994; the appellants had filed O.S. No.3121 of 1982 which was dismissed by the Trial Court on 03.04.1989; the appeal preferred thereagainst, in A.S. No.127 of 1989, was dismissed on 29.07.1994; S.A. No.427 of 1994 was dismissed by the High Court on 20.03.2003; and it was because the respondent could not evict the appellant, without following the due process of law, did they invoke the provisions of the Act, and eviction of the appellants was ordered.
The Learned Chief Judge noted the appellants contention that they had secured possession of the subject property from the owner Sri Venkat Rao Patwari in 1901; even assuming that the sale was invalid for want of registration, they were in continuous possession of the subject property with their predecessors from 1901 onwards, thereafter with the first appellant, and on her demise with the rest of the appellants; this long standing possession had resulted in perfection of their title over the schedule property; since they had perfected their title, the respondents, more or less, had lost their title to the property, and could not seek eviction; even if the respondent is the owner of the property, the appellants had perfected their title by adverse possession; and, therefore, the respondent could not invoke the provisions of the Act seeking their eviction. In this context the 19 Learned Chief Judge observed that the appellants had claimed adverse possession as an alternative defence to their stand that they were the owners of the schedule property; such an alternative stand could not be taken as it was destructive of their main claim that they were the owners of the property; as they had claimed to be the owners of the property, the question of their exercising their right of adverse possession did not arise; one of the ingredients of adverse possession is the exercise of adverse title more or less to the knowledge of the true owner; the appellants were not entitled to urge on the one hand that they were the true owners, and contend at the same time that they had exercised, or had been exercising, adverse title against the true owner; the appellants had to stand or fall on the strength of their case that they were the owners of the property; even assuming that the appellants were entitled to raise the claim that they had perfected their title by adverse possession, the question was against whom they had perfected their title; as they did not recognise the title of the first respondent or its predecessors or anybody else, the appellants could not claim to be in adverse possession as they had not recognised anybody as the true owner against whom they have been exercising adverse possession; in support of their claim of having perfected their title by adverse possession, the party asserting adverse possession must establish title and possession openly and continuously beyond the statutory period; the appellants had contended that they were in possession of the subject property for over a century; however, there was no proof in this regard; the appellants must establish not only possession but continuous possession to establish adverse possession; barring their claim, there was nothing to conclude that the appellants had been in continuous possession over the schedule property for any length of time, to consider the issue of adverse possession; and the 20 appellants, who had failed in a series of lis, had also failed in establishing their continuous possession over the statutory period in justification of their claim to have perfected title by adverse possession over the schedule property. The appellants claim of having perfected their title by adverse possession was rejected.
The Learned Chief Judge, thereafter, observed that the material on record produced by the respondents contained the orders of HEH the Nizam VII in respect of the property in dispute; the respondents had established that the property belonged to the railways; the subject property had therefore become a public premises; the schedule property was also completely surrounded by railway property; it was open to the appellants to disprove the assumption that the property belonged to the railways; the appellants were not able to establish their stand, let alone dislodge the stand of the respondents; the respondents had established that the schedule property was a "public premises"; the appellants had failed to show their title to the schedule property or of their having perfected their title by adverse possession over the schedule property; the first appellant had approached the High Court, for redressal, after the order of the Estate Officer was passed; the High Court had suggested that the first appellant move the appellate Court for redressal; even assuming that the notice in Form A was not served on the appellants resulting in their remaining ex parte, the order, passed by the Estates Officer, was just and proper even on merits; and there were no merits in the appeal. The appeal was dismissed.
Aggrieved thereby, the appellants herein invoked the jurisdiction of this Court filing W.P. No.12347 of 2007. In the interim order, passed in W.P.M.P.No.15385 of 2007 in W.P.No.12347 of 2007 dated 14.06.2007, the Learned Single Judge observed that the question whether it is open to the respondents to initiate proceedings under the 21 Public Premises (Eviction of Unauthorised Occupants) Act, 1971, for summary eviction, required consideration in the main Writ Petition; till such time, it would be appropriate to maintain status-quo as to the nature and possession of the land in question; and, accordingly, there shall be a direction to both the parties to maintain status-quo obtaining as on that day as to the nature and possession of the land in question. This interim order was in force till W.P.No.12347 of 2007 was finally heard and dismissed by the order under appeal dated
13.04.2018.
In the order under appeal, the Learned Single Judge observed that, from the earlier proceedings, it was clear that the appellant-writ petitioner, and their predecessors in title, had restrained the respondents from taking steps for eviction under the guise of obtaining orders from Court, by filing some or other Suits and appeals; it is only after conclusion of the proceedings in the second round of litigation, i.e., after dismissal of S.A. No.427 of 1994 on 20.03.2003, had the respondents initiated proceedings under the Act for eviction of the petitioners; their contention that, by virtue of long standing possession, they had perfected their title over the subject property by adverse possession could not be countenanced; in fact the appellants- writ petitioners had restrained the respondents from taking effective measures to evict them; it was not open to them to turn around and submit that they had perfected their title by adverse possession; and persons, who had obtained interim orders from Courts, could not take advantage of the same or be allowed to contend that the respondents had not taken effective measures to evict them.
On the question whether there was a bonafide dispute of title over the subject property, between the appellants-writ petitioners and the respondents, the Learned Single Judge observed that the 22 appellants-writ petitioners had already suffered defeat in two rounds of litigation before the Court; it was not open to them to contend that there was a bonafide dispute; their contention that the respondents could not resort to the provisions of the Act to evict them, since proceedings under the Act were summary in nature was not tenable; once a competent Civil Court has declared that the petitioners had no title over the subject property, and when the said order has attained finality, it is not open to the appellants-writ petitioners to contend that there is a bonafide dispute of title; the respondents had contended that the subject property was handed over to the Nizam State Railway on 06.02.1919, and thereafter to the Central Railways in 1966; with the reorganisation of the Railways in 1966, possession of the subject property vested with the South Central Railway, and was incorporated in the Town Survey Records in T.S. No.2 B/A in Ward No.113; this, clinchingly, established that the subject property belonged to the respondents; having failed before the competent Court with regards title, it was not open to the petitioners to contend that the respondents should have initiated proceedings before the competent Civil Court for eviction; viewed from any angle the contention, that they had long standing possession over the subject property or that there was a bonafide dispute of title, was not tenable; and the judgments referred to by the Counsel were not applicable to the facts of the case.
The Learned Single Judge further observed that the summary remedy of eviction, as provided under the Act, could be resorted to by the Government against persons who were in unauthorised occupation of any land which is its property; the basic ingredient, and the pre- requisite condition, which is relevant and material, for invoking the provisions of the Act, is that the property, in respect of which the proceedings under the Act was invoked, should be Government 23 property; the subject property was, originally, handed over to the erstwhile Nizam State Railways, and later vested with the South Central Railway; this has also been incorporated in the Town Survey records by the revenue department; these facts, coupled with the proceedings initiated by the appellants-writ petitioners themselves to declare that they were owners (which they failed to establish), would show that there was no valid dispute of title over the subject property, for which the summary procedure, as contemplated under the provisions of the Act, could not be invoked; the petitioners, having themselves invoked the jurisdiction of the competent Civil Court, had failed to establish that they had title over the subject property; having put forth their claim over the subject property through a sale deed of the year 1901, it was not open to them, after loosing the battle on title in a competent Civil Court, to project the theory of adverse possession; a person, who has set up title over a property based on a document, cannot canvass that he has perfected title by adverse possession, and more so the petitioners; in these circumstances it could not be said that there is a genuine dispute with regard to title over the subject property; there was no irregularity or illegality in the proceedings initiated by the respondents, under the provisions of the Act, to evict the petitioners from the subject property; and there were no merits in the Writ Petition. The Writ Petition was, accordingly, dismissed by the order under appeal dated 13.04.2018.
As noted hereinabove, the appellants have misused the judicial process to prevent the respondents from taking possession of their lands. In the first round, they sought declaration of title over the subject lands, and for grant of permanent injunction, filing O.S. No.59 of 1967. On the said suit being dismissed on 30.10.1973, they filed CCCA No.27 of 1975 before this Court which was dismissed on 24 12.04.1977. Against the said order they filed LPA No.191 of 1977 which was also dismissed, by a Division bench of this Court, on 12.08.1977. Having failed in their attempt to have their title over the subject lands declared by the Court, and for the respondents to be permanently injuncted from dispossessing them, the appellants herein started the second round of litigation filing O.S. No.3121 of 1982 seeking injunction against the respondents contending that they had perfected their title by adverse possession.
O.S.No.3121 of 1982 was dismissed on 03.04.1989. A.S. No.127 of 1989, preferred by the appellants thereagainst, was dismissed on 29.07.1974. Against the said judgment, the appellants herein filed S.A. No.427 of 1994 which was also dismissed on 20.03.2003. It is thus evident that for a period of more than 25 years, ever since they filed O.S. No. 59 of 1967 in the year 1967 till S.A. No.427 of 1994 was dismissed by this Court by its order dated 20.03.2003, the appellants herein have, by resort to the judicial process and on securing interim orders, successfully prevented the respondents from taking possession of their property in its entirety. It is only, thereafter, that the respondents were able to invoke the provisions of the Act by issuing notices, under Section 4 thereof, on 18.08.2004 and 08.10.2004 respectively, and an order was passed by the Estates Officer, under Section 5(1) of the Act, directing the appellants to vacate the subject premises on or before 24.12.2004.
Despite the order of the Estates Officer, the respondents were again thwarted in their efforts to take complete possession of the subject property, as the appellants have questioned the said order before the Chief Judge, City Civil Court, Hyderabad in C.M.A. No.11 of 2005 wherein, among other grounds, they contended that the respondents could not resort to the summary procedure under the Act, 25 and they should be relegated to the remedy of filing a suit for eviction. On C.M.A. No.11 of 2005 being dismissed by the Chief Judge, City Civil Court, by his order dated 20.04.2007, the appellants invoked the jurisdiction of this Court filing W.P. No.12347 of 2007 and, as a result of the interim order passed therein, they have continued to retain possession of some portion of the subject land ever since 14.06.2007 when an interim order was passed in the said Writ Petition.
As the appellants claim that the summary remedy of eviction under the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 (the "Act" for short) should not be resorted to, it is necessary to take note of the relevant provisions of the Act which was enacted by Parliament to provide for the eviction of unauthorised occupants of public premises. Section 2(c) of the said Act defines "premises" to mean any land or any building or part of a building, and to include (i) the garden, grounds and outhouses, if any, appertaining to such building, or a part of a building, and (ii) any fittings affixed to such building, or part of a building, for the more beneficial enjoyment thereof. Section 2(e)(i) defines "public premises" to mean any premises belonging to, or taken on lease or requisitioned by, or on behalf of the Central Government. Section 4 relates to issue of notice to show-cause against the order of eviction and, under sub-section (1) thereof, if the Estates Officer has information that any person is in unauthorised occupation of any public premises, and that he should be evicted, the Estates Officer shall issue a notice in writing regarding the unauthorised occupation, calling upon the person concerned to show cause why an order of eviction should not be made. Section 4(1A) stipulates that if, the Estates Officer knows or has reason to believe that any person is in unauthorised occupation of the public premises, then, without prejudice to the provisions of sub-section (1), he shall 26 forthwith issue a notice in writing calling upon the person concerned to show cause why an order of eviction should not be made. Section 4 (1B) stipulates that any delay, in issuing the notice referred to in sub- section (1) and (1A), shall not vitiate the proceedings under the Act. Section 4(3) stipulates that the Estate Officer shall cause the notice to be served by having it affixed on the outer door or on some other conspicuous part of the public premises, and in such other manner as may be prescribed, whereupon the notice shall be deemed to have been duly given to all persons concerned.
Section 5 relates to eviction of unauthorised occupants and, under sub-section (1) thereof, if, after considering the cause if any shown by any person in pursuance of a notice under Section 4 and any evidence produced by him in support of the same and after personal hearing, if any, given under sub-clause (ii) of clause (b) of sub-section (2) of Section 4, the Estates Officer is satisfied that the public premises are in unauthorised occupation, he shall make an order of eviction, for reasons to be recorded therein, directing that the public premises shall be vacated, on such date as may be specified in the order by all persons who may be in occupation thereof or any part thereof, and cause a copy of the order to be affixed on the outer door or some other conspicuous part of the public premises. Section 5(2) stipulates that, if any person refuses or fails to comply with the order of eviction (on or before the date specified in the said order, the Estates Officer, or any other officer duly authorised by the Estates Officer, in this behalf may, after the date so specified, evict that person from, and take possession of, the public premises and may, for that purpose, use such force as may be necessary.
Section 5B of the Act relates to the order of demolition of the unauthorised construction, and Section 6 relates to disposal of 27 property left on the public premises by the unauthorised occupants. Section 15 relates to the bar of jurisdiction and, thereunder, no Court shall have jurisdiction to entertain any Suit or proceeding in respect of
(a) the eviction of any person who is in unauthorised occupation of any public premises, or (b) the removal of any building, structure or fixture or goods, cattle or other animal from any public premises under Section 5A, or (c) the demolition of any building or other structure made, or ordered to be made, under Section 5B.
Rule 7 of the Public Premises (Eviction of Unauthorised Occupants) Rules, 1971 (hereinafter called the "Rules") prescribes the manner of taking possession of public premises. Rule 7(1) stipulates that, if any obstruction is offered, or is, in the opinion of the Estates Officer, likely to be offered - (a) to the taking possession of any public premises; or (b) to the sealing of erection or work or of the public premises, under the said Act, the Estates Officer, or any other officer duly authorised by him in this behalf, may obtain necessary police assistance. Rule 7(2) provides that where any public premises, of which possession is to be taken under the Act, is found locked, the Estates Officer, or any other officer duly authorised by him in this behalf, may either seal the premises or, in the presence of two witnesses, break open the locks or open or cause to be opened any door, gate or other barrier and enter the premises.
As noted hereinabove, the IV Additional Judge, City Civil Court, Hyderabad had, in his judgment in O.S. No.59 of 1967 dated 30.10.1973, held that the appellant did not have title over the subject property, and that the land vested in the railways; the appellant herein had no right or title; her predecessors had illegally encroached upon the subject land; and the appellant was in illegal possession as a trespasser. As the subject land, and the buildings in a part thereof, is 28 "premises" within the meaning of Section 2(c), and as it belongs to the Railways (a part of the Central Government), the subject land and the structures thereupon constitute "public premises" under Section 2(e)(1) of the Act. The finding recorded by the IV Additional Chief Judge, City Civil Court, Hyderabad, in O.S. No.59 of 1967 dated 30.10.1973, that the appellants predecessors had illegally encroached upon the subject land, and the appellant is a trespasser, would show that they are in unauthorised occupation of a "public premises" and, consequently, the Estates Officer has the power to have such unauthorised occupants evicted by making an order under Section 5 of the Act, and to take possession of the public premises under Rule 7 of the Rules.
With regards the appellants claim of having perfected their title by long standing possession, it is evident, from the facts narrated hereinabove, that the appellants have resorted to one ruse or the other to somehow retain possession of certain extents of the subject land. It is not as if the appellants have raised this contention of adverse possession for the first time, after proceedings under the Act were initiated to evict them from the subject property. Though she did not raise the plea of adverse possession, the plaintiff sought to contend, in O.S.No.59 of 1967, that she had perfected her title by adverse possession. In his judgment, in O.S.No.59 of 1967 dated 30.10.1973, the IV Additional Judge, City Civil Court, Hyderabad held that the plaintiff did not plead adverse possession; her evidence, on a plea not raised by her in her pleadings, could not be looked into; the plaintiff had failed to show, by cogent evidence, how her father-in-law, and his vendor had come into possession, and on what date?; her predecessors had illegally encroached on the said land, and the appellant-plaintiff was in illegal possession as a trespasser.
29
Thereafter, in O.S. No.3121 of 1982, the appellants contended that they were in continuous possession of the suit schedule property for the past more than 60 years; even after dismissal of O.S. No.59 of 1967 and CCCA No.27 of 1975, they continued to remain in possession; and the respondents should, therefore, be injuncted from dispossessing them from the subject property. In his judgment, in O.S.No.3121 of 1982 dated 03.04.1989, the Learned III Assistant Judge observed that, under Order 2 Rule 2 CPC, the plaintiff, while instituting a suit, had to include the entire claim which she was entitled to make in respect of the cause of action; where the plaintiff omits to sue in respect of, or intentionally relinquishes any portion of, her claim she is not entitled there afterwards to sue in respect of the portion so omitted or relinquished; if she was claiming adverse possession, the appellant-plaintiff ought to have sought for the said relief in the very same Suit (i.e., O.S. No.59 of 1967); the appellant- plaintiff had contended, in O.S. No.59 of 1967, that she derived her title and ownership, over the suit schedule property, by virtue of a sale deed executed in 1901; having failed in the said Suit, she was now claiming adverse possession pleading that she was in continuous possession for the past 60 years; her claim of adverse possession did not arise, as she claimed to have purchased the subject property in the year 1901; she could claim by adverse possession only if she was in continuous possession of the defendant's property for more than 30 years; she ought to have raised the said contention, of holding the subject property by adverse possession, when she was agitating her claim for declaration of her title over the suit schedule property in the earlier Suit (i.e. O.S. No.59 of 1967); a wilful and intentional relinquishment of a particular right of title, while agitating for a declaration of title over the suit schedule property, as against which 30 there was a conclusive judgment of the High Court, would disable the plaintiff from again agitating on a different cause of action on the ground of adverse possession; and the findings arrived at, in the earlier Suit, were binding on the plaintiff and the defendants therein.
On the appellants claim, of having perfected title by adverse possession, the Additional Chief Judge, City Civil Court, Hyderabad, in his judgment in A.S. No.127 of 1989 dated 29.07.1994, observed that points, which were not raised in the earlier round of litigation, could not be raised by way of another Suit; Order 2 Rule 2 CPC requires every Suit to include the whole of the claim which the plaintiff was entitled to make in respect of the cause of action; the plaintiff had made the whole of the claim in the earlier Suit which ended in dismissal; the judgment in that Suit was confirmed in Appeal, and in the L.P.A; and the earlier Suit operated as res-judicata.
In C.M.A. No.11 of 2005, preferred against the order of eviction passed by the Estates Officer, the Learned Chief Judge observed that the appellants were claiming adverse possession as an alternative defence to their stand that they were the owners of the schedule property; such an alternative stand could not be taken as it was destructive of their main claim that they were the owners of the property; having claimed to be the owners of the property, the question of their exercising their right of adverse possession did not arise; one of the ingredients of adverse possession is the exercise of adverse title more or less to the knowledge of the true owner; the appellants were not entitled to urge on the one hand that they were the true owners, and contend at the same time that they had exercised, or had been exercising, adverse title against the true owner; the appellants had to stand or fall on the strength of their case that they were the owners of the property; yet another question was against whom the appellants 31 had perfected their title; as the appellants did not recognise the title of the first respondent or its predecessors or anybody else, they could not claim to be in adverse possession as they had not recognised anybody as the true owner against whom they have been exercising adverse possession; and the appellants had failed to establish their title over the suit schedule property, and of having perfected their title by adverse possession over the subject property. The appellants claim of having perfected their title by adverse possession was rejected.
On the certiorari jurisdiction of this Court being invoked, the Learned Single Judge, in his order in W.P.No.12347 of 2007 dated 13.04.2018, observed that the appellants had restrained the respondents from taking steps for eviction under the guise of obtaining orders from the Court, by filing some or other Suits and appeals; their contention that, by virtue of long standing possession, they had perfected their title over the subject property by adverse possession could not be countenanced; the appellants-writ petitioners had restrained the respondents from taking effective measures to evict them; it was not open to them to turn around, and submit that they had perfected their title by adverse possession; persons, who had obtained interim orders from Courts, could not take advantage of the same or be allowed to contend that the respondents had not taken effective measures to evict them; having put forth their claim over the subject property through a sale deed of the year 1901, it was not open to the appellants, after loosing the battle on title in a competent Civil Court, to project the theory of adverse possession; and a person, who has set up title over a property based on a document, could not canvass that he had perfected title by adverse possession.
As their claim in this regard has been repeatedly rejected by Courts/Tribunals, the appellants cannot now be heard to contend, in 32 an intra-Court appeal under Clause 15 of the Letters Patent, that they have perfected their title by long standing possession. It is the internal working of the High court which splits it into different 'benches' and yet the court remains one. A letters patent appeal, as permitted under the Letters Patent, is normally an intra-court appeal whereunder the Letters Patent bench, sitting as a court of correction, corrects its own orders in the exercise of the same jurisdiction as was vested in the Single bench. (Baddula Lakshmaiah v. Sri Anjaneya Swami Temple3). In the exercise of the jurisdiction under Clause 15 of the Letters Patent, the judgment under appeal cannot be faulted on the ground that an alternative view, which might commend itself to the appellate court, was not accepted by the Learned Single Judge. At least, such review is not open to an appellate court hearing appeals against orders made under Article 226 of the Constitution which is a discretionary remedy. Interference can only be on an error of principle but not on re-evaluation of evidence; nor on the basis of preferential choice of alternatives. (Royal Laboratories v. Labour Court, Hyderabad4).
The appellants claim to be in possession of the entire property, as referred to in the schedule to the plaint in O.S.No.59 of 1967, has been rejected in A.S.No.127 of 1989. Even in C.M.A. No.11 of 2005, the Chief Judge, City Civil Court, in his order dated 26.04.2007, has observed that the property vested in the South Central Railway from 02.10.1966; it was in the possession, control and enjoyment of the railways for the last century; the property fell in Town Survey No.2B/A, Ward No.113, Hyderabad; and it was completely surrounded by other railway properties and railway establishments. The contention urged, on behalf of the appellants, that the question of limitation in evicting 3 (1996) 3 SCC 52 = [1996] 2 SCR 906 4 1984 (2) ALT 207 33 the appellants, in view of their long standing possession, can only be examined in a duly constituted Civil Suit, and not in summary proceedings under the Act, is not tenable. As noted hereinabove, the appellants claim, of their having perfected their title by long standing possession, has been negatived in O.S.No.3121 of 1982, as affirmed in A.S.No.127 of 1989 and thereafter in S.A.No.427 of 1994. The appellants cannot again rake up the issue of adverse possession since the judgment in S.A.No.427 of 1994 dated 20.03.2003 has attained finality.
With regards the appellant's claim to be in possession ever since 1967, i.e for the past fifty years, the Learned Single Judge has, in the order under appeal, observed that the appellants, and their predecessors in title, had restrained the respondents from taking steps for eviction under the guise of obtaining orders from Court, by filing some or the other suits and appeals; and it is only after the conclusion of proceedings in the second round of litigation i.e after dismissal of S.A.No.427 of 1994 on 20.03.2003, that the respondents had initiated proceedings under the Act for eviction of the appellants. As the period during which the appellants retained possession of the land, under the protection of the interim orders of Courts, cannot be taken into consideration in computing the statutory period of limitation for initiating eviction proceedings, it matters little that the appellants were in possession of a part of the subject land from 1967 onwards as they had, since O.S.No.59 of 1967 was filed by them till S.A.No.427 of 1994 was dismissed on 20.03.2003, dragged the respondents through two long and arduous rounds of litigation. Even after eviction proceedings under the Act was initiated by the respondents in 2004, the appellants have, by filing C.M.A.No.11 of 2005 against the eviction order dated 34 24.12.2004, and W.P.No.12347 of 2007 thereafter, have successfully prevented the respondents from evicting them.
In his order, in C.M.A.No.11 of 2005 dated 20.04.2007, the Learned Chief Judge observed that the party asserting adverse possession must establish title and possession openly and continuously beyond the statutory period; though they claimed to be in possession of the subject property over a century, there was no proof adduced in this regard; the appellants must establish not only possession, but continuous possession to establish adverse possession; barring their claim, there was nothing to conclude that the appellants had been in continuous possession over the schedule property for any length of time, to consider the issue of adverse possession; and the appellants, who had failed in a series of lis, had also failed in establishing their continuous possession over the statutory period in justification of their claim to have perfected their title by adverse possession over the schedule property.
As noted hereinabove, the appellants have had the benefit of an interim order during the pendency of W.P.No.12347 of 2007 i.e from 14.06.2007 till 13.04.2018 when the Writ Petition was eventually dismissed. It is only if there is a bonafide dispute is the respondent disabled from availing the summary remedy under the Act. In the light of several orders passed by different Courts/Tribunals in the earlier two rounds of litigation, all of which were held against the appellants, their contention that resort by the respondents, to the summary procedure under the Act, violates their fundamental rights under Article 14 of the Constitution of India, necessitates rejection. While affirming the judgment in O.S. No.3121 of 1982, the Learned Additional Chief Judge, City Civil Court, Secunderabad, in his judgment in A.S. No.127 of 1989 dated 29.07.1994, held that the 35 appellants claim of being in possession of 7000 square yards of land was belied by the Advocate Commissioner's report in O.S. No.3121 of 1982; and even in the earlier suit in O.S. No.59 of 1967, it was not held that the plaintiff was in possession of the entire extent of 7000 sq. yards.
The Learned Single Judge has, in the order under appeal, observed that there was no bonafide dispute of title over the subject property as the appellants had already suffered defeat in two rounds of litigation before the Court; the appellants had thwarted the repeated attempts of the respondent-Railway in taking possession, by obtaining interim orders from Courts; and they could not take advantage of the same or be allowed to contend that the respondents had not taken effective measures to evict them for the past several years. It is evident, therefore, that there is no bonafide dispute either regarding title of the respondent-railways to the subject property, or of the appellants having perfected their title by long standing possession. Resort to the summary remedy under the Act, to evict the appellants- encroachers who, by misusing the judicial process and because of the interim orders passed by Courts from time to time, have continued to illegally remain in possession of a part of the subject property, cannot be faulted. As it is evident that the railways own the subject property, and the appellants claim of title over the subject property, both on the basis of the sale deed of the year 1901 and of their having perfected their title by adverse possession, has been negatived, resort to the summary proceedings under the Act, by the respondent-Railways, is completely justified. In the absence of a bonafide dispute regarding title, and as it is evident that the subject "premises" constitute "public premises", resort to the summary remedy, under the provisions of the Act, by the respondent Railways, is in order.
36
Let us now examine whether the judgments relied on behalf of the appellants support their claim that, in the facts and circumstances of the present case, the summary remedy under the Act cannot be resorted to by the respondent-Railways. The question which arose for consideration before the Supreme Court, in Thummala Krishna Rao2, was whether the Government of A.P. could evict the respondents summarily in the exercise of their powers under the A.P. Land Encroachment Act. The dispute therein related to three plots of land in Habsiguda, Hyderabad which originally belonged to Nawab Zainuddin and, after his death, devolved on Nawab Habibuddin. Between the years 1932 and 1937, certain lands were acquired, by the Government of the Nizam of Hyderabad under the Hyderabad Land Acquisition Act, 1309 Fasli, for the benefit of the Osmania University which was then administered as a Department of the Government; the University acquired an independent legal status of its own under the Osmania University Revised Charter, 1947 promulgated by HEH the Nizam. The question whether the subject three plots were included in the acquisition, notified by the Nizam Government, became a bone of contention between the parties. While the Osmania University contended that these lands were included, and were acquired for its benefit, the owner Sri Nawab Habibuddin contended that the three plots were not acquired. Osmania University filed a suit against Nawab Habibuddin, claiming that these three plots of land were acquired by the Government, and sought his eviction. The suit was dismissed on the ground that one of the plots was not acquired by the Government and, though the other two plots were, the University had failed to prove its possession thereof within twelve years before the filing of the suit. In regard to the two plots, the Trial Court found that 37 Nawab Habibuddin had encroached thereupon in the year 1942, which was more than twelve years before the filing of the suit.
Civil Appeal No. 61 of 1959 filed by Osmania University against that judgment was dismissed by the High Court, and the findings of the Trial Court were affirmed. The State Government was, however, not impleaded as a party to these proceedings. Thereafter the Osmania University addressed a letter to the State Government requesting it to take steps for the summary eviction of persons who were allegedly in unauthorised occupation of the three plots. The Tahsildar, acting under Section 7 of the Land Encroachment Act, 1905, issued a notice to Nawab Habibuddin to vacate the lands, and thereafter an order was passed evicting him from the subject lands. The appeal filed by Nawab Habibuddin was dismissed by the Collector, and the appeal against the decision of the Collector was dismissed by the Revenue Board. During the pendency of the appeal before the Revenue Board, the respondents purchased the plots from Nawab Habibuddin for valuable consideration and, on his death, they were impleaded in the proceedings before the Revenue Board. The appeal preferred by the respondents, against the decision of the Revenue Board, to the Government was dismissed.
Aggrieved thereby the respondents filed a Writ Petition challenging the order by which they were evicted from the plots. A Learned Single Judge of this Court dismissed the Writ Petition holding that these questions could not be decided in an application under Article 226 of the Constitution of India, and the appropriate remedy was for the petitioners to file a Suit to establish their title; though the title of the Government was not admitted by the alleged encroacher, there was a finding by the Civil Court that there was encroachment by the alleged encroacher, and that was sufficient to entitle the 38 Government to initiate action under the provisions of the Land Encroachment Act.
In appeal, a Division bench of this Court set aside the order, of the Learned Single Judge, holding that the question, whether the land belonged to Osmania University or not, had to be decided as and when the Government filed a suit for this purpose; even if the government is presumed to be the owner, the dispute, which related back to 1942, could not be dealt with in summary proceedings under Section 7 of the Land Encroachment Act, and the summary remedy could not be invoked unless there was an admitted encroachment or encroachment of a very recent origin, and such a remedy could not be availed in cases where complicated questions of title arose for decision.
It is in this context that the Supreme Court observed:
"......But Section 6 (1) which confers the power of summary eviction on the Government limits that power to cases in which a person is in unauthorised occupation of a land "for which he is liable to pay assessment under Section 3."
Section 3, in turn, refers to unauthorised occupation of any land "which is the property of Government". If there is a bonafide dispute regarding the title of the Government to any property, the Government cannot take a unilateral decision in its own favour that, the property belongs to it, and on the basis of such decision take recourse to the summary remedy provided by Section 6 for evicting the person who is in possession of the property under a bona fide claim or title. In the instant case, there is unquestionably a genuine dispute between the State Government and the respondents as to whether the three plots of land were the subject-matter of acquisition proceedings taken by the then Government of Hyderabad and whether the Osmania University, f+or whose benefit the plots are alleged to have been acquired, had lost title to the property by operation of the law of limitation. The suit filed by the University was dismissed on the ground of limitation, inter alia, since Nawab Habibuddin was found to have encroached on the property more than twelve years before the date of the suit and the University was not in possession of the property at any time within that period. Having failed in the suit, the University activated the Government to evict the Nawab and his transferees summarily, which seems to us impermissible. The respondents have a bona fide claim to litigate and they cannot be evicted save by the due process of law. The summary remedy prescribed by Section 6 is not the kind of legal process which is suited to an adjudication of complicated questions of title. That procedure is, therefore, not the due process of law for evicting the respondents.
The view of the Division Bench that the summary remedy provided for by S. 6 cannot be resorted to unless the alleged encroachment is of "a very recent origin", cannot be stretched too far. That was also the view taken by the learned single Judge himself in another case which is reported in Mehrunnissa Begum v. State of A. P., (1970) '1 Andh LT 88 which was affirmed by a Division Bench (1971) 1 Andh LT 292: (AIR 1971 Andh Pra 382). It is not the duration, short or long, of encroachment that is conclusive of the question whether the summary remedy prescribed by the Act can be put into operation for evicting a person. What is relevant for the decision of that question is more the nature of the property on which the encroachment is alleged to have been committed and the consideration whether the claim of the occupant is bona fide. Facts which raise a bona fide dispute of title between the Government and the occupant must be adjudicated upon by the ordinary courts of law. The Government cannot decide such questions unilaterally in its own favour and 39 evict any person summarily on the basis of such decision. But duration of occupation is relevant in the sense that a person who is in occupation of a property openly for an appreciable length of time can he taken, prima facie, to have a bona fide claim to the property requiring an impartial adjudication according to the established procedure of law.
The conspectus of facts in the instant case justifies the view that the question as to the title to the three plots cannot appropriately be decided in a summary inquiry contemplated by Ss. 6 and 7 of the Act. The long possession of the respondents and their predecessor-in-title of these plots raises a genuine dispute between them and the Government on the question of title, remembering especially that the property, admittedly, belonged originally to the family of Nawab Habibuddin from whom the respondents claim to have purchased it. The question as to whether the title to the property came to be vested in the Government as a result of acquisition and the further question whether the Nawab encroached upon that property thereafter and perfected his title by adverse possession must be decided in a properly constituted suit. May be, that the Government may succeed in establishing its title to the property but, until that is done, the respondents cannot be evicted summarily.............." (emphasis supplied).
The law declared by the Supreme Court, in Thummala Krishna Rao2, is that, if there is a bonafide dispute regarding its title to any property, the Government cannot take a unilateral decision in its own favour that the property belongs to it, and on the basis of such a decision take recourse to the summary remedy, provided by Section 6 of the Land Encroachment Act, for evicting the person who is in possession of the property under a bona fide claim or title; if persons have a bona fide claim to litigate, they cannot be evicted save by the due process of law; the summary remedy, prescribed by Section 6 of the Land Encroachment Act, is not the kind of legal process which is suited to an adjudication of complicated questions of title; that procedure is, therefore, not the due process of law for evicting the respondents; it is not the duration, short or long, of the encroachment that is conclusive of the question whether the summary remedy prescribed by the Act can be put into operation for evicting a person; what is relevant, for the decision of that question, is more on the nature of the property on which the encroachment is alleged to have been committed, and the consideration whether the claim of the occupant is bona fide; facts, which raise a bona fide dispute of title between the Government and the occupant, must be adjudicated upon by ordinary Courts of law; the Government cannot decide such 40 questions unilaterally in its own favour, and evict any person summarily on the basis of such a decision; and the duration of occupation is relevant in the sense that a person, who is in occupation of a property openly for an appreciable length of time, can be taken, prima facie, to have a bona fide claim to the property requiring an impartial adjudication according to the established procedure of law.
In K. Narasing Rao1, an extent of Ac.8.20 gts in Begumpet belonged to Lady Vicar-UI-Umra; after her death her son gifted the said land to Syed Bin Suleman Ahmed under a registered gift deed; Sri Syed Bin Suleman Ahmed sold the said land, under a registered sale deed, to Mohd. Akbar Azam who sold it to Sri Vengal Reddy, and his partner Sri Anand Rao, under a registered sale deed; Sri Anand Rao gifted his half share of Ac.4.10 gts of land to his daughter Smt. K. Susheela who entered into an agreement of sale with the petitioner to sell Ac.1.20 gts from out of the Ac.4.10 gts of land; pursuant thereto, possession of the subject land was delivered to the petitioner who, thus, came into possession of the land, and was in enjoyment of the same. On the ground that there was breach of the agreement of sale by Smt. K. Susheela, the petitioner filed a suit before the Learned I Assistant Judge, City Civil Court, Hyderabad for specific performance of the said agreement of sale. The suit was decreed and, pursuant thereto, the petitioners filed E.P. 14 of 1991 for execution of the sale deed. On 15.04.1991, the I Assistant Judge, City Civil Court, Hyderabad executed a registered sale deed in favour of the petitioner in so far as the land of Ac. 1.20 guntas was concerned. The petitioner thus claimed title and possession of the said land. Thereafter the petitioners divided the said land into plots, and sold them to others who were inducted into possession. They constructed residential houses, and were residing there with their families without 41 interruption, paying property tax, non-agricultural land tax, water bills, electricity consumption charges, telephone bills etc. The petitioners' names were entered in the revenue records, and in the pahanies, showing that they were in possession of the land. The Mandal Revenue Officer, accompanied by the police, started measuring the land contending that it belonged to the Government, the petitioner was in unauthorised possession, and their buildings were liable to be demolished. Despite the petitioner presenting his title deeds, the appellants had allegedly acted high-handedly in demolishing the houses.
The petitioners filed W.P.No. 2366 of 1995 wherein an order of status quo was passed. It was contended, on behalf of the Government, that, as per the Revenue records, the land belonged to Paigh Sir Vicar- Ul-Umara and was under the direct control and superintendence of the Paigah Authorities upto 1950, and later under the control of the Court of Wards, which control continued even up-to-date; the land was acquired by the Land Acquisition Officer on the requisition of the Executive Engineer, P.W.D for construction of Secretariat Staff Quarters; physical possession of the land was handed over in 1964, and the staff quarters were also constructed; the petitioners never had any right or title over the land; in the suit for specific performance, neither the Court of Wards nor the Government was a defendant; and the construction made by the petitioner-respondent was in violation of the Hyderabad Municipal Corporation Act, as such construction was made without obtaining necessary sanction.
A Learned Single Judge of this Court observed that there were disputes regarding title and possession of the land in question, regarding identity of the land, regarding acquisition of the land, regarding control of the land by the Court of Wards till date, regarding 42 demolition of the houses in question etc; and these disputes were in the nature of civil disputes which could be decided by the Civil Court alone, and not by the High Court under Article 226 of the Constitution of India. After so holding, the learned Single Judge examined the allegations and held that, admittedly in these cases, the summary remedy for eviction took place; whether the petitioner was in legal possession of the subject land or not, it was the bounden duty of the respondent-authorities to serve a show cause notice of demolition under Section 7 of the Land Encroachment Act before the actual demolition; when there was a bona fide dispute regarding the title of the Government to any property, the Government could not take a unilateral decision in its own favour that the property belongs to it and, on the basis of such decision, take recourse to the summary remedy for eviction as provided under Section 6 of the Land Encroachment Act for evicting the persons who were in possession of the said land under a bonafide claim of title; the summary remedy, prescribed by Section 6 of the Land Encroachment Act, was not the kind of legal process which was suited to an adjudication of complicated questions of title; and if the Government was so interested, it could move the Civil Court, and establish its right and title over the disputed land, and then proceed with eviction proceedings.
While agreeing with the view taken by the Learned Single Judge that proceedings under Article 226 of the Constitution were not suited for any adjudication into the title of any person in the property, the Division bench differed with the view taken by the learned Single Judge that Section 6 of the Land Encroachment Act was not available to the appellant for removal of the alleged encroachments upon a land, 43 which satisfied the requirements under the A.P. Land Encroachment Act, 1905. Thereafter the Division bench observed:
"............This section does not speak either of the duration, short or long, of encroachment and indicate that for the decision whether any person should be summarily evicted rests with the Collector, Tahsildar or Deputy Tahsildar, as the case may be and on the decision of the question in respect of the nature of the property on which the encroachment is alleged to have been committed. What may finally be relevant in such a case in issue is whether some one is in occupation of a property bona fide and whether such possession is exercised by him openly. If such possession is exercised for an appreciable length of time, one can prima facie accept the bona fide of the claim, otherwise, the claim may not be deemed without there being adjudication to be bona fide...............
..........in our considered view, the primary concern will be to see whether there is a bona fide claim of title and there are reasonable grounds to prima facie hold that the title to the property is in dispute and as such the summary procedure for eviction should be avoided. Adverting to the facts of the case, what is seen is, a series of transactions in respect of the property without, however, any dispute as to the property being under the Court of Wards and an agreement for sale, which has taken to the Civil Court for a specific performance and allegedly decreed by the Court against the alleged vendor of the petitioner-respondents. Constructions are said to have come up, but there is no claim on behalf of the petitioner-respondents that they complied with the requirements of the various provisions of the Hyderabad Municipal Corporation Act. Unauthorised character of the occupation of the land is not displaced by the materials which are brought on the record of the instant proceeding and unauthorised construction is writ large, because provisions of the Hyderabad Municipal Corporation Act are not complied with. Relief, which this Court at such a juncture can grant will be only in the nature of interim injunction leaving the parties to seek their remedy before the appropriate civil Court. Learned single Judge, on the facts as stated above, has chosen to restrain the Government from evicting the petitioner- respondents and/or demolishing constructions by resorting to the summary procedure under Section 6 of the Act and asked the Government to seek adjudication of title and eviction in the Civil Court. The order, thus, has the effect of making the appellants to resign to the legal acts of the petitioner- respondents of coming up with the constructions upon the land, for which the appellants have a definite and bona fide claim. In our considered view, the best course, on the facts and in the circumstances of the case, would be to leave the dispute for adjudication by the Civil Court without there being any such condition of injunction in favour of the petitioner-respondents, as injunction,if any, can always be granted by the Civil Court if the petitioner- respondents establish a prima facie case and show balance of convenience in their favour................." (emphasis supplied) While modifying the directions issued by the Learned Single Judge to the extent the parties were granted liberty to move the Civil Court for adjudication of the dispute, and seek such remedy as it deemed fit and proper in accordance with law, the Division bench observed that the petitioner-respondent who had the benefit of the order of injunction, issued by the Learned Single Judge in proceedings under Article 226 of the Constitution of India, could move the Civil Court, if so advised.44
The law declared by the Division Bench of this Court, in K. Narasing Rao1, on which heavy reliance is placed by Sri B.Vijaysen Reddy, Learned Counsel for the appellants, is what is relevant is whether some one is in occupation of a property bona fide, and whether such possession is exercised by him openly; if such possession is exercised for an appreciable length of time, one can prima facie accept the bona fides of the claim; otherwise the claim may not be deemed, without there being an adjudication, to be bona fide; and the primary concern is to see whether there is a bona fide claim of title, and there are reasonable grounds to, prima-facie, hold that the title to the property is in dispute, and as such the summary procedure for eviction should be avoided.
It is only if there is a bonafide dispute regarding title of the respondent-railways over the subject property can the summary remedy provided under the Act, for evicting the person in possession of the property under a bonafide claim or title, not be resorted to. The appellants claim of title over the subject property, of having purchased it under a sale deed in the year 1901, was negatived by the IV Additional Chief Judge, City Civil Court, Hyderabad in O.S. No.59 of 1967 dated 30.10.1973, which was affirmed by a Learned Single Judge of this Court in CCCA No.27 of 1975 dated 12.04.2007, and the Letters Patent Appeal preferred thereagainst was dismissed by a Division bench of this Court in LPA No.191 of 1977 dated 12.08.1977. As the order of the Division bench has attained finality, the respondents title over the subject property can no longer be disputed by the appellants herein.
The appellants claim that the respondents should, in view of their long standing possession, be directed to file a suit for eviction does not find support from either of the two judgments they have relied 45 upon. In his order in W.P.No.12347 of 2007 dated 13.04.2018, the Learned Single Judge has also observed that this contention was not tenable; having failed before the competent Civil Court, with regards title, it was not open to the appellant to contend that the respondents should have initiated proceedings before the competent Civil Court for eviction; and, viewed from any angle, the contention that there was a bonafide dispute of title, was not tenable.
As the subject property constitutes "public premises", resort to the remedy under the Act, in the absence of a bonafide dispute of title, or for any other valid reason, is in order. In fact the appellant had earlier contended that the respondents should file an execution petition seeking their eviction, and this contention was negatived by the III Assistant Judge, in O.S. No.3121 of 1982 dated 03.04.1989, holding that there was no decree against the respondent; it was the plaintiff who had sought a declaration of having a right over the suit schedule property, and in that view of the matter, the respondents had initiated proceedings to take possession of the subject property. The appellants claim that the respondents should be relegated to the remedy of filing a suit for eviction is wholly unjustified, and does not merit acceptance.
The Learned Single Judge, after elaborate examination of the contentions put forth by the appellants herein, has, for just and valid reasons, exercised his discretion not to interfere. An appeal against exercise of discretion is an appeal on principle. The appellate court will not reassess the material and seek to reach a conclusion different from the one reached by the court below, if the one reached by that court was reasonably possible on the material. The appellate court would, normally, not be justified in interfering with the exercise of discretion under appeal solely on the ground that, if it had considered 46 the matter at the trial stage, it would have come to a contrary conclusion. If the discretion has been exercised by the learned Single Judge reasonably, and in a judicious manner, the fact that the appellate court would have taken a different view may not justify interference with the learned Single Judge's exercise of discretion. The appellate court would not interfere with the exercise of discretion by the learned Single Judge unless such exercise is found to be palpably incorrect or untenable or if the view taken by the Learned Single Judge is not a possible view. (Wander Ltd. v. Antox India (P) Ltd.5; Mohd. Mehtab Khan v. Khushnuma Ibrahim Khan6). In an intra-Court Appeal, under Clause 15 of the Letters Patent, interference with such an order, passed by the Learned Single Judge, would be wholly unjustified.
The Writ Appeal fails and is, accordingly, dismissed. The miscellaneous petitions, if any pending, shall also stand disposed of. No costs.
________________________________ RAMESH RANGANATHAN, ACJ ________________ J. UMA DEVI, J.
Date:22.06.2018.
Note: L.R. copy to be marked B/o MRKR/CS 5 1990 Supp. SCC 727 6 (2013) 9 SCC 221 : (2013) 4 SCC (Civ) 285