Allahabad High Court
Gangu Singh, Ram Chander Singh, Mangat ... vs District Deputy Director Of ... on 20 July, 2005
Equivalent citations: 2005(4)AWC3863-O
Author: Krishna Murari
Bench: Krishna Murari
JUDGMENT Krishna Murari, J.
1. These two connected writ petitions arise out of the same dispute and are directed against a common order passed by Deputy Director of Consolidation dated 18.1.1971.
2. The dispute relates to plot nos. 960/1, 971/1, 973/1, 982/2, 988/1,989, 1008/2, 1010/1, 1010/02, 1011 and 1013 situate in village Dhampur District Bijnore.
3. The undisputed facts are as under.
4. The original tenure holder Hetram filed a suit No. 392 of 1954 under Section 209 U.P.Z.A.& L.R. Act before Munsif Nagina for eviction of the petitioners from the certain plots including the plot in dispute. The suit was dismissed as abated on account of non-substitution of the heirs of plaintiff- Hetram who died during the pendency of the suit. Smt. Ram Murti Devi and her four sisters who succeeded the property of Hetram as his heirs filed another suit No. 161 under Section 209 of the U.P.Z.A. & L.R. Act seeking eviction of the petitioners. The suit was decreed by the trial court vide judgment and decree dated 25.2.1961. The judgment of the trial court was challenged by the petitioners by filing an appeal which was allowed in part and the suit in respect of some of the plots was dismissed and for the rest of the plots the decree of eviction passed by the trial court was maintained, Feeling aggrieved Smt. Ram Murti Devi and others filed Second Appeal No. 2298 of 1962. The petitioners also filed a cross objection. The cross objection of the petitioners was allowed in respect of four plots namely 732, 964/2 669/1, 972 and suit of the plaintiff in respect of the aforesaid plots was dismissed by this court. The judgment and decree of the lower court was maintained in respect of other plots and the Second Appeal filed by Smt. Ram Murti Devi and others was dismissed. The decree holders filed an execution application on 21.5.1969 which was registered as execution case No. 21/69. The petitioners filed objection under Section 47 of the Code of Civil Procedure on the ground that decree has become unexecutable being barred by time as it was filed beyond one year the prescribed period of limitation. The objection filed by the petitioners was upheld and execution application was dismissed as time barred vide order dated 26.7.1969. After rejection of execution application Smt. Ram Murti Devi and others executed a sale deed dated 13.4.1970 of some plots including plots in dispute in favour of one Ali Hasan. On the strength of sale deed Ali Hasan got his name mutated in the revenue record by means of an ex parte order. Since he wanted to take forceful possession over the land in dispute, proceedings under Section 145 Crl.p.c. were initiated and the property was attached by the Sub Divisional Officer. An issue was referred to the Civil Court for recording a finding regarding the possession over the land in dispute. Vide order dated 2.9.1,9,72 Munsif Nagina returned the finding of possession in favour of petitioners. On the basis of finding recorded by Civil Court the land in dispute was released in favour of the petitioners vide order dated 11.9.1972.
5. In the meantime the village was notified for consolidation operation. Since the name of respondent No. 3 was recorded in the' revenue record the petitioners filed an objection under Section 9-A (2) of the U.P. Consolidation of Holdings Act ( for short the Act), to expunge the name of Ali Hasan and to records.their names claiming to have perfected rights by adverse possession. The Consolidation Officer vide order dated 5.7.1978 dismissed the objection filed by the petitioners holding that they had not acquired Sirdari rights by adverse possession on the disputed plots. The petitioners went up in appeal before Settlement Officer Consolidation which was allowed by order dated 12.7.1978 and it was held that petitioners have perfected sirdari rights over the land in dispute by adverse possession as the execution application filed by Smt. Ram Murti Devi and others for executing the decree of eviction was dismissed as time barred. Feeling aggrieved Smt. Ram Murti Devi and others as well as Ali Hasan both filed revisions which was allowed by the Deputy Director of Consolidation vide common order dated 18.1.1979. The petitioners have filed two writ petitions challenging the same order. The writ petition No. 3620 of 1979 has been filed impleading Ali Hasan the purchaser of plots in dispute as respondent and writ petition No. 4216 of 1979 has -been filed impleading Smt. Ram Murti Devi and other the vendor of Ali Hasan as respondent.
6. Short question which arises for adjudication in the two writ petition is whether the petitioners perfected rights by adverse possession and have become sirdar by virtue of Section 210 of U.P.Z.A.& L.R. Act on the ground that decree for eviction passed in earlier suit was not executed and was dismissed as barred by limitation. Section 210 of the U.P.Z. A.& L.R. Act reads as under;
" Consequences of failure to file suit under Section 209- if a suit for eviction from any land under Section 209 is not instituted by a bhumidhar or asami, or a decree for eviction obtained in any such suit is not executed within the period of limitation provided for institution of such suit or the execution of such decree, as the case may be, the person taking or retaining possession shall-
(a) where the land forms part of the holding of a bhumidhar with transferable rights, become a bhumidhar with transferable rights of such land and the right, title and interest of an asami, if any, in such land shall be extinguished;"
7. A perusal of aforesaid provision goes to show that two conditions are required to be fulfilled if the decree holder of a decree obtained in suit under Section 209 of U.P.Z.A.& L.R. Act has to loose his rights, firstly, if he fails to execute the decree within the prescribed period of limitation and secondly, the judgment debtor should continue to be in possession. The provision of Section 210 of U.P.Z.A.& L.R. Act are unambiguous and very clear. It is undisputed that vendor of Ali Hasan namely Smt, Ram Murti Devi and others who were decree holders of a decree passed in suit under Section 209 of the U.P.Z.A.& L.R. Act filed an application for execution of said decree. beyond the prescribed period of limitation prescribed for executing such a decree. The said application was dismissed as time barred vide order dated 26.7.1979, a copy of which has been filed as annexure-R.A- 4 to the rejoinder affidavit. The Consolidation Officer without taking into consideration the effect of dismissal of the execution application filed by the decree holders and the consequences thereof as provided by Section 210 of U.P.Z.A.& L.R. Act dismissed the objection on the ground that name of Ali Hasan, the predecessor, was mutated on the basis of sale deed and the petitioners have failed to prove their possession over the land in dispute. The Settlement Officer Consolidation allowed the appeal filed by the petitioners on the ground that since execution application was dismissed on the ground of limitation and the decree was not executed as such the petitioners have perfected their rights in accordance with Section 210 of U.P.Z.A. & L.R. Act. The Deputy Director of Consolidation came to the finding that petitioners cannot be held to be sirdar in the plot in dispute merely because the decree holders and Smt. Ram Murti Devi and others failed to get the decree executed within one year as the same would be against the principle of natural justice.
8. It does not appeal to reason as to how principle of natural justice came into play in the facts and circumstances of the case. The consequence of failure to execute a decree of eviction passed under Section 209 of U.P.Z.A.& L.R. Act are mentioned in Section 210 which clearly provides that if a decree of eviction is not executed within period of limitation the person taking or retaining possession will perfect his rights and title of decree holders shall stand extinguished. There is no escape from the aforesaid provision of the U.P. Z.A.& L.R. Act and the principle of natural justice as held by Deputy Director of Consolidation are not attracted at all.
9. A feeble attempt has been made by the learned counsel for the respondents to justify the impugned order of Consolidation and Deputy Director of Consolidation on the ground that since the judgment debtor namely the petitioners handed over the possession of the plots after the decree was put in execution as such the execution application was not pursued, since object of the execution stood fulfilled and the possession was with Smt. Ram Murti' Devi and others which was passed on to Ali Hasan after execution of sale deed. My attention has been drawn to the averment made in this regard in paragraph No. 6 of the counter affidavit. The facts pleaded in the said paragraph of the counter affidavit have been emphatically denied by the petitioners in paragraph No. 7 of the rejoinder affidavit. The fact that possession was handed over by the judgment debtor during the execution proceedings is also not borne out from the perusal of the order dated 20.7.1969 dismissing the execution application. On the contrary the order shows that the execution application was dismissed as it was filed beyond time. Even this fact is not there in the pleadings of the parties before the Consolidation Authorities. It appears that this plea has been raised for the first time in the writ petition and there is no material on record to substantiate the same. In absence of any material to show that such a plea was ever raised before the courts below, the respondent cannot be permitted to raise a new plea, touching factual aspect of the matter, for the first time in the writ petition.
10. In the absence of any material to establish that Smt. Ram Murti Devi and others who are the vendor of Ali Hasan came into the possession over the plots in dispute after the decree of eviction.Provision of Section 210 of U.P.Z.A. & L.R. Act are applicable with full force as the decree of eviction could not be executed and was dismissed as time barred. Thus the right of Smt Ram Murti Devi and others in the plot in dispute stood extinguished. Once they were left with no right in the plot in dispute, no right would accrue in favour of Ali Hasan on the strenth of any sale deed executed by them. On the contrary the petitioners perfected their rights in accordance with Section 210 of the U.P.Z.A. & L.R. Act.
11. In view of the aforesaid discussions the impugned judgment of the Consolidation Officer and Deputy Director Consolidation are illegal and cannot be sustained. The result is that both writ petitions stand allowed, the order dated 5.7.1978 passed by Consolidation Officer as well as order dated 18.1.1979 passed by Deputy Director of Consolidation are hereby quashed and that of Settlement Officer Consolidation dated 12.9.1978 is affirmed. However, in the facts and circumstances of the case there shall be no order as to costs.