Supreme Court of India
Murlidhar Jalan (Since Deceased) ... vs State Of Meghalaya And Ors on 7 May, 1997
Equivalent citations: AIR 1997 SUPREME COURT 2690, 1997 AIR SCW 2658, (1998) 1 LANDLR 135, (1997) 2 LS 21, (1997) 3 MAD LW 205, (1997) 2 RENTLR 92, 1997 UJ(SC) 2 305, (1997) 2 LJR 502, (1997) 6 SUPREME 41, (1997) 3 RECCIVR 531, (1997) 4 ICC 70, 1997 ALL CJ 2 1192, 1997 (5) SCC 480, (1997) 2 CTC 476 (SC), (1997) 4 SCALE 323, (1997) 3 CIVLJ 786, (1997) 5 JT 599 (SC)
Bench: K. Ramaswamy, S. Saghir Ahmad
CASE NO.: Appeal (civil) 3690 of 1997 PETITIONER: MURLIDHAR JALAN (SINCE DECEASED) THROUGH HIS LRS. RESPONDENT: STATE OF MEGHALAYA AND ORS. DATE OF JUDGMENT: 07/05/1997 BENCH: K. RAMASWAMY & S. SAGHIR AHMAD & G.B. PATTANAIK JUDGMENT:
JUDGMENT 1997 Supp (1) SCR 255 The following Order of the Court was delivered :
Leave granted.
This special leave petition has been filed against the Division Bench judgment of the Gauhati High Court, made on December 20,1996 in First Appeal No. 58/90.
The appellant had filed a civil suit for perpetual injunction seeking declaration of his title as land-holder of the property. The trial Court granted the decree. But on appeal, the High Court reversed it in the first Appeal No. 58/90 dated December 20, 1996. The Division Bench of the High Court affirmed that order in appeal. The question is : Whether the appellant is entitled to the declaration of his title in respect of the property. Shri Goswami, learned senior counsel for the appellant, contends that initially the appellant had come into possession of the property in his character as a tenant by virtue of perpetual lease for 99 years; after the expiry of the initial period of lease in 1965 though the Government had not renewed the lease, nonetheless, the Government had impliedly renewed the same by accepting the rent. The property was required for a public purpose and that the Government continued to be in possession of the property as a tenant recognising title of the appellant. Therefore, the High Court was clearly in error in rejecting the claim of the appellant and confirming the decree of the appellate Court. In support thereof, he places reliance on Bishan Das & Ors. v. State of Punjab & Ors., AIR (1991) SC 1570. We find no force in the contention. It is an admitted position that renewal was not granted. Thereby, the previous lease stood expired and the relationship as tenant and landlord came to be terminated. He accepted the title of the Government; thus thereafter, he continued to be in possession as a trespasser. It is true that a lower level officer accepted the rent; and recognition was obviously made on a mistaken impression that the land was required for a public purpose; but on the basis thereof, it cannot be construed that the title of the appellant was confirmed by the conduct of the Government. Accordingly, the declaration of title as land-holder cannot be granted. The High Court, therefore, was right in refusing to grant the relief. It is not a case of taking possession without due process of law. The possession only continues to a facet of the facts. Apart from that there is no other documentary evidence on the basis of which it could be concluded that the title of the Government is defeated by acceptance of the rent or by requisition of the property by mistaken act on the part of the Govern-ment.
The appeal is accordingly dismissed. No costs.