Bombay High Court
Maroti S/O Vatu Parkhi vs State Of Maharashtra on 3 May, 2011
Author: R. K.Deshpande
Bench: R. K.Deshpande
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
WRIT PETITION NO.5463 OF 2010
1) Maroti S/o Vatu Parkhi
Aged about 75 years, Occupation Cultivation,
R/o Vilam, Taluka Nagbhid, District Chandrapur.
2) Vithoba S/o Gomaji Parkhi
Aged about 50 years, Occupation Cultivation,
R/o Vilam Taluka Nagbhid, District Chandrapur.
3) Janabhi w/o Natthuji Dhanre
Aged about 45 years, Occupation Cultivation,
R/o Chikhali Parsodi, Taluka Nagbhid
District Chandrapur.
4) Gangabai w/o Gomaji Parkhi
Aged about 75 years, Occupation Cultivation,
R/o Vilam, Taluka Nagbhid,
District Chandrapur. ..... Petitioners.
-: V e r s u s :-
State of Maharashtra
Through, Sub-Divisional Officer,
Bramhapuri, District Chandrapur. ..... Respondent.
Shri V.N.Morande, Counsel for the Petitioners.
Mrs.T.D,Khade, AGP for respondent.
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CORAM : R. K.DESHPANDE, J.
DATE : 3. May, 2011.
ORAL JUDGMENT.
1) Rule made returnable forthwith. Heard finally by consent of the learned Counsels appearing for the parties.
2) This writ petition challenges the order dated 22.4.2002 passed by the Sub-Divisional Officer, Bramhapuri in Case No. 697/L.N.D.31/75-76 Mouza-Vilam, Taluka Nagbhid, Bramhapuri. The Sub-Divisional Officer has exercised powers under Section 5A of the Maharashtra Restoration of the Lands to Scheduled Tribes Act, 1974 (hereinafter referred to as the said "Act") and has held that the land in question is deemed to have been acquired and stands vested in the State Government free from all encumbrances.
3) The petitioner preferred an Appeal No.TRI/6-A-109/2006 before the Maharashtra Revenue Tribunal, Nagpur (M.R.T. for short), challenging the aforesaid order. The M.R.T. has dismissed the said appeal and confirmed the order passed by the Sub-
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::: Downloaded on - 09/06/2013 17:14:23 ::: 3Divisional Officer, by its judgment and order dated 19.4.2010.
Hence, this writ petition.
4) It is not in dispute that the petitioners are non-Tribals and has purchased the land in question by a registered sale deed dated 8.2.1972 from one Shri Raje Fattelal Shah Ranshahbapu Sayyam (Deceased) the resident of Kurkheda. In the year 1975-76, proceedings for restoration of land in question, were initiated suo-motu under Section 3 of the said Act, by the Additional Tahsildar, Bramhapuri on the ground that it was a transfer of land by a Tribal to a non-Tribal. The said proceedings were dropped by an order dated 7.12.1976 passed by the Sub-
Divisional Officer on the basis of the report of the Additional Tahsildar, wherein it was stated that said Shri Raje Fattelal Shah Ranshahbapu Sayyam (Deceased), had expressed his inability and reluctance to personally cultivate the land and he was not ready and willing to pay the price and compensation that would be determined by the competent authority.
5) Section 5A was introduced under the said Act by the Maharashtra Act No.30 of 1977 and it deals with the lands, which cannot be restored, to vest in the State Government and to .....4/-
::: Downloaded on - 09/06/2013 17:14:23 ::: 4be granted to other Tribal subject to the certain restrictions. It is informed that pursuant to such amendment, letters were issued on 29.1.1994, by the Collector for reopening of cases where such Tribals had refused to get their lands restored. As a result of such instructions, the case of the petitioners, seems to have been reopened by the Sub-Divisional Officer, Bramhapuri and on 22.4.2002, an order under Section 5A, has been passed, which is impugned in this petition.
6) The learned Counsel Shri V.N.Morande, appearing for the petitioners urged that prior to introduction of Section 5A of the said Act, the proceedings initiated under Section 3 by the Sub-
Divisional Officer, exercising powers of the Collector, were dropped on 7.12.1976 and hence, the only power conferred to reopen the proceedings, is under Section 7 of the said Act, which is to be exercised by the Commissioner suo-motu or on the direction of the State Government. He submits that the Commissioner has not passed any order under Section 7 of the said Act and the Sub-Divisional Officer was not competent to reopen the proceedings under Section 5A of the said Act. He further submits that there is nothing on record to show that the petitioners had purchased the land in question in the year 1972 .....5/-
::: Downloaded on - 09/06/2013 17:14:23 ::: 5from any Tribal. According to him, unless the Tribe claim of the vendor is established before the competent authority, the power of restoration of land, cannot be exercised. It is his further submission that if this land in question is acquired, then the petitioners would render landless.
7) The question is whether the Sub-Divisional Officer was competent to reopen the proceedings and direct that the land in question is deemed to have been acquired and stands vested in the State Government free from all encumbrances, as contemplated by Section 5A of the said Act. Section 5A (1) of the said Act being relevant is reproduced below--
"[5A. (1) Where any land (not being land acquired in exchange), which is liable to be restored to a Tribal-transferor under sub-
section (1) of section 3 cannot be so restored either on account of the failure of the Tribal- transferor to give an undertaking referred to in sub-section (3) of section 3 or for any reason whatsoever or where any land referred to in section 4 cannot be restored to the Tribal by reason of such Tribal expressing, during the inquiry held by the Collector, his unwillingness to refund the purchase price or proportionate part thereof to the non-Tribal-
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transferee, as required by the said section 4, or for any other reason, then, the Collector may, subject to rules, if any, made in that behalf, by order in writing direct that the land shall, with effect from the date of the order, be deemed to have been acquired and vest in the State Government free from all encumbrances."
Bare perusal of the aforesaid provision shows that it refers to an inquiry under sub-section (1) of Section 3 of the said Act for restoration of land to a Tribal. As such, the power under Section 5A (1) is required to be exercised by the Collector during the pendency or continuation of the proceedings under Section 3 and 4 of the said Act, for restoration of land to a Tribal. Section 5A (1) uses the word `may' and as such confers a discretion upon the Collector to direct that such land shall be deemed to have been acquired and shall stand vested in the State Government. Once such proceedings are initiated and dropped on 7.12.1976, then the Collector or the Sub-Divisional Officer ceases to have any jurisdiction to pass an order under Section 5A (1) of the said Act, irrespective of the fact whether such discretion has been exercised or not.
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::: Downloaded on - 09/06/2013 17:14:23 ::: 78) In the present case, the power under Section 5A (1) of the said Act, has not been exercised either by the Collector or by the Sub-Divisional Officer during the pendency or continuation of the proceeding under Section 3 and 4 of the said Act. The proceedings initiated under Section 3 and 4 of the said Act were dropped on 7.12.1976. At that point of time, the amendment by way of Section 5A was not introduced. In view of this, the power under Section 5A (1) of the said Act was not available. Hence, the order dated 22.4.2002 passed by the Sub-Divisional Officer under Section 5A (1) of the said Act, is without jurisdiction and cannot be sustained.
9) Mrs.T.D.Khade, the learned AGP appearing for the respondent has placed reliance upon the provision of Section 7 of the said Act and has urged that the Collector and the Sub-
Divisional Officer has power under this provision to reopen the proceedings and hence, the order dated 22.4.2002 passed by the Sub-Divisional Officer cannot be faulted with. In order to deal with the said contention, Section 7 of the said Act is required to be seen and hence, the same is reproduced below--
" Section 7:- Where no appeal has been filed .....8/-::: Downloaded on - 09/06/2013 17:14:23 ::: 8
within the period provided by sub-section (2) of section 6, the Commissioner may suo-motu or on the direction of the State Government at any time--
(a) call for the record of any inquiry or proceeding of any Collector for the purpose of satisfying himself as to the legality or propriety of any order passed by, and as to the regularity of the proceedings of, such Collector, as the case may be, and
(b) Pass such order thereon as he thinks fit:
Provided that no such record shall be called for after the expiry of three years from the date of such order except in cases where directions are issued by the State Government; and no order of the Collector shall be modified, annulled or reversed unless opportunity has been given to the interested parties to appear and be heard. "
The power under Section 7 is required to be exercised by the Commissioner either suo-motu or on the directions of the State Government. Neither the Sub-Divisional Officer nor the Collector is empowered to reopen the proceedings under Section 7 of the said Act. In the present case, there is nothing on record to show that the Commissioner has exercised his jurisdiction under Section 7 of the said Act, either suo-motu or upon the direction .....9/-::: Downloaded on - 09/06/2013 17:14:23 ::: 9
of the State Government. Hence, the order dated 22.4.2002 cannot be substantiated on the basis of the provisions of Section 7 of the said Act. The contention is, therefore, rejected.
10) The M.R.T., Nagpur has confirmed the order dated 22.4.2002 passed by the Sub-Divisional Officer, in Appeal No.TRI/6-A-109/2006 by its judgment and order dated 19.4.2010. The M.R.T., Nagpur ought to have set aside the order of the Sub-Divisional Officer on the ground that it was without jurisdiction. The M.R.T., Nagpur having failed to do so. The order passed by it dismissing appeal, cannot therefore be sustained and the same also needs to be set aside.
11) This Court has not gone into the merits of the matter and hence, all the contentions urged by the petitioners, including that vendor was not a Tribal and that the petitioners would be rendered landless, if the land is acquired, are kept open. The question whether the power under Section 7 can be exercised by the Commissioner after a period of three years, is also kept open to be decided.
12) In the result, the writ petition is allowed. The order dated .....10/-::: Downloaded on - 09/06/2013 17:14:23 ::: 10
22.4.2002 passed by the Sub-Divisional Officer in Case No. 697/L.N.D.31/75-76 along with the order dated 19.4.2010 passed by the M.R.T., Nagpur in Appeal No.TRI/6-A-109/2006, is hereby quashed and set aside. It is further made clear that it shall be open for the concerned authorities to take appropriate action, if permissible, in accordance with law.
Rule is made absolute in above terms. No order as to costs.
JUDGE BrWankhede ...../-
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