Karnataka High Court
Mallaiah Basalingayya Hiremath vs The State Of Karnataka on 30 November, 2011
Bench: K.L.Manjunath, K.Govindarajulu
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
DATED THIS THE 30TH DAY OF NOVEMBER 2011
PRESENT
THE HON'BLE MR.JUSTICE K.L.MANJUNATH
AND
THE HON'BLE MR.JUSTICE K. GOVINDARA
JULU
Writ Appeal No.771/2008 (ULC)
BETWEEN:
Mallaiah Basalingayya Hiremath,
S/o.Basalingavya Hiremath,
Aged about 51 years,
R/o.Sattur, Dharwad Taluk,
Dharwad District.
...APPELLANT
(By Sri.Ravi S.Balikai for Sri.Anandkum
ar A.
Mugadum, Sri.Mahantesh, Sri.C.Kottu
r Shettar,
Sri. K. N. Mahableshwar Rao, Advocates)
AND:
1. The State of Karnataka,
Urban Development Department,
By its Secretary, Vikasa Soudha,
Ban galore.
2. The Special Deputy Commissioner &
Competent Authority under ULC Act
,
Hubli-Dharwad Urban Agglomeration
,
Office of Deputy Commissioner,
Dharwad.
.RESPONDENTS
(By Sri.C.S.Patil, Additional Governmen
t Advocate.)
This Writ Appeal is filed under Section 4 of
the Karnataka High Court Act, 1961, praying
to set
aside the judgment dated 28/3/2008 pas
sed in
Writ Petition No.259/2008.
This Appeal coming on for final hearing this
day, K.L.Manjunath, J, delivered the follo
wing
j u ci g men t:
JUDGMENT
The legality and correctness of the order passed by the learned single Judge, in W.P.No.259/2008, dated 28.3.2008, is called in question in this appeal.
2. We have heard the learned counsel for the parties. The facts leading to this case are as under:
3. The appellant was a tenant in respect of 15 acres 11 guntas of land, situate at Sattur village in Dharwad Taluka, which was an inam land and the same was granted to him by the Special Land Tribunal, on 7.11.1981, under the provision of Certain Inams Abolition Act, 1977. He was cultivating the land as a tena nt. Even after granting the land, as per Annexure-A, by the Land Tribunal, Dharwad, he continued the agr icultural operations and is also residing therein.
4. It is the case of the appellant that without knowing the provisions of the Urba n Land (Ceiling and Regulation) Act, 1976 (hereinafter referred to as 'the Act' for brevity), und er a wrong impression and bonafide believing that the provisions of the above said Act would apply to the land granted to him by the Tribunal, filed a declaration under Section 6(1) of the said Act on 11.12.1981. Accordingly, the Deputy Commissioner declared an area measuring 1950.2133 square meters as excess land.
5. Realizing the mistake committed by him.
the appellant filed an appeal before the Divisional Commissioner, Belgaum, on 11.11.1993 and the said appeal was allowed in part and modified the order of the Special Deputy Commiss ioner, by his order dated 28.12.1993. Though an order is passed, the appellant continued to he in possession of the property and cultivating the 4 same as an owner. In spite of declaring a portion of his land as an Urban property and an exc ess land, no compensation has been paid to the appellant and even the compensation payable has not been determined as on today also. After realizing the mistake committed by him in givin g declaration as an urban property, he filed a writ petition before the learned single Judge. The learned single Judge dismissed the petition on the ground of delay and latches, by his order dated 28.3.2008. Challenging the legality and correctness of the same, the present appeal is filed.
6. We have heard the counsel for the appellant and the Government Advocate for the respondents.
7. The learned counsel for the appellant taking us through the provisions of the Urban Land (Ceiling and Regulation) Act, 1976, sub mitted that the land of the appellant could not hav e been declared as an urban property, because the 'C, appellant continues to be in possession of the land and cultivating the same as an agricultur al land and it does not fall within the definition of Lrban Land, as described under Section 2(o) of the Act.
Sect ion 2(o) of the Act reads as hereunder:
2. Definitions.- In this Act, unless the con text otherwise requires,
(o) urban land means,
(i) any land situated within the limits of an urban agglomeration and referred to as such in the master plan; or
(ii) in a case where there is no master plan, or rhere the master plan does not refer to any land as urban land, any land within the limits of an urban agglomeration and situated in any area included vithjn the local limits of a municipality (by whatever name called), a notified area committee, a town area committee, a city and town committee, a small town committee, a cantonment board or a panchavat, but does not include any such land which is mainly used for the purpose of agriculture.
Explanation.-For the purpose of this clause and clause (q), (A) agriculture includes horticulture, but does not include-
6 (i) raising of grass,
(ii) dairy farming,
(iii) poultry farming,
(iv) breeding of live-stock, and
(v) such cultivation, or the growing of such plant, as may be prescribed;
(B> land shall not be deemed to be use d mainly for the purpose of agriculture, if such land is not entered in the revenue or land records before the appointed day as for the purpose of agriculture:
Provided that where on an land which is entered in the revenue or land records before the appointed day as for the purpose of agriculture, there is a building which is not in the nature of a farm house, then, so much of the exte nt of such land as is occupied by the building shall not be deemed to be used mainly for the purpose of agriculture:
Provided further that if any question arises whether any building is in the nature of a farm house, such question shall be referred to the State Governmen t and the decision of the State Government thereon shall be final;
(C> notwithstanding anything contain ed in clause (B) of this Explanation , land shall not be deemed to be mainly used for the purpose of agriculture if the land has been specified in the master plan for a purpose other than agriculture;7
8. Relying upon the provisions of the law, as the land in question was granted to the appellant by the Land Tribunal, on 7.11.1 981, and as the Urban Land (Ceiling and Regulat ion) Act, 1976, has come into force w.e.f. 17.2.1976 , and as on the commencement of the Act the land in question was an agricultural land and as an inam land vested in the Government, later granted to the appellant, in the year 1981, could not have been treated as an Urban Property. Accord ing to him, if the land was under the purview of the Urban Land (Ceiling and Regulation> Act, 1976, the Land Tribunal could not have granted the land under the provisions of Certain Inams Abolitio n Act by its order dated 7.11.1981. He further contends that.
as on today also the appellant is cultivating the land and the Tahasildar, Dharwad Taluka, has submitted a report in the year 200 9 during the pendencv of this appeal. stating that the appeIlan has grown 85 teak trees, 7 nee m trees and one banni tree, etc., and the remaining land is used for 8 cultivation and the land has not lost the character of agriculture even in 2009. Based on the records of the Government he contends that the declaration submitted by the appellant, as per Annexure-C, dated 11.12.1981, has to be set aside holding that the same has been filed by the appellant under a wrong presumption that the land in question is covered under the provisi ons of the Urban Land (Ceiling and Regulation) Act, 1976. He further contends that under Act 15 of 1999, the Urban Land (Ceiling and Regulation) Act, 1976. itself is repealed. In view of the sam e, the appeal has to be allowed and accordingly he requests the Court to allow the appeal and declare Annexure-C as null and void and does not bin d the appellant and to further hold any notificatio n issued by the Government treating the property of the appellant as an Urban Property, does not bind the appellant.
9. Per contra, the learned Government Advocate Mr.C.S.Patil, contends that the propert in question comes under the provisions of the 9 Urban Land (Ceiling and Regulation) Act, 1976, when the appellant himself has declare d it as an Urbanized Property, he cannot be permitted to contend that it is not an Urban Property and as an Agricultural land. In the circumstances he requests the Court to dismiss the app eal on the ground of delay and latches. According to him, the possession is taken by the respondents on 21.4.1998, by drawing a mahazar by the competent authority. He further submits that the land in question is included under the Comprehensive Development Plan of City Improveme nt Trust Board of Hubli. Therefore, he requests the Court to dismiss the appeal. To support his contentions he also. relied upon an unreported judgment of a Division Bench of this Court in Writ Appeal No.7772/2003 dated 13.11.2008 and also the judgment of the Hon'ble Supreme Cou rt reported in AIR 2010 Supreme Court 2962.
10. The learned counsel for the appellant relying upon the judgment of this Court reported 10 in ILR 2008 Karnataka 5059 contends that possession of the land is not taken by The respondents and still with the appella nt. Therefore he contends that the contention of the resp ondents that possession is taken over by the competent authority is incorrect.
11. Having heard the counsel for the parties .
what is to be considered by us in this appeal is.
whether the land declared by the appellant is covered under the provisions of the Urban Land (Ceiling and Regulation) Act, 1976.
If this point is answered in favour of the appella nt, whether on the ground of delay and latches the respondents can contend that a non urban proper ty can he taken over by the Government on account of the wrong declaration furnished by the appellant.
12. Having heard the counsel for the par ties, it is not in dispute that the land was an inarn land.
The appellant was a tenant of the land. He had filed an application before the Land Tribunal, Dharwad, for grant of the land under the 11 provisions of the Karnataka Certain Inams Abolition Act, 1977, which Act has com e into force as on 5.6.1978. Therefore, as on 5.6.19 78 the land in question had vested in the Govern ment, since it was an inam land. Admittedly the Urban Land (Ceiling and Regulation) Act, 1976, has come into force on 17.2.1976. If the said Act has come into force w.e.f. 17.2.1976, before filin g an application by the appellant for grant of land under the Karnataka Certain Inams Abolition Act, 1977, the land had vested in the Governmen t and if the land was an Urban Land, covered und er the provisions of the Urban Land (Ceiling and Regulation) Act, 1976, the Land Tribunal, Dharwad, could not have granted the land in favour of the appellant on 7.11.1981, as per Annexure-A. How ever even if we hold that. there was no bar for the Land Tribunal to grant the land, still this Court has to examine whether the land in question was covered under the provisions of the Urban Land (Ceiling and Regulation) Act, 1976 or not.
1) I
13. The Government Advocate has made available the records to us. A mahaza r is drawn to show that the possession is taken by rh respondents pursuant to the declaration declaring the land in question as an Urban Land.
But in the original records at page No.353 we have seen a report sent by the Tahasildar, Dharwad, to the Deputy Commissioner, Dharwad, on 12.1.2008. stating that the appellant has been cult ivating the land and there are about 85 teak woo d trees and 7 neem trees and one banni tree and the land is under cultivation by the appellant. In the same file at page No.295 the appellant has addressed a letter to the Deputy Commissioner, Urban Land (Ceiling and Regulation), stating that out of 15 acres 1 1 guntas, 5 acres 5 guntas has been declared as excess land and an ord er is passed b\ the Government to take possession of the excess land and he has agreed to hand over possession with certain conditions and has also sought permission to cultivate the land by using the borewell water, till the dispute is decided. Prom this it is clear that though there is an order to take possession, he continues to be in possessio n by cultivating the land by using the borewell wer,
14. The Government Advocate submits that the appellant had requested the Government to settle the compensation at the rate of . 10/- per square feet. Even if we consider that there was a request by the appellant to grant .1O/- per square feet, the Government has not determined the compensation payable to him under the Act 1976 as on today and the compensation is also not paid.
15. From the above discussion it is clear that there is a notification declaring the land in question, as an Urban Property, pursua nt to the declaration filed by the appellant. The appe llant still continues to be in possession of the same and the land is still continued to be an agric ultural land and the character of the land is not changed.
14Therefore the question is, whether the land in question is an Urban Land, as per Sec tion 2(o) of the Act and even if it is an urban proper ty, in view of land is being used for agriculture , can it he considered as an urban property.
16. The revenue records available in the original records produced by the Government Advocate clearly shows that still it is an Agricultural Land. It may be true that now on account of development of Hubli Dha rwad, the area may have been included within the lim its of Hubli Dharwad Municipal Corporation, but still the land is retained as an Agricultural Lan d. Therefore, it is clear that there is nothing on record to show that the land in question is an Urban Land. Alternatively, in view of the provisi ons of Section 2(o) of the Act when the land is mainly used for agriculture and it cannot be trea ted as an Urban Property, under the provisions of the Urban Land (Ceiling and Regulation) Act, 197
6. It is no doubt true that it is not the mistake of the respondents 15 in declaring the land as an Urban Property. because the respondents have pro ceeded based on the declaration filed by the appella nt.
17. Merely because the appellant has committed an error in filing a declaration, declaring his agricultural land as an urban land, ,1 the same not be adjudicated mechanically since a duty is cast upon the com petent authority under the Act to find out whether the land declared by the appellant is real ly an urban land or not and whether such declaration can be adjudicated by the competent authority. If the authority is lack of inherent jur isdiction, merely based on a declaration filed by an innocent person, the competent authority or the Gov ernment cannot declare the land of the appellant as an urban land and pass an order under the Act. The competent authority would get a right to dec lare the property as an urban land, provided, the land in question comes under the definition of Section 2(o) of the Act. In the instant case both the appellant as well 16 as the respondents have pro ceeded on the basis that the land of the appellant falls under Section 2(o) of the Act and there is no examination by the competent authority about his jurisdiction to entertain the declaration and pass an order on merits. This fact is also not noticed by the appellate authority and so also by the learned single Judge. The learned single Judge has dismissed the writ petition only on the ground of delay and latches. When the competent authority has passed an order withou t jurisdiction, even if there is a delay, it was for the learned single Judge to set aside the order and giv e relief to the parties. In the circumstances, the appellant cannot be made to loose his valuable agricultural land and similarly on the ground of del ay in approaching the Court, the legitimate rights of a farmer who is cultivating the land cannot be taken away by the Government on technicality . In the circumstances, though there is a delay in approaching the Court, considering the merits of this case, as the land 17 does not falls under the provis ions of the Urban Land (Ceiling and Regulation) Act, 1976, we have to hold that on the ground of delay and latches the request of the appellant cannot be turned down by any Court.
18. So far as the judgment relied upon by the learned Government Ad vocate we are of the view that both the judgments are not applicable to the facts and circumstances of the case, because those judgments are rendered by the Hon'ble Supreme Court and a Divisio n Bench of this Court, in respect of the land where in the provisions of the Urban Land (Ceiling and Re gulation) Act, 1976, is applicable. When the Act itse lf is not applicable to the land of the appellant, the se judgments are not applicable to the facts and circumstances of the case. Accordingly, these dec isions will not come to the aid of the respondents.
19. In the result, the appeal is allowed. The order passed by the compet ent authority under the Urban Land (Ceiling and Regulation) Act, 1976, 18 declaring the agricultural land of the appellant as Urban Land, measuring 5 acres out of 15 acres 11 guntas, is had in law and the land of the appellant is declared as Agricultura l Land. All orders passed by the authorities, pursuan t to the declaration by the appellant, as per An nexure-C to the writ petition, are hereby quash ed. The order of the learned single Judge is set aside, because the learned single Judge has dismissed the writ petition only on the gro und of delay and latches, without considering wheth er the land in question comes under the provis ions of the Urban Land (Ceiling and Regulation) Act, 1976, or not.
Sd! TUDGE Mrk/-
Sd/ JUDGE