Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 6, Cited by 0]

Gujarat High Court

Bhaniben Muljibhai vs Kanjibhai Khengarbhai Dalwadi & 4 on 16 October, 2014

Author: Rajesh H.Shukla

Bench: Rajesh H.Shukla

         C/SCA/1144/2005                                     JUDGMENT




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             SPECIAL CIVIL APPLICATION  NO. 1144 of 2005

 
FOR APPROVAL AND SIGNATURE: 

  
HONOURABLE MR.JUSTICE RAJESH H.SHUKLA
 
========================================================

1      Whether Reporters of Local Papers may be allowed to see the 
       judgment ?

2      To be referred to the Reporter or not ?

3      Whether their Lordships wish to see the fair copy of the 
       judgment ?

4      Whether this case involves a substantial question of law as to 
       the interpretation of the Constitution of India, 1950 or any 
       order made thereunder ?

5      Whether it is to be circulated to the civil judge ?

========================================================
               BHANIBEN MULJIBHAI....Petitioner(s)
                             Versus
     KANJIBHAI KHENGARBHAI DALWADI  &  4....Respondent(s)
========================================================
Appearance:
MS E.SHAILAJA, ADVOCATE for the Petitioner(s) No. 1
MR BHARAT VYAS, AGP PLEADER for the Respondent(s) No. 3 ­ 4
MR MB PARIKH, ADVOCATE for the Respondent(s) No. 1
NOTICE SERVED BY DS for the Respondent(s) No. 5
RULE SERVED for the Respondent(s) No. 2 ­ 3
========================================================

         CORAM: HONOURABLE MR.JUSTICE RAJESH H.SHUKLA
 
                              Date : 16/10/2014
 
                              ORAL JUDGMENT
Page 1 of 9

C/SCA/1144/2005 JUDGMENT

1. Present petition is filed by the petitioner under Articles 14, 19, 226  and   227   of   the   Constitution   of   India   as   well   as   under   the  provisions of Section 37(2) of the Bombay Land Revenue Code,  1879 (hereinafter referred to as 'the BLR Code') for the prayers,  inter alia, that appropriate writ, order or direction may be issued  quashing and setting aside the order passed in Appeal No.TEN­ AA­22   of   2003   by   the   Revenue   Tribunal   dated   06.12.2004   at  Annexure­A   and   also   the   order   passed   by   the   Mamlatdar,  Dhrangadhra in Hak­Chokshi­Case No.3 of 2001 dated 15.10.2001  at Annexure­C, on the grounds stated in the memo of petition.

2. The facts of the case briefly referred to are as follow:

3. It has checkered background that earlier Special Civil Application  No.15025 of 2003 filed by the petitioner and it was disposed of  vide order dated 27.04.2000. The matter was remanded according  to the Saurashtra Land Reforms Act. One Halubha Bhalubha of  Village   Kondh   of   Taluka   Dhrangadhra   was   given   land   for  cultivation on the basis of some form to be filled in. At the time  when it was given, it appears that the exact measurement has not  taken  place.   Thereafter,   the  Agriculture  Land  Ceiling  Act   came  into force and the said Halubha was holding excess agriculture  land.   The   proceedings   were   initiated   and   the   said   excess   land  allotted as santhni for which entry No.1526 was made. However,  as stated in detail in the order at Annexure­A as well as in the  order   passed   by   the   Collector,   Surendranagar   at   Annexure­C  there   was   some   confusion   with   regard   to   the   land.   Initially,  Lakhuben Hirabhai was allotted land admeasuring about 5 acres  of land out of land bearing Survey No.527 as santhni. Thereafter,  when deceased Lakhuben Hirabhai who was the original grantee  has expired, the daughter Bhaniben Muljibhai made request that  Page 2 of 9 C/SCA/1144/2005 JUDGMENT there is some error and instead of Survey No.527, it should be  from Survey No.867. Therefore, the Collector passed the order in  March, 1994 giving possession to the petitioner Bhaniben of land  admeasuring 4 acres and 10 gunthas from Survey No.867, taking it  away from one Rana Halubha Bhanubha. Thereafter, again the  petitioner   filed   the   proceedings   before   the   Collector,  Surendranagar   vide   Application   No.110/97­98   stating   that   she  should be allotted land from Survey No.524 instead of land from  Survey   No.867.   However,   the   Collector   vide   its   order   dated  16.05.1998   set   aside   the   order   of   the   Deputy   Collector   dated  30.03.1994 and handed over the possession of the land bearing  Survey No.524 to the petitioner. Against that order, the revision  was   preferred   before   the   Special   Secretary   (Appeals),   Revenue  Department,   which   was   also   dismissed   and   the   order   of   the  Collector   dated   16.05.1998   was   confirmed.   Therefore,   the  Respondents   and   their   predecessors   in   title   had   filed   Hak­ Chokshi­Case No.3 of 2001 under Section 37(2) of the BLR Code  contending that land bearing Survey No.524 is a private land and  the same was purchased by them by registered sale­deed dated  18.03.1986   and   10.03.1995.   Thus,   this   kind   of   attitude   of   the  petitioner   which   has   lead   to   various   confusion   and   litigations,  which has been dealt with in detail in the order at Annexure­A.  The Secretary (Appeals) in the aforesaid appeal No.TEN­AA­22 of  2003   clearly   passed   the   order   that   if   the   respondents   are   the  purchasers   of   the   land   by   registered   sale­deed   then   the  petitioners cannot claim any right, title and interest, therefore,  the order of the Mamlatdar was confirmed in Hak­Chokshi­Case  No.3 of 2001, which has led to this petition.

4. Heard learned Advocate Ms. E. Shailaja for the petitioner, learned  Advocate Shri M. B. Parikh for the Respondent Nos.1  and 2 and  Page 3 of 9 C/SCA/1144/2005 JUDGMENT learned AGP Shri Bharat Vyas for the Respondent Nos.3 and 4.

5. Learned Advocate Ms. E. Shailaja for the petitioner referred to the  background   of   the   case   with   much   details   and   has   tried   to  convenience the Court that there was mistake on the part of the  authorities and if the land was allotted and is in possession of the  petitioner then it should not have been interfered with any such  proceedings. She pointedly referred to the Annexure­G which is  in respect of handing over the possession and claimed that the  land from Survey No.524 was given and apart from anything it  was regularized. She, therefore, submitted that since the mother  of   the   petitioner   was   the   original   allottee   such   an   order   is  erroneous. 

6. Learned Advocate Shri M. B. Parikh for Respondent Nos.1 and 2  also referred to the details and the background of the case and  tried   to   submit   that   the   petitioner   has   been   making   one   after  another claim for different lands which has resulted into various  litigation   and   confusion.   He   again   referred   to   the   details   with  regard   to   the   original   allotment   to   the   deceased   Halubha  Bhanubha, who is the father of Rana Jaduvirsinh Halubha and  Rana Shambhusinh Halubha. The land belonging to Halubha was  declared surplus under the Agriculture Land Ceiling Act and was  allotted as grant as part of the land as santhni, which was not  measured.   However,   the   dispute   went   on   as   to   the   land   is   of  which survey number, meaning thereby is it of Survey Nos.867,  524 or 527. Therefore, the present petitioner has also taken up the  issue that it was granted out of Survey No.867 and entry should be  corrected. However, so far as the land bearing Survey No.524 is  concerned,   the   father   of   the   Respondent   Nos.1   and   2   had  purchased the land by registered sale­deed dated 18.03.1986 for  Page 4 of 9 C/SCA/1144/2005 JUDGMENT which the entry No.5388 has been made. Therefore, in the earlier  proceedings   they   were   not   joined   as   party.   He,   therefore,  submitted that the proceedings under Section 37(2) of the BLR  Code are required to be undertaken to establish the title. In spite  of   the   fact   that   the   matter   was   pending   before   the   Secretary  (Appeals), the order dated 16.05.1998 came to be passed and part  of the land out Survey No.524 was given to the petitioner, though  the   possession   of   the   land   in   question   has   been   with   the  respondents.   The   District   Inspector   of   Land   Records   and   the  Surveyor   has   given   the   statement   before   the   Court,   which   he  referred  while referring to the order  of the Collector passed  in  Revision   Application   No.5/2002   produced   at   Annexure­B.  Learned   Advocate   Shri   Parikh,   therefore,   submitted   that   the  conduct   of   the   petitioner   is   required   to   be   noted   and   cannot  make any claim and, therefore,  the present petition may not be  allowed.

7. Learned AGP Shri Bharat Vyas referred  to the background and  submitted that the land bearing Survey No.524 is the private land  and   order   passed   in   appeal   No.22/2003   at   Annexure­A   is   very  clear.   He   submitted   that   in   fact   the   petitioner   is   claiming  possession on the part of the land out of Survey No.524 and also  the part of the land out of Survey No.867 (5 acres and 4 acres and  10   gunthas   respectively),   which   is   erroneous.   Therefore,   the  petitioner is in possession of Survey No.524 and the respondents  are   in   possession   of   Survey   No.867.   He   also   referred   to   the  Rojkam and tried to submit that there is a issue with regard to the  exact measurement and identification of the land for which the  claim is made by the petitioner. Learned AGP Shri Vyas submitted  that the mother of the petitioner was granted land as santhni after  the land was declared as surplus from the original holder of the  Page 5 of 9 C/SCA/1144/2005 JUDGMENT land (Halubha). In any case, the respondents are the purchasers  of the land in question from the original owner and therefore the  present petition may not be entertained. Therefore, he referred to  the orders at Annexure­A and B at length and submitted that the  Court may pass appropriate orders.

8. In view of these rival submissions and checkered background of  the case coupled with the fact that there are difference litigations,  it is required to be considered whether the present petition can be  entertained or not.

9. It is evident that the petitioner has been making claim in respect  of different survey numbers, which has led to this confusion and  rounds of litigations. Much emphasize has been given by learned  Advocate Ms. Shailaja referring to the background that the land  has been with the petitioner forming a part of Survey No.524 and  Survey No.527. She therefore, submitted that after long lapse of  time, it could not be questioned and therefore the order passed is  erroneous.   However,   as   could   be   seen   from   the   background,  when   the   claims   are   made   or   the   rival   claims   are   made,   it   is  desirable   to   consider   the   relevant   factors.   Admittedly,   by  registered sale­deed the father of the respondents had purchased  the   land   from   the   owner   and   there   is   reference   to   the   earlier  orders. Thus, the petitioner has been claiming the land after long  lapse   of   time   and   that   could   have   been   a   matter   of   some  clarification   on   the   basis   of   the   measurement   of   DILR   and  identification of land and unnecessarily the litigation has been  generated and persuaded. It appears that the petitioner has been  making claim qua different lands and the authorities have passed  the different orders at the relevant time resulting into confusion.  However, the fact remains that the father of the respondents had  Page 6 of 9 C/SCA/1144/2005 JUDGMENT purchased the land by registered sale­deed and the submissions  made by learned Advocate Ms. Shailaja are misconceived. There  is   no   suit   was   filed   or   any   proceedings   were   initiated   for  cancellation   of   the   sale­deed   by   the   petitioner.   There   is   no  grievance   made   with   regard   to   this   aspect   and   the   petitioner  having claimed once and has been making claim for another land  also   at   times   the   possession   has   been   taken   place   from   other  persons and it is handed over to the petitioner. Thus, the prayer  made   by   the   petitioners   challenging   the   impugned   order   at  Annexure­A, cannot be sustained. It is required to be mentioned  that under Section 37(2) of the BLR Code it is for the persons who  claim any right, title and interest in the land of the government  has to establish by cogent material and evidence. Section 37 (2) of  the BLR Code provides as under:

"37(2).  Any member of the public or any person having   any interest or  right in addition  to the right  of public   high   way,   in  or   over   such   road,   lane   or   path,   or   part   thereof,   or   having   any   other   interest   or  right   which   is   likely   to   be   adversely   affected   by   the   proposal   may,   within   ninety   days   after   the   issue   of   the   notification   objections to the proposal the nature of such interest or   right and the manner in which it is likely to be adversely   affected, and the amount and particulars of his claim to   compensation for such interest or right:
Provided   that   the   Collector   may   allow   any   person   to   make   such  a   statement   after   the   period   of  ninety   days   after the issue of the notification under Sub­section (1) if   he is satisfied that such person had sufficient cause for   not making it within the said period." 

10.Therefore, the petitioner could have made the claim and as stated  above, on the basis of the measurement or some confusion the  orders were passed, though the petitioner was not entitled for the  land in question. Therefore, the order came to be passed, cannot  Page 7 of 9 C/SCA/1144/2005 JUDGMENT be said to be erroneous. Further, the order passed in the Revision  Application No.5/2002 at Annexure­B refers to the background in  detail. The District Inspector of Land Records, Surendranagar has  given   statement   that   the   possession   was   with   the   deceased  Halubha and consequently the possession of the respondents is  justified.  Therefore, since, the respondent No.2 is having the title,  the prayer as prayed in the petition, cannot be entertained. It is  therefore,   desirable   that   the   claim   made   by   the   petitioner   is  directed   to   be   examined   by   the   Collector   based   on   the  independent evidence and material including the measurement  made by the DILR in respect of both these land of Survey Nos.524  and 527, for which the claim is made by the petitioner and the  same will  be considered  according to the  order  of the  original  allotment.

11.Again, the petition is under Articles 226 and 227 and considering  the   issue   involved   with   regard   to   the   entitlement   or   the  measurement   of   the   land,   it   is   desirable   to   have   a   fresh  measurement that may be made by the DILR of the land bearing  Survey Nos.524 and 527 to decide the claim of the petitioner in  accordance with law preferably within a period of three months.  The petitioner cannot claim both these lands.   It goes without  saying that the Collector, Surendranagar shall examine the same  on   the   basis   of   the   material   and   evidence   including   the  measurement made by the DILR at the relevant time as well as  fresh measurement  that may be required for the purpose. The  Collector, can take assistance of the DILR for the measurement  and   thereafter   shall   proceed   to   decide   the   claim  made   by   the  petitioner for a particular land of a particular Survey number. He  will clearly decide as to whether the claim of the petitioner can be  sustained   out   of   land   bearing   Survey   No.524   or   out   of   land  Page 8 of 9 C/SCA/1144/2005 JUDGMENT bearing Survey No.527, but the petitioner cannot claim both these  lands. The Collector shall decide as stated above preferably within  a period of three months.

12.With   the   aforesaid   observations   and   direction,   the   present  petition stands disposed of. Rule is discharged. No order as to  costs. Interim relief, granter earlier, if any, shall stand vacated.

(RAJESH H.SHUKLA,  J.) Tuvar Page 9 of 9