Madhya Pradesh High Court
Shankarlal vs Collector on 17 January, 2013
HIGH COURT OF MADHYA PRADESH : AT JABALPUR
Writ Petition No : 939 of 2009
Shankarlal and others
- V/s -
Collector, District Narsinghpur and others.
Present : Hon'ble Shri Justice Rajendra Menon.
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Shri P.N. Das, counsel for the petitioners.
Shri Sanjeev Kumar Singh, PL, for the respondents.
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Whether approved for reporting: Yes / No.
ORDER
17/01/2013 Petitioners herein, twenty five in number, claim to be in possession of certain agricultural land, which was given to their ancestors much prior to coming into force of the M P Land Revenue Code, 1950 (hereinafter referred to as 'Code'). It is stated that in the settlement process that was conducted sometime in the year 1923-1924, the then Zamindars / Malgujars of the land gave the land to the ancestors of the petitioners, as they were working as Kotwars and since then the petitioners are in possession of the land in question. 2- Interalia contending that certain circulars have been issued by the State Government whereby persons like the petitioners have been treated to be entitled to Bhumiswami rights over the land and the Chhattisgarh High Court under similar circumstances has granted relief to persons similarly situated, whereas benefit of declaration as Bhumiswami for the land in question is denied to the petitioners, this writ petition is filed.
23- In sum and substance, it is the case of the petitioners that as the land in question were given to them by the Malgujars, much before the coming into force of the Code, by virtue of the policies and circulars applicable in the matter as issued by the State Government from time to time and crystallized into Annexure R/3 dated 3.3.2010, it is stated that the petitioners are entitled to the benefit and as the same is not extended to them, they are before this Court.
4- On notices being issued, State Government has filed reply and by referring to various provisions of the Code, has come out with a case that after coming into force of the Code, the benefit as claimed for by the petitioners cannot be granted. However, in paragraph 8 of the reply, the State Government admits that the Department of Revenue, Government of Madhya Pradesh, has issued a circular on 3.3.2010 - vide Annexure R/3, based on certain declaration made by the then Chief Minister and a policy decision has been taken by the State Government with regard to giving Bhumiswami rights to certain village Kotwars. It is stated that if the village Kotwar has been granted the benefit of allotment of land by the Malgujars, then such cases are to be examined and if the right had accrued to them before coming into force of the Code, it is stated that they are entitled to certain benefits. 5- From the aforesaid narration of fact and on a perusal of the requirement of the circular - Annexure R/3 dated 3.3.2010, as per this policy every individual claim has to be examined and if it is found that the land in question was given to the person concerned because he or his ancestor was a Kotwar and the land was given by the Malgujar on such consideration then individual cases have to be examined and a decision taken.
6- In the present case, except for making a vague allegation that a circular has been issued, there is nothing to show that cases of individuals have been examined in the light of the aforesaid circular. That apart, State of Chhattisgarh has also implemented similar policies and cases of individuals have been examined and a decision taken.
37- In the present case, petitioners claim has not been examined in the light of the circulars as are issued by the State Government from time to time and as the cases of individuals have not been examined, it is a fit case where the competent authority of the Government should be directed to examine the case of each individual petitioner on its own merits and after evaluating the same in the light of the requirements of the policies and circulars of the State Government, as contained in Annexure R/3 dated 3.3.2010, or any other circular in this regard issued earlier or subsequently, decide the claim of each of the individual in accordance to law by a speaking order within a period of six months from the date of receipt of certified copy of this order. 8- Each of the petitioners shall submit a detailed claim indicating the particulars of the land, the period when it was given and other details necessary for deciding their claim. The competent authority shall examine the claim in accordance to the requirement of the circulars as indicated hereinabove and take a decision within a period of six months, and communicate the decision to the petitioners. 9- With the aforesaid, the petition stands disposed of.
( RAJENDRA MENON ) JUDGE Aks/-