Full Judgment Text
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PETITIONER:
CHIGURUPATI VENKATA SUBBAYYA & ORS.
Vs.
RESPONDENT:
PALADUGA ANJAYYA & ORS.
DATE OF JUDGMENT24/01/1972
BENCH:
HEGDE, K.S.
BENCH:
HEGDE, K.S.
REDDY, P. JAGANMOHAN
PALEKAR, D.G.
CITATION:
1972 AIR 1421 1972 SCR (3) 172
1972 SCC (1) 521
ACT:
Madras Estates Land Act (1 of 1908), ss. 20A and 189, and
Item 6, Part B of Schedule-Collector’s order under s. 20A-
When affects the communal use of lands-Jurisdiction of Civil
Courts, when barred.
Madras Estates (Abolition and Conversion into Ryotwari) Act
(26 of 1948), ss. 11 and 56-Power of Settlement Officer to
grant patta with respect to communal lands-Decision of
Settlement Officer, when final.
HEADNOTE:
A suit by the respondents for a declaration that certain
lands were communal lands was decreed by the High Court in
appeal. In appeal to this Court, it was contended that :
(1) the Collector held under s. 20A of the Madras Estates
Land Act, 1908, that the lands were no longer required for
the purpose for which they were originally intended; (2) the
first appellant had been in possession of the lands after
obtaining a grant from the Zamindar; (3) after the abolition
of Estate under the Estates Abolition Act, 1948, the lands
were granted to him by the Estates Manager; (4) during the
pendency of the suit, the Assistant Settlement Officer
granted a patta to him under s. 1 1 of the Abolition Act;
(5) the decision of the Assistant Settlement Officer was
final under s. 56 of the Abolition Act(6) the Civil Court
had no jurisdiction under s. 189(1) of the Estates Land Act;
and (7) that under s. 3 of the Abolition Act, the communal
rights were abolished.
Dismissing the appeal,
HELD : (1) Under s. 20A of the Estates Land Act. before the
Collector can order diversion of the use of any communal
land, he should first declare that the land is no longer
required for any of the purposes referred to in s. 3 (16)
(a) and (b), then direct by order in writing that the land
be used for any other specified communal purpose, and if it
is not so required, then it may be converted into ryotwari
land or landholder’s ryoti land according as the
reversionary right vested in the Government or the
landholder. In the present case, the Collector, apart from
making the order that the lands were no longer ’required for
the original purpose, did not make any other order in
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writing. [178 G-H; 179 A-B]
(2) In view of ss. 20 and 20A of the Estates Land Act, the
Zamindar did not have any right to deal with the communal
lands. [176 D-E]
(3) The order of the Estates Manager is ineffective because
it proceeded on the erroneous assumption that the lands had
already been converted into ryotwari lands. [179 C-D]
(4) The lands in dispute are not lanka lands, nor were they
declared to be ryoti lands either under the Abolition Act or
the Estates Land Act. The Assistant Settlement Officer has
no power to convert communal land into ryoti land.
Therefore, he has no competence under s. 11 of the Abolition
Act to grant, the ryotwari patta. [18OD-E]
Valathar Moopananri v. Board of Revenue 1966 (I) M. L. J.
approved.
173
(5) Under s. 56 of the Abolition Act, the decision of the
Settlement Officer is made final only with respect to
matters referred to in s. 56(1) but the question whether the
lands in dispute continued to be communal lands does not
fall within its scope. [181 B-C]
(6) Under s. 189(1) of the Estates Land Act the
jurisdiction of the civil courts is taken away only in
respect of suits or applications of the nature specified in
Parts A and B of the Schedule to the Act. Item 5 of Part B
of the Schedule refers to a decision of the Collector under
s. 20A(1), but, in the present case, there is no such order
in writing. [181 F-G]
(7) Under s. 3 of the Abolition Act, the lands vest in the
Government, but the rights of the community over the lands
were not taken away. Under the Act, only the rights created
by the principal or other land holder were abrogated, but
the rights of the community over the lands were not such
rights. [182D-E]
JUDGMENT:
CIVIL APPELLATE JURISDICTION : C.A. 556 of 1967.
Appeal by Special leave from the judgment and decree dated
August 29, 1966 of the Andhra Pradesh High Court in Second
Appeal No. 644 of 1962.
R. Vasudev Pillai and P. Kesava Pillai, for the
appellants.
K. R. Chaudhuri and K. Rajendra Chowdhary, for respondents
Nos. 1 to 4.
The Judgment of the Court was delivered by
Hegde, J. This is an appeal by special leave. Defendants 2
to 7 in the suit are the appellants in this appeal. The
plaintiffs who are respondents 1 to 4 herein sued for a
declaration that Survey Nos. 12 to 18 comprising an extent
of 10 acres 54 cents in South Vallur village of Vijayawada
Taluk are communal lands, the villagers therein having
rights of irrigation and drainage. In that suit they
challenged the assignment of suit lands in favour of the 2nd
defendant (1st appellant) by the Estates Manager by his
order of December, 21, 1952. They also sought a permanent
injunction restraining the defendants from interfering with
the exercise of their rights in those lands. Further they
prayed for a mandatory injunction against defendants 2 to 7
directing them to restore "Agakodu" at their own cost to
its original condition. The plaintiffs brought the suit in a
representative capacity after obtaining the permission of
the court.
The 2nd defendant resisted the suit on various grounds. He
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pleaded that he had been in possession of Survey Nos. 12
to 15 ever since 1946, after obtaining a grant from the
Zamindar of the ,South Vallur under Patta Ex. B-8 dated
January 15, 1946. According to him after the abolition of
the Estates under the Estates Abolition Act, 1948 (in short
the Estates Abolition Act), Survey Nos. 16 to 18 were held
to be unnecessary for the original purpose
174
by the Collector. Thereafter those Survey Nos. were granted
to him by the Estates Manager under Exh.B-16. He further
pleaded that during the pendency of the suit, a Patta for
the suit lands was granted to him under S. 1 1 of the
Estates Abolition Act by the Assistant Settlement Officer
under Exh. B-30 dated December 10, 1955.
The trial court dismissed the plaintiffs’ suit upholding the
contentions of the 2nd defendant. It came to the conclusion
that the plaintiffs had failed to establish the communal
character of the lands pleaded by them and further even if
those lands were communal lands at one time, they had ceased
to be such in view of the various orders passed by the
authorities.
The first appellate court reversed the findings of the trial
court and decreed the plaintiffs’ suit as prayed for. It
came to the conclusion that the lands in question were
communal lands and the villagers had rights of irrigation
and drainage through those lands. It further came to the
conclusion that the various orders referred to by the 2nd
defendant in his written statement were either invalid or
ineffective. The High Court has affirmed the decision of
the 1st appellate court.
Mr. R. V. Pillai, the learned Counsel for the appellants
formulated three contentions before us viz. (1) that the
conclusion reached by the 1st appellate court and affirmed
by the High Court that the lands in question are communal
lands has no basis, in evidence; (2) that the Civil court
had no jurisdiction to entertain the suit and (3) in any
event the communal rights in the suit lands were
extinguished under s. 3 of the Estates Abolition Act.
We shall now proceed to examine these contentions. But
before doing so, it is necessary to point out that Mr.
Pillai attempted to reopen questions of fact which appear to
have been conceded before the High Court. We have not
permitted him to do so. From the judgment of the High
Court, it is clear that the arguments in that court
proceeded on the basis that the suit lands were once
communal lands; Survey Nos. 12 to 15 even now continue to be
communal lands but Survey Nos. 16 to 18 ceased to be as such
because of the order passed by the Collector, Krishna on
October 29, 1946 under s. 20-A(1) of the Madras Estates Land
Act as well as that passed by the Estates Officer and
Assistant Settlement Officer subsequently, to which we shall
refer presently. In the course of the judgment the learned
judge of the High Court observed :
"It is not in dispute that the lands S. Nos.
12 to 18 and measuring 10 acres and 54 cents,
situate in South Vallur village in Vijayawada
taluk are poramboke lands.
17 5
That they were used for the purpose of
irrigation and drainage is also not in
dispute. It is common ground that under Ex.
A-1, the Collector, Krishna passed an order
under Section 20-A (I) (a) of the Madras
Estates Land Act as amended by Madras Act VIII
of 1934 to the effect that lands, S. Nos. 16,
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17 and 18 were no longer required for the
purpose for which they were originally
intended. Under that order, the Collector
asked the Zamindar to say whether he had got
any reversionary rights in the, lands. What
happened subsequently is not clear from the
record. It is however common ground that S.
Nos. 12 to 15 (both inclusive) continued to be
communal lands and no order under section 20-A
(2) was at any time passed by Collector
converting these communal lands into, ryotwari
lands or assigned them to anyone till the
estate was abolished. It will thus be clear
that there was merely a declaration that S.
Nos. 16, 17 and 18 were no longer required for
the purpose for which they were originally
intended. No further order converting those
lands to ryotwari lands was passed and that S.
Nos. 12 to 15 continued to be communal lands
till the estate was abolished."
In view of the stand taken by the appellants before the High
Court, it is not permissible for them to contend that Survey
Nos. 12 to 18 were at no time communal lands nor is it open
to them to contend that Survey Nos. 12 to 15 do not still
continue to be communal lands. The controversy as regards
the nature, of the lands, therefore, must be confined to
Survey Nos. 16, 17 and 18. In this view, the first
contention of Mr. Pillai fails so far as Survey Nos. 12 to
15 are concerned.
So far as Survey Nos. 16 to 18 are concerned, it was said
that these lands had ceased to be communal lands as a result
of the various orders passed by the authorities. Let us
examine whether this contention is correct ? Before doing so
it is necessary to refer to some of the provision,-, in the
Estates Land Act as well as the Estates Abolition Act. No
material was placed before the court to show that the South
Vallur Zamindari Estate included Survey Nos. 12 to 18.
Section 3 of the Estates Land Act defines an "Estate" as
meaning :
(a) "any permanently-settled estate or
temporarily settled zamindari;
(b) any portion of such permanently-settled
estate or temporarily-settled zamindari which
is separately registered in the office of the
Collector;
1 7 6
(c) any unsettled palaiyam or jagir;
(d) any inam village of which the grant has
been made, confirmed or recognized by the
Government notwithstanding that subsequent to
the grant, the village has been, partitioned
among the grantees or the successors in title
of the grantee or grantees.
Explanation (1) Where a grant of an inam is
expressed to be of a named village, the area
which forms the subject-matter of the grant
shall be deemed to be an estate
notwithstanding that it did not include
certain lands in the village of that inam
which have already been granted on service or
other tenure or beep reserved for communal
purposes."
This definition does not help the appellants. The
appellants have failed to establish that the Zamindar could
have conveyed ally right in the suit lands to the
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appellants. In view of S. 20 and 20-A of the Estates Land
Act, to which we shall refer a little later, no Zamindar
appears to have had any right to deal with communal lands.
Hence the alleged grant by the Zamindar, does not appear to
confer on the first appellant any title.
This takes us to the question whether the order made by the
Collector on October 18, 1946 (Exh. A-1) can be considered
as having conferred any title on the Zamindar in respect of
Survey Nos. 16, 17 and 18. That order reads :
"Re. A3-13 M.P. 46 Exhibit A. 1
Proceedings of the Collector, Krishna at Chilakatapudi.
Sub(:E.L. Act-Bezwada Taluk, South Vallur, S.
Nos. 17, 18, 16 Enquiry under Section 20-A.
Order under Section 20-A (I) (a) passed.
Read:This office D. Dis. 5876-45 D/29-3-45 and
R.D.0’s Dis. 9609,/46 dated 18-10-46.
ORDER
Under Section 20A(1) (a) of the Madras E.L.
Act as amended by Madras Act VIII of 1934, the
lands mentioned in the schedule below are
declared to be no longer required for the
purpose for which they were originally
intended.
177
SCHEDULE
Taluk Village S. No. Extent Original classifica-
tion.
Bezwada South Vellur 16 0-85 Agakodu P.W.D.
17 1-72 Drainage channel
18 1-19 Poramboke
Sd/-
29/10 Collector
(2) The Zamindar is requested to state
whether he has any oral or documentary
evidence to prove that the reversionary right
in the lands vest in him and to adduce it if
any, before the Collector within sixty days
from the date of this order.
Sd/-
2-10-53,
Try. Deputy Collector,
Krishna".
For determining the effect of that order, it is necessary to
refer to some of the provisions of the Estates Land Act.
Section 3 (2) of that Act defines "ryot" as meaning:
"a person who holds for the purpose of
agriculture ryoti land in an estate on
condition of paying to the landholder the rent
which is legally due upon it"
"Ryoti land" is defined in s. 3 (16) which
says
" "Ryoti land" means cultivable land in an
estate other than private land but does not
include-
(a)
(b) throshing-floor, cattle-stands, village
sites, and other lands situated in any estate
which are set apart for the common use of the
villagers.
(c)
Section 20-A of the Estates Land Act says
"(1) Subject to such rules as the State
Government may prescribe in this behalf, the
District Collector may on the application of
the landholder, a ryot or any other person
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interested-
(a) declare that any land or any portion of
any land which is set apart for any of the
purposes referred to in sub-clauses (a) and
(b) of clause 16 of
17 8
section 3 is no longer required for its
original purpose; and
(b) by order in writing direct-
(i) that any such land or portion in respect
of which such declaration is made be used for
any other specified communal purpose; or
(ii) if such land or portion is not required
for any communal purpose, that it be converted
into ryotwari land or landholder’s ryoti land
according as the reversionary rights in such
land vest under the terms, express or implied
of the sanad, title-deed or other grant (in
the Government) or in the landholder
Provided that before making any such
declaration and order, the District Collector
shall have due regard to any other customary
rights of the landholder or the ryots in the
user of such land or portion and shall satisfy
himself that the exercise of such rights would
otherwise be provided for adequately if the
declaration and order are put into effect :
Provided further that in the case of any land
of the description referred to in sub-clause
(a) of clause (16) of section 3 the
reversionary rights in which vest in the
landholder under the terms, express or
implied, of the sanad, title-deed or other
grant, any order under subclause (i) of clause
(b) shall be made only with the consent of the
landholder.
(2) Without the written order of the
District Collector under clause (b) of sub-
section (1), no land which is set apart for
any of the purposes referred to in subclauses
(a) and (b) of clause (16) of section 3 shall
be assigned or used for any other purpose.
Nothing contained in this sub-section shall
affect or take away or be deemed to affect or
take way the customary rights of the
landholder or the ryots in the user of any
such land."
Before the Collector can order the diversion of the use of
any communal land, he should first declare that the land or
any portion of that land is no more required for any of the
purposes referred to in sub-clauses (a) and (b) of clause (
1 6) of s. 3 and he should further make an order in writing
directing that the same be used for any other specified
communal purpose or if the same is not required for any
communal purpose, that it be converted into ryotwari land or
landholder’s ryoti land. It is clear from sub-s.
179
(2)of s. 20-A that without a written order of the District
Collector under cl. (b) of sub-s. (1), go land which was set
apart for any of the purposes referred to in sub-cls. (a)
and (b) of cl. (16) of s. 3 can be assigned or used for any
other purpose. The order of the Collector on which the
first appellant has relied is an incomplete order. Apart
from making a declaration that Survey Nos. 16 to 18 are no
more required for purposes for which they were originally
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intended, the Collector did not appear to have made any
order under cl. (b) of s. 20-A. Hence despite the order of
the Collector, Survey Nos. 16 to 18 continue to be communal
lands.
Reliance was next placed by the appellants on the order of
the Estates Manager dated December 21, 1952 (Ex. B-2) for
claiming title to the suit properties. In this order the
Estates Manager preceded on the basis that the Collector’s
order to which we have already made reference had already
converted Survey Nos. 16 to 18 into ryotwari lands. This is
an erroneous assumption. That assumption cannot confer any
right on the 1st appellant. The Estates Manager is not
shown to have had any power under any law to convert the
communal lands into ryoti lands. Hence his order cannot be
considered as having validly converted the suit lands into
ryoti lands.
Lastly appellants sought support from the order of the
Assistant Settlement Officer made on December 10, 1955 (Ex.
B-30). This order was made during the pendency of the suit
and without notice to the plaintiffs-respondents. it is
purported to have been made under s. 11 (a) of the Estates
Abolition Act. Under that order the Assistant Settlement
Officer granted to the 1st ’appellant ryotwari patta in
respect of Survey Nos. 16 to 18. Section 11 of the Estates
Abolition Act, does not authorise the Assistant Settlement
Officer to convert the communal land into a ryoti land.
That section reads :
" Every ryot in an estate shall, with effect
on and from the notified date, be entitled to
a ryotwari patta in respect of
(a) all ryoti lands which, immediately
before the notified date, were properly
included or ought to have been properly
included in the holding and which are not
either lanka lands or lands in respect of
which a land-holder or some other person is
entitled to a ryotwari patta under any other
provision of this Act; and
(b) all lanka lands in his occupation
immediately before the notified date, such
lands having been
1 80
in his occupation or in that of his
predecessors in-title continuously from the
1st day of July 1939 :
Provided that no person who has been admitted
into possession of any land by a landholder on
or after the 1st day of July, 1945 shall,
except where the Government after an
examination of all the circumstances otherwise
direct, be entitled to a ryotwari patta in
respect of such land.
Explanation :-No lease of any lanka land and
no person to whom a right to collect the rent
of any land has been leased before the
notified date, including an ijardar or a
farmer of rent, shall be entitled to a
ryotwari patta in respect of such land under
this section."
The lands with which we are concerned are not lanka lands
nor were they declared to be ryoti lands either under the
Abolition Act or under the Estates Land Act. That being so,
the Assistant Settlement Officer had no competence to grant
ryotwari patta in respect of those lands-see the decision of
the Madras High Court in Valathar Mooppannar and ors. v. The
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Board of Revenue, Madras(1). That officer has purported to
grant the patta in question even without notice to the
interested parties and that during ,the pendency of the
suit.
For the reasons mentioned above, we are unable to accept the
contention of the appellants that Survey Nos. 16 to 18 have
ceased to be communal lands or that the appellants had
obtained any lawful title to them.
It was urged that the order of the Assistant Settlement
Officer whether the same was in accordance with law or not
must be deemed to be final in view of S. 56 of the Abolition
Act. This contention is again untenable. Section 56 says :
"(1) Where after an estate is notified, a
dispute arises as to (a) whether any rent due
from a ryot for any fasli year is in arrear or
(b) what amount of rent is in arrear or (c)
who the lawful ryot in respect of any holding
is, the dispute shall be decided by the
Settlement Officer.
(2) Any person deeming himself aggrieved by
any decision of the Settlement Officer under
subsection (1) may, within two months from the
date of the decision or
(1) (1966) I.M.L.J. 354.
181
such further time as the Tribunal may in its
discretion allow, appeal to the Tribunal and
its decision shall be final and not be liable
to be questioned in any Court of law."
The decision of the Settlement Officer which is made final
under this section must be a decision in respect of one of
the matters referred to in sub-s. (1) of s. 56. The
controversy with which we, are concerned in this case viz.
whether the suit lands continue to be communal lands does
not fall within the scope of that section. Hence we are
unable to accept the contention of the appellant that the
order made by the Settlement Officer has become final or
conclusive. It is a wholly invalid order. In this view, it
is not necessary to consider whether an order made under s.
11 without notice to the interested persons can be
considered as a valid order.
The contention that the civil courts have no jurisdiction to
go into the controversies arising for decision in this case
in view of s. 189(1) of the Estates Land Act is again
without merit. That section provides :
"A District Collector or Collector hearing
suits or applications of the nature specified
in Parts A and B of the Schedule and the Board
of Revenue or the District Collector
exercising appellate or revisional
jurisdiction therefrom shall hear and
determine such suits or applications or
exercise such jurisdiction as a Revenue Court.
No Civil court in the exercise of its original
jurisdiction shall take cognizance of any
dispute or matter in respect of which such
suit or application might be brought or made."
The jurisdiction of the civil courts is taken away only in
respect of suits or applications of the nature specified in
parts (A) and (B) of the Schedule to the Act. No reliance
was placed by the appellants on any of the matters mentioned
in part (A) of the Schedule. Even as regards matters
mentioned in part (B) reliance was only placed on item 5 of
that Schedule. Part 13 refers to applications to be
disposed of by a District Collector or Collector. Item 5
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refers to a decision of the Collector under s. 20-A(1). We
have already come to the conclusion that the Collector had
made no order under that section. Hence s. 189 of the
Estates Land Act is not attracted to the present case. The
dispute with which we are concerned is a civil dispute.
Therefore the courts below had jurisdiction to decide the
same under s. 9 of the Civil Procedure. Code.
The only other contention that remains to be considered is
that the communal rights in the suit lands stood abolished
under s. 3 of
182
the Estates Abolition Act. This contention does not appear
to have been taken before the High Court. Therefore we see
no justification to go into that contention. That apart,
there appears to be no basis for that contention. Section
3(a) of the Estates Abolition Act, repeals several acts
including the Madras Estates Land Act, 1908. In view of cl.
(b) of that section all Estates including the communal
lands, porambokes and other ryoti lands, waste lands,
pasture lands, lanka lands, forests, mines and minerals,
quarries, rivers and streams, tanks and irrigation works;
fisheries and ferries stood transferred to the Government
and vested in them free from all encumbrances. It further
provides that the Madras Revenue Recovery Act, 1864, the
Madras Irrigation Cess Act, 1865 and all other enactments
applicable to ryotwari areas shall apply to that estate.
Clause 3 of that section prescribes that "all rights and
interests created in or over the estate before the notified
date by the principal or any other landholder shall as
against the Government cease and determine."
It is true that the suit lands in view of s. 3 of the
Estates Abolition Act did vest in the Government. That by
itself does not mean that the rights of the community over
it were taken away. Our attention has not been invited to
any provision of law under which the rights of the community
over those lands can be said to have been taken away. What
has been abrogated is the rights and interests created in or
over the estate before the notified date by the principal or
other landholder. The rights of the community over the suit
lands were not created by the principal or any other land-
holder. Hence those rights cannot be said to have been
abrogated by cl. (c) of s. 3 of the Estates Abolition Act.
In the result this appeal fails and the same is dismissed
with costs.
V.P.S. Appeal dismissed.
183