Full Judgment Text
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PETITIONER:
STATE OF TAMIL NADU ETC.
Vs.
RESPONDENT:
RAMALINGA SAMIGAL MADAM ETC.
DATE OF JUDGMENT01/05/1985
BENCH:
TULZAPURKAR, V.D.
BENCH:
TULZAPURKAR, V.D.
KHALID, V. (J)
CITATION:
1986 AIR 794 1985 SCR Supl. (1) 63
1985 SCC (4) 10 1985 SCALE (1)1138
CITATOR INFO :
R 1987 SC2205 (13)
R 1991 SC 884 (22)
ACT:
Jurisdiction of the civil court when and under what
circumstances barred-Civil Court’s jurisdiction to determine
the nature of the land in respect where of a Ryot has sought
a Ryotwari Patta under section 11 of the Tamil Nadu Estates
(Abolition and Conversion into Ryotwari) Act, 1948 is ousted
or barred under section 64-C of that Act, read with section
3(16)(a), (b) and (c) of the Tamil Nadu Estate Lands Act.
HEADNOTE:
Under the Tamil Nadu Estates’ (Abolition and Conversion
into Ryotwari) Act, 1948, estates of several Zamindars
including the Sivaganga Estates and Ramnad Zamindari estates
were abolished and vested with the Government. In Civil
Appeal No. 474, of 1971, the respondent religious Math, in
respect of the land admeasuring 3.55 acres being a portion
of survey No. 114 obtained from the erstwhile Zamindar of
Sivaganga under an (Order of Assignment (Ex. A-1) dated
29.1.1938 Kudi right (i.e. Right to cultivate), subject to
the payment of a nominal nuzzur of Re. 1 per acre and an
annual rent of Re. 1 per acre beside cesses and a Teervapat
Cowle Patta issued in favour of its trustee Sutha Chaitnya
Swamigal. After the abolition of the Zamindari estates, the
religious Math applied on 25.11.53 for Ryotwari Patta in
respect of the said land to the Assistant Settlement
Officer, who, without reference to the respondent passed an
order (Ex. B-4) on 25.6.54 that Survey No. 114 was not a
ryoti land on the notified date but had been registered as
Proromboke (village communal land) and, therefore, no one
was entitled to Ryotwari Patta in respect of it. Aggrieved
by the order, the respondent filed a Civil Suit O.S. No. 184
of 1959 in the Court of District Munsiff at Manamadurai for
declaration of its title on the basis of its long and
uninterrupted possession prior to 1938 as also under Ex. A-1
issued to it by the Zamindar and right to continue in
possession and enjoyment of the suit land, subject to
payment of Ryotwari or other cess to be imposed by
Government without any interference from the Government. The
appellant State resisted the suit on merits by contending
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that the suit land was communal land and that the assignment
or grant by the Zamindar in favour of plaintiff-Madam was
invalid as well as by raising a technical plea that the
decision of the Additional Settlement Officer that the suit
land was poromboke and not ryoti land was final and the
Civil Court’s jurisdiction to decide that question was
barred under section 64-C of the Act.
The Trial Court as well as the Sub Judge in appeal
accepted the respondent’s case on merits by holding that the
suit land was a ryoti land and that the assignment of Kudi
right therein by the Zamindar in respondent’s
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favour was valid and negativing the technical plea of want
of jurisdiction decreed the suit by granting the necessary
declaration and injunction protecting respondent’s
possession and enjoyment of the suit land. In second appeal
preferred by the State of Tamil Nadu to the High Court the
plea of lack of jurisdiction in the light of section 64-C of
the Act was referred to a Division Bench who negatived the
contention and dismissed the appeal. The Division Bench took
the view that there was no provision under section 11 read
with proviso to cl. (d) of section 3 of the Act for the
ascertainment of the character of the land (whether it was
ryoti land or communal land) and that the decision of the
Settlement Officer whether the land is ryoti or not is an
incidental one merely for the purpose of granting the
Ryotwari Patta and Civil Court’s jurisdiction to adjudicate
upon the nature of the land when that aspect is specifically
put in issue, is not taken away under section 64-C of the
Act and that the respondent’s suit was not for obtaining a
ryotwari patta in its favour (which matter lay within the
powers and jurisdiction of the Settlement Officer) but the
suit was for injunction restraining the appellant from
disturbing respondent’s possession and enjoyment of the suit
land on the basis of its title and long and uninterrupted
possession and such relief the Civil Court could obviously
grant.
In Civil Appeal No. 1633 of 1971 after an adverse order
had been passed by the Settlement Officer to the effect that
the land in question was neither a ryoti land in Ramnad
Zamindari nor the private property of erstwhile Zamindar,
the respondent filed a suit for declaration of their title
to the suit land (based on a registered sale deed) and for
injunction restraining the appellants from interfering with
their possession. In that suit one of the issues raised
pertained to the nature or character of the suit land,
whether it was a ryoti land in the erstwhile Ramnad
Zamindari which had been taken over under the Act or a
Poromboke (communal property) and the plea was that the
Civil Court had no jurisdiction to decide this question in
view of section 64-C. The Trial Court held that the suit
property was Poromboke property and dismissed the suit but
in appeal preferred by the respondents the sub-Judge held
that it was ryoti land and respondents’ title and possession
thereto had been proved but the suit was barred under
section 64-C of the Act and on this basis he confirmed the
dismissal of the suit. The High Court in second appeal
accepted the findings of the 1st Appellate Court on merits
of the respondents’ claims and on the question of Civil
Court’s jurisdiction to adjudicate upon the real nature or
character of the suit land following its Division Bench
decision held that the Civil Court had jurisdiction to
decide that question and allowed the appeal.
Dismissing the appeals, the Court
^
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HELD: 1. Whether a Civil Court’s jurisdiction to
adjudicate upon the nature and character of the land in
question has been excluded or ousted under section 64-C of
the Tamil Nadu Estates (Abolition and Conversion into
Ryotwari) Act, 1948 will have to be decided by reference to
the principles laid down by the Supreme Court, as to when
the exclusion of the Civil Court’s jurisdiction can be
inferred and in particular two out of seven propositions
culled out in Dhulabhai v. State of Madhya Pradesh, [1968] 3
SCR 662. [737-H]
65
2.1 It is true that section 64-C of the Act gives
finality to the orders passed by the Government or other
authorities in respect of the matters to be determined by
them under the Act and sub-section (2) thereof provides that
no such orders shall be called in question in any court of
law. Even so, such a provision by itself is not, having
regard to the two propositions stated in Dhulabhai’s case
decisive on the point of ouster of the Civil Court’s
jurisdiction and several other aspects such as the scheme of
the Act, adequacy and sufficiency of remedies provided by it
etc., will have to be considered to ascertain the precise
intendment of the Legislature. In between the two sets of
provisions dealing with grant of Ryotwari Patta to a Ryot
(section II) and the grant thereof to a land-holder (Section
12-15) there is a difference of vital significance, with the
result that different considerations may arise while
deciding the issue of the ouster of Civil Court’s
jurisdiction to adjudicate upon the true nature or character
of the concerned land. Approaching the question from this
angle it will be seen in the first place that section 64-C
itself in terms provides that the finality to the orders
passed by the authorities in respect of the matters to be
determined by them under the Act is "for the purposes of
this Act" and not generally nor for any other purpose. [77
E-H]
2.2 The main object and purpose of the Act is to
abolish all the estates of the intermediaries like
Zamindars, Inamdars, Jagirdars or under-tenure holders etc.
and to convert all land-holdings in such estates into
ryotwari settlements which operation in revenue parlance
means conversion of alienated lands into non-alienated
lands, that is to say, to deprive the intermediaries of
their right to collect all the revenues in respect of such
lands and vesting the same back in the Government. The
enactment and its several provisions are thus intended to
serve the revenue purpose of the Government, by way of
securing to the Government its sovereign right to collect
all the revenues from all the lands and to facilitate the
recovery thereof by the Government and in that process, if
necessary, to deal with claims of occupants of lands, nature
of the lands, etc. only incidentally in a summary manner and
that too for identifying and registering persons in the
revenue records from whom such recovery of revenue is to be
made. The object of granting a ryotwari patta is also to
enable holder thereof to cultivate the land specified
therein directly under the Government on payment to it of
such assessment or cess that may be imposed on the land
under section 16. [78A-D]
2.3 The expression "for the purposes of this Act" has
been designedly used in the section which cannot be ignored
but must be given cogent meaning and on a plain reading of
the section which uses such expression it is clear that any
order passed by the Settlement Officer either granting or
refusing to grant a ryotwari patta to a ryot under section
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11 of the Act must be regarded as having been passed to
achieve the purposes of the Act, namely, revenue purposes,
that is to say for fastening the liability on him to pay the
assessment or other dues and to facilitate the recovery of
such revenue from him by the Government; and therefore any
decision impliedly rendered on the aspect of nature or
character of the land on that occasion will have to be
regarded as incidental to and merely for the purpose of
passing the order of granting or refusing to grant the patta
and for no other purpose. [78 E-G]
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2.3 Secondly, the principle indicated in the second
proposition enunciated in Dhulabhai’s case requires that the
statute: when it creates a special right or liability and
provides for its determination, should also lay down that
all questions about the said right or liability shall be
determined by the Tribunal or authority constituted by it,
suggesting thereby that if there is no such provision it
will be difficult to infer ouster of the Civil Court’s
jurisdiction to adjudicate all other questions pertaining to
such right or liability. Since from the notified date all
the estate vests in the Government free from encumbrances
all the lands lying in such estate including private land of
land-holder and ryoti land cultivated by a ryot would vest
in the Government and the Act could be said to be creating a
new right in favour of a land-holder (re: his private lands)
and a ryot (re: ryoti land) by granting a ryotwari patta to
them under sections 12 to 15 and section 11 respectively,
and the Act provides for determination of such right by the
Settlement Officer. [78 H; 79 A-B]
2.5 However, it cannot be said that the Act also
provides for determination of all questions about such right
by the Settlement Officer. Unlike in the case of an
application for a ryotwari patta by a land-holder under
section 12, 13 or 14 where an inquiry into the nature or
character of the land and the history thereof is expressly
directed to be undertaken by virtue of section 15 in the
case of an application for a ryotwari patta by a ryot under
section 11 there is no express provision for any inquiry
into the nature or character of the land before granting or
refusing to grant such patta to the applicant. It is true
that some inquiry is contemplated if section 11 is read with
proviso to cl. (d) of section 3 but even then there is no
provision directing inquiry for the ascertainment of the
nature of the land, namely, whether it is a ryoti land or
communal land but it is obvious that impliedly a decision on
this aspect of the matter must be arrived at by the
Settlement Officer before he passes his order on either
granting or refusing to grant such patta. Obviously such
decision rendered impliedly on this aspect of the matter
will be an incidental one and arrived at in the summary
manner only for the purpose of granting or refusing to grant
the patta. A summary decision of this type in an inquiry
conducted for revenue purposes cannot be regarded as final
or conclusive so as to constitute a bar to a Civil Court’s
jurisdiction adjudicating upon the same issue arising in a
suit for injunction filed by a ryot on the basis of title
and or long an uninterrupted possession. Since a fullfedged
inquiry on the nature or character of land is provided for
under section 15 in the case of an application by a land-
holder the character of the Settlement Officer’s decision on
such issue may be different. [79 C-G]
2.6 Thirdly, having regard to the principle stated by
the Supreme Court while enunciating the first proposition in
Dhulabhai’s case it is clear that even where the statute has
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given finality to the orders of the special tribunal the
civil Court’s jurisdiction can be regarded as having been
excluded if there is adequate remedy to do what the Civil
Court would normally do in a suit. In other words, even
where finality is accorded to the orders passed by the
special tribunal one will have to see whether such special
tribunal has powers to grant reliefs which Civil Court would
normally grant in a suit and if the answer is in the
negative it would be difficult to imply or infer exclusion
of Civil Court’s jurisdiction. Since under the Tamil Nadu
Estates (Abolition and Conversion into Ryotwari) Act, 1948,
the Settlement Officer has no power,
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beyond the power to grant or refuse to grant the patta under
section 11 read with section 3(d) of the Act on the
materials placed before him, to do what Civil Court would
normally do in a suit (like granting of injunction), ouster
of Civil Court’s jurisdiction cannot be implied simply
because finality has been accorded to the Settlement
Officer’s order under section 64-C of the Act.
[79 H; 80 A-B; E]
Secretary of State v, Mask and Company, [1967] IA 222;
and Dhulabhai v. State of Madhya Pradesh, [1968] 3 SCR 662
relied on.
M. Chayana v. K. Narayana, [1979] 3 SCR 201; and O.
Chenchulakshmamma v. D. Subramanya, [1980]1 SCR 1006
discussed and distinguished.
JUDGMENT:
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 474 of
1971.
From the Judgment and Order dated 7.6. 1968 of the
Madras High Court in Second Appeal No. 1149 of 1962.
WITH
Civil Appeal No. 1633 of 1971.
From the judgment and decree dated 17.6.69 of the
Madras High Court in Second Appeal No. 1773 of 1964.
T.S. Krishnamurthy and A.V. Rangam for the appellant.
B. Parthasarthy for the Respondent in C.A. No. 4747/1.
Gopal Snbramanium and Mrs. S. Balakrishnan for the
Respondent in C.A. No. 1633 of 1971.
The Judgment of the Court was delivered by
TULZAPURKAR, J. These appeals raise a common question
of law for our determination, namely, whether a Civil
Court’s jurisdiction to determine the nature of the land in
respect whereof a Ryot has sought a Ryotwari Patta under s.
11 of the Tamil Nadu Estates (Abolition and Conversion into
Ryotwari) Act 1948 (for short the Act) is ousted or barred
under s. 64-C of that Act ?
The ma I facts giving rise to the question in both the
appeals are almost similar and therefore, it will suffice if
facts obtaining in Civil Appeal No. 474 of 1971 are alluded
to in details. In this case one Ramalinga Samigal Madam, a
religious Math through its trustee Sutha Chaitnya Swamigal
filed a suit (O.S.
68
No. 184 of 1959) in the Court of District Munsiff at
Manamadurai for declaration of its title to the suit land
admeasuring 3.55 acres being a portion of Survey No. 114 and
for an injunction restraining the State of Tamil Nadu
(Defendant-Appellant) from interfering with its possession
and enjoyment of the same. The Plaintiff-Madam claimed title
to the suit land on the basis of its long and uninterrupted
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possession since prior to 1938 as also under an Order of
Assignment (Ex. A-1) dated 29.1.1938 issued in its favour by
the Zamindar of the erstwhile Sivaganga Estate whereby the
Kudi right (i.e. right to cultivate) in that land was
granted to it subject to the payment of a nominal nuzzur of
Re. 1 per acre and an annual rent of Re. 1 per acre beside
cesses and a Teervapat Cowle Patta was directed to be issued
in favour of its trustee Sutha Chaithya Swamigal. It appears
that the plaintiff-Madam applied on 25.11.1953 for a
Ryotwari Patta in respect of this land after the abolition
of the Sivaganga Estate under the Act and the Additional
Settlement Officer merely informed the Plaintiff-Madam that
its petition would receive consideration when s. 11 inquiry
would be taken up. But subsequently, without reference to
the Plaintiff-Madam the Additional Settlement Officer passed
an order (Ex. B-4) on 25.6.1954 that Survey No. 114 was not
a ryoti land on the notified date but had been registered as
a Poromboke (village communal land and, therefore, no one
was entitled to Ryotwari Patta in respect of it. Aggrieved
by the order the Plaintiff-Madam filed the suit for a
declaration of its title and right to continue in possession
and enjoyment of the suit land, subject to payment of
Ryotwari or other case to be imposed by Government without
any interference from the Government. The State of Tamil
Nadu resisted the suit on merits by contending that the suit
land was communal land and that the assignment or grant by
the Zamindar in favour of plaintiff-Madam was invalid a well
as by raising a technical plea that the decision of the
Additional Settlements Officer that the suit land was
Pmorboke and not ryoti land was final and the Civil Court’s
jurisdiction to decide that question was barred under s.64-C
of the Act. The Trial Court as well as the Sub Judge in
appeal accepted the plaintiff’s case on merits by holding
that the suit land was a ryoti land and that the assignment
of Kudi right therein by the Zamindar in plaintiff’s favour
was valid; the technical plea of jurisdiction was negatived
and the suit was decreed by granting the necessary
declaration and injunction protecting plaintiff’s possession
and enjoyment of the suit land. In second appeal preferred
by the State of Tamil Nadu to the High Court the lower
Courts’ decision on the merits of the plaintiff’s claim was
not challenged but
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the technical plea of the lack of jurisdiction on the part
of the Civil Court in the light of s. 64-C of the Act was
pressed. In view of the importance of the question the
learned Single Judge referred the case to the Division Bench
who negatived the contention and dismissed the appeal. The
Division Bench took the view that there was no provision
under s. 11 read with proviso cl. (d) of s. 3 of the Act for
the ascertainment of the character of the land (whether it
was ryoti land or communal land) and that the decision of
Settlement Officer whether the land is ryoti or not is an
incidental one merely for the purpose of granting the
Ryotwari Patta and Civil Court’s jurisdiction to adjudicate
upon the nature of the land when that aspect is specifically
put in issue, is not taken away under s. 64-C of the Act;
and what is more the Division Bench further held that the
plaintiff’s suit was not for obtaining a ryotwari patta in
its favour (which matter lay within the powers and
jurisdiction of the Settlement Officer) but the suit was for
injunction restraining the defendant from disturbing
plaintiffs’ possession and enjoyment of the suit land on the
basis of its title and long and uninterrupted possession and
such relief the Civil Court could obviously grant.
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In the other matter (Civil Appeal No. 1633 of 1971)
also, after an adverse order had been passed by the
Settlement Officer to the effect that the land in question
was neither a ryoti land en Ramnad Zamindari nor the private
property of erstwhile Zamindar, the plaintiffs filed a suit
for declaration of their title to the suit land (based on a
registered sale deed) and for injunction restraining the
defendants from interfering with their possession. In that
suit one of the issues raised pertained to the nature or
character of the suit land, whether it was a ryoti land in
the erstwhile Ramnad Zimindari which had been taken over
under the Act or a Poromboke (communal property) and the
plea was that the Civil Court had no jurisdiction to decide
this question in view of s. 64-C. The Trial Court held that
the suit property was Poromboke property and dismissed the
suit but in appeal preferred by the plaintiffs the Sub-Judge
held that it was ryoti land and plaintiffs’ title and
possession thereto had been proved but the suit was barred
under s. 64-C of the Act and on this basis he confirmed the
dismissal of the suit. The High Court in second appeal
accepted the findings of the 1st Appellate Court on merits
of the plaintiffs claim and on the question of Civil Court’s
jurisdiction to adjudicate upon the real nature or character
of the suit land it followed the Division Bench decision in
the earlier matter and held that the Civil Court had
jurisdiction to decide that question and allowed the appeal.
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In the instant appeals before us the State of Tamil
Nadu has challenged the aforesaid view of the High Court.
Counsel for the appellants in both the appeals has
relied upon s. 64-C of the Act and s. 11 of the Act read
with the definition of the ’ryoti land’ given in s. 3
(16)(a)(b) and (c) of the Tamil Nadu Estate Lands Act, 1908
for the purpose of contending that an order passed by the
Settlement Officer in an enquiry under s. 11 of the Act to
the effect that the land in question is not ryoti land but
Poromboke property (communal land) and therefore no ryotwari
patta could be issued in respect thereof to the applicant
has been given finality under s. 64-C of the Act and the
same cannot be questioned in any court of law and therefore
the Civil Court’s jurisdiction to adjudicate upon the nature
or character of the land must be regarded as having been
ousted or excluded by the Legislature. In order to
appreciate this contention it will be necessary to set out
the relevant provisions on which the reliance has been
placed by the Counsel for appellants. Section 64-C of the
Act runs thus:
"64-C. Finality of orders passed under this Act.-
(1) Any order passed by the Government or other
authority under this Act in respect of matters to be
determined for the purpose of this Act shall, subject
only to any appeal or revision provided by or under
this Act, be final.
(2) No such order shall be liable to be questioned
in any Court of law."
Section 11 so far as is material runs thus:
"11. Lands in which ryot is entitled to ryotwari
patta.-Every ryoti 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 his 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
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patta under any other provision of this Act; and
(b) ... ... ... ..."
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It is thus clear that before a ryotwari patta can be had
under s. 11 (a) two conditions must be satisfied (a) the
applicant must be a "ryot" in an estate and (b) the land in
respect of which the patta is sought must be "ryoti land".
The expression ’estate’ has been defined in s. 2(3) of the
Act to mean-a ’Zamandari’ or an under-tenure or an inam
estate. But the expressions ’ryot’ and ’ryoti land’ have not
been defined in the Act but their definitions given in s. 3
of the Tamil Nadu Estate Lands Act, 1908 have been adopted
for the purpose of the Act. Section 3(15) of the T.N. Estate
Lands Act, 1908 defines ’ryot’ thus:
’Ryot’ means 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.
Section 3 (16) defines ’Ryoti land’ thus:
’Ryoti land’ means cultivable lan in an estate
other than private land but does not include-
(a) beds and bunds of tanks and of supply,
drainage surplus or irrigation channels;
(b) threshing-floor, cattle-stands, village-sites,
and other lands situated in any estate which are set
apart for the common use of the villagers;
(c) lands granted on service tenure either free of
rent or on favourable rates of rent if granted before
the passing of this Act or free of rent if granted
after that date, so long as the service tenure
subsists.
The definition of ryoti land given above clearly shows that
it means cultivable land in an estate other than private
land but it also excludes Porombokes or village communal
lands under cl. (b). It is thus clear that any cultivable
land in an estate will not be ’ryoti land’ if it falls under
cl. (b).
Relying upon the aforesaid provisions Counsel for the
appellants urged before us that every refusal of a ryotwari
patta by a Settlement Officer in an inquiry under s. 11
involves a decision on his part that either the applicant is
not a ryot or the land is not ryoti land; in the instant
cases it was the latter and such decision on the nature or
character of the land has been given a finality
72
under s.64-C which cannot be questioned in a Court of law
and therefore the Civil Court’s jurisdiction to adjudicate
upon the nature or character of the suit lands must be held
to have been excluded or ousted. Counsel therefore urged
that the High Court’s view deserves to be quashed.
On the other hand Counsel for the respondents contended
that it is well settled that exclusion of Civil Court’s
jurisdiction is not to be readily inferred and has to be
provided for in express terms or by necessary implication.
Counsel urged that there is no express exclusion and if
regard is had to the scheme of the Act, particularly the
provisions dealing with the grant of ryotwari patta to a
Zamindar or landholder under ss. 12-15 in contrast with the
grant thereof to a ryot under s. 11 it will appear clear
that qua the former there may be such exclusion of Civil
Court’s jurisdiction but qua the latter none is intended.
Counsel also urged us to accept the view taken by the High
Court on the point.
The principles bearing on the question as to when
exclusion of the Civil Court’s jurisdiction can be inferred
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have been indicated in several judicial pronouncements but
we need refer to only two decisions. In Secretary of State
v. Mask and Company,(1) the Privy Council at page 236 of the
Report has observed thus:
"It is settled law that the exclusion of the
jurisdiction of the Civil Courts is not to be readily
inferred but that such exclusion must either be
explicitly expressed or clearly implied. It is also
well settled that even if jurisdiction is so excluded,
the Civil Courts have jurisdiction to examine into
cases where the provisions of the Act have not been
complied with or the statutory tribunal has not acted
in conformity with the fundamental principles of
judicial procedure."
In Dhulabhai v. State of Madhya Pradesh(2) Hidayatullah, C.
J., speaking for the Court, on analysis of the various
decisions cited before the Court expressing diverse views,
culled out as many as 7 propositions; out of them the first
two which are material for our purposes are these:
73
"(1) Where the statute gives a finality to the
orders of the special tribunal the civil courts’
jurisdiction must be held to be excluded if there is
adequate remedy to do what the civil courts would
normally do in a suit. Such provision, however, does
not exclude those cases where the provisions of the
particular Act have not been complied with or the
statutory tribunal has not acted in conformity with the
fundamental principles of judicial procedure.
(2) Where there is an express bar of the
jurisdiction of the court, an examination of the scheme
of the particular Act to find the adequacy or the
sufficiency of the remedies provided may be relevant
but is not decisive to sustain the jurisdiction of the
civil court.
Where there is no express exclusion the
examination of the remedies and the scheme of the
particular Act to find out the intendment becomes
necessary and the result of the inquiry may be
decisive. In the latter case it is necessary to see if
the statute creates a special right or a liability and
provides for the determination of the right or
liability and further lays down that all questions
about the said right and liability shall be determined
by the tribunals so constituted, and whether remedies
normally associated with actions in civil courts are
prescribed by the said statute or not."
It is obvious that the question raised before us
whether the civil court’s jurisdiction to adjudicate upon
the nature or character of the land in question has been
excluded or ousted will have to be decided by reference to
these principles. It was fairly conceded by Counsel for the
appellants that there is nothing in the Act which expressly
bars the civil court’s jurisdiction but such exclusion has
to inferred by be clear implication in view of s.64-C which
accords finality to any order that may be passed by the
Government or other authority under the Act in respect of
matters to be determined for the purposes of the Act,
subject only to any appeal or revision provided by or under
the Act and also because the section goes on to provide that
no such order shall be liable to be questioned in any court
of law. Therefore, an examination of the scheme of the Act
and the relevant provisions thereof including s. 64-C
becomes necessary
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before such exclusion of civil court’s jurisdiction by
necessary implication can be inferred.
The Act, as its Preamble indicates was put on the
statute book with a view "to provide for the repeal of the
Permanent Settlement, the acquisition of the rights of the
land-holders in permanently settled and certain other
estates in the State of Tamil Nadu and the introduction of
the ryotwari settlement in such estates"; in other words the
avowed object or purpose of the Act was to repeal the
permanent settlement and acquire the rights of the land-
holders i.e. all intermediaries like Zamindars, Jagirdars,
under-tenure holders etc. on payment of compensation and
convert the land holdings in such estates into Ryotwari
settlements. Section 3, which seeks to abolish all the
estates under the Permanent Settlement, provides that with
effect on and from the notified date (which in relation to
an estate means the date on which the provision of the Act
shall come into force in that estate) the entire estate
(including all communal lands, porombokes, other non-ryoti
lands, waste lands, pasture lands, lanka lands, forest mines
and minerals, quarries, rivers and streams, tanks, ooranies
(including private tanks and ooranies) and irrigation works,
fisheries and ferries shall stand transferred to the
Government and vest in them free from all encumbrances and
the T.N. Revenue Recovery Act, 1864 and the T.N. Irrigation
Cess Act, 1865 and all other enactments applicable to
ryotwari areas shall apply to the estate; and under s. 3(d)
Government has been given the right to take possession
forthwith of such estate. However. such vesting of the
entire estate in the Government on and from the notified
date and the Government’s right to recover possession
thereof are qualified by the proviso thereto whereunder the
possession (occupancy right) of a ryot in ryoti land and of
a land-holder of his private land in the estate is
protected. Section 3(d) together with the proviso is
material and it runs thus:
"3(d) The Government may, after removing any
obstruction that may be offered forthwith take
possession of the estate, and all accounts, registers,
pattas, muchilikas, maps, plans and other documents
relating to the estate which the Government may require
for the administration thereof:
Provided that the Government shall not dispossess
any person of any land in the estate in respect of
which
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they consider that he is prima facie entitled to a
ryotwari patta-
(i) if such person is a ryot, pending the decision of
the Settlement Officer as to whether he is
actually entitled to such patta;
(ii) if such person is land-holder, pending the
decision of the Settlement Officer and the
Tribunal on appeal, if any, to it, as to whether
he is actually entitled to such patta."
The topic of grant of ryotwari pattas to a ryot in respect
of ryoti land in an estate and to a land-holder in respect
of his private lands in such estate is dealt with by ss. 11
and 12 to 15. Section 11 which deals with the grant of a
Ryotwari Patta to a Ryot in ryoti land, in so far as is
material, has already been quoted above. Sections 12, 13 and
14 deal with the grant of a Ryotwari Patta to a land-holder
in respect of his private lands in Zamindari estate, inami
estate, and under-tenure estate respectively and s. 15 which
follows upon ss. 12, 13 and 14 and deals with the aspect of
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determination the nature of character of the lands in which
the land-holder is to be granted ryotwari patta is very
material and it runs thus:
"15 Determination of lands in which the land-
holder is entitled to ryotwari patta under foregoing
provisions.- (1) The Settlement Officer shall examine
the nature and history of all lands in respect of which
the landholder claims a ryotwari patta under section
12, 13 or 14 as the case may be, and decide in respect
of which lands the claim should be allowed.
(2)(a) Against a decision of the Settlement
Officer under sub-section (1), the Government may,
within one year from the commencement of the Tamil Nadu
Estates (Abolition and Conversion) into Ryotwari)
Amendment Act, 1954, or from the date of the decision,
which-ever is later; and any person aggrieved by such
decision may, within two months from the said date,
appeal to the Tribunal.
Provided that the Tribunal may, in its discretion,
allow further time not exceeding six months for the
filing of any such appeal:
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Provided further that the Tribunal may, in its
discretion, entertain, an appeal by the Government at
any time if it appears to the Tribunal that the
decision of the Settlement Officer was vitiated by
fraud or by the mistake of fact.
(b) The decision of the Tribunal on any such
appeal shall be final and not be liable to be
questioned in any Court of Law."
Section 16 deals with the liability to pay assessment, etc.
for lands held under Ryotwari Pattas to the Government and
it runs thus:
"16. Liability to pay assessment, etc. to
Government.-(1) Every person, whether a land-holder or
a ryot, who becomes entitled to a ryotwari patta under
this Act in respect of any land shall (for each fasli
year commencing with the falsi year in which the estate
is notified) be liable to pay to the Government such
assessment, as may be lawfully imposed on the land.
(2) If in respect of any such land, the ryot was
liable immediately before the notified date to make any
payment to the landholder otherwise than by way of
rent, whether periodically or not, the ryot shall
continue to make such payments as accrue on or after
that to the Government."
It will be seen that elaborate provisions have been
made in the enactment to carry out the main objective and
other purposes of the Act and ss. 4 to 8 deal with
constituting authorities like Tribunals and Board of Revenue
and appointing various officers such as a Director of
Settlement Officers and Managers of Estates etc. to carry
out functions and duties assigned to them under the Act. It
will be pertinent to observe that in between the provisions
dealing with grant of Ryotwari Patta to a Ryot (section 11)
and the grant thereof to a land-holder (ss. 12 to 15) there
is a difference of vital significance; whereas in the case
of an application for a Ryotwari Patta by a land-holder
under s. 12, 13 or 14, s. 15 in terms enjoins a duty upon
the Settlement Officer to examine the nature and character
of the land and history thereof and then decide whether the
claim of the land-holder should be allowed or not, in the
case of an application for a ryotwari patta by a ryot under
s. 11 there is no similar
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express provision for any inquiry into the nature or
character of the land before granting or refusing to grant
such patta to the applicant. Even if s. 11 is read with the
proviso to cl. (d) of s. 3, whereunder some inquiry is
contemplated before granting a Ryotwari Patta to a ryot
there is no provision directing an inquiry for the
ascertainment of the character of the land, namely, whether
it is ryoti land or communal land and the Settlement
Officer’s decision on this aspect will be incidental to and
impliedly rendered only for the purpose of granting or
refusing to grant the Ryotwari Patta. There is also this
further difference that the Settlement Officer’s decision on
the nature or character of the land under s. 15 is subject
to a regular appeal to the Tribunal under sub-s. (2) thereof
while the Settlement Officer’s decision to grant or refuse
to grant a Patta to a ryot under s. 11 is subject to be
revised by the Director of Settlement under s. 5(2) as also
by the Board of Revenue under s. 7(c) and the relevant Rules
in that behalf and the decision of the Director of
Settlement in revision is further revisable by the Board of
Revenue under s. 7(d) of the Act. Then comes s. 64-C which
accords finality to the orders passed by the Government or
other authorities under the Act which we have earlier quoted
in extenso.
Now turning to the question raised in these appeals for
our determination (it is true that s. 64-C of the Act gives
finality to the orders passed by the Government or other
authorities in respect of the matters to be determined by
them under the Act and sub-s. (2) thereof provides that no
such orders shall be called in question in any court of law.
Even so, such a provision by itself is not, having regard to
the two propositions quoted above from Dhulabhai’s case
(supra), decisive on the point of ouster of the Civil
Court’s jurisdiction and several other aspects like the
scheme of the Act, adequacy and sufficiency of remedies
provided by it etc., will have to be considered to ascertain
the precise intendment of the Legislature. Further, having
regard to the vital difference indicated above, in between
the two sets of provisions dealing with grant of ryotwari
pattas to landholders on the one hand and ryots on the other
different considerations may arise while deciding the issue
of the ouster of Civil Court’s jurisdiction to adjudicate
upon the true nature of character of the concerned land.
Approaching the question from this angle it will be seen in
the first place that s. 64-C itself in terms provides that
the finality to the orders passed by the authorities in
respect of the matters to be determined by them under the
Act is "for the purposes of this Act" and not generally nor
for any other purpose.
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As stated earlier the main object and purpose of the Act is
to abolish all the estates of the intermediaries like
Zamindars, Inamdars, Jagirdars or under-tenure holders etc.
and to convert all land-holdings in such estates into
ryotwari settlements which operation in revenue parlance
means conversion of alienated lands into non-alienated
lands, that is to say, to deprive the intermediaries of
their right to collect all the revenues in respect of such
lands and vesting the same back in the Government. The
enactment and its several provisions are thus intended to
serve the revenue purposes of the Government, by way of
securing to the Government its sovereign right to collect
all the revenues from all the lands and to facilitate the
recovery thereof by the Government and in that process, if
necessary, to deal with claims of occupants of lands, nature
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of the lands, etc. only incidentally in a summary manner and
that too for identifying and registering persons in the
revenue records from whom such recovery of revenue is to be
made. The object of granting a ryotwari patta is also to
enable holder thereof to cultivate the land specified
therein directly under the Government on payment to it of
such assessment or cess that may be lawfully imposed on the
land. Section 16 is very clear in this behalf which imposes
the liability to pay such ryotwari or other assessment
imposed upon the land to the Government by the patta-holder.
The expression "for the purposes of this Act" has been
designedly used in the section which cannot be ignored but
must be given cogent meaning and on a plain reading of the
section which uses such expression it is clear that any
order passed by the Settlement Officer either granting or
refusing to grant a ryotwari patta to a ryot under s. 11 of
the Act must be regarded as having been passed to achieve
the purposes of the Act, namely, revenue purposes, that is
to say for fastening the liability on him to pay the
assessment or other dues and to facilitate the recovery of
such revenue from him by the Government; and therefore any
decision impliedly rendered on the aspect of nature or
character of the land on that occasion will have to be
regarded as incidental to and merely for the purpose of
passing the order of granting or refusing to grant the patta
and for no other purpose.
Secondly, the principle indicated in the second
proposition enunciated in Dhulabhai’s case (supra) requires
that the statute, when it creates a special right or
liability and provides for its determination, should also
lay down that all questions about the said right or
liability shall be determined by the Tribunal or authority
constituted by it, suggesting thereby that if there is no
such provision
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it will be difficult to infer ouster of the Civil Court’s
jurisdiction to adjudicate all other questions pertaining to
such right or liability. Since from the notified date all
the estate vests in the Government free from encumbrances)
it must be held that (all the lands lying in such estate
including private land of land-holder and ryoti land
cultivated by a ryot would vest in the Government and the
Act could be said to be creating a new right in favour of a
land-holder (re: his private lands) and a ryot (re: ryoti
land) by granting a ryotwari patta to them under ss. 12 to
15 and s. 11 respectively, and the Act provides for
determination of such right by the Settlement Officer.
Question is whether the Act also provides for determination
of all questions about such right by the Settlement Officer
? On this aspect, as has been indicated earlier (unlike in
the case of an application for a ryotwari patta by a land-
holder under s. 12, 13 or 14 where an inquiry into the
nature or character of the land and the history thereof is
expressly directed to be undertaken by virtue of s. 15 in
the case of an application for a ryotwari patta by a ryot
under s. 11 there is no express provision for any inquiry
into the nature or character of the land before granting or
refusing to grant such patta to the applicant. It is true
that some inquiry is contemplated if s. 11 is read with
proviso to cl. (d) of s. 3 but even then there is no
provision directing inquiry for the ascertainment of the
nature of the land, namely, whether it is a ryoti land or
communal land but it is obvious that impliedly a decision on
this aspect of the matter must be arrived at the Settlement
Officer before he passes his order on either granting or
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refusing to grant such patta. Obviously such decision
rendered impliedly on this aspect of the matter will be an
incidental one and arrived at in the summary manner only for
the purpose of granting or refusing to grant the patta. A
summary decision of this type in an inquiry conducted for
revenue purposes cannot be regarded as final or conclusive
so as to constitute a bar to a Civil Court’s jurisdiction
adjudicating upon the same issue arising in a suit for
injunction filed by a ryot on the basis of title and/or long
and uninterrupted possession. Since a fullfedged inquiry on
the nature or character of land is provided for under s. 15
in the case of an application by a land-holder the character
of the Settlement Officer’s decision on such issue may be
different but that question is not before us.
Thirdly, having regard to the principle stated by this
Court while enunciating the first proposition in Dhulabhai’s
case (supra) it is clear that even where the statute has
given finality to the orders
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of the special tribunal the civil court’s jurisdiction can
be regarded as having been excluded if there is adequate
remedy to do what the civil court would normally do in a
suit. In other words, even where finality is accorded to the
orders passed by the special tribunal one will have to see
whether such special tribunal has powers to grant reliefs
which Civil Court would normally grant in a suit and if the
answer is in the negative it would be difficult to imply or
infer exclusion of Civil Court’s jurisdiction. Now take the
case of an applicant who has applied for a ryotwari patta
under s. 11 staking his claim thereto on the basis of his
long and uninterrupted possession of the ryoti land but the
Settlement Officer on materials before him is not satisfied
that the land in question is ryoti land; in that case he
will refuse the patta to the applicant. But can he, even
after the refusal of the patta, protect the applicant’s long
and uninterrupted possession against the Government’s
interference ? Obviously, he cannot, for it lies within his
power and jurisdiction merely to grant or refuse to grant
the patta on the basis of materials placed before him. But
such a person even after the refusal of the ryotwari patta
would be entitled to protect his possessory title and long
enjoyment of the land and seek an injunction preventing
Government’s interference otherwise than in due course of
law and surely before granting such relief the Civil Court
may have to adjudicate upon the real nature of character of
the land if the same is put in issue. In other words since
the Settlement Officer has no power to do what Civil Court
would normally do in a suit it is difficult to imply ouster
of Civil Court’s jurisdiction simply because finality has
been accorded to the Settlement Officer’s order under s. 64-
C of the Act.
Counsel for the appellants invited our attention to two
decisions of this Court one in M. Chayana v. K. Narayana,(1)
under the Andhra Pradesh (Andhra Area) Estates (Abolition
and Conversion into Ryotwari) Act 26 of 1948 and the other
in O. Chenchulakshmamma v. D. Subramanya(2) under the Madras
Estates (Abolition and Conversion into Ryotwari) Act 26 of
1948. It may be stated that both the enactments (the A.P.
Act as well as the Madras Act) contain substantially
identical provisions and in particular s. 56 with which the
Court was concerned in the two cases is in identical
language. Sub-sec (1) of sec. 56 provides that "whereafter
an estate is notified, a dispute arises as to (a) whether
any rent due from a ryot for any Fasli
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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". Sub-
sec. (2) provides for an appeal to the tribunal against the
decision of the Settlement Officer and the tribunal’s
decision in appeal has been rendered final and not liable to
be questioned in a Court of law. In both the cases this
Court has taken the view that a dispute between two rival
claimants as to who is the lawful ryot entitled to the patta
of the holding in question had been exclusively left to the
determination of the Settlement Officer under that provision
and since finality has been accorded to such determination
which is not liable to be called in question in any Court of
law the Civil Court’s jurisdiction to adjudicate upon such
dispute has been excluded. Relying upon these decisions,
counsel for the appellant urged before us that the civil
court’s jurisdiction to adjudicate upon the issue of real
nature or character of the land should be held to have been
excluded under s. 64-C of the Act which also accords
finality to the Settlement Officer’s order refusing to grant
the ryotwari patta to a ryot under s. 11 of the Act on the
ground that the land in question is not ryoti land. It is
not possible to accept this contention for the two decisions
are clearly distinguishable. In the first place s. 56 with
which the Court was concerned in those cases does not
contain the words "for the purposes of the Act" which occur
in s. 64-C; and presumably in view of the absence of those
words in the section this Court in M. Chayana’s case
observed that there was no warrant for taking the view that
the Settlement Officer’s decision under s. 56 (1) (c) on the
question as to who was the lawful ryot of holding was only
for the purpose of indentifying the person liable to pay the
arrear of rent. Secondly under s. 56 (1)(c) the Settlement
Officer is expressly required to make an inquiry into and
decide the question as to who is a lawful ryot of the
holding between two rival claimants whereas as stated
earlier there is no express provision directing an inquiry
into the question of the real nature or character of the
land while considering a ryot’s application for a patta
under s. 11 read with the proviso to s. 3(d). In other
words, the two provisions are dissimilar. Moreover, it may
be pointed out that so far as the Madras Act is concerned by
Madras Act 34 of 1958 s. 56 itself has been repealed with
effect from 27th December 1958 and s. 9(2) of the repealing
Act (No. 34 of 1958) has gone on to provide that all
proceeding pending before the Settlement Officer or Tribunal
under that section shall abate. As a result of such repeal
the Madras High Court in two decisions, Krishna Swami
Thevar’s case(1) and A.R. Sanjeevi Naicker’s(2)
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case has held that now there is no machinery available under
the Madras Act to have a determination of the dispute
between two rival claimants regarding their title as to who
would be entitled to the patta and s. 11 does not contain
machinery for deciding disputed questions of title. Whatever
be the position in regard to dispute concerning rival claims
or titles, the ratio of the two decisions of this Court on
which counsel placed reliance is inapplicable to the issue
raised in these appeals for our determination.
Having regard to the above discussion we confirm the
High Court’s view that the Civil Court’s jurisdiction to
adjudicate on the real nature of the land is not ousted
under s. 64-C by reason of the Settlement Officer’s decision
to grant or refuse to grant a patta under s. 11 read with
the proviso to s. 3(d) of the Act. The appeals are,
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therefore, dismissed but with no costs.
S.R. Appeals dismissed.
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