Full Judgment Text
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PETITIONER:
STATE OF KERALA & ANOTHER
Vs.
RESPONDENT:
NILGIRI TEA ESTATES LTD.
DATE OF JUDGMENT12/10/1987
BENCH:
MUKHARJI, SABYASACHI (J)
BENCH:
MUKHARJI, SABYASACHI (J)
DUTT, M.M. (J)
CITATION:
1988 AIR 59 1988 SCR (1) 444
1988 SCC Supl. 79 JT 1987 (4) 119
1987 SCALE (2)787
ACT:
Kerala Private Forests (Vesting and Assignment) Act,
1971: Section 2(f)-Eucalyptus trees planted in tea estate
for fuel purposes for manufacture of tea-Whether area forms
part of ’private forest’ and vests in Government.
HEADNOTE:
The Forest Tribunal, Palghat, found that Eucalyptus
trees raised by the respondent in the lands in dispute were
not for raising a forest, but for supply of fuel necessary
for the manufacture of tea. It held that the question
whether Eucalyptus plantations raised in a tea estate would
be forest or not, had no bearing to the extent of the
cultivation, that the area planted with the Eucalyptus trees
in a tea estate did not form part of a vested forest or
private forest and was, therefore, excluded from the purview
of the Kerala Private Forests (Vesting and Assignment) Act,
1971 (Act 26 of 1971) and that the Eucalyptus plantations in
question were not private forest and did not vest in the
Government under the Act. Relying on an earlier Division
Bench decision that in the context in which the term
’private forest’ had been used in the Act, it applied to
lands other than those on which human skill, labour and
resources had been spent for agricultural operations, the
High Court held that the State had not succeeded in
establishing that the land in which Eucalyptus had been
planted could be said to be forest land and agreed with the
decision of the Tribunal.
On the question whether land planted with Eucalyptus in
tea estate in the Travancore area of Kerala was a ’private
forest’ or not in terms of section 2(f) of the Kerala
Private Forests (Vesting and Assignment) Act, 1971.
Dismissing the Special Leave Petition,
^
HELD: The Eucalyptus trees in the area concerned under
dispute were raised not for forest but for supply of fuel
necessary for the manufacture of tea which is the industry
carried on by the respondent Company. The High Court was,
therefore, right in the facts and
445
circumstances of the instant case, in holding that the land
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in question was outside the purview of the vesting
provisions contained in the Kerala Private Forests (Vesting
and Assignment) Act, 1971. [449B-C]
Malankara Rubber and Product Co. & ors etc. v. State of
Kerala & Ors. etc., [1973] 1 SCR 399, referred to.
JUDGMENT:
CIVIL APPELLATE JURISDICTION: Special Leave Petition
(Civil) No. 16085 of 1986.
From the Judgment and order dated 28.7.1986 of the
Kerala High Court in M.F.A. No. 482 of 1981.
G. Vishwanatha Iyer and P.K. Pillai for the
Petitioners.
Soli J. Sorabjee, M.N. Jha and K.L. John for the
Respondent.
The Judgment of the Court was delivered by
SABYASACHI MUKHARJI, J. This is an application for
leave to appeal under article 136 of the Constitution from
the judgment and order of the High Court of Kerala dated
28th July, 1986. The question involved in this case is
whether where Eucalyptus is planted in the Travancore area
of Kerala is a private forest or not. Act 26 being Kerala
Private Forests (Vesting and Assignment) Act, 1971 came into
operation in 1971. On 24th June, 1981 by a common order, the
Forest Tribunal, Palghat held in favour of the respondent
company, the Nilgiri Estate Ltd. that certain areas of
forest did not vest in the government under the said Act.
The High Court affirmed that finding. The propriety and
validity of that decision are sought to be challenged by
this application under article 136 of the Constitution. The
factual parameters have to be borne in mind in the
background of the relevant provisions of the Act. The said
Act 26 by section 2(f) provides, inter alia, as follows:
"(f) "private forest" means-
(1) in relation to the Malabar district referred
to in subsection (2) of section 5 of the States
Reorganisation Act, 1956 (Central Act 37 of 1956)-
(i) any land to which the Madras Preservation of
Private Forests Act, 1949 (Madras Act XXVII of
1949), applied
446
immediately before the appointed day excluding-
(A) lands which are gardens or nilams as defined
in the Kerala Land Reforms Act, 1963 (1 of 1964):
(B) lands which are used principally for the
cultivation of tea, coffee, cocoa, rubber,
cardamom or cinnamom and lands used for any
purpose ancillary to the cultivation such crops or
for the preparation of the same for the market.
Explanation-Lands used for the construction of
office buildings, godowns, factories, quarters for
workmen, hospitals, schools and playgrounds shall
be deemed to be lands used for purposes ancillary
to the cultivation of such crops;
(C) lands which are principally cultivated with
cashew or other fruit bearing trees or are
principally cultivated with any other agricultural
crop and
(D) sites of buildings and lands appurtenant to
and necessary for the convenient enjoyment or use
of, such buildings;
(ii) any forest nor owned by the Government, to
which the Madras Preservation of Private Forests
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Act, 1949 did not apply, including waste lands
which are enclaves within wooded areas.
(2) in relation to the remaining areas in the State of
Kerala any forest not owned by the Government including
waste lands which are enclaves within wooded areas:
Explanation-For the purposes of this clause, a
land shall be deemed to be a waste land notwithstanding the
existence thereon of scattered trees or shrubs;
The Forest Tribunal in this case held, inter alia, in
its order as follows:-
"The entire property in O.A. 39/79 (26.90 hectares
corresponding to 66.50 acres) admittedly contains
eucalyptus
447
trees raised by the petitioner as also cardamom
plants here and there. The Superintendent in
charge of the petitioner estate had deposed to
that effect. The Range officer examined as R.W. 1
has stated that the disputed land on O.A. 39/79
lie in two bits and in both the bits there are
eucalyptus trees raised by the petitioner, that
they are aged between 12 to 15 years and are
having a height of about 30 ft. It is also stated
by him that at present there are cardamom plants
but they are raised after 1971."
The Tribunal went on to record as follows:
"But, the respondents have conceded that those
trees are not of natural growth but they have been
grown there with human skill, expenses and labour.
That these trees are planted for purposes of fuel
necessary for the manufacture of tea also admits
of no doubt."
The tribunal concluded by stating:-
"The question whether eucalyptus plantations
raised in a tea estate would be a forest or not
has no bearing to the extent of the cultivation.
It should be remembered that eucalyptus trees were
raised in the instant case not for raising a
forest but for supply of fuel necessary for the
manufacture of tea. Hence I have no hesitation to
come to the conclusion that the areas planted with
eucalyptus trees in a tea estate do not form part
of a vested forest or a private forest and
therefore it is excluded from the purview of Act
26/71. In other words, the entire lands involved
in O.A. 39/79 and 20 acres out of the property
shown as item 1 in O.A. 146/78 which are
eucalyptus plantations are not private forest and
they have not vested in the Government."
On this basis, the High Court came to conclusion that the
Tribunal was right. The High Court in its order observed:-
"The question whether forest lands planted with
eucalyptus by employing agricultural operations would
be forest was considered by this court in the decision
of a Division Bench reported in State of Kerala v.
Anglo American Direct Tea Trading Co. Ltd., [1980] KLT
215. The same question was considered over again by a
Full Bench
448
of this Court in the decision reported in State of
Kerala.v. A Moosa Haji, [1984] KLT 494. In the former
decision, it was held:-
"As we have indicated in the absence of a
definition of the term ’forest’ in Act 26 of 1971
we should take notice of the general meaning of
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the term as used in common parlance. Whether one
would understand a eucalyptus plantation within a
Tea estate or adjoining a Tea estate as forest in
common parlance would necessarily be the test.
This calls for consideration of the scope of the
term ’forest"
In the contest in which the term "Private forests"
has been used in Act 26 of 1971, it is evident
that it ap plies to lands other than those on
which human skill, labour and resources have been
spent for agricultural operations.
In the light of what we have adverted to we
do not think that the State has succeeded in
establishing that the land in which eucalyptus has
been planted in the Tea plantations could be said
to be forest land and if so we should agree with
the decision of the Forest Tribunal that it would
be outside the purview of the vesting provisions
in Act 26 of 197 1. "
We are of the opinion that in view of the Finding
recorded by the Tribunal, the decision and judgment of the
High Court cannot be impugned. It is instructive that in
respect of proceedings initiated under the Land Reforms Act,
this Court in Malankara Rubber and Product Co. & Ors. etc.
v. State of Kerala & Ors. etc., [1973] 1 SCR 399 observed at
page 426 as follows:-
"Lands under eucalyptus or teak which are the
result of agricultural operations normally would
be agricultural lands. They would certainly not be
forests but the statements in the petitions seem
to suggest that operations were carried hereon for
the express purpose of growing these plants and
trees. However, lands which are covered by
eucalyptus or teak growing spontaneously as in a
jungle or a forest, would be outside the purview
of acquisition."
449
It is true as noted above that this observation was made in
the context A of Land Reforms Act but it was held that lands
on which eucalyptus or teak are planted would be
agricultural lands. In this case it has been found as noted
before that eucalyptus trees in the area concerned under
dispute were raised in the instant case not for a forest but
for supply of fuel necessary for the manufacture of tea,
which is the industry carried on by the respondent company.
In view of the aforesaid facts and in the light of
provisions of the Act 26 of 1971, we are of the opinion that
the view of the High Court is right in the facts and
circumstances of this case and as such calls for no
interference. The application is accordingly dismissed with
no order as to costs.
We had in this matter advantage of the assistance of
Shri Vishwanath Iyer, counsel for the petitioners and Shri
Soli Sorabji, counsel for the respondent.
N.P.V. Petition dismissed.
450