MANGAL SINHJI DOLAT SINHJI ETC. vs. STATE OF GUJARAT

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 4 PETITIONER: MANGAL SINHJI DOLAT SINHJI ETC. Vs. RESPONDENT: STATE OF GUJARAT DATE OF JUDGMENT11/10/1991 BENCH: KANIA, M.H. BENCH: KANIA, M.H. RAY, G.N. (J) CITATION: 1992 AIR 221 1991 SCR Supl. (1) 497 1992 SCC (1) 182 JT 1991 (6) 529 1991 SCALE (2)947 ACT: Bombay Taluqdari Tenure Abolition Act, 1949: Section 6 ---Explanation--Expression "Uncultivated land"---Scope of--Land capable of cultivation but not culti- vated continuosly for 3 .years prior to the enforcement of the Act--Held "uncultivated laird" and vested in the State. HEADNOTE: The appellants were tenants of certain lands which formed part of a Taluqdari Estate. These lands though cul- tivable were not cultivated for a continuous period of 3 years prior to the coming into Iorce of the Bombay Taluqdari Tenure Abolition Act, 1949. In the tenant’s appeal to this Court, on the question whether these lands were uncultivated lands within the meaning of Section 6 of the 1949 Act and thus became vested in the State: Dismissing the appeals, this Court, HELD: 1. The lands in question are clearly covered by the definition of the expression "uncultivated land" as set out in the Explanation to Section 6 of the Bombay Taluqdari Tenure Abolition Act, 1949. [500-F]. 1.1 Even according to the appellants themselves, the lands were under cultivation for some time prior to the coming into force of the said Act and hence it could not be said that they were uncultivable lands. They were in fact lands which were capable of cultivation and as a matter of fact had been subjected to cultivation for some-time but were not cultivated 1or continuous period of three years prior to the coming into force of the Act. Accordingly the lands must be regarded as "uncultivated lands" for the purposes of Section 6 of the Act and must be deemed to be vested in the State Government. [500 E-F, 499-C]. State of Gujarat v. Gujarat Revenue Tribunal, [1980]1 SCR233, held inapplicable. 497 498 JUDGMENT: http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 4 CIVIL APPELLATE JURISDICTION: Civil Appeal Nos. 1227 to 1230 of 1979. From the Judgment and Order dated 24.11.1978 of the Gujarat High Court in Letters Patent Appeal Nos. 54, 52, 53, 55 of 1973. B. Datta, J.P. Pathak and P.H. Parekh for the Appellants. R.N. Sachthey, Bimal Roy Jad and Anip Sachthey for the Respondent. The Judgment of the Court was delivered by KANIA, J. These are the appeals by special leave from a common judgment of the Full Bench of the Gujarat High Court disposing of the Letters Patent Appeal Nos. 52 to 55 of 1973 and also Letters Patent Appeal No. 50 of 1973. It is a common ground that the appellants are the tenants of certain lands which form part of the estate or wanta of a Taluqdar. The question is whether the provisions of Section 6 of the Bombay Taluqdari Tenure Abolition Act, 1949, are applicable to the lands in question, and whether under the Bombay Taluqdari Tenure Abolition Act, 1949, which came into effect from 15th August, 1950, the said lands became vested in the State and all rights in the said land held by the Taluqdar became the property of the Government. Under the provisions of Section 6 of the said Act, inter alia, all uncultivated lands excluding the land used for building and other non- agricultural purposes, vest in the State. Section 6 of the Bombay Taluqdari Tenure Abolition Act, 1949, runs as fol- lows: - "All public roads, lanes and paths, the bridges, ditches, dikes and fences on, or beside, the same. the bed of the sea and of harbours, creeks below high water mark, and of rivers, streams, nailas, lakes, wells and tanks, and all canals, and water courses, and all standing and flowing water, all unbuilt village site lands, all waste lands and all uncultivated lands (excluding lands used for building or other non-agricultural purposes), which are not situate within the limits of the wantas as belonging to a taluqdar in a taluq- dari estate shall except in so far as any rights of any person other than the taluqdar may be established in and over the same and except as may otherwise be provided by any law for the time being in force, vest in and shall be deemed to be, with all rights in or over the same or appertaining thereto, the property of the Government and all rights held by a taluqdar in such property shall be deemed to have been extinguished and it shall be lawful for the Collector, subject to the 499 general or special orders of the Commis- sioner, to dispose them of as he deems fit, subject always to the rights of way and of other rights of the public or of individuals legally subsisting. Explanation: For the purposes of this section, land shall be deemed to be unculti- vated, if it has not been cultivated for a continuous period of three years immediately before the date on which this Act comes into force." The question is whether for the purposes of this section the lands in question were uncultivated lands. It is an admitted position that the lands were leased by the Taluqdar http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 4 to the tenants. There is also a clear and categorical find- ing of facts that these lands had remained uncultivated for a period of 3 years immediately before the said Act came into force. Prima facie it would appear that in view of the said explanation to section 6 the lands must be regarded as uncultivated lands for the purposes of section 6 of the said Act and must be deemed to be vested in Government. Learned Counsel for the appellants, however, contended that as the lands had been put to cultivation earlier for some time even though not cultivated for continuous three years prior to vesting they cannot be regarded as uncultivated lands. According to learned Counsel, if the land is capable of being cultivated, it cannot be treated as uncultivated land within the meaning of section 6. He relied on a decision of this Court in State of Gujarat v. Gujarat Revenue Tribunal reported in [1980] 1 SCR page 233. Our attention has been drawn to the observation made at page 239 of the said re- port. After setting out the provision of Section 6 it has been observed, as follows: "On a fair reading of the section, it would be evident that the vesting is in respect of properties which could be put to public use. It leaves the private properties of the taluq- dar untouched. The legislative intent is manifested by clear enumeration of certain specific properties not situate within the wantas of a taluqdar. It begins by specifying ’All public roads, lanes, paths, bridges etc.’ and ends up with ’all village site lands, all waste lands and all uncultivated lands’, and these being public properties situate in a taluqdar’s estate must necessarily vest in the Government because they are meant for public use. In spite of vesting of such property in the Government, however, the conferral of the rights of an occupant on a taluqdar under section 5(1)(b) in respect of the lands in his actual possession, is saved. Pausing there, it is fair to observe that the words in parenthesis ’excluding lands used for building or other non-agricultural 500 purposes’, exemplify the intention of the legislature not to deprive a taluqdar of such land, even though such property is uncultivated land, due to its inherent charac- ter as well as by reason of the Explana- tion. It is, therefore, evident that the determina- tion of the question whether a particular category of property belonging to a taluqdar in a taluqdan estate is vested in the Govern- ment or not, and the determination of the question whether the rights held by a taluqdar in such property shall be deemed to have been extinguished or not, will depend upon the category of that property. The expression ’all waste lands’ has been joined by conjunctive ’and’ with the expression ’all uncultivated lands’. They, therefore, indicate two distinct types of land. If the legislature had intended that the aforesaid expression should indicate one class of lands, the expression rather would have been ’all waste and uncultivated lands’ as against the expression ’all waste http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 4 lands and all uncultivated lands’. Here we have, therefore, two distinct categories of proporties viz. (1) waste lands, and (2) uncultivated lands. The contention that the grass-lands on hilly tracts which are incapa- ble of cultivation were ’waste lands’ or ’uncultivated lands’ within the meaning of section 6 cannot be accepted ." The said decision of this Court and the observation relied on by the learned Counsel do not come in the aid of the contention made by the learned Counsel for the appel- lants. Even according to the appellants themselves, the lands were under cultivation for some time prior to the coming into force of the said Act and hence, it could not be said that they were uncultivable lands. They were in fact, lands which were capable of cultivation and as a matter of fact subjected to cultivation for some time but, which as found by the High Court were not cultivated for continuous period of three years prior to the coming into force of the said Act. In these circumstances, the said lands are clearly covered by the definition of the expression "uncultivated land" as set out in the Explanation to section 6. As the said lands were uncultivated lands within the meaning of section 6, they must be deemed to have been vested in the Government and the contention of the appellants to the contrary must be rejected. In the result, there is no merit in the appeal and it is dismissed. There will, however, be no order as to costs. T.N.A Appeals dismissed. 501