THE STATE OF MADHYA PRADESH vs. SABAL SINGH (DEAD) BY LRS

1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.  7991   OF 2019 (ARISING OUT OF S.L.P. (C) NO.1854 OF 2016) THE STATE OF MADHYA PRADESH …APPELLANT(S) VERSUS SABAL SINGH (DEAD) BY LRS. & ORS. …RESPONDENT(S) J U D G M E N T  ARUN MISHRA, J. 1. The question involved in the appeal is whether the land recorded in the revenue papers before the date of vesting as 'Grass’ land can be treated as khud­kasht   land of Ex­Zamindar. 2. The   suit   was   filed   by   the   plaintiffs/   respondents,   as   the successor   of   the   Ex­Zamindar.   At   the   time   of   the   abolition   of Zamindari,   it   was   recorded   as   'Grass’   land,   in   the   name   of   their predecessor.  They prayed for declaration of Bhumiswami rights and Signature Not Verified permanent injunction, restraining  the defendants from interfering in Digitally signed by NARENDRA PRASAD Date: 2019.10.15 17:36:51 IST Reason: their possession of the land comprised in Survey Nos.77, 83, 191, 195 2 and 799 corresponding to new Survey Nos.37, 103 and 460 total area 83   Bighas   4   Biswas   situated   in   village   Enchada,   Tehsil   Nateran, District Vidisha in the State of   Madhya Pradesh.   The defendant – State of Madhya Pradesh treated plaintiffs/respondents as encroacher of agricultural land, and they were threatened with dispossession on 1.5.1980 and 12.10.1980, whereas they have acquired the rights of Bhumiswami under provisions contained in Madhya Pradesh Land Revenue   Code   as   they   became   Pacca   tenant   on   the   abolition   of Zamindari.   The plaintiffs/ respondents claimed that the land was Khud­kasht   land   of   their   predecessors;   Nirbhay   Singh   and   Pratap Singh who were Zamindars of Village Enchada.  3. The State Government in the written statement denied the plaint averments. However, it was admitted that Nirbhay Singh and Pratap Singh, the predecessors  were the Zamindars of the village Enchada. The land was not a Khud­kasht land.   It was recorded as 'Bir,' i.e., 'Grass' land before coming into force of the M.B. Zamindari Abolition Act. 4. The Trial Court dismissed the suit.   The First Appellate Court affirmed the same; however, the High Court allowed the second appeal and decreed the suit filed by the plaintiffs.  They have been declared to be Bhumiswami of the land, and the permanent injunction has also 3 been granted.  Aggrieved thereby the appeal has been preferred by the State of Madhya Pradesh. 5. It is submitted by the learned counsel appearing for the State that land was not 'Khud­kasht’ land.  The High Court could not have reversed the concurrent findings of fact recorded by the trial court and the first appellate court in the second appeal.  The judgment is based on the misreading of the Khasra entries and provisions of Section 2(c), and Section 4(2) of the Zamindari Abolition Act have not been correctly interpreted. 6. Learned   counsel   appearing   on   behalf   of   the   plaintiff/ respondents submitted that growing of Grass was also an agricultural purpose.     In   Khasra   for   Survey   No.77   for   Samvat   year   2007, cultivation of crop of “Jwar” was mentioned, though in Col.5 thereof. Thus, the said survey No.77 did not vest in the State.  The remaining land was Grassland under personal cultivation of Zamindars as such it did not vest in the State.  Nirbhay Singh and Pratap Singh became pakka tenant of the disputed land and ultimately acquired the rights of Bhumiswami. 7. The   main   question   for   consideration   is   whether   the   plaintiff acquired the rights of Pakka tenant under the Zamindari Abolition Act and   that   of   Bhumiswami   under   the   provisions   of   section   158   of 4 Madhya Pradesh Land Revenue Code, 1959 (hereafter referred to as “M.P. Land Revenue Code, 1959”). 8. The Zamindari system came to be abolished on 2.10.1951 in the erstwhile State of Madhya Bharat.  The Zamindari Abolition Act, had been reserved under Article 31(4) of the Constitution of India for the consideration of the Hon’ble President and received his assent in 1951 and   was   enforced   with   effect   from   2.10.1951,   resulting   into   the abolition  of  intermediaries.     The  same   was  enacted  for  the  public purpose of the improvement of agriculture, and financial condition of agriculturist by abolition and acquisition of rights of proprietors in the village, muhals, chak or blocks settled on Zamindari system which used to be a system of keeping an intermediary between the State and the tenants. 9. Section 3 of the Zamindari Abolition Act provided for vesting of proprietary rights in the State, and the rights of the proprietor shall pass from such proprietor to such other person, to and vests in the State free of all encumbrances. Section 4 provided for the consequence of the vesting of an estate in the State.  As per section 4(1)(a) all rights, title   and   interest   of   the   proprietor   in   such   area,   including   land (cultivable, barren or Bir), forest, trees, fisheries, wells (other than private wells), tanks, ponds, water channels, ferries, pathways village­ sites,   hats,   and   bazaars   and   mela­grounds   and   in   all   sub­soil, 5 including rights, if any, in mines and minerals, whether being worked or   not   shall   cease   and   be   vested   in   the   State   free   from   all encumbrances automatically. Section 4(2) contains saving in favour of the   proprietor   to   the   extent   that   he   shall   continue   to   remain   in possession of his Khud­kasht land so recorded in the annual village papers on the date of vesting. Section 2(c) defines the 'Khud­kasht” to mean land personally cultivated by Zamindars or through employees or hired labourers and includes sir land. 10. Section 2(c) and 4 of the Abolition Act are extracted hereunder:

(3) Nothing contained in sub­section (1) shall operate as a bar to the recovery by the outgoing proprietor of any sum which 6

(emphasis supplied) It is apparent from the provisions contained in section 4(1) it contained non­obstante clause and that all rights and interest of the proprietor   in  the   area of  Zamindari   including  the  land  (cultivable, barren or bir), etc. shall vest in the State automatically. What is saved with the Zamindar was only the land which was under his Khud­ kasht,  i.e. , under his personal cultivation and not the land which was cultivable, barren or bir,  i.e. , grassland. 11. The requirement of section 4(2) of the Abolition Act is dual that the land should not only be Khud­kasht, but it should be so recorded in the annual village papers before the date of vesting.  As the date of vesting was 2.10.1951, the agricultural year in the erstwhile Madhya st th Bharat   commenced   from   1   July   to   30   June   of   the   succeeding Gregorian calendar year, the only relevant entry was before the date of vesting, i.e., of Samvat 2007.  The land is required to be so recorded as 'Khud­kasht’ in the revenue papers before the date of vesting. As 2.10.1951 fell in the Samvat year 2008, thus the entry in record of rights of Samvat 2007 assumes significance as that has been made the basis for conferring of the rights on abolition of Zamindari. 12. The land to be saved from vesting was required to be under personal cultivation i.e., Khud­kasht, but besides it must have been so 7 recorded as “Khud­kasht” in the revenue paper before the date of vesting, i.e., 2007.   Thus, there are three requirements namely (i) personal cultivation as defined in Section 2 (c); (ii) entry in the record of right; and (iii) before the date of vesting, i.e., 2007.    In case the land was so recorded as Khud­kasht, but was not personally cultivated by the Zamindar as specified in section 2(c), such land shall vest in State. 13. With reference to Khud­kasht land so recorded as per section 4(2) which was under personal cultivation as defined in section 2(c) of the Abolition Act, such a Zamindar acquired rights of pakka tenancy, in the land held by him, under the provisions of section 37 of the Abolition Act. In case of tenant and sub­tenant, Conferral of pakka tenancy rights is dealt with under section 38 of the Abolition Act, 2003.   We are concerned here with the rights of the proprietor in which the 'pakka tenancy’ rights were conferred under section 37(1) as to land so recorded as Khud­Kasht.  The same is extracted hereunder:

(emphasis supplied) 14. The pakka tenant has been defined in section 54(vii), Part II of the Madhya Bharat Land Revenue and Tenancy Act, (Samvat 2007) 8 (Act   No.66   of   1950).     Besides   that,   the   Zamindari   Abolition   Act conferred   right   of   pakka   tenant   on   a   proprietor   concerning   the khudkasht land and so recorded in revenue papers before the date of vesting.  Section 54(vii) of Madhya Bharat Land Revenue and Tenancy Act is extracted hereunder: “54.(vii)    Pakka   tenant   – means a tenant who has been or whose predecessor in interest had been lawfully recorded in respect of his holding as a “Ryot Pattedar”, “Mamuli Maurusi”, “Gair Maurusi”, and “Pukhta Maurusi” when this Act comes into force or who may in future be duly recognized as such by a competent authority.” 15. The   pakka   tenancy   rights   are   conferred   on   a   proprietor concerning Khud­kasht land in his possession. 16. M.P. Land Revenue Code, 1959 was enacted on the formation of Madhya Pradesh and came into force w.e.f. 2.10.1959 to unify the law concerning   land.     Section   158   of   M.P.   Land   Revenue   Code,   1959 provided classes/ categories which shall be called tenure holder, i.e., Bhumiswami.   Section   158(1)(a)   of   M.P.   Land   Revenue   Code,   1959 conferred Bhumiswami rights on a tenant or Muafidar, etc.  Provisions of   section   158   (1)(b)   provided   that   'pakka   tenant’   shall   be   called Bhumiswami in M.P. Land Revenue Code, 1959, in case he was a pakka   tenant   or   a   Maufidar,   Inamdar   or   Concessional   holder   as defined in Madhya Bharat Land Revenue and Tenancy Act, Samvat 9 2007 (66 of 1950).   The provisions of section 158 of the M.P. Land Revenue Code, 1959, read as under: 158. [1] Every person who at the time of coming into force of this Code, belongs to any of the following classes shall be called a Bhumiswami and shall have all the rights and be subject to all the liabilities conferred or imposed upon a Bhumiswami by or under this Code, namely :­ (a)   every   person   in   respect   of   land   held   by   him   in   the Mahakoshal region in Bhumisami or Bhumidhari rights in accordance with the provisions of the Madhya Pradesh Land Revenue Code, 1954 (II of 1955); (b)   every   person   in   respect   of   land   held   by   him   in   the Madhya Bharat region as Pakka tenant or as a Muafidar, Inamdar or Concessional holder, as defined in the Madhya Bharat Land Revenue and Tenancy Act, Samvat 2007 (66 of 1950) (c) every person in respect of land held by him in the Bhopal region as an occupant as defined in the Bhopal State Land Revenue Act, 1932 (IV of 1932); (d) (i) every person in respect of land held by him in the Vindhya  Pradesh   region  as  a  pachapan   paintalis  tenant, pattedar tenant, a grove holder or as a holder of tank as defined in the Vindhya Pradesh Land Revenue and Tenancy Act, 1953 (III of 1955) (ii) every person in respect of land (other than land which is a grove or tank or which has been acquired or which is required for Government or public purposes) held by him in the Vindhya Pradesh region as a gair haqdar tenant and in respect of which he is entitled to a patta in accordance with the provisions of sub­section (4) of section 57 of the Rewa State Land Revenue and Tenancy Code, 1935. (iii) every person in respect of land held by him as a tenant in the Vindhya Pradesh region and in respect of which he is entitled   to   a   patta   in   accordance   with   the   provisions   of subsections   (2)   and   (3)   of   section   151   of   the   Vindhya Pradesh Land Revenue and Tenancy Act, 1953 (III) of 1955), but has omitted to obtain such patta before the coming into force of this Code, (e) every person in respect of land held by him in Sironj region as a Khatedar tenant or as a grove holder as defined in the Rajasthan Tenancy Act, 1955 (3 of 1955) [(2)   A   Ruler   of   an   Indian   State   forming   part   of   the   State   of Madhya Pradesh who, at the time of coming into force of this 10 Code, was holding land or was entitled to hold land as such Ruler by virtue of the covenant or agreement entered into by him before the commencement of the Constitution, shall, as from the date of coming into force of this Code, be a Bhumiswami of such land under   the   Code   and   shall   be   subject   to   all   the   rights   and liabilities   conferred   and   imposed   upon   a   Bhumiswami   by   or under this Code.” 17. For conferral of Bhumiswami rights on sub­tenants, the process of conferral of rights of occupancy tenant is provided under section 185   of   M.P.   Land   Revenue   Code,   1959   and   the   conferral   of Bhumiswami   rights  on   such  occupancy  tenants  is  provided  under section 190 of M.P. Land Revenue Code, 1959. 18. Under section 185 of the M.P. Land Revenue Code, 1959 every person who at the coming into force of the Code holds any 'Inam land’ as a tenant or as a subtenant or as an ordinary tenant or any land as ryotwari sub­lessee as defined in the Madhya Bharat Ryotwari Sub­ Lessees Protection Act, 1955, any Jagir land as defined in Madhya Bharat Abolition of Jagirs Act, 1951 as a subtenant or as a tenant of a subtenant, or any land of proprietor as defined in Madhya Bharat Zamindari Abolition Act, 1951 as a sub­tenant or as a tenant of a subtenant shall be called as “Occupancy Tenants”.  Under section 189 of MPLRC, 1959 right was given to a Bhumiswami, whose land is held by an occupancy tenant, to resume the land within one year of the coming into force of this Code, if he was holding the area of land under his cultivation below twenty­five acres of unirrigated land.  The 11 right was given to him to apply for the resumption of the land held by his occupancy tenant for his cultivation and his failure to do so within the specified period, Section 190 of the M.P. Land Revenue Code, 1959 conferred the rights on the occupancy tenant of the Bhumiswami. Rights of Bhumiswami accrued to the occupancy tenant regarding the land held by him on the expiry of the period fixed for resumption of the land as specified in section 190(1). 19. In the present case the rights have been claimed under section 158 of the M.P. Land Revenue Code, 1959 on the ground that the predecessors   of   the   plaintiff   were   pakka   tenants   and   acquired Bhumiswami rights under section 158 of M.P. Land Revenue Code, 1959. Under section 37(1) of Madhya Pradesh Zamindari Abolition Act, “pakka tenancy” rights were conferred upon only on such a proprietor with respect to the land under his possession as Khud­kasht land as per section 2(c) read with section 4(2). 20. When we consider the entry of 2007 placed on record by the learned counsel on behalf of the plaintiff, it is apparent that Survey No.77, 191, 195 and 199 are recorded as “Bir land."   Concerning survey   No.83   also   finding   recorded   by   the   trial   court   and   a   first appellate   court   is   that   the   same   was   recorded   as   “Bir   land,"   i.e. , “grassland."   Learned counsel appearing on behalf of the plaintiffs/ respondents has submitted that at least concerning Survey No.77, 12 entry of cultivation of 'Jwar’ was recorded in Column No.5.Whereas in Column No.21 and 22 there was the entry of the 'Bir.' 21. It is apparent from Khasra entries before the date of vesting; in the relevant Samvat year 2007, the land is not recorded as Khud­ kasht  of the erstwhile zamindars,  i.e. , predecessor in interest of the plaintiffs.   The   land   not   being   so   recorded   as   Khud­kasht   in   the revenue papers before the date of vesting, the mandatory requirement of section 4(2) of the Abolition Act, is not fulfilled.  Such land is not saved from vesting under section 4(1) of the Abolition Act, 2003 as a cultivable, barren or Bir land vested in the State automatically free from all encumbrances. Thus, the grassland,   i.e. , 'bir’ land as per section 4(1) of the Act vested in the State. 22. Apart from  that requirement of section 2(c), there had to be personal cultivation of the land by the Zamindar was not fulfilled.  The land was required to be personally cultivated either by Zamindars himself   or   through   employees   or   hired   labourers.     There   was   no personal   cultivation   recorded   in   revenue   papers   of   erstwhile Zamindars and land was also not so recorded as Khud­kasht land. 23. It is submitted that growing of Grass is an agricultural purpose under section 55 of Madhya Bharat Land Revenue Tenancy Act, as there was an entry of 'grass,' i.e., 'Bir' in the revenue paper of Samvat 13 Year 2007 before the date of vesting, such grassland did not vest in the State. Section 55 is extracted hereunder: “55.    Duties of a tenant  – A tenant shall use his holding only for agricultural purposes namely:­ i)    the growth of any crops, except such as may, from time to time, be prohibited by the Government; or ii)   the growth of Grass or food for cattle; or iii)  the growth of trees; or iv)  the erection of a dwelling house for his domestic use; or v)   the erection of such buildings or other structures as he may reasonably require for the purpose of his agriculture; or iv)   the   construction   and   maintenance   of   any   work   of   the   kind described in section 56.” 24. No doubt about it that a tenant was required to use his holding for agricultural purposes.  The growth of Grass or food for cattle inter alia was one of the agricultural purposes. In our opinion, there is no requirement for a tenant personally to cultivate the land as on the date of abolition as such provision lends no help to a proprietor.  The rights of the proprietor are quite different. The rights of the proprietor are limited to land cultivated personally and so recorded as required under the provisions of the Abolition Act, instrumental for bringing the agrarian reforms and conferred the rights on the actual tiller of the land by removing the intermediaries. 14 25. Bir land is vested in State under Section 4(1).   The grass is naturally grown without effort, and it cannot be said to be produced by   way   of   rendering   one's   labour   or   through   employees   or   hired labour. The land should have been under Khud­kasht i.e., personal cultivation   and   so   recorded   of   the   ex­proprietor   to   be   saved   from vesting   as   statutorily   mandated.   There   is   a   specific   provision   in Section 4(1) of the Abolition Act that the grassland, i.e., 'Bir land,' held by   the   proprietor   automatically   vested   in   the   State   free   from   all encumbrances.   In which case land lying fallow also vested in the State. 26. Now   we   come   to   entry   of   Samvat   year   of   2007.     There   is presumption   of   correctness   of   Khasra   entries   under   section   52   of Madhya Pradesh Land Revenue Tenancy Act unless the contrary is proved.  Section 52 is extracted hereunder: “52.      – All Presumption as to entries in Annual Village Papers entries made under this Chapter in the Annual Village Papers shall be presumed to be correct until the contrary is proved.” 27. The   Khasra  in   the  relevant  year  in   Samvat  year  2007  as   to Survey No.77 contains the entry of crop of 'Jwar’ in Column No.5 which is meant for recording the name of tenants, his father's name, caste, and residence and the nature of his rights. The Columns to record the cultivation of crop of Kharib and Rabi are Column Nos.10 15 to 15.  All these columns are empty in the Khasra concerning all the disputed   survey   numbers,   and   when   we   come   to   the   column containing an entry for the land lying uncultivated, there was the entry of 'bir’ land, which has been scored out.  Thus, the entry makes it clear that it was not so recorded as Khud­kasht land and there was no personal cultivation as such the land automatically vested in the State under Section 4(1) of Abolition Act. 28. The   tenancy   can   be   proved   by   Khasras   entries   alone.     The revenue entries carry a statutory presumption of correctness under the   provisions   of   Section   52   and   unless   rebutted,   the   statutory presumption of correctness attached to the entries is an inevitable one.   Unless   such   the   presumption   is   rebutted,   entries   cannot   be discarded. The entry produced of 2007 is not as per the rules, it contains an entry of 'Jwar’ in column No.5 which is not meant for recording such cultivation and in the Khasra column 21 and 22 which originally   recorded   'Bir,'   i.e.,   Grassland.     Both   entries   are irreconcilable with each other.  The  entries have been made of 'Jwar’ cultivation in  a column not meant for recording cultivation, the entry is  ex­facie  spurious manipulated one, impermissible and inconceivable and   is   against   instructions   contained   in   Kawayad   patwariyan ,   as such no presumption of it being correct can be drawn under   the provision  of  Section   52   of   Madhya  Bharat  Land   Revenue  Tenancy 16 ActThe entry which is on the face of it has been illegally made and is contradicted by the original entries in Column Nos.21 and 22 in the same Khasra. Even otherwise land is not recorded as Khud­kasht land. 29. About entries in revenue record Trial Court and First Appellate Court, have recorded a concurrent finding of fact that the land was not under personal cultivation.  It was not open to the High Court to interfere with the findings of fact, which was based on the proper appreciation of evidence on record.  Even the plaintiff was unable to state whether there was any crop in the relevant year 2007 before Zamindari   abolition.     Such   finding   of   fact   based   on   proper appreciation of evidence could not have been interfered with by the High Court within the ken of Section 100, CPC.  30. The decision of High Court of Madhya Pradesh in  Bheron Singh vs. Government of M.P. , 1983 R.N. 243 has been relied upon, on behalf of the plaintiffs/ respondents, in which the entry of “Bir” land,   i.e. , Grass Land came up for consideration, which was made in the column of ‘Alavajot’ i.e., not under plough. The plaintiff in the said case was erstwhile   Zamindar   of   the   suit   land,   and   it   was   recorded   as 'Khudkasht land.'  We are unable to accept the proposition mentioned above as the provision of section 4(1) of the Abolition Act, 2003 had not been considered in  Bheron Singh  (supra). Where 'Bir’ land vests in 17 the State and only the land under personal cultivation as defined in section 2(c) and so recorded as Khud­Kasht as per section 4(2), was saved from vesting.   ‘Grass’   was recorded in Alavajot column   i.e. , in area not under plough.  The decision in  Bhairon Singh  (supra) cannot be said to be laying down good law, as such it is overruled.  31. Resultantly, the judgment and decree passed by the High Court deserves to be and are set aside.  The judgment and decree passed by the Trial Court are restored. The appeal is accordingly allowed.   No costs. …………………………. J.    (ARUN MISHRA) …………………………. J.    (M.R. SHAH) OCTOBER 14, 2019; NEW DELHI.