STATE OF M.P. . vs. MURTI SHRI CHATURBHUJNATH .

NON­REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO(s).956 OF 2010 STATE OF MADHYA PRADESH AND OTHERS   ….APPELLANT(S) VERSUS MURTI SHRI CHATURBHUJNATH AND  OTHERS         ….RESPONDENT(S) JUDGMENT NAVIN SINHA, J. The defendants are in appeal consequent to the dismissal of their second appeal.  The respondent filed a suit for declaration and permanent injunction which was dismissed. The dismissal was reversed in the first appeal and the suit was decreed.  2. Shri   Rahul   Kaushik,   learned   counsel   for   the   appellants, submitted   that   respondent   no.1   was   a   public   Temple.   The revenue records were therefore rightly corrected by recording the name of the collector as ‘ Vyawasthapak’   (Manager) which was done for better management of the temple properties. Respondent 1 nos.2 and 3 were only “Pujaris”.  Therefore, they had no right to claim   ownership   of   the   Temple   lands,   much   less   have   their names entered in the revenue records, seeking restraint against interference.     The   Temple   being   situated   on   government   land belonging to the  Aukaf  Department was a “ Devsthani Muafi ”.  The Pujaris had no “ Bhumiswami Rights ” in the lands.  Reliance was placed on an order dated 22.07.2019 in Civil Appeal No. 5041 of 2009   Ramesh   Das   (Dead)   thr.   Lrs.   vs.   State   of   Madhya , and   Pradesh & ors. Shri Ram Mandi Indore vs. State of Madhya Pradesh and ors. ,   2019 (4) SCALE 302. 3.   Conversely Shri Randhir Singh Jain, learned counsel for the respondents, submitted that the Pujaris never claimed any ownership rights in themselves to the lands.  The lands belonged to   the   Deity   gifted   by   Syed   Mohammed   Ali,   Manager   of   the landlord   Hakim.     The   Deity   was   in   peaceful   possession   and enjoyment of the lands since very long.  Puja was being done by the Pujaris on basis of the income of the Temple. The unilateral correction in the land revenue entries as late as 1979­80, by recording the collector as ‘Manager’ was in complete violation of the procedure prescribed in Section 115 of the Madhya Pradesh 2 Land Revenue Code 1959 (hereinafter referred as “the Code”) as concurrently   held   by   the   First   Appellate   Court   and   the   High Court.   Reliance was placed on an order dated 06.10.2016 in Civil Appeal No. 8554 of 2015 “ State Government of Madhya Pradesh & ors. vs. Narsingh Mandir, Chikhalda & ors. ”. 4. We have considered the submissions on behalf of the parties and perused the materials relied upon by the counsel for the parties as also the precedents cited.  5. The suit was filed by the Deity through the Pujaris claiming ownership   to   the   lands   received   from   Syed   Mohammad   Ali, Manager   of   the   landlord   Hakim   situated   in   Village   Kharsod Kalan,   District   Ujjain.     The   Pujaris   did   not   lay   any   claim   to ownership of the lands in them.  The Temple was constructed by the forefather of the Pujaris, who continued to perform puja and enjoy the usufructs of the lands also.  They were suddenly made aware of the correction made in column 3 of the land records in the year 1979­80 when the collector published notice for auction settlement of the lands, leading to the institution of the suit. There   is   no   material   on   record   with   regard   to   any   alleged mismanagement of the temple which required it to be taken over 3 by the Collector.   On the evidence on record, the respondents plaintiffs have been held to be   Maurusi Krishaks   of the lands. Column 3 records their occupation, while the ownership stands in the name of the Deity. 6. It is not the case of the appellant that the plaintiff Temple stands recorded in the list of public temples prepared in 2013 for the District of Ujjain as noticed in   Shri Ram Mandir Indore (supra).   The lands have not been taken on lease by the Deity from the Government but from the erstwhile owner.    Ramesh  (supra) is distinguishable on its own facts as the ownership Das   of the lands for a claim of a private temple was not being made in the name of the Deity but those physically in possession of the lands. 7. In the present case the name of the Deity finds place in the revenue entries for the years 1969­70, 1970­71 and 1972­73. The same is the position with regard to the revenue entries for 1973 to  1977.     It  is   not   the   case   of   the   appellants   that   the correction   in   the   revenue   entries   in   1979­80   was   made   in compliance   with   the   provisions   of   Section   115   of   the   Code. Section 115 reads as follows: 4 “115.   Correction of  wrong  or  incorrect entry  in land record­  (1)   A   Sub­Divisional   Officer   may,   on   his   own motion or on application of an aggrieved person, after making such enquiry as he deems fit, correct any   wrong   or   incorrect   entry   including   an unauthorised entry in the land records prepared under   section   114   other   than   Bhoo­Adhikar Pustika and record of rights, and such corrections shall be authenticated by him: Provided   that   no   action   shall   be   initiated   for correction of any entry pertaining to a period prior to five years without the sanction in writing of the Collector. (2) No order shall be passed under sub­section (1) without­ (a)  getting  a written report  from  the Tahsildar concerned; and  (b) giving an opportunity of hearing to all parties interested: Provided  that where  interest of  Government is involved,   the   Sub­Divisional   Officer   shall   submit the case to the Collector. (3) On receipt of a case under sub­section (2), the Collector shall make such enquiry and pass such order as he deems fit.” 8. There is a concurrent finding by the First Appellate Court and the High Court that the procedure not having been followed, the correction made in the revenue records and on basis of which the Temple was claimed to be a public temple and the Collector as   the   Manager   thereof   was   unsustainable.     In   State 5 Government   of   Madhya   Pradesh   vs.   Narsingh   Mandir,  (supra), this court observed: Chikhalda “Be that as it may, the appeal of the respondents warranted   to   be   succeeded   on   the   substantial question of law No.2 itself, inasmuch as, the entry in the revenue record could not have been changed by the Tahsildar without holding a proper enquiry and giving an opportunity to the affected persons, namely   respondents   herein,   in   this   regard. Therefore, the judgment of the High Court can be sustained   on   that   ground   alone.   Needless   to mention, it will always be open to the concerned authority   to   follow   the   procedure   under   Section 115 of the M.P. Land Revenue Code, 1959 to take further action, if any. The   appeal   is   dismissed   with   the   aforesaid observations.” 9. We   therefore   find   no   merit   in   the   present   appeal.     The appeal is therefore dismissed but with similar observations as aforesaid. .………………………. J.                                                         (Navin Sinha)           ………………………. J.              (Sanjiv Khanna)   New Delhi, October 25, 2019 6