PATRAM vs. GRAM PANCHAYAT KATWAR

REPORTABLE

Versus GRAM PANCHAYAT KATWAR & ORS.              …RESPONDENT(S) J U D G M E N T  Deepak Gupta, J. The short question involved in this case is whether the land in occupation of the appellant(s) is  ‘shamilat deh ’ land within the meaning of the Punjab Village Common Lands (Regulation) Act, 1961 (hereinafter referred to as ‘the Act’) and vests in the village common body.  The land in question is situated in Haryana and, therefore, for the purpose of this judgment we shall be referring to the Act as amended and applicable to the State of Haryana. 1 2. The contention of the appellant(s) is that the land in dispute though ‘ shamilat ’ land, is actually a   patti   in possession of the appellant(s) and his ancestors for more than a century and is not being used for the common purposes of the village and, therefore, does not fall within the definition of ‘ shamilat deh ’ land.   3. In India, land is said to be the true basis for the unity in a village, supplying the ultimate bond between the residents of the village   who   collectively   are   known   as   the   village   community. When settlers went to new areas and cleared forests or turned barren lands into cultivable lands, certain portions of the land were left for common use such as  charand  land used for grazing, lands   used   for   wells,   watercourses,   land   used   for   common purposes and also for extension of the village residential area normally known as the  abadi .  These lands which were reserved for   common   purposes   were   jealously   guarded   and   were   in essence the common property of the original settlers and those who had helped them after clearing the waste and bringing the land under cultivation.  The following observations from Chapter X,   which   has   the   heading   ‘The   Village   Common   Land Introduction’ of Sir W.H. Rattigan’s ‘A Digest on Civil Law for the 2 Punjab’, which is the one of the finest treaties on customary law of Punjab, are relevant: “….Lands so reserved are jealously guarded as the common property of the original body of settlers who founded   the   village   or   of   their   descendants,   and occasionally also those who assisted the settlers in clearing the waste and bringing it under cultivation are recognized as having a share in these reserved plots.  Even in villages which have adopted separate ownership   as   to   the   cultivated   areas,   some   such plots are usually reserved as village common, and in pattidari village.   It is not unusual to find certain portions of the waste reserved for the common use of the proprietors of each  patti , and other portions for common village purposes, the former is designated shamilat­patti  and the latter  shamilat­deh .” 4. Over   period   of   time,  the   cultivable   areas   were   separated amongst the different owners and in view of the caste system which   was   then   extensively   prevalent,   separate   areas   in   the village   or   in   different   hamlets   were   provided   for   different communities based not only on caste or religion but sometimes on professions also.  To give an example, the weavers would be put in one area, the potters in another area etc.   Each such division was called a  patti .   5. This brings us to the definition of ‘ ’ in Section shamilat deh 2(g) of the Act.  The relevant portion reads as under: 3 “2. Definitions.   –   in   this   Act,   unless   the   context otherwise requires,­ xxx    xxx xxx (g) “shamilat deh” includes­ (1) land described in the revenue records as  Shamilat deh or Charand excluding abadi  deh; (2) shamilat tikkas; (3) land described in the revenue records as  shamilat, tarafs, patties, pannas and  tholas and used according to revenue  records for the benefit of the village  community or a part thereof or for  common purposes of the  village; (4) xxxx (4a) xxxx (5) xxxx but does not include land which­ (i) becomes or has become shamilat deh due  to river action or has been reserved as  shamilat in villages subject to river action  except shamilat deh entered as pasture,  pond   or   playground   in   the   revenue records; xxx xxx  xxx (v) is described in the revenue records as  shamilat taraf, pattis, pannas and thola  and not used according to revenue records for the benefit of the village community  or a part thereof or for common purposes of  the village; xxx xxx xxx 6. The case of the appellant(s) is that for more than a century he and his ancestors held a patti which has never been used for the common purpose of the village and has been cultivated by them.  This land has never been used for common village purpose 4 and in terms of Section 2(g) of the Act cannot be included in the definition of ‘ shamilat deh ’.  The land continues to be shown in the   possession   of   the   appellant(s)   or   his   ancestors   in   the Jamabandis   from   the   year   1915­1916   till   date.     The   earlier entries in the column of ownership which read as  ‘Shamlat Patti Dhera   &   Khubi’   were   replaced   by   the   entry   ‘ Panchayat   Deh’ . Aggrieved,   the   appellant(s)   approached   the   Collector,   Bhiwani challenging the change of entry in the column of ownership.  The appellant(s)   lost   before   the   Collector,   Bhiwani   as   well   as   the Commissioner, Hisar Division.  He then filed a writ petition in the High Court of Punjab and Haryana, which was rejected with the following reasoning:  “While examining the first contention raised by the counsel for the petitioner, as has been noticed in the forgoing paragraph, it is necessary to refer to clause (3) of Section 2(g) of the Act extracted hereinabove, which expressly treats “shamlat”, “tarafs”, “pattis”, “pannas”   and   “tholas”   as   separate   and   distinct, while describing the nature of the land.   Whereas, the exception under clause (v) of the proviso under section   2(g)   of   the   Act   notices,   “shamlat   taraf”, “pattis”,   “pannas”   and   “thola”   as   falling   with   the exception.   As per the revenue record of the year 1907­08,   the   land   under   reference   has   been described as “shamlat patti”.  It does not, therefore, fall   within   the   term   “shamlat   taraf”,   “pattis”, “pannas” and “thola” as has been incorporated in the   exception   because   “shamlat   patti”   is   not excluded   under   the   clause   relied   upon   by   the learned counsel.  It is, therefore, not possible for us to accept that the land under reference falls within 5 Clause (v) of the proviso under section 2(g) of the Act.” 7. The   aforesaid   judgment   was   delivered   on   the   basis   that whereas in clause (3) of Section 2(g), there is a comma after the word ‘ shamilat ’,  there is no such comma  in  sub­clause  (v)  of clause   (5)   of   Section   2(g).     We   had   requested   the   parties   to provide us the original Gazette notification and the definition as quoted by us above is in accord with the Gazette notification. 8. The issue for consideration is whether the word ‘ shamilat ’ has to be read with  taraf, patti, pannas,  and  tholas  or only with taraf   in sub­clause (v) of clause (5) of Section 2(g).   We must understand what is meant by the terms ‘ taraf ’, ‘ patti ’, ‘ panna ’ and ‘ thola ’.  To understand this distinction, one must also understand what is ‘ shamilat deh ’ land.  The word ‘ shamilat ’ basically means ‘held in joint possession and undivided lands which are part and parcel of a village’.   When these lands are held commonly by a village   proprietary   body,   they   are   described   as   ‘ shamilat   deh ’ land.   9. ‘ Taraf ’,   ‘ patti ’,   ‘ panna ’   and   ‘ thola ’   are   different   terms   but have   a   common   strain   or   similarity   running   through   them. 6 These descriptions are of land of a group of villagers based on clan,  caste,   sect,   area,   etc.     In   British   India,   the   village   was divided into different   pattis /sections based upon caste, religion, occupation, etc. of the persons residing in the village.   Patti is described as division of land into separate portions or strips in a village.  These locations are known as  pattis .  After independence since the caste system has been constitutionally abolished, these classifications refer to different hamlets/clusters where villagers reside in groups irrespective of their caste.  This may be true in law but not in fact, because unfortunately even today, in most villages,   ghettoization   continues   and   the   people   of   different communities, castes and religions live in their earmarked areas or   pattis .   Patti is basically, therefore, a small division of the village. The terms ‘t araf ’, ‘ panna ’ and ‘ thola ’ may be different but are   akin   to   patti   and   also   deal   with   community   of   villagers residing   separately.     Therefore,   they   have   virtually   the   same meaning.   10. If we accept that there is virtually no difference between ‘ taraf ’, ‘ patti ’, ‘ panna ’ and ‘ thola ’ then the task of interpretation becomes   much   easier.     It   is   also   apparent   that   a   patti   can 7 normally be created out of the  shamilat  land only when a group of   people   enjoy   some   portion   of   the   land   out   of   the   bigger common shareholding that is a  patti .  The definition of ‘ shamilat deh ’ in  Section 2(g) of the Act  includes all lands descried as ‘ shamilat deh ’ or  charand  excluding  abadi  land.  In clause (3) of Section 2(g) there is a comma after the word ‘ shamilat ’ whereas such comma is missing in sub­clause (v) of clause (5) of Section 2(g).  We are of the view that there seems to be an error rather than a deliberate non­use of the comma.   We are of this view because  clause   (3)  provides  that  land  described  as   ‘ shamilat ’, ‘ ’,   ‘ ’   ‘ ’   and   ‘ ’,   are   to   be   treated   as tarafs patties pannas tholas ‘ shamilat deh ’ land only if they are used for the common purpose of the village.  This clearly implies that if the land described as ‘ shamilat ’, ‘ taraf ’, ‘ patti ’, ‘ panna ’ and ‘ thola ’ were not being used for the common purpose, it would not fall within the meaning of ‘ shamilat deh’ .   11. Clause (v) is the negative portion of the definition which provides that certain lands will not be treated as ‘ shamilat deh ’ and these  are those  land  which  have  described  as  ‘ shamilat ’, ‘ taraf ’, ‘ patti ’, ‘ panna ’ and ‘ thola ’ in the revenue record and not 8 used according to the revenue record for the benefit of the village community or a part thereof or for the common purpose of the village.   In our view, the absence of the comma after the word ‘ ’ is not of any great significance.  In fact, it appears that shamilat the comma has been left out by mistake.  We may also note that we find that in various publications, there is a comma between the words ‘ shamilat ’ and ‘ taraf ’.  However, there is no comma in the official publication in the Gazette notification.   Keeping in view, what we have held above, it appears to us that the absence of a comma is a mistake and in fact according to us, a comma should be read after ‘ shamilat ’ and before ‘ taraf ’ in the latter part of the section also.    The word ‘ shamilat ’ has to be read with all four­ ‘ taraf ’, ‘ patti ’, ‘ panna ’ and  ‘thola’ .  A land can be ‘ shamilat deh ’ only if it is ‘ shamilat   taraf’ , ‘ shamilat patti’ , ‘ shamilat panna’, or ‘ shamilat thola’ .  In case the word  shamilat  is missing from any of these four terms, then the land cannot be said to be belonging to a group of people and could never become ‘ shamilat deh’  land. 12. The purpose of the section which defines ‘ shamilat deh ’ is that the land described as ‘ shamilat ’, ‘ taraf ’, ‘ patti ’, ‘ panna ’ and ‘ thola ’ not used for the benefit of the village community will not 9 be   treated   as   ‘ shamilat   deh ’.     Clause   (3)   of   Section   2(g)   is identical.   The purpose is that the land which is described in revenue records as ‘ shamilat ’, ‘ taraf ’, ‘ patti’ , ‘ panna ’ and ‘ thola ’ and used for the benefit of the entire village community or a part thereof   only   would   vest   in   the   village   proprietary   body.     The words ‘part thereof’ have been used with a specific purpose in the background of the meaning of  patti  which we have dealt with in detail above.  Even if the land is being utilised for the common purpose   of   the   inhabitants   of   that   ‘ taraf ’,   ‘ patti’ ,   ‘ panna ’   and ‘ ’, it would be ‘ ’ even if it is not used for the thola shamilat deh benefit of the entire village.   However, if the land is not used either for the benefit of the entire village or for the part of the village community which comprises the   patti   then the land, in our opinion, cannot be said to be ‘ shamilat deh ’ land within the meaning of Section 2(g). 13. From the revenue records produced, we find that the land has been shown as ‘ Shamlat Patti Dhera & Khubi ’.   ‘ Dhera & Khubi ’ are the ancestors of the appellant(s).   The possession is 10 shown as that of proprietors/self­cultivators and an entry was made in favour of the   Panchayat Deh   in 1987­1988.   The land was always shown to be ‘ Shamlat Patti Dhera & Khubi ’ and in the cultivation of the appellant(s) or his ancestors.   Moreover, the land was never shown to be used for the benefit of the entire village community or even for a part of the community.   14. In view of the above, we have no hesitation in holding that the land cannot be described as ‘ Shamilat Deh ’ and, therefore, would not vest in the village proprietary body.   Accordingly, we allow the appeal and set aside the judgment of the High Court dated 03.07.2008 and the orders of all the authorities below.  The name of the appellant(s) be entered in the column of ownership with the entry ‘ shamlat patti ’. 15. Pending application(s), if any, shall stand(s) disposed of.  No order as to costs.   11 ……………………………..J. (L. Nageswara Rao) …………………………….J. (Deepak Gupta) New Delhi March 04, 2020 12