Possession under an agreement to sell is permissive and cannot become adverse without specific pleading and proof.

Respondent Nos. 1 and 2 instituted a suit under Section 229-B of the Uttarakhand Zamindari Abolition and Land Reforms Act, 1950, claiming bhumidhari rights with transferable rights over agricultural land allegedly purchased by their predecessors-in-interest approximately 20–22 years earlier.

The plaint did not specify the date or nature of the alleged purchase document, nor did it refer to any agreement or contract for sale.

The petitioners, who were recorded as bhumidhars with non-transferable rights, denied the alleged sale and asserted that the respondents were merely bataidars/sharecroppers.

The Assistant Collector decreed the suit on the basis of photocopies of two unregistered contracts for sale dated 13 July 1989 and 23 May 1990.

The Commissioner dismissed the petitioners’ first appeal cursorily, and the Board of Revenue dismissed their second appeal.

The petitioners therefore invoked the High Court’s supervisory jurisdiction under Article 227 of the Constitution.

The Court applied Sections 341, 229-B, 209 and 210 of the Uttarakhand Z.A. Act, together with Sections 54 and 53-A of the Transfer of Property Act, 1882, and the principles governing adverse possession.

Under Section 54, a contract for sale does not itself create any interest in or charge on immovable property and does not transfer ownership.

Possession under an executory contract for sale is ordinarily permissive and cannot become adverse unless hostile title is expressly asserted and proved to the knowledge of the true owner for the statutory period.

Adverse possession must be specifically pleaded and proved, including the date on which possession became adverse, its continuity, publicity, openness and hostile character; mere long possession is insufficient.

The Court relied on S.M. Karim v. Mst. Bibi Sakina, P.T. Munichikkanna Reddy v. Revamma, Narasamma v. A. Krishnappa, State Bank of Travancore v. Aravindan Kunju Panicker, Bhura Mogiya v. Satish Pagariya, Achal Reddy v. Ramakrishna Reddiar, and Karnataka Board of Wakf v. Government of India.

It further held that civil proceedings must be decided on the pleadings and issues framed, as recognised in Ponnayal alias Lakshmi v. Karuppannan and Maria Margarida Sequeira Fernandes v. Erasmo Jack de Sequeira.

Under Article 227, the High Court may intervene where subordinate courts commit grave dereliction of duty, violate fundamental principles of law, or record perverse findings unsupported by evidence.

The High Court held that the revenue authorities impermissibly travelled beyond the pleadings and issues.

The plaint merely alleged that the land had been purchased 20–22 years earlier and alternatively claimed adverse possession; it contained no pleading regarding any contract for sale, its date, terms or legal effect.

No issue was framed concerning the alleged contracts dated 13 July 1989 and 23 May 1990, yet the Assistant Collector relied upon them to conclude that possession was adverse from inception.

This reasoning was legally unsustainable because a contract for sale does not convey title, and possession under such a contract is permissive rather than hostile.

The respondents also failed to plead or prove when their possession allegedly became adverse, or any overt act communicating hostile title to the petitioners.

Their witnesses merely stated that they had seen the respondents cultivating the land, which did not establish adverse possession.

The failure to bring an ejectment action under Section 209 could not, by itself, confer rights where the initial possession was permissive.

The Commissioner and Board of Revenue further failed to properly examine these legal deficiencies and disposed of the appeals largely on the basis of prolonged possession.

These errors constituted a grave departure from settled principles of pleadings, evidence and adverse possession, justifying interference under Article 227.

Mere long possession or non-filing of an ejectment suit under Section 209 of the Z.A. Act did not establish adverse title.

The judgments and orders of the Assistant Collector, Commissioner and Board of Revenue were set aside.

The writ petition was allowed, and the matter was remanded to the Assistant Collector, First Class, Haldwani, for fresh adjudication in accordance with law.