Azizuddin
Vs. The Board of Revenue & Ors [1999] INSC 29 (12 February 1999)
D.P.Wadhwa,
A.P.Misra, MISRA. J.
The
first question raised for our consideration is, whether erstwhile land holders
holding the land in joint Khata under the then Ruler of Bhopal would be
entitled to the benefit of the Notification No. 71 dated 25th Feb., 1941 under
which the land owners who were dispossessed from their land could claim
preferential right of reallotment of their land, and whether the said
Notification is only an executive order issued by the Govt. of Bhopal, as it is
signed by the Assistant Revenue Secretary, Govt. of Bhopal, having no force of
law or was it issued by the Ruler himself which would undisputably have the
force of law and in that case, whether the appellant is entitled to be
conferred the benefit under it? The second question raised is if the appellant
lost right in his holding on account of non-payment of the tractorization
charges which was due under the Bhopal State Reclamation and Development of Lands
(Eradication of Kans) Ordinance, 1949 (No. XXXVIII of 1949) and the Bhopal Reclamation and Development of
Lands (Eradication of Kans) Act, 1954 (Act No. XIII of 1954)
(hereinafter referred to as 'the Ordinance' and 'the 1954 Act' respectively),
and since the provisions for charging the tractorization charges both under the
Ordinance and the 1954 Act respectively), and since the provisions for charging
the tractorization charges both under the Ordinance and the 1954 Act having
been held to be ultra vires, consequently, notices under it also declared
illegal in the ccase of State of Bhopal and Ors.
the
appellant would not be entitled to get back his lost disputed land? In order to
appreciate the controversy and to adjudicate the point in issue, it is necessary
to give some of the essential facts of this case.
The
appellant, Axixuddin, owned 128.41 acres of land under his individual Khata, in
his own name, situated in village Khari even prior to 1363 F. He also possessed
a joint Khata in the same village and village Rasulia Bazyaft measuring 376.501
acres and 201.83 acres, respectively, in his own name and in the name of four
others namely, Ahmad Khan, Mohamadi Begum, Ahamadi Begum, Alia Bee. The said
persons were legal heirs of one Amir Khan. The appellant had purchased the
share of the fifth son of Amir Khan viz.
Abdul Mateen.
The dispute relates only in respect of land of this joint holding and not in
respect of his 128.41 acres of land which he holds in his individual Khata.
After the death of Amir Khan in 1948, the appellant purchased the said 1/5th
share belonging to Abdul Mateen which comes to approx.
167.68
acres in the said joint holding and thus became a co-owner with the aforesaid
persons in the said joint Khata.
The
appellant name was duly mutated in the revenue records.
On 1st
June., 1949, Union of India took over the administration of Bhopal-Princely State for five years and a Chief Commissioner was appointed. Then
an Ordinance No.
XXXVIII
of 1949 as aforesaid, was promulgated by the then Chief Commissioner. On 18th January, 1951 a notification was issued under it
declaring all the villages in the same tahsil as Kans infested. In this the land of the appellant was also
included. The authority then issued notice to Abdul Mitten and others through
the Reclamation Officer, Land Reclamation Board, Bhopal, in respect of the land in question to ascertain the
capacity of each land holder to cultivate their lands by desiring them to
produce number of pairs of bullocks required for ploughing the area on a fixed
date. The ratio fixed was one pair of bullock for every 15 acres of land. To
this notice Abdul Mitten informed that he had already transferred his share in
the land to Azizuddin-appellant, hence notice be sent to him. On 22nd Oct.
1952, a loan of Rs 1500/- was sanctioned as taccavi for purchase of seeds under
the G.M.F. Scheme to Abdul Mitten which was duly paid to the appellant recognising
him to be the occupant of the land. Thereafter notices were issued on 4th/14th
June, 1953, to the appellant and other joint owners with respect to the said
joint Khata and to the appellant alone for his individual Khata demanding the tracrtorization
charges at the rate of Rs. 10/- per acre to be paid by 15th June, 1953. The
case of the appellant is that the said the tractorization charges were illegal
and hence the same was not payable. Some of the agriculturists had already
challenged the validity of the aforesaid Ordinance, including Abdul Mitten,
before the Judicial Commissioner, Bhopal. However, on the other hand, on account of non-payment of the said dues
both the land of his individual Khata and joint Khata were auctioned to recover
the tractorization charges, land revenue and penalty under the Bhopal Land
Revenue Act, 1932 (the 1932 Act). Auctions were held 22 times but it failed as
no bidders came forward.
Thereafter
on 21st January, 1954, Tehsildar passed an order under
Section 137(C) of the 1932 Act that in case the Khatedars failed to pay the
said Gotv. dues they shall be evicted. On 22nd May, 1954, Tehsildar passed an order of
injunction and attachment restraining the land holders from making any sale,
gift or transfer of the land in question.
Thereafter,
orders for eviction from land was passed and the said land was declared Taluqdeh
(Unoccupied).
However
in the other proceedings, by some other agriculturists, on 9th April, 1956, Chief Commissioner, Bhopal, struck down some of the provisions
of the said Ordinance and the 1954 Act holding it to be ultra vires.
Thereafter,
on 1st Oct., 1959, pursuant to the reorganisation of
the States, the State of Madhya
Pradesh came into
existence which issued similar Ordinances Nos. 7 of 1956 and 8 of 1957 authorising
recovery of the tractorization charges. Meanwhile, in view of the aforesaid
judgment of the Chief Commissioner the recovery of the tractorization charges
were stopped but the State Government filed an appeal before this Court under
Article 133(1) of the Constitution of India. During the pendency of the appeal
though the State Govt. is said to have stayed further recovery of the tractorization
charges but still State started taking further coercive measures as against the
appellant of taking delivery of possession of his land because so far appellant
is concerned, the recovery of the said charges already concluded and even a
declaration of his land as Taluqdeh was made earlier. Hence the appellant moved
an application before the Tehsildar Praying that till the question of validity
of the tractorization charges are not settled by the Supreme Court, on action
be taken. In the alternative, he claimed right under the aforesaid
Notification/proclamation No. 71 dated 25th Feb., 1941 issued by the Govt.of Bhopal, as
aforesaid, for a preferential right for reallotment of his land which was
declared Taluqdeh and for which he offered to pay full amount of any dues to
the extent of his share in the said joint holding. The Tehsildar on 12th Aug., 1959, recommended for the rejection of
this application of the appellant as benefit under the said proclamation No. 71
could not be given in the changed circumstances, as there now exists
superseding rules relating to unoccupied land.
The
Deputy Collector accepted the said report, hence rejected the said application.
The appellant preferred an appeal before the Commissioner who dismissed the
same on the ground that he is a rank defaulter and deserves no leniency and
since circumstances have also changed no further benefit could be given. A
second appeal was preferred which was allowed resulting into quashing of the
aforesaid two orders and remanded the case back to examine the nature of the
said proclamation, whether it has any force of law on the relevant date?
Consequently, Tehsildar examined and filed a report that it had a legal force
and was in force at the relevant time. On 14th March, 1966, the S.D.O. accepted
the said report and concluded the said proclamation had legal force and was in
force at the relevant time thus the appellant was granted relief in respect of
his individual Khata for the said area of 128.41 acres which was in his name
but his claim in respect of the joint Khatas was rejected for the reason that
this claim could not be considered in the absence of any such request through
an application by all the joint holders which was admittedly not made. The
Additional Collector upheld this order. The second appeal by the appellant
before the Additional Commissioner, Bhopal was also rejected by further holding that the said proclamation No.71
was not under any provisions of law and it stood superseded by Notification No.
41 dated 2nd January,
1951. Further, the
said proclamation/notification No.71 was only an executive order declaring the
intention of the Ruler to give preference to the dispossessed holders. It was
further recorded that since the appellant was never dispossessed and continued
in possession without paying a single penny, hence not entitled for the relief
even in terms of the said proclamation. The appellant preferred a revision
before the Board which was also rejected. Review was also preferred on the
ground that Notification No.71 of 1941 was wrongly translated.
According
to the appellant the said notification if properly translated would only mean
that it is issued by the Ruler and in not an executive order of the Govt. of
Bhopal.
Thereafter
the appellant filed a writ petition before the High Court in addition also
seeding relief in view of the judgment of this Court in Champalal (supra) to
restore the land to the appellant. The said writ petition was rejected on the
ground that rules framed under Bhopal Land Revenue Act, 1932, does not give any
preference, and the aforesaid Notification No. 71 is merely an executive
instruction which cannot be given effect as it was not issued by the Ruler. The
High Court further recorded that this was the only point argued before the
Board and this is the only point which can be considered in this petition.
Challenging
this order, the contention of learned senior Counsel Mrs. Shobha Dixit for the
appellant is that the High Court failed to take into consideration the case of Champa
Lal (supra) and also the amendment in 1933 in the General Clauses Act. 1931 by
Bhopal Legislature by which Section 2(12) was amended, as the appellant did
specifically took all these grounds in the writ petition.
We
proceed now to scrutinise out of the two questions first, whether the appellant
would be entitled or not, to get back his land when the tractorization charges
were declared to be illegal by this Court, for the recovery of which he lost
his land. The tractorization charges were levied under Section 4 read with
Section 7 of the 1954 Act.
The
Preamble of the Act spells out:
"to
provide for the reclamation and development of lands by eradication of kans weed in certain areas of the State of Bhopal." Kans is a kind of noxious weed. Under Section 4 Government
was empowered, if it is of the opinion, that any area is infested with kans, to declare such area by notification Officer may
enter upon any such land and take possession for such period as may be
necessary for the purpose of eradication of kans
from such area. Section 6 gives power to survey and carry on eradicating
operation.
Under
sub-section (1) after issuance of notification under Section 4, the Reclamation
Officer notwithstanding the provisions of the Bhopal Land Revenue Act 1932,
under sub-clause (b) take possession of the whole or any part of the kans area
and carry on eradicating and other anciallary and subsidiary operations
therein. Section 7 casts a liability on the owner of such land to pay the cost
of such eradicating operations, namely removal of such kans from his land. Charges recoverable for this is known
as the tractorization charges. The recovery for this is made as land revenue
under Section 8. Section 4 was declared in the Champa Lal (supra) to be violative
of Article 19(1)(f) of the Constitution. It held:
"The
Act contains no provision for the person interested having an opportunity to
establish that the particular land in which he was interested was not kans infested and therefore did not stand in need of any
eradication operation. Section 4(1) read in conjunction with the power
contained in section 4(4) coupled with the absence of any provision for
entertaining objections would, in the circumstances of there being admittedly
patches of land in the same tehsil which had been cleared at least in 1941 must
be characterised as arbitrary and imposing an unreasonable restriction on the
right to hold and enjoy property within Art. 19 (1)(f) of the
Constitution." The Court further held that since the possession taken by
the Reclamation Officer being exclusive, it may be for a short period, but it
would amount to taking possession within the meaning of Article 31 (2) hence
Section 4(1) read with Section 6(1)(h) is unconstituional being violative of
Article 31(2). Section 7 palces liability on the owner of such land for payment
of the expenditure incurred by the govt. on such eradication of Kans. The cost is to be equitably
apportioned by the Reclamation Board between the several holders of or persons
having interest in the lands comprised in the kans area. The said Champa Lal (supra) held:
"...It
is common ground that the Reclamation Board never met and consequently neither
computed the total expenditure incurred or to be incurred of the creadication
operations, nor did it make the allocation among the holders of the lands on
which eradication operations were conducted... The learned Judicial
Commissioner held that the terms of Section 7 were madatory and that unless the
mind of the Reclamation Board was brought to bear on the question, and the
Board computed the total expenditure as well as the proper allocation of this sume
among the several land-owners no lawful demand could be made under section 8,
nor could the same be recovered from the respondents. We find ourselves in
entire agreement with the learned Judicial Commissioner in holding (1) that the
procedure prescribed by Section 7 is mandatory and (2) that as admittedly there
was no compliance with it no lawful demand could be made for the contribution
payable by any landholder by the Central Govt. or by the State Govt. at the
instance of the Central Govt. without recourse to the machinery provided by
Section 7. The notices of demand were, therefore, properly quashed as
illegal." So not only the aforesaid sections were held to be ultra vires
but even notice of demand was also held to be illegal.
It is
not in dispute that the appellant was not party in this writ petition.
It is
very unfortunate that in spite of such declaration, no relief could be granted
to the appellant.
Admittedly
the appellant's land was proceeded for recovery and was declared as Taluqdeh
before coming into force of the 1954 Act. The recovery was made in pursuance of
the aforesaid Ordinance and its recovery coucluded through proceeding under the
Bhopal Land Revenue Act. 1932. It is significant that Section 17 of the 1954
Act was not held to be ultra vires or invalid, which read as:
"all
acts done, any notification issued, appointment, authorisation or enquiry made,
duty assigned, notice served, or any action taken with respect to or on account
of cradication of kans, during the period commencing on the 20th Oct. 1949, and
ending with the date of commencement of this Act, by the Govt. or by any
Officer of the Govt. or by any other authority under the Bhopal State
Reclamation and Development of Lands (Eradication of Kans), Ordinance, 1949....
and ending with the date of commencement of this Act, by the Govt. or by any
Officer of the Govt. or by any other authority lunder the Bhopal State
Reclamation and Development of Lands (Eradication of Kans), Ordinance, 1949...
are
hereby declared lawfut and confirmed, and shall be as valid and operative as if
they had been done, issued, made, assigned, served or taken in accordance with
law. No suit or other legal proceedings shall be maintained or continued
against the Govt. or any person whatsoever on the ground that any such acts or
proceedings were not done or taken in accordance with law." It is admitted
between the parties that this recovery for the tractorization charges including
the penatly etc. under the aforesaid 1949 Ordinance, including the declaration
of the disputed land to be Taluqdeh, concluded before coming into force of the
1954 Act. Thus by virtue of Section 17 all actions taken or act done on account
of eradication fo kans stood declared as lawful and confirmed and is deemed
valid as if they have been done in accordance with law. Hence, apart from the
reason recorded by the High Court, so far this issue is concerned, the
appellant cannot succeed.
Returning
to the first question, the bone of contention for the appellant is that the
High Court committed an error by hlding with reference to the Proclamation
Notification No. 71 dated 24th Feb., 1941, that it is an executive order issued
by the Govt. and not an order by the Ruler, hence it has no force of law, and
at the relevant time there existed Section 51 under the Bhopal State Land
Revenue Act, 1932 which specifically dealt with the disposal of unoccupied
land.
It is
not necessary for us, for the reasons we are recording hereunder, to go into
the question, whether it was issued by the Ruler himself? We find there was
amendment in the year 1933 in the General Clauses Act, 1931 by the Bhopal
Legislature whereby Section 2 (12) was amended. By virtue of this amendment the
said Proclamation / Notification even if issued by the Govt. is declared to
have the force of law. It seems this fact was not bought to the notice of the
High Court. Thus, Notification No. 71 dated 24 th Feb. 1941, would have the
force of law. This taken us to the next question if this has a force fo law,
whether still the appellant would be entitled for any relief under it? Learned
counsel for the appellant while challenging the High Court finding that since
there existed Section 51 in the aforesaid 1932 Act dealing with the unoccupied
land, hence the appellant case would only be governed under it and not under
the Notification No. 71, he further submitted this to be erroneous and illegal
as the said land was never unoccupied in spite of the declaration it to be Taluqdeh,
as the appellant continued in possession over the said land and was never
dispossessed. Thus Section 51 of the 1932 Act would not apply.
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