Amrendra
Pratap Singh Vs. Tej Bahadur Prajapati & Ors [2003] Insc 585 (21 November 2003)
R.C.
Lahoti & Ashok Bhan.R.C. Lahoti, J.
The
suit property consists of a piece of agricultural land situated in Sundergarh
area of Mouza Durgapur, Rourkela. Prior to the year 1962, the
property belonged to Chand Oram and Pera Oram.
Both
of them belong to oraon tribe, which is a scheduled tribe in the State of Orissa
as notified vide the Constitution Schedule Tribe Order, 1950 issued in exercise
of the power conferred by clause (1) of Article 342 of the Constitution of
India. On 21.12.1962 Chand and Pera transferred their right and interest in
0.75 decimals of land in favour of one Mangal Singh Manki. The said Mangal
Singh Manki was also a person belonging to a scheduled tribe. Mangal Singh Manki,
after obtaining the permission of the Sub-Divisional Officer, Pamposh, sold
0.40 decimals of land by a registered deed of sale dated 7.4.1964 executed in favour
of one Ratnamani Mohapatra, and on the same day by another registered deed of
sale transferred the remaining 0.35 decimals of land to one Harihar Pradhan. On
6.9.1975 Dr. Amarendra Pratap Singh, the plaintiff-appellant purchased 0.195
decimals of land out of 0.40 decimals from Ratnamani Mohapatra. It is this land
purchased by the plaintiff-respondent which forms the subject-matter of
dispute. This land belonging to the plaintiff has come to be numbered as plot
no. 1147/1.
According
to the plaintiff he raised construction in the year 1965 over 0.05 decimal area
out of the land purchased by him. When he proposed to raise construction over
the remaining area, he was obstructed in doing so by Harihar Pradhan, the owner
of the adjoining land, whereupon the plaintiff got in touch with his
predecessor in-title Smt. Ratnamani Mohapatra. It was detected that in the map
attached with the Sale Deed dated 6.9.1965 there was some error in description
of the land forming the subject-matter of sale. Smt. Ratnamani Mohapatra
executed a deed of rectification dated 31.8.1968 in favour of the plaintiff-appellant,
after having the land demarcated by Amin.
During
the course of demarcation proceedings it was found that the
defendant-respondent no.1 had also purchased some land under a registered deed
of sale dated 25.4.1967 from Chand and Pera and constructed two buildings
thereon. However, the defendant- respondent no.1 who had purchased land plot
no.1119 (new plot no. 957), had also encroached upon some portion of land of
plot no.1147 (new plot no.956) belonging to the plaintiff-appellant.
The dispute
between the parties led to the initiation of proceedings under Section 145 of
the Code of Criminal Procedure. In the year 1970 the plaintiff-appellant filed
a suit for declaration of title, recovery of possession and issuance of
permanent preventive injunction against the defendants. The defendant nos. 1 to
3, who are the principal contesting defendants, denied the title of the
plaintiff and pleaded their title by way of adverse possession over the suit
land.
The
Trial Court decreed the suit and directed possession over the suit property to
be restored to the plaintiff after demolition of the construction of the
defendant no.1 standing on the suit land. The defendant no.1 preferred an
appeal to the High Court. The High Court found the title of the plaintiff-respondent
no.1 to be proved but at the same time held the defendant no.1 to have been in
adverse possession over the property for the prescribed statutory period of 12
years, and therefore held the plaintiff-respondent no.1 not entitled to a decree
in the suit. The High Court reversed the judgment and decree of the Trial Court
and directed the suit to be dismissed. Feeling aggrieved, the plaintiff has
filed this appeal by special leave.
On
behalf of the plaintiff-appellant the correctness of the finding as to
defendant no.1-respondent being in adverse possession of the property and
having perfected his title by being in continuous and uninterrupted possession
of the property for a period exceeding 12 years' time was seriously disputed,
however, we are not inclined to enter into any revaluation of evidence and
dislodge the finding of fact arrived at by the High Court. We would therefore
proceed on an assumption that the defendant-respondent no.1 has remained in
possession of the property for a period of more than 12 years before the date
of the institution of the suit. The real question is _ whether he can be said
to have perfected his title by way of adverse possession? This question assumes
significance because of the fact that the original owners of the land, namely, Chand
and Pera, were persons belonging to a scheduled tribe and their
successor-in-title Mangal Singh Manki was also a person belonging to the
scheduled tribe.
The Orissa
Merged States' Laws Act, 1950 was enacted by the Legislative Assembly of Orissa
for the purpose of extending certain Acts and Regulations to certain areas
administered as part of the State of Orissa. It received the assent of the Governor on 26.2.1950, which was
published in the Orissa Gazette on 3.3.1950 and on that date the Act came into
force. Section 7 of the Act, in so far as is relevant for our purpose, provided
as under :
"7.
Modification of Tenancy Laws in force in the merged States Notwithstanding
anything contained in the tenancy laws of the merged States as continued in
force by virtue of Article 4 of the States Merger (Governor's Provinces) Order,
1949 xxx xxx xxx xxx (b) an occupancy tenant shall be entitled-
(i) to
freely transfer his holding subject to the restriction that no transfer of a
holding from a member of an aboriginal tribe to a member of a non-aboriginal
tribe shall be valid unless such transfer is made with the previous permission
of the Sub-divisional Officer concerned;
(ii) to
have full right over all kinds of trees standing on his holding;
(iii) to
use the land comprised in the holding in any manner which does not materially
impair the value of the land or render it unfit for the purposes of the
tenancy;
(iv) to
the benefit of the presumption by any Court that the rent for the time being
payable by him is fair and equitable until the contrary is proved;
Explanation-(i) An 'occupancy tenant' means
tenant or a raiyat having occupancy right in his holding under the tenancy laws
continued in force in the merged States;
(ii) an
'aboriginal tribe' means any tribe that may from time to time be notified as
such by the State Government;
xxx xxx
xxx xxx" Article 244 of the Constitution provides for the provisions of
the Fifth Schedule being applicable to the administration and control of the
scheduled areas and scheduled tribes in any State other than the State of
Assam, Meghalya, Tripura and Mizoram. Para 5 of the Fifth Schedule provides
inter alia for the Governor to make regulations which may prohibit or restrict
the transfer of land by or among the members of the Scheduled Tribes in such
area and/or to regulate the allotment of land to members of the Scheduled
Tribes in such area.
In
exercise of the powers conferred by sub-para 2 of paragraph 5 of the Fifth
Schedule to the Constitution, the Governor of Orissa promulgated regulations
known as The Orissa Scheduled Areas Transfer of Immovable Property (By
Scheduled Tribes) Regulations, 1956 (hereinafter referred to as the
'Regulations', for short). The assent of the President was received on
21.09.1956 and published in the Orissa Gazette Extraordinary on 4.10.1956, on
which date the Regulations came into force. The Preamble to the Regulations
speaks that the same were promulgated as it was considered expedient to control
and check transfer of immovable property by the scheduled tribes in the
scheduled areas of the State of Orissa. Clause (f) of para 2 of the Regulations defines 'transfer of immovable
property' to mean 'mortgage with or without possession, lease, sale, gift,
exchange or any other dealing with such property not being a testamentary
disposition and includes a charge or contract relating to such property'
(emphasis supplied). Regulation 3 provides as under :
3.
Transfer of Immovable property by a member of the Scheduled Tribe (1)
Notwithstanding anything contained in any law for the time being in force any
transfer of immovable property situated within a Scheduled Area by a member of
a Scheduled Tribe shall be absolutely null and void and of no force or effect
whatsoever unless made in favour of another member of a Scheduled Tribe or with
the previous consent in writing of the competent authority :
Provided
that nothing in this sub- section shall apply to any transfer by way of
mortgage executed in favour of any public financial institution for securing a
loan granted by such institution for any agricultural purpose :
Provided
further that in execution of any decree for realization of the mortgage money
no property mortgaged as aforesaid shall be sold in favour of any person not
being a member of the Scheduled Tribes without the previous consent in writing
of the competent authority.
Explanation For the purposes of this
sub-section, a transfer of immovable property in favour of a female member of a
Scheduled Tribe, who is married to a person who does not belong to any
Scheduled Tribe, shall be deemed to be a transfer made in favour of a person
not belonging to a Scheduled Tribe.
(2)
Where a transfer of immovable property is made in contravention of Sub- section
(1) the competent authority may, either on application by any one interested
therein or on his own motion and after giving the parties an opportunity of
being heard order ejectment against any person in possession of the property
claiming under the transfer and shall cause restoration of possession of such
property to the transferor or his heirs. In causing such restoration of
possession the competent authority may take such steps as may be necessary for
securing compliance with the said order or preventing any breach of peace :
Provided
that if the competent authority is of the opinion that the restoration of
possession of immovable property to the transferor, or his heirs is not
reasonably practicable, he shall record his reasons thereof and shall subject
to the control of the State Government settle the said property with another
member of Scheduled Tribe or in the absence of any such member, with any other
person in accordance with the provisions contained in the Orissa Government
Land Settlement Act, 33 of 1962.
Explanation Restoration of possession means
actual delivery of possession by the competent authority to the transferor or
his heirs.
(3)
Subject to such conditions as may be prescribed an appeal if preferred within
thirty days of the order under Sub- section (2) shall, if made by the Collector
lie to the Board of Revenue and if made by any other competent authority to the
Collector or any other officer specially empowered by the State Government in
this behalf.
(4)
Subject to the provisions of Sub-section (3) the decision of the competent
authority under Sub-section (2) shall be final and shall not be challenged in
Court of law.
(underlining
by us) Under Regulation 3A where a person is found to be in unauthorized
occupation of any immovable property of a member of the scheduled tribes by way
of a trespass or otherwise, the competent authority may either on application
by the owner or any person interested therein, or on his own motion, and after
giving the parties concerned an opportunity of being heard, order ejectment of
the person so found to be in unauthorised occupation and shall cause
restoration of possession of such property to the said member of the scheduled
tribe or to his heirs.
In the
year 1975 by Orissa Regulation No.1/1975 para 7-D was inserted by way of
amendment along with a few other amendments.
Para 7-D reads as under :
"7-D
Amendment of the Limitation Act, 1963 in its application to the Scheduled Areas
In the Limitation Act, 1963 in its application to the Scheduled Areas in the
Schedule, after the words "twelve years" occurring in the second
column against Art.
65,
the words "twelve years" and figure "but 30" years in
relation to immovable property belonging to a member of a Scheduled Tribe
specified in respect of the State of Orissa in [the Constitution (Scheduled
Tribes) Order, 1950 as modified from time to time, shall be added)." This
amendment was given retrospective operation with effect from 02.10.1973.
Para 9 of the Regulations partially
repealed the Orissa Merged States (Laws) Act, 1950. The relevant extracts is as
under:
"9.
Repeal
(1) on
and from the date of commencement of this regulation shall stand repealed,
namely;
(a) xxx
xxx xxx (b) The enactments mentioned in column 2 of the Schedule to the extent
specified in column 3 thereof in so far as they are in force in the Scheduled
Areas.
(2) (a)
to (d) xxx xxx
SCHEDULE
LIST OF ENACTMENTS REPEALED
(See
Section 9) Number and year (1) Short title (2) Extent of Repeal (3)
1. xxx
xxx xxx 2.Orissa Act IV of 1950 Orissa Merged States' Laws Act, 1950 The words
"subject to the restrictions that no transfer of a holding from a member
of an aboriginal tribe to a member of a non-aboriginal tribe shall be valid
unless such transfer is made with the previous permission of the Sub-divisional
Magistrate concerned" in item 1 of Clause (d) of the section shall be
omitted.
3. xxx
xxx Xxx The position emerging from the facts of the case, found proved or
undisputed and the relevant position of law, as emerging from the Act and the
Regulations referred to hereinabove, may be summed up.
The
original holders of the land, namely, Chand and Pera, were persons belonging to
an aboriginal tribe, i.e. Oraon. Sundergarh, the area where the land is
situated, is a tribal area. Chand and Pera Oram held the land as occupancy
tenants. They could not have transferred their holding to a member of a
non-aboriginal tribe though the transfer of holding by a member of one
aboriginal tribe to a member of the same or another aboriginal tribe, was
permitted. This restriction continued to remain in force by virtue of Section
7-D of the Orissa Merged States' Laws Act, 1950, from the year 1950 up to the
year 1956. That restriction came to be deleted by Para 9 read with Entry 2 of the Schedule to the 1956
Regulations. But then the same restriction came to be imposed independently by Para 3 of the Regulations.
While
the 1950 Act imposed a restriction on the transfer of a holding by a member of
an aboriginal tribe to a non-member except with the previous permission of the
sub-divisional officer concerned, the 1956 Regulations enlarged the scope of
the restriction by including, within the purview of prohibition, any transfer
of any immovable property except with the previous consent in writing of the
competent authority. The immovable property, referred to in para 3 of the
Regulations, would obviously include a holding as well. The Regulations define
'transfer of immovable property'. The definition is very wide. Apart from the
well-known modes of transfer such as mortgage, lease, sale, gift and exchange,
what has been included therein is "any dealing with such property"
which is non-testamentary.
Regulation
7-D has amended the provisions of the third column of the Schedule to the
Limitation Act, 1963. The effect of this amendment is that the period of
limitation prescribed for suit for possession of immovable property or any
interest therein in a suit based on title, instead of being 12 years stands
substituted by a period of 30 years, in the Limitation Act, which period would
begin to run from a point of time when the possession of the defendant becomes
adverse to the plaintiff in its applicability to immovable property belonging
to a member of a Scheduled Tribe such as 'Oraon'. What is the scope of
Regulation 7-D and to what immovable properties it would apply, shall be
examined a little later.
It
cannot be disputed that until 07.04.1964 the land was owned by Chand and Pera
and then by Mangal Singh, all the three being members of an aboriginal tribe
and a scheduled tribe. On 07.04. 1964 the land came to be transferred to a
person not belonging to any aboriginal tribe. Proceeding on the premise that in
the year 1970, on the date of the filing of the suit (the exact date not being
ascertainable) the defendant No.1 had been in possession of the property for a
period of more than 12 years. Can it be said that he had perfected his title by
adverse possession or that the suit filed by the plaintiff had become barred by
time on account of having been filed 12 years after the date when the
possession of the defendant became adverse to the plaintiff or his
predecessors-in-title? The period for which the defendant claims to be in
possession has to be divided into two parts: (i) the pre- 7.4.1964 period when
the ownership of the land vested in the person or persons who belonged to an
aboriginal tribe; and (ii) post-7.4.1964, when the ownership had come to vest
in a person belonging to a non- aboriginal tribe consequent upon a transfer
made by the previous permission of competent Authority. Two questions arise for
consideration: firstly, what is the meaning to be assigned to the expression,
'transfer of immovable property' in relation to property owned by a member of a
scheduled tribe to whom the Regulations apply; and secondly, whether right by
adverse possession can be acquired by a non-aboriginal on the property
belonging to a member of an aboriginal tribe. The 1956 Regulations have chosen
to assign an extended meaning to the expression 'transfer of immovable
property' so as to include within its meaning not only such methods of
testamentary disposition as are known to result in transferring an interest in
immovable property but also any 'dealing' with such property as would have the
effect of causing or resulting in the transfer of interest in immovable
property, is included therein.
According
to the Chambers Twentieth Century Dictionary (New Edition, 1983) 'deal' as a
verb means to divide, to distribute; to throw about; to deliver and 'deal with'
means to have to do with, to treat of, to take action in regard to. One of the
meanings to the word 'deal' assigned in Black's Law Dictionary (6th Edition) is
'to traffic'.
Dictionaries
can be taken as safe guides for finding out meanings of such words as are not
defined in the statute. However, dictionaries are not the final words on
interpretation. The words take colour from the context and the setting in which
they have been used. It is permissible to assign a meaning or a sense,
restricted or wider than the one given in dictionaries, depending on the scheme
of the legislation wherein the word has been used. The court would place such
construction on the meaning of the words as would enable the legislative intent
being effectuated. Where the object of the legislation is to prevent a mischief
and to confer protection on the weaker sections of the society the court would
not hesitate in placing an extended meaning, even a stretched one, on the word,
if in doing so the statute would succeed in attaining the object sought to be
achieved. We may refer to Principles of Statutory Interpretation by Justice
G.P. Singh (Eighth Edition, 2001) wherein at pp. 279-280 the learned author
states ". . . . .in selecting one out of the various meaning of a word,
regard must always be had to the context as it is a fundamental rule that 'the
meanings of words and expressions used in an Act must take their colour from
the context in which they appear'. Therefore, 'when the context makes the
meaning of a word quite clear, it becomes unnecessary to search for and select
a particular meaning out of the diverse meanings a word is capable of,
according to lexicographers'. .
. . .
. Judge Learned Hand cautioned 'not to make a fortress out of the dictionary'
but to pay more attention to 'the sympathetic and imaginative discovery' of the
purpose or object of the statute as a guide to its meaning." Tribal areas
have their own problems. Tribals are historically weaker sections of the
society. They need the protection of the laws as they are gullible and fall
pray to the tactics of unscrupulous people, and are susceptible to exploitation
on account of their innocence, poverty and backwardness extending over
centuries. The Constitution of India and the laws made thereunder treat tribals
and tribal areas separately wherever needed. The tribals need to be settled,
need to be taken care of by the protective arm of the law, and be saved from
falling prey to unscrupulous device so that they may prosper and by an
evolutionary process join the mainstream of the society. The process would be
slow, yet it has to be initiated and kept moving. The object sought to be
achieved by the 1950 Act and the 1956 Regulations is to see that a member of an
aboriginal tribe indefeatably continues to own the property which he acquires
and every process known to law by which title in immovable property is
extinguished in one person to vest in another person, should remain so confined
in its operation in relation to tribals that the immovable property of one
tribal may come to vest in another tribal but the title in immovable property
vesting in any tribal must not come to vest in a non-tribal.
This
is to see and ensure that non-tribals do not succeed in making in- roads
amongst the tribals by acquiring property and developing roots in the habitat
of tribals.
In
support of the proposition that the expression 'transfer of immovable property'
is capable of being assigned an extended meaning depending on the context and
the setting in which it has been used so as to include therein such
transactions as would not otherwise and ordinarily be included in its meaning,
we may refer to a few decided cases.
The Maharashtra
Agricultural Lands (Ceiling on holdings) Act, 1961, imposed a ceiling on
holding land and to effectuate the purpose sought to be achieved by the
legislation, imposed restrictions on the transfer or partition of any land on
or after the appointed date.
Transfer
was defined to mean transfer by act of parties whether by sale, gift, mortgage
with possession, exchange, lease or any other disposition (underlining by us)
made inter vivos. This Court in SCC 83, placed an object-oriented
interpretation on the term 'disposition' and held "Though ordinarily the
word 'disposition' in relation to property would mean disposition made by a
deed or will but in the act it has to be given an extended meaning so as to
include therein any disposition made by or under a decree or order of the
Court." Supp.(2) SCC 77, the term 'transfer' as used in Section 71A of Chhotanagpur
Tenancy Act, 1908, came up for the consideration of the Court. 'Transfer' was
not defined in the Act. It was held that considering the situation in which the
exercise of jurisdiction is contemplated, it would not be proper to confine the
meaning of 'transfer' to transfer under the Transfer of Property Act or a
situation where 'transfer' has a statutory definition. What exactly is
contemplated by 'transfer' in Section 71A is where possession has passed from
one to another and as a physical fact the member of the Scheduled Tribe who is
entitled to hold possession has lost it and a non-member has come into
possession, would be covered by 'transfer'. Their Lordships observed "The
provision is beneficial and the legislative intention is to extend protection
to a class of citizens who are not in a position to keep their property to
themselves in the absence of protection. Therefore when the legislature is
extending special protection to the named category, the Court has to give a
liberal construction to the protective mechanism which would work out the
protection and enable the sphere of protection to be effective than limit by
its scope." Their Lordship referred to three Guraza Seshachalam, (1965) 1
SCR 195, and a decision of House of 20 (HL) laying down the proposition that a
broad and liberal construction should be given to give full effect to the legislative
purpose.
SCC 435,
is an interesting case showing how this Court dealt with an artistic device
employed by a non-tribal to deprive a tribal of his land.
The
M.P. Land Revenue Code, 1959, imposed restrictions on the transfer of land by
members of a Scheduled Tribe. Babu Lal, a non- tribal, filed a suit for
declaration against Baddiya, a Bhel Notified Scheduled Tribe, for declaration
that his name be recorded in the revenue record as Bhumiswami over the land of Baddiya.
Baddiya did not contest the suit and the parties filed a compromise conceding
to the claim of Babu Lal. The State Government intervened and filed a petition
in the High Court seeking a writ of certiorari, submitting that the entire
proceedings in the suit were in contravention of sub- section (6) of Section
165 of the M.P. Land Revenue Code, 1959.
The
judgment of the Civil Court based on compromise was sought to be quashed. The
High Court dismissed the petition holding that the State could pursue the
alternative remedy of filing a suit for declaration that the decree was null
and void. In appeal by special leave, this Court set aside the judgment of the
High Court and issued a writ of certiorari to quash the judgment and decree
passed in the civil suit. It was held 'One of the principles on which
certiorari is issued is where the Court acts illegally and there is error on
the face of record. If the Court usurps the jurisdiction, the record is
corrected by certiorari. This case is a glaring instance of such violation of
law.
The
High Court was in error in not issuing writ of certiorari." (underling by
us).
The
law laid down by this Court is an authority for the proposition that the Court
shall step in and annul any such transaction as would have the effect of
violating a provision of law, more so when it is a beneficial piece of social
legislation. A simple declaratory decree passed by a civil court which had the
effect of extinguishing the title of a member of a Schedule Tribe and vesting
the same in a non-member, was construed as 'transfer' within the meaning of
Section 165(6) of the M.P. Land Revenue Code, 1959. Thus, we are very clear in
our minds that the expression 'transfer of immovable property' as defined in
clause (f) of para 2 of the 1956 Regulations has to be assigned a very wide
meaning. Any transaction or dealing with immovable property which would have
the effect of extinguishing title, possession or right to possess such property
in a tribal and vesting the same in a non-tribal, would be included within the
meaning of 'transfer of immovable property'.
In a
series of decisions, the High Court of Madhya Pradesh has Pradesh, 1995 Revenue
Nirnaya 358.
What
is adverse possession? Every possession is not, in law, adverse possession.
Under Article 65 of the Limitation Act, 1963, a suit for possession of
immovable property or any interest therein based on title can be instituted
within a period of 12 years calculated from the date when the possession of the
defendant becomes adverse to the plaintiff. By virtue of Section 27 of the Limitation
Act, at the determination of the period limited by the Act to any person for
instituting a suit for possession of any property, his right to such property
stands extinguished. The process of acquisition of title by adverse possession
springs into action essentially by default or inaction of the owner. A person,
though having no right to enter into possession of the property of someone
else, does so and continues in possession setting up title in himself and
adversely to the title of the owner, commences prescribing title into himself
and such prescription having continued for a period of 12 years, he acquires
title not on his own but on account of the default or inaction on part of the
real owner, which stretched over a period of 12 years results into
extinguishing of the latter's title. It is that extinguished title of the real
owner which comes to vest in the wrongdoer. The law does not intend to confer
any premium on the wrong doing of a person in wrongful possession; it
pronounces the penalty of extinction of title on the person who though entitled
to assert his right and remove the wrong doer and re-enter into possession, has
defaulted and remained inactive for a period of 12 years, which the law
considers reasonable for attracting the said penalty. Inaction for a period of
12 years is treated by the Doctrine of Adverse Possession as evidence of the
loss of desire on the part of the rightful owner to assert his ownership and
reclaim possession.
The
nature of the property, the nature of title vesting in the rightful owner, the
kind of possession which the adverse possessor is exercising, are all relevant
factors which enter into consideration for attracting applicability of the
Doctrine of Adverse Possession. The right in the property ought to be one which
is alienable and is capable of being acquired by the competitor. Adverse
possession operates on an alienable right. The right stands alienated by
operation of law, for it was capable of being alienated voluntarily and is
sought to be recognized by doctrine of adverse possession as having been
alienated involuntarily, by default and inaction on the part of the rightful
claimant, who knows actually or constructively of the wrongful acts of the
competitor and yet sits idle. Such inaction or default in taking care of one's
own rights over property is also capable of being called a manner of 'dealing'
with one's property which results in extinguishing one's title in property and
vesting the same in the wrong doer in possession of property and thus amounts to
'transfer of immovable property' in the wider sense assignable in the context
of social welfare legislation enacted with the object of protecting a weaker
section.
Venkatesh
Deshpande & Ors., A.I.R. 1923 Privy Council 205, their Lordships of the
Privy Council dealt with a case of Watan lands and observed that it is somewhat
difficult to see how a stranger to a Watan can acquire a title by adverse
possession for 12 years of lands, the alienation of which is, in the interests
of the State, prohibited. The Privy Council's decision was noticed in Karimullakhan
s/o Mohd.
265,
and the High Court noted non-availability of any direct decision on the point
and resorted to borrowing from analogy. It was held that title by adverse
possession on Inam lands, Watan lands and Debutter, was incapable of
acquisition.
Reverting
back to the facts of the case at hand, we find that in the land, the ultimate
ownership vests in the State on the principle of eminent domain. Tribals are
conferred with a right to hold land, which right is inalienable in favour of
non-tribals. It is clear that the law does not permit a right in immovable
property vesting in a tribal to be transferred in favour of or acquired by a
non-tribal, unless permitted by the previous sanction of a competent authority.
The definition of 'transfer of immovable property' has been coined in the
widest possible terms. The definition makes a reference to all known modes of
transferring right, title and interest in immovable property and to make the
definition exhaustive, conspicuously employs the expression - "any other
dealing with such property", which would embrace within its sweep any
other mode having an impact on right, title or interest of the holder, causing
it to cease in one and vest or accrue in another. The use of the word 'dealing'
is suggestive of the legislative intent that not only a transfer as such but
any dealing with such property (though such dealing may not, in law, amount to
transfer), is sought to be included within the meaning of the expression. Such
'dealing' may be a voluntary act on the part of the tribal or may amount to a
'dealing' because of the default or inaction of the tribal as a result of his
ignorance, poverty or backwardness, which shall be presumed to have existed
when the property of the tribal is taken possession of or otherwise
appropriated or sought to be appropriated by a non-tribal. In other words, a
default or inaction on the part of a tribal which results in deprivation or
deterioration of his rights over immovable property would amount to 'dealing'
by him with such property, and hence a transfer of immovable property. It is so
because a tribal is considered by the legislature not to be capable of
protecting his own immovable property. A provision has been made by para 3A of the
1956 Regulations for evicting any unauthorized occupant, by way of trespass or
otherwise, of any immovable property of the member of the Scheduled Tribe, the
steps in regard to which may be taken by the tribal or by any person interested
therein or even suo motu by the competent authority. The concept of locus standi
loses its significance. The State is the custodian and trustee of the immovable
property of tribals and is enjoined to see that the tribal remains in
possession of such property. No period of limitation is prescribed by para 3A.
The prescription of the period of 12 years in Article 65 of the Limitation Act
becomes irrelevant so far as the immovable property of a tribal is concerned.
The tribal need not file a civil suit which will be governed by law of
limitation; it is enough if he or anyone on his behalf moves the State or the
State itself moves into action to protect him and restores his property to him.
To such an action neither Article 65 of Limitation Act nor Section 27 thereof
would be attracted.
In our
opinion, the above said shall be the position of law under the 1956 Regulations
where 'transfer of immovable property' has been defined and also under the 1950
Act where 'transfer of holding' has not been defined. Acquisition of title in favour
of a non-tribal by invoking the Doctrine of Adverse Possession over the
immovable property belonging to a tribal, is prohibited by law and cannot be
countenanced by the court.
The
period upto 6.4.1964, during which the land belonged to the tribals, has to be
excluded from calculating the period of limitation. Undoubtedly on 7.4.1964 the
land having been sold by a tribal to a non-tribal with the previous permission
of the sub- divisional officer, the possession of defendant-respondent No.1
over the land on and from that date shall be treated as hostile. In the suit
filed by the plaintiff-appellant in the year 1970 the period of limitation
shall have to be calculated by reference to Article 65 of the Limitation Act.
By that time only a period of 6 years i.e. between 1964 and 1970 had elapsed.
The suit was not barred by limitation.
The
learned counsel for the respondents relied heavily on Para 7-D of the 1956
Regulations and upon two decisions of the Orissa High Court rendered by
reference thereto namely Laxmi Gouda & Law Times 360. We have carefully
perused both the decisions. The question which arose for decision therein was
the effect of amendment made in Para
7-D of the Regulations and given a retrospective operation with effect from a
back date. The High Court has held that if adverse possession extending over a
period of 12 years had already stood perfected into acquisition of title before
the date of the amendment, then the amended provision could not be read so as
to extend the period of 12 years of acquisition of title by adverse possession
substituted as 30 years even if such date fell after 2.10.1973, the date with
which the amendment commenced operating.
The
question which is arising for decision before us namely whether a non-tribal
can at all commence prescribing acquisition of title of adverse possession over
the land belonging to a tribal and situated in a tribal area was neither raised
before the High Court nor decided by it.
A
judicial decision is an authority for what it actually decides and not for what
can be read into it by implication or by assigning an assumed intention to the
Judges, and inferring from it a proposition of law which the Judges have not
specifically laid down in the pronouncement. Still we make it clear that the
provisions of Para 7-D of the Regulations are to be
read in the light of the principle which we have laid down hereinabove. A
tribal may acquire title by adverse possession over the immovable property of
another tribal by reference to Para 7-D of the Regulations read with Article 65
and Section 27 of the Limitation Act, 1963, but a non-tribal can neither
prescribe nor acquire title by adverse possession over the property belonging
to a tribal as the same is specifically prohibited by a special law promulgated
by the State legislature or the Governor in exercise of the power conferred in
that regard by the Constitution of India. A general law cannot defeat the
provisions of a special law to the extent to which they are in conflict; else
an effort has to be made at reconciling the two provisions by homogenous
reading.
Having
held that the wrongful possession of the defendant- respondent No.1 over the
land purchased by the plaintiff-appellant has not ripened into acquisition of
title by adverse possession, the next question which arises for decision is in
relation to the appropriate relief which should be allowed to the
plaintiff-appellant. There was a controversy before the trial court as to the
exact extent of land and of encroachment on the property belonging to the plaintiff-appellant
by the defendant-respondent, as the two properties are adjoining. The
plaintiff-appellant relied on the report of Amin while the trial court had also
got a survey conducted by a local commissioner who had filed his report. The
High Court has not recorded any specific finding thereon because of the view
taken by it on the plea of adverse possession, resulting in dismissal of the
suit.
The
other question which arises is as to the construction made by
defendant-respondent No.1 over the property of the plaintiff- appellant
encroached upon by defendant-respondent No.1. During the course of hearing, it
was submitted by the learned counsel for defendant-respondent No.1 that huge
construction has come up over the property in suit, while according to the
plaintiff-appellant some construction, rather a major portion thereof, has
taken place during the pendency of the appeal in this Court as no interim
relief was granted by the Court though it was prayed for by the
plaintiff-appellant.
On
these two aspects the case needs to be remanded to the trial court for the ends
of justice and determination of appropriate relief.
We
propose to make suitable directions in this regard in the operative part of the
judgment.
The
appeal is allowed. The judgment of the High Court is set aside. The case is
remanded to the trial court for decision in accordance with the following
directions:-
(1)
The trial court shall find if an undisputed or proved map of the land belonging
to the plaintiff-appellant demarcating the area encroached upon by
defendant-respondent No.1 is available on record, and if so, the same shall be
accepted and made a part of the decree; if not, the trial court shall appoint
an Advocate- Commissioner assisted by a person proficient in survey to draw up
a map of the plaintiff-appellant's land and demarcate specifically therein the
area encroached upon by defendant- respondent No.1.
(2)
The trial court shall determine, after hearing the learned counsel for the
parties and if necessary by recording additional evidence, whether a decree for
demolition of the construction, made by defendant-respondent No.1, and specific
restoration of possession to the plaintiff-appellant, is called for. In the
alternative, the trial court shall determine if, in spite of the encroachment
having been proved, a decree for the award of suitable compensation in lieu of
demolition and restoration of possession would be a more appropriate relief.
(3) In
the event of the trial court forming an opinion in favour of awarding
compensation the same shall be assessed by reference to the date of this
judgment. The payment of compensation, as quantified by the trial court, shall
be a condition precedent for condoning the encroachment and unauthorized
construction of the defendant-respondent No.1.
The
trial court shall dispose of the suit, consistently with the terms of this
judgment, expeditiously and in any case within a period of six months from the
date of the communication of this judgment.
The
costs incurred in the High Court and this Court shall be borne by
defendant-respondent No.1. The costs incurred in the trial court shall be in
the discretion of the trial court.
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