Suraj
Bhan & Ors Vs. Financial Commissioner & Ors [2007] Insc 410 (16 April 2007)
C.K. THAKKER & P.K. BALASUBRAMANYAN
CIVIL APPEAL NO. 1971 OF 2007 ARISING OUT OF SPECIAL LEAVE PETITION (C) NOs.
7688-7689 OF 2004 C.K. THAKKER, J.
Leave granted.
The present appeal arises out of judgment and order passed by the High Court
of Delhi on April 25, 2003 in Civil Writ No. 4560 of 1998. By the said order,
the High Court confirmed the order passed by Revenue Authorities by which the
name of respondent No. 5 was mutated in the Revenue Records.
Shortly stated the facts are that one Data Ram was the common ancestor of
the appellants as also respondent No. 5. He was the owner of agricultural land
admeasuring 216 Bighas and 19 Biswas comprised of several Khasra numbers,
situated in the Revenue Estate of village Bawana, Delhi. Data Ram died in the
year 1948. He was survived by six sons and two daughters;
three sons and one daughter from the first wife and three sons and one
daughter from the second wife. Ratni Devi was a daughter from the second wife.
After the death of Data Ram, the land was mutated in the names of his eight
children and each of them was given 1/8th share.
In 1987, two sons of Data Ram, namely, (i) Bhagwana, and (ii) Hari Singh
instituted a suit No. 81/87 for declaration and permanent injunction averring
therein that two daughters of deceased Data Ram, namely, (i) Smt. Jee Kaur, and
(ii) Smt. Ratni Devi had no right in the land and they could not have inherited
any share in the land since they were already married. The suit was ultimately
compromised. Names of the appellants were added as legal heirs of Ratni Devi
who died on June 14, 1989. It is alleged by the appellants that respondent No.
5 forged a Will purported to have been executed by Ratni Devi on April 14,
1989 stating therein that she was the full and absolute owner of 1/8th share
which she inherited from her father Data Ram and that she had given the said
share to respondent No. 5 who was her step-brother's son. On the basis of the
above Will, respondent No. 5 applied to Tehsildar, Narela, Delhi under the
Delhi Land Revenue Act, 1954 to mutate the land said to have been owned by
deceased Ratni Devi in the name of respondent No. 5 and to enter his name in
the Revenue Records. No notice was given to the appellants, no opportunity of
hearing was afforded, nor principles of natural justice were complied with and
Tehsildar entered the name of respondent No. 5 in Revenue Records by effecting
mutation in the name of respondent No. 5 in khatauni on March 19, 1997. As soon as the appellants came to know about the fact of mutation entry in Revenue
Records in favour of respondent No. 5, they preferred an appeal to Collector,
North District, Kanjhawala, Delhi. The appeal, however, was dismissed. A
further appeal before the Financial Commissioner, Delhi also met with the same
fate. A Writ Petition to the High Court of Delhi being C.W.P. No. 4560 of 1998
was, therefore, filed by the appellants. It was also dismissed as observed
earlier, against which the appellants have approached this Court.
It was also the case of the appellants that in 1997- 98, certain lands were
acquired by the Government under the Land Acquisition Act, 1894 and an award
No.
1 of 1997 was passed for Rs.3,60,00,000/-. Being heirs of deceased Ratni
Devi, the appellants herein made an application under Sections 29-31 of the
said Act asserting that they were the real heirs of deceased Ratni Devi and
were entitled to compensation of Rs. 45 lakhs, being the share of the deceased.
In spite of the above facts, substantial amount of Rs.45 lacs had been paid to
the respondent No. 5 on March 23, 1998. The said action was also illegal and
unlawful.
It is asserted by the appellants that on April 22, 1998, the appellants instituted a suit challenging validity and genuineness of the Will alleged to
have been executed by deceased Ratni Devi in favour of respondent No. 5. The
appellants, however, came to know that advocate Satbir Singh Gulia, who was
engaged by the appellants and instructed to file a suit had not filed such suit
for cancellation of Will. Hence, the appellants filed another suit being Civil
Suit No. 79 of 2002. The said suit, however, was dismissed on the ground of
limitation.
Being aggrieved by the dismissal of the suit, an appeal has been instituted
by the appellants which is pending in the High Court of Delhi. According to the
appellants, all actions are taken contrary to law by respondent No. 5 and the
orders passed by the Authorities were violative of principles of natural
justice and fair play. The High Court had also committed an error of law in
dismissing the writ petition. They had also made complaint against the conduct
on the part of advocate Satbir Singh Gulia and filed a complaint in the Bar
Council of Delhi for his misconduct. The appellants, therefore, have prayed
that appropriate order be passed by this Court setting aside the orders passed
by the Authorities by deleting the name of respondent No. 5 which had been
wrongfully entered in Record of Rights, by directing the Authorities to afford
opportunity of hearing to the appellants and to take appropriate action in
accordance with law. A prayer is also made to order respondent No. 5 to deposit
the entire amount received by him under the award with interest.
On April 1, 2004, when the matter was placed for admission hearing, limited
notice was issued on the question "whether the original mutation was done
upon notice to the natural heirs of Smt. Ratni Devi, the alleged
testatrix". The matter was, thereafter, ordered to be placed for final
hearing. Affidavits and further affidavits were filed. On December 9, 2005, notice was also issued to the Secretary, Bar Council of Delhi to state whether any
complaint was filed by the complainant before the Bar Council and the status of
that complaint. On February 17, 2006, the Court noted that a complaint had been
received by the Bar Council from the appellants and was pending before the Bar
Council.
We have heard learned counsel for the parties. We have also perused the
relevant record. From the record, it is clear that the main question relates to
genuineness or otherwise of Will dated April 14, 1989 said to have been
executed by Ratni Devi in favour of respondent No. 5. The validity and
genuineness of the Will can only be decided by a competent Civil Court. A suit
had already been instituted in a Civil Court and though it was dismissed, the
order is subject matter of appeal pending in the appellate court. It is,
therefore, neither desirable nor advisable to express any opinion on that
question and as and when the matter will come up for hearing, it will be
decided on its own merits by the High Court where it is pending.
So far as mutation is concerned, it clear that entry has been made and
mutation has been effected in Revenue Records by Tehsildar on the basis of an
application made by respondent No.5 herein and his name has been entered in
Record of Rights on the basis of the Will said to have been executed by Ratni
Devi. In our opinion, therefore, it cannot be said that by entering the name of
respondent No. 5 in Revenue Records, any illegality had been committed by
Tehsildar. It is true that no notice was issued to the appellants but the
Tehsildar had taken the action on the basis of Will said to have been executed
by deceased Ratni Devi in favour of respondent No. 5. The said order has been
confirmed by the Collector as also by Financial Commissioner. When the
grievance was made against the said action by filing a Writ Petition, the High
Court also confirmed all the orders passed by Revenue Authorities under the
Act. We see no infirmity so far as that part of the order is concerned.
There is an additional reason as to why we need not interfere with that
order under Article 136 of the Constitution. It is well settled that an entry
in Revenue Records does not confer title on a person whose name appears in
Record of Rights. It is settled law that entries in the Revenue Records or
Jamabandi have only 'fiscal purpose' i.e. payment of land-revenue, and no
ownership is conferred on the basis of such entries. So far as title to the
property is concerned, it can only be decided by a competent Civil Court (vide
Jattu Ram v. Hakam Singh and Ors., AIR 1994 SC 1653). As already noted earlier,
Civil Proceedings in regard to genuineness of Will are pending with High Court
of Delhi. In the circumstances, we see no reason to interfere with the order
passed by the High Court in the writ petition.
For the foregoing reasons, the appeal deserves to be dismissed and is
accordingly dismissed. We may, however, clarify that we may not be understood
to have expressed any opinion on correctness on genuineness of the Will said to
have been executed by deceased Ratni Devi in favour of respondent No. 5. It was
stated at the Bar that against dismissal of the suit by the trial Court on the
ground of limitation, an appeal is filed by the appellants which is pending
before the High Court of Delhi. As and when the said appeal will be taken up
for hearing, it will be decided on its own merits without being influenced by
observations made by us in this judgment. We may also make it clear that we are
not expressing any opinion on the entitlement of compensation said to have been
awarded in land acquisition proceedings. All contentions of all parties are
kept open and all questions will be decided in appropriate proceedings by
Competent Authorities or Courts without being inhibited by the present
decision.
The appeal is accordingly disposed
of. In the facts and circumstances of the case, however, there shall be no order
as to costs.
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