DURJAN SINGH (DEAD) TH. LR. Vs VIR SINGH .
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MS. JUSTICE INDIRA BANERJEE
Judgment by: HON'BLE MRS. JUSTICE R. BANUMATHI
Case number: C.A. No.-000053-000053 / 2008
Diary number: 24063 / 2005
Advocates: AKSHAT SHRIVASTAVA Vs
1
NON-REPORTABLE IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No(s). 53 OF 2008
DURJAN SINGH (DEAD) THR. LR. & ANR. Appellant(s)
VERSUS
VIR SINGH & ORS. Respondent(s)
J U D G M E N T
BANUMATHI, J.:
(1) This appeal arises out of judgment and order dated 11th
April 2005 and dated 29th July, 2005 passed by the High Court of
Madhya Pradesh at Jabalpur by which the High Court has set
aside the order passed by the District Collector who held that
the transaction was a loan transaction.
(2) Case of the appellants is that the predecessors of the
appellants as well as respondent NO(s).7 and 8 obtained a loan
of Rs.400/- from the father and uncle of the first respondent
and in security of the said loan executed a sale deed dated 23rd
November, 1953 in the name of the first respondent for 2/3rd
area of Khasra No(s).315, 316/2 and 313/3 i.e. 8.04 acres out
of total 12.03 acres. It is the further case of the appellants
that a further loan of Rs.200/- was taken and against the
security of the said loan, an agreement to sell was executed
for the remaining 1/3rd i.e. 1.28 acres of land bearing Khasra
No.129/2.
2
(3) After coming into force of the Madhya Pradesh Samaj Ke
Kamjor Vargon Ke Krishi Bhumi Dharakon Ka Udhar Dene
Walon Ke Bhumi Hadapane Sambandhi Kuchakron Se
Paritran Tatha Mukti Adhiniyam, 1976 (For short, M.P.
Adhiniyam 1976). The predecessors of the appellants moved an
application under Section 5 of the M.P. Adhiniyam 1976 with a
prayer to set aside the sale deed, allegedly executed in
security of the loan, and to declare the same as null and void.
Upon examination of the report, about the transaction from the
Sub-Registrar and the statement of witness, S.D.O., Sagar,
allowed the application by holding that the transaction/sale
deed is within the prohibited transaction of Section 4 of the
M.P. Adhiniyam 1976, declared the sale deed dated 23rd November,
1953 as null and void and directed the first respondent to hand
over possession of the disputed lands to the appellants. In
appeal, the order of the S.D.O. was affirmed by the District
Collector.
(4) Being aggrieved, the respondents herein preferred writ
petition before the High Court challenging the order of the
District Collector. The High Court observed that in order to
attract the provisions of Section 4 of the M.P. Adhiniyam 1976,
it is necessary for the appellants to prove that they were not
holding the land exceeding eight hectares of unirrigated land
or four hectares of irrigated land within the State whether as
a Bhumiswami or as a occupancy tenant or a Government lessee.
3
The High Court simply held that in order to set the law in
motion the provision of Section 4 of M.P. Adhiniyam 1976, it is
to be proved that the respondents thereon, appellants herein,
are of weaker sections, as indicated in Section 4 of M.P.
Adhiniyam 1976. The High Court held that in the application
before the Sub-Divisional Officer there was no entry in the
prescribed format or there were no averments to show that the
predecessors of the appellant/appellants were having less than
eight hectares of unirrigated land/four hectares of irrigated
land within the State and in the absence of such averments in
the application, order of the District Collector passed under
the M.P. Adhiniyam 1976 was not maintainable. Being aggrieved
the appellants are before us.
(5) We have heard Mr. Akshat Shrivastava, learned counsel
appearing for the appellants and Ms. Pragati Neekhra, learned
counsel appearing for respondent NO.1 and Mr. Rajesh
Srivastava, learned counsel appearing for the respondents-State
and considered the impugned order(s) and the materials on
record.
(6) Even at the very outset, it is to be pointed out that the
High Court has not examined the crucial points that were raised
in the writ petition, namely:- (i) Whether M.P. Adhiniyam 1976
(appointed date of which was 1st January, 1971) would be
applicable to a transaction dated 23rd November, 1953, entered
into prior to the appointed day, which is the subject-matter in
the present case.; and (ii) Whether the transaction in-question
4
dated 23rd November, 1953 would or would not come within the
purview of the M.P. Adhiniyam 1976 and whether the alleged
loan, if any, for which the sale deed alleged to be executed
was subsisting on the date of the appointed day. In our
considered view, the High Court should have examined these
questions of law. Only after considering these two questions
of law, in our view, the High Court could have examined the
question whether the appellants are “holders of agricultural
land” within the meaning of Section 2(c) of the M.P. Adhiniyam
1976 to examine whether the appellants are holding less than
eight hectares of unirrigated land or four hectares of
irrigated land within the State whether as a Bhumiswami or as a
occupancy tenant or a Government lessee.
(7) Be that as it may, from the impugned order it appears that
the High Court has proceeded on the basis of the submission
made on behalf of the writ petitioners. It is the case of the
appellants that the original records were not available and the
High Court had no occasion to look into the application of the
appellants which was never produced before the High Court. The
impugned order also does not indicate whether the application
of the appellants had actually been perused.
(8) In the result, the impugned order(s) is set aside and the
matter is remitted back to the High Court for considering the
matter afresh after affording sufficient opportunity to both
the parties as well as State of Madhya Pradesh and decide the
5
same in accordance with law preferably within a period of six
months from the date of receipt of copy of this judgment.
Status quo, as on today, be continued till the disposal of the
matter by the High Court.
(9) The appeal is accordingly disposed of.
..........................J. (R. BANUMATHI)
..........................J. (INDIRA BANERJEE)
NEW DELHI, SEPTEMBER 6, 2018.