SARVEPALLI RAMAIAH (D) TR.LRS Vs DISTRICT COLLECTOR CHITTOOR DIST. .
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.-007461-007461 / 2009
Diary number: 26658 / 2006
Advocates: K.PARAMESHWAR Vs
GUNTUR PRABHAKAR
REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.7461 OF 2009
SARVEPALLI RAMAIAH (DIED) AS PER LRS AND OTHERS …Appellants
VERSUS
THE DISTRICT COLLECTOR, CHITTOOR DISTRICT AND OTEHRS …Respondents
J U D G M E N T
R. BANUMATHI, J.
This appeal arises out of the judgment dated 22.02.2006
passed by the High Court of Andhra Pradesh in Writ Petition
No.1495 of 2004 in and by which the Division Bench upheld the
order of the Single Judge thereby declining to interfere with the
order of the District Collector in refusing to grant ryotwari patta in
favour of the appellants.
2. Case of the appellants is that their predecessor-in-interest
obtained a saswatha patta dated 31.12.1940 from Sri
Hathiramjee Math for dry land admeasuring 6.00 acres T.D.
No.464 and predecessors of the appellants and the appellants
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have been in possession ever since. It is the case of appellants
that they have obtained ryotwari patta dated 29.09.1980 in
respect of admeasuring 6.00 acres of land corresponding to Inam
No.464 in Survey No.234. Similarly, the appellants also obtained
another ryotwari patta on 14.12.1980 for an extent of
admeasuring 5.00 acres corresponding to Inam No.464 in
Survey No.234. Appellant Sri Sarvepalli Ramaiah has filed Writ
Petition No.2759 of 1990 before the High Court seeking
direction to the Tahsildar, Tirupati Rural for implementation of the
patta granted to him by the Deputy Tahsildar vide order dated
29.09.1980 by making entries in the revenue. The said writ was
disposed of by the High Court by order dated 19.03.1990
whereby the High Court directed the authorities to satisfy with
reference to the relevant records whether the patta is genuine or
not and if found to be genuine, they should be implemented.
3. The Mandal Revenue Officer, Tirupati Rural in his
Ref. Roc.C.213/89 dated 20.06.1990 sought for clarification from
the District Collector whether to implement the order of granting
ryotwari patta to appellant Sarvepalli Ramaiah. The District
Collector did not grant approval; rather issued a Paper
Notification on 14.03.1991 in Andhra Jyothi daily Telugu
2
Newspaper vide Roc. B9.00701/1990 dated 12.03.1991 stating
that Sri Shaik Kasumaiah who worked as Inams Deputy Tahsildar
Chandragiri, Chittoor District in the year 1980, issued Ryotwari
pattas and the same are not valid and the subsequent sale deeds
are also not valid.
4. Since, the District Collector did not accord the approval for
issuance of ryotwari patta, the appellant filed Writ Petition
Nos.29664-65 of 1995 and reiterated the prayer made in the
earlier Writ Petition No.2759 of 1990. The said Writ Petitions were
disposed of by order dated 28.11.2001 directing the District
Collector to conduct enquiry after giving opportunity to the
appellant and pass appropriate order. After holding enquiry and
giving opportunity to the appellant, the District Collector by order
dated January, 2003 held that a notification dated 03.09.1984
was issued under Section 2-A of the Act wherein the land in
question was classified as “Peddacheruvu Tank” and rejected the
prayer of the appellant for implementation of patta by holding that
pattas issued to appellant Sarvepalli Ramaiah by the Deputy
Tahsildar were fabricated.
5. Challenging the order of the District Collector, the appellant
filed Writ Petition No.5807 of 2003 which was dismissed by the
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learned Single Judge holding that the findings recorded by the
District Collector about the nature of pattas that they were fake
was based on correct appreciation of evidence. The learned
Single Judge further held that in view of the ban contained in
Section 2-A of the Inams Abolition Act, the tank bed lands cannot
be alienated or assigned. In appeal, the Division Bench affirmed
the order of the learned Single Judge that the land is classified as
“Peddacheruvu Tank” which vests in the government and in view
of the bar contained in Section 2-A of the Inams Abolition Act and
the same cannot be transferred. The Division Bench further held
that the appellant did not challenge the notification dated
03.09.1984 issued under the Inams Abolition Act, despite the fact
that the order passed by the Collector makes the specific
reference to the entry recorded at Page No.20 of the Gazette
Notification dated 03.09.1984 that the land comprised in Survey
No.234 is Peddacheruvu Tank and without challenging the said
Gazette Notification, the appellant cannot seek to quash the order
passed by the Collector.
6. Mr. S. Gurukrishna Kumar, learned senior counsel for the
appellants submitted that the orders dated 29.09.1980 and
04.12.1980 granting ryotwari patta in favour of the appellants
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were not challenged by the State or any other party in the manner
known to law and no appeal was preferred against those orders
and therefore, the order granting ryotwari patta has attained
finality under Section 3(4) of the Act. It was further submitted that
the respondents had taken inconsistent stand as to the order of
Inams Deputy Tahsildar directing issuance of ryotwari patta. It
was further submitted that while carrying out enquiry, pursuance
to the orders of the High Court, the District Collector had not
examined records relating to the case and the High Court erred in
not quashing the order of the District Collector.
7. Per contra, the learned counsel appearing on behalf of the
State has submitted that since the land in Survey No.234 total
extent acres 113.67 ½ is classified as ‘Peddacheruvu’ - Tank
Poramboke in the District Gazette, Chittoor dated 03.09.1984 and
whatever the pattas possessed by any individual for any land
prior to the above publication of the District Gazette would be
considered as non-existing and invalid. Taking us through the
order of District Collector, the learned counsel for the respondent
submitted that upon consideration of the materials, the District
Collector has rightly held that the land being classified as ‘Tank
Poramboke’ and the appellants cannot claim the right over the
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land; more so, they have not challenged the Gazette Notification
dated 03.09.1984.
8. Tiruchanur village in Tirupati Rural Mandal, Chittoor District
is a minor Inam village and therefore, it attracts the provisions of
the Andhra Pradesh Inams (Abolition & Conversion into Ryotwari)
Act, 1956 (Inams Abolition Act). The entire land measuring
acres 113.67 ½ comprised in Survey No.234 of Tiruchanur
village, Tirupati Rural Mandal is classified as “Peddacheruvu
Poramboke” (Tank Poramboke). All the communal government
poramboke lands falls under Section 2-A of the Inams Abolition
Act. These lands are not available for grant of ryotwari patta to
any individual under the Act. Since the village is an Inam village,
the then Inams Deputy Tahsildar, Collector’s Office, Chittoor has
declared entire land measuring acres 113.67 ½ as “Tank
Poramboke” and brought under Section 2-A of Inams Abolition Act
and the same was published in the District Gazette No.9 dated
03.09.1984 at Page No.20. The Inams Deputy Tahsildar, Chittoor
bonafidely ignoring the above fact, has by mistake, mentioned the
Survey No.234 acres 54-00 as “Inam Dry” at Page No.19 of the
District Gazette, Chittoor No.9 dated 03.09.1984 which is stated
to be invalid.
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9. As noticed earlier, the appellants claimed on the basis of the
orders dated 29.09.1980 and 14.12.1980 for granting issuance of
ryotwari patta. When Mandal Revenue Officer by proceeding
Roc.C.213/89 dated 20.06.1990 has sought for clarification, the
District Collector issued a paper notification on 14.03.1991 in
Andhra Jyothi daily Telugu Newspaper vide Roc B9.00701/1990
dated 12.03.1991 stating that Sri Shaik Kasumaiah who worked
as Inams Deputy Tahsildar Chandragiri, Chittoor District issued
ryotwari pattas and that the same are not valid and the sale
deeds are also not valid. The then District Collector, Chittoor also
issued another paper notification vide Roc.E2/.701/1990 dated
28.07.1994 published in Andhra Jyothi daily Telugu Newspaper
dated 23.08.1994 stating that the then Inams Deputy Tahsildar Sri
Shaik Kasumaiah has issued fake ryotwari pattas and that they
are bogus and invalid. The purported pattas IE No.303/77 dated
29.09.1980 relied upon by the appellants in the present case, was
also shown as Serial No.1 with the name of appellant Sarvepalle
Ramaiah in the said paper publication dated 23.08.1984.
10. It is also to be pointed out that the very document upon
which the appellant is claiming right over the land is a Takeed
dated 31.12.1940 said to have been issued by Sri Swamy
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Hathiramji Math, Tirupati. According to the respondents, Sri
Swamy Hathiramji Math, Tirupati has no right over the land for
grant of Takeed or Saswatha patta for the land. In many cases, it
was found that such Takeed or Saswatha patta was never issued
by Sri Swamy Hathiramji Math and they were created or
fabricated and the Saswatha patta relied upon by the appellant is
not a valid and reliable document.
11. It is in this context, upon consideration of the documents
and the report of the Inams Deputy Tahsildar, the District
Collector held that the appellant is claiming the land in Survey
No.234 on the basis of fabricated documents which are not found
in the official records of the then Inams Deputy Tahsildar,
Chandragiri. The District Collector rightly held that the entire land
in Survey No.234 of Tiruchanur village that is 113.67½ was
classified as “Peddacheruvu Tank” under Section 2-A of the
Inams Abolition Act published in the official District Gazette No.9
dated 03.09.1984. The District Collector has also pointed out that
a recent order was passed by the Inams Deputy Tahsildar in IDT
Ref. No.1/83 dated 11.05.1993 declaring the total extent in
Survey No.234 as Tank in pursuance of the order of the High
Court dated 13.04.1992 in WA Nos.941/88 and 1070/88 which
8
has thus attained finality so far as classification of land. As rightly
held by the District Collector, when the entire extent of land in
Survey No.234 was classified as Tank, no extent is available for
grant of ryotwari patta under the provisions of Inams Abolition Act
and the question of implementation of ryotwari patta does not
arise. The learned Single Judge and the Division Bench rightly
held that the land is classified as “Peddacheruvu Tank” vested
with the government and there is no question of issuance of
ryotwari patta in view of the bar contained in Section 2-A of the
Inams Abolition Act.
12. On behalf of the appellants, much reliance was placed upon
the Gazette Notification dated 03.09.1984 at Page No.19 where
54-00 acres in Survey No.234 has been classified as “Dry” in
Form-II under sub-section (3) of the Inams Abolition Act. As per
the provisions laid down in the Act, Inams Deputy Tahsildar has to
issue notice in Form-I and decision in Form-II for the inam lands
alone deciding whether “the lands are held by an institution” or
“not held by institution”. According to the respondent State, the
Inams Deputy Tahsildar did not follow the procedure as laid down
in Andhra Pradesh Inams (Abolition & Conversion into Ryotwari)
Act, 1956 and without following the procedure, straightway
9
published acre 54-00 in Survey No.234 as “Inam Dry” at Page
No.19 of the District Gazette and that the same is unlawful and
invalid. According to the respondent-State, based on the invalid
notifications as ‘Inam Dry’, nobody can claim right over the
communal poramboke government lands. All the lands are vested
with the government free from encumbrances. When the entire
extent of 113.67 ½ in Survey No.234 is classified as
“Peddacheruvu Poramboke”, according to the respondent, the
notification of acres 54-00 as “Inam Dry” at Page No.19 of the
Gazette was unlawful and invalid. Mere publication in the District
Gazette, Chittoor cannot give any right to anybody over
communal lands. Based on such invalid notification as “Inam
Dry”, nobody can claim right over the Communal Poramboke
lands which are vested with the government.
13. The District Collector has referred to the Gazette
Notification dated 03.09.1984 as per which the entire extent of
113.67 ½ in Survey No.234 is classified as “Peddacheruvu Tank”
and held that no extent of land was available for issuance of
ryotwari patta. As pointed out by the High Court, even though, in
his order the District Collector has referred to the Gazette
Notification dated 03.09.1984, the appellants have not challenged
10
the said Gazette Notification. The Division Bench in its order
dated 22.02.2006 elaborately has also referred to the conduct of
the appellants as to how they have withheld the crucial part of the
Gazette Notification viz. Page No.20 which contains the
classification of the land as “Peddacheruvu - Tank Poramboke in
Survey No.234. Upon consideration of the materials, the High
Court rightly declined to quash the order of the District Collector.
We do not find any infirmity in the impugned order warranting
interference.
14. In the result, the appeal is dismissed.
…………….……………J. [R. BANUMATHI]
New Delhi; March 14, 2019
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REPORTABLE
THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 7461 OF 2009
SARVEPALLI RAMAIAH (D) THR. LRS. …Appellants AND ORS.
Versus
DISTRICT COLLECTOR CHITTOOR DIST. …Respondents AND ORS.
J U D G M E N T
Indira Banerjee, J.
I have gone through the draft judgment prepared by my
esteemed sister and I fully agree that this appeal is liable to be
dismissed. Though I am in full agreement with the conclusion arrived
at by my learned sister, I would like to give my own reasons for my
concurrence.
2. It is the case of the appellants, that on 31st December 1940, the
original writ petitioner late Sarvepalli Ramaiah’s father late Sarvepalli
Pottaiah had obtained ‘Saswatha Patta’ for two plots of land in Survey
No.234 of Tiruchanoor village in Chittoor district in Andhra Pradesh,
12
one plot measuring 6 acres and the other measuring 5 acres, from
the Mahanth of Sri Hathi Ramji Mutt, upon payment of premium.
3. According to the appellants, as per the ‘takeed’ granting
permanent patta to late Sarvepalli Pottaiah, the land being the
subject matter of the ‘takeed’ was “Punja Manavari Garikala Mitta
Chenu” that is agricultural dry land. The respondents have disputed
the execution of the “takeed”.
4. It is claimed that Sarvepalli Ramaiah and/or his predecessor in
interest had enjoyed uninterrupted possession and had been
cultivating the aforesaid 11 acres of land, comprised in two plots,
since 1940. It is stated that rent was regularly paid to the Original
Inamdar, that is, the Mutt prior to 1958, and thereafter, to the
government.
5. The Andhra Pradesh (Andhra area) Inams (Abolition and
Conversion into Ryotwari) Act 1956, hereinafter referred to as the
“1956 Act” was enacted to abolish Inam lands and to convert certain
Inam lands to ryotwari lands in the Andhra area of the State of
Andhra Pradesh.
6. Inam lands has been defined in Section 2(c) of the 1956 Act,
set out hereinbelow:
“2. Definitions:- In this Act, unless the context otherwise
requires-
(c) “Inam land” means any land in respect of which the
grant in inam has been made, confirmed or recognized
by the Government, [and includes any land in the
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merged territory of Banaganapalle in respect of which
the grant in inam has been made, confirmed or
recognized by any former Ruler of the territory] but
does not include an inam constituting an estate under
the Madras Estates Land Act, 1908 (Madras Act 1 of
1908);”
Section 2(d) of the 1956 Act defines Inam village to mean a village
designated as such in the revenue records of the Government.
Tiruchanoor is designated an Inam village.
7. Section 2A of the 1956 Act inserted by amendment, by Act 20
of 1975 provides as follows:
“[2-A. Transfer to, and vesting in the Government of
all communal lands, porambokes etc., in inam lands:-
Notwithstanding anything contained in this Act all
communal lands and porambokes, grazing lands, waste
lands, forest lands, mines and quarries, tanks, tank beds
and irrigation works, streams and rivers, fisheries and
ferries in the inam lands shall stand transferred to the
Government and vest in them free of all encumbrances.”
By virtue of Section 2A of the 1956 Act, all forest lands, grazing lands,
communal lands, river streams, porambokes, tanks, tank beds etc.
vested in the government, free from encumbrances. No person can,
therefore, have any claim to tenancy, occupancy or otherwise in
respect of any land and/or water body which has vested in the
government free from encumbrances under Section 2A of the 1956
14
Act.
8. Section 7(1) of the 1956 Act provides as follows:
“7. Grant of Ryotwari Pattas:- (1) As soon as may be
after commencement of this Act and subject to the
provisions of sub section (4), the Tahsildar may suo motu
and shall, on application by a person or an institution, after
serving a notice in the prescribed manner on all the persons
or institutions interested in the grant of ryotwari pattas in
respect of the inam lands concerned and after giving them a
reasonable opportunity of being heard and examining all the
relevant records, determine the persons or institutions
entitled to ryotwari pattas in accordance with the provisions
of Section 4 and grant them ryotwari patta in the prescribed
form.”
9. Even though the 1956 Act received the assent of the President
of India on 10th December, 1956, was published in the official gazette
on 14th December, 1956, and came into force at once, the appellants
and/or their predecessors in interest did not apply for ryotwari patta
soon thereafter. It was only in or around 1980 that Sarvepalli
Ramaiah, since deceased, applied for grant of ryotwari patta for the
two plots of land.
10. The appellants claim that by an order dated 29th September,
1980, the Inams Deputy Tehsildar, Chittoor granted ryotwari patta to
Sarvepalli Ramaiah, since deceased, for the plot comprising 6 acres
of land.
15
11. According to the appellants, by another order dated 4th
December, 1980 the Inams Deputy Tehsildar, Chittoor granted
Sarvepalli Ramaiah, since deceased, ryotwari patta for the other plot
comprising 5 acres of land.
12. By a notification in the Chittoor District Gazette dated Monday,
September 3, 1984 entire Survey No.234 at Tiruchanoor was notified
as Peddacheruvu Poramboke (tank) pursuant to the order of the
Inams Deputy Tehsildar under sub-section (3) and the final decision of
the Revenue Court under sub-section (4) of Section 3 of the 1956 Act.
13. The appellants and/or their predecessor in interest late
Sarvepalli Ramaiah did not challenge the notification. It appears that
some others challenged the notification in the Andhra Pradesh High
Court, but the High Court did not set it aside.
14. Almost ten years after the purported ryotwari pattas were
issued Sarvepalli Ramaiah, since deceased filed Writ Petition No.2759
of 1990 for issuance of a Mandamus for implementation of the
ryotwari pattas. By an order dated 19th March, 1990, the learned
Single Bench of the High Court disposed of the writ petition by
directing the respondents to implement the pattas, if they were found
to be genuine.
15. Pursuant to the aforesaid order of the Single Bench, the Mandal
Revenue Officer, Tirupati (Rural) sought the approval of the Collector
to implement the pattas granted to Sarvepalli Ramaiah, since
deceased, but approval was declined.
16
16. Thereafter, Sarvepalli Ramaiah, since deceased filed Writ
Petition Nos.29664 and 29665 of 1995 in the Andhra Pradesh High
Court seeking orders for implementation of the ryotwari pattas.
17. The respondents filed a counter affidavit to the writ petitions,
disputing the genuineness of the rytowari pattas and contending that
there were no entries relating to the ryotwari pattas in the Register of
Ryotwari Pattas issued from 1977 to 1980.
18. By an order dated 28th November, 2001, the learned Single
Bench disposed of the writ petition directing the Collector, Chittoor to
conduct an enquiry and pass appropriate orders within the time
stipulated in the said order.
19. Thereafter the Collector, Chittoor conducted an enquiry and
passed an order, relevant part whereof is extracted herein below:
“The case has been examined. The land claimed by the
petitioner is situated in S.No.234 of Tiruchanur Village of
Tirupathi Rural Mandal. The entire extent of 113-67½ acres
in the above S.No.234 of Tiruchanur was declared as
Peddacheruvu Tank and this decision was published in
District Gazette No.9 dated 3-9-1984. Thereafter, litigations
came up and the Hon’ble High Court in its order dated 13-4-
1992 in W.A. Nos.941/88 and 1070/88 has directed the IDT
to pass a reasoned order. In pursuance of the above orders,
the I.D.T. Chittoor has passed a reasoned order in I.D.T.
No.1/83 dated 11-5-1993 declaring the entire extent of
Ac.113-67½ in S.No.234 of Tiruchanur as Tank poramboke
17
falling u/s 2-A of the L.A. Act, 1956.
Thereafter, it is needless to mention that it is a fact
that the land in S.No. 234 of Tiruchanur was declared as
Tank poramboke and was brought u/s 2-A of the LA Act,
1956 and such communal lands are not available for grant
of ryotwari patta. This fact was also confirmed by His
Lordship Mr. Justice Lingaraj Rath, and Mr. Justice Y.
Venkatachalam of the Hon’ble High Court in their orders
dated 9-11-1994 in W.A. No.193/90. Moreover, the above
ryotwari pattas purported to have been granted by the then
IDT, Chandragiri during 1980 are not finding place in the
official records of the IDT and the same fact was already
deposited by the IDT before the Hon’ble High Court through
the counter-affidavits.
In view of the above, I am of the opinion that the
documents produced by the petitioner upon which evidence
sought for implementation are non-existing one in the
official records and the land claimed by the petitioner in
S.No.234 of Tiruchanur Village of Tirupathi Rural Mandal is
not available. Hence, question of implementation of the
ryotwari pattas said to be granted on fictitious records does
not arise. This order is issued in strict compliance of the
common orders issued by the Hon’ble High Court on 28-11-
2001 in W.P. No.29664/95 and in W.P. No.29665/95.”
20. Sri Sarvapalli Ramaiah, since deceased, filed a writ petition
18
No.5807 of 2003, challenging the said order of the Collector, which
was summarily dismissed by the Single Bench of the High Court by
an order dated 23rd April, 2003. The appeal filed by Late Sarvepalli
Ramaiah before the Division Bench has been dismissed by the
judgment and order dated 22nd February, 2006, impugned in the
appeal.
21. There is no infirmity in the judgment and order dated 22nd
February, 2006, of the Division Bench upholding the dismissal of the
writ petition by the Single Bench, that calls for interference in this
appeal.
22. In my view, the Single Bench rightly refused to entertain the
writ petition as the Collector had questioned the genuineness of the
purported ryotwari pattas on the ground that there were no entries
with regard to the pattas in the relevant register. The grant of
Saswatha Patta and execution of the takeed by the Mahanth of the
Mutt in 1940 were also disputed. As noted by my esteemed sister,
there were serious allegations of illegal grant of pattas against the
Inams Deputy Tehsildar who had purportedly issued the two ryotwari
pattas. Moreover, the pattas had purportedly been issued without
any notice of enquiry in the prescribed form, as required under
Section 7 of the 1956 Act read with the Andhra Pradesh (Andhra
Area) Inam (Abolition and Conversion into Ryotwari) Rules 1957
framed under Section 17 of the 1956 Act. Moreover, the entire
Survey No.234 had been declared Tank poramboke and brought
under Section 2A and, therefore, inalienable.
19
23. Administrative decisions are subject to judicial review under
Article 226 of the Constitution, only on grounds of perversity, patent
illegality, irrationality, want of power to take the decision and
procedural irregularity. Except on these grounds administrative
decisions are not interfered with, in exercise of the extra ordinary
power of judicial review.
24. In this case, the impugned decision, taken pursuant to orders of
Court, was based on some materials. It cannot be said to be
perverse, to warrant interference in exercise of the High Court’s extra
ordinary power of judicial review. A decision is vitiated by irrationality
if the decision is so outrageous, that it is in defiance of all logic; when
no person acting reasonably could possibly have taken the decision,
having regard to the materials on record. The decision in this case is
not irrational.
25. A decision may sometimes be set aside and quashed under
Article 226 on the ground of illegality. This is when there is an
apparent error of law on the face of the decision, which goes to the
root of the decision and/or in other words an apparent error, but for
which the decision would have been otherwise.
26. Judicial review under Article 226 is directed, not against the
decision, but the decision making process. Of course, a patent
illegality and/or error apparent on the face of the decision, which
goes to the root of the decision, may vitiate the decision making
process. In this case there is no such patent illegality or apparent
error. In exercise of power under Article 226, the Court does not sit in
20
appeal over the decision impugned, nor does it adjudicate hotly
disputed questions of fact.
27. The decision of the Collector was based on materials and thus
not liable to be interfered with. The High Court very rightly did not
interfere with the decision. It was not for the High Court, exercising
its extra ordinary power of judicial review, to reanalyse the evidence
on record and adjudicate the disputed question of whether the
Mahanth of the Mutt had at all granted Saswatha Patta to the
predecessors in interest of the appellants, whether the takeed was
duly executed by the Mahanth, whether the ryotwari pattas were
genuine or otherwise valid or not. Nor was it for the High Court to
adjudicate the disputed fact of whether the land in question was in
fact a water body or the dried bed of a water body. Cultivation is
often carried out on the dried bed of water bodies. That does not
denude the land of its character as a water body.
28. The High Court rightly based its decision on the declaration of
the entire survey area as water body and held, in effect, that the
plots in question had vested in the government free from all
encumbrances under Section 2-A of the 1956 Act. The respondents
could not, therefore, be compelled to grant ryotwari pattas in respect
of the said plots.
29. In this case relief under Article 226 was also liable to be refused
on the grounds of delay, laches, acquiescence and/or omission of the
appellants to assert their right, if any, within a reasonable time after
the commencement of the 1956 Act.
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30. At the cost of repetition, it is reiterated that the appellants
and/or their predecessors were tardy and lethargic. The application
for patta was made over two decades after the commencement of
the 1956 Act, when the statute required that such an application be
made soon after its commencement.
31. The Single Bench as also the Division Bench of the High Court
rightly held that it was well settled that poramboke (tank) cannot be
alienated. No patta can be granted in respect of tanks and water
bodies including those that might have dried up or fallen into disuse.
The appellants and/or their predecessor in interest had not
challenged the gazette notification of 3rd September, 1984 notifying
the entire Survey No.234 at Tiruchanoor as “Peddacheruvu
Poramboke” that is tank.
32. This Court has time and again emphasized the need to retain
and restore water bodies and held that water bodies are inalienable.
Land comprised in water bodies cannot be alienated to any person
even if it is dry. Reference may be made to the judgments of this
Court in:
(1) Susetha vs. State of Tamil Nadu reported in (2006) 6 SCC 543; (2) M.C. Mehta (Badkhal and Surajkund Lakes Matter) vs.
Union of India reported in (1997) 3 SCC 715 and (3) Intellectuals Forum v. State of Andhra Pradesh reported in (2006) 3 SCC 549
22
33. Both the Single Bench and the Division Bench having
concurred in their well reasoned findings, interference of this Court is
not warranted. For the reasons discussed above, I agree with my
esteemed sister in dismissing the appeal.
.................................J. (INDIRA BANERJEE)
NEW DELHI MARCH 14, 2019
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