MEGHWAL SAMAJ SHIKSHA SAMITI Vs LAKH SINGH .
Bench: R.V. RAVEENDRAN,P. SATHASIVAM,A.K. PATNAIK, ,
Case number: C.A. No.-000821-000821 / 2004
Diary number: 6278 / 2003
Advocates: P. V. YOGESWARAN Vs
GP. CAPT. KARAN SINGH BHATI
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.821 OF 2004
Meghwal Samaj Shiksha Samiti … Appellant
Vs.
Lakh Singh & Ors. … Respondents
With
CIVIL APPEAL NO.828 OF 2004
State of Rajasthan & Ors. … Appellants
Vs.
Lakh Singh & Ors. … Respondents
O R D E R
A village pond in village Raniwara Kalan, District Jalore, was shown
as ‘gair mumkin nada’, in the revenue records. The said pond fell into disuse
and after sometime the District Collector, Jalore allotted 0.48 hectares out of
the said area, on a 99 year lease to Meghwal Samaj Shiksha Samiti (‘Samiti’
for short), the appellant in C.A.No.821/2004, vide order dated 6.8.2001 for
the purpose of construction of a students’ hostel.
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2. One of the villagers (the first respondent in the two appeals)
challenged the allotment of land in a public interest litigation on the ground
that the village pond cannot be allotted for construction. The High Court, by
the impugned order dated 20.11.2002, allowed the said petition. It recorded a
finding that the land records clearly showed that the disputed plot allotted to
the Samiti was part of the village pond. It held that such land which formed
part of a pond could not have been allotted for the purpose of making any
construction. Therefore, the High Court allowed the petition and set aside
the allotment dated 6.8.2001 in favour of the Samiti. However, having noted
the fact that the land had been allotted to the Samiti for the purpose of a
students hostel for the benefit of backward classes, the High Court directed
the State government to allot a suitable alternative land for the said hostel
purpose to the Samiti within three months.
3. The said order is challenged in these two appeals by the Samiti and by
the State government. As noticed above, the High Court, after examining the
revenue records, has recorded a finding of fact that the land which was
allotted, was a pond. Learned counsel for the appellants in the two appeals
contended that the land though described in the revenue records as a ‘gair
mumkin nada’ was neither a pond nor a channel leading to a water body and
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there is no water in the said land; and that the patwari had given a report that
the land was fit for allotment and therefore there was no irregularity in the
allotment.
4. This court, in Hinch Lal Tiwari vs. Kamala Devi [2001 (6) SCC 496]
observed thus :
“There is concurrent finding that a pond exists and the area covered by it varies in the rainy season. In such a case no part of it could have been allotted to anybody for construction of house building or any allied purposes.
It is important to notice that the material resources of the community like forests, tanks, ponds, hillock, mountain etc. are nature’s bounty. They maintain delicate ecological balance. They need to be protected for a proper and healthy environment which enables people to enjoy a quality life which is the essence of the guaranteed right under Article 21 of the Constitution. The Government, including the Revenue Authorities i.e. Respondents 11 to 13, having noticed that a pond is falling in disuse, should have bestowed their attention to develop the same which would, on one hand, have prevented ecological disaster and on the other provided better environment for the benefit of the public at large. Such vigil is the best protection against knavish attempts to seek allotment in non-abadi sites.”
5. We find that after examining the entire facts, the High Court has
recorded a finding that the land allotted was part of a village pond. The
report of Patwari regarding suitability of land for allotment cannot supersede
the revenue entries. Therefore, we do not propose to interfere with the
impugned order of the High Court.
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6. The appellants contended that a civil suit filed by the villagers for a
similar relief is pending and in view of it, the public interest litigation ought
not to have been entertained. Mere pendency of a suit by others, will not
affect the maintainability of the writ petition in public interest.
7. In view of the above, we dismiss these appeals making it clear that if
no alternative land has been allotted by the State to the Samiti (appellant in
CA No.821/2004) for the purpose of the students hostel, it shall do so within
a period of four months from today as directed by the High Court.
…………………………..J. (R V Raveendran)
…………………………..J. (P Sathasivam)
New Delhi; …………………………..J. February 17, 2011. (A K Patnaik)
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