STATE OF GUJARAT Vs MALIBEN NATHUBHAI(D) TR.LRS
Bench: MADAN B. LOKUR,PRAFULLA C. PANT
Case number: C.A. No.-004164-004164 / 2007
Diary number: 24938 / 2006
Advocates: HEMANTIKA WAHI Vs
K. V. SREEKUMAR
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4164 OF 2007
State of Gujarat ...Appellant
versus
Maliben Nathubhai (D) Through LRs & Ors. …Respondents
J U D G M E N T
Madan B. Lokur, J.
1. Bhulabhai Bhikhabhai was the owner of landed property including
open land being Survey No.74 admeasuring 4350 sq. meters in
Jehangirabad, District Surat (Gujarat). He died intestate on 17th January,
1947 leaving behind his widow Harkhiben (who died on 13 th February,
1957) and two sons Narsinbhai (who died on 22nd April, 1969 without any
issue), Balubhai (died on 16th November, 1991) and two daughters –
Gangaben (represented by her legal representatives) and Maliben
Nathubhai (now represented by her legal representatives).
2. On the death of Bhulabhai Bhikhabhai his two sons inherited his
estate and when the Urban Land (Ceiling and Regulation) Act, 1976 (for
short the Act) came into force, Balubhai the only surviving son of C.A.No.4164 of 2007 page 1
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Bhulabhai Bhikhabhai and brother of Gangaben and Maliben filed a
declaration form on 10th August, 1976 under Section 6(1) of the Act. He
filed the declaration as owner of the entire land and on behalf of his own
family. His sisters Gangaben and Maliben did not make any claim in
respect of the land in question and the revenue records at that point of time
reflected only the names of the sons of Bhulabhai Bhikhabhai and not that
of his two daughters.
3. The declaration made by Balubhai was taken up for consideration by
the Competent Authority and Deputy Collector who passed an order under
section 8(4) of the Act on 16th December, 1983 in ULC Case No.1/1900
declaring about 3426 sq. mtrs. of land as surplus land. This was followed
by Notifications under Sections 10(1) and 10(3) of the Act in the Official
Gazette on 6th January, 1984 and 13th July, 1984. The sisters of Balubhai
(that is Gangaben and Maliben) did not make any claim before the
Competent Authority and Deputy Collector in respect of the surplus land.
4. Thereafter, the State of Gujarat issued a notice to Balubhai under
Section 10(5) of the Act on 17th August, 1984 to hand over possession of
the surplus land.
5. Feeling aggrieved by the decision rendered by the Competent
Authority and Deputy Collector as well as the notice issued by the State for
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handing over possession of the surplus land, Balubhai filed Appeal No.
1478 of 1984 under Section 33 of the Act before the Urban Land Tribunal
challenging the order dated 16th December, 1983 read with notice dated
17th August, 1984.
6. It appears that despite adequate opportunities given to Balubhai to
represent his case before the Tribunal, he did not remain present and the
appeal was taken up ex parte by the Tribunal and dismissed on merits on
19th January, 1988. Subsequently, on 27th June, 1990 the State took
possession of the surplus land and this action of the State has not been
challenged or disputed by Balubhai (who later expired on 16th November,
1991) or his legal representatives. Effectively, therefore, Balubhai accepted
that about 3426 sq. mts. of land in his hands was surplus and was rightly
taken possession of by the State. According to the State, the surplus land
was allotted to the weaker sections of society sometime in 1991-92.
7. After the demise of both brothers Narsinbhai and Balubhai and their
sister Gangaben, Special Civil Suit No.525 of 1991 was filed by Maliben
and the children of Gangaben on 2nd December, 1991 before the Civil
Judge (Senior Division), Surat. It appears that the suit was for partition of
the property bearing Survey No.74 in Jehangirabad and a challenge was
also made to the legality and validity of the proceedings undertaken by the
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Competent Authority and Deputy Collector in respect of the surplus land
and thereby an injunction was sought restraining the Competent Authority
and Addl. Collector from taking possession of the suit property. According
to Maliben and the children of Gangaben (the plaintiffs) they had an
interest through Harkhiben in suit property of Bhulabhai Bhikhabhai who
had died intestate sometime in 1947. Along with the plaint, the plaintiffs
filed an application for interim injunction but that was dismissed by the
learned Civil Judge (Senior Division) on 9th December, 1991. It is not clear
whether the civil suit was thereafter pursued by the plaintiffs.
8. However, soon after the rejection of the application for interim
injunction, the plaintiffs preferred ULC Appeal No.102 of 1991 before the
Urban Land Tribunal challenging the order dated 16th December, 1983
passed by the Competent Authority and Deputy Collector whereby it was
declared that 3426 sq. mtrs. of land was surplus land in the hands of
Balubhai. It may be noticed that this appeal was filed after a lapse of about
eight years and after proceedings in respect of the order dated 16 th
December, 1983 had already come to an end on 19th January, 1988 when
the appeal filed by Balubhai before the Urban Land Tribunal was
dismissed.
9. Despite the delay of about eight years in filing the appeal, it was
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entertained by the Urban Land Tribunal and allowed (after condoning the
delay) on 31st March, 1992. The conclusion arrived at by the Tribunal was
that Gangaben and Maliben were each entitled to one unit of land out of
the land owned by their father Bhulabhai. Effectively therefore, the Urban
Land Tribunal set aside its earlier order of 19th January, 1988.
10. Feeling aggrieved by the order passed by the Urban Land Tribunal,
the State approached the Gujarat High Court by filing SCA No.2144 of
1993 challenging the correctness of the order dated 31st March, 1992
passed by the Tribunal. It was submitted in the appeal, inter alia, that the
order dated 16th December, 1983 passed by the Competent Authority and
Deputy Collector had attained finality when the Tribunal dismissed the
appeal directed against that order on 19th January, 1988. It was also
submitted that the surplus land had already been allotted to persons
belonging to the weaker sections of society.
11. The learned Single Judge considered the grievances of the State and
took the view, in the judgment and order dated 4th July, 2000 that the plea
taken by the State for allotment of land to weaker sections of society was a
new plea and need not be entertained. Other pleas advanced by the State
were not dealt with.
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12. The State preferred a Letters Patent Appeal against the judgment and
order dated 4th July, 2000 passed by the learned Single Judge but the appeal
was held to be not maintainable. Effectively therefore, the challenge
before us is to the judgment and order dated 4th July, 2000 passed by the
learned Single Judge.
13. It is submitted before us by learned counsel for the appellant that
three issues arise for our consideration. The first issue relates to the
question whether the plaintiffs are entitled to a share in the property
(through Harkhiben) of Bhulabhai Bhikhabhai who died intestate
sometime in 1947. The second issue is whether the plaintiffs could have
maintained an appeal before the Tribunal against the order of the
Competent Authority and Deputy Collector after a lapse of about eight
years. Thirdly, when under the provisions of the Act since every claimant
is required to file a declaration under Section 6(1) thereof and Gangaben
and Maliben did not file any such declaration, whether they could claim
any right in the property of their father.
14. Having heard learned counsel for the parties, we are of opinion that
Bhulabhai Bhikhabhai having died sometime in 1947 when two of his
sons, that is, Narsinbhai and Balubhai were still alive neither Harkhiben
nor Gangaben and Maliben had any claim in the suit property of Bhulabhai
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Bhikhabhai under Hindu Law. Indeed, we must point out that neither
Gangaben nor Maliben claimed any direct share in the suit property – they
claimed a share through their mother Harkhiben but there is nothing to
even suggest how Harkhiben acquired any share in the suit property. Such
an averment is completely missing from the pleadings of the plaintiffs.
15. Learned counsel for the plaintiffs has been unable to show us any
decision or any other material to substantiate his claim that on the death of
Bhulabhai, his widow Harkhiben acquired the suit property and on her
death in 1957, after the Hindu Succession Act, 1956 came into operation,
Gangaben and Maliben acquired a share in the suit property through
Harkhiben. The submission of learned counsel proceeds on the assumption
that on the death of Bhulabhai Bhikhabhai the suit property devolved
solely upon his widow Harkhiben. There is no such averment made
anywhere, nor is it substantiated in any manner. Learned counsel has not
been able to show us any decision or any other material to show that this
was the position in Hindu Law in 1947 when Bhulabhai Bhikhabhai died
intestate. On the other hand, upon the death of the Karta of a joint family,
his share will devolve only upon the remaining coparceners which in the
present case were the two sons of Bhulabhai Bhikhabhai. It is therefore
quite clear that neither Harkhiben nor Gangaben and Maliben had any
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share in Survey No.74 which is the land in question.
16. We are also of opinion that the Tribunal was in error in entertaining
the appeal filed by the plaintiffs after a gap of about eight years from the
passage of the order dated 16th December, 1983 by the Competent
Authority and Deputy Collector. The delay was totally inexplicable. That
apart, the order dated 16th December, 1983 had merged with the order
passed by the Tribunal on 19th January, 1988. That being the position, the
Tribunal could not have reopened the proceedings which had already
terminated before it. It has been held in Kunhayammed and Ors. v. State
of Kerala & Ors.1 that the principle of merger of an order with the order of
a superior court would apply equally to orders passed by tribunals.
Therefore there can be no doubt that the order passed on 16 th December,
1983 by the Competent Authority and Deputy Collector merged with the
order of the Tribunal passed on 19th January, 1988 and which order attained
finality.
17. In paragraphs 12 and 44(i) of the Report, it was held as under:
“The logic underlying the doctrine of merger is that there cannot be more than one decree or operative orders governing the same subject-matter at a given point of time. When a decree or order passed by an inferior court, tribunal or authority was subjected to a remedy available under the law before a superior forum then, though the decree or order under challenge continues to be
1
(2000) 6 SCC 359 C.A.No.4164 of 2007 page 8
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effective and binding, nevertheless its finality is put in jeopardy. Once the superior court has disposed of the lis before it either way — whether the decree or order under appeal is set aside or modified or simply confirmed, it is the decree or order of the superior court, tribunal or authority which is the final, binding and operative decree or order wherein merges the decree or order passed by the court, tribunal or the authority below. However, the doctrine is not of universal or unlimited application. The nature of jurisdiction exercised by the superior forum and the content or subject-matter of challenge laid or which could have been laid shall have to be kept in view.”
“(i) Where an appeal or revision is provided against an order passed by a court, tribunal or any other authority before superior forum and such superior forum modifies, reverses or affirms the decision put in issue before it, the decision by the subordinate forum merges in the decision by the superior forum and it is the latter which subsists, remains operative and is capable of enforcement in the eye of law.”
18. Finally, in our view if the plaintiffs did in fact claim to have a right
in the property of Bhulabhai Bhikhabhai, they ought to have filed a
declaration under Section 6(1) of the Act. That they did not do so when
they attained the age of majority is a clear indication that they were fully
aware that they had no right in the property of Bhulabhai Bhikhabhai who
died intestate sometime in 1947. By filing an appeal before the Tribunal in
1991, the plaintiffs sought to make a claim, by a side-wind, on the suit
property without even by filing a declaration under Section 6(1) of the Act.
Surely, they cannot be permitted to indirectly make a claim which they
failed to make directly.
19. Whichever way the issues are looked at, we have no doubt that the C.A.No.4164 of 2007 page 9
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Urban Land Tribunal was in error in entertaining the proceedings initiated
by the plaintiffs in 1991 against the order dated 16th December, 1983
passed by the Competent Authority and Deputy Collector. That being the
position, the orders passed by the Tribunal on 31st March, 1992 and by the
High Court by the impugned order upholding the order passed by the
Tribunal deserve to be and are set aside.
20. The appeal is allowed. There will be no order as to costs.
……………………….J ( Madan B. Lokur )
………………………J New Delhi; ( Prafulla C. Pant ) February 1, 2017
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