K.L.Anand (Decd.) Thr. Lrs vs Uoi & Ors.
2009 Latest Caselaw 5336 Del

*       IN THE HIGH COURT OF DELHI AT NEW DELHI

%                    Judgment Reserved on: 10th November, 2009
                    Judgment Delivered on: 22nd December, 2009

+                        LPA No.693/2004

       K.L.ANAND (DECD.) THR. LRS         ...........Appellants
                Through: Appellants in person.

                           versus
       UNION OF INDIA & ORS.              ....Respondents
                 Through: Mr.Sanjeev Sahay, Advocate for
                          R-1 to 4.
                          Ms.Radhika Chandrashekhar,
                          Advocate for R-5 to 8.

       CORAM:
       HON'BLE MR. JUSTICE PRADEEP NANDRAJOG
       HON'BLE MR. JUSTICE SURESH KAIT

     1. Whether the Reporters of local papers may be
        allowed to see the judgment?

     2. To be referred to the Reporter or not?           No

     3. Whether the judgment should be reported in the
        Digest?                                        No


PRADEEP NANDRAJOG, J.

1. The challenge in the appeal is to the judgment and

order dated 31.5.2004 passed by a learned Single Judge of this

Court whereby WP(C) No.859/1984 filed by late Dr.K.L.Anand,

and after his death pursued by his legal heirs, has been

dismissed.

2. The prayer in the writ petition was to quash the

order dated 08.02.1984 passed by the Chief Settlement

Commissioner and to issue a mandamus to the concerned

authorities under the Displaced Persons (Compensation &

Rehabilitation) Act 1954 to forthwith effect sale of 704 sq.yds.

of land adjacent to property bearing No.29, Village Satbari,

Tehsil Mehrauli and hand over possession of the said land to

the petitioner.

3. The learned Single Judge has painstakingly noted

various orders which were passed from time to time by the

various authorities under the Administration of Evacuees Act

1950, the Evacuee Interest (Separation) Act 1951 and the

Displaced Persons (Compensation & Rehabilitation) Act 1954.

During argument of the appeal, it was conceded by Shri

Sanjeev Anand, Advocate, who is one of the many legal heirs

of the deceased appellant, that the narratives in the impugned

judgment and order with reference to the factual matrix of the

orders passed from time to time is correct and hence we would

not be noting each and every order passed in the checkered

history, spanning 50 years, of the litigation between the

parties, save and except the relevant orders which are

necessary to be noted to bring out the issue which arises for

consideration in the appeal.

4. But, before that, we may summarize the legislative

provisions applicable, for the reason they would help in noting

the relevant facts.

5. The first applicable enactment is the Administration

of Evacuee Property Act 1950 which was enacted with the

object of managing properties left behind by people who

migrated from the territories comprising India to Pakistan,

when the country was partitioned. Under Section 7 of the said

Act, the properties left behind in India by those who migrated

to Pakistan were referred to as „Evacuee Properties‟ and were

vested in a Custodian for purposes of management. Under

Section 16 of the said Act, the Central Government was

empowered to restore properties to the recorded owner if he

claimed that the authority under the Act had wrongly

determined the same to be an Evacuee Property.

6. The second relevant enactment to be noted is the

Displaced Persons (Compensation & Rehabilitation) Act 1954

which regulated as to how persons migrating to the territories

comprised in the dominion of India from territories falling in

the dominion of Pakistan would be entitled to be paid

compensation for properties left behind by them in areas

falling in the territory of Pakistan or otherwise were to be

rehabilitated. Under Section 12 of the said Act, the Evacuee

Properties could be utilized to form a compensation pool under

Section 14 of the said Act, to be given to refugees, with

reference to the value of the evacuee property and property

left behind in Pakistan by the refugee. Under Section 16 of the

said Act, the Central Government was empowered to take

measures for the custody, management and disposal of

properties put in the compensation pool. A Managing Officer

was empowered under Section 20 of the said Act to sell, allot

or give on lease properties put in the compensation pool.

Under Section 40 of the Act the Central Government was

empowered to make Rules and in exercise of the rule making

power, the Displaced Persons (Compensation & Rehabilitation)

Rules 1955 were framed. Under Rule 87 the Chief Settlement

Commissioner was empowered to sell properties put in the

compensation pool.

7. The third relevant enactment is the Evacuee

Interest (Separation) Act 1951. This enactment was

necessitated because it was found that certain properties

jointly owned by Muslims required to be dealt with separately,

inasmuch as one joint owner or some joint owners migrated to

Pakistan and some remained in India. To the extent some joint

owners migrated to Pakistan, their share in the joint property

became an evacuee interest in the property and the remaining

share remained as the joint interest of the joint owner who

continued to stay back in India. These properties were called

„Composite Properties‟. To put it in a nutshell, a composite

property required determination of the evacuee and the non-

evacuee share therein i.e. the share of the joint owner who

migrated to Pakistan and the share of the joint owner who

remained in India. Thereafter, this share had to be separated.

The evacuee share had to be transferred in the compensation

pool created under the Displaced Persons (Compensation &

Rehabilitation) Act 1954 for the Managing Officer to deal with

the same and the remainder to be given to the non-evacuee

i.e. the joint owner who remained in India.

8. In respect of composite properties, the competent

officer under the Evacuee Interest (Separation) Act 1951 was

to hold an inquiry and determine the evacuee and non-

evacuee interest therein. Separation of the evacuee and non-

evacuee interest had to be as per Section 10 of the Act,

contents whereof, we feel, need to be noted. Section 10 of the

Evacuee Interest (Separation) Act 1951 reads as under:-

"Separation of the interests of evacuees from those of claimants in composite property. - Notwithstanding anything to the contrary in any law or contract or any decree or order of a Civil Court or other authority, the competent officer may, subject to any rules that may be made in this behalf, take all such measures as he may consider necessary for the purpose of separating the

interests of the evacuees from those of the claimants in any composite property, and in particular may,-

(a) in the case of claim of a co-sharer or partner, -

(i) direct the Custodian to pay to the claimant the amount of money assessed in respect of his share in the composite property or deposit the same in a Civil Court having jurisdiction over such property and deliver possession of the property to the Custodian and the claimant may withdraw the amount in deposit in the Civil Court; or

(ii) transfer the property of the claimant on payment by him of the amount of money assessed in respect of the share of the evacuee in the property, or

(iii) sell the property and distribute the sale proceeds thereof between the Custodian and the claimant in proportion to the share of the evacuee and of the claimant in the property; or

(iv) partition the property according to shares of the evacuee and the claimant and deliver possession of the shares allotted to the evacuee and the claimant to the Custodian and the claimant respectively;

... ... .... ... ... ..."

9. Relevant would it be to note that to separate the

share of the evacuee and non-evacuee in a composite

property, three modes of separation are contemplated. Firstly,

if possible, to partition the property with reference to the

respective share and to give physical possession of the

property upon partition to the non-evacuee and the custodian

respectively, so that the custodian could then proceed to deal

with the evacuee share in the property. Secondly, to value the

property and in respect of the respective share, give an option

to the non-evacuee owner to purchase the evacuee interest or

vice versa and lastly to sell the property and distribute the sale

proceeds between the Custodian of evacuee properties and

the non-evacuee joint owner of the property. In a nutshell,

sale was envisaged of a property contingent upon it being a

composite property.

10. Neither Act envisages the sale of a property which

is not a composite property or an evacuee property.

11. The factual matrix may now be noted. In village

Satbari, Tehsil Mehrauli there existed a building constructed on

879 sq.yds. land. The building was constructed on 175 sq.yds.

of land and the remaining 704 sq.yds. was unbuilt. The date of

the order being unknown, the entire property ad-measuring

879 sq.yds. together with the building constructed thereon

was declared as an evacuee property and vested in the

Custodian of Evacuee Properties for management. One Abdul

Majid, the predecessor-in-interest of respondents No.5 to 8

filed objections stating that the entire property belonged to

him and he having remained in India, the property could not

be declared an evacuee property and vested in the Custodian.

12. Vide order dated 17.1.1958 (at some places

referred to as dated 7.1.1958; the order not being filed in the

pleadings of the parties) the competent authority under the

Administration of Evacuee Properties Act 1950 passed an order

that 175 sq.yds. land and the building constructed thereon out

of the total land ad-measuring 879 sq.yds. was not an evacuee

property. Land ad-measuring 175 sq.yds. and the building

constructed thereon was held to be the exclusive property of

Abdul Majid. The remainder was held to be the property of

Abdul Hamid, brother of Abdul Majid.

13. Whether or not Abdul Majid further challenged the

order dated 17.1.1958 is not clear. But, it may be noted that

qua the issue pertaining to 175 sq.yds. land and the building

constructed thereon the issue of Abdul Majid being the

exclusive owner thereof attained finality.

14. Unfortunately, a corrective entry was not made in

the records pertaining to evacuee properties after order dated

17.1.1958 was passed and the entire property ad-measuring

879 sq.yds. was continued to be shown as evacuee property

and the Custodian of Evacuee Properties put up the property

for auction. Late Dr.K.L.Anand submitted the highest bid for

the property in sum of Rs.5,350/-. One thing is clear: that the

entire land ad-measuring 879 sq.yds. plus the building

constructed thereon was put to auction, ignoring that 175

sq.yds. land and the building constructed thereon could

neither be treated as an Evacuee Property or a Composite

Property and hence the custodian could not have sold the

same.

15. The bid of late Dr.K.L.Anand was accepted and the

sale was confirmed vide order dated 5.3.1965. He deposited

the necessary amount.

16. A series of orders came to be passed by various

authorities on applications filed either by Dr.K.L.Anand or

Abdul Majid. The same have been succinctly narrated by the

learned Single Judge and we eschew reference to the same

save and except to note that on 8.2.1984, the Chief

Settlement Commissioner passed an order that at site the land

actually measured 799 sq.yds. and not 879 sq.yds. out of

which a building was constructed on 182 sq.yds. land and not

175 sq.yds. The balance land available was 617 sq.yds. It was

further held that the 617 sq.yds. land comprised two distinct

portions ad-measuring 261 sq.yds. and 356 sq.yds. The Chief

Settlement Commissioner recorded in the order that with

reference to the records produced before him, no plausible

explanation was forthcoming on record as to how come at site

the available land was 799 sq.yds. but was treated by the

authorities as ad-measuring 879 sq.yds. The Chief Settlement

Commissioner passed the order on the basis of actual

measurement at site.

17. By the time order dated 8.2.1984 was passed Abdul

Majid had died and his son Farid-ud-din i.e. respondent No.5

was prosecuting the proceedings on behalf of the heirs of

Abdul Majid. He gave a concession that 75 sq.yds. land may

be given to Dr.K.L.Anand.

18. It is apparent that the sale of the entire land and

the building constructed thereon was invalid for the reason,

way back in the year 1958, 175 sq.yds. land and the building

constructed thereon was held to be the property of Abdul Majid

and if at all Dr.K.L.Anand could litigate, it was with respect to

the remaining land. At best he could have claimed a

proportionate reduction in the price offered by him pertaining

to the land which could actually be sold. But, a policy decision

framed by the Central Government intervened.

19. On 27.7.1982 the Department of Rehabilitation

framed guidelines, relevant portions whereof read as under:-

"Subject: Disposal of evacuee rural properties in various villages in Delhi.

Sir,

I am directed to say that at present there are 174 evacuee rural properties (houses/plots) lying undisposed of in various villages in Delhi. Of these, 3 properties are under litigation in the Civil Courts and 30 properties may be required for allotment

under Rule 57 of the Displaced Persons (Compensation and Rehabilitation) Rules, 1955. The remaining 141 properties are available for immediate disposal.

2. It has been decided to disposed of the available evacuee properties on the terms and conditions indicated below:

(i) The properties will be transferred to the sitting occupants at the existing market price to be determined on the basis of the sale date obtained through the Revenue Authorities.

.... .... .... .... ....

3. In so far as the vacant plots or the occupied plots which cannot be disposed of to the sitting occupants in the manner indicated above are concerned, these shall be disposed off by auction in accordance with the relevant provisions of Displaced Persons (Compensation and Rehabilitation) Rules, 1955. For proper conduct of the auctions, there should be adequate publicity and adequate dissemination of conditions of auction etc."

20. Since the family members of late Abdul Majid were

occupying the entire property, the Chief Settlement

Commissioner, noting the consent of respondent No.5 on

behalf of entire family members directed that 76 sq.yds. land

could be given to Dr.K.L.Anand @Rs.125/- per sq.yd. and the

remaining land would be transferred to the family of Abdul

Majid @Rs.125/- per sq.yd. Needless to state, the decision of

the Chief Settlement Commissioner was based on the policy

decision dated 27.7.1982 as per which the sitting occupants

became entitled for transfer of Evacuee Properties at the

existing market rates to be determined by the authorities and

that the market rate determined was Rs.125/- per sq.yd.

21. The learned Single Judge has negated the challenge

to the order dated 8.2.1984 with the following reasoning:-

"26. In order to appreciate whether the petitioner had any claim in the property or not, the question which has to be considered is whether there was a valid auction held in respect of the property in question in which the petitioner was the successful bidder. This issue in turn is inter-linked with the question as to the reason for the said auction. The property in question was auctioned as a composite property on account of there being both evacuee and non-evacuee interests in the property. The various proceedings held by the competent authorities, however, found that the house in question over 175 sq. yds. (or later on found to be 182 sq. yds.) had only the interest of Shri Abdul Majid and there was no interest whatsoever of his brother Shri Abdul Hamid, who had migrated. On the other hand, it was also held by the order dated 18.01.1972 of the Deputy Custodian General that in so far as the open land is concerned, Shri Abdul Majid had not interest in the same. Thus, this area of open land was totally an evacuee property. The area was, however, found to be slightly less on physical verification as noted in the order dated 08.02.1994 and comprised of 617 sq. yds. Thus, there were separate portions of the land where one portion was held to be evacuee property and the other was held to be non-evacuee property. The question of application of the Separation Act arises only when there is inter-twined interest of both evacuees and other persons and the property is a composite property as defined under Section 2(d) of the Separation Act. In view of these adjudications, it cannot be said that open area of the land was constructed area of the land were inter-twined since the interest of Shri Abdul Majid was confined to the constructed area while the interest of Shri Abdul Majid was confined to the constructed area while the interest of the person who migrated was in the open

hand. Thus, there were segregated areas of evacuee and non-evacuee property.

27. In terms of the order passed under the Separation Act on 16.04.1966, the portion of 175 sq. yds. Was held to be exclusively non-evacuee property. Whether the portion of 704 sq. yds. was evacuee or non-evacuee was an issue remanded to be considered by the Competent Officer. The review petition of the petitioner in respect of this order was dismissed on 04.06.1966 and there was admittedly no further challenge to this by the petitioner. The result of this is that the area of 176 sq. yds. has been held to be exclusively non-evacuee property. This itself would show that the total property auctioned was not a composite property as defined under Section 2(d) of the Separation Act.

28. The only question to be considered by the Competent Officer on remand was whether the area of 704 sq. yds. was evacuee or non-evacuee property. The property was held by the Competent Officer to be non-evacuee property alone by the order dated 27.09.1971. However, in terms of the order dated 18.01.1972, this area has been held to be only evacuee property. It is the petitioner who thereafter moved to the Chief Settlement Commissioner and, in fact, raised this issue whereby it was held to be an evacuee property in terms of the impugned order. However, the fact that it was held to be exclusively evacuee property does not help the petitioner because in case it is not a composite property, there would have been no occasion for the auction on that account. The evacuee property would have vested with the Custodian under Section 8 of the Evacuee Act. In such a case, no validity could be attached to the auction in which the petitioner was successful auction purchaser, though the petitioner was not at fault for what happened. However, that cannot make the transaction legal. In terms of the impugned order dated 08.02.1984, this aspect has been considered.

29. The second question, which would arise, would be as to whether respondent No.5 could have any right to the property, though this land could not be

granted to the petitioner. In this behalf, the power has been exercised under Rule 87 of the said Rules by the Chief Settlement Commissioner. Undoubtedly, the powers are wide and not confined to the manner of sale by public auction or by inviting tenders alone. In this behalf, it may be noticed that Section 20 of the Displaced Persons Act itself provides the power to transfer property in the manner prescribed, but subject to any rules to be made under the said Act. There is no doubt that the object is to make available the land to displaced persons since that is the very basis for enactment of the said Act. The property which has come into the compensation pool is such evacuee property and the object of the compensation pool is specified in Section 14 of the said Act ifself. Undoubtedly, respondent No.5 is not an evacuee.

30. It however, appears that there were certain difficulties expressed in such matters, which resulted in the office order being passed on 27.07.1982. The office order provides that in respect of the evacuee rural properties, which is so in the present case, the properties are to be transferred to the sitting occupants at the existing market price to be determined on the basis of sale data. I am unable to accept the plea of L.R.No.2 of the original petitioner that this policy decision can relate to only evacuee properties with which the Department did not know what to do. In fact, para 3 of the said letter provides that where such plots cannot be disposed of to the sitting occupants, they shall be disposed of by auction in accordance with the said Rules. The power in terms of the impugned order has, thus, been exercised in pursuance to this policy decision. The policy decision has not been questioned but only it applicability. In any case, as noted above, a view to the contrary could hardly help the petitioner in the given case.

31. In terms of the impugned order, the Chief Settlement Commissioner has balanced the equities and while even granting the land to respondent No.5, who during his life time was occupying the land and now his legal heirs, considered it appropriate to grant an area of 76 sq. yds. to the

petitioner. This was on account of two facts - (i) the petitioner had paid the amount in pursuance to the successful bid in the auction; and (ii) it is petitioner who agitated the matter and was responsible for restoration of the evacuee land."

22. The submissions urged before us in appeal were the

same as were urged before the learned Single Judge. It was

urged by the appellants that the bid having been confirmed in

the favour of late Dr.K.L.Anand and he having paid the sale

price, the necessary sale deed was required to be executed in

his favour by the Custodian or a sale certificate required to be

issued in his name and that he was entitled to be put into

possession of the entire land.

23. It is settled law that sale by a person who is not the

owner of a property is a nullity and even a bona fide purchaser

for valuable consideration cannot claim a title against the

lawful owner of the property. It is trite that no person can

transfer a title better than his and no person can transfer title

in a property if he has none.

24. With the order dated 17.1.1958 passed in favour of

Abdul Majid attaining finality much before bids were invited by

the Custodian for sale of the entire property in the year 1962,

the question of 175 sq.yds. land (at actual measurement at

site found to be 182 sq.yds.) upon which a building was

constructed being sold did not arise since neither the

Custodian of Evacuee Properties nor the Managing Officer of

Composite Properties was authorized to sell said land and the

building constructed thereon. Needless to state, the sine qua

non for either the Custodian of Evacuee Properties exercising

jurisdiction over a property or the Managing Officer exercising

jurisdiction over a Composite Property is either the property

being an Evacuee Property or a Composite Property.

25. Thus, the learned Single Judge has correctly held

that the very act of inviting bids for the entire property and

thereafter confirming the same is an illegal act and cannot

abrogate the right of Abdul Majid.

26. The only question which survived was: whether the

bid could be confirmed pro rata.

27. The various orders passed in the continuous

litigating between the parties do not show that late

Dr.K.L.Anand ever pleaded that he was ready to accept the

remainder of the property with his bid reduced pro rata.

Probably, he did not do so for the reason the property put to

auction comprised of a build up portion and open land and it

was difficult to split the bid amount vis-a-vis the built up

property and the vacant land. Thus, the Chief Settlement

Commissioner was fully justified in bringing an end to the

controversy with reference to the policy decision dated

27.7.1982.

28. We note that in the writ petition no challenge has

been raised to the policy decision dated 27.7.1982.

29. Noting that with reference to the money deposited

by Dr.K.L.Anand when his bid was accepted and the

concession of respondent No.5 that 76 sq.yds. land may be

transferred to Dr.K.L.Anand, with reference to the fact that in

the year 1984 the land was priced at Rs.125/- per sq.yd.,

noting that Dr.K.L.Anand‟s money was lying deposited since

the year 1965 when the bid was confirmed, the learned Single

Judge has directed that 76 sq.yds. land would be given

possession of to the legal heirs of late Dr.K.L.Anand.

30. It is apparent that the learned Single Judge has

done whatever little equity could be done in favour of the

appellants.

31. We find no merit in the appeal which is dismissed.

32. No costs.

(PRADEEP NANDRAJOG) JUDGE

(SURESH KAIT) JUDGE December 22, 2009 Dharmender