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Om Parkash vs Union Territory Of Jammu And
2024 Latest Caselaw 324 j&K

Citation : 2024 Latest Caselaw 324 j&K
Judgement Date : 2 March, 2024

Jammu & Kashmir High Court

Om Parkash vs Union Territory Of Jammu And on 2 March, 2024

Author: Sanjay Dhar

Bench: Sanjay Dhar

HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                AT JAMMU
                                           Reserved on 19.02.2024
                                           Pronounced on 02.03.2024

                                              WP(C) No. 2360/2021
                                              c/w
                                              CCP (S) No. 293/2021
                                              OWP No. 549/2019

1.   Om Parkash, Age 76 years,               ...Appellant(s)/Petitioner(s)
     S/o Mool Raj, R/o Sakta
     Chack, Tehsil and District
     Kathua.    Mobile     No.
     9522333033
2.   Madan Lal, Age 70 years, S/o
     Mool Raj R/o Sakta Chack
     Tehsil and District Kathua.
3.   Surinder Kumar, Age 68 years
     S/o Mool Raj R/o Sakta Chack
     Tehsil and District Kathua
4.   Shiv Kumar, age 58 years, S/o
     Mool Raj R/o Sakta Chack
     Tehsil and District Kathua.
5.   Bishamber Dass, Age 78 years
     S/o Jagan Nath R/o Sakta
     Chack Tehsil and District
     Kathua.
                    Through: Mr. Ankur Sharma, Advocate
              Vs.


1.   Union Territory of Jammu and                     ..... Respondent(s)
     Kashmir,        through         its
     Commissioner/Secretary Revenue
     Department,   Civil    Secretariat,
     Jammu/Srinagar.
2.   Mr. Rahul Yadav, IAS, Deputy
     Commissioner, Kathua
3.   Deputy Commissioner, Kathua.
\


                               Through: Mrs. Monika Kohli, Sr. AAG
CORAM: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
                            JUDGMENT

WP(C) NO. 2360/2021, OWP NO. 549/2019 &

01. The petitioners through medium of the present writ petition have

challenged order No. DCK/SQ/2021-22/1090-93 dated 17.07.2021 issued by

respondent No. 2, whereby respondent No. 2, Deputy Commissioner, Kathua

has set aside mutation Nos. 171, 422, 423 and 440 of village Chak Sagta,

Tehsil and District, Kathua and restored the land measuring 58 kanals under

khasra No. 310/24, situated at village Chak Sagta, Tehsil and District Kathua

to the State.

02. According to the petitioners, in terms of mutation No. 457, the

ownership rights in respect of land measuring 4 kanals under khasra No. 27

min, situated at village Sakta Chack, Tehsil and District Kathua were attested

in favour of the petitioners. Similarly vide mutation No. 171, the petitioners

were recorded as tenants at will in respect of land measuring 01 kanal 18

marlas under Khasra No. 24 min, situated in the same village in terms of

Government Order No. LD-6/C of 1958, whereafter vide mutation Nos.

422/423, the petitioners were recorded as owners in respect of the aforesaid

land in terms of Government order No. S-432 of 1966. It has been submitted

that by virtue of the impugned order, respondent No. 2 has declared all the

above-referred mutation orders as void ab-initio and restored the land in

question to the State.

03. The petitioners have challenged the impugned order passed by

respondent No. 2 on several grounds, but the main grounds, on which, the

learned counsel for the petitioners has laid emphasis during the course of

arguments, are that respondent No. 2 was not competent to pass the impugned

WP(C) NO. 2360/2021, OWP NO. 549/2019 &

order, as neither he had any power to exercise the revisional jurisdiction in

respect of the mutations attested by the Tehsildar, nor did he had power to

review the said mutation orders. It has been further contended that even

otherwise, it was not open to respondent No. 2 to cancel the mutations

attested in favour of the petitioners without hearing them.

04. The writ petition has been contested by the respondents by filing

reply thereto. In their reply, the respondents have taken a stand that illegal

entries in the revenue record were made in respect of the land in question in

favour of the petitioners on the basis of illegal mutation orders. It has been

submitted that respondent No. 2, while preparing parawise reply/objections in

another writ petition bearing OWP No. 549/2019 filed by the petitioner-Om

Parkash against the respondents, came to know about the aforesaid

illegalities/irregularities, which compelled him to pass the impugned order in

exercise of his administrative powers. According to the respondents, there

was no requirement of adhering to the principle of natural justice before

cancelling the mutation orders passed in favour of the petitioners and that

respondent No. 2, Deputy Commissioner, Kathua being the head of the

Revenue Officers of the District, was well within his jurisdiction to pass the

impugned order so as to correct the illegalities/irregularities.

05. I have heard learned counsel for the parties and perused the pleadings

and record of the case.

06. It is not in dispute that mutation Nos. 171, 422, 423 and 440 of

village Sakta Chack Tehsil and District Kathua were attested in respect of the

land in question in favour of the petitioners and the said attestation was

WP(C) NO. 2360/2021, OWP NO. 549/2019 &

undertaken by the concerned Tehsildar. It is also not in dispute that by virtue

of the impugned order, the aforesaid mutation orders have been set aside by

respondent No. 2, Deputy Commissioner, Kathua, thereby restoring the land

measuring 58 kanals under khasra Nos. 310/24, situated at the aforesaid

village to the State. Two issues that are required to be determined are that as

to whether respondent No. 2, Deputy Commissioner, Kathua was competent

to cancel these mutation orders without there being any application or appeal

from any interested person before him and secondly, whether the mutation

orders attested in favour of the petitioners could have been set at naught

without hearing the petitioners.

07. If we have a look at the provisions contained in the Jammu and

Kashmir Land Revenue Act, 1996 (1939 A.D.), Section 6 of the Act classifies

the Revenue Officers and these include the Financial Commissioner, the

Divisional Commissioner, the Collector, the Assistant Collector of the first

class and the Assistant Collector of the second class. It also provides that the

Deputy Commissioner of a District would be the Collector of a District and an

Assistant Collector and a Tehsildar would be an Assistant Collector of the

first class, whereas a Naib Tehsildar would be an Assistant Collector of the

second class.

08. Section 11 of the J&K Land Revenue Act provides that an appeal

from an order passed by the Assistant Collector of either class shall lie to the

Collector; an appeal from an order passed by the Collector shall lie to the

Divisional Commissioner and an appeal shall lie to the Financial

Commissioner from an order passed by the Divisional Commissioner.

WP(C) NO. 2360/2021, OWP NO. 549/2019 &

09. Section 13 of the J&K Land Revenue Act provides that a Revenue

Officer has power to review his own order either of his own motion or on the

application of any interested party. Clause (c) of sub section (1) of Section 13

of the Act postulates that while exercising the powers of review, an order

cannot be modified or reversed unless reasonable notice has been given to the

parties affected thereby to appear and be heard in support of the order.

10. Section 15 of the J&K Revenue Act vests powers of revision with the

Financial Commissioner and the Divisional Commissioner. In case, the

Divisional Commissioner feels that the order against which revision petition

has been filed is required to be modified or revised, he has to send a report

alongwith his opinion to the Financial Commissioner. Proviso to Section 15

further lays down that in case an order is required to be reversed or modified,

the same cannot done without giving to the affected person an opportunity of

hearing.

11. In the instant case, respondent No. 2 has set aside the mutation orders

passed in favour of the petitioners and the said mutation orders had been

passed by the Tehsildar. A Deputy Commissioner is vested with appellate

powers against an order of the Tehsildar (Assistant Collector). It is not case of

the respondents that an appeal against the mutation orders attested in favour

of the petitioners had been filed before him. Thus, it cannot be stated that

while passing the impugned order, respondent No. 2 has exercised its

appellate power in terms of Section 11 of the Act. Since the orders of

mutation were passed by the Tehsildar and not by the Deputy Commissioner,

as such, it can also be not stated that the Deputy Commissioner has exercised

WP(C) NO. 2360/2021, OWP NO. 549/2019 &

his suo moto powers of review as contemplated in Section 13 of the Act. The

Deputy Commissioner is not vested with powers of revision in terms of

Section 15 of the Act, as such, it cannot be stated that while passing the

impugned order, respondent No. 2, Deputy Commissioner, Kathua has

exercised his revisional jurisdiction.

12. The stand taken by the respondents is that respondent No. 2, Deputy

Commissioner, Kathua has exercised his administrative powers. I am afraid,

there is no such administrative power vested with the Deputy Commissioner

that would give him jurisdiction to set aside the mutation orders passed by the

Tehsildar. The power to attest a mutation as also the power to set aside the

mutation, is quasi judicial in nature. The said power can never be termed as an

administrative power of the Revenue Officer. This power is to be exercised by

the Revenue Officers strictly in accordance with the provisions contained in

the J&K Land Revenue Act and that too after affording an opportunity of

hearing to the affected party by adhering to the principles of natural justice.

As has been already noted, even while reviewing its own order, a Revenue

Officer has to give an opportunity of hearing to the affected party. The same

is the position when Divisional Commissioner or Financial Commissioner

exercises his revisional powers under Section 15 of the Act. A Revenue

Officer is obliged to adhere to the principles of natural justice before setting at

naught a mutation order attested in favour of a person.

13. In the instant case, respondent No. 2, Deputy Commissioner, Kathua

has adopted a novel approach by exercising powers of review in respect of the

orders passed by the Tehsildar, who is a subordinate Revenue Officer. This

WP(C) NO. 2360/2021, OWP NO. 549/2019 &

has been done by respondent No. 2 without even putting the affected party to

notice. The manner in which respondent No. 2 has proceeded to set at naught

the mutation orders attested in favour of the petitioners, clearly exhibits

arbitrariness on his part.

14. In view of the above, it is clear that respondent No. 2 had no authority

to pass the impugned order. Besides this, he has not afforded any opportunity

of hearing to the affected party, i.e. the petitioners herein. The impugned

order is, therefore, not sustainable in law. The same, as such, deserves to be

set aside.

16. For the foregoing reasons, the writ petition is allowed and impugned

order No. DCK/SQ/2021-22/1090-93 dated 17.07.2021 passed by respondent

No. 2 is set aside. It shall, however, be open for the respondents to take

recourse to appropriate remedy available under law.

17. The present contempt petition has been filed in respect of the interim

order dated 01.11.2021 passed in WP(C) No. 2360/2021. Since the main writ

petition has been decided in terms of the afore-noted order, as such, the

interim order has merged with the final judgment. Thus, the contempt

proceedings do not survive. The same are, accordingly, closed.

18. One of the contentions raised by the petitioner in the instant petition

is that instead of paying full compensation of Rs. 22,11,000/- as per the

WP(C) NO. 2360/2021, OWP NO. 549/2019 &

award, the respondents are offering to pay 1/3rd of the assessed compensation

to the petitioner.

19. The respondents have taken a definite stand against the aforesaid

claim of the petitioner on the basis of order No. DCK/SQ/2021-22/1090-93

dated 17.07.2021, which has been set aside in terms of the judgment passed in

the connected writ petition bearing No. WP(C) 2360/2021.

20. In view of the above, the respondents may file a fresh reply

explaining the basis on which the petitioner is being offered only 1/3rd of the

assessed compensation.

21. Be listed on 03.04.2024.

(SANJAY DHAR) JUDGE Jammu 02.03.2024 Karam Chand/Secy.

Whether the order is speaking: Yes/No Whether the order is reportable: Yes/No.

 
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