Rajasthan High Court - Jodhpur

State Of Raj vs Kalu And Ors on 21 April, 2022

Bench: Vinit Kumar Mathur

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5702/2011

The State Of Rajasthan through the Tehsildar, tehsil Girwa, District Udaipur.

----Petitioner Versus

1. Shri Kalu S/o Shri Dalchand Salvi, R/o Goverdhan Vilas, tehsil Girwa, District Udaipur.

2. The Urban Improvement Trust, Udaipur through its Secretary, Udaipur.

3. The Board of Revenue for Rajasthan at Ajmer.

                                                                ----Respondent


For Petitioner(s)        :     Mr. Ram Dayal, Dy. GC
For Respondent(s)        :     Mr. Deelip Kawadia
                               Mr. Suresh Shrimali
                               Mr. RC Joshi



        HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

                                    Order

21/04/2022

The case is listed in the 'orders' category, however, with the

consent of learned counsel for the parties, the matter is being

heard and decided finally today itself.

The present writ petition has been filed against the order

dated 13.08.2010 passed by the learned Board of Revenue,

Rajasthan, Ajmer in Appeal No. LR/9377/2008/UDAIPUR (Kalu vs.

State of Rajasthan & Ors.), whereby, the second appeal preferred

by the respondent No.1 was allowed.

Brief facts of the case are that the respondent No.1-Kalu

filed an Application before the Sub-Divisional Officer, Girwa under

Section 136 of the Rajasthan Land Revenue Act, 1956 (hereinafter

(2 of 7) [CW-5702/2011]

referred to as "the Act") stating that vide order dated 28.10.1977,

the land situated in Village Savina Khera, Tehsil Girwa at Araji No.

531, 545, 546, 547 & 585/60 ad-measuring 2 Bigha 13 Biswas

was allotted to Mst. Mangudi W/o Hariram Meghvanshi. The

mutation entries of the same were recorded in the Samvat 2031

and the name of Mst. Mangudi finds place in the Jamabandi of

Samvat 2031-34. On account of the said land having been

wrongly entered in the Revenue Records as 'Bilanam Land', the

same was allotted to Urban Improvement Trust, Udaipur for Abadi

purposes and, therefore, the proceedings drawn by the

respondents were void ab-initio. In these circumstances, an

application under Section 136 of the Act was filed by respondent

No.1. The Sub-Divisional Officer, Girwa rejected the application of

the respondent No. 1 vide its order dated 19.09.2007. This order

of the Sub-Divisional Officer, Girwa was assailed by respondent

No.1 before the Additional Divisional Commissioner, Udaipur by

filing an appeal and the same was rejected vide order dated

07.06.2008. Against the judgment dated 07.06.2008, the

respondent no.1 preferred a second appeal before the learned

Board of Revenue and the learned Board of Revenue vide its

judgment impugned dated 13.08.2010, allowed the appeal of the

respondent No.1 by setting aside the order dated 19.09.2007

passed by the Sub-Divisional Officer, Girwa and the order dated

07.06.2008 passed by the Additional Divisional Commissioner,

Udaipur.

The learned Board of Revenue vide judgment dated

13.08.2010, directed the Revenue Authorities to enter 0.2731

hectare of land in the name of respondent No.1, after making the

(3 of 7) [CW-5702/2011]

inquiries about the possession of the land in different Khasras

located in the area.

Learned counsel for the petitioner submits that the order

passed by the learned Board of Revenue is untenable on the

ground that the orders dated 19.09.2007 and 07.06.2008 are

perfectly justified as the same were passed after proper

appreciation of the evidence on record. Learned counsel further

submits that since the order of allotment of land dated 15.04.1989

made in the favour of UIT, Udaipur was not challenged by the

respondent No.1, therefore, the entire proceedings undertaken by

respondent No.1 under Section 136 of the Act are not sustainable.

He, therefore, prays that the instant writ petition may kindly be

allowed and the order dated 13.08.2010 passed by the learned

Board of Revenue may be quashed and set aside.

Per contra, learned counsel for the UIT, Udaipur submits that

it is not clear from the record of the case that the land which was

allotted to them belongs to the petitioner and unless the land

allotment order made on 15.04.1989 is set aside, the possession

of the land allotted to the UIT, Udaipur cannot be disputed.

Learned counsel for the respondent No.1-Kalu submits that

learned Board of Revenue had recorded detailed findings for

setting aside the two orders and rightly came to the conclusion

that the land to the extent of 0.5731 hectare was recorded in the

Revenue Records in the name of respondent No.1 and, therefore,

the same cannot be reduced to 0.3000 hectare by the Revenue

Authorities. He, therefore, submits that the detailed reasoned

order of the learned Board of Revenue does not warrant any

interference by this court.

(4 of 7) [CW-5702/2011]

I have considered the submissions made at the Bar and have

gone through the order dated 13.08.2010 passed by the learned

Board of Revenue.

The fact that the petitioner was holding 0.5731 hectare of

land right from the beginning as per the revenue entries made in

the name of Mst. Mangudi is not disputed. The revenue entries

clearly show that initially 2 Bigha 13 Biswas land in the name of

Mst. Mangudi (which is equivalent to 0.5731 hectare) was reduced

to 0.3000 hectares at the time of settlement. The same is not

permissible. Since the original amount of land was reduced by

0.2731 hectare, thus, the respondent No.1 was well within his

right to file an application for correction of entries before the

competent authorities under Section 136 of the Act. This court

finds that the Board of Revenue, after minutely examining the

facts on record (which are more or less admitted as far as the

quantum of land which belongs to respondent No.1 is concerned),

correctly held that the revenue entries are required to be

corrected by allowing the application preferred by respondent No.1

under Section 136 of the Act. For better appreciation of the facts,

the order passed by the Board of Revenue is reproduced as

hereunder:-

"mi ftyk dysDVj] fxokZ us vius vkns'k esa fuEu fu"d"kZ vafdr fd;k gS%&& ^^çkFkÊ us vius çkFkZuk i= ds leFkZu esa fojklr ckcr dksbZ nLrkost çLrqr ugha fd;k vkSj u gh vkoaVu ds i=kfn izLrqr fd;s gSaA vkoaVu dc o fdls gqvk gS] nLrkost çLrqr ugha fd;s gSaA feyku {ks=Qy Hkh iw.kZ çLrqr ugha fd;k gSA lkfcd uD'kksa dks çLrqr ugha fd;s gSa ftlls ;g çekf.kr ugha gksrk fd lkfcd vkjkth uEcj 531] 545] 546] 547] [email protected] ftldk dqy jdck <kbZ ch?kk rhu fcLok ds gky vkjkth uEcj 1183 esa mldk jdck x;k gSA çkFkÊ us vius çkFkZuk i= dks lkfcr djus ds fy;s dCts ckcr dksbZ ftUl fxjnkojh Hkh çLrqr ugha dh gSA bl çdkj çkFkÊ vius çkFkZuk i=

(5 of 7) [CW-5702/2011]

dks lkfcr djus ds fy;s i;kZIr nLrkost çLrqr ugha fd;s gSaA fygktk çkFkZuk i= çkFkÊ lkfcr ugha gksrk gSA vr% çkFkZuk i= çkFkÊ 136 ys.M jsosU;w ,DV [kkfjt fd;k tkrk gSA**

fo}ku vfr- laHkkxh; vk;qä] mn;iqj us vius fu.kZ; fnukad 7-6-08 esa fuEu fu"d"kZ vafdr fd;k gS %& Þbl çdj.k esa ;g ,d fufoZokn rF;kRed fLFkfr gS fd vkjkth [kljk uEcj 1183 jdck 0-3800 gS- Hkwfe uxj fodkl çU;kl dks ftyk dysDVj }kjk Hkw&jktLo vfèkfu;e ds vUrxZr fnukad 15-4-1989 dks gLrkUrfjr dh x;h gSA vr% vihykFkÊ dks lcls igys ftyk dysDVj ds vkns'k fnukad 15-04-1989 dks pqukSrh nsdj fu"izHkkoh ?

kksf"kr djokuk pkfg,A vihykFkÊ us o"kZ 1989 ds vkns'k ij fiNys 16&17 o"kZ rd dksbZ dk;Zokgh ugha dh rFkk ;g ç'uxr Hkwfe mn;iqj 'kgj dh vkcknh {ks= dh Hkwfe gS tks orZeku esa 18 o"kZ ls uxj fodkl çU;kl ds [kkrs esa ntZ gSA ;g U;k;ky; blh vkèkkj ij vihykFkÊ dks dksbZ jkgr nsuk U;k;ksfpr ugha le>rk vr% vihy vihykFkÊ [kkfjt dh tkrh gSA**

10& vfHkys[k ds voyksdu ls fuEu fcUnq fufoZokn :i ls Li"V gS] ftls nksuksa gh i{k Lohdkj djrs gSa%& 1& tekcUnh laor 2031&34 xzke lohuk [ksMk esa vkjkth [kljk uEcj 531] 545] 546] 547] [email protected] dqy jdck 2 ch?kk 13 fcLok eq- exqMh csok gjhjke es?koa'kh lk- xksoèkZu foykl dh xSj [kkrsnkjh esa vafdr gS rFkk fo'ks"k fooj.k ds dkye esa uk-d- la- 664 fnukad 8-6-85 ds }kjk Jh dkywjke fi- MkypUn lkyoh cykbZ lk- xksjèku foykl ds uke ntZ djus dk vadu gSA 2& tekcUnh xzke lohuk [ksMk laor 2042 esa [kljk uEcj 1184] 1185] 1186 dqy jdck 0-3000 gS- eq- exqMh dh xSj [kkrsnkjh esa n'kkZ;k x;k gSA 3& tekcUnh laor 2059&62 esa mä [kljku dks dkyw jke fi- MkypUn çkFkÊ ds uke [kkrsnkjh esa vafdr fd;k gqvk gSA 4& feyku {ks=Qy laor 2041 esa xr [kljk uEcj 531] 545] 546] 547 ,oa [email protected] ls u;s [kljk uEcj 1184 jdck 0]1500 gS 0]1185 jdck 0]850 gS 0]1186 jdck 0]0650 gSå cuk;k tkuk vafdr gSA 5& tekcanh lEor 2059 ls 2062 ds vuqlkj [k-ua- 1183 jdck 0-3800 gS] [k0ua0 1196 jdck 0-2300 gS] rFkk [k0ua0 1197 jdck 0-2000 gS- uxj fodkl çU;kl] mn;iqj ds uke vafdr gS rFkk feyku {ks=Qy 2041 ls ;s rhuks gh [kljk uEcj iwoZ [kljk uEcj 531] 545] 546] 547 ,o 585 feu ls cuuk vafdr gSaA

(6 of 7) [CW-5702/2011]

6& i=koyh esa miyCèk uD'kk Vsªl xr cUnksoLr ,oa gky cUnksoLr ls Hkh iqjkus o u;s [kljk uEcjksa dk tks vadu fd;k gqvk gS] ls Hkh mä fLFkfr Li"V gksrh gSA 11& mä jsdkMZsM fLFkfr dks ns[krs gq, ;g Li"V çrhr gksrk gS fd fooknxzLr Hkwfe xr dqy jdck 2 ch?kk 13 fcLok dk çkFkÊ jsdkMZsM [kkrsnkj gS ,slh fLFkfr esa çkFkÊ dks vius VkbZVy ds ckjs esa fdlh vkoaVu vkns'k] fojklr ds ckjs esa lk{; ,oa dCts ckcr ftUl fxjnkojh vkfn çLrqr djus dh vko';drk ugha gSA bl ckjs esa fo}ku mi ftyk dysDVj }kjk fn;s x;s fu"d"kZ ls ge lger ugha gSA blds vykok i=koyh esa feyku {ks=Qy rFkk uD'kk Vªsl dh çfr;ka iw.kZ :i ls çLrqr dh gqbZ gSaA jsdkMZ ls ;g Hkh çrhr gksrk gS fd çkFkÊ dh [kkrsnkjh dh dqy vkjkth 2 ch?kk 13 fcLok ftldk u;k {ks=Qy 0-5731 gS0 gksrk gS] iwoZ esa jktLo vfHkys[k esa vafdr Fkh ijUrq u;s lSVyes.V ds oä mlds [kkrs esa dsoy 0-3000 gS- vkjkth gh vafdr dh xbZ gS vr% çkFkÊ mlds [kkrs esa de vafdr dh xbZ vkjkth dks nq#Lr djkus dk vfèkdkjh gSA lSVyes.V foHkkx }kjk Hkw&çcUèk dk;Zokgh ds nkSjku ;g =qfV dh xbZ gS] çkFkÊ }kjk èkkfjr iwoZ jdcs dks de djds vafdr djus dk mUgsa dksbZ {ks=kfèkdkj ugha FkkA gkykafd ;g iw.kZr;k Li"V ugha gS fd ;g jdck u;s [kljk uEcj jdck 1185 jdck 0-3800 gSA [kljk uEcj 1196 jdok 0-1300 gS] [kljk uEcj 1197 jdck 0-2000 gS esa ls fdl [kljk uEcj esa lfEefyr fd;k tkdj loZçFke jkT; ljdkj ds i{k esa ,oa rnksijkUr uxj fodkl çU;kl] mn;iqj ds i{k esa vafdr gqvk gSA ijUrq vfèkfu;e dh èkkjk 136 ds vuqlkj fo}ku mi ftyk dysDVj dks jktLo vfHkys[k esa jgh ,slh =qfV ds è;ku esa yk;s tkus ij vFkok è;ku esa vkus ij Loçsj.kk ls gh tkap dj ,slh =qfV dks nqjLr djus dk vkns'k dj nsuk pkfg, FkkA

12& fo}ku vfr- laHkkxh; vk;qä dk fu"d"kZ Hkh gesa U;k;ksfpr çrhr ugha gksrk gSA ftyk dysDVj ds vkns'k ds voyksdu ls Li"V çrhr gksrk gS fd muds }kjk ,d gh vkns'k tkjh dj mn;iqj 'kgj dh ifjfèk esa jktLo vfHkys[k esa] tks Hkh jktdh; Hkwfe vofLFkr Fkh] mls uxj lqèkkj U;kl dks vUrfjr fd;k x;k gSA dsoy ek= [kljk uEcj 1183] [kljk uEcj 1196 o [kljk uEcj 1197 dh Hkwfe ds ckjs esa gh fo'ks"k vkns'k tkjh dj ftyk dysDVj }kjk uxj lqèkkj U;kl dks fn;k tkuk çdV ugha gksrk gSA blds vykok ;fn mä [kljk uEcjku dh vkjkth esa Hkw&çcUèk foHkkx ds deZpkfj;ksa dh xyrh ls çkFkÊ dh [kkrsnkjh dh dqN Hkwfe Hkh lfEefyr dj jktdh; [kkrs esa ntZ dj nh xbZ gS rks çkFkÊ mls nq#Lr djkus dk vfèkdkjh gS rFkk ,slh nq:Lrh ds QyLo:i mä [kljk uEcjku dh vkjkth vihykFkÊ ds 'ks"k jgs {ks=Qy dh gn rd ftyk dysDVj dk rFkkdfFkr vkns'k Lor% fu"çHkkoh gks tkrk gSA ,slh fLFkfr esa çkFkÊ dks ftyk dysDVj ds vkns'k dks pqukSrh nsus dh vko';drk ugha gSA tgka rd foyEc ls nkok çLrqr dk ç'u gS] gekjs fopkj ls] çkFkÊ dks jktLo vfHkys[k esa gqbZ =qfV dh tkudkjh tc Hkh gqbZ gks] çkFkÊ bl ckcr l{ke U;k;ky; esa pkjktksgh dj ldrk gS] blds fy, fe;kn vofèk ckèkd ugha gSA

13& mijksä foospu ls ge nksuksa gh vfèkuLFk U;k;ky;ksa }kjk ikfjr fu.kZ;ksa dks fofèklEer ugha gksus ls fujLr djuk U;k;ksfpr le>rs gSaA

(7 of 7) [CW-5702/2011]

14& ifj.kkeLo:i ;g fuxjkuh Lohdkj dh tkdj vfr- laHkkxh; vk;qä] mn;iqj ds fu.kZ; fnukad 7-6-08 ,oa mi ftyk dysDVj fxokZ }kjk ikfjr vkns'k fnukad 19-9-07 fujLr fd;s tkrs gSa rFkk çkFkhZ d izkFkZuk i= vUrxZr èkkjk 136 Lohdkj djrs gq, vkns'k fn;k tkrk fd xzke lohuk [ksMk dh gky vkjkth uEcj 1183 jdck 0-3800 gS-] [k0ua0 1196 jdck 0-1300 gS0 o [k0ua0 1197 jdck 0-2000 gS0 Hkwfe esa ls izkFkhZ ds dCts dh tkap dj 0-2731 gSDVj Hkwfe dks vizkFkhZ la[;k 3 uxj lq/kkj izU;kl] mn;iqj ds LFkku ij izkFkhZ ds gd esa lacaf/kr jktLo jsdkMZ esa bUnzkt fd;k tkosA "

In view of the discussions made above, no interference in the

order dated 13.08.2010 passed by the learned Board of revenue is

warranted by this court.

The writ petition is, therefore, dismissed.

However, it is made clear that the Revenue Authorities, after

making an inquiry with respect to the possession land in Khasra

numbers mentioned in the order of the learned Board of Revenue,

shall make the requisite entries in the name of respondent No.1. It

is also made clear that while making the entries in the name of

respondent No.1, the Revenue Authorities shall give an

opportunity of hearing to UIT, Udaipur. This entire exercise should

be completed within a period of 3 months from the date of receipt