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Hukamichand Nagda vs The Urban Improvement Trust ...
2025 Latest Caselaw 10466 Raj

Citation : 2025 Latest Caselaw 10466 Raj
Judgement Date : 28 May, 2025

Rajasthan High Court - Jodhpur

Hukamichand Nagda vs The Urban Improvement Trust ... on 28 May, 2025

[2025:RJ-JD:26223]



       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
               S.B. Civil Writ Petition No. 10011/2025

Hukamichand Nagda S/o Late Shri Chunnilal Ji Nagda, Aged
About 70 Years, Resident Of Shivnagar Parda, Udaipur (Raj.).
                                                                   ----Petitioner
                                   Versus
1.       The Urban Improvement Trust, Through Its Secretary
         Urban Improvement Trust Udaipur (Now Udaipur
         Development Authority, Udaipur).
2.       The Tehsildar, Urban Improvement Trust, Udaipur (Now
         Udaipur Development Authority, Udaipur).
                                                                 ----Respondents


For Petitioner(s)          :    Mr. Prashant Tatia
For Respondent(s)          :


               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

28/05/2025

1. The petitioner (plaintiff) seeks quashing of an order dated

02.05.2025 (Annex.-6), whereby the learned trial court rejected

his application under Order 7, Rule 14 read with Section 151 CPC

for taking documents on record.

2. Civil suit before the learned trial Court is for permanent

injunction against the defendants/respondents. It was filed on

27.06.2014.

2.1. During the pendency of the suit, the plaintiff/petitioner filed

an application under Order 7, Rule 14 read with Section 151 CPC

seeking production of certain documents on records in the original

suit. The defendants/respondents did not submit any reply to the

said application.

[2025:RJ-JD:26223] (2 of 5) [CW-10011/2025]

3. For ease of reference, translation of relevant portion of the

impugned order dated 02.05.2025 (as provided) is as under:-

"Both parties through their respective counsels were present. On 24.04.2025, an application was submitted stating that the original copperplate document (Tamrapatra) had already been produced before the court. A certified copy of the same was enclosed with the application. Therefore, it was prayed that the certified copy be taken on record, and the original Tamrapatra be returned.

Both parties were heard on the said petition. In compliance with the court's earlier order dated 26.03.2025, the original Tamrapatra was submitted by Ganesh Lal himself on 19.04.2025 and was placed in safe custody by the court staff. A certified copy of the original has been duly obtained and submitted before the court. In view of this, the original Tamrapatra is ordered to be returned to Ganesh Lal.

At this stage, the plaintiff's counsel submitted a fresh application under Order 7 Rule 14 read with Section 151 of the Code of Civil Procedure. A copy of the application was furnished to the defendant's counsel. Both sides were heard on the matter.

Reiterating the facts mentioned in the application, the plaintiff's counsel submitted that the original Tamrapatra, which had earlier been summoned by the court, has been produced, and the plaintiff now seeks to place its Hindi translation on record. Additionally, it was stated that a previous proceeding (Case No. 549/1971) had been instituted by the defendants for a portion of the disputed land, and the Tehsildar, UIT Udaipur, passed an order on 30.11.1971. Further, a civil suit (No. 80/1997) had been filed in the Court of Civil Judge (North), Udaipur regarding declaration and permanent injunction, followed by appeals culminating in orders dated 26.07.2005 by the Additional District Judge No. 3, Udaipur and

04.10.2007 by the Hon'ble Rajasthan High Court. The plaintiff contends that these judicial pronouncements are necessary for adjudication of the present suit. Also, a letter dated 29.01.2013 written by the defendant to the Deputy Secretary, Government of Rajasthan regarding 90% construction on Arazi No. 531 should also be taken on record.

The defendant did not file a written reply to the application but raised oral objections during the hearing.

The arguments were considered, and the application along with the case file was carefully examined. Upon review of relevant law, it is observed that the plaintiff seeks to place on record the Hindi translation of the Tamrapatra and the letter dated 29.01.2013 from the UIT to the Deputy Secretary, Government of Rajasthan--both of which are relevant to the plaintiff's pleadings and are therefore justifiably allowed to be taken on record.

As regards the judicial precedents referenced in Case No. 549/1971, Civil Suit No. 80/1997, and subsequent appellate orders

[2025:RJ-JD:26223] (3 of 5) [CW-10011/2025]

dated 26.07.2005 and 04.10.2007, the Court finds that the plaintiff has not made any specific reference to these in the pleadings. Therefore, these documents do not form part of the plaintiff's pleadings. Hon'ble Supreme Court's in Srinivas Raghavendrarao Desai (Dead) v. V. Kumar Vamanrao @ Alok & Ors., 2024 INSC 165, clearly held that "No party can lead evidence beyond pleadings."

Thus, in view of the above, the application under Order 7 Rule 14 read with Section 151 CPC is partially allowed. The Hindi translation of the Tamrapatra and the letter dated 29.01.2013 are taken on record. The remaining part of the application is rejected. Application stands disposed of accordingly."

4. Having heard learned counsel for the petitioner/plaintiff, I do

not deem it necessary to issue notice to the respondent, as no

prejudice would be caused to them by the nature of order which I

proposed to pass.

5. Petitioner filed application under Order 7 Rule 14 CPC, inter

alia, stating therein that the documents sought to be placed on

record are necessary to support their case. These include the

original copperplate inscription (Tamrapatra), which was

summoned by the court and presented on 02.04.2025, along with

a Mewari transcription and a certified Hindi translation. An order in

year 1971 passed by the Tehsildar's Court declared the disputed

land as revenue-free (Mafi land) and held that the possession of

the opposite party was not unauthorized. This decision, binding on

the defendants, is relevant to the present case. Subsequently, a

judgment from a 2001 civil suit in favor of the plaintiff was upheld

in subsequent appeals, including by the Rajasthan High Court in

2007. These decisions are significant and necessary for the

current dispute. Additionally, a certified copy of a 2013 letter from

the Urban Improvement Trust to the Rajasthan Government,

concerning regularization of built-up land on Arazi No. 531,

supports the plaintiff's case. A photocopy had earlier been

[2025:RJ-JD:26223] (4 of 5) [CW-10011/2025]

submitted during the temporary injunction stage. All documents

are either originals or certified copies that were previously

submitted with due diligence. Their inclusion is necessary for a fair

and just resolution of the case. Admitting them will not harm the

defendants, who will have an opportunity to respond. These

documents are directly relevant to the case and should be

accepted as evidence.

6. It transpires that, while rejecting the application, what

weighed on the mind of the learned trial court was that granting of

further opportunity to the petitioner would result in delay of the

trial proceedings. No doubt, granting of opportunity would have

resulted in delay, but the same could have been compensated by

imposing cost. While justice delayed is justice denied, at the same

time, justice hurried is justice buried. Without proper evidence,

being adduced before the learned trial court, the adjudication on

the issues involved, may result in erroneous findings.

7. The documents that the plaintiff sought to place on record,

including the original Tamrapatra, the 1971 order by the

Tehsildar, subsequent court judgments, and the 2013 letter from

the Urban Improvement Trust, are all directly relevant to the

plaintiff's claim. These materials support the narrative of title qua

the disputed land. Their inclusion is essential for a fair and

comprehensive adjudication of the matter. Moreover, the plaintiff

had already submitted these documents alongwith his application

and brought them to the court's notice at the earliest opportunity,

with due diligence, showing that there was no attempt to ambush

or delay proceedings unfairly. The defendants would still retain the

right to contest them during the trial, of course, if they so desire

[2025:RJ-JD:26223] (5 of 5) [CW-10011/2025]

and in accordance with law. Thus, no real prejudice would be

caused by allowing them on record.

8. Ensuring that all crucial evidence is available is far more

critical to achieving justice than maintaining rigid adherence to

procedural timelines. Documents are essential to the resolution of

the dispute and to avoid a potentially incomplete or flawed

judgment.

9. In the premise, the writ petition is allowed and the impugned

order dated 02.05.2025 is set aside. The application under Order

7, Rule 14 read with Section 151 CPC is allowed. The plaintiff

(petitioner herein) is permitted to place the documents in support

of his pleadings on record on payment of cost of Rs.5,000/- to the

defendants and subject to the rights of the respondents to object

to the same being expected in accordance with law.

10. Pending applications, if any, stand disposed of.

(ARUN MONGA),J 64-AK Chouhan/-

Whether fit for reporting : Yes / No

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