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State Of Uttarakhand And Another ... vs Vimal Kumar Poddar And Another
2024 Latest Caselaw 964 UK

Citation : 2024 Latest Caselaw 964 UK
Judgement Date : 16 May, 2024

Uttarakhand High Court

State Of Uttarakhand And Another ... vs Vimal Kumar Poddar And Another on 16 May, 2024

Author: Ravindra Maithani

Bench: Ravindra Maithani

                                                     Reserved on: 16.04.2024
                                                     Delivered on: 16.05.2024


     HIGH COURT OF UTTARAKHAND AT NAINITAL


                  First Appeal No. 88 of 2015

State of Uttarakhand and another                         ..........appellants

                                      Vs.

Vimal Kumar Poddar and another                        ........ Respondents


Present :   Mr. I.P. Kohli, Standing Counsel for the State/appellants.
            Mr. Siddhartha Singh, Advocate for the respondents.


                                JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

The present first appeal is preferred against the

judgment and decree dated 27.11.2014, passed in

Original Suit No.326 of 2008, Shri Vimal Kumar Poddar

and another ("plaintiffs") vs. State of Uttarakhand and

another ("defendants"), by the court of First Additional

Civil Judge (Sr. Div.), Haridwar ("the suit"). By the

impugned decree, the suit filed by the plaintiffs for

declaration and permanent injunction has been decreed.

2. Heard learned counsel for the parties and

perused the file.

3. The facts necessary to appreciate the

controversy briefly stated are as follows: The plaintiffs

filed the suit for declaration of ownership of the disputed

property. [land khewat No.53, Khasra No.246m,

admeasuring 07 Bigha, 12 Bishwa Kham i.e. 1.21 Acre,

situated in Village Sekhupura alias Khankhal, Pargana

and Tehsil Haridwar within the limits of Nagar Palika

Parishad, Haridwar. In its East, pathway and land of Smt.

Aaradhana Jhunjhunwala; in the West river Ganges; in

the North, pathway and in the South, land of Smt.

Aaradhana Jhunjhunwala and land Khewat No.53,

Khasra No.246m, admeasuring 09 Bigha Kham i.e. 1.5

Acre, situated in Village Sekhupura alias Kankhal,

Pargana and Tehsil Haridwar within the municipal limits

of Haridwar. In its East, Uma Maheshwar Trust; in its

West river Ganges; in the North, land of the seller and in

the South, Uma Maheshwar Trust.] The plaintiffs have

also sought permanent injunction.

4. According to the plaintiffs the land Khewat

No.53, Khasra No.246(m) is non-ZA land, situated in

Village Sekhupura alias Kankhal, Tehsil and District

Haridwar. Its total area is 35 Bidha, 07 Bishwa and

13 Biswansi pacca. This land is recorded in the

revenue record in the names of Zamindar and

Khewatdar, as owners. There are many owners of this

land, who are in possession of their respective shares in

the property. Out of this Khewat No.53, a certain portion

was purchased by Uma Maheshwar Trust and the name

of the Trust was recorded in the revenue record.

Subsequently, there were some defects in the map. For its

correction, Uma Maheshwar Trust did file a revenue suit,

which was allowed and the map was corrected.

5. According to the plaintiffs, they purchased

disputed property, which is a part of Khewat No.53, by

two sale-deeds dated 29.12.2005 and 21.08.2006. It was

purchased from the Khewatdar. The respondents have no

rights, whatsoever in the disputed property, but notices

were given by the defendants claiming the disputed

property as their own, which was duly replied by the

plaintiffs. With these and other allegations, the plaintiffs

filed the suit for declaration of their ownership over the

disputed property as well as they sought permanent

injunction restraining the defendants from interfering into

the peaceful possession of the plaintiffs over the disputed

property.

6. The defendants filed Written Statement and

replied the claim of the plaintiffs. It is the case of the

defendants that Khewat No.53 is recorded in the name of

river Ganges by deleting the name of Ram Kishan, Vishnu

Prasad and others. It has been the claim of the

defendants that the disputed property is within the

control of State Government and the plaintiffs or their

predecessors have no concerned with the disputed

property; the disputed property is the part of the riverbed,

which is non-ZA property, which could not be included

into the settlement. It is reserved for Khumbh Mela.

7. It has been the case of the defendants that out

of Khasra No.246, 05 Bigha, 03 Bishwa land is used for

Mayapur Escape Channel and the remaining land of

Khasra No.246(m) lies in the West of Channel, whereas

the plaintiffs wrongly claimed the disputed property as

part of Khasra No.246(m). Objections with regard to the

Uttar Pradesh Public Premises (Eviction of Unauthorised

Occupants) Act, 1972 ("the Act") and other defences were

also taken by the defendants.

8. Based on the pleadings of the parties the

following issues were framed in the suit:-

(1) Whether the plaintiffs are the owners in possession of the disputed property?

(2) Whether the property is situated in Khewat No.53, Khasra No.246?

(3) Whether the disputed property is unsettled land?

(4) Whether the suit is barred by the provisions of the Section 15 of the Act?

(5) Whether the suit is barred by Order 7 Rule 11 CPC?

(6) Whether the suit is under-valued and the court fee paid is insufficient?

(7) To what relief, if any, the plaintiffs entitled?

9. In order to prove its case the plaintiffs

examined two witnesses PW1 Kanti Lal Bum and PW2 Raj

Oberoi.

10. The plaintiffs, as per list 8 C-1, have filed 09

documents, which are as under:-

      (i)     Certified copy of Khewat.

      (ii)    Photostat copy of Khatoni.

(iii) Certified copy of sale-deed dated 29-12-2005.

(iv) Certified copy of sale-deed dated 21.08.2008.

(v) Photostat copy of Notice dated 04.06.2007.

(vi) Reply of the Notice.

(vii) Photostat copy of a communication of Irrigation Department dated 20.01.1997.

(viii) A Notice dated 19.07.2008 of the plaintiffs given to Nagar Palika Parishad, Haridwar, and

(ix) The reply of the Nagar Palika Parishad, Haridwar dated 21.10.2008.

11. Along with List 57 C-1, the plaintiffs also filed

08 documents namely:-

      (i)     Certified copy of the Khewat.

      (ii)    Receipt of Irrigation Charge (Vimal Kumar).

      (iii)   Receipt   of    Irrigation   Charge        (Aaradhana
              Jhunjhunwala).

      (iv)    Electricity Bill (Vimal Kumar).

      (v)     Electricity Bill (Aaradhana Jhunjhunwala).

      (vi)    Photostat copy of Suit No.1/1997-98 in the
              court of Collector, Haridwar.

(vii) Photostat copy of Case No.1/1997-98, and;

(viii) Copy of sale-deed.

12. On behalf of the defendants, DW1 Virendra

Singh Rana is examined in evidence.

13. The defendants per List 31 C-1 filed copy of

order dated 12-01-2009 of the Prescribed Authority,

Haridwar in Case No.2 of 2009, State of Uttarakhand vs.

Vimal Kumar. The defendants have also filed extract of

Khatoni along with an application 69 C-2.

14. After hearing the parties, by the impugned

judgment and order the court held that the plaintiffs are

the owner of the disputed property. On issue nos.2 and 3,

it was held that the disputed property is situated in

Khewat No.53, Khasra No.246 and it is not unsettled

land.

15. On issue no.4, the court concluded that the

suit is not barred by the provisions of Section 15 of the

Act. The court also held that the suit is not barred by the

provision of Order 7 Rule 11 CPC. Issue pertaining to the

court fee had already been decided by the court on

17.02.2010.

16. Based on the finding recorded from issue nos.1

to 6, the suit has been decreed for declaration and

permanent injunction.

17. In the instant first appeal, on behalf of the

appellants, it is argued that the disputed property is not

identifiable; the river Ganges is co-owner of Khasra

No.246; there has been no partition between them; the

plaintiffs cannot claim right on the property which they

had not purchased. It is argued that the plaintiffs are not

the owners in possession of the disputed property.

18. On the other hand, learned counsel for the

respondents would submit that the plaintiffs have

purchased the property by virtue of sale-deeds; the

plaintiffs are recorded in the Khewats, the record of rights

and boundaries are already disclosed in the sale-deeds,

which is confirmed by the Court Commissioner.

19. Learned counsel for the defendants would also

submit that, in fact, Uma Maheshwar Trust have also

purchased property in Khewat No.53, Khasra No.246.

Subsequently, there were some dispute with regard to

map, which was thereafter, corrected by Uma Maheshwar

Trust by filing a suit. It is argued that the property of

Uma Maheshwar Trust is adjoining to the disputed

property. Therefore, the disputed property admittedly falls

within Khasra No.246 of Khewat No.53.

20. In the instant first appeal, the point for

determination is only one, which is as follows:

(i) Whether the plaintiffs are the owners in

possession of the disputed property?

21. While deciding this issue, the Court shall also

touch upon the question of identifiability of the disputed

property.

22. It is pleaded case of the plaintiffs that the

disputed property, in two parts, were purchased by the

plaintiffs as follows:-

i) By the registered sale-deed dated 29-12-2005, the portion of the property was purchased from Smt. Shibbu, widow of Harprashad and;

Mahendra Kumar S/o Amba Prasad.

ii) By the registered sale-deed dated 21.08.2006, a portion of disputed property was purchased from Pradeep Kumar Mahendru S/o Late Sukhdev Prasad Mahendru and Mahendra Prasad Mahendru S/o Amba Prasad.

23. Both these sale-deeds are on record. The sale-

deeds specify the boundaries. In the sale-deed dated 29-

12-2005, the boundaries of the property, purchased by

the sale-deed has been given, which is as follows: In the

East, land of Uma Maheshwar Trust; in the West, river

Ganges; in the North, land of the seller and in the South,

land of Uma Maheshwar Trust.

24. In the sale-deed dated 21.08.2006 also, the

boundaries of the land have been given. According to it: In

its East, pathway and land of Smt. Aaradhana

Jhunjhunwala; in the West, river Ganges; in its North,

pathway and remaining land of Khewat No.53 and in the

South, the land of Aaradhana Jhunjhunwala.

25. In its evidence, PW1 Kantilal Bam has

reiterated the version of plaint. He was cross-examined

and in his cross-examination, he was asked to explain the

boundaries of the disputed property, which he has stated

in page no.3 of his cross-examination.

26. PW2 Raj Oberai has also supported the

plaintiffs' case. He was also asked about the boundaries

of the disputed property, which he revealed in page no.2

of his cross-examination. It corroborates the plaintiffs'

case and the statement of PW1 Kantilal Bam.

27. In fact, DW1 Virendra Singh Rana was also

asked, in his cross-examination, about the boundaries of

the disputed property. He has also corroborated the

plaintiffs case with regard to the position or location of

the disputed property. According to DW1 Virendra Singh

Rana, in the North of the disputed property is a pathway;

in its West - river Ganges and in its East and South,

unsettled land. In page 2 of his cross-examination, in

bottom lines, he has stated that on this unsettled land,

Uma Maheshwar Trust has made an Ashram.

28. It may be noted that there are two Commission

Reports on record; one when the suit was filed and

Commissioner issued. This report is paper no.20 C1/1

and 20 C1/2 on the record of the trial court. This

inspection report has never been confirmed. It cannot be

confirmed. It can only be read subject to the evidence.

The boundaries given in this Commission Report also

corroborates the plaintiffs' case.

29. In the instant case, a Survey Commission has

also submitted his report. The Survey Commissioner

submitted the report No.49 C-2. Objections were invited

on the Survey Commission Report and by the order dated

27.04.2013, the Commission Report has been confirmed,

subject to the evidence.

30. The map given in the Survey Commissioner

Report supports the plaintiffs' case. All the boundaries

are corroborating to the boundaries, as pleaded in the

plaint and as stated by PW1 Kantilal Bam and PW2 Raj

Oberai as well as DW1 Virendra Singh Rana.

31. It is the case of the defendants that the

disputed property is unsettled property. But, no evidence

has been led by the defendants to establish their case. It

is positive case of the defendants that in Khasra No.246,

the Irrigation Department has 05 Bigha, 03 Bishwa land,

which is used for the Escape Channel, which is recorded

as river Ganges at other places.

32. It is a civil case. The standard of proof is based

on the preponderance of probabilities. The plaintiffs have

established the boundaries of the disputed property given

in their sale-deeds and as disclosed in the following

Commission Reports:

1) The Commission Report, which is based

without measurement at the initial stage of the

suit and;

2) Survey Commissioner Report. The Survey

Commissioner has categorically stated that the

disputed property lies in Khasra No.246.

33. In addition to it, the Khewat, which is paper

No.58, records the name of the plaintiffs, after purchase

of the disputed property. The plaintiffs are recorded in the

Khewat.

34. It is admitted that Khewat No.53, Khasra

No.246 is a large piece of land, which has many co-

owners.

35. It has been one plea of the defendants that

Khasra No.246 is in the name of river Ganges. It is true

that Khasra No.246 is in the name of river Ganges, but

entire Khasra No.246 is not in the name of river Ganges.

The entry which is recorded in extracts of Khatoni records

river Ganges on Khasra No.246m, which indicates that

there are other co-owners, as well.

36. DW1 Virendra Singh Rana in his cross-

examination has confirmed that Khasra No.246 has other

Zamindars also and only 05 Bigha, 03 Bishwa land

belongs to the Irrigation Department, on which, Mayapur

Escape Channel is running. If on total land recorded in

the name of Irrigation Department is utilized for Escape

Channel, how and under what circumstances, the

defendants claim their rights over the disputed property?

It is not even shown by the respondents.

37. In view of the foregoing discussion, this Court

is of the view that the disputed property is identifiable

and it has been identified by the plaintiffs. It is Khewat

No.53, Khasra No.246. It has also been proved by the

plaintiffs that they are the owners of the disputed

property. Therefore, this Court concludes on point no.1

that the plaintiffs are the owners in possession of the

disputed property.

38. The court below did not commit any error in

decreeing the suit filed by the plaintiffs. Instant first

appeal has no force. Accordingly, the first appeal deserves

to be dismissed.

39. The first appeal is dismissed.

(Ravindra Maithani, J.) 16.05.2024 Sanjay

 
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