SRI SRINIVASA BHAT (D) BY LRS. Vs SRI A. SARVOTHAMA KINI (D) BY LRS.
Case number: C.A. No.-002315-002315 / 2003
Diary number: 7948 / 2002
Advocates: Vs
S. N. BHAT
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2315 OF 2003
Sri Srinivasa Bhat (D) by L.Rs. & Ors. …Appellants
Versus
Sri A. Sarvothama Kini (D) by L.Rs. & Ors. …Respondents
JUDGEMENT
R.M. Lodha, J.
This appeal, by special leave, is from Karnataka
High Court. The Division Bench vide its order dated November
21, 2001 set aside the order of the Single Judge dated June 1,
2001 and also the order of the Land Tribunal dated March 29,
1994 and directed the Land Tribunal to pass fresh order
concerning the subject land.
2. On March 29, 1994, the appellants were conferred
occupancy rights by the Land Tribunal in respect of Survey No.
108/17 (delineated as R.S. No. 108/17 C) admeasuring 27
cents situate at Shivalli village, Udupi Taluk, Karnataka. The
controversy relates to the aforesaid land to the extent of 7
cents. The present respondent nos. 1 to 5 (hereinafter referred
to as ‘writ petitioners’) filed a writ petition before Karnataka High
Court on January 4, 1999 challenging the order of Land
Tribunal dated March 29, 1994. The writ petitioners set up the
case that the extent of property admeasuring 7 cents being the
portion of Survey No. 108/17 originally belonged to one Sri
Krishna Kini who transferred the said land to Sri Rangannaiah
(father of 5th writ petitioner) in 1949 and the purchaser came
into possession. Sri Rangannaiah mainly used the said land for
non-residential purposes as the property is situate in the heart
of Udupi city in a prime business locality and no agricultural
operations were ever carried out in the said land by Sri
Rangannaiah. After the death of Sri Rangannaiah, the said land
came to the share of 5th writ petitioner who transferred it to writ
petitioner nos. 1 to 4 and they came in actual possession and
enjoyment of the same. It was averred that in the beginning of
1998, Smt. Krishnaveniamma (Appellant No. 2 herein) tried to
interfere with their possession and hence a suit (O.S. No.
74/1998) was filed by them in the Court of IInd Additional Civil
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Judge (Jr. Division), Udupi wherein it transpired that the present
appellants were asserting their rights in the said land on the
basis of occupancy rights conferred upon them by the Land
Tribunal. The writ petitioner nos. 1 to 4 then made enquiries
from the Land Tribunal, got the copy of the order dated March
29, 1994 and approached the High Court.
3. The present appellants who were respondents in
the writ petition filed their reply and raised diverse objections
viz; that the writ petitioners have no locus standi to maintain the
writ petition as they were not parties to the proceedings before
the Land Tribunal; that the challenge to the order dated March
29, 1994 passed by the Land Tribunal suffered from delay and
laches; that the writ petitioners concealed material facts with
regard to rejection of their prayer for temporary injunction in the
suit filed by them; and that in the suit, for consideration of the
application for temporary injunction, the court appointed
Assistant Director of Land Records as Commissioner, who after
factual assessment of the subject land submitted a sketch
stating therein that the claim of the writ petitioners was not
correct and they were not in possession and that they have no
right or interest in the subject land.
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4. The Single Judge, after hearing the parties and on
consideration of the material placed on record, held that the writ
petitioners were not able to show that they have any interest in
the land in respect of which occupancy rights have been
conferred in favour of the present appellants. The Single Judge
also observed that the writ petitioners did not disclose the
complete facts about the suit and approached the court in
challenging the order dated March 29, 1994 belatedly and,
accordingly, dismissed the writ petition by his order dated
June 1, 2001.
5. As noticed above, the Division Bench in writ appeal
interfered with the order of the Single Judge giving rise to this
appeal by special leave.
6. We find it curious that the Division Bench though
recorded the finding that writ petition was hopelessly belated
and there were other factors which would disentitle the writ
petitioners from any relief, yet it interfered with the order of the
Single Judge. What is more astonishing is that the Division
Bench even did not consider the findings recorded by the
Single Judge, particularly that for want of documentary
evidence, the version of the writ petitioner nos. 1 to 4 that the
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said land has been conveyed to them by 5th writ petitioner and
they were in possession of that land cannot be believed. As a
matter of fact, the Single Judge recorded a positive finding that
the material produced by the writ petitioners do not show that
they have got any right or interest in Survey No. 108/17 to the
extent of 7 cents and, accordingly, they cannot be said to have
any locus standi to challenge the order dated March 29, 1994
passed by the Land Tribunal. On the face of the findings
recorded by the Single Judge which have not been disturbed,
there was no justification for the Division Bench to hold that the
overwhelming interest of justice would require that writ
petitioners be afforded an opportunity and thereby upset the
order of the Single Judge as well as that of the Land Tribunal.
The Division Bench without consideration of the reasons
recorded by the Single Judge interfered with that order which,
in our opinion, cannot be justified.
7. Moreover, the writ petitioners concealed vital facts
from the Court viz., rejection of their application for temporary
injunction by the trial court and the appointment of Court
Commissioner by the trial court and his report. The report
submitted by the Assistant Director of Land Records (Court
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Commissioner) did not support the claim of writ petitioner nos. 1
to 4 in respect of 7 cents of land in Survey No.108/17. The
remedy under Article 226 of the Constitution is discretionary
and relief may be refused if it is found that the party invoking
such jurisdiction has not disclosed true, correct and complete
facts. Relief may also be refused in extraordinary jurisdiction
where writ petition suffers from laches and unexplained delay.
Insofar as instant case is concerned, the order of the Land
Tribunal dated March 29, 1994 was challenged in the writ
petition almost after five years. The explanation of writ
petitioner nos. 1 to 4 that they came to know of that order in
1998 hardly merits acceptance as it transpires that in 1994 itself
they made an application before the Tahsildar for effecting
changes in the mutation and other revenue record contending
that they have interest in 7 cents of land in Survey No. 108/17C
and after inquiry, the Tahsildar rejected their application. The
writ petitioners are guilty of suppression of material facts as
well. In the circumstances, there was hardly any justification for
the Division Bench to interfere with the discretion exercised by
the Single Judge.
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8. There is one more illegality in the order of the
Division Bench. Although, the writ petitioner nos. 1 to 4
claimed their right to the extent of 7 cents only in Survey No.
108/17 but the Division Bench set aside the entire order of the
Land Tribunal dated March 29, 1994 that pertained to 27 cents
of land. Admittedly, the writ petitioners did not claim any right
or interest beyond 7 cents.
9. The result is, that appeal is allowed and impugned
order dated November 21, 2001 passed by the Division Bench
in writ appeal No. 3473 of 2001 is set aside. No order as to
costs.
…………………
…J (Aftab Alam)
…….……………..J (R. M. Lodha)
New Delhi April 27, 2010.
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