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IN THE HIGH COURT OF JUDICATURE AT BOMBAY

BENCH AT AURANGABAD

WRIT PETITION NO.1238 OF 2015

WITH

CIVIL APPLICATION NO. 14658 OF 2023

IN WP/1238/2015

01.Gokul S/o. Jaysing Shele,

Age : 61 years, Occu. : Agril.,

R/o. Saptshrungi Colony,

Amalner, Tq. Amalner,

Dist. Jalgaon.

At present R/o. Mundadanagar,

New Swami Samarth Kendra,

Amalner, Dist. Jalgaon.

02.Devidas S/o. Jaysing Shele,

Age : 58 years, Occu. : Agril.,

R/o. Laxmi Nagar, Near

Shriram School, Mehrun,

Jalgaon, Tq. & Dist. Jalgaon. … Petitioners

(Orig. D.H.)

Versus

01.Yuvraj S/o. Devram Pardhi,

Age : 35 years, Occu. : Agril.,

R/o. Pendharpura, Parola,

Tq. Parola, Dist. Jalgaon.

02.Sau Nirmalabai Gopal Pardhi,

Age : 49 years, Occu. : Household,

R/o. Parase Road, Surat,

Tq. & Dist. Surat (Gujrat).

03.Sau Mangalabai Himmat Pardhi,

Age : 46 years, Occu. : Household,

R/o. Patil Gadi, Chopada,

Tq. Chopada, Dist. Jalgaon.

04.Sunandabai Adhar Pardhi,

Age : 43 years, Occu. : Household,

R/o. Pendharpura, Parola,

Tq. Parola, Dist. Jalgaon. 2026:BHC-AUG:10132

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05.Sau Chotibai Sanju Pardhi,

Age : 33 years, Occu. : Household,

R/o. Morane, Tq. & Dist. Dhule (Resp No.1 to 5

Orig. J.D.)

06.The Sub Registrar,

Sub Registrar Office,

Parola, Tq. Parola,

Dist. Jalgaon. … Respondents

…..

Mr. Karan Sarosiya h/f. Mr. S. S. Bora, Advocate for petitioners.

Mr. Angad L. Kanade, Advocate for Respondent Nos.1 to 5.

Mr. Moinpasha Shaikh Farid, Advocate for Intervenor in CA/14658/2023.

Mr. N. R. Dayma, AGP for Respondent No. 6 – State.

…..

CORAM :ABHAY S. WAGHWASE, J.

RESERVED ON :04 MARCH 2026

PRONOUNCED ON : 10 MARCH 2026

JUDGMENT :

1. By invoking Article 226 and 227 of the Constitution of

India, petitioners are praying to first quash and set aside the order

dated 10.12.2014 passed by learned Civil Judge Senior Division,

Amalner below Exhibit 49 in Special Darkhast No. 08 of 2011 and to

further issue directions in the nature of certiorari to respondent

no.6/ Sub Registrar, Parola to get sale deed registered.

2. In short, it is the case of petitioners that, they had

initially entered into an agreement of sale with respondents. That,

for want of specific performance they had instituted suit and

succeeded in securing Decree. That, they applied for Darkhast

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bearing No. 08 of 2011. That, meanwhile, respondent no.2 to 5 filed

application Exh.32 for raising objection to decree on the ground of it

to be by playing fraud. Said application was rejected. That, learned

Executing Court had already directed Assistant Superintendent of

the Civil Court to get decree in favour of petitioners. That, necessary

stamp papers were purchased and tendered before the Sub Registrar,

but respondent no.6 Sub Registrar refused to register the sale deed

by taking recourse to section 36 and 36A of Maharashtra Land

Revenue Code, 1966 (for short, “MLR Code”).

3. Learned counsel for petitioners would point out that,

petitioners are thus a decree holders, whereas respondents are

judgment debtor. That, in execution of special Darkhast at the

instance of petitioners, sale deed was to be got executed by the office

of Sub Registrar. It was their mandatory duty to get registration

done, but they failed and instead, raised objection that it is not

tenable at their end. In support of such contentions, learned counsel

for petitioners seeks reliance on the judgment of this Court (Principal

Seat) in Writ Petition No. 1966 of 2012 in the case of Chairman /

Secretary, Deep Apartment CHS Ltd. v. The State of Maharashtra

and Ors., wherein it is pointed out that, ratio has been decided that

Registering Authority cannot refuse to register the document. Thus,

according to him, impugned order passed below Exh.49 dated

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10.12.2014 by learned C.J.S.D. Amalner be set aside and further

directions be issued to the Sub Registrar to get the sale deed

registered.

4. In answer to above, learned counsel for respondent Nos.1

to 5/original defendants in above Special Civil Suit, at the instant

petitioners, justify the order of learned Civil Court and also justify the

refusal on the part of office of the Sub Registrar to register the sale

deed. The sole ground on which they justify the above orders and

inaction is that, land being gone into tribal, obtaining the permission

of Collector to sell is mandatory by virtue of section 36A of MLR

Code. Here, learned Civil Court as well as Sub Registration

Authorities noticed non compliance of above provision and rightly

refused to comply. Learned counsel for respondents also seeks

reliance on the judgment of this Court (Nagpur Bench) in Writ

Petition No.1556 of 2022 in the case of Vijay Anandrao Moghe and

Ors. v. The Additional Collector and Ors.

5. Thus, here, the short controversy is whether the land

with which parties were dealing is firstly ‘tribal land’ and whether in

view of section 36A of MLR Code, prior permission of the Collector is

mandatory.

6. After hearing the submissions of both sides, there does

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not seem to be much controversy that respondents as well as

petitioners are tribal. Though by virtue of Civil Suit decree is in

favour of petitioners and they initiated action of Special Darkhast, it

appears that vide Exh.49, petitioners themselves, being the decree

holders, sought directions from the Civil Judge, Senior Division,

Amalner to direct the Sub Registrar, Class I, Parola to register the

sale deed. This application seems to be rejected by the learned Civil

Court, Senior Division, Amalner by order dated 10.12.2014, and the

same is reproduced as under :-

“Read application and say. Heard. Record speaks that such

type of application was already filed at Exh.18 and the same

has already been rejected. Therefore, this application is not

maintainable. It is rejected.”

7. The above order shows that, application Exh.49 was the

second attempt by petitioners as previously they have moved

application in similar prayers at Exh.18, over which also learned

Civil Judge by order dated 08.12.2012 had passed following order :-

“Perused the application. By virtue of provisions laid down in

Section 36 of MLR Code, the application being devoid of

substance, stood rejected.”

Therefore, above both orders of learned Civil Judge,

Senior Division, Amalner, initially on application Exh.18 and

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subsequently on application Exh.49 i.e. for seeking directions to Sub

Registrar to execute sale deed, have been turned down by invoking

section 36 of MLR Code.

8. It would be appropriate to reproduce sections 36 & 36A

of MLR Code, which is as under :

36.Occupancy to be transferable and heritable subject

to certain restrictions.—

(1) An occupancy shall, subject to the provisions

contained in section 72 and to any conditions lawfully

annexed to the tenure, and save as otherwise provided by

law, be deemed an heritable and transferable property.

(2) Notwithstanding anything contained in the

foregoing sub-section occupancies of persons belonging to

the Schedule Tribes (hereinafter referred to as the

'Tribals') (being occupancies wherever situated in the

State), shall not be transferred except with the previous

sanction of the Collector:

Provided that, nothing in this sub-section shall

apply to transfer of occupancies made in favour of persons

other than the Tribals (hereinafter referred to as the 'non-

Tribals') on or after the commencement of the

Maharashtra Land Revenue Code and Tenancy Laws

(Amendment) Act, 1974 (Mah. XXXV of 1974).]

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(3) Where an occupant belonging to a Schedule

Tribe in contravention of sub-section (2) transfers

possession of his occupancy, the transferors or any person

who if he survives the occupant without nearer heirs

would inherit the holdings, may, "[within thirty years

from the 6th July 2014], apply to the Collector to be

placed in possession subject so far as the Collector may, in

accordance with the rules made by the State Government

in this behalf, determine to his acceptance of the liabilities

for arrears of land revenue or any other dues which form

a charge on the holding, "[and, notwithstanding anything

contained in any law for the time being in force, the

Collector shall] dispose of such application in accordance

with procedure which may be prescribed :

Provided that, where a Tribal in contravention of

sub-section (2) or any law for the time being in force has,

at any time before the commencement of the Maharashtra

Land Revenue Code and Tenancy Laws (Amendment) Act,

1974 (Mah. XXXV of 1974) transferred possession of his

occupancy to a non-Tribal and such occupancy is in the

possession of such non-Tribal or his successor-in-interest,

and has not been put to any non-agricultural use before

such commencement, then, the Collector shall,

notwithstanding anything contained in any law for the

time being in force, either suo motu at any time or on

application by the Tribal (or his successor-in-interest)

made at any time [within thirty years from the 6th July

2004], after making such inquiry as he thinks fit, declare

the transfer of the occupancy to be invalid, and direct that

the occupancy shall be taken from the possession of such

non-Tribal or his successor-in-interest and restored to the

Tribal or his successor-in-interest.

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( * * * * )

[Provided further] that where transfer of

occupancy of a Tribal has taken place before the

commencement of the said Act in favour of a non-Tribal,

who was rendered landless by reason of acquisition of his

land for a public purpose, only half the land involved in

the transfer shall be restored to the Tribal.]

(3A) Where any Tribal (or his successor-in-interest)

to whom the possession of the occupancy is directed to be

restored under the first proviso to sub-section (3)

expresses his unwillingness to accept the same, the

Collector shall, after holding such inquiry as he thinks fit,

by order in writing, declare that the occupancy together

with the standing crops therein, if any, shall with effect

from the date of the order, without further assurance, be

deemed to have been acquired and vest in the State

Government.

(3B) On the vesting of the occupancy under sub-

section (3A), the non-Tribal shall, subject to the

provisions of sub-section (3C), be entitled to receive from

the State Government an amount equal to 48 times the

assessment of the land plus the value of improvements, if

any, made by the non-Tribal therein to be determined by

the Collector in the prescribed manner.

Explanation. - In determining the value of any

improvements under this sub-section, the Collector shall

have regard to-

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(i) the labour and capital provided or spent on

improvements;

(ii) the present condition of the improvements;

(iii) the extent to which the improvements are

likely to benefit the land during the period of ten years

next following the year in which such determination is

made;

(iv) such other factors as may be prescribed.

(3C) Where there are persons claiming

encumbrances on the land, the Collector shall apportion

the amount determined under sub-section (3B) amongst

the non-Tribal and the person claiming such

encumbrances, in the following manner, that is to say-

(i) if the total value of encumbrances on the land is

less than the amount determined under sub-section (3B),

the value of encumbrances shall be paid to the holder

thereof in full;

(ii) if the total value of encumbrances on the land

exceeds the amount determined under sub-section (3B),

the amount shall be distributed amongst the holders of

encumbrances in the order of priority:

Provided that, nothing in this sub-section shall

affect the right of holder of any encumbrance to proceed

to enforce against the non-Tribal his right in any other

manner or under any other law for the time being in force.

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(3D) The land vested in the State Government

under sub-section (3A) shall, subject to any general or

special orders of the State Government in that behalf, be

granted by the Collector to any other Tribal residing in the

village in which the land is situated or within five

kilometres thereof and who is willing to accept the

occupancy in accordance with the provisions of this Code

and the rules and orders made thereunder and to

undertake to cultivate the land personally, so, however,

that the total land held by such Tribal, whether as owner

or tenant, does not exceed an economic holding within the

meaning of sub-section (6) of section 36A.

(4) Notwithstanding anything contained in sub-

section (1) or in any other provisions of this Code, or in

any law for the time being in force it shall be lawful for an

Occupant Class II to mortgage his property in favour of

the State Government in consideration of a loan advanced

to him by the State Government under the Land

Improvement Loan Act, 1883 (XIX of 1883), the

Agriculturists Loans Act, 1884 (XII of 1884), or the

Bombay Non-Agriculturists Loans Act, 1928 (Bom. III of

1928), or in favour of a co-operative society [or the State

Bank of India constituted under section 3 of the State

Bank of India Act, 1955 (23 of 1955), or a corresponding

new bank within the meaning of clause (d) of section 2 of

the Banking Companies (Acquisition and Transfer of

Undertakings) Act, 1970 (5 of 1970), or the Maharashtra

State Financial Corporation established under the

relevant law] in consideration of a loan advanced to him

by such co-operative [society, State Bank of India,

corresponding new bank, or as the case may be,

Maharashtra State Financial Corporation], and without

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prejudice to any other remedy open to the State

Government, [the co-operative society, the State Bank of

India, the corresponding new bank, or as the case may be,

the Maharashtra State Financial Corporation] in the

event of such occupant making default in payment of such

loan in accordance with terms on which such loan is

granted, it shall be lawful for the State Government,

4"[the co-operative society, the State Bank of India, the

corresponding new bank, or as the case may be, the

Maharashtra State Financial Corporation] to cause the

occupancy to be attached and sold and the proceeds to be

applied towards the payment of such loan.

The Collector may, 42[on the application of the co-

operative society, the State Bank of India, the

corresponding new Bank or the Maharashtra State

Financial Corporation], and payment of the premium

prescribed by the State Government in this behalf, by

order in writing re-classify the occupant as Occupant-

Class I; and on such re-classification, the occupant shall

hold the occupancy of the land without any restriction on

transfer under this Code.

Explanation. - For the purpose of this section,

"Schedule Tribes" means such tribes or tribal communities

or parts of, or groups within, such tribes or tribal

communities as are deemed to be Scheduled Tribes in

relation to the state of Maharashtra under Article 342 of

the Constitution of India 43 [and persons, who belong to

the tribes or Tribal communities, or parts of, or groups

within tribes or tribal communities, specified in part VIIA

of the Schedule to the Order 44[made under] the said

article 342, but who are not resident in the localities

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specified in that Order who nevertheless need the

protection of this section and section 36A (and it is hereby

declare that they do need such protection) shall, for the

purposes of those section be treated in the same manner

as members of the Scheduled Tribes.]

36A. Restrictions on transfer of occupancies by Tribals. -

(1) Notwithstanding anything contained in sub-

section (1) of section 36, no occupancy of a Tribal shall,

after the commencement of the Maharashtra Land

Revenue Code and Tenancy Laws (Amendment) Act, 1974

(Mah. XXXV of 1974), be transferred in favour of any

non-Tribal by way of sale (including sales in execution of a

decree of a Civil Court or an award or order of any

Tribunal or authority), gift, exchange, mortgage, lease or

otherwise, except on the application of such non-Tribal

and except with the previous sanction -

(a) in the case of a lease or mortgage for a period

not exceeding 5 years, of the Collector; and

(b) in all other cases, of the Collector with the

previous approval of the State Government:

Provided that, no such sanction shall be accorded by

the Collector unless he is satisfied that no Tribal residing

in the village in which the occupancy is situate or within

five kilometres thereof is prepared to take the occupancy

from the owner on lease, mortgage or by sale or otherwise.

Provided further , that in villages in Scheduled

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Areas of the State of Maharashtra, no such sanction

allowing transfer of occupancy from tribal person to non-

tribal person shall be accorded by the Collector unless the

previous sanction of the Gram Sabha under the

jurisdiction of which the tribal transferor resides has been

obtained.]

Provided also that, in villages in Scheduled Areas of

the State of Maharashtra, no sanction for purchase of land

by mutual agreement, shall be necessary, if,-

(i) such land is required in respect of

implementation of the vital Government projects; and

(ii) the amount of compensation to be paid for such

purchase is arrived at in a fair and transparent manner.

Explanation. - For the purposes of the second

proviso, the expression "vital Government project" means

project undertaken by the Central or State Government

relating to national or state highways, railways or other

multi-modal transport projects, electricity transmission

lines, Roads, Gas or Water Supply pipelines canals or of

similar nature, in respect of which the State Government

has, by notification in the Official Gazette, declared its

intention or the intension of the Central Government, to

undertake such project either on its own behalf or through

any statutory authority, an agency owned and controlled

by the Central Government or State Government, or a

Government company incorporated under the provisions

of the Companies Act, 2013 (18 of 2013) or any other law

relating to companies for the time being in force.]

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(2) The previous sanction of the Collector may be

given in such circumstances and subject to such

conditions as may be prescribed.

(3) On the expiry of the period of the lease or, as the

case may be, of the mortgage, the Collector may,

notwithstanding anything contained in any law for the

time being in force; or any decree or order of any court or

award or order of any tribunal, or authority, either suo

motu or on application made by the tribal in that behalf,

restore possession of the occupancy to the Tribal.

(4) Where, on or after the commencement of the

Maharashtra Land Revenue Code and Tenancy Laws

(Amendment) Act, 1974 (Mah. XXXV of 1974), it is

noticed that any occupancy has been transferred in

contravention of sub-section (1) 48 [the Collector shall,

notwithstanding anything contained in any law for the

time being in force, either suo motu or on the application

made by any person interested in such occupancy,] 49 [or

on a resolution of the Gram Sabha in Scheduled Areas]

[within thirty years form the 6th July 2004] hold an

inquiry in the prescribed manner and decide the matter.

(5) Where the Collector decides that any transfer of

occupancy has been made in contravention of sub-section

(1), he shall declare the transfer to be invalid, and

thereupon, the occupancy together with the standing

crops thereon, if any, shall vest in the State Government

free of all encumberances and shall be disposed of in such

manner as the State Government may, from time to time

direct.

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(6) Where an occupancy vested in the State

Government under sub-section (5) is to be disposed of, the

Collector shall give notice in writing to the Tribal-

transferor requiring him to state within 90 days from the

date of receipt of such notice whether or not he is willing

to purchase the land. If such Tribal-transferor agrees to

purchase the occupancy, then the occupancy may be

granted to him if he pays the prescribed purchase price

and undertakes to cultivate the land personally; so

however that the total land held by such Tribal-transferor,

whether as owner or tenant, does not as far as possible

exceed an economic holding.

Explanation. - For the purpose of this section, the

expression "economic holding" means 6.48 hectares (16

acres) of jirayat land, or 3.24 hectares (8 acres) of

seasonally irrigated land, or paddy or rice land, or 1.62

hectares (4 acres) of perennially irrigated land, and

where the land held by any person consists of two or more

kinds of land, the economic holding shall be determined on

the basis of one hectare of perennially irrigated land being

equal to 2 hectares of seasonally irrigated land or paddy

or rice land or 4 hectares of jirayat land.”

9. Therefore, from above provision, it is abundantly clear

that, while dealing with land belonging to tribal, prior permission of

the Collector is imperative. Here, admittedly, though initially

agreement of sale was in favour of petitioners and they also

succeeded in securing the decree and further took steps for execution

of Darkhast, and in such proceedings, when they pressed above

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application, both the learned Civil Judge, Senior Division as well as

Office of Registrar, Amalner, were justified in refusing the

registration.

10. Learned counsel for petitioners has placed reliance on

above referred judgment of this Court, however, in that judgment,

“issue was of title” and therefore, this Court had held that Registering

Authority cannot refuse to register on the ground of absence of the

title. Here, it is not so. Here, there is explicit bar for dealing with land

belonging to tribal without prior permission of the Collector. On the

contrary, the rulings of this court relied by learned counsel for

respondent being identical in facts with present case squarely

applies.

11. For above reasons, no case being made out to interfere by

way of writ, petition fails and is dismissed in limine.

12. In view of dismissal of Writ Petition, Civil Application No.

14658 of 2023 does not survive and is accordingly disposed of.

(ABHAY S. WAGHWASE, J.)

Tandale