CWP No. 28866 of 2022 (O&M) - 1-

CWP No. 29007 of 2022 (O&M)  

In the High Court of Punjab and Haryana at Chandigarh

1. CWP No. 28866 of 2022 (O&M)

Reserved on: 3.4.2025

Date of Decision: 09.4.2025

Gram Panchayat Bhudian     ......Petitioner

Versus

State of Haryana and others  .....Respondents

2. CWP No. 29007 of 2022 (O&M)

Gram Panchayat Bhudian     ......Petitioner

Versus

State of Haryana and others  .....Respondents

CORAM: HON'BLE MR. JUSTICE SURESHWAR THAKUR

                   HON'BLE MR. JUSTICE VIKAS SURI

Argued by: Mr. Satish Chaudhary, Advocate

for the petitioner(s).

Ms. Svaneel Jaswal, Additional Advocate General, Haryana.

Mr. Parvinder Singh, Advocate

for respondents No. 6, 8, 10, 11, 14, 18, 20 and 21 

(in CWP No. 28866 of 2022) and 

for respondents No. 5, 6, 8, 10, 11, 14, 16, 18, 20, 26, 27, 35 

and 46 in CWP-29007-2022).

        ****

SURESHWAR THAKUR    , J.    

1. Since both the supra writ petitions arise from a common verdict,

as, made by the learned Revisional Court concerned, therebys both become

amenable for a common verdict being made thereons.

CWP No. 28866 of 2022 (O&M) - 2-

CWP No. 29007 of 2022 (O&M)  

2. Through   the   instant   writ   petitions,   the   petitioner   seek   the

quashing of the order dated 30.5.2022 passed by the learned Financial

Commissioner, Haryana, wherebys the revision petition filed against the

order dated 24.11.2021, passed by the learned Commissioner concerned,

became dismissed, besides therebys the order dated 24.12.2020, passed by

the learned Collector, Ambala, and, the order dated 24.11.2021, passed by

the   Commissioner,   Division   Ambala   dated   24.11.2021,  thus   became

affirmed.

3. For brevity, the facts are being taken from CWP No. 29007 of

2022.

4. It is averred in the instant petition, that initially two suits

became filed under Section 13-A of the Punjab Village Common Lands

(Regulation) Act, 1961 (for short ‘the Act of 1961’).   One of such filed

suit(s) was by one Ram Ji Lal (respondent No. 5 in CWP No. 28866 of

2022) and others against the Gram Panchayat Bhudian. In the said suit, the

plaintiffs claimed the rendition of a declaratory relief for theirs becoming

declared owners in possession of the suit land, besides claimed the relief of

permanent   injunction,   thus   for   restraining   the   Gram  Panchayat   from

interfering   in   the   peaceful   possession   of   the   plaintiffs   over   the

disputed/subject lands. The other suit became filed on 10.5.2007, rather by

Gram Panchayat Bhudian against Roop Singh (respondent No. 5 in CWP

No. 29007 of 2022) and others.   In the said suit, the Gram Panchayat

claimed the rendition of a declaratory relief for therebys its becoming

declared owner in possession of the suit land. In both the supra civil suits,

common lands were involved.

5. The learned Collector  concerned, through a decision made

CWP No. 28866 of 2022 (O&M) - 3-

CWP No. 29007 of 2022 (O&M)  

thereons,   on   22.2.2011,   non-suited   the   supra   plaintiff-Ram   Ji   Lal

(respondent No. 5 in CWP No. 28866 of 2022), whereas, the suit of the

Gram Panchayat was decreed in favour of the plaintiff-Gram Panchayat

concerned.

6. Being aggrieved therefrom, the above said Roop Singh and

Ram Ji Lal, preferred two separate statutory appeals before the learned

statutory appellate authority concerned.  Through an order made thereons on

21.5.2013, the learned appellate authority concerned, set aside the order

dated 22.2.2011, and, remanded the case to the learned Collector concerned

with a direction to decide the matter afresh but after hearing both the parties.

7. The   learned   Collector   concerned,   through   an   order  dated

24.12.2020, dismissed the suit bearing No. 15/13-A preferred by the Gram

Panchayat concerned, whereas, the suit bearing No. 190/13-A preferred by

Ram Ji Lal became decreed in his favour.

8. Being aggrieved from the said verdicts, the Gram Panchayat

concerned, preferred two separate appeals before the learned Commissioner

concerned.     However,   through   a   common   order   made   thereons,   on

24.11.2021, the said appeals also became dismissed by the learned appellate

authority concerned.

9. The Gram Panchayat concerned, challenged the verdicts (supra)

by filing thereagainst two separate revision petitions, thus before the learned

Revisional Court concerned.  However, through an order made thereons on

30.5.2022, the said revision petitions also became dismissed, wherebys, the

concurrent verdicts, as became respectively passed by the learned Collector

concerned, and, by the learned Commissioner  concerned, thus became

affirmed.

CWP No. 28866 of 2022 (O&M) - 4-

CWP No. 29007 of 2022 (O&M)  

10. The above concurrently made verdicts, thus has led the Gram

Panchayat concerned, to access this Court through the filing of the instant writ

petitions.

Submissions on behalf of the learned counsel for the petitioner-Gram

Panchayat

11. The learned counsel for the petitioner-Gram Panchayat submits-

(i) That since the very inception of the village, the subject

land is owned and possessed by the Gram Panchayat concerned, and, the

same has been reserved for the common purposes of the village, therebys the

judgments impugned before this Court are required to be annulled.  

(ii) That the findings of the Courts below to the effect, that

the subject land is recorded as Shamlat Patti in the column of ownership of

the   jamabandi(s)   for   the   years  1917-18  to  1946-47,  thus  is  incorrect.

Contrarily, the land measuring 1130 bigha is recorded as shamlat deh in the

jamabandi, prior to the year 1950 and the land measuring 541 bighas 12

biswas, thus became allotted during the consolidation operations, vis-a-vis

the Gram Panchayat concerned, rather in lieu of the earlier land.  Resultantly

post the culmination of the consolidation proceedings/operations, thus vis-a-

vis the said allotted land, an entry became made in the revenue records

rather displaying the same to be owned by the panchayat deh.

(iii) That though the lands in dispute are classified as banjar

kadim, but they were being used both by the proprietors and by the non-

proprietors, thus for grazing purposes, and, that the subject lands are not in

cultivating possession of the respondents, rather safeda trees were planted by

the Gram Panchayat over the land in dispute.

(iv) That   the   learned   Courts   below,   have   not   taken   into

consideration the fact that the said safeda trees, were respectively auctioned

CWP No. 28866 of 2022 (O&M) - 5-

CWP No. 29007 of 2022 (O&M)  

by the Gram Panchayat on 20.12.1990 and on 7.1.1999, wherebys proof

emerges vis-a-vis the user of the subject lands by the Gram Panchayat

concerned. Resultantly, it is argued, that therebys the benefit of the savings

clause, as manifested in Section 2(g)(5)(v) but cannot be assigned to the

present respondents, especially when only on non-user(s) of the subject

lands, at the instance of the Gram Panchayat concerned, or by the village

proprietary body concerned, qua therebys the benefit thereof is assignable to

the present respondents.

(iv) Therefore, it is prayed that the impugned orders passed

by the Courts below be quashed and set aside.

Joint submissions on behalf of the learned counsels for the respondents

12. The learned counsels for the respondents submit-

(i) That the respondents and their predecessors-in-interest

since time(s) immemorial, rather are the owners in possession of the subject

property,.  Furthermore, it is contended that pursuant to Section 2(g)(5)(viii),

the suit property, does not fall within the definition of shamlat deh, rather the

subject lands fall within the ambit of Section 2(g)(5)(v) of the Act of 1961.

Clauses (v) and (viii) of Section 2(g)(5) of the Act of 1961 become extracted

hereinafter.

“2(g) "shamlat deh" includes -

x x x x

(5) lands in any village described as banjar qadim and used

for common purposes of the village according to revenue

records :

x x x x

(v)is described in the revenue records as shamlat taraf,

pattis, pannas and thola and not used according to revenue

records for the benefit of the village community or a part

CWP No. 28866 of 2022 (O&M) - 6-

CWP No. 29007 of 2022 (O&M)  

thereof or for common purposes

x x x x

(viii)was shamlat deh, was assessed to land revenue and has

been in the individual cultivating possession of co-sharers not

being in excess of their respective shares in such shamlat deh

on or before the 26th January, 1950; or

(ii) That   the   Gram   Panchayat   concerned,   has   failed   to

produce any evidence, suggestive that the nature/genre of the subject land is

shamlat deh, and/ or qua the subject lands becoming ever reserved for

common purposes. Moreover, since the entries in the revenue record, when

do vividly classify the disputed lands, as shamlat patti, therebys when the

said entries remain unrebutted by the Gram Panchayat concerned, through

leading any cogent evidence. Therefore, conclusivity is to be endowed to the

revenue designation(s) of shamlat patti, as imparted to the subject lands,

wherebys the respondents are entitled to receive the benefit of the apposite

savings clause.

(iii) That a perusal of the relevant jamabandis, which have

been proved on record,  reveals that the subject land was never reserved for

common purposes and that the subject lands are shamlat patti.

(iv) That vis-a-vis the subject lands, the apposite savings

clause, as enshrined in clause (viii) of sub-Section 2(g)(5) of the Act of 1961

is not applicable, as the decree holders-respondents in the instant petitions

never claimed the benefit thereof, rather they claimed the benefit of clause

(v) of sub-Section 2(g)(5) of the Act of 1961. Significantly also, since

cogent evidence in proof of the ingredient(s) of the supra clause (v) rather

did also become adduced on record.  Conspicuously, there is no effective

application vis-a-vis the subject lands qua the savings clause, as occurs in

Section 2(g)(5)(viii) of the Act of 1961, whereins manifestations occur, that

CWP No. 28866 of 2022 (O&M) - 7-

CWP No. 29007 of 2022 (O&M)  

prior to the year 1950, the decree holders were required to be holding

cultivating possession in proportion to their shares thereovers, thus for

therebys theirs purportedly saving the subject lands from vestment in the

shamlat deh. 

Inferences of this Court

13. The controversy which has emerged amongst the contesting

litigants relates to whether there is a gross misappraisal of the revenue

entries, as manifested in the revenue records. The revenue entries are

contended to purportedly respectively designate, the subject land(s), as

shamlat   deh   land(s)   or   as   shamlat   taraf/pattis/pannas/thola   lands.

Furthermore,   this   Court   is   also   required   to   test   the   veracity   of   the

submissions   made   before   this   Court,   by   the   learned  counsel   for   the

petitioner, that since in terms of the subject lands becoming purportedly

designated, as shamlat deh lands, thus they purportedly became subjected to

public auction respectively  20.12.1990 and on 7.1.1999, whereupon, the

present respondents were required to be non-suited, besides the impugned

verdicts are required to be quashed and set aside.

14. Resultantly and reiteratedly, this Court is required to be also

further determining whether the impugned attestation of mutation bearing

No.595, as made by the Assistant Collector concerned, in the year 1955 vis-

a-vis the present petitioner, wherebys there was conferment of right, title and

interest over the subject land(s) in favour of the present petitioner, but was

an aptly made order.

15. Furthermore, this Court is also required to be determining

whether the contention raised before this Court, on behalf of the decree

holders-respondents herein, that the revenue entries, as manifested in the

CWP No. 28866 of 2022 (O&M) - 8-

CWP No. 29007 of 2022 (O&M)  

revenue records, commencing from the year 1917-18 to 1946-47, when do

rather make palpable speakings vis-a-vis the disputed lands being assigned

the revenue designations of  shamlat deh munkism shamilat patti Bhoop

Singh Vagarah, Shamlat Patti Roor Singh, Shamlat Patti Sahib Singh hasab

rasad jar khewat, whether theretos absolute sanctity is to be assigned. 

16. Tritely, since a rebuttable presumption of truth is assigned to

the impartings of the supra revenue designations to the disputed lands.

Therefore, it has to be discerned from the records whether cogent rebuttal

evidence theretos became adduced.  In addition, whether in the absence of

adduction of the apposite cogent rebuttal evidence, thus at the instance of the

present petitioner, rather for eroding the presumption of truth attached to the

impartings of revenue designations to the disputed lands, respectively as

shamlat deh munkism shamilat patti Bhoop Singh Vagarah, Shamlat Patti

Roor Singh, Shamlat Patti Sahib Singh hasab rasad jar khewat, whether

therebys, the presumption of truth attached to the said revenue designations,

but does acquire conclusivity.

17. Lastly also, this Court is also required to be discerning from the

presently available record, whether after the consolidation operations, thus a

valid order became passed by the empowered revenue officer concerned,

wherebys   the   designations   earlier   imparted   to   the   disputed   lands,

respectively as shamlat deh munkism shamilat patti Bhoop Singh Vagarah,

Shamlat Patti Roor Singh, Shamlat Patti Sahib Singh hasab rasad jar khewat,

became validly altered or changed, as shamlat deh. Ultimately, also this

Court is to discover, thus evidence to the extent, whether on the culmination

of the consolidation operations, the disputed lands, after pro-rata cuts being

made from the legitimate holdings of the decree holders-respondents, rather

CWP No. 28866 of 2022 (O&M) - 9-

CWP No. 29007 of 2022 (O&M)  

became   assigned   to   the   Gram   Panchayat   concerned,   and,   further

subsequently they became used for the common purpose of the village

proprietary body. 

18. Now in case this Court agrees with the supra submissions made

before this Court, by the learned counsel for the petitioner, therebys to some

extent, the further contention raised before this Court, by the learned counsel

for the petitioner, that since the classification column appertaining to the

subject land(s), displays the subject lands to be gair mumkin land(s), but also

naturally may acquire some force, wherebys the present respondents may

become barred to claim the benefit of the savings clause, as occurs in

Section 2(g)(5)(viii) of the Act of 1961.

19. Predominantly   when   for  endowing   the   beneficent   grace

thereofs, to the present respondents, there was but a requirement of an entry

existing in the classification column, as borne in the revenue records, as

appertaining to the subject lands, and, the said classification column clearly

manifesting, that the subject lands were under cultivation of the present

respondents, through their predecessors-in-interest, but prior to the year

1950,  thus on the basis of an entry existing in the classification column,

inasmuch as, the apposite classification column candidly speaking that the

subject lands became entered thereins as barani lands.

20. Conspicuously, the designations imparted to the subject lands in

the classification column of the revenue records, is gair mumkin, therebys

when they were uncultivable, therebys the disputed lands, but naturally

cannot become saved from vestment in the shamlat deh, pursuant to the

purported endowments vis-a-vis the present petitioner, rather the beneficent

grace of the savings clause (viii) of Section 2(g)(5) of the Act of 1961.

CWP No. 28866 of 2022 (O&M) - 10-

CWP No. 29007 of 2022 (O&M)  

21. In the said regard, though it became averred by the present

petitioner before the authority(ies) below, and, also becomes averred in the

present writ petitions, that the attestation of mutation vis-a-vis the suit lands

became validly attested in favour of the present petitioner, rather through the

drawing of mutation No. 595.  Furthermore, though it is also averred that the

attestation of the said mutation but was a sequel of the subject lands, after

culmination of the consolidation proceedings, thus becoming reserved in

favour of the Gram Panchayat concerned.   In addition, though it is also

contended, that the auctioning of the subject lands, per se is personificatory

qua the subject lands becoming used by the Gram Panchayat, thus for the

benefit of the village proprietary body, wherebys the benefit of the savings

clause, as carried in Section 2(g)(5)(v), rather cannot become assigned to the

present respondents.

22. Tritely also, it is contended, that since purported illegal sale

transactions  were   made   by  the   present   respondents   qua   their   alienees

concerned, as manifested by a judgment and decree dated 3.9.2011, as

became   rendered   by   the   Civil   Court   concerned,   thus  resulting   in   the

decreeing of the Gram Panchayat’s suit. Therefore, it is contended, that the

verdict dated 22.2.2011, recorded by the Collector concerned, wherebys the

present   respondents   were  non-suited,   thus   acquires   immense   tenacity,

wherebys the present petitions but are required to be allowed.

23. The supra averment(s), as borne in the instant writ petitions,

became denied by the present respondents herein, both in the proceedings

raised before the statutory authorities below, as well as through a pointed

reply to the same becoming rendered by the respondents.

24. Insofar   as   the   validity   of   the   attestation   of   the   impugned

CWP No. 28866 of 2022 (O&M) - 11-

CWP No. 29007 of 2022 (O&M)  

mutation bearing No. 595, is concerned, wherebys the ownership rights over

the disputed lands became conferred upon the present petitioner, the said

attestation of mutation, thus for the reasons to be assigned hereinafter, is an

invalidly recorded mutation.   The prime reason for stating so, becomes

grooved in the factum, that the supra mutation became  sanctioned in the

name of the Gram Panchayat concerned, in the year 1955 but post the

issuance of administrative instructions by the Government, rather under the

provisions of the Act of 1961.  Any anvilings of the contentious order of

mutation, thus upon the said administrative instructions, which otherwise are

infected with the vice of sub coloris officio, and, when they do also rather

fall in the genre of execution despotism, thus is a misanviling thereons.

Moreover also, when there is no evidence, that in the makings of the said

order, thus adherence became made to the principles of natural justice. As

such, the present respondents became evidently condemned unheard, in the

proceedings which resulted in the makings of the contentious order of

mutation, therebys the said contentious mutation (supra) becomes rendered

non est and illegal.

25. Now the vigour of the averment raised in the instant writ

petitions, that since public auction of the safeda trees, as became purportedly

cultivated on the subject lands, did become conducted, wherebys the subject

lands are to be construed to be, as such used for the village common

purposes, wherebys the respondents are not entitled to become endowed the

beneficent grace of Section 2(g)(5)(v) of the Act of 1961, rather evaporates

in the face, of the respondents in their reply pointedly stating, that in the

order rendered on 21.5.2013, a stark echoing becoming recorded, qua the

witness of the Gram Panchayat, but admitting that the suit lands were never

CWP No. 28866 of 2022 (O&M) - 12-

CWP No. 29007 of 2022 (O&M)  

put to public auction by the Gram Panchayat.  The said findings acquires

validity, wherebys the said argument loses its worth, especially when the

said pointed reply, has remained unrebutted through wants of any credible

rejoinder theretos becoming made, nor when for belying the said pointed

contention no tangible evidence becomes adduced by the present petitioner.

26. Though, much reliance is also placed upon the rendition of a

decree   by   the   Civil   Court   of   competent   jurisdiction,   wherebys   the

alienations,   as   made   qua   a   part   of   the   subject   lands   by   the   present

respondents, vis-a-vis the alienor(s) concerned, became quashed. The said

passed decree by the Civil Court was passed/based upon an earlier thereto

decision becoming recorded by the Collector concerned, on 22.2.2011,

wherebys   the   present   petitioner’s   declaratory   suit  became   decreed.

However, the vigour of the said argument also becomes rendered extremely

feeble in the light of-

(a) The reliance, as made by the Civil Court concerned, upon

the rendition of a decree by the Collector concerned, on 22.2.2011, but is a

misplaced reliance thereons.  The reason for stating so becomes etched in the

factum that the (supra) Civil Court decree, was passed/based upon the order

rendered prior thereto by the Collector concerned, on 22.2.2011, wherebys

the suit of the Gram Panchayat cast under Section 13-A of the Act of 1961

was decreed and the suit of the respondents herein cast under Section 13-A

of the Act of 1961, rather was dismissed. Since the verdict rendered by the

Collector concerned, on 22.2.2011 became quashed and set aside, by the

appellate authority concerned, therebys the reliance placed thereon by the

Civil Court concerned, while passing subsequent thereto the (supra) decree

on 03.9.2011 is but an ineffective, reliance thereovers.

CWP No. 28866 of 2022 (O&M) - 13-

CWP No. 29007 of 2022 (O&M)  

(b) Secondarily on the ground that since a statutory embargo

becomes created under Section 13 of the Act of 1961, provisions whereof

become extracted hereinafter, against the Civil Courts entertaining suits

involving shamlat deh lands. Resultantly therebys both the entertainment of

the suit (supra) besides the assumption of jurisdiction upon the said suit,

evidently involving lands belonging to the genre of shamlat lands, to genre

whereof, the suit lands fall, but naturally becomes fallible.   The said is

reiteratedly premised on the ground, that both the supra attract thereovers

thus the statutory bar created against the entertainment of disputes by the

Civil Courts, whereins, the subject matters are shamlat deh lands.   The

further consequence thereof, is that, the apposite Civil Court decree, thus is

to be construed to be illegal, non est and not binding upon the right, title and

interest of the present respondents over the subject lands.  

27. Since the said fact is pointedly stated in the reply furnished to

the   instant   writ   petition   which   however   remains   unrebutted,   therebys

conclusivity is to be assigned to the contentions to the said extent, as become

raised in the reply(ies) furnished to the instant writ petitions.

13. Bar of jurisdiction of civil courts. - No civil Court shall

have jurisdiction -

(a)to entertain or adjudicate upon any question whether any

property or any right to or interest in any property is or is not

shamlat   deh   vested   or   deemed   to   have   been   vested   in  a

Panchayat under this Act; or

(b)to   question   the   legality   of   any   action   taken   by   the

Commissioner or the Collector or the Panchayat under this

Act; or

(c)in respect of any matter which the Commissioner or the

Collector is empowered by or under this Act to determine." 

CWP No. 28866 of 2022 (O&M) - 14-

CWP No. 29007 of 2022 (O&M)  

28. Now the further issue, which is required to be put to a quietus

relates to whether the benefit of Section 2(g)(5)(v) is to be assigned to the

respondent herein.

29. Before determining whether the benefit of the supra savings

clause, is to be assigned to the decree holders-the respondents/suit lands,

wherebys they become saved from the vestment in the shamlat deh, it is

necessary to understand the ingredients thereofs. A studied and keen perusal

of the ingredients carried in the supra extracted savings clause, to the

definition of shamlat deh lands, unfolds, that upon the lands being entered

into in the revenue records, as shamlat taraf/pattis/pannas/thola lands, and,

theirs also in the classification column of the revenue record, thus becoming

designated,   as   gair   mumkin,   therebys   the   tarafdars/pattidars/pannedars/

tholedars rather becoming entitled to save the lands, with supra revenue

designations, from vestment in the shamlat deh lands, but subject to proof

also emerging, that the apposite gair mumkin lands were never used for the

village common proprietary.

30. Therefore, cogent rebuttal evidence was required to be adduced

by the Gram Panchayat concerned, especially vis-a-vis the jamabandis for

the year 1917-18 to which Ex. R-1 becomes assigned, jamabandi for the year

1930-31, to which Ex. R-2 becomes assigned,  jamabandi for the year 1938-

39, to which Ex. R-3 becomes assigned,  jamabandi for the year 1942-43, to

which Ex. R-4 becomes assigned and jamabandi for the year 1946-47, to

which Ex. R-5 becomes assigned, whereins, the suit lands become imparted

the revenue designation(s) of shamlat patti lands.  The said fact became

pleaded before the statutory authorities below, and, also becomes pleaded in

the   reply(ies)   furnished   to   the   instant   writ   petition,   by   the   present

CWP No. 28866 of 2022 (O&M) - 15-

CWP No. 29007 of 2022 (O&M)  

respondents. Since no cogent rebuttal evidence theretos, became rendered by

the Gram Panchayat, nor also when no effective rebutting rejoinder is made,

to the pointed contentions raised in the reply(ies), furnished to the instant

petitions, wherebys the respondents have taken to erode the vigour of the

apposite denying averment raised in the present petition, manifesting that the

revenue records thus support the respondents’ stand, qua the subject lands

being entered thereins as shamlat patti lands. Resultantly therebys naturally

when there is neither, adduction of any cogent rebuttal evidence theretos, nor

when rather becomes eroded the presumption of truth attached to the supra

imparted revenue designations to the suit lands. Therefore, conclusivity is to

be assigned to the revenue records/entries, thus displaying that the disputed

lands became imparted the revenue designation(s) of shamlat patti lands,

wherebys the subject lands become saved from vestment in the shamlat deh.

31. Additionally   also   it   became   incumbent   upon   the   Gram

Panchayat concerned, to adduce evidence, that the said entry, if required, did

become altered through a valid order becoming recorded by the empowered

revenue officer concerned.   Moreover, evidence was also required to be

adduced by the Gram Panchayat, suggestive that post the making of an order

altering the said entries to shamlat deh lands, but also in the consolidation

proceedings, the subject lands becoming reserved for the village common

purposes, after pro-rata cuts being made from the legitimate holdings of the

decree holders-respondents. In consequence, therebys, the presumption of

truth attached to the revenue entries borne in the (supra) jamabandis as

appertaining to the subject lands, whereins, manifestations occur qua the suit

lands becoming imparted the designations of shamlat deh munkism shamilat

patti Bhoop Singh Vagarah, Shamlat Patti Roor Singh, Shamlat Patti Sahib

CWP No. 28866 of 2022 (O&M) - 16-

CWP No. 29007 of 2022 (O&M)  

Singh hasab rasad jar khewat,  thus therebys may have become rebutted.

However, the said evidence is abysmally lacking.

32. In sequel, the impugned order of mutation bearing No.595,

attested in the year 1955, wherebys ownership over the disputed lands

became conferred upon the Gram Panchayat concerned, rather is to be

concluded to be made in complete disregard to the manifestations, as made

in exhibits R-1 to R-5 (supra), whereins, the disputed lands become imparted

the revenue designation of shamlat patti lands.  As such, the said mutation

appears to be made merely upon some administrative instructions, besides

naturally it appears to be made under some  force majeure executive fiat,

naturally therebys no reverence is to assigned theretos, especially when there

is no evidence on record, suggestive, that in the proceedings relating to the

passing of the said order, thus adherence was made to the principles of

natural   justice.     In   summa,   the   (supra)   impugned   order   of   mutation,

wherebys the ownership right over the disputed land, became vested in the

Gram Panchayat concerned, but is completely illegal and non est, and, the

same is required to be quashed and set aside.

33. Moreover, a closest scrutiny of the supra evidence on record,

reveals that since therebys the supra assigned revenue designations became

made vis-a-vis the subject lands. Resultantly therebys it does bring home a

conclusion that the subject lands fall within the domain of shamlat patti

lands. Moreover, when the said lands are also entered in the apposite

classification column as gair mumkin lands, therebys there was no necessity

on the part of the decree holders-the respondents herein, to lead evidence,

that prior to 1950, they were holding cultivating possession thereofs, nor

also if such evidence remained unadduced, therebys too, the decree holders

CWP No. 28866 of 2022 (O&M) - 17-

CWP No. 29007 of 2022 (O&M)  

are not to be non-suited. The reason being that the present respondents, did

not claim, the endowment qua them of the benefit of savings clause, as

occurs in Section 2(g)(5)(viii) of the Act of 1961, rather they claimed that

they be conferred the benefit of the savings clause (v) as occurs in Section

2(g)(5) of the Act of 1961.

34. Additionally   and   fortifyingly,   though   the   consolidation

proceedings in village Bhudian took place in the year 1955-56, and, the

missil haquiat pursuant to the consolidation proceedings, did also become

prepared, but there is no evidence on record reflecting any co-relation inter

se the previous khasra numbers, and, the subsequent khasra numbers, as

became purportedly assigned to the subject lands.  Therefore, in the absence

of the apposite co-relation inter se the apposite sabik khasra numbers and the

apposite haal khasra numbers, inasmuch as, both respectively appertaining to

the suit lands. Resultantly, even if assumingly if some lands, thus during

consolidation   proceedings,   became   allotted   to   the   Gram   Panchayat

concerned, yet the allotments thereofs to the Gram Panchayat, but in the

absence of adduction of cogent evidence, rather establishing the imperative

link inter se the apposite sabik and the apposite haal khasra numbers, and,

the said link further becoming connected with the subject lands, thus brings

home an inference, that the lands reserved for the village proprietary body in

the finalized consolidation scheme, rather were not the subject lands.

35. Consequently, the attestation of mutation bearing No.595 thus

in the year 1955, wherebys ownership rights became conferred upon the

present petitioner, thus is vitiated, as therebys there has been an arbitrary

snatching and truncating of the ownership rights of the present respondents

over the subject lands, despite no cogent evidence becoming adduced rather

CWP No. 28866 of 2022 (O&M) - 18-

CWP No. 29007 of 2022 (O&M)  

to erode the efficacy of the employments of the (supra) revenue designations

to the subject lands, especially when the said designations candidly speak

that the disputed lands are shamlat patti lands. Resultantly therebys if any

averment was made before the authorities below or in the instant petitions,

that the subject lands, during the consolidation proceedings, were reserved

for  the common purposes of the village, thus is an idly made averment,

which remains unsupported by the supra requisite evidence.

36. Since this Court has hereinabove concluded, that the subject

lands were never subjected to public auction, nor any safeda trees were

grown over the subject lands, besides when there is no supporting entry

existing in the wazib ul arz, thus displaying that the subject lands became

used for the village common purpose, therebys since the ingredients carried

in the apposite savings clause inasmuch as, (a) the subject lands being

conclusively denoted in the revenue records to be shamlat patti lands, (b) the

subject lands being designated as gair mumking lands, yet theirs being not

used for the village common purposes by the village proprietary body, thus

become   irrefragably   established,   (c)   therebys   the   instant   petitions   are

required to be dismissed. Therebys the beneficent grace of the savings

clause, as occurs in Section 2(g)(5)(v) of the Act of 1961, is to be endowed

to the present respondents.

37. Reiteratedly  since  firm  evidence  comprised  in  the  revenue

entries occurring in the revenue records commencing from the year 1917-18

to 1946-47, do manifest the trite fact, that the subject lands fall within the

ambit of shamlat patti lands, as also when the thereins entries display, that

the subject lands were shamlat deh munkism shamilat patti Bhoop Singh

Vagarah, Shamlat Patti Roor Singh, Shamlat Patti Sahib Singh hasab rasad

CWP No. 28866 of 2022 (O&M) - 19-

CWP No. 29007 of 2022 (O&M)  

jar khewat.  Resultantly and reiteratedly a conclusion, thus can be made, that

the subject lands, do fall within the ambit of Section 2(g)(5)(v) of the Act of

1961, with enunciations thereins, that insofar as shamlat taraf/pattis/pannas/

thola lands are concerned, though they may be entered as gair mumkin, but

if they are not used for the common purpose of the village proprietary body

concerned,   therebys   the  tarafdars/pattidars/pannedars/tholedars,   thus

becoming entitled to save the lands from vestment in the shamlat deh lands.

Imperatively, since this Court has rejected the argument made by the learned

counsel for the petitioner, that the subject lands were put to public auction,

therebys, reiteratedly the subject lands irrespective of theirs being entered in

the revenue records, as gair mumkin lands, when but were never used for the

benefit of the village proprietary body. Therefore, this Court states with

aplomb, that the benefit of the apposite savings clause is to be endowed to

the decree holder-present respondents. 

38. Furthermore, insofar as the argument raised by the learned

counsel for the Gram Panchayat, that since mutation No. 595 was sanctioned

in the name of the Gram Panchayat in the year 1955, as such, the subject

lands belong to the Gram Panchayat, thus is concerned.  However, the said

attested mutation is illegal, and, non est, thus in terms of the above made

discussion, wherebys this Court has concluded that the subject lands, fall

within the ambit of Section 2(g)(5)(v) of the Act of 1961, and, as such they

were amenable to become saved from vestment in the shamlat deh.

39. The contentious mutation appears to be made with gross lack of

application of mind, to the relevant revenue records, besides is a result of

complete lack of the (supra) apposite co-relations being made, inter se the

previous khasra numbers with the khasra numbers, as exist in the year 1955,

CWP No. 28866 of 2022 (O&M) - 20-

CWP No. 29007 of 2022 (O&M)  

especially when no evidence becomes adduced on record, displaying that the

sabik khasra numbers purportedly imparted to the disputed lands, did have

the requisite compatibility with the haal khasra numbers. Resultantly, and,

reiteratedly, for the lack of (supra) inter se compatibility, thus the supra

mutation appears to be founded upon incorrect revenue data.

40. Moreover, since mutation No. 595 became sanctioned in the

name of the Gram Panchayat concerned, in the year 1955, but merely on the

basis of administrative instructions of the Government, as became issued

under the provisions of the Act of 1961.   Moreover, when there is no

evidence revealing that in the proceedings engaged into prior to the making

of the said mutation, there was adherence to the principles of natural justice,

therebys in the making of the said mutation, the respondents are deemed to

be condemned unheard.

41. Conspicuously also when no cogent became adduced on record

to rebut, the presumption of truth attached to the revenue entries displaying

the subject lands being entered in the revenue records, as  shamlat deh

munkism shamilat patti Bhoop Singh Vagarah, Shamlat Patti Roor Singh,

Shamlat Patti Sahib Singh hasab rasad jar khewat, whereas, the adduction

of cogent rebuttal evidence theretos, but was imperative.  As such, when for

want of cogent rebuttal evidence  being adduced, thus for eroding the

efficacy of the entries (supra), therebys when the said revenue entries

acquire an aura of conclusivity. Resultantly, they were not required to be

replaced on the basis of the making of an order of mutation No. 595, and,

that too, when it has been founded merely upon administrative instructions,

and, has not been made through adherence being made to the principles of

natural justice.   The said mutation, as such has untenably limited and

CWP No. 28866 of 2022 (O&M) - 21-

CWP No. 29007 of 2022 (O&M)  

fettered the right of the respondents as owners over the disputed lands. 

42. In addition, the Gram Panchayat concerned, has also failed to

establish  that safeda tress became planted by it on  the subject lands.

Moreover, since the Apex Court in a judgment rendered in case titled as

Hakim, Hari Ram and others versus Santa Ram, reported in 1955 PLR6,

has observed that in case a person plants trees on a land, which does not

belongs to him, thereupon the said trees would belong to the owner of the

land, and not the planter of the said trees.  The relevant paragraph of the

judgment (supra) becomes extracted hereinafter.

“14. Two propositions clearly emerge from the cases cited

above, namely (1) that if a person plants trees on the land

belonging to another, the trees come to vest in the landlord and

cannot be removed by the person by whom they were planted

and (2) that when in the course of partition proceedings a

question   arises   whether   the   land   on   which   the   trees  are

standing should be allotted to one co-sharer or another, the

question falls within the ambit of the expression "the mode of

malting the partition" and must be decided by a revenue officer

and not by a civil Court.” 

Final order

43. In aftermath, this Court finds no merit in both the writ petitions,

and, with the above observations, the same are dismissed. The impugned

orders are maintained and affirmed. The decree rendered vis-a-vis the

respondents in the present petition and appertaining to the suit lands, thus is

upheld in its entirety.

44. The contentious mutation No.595 attested in the year 1955,

wherebys there is conferment of right, title and interest over the subject

lands, vis-a-vis the Gram Panchayat concerned, is quashed and set aside.  In

consequence, the empowered revenue officer concerned, is dehors any

CWP No. 28866 of 2022 (O&M) - 22-

CWP No. 29007 of 2022 (O&M)  

executive instructions thus directed to forthwith, in respect of the subject

lands, make an order for mutation, thus conferring right, title and interest

thereovers vis-a-vis the present respondents-decree holders. The consequent

thereto updation of the record(s) of rights be also made in contemporaneity

thereof.

45. The miscellaneous application(s), if any, is/are also disposed of.

 (SURESHWAR THAKUR)

                  JUDGE

         (VIKAS SURI)

     JUDGE

April 09, 2025        

Gurpreet

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No