wp13496-2016-J.doc

AGK

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO.13496 OF 2016

1.Shankar Ganpat Salunke, deceased

through his legal heirs

1A.Gopika Shankar Salunke

1B.Narendra Shankar Salunke

1C.Vijay Shankar Salunke

1D.Ganesh Shankar Salunke

1E.Ratnaprabha Badrinath Kale

1F.Kalpana Namdeo Raut

1G.Archana Kashinath Raut …  Petitioners

Vs.

1.Laxmibai Shankar Kavitake, deceased

through her legal heirs

1A.Ganpat Sitaram Kavitake

1B.Namdeo Sitaram Kavitake, since

deceased through his legal heirs

1B(A)Vimal Namdeo Kavitake

1B(B)Dhananjay Namdeo Kavitake

1B(C)Yeshwant Namdeo Kavitake

1B(D)Swati Vijay Dhakle …  Respondents

Mr. Anil Anturkar, Senior Advocate with Mr. Sugandh 

B. Deshmukh for the Petitioners.

Mr.   Drupad   S.   Patil   with   Mr.   Parag   Tilak   for   the 

Respondents.

1

ATUL

GANESH

KULKARNI

Digitally signed

by ATUL

GANESH

KULKARNI

Date: 2026.09.29

11:16:14 +0530

wp13496-2016-J.doc

CORAM :AMIT BORKAR, J.

RESERVED ON :SEPTEMBER 21, 2026.

PRONOUNCED ON:SEPTEMBER 29, 2026

JUDGMENT:

1.By the present Writ Petition filed under Articles 226 and 227 

of the Constitution of India, the Petitioners are challenging the 

legality, validity, and correctness of the Judgment and Order dated 

13 October 2016 passed by the Member, Maharashtra Revenue 

Tribunal, Pune Bench, Pune in Revision No. P/III/4/2015.

2.The facts which have given rise to the present Writ Petition 

are as follows. The land bearing Survey No. 710/8, admeasuring 2 

H.  90  R.,  situated  at Indapur,  was  originally  owned  by   Smt. 

Laxmibai Kavitake. Bhiku Shankar Deshmukh was the tenant of 

the said land even before the Tiller's Day. His name was recorded 

as an “Ordinary Tenant” in the other rights column by Mutation 

Entry  No.  920 dated 8 September 1955. On the Tiller's  Day, 

Laxmibai was a widow. Therefore, the Tiller's Day stood postponed 

as provided under Section 32(F) of the Bombay Tenancy and 

Agricultural Lands Act. This fact was recorded in the revenue 

record by Mutation Entry No. 1533 dated 27 November 1961. 

Thereafter,   on   19   February   1963,   Laxmibai   filed   Tenancy 

Application No. 61 of 1962 under Section 33(B) read with Section 

29(2) of the Bombay Tenancy and Agricultural Lands Act, 1948 

before the Awal Karkoon, Indapur. By the said application, she 

sought possession of half portion of the land for her personal 

cultivation. The application was allowed on 19 February 1963 and 

2

wp13496-2016-J.doc

the tenant was directed to hand over possession of 4 Acres and 3 

Gunthas. In the year 1966, Laxmibai obtained possession of 4 

Acres and 3 Gunthas. Her name was recorded in the cultivation 

column of Form No. 12 in respect of that portion. She cultivated 

Jwari and Kardi on the said land. From 1966 till 1973, possession 

of the said 4 Acres and 3 Gunthas remained with Laxmibai and she 

cultivated the land herself. Accordingly, her name continued to be 

shown as the cultivator in Extract No. 12. In the year 1973-74, 

Laxmibai agreed to sell the said portion of 4 Acres and 3 Gunthas 

to one Govind Laxman Thorat. Accordingly, on the application 

made by Laxmibai, the name of Thorat was entered in the crop 

and tenancy column for the year 1973-74. On 21 June 1973, 

Shankar Salunkhe made an application requesting that his name 

be recorded in the cultivation column. The said application is 

referred to in the Order dated 24 July 1975. Shankar Salunkhe 

claimed that he was in possession of the land on Batai basis. After 

making an inquiry, the Circle Officer passed an Order dated 8 

February 1974. It was found that possession of the land was with 

Shankar Salunkhe. The Circle Officer directed that his name be 

recorded in the cultivation column. Laxmibai challenged the said 

order by filing the first RTS Appeal before the Sub-Divisional 

Officer, Baramati. The appeal was allowed on 24 July 1975. The 

order passed by the Circle Officer was set aside and the Sub-

Divisional Officer directed that the name of Laxmibai be entered. 

Laxmibai died in the year 1975 and had left a Will in favour of the 

Respondents. Shankar Salunkhe filed II Appeal No. 32 of 1975 

before   the   Additional   Collector,   Pune.   The   said   appeal   was 

3

wp13496-2016-J.doc

dismissed by Order dated 23 February 1976.

3.Shankar   Salunkhe   filed   an   RTS   Revision   before   the 

Additional Commissioner, Pune, being RTS No. 611. By Order 

dated 6 April 1977, the revision was allowed. The Additional 

Commissioner   recorded,   amongst   other   things,   the   following 

findings:   (i)   “From   Evidence   on   record   it   is   quite   clear   that 

Applicant is in possession of suit land”; (ii) Opponent No. 2, 

namely Thorat, had not produced the Agreement on record and his 

claim of possession could not be accepted; (iii) the Additional 

Collector had unmixed the issues arising in RTS proceedings with 

the provisions of the BTAL Act; (iv) in RTS proceedings, the 

question of possession of the person concerned was relevant, and it 

was not possible to advise the parties to proceed under another Act 

in such proceedings; and (v) the Applicant was in possession of the 

suit   land.   On   these   findings,   the   orders   passed   by   the   Sub-

Divisional Officer and the Additional Collector were set aside.

4.The daughters of Laxmibai filed Special Civil Application No. 

1376 of 1977 before this Court, challenging the Order of the 

Additional Commissioner. By Order dated 22 June 1981, this Court 

observed that the matter concerned entries in the lower part of the 

Record of Rights and that the finding regarding possession had 

been   recorded   by   the   competent   authority.   Therefore,   no 

interference   was   found   necessary.   It   was   observed   that   the 

daughter of Laxmibai could file a civil suit for declaration of her 

title so that appropriate entries could be made in the upper part of 

the Record of Rights. It was observed that the Petitioner was not 

concerned with the upper part of the Record of Rights and could 

4

wp13496-2016-J.doc

not   insist   upon   filing   such   a   suit.   The   names   of   Laxmibai's 

nephews, namely Ganpat Sitaram Kavitake and Namdeo Sitaram 

Kavitake,  were  entered  in  the  7/12  extract  in  respect  of   the 

concerned portion of the land on the basis of Laxmibai's Will dated 

15 March 1974. The said entry was made by Mutation Entry No. 

14299 dated 25 May 1976 and was certified on 30 June 1976. 

Laxmibai died in the year 1975. The Civil Judge, Senior Division, 

Pune granted probate of the said Will in Miscellaneous Application 

No. 592 of 1976 by Order dated 30 June 1978.

5.Thereafter,   a   settlement   took   place   between   Laxmibai's 

nephews and Bhiku Deshmukh, who was the tenant. Under the 

settlement, a portion admeasuring 1 H. 23 R. was sold to Bhiku 

Deshmukh and the remaining land admeasuring 1 H. 65 R. was 

retained by Laxmibai's nephews. Accordingly, Mutation Entry No. 

16330 was made on 28 November 1983 and was certified on 16 

January 1984. The original Survey No. 710/8 was divided. The 

portion sold to Bhiku Deshmukh was given Survey No. 710/8A, 

whereas the portion retained by Laxmibai's nephews was given 

Survey   No.   710/8B.   The   land   bearing   Survey   No.   710/8B, 

admeasuring 1 H. 65 R., is the land which is the subject matter of 

the   present   litigation.   Laxmibai's   nephews   filed   Tenancy 

Application No. 05 of 2013 under Section 84(c) of the BT & AL Act 

before the Sub-Divisional Officer, Baramati. The application was 

filed against the legal representatives of Shankar Ganpat Salunkhe. 

It   was   their   case   that   Shankar   Salunkhe   was   in   wrongful 

possession of the suit land which belonged to Laxmibai and that, 

after his death, his legal representatives had continued in such 

5

wp13496-2016-J.doc

wrongful   possession.   They   contended   that   there   was   no 

relationship of landlord and tenant between Laxmibai and Shankar 

Salunkhe. According to them, the entry of Shankar Salunkhe on 

the land was without any title. On this basis, they sought an order 

directing delivery of possession of the suit land. An affidavit was 

filed in support of the application. The legal representatives of 

Shankar   Salunkhe   opposed   the   application.   They   contended, 

amongst other things, that they were in possession of the suit land. 

They pointed out that the daughters of Laxmibai had not been 

made parties to the proceedings. According to them, this Court had 

held that Shankar Salunkhe was in possession of the suit land. 

They contended that the daughters of Laxmibai had not filed the 

civil suit referred to by this Court in Special Civil Application No. 

1376 of 1977. It was contended that the application filed under 

Section 84(c) was barred by limitation. Laxmibai's nephews filed 

an Evidence Affidavit in support of their case.

6.In   the   year   2015,   the   Sub-Divisional   Officer,   Baramati 

rejected the application. The Sub-Divisional Officer held that the 

application had been filed after about 33 years and that it was not 

filed within three years as contemplated by Article 58 of the 

Limitation   Act.   The   application   was   held   to   be   barred   by 

limitation. Laxmibai's nephews filed a Revision Application under 

Section 76 of the BT & AL Act before the Maharashtra Revenue 

Tribunal, Pune, being Revision Application No. P/III/4/2015. The 

Member,   MRT,   held   that   the   legal   representatives   of   Shankar 

Salunkhe had not pleaded that they were tenants. It was held that 

they had not raised any plea of tenancy by seeking a declaration 

6

wp13496-2016-J.doc

under Section 70(b) of the BT & AL Act. The Member observed 

that mere continuation of an entry showing a person as a possessor 

would   not   give   that   person   any   legal   right   to   continue   in 

possession. The Member held that, on the basis of the probate of 

the Will of Laxmibai, the cousins were the owners of the land. 

According to the Member, the entry showing the name of Shankar 

Salunkhe did not create any interest in his favour or in favour of 

his legal representatives. The Member considered the mode of 

cultivation shown against the name of Shankar Salunkhe as “O” 

and held that the 7/12 extract did not disclose any valid source of 

interest or possession in the suit land. The Member held that no 

period   of   limitation   was   prescribed   for   an   application   under 

Section 84(c). Therefore, according to the Member, the finding of 

the Sub-Divisional Officer regarding limitation did not get support 

from   the   provisions   of   Section   84(c).   On   these   findings,   the 

Revision Application was allowed and the legal representatives of 

Shankar Salunkhe were directed to hand over possession of the 

suit land to Laxmibai's nephews.

7.The legal representatives of Shankar Salunkhe have filed the 

present Writ Petition. They contend, amongst other things, that 

they are in possession of the suit land, as was held by this Court in 

Special Civil Application No. 1376 of 1977. According to them, the 

Maharashtra Revenue Tribunal ought not to have reopened or 

reconsidered that issue. They contend that, in any event, the 

maximum period of limitation applicable to the claim is three years 

and the application under Section 84(c) filed after such a long 

period was barred by limitation. It is their contention that the 

7

wp13496-2016-J.doc

application under Section 84(c) was not maintainable. According 

to them, while exercising revisional jurisdiction under Section 76 

of the BT & AL Act, the Maharashtra Revenue Tribunal could not 

exercise jurisdiction in the manner of a Court exercising powers 

under Section 100 of the Code of Civil Procedure.

8.Mr. Anturkar, learned Senior Advocate appearing for the 

Petitioners,   submitted   that   although   Section   84C   of   the 

Maharashtra Tenancy and Agricultural Lands Act, 1948 ("the MTL 

Act") does not prescribe any period of limitation, the power under 

the said provision cannot be exercised after an unreasonable delay. 

According to him, the principles of delay, laches and negligence 

can still apply. A statutory authority cannot exercise its power after 

an unlong and unexplained period, particularly where, because of 

the delay, rights have become settled, possession has continued for 

a long time, or serious prejudice has been caused to the other side. 

He submitted that if the principle of laches can apply even to a 

Court   having   wide   powers   and   not   being   governed   by   any 

particular period of limitation, then the same principle must apply 

with greater force to a revenue authority such as the Collector, 

whose powers are limited by the statute. According to him, the 

Collector cannot exercise the statutory power at any point of time 

without considering the delay, conduct of the parties, prejudice 

caused   or   rights   which   may   have   been   created   during   the 

intervening period.

9.Mr. Anturkar submitted that the principles of laches and 

negligence may apply even when the Supreme Court exercises its 

inherent power to do substantial justice under Article 141 of the 

8

wp13496-2016-J.doc

Constitution of India. In support of this submission, reliance was 

placed on the judgment of the Supreme Court in 

Shyamo Devi and 

Others v. State of U.P

., 2024 SCC OnLine SC 966, as well as the 

judgment reported in 

Satyam Sahu, (2004) 8 SCC 340. Reliance 

was   placed   upon   the   judgment   of   the   Supreme   Court   in 

Ibrahimpatanam Taluk Vyawasayik Coolie Sangam v. K. Suresh 

Reddy, reported in 

(2003) 7 SCC 667.

10.Learned   Senior   Advocate   submitted   that   the   question 

whether limitation is inapplicable to proceedings under Section 

84C requires reconsideration. According to him, although at least 

three Division Benches of this Court have taken the view that the 

provisions of limitation do not apply to proceedings under Section 

84C of the MTL Act, the correctness and extent of that proposition 

requires reconsideration. The three judgments of this Court relied 

upon by the Petitioners are 

Ganesh and Another v. Kushal Rao and 

Others, 

2023 SCC OnLine Bom 2623; Hasan bin Salam, Salam bin 

Abdul Habib v. Madhavrao Rangnathrao Shinde, 

2014 SCC OnLine 

Bom 4617;

  and Ghanashyamprasad Narwarlal Bhatta v. Gendal 

Singh Vakhat Singh,  

Special Civil Application No. 764 of 1955, 

which has been referred to in paragraph 12 of the judgment in 

Ganesh and Another.

11.According to the learned Senior Advocate, the question is not 

only whether the Limitation Act applies to proceedings under 

Section 84C. The larger question is whether a statutory authority 

can start proceedings after an unreasonable and unexplained delay 

merely   because   the   statute   does   not   prescribe   any   period   of 

limitation. The Petitioners have relied upon the observations made 

9

wp13496-2016-J.doc

by T.S. Thakur, J. in his concurring judgment in Joint Collector, 

Ranga Reddy District and Another v. D. Narasing Rao and Others, 

reported in (2015) 3 SCC 695. It was submitted that, particularly 

in view of the judgment of the Supreme Court in 2015 and the 

judgment in  

Ibrahimpatanam Taluk Vyawasayik Coolie Sangam, 

the question requires reconsideration by this Court. According to 

the Petitioners, these judgments have not been considered in the 

later judgment in 

Ganesh and Another.

12.The submission of the Petitioners is that the Supreme Court 

has held that where a statute gives a power to an authority but 

does not prescribe any period for exercising that power, the power 

must ordinarily be exercised within a reasonable period. What is a 

reasonable period would depend upon the nature of the subject 

matter, the nature of the right affected, the conduct of the parties 

and the prejudice caused because of the delay. Learned Senior 

Advocate submitted that the nature and source of jurisdiction 

under Section 84C requires consideration. According to him, it has 

to be examined whether the jurisdiction of the Collector under 

Section 84C is original and independent, permitting the Collector 

himself to decide whether a person in occupation is a trespasser or 

is otherwise in unauthorised possession. Alternatively, it has to be 

considered whether the jurisdiction is only consequential and can 

be exercised after the competent authority has decided the status 

of the person in occupation.

13.The question is whether the Collector, while acting under 

Section 84C, can himself decide disputed questions relating to 

title, possession, tenancy, adverse possession or the nature of the 

10

wp13496-2016-J.doc

occupation. According to the Petitioners, such questions may first 

have to be decided by the competent Civil Court. Where the 

dispute relates to tenancy, the question may have to be decided by 

the Mamlatdar, Tahsildar or other authority having jurisdiction 

under the BT & AL Act.

14.It was submitted that Section 84C cannot be understood as 

giving the Collector a wide power to decide complicated and 

seriously disputed questions relating to civil title or possessory 

title. According to the Petitioners, the provision has to remain 

within the purpose for which it has been enacted. It cannot be 

used as a substitute for a instituted civil suit.   The Petitioners 

submitted that the jurisdiction of the Collector under Section 84C 

is limited because it is created by statute. According to them, this 

jurisdiction   cannot   include   matters   which   belong   to   the   Civil 

Court. These would include a claim of possessory title, a claim 

based upon long, settled and uninterrupted possession, a plea of 

adverse   possession,   a   dispute   regarding   title   or   competing 

ownership rights, and a dispute as to whether a person is a 

trespasser   where   deciding   that   question   requires   a   detailed 

examination of civil rights and evidence.

15.It was submitted that where the basis of the proceedings 

under Section 84C is disputed and depends upon deciding civil 

rights,   the   Collector   cannot   assume   jurisdiction   merely   by 

describing the person in possession as an unauthorised occupant. 

According to the Petitioners, such a question must first be decided 

by   the   competent   Civil   Court   unless   the   statute   gives   such 

adjudicatory power to the revenue authority and excludes the 

11

wp13496-2016-J.doc

jurisdiction   of   the   Civil   Court.   It   was   submitted   that   if  the 

jurisdiction under Section 84C is held to be both adjudicatory and 

executory and is not treated as limited, then the provision would 

come into conflict with Section 9 of the Code of Civil Procedure, 

which is a Central enactment. It is true that the Maharashtra 

Tenancy and Agricultural Lands Act has been placed in the Ninth 

Schedule to the Constitution of India. However, according to the 

Petitioners, the protection available under the Ninth Schedule is 

relevant in the context of certain challenges based on fundamental 

rights. It does not mean that the provisions of the MTL Act can be 

treated as overriding a Central enactment merely because they 

have been included in the Ninth Schedule.

16.Another   question   raised   by   the   Petitioners   concerns   the 

relationship between Sections 84 and 84C of the BT & AL Act. 

According to the Petitioners, it requires consideration whether the 

power to resume or recover possession under Section 84 operates 

independently of Section 84C, or whether such power can be 

exercised only after the basic jurisdictional facts contemplated by 

Section   84C   have   been   determined.   The   words   "under   the 

provisions  of  this  Act" occurring  in  Sections 84 and 84C are 

submitted to be important. According to the Petitioners, if the 

dispute does not arise under the provisions of the MTL Act but 

arises under general law, such as the law relating to adverse 

possession or Section 27 of the Limitation Act, the Collector or 

Tahsildar exercising powers under Sections 84 or 84C would have 

no jurisdiction to decide that question. Such a question would fall 

within the jurisdiction of the Civil Court because it concerns title 

12

wp13496-2016-J.doc

and, in the case of adverse possession, the extinguishment of title. 

According   to   the   Petitioners,   Section   84C   deals   with   the 

consequences of an invalid transfer or acquisition contrary to the 

provisions of the Act. Section 84, on the other hand, provides the 

machinery for enforcement and recovery of possession.

17.On this basis, the Petitioners submitted that the following 

questions   arise   for   consideration:   first,   whether   a   prior 

adjudication under Section 84C is necessary before the coercive 

machinery under Section 84 can be used; second, whether the 

Collector can use Section 84 to dispossess a person without first 

deciding whether the transfer, acquisition, or occupation is under 

Section 84C; third, whether Section 84 is only an enforcement 

provision while Section 84C provides the substantive jurisdictional 

foundation; and fourth, whether Sections 84 and 84C have to be 

read together so that the Collector does not use Section 84 as an 

independent source of power to decide disputed questions of title 

and possession.

18.The Petitioners rely upon the earlier order of a Division 

Bench   of   this   Court   comprising   Kanade,   J.   and   Pendse,   J. 

According to the Petitioners, that Division Bench had directed the 

Respondent to institute a Civil Suit for declaration and possession. 

It was submitted that once this Court had directed the Respondent 

to   establish   title   and   possession   before   the   Civil   Court,   the 

Respondent could not avoid that direction by invoking revenue 

proceedings   under   Sections   84   or   84C   of   the   BT   &   AL   Act. 

According to the Petitioners, unless the Respondent obtains an 

appropriate declaration from the competent Civil Court, it cannot 

13

wp13496-2016-J.doc

obtain in through revenue proceedings the same relief which the 

earlier Division Bench had directed it to seek through a civil suit. 

The earlier order continues to bind the parties on the issues 

decided therein unless the said order is set aside or otherwise 

ceases to operate.

19.The Petitioners submitted that the scope of the Full Bench 

judgment   requires   consideration.   According   to   them,   the  first 

question considered by the Full Bench appears to relate to whether 

the Collector, while exercising the relevant statutory jurisdiction, 

can decide a claim of tenancy made by a person in possession. It 

was submitted that this may not be the issue in the present case. 

According to the Petitioners, there is a finding that they are in 

possession of the subject property and they claim possessory title. 

Their case is not based upon a claim that they are tenants whose 

tenancy rights are required to be determined. The real dispute, 

according to them, is regarding possession, possessory title and the 

Respondent's   claim   to   recover   possession   despite   the   earlier 

direction of this Court to seek declaratory relief before the Civil 

Court.   Therefore,   the   Full   Bench   decision   dealing   with   the 

Collector's power to decide a tenancy claim may not determine the 

controversy in the present case.

20.The Petitioners submitted that even if a question of tenancy 

is   found   to   arise,   another   question   regarding   the   proper 

interpretation of the statutory provisions remains. The MTL Act 

creates different authorities having different functions concerning 

tenancy and possession. Section 70 gives the Mamlatdar or the 

competent tenancy authority power to decide whether a person is 

14

wp13496-2016-J.doc

a tenant and whether that person has tenancy rights under the Act. 

Section 84 is in the nature of an enforcement provision and 

permits   the   competent   revenue   authority,   where   the   statutory 

conditions are satisfied, to secure compliance with the Act and to 

recover or deliver possession. Section 84C deals with an inquiry 

into transfers or acquisitions which are alleged to be invalid or 

contrary to the Act and permits consequential orders after such 

inquiry. The question is whether these provisions can be used 

interchangeably or whether they have to operate in a particular 

statutory order. According to the Petitioners, if the basic question is 

whether a person is a tenant, that question should ordinarily be 

decided   by   the   authority   empowered   under   Section   70.   The 

Collector cannot use Sections 84 or 84C to assume jurisdiction 

over   a   tenancy   question   which   the   Act   has   entrusted   to   the 

Mamlatdar or another competent tenancy authority.

21.According to the Petitioners, where the case is based upon an 

alleged invalid transfer or acquisition, the inquiry contemplated 

under   Section   84C   must   first   be   completed   before   any 

consequential  action  for  recovery  of   possession  can  be  taken. 

Section 84 cannot be treated as an independent and unlimited 

power to dispossess a person when the legality of the transfer, the 

nature   of   possession   or   the   tenancy   status   of   that   person   is 

disputed and has not been decided. The provisions have to be read 

together. Section 70 deals with the question of tenancy status. 

Section   84C   deals   with   prohibited   or   invalid   transfers   or 

acquisitions   and   their   consequences.   Section   84   provides   the 

machinery for enforcement after the necessary jurisdictional facts 

15

wp13496-2016-J.doc

have been determined by the competent authority. According to 

the Petitioners, Sections 84 and 84C cannot be used to avoid the 

statutory procedure under Section 70 or to decide questions of 

civil title, possessory title or adverse possession which fall within 

the jurisdiction of the Civil Court.

22.On   the   basis   of   the   above   submissions,   the   Petitioners 

proposed the following questions for consideration:

(a)  Whether, even though Section 84C of the MTL Act does 

not prescribe any period of limitation, the power under the 

said provision must be exercised within a reasonable period 

and is subject to the principles of delay, laches, acquiescence 

and prejudice?

(b)  Whether   the   Collector,   while   exercising   limited 

statutory jurisdiction under Sections 84 and/or 84C of the 

MTL   Act,   can   initiate   or   continue   proceedings   after   an 

inordinate and unexplained delay, particularly when rights 

have become settled and possession has continued for a 

substantial period?

(c)  Whether the jurisdiction under Section 84C is original 

and   independent   and   permits   the   Collector   to   decide 

disputed   questions   relating   to   title,   possession,   trespass, 

adverse possession or the nature of the possession of the 

occupant?

(d) Whether   proceedings   under   Section   84C   are 

consequential in nature and can be initiated only after the 

relevant status or basic dispute has been decided by the 

16

wp13496-2016-J.doc

competent Civil Court or the competent tenancy authority?

(e)  Whether the Collector's jurisdiction under Sections 84 

and 84C extends to questions of possessory title and adverse 

possession,   or   whether   such   questions   fall   within   the 

jurisdiction of the Civil Court?

(f)  Whether an order under Section 84C is a necessary 

jurisdictional foundation before Section 84 can be used for 

recovery or delivery of possession?

(g)  Whether Section 84 can be used as an independent 

source of power to dispossess a person when his alleged 

status as an unauthorised occupant, trespasser or person 

without title is seriously disputed?

(h)  Whether, in view of the earlier order of the Division 

Bench   directing   the   Respondent   to   file   a   Civil   Suit   for 

declaration   of   title   and   possession,   the   Respondent   is 

precluded from seeking substantially the same relief through 

revenue proceedings unless and until such declaratory relief 

is obtained from the Civil Court?

(i)  Whether   the   Full   Bench   judgment   concerning   the 

Collector's power to consider a claim of tenancy applies to a 

case where the person in possession does not claim tenancy 

but claims settled possession and possessory title?

(j)  If   a   tenancy   issue   is   found   to   arise,   how   are   the 

jurisdictions under Sections 70, 84 and 84C of the MTL Act 

to be read together so as to avoid overlapping jurisdiction 

17

wp13496-2016-J.doc

and at the same time preserve the jurisdiction of the Civil 

Court over questions of title and adverse possession?

23.Learned   Senior   Advocate   referred   to   Section   84   of   the 

Maharashtra Tenancy and Agricultural Lands Act, 1948. According 

to the Petitioners, Section 84 provides for summary eviction of a 

person   who   is   unauthorisedly   occupying   or   is   wrongfully   in 

possession   of   land   in   the   circumstances   mentioned   in   the 

provision. These circumstances include a case where the transfer 

or acquisition of the land, whether by an act of the parties or by 

operation of law, is invalid under the Act; where management of 

the land has been assumed under the Act; or where the person 

occupying the land is not entitled to occupy it under the provisions 

of the Act and the Act does not otherwise provide for his eviction. 

In such circumstances, according to the provision relied upon by 

the Petitioners, the person in occupation may be summarily evicted 

by the Collector.

24.The   principal   issues   raised   by   the   Petitioners   concern 

limitation   and   the   requirement   of   a   reasonable   period.   Their 

submission is that the summary power of eviction under Section 

84 cannot be exercised at any point of time without considering 

the period which has passed. According to them, the principle of 

reasonable   time   cannot   be   excluded   from   proceedings   under 

Section 84C. Another question raised is whether a person who is a 

pure trespasser, having no relationship or connection with the 

provisions of the Tenancy Act, can be summarily evicted under 

Section 84C. On the question of limitation and reasonable time, 

the Petitioners submitted that the earlier view based upon the 

18

wp13496-2016-J.doc

judgment of B.P. Dharmadhikari, J., particularly the observations in 

paragraphs 21 and 22, that limitation and the test of reasonable 

time do not apply to proceedings under Section 84C requires 

reconsideration. According to the Petitioners, the matter deserves 

to be considered by a larger Bench.

25.The Petitioners sought to distinguish the authorities relied 

upon against them. According to them, the decision in  

Uttam 

Mahale

  concerns execution proceedings, where the question of 

statutory   limitation   operates   in   a   different   manner.   It   was 

submitted that the judgment of the Gujarat High Court relied upon 

by the other side cannot now be treated as good law in view of the 

binding judgments of the Supreme Court recognising that statutory 

powers, even where no period is provided, have to be exercised 

within a reasonable time in appropriate cases. The Petitioners 

submitted that legal certainty is an important part of the Rule of 

Law. According to them, a statutory authority cannot be given an 

unlimited power to start proceedings after arbitrary periods such 

as 50, 100 or 150 years. Whether the period is reasonable must 

depend upon the facts of each case and cannot be excluded from 

consideration under Section 84C.

26.On the scope of Section 84C, the Petitioners submitted that 

the words "under the said provisions" require there to be a direct 

connection with the Maharashtra Tenancy and Agricultural Lands 

Act. According to them, where a person is a pure trespasser and 

there is no connection between his possession and any tenancy 

right or statutory provision under the Act, summary eviction under 

Section 84 cannot be ordered. In such a case, the remedy would be 

19

wp13496-2016-J.doc

under general civil law by filing a suit for declaration and recovery 

of possession. It was submitted that such a matter cannot be 

decided through summary revenue proceedings.  It was submitted 

that, while deciding whether the authority has jurisdiction, the 

Court must look at the case made in the original application filed 

by the person seeking eviction. The jurisdiction cannot be created 

by relying upon the defence or upon an alternative or inconsistent 

plea raised by the person in possession, such as a plea of Batai or 

tenancy.

27.Applying these submissions to the facts of the present case, 

the Petitioners referred to the case made by the Respondents. 

According   to   the   Petitioners,   the   Respondents   stated   in   their 

application that the possession had been obtained between 1964 

and 1974 and that mutation entries had been made. They stated 

that the Petitioners had no continuing statutory interest or concern 

with the land. The Petitioners relied upon the observations made 

by this Court in the earlier mutation proceedings. According to 

them,   this   Court   had   noticed   that   the   Petitioners   were   in 

possession and had granted liberty to the owner to establish both 

title and possession before the competent Civil Court.

28.The Petitioners submitted that there was an inordinate delay 

in   initiating   the   present   proceedings.   According   to   them,  the 

proceedings were started after more than 33 years from the Court 

order of 1983, or more than 43 years if the period is calculated 

from 1974. Such a long and unexplained delay, according to the 

Petitioners, cannot satisfy the requirement of a reasonable period. 

On the basis of the above submissions, the Petitioners contended 

20

wp13496-2016-J.doc

that   the   proceedings   under   Section   84   of   the   Act   have   no 

application to the facts of the present case. According to them, the 

summary power was exercised after an unreasonable period and 

without jurisdiction. They submitted that the Order passed by the 

Maharashtra Revenue Tribunal deserves to be quashed and set 

aside.

29.Mr.   Drupad   Patil,   learned   Advocate   appearing   for   the 

Respondents, submitted that the Application filed by the original 

Applicants   under   Section   84(c)   of   the   Act   of   1948   was 

maintainable. According to him, there is no period of limitation 

which can prevent the authority from exercising the power under 

Section 84(c). He submitted that the Petitioners are in possession 

of the suit land. According to him, the statutory right available 

under Section 84(c) cannot be taken away or abandoned merely 

because of any act or conduct of the parties. In the present case, 

the Petitioners are in unauthorised possession of the suit land. 

Therefore, according to the learned Advocate, they are liable to be 

evicted by exercising the power under Section 84 of the Act of 

1948.

30.Learned Advocate submitted that a similar provision, namely 

Section 98 of the Hyderabad Tenancy and Agricultural Lands Act, 

1950, was considered by this Court in 

Laxman Shankar Bandgar v. 

Venkat Rama Bandgar and Others, 

2014 (6) ALL MR 661. In that 

case, the learned Single Judge relied upon the judgments in 

Mesaji 

Laxman Ubare v. Ramchanra (Dr.) Laxminarayan Toshniwal and 

Others, 

2011 (4) Mh.L.J. 668, Limbaji Shankar Munde (deceased 

through L.Rs.) v. Bhaurao Baliram Mundhe (deceased through 

21

wp13496-2016-J.doc

L.Rs.) and Others,  2010   Mh.L.J.   138, and Ghanshyamprasad 

Natwarlal Bhatt v. Gendalsingh Vakhatsingh and Others, 

Special 

Civil Appeal No. 764 of 1955. In paragraph 42 of the judgment, 

the learned Single Judge made the following observations:

“42.  In view of the above observations of the Division Bench 

of this Court in Ghanshyamprasad Natwarlal Bhatt (supra), 

Limbaji Shankar Munde (supra) and Mesaji s/o Laxman 

Ubare;2011 (4) ALL MR 25], I find it appropriate to follow 

the   view   taken   in   the   aforesaid   three   judgments   and 

conclude that Section 98 of the Act of 1950, cannot be 

fettered   with   limitation.   As   such,   I   conclude   that   the 

application preferred by the applicants under Section 98 of 

the Act of 1950 was maintainable and has been correctly so 

held   by   the   Deputy   Collector,   Land   Reforms   and   the 

Maharashtra Revenue Tribunal, Aurangabad.”31.Learned Advocate for the Respondents submitted that the 

same   provision,   namely   Section   98   of   the   Act   of   1950,   was 

considered by the Division Bench of this Court in 

Ganesh Kachru 

Sonawane v. Khushalrao Sable, Writ Petition No. 9745 of 2011, 

Aurangabad Bench

. The Division Bench took the following view:

“22. Section 98 of the Act is a power of the Collector. It 

pertains to summary eviction of the person unauthorizedly 

occupying or wrongly in possession of the land. The purport 

of Section 98 is to remove an unauthorized occupant. A 

tresspasser is a tresspasser and cannot be heard to contend 

that because of lapse of time his possession culminates into 

valid possession. Only exception is a person claiming right by 

way of adverse possession. But the provisions of the Act do 

not   contemplate   situation   of   adverse   possession.   The 

judgments cited by the respondents do not commend us to 

hold that even if the limitation is not provided still it should 

be treated as a reasonable time.”

22

wp13496-2016-J.doc

32.Learned Advocate submitted that, in the present case, the 

Petitioners claim to be in possession of the land without any 

authority. However, they have neither pleaded nor proved the date 

from which their possession allegedly became adverse to the title 

of the Respondents. According to him, in the absence of any such 

plea or proof and in the absence of any adverse effect on the title 

of the Respondents, the Application filed by them under Section 

84(c) cannot be treated as barred by limitation. Learned Advocate 

submitted that, even in the earlier proceedings and in the revenue 

record, the name of the predecessor of the Petitioners was shown 

on   the   basis   of   “Batai   Basis”   and   “Khand   Basis”.   However, 

according to him, the Petitioners have failed to establish that they 

or their predecessor had the status of a “Tenant”. The Maharashtra 

Revenue   Tribunal   has   rightly   treated   their   possession   as 

unauthorised. In these circumstances, according to the learned 

Advocate, the order directing their eviction by exercising powers 

under Section 84(c) cannot be said to be illegal.

REASONS AND FINDINGS:

33.I have considered the submissions made by the learned 

counsel for the petitioners as well as the learned counsel appearing 

for the respondents. The question is  that when the statute has not 

provided any express period of limitation, whether the power 

under Section 84(c) can be exercised at any point of time without 

looking into the delay, conduct of the parties and the prejudice 

which may have occurred during the intervening period.

23

wp13496-2016-J.doc

34.In my view, this question has to be considered in four parts. 

First, whether absence of an express period of limitation means 

that there can be no question of reasonable time at all. Second, 

whether the reasoning in 

Ganesh and Another, which was dealing 

with Section 98 of the Hyderabad Tenancy and Agricultural Lands 

Act, 1950, can be applied to Section 84(c) of the Bombay Tenancy 

and Agricultural Lands Act, 1948. Third, what is the nature of the 

power   under   Section   84(c),   particularly   where   the   person   in 

possession  claims  tenancy, title or  some other statutory  right. 

Fourth, whether on the facts of the present case, the long delay 

and the earlier proceedings have any effect on the exercise of the 

summary power under Section 84(c).

Absence of limitation and the principle of reasonable time:

35.The relevant part of Section 84 reads as under:

"84.   Summary   eviction.—   Any   person   unauthorisedly 

occupying or wrongfully in possession of any land—

(a)  the transfer or acquisition of which either by the act of 

parties  or by  the operation of  law  is  invalid  under  the 

provisions of this Act,

(b)  the management of which has been assumed under the 

said provisions, or

(c)  to the use and occupation of which he is not entitled 

under the said provisions and the said provisions do not 

provide for the eviction of such persons,

may be summarily evicted by the Collector."

36.Plain reading of the provision makes it is clear that mere 

possession of land is not enough to invoke Section 84(c). There 

24

wp13496-2016-J.doc

has to be a person who is "unauthorisedly occupying or wrongfully 

in possession". Then, under clause (c), such person must be one 

who is not entitled to the use and occupation of the land "under 

the said provisions" and there must be no other provision in the 

Act   for   his   eviction.   Therefore,   before   an   order   of   summary 

eviction is made, there must be a finding regarding the nature of 

possession. The Collector has to see whether the possession is 

unauthorised. 

37.It is true that Section 84 does not provide any period of 

limitation. Therefore, it cannot be said that an application under 

Section 84(c) becomes barred only because a particular number of 

years have passed. The Court cannot put three years or any other 

fixed period into the statute when the Legislature has not provided 

such period.  Absence of limitation and reasonable time are not the 

same thing. Limitation creates a statutory bar. Delay and laches are 

another consideration. The question there is whether the statutory 

power was exercised after such long time that the exercise of the 

power becomes unreasonable, considering the statute and the facts 

of that particular case.

38.The   Supreme   Court   in  Bhatinda   District   Coop.   Milk 

Producers Union Ltd.

, has held as under:

"18.  It is trite that if no period of  limitation has been 

prescribed, statutory authority must exercise its jurisdiction 

within a reasonable period. What shall be the reasonable 

period would depend upon the nature of the statute, rights 

and liabilities thereunder and other relevant factors."

25

wp13496-2016-J.doc

39.This principle is not limited only to the statute which was 

before the Supreme Court in that case. The same principle has 

been considered in other cases where no particular period of 

limitation was provided.

40.In  Ibrahimpatnam Taluk Vyavasaya Coolie Sangham,  the 

statute used the words "at any time". Even then, the Supreme 

Court did not understand these words as giving unlimited power 

to the authority to act at any time. It held:

"Use of the words ‘at any time’ in sub-section (4) of Section 

50-B of the Act only indicates that no period of limitation is 

prescribed within which suo-motu power could be exercised 

reckoning or starting from a particular date advisedly and 

contextually. Exercise of suo-motu power depended on facts 

and circumstances of each case. In cases of fraud, this power 

could be exercised within a reasonable time from the date of 

detection or discovery of fraud. While exercising such power, 

several factors need to be kept in mind such as effect on the 

rights of the third parties over the immovable property due 

to   passage   of   considerable   time,   change   of   hands   by 

subsequent bona fide transfers, the orders attaining finality 

under the provisions of other Acts (such as Land Ceiling 

Act). Hence, it appears without stating from what date the 

period of limitation starts and within what period the suo-

motu powers is to be exercised, in sub-section (4) of Section 

50-B of the Act, the words "at any time" are used so that the 

suo-motu power could be exercised within reasonable period 

from the date of discovery of fraud depending on facts and 

circumstances of each case in the context of the statute and 

nature of rights of parties. Use of the words "at any time" in 

sub-section (4) of Section 50-B of the Act cannot be rigidly 

read   letter   by   letter.   It   must   be   read   and   construed 

contextually and reasonably."

26

wp13496-2016-J.doc

41.In  Situ Sahu, the Supreme Court considered this question. 

While   dealing   with   the   statutory   power   for   restoration   of 

possession, the Court held:

"However, even such power cannot be exercised after an 

unreasonably long time during which third-party interests 

might have come into effect. Thus, the test is not whether 

the period of limitation prescribed in the Act of 1963 had 

expired, but whether the power under Section 71-A was 

sought to be exercised after unreasonable delay."

42.The Court observed that a period of forty years was not a 

reasonable time and that the authority should not have exercised 

the power after such an unreasonable period. Therefore, I am 

unable to accept the submission that merely because Section 84(c) 

does   not   provide   any   period   of   limitation,   the   Collector   can 

exercise the power without looking at how long the delay is and 

under what circumstances the proceeding has been started. At the 

same time, I am unable to accept the other submission that an 

application under Section 84(c) becomes barred after three years 

or any other fixed period. The correct position appears to be 

between these two extremes. There is no fixed period of limitation. 

But that does not mean that the statutory power can be exercised 

without considering reasonable period or that delay can never be 

examined.

43.This distinction becomes clear from the judgment of the 

Supreme Court in 

M/s North Eastern Chemicals Industries (P) Ltd. 

v. M/s Ashok Paper Mill (Assam) Ltd., 

2023 SCC OnLine SC 1649. 

The  Court  considered  

State of Punjab, Jagdish, SEBI v. Sunil 

Krishna Khaitan

  and other decisions. The principle laid down is 

27

wp13496-2016-J.doc

that when no limitation is prescribed, the Court should not make 

any fixed period. At the same time, the conduct of the parties, 

nature of the proceeding, length of delay, possibility of prejudice 

and the scheme of the statute may be required to be considered. 

44.The law does not say that "no limitation" means that there 

can be "no scrutiny of delay". It only means that the Court should 

not convert absence of a statutory period into some fixed period. 

The question of delay has to be seen from the facts of each case. 

The Supreme Court in  

North Eastern Chemicals Industries  has 

considered that when delay is relied upon, the effect of such delay 

and the prejudice or loss caused because of it has to be shown 

from the facts. In my view the principle of reasonable time cannot 

be understood as an attempt to change Section 84(c). It is not 

necessary to put three years, five years or any other period into the 

provision. What is required is only to accept that when a statutory 

power is exercised after an long and unexplained period, the 

exercise of such power can be examined with reference to delay, 

arbitrariness, prejudice and rights which may have become settled 

during the intervening period.

Whether    Ganesh    can be applied to Section 84(c) and whether its    

ratio requires reconsideration:

45.In Ganesh and Another, the Division Bench was considering 

the question under Section 98 of the Hyderabad Tenancy and 

Agricultural Lands Act, 1950. The question was whether, when the 

Legislature   has   not   provided   any   period   of   limitation,   an 

application under Section 98 can be made even after a long period 

28

wp13496-2016-J.doc

of time. The question which was referred to the Division Bench 

was as under:

"Whether any period of limitation is applicable for preferring 

an application under Section 98 of Hyderabad Tenancy and 

Agricultural   Lands   Act,   1950   (hereinafter   referred   to   as 

Act )?"

46.Thus, the question before the Division Bench was regarding 

the effect of absence of limitation in Section 98. The respondents 

are relying upon this judgment and submit that the same position 

will apply to Section 84 of the Bombay Tenancy and Agricultural 

Lands Act, and particularly Section 84(c), which is involved in the 

present   proceedings.   According   to   the   respondents,   if   the 

Legislature has not provided any period within which the remedy 

is to be exercised, neither the authority nor the Court can put such 

period into the provision by interpretation. The Division Bench in 

Ganesh  answered the reference by holding that there was no 

period of limitation for filing an application under Section 98. The 

answer given by the Division Bench is as follows:

"(i) No period  of  limitation  is  applicable  for  preferring 

application   under   Section   98   of   the   Act   and   it   is   not 

permissible to read a reasonable time of limitation into the 

Section."

47.There is no dispute that this was the conclusion of the 

Division Bench. It is true that this Court, sitting as a coordinate 

Bench, cannot ignore the said judgment and take a different view 

only because another interpretation is possible. The judgment of a 

coordinate Division Bench has to be respected, unless there is a 

proper   reason   for   placing   the   matter   before   a   larger   Bench. 

29

wp13496-2016-J.doc

However,   before   applying  

Ganesh  to   the   present   case,   it   is 

necessary to see what was decided in that case. The provision 

which was before the Court, the scheme of that Act and the 

question which was answered are required to be seen. Only then it 

can be said whether the same conclusion will answer the question 

arising   under   Section   84(c)   of   the   Bombay   Tenancy   and 

Agricultural Lands Act.48.The respondents are right to the extent that  Ganesh  is a 

judgment   of   a   Division   Bench   and   that   a   coordinate   Bench 

normally follows an earlier judgment of another Division Bench. 

Merely because another view may appear possible is not sufficient 

reason for a coordinate Bench to disregard the earlier judgment. 

There has to be a legal reason for placing the matter before a 

larger Bench. That position cannot be lost sight of. But there is 

another question which requires consideration. It is whether the 

proposition stated in  

Ganesh  decides the question now arising 

under Section 84(c). Some observations in 

Ganesh may have to be 

understood with reference to the particular provision and the 

statutory scheme which were before that Court. A judgment has to 

be understood with reference to the question which the Court was 

deciding. The observations cannot be taken separately from the 

provision, facts and issue before the Court and then applied to 

another provision without seeing whether the two situations are 

the same. It is true that the Division Bench in 

Ganesh noticed the 

similarity  between Section 98  of the Hyderabad  Tenancy  and 

Agricultural   Lands   Act,   1950   and   Section   84   of   the   Bombay 

Tenancy and Agricultural Lands Act, 1948. The Division Bench 

30

wp13496-2016-J.doc

treated the two provisions as pari materia and, while considering 

the absence of limitation, observed as follows:

"Thus, Sections 84 can be said to be pari materia to that of 

Section 98 of the Act of 1950. The silent feature of both 

these   sections   is   regarding   absence   of   any   period   of 

limitation.   In   other   words,   any   person   can   move   such 

authority, provided under Section 84 and 98 at any point of 

time. Thus, absence of clause of limitation under Section 98 

and Section 84 is identical."

49.This observation is relevant and cannot be ignored. But only 

because two provisions are treated as pari materia, it does not 

mean that every question under one provision will have the same 

answer under the other provision. The words of the provision, the 

nature of the right involved, the other provisions of the Act and the 

result   of   exercising   the   power   are   required   to   be   seen.   The 

similarity   between   the   two   provisions   is   one   important 

circumstance. But the whole provision and the scheme of the Act 

have to be considered.

50.The difficulty is that the issue cannot be decided only by 

saying that Section 98 and Section 84 are similar. The present 

proceedings  are  under Section  84(c),  and  clause  (c)  contains 

certain conditions.

51.Section 84(c) applies to a person: "to the use and occupation 

of which he is not entitled under the said provisions and the said 

provisions do not provide for the eviction of such persons," and 

only when these conditions are found to exist can such person be 

summarily evicted by the Collector. These words have to be given 

some meaning. The Collector has to consider whether the person 

31

wp13496-2016-J.doc

in possession is entitled to use and occupy the land under the 

provisions of the Tenancy Act. The Collector has to see whether 

some other provision of the Act provides a remedy for eviction of 

that person. Therefore, Section 84(c) cannot mean that if one 

person   is   in   possession   and   another   person   disputes   that 

possession, the person in possession can be called a trespasser and 

evicted. Before the summary power is used, the conditions which 

give jurisdiction under Section 84(c) have to be established. The 

words "under the said provisions" and "the said provisions do not 

provide for the eviction" are important. They require the Collector 

to examine whether the person in possession has any right or 

protection   under   the   Tenancy   Act.   The   Collector   has   to  see 

whether any other provision of the same Act applies to the case 

and provides another remedy. For this reason, Section 84(c) cannot 

be understood to mean that every person who has remained in 

possession for a long time can be declared a trespasser because the 

person claiming the land does not accept his possession. The 

source and nature of possession may have to be examined. If the 

person in possession claims that he is a tenant, deemed purchaser 

or has some other statutory protection, such claim may have to be 

considered   before   exercising   the   summary   power.   Thus,   the 

jurisdiction under Section 84(c) depends upon establishing the 

necessary   conditions.   Only   the   question   of   summary   eviction 

arises.

52.This is one reason why the observation in  Ganesh that, in 

absence of limitation, an application can be made at any point of 

time requires careful consideration when the Court is dealing with 

32

wp13496-2016-J.doc

Section 84(c). The question is not only whether there is a period of 

limitation.   There   is   a   difference   between   saying   that   the 

Legislature has not fixed any period and saying that the authority 

can exercise the power after any length of time without looking at 

what   happened   during   that   period.   These   are   two   different 

matters.   The   Legislature   may   have   deliberately   not   fixed   any 

particular number of years. But it does not follow that the passage 

of time, conduct of the parties, earlier proceedings, changes in 

possession, creation of rights or prejudice caused because of delay 

have no relevance. The present issue is about the extent of power 

under Section 84(c) and the manner in which that power can be 

exercised after a long period. If the authority has first to establish 

the   jurisdictional   facts,   and   if   the   statutory   scheme   requires 

consideration   of   the   nature   of   occupation   and   availability  of 

another remedy, then delay cannot be kept outside consideration.

53.There   is   another   reason   why  Ganesh  requires   careful 

consideration. The Division Bench was aware of the judgments 

dealing with the principle of reasonable time. It considered several 

judgments including  

State of Punjab, State of Gujarat v. Patil 

Raghav Natha, Ram Chand, Chhedi Lal Yadav and Mohamad Kavi

. 

These judgments were relied upon for the proposition that even 

where no period of limitation is prescribed, a statutory power may 

not be exercised after an unreasonable period. The Division Bench 

considered 

Mohamad Kavi, which concerned Section 84-C of the 

Bombay   Tenancy   and   Agricultural   Lands   Act.   Therefore,   the 

Division   Bench   was   aware   of   the   judgments   dealing   with 

reasonable time even where no fixed limitation was provided. The 

33

wp13496-2016-J.doc

question   before   this   Court   is   not   whether   the   principle  of 

reasonable time exists. It does exist. The question is how that 

principle is to be understood along with the conclusion reached in 

Ganesh.

54.In Mohamad Kavi Mohamad Amin, the Supreme Court was 

dealing with Section 84-C of the Bombay Tenancy and Agricultural 

Lands Act. One of the submissions before the Supreme Court was 

that the statute did not provide any period of limitation. The 

Supreme Court did not accept that merely because no limitation 

was prescribed, the authority could exercise the power at any time 

and after any number of years. The Supreme Court held that the 

power had to be exercised within a reasonable time and, on the 

facts of that case, found that the exercise of the power was beyond 

such   reasonable   time.   This   judgment   is   important   because   it 

concerns the same Bombay Tenancy and Agricultural Lands Act, 

though the provision involved was Section 84-C and not Section 

84(c). Section 84-C and Section 84(c) are not identical provisions 

and cannot be treated as one and the same. But the principle 

stated by the Supreme Court regarding exercise of statutory power 

where no period is prescribed cannot be ignored while considering 

the submission of the respondents. The Division Bench in 

Ganesh 

considered this line of reasoning in the context of Section 98 of the 

Hyderabad Act. The Division Bench placed importance on the 

object of that provision and considered 

Uttam Namdeo Mahale and 

the   Division   Bench   judgment   in  

Ghanshyamprasad  Natwarlal 

Bhatt

.   The   reasoning   was   that   when   the   Legislature   has 

deliberately not prescribed any limitation, the Court should not 

34

wp13496-2016-J.doc

supply a period by interpretation. In that context, the Division 

Bench observed:

"Adopting literal and strict interpretation, we disapprove the 

proposition that even when no limitation is provided in 

Section 98 of the Act, it is to be construed as reasonable 

period and the reasonable period would be three years."

55.To this extent, the observation has considerable force. If the 

Legislature has not provided three years, the Court cannot take 

three years from another provision or another statute and put it 

into Section 84 or Section 98. There may be another provision 

where three years is prescribed. But that  does not mean that every 

provision where no period is mentioned must be treated as having 

three years limitation. Such an approach may amount to putting 

words into the statute which the Legislature has not used.

56.I have no difficulty with the principle that the Court cannot 

make a fixed period of limitation on its own. If the Legislature 

intended three years, five years or any other period, it could have 

provided for it. It is not for the Court to make such a provision. I 

am   not   inclined   to   read   three   years   into   Section   84(c).  The 

petitioners   cannot   succeed   only   by   saying   that   the   present 

proceedings were filed after more than three years. Section 84(c) 

does not prescribe any such fixed period. Saying that there is no 

fixed  period  of  limitation  does  not  mean that every  question 

relating to delay has to be ignored. The next question is whether 

the   authority   can   exercise   the   statutory   power   after   an 

unrasonably long and unexplained period without looking at what 

happened during that period.

35

wp13496-2016-J.doc

57.Paragraph 26 of Ganesh states:

"(i) No period  of  limitation  is  applicable  for  preferring 

application   under   Section   98   of   the   Act,   and   it   is   not 

permissible to read a reasonable time of limitation into the 

Section."

58.The   words   "reasonable   time   of   limitation"   require   some 

consideration. There is a difference between putting a fixed period 

into the statute and considering whether the statutory power 

should be exercised after an unreasonable delay. For example, if 

the Court says that every application under Section 84(c) must be 

made   within   three   years,   that   would   amount   to   creating   a 

limitation period which the Legislature has not provided. Such a 

course cannot be adopted. But if the Court says that there is no 

fixed period of limitation, while at the same time the authority has 

to consider whether it is reasonable to exercise the power after an 

unexplained delay of several decades, particularly where rights 

have changed or prejudice has been caused, that is not the same 

thing as creating a limitation period. The latter principle does not 

end the remedy after a fixed number of years. It examines whether 

the   statutory   power   has   been   exercised   in   the   facts   and 

circumstances of the particular case. This distinction has been 

recognised in judgments of the Supreme Court where no fixed 

period of limitation was prescribed. The decision in 

North Eastern 

Chemicals Industries

 is one such later judgment where the Court 

considered delay, prejudice and the nature of the statutory power 

without creating limitation period.

36

wp13496-2016-J.doc

59.It appears that  Ganesh  was pronounced on 5 December 

2023. 

North Eastern Chemicals Industries was pronounced on 11 

December 2023. Therefore, the latter judgment was not before the 

Division Bench when 

Ganesh was decided. A later judgment does 

not  make an earlier judgment of a coordinate Bench wrong. That 

is not what is being held here. But where a later judgment of the 

Supreme   Court   explains   the   principles   relating   to   delay  and 

exercise of statutory power where no limitation is prescribed, that 

judgment has to be considered while deciding the present issue. 

The later judgment does not say that the Court should create a 

limitation   period   which   the   Legislature   has   not   enacted.   The 

principle is different. While considering whether a statutory power 

has been exercised, the authority or Court may have to consider 

the length of delay, conduct of the parties, rights which may have 

arisen in the meantime, the nature of the proceeding and prejudice 

which   may  have   been   caused   because   of   the   delayed   action. 

Therefore, there may not be a conflict between saying that there is 

no fixed limitation and saying that unreasonable delay may still be 

relevant. The question is whether 

Ganesh intended to exclude this 

latter principle altogether. In this background, the issue cannot be 

stated as whether  

Ganesh  is right or wrong on the question of 

limitation.   The   question   is   somewhat   different.   It   is   whether 

Ganesh is to be understood as saying that once the Legislature has 

not prescribed any period of limitation, matters such as reasonable 

time, unexplained delay, laches, prejudice and settled rights can 

never be considered in any case. If

 Ganesh is understood only to 

mean that the Court cannot put a fixed period of limitation into 

37

wp13496-2016-J.doc

Section 98, then there is no difficulty with that principle. That 

position has to be respected. But if Ganesh is understood to mean 

that even where there is an extraordinary and unexplained delay 

of several decades, the authority has to exercise the power without 

considering what happened during that long period, then the 

matter becomes different. Such a wide proposition would require 

examination in the light of the judgments of the Supreme Court 

dealing   with   exercise   of   statutory   powers   after   long   delay.   A 

statutory power may continue to exist in the statute. But the actual 

exercise of that power can still be examined in the facts of the 

case, particularly where the delay is long and circumstances have 

changed during that period.

60.In   this   connection,   the   observation   relied   upon   by   the 

Division Bench in 

Ganesh from Ghanshyamprasad Natwarlal Bhatt 

requires to be understood. The Division Bench there observed:

"You cannot apply limitation by analogy. Limitation either 

bars a remedy or extinguishes a right of a party and it is 

unthinkable   that   any   Court   would   bar   a   remedy   or 

extinguish a right when the Legislature has not done so by 

importing the principles of some other statute and drawing 

analogy from some other provision of law. If there is no 

limitation provided by the legislature then the only thing 

that the Tribunal has to do is to permit the application to be 

made irrespective of passage of time."61.The first part of this observation is clear. A Court cannot take 

a period of limitation from another statute and apply it only by 

analogy. If the Legislature has not prescribed a period, the Court 

cannot  create one  and  thereby  extinguish  a remedy  or right. 

38

wp13496-2016-J.doc

However, the words "irrespective of passage of time"  should not be 

understood   as   saying   that   every   statutory   authority   has   an 

unlimited power to act after any number of years, whatever may 

have happened during that period. The observation was made in 

the context of whether another period of limitation could be 

brought into the provision by analogy. It was not an examination 

of every separate question concerning delay, prejudice, settled 

rights, conduct of parties and whether it would be proper to 

exercise statutory power after an extraordinary period. Therefore, 

the observation in  

Ghanshyamprasad  prevents the Court  from 

taking a period from another statute and putting that period into 

Section 84 by analogy. But the words "irrespective of passage of 

time" cannot, in my respectful view, be taken out from their 

context and treated as if the Legislature has said that the Collector 

can exercise the power after any number of years and in every 

situation   without   considering   what   happened   during   the 

intervening period. The later judgments of the Supreme Court 

show   that   absence   of   a   limitation   period   does   not   prevent 

consideration of whether the statutory power has been exercised 

after an unreasonable delay.

62.The question of delay may become relevant for another 

reason. During a long period, possession may have become settled. 

Third-party rights may have been created. Parties may have acted 

upon earlier orders. Investments may have been made. Other 

circumstances may have changed. In such a situation, the question 

is not whether a limitation period has expired. The question is 

whether   the   statutory   power   can   still   be   exercised   in   those 

39

wp13496-2016-J.doc

particular circumstances. These two concepts have to be kept 

separate.   Statutory   limitation   means   that   after   the   period 

prescribed by the Legislature, the remedy is barred or the right is 

affected. Reasonable-time review is different. It examines whether 

the authority has exercised its existing statutory power in the 

circumstances of the case. The first cannot be created by the Court 

when the Legislature has not provided it. But the second cannot be 

excluded merely because there is no statutory period of limitation.

63.I find that there is an arguable and substantial question 

whether  

Ganesh, while correctly holding that a fixed period of 

limitation   cannot   be   imposed   upon   Section   98   by   judicial 

interpretation,   has   stated   the   consequence   too   widely   if   it   is 

understood as excluding the consideration of reasonable time, 

delay, prejudice and settled rights. 

64.At the same time, I am conscious that Ganesh is a judgment 

of a Division Bench. This Court, sitting as a coordinate Bench, 

cannot   depart   from   it   merely   because   another   view   appears 

possible.  If  the  interpretation of  

Ganesh  which  excludes  even 

consideration of reasonable time and prejudice becomes necessary 

for deciding the present case, the proper course would be to place 

that question before a larger Bench. The reference to a larger 

Bench is not for introducing a fixed period of limitation into 

Section 84(c). The narrower question is whether the absence of 

statutory limitation takes away the power of the Court to examine 

whether the statutory authority has exercised its power after an 

unreasonable lapse of time and whether the prejudice or settled 

rights which may have arisen during that period can be considered 

40

wp13496-2016-J.doc

while   examining   such   exercise.   In   my   considered   view,   this 

distinction   requires   an   authoritative   answer.   Only   after   this 

question is settled can the application of  

Ganesh  to the present 

proceedings under Section 84(c) be determined. 

65.I am of the considered view that the present case raises a 

substantial question regarding the correct interpretation of Section 

84(c) and the extent to which the judgment in 

Ganesh can govern 

proceedings under that provision. Since 

Ganesh is a judgment of a 

Division Bench and the issue requires reconciliation with binding 

judgments of the Supreme Court, the appropriate course is to have 

the above four questions considered by a larger Bench, rather than 

this Court taking a view contrary to a coordinate Division Bench.

66.It is only after this question is authoritatively determined 

that   the   merits   concerning   the   petitioners'   possession,   the 

respondents' title, the effect of the earlier order of this Court and 

the maintainability of the particular Section 84(c) proceeding can 

be considered. The issue deserves consideration by a larger Bench 

on the four independent questions formulated below.

(i)  The present Petition is not decided on merits at this 

stage;

(ii)  In view of the reasons recorded above, the following 

questions arise for consideration by a larger Bench:

(a)  Whether, notwithstanding the absence of any express 

period of limitation in Section 84(c) of the Bombay Tenancy 

and Agricultural Lands Act, 1948, the Collector is required to 

consider whether the power under Section 84(c) has been 

41

wp13496-2016-J.doc

exercised within a reasonable period, without importing any 

fixed period of limitation, having regard to the principles laid 

down by the Supreme Court in 

State of Punjab v. Bhatinda 

District Coop. Milk Producers Union Ltd., Ibrahimpatnam 

Taluk Vyavasaya Coolie Sangham v. K. Suresh Reddy, Situ 

Sahu v. State of Jharkhand and M/s North Eastern Chemicals 

Industries (P) Ltd. v. M/s Ashok Paper Mill (Assam) Ltd.

?

(b)  Whether the ratio in 

Ganesh and Another v. Khushalrao 

and Others,  

2023 SCC OnLine Bom 2623, that it is "not 

permissible to read a reasonable time of limitation" into 

Section 98 of the Hyderabad Tenancy and Agricultural Lands 

Act, 1950, would exclude consideration of delay, laches, 

prejudice and settled rights while exercising the analogous 

power under Section 84(c) of the Bombay Tenancy and 

Agricultural   Lands   Act,   1948,   and,   if   so,   whether   such 

proposition   requires   reconsideration   in   view   of   the 

judgments of the Supreme Court referred to above?

(c)  Whether   the   power   under   Section   84(c)   can   be 

exercised merely upon finding that a person is in possession 

without an established title, or whether, having regard to the 

words "to the use and occupation of which he is not entitled 

under the said provisions and the said provisions do not 

provide for the eviction of such persons", the Collector is 

required to first determine whether the occupant claims or 

has any statutory right under the Act and whether any other 

statutory remedy is available before resorting to summary 

eviction?

42

wp13496-2016-J.doc

(d)  Whether, where possession has continued for several 

decades, earlier revenue proceedings and orders of the High 

Court have taken note of such possession, and the rival 

parties assert competing rights under the Tenancy Act and 

other laws, the Collector can exercise the summary power 

under  Section   84(c)   without   considering   the   intervening 

proceedings, conduct of the parties, explanation for delay, 

possibility of prejudice and the requirement of finality in 

settled possession?

(iii)  The Registry is directed to place the papers before the 

Hon'ble the Chief Justice for such further orders as may be 

considered necessary, including for constitution of a larger 

Bench to decide the above question.

(vi)  All contentions of the parties on the merits of the 

Petition are kept open.

(vii)  The Petition shall be placed before the appropriate 

Bench after the questions referred above are answered by the 

appropriate Bench.

(AMIT BORKAR, J.)

43