2
¿mÙkj izns"kÀ
2
oklLFkku vf/kxzg.k vf/kfu;e] 1947
1
¿mÙkj izns"k vf/kfu;e la[;k 25 o'kZ 1947À mÙkj izns"k vf/kfu;e la[;k 13 o'kZ 1950 mÙkj izns"k vf/kfu;e la[;k 22 o'kZ 1952 mÙkj izns"k vf/kfu;e la[;k 15 o'kZ 1954 mÙkj izns"k vf/kfu;e la[;k 29 o'kZ 1958 mÙkj izns"k vf/kfu;e la[;k 19 o'kZ 1963 mÙkj izns"k vf/kfu;e la[;k 12 o'kZ 1969 mÙkj izns"k vf/kfu;e la[;k 38 o'kZ 1972 }kjk la"kksf/kr
,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk vuqdwfyr rFkk ifj'dr̀A ¿la;qDr izkUr ysftLVysfVo dkmfUly rFkk ysftLysfVo ,lsEcyh us d ze"k% 20 flrEcj] 1947 bZ0 rFkk 15 uoEcj] 1947 bZ0 dh cSBd eas Lohdr̀ fd;kA Hkkjrh; ¼vLFkk;h fo/kku½ vkns"k lu~ 1947 bZ0 }kjk voLFkkuqdwy ifjofrZr Hkkjr&"kklu fo/kku lu~ 1935 bZ0 dh /kkjk 76 ds vUrxZr xouZj tujy eas fnuk¡d 15 fnlEcj] 1947 bZ0 dks Lohdf̀r i znku dh vkSj la;qDr izkUrh; "kkldh; vlk/kkj.k xtV eas fnuk¡d 15 fnlEcj] 1947 bZ0 dks izdkf"kr gqvkAÀ
¿oklLFkku vf/kxzg.k djus dh "kfDRk;ksa dh O;oLFkk djus ds fy, vf/kfu;eÀ
2
¿ * * * À3 ,rn}kjk fuEufyf[kr vf/kfu;e cukrs gSa %& 1& ¿¼1½&& ;g vf/kfu;e mÙkj i zns"k okLkLFkku vf/kxzg.k vf/kfu;e] 1947 dgyk;sxkAÀ
4
¿laf{kIr uke] foLrkj rFkk izkjEHkÀ
5
¼2½ bldk foLrkj lEiw.kZ ¿mÙkj izns"kÀ
6
eas gksxkA ¼3½ [* * *] 7 ¼4½ ;g rqjUr izoÙ̀k gksxkA ¼5½ [* * *] 7
2&& tc rd fo'k; ;k izlax esa dksbZ ckr izfrdwy u gks] bl vf/kfu;e eas %& ifjHkk'kk,a ¼d½ ^^oklLFkku^^ ls fdlh Hkou ;k Hkou dk dksbZ Hkkx vfHkizsr gS vkSj mlds vUrxZr fuEufyf[kr Hkh gS %&
¼,d½ ,sls Hkou ;k Hkou ds fdlh Hkkx ls vuqyXu mn~;ku&LFky rFkk okº; x̀g] ;fn dksbZ gks( vkSj
1- mn~ns";ksa vkSj dkj.kksa ds fooj.k ds fy, vklk/kkj.k xtV] fnuk¡d 09 flrEcj] 1947 i`'B 3&5 nsf[k;sA 2- m0iz0 vf/kfu;e la[;k 38] 1972 dh /kkjk 2 ¼1½ }kjk izfrLFkkfirA
3
¿mÙkj izns"k okLkLFkku vf/kxzg.k vf/kfu;e] 1947À ¿/kkjk 3À ¼nks½ dksbZ QuhZpj] tks ,sls Hkou ds fdlh Hkkx esa iz;ksx ds fy, Lokeh }kjk fn;k x;k gks(
¿¼[k½ ^^U;k;ky;^^ ls ,sls eqflQ ds U;k;ky; vfHkizsr gS ;k tgk¡ eaqflQ u gks] ogk¡ ,sls flfoy U;k;k/kh"k ds U;k;ky; vfHkizsr gS] ftldh vf/kdkfjrk ds Hkhrj oklLFkku fLFkr gks(À
1
¿¼[k[k½ ^^ftyk U;k;k/kh"k^^ ls ml ftyk U;k;k/kh"k ls gS] ftldh vf/kdkfjrk ds Hkhrj oklLFkku fLFkr gks(À
2
¼x½ ^^ftyk eftLVªsV^^ ls vij ftyk eftLVªsV vfHkizsr gS( ¼?k½ ^^v/;klh^^ ls ,slk O;fDRk vfHkizsr gS] ftlds okLrfod v/;klu eas okLFkku gks( ¼³½ ^^Lokeh^^ ds vUrxZr ldCtk cU/kdnkj] U;klh] fjlhoj ;k laj{kd Hkh gSA ¿3&& ¼1½ tgk¡ ftyk eftLVªsV dh ;g jk; gks fd fdlh ,sls lkoZtfud iz;kstu ds fy,] tks Hkkjr la?k ds iz;kstu ds fy, u gks] fdlh oklLFkku dh vko";drk gS vFkok vko";drk gksus dh lEHkkouk gS vkSj oklLFkku dk vf/kxzg.k fd;k tkuk pkfg,] rks ftyk eftLVªsV&
vf/kxzg.k dh "kfDr
¼d½ fyf[kr uksfVl }kjk ¼ftleas vf/kxzg.k djus dk iz;kstu mfYyf[kr gksxk½ oklLFkku ds Lokeh rFkk v/;klh dks Hkh ,slk uksfVl ml ij rkehy fd;s tkus ds fnuk¡d ls iUnzg fnu ds Hkhrj ;g dkj.k crkus dks dgsxk fd D;ksa u oklLFkku vf/kx̀ghr dj fy;k tk;( vkSj
¼[k½ vkns"k }kjk ;g funs"k ns ldrk gS fd u rks oklLFkku dk Lokeh vkSj u dksbZ vU; O;fDr] ftyk eftLVªsV dh vuqKk ds fcuk] nks ekg ls vuf/kd ,slh vof/k dh] tks vkns"k eas fufnZ'V dh tk;] lekfIr rd u rks oklLFkku dk fuLrkj.k djsxk] u mleas lajpukRed ifjorZu djsxk vkSj u mls fdlh fdjk;snkj dks fdjk;s ij nsxkA
¼2½ ;fn oklLFkku ds Lokeh ;k v/;klh }kjk crk, x, dkj.k ij] ;fn dksbZ gks] fopkj djus ds Ik"pkr~ ftyk eftLVªsV dk ;g lek/kku gks tk; fd ,slk djuk vko";d ;k b'Vdj gS rks og fyf[kr vkns"k }kjk oklLFkku dk vf/kxzg.k dj ldrk gS vkSj ,sls vxzÙkj vkns"k ns ldrk gS] tks mls vf/kxzg.k ds lEcU/k eas vko";d ;k b'Vdj izrhr gks % izfrcU/k ;g gS fd dksbZ ,slk oklLFkku ;k mldk Hkkx &
¼d½ tks mlds Lokeh }kjk vius vFkok vius ifjokj ds fuokl LFkku ds :Ik eas okLrfod :Ik ls iz;ksx fd;k tkrk gks( ;k
¼[k½ Tkks ;k rks turk }kjk /kkfeZd iwtk ds fy, vFkok Ldwy] vLirky] lkoZtfud iqLrdky; ;k vukFkky; ds :Ik eas vFkok ,sls iwtk LFky ;k ,sls Ldwy] vLirky] iqLrdky; vFkok vukFkky; dk izcU/k djus ls lEc) O;fDr;ks a ds oklLFkku ds iz;kstukFkZ ,dkfUrd :Ik ls iz;ksx fd;k tkrk gS] vfHkx̀ghr ugha fd;k tk,xk %
1- m0iz0 vf/kfu;e la[;k 19]1963 dh /kkjk 3 ¼,d½ }kjk izfrLFkkfirA 2- mi;qZDr dh /kkjk 3 ¼2½ }kjk vUrfoZ'VA
4
¿mÙkj izns"k okLkLFkku vf/kxzg.k vf/kfu;e] 1947À ¿/kkjk 4&8À vxzsÙkj izfrcU/k ;g gS fd ;fn vf/kx̀ghr oklLFkku ;k mlds Hkkx dk iz;ksx fdlh fdjk;snkj }kjk mi/kkjk ¼1½ ds v/khu uksfVl rkehy fd, tkus ds fnuk¡d ls rRdky iwoZ de ls de nks efgus igys ls fuokl LFkku ds :Ik eas fd;k tk jgk gks rks ftyk eftLVªsV ,sls fdjk;snkj ds fgr eas oSdfYid oklLFkku dh] tks mudh jk; eas mi;qDr gks] O;oLFkk djsxhA
¼3½ mi/kkjk ¼1½ ds [k.M ¼d½ ds v/khu uksfVl rkehy fd, tkus ds lEcU/k eas /kkjk 4 ds micU/k mlh izdkj ykxw gksaxs] ftl izdkj ds mDr mi/kkjk ds [k.M ¼[k½ ds v/khu dksbZ vkns"k rkehy fd, tkus ds lEcU/k eas ykxw gksrs gSaAÀ
1
4&& vf/kxzg.k vkns"k oklLFkku ds Lokeh ij rFkk v/;klh ij Hkh] ;fn dksbZ gks] ml vkns"k dh izfr ,sls Lokeh ;k v/;k"kh dks nsdj rkehy fd;k tk,xk] fdUrq ;fn Lokeh ;k v/;klh dk rRdky irk u pyrk gks vkSj vkns"k fcuk vuqfpr foyEc ds rkehy u fd;k tk ldrk gks ;k ;fn LokfeRo fooknxzLr gks ;k ljyrkiwoZd lqfuf"pr u fd;k tk ldrk gks rks vkns"k ljdkjh xtV eas izdkf"kr djds rFkk mldh izfr oklLFkku ds fdlh lgtn"̀; Hkkx ij yxkdj rkehy fd;k tk,xkA
vkns"k dk rkehy fd;k
tkuk
5&& ftyk eftLVªsV vius }kjk vf/kx̀ghr oklLFkku ds LOkkeh dks ;k rks ldy /kujkf"k ds :Ik eas fu;rdkfyd Hkqxrkuksa }kjk ,sls izfrdj dk Hkqxrku djsxk] tks mlds vkSj Lokeh ds chp djkj ik;k tk;sA
djkj }kjk izfrdj
6&& ¼1½ ;fn /kkjk 5 esa ;FkkfofuZfn'V djkj u gks lds rks ,sls izfrdj dk Hkqxrku fd;k tk,xk] tks U;k;ky; ftyk eftLVªsV }kjk mls fd, x, funsZ"k ij vo/kkfjr djsA U;k;ky; dks funsZ"k
¼2½ funsZ"k dk fofu"p; djus eas U;k;ky;] Hkwfe vtZu vf/kfu;e] 1894 dh /kkjk 23 dh mi/kkjk ¼1½ ds micU/kksa dk] ogk¡ rd tgk¡ rd fd os ykxw gks lds rFkk okLFkku dks fjDr djkus eas fd, x, mfpr dk;ksZa dks Hkh] ;fn dksbZ gks] /;ku j[ksxk vkSj flfoy izfdz;k lafgrk] 1908 ds v/khu oknksa ij ykxw gksus okyh izfdz;k dk ;FkklEHko vuqlj.k djsxkA U;k;ky; dk fofu"p; fMdzh ds leku izHkkoh gksxkA
1908 dk vf/kfu;e la0 5
¿7&& ¼1½ bl vf/kfu;e ds v/khu U;k;ky; ds fofu"p; ds fo:) vihy ftyk U;k;k/kh"k dks rhl fnu ds Hkhrj dh tk ldsxhA
U;k;ky; ds vkns"kksa ds
fo:) vihysa
¼2½ bf.M;u fyfeVs"ku ,sDV] 1908 dh /kkjk 4] 5 rFkk 12 ds micU/k bl vf/kfu;e ds v/khu dh vihyksa ij ykxw gksaxsAÀ
2
1908 dk ,sDV 9 8&& ¼1½ ;fn bl vf/kfu;e ds v/khu vf/kx̀ghr dksbZ oklLFkku vf/kxzg.k ls fu;qfDr fd;k tkuk gks rks ftyk eftLVªsV mls ml O;fDRk ds i{k eas fueqZDr dj nsxk] ftlls og vf/kx̀ghr fd;k x;k Fkk ¿vkSj mldk dCtk mls ns nsxkAÀ
3
;fn vf/kxzg.k ds fnuk¡d dks oklLFkku dCtk lfgr cU/kd ds v/khu Fkk vkSj mlds Ik"pkr~ cU/kd dk ekspu fd;k tk pqdk gks ;k mldk vU;Fkk Hkqxrku fd;k tk pqdk gks ;k ;fn oklLFkku fdlh fjlhoj] U;klh ;k laj{kd }kjk ?kr̀ Fkk vkSj ;FkkfLFkfr] fjlhoj] U;klh ;k laj{kd mUeksfpr fd;k tk pqdk gks ;k ml O;fDr dh] ftlls oklLFkku vf/kx̀ghr fd;k x;k Fkk] èR;q gks pqdh gks rks ftyk eftLVªsV ,slh tk¡p] ;fn dksbZ gks] djus ds Ik"pkr~ ftls og vko";d le>s] fyf[kr vkns"k }kjk og O;fDRk fofufnZ'V dj ldsxk] ftls mldk dCtk fn;k tk,xkA
vf/kxzg.k Lks fueqZDr fd;k
tkuk
1- m0iz0 vf/kfu;e la[;k 38]1972 dh /kkjk 4 }kjk izfrLFkkfirA
2- m0iz0 vf/kfu;e la[;k 19]1963 dh /kkjk 4 }kjk izfrLFkkfirA
3- mi;qZDr dh /kkjk 5¼,d½ }kjk vUrfoZ'VA
5
¿mÙkj izns"k okLkLFkku vf/kxzg.k vf/kfu;e] 1947À ¿/kkjk 9À ¿¼1&d½ mi/kkjk ¼1½ ds v/khu oklLFkku ij dCtk nsus ds iz;kstuksa ds fy, ftyk eftLVªsV fu;eksa }kjk fofgr jhfr ls mu lHkh O;fDr;ksa dks csn[ky djsxk ;k djk,xk] ftudk oklLFkku ij] mls vf/kxzg.k ls fueqZDr fd, tkus ds le; dCtk gks vkSj ,slk djus eas og ,sls cy dk iz;ksx dj ldsxk] tks vko";d gksAÀ
1
¼2½ mi/kkjk ¼1½ ds v/khu ds vkns"k eas fofufnZ'V O;fDr dks ,sls oklLFkku dk dCtk fn, tkus rFkk mlds fy, izfrdj dk Hkqxrku fd, tkus ls oklLFkku ds lEcU/k eas ¿jkT; ljdkjÀ
2
;k ftyk eftLVªsV dh lEiw.kZ nkf;Ro ls iw.kZ mUeqfDr gks tk,xh] fdUrq blls oklLFkku ds lEcU/k eas fdUgha ,sls vf/kdkjksa ij izfrdwy izHkko u iM+sxk] ftUgsa dksbZ vU; O;fDRk ml O;fDr ds fo:)] ftls dCtk fn;k x;k gks ;k izfrdj dk Hkqxrku fd;k x;k gks] izoÙ̀k djkus dk gdnkj gksA
¼3½ ;fn og O;fDr] ftls mi/kkjk ¼1½ ds v/khu oklLFkku dk dCtk fn;k tkuk gks] u fey ldrk gks vkSj mldk dksbZ ,slk vfHkdrkZ ;k vU; O;fDRk u gks tks mldh vksj ls dCtk ysus ds fy, l"kDr gks rks ftyk eftLVªsV ;g ?kks'k.kk djus okyk] fd oklLFkku dks vf/kxzg.k ls fueqZDr dj fn;k x;k gS] uksfVl ljdkjh xtV eas izdkf"kr djk ldsxkA ¼4½ tc mi/kkjk ¼3½ eas fofufnZ'V uksfVl izdkf"kr gks x;k gks rks uksfVl eas fofufnZ'V oklLFkku] xtV eas uksfVl ds izdk"ku ds fnuk¡d ls gh vf/kxzg.k ds v/khu u jg tk,xk vkSj mlds lEcU/k eas ;g le>k tk,xk fd mldk dCtk ml O;fDr dks ns fn;k x;k gS] tks mldk dCtk ikus dk gdnkj gks vkSj ¿jkT; ljdkjÀ
2
;k ftyk eftLVªsV dk ml oklLFkku ds lEcU/k eas ,sls fnuk¡d ds Ik"pkr~ dh fdlh vof/k ds fy, fdlh izfrdj ;k vU; nkos ds fy, nkf;Ro u gksxkA
¿¼5½ bl /kkjk dh dksbZ ckr ftyk eftLVªsV dks oklLFkku ds dsoy fdlh Hkkx dks vf/kxzg.k ls fueqZDr djus ls fuokfjr u djsxh %
izfrcU/k ;g gS fd ;fn ftyk eftLVªsV Lokeh dh lgefr ls oklLFkku ds dsoy fdlh Hkkx dks vf/kxzg.k ls fueqZDRk dj ns rks og mls i zfrdj lecU/kh ;k vU;Fkk] ,slh "krksZa ds v/khu fueZqDr djsxk] tks mlds vkSj Lokeh ds chp djkj ikbZ tk;s % vxzsÙkj izfrcU/k ;g gS fd ;fn oklLFkku ds dsoy fdlh Hkkx dks Lokeh dh lgefr ds fcuk vf/kxzg.k ls foeqDr fd;k tk; ;k ;fn fueqZDr fd, tkus dh "krksZa ds lEcU/k eas ijUrqd eas ;FkkfofufnZ'V djkj u gks lds rks Lokeh dks ns; izfrdj eas ,slh deh] ;fn dksbZ gks] dh tk,xh] tks U;k;ky; ftyk eftLVªsV }kjk mls fd, x, funsZ"k ij vo/kkfjr djs vkSj /kkjk 6 dh mi/kkjk ¼2½ ds micU/k ,sls funsZ"k ij vko";d ifjorZuks a lfgr ykxw gksaxsAÀ
3
9&& dksbZ O;fDr] tks bl vf/kfu;e dh ;k rn~/khu fn, x, fdlh vkns"k ds fdlh micU/k dk mYya?ku djsxk ;k tks bl vf/kfu;e ds v/khu dCtk fy, tkus eas ck/kk Mkysxk] og dkjkokl ls] ftldh vof/k ,d ekg rd dk gks ldsxh ;k tqekZus ls] tks nks lkS :Ik;s rd dk gks ldsxk ;k nksuksa ls] nf.Mr fd;k tk,xkA
"kkfLRk 1- m0iz0 vf/kfu;e la[;k 19] 1963 dh /kkjk 5 ¼nks½ }kjk c
6
¿mÙkj izns"k okLkLFkku vf/kxzg.k vf/kfu;e] 1947À ¿/kkjk 10&15&dÀ 10&& ¿¼1½À
1
;fn ftyk eftLVªsV dk bl vf/kfu;e ds v/khu fdlh oklLFkku dks vf/kx̀ghr djs rks fyf[kr uksfVl }kjk Lokeh dks fdlh Hkh le; ;g vkns"k ns ldsxk fd og ,slh ejEer vkSj ,slh vof/k ds Hkhrj djs] ftUgsa uksfVl eas fofufnZ'V fd;k tk;sA ejEer fd, tkus dk
vkns"k nsus dh "kfDr
¿¼2½ Lokeh ls lkekU;r;k ;g vis{kk u dh tk,xh fd og fdlh ,d o'kZ eas ,slh ykxr ij ejEer djs] tks oklLFkku ds ,d ekg ds fdjk;k&ewY; ls vf/kd gksA ;fn ftyk eftLVªsV ds erkuqlkj oklLFkku eas fdlh fo"ks'k ejEer dh vko";drk gks vkSj lEHkkouk ;g gks fd o'kZ eas lHkh ejEer dh dqy ykxr oklLFkku ds ,d ekg ds fdjk;k&ewY; ls vf/kd gks tk,xh vkSj Lokeh ,slh ejEer djus ds fy, lger u gks rks ftyk eftLVªsV ml fo'k; dks U;k;ky; dks fufnZ'V dj ldsxk] tks ,slk vkns"k vkSj ,slh "krksZa ij] ftuds vUrxZr izfrdj ds Hkqxrku ls lEcfU/kr "krZ Hkh gS] nsxk] tks og vko";d le>sAÀ
1
11&& ¼1½ ;fn dksbZ O;fDr /kkjk 3 ds v/khu fn, x, fdlh vkns"k dk ikyu ugha djrk rks U;k;ky; ftyk eftLVª sV ds vkosnu ij ml vkns"k dks bl izdkj fu'ikfnr djsxk ekuks og ml U;k;ky; }kjk ikfjr dh x;h dksbZ fMdzh gksA vuqikyu u fd, tkus
dh n"kk eas vkns"k dk
fu'iknu
¼2½ ;fn Lokeh /kkjk 10 ds v/khu fn, x, vkns"k ds vuqlj.k eas dksbZ ejEer ugha djrk rks ftyk&eftLVªsV ,slh ejEer djk ldsxk vkSj olwyh ds fdlh vU;
Ikzos"k rFkk fujh{k.k dh
"kfDRk 13&& rRle; izoÙ̀k fdlh vf/kfu;fer eas ;k fof/k dk izHkko j[kus okyh fdlh fyf[kr eas fdlh izfrdwy ckr ds gksrs gq, Hkh bl vf/kfu;e ds micU/k izHkkoh gksaxsA vU; vf/kfufefr;ksa ls
vlaxr micU/kksa dk izHkko
14&& bl vf/kfu;e ds v/khu fn, x, fdlh vkns"k ds vuqlj.k eas ln~HkkoiwoZd dh xbZ ;k dh tkus ds fy, vk"kfxr fdlh ckr ds fy, fdlh O;fDr ds fo:) dksbZ okn] vfHk;kstu ;k vU; fof/kd dk;Zokgh ugha gksxhA
vf/kfu;e ds v/khu dh
xbZ dk;Zokgh ds fy,
ifj=k.k
15&& dksbZ Hkh U;k;ky; bl vf/kfu;e ds v/khu n.Muh; fdlh vijk/k dk laKku] ,sls vijk/k dks la?kfVr djus okys rF; dh ftyk eftLVªsV }kjk dh xbZ fyf[kr fjiksVZ ij gh djsxk] vU;Fkk ughaA
vf/kfu;e ds v/khu
vijk/kksa dk laKku
dEifu;ksa }kjk vijk/k
¿15&d& ¼1½&& ;fn bl vf/kfu;e ds v/khu vijk/k djus okyk O;fDr dksbZ dEiuh gks rks dEiuh rFkk vijk/k fd, tkus ds le; mlds dk;Z lapkyu ds fy, dEiuh dk izHkkjh vkSj muds izfr mÙkjnk;h izR;sd O;fDr Hkh vijk/k dk nks'kh le>k tk,xk vkSj rn~uqlkj og vius fo:) dk;Zokgh fd, tkus rFkk nf.Mr gksus dk mÙkjnk;h gksxk % izfrcU/k ;g gS fd bl mi/kkjk eas vUrfoZ'V fdlh ckr ls dksbZ ,slk O;fDr fdlh n.M dk mÙkjnk;h ugha gksxk] ;fn og ;g fl) dj ns fd vijk/k fcuk mldh tkudkjh ds fd;k x;k Fkk vFkok mlus ,slk vijk/k fd, tkus dks jksdus ds fy, lHkh lE;d mik; fd,A 1- m0iz0 vf/kfu;e la[;k 19] 1963 dh /kkjk 6 }kjk mi/kkjk ¼1½ ds :Ik eas iqulaZ[;kafdr rFkk c
7
¿mÙkj izns"k okLkLFkku vf/kxzg.k vf/kfu;e] 1947À ¿/kkjk 16&18À ¼2½ mi/kkjk ¼1½ eas vUrfoZ'V fdlh ckr ds gksrs gq, Hkh] ;fn bl vf/kfu;e ds v/khu dksbZ vijk/k fdlh dEiuh }kjk fd;k tk; vkSj fl) gks tk; fd vijk/k ml dEiuh ds fdlh MkbjsDVj] eSustj] lsdszVjh ;k vU; vf/kdkjh dh lgefr ;k ekSukuqefr ls fd;k x;k gS vFkok ,sls vijk/k dk fd;k tkuk MkbjsDVj] eSustj] lsdzsVjh ;k vU; vf/kdkjh dh mis{kk ds dkj.k vkjksI; gS rks ,slk MkbjsDVj] eSustj] lsØsVjh ;k vU; vf/kdkjh Hkh ml vijk/k dk nks'kh le>k tk,xk vkSj rn~uqlkj vius fo:) dk;Zokgh fd, tkus rFkk nf.Mr gksus dk mÙkjnk;h gksxkA Li'Vhdj.k& bl /kkjk ds iz;kstuksa ds fy, &
¼d½ ^dEIkuh^ ls fdlh fu;fer fudk; vfHkizsr gS rFkk blds vUrxZr dksbZ QeZ ;k O;fDr;ksa dk vU; leqnk; Hkh gS( vkSj
¼[k½ fdlh QeZ ds lECkU/k eas ^MkbjsDVj^ ls ml QeZ ds Hkkxhnkj vfHkizsr gSAÀ
1
16&& bl vf/kfu;e ls] tSlk micfU/kr gS] mlds flok;] bl vf/kfu;e }kjk ;k mlds v/khu iznÙk fdlh "kfDr dk iz;ksx djds fd, x, fdlh vkns"k ij fdlh U;k;ky; eas vk{ksi ugha fd;k tk,xkA
vkns"kksa ij fdlh
U;k;ky; eas vk{ksi u
fd;k tkuk
17& ¿¼1½À
2
&& ¿jkT; ljdkjÀ
3
bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy, ljdkjh xtV eas vf/klwpuk }kjk fu;e cuk ldsxhA fu;e cukus dh "kfDRk
¿¼2½ bl vf/kfu;e ds v/khu cuk, x, lHkh fu;e cuk;s tkus ds Ik"Pkkr~ ;Fkk"kD;
"kh?kz jkT; fo/kku e.My ds izR;sd lnu ds le{k tc og l= eas gks ldrk gS] j[ks tk,axs vkSj tc rd fd dksbZ ckn dk fnuk¡d fuf"pr u fd;k tk;] xtV eas izdkf"kr gksus ds fnuk¡d ls ,sls ifj'dkjksa ;k vfHk"kwU;uksa ds v/khu jgrs gq, izHkkoh gksaxs] tks fo/kku e.My ds nksuksa lnu mDr vof/k eas djus ds fy, lger gks] fdUrq bl izdkj dk dksbZ ifj'dkj ;k vfHk"kwU;u lEc) fu;eksa ds v/khu igys dh xbZ fdlh ckr dh oS/krk ij izfrdwy izHkko u MkysxkAÀ
2
fo/kku e.My ds le{k fu;eksa vkfn dk j[kk tkuk
18&& dksbZ vkns"k] tks ;wukbVsM izkfoalst ,dkseksMs"ku fjDohft"ku vkfMZusUl] 1947 ds v/khu fd;k x;k gks vkSj bl vf/kfu;e ds izkjEHk gksus ds Bhd iwoZ izoÙ̀k gks] izoÙ̀k cuk jgsxk vkSj bl vf/kfu;e ds v/khu fd;k x;k vkns"k le>k tk;sxkA
vkns"k dk tkjh jguk
1- m0iz0 vf/kfu;e la[;k 38] 1972 dh /kkjk 5 }kjk izfrLFkkfirA
2- mi;qZDr dh /kkjk 6 }kjk mi/kkjk ¼1½ ds :Ik eas iqulaZ[;kafdr c<+kbZ xbZA 3- ,MsIVs"ku vkQ ykt vkMZ] 1950 }kjk ¼izkfoaf"k;y xouZesUV½ ds fy, izfrLFkkfirA
8
THE [UTTAR PRADESH]2 ACCOMMODATION REQUISITION ACT, 19471
[U. P. Act No. XXV of 1947]
Amended by the U. P. Act. No. XIII of 1950 U. P. Act No. XXII of 1952 U.P. Act NO: XV of 1954 U. P. Act No. XXIX of 1558. U. P. Act .No. XIX of 1963· U. P. Act No. XII of 1969 U. P. Act No. XXXVIII of 1972 Adapted and modified by the Adaptation of Laws Order, 1950. [Passed by the United Provinces Legislative council on September 20, 1947 and by the United Provinces Legislative Assembly on November 15, 1947.
Received the assent of the Governor General on December 15, 1941, under section 76 of 'the Government of India Act, 1935 as adapted by the India (Provisional Constitution) Order, 1947, and was published in, the, United Provinces, Government Gazette Extraordinary, dated December 15, 1947]
[AN
ACT
to provide for powers to requisition, accommodation.]2 [ * * * ]3
It is hereby enacted as follows:
[Short title extent and
commencement]5
1. [(1) This Act may be called the Uttar Pradesh Accommodation Requisition Act, 1947.]4
(2) It extends to the whole of [Uttar Pradesh]6.
(3) [ * * *]7
(4) It shall come into force at once.
(5) [* * * ]7 Definitions 2. In this Act, unless there is anything repugnant in the subject or context--
(a) "Accommodation" means any building or part of a building and includes--
(i) the garden grounds and Outhouses if any, appertaining to such building or part of a building; and
1. For S. O. R. see Gazette Extra. dated September 9,, 1947 P: 3-5.
2. Subs., by section 2 (1) of U. P. Act No. 38 of 1972.
3. Omitted by section 2 (2) ibid.
4. Subs. by section 3 (i) ibid.
5. Subs by section 3 (iii) ibid.
6. Subs. by the A. O. 1950 for (United Provinces).
9
[The Uttar Pradesh Accommodation Requisition Act, 1947] [Section 3]
(ii) any furniture supplied by the owner for use in such building or part of a building; [(b) "Court" means the Court of munsif or where there is no Munsif, the Court of Civil Judge, in whose territorial jurisdiction the accommodation lies;]1
[(bb) "District Judge" means the District Judge in whose territorial jurisdiction the accommodation lies;]2
(c) "District Magistrate" includes an Additional District Magistrate;
(d) "Occupier" means a person in actual occupation of the accommodation;
(e) "Owner" includes a mortgagee in possession, trustee, receiver or guardian.
Power of
requisition
3. (1) Where the District Magistrate is of opinion that any accommodation is needed or likely to be needed -for any public purpose, not being a purpose of the Union, and that the accommodation should be requisitioned, the District Magistrate--
(a) shall call upon the owner as well as the occupier of the accommodation by notice in writing (specifying therein the purpose of the requisition) to show cause within fifteen days of the date of the service of such notice on him, why the accommodation should not be requisitioned, and
(b) may, by order direct that neither the owner of the accommodation nor any other person shall, without permission of the District Magistrate, dispose of or structurally alter, the accommodation or let it out to a tenant until the expiry of such period not exceeding two months, as may be specified in the order.
(2) If, after considering the cause, if any, shown by the owner or occupier of the accommodation the District Magistrate o is satisfied that it is necessary or expedient to do, he may by order in writing, requisition the accommodation and may make such further orders as appear to him to be necessary or expedient in connection with the requisitioning:
Provided that no accommodation or part thereof---
(a) which is bona fide used by the owner thereof as the residence of himself or his family, or
(b) which is exclusively used either for religious worship by the public or as a school, hospital, public library or an or phage or for the purpose of accommodating persons connected with the management of such place of worship or such school, hospital, library or orphanage, shall be requisitioned :
10
[The Uttar Pradesh Accommodation Requisition Act, 1947] [Section 4-8] Provided further that where the requisitioned accommodation or part thereof is being used as a residence by a tenant for not less than two months immediately preceding the date of the service of notice and sub-section (1) the District Magistrate shall provide such tenant with alternative accommodation which, in his opinion is suitable.
(3) The provisions of section 4 shall apply in relation to service of a notice under clause
(a) of sub-section (1) as they apply in relation to service of an, order under clause
(b) of that sub-section.]1 Service of order 4. The order of requisition shall be served On the owner as well as the occupier, if any, of the accommodation by delivering to such owner or occupier a copy of the order, but where the owner or the occupier is not readily traceable and the order cannot be served without undue delay, or where the ownership is in dispute or cannot be easily ascertained the order shall be served by publication in the official Gazette, and by affixing a copy thereof on any conspicuous part of the accommodation.
Compensation
by agreement
5. The District Magistrate shall pay to the owner of the accommodation requisitioned by him such compensation, either in a gross sum of money or by periodical payments, as may be agreed upon between him and the owner. Reference to
court
Act V of 1908
6. (1) Where no agreement as specified in section 5 is reached such compensation shall be paid as may be determined by the Court on a reference made to it by the District Magistrate.
(2) The Court, in deciding the reference, shall have regard to the provisions of sub- section (1) of section 23of the Land Acquisition Act, 1894 in so far as the same may be applicable and also to the reasonable expenses, if any, incurred in vacating the accommodation and shall as far as possible follow the procedure applicable to suits under the Code of Civil Procedure, 1908. The decision of the Court shall have the force of a decree.
[Appeals
against orders
of the court
Act IX of 1908
7. (1) An appeal from a decision Of the Court under this Act shall lie to the District Judge within thirty days.
(2) The provisions of section 4, 5 and 12 of the Indian Limitation Act, 1908 shall be applicable to, appeals under this Act.]2
Release from
requisition
8. (1) Where any accommodation requisitioned under this Act is to be released from requisition, the District Magistrate shall release it in favour of the person from whom, it was requisitioned [and deliver possession thereof to him]3If the accommodation was subject to mortgage with possession on the date of requisition and the mortgage has since been redeemed or otherwise paid off, or if the accommodation was held by a receiver, trustee or, guardian and the receiver, trustee or, guardian as the, case may, be has been discharged or the person from whom it was requisitioned is dead, the District Magistrate may, after making such enquiry, if any as he may consider necessary, specify by order in writing the person to whom possession thereof shall be delivered,
1. Subs. by Section 4 of U. P. Act 38, 1972
11
[The Uttar Pradesh Accommodation Requisition Act, 1947] [Section 9] [(1-A) For purposes of delivery of possession of the accommodation under sub- section, (1) the District Magistrate shall in the manner prescribed by rules evict or cause to be evicted all persons who might be, in occupation of the accommodation at the time of its release from requisition, and in doing so, he may use such, force as may be necessary.]1
(2) The delivery of possession of, and payment of compensation, for such accommodation to a person specified in, the order under sub-section (1) shall be full discharge of the [State Government]2or the District Magistrate from all liability in respect of the accommodation, but shall not prejudice any rights in respect of the accommodation which any other person may be entitled to enforce against the person to whom possession is delivered or compensation is paid.
(3) Where the person to whom possession of accommodation is to be delivered under sub-section (1) cannot be found Land has no agent or other person empowered to accept delivery of possession, on his behalf, the District Magistrate may cause a notice, declaring that the accommodation is released from requisition, to be published in the official Gazette.
(4) When the notice referred to in sub-section (3) has been published, the accommodation specified in the notice shall cease to be subject to requisition on and from the date of the publication of the notice in the Gazette, and shall be deemed to have been delivered to the person entitled to possession thereof, and the [State Government]2or the District Magistrate shall not be liable for any compensation or other claim in respect of the accommodation for any period after such date.
[(5) Nothing in this section shall prevent the District Magistrate from releasing from requisition only a part of the accommodation :
Provided that where the District Magistrate releases from requisition only a part of the accommodation with the concurrence of the owner, the release shall be on such terms as to compensation or otherwise as may be, agreed upon between him and the owner :
Provided further that where the release from requisition of only a part of the accommodation is without the concurrence or the owner or where no agreement as specified the first proviso as to the terms of the release is reached, such reduction, if any, shall be made in the, compensation payable to the owner as may be determined by the court on a reference made to it by the District Magistrate and the provisions of sub-section (2) of, section 6 shall mutatis mutandis apply to such reference.]3
Penalty 9- Any person, who contravenes any provision of this Act or of any order made thereunder, or who obstructs the taking of possession under this Act, shall be punished with imprisonment for a term which may extend to one month, or with fine which may extend to two hundred rupees, or with both.
1. Added by section 5 (ii) of U. P. Act 19 of 1963.
12
[The Uttar Pradesh Accommodation Requisition Act, 1947] [Section 10-15A] Power to
order
repairs
10. [(1)]
1 Where, the District Magistrate requisition any accommodation tinder this Act, he may at any time by notice in writing order the owner to execute such repairs, and within such time, as may be specified in the notice. [(2) The owner shall not ordinarily be required to execute repairs at a cost exceeding one month's letting value for the accommodation In a year If, in the opinion of the District Magistrate the accommodation needs any special repairs and the aggregate cost of all repairs is in any year likely to exceed one month's letting value of the accommodation and the owner does not agree to carry out such repairs, the District Magistrate may refer the matter to the, Court which shall make, such order and on such terms, including those relating to payment of compensation as it may consider necessary.]1 Execution of
order in case
of non-
compliance
11. (1) If any person fails to comply with any order made under section 3 the Court shall on the application of the District Ma-gistrate, execute the order as if it were a decree passed by that Court.
(2) If the owner fails to execute any repairs in pursuance of an order made under section 10, the District Magistrate may cause such repairs to be executed, and the cost thereof may, without prejudice to any other made of recovery, be deducted from the compensation payable to the owner. Power of
entry and
inspection
12. The District Magistrate or any person authorized by him in this behalf may after giving reasonable notice, enter any premises and inspect such premises or any property thereon for the purpose of determining whether an order under section 3 may be made.
Effect of
provisions
inconsistent
with other
enactments
13. The provisions of this Act shall have effect notwithstanding anything to the contrary contained in any enactment for the time being in force or any instrument having the force of law.
Protection of
action taken
under the
Act
14. No suit, prosecution or other legal proceeding shall lie against any person for anything which is in good faith done or intended to be done in, pursuance of any order made under this Act.
Cognizance
of
offences
under
the Act
13
[The Uttar Pradesh Accommodation Requisition Act, 1947] [Section 16-18]
(2) Notwithstanding anything contained in sub-section (1), where any offence under this Act has been-committed by a company and it is proved that the offence has been committed with the consent or connivance of or that the commission of the offence is attributable or any neglect on the part of, any director, manager, secretary, or other officer of the company, such director, manager, secretary or other officer shall also be deemed to be-guilty of that offence and shall be liable to be proceeded against and punished accordingly.
Explanation-- For the purposes of this section-
(a) "company" means any body corporate, and includes a firm or other association of individuals, and
(b) "Director", in relation to a firm means a partner in the firm.]1 Orders not to
be questioned
in any court
16. Except as provided in this Act no order made in exercise of any power conferred by or under this Act shall be called in question in any court. Rule making