Suraj Bhan And Others v. Financial Commissioner And Others

C.K Thakker, J.— Leave granted.

2. The present appeal arises out of judgment and order passed by the High Court of Delhi on 25-4-2003 in Civil Writ Petition No. 4560 of 1998. By the said order, the High Court confirmed the order passed by the Revenue Authorities by which the name of Respondent 5 was mutated in the revenue records.

3. Shortly stated, the facts are that one Data Ram was the common ancestor of the appellants as also Respondent 5. He was the owner of agricultural land admeasuring 216 bighas and 19 biswas comprising several khasra numbers, situated in the revenue estate of Village Bawana, Delhi. Data Ram died in the year 1948. He was survived by six sons and two daughters; three sons and one daughter from the first wife and three sons and one daughter from the second wife. Ratni Devi was a daughter from the second wife. After the death of Data Ram, the land was mutated in the names of his eight children and each of them was given 1/8th share. In 1987, two sons of Data Ram, namely, (i) Bhagwana, and (ii) Hari Singh instituted Suit No. 81 of 1987 for declaration and permanent injunction averring therein that two daughters of deceased Data Ram, namely, (i) Smt Jee Kaur, and (ii) Smt Ratni Devi had no right in the land and they could not have inherited any share in the land since they were already married. The suit was ultimately compromised. Names of the appellants were added as legal heirs of Ratni Devi who died on 14-6-1989. It is alleged by the appellants that Respondent 5 forged a will purported to have been executed by Ratni Devi on 14-4-1989 stating therein that she was the full and absolute owner of 1/8th share which she inherited from her father Data Ram and that she had given the said share to Respondent 5 who was her stepbrother's son. On the basis of the above will, Respondent 5 applied to Tahsildar, Narela, Delhi under the Delhi Land Revenue Act, 1954 to mutate the land said to have been owned by deceased Ratni Devi in the name of Respondent 5 and to enter his name in the revenue records. No notice was given to the appellants, no opportunity of hearing was afforded, nor were principles of natural justice complied with and the Tahsildar entered the name of Respondent 5 in revenue records by effecting mutation in the name of Respondent 5 in khatauni on 19-3-1997. As soon as the appellants came to know about the fact of mutation entry in revenue records in favour of Respondent 5, they preferred an appeal to the Collector, North District, Kanjhawala, Delhi. The appeal, however, was dismissed. A further appeal before the Financial Commissioner, Delhi also met with the same fate. A writ petition to the High Court of Delhi being CWP No. 4560 of 1998 was, therefore, filed by the appellants. It was also dismissed, as observed earlier, against which the appellants have approached this Court.

4. It was also the case of the appellants that in 1997-98, certain lands were acquired by the Government under the Land Acquisition Act, 1894 and Award No. 1 of 1997 was passed for Rs 3,60,00,000. Being heirs of deceased Ratni Devi, the appellants herein made an application under Sections 29-31 of the said Act asserting that they were the real heirs of deceased Ratni Devi and were entitled to compensation of Rs 45 lakhs, being the share of the deceased. In spite of the above facts, substantial amount of Rs 45 lakhs had been paid to Respondent 5 on 23-3-1998. The said action was also illegal and unlawful.

5. It is asserted by the appellants that on 22-4-1998, the appellants instituted a suit challenging validity and genuineness of the will alleged to have been executed by deceased Ratni Devi in favour of Respondent 5. The appellants, however, came to know that Advocate Satbir Singh Gulia, who was engaged by the appellants and instructed to file a suit had not filed such suit for cancellation of will. Hence, the appellants filed another suit being Civil Suit No. 79 of 2002. The said suit, however, was dismissed on the ground of limitation. Being aggrieved by the dismissal of the suit, an appeal has been instituted by the appellants which is pending in the High Court of Delhi. According to the appellants, all actions are taken contrary to law by Respondent 5 and the orders passed by the authorities were violative of principles of natural justice and fair play. The High Court had also committed an error of law in dismissing the writ petition. They had also made complaint against the conduct on the part of Advocate Satbir Singh Gulia and filed a complaint in the Bar Council of Delhi for his misconduct. The appellants, therefore, have prayed that appropriate order be passed by this Court setting aside the orders passed by the authorities by deleting the name of Respondent 5 which had been wrongfully entered in record-of-rights, by directing the authorities to afford opportunity of hearing to the appellants and to take appropriate action in accordance with law. A prayer is also made to order Respondent 5 to deposit the entire amount received by him under the award with interest.

6. On 1-4-2004, when the matter was placed for admission hearing, limited notice was issued on the question “whether the original mutation was done upon notice to the natural heirs of Smt Ratni Devi, the alleged testatrix”. The matter was, thereafter, ordered to be placed for final hearing. Affidavits and further affidavits were filed. On 9-12-2005, notice was also issued to the Secretary, Bar Council of Delhi to state whether any complaint was filed by the complainant before the Bar Council and the status of that complaint. On 17-2-2006, the Court noted that a complaint had been received by the Bar Council from the appellants and was pending before the Bar Council.

7. We have heard learned counsel for the parties. We have also perused the relevant record. From the record, it is clear that the main question relates to genuineness or otherwise of will dated 14-4-1989 said to have been executed by Ratni Devi in favour of Respondent 5. The validity and genuineness of the will can only be decided by a competent civil court. A suit had already been instituted in a civil court and though it was dismissed, the order is subject-matter of appeal pending in the appellate court. It is, therefore, neither desirable nor advisable to express any opinion on that question and as and when the matter will come up for hearing, it will be decided on its own merits by the High Court where it is pending.

8. So far as mutation is concerned, it is clear that entry has been made and mutation has been effected in revenue records by the Tahsildar on the basis of an application made by Respondent 5 herein and his name has been entered in record-of-rights on the basis of the will said to have been executed by Ratni Devi. In our opinion, therefore, it cannot be said that by entering the name of Respondent 5 in revenue records, any illegality had been committed by the Tahsildar. It is true that no notice was issued to the appellants but the Tahsildar had taken the action on the basis of will said to have been executed by deceased Ratni Devi in favour of Respondent 5. The said order has been confirmed by the Collector as also by the Financial Commissioner. When the grievance was made against the said action by filing a writ petition, the High Court also confirmed all the orders passed by the Revenue Authorities under the Act. We see no infirmity so far as that part of the order is concerned.

9. There is an additional reason as to why we need not interfere with that order under Article 136 of the Constitution. It is well settled that an entry in revenue records does not confer title on a person whose name appears in record-of-rights. It is settled law that entries in the revenue records or jamabandi have only “fiscal purpose” i.e payment of land revenue, and no ownership is conferred on the basis of such entries. So far as title to the property is concerned, it can only be decided by a competent civil court (vide Jattu Ram v. Hakam Singh (1993) 4 SCC 403, AIR 1994 SC 1653). As already noted earlier, civil proceedings in regard to genuineness of will are pending with the High Court of Delhi. In the circumstances, we see no reason to interfere with the order passed by the High Court in the writ petition.

10. For the foregoing reasons, the appeal deserves to be dismissed and is accordingly dismissed. We may, however, clarify that we may not be understood to have expressed any opinion on correctness or genuineness of the will said to have been executed by deceased Ratni Devi in favour of Respondent 5. It was stated at the Bar that against dismissal of the suit by the trial court on the ground of limitation, an appeal is filed by the appellants which is pending before the High Court of Delhi. As and when the said appeal will be taken up for hearing, it will be decided on its own merits without being influenced by observations made by us in this judgment. We may also make it clear that we are not expressing any opinion on the entitlement of compensation said to have been awarded in land acquisition proceedings. All contentions of all parties are kept open and all questions will be decided in appropriate proceedings by competent authorities or courts without being inhibited by the present decision.

11. The appeal is accordingly disposed of. In the facts and circumstances of the case, however, there shall be no order as to costs.