LAJJA RAM v. RATI CHAND

possessory rights, to the shamlatdeh land, in lieu of service rendered to the village temple and when he, as the bhondedar, ceased to render such service, the land would automatically revert back to the common village pool.

3. In the year 1982, Narain Dass (Dfdt. No. 1) initiated an earlier proceeding for declaration and occupancy rights, before Asst. Collector (Grade-I), Faridabad against the Gram Panchayat, Palwal. The Asst. Collector while disposing the said proceeding observed in the order dated 06.03.1986 that Narain Dass was entitled to hereditary rights, under Sections 5 & 8 of the Punjab Mujara Act, 1887 (also referred to as the Punjab Tenancy Act, 1887) and the Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1953. This arises from the longstanding service of Narain Dass' ancestors as mujaras (tenants) relating to the shamlatdeh land, for over 60 years. Additionally, it was held that the land did not vest in the Gram Panchayat.

4. Subsequently, Narain Dass sold the shamlatdeh land to Lajja Ram & his sons (Defendant Nos. 2-5) through multiple sale deeds on 24.07.1987, 31.08.1987 and 07.06.1988, respectively.

5. Aggrieved by the above alienation of the common village land, the inhabitants of the village & biswedars (proprietors) of the land

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('Respondents') filed the Suit No. 878/1996 for declaration, possession & injunction before the Civil Judge (Jr.), Palwal. However, the Trial Court dismissed the suit on 28.02.2003 as non- maintainable on the grounds that it was time-barred and also that the plaintiffs had no locus standi to file the suit. It was also held that the sale deeds transferring ownership rights from Narain Dass (Dfdt. 1) to Lajja Ram & sons (Dfdts. 2-5) were valid. The Court noted that Narain Dass, while serving as the bhondedar of the shamlatdeh land, continued to provide service to the landlord, and such service would be considered equivalent to payment of rent, thereby making Narain Dass also a tenant of the suit land.

6. Displeased with the Trial Court's decision favouring Dfdt. No. 1, the Respondents approached the Additional District Judge, Faridabad by filing the Civil Appeal No. 17 on 01.04.2003. Simultaneously, Respondents (Defendant Nos. 5-12) also filed a separate Civil Appeal No. 25. The First Appellate Court with the common judgment dated 15.10.2007 decreed the suit for declaration, injunction, and possession of land measuring 33 kanals 5 marlas. Simultaneously, the Court negated Narain Dass' (Dfdt. 1) claim, since he had limited right and was not competent to alienate the suit property. The Court also found that Dfdt. 1 had

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taken recourse to self-contradictory pleas asserting ownership rights as well as occupancy rights. Thus, the annulment of sale deeds to Dfdts No. 2-5 with a directive to restore the suit land possession to the common village pool was ordered.

7. The transferee Lajja Ram & sons (Dfdts. No. 2-5) then filed the RSA No. 4041 of 2007 and RSA No. 2552 of 2008 before the High Court. In the impugned order dated 12.08.2009, the High Court noted that the prior decree granted by the Asst. Collector against the Gram Panchayat could not have been used against the biswedars of the village given their absence as parties in the previous proceedings. Additionally, it was found that the ownership of the shamlatdeh land did not vest with the Gram Panchayat.

8. The High Court particularly noted that Narain Dass had no title or authority to sell the suit land to Dfdts. No. 2-5. The sale, executed by an incompetent party without a valid title, was deemed by the High Court as insufficient to confer valid title to Dfdts. No. 2-5. Moreover, the sale by a vendor without any title could be disregarded even in a collateral proceeding, i.e., the present suit by the proprietors. The High Court deemed the later suit to be within the period of limitation since reckoning time would not commence

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from the date of sale deed's registration but from the date of knowledge of the sales, by the biswedars. Consequently, the High Court upheld the First Appellate Court's decision decreeing the suit against Dfdts. No. 2-5, and dismissed the second appeal under the impugned judgment.

9. In order to adjudicate the present lis, we need to briefly refer to the concept of a bhondedar, and the nature & extent of rights that a bhondedar exercises with respect to shamlatdeh lands.

10. The term 'bhondedar' has no statutory or legislative definition. But over a period of time, the term is equated with limited grant of land for service to be rendered by the grantee. It is a customary practice in the Punjab region (present-day areas comprising largely in the states of Punjab & Haryana)¹for proprietors of land as well as the larger village community, to set apart a parcel of land to be held rent-free towards a temple, mosque or shrines, or granted on favourable terms to a saint, pandit or any other person belonging to a religious order. As long as such grant (also known as a 'dholi' in erstwhile Punjab) was being used for the assigned purpose, the person assigned such dholi (referred to as a 'dholidar' in erstwhile Punjab), could not be asked to vacate the same. The terms

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dholidar and bhondedar are often interchangeably used albeit with minor variance. While a dholi is granted in lieu of a service directly connected with religion, a bhonda would ordinarily be granted towards rendering secular services like that of a village messenger or watchman, towards the proprietors of the said land.²The bhondedar could be ejected upon failure to fulfil the conditions of such grant or even at the will of the proprietors. Essentially, it was a method of compensation for certain services, by granting rent- free land.

11. A bhondedar typically possesses the following characteristic features:

(i) He renders secular services towards the village community as well as the biswedars (proprietors),

(ii) He is granted a parcel of land rent-free, within a village by the biswedars in lieu of payment for services rendered, and

(iii) A bhondedar can be ejected from such piece of land in case of failure to render assigned services or fulfil conditions of such grant.

12. The aforementioned characteristic features suggest that the rights available to Dfdt. No. 1 as the bhondedar, were conditional and not boundless. He could exercise limited rights as long as he rendered

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service towards the village in his capacity as the bhondedar.

13. Proceeding with the above understanding, let us now examine the nature & extent of a bhondedar's right over a shamlatdeh property and also whether the bhondedar can exercise ownership rights over the granted land. The conditional and limited rights a dholi or a bhonda can exercise over the granted land, can be culled out from the decision in Lahore High Court in Sewa Ram vs. Udegir³ where the following was expressed

"…… in the revenue records the proprietary body are recorded as the owners of the property, and the grantee is recorded as a tenant in the column of cultivation. So long as the purpose, for which the grant is made, is carried out, it cannot be resumed, but should the holder fail to carry out the duties of his office, the proprietors can eject him and put in someone else under a like tenure……. …….. It is beyond dispute that tenure of this kind cannot be alienated by sale or mortgage, and there can be little doubt that any alienation of that character, if made by the Dohlidar, would be absolutely void……… As the transaction was altogether void, we consider that even the alienor could have successfully pleaded in answer to the plaintiff's suit that the latter could not enforce it in a Court of law……. For the foregoing reasons we are of opinion that the Dohlidar had no right to make the alienation relied upon by the plaintiff, and that the defendant is not precluded from impeaching its validity………"

14. The above would suggest that a bhondedar had only limited right and should he fail to carry out his assigned duties, even this limited right becomes unavailable to the grantee of the property.

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The very nature of the tenure(s) does not bestow upon the holder, any right to alienate the granted land, by sale or mortgage. Consequently, all alienation made by the limited holder of property, would be manifestly void. This is because bhondedar or dholidar do not possess title or ownership right of the property that is granted to him, as a bhonda or dholi.

15. The inter-play of claims over shamlatdeh category land vis-à-vis the bhondedar, the Gram Panchayat and the proprietors of such land, may now be seen. The ownership to such lands rested in proportion to other lands of the village. For instance, an individual owning some land in the village also possessed additional proprietary rights and interest over shamlatdeh lands.⁴However, with the enactment of the Punjab Village Common Lands (Regulation) Act, 1961, the nature of vesting of such lands with the village community was somewhat altered. The following discussion in State of Haryana vs. Jai Singh & Ors.⁵would assist us in understanding the implication for community lands in the village:

"¶24. Shamilat land in terms of Section 4 of the 1961 Act vested in the Gram Panchayat of the village. The vesting of shamilat land in a village panchayat brought about a paradigm shift in the ownership of rights in ' shamilat deh '. The proprietary rights of the proprietary body of the village in shamilat land were extinguished

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by a statutory declaration. The proprietary and possessory rights of proprietors and non-proprietors in shamilat deh were to henceforth vest in a Gram Panchayat and used for common purposes of the entire village community, under the aegis of the Gram Panchayat. The shamilat deh lands as defined under Section 2 (g) of the 1961 Act now vest completely, that is, with ownership and title, in the Panchayat of the village concerned. The vesting of the shamilat deh lands or the village common lands in the Panchayat has been for agrarian reforms and such vesting is protected by Article 31A of the Constitution."

16. While such lands owned by the proprietors came to be vested in the Gram Panchayat, the Section 4 of the Punjab Village Common Lands (Regulation) Act, 1961, noted certain important exceptions. The existing rights, title or interest of persons, who though not entered as occupancy tenants in the revenue records are accorded a similar status by custom like a bhondedar, dholidar, etc. and those would not be affected by such vesting of lands in the Gram Panchayat.

17. In the present matter, the Dfdt. No.1 (Narain Dass) held conditional and limited possessory rights as a bhondedar, subject to services being rendered towards the village community, as recorded in the jamabandi. Such limited right remains unaffected and unaltered as long as the bhondedar fulfills their service obligations toward the village. The facts in this case however indicates that the Dfdt. No. 1 not only ceased to render the required services but also

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relocated to a different place soon after unauthorisedly selling the suit land to Dfdts. 2-5. Consequently, the bhondedar Narain Dass can have no legitimate claim whatsoever, over the suit land.

18. Addressing the issue of limitation on account of the decision of Asst. Collector favouring Narain Dass in the previous proceeding, the High Court observed that the biswedars or other inhabitants of the village were not parties in the proceedings before Asst. Collector. It was therefore held that the decree obtained from the Asst. Collector against the Gram Panchayat, could not be invoked to argue that the biswedars had relinquished their rights, title, and/or interest in the land.

19. Observing that the sale deeds were executed by an individual lacking valid title, the High Court opined that those could also be disregarded in collateral proceedings as well. It was also found that the decision in the previous proceeding cannot extinguish the rights of the plaintiffs and the Gram Panchayat in the suit simply because the biswedars were unaware of the Asst. Collector's order. As soon as the biswedars learnt of such decree in Narain Dass' favour against the Gram Panchayat, they filed Suit No.878/1996 before the Trial Court and as such the suit was found to be in order. In our assessment, the High Court has rightly held that

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the suit was filed within time as the biswedars' right to challenge the sales by the bhondedar would commence only from the date on which they became aware of such sales.

20. The upshot of the aforementioned discussion is that when the services were ceased to be rendered towards the management, maintenance and upkeep of the shamlatdeh land, the limited grant so made to the bhondedar, by the proprietors i.e., the biswedars, in lieu of such services, stood extinguished.

21. No specific material is produced before us to show the precise terms of arrangement between the biswedars and the bhondedar. However, it is evident that Narain Dass could have retained possession of the land only till such time that he continued to discharge the services tied to the limited grant. Moreover, by relocating to Nangli Gurdhana, i.e., a different village over 50 years ago (around 1970-71), he obviously ceased rendering services to the village temple. By the very nature of the conditional grant, the grantee was naturally incompetent to alienate the shamlatdeh land to any third parties, including the Dfdts. Nos. 2-5.

22. The limited right available to Narain Dass to continue to avail the rent-free land would be extinguished immediately upon cessation of service. To attract the exception, Narain Dass could not prove that the suit land was gifted by the biswedars. The only

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exceptional circumstance that could have possibly validated ownership and subsequent sales to the Appellants is also not applicable here.

23. The oft-quoted statement full of wisdom - "Before the reward, there must be labour. You plant before you harvest. You sow in tears before you reap joy." - attributed to author Ralph Ransom perfectly encapsulates the current situation, emphasising upon the inherent connection between effort and reward. As soon as the bhondedar had ceased rendering services, the concerned land should have returned to the common village pool. The bhondedar could not have transferred his limited possessory rights or alienated the said property to the Appellants. In turn, the Appellants, as transferees, could not have derived any legal right over the suit land either.

24. Therefore, the High Court's decision in favour of the plaintiffs and the Gram Panchayat is consistent with the above opinion of this Court. Accordingly, the appeals are dismissed without any imposition of costs.

..............................J.

[ HRISHIKESH ROY ]

..............................J.

[ SANJAY KAROL ]

NEW DELHI;

NOVEMBER 9, 2023

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