MAHESHWARI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This appeal by special leave is directed against the judgment of the Patna High Court dismissing the petitioner under Articles 226 and 227 of the Constitution filed by the appellants before us. The Revenue authorities had annulled a settlement made in favour of the appellant, in exercise of the powers conferred by clause (h) of Section 4 of the Bihar Land Reforms Act, 1950, hereinafter referred to as the Act. Three orders were sought to be quashed by this petition: (1) order dated May 24, 1961 passed by the Additional Collector Bhagalpur, (2) order dated November 28, 1962, passed by the Commissioner, Bhagalpur Division; and (3) order dated November 3/6, 1961, passed by the Government of Bihar.

(2.) The learned Counsel for the appellants has raised three points before us: (1) The order of the Additional Collector, dated May 24, 1961, whereby he set aside the settlement made in favour of the appellants' predecessors, having been passed without hearing the appellants, under Section 4 (h) of the Act, was without jurisdiction and void; (2) the appeal to the Collector against the order of the Additional Collector, dated May 24, 1961, was not barred by time inasmuch as the report of the Amin, which was made part of the order of the Deputy Collector and was also part of the order of the Additional Collector, was not supplied till June 2, 1962; and (3) the State Government's order confirming the annulment of the settlement was void because it was made before the appeal to the Collector was heard.

(3.) It appears to us that if the appellants succeed on the first point the appeal must be allowed and the case remanded to the Additional Collector to dispose of it according to law. The facts relevant for the determination of point No. 1 are as follows:The appellants allege that a total area of 57.90 acres, comprising several plots including a big tank and its embankments, lying in village Kasba Mandar in Bhagalpur District, was settled with the predecessor-in-interest of the appellants by the then proprietor of the village sometime in the year 1923, and that since the date of settlement the settlee and her successors-in-interest have been in peaceful possession of the said property; after the abolition of the Zamindari under the provision of the Act an attempt was made in 1955 to annul this settlement but the proceeding under the Act was set aside by the Government who directed that in view of the amendment made to clause (h) of Section 4 of the Act formal proceedings under the amendment Act should be taken after hearing the parties. The Government sent back the record with a letter No. 5462 dated July 26, 1960 with a direction that in view of the amendment the finding of the Additional S. D. O. of May 17, 1958, had become void and, therefore, fresh proceeding be started under Section 4 (h) of the Act, and after hearing the parties orders may be passed. A copy of the Government letter was sent to the S. D. O. Banka, with office Memo No. 2824-R dated August 6, 1960, with a request to take action accordingly and to send the report. It appears that Shri R. S. Roy, Deputy Collector Incharge Land Reforms, Banka, held the enquiry after giving the notice to the parties and hearing them.