PREM EX SERVICEMEN CO OP TENANT FARMING SOCIETY LIMITED HELWA EX SERVICEMEN CO OP TENANT FARMING SOCIETY KAMALPUR GITALPUR EX SERVICEMEN CO OP FARMING SOCIETY LIMITED Vs. STATE OF HARYANA

JUDGEMENT

(1.) There is a batch of five Civil Appeals by Special leave and another of eight Writ Petitions by Ex-Servicemen Co-operative (Tenants) Farming Societies before us raising common questions of act and law so that they can be disposed of by a single Judgment.

(2.) The Civil Appeals are filed against the orders of the Collector, Kaithal, dated 25-4-1972, directing that an area of 230 acres of land assumed to have been leased to the members of the appellant Societies under the East Punjab Utilization of Lands Act, 1949, (hereinafter referred to as 'the Act'), in 1952, for 20 years, should be handed over to the rightful owners by the Pattedars as the period of their leases has expired. A preliminary objection to the maintainability of the appeals under Article 136 of the Constitution against the orders of the Collector is not substantiated by citing any authority of this Court. Moreover, there are also Writ Petitions under Article 32 of the Constitution questioning the power of the Collector to deprive the petitioners of their alleged fundamental right to hold land in their possession until dispossessed in accordance with law. We, therefore, overrule this technical objection.

(3.) Apparently, the Collector's orders were made on the assumption that the High Court of Punjab and Haryana had already decided that Pattas were given to the members of the tenants Societies under the Act and that the ownership of certain persons over the lands leased to the members of the appellant Societies was established and was subsisting at the time of the order. We have not been shown any judgment of any Court where these questions have been canvassed and determined. All that the learned Counsel for the Respondent State could submit is that from certain statements made on behalf of Co-operative Societies, it should be inferred that Pattas were given in 1952 under the Act to the members of these Societies because they expired 20 years afterwards in 1972 which was the maximum period for which leases could be granted under Section 5 of the Act. It may be that the members of the Co-operative Societies had made some admissions the nature and effect of which require examination. It is well settled that the effect of an alleged admission depends upon the circumstances in which it was made. We are unable to go into these questions until they have been fully and properly investigated by an authority empowered to consider them.