STATE OF GUJARAT Vs. BACHUBHAI DADUBHAI

JUDGEMENT

(1.) The decision rendered by the Gujarat Revenue Tribunal at Ahmedabad (the Tribunal for convenience) on 5th March 1982 in Appeal No. TEN. A.A. 126 of 1980 is under challenge in this petition under Art. 227 of the Constitution of India. By its impugned decision, the Tribunal upset the order passed by the Mamlatdar of Sanand (the First Authority for convenience) on 31st March 1980 in Land Inquiry Case No. 1 of 1979. By his aforesaid order, the First Authority held that the disputed lands did not belong to the respondent herein.

(2.) It appears that the respondent herein was found unauthorisedly cultivating the disputed lands belonging to the State Government. Thereupon, a proceeding was instituted against him under Sec. 61 of the Bombay Land Revenue Code, 1879 (the Code for brief). The respondent was subjected to some adverse orders in that proceeding. The aggrieved respondent thereupon carried the matter in appeal before the Tribunal. The Tribunal remanded the matter to the First Authority for an inquiry under Sec. 37(2) of the Code. It came ultimately to be registered as Land Inquiry Case No. 1 of 1979. After recording evidence and hearing the respondent, by his order passed on 31st March 1980 in the aforesaid Inquiry Case, the First Authority rejected the respondent's claim of title to the disputed lands. Its copy is at Annexure-A to this petition. The aggrieved respondent carried the matter in appeal before the Tribunal. It came to be registered as Appeal No. TEN. A.A. 126 of 1980. By its decision rendered on 5th March 1982 in the aforesaid appeal, the Tribunal came to the conclusion that the disputed lands belonged to the respondent herein and in the process the order at Annexure-A to this petition came to be set aside. A copy of the aforesaid decision of the Tribunal is at Annexure-B to this petition. That aggrieved the State Government. It has thereupon approached this Court by means of this petition under Art. 227 of the Constitution of India for questioning the correctness of the impugned order at Annexure-B to this petition.

(3.) As rightly submitted by learned Assistant Government Pleader Shri Patel for the petitioner, the Tribunal remained oblivious to the Bombay Land Revenue Code and Land Tenure Abolition Laws (Gujarat Amendment) Act, 1982 (the Amending Act' for brief). By Sec. 3 of the Amending Act, Explanation-II came to be added to Sec. 6 of the Bombay Taluqdari Tenure Abolition Act, 1949 ('the Act' for brief). It may be mentioned that retrospective operation was granted to Explanation-II to Sec. 6 of the Act by virtue of Sec. 3 of the Amending Act. By Explanation-II, the expression "Waste Land" contained in Sec. 6 of the Act has been defined to mean land unfit for cultivation and inter alia includes land on which grass grows naturally. As aforesaid, Explanation-II to Sec. 6 of the Act is deemed to have been inserted from the date of commencing into force of the Act.