STATE OF M.P. Vs. MILAND JOSHI

JUDGEMENT

(1.) T .N. Singh, J. has referred to a Larger Bench the question whether decision of a Division Bench in Ganpat Rao and another v. The State of M.P. Misc. Petition No. 1403/83 is contrary to an earlier Division Bench decision in Anant Rao v. State of M.P. (AIR 1988 MP 237 = 1988 RN 407) and Article 23 of the Constitution. We have heard learned Advocate General, Shri P.L. Dubey and learned counsel for the respondents, Shri R.D. Jain.

(2.) RESPONDENTS are the legal representatives of the original plaintiff. According to the plaintiff, his father obtained Siledary and Darakhdari grants from the then Maharaja of the erstwhile Gwalior State and on his death, the right devolved on the plaintiff. Plaintiff initially obtained mutation which was later on cancelled. He, therefore, filed a suit for a declaration of entitlement to these rights and declaration that the cancellation order is illegal. The State and its officers raised several contentions. During the pendency of the suit, M.P. Act No. 11 of 1983, for short, the Act, was enacted to abolish certain gratuitous cash grants' and certain service cash grants. On the basis that Siledari and Darakhdari grants attract the definition of "service cash grant" in section 3 (f) and the operation of section 5 of the Act, the lower Court came to the conclusion that these grants stood 'terminated statutorily but granted a declaration that plaintiff and his successors were entitled to these rights till 18.2.1983 when the Act came into force. The trial Court held that the grants did not survive the Act The State and its officers have challenged the decree by way of this first appeal.

(3.) THE Act was struck down by this Court vide order dated 10.4.1987 in M.P. No. 1403/83. The State did not feel aggrieved by the decision and did not challenge the same by way of an appeal and did not seek review of the order. So far as the State is concerned, the decision in Ganpat Rao's case (supra) has become final. It is, therefore, not open to the State in a subsequent proceeding to contend that the Act is intravires or that the earlier decision requires reconsideration for any reason.