DUKHISHYAM PANDA Vs. LAND REFORM COMMISSIONER

JUDGEMENT

(1.) THE dispute in the present Writ Petition arises out of the proceedings under Sections 22 and 23 of the Orissa Land Reforms Act (for short OLR Act). The lands involved appertaining to Darpatadar Khata No. 38, Plot No. 1939 measuring Ac. 0.19 decs, and are situated, in Cuttack Town Unit No. 12 (Sutahat). The same are homestead lands and the house standing thereon is assigned Holding No. 200 by the then Cuttack Municipality. Opposite party No. 5, it is alleged, executed an agreement for Decided on 12th July, 2005. sale of the property in favour of the petitioner for a consideration money of Rs. 1,00,000/ -(Rupees one lakh). In consonance with the said agreement, it is further alleged, possession of the land along with the house was handed over to the petitioner in the year 1999. In the year 2000, however, opposite party Nos. 5 and 6 filed an application U/Ss.22 and 23 of the OLR Act, 1960 before the Sub -Collector, Cuttack (Sadar) with a prayer to declare the agreement to be void and to cause restoration of the property to the aforesaid opposite parties on the ground that they being 'Chamar' by caste are scheduled caste persons and the transaction has been taken place without obtaining prior permission as mandatorily required under Section 22 of the OLR Act. The said petition was registered as OLR Misc. Case No. 15/2001. The Sub -Collector arrived at a conclusion that the transaction has taken place without obtaining prior permission as required under Section 22 of the OLR Act and the same being void, the lands should be restored in favour of the original owners, who are scheduled caste persons. The said order, it is alleged, was passed ex parte without affording an opportunity of hearing to the petitioner. Being aggrieved the petitioner preferred OLR Appeal No. 8/2001 before learned Addl. District Magistrate, Cuttack. The Appellate authority being satisfied that the order had been passed ex parte set aside the same and remanded OLR Misc. Case No. 15/2001 for fresh disposal to the Sub -Collector. The order passed by the Appellate authority was challenged by opposite parties 5 and 6 before the Collector, Cuttack in OLR Revision Case No. 26/ 2002. The Revisional authority allowed the Revision, set aside the order passed by the A.D.M. and confirmed the order passed by the Sub -Collector in OLR Misc. Case No. 15/2001. The petitioner, thereafter approached the Land Reforms Commissioner by filing an application under Section 59(2) of the OLR Act, the said petition was registered as Revision No. 5/2003. The Land Reforms Commissioner dismissed the said revision. The aforesaid orders are impugned in this writ petition.

(2.) THE moot question which needs to be determined is, as to whether the provisions of the OLR Act are applicable to the lands situated in urban areas and more so to Homestead lands. Admittedly, the disputed land, in the present case, is situated in Cuttack Town, the nature and character of the land is homestead and the same is assigned with a holding number by the Cuttack Municipality. Section 73 of the Orissa Land Reforms Act specifies the lands to which the said Act shall not apply. Relevant portion of the said Section is quoted herein below: . . . Section 73. Act not to apply to certain lands - Nothing contained in this Act, shall apply; (a) xxx xxx xxx xxx xxx(b) xxx xxx xxx xxx xxx(c) to any area which the Government may, from time to time by notification in the Official Gazette specify as being reserved for urban, non -agricultural or industrial development or for any other specific purposes. The aforesaid provision makes it abundantly clear that if (he Government by notification in the Official Gazette reserves certain area for urban, non -agriculture or industrial development or for any other specific purpose, the provisions contained in the OLR Act shall not apply to those lands. According to learned counsel for the petitioner, the lands in dispute are situated in urban area, they are homestead in character and as such the OLR Act is not applicable. It is further submitted that a petition filed under Section 22 of the OLR Act in respect of the lands situated in the same area i.e., Unit -12, Sutahat, Cuttack, was rejected by the Sub -Collector (Sadar), Cuttack, vide Annexure -10, on the ground that the said lands are situated within Cuttack Municipality jurisdiction and there is nothing to show that the said lands are ancillary to agriculture and as such the provisions of OLR Act shall not be attracted. According to the petitioner the lands in dispute being situated in the same Unit, the same principle should have also been made applicable.

(3.) I have heard learned counsel for the parties at length and perused the materials available meticulously. The orders passed by the Sub -Collector and the Land Reforms Commissioner, who are high ranking Officers under the Revenue Department are completely silent with regard to issuance of any notification under Section 73(c) of the OLR Act in respect of the area where the disputed lands are situated. The Land Reforms Commissioner being the senior most Officer in the Revenue Department should have examined as to whether the lands which are situated in Unit -12 of Cuttack Municipal Corporation in Sutahat have been declared as urban lands by notification issued by the Government. Unfortunately, none of the Officers took the pain to either exempt and/or to determine the question of fact with regard to issuance of any notification by the Government in consonance with Section 73(c) of the OLR Act. Law is well settled that justice should not only be done, but it must appear to have been done. In the present case, the sole contention of the petitioner is that the lands being situated in the middle of Cuttack Town and the same being homestead in character, are exempted from the purview of the OLR Act in consonance with Section 73(c) of the Act. This question of fact can only be answered by the Revenue Authorities.