PRITAMSINGH Vs. NARENDRA

JUDGEMENT

(1.) THIS writ petition filed by Pritamsing raises an important question whether a revision in respect of a dispute relating to the right of way shell be heard by the state Government under Section 83 of the Rajasthan Land Revenue Act or that being a judicial matter, should be disposed of by the Board of Kevenue.

(2.) THE circumstances giving rise to this petition are in a nutshell as follows,-The petitioner has been, in cultivatory possession of Murrabas Nos. 45 and 48 in S. T. G. 36 for more than 15 years. The petitioner's brothers also owned the two Murrabas in the vicinity of the petitioner's lands and they are numbered as 48 and 68. The petitioner has been enjoying his right of way, to his fields through Murrabas Nos. 50 and 67. This way has been shown in the plan Ex. 1 filed by the petitioner with dark pencil line. Respondents Nos. 1 and 2, who owned Murrabas Nos. 60 and 67 applied to the Collector that the petitioner may be given a different right of way. This application of respondents Nos. 1 and 2 was sent by the collector to the Tehsilidar to examine its merits and make his recommendation accordingly. The Tehsildar, it so appears, recommended to the Collector that a new way as shown in blue lines in plan Ex. 1 may be given to the petitioner. The Collector, however, did not agree with the recommendations of the Tehsildar and passed a final order on the application of respondents Nos. 1 and 2 that the old way shall be kept intact. This order of the Collector was challenged by the respondents Nos. 1 and 2 before the Revenue Minister by filing revision application under Section 83 of the rajasthan Land Revenue Act (hereinafter called the Act ). The learned Minister after hearing the parties allowed the revision application of the respondents Nos. 1 and 2 and ordered that a new way as recommended by the Tehsildar should be opened for the petitioner to go to his Murrabas. This order of the learned Minister has been challenged by the petitioner by filing this writ petition mainly on the ground that under Section 83 of the Act power had been given to the State government to call for records and revise orders only in respect of the non-judicial proceedings not connected with settlement held by any officer subordinate to it and since the question raised in this case does not fall within the purview of the expression "non-judicial proceedings" no revision could lie to the Government.

(3.) ARGUMENT of the petitioner is that Section 23 of the Act provides that the control of all non-judicial matters connected with revenue in the State, other than matters relating to the settlement is vested in the State Government and the control of all judicial matters and of all matters connected with settlement are under the control of the Board of Revenue. For this purpose my attention is drawn to Sub-section (2) of Section 23 of the Act, which defines the expression "judicial matter". According to it "judicial matter" means a proceeding in which a revenue Court or office has to determine the rights and liabilities of the parties thereto and the proceedings and orders as well as appeals, revisions and references in the cases specified in the First Schedule shall be deemed to be judicial matters for the purpose of this Act. The petitioner's contention further is that the question, which is involved in the present case, directly relates to the right of way between the parties and, therefore, the determination of this question falls within the definition of "judicial matters" as defined in Section 23 (2) of the Act and hence the revision could lie before the Board of Revenue and not before the Government It is, therefore, vehemently argued that the order passed by the learned Minister in this case is ex facie illegal as it has been passed without jurisdiction.