A
DEOKINANDAN AND ORS.
v.
SURAJPAL AND ORS.
OCTOBER 30, 1995
B
[K. RAMASWAMY AND B.L. HANSARIA, JJ.]
U.P. Zamindari Abolition and Land Refo1ms Act, 1951.
S.331-Cognizance of suits-Held, Civil Cowt lacked jurisdiction to go
C into the question of title in respect of land govemed by the Act.
Practice and Procedure :
Counter affidavit-Not filed even after Court's order that right to file
counter affidavit would be foifeited if the same was not filed within time
D granted-Right to file counter affidavit foifeited
E
F
In a civil suit in respect of the land, governed by the U.P. Zamin.dari
Abolition and Land Reforms Act, 1951, the defendant raised an abjection
before the Civil Court that the suit was barred by provisions of S331 of
the Act. The Trial Court as well as the appellate Court negatived the
objection. The High Court dismissed the second appeal in limine. Ag-
grieved, the defendant filed the appeal by special leave.
Allowing the appeal, this Court
HELD : Since the lands are admittedly covered by the provisions of
the U.P. Zamindari Abolition and Land Reforms Act, 1951, the Civil Court
inherently lacked jurisdiction to go into the question of title. [560-C]
Chandrika Misir & Anr. v. Bhaiya Lal, [1974) 1 SCR 290, relied on.
G
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 9869 of
1995.
From the Judgment and Order dated 5.11.88 of the Allahabad High
Court in S.A. No. 2207 of 1988.
H
S. Kulshreshta for the Appellants.
558
DEOKINANDAN v. SURAIPAL
559
K.K. Gupta (N.P) for the Respondents.
A
The following Order of the Court was delivered :
This Court had given time on September I, 1995 to Mr. K.K. Gupta,
Advocate, to file cnunter-afridavit within four weeks from that date and on
failure to do the same, it was stated that he would forfeit the right Lo file
B
the counter-affidavit and the matter would be disposed of on merits
without reference to any counter- affidavit. The petitinner had already
served the notices on all the other respondents and dasti service also was
effected. Notices accordingly have been served. But counter-affidavit has
not been filed till today. The right to file counter-affidavit is forfeited.
C
Leave granted.
The controversy is no longer res integra. Admittedly, the suit lands
are governed by the provisions of the U.P. Zamindari Abolition and Land
Reforms Act, 1951 [for short, 'the Act'). The appellant had raised the D
o):>jection to the jurisdiction of the Civil Court in his defence in the Trial
Court. He pleaded thus :
"The suit is barred under the provisions of section 331 of U .P.
Zamindari & Land Reforms Act. The sale is not barred under the
provisions of section 168-A of Z.A. Act. The plaintiff's suit is liable E
to be dismissed with costs.
11
In the appellant Court also the same point has been reiterated but
negatived. The second appeal was dismissed by the High Court in limine.
Thus this appeal by special leave.
This Court in Chandlika Misir & Anr. v. Bhaiya Lal, 11974] 1 SCR
290 had to deal with the same question. It was held that :
F
"Sections 209 and 331 of U.P. Zaminadari Abolition and Land
Reforms Act, 1951, when read together, showed that a suit, like G
the present one, had to be filed in a Special Court created under
the Act within a period of limitation specially prescribed under
the Rules made under the Act, and the jurisdiction of the ordinary
Civil Courts to entertain the suit was absolutely barred.
Since the Civil Court which cnlcrtained the suit suffered from an H
A
B
c
560
SUPREME COURT REPORTS [1995] SUPP. 4 S.C.R.
inherent lack of jurisdiction because of special provisions of the
U.P. Zamindari Abolition and Land Reforms Act, 1951, the
present appeal filed by the appellants had to be dismissed."
The above ratio applies to the facts in this case. As pointed out
earlier, the lands are covered by the provisions of the Act and express
objection ·as to the jurisdiction of the Civil Court was raised. The appellant
had purchased 0.7 acres of land out of 2.17 acres. The abadi site comprises
one Kachha Katha and Ghar having boundary walls. Since the lands are
admittedly covered by the provisions of the Act, the Civil Court inherently
lacked jurisdiction to go into the question of title.
The appeal is accordingly allowed and the suit stands dismissed in
so far as it relates to 0.7 acres of land purchased by the appellant. No costs.
R.P.
Appeal allowed.
Lex