- (1.)The appellants claimed to be the tenants of land measuring 4 Bighas, 4 Kathas and 15 Lechas at Hukanpukhuri (for short, the suit land). The suit land originally belonged to the father of respondents 5 to 7. In 1943, the first respondent (Union of India) acquired the suit land for defence purposes. The case of the appellants is that they entered into agreement of lease of the suit land with respondents 5 to 7 in 1947. However, on September 17, 1976, the first respondent reconveyed the suit land in favour of respondents 5 to 7 but did not hand over the possession to the said respondents. Perhaps for that reason, the 4th respondent issued ejectment notice against the appellants under Rule 18 of the Assam Settlement Rules framed under the Assam Land and Revenue Regulations, 1886. While so, the appellants filed suit - T. S. No. 111/78 - on the file of Munsiff No. 1, Tinsukhia for declaration of their tenancy of the suit land and confirmation of possession over it. The trial Court decreed the suit in favour of the appellants on June 4, 1985. Aggrieved by the judgment and decree of the trial Court, the first respondent filed an appeal - T. A. No. 77/86 - before the Additional District Judge; Tinsukhia. On December 21, 1987, the learned Additional District Judge partly allowed the appeal and held that the appellants herein were not tenants but encraochers and that they could be evicted by due process of law. That judgment was assailed unsuccessfully by respondents 5 to 7 in Second Appeal No. 67/88 before the High Court. After dismissal of the second appeal on July 20, 1988, fresh proceedings were initiated against the appellants by the State Government under Rule 18 of the Assam Settlement Rules. The notice issued by the State Government (Respondents 2 to 4) on June 19, 1992 was assailed by the appellants in writ petition - C.R. No. 1912/92 - before the High Court of Assam. A learned single Judge of the High Court quashed the impugned notice and allowed the writ petition on February 18, 1993. Respondents 5 to 7 carried the matter before a Division Bench in Writ Appeal No. 45/93. The Division Bench allowed the writ appeal, set aside the judgment of the learned single Judge and upheld the validity of the impugned notice dated June 19, 1992. That judgment and order of the Division Bench is under challenge in this appeal.
(2.)Mr. Manoj Saxena, the learned Counsel appearing for the appellants, vehemently contends that the appellants are protected under Section 5 of the Assam Non-Agricultural Urban Areas Tenancy Act, 1955, therefore, they cannot be evicted by issuing notice under Rule 18 of the Settlement Rules. A perusal of the said provision shows that it protects tenants from eviction. To claim the protection of the said section, the appellants must show that they are the tenants. There are more reasons than one to hold that the appellants are not the tenants. First, the appellants claim tenancy through respondents 5 to 7 who had no right, title or interest in the suit land in 1947 as it has been noted above that the suit land was already acquired by the first respondent as long back as in 1943. Secondly, the appellants were held to be encroachers in the earlier civil proceedings. Thirdly the father of respondents 5 to 7 who was the original owner of the suit land, died in 1960. It is only thereafter that respondents 5 to 7 came into the picture, as such, they could not have leased out the suit land to the appellants in 1947. Be that as it may, the proceedings which gave rise to this appeal were initiated under Rule 18 of the Settlement Rules which reads thus :
"18. Ejectment.- (1) Subject as hereinafter provided, the Deputy Commissioner may eject any person from land over which no person has acquired the rights of a proprietor, landholder or settlement-holder."

(3.)A perusal of the rule shows that it empowers the Deputy Commissioner to evict any person from land over which no person has acquired the right of a proprietor, landholder or settlement-holder. The Division Bench of the High Court, having referred to Rule 18, held that the suit land was not acquired by a proprietor or landholder or settlement-holder within the meaning of the Settlement Rules.