Shinghal, J. - (1.) The plaintiffs who have been unsuccessful in the trial Court, the court of first appeal, and the High Court in second appeal, have filed the present appeal by special leave. They raised their suit for a declaration that the suit land continued to be in their ownership in spite of the provisions of the Punjab Village Common Lands (Regulation) Act. 1961, hereinafter referred to as the Act. They pleaded that the land had been purchased by their ancestor Udham Singh, who founded the village, for Raja Sansar Chand of Dholwaha, some time before 1884, and that some other land was gifted to him by one Smt. Dhani. They claimed that what they had thus acquired was not "shamlat deh" within the meaning of clause (g) of Section 2 of the Act because it was excluded by virtue of sub-clauses (iv) of the proviso to the clause. That contention has been negatived all through, and the short question for decision is whether any interference is called for with that view.
(2.) It has not been disputed before us that the land in question was described in the revenue records as "shamlat deh", and excluded "abadi deh". That has in fact been amply proved by the jama-bandi of the year 1914-15 which has been produced by the plaintiffs themselves and its genuineness has not been controverted before us. As such, by virtue of the definition of "shamlat deh" in clause (g) of Section 2, the suit land fell within the definition of "shamlat deh." The question remains whether it was excluded from that definition by vitrue of sub-clause (iv) of the proviso to clause (g) which reads as follows, - "(iv) having been acquired before the 26th January, 1950, by a person by purchase or in exchange for proprietary land from a co-sharer in the shamilat deh is so recorded in the jamabandi or is supported by a valid deed;" It has been argued by counsel for the appellants that as the suit land was recorded in the aforesaid jamabandi as "village shamilat", in possession of the owners, it should be held that the land was not used as "shamlat deh." Counsel has argued further that as the land was purchased by the plaintiff's ancestor Udham Singh who had founded the village, from Raja Sansar Chand, and a part of it was received by way of gift from Smt. Dhani, before January 26, 1950, and it was so recorded in the jamabandi, the suit land was excluded from the definition of "shamlat deh" by virtue of the aforesaid sub-clause (vi) of the proviso. The argument is however untenable because of two reasons. Firstly, the entry in jamabandi of 1914-15 which recorded that the land was in possession of the owners was quite innocuous, because it was made for the reason that it was in nobody else's possession. The fact that even then it was recored in the Jamabandhi as "shamlat deh" shows that the particular character of the land was recognised even as far back as 1914-15, and it could not detract from that nature of the land merely because it was further stated in the jamabandi that it was in the possession of the owners "as per respective shares in khewat." Secondly, the aforesaid sub-clause (iv) requires that in order to be excluded from the category of "shamlat deh", the land should have been acquired by "purchase or in exchange for proprietary land from a co-sharer in the "shamilat deh." It is not in controversy before us, and is not even the case of the appellants, that the suit land was not acquired by purchase or in exchange for proprietary land from any co-sharer in the "shamlat deh." Then there is the further fact that the appellants have not been able to prove that the suit land was recorded in the jamabandi as having been so acquired; and they have not been able to produce any valid deed of purchase or exchange from any such co-sharer. We are therefore unable to think that the view taken in the impugned judgment of the High Court requires reconsideration.
(3.) The appeal fails and is dismissed with costs.;