JUDGEMENT
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(1.) Challenge in this appeal is to the order passed by Division
Bench of the Allahabad High Court dismissing several writ
petitions. Three writ petitions were filed by the State of Uttar
Pradesh through Secretary, Revenue Department, Smt. Lalita
Chaturvedi and Ors. and by G.C. Mittal. These writ petitions
were numbered as Civil Misc. Writ Petition Nos.16775 of 1985,
9162 of 1987 and 9386 of 1987 respectively.
(2.) In these three civil writ petitions, the disputed subject
matter is Khasra No. 519, village Surjepur, Agra whose total
area is four bighas one biswa which is recorded as property of
Abdul Wahid in revenue record. At the time of division of the
country, Abdul Wahid had migrated to Pakistan in 1947-48
and his aforesaid property, (Khasra No. 519, village Surjepur,
total area four bighas one biswa) was declared as evacuee
property and under Administration of Evacuee Property
Ordinance, 1949 (Ordinance No. 1 1949) it vested in the
Custodian of Evacuee Properties. Later on the said ordinance
was substituted by Administration of Evacuee Property Act,
1950 (in short the 'Act') and then this property was deemed to
have vested in the Custodian as an Evacuee Property under
the said Act. The entire property was given in the tenancy of
Harnath Chaturvedi and Gurudatt Chaturvedi by order of Addl.
Asstt. Custodian in 1949 for which rent was payable at the rate
of Rs.50/- per month by Harnath Chaturvedi with effect from
1.7.1949 and from the same date at the rate of Rs.25/- per
month was payable by Gurudatt Chaturvedi. The portion which
was given in the tenancy of Gurudatt Chaturvedi was later on
given to Addl. Asstt. Custodian Shri Mehrotra by Asstt.
Custodian, Evacuee Property, Agra on 22.9.1953. Shri
Mehrotra died. On 18.8.55, this entire property of four bighas
one biswa, on which there was a kothi, garden and
appurtenant land, was auctioned under the provisions of Dis-
placed Persons (Compensation & Rehabilitation) Act, 1955 (in
short the 'Displaced Persons Act') and it was given to the
displaced person Tuljaram on the highest bid of Rs.61,000/-.
Tuljaram made payment of that money by adjustment of
compensation. Accordingly, sale certificate of this property was
made in favour of Tuljaram. Against this auction, Harnath
Chaturvedi made an application under Rule 92 of the
Displaced Persons (Compensation & Rehabilitation) Rules,
1955 (in short 'Displaced Persons Rules') before the Managing
Officer, Agra in which he made a claim claiming himself to be a
tenant in respect of a part of land of the entire area of four
bighas one biswa which, apart from kothi, was land. The
contention of Harnath Chaturvedi was that it was an
agricultural land upon which he has acquired rights of
hereditary tenancy and used to pay rent to the Zamindar and
after this property was vested in the Custodian, the rent was
being paid to the Custodian. Further Harnath Chaturvedi
contended that Abdul Wahid was only a Zamindar of this
property and only Zamindari rights had vested in the
Custodian and only the kothi was auctioned and not the
agricultural land because he continues to be in peaceful
possession over the agriculture land. Managing Officer
rejected this application by his order dated 27.5.1955. By
Government letter dated 4.6.1955 of Government of India, all
urban immovable properties within corporation, municipality
and notified committee areas, within the State of U.P., were
acquired on 15.8.1947 and it was declared that whatever
urban immovable property has been declared as "Evacuee
Property", it all shall vest in the Central Government. As the
disputed subject matter came within the area of Agra
municipality, that is why it all vested in the Central Govern-
ment. Harnath Chaturvedi filed an appeal before Asstt.
Settlement Commissioner, U.P. against the order rejecting of
his application dt. 27.5.1955 by Managing Officer, Agra. This
appeal was rejected by Asstt. Settlement Commissioner by
order dated 17.10.1960. Against this rejection order dated
17.10.1960, Harnath Chaturvedi filed a revision application
under Section 24 of the Act before Chief Settlement
Commissioner. The Deputy Chief Settlement Commissioner,
New Delhi, exercising the delegated power of Chief Settlement
Commissioner rejected the revision application by his order
dated 18.11.1961. Harnath Chaturvedi under Section 33 of the
said Act, made a representation to the Central Government
against the said rejection order of Deputy Chief Settlement
Commissioner, which too was rejected by the Central
Government. Harnath Chaturvedi filed a Writ Petition No.
251/62 before the High Court against the rejection of his
representation by Managing Officer and against the rejection of
his appeal and revision application. The High Court dismissed
this Civil Writ Petition on 6.9.62. Against the rejection of Civil
Writ Petition by the High Court, Harnath Chaturvedi filed a
Special Appeal No.1002 year 1962 in the High Court. This
Special Appeal was dismissed by the High Court by order dt.
24.11.1974. During the period of pendency of application
under Section 27 of the Act before the Asstt. Custodian Gener-
al and in the revision application he made a claim on the basis
of being a tenant and prayed for the review of the order of
vesting as Evacuee Property. In the revision application,
Harnath Chaturvedi claimed himself as a tenant only over land
measuring two bighas ten biswas out of total land of four
bighas one biswa and alleged Abdul Wahid to be his Zamindar.
Asstt. Custodian, General Uttar Pradesh and Bihar. Lucknow
disposed off the said revision application by his order dt.
30.10.1969/ 5.11.1969 and remanded the matter to the Asstt.
Custodian for disposal of the claim of Harnath Chaturvedi after
hearing him. The Asstt. Custodian, by his order dt. 25.2.72
accepted the claim of the tenancy of Harnath Chaturvedi over
two bighas ten biswas and the tenancy of Harnath Chaturvedi
was accepted over land two bighas ten biswas deeming it to be
a separate part out of the total land of four bighas one biswa.
After this order, Harnath Chaturvedi prayed for transfer of
Zamindari rights in his favour over this two bighas ten biswas
area to the Asstt. Custodian and, which prayer was accepted
and after accepting rupees eight hundred, Zamindari rights
were also transferred to Harnath Chaturvedi on 27.4.1972.
(3.) Harnath Chaturvedi preferred an appeal on 22.1.1973
before Chief Custodian General under Section 22 of the Act in
which he prayed that the auction dt. 18.8.1955 in favour of
Tuljaram and the sale certificate issued on 14.7.1961 in
respect of the disputed subject matter, be cancelled. This
appeal was accepted by Authorised Settlement Commissioner,
Lucknow and the auction and sale certificate in favour of
Tuljaram were cancelled. Tuljaram made an application before
the Settlement Commissioner, Government of India, New Delhi
on 30.6.76 against this order dt. 11.1.1973 which was rejected
on 20.1.1977. Against this rejection order dt. 20.1.1977,
Tuljaram filed a revision application under Section 24 of the
Act before the Deputy Chief Settlement Commissioner, New
Delhi on 8.2.1977. This revision application was rejected by
Deputy Custodian General Evacuee Property by his order dt.
17.5.1976. Against this rejection order dt. 17.5.1976 Tuljaram
filed a Civil Writ Petition No. 920 of 1977 in the Delhi High
Court which on the prayer of Tuljaram, was rejected on
4.1.1983. Tuljaram prayed for recalling this rejection order,
which prayer too was rejected by the Delhi High Court by its
order dt. 22.2.1984.;