Indu Malhotra, J. - (1.) Leave granted. The present Civil Appeals arise out of S.L.P. (C) Nos. 26645 and 24684 of 2015 which have been filed to challenge the Judgment dated May 19, 2015 passed by the Jharkhand High Court in W.P. (C) No. 2081 of 2015. The Writ Petition had been filed by Respondent Nos. 1 to 3 herein to challenge the Order dated 07.04.2015 refusing to grant Interim Relief in an Application filed under Order XXXIX Rules 1 and 2 of the CPC in Title Suit No. 45/2015, and Order dated 21.04.2015 passed by the District Court.
(2.) A brief factual background of this case is set out herein below: 2.1. According to the Writ Petitioners/Respondent Nos. 1 to 3 herein, their mother late Smt. Shyal Devi had purchased about 3.61 acres of land[1] ("suit property") from Raju Gour and Shatrughan Gour by way of two unregistered Sale Deeds dated 30.04.1958. According to Respondent Nos. 1 to 3, late Smt. Shyal Devi had raised a structure over a part of the suit property, and was cultivating the rest of it. The said land was situated adjacent to the land belonging to the Bihar State Road Transport Corporation. 2.2. In 1992, Smt. Shyal Devi filed Title Suit No. 153/1992 before the Additional Munsif, Jamshedpur alleging that the officials of the Bihar State Road Transport Corporation were disturbing her possession of the suit property since 1990. The Additional Munsif vide Judgment and Decree dated 18/27.02.1999 decreed the Suit in favour of the Plaintiff late Smt. Shyal Devi, and confirmed her possession since 1958. The Bihar State Road Transport Corporation was restrained from interfering with the peaceful possession of Smt. Shyal Devi. The relevant extract of the findings of the Additional Munsif contained in the Judgment is reproduced hereinbelow: "11. In view of the aforesaid discussion, I found that plaintiff [Smt. Shyal Devi] has proved her possession of the suit land since 1958 and as such these issues are decided in favour of the plaintiff and against the defendant." 2.3. The Bihar State Road Transport Corporation filed Title Appeal No. 20/1999 to challenge the Judgment and Decree dated 18/27.02.1999 before the Additional District Judge, East Singhbhum, Jamshedpur. The Title Appeal No. 20/1999 was dismissed by the Additional District Judge on the ground of possession. However, the District Judge held that the Plaintiff had failed to establish her title, and it would be open for the Bihar State Road Transport Corporation to file a suit against late Smt. Shyal Devi for declaration of title over the land, and to seek her eviction. 2.4. The Bihar State Road Transport Corporation preferred Second Appeal No. 17509/2005 against the Judgment dated 29.08.2005 passed by the Additional District Judge before the Jharkhand High Court, which is currently pending adjudication. 2.5. It is relevant to mention that late Smt. Shyal Devi did not challenge the finding that she had failed to establish her title before the High Court. Hence, the finding of the Additional District Judge attained finality. 2.6. During the pendency of the Second Appeal, the Deputy Commissioner, East Singhbhum, Jamshedpur sought a No-Objection Certificate vide letter dated 13.10.2012 from the Transport Commissioner, Jharkhand for the construction of an Electricity Sub-station on the land comprised in Khata No. 24 (Plot Nos. 2650, 2652, 2656, and 2657) in Jamshedpur, recorded in the name of the Bihar State Road Transport Corporation. The Transport Commissioner vide letter dated 04.03.2015 conveyed that it had no objection for transfer of the said land for the construction of an Electricity Sub-station thereupon. 2.7. During the pendency of proceedings before the High Court, Smt. Shyal Devi expired 24.02.2014 leaving behind three sons i.e. Respondent Nos. 1 to 3, as her legal representatives and successors. 2.8. Respondent Nos. 1 to 3 filed Title Suit No. 45/2015 before the Civil Judge (Junior Division I), Jamshedpur seeking permanent injunction to restrain the Appellant The General Manager, Jharkhand State Electricity Board [in S.L.P. (C) No. 24684 of 2015] from interfering with their alleged possession of the suit property, along with an Application for Temporary Injunction. 2.9. The Civil Judge (Junior Division I) vide Order dated 07.04.2015 dismissed the Application for Temporary Injunction filed by Respondent Nos. 1 to 3. It was held that Respondent Nos. 1 to 3 failed to describe the specific area/portion of the suit property which was in their alleged possession, over which the construction of the Electricity Sub-station was being carried out by the Jharkhand State Electricity Board. The Civil Judge (Junior Division I) concluded that Respondent Nos. 1 to 3 had failed to make out a prima facie case, and held that no irreparable loss would be caused, which could not be compensated in terms of money. 2.10. Aggrieved by the Order dated 07.04.2015, Respondent Nos. 1 to 3 filed an Appeal under Order XLIII, Rule 1(r) of the CPC before the District Judge III-cum-MACT, East Singhbhum, Jamshedpur. The Appeal was dismissed vide Order dated 21.04.2015 whereby the District Judge affirmed the Order passed by the Civil Judge (Junior Division I) dated 07.04.2015. It was held that Respondent Nos. 1 to 3 had failed to demarcate the suit property in the Plaint to show that the construction activity was taking place on their land. The Plaintiffs had not placed on record the old Khatian, or the new Khatian. Respondent Nos. 1 to 3 were making a claim of possession with respect to 3.61 acres of land recorded in R.S. Khatian of 1937 under Khata No. 19 (Plot Nos. 3737, 3733, 3710, 3741, 3749, 3751, 3752, 3753, 3754 and 3755), Khata No. 21 (Plot No. 3742), Khata No. 33 [Plot Nos. 3718, New Plot Nos. 2657, 2658, 2659, 2660, a portion of 2650, 2626(p), 2656(p), 2653(p), 2655(p) Thana No. 1198 and 1151]. The said land stated to be situated in Mouza Baridih and Bara, P.S. Sidhgora, District Singhbhum East, in new Khatian No. 24 in the finally published record of rights of Jamshedpur Notified Area (1995- 1996). On the other hand, the Counsel for the State Electricity Board stated that 1.47 acres of land recorded as Khata No. 24 (Plot Nos. 2650, 2652, 2656 and 2657) was registered in the name of the Bihar State Road Transport Corporation, as Anabad land. The Board placed reliance on trace map, and a letter dated March 4, 2015 addressed by the Transport Commissioner, Ranchi, Jharkhand to the Deputy Commissioner, East Singhbhum, Jamshedpur making the land available for the Jharkhand State Electricity Board. The District Court held that the Plaintiffs had produced no rent receipts, or municipal receipts to corroborate their plea of alleged possession over the disputed suit property. The District Court found that Respondent No. 3 Narendra Kumar Srivastava had concealed a material fact that he had filed a Writ Petition before the High Court seeking an injunction from construction of a boundary wall and digging on the suit property by the Appellant The General Manager, Jharkhand State Electricity Board [in S.L.P. (C) No. 24684 of 2015]. The Writ Petition came to be withdrawn on 24.04.2015. The suppression of a material fact warranted the drawing of an adverse inference against the Respondents. The grant of injunction being a discretionary relief, Respondent Nos. 1 to 3 were found to not be entitled to the same. 2.11. Aggrieved by the judgment of the District Judge, Respondent Nos. 1 to 3 filed W.P. (C) No. 2081 of 2015 before the Jharkhand High Court seeking a writ of certiorari to quash the Order dated 07.04.2015 passed by the Civil Judge (Junior Division I) in Title Suit No. 45/2015, and Order dated 21.04.2015 passed by the District Court in Misc. Appeal No. 5/2015. 2.12. The Electricity Board filed a Counter Affidavit along with photographs of the construction of the Electricity Sub-station. It was submitted that almost 90% of the construction work of the Electricity Sub-station had already been completed. It was further stated that the grant of an injunction would seriously affect public interest, and the welfare scheme for providing electricity to the local populace at subsidised rates. 2.13. The learned Single Judge of the High Court vide the impugned Judgment dated 19.05.2015 allowed W.P. (C) No. 2081 of 2015 filed by Respondent Nos. 1 to 3, and directed the parties to maintain status quo with respect to the suit property. It was clarified, that the Appellant The General Manager, Jharkhand State Electricity Board [in S.L.P. (C) No. 24684 of 2015] was, however, at liberty to raise construction on any other land, except the disputed suit property. The learned Single Judge held that the findings of the courts below with respect to there being no prima facie case in favour of Respondents No. 1 to 3 was erroneous in view of the judicial findings in their favour in the previous round of litigation in Title Suit No. 153/1992, and Title Appeal No. 20/1999. The Single Judge held that the courts below dismissed the Application for Temporary Injunction filed by Respondent Nos 1 to 3 on the ground that Respondent Nos. 1 to 3 (Plaintiffs) had failed to specifically describe the disputed suit property, even though the description of the disputed suit property was not objected by the Jharkhand State Electricity Board. On balance of convenience, the Single Judge held that in case the Appellant The General Manager, Jharkhand State Electricity Board [in S.L.P. (C) No. 24684 of 2015] completes the construction of the Electricity Sub-station, Respondent Nos. 1 to 3 would be under a compulsion to accept compensation, even if the Title Suit No. 45/2015 was decreed in their favour. The Single Judge held that the photographs produced by the Appellant Electricity Board only indicated the raising of electricity poles, and no other construction had been raised on the disputed Suit Land.
(3.) Aggrieved by the impugned Judgment dated 19.05.2015 passed by the learned Single Judge of the High Court, the State of Jharkhand filed the present S.L.P. (C) No. 26645 of 2015, and the General Manager, Jharkhand State Electricity Board filed S.L.P. (C) No. 24684 of 2015. 3.1. This Court vide Interim Order dated 14.12.2015, granted liberty to the Appellant The General Manager, Jharkhand State Electricity Board [in S.L.P. (C) No. 24684 of 2015] to draw the supply lines. 3.2. The Appellant The General Manager, Jharkhand State Electricity Board [in S.L.P. (C) No. 24684 of 2015] in I.A. Nos. 91857 & 91859/2018, sought permission to energise the Electricity Sub-station, after depositing the costs of the suit property as assessed by the Circle Officer, Jamshedpur before the Deputy Commissioner, Jamshedpur. 3.3. During the pendency of the proceedings, the Electricity Sub-station has been fully constructed having a capacity of 33/11 K.V. As per the Executive Engineer, Electricity Supply Division, Jamshedpur approximately 1 lakh people residing in the nearby areas would be benefitted by the supply of electricity, and it would result in reduction of loss of load on other Electricity Sub-stations situated in the vicinity.;