S.N. Dwivedi, J. - (1.) A Division Bench has referred for opinion this question: Does a person, who has become an asami Under Clause (b) of Sec. 21(1) of the UP ZA and LR Act, become a sirdar Under Sec. 204 of that Act, of no suit for his ejectment Under Sec. 202 is instituted within one year from the date of vesting? The reference has been made on account of a supposed conflict between two Division Bench decisions -Unchan Singh v/s. Board of Revenue 1962 AWR 29 and Ghasi v/s. Waqf Alalaulad, 1969 AWR 602.
(2.) BEFORE dealing with these two cases, it is necessary to examine the matter in the light of certain provisions of the U.P. Tenancy Act and the UP ZA and LR Act (hereinafter called the Act). The question is confined to a tenure -holder enumerated in Clause (b) of Sec. 21(1) of the Act. He is a sub -tenant of grove land. Accordingly we shall answer the question referred to us only in relation to a sub -tenant of grove land. Sec. 3(22) of the Tenancy Act defines a sub -tenant. The expression "Sub -tenant" means, inter alia, a person who holds land from a grove holder. A sub -tenant of a grove land will be a non -occupancy tenant Under Sec. 31 of the Tenancy Act. Sec. 175 of the Tenancy Act provides for ejectment of a non -occupancy tenant on two grounds: (1) That he is a tenant holding from year to year; and (2) that he is a tenant holding under a lease for a period which has expired or will expire before the end of the current agricultural year. Sec. 202(b) of the Act provides that an asami shall be liable to ejectment from his holding on the suit of the landholder on the ground that he belongs, inter alia, to the class enumerated in Clause (b) of Sub -section (1) of Sec. 21 and that he holds the land from year to year or for a period which has expired or will expire before the end of the current agricultural year. It may be observed that Sec. 202(b) of the Act resembles Sec. 175 of the Tenancy Act. A sub -tenant of grove land could be a tenant for a fixed term or from year to year. In the case of a fixed term, the term could have expired before the date of vesting or may expire after the date of vesting. In the case of a year to year tenancy the tenure would cease after the lease is determined.
(3.) LIMITATION for instituting a suit for ejectment of an asami of the class enumerated in Sec. 21(1)(b) of the Act is provided for in entry No. 25 of Appendix III to the ZA and LR Rules. It is one year. Col. 5 of the Entry reads: From the date of vesting where the cause of action arose Under Sec. 202(b) before the date of vesting and in all other cases from the date on which the cause of action arose. Evidently col. 5 provides for two starting points of limitation. Where the cause of action for ejectment had arisen before the date of vesting, time would run from the date of vesting; where the cause of action arises after the date of vesting, then time would run from the date on which the cause of action arose. Where the sub -tenant held grove land for a fixed term and the term had expired before the date of vesting, time would run from the date of vesting under the first part of col. No. 5. Where the sub -tenant held grove land for a fixed term and the term has expired after the date of vesting, time would run from the date on which the term expired after the date of vesting in accordance with the first part of col. No. 5. But where the sub -tenant holds grove land from year to year, the cause of action will arise only when the land holder has determined the lease. In such a case time would run from the date on which the lease ceases to have effect. If no suit is instituted within limitation, the asami would become a sirdar. This is our answer to the question referred to us.;