Satish Chandra. J. - (1.) ON 16-6-1948 Praduma Nerain Singh, the Zamin-dar executed a lease in favour of the res pondent Babu Lal in respect of plots Nos. 1242 and 1569 (area about 54 bighas) for the purpose of carrying on agricultural operation and quarrying stones and bal last from there. The respondent's case is that he entered into possession of the plots and continued to pay the agreed rent to the zamindar and after the aboli tion of zamindari. to the State. In ac cordance with the terms of the lease he quarried stones from the plots. It ap pears that after the abolition of the zamindari. the State Government passed an order directing the revenue autho rities to report whether mining opera tions were being carried out or any stones etc. excavated from any plot in the district. The Tahsildar of Manjhan-pur in the district of Allahabad where the aforesaid plots were situate, report ed that these plots constituted a hillock and that the respondent Babu Lal who was recorded as Sirdar of the plots, in stead of putting the land to agricultural, use was excavating mineral, stones, etc. from it. Thereupon, the Land Reforms Officer. Allahabad passed an order dir ecting the Tahsildar to auction the quar ries in the holding of the tenure holders including the respondent. The Tahsil-dar fixed 14-3-1964 for auction of the quarries thereupon, the respondent came to this Court under Article 226 of the Constitution with a prayer that the authorities be directed not to auction any mineral rights from the plots in dispute and not to interfere with the petitioner taking stones or working the quarry as hitherto before.
(2.) THE State as well as the Tah-sildar contested the writ petition. Their case inter alia was that under the settle ment which took place in 1321 F, the zamindar had entered into an agreement with the State Government under which it was clearly declared that the mineral rights were reserved to the State Gov ernment. As such, the zamindar had no rights in the minerals in the plots and he could not transfer any valid title to the minerals situate in these plots to the respondent Babu Lal. The lease in fav our1 of the respondent in so far as it re lated to minerals was void. The learned single Judge held that settlement agreement related to the period ending with 1352 F. No material has been furnished by the authorities to show as to what was done after the ex piry of that period. There being no evidence that rights in the minerals were retained by the. State under the subsequent settlement, the zamindars of the village cannot be said to have bound themselves by the terms of 1321 F. In the year 1948 when the lease in ques tion was executed under the lease and whereby right of quarrying the stones was expressly granted to Babu Lal res pondent. The U. P. Tenancy Act. 1939 did not bar the grant of a lease to quarry stones. The lease in favour of the respondent was hence valid. If the State Government was of the view that the provisions contained in Ss. 107 and 108 of the Zamindari Abolition and Land Reforms Act were not complied with, it .was. open to it to take action under them, but it had no right to straightway auction the stone quarry. The various other submissions raised on behalf of the State authorities were repelled and the writ petition was allowed. The authorities were directed not to auction any mineral right of the respondent in .the disputed plots unless they have taken steps to extinguish his rights in those plots.
(3.) AGGRIEVED , the State as well 'as. the Tahsildar have come up in appeal. The settlement agreement clearly states that all rights in respect of minerals were reserved with the State Govern ment. The agreement was to remain in force from 1323 F till 1352 F and there after till the next settlement. There is no allegation by either party that a fresh settlement took place after 1352 F. There is no allegation on behalf of the respondent that the. rights of. ;the zemin dar were varied in any respect subse quent to the agreement entered into by him during the course of the settlement of 1321 F. In these state of the matters. it cannot be inferred that a settlement must have taken place subsequent to 1352 F. We are unable to sustain the finding of the learned" Judge upon this point. The agreement was to remain in force not only up to 1352 F but there after till the next settlement. There being no averment that any settlement took place thereafter, the -agreement of 1321 F will be deemed to have remained in operation, till the zamindari was abo lished in 1952. In 1942 when the zamindar executed the lease in question in favour of the respondent Babu Lal. he was bound by the settlement agreement. Under that agreement, the zamindar had no rights in the minerals in the land in dispute. He, having no such rights, could not validly transfer any interest in the minerals to the respondent under the lease. The respondent hence did not acquire any right to quarry stones in the plots. He could only put the plots to agricultural use.;