MAHESH CHANDRA TRIPATHI,J. - (1.) Heard Sri. Vinod Kumar Upadhyay, learned counsel for the petitioners; Sri. Rajesh Srivastava, learned Standing Counsel for the State respondents, Sri. Rajesh Yadav, learned counsel appearing on behalf of Gaon Sabha and Sri. Abhishek Pandey, learned counsel appearing on behalf of private respondent no. 5.
(2.) The petitioners are assailing the impugned order dated 15.2.2010 passed by the third respondent, Sub Divisional Magistrate, Tehsil Rampur Maniharan, District Saharanpur and the order dated 26.03.2018 passed by the second respondent, Commissioner, Saharanpur Division, Saharanpur in Revision No. 00260 of 2018, Computer Case No. C201809000000260 (Jagdish Singh v. State) and for direction to the respondents not to interfere in their peaceful possession over the land in dispute.
(3.) Record in question reflects that one Kuldeep Singh had filed a Public Interest Litigation (PIL) No. 36648 of 2017 (Kuldeep Singh v. State of U.P. and 16 Others) for a direction to the respondents to remove the encroachment over Plot No. 400, area 0.205 hectare and Plot No. 402 area 0.318 hectare situated in Village Miyanagi, Post Bargoan, Nanauta Dehat, District Saharanpur. In the said writ petition, it was alleged that the said land is recorded as pond and the reliance has been placed on a Division Bench judgment of this Court in Public Interest Litigation Petition No. 63380 of 2012 (Prem Singh v. State of U.P. and Others), wherein the Division Bench has directed that if the complaints regarding unauthorised occupation over the public ponds or other similar public lands are received by the District Magistrate of a District, he should take all the required actions in view of the law already settled by the Supreme Court in the case of Jagpal Singh and Others v. State of Punjab and Others reported in (2011) 11 SCC 396 . Paragraphs 13, 15, 16, 18, 23 and 24 of the judgment in Jagpal Singh (supra) read as under: "13. We find no merit in this appeal. The appellants herein were trespassers who illegally encroached on to the Gram Panchayat land by using muscle power/money power and in collusion with the officials and even with the Gram Panchayat. We are of the opinion that such kind of blatant illegalities must be condoned. Even if the appellants have built houses on the land in question they must be ordered to remove their constructions, and possession of the land in question must be handed back to the Gram Panchayat. Regularizing such illegalities must be permitted because it is Gram Sabha land which must be kept for the common use of villagers of the village. 15. In M.I. Builders (P) Ltd. v. Radhey Shyam Sahu, 1999(6) SCC 464 the Supreme Court ordered restoration of a park after demolition of a shopping complex constructed at the cost of over Rs. 100 crores. 16. In Friends Colony Development Committee v. State of Orissa, 2004 (8) SCC 733 this Court held that even where the law permits compounding of unsanctioned constructions, such compounding should only be by way of an exception. In our opinion this decision will apply with even greater force in cases of encroachment of village common land. Ordinarily, compounding in such cases should only be allowed where the land has been leased to landless labourers or members of Scheduled Castes/Scheduled Tribes, or the land is actually being used for a public purpose of the village e.g. running a school for the villagers, or a dispensary for them. 18. The present is a case of land recorded as a village pond. This Court in Hinch Lal Tiwari v. Kamala Devi, AIR 2001 SC 3215 (followed by the Madras High Court in L. Krishnan v. State of Tamil Nadu, 2005(4) CTC 1 Madras held that land recorded as a pond must be allowed to be allotted to anybody for construction of a house or any allied purpose. The Court ordered the respondents to vacate the land they had illegally occupied, after taking away the material of the house. We pass a similar order in this case. 23. Before parting with this case we give directions to all the State Governments in the country that they should prepare schemes for eviction of illegal/unauthorized occupants of Gram Sabha/Gram Panchayat/Poramboke/Shamlat land and these must be restored to the Gram Sabha/Gram Panchayat for the common use of villagers of the village. For this purpose the Chief Secretaries of all State Governments/Union Territories in India are directed to do the needful, taking the help of other senior officers of the Governments. The said scheme should provide for the speedy eviction of such illegal occupant, after giving him a show cause notice and a brief hearing. Long duration of such illegal occupation or huge expenditure in making constructions thereon or political connections must be treated as a justification for condoning this illegal act or for regularizing the illegal possession. Regularization should only be permitted in exceptional cases e.g. where lease has been granted under some Government notification to landless labourers or members of Scheduled Castes/Scheduled Tribes, or where there is already a school, dispensary or other public utility on the land. 24. Let a copy of this order be sent to all Chief Secretaries of all States and Union Territories in India who will ensure strict and prompt compliance of this order and submit compliance reports to this Court from time to time." Finally, the aforesaid petition was disposed of by this Court on 17.8.2017 with following observations:- "The writ petition is disposed of with the consent of the learned counsel for the parties with a direction to the respondent no.3, Sub Divisional Magistrate/S.D.O. Rampur Maniharan District Saharanpur, to enquire into the matter and pass appropriate orders keeping in mind the judgment of the Supreme Court in the case of Jagpal Singh (supra) as well as the judgment of the Division Bench of this Court passed in Public Interest Litigation Petition No. 63380 of 2012 (Prem Singh v. State of U.P. and Others) within a period of three months from the date a certified copy of this order is received in his office.";