AI Structured Summary
Not yet generated for this judgment
Judgment
Heard on the question of admission as well as on I. A. No.3822/2017, which is an application for condonation of delay. The writ appeal is barred by 88
days.
For the reasons assigned in the application, we are of the considered view that the cause shown by the appellants is sufficient to condone the delay
of 88 days. Accordingly, I.A. No.3822/2017 is allowed and stands disposed of. Delay in filing the appeal is hereby condoned.
Against the impugned order, W. A. No.372/2017, W. A. No.377/2017, W. A. No.376/2017, W. A. No.375/2017, W. A. No.374/2017, W. A.
No.378/2017 and W. A. No.381/2017 were filed.
The Division Bench of this Court, vide order dated 21.09.2017 dismissed the aforesaid writ appeals by passing the following order :-
Since a common question of law is involved in these petitions to decide therefore, they are heard together and are being disposed of by this common
order. For the sake of convenience, the facts are borrowed from W.A.No.372/2017. 2. These writ appeal under Section 2 (1) of the M.P. Uchcha
Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005, have been filed by the appellants (original writ petitioners) against the order dated
10.1.2017 passed in W.P.No.4311/2014 and other connected matter, whereby the petition filed by the appellant was dismissed in terms of the detailed
order passed in W.P.No.3586/2014.
Facts of the case are that the respondent No.1 â€" Devasi Bai and her son Mukesh, were joint-holders of 2.003 hectares of land situated at village
Bhavariya, Tehsil â€" Kukshi, District Dhar. More than 25% of the agriculture land held by the complainant jointly has been acquired for being in the
area of of submergence of Sardar Sarovar Dam. Late Kanhiyalal, husband of the respondent No.1 â€" Devasi Bai, was died one year prior to the
date of publication of the notification under Section 4 of the Land Acquisition Act. After his death the respondent No.1 herself and Mukesh were
recorded jointholders of the land. Mukesh was minor on the date of publication under Section 4 of the Land Acquisition Act. Mukesh died on
10.3.2008. At the time of notification under Section 4 of the Land Acquisition Act, Mukesh was joint-holder of the agriculture land 2.003. She filed a
complaint for entitlement of 2.00 hectares of land and all benefits in accordance with provisions of N.W.D.T award and R & R Policy of Government
of M.P. She also prayed for entitlement of Special Rehabilitation Grant. At the time of issuance of notification under Section 4 on 2.4.1993, her son
Mukesh was minor.
The contention of the respondent No.1 before GRA that father of Mukesh died much prior to the date of notification. She and her son Mukesh
were joint holders (joint account holders) and, therefore, Mukesh is also entitled for two hectares of agriculture land, keeping in view the rehabilitation
and resettlement policy.
The stand of the appellant before the GRA is that as per clause 11(4) and (7) of N.W.D.T award, minors were not entitled for separate land. The
GRA passed a detailed order in case no.41/11 and held that Akshay son of Mukesh is minor holder Sahbhoomi Swami is also entitled for allotment of
agriculture land.
The learned writ court after appreciating the arguments of the learned counsel for the parties has passed a detailed order. Para 14 to 33 are
relevant which reads as under :14- Thus, the test is whether there has been “acquisition†of rights in the land of the persons who is claiming
rehabilitation. As the major son envisaged in the definition of 'family' has no right of his own in the land he is not entitled to separate allotment of land.
15- Once that is the position of 'major son' in the definition of 'family' the 'minor children' envisaged in Clause XI(1)(3)(1) would not stand on a better
footing. They are also the persons who have no rights of their own in the land. That would also be the case of 'wife'. It is crystal clear that during the
life time of the father (head of the family) his children whether major or minor or his wife and other dependents have no rights in the land which is the
subject matter of acquisition. That is the general law also. It is only the father who is generally the head of the family is tenure holder or Bhumiswami.
It is from him there is acquisition of land. In case the wife is the tenure holder she, her husband and her children would come within the ambit of the
'family'.
16- The object is obvious. The definition of family has been introduced so that the spouse and the children of the tenure holder and persons dependent
upon him are not able to lay their own separate claim for compensation and rehabilitation. If the definition of 'family' had not been inserted in the
Award and the allotment of land had not been limited to the 'displaced family', then on the basis of definition of 'oustees' the spouse, children and other
dependents who have no rights of their own in the land could have claimed rehabilitation benefits as they would have definitely fallen within the
definition of 'oustee'. To avoid such a situation the Award has provided that the allotment of land is to be made to the displaced family so that spouse,
children and dependents who themselves are not tenure holders go with the head of the family in the matter of allotment of agricultural land and
residential plot.
17- The persons recorded as joint holders whether male or female, major or minor are not deprived of their legal rights to compensation and
rehabilitation when their rights in the land are acquired. The provision for rehabilitation is made in such cases of acquisition as compensation alone is
not considered as adequate recompense. The tenure holder is entitled to compensation and rehabilitation both. As observed by the Hon'ble Supreme
Court in the case of NBA Vs. State of M. P. (supra):
“Rehabilitation is restoration of the status of something lost, displaced or even otherwise a grant to secure a dignified mode of life to a person who
has nothing to sustain himself. This concept, as against compensation and property under Article 300-A, brings within its fold the presence of the
elements of Article 21 of the Constitution of India. Those who have been rendered destitute, have to be assured a permanent source of basic
livelihood to sustain themselves.â€
Again in para 84 it is observed:-
“The rehabilitation has to be done to the extent of the displacement. The rehabilitation is compensatory in nature with a view to ensure that the
oustee and his family are at least restored to the status that was existing on the date of the commencement of the proceedings under the Act 1894.â€
Earlier in para 29 it is stated:-
“It is evident that acquisition of land does not violate any constitutional/fundamental rights of “displaced personsâ€. However, they are entitled
to resettlement and rehabilitation.â€
18- The petitioners are extending benefits of rehabilitation to the majors sons (and their families) who are joint tenure holders. The major son who is a
tenure holder is entitled to rehabilitation benefits because he is a tenure holder and therefore, the same benefits cannot be denied to other joint holders
of the land whose legal rights have been acquired. The other joint holders are normally daughters, widows and minor children. There is greater need
for their rehabilitation so as to enable them to sustain themselves. They have been rendered destitute and have to be assured a permanent source of
basic livelihood. If they are not rehabilitated they would be left high and dry. It is no solace to them that the major male joint holders and their families
have been given rehabilitation benefits. They stand on equal footing so far as their rights are concerned and they have a right to equality with the
major male joint holders. The plea of the petitioners that 'major sons' and their families are being given two hectares of land each because major sons
constitute separate family, is not sustainable. As already stated major son used in the definition of family is that major son who is not a joint holder.
19- The plea of the petitioners is that it is only 'displacedfamily' as per Clause XI(IV)(7) which is entitled to allotment of agricultural land and that
'family' is defined in Clause 1(3) and unless such a family is formed or has come into existence on the date of the notification under section 4 of the
Land Acquisition Act, the joint holder alone is not entitled to land for land. This plea is not acceptable. The definition of family is 'inclusive'. The family
includes “wife and minor children†or “husband and minor children†of the head of the family and the persons dependent on him and, as
already stated, it has been incorporated for the purpose that the persons included in the definition of the family may not be able to lay their own
separate claim on the ground that they are oustees. It is the head of the family alone who would be recognised for the purpose of the allotment of land
and not his family members. But that would happen if such family members do not have the rights of their own in the land which is being acquired. If
each joint holder has his or her own legal rights in the land it cannot be said that he or she would not be entitled for rehabilitation benefit of land for
land unless he or she has been able to form or constitute his or her own family by marriage and by having children. He or she alone before marriage
would be recognised as 'family' when his or her share in the land has been acquired.
20- It is found on a careful reading of Clause XI(IV)(7) read with Clause 1(3) that even if the family as envisaged in Clause 1(3) is 'constituted' or is
in 'existence' the acquisition of land is from the head of the family who is tenure â€" holder of Bhumiswami and not from the “displaced familyâ€.
The family is in the back ground. Acquisition from 'displaced family' is a deeming fiction. These family members have no rights of their own in the
land. The marginal heading of Clause XI(IV)(7) is “allotment of land†(that is the focal point) and then it lays emphasis on the fact that the
allotment of minimum two hectares of land is “per familyâ€. That means that the family as a whole is entitled to the benefit of allotment of land and
the allotment is to be made in the name of the tenure holder from whom there is acquisition of land. The 'family' is the beneficiary if such a family is
there. It does not mean that the tenure-holder or Bhumiswami is not entitled to rehabilitation benefit of land for land if he has no family. In such a case
tenure holder himself or herself would be treated as family and the allotment of land would be done to him. According to the petitioners the claimants
must 'constitute' or 'form' a family as per Clause 1(3) before there can be claim for rehabilitation. What is the meaning of the words 'constitute' or
'form' in such a plea? Does it mean that the whole body as envisaged in the definition in Clause 1(3) should be there so as to enable it to claim
rehabilitation. If the argument of the petitioners is accepted for a moment it would mean “husband, wife, minor children and other dependentsâ€
must be there before they can claim rehabilitation. It would mean that husband and wife would not form or constitute a family and would not be able
to claim rehabilitation. They must have 'children' and other 'dependents' to constitute a 'family' as per Clause 1(3) and then alone such a family would
be able to claim rehabilitation. The arguments that there must be a 'family' as per Clause 1(3) before rehabilitation can be claimed is a misconception.
The only meaning that can be attributed to the words “displaced family†and “per family†used in Clause XI (IV)(7) is that the “allotment
of land†(minimum two hectares) would be for the whole family represented by the head of the family and such family consisting of husband, wife,
children and other dependents would have the benefit of the allotment of land. The allotment would ensure to the benefit of whole family.
21- There is no difficulty in applying the definition of 'family' as it is found in Clause 1(3) when there is a single tenure holder, (the head of the family)
in respect of the land under acquisition as he himself, his wife and his minor children would constitute one family and would be entitled to one unit i.e.
two hectares of land, the minimum, which has been guaranteed by the Award, and the State Policy. In case the single holder (Bhumiswami) is
unmarried and has no dependents can it be contended even remotely that he would not get the rehabilitation benefits because he has no 'family'. He is
entitled to rehabilitation benefits of land for land and is being given such rehabilitation benefits by the NVDA without any murmur. The difficulty crops
up when the tenure holders are more in number on the date of notification. They are joint holders having equal rights in the land. The petitioners are
treating each major male 'joint holder' as one unit and applying the definition of family to his case, and are allotting agricultural lands to them even if
their number is somewhere between two or twelve but it is not extending the same benefit to minor joint holders and sometimes to the widows and
daughters.
22- In the case of NBA Vs. State of M. P. AIR 2011 SC 1989 a chart has been given in para 81 of the judgment. In column No.3 Mr. C. (single
Khatedar) is shown to have been allotted two hectares of land and in his case the definition of family as given in Clause 1(3) completely fits in. Mr. C,
his wife and his children (all including) would get one unit. If Mr. C is alone without any family member then also he would admittedly get one unit i.e.
two hectares of land. Now comes column No.5, E-1, E-2 and E-3 are joint Khatedars and they get six hectares i.e. two hectares each. Here also
there is no difficulty in applying the definition of family if it is applied to each Khatedar. That is being done by the NVDA as a routine measure as
according to it each major male joint holder constitutes a separate family even if he is alone. The same principle would equally apply if the joint holder
is female. She, her husband and children would constitute family by invoking the definition of family in Clause 1(3). If there is an adult unmarried joint
holder he or she would constitute a family by himself or herself. Here again the petitioners are allotting two hectares of land to each male joint holder
even if he is unmarried and not having wife or minor children. Learned counsel for petitioner has argued that major son constitutes a separate family
and, therefore, land is being alloted to him. The approach is not correct as the 'major son' referred to in Clause 1(3) is that major son who is not a joint
holder and whose father or mother who is the head of the family is alive and the land stands in his or her name alone. It was the contention of the
petitioners before the Supreme Court in NBA Vs. State of M. P. AIR 2011 SC 1989 that the 'major son' envisaged in the definition of 'family' in
Clause I (3) (ii) has no rights of his own in the land under acquisition and that has been accepted by the Supreme Court and it has bee ruled that such
a 'major son' cannot claim compensation and rehabilitation. Therefore, it is difficult to comprehend how the petitioners can use the words 'major son' in
the definition of family as that son who is joint holder. Therefore, the unmarried adult male member is being given separate land as he is 'joint holder' in
recognition of his own right. The practice of giving two hectares of land to each unmarried male joint holder is being followed by the petitioners for a
number of years and it is well known that every such practice which has been followed for long has the sanction of law behind it. There is a Circular
dated 21/07/1993 produced by the learned counsel for the respondent. In this circular detailed instructions have been given by the State Government.
Para 3(6) of this Circular provides:
**fdlh [kkrs esa ,d ls vf/kd lg&HkwfeLokeh gSa rks izR;sd ¼o;Ld½ lg&HkwfeLokeh dks i`Fkd HkwfeLokeh ekudj Hkwfe vkoafVr dh tk;sxh
A**
According to the clear language of this Circular each major co-sharer (co-Bhumiswami) recorded in the Khasra is to be treated as “separate
Bhumiswami†and the land would be allotted accordingly. It does not make any distinction between male or female co-sharer or married or
unmarried co-sharers. The decision of the State Government incorporated in para 3(6) of this Circular appears to be the basis for the statement made
before the Supreme Court in NBA Vs. Union of India (Supra) (Para 180)â€" that the rehabilitation benefit of land for land is to be extended to all joint
holders. Therefore, the claim of the respondent married daughter is that each Khatedar (co-Bhumiswami) is entitled to two hectares of land cannot be
opposed by the petitioners. Earlier in para 3(1) of the circular it is stated â€" **miyC/k d`f""k Hkwfe dk vkoaVu ifj;kstuk esa Mwc ls izHkkfor ifjokjksa
dks iquokZl uhfr ds izko/kkuksa dh ea'kk ds vuqlkj fn;k tkosxk A** If Paras 3(1) and 3(6) are read together it would be clear that the “family†of
each co-sharer (co-sharer-himself, his wife, his children and other dependents) is to be allotted land for land (one unit). This Circular gave relief to
each adult co-sharer. Later by the Circular dated 09/06/1997 it was clarified on the instructions of the Vide-Chairmain that the benefit of allotment of
land is to be extended to minor joint holders also.
23- The aforesaid principle of allotment of land to eachjoint holder would apply to the case of minors and each of them would get one unit because he
or she had equal rights in the acquired land as the major male joint holder. In case of widow she cannot be said to be dependent on any one when she
has equal rights of her own in the land and is recorded as Bhumiswami. She claims as a widow and not as 'mother'. Thus, the definition of 'family' in
Clause 1(3) of the Award is qua each joint holder. It is not possible to club the joint holders (brothers and sisters in the present case) to work out their
rights. Brothers and sisters who are themselves Bhumiswamis are not covered by the definition of 'family' in Claus 1(3). Each one of them is entitled
to rehabilitation benefits as conferred by the Award and the State Policy. According to Clause 1(3): “Every major son will be treated as a separate
family.†Similarly, as per State Policy even major unmarried daughter is treated as separate 'family'. That is an indication in the direction that a 'single
person' can constitutes a family. There is inbuilt intrinsic evidence to that effect. The point which is clear is that legally a single person can form a
family in the context of 'displaced family' used in Clause XI(IV)(7) of the Award. The only other ingredient that would be required to be satisfied is
that he or she is covered within the ambit of 'oustee' or 'displaced person'.
24- In the two judgments of the Supreme Court NBA Vs. State of M.P. AIR 2011 SC 1989 and State of M. P. Vs. Bherusingh (2012) 3 SCC 287 it
has been clearly held that a 'major son' from whom no land has been acquired is not entitled to compensation or rehabilitation. Therefore, in an inverse
situation it follows as a corrolary that a joint holder whether major or minor, male or female from whom the land or his or her share in the land has
been indisputably acquired is entitled to allotment of two hectares of land, the minimum guaranteed by the N.W.D.T. Award and R & R Policy of the
State. This minimum guarantee or two hectares to each joint holder irrespective of the area of land acquired from him or her is causing problems for
the State and it has its impact on the State ex-chequer but the promise made to oustees or displaced persons by the Award and R&R Policy of the
State and reiterated before the Supreme Court has to be fulfilled. In case the land of the minor oustee had not been acquired he or she would have
continued to cultivate his or her share of land jointly or got the partition effected to carve out his or her share and pull on his or her livelihood from the
yield of his or her share in the land. Now that land having been acquired there is need to compensate and rehabilitate such oustees failing which their
sustenance would not be possible. Compensation is being given to such minor joint holders and they are also being given the benefit of old SRP but
there is denial of allotment of two hectares of land to each or new SRP in lieu thereof without any convincing reasons. It is because of the acquisition
of land from such minor he or she is more in need of rehabilitation benefits to sustain himself or herself â€" more than a major joint holder. There is no
substance in the argument that such a minor cannot be granted rehabilitation benefits because he or she does not constitute a family. The stage of
marrying and having children has not yet arrived and before that the State exercising the power of eminent domain has divested the minor of his or her
rights in the land and, therefore, the rehabilitation benefits ensuing from the Award and R.R. Policy of the State cannot be denied to him or her. Such
a minor himself or herself would constitute 'family' to come within the ambit of 'displaced family' used in Clause XI(IV)(7) of the Award. A 'major
son' by himself who is not a tenure holder constitutes a family and continues to be entitled to a plot of land for construction of house within Clause XI
(IV)(3)(10). In this clause also the words used are 'oustee family' and a major son whose father is alive is recognised as a separate 'family' for the
allotment of residential plot to him even after the judgment of the Supreme Court in NBA Vs. State of M.P. AIR 2011 SC 1989. If such a major son
or major unmarried daughter alone can be covered by the word 'family' then naturally it follows that a minor joint holder alone can also fall within the
meaning of 'family'.
25- In a similar case decided by Grievance Redressal Authority i.e. Shivkumar widow of Ramesh and others Vs. NVDA GRA/41/2011 by order
dated 18/6/2012, the GRA has recorded the legal position and the reasons therefor as under :-
“The date of notification under section 4 of the Land Acquisition Act 1894 is very crucial. If on that date the holder of the land (Bhumiswami) is
alive and his family has his wife, minor children and other dependents the holder would get one unit only as per definition of 'family', given in Clause XI
sub-clause I(3)(i) of the Award and Clause 1.1(b)(1) of the R.R.Policy of the State. In case the holder of the land died before the date of the
notification, as in the present case, he ceases to be the head of the family and tenure holder “Bhumiswamiâ€. In that case his legal heirs become
the holders of the land. The family of the original holder is no longer there. Each heir becomes the joint holder of the land left by the original holder. As
a joint holder each becomes entitled to one unit. Now each joint holder's family becomes entitled to one unit. Such joint holder may have his wife and
minor children. They would constitute one unit. In case of minors each minor holder would be entitled to one unit because he is a joint holder and can
claim land in his own right. So would be the case of the widow of the original holder, she would also be entitled to one unit being the joint holder.
These heirs cannot be treated as “one family†as each of them has equal share in the lands left by the original holder.â€
26- In NBA Vs. Union of India (2005) 4 SCC 32 it has been held on the basis of the earlier judgment NBA Vs. Union of India (2000) 10 SCC 664, as
under:-
“The Court noticed that the State Governments have liberalized the policy with regard to resettlement and have offered packages more than what
was provided for in the Award of the Tribunal. Such liberalized policy included those PAFs who were even encroachers, landless / displaced persons,
joint holders, tapu land (island) holders and major sons (18 years old). (Para 180 of the NBA Vs. Union of India AIR 2000 SC 3751 is more clear in
these respect: “The State Governments have liberalized the policies with regard to resettlement and have offered packages more than what was
provided for in the Award eg., the Governments of Madhya Pradesh, Maharashtra and Gujarat have extended the R&R benefits through their
liberalized policies even to the encroachers, landless / displaced persons, joint holders, Tapu land (island) holders and major sons (18 years old) of all
categories of affected personsâ€. It has been further noticed that “the rehabilitation even in Madhya Pradesh is to be at the expense of Gujratâ€.
“Each of 8 applicants were thus, in reality a landholder in their own right since their fathers Athya and Khatriya died even prior to issuance of the
notification under Section 4 of the Actâ€.
There can be legally no distinction between major and minor joint holder. The minor joint holder is also legally entitled to equal share being Class I heir
under Hindu Succession Act, 1956, and is fully covered within the ambit of the 'joint holder'. As the State has made concession or commitment to give
the benefit of rehabilitation to each joint-holder it has to honour its commitment. The tribals have mostly adopted Hindu Law and are governed by the
same. Even as per customary law of inheritance there is no distinction between major and minor heirs and each of them has equal share in the
property left by their father or ancestors. Petitioners â€" Narmada Valley Development Authority of its own is allotting two hectares of land to each
major joint holder (son, daughter and widow) without any demur but is not extending the same benefit to minor joint holders and also at time to the
widows. This discrimination is not permissible in law. There is no rationale to keep the major joint holders in one category and the minor joint holders in
another category, as both the sets of joint holders in the absence of their father need more succour and protective hand. As back as in the year 1997
Circular No.76/NVDA/Rehabilitation/SSP/97/219 Â dated 9/6/1997 was issued by Shri H. N. Tiwari, Director (Rehabilitation) Narmada Valley
Development Authority, Bhopal in which he had accepted the position as per directions of the Vice Chairman that even the minor joint holders are
separately entitled to the benefits of rehabilitation. Para (2) of the Circular is as under:-
**,d fo/kok foLFkkfir }kjk ;g rF; izLrqr fd;s x;s gS fd muds ifr dh e`R;q mijkar Mwc ls izHkkfor Hkwfe dk mlds ,oa mlds cPps tks fd ukckfyd gS ds
e/; forj.k fd;k tkdj ukekarj.k fd;k tk pqdk gS A vr,o mUgs i`Fkd&i`Fkd foLFkkfir ekU; fd;k tk, vkSj xqtjkr esa clk;s tkus ij mUgsa U;wure 2 gsdVs;j dh
Hkwfe ;k vf/kdre ftruh Hkwfe vf/kxzfgr dh xbZ gS] c'krsZ dh og xqtjkr jkT; dh ys.M flfyax dh lhek ea gks] rd d`f""k Hkwfe vkoafVr dh tk; A
rRlaca/k esa Li""V fd;k tkrk gS fd /kkjk 4 ds izdk'ku dh frfFk ds iwoZ lacaf/kr ds ifr dh e`R;q mijkar mlds ,oa mlds iq=ksa ds e/; ukekarj.k fd;k tk pqdk
gks rks mls i`Fkd&i`Fkd foLFkkfir ekU; fd;k tk;sxk A cPps vo;Ld gksus dh fLFkfr esa fo/kok foLFkkfir vFkok vU; fdlh dh xkMZft;uf'ki esa Hkwfe
vkoafVr dh tk ldrh gS A rFkkfi ;fn ifr dh e`R;q ds ckn laiw.kZ Hkwfe dk varj.k fo/kok foLFkkfir ds uke ls gks rks ,slh fLFkfr esa fo/kok foLFkkfir dks
gh Hkwfe vkoaVu ,oa vU; vkj-vkjiSdst dh ik=rk gksxh] vo;Ld cPpksa dks d`f""k Hkwfe ,oa vU; vkj-vkjiSdst dh ik=rk ugha gksxh A**
27- In short it can be concluded that the rule which emerges from a close reading of Clause XI(IV)(7) and Clause 1(3) of the Award is that a holder
or joint holder (Bhumiswami or co-Bhumiswami) claiming rehabilitation benefit of land for land need not 'constitute' or bring into existence a 'family' as
per Clause 1(3) as a mandatory requirement but if he has a 'family' according to clause 1(3) the 'allotment of land' to him and his family consisting of
wife, children and other dependents would ensure to the benefit of the whole family.
28- There is no scope or relevance for going in the past to ascertain how the lands devolved upon and recorded in the names of the applicants as joint
holders. They have their own rights and undivided share in these lands which have been acquired and each one of them is entitled to two hectares of
land as their major male counterparts. There can be no discrimination on the ground that they are females in this era of gender equality in all spheres
and especially in the matter of inheritance and succession. Each of the applicants is covered within the ambit of 'displaced family', as used in Clause
XI (IV) (7).
29- In NBA Vs. Union of India (2005) 4 SCC 32 theSupreme Court while dealing with the case of major son has observed (see page 302 of 212 (3)
SCC 289):
“If a person was land holder he in his own right would be entitled to the benefit of rehabilitation scheme.â€
That also indicates that each joint tenure holder is entitled to rehabilitation benefits in his or her own right.
30- It is pertinent to note that the costs of land to be allotted to each joint holder (displaced person) is to be recovered from him in the manner given in
the Award and the State Policy, ie 50% of compensation money and the rest of the amount in twenty years. Each joint holder is to be given two
hecaters of land as that is a viable unit for proper and economic cultivator as recognized in the MP Land Revenue Code, 1959 also and that is also for
betterment of the conditions of the displaced families. This allotment of two hectares land to each joint holder is not free. Its cost is to be paid by the
allottee in 20 years. After the construction of the Sardar Sarovar dam there would be tremendous and remarkable improvement in the irrigation
facilities leading to higher production. The land would become cultivable and more fertile (/kjrh lksuk mxys xh). There would be hydroelectric power
generation to a considerable extent and all this would off-set the cost of compensation and rehabilitation which are to be given to the oustees or
displaced persons. They are sacrificing the land owned by them in national interest and, therefore, justice requires that they should be compensated
and rehabilitated. Their legal rights are not to be taken away lightly. It is their pain and suffering which would be translated in economic advantage to
the future generations in the form of irrigation and power. That has been the guiding factor in the passing of N.W.D.T. Award taking special care of
the oustees or displaced persons and in the formulation of the State Policy by the Council of Ministers and with the same spirit the officers and
authorities of the NVDA should deal with the oustees or displaced persons who have been uprooted. These authorities should for a moment step into
their shoes or go in their arm chair (especially the minor joint holders) to realise their agony and suffering and then there would be further realisation
that the rights given by the Award and the State Policy should not be denied to them by adopting specious and artificial ingenuities. The Award and
the State Policy must be properly interpreted and fully respected and implemented by those who have been entrusted with this work. The cases of
minor joint holders/joint holders are not many. They are those persons whose fathers have met untimely death (in the present case the father expired
before the notification under Section 4 of Land Acquisition Act was issued) and, therefore, the authorities should not in all fairness, resist their claim
for rehabilitation and should have qualm of conscience for them. The authorities need not be charitable to them. They should, however, not be
unmindful or oblivious of their legal rights.
31- A similar problem arose in respect of Orissa Land Reforms Act, 1960 and the Hon'ble Supreme Court in the case of State of Orissa & Ors. Vs.
K. Srinivasa Rao (Dead) throught LRs reported in (2001) 4 SCC 743 in paragraphs No.9 and 10 has held as under:-
“9. In this background, we would consider the meaning of the term family in relation to a married daughter as per the definition. Married woman is
an individual and as per the definition of word family, her family would consist of her-self, her husband and their children whether major or minor. This
would also be in consonance with general understanding of the word family as well as status of a married woman in the society. If she is holding land,
she would be regarded as a separate unit who will have to file a separate declaration in respect of her holding and that of her family under the Act.
Secondly, for the purpose of the Act, definition clause Section 2(21) inter alia provides that person under disability means “a widow or an
unmarried woman or a woman who is divorced or separated from her husband by a decree or order of a Court or any custom or usage having the
force of law.â€
This definition would indicate that a woman is considered to be a separate entity having her own individuality and after marriage there is no question of
clubbing her holdings with the family of her parents. Further, considering the aforesaid definition even if a married woman who has separated from her
husband by a decree or order of a court or under any custom or usage having the force of law and staying along with her parents, it would be difficult
to hold that she is a member of her parents family. After marriage, she looses the status of being member of her parents family. As against this, a
major son after marriage would not automatically cease to be a member of his parents family. Therefore, the phrase children, whether major or minor
as mentioned in the definition of the word family is required to be given reasonable meaning as understood in popular sense of the word. That appears
to be the reason why the Legislature has not made any provision either excluding or including married daughters land holdings in her parents family,
otherwise the definition of the word family would not be workable. For the married son, the Legislature has provided that his holdings of the land
would not be clubbed if he is a major married son who had separated by partition or otherwise before 26th September, 1970. This also appears to be
normal phenomenon with regard to the family in the society. It is to be stated that prior to the substitution of Section 37 and introduction of Sections
37-A and 37-B by Act 29 of 1976, person included a company or any other corporate body or a joint Hindu Mitakshara family. The legislative intent
for this amendment appears not only to include the family which is known as joint Hindu Mitakshara family, but also to include other families which
may not be covered by the concept of Hindu Mitakshara family and non-Hindu families. But, it would be difficult to presume that Legislature ever
intended to cover married daughter, whose family is that of her husband, for the purpose of clubbing her land holdings with that of her parents. If the
contention of the learned counsel for the appellant is accepted, holdings of a married daughter would be required to be included in her parents family
as well as in the holdings of her husband and her children and this would lead to absurdity and unintended injustice to a woman. The object and reason
for substituting Section 37 and incorporating Sections 37-A and 37-B is with a view to imposing a ceiling on the aggregate area of land held by all the
members of a family. For achieving that object, it is not necessary to include married daughters holdings in the holdings of her parents by stating that
she is major child of her parents. For the purpose of family she becomes part and parcel of her husbands family and that is the common notion and
understanding. Hence, in our view, the interpretation given by the High Court is just and reasonable. It is also established rule of interpretation of a
statute that court will interpret a statute as far as possible, agreeable to justice and reason, and avoid imputing to the legislature, an intention to enact a
provision which flouts notions of justice and norms of fair play unless a contrary intention is manifest from the words plain and unambiguous (Madhav
Rao Scindia v. Union of India, AIR 1971 SC 530).
32- In light of the aforesaid judgment it can be safely gathered that the definition of family is an inclusive definition and in the aforesaid case, a married
woman under the Act is treated as a separate unit. Not only this, the general property laws in force in country and the personal laws applicable to
Hindus, Muslims and other religions, grant equal rights to a daughter in their father's property. The rights vested to any woman are not denuded only
because she gets married or grows old. If the arguments advanced by the petitioner are accepted, it will result in violating the equality between men
and women. The right of women on the property of their father is an established right and merely because the girl gets married, she cannot be
deprived of the rehabilitation package as she is recorded as a Khatedars in the record of rights (Khasras).
33- In the considered opinion of this Court, the present petition and the other writ petitions filed by the State of Madhya Pradesh deserves to be
dismissed and order passed by the Grievance Redressal Authority is hereby upheld.
Learned counsel for the appellant has submitted that the respondent No.1 was holding certain land inherited from her husband, which gone under
submergence. Requisite compensation under the Land Acquisition Act, was duly provided and the land has been vested with the appellants. The son
of the respondent No.1 was minor at the time of issuance of the notification and, therefore, do not fall under the definition of “outseeâ€. The
learned GRA and learned writ court committed an error in holding that though the son of the respondent No.1 was minor yet he falls under the
definition of “outsee†and directed the appellant to award the benefits to her treating them as joint holder. He further submits that the aforesaid
order being contrary to the definition as provided in N.W.D.T award as well as policy of the appellants.
He submitted that the learned writ court committed an error in holding that all the joint holders are entitled for land based rehabilitation whereas a
bare perusal of the N.W.D.T award as well as R & R Policy clearly administrated that the land based rehabilitation is of outsee (family) and not the
individual. He also submits that the minor sons are not entitled in the land based rehabilitation separately and the said facility is for the outsee family
and not individual Khatedar and prayed that these writ appeals be allowed.
It is not in dispute that the holder of the land Kanhiyalal, died before the date of notification. His legal heirs, ie., respondent No.1 and Mukesh,
become the holders of the land. The family of the original holder is no longer there. Each heir becomes the joint-holder of the land left by the original
holder as a joint-holder. Each becomes entitled to one unit. Now each holder's family becomes entitled to one unit. In case of minor each minor holder
would be entitled to one unit because he is joint holder and can claim land in his own right. So would be the case of the widow of the original holder,
she would also be entitled to one unit being the joint holder. These heirs cannot be treated as “one family†as each of them has equal share in the
lands left by the original holder.
Each joint holder is to be given two hecaters of land as that is a viable unit for proper and economic cultivator as recognized in the MP Land
Revenue Code, 1959 also and that is also for betterment of the conditions of the displaced families. This allotment of two hectares of land to each
jointholder is not free. Its cost is to be paid by the allottee in 20 years. After the construction of the Sardar Sarovar dam there would be tremendous
and remarkable improvement in the irrigation facilities leading to higher production. The land would become cultivable and more fertile. There would
be hydro-electric power generation to a considerable extent and all this would offset the cost of compensation and rehabilitation which are to be given
to the oustees or displaced persons. They are sacrificing the land owned by them in national interest and, therefore, justice requires that they should be
compensated and rehabilitated. Their legal rights are not to be taken away lightly. The cases of minor joint-holders are not many. They are those
persons whose father have met untimely death (in the present case the father expired before the notification under Section 4 of the Land Acquisition
Act was issued) and, therefore, the authority should not in all fairness, resist their claim for rehabilitation and should have qualm of conscience for
them.
On due consideration of the aforesaid and for the reasons assigned by the learned writ court, we are of the view that the prsent writ appeals filed
by the N.V.D.A, have no merit and are accordingly, dismissed in-limine.
Consequently, all the I.A's are also dismissed.
Accordingly, we dispose of W. A. No.382/2017 on the same terms and the aforesaid decision of this Court (order dated 21.09.2017 passed in W.
A. No.372/2017 and other connected matters) shall apply mutatis mutandis in this appeal also.