S.N. Phukan, J.
1.By this petition under Article 226 of the Constitution, the petitioner who is second son of His Highness Maharaja late Bodhchandra Singh
erstwhile King of Manipur has approached us praying inter alia for an appropriate writ or direction restraining the respondents from continuing their
acts of demolition and eviction of the petitioner from the land which was the Palace Compound of the erstwhile Maharaja.
2. By the agreement Hated 1st September, 1949 between the Governor General of India and His Highness Maharaja the State of Manipur was
coded to the Dominion Government of India with full and exclusive authority, jurisdiction and powers for and in relation to the governance of the
State of Manipur. The said Merger Agreement is an Annexure Al to the petition. Article IV inter alia provided that Maharaja would be entitled to
the full ownership, use and enjoyment of all private properties (as distinct from State properties) belonging to him on the date of the agreement and
Maharaja was to furnish an inventory of all such private properties. The said article also provided that in case of disputes as to whether any item of
property was the private property or State property it was to be referred and decided by a Judicial Officer qualified to be appointed as a High
Court Judge and decision would be final and binding on both the parties. The inventory was furnished and the decision of Government of India was
communicated by the D.O. letter dated 11th November, 1952 vide Annexure A2. Annexure A2 is the inventory of the private properties of the
Maharaj which includes ""Imphal Rajbari New Building His Highness Palace Compound"". The late Maharaja was enjoying all private properties
including the Palace Compound and the disputed land is within the said Palace Compound. On the death of Maharaja his eldest son succeeded to
the Gaddi and all private properties including the Palace Compound were inherited by all the sons of late Maharaja including the present petitioner.
In fact there is no dispute that all the sons of late Maharaja are in possession of the Palace Compound. It has been pleaded by the petitioner that
the Government recognised petitioner and his brothers as the owners of the Palace Compound. In support it has been stated that a plot of land
measuring 3.50 acres out of the Palace Compound was acquired and compensation was also paid to the elder brother of the petitioner. According
to the petitioner another notification was also issued under section 4 of the Land Acquisition Act, 1894 in respect of another plot in the Palace
Compound. State Government also used to take permission from the Ex ruler for holding public meetings or other functions inside the Palace
Compound. Main allegation of the petitioner is that in spite of the these facts the Deputy Commissioner (Central) Manipur illegally and without
jurisdiction started an eviction proceeding under the provisions of the Manipur Public Premises (Eviction of unauthorised Occupants) Act which
was registered as Special Eviction Case No. 2 of 1981. The Deputy Commissioner passed an order on 13.3.81 directing the petitioner to remove
structure etc. from the disputed land within the Palace Compound. Against the said order an appeal has been filed before the learned Revenue
Commissioner which is pending and the learned Revenue Commissioner has also stayed the order of the Deputy Commissioner. According to the
petitioner, on 20.2.82 at about 9.30 A.M. respondent Nos. ) to 3 came to the Palace Compound with security personnel and a Bulldozor and
started destroying the standing structures, fencing etc. in spite of protests and thereby causing damage to the petitioner worth Rs.60,000/. In para
16 of the petition malaflde has been alleged against respondent No.l and according to petitioner in view of personal grudge of respondent No.l as
stated in the said para the above eviction proceeding was started.
2A. Only one affidavit has been filed on behalf of respondent No. 4, i.e. State of Manipur and the said affidavit has been sworn by the Under
Secretary, Revenue, Government of Manipur. State Government h s taken a peculiar stand. According to the State Government, Manipur was not
an independent princely State prior to the Independence of our country and that the then Maharaja had no private properties. The Palace
Compound was on Government land and on the said land the British Government constructed the Palace. It is further stated by the Government
that the Palace Compound never belonged to any Ruler of Manipur and it was allowed to be used by the Maharaja so long he was the King. State
Government has pleaded that the private properties included in the inventory under the Agreement of the Merger was for restricted purpose. In
other words these properties could be used by Maharaja so long he was the Ruler, It has been denied that the sons of late Maharaja inherited the
Palace Compound. After Constitution was amended by inserting Article 363A and with the abolition of the ''Gaddi'' and derecognition of the
Ruler, the privileges enjoyed by the Ruler under the Agreement of Merger lapsed and the present Palace Compound became the absolute property
of the State w.e.f. 28.12.71 by escheat or lapse or as bona vacantia under Article 296 of the Constitution. As the petitioner and his brothers are in
unauthorised occupation of Government land they are liable to be evicted under the law. Regarding earlier acquisition of the part of the Palace
Compound by the State Government and payment of compensation it has been stated that it was due to over sight and mistake of fact and law.
Regarding the statement of the petitioner that the Assistant Survey and Settlement Officer, Imphal in Misc. Case No. 14 of 1973/AS & SO/IE
(Muni) by order dated 18.6.73 allowed mutation of the names of the petitioner and his brothers in the revenue record in respect of Palace
Compound, it has been stated that the said order was passed without jurisdiction and as such void abinitio. Regarding permission taken for use of
the Palace Compound by the Government, it has been stated that no such permission was taken but as a courtesy the Exruler was informed. The
allegation that on 20.2.82 the respondents went to the Palace Compound and destroyed structures etc., as stated in para 15 of the affidavit, has
not been denied but it has been stated that it was under the authority of law. According to the State the damage due to the above eviction was only
Rs.500/. A general denial has been made that the eviction proceeding was initiated on the instigation and due to personal grudge of respondent
No.l. It has further been stated that President of the Temple Shri Shri Govindajee is appointed in accordance with the relevant Act and the Rules
and as such the allegations in para 16 are baseless.
3. We have heard Mr. Priyananda Singly learned counsel for the petitioner and Mr.Y.Imo Singh learned Advocate General for the respondents.
4. The first contention of Mr. Y. Imo Singh, learned Advocate General is that in view of the bar contained in Article ""> 6 3 of the Constitution this
Court cannot enter into the present dispute as it arises out of the Merger Agreement between the parties. In order to appreciate his submissions we
have stated full facts of the case. According to the learned Advocate General as the Palace Compound was the private property of the Maharaja,
in view of Article 363A by which recognition granted to Rulers of Indian States and privy purses were abolished, this properly has reverted back
to the State of Maniiur. Taking help of the D.O. letter dated 11th November, 1952 at Annexure A2 the learned Advocate general has tried to
make a distinction between private property and persona, property of the erstwhile Maharaja. In support of his contention learned Advocate
General has placed reliance in various decisions of the Apex Court.
5. We have considered the facts of the case and also the submissions of the learned Advocate General and we are of the opinion that in the case in
hand there is no dispute arising out of any provision of the Merger Agreement. What the petitioner has claimed is title over the Palace Compound
on the basis of the Merger Agreement and for that purpose we can looked into the said Agreement. There is no dispute that under the Merger
Agreement (Annexure A/12 & 2/1) the Palace Compound became the private property of the late Maharaja. In the first para of Article IV of the
Agreement it is clearly stated that late Maharaja shall be entitled to the full ownership, use and enjoyment of all private properties belonging to him
on date of the Agreement. In the said paragraph it is clearly stated that private properties are different from State properties. In para 5 of the letter
dated 11th November, 1952 (vide Annexure A2), it is clearly stated that in respect of private properties State shall have no claim. That this
property, namely, Palace Compound was owned, possessed and enjoyed by late Maharaja as private property since 1949 is not disputed. So the
claim of the present petitioner, who is the second son of late Maharaja that be along with his brothers became the owner of the said Palace
Compound has got force and for ibis finding no interpretation of the Merger Agreement is necessary.
6. The main contention of learned Advocate General is mat the Palace Compound was not personal property of late Maharaja but it was his
private property and us a private property it was part of the estate of Ex Maharaja. According to the learned Advocate General as under Article
563A of the Constitution recognition of the Rulers of Indian States was withdrawn all the private properties of Ex Maharaja reverted back to the
State Government. We are unable to accept the contention of the learned Advocate General. We say so as in the Merger Agreement it was
specifically stated that private properties shall not be treated as a Slate property and the State shall have no claim vide Annexures Al and A2. That
apart the language of Article 363A is clear and only recognition of the Exrulers was withdrawn and their privy purse was abolished. This Article
did not deprive the Exrulers of their private properties. If we accept the contention of the learned Advocate General we shall be doing violence to
the language of the said Article.
7. A specific allegation of malafide and personal grudge against respondent Nos. 1, 2 and l 3 has been made in the present petition
8. In para 9 of the petition it has been specifically stated that Assistant Survey and Settlement Officer, Municipality in Misc. Case No. 14 of 1973/
ASSO/IE (Muni) the names of the petitioner and his brothers were duly mutated in respect of the land in question in the revenue record. In the
counter filed on behalf of the respondent No.4 it is stated in paragraph 12 that the said order was Avoid abinitio being one passed without
jurisdiction and also without impleading the State a party. It is furtherstated that Assistant Survey and Settlement Officer was not conferred with
jurisdiction to mutate name in place of the State in respect of the State land. We fail to understand how such a stand can be taken when the
competent Revenue Court has passed the order in view of the circumstances of the present case. If the State was aggrieved by the said order,
proper action course would have been to approach higher authority and to get the order set aside.
9. As the appeal is pending before the learned Revenue Coinmissioner and the order of the Deputy Commissioner has been stayed, we direct the
learned Commissioner to dispose of the appeal and in doing so he shall be guided by observations made by us in this judgment. However in the
event the appeal is dismissed the learned Revenue Commissioner shall give sufficient time to the petitioner to approach higher authority and shall
pass necessary direction so that during the said period the petitioner shall not be evicted.
10. It is settled law that even State cannot take possession of any property belonging to the State if it is in unauthorised occupation of some other
persons without taking action under the provisions of law. In other words State cannot use police power to dispossess person from any property.
We, therefore, further direct that if the appeal is decided against the State the petitioner shall not be evicted by the State without taking action
under the law.
In result petition is allowed with the above direction and the rule is made absolute. We are of the opinion that this is the fit case to award ctst and
accordingly we award cost of Rs.2,000/ against the respondents.
