Allahabad High Court
Ratan Lal Poddar vs Vth Additional District Judge And Ors. on 13 October, 2003
Equivalent citations: 2004(1)AWC779
JUDGMENT S.U. Khan, J.
1. This writ petition shows the high handedness of respondent No. 3 who got the house in dispute allotted in his favour surreptitiously and ejected the landlord who was residing in the house. This is simply house grabbing. The landlord had obtained possession of the house from the previous tenant after a long drawn litigation on the ground of bona fide need. The revisional court also refused to provide remedy against the aforesaid illegal and unjust action and dismissed the revision as barred by time. Normally in such circumstances, if the Court is of the opinion that delay condonation application in revision was wrongly rejected, the matter is sent back to the revisional court for decision of revision on merit. However, in the instant case, I find the action of Rent Control and Eviction Officer (in short R.C. and E.O.) to be not only illegal and without jurisdiction but amounting to mockery of law, hence instead of remanding the matter to lower revisional court, in this writ petition validity of order passed by R.C. and E.O. is adjudicated upon directly. The orders of R.C. and E.O. have also been challenged in the instant writ petition.
2. The landlord-petitioner is the son of Ghewar Lal Poddar (in short G.L. Poddar). According to the petitioner, his father G.L. Poddar purchased the disputed house along with the adjoining land in auction sale dated 25.1.1956 under Section 20 of Displaced Persons Compensation and Re-habilitation Act, 1954. The sale was confirmed and sale certificate was issued on 20.12.1961. One Tara Chand was tenant of the property in dispute against whom G.L. Poddar filed application under Section 3 of old Uttar Pradesh Temporary Control of Rent and Eviction Act, 1947 on the ground of bond fide need. It was asserted in the said application that G.L. Poddar was residing in a tenanted house. Permission was granted and thereafter suit was filed against Tara Chand on the basis of the said permission being Suit No. 699 of 1964. Suit was decreed, First and Second Appeals were dismissed and in execution of decree G.L. Poddar obtained possession on 26.7.1973. As possession had been delivered in pursuance of decree passed on the ground of bond fide need, hence there was absolutely no question of getting the building further released by G.L. Poddar under Section 16 of the New Act, i.e., U. P. Act No. 13 of 1972, According to the further allegation of the petitioner in a part of the property purchased by G.L. Poddar and got vacated by him from previous tenant Tara Chand, picture hall was constructed and in the remaining portion, G.L. Poddar started residing along with his family. It appears that after 15 years, respondent No. 3 filed application for allotment on the ground that the building having been vacated by previous tenant was vacant. Even the name of the outgoing tenant was not mentioned. Annexure-6 is the copy of the order sheet of R.C. and E.O., Gorakhpur. The very first order sheet dated 29.7.1988 states that "received report of rent control inspector, issue notice fixing 6.8.1988". From the said first order on the order sheet and R.C.I. report dated 9.7.1988 Annexure-XV, it is apparent that no notice was issued before inspection by Rent Control Inspector, which was mandatory in view of Supreme Court Authority in (1984) 2 ARC 7. The entire proceeding and consequent orders are liable to be quashed on this ground alone. The next order on the said order sheet dated 6.8.1988 states that "applicant is present. Landlord is not present. Notice served upon landlord through affixation. Put up on 12.8.1988 for vacancy order." Under Rule 28, modes of service of notice are provided. The first is by giving or tendering it to such person concerned or his counsel the second by giving it to adult member of family of person concerned the third is by leaving it at his last known place the fourth is if none of the means aforesaid is available, by affixing it. It is clear that before resorting to the 4th (d) mode of service, the other three modes are to be exhausted and the authority or the Court concerned is required to record in writing its satisfaction that the earlier three modes were resorted to but failed to yield any result.
3. In the instant case, there is nothing on record that any such thing was done. On 12.8.1988 vacancy was declared and on 20.8.1988 it was allotted to respondent No. 3. After declaring vacancy and affixing its gist on the notice board, notice under Section 9(3) was not issued to the landlord, which again was mandatory and vitiated the entire proceedings and subsequent orders. Apart from the aforesaid authority of the Supreme Court in (1984) 2 ARC 7 : AIR 1984 SC 1149, it has been held in the following authorities that both the Rules i.e., Rule 8(2) and Rule 9(3) are mandatory and if notice is not issued either before inspection by R.C.I. or before passing allotment order by R.C. and E.O., then the entire proceedings and culminating orders are illegal and without jurisdiction.
(1) AIR 1985 SC 1635 ;
(2) AIR 1987 SC 22 ;
(3) AIR 1998 SC 2262 ;
(4) 1991 (2) ARC 204 ;
(5) (1995) 2 ARC 79 ;
(6) (2001) 2 ARC 274.
4. On 1.3.1989 on coming to know about the allotment proceedings petitioner filed application on the same day before R.C. and E.O. seeking two weeks' time to file objection. R.C. and E.O. granted the time to file objection. On 2.3.1989 stay application was filed. On 14.3.1989 petitioner filed objections before respondent No. 2 R.C. and E.O. on which 15.4.1989 was fixed. Thereafter on 18.3.1989 R.C. and E.O. issued form 'C' and form 'D' was issued on 13.4.1989. On 15.4.1989 landlord and his family was dispossessed and possession was handed over to respondent No. 3. It is inconceivable as to how it could be done when on 14.3.1989 petitioner had filed objection and 15.4.1989 had been fixed for the disposal of the said objections, there was absolutely no need to show haste and deliver possession. The allotment order had been passed about seven months before hence there was no harm in waiting for few more weeks before delivering possession. In any case, if there was any hurry on the part of R.C. and E.O., then he should not have fixed the date on the objections of G.L. Poddar after a month. This clearly shows that R.C. and E.O. wanted to deliver possession by keeping the landlord in dark deliberately. Such a conduct of R.C. and E.O. cannot be condoned and strict action against him would have been called for. However as more than 14 years have already elapsed, hence no useful purpose will be served by pursuing the matter regarding action against the concerned officer. On 27.4.1989 revision was filed by G.L. Poddar against allotment order dated 20.4.1988 along with application for condonation of delay, which was registered as Civil Revision No. 68 of 1989. Vth Additional District Judge, Gorakhpur by order dated 21.12.1993 rejected the revision on the ground that no sufficient cause for condoning the delay had been made out and that objections/review of landlord were pending before R.C. and E.O. Pendency of review/ restoration is a good ground for condoning the delay but not for dismissing the revision/appeal.
5. In the vacancy declaration order dated 12.8.1988, Annexure-VIII to the writ petition, it is mentioned that R.C.I. found the house vacant. In the report (Annexure-XV) it is mentioned that R.C.I. found an old woman in the house who told him that the house was vacant. In vacancy declaration order, it is further mentioned that after receipt of R.C.I. report, notice was sent to the landlord on which the process server reported that as landlord refused to take notice, hence it was affixed. In the allotment application, the house sought to be allotted was described as situate in Mohalla Mohaddipur near Shri Talkies. In the column of name of landlord and his address, it was mentioned "Ratan Lal Poddar son of Ghewar Poddar, resident of Mohaddipur, Gorakhpur". The address was not complete as only Mohalla was mentioned. In such situation, the refusal report of Process Server becomes extremely doubtful. If there is no specific address, Process Server cannot trace the person on whom notice has to be served. In any case from the own application of respondent No. 3, it becomes clear that landlord was residing in the house sought to be allotted, hence report of Process Server that the house was actually vacant becomes false. In view of this, there was no service upon the landlord. In the said order declaring vacancy, it is further mentioned that as no objection has been filed by the landlord, hence house is declared to be vacant. Even in the absence of objection, the quasi-judicial authority or the Court is required to record its reasons based on the material on record for arriving at a particular decision. Vacancy declaration order is liable to be set aside on this ground also.
6. Even if it is assumed for the sake of the argument that the notice was served as mentioned in the order dated 12.8.1988, still it will not serve any purpose. It has been held in (2002) 2 ARC 434, that 'non-service of notice before inspection under Rule 8 (2) vitiates the entire proceedings and subsequent service of notice does not cure the defect'.
7. The facts of the instant case are strictly similar to the facts of the authority in Yogendra Tiwari v. D.J., Gorakhpur, 1984 (2) ARC 7 (SC) (supra), Para 2 and part of Para 5 of the said authority are quoted below :
"Para 2. On the basis of an intimation given to the Rent Control and Eviction Officer, a residential house belonging to the appellant which was in occupation of one Smt. Krishna Devi Asthana was got inspected by the Rent Control Inspector on September 2, 1977 in his absence. On the same day the Rent Control and Eviction Officer issued a notice declaring deemed vacancy of the demised premises under Section 12(1)(a) of the Act calling upon persons desirous of getting allotment of the same or of filing objection to file their applications by September 7, 1977. Immediately on the service of the notice on September 6, 1977, the appellant appeared and filed an application before the Rent Control and Eviction Officer praying for 15 days time for filing his objection as the papers were with his lawyer's clerk. It appears that on the issue of the aforesaid notice, respondent No. 2 Gunjeshwar Prasad Tiwart who was a member of the State Legislative Assembly, made an application for allotment and the Rent Control and Eviction Officer made an order of allotment under Section 16 (1) (a) of the Act on September 7, 1977."
"Para 5. As vacancy, actual, expect or deemed, is a jurisdictional fact for the making of an order of allotment under Section 16(1)(a) or for an order of release under Clause (b) thereof, the District Magistrate must follow the procedure prescribed under the Act and the Rules framed thereunder. Even in the absence of these provisions viz. proviso to Section 16(1) and Rules 8(2) and 9(3) of the rules framed under Section 41 of the Act, the principle of audi alteram partem would clearly be applicable. The District Magistrate in making an order of allotment under Clause (a) or an order of release under Clause (b) of Section 16 (1) clearly exercises a quasi-judicial function and therefore, he has the duty to hear. There must be an impartial objective assessment of all the pros and cons of the case after due hearing of the parties concerned."
8. The allotment order dated 20.8.1988, Annexure-IX to the writ petition simply states that Shri Devendra Pratap Singh is the only applicant for allotment, hence looking to his need, house in dispute is allotted to him. Accordingly, allotment order should be issued. According to Section 16 (9) of the Act while making an order of allotment, allottee shall be required to pay to the landlord an advance equivalent to one months' presumptive rent and on his failure to make or offer the payment within a week thereof, allotment should be rescinded. In the allotment order dated 20.8.1988, neither any rent has been fixed nor any direction for paying one month's advance rent has been given. This also vitiates the allotment order. As no rent was fixed in the allotment order, hence respondent No. 3 must be residing in the house without paying any rent. In the R.C.I. report dated 9.7.1988, Annexure-XV, it is mentioned that the house in dispute contains eight rooms.
9. Counter-affidavit filed by respondent No. 3 was not available on record, hence learned counsel for both the parties were requested to supply duplicate copy of the same. Learned counsel for the petitioner has supplied duplicate copy of the counter-affidavit of respondent No. 3. In the said counter-affidavit, nothing has been said with regard to fixation or payment of any rent. Learned counsel for the petitioner stated during arguments that at present respondent No. 3 is M.L.A. However, there is no material available on the file regarding the said allegation.
10. In the authority in (1995) 2 ARC 79, facts were almost similar with the facts of the instant case. There also it was a case of house grabbing. The observations made therein are reiterated and commended to Rent Control and Eviction Officers.
11. Accordingly, writ petition is allowed. Orders dated 12.8.1988 declaring vacancy and 20.8.1988 allotting the house in dispute to respondent No. 3 passed by Rent Control and Eviction Officer, Gorakhpur in Devendra Pratap Singh v. Ratan Lal Poddar, regarding house adjacent to Shri Talkies situate in Mohalla Mohaddipur, Gorakhpur are quashed. District Magistrate. Gorakhpur is directed to deliver the possession of the house in dispute to the petitioner within a month form the date of receipt of certified copy of this judgment and file a compliance report to be placed in the file of this writ petition. Serious note of the matter will be taken if District Magistrate fails in his duty to deliver possession as aforesaid.
12. In view of the fact that the house in dispute contains eight rooms, it is directed that respondent No, 3 shall pay rent to the petitioner with effect from the date of allotment, i.e., 20.8.1988 till the date of vacation at the rate of Rs. 1,000 per month within four months. Petitioner will be at liberty to file contempt petition in case the amount is not paid within the aforesaid period of four months. However, in case respondent No. 3 by himself delivers possession to the petitioner within two weeks from today, he will be required to pay only 75% of the rent as determined in the earlier part of this paragraph.