Gujarat High Court
Virendra Bhogilal Shah(Huf) vs O.L Of Sarangpur Cotton Man. Co. Ltd. ... on 6 April, 2018
Bench: M.R. Shah, A.Y. Kogje
C/OJA/13/2007 CAV JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/O.J.APPEAL NO. 13 of 2007
In COMPANY PETITION NO. 211 of 2001
With
CIVIL APPLICATION (OJ) NO. 1 of 2007
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE M.R. SHAH Sd/
and
HONOURABLE MR.JUSTICE A.Y. KOGJE Sd/
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1 Whether Reporters of Local Papers may be allowed to see No
the judgment ?
2 To be referred to the Reporter or not ? No
3 Whether their Lordships wish to see the fair copy of the No
judgment ?
4 Whether this case involves a substantial question of law as No
to the interpretation of the Constitution of India or any
order made thereunder ?
=============================================
VIRENDRA BHOGILAL SHAH(HUF)
Versus
O.L OF SARANGPUR COTTON MAN. CO. LTD. (UNIT OF G.S.T.C)
=============================================
Appearance:
MR DEVAN PARIKH, SENIOR ADVOCATE with MR SP MAJMUDAR(3456) with MR VIMAL A
PUROHIT(5049) for the PETITIONER(s) No. 1
MR KAMAL TRIVEDI, SR. ADVOCATE with MS SK VISHEN(1204) and MR ANUJ K
TRIVEDI(6251) for the RESPONDENT(s) No. 7
MR SN SHELAT, SENIOR ADVOCATE with MR MG NAGARKAR(496) for the RESPONDENT(s)
No. 2,3
MR MRUGESH JANI(1984) for the RESPONDENT(s) No. 1
MR RM DESAI(293) for the RESPONDENT(s) No. 4
NOTICE SERVED(4) for the RESPONDENT(s) No. 5,6
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE A.Y. KOGJE
Date : 06/04/2018
CAV JUDGMENT
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) Page 1 of 40 C/OJA/13/2007 CAV JUDGMENT [1.0] Feeling aggrieved and dissatisfied with the impugned order dated 13.10.2005 passed by the learned Company Court in Company Application No.211/2001 in Company Petition No.205/1996 by which the learned Judge has rejected the said application submitted by the appellant herein - original applicant and has refused to grant the reliefs as prayed in the said application / Judges' summons, the original applicant claiming to be the assignee of the disputed land in question has preferred the present OJ Appeal.
[2.0] The facts leading to the present OJ Appeal in nutshell are as under:
[2.1] That the disputed land in question bearing Survey No.542 and 543, Final Plot No.56, T.P. Scheme No.9 of Mouje Raipur - Hirpur, District Ahmedabad City admeasuring 33500 sq. meter was originally allotted to one Sarangpur Cotton Mills Co. Ltd. on permanent lease basis, which subsequently went into liquidation. That the Sarangpur Cotton Mills Co. Ltd. having gone into liquidation was taken over by the Gujarat State Textile Corporation (hereinafter referred to as "GSTC"), a Government Company, incorporated on 30.11.1986 under the provisions of the Gujarat Closed Textile Undertakings (Nationalization) Act, 1986 (hereinafter referred to as "Act, 1986"). Therefore, it appears that the said Sarangpur Cotton Mills Co. Ltd. stood transferred and vested in the GSTC. It appears that since even the said GSTC could not perform well, proceedings were initiated before the Board for Industrial and Financial Reconstruction (hereinafter referred to as Page 2 of 40 C/OJA/13/2007 CAV JUDGMENT "BIFR"), which culminated into Company Petition No.205/1996 as well as Company Application No.266/1996. That on 06.02.1997, order of winding up of GSTC came to be passed and the Official Liquidator was appointed and directed to take charge of all the properties and assets of GSTC including the properties - land in question of the erstwhile Sarangpur Cotton Mills Co. Ltd. That thereafter the appellant herein claiming to be the successor in title of the aforesaid land in question took out the Judges' summons and preferred the present Company Application No.211/2001 and prayed for an appropriate order to restrain the Official Liquidator and/or its agents or servants from selling, mortgaging, alienating or transferring in any manner whatsoever to any person the land in question and also prayed for an appropriate order directing the Official Liquidator to hand over the vacant and peaceful possession of the disputed land in question to the appellant. In the supporting affidavit it was the case on behalf of the appellant that the land in question was originally of the ownership of one Chhipa Mohmmed Sharif Allarakhaji and Chhipa Abdulrahman Allahrakhaji. That the said land was given on lease by the original owners to Sarangpur Cotton Mills Co. Ltd. in the year 1927. The lease deed was executed in favour of the said Company on 05.10.1927. That as per the said lease deed the company was required to pay the lease amount / rent at the rate of Rs.1801/ per annum. That the suit being Civil Suit No.186/1949 and Darkhast No.35/1959 came to be filed in the Court of 2nd Joint Civil Judge (S.D.), Ahmedabad by one Jasudbhai Bhogilal Laxmichandji and Shah Bhogilal Laxmichandji against the original owners of the suit land. That the learned trial Court was pleased to pass a decree in favour of the appellant and Page 3 of 40 C/OJA/13/2007 CAV JUDGMENT according to that the land in question was sold to one Ramabhai Chhaganbhai. Thereafter, the said land came to be assigned by the said Ramanbhai Chhaganbhai to Virendra Bhogilal Shah by an assignment deed executed on 03.09.1958 by way of registered assignment deed before the SubRegistrar No.3, Ahmedabad and therefore, the said Virendrabhai Bhogilal Shah became the legal owner of the suit property. That the claim of the said Virendrabhai Bhogilal Shah also came to be entered into the land records and since then the land in question is in the name of Virendrabhai Bhogilal Shah. It was further submitted that the Company thereafter failed to pay the rent at the rate of Rs.1801/ annually regularly. That despite the notices the rent was not paid annually and regularly as required to be paid as per the lease deed. That the company has closed its business since 1996 and manufacturing activity of the said company - lessee is totally at halt. Therefore, the appellant herein claimed the possession of the land in question / property in question on the ground of arrears of rent, nonuser and bonafide requirement. That considering the submission made by the learned Advocate appearing for respective parties, considering the lease deed and relying upon the decision of the this Court in the case of Legal Heirs of Deceased Fakir Chand Ambaram Patel vs. OL of Amruta Mills reported in 2002(3) GLR 367 and observing that the controversy is covered against the appellant, by impugned order the learned Company Court has rejected the said application.
[2.2] That thereafter the order dated 13.10.2005 passed by the learned Company Court in aforesaid Company Application Page 4 of 40 C/OJA/13/2007 CAV JUDGMENT No.211/2001 in Company Petition No.205/1996 was unsuccessfully challenged by the appellant by filing OJ Appeal No.13/2007 (present appeal) which as such came to be dismissed by the Division Bench of this Court vide order dated 23.10.200. It appears that in the meantime, somewhere in the year 2006, the State Government preferred Company Application No.250/2006 in Company Petition No.205/1996 praying for direction and transfer of the immovable assets of two units of GSTC viz. Sarangpur Cotton Mills Co. Ltd. and Silver Cotton Mills Ltd. for the purpose of setting up of "Special Economic Zone" for Apparel Park at Ahmedabad. That the learned Company Judge after hearing the parties, vide order dated 17.07.2006 allowed the said Company Application No.250/2006 and directed the Official Liquidator to hand over the possession of the immovable properties in question viz. Final Plot No.54 and 56, T.P. Scheme No.9 of Sarangpur Cotton Mills Co. Ltd. and Final Plot No.285, T.P. Scheme No.16 of Silver Cotton Mills Ltd. The learned Company Judge also directed the State Government to file an undertaking before this Court to discharge the liability, if any, that may arise in future. It appears that in pursuance to the aforesaid order dated 17.07.2006 passed by this Court in Company Application No.250/2006 in Company Petition No.205/1996. The Industries & Mines Department of State Government issued a Government Resolution dated 02.09.2006 inter alia resolving to transfer the land of Sarangpur Cotton Mills Co. Ltd. and Silver Cotton Mills in favour of Gujarat Industries Development Corporation (hereinafter referred to as "GIDC") for setting up of Apparel Park. That thereafter it has been decided to allot the land in question to the respondent No.7 herein - Metro Page 5 of 40 C/OJA/13/2007 CAV JUDGMENT Link Express for Gandhinagar and Ahmedabad (hereinafter referred to as "MEGA") for the purpose of implementing the Metro Rail Project between the twin cities of Gandhinagar and Ahmedabad with an objective of providing transportation services to the public at large at an affordable rates. That the land in question was renotified from SEZ and the same has been allotted to the respondent No.7 MEGA for the aforesaid purpose and since then the land in question is transferred in favour of the respondent No.7 MEGA for the aforesaid public purpose of implementing Metro Rail Project between twin cities of Gandhinagar and Ahmedabad.
[2.3] That the reported decision of this Court in the case of Amruta Mills Ltd. (Supra) which was relied upon by the learned Company Judge as well as the learned Division Bench while dismissing the Company Application as well as OJ Appeal No.13/2007 and even the decision of the Division Bench in the present OJ Appeal No.13/2007 were the subject matter before the Hon'ble Supreme Court. Even the detailed judgment and order dated 17.10.2008 passed by this Court in OJ Appeal Nos.65, 66 and 67 of 2006 was also the subject matter before the Hon'ble Supreme Court. All the appeals / connected appeals came to be heard by the Hon'ble Supreme Court. That by a detailed judgment and order in the case of Jabal C. Lashkari and Others vs. Official Liquidator and Others reported in (2016) 12 SCC 44, the Hon'ble Supreme Court has affirmed the judgment and order passed by the Division Bench of this Court in the case of Jabal C. Lashkari (Supra) and dismissed the said appeal. However, so far as other appeals including the present appeal which was arising out of the judgment and order Page 6 of 40 C/OJA/13/2007 CAV JUDGMENT passed by this Court in OJ Appeal No.13/2007 is concerned, the Hon'ble Supreme Court remanded the matter including the present OJ Appeal No.13/2007 by observing in para 24 as under:
"23. Though we have affirmed the order dated 17.10.2008 of the Gujarat High Court passed in O.J. Appeal Nos. 65 of 2006, 66 of 2006 and 67 of 2006 and dismissed the civil appeals arising out of SLP(C) Nos. 2928229284 of 2008 [Jabal C. Lashkari & Ors. Vs. Official Liquidator & Ors.], our decision to affirm the said judgment of the High Court is based on a consideration of the specific clauses in the lease deed between the parties to the case. What would be the effect of the principles of law underlying the present order visavis the specific clauses of the lease deed between the parties in the other cases is a question that has to be considered by the High Court in each of the cases. That apart whether the order dated 17.07.2006 passed in Company Application No. 250 of 2006 has attained finality in law and forecloses the question raised and further whether constructions have been raised on such land by the State Government for the benefit of the general public, as has been submitted to dissuade us from interfering with the order of the High Court, are questions that would require a full and complete consideration by the High Court on the materials available. To enable the said exercise to be duly performed, we set aside the order of the High Court impugned in each of the aforesaid civil appeals and remit all the matters to the High Court for a fresh consideration in accordance with the observations and principles of law contained in the present order."
That is how the present appeal thereafter is notified before this Court more particularly to consider the relevant clause in the lease deed in light of the observations in decision of the Hon'ble Supreme Court in the case of Jabal C. Lashkari (Supra).
[3.0] Shri Devan Parikh, learned Senior Advocate has appeared on behalf of the appellant, Shri S.N. Shelat, learned Senior Advocate has appeared on behalf of the GSTC and Shri Kamal Trivedi, learned Senior Advocate has appeared on behalf of the respondent
- Metro Rail and Shri Roshan Desai, learned Advocate has appeared on behalf of the Official Liquidator.
Page 7 of 40 C/OJA/13/2007 CAV JUDGMENT[4.0] Shri Parikh, learned Counsel appearing on behalf of the appellant has submitted that in view of the fact that the land in question is now given to MEGA for Metro Rail which is a public purpose and that the possession of the land in question is now with MEGA, in the facts and circumstances of the case and more particularly, when the land is to be used for public purpose, the appellant would not be claiming ownership and/or possession now and the appellant restricts the claim for and/or pray for the compensation with respect to the land in question may be under the provisions of the Right to Fair Compensation and Transparency in Land Acquisition Rehabilitation and Resettlement Act, 2015. It is submitted that in the present case now the future transactions / transfer in favour of the GIDC and thereafter in favour of MEGA is not under challenge.
[4.1] Shri Parikh, learned Counsel appearing on behalf of the appellant has vehemently submitted that the land in question was given on lease to the lessee - Sarangpur Cotton Mills Co. Ltd. for a period of 99 years. It is submitted that therefore any transfer in any manner whatsoever by the lessee and/or even by the Official Liquidator shall be subletting and the same can be said to be in violation of terms and conditions of the lease agreement.
[4.2] It is further submitted by Shri Parikh, learned Counsel appearing on behalf of the appellant that in fact it can be said to be implied surrender by the lessee. It is submitted that considering section 111 of the Transfer of Property Act, lease can be determined either by express surrender or by implied surrender. It Page 8 of 40 C/OJA/13/2007 CAV JUDGMENT is submitted that there is primary distinction between express surrender of the lease by mutual agreement between lessor and lessee under Section 111(e) of the Transfer of Property Act and implied surrender under Clause 15.
[4.3] It is further submitted by Shri Parikh, learned Counsel appearing on behalf of the appellant that earlier despite the stiff resistence by the Liquidators of the Sarangpur Cotton Mills Co. Ltd. that the leasehold rights cannot be given away to the State Government in the manner as requested by the State Government, at the instance of the State Government, Company Application No.250/2006 was allowed by order dated 17.06.2006. It is submitted that by the order dated 17.06.2006 in Company Application No.250/2006 it can be said that Official Liquidator was directed to hand over the possession merely. It is submitted that the order passed in Company Application No.250/2006 dated 17.06.2006 cannot be said to be permitting to transfer the ownership and/or even the leasehold rights.
[4.4] It is submitted that thereafter by Resolution dated 02.09.2006 the State Government actually transferred the said land to GIDC for creating SEZ for Apparel Park. It is submitted that Clause 2 of the said Resolution contemplated that GIDC will pay the cost of land on such terms and conditions as decided by the State Government. Clause 3 permitted the GIDC to dispose of the idle assets and keep the money. It is submitted that Government therefore transferred the land as if it owned the same and extracted the purchase price from GIDC. It is submitted that it further Page 9 of 40 C/OJA/13/2007 CAV JUDGMENT permitted the GIDC to sell the assets of the augments of its own resources. It is submitted that all this was clearly on the basis that the Government owned the land and could transfer the same. It is submitted that such dealings are clearly and absolutely inconsistent with the original lease. It is submitted that no such right can vest in the Government or in GIDC to transfer the land and to use the assets as if they belong to them.
[4.5] It is further submitted by Shri Parikh, learned Counsel appearing on behalf of the appellant that as per Rule 11(5) of the SEZ Rules, the SEZ is required to leasehold the lands to authorize entrepreneur. It is submitted that GIDC only can have such rights if land is transferred to it. It is submitted that furthermore the GIDC derives its interest from the Government. It is submitted that therefore the title of the GIDC as a SEZ organizer should be of a nature as to permit letting of the property. It is submitted that thereafter the Government of India by Notifications dated 16.07.2015, 28.09.2015 denotified the mill land from the Apparel Park. It is submitted that by letter dated 21.07.2015, the Government directed the GIDC to transfer the land to MEGA - a limited company. That under the cover of letter dated 21.10.2015, GIDC thereafter transferred the said land to MEGA. It is submitted that Clause 4 of the same makes the transfer conditional on such terms and conditions as decided by the State Government. Clause 2 requires MEGA to pay the rent. It is submitted that the aforesaid clause of dealings are clearly inconsistent with the provisions of the original lease deed. It is submitted that the GSTC at no stage outraged any of the aforesaid dealings and hence, it is conclusive Page 10 of 40 C/OJA/13/2007 CAV JUDGMENT evidence that such dealings were in keeping with GSTC originally transferred all the lands to the Government. It is submitted that again it is the Government which has transferred to GIDC and GSTC has transferred to MEGA and which is not as if GSTC has in each case transferred its land to each of these independent companies. It is submitted that even otherwise it is settled law that a subtenant has no right to create further subtenancy.
[4.6] It is submitted that the aforesaid transactions are permanent destructive of the revisionary interest of the lessor - appellant. It is submitted that even in the case of perpetual lease landlord will always have the revisionary interest. In support of his above submissions, Shri Parikh, learned Counsel appearing on behalf of the appellant has relied upon the commentary by Mulla on Transfer of Property Act.
[4.7] It is further submitted by Shri Parikh, learned Counsel appearing on behalf of the appellant that the GSTC have transferred the land in question in favour of MEGA on the premise that on Act, 1986 coming into force, the GSTC become the absolute owner of the property and all rights of the landlord comes to end. It is submitted that it is due to this understanding that the aforesaid dealings have taken place as if the land was absolutely transferred at each stage irrespective of lease. It is submitted that as such only leasehold rights would have been said to be vested. Referring to sections 2(f), 2(l), 3, 4 etc. of the Act, 1986, it is submitted that the owner can be a lessee and what is vested under Section 3 is stated in section 4 and includes leasehold, which are not just in the Page 11 of 40 C/OJA/13/2007 CAV JUDGMENT ownership but also possession of the owner. It is submitted that as per section 4(2) it is these properties which are vested free from all encumbrances. It is submitted that therefore the appellant's right as a landlord should not be destroyed by the Act, 1986.
[4.8] It is further submitted by Shri Parikh, learned Counsel appearing on behalf of the appellant that as the aforesaid dealings i.e. transfer of possession by Official Liquidator to State Government, GIDC and thereafter to MEGA are inconsistent with the leasehold rights and/or the lease agreement, the same can be said to be clearly implied surrender. It is submitted that as such the surrender brings the lease to an end and has no connection with the Rent Act as it is the lessee who has surrendered its interest. It is submitted that such surrender can be on the basis of various circumstances and it is not necessary that in all cases possession must be explicitly given back to the landlord. It is submitted that actual handing over the possession by the lessee to the landlord is just one of the factor. It is submitted that surrender is based on event having no connection with the lease and can be evident subsequent. It is submitted that in such a circumstance the rent legislation do not apply.
[4.9] Shri Parikh, learned Counsel appearing on behalf of the appellant has relied upon the following decisions in support of his submissions on implied surrender and in such a case non application of Rent Act.
1. T. K. Lathika Vs. Seth Karsandas Jamnadas (1999) 6 SCC 632 (Para 12) Page 12 of 40 C/OJA/13/2007 CAV JUDGMENT
2. P.M.C. Kunhiraman Nair (1992) 4 SCC 254 (Paras 10, 13)
3. Shah Mathuradas Maganlal & Co. v. Nagappa Shankarappa Malage AIR 1976 SC 1565 (Paras 4, 5, 7, 15, 16 and 19)
4. Rasiklal vs Govind Pandurang Anantwar AIR 1993 Bombay 34 (Paras 10, 12, 14, 16)
5. Smt. Kamlabai & Ors. vs. Mangilal Dulichand Mantri (1987) 4 SCC 585 (Paras 12 to 16, 19, 20, 24, 26, 27)
6. Venkayya vs. Subba Rao AIR 1957 AP 619 [4.10] Shri Parikh, learned Counsel appearing on behalf of the appellant has submitted that as such the appellant is entitled to the relief as prayed more particularly the possession of the land in question, however keeping the public purpose involved in the present case, the petitioner is alternatively praying for such similar land or for fair compensation inasmuch as the Right to Fair Compensation and Transparency in Land Acquisition Rehabilitation and Resettlement Act, 2015 are clearly circumvented.
Making above submissions and relying upon above decisions, it is requested to allow the present appeal.
[5.0] Present appeal is vehemently opposed by Shri S.N. Shelat, learned Counsel appearing on behalf of the respondent - GSTC.
[5.1] It is submitted by Shri Shelat, learned Counsel appearing on behalf of the respondent that infact the appellant has sought / prayed for the order of eviction on the grounds of (1) arrears of Page 13 of 40 C/OJA/13/2007 CAV JUDGMENT rent; (2) nonuser and (3) bonafide requirement. It is submitted that in view of the specific clauses in the lease agreement the same is a permanent lease with all the rights in favour of the lessee to transfer and/or use in any manner whatsoever including putting up the construction etc. It is submitted that under the lease deed the only right available to the lessor and/or its subsequent assignee to recover the rent determined in the lease agreement and nothing further than that.
[5.2] It is further submitted that so far as the appellant is concerned, the appellant is claiming the right on the basis of the deed of assignment. It is submitted that under the assignment deed only the right to recover the rent has been assigned in favour of the appellant. It is further submitted by Shri Shelat, learned Counsel appearing on behalf of the GSTC that even otherwise the appellant is not entitled to any relief as claimed in the Company Application No.211/2001.
[5.3] It is submitted that the lease deed was executed on 05.10.1927 in favour of Sarangpur Cotton Mills Co. Ltd. by the original owner - Umarji Chhipa and one another. It is submitted that the appellant has been assigned the right, title and interest of the original owner by assignment deed dated 03.09.1958. It is submitted that considering Clauses 4, 5, 10, 13 and 16 of the lease deed, it can be said that the lease is perpetual; the only right conferred upon the appellant assignee is to receive annual payment of rent of Rs.1801/; all other rights of the ownership have been leased out in favour of the lessee. It is further submitted that Page 14 of 40 C/OJA/13/2007 CAV JUDGMENT leasehold rights of permanent nature are a capital asset and have market value, and can be assigned or transferred to a third person unless there is a contractual or statutory bar / prohibition. It is submitted that in the present case there is no contractual bar against subleasing or assignment of interest. It is submitted that the user is also unrestricted.
[5.4] It is further submitted by Shri Shelat, learned Counsel appearing on behalf of the respondent GSTC that under Section 108 of the Transfer of Property Act, leasehold rights cannot be equated as similar to limited or short term tenancy rights. It is submitted that terms and conditions of the lease deed enable the lessee to transfer his leasehold rights for any purpose whatsoever. In the present case the terms of the lease suggest that the landlord has carved out absolute transferable interest in favour of the company in the perpetual lease. It is submitted that there is no forfeiture clause, there is no right to reentry and therefore, the passage relied upon from the Transfer of Property Act Mulla Page 771 relied upon by the learned Counsel appearing on behalf of the appellant shall not be useful to the appellant.
[5.5] It is further submitted by Shri Shelat, learned Counsel appearing on behalf of the respondent GSTC that in the present case even the effect of Act, 1986 is also required to be considered. It is submitted that the Gujarat Closed Textile Undertaking Nationalized Ordinance, 1985 was promulgated on 08.11.1995. That on 01.01.1986 the ordinance was repealed and replaced by Gujarat Closed Textile Undertaking Nationalized Act, 1986. It is Page 15 of 40 C/OJA/13/2007 CAV JUDGMENT submitted that under the provisions of the Act, 1986, the leasehold rights of the company were acquired. It is submitted that on 06.02.1997 the Official Liquidator was appointed and order for winding up was made. The GIDC was nominated as agent of Official Liquidator. The Official Liquidator became the custodian of the properties of the Company owned by the GSTC.
[5.6] It is submitted that under the provisions of the Act, 1986 more particularly section 2(1)(f)(i), 3 and 4, the leasehold rights of the lessee of the specified textile undertaking vests in the State Government. It is submitted that under Section 24, the Act 1986 has overriding effect. All encumbrances are extinguished and even any decree of the Court cannot be executed. It is submitted that after the order for liquidation was passed on 06.02.1997 of GSTC, the leasehold rights of the GSTC would continue to vest in the GSTC (in liquidation) as explained in Jabal C. Lashkari (Supra). It is submitted that pursuant to the order for winding up the company in liquidation continues to maintain its corporate existence unless it stands dissolved upon completion of the liquidation proceedings. It is submitted that therefore till the company is liquidated, the Official Liquidator is entitled to encash capital assets and sell the leasehold rights for payment of dues to the creditors and contributors. It is submitted that in the present case the learned Company Judge vide its judgment and order dated 17.07.2006 passed in Company Application No.250/2006 directed the Official Liquidator to hand over the possession of the property belonging to the company for use of public purpose. It is submitted that as such the said order has attained finality and the same is not challenged.
Page 16 of 40 C/OJA/13/2007 CAV JUDGMENT[5.7] It is further submitted by Shri Shelat, learned Counsel appearing on behalf of the respondent GSTC that the appellant is neither the creditor nor the contributor. The appellant is only entitled to rent which have been paid for which there is no dispute and the rent has been paid by cheque but the appellant has refused to accept it.
[5.8] It is further submitted by Shri Shelat, learned Counsel appearing on behalf of the respondent GSTC that in the present case the State Government claims its right because the State Government is the only secured creditor and only contributor.
[5.9] Now, so far as the rights of the appellant are concerned, Shri Shelat, learned Counsel appearing on behalf of the respondent GSTC has submitted that the right to receive the rent only is assigned in favour of the appellant pursuant to the deed of assignment. It is submitted that the lessee by transferring its interest, does not absolve itself from the contractual liability to the lessor. It is submitted that the original lessee by privity of contract is liable to pay the rent to the original owner and/or assignee. It is submitted that therefore GSTC, State Government or the Official Liquidator are required to pay the rent to the assignee - original lessor. It is submitted that therefore even if the possession is transferred, liability to pay the rent is that of the Company or the Official Liquidator. It is submitted that in the present case subsequently the State Government has further transferred the possession in favour of Metro, but it does not affect the right to receive the rent from the Company / State / Official Liquidator to Page 17 of 40 C/OJA/13/2007 CAV JUDGMENT pay the rent to the appellant as assignee. Now, so far as the submission on behalf of the appellant that there is an implied surrender, Shri Shelat, learned Counsel appearing on behalf of the respondent GSTC has submitted that in the facts and circumstances of the case the question of implied surrender does not arise at all. It is submitted that in the present case the possession has been transferred pursuant to the order passed by this Court in favour of the State Government. The State Government is permitted to use the land for public purpose. The leasehold right of the corporate continues to exist till the company is wound up. Save and except that the State Government uses the property for public purpose, no rights have been transferred in favour of the State Government. In support of his submission that in the facts and circumstances of the case, there is no implied surrender, Shri Shelat, learned Counsel appearing on behalf of the GSTC has heavily relied upon the decision of the Hon'ble Supreme Court in the case of T.K. Lathika (Supra). It is submitted that therefore when the State Government is permitted to use the land for public purpose and that there is no surrender of leasehold rights as leasehold rights continue to exist in favour of the Company in liquidation, there is no question of implied surrender as contended on behalf of the appellant.
Making above submissions and relying upon para 20 of the decision in the case of Jabal C. Lashkari (Supra) as well as the decision of the Division Bench of this Court in the case of Legal Heirs of Deceased Fakir Chand Ambaram Patel (Supra) confirmed by the Hon'ble Supreme Court by the judgement reported in 2008 (3) GLH 528, it is requested to dismiss the present appeal.
Page 18 of 40 C/OJA/13/2007 CAV JUDGMENT[6.0] Present appeal is also opposed by Shri Trivedi, learned Senior Advocate appearing on behalf of MEGA. Relying upon clauses of the lease deed, it is submitted that the lease is perpetual and permanent lease with all rights of ownership. It is submitted that under the lease deed the lessor and/or their assignee are entitled to only receive the rent and for all other practical purposes the lessee can be said to be owner as the lessee is permitted to sublet and use in any manner whatsoever and even permitted to put up the construction also. It is submitted that therefore thereafter when the property assuming that it is transferred / possession is transferred, in that case there is no question of either express and/or implied surrender.
[6.1] It is further submitted by Shri Trivedi, learned Counsel appearing on behalf of MEGA that as observed and held by the Hon'ble Supreme Court in the case of Jabal C. Lashkari (Supra), the provision of the Rent Act shall not be applicable. It is submitted that in the present case as such there is a statutory bar in view of Act, 1986. Rights of the owner can be said to be extinguished by operation of law and as such considering the provisions of the Act, 1986, for all practical purposes the State can be said to be an owner. It is submitted that by virtue of winding up order the Official Liquidator becomes the custodian of the property in question, which is now in possession of the Metro Rail / MEGA which is to be used for public purpose.
Making above submissions and relying upon above orders passed in Company Application No.250/2006 in Company Petition No.203/2006, Company Application No.450/2009, the decision of Page 19 of 40 C/OJA/13/2007 CAV JUDGMENT the Division Bench of this Court in the case of Legal Heirs of Deceased Fakir Chand Ambaram Patel (Supra) (which subsequently came to be confirmed by the Hon'ble Supreme Court) and the decision of the Hon'ble Supreme Court in the case of Jabal C. Lashkari (Supra), it is requested to dismiss the present appeal.
[7.0] Shri Roshan Desai, learned Advocate appearing on behalf of the Official Liquidator has adopted the submissions made by Shri Shelat, learned Counsel appearing on behalf of the GSTC as well as the submissions made by Shri Trivedi, learned Counsel appearing on behalf of MEGA and has requested to dismiss the present appeal.
[8.0] Heard the learned Counsel appearing on behalf of the respective parties at length.
At the outset it is required to be noted that possession of the land in question has been handed over to the State Government earlier for the purpose of using the same for Apparel Park (pursuant to the order passed by the learned Company Court dated 17.07.2006 passed in Company Application No.250/2006) and now the possession is handed over to MEGA to use it for public purpose of Metro Rail between Gandhinagar and Ahmedabad. Thus, it is not in dispute that the land in question is to be used for public purpose. Even the learned Counsel for the appellant has also not disputed the above that the land in question is required, needed and to be used for public purpose.
[8.1] It is required to be noted that earlier the Division Bench of this Court dismissed the present appeal following the decision of Page 20 of 40 C/OJA/13/2007 CAV JUDGMENT this Court in the case of Legal Heirs of Deceased Fakir Chand Ambaram Patel (Supra) and consequently confirmed the order passed by the learned Company Court dated 13.10.2005 passed in Company Application No.211/2001 rejecting the prayer of the appellant to hand over the vacant and peaceful possession of the land which was in possession of the Company in liquidation. However, pursuant to the decision of the Hon'ble Supreme Court in the case of Jabal C. Lashkari (Supra), the Hon'ble Supreme Court has remanded the present appeal to this Court to consider the appeal in light of the observation that the decision in the case of Jabal C. Lashkari (Supra) in SLP (C) Nos.2928284 of 2008 and for consideration of the specific clauses in the lease deed and to consider what would be the effect of the principles of law underlying in the case of Jabal C. Lashkari (Supra) visavis specific clauses of the lease deed between the parties. Therefore, while considering the present appeal, observations made by the Hon'ble Supreme Court in the case of Jabal C. Lashkari (Supra) are required to be considered including the relevant clauses of the lease deed in the case of Jabal C. Lashkari (Supra).
[8.2] In the case before the Hon'ble Supreme Court in the case of Jabal C. Lashkari (Supra), one Durgaprasad Lashkari had leased out land admeasuring 35772 sq. meter in favor of one Bechardas Spinning and Weaving Mills Ltd. (subsequently known as Prasad Mills Ltd.) for the period of 199 years by a lease deed dated 10.12.1916. A secured creditor of the Prasad Mills Ltd. in the year 1984 filed a company petition seeking the winding up of the aforesaid Prasad Mills Ltd. While the company petition was Page 21 of 40 C/OJA/13/2007 CAV JUDGMENT pending, some of the legal heirs of Durgaprasad Lashkari had filed a suit in the Small Causes Court seeking permanent injunction against the sale of assets of company more particularly the sale of the leased property. An order was passed by the learned Company Judge directing the winding up of Prasad Mills Ltd. and the appointment of an official liquidator. That the official liquidator took the charge and possession of all the assets of the company. An application was filed by another heir of Durgaprasad Lashkari in the winding up petition seeking direction to further prosecute the suit pending before the Small Causes Court. The learned Company Judge ordered that the suit may be withdrawn and instead directions may be sought from the Company Court for return of the leased property. Pursuant thereto a Company Application was filed by some of the heirs of Durgaprasad Lashkari for return of the leased property and also for orders restraining the official liquidator from selling/transferring the leased property. It appears that return of the leased land was sought on the twin grounds that in view of the winding up order, the Company no longer required the land and furthermore default in payment of rent had occurred. For the second relief sought it was urged that the official liquidator was not authorised to transfer/alienate the leased property in view of the provisions of the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947. While the above Company Application was pending, the building, superstructure, plant and machinery of the company was sold in a public auction. An advertisement was issued by the official liquidator for the sale of the leased property. As against the aforesaid advertisement, Jabal C. Lashkari and others - heirs of Durgaprasad Lashkari filed Company Application Page 22 of 40 C/OJA/13/2007 CAV JUDGMENT No.33 of 2004 for a declaration that the official liquidator had no right to sell the leased property. The grounds urged were principally on the basis of lack of any such empowerment in the lease agreement and in view of the bar/restriction contained in Section 15 of the Bombay Rent Act. Another Company Application i.e. C.A. No.34 of 2004 was filed seeking permission from the Company Court to file a suit before the appropriate court for eviction of the official liquidator from the leased property. Eviction of the official liquidator was claimed, inter alia, on the following grounds:
(i) the occupant Company i.e. Prasad Mills had no document in its favour entitling it to be in possession of the demised land;
(ii) admitted non payment of rent for a period of over 15 years rendering the company and now the official liquidator liable to eviction under Section 12 of the Bombay Rent Act;
(iii) admitted non user of the land for a period of over 6 years attracting Section 13(1)(k) of the Rent Act;
(iv) subletting in favour of the company, Prasad Mills, in violation of Section 13(1)(e) of the Rent Act.
[8.3] That the learned Company Judge vide order dated 13.10.2004 rejected all the three company applications. Jabal C. Lashkari and other legal heirs of Durgaprasad Lashkari filed three separate appeals before the Division Bench of this Court. The High Court by a detailed judgment and order reported in 2008 (3) GLH 528 dismissed the aforesaid appeals. By a decision reported in Page 23 of 40 C/OJA/13/2007 CAV JUDGMENT (2016) 12 SCC 44, the Hon'ble Supreme Court has dismissed the SLPs and has confirmed the decision of the Division Bench of this Court in the case of Jabal C. Lashkari reported in 2008 (3) GLH
528. That the Hon'ble Supreme Court considered the relevant provisions of the Bombay Rent Act and also considered the relevant clauses of the lease deed. In the case before the Hon'ble Supreme Court in the case of Jabal C. Lashkari (Supra), the terms of the lease deed were as follows:
"............;And whereas the above mentioned three pieces of land are owned by the First Party, and the Second Party has rented the same from First Party;
And whereas the rent is fixed at Rs.350100 - Rupees three thousand five hundred and one. for one year of 12 months to be paid to First Party, by the Second Party; as rent on the following conditions :
(1) The said rent will be given to First Party, by Second Party every year and if the Second Party does not pay the rent due to them every year, the First Party will give registered notice for recovery of rent; and in spite of such notice the Second Party or their successors, heirs or administrators do not pay the rent, First Party or their successors, heirs, attorneys or administrators are entitled to obtain possession of the land with buildings, either by mutual understanding or through government.
(2) This rent note is valid for 199, in words one hundred ninety nine years, agreed by Second Party and on expiry of the said period, we, the Second Party will vacate the land, resurface it and will give it to the First Party or their successor Page 24 of 40 C/OJA/13/2007 CAV JUDGMENT with any amount of rent due, by the Second Party or their successors or administrators, whosoever would be, and while giving back the possession, Second Party will not raise any dispute or objection, and even if raised will not be admissible by virtue of this agreement.
(3) The First Party, or their successors, heir, are not entitled to sale or pledge, or give possession of these pieces of land, to any other party, and even if they do so, it will be void by virtue of this agreement.
(4) In case the government needs this land and/or if the government purchase some part of this land; then the right to receive compensation for such acquisition is of First Party;
however, interest at the rate of one percent per hundred of whatever amount the First Party thus receive. will be adjusted by the Second Party from the rent payable, or the Second Party will give such reduced rent to First Party after adjusting the said amount, in the following years; and the First Party will have no right to any objection or dispute, and even if they raise any dispute it will be not sustainable by virtue of this agreement.
(5) In case the Second Party, or their successors, attorneys. administrators, assinee or executors do not stay, or do not make use of, or do not store material, on the land; or vacate the land and give possession to the First Party, before the specified period, then the First Party is entitled to receive rent till the date of possession so given; and the First Party has no right to claim rent for the remaining period.
Page 25 of 40 C/OJA/13/2007 CAV JUDGMENT(6) The municipal tax for the land is Rs.50000 per year. which will be paid by the Second Party; and the Second Party will give rent of Rs.3501/ to First Party every year. However, the Second Party do not pay the municipal tax of Rs.500/ and the same has to be paid by the First Party, then the Second Party, or their successors will reimburse such amount with six percent interest per hundred per year thereon.
(7) The First Party will not object upto 199 years, if the Second Party, or their successors, heirs or administrators, construct buildings with necessary government permission, or use a free land or the Second Party give on rent or on lease, and the First Party is entitled to take possession of the land immediately on expiry of 199 years.
(8) The First Party, or their successors, heirs, administrators or attorneys are entitled to take possession of the land before the expiry of rent period, if the Second Party fail to pay rent to First Party every year.
(9) The government tax on this land is to be paid by we, First Party; but if some additional tax is levied because of construction on the land, it will be borne by the Second Party. Municipal tax is Rs.500/ per year at present. However, hereafter if municipality levies some additional tax on First Party or on Second Party; or the government decide to levy some new tax; then all such taxes will be borne by the Second Party, and will not claim it from First Party; nor will adjust it against rent payable to the First Party; and the First Party has no right to take possession of the land before expiry of 199 years, but the First Party has right to receive amount of rent till Page 26 of 40 C/OJA/13/2007 CAV JUDGMENT the above period.
(10) The First Party and the Second Party and their successors, heirs, administrators, attorneys and assignees, are accepting the terms and conditions set out in this agreement.
Thus the Second Party has rented the pieces of land, from the First Party under the terms set out in this agreement, at our will, and signed and sealed this agreement."
[8.4] After considering various other decisions of the Hon'ble Supreme Court, the Hon'ble Supreme Court confirmed the reasoning and the conclusion arrived at by the Division Bench that the Rent Act do not obliterate the effect of provisions of Section 108(j) of the Transfer of Property Act, which vest right in the lessee not only to sublet but also to assign the subject matter of lease granted to him by the original lessor. The Hon'ble Supreme Court also did not accept the contention on behalf of the appellants that as the Company has been wound up it no longer required the leased land for its use. The Hon'ble Supreme Court confirmed the conclusion arrived at by the Division Bench with the liability / obligation to pay rent for the leased land by observing that it does not constitute an onerous obligation on the company in liquidation so as to justify surrender of the leased land by the Official Liquidator or any direction to the said effect under Section 525 of the Companies Act. That thereafter the Hon'ble Supreme Court has dismissed the SLPs and confirmed the judgment and order passed by the Division Bench of this Court in the case of Jabal C. Lashkari by observing and holding in paras 17 to 22 as under:
"17. The main plank on which the appellants have based their case, as already noticed, is the operation of Sections 12 (default), 13(1)(e) (unauthorized assignment) and 13(1)(k) (non Page 27 of 40 C/OJA/13/2007 CAV JUDGMENT user of the leased land). We may now take up the aforesaid issues in seriatim.
18. Section 12 of the Rent Act confers protection on a tenant who is regularly paying or is ready and willing to pay the rent. In the present case while there is no doubt that rent has not been paid, equally, there is no doubt that the secured creditors including the State Bank of India had all along been ready and willing to pay the rent and the reasons for non payment appears to be (para 43 of the impugned order of the High Court) lack of communication by the official liquidator to the SBI of the precise amount of rent due. While there can be no doubt that mere readiness and willingness to pay without actual payment cannot enure to the benefit of the tenant in perpetuity what is required under Subsection (2) of Section 12 is a notice in writing by the landlord raising a demand of rent and only on the failure of the tenant to comply with such notice within a period of one month that the filing of a suit for recovery of possession is contemplated. The service of notice giving an opportunity to the tenant to pay the unpaid rent is the first chance/opportunity that the Rent Act contemplates as a legal necessity incumbent on the landlord to afford to the tenant. Admittedly, in the present case, no such notice as contemplated by Section 13 (2) has been issued by the landlord; at least none has been brought to our notice. In such a situation, the readiness and willingness of the tenant to pay the rent, though may have continued for a fairly long time without actual payment, will not deprive the tenant of the protection under the Rent Act. Though the order of the High Court in para 43 of the impugned judgment has been placed before the Court as an order under Section 12(3)(b) of the Rent Act we do not find the said order to be of the kind contemplated by Section 12(3)(b) inasmuch as not only the order does not mention any specific rent which has to be tendered in Court but what is encompassed therein is a direction to the official liquidator to let the State Bank of India know the precise amount that is required to be paid on account of rent and, thereafter, to pay the same to the official liquidator whereafter it has been left open for the lessors to withdraw the said amount from the official liquidator. Such an order by no stretch of reasoning would be one contemplated under Section 12(3)(b). In the aforesaid situation, the finding of the High Court that the landlord is not entitled to seek eviction on the ground of non payment of rent under Section 12 of the Bombay Rent Act cannot be said to be so inherently infirm so as to require the interference of this Court.
19. This will bring the Court to a consideration of the liability of the official liquidator to a decree of eviction on the ground contemplated under Section 13(1)(e) of the Bombay Rent Act. As already discussed in a preceding paragraph of the present order, the Page 28 of 40 C/OJA/13/2007 CAV JUDGMENT non obstante clause of Section 13 (1) overrides only the other provisions of the Bombay Rent Act and is also subject to the provisions of Section 15. Section 15 which deals with subletting and transfer, though overrides the provisions contained in any other law, is subject to any contract to the contrary. Though in the present case the lease deed (clause 7) is capable of being read as permitting subletting and not assignment what has been held in the present case by the High Court, by virtue of the decision of this Court in Laxmidas Bapudas Darbar vs. Rudravva (supra), is that in view of the limited operation of the non obstante clause in Section 15 of the Bombay Rent Act, unlike Section 21 of the Karnataka Act, the provisions of the Transfer of Property Act [Section 118 (o)] will not become irrelevant to the relationship between the parties in which event assignment may also be permissible notwithstanding the specific content of clause 7 of the lease deed in question. However, we need not dwell on this issue at any length or would also be required to consider the efficacy of the arguments of the learned Additional Solicitor General on the strength of the two Privy Council decisions mentioned above i.e. Hans Raj vs. Bejoy Lal Sel and Ram Kinkar Banerjee vs. Satya Charan Srimani (supra) inasmuch as from Company Application No. 34 of 2004, which deals with the claim of the appellants for eviction of the official liquidator from the leased property, what is clear and evident is that the case of subletting of the leased premises on which basis eviction has been prayed for is not subletting/assignment by the official liquidator but assignment of the leased premises to Prasad Mills by the original managing agents in whose favour the initial lease was executed by the predecessors of the present owners. The ground of unauthorized and impermissible assignment by the official liquidator on the strength of the notice/advertisement for disposal of the leased land thereby making the said authority liable for eviction is an argument advanced only at the hearing of the appeals before us. That apart the said argument overlooks the fact that the assignment was only sought to be made by the advertisement/notice issued and did not amount to a completed action on the part of the official liquidator so as to attract the relevant provisions of the Bombay Rent Act dealing with the consequential liability for eviction. Such argument also belies the injunctive/prohibitory relief sought for in the Company Applications, as already noticed, insofar as the contemplated sale/transfer/assignment of the leased property by the official liquidator is concerned. The arguments advanced on the strength of the provisions of Section 19 of the Bombay Rent Act would also stand answered on the above basis.
20. Insofar as liability under Section 13(1)(k) of the Bombay Rent Act is concerned what is to be noticed is the requirement of unjustified nonuser for a period exceeding 6 months which evidently is not be attracted to the present case in view of the Page 29 of 40 C/OJA/13/2007 CAV JUDGMENT pendency of the liquidation proceedings. That apart, Clause 5 of the lease deed which deals with nonuser of the leased land does not contemplate eviction on account of such nonuser but merely entitles the lessor to receive rent for the period of such nonuser of the land.
21. The mere fact that the company has been ordered to be wound up cannot be a ground to direct the official liquidator to handover possession of the land to the owners inasmuch as the company in liquidation continues to maintain its corporate existence until it stands dissolved upon completion of the liquidation proceedings in the manner contemplated by the Companies Act. In the present case it has been repeatedly submitted before this Court by both sides that presently revival of Prasad Mills is a live issue pending before the Gujarat High Court, a fact which cannot be ignored by this Court in deciding the above issue against the appellants.
22. For the aforesaid reasons we affirm the order of the High Court dated 17.10.2008 in O.J. Appeal Nos. 65 of 2006, 66 of 2006 and 67 of 2006 and dismiss the civil appeals arising out of SLP(C) Nos. 2928229284 of 2008 wherein the said order is under challenge."
As observed hereinabove, the appeals have been remanded to this Court to consider the relevant clauses of the lease deed in the present case visavis the observations made by the Hon'ble Supreme Court in the case of Jabal C. Lashkari (Supra).
[8.5] It is required to be noted that in the present case in the application before the learned Company Court, the appellant herein claiming to be the assignee of the rights of the original owner / successor sought the reliefs restraining the Official Liquidator and/or its agents, or servants from selling, mortgaging, alienating or transfering in any manner whatsoever to any person the land in question and to direct the Official Liquidator to hand over the vacant and peaceful possession of the land admeasuring 33500 sq. meter bearing Survey No.542 and 543, Final Plot No.56 of T.P. Page 30 of 40 C/OJA/13/2007 CAV JUDGMENT Scheme No.9 situated at Mouje Raipur - Hirpur, District Ahmedabad City on the ground of arrears of rent; nonuse of the land in question by the lessee and also on the ground of bonafide requirements. Thus, as such the appellant herein - original applicant sought the aforesaid reliefs basically invoking the provisions of the Bombay Rent Act. As observed hereinabove, it is also the case on behalf of the appellant now that delivery of handing over the possession to the GIDC for Apparel Park and thereafter to MEGA for Metro Rail, it can be said to be subletting by the Official Liquidator and even the same can be said to be implied surrender and therefore, the appellant is entitled to the possession of the lands in question. However, at this stage it is required to be noted that the learned Counsel appearing on behalf of the appellant has stated at the Bar that in view of the fact that the possession is handed over to MEGA now, it is to be used now for the public purpose, the appellant is not insisting for relief of possession, however the appellant may be awarded the compensation.
[8.6] While considering the issue involved in the present appeal, the relevant clauses of the lease deed are required to be referred to and considered. The English translation of the lease deed is as under:
"The land situated within four khuts, as per original boundary of the agricultural field including fence border, trees, border of agricultural field, well, has been leased permanently by the first party to the second party . The details of the agreement thereof;Page 31 of 40 C/OJA/13/2007 CAV JUDGMENT
That the amount of Rs. 1801/ (in words Eighteen Hundred and One Rupees) has been paid against the rent of the said land annually and the same shall be paid by the second party to the first party. We shall not cause any hurdle or create any interest, and if any obstruction is created, the same shall be recovered by way of filing a law suit. Further, until the amount of rent against the said land is paid by the second party every year in advance to the first party, they shall not take over the possession by way of vacating this land. The first party shall not create any kind of obstacle or obstruction in the way we keep the said land as a waste land or rent to somebody or use it casually or use it at our will.
(4) As and when we, the second party, release the possession at our will, the erected construction of the building will be removed and the possession of the land shall be handed over to you, the first party by clearing the land and making it cultivable as per the present area.
(5) We, the second party, erect constructions of the building as per the rule and permission of the Government on the said land or use it as per our willingness. The first party or their guardian shall not create any obstruction and if we, the second party, do any act against the rule and without obtaining permission of the Government, the second party shall be responsible for it. Therefore, if any loss caused to the tilling right of the first party, the second party shall be held accountable for it.Page 32 of 40 C/OJA/13/2007 CAV JUDGMENT
(6) Whatever cess or tax is required to be paid in the Government against the construction erected on the said land or whichever Government tax is required to be paid shall be the liability of the second party and the same shall be paid in the name of first party as land holder and as occupant.
(7) Trees like mango trees, tamarind trees are existing on the said land. If out of these trees, any tree is creating obstruction to the second party and they are required to be cut, we, the first party shall not create any dispute in this regard. If they dry and fall down, the first party has right to collect their wood and the second party has right to collect yield of the said tree.
(8) The rent against the said land shall be paid by the second party to the first party every year by way of issuance of receipt by the first party and no dispute shall be created on this issue. Therefore, it remains the dispute of second party.
(9) It shall be the liability of the second party to pay whatever amount of Municipal tax or local fund in respect of construction on the said land is required to be paid.
(10) The first party or their guardians, heirs, executors, assignees, etc. shall not create any obstruction, if the second party sells the buildings constructed over the said land or give right of lease or assign or alienate in any other manner or they are sold as per the agreement of the lease condition.Page 33 of 40 C/OJA/13/2007 CAV JUDGMENT
(11) At the time of erecting construction on the said land by the second party if any application is required to be made for obtaining permission from the Government or any agreement is required to be entered into with the Government in this regard or any receipt is required to be given, the same shall be done by us as land occupier or as an occupant on behalf of the second party.
(12) We, the second party, have taken the said land on rent from the first party. The rent against it is accrued from 13th June, 1927, but trees like mango tree, etc. existing on this agricultural land are not connected with this agricultural land. Nobody holds any kind of share therein.
(13) We, the second party, have taken this land on lease permanently from the first party. Wherever it is written second party shall be construed as the agents, assignees, executors of the party of the second part at the relevant time and the same is agreed upon by the first party, their guardians, heirs, administrators, executors, etc. (14) We, the first party, do hereby alienate the said land in the name of the second party."
Thus, considering the relevant terms / clauses of the lease deed referred to herein above, it appears that the lease was permanent in nature viz. permanent lease; lessor was entitled to Rs.1801 p.a. from the lessee; till the lessee pays and/or ready and willing to the lease rent i.e. Rs.1801 p.a. the lessor is not entitled to get back the possession; the lessee is entitled to use the land in Page 34 of 40 C/OJA/13/2007 CAV JUDGMENT question as it likes and even if the leased property is kept padtar and/or given on lease to others, lessor shall not restrain the lessee; the lessee can even put up the construction as it likes and the lessor shall not obstruct the lessee; even the construction put up on the land by the lessee is sold and/or leased and/or assigned to any other person, the lessee shall not obstruct and/or interfere with the same. Thus, considering the clauses of the lease, the lease can be said to be permanent lease and all rights are assigned to the lessee as if the land is owned by the lessee and that the lessor shall be entitled to Rs.1801 p.a. only by way of lease rent.
[8.7] Considering the terms of the lease deed it appears that the landlord / lessor has carved out absolute transferable interest in favour of the lessee in the perpetual lease. There is no forfeiture clause. There is no right to reentry and therefore, the passage relief upon from Transfer of Property Act Mulla, page 771 shall not be useful and/or of any assistance to the appellant.
[8.8] Applying the law laid down by the Hon'ble Supreme Court in the case of Jabal C. Lashkari (Supra) to the facts of the case on hand more particularly with respect to the terms of the lease deed referred to hereinabove, the decision of the Hon'ble Supreme Court in the case of Jabal C. Lashkari (Supra) shall be applicable with full force to the facts of the case on hand. Applying the law laid down by the Hon'ble Supreme Court in the case of Jabal C. Lashkari (Supra) to the facts of the case on hand more particularly terms of the lease deed, the provisions of the Bombay Rent Act shall not be applicable and therefore as such appellant herein - original Page 35 of 40 C/OJA/13/2007 CAV JUDGMENT applicant shall not be entitled to the possession on the ground set out in the application before the learned Company Court i.e. on the ground of (1) arrears of rent; (2) nonuser and (3) bonafide requirement. As observed by the Division Bench of this Court in the case of Jabal C. Lashkari (Supra), confirmed by the Hon'ble Supreme Court, the parties to the lease agreement shall be governed by the terms of the lease deed agreed between the parties and that the enactment of the Rent Act is not intended to restrict / curtail the rights of the tenant under the provisions of Transfer of Property Act or ordinary law relating to inheritance. Thus, considering the terms of the lease deed, when the lease is a permanent lease and under the lease deed the only right available to the lessor is the rent at Rs.1801 p.a. and considering other terms of the lease deed referred to herein above and as observed hereinabove, the provisions of the Bombay Rent Act shall not be applicable and therefore, the appellant shall not be entitled to the possession on the grounds set out in the Company Application viz. (1) arrears of rent; (2) nonuser and (3) bonafide requirement. We are of the opinion that the learned Company Court has rightly rejected the prayer of the appellant for possession.
[8.9] Now, so far as the submission on behalf of the appellant that as the company / lessee has been wound up and therefore, the land is not needed and/or to be used by the lessee and/or by transfer of leased property in favour of the State Government / now MEGA would tantamount to subletting is concerned, considering the aforesaid terms of the lease deed referred to hereinabove, the same has no substance. Considering the terms of the lease the lessee is Page 36 of 40 C/OJA/13/2007 CAV JUDGMENT authorised and/or permitted to lease and/or give on rent the property to any other person and even if leased property is not used and is kept padtar in that case also the lessor is not entitled to get back the possession. The only right under the lease deed is to get the rent at the rate of Rs.1801 p.a. and the lease is a permanent lease the lessor has no other right and/or interest in the leased property in question. Therefore, as such the subletting / sub leasing is also permissible. Under the circumstances, the submission on behalf of the appellant that by transfer there is an implied surrender and therefore, the appellant is entitled to the possession has no substance and is required to be rejected outright.
At this stage it is required to be noted that as such the possession of the leased property in question has been handed over initially to State Government for Apparel Park and thereafter to MEGA for Metro Rail pursuant to the order passed by the learned Company Court and the order passed by the learned Company Court directing the Official Liquidator to hand over the possession to the State Government initially for Apparel Park and thereafter to MEGA has attained the finality. Therefore, none of the decisions relied upon by the learned Counsel appearing on behalf of the appellant on implied surrender shall be applicable to the facts of the case on hand.
[8.10] It is also required to be noted at this stage that after the lessee - Sarangpur Cotton Mills Co. Ltd. was ordered to be wound up, the same was taken over by the GSTC under the provisions of the Act, 1986. Even the GSTC also ordered to be wound up and Official Liquidator was appointed. Thus, the Official Liquidator Page 37 of 40 C/OJA/13/2007 CAV JUDGMENT became the custodian of the properties of the Company owned by the GSTC. Considering the provisions of the Act, 1986 the leasehold rights of the lessee of the specified textile undertaking vest in the State Government. All encumbrances are extinguished and even any decree of the Court cannot be executed. After the order for liquidation of GSTC, the leasehold rights of the GSTC would continue to vest in the GSTC (in liquidation). Pursuant to the order passed by the learned Company Judge in Company Application No.250/2006, the possession of the leased property belonging to the Company has been directed to be handed over for use of public purpose. That the appellant is neither the creditor nor the contributory. The State Government is the sole creditor / shareholder.
[8.11] The Gujarat Closed Textile Undertaking Nationalized Ordinance, 1985 came to be promulgated in the year 1985. The said Ordinance was repealed and replaced by Gujarat Closed Textile Undertaking Nationalized Act, 1986. It appears that under the provisions of the said Act, leasehold rights of the Company came to be acquired. In the year 1997 the Official Liquidator became the custodian of the properties of the company owned by the GSTC. The Government of Gujarat is the largest creditor of the company in liquidation to the extent of Rs.827.31 Crore. The Government of Gujarat also was the only contributory of the GSTC. Even considering the relevant provisions of the GSTC Act, 1986 more particularly sections 2(1)(f)(i), 3 and 4, the leasehold rights of the lessee of the Specified Textile Undertaking - respondent Company vests in the State Government. At this stage it is required Page 38 of 40 C/OJA/13/2007 CAV JUDGMENT to be noted that pursuant to the earlier order dated 17.07.2006 passed by this Court in Company Application No.250/2006, the possession of the land in question was handed over to the State Government / GIDC for public purpose - for use of public purpose and thereafter now the same is handed over to MEGA for Metro Rail which is also a public purpose. It appears that the State Government claimed its right because the State Government is the only secured creditor and only contributory and on liquidation of the company the State Government would be entitled to possession of surplus assets of the company towards its claim as the largest secured creditor and only contributory. As observed herein above, the only right the lessor / original landlord possesses is the right to recover the lease rent at Rs.1801/ per annum. Therefore also, the appellant shall not be entitled to the possession of the leased property which as observed herein above was a permanent lease. The aforesaid observations are made over and above, as observed herein above, considering the relevant clauses of the lease deed. The decision of the Hon'ble Supreme Court in the case of Jabal C. Lashkari (Supra) shall be applicable with full force and therefore also, the appellant shall not be entitled to the relief of possession as claimed / prayed.
[8.12] Now, so far as the alternative submission on behalf of the appellant to award the compensation for the land in question is concerned, at the outset it is required to be noted and as observed hereinabove the only right available to the lessor as per the lease deed is to receive the rent at Rs.1801 p.a. only. The appellant seems to be the assignee under the Deed of Assignment. The Page 39 of 40 C/OJA/13/2007 CAV JUDGMENT appellant and the subsequent purchaser who is alleged to have purchased the land in question in a Court auction as an assignee, the appellant cannot have any better right than the original lessor / original owner. Under the circumstances, the appellant shall not be entitled to even the compensation for the land in question. Whatever the appellant would be entitled to, the appellant would be entitled to under the provisions of the Act, 1986 and from the amount, if any deposited by the State Government, under the provisions of the Act, 1986. However, in any case the appellant shall not be entitled to even compensation in respect of the land in question even under the provisions of the Right to Fair Compensation and Transparency in Land Acquisition Rehabilitation and Resettlement Act, 2015.
[9.0] In view of the above and for the reasons stated above, present OJ Appeal fails and the same deserves to be dismissed and is, accordingly, dismissed. In the facts and circumstances of the case, there shall be no order as to costs.
CIVIL APPLICATION (OJ) NO. 1 of 2007 In view of dismissal of main OJ Appeal, Civil Application (OJ) No.1 of 2007 also stands dismissed.
Sd/ (M.R. SHAH, J.) Sd/ (A.Y. KOGJE, J.) Ajay** Page 40 of 40