Allahabad High Court
Parma Nand Singh vs District Judge, Mirzapur And Ors. on 10 May, 1988
Equivalent citations: AIR1988ALL264, AIR 1988 ALLAHABAD 264, (1988) 2 ALL RENT CAS 12, (1988) 2 RENCJ 186, (1988) ALL WC 985
JUDGMENT K.P. Singh, J.
1. This writ petition has been preferred by the petitioner against the judgment of the Distt. Judge, Mirzapur dt. 12-1-1987 in Miscellaneous Case No. 78 of 1985, Parma Nand Singh v. Union of India and the Defence Estate Officer, whereby the petitioner's application for condonation of delay under Section 5 of the Limitation Act in preferring the appeal under Section 9 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 has been dismissed and ultimately the appeal has also been dismissed as barred by time.
2. The Learned counsel for the petitioner has contended before us that the appellate Court has patently erred in dismissing the application for condonation of delay under Section 5 of the Limitation Act. According to him the learned Judge has wrongly observed that no provision for definite mode of publication was provided under the Act or the Rules framed thereunder. Therefore, he has arrived at a patently erroneous conclusion. In this connection our attention has been invited to the provisions of Section 5 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 which reads as below : --
"Eviction of unauthorised occupants : --(1) If, after considering the cause, if any, shown by any person in pursuance of a notice under Section 4 and any evidence produced by him in support of the same and after personal hearing, if any, given under Clause (b) of Sub-section (2) of Section 4, the Estate Officer is satisfied that the public premises are in unauthorised occupation, the estate officer may make an order of eviction, for reasons to be recorded therein, directing that the public premises shall be vacated, on such date as may be specified in the order, by all persons who may be in occupation thereof or any part thereof, and cause a copy of the order to be affixed on the outer door or some other conspicuous part of the public premises.''
3. It has also been contended that the learned District Judge has patently erred in distinguishing the cases cited before him on a flimsy ground.
4. The learned counsel for the contesting opposite parties has tried to refute the contentions raised on behalf of the petitioner. According to him the petitioner had knowledge of the orders dt. 17-3-1977 on 21-3-1977 and had failed to file the appeal within the prescribed period, therefore, the appellate court was fully justified in dismissing the application for condonation of delay as well as the appeal as time barred. In this connection the learned counsel for the contesting opposite parties has invited our attention to Rule 4 of the Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Rules and has submitted that in the facts and circumstances of the present case the order dt. 17-3-1977 was tendered to the petitioner on 21-3-1977, as is evident from the documents on record, therefore, no question of publishing the order dt, 17-3-1977 would arise.
5. According to him in the facts and circumstances of the present case it should be construed that tendering of the order to the petitioner on 21-3-1977 would be treated as publication of the order contemplated by the provisions of the Act under consideration.
6. The second submission made by the learned counsel for the contesting opposite parties is to the effect that the affixation of the order under Section 5 of the Act on the outer door or some other conspicious part of the public premises under Section 5 of the Act was meant for other persons than the persons against whom the order was passed in pursuance of the notice under Section 4(1) of the Public Premises (Eviction of Unauthorised Occupants) Act. In short the submission of the learned counsel for the contesting opposite parties was that tendering of the order to the petitioner on 21-3-1977 would be treated as publication of the order to him as contemplated by the provisions of Section 5 of the Central Act.
7. We have considered the contentions raised on behalf of the parties. We are unable to accept the submission of the learned counsel for the contesting opposite parties to the effect that by tendering the order dt. 17-3-77 to the petitioner on 21-3-1977 the publication contemplated by the provisions of Section 5 of the Act had been done in the facts and circumstances of the present case.
8. Section 9 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 reads as below : --
"Appeals.-- (1) An appeal shall lie from every order of the estate officer made in respect of any public premises under Section 5 or Section 5B or Section 5C or Section 7 to an appellate officer who shall be the District Judge of the district in which the public premises are situate or such other judicial officer in that district of not less than ten years' standing as the district judge may designate in this behalf.
(2) An appeal under Sub-section (1) shall be preferred :
(a) in case of an appeal from an order under Section 5 within twelve days from the date of publication of the order under Sub-section (1) of that section.
(b) in the case of an appeal from an order under Section 7 within fifteen days from the date on which the order is communicated to the appellant."
9. The perusal of Section 9 indicates that limitation would run from the date of publication of the order under Sub-section (1) of Section 5. Admittedly no publication contemplated by the provisions of Section 5 of the Central Act has been done. Therefore, we think that the appellate court has patently erred in treating the appeal as time barred and not condoning the delay as prayed by the petitioner. We are unable to accept the submission of the learned counsel for the contesting opposite parties that by tendering the order dt. 17-3-1977 to the petitioner on 21-3-1977 it should be construed that the order was published as contemplated by the law.
10. The learned District Judge has patently erred in thinking that there is no definite mode of publication provided under the Act or the Rules framed thereunder. The bare persual of Section 5 of the Central Act indicates that a copy of the order should be affixed on the outer door or some other conspicuous part of the public premises. According to us this is the mode for publication of the order under the provisions of Section 5 of the Central Act. Since no publication has been District Judge has patently erred in not entertaining the appeal filed by the petitioner in the facts and circumstances of the present case.
11. Section 9 of the Central Act contemplates running of limitation against the order appealed against from the date of publication, therefore, the ends of justice demand that the appellate court should have entertained the appeal arid decided the same on merits.
12. It is necessary to observe that the laches on the part of the petitioner in preferring the appeal within reasonable time, if any, should have been condoned by the appellate court, when the authorities have failed to comply with the provisions of Section 5 of the Act, as admittedly the copy of the order appealed against had not been affixed on the outer door or some other conspicuous part of the public premises.
13. In AIR 1979 SC 888, State of Madhya Pradesh v. Ram Raghubir Prasad Agarwal, vide para 21 it has been indicated that 'publication' would mean wider publicity than minimal communication to the departmental officialdom.
14. In AIR 1965 Assam 83, Sporsomanick Siem v. Rokendro, Executive Member in charge of Rural Administration District Council U.K. & J, Hills shillong a Division Bench of that Court has construed the word 'publication' and has observed that "it would necessarily imply some act on the part of the authorities to give publicity. The mere knowledge of the petitioner about the result cannot be regarded as 'publication' by the authorities concerned."
15. No doubt the above-mentioned two rulings are on different acts, but the construction of the word 'publication' does indicate some act on the part of the authority concerned to give publicity. In the present case when Section 5 of the Central Act contemplates the affixation of the copy of the order on the outer door or some other conspicuous part of the public premises, we do not think that mere tendering of the order to the petitioner would be sufficient to fulfil the ingredients of the publication contemplated by the provisions of Section 9 read with Section 5 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971.
16. As regards the submission of the learned counsel for the contesting opposite parties based on Rule 4 of the U.P. Public Premises (Eviction of Unauthorised Occupant Rules, it is sufficient to observe that the aforesaid rule is inapplicable to the facts of the present case. The relevant rule under the Central Act reads as below : --
"4. Manner of service of notices and orders:-- (1) In addition to any mode of service specified in the Act, a notice issued under Sub-section (1) of Section 4 or Sub-section (1) of Section 6 or Sub-section (1) or (2) of Section 7 or Sub-section (1) of Section 13 of the Act shall be served by delivering or tendering a copy of the notice to the person for whom it is intended or to any adult member of his family, or by sending it by registered post acknowledgement due in a letter addressed to that person at his usual or last-known place of residence or business.
(2)...........
(3) ...........
(4) (i) If a notice issued under Sub-section (1) of Section 4 or Sub-section (1) or (2) of Section 7 or Sub-section (1) of Section 13 of the Act cannot be served in the manner provided in Sub-rule (1), the estate officer may, if he thinks fit, direct that such notice shall also be published in at least one newspaper having circulation in the locality and he may also proclaim the contents of any notice in the locality by beat of drum."
17. The aforesaid rule provides service, of notice in addition to the publication contemplated by the provisions of the Central Act. Therefore, the submission of the learned counsel for the opposite party is not acceptable to us that by tendering the copy of order appealed against to the petitioner would be deemed sufficient publication in the eye of law.
18. The bare reading of the aforesaid two clauses of Section 9 of the Central Act indicates that the Parliament has provided different period of limitation. In one clause from the date of the publication of the order under Sub-section (1) of that section i.e. Section 5 and in the other clause from the date on which the order is communicated. In the present case under our consideration the Clause (a) is attached (attracted?) therefore, the submission of the learned counsel for the opposite parties that the limitation for filing appeals by the petitioner would start from 21-3-1977 in facts and circumstances of the case is not acceptable to us and it is without force.
19. In I.L.R. (1975) Him Pra 489, (Sarwan Kumar v. Union of India. Hon'ble R.S. Pathak C.J. (as he then was) has indicated that the appellate Officer has taken an erroneous view of the law in computing the period of limitation from the date of service upon the occupier. He has emphasised that the publication of the order is effected when the, copy of the order is affixed on the outer door or some other conspicuous part of the public premises. This ruling corroborates the view already expressed by us above.
20. It is noteworthy that the counsel for the opposite party has submitted that the writ I petition should be dismissed as the petitioner has not approached this court with clean hands. The petitioner has falsely averred the date of knowledge about the order appealed against. Reliance has been placed upon the rulings reported in AIR 1951 all 746, Asiatic Engineering Co. v. Achhru Ram and 1987 All WC 1350 : (1987 All LJ 873), Ram Kishan Gupta v. IVth Addl. District Judge Meerut.
21. In the present case material and necessary averments to be examined are about the publication of the order appealed against. There is no dispute that the order appealed against has not been published as contemplated by the Act therefore, we do not agree with the submission that the writ petition should be dismissed as it contains incorrect averments about the date of the knowledge of the order appealed against.
22. In our opinion the impugned order suffers from patent errors of law and deserves to be quashed.
23. For the foregoing discussions, the writ petition succeeds and the inpugned judgment of the appellate court dt. 12-1-1987 in Misc., Case No. 78/85 -- Parma Nand Singh v. Union of India is hereby quashed and the appellate court is directed to entertain the appeal preferred by the petitioner and decide the same on merits strictly in accordance with law. There would be no order as to costs.