Allahabad High Court
The State Of U.P. Through Secretary ... vs Agarwal Brothers And Sub Divisional ... on 3 July, 2007
Equivalent citations: AIR 2007 (NOC) 2598 (ALL.), 2007 (6) ALJ 14
Bench: Anjani Kumar, Sabhajeet Yadav
JUDGMENT
Anjani Kumar and Sabhajeet Yadav, JJ.
1. By this petition, the petitioner has sought relief of writ of certiorari for quashing the order of the Prescribed Authority dated 10th July, 1986, contained in Annexure-6 of the writ petition, whereby the complaint made by the petitioner under Section 13(2) of The U.P. Roadside Land Control Act, 1945 (herein after referred to as the 1945 Act) has been rejected and proceedings were dropped by the Prescribed Authority under the 1945 Act holding that the approval of disputed construction has already been given by the Prescribed Authority under the provisions of the Uttar Pradesh (Regulation of Building Operations) Act, 1958 (herein after referred to as the 1958 Act) and accordingly the constructions raised by petitioner could not be held to be illegal and unauthorised under the provisions of the 1945 Act.
2. The facts of the case in brief are that Assistant Engineer, P.W.D. Provincial Division has moved an application under Section 13 (2) of the 1945 Act before the Sub-divisional Magistrate, Etah Prescribed Authority under the 1945 Act with the allegation that respondent No. 1, M/s Agrawal Brothers has made an unauthorised construction over G.T. Road, Etah at Delhi-Kanpur Road at 206 Km. within a distance of 20 meter 50 cm and 17 meter 20 cm from the centre line of the road, which had been notified on 29.6.1954 under the 1945 Act and had been declared as controlled area for the purpose of said 1945 Act, After hearing the parties, Sub-divisional Magistrate-Prescribed Authority under the 1945 Act, has held that from perusal of Photostat copy of permission granted by the Prescribed Authority of Regulated Area under 1958 Act, it is clear that the permission of disputed construction has been granted on 10.8.1984 and the map of said construction has also been sanctioned according to rules framed under 1958 Act, the prescribed authority accordingly dropped the proceedings, hence this petition.
3. Heard learned Standing Counsel Sri Awadhesh Narain Shukla for the petitioner and Sri Swapnil Kumar for the contesting private respondent No. 1.
4. Learned Standing Counsel Sri Awadhesh Narain Shukla, on the basis of assertions made in the pleading of writ petition, has vehemently submitted that the aforesaid finding of Prescribed Authority, under challenge, is wholly erroneous and perverse for simple reason that the prior permission of Collector in writing was essential under Section 5 of 1945 Act before raising the disputed construction in controlled area which is covered by notification issued under Section 3 of the 1945 Act otherwise such construction would be unauthorised and illegal, instead thereof permission given by the prescribed authority for disputed construction under the 1958 Act cannot afford any justification for said construction, as such would be of no avail to the contesting respondents. Contrary to it, Sri Swapnil Kumar, Advocate appearing for private contesting respondent has submitted that the provisions of Section 17 of the 1958 Act has overriding effect over the provisions of any other law in force at the commencement of the said Act and since both the Acts are enactments of Uttar Pradesh Legislature on the same subject, therefore, being later in point of time, the 1958 Act has overriding effect over the provisions of the 1945 Act, thus, permission granted by the Prescribed Authority under the provisions of the 1958 Act for disputed construction would be sufficient justification even for the purposes of the 1945 Act as well.
5. While elaborating his submission and refuting the submission of learned Counsel for contesting respondent, learned Standing Counsel Sri Shukla has further submitted that it is no doubt true that both the Acts are enactment of Uttar Pradesh Legislature and the 1945 Act is earlier in point of time, nevertheless since the provisions contained under the Act 1945 are specially dealing with the subject matter of dispute and are special in nature, while the provisions of the 1958 Act are general dealing with building operation in regulated area of the entire U.P., therefore, despite having been enacted subsequently it should be treated to be of generalin nature and in case of any conflict between the provisions of the 1945 Act and the provisions of the 1958 Act, the provisions of 1945 Act, which is special law on subject specifically dealing with the subject matter of legislation have to be prevailed. At the strength of the aforesaid legal position, learned Standing Counsel has urged that since the impugned order has been passed by Prescribed Authority on premise that since the necessary permission had been granted by the Prescribed Authority under the 1958 Act, therefore, further permission under the provisions of the 1945 Act is not essential, is wholly erroneous and misconceived, hence can not be sustained. Learned Counsel for the petitioner has lastly submitted that from the perusal of impugned order, it appears that Prescribed Authority under 1945 Act has accepted the photostat copy of permission granted by Prescribed Authority under 1958 Act without any proof of the same as to whether it is photostat copy of the certified copy or not and as to whether the same is admissible in evidence or not, therefore, the only material on the basis of which the impugned order has been passed is based on inadmissible evidence and could not be made legal or valid basis for the same. Thus on this count also the impugned order passed by Prescribed Authority under 1945 Act cannot be sustained.
6. Sri Swapnil Kumar, Advocate learned Counsel appearing for private contesting respondent while refuting the submissions of the learned Counsel for the petitioner and substantiating his arguments has further submitted that undoubtedly the Act 1945 is prior in point of time and Act 1958 is later enactment but since both the Acts have covered same subject matter of legislation, therefore, as per general rule of interpretation of statute, the later statute repeals earlier statute impliedly by necessary implication if does not repeal expressly and in any event of the matter, since both the enactments are special law on the subject with non-abstante clauses, therefore, the provisions of later statute shall prevail over the earlier one in case of any conflict between them and as such impugned decision of the Prescribed Authority cannot be found faulty on that score.
7. We have given our anxious consideration to the rival submissions of learned Counsel for the parties and have also gone through the records. From the pleadings of the case and rival submission of the learned Counsel for the parties, the questions which arise for our consideration are as to whether the provisions of the 1958 Act is a general statute and the provisions contained under the 1945 Act is special law on subject matter of dispute or as to whether provisions contained under both the enactments are special on the subject, and as to whether there exist any actual conflict between them and on such conflict or inconsistency the provisions of which of the enactment has to be prevailed on the question in issue?
8. In this connection it is necessary to point out that what is a general statute and what is a special statute is not very easy question to be solved in precise and definite term in all the facts and circumstances of the case. As expressed by Jagadish Swamp (at page 372-373 Chapter-11) in his monumental works "Legislation and Interpretation" "Fourth Edition," the statutes may be classified with reference to context in each case and the subject matter dealt with by each statute. Most of the enactments can be classified as a general statute from one point of view and special Act from another. A special law is law relating to a particular subject. Though a law dealing with a particular subject may be general in the sense, that it is a law of general applicability, laying down general rules, yet it may contain special provisions, relating to bar of time, in specified cases, different from the general law of limitation. Such a law would be special law for the purpose of Section 29(2) of the Limitation Act. Similarly, Code of Criminal Procedure, is not a special law, so far as entire code is concerned, as it is general law laying down procedure generally, for trial of criminal cases, but it may contain provisions specifying a bar of time for particular class of cases which are of special character. A Land Revenue Code may be a general law regulating the relationship between revenue payer and revenue receiver or rent payer and rent receiver. It is a general law in the sense that it lays down general rule governing such relationship but it may contain special provisions relating to bar of time in specified cases different from general law of limitation, such law will be a special law, therefore, means a law enacted for special cases, in special circumstances, in contradistinction to the general rules of the law laid down, as applicable generally to all cases with which general law deals. The Limitation Act is a general law laying down general rules of limitation applicable to all cases dealt with by the Act, but there may be instances of special law of limitation laid down in other statutes, though not dealing generally with the law of limitation.
9. Now it would be useful to refer some decisions of Hon'ble Apex Court, wherein the questions in issue have received consideration of the Hon'ble Apex Court from time to time. In J.K. Cotton Spinning and Winning Mills Co. Limited v. State of Ultar Pradesh Hon'ble Apex Court has held that in a conflict between specific provision and general provision, the specific provision shall prevail over the general provision and the general provision applies only to such cases which are not covered by special provision and further held that this view applies to resolve conflict in different statutes as well as in the same statute. The pertinent observation made by Hon'ble Apex Court in para 9 and 10 of the decision are extracted as under:
9. ...The rule that general provisions should yield to specific provisions is not an arbitrary principle made by lawyers and judges but springs from the common understanding of men and women that when the same person gives two directions one covering a large number of matters in general and another to only some of them his intention is that these latter directions should prevail as regards these while as regards all the rest the earlier direction should have effect. In Pretty v. Solly 1859-53 ER 1032 quoted in Craies on Statute at p. 206,6th Edition) Romilly, M.R., mentioned the rule thus: The rule is that whenever there is a particular enactment and a general enactment in the same statute and latter, taken in its most comprehensive sense, would overrule the former, the particular enactment must be operative, and the general enactment must be taken to affect only the other parts of the statute to which it may properly apply.
10. Applying this rule of construction that in cases of conflict between a specific provision and a general provision, the specific provision prevails over the general provision and the general provision applies only to such cases which are not covered by the special provision, we must hold that Clause 5(a) has no application in a case where the special provisions of Clause 23 are applicable.
10. In South India Corporation Private Limited v. Secretary, Board of Revenue, Trivandrum and Anr. while dealing with the special provision and general provision of the Constitution of India in para 18 of the decision, a Constitution of Bench of Hon'ble Apex Court has held as under:
18. With this background let us now consider the following two questions raised before as: (1) Whether Article 372 of the Constitution is subject to Article 277 thereof; and (2) whether Article 372 is subject to Article 278 thereof. Article 372 is a general provision; and Article 277 is a special provision. It is settled law that a special provision should be given effect to the extent of its scope, leaving the general provision to control cases where the special provision does not apply.
11. The aforesaid view has again been reiterated by Hon'ble Apex Court in C. Rajgopalachari v. Corporation of Madras .
12. While dealing with the question whether provisions contained under Section 417(4) of the Old Code of Criminal Procedure 1898 with reference to Section 29(2) of Limitation Act is special law in Kaushalya Rani v. Gopal Singh Hon'ble Apex Court in para 7 and 8 of the decision has held as under:
7. It has been observed in some of the cases decided by the High Courts that the Code is not a special or a local law within the meaning of of Section 29(2) of the Limitation Act, that is to say, so far as the entire Code is concerned because it is a general law laying down procedure, generally, for the trial or criminal cases. But the specific question with which we are here concerned is whether the provision contained in Section 417(4) of the Code is a special law. The whole Code is indeed a general law regulating the procedure in criminal trials generally, but it may contain provisions specifying a bar of time for particular class of cases which are of a special character. Foe example, a land revenue Code may be a general law regulating the relationship between the revenue-payer and the rent-receiver. It is a general law in the sense that it lays down the general rule governing such relationship, but it may contain special provisions relating to bar of time, in specified cases different from the general law of limitation. Such a law will be 'special law' with reference to the law generally governing the subject matter of that kind of relationship. A 'special law', therefore, means a law enacted for special cases, in special circumstances, in contradistinction to the general rules of the law laid down, as applicable generally to all cases with which the general law deals. In that sense, the Code is a general law regulating the procedure for the trial of criminal cases, generally; but if it lays down any bar of time in respect of special cases in special circumstances like those contemplated by Section 417 (3)(4), read together, it will be special law' contained within the general law. As the Limitation Act has not defined 'special law', it is neither necessary nor expedient to attempt a definition. Thus, the Limitation Act is a general law laying down the general rules of limitation applicable to all cases dealt with by the Act; but there may be instances of a special law of limitation laid down in other statutes, though not dealing generally with the law of limitation. For example, rules framed under Defence of India Act, vide Surya Mohan v. State of Bihar Canara Bank Ltd. the Warden Insurance Co. with the special rule of limitation laid down in the Bombay Land Requisition Act Bom XXXIII of 1948. These are mere instances of special laws within the meaning of Section 29(2) of the Limitation Act. Once it is held that the special rule of limitation laid down in Sub-section (4) of Section 417 of the Code is a 'Special law' of limitation, governing appeals by private prosecutors, there is no difficulty in coming to the conclusion that Section 5 of the Limitation Act is wholly out of the way, in view of Section 29(2)(b) of the Limitation Act.
8. But the question is whether it can be said that even though the provisions of Section 417(4) are a 'special law', they prescribed a different period of limitation from that prescribed by the First Schedule of the Limitation Act, because Section 29(2) applies where there is a difference between the period prescribed by the Limitation Act that prescribed by the special law. It is said that the Limitation Act does not prescribed any period of limitation for an application for special leave to appeal from an order of acquittal at the instance of a private prosecutor. In the first instance, the Limitation Act, Article 157, has prescribed the Rule of Limitation in respect of appeals against acquittal at the instance of the state. Hence, it may be said that there is no limitation prescribed by the Limitation Act for an appeal against an order of acquittal at the instance of a private prosecutor. Thus, there is a difference between the Limitation Act and the rule laid down in Section 417(4) of the Code in respect of limitation affecting such an application. Section 29(2) is supplemental in its character in so far as it provides for the application of Section 3 to such cases as would not come within its purview but for this provision. And for the purposes of determining any period of limitation prescribed by any special law, it is made the provisions of the Limitation Act, referred in Clause (a) of Sub-section (2) of Section 29 applicable to such cases to the extent to which they are not expressly excluded by such special or local law, and Clause (b) of that Sub-Section expressly lays it down that the remaining provisions of the Limitation Act shall not apply to cases governed by any special or local law. In our opinion, therefore, the provision of the Code supplemented by the provisions of Section 29(2) of the Limitation Act, make it clear that Section 5 of the Limitation Act would apply to an application for special leave to appeal under Section 417(3) of the Code.
13. While taking aid of the observations of Craies on Statute Law 5th Edition at page 205 and the maxim "Generalia specialiabus non derogant" the Hon'ble Apex Court in Commissioner of Income Tax, Patiala v. Shahzada Nand and Sons and Ors. in para 8 of the decision has observed as under:
8. ...Another rule of construction which is relevant to the present enquiry is expressed in the maxim generalia specialiabus non derogant, which means that when there is a conflict between a general and a special provision the latter shall prevail. The said principle has been stated in Craies on Statute Law, 5th Edition, at pg 205, thus:
The rule is, that whenever there is a particular enactment and a general enactment in the same statute, and the latter, taken in its most comprehensive sense, would overrule the former, the particular ' enactment must be operative, and the general enactment must be taken to affect only the other parts of the statute to which it may properly apply.
But this rule of construction is not of universal application. It is subject to the condition that there is nothing in the general provision, expressed or implied, indicating an intention to the contrary: see Maxwell on Interpretation of Statutes, 11th edition, at pg 168-169. When the words of a section are clear, but its scope is sought to be curtailed by construction, the approach suggested by Lord Coke in In re; Heydon's case, (1584) 3 Co Rep. 7 a, yields better results:
To arrive at the real meaning, it is always necessary to get an exact conception of the aim, scope, and object of the whole Act: to consider, according to Lord Coke : 1. What was the law before the Act was passed; 2. What was the mischief or defect for which the law had not provided; 3. What remedy Parliament has appointed; and 4. The reason of the remedy.
14. The maxim "Generalia specialiabus non derogant" came to be applied by Hon'ble Apex Court in Maharaja Pratap Singh Bahadur v. Thakur Manmohan Dey and Ors. , wherein the question whether the general later law does or does not abrogate earlier special one by mere implication in context of provisions of Sections 1 and 2 of Bengal Ghatwali Lands Act (5 of 1859) and Sections 8 and 9 of Court of Wards Act (4 of 1870) was under consideration. The Hon'ble Apex Court has held that general later law does not abrogate earlier special one by mere implication. The pertinent observations made by Hon'ble Apex Court in para 7 and 8 of the said decision are extracted as under:
7. ...A comparative study of these two Acts discloses that Act V of 1859 is a special Act dealing with a specific subject matter, namely, Ghatwali lands in the district of Birbhoom; it also provides for a particular incident of the tenure, namely, the power to lease the said lands. It says that a Ghatwal holding lands shall have the same power of granting leases as is allowed by law to the proprietors of other lands. The proviso thereto enacts that a lease of a Ghatwali land for a period extending beyond the lifetime of the grantor is not binding on the successors unless the same was granted for the purposes specified therein with the approval of the Commissioner signified in the manner prescribed thereunder. But Section 2 thereof provides that in the case of a Ghatwali land under the superintendence of the Court of Wards, it shall be lawful to the Court of Wards or the Commissioner to grant leases of the same for any of the purposes mentioned in the proviso thereto. In that event, such leases shall be binding on the future possessors of the said land. It is, therefore, manifest from the said sections that a Court of Wards could grant a lease of a Ghatwali land for erecting dwelling-houses so as to be binding on the future possessors of the said land. The Court of Wards Act deals generally with the management of all the estates that come under the superintendence of the Court of Wards and in respect of lands in such estates, the Court of Wards can grant a lease of the same for a term exceeding 10 years or beyond the period of expiration of the ward's minority only with the sanction of the Board of Revenue.
8. It is, therefore, clear that Act V of 1859 is a special statute and Act IV of 1870 is a general statute. The special statute does not make the sanction of the Board of Revenue a pre-condition for the validity of the lease executed by a Court of Wards so as to bind all future possessors of the said land, whereas Section 9 of Act V of 1859 imposes such a condition. The argument is that both the Acts should be read together and if so read, the sanction of the Board of Revenue would also be a pre-condition in addition to the conditions imposed under the proviso to Section 1 of Act V of 1859. In our view, such a contention is untenable. The principle of law in this regard is well settled. In Maxwell on the Interpretation of Statutes, the relevant principle is stated, at p. 168, thus:
A general later law does not abrogate an earlier special one by mere implication. Generalia specialibus non derogant, or, in other words, "where there are general words in a later Act capable of reasonable and sensible application without extending them to subjects specially dealt with by earlier legislation, you are not to hold that earlier and special legislation indirectly repealed, altered, or derogated from merely by force of such general words, without any indication of a particular intention to do so. In such cases it is presumed to have only general cases in view, and not particular cases which have been already otherwise provided for by the special Act.
If this principle is applicable to the instant case - we do not see any reason why it is not - the special provisions made under Act V of 1859 in regard to the conditions imposed for the validity of such a lease should prevail over those imposed under the general Act, Act IV of 1870. The general Act in regard to leases of Ghatwali lands should yield to the special Act. On this construction, the condition for the validity of the lease in question is that it should have been executed by the Court of Wards for the purpose of erection of dwelling houses. The lease of 1873 expressly states that the lease was granted for erecting dwelling houses.
15. The aforesaid maxim came to be applied by Hon'ble Apex Court again in context of provisions of the Industrial Employment (Standing Orders) Act (20 of 1946) and Electricity (Supply) Act, 1948 in The U.P. State Electricity Board and Anr. v. Hari Shanker Jain and Ors. AIR 1979 S.C. 65. In para 7 of the decision Hon'ble Apex Court has traced out the Maxim from a decision of English Court in Mary Seward v. The Owner of the "Vera Cruz" and in para 8 of the decision Hon'ble Apex Court has held that the general provision should yield to the special provision. The pertinent observations made by Hon'ble Apex Court in para 7,8 and 9 of the decision are extracted as under:
7. The maxim "Generalia specialibus non derogant" is quite well known. The rule flowing from the maxim has been explained in Mary Seward v. The Owner of the "Vera Cruz" (1884) 10 AC 59 at p. 68 as follows:
Now if anything be certain it is this, that where there are general words in a later Act capable of reasonable and sensible application without extending them to subjects specially dealt with by earlier legislation, your are not to hold that earlier and special legislation indirectly repealed, altered, or derogated from merely by force of such general words, without any indication of a particular intention to do so.
The question in Seward v. The Vera Cruz was whether Section 7 of the Admiralty Court Act of 1861, which gave jurisdiction to that Court over "any claim for damage done by any ship" also gave jurisdiction over claims for loss of life which would otherwise come under the Fatal Accidents Act. It was held that the general words of Section 7 of the Admiralty Court Act did not exclude the applicability of the Fatal Accidents Act and therefore, the Admiralty Court had no jurisdiction to entertain a claim for damages for loss of life.
8. The reason for the rule that a general provision should yield to a specific provision is this: In passing a Special Act, Parliament devotes its entire consideration to a particular subject, when a General Act is subsequently passed, it is logical to presume that Parliament has not repealed or modified the former Special Act unless it appears that the Special Act again received consideration from Parliament. Vide London and Blackwall Railway v. Limehouse District Board of Works (1856) 26 LJ Ch 164 : 69 ER 1048 and Thorpe v. Adams (1871) 6 CP 125). In J.K. Cotton Spinning & Weaving Mills Co. Ltd. v. State of Uttar Pradesh , this Court observed ( at p. 1174): - quoted earlier.
9. We have already shown that the Industrial Employment (Standing Orders) Act is a Special Act dealing with a specific subject, namely the Conditions of Service, enumerated in the Schedule, of workmen in industrial establishments. It is impossible to conceive that Parliament sought to abrogate the provisions of the Industrial Employment (Standing Orders) Act embodying as they do hard-won and precious rights of workmen and prescribing as they do an elaborate procedure, including a quasi-judicial determination, by a general, incidental provision like Section 79(c) of the Electricity (Supply) Act. It is obvious that Parliament did not have before it the Standing Orders Act when it passed the Electricity (Supply) Act and Parliament never meant that the Standing Orders Act should stand pro tanto repealed by Section 79(c) of the Electricity (Supply) Act. We are clearly of the view that the provisions of the Standing Orders Act must prevail over Section 79(c) of the Electricity (Supply) Act in regard to matters to which the Standing Orders Act applies."
16. In The Life Insurance Corporation of India v. D.J. Bahadur and Ors. , the question was that whether the Life Insurance Corporation Act (31 of 1956) was general statute and Industrial Disputes Act, 1947 was special statute or vice versa and in given facts and circumstances of the case, in conflict of both the statutes on the subject in issue, the provisions of which Act has to prevail? While dealing with the aforesaid controversy in para 48, 50 and 51 of the decision Hon'ble Apex Court has held as under:
48. The next logical question then is as to whether the ID Act is a general legislation pushed out of its province because of the LIC Act, a special legislation in relation to the Corporation employees. Immediately, we are confronted with the question as to whether the LIC Act is a special legislation or a general legislation because the legal maxim generalia specialibus non derogant is ordinarily attracted where there is a conflict between a special and a general statute and an argument of implied repeal is raised. Craise states the law correctly: (Craise on Statute Law, 1963 Edn. pp. 376-7).
The general rule, that prior statutes are held to be repealed by implication by subsequent statutes if the two are repugnant, is said not to apply if the prior enactment is special and the subsequent enactment is general, the rule of law being, as stated by Lord Selbourne in Seward v. Vera Cruz (1884) 10 AC 59 at p. 68 " that where there are general words in a later Act capable of reasonable and sensible application without, extending them to subjects specially dealt with by earlier legislation, you are not to hold that earlier and special legislation indirectly repealed, altered, or derogated from merely by force of such general words, without any indication of a particular intention to do so". "There is a well-known rule which has application to this case, which is that a subsequent general Act does not affect a prior special Act by implication.
50. ...It is plain and beyond dispute that so far as nationalisation of insurance business is concerned, the LIC Act is a special legislation, but equally indubitably is the inference, from a bare perusal of the subject, scheme and sections, and understanding of the anatomy of the Act, that it has nothing to do with the particular problem of disputes between employer and employees, or investigation and adjudication of such disputes. It does not deal with workmen and disputes between, workmen and employers or with industrial disputes. The Corporation has an army of employees who are not workmen at all. For instance, the higher echelons and other types of employees do not fall within the scope of workmen as defined in Section 2(s) of the ID Act. Nor is the Corporation's main business investigation and adjudication of labour disputes any more than a motor manufacturer's chief business is spraying paints.
51. In determining whether a statute is a special or a general one, the focus must be on the principle subject matter plus the particular perspective. For certain purposes, an Act may be general and for certain other purposes it may be special and we cannot blur distinctions when deeding with finer points of law. In law, we have a cosmos of relativity, not absolute - so too in life. The ID Act is a special statute devoted wholly to investigation and settlement of industrial, disputes which provides definitionally for the nature of industrial disputes coming with its ambit. It creates an infra-structure for investigation into, solution of and adjudication upon industrial disputes. It also provides the necessary machinery for enforcement of awards and settlements. From alpha to omega the ID Act has one special mission - the resolution of industrial disputes through, specialised agencies according to specialised procedures and with special reference to the weaker categories of employees coming within the definition of workmen. Therefore, with reference to industrial disputes between employers and workmen, the ID Act is a special statute, and the LIC Act does not speak at all with specific reference to workmen. On the other hand, its powers relate to the general aspects of nationalisation, of management when private businesses are nationalised and a plurality of problems which, incidentally, involve transfer of service of existing employees of insurers. The workmen qua workmen and industrial disputes between workmen and the employer as such are beyond the orbit of and have no specific or special place in the scheme of the LIC Act. And whenever there was a dispute between workmen and management the ID Act mechanism was resorted to .
17. In A.B. Krishna and Ors. v. State of Karnataka and Ors. , the question as to whether special rule which is prior in time stand superseeded by amendment made to general rules subsequently was under consideration before Hon'ble Apex Court in context of Mysore Fire Force (Cadre Recruitment) Rules, 1971 framed under Section 39 of the Mysore Fire Force Act (42 of 1964) and the amendment made in Karnatak Civil Services (General Recruitment ) Rules, 1977 under the proviso to Article 309 of the Constitution. In para 9, 10, 11, 13 and 14 of the decision Hon'ble Apex Court has held as under:
9. It is no doubt true that the Rule-making authority under Article 309 of the Constitution and Section 39 of the Act is the same, namely, the Government (to be precise, Governor, under Article 309 and Govt. under Section 39), but the two jurisdictions are different. As has been seen above, power under Article 309 cannot be exercised by the Governor, if the legislature has already made a law and the field is occupied. In that situation, Rules can be made under the Law so made by the legislature and not under Article 309. It has also to be noticed that Rules made in exercise of the rule-making power given under an Act constitute Delegated or Subordinate legislation, but the Rules under Article 309 cannot be treated to fall in that category and therefore, on the principle of "occupied field", the Rules under Article 309 cannot supersede the Rules made by the legislature.
10. So far as the question of implied supersession of the Rules made under Section 39 of the Act by the General Recruitment Rules, as amended in 1977, is concerned, it may be pointed out that the basic principle, as set out in Maxwell's Interpretation of Statutes (11th Edn., page 168), is that :
A general later law does not abrogate an earlier special one by mere implication, Generalia specialibus non derogant, or, in other words 'where there are general words in a later Act capable of reasonable and sensible application without extending them to subjects specially dealt with by earlier legislation, you are not to hold then earlier and special legislation indirectly repealed, altered, or derogated from merely by force of such general words, without any indication of a particular intention to do so. In such cases it is presumed to have only general cases in view, and not particular cases which have been already otherwise provided for by the special Act.
11. This principle was reiterated in Vera Cruz's case (1884) 10 AC 59, as under:
"Where there are general words in a later Act capable of reasonable and sensible application without extending them to subjects specially dealt with by earlier legislation...that earlier and special legislation is not to be held indirectly repealed, altered or derogated from merely by force of such general words without any indication of a particular intention to do so.
13. To the above effect, is also the decision of this Court in Maharaja Pratap Singh Bahadur v. Thakur Manmohan Dey , in which it was indicated that an earlier Special Law cannot be held to have been abrogated by mere implication. That being so, the argument regarding implied supersession has to be rejected for both the reasons set out above.
14. Applying the above principles to the instant case, it will be noticed that the Rules made by the State Government under Section 39 of the Act prescribe the qualifying examination as a condition precedent for promotion to the post of Leading Firemen. These Rules have not been touched, altered or amended and they exist in their original form. What has been done by the Government is that it has amended the General Recruitment Rules by providing therein that any promotion made on the higher post would not be on the basis of examination, if any prescribed, but on the basis of seniority. This is a Rule made by the Executive, namely, the Governor under Article 309 of the Constitution. The amendment in the General Recruitment Rules would not have the effect of displacing or altering the Rules made under Section 39 of the Fire Force Act, 1964 as the Act of the Legislature would have precedence over and Rule made by the Executive under the Proviso to Article 309.
18. The aforesaid decision has also been followed in Chandra Prakash Tiwari and Ors. v. Shakuntala Shukla and Ors. , while taking assistance of doctrine of occupied field and principle of law enunciated in the maxim generalia specialibus non derogant, Hon'ble Apex Court has held that Police Force constituted under Special Act i,e, Police Act continued to be governed by the provisions of Police Act and no exception can be taken to it. General Rules 1994 namely Uttar Pradesh Government Services Criteria for Recruitment by Promotion Rules, 1994 framed under the proviso to Article 309 of the Constitution would not abrogate the provisions of Government order issued under Police Act, though later in point of time.
19. In Allahabad Bank v. Canara Bank and Anr. AIR 2000 S.C. 1535 while dealing with the Recovery of Debts Due to Banks and Financial Institutions Act (51 of 1993) and Companies Act (1 of 1956) and taking note of earlier decisions of Hon'ble Apex Court in para 39 and 40 of the decision Hon'ble Apex Court has observed as under:
Special law v. general law
39. There can be a situation in law where the same statute is treated as a special statute vis-a-vis one legislation and again as a general statute visa-vis yet another legislation. Such situations do arise as held in Life Insurance Corporation of India v. D.J. Bahadur . It was there observed:
for certain cases, an Act may be general and for certain other purposes, it may be special and the Court cannot blur a distinction when dealing with finer points of law.
For example, a Rent Control Act may be a special statute as compared to the Code of Civil Procedure, but vis-a-vis an Act permitting eviction from public premises or some special class of buildings, the Rent Control Act may be a general statute. In fact in Damji Valji Shah v. Life Insurance Corporation of India (already referred to), this Court has observed that vis-a-vis the LIC Act, 1956, the Companies Act, 1956 can be treated as a general statute. This is clear from para 19 of that judgment. It was observed:
Further, the provisions of the Special Act, i.e. LIC Act, will override the provisions of the general Act, viz., the Companies Act which is an Act relating to companies in general Thus, some High Courts rightly treated the Companies Act as a general statute, and the RDB Act as a special statute overriding the general statute.
Special law versus special law:
40. Alternatively, the Companies Act, 1956 and the RDB Act can both be treated as special laws, and the principle that when there are two special laws, the latter will normally prevail over the former if there is a provision in the latter special Act giving it overriding effect, can also be applied. Such a provision is there in the RDB Act, namely, Section 34. A similar situation arose in Maharashtra Tubes Ltd. v. State Industrial and Investment Corporation of India where there was inconsistency between two special laws, the Finance Corporation Act, 1951 and the Sick Industries Companies (Special Provisions) Act, 1985. The latter contained Section 32 which gave overriding effect to its provisions and was held to prevail over the former. It was pointed out by Ahmadi, J. that both special statutes contained non-obstante clauses but that the "1985 Act being a subsequent enactment, the non-obstante clause therein would ordinarily prevail over the non-obstante clause in Section 46B of the 1951 Act unless it is found that the 1985 Act is a general statute and the 1951 statute is a special one ". Therefore, in view of Section 34 of the RDB Act, the said Act overrides the Companies Act, to the extent there is any thing inconsistent between the Acts.
20. Similarly in Solidaire India Ltd. v. Fairgrowth Financial Services Ltd. and Ors. while dealing with the provisions of special court (Trial of Offences Relating to Transactions in Securities Act (27 of 1992) and Sick Industrial Companies (Special Provisions) Act 1985, it has been held that both the enactments are special statutes and contained non-obstante clauses, therefore, it is later statute, which must prevail. Thus recovery proceeding against sick company was not stayed. The pertinent observations made in para 9 and 11 of the decision are as under:
9. It is clear that both these Acts are Special Acts. This Court has laid down in no uncertain terms that in such an event it is the later Act which must prevail. The decisions cited in the above context are as follows:
Maharashtra Tubes Ltd. v. State Industrial and Investment Corporation of Maharashtra Ltd. : Sarwan Singh v. Kasturi Lal ; Allahabad Bank v. Canara Bank and Shrt Ram Narain v. Simla Banking Industrial Co. Limited .
11. We are in agreement with the aforesaid decision of the case, moreso when we find that whenever the legislature wishes to do so it makes appropriate provisions in the Act in that behalf Mr. Shiraz Rustomjee has drawn our attention to Section 34 of the Recovery of Debts Due to Banks and Financial Institutions Act, 1993 wherein after giving an overriding effect to the 1993 Act it is specifically provided that the said Act will be in addition to and not in derogation of a number of other Acts including the 1985 Act. Similarly under Section 32 of the 1985 Act the applicability of the Foreign Exchange Regulation Act and the Urban Land Ceiling Act is not excluded. It is clear that in the instant case there was no intention of the legislature to permit the 1985 Act to apply notwithstanding the fact that proceedings in respect of a company may be going on before the B.I.F.R. The 1992 Act is to have an overriding effect notwithstanding any provisions to the contrary in another Act.
21. In Maruti Udyog Ltd. v. Ram Lal and Ors. while placing reliance upon Solidaire India Ltd. (supra) in context of Industrial Disputes Act (14 of 1947) and Maruti Ltd. (Acquisition and Transfer of Undertakings) Act (64 of 1980) the Hon'ble Apex Court has held that when both statutes containing nonobstante clauses are special statutes, an endeavour should be made to give effect to both of them. In case of conflict, the latter shall prevail. The observations made by Hon'ble Apex Court in this regard in para 41 of the decision are extracted as under:
41. The said Act contains a nan obstante clause. It is well settled that when both statutes containing non obstante clauses are special statutes, an endeavour should be made to give effect to both of them. In case of conflict, the latter shall prevail.
22. In view of aforesaid settled legal position, now we have to examine the provisions of both the aforesaid enactments to determine that which one of the two Acts is general statute and which one is special statute vis-a-vis provisions of another enactment in context of subject matter of legislation or as to whether both the statutes are special statutes and contained non-obstante clauses and there exist any inconsistency between them which can not be avoided in the sense that the provisions of both the statutes are so repugnant to each other that they can not co-exist together thus a comparative study of both the enactments are necessary, in order to arrive at a correct conclusion.
23. From a survey of the 1945 Act, it appears that the Act is extended to whole of Uttar Pradesh except cantonment areas by virtue of Section 1 (2) of the Act. Under Section 3 of the Act a declaration of controlled area is to be made by the State Government by notification in Official Gazette declaring any land within distance of 440 yards from the central line of any road to be a controlled area for the purpose of the Act provided that in case of National Highway, the Highway itself shall not be a controlled area.
24. Section 5 of the 1945 Act deals with restriction on building etc. in controlled area which is reproduced as under:
5. Restriction on building etc., in a controlled area.- Notwithstanding anything contained in any other law for the time being in force,-
(a) no person shall erect or re-erect any building, or make or extend any excavation in controlled area; and
(b) no person shall except with previous permission of the Collector in writing, lay out any means of access to a road in controlled area.
25. Section 6 provides for making an application for permission in writing to the Collector as referred to in Section 5 of the Act. The relevant provisions of the said Section are extracted as under:
6. Application for permission to build, etc. and the grant or refusal of such permission- (1) Every person desiring to obtain the permission referred to in Section 5 shall make an application in writing to the Collector in such form and containing such information in respect of the means of access to which the application relates as may be prescribed.
(2) On receipt of such application, the Collector after making such enquiry, as he considers necessary, shall, by order in writing either-
(a) grant the permission, subject to such conditions, if any, as may be specified in the order; or
(b) refuse to grant such permission.
26. Section 7 provides right of appeal to aggrieved person against the order of granting permission subject to conditions or refusing permission by the Collector to the State Government. Section 8 deals with compensation and Section 9 deals with compulsory acquisition and Section 10 deals with amount of compensation how to be determined. Section 11 of the Act saved the power of any Authority to acquire the land or to impose restrictions upon the use and development of the land under any other enactment for the time being in force is extracted as under:
11. Saving for other enactments:- Nothing in this Act shall affect the power of any authority to acquire land or to impose restrictions upon the use and development of land under any other enactment for the time being in force.
27. Section 13 deals with offences and penalties which is also quoted as under:
"13. Offences and penalties.- (1) Any person who-
(a) erects or re-erects any building or makes or extends any excavation or lays out any means of access to a road in contravention of the provisions of Section 5 or in contravention of any conditions imposed by an order under Section 6 or Section 7, or
(b) uses any land in contravention of the provisions of Sub-section (1) of Section 72.
shall be punishable with fine [which, on first conviction, may extend] to five hundred rupees and, in the case of a continuing contravention, with a further fine which may extend to [five hundred rupees for every day subject to a maximum of fifty thousand rupees] after the date of the first conviction during which he is proved to have persisted in the contravention.
(2) Without prejudice to the provisions of Sub-section (1), the Collector may order any person who has committed a breach of the provisions of the said sub-section to restore to its original state or to bring into conformity with the conditions which have been violated, as the case may be, any building or land in respect of which a contravention such as is described in the said sub-section has been committed, and if such person fails to do so within three months of the order, may himself take such measure as may appear to him to be necessary to give effect to the order, and the cost of such measures shall be recoverable from such person as arrear of land revenue,
28. Section 16 of the Act deals with savings of certain matters as visualised thereunder and conveniently quoted as under:
16. Savings.- Nothing in this Act shall apply to-
(a) the erection or re-erection of buildings upon land included in the inhabited site of any village as entered and demarcated in the revenue records or upon sites in a municipal, notified or town area that are already built up on the date of the issue of the notification under Sub-section (2) of Section 3 of this Act;
(b) the erection or re-erection of a place of worship or a tomb, cenotaph, grave, graveyard, or Marghat or of a wall enclosing a place of worship, tomb, cenotaph, grave, graveyard, or Marghat or land which is at the time a notification under Sub-section (2) of Section 3 is published by the State Government occupied by or for the purposes of such place of worship, tomb, cenotaph, grave, graveyard or marghat;
(c) excavations (including well) made in the ordinary course of agricultural operations;
(d) the construction of an unmetalled road intended to give access to land solely for agricultural purposes.
29. Now it is necessary to have a survey of relevant provisions of the 1958 Act also. By virtue of Section 1(2) of the Act, the Act is extended for its application to whole of Uttar Pradesh. Section 2 of the Act defines various expressions used in the body of the Act. Section 3 of the Act deals with declaration of regulated area which is extracted as under:
3. Declaration of regulated Area- [(1)] If, in the opinion of the State Government any area within U.P. requires to be regulated under this Act with a view to the prevention of bad laying out of land, haphazard erection of buildings or growth of sub-standard colonies or with a view to the development and expansion of that area according to proper planning, it may, by notification in the Official Gazette, declare the area to be regulated area.
[(2) The operation of Chapter XIII of the [Uttar Pradesh Nagar Mahapalika Adhiniyam, 1958], [Section 178, 179, 180, 180-A, 181, 182, 183, 184, 185, 186, 203, 204, 205, 206, 207, 208, 209, 210 and 222 of the [United Provinces] Municipalities Act, 1916] (or the said sections as extended under Section 388 thereof or under Section 38 of the [U.P. Town Areas Act, 1914]), Sections 29, 30 and 32 of the U.P. Town Improvement Act, 1919, or, as the case may be of Sections 162 to 171 of the [Uttar Pradesh Kshettra Samitis and Zila Parshads Adhiniyam, 1961], shall in respect of a regulated area remain suspended for the period during which the declaration relating to it under Sub-section (1) remains in force, and the provisions of Section 6 of the U.P. General Clauses Act, 1904, shall apply in relation to such suspension as if the suspension amounted to repeal of the said enactments by this Act.].
30. Section 6 of the Act provides for control of development and building operations in regulated area wherein it is stipulated that no person shall undertake or carry out the development of any site in any regulated area or erect, re-erect or make any material change in any building or make or extend any excavation or lay out any means of access to a road in such area except in accordance with the regulations, if any, issued under this Act and with previous permission of Prescribed Authority in writing. Section 7 of the Act deals with application for permission. The provisions of Sub-section 1, and Sub-section 2 of Section 7 of the Act are extracted as under:
7. Application for permission- (1) Every person desiring to obtain the permission referred to in Section 6 shall make an application in writing to the prescribed authority in such form and containing such information as may be prescribed in respect of the development, building excavation or means of access to which the application relates.
[(2) On receipt of such application the prescribed authority, after making such inquiry as it considers necessary, shall by order in writing either grant the permission subject to such conditions, if any, as may be specified in the order or refuse to grant such permission.
31. Section 17 of the Act deals with the effect of provisions of the Act inconsistent with other laws, reads as under:
17. Effect of provisions of the Act inconsistent with other laws.- The provisions of this Act shall have effect notwithstanding, anything inconsistent therewith contained in (any other law in force at the commencement of this Act.)
32. Thus from a comparative study of both the enactments, it is clear that the object of the 1945 Act is to keep the road side land which has been notified as controlled area, free from the obstructions and encroachment thereon, whereas the purpose of the 1958 Act seems to regulate the building operations in the regulated area declared under the said Act and to prevent the bad laying out of land, haphazard erection of buildings or growth of substandard colonies or it is enacted with a view to develop that area according to the planning. Therefore, in our opinion, the object and purpose of both the Acts are altogether different from each other.
33. From a survey of the provisions of the 1945 Act it is clear that under Section 3 of the Act a declaration of controlled area is to be made by the State Government by notification in Official Gazette declaring any land within a distance of 440 yards from the centre line of any road to be a controlled area for the purpose of the aforesaid Act. By virtue of Section 5 of the Act the restriction has been imposed on the buildings operation or any sort of construction in controlled area with non-obstante clause to the effect that notwithstanding anything contained in any other law for the time being in force no person shall erect or re-erect any building or make or extend any excavation in controlled area and no person shall except with previous permission of Collector in writing lay out any means of access to a road in controlled area. Section 6 deals with application for permission as referred to in Section 5 of the Act and Section 7 deals with right of appeal against the grant and refusal of permission. Sections 9 and 10 deal with compulsory acquisition of land and determination of compensations of such land. Section 11 deals with saving of other enactments whereby the power of any: authority to acquire the land or impose restriction upon the use and development of land under any other enactment for time being in force are left unaffected. Section 13 of the Act deals with offences and penalties and Section 16 deals with the provisions of saving. Thus, from a close analysis of the aforesaid provisions of said Act, it is clear that the Act is exhaustive and complete code in itself devised by its machinery to deal with the situation and adjudicate the disputes arise thereunder.
34. Similarly Section 3(1) of the 1958 Act empowers the State Government to declare any area as regulated area within State of Uttar Pradesh by notification in the official Gazette. By virtue of Sub-section (2) of Section 3 of the said Act application of certain provisions of Uttar Pradesh Nagar Mahapalika Adhiniyam 1958, U.P. Municipalities Act 1916, U.P. Town Areas Act 1914, U.P. Town Improvement Act 1919 and U.P. Kshettra Samiti and Zila Parishads Adhiniyam 1961, particularly dealing with the operation of buildings and other incidental plans covered by those provisions of aforesaid enactments in respect of regulated area notified under the said Act shall remain suspended for the period during which declaration relating to it under Sub-section (1) of Section 3 remain in force and such suspension amounted to repeal of said enactments by virtue of provisions of Section 6 of U.P. General Clauses Act, 1904. Section 6 of the 1958 Act provides that no person shall undertake or carry out the development of any site in regulated area or erect or re-erect or make any material change in any building or make or extend any excavation or lay out any means of access to a road in such area except in accordance with the regulations, if any, issued under this Act and with previous permission of the Prescribed Authority in writing. Section-7 of the said Act further provides that every person desiring to obtain permission referred to in Section 6 shall make an application in writing to the Prescribed Authority in such form and containing such information as may be prescribed in respect of the development, building, excavation or means of access to which the application relates. Under Section 7(2) of the Act the Prescribed Authority on receipt of such application shall make such inquiry as necessary and pass order for grant of such permission or refusal. Section-9 of the Act deals with penalties and Section-10 deals with demolition of buildings in certain cases. However, Section 17 of the Act provides for effect of provisions of the Act inconsistent with other laws wherein it is provided that the provisions of this Act shall have effect notwithstanding anything inconsistent therewith contained in any other law in force at the commencement of this Act. Thus right from declaration of regulated area under Section 3 upto the provisions of imposing penalties and demolition of buildings in certain cases including prosecution of offenders, creation of forum of appeals and revisions, it appears that the 1958 Act is exhaustive and complete code in itself devised by complete machinery of building operations in regulated area, notified under the said Act.
35. Thus, from a comparative study of provisions of both the enactments, it is clear that both the enactments are quite independent and operate altogether in different fields. The provisions of the 1945 Act particularly deals with the roadside land specifically, falling within the controlled area notified under said Act whereas the provisions of the 1958 Act deals with building operations generally throughout U.P. in respect of the area declared as regulated area without any specific reference to the roadside land notified as controlled area, dealt with by the earlier enactment i.e. the 1945 Act, therefore, in view of settled legal position enunciated hereinbefore we are of the considered opinion that the 1945 Act contains special law, whereas the 1958 Act contains general law and applying the maxim generalia spccialibus non derogant which means a general later law does not abrogate an earlier special one by mere implication, we are of the further opinion that there are general words in later general Act capable of reasonable of application without extending them to the subjects specially dealt with by earlier special Act, in such situation, it can not be held that earlier special legislation indirectly repealed, altered or derogated from merely by force of such general words, without any indication of particular intention to do so. Thus, in case of any conflict between them, later general law should yield to the special law even earlier in point of time which implies that later general law should give way to the earlier special law and same shall prevail over the later general law. It implies that in a regulated area declared under the 1958 Act, if any roadside land declared as controlled area under the 1945 Act may also fall co-incidentally and there occur overlapping of both the areas aforesaid, in such eventuality, the provisions of the 1945 Act shall apply to such overlapping area falling within controlled area notified under said Act, as special law dealing with the subject exclusively in total exclusion of general law, i.e. the 1958 Act, which shall apply in other area falling within regulated area not notified as controlled area under the 1945 Act.
36. Such confusion might have arisen on account of some resemblance between the subject matter of legislation under both the enactments, therefore, it is necessary to examine as to whether such resemblance in both the enactments has created any conflict or actual inconsistency between aforesaid two enactments? In this connection it is necessary to point out that virtually it is subject matter of legislation which is decisive factor for determination of inconsistency between two enactments. Therefore, necessity arises how to determine such inconsistency between two enactments and which parameter is to be applied for such determination. At this juncture, it would be useful to refer some decisions hereinafter wherein the question of inconsistency and repugnancy between two enactments has been considered by the Hon'ble Apex Court in context of some state enactments and Central enactments on the matters enumerated in the concurrent list of seventh schedule of the Constitution of India.
37. In Zaverbhai Amaidas v. State of Bombay the Hon'ble Apex Court laid down the various tests to determine the inconsistency between two enactments and observed as follows:
The important thing to consider with reference to this provision is whether the legislation is 'in respect of the same matter'. If the later legislation deals not with the matters which formed the subject of the earlier legislation but with other and distinct matters though of a cognate and allied character, then Article 254(2) will have no application. The principle embodied in Section 107(2) and Article 254(2) is that when there is legislation covering the same ground both by the Centre and by the Province, both of them being competent to enact the same, the law of the Centre should prevail over that of the State, It is true, as already pointed out, that on a question under Article 254(1) whether an Act of Parliament prevails against a law of the State, no question of repeal arises, but the principle on which the rule of implied repeal rests, namely, that if the subject-matter of the later legislation is identical with that of the earlier, so that they cannot both stand together, then the earlier is repealed by the latter enactment, will be equally applicable to a question under Article 254(2) whether the further legislation by Parliament is in respect of the same matter as that of the State law.
38. In the case of Deep Chand v. State of U.P. the Apex Court indicated the various tests to ascertain the question of repugnancy between the two statutes and observed as follows:
Repugnancy between two statutes may thus be ascertained on the basis of the following three principles:
(1) Whether there is direct conflict between the two provisions;
(2) Whether Parliament intended to lay down an exhaustive code in respect of the subject-matter replacing the Act of the State Legislature; and (3) Whether the law made by Parliament and the law made by the Stale Legislature occupy the same filed.
39. In the case of T.S. Balliah v. T.S. Rangachari it was pointed out by the Apex Court that before coming to the conclusion that there is a repeal by implication, the Court must be satisfied that the two enactments are so inconsistent that it becomes impossible for them to stand together. In other words, the Apex Court held that when there is a direct collision between the two enactments which is irreconcilable then only repugnancy results. In this connection, the Hon'ble Apex Court made the following observations:
Before coming to the conclusion that there is a repeal by implication, the Court must be satisfied that the two enactments are so inconsistent or repugnant that they cannot stand together and the repeal of the express prior enactment must flow from necessary implication of the language of the later enactment. It is therefore necessary in this connection to scrutinise the terms and consider the true meaning and effect of the two enactments.
The provisions enacted in Section 52 of the 1922 Act do not alter the nature or quality of the offence enacted in Section 177, Indian Penal Code but it merely provides a new course of procedure for what was already an offence. In a case of this description the new statute is regarded not as superseding, nor repealing by implication the previous law, but as cumulative.
A plain reading of the section shows that there is no bar to the trial or conviction of the offender under both enactments but there is only a bar to the punishment of the offender twice for the same offence. It other words, the section provides that where an act or omission constitutes an offence under two enactments, the offender may be prosecuted and punished under either or both the enactments but shall not be liable to be punished twice for the same offence.
40. A Constitution Bench of Hon'ble Apex Court in M. Karunanidhi v. Union of India and Anr. of the decision has formulated four propositions as unden:
On a careful consideration, therefore, of the authorities referred to above, the following propositions emerge:
1. That in order to decide the question of repugnancy it must be shown that the two enactments contain inconsistent and irreconcilable provisions, so that they cannot stand together or operate in the same field,
2. That there can be no repeal by implication unless the inconsistency appears on the face of the two statutes.
3. That where the two statutes occupy a particular field, but there is room or possibility of both the statutes operating in the same field without coming into collision with each other, no repugnancy results.
4. That where there is no inconsistency but a statute occupying the same field seeks to create distinct and separate offences, no question of repugnancy arises and both the statutes continue to operate in the same field.
41. Now applying the aforestated principles of law, we find that the object and purpose of both the Acts are quite distinct and altogether different from each other, Both the Acts are exhaustive and complete code, having different machinery and functionaries for carrying out the purpose of the Acts. The subject matter of legislation under both the enactments are separate and altogether different, such as the provisions of 1945 Act are specifically dealing with road side land notified as controlled area under the said Act, whereas the provisions of the 1958 Act are dealing with the regulated area declared under the said Act with a view to prevention of bad laying out of land, haphazard erection of buildings or growth of sub-standard colonies or it is enacted with a view to the develop and expand the area according to proper planning, Although, there appears some resemblance between the provisions of Section 5 of the 1945 Act and the provisions of Section 6 of the 1958 Act, as Section 5 of the 1945 Act provides that notwithstanding any thing contained in any other law for time being in force (a) no person shall erect or re-erect any building or make or extend any excavation in controlled area and (b) no person shall except with previous permission of the Collector in writing lay out any means of access to a road in controlled area. And Section 6 of 1958 Act provides that no person shall undertake or carry out the development of any site in any regulated area or erect, re-erect or make any material change in any building or make or extend any excavation or lay out any means of access to a road in such area except in accordance with the regulations, if any, issued under this Act and with previous permission of the Prescribed Authority in writing but since the purpose, object and functionaries of both the enactments are different and the field of operation of both the enactments are also separate and different, therefore, in our opinion such resemblance or ostensible overlapping to a little extent incidentally between the provisions of both the enactments would not necessarily leads to a conclusion that both the Acts are operating in the same field so as to cause any inconsistency between them. Not only this but the subject matter of later legislation is also not identical with the subject matter of former legislation. However, in our opinion, in any view of the matter, at the most subject matter of both the legislations might be of the cognate and allied character to some extent nevertheless in such eventuality, there can be no inconsistency between aforesaid enactments, therefore, it cannot be held at all that the provisions of both the enactments cannot stand together, or earlier enactment should be treated to have been repealed impliedly by necessary implication by the later 1958 Act.
42. In this connection, the question as to whether the provisions of earlier special enactment can be repealed impliedly by later general law by mere implication, it is significant to point out that in some cases referred hereinbefore and other cases to be referred hereinafter, the Hon'ble Apex Court has held that there is strong presumption against implied repeal but such presumption is rebuttable, therefore, as held by Hon'ble Apex Court in T.S. Balliah's case (supra) that before coming to the conclusion that there is repeal by implication, the Court must be satisfied that two enactments are so inconsistent or repugnant that they cannot stand together. In other words, when there is a direct collision between two enactments, which is irreconcilable, then only inconsistency results.
43. Such presumption against the implied repeal can also be derived from the observations of Hon'ble Apex Court in case of the U.P. State Electricity Board and Anr. v. Hari Shanker Jain and Ors. (supra) wherein in para 8 of the decision it was observed that in passing special Act, Parliament devotes its entire consideration to a particular subject, when a general Act is subsequently passed, it is logical to presume that Parliament has not repealed or modified the former special Act, unless it appears that special Act again received consideration from Parliament. The aforesaid view also finds support from the observation of Hon'ble Apex Court in para 48 of decision rendered in Ghaziabad Zila Sahakari Bank Ltd. v. Addl. Labour Commissioner and Ors. AIR 2007 S.C.W. 956, wherein it is observed that the doctrine of implied repeal is based on theory that the legislature which is presumed to know the existing law did not intend to create any confusion by retaining conflicting provisions and therefore, when the court applies the doctrine, it does not more than give effect to the intention of the legislature by examining the scope and object of the two enactments and by a comparison of their provisions. This principle was made clear by the Hon'ble Apex Court in case of Municipal Council Palai v. T.J. Joseph and Ors. . In para 49 of the Ghaziabad Zila Sahakri Bank's case, the Hon'ble Apex Court has further observed that the presumption is, however, rebuttable and repeal is inferred by necessary implication when the provisions of the later Act are so inconsistent with or repugnant to the provisions of the earlier Act, that the two can not stand together, But if the two may be read together and some application may be made of the words in the earlier Act, repeal will not be inferred, (see R.S. Raghunath v. State of Kamataka and Anr. AIR 1992 S.C.8J).
44. Now coming to the provisions of the 1958 Act, it appears that by virtue of Section 3(2) of the 1958 Act the application of certain provisions of Uttar Pradesh Nagar Mahapalika Adhiniyam 1958, U.P. Municipalities. Act, 1916, U.P. Town Areas Act 1914, U.P. Town Improvement Act 1919 and Uttar Pradesh Kshettra Samitis and Zila Parishads Adhiniyam, 1961, particularly dealing with the operation of building regulations and other incidental plans covered by those provisions of aforesaid enactments in respect of regulated area notified under said Act shall remain suspended for the period during which declaration relating to it under Sub-section (1) of Section 3 remain in force and such suspension amounted to repeal of said enactments by virtue of provisions of Section 6 of U.P. General Clauses Act, 1904 as envisaged by the aforesaid provisions of the 1958 Act. Thus, it is clear that the Legislature has made express provisions for suspension amounting to repeal of the certain provisions of the aforesaid enactments which might have found creating undue hardship in implementing the provisions of the 1958 Act or were somehow in conflict or inconsistent from them. In case the Legislature would have intended to suspend or repeal any provisions of the 1945 Act also, which might be found in conflict or inconsistent to the provisions of the 1958 Act, such provision of the 1945 Act would have also been suspended like aforesaid provisions of aforesaid enactment so long as the provisions of the 1958 Act would jhave remained in force but there is nothing to indicate that while enacting later general law the earlier special law i.e. The 1945 Act has again received any consideration of the legislature either in the express terms as indicated herein before or impliedly by necessary implication, therefore the submission of learned Counsel for the private respondent, Sri Swapnil Kumar that even if the legislature by enacting the provisions of the 1958 Act has not repealed or suspended the provisions of earlier 1945 Act, expressly, the same may be treated to have repealed impliedly by necessary implication, can not be accepted for the simple reason that we have already taken a view that the provisions of the 1945 Act are not inconsistent to the provisions of the 1958 Act, rather the effect can be given to the provisions of both the Acts by reading together in the manner indicated hereinbefore. Therefore, the question of implied repeal of earlier special law by later general law by implication does not arise.
45. In this connection, we cannot fail to take notice of the fact that by virtue of the U.P. Roadside Land Control (Amendment) Act, 1999 (U.P. Act No. 15 of 2000) which has received the assent of the Governor on April 25, 2000 and published in U.P. Gazette, Extra, Part dated 29th April 2000 and came into force w.e.f. 1.3.2001, the provisions of Section 5 of the Principal 1945 Act has been amended by substitution and the provisions of Sections 6, 8, 10 and 13 including the schedule attached thereto were also amended with transitory provisions in respect of pending permission and appeal under Sections 6 and 7 respectively of the Principal Act, keeping it unaffected by such amendments. Therefore, from aforesaid amendments, it is clear that the legislature has never intended to repeal the aforesaid provisions of Principal Act including Sections 5, 6 and 7 of the Principal 1945 Act, and they are still in operation in their amended form, thus, in wake of such amendment under the Principal 1945 Act also, no implied repeal by necessary implication can be inferred.
46. Further submission of learned Counsel for respondents that both the Acts are special law having non-obstante clauses, therefore, later special law should prevail over earlier one is also not acceptable for the simple reason that in Allahabad Bank v. Canara Bank and Anr. A.I.R. 2000 SC, 1535 (Pr-39) Hon'ble Apex Court has held that there can be a situation in law where the same statute is treated as special statute vis-a-vis one legislation and again as a general statute vis-a-vis yet another legislation. Similar view was taken by Hon'ble Apex Court in earlier case of D.J. Bahadur (supra) and Damji Valji Shah since we have already held that the provisions of the 1945 Act contains special law on the subject matter of legislation vis-a-vis the provisions of the 1958 Act as there is nothing to indicate in the later Act, to deal with roadside land under controlled area, specifically dealt with by the earlier enactment rather the 1958 Act is dealing with building operation generally through out the area declared as regulated area without any specific reference to the roadside land under controlled, therefore, in view of law laid down by Hon'ble Apex Court and by applying the maxim, generalia specialibus non derogant, which means a general later law does not abrogate an earlier special one by mere implication, we have held that the provisions of earlier special 1945 Act shall prevail over the provisions of later general Act, i.e. the 1958 Act. We have also held that there are general words in latter Act, capable of reasonable application without extending them to the subjects specially dealt with by earlier legislation, in such situation it can not be held that earlier special legislation indirectly repealed, altered or derogated from merely by force of such general words, without any indication of particular intention to do so. We have also held that there exist no inconsistency between both the enactments that they cannot stand together as they are not operating in the same field. For the aforesaid reasons, we are of the opinion that it is not always necessary that where the legislature uses non-obstante clause, there must necessarily be. inconsistency, sometimes legislature uses such non-obstante clause as abundant caution. Therefore, the submission of learned Counsel for the respondent appears to be misplaced and has to be rejected. In any eventuality, the non-obstante clause cannot be construed to widen the scope and effect of the enactment to which the non-obstante clause is attached nor can non-obstante clause be interpreted to water down the natural scope and effect of the enactment to which it is attached. In other words, as observed by Hon'ble Apex Court in I.C.I.C.I. Bank Ltd. v. Sidco Leather Ltd. and Ors. 2006 A.I.R. SCW, 2361 (Para 38) that a non-obstante clause must be given effect to, to the extent the Parliament intended and not beyond the same.
47. In view of aforesaid discussion, we are of the considered opinion that the alleged permission could not be legally granted by the Prescribed Authority under the 1958 Act for disputed construction over road side land falling within the controlled area notified under the 1945 Act, therefore, such permission could not afford any justification for such construction in absence of permission referred to in Section 5 to be granted by the Collector in writing under Section 6 of the 1945 Act. But from the perusal of the impugned order, it is clear that Prescribed Authority has rniserably failed to consider this aspect of the matter and proceeded on wrong assumption while dealing with the complaint or application moved by the petitioner under Section 13(2) of the 1945 Act, therefore, the impugned order dated 10.7.1986 passed by Prescribed Authority dropping the proceeding under Section 13(2) of the 1945 Act can not be sustained, accordingly the same is hereby quashed.
48. The view taken by us also finds support from a Division Bench decision of this court rendered in Raghubir Singh v. State of U.P. and Ors. 1993 (1) Allahabad Civil Journal 709, wherein this court has held that even if some building plan might have been approved under U.P. Municipality Act, The Uttar Pradesh Regulation of Building Operations Act, 1958 that would be of no avail in absence of permission under the provisions of the 1945 Act.
49. Since we have quashed the impugned order on aforestated ground, therefore, we need not to deal with the further submission of the learned Counsel for the petitioner with regard to the question of admissibility of photostat copy of alleged permission and sanction of map for disputed construction dated 10.8.1984 granted by the Prescribed Authority under the 1958 Act and question is left open to be decided in appropriate case. However, since it is not in dispute that alleged unauthorised construction upon the road-side land is falling within the controlled area notified under the 1945 Act, therefore, the Collector, Etah is directed to ensure restoration of original state of the land in dispute by taking action under Section 13(2) of the 1945 Act within a period of two months from the date of communication of certified copy of this order. Registrar General, High Court, Allahabad is directed communicate the order by sending certified copy to Collector, Etah forthwith for compliance.
50. In view of foregoing observation and direction, writ petition succeeds and allowed.
51. There shall be no order as to costs.