Bombay High Court
Hussainali Sharif Punjwani vs The Board Of Trustees Of The Port Of ... on 18 January, 2012
Author: G. S. Godbole
Bench: G. S. Godbole
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE SIDE JURISDICTION
CIVIL REVISION APPLICATION NO. 193 OF 2011
Hussainali Sharif Punjwani ... Applicant.
V/s.
The Board of Trustees of the Port of Bombay ... Respondent.
---
ig WITH
CIVIL REVISION APPLICATION NO. 217 OF 2011
Ashok Laxmidas Gesota ... Applicant.
V/s.
The Board of Trustees of the Port of Bombay ... Respondent.
---
WITH
CIVIL REVISION APPLICATION NO. 694 OF 2011
Smt. Khatizabai Wd/o. Habib Gafoor Ramzan ... Applicant.
V/s.
The Board of Trustees of the Port of Bombay ...
Respondent.
---
WITH
CIVIL REVISION APPLICATION NO. 996 OF 2010
Shri Amarnath G. Sharma (deleted)
1(a) Smt. Premkumari wd/o. Late Shri
Amarnath G. Sharma and 1(b) to 1(g) Others. ...
Applicants.
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V/s.
The Board of Trustees of the Port of Bombay ... Respondent.
---
WITH
WRIT PETITION NO. 9124 OF 2010
Saukat Ali Basir Ahmed Khan and Others. ... Applicants.
V/s.
The Board of Trustees of the Port of Bombay ...
Respondent.
---
Mr. A.A. Kumbhakoni, Counsel i/by Mr. B.H.Prasad Sharma for the
Applicant/ Petitioner in CRA No. 193/2011.
Mr. Anirudha Joshi, Counsel i/by Ms.Rekha Shukla for the Applicant/
Petitioner in CRA No.217/2011.
Mr. B.K. Raje for the Applicant/Petitioner in CRA No.694/2011.
Mr. R.A. Thorat, Counsel for the Applicant/Petitioner in CRA No.
996/2010.
Mr. P.M. Pradhan, Counsel i/by Mr. Mohan Naik for the
Applicant/Petitioner in W.P. NO. 9124/2010.
Mr. Shyam Mehta, Sr. Advocate with Mr.A. Fernandes and Ms.N.D.
Motiwalla i/by N.D.Motiwalla & Co. for the Respondent No.1 In CRA
Nos. 217/2011 & 996/2010 and W.P. No.9124/2010.
Mr. A.V. Anturkar, Counsel a/with Ms.N.D.Motiwala i/by M/s. Motiwalla
and Co. for the Respondent in CRA No. 193/2011.
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CORAM : G. S. GODBOLE, J.
DATE : Judgment
reserved on : 18TH OCTOBER, 2011
Judgment
pronounced on : 18th JANUARY, 2012
JUDGMENT :
1 Since a common question of law has arisen in all these Civil Revision Applications and the Writ Petition, all these matters were clubbed together and by consent of the respective Advocates appearing for the parties, the question of law arising in all these matters is being decided by this common Judgment. In all these matters the Board of Trustees of the Port of Bombay (hereinafter referred to as "the BPT" for short) is the Respondent and all Civil Revision Applications and Writ Petition arise out of the original Suits filed by the said Respondent.
QUESTION OF LAW :
2 The question of law involved in all these matters is whether the Decrees passed by the Court of Small Causes in favour of the Respondent- Port Trust are nullities, having been passed by the Court suffering from inherent lack of jurisdiction on account of the provisions of the Public Premises (Eviction of Unauthorized Occupants) Act, 1971 (hereinafter referred to as the P.P. Act, 1971).
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4 Jcra193-217-11.sxw FACTS IN CRA NO. 193/2011 :
3 The Respondent-BPT filed L.E.& C. Suit No. 427/594/1979 under the provisions of the Presidency Small Causes Court Act, 1882 (hereinafter referred to as "P. S. C. C. Act, 1882" for short). The Suit was decreed on 7th March, 1990 and the Decree was put in execution. The Applicant/Petitioner obstructed the execution; as a result of which the BPT filed Obstructionist Notice No.41/94. The said Obstructionist Notice was allowed by the Trial Court on 25 th January, 2000.
Aggrieved by this order, the Applicant/Petitioner filed Appeal No. 454/2000 which was dismissed by the Appellate Bench of the Court of Small Causes on 25.11.2010. Aggrieved by this order CRA No. 193/2011 has been filed.
FACTS IN CRA NO 217/2011 :
4 BPT had filed LE & C. Suit No. 48/48/1986 in the Court of Small Causes at Mumbai under the provisions of P. S. C. C. Act, 1882 for possession. The said Suit was decreed ex-parte on 1st March, 1993. The Decree was sought to be executed and was obstructed by the Applicant;
as a result of which BPT filed Obstructionist Notice No. 33/2005. By the Judgment and Order dated 14.01.2011, the said Obstructionist Notice was allowed. Aggrieved by this order, the Applicant filed Appeal ::: Downloaded on - 09/06/2013 18:05:26 ::: spb/-
5 Jcra193-217-11.sxw No. 4/2011, which was dismissed on 14.02.2011, leading to the filing of CRA No. 217/2011.
FACTS IN CRA NO 996/2010 :
5 On 25th November, 1980, the BPT had filed LE & C. Suit No. 491/620/1980 in the Court of Small Causes at Mumbai under section 41 of the P. S. C. C. Act, 1882. The said Suit was decreed on 28 th July, 1989, passing a Decree for possession. The Defendant filed Appeal No. 530/1989 in which a Cross Objection was filed by the BPT. By the Judgment and Order dated 07.08.2009, the said Appeal was dismissed by the Division Bench of the Small Causes Court, leading to the filing of CRA No. 996/2010.
FACTS IN W.P. NO. 9124 /2010 :
6 The BPT had filed LE & C. Suit No. 412/577/1979 in the Court of Small Causes at Mumbai under section 41 of the P. S. C. C. Act, 1882 for possession. The said Suit was decreed on 21 st March, 1997 and the decree for possession was passed and the execution thereof was obstructed on 22.09.1998, leading to the filing of Obstructionist Notice No. 61/98. Issues were framed in the said Notice and the Notice was allowed on 18.01.2008. The Petitioner filed Misc. Notice No. 56 of ::: Downloaded on - 09/06/2013 18:05:26 ::: spb/-
6 Jcra193-217-11.sxw 2008 for setting aside the Judgment and Decree in the Obstructionist Notice, which was rejected by order dated 11.12.2008. Aggrieved by this order, the Petitioner filed Appeal No. 60/2009 which has been dismissed by the Appellate Bench of the Small Causes Court on 28.09.2010, leading to the filing of W.P. No. 9124/2010.
FACTS IN CRA NO 694/2011 :
7 BPT had filed LE & C. Suit No. 48/70/1987 against the Applicant/Petitioner on 06.01.1987 in the Court of Small Causes at Mumbai under Section 41 of the P. S. C. C. Act, 1882. Defence of jurisdiction was specifically raised. The Trial Court decreed the Suit on 08.12.2006, leading to the filing of Appeal No. 144/2007 before the Division Bench which Appeal was dismissed by the impugned Judgment and Order dated 25.07.2011, leading to the filing of CRA No. 694 /2011.
8 Since I have heard the learned Advocates only on the common question of law, only that question is being decided by this common Judgment and the merits of factual aspects and challenge in the individual Petitions are neither argued nor are they being decided by me.::: Downloaded on - 09/06/2013 18:05:26 :::
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7 Jcra193-217-11.sxw RELEVANT STATUTORY PROVISIONS :
9 The Public Premises (Eviction of Unauthorised Occupants) Act, 1971 (Act No.40/1971) is an Act enacted to provide for eviction of the unauthorised occupants from public premises and for certain incidental matters. In the Act, as originally enacted, Section 2(e) defined the word "public premises" and relevant portion thereof reads thus :
2(e) "public premises" means any premises belonging to or taken on lease or requisitioned by, or on behalf of, the Central Government, and includes-----
(1) any premises belonging to, or taken on lease by, or on behalf of-----
(i) any company as defined in section 3 of the Companies Act, 1956 in which not less than fifty-one per cent. of the paid-up share capital is held by the Central Government; and
ii) any Corporation (not being a company as defined in section 3 of the Companies Act, 1956 or a local authority) established by or under a Central Act and owned or controlled by the Central Government;
and ....."
Section 15 of the said Act as it originally stood reads thus :
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8 Jcra193-217-11.sxw "15. No court shall have jurisdiction to entertain any suit or proceeding in respect of the eviction of any person who is in unauthorised occupation of any public premises or the recovery of the arrears of rent payable under sub-section (1) of section 7 or the damages payable under sub-section (2) of that section or the costs awarded to the Central Government or the corporate authority under sub- section (5) of section 9 or any portion of such rent, damages or costs."
10 The Parliament thereafter enacted the Public Premises (Eviction of Unauthorized Occupants) Amendment Act, 1980, (Act No.61 of 1980) which received assent of the President of India on 20.12.1980 and was published in the Gazette of India on 22.12.1980. The definition of the word "public premises" in Section 2(e) of the Act was amended by substituting the entire definition and the relevant portion of the amended definition reads thus :
"2(e) " public premises" means .......
(1) ....... .........
(2) any premises belonging to or taken on lease by, or on behalf of -
(i) ..... .....
(ii) ..... ......
(iii) ...... ......
(iv) ...... ......
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(v) any Board of Trustees constituted under the Major
Port Trusts Act, 1963.".
Section 15 of the original Act was entirely amended and was
substituted by new Section 15 which reads thus :
"15. Bar of jurisdiction. - No court shall have jurisdiction to entertain any suit or proceeding in respect of-
(a) the eviction of any person who is in unauthorised occupation of any public premises, or
(b) the removal of any building, structure or fixture or goods, cattle or other animal from any public premises under Section 5A, or
(c) the demolition of any building or other structure made, or ordered to be made, under section 5B, or
(d) the arrears of rent payable under subsection (1) of Section 7 or damages payable under sub-section (2), or interest payable under subsection (2A), of that section, or
(e) the recovery of-
(i) costs of removal of any building, structure or fixture or goods, cattle or other animal under Section 5A, or
(ii) expenses of demolition under Section 5B, or
(iii) costs awarded to the Central Government or statutory authority under subsection (5) of Section 9, or
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10 Jcra193-217-11.sxw removal, expenses of demolition or costs awarded to the Central Government or the statutory authority SUBMISSIONS OF RESPECTIVE ADVOCATES :
12 On behalf of the BPT, Advocate Mr. A.V. Anturkar and Advocate Mr. Shyam Mehta, Senior Advocate advanced exhaustive submissions. On behalf of the Applicants/Petitioners Advocate Mr. A.A. Kumbhakoni, Advocate Mr. Anirudha Joshi and Advocate Mr. B.K. Raje advanced their respective submissions.
SUBMISSIONS ON BEHALF OF THE BPT :
13 Mr. Anturkar at the outset submitted that considering the date of enactment of P. P. Act, 1971 and its Amendment in the year 1980, the Suits filed by the BPT will have to be divided in to three categories, namely,
(a) Category No.1 : Suits filed and decided upto 20th December, 1980;
(b) Category No.2: Suits filed before 20th December, 1980 & Suits filed after 20th December, 1980 but decided on or before 21.09.1989 prior to the appointment of the Estate Officer for the BPT, and ::: Downloaded on - 09/06/2013 18:05:26 ::: spb/-
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(c) Category No.3 : Suits filed after 21.09.1989 and decided after 21.09.1989 when the Estate Officer had been appointed by Central Government for the BPT.
14 It was submitted by Mr. Anturkar that in so far as Suits filed within Category Nos.1 and 2 are concerned, the Small Causes Court had jurisdiction to try and entertain the Suits since till 20th December, 1980 the provisions of the P. P. Act were not applicable to the premises of the BPT. According to Mr. Anturkar even in respect of Category No.2, namely, the Suits filed prior to 1989 when the Estate Officer was appointed there would be no difficulty since there was no effective machinery, namely, there was no Estate Officer appointed by the Central Government in respect of the premises of the BPT. Mr. Anturkar submitted that only for the third Category where the Suit was filed after appointment of the Estate Officer, there may be a bar of jurisdiction. He pointed out that in all the cases which are clubbed together, none of the case was falling in Category No.3 and all the cases were falling either in Category No.1 or Category No.2. Mr. Anturkar submitted that the crucial words in section 15 are "no court shall have jurisdiction to entertain any suit or proceeding in respect of ..........". According to Mr. Anturkar the answer to the question of ::: Downloaded on - 09/06/2013 18:05:26 ::: spb/-
12 Jcra193-217-11.sxw law as framed will depend on the question as to what is the meaning of the word "entertain" used in Section 15 of the P. P. Act 1971. He submitted that when the plaint is filed and suit is registered, the Suit is entertained and once a Suit is entertained by a Court; in the absence of any provisions in the said Act for transfer of pending Suits from the Civil Court Judge/ Small Causes Court Judge under Rent Control Act to the Estate Officer appointed under the said Act, all such Suits which were already "entertained" must continue to remain in the Court in which they were filed and such Decrees will be legal and valid Decrees.
Heavy reliance was placed by Mr. Anturkar on the Judgment of the learned single Judge V.C. Daga, J. in the case of Shalan w/o Narayan Dappal & Ors. Vs. Board of Trustees of the Port of Bombay.1 Relying on the observations in paragraph 22 to 24, Mr. Anturkar submitted that the jurisdiction of the Court means the extent of authority to Court to administer justice with regard to the pecuniary value, the subject matter and geographical jurisdiction. He submitted that the jurisdiction means the authority by which the Court has to decide the matters that are litigated before it or to take cognizance of the matter presented in normal way for its decision. He relied upon the observations in paragraphs 35 and 38 to 43 of the aforesaid 1 2009 (3) Mh.L.J. 923 ::: Downloaded on - 09/06/2013 18:05:26 ::: spb/-
13 Jcra193-217-11.sxw Judgment of V. C. Daga, J. He submitted that Section 15 of the P. P. Act, 1971 is not retrospective and so pending Suits were not affected.
15 Mr. Anturkar thereafter relied upon the Judgment of the learned single Judge Dr. D.Y. Chandrachood, J. in the case of Aysha Mohamed and other Vs. Board of Trustees of the Port of Bombay in W.P. No. 4216 of 2005 for contending that in the said case, the Suit was filed in the year 1978 and was decreed on 01.10.2003 and thereafter, Appeal there from had been dismissed. He relied upon the observations in paragraph 6 of the said Judgment. He submitted that the Suits under Category No.1 will be covered by the said Judgment.
16 In so far as Category No.2 Suits are concerned, namely, the Suits filed after 20th December, 1980 but before the machinery to enforce the provisions of the Act is actually made available, according to Mr. Anturkar, ordinary law will continue to apply. In support of this submission, Mr. Anturkar extensively relied upon the Judgment of the Full Bench in the case of Raje Vyankatrao Jagjiwanrao Deshmukh Vs. Sitalprasad Sivnath2. He submitted that Section 16 2 Vol. LXVII (1965) Bom. L.R. 868 ::: Downloaded on - 09/06/2013 18:05:26 ::: spb/-
14 Jcra193-217-11.sxw of the Berar Regulation of Agricultural Leases Act, 1951 had fallen for consideration of the Full Bench and had a similar provision, indicating that no Civil Court shall entertain any Suit which a Revenue Officer was empowered to determine, decide or dispose of. He pointed out that Section 16 was brought into force on 15.11.1951 and two Suits for eviction were filed. He submitted that since the Estate Officer was not appointed till 21.09.1989, the Small Causes Court continued to have jurisdiction, in the absence of any statutory Forum being available.
17 In respect of third Category of cases, Mr. Anturkar relied upon the observations in paragraphs 72 to 75 of the Judgment of the Division Bench presided over by N.J. Pandya and Dr. D.Y. Chandrachood in the case of the Board of Trustees of Port of Bombay Vs. Jayantilal Dharamsey and Ors.3 Mr. Anturkar further fairly submitted that in respect of Category No.3 Suits where the Suit had been filed on or after 22nd September, 1989, the Small Causes Court will not have jurisdiction. Mr. Anturkar pointed out that the aforesaid Judgment of the Division Bench was a subject matter of challenge 3 2001 (1) Bom. C.R. 44.
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15 Jcra193-217-11.sxw before the Supreme Court in the case of Jamshed Hormusji Wadia Vs. Board of Trustees, Port of Mumbai and Another and pointed out that the issue as to applicability of the Maharashtra Rent Control Act, 1999 to the BPT and the property held by the BPT was left open to be decided in the appropriate proceedings. Mr. Anturkar pointed out that under Section 4 of the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947, the premises of a local authority were excluded.
He pointed out that under Section 3(26) of the Bombay General Causes Act, 1904 the BPT was a local authority.
18 Mr. Shyam Mehta, learned Senior Advocate appearing for the BPT in some of the matters advanced the following submissions :
(a) He submitted that in the original P. P. Act, 1971 local authority was expressly excluded from the definition of the public premises in Section 2(e)(i)(ii), as local authority was not included in the said definition. He submitted that by Act No. 61 of 1980 there is express inclusion of the BPT. He submitted that since there was no Estate Officer till 21.09.1989, the Small Causes Court alone had exclusive jurisdiction to try and entertain a Suit filed by the BPT as a landlord against its tenants. He relied upon the Judgment of the ::: Downloaded on - 09/06/2013 18:05:26 ::: spb/-
16 Jcra193-217-11.sxw Supreme Court in the case of Bhim Sen Vs. State of U.P.,4 and contended that where there is no adequate machinery for the exercise of the special jurisdiction, the exercise of jurisdiction by the court of general jurisdiction cannot be held to be illegal. Relying upon the Judgment of the Supreme Court in the case of Attiq-Ur-Rehman Vs. Municipal Corporation of Delhi and Another5 and the observations in paragraphs 21 and 24, he submitted that the legal maxim "lex-non-
cojit ad impossibilia" which means "the law does not compel a man to do that which he cannot possibly do" is applicable to BPT till 22nd September, 1989 i.e. till the Estate Officer was appointed. Inviting my attention to the provisions of Section 3 of the P. P. Act, 1971 he submitted that unless and until an Estate Officer is appointed by the Central Government, the BPT is helpless. He submitted that the Central Government has exclusive jurisdiction to appoint Estate Officer and the BPT being a body under the control of the Central Government was completely helpless till such an Estate Officer was appointed.
(b) He submitted that the word "entertain" used in Section 15 4 AIR 1955 SC. 435 (Vol.42) 5 (1996(3) SCC 37) ::: Downloaded on - 09/06/2013 18:05:26 ::: spb/-
17 Jcra193-217-11.sxw is of vital importance and that word must be equated with the date of filing of a Suit. In other words, he submitted that the moment a Suit is filed in a Court, it must be held that the Suit is entertained. He placed heavy reliance on the observations in paragraphs 33 to 55 of the Judgment of the learned Single Judge V. C. Daga, J. in Shalan (supra).
(c) Mr. Mehta relied upon the Judgment of the Division Bench of the Lahore High Court in the case of Sat Narain Gurwala Vs. Hanuman Parshad and another,6 which has followed a Full Bench Judgment of the Patna High Court. He submitted that the Lahore High Court has held that if the Special Tribunal never came into being or having come into being refused or neglected to function, in that in event the jurisdiction of the Civil Court cannot be said to be ousted.
(d) Relying on the Judgment of the Supreme Court in the case of New Delhi Municipal Committee Vs. Kalu Ram and another7 it was submitted that the said Judgment acknowledged the fact that the provisions of Indian Limitation Act, 1963 were also applicable to the 6 AIR (33) 1946 Lahore pg. 85 7 (1976) 3 Supreme Court Cases 407, ::: Downloaded on - 09/06/2013 18:05:26 ::: spb/-
18 Jcra193-217-11.sxw claim for recovery of rent under the P. P. Act. According to Mr. Mehta, therefore, there is nothing in Section 15 that excludes the applicability of the provisions of Presidency Small Causes Court Act, 1882, if the Estate Officer had not been appointed and was not available. Me.
Mehta, thereafter relied upon the Judgment of the Full Bench of Patna High Court in the case of Lachmi Chand Suchanti Vs. Ram Pratap Choudhary8. He submitted that a right is created by P. P. Act, 1971 in favour of the BPT with corresponding liability being created against the tenants in unauthorized occupation but where the creation of such an authority by appointing a Tribunal has been left to another authority, then unless and until the Tribunal is brought into existence, the right cannot be exercised before the said Tribunal and can always be exercised before the ordinary Civil Court. He lastly relied upon the unreported order of the learned single Judge (D.K. Deshmukh, J.) dated 4th July, 2007 in Writ Petition No. 10207 of 2004 and contended that the learned single Judge has held that the BPT has an option to chose the forum.
SUBMISSIONS OF THE ADVOCATES FOR THE APPLICANTS /PETITIONER :
19 On the other hand Mr. Kumbhakoni, Mr. Joshi and Mr. Raje, 8 (I.L.R. Vol. XIV-page 24).
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19 Jcra193-217-11.sxw submitted that the Judgment of the learned single Judge (V. C. Daga,J.) in Shalan (supra) does not lay down correct proposition of law and will require reconsideration. They submitted that the word "entertain" used in Section 15 cannot be equated with the word "to file the Suit". According to them, on and from 20 th December, 1980 the Court of Small Causes Court ceased to have any jurisdiction to try and entertain the Suits in question.
20 Relying on the Judgment of the learned Single Judge of the Gujarat High Court in the case of Jadeja Shivubha Dolubha Vs. Gujarat State Road Transport Corporation, Ahmedabad,9 it was submitted that Section 16 of the Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972 was pari materia Section 15 of the P. P. Act, 1971. It was submitted that the word "entertain" had been used in Gujarat Act and that would not mean only "to receive and determine" but it would mean "adjudicate upon" or "proceed to consider on merits." Mr. Kumbhakoni pointed out that in that case Suit Nos. 33 and 34/1972 had been filed on 29.04.1972 in the Civil Court and pending the said Suits, the Gujarat Act was enacted. He submitted 9 1977 Vol.XVIII Gajarat Law Reporter pg. 656, ::: Downloaded on - 09/06/2013 18:05:26 ::: spb/-
20 Jcra193-217-11.sxw that Gujarat Judgment laid down correct proposition of law. Relying upon the Judgment of the Supreme Court in the case of M/s.
Lakshmiratan Engineering Works Ltd., vs. Assit. Commissioner (Judicial) I, Sales Tax, Kanpur Range, Kanpur & Another,10 Mr.Kumbhakoni submitted that the Supreme Court was interpreting Section 9 of the U.P. Sales Tax Act, 1948. By placing heavy reliance on paragraphs 7 to 10, he submitted that the word "entertained" means to proceed to consider on merits or adjudicate upon and not merely to accept the filing.
21 Relying on the Judgment of the Allahabad High Court in the case of Kundan Lal Vs. Jagan Nath Sharma,11 it was submitted that the Division Bench Judgment of the Allahabad High Court clearly lays down that the expression "entertain" does not mean some thing as filing of application or admission of the application by the Court.
Relying upon the Judgment of the Division Bench of the Allahabad High Court in the case of Haji Rahim Bux and Sons & Ors. Vs. Firm 10 AIR 1968 Supreme Court 488, 11 AIR 1962 Allahabad 547, ::: Downloaded on - 09/06/2013 18:05:26 ::: spb/-
21 Jcra193-217-11.sxw Samiullah & Sons,12 and particularly paragraph 35 to 38, he submitted that the earlier Judgment of the Allahabad High Court has been followed. Relying on the Judgment of the Supreme Court in the case of Hindusthan Commercial Bank Ltd., vs. Punnu Sahu (dead) through Lrs.,13 it was submitted that the expression "entertain" does not mean mere initiation of proceedings but the actual stage when the court takes up the Suits for consideration. He pointed out that the earlier two Judgments of the Allahabad High Court in the case of Kundanlal (supra), Haji Rahim Bux (supra) have been approved by the Supreme Court.
22 Relying on the observations in paragraph 8 of the Judgment of the Supreme Court in the case of Martin and Harris Ltd., Vs. VIth Additional District Judge & Ors.14, Mr. Kumbhakoni submitted that the word "entertain" used in U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972, clearly lays down that the stage at which the Court has to consider the merits of the controversy is the 12 AIR 1963 ALL 320 13 AIR 1970 Supreme Court 1384, 14 AIR 1998 Supreme Court 492, ::: Downloaded on - 09/06/2013 18:05:26 ::: spb/-
22 Jcra193-217-11.sxw stage where the Courts entertained a dispute. He submitted that the words "institution" and "entertain" are different and have different connotations. Relying on the Division Bench Judgment of the Orisa High Court in the case of Sankar Kumar Bhattar & Ors. Vs. Tehsildar-cum-Revenue Officer,15 which interpreted Section 15 of the Orissa Land Reforms Act, 1974. Mr. Kumbhakoni submitted that whether the word "entertain" means only to receive and accept or to decide the controversy finally would depend on the entire scheme of a statute in which that expression occurs and the legislative purpose underlying that scheme and the meaning of the expression "to entertain any suit" would mean not only to file but also to deal with the suit till its final determination. He heavily relied upon the observations in paragraphs 12 to 14 of the said Judgment.
23 Mr. Kumbhakoni relied upon the Judgment in the case of Dewaji Vs. Ganpatlal,16 and pointed out that this Judgment has been relied upon by the learned single Judge (V. C. Daga,J.) and it was submitted that the said Judgment considers the case of effect of 15 AIR 1976 ORISSA 103 16 AIR 1969 Supreme Court 560 ::: Downloaded on - 09/06/2013 18:05:26 ::: spb/-
23 Jcra193-217-11.sxw provisions of Section 16, 16A and 16B of the Berar Regulation of Agricultural Leases Act, 1951 and hence was not an authority for the proposition that the jurisdiction of the Civil Court does not get ousted.
24 Mr. Kumbhakoni lastly relied upon the Judgment of the Supreme Court in the case of United Bank of India vs. Abhijit Tea Co. Pvt..
Ltd.17. Relying on the observations of paragraphs 14 to 16 and 20 to 23 he submitted that Civil Court ceases to have jurisdiction once the Act is brought into force.
25 Mr. Anirudha Joshi learned Advocate relied upon the Judgment in the case of Fazlehussein Haiderbhoy Buxamusa Vs. Yusufally Adamji & Ors18. and submitted that even by subsequent events taking place during the pendency of the suit, jurisdiction of the Court can be ousted. He submitted that the observations of the learned single Judge (V. C. Daga,J.) in paragraph 21 of the Judgment in the case of Shalan (Supra) were based on the observations in paragraph 21 of the Judgment of the Supreme Court in the case of United Bank of India 17 AIR 2000 Supreme Court 2957.
18 AIR 1955 Bombay 55 (Vol.42) ::: Downloaded on - 09/06/2013 18:05:26 ::: spb/-
24 Jcra193-217-11.sxw (Supra). He submitted that the learned single Judge has overlooked observations in paragraph 20 of the Judgment of the Supreme Court.
He drew my attention to the observations in paragraphs 22 and 23 of the Judgment of the Supreme Court in United Bank (supra). He submitted that there is nothing in the Full Bench Judgment of Raje Deshmukh (Supra) to show that a complete ouster of jurisdiction was being considered by the Full Bench. He submitted that there is nothing to indicate from that Judgment that on the date on which the Civil Court decided the suit, no officer had been appointed.
26 Mr.Joshi submitted that executive inaction cannot stop operation of law and does not confer jurisdiction on the Civil Courts. He submitted that if the Estate Officer is not appointed, a writ of mandamus can lie for directing the Central Government to appoint Estate Officer. He referred to the ground nos. (d) and (e) in CRA No. 217/2011. He relied upon the Judgment of the Supreme Court in Mst. Rafiquenessa Vs. Lal Bahadur Chetri,19 and contended that legislature is competent to take away vested rights by means of retrospective legislation and is also competent to make laws which 19 AIR 1964 Supreme Court 1511, ::: Downloaded on - 09/06/2013 18:05:26 ::: spb/-
25 Jcra193-217-11.sxw override and materially affect the terms of contract between the parties. He also relied upon the observations in the Judgment of the Supreme Court in the case of Shah Bhojraj Kuverji Oil Mills & Ginning Factory Vs. Subhash Chandra Yograj Sinha,20 He relied upon the Judgment of the Supreme Court in the case of Jamshed Hormusji Wadia (supra) and pointed out that the question of applicability of Maharashtra Rent Control Act, 1999 to the premises owned by BPT had been kept open.
27 Advocate B. K. Raje, appearing for the Applicant in C.R.A.No. 694/2011 pointed out that the issue of inherent lack of jurisdiction had been specifically raised. He relied upon the Judgment of the Full Bench in Raje Vyankatrao Jagjiwanrao Deshmukh (supra), reported in 1965 Bom. L.R. 868 and contended that the Full Bench does not decide the issue and in that case no notification had been issued by the State Government.
CONSIDERATION OF THE PRECEDENTS :
28 In the case of Shalan (supra), the learned single Judge has made following observations in paragraphs 34, 35, 39, 40 and 43 which read 20 AIR 1961 Supreme Court 1596.
::: Downloaded on - 09/06/2013 18:05:26 :::spb/-
26 Jcra193-217-11.sxw thus :
"34. Considered on the above background, let me turn on the relevant part of Section 15 of the said Act, which reads as under:
15. No Court shall have jurisdiction to entertain any suit or proceeding in respect of;
a) the eviction of any person who is in unauthorised occupation of any public premises .... (Emphasis supplied)
35. The dictionary meaning of the word "entertain" is to admit to consideration. It means "file or received by the Court and it has no reference to the actual hearing of the suit." It would, therefore, appear that the direction to the Court in Section 15 is that the Court shall not proceed to admit to consideration the suit or proceeding in respect of eviction of any person, who is in unauthorised occupation of any public premises, this will be when the case is taken up by the Court for the first time. The injunction on the power of the court is at the threshold. The injunction under Section 15(a) is against the Court not to entertain the suit or proceeding in respect of the eviction of any person who is in unauthorised occupation of any public premises. This prohibition or injunction in the facts of this case came into operation with effect from 28th December, 1980 i.e. the day on which Section 15 became or made application to the suit premises. Prior to this date, there was neither any prohibition nor any injunction on the powers of the Court to entertain the suit or proceeding for eviction. The injunction or prohibition became operative only with effect from 28th December, 1980. In other words, as per Section 15(a), the Courts were deprived fo their jurisdiction to entertain the suit or proceeding for eviction with effect from 28th December, 1980. So far as the case in hand is concerned, it is not in dispute that the suit was already instituted and entertained by the Court of Small ::: Downloaded on - 09/06/2013 18:05:26 ::: spb/-
27 Jcra193-217-11.sxw Cause on 16th February, 1978. This interpretation is in consonance with the law laid down by the Apex Court in the case of United Bank of India, Calcutta v. Abhijit Tea Co. Pvt.
Ltd. and Ors. MANU/SC/0551/2000 : AIR 2000 SC 2957 , wherein the Hon'ble Supreme Court ruled as under:
In some statutes the legislature no doubt says that no suit shall be 'entertained' or 'instituted' in regard to a particular subject matter. It has been held by this Court that such a law will not affect pending actions and the law is only prospective. But, the position is different if the law states that after its commencement, no suit shall be "disposed of" or "no decree shall be passed' or "no court shall exercise power or jurisdiction". In this class of cases, the Act applies even to pending proceedings and has to be taken judicial notice of by the Civil Courts. (Emphasis supplied).
39. The scheme of the Public Premises Act makes it clear that the Legislature in its wisdom has nowhere provided in Section 15 that no suit, claim or action pending on the date when Section 15 became applicable shall not be proceeded with or shall stand abated. On the contrary, clear Legislative intention is seen from the words "no Court shall entertain" meaning thereby, no such suit claim or action or proceeding shall be permitted to be filed or entertained or admitted to the portals of any Court for seeking such a relief after application of Section 15. It is, thus, clear that the Legislature in its wisdom has not expressly made Section 15 retrospective. Then to imply by necessary implication that Section 15 would have retrospective effect and would cover pending litigations filed prior to coming into force of the Section would amount to taking a view which would run counter to the legislative scheme. The right of the suitor to the extent referred to in Section 15 would get affected once Section 15 becomes applicable. If no suit is filed based on the cause of action which has arisen prior to coming into operation of Section 15, then no suit can be filed because Section 15 says no Court shall have jurisdiction to entertain any suit or proceeding to claim relief referred to therein. To that extent, the Section 15 may be retroactive. To highlight this aspect I may illustrate, suppose in a given case tenancy is terminated by the Plaintiffs (BPT) in the month of November, 1980 and the suit remained to be filed by ::: Downloaded on - 09/06/2013 18:05:26 ::: spb/-
28 Jcra193-217-11.sxw 20th December, 1980, then the Plaintiffs (BPT) can only claim eviction of any person, who is in unauthorised occupation of public premises, under Section 15(a) of the Public Premises Eviction Act alone. Such suit would not lie in the Small Cause Court or Civil Court on account of the bar created by the provision of Section 15(a). Bar against filing, entertaining and admission of such suits would become operative on and from 20th December, 1980 so far as the premises of BPT is concerned and to that extent, Section 15(a) would take within its sweep even the action based on the past cause of action, which is sought to be activated after coming into force of prohibitory provision under Section 15(a); but that is the only because of retroactive effect of Section 15(a) and nothing more than that. From this the conclusion that Section 15(a) shall apply even to the pending suits and then existing rights got destroyed even though the suits for eviction from public premises were filed prior to coming into operation Section 15(a) does not logically follow.
40. In my considered view, Section 15 is prospective. There is no warrant to hold that Section 15 is retrospective in operation. It is not open for me to re-write the Section.
43. As a result of the aforesaid discussion it must be held that the Court of Small Cause had jurisdiction when the subject suit was filed and the said Court continued to retain jurisdiction over the suit till judgment and decree. This view is in tune with the law laid down by the House of Lord in Anisminic Ltd. (Supra) followed by the Apex Court in the case of Union of India v. Tarachand Gupta & Bros., 1974 Mh.L.J.(SC) 129 =AIR 1971 SC 1558 : MANU/SC/0220/1971 : 1983(13)ELT1456(SC) as well as Shri. M.L. Sethi v. Shri R.P. Kapur, AIR 1972 SC 2379 :
MANU/SC/0245/1972 : [1973]1SCR697 .
29 In Aysha Mohamed (supra), Dr. D.Y. Chandrachood,J. has held in paragraph 6 thus :
"6. The second submission which has been urged is that the ::: Downloaded on - 09/06/2013 18:05:26 ::: spb/-
29 Jcra193-217-11.sxw Port Trust came to be governed by the provisions of the Public Premises (Eviction) Act, 1971. Therefore, it was urged that the Port Trust was not justified in seeking recourse to the provisions of a suit under the Presidency Small Causes Courts Act. There is no merit in this submission. The suit in the present case was instituted in 1978. By Amending Act 61 of 1980, the definition of the expression "public premises" in the Public Premises Act, 1971 was amended inter alia to include any premises belonging to or taken on lease by or on behalf of any Board of Trustees under the Major Port Trust Act, 1963. Therefore, in any case on the date when the suit was instituted, the provisions of the Public Premises (Eviction Act), 1971 were not attracted to the premises. That apart, the Public Premises (Eviction) Act provides a more expeditious remedy for the eviction of unauthorized occupants. It cannot be submitted that the provisions of Section 41 of the Presidency Small Causes Courts Act, 1882 are overridden or that the aforesaid remedy is not available. "
30 In Raje Vyankatrao Jagjiwanrao Deshmukh (supra), the Full Bench of this Court has held thus :
"It is indisputable that the Civil Courts would have jurisdiction to try the issue when raised in a suit before them unless their jurisdiction is expressly or impliedly barred. It has also been the view held that if a provision is made whereby the jurisdiction of the Civil Court is ousted and the matter is to be referred to an Authority or Tribunal and if it be found that there is no such Authority or Tribunal appointed or in existence, the jurisdiction of the Civil Court will continue. That view was taken by a Single Judge of the Calcutta High Court in Krishna Chandra v. Panchu Ghosh and is supported by the decision of this Court in Ganesh Mahadev v. The Secretary of State for India and Sat Narain v. Hanuman Parshad. The first and third cases referred to above were cited before the learned Single Judge, but in the view which he took he felt that it was unnecessary for him to consider those ::: Downloaded on - 09/06/2013 18:05:26 ::: spb/-
30 Jcra193-217-11.sxw authorities. It seems to us reasonable to hold that if a provision of law is made whereby the jurisdiction which always vests in a Civil Court to decide any issue before it is expressly taken away and it is provided that the jurisdiction shall be exercisable only by a particular Officer or Authority to be appointed, in this case the "Revenue Officer", and subsequently no steps are taken to appoint or designate such Officer or Authority, then the provision cannot take effect and the normal jurisdiction of the Civil Court continues. In all suits of a civil nature the Civil Courts have the primary jurisdiction conferred in very general terms by s.9 of the Code of Civil Procedure, unless that jurisdiction is expressly or impliedly barred by any law. The Civil Courts, therefore, cannot say to a party asking for relief in a suit, that they have no jurisdiction because a special law has indicated some remedy which in fact is wholly ineffective. It seems to us that it is that remedy alone which can bar the jurisdiction of the Civil Court, which is available and effective but that is not the case here for want of designation of a Revenue Officer to try the matter. In the present case by virtue of s.2(j) it is clear that a Revenue Officer under the Berar Land Revenue Code must be appointed by notification to discharge the functions of a Revenue Officer under the particular provision of the Berar Regulation of Agricultural Leases Act with which it is decided to entrust him and in fact pursuant to s.2(j) the then State Government did issue a notification on January 29, 1952, empowering particular Revenue Officers to try matters arising under particular sections of the Act, but not s.16. It appears that originally it was considered unnecessary to refer the matter arising under s.16, as it then stood, but that when the amendment was made by s.10 of the Amending Act No. XXII of 1953 on December 28, 1953, the definition was somehow lost sight of and no notification was issued empowering any Revenue Officer to discharge the functions under s.16, as amended."
The effect of these provisions is that the question whether a person is a lessee is to be decided by a Revenue Officer. Before, however, any officer can discharge the functions of a Revenue ::: Downloaded on - 09/06/2013 18:05:26 ::: spb/-
31 Jcra193-217-11.sxw Officer under Section 16, it is necessary that the State Government should issue a notification empowering him to discharge those functions. If such a notification has been issued, and if there is a Revenue Officer competent to decide the question of the kind referred to in Sub-section (1) of Section 16, then the jurisdiction of the Civil Court to decide such question will be barred, and under Sub-section (1) of Section 16-A, the Civil Court will have to stay the suit, so far as it relates to the decision of such a question, until that question has been decided. It will be noticed that Sub-section (1) of Section 16-A does not bar the Civil Court from entertaining a suit. What the Civil Court is required to do is to stay the proceeding until the question, as is referred to in Section 16, has been decided by the Revenue Officer.
In the present case, however, no officer has been empowered to discharge the functions of a Revenue Officer under Section 16. There is, therefore, no Revenue Officer who can decide any question as is referred to in Section 16. In the absence of such an officer, there is no one to whom the Civil Court can refer the question for decision under Sub-section (1) of Section 16-A. The Legislature has, no doubt, provided for a special tribunal to decide the questions as are referred to in Section 16. Having made provision for a special tribunal, the Legislature has deprived the Civil Court of its jurisdiction to decide such questions. But where no such tribunal has been constituted, the special remedy provided is not available and cannot be resorted to. There being no Revenue Officer to whom the Civil Court can refer the question, Sub-section (1) of Section 16-A cannot be given effect to. The Legislature could not possibly have intended that a person should be left without any means of obtaining relief to which he may be lawfully entitled. In such a case, therefore, the Civil Court, before which the suit is proceeding, being unable to obtain a decision from a competent Revenue Officer, is not required to stay the suit. It must proceed to decide the issue itself and give relief and redress to the person aggrieved. This is on the principle that if a Civil Court is deprived of its jurisdiction, because the Legislature has provided for trial of the matter by a special tribunal, then if the tribunal is not ::: Downloaded on - 09/06/2013 18:05:26 ::: spb/-
32 Jcra193-217-11.sxw constituted, the provisions made for referring the matter to the tribunal having become ineffective, the aggrieved person has the right to proceed in an ordinary Civil Court and the Civil Court will be competent to decide the matter.
We are, accordingly, of the opinion that as no notification has been issued by the State Government under Clause (j) of Section 2 of the Act, appointing any officer to discharge the functions of a Revenue Officer under Section 16 of the Act, the Civil Court has jurisdiction to decide the question whether the defendants were the tenants of the plaintiff.
The reply to the question referred to the Full Bench will, therefore, be in the negative. Both the appeals may be placed before a Division Bench for further orders.
31 In the case of Bhim Sen (supra) the Supreme Court was dealing with the provisions of the U.P. Panchayat Raj Act, 1947 which conferred jurisdiction on the Panchayati Adalat in U.P. in certain matters. Section 3 of the said Act contemplated that the State Government shall estahlish Gaon Sabhas and State Government was also empowered to establish Panchayati Adalat. The accused in that case were prosecuted by the Regular Criminal Court namely, Railway Magistrate. This was challenged on the ground of inherent lack of jurisdiction in the Magistrate. The Supeme Court held that no competent Bench of any Panchayati Adalat could have been constituted under Section 49 of the Act. In this context the Supreme Court has observed in paragraph 5 thus ::: Downloaded on - 09/06/2013 18:05:26 ::: spb/-
33 Jcra193-217-11.sxw :
(5) Now, in these circumstances, it has to be considered whether the trial of this case by ordinary criminal Court is barred. The bar of the jurisdiction of the ordinary criminal Court is brought about by Section 55 of the Act. But it requires to be noticed that the bar which is brought about by the Section, is a bar which relates to the case as a whole. Because, in terms, what it says is "no Court shall take cognizance of any case which is cognizable under the Act by a Panchayati Adalat." Under Section 2(a) of the Act a "case" is defined as meaning "criminal proceeding in respect of an offence triable by a Panchayati Adalat" and "Panchayati Adalat" is defined as "including a bench thereof". It is clear, therefore, that this bar has reference to the entire proceeding, i.e., as involving all the accused together.
Such a bar in respect of the entire case can be operative only where there is a valid machinery for the trial thereof. In the present case in which at least one of the accused (though not this very Appellant) is a person coming from an area outside the local extent of the Act, any bench of the Adalat that can be validly formed thereunder cannot try the three accused together and hence can have no jurisdiction over the whole case. The jurisdiction of the regular criminal Court in respect of such a case cannot be taken away by the operation of Section 55 of the Act. It is to be remembered that the jurisdiction of the criminal Courts under Section 5 of the Code of Criminal Procedure is comprehensive.
That section enjoins that all offences under the Penal Code shall be investigated, enquired into, tried and otherwise dealt with "according to the provisions hereinafter contained." To the extent that no valid machinery is set up under the U.P. Panchayat Raj Act for the trial of any particular case, the jurisdiction of the ordinary criminal Court under Section 5, Code of Criminal Procedure, cannot be held to have been excluded. Exclusion of jurisdiction of a Court of general jurisdiction, can be brought about by the setting up of a Court of limited jurisdiction, in respect of the limited field, only if the vesting and the exercise of that limited jurisdiction is clear and operative. Where, as in this case, there is no adequate machinery for the exercise of this jurisdiction in a specific case, we cannot hold that the exercise of jurisdiction in respect of such a case by the Court of general jurisdiction is illegal."
32 In Attiq-Ur-Rejhman (supra) the Supreme Court was considering ::: Downloaded on - 09/06/2013 18:05:26 ::: spb/-
34 Jcra193-217-11.sxw the provisions of Delhi Municipal Corporation Act, 1957. Section 469 of the said Act empowers the Central Government to appoint Municipal Magistrates. At the relevant time, no Municipal Magistrate was appointed under section 469 and hence, the Regular Magistrate tried the accused. In that context the Supreme Court has observed thus in paragraphs 20 to 24 :
"20. The bar of jurisdiction of ordinary criminal courts to try offences under the Act is brought about by Section 470 of the Act which inter alia provides that all offences under the Act, whether committed within or without the limits of Delhi shall be cognizable by a Municipal Magistrate. Vide Section 467 of the Act no court shall proceed to the trial of any offence specified in the section, including an offence under Section 332 of the Act except on a complaint of or information received from an officer, not below the rank of Deputy Commissioner, appointed by the Administrator of the Corporation.
21. Keeping in view the scheme of the Act and the relevant provisions of the Code of Criminal Procedure, it emerges that the Government has an obligation under Section 469 of the Act to appoint Municipal Magistrates for trial of offences under the Act, rules, regulations or bye-laws made thereunder. The use of the word "may" in Section 469 of the Act only indicates that the Government has the discretion to appoint one or more Municipal Magistrates but it certainly does not relieve the Government of its obligation to appoint Municipal Magistrates and once such Municipal Magistrates are appointed, they alone would have the jurisdiction to try offences under the Act as per the mandate of Section 470 of the Act. The bar under Section 470 of the Act becomes operative only when a Municipal Magistrate has been appointed for trial of offences under the Act. The jurisdiction of the criminal courts under Section 4 Cr. P.C. is comprehensive and exhaustive. To the extent that no valid machinery is set up under any other law for trial of any particular case, the jurisdiction of the ordinary criminal court cannot be said to have been excluded. Exclusion of jurisdiction of a court of general jurisdiction can be brought about only by setting up of a court of limited jurisdiction in respect of the limited field provided that the vesting and the exercise of that limited jurisdiction is clear and operative. Thus, where there is no valid machinery for the exercise of ::: Downloaded on - 09/06/2013 18:05:26 ::: spb/-
35 Jcra193-217-11.sxw jurisdiction in a specific case, the exercise of jurisdiction by the Judicial Magistrates or the Metropolitan Magistrates, as the case may, is not excluded. The law and procedure for trial of cases under the Indian Penal Code and those under other statutes, according to Section 4 Cr. P.C, is not different except that in the cases of offences under other laws, the procedure laid down by the Cr. P.C. is subject to the provisions of the relevant enactment for the time being in force for regulating the manner of trial of offences under that enactment.
22. A conjoint reading of the provisions of Cr. P.C. and the Act, therefore, unambiguously suggests that in the absence of courts of special jurisdiction i.e. Municipal Magistrates to be appointed under Section 469 of the Act, a Judicial Magisrate of the First Class or a Metropolitan Magistrate, as the case may be, shall have the jurisdiction and powers to try the offences under the Act in accordance with the procedure envisaged by Section 467 of the Act and in accordance with the limitation the time prescribed for initiation of the criminal proceedings under Section 471 of the Act. This interpretation is in accord with the position that every offence committed under the Indian Penal Code or under any other law for the time being in force must be tried and an accused cannot be permitted to raise any objection with regard to the forum for trial of the offence, where the specific forum has not been constituted under the Act because the law does not contemplate an offence, to go untried. Where, no court of a Municipal Magistrate has been constituted under Section 469 of the Act and no Notification has also been issued conferring the powers of a Municipal Magistrate on a particular Judicial Magistrate of the First class or a Metropolitan Magistrate, as the case may be, the jurisdiction of an ordinary criminal court to take cognizance of the offences committed under the Act, rules, regulations or bye-laws made thereunder is exerciseable by the courts of general jurisdiction established to try offences under the Indian Penal Code as well as the offences under any other law.
23. We, therefore, unhesitatingly come to the conclusion that in the absence of establishment of the courts of a Municipal Magistrate under Section 469 of the Act, the Magistrates of the First Class including Metropolitan Magistrates are competent to try offences punishable under the Act, rules, regulations or bye-laws made thereunder. Our answer to the question posed in the opening part of the judgment, therefore, is in the affirmative.
24. In view of the aforesaid discussion, we do not find any error to have been committed by the learned Metropolitan Magistrate in taking congnizance of the complaint filed by respondent No. 1 under Section ::: Downloaded on - 09/06/2013 18:05:26 ::: spb/-
36 Jcra193-217-11.sxw 332 read with Section 461 of the Act against the appellant since it is not disputed that the complaint had been filed in the manner prescribed by the Act. Respondent No. 1 could not have filed the complaint before a Municipal Magistrate, since no such Municipal Magistrate had been appointed. The legal maxim 'lex non cojit ad impossibilia' which means "the law does not compel a man to do that which he cannot possibly do"
is squarely attracted to the fact situation in this case. This appeal, therefore, must fail and is hereby dismissed. The trial court is directed to expeditiously conduct the trial of the criminal complaint No. 533 of 1989 for the offence under Sections 332/461 of the Delhi Municipal Corporation Act, 1957. We need not emphasise that if in the meanwhile a court of Municipal Magistrate has been established under Section 469 of the Act, the trial of the complaint shall be conducted by that court and the complaint shall be deemed to have been transferred to that court for its trial in accordance with law from the court of the Metropolitan Magistrate. Nothing said hereinabove shall, however, be construed as any expression of opinion on the merits of the case.".
33 In the case of Sat Narain Gurwala (supra) the Division Bench of the Lahore High Court was considering the provisions of the Punjab Municipal Act and the Election Rules framed under section 240 of the said Act. In that case a civil suit was filed in the Civil Court relating to election to the Municipal Committee of Delhi. The Trial Court held that the Civil Court did not have jurisdiction and dismissed the Suit. In an Appeal, the District Judge held that no suit would lie in the Civil Court because a right in the Plaintiff was the creation of the Municipal Act.
On this ground the District Judge dismissed the Appeal. The learned single Judge of the Lahore High Court, hearing the Second Appeal, held that the order of the Deputy Municipal Commissioner, declining to entertain the election Petition was made in exercise of his jurisdiction ::: Downloaded on - 09/06/2013 18:05:26 ::: spb/-
37 Jcra193-217-11.sxw and that order did not amount to refusing to exercise the jurisdiction by the Deputy Commissioner. Hence, it was held that the Civil Court has no jurisdiction. Hence, Letters Patent Appeal was filed. The Division Bench of the Lahore High Court has held thus: (pages 89, 91 and 92).
...... In 43 Bom. 221, Ganesh Mahadeo v. Secy. of State, a Bench of the Bombay High Court made the following observations with which I am in respectful agreement, that where a special tribunal is appointed for adjudging confiscations or penalties or both against a person who is alleged to have committed an offence, it seems to us that where this tribunal operates, especially as the order of the appellate authority is stated to be final, a suit in the ordinary civil Courts will not lie to set aside the order of the Special Appellate Tribunal. At the same time Government authorities cannot, to use a colloquial expression, have it both ways. They cannot have absolute immunity from civil suits and at the same time disregard the provisions of the Sea Customs Act. If the special tribunal has operated as provided by the Act, well and good. But if there has in fact not been a decision by such a tribunal arrived at in the manner provided by the Act, then the tribunal has not operated and the bar to a suit does not exist.
........ Can the situation be said to be different if the special jurisdiction created is purely an illusory one and does not exist for all intents and purposes? Could it then be said that the civil Court had no dormant jurisdiction which would revive when the special jurisdiction created does not exist for all intents and purposes? I say with the greatest respect to the learned Judges who enunciated that proposition that there is a fallacy underlying the view that they expressed in that case. It must be assumed that as soon as the right was created, the civil Court became the proper tribunal to deal with any questions that may arise concerning that right, and that if a special tribunal was created to adjudicate upon those rights and that tribunal did function ::: Downloaded on - 09/06/2013 18:05:26 ::: spb/-
38 Jcra193-217-11.sxw then in that event the jurisdiction of the civil Court would stand ousted. On the other hand, if that special tribunal never came into being or having come into being refused or neglected to function, in that event the jurisdiction of the civil Court cannot be said to be ousted.
The other argument envisaged by the learned Judges of the Allahabad High Court is the practical difficulty arising in a case if the Local Government later on appointed a tribunal or tribunal that had refused or neglected to carry out its duty starting functioning; in that eventuality what was going to happen. With due deference to the learned Judges I may observe here again that the difficulty envisaged by the learned Judges does not exist. The right of the litigant or of a party has to be decided at the time of the accrual of the cause of action. If at the time when the right accrued to him and the cause of action arose a special tribunal did not exist or, if it existed, it refused to function and the civil Court became seized of the jurisdiction to decide that case, any subsequent appointment by the Local Government or any subsequent act of the special tribunal cannot oust the jurisdiction that has once been acquired and is being exercised by, the civil Court. In my humble opinion, therefore, the Bench of the Allahabad High Court was not right in the observations that it made and in holding that the civil Court had no jurisdiction in the case that was before them. However, as the matters stand today, in my view, the decision of the Allahabad High Court cannot be said to lay down correct law. Their Lordships of the Privy Council in Secy. of State v. Mask & Co. ('40) 27 A.I.R. 1940 P.C. 105 have made certain observations which I have quoted above and those observations in my judgment lead to the conclusion that the view expressed by the Allahabad High Court is no longer good law. Mr. Jiwan Lal Kapur also placed reliance on an opinion tentatively expressed by the learned Chief Justice of the Patna High Court in Lachmi Chand v. Ram Pratap ('34) 21 A.I.R. 1934 Pat.
670. These observations appear at p. 41 of the report and are in these terms:
In the course of this case some discussion arose as to whether even when a special tribunal had been appointed and its procedure framed, the petitioner might proceed to a civil suit in the event of the special tribunal refusing or neglecting to carry out its duties in a proper manner; in other words, refusing or neglecting to exercise its jurisdiction. It was suggested that in such circumstances a civil suit would lie in the ordinary way and that the plaintiff will have an independent right of action by virtue of Section 9, Civil P.C. and Section 42, Specific Relief Act. It is not necessary for the purposes of this case to decide the point. But ::: Downloaded on - 09/06/2013 18:05:26 ::: spb/-
39 Jcra193-217-11.sxw I would nevertheless venture to express my personal opinion that the argument is mistaken. There would, in my opinion, be no parallel jurisdiction and I agree with the opinions expressed in the Allahabad and the Madras cases above referred to.
With due deference to the learned Chief Justice I may observe that there is no question of parallel jurisdiction when a situation like this arises. The jurisdiction only lies in one place and that is in the ordinary civil Courts, when the special tribunal does not exist or refuses to function. The difficulty envisaged by the learned Chief Justice therefore does not at all arise in a situation like the present. When the special jurisdiction Court does not exist for all practical purposes then there is only one Court that is functioning and not two parallel Courts. In my judgment therefore the two cases on which reliance was placed by Mr. Jiwan Lal Kapur do not in any way affect the view that has been taken in the cases in Madras and the view that has been taken by their Lordships of the Privy Council in Secy. of State v. Mask & Co. ('40) 27 A.I.R. 1940 P.C. 105. For the reasons given above, I would hold that in eases where a right is created by a statute and the remedy to give effect to that right is also created by that statute but that remedy becomes illusory, in those circumstances the civil Court has jurisdiction to entertain suit and to give effect to the right that has been created by the statute."
34 Ultimately it was held that if right is created and remedy is created under the said Statute; if the remedy is illusory, the jurisdiction of the Civil Court is not barred.
35 In the case of New Delhi Municipal Committee (supra), the provisions of section 7 of the Public Premises (Eviction of Unauthorized Occupants) Act, 1958 were being considered vis-a-vis the provisions of the India Limitation Act. In my opinion, this Judgment is ::: Downloaded on - 09/06/2013 18:05:26 ::: spb/-
40 Jcra193-217-11.sxw not of any assistance for deciding the controversy in this Petition.
36 In the case of Lachmi Chand Suchanti vs. Ram Pratap Choudhary (supra) the Full Bench of the Patna High Court was considering the question whether the Civil Court has power to set aside the return of the candidate who is declared elected to the District Board and to declare that his rival candidate is entitled to be duly elected. In that context following observations have been made.
"........ I would however point out that the facts before us constitute a fourth class beyond the three enumerated by Willes, J. This is a case in which the right and liability has been created by statute, where the legislature has left to another authority the appointment of a tribunal to try such liability and the framing of the procedure under which the tribunal so to be appointed is to carry out its duties. But the tribunal so contemplated by the legislature has never been brought into existence. I may say that the apparent acquiescence by the Government in the jurisdiction of the civil Court and the corresponding attitude of the Government in Bengal may have accounted for the limited form in which Rule 68 was drafted.
It cannot be supposed that the legislature contemplated that the Government might deprive persons to whom it had given a right, from having recourse to a tribunal to enforce that right and, in my opinion, in such circumstances the subject has the right to proceed in the ordinary civil Courts, unless and until the legislature carries out its duty of appointing a special tribunal. It is clear that when this shall have been done, the jurisdiction of the civil Court will be ousted. There are numerous examples of such a state of affairs. Not only is the ::: Downloaded on - 09/06/2013 18:05:26 ::: spb/-
41 Jcra193-217-11.sxw situation contemplated by Willes, J., in his "third class" of cases, but the case reported in Bhaishankar Nanbhai v. Municipal Corporation of Bombay above referred to provides a clear example in this particular field of election law. The Local Government had in that case appointed the Chief Judge of the Small Cause Court to be the tribunal and it was held that the civil Courts could have in this circumstance no jurisdiction to decide upon the validity of an election. A similar instance is afforded by the case of Nataraja Mudaliar v. Municipal Council of Mayavaram. In the course of this case some discussion arose as to whether even when a special tribunal had been appointed and its procedure framed, whether the petitioner might proceed to a civil suit in the event of the special tribunal refusing or neglecting to carry out its duties in a proper manner; in other words, refusing or neglecting to exercise its jurisdiction. It was suggested that in such circumstances a civil suit would lie in the ordinary way and that the plaintiff will have an independent right of action by virtue of Section 9, Civil PC., and Section 42, Specific Relief Act. It is not necessary for the purposes of this case to decide the point. But I would nevertheless venture to express my personal opinion that the argument is mistaken. There would, in my opinion, be no parallel jurisdiction and I agree with the opinions expressed in the Allahabad and the Madras cases above referred to."
37 In so far as the Judgment of the learned single Judge D.K.Deshmukh,J. in Writ Petition No.10207/2004 is concerned, the facts in the said Judgment are not clear and in my opinion, the said Judgment does not lay down correct proposition of the law to the extent it holds that the proceedings of Civil Suit or proceedings under the Public Premises (Eviction of Unauthorized Occupants) Act, 1971 are optional and the authority can invoke any one of the remedies.
38 In case of Jadeja Shivubha Dolubha (supra), learned single Judge ::: Downloaded on - 09/06/2013 18:05:26 ::: spb/-
42 Jcra193-217-11.sxw of the Gujarat High Court was considering situation when during the pendency of the two civil suits filed on 29th April, 1972 the Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972 came into force. The Trial Court held that the jurisdiction of the Civil Court is not ousted. Section 16 of the Gujarat Act which also uses the words "no Court shall have jurisdiction to entertain any suit or proceeding in respect of the eviction of any person on the ground that he is in unauthorized occupation of any public premises". In that context, the learned single Judge of the Gujarat High Court, after following the Judgment of the Division Bench of this Court in Gyangirji Narsinggirji Math Vs. Manibai and another, AIR 1967 Bom. 92 and the Judgments of the Supreme Court in M/s. Lakshmiratan Engineering Works Ltd., Vs. Asstt. Commissioner (Judicial) I., Sales Tax, Kanpur Range, Kanpur & Anr. , AIR 1968 SC 488 and the Judgment in the Hindustan Commercial Bank Ltd. Vs. Punnu Sahu, AIR 1970 SC 1384 has observed thus :
"In view of this settled legal position that the word "entertain" would not mean "to receive and determine" but it would mean "adjudicate upon" or "proceed to consider on merits". If that is the real meaning of word "entertain", it cannot be gainsaid that the Legislature under Section 16 clearly intended that civil Courts shall have no jurisdiction to adjudicate upon or proceed to consider on merits in any suit or proceeding in respect of eviction of any person on specified grounds from public premises. In other words, the Legislature, by adopting the word "entertain" clearly intended to oust the jurisdiction of Civil Courts, In ::: Downloaded on - 09/06/2013 18:05:26 ::: spb/-
43 Jcra193-217-11.sxw that view of the matter therefore, I do not think that the decision of the Bombay High Court can be of any assistance to the cause of the opponent Corporation."
The learned single Judge of the Gujarat High Court had followed the two Judgments of the Supreme Court.
39 It is now necessary to consider the Judgment of the Supreme Court in M/s.Lakshmiratan Engineering Works Ltd., (supra). There the Supreme Court was considering Section 9 of the U.P. Sales Tax Act, 1948 and the word "entertain" was being considered. In that context the Supreme Court has observed thus in paragraphs 7 to 10.
"(7) To being with it must be noticed that the proviso merely requires that the appeal shall not be entertained unless it is accompanied by satisfactory proof of the payment of the amount of tax admitted by the appellant to be due. A question thus arises what is the meaning of the word 'entertained' in this context ? Does it mean that no appeal shall be received or filed or does it mean that no appeal shall be admitted or heard and disposed of unless satisfactory proof is available ? The dictionary meaning of the word 'entertain' was brought to our notice by the parties, and both sides agreed that it means either "to deal with or admit to consideration". We are also of the same opinion. The question, therefore, is at what stage can the appeal be said to be entertained for the purpose of the application of the proviso ? Is it 'entertained when it is filed or it 'entertained' when it is admitted and the date is fixed for ::: Downloaded on - 09/06/2013 18:05:26 ::: spb/-
44 Jcra193-217-11.sxw hearing or is it finally 'entertained' when it is heard and disposed of ? Numerous cases exist in the law reports in which the word 'entertained' or similar cognate expressions have been interpreted by the courts. Some of them from the Allahabad High Court itself have been brought to our notice and we shall deal with them in due course. For the present we must say that if the legislature intended that the word 'file' or 'receive' was to be used, there was no difficulty in using those words. In some of the statues which were brought to our notice such expressions have in fact been used. For example, under Order 41, rule 1 of the Code of Civil Procedure it is stated that a memorandum shall not be filed or presented unless it is accompanied etc.; in s. 17 of the Small Causes Courts Act, the expression is 'at the time of presenting the application'. In section 6 of the Court Fees Act, the words are 'file' or 'shall be reviewed. It would appear from this that the legislature was not at a loss for words if it had wanted to express itself in such forceful manner as is now suggested by counsel for the State. It has used the word 'entertain' and it must be accepted that it has used it advisedly. This word has come in for examination in some of the cases of the Allahabad High Court and we shall now refer to them.
(8) In Kundan Lal v. Jagannath Sharma MANU/UP/0133/1962 :
AIR1962All547 , the Court was concerned with Order 21, rule 90, of the Code of Civil Procedure which had been amended by the High Court by changing the provisions of the original Code. The changed rule is as follows :
"Provided that no application to set aside the sale shall be entertained :
(a) Upon any ground which should have been taken by the applicant on or before the date on which the sale proclamation was drawn up :
(b) Unless the applicant deposits such amount and exceeding 12 1/2% of the sum realised by the sale or furnishes such security as the court may in its discretion fix, except when for reasons to be recorded it dispenses with the requirements of this clause.".
(9) The word 'entertain' is explained by a Divisional Bench of the Allahabad High Court as denoting the point of time at which an application to set aside the sale is heard by the court. The expression 'entertain', it is stated, does not mean the same thing as the filing of the ::: Downloaded on - 09/06/2013 18:05:27 ::: spb/-
45 Jcra193-217-11.sxw application or admission of the application by the court. A similar view was again taken in Dhoom Chand Jain v. Chamanlal Gupta & Anr. MANU/UP/0132/1962 : AIR1962All543 , in which the learned Chief Justice Desai and Mr. Justice Dwivedi gave the same meaning to the expression 'entertain'. It is observed by Dwivedi J. that the word 'entertain' in its application bears the meaning 'admitting to consideration'. and therefore when the court cannot refuse to take an application which is backed by deposit or security, it cannot refuse judicially to consider it. In a single bench decision of the same court reported in Bawan Ram & Anr. v. Kuni Beharilal , one of us (Bhargava, J.) had to consider the same rule. There the deposit had not been made within the period of limitation and the question had arisen whether the court could entertain the application or not. It was decided that the application could not be entertained because proviso (b) debarred the court from entertaining an objection unless the requirement of depositing the amount or furnishing security was complied with within the time prescribed. In that case of the word 'entertain' is not interpreted but it is held that the court cannot proceed to consider the application in the absence of deposit made within the time allowed by law. This case turned on the fact that the deposit was made out of time. In yet another case of the Allahabad High Court reported in Haji Rahim Bux & Sons and Ors. v. Firm Samiullah & Sons , a division bench consisting of Chief Justice Desai and Mr. Justice S. D. Singh interpreted the words of O. 21, r. 90, by saying that the word 'entertain' meant not 'receive' or 'accept' but proceed to consider on merits' or 'adjudicate upon'.
(10) In our opinion these cases have taken a correct view of the word 'entertain' which according to dictionary also means 'admit to consideration'. It would therefore appear that the direction to the court in the proviso to s. 9 is that the court shall not proceed to admit to consideration an appeal which is not accompanied by satisfactory proof of the payment of the admitted tax. This will be when the case is taken up by the court for the first time. In the decision on which the Assistant Commissioner relied, the learned Chief Justice (Desai C.J.) holds that the words 'accompanied by' showed that something tangible had to accompany the memorandum of appeal. If the memorandum of appeal had to be accompanied by satisfactory proof, it had to be in the shape of something tangible, because no intangible thing can accompany a document like the memorandum of appeal. In our opinion, making 'an appeal' the equivalent of the memorandum of appeal is not sound. Even under O. 41 of the Code of Civil Procedure, the expression "appeal" and "memorandum of appeal" are used to distinct two distinct things. In Wharton's Law Lexicon, the word "appeal" is defined as the judicial examination of the decision by a higher Court of the decision of an inferior court. The appeal is the judicial examination; the memorandum of appeal contains the grounds on which the judicial examination is ::: Downloaded on - 09/06/2013 18:05:27 ::: spb/-
46 Jcra193-217-11.sxw invited. For purposes of limitation and for purposes of the rules of the Court it is required that a written memorandum of appeal shall be filed. When the proviso speaks of the entertainment of the appeal, it means that the appeal such as was filed will not be admitted to consideration unless there is satisfactory proof available of the making of the deposit of admitted tax."
40 The Judgment of the Division Bench of the Allahabad High Court in Kundan Lal Vs. Jagan Nath Sharma (supra) which has been approved by the Supreme Court was considering the provisions of Order 21 Rule 90 of the Code of Civil Procedure, 1908 and has observed thus in paragraphs 4 to 7 which read thus :
"4. It would thus appear that the proviso to Rule 90 of Order XXI Provides for the following; (1) that the application to set aside the sale shall not be "entertained" on any of the grounds which could have been taken by the applicant on or before the date on which the sale proclamation was drawn up; (2) that the application to set aside the sale shall not be entertained unless the applicant deposits such amount not exceeding 121/2% of the sum realised by the sale; (3) or unless the applicant furnishes such security as the court may in its discretion fix; and (4) that the application for sale shall not be entertained unless the court for reasons to be recorded dispenses with the requirements of this clause. The clear meaning of the proviso, it appears to us, is that at the time when the court is considering the application to set aside the sale it shall not allow the judgment-debtor to raise any ground which he could have raised at the time when the sale proclamation was drawn up and, further, that the court will not consider the grounds of the objection to the sale unless it finds that the applicant has deposited either such amount not ::: Downloaded on - 09/06/2013 18:05:27 ::: spb/-
47 Jcra193-217-11.sxw exceeding 121/2% of the sum realised by the sale or furnished such security as required by the Court. This in our opinion clearly goes to indicate that the stage at which the question as to whether the applicant has complied with the terms of the proviso to Rule 90 of Order XXI arises is when the court is actually seized of the application filed by the judgment-debtor for setting aside the sale.
5. The expression 'entertain' in out opinion does not mean the same thing as the filing of the application or the admission of the application by the court The dictionary meaning of the word 'entertain' is to deal with or to take a matter into consideration. A court hearing an application under Rule 90 of Order XXI C. P. C. can only be said to entertain the application when it is actually disposing of the application on the merits. It, therefore, follows that the mere filing of the application by the judgment-debtor would not be its entertainment by the court and therefore what is contemplated by the proviso to Rule 90 of Order XXI is that the conditions which are prescribed by the proviso have to be complied with by the judgment-debtor before the court comes to dispose of the application on the merits. If this be the correct interpretation of the proviso to Rule 90 of Order XXI then it follows that the present application of the judgment-debtor was validly presented and that the judgment-debtor had fully complied with the proviso to Rule 90 of Order XXI.
6. A similar question came up for consideration before another Division Bench in Dhoom Chand v. Chaman Lal, Second Appeal No. 527 of 1960 : (MANU/UP/0132/1962 : AIR 1962 All 543), decided on 27-7-1962. One of the arguments raised before that Bench was that there was a breach of Clause (b) of the proviso to Rule 90 of Order XXI, C. P. C., inasmuch as the judgment-debtor had not made the necessary deposit nor given proper security be-fore making the application to set aside the sale. It was held in that case that the word 'entertain' bears the meaning of admitting to consideration and that the contention that the court should not admit an application which was not backed by deposit of security is not sound.
7. The use of the word 'entertain' in the proviso to Rule 90 of Order XXI denotes a point of time at which an application to set aside the sale is heard by the court. This appears to be clear from the fact that in the proviso it is stated that no application to set aside a sale shall be entertained 'upon any ground which could have been taken by the ::: Downloaded on - 09/06/2013 18:05:27 ::: spb/-
48 Jcra193-217-11.sxw applicant on or before the date on which the sale, proclamation was drawn up'. Surely, the question as to the consideration of the grounds upon which the application is based can only arise when it is being considered by the Court on the merits, that is, when the court is called, upon to apply its mind to the grounds urged in the application. In our view the stage at which the applicant is required to make the deposit or give the security within the meaning of Clause (b) of the proviso would come when the hearing of the application is due to commence."
41 In Haji Rahim Bux and Sons (supra) the Division Bench of the Allahabad High Court has again interpreted Rule 90 of Order 21 of the Code and has observed thus in paragraph 35 to 38 which read thus:
"35. Since then, however, there has been another decision of this Court in Kundan Lal v. Jagan Nath MANU/UP/0133/1962 : AIR1962All547 in which MANU/UP/0012/1962 : AIR1962All42 (supra) has been overruled, and it has been held that the expression "entertain"
does not mean the same thing as the filing of the application or the admission of the application by the Court and that the true intention of the proviso is to allow the judgment debtor to prosecute his application for the setting aside of the sale, if he complies with the conditions contained in the proviso to Rule 90 before the application is finally heard and disposed of by the Court.
36. The meaning of the word "entertain" was also understood in the same sense in another recent decision, Dhoom Chand Jain v. Chaman Lal MANU/UP/0132/1962 : AIR1962All543 to which one of us was a party, and it was pointed out:
"The dictionary meaning of the word 'entertain' is: to deal with; to admit to consideration. In its application to Clause (a) the word bears the meaning, of admitting to consideration. That clause enjoins the Court from considering the application on any ground which could have been taken on or before the drawing up of the sale proclamation. In its application to Clause (b) the word should ::: Downloaded on - 09/06/2013 18:05:27 ::: spb/-
49 Jcra193-217-11.sxw bear the same sense. Accordingly while the court cannot refuse to take an application which is not backed by deposit or security, it cannot judicially consider it. It is expected that the Court would ordinarily give an opportunity to the applicant to comply with Clause (b), and would reject the application if Clause (b) were still not complied with".
37. The word "entertain" was also explained by their Lordships of the Supreme Court in Samarth Transport Co. (P) Ltd. v. Regional Transport Authority, Nagpur MANU/SC/0247/1960 : [1961]1SCR631 though in another connection. Interpreting Section 68-F of the Motor Vehicles Act, 1939, their Lordships observed at page 97:
"The word 'entertain' may mean 'to receive on file or keep on file', and in that sense the Authority may refuse to keep an application on its file by rejecting it either at the time it is filed or thereafter. It does not connote any time but only describes the scope of the duty under that clause. It can only mean that the Authority cannot dispose of the application on merits but can reject it as not maintainable".
38. According to this view the word 'entertain' may mean that an objection may not be received by the Court without the provisions of the Proviso being complied with at the time of the filing of the objection, or that the objection may not be heard on merits unless compliance with it is duly made. It is in this latter sense that the word 'entertain' was understood in MANU/UP/0132/1962 : AIR1962All543 as well as in MANU/UP/0133/1962 : AIR1962All547 and the reason for the same is obvious."
42 In Hindustan Commercial Bank Ltd., (supra) again the provisions of Rule 90 of Order 21 were being considered and the Supreme Court has observed thus in paragraph 4 :
"4. Before the High Court it was contended on behalf of the appellant and that contention was repeated in this Court, that Clause (b) of the proviso did not govern the present proceedings as the application in question had been filed several months before that clause was added to the proviso. It is the contention of the appellant that the expression. "entertain" found in the proviso refers to the initiation of the ::: Downloaded on - 09/06/2013 18:05:27 ::: spb/-
50 Jcra193-217-11.sxw proceedings and not to the stage when the court takes up, the application for consideration. This; contention was rejected by the High Court relying on the decision of that court in Kundan Lal v.
Jagan Nath Sharma The same view had been taken by the said High Court in Dhoom Chand Jain v. Chaman-lal Gupta and Haji Rahim Bux and Sons v. Firm Samiullah and Sons MANU/UP/0091/1963 :
AIR1963All320 and again in Mahavir Singh v. Gauri Shankar MANU/UP/0083/1964 : AIR1964All289 . These decisions have interpreted the expression "entertain" as meaning 'adjudicate upon' or 'proceed to consider on merits'. This view of the High Court has been accepted as correct by this Court in Lakshmi-ratan Engineering Works Ltd. v. Asst Commr., Sales Tax, Kanpur MANU/SC/0309/1967 :
[1968]1SCR505 . We are bound by that decision and as such we are unable to accept the contention of the appellant that Clause (b) of the proviso did not apply to the present proceedings."
43 In Martin and Harris Ltd., (supra) the Supreme Court was considering the proviso to section 21 of the U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972. The first proviso to the said Section had also used the word "entertain". In that case, it was argued before the Supreme Court that the word "entertained" must be equated with the word "instituted" . In that context the Supreme Court has observed thus in paragraphs 8, 9 and 10 :
"......... The moot question is whether the very filing of such application was barred by the provisions of the said proviso. It must be kept in view that the proviso nowhere lays down that no application on the grounds mentioned in Clause (a) of Section 21(1) could be 'instituted' within a period of three years from the date of purchase. On the contrary, the proviso lays down that such application on the said grounds cannot be 'entertained' by the authority before the expiry of that period. Consequently it is not possible to agree with the extreme ::: Downloaded on - 09/06/2013 18:05:27 ::: spb/-
51 Jcra193-217-11.sxw contention canvassed by the learned senior counsel for the appellant that such an application could not have been filed at all within the said period of three years. Learned senior counsel for the appellant Shri Rao in this connection invited our attention to a decision of this Court in the case of Anandilal Bhanwarlal and Another v. Smt. Kasturi Devi Ganeriwala and Another, MANU/SC/0302/1984 : AIR1985SC376 . In the said decision this Court was concerned with the interpretation of Section 13(3- A) of the West Bengal Premises Tenancy Act, 1956. The said provision reads as under :
"Where a landlord has acquired his interest in the premises by transfer, no suit for the recovery of possession of the premises on any of the grounds mentioned in Clause (f) or Clause (ff) of Sub-
section (1) shall be instituted by the landlord before the expiration of a period of three years from the date of his acquisition of such interest...."
As in that case the very 'institution' of suit for recovery of possession was barred for a period of three years from the date of acquisition of interest of the landlord in such premises this Court took the view that the decree for possession passed in the face of such statutory prohibition was illegal. As the proviso to Section 21(1) of the Act in the present case is not so worded the said decision cannot be of any avail to learned senior counsel for the appellant. However he submitted that the word 'entertain' should be construed as being synonymous with the word 'institute'. It is difficult to agree. The statutory scheme of Section 21(1) contra-indicates such a contention. Sub-section (1) of Section 21 lays down that 'the prescribed authority may, on an application of the landlord in that behalf, order the eviction of a tenant from the building under tenancy or any specified part thereof if it is satisfied that any of the following grounds exists. ..'. Section 21(1) deals with grounds mentioned not only in Clause (a) but also in Clause (b). The proviso to Section 21(1) bars entertainment of the application only on the grounds mentioned in Clause (a) thereof. It is easy to visualise that an application for possession may be filed by the landlord not only invoking grounds mentioned in Clause (a) of Section 21(1) but even other grounds mentioned in that sub-section. Therefore, the stage at which the Court has to consider whether grounds mentioned in Clause
(a) are made out by the plaintiff or not will be reached when the Court takes up the application for consideration on merits. It has to be kept in view that applications for possession filed Under Section 21(1) of the Act are not placed for admission before the prescribed authority. Once they are filed they are to be processed for being decided on merits after issuing notices to the parties concerned. Therefore, when the application reaches final hearing on merits the authority has to sift the grounds on which the application is based and if it finds that the ::: Downloaded on - 09/06/2013 18:05:27 ::: spb/-
52 Jcra193-217-11.sxw application is based, amongst others, on the grounds mentioned in Clause (a) it has to ascertain whether three years' period has expired since the dale of the purchase of the said property by the plaintiff-
landlord and if the period of three years is found to have expired then the grounds mentioned in Clause (a) would become alive for consideration of the authority. If not, said grounds would not be entertained for consideration. Thus the word 'entertain' mentioned in the first proviso to Section 21(1) in connection with grounds mentioned in Clause (a) would necessarily mean entertaining the ground for consideration for the purpose of adjudication on merits and not at any stage prior thereto as tried to be submitted by learned senior counsel, Shri Rao, for the appellant. Neither at the stage at which the application is filed in the office of the authority nor at the stage when summons is issued to the tenant the question of entertaining such application by the prescribed authority would arise for consideration.
This conclusion also flows from the statutory scheme discernible from the third proviso to Section 21(1) of the Act. It is seen that the said proviso uses the similar terminology to the effect that such application Under Section 21(1)(a) shall not be entertained under contingencies contemplated by various sub-clauses of the said proviso. These provisions clearly show that while entertaining the application for possession under Clause (a) of Sub-section (1) of Section 21 of the Act the Court has to find out, on evidence led before it, as to what is the purpose of the charitable trust and also whether the residential building is sought for occupation for business purposes or whether the tenant of residential premises, if he is a member of armed forces has got a certificate to the effect that he is serving under special conditions mentioned in Section 3 of the Indian Soldiers (Litigation) Act, 1925 or whether he has died by enemy action while so serving and the proceedings are being filed against his heirs. All these questions of fact will have to be considered while entertaining the application under Clause (a) Section 21(1) of the Act as laid down by the third proviso. It is obvious that said stage would be reached only when the prescribed authority takes up the application for consideration on merits of the grounds mentioned in Clause (a) of Section 21(1) which are pressed in service by the landlord for getting possession.
9. ....... Consequently on the very scheme of this Act it cannot be said that the word 'entertain' as employed by the Legislature in the first proviso to Section 21(1) of the Act would mean 'institution' of such proceedings before the prescribed authority or would at least mean taking cognizance of such an application by the prescribed authority by issuing summons for appearance to the tenant-defendant. It must be held that on the contrary the term 'entertain' would only show that by the time the application for possession on the grounds mentioned in ::: Downloaded on - 09/06/2013 18:05:27 ::: spb/-
53 Jcra193-217-11.sxw Clause (a) of Section 21(1) is taken up by the prescribed authority for consideration on merits, at least minimum three years' period should have elapsed since the date of purchase of the premises by the landlord.
10. .......... Learned senior counsel, Shri Rao, for the appellant then invited our attention to two decisions of this Court in the case of M/s. Lakshmiratan Engineering Works Ltd. v. Asst. Commissioner (Judicial) I. Sales Tax, Kanpur Range, Kanpur and Another, MANU/SC/0309/1967 : [1968]1SCR505 and Hindustan Commercial Bank Ltd. v. Punnu Sahu (Dead) through Legal Representatives, MANU/SC/0015/1969 : AIR1970SC1384 . In Lakshmiratan Engineering (supra) this Court was concerned with the meaning of the word 'entertain' mentioned in the proviso to Section 9 of the U.P. Sales Tax Act, 1948. Hidayatullah, J., speaking for the Court observed in the light of the statutory scheme of Section 9 of the said Act that the direction to the Court in the proviso to Section 9 was to the effect that the Court shall not proceed to admit to consideration an appeal which is not accompanied by satisfactory proof of the payment of the admitted tax. In the case of Hindustan Commercial Bank (supra) the term 'entertain' as found in the proviso to Order XXI Rule 90, CPC ('CPC') fell for consideration of the Court. Hedge, J., speaking for a Bench of two learned Judges of this Court in this connection observed that the term 'entertain' in the said provision means 'to adjudicate upon' or 'to proceed to consider on merits' and did not mean 'initiation of proceeding'. The aforesaid decisions, in our view, clearly show that when the question of entertaining an application for giving relief to a party arises and when such application is based on any grounds on which such application has to be considered, the provision regarding 'entertaining such application' on any of these grounds would necessarily mean the consideration of the application on the merits of the grounds on which it is based. In the present case, therefore, it must be held that when the Legislature has provided that no application Under Section 21 (1)(a) of the Act shall be entertained by the prescribed authority on grounds mentioned in Clause (a) of Section 21(1) of the Act before expiry of three years from dale of purchase of property by the landlord it must ' necessarily mean consideration by the prescribed authority of the grounds mentioned in Clause (a) of Section 21(1) of the Act on merits. ....."
44 In case of S.K. Bhattar (supra) the Division Bench of Orisa High Court was considering sections 15 and 67 of the Orisa Land Reforms ::: Downloaded on - 09/06/2013 18:05:27 ::: spb/-
54 Jcra193-217-11.sxw Act, 1974 and in that context it is observed in paragraph 12 to 14 thus :
"12. The matter is made crystal clear by Section 67 of the Act which provides that no Civil Court shall have jurisdiction to entertain any suit or proceeding so far as it relates to any matter which any officer or other competent authority is empowered by or under the Act to decide except as otherwise expressly provided. The question arises as to what is the meaning of the expression "entertain any suit" in this section. Having regard to its context and considered along with Sections 3, 15 (1) and 61, the word 'entertain' would refer to not only filing of the suit in the Civil Court but would also include dealing with that suit in that Court until final hearing or determination. This meaning is predicated by the scheme of the Act and the legislative intendment to confer absolute and exclusive power on the Revenue Officer and a hierarchy of authorities to decide all disputes between the landlord and his raiyat or tenant inclusive of a dispute as to existence of relationship of landlord and tenant specified in various sections of the Act and to administer its provisions. The meaning of the word 'entertain' may in certain cases mean merely 'to receive or accept' and not to a later stage subsequent to such reception, but whether the word 'entertain' means one or the other would depend on the entire scheme of a statute in which that expression occurs and the legislative purpose underlying that scheme. In the instant case, as indicated above, the expression 'to entertain any suit' would mean not only to file but also to deal with the suit till its final determination. Similar view has been taken in a few decided oases noticed herein-below.
In the case of Samarth Transport Co. (P.) Ltd. v. Regional Transport Authority, Nagpur MANU/SC/0247/1960, the petitioner filed applications before Regional Transport Authority for renewal of his permits which expired on 31st December, 1959. These applications were filed on 24th August, 1959 before any approved scheme envisaged in Section 68-F of Motor Vehicles Act was given effect to. While his applications for renewal were pending, the scheme was approved. Thereafter pursuant to Clause (a) of Sub-section (2) of ::: Downloaded on - 09/06/2013 18:05:27 ::: spb/-
55 Jcra193-217-11.sxw Section 68-F the applications were rejected. Section 68-F (2) (a) runs as follows :--
"(2) For the purpose of giving effect to the approved scheme in respect of a notified area or notified route, the Regional Transport Authority may, by order,--
(a) refuse to entertain any application for the renewal of any other permit."
It was argued on behalf of the petitioner that as his applications were filed before approval of the scheme Regional Transport Authority could not exercise its power to refuse to entertain his applications because the point of time indicated by the word 'entertain' refers to the time when they were filed. In rejecting this contention, their Lordships stated as follows:--
"............This power does not depend upon the presentation of an application by the State Transport Undertaking for a permit. This power is exercisable when it is brought to the notice of the Authority that there is an approved, scheme and, to give effect to it, the application for renewal cannot be entertained. By the time the application for renewal came to be disposed of, admittedly the scheme had been approved by the Government of Bombay and the routes in question were included in the said scheme. Therefore, the Authority was within its rights not to entertain the applications filed by the petitioner...............The word 'entertain' may mean 'to receive on file or keep on file', and in that sense the authority may refuse to keep an application on its file by rejecting it either at the time it is filed or thereafter. It does not connote any time but only describes the scope of the duty under that clause. It can only mean that the Authority cannot dispose of the application on merits but can reject it as not maintainable."
This decision though relied upon by Mr. Mohanty for the petitioners rather supports the case of the opposite parties. .....
13. Mr. Mohanty gave stress in support of his view point on the case of Dewaji v. Ganpatlal MANU/SC/0400/1968. The facts of this case may be stated in brief. The plaintiff-respondent gave the disputed land to the defendant-appellant in the year 1950-51 on condition that at the end of the year the lease will stand determined and the appellant will hand over possession. On 7th May, 1951 the plaintiff-respondent served a notice on ::: Downloaded on - 09/06/2013 18:05:27 ::: spb/-
56 Jcra193-217-11.sxw the appellant requiring him to suit the suit land. The defendant-appellant, however, continued to remain in possession. Thereupon the plaintiff filed the suit on 17th September. 1951 praying for dispossession. On 15-11-1951 the Berar Regulation of Agricultural Leases Act, 1951 came into force, Section 16 whereof provided:--
"Except as otherwise provided in this Act, no Civil Court shall entertain any suit instituted, or application made, to obtain a decision or order on any matter which a Revenue Officer is by or under this Act, empowered to determine, decide or dispose of."
The defendant's plea was that he had been recorded as a 'protected tenant' under the 1951 Act and that the Civil Courts had no iurisdiction to eject him. The trial Court held, that the defendant was not a protected tenant and that the Civil Court had jurisdiction. Defendant appealed to the District Judge who held that the Civil Court had jurisdiction. By the time the appeal was heard. Section 16 of the 1951 Act had been substituted by Sections 16, 16-A and 16-B of the Berar Regulation of Agricultural Leases (Amendment) Act 1953. Section 16-B of the latter Act provided as follows:--
"16-B. Except as otherwise provided in this Act, no Civil Court shall entertain any suit instituted, or application made, to obtain a decision or order on any matter which a Revenue Officer is by or under this Act, empowered to determine, decide or dispose of."
Construing Sections 16, 16-A and 16-B of the amending Act of 1953 their Lordships gave a restricted meaning to the word 'entertain' and said:
"............We cannot find any words in Sections 16, 16-A and 16-B which can lead to the necessary inference that these provisions were intended to apply to appeals pending when the 1953 Act came into force. It is true that the word 'whenever' is wide but Section 16-A uses the words 'suit or proceeding' and these words do not ordinarily indicate appellate proceedings. Further, Section 16-B uses the word 'entertain' and not the words 'entertain or try any suit' as contained in Section 15 (2) of the 1951 Act. If the intention was to affect pending proceedings, the word 'try' along with the word 'entertain' would have been used in Section 16-B of the 1953 Act. It seems to us that the intention was not to apply the 1953 Act to pending appeals............"
This case is clearly distinguishable. Their Lordsihips took the restricted meaning of the word 'entertain' in view of the language of 1951 Act which, according to them, indicated that the Legislature intended' that the ::: Downloaded on - 09/06/2013 18:05:27 ::: spb/-
57 Jcra193-217-11.sxw word 'entertain' shall have restricted meaning since in the amending Act the word 'try' was dropped. This case, therefore, does not help Mr. Mohanty.
Mr. Mohanty again relies upon a decision of an English Court of appeal in the case of Beadling v. Goli . There the provision in Section 1 of the Gaming Act, 1922, that no action for the recovery of money under Section 2 of the Gaming Act, 1835 shall be entertained in any Court, was held to be not retrospective in regard to actions which had been commenced before the passing of the Act and in which judgment had not been given when the Act came into force.
In course of judgment their Lordships felt bound by a decision of an earlier case (Smithies v. National Association of Operative Plasters ) where similar expression was held not to be retrospective. In Smithies' case the Court of Appeal took the view that Section 4 of the Trade Disputes Act, 1906 was not intended to be retrospective. Similarly, in Headling's case they reached the conclusion that the intention of the Legislature was that the Act will not be retrospective. This decision, therefore, cannot be of any practical assistance to Mr. Mohanty. On the other hand, it shows that in construing expressions in a statute and to determine the extent of their operation or their retrospectivity the intention of the legislature has to be gathered. That being the guiding principle in construing terms and expressions in statutes, which has been elaborately stated in Kadir Mohammed's case (supra), no decision dealing with a statute can be a precedent in another case dealing with a different statute. In each case the legislative intent has to be ascertained with reference to the scheme and object of each statute under consideration before determining the true meaning of any disputed term of expression occurring in any such statute.
It is not necessary, therefore, to refer to all the cases cited by Mr. Mohanty separately where the meaning of the word 'entertain' has been arrived at by looking to the particular statutes concerned in those cases.
14. On the aforesaid considerations, as already stated above, the meaning of the expression 'to entertain any suit' in Section 67 would be to receive and to deal with it or to admit it to consideration, and the process of entertaining would continue until the suit is finally determined. The net result would be that the Court of the Sub-Judge would lose the further jurisdiction to decide the question of existence of relationship of landlord and tenant between the petitioners and the opposite parties after coming into force of the President's Act 17 of 1973."
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58 Jcra193-217-11.sxw 45 In the case of Dewaji (supra), the Supreme Court was considering the provisions of Berar Regulation of Agricultural Leases Act, 1951. In that case, the Civil Suit was filed on 17th September, 1951 and thereafter, the aforesaid Act came into force on 15th November, 1951.
The plea of lack of jurisdiction of the Civil Court was raised. The suit was decreed by the Trial Court and during the pendency of the Appeal before the the District Court Section 16 of the 1951 Act was substituted by sections 16, 16A, 16B of the Berar Regulation of Agricultural Leases (Amendment) Act,1953. The District Court Judge held that the said amendment does not have effect in respect of pending Appeals and hence, dismissed the Appeal. The learned single Judge of the High Court set aside the Judgment and Decree of the Appellate Court and directed that the record and proceedings be sent to the Revenue Officer.
The Revenue Authorities recorded a finding in favour of the Defendnat-
Tenant. In view of this answer to the Reference, the Appeal was allowed. This Decree was however, set aside by the Division Bench.
The Supreme Court held as under in paragraph 12 :
"12. The learned Counsel for the appellant contends that Sections 16, 16A and 16B, as substituted by the 1953 Act had clearly ousted the jurisdiction of the Civil Courts and Vyas, J., was right in sending the case to Revenue Courts for decision on ::: Downloaded on - 09/06/2013 18:05:27 ::: spb/-
59 Jcra193-217-11.sxw the question whether the appellant was a tenant in the year 1951-52 or not. He stresses the word "whenever" appearing in Section 16 and says that this is a wide word and no limitation can be placed on it. In our view there is no substance in this contention. The first point to be noticed in this connection is that the 1953 Act came into force after the Trial Court had decreed the suit and an appeal was pending before the District Judge. It cannot be disputed that if the Legislature intends to oust the jurisdiction of Civil Courts, it must say so expressly or by necessary implication. We cannot find any words in Secs. 16, 16A and 16B which can lead to the necessary inference that these provisions were intended to apply to appeals pending when the 1953 Act came into force. It is true that the word "whenever" is wide but Section 16A uses the words "suit or proceeding" and these words do not ordinarily indicate appellate proceedings. Further, Section 16B uses the word "entertain" and not the words "entertain or try any suit" as contained in Section 15 (2) of the 1951 Act. If the intention was to affect pending proceedings, the word "try" along with the word "entertain" would have been used in Section 16B of the 1953 Act. It seems to us that the, intention was not to apply the 1953 Act pending appeals. If Sections 16, 16A and 16B do not bar the jurisdiction of the Civil Courts in this case, the Letters Patent Bench was right in accepting the findings given by the Trial Court and the District Court in holding that the appellant was not a tenant for the year 1951-52."
In my opinion, the aforesaid Judgment of the Supreme Court really considers the provisions of the Amended Section 16, 16A and 16B in respect of the pending Appeals. It is no doubt true that the Supreme Court has also held that if the amendment was to be made applicable to the pending suits, the words "entertain" or word "any suit" could have ::: Downloaded on - 09/06/2013 18:05:27 ::: spb/-
60 Jcra193-217-11.sxw been used.
46 In United Bank (supra) the Supreme Court was considering the provisions of the Recovery of Debts Due to Banks and Financial Institutions Act, 1993. Section 31 of the said Act was being considered.
In that context the Supreme Court has observed thus in paragraphs 20 to 24 as under :
"20. Now, it is well settled that it is the duty of a Court, whether it is trying original proceedings or hearing an appeal, to take notice of the change in law affecting pending actions and to give effect to the same. (See G.P. Singh, Interpretation of Statutes, 7th Ed.p. 406). If, while a suit is pending, a law like the 1993 Act that the Civil Court shall not decide the suit, is passed, the Civil Court is bound to take judicial notice of the statute and hold that the suit - even after its remand-cannot be disposed of by it.
21. In some statutes the legislature no doubt says that no suit shall be 'entertained' or 'instituted' in regard to a particular subject matter. It has been held by this Court that such a law will not affect pending actions and the law is only prospective. But, the position is different if the law states that after its commencement, no suit shall be "disposed of or "no decree shall be passed" or "no court shall exercise powers or jurisdiction". In this class of cases, the Act applies even to pending proceedings and has to be taken judicial notice of by the civil Courts.
22. A Constitution Bench of this Court in Shah Bhojraj Kuverji Oil Mills & Ginning Factory v. Subhash Chandra Yograj Sinha MANU/SC/0336/1961 : [1962]2SCR159 was considering a situation where a law was made ousting the jurisdiction of the Civil Court where ::: Downloaded on - 09/06/2013 18:05:27 ::: spb/-
61 Jcra193-217-11.sxw a suit was pending. The words used in the statute were 'a landlord shall not be entitled to the recovery of possession of any premises....' These words were contained in the Bombay Rent, Hotel and Lodging House Rates Control Act, 1947. It was held that the provision barring a decree to be passed applied to pending suits and applied at the time the decree was to be passed. Another Constitution Bench in Mst. Rafiquennessa and Anr. v. Lal Bahadur Chetri and Ors. MANU/SC/0002/1964 : [1964]6SCR876 held that the prohibition against passing a decree for possession would apply even at the appellate stage, unless of course, appeals were kept outside the impact of the new Act, as in the proviso to Section 31 of the Act. Even the appellate Court has to apply the law ousting its jurisdiction.
23. If indeed the contention of the learned Senior counsel for the respondents, Sri Shanti Bhushan and Dr. Rajeev Dhawan is to be accepted, a strange result would follow inasmuch as, on a combined reading of Sections 18 and 34 of the Act, the suit can neither be transferred to the Tribunal nor can it be decided by the learned Single Judge in view of the clear prohibition in Section 18 of the Act. If it is not to be transferred to the Tribunal and if it is to be retained in the Civil Court, without disposal as contended, then there will be a stalemate. It has to be kept perpetually pending in the Civil Court and necessarily the file has to be consigned to the record room. Or the plaint will have to be returned for presentation before the proper court or Tribunal. That was surely not the intendment of the Act of 1993. When this aspect was put to the learned Senior counsel for the respondents, there was practically no answer. It was, no doubt, faintly suggested by Dr. Rajeev Dhawan that the bar in Section 18 does not apply to remanded suits but we are unable to agree. As stated earlier, they stand revived in law with continuity and therefore the bar under Section 18 clearly applies.
24. The above result is also reached by the application of the principle of purposive construction."
CONCLUSIONS AND REASONS :
47 After considering the rival contentions and the various Judgments which are relied upon by the respective Advocates which ::: Downloaded on - 09/06/2013 18:05:27 ::: spb/-
62 Jcra193-217-11.sxw have been referred to hereinabove, in my opinion, two dates are crucial namely - (a) 20th December, 1980, i.e. the date on which P. P. Act, 1971 became applicable to the premises owned by the BPT and (b) 22 nd September, 1989 the date from which the Central Government appointed a competent Authority under Section 3 of the P. P. Act, 1971 in respect of the properties of the BPT.
48 In my opinion, the Decrees which were passed till 21.09.1989 were the Decrees passed by a court of competent jurisdiction. I am inclined to follow and I am bound by the law laid down by the Supreme Court in the cases of Bhim Sen (supra), Attiq-Ur-Rehman (supra) and the Judgment of the Full Bench of this Court in the case of Raj Vyankatrao Jagjiwanrao Deshmukh (supra). Though the provisions of Section 15 of the P. P. Act, 1971 create a bar of the jurisdiction for the Civil Court to entertain any suit relating to eviction of unauthorized occupants from the premises belonging to the BPT; in the absence of any statutory machinery available for enforcing the special rights conferred on BPT to avail a special remedy before the Special Tribunal (Estate Officer), it cannot be held that the jurisdiction of the Civil Court was barred. The BPT was not empowered to ::: Downloaded on - 09/06/2013 18:05:27 ::: spb/-
63 Jcra193-217-11.sxw constitute Special Tribunal and though Mr. Anirudha Joshi, Advocate, was justified in contending that a Petition seeking a writ of mandamus would lie for directing the Central Government to comply with its statutory obligations under Section 3 of the P.P. Act, 1971, in actual practice it was impossible for the BPT, which is itself under the control of the Central Government; to file a Petition seeking such a mandamus against the Central Government. The appointment of the Competent Authority /Estate Officer being entirely beyond the control of the BPT, the special Tribunal was not available to BPT. If the argument of the learned Advocates for the Applicants/Petitioners to the effect that the Small Causes Court lost jurisdiction w.e.f. 20th December, 1980 (the date of commencement of the Amended Act) is accepted, that would lead to absurd results wherein the forum of the Small Causes Court would not be available on account of the bar contained under Section 15 of the PP Act, 1971 and at the same time, even the Special Tribunal, namely, an Estate Officer would not be available. Any interpretation of the statutory provisions which would lead to a situation where a litigant is left without any remedy cannot be accepted. Hence, I hold that the jurisdiction of the Small Causes Court was not lost/ taken away till 21.09.1989 and the Small Causes Court was perfectly competent to permit the BPT to file the suits in that Court and was also competent to ::: Downloaded on - 09/06/2013 18:05:27 ::: spb/-
64 Jcra193-217-11.sxw entertain such suits in the beginning.
49 There is nothing in the P. P. Act, 1971 which provides for taking away appellate jurisdiction of the Court of Small Causes Court in respect of the suits which were decreed on or before 21.09.1989.
There is no provision for transfer of pending Appeals or for ousting the jurisdiction of the Appellate Bench or any other Court hearing Appeals arising out of the Decrees passed by the Small Court / Civil Court.
50 Applying the aforesaid principle, it will have to be held that the Judgments and Decrees passed by the Small Causes Court till 21.09.1989 and the suit filed by the BPT for eviction of the unauthorised occupants were perfectly legal and do not suffer from the defect of inherent lack of jurisdiction.
51 Out of all the five cases which are being dealt with by this common Judgment, the Decree in LE & C. Suit No.491/620/1980 which suit was decreed on 28th July, 1989 is thus clearly within the jurisdiction of the Small Causes Court and at least in respect of that ::: Downloaded on - 09/06/2013 18:05:27 ::: spb/-
65 Jcra193-217-11.sxw Decree it cannot be held that the Decree suffered from inherent lack of jurisdiction. The question of law at least in so far as CRA No. 996/2010 is concerned, is accordingly answered in favour of the BPT.
52 In so far as the other four cases are concerned, the learned Advocates for the BPT relied upon the law laid down by the learned single Judge (V. C. Daga, J.) in Shalan (supra) to contend that the Decrees passed by the Small Causes Court were legal and valid. It is no doubt true that in all the remaining four cases, the suits were filed prior to the appointment of the Special Tribunal, namely, the Estate Officer under Section 3 of the P. P. Act, 1971. However, in all those suits the Decrees have been passed after 22nd September, 1989 when Special Tribunal was established. The learned single Judge (V. C. Daga, J.) has observed in paragraph 28 of the Judgment that the Court of limited jurisdiction must have the jurisdiction to decide the lis and not only when the lis is instituted but also when the lis is finally decided. If this be the correct principle of law, then in my opinion, it is difficult to agree with the reasoning of the learned single Judge in so far as interpretation of the word "entertain" used in Section 15 of the PP Act, 1971 is concerned. In my opinion, though the jurisdiction of the Civil ::: Downloaded on - 09/06/2013 18:05:27 ::: spb/-
66 Jcra193-217-11.sxw Court was not taken away automatically on 20th December, 1980 after the amendment of the P. P. Act, 1971 since there was no Special Tribunal constituted for hearing Applications for eviction to be filed by the BPT; on the establishment of the Special Tribunal on 22 nd September, 1989, the jurisdiction of the Small Causes Court to entertain the suits filed by the BPT which were pending was taken away.
From that date at least the Small Causes Court lost jurisdiction to entertain the suits.
53 Reasoning of the learned single Judge in the case of Shalan (supra) is essentially based on the interpretation of the word "entertain" as used in Section 15 of the PP Act, 1971. My my opinion, the said interpretation by the learned single Judge is clearly contrary to the interpretation of the word "entertain" as has been done by the Allahabad High Court which has been in terms approved by the Supreme Court in at least three Judgments which I will presently refer to.
54 The Division Bench of the Allahabad High Court in the case of Kundan Lal (supra) was considering the meaning of the word "entertain" in Order 21 Rule 90. The Allahabad High Court has held ::: Downloaded on - 09/06/2013 18:05:27 ::: spb/-
67 Jcra193-217-11.sxw that the Court hearing an Application under Rule 90 of the Order 21 of the CPC can only be said to have entertained the Application when it is actually disposing of the Application on merits. It is further held that mere filing of the Application by the Judgment Debtor would not be its entertainment by the Court. Thus the meaning of the word "entertain"
was construed as a point of time at which the Court actually hears the Application. Even in my opinion, the meaning of the word "entertain"
would certainly mean the point of time when the Court applies its mind to the controversy involved in the suit. It is difficult to hold that the word "entertain" means mere filing.
56 The aforesaid Judgment of the Allahabad High Court in the case of Kundan Lal was also followed by the Division Bench of the same Courts in the case of Haji Rahim Bux & Sons (supra).
57 In the case of M/s. Lakshmiratan Engineering Works Ltd.
(supra), the Supreme Court had again an occasion to consider the said word "entertain" and the observations in para 7 of the said Judgment have already been narrated by me hereinabove. The Supreme Court has held that the word "entertain" means that either "to deal with or ::: Downloaded on - 09/06/2013 18:05:27 ::: spb/-
68 Jcra193-217-11.sxw admit to consideration". The Supreme Court further held that the Legislature intended when the word "file" or "receive" was to be used and that there was no difficulty in using those words. The Supreme Court held that the Legislature was not at a loss for words if it had wanted to express itself in a particular manner. Thereafter, the Supreme Court noticed the decision of the Allahabad High Court in the case of Kundan Lal (Supra) and Haji Rahim Bux and has held in paragraph 10 that those cases have taken the correct view of the word "entertain" which according to the dictionary also mean "to admit to consideration". Thus the Supreme Court has expressly approved the aforesaid two Judgments of the Allahabad High Court.
58 The said Judgment of the Allahabad High Court was again approved by the Supreme Court in the Hindustan Commercial Bank Ltd., (supra) and paragraph 4 thereof has already been quoted by me hereinabove. Thereafter, in the case of Martin and Harris Ltd.,(supra) the Supreme Court while considering the suits filed under the U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972, the Supreme Court has expressly rejected the contention that the word "entertain" should be construed as being synonymous with word ::: Downloaded on - 09/06/2013 18:05:27 ::: spb/-
69 Jcra193-217-11.sxw "institute". The Supreme Court has held that the stage at which the Court has to consider whether the dispute arises as made out by the Plaintiff or not will be reached when the Court takes up the Application for consideration on merits. The Supreme Court has held that when the Application reaches final hearing on merits, the Authority has to sift the ground on which the Application based. The Supreme Court has clearly followed the earlier Judgments in the cases of M/s. Lakshmiratan Engineering Works Ltd. and Hindustan Commercial Bank Ltd., (supra).
The Supreme Court has held that the question of entertaining a lis for giving the relief to a party arises would necessarily mean the consideration of the lis on merits of the grounds on which it is based.
59 A careful perusal of the Judgment of the learned single Judge in Shalan (supra) would show that none of the aforesaid two Judgments of the Division Bench of the Allahabad High Court or the three Judgments of the Supreme Court were brought to the notice of the learned single Judge. The learned single Judge has relied upon the Judgment of the Supreme Court in the case of United Bank of India (supra). Further the learned single Judge has followed the observations in paragraph 21 of the said Judgment. However, the ::: Downloaded on - 09/06/2013 18:05:27 ::: spb/-
70 Jcra193-217-11.sxw observations in paragraph 20 of the same Judgment do not appear to have been noticed by the learned single Judge.
60 This gives rise to a question as to what is the exact point of time when the Court can be said to have applied its mind to the merits of the controversy involved in a suit. According to me and as held by the Supreme Court, a Court can be said to have "entertained" a suit not only on mere filing of suit but the relevant date for deciding as to when the suit is "entertained" would be the point of time when the Court applies its mind to the merits of the controversy involved in a suit. By a catena of the decisions of the Supreme Court it is now well established that the date of framing of issues is the date when the Court first applies its mind to the merits of the controversy involved in a particular suit i.e. the date when the Court considers the rival contentions of the parties, pleadings of the parties and frames issues of fact and law. Hence, the date of framing of issues has always been accepted to be the first date of hearing of a suit.
61 I am, therefore, unable to agree with the learned single Judge (V. C. Daga,J.), who has decided Shalan (supra), on the second ::: Downloaded on - 09/06/2013 18:05:27 ::: spb/-
71 Jcra193-217-11.sxw point namely, the date when the Court can be said to have entertained the suit. In my opinion, the date of framing of issues should be considered to be the date when the the Court entertains the suit. I am also of the view that in a suit filed by the BPT before 21.09.1989 if issues have been framed on or before 21.09.1989, the Decree passed in a suit cannot be held to be Decree suffering from inherent lack of jurisdiction. In my opinion, in all those cases where issues are framed on or after 22nd September, 1989, the Decrees passed by the Court of the Small Causes Court in suits for possession filed by the BPT would be Decrees having been passed by the Court suffering from inherent lack of jurisdiction.
62 Since the view which I have taken is contrary to the view taken by the Honourable Justice V. C. Daga in Shalan (supra), according to me this is a fit case for requesting Honourable the Chief Justice to refer this issue to the larger Bench.
63 The issue to be referred to the larger Bench will be as follows :
i. Whether the word "entertain" used in Section 15 of the ::: Downloaded on - 09/06/2013 18:05:27 ::: spb/-
72 Jcra193-217-11.sxw Public Premises (Eviction of Unauthorized Occupants) Act, 1971 can be equated with the word "lodging/filing" of the Suit or will have to be interpreted to mean "consideration of merits of the Suit" or "the date of framing of issues in the Suit".64
As I have already held that the Decree which is the subject matter of CRA No. 996 of 2010 is perfectly legal and valid and within jurisdiction, the said CRA No. 996/2010 need not be referred to a larger Bench and shall be placed before the learned single Judge taking up Revision Applications arising out of the Decrees passed by the Court of the Small Causes for consideration of the other issues, if any, involved therein.
65 The other four Petitions, namely, CRA No. 193/2011, CRA No. 217/2011, W.P. No. 9124/2010 and CRA No. 694/2011 will, however, stand referred to the larger Bench for deciding the aforesaid Reference.
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73 Jcra193-217-11.sxw 66 The Registrar Judicial is directed to place the papers of the aforesaid four proceedings before the Honourable the Chief Justice for constituting a larger Bench.
67 Order accordingly.
[G.S.GODBOLE, J.]
ig .....
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