Calcutta High Court
Rama Nath Pandit vs Emperor on 20 January, 1911
Equivalent citations: 9IND. CAS.360
JUDGMENT
1. From the wording of the Rule it appears that it was issued under a misapprehension that Section 76(a) applies. We find from the explanation of the District Magistrate that the case is tinder Section 76(b) and the embankment is within the limits of the tract included in the notice under Section 6, which is Bengal Government Notification No. 77 dated 11th March 1910. It is, therefore, clear that no addition can be made to the existing embankment without the permission of the Collector.
2. It is sought to be argued that the ruling in Goverdhan Sinha v. Queen-Empress 11 C. 570 has not been overruled by the Full Bench case in Ajodhya Nath Koila v. Raj Kristo Bhar 30 C. 481. But it is clear from the terms of the reference that that ruling has been distinctly and clearly overruled as far as the interpretations of the words existing embankments" in both the Clauses (6) and (a) are concerned. If, as the Full Bench held, the words "existing embankments" in Clause (a) mean embankments existing at the time that the addition is made, then a fortiori the words "existing embankments" in Clause (b) must have the same interpretation, inasmuch as there is no such proviso attached to Clause (6) as is attached to Clause (a). The only offence constituted by Clause (6) is that of omitting to obtain sanction, of the Collector to making any addition to an existing embankment within the prohibitory area. We must, therefore, hold that the conviction and sentence in this case are correct and the Rule must be discharged.