Supreme Court of India
Ramesh Chandra Misra vs Mahendra Tripathi & Ors on 19 November, 1976
Equivalent citations: 1977 AIR 445, 1977 SCR (2) 128, AIR 1977 SUPREME COURT 445, 1977 (1) SCC 25, 1977 2 SCR 128, 1977 RENCR 371, 1977 U J (SC) 4, 1977 ALL RENT CAS 128, 1977 RENTLR 544, 1977 3 ALL LR 12, 1977 RENCJ 112
Author: A.C. Gupta
Bench: A.C. Gupta, P.N. Bhagwati
PETITIONER: RAMESH CHANDRA MISRA Vs. RESPONDENT: MAHENDRA TRIPATHI & ORS. DATE OF JUDGMENT19/11/1976 BENCH: GUPTA, A.C. BENCH: GUPTA, A.C. BHAGWATI, P.N. CITATION: 1977 AIR 445 1977 SCR (2) 128 1977 SCC (1) 25 ACT: Interpretation of statutes--If can be construed keep- ing object in view whether object to be gathered from the language used--U.P. Urban Building (Regulation of letting, rent and eviction) Act 1972--Sections 3(c), 11, 12, 13, 16, 18--Rules 10 & 11--Application for allotment of premises--Whether an authorised occupant can apply--First come first served basis. HEADNOTE: In September, 1973, the appellant applied under section 16(1)(a) of the U.P. Urban Buildings (Regulation of letting, rent and eviction) Act, 1972 for the allotment of a part of a house, which was actually occupied by him. According to the appellant, he was included as a tenant by a person representing himself to be the owner but who in fact was a tenant. In November, 1973, the first respondent also ap- plied for allotment of the said premises. The Area Ration- ing Officer allotted the premises to the first respondent. The District Judge allowed the appeal filed by the appel- lant, set aside the order of allotment in favour of the first respondent and remanded the case to the Rationing Officer to be decided afresh in accordance with law.The District Judge pointed out that the Area. Rationing Officer had ignored altogether rule 11 of the Rules framed under the Act which required that in the matter of allotment the principle 'first come first served' should be followed. The District Judge also negatived the contention of the first respondent that the appellant's application was not main- tainable since he was an unauthorised occupant. The Court held that there was no provision in the Act which bars an unauthorised occupant from applying for an allotment. In a wit petition filed by the first respondent the High Court quashed the order of the District Judge and restored the order made by the Area Rationing Officer. Section 11 of the Act provides that no person shall let any building except in pursuance of an allotment order issued under section 16. Section 13 provides that no person shall occupy a building or part thereof which a landlord or tenant has ceased to occupy except under an order of allotment made under section 16. Under section 16 the District Magistrate is empowered to make an order requiring the landlord to let any building which is or has fallen vacant or is about to fall vacant or a part of such building to any person specified in the order. An order under sec- tion 16 is appealable under section 18. In exercise of powers conferred by section 41 of the Act, the rules have been framed by the State Government. Rule 10 prescribes the procedure for allotment. It provides that the application should be entered in the register after classifying them according to the priority of the categories. Rule 10 further provides that a building shall not.be allotted to a person who is deemed to have ceased to occupy a building for a period of two years from the date of such deemed cessation. Rule 11 fixes order of priorities in allotment of residen- tial buildings and it further provides that in each of the categories the principle 'first come first served' shall be followed. Al1owing the appeal, HELD: (1) The High Court in its judgment has not men- tioned any provision in the Act which dissentitles unautho- rised occupants from applying for allotment. Rules 10(5) & (6) provide that certain persons should not ordinarily be allotted a promises; the appellant does not fall within those categories. [131D-E] 2. The High Court infers the disability of an unautho- rised occupant from applying for an allotment from the object of the Act. The object of the Act has to be gathered from its provisions. There is nothing in the Act which disentitles an unauthorised occupant from applying for an allotment. [131H, 132A] 129 JUDGMENT:
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 127 of 1976. (Appeal by Special Leave from the Judgment and Order dated the 20.8.1975 of the Allahabad High Court (Lucknow Bench) at Lucknow in Civil Writ Petition No. 1062 of 2974). G.N. Dikshit and S.K. Bisaria, for the Appellant. D. Goburdhan, for the Respondent.
The Judgment of the Court was delivered by GUPTA, J.--This appeal by special leave arises out of a proceeding under the Uttar Pradesh Urban Buildings (Regula- tion of Letting, Rent and Eviction) Act, 1972 (referred to hereinafter as the Act). On September 11, 1973 the appel- lant applied under section 16(1)(a) for allotment of a part of house No. 98, Lokmanganj, Lucknow. He was in fact in occupation of this portion of the building when he made the application: according to the appellant he had been inducted as a tenant by a person representing that he was the owner of the house,though really he was himself a tenant. On November 24, 1973 the first respondent also applied for alloting the house to him. Subsequently there were two more applicants for the house.The Area Rationing Officer (Rent Control) by his order dated June 4, 1974 allotted the accom- modation to the first respondent. The appellant before us preferred an appeal to the District Judge, Lucknow, who on August 7, 1974 allowed the appeal, set aside the order of allotment made in favour of the first respondent and remand- ed the case to the Area Rationing Officer (Rent Control) to be decided afresh in accordance with law.
The District Judge pointed out that the Area Rationing Officer (Rent Control) had ignored altogether rule 11 of the Rules framed under the Act which required that in the matter of allotment the principle "first come first served" should be followed. The District Judge overruled a contention raised on behalf of the first respondent that the appel- lant's application for allotment was not maintainable as he was an unauthorised occupant within the meaning of the Act of the building in question. The appellate authority held that there was no provision in the Act which bars an unau- thorised occupant from applying for an allotment. On a writ petition filed by the first respondent, the Allahabad High Court quashed the order of the District Judge and restored the order made by the area Rationing Officer (Rent Control) alloting the house to the first respondent on the view that rule 11 requiring "first come first served" prin- ciple to be followed was applicable only to persons similar- ly situated, and an unauthorised occupant could not be "placed in the same situation as others who were in need of accommodation". According to the High Court the princi- ple "first come first served" was" not intend to be applied mechanically and not in such a manner as to frustrate the object of the Act". The correctness of the view taken by the High Court is in challenge before us.
It is necessary to refer briefly to the relevant provi- sions of the Act and the rules framed thereunder. The Act, as its long title shows, is a statute "to provide, in the interest of the general public, for the 10--1458SCI/76 130 regulation of letting and rent of, and the eviction of tenants from, certain classes of buildings situated in urban areas, and for matters connected therewith". Chapter III of the Act which contains provisions regulating letting in- cludes section 11 to section 19. Section 11 lays down that no. person shall let any building except in pursuance of an allotment order issued under section 16. Section 12 states inter alia that a landlord or a tenant of a building shall be deemed to have ceased. to occupy the building or part thereof if he has allowed it to be occupied by any person who. is not a member of his family. The appellant and the tenant of the building who inducted him there axe not members of the same family. Section 13 provides that no person shall occupy a building or part thereof which a landlord or tenant has ceased to occupy except under an order of allotment made under section 16 and that if a person "so purports to occupy" he shall be deemed to be an unauthorised occupant such building or part. Under section 16(1)(a) the District Magistrate may make an order requiring the landlord to let any building which is or has fallen vacant or is about to fall vacant or a part of such building to any person specified in the order. An order made by the District Magistrate under this provision is called an allot- ment order. 'District Magistrate' as defined in section 3(c) includes an officer authorised by the District Magis- trate to exercise all or any of his powers under the Act. An order under section 16 is appealable under section 18. Section 41 authorises the State Government to make rules to carry out the purposes of the Act. Rule 10 of the Rules framed under the Act prescribes the procedure for allotment. The District Magistrate is required to maintain a register of applications for allotment of buildings. The applica- tions are to be classified according to the priority catego- ries specified in rule 11 and they must be registered in the order they are received. The register is prepared afresh for every calendar year and applicants who are unable to secure allotment by the end of an year and whose applica- tions were not rejected as not maintainable are entitled to apply by the 15th of January of the succeeding year for renewal of their applications and they retain their original relative priority. Sub-rule (5) of rule 10 provides that no building shall ordinarily be. allotted to the persons or for the purposes specified in clauses (a), (b) and (c) of the sub-rule. Sub-rule (6) lays down inter alia that a person who is deemed to have ceased to occupy a building within the meaning of section 12(1)(b) shall not be allotted that or any other residential building for a period of two years from the date of such deemed cessation. Rule 11 which fixes the order of priorities in allotment of residential buildings states in sub-rule (1) that:
"In making allotment of a residential building, .the following order of priorities shall be observed:
Firstly, for public purposes; Secondly, for accommodating a person against whom an order has been passed for eviction under Section 21, not being a tenant referred to in Explanation (1) to Section 21(1), or a decree has been passed in a suit filed with the permission of the District Magistrate under section 3 of the old Act (or such suit or application is pending) and who or 131 members of whose family do not own or hold as tenants any other residential building in the same city, municipality, town 'area or notified area;
Thirdly, for accommodating others; and in each of the above categories subject to the provisions of sub-rule (2), the principle "first come, first served" shall be followed."
As intending allottees the appellant and the first re- spondent both come within the third category. If the principle 'first come first served' is to be followed in choosing between them, the appellant's applica- tion for allotment being earlier in point of time should have preference unless there is any valid ground for reject- ing his claim. We are not concerned in this appeal about the existence of any such ground; the District Judge had remitted the case to the Area Rationing Officer (Rent Con- trol) for a fresh decision in accordance with law following the 'first come first served' principle. The High Court thought that the appellant being in unauthorised occupation of the building within the meaning of section 13 was not entitled to apply for allotment of the premises to him. It does not however appear from the Judgment of the High Court that there is any provision in the Act which disentitles such unauthorised occupants from applying for allotment. The appellant is not one of the persons to whom no building is ordinarily to be allotted under sub-rules (5) and (6) of rule 10. The High Court refers to sub-rules (4) and (5) of rule 11 to show that the principle first come first served' does not apply in all circumstances. Sub-rule (4) gives overriding powers to the District Magistrate to make an allotment out of turn in favour of a person who in occupy- ing any accommodation proposed to be requisitioned under the Uttar Pradesh Temporary Accommodation Requisition Act, 1947 and to whom alternative accommodation is required to be provided under that Act. Sub-rule (5) which is expressly made subject to the other sub-rules of rule 11 states that it should be ensured that no person shall be allotted a building which carries so little rent that he is able to get a residence on payment of rent which is less than ten per cent of his salary or other income, after taking into con- sideration the house rent allowance allowed by his employer. Both these sub-rules are quite irrelevant for the present purpose. Therefore, assuming that sub-rules (4) and (5) are exceptions to the 'first come first served' principle, the appellant's application for allotment cannot be thrown out unless there was some provision prohibiting unauthorised occupants from applying for allotment. The High Court thinks that an unauthorised occupant cannot be "placed in the same situations as others who are in need of accommoda- tion" and that the principle 'first come first served' "has to be applied amongst person of the same category who are similarly situated". The High Court has not mentioned any provision of the Act to justify the view it has taken, nor any such provision has been referred to by counsel for the first respondent which disables an unauthorised occupant from applying for an allotment. The disability, the High Court infers from the object of the Act. The 132 object of the Act has to be gathered from its provisions and we have not found anything in the Act which disentitles an unauthorised occupant to ask for an allotment. In our opinion the High Court was in error in quashing the order of the District Judge. The appeal is accordingly allowed. The judgment of the High Court is set aside and that of the District Judge dated August 7, 1974 is restored. There will be no order as to costs.
P.H.P. Appeal allowed.
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