Madras High Court
K.Rakkianna Gounder vs The State Of Tamil Nadu on 11 December, 2008
Equivalent citations: AIR 2009 (NOC) 1303 (MAD.), 2010 AIHC (NOC) 70 (MAD.)
Author: K.Chandru
Bench: K.Chandru
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 11.12..2008
CORAM
HONBLE Mr.A.K.GANGULY, CHIEF JUSTICE
and
HONBLE Mr.JUSTICE K.CHANDRU
W.A.No.1263 of 2008
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K.Rakkianna Gounder ..Appellant.
Vs.
1. The State of Tamil Nadu,
Social Welfare Department,
Fort St.George,
Chennai 600 009.
2. The Special Tahsildar,
(Adi Dravidar Welfare),
Taluk Office, Omalur,
Salem 635 455. ..Respondents.
PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent against the order of the learned single Judge dated 20.08.2008 passed in W.P.No.31136 of 2005 on the file of this Court.
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For Appellant :: Mr.M.Elango
For Respondents :: Mr.J.Raja Kalifulla, Govt. Pleader
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J U D G M E N T
(Judgment of the Court was delivered by The Honble The Chief Justice) Heard learned counsel appearing for the appellant and also learned Government Pleader appearing for the respondents.
2. This writ appeal is directed against the order dated 20th August, 2008 passed by the learned Judge of the writ Court. In the said order, learned Judge was pleased to dismiss the writ petition, which was filed to declare Section 9 of the Tamil Nadu Acquisition of Land for Harijan Welfare Scheme Act, 1978 (hereinafter referred to as T.N.Act 31 of 1978) as null and void and consequently to enforce Section 18 and 28(A) of the Land Acquisition Act, 1894 in that place.
3. Learned Judge, after considering the submissions made by the parties, held that Section 9 of the T.N.Act 31 of 1978 is not in direct conflict with Section 18 of the Land Acquisition Act (Central Act of 1894) and dismissed the writ petition. For coming to the said conclusion, learned Judge relied on the decision of the Supreme Court reported in the case of State of Tamil Nadu Vs. Ananthi Ammal (A.I.R. 1995 SC 2114) and held that when the Supreme Court has upheld the validity of the statute, it is not necessary again to consider the vires or repugnancy of Section 9 of the Act with Section 18 and 28(A) of the Central Act.
4. We find that the Tamil Nadu Act 31 of 1978 as enacted by the State of Tamil Nadu was to provide for acquisition of land for Harijan Welfare Scheme. In other words, the said Act has been enacted for giving effect to the Article 46 of the Directive Principles enshrined in the Constitution.
5. Learned counsel for the appellant submits that in the decision reported in A.I.R. 1995 SC 2114 (cited supra), the Honble Supreme Court has upheld the provisions of Tamil Nadu Acquisition of Land for Harijan Welfare Scheme Act only under Article 14 of the Constitution of India and the Supreme Court did not consider the provisions of the Act in the light of Article 254 of the Constitution of India.
6. This Court is unable to accept the said submission. When the constitutional validity of the Act was dealt with by the Supreme Court and when the said Act has been upheld, including Section 9 which is challenged here, a further writ petition cannot be entertained on any ground which was not urged before the Honble Supreme Court. Such a contention is not known to law.
7. Apart from that the judgment of the Supreme Court on a constitutional question, where the Supreme Court declares the law viz., the said Act, is valid is binding on all the Courts in India including this Court. The said judgment of the Supreme Court in Ananthi Ammals Case (cited supra) is the binding judgment and those questions cannot be reopened by this Court at all.
8. This Court finds that the learned Judges of the Supreme Court considered Section 9 in paragraph 13, 14 and 16 of the said judgment. We do not find any constitutional invalidity in those provisions. The only infirmity found by the Honble Supreme Court is the provision providing for payment of compensation amount in installments. Rest of the Act was affirmed in toto. In view of the clear finding of the Honble Supreme Court, we are of the view that the learned Judge has taken the correct view in repelling the challenge to the constitutional validity of the Section 9 of the said Act. The question of the State Act being repugnant to the Central Act cannot be urged in view of the fact that Presidential assent to the provisions of the said Act was obtained from the President on 21.07.1978.
9. The last submission made by the learned counsel for the petitioner is that after Presidential assent has been obtained, the Central Act in respect of land acquisition has been amended and that makes the State Act 31 of 1978 repugnant. It is a very startling proposition. This Court fails to understand as how the amendment to Central Act would lead to the repugnancy of the State Act which has not been amended. In our view, the arguments raised by the learned counsel for the appellant are mis-conceived and without any substance. Hence, this appeal is dismissed. There shall be no order as to costs.
ssa/sm TO
1. The State of Tamil Nadu, Social Welfare Department, Fort St.George, Chennai 600 009.
2. The Special Tahsildar, (Adi Dravidar Welfare), Taluk Office, Omalur, Salem 635 455