Gujarat High Court
State Of Gujarat vs Shivganaga Farms Private Ltd on 13 December, 2018
Author: Rajesh H.Shukla
Bench: Rajesh H.Shukla
C/SCA/8808/2018 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 8808 of 2018
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FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE RAJESH H.SHUKLA : Sd/
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1 Whether Reporters of Local Papers may be YES
allowed to see the judgment ?
2 To be referred to the Reporter or not ? YES
3 Whether their Lordships wish to see the
fair copy of the judgment ? NO
4 Whether this case involves a substantial
question of law as to the interpretation
of the Constitution of India or any NO
order made thereunder ?
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STATE OF GUJARAT
Versus
SHIVGANAGA FARMS PRIVATE LTD
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Appearance:
MR MANAN MEHTA AGP(1) for the PETITIONER(s) No. 1,2
MR JV JAPEE(358) for the RESPONDENT(s) No. 2
MR MEHUL SHARAD SHAH(773) for the RESPONDENT(s) No. 1
RULE SERVED(64) for the RESPONDENT(s) No. 3
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CORAM: HONOURABLE MR.JUSTICE RAJESH H.SHUKLA
Date : 13/12/2018
COMMON ORAL JUDGMENT
1. The present group of petitions have been filed by the petitioner - State of Gujarat under Articles 226 and 227 of the Constitution of India as well as under the provision of the Gujarat Tenancy & Agricultural Lands Act, 1948 being aggrieved and dissatisfied with the impugned order rendered in respective Revision Application passed by the Page 3 of 42 C/SCA/8808/2018 JUDGMENT Gujarat Revenue Tribunal, Ahmedabad dated 26.09.2016 on the grounds stated in the petition.
2. Learned AGP Shri Manan Mehta has stated that in the present group of matters, some of the respondents have expired, who are unserved. He, therefore, seeks permission to delete those unserved respondent in view of the written instruction issued by the Deputy Collector & Prant Officer, Prantij and in view of the judgment of the Hon'ble Division Bench in Letters Patent Appeal No.490/2018 and allied matters. Therefore, the unserved respondents in the present group of matters are permitted to be deleted.
3. The facts of the case briefly summarized are as follows : 3.1 It is the case of the petitioner - State that the respondent no.2 sold the land in question to the respondent no.1 - Company by registered sale deed as stated in detail in each of the petition, for which, entries have been mutated as stated therein. However as the transaction is hit by Section 63 of the Bombay Tenancy & Agricultural Lands Act, 1968 Page 4 of 42 C/SCA/8808/2018 JUDGMENT (hereinafter referred to "Tenancy Act"), the proceedings have been initiated against the respondent no.1 - Company under Section 84C of the Tenancy Act. As the respondent - Company is not an agriculturist, could not have purchased the land in question without prior permission from the Collector and, therefore, the aforesaid proceedings have been initiated. The respondent - Company, however, preferred an Appeal against the same before the Deputy Collector, Prantij and challenged the order passed by the Mamlatdar & ALT. The Deputy Collector, by an order dated 16.07.2015, observed that there was no need to obtain permission from the Collector for the purpose of agricultural land as the Company had already purchased the land in Taluka : Sanand, District : Ahmedabad in the year 1995, which led to further proceedings by way of Revision Application before the Gujarat Revenue Tribunal, wherein also it has also been observed and held that there was no need to obtain any such permission from the Page 5 of 42 C/SCA/8808/2018 JUDGMENT Collector for the purpose of agricultural land by the Company because the respondent no.1 - Company had already purchased the land at Taluka : Sanand, District : Ahmedabad in the year 1995.
3.2 Therefore, the present petitions have been filed by the State for quashing the impugned order passed by the Gujarat Revenue Tribunal dated 26.09.2016 on the ground that the Gujarat Revenue Tribunal has totally misdirected in making observations and has not considered the Circular issued by the Revenue Department, Government of Gujarat dated 23.11.1998. It is also contended that there is no provision under Section 63A of the Tenancy Act for the purchase and acquisition of the agricultural land by the Company as nonagriculturist. Reliance is also placed on the Circular dated 02.05.2011 contending that as the Company cannot be said to be cultivator or agriculturist, therefore, the said transaction is void and hit by the provision of the Tenancy Act, which has not Page 6 of 42 C/SCA/8808/2018 JUDGMENT been appreciated by the Gujarat Revenue Tribunal. It is also contended that as per Rule 36(1) of the Tenancy Rules, a certificate is required from the competent authority before the purchase of the agricultural land. However in the present case, the respondent no.1 - Company has not obtained any such certificate under Rule 36(1) of the Tenancy Rules and, therefore having regard to the facts of the case, the respondent no.1 - Company cannot be said to be an agriculturist and as provided under Section 2(11) of the Tenancy Act, the Company would not be covered within the definition of a "person" as per Section 2(11) of the Tenancy Act. Therefore, reliance placed on Bombay General Clauses Act, 1904 for covering the respondent no.1 - Company within the definition of "agriculturist" is misconceived.
4. Heard learned AGP Shri Manan Mehta for the petitioner - State and learned advocate, Shri Mehul Sharad Shah for the respondent no.1 - Page 7 of 42
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Company.
5. Learned AGP Shri Mehta referred to definition of Section 2(11) of the Tenancy Act and submitted that Company could never be covered by definition and reference to Bombay General Clauses Act is misconceived. He also referred to Government Resolution dated 20.09.1983 and submitted that earlier it was provided that body corporate can purchase the agricultural land, however thereafter, the policy has been changed and the respondent no.1 - Company made an application to the Deputy Collector, Dholka and the Deputy Collector, vide order dated 09.05.1998 granted permission under the Tenancy Act to purchase the land with a condition that it cannot be used for nonagricultural purpose without prior permission and can be subject to ceiling as provided under the provision of the Agricultural Land Ceiling Act. He submitted that Revision Application was filed and the said Revision Application was dismissed vide order dated 19.06.2009 and permission granted under Section 63 of the Tenancy Act in favour of the respondent no.1 - Company was Page 8 of 42 C/SCA/8808/2018 JUDGMENT declared as valid. However, the Tribunal has failed to appreciate that every time when the purchase of agricultural land is made, permission is required and such permission granted once cannot be said to be valid for all purchase and for all time to come. He, therefore, submitted that Section 2(11) of the Tenancy Act defining a word "person" could not cover the Company and by no stretch of imagination, it can be said to be included within the definition of "person". He submitted that the policy of the Legislature for prohibiting transfer of agricultural land in favour of the person, who is not an agriculturist, would be affected if such an interpretation is made. Therefore, he emphasized the definition of "person" as provided under Section 2(11) of the Tenancy Act. He submitted that the order of the Gujarat Revenue Tribunal referring to the General Clauses Act is misconception and it has been without any justification.
6. Learned AGP Shri Mehta referred to the order passed by the Collector, Dholka and also impugned order passed by the Gujarat Revenue Tribunal. He Page 9 of 42 C/SCA/8808/2018 JUDGMENT further submitted that the State has changed the policy by subsequent Government Circular, which has not been appreciated. He submitted that the respondent has made transfer of the land in question in the year 2009. He, therefore, submitted that the present petition may be allowed having regard to the legislative intent and purpose of the Tenancy Act.
7. Learned advocate, Shri Shah for the respondent referred to the background of the facts and submitted that the petitioner - State has not made discloser about certain relevant facts. He submitted that the observations made by the Gujarat Revenue Tribunal referring to the provision of the Tenancy Act has been considered and, thereafter, has approved the order passed by the authority (Deputy Collector). He submitted that the permission has been given by the authority and the Circular dated 20.09.1983 permitted such purchase of agricultural land by the Company. However, he submitted that the permission, which has been granted in 1995, led to the transaction in 1998. However, the Circular by Page 10 of 42 C/SCA/8808/2018 JUDGMENT the Government dated 23.01.1998 has been set aside by the learned Single Judge on 14.03.2000 and, thereafter, Letters Patent Appeal No.932/2000 was preferred and the Hon'ble Division Bench has set aside the order of the learned Single Judge in the year 2010. He submitted that therefore till the judgment and order of the Hon'ble Division Bench, the permission was not cancelled and, therefore, purchase of the agricultural land by the respondent no.1 - Company in interregnum period was valid. He submitted that in fact, the State has challenged the permission granted in favour of the respondent no.1 - Company after long lapse of time and it has been discussed in the impugned judgment. He, therefore, submitted that if the land has been purchased by the respondent - Company with valid permission, subsequent change in the policy by way of Circular dated 23.11.1998 cannot be made applicable and any such permission granted earlier cannot be said to be illegal. He submitted that transaction of purchase of agricultural land is pursuant to such permission granted validly and the petitioner - State has not Page 11 of 42 C/SCA/8808/2018 JUDGMENT challenged such permission and, therefore, such petition is not maintainable challenging the order of the Gujarat Revenue Tribunal. He also referred to Circular dated 02.05.2011 and submitted that in fact, there is no absolute bar on purchase of agricultural land by the Company and, therefore, Section 84C of the Tenancy Act would not be even attracted. He also referred to relevant papers. Learned advocate, Shri Shah has pointedly referred to the order passed in Letters Patent Appeal No.932/2000 and also judgment in case of State of Gujarat Vs Parthmesh Farms Pvt. Ltd. & Anr., reported in 2010 (3) GLH 700. He also submitted that the Court may consider the time gap and sequence of events and, therefore, when the respondent Company had altered its position by purchase of agricultural land with valid permission, State is estopped and principle of estoppel would be attracted against the State. He submitted that if permission given in favour of the Company is not challenged by the petitioner and the transaction has taken place, it cannot be said to be illegal and the respondent - Company Page 12 of 42 C/SCA/8808/2018 JUDGMENT can challenge such Circular under the doctrine of legitimate expectation. He submitted that the Circular or the Policy would apply to fresh permission but new Policy had not come in force and cannot be made applicable. He submitted that the learned Single Judge of the High Court had also approved such transaction and, therefore, the present petition may not be entertained.
8. Learned advocate, Shri Shah has also submitted that the present petition suffers from delay and laches. He submitted that the State is also required to challenge the order of the Gujarat Revenue Tribunal and/or the permission granted in favour of the respondent no.1 - Company within a reasonable time. He submitted that as observed in the impugned order of the Gujarat Revenue Tribunal, the State has not challenged the permission granted in favour of the respondent no.1 - Company and as stated above, the principle of estoppel would be attracted. He further submitted that the exercise of power under Section 2(11) of the Tenancy Act beyond reasonable period is bad. In support of his submission, he referred Page 13 of 42 C/SCA/8808/2018 JUDGMENT to and relied upon the judgment of the Hon'ble Apex Court in case of State of Gujarat Vs. Patel Raghav Natha & Ors., reported in 1969 GLR 992 = 1966 GLR 992. Similarly, he has referred to and relied upon the judgment in case of Mohamad Kavi Mohamad Amin Vs. Fatmabai Ibrahim, reported in (1997) 6 SCC 71, in case of Janardan D. Patel Vs. State of Gujarat, reported in 1997(1) GLR 50, in case of Mavjibhai Dharsibhai & Ors. Vs. State of Gujarat & Ors., reported in 1994 (2) GLR 1168 and in case of Santoshkumar Shivgonda Patil Vs. Balasaheb Tukaram Shevale, reported in (2009) 9 SCC 352. He submitted that settled things may not be unsettled and, therefore, the present petition filed at belated stage may not be entertained.
9. In view of these rival submissions, it is required to be considered whether the present petition filed by the State deserves consideration.
10. A bare perusal of the impugned order reflects the casual and pervert manner in which the order of the High Court is ignored when it has been observed that the judgment of the High Court reported in Prathmesh Farms Private Limited Vs. Page 14 of 42 C/SCA/8808/2018 JUDGMENT State of Gujarat, reported in 2000 (3) GLR 2272 and in case of Ramanlal Bhailal Patel & Ors. Vs. State of Gujarat, reported in 2008 (3) GLR 1841, has no application making reference to the General Clauses Act. Again it has been sought to be observed that as per the definition of "person" as provided in Section 2(11) of the Tenancy Act, firm or Company would be a juristic person. Again observations have been made referring to the judgment of the Hon'ble Apex Court in case of Warlu Vs. Gangotribai & Anr., reported in AIR 1994 SC 466 and in case of P.K. Ramachandran Vs. State of Kerala & Anr., AIR 1998 SC 2276. It is required to be stated that the Government Circular dated 23.11.1998 clarifies that the definition of a person does not include body corporate. Such circular has been set aside as per the order of the learned Single Judge in Special Civil Application No.1491/1999 dated 14.03.2000 and the said order was carried by way of Letters Patent Appeal No.923/2000 before the Hon'ble Division Bench and the Hon'ble Division Bench has set aside the order of the learned Single Judge, which has Page 15 of 42 C/SCA/8808/2018 JUDGMENT been conveniently misinterpreted observing that the effect of the Circular dated 23.11.1998 would therefore be brought into force w.e.f. 31.08.2010. Thus it has been observed that during this period, after the Circular has been set aside by the order of the learned Single Judge and the order of the Hon'ble Division Bench set aside the order of the learned Single Judge, the transactions, which have been taken place, are valid. This is total misconception and convenient interpretation inasmuch Appeal is a continuation of the proceeding and when the Appeal is pending, any transaction, which has taken place or any act done pursuant to any such policy, resolution or circular, would be subject to the orders that may be passed and it cannot be approbated or reprobated that the order of the learned Single Judge, which is convenient, should be accepted and when the said order is set aside, it cannot be canvassed that till then, whatever irregularity or illegality is done, could be overlooked as if pending proceeding has no bearing. If a person enters into transaction pending such proceeding Page 16 of 42 C/SCA/8808/2018 JUDGMENT with an open eye, he does at his peril and cannot be heard to say that he was not aware and he entered into transaction, which may now be accepted. Therefore, a useful reference can be made to the judgment of the Hon'ble Apex Court in case of Union of India Vs. Cynamide India Ltd., reported in (1987) 2 SCC 720. Similarly, the observations, which have been made that the proceedings under Section 84C of the Tenancy Act has been commenced after the prescribed period, is thoroughly misconceived and contrary to the record and material inasmuch as record would clearly reveal that the transaction has taken place in November, 2009 and the proceedings have been initiated in 2011 after the notice and, therefore, the observations made in the impugned order that the proceedings have been initiated after a period of 4 years is contrary to the material and record. Again the observation that period of 1 year may be considered as reasonable period for such purpose is without any basis and utter disregard to the consistent observations in judicial pronouncement of the Hon'ble Apex Court and the High Court. Page 17 of 42
C/SCA/8808/2018 JUDGMENT There is consistent observation in the judicial pronouncement including the observation made by the Hon'ble Apex Court as well as the High Court that what could be said to be a reasonable period, would depend upon the facts of the case and in any case, as observed in a judgment in case of Chandulal Gordhandas Ranodriya & Ors. Vs. State of Gujarat, reported in 2013 (2) GLR 1788, period of 3 years could be said to be reasonable period. Therefore in order to justify such illegalities, the observations and findings are given dehorse the record and contrary to the material and record. It only reflects total nonapplication or deliberate ignorance of the relevant facts and law.
11. The submissions, which have been made by learned advocate, Shri Mehul Sharad Shah with reference to the detail that the respondent - Company made an application for permission under Section 63 of the Tenancy Act for a permit to purchase the agricultural land and after such permission was granted, it has purchased the agricultural land and, therefore, challenge by the State for so Page 18 of 42 C/SCA/8808/2018 JUDGMENT called 13 years is bad, is misconceived and contrary to record. Therefore, any such submissions are devoid of merits. It is required to be stated that Revision Application before the GRT dismissed is one thing and permission granted to the respondent - Company for the purchase of the agricultural land has been challenged in the year 2008. Therefore, the respondents were aware about the pending proceeding being Letters Patent Appeal before this High Court and, hence, they cannot be heard to say that they have entered into the transaction on valid permission. If such arguments are to be accepted, it would amount to negating the effect of the statute, more particularly, the provision of Section 63 of the Tenancy Act. The provision of Section 63 of the Tenancy Act obliges prior permission for purchase of the agricultural land. Again a permission granted qua one transaction cannot be presumed to be a permanent permission for all transaction for indefinite period in future. In fact, the statutory provision of Section 63 of the Tenancy Act provides for prior permission would imply that Page 19 of 42 C/SCA/8808/2018 JUDGMENT whenever any transaction for the purchase of an agricultural land is made, prior permission is required. In other words, whatever has been granted in the year 1995 cannot be said to be valid, particularly, when the respondents are very much aware about the pending litigation as well as clarificatory Circular by the Government by way of Circular dated 23.11.1998 and 02.05.2011.
12. Further, the submissions, which have been made by learned advocate, Shri Mehul Sharad Shah that estoppel would apply against the State, is misconceived as there cannot be any estoppel against the Legislation. If permission of the petitioner is not challenged qua particular transaction in past would not justify the subsequent transaction without any prior permission as per the statutory provision of Section 63 of the Tenancy Act. Therefore, the submission that the permission of the petitioner which has not been challenged and, therefore, transaction cannot be questioned, is thoroughly misconceived. As stated above, permission is required for each transaction separately at the Page 20 of 42 C/SCA/8808/2018 JUDGMENT relevant time and the permission granted for one transaction in past cannot be assumed to be valid giving sort of license for all time to come for entering into such transaction for the purchase of agricultural land. If that submission is accepted, it will have effect of negating the provision of Section 63 of the Tenancy Act. Again the submission made on the basis of the estoppel and legitimate expectation are therefore devoid of merits. There is no question of any legitimate expectation inasmuch as there was nothing, which can be said to have been promised or held out by the State, on the basis of which, one could expect with legitimate expectation. The concept of legitimate expectation has no application in the background of the facts at all and the submissions made are devoid of merits.
13. A useful reference can be made to the judgment of the High Court in case of Parthmesh Farms Pvt. Ltd. (supra), which is also required to be read with the judgment in case of Friends Land Development Co. Vs. State of Gujarat & Ors., reported in 2006 (3) GLR 2599. The Hon'ble Page 21 of 42 C/SCA/8808/2018 JUDGMENT Division Bench of the High Court in the aforesaid judgment in case of Parthmesh Farms Pvt. Ltd. (supra) referring to the same issue regarding transfer of agricultural land in favour of the Company has been discussed and after examining the Circular dated 23.11.1998, has observed that, "In view of the express legal provisions of the Act enacted with the express objects, inter alia, of regulating and imposing restrictions on transfer of agricultural lands could hardly accommodate a juristic person or a Company as an "agriculturist". According to the clear definitions, a legal person cannot cultivate land personally by its own labour or under personal supervision of itself or its family members. Therefore, the word "person" defined in Section 2(11) to include a joint family, cannot be allowed an expansive interpretation so as to include a legal person in the context of the provisions of Section 63."
14. Further the provision of Section 2(11) of the Tenancy Act defines "person includes a joint family" where the group of person are involved. In other words, definition of "person" would include natural purpose and it has been clarified that it Page 22 of 42 C/SCA/8808/2018 JUDGMENT could include a group of person but it cannot be stretched to cover any legal entity, which would otherwise frustrate very purpose of the Tenancy Act. It is in this context, the Hon'ble Division Bench has further observed, "It may be pertinent to note here that the restriction on transfer of agricultural land to nonagriculturist, under the pain of invalidation of such transfer, as envisaged in the provisions of Section 63 of the Act, is different from and totally unrelated to the legal capacity of a body corporate to hold agricultural land. Even if it were held in a particular context that a juristic person could legally "hold" or "own" agricultural land, it cannot be construed as a licence to transfer the land to such artificial person in spite of its incapacity to personally cultivate the land as required under the Act.
15. This interpretation has been given keeping in mind the object and purpose of the Tenancy Act. The object and purpose of the Tenancy Act has been to protect the interest of the peasant or the agriculturist and to ensure full and efficient use of the land for agricultural purpose and thereby improve social economic condition of the Page 23 of 42 C/SCA/8808/2018 JUDGMENT agriculturist and is not exploited or deprived of his land. Even assuming for the sake of argument that the Company is a person or legal entity, it has to be read in context and the background of the Tenancy Act. It is well settled that the provision of the Act or the text of the Act has to be read in the context and the purpose or the intention of the Legislature. Therefore while considering the provision of a person under the Agricultural Land Ceiling Act, it has been considered that a person could include the co owner or several person acquiring undivided share in the property. It is in this context, the Tenancy Act in Section 2(7A) has provided for "joint family". It defines, "joint family" means a undivided Hindu Family, and in the case of other persons a group or unit the members of which are by custom joint in estate or residence."
16. Again Section 2 of the Tenancy Act defines "agriculturist" as follows, ""agriculturist" means a person who cultivates land personally."
17. Thus while considering the issue, the aforesaid definitions would clearly suggest that the Page 24 of 42 C/SCA/8808/2018 JUDGMENT agricultural land of an agriculturist would suggest an individual natural person, who would cultivate the land personally. However in order to give effect to a joint family and the co ownership, Section 2(7A) clearly provides for "joint family". Therefore while defining word "person", Legislature has given a definition to include joint family and not any other entity. Therefore while considering the definition of a person under the Tenancy Act, it would include natural person and not jurisdict person like Company as interpreted and considered by the Hon'ble Division Bench in a judgment in case Parthmesh Farms Pvt. Ltd. (supra). While considering this aspect regarding the definition of "person", the Hon'ble Division Bench has also discussed with reference to definition of the person under the Gujarat Agricultural Land Ceiling Act, 1960 and the Bombay General Clause Act, 1904.
18. It is in this context, another facet of submission which has been made by learned advocate, Shri Mehul Sharad Shah relying upon the judgment in case of Friends Land Development Co. (supra) Page 25 of 42 C/SCA/8808/2018 JUDGMENT observing that the land can be allowed to be retained with the agriculturist and even if some of the persons are not the agriculturist, who have relinquished rights in favour of the agriculturist, land may continue to be held, is in consonance with the judgment of the Hon'ble Apex Court in case of Ramanlal Bhailal Patel (supra). It has been observed by the Hon'ble Apex, "The Mamlatdar will have to decide the matter by holding an inquiry under Sec. 21 of the Ceiling Act keeping in view the principles laid down in Secs. 6 to 8 of the Ceiling Act. Further, Sec. 63 of the Tenancy Act also has to be kept in view while examining the claim of the coowners. If the sale was effected jointly in the name of ten persons to enable some nonagriculturists who are barred from buying agricultural land, to buy agricultural land by joining some agriculturists as copurchasers, the sale to the extent it is in favour of non agriculturists will not be valid and the consequences on account of sale not being valid for violation of Sec. 63 of the Tenancy Act will follow as provided in Sec. 84C of that Act.
19. Thus the submissions, which have been made by learned advocate, Shri Mehul Sharad Shah are Page 26 of 42 C/SCA/8808/2018 JUDGMENT devoid of merits.
20. Further, the submissions made by learned advocate, Shri Mehul Sharad Shah about the retrospective effect are misconceived. A useful reference can be made to the judgment of the Hon'ble Apex Court in case of Krishnamurthi & Company Vs. State of Madras, reported in (1973) 1 SCC 75, more particularly, Para Nos.8 and 12. In fact, the said judgment makes the position clear providing for correcting defects and to give effect to the legislative intends underlying the statute.
21. Moreover as discussed above, learned advocate, Shri Mehul Sharad Shah has tried to submit that there is delay in filing the proceeding by the State and the State is estopped from challenging or raising the issue on the ground of principle of promissory estoppel or legitimate expectation. As stated above, these principles are not attracted at all. It is required to be stated that earlier proceeding qua one permission would have remained valid and it cannot be clubbed for the purpose of subsequent transaction and subsequent policy or the Circular. Therefore when fresh permission has Page 27 of 42 C/SCA/8808/2018 JUDGMENT not been granted and the person like respondents have proceeded further insptie of the knowledge of pending proceeding before the Hon'ble High Court, the transaction would be its own peril and such submission on the ground of promissory estoppel or legitimate expectation, are misconceived. In fact, the person like the respondents, who were very much aware about the proceeding pending before the Hon'ble Division Bench regarding the same issue, could not have taken it for granted and then, raised an issue like promissory estoppel or delay.
22. Similarly, the submission made by learned advocate, Shri Mehul Sharad Shah relying upon the judgment of the Hon'ble Apex Court and the Hon'ble High Court including the judgment in case of Santoshkumar Shivgonda Patil (supra), in case of Mavjibhai Dharsibhai (supra) and in case of Janardan D. Patel (supra) to contend that the exercise of power are not justified. Further the submission has been made that settled things may not be settled and the respondents have invested huge amount, which may cause prejudice to the respondents, is thoroughly misconceived. As stated Page 28 of 42 C/SCA/8808/2018 JUDGMENT above, there is no delay inasmuch as the remedy has been pursued by the State within a reasonable period and, therefore, the observations made in the aforesaid judgment with regard to the exercise of power beyond reasonable period at belated stage would not be attracted.
23. One more aspect which is required to be considered is that the respondents have relied upon the permission granted by the Deputy Collector in the year 1995 qua one transaction or purchase of the agricultural land. However, it is required to be stated that in the permission so granted, it has been specifically stated that such permission is granted subject to the amendment in the prevailing policy or the statutory provision and/or further modification and amendment that may be issued. Moreover, the respondent has sold the land in the year 1997 as reflected from the affidavitinreply filed by the respondent no.2 in detail. Therefore, the permission granted earlier in the year 1995 at the relevant time qua one transaction would not be valid for all time to come perpetually irrespective of any change or modification in the Page 29 of 42 C/SCA/8808/2018 JUDGMENT policy.
Therefore, the submissions, which have been made by learned advocate, Shri Mehul Sharad Shah with much emphasis on doctrine of promissory estoppel and legitimate expectation, have no merits as any such doctrine would not have any application in the facts of the case. Admittedly, there is no promise held out nor it can be said that it would give rise to any expectation legitimately. There has to be a promise or holding out any promise, which has been backed out. Therefore before such doctrine could be applied, there has to be a foundation led by prima facie suggesting about any promise being held out. On the contrary, as stated above, the respondents have sold away the land in 1997 and, thereafter, the respondents have entered into the transaction of purchase of agricultural land in the year 2009, at that time, Circular of 1998 was already there. Therefore, the claim cannot be made dehors the provisions of law or the policy, particularly, when it is pending before the Hon'ble Division Bench of the High Court.
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24. Though the submissions have been made by learned advocate, Shri Mehul Sharad Shah referring to the doctrine of promissory estoppel and also legitimate expectation, same are devoid of merits. It is well accepted that before such doctrine could be invoked, it has to be established about any premise, on the basis of which, a party can expect in terms of legitimate expectation from the authority. However as stated above, there is no promise held out to the petitioner nor there is any premises for legitimate expectation. The transaction of purchase of nonagricultural land by the petitioner or some Company cannot be a ground to invoke promissory estoppel or legitimate expectation. The statutory provision of the Tenancy Act obliges for prior approval for each transaction. Therefore, permission/ prior approval has to be taken at the time of each transaction. The relevant facts would reveal that earlier transaction on the basis of the Circular of the year 1983, cannot be relied upon for all time to come irrespective of change in the policy. As stated above, whole premises is built up on the Page 31 of 42 C/SCA/8808/2018 JUDGMENT ground that the Company had purchased agricultural land at Sanand in the year 1987, for which, the Mamlatdar, Sanand had certified and granted approval. It was a subject matter of further proceedings but if in that particular case, the order was not carried further, it would rest there qua particular transaction. In the facts of the case, when the purchase of the agricultural land is made at Dholka, the provision of the Tenancy Act and particularly, Section 63 of the Tenancy Act would require prior approval. Admittedly, there is no such prior approval and the transactions have taken place in or about in November, 2009 as reflected from the order at AnnexureC. The proceedings had started within a period of three years. The Circular of the Revenue Department, State of Gujarat dated 23.11.1998 clearly provides that the purchase of the agricultural land by body corporate with speculative interest deserves to be curbed. It also provides that the definition of "agriculturist" would not cover the Company or a juristic person. Thus such Circular of the year Page 32 of 42 C/SCA/8808/2018 JUDGMENT 1998 has been further clarified vide another Circular dated 02.05.2011. The transactions, for which, the present group of petitions have been filed, are all related to year 2009 and 2011. The order at AnnexureC also refers to the fact about the purchase of agricultural land at Sanand, which is a separate and independent transaction, for which, reliance cannot be made for subsequent transaction much later in the year 2009. There appears to be a deliberate attempt to club these two separate issues and the transactions only to make out a case for the ground of estoppel. It is in this background, the doctrine of estoppel will not have any application. Again it is well accepted that there cannot be a bar against the statute or the legislation and when there is an amendment in the statute by way of even delegated legislation in the form of Resolution or the Circular, it will have force of law and legislature or the Government in exercise of legislative function is within the rights to have further clarification to give effect to the ultimate underlying purpose and the object of the Page 33 of 42 C/SCA/8808/2018 JUDGMENT statute like Tenancy Act. Therefore, when the attempts were made to frustrate very object and purpose of the Tenancy Act to protect the land in favour of the agriculturist and to prevent any kind of abuse, by which, they are deprived of their land, suitable measures could be taken. Moreover, there cannot be any estoppel against the legislature or even legislative function of the State when it is made operative prospectively.
25. It is also well settled that public interest can override the consideration of private loss or gain. In other words, whenever the issues regarding such policy or change in the policy by the State are subjected to judicial scrutiny, the Court cannot be oblivious of larger public interest. Therefore before the doctrine of promissory estoppel or legitimate expectation could be claimed, there has to be necessary facts, on the basis of which, it could be said that promise has been made out to attract such doctrine of promissory estoppel.
26. It is required to be stated that learned advocate for the respondent has emphasized on the estoppel Page 34 of 42 C/SCA/8808/2018 JUDGMENT and legitimate expectation without any basis or foundation. It is claimed that they had purchased the land at Sanand. However as it is reflected in detail from the affidavit filed by the respondent no.2, the land was sold by the respondent - Company in 1997 and they had divested of any agricultural land. Therefore, there is no justification to claim on the basis of such agricultural land for the purchase of agricultural land in the year 2009. Further once the land itself has been transferred and sold away, the submission about the doctrine of promissory estoppel or having altered possession or prejudice, are without any basis as the land purchased at Sanand itself was sold away in 1997. Therefore also, the doctrine of promissory estoppel or legitimate expectation would not have any application.
27. A useful reference can also be made to the judgment of the Hon'ble Apex Court in case of Bannari Amman Sugars Ltd. Vs. Commercial Tax Officer & Ors., reported in (2005) 1 SCC 625, wherein it has been observed, Page 35 of 42 C/SCA/8808/2018 JUDGMENT "In order to invoke the doctrine of promissory estoppel clear, sound and positive foundation must be laid in the petition itself by the party invoking and doctrine the bald expressions without any supporting material to the effect that the doctrine is attracted because the party invoking the doctrine has altered its position relying on the assurance of the Government would not be sufficient to press into aid the doctrine. The Courts are bound to consider all aspects including the results sought to be achieved and the public good at large, because while considering the applicability of the doctrine, the Courts have to do equity and the fundamental principles of equity must for ever be present in the mind of the Court."
28. In the facts of the case, as stated above, there is no promise, which can be said to have been held out and on the contrary, a permission or approval, which is required as per the statutory provision of the Tenancy Act, has not been taken in respect of the transactions, which have taken place in the year 2009 inspite of specific policy of the Government in the form of Government Circular dated 23.11.1998 and 02.05.2011. The Hon'ble Page 36 of 42 C/SCA/8808/2018 JUDGMENT Division Bench in a judgment in case of Parthmesh Farms Pvt. Ltd. (supra) has considered at length the same issue and it has been observed, "The definition of "person" in the Bombay General Clauses Act, 1904 will obviously be repugnant in the context of provisions of Section 63 of the Act, and, therefore, it could not be read as incorporated in the definition of "person" in the Act."
29. It has been observed and quoted, "It should thus appear that the legislative intent clearly is that in order to claim cultivation as a personal cultivation there must be established a direct nexus between the person who makes such a claim, and the agricultural processes or activities carried on the land. ............."
"................. In other words the intention is that the cultivation of the land concerned must be by natural persons and not by legal persons."
".................. It may be pertinent to note here that the restriction on transfer of agricultural land to nonagriculturist, under the pain of invalidation of such transfer, as envisaged in the provisions of Section 63 of the Act, is different from and totally unrelated to the legal capacity of a body corporate to hold agricultural Page 37 of 42 C/SCA/8808/2018 JUDGMENT land. Even if it were held in a particular context that a juristic person could legally "hold" or "own" agricultural land, it cannot be construed as a licence to transfer the land to such artificial person in spite of its incapacity to personally cultivate the land as required under the Act.
30. Therefore in light of the specific clarification by subsequent Circulars, before the transaction is entered into by the petitioner coupled with the fact that it has been interpreted and considered by the Hon'ble Division Bench that the definition of "person" in the Tenancy Act would not cover body corporate or Company or juristic person, the submissions are misconceived. Therefore, the impugned order passed by the Hon'ble Tribunal cannot be sustained. The submissions made by learned advocate, Shri Mehul Sharad Shah with reference to General Clauses Act as stated above, are devoid of merits. It is well settled principle of interpretation of statute that the interpretation given to the word used in one statute, should not be applied for interpreting that word or similar word used in different Page 38 of 42 C/SCA/8808/2018 JUDGMENT statute with different purpose and the different context. The words like ideas have a certain association, which is provided for the context, the object and the purpose of the statute, in which, it is used. It is also well accepted that the text of the statute has to be read in context. Therefore, the submissions made on the basis of the approval granted earlier qua transaction of purchase of land at Sanand, cannot be a license or approval for each subsequent transactions of purchase of agricultural land by the respondent - Company contrary to the statutory provision of Section 63 of the Tenancy Act. The provision of Section 63 of the Tenancy Act provides for prior approval for each transaction, meaning thereby, there has to be such prior approval before the transaction is entered into. In the facts of the case, there is no such prior approval inspite of the statutory provision. Further as stated, two circulars dated 23.11.1998 and 02.05.2011 have made the position clear much before the transaction of purchase of agricultural land were made by the respondent - Company.
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31. Therefore, another facet of submission, which is sought to be made on the ground that the bench of learned Single Judge of the High Court had set aside the earlier Resolution or Circular restricting such transfer of agricultural land and till LPA is decided, the respondent - Company have entered into transaction, is thoroughly misconceived. The interpretation sought to be placed in the impugned order also dishonest and contrary to the well accepted principle of judicial discipline and the precedent. Assuming for the sake of argument that the Circular was sent aside by the bench of learned Single Judge, the fact remains that LPA was preferred and same was pending for consideration before the Hon'ble Division Bench to the knowledge of the respondent. Further what was set aside was the Circular but the statutory provision of Section 63 of the Tenancy Act have not been set aside and once it provides for prior approval, such argument that the petitioner purchased the same, has no merits. The Hon'ble Division Bench in a judgment in case of Parthmesh Farms Pvt. Ltd. (supra) has dealt Page 40 of 42 C/SCA/8808/2018 JUDGMENT with this aspect at length and has also observed with regard to the validity of the Tenancy Act. The Hon'ble Division Bench has also specifically observed with reference to the area of the operation of the Tenancy Act and Ceiling Act and has clearly observed that though both the statute deals with the agricultural land, they were different purpose and context, in which, the word "person" is used in various provisions and, therefore, reference to the General Clause Act, 1904 for the purpose of Tenancy Act, is thoroughly misconceived.
32. Therefore in this background of the facts, the reasons given by the Gujarat Revenue Tribunal in the impugned order at AnnexureA in respective Revision Applications dated 26.09.2016 cannot be sustained as it has conveniently overlooked the statutory provision, the judgment of the Hon'ble Division Bench and also has tried to go beyond the pronouncement of the Hon'ble Division Bench of the High Court by Novell and unsustainable way of reasoning and interpretation. Therefore, the present petitions deserve to be allowed. Page 41 of 42
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33. Therefore, the present group of petitions stand allowed. The impugned order at AnnexureA passed by the Gujarat Revenue Tribunal in respective Revision Applications dated 26.09.2010 is hereby quashed and set aside. Rule is made absolute.
34. In view of the dismissal of main petitions, Civil Application No.1/2018 in Special Civil Application No.8808/2018 does not survive and stands disposed of accordingly.
35. A copy of this order be made available to learned Advocate General through learned Assistant Government Pleader for information.
36. Registry is directed to place copy of this judgment in each matter.
Sd/ (RAJESH H.SHUKLA, J.) Gautam Page 42 of 42