Bombay High Court
The Municipal Corporation Of Greater ... vs Dalamal Tower Premises Co-Operative on 11 September, 2012
Author: D.Y.Chandrachud
Bench: D.Y.Chandrachud
VBC 1/56 app801.04
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
O. O. C. J.
APPEAL NO.801 OF 2004
IN
WRIT PETITION NO.2120 OF 2004
The Municipal Corporation of Greater Mumbai
& Ors. ...Appellants.
Vs.
Dalamal Tower Premises Co-operative
Society Limited & Anr. ...Respondents.
....
Mr.A.Y. Sakhare, Senior Advocate with Mr.S.S.Pakale, Ms.Geeta Joglekarand
Ms.Nikita Trivedi i/b. S.H.Ujjainwala & Ors. for the Appellants.
Dr.Milind Sathe, Senior Advocate with Mr.Arif Doctor i/b. M/s.Junnarkar &
Associates for Respondent Nos.1 and 2.
Mr.A.B.Ketkar, AGP for Respondent No.3.
Mr.Janak Dwarkadas, Senior Advocate with Mr.Sharan Jagtiani and
Mr.Gaurav Mehta i/b. Mahimtura & Co. for Intervenor in NMA 1685/12 and
NMA 1625/12.
.....
CORAM : DR.D.Y.CHANDRACHUD, J.
September 11, 2012.
JUDGMENT :
The Reference :
On a difference of opinion between Mr.Justice D.K.Deshmukh and Mr.Justice R.G.Ketkar, constituting a Division Bench, in an appeal arising out of the decision of a Single Judge, the following question of law has been sent for reference to a third judge:
"(i) In view of the repeal of the Bombay Rent Act and enactment of the Maharashtra Rent Control Act, is the Bombay Municipal Corporation justified in taking into consideration the actual amount of rent received or receivable by the landlord in relation to the units which are let out, but where the lease is exempted from the provisions of the Rent Act for determination of annual letting value with effect from 1 April 2000?"::: Downloaded on - 09/06/2013 19:06:07 :::
VBC 2/56 app801.04
The Controversy:
2. Section 140 of the Mumbai Municipal Corporation Act, 1888, provides for the levy of taxes on buildings and lands in Brihan Mumbai.
These taxes which are called property taxes comprise of: (i) water tax; (ii) additional water tax; (iii) sewerage tax; (iv) additional sewerage tax; (v) general tax; (vi) education cess; (vii) street tax; and (viii) betterment charges.
Section 154(1) aligns the ratable value of a building or land assessable to property taxes with the annual rent for which such land or building "might reasonably be expected to let from year to year". In several judgments of the Supreme Court dating back to the Corporation of Calcutta vs. Padma Debi,1 it has been held that where rent control legislation prescribes that a landlord can recover no more than the standard rent from the tenant and renders it unlawful for a landlord to recover rent in excess of the standard rent, in assessing the annual value for the purposes of municipal legislation for the levy of property taxes, the standard rent is the upper limit of the rent at which a building can reasonably be expected to let. The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 provided certain exemptions in Section 4. Upon the enactment and enforcement of the Maharashtra Rent Control Act, 1999, the exemption has been recast and broadened in Section 3.
3. The issue which falls for determination relates to the consequences, if any, that would ensue in computing the ratable value of land or building where the premises in a building are exempt from the provisions of 1 AIR 1962 SC 151 ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 3/56 app801.04 rent control legislation. According to the Municipal Corporation, when the premises are exempt from the operation of the rent control legislation, the contractual bargain between a landlord and a tenant is not circumscribed by the provision for the fixation of standard rent in the Rent Act. Moreover, once the premises are exempt from the Rent Act, it is not unlawful for a landlord to receive rent in excess of the standard rent. On the other hand, according to the property owners, the true test to be applied is whether rent control legislation is in operation in the area in which the premises are situated and if it is, it would make no difference that the premises are exempt from the operation of rent control legislation. Hence, according to the property owners even if the premises are exempt from the Rent Act, the annual value for the purposes of municipal legislation cannot exceed the standard rent under rent legislation.
Submissions :
4. On behalf of the Municipal Corporation, Counsel submitted that:
(i) The view which has been taken by Mr.Justice Ketkar accords with the statutory provisions contained in the Mumbai Municipal Corporation Act, 1888 and the law laid down by the Supreme Court and should be accepted;
(ii) Under Section 139A, property taxes leviable on lands and buildings in Brihan Mumbai are to consist of the water tax, water benefit tax, sewerage tax, sewerage benefit tax, general tax, education cess, street tax and betterment charges. Sub-section (2) of Section 139A makes it clear that for the purpose of the levy of property taxes, the expression "building"
includes a flat, a gala, a unit or any portion of the building;
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(iii) Section 154(1) requires that the rateable value of any building or
land assessable to property tax has to be computed on the basis of the annual rent for which such land or building might reasonably be expected to let from year to year;
(iv) Where the premises are governed by rent control legislation, the annual rent for which land or building might reasonably be expected to let from year to year, is governed by the standard rent under the Rent Act;
(v) The Maharashtra Rent Control Act, 1999 was brought into force on 31 March 2000. Section 2(1) provides that the Act shall apply to premises let for the purposes of residence, education, business, trade or storage in the area specified in Schedule I and II. Section 3(1)(b), however, provides an exemption in respect of certain categories of premises, namely those inter alia let or sublet to banks, public sector undertakings, Corporations established by or under Central or State Acts, foreign missions, international agencies, multinational companies and private and public limited companies with a paid up share capital of Rs.1 crore or more;
(vi) Where the Rent Control Act does not apply to certain premises, the Supreme Court has held that the annual rent actually received by the landlord in the absence of special circumstances would be a good guide to assess the rent which the landlord might reasonably expect from a hypothetical tenant since the premises are not controlled by the Rent Act;
(vii) In Malpe Vishwnath Acharya vs. State of Maharashtra,2 the Supreme Court held that the provisions of the Bombay Rent Act which provided for the fixation of the standard rent were unreasonable but the Court 2 (2000)1 SCC 1 ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 5/56 app801.04 declined to strike down the provision since the State was about to bring into force a new Rent Act. The State legislature enacted the new Rent Act in accordance with the National Housing Policy. The new Rent Act has not given protection to those premises inter alia covered by Section 3(1)(b) since the tenants of those premises can bear the burden of the market rate of land and the landlord can get a viable return as an incentive for increase the housing stock;
(viii) The decision of the Supreme Court in the case of Kamla Mills is not an authority for the proposition that notwithstanding the ouster of the Rent Act with regard to certain premises as stated in Section 3, the principles of the standard rent will govern the assessable value only because those premises are situated in an area where the Rent Act applies. If this construction is placed, the provisions of Section 3 of the Rent Act will be rendered otiose and such a construction should not be adopted;
(ix) Prior to the enactment of the Maharashtra Rent Control Act, 1999, the question as to the determination of annual rent of a particular unit or building exempt from the provisions of the Rent Act never arose and it was not the practice of the Corporation to adopt the standard rent irrespective of whether a unit or building is exempt from the provisions of rent control legislation.
5. On behalf of the Respondents, it has been submitted that:
(i) The property tax levied under Section 140 is a tax on lands and buildings under Entry 49 of List II of the Seventh Schedule to the Constitution.
A tax on land and building is a tax on land or building or both as units of ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 6/56 app801.04 taxation. The tax has to be levied strictly by reason of the general ownership of land and building and is not concerned with the division of interest. There is a distinction between a tax directly on land and a tax on income arising from land;
(ii) If the legislature is competent to levy a tax, it is open to it to decide how best to levy it. The measure of the tax would be the annual value, capital value, cost of construction, market value or the rent multiplied by a factor which the legislature may determine. The measure of the tax is not conclusive of the nature of the levy;
(iii) The measure of the property tax under the Mumbai Municipal Corporation Act, 1888 is prescribed in Section 154 and the rateable value is computed with reference to the annual rent at which the land or building might reasonably be expected to let from year to year;
(iv) If in a municipal area, the Rent Act is in operation which prescribes the standard rent, it is the standard rent which must provide the measure and the actual rent received or receivable which may be higher or lower is irrelevant;
(v) In the case of lands and buildings which are self-occupied, there can be no other measure for taxation except standard rent. There cannot be different measures of taxation on the same taxing event unless the taxing statute so specifically provides making an intelligible classification having nexus with the object sought to be achieved. No such distinction is made by the Act and whether the properties are vacant, self-occupied, rented to tenants protected under the Rent Act or rented to tenants not protected, the measure of taxation must necessarily be "annual rent equal to standard rent";
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(vi) The expression, "annual rent for which such land or building
might reasonably be expected to let from year to year" has been interpreted in a series of decisions of the Supreme Court holding that in areas where rent control legislation is in force, the standard rent and not the actual rent is the appropriate measure of taxation;
(vii) The provisions of Section 154 have been interpreted in Kamla Mills following the earlier decisions and the issue is no more res integra;
(viii) The enactment of the Maharashtra Rent Control Act, 1999 warrants no departure from the earlier regime prior to 1 April 2000 because
(a) The Mumbai Municipal Corporation Act, 1888 and the Bombay Rent Act again have been interpreted by the Supreme Court in Kamla Mills holding that the measure of taxation under Section 154 is standard rent; (b) The Bombay Rent Act in Section 4 had other exemptions under which the premises were exempt from the Rent Act; (c) It was never the case of the Municipal Corporation that prior to 1 April 2000, it was entitled to take market value/actual rent received for fixation of rateable value in case of any land or building; and (d) The Maharashtra Rent Control Act, 1999 has only added a few categories of premises to be exempt from the purview of the Rent Act and this does not change the concept of annual rent to any other basis than the standard rent; (e) What has been amended or replaced is the Rent Act, keeping the availability of the standard rent as a measure intact under the municipal law; (f) If the interpretation of the Municipal Corporation is correct, the property tax regime would shift to charging (i) the premises on the character of the occupant whether protected by the Rent Act or not; and (ii) the income derived from the property where the measure of the tax is based ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 8/56 app801.04 on annual rent reasonably expected. This would result in hostile discrimination and render the tax under the municipal law a tax on income or on person instead of a tax on land or building.
6. Counsel appearing on behalf of the Intervenor has supported the submissions which have been made on behalf of the Appellant. The written submission filed by the Intervenor has been perused.
The provisions of the Mumbai Municipal Corporation Act, 1888:
7. Section 154(1) of the Act provides as follows:
"(1) In order to fix the rateable value of any building or land assessable to a property-tax, there shall be deducted from the amount of the annual rent for which such land or building might reasonably be expected to let from year to year a sum equal to ten per centum of the said annual rent and the said deduction shall be in lieu of all allowances for repairs or on any other account whatever."
Section 3(r) defines the expression "rent" as follows:
"(r) "land" includes land which is being built upon or is built upon or covered with water, benefits to arise out of land, things attached to the earth or permanently fastened to anything attached to the earth and rights created by legislative enactment over any street;"
Section 3(s) defines the expression "building" thus:
"(s) "building" includes a house, out-house, stable, shed, hut tank (except tank for storage of drinking water in a building or part of a building) and every other such structure, whether of masonry, bricks, wood, mud, metal or any other material whatever;"
In Section 3(gg), the expression "premises" is defined to include messuages, buildings and lands of any tenure, whether open or enclosed, whether built on ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 9/56 app801.04 or not, and whether public or private. The charge of tax in Section 140 read with Section 143 is on buildings and land. Section 154(1) provides for the measure of the tax.
8. Section 154(1) does not expressly either incorporate or make a reference to the provisions of rent control legislation in the State. In computing the ratable value of land or buildings in Section 154(1), the legislature mandated that there should be a determination of the annual rent for which such land or building might reasonably be expected to let from year to year. A deduction of a sum equal to ten per centum is provided from that amount in lieu of all allowances for repairs or on any other account. The principle which has emerged from the decisions of the Supreme Court over the years is that where rent control legislation provides for the fixation of the standard rent of premises and contains a legislative prohibition on a landlord charging anything in excess of the standard rent, the reasonable expectation of a landlord or a tenant of the rent at which the land or building may be expected to let, would be governed by the limit of the standard rent. In other words, when rent control legislation prohibits a landlord from charging anything in excess of the standard rent and makes it an offence for a landlord to charge in excess of the standard rent from a tenant, the reasonable expectation of a hypothetical landlord of what he can receive in a contractual bargain with a tenant cannot exceed the standard rent computed with reference to the Rent Act. The alignment of the reasonable expectation of the letting value of premises with the norms prescribed in rent legislation was brought about as a result of judicial pronouncements to which it would be ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 10/56 app801.04 necessary to turn.
Decisions of the Supreme Court:
9. In Corporation of Calcutta vs. Padma Debi (supra), the Supreme Court interpreted the provisions of Section 127(a) of the Calcutta Municipal Act, 1923 in which the annual value of land and of building was to be computed with reference to the gross annual rent at which the land or building "might at the time of assessment reasonably be expected to let from year to year". A bench of four learned judges of the Supreme Court held that the Rent Control Act in the State of West Bengal stipulated that any amount in excess of the standard rent of the premises would be irrecoverable despite an agreement to the contrary and whoever knowingly received a sum on account of rent in excess of the standard rent would be liable to penalties. The Supreme Court held that the statutory limitation of rent, prescribed by the rent control law "circumscribes the scope of the bargain in the market" 3 and held as follows:
"A combined reading of the said provisions leaves no room for doubt that a contract for a rent at a rate higher than the standard rent is not only not enforceable but also that the landlord would be committing an offence if he collected a rent above the rate of the standard rent. One may legitimately say under those circumstances that a landlord cannot reasonably be expected to let a building for a rent higher than the standard rent. A law of the land with its penal consequences cannot be ignored in ascertaining the reasonable expectations of a landlord in the matter of rent. In this view, the law of the land must necessarily be taken as one of the circumstances obtaining in the open market placing an upper limit on the rate of rent for which a building can reasonably be expected to let." 4 3 Para 7 at page 154 4 Para 6 at pages 153 & 154 ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 11/56 app801.04 The rental value, ruled the Supreme Court, cannot be fixed higher than the standard rent under the Rent Control Act.
10. In Municipal Corporation of Greater Bombay vs. Royal Western India Turf Club,5 a bench of three learned Judges of the Supreme Court, while considering the provisions of Section 154(1) of the Mumbai Municipal Corporation Act, 1888, laid down how the annual rent at which land or building might reasonably be expected to let would have to be determined:
"The annual rent has to be worked out on the basis of what a hypothetical tenant would be willing to pay as rent for the premises to a hypothetical landlord who is prepared to let the premises from year to year as they stand having regard to all the advantages and disadvantages relating to such premises, such as, the situation, the nature of the property, the obligations and liabilities attached thereto and other features, if any, which enhance or decrease their value to such a tenant. The section simply enjoins upon the Municipal Corporation to determine the annual rent and the rateable value of the property therefrom but does not provide for any particular method of rating out of the several well known methods usually followed in such assessments, such as the comparative method, the contractor's method, the unit method and profits basis method, that is, profit- making capacity or valuation by reference to receipts and expenditure."6 In that case, the Municipal Corporation had adopted the profits basis method for assessment. The Supreme Court emphasized that:
"It is not the profits which are rateable; they serve to indicate the rent at which the premises might reasonably be expected to let, particularly where profit is the motive of the hypothetical tenant in taking the hereditament."7 5 (1968) 1 SCR 525 : AIR 1968 SC 425 6 para 6 at page 3 7 para 6 at page 3 ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 12/56 app801.04
11. In Corporation of Calcutta vs. Life Insurance Corporation of India,8 the Supreme Court considered the provision of Section 168(1) of the Calcutta Municipal Corporation Act, 1951 under which the annual value of any land or building was "deemed to be the gross annual rent at which the land or building might .. be reasonably expected to let from year to year." The proviso to the provision was as follows:
"Provided that in respect of any land or building the standard rent of which has been fixed under Section 9 of the West Bengal Premises Rent Control (Temporary Provisions) Act, 1950, the annual value thereof shall not exceed the annual amount of the standard rent so fixed."9 The submission before the Supreme Court was that it was only in those cases in which standard rent has been fixed under Section 9 of the Rent Control Act, 1950 that the annual value would be subject to the maximum limit of the standard rent. In other words, it was contended that where the standard rent has not been fixed, the proviso would not apply and the assessing authority while fixing the annual value could take into account all relevant circumstances, including the rent at which the premises were sublet.
The Supreme Court held that though the provision which was interpreted in Padma Debi's case did not contain a similar proviso, the enactment of the proviso did not alter the law since the meaning of the substantive part, namely, "gross rent at which the land or building might reasonably be expected to let" is not altered. Though there was no order of the Controller fixing the standard rent, the Supreme Court observed that the standard rent stands determined under a deeming statutory provision in the Rent Control 8 (1970) 2 SCC 44 9 para at 6 page 46 ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 13/56 app801.04 Act, 1950 by which the standard rent was the rent which has been fixed or that which would have been fixed if an application were made. Hence, in determining the annual value, the assessing authority would not be concerned with the rent which the tenant may receive from his sub-tenant.
12. The decision of the Supreme Court in the Guntur Municipal Council vs. The Guntur Town Rate Payers' Association,10 dealt with the issue as to whether before the fixation of a fair rent of any premises, the municipality was bound to make an assessment in the light of the provisions contained in the Rent Control Act. The submission of the municipality was that if the fair rent has not been fixed, the municipality need not be limited or governed by the measure of standard rent in the Rent Act. While rejecting the submission, the judgment of the Supreme Court considered the issue from two perspectives. The first perspective is the test of what rent a hypothetical tenant would pay:
"The test essentially is what rent the premises can lawfully fetch if let out to a hypothetical tenant. The municipality is thus not free to assess any arbitrary annual value and has to look to and is bound by the fair or the standard rent which would be payable for a particular premises under the Rent Act in force during the year of assessment."11 The second aspect is that where rent control legislation is in operation, the landlord cannot lawfully expect to get more rent than the fair rent:
"It is perfectly clear that the landlord cannot lawfully expect to get more rent than the fair rent which is payable in accordance with the principles laid down in the Act. The assessment of valuation must take into account the measure of fair rent as determinable 10 (1970) 2 SCC 803 11 para 4 at page 805 ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 14/56 app801.04 under the Act. It may be that where the Controller has not fixed the fair rent the municipal authorities will have to arrive at their own figure of fair rent but that can be done without any difficulty by keeping in view the principles laid down in Section 4 of the Act for determination of fair rent."12 The judgment in Guntur Municipal Council consequently held that the standard rent under rent control legislation constitutes an index of what the premises can reasonably be expected to let even if there were no fixation of standard rent under the Rent Act.
13. The decision of the Supreme Court in the Municipal Corporation of Greater Mumbai vs Polychem Ltd. 13 is significant in the context of the issue in the present case, because the judgment enunciates the conceptual basis of rating in municipal legislation. In Polychem, the Supreme Court construed the provision of the Mumbai Municipal Corporation Act, 1888, Section 3(r) of which defined "land" to include land which is being built upon or is built upon. The Supreme Court observed while construing Section 154 that "...after a building has been completed, the letting value of the building, which becomes part of land, will be the primary or determining factor in fixing the annual rent for which the land which has been built upon "might reasonably be expected to be let from year to year"14 The judgment of the Supreme Court held that where a building is not completed or constructed, to such an extent that at least a partial completion notice can be given so that the completed portion can be occupied and let, the 12 para 5 at page 806 13 (1974) 2 SCC 198 14 para 22 at page 210 ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 15/56 app801.04 land, for the purposes of rating has to be equated with or treated as vacant land. However, when a building has been put up which is actually and legally capable of occupation, the letting value of the building can enter into the computation for rating. The principle of law which also emerges from this decision is that the basis of rating is not the actual income from beneficial occupation, but the ownership of land which is capable of beneficial occupation:
"The question whether the owner himself or a tenant is actually occupying the land is not relevant for the purpose of determining the rateable value by a reference to the hypothetical tenant. Here, the basis of rating is not the actual income from beneficial occupation, as it may be in England (even there a tendency to shift the former or traditional base is discernable), but of ownership of land which is capable of beneficial occupation. In other words, the concept of annual value of the land to the owner, though obviously linked up with its utility or annual letting value, is more comprehensive than and different from the test of the actual income yielded which has been applied in England in a number of cases."15
14. Where municipal legislation contains an over riding provision or a non obstante clause, the assessment of annual value is not circumscribed by the limit of standard rent under the Rent Act prevalent in the State. The effect of a non-obstante clause in municipal legislation was considered by a decision of three learned judges of the Supreme Court in Municipal Corporation vs. Ratnaprabha.16 Section 138(b) of the M.P. Municipal Corporation Act, 1956 contained a non-obstante clause to the following effect:
"(b) the annual value of any building shall notwithstanding anything contained in any other law for the time being in force be deemed to be the gross annual rent at which such building, together with its appurtenances and any furniture that may be let
15 Para 28 at page 212 16 (1976) 4 SCC 622 ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 16/56 app801.04 for use or enjoyment therewith might reasonably at the time of assessment be expected to be let from year to year, less an allowance of ten per cent for the cost of repairs and for all other expenses necessary to maintain the building in a state to command such gross annual rent." (emphasis supplied).17 While construing the effect of the non-obstante clause, the Supreme Court held that where the standard rent has been fixed under the Rent Control Act, and it was not vitiated by fraud or collusion, that would constitute the reasonable letting value. But where the standard rent has not been fixed, the reasonable rent for the purposes of municipal legislation could be determined without being constrained by rent control legislation. The Supreme Court held thus:
"While therefore the requirement of the law is that the reasonable letting value should be determined the annual value of the building, it has also been specifically provided that this would be so "notwithstanding anything contained in any other law for the time being in force". It appears to us that it would be a proper interpretation of the provisions of clause (b) of Section 138 of the Act to hold that in a case where the standard rent of a building has been fixed under Section 7 of the Madhya Pradesh Accommodation Control Act, and there is nothing to show that there has been fraud or collusion, that would be its reasonable letting value, but, where this is not so, and the building has never been let out and is being used in a manner where the question of fixing its standard rent does not arise, it would be permissible to fix its reasonable rent without regard to the provisions of the Madhya Pradesh Accommodation Control Act, 1961. This view will, in our opinion, give proper effect to the non-obstante clause in clause (b), with due regard to its other provision that the letting value should be "reasonable"."18
15. A decision of a Bench of three learned judges of the Supreme Court in Dewan Daulat Rai Kapoor vs. New Delhi Municipal Committee,19
17 Para 3 at page 624 18 Para 4 at pages 624 & 625 19 (1980) 1 SCC 685 ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 17/56 app801.04 dealt with the construction of the annual value provision in the Punjab Municipal Act, 1911 and Delhi Municipal Corporation Act, 1957 under which the annual rent at which the house or building may reasonably be expected to let from year to year constituted the basis of the provision. In the appeal before the Supreme Court, the standard rent had not been fixed by the Controller and the period of limitation for making an application for the fixation of the standard rent had expired. As a result, the landlord was entitled to continue to receive the contractual rent from the tenant without legal impediment. The Municipal Corporation contended that since it was not penal for the landlord to receive contractual rent even if it was higher than the standard rent, the landlord would be reasonably expected to let the building at the contractual rent which provided a correct measure for the determination of the annual value. Following the decision in the Life Insurance Corporation and Guntur Municipal Council, the Supreme Court held that there was no material distinction between cases where the standard rent has actually been fixed by the Controller and those of which no such rent has been fixed. The Supreme Court held that in either case, the upper limit of fair rent payable in accordance with the principles laid down in the Act is bound to enter into the determination of the rent which the landlord could reasonably expect to receive from a hypothetical tenant. Even if an existing tenant was barred by limitation from making an application for the fixation of standard rent, a hypothetical tenant would not suffer from that disability. The Supreme Court held as follows :
"The existing tenant may be barred from making an application for fixation of the standard rent and may, therefore, be liable to pay the contractual rent to the landlord, but the hypothetical tenant to ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 18/56 app801.04 whom the building is hypothetically to be let would not suffer from this disability created by the bar of limitation and he would be entitled to make an application for fixation of the standard rent at any time within two years of the hypothetical letting and the limit of the standard rent determinable under the Act would, therefore, inevitably enter into the bargain and circumscribe the rate of rent at which the building could reasonably be expected to be let. This position becomes absolutely clear if we take a situation where the tenant goes out and the building comes to be self-occupied by the owner. It is obvious that in case of a self-occupied building, the annual value would be limited by the measure of standard rent determinable under the Act, for it can reasonably be presumed that no hypothetical tenant would ordinarily agree to pay more rent than what he could be made liable to pay under the Act. The anomalous situation which would thus arise on the contention of the Revenue would be that whilst the tenant is occupying the building the measure of the annual value would be the contractual rent, but if the tenant vacates and the building is self-occupied, the annual value would be restricted to the standard rent determinable under the Act. It is difficult to see how the annual value of the building could vary according as it is tenanted or self-occupied.
The circumstance that in each of the present cases the tenant was debarred by the period of limitation from making an applicable for fixation of the standard rent and the landlord was consequently entitled to continue to receive the contractual rent, cannot therefore affect the applicability of the decisions in the Life Insurance Corporation case, and the Guntur Municipal Council case and it must be held that the annual value of the building in each of these cases was limited by the measure of the standard rent determinable under the Act."20
16. The judgment of the Supreme Court in Dewan Daulat Rai Kapoor21 is significant from the perspective of two clear principles which emerge from the judgment:
(i) For the purposes of municipal assessment, the determination of annual value has to be made on the basis of the annual rent at which a
20 Para 10 at page 697 21 (1980) 1 SCC 685 (supra) ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 19/56 app801.04 building may reasonably be expected to let from year to year. For this purpose, the relevant criterion is the value of the property to the owner or the rent realizable by the landlord reasonably from a hypothetical tenant; and
(ii) Even if there has been no determination of the standard rent under the provisions of the Rent Act, the upper limit of the annual rent at which the building may be reasonably expected to let from year to year is the standard rent which is determinable under the provisions of the rent control legislation. For that matter, even if the existing tenant is barred from making an application for fixation of rent, that would not make any difference because such a prohibition would not attach to a hypothetical tenant to whom the building is tenanted.
17. The same principle was reiterated by a bench of three learned judges of the Supreme Court in Dr.Balbir Singh vs. M.C.D.:22 "...the rateable value of the premises would be the annual rent at which the premises might reasonably be expected to be let to a hypothetical tenant and such reasonable expectation cannot in any event exceed the standard rent of the premises, though in a given situation it may be less than the standard rent. The standard rent of the premises would constitute the upper limit of the annual rent which the owner might reasonably expect to get from a hypothetical tenant, if he were to let out the premises. Even where the premises are self-occupied and have not been let out to any tenant, it would still be possible to determine the standard rent of the premises on the basis of hypothetical 22 (1985) 1 SCC 167 ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 20/56 app801.04 tenancy. The question in such case would be as to what would be the standard rent of the premises if they were let out to a tenant." 23
18. While dealing with the assessment of premises which are partly self-occupied and partly tenanted, the Supreme Court noted that the premises as a whole are liable to be assessed to property tax. Where the premises consist of different parts which are indicated to be occupied as distinct and separate units:
"the hypothetical tenancy which would have to be considered would be the hypothetical tenancy of each part as a distinct and separate unit of occupation and the sum total of the rent reasonably expected from a hypothetical tenant in respect of each distinct and separate unit would represent the rateable value of the premises".24 In other words, "the sum total of the rent which the owner may reasonably expect to get from a hypothetical tenant in respect of each distinct and separate unit of occupation .. would represent the rateable value of the building". Unless the actual rent is influenced by extra-commercial considerations, the Supreme Court held that the actual rent received by the owner would furnish a fairly reliable measure of the rent which the owner may reasonably expect to receive from a hypothetical tenant subject to the upper limit of the standard rent.
23 Para 11 at pages 184 & 185
24 Para 12 at page 188
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19. All premises in an area may not necessarily be governed by rent control legislation. In fact, the prevailing Rent Act may provide an exemption to certain categories of premises. In Morvi Municipality vs. State of Gujarat,25 Section 2(1) of the Gujarat Municipalities Act, 1963 came up for consideration. The provision stipulated that the annual letting value meant the annual rent for which any building or land might reasonably be expected to let from year to year. Rule 5 of the Municipal Rules, however, stipulated that the rent actually realised shall be considered to be the annual letting value, but if the Assessing Officer believes that the rent shown in the rent note did not represent the correct letting value, he was entitled to assess the reasonable annual letting value. The Supreme Court held that since the rule mandated that the actual rent received should be taken into consideration for fixing the annual letting value even if it is in excess of the standard rent fixed under rent control legislation, the rule was contrary to the interpretation placed by the Supreme Court on the concept of annual letting value. The contention of the Municipality, however, was that there may be properties which are not governed by the rent control legislation in which case the standard rent would not constitute the upper limit. Dealing with this contention, the Supreme Court held as follows :
"However, he contends that it is not necessary to strike down the said rule for there may be properties which are not governed by the rent restriction legislation and their annual letting value can be determined unrestricted by the provisions of the rent restriction legislation. His grievance is that since the High Court has struck down the rule, instead of reading it down to bring it in conformity 25 (1993) 2 SCC 520 ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 22/56 app801.04 with the judicial decisions, the Municipality is hampered in assessing the properties to which the rent restriction legislation does not apply. Shri Mehta may be right there, if there are such properties within the limits of the Municipality. The correct mode of getting over the difficulty is to amend Rule 5 itself suitably to take care of such properties instead of keeping it on the rule book as it is. There is nothing to prevent the Municipality from introducing a new rule in place of the said rule. ... However, pending the framing of the new rule, Rule 5 as it is can be interpreted as being applicable only to such properties which are not governed by the rent restriction legislation. Hence the decision of the High Court will have to be modified to the extent the High Court has struck down the said rule instead of allowing it to remain on the rule book confining its operations only to those properties which are not governed by the Rent Control Act." 26
20. In Srikant Kashinath Jituri vs. Corporation of the City of Belgaum,27 the Supreme Court while not expressing a final opinion on the issue, expressed some reservation about the correctness of the earlier decisions by which the property tax has to be determined only on the basis of fair rent regardless of actual rent received:
"Before parting with this appeal, we feel compelled to express our doubts as to the soundness and continuing relevance of the view taken by this Court in several earlier decisions that the property tax must be determined on the basis of fair rent alone regardless of the actual rent received. Fair rent very often means the rent prevailing prior to 1950 with some minor modifications and additions. Property tax is the main source of revenue to the municipalities and municipal corporations. To compel these local bodies to levy and collect the property tax on the basis of fair rent alone, while asking them at the same time to perform all their obligatory and discretionary functions prescribed by the statute may be to ask for the impossible. The cost of maintaining and laying roads, drains and other amenities, the salaries of staff and wages of employees - in short, all types of expenditure have gone up steeply over the last more than forty years. In such a situation, insistence upon levy of property tax on the basis of fair rent alone
- disregarding the actual rent received - is neither justified nor 26 Paras 12 & 14 at page 527 27 (1994) 6 SCC 572 ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 23/56 app801.04 practicable. None of the enactments says so expressly. The said principle has been evolved by courts by a process of interpretation. Probably a time has come when the said principle may have to be reviewed. In this case, however, this question does not arise at this stage and, therefore, it is not necessary to express a final opinion on the said issue."28 The decision of the Supreme Court in Assistant General Manager, Central Bank of India vs. Commissioner, Municipal Corporation for the City of Ahmedabad,29 arose from the construction of the provisions of the Bombay Provincial Municipal Corporation Act, 1949 as applicable in the State of Gujarat. The issue which fell for determination was whether the provision contained in Section 2(1-A) was valid. The provision was that where in respect of any land, building or premises the standard rent is not fixed under the Bombay Rent Act, 1947, the annual rent received by the owner shall notwithstanding anything contained in any other law for the time being in force, be deemed to be the annual rent for which such building or land might reasonably be expected to let from year to year with reference to its use. On behalf of the Appellant, it was sought to be urged that even where the standard rent is not fixed, it must be presumed that the rent at which the building or land might reasonably be expected to let from year to year is the standard rent alone and not the rent actually received. A bench of three learned judges of the Supreme Court held that in view of the non-obstante provision contained in the municipal legislation, the actual rent received is to be taken as the annual rent for the purposes of determining the annual letting value:
28 Para 11 at pages 578 & 579
29 (1995) 4 SCC 696
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"Where the standard rent is not fixed, the actual rent received shall be deemed to be the annual rent at which the property might reasonably be expected to be let, notwithstanding anything contained in any other law. The non-obstante clause prevents the application of the Bombay Rent Act to cases falling under proviso (aa) for determining the rent at which the property might reasonably be expected to be let. The provisions concerned herein are akin to the provisions considered in Ratnaprabha30 and not with the provisions concerned in the decision relied upon by the appellants."31 The decision in Central Bank of India falls in the same statutory paradigm as Ratnaprabha where the municipal legislation in question contains a non obstante provision.
21. By the Delhi Rent Control (Amendment) Act, 1988, an amendment was brought about in Section 3 to the effect that nothing in the Act would apply "to any premises whether residential or not, whose monthly rent exceeds three thousand and five hundred rupees", or to any premises constructed on or after the commencement of the Amending Act, 1988 for a period of ten years from the date of completion of such construction. The assessment was made in pursuance of notices proposing to revise the rateable value onwards from assessment year 1988-89 by calculating the rateable value of the property on the basis of the actual rent received. In Government Servant Co-operative House Building Society Ltd. vs. Union of India,32 the Supreme Court adverted to the earlier decisions in Padma Debi, Dewan Daulat Rai Kapoor and Balbir Singh and held as follows:
"Therefore, where there is legislation fixing the standard rent of 30 (1976) 4 SCC 622 31 Para 36 at page 716 32 (1988) 6 SCC 381 ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 25/56 app801.04 the premises, the rent at which the premises could be reasonably expected to be let cannot exceed the statutory ceiling. But where there is no artificial control on the rent which is charged, a bargain between a willing lessor and a willing lessee uninfluenced by any extraneous circumstances, affords a good test of reasonableness." (emphasis supplied).33 The Supreme Court noted that in Dewan Daulat Rai Kapoor, the Court had held that in normal circumstances, the actual rent payable to a landlord would afford reliable evidence of what the landlord might reasonably expect to get from a hypothetical tenant unless the rent is inflated or depressed by reason of extraneous considerations. In a free market, according to the decision of the Supreme Court, there would be a close approximation between the actual rent received by the landlord and the rent which he might reasonably expect to receive from a hypothetical tenant. Since the amendment to the Delhi Rent Control Act brought about in 1988 operated to exempt a certain class of premises from rent control legislation, the Supreme Court held that the annual rent received by the landlord in actuality would be taken as the rateable value for the assessment of property tax:
"Therefore, the annual rent actually received by the landlord, in the absence of any special circumstances, would be a good guide to decide the rent which the landlord might reasonably expect to receive from a hypothetical tenant. Since the premises in the present case are not controlled by any rent control legislation, the annual rent received by the landlord is what a willing lessee, uninfluenced by other circumstances, would pay to a willing lessor. Hence, actual annual rent, in these circumstances, can be taken as the annual ratable value of the property for the assessment of property tax. The municipal corporation is, therefore, entitled to revise the rateable value of the properties which have been freed from rent control on the basis of annual rent actually received unless the owner satisfies the municipal corporation that there are other considerations which have 33 Para 5 at page 385 ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 26/56 app801.04 affected the quantum of rent." 34
22. The earlier judgments of the Supreme Court were revisited by a Bench of two Learned Judges of the Supreme Court in East India Commercial Co.Pvt. Ltd. vs. Corporation of Calcutta,35 where the issue arose in the determination of annual value under Section 168 of the Calcutta Municipal Act, 1951 in respect of buildings which are actually let out to tenants on rent agreed, but not fixed by the Controller under the Rent Restriction Act for the purpose of assessment of property tax. The principle which emerges from the judgments of the Supreme Court was stated thus:
"...the principle which is deducible is that when the Municipal act requires the determination of the annual value, that Act has to be read along with Rent Restriction Act which provides for the determination of fair rent or standard rent. Reading the two Acts together the rateable value cannot be more than the fair or standard rent which can be fixed under the Rent Control Act. The exception to this rule is that whenever any Municipal Act itself provides the mode of determination of the annual letting value like the Central Bank of India case36 relating to Ahmedabad or contains a non obstante clause as in Ratnaprabha case37 then the determination of the annual letting value has to be according to the terms of the Municipal Act." 38 The Supreme Court held that since Section 168 did not contain a non-
obstante clause to make the Tenancy Act inapplicable and since the Act did not provide a method for determining annual value that assessment had to be based on the fair rent determinable under Rent Legislation.
34 Para 8 at page 386 35 (1988) 4 SCC 368 36 (1995) 4 SCC 696 37 (1976) 4 SCC 622 38 Para 17 at pages 377 & 378 ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 27/56 app801.04
23. In the decision of the Supreme Court in Commissioner vs. Griha Yajamanula Samkhya,39 the issue related to the powers of the Commissioner in assessing property tax on buildings located within the limits of municipal corporations in the State of Andhra Pradesh. Section 212 of the Hyderabad Municipal Corporations Act, 1955 provided that the annual rental value of lands and buildings shall be deemed to be the gross annual rent at which they may reasonably be expected to let from month to month or year to year "with reference to its location, type of construction, plinth area, age of the building, nature of use to which it is put and such other criteria as may be prescribed." Rule 7 of the Rules provided for the mode of fixation of monthly or yearly rent. The Supreme Court held that the municipal legislation provided a method and manner of determining the rateable value. The Act and the Rules were held to constitute a complete code for assessment of the property tax to be levied on buildings and lands within the Municipal Corporation.
There was, the Supreme Court held, no provision in the statute to the effect that the fair rent determined under the Rent Control Act in respect of a property is binding on the Commissioner. The Supreme Court held that the criteria for determination of annual rental value under municipal legislation, for the purposes of assessing property tax, may not be similar to those prescribed under rent control legislation. If there were recent determinations of fair rent of the property under rent control legislation, the Commissioner may be persuaded to accept that amount as the basis of determining the annual rental value. But as the Supreme Court held, the Commissioner was not mandatorily required to follow the fair rent fixed by an authority under rent 39 (2001) 5 SCC 651 ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 28/56 app801.04 control legislation.
24. In a later decision also of three Learned Judges of the Supreme Court in India Automobiles (1960) Ltd. vs. Calcutta Municipal Corporation,40 the property in question was used for commercial purposes and was leased out to a tenant. The Municipal Corporation carried out a revision of the annual valuation of premises and while making an assessment of annual value under Section 174 of the Calcutta Municipal Corporation Act, 1980, the rent paid by the sub-tenant was taken into consideration. The Municipal Tribunal allowed the appeal by the owner, but in a Petition under Article 227 of the Constitution, the order of the Tribunal was set aside.
Section 174 of the Calcutta Municipal Corporation Act, 1980 contained a non-
obstante clause under which the annual value was the annual rent at which the property might reasonably be expected to let from year to year, notwithstanding anything contained in the Rent Control Act. The judgment of the Supreme Court which adverts to the earlier decisions on the subject, classified municipal legislation into two groups, the first being those cases where the application of rent control legislation is not expressly excluded and the other where municipal legislation expressly excludes the application of rent control legislation:
"On the basis of various statutes relating to the determination of the annual value for the purposes of the Municipal Acts, this Court has devised two distinct groups. One such group deals with the municipal laws of some States which do not expressly exclude application of the Rent Restrictions Acts in the matter of determination of annual value of a building for the purposes of levying municipal taxes and the other group deals with the municipal laws which expressly exclude application of the Rent 40 (2002) 3 SCC 388 ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 29/56 app801.04 Restriction Acts in the matter of determination of annual value of land or building on rental method. Whereas in the first category of cases the determination of annual value has to be made on the basis of fair or standard rent notwithstanding the actual rent, even if it exceeds the statutory limits. In the other group where the restriction in the Rent Acts has been excluded, the determination of annual value of the building on rental method is referable to the method provided under the relevant Municipal Act. Whereas Padma Debi case (1962 SC 151), LIC case ((1970) 2 SCC 44), Guntur Town Rate Payers' case ((1970) 2 SCC 803) and Dewan Daulat Rai case ((1980) 1 SCC 685) deal with the first group of municipal laws, the cases in Ratnaprabha case ((1976) 4 SCC
622), AGM, Central Bank of India case ((1995) 4 SCC 696, East India Commercial Co. case ((1998) 4 SCC 368, Balbir Singh case ((1985) 1 SCC 167, Indian Oil Corpn. case ((1995) 4 SCC 96) and Srikant case ((1994) 6 SCC 572 deal with the second group." 41 Where municipal legislation excludes the application of rent control legislation by incorporating a non-obstante clause in the taxing statute, the powers of the assessing authority under the former would not be circumscribed by the limits indicated in Padma Debi. The Supreme Court held as follows:
"We cannot agree that in all cases, notwithstanding the non obstante clause the annual rental value cannot be fixed beyond the standard rent determined or determinable under the rent statute. We also find it difficult to hold that in all cases the rent actually paid by the sub-tenant to the tenant be taken as a sole criterion for determining the annual value on the assumption that such land or building might, at the time of assessment, is reasonably expected to get the aforesaid amount of rent if let from year to year. The argument that the rent actually received by the owner should always be deemed to be reasonable rent in the absence of fraud, collusion and other extraneous considerations is too general and broad proposition of law which cannot be accepted for the purposes of determining the annual value of the property for the purposes of Section 174 of the 1980 Act." 42 The Supreme Court held that municipal authorities would have to determine the rents on the basis of reasonableness by keeping into account all relevant 41 Para 21 at page 407 & 408 42 Para 23 at page 409 ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 30/56 app801.04 circumstances, including the actual rent received by the owner, the hypothetical standard rent, the rent being received by the tenant from the sub-
tenant and other relevant considerations, such as the prevalent rate of rent of lands and building in the vicinity of the property being assessed. Moreover:
"Only because of owner of the building is not getting the same rent which the sub-tenant is paying to his lessor, cannot be made a basis to deprive the corporations from determining the annual valuation and taxing the land or building on that basis. If such a plea is accepted, it would be against the provisions of the statute which has been enacted to provide civic services in the form of water, drainage, sewerage, collection, removal and disposal of solid waste, fire prevention and fire safety maintenance of street and public places etc., in the municipal area where such land or building is situate."43 The principle which has been laid down by the Supreme Court is as follows :
".. the basis for determination of annual rent value has to be the standard rent where the Rent Control Act is applicable and in all other cases reasonable determination of such rent by the municipal authorities keeping in view various factors as indicated herein earlier, including the rent which the tenant is getting from his sub-tenant. In appropriate cases the owner of the property may be in a position to satisfy the authorities that the gross annual rent of the building of which the annual valuation was being determined cannot be more than the actual rent received by such owner from his tenant. The municipal authorities shall keep in mind the various pronouncements of this Court, the statutory provisions made in the specified Municipal Acts, keeping in mind the applicability or non-applicability of the Rent Act and the peculiar circumstances of each case, to find out the gross annual rent of the building including service charges, if any, at which such land or building might, at the time of assessment, be reasonably expected to let from year to year in terms of Section 174 of the 1980 Act."44
25. The next judgment to which a reference must be made, is the judgment of the Supreme Court in Municipal Corporation of Greater 43 Para 23 at pages 409 & 410 44 Para 24 at page 410 ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 31/56 app801.04 Mumbai vs. Kamla Mills Ltd.45 While construing the provisions of Section 154 of the Mumbai Municipal Corporation Act, 1888, the issue which fell for consideration before the Supreme Court has been formulated thus:
"When a building constructed upon a land previously assessed to municipal tax is demolished for construction of a new building, is it open to the Municipal Corporation to assess the rateable value of the land till the construction of the building by taking the market value of the land?"46 The main business of the Respondent was running a textile mill. The Company owned a large tract of land in Mumbai on which structures had been standing. The Respondent demolished some of the old structures and a plan was sanctioned by the Municipal Corporation for the construction of a new complex. The Municipal Corporation bifurcated the plot of land into two. The Assessing Officer proposed that the land under demolished structures forms a buildable plot on which construction had commenced and it was proposed to treat that plot of land as land under construction and to revise its rateable value. After hearing objections, the Assessing Officer assessed the property into two parts, the first as a plot of land under construction and the second as a plot of land. The Small Causes Court set aside the order of the Assessing Officer. The First Appeals filed before this Court were also dismissed. On behalf of the Municipal Corporation two separate submissions were urged: (i) As regards the completed building, the assessee had deliberately failed to furnish particulars of the land on which the premises had been given to occupants on licence. The decision of the Supreme Court in Polychem held that when a building on land is demolished and a new construction is 45 (2003) 6 SCC 315 46 Para 1 at page 320 ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 32/56 app801.04 commenced, the land upon which the construction is made should continue to be rated as vacant land. But it is not necessary that the rateable value should be the same as prior to the demolition of the building; (ii) As regards the assessment of vacant land, after the demolition of the structures on the land, the character of the land changed since the building potential increased.
Since the land as such had not been assessed previously, it had to be assessed on the basis of the contractor's method by taking a suitable percentage of the market value which was one of the known methods of assessment. While construing the provisions of Section 154(1) of the Mumbai Municipal Corporation Act, 1888, more particularly, "the annual rent for which such land or building might reasonably be expected to let from year to year", the Supreme Court observed as follows:
"Considerable forensic skill and judicial talent have been expended to ascertain the meaning of these words. Depending upon whether the area in question is subject to rent restriction legislation or not, the courts have answered the question differently."47 Mr.Justice B.N.Srikrishna speaking for the bench of two learned judges held thus:
"The case before us is governed by the provisions of a rent restriction legislation viz., the Bombay Rent Act. The Bombay Municipal Corporation Act neither contains a statutory definition of "rateable value", nor does it lay down the manner in which the rateable value has to be computed, as distinguished from the situation in Commr. v. Griha Yajamanula Samkhya 48. The Bombay Municipal Corporation Act neither contains a defining clause, nor a non obstante clause, which would hold the field notwithstanding the definition of "standard rent" in the Bombay Rent Act. Therefore, prima facie, this would be a case which would fall within the general principle laid down by the series of 47 Para 15 at page 324 48 (2001) 5 SCC 651 ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 33/56 app801.04 judgments commencing Padma Debi49 and ending with Srikant Kashinath Jituri.50"51 The Supreme Court held that the rateable value to be fixed under Section 154(1) is limited by the measure of the standard rent within the meaning of the Rent Act, particularly since the Rent Act made it illegal to claim rent or licence fee in excess of the standard rent. A hypothetical tenant, held the Supreme Court, "would hardly be inclined to pay a rent in excess of the standard rent, though, on account of circumstances which may be peculiar to the property, the reasonable rent which may be offered by the hypothetical tenant could even be less than the standard rent". The principle of law which was enunciated by the Supreme Court was thus:
"It must be remembered that the principle of "standard rent" has not been invoked by reason of any requirement or declaration under the Municipal Corporation Act, but by reason of the fact that if the rateable value is the reasonable annual rent at which the property may be expected to be let, then we must consider what a hypothetical tenant would be willing to offer as rent for the property let. As has been pointed out earlier, the concept of reasonableness would necessarily include the concept of an owner and a tenant who are both law-abiding and do not indulge in "black marketing". If there is a rent restriction legislation which imposes a limit on the rent which can be charged, then the concept of "reasonableness" would include that restriction also. This is the reason why in a series of judgments of this Court it has been laid down that the rateable value is limited by the standard rent determined or determinable under the provisions of the rent restriction legislation. The only exception made was in a situation like Griha Yajamanula Samkhya52 where the Municipal Corporation Act has a detailed method to fix the rateable value. As already noticed by the judgments of this Court, barring the two exceptional cases of municipal legislation containing a non obstante clause or deeming clause with regard to the rateable value, it must necessarily be held to be limited by the standard rent determined or determinable under the applicable rent control 49 AIR 1962 SC 151 50 (1994) 6 SCC 572 51 Para 22 at page 327 52 (2001) 5 SCC 651 ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 34/56 app801.04 legislation."53 (emphasis supplied) The Municipal Corporation urged before the Supreme Court that the provisions of Section 5(10)(b) and Section 11 of the Bombay Rent Act, 1947 had been declared to be ultra vires Article 14 of the Constitution by the Supreme Court in Malpe Vishwanath Acharya vs. State of Maharashtra.54 Dealing with the submission, the Supreme Court held that while it is true that the Court had considered the provisions of the Bombay Rent Act to be unreasonable and to be liable to be struck down as arbitrary, the Court had refrained from striking down those provisions in view of the fact that the existing Act was to lapse on 31 March 1998. The Supreme Court held that no material was produced on record at any stage by the Respondent, on whom the burden of proof lay,to show what the standard rent was either in respect of the vacant land or the land on which the building was constructed and demolished or in respect of the building after it was constructed. These facts, noted the Supreme Court, would have justified allowing the appeal of the Municipal Corporation and restoring the orders of assessment. However, in the interests of justice, the Supreme Court held that the Respondent should be furnished with an opportunity of discharging the burden cast upon it and accordingly restored the proceedings to the Assessor and Collector, while setting aside the order of this Court and the Small Causes Court.
The Effect of an Exemption from the Rent Act:
26. The Bombay Rents, Hotel and Lodging House Rates Control Act, 53 Para 26 at page 329 54 (1998) 2 SCC 1 ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 35/56 app801.04 1947 contained in Section 4(1) a provision under which the Act was not to apply to certain premises.55 Under sub-section (1):
(i) The Act was not to apply to premises belonging to the Government or a local authority;
(ii) The Act was not to apply as against the Government to any tenancy or other like relationship created by grant from the Government in respect of premises taken on lease or requisitioned by the Government; and
(iii) The Act was to apply in respect of premises let out to the Government or a local authority.
In Bhatia Co-operative Housing Society Ltd. vs. D.C. Patel,56 the provisions of Section 4(1) were considered by a bench of four learned judges of the Supreme Court in a situation where the jurisdiction of the City Civil Court was questioned on the ground that the exclusive jurisdiction to entertain the suit was of the Small Causes Court. In that case, the Board of Trustees for the Improvement of the City of Bombay, entered into an agreement pursuant to an auction under which the highest bidder agreed to construct a building. Upon the construction of the building, a lease was entered into between the Board of Trustees and the Receiver of the estate of the highest bidder. The interest of the lessee was subsequently acquired by the Appellant. The Appellant instituted a suit for possession before the City Civil 55 Section 4(1) : "This Act shall not apply to any premises belonging to the Government or a local authority or apply as against the Government to any tenancy licence or other like relationship created by a grant from or a licence given by the Government in respect of premises requisitioned or taken or lease or on licence by the Government, including any premises taken on behalf of the Government on the basis of tenancy or of licence or other like relationship by, or in the name of any officer subordinate to the Government authorised in this behalf; but it shall apply in respect of premises let, or given on licence, to the Government or a local authority or taken on behalf of the Government on such basis by, or in the name of, such officer."
56 AIR 1953 SC 16
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Court. The Respondent, who was a monthly tenant in the occupation of the building, claimed the protection of the Rent Act of 1947 and asserted that by virtue of Section 28, the City Civil Court had no jurisdiction to entertain the suit. The City Civil Court decreed the suit, but the High Court reversed that decision holding that the Act applies to the premises, consequent upon which the City Civil Court had no jurisdiction. Hence, the issue before the Supreme Court was whether in view of Section 4 of the Act of 1947, the Rent Act "applies to the premises at all". While construing Section 4(1), the Supreme Court held that its purpose is to exempt two cases of relationship of landlord and tenant from the operation of the Act, namely, (i) Where the Government or a local authority lets out premises belonging to it; (ii) Where the Government lets out premises taken on lease or requisitioned by it. The Supreme Court held that the first part did not refer to a tenancy or other like relationship created by the Government, but exempts premises belonging to the Government of a local authority. The Supreme Court held that consequently by the first part the Legislature "intended to confer on the premises belonging to Government an immunity from the operation of the Act". The effect of the first part of Section 4(1), it was held, was to exempt the premises itself. The Supreme Court held that the object was to confer for the purpose of protecting and furthering the interest of the Government or the local authority an immunity from the operation of the Act. In the result, it was held that the suit before the City Civil Court was maintainable and the decree passed by the City Civil Court was restored.
27. The judgment of the Supreme Court in Bhatia Co-operative ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 37/56 app801.04 Housing Society was followed by a bench of two learned judges of the Supreme Court in Parwati Bai vs. Radhika.57 Section 3(1) of the M.P.Accommodation Control Act, 1961 provided that nothing in the Act shall apply to accommodation which is the property of the Government or of a local authority used exclusively for non-residential purposes. The Supreme Court observed that the judgment in Bhatia Co-operative Housing Society lays down that the exemption "is not conferred on the relationship of landlord and tenant, but on the premises itself making it immune from the operation of the Act". A similar view taken by the Division Bench of the Madhya Pradesh High Court in Radheylal Somsingh v. Ratansingh Kishansing 58 was affirmed.
28. We have adverted to these two decisions of the Supreme Court since the principle which they lay down is that the exemption which is conferred by the Rent Act is construed not as one conferred on the relationship of landlord and tenant, but on the premises. The result of the exemption is that the premises become immune from the operation of the Rent Act. The consequence of this situation for the purposes of assessing the annual value for the purposes of municipal taxation is the issue which falls for determination, but before I delve into that aspect, it would be necessary to now consider the provisions of the Maharashtra Rent Control Act, 1999 which came into force on 31 March 2000.
29. Section 2(1) of the Maharashtra Rent Control Act, 1999 provides that the Act shall, in the first instance, apply to premises let for the purposes 57 (2003) 12 SCC 551 58 1977 MPLJ 335 ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 38/56 app801.04 of residence, education, business, trade or storage in the areas specified in Schedule I and II. The Brihan Mumbai Municipal Corporation is the first entry listed in Schedule I. Section 3 provides for an exemption from the provisions of the Act. Sub-section (1) of Section 3 provides as follows:
"3. Exemption.- (1) This Act shall not apply-
(a) to any premises belonging to the Government or a local authority or apply as against the Government to any tenancy, licence or other like relationship created by a grant from or a licence given by the Government in respect of premises requisitioned or taken on lease or on licence by the Government, including any premises taken on behalf of the Government on the basis of tenancy or of licence or other like relationship by, or in the name of any officer subordinate to the Government authorised in this behalf; but it shall apply in respect of premises let, or given on licence, to the Government or a local authority or taken on behalf of the Government on such basis by, or in the name of, such officer;
(b) to any premises let or sub-let to banks, or any Public Sector Undertaking or any Corporation established by or under any Central or State Act, or foreign missions, international agencies, multinational companies, and private limited companies and public limited companies having a paid up share capital of rupees one crore or more."
Under sub-section (2), the State Government is empowered to direct that all or any of the provisions of the Act shall not apply to certain categories of premises including those used for a public purpose of a charitable nature and belonging to or vested in an university. Section 7(9) defines the expression "premises" to mean any building or part of a building let or given on licence separately.59 Chapter II of the Act lays down provisions for the fixation of 59 Section 7(9) : "premises" means any building or part of a building let or given on licence separately (other than a farm building) including,-
(i) the gardens, grounds, garages and out-houses, if any, appurtenant to such building or part of a building,
(ii) any fittings affixed to such building or part of a building for the more beneficial enjoyment thereof, but does not include a room or other accommodation in a hotel or lodging ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 39/56 app801.04 standard rent and permitted increases. Section 8 empowers the Court to fix standard rent and permitted increases. Section 10 lays down that it shall not be lawful to claim or receive on account of rent for any premises any increases above the standard rent and the permitted increases, unless the landlord was entitled to do so prior to the operation of the Act under the repealed Acts or is entitled to recover such increase under the provisions of the Act. A contravention of that provision is an offence. Section 11 allows the landlord to make an increase of four per cent per annum in the rent of the premises.
30. In the judgments to which a reference has been made earlier, the Supreme Court has considered the provisions of municipal legislation under which the annual value of land and building has been defined with reference to the rent at which the premises may reasonably be expected to let from year to year. Generally speaking, municipal enactments do not expressly incorporate or make a reference to the State Rent Act. Nor do the municipal enactments expressly co-relate the annual rent for which the premises may be expected to let from year to year with the standard rent under rent control legislation. However, in defining the reasonable expectation of the landlord of the rent at which the premises may reasonably be expected to let, the Supreme Court held that where rent control legislation applies, the reasonableness of that expectation must be founded on what is lawful for the landlord to charge under the Rent Act. Where the Rent Act applies and stipulates that it is not lawful for the landlord to claim or receive any amount in house.
::: Downloaded on - 09/06/2013 19:06:07 :::VBC 40/56 app801.04 excess of the standard rent, the statutory prescription under the Rent Act has been held to constitute a ceiling on the reasonable expectation of the landlord in regard to the letting value of the premises. A hypothetical landlord has to be presumed to be a law abiding person. Where the law as enacted in rent control legislation precludes the landlord from charging in excess of the standard rent, such a landlord would necessarily have to confine himself within the ceiling of the standard rent determinable with reference to the provisions of the Rent Act. The foundation of this principle is that the Rent Act does apply to the premises. The decisions in Padma Debi, Life Insurance Corporation and Guntur Municipal Council (supra) clearly involve cases where the Rent Act applied to the premises. The principle of law which was initially laid down was refined further to hold that even if the standard rent had not actually been fixed by the Controller or the competent authority under rent legislation, for the purposes of determining the annual value for municipal taxation, the standard rent would constitute the upper limit. The judgment in Dewan Daulat Rai Kapoor (supra) recognises a cardinal distinction between a situation where rent payable in respect of certain premises is not governed by rent legislation and those cases where it is. Mr.Justice P.N.Bhagwati (as the Learned Judge then was) elaborates upon this distinction in a succinct passage:
"The actual rent payable by a tenant to the landlord would in normal circumstances afford reliable evidence of what the landlord might reasonably expect to get from a hypothetical tenant, unless the rent is inflated or depressed by reason of extraneous considerations such as relationship, expectation of some other benefit etc. There would ordinarily be in a free market close approximation between the actual rent received by the landlord and the rent which he might reasonably expect to receive from a hypothetical tenant. But where the rent of the building is subject ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 41/56 app801.04 to rent control legislation, this approximation may and often does get displaced."60
31. This passage from the judgment in Dewan Daulat Rai Kapoor is significant because it clearly enunciates the principle that the alignment between the actual rent payable by a tenant in a normal situation with what a landlord might reasonably expect to get in the absence of extraneous considerations is displaced where the rent of the building is subject to rent control legislation. But for the application of the rent control legislation, the actual rent which is received by the landlord would generally speaking and in the absence of other extraneous considerations, in normal circumstances be reliable evidence of what the landlord would reasonably expect. But it is because rent control legislation prevents the landlord from claiming or receiving anything in excess of the standard rent that this presumption of reasonableness gets displaced. Where rent control legislation does not apply to the premises as a result of a specific exemption contained in provisions such as Section 3(1)(b) of the Maharashtra Rent Control Act, 1999, the reasonableness of the expectation of a hypothetical landlord would not be constrained by the circumscribing influence of the provisions of the standard rent. For, if the Act itself does not apply to certain categories of premises, the provisions for determination of standard rent are also inapplicable.
32. In the decision in Balbir Singh, the Supreme Court observed that while the premises as a whole are liable to be assessed to property tax and not different parts as separate and distinct units, yet where the premises 60 Para 2 at pages 687 & 688 ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 42/56 app801.04 consist of different parts which are intended to be occupied as distinct and separate units, it is a hypothetical tenancy of each part as a distinct and separate unit of occupation that has to be considered. Consequently, the Court ruled that the sum total of the rent reasonably expected from a hypothetical tenant in respect of each distinct and separate unit would represent the rateable value of the premises. These observations though they were made in the context of premises which are partly self-occupied and partly tenanted are nonetheless significant for the present discussion. Hence, while a building is required to be assessed to property tax, its assessment can be carried out by the assessing authority, by taking into consideration the rent which can reasonably be expected in respect of each distinct and separate unit. Where some of the premises in a building are exempt from the application of the Rent Act, or, as the Supreme Court observed are immune from the operation of the Rent Act that is certainly a relevant consideration in arriving at the rateable value of the building. A reasonable expectation of what the premises may yield to a landlord, must take into account relevant circumstances and the circumstance that the Rent Act does not apply to some of the premises in the building is indeed a germane consideration. The decision in Balbir Singh emphasizes the need to assess each distinct and separate unit of occupation in a building.
33. The decision in India Automobiles again clearly lays down the principle that where the Rent Act is applicable, the basis for determination of annual rental value has to be the standard rent. But, as emphasized in the ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 43/56 app801.04 judgment of the Supreme Court, "in all other cases",61 the municipal authority would be permitted to make a reasonable determination of the rent at which the property may reasonably be expected to let. The decision in India Automobiles also lays down the circumstances which the municipal authority must bear in mind in doing so. The judgment in India Automobiles eschews extreme positions. On one end of the spectrum, the Court held that it could not accept the position that notwithstanding a non-obstante clause, the annual rental value cannot be fixed beyond the standard rent. In other words, the standard rent is not a barrier cast in iron. At the other end of the spectrum, the Supreme Court ruled, it would be too broad and general a proposition to hold that the rent actually received by the owner must always be deemed to be the reasonable rent in the absence of fraud, collusion or extraneous considerations. The municipal authority would be required to determine the rent at which the property may be expected to let on the basis of a test of reasonableness which takes into account all relevant circumstances, including the actual rent received by the owner, the hypothetical standard rent, the rent being received by the tenant from his sub-tenant and other relevant considerations, such as the prevalent rate of rent of land and building in the vicinity of the property being assessed.62
34. The decision of the Supreme Court in Government Servant Co-
operative House Building Society (supra) clearly dealt with a situation proximate in terms of principle to the present case. As a result of an amendment to the Delhi Rent Control Act, Parliament provided that nothing in 61 (2002) 3 SCC 388 at para 23 page 410 62 (2002) 3 SCC 388 at para 23 page 409 ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 44/56 app801.04 the Act would apply to any premises whose monthly rent exceeded Rs.3,500/-
or to premises constructed after the commencement of the Amending Act for a period of ten years from the completion of the construction. The judgment of the Supreme Court holds that the rateable value of properties which have been exempt from rent control legislation can be revised by the municipal authority on the basis of the annual rent received unless the owner satisfies the Municipal Corporation that there are other considerations which have affected the quantum of rent. The decision, which is of two learned judges, has taken note of and followed the law laid down in Padma Debi, Dewan Daulat Rai Kapoor, Balbir Singh and East India Commercial Co. The judgment postulates that where rents of the premises are not governed by rent control legislation, the annual rent received by the landlord is what a willing lessee uninfluenced by other circumstances would pay to a willing lessor. This follows the general principle that but for the application of rent control legislation to the premises, the annual rent actually received by the landlord would (in the absence of any special circumstances) bear a good guide to determine the issue of reasonable expectation. This judgment, therefore, is a clear authority for the proposition that where certain premises are not subject to the application of rent control legislation, in assessing the annual value for the purposes of municipal taxation the standard rent under the Rent Act does not constitute an inflexible upper limit. In the absence of other special circumstances, the rent which is actually received by the landlord would provide to the assessing authority a fair index of what the premises may reasonably be expected to let but this has to be considered together with all other relevant circumstances as noted in India Automobiles.
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35. The relationship or, to use a legal expression, the nexus between the reasonable expectation of the landlord and the standard rent arises as a result of the applicability of the Rent Act to a given set of premises. If there were no rent legislation in existence, the relationship between a landlord and tenant would be contractual and the incidents of that relationship would be governed by the Transfer of Property Act, 1882. If the market were free of legislation which regulates the rent which a landlord can charge, the actual rent which a landlord receives would be indicative of the reasonable expectation of a landlord in the absence of special circumstances, since a commercial bargain between a willing landlord and a willing tenant would be indicative of the reasonable letting value. However, what rent legislation does among other things, is to regulate the incidents of the landlord-tenant relationship. To premises to which a rent enactment applies, the freedom which may have been available to the landlord to set the rent on the basis of demand and supply forces of the market is curtailed by the parameters of the standard rent principle. Similarly, the right of the landlord to obtain possession of his premises as an incident of the contract is abrogated by stipulating that it is only if the landlord establishes a ground for eviction before an adjudicative forum that possession of the premises can be obtained. But, the inapplicability of the Rent Act to the premises will fundamentally alter that situation for the assessment of municipal taxes. In assessing the premises to municipal taxation, the nexus between the reasonable expectation of the landlord in regard to the letting value with the standard rent provisions of rent legislation may be displaced for several reasons. The nexus may be ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 46/56 app801.04 displaced where municipal law itself provides an overriding or non-obstante provision. The effect of the non-obstante provision is to sever the relationship between the reasonable letting value and standard rent provisions of rent control legislation. By enacting a non-obstante provision, the legislature indicates that the determination of rateable value for municipal taxation is not controlled by the provisions of rent control legislation. Such a situation is exemplified by the judgments of the Supreme Court in Ratnaprabha, Central Bank and East India Commercial Company. The nexus may also be displaced in a case where a municipal legislation provides a complete code for assessment and lays down the mode in which rateable value has to be computed. The decision in Griha Yajamanula Samkhya is illustrative of this category. The inapplicability of the Rent Act to the premises in relation to which a municipal assessment is in issue, may also arise as a result of an exemption conferred by the Rent Act on a certain class of premises to which the premises in question belong. If the Rent Act is not applicable to those premises, then obviously in determining the rent at which the premises may reasonably be expected to let, the assessing authority for municipal taxation cannot be constrained by the limit of standard rent. When the statute requires the Assessing Officer to determine the rent at which the premises may reasonably be expected to let, the authority must bear in mind all relevant circumstances having a bearing on the reasonableness of an expectation. It would defy reason to hold that despite the inapplicability of the Rent Act to the premises, the assessing authority must while determining the rateable value or annual value nonetheless adopt only the norms of the standard rent for premises of that nature. Where the Rent Act does not apply to the premises ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 47/56 app801.04 as a result of an exemption, the judgment of the Supreme Court in Government Servant Co-operative House Building Society governs the field. The standard rent determined with reference to the provisions of the Rent Act, would not constitute an inflexible upper limit in such cases.
36. But it was urged on behalf of the Respondent that the Supreme Court had in Dewan Daulat Rai Kapoor extended the application of the standard rent norm even where (i) There has been no determination of the standard rent by the competent authority under the Rent Act; or (ii) An application for the fixation of the standard rent is barred by limitation. Where the Rent Act applies to the premises, it has been held in Dewan Daulat Rai Kapoor that the fact that there has been no fixation of standard rent under the Rent Act would not make any difference while assessing the rateable value for municipal taxation. The municipal authority would for the purposes of assessment be required to make a determination based on the principles governing computation of the standard rent under the Rent Act. The fact that the remedy of applying for fixation of the standard rent under the Rent Act is barred by limitation, similarly has been held not to make any difference to the situation, since a hypothetical tenant would not suffer from such a disability.
It is trite law that limitation bars the remedy, but not the right. Both these situations involve a position where the applicability of the Rent Act to the premises is not in dispute. Where the Rent Act does not apply to the premises at all, as a result of an exemption of the nature created by Section 3(1)(b) of the Maharashtra Rent Control Act, 1999, the assessing authority in determining the rent at which the premises may reasonably be expected to ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 48/56 app801.04 let, cannot be compelled to ignore the position that the landlord is not subjected to the constraining provisions of the Rent Act in relation to those premises. The absence of the constraints imposed by the Rent Act - where the premises are exempt or immune from the operation of the Act - is certainly a circumstance which is material to the reasonable expectation of the landlord of the rent at which the premises may be expected to let. The foundation of the principle which restricts a municipal authority from looking to the actual rent while determining annual value is that the landlord of the premises is precluded from demanding or receiving anything in excess of the standard rent. That prohibition is inapplicable to premises which are exempt from the Rent Act. Where the bar under rent legislation is lifted by the inapplicability of that legislation to the premises, the actual rent received is certainly a factor which the municipal assessing authority can bear in mind.
37. The judgment of the Supreme Court in Kamla Mills does not constitute a departure from the position which was enunciated in the judgment in Government Servant Co-operative House Building Society case. Both the judgments are of benches of two learned judges of the Supreme Court.
The issue before the Supreme Court in Kamla Mills was whether the Municipal Corporation can assess the rateable value of land on which there was a building which has been demolished for constructing a new building by taking the market value of the land. The effect of the provisions of Section 3(1)(b) of the Maharashtra Rent Control Act, 1999, was not in issue in Kamla Mills. The judgment in Government Servant Co-operative House Building Society was relied upon by Counsel in that case in support of the proposition ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 49/56 app801.04 that the rateable value of premises is limited by the standard rent determined or determinable under the provisions of the rent restriction legislation. 63 The Supreme Court held that neither does the Mumbai Municipal Corporation Act, 1888 contain a statutory definition of "rateable value", nor does it lay down the manner in which the rateable value has to be computed. The Mumbai Municipal Corporation Act, 1888 did not contain a defining clause or a non-
obstante provision. In that view of the matter, the Supreme Court held that the case before the Court would fall within the general principle laid down in a series of judgments commencing with Padma Debi and ending with Srikant Kashinath Jituri.64 Now in Kamla Mills, as a reading of the judgment of the Supreme Court would indicate, there was no dispute about the position that the Rent Act applied to the land of which assessment was sought to be revised by the Municipal Corporation. In that situation, evidently the general principle laid down in Padma Debi and the similar line of cases would apply and a hypothetical tenant would hardly be inclined to pay rent in excess of the standard rent of the premises. The Supreme Court observed that barring the two exceptional cases of the municipal legislation containing a non-
obstante clause or a deeming clause with regard to rateable value, the municipal assessment must necessarily be held to be limited by the standard rent. But, as the Supreme Court observed, this would be so "if there is a rent restriction legislation which imposes a limit on the rent which can be charged"
for, "then the concept of "reasonableness" would include that restriction also".65 Kamla Mills, therefore, clearly involved a situation where rent 63 (2003) 6 SCC 315 at para 16 page 324 64 ibid para 22 page 327 65 ibid para 26 page 329 ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 50/56 app801.04 legislation applied to the premises. The prefatory observation in paragraph 15 of the judgment in Kamla Mills highlighted that "considerable forensic skill and judicial talent have been expended to ascertain the meaning of" the words contained in Section 154(1) of the Mumbai Municipal Corporation Act, 1888". This was followed by the observation that depending upon whether the area in question is subject to rent control legislation or not, the Courts have answered the question differently. A sentence in a judgment cannot be picked up in isolation or be read divorced from the context of the issue which fell for decision. The impact of the provisions of Section 3(1)(b) of the Maharashtra Rent Control Act, 1999 on the determination of the annual value of premises did not fall for determination in Kamla Mills. As the judgment of the Supreme Court would indicate, the case proceeded on the basis that the provisions of the Rent Act were applicable. On the contrary, as the observations of the Supreme Court would indicate, the Court felt that if there is a rent restriction legislation which imposes a limit on the rent which can be charged, then the concept of reasonableness would include that restriction also.66 Thus, the decision in Kamla Mills does not advance the contention of the Respondent that in spite of the inapplicability of the Rent Act to premises of which a municipal assessment of annual value is in issue, (as a result of an exemption such as in Section 3(1)(b) of the Maharashtra Rent Control Act, 1999) the measure of the annual value must be restricted to the standard rent determinable under the Rent Act.
38. Before a Division Bench of this Court in Naman Developers Pvt.
66 (2003) 6 SCC 315 at para 26 page 329 ::: Downloaded on - 09/06/2013 19:06:07 ::: VBC 51/56 app801.04 Ltd. vs. Municipal Corporation of Greater Mumbai,67 the issue was whether the Assessor and Collector of the Municipal Corporation had acted without jurisdiction by fixing the rateable value of land under construction, thereby not following the law laid down by the Supreme Court in Polychem (supra). Mr.Justice R.M.Lodha (as His Lordship then was) speaking for the Division Bench held that Polychem is an authority for the proposition that land upon which a building is under construction should be rated in the same way as vacant land. The Division Bench held that this does not mean that the entirety of the land must be assessed at only one and the same rate. In that context, the Division Bench held as follows:
"The emphasis in the direction of the Apex Court in Polychem is that whole land including the land which is being built upon must be valued as vacant land. Take a case relating to a land of 10,000 sq.yds. for the purpose of fixation of rateable value. Part of such land say about 5000 sq.yds is ditch and remaining 5000 sq.yds. is a buildable land. Obviously in the facts and circumstances, the whole land of 10,000 sq.yds. needs to be notionally divided for the purposes of rating, because the rating of the land forming ditch may be much less than the rating of remaining land which is buildable. What has been decided by Apex Court in Polychem to be binding as ratio is that the land which is being built upon (in other words land under construction or under development) for the purpose of rating has to be valued as vacant land in the relevant year. That does not mean necessarily for whole land at the same rate." 68 The principle can be extrapolated where the property to be assessed is a building and it consists of separate and distinct units of occupation. Though the entirety of the property has to be assessed for the purposes of municipal taxation, the Assessing Officer would be acting within jurisdiction if he has due regard to the reasonable letting value in respect of each of the premises
67 2002(6) Bom.C.R.561 68 Para 8 at pages 567 & 568 ::: Downloaded on - 09/06/2013 19:06:08 ::: VBC 52/56 app801.04 within the property particularly where each of them constitute separate and distinct units of occupation.
39. Based on the observations contained in paragraph 10 of the judgment of the Supreme Court in Dewan Daulat Rai Kapoor, it is urged on behalf of the Respondent that it would be anomalous if the actual rent received by the landlord in respect of premises exempt under Section 3(1)(b) is taken into account for the purposes of determining the annual value.
Counsel submitted that this would result in a situation where so long as a lessee was in occupation, the annual value would be based on the actual rent received, but, if similar premises are owner occupied or if the lessee were to vacate the premises, the annual value would be computed with reference to the standard rent. This, it is urged, would give rise to discrimination rendering the provision vulnerable to challenge. The submission cannot be accepted.
The observation in paragraph 10 of Dewan Daulat Rai Kapoor must be read in the context of what the decision holds and the issue which fell for determination. The judgment of the Supreme Court holds that the annual value of a building would be limited by the standard rent determinable under the Rent Act though the standard rent has not been fixed. In Dewan Daulat Rai Kapoor the Rent Act applied to the premises. Hence, the Supreme Court held that in such a case, there would be no difference between whether the premises were let to a tenant or were owner occupied. So long as the premises are governed by the Rent act, the reasonable expectation would be defined by the standard rent. The effect of provisions by which the Rent Control Act itself is not to apply to certain premises was not in issue in ::: Downloaded on - 09/06/2013 19:06:08 ::: VBC 53/56 app801.04 Dewan Daulat Rai Kapoor. The Supreme Court observed that the case was almost indistinguishable from the position in the Guntur Municipal Council case. Hence, though the standard rent of the premises has not been fixed under the Rent Act, the assessing authority would have to arrive at its own figure of standard rent by applying the principles laid down in the Rent Act.
Moreover, there would be no difference in the position though the existing tenant is barred from making an application for the fixation of the standard rent on the ground of limitation. The analogy in paragraph 10 of the judgment has to be understood in the context in which those observations were made and the issue which arose for decision.
40. If the Rent Act does not apply to the premises, the position in law is fundamentally different. Moreover, it is always necessary to bear in mind the distinction between the charge of the tax and the measure of the tax. The measure of the tax is defined in Section 154 with reference to the annual rent at which the premises may reasonably be expected to let. That is the measure of the tax and the tax does not become a tax on income merely because the actual rent realised by the landlord, in a situation where the premises are exempt from the Rent Act, is taken into reckoning for the purposes of Section 154.
41. The regime of exemption under the erstwhile Rent Act of 1947 has undergone a change in the Maharashtra Rent Control Act, 1999. Section 3(1)(b) has been enacted and brought into force for the first time because the State legislature was of the considered view that certain categories of ::: Downloaded on - 09/06/2013 19:06:08 ::: VBC 54/56 app801.04 premises did not require the protection of the Rent Act. The legislature was entitled to take all relevant factors in legislating an exemption from the Rent Act, including that the unduly restrictive provisions of a post World War II enactment of 1947 had an adverse effect on the housing stock. Once the regulatory constraints of rent law no longer apply to certain premises that is a relevant and germane circumstance which should be borne in mind by the assessing authority for the purpose of municipal taxation. To hold otherwise would be to deprive the Municipal Corporation of the revenue which it legitimately needs for providing essential civic amenities and services.
42. The charge of tax under Section 143 is on buildings and lands in Brihan Mumbai. The measure of the property tax is the rateable value under Section 154 which is based on the amount of annual rent for which the building or land may reasonably be expected to let from year to year. Where the premises of which the rateable value is to be determined are immune from the operation of the Rent Act as a result of the application of Section 3 of the Maharashtra Rent Control Act, 1999, the standard rent determinable with reference to the provisions of the Rent Act is not an inflexible outer limit. It is where the Rent Act is applicable to the premises of which assessment is sought to be made that the reasonable expectation of the landlord cannot exceed an amount computed with reference to the standard rent. As a natural corollary, when the Rent Act does not apply to the premises, the landlord is not constrained to a situation where he can charge no more than the standard rent. That is a circumstance which can be taken into consideration by the assessing authority and the actual rent realised by the ::: Downloaded on - 09/06/2013 19:06:08 ::: VBC 55/56 app801.04 landlord is a material factor. If there are special circumstances on the basis of which the landlord submits that the actual rent is not reflective of what the premises may reasonably be expected to let, the burden lies on him to establish the existence of such circumstances to the satisfaction of the assessing authority.
43. In the circumstances and for the reasons indicated in this judgment, the reference is answered in the affirmative, with the following clarifications :
(1) Where the premises are exempt from the operation of the Maharashtra Rent Control Act, 1999, by the provisions of Section 3, the assessing authority in determining the annual rent at which the premises might reasonably be expected to let from year to year under Section 154(1) is not constrained by the outer limit of the standard rent determinable with reference to the provisions of the Rent Act;
(2) Where the premises are exempt from the provisions of the Maharashtra Rent Control Act, 1999, it is not unlawful for the landlord to claim or receive an amount in excess of the standard rent since the provisions of Section 10 would not be attracted. In such a case, the actual rent received by the landlord is in the absence of special circumstances a relevant consideration which may be borne in mind by the assessing authority while determining the rateable value for the purposes of municipal taxation under Section 154(1) of the Mumbai Municipal Corporation Act, 1888. The ::: Downloaded on - 09/06/2013 19:06:08 ::: VBC 56/56 app801.04 assessing authority must have regard to all relevant facts and circumstances while applying the standard of reasonableness under Section 154(1), including the prevalent rate of rents of lands and buildings in the vicinity of the property being assessed, the advantages and disadvantages relating to the premises, such as, the situation, the nature of the property, the obligations and liabilities attached thereto and other features, if any, which enhance or decrease their value.
44. The Reference is answered in the aforesaid terms. The proceedings shall now be placed before the Division Bench in accordance with the assignment of work.
( Dr.D.Y.Chandrachud, J.) ::: Downloaded on - 09/06/2013 19:06:08 :::