Full Judgment Text
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PETITIONER:
ANIL KUMAR NEOTIA AND ORS.
Vs.
RESPONDENT:
UNION OF INDIA & ORS.
DATE OF JUDGMENT26/04/1988
BENCH:
MUKHARJI, SABYASACHI (J)
BENCH:
MUKHARJI, SABYASACHI (J)
OZA, G.L. (J)
CITATION:
1988 AIR 1353 1988 SCR (3) 738
1988 SCC (2) 587 JT 1988 (2) 227
1988 SCALE (1)817
CITATOR INFO :
R 1989 SC2105 (6)
ACT:
Swadeshi Cotton Mills Ltd. (Acquisition and Transfer of
Undertakings) Act, 1986-Challenging constitutional validity
of.
HEADNOTE:
This writ petition challenged the constitutional
validity of the Swadeshi Cotton Mills Ltd. (Acquisition and
Transfer of Undertakings) Act, 1986.
The Central Government had passed an order for taking
over the management of six undertakings of the Swadeshi
Cotton Mills, in respect whereof there were proceedings in
the High Court, and this Court by its judgment dated the
12th February, 1988, in M/s. Doyarpack Systems Pvt. Ltd. v.
Union of India & Ors.-SLPs (Civil) Nos. 4826 & 7405 of 1987-
had disposed of the matter. The petitioners, claiming to be
shareholders of the respondent No. 4-Swadeshi Cotton Mills
Co. Ltd. and to have interest in its business, affairs and
properties, filed this writ petition, contending that the
effect of the decision of this Court above said was to take
away valuable assets of the respondent No. 4, without paying
any compensation therefor and to impose on respondent No. 4
liabilities without any corresponding assets available to
discharge the liabilities, and further, that the acquisition
virtually amounted to confiscation of the shares of
respondent No. 5 and respondent No. 6 held by respondent No.
4, and that the rights of the shareholders of the respondent
No. 4 were substantially damaged. The petitioners challenged
the vires and constitutional validity of sections 3 and 4 of
the Swadeshi Cotton Mills Ltd. (Acquisition and Transfer of
Undertakings) Act 1986 (’The Act’) in so far as those sought
to divest respondent No. 4 of the shares in respondent No. 5
and respondent No. 6 and certain excluded assets, contending
that the Act was violative of Articles 14 and 19(1)(g) of
the Constitution.
Dismissing the petition, the Court,
^
HELD: The petitioners’ contentions were not tenable
because all the contentions had been directly or indirectly
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dealt with in the judgment of this Court afore-said. It was
not correct that no public
739
purpose was served by acquisition. It was held that section
8 provides for payment of compensation in lumpsum and the
transfer and vesting of whatever is comprised in section 3.
It was incorrect to state that there was no compensation for
taking over of the shares. It was found by the said judgment
that the net wealth of the company was negative and,
therefore, sections 3 and 4 could be meaningfully read if
all the assets including the shares were considered to be
taken over by the acquisition. That was the only
irresistible conclusion that followed from the construction
of the documents and the history of the Act. The Act in
question was passed to ensure the principles enunciated in
clauses (b) and (c) of Article 39 of the Constitution. In
that context, it was held that to leave a company, the net
wealth of which was negative at the time of take-over of the
management with the shares held by it as investment in other
company, was not only to defeat the principles of Article
39(b) and (c) of the Constitution but it would permit the
company to reap the fruits of its mismanagement. That would
be as absurd situation. In this context, the contentions now
sought to be urged were no longer open to the petitioners.
It was held by the judgment of this Court aforementioned
that there was a public purpose which was analysed and
spelled out from the different provisions of the Act. There
was compensation for the acquisition of the property. The
contentions of the petitioners had been dealt with and
repelled by the said judgment of this Court. The Court
reiterated the reasoning of that judgment. [744B;746B;747F-
H]
The acceptance of the petitioner’s case would mean that
the State would pump in Rs.15 crores of public money to
release the shares from its liabilities and then hand over
the shares free from such liability back to the company when
the net worth of the company at the time of take-over of
management was negative, and in the teeth of the present
financial liabilities built up by the company the shares
would inevitably have been sold in discharge of its
liabilities and in any event the shares stood charged with
the very liabilities which related to the undertakings of
the company which were taken over by the Government.
Therefore, it was incorrect to say that there was no public
purpose for taking over these shares. It would be absurd to
say that there was no compensation paid for the acquisition.
The law as declared by this Court in Doypack Systems Pvt.
Ltd. (supra) is binding on the petitioners and the question
was no longer res integra in view of Article 141 of the
Constitution. See the observations of this Court in M/s.
Shenoy and Co. represented by its partner Bele Srinivasa Rao
Street, Bangalore, and others v. The Commercial Tax Officer,
Circle II, Bangalore and Ors., [1985] 3 SCR 659. [752C-
E;753B-C]
740
In view of the preamble of the Act which states and
proclaims that the Act was passed to carry out the object of
Article 39(b) and (c) of the Constitution, and in view of
the scheme of the Act as analysed before the Court and as
apparent from the judgment of this Court aforesaid, it is
clearly manifest that the Act was passed for a public
purpose, and for the acquisition of shares there was a
public purpose. The acquisition subserved the object of the
Act. Compensation for such acquisition has been provided
for. No separate compensation need be provided for in the
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circumstances of the case for these shares. The factual
basis for the legal challenge made in this writ petition was
incorrect in the facts of this case. It was too late to
contend that there was no compensation for the shares or
that the acquisition of the shares amounted to confiscation
or there was no public purpose in the Act. The petition was
wholly devoid of any merit. [754G-H; 755A-B]
M/s. Doypack Systems Pvt. Ltd. v. Union of India &
Ors., SLPs (Civil) Nos. 4826 and 7045 of 1987 decided by
Supreme Court on 12.2.88; The State of Bihar v.
Maharajadhiraja Sir Kameshwar Singh of Darbhanga and Ors.,
[1952] SCR 839; State of West Bengal v. Union of India,
[1964] 1 SCR 371; Smt. Somvanti & Ors. v. The State of
Punjab and Ors., [1963] 2 SCR 774; M/s. Shenoy and Co.
represented by its partner Bele Srinivasa Rao Street,
Bangalore and Ors. v. The Commercial Tax Officer, Circle II
Bangalore and Ors., [1985] 3 SCR 659 and T. Govindraja
Mudalier, etc. etc. v. The State of Tamil Nadu and Ors.,
[1973] 3 SCR 222, referred to.
JUDGMENT:
ORIGINAL JURISDICTION: Writ Petition (Civil) No. 305 of
1988.
(Under Article 32 of the Constitution of India).
Soli J. Sorabjee, Harish, N. Salve, Vasant Mehta, Atul
Tewari and Miss Bina Gupta for the Petitioners.
Satish Chandra, Anil B. Divan, Dr. Y.S. Chitale, P.V.
Kapur, Anil Kumar Sharma, P.P. Malhotra, Naresh Sharma,
(Solicitor General) T.V.S.N. Chari, Badri Nath, Ms. V.
Grover, (Attorney General), A. Subba Rao, Miss A.
Subhashini, K.J. John, S. Swarup and Miss Naina Kapur for
the Respondents.
The Judgment of the Court was delivered by
SABYASACHI MUKHARJI, J. By the order passed by us on
741
29th March, 1988, we had dismissed this petition under
Article 32 of the Constitution. We had, further, observed
that we will indicate our reasons by a separate judgment. We
do so herein.
This petition under Article 32 of the Constitution
challenges the constitutional validity of the Swadeshi
Cotton Mills Limited (Acquisition and Transfer of
Undertakings) Act, 1986 (hereinafter called ’the Act’). It
appears that there was an order made by the Central
Government under Section 18AA(1)(a) of the Industries
(Development & Regulation) Act, 1951 (hereinafter called
’the IDR Act’) for taking over the management of the six
undertakings of Swadeshi Cotton Mills, namely, (i) Swadeshi
Cotton Mills, Kanpur, (ii) Swadeshi Cotton Mills,
Pondicherry, (iii) Swadeshi Cotton Mills, Naini, (iv)
Swadeshi Cotton Mills, Maunath Bhanjan, (v) Udaipur Cotton
Mills, Udaipur and (vi) Rae Bareli Textile Mills, Rae Bareli
for a period of five years. There were several proceedings
in the High Court of Delhi and in other High Courts. It is
not necessary in view of the judgment of this Court in SLP
(Civil) Nos. 4826 & 7045 of 1987, M/s. Doypack Systems Pvt.
Ltd. v. Union of India and others, dated 12th February, 1988
to set out in extenso all these facts. By the aforesaid
judgment it was held that the 10,00,000 shares in Swadeshi
Polytex Limited and 17,18,344 shares in Swadeshi Mining and
Manufacturing Company Limited held by the Swadeshi Cotton
Mills vested in the Central Government and National Textile
Corporation (hereinafter called ’NTC’), under sections 3 and
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4 of the Act. It was further held that in view of the
amplitude of the language used, the immovable properties,
namely, the Bungalow No. 1 and the Administrative Block,
Civil Lines, Kanpur had also vested in N.T.C. Directions
were given by this Court in the said judgment to enter the
name of the NTC in its register of members of the said
Companies and to treat the NTC as their shareholder instead
of other erstwhile shareholders.
This petition under Article 32 of the Constitution has
been filed by the petitioners who claim to be shareholders
of respondent No. 4, Swadeshi Cotton Mills Company Limited
as they have an interest in the business, affairs and
properties of the Swadeshi Cotton Mills Company Limited and
Swadeshi Mining and Manufacturing Company Limited. It was
contended that the effect of the aforesaid decision was to
take away valuable assets of respondent No. 4, namely,
Swadeshi Cotton Mills Limited without paying any
compensation whatsoever therefore and further it imposed
upon respondent No. 4 liabilities without any corresponding
assets available to discharge the liabilities. It was the
contention in this writ petition that the said acquisition
742
virtually amounted to confiscation of the shares of
respondent No. 5 and respondent No. 6 held by respondent No.
4 and substantially damaged the rights of the shareholders
of respondent No. 4. In the premises, it was submitted that
they have the locus to challenge the vires and
constitutional validity of sections 3 and 4 of the said Act
in so far as these seek to divest respondent No. 4 of the
shares in respondent No. 5 and respondent No. 6 and certain
other excluded assets. It was submitted that so far as the
said Act provided for the vesting of shares held by
respondent No. 4 in respect of respondent Nos. 5 and 6 it
constituted a fraud on legislative power. It was submitted
that there was no public purpose in such acquisition. It is
taxation and appropriation and not nationalisation. It was
further urged that it was contrary to the preamble to the
Act because according to the preamble it was to ensure
continuance of the manufacture, production and distribution
of different varieties of cloth and yarn which were vital to
the needs of the country. The industrial undertaking of
respondent No. 5 produces sugar. The industrial undertaking
of respondent No. 6 produces synthetic fibre. Therefore,
both these companies or undertakings are producing neither
cloth nor yarn. Therefore, it was submitted that in any
event, the stated public purpose has no nexus with the
acquisition of shares of respondent No. 5 and respondent No.
6 and as such, the acquisition of the shares of respondent
Nos. 5 and 6 is without there being any public purpose. It
was submitted that if the Act was so read then it was
violative of Article 14 and Article 19(1)(g) of the
Constitution. It was submitted that the acquisition must be
for a public purpose and there must be some compensation
paid for that acquisition. It was submitted that implicit in
the concept of acquisition which is akin to the power of
eminent domain is the concept of payment of compensation. It
was urged that after the legislative change made by the
Constitution (Seventh Amendment) Act, 1956, the power of the
State as well as of the Union to enact any law governing
acquisition of property must necessarily be governed by the
provisions of Entry 42 in List III of the Seventh Schedule
to the Constitution. After the amendment, there was no
specific Entry in List III which empowered the Union or the
States to enact law for payment of compensation, so it is
now implicit in the concept of acquisition and requisition
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of property. It was further urged that under Article 300 A
of the Constitution, no person could be deprived of his
property save by the authority of law. It was further
submitted that the law contemplated by this Article was
obviously a law providing for acquisition of property and,
therefore, it was inter-linked with Entry 42 of List III of
the Seventh Schedule to the Constitution. All these
contentions, in our opinion, are not tenable because all
these contentions were directly or indirectly dealt with in
743
the aforesaid judgment. The preamble to the Act provides as
follows:
"An Act to provide for the acquisition and
transfer of certain textile undertakings of the
Swadeshi Cotton Mills Co. Ltd., with a view to
securing the proper management of such
undertakings so as to sub-serve the interests of
the general public by ensuring the continued
manufacture, production and distribution of
different varieties of cloth and yarn and thereby
to give effect to the policy of the State towards
securing the principles specified in clauses (b)
and (c) of Article 39 of the Constitution and for
matters connected therewith or incidental thereto.
WHEREAS the Swadeshi Cotton Mills Co. Ltd. has,
through its six textile undertakings, been engaged
in the manufacture and production of different
varieties of cloth and yarn;
AND WHEREAS the management of the said textile
undertakings was taken over by the Central
Government under section 18AA of the Industries
(Development and Regulation) Act, 1951;
AND WHEREAS large sums of money have been invested
with a view to making the said textile
undertakings viable;
AND WHEREAS further investment of very large sums
of money is necessary for the purpose of securing
the optimum utilisation of the available
facilities for the manufacture, production and
distribution of cloth and yarn by the said textile
undertakings of the Company;
AND WHEREAS such investment is also necessary for
securing the continued employment of the workmen
employed in the said textile undertakings;
AND WHEREAS it is necessary in the public interest
to acquire the said textile undertakings of the
Swadeshi Cotton Mills Company Ltd. to ensure that
the interests of the general public are served by
the continuance by the said undertakings of the
Company of the manufacture, production and
distribution of different varieties of cloth and
yarn which are vital to the needs of the country;
744
AND WHEREAS such acquisition is for giving effect
to the policy of the State towards securing the
principles specified in clauses (b) and (c) of
Article 39 of the Constitution.
It is not correct that no public purpose was served by
acquisition. The reason for the taking over had been
canvassed and discussed in the aforesaid judgment. It was
observed in the aforesaid judgment as follows:
"It appears to us that sections 3 and 4 of the Act
evolve a legislative policy and set out the
parameters within which it has to be implemented.
We cannot find that there was any special
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intention to exclude the shares in this case as
seen from the existence of at least four other
Acquisition Acts which used identical phraseology
in sections 3 and 4 and in other sections as well.
Reference was made to the Aluminium Corporation of
India Limited (Acquisition and Transfer of
Aluminium Undertakings) Act, 1984, the Amritsar
Oil Works (Acquisition and Transfer of
Undertakings) Act, 1982, the Britannia Engineering
Company Limited (Mohameh Unit) and the Arthur
Butler and Company (Muzaffarpore) Limited
(Acquisition and Transfer of Undertakings) Act,
1978 and the Ganesh Flour Mills Company Limited
(Acquisition and Transfer of Under takings) Act,
1984.
In the present case we are satisfied that the
shares in question were held and utilised for the
benefit of the undertakings for the reasons that
(a) the shares in Swadeshi Polytex Limited were
acquired from the income of the Kanpur Unit.
Reference may be made to page 23 of Compilation D-
III, (b) the shares held in Swadeshi Mining and
Manufacturing Company were acquired in 1955.
Originally there were four companies and their
acquisition has been explained fully in the
Compilation D-III with index, (c) the shares held
in SPL were pledged or attached for running the
Kanpur undertakings, for payment of ESI and
Provident Fund dues for the workers of the Kanpur
undertaking, for wages and payment of electricity
dues of the Kanpur undertaking, (d) the shares
held in SMMC were pledged for raising monies and
loans of Rs.150 lakhs from the Punjab National
Bank for running the Kanpur undertaking.
745
These loans fall in category II of Part I of the
Schedule which liabilities have been taken over by
the Government, (e) the shares held in SPL were
offered for sale by SCM from time to time and to
utilise the sale proceeds thereof by ploughing
them back into the textile business for reviving
the textile undertakings acquired under the Act.
It appears to us that the expression "forming
part of" appearing in section 27 cannot be so read
with section 4(1) as would have the effect of
restricting or cutting down the scope and ambit of
the vesting provisions in section 3(1). The
expression "pertaining to" does not mean "forming
part of". Even assuming that the expression
"pertaining to" appearing in the first limb of
section 4(1) means "forming part of", it would
mean only such assets which have a direct nexus
with the textile mills as would fall under the
first limb of section 4(1). The shares in question
would still vest in the Central Government under
the second limb of section 4(1) of the Act since
the shares were bought out of the income of the
textile mills and were held by the company in
relation to such mills. The shares would also fall
in the second limb of section 3(1) being right and
title of the company in relation to the textile
mills.
On the construction of sections 3 and 4 we
have come to the conclusion that the shares vest
in the Central Government even if we read sections
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3 and 4 in conjunction with sections 7 and 8 of
the Act on the well settled principles which we
have reiterated before. The expression ’in
relation to’ has been interpreted to be the words
of widest amplitude. See National Textile
Corporation Ltd. and others v. Sitaram Mills Ltd.
(supra). Section 4 appears to us to be an
expanding section. It introduces a deeming
provision. Deeming provision is intended to
enlarge the meaning of a particular word or to
include matters which otherwise may or may not
fall within the main provisions. It is well
settled that the word ’includes’ is an inclusive
definition and expands the meaning. See: The
Corporation of the City of Nagpur v. Its
Employees, [1960] 2 S.C.R. 942 and Vasudev
Ramchandra Shelat v. Pranlal Jayanand Thakar and
others, [1975] 1 S.C.R. 534. The words ’all other
rights and interests’ are words of widest
amplitude. Section 4 also uses the words
"ownership, possession,
746
power or control of the Company in relation to the
said undertakings". The words ’pertaining to’ are
not restrictive as mentioned hereinbefore."
It was further held that section 8 provides for payment
of compensation in lumpsum and the transfer and vesting of
whatever is comprised in section 3. The compensation
provided in section 8 is not calculated as a total of the
value of various individual assets. It is a lumpsum
compensation. It was observed in the said judgment as
follows:
"Section 8 provides for payment of
compensation is lumpsum and the transfer and
vesting of whatever is comprised in section 3. As
section 4 expands the scope of section 3, the
compensation mentioned in section 8 is for the
property mentioned in section 3 read with section
4. The compensation provided in section 8 is not
calculated as a total of the value of various
individual assets in the Act. It is a lumpsum
compensation. See in the connection the principles
enunciated by this Court in Khajamian Wakf Estates
etc. v. State of Madras and another, (supra).
There, it was held that even if it was assumed
that no compensation was provided for particular
item, the acquisition of the ’inam’ is valid. In:
the instant case section 8 provides for
compensation to be paid to the undertakings as a
whole and not separately for each of the interests
of the company. Therefore, it cannot be said that
no compensation was provided for the acquisition
of the undertaking as a whole."
Therefore, it is incorrect to state that there was no
compensation for taking over of the shares and the reasons
for providing no separate compensation have been explained
in the aforesaid judgment as follows:
"Section 7 of the Act, in our opinion,
neither controls sections 3 and 4 of the Act nor
creates any ambiguity. It was highlighted before
us and in our opinion rightly that this sum of
Rs.24.32 crores paid by way of compensation comes
out of the public exchequer. The paid-up shares in
its equity capital can necessarily have a face
value only of the amounts so paid, irrespective of
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whatever may be contended to be the value of the
assets and irrespective of whether any asset or
property in relation to the undertak-
747
ings, was taken into account. After providing for
compensation of Rs.24.32 crores to be paid to the
Commissioner for payment to discharge Part I
liabilities, Government has to undertake an
additional 15 crores at least for discharging
these liabilities. To leave a company, the net
wealth of which is negative at the time of take-
over of the management, with the shares held by it
as investment in other company, in our opinion, is
not only to defeat the principles of Article 39(b)
and (c) of the Constitution but it will permit the
company to reap the fruits of its mismanagement.
That would be an absurd situation. It has to be
borne in mind that the net wealth of the company
at the time of take-over, was negative, hence
sections 3 and 4 can be meaningfully read if all
the assets including the shares are considered to
be taken over by the acquisition. That is the only
irresistible conclusion that follows from the
construction of the documents and the history of
this Act. We have to bear in mind the Preamble of
the Act which expressly recites that it was to
ensure the principles enunciated in clauses (b)
and (c) of Article 39 of the Constitution. The Act
must be so read that it further ensures such
meaning and secures the ownership and control of
the material resources to the community to
subserve the common good to see that the operation
of the economic system does not result in
injustice.
We therefore, reiterate that the shares
vested in the Central Government. Accordingly the
shares in question are vested in NTC and it has
right over the said 34 per cent of the
shareholdings."
It was found by the said judgment that the net wealth
of the company was negative and therefore, sections 3 and 4
could be meaningfully read if all the assets including the
shares were considered to be taken over by the acquisition.
That was the only irresistible conclusion that followed from
the construction of the documents and the history of the
Act. The Act in question was passed to ensure the principles
enunciated in clauses (b) and (c) of Article 39 of the
Constitution. In that context, it was held that to leave a
company, the net wealth of which was negative at the time of
take-over of the management with the shares hold by it as
investment in other company, was not only to defeat the
principles of Article 39(b) and (c) of the Constitution but
it would permit the company to reap the fruits of its
mismanagement.
748
That would be an absurd situation. In this context, in our
opinion, the contentions now sought to be urged are no
longer open to the petitioners.
Shri Sorabjee drew our attention to the observations of
this Court in The State of Bihar v. Maharajadhiraja Sir
Kameshwar Singh of Darbhanga and others, [1952] S.C.R. 889.
He relied on the observations of Mahajan, J., as the learned
Chief Justice then was at page 929 of the report. He said:
"Shorn of all its incidents, the simple
definition of the power to acquire compulsorily or
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of the term ’eminent domain’ is the power of the
sovereign to take property for public use without
the owner’s consent. The meaning of the power in
its irreducible terms is, (a) power to take, (b)
without the owner’s consent, (c) for the public
use. The concept of the public use has been
inextricably related to an appropriate exercise of
the power and is considered essential in any
statement of its meaning. Payment of compensation,
though not an essential ingredient of the
connotation of the term, is an essential element
of the valid exercise of such power. Courts have
defined ’eminent domain’ so as to include this
universal limitation as an essential constituent
of its meaning. Authority is universal in support
of the amplified definition of ’eminent domain’ as
the power of the sovereign to take property for
public use without the owner’s consent upon making
just compensation.
It is clear, therefore, that the obligation
for payment of just compensation is a necessary
incident of the power of compulsory acquisition of
property, both under the doctrine of the English
Common Law as well as under the continental
doctrine of eminent domain, subsequently adopted
in America."
He also drew our attention to the observations of
Mahajan, J. at pages 934 and 935 to the effect that the
existence of a "public purpose" is undoubtedly an implied
condition of the exercise of compulsory power of acquisition
by the State, but the language of Article 31(2) of the
Constitution does not expressly make it a condition
precedent to acquisition. It assumes that compulsory
acquisition can be for a "public purpose" only, which is
thus inherent in such acquisition. It
749
was further observed at page 935 of the report that public
purpose is an essential ingredient in the very definition of
the expression "eminent domain" as given by Nichers and
other constitutional writers, even though obligation to pay
compensation is not a content of the definition but has been
added to it by judicial interpretation. The exercise of the
power to acquire compulsorily is conditional on the
existence of a public purpose and that being so, this
condition is not an express provision of Article 31(2) but
exists aliunde in the content of the power itself and that
in fact is the assumption upon which this clause of the
Article proceeds.
Our attention was drawn by Shri Sorabjee to the
observations of Chandrasekhara Aiyar, J. at pages 1008 and
1009 of the aforesaid report, where the learned Judge
observed as follows:
"The payment of compensation is an essential
element of the valid exercise of the power to
take. In the leading case of Attorney-General v.
De Keyser’s Royal Hotel Ltd., [1920] A.C. 508 Lord
Dunedin spoke of the payment of compensation as a
necessary concomitant to the taking of property.
Bowen L.J. said in London and North Western Ry.
Co. v. Evans, [1893] 1 Ch. 16 & 18:
The Legislature cannot fairly be supposed to
intend, in the absence of clear words showing such
intention, that one man’s property shall be
confiscated for the benefit of others, or of the
public, without any compensation being provided
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for him in respect of what is taken compulsorily
from him. Parliament in its omnipotence can, of
course, override or disregard this ordinary
principle .. if it sees fit to do so, but it is
not likely that it will be found disregarding it,
without plain expressions of such a purpose."
The learned Judge further observed that this principle
is embodied in Article 31(2) of the Constitution. Our
attention was also drawn by Shri Sorabjee to the
observations of Chandrasekhara Aiyar J. at pages 1018 and
1019 of the report.
Reliance was also placed on the observations of this
Court in State of West Bengal v. Union of India, [1964] 1
S.C.R. 371 where Sinha, CJ at pages 433 and 434 of the
report observed as follows:
"In Kavalappara Kottarathil Kochuni v. State of
Madras,
750
[1960] 3 S.C.R. 887 it was held that cls. (1) and
(2) of Article 31 as amended grant a limited
protection against the exercise of different
powers. By cl. (2) of Article 31 property is
protected against compulsory acquisition or
requisition. The clause grants protection in terms
of widest amplitude against compulsory acquisition
or requisition of property, and there is nothing
in the Article which indicates that the property
protected is to be of individuals or corporations.
Even the expression ’person’ which is used in cl.
(1) is not used in cls. (2) and (2A), and the
context does not warrant the interpretation that
the protection is not to be available against
acquisition of State property. Any other
construction would mean that properties of
municipalities or other local authorities-which
would admittedly fall within the definition of
State in Part III either cannot be acquired at all
or if acquired may be taken without payment of
compensation. Entry 42 in List III and cl. (2) of
Article 31, operate in the same field of
legislation; the former enunciates the content of
legislative power, and the latter restraints upon
the exercise of that power. For ascertaining
whether an impugned piece of legislation in
relation to acquisition or requisition of property
is within legislative competence, the two
provisions must be read together. The two
provisions being parts of a single legislative
pattern relating to the exercise of the right
which may for the sake of convenience be called of
eminent domain the expression ’property’ in the
two provisions must have the same import in
defining the extent of the power and delineating
restraints thereon. In other words Article 31(2)
imposes restrictions on the exercise of
legislative power under Entry 42 of List III.
Property vested in the State may not therefore be
acquired under a statute enacted in exercise of
legislative power under Entry 42 unless the
Statute complies with the requirements of the
relevant clauses of Article 31."
As mentioned hereinbefore these contentions are not
open to the petitioners in the instant case. It was held by
the judgment of this Court in M/s. Doypack Systems Pvt. Ltd.
(supra) that there was a public purpose. The public purpose
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was analysed and spelled out from the different provisions
of the Act. Secondly, there was compensation for the
acquisition of the property. Reference may be made to the
observations of the said judgment to the following effect:
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"Shri Nariman referred us to the Statement of
Objects and Reasons appended to the Bill and urged
that it was not intended that the shares were
included in the undertaking. He submitted that the
Statement of Objects and Reasons showed that the
acquisition of the undertaking had to be resorted
to since the order of taking over the management
of the company issued under section 18AA of the
IDR Act could not be continued any further.
The preamble to the Act, however, reiterated
that the Act provided for the acquisition and
transfer of textile undertakings and reiterated
only the historical facts that the management of
the textile undertakings had been taken over by
the Central Government under section 18AA of the
IDR Act and further that large sums of money had
been invested with a view to making the textile
undertakings viable and it was necessary to make
further investments and also to acquire the said
undertakings in order to ensure that interests of
general public are served by the continuance of
the undertakings. The Act was passed to give
effect to the principles specified in clauses (b)
and (c) of Article 39 of the Constitution. In our
opinion, this was indicative of the fact that
shares were intended to be taken over."
The contention of Shri Nariman that there was no public
purpose for acquiring these shares had been noted in the
judgment at pages 85 and 86 of the paper book. It read as
follows:
"Shri Nariman further submitted that Swadeshi
Polytex Limited and Swadeshi Mining and
Manufacturing Company Limited were two separate
undertakings distinct from the six textile
undertakings belonging to Swadeshi Cotton Mills
Company Limited. Acquisition of these shares
having controlling interests in the said two
companies was never intended and could never be
said to be within the scope of the Act. The
expression "in relation to the six textile
undertakings" appearing in sections 3 and 4 of the
Act, was an expression of limitation, according to
him, indicative of the intention of acquiring of
only the textile undertakings and no other. There
existed no public purpose, according to Shri
Nariman, for acquiring these shares. The public
purposes mentioned in the Act with
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reference to Article 39(b) and (c) related to the
acquisition of only the textile undertakings of
Swadeshi Cotton Mills and not acquisition of the
synthetic fibre undertakings of Swadeshi Polytex
or sugar undertakings of Swadeshi Mining and
Manufacturing Company Limited."
These contentions were dealt with and repelled as
mentioned in the passages set out hereibefore. We reiterate
the said reasons. It has further to be borne in mind that
the shares held in the Swadeshi Polytex Limited themselves
were the subject matter of both pledge and attachment to
secure loans from the U.P. State Government of about Rs.66
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lakhs for payment of wages to workers of the Kanpur
undertaking and Rs.95 lakhs being electricity dues of the
Kanpur undertaking owing to the U.P. State Electricity
Board. From all these, it would appear that the acceptance
of the petitioners’ case, would mean that the State would
pump in Rs.15 crores of public money to release the shares
from its liabilities and thereafter hand over the shares
free from such liability back to the company when the net
worth of the company at the time of take over of management
was negative and in the teeth of the present financial
liabilities built up by the company the shares would
inevitably have been sold in discharge of its liabilities
and in any event the shares stood charged with the very
liabilities which related to the undertakings of the company
which were taken over by the Government. Therefore, it is
incorrect to say that there was no public purpose for taking
over these shares. It would be absurd to say that there was
no compensation paid for the said acquisition. The relevant
observations in the judgment dealing with this contention
have been set out hereinbefore.
Learned Attorney General drew our attention to the
observations of this Court in Smt. Somavanti and others v.
The State of Punjab and others, [1963] 2 S.C.R. 774 where at
page 792 of the report, this Court analysed the submissions
based on the observations of this Court in State of Bihar v.
Maharajadhiraja Sir Kameswarsingh of Darbhanga (supra) that
the exercise of power to acquire compulsorily is conditional
on the existence of public purpose and that being so this
condition is not an express provision of Article 31(2) but
exists aliunde in the content of the power itself. That,
however, was not the view of the other learned Judges who
constituted the Bench. According to Mukherjea, J. as the
learned Chief Justice then was, the condition of the
existenc of a public purpose is implied in Article 31(2).
See the observations in Maharajadhiraja Sir Kameswarsingh’s
case at pages 957 and 958. Das, J. as the learned Chief
Justice then was, was
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also of the same view. See the observations in the aforesaid
decision at pages 986 and 988. Similarly, Patanjali Sastri
C.J. had also taken the view that the existence of public
purpose is an express condition of clause (2) of Article 31.
This Court reiterated in Somavanti’s case (supra) at page
792 of the report that the Constitution permitted
acquisition by the State of private property only if it is
required for a public purpose.
Furthermore, we are of the opinion that the law as
declared by this Court in Doypack Systems Pvt. Ltd. is
binding on the petitioners and this question is no longer
res integra in view of Article 141 of the Constitution. See
the observations of this Court in M/s. Shenoy and Co.
represented by its partner Bele Srinivasa Rao Street,
Bangalore and others v. The Commercial Tax Officer, Circle
II Bangalore and others, [1985] 3 S.C.R. 659 where this
Court observed that the judgment of this Court in Hansa
Corporations’ case reported in (1981 1 S.C.R. 823 is binding
on all concerned whether they were parties to the judgment
or not. This Court further observed that to contend that the
conclusion therein applied only to the parties before this
Court was to destroy the efficacy and integrity of the
judgment and to make the mandate to Article 141 illusory.
In that view of the matter this question is no longer
open for agitation by the petitioners. It is also no longer
open to the petitioners to contend that certain points had
not been urged and the effect of the judgment cannot be
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collaterally challenged. See in this connection the
observations of this Court in T. Govindaraja Mudaliar etc.
etc. v. The State of Tamil Nadu and others, [1973] 3 S.C.R.
222 where this Court at pages 229 and 230 of the report
observed as follows:
"The argument of the appellants is that prior to
the decision in Rustom Cavasjee Cooper’s case it
was not possible to challenge Chapter IV-A of the
Act owing to the decision of this Court that Art.
19(1)(f) could not be invoked when a case fell
within Art. 31 and that was the reason why this
Court in all the previous decisions relating to
the validity of Chapter IV-A proceeded on an
examination of the argument whether there was
infringement of Art. 19(1)(g), and clause (f) of
that Article could not possibly be invoked. We are
unable to hold that there is much substance in
this argument. Bhanji, Munji and other decisions
which followed it were based mainly on an
examination of the inter-relationship between
Article 19(1)(g) and Article
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31(2). There is no question of any acquisition or
requisition in Chapter IV-A of the Act. The
relevant decision for the purpose of these cases
was only the one given in Kochuni’s case after
which no doubt was left that the authority of law
seeking to deprive a person of his property
otherwise than by way of acquisition or
requisition was open to challenge on the ground
that it constituted infringement of the
fundamental rights guaranteed by Art. 19(1)(f). It
was, therefore, open to those affected by the
provisions of Chapter IV-A to have agitated before
this Court the question which is being raised now
based on the guarantee embodied in Art. 19(1)(f)
which was never done. It is apparently too late in
the day now to pursue this line of argument, in
this connection we may refer to the observations
of this Court in Mohd. Ayub Khan v. Commissioner
of Police Madras & Another, [1965] 2 S.C.R. 884
according to which even if certain aspects of a
question were not brought to the notice of the
court it would decline to enter upon re-
examination of the question since the decision had
been followed in other cases. In Smt. Somavanti &
others v. The State of Punjab and others, [1963] 2
S.C.R.774 a contention was raised that in none of
the decisions the argument advanced in that case
that a law may be protected from an attack under
Article 31(2) but it would be still open to
challenge under Article 19(1)(f), had been
examined or considered. Therefore, the decision of
the Court was invited in the light of that
argument. This contention, however, was repelled
by the following observations at page 794:
"The binding effect of a decision does not depend
upon whether a particular argument was considered
therein or not, provided that the point with
reference to which an argument was subsequently
advanced was actually decided."
In view of the preamble to the Act which states and
proclaims that the Act was passed to carry out the object of
Article 39(b) and (c) of the Constitution and in view of the
scheme of the Act as analysed before us and as also apparent
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from the aforesaid judgment, it is clearly manifest that the
Act in question was passed for a public purpose and for the
acquisition of shares there was a public purpose. The
acquisition subserved the object of the Act. The
compensation in the manner indicated above and in the manner
indicated in the
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aforesaid judgment for such acquisition have been provided
for. No separate compensation need be provided in the
circumstances of the case for these shares. The factual
basis for the legal challenge made in this writ petition
was, therefore, incorrect in the facts of this case. It is
apparently too late in the day to contend that there was no
compensation for the shares or that the acquisition of the
shares amounted to confiscation or there was no public
purpose in the Act. The petition, in our opinion, is wholly
devoid of any merit.
For these reasons, this writ petition fails and is
accordingly dismissed.
S.L. Petition dismissed.
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