Full Judgment Text
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PETITIONER:
JOHRIMAL
Vs.
RESPONDENT:
DIRECTOR OF CONSOLIDATION OF HOLDINGS, PUNJAB
DATE OF JUDGMENT:
28/03/1967
BENCH:
RAMASWAMI, V.
BENCH:
RAMASWAMI, V.
WANCHOO, K.N.
BACHAWAT, R.S.
CITATION:
1967 AIR 1568 1967 SCR (3) 286
ACT:
East Punjab Holdings (Consolidation and Prevention of
Fragmentation) Act, 1948 (East Punjab Act 50 of 1948) Ss.
18, 36 and 42 and Rules 16(ii)-Scheme confirmed-If can be
varied by State-Procedure-Proprietors’ Gher land taken and
formed into common poolLegality.
HEADNOTE:
A scheme was prepared and confirmed tinder s. 20 of the East
Punjab Holdings ( Consolidation and Prevention of
Fragmentation) Act, 1948,
providing that the owners of permanent ghers or enclosures
would be permitted to retain them in their possession. The
respondent, tinder s. 42 of the Act, reconsidered this
matter and ordered that the plot of the appellant, who had
made a gher, should be kept for non-proprietors and
consolidation records should be changed ’to that effect.
The appellant successfully challenged the respondent’s order
in a writ petition, which in appeal was reversed. In appeal
to this Court, the appellant contended that (i) the power of
the State Government under s. 42 was controlled by the
procedure prescribed under s. 36 if it involved a variation
of the confirmed scheme and the order of the respondent wag
ultra vires since the procedure contemplated by s. 36 had
not been followed, and (ii) the respondent’s order was
illegal as it violated s. 18(c) and Rule 16(ii) because
under- Rule 16(ii) only a fraction of each proprietors’ land
could be taken and formed into a common pool so that the
whole may be used for the common needs and benefits of the
estate and there was no such reason mentioned in the
impugned order as required by s. 18.
HELD : (i) The power conferred on the State Government by s.
42 is not controlled by s. 36 and the procedure of
publication and hearing objections contemplated by ss. 19
and 20 of the Act is not necessary. Sections 36 and 42
envisage two different situations and the intention of the
Act is to give powers respectively to the Confirming
Authority and to the State Government to act under these
sections in their discretion in any particular case. The
reason for two different provisions in ss. 36 and 42 of the
Act is also clear for if a scheme is varied or revoked by
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the authority confirming it, then the new scheme has to be
published so that interested parties may object and their
objection ,decided by competent authorities set up under the
Act those decisions being finally appealable to the State
Government. But when a scheme is to be varied ’by the State
Government itself under s. 42 of the Act, there is no
requirement of the statute that the varied scheme should be
published. The State Government is only required to give
notice and to give an opportunity to the interested parties
to be hear[( before the variation is made. (293G-294B]
(ii) The respondent’s order was illegal. In view of the
decision in Ajit Singh v. The State of Punjab, [1967] 2
S.C.R. 143 the wide interpretation of s. 18(c) would make
the operation of the section unconstitutional. It is I well
established rule that a statute has to be so read as to make
it valid,, it has to be construed ut res magis valent quam
pareat. Applying the principle to the present case, it is
manifest that
287
s. 18(c) must be read in a restricted sense and the
authority of the Consolidation Officer to reserve land for
the common purpose under 18(c) of the Act must be restricted
and it must be held that the Consolidation Officer has power
under the section to take the land out of the common pool of
the village only according to the rateable share from the
proprietors and other right-holders for any common purpose
including the extension of the village abadi. It is also
clear that the power of the ,State Government to make
reservation of land for common purposes under s. 42 is co-
terminus with the power of the Consolidation Officer under
s. 18(c). [296G-297D]
JUDGMENT:
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 153 of
1964.
Appeal from the judgment and order dated November 8, 1960 of
the Punjab High Court in L. P. A. No. 284 of 1958.
Bishan Narain, B.R.L. Iyengar, S. K. Mehta and K. L.
Mehta,for the appellant.
Gopal Singh, S. P. Nayyar for R. N. Sachthey, for the
respondents.
The Judgment of the Court was delivered by
Ramaswami, J. This appeal is brought, by certificate, from
the judgment of the Punjab High Court dated Novemher 8, 1960
in Letters Patent Appeal No. 284 of 1956.
For the consolidation of land holdings in village Kheowara,
a scheme was prepared by the Consolidation Officer under S.
14 of the East Punjab Holdings (Consolidation and Prevention
of Fragmentation) Act, 1948 (Act L of 1948), hereinafter
called the ’Act’, and the scheme was confirmed by the
Settlement Officer acting under S. 20 of the Act. The
scheme, among other things, provided that the owners of
permanent ghers or enclosures will be permitted to retain
them in their possession. One of the proprietors, Johrimal
had made a gher in khasra No. 3942 and, under the scheme,
this. was to remain with him. Para 7 of the Scheme which
was finalised under S. 20 of the Act provided as follows :
"The existing houses and permanent enclosures
shall be kept in the ownership and possession
of those proprietors who were owners in
possession prior to the consolidation and
in addition if these persons so desire, they
shall be entitled to be given additional area
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upto one bigha for extension of the abadi. In
the case of such persons of right holders who
have constructed houses or enclosures etc.
within the Shaimlat area they would keep them
in their possession but adjustment would be
made out of their Khewat land................
Later on the Director of Consolidation, to whom the powers
of
the State Government under S. 42 of the Act had been
delegated
288
reconsidered this matter and ordered that this particular
piece of land i.e., khasra No. 3942 should be reserved for
the extension of abadi for non-proprietors. The Director of
Consolidation accordingly ordered that instead of being
reserved for Johrimal, the plot should be kept for the non-
proprietors and the Consolidation records should be changed
to that extent. The order of the Director of Consolidation
was dated March 8, 1957. Aggrieved with this order,
Johrimal applied to the High Court for grant of a writ under
Art. 226 of the Constitution. The petition was heard by
Grover, J. who allowed the petition holding that the
Director of Consolidation had no authority to make any order
contrary to the scheme without amending the scheme itself,
and an amendment of the scheme could be made only under s.
36 of the Act and not under s. 42 of the Act. It was
accordingly held that the order of the Director of
Consolidation was ultra vires and must be quashed by grant
of a writ in the nature of certiorari. Against this order
the Director of Consolidation of Holdings appealed under cl.
10 of the Letters Patent. The appeal was heard by a Full
Bench which, by its judgment dated November 8, 1960, allowed
the appeal and reversed the order of the learned Single
Judge and ordered that the writ petition should be
dismissed. The view taken by the majority of the Judges of
the Full Bench was that the impugned order amounted to an
alteration of the Consolidation scheme and the State
Government had power, under s. 42 of the Act as amended by
the East Punjab Holdings (Consolidation and Prevention of
Fragmentation) (Second Amendment and Validation) Act (Punjab
Act 27 of 1960), to make any change in the Consolidation
scheme subject to the requirements of that section. The
present appeal is brought by Johrimal against the judgment
of the Full Bench of the Punjab High Court.
The Act was passed to provide for the compulsory
consolidation of agricultural holdings and for preventing
the fragmentation of agricultural holdings in the State of
Punjab. Chapter III of the Act deals with Consolidation of
Holdings and it is provided by s. 14 that the Government may
either suo motu, or on application made, declare its
intention by notification to make a scheme for
’consolidation of holdings in an estate or estates or part
thereof as may be specified. The Consolidation Officer is
required to obtain the advice of the land owners and of the
non-proprietors and of the Gram Panchayat and he is
thereafter directed to prepare a Scheme for the
consolidation of holdings. Section 15 requires the
Consolidation Officer to provide for the payment of
compensation to any owner who is allotted a holding of less
market value than his original holding and for the recovery
of compensation from any owner who is allotted a holding of
greater market value than that of his original holding.
Under s. 19, the Consolidation Officer .shall cause to be
published the draft scheme of consolidation, and
289
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Within 30 days of such publication any person likely to be
affected by such scheme may communicate in writing to the
Consolidation Officer, any objection relating to it. The
Consolidation Officer shall then consider the objections, if
any and submit the scheme with such amendments as he may
consider to be necessary together with his remarks on the
objection to the Settlement Officer (Consolidation). The
scheme as amended shall then be published. Section 20
provides that if no objections are received to the draft
scheme, the Settlement Officer (Consolidation) shall confirm
the scheme. If objections are received, then the Settlement
Officer (Consolidation) may either confirm the scheme, with
or without modifications, or refuse to confirm it. If the
scheme is confirmed it should be published. Section 21
relates to repartition to be carried out by the
Consolidation Officer in accordance with the scheme as
confirmed under s. 20 and the boundaries of the holdings as
demarcated are required to be shown on the shajra which
shall be published in the prescribed manner in the estate or
estates concerned. Any person aggrieved by the repartition
may file written objections before the Consolidation Officer
who shall after hearing the appellant pass such order as he
considers proper. An appeal is provided from the order of
the Consolidation Officer to the Settlement Officer
(Consolidation). A person aggrieved by the order of the
Settlement Officer (Consolidation) may appeal to the State
Government. Section 22 provides for the preparation of a
new record-of-rights by the Consolidation Officer in
accordance with the provisions contained in Ch. IV of the
Punjab Land Revenue Act, 1887 for the area under
consolidation, giving effect to the repartition. Section 23
deals with the rights to possession of new holdings.
Section 36 provides for the power to vary or revoke the
scheme and reads as follows :
"A scheme for the consolidation of holdings
confirmed under this Act may, at any time, be
varied or revoked by the authority which
confirms it subject to any order of the State
Government that may be made in relation
thereto and a subsequent scheme may be
prepared, published and confirmed in
accordance with the provisions of this Act."
Section 42 of the Act, as it originally stood,
was to the following effect :
,,The State Government may at any time for the
purpose of satisfying itself as to the
legality or propriety of any order passed by
any officer under this Act call for and
examine the record of any case pending before
or disposed of by such officer and may pass
such order in reference thereto as it thinks
fit :
290
Provided that no order shall be varied or
reversed without giving the parties interested
notice to appear and opportunity to be heard
except in cases where the State Government is
satisfied that the proceedings have been
vitiated by unlawful consideration."
Section 18 of the Act is important and
provides as follows
"Notwithstanding anything contained in any law
for the time being in force, it shall be
lawful for the Consolidation Officer to
direct-
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(a) that any land specifically assigned for
any common purpose shall cease to be so
assigned and to assign any other land in its
place;
(b) that any land under the bed of a stream
or torrent flowing through or from the Siwalik
mountain range within the State shall be
assigned for any common purpose;
(c) that if in any area under consolidation
no land is reserved for any common purpose
including extension of the village abadi or if
the land so reserved is inadequate, to assign
other land for such purpose."
Section 46 of the Act confers powers on the State Government
to make rules for carrying out the purposes of the Act and
in particular to provide for :
"(e) the manner in which the area is to be
reserved under S. 18 and the manner in which
it is to be dealt with and also the manner in
which the village abadi is to be given to
proprietors and non-proprietors (including
scheduled castes, Sikh backward classes,
artisans and labourers) on payment of
compensation or otherwise;"
On March 3, 1956 the Punjab Government, by a notification,
added rule 16 to the Rules for reservation of the abadi for
the proprietors as well as the non-proprietors and it read
as follows :
"The area to be reserved for the common
purpose of extension of abadi for proprietors
and non-proprietors under section 18(c) of the
Act shall be reserved after scrutinizing the
demand of proprietors desirous of building
houses and of non-proprietors including
Harijan families working as a agrarian
labourers who are in need of a site for house.
The land reserved for extension of abadi shall
be divided into plots of suitable sizes. For
the plots allotted to proprietors area of
equal value shall be deducted from their
holdings but in the case of non proprietors
including Harijan families these shall be al-
lotted without payment of compensation and
they shall
291
be deemed to be full owners of the plots
allotted to them."
On April 9, 1957 the Punjab Government added rule 16(ii)
which provided for reservation of lands for the Gram
Panchayat. read as follows :
"In an estate or estates where during
consolidation proceedings there is no shamlat
deh land or such land is considered
inadequate, land shall be reserved for the
village Panchayat, under section 18(c) of the
Act, out of the common pool of the village at
a scale prescribed by Government from time to
time. Proprietary rights in respect of land,
so reserved (except the area reserved for the
extension of abadi of proprietors and non-
proprietors) shall vest in the proprietary
body of the estate or estates concerned, and
it shall be entered in the column of ownership
of record of rights as (jumla malikan wa digar
haqdaran arazi hasab rasad raqba). The
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management of such land shall be done by the
Panchayat of the estate or estates concerned
on behalf of the village proprietary body and
the Panchayat shall have the right to utilize
the income derived from the land so reserved
for the common needs and benefits of the
estate or estates concerned."
In Munsha Singh v. State of Punjab(1), the Punjab High Court
declared rule 16(ii) as ultra vires. After the decision of
that case the second amending Act (27 of 1960) was passed.
It gave a legal cover to rule 16(ii) by including in s. 2 of
the Act the following
"2(bb) ’Common purpose’ means any purpose in
relation to any common need, convenience or
benefit of the village and includes the
following purposes
(i) extension of the village abadi;
(ii) provide income for the Panchayat of the
village
concerned for the benefit of the village
community;
(iii) village roads and paths; village drains;
village wells, ponds or tanks; village water-
courses or water channels; village bus stands
and waiting places; manure pits; hada rori;
public latrines; cremation and burial grounds;
Panchayat Ghar; Janj Ghar; grazing grounds;
tanning places; mela grounds; public places,
of religious or charitable nature; and
(iv) schools and play,grounds, dispensaries,
-hospitals and institutions of like nature,
waterworks or tube-wells, whether such
schools, play grounds, dispensaries, hospi-
(1) I.L.R. [1960] 1 Punjab, 589.
up. Cl/67-6
It
292
tals, institutions, water-works or tube-wells
may be managed and controlled by the State
Government or not."
Section 2 of the amending Act (Act 27 of 1960) amended the
preamble and read as follows :
"Amendment of long title of East Punjab Act L
of 1948. In the long title of the East Punjab
Holdings (Consolidation and Prevention of
Fragmentation) Act, 1948 (hereinafter referred
to as the principal Act), the words ’and for
the assignment or reservation of land for
common purposes of the village’ shall be, and
shall be deemed always to have been, added at
the end."
Section 4 added a new section 23-A which was
to the following effect :
,,Management and control of lands for common
purposes to vest in Panchayats.-As soon as a
scheme comes into force, the management and
control of all lands assigned or reserved for
common purposes of the village under section
18 shall vest in the Panchayat of that village
which shall also be entitled to appropriate
the income accruing therefrom for the benefit
of the village community, and the rights and
interests of the owners of such lands shall
stand modified and extinguished accordingly."
Section 5 amended s. 42 of the Act and was to
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the following effect
"Amendment of section 42 of East Punjab Act L
of 1948. In section 42 of the principal Act,
for the words ’any order passed by any officer
under this Act’, the words ’any order passed,
scheme prepared or confirmed or repartition
made by any officer under this Act’, and for
the words ’no order shall be varied’ the words
’no order, scheme or repartition shall be
varied’ shall be, and shall be deemed always
to have been, substituted." Section 6 provides
for validation and reads as follows :
"Notwithstanding anything to the contrary
contained in any judgment, decree or order of
any court,-
(a) where in any scheme, made before the
commencement of this Act, land has been
reserved for the Panchayat of the village
concerned for utilising the income thereof, or
(b) where before such commencement the State
Government or any authority to whom it has
delegated its powers has passed an order under
section 42 of the principal Act revising or
rescinding a scheme prepared or
293
confirmed or repartition made by any officer
under that Act.
such reservation of land or such order, as the
case may be, shall be deemed to be valid, and
any such scheme or order shall not be
questioned on the ground that such reservation
of land could not be made or, as the case may
be, that under section 42 of the principal
Act, the State Government or such authority
had no power to pass such order."
On behalf of the appellant Mr. Bishen Narain put forward the
argument that the order of the Director of Consolidation
dated March 8, 1957 was an order varying para 7 of the
confirmed scheme and no such variation could be made without
following the procedure laid down under S. 36 of the Act,
viz., the requirement with regard to the publication and
hearing of objections contemplated in ss. 19 and 20 of the
Act. To put it differently, the contention of the appellant
was that the power of the State Government under s. 42 was
controlled by the procedure prescribed under S. 36 if it
involved a variation of the confirmed scheme and the order
of the Director dated March 8, 1957 was ultra vires since
the procedure contemplated by s. 36 of the Act has not been
followed. In our opinion, there is no justification for
this argument. Section 42 of the Act as amended by Act 27
of 1960 authorised the State Government to interfere with
the scheme of consolidation or repartition made under the
Act. What the amending Act has done is to substitute for
the words ’any order passed by any officer under this Act’,
the words ’any order passed, scheme prepared or confirmed or
repartition made by any officer under this Act’. Section 36
of the Act, on the other hand, authorises the authority
confirming a scheme to alter or revoke it and in that case
the new scheme must be published, objections heard and
decided and the scheme has to be confirmed once again in ac-
cordance with the procedure under ss. 19 and 20 of the Act.
In our opinion the power conferred on the State Government
under s. 42 is a separate power independent of S. 36 of the
Act which deals with the power of the authority confirming
the scheme. There is hence no force in the contention that
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the scheme of consolidation cannot be varied by the State
Government under S. 42 of the Act except in accordance with
s. 36 of the Act. The reason for the two different
provisions in ss. 36 and 42 of the Act is also clear for if
a scheme is varied or revoked by the authority confirming
it, then the new scheme has to be published so that
interested parties may object and their objection decided by
competent authorities set up under the Act, those decisions
being finally appealable to the State Government. But when
a scheme is to be varied by the State Government itself
under S. 42 of the Act, there
294
is no requirement of the statute that the varied scheme
should be published, for the State Government is required to
give notice and to give an opportunity to the interested
parties to be heard before the variation is made. We are
therefore of the opinion that the power conferred on the
State Government by s. 42 is not controlled by s. 36 and the
procedure of publication and hearing objections contemplated
by ss. 19 and 20 of the Act is not necessary. Sections 36
and 42 envisage two different situations and the intention
of the Act is to give powers respectively to the Confirming
Authority and to the State Government to act under these
sections in their discretion in any particular case. We
accordingly hold that Mr. Bishen Narain is unable to make
good his argument on this aspect of the case.
We proceed to consider the next question arising in this
appeal, viz., whether the order of the Director dated March
8, 1957 is illegal because it violates s. 18(c) of the Act
read with Rule 16(ii). It was contended for the appellant
that under Rule 16(ii) only a fraction of each proprietor’s
land is taken and formed into a common pool so that the
whole may be used for the common needs and benefits of the
estate. The argument was stressed that Rule 16(ii)
contemplates that all the proprietors and other right
holders of the land are entered in the column of ownership
of the record of rights according to the rateable share and
therefore the land taken by each proprietor should be
according to the rateable share of the land possessed by him
in the total area of the village. It was pointed out that
the order of the Director dated March 8, 1957 does not
indicate that the area taken from the appellant was in
proportion to the rateable share. It was also stated that
s. 18(c) requires that before the Consolidation Officer
directs reservation of any land for the village abadi, no
land should have been reserved for a common purpose in the
area under consolidation or the lands so reserved should
have been inadequate. It was pointed out that in the order
of the Director there is no mention that no land had been
reserved for the common purpose in the village or that the
land so reserved in the scheme was inadequate. The opposite
view-point was presented by Mr. Gopal Singh on behalf of the
respondents. It was contended that s. 18(c) gives a wide
power to the Consolidation Officer to reserve any land for
the common purpose including extension of the village abadi
and there is no requirement imposed in the section that the
land reserved should be taken from the proprietors and other
right-holders in accordance with their rateable share. It
was contended by the respondents that no limitation should
be placed on the plain language of the section.
In our opinion, the argument put forward on behalf of the
appellant is well-founded and must be accepted as correct.
It is true that s. 18(c) confers a power on the
Consolidation Officer to reserve
295
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the land of the proprietors for any common purpose including
the extension of the village abadi and there is no express
limitation in the language of the section to the effect that
the land to be taken from the proprietors and other right-
holders should be according to the rateable share. But the
language of s. 18(c) should be interpreted in a reasonable
manner. The legislature could not have intended that land
should be taken from one proprietor only for common
purposes. The intention must be that all proprietors should
contribute rateably for such purposes. This intention is
brought out by Rule 16(ii) and this is what s. 18(c) must be
held to mean. In this context reference should be made to
the decision of this Court in Ajit Singh v. The State of
Punjab(1). The question at issue in that case was whether
the reservation of land for a common purpose under s. 18(c)
of the Act amounted to "acquisition by the State of any
estate or rights therein" within the contemplation of the
second proviso to Art. 3 1 A(1) of the Constitution, and if
so, whether compensation should be paid to the proprietors
for the land reserved in the scheme for various purposes in
accordance with the second proviso to Art. 3 1 A(1) inserted
by the Seventeenth Amendment of the Constitution. It was
held by the majority judgment of this Court that s. 18(c)
must be construed reasonably and that only a fraction of
each proprietor’s land was taken and formed into a common
pool, so that the whole may be used for the common needs and
benefits of the village. It was pointed out that the title
will vest in the proprietary body, the management of the
land was done by the Panchayat of the estate on behalf of
the proprietary body and the land was used for the common
needs and benefits of the estates concerned. It was
therefore held that Rule 16(ii) only provides for adjustment
of rights of persons holding land so reserved in the
interest of village economy and there was no ,acquisition of
land’ within the meaning of the second proviso to Art. 31-
A(1) and there was no question of paying compensation in
cash to the proprietors for such adjustment of rights. In
the course of his judgment, Sikri, J., speaking for the
Court, observed as follows :
"In Attar singh v. The state of U.P. (1959
supp S.C.R. 928 at p. 938) Wanchoo J.,
speaking for the Court, said this of the
similar proviso in a similar Act, namely, the
U.P. Consolidation of Holdings Act (U.P. Act V
of 1954) as amended by the U.P. Act XVI of
1957 :
’Thus the land which is taken over is a small
bit, which sold by itself would hardly fetch
anything. These small bits of lands are
collected from various tenure-holders and
consolidated in one place and added to the
land
(1) [1967]2 S.C.R. 143.
296
which might be lying vacant so that it may be
used for the purposes of s. 14(1) (ee). A
compact area is thus created and it is used
for the purposes of the tenure-holders
themselves and other villagers. Form CH-21
framed under r. 41(a) shows the purposes to
which this land would be applied, namely, (1)
plantation of trees, (2) pasture land, (3)
manure pits, (4) threshing floor, (5)
cremation ground, (6) graveyards, (7) primary
or other school, (8) playground, (9) Panchayat
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ghar, and (10) such other objects. These
small bits of land thus acquired from tenure-
holders are consolidated and used for these
purposes, which are directly for the benefit
of the tenure-holders. They are deprived of a
small bit and in place of it they are given
advantages in a much larger area of land made
up of these small bits and also of vacant
land.’
In other words, a proprietor gets advantages
which he could never have got apart from the
scheme. For example, if he wanted a threshing
floor, a manure pit, land for pasture, khal,
etc., he would not have been able to have them
on the fraction of his land reserved for
common purposes.
Does such taking away of property then amount
to acquisition by the State of any land ? Who
is the real beneficiary ? Is it the Panchayat
? It is clear that the title remains in the
proprietary body and in the revenue records
the land would be shown as belonging to ’all
the owners and other right holders in
proportion to their areas’. The Panchayat
will manage it on behalf of the proprietors
and use it for common purposes; it cannot use
it for any other purpose. The proprietors
enjoy the benefits derived from the use of and
for common purposes. It is true that the non-
proprietors also derive benefit but their
satisfaction and advancement enures in the end
to the advantage of the proprietors in the
form of a more efficient agricultural
community. The Panchayat as such does not
enjoy any benefit. On the facts of this case
it seems to us that the beneficiary of the
modification of rights is not the State, and
therefore there is no acquisition by the State
within the second proviso."
In view of this decision the wider interpretation of s. 1
8(c) for which Mr. Gopal Singh contends would make the
operation of the section unconstitutional. In a situation
of this kind the principle to be applied is clear. The
principle is that if two constructions of a statute are
possible, one of which would make it intra vires and the
other ultra vires, the Court must lean to that construction
297
which would make the operation of the section intra
vires.The reason is that no intention can be imputed to the
Legislature that it would exceed its own jurisdiction. It
is a well-established rule that a statute has to be so read
so as to make it valid; it has to be construed ut res magis
valeat quam pareat. Applying the principle to the present
case, it is manifest that s. 18(c) must be read in a
restricted sense and the authority of the Consolidation
Officer to reserve land for the common purpose under S.
18(c) of the Act must be restricted in the manner indicated
above, and it must be held that the Consolidation Officer
has power under the section to take the land out of the
common pool of the village only according to the rateable
share from the proprietors and other right-holders for any
common purpose including the extension of the village abadi.
It is also clear that the power of the State Government to
make reservation of land for common purposes under s. 42 is
coterminus with the power of the Consolidation Officer under
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s. 18(c) and it follows therefore that the order of the
Director dated March 8, 1957 is illegal and ultra vires and
must be quashed by grant of a writ in the nature of
certiorari under Art. 226 of the Constitution.
For these reasons we set aside the order of the Punjab High
Court dated November 8, 1960 and direct that a writ in the
nature of certiorari should be issued to quash the order of
the Director of Consolidation of Holdings, Punjab dated
March 8, 1957 with regard to khasra No. 3942 reserving it
for extension of abadi for non-proprietors. The appeal is
accordingly allowed, but there will be no order as to costs.
Y.P. Appeal
allowed.
298