Full Judgment Text
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PETITIONER:
CHINTA LINGAM & ORS.
Vs.
RESPONDENT:
GOVERNMENT OF INDIA & ORS.
DATE OF JUDGMENT:
30/11/1970
BENCH:
GROVER, A.N.
BENCH:
GROVER, A.N.
SHAH, J.C.
MITTER, G.K.
HEGDE, K.S.
RAY, A.N.
CITATION:
1971 AIR 474 1971 SCR (2) 871
1970 SCC (3) 768
CITATOR INFO :
R 1978 SC 597 (223)
R 1979 SC1803 (41)
R 1980 SC 962 (13)
R 1980 SC1382 (83)
F 1981 SC 873 (52)
ACT:
Essential Commodities Act, 1955 (Act 10 of 1955), s. 3(1)
and s. 3(2)(d)-Opinion of Central Government under s. 3(1)
whether must be recited in Control Order-Order whether
invalid without such recital--Section 3(2)(d) whether
suffers from excessive-delegation-Absence of provision for
appeal or revision against order of District Collector or
Deputy Commissioner of Civil Supplies whether creates
unreasonable restriction on the right to carry on business
under Constitution of India, Art. 19(1)(f).
Practice-Plea for which adequate foundation has not been
laid in the pleadings could not be entertained.
HEADNOTE:
The appellants who were adversely affected by the Rice
(Southern Zone) Movement Control Order 1957, the Southern
States (Regulation of Exports of Rice) Order, 1964, and the
Andhra Pradesh Rice and Paddy (Restriction of Movement)
Order 1965, moved petitions under Art. 226 of the
Constitution of India in the High Court of Andhra Pradesh
challenging the validity of these orders. The petitions
were dismissed by the High Court. In appeal before this
Court by special leave as well as in a writ petition under
Art. 32 of the Constitution the following contentions were
advanced before this Court : (i) The said Control Orders
offended Art. 303 of the Constitution in as much as they
suffered from the vice of discrimination between one State
and another and of preference to one State over an other;
(ii) the orders were in the nature of executive instructions
and did not fall within the meaning of subordinate
legislation; (iii) even if they could be regarded as
subordinate legislation they could not be saved under s.
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303(2) in the absence of the declaration contemplated
thereby; (iv) the requisite opinion of the Central
Government within s. 3(1) of the Essential Supplies Act was
not found in any of the orders; (v) the Control Orders
imposed unreasonable restrictions on the right of the
petitioners to carry on trade, as arbitrary powers had been
conferred in the matter of issuing or withholding permits
and there were no provisions for appeal or revision against
refusal to grant a permit; (vi) S. 3 (2) (d) suffers from
excessive delegation.
HELD : (i) The first three contentions could not be
entertained since no firm foundation had been laid in
respect of them in the pleadings. [875 G-876 B]
(ii)There was no necessity of reciting the requisite
opinion within s. 3 (1) of the Act in the Control Orders.
it is implicit in the recital in the Control Orders that
they were being made under s. 3 of the Act, that the Cent-
rat Government had formed the requisite opinion within subs-
s. (1) of that section. [876B-C]
(iii)The permit could be granted either by the State
Government or by responsible officers of the rank of the
District Collector or the Deputy Commissioner of Civil
Supplies. If the State Government alone
872
had the powers to issue the permits the challenge on the
ground of unreasonableness of the restrictions would
admittedly not be available. There is no bar to any of the
aggrieved parties approaching the State Government by means
of a representation for a final decision even if the matter
has been dealt with by the District Collector or the Deputy
Commissioner of Civil Supplies in the first instance and the
permit has been refused or wrongly withheld by those
officers. In these circumstances the absence of a provision
for appeal or revision can be of no consequence. It has
been pointed out in more than one decision of this Court
that when the power has to be exercised by one of the
highest officers the fact that, no appeal has been provided
for is a matter of no moment. [876 D-877 B]
M/s. Dwarka Prasad Laxmi Narain v. State of Uttar Pradesh &
2 Ors. [1954] S.C.R. 803, K. L. Gupta v. Bombay Municipal
Corporation & Ors. [1968] 1, S.C.R. 274, 297 and Pannalal
Biniraj v. Union of India, [1957] S.C.R. 233, 257. referred
to.
(iv)The question whether s. 3 (2) (d) suffers from the vice
of excessive delegation was no longer at large. In Bhana
Mal Gulzari Mal’s case the attack on s. 3 of the Essential
Supplies (Temporary Powers) Act, 1946 which was similar in
terms to s. 3 of the Act on the ground of excessive
delegation was repelled. it was held that the Central
Government had been given sufficient and proper guidance for
exercising its powers in effectuating the policy of the
statute. [877D-E]
Union of India & Ors. v. M/s. Bhana Mal Gulzari Mal & Ors.,
[1960] 2 S.C.R. 627, applied.
JUDGMENT:
ORIGINAL JURISDICTION : Writ Petition No. 212 of 1969.
Petition under Art. 32 of the Constitution of India for the
enforcement of fundamental rights and
Civil Appeals Nos. 1802 to 1805 of 1969.
Appeals by special leave from the judgment and order dated
April 16, 1968 of the Andhra Pradesh High Court in Writ
Petitions Nos. 3657 and 3658 of 1967 and 8 and 48 of 1968.
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Shyamala Pappu, Bindra Thakur and Vineet Kumar, for the
petitioners and the appellants.
Jagadish Swarup, Solicitor-General and R. N. Sachthey, for
respondent No. 1 (in all the matters).
P.Ram Reddy and A. V. V. Nair, for respondents Nos. 2 and
3 (in C.A. No. 1802 of 1969), respondent No. 2 (in C.As.
Nos. 1803 and 1804 of 1969) and respondents Nos. 2 to 4 (in
C.A. No. 1805 of 1969).
The Judgment of the Court was delivered by
Grover, J. The points involved in the writ petition and the
appeals by special leave relate to the constitutionality and
validity
873
of the provisions of three Control Orders issued under s. 3
(2) (d) of the Essential Commodities Act 1955 (Act 10 of
1955) hereinafter called the "act.." The validity of s.
5(2)(d) of the act itself has also been assailed.
The Control Orders which were promulgated under s. 3(2) (d) of
the Act were the following
(i) The Rice (Southern Zone)Movement Control
Order, 1957.
(ii)The Southern States (Regulation of
Exports of Rice) Order, 1964; and
(iii)The Andhra Pradesh Rice and Paddy
(Restriction of Movement) Order, 1965.
In the a peals the appellants had moved the
High Court of Andhra Pradesh under Art. 226 of
the Constitution. There the petitioner;, were
dealers in rice and rice products such as
puffed, parched and beaten rice (beaten rice
is known as powa’ while, parched and puffed
rice is known as Murmura’). Some of the
petitioners had applied for permits to export
powa, murmura and idling from the State of
Andhra Pradesh to other States while others
had applied for permits to transport one or
other of the rice products to some places
within Andhra Pradesh. The applications for
permits were’-either rejected or were not
disposed of by the authorities concerned. In
the writ petitions the High Court examined all
the contentions raised exhaustively and
repelled the attack on the constitutionality
of s. 3 (2) (d) of the Act as also the
relevant clauses of the Control Orders.
Section 3 of the Act provides
(1) If the Central Government is of opinion
that it is necessary or expedient so to do for
maintaining or increasing supplies of any
essential commodity or for securing their
equitable distribution and availability at
fair prices or for securing any essential
commodity for the defence of India or the
efficient conduct of military operations it
may, by order, provide for regulating or
prohibiting the production, supply
distribution thereof and trade and commerce
therein.
(2) Without prejudice to the generality of
the, powers conferred by subsection (1) an
order made thereunder may provide-
(a)....................
(b)....................
874
(c)....................
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(d) for regulating by licences, permits or
otherwise the storage, transport,
distribution, disposal, acquisition, use or
consumption of, any essential commodity;
The 1957 Control Order extends to the States of Andhra Pra-
desh, Kerala, Madras, Mysore and Pondicherry which has been
called the Southern Zone. According to cl. 3(1) no person
can export or attempt to export or abet the export of rice
from any place within the Southern Zone except under and in
accordance with a permit issued by the State Government
concerned or any officer authorised in this behalf by that
Government subject to the condition that such export shall
be regulated in accordance with the export quotas fixed by
the Central Government. Now this control order made a
division into Southern Zone or regions in the matter of
export of rice. By the Control Order of 1964 the Southern
Zone or regions were further divided into four specified
areas i.e., States of Andhra Pradesh, Kerala, Madras and
Mysore. Clause 3 of this order prohibited the export by any
person of rice from any place within a specified area to a
place outside that area except under and in accordance with
the permit issued by the State Government or an officer
authorised by that Government in that behalf. The rice was
defined by cl. 2(b) to include broken rice and paddy as also
broken rice and paddy products other than bran or husk. The
Control Order of 1965 imposed further restrictions on the
movement of rice and paddy. By, clause 3 restrictions were
placed on the movement of these commodities from any place
in any block to any place outside that block even within the
State of Andhra Pradesh.
Mrs. Shyamala Pappu on behalf of the writ petitioners and
the appellants before us made an attempt to raise the
following contentions in respect of the Control Orders :
1.All the three Control Orders offended
Art. 303 of the Constitution. They suffered
from the vice of discrimination between one
State, and another and of preference to one
State over another.
2.These orders were in the nature of
executive Instructions and did not fall within
the meaning of subordinate legislation.
3.Even if the Control Orders could be regarded
as subordnate legislation they were not saved
by Art. 303(2) in the absence of the
declaration contemplated thereby,
875
4.The requisite opinion of the Central-
Government wit hin s. 3 (1) of the Act was not
to be, found in any of the Orders.
5.The Control Orders imposed unreasonable res-
trictions on the right of the petitioners to
carry on trade as arbitrary powers had been
conferred in the matter of issuing or
withholding permits and there were no provi-
sions for appeal or revision against refusal
to grant a permit.
Art. 301 in Part XIII of the Constituion declares that
subject to the other provisions of this Part trade, commerce
and intercourse throughout the territory of India shall be
tree. Under Art. 302 Parliament may by law impose such
restrictions on freedom of trade. commerce or intercourse
between one State and another or within any part of the
territory of India as may be required inthe public
interest. Article 303 reads :-
"(1) Notwithstanding anything in article 302,
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neither Parliament nor the Legislature of a
State shalt have power to make any law giving
or authorising" the giving of, any preference
to one State over another, or making, or
authorise the making of, any discrimination
between one State and another, by virtue of
any entry relating to trade and commerce in
any of the Lists. in the, Seventh Schedule.
(2) Nothing in clause (1) shall prevent
Parliament from making any law giving, or
authorising the giving of, any preference or
making, or authorising the making of, any
discrimination if it is declared by such law
that it is necessary to do so or the purpose
of dealing with a situation arising from
scarcity of goods in any part of the territory
of India."
Now the Control Orders were made under s. 3 of the Act. The
object essentially was to regulate the export and movement
of rice and of rice and paddy products from the Southern
States. These Control Orders were laid before both Houses
of Parliament as required by sub-s. (6) of s. 3 of the Act.
It has not been shown how this form of legislation would be
mere executive instruction and would not constitute, law
made by Parliament within the meaning of s. 302. No
foundation was laid in the pleadings either before the High
Court or in the writ petition before us as to how the
restrictions which were imposed by the Control Orders were
not in the public interest. It is significant that even on
the
876
point of preference to one State over another or discrimina-
tion between one State and another State there is complete
absence of pleading in the writ petition filed before us.
The High Court adverted to the matter but we have not been
shown that any proper or firm foundation was laid in the
writ petitions before the High Court on the question of
preference or discrimination within Art. 303(1).. No
argument, therefore, can be entertained on these matters.
We are unable to see the necessity of reciting the requisite
opinion within s. 3 (1) of the Act in the Control Orders.
It is implicit in the recital in the Control Orders that
they were being made under s. 3 of the Act that the Central
Government had formed the requisite opinion within sub-s.
(1) of that section. This disposes of the first four
contentions.
As regards the 5th point it is noteworthy that the permit is
to be issued by the State Government concerned or any
officer authorised in this behalf by that Government. It is
common ground that the officers authorised by the State
Government are the District Collector and the Deputy
Commissioner of Civil Supplies. These officers cannot but
be regarded as fairly high in rank who’ are expected to
discharge their duties in a responsible In-Messrs Dwarka
Prasad Laxmi Narain v. The State of Uttar Pradesh & 2
Others(1) in which the provisions of cl. 4(3) of the U.P.
Coal Control Order 1953 which gave the licensing authority
absolute power to grant or refuse to grant any-licence were
struck down on the ground that a law which confers
arbitrary and uncontrolled power upon the executive in the
matter of regulating trade or business in normally available
commodities must be held to be unreasonable. There the
power could be exercised by any person to whom the State
Coal Controller might choose to delegate the same. The
matter which has been stressed before us relates generally
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to the absence of any provision relating to appeal or
revision in the Control Orders if the District Collector or
the Deputy Commissioner of Civil Supplies refuses to grant a
permit under clause 3 of the Order. In Dwarka Prasad’s(1)
case the delegation could be made to any one which was
certainly a relevant factor in judging the reasonableness of
the impugned provision. But in the cases before us the
permit is to be granted either by the State Government or by
responsible officers of the rank of the District Collector
or the Deputy Commissioner of Civil Supplies. Indeed, Mrs.
Pappu quite properly agreed that if the State Government
alone had the power to issue the permits the challenge on
the ground of unreasonableness of the restrictions-would not
be available. We consider that there is no bar to any of the
aggrieved parties approaching the State Government by means
of a representation
(1) [1954] S.C.R. 803.
877
for a final decision even if the matter has been dealt with
by the District Collector or the Deputy Commissioner of
Civil Sup-plies in the first instance and the permit has
been refused or wrongly withheld by these officers. In
these circumstances the absence of a provision for appeal or
revision can be of no consequence. At any rate it has been
pointed out in more than one decision of this Court that
when the, power has to be exercised by one of the highest
officers the fact that no appeal has been provided for is a
matter of no moment; (See K. L. Gupta v. The Bombay
Municipal Corporation & Ors (1). It may also be remembered
that emphasis was laid in Pannalal Binjraj v. Union of India
( 2 ) on the power being vested not in any minor official
but in top-ranking authority. It was said that though: the
power was discretionary but it was not necessarily
discriminatory and abuse of power could not be easily
assumed. There was moreover a presumption that public
officials would discharge their duties honestly and in
accordance with rules of law.
Lastly an effort was made to agitate the point that s. 3 (2)
(d) of the Act suffers from the vice of excessive
delegation. This question is no longer at large. In The
Union of India & Others v. Messrs. Bhana Mal Gulzari Mal
& Others(3) the attack on s. 3 of the Essential Supplies
(Temporary Powers) Act 1946 which was similar in terms to
s. 3 of the Act on the ground of excessive delegation was
repelled. It was held- that the Central Government had been
given sufficient and proper guidance for exercising its
powers in effectuating the policy of the statute.
In the result the writ petition and the appeals fail and
they are dismissed with costs. One set of hearing-fee.
G.C. Appeals dismissed
(1) [1968] 1 S.C.R. 274 at p. 297.
(2) (1957) S.C.R. 233 at p. 257
(3) [1960] 2 S.C.R. 627.
878