Full Judgment Text
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PETITIONER:
SIMHADRI SATYA NARAYANA RAO.
Vs.
RESPONDENT:
M. BUDDA PRASAD
DATE OF JUDGMENT21/12/1990
BENCH:
KULDIP SINGH (J)
BENCH:
KULDIP SINGH (J)
FATHIMA BEEVI, M. (J)
CITATION:
1990 SCR Supl. (3) 701 1994 SCC Supl. (1) 449
1990 SCALE (2)1302
ACT:
HEADNOTE:
JUDGMENT:
The Judgment of the Court was delivered by
VENKATACHALA, J.- These special leave petitions are made
respecting the judgments in L.P.A. Nos. 11 87 of 1981
and 1207 of 1981 of the High Court of Punjab and Haryana.
The petitioners were owners of certain lands of Burail and
Maloya village on the outskirts of Chandigarh which had been
acquired for public purpose pursuant to notification under
Section 4(1) of the Land Acquisition Act, 1894 (for
short ’the Act’) published in the local Gazette dated
February 1, 1977. The Land Acquisition Collector by his
award under Section II of the Act determined the market
value of the said lands at Rs 16,000 an acre. The
District Judge at Chandigarh who had received the reference
under Section 18 of the Act enhanced the market value of the
acquired lands to Rs 34,000 an acre. The High Court before
which appeals had been brought by the claimants seeking
grant of enhanced market value for their lands, enhanced the
market value to Rs 62,000 an acre following its earlier
judgment in similar appeal being L.P.A. No. 1207 of
1981. On behalf of the petitioners, in the present
petitions, we were not shown any material on the basis of
which the High Court could have determined the market
value of the acquired lands at a rate in excess of Rs 62,000
an acre. Hence, we see no ground to interfere with the
judgments of the High Court and enhance the market value of
the acquired lands. We, therefore, dismiss these special
leave petitions, however without costs.
450 SIMHADRI SATYA NARAYANA RAO V. BUDDA PRASAD (Kuldip
Singh, J.)
The Judgment of the Court was delivered by
KULDIP SINGH, J.-The question for our consideration in this
appeal is whether an election petition under the
Representation of the People Act, 1951 (hereinafter called
the ’Act’) filed on the reopening of the High Court after
vacations, the period of forty-five days under Section 81 of
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the Act having run out during the vacations, was liable to
be dismissed under Section 86 of the Act.
2.The elections to the Andhra Pradesh Legislative
Assembly were held on November 22, 1989. The appellant
contested the assembly seat from Avinagoda constituency. He
was declared elected on November 26, 1989. An election
451
petition calling in question the appellant’s election could
be presented to the Andhra Pradesh High Court within 45 days
from the date of declaration of the election-result of the
appellant. It is not disputed that the said period of
fortyfive days expired on January 10, 1990. The election
petition, challenging the election of the appellant was,
however, filed in the High Court by the respondents on
January 15, 1990.
3.The High Court of Andhra Pradesh remained closed for
Sankranthi vacation from Tuesday, January 2nd to Friday,
January 12th, 1990 (both days inclusive). January 13 and
14, 1990 were holidays being second Saturday and Sunday. It
was under these circumstances that the election petition was
filed on the reopening of the High Court on January 15,
1990.
4.The appellant (returned candidate), filed an
application before the High Court praying that the election
petition be dismissed, inter alia, on the ground of
limitation. It was contended that the Act being a complete
code for the determination of election disputes, its
provisions have to be strictly complied with and the
election petition filed beyond the period of forty-five
days, was liable to be dismissed under Section 86 read with
Section 81 of the Act. It was also contended that Section 5
of the Limitation Act was not applicable, the Registry of
the High Court was open during the Sankranthi vacation, two
Assistant Registrars were on vacation duty, urgent
applications were being disposed of by the vacation Judges
and 25 election petitions were in fact filed during the said
vacations. The High Court rejected the contentions of the
appellant and dismissed the application. The High Court
came to the conclusion that the notification regarding
Sankranthi vacation did not make any distinction between the
Court and the Registry of the High Court. It explicitly
stated that the High Court would remain closed from January
2, 1990 to January 12, 1990. Relying upon Section 10 of the
General Clauses Act the High Court found that the filing of
the election petition on the reopening day of the High Court
on January 15, 1990 was within limitation. This appeal via
special leave petition is against the judgment of the High
Court.
5.This Court in Hukumdev Narain Yadav v. Lalit Narain
Mishra1 and Hari Shanker Tripathi v. Shiv Harsh2 has held
that Sections 4 and 5 of the Limitation Act have no
application to the election petitions under the Act. It was
further held, following H.H. Raja Harinder Singh v. S.
Karnail Singh3 that Section 10 of the General Clauses Act
would in terms be applicable to the election petitions under
the Act. Section 10(relevant part) is as under:
"10. (1) Where, by any Central Act or
Regulation made after the commencement of this
Act, any act or proceeding is directed or
allowed to be done or taken in any Court or
office on a certain day or within a prescribed
period, then, if the Court or office is closed
on that day or the last day of the prescribed
period, the act or proceeding shall be
considered as done or taken in due time if it
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is done or taken on the next day afterwards on
which the Court or office is open:
Provided that nothing in that section shall
apply to any act or proceeding to which the
Indian Limitation Act, 1877, applies."
1 (1974) 2 SCC 13 3: (1974) 3 SCR 31
2 (1976) 1 SCC 897: 1976 UJ (SC) 242
3 1957 SCR 208: AIR 1957 SC 271: 12 ELR 421
452
6.The learned counsel for the parties have
not disputed the legal position that Sections
4 and 5 of the Limitation Act have no
application to the election petitions under
the Act. It is also not disputed that the
benefit of Section 10 of the General Clauses
Act can be availed to save limitation under
the Act. But according to the appellant the
High Court Registry was open during Sankranthi
vacation and as such the respondent could not
invoke the provisions of Section 10 of the
General Clauses Act.
7.Mr C. Sitaramiah, learned counsel for
the appellant has argued that Rule 3 of the
Rules framed by the High Court to regulate the
trial of election petitions provides that
every election petition "shall be filed in the
office of the Registrar by the petitioner or
an advocate duly appointed by him". He has
also taken us through the notification dated
December 29, 1989 issued by the High Court
notifying the Sankranthi vacation. Relying on
the contents of the notification he contended
that the High Court Registry remained open
during the vacations and as such in terms of
Rule 3 of the High Court Rules election
petition could be presented during the
vacations. All the arguments advanced before
the High Court were reiterated. According to
the learned counsel, not only the High Court
Registry was open but even the vacation Judges
sat to dispose of urgent applications. He
pointed out that in fact 25 election petitions
were filed during Sankranthi vacation which
further goes to show that the Registry was
open. The learned counsel finally contended
that unless there is specific bar in the
vacation-notification the election petitions
can always be filed during long vacation.
8.There are no rules or standing orders
issued by the Andhra Pradesh High Court
providing for a uniform pattern of working
during the vacations. It is the notification
notifying the Sankranthi vacation which would
indicate the manner and extent of functioning
of the High Court during the vacation.
Whether the Registry was open, if so, to what
extent and for what type of work, can only be
spelled out from the contents of the
notification. It is, therefore, necessary to
examine the scope and effect of the
notification issued by the Andhra Pradesh High
Court in this respect. The said notification
is as under:
NOTIFICATION R.O.C. No. 5463/89-C3
DATED DECEMBER 29, 1989
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Notice is hereby given that the High Court of
Andhra Pradesh will remain closed for
Sankranthi Vacation, 1990 from Tuesday the 2nd
January to Friday the 12th January 1990 (both
days inclusive).
The Hon’ble Shri Justice N.D. Patnaik will be
the Vacation Judge from January 2, 1990 to
January 6, 1990 and the Hon’ble Shri Justice
Syed Shah Mohammed Quadri will be the Vacation
Judge from January 7, 1990 to January 12,
1990.
The Vacation Judges will sit in Court at 10.30
a.m. on Wednesday the 3rd January 1990 and
Tuesday the 9th January 1990 during vacation
to dispose of applications of urgent nature
unless otherwise notified.
Shri K.V.G. Krishna Murthy and Shri S. Raja
Choudary Assistant Registrars will be the
Vacation Officers during the said vacation.
Notice of any application of an urgent nature
shall be given to the Vacation Officers before
1.30 p.m. on Tuesday, 2nd January and the 8th
January 1990.
REGISTRAR (ADMN)"
453
9.The first para of the notification, which is the
operative part, states that "the High Court of Andhra
Pradesh will remain closed for Sankranthi vacation, 1990
from Tuesday the 2nd January to Friday the 12th January 1990
(both days inclusive)". The notification nowhere states
that the Registry of the High Court would remain open.
Notice to the effect that "the High Court of Andhra Pradesh
will remain closed" cannot be understood by layman-litigant
to mean that it would still be open for filing purposes.
After the operative part which declares the closure of the
High Court for Sankranthi vacation, the subsequent paras
specifically indicate the matters which could be filed
during the vacation. It is stated that two Hon’ble Judges
would be the vacation Judges for the specified period and
they would dispose of applications of urgent nature. The
designation of two Assistant Registrars as vacation officers
and the provision of notice of urgent applications to the
vacation officers a day earlier of sitting of the vacation
Judges, goes to show that the Registry was not functioning
in the ordinary course. A bare reading of the notification
leaves no manner of doubt that the Andhra Pradesh High Court
remained closed for all purposes except for applications of
urgent nature for which vacation Judges and vacation
officers were designated. There was no provision for filing
of election petitions in the notification and as such the
filing of the election petition by the respondents on
reopening day of the High Court by invoking Section 10 of
the General Clauses Act, was justified.
10.In Hari Shanker Tripathi v. Shiv Harsh2 the
notification issued by the Allahabad High Court stated that
May 25 to July 7, 1974 would be observed as closed holidays
in the High Court due to summer vacation. The period for
filing the election petition had expired during the summer
vacation and the election petition was filed on the
reopening day of the High Court after the summer vacation.
This Court held as under: (SCC p. 906, para 12)
"For the reasons given above we are satisfied
that as the period of limitation expired
during the summer vacation which was a closed
holiday by virtue of the notification issued
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by the High Court, the Registrar was not
competent to entertain the election petition
nor could the appellant have presented the
election petition legally to the Registrar
during such period. We are further satisfied
that this is a case in which Section 10 of the
General Clauses Act applies in terms and the
appellant was fully justified in filing the
election petition on the reopening day of the
High Court, namely, July 8, 1974."
11.We do not agree with the contention of Mr Sitaramiah
that in the absence of any bar in the notification the
election petitions under the Act can be filed during the
vacations. It is the vacation notification which has to be
looked up to find out whether the Registry is open for
presenting the election petitions. The notification in this
case unmistakably stated that the High Court would remain
closed during Sankranthi vacation. No reasonable person
would knock the door of the High Court during that period
for filing an election petition.
12.The Andhra Pradesh High Court which issued the
Sankranthi vacation notification interpreted the same in the
following words:
It, therefore, follows that the notification
referred to above, dated December 29, 1989 did
not permit either of the Hon’ble Judges or the
Registry to receive the election petitions
during the Sankranthi vacation. As mentioned
already, the notification says that the High
Court of Andhra
454
Pradesh will remain closed for the Sankranthi
vacation from January 2, 1990 to January 12,
1990 (both days inclusive). The nomination
does not clarify that the Judges of the High
Court alone would refrain from work between
January 2, 1990 and January 12, 1990 and that
the Registry would function normally during
the said period of vacation. The notification
does not even further specify that the
vacation officers are authorised to receive
any papers presented to them other than
notices of applications of urgent nature. In
the light of the specific wording contained in
that notification, I bold that the High Court
of Andhra Pradesh remained closed for the
Sankranthi vacation from January 2, 1990 to
January 12, 1990 which means that the Registry
of the High Court also remained closed during
the said period.
It is submitted by the learned counsel for the
petitioners that the High Court Registry was
open during the vacation and received as many
as 25 election petitions. It is not necessary
in these applications to consider whether the
Registry was competent to receive those 25
election petitions during the vacation. This
is not a relevant consideration for the
disposal of these applications. What all is
necessary to consider in these applications is
whether in the light of the wording contained
in the notification dated December 29, 1989,
the High Court remained closed between January
2, 1990 to January 12, 1990 so as to enable
the election petitioners to invoke Section 10
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of the General Clauses Act....
The learned counsel for the petitioners
referring to the wording contained in Section
10 of the General Clauses Act tried to draw a
distinction between the closure of the ’court’
and ’office’ on the last day of limitation and
tried to submit that what all has been closed
is the High Court but not the office. There
is no scope to draw such an inference from the
notification. As I have mentioned already,
the High Court of Andhra Pradesh, remained
closed for the Sankranthi vacation and the
notification does not give room for any
distinction being made between the court and
the office which means the Registry of the
High Court."
13.We see no infirmity in the reasoning and the conclusions
reached by the High Court. No other point was urged before
us. We, therefore, dismiss the appeal with no order as to
costs.
456