Full Judgment Text
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PETITIONER:
VISHWESHA THIRTHA SWAMIARI & ORS
Vs.
RESPONDENT:
STATE OF MYSORE AND ANR.
DATE OF JUDGMENT12/08/1971
BENCH:
SIKRI, S.M. (CJ)
BENCH:
SIKRI, S.M. (CJ)
RAY, A.N.
PALEKAR, D.G.
CITATION:
1971 AIR 2377 1972 SCR (1) 137
CITATOR INFO :
R 1992 SC1264 (14,17,19)
ACT:
Mysore Land Revenue (Surcharge) Act, 1961 as amended-Com-
petence of State Legislature to levy-Surcharge on land
revenue-Whether the Acts discriminatory and therefore
violative of Art. 14 of the Constitution.
HEADNOTE:
In 1961, the new State of Mysore enacted Mysore Land Revenue
(Surcharge) Act, 1961, by which a surcharge on the land
Revenue @15 n.p. on every rupee of land revenue was levied
and this was payable by every landholder liable to pay a sum
exceeding Rs. 20 as land revenue. By another enactment
Mysore Land Revenue (Surcharge) Amendment Act, 1962, the
surcharge for 1962-63 and 1963-64 was raised to 100 per cent
of the land revenue in the case of wet and garden lands and
75 % in respect of dry lands.
Both these Acts were challenged before the High Court on
several grounds but the High Court rejected them and
dismissed the petitions. In appeal, before this Court it
was contended (i) that the Mysore Legislature was not
competent to enact the Mysore Act of 1961 and the amending
Act and (ii) that since there is inequality in taxation
between lands comprised in South Kanara District and the
areas in the erstwhile Mysore State, the levy is hit by Art.
14 as being discrimirfatory in character and therefore bad
in law. Dismissing the appeal,
HELD: (i) Surcharge fell squarely under Entry 45 of List
It and it is not a tax on land revenue but an enhancement
of land revenue by way of surcharge and even if it is
raised by 1 00 % does not change the nature of the
imposition. It is still land revenue and the Mysore
Legislature is competent to enact the impugned Acts. [140 D-
E]
(ii) In view of the temporary nature of the Acts imposing
additional land revenue, while resettlement and survey was
being done in the entire State in order to have a uniform
land revenue law, the Acts in question are not violative of
Art. 14 of the Constitution. [144F]
C. V. Rajagopalachariar v. State of Madras, A.I.R. 1960
Mad. 543, State of Andhra Pradesh v. Nalla Raja Reddy [1967]
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3 S. C. R. 28 and State of Madhya Pradesh v. Bhopal Sugar
Industries Ltd.[1964] 6 S.C.R. 846, referred to.
JUDGMENT:
CIVIL APPELLATE JURISDICTION : Civil Appeals Nos. 2222 of
1966, 441 to 444 and 446 of 1970.
Appeal from the judgment and order dated September 17, 1965
of the Mysore High Court in Writ Petitions Nos. 1173, 1138,
1151, 1152, 1153 and 1155 of 1963.
138
V. S. Desai and R. B. Datar, for the appellants (i all the
appeals).
R. Gopalakrishnan and M. Veerappa, for the respondents (in
all the appeals).
The Judgment of the Court was delivered by
Sikri, C. J.-Seven writ petitions were filed in the Mysore
High Court under art. 226 of the Constitution challenging
the validity of the Mysore Land Revenue (Surcharge) Act,
1961-Mysore Act XIII of 1961-, as amended by Mysore Acts 1
and 31 of 1963, as being ultra vires the Constitution. Some
of the petitioners were from South Kanara District, and some
from Bellary. District, which were part of the Madras State
prior to the reorganisation of States. Some petitioners
were from the Karnatak area of the then Bombay State. The
High Court held that the Acts were within the competence of
the Mysore legislature and did not violate Arts. 14, 19 or
31 of the Constitution.
There are six appeals before us but the learned counsel for
the appellant gave us facts relating to writ petition
arising from South Kanara district only. It is common
ground that if the High Court judgment on the writ petition
arising from South Kanara district is upheld, the other
appeals must also fail.
In writ petition No. 1137 of 1963, which is concerned with
lands in South Kanara district, the facts in brief are
these. The petitioner mutt, which is appellant before us,
owned immovable properties in the district of South Kanara
and was paying an assessment to the Government approximately
of about Rs. 8,000/- per annum. In respect of these lands
survey and settlement were introduced from 1902 to 1904 and
classified into three major classes of lands, viz., dry, wet
and garden. The settlement was for a period of 30 years and
the wet lands were further classified into sub-classes.
Under the terms of the Ryotwari settlement governing the
district the revenue assessment rates for the different
classes of lands were fixed for a period of 30 years and
they could not be varied during that period. In 1934, after
the said period of 30 years, by notification dated April 20,
1934, the rates of assessment of garden and wet lands
139
were revised and increased uniformly by 12 1/2 per cent on
the existing rates. Under the settlement of 1934 it was an
express term and condition that there was to be no increment
of assessment during the period of 30 years of the
settlement of any assessment.
The Madras Legislature levied a surcharge on these lands in
1954, and again in 1955, but by the time anything could be
done under the Madras Land Revenue (Surcharge) Act, 1954 and
the Madras Land Revenue (Additional Surcharge) Act, 1955,
the district of South Kanara with the exception of Kasaragod
Taluk became integrated with Mysore and other areas and
formed the new State.
By virtue of s. 119 of the States Reorganisation Act the
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lands continued to pay land revenue under the existing law,
but the new state enacted Mysore Act No. XIII of 1961 called
the Mysore Land Revenue (Surcharge Act, 1961, which came
into force on April 1, 1961. Under this Act a surcharge on
the land revenue at the rate of 15. np. on every rupee of
land revenue was levied and this was payable by every
landholder liable to pay a sum exceeding Rs. 20 as land
revenue. Section 3 (2) provided for an exemption to merged
territories or merged areas within the Bombay Area, or
within the Hyderabad area, if on such land the land revenue
payable had not been fixed by a revenue survey and
settlement made under the Bombay Land Revenue Code, 1879, or
the Hyderabad Land Revenue Act, 1318 Fasli, and the land
revenue payable after remission, if any, was equal to ,or
more than the land revenue and the surcharge under sub-s.
(1) payable on similar lands in the nearest neighbouring
villages to which the revenue survey and settlement had been
introduced.
Another Act, called the Mysore Land Revenue (Surcharge)
(Amendment) Act, 1962, was enacted and it ,came into force
from April 1, 1962. Under this Act the surcharge for the
two years, viz., 1962-63 and 1963-64 was raised to 100 per
cent of the land revenue in. the case of wet and garden
lands and 75 per cent of the land revenue in respect of such
dry lands. Section 5 of the Surcharge Act of 1961 provided
for the surcharge being treated as land revenue and being
recovered as such.
140
Before the High Court the acts were challenged on four
grounds : (1) The Mysore Legislature had no legislative
competence to enact the Mysore Act No. 13 of 1961 or the
amending Act; (2) Under any circumstances, the Legislature
had no competence to levy additional land revenue if the
levy in question was considered as land revenue during the
period the settlement was in force; (3) The impugned Act was
ultra-vires art. 19 (1) (f)and art. 31 of the Constitution;
and (4) The levy in question was hit by art. 14 of the
Constitution as the same was discriminatory in character.
Before us the learned counsel for the appellant has confined
his attack on the first and the fourth grounds.
The High Court held that the so-called land revenue
surcharge was but an additional imposition of land revenue’
or a land tax and fell either within Entry 45 or Entry 49 of
the State List.
It seems to us that the surcharge fell squarely within Entry
45. The legislation is but an enhancement of the land
revenue by imposition of surcharge and it cannot be called a
tax on land-revenue, as contended by the learned counsel for
the appellant. It is a common practice among the Indian
Legislatures to impose surcharge on existing tax. Even art.
271. of the Constitution speaks of a. surcharge for the
purpose of the Union being levied by way of increase in the
duties or taxes mentioned in art.. 269) and art. 270.
Section 3 (1) of the Act of 1961 reads:
"3(1)-Notwithstanding anything contained in
any contract, grant or other instrument, or in
the Mysore Land Revenue Code, 1888 (Mysore Act
IV of 1888) or any other corresponding law or
orders having the force of law in any area of
the State:-
(a) Every landholder liable to pay a sum
exceeding twenty rupees for a revenue year to
the Government in respect of all lands held by
him shall pay for every revenue year surcharge
at the rate of fifteen naye paise on every
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rupee of the land revenue payable by him; and
141
(b) where the term for which the assessment
of land revenue on any land fixed under the
Mysore Land Revenue Code, 1888 (Mysore Act IV
of 1888) or under any corresponding law or
order in. force in any area of the State has
expired, every such landholder shall pay for
every revenue year an additional surcharge at
the rate of twenty naye paise on every rupee
of the land revenue on such land until the
land revenue fixed at the next revenue survey
and settlement on such land becomes payable."
It seems to us that the Act clearly levies land revenue
although it is by way of surcharge on the existing land
revenue. If this is so, the fact that the surcharge was
raised to 1 00 % of the 1-and revenue on the wet and garden
land and 75 % of the land revenue in respect of dry lands,
subject to some minor exceptions, does not change the nature
of the imposition.
We may mention that the Madras High Court took the same view
in C. Y. Rajagopalachariar v.. State of Madras. (1)
We agree with the High Court that the Mysore Legislature was
competent to enact the impugned Acts.
The learned counsel challenged the validity of the Acts.
under art. 14 of the Constitution on the ground that it was
common ground that there was inequality in taxation between
the lands comprised in the South Kanara District and the
areas in the erstwhile Mysore State. The High Court
proceeded on the basis that the land revenue was highest in
the Madras area of the State as it was represented to it
that in the old Madras. State half of the estimated net
produce was taken as land revenue where as in other areas
only 1/16th of the gross. produce was taken as land revenue.
These facts were not admitted by the State but the High
Court assumed those facts for the purpose of the case to be
correct. We will also proceed on those assumptions because
even assuming facts it cannot be said that there has been
any breach of art. 14 of the Constitution.
(1) A.I.R. [1960] Mad.543.
142
This Court, in State of Andhra Pradesh v. Nalla Raja Reddy
(1), while dealing with the Andhra Pradesh Land A Revenue
(Additional Assessment) and Cess Revision Act 22 of 1962
made the following general ,observations
"A statutory provision may offend Art. 14 of
the Constitution both by finding differences
where there are none and by making no
difference where there is one. Decided cases
laid down two tests to ascertain whether a
classification is permissible or not, viz.,
(i) the classification must be founded ,on. an
intelligible differentia which distinguishes
persons or things that are grouped together
from others left out of the group; and (ii)
that the differential must have a rational
relation to the ,object sought to be achieved
by the statute in question.
After referring to the decision of the Madras
High Court in Rajagopalachariar’s (2) case
this Court observed :
"In the said Madras Acts a surcharge was im-
posed in addition to the previous rates and
the previous rates had been made on the basis
of ryotwari settlements which did not offend
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Art. 14 of the Constitution and, therefore, a
small addition to the said rates could not
likewise infringe the said article."
Referring to the judgment under appeal in the present case,
this Court observed in Nalla Reddy’s case as follows:
"Nor has the decision of the Mysore High Court
in H.H. Vishwasha Thirtha Swamiar or Sri
Pajawar Nutt v. The State of Mysore in regard
to the Mysore Land Revenue Surcharge Act (1 3
of 196 1) any bearing on the present question.
There, as in the Madras Acts, the revenue
surcharge levied was an additional imposition
of land tax and, therefore, the Mysore High
Court held that it did not offend Art. 14 of
the
(1) [1967] 3 S.C.R. 28, 46-48.
(2) A.I.R. 1960 Med. 543.
143
Constitution. In holding that Art. 14 was not infringed,
the Court said-
"We have before us a temporary measure. That
is an extremely important circumstance. The
State, not unreasonably, proceeded on the
basis that a temporary levy could be, made on
the basis of existing rates’ We can think of
no other reasonable basis on which. the levy
could have been made. It may be that in
the result some areas were taxed more than
others. But yet it cannot be said with any
justification that there was any hostile
discrimination between one area and another."
It will be seen that in that case on existing
rates based upon scientific data a surcharge
was imposed as a temporary measure till a
uniform land revenue law was enacted for the
whole State."
It seems to us that this Court rightly distinguished the two
above mentioned cases on good grounds. We have here a
temporary measure imposing additional land revenue while
resettlement and survey was being done in the entire State.
This process necessarily takes a long time. It is stated in
the judgment of the High Court that the settlement report
was received by the Government only in 1963. In these
circumstances it cannot be said that the State acted
arbitrarily in imposing a surcharge on land revenue which
was being levied under the existing settlements and acts.
Reorganisation of the State is an important factor in
considering art. 14 and existing laws or any temporary laws
that may be made because of reorganisation. This Court, in
State of Madhya Pradesh v. Bhopal Sugar Industries Ltd. (1)
observed:
"Continuance of the laws of the old region
after the reorganisation by S. 119 of the
States Reorganisation Act was by itself not
discrimi-
(1) [1964] 6, S.C.R. 846, 852-53.
144
natory even though it resulted in differential treatment of
persons, objects and transactions in the new State, because
it was intended to serve a dual purpose-facilitating the
early formation of homogeneous units in the larger interest
of the Union, and maintaining even, while merging its
political identity in the new unit, the distinctive
character of each region, till uniformity of laws was
secured in those branches in which it was expedient after
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full enquiry to do so."
In reply to the argument that the State had sufficient time
and opportunity to decide, whether the continuance of the
impugned act in the Bhopal region would be consistent with
art. 14 of the Constitution, this Court observed:
"It would be impossible to lay down-any
definite time-limit within which the State had
to make necessary adjustments so as to
effectuate the, equality clause of the
Constitution."
The learned counsel contended before us that the State could
have easily waited for a few years before levying the
additional surcharge while the enquiries were pending. Ibis
is a matter not for the Courts but for the State Legislature
to determine. If the State needs funds urgently it is for
it to levy additional revenue provided it does not infringe
art. 14. In view of the facts of this case, the temporary
nature of the Acts, and the pendency of the resettlement and
survey proceeding we cannot say that the Legislature has
acted contrary to the provisions of art. 14.
In the result the appeals fail and are dismissed but there
will be no order as to costs in these appeals.
S. C. Appeals dismissed.
145