GWALIOR SUGAR CO.LTD. vs. ANIL GUPTA .

1 REPORTABLE IN THE SUPREME COURT OF INDIA

Gwalior Sugar Co. Ltd. & Anr. … Appellant(s) Versus Anil Gupta and Ors. … Respondent(s) J U D G M E N T JUDGMENT RANJAN GOGOI, J. Leave granted. 2. This appeal is directed against the judgment and order dated 01.12.2007 passed by the High Court of Madhya Pradesh in a Public Interest Litigation Page 1 2 registered and numbered as Writ Petition No.1773/2006. By the order impugned in the present appeal, directions have been issued by the High Court

Company both under the provisions of the Urban Land Ceiling Act, 1976 (since repealed) (hereinafter referred to as ‘the Urban Land Ceiling Act’) as well as the provisions of the Madhya Pradesh Ceiling on Agriculture Holding Act, 1960 (hereinafter referred to as “the Ceiling on Agricultural Holding Act). After the demarcation of the excess land in terms of the directions issued by the High Court, further directions have been issued for vesting of the excess land, both JUDGMENT urban and agricultural, in the Government. Furthermore, the appellant – Company has been restrained from affecting any transfers of the urban land allotted to it and all such transfers as may have been made have been declared as null and void by the High Court. Page 2 3 3. A brief resume of the relevant facts in which the above noted directions have been issued by the High Court may now be set out: The appellant, a private limited company, is the owner of a sugar mill located at Dabra, district Gwalior in the State of Madhya Pradesh. A total of 215 bighas (approximately) of land was allotted to the appellant – Company in Samvat 1998 (corresponding to English Calender year 1941) on the basis of 6 pattas issued by Zamindar in whom the land had come to be vested. The pattas specified that the land was JUDGMENT meant for setting up of the sugar factory and any kind of agricultural operations therein was prohibited. The pattas also specified that the same would be valid till the existence of the factory. After setting up of the sugar mill the Company appears to have run into certain financial difficulties and for the upkeep of the Page 3 4 sugar mill and for modernization thereof the Company by a Resolution decided to sell/transfer some parts of the vacant land allotted to it. In fact some surplus

individuals and the area so transferred is roughly about 9 bighas. In these circumstances, the Writ Petition in question was filed as a Public Interest Litigation contending that surplus land has been transferred contrary to the terms of the patta in connivance and collusion with the officials of the State Government. According to the petitioner more such transfers were contemplated. JUDGMENT 4. The stand of the officials – respondents, initially, was that land measuring about 178 bighas stood recorded in the name of the appellant – Company in the revenue record of Samvat 2013. In the said records the name of the appellant was recorded as a “pucca tenant” under Section 54 (vii) of the Madhya Page 4 5 Bharat Land Revenue and Tenancy Act, Samvat 2007 (hereinafter referred to as ‘the Tenancy Act’). Thereafter with the coming into force of the MP Land

appellant – Company was recorded as a ‘bhumiswami’ in respect of the aforesaid land. The revenue records in support of the above facts were in fact enclosed to the return filed before the High Court on behalf of the State. A report dated 2.5.2003 of the primary revenue authority i.e. Naib Tehsildar reciting the above facts and the fact that the appellant Company was exempted from the operation of the provisions of the Ceiling on Agricultural Holding Act by an order dated JUDGMENT 8.1.1976 passed by the competent authority was also enclosed to the said return. Subsequently, however, an additional return dated 7.8.2007 was filed on behalf of the state wherein the right of the appellant to transfer the land contrary to the terms of the pattas issued to it was questioned, notwithstanding, its Page 5 6 status as a Bhumiswami under the Land Revenue Code, 1959.

Director who were impleaded respondent Nos.12 and 13 in the PIL, in their return, placed before the High Court copies of the original pattas granted by the then Zamindar in Samvat 1997-98 (English Calender year 1941-42). It was claimed that on the basis of the entries in the revenue records, namely, Khasra of village Dabra, Samvat 2007 (equivalent to English calendar year 1950) the status of the appellant – Company in respect of the land in question was JUDGMENT recorded as ‘Gair Mairusi’. The appellant – Company had contended that with the coming into force of the Tenancy Act, w.e.f. 15.8.50, by virtue of the provisions of Section 54 (vii), the status of the appellant – Company became that of a “pucca tenant”. Thereafter, on the coming into force of the Land Page 6 7 Revenue Code in the year 1959, the status of the appellant – Company was that of a bhumiswami which vested in the appellant – Company a right of transfer

imposed on such transfer by sub-section (4) of section 165 did not apply to the case of the appellant – Company in view of the fact that the land that it was holding was non-agricultural land. The appellant – Company, in its return before the High Court, had also referred to an order dated 22.11.1993 of the Under Secretary to the Government of India, Ministry of Law Justice and Company Affairs (Department of Company Affairs) which had noticed all the above facts JUDGMENT including the reasons for the transfers of some of the lands held by the appellant – Company already made or proposed. It was contended that by virtue of the aforesaid order dated 22.11.93 approval of the Central Government for commencement of business of sale of surplus land by the company was granted. Another Page 7 8 significant fact that was mentioned by the appellant – Company in its return is a proceeding before the High Court of Madhya Pradesh in Second Appeal No.482 of

holding that the appellant – Company had acquired the status of Bhumiswami in respect of the land allotted to it. 6. On a consideration of the respective cases pleaded by the contesting parties and on due consideration of the materials on record the High Court had thought it fit to pass the impugned directions, details of which have already been noticed. JUDGMENT Aggrieved, this appeal has been filed. 7. We have heard Shri Ranjit Kumar, learned senior counsel for the appellant and Shri B.S. Banthia, learned counsel for the respondent Nos. 3-12. None has appeared on behalf of the PIL petitioners who Page 8 9 have been impleaded as the respondents 1 and 2 in the present appeal.

that in the revenue records pertaining to the land in question, as existing prior to commencement of Tenancy Act, the appellant – Company was recorded as a ‘Gair Mairusi’. After coming into force of the Tenancy Act w.e.f. 15.8.1950 the appellant – Company acquired the status of a “pucca tenant” under Section 54(vii) of the Act. The said status entitled the appellant – Company to the status of “bhumiswami” once the MP Land Revenue Code, 1959 came into JUDGMENT force. The aforesaid position, it is pointed out, had been accepted and acknowledged by the State Government in the return filed by it before the High Court. Learned counsel has also pointed out that the status of the appellant – Company as a bhumiswami had not been disputed in the additional return filed Page 9 10 on behalf of the State – wherein the only contention urged is that such status would not confer in the appellant a right to transfer the land contrary to the

to the order of the Government of India, Ministry of Law Justice and Company Affairs dated 22.11.1993 as well as the judgment and order of the High Court of Madhya Pradesh dated 25.08.2003 in Second Appeal No. 480 of 2002 to contend that the transfers already made or proposed by the appellant – company were with due permission of the competent authority of the Government of India and the right of the appellant – company to affect such transfers, as a bhumiswami, JUDGMENT had attained finality in law by virtue of the judgment passed in the proceedings of the Second Appeal before the High Court. Learned counsel had vehemently argued that the right of a bhumiswami to transfer the land being a statutory right, the exercise thereof cannot be curtailed by the conditions of the Page 10 11 patta, as urged in the additional return dated 7.8.2007 of the State.

out that the Urban Land Ceiling Act stood repealed w.e.f. 22.3.1999 and thus was not in force on the date of the judgment of the High Court. The provisions of the said repealed Act, therefore, could not have been applied to the case of the appellant. In so far as the Ceiling on Agricultural Holding Act is concerned, it is pointed out that in the report of the Tehsildar dated 02.05.2003 it has already been recorded that the appellant – Company was exempted from the JUDGMENT provisions of the said Act. In such a situation the High Court could not have invoked the provisions of either of the enactments to the present case so as to justify the directions under challenge. Page 11 12 10. The State which had initially supported the case of the appellant before the High Court had reiterated before us the stand taken by it in the additional

Shortly put, it is urged that the land held by the appellant was allotted for the purpose of industry and not agriculture. It is pointed out that after coming into force of the Madhya Pradesh Zamindari Abolition Act, Samvat 2003, w.e.f. 2.10.1951, the land stood reverted to the Government. Under Section 39 of the Zamindari Abolition Act it was incumbent on the appellant to submit an application for grant of a fresh lease to be issued by the State Government under JUDGMENT Section 101 of the Tenancy Act of 1950. It is contended that no such application was filed nor any fresh lease was granted by the State Government under the aforesaid provisions of the two Acts in question. The acquisition of the status of bhumiswami, in the absence of a fresh lease under Page 12 13 Section 101 of the Tenancy Act, has been questioned on the aforesaid basis. It is also contended that the order of the Government of India, Ministry of Law

permission authorizing to the appellant – Company to sell the land. In so far as the Civil Court decree is concerned, it is contended that the said decree pertains only to land covered by three specific khasra Nos. i.e. 1760/1, 1755/1 and 1776/1 and not to the entire area allotted. In any case according to the State, the said decree would not be binding on it in as much as it was not a party to the suit and the resultant proceedings. JUDGMENT 11. The provisions of section 101 of the Tenancy Act and section 39 of the M.B. Zamindari Abolition Act may be extracted herein below for the purpose of necessary clarity in the discussions that will have to follow: Page 13 14 Section 101 of the Tenancy Act

A person who has taken land on lease from the proprietor for any purpose other than agriculture shall apply within six months from the date of vesting, to obtain from the Government a new lease under Section 101 (1) of Madhya Bharat Revenue Administration and Ryotwari Land Revenue and Tenancy Act, Samvat 2007, and the Government may grant a lease subject to such terms and conditions for securing the rent and utility of land as may be deemed proper. From the date of vesting up to the grant of new lease the person shall be deemed to be a lessee of the Government for that land on the same conditions on which the lease was granted to him by the proprietor. If the Government does not think it proper in the public interest to grant the lease, JUDGMENT 1 The words “or place of land” are inserted by M.B. Act No. 18 of 1952. Page 14 15 the amount of compensation shall be paid at market value.” 12. At the very outset, it must be made clear that

have been pressed into service for the first time in the present appeal. Neither in the pleadings nor in the arguments made before the High Court on behalf of the State, the facts now asserted and the legal issues now raised had been urged. However, the question raised being with regard to the effect of a statutory enactment we have considered the same. In the absence of any pleading that the procedure for grant of a fresh lease contemplated under section 39 of the JUDGMENT Zamindari Abolition Act had not been followed by the appellant by making the requisite application as contemplated by section 101 of the Tenancy Act, no adverse consequence can be attributed to the appellant as contended on behalf of the State. Rather, the status of the appellant as a bhumiswami recorded Page 15 16 in the revenue records of the later years, in the absence of any contrary material, will have to be understood to be pursuant to the grant of a fresh

read with the provisions of section 101 of the Tenancy Act. Infact, acceptance of the acquisition of the status of bhumiswami by the appellant in the aforesaid manner will render it unnecessary for us to go into the basis of the acquisition of the said status as argued by the learned counsel for the appellant, which, in any case, appears to be contrary to the provision of section 1(2) of the Tenancy Act. The said provision clearly excludes the villages settled under the JUDGMENT Zamindari system from the purview of the operation of Part II of the Tenancy Act, which part of the Act, inter alia, also deals with the acquisition of the status of “pucca tenant” and “Bhumiswami” by a tenant. However obliteration of Part II of the Tenancy Act by operation of section 1(2) thereof does not extinguish Page 16 17 the different denominations of tenancy including the status of Bhumiswami which can very well be acquired by grant of such status by a fresh lease

section 39 of the M.B. Zamindari Abolition Act. 13. The rights of a bhumiswami are clearly enumerated by Section 165 of the MP Land Revenue Code which encompasses a right to transfer. The bar imposed on the right to transfer does not apply to non-agricultural lands and, hence, would not be relevant to the present case. If the right of transfer has been conferred on the appellant by the provisions JUDGMENT of a statute and the bar contemplated does not apply to the appellant, we do not see how a clause or a condition in the original patta granted by the Zamindar in samvat 1978-79 (corresponding to English Calender year 1940-41) can restrict such a right. In any case, there is no specific clause or Page 17 18 condition in any of the original pattas prohibiting or even restricting the right of the appellant to transfer any part of the land allotted to it that may be lying

us to enable us to take the view that under terms of the lease granted under Section 101 of Tenancy Act and Section 39 of Abolition of Zamindari Act any restriction or bar had been imposed on the appellant – Company from making such a transfer. 14. In view of the aforesaid conclusions the issue with regard to applicability of the Urban Land Ceiling Act and the Ceiling on Agricultural Holding Act, need JUDGMENT not detains us, save and except to hold that the provisions of either of the aforesaid Acts, ex-facie, do not apply to the case of the appellant – Company. We would further like to observe on the view taken by us it is not necessary to go into the question as to whether the decree affirmed by the High Court of Page 18 19 Madhya Pradesh in S.A. No.482 of 2002 binds the State or whether the same is in respect of the entire land holding of the appellant – Company or only a part thereof. 15. In view of the foregoing discussions and conclusions reached we allow this appeal and set aside the judgment and order dated 01.12.2007 of the High Court as well as the directions contained in the said order. ...…………………………J. [P. SATHASIVAM] JUDGMENT ........……………………J. [RANJAN GOGOI] New Delhi, November 2, 2012. Page 19