U.O.I. vs. S.J.THANAWALLA

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 2 PETITIONER: UNION OF INDIA & ORS. Vs. RESPONDENT: S.J. THANAWALLA & ANR. DATE OF JUDGMENT: 26/02/1996 BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. G.B. PATTANAIK (J) CITATION: 1996 SCALE (2)909 ACT: HEADNOTE: JUDGMENT: O R D E R Leave granted. This appeal by special leave arises from the order of the Division Bench of the Bombay High Court made on July 29, 1991 in Writ Petition No.2333/83. The admitted position is that one Hanumanbux had been running salt works at Bombay. It had established salt factory at Bhandup Circle on land admeasuring 138 acres 17 gunthas and seabed etc. on the basis of a lease which was due for renewal on July 1, 1983. When a notice was issued by the appellants on June 30, 1983 calling upon the licensees to execute a lease deed admitting the title of the appellants, they resisted the action in the above writ petition. The High Court in the impugned order stated that whether the respondents are owners of the property or a lessees and consequently whether the Government can compel the licensees to concede to their title are jurisdictional issues. Since the Collector had already decided that the respondents had title to the property, which is a condition for grant of a valid licence, it was for the Government to consider the renewal of the licensees provided all the requisite conditions for renewal of the licence were complied with. We are informed that the appeal has already been filed against the order of the Collector and is pending. It is for the Government to have the matter disposed of. It is not in dispute that for grant of renewal, title to the property or title under a lease is a condition precedent. The Government asserted its title to the property and called upon the respondents to accept their title and have a licence issued from them. On the other hand, the respondents asserted to have title to the property and claimed that they had a right under the order passed by the Collector which is subject matter in the appeal. The High Court, therefore, rightly has not gone into the question of title and relegated the parties to the decision of the appellate Tribunal and to take action in furtherance http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 2 thereof. The view taken by the High Court, therefore, cannot be said to be unjustified on the facts of the case. However, it will be subject to the result in the appeal and the action of the appellants would be in furtherance thereof. Until then, the interim order passed by the High Court would continue. It would be open to the appellants to have the appeal disposed of as expeditiously as possible and have the matter decided accordingly. The appeal is dismissed. No costs.