Full Judgment Text
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PETITIONER:
STATE OF RAJASTHAN AND ORS. ETC. ETC.
Vs.
RESPONDENT:
KISHAN SINGH ETC. ETC.
DATE OF JUDGMENT06/08/1992
BENCH:
KULDIP SINGH (J)
BENCH:
KULDIP SINGH (J)
RAMASWAMY, K.
CITATION:
1992 AIR 1946 1992 SCR (3) 748
1992 SCC (3) 696 JT 1992 (4) 413
1992 SCALE (2)132
ACT:
Rajasthan Colonisation Act, 1954-Section 2(i)(a)-
Notification dated 30.5.1978 issued under-Judicial notice of
casual manner of drafting-manifest intention of Government-
Construction.
Rajasthan Colonisation Act, 1954-Sections 22, 2(i)(a)-
Notification dated 30.5.1978 appointing Colonisation
Tehsildars to perform and exercise the powers of Collector-
Validity of.
Interpretation of Statutes-Notification issued under a
statute Manifest intention of Government-Construction-Method
of iron-out the creases-Permissible.
HEADNOTE:
The appellant-government issued a notification dated
30.5.1978 under Section 2(i)(a) of the Rajasthan
Colonisation Act, 1954 appointing the Colonisation
tehsildars to perform the functions and exercise the powers
of the Collector under Section 22 of the Act.
The Colonisation Tehsildars initiated proceedings against
various persons under section 22 of the Act and also passed
orders of eviction from the lands under their possession.
The aggrieved persons challenged the proceedings and
the orders of eviction before the High Court filling writ
petitions under Article 226/227 of the Constitution of
India. They contended before the High Court that the
notification dated 30.5.1978 was vague, ambiguous and did
not confer any powers or functions of the Collector under
Section 22 of the Act on the Tehsildars; and that the
proceedings under Section 22 of the Act initiated by the
Tehsildars were inherently without jurisdiction and as such
were liable to be quashed.
The Single Judge allowed the writ petitions.
The appeals preferred by the State were dismissed by a
Division
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Bench of the High Court.
Hence these appeals were filed by the State by special
leave against the judgment of the Division Bench of the High
Court.
On the question, whether the notification dated
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30.5.1978 issued under section 2(i)(a) of the Rajasthan
Colonisation Act, 1954 validly conferred the powers and the
functions of the Collector under the Act upon the
Colonisation Tehsildars, allowing the appeals of the State,
this Court.
HELD: 1.01. The notification dated May 30, 1978 is not
happily worded. It shows the casual manner in which the
government-documents are drafted. However, the wording of
the notification fully conveys the intention of the State
Government. [753G]
1.02. The manifest intention of the government, which
can be spelled-out from the notification, is that all the
powers under Section 22 of the Act have been delegated and
conferred on the Colonisation Tehsildars in the State of
Rajasthan. The expression ‘such’ used in the notification
twice, only indicates that the Colonisation Tehsildars, who
have been given all the powers of the Collector under
Section 22 of the Act, may exercise ‘such’ of these powers
as are necessary to be exercised in a given case before
them. [754D]
2.01. Section 22 of the Act provides summary
proceedings for the ejectment of tress-passers from
government lands. Various sub-sections of Section 22 provide
a scheme for getting the trespass on government lands
vacated. In the nature of the provisions of Section 22 of
the Act the proceedings under various sub-sections have to
be initiated and action taken by the same authority. [753H-
754A]
2.02. The proceedings under section 22 of the Act being
quasi judicial the authority entrusted with the powers of
the Collector has to be invested with the powers under all
the sub-sections to enable the said authority to proceed in
accordance with the scheme of the Act. In that view of the
matter there is no scope for conferring some of the powers
under Section 22 on the Tehsildars and remaining to be left
with the Collector. [754B]
2.03. The notification dated May 30, 1978 appointing
the Colonisation Tehsildars in the State of Rajasthan to
perform the functions and to
750
exercise the powers of the Collector under Section 22 of the
Act is legal and valid. [754F]
3. While dealing with a notification it is permissible
to iron-out the creases to clarify the manifest intention of
the State Government in issuing the notification. [754E]
JUDGMENT:
CIVIL APPELLATE JURISDICTION : Civil Appeal Nos. 4209
to 4226 of 1991.
From the Judgment and Order dated 12.9.1989 of the
Rajasthan High Court In D.B.C.S.A. 1208/86, 174/87, 1209/86,
1212/86, 1214, 1230, 1233/86, 60/87, 1010, 1204, 1215, 1220,
1206, 1217, 1203/86, 139/87, 1219/86 and 142 of 1987.
Aruneshwar Gupta for the Appellant.
P.H. Parekh, Ms. Chetna Anand, Goodwill Indeevar and
Ms. Kamakshi S. Mehlwat for the Respondent.
The Judgment of the Court was delivered by
KULDIP SINGH, J. The Rajasthan Government issued
notification dated May 30, 1978 under Section 2(i)(a) of the
Rajasthan Colonisation Act, 1954 (the Act) appointing the
Colonisation Tehsildars to perform the functions and
exercise the powers of the collector under Section 22 of the
Act. The short question for our determination is whether
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the said notification, validly confers the powers and the
functions of the Collector under the Act upon the
Colonisation Tehsildars.
Section 2(i)(a) and Section 22 of the Act, which are
relevant, are reproduced hereunder:-
"Section 2 (i)(a)-‘Collector’ means the Collector
of the district and includes-
(a) Any officer appointed by the State Government
to perform all or any of the functions and exercise
all or any of the powers of the Collector under
this Act.
22. Unauthorised occupation of land and re-entry.-
(1) Any person who occupied or continues to occupy
any land in a
751
colony to which he has no right or title or without
lawful authority shall be regarded a trespasser and
may be summarily evicted therefrom by the Collector
at any time at his own motion or upon the
application of an aggrieved person at whose
disposal such land has been placed; and any crops,
trees and buildings or any other constructions,
erected or anything deposited on such land shall,
if not removed within such reasonable time as the
Collector may from time to time fix for the
purpose, be liable to be forfeited to the State and
to be disposed of as the Collector may direct:
Provided that the Collector may, in lieu of
ordering the forfeiture of any such building or
other construction, order the demolition of the
whole or any part thereof.
(2) Such trespasser shall further be liable to pay,
for each agricultural year during the whole or any
part whereof he has been in such unauthorised
occupation of the land, a penalty which may extend
to fifty times the annual rent, or assessment, as
the case may be, for the first act of trespass. In
the case of each subsequent act of trespass, he
shall, by the order or the Collector, be liable to
commitment to civil prison for a term which may
extend to three months and to pay penalty to the
extent as aforesaid. The amount of such penalty
shall be recovered as an arrear of land revenue.
Before taking proceedings for eviction under sub-
section (1), the Collector shall cause to be served
on the person reported to be occupying or
continuing to occupy land without lawful authority,
a notice specifying such land and calling on him to
appear and show cause why he should not be evicted
therefrom.
(4) In any of the following cases namely-
(i) where the trespasser neither vacates the land
nor makes appearance in response to the notice
issued under sub-section 3;or
(ii) where in response to such, notice the
trespasser does not vacate the land and makes
appearance but-
752
(a) does not show any cause; or
(b) makes any representation which is rejected
after such enquiry and hearing as may be necessary
in the circumstances of the case;
the Collector shall, unless in the case covered by
clause (ii) above the trespasser undertakes to
vacate the land with in a week’s time and vacates
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it within such time, order removal of the
trespasser from such land and shall remove or
depute any person to remove him therefrom and take
possession thereof.’
The notification dated May 30, 1978 issued by the State
Government under Section 2(i)(a) of the Act reads as under:-
"In exercise of the powers conferred by sub-clause
(a) of clause (1) of Section 2 of the Rajasthan
Colonisation Act, 1954 (Rajasthan Act No. XXVII of
1954), the State Government hereby appoints all
Colonisation Tehsildars of the State to perform
such functions and to exercise "such powers" of
Collector under Section 22 of this Act in the
villages specified as ‘Colony’ from time to time
under this Act and are falling in their respective
jurisdiction."
The Colonisation Tehsildars initiated proceedings
against various persons under section 22 of the Act and also
passed orders of eviction from the lands under their
possession. The aggrieved persons challenged the said
proceedings and the orders of eviction before the Rajasthan
High Court by way of writ petitions under Article 226/227 of
the Constitution of India. The only ground of attack before
the High Court was that the notification dated May 30, 1978
was vague, ambiguous and did not confer any powers or
functions of the collector under Section 22 of the Act on
the Tehsildars. According to the petitioners the
proceedings under Section 22 of the Act initiated by the
Tehsildars were inherently without jurisdiction and as such
were liable to be quashed. The learned single Judge by his
judgment dated February 11, 1986 accepted the contention of
the petitioners and allowed the writ petitions. The special
appeals preferred by the State of Rajasthan were dismissed
on September 12, 1989 by a Division Bench of the Rajasthan
High Court. These appeals by the State of Rajasthan are
against the judgment of the Division Bench of the High
Court.
753
The learned Single Judge allowed the writ petitions on the
following reasoning:-
"In the present case it is not necessary to decide
the larger question as to the validity of
delegation of the powers of a Collector exercisable
under Section 22 of the Act as I accept the
contention of the petitioner that the notification
dated the 30th May, 1978 does not authorise the
Colonisation Tehsildars to perform or exercise all
functions and powers of the Collectors under
section 22 of the Act. The word ‘such’ used twice
in this section to qualify the words ‘functions’
and ‘powers’ is neither a superfluous expression
nor it is synonymous with the word- "All". The
word ‘such’ as an adjective is used for something
that has been stated earlier or which is to be
specified or exemplified in the portion which is to
follow. The word ‘such’ means of the kind like the
kind or the same kind. The word ‘such’ is used to
avoid repetition of the expression already
indicated described or specified or to denote the
context which is about to be indicated, suggested
or exemplified. In the context of Section 22 of
the Act it is not possible to construe the
expression "to perform SUCH FUNCTIONS and to
exercise SUCH POWERS of the Collector under Section
22 of this Act "to mean" to perform ALL FUNCTIONS
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and to exercise ALL POWERS of the Collectors under
section 22 of the Act." (Emphasis added). The use
of the word ‘such’ was meant to carve out only some
functions and powers of the Collector exercisable
under section 22 of the Act but it appears due to
some mistake on the part of the draftsman the
functions and powers intended to be so specified in
the notification were left out."
The Division Bench of the High Court upheld the above
reasoning and dismissed the special appeals filed by the
State Government
It is no doubt correct that the notification dated May
30, 1978 is not happily worded. It only shows the casual
manner in which the government-documents are drafted. We
are, however, of the view that the wording of the
notification fully conveys the intention of the State
Government. Section 22 of the Act provides summary
proceedings for the ejectment of
754
tress-passers from government lands. Various sub-sections of
Section 22 provides a scheme for getting the trespass on
government lands vacated. In the nature of the provisions
of Section 22 of the Act the proceedings under various sub-
sections have to be initiated and action taken by the same
authority. The proceedings under section 22 of the Act
being quasi judicial the authority entrusted with the powers
of the Collector has to be invested with the powers under
all the sub-sections to enable the said authority to proceed
in accordance with the scheme of the Act. In that view of
the matter there is no scope for conferring some of the
powers under Section 22 on the tehsildars and remaining to
be left with the Collector. The High Court assumed that
part of the powers and functions of the Collector under
Section 22 of the Act can be delegated under Section 2(i)(a)
of the Act. It was on that assumption that the High Court
came to the conclusion that the powers and functions under
Section 22 which were being conferred upon the tehsildars
should have been mentioned before or after the word "such"
in the notification. We do not agree with the High Court’s
reasoning. The manifest intention of the government, which
can be spelled-out from the notification, is that all the
powers under Section 22 of the Act have been delegated and
conferred on the colonisation tehsildars in the State of
Rajasthan. The expression ‘such ’ used in the notification
twice, only indicates that the Colonisation Tehsildars, who
have been given all the powers of the Collector under
Section 22 of the Act, may exercise ‘such’ of these powers
as are necessary to be exercised in a given case before
them. In any case while dealing with a notification of the
type before us, it is permissible to iron-out the creases to
clarify the manifest intention of the State Government in
issuing the notification. We, therefore, hold that the
notification dated May 30, 1978 appointing the Colonisation
Tehsildars in the State of Rajasthan to perform the
functions and to exercise the powers of Collector under
Section 22 of the Act is legal and valid. The High Court
was not justified in reaching a different conclusion.
We allow the appeals, set aside the judgment of the
learned Single Judge and also of the Division Bench of the
High Court and dismiss the writ petitions filed by the
respondents-petitioners before the High Court. There shall
be no orders as to costs.
V.P.R. Appeal allowed.
755
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