STATE OF GUJARAT vs. PATEL BAVA KARSAN & ORS.

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 4 PETITIONER: STATE OF GUJARAT Vs. RESPONDENT: PATEL BAVA KARSAN & ORS. DATE OF JUDGMENT22/02/1980 BENCH: FAZALALI, SYED MURTAZA BENCH: FAZALALI, SYED MURTAZA KAILASAM, P.S. KOSHAL, A.D. CITATION: 1980 AIR 1144 1980 SCR (2)1087 CITATOR INFO : RF 1982 SC 781 (5) ACT: Constitution of India 1950, Articles 14 and 19 & Gujarat Municipality Act Sections 233 and 236-Statute empowering eviction from municipal premise-An appeal to government against the order of eviction provided- Constitutional validity of provisions. HEADNOTE: Section 233 of the Gujarat Municipality Act empowered the Chief Officer of the Municipality to evict persons from municipal premises. Respondent No. 1 in the appeals was required by a notice in pursuance of the provisions of section 233(1) of the Act to hand over possession of a piece of land to the Municipality on the ground that he was in unauthorised occupation thereof. The respondent assailed the notice in proceedings under Article 226 of the Constitution, and the only point in controversy was whether or not section 233 of the Act under which the proceedings for eviction were taken was constitutionally valid. The High Court in view of a previous decision of that court held that section 233 being violative of Article 14 of the Constitution was ultra vires. In the appeals to this Court it was contended on behalf of the respondents: (1) that the Ahmedabad Municipal Corporations case was not correctly decided because though in Chhaganlal Maganlal’s case there was a right to appeal to a Civil Court and the right to take evidence was given by the Statute concerned, in the former, the relevant statute contained no such provisions, and (2) that the provisions of the Gujarat Act were violative of Article 19 of the Constitution. Allowing the appeals, ^ HELD : (1)(i) The judgment of the High Court is set aside and the order of the Chief Officer dated 9-3-66 affirmed. [1090G] (ii) In the case of Northern Indian Caterers’ Private Limited v. State of Punjab and others. [1967] 3 SCR, 399, this Court while considering a statute whose provisions were almost similar to those of section 233 of the Gujarat Act http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 4 took the same view as the High Court and struck down the Statute. This decision held the field until it was ultimately overruled in the case of Chhaganlal Maganlal, [1975] 1 SCR 1. In a later decision in Ahmedabad Municipal Corporation and others v. Raman Lal Govind Ram and others [1975] 3 SCR 935, this Court while following the case of Chhaganlal Maganlal upheld a provision of the Bombay Provincial Municipal Corporation (Gujarat Amendment) Act, 1963 which was in pari materia with section 233 of the Gujarat Act. [1090A-C] (iii) Once the property belonging to the Government or semi-Government bodies is held to fall within a particular class and therefore a reasonable classification, whether a civil remedy is given or not would not be violative of Article 14 of the Constitution. [1090D-E] 15-138SCI/80 1088 (iv) Under Section 236, the respondents have a right to file an appeal to the Government against the impugned order of eviction. This section also contains a specific provision under which the delay can be condoned if sufficient cause is shown to the satisfaction of the appellate authority namely the Government. It will be open to the respondent to file an appeal which will be disposed of by the Government in accordance with law. [1090G-H, 1091A] (2) The contention that the provisions of the Gujarat Act were violative of Article 19 of the Constitution was expressly considered and negatived in Ahmedabad Municipal Corporation & ors. v. Ramanla Govindaram & Ors. [1090E-F] JUDGMENT: CIVIL APPELLATE JURISDICTION : Civil Appeal Nos. 1596 and 1224 of 1970. From the Judgment and Order dated 31-1-1970 of the Gujarat High Court in SCA No. 438/66. T. U. Mehta, D. N. Mishra and K. J. Johan for the appellant CA 1224/70 & RR. 1516/70. S. C. Patel and M. N. Shroff for the Appellant CA No. 1596/70. M. K. Ramamurthi and Vineet Kumar for Respondent No. 1 CA No. 1224/70. S. C. Patel and M. N. Shroff for Respondent No. 2 CA No. 1224/70. The Judgment of the Court was delivered by FAZAL ALI, J. This appeal by certificate is directed against a judgment of the Gujarat High Court dated 31-1-1970 issuing a writ of mandamus to the Rajkot Municipality directing it to desist from enforcing a notice dated 9-3- 1966 served on respondent No. 1 and requiring him in pursuance of the provisions of s. 233(1) of the Gujarat Municipality Act (hereinafter referred to as the Gujarat Act’) to hand over possession of a piece of land to the Municipality on the ground that he was in unauthorised occupation thereof. The only point in controversy before the High Court was as to whether or not s. 233 of the Gujarat Act, under which the proceedings for eviction of the respondent No. 1 were taken, was constitutionally valid. The High Court in view of a previous decision of that Court held that s. 233 being violative of Art. 14 of the Constitution of India was ultra vires. The appellants applied for certificate for leave to appeal under Art. 133(1) (c) which was granted; hence this appeal. Section 233 of the Gujarat Act runs thus:- "233. Power to evict certain persons from http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 4 municipal premises. (1) If the Chief Officer is satisfied- (a) that the person authorised to occupy any premises belonging to the municipality (hereinafter referred to 1089 as "the municipal premises") as a tenant or otherwise has- (i) not paid rent lawfully due from in respect of such premises for a period of more than two months, or (ii) sub-let, without the permission of the municipality, the whole or any part of such premises, or (iii) otherwise acted in contravention of any of the terms, express or implied, under which he is authorised to occupy such premises, or (b) that any person is in unauthorised occupation of any municipal premises, the Chief Officer may, notwithstanding anything contained in any law for the time being in force, by notice served (i) by post or (ii) by affixing a copy of it on the outer door or some other conspicuous part of such premises, or (iii) in such other manner as may be provided in the rules made by the State Government order that the person as well as any other person who may be in occupation of the whole or any part of the premises, shall vacate them within one month of the date of the service of the notice. (2) Before an order under sub-section (1) is made against any person the Chief Officer shall inform the person by notice in writing of the grounds on which the proposed order is to be made and give him a reasonable opportunity of tendering an explanation and producing evidence, if any, and to show cause why such order should not be made, within a period to be specified in such notice. If such person makes an application to the chief officer for extension of the period specified in the notice the chief officer may grant the same on such terms as to payment and recovery of the amount claimed in the notice as it deems fit. Any written statement put in by such person and documents produced in pursuance of such notice shall be filed with the record of the case and such person shall be entitled to appear before the authority proceeding in this connection by advocate, attorney or 1090 pleader. Such notice in writing shall be served in the manner provided for service of notice under sub-section (1). .... .... ...." It appears that in the case of Northern India Caterers Pvt. Ltd. & Anr. v. State of Punjab & Anr.(1) this Court while construing a statute whose provisions were almost similar to those of s. 233 of the Gujarat Act took the same view as the High Court and struck down the statute. This decision held the field until it was ultimately overruled in the case of Chhaganlal Maganlal(2). In a later decision in Ahmedabad Municipal Corporation & Ors. v. Ramanlal Govindram & Ors.(3) this Court while following the case of Chhaganlal Maganlal upheld a provision of the Bombay Provincial Municipal Corporation (Gujarat Amendment) Act, 1963 which was in pari materia with s. 233 http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 4 of the Gujarat Act. Mr. M. K. Ramamurthi appearing for the respondents submitted that Ahmedabad Municipal Corporation’s case (supra) was not correctly decided because though in Chhaganlal Maganlal’s case (supra) there was a right to appeal to a Civil Court and the right to take evidence was given by the statute concerned, in the former, the relevant statute contained no such provision. This contention does not appear to be well-founded because once property belonging to the Government or semi-Government bodies is held to fall within a particular class and therefore a reasonable classification, whether a civil remedy is given or not would not be violative of Art. 14 of the Constitution on the broad principle laid down in Chhaganlal Maganlal’s case. It was also argued that the provisions of the Gujarat Act were violative of Art. 19 of the Constitution of India. This contention was expressly considered and negatived by this Court in Ahmedabad Municipal Corporation & Ors. v. Ramanlal Govindram & Ors. (supra) with which we find ourselves in complete agreement. We, therefore, allow these appeals, set aside the judgment of the High Court and affirm the order of the Chief Officer dated 9-3-1966. We might, however, observe that under section 236 of the Gujarat, Act, the respondents have a right to file an appeal to the Government against the impugned order of eviction. This section also contains a specific provision under which delay can be condoned if sufficient cause is shown to the satisfaction of the appellate autho- 1091 rity namely the Government. In these circumstances, it will be open to the respondents to file an appeal to the Government against the order of eviction passed by the Chief Officer which will be disposed of by the Government in accordance with the law. There will be no order as to costs. N.K.A. Appeals allowed. 1092