MOHD. FAISUDDIN KHAN vs. GOVT. OF INDIA & ORS.

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 4 PETITIONER: MOHD. FAISUDDIN KHAN Vs. RESPONDENT: GOVT. OF INDIA & ORS. DATE OF JUDGMENT25/11/1975 BENCH: SHINGAL, P.N. BENCH: SHINGAL, P.N. RAY, A.N. (CJ) BEG, M. HAMEEDULLAH SARKARIA, RANJIT SINGH CITATION: 1976 AIR 361 1976 SCR (2) 779 1976 SCC (2) 139 ACT: Displaced persons (Compensation and Rehabiliation) Act (44 of 1954) ss. 12 and 13-scope of. HEADNOTE: When a notification is published under s. 12(1) of the Displaced Persons (Compensation and Rehabilitation) Act, 1954, under s. 12(2) the right, title and interest of the evacuee in the evacuee property is extinguished and the property vests absolutely in the Central Government free from all encumbrances. Section 13 of the Act provides for the payment of compensation for such acquisition in accordance with the principles agreed upon between the Government of India and Pakistan. No such principles of compensation had, however, been agreed upon between the two Governments. The appellant was declared an evacuee and his property as evacuee property. When the notification under s. 12 was issued, he challenged it but the High Court dismissed his writ petition holding that the vesting in the Central Government was unconditional and did not depend upon the fixation or payment of compensation under s. 13. Dismissing the appeal to this Court, ^ HELD: (1) In the face of the clear provision in s. 12(2), it could not be contended that the evacuee property did not vest in the Central Government until compensation for its acquisition had been determined and paid. [781F] (2) The appellant could not rely on Art. 31(2) because, Art. 31(5) expressly provides that it shall not affect the provisions of any law which the State may make either in pursuance of an agreement with the Government of any other country "or otherwise". So even in the absence of an agreement with the Government of Pakistan, it is permissible for the State to make the Act, and its provisions would not be affected by anything contained in Art. 31(2). [781CD] (3) Under s. 13, compensation would have been payable to the appellant in accordance with any principles agreed upon between the Government of India and Pakistan. Therefore, in the absence of such an agreement, the http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 4 appellant would not be entitled to claim any compensation. [781-E] JUDGMENT: CIVIL APPELLATE JURISDICTION: Civil Appeal No. 2409 of 1969. From the Judgment and order dated the 19th July, 1968 of the Andhra Pradesh High Court in Writ Petition No. 1994 of 1964. K. Rajendra Chowdhary and Mrs. Surendra Krishnan for the Appellant. I. N. Sinha, Sol. General, Girish Chandra for Respondents. The Judgment of the Court was delivered by SHINGHAL, J.This appeal by certificate is directed against the judgment of the High Court of Andhra Pradesh dated July 19, 1968. It is not in dispute that appellant Mohd. Faisuddin Khan is 780 a citizen of India, and was declared an evacuee by an order of the Deputy Custodian of Evacuee Property, Hyderabad, dated September 18, 1951. His property, consisting of a building and 350 acres of land, was declared to be evacuee property. The Custodian of Evacuee Property issued a notice to the appellant on April S, 1961 calling upon him to surrender possession of the property. That was followed by a notification dated January 20, 1962, of the Central Government, under s. 12 of the Displaced Persons (Compensation and Rehabilitation) Act, 1954, hereinafter referred to as the Act, by which that government acquired all properties which had been declared to be evacuee properties, for a purpose connected with the relief and rehailitation of displaced persons, including payment of compensation. The appellant, challenged the aforesaid notification as unconstitutional and applied for writ of certiorarai on a proper construction of ss.12 and 15 of the Act. In its impugned judgment, the High Court has taken the view that on publication of the notification under s. 12(1) of the Act, the right, title and interest of the evacuee was extinguished in the evacuee property and it vested absolutely in the Central Government free from all encumbrances. That, in the view of the High Court, was unconditional, and was not made to depend upon the fixation or payment of compensation under section 13, notwithstanding the fact that the principles for payment of compensation had not been agreed upon between the Governments of India and Pakistan and had not therefore been fixed. It has also been held that the words "or otherwise" in article 31(5) (b) (iii) of the Constitution are sufficiently wide and the protection of the article extends to the relevant provisions of the Act so that there could be no successful challenge on the basis of article 31(2). The evacuee feels aggrieved and has filed the present appeal. It has been argued by counsel for the appellant that the view taken by the High Court is not correct, and that acquisition of the appellant’s property under s. 12 of the Act was not immune from challenge under article 31(5) (b) (iii) of the Constitution because no compensation had been. paid or was proposed to be paid for the acquired property. It will be recalled that a notification was issued by the Central Government under s. 12 of the Act to acquire the property of the appellant for rehabilitation of displaced persons. That notification was published in the gazette and, http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 4 by virtue of sub-s. (2) of that section, the right, title and interest of the appellant in that property (which was admittedly evacuee property) was extinguished and the property vested "absolutely in the Central Government free from all encumbrances." Section 13 of the Act provides for the payment of compensation for such acquisition "in accordance with such principles and in such manner as may be agreed upon between the Governments of India and Pakistan." Section 14 of the Act goes further and provides for the constitution of a compensation pool. The appellant has, however, been deprived of the benefit of these provisions because it is the admitted case of the parties that the agreement envisaged by section 12 has not been arrived at so far between the two 781 Governments. Even so, that. would not, in our opinion, justify the argument of counsel for the appellant that clause (2) of article 31 of the Constitution would become applicable, for clause 5 (b) (iii) of that article expressly provides as follows: "(5) Nothing in clause (2) shall affect .... .................................. (b) the provisions of any law which the State may here after make.......................................... (iii) in pursuance of any agreement entered into between the Government of the Dominion of India or the Government of India and the Government of any other country, or otherwise, with respect to property declared by law to be evacuee property." (Emphasis added). It would thus appear that clause (2) of article 31 will not avail the appellant because there is an express provision in clause (5) that it shall not affect the provisions of any law which the State Government may make either in pursuance of an agreement with the Government of any other country "or otherwise". So even in the absence of an agreement with the Government of Pakistan, it was permissible for the State to make the Act, and its provisions would not be affected by anything contained in clause (2) of article 31 of the Constitution. It would follow that there is nothing wrong with the view that compensation would have been payable to the appellant under sec. 13 of the Act, in accordance with such Principles and in such manner as might have been agreed upon between the Governments of India and Pakistan, but not otherwise. The appellant is therefore not entitled to claim such compensation in the absence of the agreement, and there is nothing wrong with the conclusion arrived at by the High Court in the impugned judgment. The counsel for the appellant tried to argue that the evacuee property in question could not have vested in the Central Government until compensation for its acquisition had been determined and paid. The argument is however quite futile in face of the clear provision of sub-section (2) of section 12 of the Act that on the publication of the notification under sub-section (1), the right, title and interest of the evacuee shall be extinguished in the evacuee property and it "shall vest absolutely in the Central Government free from all encumbrances." There is thus no force in this appeal and it is dismissed but, in the circumstances of the case, without any order as to the costs. V.P.S. Appeal dismissed. 782 http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 4