Full Judgment Text
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PETITIONER:
STATE OF BIHAR AND OTHERS
Vs.
RESPONDENT:
SACHCHIDANAND VISHORE PRASADSINHA ANDOTHERS
DATE OF JUDGMENT06/01/1995
BENCH:
B.P. JEEVAN REDDY & SUJATA V. MANOHAR, JJ.
ACT:
HEADNOTE:
JUDGMENT:
B.P.JEEVAN REDDY, J.:
1. Leave granted. Heard counsel for the parties.
2. This appeal is preferred against the judgment of the
Patna High Court striking down clauses (a) and (c) of sub-
rule (1) of Rule 3 of the Assessment of Annual Rental Value
of Holding Rules, 1993 (hereinafter referred to as
"Assessment Rules") framed by the State Government under
Section 227 read with Section 130 of the Patna Municipal
Corporation Act and the two notifications issued by the
Patna Municipal Corporation under Rules 3 and 5 of the said
Rules, The High Court is of the opinion that the said
clauses offend the equality clause enshrined in Article 14
of the Constitution of India.
3. Sub-section (1) of Section 123 of the Municipal
Corporation Ant empowers the corporation to impose, with the
previous approval of the State Government, the taxes
mentioned under clauses (a) to (p) of the said sub-section.
We are concerned herein with the taxes mentioned under
clauses (a), (b) and (c), viz., "(a) a tax on
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holdings situated within Patna assessed on their letting
value; (b) a water tax assessed on the annual letting value
of holdings; and (c) a latrine tax assessed on the annual
letting value of holdings". Section 124 prescribes the
ceiling beyond which the tax on holdings shall not be
imposed. The ceiling prescribed is twelve and a half per
cent of the annual value of the holdings. Section 130
defines the expression " annual value of holdings"
occurring in sub-section (1) of Section 124. Sub-section
(1) of Section 130 says that "save as may be prescribed by
the rules made by the State Government, the annual value of
a holding shall be deemed to be the gross annual rental at
which the holding may reasonably be expected to let". Sub-
section (2) deals with a situation where there is a building
or buildings on a holding and the actual cost of erection of
the same can be ascertained and which building(s) is not
intended for letting or for the residence of the owner
himself the annual value of such holding shall be deemed to
be an amount which may, subject to the rules made by the
Government, be equal to but not exceed twelve and a half per
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cent of such cost in addition to a reasonable ground rent
for the land comprised in the building. Sub-section (3)
says that the value of any machinery or furniture which may
be a holding shall not be taken into consideration in
estimating the annual value of a holding. Section 136
prescribes the procedure following which the corporation
shall determine the percentage of the valuation of holdings
at which tax on holdings shall be levied. It says that
subject to provisions of Section 124, the corporation shall,
at a meeting to be held before the close of the year
preceding the relevant year, determine the percentage of the
valuation of holdings at which the tax shall be levied.
This has to be done after calling for a report from the
Chief Executive Officer and the standing committee and after
considering the same. The percentage so fixed shall remain
in force until the corporation decides otherwise. (The High
Court observes in the judgment under appeal that under the
scheme of taxation in vogue till the Assessment Rules, 1993
came into force, the rate of taxation had already reached
the maximum prescribed rates.) Once the tax is assessed in
respect of a holding, it is open to the person dissatisfied
with the assessment or with the valuation to apply to the
Chief Executive Officer or other officer empowered in that
behalf by the State Government for a review of the
assessment or valuation or to exempt him from the assessment
or the tax (vide Section 1501 Section 227 confers upon the
State Government the power to make rules as to taxation.
According to the rules (framed under Section 227 read with
Section 130) in force prior to the coming into force of the
Assessment Rules, 1993, the annual letting value (which is
the basis for levying tax on holdings, water tax and latrine
tax) was to be determined separately for each individual
holding, having regard to various relevant circumstances.
The government felt that such a system provided ample room
for corruption and arbitrariness and, therefore, it thought
of devising a system of taxation which would eliminate
altogether any room for abuse, corruption or arbitrariness.
It is with this view that the 1993 Rules were made and
notified in the Bihar Gazette Extra-ordinary dated August
12, 1993. A brief reference to these rules is necessary for
a proper appreciation of the contentions arising herein.
4. Rule 2(b) defines "annual rental
462
value" to mean the rent that a holding is capable of
fetching over a period of one year Clauses (d) and (e) o
Rule 2 define the expression commercial holding’ and
’industrial holding’ respectively. Rule 3, which is the
rule most relevant for our purposes, provides for
classification of holdings. It reads as follows:
"3. Classification of holding-- (1) The
holding in the Corporation area shall be
classified by the Corporation on the following
criteria:
(a) Situation of the holding:
(i) Holdings on the Principal Main Road.
(ii) Holdings on the Main Road.
(iii) Holdings other than sub-clauses (i)
and (ii).
(b) Use of the Holding:
(i) Purely residential;
(ii) Purely commercial or industrial (whether
self owned or otherwise )
(iii) Partly residential and partly com-
mercial/industrial;
(iv) All holdings other than sub-clauses (i),
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(ii) and (iii).
(c) Type of construction:
(i) Pucca building with R.C.C. roof.
(ii) Pucca building with asbestos/ corrugated
sheet roof
(iii) All other buildings not covered in sub-
clauses (i) and (ii).
2. Subject to the approval of the State
Government the Corporation may from time to
time, publish the list of Principal main roads
as well as main roads and if necessary modify
the lists of the purposes of these Rules."
5. Rule 4 provides, the manner in which the carpet area
has to be calculated. Rule 5 empowers the corporation to
fix the rental value and annual rental value. Sub-rule (1)
says "the rate of rental value per square foot shall be
fixed by the corporation with the prior approval of the
State Government having regard to the situation, use and the
type of construction of the holdings". Sub-rule (2) of Rule
5 says that the annual rental value shall be computed as a
multiple of the carpet area and the rental value fixed under
sub-rule (1) while sub-rule (3) says that "the rental value
per square foot of the carpet area for different classes of
holding shall be published from time to time by the corpora-
tion with the prior approval of the State Government". Rule
6 prescribes the rate of tax. It reads thus:
"6. Rate of tax-- Tax shall be assessed on
the basis of Annual Rental Value on the
following rates:-
1. Holding Tax--at the rate of 2.5 percent
of Annual Rental Value.
2. Water Tax--at the rate of 2% of Annual
Rental Value.
3. Latrine Tax--at the rate of 2% of Annual
Rental Value."
6. Rule -/ empowers the corporation to revise the rate of
tax on Annual Rental Value (A.R.V.) with the prior approval
of the State Government whereas Rule 8 confers upon the
State Government the poser to remove difficulties in giving
effect to the said Rules.
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7. After publication of the Assessment Rules, 1993 the
corporation issued two notifications dated September 8,
1992, one under Rule 3(2) and the other under Rule 5(1) of
the said Rules. Under the first notification issued under
Rule 3(2), the corporation classified the several roads in
patna city into three categories. Twenty four roads have
been identified as ’Principal main roads’, eighty eight have
been identified as ’main roads’ while the rest of the roads,
streets, lanes bye-lanes gullies, alleys not falling under
first two categories are placed in the third category. in
the second notification issued under Rule 5(1), the
corporation has specified the rates of rental value per
square foot depending upon the situation, use and the nature
of construction of the holdings. To mention a few, the
rental value of a pucca building used for residential
purpose and situated on a principal main road is fixed at
Rs.18/- per sq.ft., for a building meant for commercial use
situated on a principal main road, the annual rental value
is Rs. 54/ - per sq.ft.; the rental value of a residential
building situated on a main road is fixed at Rs.12/- per
sq.ft. and that of a commercial building on a main road at
Rs.36/- per sq.ft.; the rental value of residential build-
ings on roads other than principal main roads and main roads
is fixed at Rs.6/- per sq.ft and that of a commercial
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buildings at Rs. 18/- per sq.ft.
8. Several contentions were urged by the writ petitioners
(respondents in this appeal) before the High Court, some of
which were rejected by me High Court and some relegated to
appeal and other remedies provided by the Act. The court
confined its attention only to the validity of the As-
sessment Rules, 1993. The grounds which appealed to the
High Court and on the basis of which clauses (a) and (c) of
subrule (1) were struck down, may best be set out in the
words of the High Court itself.
"It appears to me that the impugned Assessment
Rules were well intended and contained the
seeds of a good and reasonable idea which
unfortunately floundered for want of proper
attention to the-details of the schemes. The
main shortcoming of the Assessment Rules is
that the classifications made thereunder,
either in case of roads or in case of types of
constructions are wholly inadequate and
incomplete and are, therefore, bound to lead
to results quite unrelated to the actual
letting value of holdings. Had the
authorities paid proper attention to the
details of the scheme, they would have,
perhaps, enlarged the classification regarding
nature of construction by adding more heads
and sub-heads classifying not only the types
of construction of the structure but also
taking into account other features such as
quality of finish, appeartenances, provisions,
conveniences and facilities available with a
holding. Perhaps, classifying holdings into
A, B and C classes depending upon the quality
of finish etc. in addition to the types of
construction of the structure would have gone
a long way in meeting the challenge advanced
by the petitioners.
Similarly the three possible heads under which
all the roads of Patna are to be classified
for determining the locational value of
holding is wholly incomplete to say the least.
Perhaps, if the authorities had taken care to
divide the entire city into different zones or
areas and had then proceeded to classify the
roads, streets, lanes and gullies in each
zone, on an objective basis and under a larger
number of heads then the petitioners’
challenge could have been easily met. The
necessity to divide the city into zones, in
the case of Patna is best illustrated by Ashok
464
Raj Path. This road, over 10-12 kilometers
long runs through the better part of the
entire length or the city. It passes through
the new parts of the city where markets and
shops and the main hospital and the university
are located and it also passes through the old
and congested city where it narrows down
considerably. In the Corporation’s
notification the whole of Ashok Raj Path has
been classified as ’principal main-road’. Now
I find it difficult to accept that all
holdings on this road (either in the
commercial class or in the residential class)
would have the same rental value regardless of
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whether they are situated in the new city
(commonly known as Bankinore) or in the old
city (commonly known as Patna City). In my
view, a road like Ashok Raj path can only be
headled properly by dividing the city into
different zones.
However, as the relevant provisions contained
in rules 3(1) (a) and (c) stand at present I
have no option but to hold and declare that
these infringe Article 14 of the Constitution
and are ultra vires section 123 and 130 of the
Patna Municipality Corporation Act."
9.The High Court then took up the two notifications and
found that they are " equally indicative of the slip shod
manner in which the scheme is sought to be implemented".
The High Court held that so far as the notification issued
under Rule 5(1) is concerned, the counter-affidavit does not
disclose "the objective material that went into
consideration for determining the rates". It then referred
to the property owned by the respondents which was said to
have been let out on a monthly rental of Rs.1,200/- (annual
rent of Rs.14,400/-) whereas its annual rental value as per
the impugned notifications would be Rs. 1,55,520/-*. The
High Court observed that this fact shows the enormous burden
placed upon certain house-owners. Dealing with the
notification issued under Rule 3, the High Court observed
that the classification suffers from "complete in
application of mind to the details". It opined that
classifying Hardinge Road as a principal main road and
classifying Desh Ratan Marg (said to be the most prestigious
road in the town), Strand road, Circular road in the third
category defies logic. It observed, "the very basis said to
have been adopted by the Corporation, namely, intensity of
traffic and commercial activity appears to be lop sided and
unreasonable" and proceeded to say "for consideration of
space, I do not propose to dilate on the question of
classification of roads made by the Corporation; otherwise
the classification appears to be so unreasonable and
arbitrary as to be summarily rejected. I only like to
observe here that classification for the purpose of taxing
statute is a serious business and must be undertaken
seriously". Accordingly, both the notifications were
declared bad and inoperative. While concluding, the High
Court observed:
"the idea of determining the annual rental
value of a holding on floor area basis may not
be per se bad. It is also understandable that
this method has a number of practical
advantages over the existing mode of
determination of annual rental value of a
holding. But before introducing the floor
area method great care must
--------------------------------------
* The High Court ought to have noticed that
tax on the said holding at the rate of nine
per cc.-it (tax on holding, water tax and
latrine tax together) would be Rs.13,996.80p.,
a fact set out in the counter filed by the
corporation in the High Court.
465
be taken in classification of holding and in
the determination of the rate of rental per
square foot so that the annual rental value
reckoned by this method may at least
approximately correspond with the rental the
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holding may be reasonably expected to fetch in
practice. Otherwise, the scheme cannot be
held intra vires sections 123 and 130 of the
Patna Municipal Corporation Act".
10.The State of Bihar and the Patna Municipal Corporation
challenge the correctness of the said holding in this
appeal. Since the rules and the notifications have been
struck down on the ground of Article 14 of the Constitution,
it is but appropriate to remind ourselves of the relevant
principles applicable in the case of taxing enactments and
Article 14.
11. In Twyford Tea Company Limited v. State of Kerala
(1970 (3) S.C.R.383), Hidayatullah,C.J., speaking for the
majority of the Constitution Bench, observed:
"This indicates a wide range of selection and
freedom in appraisal not only in the objects
of taxation and the manner of taxation but
also in the determination of the rate or rates
applicable...... the burden of proving
discrimination is always heavy and heavier
still when a taxing statute is under
attack..... the burden is on a person
complaining of discrimination. The burden is
proving not possible ’inequality’ but hostile
’unequal’ treatment. This is more so when
uniform taxes are levied".
12.In R.K.Garg v. Union of India (1982 (1) S.C.R.947),
Bhagwati,J., speaking for the Constitution Bench, made the
following oft-quoted observations:
"Now while considering the constitutional
validity of a statute said to be violative of
A Article 14, it is necessary to bear in mind
certain well established principles which have
been evolved by the courts as rules of
guidance in discharge of its constitutional
function of judicial review. The first rule
is that there is always a presumption in
favour of the constitutionality of a statute
and the burden is upon him who attacks it to
show that there has been a clear transgression
of the constitutional principles..... Another
rule of equal importance is that laws relating
to economic activities should be viewed with
greater latitude than laws touching civil
rights such as freedom of speech, religion
etc. It has been said by no less a person
than Holmes,J. that the legislature should be
allowed some play in the joints, because it
has to deal with complex problems which do not
admit of solution through any doctraire or
straight jacket formula and this is
particularly true in case of legislation
dealing with economic matters, where, having
regard to the nature of the problems required
to be dealt with, greater play in the joints
has to be allowed to the legislature. The
court should feel more inclined to give
judicial deference to legislature judgment in
the field of economic regulation than in other
areas where fundamental human rights are
involved.... The court must always remember
that "legislation is directed to practical
problems, that the economic mechanism is
highly sensitive and complex, that many
problems are singular and contingent, that
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laws are not abstract propositions and do not
relate to abstract units and are not to be
measured by abstract symmetry" that exact
wisdom and nice adaption of remedy are not
always possible and that "judgment is largely
a prophecy based on meager and uninterpreted
experience". Every legislation particularly
in economic matters is essentially empiric and
it is based on experimentation or what one may
call trial and error method and therefore it
cannot provide for all possible situations or
anticipate all possible abuses. There may
466
be crudities and inequities in complicated
experimental economic legislation but on that
account alone it cannot be struck down as
invalid. The courts cannot, as pointed out by
the United States Supreme Court in Secretary
of Agriculture v. Central Reig Refining
Company (94 Lawyers’ Edition 381) be converted
into tribunals for relief from such crudities-
and inequities. There may even be possibili-
ties of abuse, but that too cannot of itself
be a ground for invalidating the legislation,
because it is not possible for any legislature
to anticipate as if by some divine prescience,
distortions and abuse of its legislation which
may be made by those subject to its provisions
and to provide against such distortions and
abuses. Indeed, howsoever great may be the
care bestowed on its framing, it is difficult
to conceive of a legislation which is not ca-
pable of being abused by perverted human
ingenuity. The Court must therefore adjudge
the constitutionality of such legislation by
the generality of its provisions and not by
its crudities or inequities or by the
possibilities of abuse of any of its
provisions. If any crudities, inequities or
possibilities of abuse come to light, the
legislature can always step in and enact
suitable amendatory legislation. That is the
essence of pragmatic approach which must guide
and inspite the legislature in dealing with
complex economic issues".
13.To the same effect are the observations of a Division
Bench in State Maharashtra v. M.B.Badiya (1988 Suppl.(2) SCR
482) wherein Sabyasachi Mukharji,J. observed:
"About discrimination it is well to remember
that a taxation law cannot claim immunity from
the equality clause in Article 14 of the
Constitution. But in view of the intrinsic
complexity of fiscal adjustments of diverse
elements, a considerably wide discretion and
latitude in the matter of classification for
taxation purpose is permissible. See the
observations of this Court in Income Tax
Officer, Shillong and Anr.etc. v. N.Takim Roy
Rymbai etc.etc., (supra). Also see the
observation in Mrs.Meenakshi and others v.
State of karnataka, (supra); Anant Mills Co.
Ltd. v. State of Gujarat & Ors., (supra) and
Khandige Sham Bhat and Ors. v. The
Agricultural Income-tax Officer, (supra).
14.We may also refer in this connection to the very
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perceptive observations of Chandrachud, J. in The State of
Jammu & Kashmir v. Triloki Nath Khosa & Ors. (A.I.R. 1974
S.C. 1). Adverting to the danger of indulging in minute and
micro-cosmic classifications, the learned Judge observed:
"let us not evolve, through imperceptible extensions, a
theory of classification which may subvert, perhaps
submerge, the precious guarantee of equality. The eminent
spirit of an ideal society is equality and so we must not be
left to ask in wonderment; What after all is the operational
residue of equality and equal opportunity?"
15.Let us examine the facts of this case in the light of the
aforestated principles. The main objection of the High
Court to Rule 3(1) is that "the classifications made
thereunder, either in case of roads or in case of types of
constructions are wholly inadequate and incomplete and are
therefore bound to lead to the result quite unrelated to the
actual letting value of the holdings" . The High Court
suggested an enlargement of the classification; it
opined: ..perhaps classifying buildings into A, B and C
classes, depending upon the quality of finish etc. in
addition to the type of construction of the structure would
have gone a long way in meeting the challenge
467
advanced by the petitioners". The other criticism against
the rule is that the division of the municipal corporation
area with reference to roads is bad and that it should have
been done zone-wise, i.e., on the basis of zones.
16. Taking the first criticism, the High Court does not
say that the classification made by the rule-making
authority is bad. The rule has divided the buildings into
three categories on the basis of the type of construction,
viz., (i) pucca buildings with R.C.C. roof, (ii) pucca
buildings with asbestos/corrugated sheet roof and (iii) all
other buildings not falling under (i) and (ii). That this
is a reasonable classification for the purposes of fixing
different rates of tax is not disputed.’ What is said by the
High Court is that there should have been a further
classification among these three categories depending upon
the quality of finish, appurtenances, provisions,
conveniences and facilities etc. The High Court is of the
opinion that all buildings in any one of the said three
categories do not fetch the same rent and that the rent of a
building depends upon several factors mentioned by it and
for that reason, the classification has been held to be
inadequate and incomplete. The question is whether the
absence of further classification on the basis suggested
makes the classification made by the Rule discriminatory and
offensive to Article 14? We think not. This was precisely
the argument which was dealt with and rejected in Twyford
Tea Company Limited. The contention was that the Act
impugned therein provided for "a uniform rate of tax per
hectare which every owner of a name plantation has to pay
irrespective of the extent or value of the produce and
therefore the law imposes a uniform tax burden on unequals".
Repelling the argument, Hidayatullah,C.J., speaking for the
majority, stressed that in such cases "the burden is proving
not possible ’inequality’ but hostile ’unequal’ treatment.
This is more so when uniform taxes are levied. It is not
proved to us how the different plantations can be said to be
hostility or unequally treated. A uniform wheel tax on cars
does not take into account the value of the car, the mileage
it runs, or in the case of taxis, the profits it makes and
the miles per gallon it delivers. An Ambassador taxi and a
Fiat taxi gives different outturns in terms of money and
mileage. Cinemas pay the same show fee. We do not take a
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doctrinaire view of equality. The Legislature has obviously
thought of equalising the tax through a method which is
inherent in the tax scheme. Nothing has been said to show
that there is inequality much less hostile treatment. All
that is said is that the state must demonstrate equality.
That is not the approach. At this rate nothing can ever be
proved to be equal to another" (Emphasis added).
17. It is one thing to suggest that the rule-making
authority may consider making a further distinction on the
lines suggested and an altogether different thing to strike
down the rule itself on the ground of inadequate
classification. It is true that the rental value of
building falling in any of the three categories will not be
uniform. There would be any number of distinguishing
features even among, say, pucca buildings with R.C.C. roof
depending upon the quality of finish, the nature of
fittings, the dimensions of rooms, the type of material used
in construction and so on and so forth. It would be an
endless quest. It would not be easy to draw the ,lines of
distinction. It may not be possible
468
to evolve a classification to cater to all these several
distinctions. Even if it is so evolved, not only would it
be too complex and elaborate, it would leave too much
discretion to assessing authorities, the elimination of
which is one of the main objects of the new Rules. The low
rates of tax specified in Rule 6 of the Assessment Rules (2
1/2% of the annual rental value in the case of tax on
holdings, 2% of annual rental value in the case of water tax
as well as latrine tax) ensures that even a building with an
inferior quality of furnish is not subjected to an undue
burden of tax. Treating all pucca buildings with R.C.C.
roof as one class and subjecting them to uniform rate of tax
subject, of course, to the location and nature of user
cannot be said to amount to hostile discrimination so as to
offend Article 14. A mere possibility of a better
classification is no ground to strike down the classifica-
tion made by the statutory authority more particularly in
the case of a taxing enactment. Saying so would be to deny
the " range of selection and freedom in appraisal not only
in the objects of taxation and the manner of taxation but
also in the determination of the rate or rates applicable".
It would also run counter to the entire reasoning of this
court in R.K.Garg in the passages quoted above. Similarly,
the other objection that the municipal corporation area
ought to have been divided on the basis of zones and not on
the basis of the roads is also not a ground upon which the
court could have invalidated the rule. It is not pointed
out that the division with reference to roads amounts to
hostile treatment. In case of such classification, there
will always be some instances where one gets an advantage
and the other suffers a disadvantage but that is no ground,
as has been repeatedly emphasised by this court in the
decisions referred to above for invalidating a statute and
more particularly a taxing statute. The merit of the
Assessment Rules, 1993, as emphasised by the High Court at
more than one place, is that they rid the house-owners of
the harassment and the constant threats of revision of
annual rental value by the concerned officials of the
corporation. The earlier system of taxation left too much
discretion in their hands. Now, the only thing that has to
be ascertained is the carpet area of the house, the rest is
determined by the Rules and the notifications. There is no
question of revision of annual rental value periodically on
the ground that the rental value has gone up. A new system,
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with all good intentions is being tried out a system
designed in the interest of the body of house owners-tax
payers as well as the corporation. May be, this is the
trial and error method spoken of in R.K.Garg. Unless found
to be offending the constitutional or statutory provisions,
it must be allowed to be worked out. One should start with
the presumption that the corporation knows what is the
better method of classification. It has chosen to divide it
with reference to roads. It is difficult for the court to
substitute its opinion for that of the corporation nor can
any one guarantee that if the municipal corporation area is
divided on the basis of zones it will be a perfect
classification and would eliminate all complaints and
grievances of differential treatment. It is because of the
inherent complex nature of taxation that a greater latitude
and a larger elbow room is conceded to the legislature or
its delegate, as the case may be in such matters. Dealing
with a similar objection, this court said in Khandige Sham
Bhat v. Agrl. I.T.Officer (1963 (3) S.C.R.809:
"It is suggested that a more reasonable
469
course would have been to tax the assessees in
the Madras area for the income that accrued to
them during the 5 months by treating the said
income as the income for the entire year
commencing from April 1, 1956 and ending on
March 31, 1957 and that in that event not only
their income for the said period could not
have escaped taxation but it would have also
avoided the unjust treatment meted out to them
in the rate of tax. Prima facie there appears
to be some plausibility in this argument; but
a closer examination discloses that though the
method suggested may have been better than the
method actually adopted, the hardship in
individual cases cannot in any event be
avoided. It is true taxation law cannot claim
immunity from the equality clause of the
Constitution. The taxation clause shall also
not be arbitrary and oppressive, but at the
same time the Court cannot, for obvious
reasons, meticulously scrutinize the impact of
its burden on different persons or interests.
Where there is more Om one method of assessing
tax and the Legislature selects one out of
them, the Court will not be justified to
strike down the law on the ground that the
Legislature should have adopted another method
which, in the opinion of the Court, is more
reasonable, unless it is convinced that the
method adopted is capricious, fanciful,
arbitrary or clearly unjust "
18.Reference may also be had to the recent decision of this
Court in P.M.Ashwathanarayana Setty v. Slate of Karnataka
(1989 Suppl.(1) 696), where Venkatachaliah,J., speaking for
the court made the following pertinent observations:
"The lack of perfection in a legislative
measure does not necessarily imply its un-
constitutionality. It is rightly said that no
economic measure has yet been devised which is
free from all discriminatory impact and that
in such a complex arena in which no perfect
alternatives exist, the court does well not to
impose too rigorous fiscal services. In
G.K.Krishnan v.State of Tamil Nadu (1975 (1)
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S.C.C.375), this Court referred to, with
approval, the majority view in San Antonio
Independent School District v. Rodriguez (39
L.ed.2d. 16) speaking through Justice Stewart:
’No scheme of taxation, whether the tax is
imposed on property, income or purchases of
goods and services, has yet been devised which
is free of all discriminatory impact. In such
a complex arena in which no perfect
alternatives exist, the court does well not to
impose too rigorous a standard of scrutiny
lest all local fiscal schemes become subjects
of criticism under the Equal Protection
clause’...
The observations of this Court in ITO v. K.N.Takin Roy
Rymbai (1976 (1) S.C.C.916) made in the context of taxation
laws are worth recalling:
’(T)he mere fact that a tax falls more heavily
on some in the same category, is not by itself
a ground to render the law invalid. It is
only when within the range of its selection,
the law operates unequally and cannot be
justified on the basis of a valid
classification, that there would be a
violation of Article 14’. "
19. We are, therefore, of the opinion that grounds upon
which clauses (a) and (c) of Rule 3(1) have been
invalidated arc insupportable in law.
20. Coming to the impugned notifications issued by the
corporation, we are equally of the opinion that the grounds
470
upon which the notifications have been in validated are
unsustainable in law. It is the common case of both the
parties that whereas the percentage of taxation under the
previous system of taxation was about 43.75% it has now been
reduced to 9% only. While putting the method of deter-
mination of annual rental value on a more uniform basis
eliminating room for arbitrariness and corruption, the
corporation has substantially reduced the rate of tax. We
are unable to see any room for legitimate grievance on this
account. Taking the instance of a single holding and
invalidating the notification on that basis is not a correct
approach. Insofar as the holding of the respondents
referred to in Para (25) of the High Court’s judgment is
concerned, it is stated in the counter-affidavit filed in
the High Court that the carpet area of the said holding is
2,880 sq.ft. (after giving the exemptions as provided by the
rules) and that it has been put to commercial use, being let
out as shops. It is also stated that besides shops, there
is a residential hotel, called Sunway Hotel. The respon-
dents-writ petitioners say that the monthly rental of the
entire building is only Rs. 1,200/- which appears to us
wholly unacceptable. It is difficult to believe that any
tenement in Patna city with 2,880 sq.ft. of carpet area,
having commercial value and situated on one of the principal
main roads of the city would fetch a rent of Rs.1,200/-
only. It is not stated by the respondents-writ petitioners
that this low rent is because of the applicability of the
Rent Control Act and the fixation of fair rent. But for the
applicability of the Rent Control Act and fixation of fair
rent thereunder, it is difficult to believe the respondents’
case that a property of the above nature and dimensions
would fetch such a low rent. According to the impugned
rules and notifications, its annual rental value is
determined at Rs. 1,55,520/- (annual tax of Rs. 13,996.80p.
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at the rate of nine per cent) which in the circumstances
cannot be said to be either excessive or unreasonably high.
We have dealt with this particular instance because the High
Court has made it a ground for invalidating the
notifications and not for any other reason.
21. Sri Muralidhar, learned counsel for the respondents
submitted that rules and the notifications do not take into
account buildings which are covered by the Rent Control Act
and that where the said Act applies, the rent cannot be
enhanced except to a limited extent provided by the Act and
that in such cases the said rules and notifications operate
with undue harshness. But no such argument was addressed
before the High Court nor it has been dealt by it. We,
therefore, do not propose to express any opinion on the said
submission, nor with the reply given by the learned counsel
for the appellants to the said submission.
22. Sri Muralidhar also submitted that no notification was
issued under Section 134 of the Act with respect to Circle
VIIIA in which the respondents’ holding is situated. The
High Court has declined to entertain the said plea on the
ground that it can always be raised in the appeal and other
remedies provided by the statute. We are in agreement with
the High Court. We too have confined our attention only to
the validity of the rules and the notifications as the High
Court had done, leaving other questions to be agitated in an
appropriate forum at the appropriate stage.
23. For the above reasons, the appeal is allowed and the
judgment of the High Court is set aside. No costs.
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