Full Judgment Text
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PETITIONER:
HARNAM DAS
Vs.
RESPONDENT:
STATE OF UTTAR PRADESH
DATE OF JUDGMENT:
27/04/1961
BENCH:
SARKAR, A.K.
BENCH:
SARKAR, A.K.
GAJENDRAGADKAR, P.B.
WANCHOO, K.N.
GUPTA, K.C. DAS
AYYANGAR, N. RAJAGOPALA
CITATION:
1961 AIR 1662 1962 SCR (2) 371
CITATOR INFO :
R 1972 SC2086 (9)
F 1977 SC 202 (8)
ACT:
High Court, Powers of-Forfeiture of seditious Publications
Order Passed by Government-Application to High Court to set
aside order-Grounds of opinion not stated in order- Order,
if liable to be set aside-Code of Criminal Procedure, 1898
(Act V of 1898), ss. 99A, 99B, 99C, 99D.
HEADNOTE:
The respondent passed an order under s. 99A of the Code of
Criminal Procedure forfeiting two books written by the
appellant as in its opinion they contained matter the
publication of which was punishable under s. 153A and 295A
of the Indian Penal Code. The order did not state the
grounds on which the respondent had formed this opinion as
was required by s. 99A. The appellant applied to the High
Court under s. 99B of the Code to set aside the order.
Section 99D of the Code provided that the High Court shall
set aside the order of forfeiture if it was not satisfied
that the book contained seditious or other matter of such a
nature as was referred to in sub-s. (1) of s. 99A. The High
Court was of the view that it could not set aside the order
under s. 99D for the reason that the order did not set out
the grounds on which the Government had formed its opinion
and that its duty was only to see whether the books in fact
came within the mischief of the offence charged. Upon
examining the books for itself the High Court came to the
conclusion that their contents were obnoxious and highly
objectionable and dismissed the application.
Held (Per Gajendragadkar, Sarkar, Wanchoo and Ayyangar, jj.
Das Gupta, J. contra) that on the failure of the respondent
to set out the grounds of its opinion as required by s. 99A
of the Code the High Court should have set aside the order
under s. 99D. It is the duty of the High Court under that
section to set aside the order of forfeiture if it is not
satisfied that the grounds on which the Government formed
its opinion could justify that opinion. Where no grounds of
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its opinion are given at all the High Court must set aside
the order for it cannot then be satisfied that the grounds
given by the Government justified the order.
Arun Ranjan Ghose v. State of West Benaal, (1955) 59 C.W.N.
495, approved.
Premi Khem Rai v. Chief Secretary, A.I.R. (1951) Raj. II3,
N. Veerabrahmam v. State of Andhra Pradesh, A.I.R. (1959)
A. Pr. 572 and Baba Khalil Ahmed v. State of U. P., A.I.R.
(1960) All. 715, disapproved.
488
Per Das Gupta, J.-The High Court had no power to set aside
the order on the ground of failure of the Government to set
out the grounds of its opinion in the order. The duty cast
on the High Court is not to see whether the grounds stated
by the Government for forming its opinion are correct but to
see whether the opinion formed is correct; this can only be
done by examining the books. Section 99B has limited the
grounds on which relief can be asked for to one and one
only, viz., that the books do not -contain any objectionable
matter. It was not permissible for courts to add to that
ground.
Baijnath v. Emperor A.I.R. (1925) All. 195, Premi Khem Raj
v. Chief Secretary, A.I.R. (1951) Raj. 113, N. Veerabrahmam
v. State of Andhra Pradesh, A.I. R. 1959 A. Pr. 572 and Baba
Khalil Ahmed v. State of U. P., A.I.R. (1960) All. 715,
approved.
Arun Ranjan Ghose v. The State of West Bengal, (1959) 59
C.W.N. 495, disapproved.
JUDGMENT:
CRIMINAL APPELLATE JURISDICTION: Criminal Appeal No. 74 of
1961.
Appeal by special leave from the judgment and order dated
May 7, 1957, of the Allahabad High Court in Criminal Misc.
No. 2006 of 1953.
Veda Vyas, S. K. Kapur and Ganpat Rai, for the appellant.
G.C. Mathur and C. P. Lal, for the respondent.
1961. April 27. The Judgment of Gajendragadkar, Sarkar,
Wanchoo and Ayyangar, JJ., was delivered by Sarkar, J. Das
Gupta, J., delivered a separate Judgment.
SARKAR, J.-The only question that was argued in this appeal
is substantially one of construction of s. 99D of the Code
of Criminal Procedure.
The appellant was the author of two books in Hindi called
Sikh Mat Khandan Part 1 and Bhoomika Nazam Sikh Mat Khandan
which he had published in April 1953. On July 30, 1953, the
Government of Uttar Pradesh, the respondent in this appeal,
made an order under s. 99A of that Code forfeiting these
books which were thereupon seized and taken away. That
order, so far as material, was in the following terms: "In
exercise of its powers conferred by section 99A of the Code
of Criminal Procedure......... the
489
Government is pleased to declare the books forfeited to
Government on the ground that the said books contain matter,
the publication of which is punishable under section 153-A
and 295-A of the Indian Penal Code." It is the validity of
this order that is challenged in the present appeal.
Section 99A under which the order was made, so far as
relevant, is in these terms:
"Where any newspaper, or book or any document
appears to the State Government to contain any
seditious matter or any matter which promotes
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or is intended to promote feelings of enmity
or hatred between different classes of the
citizens of India or which is deliberately and
maliciously intended to outrage the religious
feelings of any such class by insulting the
religion or the religious belief of that
class, that is to say, any matter the
publication of which is punishable under
section 124A or section 153A or section 295A
of the Indian Penal Code, the State Government
may, by notification in the Official Gazette
stating the grounds of its opinion, declare
every copy of such book to be forfeited to
Government
Two things appear clearly from the terms of this section.
The first thing is that an order under it can be made only
when the Government forms a certain opinion. That opinion
is that the document concerning which the order is proposed
to be made, contains "any matter the publication of which is
punishable under section 124A or section 153A or section
295A of the Penal Code." Section 124A deals with seditious
matters, s. 153A with matters prompting enmity between
different classes of Indian citizens and s. 295A with
matters insulting the religion or religious beliefs of any
class of such citizens. The other thing that appears from
the section is that the Government has to state the grounds
of its opinion. The-order made in this case, no doubt,
stated that in the Government’s opinion the books contained
matters the publication of which was punishable under ss.
153A and 295A of the Penal Code. It did not, however,
state, as it should have, the grounds of that opinion. So
it is
490
not known which communities were alienated from each other
or whose religious beliefs had been wounded according to the
Government, nor why the Government thought that such
alienation or offence to religion had been caused.
Now s. 99B gives the person interested in the books, or
documents forfeited, a right to apply to the High Court to
set aside the order made under s. 99A, and s. 99D specifies
the High Court’s duty on such an application being made to
it. These two sections will have to be especially
considered in this case and so they along with s. 99C, are
set out below.
S. 99B. Any person having any interest in
any newspaper, book or other document, in
respect of which an order of forfeiture has
been made under section 99A, may, within two
months from the date of such order, apply to
the High Court to set aside such order on the
ground that the issue of the newspaper, or the
book or other document, in respect of which
the order was made, did not contain any
seditious or other matter of such a nature as
is referred to in sub-section (1) of section
99A.
S. 99C. Every such application shall be
heard and determined by a Special Bench of the
High Court composed of three Judges.
S. 99D. (1) On receipt of the application,
the Special Bench shall, if it is not
satisfied that the issue of the newspaper, or
the book or other document, in respect of
which the application has been made, contained
seditious or other matter of such a nature as
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is referred to in sub-section (1) of section
99A, set aside the order of forfeiture.
We think it fairly clear from these sections
that the ground on which an application can be
made under s. 99B is the ground which, if
established, would require the High Court to
set aside the order under S. 99D.
The appellant bad moved the High Court. at
Allahabad under s. 99B to set aside the order
of forfeiture of his books. It seems to have
been contended in the High Court that the
order of forfeiture should be set aside on the
ground that the grounds of the
491
Government’s opinion had not been stated.
With regard to this contention, the High Court
observed, "The requirement to state the ground
is mandatory. A mere citation of words of the
section will not do. But as has been held by
a Special Bench of this Court in Baijnath v.
Emperor (A.I.R. 1925 All. 195), with which we
respectfully agree, the High Court in view of
the provisions of s. 99D of the Code of
Criminal ’Procedure is precluded from
considering any other point than the question
whether in fact the document comes within the
mischief of the offence charged." In this view
of the matter the High Court refused to set
aside the order on account of the omission to
state the grounds of the opinion. The High
Court then proceeded to examine the books for
itself and found that their contents were
"obnoxious and highly objectionable" and
dismissed the application observing that the
appellant had "entirely failed to show that
the books did not contain matters which
promoted feelings of enmity and hatred between
different classes, or which did not (sic)
insult or attempt to insult the religion or
religious beliefs of the Sikhs". The present
appeal arises out of this order of the High
Court.
The High Court was of the view that its duty
under s. 99D was only to see "whether in fact
the document comes within the mischief of the
offence charged". It thought that a document
would be within the mischief of the offence
charged if, in its own opinion, it contained
matters the publication of which would be
punishable under either s. 124A, or s. 153A or
s. 295A of the Penal Code as mentioned in the
order of forfeiture, irrespective of the
Government’s opinion on the matter.
Otherwise, it seems to us, the High Court
could not uphold the order for the reason that
in its view the books offended the Sikhs and
the Sikh religion in spite of the fact that
there is nothing to show that the Government
thought that the books had that effect. The
same view appears to have been taken in
certain other cases, namely, Premi Khem Raj v.
Chief Secretary (1), N. Veerabrahmam v. State
of Andhra Pradesh (2) and Baba Khalil Ahmed v.
State of U.P. (3).
(1) A.I.R. (1951) Raj. 113. (2) A.I.R (1959)
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A.P. 572.
(3) A.I.R. (1960) All. 715.
492
Apparently, it was thought in these cases that
the words "if it is not satisfied
that......... the book......... contained
seditious or other matter of such a nature as
is referred to in sub-section (1) of section
99A" in s. 99D meant, not so satisfied for any
reason whatsoever irrespective of the reasons
on which the Government formed its opinion
about it. We are unable to accept this
construction of s. 99D.
The question is what do the words "matter of
such a nature as is referred to in sub-section
(1) of section 99A" appearing in s. 99D mean?
Do they mean any matter of that nature as the
High Court thought? Or do they mean only
those on which the order of forfeiture was
based, that is, those which for the reasons
stated by it, the Government thought were
punishable under one or more of sections 124A,
153A and 295A of the Penal Code mentioned by
it?. It seems to us that the latter is the
correct view and follows inevitably if ss.
99A, 99B and 99D are read together, as they
must.
Now s. 99D is concerned with setting aside an
order. That order is one made under s. 99A.
An order under that section can be made only
when certain things have appeared to the
Government and the Government has formed a
certain opinion. The section further requires
the Government to state the grounds of its
opinion. It is this order, that is, the order
based on the grounds stated, which the party
affected has been given by s. 99B the, right
to move the High Court to set aside. It would
follow that all that s. 99B can require the
party. to do is to show that order was
improper. Whether that order was proper or
not would, of course, depend onlyon the merits
of the grounds on which it was based; whether
another order to the same effect could have
been made on other grounds is irrelevant, for
that would not show the validity of the order
actually made; that order would be bad if the
grounds on which it is made do not support it.
Two orders, though both saying that a pub-
lication contains matter which offends the
same section of the Penal Code cannot be the
same or an identical order if the reasons why
they are considered so to
493
offend the section of the Penal Code concerned
are different. Now s. 99B says that a person
affected by the order may move the High Court
to set it aside on the ground that the book
"did not contain any seditious or other matter
of such a nature as is referred to in sub-
section (1) of section 99A". The matter men-
tioned here must, for the reasons stated,
refer only to such matter on which for the
grounds stated by it, the Government’s
opinion has been based.
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We proceed now to a. 99D. It is concerned
with the same order of forfeiture. An order
contemplated by s. 99D is made on an
application under s. 99B. That order must
therefore accept or reject the grounds on
which the application under s. 99B was made.
These grounds, as we have seen, are confined
to challenging the propriety of the grounds on
which the Government’s opinion resulting in
the order, was based. The words which we have
earlier quoted from s. 99B occur substantially
in the same form in s. 99D. The scope of the
two sections is identical. The common words
occurring in them must, therefore, have the
same meaning in both. They must hence, in s.
99D also mean such matters on which for the
grounds stated by it the Government’s opinion
was based. They cannot mean, as the High
Court thought, any matter whatsoever,
irrespective of the Government’s reasons for
making the order, which in the High
Court’s opinion would have justified it.
This view of the matter also explains why s.
99A requires the Government to state the
grounds of its opinion. The reason was to
enable the High Court to set aside the order
of forfeiture if it was not satisfied of the
propriety of those grounds. If it were not
so, the grounds of the Government’s opinion
would serve no purpose at all. This would
specially be so as s. 99G provides that an
order of forfeiture cannot be called in
question except in accordance with the
provisions of s. 99B. If the order could be
upheld, as the High Court seems to have
thought, on grounds other than those on which
the Government based its opinion, there would
have been no need to provide
63
494
that the grounds of the Government’s opinion
should be stated; such grounds would then have
been wholly irrelevant in judging the validity
of the order.
The acceptance of the interpretation put by
the High Court would lead to a result which,
in our view, would be wholly anomalous. The
order of forfeiture with which s. 99D is
concerned is indisputably an order under s.
99A. Now, an order under that section is
essentially an order of the Government and of
no one else. Take a case where the Government
making the order states the grounds of its
opinion on which the order is based. Suppose
the Government says that the expression of
view A in the book concerned offends the
religious beliefs of community X. Now assume
that in an application made to set it aside,
the High Court was not satisfied that view A
could offend community X but thought that
another expression of view in the same book
which we will call B, offended the religious
beliefs of a different community, say
community Y. If in such a case the High Court
upheld the order, which, if the view of the
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Court below is right, it could do, there would
really be an order of forfeiture made by the
High Court and not by the Government, because
the Government in stating the grounds of its
opinion had not, since it did not say so,
thought that view B could offend the religious
beliefs of community Y. We think it impossible
that the sections concerned contemplated such
a result; the Code nowhere provides for an
order of forfeiture being made by the High
Court. We are, therefore, of opinion that
under s. 99D it is the duty of the High Court
to set aside an order of forfeiture if it is
not satisfied that the grounds on which the
Government formed its opinion that the books
contained matters the publication of which
would be punishable under any one or more of
ss. 124A, 153A or 295A of the Penal Code could
justify that opinion. It is not its duty to
do more and to find for itself whether the
book contained any such matter whatsoever.
What then is to happen when the Government did
not state the grounds of its opinion? In such
a case
495
if the High Court upheld the order, it may be
that it would have done so for reasons which
the Government did not have in contemplation
at all. If the High Court did that, it would
really have made an order of forfeiture itself
and not upheld such an order made by the
Government. This, as already stated, the High
Court has no power to do under s. 99D. It
seems clear to us, therefore, that in such a
case the High Court must set aside the order
under s. 99D, for it cannot then be satisfied
that the grounds given by the Government
justified the order. You cannot be satisfied
about a thing which you do not know. This is
the view that was taken in Arun Ranjan Ghose
v. State of West Bengal (1) and we are in
complete agreement with it. The present is a
case of this kind. We think that it was the
duty of the High Court under s. 99D to set
aside the order of forfeiture made in this
case.
We accordingly allow the appeal and set aside
the Government’s order of forfeiture dated
July 30, 1953. The appellant will be entitled
to a return of all books, documents and things
seized under that order.
DAS GUPTA, J.-By a notification dated July 30,
1953 the Uttar Pradesh Government acting under
s. 99A of the Code of Criminal Procedure
declared the books "Sikh Mat Khandan, Part 1"
and "Bhoomika Nazam Sikh Mat Khandan" which
had been published by the appellant Harnam Das
in April 1953, forfeited to government on the
ground that these books contained matters the
publication of which was punishable under s.
153A and 295A of the Indian Penal Code. The
High Court held on an examination of the books
that they clearly came within the mischief of
s. 153A and s. 295A of the Indian Penal Code.
Accordingly it held that the order of the
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State Government forfeiting the two books was
eminently just and proper and in that view
dismissed the application.
One argument appears to have been raised that
the order of forfeiture should be set aside as
the notification by which the government made
the declaration
(1) (1955) 59 C.W.N. 495.
496
of forfeiture did not state the grounds of the
government’s opinion as required by s. 99A.
The High Court rejected this argument being of
opinion that in view of the provisions of s.
99D of the Code of Criminal Procedure the High
Court was "precluded from consideration of any
other point than the question whether in fact
the document comes within the mischief of the
offence charged."
It is quite clear that the government
notification did not state the grounds of the
opinion formed by the government that these
documents contained matters the publication of
which was punishable under s. 153A and s. 295A
of the Indian Penal Code. The question raised
before us is whether the High Court was right
in rejecting the argument that the order of
forfeiture should be set aside on the ground
that grounds of the government’s opinion were
not stated in the government notification as
required by s. 99A. The view which prevailed
with the learned judges in respect of this
question was in accord with what had been held
by the same High Court in an earlier case of
Baijnath v. Emperor (1) and by the Rajasthan
High Court in Premi Khem Raj v. Chief
Secretary (2). The same view has later on
been taken by the Andhra Pradesh High Court in
N. Veerabrahmam v. State Of Andhra Pradesh (3)
and by the Allahabad High Court in a later
decision in Baba Khalil Ahmad v. State of U.
P. (4). A contrary view appears to have been
taken by the Calcutta High Court in Arun
Ranjan Ghose v. The State of West Bengal (5).
The material portion of s. 99A is in these
words:
"Where any newspaper, or book...... or any
document...... appears to the Government to
contain any seditious matter or any matter
which promotes or is intended to promote
feelings of enmity or hatred between different
classes of the citizens of India or which is
deliberately and maliciously intended to
outrage the religious feelings of any such
class by insulting the religion or the
religious belief of that
(1) A.I.R. (1925) All. 195.
(2) A.I.R. (1951) Raj. 113.
(3) A.I.R. (1950) An. Pr. 572.
(4) A.I.R. (1960) All, 715.
(5) (1955) 59 C.W.N. 495.
497
class, that is to say, any matter the
publication of which is punishable under
section 124A or section 153A or section 295A
of the Indian Penal Code, the State Government
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may, by notification in the Official Gazette
stating the grounds of its opinion,
declare ...... every copy of such book......
to be forfeited to the government."
It is clear therefore that before any government makes a
declaration forfeiting a book under the provisions of this
section it has first to be of opinion that the book does
contain a matter the publication of which is punishable
under s. 124A or s. 153A or s. 295A of the Indian Penal
Code. Once it forms such an opinion the government has the
power to declare the book forfeited. The section requires
that this must be done by a notification in the official
gazette and in that notification the government is required
to state the grounds on which it formed the opinion.
The legislature however did not make such an order made by
the government immune from any attack. In s. 99B it has
provided the means by which the aggrieved person may obtain
relief against the order if in fact the government was wrong
in its opinion and the book did not contain a matter the
publication of which is punishable under s. 124A, or s. 153A
or s. 295A of the Indian Penal Code. Section 99B runs
thus:-
"Any person having any interest in any news-
paper, book or other document, in respect of
which an order of forfeiture has been made
under s. 99A, may, within two months from the
date of such order, apply to the High Court to
set aside such order on the ground that the
issue of the newspaper, or the book or other
document, in respect of which the order ’wa
s
made, did not contain any seditious or other
-matter of such a nature as is referred to in
sub-section (1) of s. 99A."
Section 99D provides that if after hearing the application
the High Court is not satisfied that the issue of the
document in question contains any seditious matter or any
other matter referred to in s. 99A, that is to say, any
matter the publication of which is
498
punishable under s. 124A or s. 153A or s. 295A of the Indian
Penal Code the High Court shall set aside the order of
forfeiture. The necessary result of the provision also is
that if the High Court is satisfied that the book in
question contains matter the publication of which is
punishable under s. 124A or s. 153A or s. 295A of the Indian
Penal Code, the High Court will refuse to set aside the
order of forfeiture.
It has to be noticed that s. 99B in providing for relief to
a person aggrieved by an order of forfeiture has limited the
grounds on which relief can be applied for to one and one
only, viz., that the issue of the newspaper, or the book or
other document, in respect of which the order was made, does
not contain any seditious matter or other matter of such a
nature as is referred to in sub-section (1) of s. 99A.
The appellant’s contention that the High Court should also
examine the notification to find out whether the government
had stated the grounds of its own opinion as required by s.
99A and set aside the order of forfeiture if it finds that
this requirement has note been fulfilled seeks to add an
additional ground on which an application can be made under
s. 99B and relief can be given by the High Court under s.
99D. The question is: Can that be done? It is well to
recognise that just as a right of appeal is a creature of
statute the right to apply for setting aside an order which
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is really in the nature of an appeal-is equally a creature
of statute and when the legislature creates such a right by
a statute it may at its option make the right unlimited or
may limit it in any manner it likes. It is settled law that
no Court can add to or enlarge the grounds for appeal as
laid down in the statute creating the appeal.
The position is exactly the same when the statute creates a
right to seek relief by way of application and no court can
add to the grounds on which relief can be sought if the
statute creating the right to obtain relief is limited to
one or more specified grounds. It is interesting to
remember in this connection the right to apply for review
granted by O. 47 r. 1 of the Code of Civil Procedure. After
specifying
499
some grounds on which a review can be applied for, the
legislature added a further ground in the words "for any
other sufficient reason". The proper interpretation of
these words "for any other sufficient reason" has engaged
the anxious consideration of the courts and in 1922 the
Privy Council after a review of the numerous cases laid
down, the rule that "for any other sufficient reason" means
a reason sufficient on grounds at least analogous to those
specified immediately previously. If the correct position
had been that the court might add to the ground for a review
whenever it thought fit, all the discussion as regards the
interpretation of "for any other sufficient reason" would
have been meaningless and unnecessary.
Indeed the position in law that the courts cannot add to the
grounds to which the legislature has limited the right of
relief is so very clear and unassailable that the learned
counsel for the appellant did not like to suggest that a
ground can be added. To overcome this difficulty that the
courts cannot add to the grounds of relief specified in s.
99B and s. 99D, an ingenious argument has been put forward
that in order that the High Court can give proper relief on
the very ground mentioned in s. 99B and s. 99D it is
essential that the government’s order should state the
grounds of its opinion. The steps of the argument may
shortly be stated thus:-The government has formed an
opinion. The High Court has to see that opinion is correct.
In order to do this the High Court must know what weighed
with the government in coming to its opinion. Therefore,
without the grounds of the Government’s opinion the High
Court cannot be satisfied within the meaning of s. 99D that
the issue of the newspaper contained the matter complained
of.
The fallacy of this syllogistic process is in the un-
soundness of the premises that in order to determine whether
the government’s opinion is correct or not the High Court
must know what weighed with the government. When the
application is heard by the High Court and it has to come to
a conclusion whether it is or it is not satisfied that the
issue of the newspaper,
500
or the book or other document does contain a matter
mentioned in s. 99A, the one and only way of coming to a
conclusion appears to me to be to read the newspaper, or the
book or other document. Arguments of counsel might be of
assistance; if the government has stated its grounds for
coming to its opinion, that would also help; but the
ultimate responsibility of deciding whether or not to be
satisfied that the issue of newspaper contains matters as
mentioned in s. 99A can only be discharged by the High Court
by reading the document in question.
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It has been suggested that when s. 99B and s. 99D uses the
words "any seditious or other matter of such a nature as is
referred to in sub-s. (1) of s. 99A", they mean only those
matters on which the Government based the order of
forfeiture; so it is urged, unless the Government stated the
ground of its opinion, it will be impossible for the Court
to decide the question under s. 99D.
I confess I do not think it reasonably possible to conceive
of a case, where an order under section 99A will not mention
the particular matter referred to in s. 99A. (1) The mention
of the particular matter out of the several matters referred
to in section 99A which in its opinion is contained in the
document does not however involve the statement of reasons
for forming the opinion. Suppose a Government states that
in its opinion the document contains seditious matters. It
does not cease to be a complete statement on this point
merely because the reason for forming the opinion are not
also stated. The formation of the opinion that one or more
of the matter,% referred to in the section are contained in
a document and the statement that such an opinion has been
formed are quite distinct from the statement of the reasons
for forming the opinion. It appears to me clear that where,
as in the present case the Government order contains a
statement of the particular matter or matters out of the
several matters, referred to in s. 99A, viz., any seditious
matter or any matter which promotes or is intended to
promote feelings of enmity or hatred between different
classes of the citizens of India or
501
which is deliberately and maliciously intended to outrage
the religious feelings of any such class by insulting the
religion or the religious beliefs of that class, that is to
say, any matter the publication of which is punishable under
section 124A or section 153A or section 295A of the Indian
Penal Code" which in its opinion the document contains, no
difficulty can possibly arise from the fact that the Court
has not got before it Government’s grounds for forming such
opinion.
But, asks the appellant, why was it necessary then for the
legislature to require in s. 99A that the Government should
state the grounds of its opinion when notifying the order of
forfeiture? The real reason, it is urged, was to enable the
High Court to set aside the order of forfeiture if it was
not satisfied of the propriety of those grounds, and
necessarily also when no grounds were stated. If that were
correct, it was reasonable to expect the legislature to make
the necessary provision in a. 99B that an order could be
challenged on the ground that the grounds of the opinion
were not stated, and consequential provisions in s. 99D. I
can see no justification for reading into these sections-
section 99A and section 99D-words which are not there, in an
attempt to understand why s. 99A contains such a requirement
for statement of grounds of the opinion. There can be no
doubt that this is a very salutary provision that Government
should record the grounds of its opinion. Such a provision
diminishes the risk of government making an arbitrary order
of forfeiture. It was therefore a question of legislative
policy for the legislature to require that the government
should state its opinion. To say that there could have been
no reason for including such a requirement in s. 99A unless
the legislature intended the High Court to interfere if
grounds of the opinion were not stated, is, in my opinion,
wholly unjustified.
It seems clear to me that the duty cast by section 99D on
the judges of the High Court is not to see whether in a
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particular case the grounds stated by 64
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the government for forming its opinion are correct, but to
see whether the opinion formed was correct. To perform this
duty the one and the only way is to examine the document
which in the Government’s opinion contains the matter
complained of.
The argument that the High Court is not in a position to
perform this duty under s. 99D satisfactorily in the absence
of a statement by the government of the grounds of its
opinion appears to me therefore wholly unsound.
In this very case, the learned judges of the High Court of
Allahabad felt no difficulty in coming to a conclusion on
the question before them even though the government had not
stated the grounds of its opinion. I fail to see any
justification for imagining difficulties where there are
none.
I have therefore come to the conclusion that the High Court
was right in rejecting the argument that the order of
forfeiture should be set aside on the ground that the
notification did not state government’s grounds for forming
the opinion.
The appeal should therefore be dismissed.
By COURT--In view of the opinion of the majority, this
appeal will be allowed and the order of the High Court, set
aside. The appellant will be entitled to the return of all
the books, documents and other things seized from him under
the order now set aside. He will also be entitled to the
refund of expenses and costs that he had to pay under the
order of the High Court.
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