SUNIL VASUDEVA vs. SUNDER GUPTA .

REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO(s).5140 OF 2019 (Arising out of SLP(C ) No(s). 5449 OF 2015) SUNIL VASUDEVA & ORS. ….Appellant(s) VERSUS SUNDAR GUPTA & ORS. ….Respondent(s) J U D G M E N T Rastogi, J. 1. Leave granted. 2. The   present   appeal   is   being   filed   against   the   impugned th judgment dated 24  September, 2014 passed by the High Court th of Calcutta in RVW No. 272 of 2012 recalling the Order dated 19 st October, 2012 and while setting aside the order dated 31  March, 2006  restoring   the   Writ   Petition   No.   18500(W)   of   1985   to   be Signature Not Verified Digitally signed by VISHAL ANAND Date: 2019.07.02 16:23:18 IST Reason: heard on its own merits as expeditiously as possible which is a subject matter of challenge in appeal before us. 1 3. The facts that emerge from the multitude and collateral and exhaustive   pleadings   of   the   parties   in   nutshell   are   that respondent nos. 1, 2 and 3 (writ petitioners) are the grandsons of Kirodimull Lohariwala and sons of Premchand Gupta both since deceased, who constituted a H.U.F. which owned property No. 43, Prithviraj Road, New Delhi(subject property) standing in their joint names having other properties at Calcutta. 4. The present appellants are alleged to be the legal heirs of late   V.   N.   Vasudeva   who   happens   to   be   the   income   tax practitioner   and   lawyer   of   late   Kirodimull   Lohariwala   had purchased the subject property in an open auction conducted by th the   Income   Tax   Department   on   18   August,   1964   for   a consideration  of   Rs.  2,60,000/­  and   the   sale  certificate   with st respect to the suit property was issued on 1  April, 1965. 5. In   August,   1957,   late   Kirodimull   Lohariwala   instituted   a Suit No. 1451 of 1957 before the High Court of Calcutta against Premchand   Gupta   claiming   the   said   property   including   other properties as his self­acquired properties and in the interregnum 2 period,   the   official   receiver   was   appointed   over   the   subject property by the High Court of Calcutta, who took possession of st the property on 1  May, 1958.  The said property (43, Prithviraj Road,   New   Delhi)   was   purported   to   be   sold   under   Certificate proceedings initiated by Income Tax Department for recovery of alleged income tax dues of Sambhuram Kirodimull HUF to late th V.N. Vasudeva for a sum of Rs. 2,60,000/­ on 18  August, 1964. 6. At   this   stage,   objection   was   raised   by   late   Kirodimull Lohariwala against such purported sale to V.N. Vasudeva for the reason   that   no   leave   was   obtained   from   the   High   Court   of Calcutta   which   was   although   overruled   by   the   Chief th Commissioner, Delhi on 26  February, 1965.  At the same time, application was filed by the Income Tax Department in the said Suit No. 1451 of 1957 praying for (a) condonation of the omission to obtain leave of Court before putting the Delhi property for sale and (b) leave be given to it to complete the said sale of the Delhi property in favour of V.N. Vasudeva and to give further effect thereto.  A certification of confirmation of sale was issued by the District Collection Officer, Delhi purporting to confirm the said th purported sale dated 18   August, 1964 in favour of late V.N. 3 Vasudeva.  At this stage, order was passed by the High Court of th Calcutta   on   the   application   of   Union   of   India   dated   8 September, 1965 granting liberty to the Income Tax Department to put the Delhi property for sale by public auction or private treaty to the best purchaser or purchasers that can be got for the same.   What will be the effect of the later order passed by the th High Court of Calcutta dated 8  September, 1965 in reference to the order of the District Collection Officer, Delhi for confirmation of the auction sale will not be advisable for this Court to examine. 7. A detailed correspondence took place between the Income Tax Department and late Premchand Gupta (father of respondent nos.   1­3)   which   is   not   required   to   be   dilated   in   the   instant proceedings. 8. At this stage, respondent nos. 1­3 filed Title Suit No. 471 of 1985( Sundar Gupta & Ors. Vs. Sita Vasudeva & Ors. ) before the th District Judge at Delhi on 19  May, 1985 for seeking declaration to   continue   to   be   the   owners   of   the   suit   property   and   for injunction   restraining   the   auction   purchaser   V.N.   Vasudeva, predecessor of the appellants from changing the nature of the 4 property.     Indisputedly,   Income   tax   authorities   were   not impleaded as parties to the suit. 9. Respondent nos. 1­3 also filed Writ Petition bearing C.O. No. 18500(W) of 1985 against the Union of India and the present appellants in the High Court of Calcutta regarding the purported sale of the Delhi property to late V.N. Vasudeva under auction th dated 18  August, 1964 declaring that the purported sale dated th 18  August, 1964 and issuance of the certificate of confirmation st of sale dated 1   April, 1965 in respect of the Delhi property be declared as null and void and the subject property be remained under attachment by income tax authorities. 10. Taking assistance of the order of the High Court of Calcutta th dated   8   September,   1965   passed   on   an   application   filed   by Union   of   India   of   which   a   reference   has   been   made, affidavits/counter affidavits were filed by the respective parties and the writ petition(C.O. No. 18500(W) of 1985) was heard and judgment was reserved by High Court of Calcutta in March/April, 1986 and   after almost four and a half years, the Writ Petition th was dismissed by the Single Judge of the High Court on 26 5 October, 1990 dealing with the submissions and arriving to the conclusion   that   since   the   writ   petitioners   have   resorted   to alternative remedy of filing suit in the court of District Judge, Delhi   which   although   was   pending   on   the   date   when   the judgment was reserved(Title Suit No. 471 of 1985) keeping all points raised before the High Court of which a reference has been left open to be agitated by the parties in the pending Title Suit No. 471/1985 but the fact is that Title Suit No. 471/1985 which was pending on the date when the judgment was reserved by the High Court in March/April, 1986 came to be dismissed under Order 9 Rule 2 Code of Civil Procedure due to non­serving upon rd the   main   defendants   vide   order   dated   3   October,   1986   and either of the party has not brought this fact to the notice of the Court about the later developments of which reference has been made.     Immediately   thereafter,   respondent   nos.   1­3   filed   an th application   for   recalling/setting   aside   the   order   dated   26 October, 1990 and for deciding the writ petition on merits.   11. After hearing the parties, Single Judge of the High Court of th Calcutta under its order dated 20  November, 1998 allowed the application filed by respondent nos. 1­3 and recalled the Order 6 th dated 26  October, 1990 by restraining Vasudevas from dealing with the subject property with the direction to hear the matter on merits. 12. The present appellants preferred appeal against the Order th dated 20   November, 1998.   The Division Bench of  the  High Court of Calcutta in M.A.T. No. 87 of 1999 disposed of the appeal th under its Order dated 17  August, 2001 without interfering with th the order of recalling on review application dated 20  November, 1998 but as it reflects from the record, the present appellants th after taking note of the Order dated 17  August, 2001 considered appropriate to prefer SLP(C ) No. 22491 of 2001 before this Court th which came to be dismissed at the motion stage on 10  January, 2002.   13. The   present   appellants   thereafter   filed   application   being C.A.   No.   3557   of   2005   in   the   disposed   of   Writ   Petition   No. 18500(W)   of   1985   inter   alia   praying   that   the   respondents   be restrained from proceeding with any advertisement for sale of suit property as no such liberty has been given by the Court.  Single Judge of the High Court, after hearing the parties, held that there 7 was nothing pending before the Court and thus the aforesaid miscellaneous application was held to be not maintainable under st its Order dated 31  March, 2006.   st 14. The   Order  dated  31   March,  2006   passed  by  the   Single Judge of the High Court came to be assailed by the respondents th in   appeal   that   came   to   be   dismissed   vide   Order   dated   19 October 2012 with liberty to the respondents to file a fresh suit on the self­same cause of action in Delhi, if so advised.     The respondents   preferred   Review   Application   being   RVW   No. th 272/2012 against the impugned judgment dated 19   October, st 2012   and   also   the   Order   dated   31   March,   2006.     By   the th th impugned order dated 24  September, 2014, the Order dated 19 October, 2012 was reviewed and in consequence, the order dated st 31  March, 2006 was set aside and directed the Writ Petition No. 18500(W)   of   1985   to  be  heard   on  its   own  merits   which  is  a subject matter of challenge at the instance of the appellants in the instant appeal. 15. Mr.   Mukul   Rohatgi,   learned   senior   counsel   for   the appellants with his usual vehemence submits that the present review petition filed by the respondents was not maintainable as 8 none of the grounds which have been taken note of meets the principles of review jurisdiction of the Court as envisaged under Order 47 Rule 1 Code of Civil Procedure which entails the basic principles for entertaining the review petition and this Court in 1   has laid down the Kamlesh Verma Vs. Mayawati and Others     principles where review can be said to be maintainable. 16. Learned   counsel   submits   that   in   the   instant   case, respondents   have   failed   to   canvass   the   principles   for maintainability of a review application and the Order passed by th the High Court under its review jurisdiction impugned dated 24 September, 2014 primarily does not satisfy the basic principles of law regarding maintainability of the review application and even in the impugned judgment, neither the High Court has been able to decipher new and important matter from the evidence which, after the exercise of due diligence, was not in the knowledge of the   review   petitioner   nor   pointed   out   any   mistake   or   error apparent on the face of record or suggested any other sufficient reason calling for review.   In the given circumstances, the very th order impugned dated 24  September, 2014 passed by the High 1 2013(8) SCC 320 9 Court   of   Calcutta   is   not   sustainable   in   law   and   deserves interference by this Court. 17. Learned counsel further submits that the respondent nos. 1­3   in   fact   are   repeatedly   abusing   the   legal   process   and launching litigation in regard to the subject property for more than 50 years and their real purpose of filing Writ Petition No. 18500(W) of 1985 was to withhold the Income Tax Department from attaching and selling other properties in Calcutta.  It is only by alleging that the suit property in Delhi was legally headed by the Department and the suit property be put into sale afresh. However, the fact is that the auction sale of suit property was accepted by the owner of the said property Kirodimull Lohariwala which is evident from a reply which he filed to an application in the suit for eviction against the predecessor in interest of the appellants and was taken note by the Single Judge in its Order th dated 26  October, 1990. 18. Learned counsel further submits that detailed judgment of th the Single Judge of the High Court dated 26  October, 1990 has dealt   with   the   several   grounds   raised   on   merits   and   merely 10 because the Judge has finally granted liberty to the respondents in raising all questions in the first instance in the pending suit in Delhi(Suit No. 471 of 1985) which was indeed pending on the date when the judgment was reserved and was dismissed much th before the pronouncement of the judgment dated 26   October 1990 but the Single Judge of the High Court has dealt with all th the   issues   and   repelled   the   same   in   its   judgment   dated   26 October, 1990.    19. In the given circumstances, learned counsel submits that th recalling   of   the   order   dated   26   October,   1990   under   review jurisdiction of the High Court and relegating the parties to square one would be nothing but abuse of the legal process and needs to be curbed and that is the reason for which the appellants have approached   this   Court   by   filing   an   appeal   despite   the   public auction held by the Income Tax Department in the year 1964 in favour of the predecessor in interest, V.A. Vasudeva and after the purported sale stands confirmed overruling the objections of the th original   owner   of   the   property   dated   26   February   1965   and st issuance   of   certificate   of   confirmation   of   sale   dated   1   April, 1965, still they are unable to get fruits of the subject property in 11 question and relegating them to the year 1985 that too after more than 34 years of the property put to auction would not be in the interest of justice and that needs to be interfered by this Court. 20. Per   contra,   learned   senior   counsel   for   the   respondents, Mr. Jaideep Gupta and Mr. Siddharth Luthra and Mr. Ashok Gupta,   respondent   in   person,   on   the   other   hand,   while th supporting the judgment impugned dated 24  September, 2014 submits that auction of  the  subject property in question was never confirmed and submits that in February 1957 Kirodimull Lohariwala   (grandfather   of   the   respondents)   appointed   V.N. Vasudeva, an income tax practioner(father of appellant nos. 1 & 2)   as   his   income   tax   lawyer   and   constituted   attorney.     V.N. Vasudeva   took   full   advantage   of   his   fiduciary   relation   and became tenant of the subject property on a paltry sum of Rs. 300/­   per   month.     On   May   1,   1958,   Official   Receiver   was appointed in Suit No. 1451 of 1957 by High Court of Calcutta inter alia includes Delhi property.  Since V.N. Vasudeva did not pay rent of the Delhi property and set up a fictitious agreement between himself & Kirodimull Lohariwala for adjustment of rents against his professional fees, this Court castigated V.N. Vasudeva 12 2 in   V.N.   Vasudeva  Vs.  Kirodimal       arising   out   of   the   eviction proceeding holding that V.N. Vasudeva avoided payment of the monthly rent of Rs. 300/­ to the Income Tax Officer(as Delhi property was under attachment of Income Tax Department).  21. Learned counsel further submits that Civil Court does not have any jurisdiction to deal with such matters in view of Section 293 of the Income Tax Act, 1961 and the only remedy available to the respondents is to file a writ petition under Article 226 of Constitution of India. 22. Learned counsel further submits that the Writ Petition No. 18500(W) of 1985 filed at the instance of the respondents indeed th came to be decided on 26  October, 1990 but has not taken note of the effect of Section 293 of the Income Tax Act, 1961 and the th consequential   effect   of   the   order   dated   8   September,   1965 passed by the High Court of Calcutta of which a reference has been made and also the fact that judgment remain pending for almost four and half years and prior thereto, the Title Suit No. 471 of 1985 was dismissed and in the given circumstances, the 2 AIR 1965 SC 440 13 conclusion arrived at by the Single Judge that all contentions are available to be raised in the pending suit (in Delhi) in sequel thereof was a mere observation and could not be said to be a finding recorded on the subject matter and this what has been projected by the High Court in relegating the parties to appear before the Single Judge of the High Court and addressed in Writ Petition No.   18500(W)  of  1985   on  merits  and   that  cannot  be termed to be beyond its review jurisdiction as envisaged under the law.   23. Learned   counsel   submits   that   if   the   Writ   Petition   No. 18500(W) of 1985 filed at the instance of the respondents is not heard on merits, they will remain remediless as their contentions have not yet been decided by any Court of competent jurisdiction and   further   submits   that   no   prejudice   either   way   has   been caused to the parties as they are being relegated back to address on merits in the Writ Petition No. 18500(W) of 1985, having all contentions to be raised in the proceedings.  24. We  have  heard learned counsel for the parties and  with their assistance perused the material available on record. 14 25. From the material on record, it manifests that the subject property (43, Prithviraj Road, New Delhi) was purported to be sold   in   the   certificate   proceedings   initiated   by   Income   Tax Department   for   recovery   of   income   tax   dues   of   Sambhuram Kirodimull HUF to the auction purchaser late V.N. Vasudeva for a sum of  Rs. 2,60,000/­ on August 18, 1964.  Kirodimull objected against such purported sale to V.N. Vasudeva because no leave was   obtained   from   the   High   Court   of   Calcutta   which   was overruled by the Chief Commissioner, Delhi and confirmed the th purported sale in favour of V.N. Vasudeva vide Order dated 26 February,   1965.     At   this   stage,   application   was   filed   by   the Income Tax Department in Suit No. 1451 of 1957 praying for (a) condonation   of   the   omission   to   obtain   leave   of   Court   before putting the Delhi property for sale and (b) leave be given to it to complete the said sale of the Delhi property in favour of V.N. Vasudeva and to give further effect thereto.   On an application filed by Income Tax Department, the Single Judge of the High th Court of Calcutta in its Order dated 8  September, 1965 taking note of the rival contention of the parties observed as follows:­ 15 “A.N. Ray (In Chambers) Kirodimull   Bhiwaniwala,   also   know   as   Kirodimull Lohariwala   resident   at   Sadar   Bazar,   Raigarh   in   the State of Madhya Pradesh, outside the jurisdication of this court.  Vs. 1. Premchand   Gupta   residing   at   181­A, Chittaranjan   Avenue,   Calcutta   within   the   said jurisdiction. 2. Pawan Gupta 3. Sunder Gupta the last two being minors under the age of 18 years residing at 181 A, Chittaranjan Avenue, Calcutta with the said jurisdiction. 4. Smt.  Asrafi  Devi   alias  Sm.   Surfi  Devi  residing   at Sadar Bazar, Raigarh, in the State of Madhya Pradesh outside the said jurisdiction. Upon reading on the part of the Union of India through its   Income   Tax   Officer,   Raigarh   Civils,   Raigarh (hereinafter referred to as the said applicant union), a Mastered   Summons   bearing   date   the   third   day   of March last and an affidavit of Sanat Kumar Mukherjee of the due service thereof affirmed on the fifth day of April last and a petition of the said applicant and an affidavit of Ramdas Rambhorose Misra in verification thereof affirmed on the fifteenth day of March last and the exhibits annexed to the said petition and marked respectively A,B,C and D and an affidavit of Ramdas Rambhorose   Misra   of   Raigarh   affirmed   on   the Seventeenth day of June last all filled this day and upon  reading   on the part  the of the defendants an affidavit of Premchand Gupta affirmed on the fifth day of May last and filed this day and upon hearing Mr. D. Gupta advocate for the said applicant Union and Mr. D.C. Basu advocate for the defendants (the plaintiffs nor   appearing   either   in   person   or   by   advocate,   or attorney). It is ordered that the said applicant Union be at liberty to put up the Delhi property being the joint moveable   and   immoveable   properties   including Premises No.43, Prithviraj Road, New Delhi, for sale 16 either by public auction or by private treaty to the best purchaser or purchasers that can be got for the same. Witness, Sri Himanshu Kumar Bose, Chief Justice at Calcutta aforesaid the eighth day of September, one thousand nine hundred and sixty five. S.K. Mandal – Attorney Sutt & Sen – Attorneys     S.B. Banerjee 20.1.1966          For Registrar 26. That apart, Section 293 of the Income Tax Act, 1961 put a complete   bar   of   filing   suit   in   any   civil   court   against   the revenue/income tax authority and the mandate of law remain unnoticed when the order came to be passed by the Single Judge of the High Court in Writ Petition No. 18500(W) of 1985 decided th on 26  October, 1990 while relegating the parties to address in the alleged pending Civil Suit No. 471 of 1985 before the District Judge  at  Delhi  although   it   was   dismissed   much   prior   to   the th pronouncement of the Judgment dated 26  October, 1990.  Even in the LPA, the Division Bench of the High Court granted liberty to   the  respondents   to   file   a  fresh   civil  suit  in  respect  of   the subject property in Delhi and either party has not brought to the notice   of   the   Court   the   mandate   of   law   as   envisaged   under Section   293   of   the   Income   Tax   Act,   1961   that   the   civil   suit 17 against the Income tax Department is not maintainable under the law, which appears to be mistakenly omitted by the Court in arriving at the rival claims of the parties. 27. It   was   taken   note   of   by   the   High   Court   in   its   review jurisdiction and arrived to the conclusion that there appears to be an error apparent on the face of record and consequently th allowed the application for review, recalled the Order dated 19 st October, 2012 and set aside the Judgment and Order dated 31 March,   2006   passed   in   miscellaneous   application   and   for restoration of Writ Petition No. 18500(W) of 1985 to be heard on th its   own   merits   under   the   impugned   judgment   dated   24 September, 2014. 28. The basic principles in which the review application could be entertained have been eloquently examined by this Court in  wherein this Court held as under:­ Kamlesh Verma (supra)

18

19 ( ix ) Review is not maintainable when the same relief sought at the time of arguing the main matter had been negatived.” 29. Taking note of the exposition of the above principles let us consider   the   facts   on   record   and   it  reveals   that   the   effect  of Section 293 of the Income Tax Act has been mistakenly omitted under the judgment in review and that apart, the consequential effect of the order of the High Court on an application filed by the th Union   of   India   in   Civil   Suit   No.   1451   of   1957   dated   8 September,   1965   was   open   to   be   examined   in   the   writ proceedings   and   it   was   the   defence   of   the   Income   Tax Department in the reply to the review application and also before this Court in their counter affidavit that in the auction sale which was held in the month of August, 1964, the permission from the Court was not obtained and after the order came to be passed on their application by the Single Judge of the High Court in Suit th No. 1451 of 1957 dated 8   September, 1965, it will certainly affect the auction sale held by the Income Tax Department in reference to the subject property in question and it was their stand throughout in the proceedings. 20 30. We find that the Single Judge of the High Court of Calcutta heard and reserved the judgment in Writ Petition No. 18500(W) of 1985 in March/April 1986 and after nearly four and half years, th the judgment pronounced on 26   October, 1990 relegating the parties to raise all the contentions to their defence in the pending civil suit before the District Judge, Delhi itself indicates that the Single Judge was not inclined to express its opinion on merits obviously for the reason that if the finding was recorded, it would have prejudiced the rights of the parties to the litigation to be examined in the alleged pending civil suit in the District Court, rd Delhi which although was dismissed on 3  October, 1986 much th before the pronouncement of the judgment dated 26   October, 1990 by the Single Judge of the High Court. 31. In the given facts and circumstances, we are not inclined to dilate   the   issues   on   merits   raised   in   the   Writ   Petition   No. 18500(w) of 1985 filed at the instance of the respondents before the   High   Court   of   Calcutta,   but   if   the   civil   suit   was   not maintainable as alleged in view of Section 293 of the Income Tax Act and this was the purported defence of the respondents and of the Income Tax Department and consequential effect to the Order 21 th dated 8  September, 1965 of which a reference has been made by us,  no party could be left remediless and whatever the grievance the party has raised before the Court of law, has to be examined on its own merits.   In our considered view, there appears no error   being   committed   by   the   High   Court   in   passing   the th impugned judgment dated 24  September, 2014 in exercise of its review jurisdiction and that needs no interference by this Court. 32. We make it clear that what has been observed by us is only for the purpose of disposal of the present appeal and the Writ Petition No. 18500(w) of 1985 be decided by the High Court of Calcutta   on   its   own   merits,   after   hearing   the   parties,   in accordance with law.  Since the dispute is pending for sufficiently long time, we expect that the High Court will give priority to the matter and decide the writ petition expeditiously as possible. 33. The appeal is having no merit and is accordingly dismissed with the observations supra.  No costs.  22 34. Pending application(s), if any, stand disposed of. …………………………..J. (A.M. KHANWILKAR) …………………………J. (AJAY RASTOGI) NEW DELHI July 02, 2019 23