MAGANTI SUBRAMANYAN vs. THE STATE OF ANDHRA PRADESH

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 6 PETITIONER: MAGANTI SUBRAMANYAN Vs. RESPONDENT: THE STATE OF ANDHRA PRADESH DATE OF JUDGMENT: 17/04/1969 BENCH: MITTER, G.K. BENCH: MITTER, G.K. SHAH, J.C. CITATION: 1970 AIR 403 1970 SCR (1) 329 1969 SCC (2) 96 ACT: Andhra Pradesh (Andhra Area) Estates Communal Forest and Private Lands (Prohibition of Alienation) Act 1947-Whether impliedly repealed by Act 26 of 1948 in view of provision in preamble-section 4 declaring alienation of Communal and Forest Lands after 1939 to be viod-Definition of ’forest lands’ in s. 2(b)-Scope of. HEADNOTE: The sixth respondent granted various Pattas of his lands to his wife, to the appellant and others in November, 1944. After the coming into force of the Andhra Pradesh (Andhra Area) Estates Communal, Forest and Private Lands (Prohibition of Alienation) Act, 1947, section 4(1) of which declared alienation of Communal or Forest Lands after October, 1939, to be void, a petition was filed in the District Court by two ryots for a declaration that the alienations in the present case were void and did not confer any rights on the alienees. The District Judge allowed the petition holding that the lands in question were forest lands and the alienations were void. Revision petitions filed before a Single Judge of the High Court were dismissed but in a Letters Patent Appeal it was held that the petitioners as ryots had no right to maintain the petition, and a reasonable opportunity had to be given to the State to get itself transposed as the petitioner. The State Government was then transposed as the petitioner but thereafter the District Judge held that the petition was not maintainable by reason of the repeal of the Act of 1947 upon the passing of a subsequent Act namely the Madras Estates (Abolition and Conversion into Ryotwari) Act, 1948. However, a revision petition against this order was allowed by the High Court which remitted the matter to the District Judge. By a judgement in November, 1960 the District Judge allowed the were forest lands and there transfers were void. Further revision petitions filed by the appellant and others were dismissed by the High Court. In appeal to this Court it was contended inter alia on behalf of the appellant that (1) the Act of 1947 was a temporary Act and all proceedings thereunder came to an end with the implied repeal of the Act by Act XXVI of 1948; (2) http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 6 a notification by the State Government describing the land as forest land was an essential pre-requisite to the application of the Act; and (3) the Act applied only to lands which were admittedly forest lands and the operation thereof could not be extended to lands in respect of which there was a dispute as to the nature thereof. It was argued that any such dispute could only be decided by the Settlement Officer and not by the District Judge. HELD: Dismissing the appeal, (1) The purpose of the Act of 1947 was to prohibit the alienation of communal, forest and private lands in estates in the Province of Madras and the preamble to the Act shows that it was enacted to prevent indiscriminate alienation of such lands pending the enactment of legislation for acquiring the interest of landholders in such estates and introducing ryotwari settlement therein. No fixed duration of the Act was specified 330 and it was impossible to hold that merely because of the contents of the preamble, the Act became a temporary Act or that it stood repealed by the enactment of the later Act of 1948 unless there were express words to that effect or unless there was a necessary implication. It is not reason- able to hold that the alienation of large blocks of land which were rendered void under the Act of 1947 became good by reason of the passing of the later Act. [332 B] (2) The definition of "forest lands" in section 2(b) of the Act is an inclusive one and -shows that ’forest land’ would include not only waste land containing trees, shrubs and pasture lands but also any other class of lands declared by Government to be forest land. This does not mean that before a piece of land could be said to be forest land there would have to be a notification by the Government and that otherwise the application of the Act would be excluded. [334 C] (3) Section 20(1) of the Act of 1948 as originally enacted was substituted for another by s. 9 of the Madras Estates (Abolition and Conversion into Ryotwari) (Amendment) Act, 1956, which was to. be deemed to have come into force on April 19, 1949 being the date on which the Act of 1948 originally came into force. The section as it now stands did not confer any jurisdiction on the Settlement Officer to determine any question as to whether any land was forest within the meaning of the Act and consequently the adjudication by the District Judge under sub. s. (4) of JUDGMENT: CIVIL APPELLATE JURISDICTION: Civil Appeal No. 614 of 1966. Appeal by special leave from the judgment and order dated March 24, 1965 of the Andhra Pradesh High Court in Civil Revision Petition No. 966 of 1962. A. V. V. Nair, for the appellant. P. Ram Reddy and B. Parthasarathy, for the respondent. The Judgment of the Court was delivered by Mitter, J. This appeal by special leave is from a common judgment and order of the-High Court of Madras disposing of three Revision Applications arising out of O.P. No. 95 of 1948 filed under S. 4(3) and (4) of the Andhra Pradesh (Andhra Area) Estates Communal Forest and Private Lands (Prohibition of Alienation) Act, 1947 (hereinafter called the ’Act). The central question in this appeal is, whether certain transfers of lands alleged to be forest lands made by the http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 6 6th respondent herein became void and inoperative under S. 4 of the Act. The said respondent -who was a big landholder granted a patta to his wife, 7th respondent, for Ac. 100-00 of ’land on November 9, 1944. Another patta was similarly granted to the appellant in respect of Ac. 90-00 of land on November 25, 1944 On the same day, respondent No. 6 granted a third patta for Ac. 331 200-00 of land -to respondents 2 to 5. The Act came into force on October 25, 1947. On October 15, 1948 Original Petition No. 95 of 1948 was filed in the District Court of Eluru by two ryots for a declaration that the alienations we’re void and did not confer any rights on the alienees. Thereafter the said petition was split into two parts, O.P. 95/1943 being directed against respondents 1 to 6 while O.P. No. 95 (a) of 1948 was directed against the 7th respondent. The petitions were disposed of by an order of the District Judge dated July 18, 1950 holding that lands covered by the pattas were forest lands and all the alienations were void and inoperative. A civil Revision Petition was filed in the High Court of Madras by respondents 1 to 5 against the order of the District Judge. This was numbered as C.R.P. No. 22 of 1951. Respondent No. 7 filed a Miscellaneous Petition No. 9534 of 1950 in the High Court of Madras. By order dated 6th August 1952 both the petitions were dismissed by a single Judge of the Madras High Court. This order was how- ever set aside in a Letters Patent Appeal filed by respondents 1 to 5 (No. 261 of 1952) wherein it was held that the petitioners as ryots had no right to maintain the petition but reasonable opportunity should be given to the State to get transposed as the petitioner. The State Government thereafter got itself transposed as the petitioner. The District Court however held that he petition was not maintainable by reason of the repeal of the Act by reason of the passing of a subsequent Act, XXVI of 1948 styled the Madras Estates (Abolition and Conversion into Ryotwari ) Act, 1948, hereinafter referred to as the Act of 1948. Against this the State Government filed a Revision Petition in the High Court of Andhra Pradesh numbering 1555 of 1955. The High Court held that the dismissal of the petition on the ground of repeal of the Act was improper and that the petition should be disposed of on the merits and remitted the matter to the District Judge. By a judgment dated November 30, 1960 the District Judge allowed the petition negativing the contentions of the respondent but holding that the lands were forest lands and transfers thereof were void. The appellant and others filed Civil Revision Petitions in the High Court of Andhra Pradesh which were disposed of and dismissed by a common judgment dated August 24, 1965. Hence this appeal. The points urged before us by learned counsel for the appel- lant were: (1) The Act applied only to lands which were admittedly forest lands and the operation thereof could not be extended to lands in respect of which there was a dispute as to the nature thereof. It was argued that any such dispute could only be decided by the Settlement Officer and not by the District Judge. (2) The Act was a temporary Act and all proceedings thereunder came to an end with the repeal of the Act; and (3) A notification 332 by the State Government describing the land as forest land was as essential pre-requisite to the application of the Act. The purpose of the Act was to prohibit the alienation of communal, forest and private lands in estates in the http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 6 Province of Madras and the preamble to the Act shows that it was enacted to prevent indiscriminate alienation of communal, forest and private lands in estates in the Province of Madras pending the enactment of legislation for acquiring the interests of landholders in such estates and introducing ryotwari settlement therein. No fixed duration of the Act was specified and it is impossible to hold that merely because of the above preamble the Act became a tempo- rary Act. The definition of ’forest land’ is given in s. 2(b) of the Act reading : "forest land" includes any waste lands containing trees and shrubs, pasture land and any other class of land declared by the State Government to be forest land by notification in the Fort St. George Gazette; Sub-s. (1) of s. 3 prohibited landholders from selling, mortgaging, converting into ryoti land, leasing or otherwise assigning or alienating any communal or forest land in an estate without the previous sanction of the District Collector, on or after the date on which the Ordinance which preceded the Act came into force, namely, the 27th June, 1947. Section 4(1) provided that : "Any transaction of the nature prohibited by section 3 which took place, in the case of any communal or forest land, on or after the 31st day of October 1939 . . . . . . shall be void and inoperative and shall not confer or take away, or be deemed to have conferred or taken away, any right whatever on or from any party to the transaction : This sub-section had a proviso with several clauses. Our attention was drawn to clauses (iii), (iv) and (v) of the proviso but in our opinion none of these provisos was applicable to the facts of the case so as to exclude the operation of sub-s. (1) of s. 4. Under sub-s. (3) of s. 4. "If any dispute arises as to the validity of the claim of any person to any land under clauses (i) to (v) of the proviso to sub- section (1), it shall be open to -such person or to any other person interested in the transaction or to the State Government, to apply to the District Judge of the district in which the land is situated, for a decision as to the validity of such claim." 333 Under sub-s. (4) the District Judge to whom such application is made-was to decide whether the claim to the land was valid or not after giving notice to all persons concerned -and where the application was not made by the State Government, to the Government itself, and his decision was to be final. Madras Act XXVI of 1948 was passed on’ April 19, 1949 being an Act to provide for the repeal of the Permanent Settlement, the acquisition of the rights of landholders in permanently settled and certain other estates in the Province of Madras, and the introduction of ryotwari settlement in such estates. Apparently because of the preamble to the Act it was contended that with the enactment of the repeal of the Permanent Settlement by the Act of 1948 which also provided for the acquisition of the rights of landholders in permanently settled estates, the Act stood repealed. We fail to see how because of the preamble to the Act it can be said that it stood repealed by the enactment of the later Act unless there were express words to that effect or unless there was a necessary implication. It does not stand to reason to hold that the alienation of large http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 6 blocks of land which were rendered void under the Act became good by reason of the passing of the later Act. Our attention was drawn to s. 63 of the later Act which provided that "If any question arises whether any land in an estate is a forest or is situated in a forest, or as to the limits of a forest, it shall be determined by the Settlement Officer, subject to an appeal to the Director within such time as may be prescribed and also to revision by the Board of Revenue." In terms the section was only prospective and it did not seek to impeach any transaction which was effected before the Act and was not applicable to transactions anterior to the Act. In our opinion s. 56(1) of the later Act to which our attention was drawn by the learned counsel does not fall for consideration in this case and the disputes covered by that section do not -embrace the question before us. Madras General Clauses Act, 1 of 1891 deals with the effect of repeals of statutes. Section 8 sub-s. (f) thereof provides that "Where any Act, to which this Chapter applies, repeals any other enactment, then the repeal shall not- a) to (e) (f) affect any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, fine. penalty, forfeiture or punishment as aforesaid; and any such investigation legal proceeding or 334 remedy may be instituted, continued or enforced, and any such fine, penalty, forfeiture or punishment may be imposed, as if the repealing Act had not been passed. This shows that even if there was a repeal any investigation started before the repeal would have to be continued and legal proceedings under the Act could be prosecuted as if the repealing Act had not been passed. There is also no force in the contention that unless there was a notification under S. 2(b) of the Act declaring a particular land to be forest land, the applicability of the Act would be excluded. The definition of forest land’ in that section is an inclusive one and shows that ’forest land’ would include not only waste land containing trees, shrubs and pasture lands but also any other class of lands declared by Government to be forest land. This does -not mean that before a piece of land could be said to be forest land there would have to be a notification by the Government under the Act. Lastly, counsel contended that sub-s. (1) of s. 20 of the later Act as originally enacted applies to forest lands and therefore the later Act became applicable thereto. The original section was however substituted for another by S. 9 of the Madras Estates (Abolition and Conversion into Ryotwari) (Amendment) Act, 1956 which was to be deemed to have come into force on April 19, 1949 being the date on which the Act of 1948 originally ,came into force. The section as it now stands did not confer any jurisdiction on the Settlement Officer to determine any question as to whether any land was forest land within the meaning of the Act and consequently the adjudication by the District Judge under sub-s. (4) of S. 4 was quite competent. Accordingly we dismiss the appeal, but do not think it necessary to make http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 6 any order for costs relating thereto. R.K.P.S. Appeal dismissed. 335