Full Judgment Text
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PETITIONER:
ACHARAYA MAHARAJSHRI NARANDRAPRASADJI ANANDPRASADJI MAHARAJ
Vs.
RESPONDENT:
THE STATE OF GUJARAT & ORS.
DATE OF JUDGMENT03/10/1974
BENCH:
GOSWAMI, P.K.
BENCH:
GOSWAMI, P.K.
RAY, A.N. (CJ)
BEG, M. HAMEEDULLAH
ALAGIRISWAMI, A.
SARKARIA, RANJIT SINGH
CITATION:
1974 AIR 2098 1975 SCR (2) 317
1975 SCC (1) 11
CITATOR INFO :
R 1981 SC1576 (3)
ACT:
Constitution of India, 1950-Article 26, 31 (2)-Right to
compulsorily acquire, property of religious
denomination--Scope of right under Article 26(c).
Constitution of India, 1950-Article 31 A-Gujarat Devasthan
Inams Abolition Act, 1969-If entitled to the protection of
Article 31A.
HEADNOTE:
The Gujarat Legislature enacted Gujarat Devasthan Inams
Abolition Act, 1969. Section 5 of the Act provides for
abolition of certain Devasthan Inams together with their
incidents and makes Devasthan lands liable to payment of
land revenue. Section 8 vests all public roads, lanes,
tracks, bridges, ditches, dikes and fences etc., situated in
Devasthan lands in Government and further provides that all
rights held by an Inamdar in such property would be deemed
to have been extinguished. Section 9 of the Act provides
for compensation in the form of cash annuity. By Section 31
certain exemptions granted to the Devasthan lands by the
Bombay Tenancy & Agricultural Lands Act, 1948 and Gujarat
Agricultural Lands Ceiling Act 1960 have been deleted.
It was contended by the appellants that the Act violated
Article 26(c) of the Constitution since it deprived
religious denominations of their ownership of property; that
in addition to fulfilling the requirements of Article 31(2)
the Act had to fulfil the requirements of Article 26(c)
also; that the Act was not saved by the provisions of
Article 3 1 A since the operation of Article 26(c) is not
included in the former Article and that Section 31 of the
Act is violative of Article 26(c) since the compensation
available to religious denominations is grossly inadequate.
Held:Article 26 guarantees the right to own and acquire
movable and immovable property for managing religious
affairs. This right cannot take away the right of the State
to compulsorily acquire property in accordance with the
provisions of Article 31(2). If the acquisition of property
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of a religious denomination by the State can be proved to be
such as to destroy or completely negative its right to own
or acquire movable and immovable property for even the
survival of a religious institution the question may have to
be examined in a different light.- However, such an
allegation is not made in the present appeals. When the
property is acquired by the State in accordance with the
provisions of Article 31(2) and the acquisition cannot be
assailed on any valid ground, the right to own that property
vanishes as that right is transferred to the State. There
is no conflict between Article 26 and Article 31. The court
also negatived the contention of the appellants that the
decision in Khaja Mian Wakf Estate [1971] 2 S.C.R. 790 has
been over-ruled by the Bank Nationalisation case [1970] 3
S.C.R. 530. [327 C-E]
The Act is passed in furtherance of agrarian reform and is
fairly protected under the saving provision of Article 31A.
The right Conferred under Article 26(c) is not absolute and
unqualified right. No rights in an organised society can be
absolute. Where in a free play of social forces it is not
possible to bring about a voluntary harmony, the State has
to step in to set right the imbalance between competing
interests and there the Directive Principles-of State
Policy, although not enforceable in courts, have a definite
and Positive role introducing an obligation upon the State
under Article 37 in making laws to regulate the conduct of
men and their affairs. In doing so a distinction will have
to be made between those laws which directly infringe the
freedom of religion and others, although indirectly, affect-
ing some secular activities or religious institutions or
bodies. The core of religion is not interfered with in
providing for amenities for sufferers of any kind. The
318
Act does not violate the rights guaranteed under Article
26(c). The Act does not make any inroad in such a way as to
affect directly the substance of the right conferred by
Article 26(c). One fundamental right of a person may have
to co-exist in harmony with the exercise of another
fundamental right by others and also with reasonable and
valid exercise of power by the State in the light of the
Directive Principles in the interest of social welfare as a
whole. The Courts duty is to strike a balance between
conflicting claims of different interests. [328 F-H; 329B]
Commissioner, Hindu Religious Endowments,Madras v. Shri
Lakhsmindra Thirtha Swamiar of Sri Shirur Mutt, [1954]
S.C.R. 1005/1028-1029, referred to.
Objection on the score of inadequacy of compensation cannot
be agitated against a legislation which relates to agrarian
reform and, therefore, protected by Article 31A. The
objection on the score of violation of Article 14, 19 and 31
is not entertainable. [329.F-E]
ARGUMENTS
For the appellants:
1. The impugned Act (The Gujarat Devasthan Inams Abolition
Act, 1939) violates Article 26(c) of the Constitution which
confers on every religious denomination the fundamental
right "to own and acquire movable and immovable property",
,subject only to "public order, morality and health". The
impugned Act aims at agrarian reform but is not concerned
with public order, morality and health. Since it deprives
religious denominations of their ownership of property, it
transgresses Article 26(c) and. is invalid.
2.Article 31-A provides that legislation covered by that
Article cannot be ,deemed to be void on the ground of
inconsistency with Articles 14, 19 and 21. Since the
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impugned act is inconsistent with Articles 26(c) whose
operation is not excluded by Article 31A, it is not saved by
the provisions of the latter.
3.The Court below was wrong in holding that the question
whether the impugned Act contravenes Article 26(c) depends
on whether the Act is in conformity with the Directive
Principles embodied in Part-IV of the Constitution. It is
well established by decisions of this Hon’ble Court that the
Directive Principles cannot over-ride fundamental rights.
Where a fundamental right has been expressly made subject to
certain reasonable restrictions, then the relevant Directive
Principle would be taken into consideration by the court in
deciding whether in a particular case the restriction
imposed is reasonable or not.
But where a fundamental right is in absolute terms, it
cannot be Subject to restrictions in the general public
interest.
Since fundamental right in Article 26(c) is subject only to
public order, morality and health, only those Directive
Principles which relate to public order, morality and health
would be relevant in construing whether a particular
legislation is violative of Article 26(c).
4. While the fundamental rights in the American
Constitution have been stated in general terms, those in our
Constitution have been concretely defined. The ,Court below
was in error in relying on American decisions for its
conclusion that the fundamental rights in our Constitution
are subject to the Directive Principles in Part-IV thereof-
American decisions are not useful in deciding the scope of
our fundamental rights.
5. The impugned Act in so far as it is concerned with
compulsory acquisition of Property, fulfils the requirements
of Article 31(2). It has, however, to fulfil it, ,addition
the requirements of Article 26(c) also. It was held in the
Bank Nationalisation Case [1970] (3) SCR 530 that the work
"law" in Article 31(2) means a valid law, i. e. law which
does not violate any other fundamental right. The impugned
Act must accordingly be consistent not only with Article
31(2) but also Article 26(c). Observations to the contrary
effect in Khajimian Wakf Estate etc. v. State of Madras and
Anr. [1971](2) SCR page 790(at page 797) are inconsistent
with the ratio of the Bank Nationalisation case, which was
decided by a larger Bench, and are, it is respectfully
submitted, not good law.
319
6.The court below was not right in holding that the
substance of the right under Article 26(c) is not affected
if the property of religious denominations is compulsorily
acquired by providing for a reasonable pensation. This
view, it is submitted, is not correct, because compulsory
acquisition of property ’limits the right of ownership
guaranteed by Article 26(c). The observations in The State
of Bihar Versus Maharajadhiraja Sir Kameshwar Singh of Dar-
bhanga and others [1952] SCR 839 relied upon the Court below
are not relevant, as the Bihar Act in question was included
in the IXth Schedule of the Constitution and was beyond the
challenge based on any fundamental right. Section 31 of the
Bombay Tenancy and Agricultural Lands Act 1948 and the
Gujarat Agricultural Land Ceiling Act 1960 applicable to the
agricultural lands of religious denominations. It cannot be
disputed that the compensation available to religious
denominations for the lands covered by these Acts is grossly
inadequate. Section 31 of the impugned Act is, therefore,
violative of Article 26 (c) of the Constitution of India
even supposing that the rest of the Act is valid.
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For the Respondents:
1.The rights conferred on the religious denominations under
Article 26(c) and (d)of the Constitution of India
enables them to own and acquire properties and to administer
them according to law. In the submission of the
respondents, these rights under Article 26(c) and (d) do not
however derogate the power of the State to acquire the
properties under Article 31 of the Constitution. It was
further submitted that Article 26(c) and (d) must be read
together with the result the right of the State to acquire
property would not be affected, merely because the property
is owned by a religious denomination.
2.It was submitted that the right under Article 26(c) is not
unbounded or absolute. The same is subject to reasonable
regulation.
3.What is reasonable regulation must depend on the nature of
the fundamental right sought to be regulated the purpose for
which it is conferred and the general pattern of
Constitutional rights and obligation. It must also depend
on the Directive Principles enumerated in Part IV and the
socioeconomic structure envisaged by the Constitution.
4.That in the event of conflict between the individual right
and the legislation implementing socioeconomic policies laid
down in Part IV, greater weight should be given to the
policy enumerated in the Directive Principles.
5.That the socioeconomic policy sought to be implemented
through the legislation made in pursuance of Directive
Principles would be rejoiner as "public purpose" or as
intended to promote "public interest" and as a reasonable
restriction on the fundamental rights. The two being parts
of one scheme and "complementary and supplementary to each
other."
6.Any law under which property was compulsorily acquired
for a public purpose, the law satisfied the requirements of
Art. 31(2) and 31(2A), it should be presumed that such an
acquisition would amount to reasonable regulation on the
exercise of the fundamental right to hold the Property,
empowered in the interest of general public.
JUDGMENT:
CIVIL APPELLATE JURISDICTION : Civil Appeals Nos 746-748,
756, 760, 778, 800, 802, 826, 789, 790, 798, 799, 1035 &
1303 of 1971.
Appeals from the Judgment & Order dated the 31st August/1st/
2nd/ and 3rd September, 1970 of the Gujarat High Court in
Special Civil Applns. Nos. 60, 168, 169, 173, 63, 87, 154,
869, 167, 123, 337, 606, 119 and 604 of 1970 respectively.
V. M. Tarkunde (In CA. No. 746/71) P. C. Bhahtari, C.S.
Rao, B.Dadachanji, O. C. Mathur and.Ravinder Narain for
the appellants, (In Case. Nos. 746-748, 754, 760 & 826/71).
320
Vimal Dave and Kalidas Mehta, for the appellants. (In CAs
Nos. 778, 798-799/71).
P. C. Kapur for the appellants (In C. No. 802/71).
R. M. Mehta and S. K. Dholkia for the appellants ’(In CAS
Nos.800 & 1303/71).
I. N. Shroff and H. S. Parihar, for the appellants (In CAs
Nos. 789-790/71).
C.C. Patel, Ambrish Kumar and M. V. Goswami for the
appellants (In CAs Nos. 1035/71).
S.T. Desai, R. H. Dhebar and M. N. Shroff, for the
respondents.(In all the appeals).
The Judgment of the Court was delivered by
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Goswami, J. These appeals are by certificate granted by the
High Court of Gujarat. Since a common question of law
arises for consideration in all these appeals and the
learned counsel in all the appeals adopted the arguments of
Mr. Tarkunde, the learned counsel for the appellant (in
Civil Appeal No. 746 of 1971) the facts of that appeal alone
need be stated and this judgment will govern all the
appeals.
The appellant is the Managing Trustee of the Trust of the
Temples of Laxminarayan Deo of Vadtal and is the Acharya of
the Gadi of the Swaminarayan Sampraday at Vadtal which is a
public trust registered under the Bombay Public Trust Act.
Under the scheme of the Trust the appellant is authorised to
look after the management of the properties of the Trust.
It is not disputed that the Swaminarayan Sampraday is a
religious denomination which believes in Lord Krishna and
Radha. The Institution holds Devasthan Inam lands and the
appellant challenges the constitutional validity of the
Gujarat Devasthan Inams Abolition Act, 1969 (hereinafter
referred to as the Act).
The Act came into force on November 15, 1969 and it extends
to the Bombay area of the State of Gujarat. The preamble
shows that it is an Act "to abolish inams held by religious
or charitable institution in the Bombay area of the State of
Gujarat and to provide for matters consequential and
incidental thereto".
Section 2 contains the definitions. By section 2(6)
"Devasthan inam’ means an inam consisting of a grant or
recognition as a grant-
(a) of a village, portion of a village or
land, whether such grant be-
(i) of soil with or without exemption from
payment of
land revenue or
(ii) of assignment of the whole of the land
revenue of the village, portion of the
village, or as the case may be, land, or of a
share of such land revenue, or
321
(iii) of total or partial exemption from
payment of land
revenue in respect of any land, or
(b)of cash allowance or allowance in kind
by whatever name called, by the ruling
authority for the time being for a religious
or charitable institution and entered as such
in the alienation register kept under section
53 of the Code or in any other revenue record
or public record maintained in respect of
alienations or determined as such by a
decision under section 5 of the Gujarat
Surviving Alienations Abolition Act, 1963
(Gujarat XXXIII of 1963) but does not include-
"
By section 2(7) " ’Devasthan land, means a village, portion
of a village or land held under a Devasthan inam".
By section 2(9) " inferior holder’ means a person who is in
possession of a Devasthan land whether by inheritance, or
succession or valid transfer under the tenancy law or
otherwise and who, being liable to pay assessment in cash or
kind hold such land, whether on payment of assessment or
not".
By section 2 (10) " Inamdar’ means in the religious or
charitable institution for which a Devasthan inam is held,
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whether such inam is actually entered in the relevant
revenue record in the name of such institution or of any
person in charge of such institution or having the
management thereof".
By section 2(12) " ,religious institution’ means any
institution belonging to any religion".
By section 2(14) " unauthorised holder’ means a person in
possession of a Devasthan land under any kind of alienation
thereof which is null and void under the law applicable to
such land immediately before the appointed day".
Section 5 provides for "abolition of certain Devasthan inams
together with their incidents and ’Devasthan lands to be
liable to payment of land revenue-Notwithstanding any usage
or custom, settlement, grant, agreement, sanad or order or
anything contained in any decree or order of a court or any
law, for the time being applicable to any Devasthan inam,
with effect on and from the appointed,day-
(a)all Devasthan inams except in so far as
they consist of a grant or recognition as a
grant of cash allowance or allowance in kind
shall be and are hereby abolished;
(b)save as expressly provided by or under
this Act all rights legally subsisting
immediately before the said day, in the
Devasthan inams so abolished and all other
incidents of such inams shall be and are
hereby extinguished; and
(c)subject to the other provisions of this
Act, all Devasthan lands shall be and are
hereby made liable to the payment of land
322
revenue in accordance with the provisions of
the Code and the rules made thereunder, and
accordingly the provisions therein relating to
unalienated land shall apply to all Devasthan
lands".
Sections 6 and 7 say also be quoted
6."Occupancy rights in respect of
Devasthan land.-In the case of a Devasthan
land, the person deemed to be the occupant
primarily liable to the State Government for
payment of land revenue in respect of such
land in accordance with the provisions of the
Code and the rules made thereunder shall be-
(a)where such land is in possession of the
inamdar and had been cultivated on behalf of
the inamdar immediately before the appointed
day, the inamdar,
(b)where such land is in the possession of
an authorised holder or an inferior holder,
such authorised holder or inferior holder, as
the case may be, and
(c)where such land is in possession of a
person other than the inamdar, authorised
holder, unauthorised holder or inferior
holder, the inamdar".
7."Eviction of unauthorised holder and
regrant of Devasthan land to him in cretain
circumstances and disposal of land
not regranted.-
(1) Where any Devasthan land is in the
possession of an unauthorised holder, it shall
be resumed and such unauthorised holder shall
be summarily evicted there from by the
Collector in accordance with the provisions of
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the Code :
Provided that where in the case of any
unauthorised holder the State Government is of
opinion that in view of the investment by such
holder in the development of the land or in
the non-agricultural use of the land or
otherwise, the eviction of such holder from
the land will involve undue hardship to him,
the State Government may direct the Collector
to regrant the land to such holder on payment
of such amount and subject to such terms and
conditions as the State Government may
determine and the Collector shall regrant the
land to such holder accordingly.
(2)Devasthan land which is not regranted
under subsection (1) shall be disposed of in
accordance with the provisions of the Code and
the rules made thereunder applicable to the
disposal of unoccupied unalienated land".
Section 8 vests all public roads, lanes and tracks, bridges,
ditches, dikes and fences, etc. and various things mentioned
therein situated in Devasthan lands in Government and all
rights held by an inamdar
323
in such property shall be deemed to have been extinguished
and it shall be lawful for the Collector, subject to the
general or special orders of the State Government, to
dispose of them as he deems fit, subject always to the
rights of way and other rights of the public or of
individuals legally subsisting.
Section 9 reads as follows
"Compensation in form of cash annuity,-In the
case of a Devasthan inam not consisting of a
grant or recognition as a grant of cash
allowance or allowance in kind, there shall be
paid to the inamdar as compensation for the
abolition of all his rights in Devasthan inam,
in the form of an annuity in perpetuity--
(a)a sum of money equal to an average of
the full assessment lawfully leviable on all
the lands comprised in such inam during a
period of three years immediately preceding
the appointed day, if the grant consisted of
grant of soil with or without exemption from
payment of land revenue.
(b)a sum of money equal to an average of
the amount of land revenue or, as the case may
be, the share in such land revenue received or
due to the inamdar during a period of three
years immediately preceding the appointed day,
if the grant consisted of assignment of land
revenue or a share in such land revenue.
Section 10 provides for the method of awarding
compensation to inamdar.
Section 11 may be set out
" Method of awarding compensation for
abortion etc. of rights of other person in
property.-
(1)If any person is aggrieved by the
provisions of this Act as abolishing,
extinguishing or modifying any of his rights
to or interest in, property and if
compensation for such abolition,
extinguishment or modification has not been
provided for in the other provisions of this
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Act, such person may apply to the Collector
for compensation.
(2) The application under sub-section (1)
shall be made to the Collector in the
prescribed form within the prescribed
period.The Collector shall, after holding a
formal inquiry in the manner provided by
the Code, make an award determining the
compensation in the manner and according to
the method provided for in subsection (1) of
section 23 and section 24 of the Land
Acquisition Act, 1894 (1 of 1894).
(3)Nothing in this section shall entitle
any person to compensation on the ground that
any Devasthan land which was wholly or
partially exempt from payment of land revenue
has
-M255SupCI/75
324
been under the provisions of this Act made
subject to the payment of full assessment in
accordance with the provisions of the Code".
By section 12, "Provisions of Land Acquisition
Act, applicable to awards-
(1)Every award made under section II shall
be in the form prescribed in section 26 of the
Land Acquisition Act, 1894 (1 of 1894) and the
provisions of the said Act, shall, so far as
may be, apply to the making of such award".
x x x
x
Section 13 provides for appeal against
Collector’s award to the Gujarat Revenue
Tribunal.
Section 19 makes actions taken or things done after 18th
March, 1968, but before the appointed day, in relation to
’Devasthan lands so as to affect the rights of the tenant
from such land or to evict the tenant therefrom, void.
By section 31, the following Acts have been
amended
1.Inter-alia, a new section 88E is
inserted in the Bombay Tenancy and
Agricultural Lands Act, 1948 and the same may
be quoted :
88E. "Cessor of exemption in respect of
certain public trust lands-
(1)Notwithstanding anything contained in
section 88B, with effect on and from the
specified date lands which are the property of
an institution for public religious worship
shall cease to be exempted from those
provisions of the Act except sections 31 to 3
ID (both inclusive) from which they were
exempted under section 88B and all
certificates granted under that section in
respect of such lands shall stand revoked.
(2)Where any such land ceases to be so
exempted, then in
the case of tenancy subsisting immediately
before the specified date thetenant shall be
deemed to have purchased the land on the
specified date and the provisions of section
32 to 32R (both inclusive) shall so far as may
be applicable, apply".
x x x
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x
2.Similarly under section 3 of the Gujarat
Agricultural Lands Act, 1960, after sub-
section (2) a new-sub-section (3) has been
inserted which reads as under :
"(3) The Devasthan lands which immediately
before the date of the commencement of the
Gujarat Devasthan Inams Abolition Act, 1969
(Gujarat 16 of 1969) were exempted under
clause (d) of sub-section (1) shall with
effect on and from the said date cease to be
exempted lands"
325
From the foregoing provisions of the Act set out above it is
clear that the Act is passed in furtherance of agrarian
reforms and that is not disputed before us.
According to the appellant as a consequence of the
enforcement of the Act his rights in respect of 729 bighas
of Devasthan inam lands will be extinguished. Action was
also taken under the Bombay Land Revenue Code in order to
effect changes in the record of rights imposing liability to
land revenue in view of the abolition of Devasthan Inams
under the Act. Some other notices under the Act have also
been served on the appellant to hand over his record as
inamdar. That led to the application under article 226 of
the Constitution in the High Court challenging the validity
of the Act without success. Hence this appeal by
certificate.
Mr. Tarkunde, learned counsel, whose arguments have been
adopted by the appellants in all other appeals before us
makes the following submissions :
(1)The Act violates Articles 26(c) of the Constitution
since it deprives religious denomination of their ownership
of property.
(2)Tile Act in so far as it is concerned
with compulsory acquisition of property
fulfils- the requirements of Article 31(2). it
has, however, to fulfil in addition the
requirements of Article 26(c) also. It is
submitted that the observations to the
contrary in Khajamian Wakf Estates etc. v.
State of Madras & Anr.(1) are inconsistent
with the ratio of the Bank Nationalisation
case [Rustom Cavasjee Cooper v. Union of
India(2)] which was decided by a larger Bench.
He further submits that the compulsory
acquisition of property limits the substance
of the right of ownership guaranteed by
Article 26(c).
(3)The Act is not saved by the provisions
of Article 31A since the operation of Article
26(c) is not excluded under the former
Article.
(4)At any rate section 31 of the Act is
violative of Article 26(c) since the
compensation available to religious
denominations for the lands covered by the
Bombay Tenancy and Agricultural Lands Act,
1948 and the Gujarat Agricultural Lands Ceil-
ing Act, 1960 is grossly inadequate.
Mr. S. T. ’Desai, learned counsel for the respondent on the
other hand submits that there is nothing in Article 26(c)
and (d) to debar the State from acquiring the properties
owned by the religious denominations under Article 31(2) of
the Constitution. Secondly, he submits that the right of
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property embodies in Article 26(c) is not an absolute right
but is subject to reasonable regulation by the State. He
further submits that the reasonable regulation must depend,
in a large measure, on the Directive Principles enumerated
in Part IV of the Constitution
(1) [1971] 2 S.C.R. 790.
(2) [1970] 3 S.C.R. 530.
326
and the socioeconomic structure envisaged by the
Constitution. Thirdly, he sub.-nits that if under any law a
property is compulsorily acquired for public purpose and the
law satisfies the requirements of Article 31 A the Court
should readily permit the imposition of a reasonable
restriction on the exercise of the right to hold property in
the interest of the general public.
With regard to the first objection the learned counsel
submits that the Act violates Article 26(c) of the
Constitution which offers to every religious denomination
the fundamental right "to own and acquire movable and
immovable property" subject only to "public order, morality
and health". He submits that the Act aims at agrarian
reform but is not concerned with "public order, morality and
health". Since it deprives religious denominations of their
ownership of property, it transgresses Article 26(c) and is
invalid. He also draws our attention to Article 25(1) which
has subjected the rights therein not only to public order,
morality and health, but also to "the other provisions of
Part III". Ho, therefore, submits that the right guaranteed
under Article 26(c) is Rot subject to "the other pro visions
of Part III" and therefore, there cart be no acquisition of
property under Article 31 of the Constitution.
Articles 25 to 28 in Part III of the Constitution are placed
under a sub-title "Right to Freedom of Religion" and deal
with matters in the background of that freedom. It is true
that Article 25 is made subject to "public order, morality
and health" and also "to the other provisions of this Part"
while Article 26 is only subject to "public order, morality
and health". Insertion of the expression "the other provi-
sions of this Part" in Article 25 is understandable when we
find the particular rights which are taken care of in this
Article, namely, the right to freedom of conscience and the
right freely to profess, practice and propagate religion.
Bearing in mind the overlapping nature of the sensitive
rights, in Article 19(1) (a) with reference to citizens and
in Article 25(1) with reference to- all persons the founders
of the Constitution left no room for doubt in expressly
subjecting Article 25(1) to the other provisions of Part
III. Not only so sub-Article 2 of Article 25 provides that
".nothing in this Article shall affect the operation of any
existing law or prevent the State from making any law
regulating or restricting any economic, financial, political
or other secular activity which may be associated with
religious practice". The same considerations are, however,
not exactly necessary while dealing with "freedom to manage
religious affairs" which is the rubric of Article 26. We
may now read Article 26 :
Freedom to 26. "Subject to public order,
morality and health
manage every religious denomination or any
section
religious thereof shall have the right-
affairs.
(a)to establish and maintain institutions
for religious and charitable purposes;
(b)to manage its own affairs in matters of
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religion;
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(c)to own and acquire movable and immovable
property; and
(d)to administer such property in accordance
with law".
While Article 25, as stated earlier, confers the particular
rights on all persons, Article 26 is confined to religious
denominations or any section thereof. Article 19(1) confers
the various rights specified therein from (a) to (g) on
citizens. A religious denomination or a section thereof as
such is not a citizen. In that sense the fields of the two
Articles may be to sonic extent different. Again while
Article 26(c) refers to the right "to own and acquire
movable and immovable property", Article 19(1)(f) confers
the right on citizens "to acquire, hold and dispose of
property". We are not required to consider in this case why
the same expression is not used in the said two clauses of
the two Articles. One. thing is, however, clear that
Article 26 guarantees intervals the right to own and acquire
movable and immovable property for managing religious
affairs. This right, however, cannot take away the right of
the State to compulsorily acquire property in accordance
with the provisions of Article 31(2). If, on the other
hand, acquisition of property of a religious denomination by
the State can- be proved to be such as to destroy or
completely negative its right to own and acquire movable and
immovable property for even the survival of a religious
institution the question may have to be examined in a
different light. That kind of a factual position, however,
is not taken in these appeals before us. When, however,
property is acquired by the State in accordance with law and
with the provisions of Article 31(2) and the acquisition
cannot be assailed on any valid ground open to the person
concerned, be it a religious institution, the right to own
that property vanishes as that right is transferred to the
State. Thereafter there is no question of any right to own
the particular property subject to public order, morality
and health and Article 26 will in the circumstances be of no
relevance. This being the legal position, there is no
conflict between Article 26 and Article 31.
In Khajamian Wakf Estates’ case (at page 797) a
Constitutional Bench of this Court dealing with Article
26(c) and (d) observed as follows :
"It was next urged that by acquiring the
properties belonging to religious
denominations the legislature violated Art.
26(c) and (d) which provide that religious
denominations shall have the right to own and
acquire movable and immovable property and
administer such property in accordance with
law. These provisions do not take away the
right of the State to acquire property
belonging to religious denominations. Those
denominations can own acquire properties and
administer them in accordance with law. That
does not mean that the property owned by them
cannot be acquired. As a result of
acquisition they cease to own that property.
Thereafter their right to administer that
property ceases because it is no longer their
property. Art. 26 does not interfere with the
right of the State to acquire property."
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It is submitted by Mr. Tarkunde that the above observations
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of this Court are inconsistent with the ratio of the
decision in Rustom Cavasjee Cooper’s case, popularly known
as the Bank Nationalisation case, which was decided by a
larger Bench. It is difficult to accept the submission that
the views expressed in Khajamian Wakf Estates’ case are
contrary to Rustom Cavasjee Cooper’s case. Apart from that
this Bench cannot pass upon the correctness or otherwise of
the views expressed in Khajaraian Wakf Estate’s case.
Besides, we do not even think that the submission is well-
founded even to merit reconsideration of the Khajamian Wakf
Estates’ case.
The learned counsel also strenuously relied upon the
following passage in the Commissioner, Hindu Religious
Endowments, Madras v. Shri Lakshmindra Thiratha Swamiar of
Sri Shirur Mutt.(1)
"Under article 26(b), therefore, a religious
denomination or organisation enjoys complete
autonomy in the matter of deciding as to what
rites and ceremonies are essential according
to the tenets of the religion they hold and no
outside authority has any jurisdiction to
interfere with their decision in such
matters .... A law which takes away the right
of administration from the hands of a
religious denomination altogether and vests it
in any other authority would amount to a
violation of the right guaranteed under clause
(d) of article 26."
We do not think that the above opinion of the Court in that
case is of any assistance to the appellants. The first and
the second submissions of the learned counsel are,
therefore, of no avail.
When we look at the object of the Act and of the various
provisions enacted in furtherance of agrarian reform, the
Act is squarely protected under the saving provision of
Article 31A. But it is then submitted that Article 31A does
not provide against the vice of contravention of Article 26
while Articles 14, 19 and 31 are expressly mentioned in
Article 3 1 A. The question, therefore, arises whether the
right under Article 26(c) is an absolute and unqualified
right to the extent that no agrarian reform can touch upon
the lands owned by the religious de. nominations. No rights
in an organised society can be absolute. Enjoyment of one’s
rights must be consistent with the enjoyment of rights also
by others. Where in a free play of social forces it is not
possible to bring about a voluntary harmony, the State has
to step in to set right the imbalance between competing
interests and there the Directive Principles of State
Policy, although not enforceable in courts, have a definite
and positive role introducing an obligation upon the State
under Article 37 in making laws to regulate the conduct of
men and their affairs. In doing so, a distinction will have
to be made between those laws which directly infringe the
freedom of religion and others, although indirectly,
affecting some secular activities or religious institutions
or bodies. For example if a religious institution owns
large areas of land far exceeding the coiling under relevant
laws and indulges in activities detrimental to the interest
of the agricultural
(1) [1954] S.C.R. 1005,1028-1029.
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tenants, who are at their mercy, freedom of religion or
freedom to manage religious affairs cannot be pleaded as a
shield against regulatory remedial measures adopted by the
State to put a stop to exploitation and unrest in other
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quarters in the interest of general social welfare.
The core of religion is not interfered with in providing for
amenities for sufferers of any kind. We take the view that
the Act and its provisions do no violence to the rights
guaranteed under Article 26(c). In the view we have taken
it is also not necessary to mention Article 26 in Article 3
1 A and its omission therein is not at all of any
consequence.
Right guaranteed under Article 26(c) not being absolute and
unqualified is consistent with reasonable replacements made
by the State provided the substance of the freedom is riot
affected. The Act does not make any inroad in such a way as
to affect directly the substance of that freedom. A
particular fundamental right cannot exist in isolation in a
watertight compartment. One fundamental right of a person
may have to co-exist in harmony with the exercise of another
fundamental right by others and also with reasonable and
valid exercise of power by the State in the light of the
Directive Principles in the interests of social welfare as a
whole. The Court’s duty is to strike a balance between
competing claims of different interests.
So far as the fourth submission is concerned, the objection
is on the score of adequacy of compensation which cannot be
agitated against a legislation which admittedly relates to
agrarian reform and is, therefore, under the canopy of
protection of Article 31A of the Constitution and objection
on the score of violation of Articles 14, 19 and 31 is not
entertainable. Hence this submission also fails.
in the result all the appeals arc dismissed with costs.
P.H.P.
Appeals dismissed
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