GAURAV ASEEM AVTEJ Vs U.P.STATE SUGAR CORPORATION LTD.
Bench: HON'BLE MR. JUSTICE S.A. BOBDE, HON'BLE MR. JUSTICE L. NAGESWARA RAO
Judgment by: HON'BLE MR. JUSTICE L. NAGESWARA RAO
Case number: C.A. No.-006919-006920 / 2009
Diary number: 18105 / 2007
Advocates: GARIMA PRASHAD Vs
PRADEEP MISRA
Page 1
Page 2
Page 3
Page 4
Page 5
Page 6
Page 7
Page 8
Page 9
Page 10
Page 11
Page 12
Page 13
Page 14
Non-Reportable
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6919-6920 OF 2009
GAURAV ASEEM AVTEJ ………APPELLANT (S)
Versus U.P.STATE SUGAR CORPORATION LTD. & ORS.
……..RESPONDENT (S) J U D G M E N T
L. NAGESWARA RAO, J.
1. I.A. No.131233 of 2013 is an application for substitution filed by
Gaurav Aseem Avtej which was allowed on 08.03.2018. The said
application was filed on the ground that the first Plaintiff, Sh.Vinod
Chandra Gupta died during the pendency of these appeals on
12.11.2010. He asserts his rights over the property in dispute on
the basis of a sale deed executed on 29.11.2004 by the first
Plaintiff, Sh. Vinod Chandra Gupta.
2. For the sake of convenience, the parties will be referred to as
arrayed in Suit No.212 of 1981.
3. Suit No.212 of 1981 was filed before the learned Munsif, Bijnor by
Sh. Vinod Chandra Gupta and his mother Smt. Prakashwati
seeking eviction of the Defendant-Corporation and for recovery of
1
the arrears of rent. The learned Munsif refused to decree the suit
for eviction. However, the Defendant-Corporation was directed to
pay Rs.1700/- towards arrears of rent for the period 1979-81.
Both the Plaintiffs and the Defendant-Corporation filed appeals
against the judgment of the Trial Court. The First Appellate Court
dismissed the appeal filed by the Defendant-Corporation and
allowed the Plaintiff’s appeal. Consequently, the suit was decreed
in favour of the Plaintiffs and eviction was ordered. The second
appeals filed by the Defendant-Corporation before the High Court
challenging the judgment of the First Appellate Court were
allowed. The High Court reversed the judgment of the First
Appellate Court and dismissed the suit. Aggrieved by the said
judgment, the present appeals are filed.
4. In the plaint it was averred that the first Plaintiff along with his
father, Sh.Ram Narain Gupta, were bhumidars of an area
admeasuring 4 bighas 3 biswas in Mauza Rashidpur, Garhi
Pargana, Bijnor. According to them, the land was grove land. 3
bighas 8 biswas from the said land which is adjacent to M/s Shiv
Prasad Banarasi Das Sugar Mills, Bijnor was given on lease for
being used to park vehicles. It was averred that the lease was in
existence for a considerably long period. As the period of the
earlier lease expired in 1976, another lease deed was executed by
the father of plaintiff No.1 on 25.06.1976 for a period of five
2
years. It was stated in the plaint that the lease was determined
by a notice dated 10.07.1979 and that the Defendant-Corporation
was also in arrears of rent for the period 1979-1980. On the basis
of the said pleadings, relief of eviction and recovery of arrears of
rent was sought. The Defendant-Corporation filed a written
statement in which it was stated that the Plaintiffs have lost all
rights in respect of the land as they could not have leased out
agricultural land. It was also urged that the Plaintiffs cannot
derive any benefit from the declaration made by the competent
authority under Section 143 of the Uttar Pradesh Zamindari
Abolition and Land Reforms Act, 1950 (the 1950 Act) that the land
was used for non agricultural purposes. The
Defendant-Corporation submitted in the written statement that
the land in dispute vested with the State Government by virtue of
the Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971 (the
1971 Act) and Defendant No.1 became the title holder of the
property after the scheduled undertaking was transferred to it.
The Defendants further pleaded that they have made permanent
construction on the land which was being used for the purpose of
the factory and they had become permanent lessees. The Trial
Court relied upon the order passed by the S.D.O. Bijnor under
Section 143 of the 1950 Act on 20.01.1972 declaring that the land
in dispute was not agricultural land. On the basis of the said
3
order, the Trial Court held that the land was not agricultural land
and the Plaintiffs had the right to lease out the land. The Trial
Court found that the land did not vest in the State Government
under the 1971 Act as, according to the Trial Court, only the
leasehold interest in the land vested with the State Government.
The Trial Court refused to grant a decree of eviction on the ground
that the notice dated 10.12.1979 was not proved to have been
served on the concerned person. The Plaintiffs were held to be
entitled for recovery of arrears of rent for the years 1979-1981.
5. The Appellate Court affirmed the findings of the Trial Court
regarding interpretation of the 1971 Act and held that it was only
the leasehold interest in the land that stood vested in the
Government. The First Appellate Court recorded a finding that
Section 111 of the Transfer of Property Act would apply to the
instant case as the lease was for a fixed period between
1976-1980 and the lease stood determined automatically on
30.06.1980. The First Appellate Court decreed the suit by
allowing the appeal filed by the Plaintiffs. The appeal filed by the
Defendant-Corporation was dismissed.
6. The High Court allowed the appeals filed by the Defendants and
dismissed the suit by holding that the land stood vested in the
State Government under the 1950 Act as the lease executed by
4
the Plaintiffs in favour of the Defendants was in violation of
Section 156 of the 1950 Act. The High Court also relied upon
Section 167 of the 1950 Act to hold that the Plaintiffs lost their
rights over the land and as a consequence of void transfer, the
land stood vested with the State Government free from all
encumbrances. The High Court further observed that by virtue of
Section 3 of the 1971 Act the land which was occupied for the
purposes of the factory stood vested in the State Government
free from all encumbrances.
7. The Appellant submits that the 1950 Act is not applicable to the
land in dispute and that the vesting under the 1971 Act is only in
respect of the leasehold rights. It is relevant to mention at the
outset that the pleadings in this case are not very clear. After a
detailed scrutiny of the material on record, we refer to the
undisputed facts which are as follows:-
i. The land in dispute admittedly belongs to the Plaintiffs. They
leased out the said land to M/s Shiv Prasad Banarasi Das Sugar
Mills, Bijnor prior to 1950. ii. The land was being used for the purpose of parking of vehicles
which brought sugarcane to the factory. iii. The 1950 Act came into force on 26 January, 1951 iv. The S.D.O., Bijnor by an order dated 20.01.1972 declared the
land as non agricultural land under Section 143 of the 1950
Act. The said order was passed on the basis of a report
5
submitted by the Tehsildar on 17.12.1970. v. The Plaintiffs were unsuccessful in their challenge to the 1971
Act. Though the Act was passed in 1971, the possession of the
scheduled undertaking was handed over only in the year 1979
to the Government. vi. A notice of termination of the lease was issued on 10.12.1979.
The suit filed by the Plaintiffs was partly decreed by the trial
Court on 14.04.1982 and fully decreed by the First Appellate
Court on 01.08.1984. vii. During the pendency of the second appeal in the High Court,
the Plaintiffs executed a sale deed in favour of the present
Appellant on 29.11.2004. Notice was issued in the SLP on
20.07.2007 and leave was granted by this Court on
05.10.2009.
8. The point of vesting of the lands under the 1971 Act was
adjudicated by all the three Courts below. We are of the opinion
that determination of this issue will set at rest the controversy in
this case. The Trial Court and the First Appellate Court held that
the land did not vest in the Government under the 1971 Act and it
was only the leasehold interest in the land that vested in the
Government. Whereas, the High Court held that the land vested
in the Government.
9. The 1971 Act was promulgated for acquisition of certain sugar
undertakings. The Act was made in view of the serious problems
6
created by the owners of certain sugar mills for the cane growers
and the labourers. Immediate need for renovation and
rehabilitation of the mills by the Government was the reason for
the statute being brought into force. Section 2 (a) defines the
appointed day in relation to the undertakings specified under
Schedule I as July 3, 1971. M/s Shiv Prasad Banarasi Das Sugar
Mills, Bijnor is at serial No.10 of Schedule I. Section 3 of the Act
provides for vesting of every scheduled undertaking on the
appointed day free from any debt, mortgage, charge or any other
encumbrances. Scheduled undertaking as defined in Section 2(h)
of the Act reads as follows:-
"2(h) "scheduled undertaking" means an undertaking engaged in the manufacture or production of sugar by means of vacuum pans and with the aid of mechanical power in factory specified [in any of the schedules of this Act], and comprises-
xxx xxx xxx
(vi) all lands (other than lands held or occupied for purposes of cultivation and grovelands) and buildings held or occupied for purposes of that factory (including buildings pertaining to any of the properties and assets hereinbefore specified, and guest houses and residences of directors, managerial personnel, staff and workmen or of any other person as lessee or licensee, and any store houses, molasses, tanks, roads, bridges, drains culverts, tubewells, water storage or distribution system and other civil engineering works) including any leasehold interest therein"
10. This Court examined the scope of the definition of scheduled
undertaking in State of U.P. v. Lakshmi Sugar & Oil Mills
Ltd., (2013) 10 SCC 509 and held as follows:
“15. A plain reading of the above would show that all lands other
7
than those held or occupied for purposes of cultivation and grovelands are treated as being part of the “Scheduled Undertaking” which would upon acquisition vest in the appellant Corporation, provided such lands and buildings are “held or occupied for purposes of the sugar factory”. What is important is that buildings pertaining to any of the property and assets specified in Sections 2(h)(i) to (xii) including guest houses and residences of Directors, managerial personnel, staff and workmen or of any other person as lessee or licensee including any store houses, molasses, tank, roads, bridges, drains, culverts, tubewells, water storage or distribution system and other civil engineering works including leasehold interest therein are also treated as part of the Scheduled Undertaking. The test, therefore, is whether the asset or any interest therein is held or occupied “for purpose of a sugar factory”. If the answer is in the affirmative, the same is treated to be a part of the Scheduled Undertaking that would vest in the appellant Corporation upon acquisition.”
11. A statute is best interpreted when we know why it is enacted. If
a statute is looked at, in the context of its enactment, with the
glasses of the statute maker, provided by such context, its
scheme, the sections, clauses, phrases and words may take
colour and appear different than when the statute is looked at
without the glasses provided by the context. (Reserve Bank of
India v. Peerless General Finance and Investment Co. Ltd.
And Others (1987) 1 SCC 424 para 33). Reasons for the
enactment of the 1971 Act are set out in the statement of objects
and reasons. The serious problems created for the cane growers
and labourers due to mismanagement of certain sugar mills led to
a situation where the only solution was to acquire the said sugar
mills with a view to renovate and rehabilitate the mills. The
interpretation of the provisions of the 1971 Act should be made
by keeping in mind the above background. The contention of the
8
Appellant is that the land belonging to him was leased out to the
sugar mill and the vesting is only of the leasehold interest in the
land and that he continues to be the title holder. We are unable
to agree. A detailed examination of the provisions of the Act
would make it clear that the intention was to secure all assets
which were being used for the purposes of the factory. (State of
U.P. v. Lakshmi Sugar & Oil Mills Ltd. (supra)). The crucial
words in Section 2 (h) (vi) are “held or occupied for purposes of
that factory.” The scope of the word ‘held’ arose for
consideration in A.G. Varadarajulu v. State of T.N., (1998) 4
SCC 231 and this Court observed :-
“26. The word “hold” or “held” in the context of land has come up for consideration in several cases before this Court. In State of U.P. v. Sarjoo Devi [(1977) 4 SCC 2] while dealing with the said word in Section 3(14) of the U.P. Zamindari Abolition and Land Reforms Act, 1950, as follows: (SCC p. 8, paras 8 and 10) “The word ‘held’ occurring in the above definition which is a past participle of the word ‘hold’ is of wide import. In the Unabridged Edition of The Random House Dictionary of the English Language, the word ‘hold’ has been inter alia stated to mean ‘to have the ownership or use of; keep as one's own’. *** In Webster's New Twentieth Century Dictionary (Second Edition), it is stated that in legal parlance the word ‘held’ means to possess by ‘legal title’. Relying upon this connotation, this Court in Bhudan Singh v. Nabi Bux [(1969) 2 SCC 481] interpreted the word ‘held’ in Section 9 of U.P. Zamindari Abolition and Land Reforms Act, 1950 as meaning possession by legal title.” (emphasis supplied) Again in State of A.P. v. Mohd. Ashrafuddin [(1982) 2 SCC 1] it was held as follows: (SCC p. 4, para 8) “According to Oxford Dictionary ‘held’ means: to possess; to be the owner or holder or tenant of; keep possession of; occupy. Thus, ‘held’ connotes both ownership as well as possession. And in the context of the definition it is not possible to interpret the term ‘held’ only in the sense of possession.” The word “holds” was again interpreted in Hari Ram v. Babu Gokul Prasad [1991 Supp (2) SCC 608] where it occurs in Section 185(1) of the Madhya Pradesh Land Revenue Code, 1959. It was
9
observed: (SCC p. 611, para 5) “The word ‘holds’ is not a word of art. It has not been defined in the Act. It has to be understood in its ordinary normal meaning. According to Oxford English Dictionary, it means, to possess, to be owner or holder or tenant of. The meaning indicates that possession must be backed with some right or title.”
12. Black’s Law Dictionary defines ‘Hold’ as under:-
“To possess in virtue of a lawful title; as in the expression, common in grants, “to have and to hold,” or in that applied to notes, “the owner and holder.”
In the context of the 1971 Act, the word “held” connotes
a wide meaning. All lands held or occupied lawfully and
which were used for the purposes of the factory stood
vested in the Government on the appointed day. The word
‘held’ in Section 2 (h) (vi) cannot be interpreted as limited
only to a holding as an owner of the property. Legal
possession is sufficient for the lands to vest in the
Government by forming part of the scheduled undertaking.
13. Black’s Law Dictionary defines ‘occupy’ as under:-
“To take or enter upon possession of; to hold possession of; to hold or keep for use; to possess; to tenant; to do business in; to take or hold possession. Actual use, possession, and cultivation. See occupancy; occupant; occupation; possession.
The words ‘held’ or ‘occupied’ carry the same meaning and
there is no manner of doubt that if the land is in the lawful
possession of the factory and was being used for the purposes of the
factory, the said land vested in the Government as per Section 3 of
the 1971 Act. Section 3 of the 1971 Act provides for the vesting of
10
the scheduled undertaking free from all encumbrances. There is no
dispute that, in the instant case, the land was held and occupied by
the sugar factory for a long period of time pursuant to a lease deed
executed by the Plaintiffs and was being used for the purpose of the
factory.
14. The point that remains to be considered is about the reason for
the insertion of the words “including any leasehold interest
therein”. The submission of the Appellant which found favour
with the Trial Court and the First Appellate Court is that the
vesting under the 1971 Act is only of the leasehold interest in the
land. We disagree. We are of the opinion that all lands
including those which are held pursuant to a lease vest in the
State. It is only ex abundant cautela that these words are
included in the definition clause. The intention of the legislature
is made very clear in the definition of ‘scheduled undertaking’ by
insertion of the words “including any leasehold interest.” The
words ‘including any leasehold interest’ cannot be read in the
manner that is canvassed by the Appellant which is that vesting is
only of leasehold interest. A plain reading of Section 2 (h) (vi) of
the 1971 Act provides that a scheduled undertaking would
comprise of all lands and buildings held or occupied for the
11
purpose of the factory. The word ‘including’ would clearly indicate
that the lands held by way of lease are also part of a scheduled
undertaking. In any case the words “including any leasehold
interest therein” cannot be understood to have a limiting effect
and result in the acquisition of only the leasehold interest in the
land.
15. If the intention of the Legislature was to exclude leasehold lands it
could have expressed the same by adding lands held on lease
along with agricultural and grove lands. As per Section 2(h) (vi)
all lands other than lands held or occupied for purpose of
cultivation and grove lands are part of scheduled undertaking. In
view of above, we are of the opinion that the land in dispute stood
vested in the State Government on the appointed day i.e.
03.07.1971.
16. The findings recorded above would have been sufficient to
dispose of the controversy in this case. But it has become
necessary for us to deal with the findings of the High Court that
the Plaintiffs are not entitled for any compensation for their lands.
The reason given by the High Court is that the lease executed by
the Plaintiffs was contrary to Section 156 of the 1950 Act. And,
the consequence of the violation of Section 156 is that the
transaction is void and the Plaintiffs lost all rights in the property
as per Section 167 of the Act.
12
17. Undisputedly, the lease of the land was entered into between the
parties prior to the 1950 Act coming into force. The Act of 1950
is not applicable to the land which was being used for non
agricultural purposes prior to 1950. Land as defined in Section 3
(14) of the 1950 Act means land, held or occupied for purposes
connected with agriculture, horticulture or animal husbandry.
Moreover, there is also a declaration under Section 143 of the
1950 Act that the land was being used for non agricultural
purposes. The said order under Section 143 passed by the SDO,
Bijnor on 20.01.1972 was on the basis of a report submitted by
the Tehsildar made on 17.12.1970. In view of the above, we are
of the opinion that the land did not vest in the Government under
the 1950 Act.
18. We are not in agreement with the findings of the High Court
regarding the vesting of the land in the Government under the
1950 Act due to which the Plaintiffs were held disentitled for any
compensation. The land owners may resort to any remedy
available to them for payment of compensation to which they are
entitled to.
13
19. For the aforesaid reasons, the appeal are dismissed.
........................................J. [S.A. BOBDE]
........................................J. [L. NAGESWARA RAO]
New Delhi, April 20, 2018.
14