STATE OF RAJASTHAN Vs AANJANEY ORGANIC HERBAL PVT.LTD.
Bench: K.S. RADHAKRISHNAN,DIPAK MISRA
Case number: C.A. No.-006741-006742 / 2012
Diary number: 33013 / 2010
Advocates: IRSHAD AHMAD Vs
(MRS. ) VIPIN GUPTA
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 6741-6742 OF 2012 [Arising out of SLP (Civil) Nos. 33006-33007 of 2010]
State of Rajasthan & Others .. Appellants
Versus
Aanjaney Organic Herbal Pvt. Ltd. .. Respondents
WITH
CIVIL APPEAL NO. 6743 OF 2012 [Arising out of SLP (Civil) No. 14771 of 2011]
J U D G M E N T
K. S. RADHAKRISHNAN, J.
1. Leave granted.
2. We are, in this case, called upon to decide the question as to
whether the transfer of land from a member of Scheduled Caste to a
juristic person, other than Scheduled Caste, is void, in view of the
provisions of Section 42(b) of the Rajasthan Tenancy Act, 1955 (for
short ‘the Act’).
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3. The High Court of Rajasthan has answered the above question in
several cases holding that such a transfer would not be hit by the
above mentioned provision, since the expression ‘person’ would not
take in a ‘juristic person’ and that juristic person does not have a caste
and, therefore, any transfer made by a Scheduled Caste person would
not be hit by Section 42(b) of the Act.
4. In the impugned judgment, reliance has been placed on an
earlier judgment of the High Court of Rajasthan in State of
Rajasthan v. Indian Oil Corporation 2004 (5) WLC (Raj.) 703,
which held as follows:
“6. It goes without saying that though the Indian Oil Corporation is a juristic person but it does not have a caste. Thus the sale in favour of Indian Oil Corporation by a member of Scheduled Caste is not covered by the provisions of section 42 of the Rajasthan Tenancy Act. Thus taking into totality of the facts and circumstances, we feel that it is not a fit case where the delay of 480 days should be condoned. The special leave is rejected.”
5. The judgment in IOC (supra) was challenged before this Court by
the State of Rajasthan in C.C. No. 19386 of 2010 with an application
for condonation of delay of 2798 days. This Court dismissed the
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petition with costs vide order dated 4.1.2011, since the delay was not
properly explained.
6. We are informed that since the special leave petition, arising out
of CC No. 19386 of 2010, was dismissed, the judgment in IOC (supra)
is treated as law so far as the State of Rajasthan is concerned and
being followed in various other similar cases. It is, therefore,
necessary to examine the various legal issues raised before us so as to
render an authoritative pronouncement on the question posed before
us.
7. The respondent is a private limited company registered under the
Indian Companies Act vide Registration Certificate of Incorporation
dated 17.8.2005. The Company purchased 25 bighas of land in
Khasra No. 840/651 situated in Village Jetasan Patwar area Jetasan
Tehsil, Rajasthan, out of which 9.73 bighas belonged to the members
of Scheduled Caste. That property was purchased on 26.9.2005 by a
registered sale deed for a consideration of Rs.60,000/-. An
application was preferred by the respondent before the Revenue
Authorities for mutation of the property. The same was refused
placing reliance on a circular dated 19.11.2005, which stated that
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mutation could be effected only if the transfer was between the
members of Scheduled Caste/ Scheduled Tribe, as the case may be.
Since the application for mutation was refused, the respondent herein
filed S.B. Civil Writ Petition No. 169/2006, which was allowed by a
learned single Judge. Aggrieved by the same, the State preferred an
appeal before the Division Bench, being D.B. Civil Writ Special Appeal
(Writ) No. DR (J) 1177/2008, which was also dismissed following the
judgment in IOC (supra).
8. Heard learned counsel on either side. The Act is a beneficial
legislation which takes special care to protect the interest of the
members of Schedule Caste and Schedule Tribe. Section 42 provides
some general restrictions on sale, gift and bequest of the interest of
Scheduled Caste and Scheduled Tribe, in the whole or part of their
holding. The reason for such general restrictions is not only to
safeguard the interest of the members of Scheduled Caste and
Scheduled Tribe, but also to see that they are not being exploited by
the members of non-Scheduled Caste and Scheduled Tribe. The
relevant provisions of Section 42(b) are extracted below for easy
reference:
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“42. General restrictions on sale, gift & bequest – The sale, gift or bequest by a Khatedar tenant of his interest in the whole or part of his holding shall be void if (a) xxxxxxx deleted (b) Such sale, gift or bequest is by a member of a
Scheduled Caste in favour of a person who is not a member of the Scheduled Caste, or by a member of a Scheduled Tribe in favour of a person who is not a member of the Scheduled Tribe.”
9. Shri P.P. Choudhary, learned senior counsel appearing for the
respondent, submitted that the expression ‘person’, as such, is not
defined in the Act and, therefore, we have to go by the definition of
‘person’ under the General Clauses Act, 1987. The General Clauses
Act defines the expression ‘person’ as follows:
“3(42). ‘Person’ shall include any company or association of body or individuals, whether incorporated or not.”
10. Learned senior counsel, therefore, submitted that, if it is so read
along with Section 3(42) of the General Clauses Act, the expression
‘person’ used in clause (b) of Section 42 of the Act takes in a juristic
person as well and, therefore, if a member of Scheduled Caste sells his
property to a juristic person, the sale cannot be declared as void, since
a juristic person has no caste.
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11. Dr. Manish Singhvi, learned Additional Advocate General
appearing for the State of Rajasthan, on the other hand, contended
that we cannot read Section 3(42) of the General Clauses Act into
Section 42(b) of the Act, out of context. Learned counsel submitted
that the expression ‘person’ used in Section 42(b) of the Act is a
natural person and not a juristic person and if the transfer is by a
member of Scheduled Caste or Scheduled Tribe to a person who is not
a member of Scheduled Caste or Scheduled Tribe, then such a transfer
is void under Section 42 of the Act.
12. Article 341 of the Constitution empowers the President by public
notification to specify the castes, races or tribes which shall, for the
purpose of the Constitution, be deemed to be Scheduled Castes in
relation to that State or Union Territory etc. Article 341 of the
Constitution reads as follows:
“341. Scheduled Castes.- (1) The President may with respect to any State or Union Territory, and where it is a State after consultation with the Governor thereof, by public notification, specify the castes, races or tribes or parts of or groups within castes, races or tribes which shall for the purposes of this Constitution be deemed to be Scheduled Castes in relation to that State or Union Territory, as the case may be.
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(2) Parliament may by law include in or exclude from the list of Scheduled Castes specified in a notification issued under clause (1) any caste, race or tribe or part of or group within any caste, race or tribe, but save as aforesaid a notification issued under the said clause shall not be varied by any subsequent notification.”
13. Article 342 of the Constitution deals with ‘Scheduled Tribes’ and
reads as follows:
“342. Scheduled Tribes. – (1) The President may with respect to any State or Union territory, and where it is a State, after consultation with the Governor thereof, by public notification, specify the tribes or tribal communities or parts of or groups within tribes or tribal communities which shall for the purposes of this Constitution be deemed to be Scheduled Tribes in relation to that State or Union Territory, as the case may be. (2) Parliament may by law include in or exclude from the list of Scheduled Tribes specified in a notification issued under clause (1) any tribe or tribal community or part of or group within any tribe or tribal community, but save as aforesaid a notification issued under the said clause shall not be varied by any subsequent notification.”
14. The expressions ‘Scheduled Castes’ and “Scheduled Tribes’, we
find in Section 42(b) of the Act have to be read along with the
constitutional provisions and, if so read, the expression ‘who is not a
member of the Scheduled Caste or Scheduled Tribe’ would mean a
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person other than those who has been included in the public
notification as per Articles 341 and 342 of the Constitution. The
expression ‘person’ used in Section 42(b) of the Act therefore can only
be a natural person and not a juristic person, otherwise, the entire
purpose of that section will be defeated. If the contention of the
company is accepted, it can purchase land from Scheduled Caste /
Scheduled Tribe and then sell it to a non-Scheduled Caste and
Schedule Tribe, a situation the legislature wanted to avoid. A thing
which cannot be done directly can be not done indirectly over-reaching
the statutory restriction.
15. We are, therefore, of the view that the reasoning of the High
Court that the respondent being a juristic person, the sale effected by
a member of Scheduled Caste to a juristic person, which does not have
a caste, is not hit by Section 42 of the Act, is untenable and gives a
wrong interpretation to the above mentioned provision.
16. We are also of the view that the Revenue Authorities rightly
refused the mutation as per circular dated 9.11.2005. Condition No.
7(2) of the circular was rightly invoked by the Revenue Authorities in
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denying mutation, which condition is extracted below for easy
reference:
“7(2). If the khatedar of Scheduled Caste / Scheduled Tribe executes sale to such a person of Scheduled Caste / Scheduled Tribe who is office- bearer of any firm/society/company/legal institution, then the mutation on the basis of registration shall be made only in the name of that particular person/vendee who is a member of Scheduled Caste/Scheduled Tribe and not in the name of that firm/society/company/legal institution wherein he is office-bearer or member.”
17. The above mentioned condition makes it amply clear that the
mutation on the basis of registration shall be made only in the name of
that particular person/vendee who is a member of Scheduled
Caste/Scheduled Tribe and not in the name of any
firm/society/company/legal institution wherein a person is office-
bearer or member. When we apply the above principles to the
transfer of land in question, we have no hesitation to hold that the sale
deed effected on 26.9.2005 was void and therefore rightly denied
mutation in Revenue records. Property, therefore purchased by the
respondent from the members of Scheduled Caste vide sale deed
dated 26.9.2005 and other sale deeds, therefore are void since hit by
Section 42(b) of the Act and it is so declared. The State can,
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therefore, re-possess the lands and return the lands to the original
owners who are members of Scheduled Caste.
18. We may hasten to add, at times, Section 42(b) may go against
the interest of the members of Scheduled Caste / Scheduled Tribe as
well. There may be several situations where they intend to sell the
property for purposes like marriage of son/daughter or to purchase a
better property and so on, but in that event sometimes they may not
get a better competitive price, if the sale is made only among the
members of Scheduled Caste / Scheduled Tribe. We have come
across legislations where provisions are made enabling them to sell
their lands to the members of non-Scheduled Caste / Scheduled Tribe,
on getting permission from the prescribed authority. Such a provision
may be sometimes helpful to the members of Scheduled Caste /
Scheduled Tribe to get a better price for their land but it is for the
legislature to incorporate appropriate provision in the Rajasthan Act.
19. Consequently, the appeals are allowed and the judgments of the
learned single Judge and the Division Bench of the High Court are set
aside. However, there will be no order as to costs.
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……………………………….J. (K.S. Radhakrishnan)
..………………………………J. (Dipak Misra)
New Delhi, September 20, 2012