VINOD KUMAR Vs ASHOK KUMAR GANDHI
Judgment by: HON'BLE MR. JUSTICE ASHOK BHUSHAN
Case number: C.A. No.-003793-003793 / 2016
Diary number: 11276 / 2016
Advocates: MOHAN PANDEY Vs
PUJA SHARMA
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1
REPORTABLE IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.3793 OF 2016
VINOD KUMAR … APPELLANT(S)
VERSUS
ASHOK KUMAR GANDHI … RESPONDENT(S)
With
C.A. No. 8972-8973/2017, C.A.No. 6063 of 2019(arising out of SLP(C) No. 19965/2017), C.A.No. 6064 of 2019 (arising out of SLP(C) No. 20414/2017), C.A.Nos. 6066-6072 of 2019 (arising out of SLP(C) No. 20735- 20741/2017), C.A.No. 6073 of 2019 (arising out of SLP(C) No. 22383/2017), C.A. No. 16916/2017 and C.A.No. 6075 of 2019 (arising out of SLP(C) No. 28455/2017)
J U D G M E N T
ASHOK BHUSHAN, J.
Leave granted.
2. These appeals, except one where leave to defend
was granted, have been filed against the judgment of
Delhi High Court dismissing the Rent Control
Revisions filed by the appellants in which the order
passed by the Rent Controller rejecting the
2
application filed by the appellants-tenants seeking
leave to defend in a petition under Section 14(1)(e)
of the Delhi Rent Control Act, 1958 have been
challenged.
3. The appellants are tenants occupying non-
residential buildings for whose eviction petitions
have been filed by the landlord on the ground of
bonafide need of landlord. The appellants at the very
outset challenge the maintainability of eviction
petitions filed by the landlord under 14(1)(e) on the
ground of bonafide need. The facts are being taken
from C.A.No.3793 of 2016 (Vinod Kumar vs. Ashok Kumar
Gandhi) for considering the issues which have been
raised by the learned counsel for the appellant at
the very beginning of the submission.
C.A.No.3793 of 2016(Vinod Kumar vs. Ashok Kumar
Gandhi)
4. The appellant is a tenant of a shop bearing No.J-
3/188-B, Nehru Market, Rajouri Garden, New Delhi-
110027. The respondent-landlord of the premises filed
an Eviction Petition on 03.01.2011 to obtain
3
possession of the shop on the ground that son of the
landlord was without any job and the premises in
question are bonafide required by his son to start
business of sale of readymade garments and
accessories. It was further pleaded in the
application that the landlord has planned to make a
passage of around six feet wide throughout the length
of the property, from the front side, to have access
to the stairs case in the rear side of the property.
The Rent Controller after receipt of the said
application issued notice to the appellant-tenant. On
25.01.2011, the appellant filed an application
seeking leave to defend along with a detailed
affidavit in support thereof. The landlord filed a
reply to the application alongwith counter-affidavit.
The Additional Rent Controller vide order dated
05.05.2015 rejected the application seeking leave to
defend filed by the appellant. Aggrieved by the order
of the Additional Rent Controller dated 05.05.2015
revision petition was filed by the appellant under
Section 25-B(8) of the Delhi Rent Control Act, 1958
challenging the order or Additional Rent Controller.
4
The High Court vide its judgment dated 14.03.2016
dismissed the revision petition filed by the
appellant. Aggrieved by the judgment of the High
Court, this appeal has been filed by the appellant.
5. In C.A.No.3793 of 2016 various grounds have been
raised in support of the appeal. Other appeals
included in this group also raise several grounds on
the merits questioning the refusal to grant leave to
defend by the Rent Controller. However, on the
opening of the submissions, learned counsel for the
appellants have confined their submissions on the
judgment of this Court in Satyawati Sharma (Dead) by
LRs. Vs. Union of India and another, (2008) 5 SCC
287. Questioning the correctness of judgment of
Satyawati Sharma various grounds have been canvassed
before us. Learned counsel for the appellant submits
that the said judgment needs to be referred to a
larger Bench to examine its correctness. It is the
submission of the appellant that the Eviction
Petitions have been filed under 14(1)(e) for eviction
from non-residential premises on the projected
bonafide need of landlord only on the basis of
5
judgment of Satyawati Sharma, which had, in fact, re-
written the provision of 14(1)(e). It is submitted
that as per provision of 14(1)(e) as contained in
Delhi Rent Control Act, 1958, the landlord was
precluded from filing application for eviction on the
ground of bonafide need regarding non-residential
premises. It is submitted that application under
14(1)(e) was contemplated by the Act only with regard
to premises let for residential purposes.
6. Learned counsel appearing for the landlord has
countered the submission of the appellant and submits
that the judgment of this Court in Satyawati Sharma
lays down the correct law and needs no reference to a
larger Bench.
7. Learned counsel for the parties have confined
their submissions only on the question as to whether
judgment of this Court in Satyawati Sharma needs
reference to larger Bench or not. We, in these
appeals, thus, proceed to consider limited submission
as to whether judgment of this Court in Satyawati
Sharma needs reference to larger bench or not. The
issues on merits of the order passed by the Rent
6
Controller rejecting leave to defend application are
not being examined as of now.
8. Before we notice the respective submissions of
the learned counsel for the parties in detail, we may
first notice the provisions of Section 14 of Delhi
Rent Control Act, 1958 as enacted. The Delhi Rent
Control Act, 1958 had been enacted to provide for the
regulation of rents, repairs and maintenance and
evictions relating to premises and of rates of hotels
and lodging houses in the National Capital Territory
of Delhi. The premises have been defined in Section
2(i) which is to the following effect:
“2(i) "premises" means any building or part of a building which is, or is intended to be, let separately for use as a residence or for commercial use or for any other purpose, and includes—
(i) the garden, grounds and outhouses, if any, appertaining to such building or part of the building;
(ii) any furniture supplied by the landlord for use in such building or part of the building; but does not include a room in a hotel or lodging house;”
9. Chapter III of Delhi Rent Control Act, 1958 deals
with control of eviction of tenants. Section 14(1)
7
which has arisen for consideration in these cases is
as follows:
“Section 14. Protection of tenant against eviction.- (1) Notwithstanding anything to the contrary contained in any other law or contract, no order or decree for the recovery of possession of any premises shall be made by any court or Controller in favour of the landlord against a tenant:
Provided that the Controller may, on an application made to him in the prescribed manner, make an order for the recovery of possession of the premises on one or more of the following grounds only, namely:-
(a) that the tenant has neither paid nor tendered the whole of the arrears of the rent legally recoverable from him within two months of the date on which a notice of demand for the arrears of rent has been served on him by the landlord in the manner provided in section 106 of the Transfer of Property Act, 1882 (4 of 1882).
(b) that the tenant has, on or after the 9th day of June, 1952, sub-let, assigned or otherwise parted with the possession of the whole or any part of the premises without obtaining the consent in writing of the landlord;
(c) that the tenant has used the premises for a purpose other than that for which they were let-
(i) if the premises have been let on or after the 9th day of June, 1952, without obtaining the consent in writing of the landlord; or
8
(ii) if the premises have been let before the said date without obtaining his consent;
(d) that the premises were let for use as a residence and neither the tenant nor any member of his family has been residing therein for a period of six months immediately before the date of the filing of the application for the recovery of possession thereof;
(e) that the premises let for residential purposes are required bona fide by the landlord for occupation as a residence for himself or for any member of his family dependent on him, if he is the owner thereof, or for any person for whose benefit the premises are held and that the landlord or such person has no other reasonably suitable residential accommodation;
Explanation.-For the purposes of this clause, "premises let for residential purposes" include any premises which having been let for use as a residence are, without the consent of the landlord, used incidentally for commercial or other purposes;
(f) that the premises have become unsafe or unfit for human habitation and are required bona fide by the landlord for carrying out repairs which cannot be carried out without the premises being vacated;
(g) that the premises are required bona fide by the landlord for the purpose of building or re-building or making thereto any substantial additions or alterations and that such building or re-building or addition or alteration cannot be carried
9
out without the premises being vacated;
(h) that the tenant has, whether before or after the commencement of this Act, built, acquired vacant possession of, or been allotted, a residence:
(i) that the premises were let to the tenant for use as a residence by reason of his being in the service or employment of the landlord, and that the tenant has ceased, whether before or after the commencement of this Act, to be in such service or employment;
(j) that the tenant has, whether before or after the commencement of this Act, caused or permitted to be caused substantial damage to the premises;
(k) that the tenant has, notwithstanding previous notice, used or dealt with the premises in a manner contrary to any condition imposed on the landlord by the Government or the Delhi Development Authority or the Municipal Corporation of Delhi while giving him a lease of the land on which the premises are situate;
(l) that the landlord requires the premises in order to carry out any building work at the instance of the Government or the Delhi Development Authority or the Municipal Corporation of Delhi in pursuance of any improvement scheme or development scheme and that such building work cannot be carried out without the premises being vacated.”
10. A perusal of the various grounds available to a
landlord to recover possession of any premises
10
indicates that although several grounds are available
both for residential and non-residential premises but
few grounds are available only for premises let for
residential purposes. The provision of Section 14(1)
(e) which needs consideration confine to the premises
let for residential purposes which may be required
bonafide by the landlord for occupation as a
residence for himself or for any member of his family
dependent on him. The explanation explains that
premises let for residential purposes which having
been let for use as a residence are, without the
consent of the landlord, used incidentally for
commercial or other purposes are also included in
residential premises.
11. The provisions of Section 14(1)(e) were resorted
by the landlord for seeking recovery of possession
only with regard to residential premises till part of
Section 14(1)(e) has been struck down in Satyawati
Sharma case. This Court held that Section 14(1)(e) of
Act, 1958 is violative of the doctrine of equality
embodied in Article 14 of the Constitution in so far
as it discriminates between the premises let for
11
residential and non-residential purposes when the
same are required bonafide by the landlord for
occupation for himself or for any member of his
family dependent on him and restricts the landlord’s
right to seek eviction of the tenant from the
premises let for residential purposes only. This
Court clarified that it is not totally striking down
of Section 14(1)(e) of the Act in its entirety but it
has struck down only the discriminatory portion of
Section 14(1)(e). In Satyawati Sharma(AIR 2008 SC
3148) this Court held that striking down the
discriminatory portion of Section 14(1)(e) the
remaining part of the Section 14(1)(e) shall be read
in the manner as extracted in paragraph 39 of the
judgment which is as follows:
“39. However, the aforesaid declaration should not be misunderstood as total striking down of Section 14(1)(e) of the 1958 Act because it is neither the pleaded case of the parties nor the learned Counsel argued that Section 14(1)(e) is unconstitutional in its entirety and we feel that ends of justice will be met by striking down the discriminatory portion of Section 14(1)(e) so that the remaining part thereof may read as under:
12
“that the premises are required bona fide by the landlord for himself or for any member of his family dependent on him, if he is the owner thereof, or for any person for whose benefit the premises are held and that the landlord or such person has no other reasonably suitable accommodation.”
……………”
12. It is on the strength of the judgment of this
Court in Satyawati Sharma that after the said
judgment landlords of non-residential premises have
also filed application for eviction under Section
14(1)(e) which are dealt with by the Rent Controller
as per procedure contained in Chapter III-A of the
Act, 1958. Chapter III-A contains ‘Summary Trial of
Certain Applications’. The Rent Controller treating
the said procedure applicable on applications filed
by the landlords under Section 14(1)(e) has issued
summons to the tenants in the form prescribed in the
Third Schedule and have passed order either rejecting
the leave to defend or granting leave to defend
which orders, were challenged in the High Court
giving rise to these appeals.
13. After noticing the brief background of one of the
13
issues which has been pressed at the very outset, we
now proceed to notice the submissions of learned
counsel for the parties in detail as canvassed before
us.
14. Shri Uday Gupta, learned counsel who led the
submission on behalf of the appellant has very ably
and persuasively put forward his submissions. Shri
Gupta submits that validity of the provision of
Section 14(1)(e) was challenged in Delhi High Court
more than once which challenge was repelled by the
High Court. Shri Gupta submits that Delhi High court
in H.C.Sharma vs. LIC of India,(1973) ILR 1 Del 90,
in which
restriction placed on the rights of landlord to evict
the tenant from non-residential premises as
discriminatory and violative of Section 19 and 14(1)
(f) was considered and rejected. In Satyawati Sharma
appellant had filed an application for eviction of
the tenant which application was rejected by the Rent
Controller on the ground that application is not
maintainable under Section 14(1)(e) for non-
residential purposes. Apart from a revision
14
challenging the said order in the High court a writ
petition was also filed by Satyawati Sharma
challenging the constitutional validity of Section
14(1)(e) which challenge was repelled by Delhi High
Court in Satyawati Sharma vs. Union of India and
others, 2002 (65) SRJ 615 ( Full Bench), which
judgment was subject matter of the Civil Appeals
before this Court giving rise to the judgment of this
Court in Satyawati Sharma (supra). Shri Gupta relying
on the judgment of Constitution Bench judgment in
Gian Devi Anand vs. Jeevan Kumar and others, (1985) 2
SCC 683, submits that Gian Devi Anand itself has
noticed the distinction in provision of Section 14(1)
(e) which was confined to residential premises and
not available in case of commercial premises. It is
submitted that Gian Devi Anand suggested that
Legislature may consider the advisability of making
the bona fide requirement of the landlord a ground of
eviction in respect of commercial premises as well.
The legislature having not yet enforced the Delhi
Rent Act, 1995 it was not open for this Court in
Satyawati Sharma (supra) to read down the provision
15
of Section 14(1)(e). Shri Gupta submits that the
judgment of Satyawati Sharma is contrary to the
Constitution Bench judgment in Gian Devi Anand. A
Bench of two Hon’ble Judges could not have adopted
the course which was not adopted by the Constitution
Bench itself in Gian Devi Anand. Shri Gupta further
submits that Satyawati Sharma failed to take notice
of three-Judge Bench judgment of this Court in Gauri
Shanker and others vs. Union of India and others,
(1994) 6 SCC 349. It is submitted that view taken in
paragraph 41 of Satyawati Sharma is per incuriam in
view of the judgment already rendered in Gauri
Shanker case. Alternatively, Shri Gupta submits that
even judgment of Satyawati Sharma is not held to be
per incuriam, the said judgment necessarily needs to
be revisited, in view of the fact that the Satyawati
Sharma did not consider several relevant provisions
of Act, 1958 including Section 25B and Section 19. It
is submitted that summary procedure which was brought
in the statute by inserting Chapter III-A by Act 18
of 1976 with effect from 01.12.1975 specially Section
25B which was special procedure for the disposal of
16
applications for eviction on the ground of bonafide
requirement under Section 14(1)(e) was meant only for
residential premises. Without adverting to Section
25B, this Court in Satyawati Sharma could not have
held that Section 14(1)(e) should also be available
for non-residential premises. The very premise in
Satyawati Sharma that Rent Control legislation did
not make any distinction in residential and non-
residential purposes was erroneous, which led
Satyawati Sharma to fall in error. The two-Judge
Bench of this Court in Satyawati Sharma has re-
written Section 14(1)(e) which could not have been
done by the Court and matter ought to have been left
for legislature as was said by the Constitution Bench
in Gian Devi Anand case. The Constitution Bench in
Gian Devi Anand itself has observed that there has
been distinction between residential and commercial
premises in Delhi. Satyawati Sharma has relied on
judgment of this Court in Harbilas Rai Bansal vs.
State of Punjab and another, (1996) 1 SCC 1, and
Rakesh Vij vs. Raminder Pal Singh Seth and others,
(2005) 8 SCC 504, which were the judgments on East
17
Punjab Urban Rent Restriction Act, 1949, and could
not have been applied with regard to interpretation
of Delhi Rent Control Act, 1958. In East Punjab Urban
Rent Restriction Act the remedy for landlord for
seeking eviction on the bonafide requirement both for
residential and non-residential premises was very
much available from the very beginning and it was,
for the first time, sought to be taken away by 1956
Amendment which amendment was struck down by this
Court. Those cases were not relevant for Delhi Rent
Control Act. The tenants occupying non-residential
premises are dependent on their livelihood. Applying
summary procedure as prescribed under Section 25B
brings hardship in denying them protection of law
since they are not able to defend their cases on
merits. Referring to statement of Minister, Shri
H.K.L. Bhagat on debate in the House on 1976
Amendment, it is submitted that statement was made
that Section 25B was not to apply to non-residential
premises since under Section 14(1)(e) eviction can be
sought only with regard to residential premises. It
is submitted that due to Explanation to Section 14(1)
18
(e) having held to be redundant the benefit given
under Section 19 is also denied to the tenant.
Section 19(2) has been rendered otiose. The principle
of reading down was not attracted in the present
case. It is submitted that reading down cannot be
used when the legislative intent is clear.
15. Satyawati Sharma even does not refer to Sections
14A to 14D which were also inserted by Act 18 of
1976. There is reasonable doubt of correctness of
Satyawati Sharma, hence, it needs to be referred to a
larger Bench for final opinion. Legislature never
intended to apply Section 25B to commercial tenancy.
Since, the procedure of Section 25B was harsh which
was made looking to bonafide need for residential
premises, Section 25B should not be ipso facto
applied to commercial tenancy. In other case, the
tenant has right to file written statement which is
now denied by applying procedure under Section 25B.
Section 25B having not referred to it is to be seen
as to whether Section 25B shall apply. In any view of
the matter judgment of Satyawati Sharma should be
applied to the tenancy coming into the existence
19
after the judgment of this Court in Satyawati Sharma
case.
16. Shri Neeraj Krishan Kaul, senior counsel, led
arguments on behalf of the landlord. Shri Kaul
submits that this Court in Satyawati Sharma found
Section 14(1)(e) to be ultra vires to Article 14 of
the Constitution. However, instead of striking down
the provisions altogether, this Court removed the
offending part of the legislation by obliterating the
classification between residential and non-
residential premises and holding that Section 14(1)
(e) would apply equally to residential and non-
residential premises. Satyawati Sharma took notice of
Constitutional Bench judgment in Gian Devi Anand
(supra)which had suggested the Legislature to remove
the discrimination between residential and non-
residential premises in the Delhi Rent Control Act,
1958 with regard to seeking eviction by landlord on
the ground of bona fide need. When the Legislation
had not acted in removing aforesaid classification,
this Court applying the doctrine of temporal
reasonableness held that a Legislation which may have
20
been reasonable and rational at the time of enactment
may over passage of time become arbitrary,
unreasonable and violative of Article 14. This Court
in Satyawati Sharma took judicial notice of the fact
that the Delhi Rent Act, 1995 which was a subsequent
Legislation, but yet to be notified by the Central
Government, did not distinguish between the
residential and non-residential premises in sofaras
landlord’s right to seek eviction on bona fide need
is concerned. The observations made in Gian Devi
Anand were in the background of a discussion in
relation to heritability of tenancies vis-à-vis
Section 2(l)of Delhi Rent Control Act, 1958. The
judgment of this Court in Satyawati Sharma has also
been affirmed by a three-Judge Bench in State of
Maharasthra and Anr. Vs. Super Max International (P)
Ltd. and Ors., (2009) 9 SCC 772.
17. This Court in Harbilas Rai Bansal (supra) and
Rakesh Vij (supra)had held no distinction can be made
with regard to residential tenancy and non-
residential tenancy in sofaras eviction is concerned
at the instance of the landlord on the ground of bona
21
fide need. The judgment of Satyawati Sharma cannot be
held to be any kind of judicial Legislation. What has
been done in Satyawati Sharma is to only strike down
the unconstitutional portion of Section 14(1)(e). The
part of Section 14(1)(e) which is severable has been
retained. The judgment of Satyawati Sharma cannot be
held to be per incuriam either Gian Devi Anand case
or Gauri Shanker case. The observations in Gauri
Shanker were in the background of Section 2(l)(iii)
of Act, 1958 wherein heritability of tenancy is
provided.
18. There can be no distinction in sofaras bona fide
need of the landlord is concerned regarding
residential and commercial premises. The observations
of three-Judge Bench in Super Max International are
not obiter but are the judicial dicta which has re-
confirmed the principles in Satyawati Sharma case.
Replying the submission of the appellant in sofaras
Section 25B of the Act is concerned, Shri Kaul
submits that procedure for eviction cannot be
different in sofaras residential and commercial
tenancies are concerned. Adopting different
22
procedures for eviction in the above two cases itself
be treated as discriminatory. There are various
safeguards under Act, 1958 which amply protect the
tenant. There is nothing in the Satyawati Sharma
judgment which can be said to be per incuriam. The
appellant is asking this Court to violate certainty
of law and comity of the Courts. There is no ground
today to refer the judgment of Satyawati Sharma case
for consideration of a larger Bench. The judgment of
this Court in Satyawati Sharma case is just,
reasonable and protects both landlord and tenant. The
provision of Section 14(1)(e) which was enacted at
the time when circumstances were different can no
longer be said to be reasonable and valid and has
rightly done away with the unjust classification
between residential and commercial in sofaras
eviction on the ground of bona fide need of the
landlord was concerned.
19. The Judgement of this Court in Satyawati Sharma
has stood test of time and at this distance of time
this Court cannot revive the unjust classification
between residential and non-residential premises in
23
sofaras landlord’s right of eviction is concerned on
the ground of bona fide need. Shri Kaul submits that
there is absolutely no reason for referring the
Satyawati Sharma case for consideration of a larger
Bench. Shri Kaul further has referred to the order
dated 20.07.2015 passed in Special Leave Petition
(C)No.31687 of 2014, Jag Mohini Kaur vs. Tilak Raj
and ors., where this Court after noticing the
judgment of this Court in Satyawati Sharma dismissed
the petition of tenant wherein submission was sought
to be raised that landlord cannot file an application
under Section 14(1)(e) with regard to non-residential
premises. Satyawati Sharma has time and again relied
by this Court and the High Courts and there is no
occasion to have any re-look in these appeals. The
mere fact that the procedure under Section 25B is
applicable with regard to non-residential premises
also has no bearing on the unconstitutionality of
part of the provision of Section 14(1)(e). No
distinction can be made with regard to procedure
applicable regarding residential and non-residential
premises. Shri Kaul submits that the prayer of the
24
appellant to refer the judgment of Satyawati Sharma
to a larger Bench be rejected and the appeals be
heard and dismissed.
20. From the submissions of learned counsel for the
parties as noted above following two questions arise
for consideration by us:
(1) Whether the judgment of this Court in
Satyawati Sharma (supra) is per incuriam.
(2) Whether there are any other grounds to refer
the judgment of this Court in Satyawati
Sharma for reconsideration by a larger Bench.
Question No.1
21. The submission of the learned counsel for the
appellant is that Satyawati Sharma having not
followed the binding Constitution Bench judgment in
Gian Devi Anand and three-Judge Bench judgment in
Gauri Shanker is a judgment rendered per incuriam.
Further, submission is that Satyawati Sharma ignores
provisions of Section 25B of the Delhi Rent Control
Act. Hence, the judgment in Satyawati Sharma is per
25
incuriam.
22. The principle of per incuriam has been developed
by the English Courts in relaxation of the rule of
stare decisis. In practice per incuriam is per
ignoratium. The above principle has been developed,
accepted, approved and adopted by this Court while
interpreting Article 141 of the Constitution which
embodies the doctrine of precedent as a matter of
law. A Constitution Bench in Punjab Land Development
and Reclamation Corporation Ltd., Chandigarh vs.
Presiding Officer, Labour Court, Chandigarh and
another, (1990) 3 SCC 682 dealing with question of
per incuriam laid down following in paragraph 40:
“40. We now deal with the question of per incuriam by reason of allegedly not following the Constitution Bench decisions. The Latin expression per incuriam means through inadvertence. A decision can be said generally to be given per incuriam when this Court has acted in ignorance of a previous decision of its own or when a High Court has acted in ignorance of a decision of this Court. It cannot be doubted that Article 141 embodies, as a rule of law, the doctrine of precedents on which our judicial system is based. In Bengal Immunity Company Ltd. v. State of Bihar, AIR 1955 SC 66, it was held that the words of Article 141, “binding on all courts
26
within the territory of India”, though wide enough to include the Supreme Court, do not include the Supreme Court itself, and it is not bound by its own judgments but is free to reconsider them in appropriate cases. This is necessary for proper development of law and justice. May be for the same reasons before judgments were given in the House of Lords and Re Dawson’s Settlement Lloyds Bank Ltd. v. Dawson, (1966) 3 All ER 68, on July 26, 1966 Lord Gardiner, L.C. made the following statement on behalf of himself and the Lords of Appeal in Ordinary:
“Their Lordships regard the use of precedent as an indispensable foundation upon which to decide what is the law and its application to individual cases. It provides at least some degree of certainty upon which individuals can rely in the conduct of their affairs, as well as a basis for orderly development of legal rules. Their Lordships nevertheless recognise that too rigid adherence to precedent may lead to injustice in a particular case and also unduly restrict the proper development of the law. They propose, therefore, to modify their present practice and, while treating former decisions of this House as normally binding, to depart from a previous decision when it appears right to do so.
In this connection they will bear in mind the danger of disturbing retrospectively the basis on which contracts, settlements of property and fiscal arrangements have been entered into
27
and also the especial need for certainty as to the criminal law.”
23. In V.Kishan Rao vs. Nikhil Super Specially
Hospital and another, 2010(5) SCC 513, this Court
again explaining the concept of per incuriam laid
down following in paragraph 54:
“54. When a judgment is rendered by ignoring the provisions of the governing statute and earlier larger Bench decision on the point such decisions are rendered per incuriam. This concept of per incuriam has been explained in many decisions of this Court. Sabyasachi Mukharji, J. (as his Lordship then was) speaking for the majority in A.R. Antulay v. R.S. Nayak, (1988) 2 SCC 602, explained the concept in the following words: (SCC p. 652, para 42)
“42. … ‘Per incuriam’ are those decisions given in ignorance or forgetfulness of some inconsistent statutory provision or of some authority binding on the court concerned, so that in such cases some part of the decision or some step in the reasoning on which it is based, is found, on that account to be demonstrably wrong.”
Subsequently also in the Constitution Bench judgment of this Court in Punjab Land Development and Reclamation Corpn. Ltd. v. Labour Court, (1990) 3 SCC 682, similar views were expressed in para 40 at p. 705 of the report.”
28
24. When a Court delivers judgment ignoring the
binding precedent of a larger Bench, the judgment so
delivered is held to be per incuriam and has no
precedential value. Whether the judgment of Satyawati
Sharma can be said to be per incuriam. The
Constitution Bench judgment of Gian Devi Anand is
first to be examined. The Constitution Bench judgment
in Gian Devi Anand(supra) was delivered by Amarendra
Nath Sen, J. with which opinion Bhagwati, J.
concurred. The question which arose for consideration
was noticed in paragraph 5 of the judgment.
“Amarendra Nath Sen, J.- The question for consideration in this appeal by special leave is whether under the Delhi Rent Control Act, 1958 (for the sake of brevity hereinafter referred to as ‘the Act’), the statutory tenancy, to use the popular phraseology, in respect of commercial premises is heritable or not. To state it more precisely, the question is whether the heirs of a deceased tenant whose contractual tenancy in respect of commercial premises has been determined, are entitled to the same protection against eviction afforded by the Act to the tenant.”
25. In the above case landlord has determined tenancy
of the tenant and thereafter filed a petition under
29
Section 14 for eviction of the tenant on various
grounds. Tenancy was of a shop situate in New Market,
West Patel Nagar, New Delhi. Rent Controller had
allowed the petition of the landlord on the ground of
default in payment of rent rejecting other grounds.
Landlord preferred an appeal to which tenant had also
filed cross-objection. During pendency of the appeal
tenant died on 05.09.1977 in whose place the
appellant, the widow of deceased tenant was
impleaded. Cross-objection of tenant was allowed.
Appellate Court remanded the matter to decide the
question of sub-letting. The widow of deceased tenant
filed an appeal before the High Court to which
landlord filed a cross-objection. The High Court held
that on the death of the statutory tenant, the heirs
of the statutory tenant had no right to remain in
possession of the premises, as statutory tenancy was
not heritable and the protection afforded to a
statutory tenant by the Act is not available to the
heirs and legal representatives of the statutory
tenant. A decree for eviction was passed by the High
Court which judgment was challenged by the widow of
30
the deceased tenant before this Court. This Court
held that Act does not make any distinction between
‘so-called statutory tenant’ and ‘contractual tenant’
but seeks to restrict the right of the heirs of such
tenant in respect of residential premises. One more
submission was raised before this Court that in view
of the amendment of definition of ‘tenant’ under
Section 2(l)(iii) right of continuing in possession
in respect of residential premises only and not with
regard to so-called statutory tenant in respect of
commercial premises, rejecting the said submission
the Court laid down following in paragraph 31:
“31……..Section 2(1)(iii) of the Act does not create any additional or special right in favour of the heirs of the `so called statutory tenant' on his death, but seeks to restrict the right of the heirs of such tenant in respect of residential premises. As the status and rights of a contractual tenant even after determination of his tenancy when the tenant is at times described as the statutory tenant, are fully protected by the Act and the heirs of such tenants become entitled by virtue of the provisions of the Act to inherit the status and position of the statutory tenant on his death, the Legislature which has created this right has thought it fit in the case of residential premises to limit the rights of the heirs in the manner and to the extent provided in Section 2(1) (iii). It appears that the Legislature has
31
not thought it fit to put any such restrictions with regard to tenants in respect of commercial premises in this Act.”
26. The Constitution Bench of this Court also noticed
Section 14(1)(e) which makes bona fide requirement of
the landlord of the premises let out to the tenant
for residential purposes a good ground for eviction
of the tenant from such premises. The Constitution
Bench concluded that commercial tenancy is heritable
under the scheme of the Act. In paragraph 34
following has been observed:
“34…………It may be noticed that the Legislature itself treats commercial tenancy differently from residential tenancy in the matter of eviction of the tenant in the Delhi Rent Act and also in various other Rent Acts. All the grounds for eviction of a tenant of residential premises are not made grounds for eviction of a tenant in respect of commercial premises. S. 14(1)(d) of the Delhi Rent Act provides that non-user of the residential premises by the tenant for a period of six months immediately before the filing of the application for the recovery of possession of the premises will be a good ground for eviction, though in case of a commercial premises no such provision is made. Similarly, S. 14(1)(e) which makes bona fide requirement of the landlord of the premises let out to the tenant for residential purposes a ground for eviction of the tenant, is not made applicable to
32
commercial premises. A tenant of any commercial premises has necessarily to use the premises for business purposes. Business carried on by a tenant of any commercial premises may be and often is, his only occupation and the source of livelihood of the tenant and his family. Out of the income earned by the tenant from his business in the commercial premises, the tenant maintains himself and his family; and the tenant, if he is residing in a tenanted house, may also be paying his rent out of the said income. Even if tenant is evicted from his residential premises, he may with the earnings out of the business be in a position to arrange for some other accommodation for his residence with his family. When, however, a tenant is thrown out of the commercial premises, his business which enables him to maintain himself and his family comes to a stand- still. It is common knowledge that it is much more difficult to find suitable business premises than to find suitable premises for residence………
We are of the opinion that in case of commercial premises governed by the Delhi Act, the Legislature has not thought it fit in the light of the situation at Delhi to place any kind of restriction on the ordinary law of inheritance with regard to succession. It may also be borne in mind that in case of commercial premises the heirs of the deceased tenant not only succeed to the tenancy rights in the premises but they succeed to the business as a whole. It might have been open to the Legislature to limit or restrict the right of inheritance with regard to the tenancy as the Legislature had done in the case of the tenancies with regard to the residential houses but it would not have been open to the Legislature to alter under
33
the Rent Act, the Law of Succession regarding the business which is a valuable heritable right and which must necessarily devolve on all the heirs in accordance with law. The absence of any provision restricting the heritability of the tenancy in respect of the commercial premises only establishes that commercial tenancies notwithstanding the determination of the contractual tenancies will devolve on the heirs in accordance with law and the heirs who step into the position of the deceased tenant will continue to enjoy the protection afforded by the Act and they can only be evicted in accordance with the provisions of the Act……………”
27. After laying down above following was held in
paragraph 38:
“38.We must, therefore, hold that Wasti Ram enjoyed the statute of the premises in dispute even after determination of the contractual tenancy and notwithstanding the termination of the contractual tenancy, Wasti Ram had an estate or interest in the demised premises; and tenancy rights of Wasti Ram did not come to an end with his death but they devolved on the heirs and legal representative of Wasti Ram. The heirs and legal representatives of Wasti Ram step into his position and they are entitled to the benefit and protection of the Act. We must, accordingly, hold that the High Court was not right in coming to the conclusion that the heirs of Wasti Ram, the so called statutory tenant, did not have any right to remain in possession of the tenanted premises and did not enjoy any protection under the Act. It appears that the High Court passed an order for eviction against the heirs of Wasti Ram only on this
34
ground without going into the merits of the appeal filed by the appellant in the High Court against the order of remand and also without considering the cross-objections filed in the High Court by the landlord. We accordingly, set aside the judgment and order of the High Court and we remand the case to the High Court for decision of the appeal and the cross objection on merits. The appeal is accordingly allowed to the extent indicated above with no order as to costs.”
28. The most important observations which are
relevant in present case were made by the
Constitution Bench in paragraph 39 of the judgment.
The Constitution Bench observed the landlord who let
out commercial premises under circumstances may need
bona fide premises for his own use under changed
conditions. The Constitution Bench suggested that
Legislature may consider the advisability of making
the bona fide requirement of the landlord a ground of
eviction in respect of commercial premises as well.
Following was observed in paragraph 39:
“39.Before concluding, there is one aspect which we consider it desirable to make certain observations. The owner of any premises, whether residential or commercial, let out to any tenant, is permitted by the Rent Control Acts to seek eviction of the tenant only on the ground specified in the Act, entitling the
35
landlord to evict the tenant from the premises. The restrictions on the power of the landlords in the matter of recovery of possession of the premises let out by him to a tenant have been imposed for the benefit of the tenants. Inspite of various restrictions put on the landlords right to recover possession of the premises from a tenant, the right of the landlord to recover possession of the premises from the tenant for the bona fide need of the premises by the landlord is recognised by the Act, in case of residential premises. A landlord may let out the premises under various circumstances. Usually a landlord lets out the premises when he does not need it for own use. Circumstances may change and a situation may arise when the landlord may require the premises let out by him for his own use. It is just and proper that when the landlord requires the premises bona fide for his own use and occupation, the landlord should be entitled to recover the possession of the premises which continues to be his property inspite of his letting out the same to a tenant. The legislature in its wisdom did recognise this fact and the Legislature has provided that bona fide requirement of the landlord for his own use will be a legitimate ground under the Act for the eviction of his tenant from any residential premises. This ground is, however, confined to residential premises and is not made available in case of commercial premises. A landlord who lets out commercial premises to a tenant under certain circumstances may need bona fide the premises for his own use under changed conditions in some future date should not in fairness be deprived of his right to recover the commercial premises. Bona fide need of the landlord will stand very much on the same footing in regard to either class of premises, residential or
36
commercial. We therefore, suggest that Legislature may consider the advisability of making the bona fide requirement of the landlord a ground of eviction in respect of commercial premises as well.”
29. Now, we revert back to Satyawati Sharma’s case.
Satyawati Sharma case has noticed Gian Devi Anand
case in paragraphs 20 and 21. Satyawati Sharma
extracted the entire paragraph 39 of Constitution
Bench judgment in paragraph 20. Satyawati Sharma in
paragraph 21 states following:
“21. What is significant to be noted is that in para 34 of the aforementioned judgment, the distinction between residential and non-residential tenancies was made in the context of the rights of the heirs of the tenant to continue to enjoy the protection envisaged under Section 14(1). The Court was of the view that the heirs of the tenants of the commercial premises cannot be deprived of the protection else the family of the tenant may be brought on road or deprived of the only source of livelihood. The Court also opined that if the heirs of the individual tenants of commercial tenancies are deprived of the protection, extremely anomalous consequences will ensue because the companies, corporations and juridical entities carrying on business or commercial activities in rented premises will continue to enjoy the protection even after the change of management, but the heirs of individual tenants will be denuded of similar
37
protection. At the same time, the Court noted that the landlord of a premises let for residential purpose may bona fide require the same for his own use or the use of his dependent family members and observed that the legislature should remove apparent discrimination between residential and non-residential tenancies when the landlord bona fide requires the same. If the observations contained in para 34 are read in any other manner, the same would become totally incompatible with the observation contained in the penultimate paragraph of the judgment and we do not see any reason for adopting such course, more so, because the later part of the judgment has been relied in Harbilas Rai Bansal v. State of Punjab, (1996) 1 SCC 1 and Rakesh Vij v. Dr. Raminder Pal Singh Sethi, (2005) 8 SCC 504.”
30. The submission which has been pressed by Shri
Uday Gupta is that the Constitution Bench in Gian
Devi Anand did not declare provisions of Section
14(1)(e) unconstitutional rather left it to the
Legislature to amend the law. When Gian Devi Anand
has itself not struck down Section 14(1)(e) Satyawati
Sharma doing the same is contrary to the judgment of
Gian Devi Anand. The observation in paragraph 39 of
Gian Devi Anand’s case itself suggest that the
Constitution Bench was satisfied that a ground for
eviction of tenant of commercial premises on bona
38
fide requirement of landlord should also be provided
for. The basis for what has been done in Satyawati
Sharma was clearly laid down in Gian Devi Anand for
striking down the unconstitutional part in Section
14(1)(e). We fail to see that how can Satyawati
Sharma judgment be said as per incuriam. The ratio of
Gian Devi Anand has neither been ignored nor any
contrary view has been taken by Satyawati Sharma. We
may observe that Gian Devi Anand in paragraphs 32 and
34 has noticed the provisions of Section 14(1)
specifically Section 14(1)(e) as existed in the Act,
1958. There was no challenge for the classification
in Section 14(1)(e) in the above case, hence neither
Gian Devi Anand was required to pronounce on the
classification in Section 14(1)(e) nor was required
to consider striking down of the provisions. In any
view of the matter, the observation in paragraph 39,
Gian Devi Ananad justified that there is ground to
seek eviction on bona fide need. Thus, Satyadevi
Sharma seeks support of what has been done in Gian
Devi Anand’s case.
31. Now, we come to three-Judge Bench judgment of
39
Gauri Shanker which according to appellant is binding
precedent and Satyawati Sharma having not noticed the
said, the judgment of Satyawati Sharma is per
incuriam. Gauri Shanker was a case where restriction
on rights of heir of statutory tenant of residential
premises placed by explanation to Section 2(l)(iii)
of Delhi Rent Control Act as introduced Act 18 of
1976 while no restrictions were placed on tenants of
commercial premises where challenge on the ground of
violation of Article 14 and 21 of the Constitution of
India. Gauri Shanker has noticed the Gian Devi Anand,
especially paragraphs 32 and 34. The ground of
distinction was repelled and following was laid down
in paragraph 12:
“12. It is evident from the above decision of the Constitution Bench of this Court that a commercial tenancy is invaluable and has got distinct features and characteristics of its own different from that of a residential tenancy. None of the peculiar or unique features present in the case of commercial tenancies exist in the case of residential tenancies. In the above background, if the legislature thought it fit to afford a greater and extended right or benefit to the heirs of the statutory tenants of commercial premises and not to extend such rights to the
40
heirs of the statutory tenants of residential premises, we should say that it only stands to reason and reckons the stark realities of the prevailing situation. The protection afforded by the Rent Act to a tenant after the termination of the tenancy and to the heirs of the tenant is only a creation of the Act and it is open to the Legislature to make appropriate provisions in that behalf. It can make suitable and appropriate provisions in the Act with regard to the nature and extent of the benefit and protection to be so enjoyed and the manner in which the same is to be enjoyed. In the above perspective, we are of the view that the provisions in Section 2(l)(iii) of the Act, which seeks to restrict or limit the right of the heirs, insofar as the statutory tenants of residential premises are concerned and to the extent provided therein, are not in any way discriminatory and do not offend the guarantee under Article 14 of the Constitution. This is not a case where the residential tenancy and the commercial tenancy are similarly placed. They belong to two different categories with distinct features and characteristics of their own. No question of discrimination arises. In this context, it is only proper to quote the following observations in Sakhawat Ali v. State of Orissa, AIR 1955 SC 166, which is apposite:
“… legislation enacted for the achievement of a particular object or purpose need not be all embracing. It is for the Legislature to determine what categories it would embrace within the scope of legislation and merely
41
because certain categories which would stand on the same footing as those which are covered by the legislation are left out would not render legislation which has been enacted in any manner discriminatory and violative of the fundamental right guaranteed by Article 14 of the Constitution.”
(emphasis supplied)
Nor are we impressed by the plea that the right to shelter is a guarantee under Article 21 of the Constitution of India and so the abridgement or limitation placed on the rights of the legal heirs in the case of a statutory tenancy of residential premises makes an inroad into the rights of the tenant under Article 21 of the Constitution of India. We hold that the statutory tenancies regarding residential premises are distinct and different from statutory tenancies regarding commercial premises and the limitations or the restrictions placed by Section 2(l)(iii) of the Act on the rights of the heirs of the statutory tenants of residential premises are reasonable, fair and just in all the circumstances of the case. There is no violation of the guarantee enshrined in Article 14 or Article 21 of the Constitution of India.”
32. Gauri Shanker upheld Section 2(l)(iii) of the Act
holding it not violating Article 14 and 21 of the
Constitution. The observations in the judgment with
respect to residential tenancy and commercial tenancy
42
were made in reference to heritability. In the above
context, this Court held that they belong to two
different categories with distinct features and
characteristics of their own. Gauri Shanker was not a
case in which provision of Section 14(1)(e) came for
consideration nor any observation has been made with
regard to ground of eviction available to landlord
with regard to commercial premises. Gauri Shanker had
dealt with entirely different provision, certain
limitation which was attached to residential premises
itself to heritability. The case of Gauri Shanker
being on different provision and premise, it cannot
be said that Gauri Shanker was a binding precedent to
be followed by Satyawati Sharma. The judgment of
Gauri Shanker being on different provision cannot be
said to be binding precedent in reference to what has
been dealt in Satyawati Sharma. We, thus, conclude
that the judgment of Satyawati Sharma cannot be held
to be per incuriam.
33. The next limb of attack of the appellant on
Satyawati Sharma is on the basis of non-consideration
of Section 25B of the Act, 1958. Section 25A to
43
Section 25C were inserted by Act 18 of 1976 w.e.f.
01.12.1975. Section 25 B provided for special
procedure for the disposal of applications for
eviction on the ground of bona fide requirement.
Learned counsel for the appellant has also relied on
Parliamentary debate on Delhi Rent Control Amendment
Bill, 1976. Learned counsel submits that Hon’ble
Minister of State in the Ministry of Works and
Housing on the Floor of the House stated the
following:
“An apprehension was also expressed that commercial tenants would be evicted through summary procedure. First of all, this procedure is confined to residential premises and secondly, it is applicable only to Government servants and bona fide necessities. Nothing else. It does not apply to commercial premises and, therefore, there is no question of tenants being evicted from commercial premises.”
34. There cannot be any dispute to the submission of
the appellant that provision of Section 25B when it
was inserted, the procedure was confined to
residential premises as has been stated by the
Hon’ble Minister on the Floor of the House. There
being no ground available to landlord for eviction of
44
a tenant of commercial premises on bona fide need,
there was no contemplation for applying the procedure
under Section 25B.
35. The question is as to whether non-consideration
of Section 25B by Satyawati Sharma renders judgment
of Satyawati Sharma per incuriam. Satyawati Sharma
was considering the challenge to provisions of
Section 14(1)(e) in sofaras the ground of bona fide
need of landlord is also available for commercial
premises. Section 25B being related to only procedure
for considering the application under Section 14(1)
(e)has no bearing on the issue which had propped up
before this Court in Satyawati Sharma. Nothing in
Section 25B can be read which runs counter to what
has been laid down by Satyawati Sharma. Whether a
procedure giving more flexibility to tenants of
commercial premises should be provided for is another
subject but non-reference of Section 25B by Satyawati
Sharma does not render the judgment per incuriam.
36. We may also at this stage notice one submission
raised by the counsel for the respondent that
judgment of Satyawati Sharma has been affirmed by
45
three-Judge Bench judgment in Super Max International
Pvt. Ltd. (supra). The submission is countered by
the counsel for the appellant who contends that Super
Max was a case which was dealing entirely different
subject and it cannot be said that ratio of Satyawati
Sharma has been affirmed in Super Max.
37. We may now notice judgment of Super Max in some
detail. Super Max was a case where this Court had
occasion to consider Bombay Rents, Hotel and Lodging
House Rates Control Act, 1947. In the above case, the
Government of Maharashtra was in occupation of sixth
floor of a building which used for housing the Office
of the Registrar, Cooperative Societies. The
appellant suffered a decree of ejectment passed by
the Court of Small Causes. The decree came to be
challenged by civil revision application where the
High Court stayed the execution of the decree subject
to the condition that the shall deposit Rs.
5,40,000/- every month which amount was, however, not
allowed to be withdrawn by the appellant. In
paragraph 8 this Court noticed:
“8. Of late, orders are coming to this
46
Court where, in cases arising from ejectment proceedings, the High Courts, with a view to strike a balance between the competing interests of the landlord and the tenant, pass interim orders asking the tenant to pay to the landlord or deposit in Court, as monthly rent, certain sum fixed by it (that, according to the High Court, should be the reasonable market rent for the tenanted premises), far in excess of the existing monthly rent.”
38. Three-Judge Bench in the above case noticed both
the judgments in Gian Devi Anand and Satyawati
Sharma. The judgment of Satyawati Sharma specifically
paragraphs 12, 29 and 32 have been considered in
paragraphs 67 to 70 of the judgment which are as
follows:
“67. The way this Court has been looking at the relationship between the landlord and the tenant in the past and the shift in the Court’s approach in recent times have been examined in some detail in the decision in Satyawati Sharma v. Union of India, (2008) 5 SCC 287. In that decision one of us (Singhvi, J.) speaking for the Court referred to a number of earlier decisions of the Court and (in para 12 of the judgment) observed as follows: (SCC pp. 304-05)
“12. Before proceeding further we consider it necessary to observe that there has been a definite shift in the Court’s approach while
47
interpreting the rent control legislations. An analysis of the judgments of 1950s to early 1990s would indicate that in majority of cases the courts heavily leaned in favour of an interpretation which would benefit the tenant—Mohinder Kumar v. State of Haryana, (1985) 4 SCC 221, Prabhakaran Nair v. State of T.N. (1987) 4 SCC 238, D.C. Bhatia v. Union of India, (1995) 1 SCC 104 and C.N. Rudramurthy v. K. Barkathulla Khan, (1998) 8 SCC 275. In these and other cases, the Court consistently held that the paramount object of every rent control legislation is to provide safeguards for tenants against exploitation by landlords who seek to take undue advantage of the pressing need for accommodation of a large number of people looking for a house on rent for residence or business in the background of acute scarcity thereof. However, a different trend is clearly discernible in the later judgments.”
68. The learned Judge then referred to some later decisions and (in para 14 at SCC p. 306 of the judgment) quoted a passage from the decision in Joginder Pal v. Naval Kishore Behal, (2002) 5 SCC 397 to the following effect: (Joginder Pal case, SCC p. 404, para 9)
“14. … ‘9. … The courts have to adopt a reasonable and balanced approach while interpreting rent control legislations starting with an assumption that an equal treatment has been meted out to
48
both the sections of the society. In spite of the overall balance tilting in favour of the tenants, while interpreting such of the provisions as to take care of the interest of the landlord the court should not hesitate in leaning in favour of the landlords. Such provisions are engrafted in rent control legislations to take care of those situations where the landlords too are weak and feeble and feel humble.’ ”
(emphasis in original)
69. Commenting upon the Full Bench decision of the Delhi High Court that had upheld the constitutional validity of Section 14(1)(e) of the Delhi Rent Control Act and that came under challenge in Satyawati Sharma, Singhvi, J. (in para 29 of the judgment) observed as follows: (SCC p. 318)
“29. … It is significant to note that the Full Bench did not, at all, advert to the question whether the reason/cause which supplied rationale to the classification continued to subsist even after lapse of 44 years and whether the tenants of premises let for non- residential purposes should continue to avail the benefit of implicit exemption from eviction in the case of bona fide requirement of the landlord despite see-saw change in the housing scenario in Delhi and substantial increase in the availability of buildings and premises which could be let for non-residential or commercial purposes.”
49
70. The decision in Satyawati Sharma then referred to the doctrine of temporal reasonableness and in para 32 observed as follows: (SCC p. 320)
“32. It is trite to say that legislation which may be quite reasonable and rational at the time of its enactment may with the lapse of time and/or due to change of circumstances become arbitrary, unreasonable and violative of the doctrine of equality and even if the validity of such legislation may have been upheld at a given point of time, the Court may, in subsequent litigation, strike down the same if it is found that the rationale of classification has become non-existent.”
39. The ratio which was quoted by three-Judge Bench
from Satyawati Sharma was that which was laid down in
paragraph 32 of the Satyawati Sharma case. The ratio
in Satyawati Sharma that a Legislation which may be
quite reasonable and rational at the time of its
enactment may with the lapse of time and due to
change of circumstances become arbitrary,
unreasonable and violative of the doctrine of
equality has been affirmed which is clear from
paragraph 71 of the judgment. Paragraph 71 of three-
50
Judge Bench judgment is as follows:
“71. We reaffirm the views expressed in Satyawati Sharma and emphasise the need for a more balanced and objective approach to the relationship between the landlord and tenant. This is not to say that the Court should lean in favour of the landlord but merely that there is no longer any room for the assumption that all tenants, as a class, are in dire circumstances and in desperate need of the Court’s protection under all circumstances. (The case of the present appellant who is in occupation of an area of 9000 sq ft in a building situate at Fort, Mumbai on a rental of Rs 5236.58, plus water charges at the rate of Rs 515.35 per month more than amply highlights the point.)”
40. It is true that in the above three-Judge Bench
judgment, the Court was not directly concerned with
Section 14(1)(e) of the Delhi Rent Control Act. Thus,
three-Judge Bench had the basis of Satyawati Sharma
and on which basis Section 14(1)(e) was struck down
after working of the Act after more than 50 years.
We, thus, are of the view that three-Judge Bench in
Super Max approved limited ratio of Satyawati Sharma
as extracted by three-Judge Bench which fully
supports the submission that basis and reasoning on
which Satyawati Sharma struck down Section 14(1)(e)
51
partly stood on firm footing.
Question No.2
41. We having rejected the submission of learned
counsel for the appellant that the judgment of
Satyawati Sharma is per incuriam. Whether there is
any ground or basis on which the judgment of
Satyawati Sharma can be referred for re-consideration
is the next question to be answered.
42. Learned counsel for the appellant has not
referred to any judgment of this Court which has
sounded different note or which has taken a contrary
view to what has held in Satyawati Sharma case. What
is emphasised by the learned counsel for the
appellant is, that as the Legislature has never
intended to apply Section 14(1)(e)for commercial
premises which was clear from legislative intendment,
Satyawati Sharma could not have taken a view which is
contrary to the legislative intendment. By noticing
the three-Judge Bench judgment in Super Max, we have
already noticed that three-Bench has reaffirmed ratio
of Satyawati Sharma that the Legislation which was
quite reasonable and rational at the time of its
52
enactment may with the lapse of time and due to
change of circumstances become arbitrary,
unreasonable and violative of the doctrine of
equality. Various judgment pertaining to Rent Control
Legislations have been referred to and relied in
Satyawati Sharma itself. Satyawati Sharma also dealt
with the reasons which were given by the Delhi High
court in upholding Section 14(1)(e) in paragraph 31
of the judgment. Satyawati Sharma observed following
in paragraph 31:
“31. In H.C. Sharma vs. Life Insurance Corporation of India (supra), the Division Bench of the High Court, after taking cognizance of the acute problem of housing created due to partition of the country, upheld the classification by observing that the Government could legitimately restrict the right of the landlord to recover possession of only those premises which were let for residential purposes. The Court felt that if such restriction was not imposed, those up-rooted from Pakistan may not get settled in their life. As of now a period of almost 50 years has elapsed from the enactment of the 1958 Act. During this long span of time much water has flown down the Ganges. Those who came from West Pakistan as refugees and even their next generations have settled down in different parts of the country, more particularly in Punjab, Haryana, Delhi and surrounding areas. They are occupying prime positions in political and bureaucratic set up of the Government and have earned huge wealth in
53
different trades, occupation, business and similar ventures. Not only this, the availability of buildings and premises which can be let for non- residential or commercial purposes has substantially increased. Therefore, the reason/cause which prompted the Division Bench of the High Court to sustain the differentiation/classification of the premises with reference to the purpose of their user, is no longer available for negating the challenge to Section 14(1) (e) on the ground of violation of Article 14 of the Constitution, and we cannot uphold such arbitrary classification ignoring the ratio of Harbilas Rai Bansal vs. State of Punjab (supra), which was reiterated in Joginder Pal vs. Naval Kishore Behal(supra) and approved by three- Judges Bench in Rakesh Vij vs. Dr. Raminder Pal Singh Sethi (supra). In our considered view, the discrimination which was latent in Section 14(1)(e) at the time of enactment of 1958 Act has, with the passage of time (almost 50 years) has become so pronounced that the impugned provision cannot be treated intra vires Article 14 of the Constitution by applying any rational criteria.”
43. The judgment of this Court with regard to Rent
Control Legislation, namely, 1986 (3) SCC 385 and
Malpe Vishwanath Acharya and others vs. State of
Maharashtra and another, (1998) 2 SCC 1, has been
referred to and relied by Satyawati Sharma. In Malpe
Vishwanath Acharya, a three-Judge Bench of this Court
laid down following in paragraphs 8 and 31:
54
“8. There is considerable judicial authority in support of the submission of learned counsel for the appellants that with the passage of time a legislation which was justified when enacted may become arbitrary and unreasonable with the change in circumstances. In the State of M.P. v. Bhopal Sugar Industries Ltd., AIR 1964 SC 1179, dealing with a question whether geographical classification due to historical reasons would be valid this Court at SCR p. 853 observed as follows:
“Differential treatment arising out of the application of the laws so continued in different regions of the same reorganised State, did not therefore immediately attract the clause of the Constitution prohibiting discrimination. But by the passage of time, considerations of necessity and expediency would be obliterated, and the grounds which justified classification of geographical regions for historical reasons may cease to be valid. A purely temporary provision which because of compelling forces justified differential treatment when the Reorganisation Act was enacted cannot obviously be permitted to assume permanency, so as to perpetuate that treatment without a rational basis to support it after the initial expediency and necessity have disappeared.”
31. Taking all the facts and circumstances into consideration we have no doubt that the existing provisions of the Bombay Rent Act relating to the determination and fixation of the standard rent can no longer be considered
55
to be reasonable. The said provisions would have been struck down as having now become unreasonable and arbitrary but we think it is not necessary to strike down the same in view of the fact that the present extended period of the Bombay Rent Act comes to an end on 31-3-1998. The Government’s thinking reflected in various documents itself shows that the existing provisions have now become unreasonable and, therefore, require reconsideration. The new bill is under consideration and we leave it to the legislature to frame a just and fair law keeping in view the interests of all concerned and in particular the resolution of the State Ministers for Housing of 1992 and the National Model Law which has been circulated by the Central Government in 1992. We are not expressing any opinion on the provisions of the said Model Law but as the same has been drafted and circulated amongst all the States after due deliberation and thought, there will, perhaps, have to be very good and compelling reasons in departing from the said Model Law. Mr Nargolkar assured us that this Model Law will be taken into consideration in the framing of the proposed new Rent Control Act.”
44. The above principles have been reiterated in
following judgments:
(i) Anuj Garg and Others Vs. Hotel Association of
India and Others, (2008) 3 SCC 1 reiterated the
principle that a statute although could have been
56
held to be a valid piece of legislation keeping in
view the societal condition of those times, but with
the changes occurring therein, such a law can also be
declared invalid. In Paragraph Nos. 7, 8 and 9,
following has been laid down:-
“7. The Act is a pre-constitutional legislation. Although it is saved in terms of Article 372 of the Constitution, challenge to its validity on the touchstone of Articles 14, 15 and 19 of the Constitution of India, is permissible in law. While embarking on the questions raised, it may be pertinent to know that a statute although could have been held to be a valid piece of legislation keeping in view the societal condition of those times, but with the changes occurring therein both in the domestic as also in international arena, such a law can also be declared invalid.
8. In John Vallamattom v. Union of India, (2003) 6 SCC 611, this Court, while referring to an amendment made in UK in relation to a provision which was in pari materia with Section 118 of the Indian Succession Act, observed: (SCC p. 624, para 28)
“28. … The constitutionality of a provision, it is trite, will have to be judged keeping in view the interpretative changes of the statute affected by passage of time.”
Referring to the changing legal scenario and having regard to the Declaration on the Right to Development adopted by the World
57
Conference on Human Rights as also Article 18 of the United Nations Covenant on Civil and Political Rights, 1966, it was held: (John Vallamattom case, SCC p. 625, para 33)
“33. It is trite that having regard to Article 13(1) of the Constitution, the constitutionality of the impugned legislation is required to be considered on the basis of laws existing on 26-1-1950, but while doing so the court is not precluded from taking into consideration the subsequent events which have taken place thereafter. It is further trite that the law although may be constitutional when enacted but with passage of time the same may be held to be unconstitutional in view of the changed situation.”
9. Changed social psyche and expectations are important factors to be considered in the upkeep of law. Decision on relevance will be more often a function of time we are operating in. Primacy to such transformation in constitutional rights analysis would not be out of place……………………………….
xxxxxxxxxxxxxxxxxx”
(ii)In Saradamani Kandappan Vs. S. Rajalakshmi &
Ors., (2011) 12 SCC 18, Justice R.V. Raveendran
speaking for the Court reiterated the same principles
in paragraph Nos. 38 and 39 in the following words:-
“38. It is now well settled that laws,
58
which may be reasonable and valid when made, can, with passage of time and consequential change in circumstances, become arbitrary and unreasonable. In Rattan Arya v. State of T.N.7 this Court held: (SCC pp. 389-90, para 4)
“4. … We must also observe here that whatever justification there may have been in 1973 when Section 30(ii) was amended by imposing a ceiling of Rs 400 on rent payable by tenants of residential buildings to entitle them to seek the protection of the Act, the passage of time has made the ceiling utterly unreal. We are entitled to take judicial notice of the enormous multifold increase of rents throughout the country, particularly in urban areas. It is common knowledge today that the accommodation which one could have possibly got for Rs 400 per month in 1973 will today cost at least five times more. In these days of universal, day-to-day escalation of rentals any ceiling such as that imposed by Section 30(ii) in 1973 can only be considered to be totally artificial and irrelevant today. As held by this Court in Motor General Traders v. State of A.P.8 a provision which was perfectly valid at the commencement of the Act could be challenged later on the ground of unconstitutionality and struck down on that basis. What was once a perfectly valid legislation, may in course of time, become discriminatory and liable to challenge on the ground of its being violative of Article 14.”
(emphasis supplied)
59
39. In Malpe Vishwanath Acharya v. State of Maharashtra, (1998) 2 SCC 1, a three-Judge Bench of this Court considered the validity of determination of standard rent by freezing or pegging down the rent as on 1- 9-1940 or as on the date of first letting, under Sections 5(10)(b), 7, 9(2)(b) and 12(3) of the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947. This Court held that the said process of determination under the Act, which was reasonable when the law was made, became arbitrary and unreasonable in view of constant escalation of prices due to inflation and corresponding rise (sic fall) in money value with the passage of time. This Court held: (SCC pp. 22-23, paras 29 & 31)
“29. Insofar as social legislation, like the Rent Control Act is concerned, the law must strike a balance between rival interests and it should try to be just to all. The law ought not to be unjust to one and give a disproportionate benefit or protection to another section of the society. When there is shortage of accommodation it is desirable, nay, necessary that some protection should be given to the tenants in order to ensure that they are not exploited. At the same time such a law has to be revised periodically so as to ensure that a disproportionately larger benefit than the one which was intended is not given to the tenants…….
* * * 31. Taking all the facts and circumstances into consideration we have no doubt that the existing provisions of the Bombay Rent Act
60
relating to the determination and fixation of the standard rent can no longer be considered to be reasonable.”
It is relevant to note that Justice Raveendran
has placed reliance on earlier judgments of this
Court in Rattan Arya Vs. State of Tamil Nadu (supra)
and Malpe Vishwanath Acharya (supra), which judgments
have already been referred to and relied by this
Court in Satyawati Sharma’s case. Thus, the
proposition, which was laid down in Satyawati
Sharma’s case relying on above two judgments have
again been reiterated by this Court in Sardarmani
Kandappan (supra) in Paragraph Nos. 38 and 39, as
noted above.
(iii) The Constitution Bench of this Court in
Modern Dental College and Research Centre and Others
Vs. State of Madhya Pradesh and Others, (2016) 7 SCC
353, speaking through Dr. Justice A.K. Sikri in
paragraph Nos. 69 and 92, following has been
observed:-
“69. ………………………………………It is rightly said that the law is not an Eden of concepts but rather an everyday life of needs, interests
61
and the values that a given society seeks to realise in a given time. The law is a tool which is intended to provide solutions for the problems of human being in a society. 92. ………………………………Law is not static, it has to change with changing times and changing social/societal conditions.”
45. Much emphasis has been given by the learned
counsel for the appellant on the fact that various
tenants are tenants of small shops which are their
source of livelihood when application under 14(1)(e)
filed by the landlord on bona fide need, they are not
even entitled to contest the application by filing
written statement. They are obliged to obtain leave
to defend as per Section 25B which leave to defend is
rejected in most of the cases which causes great
hardship on the tenants. It is submitted that in so
far as applicability of the procedure under Section
25B is concerned, the issue needs to be revisited to
save the tenants from hardship. In our view this
cannot be a ground for referring the judgment of
Satyawati Sharma to larger Bench for reconsideration
of judgment of Satyawati Sharma. Satyawati Sharma
62
having not said about the procedure, there is nothing
in the judgment which needs to be revisited on the
above aspect. It is for the Legislature to take stock
of situation and if it so decides it can make
necessary changes in the procedure for considering
the application under Section 14(1)(e) with regard to
eviction of commercial tenants on the ground of bona
fide need of the land lord. We need to add nothing
more on the subject. In sofaras submission of the
learned counsel for the appellant is that under
Section 14(1)(e) in respect of commercial tenancy
leave to defend is generally rejected, it is suffice
to say that rejection of leave for a particular case
is matter to be examined in each case and no general
observation can be made in this regard.
46. There is one more aspect of the matter which
needs to be noted. We have already extracted
observation of Constitution Bench judgment in Gian
Devi Anand in paragraph 39 where the Constitution
Bench observed that bona fide need of the landlord
stands very much on the same footing in regard to
either class of premises, residential or commercial.
63
We, therefore, suggest that Legislature may consider
the advisability of making the bona fide requirement
of the landlord a ground of eviction in respect of
commercial premises as well. After more that a decade
of the above observation, a comprehensive
Legislation, namely, Delhi Rent Act, 1995 has been
enacted to provide for the regulation of rents,
repairs and maintenance and evictions relating to
premises and of rates of hotels and lodging houses in
the National Capital Territory of Delhi. In Act, 1995
the definition of premises as was contained in Act,
1958 remained same. With regard to protection of
tenant against eviction a new Section 22(r) which
provides as follows:
“Section 22(r) that the premises let for residential or non-residential purposes are required, whether in the same form or after re-construction or re-building, by the landlord for occupation for residential or non-residential purpose for himself or for any member of his family if he is the owner thereof, or for any person for whose benefit the premises are held and that the landlord or such person has no other reasonably suitable accommodation:
Provided that where the landlord has acquired the premises by transfer, no application for the recovery of possession of such premises shall lie under this
64
clause unless a period of three years has elapsed from the date of the acquisition:
Provided further that where an order for the recovery of possession of any premises is made on the ground specified in this clause, the landlord shall be entitled to obtain possession thereof on the expiration of a period of six months in the case of residential premises and one year in the case of non-residential premises from the date of passing of eviction order.”
47. We may notice another three-Judge Bench judgment
of this Court, i.e., Subramanian Swamy and others vs.
Raju through Member, Juvenile Justice Board and
another, (2014) 8 SCC 390. This Court in the above
judgment laid down that reading down the provisions
of a statute cannot be resorted to when the meaning
thereof is plain and unambiguous and the legislative
intent is clear. We need to notice the issues raised
in the above case and the ratio of the judgment.
Above was a case where a lady of 23 years in age in
moving bus was brutally assaulted sexually and
physically. The lady succumbed to her injuries. Five
persons were apprehended in connection with the
crime. The respondent, Raju was below 18 years of age
on the date of commission of the crime. His case was
65
referred for inquiry to the Juvenile Justice Board.
The other accused were tried in a regular Sessions
Court and have been found guilty of the offences
under Section 376(2)(g) and Section 302 of the Penal
Code. Other accused were sentenced to death, appeal
against which was dismissed by the High court. The
petitioners had filed applications for impleadment
before the Juvenile Justice Board. The case of the
petitioners was that on a proper interpretation of
the Act (Juvenile Justice (Care and Protection of
Children) Act, 2000), the Juvenile(respondent) was
not entitled to the benefits under the Act but was
liable to be tried under the penal law of the land in
a regular criminal court along with the other
accused.
48. A writ petition was also filed in the High Court
praying for an authoritative interpretation of
Sections 2(l) and 2(k) of the Act that the criterion
of 18 years set out therein does not comprehend cases
of grave offences in general and of heinous crimes
against women in particular that shakes the root of
humanity in general. The writ petition was dismissed
66
by the High Court holding that against the order of
the Juvenile Justice Board the alternative remedies
were available under the Act which should be first
exhausted. The prayer for impleadment of the
petitioners was also rejected.
49. A Special Leave Petition against the above
judgment of the High Court as well as writ petition
was filed in this Court. The submissions of
petitioners were noted by this Court. In paragraphs
59 and 60 this Court noticed the submissions made on
behalf of the petitioner as below:
“59. Dr. Swamy at the outset has urged that there is no attempt on his part to challenge the constitutional validity of the Act, particularly, the provisions contained in Sections 2(k) and 2(l) of the Act and what he seeks is a mere reading down of the Act……
60. Dr. Swamy would urge that the relevant provisions of the Act i.e. Sections 1(4), 2(k), 2(l) and 7 must be read to mean that juveniles (children below the age of 18) who are intellectually, emotionally and mentally mature enough to understand the implications of their acts and who have committed serious crimes do not come under the purview of the Act. Such juveniles are liable to be dealt with under the penal law of the country and by the regular hierarchy of courts under the criminal justice system administered in India……”
67
50. This Court in the background of the above
submissions laid down following in paragraph 61:
“61. Reading down the provisions of a statute cannot be resorted to when the meaning thereof is plain and unambiguous and the legislative intent is clear. The fundamental principle of the "reading down" doctrine can be summarized as follows. Courts must read the legislation literally in the first instance. If on such reading and understanding the vice of unconstitutionality is attracted, the courts must explore whether there has been an unintended legislative omission. If such an intendment can be reasonably implied without undertaking what, unmistakably, would be a legislative exercise, the Act may be read down to save it from unconstitutionality. The above is a fairly well established and well accepted principle of interpretation which having been reiterated by this Court time and again would obviate the necessity of any recall of the huge number of precedents available except, perhaps, the view of Sawant, J. (majority view) in Delhi Transport Corporation v. D.T.C. Mazdoor Congress and Ors. 1991 Supp. (1) SCC 600 which succinctly sums up the position is, therefore, extracted below: (SCC pp.728-29, para 255)
“255. It is thus clear that the doctrine of reading down or of recasting the statute can be applied in limited situations. It is essentially used, firstly, for saving a statute from being struck down on account of its unconstitutionality. It is an extension of the principle that when two interpretations are
68
possible--one rendering it constitutional and the other making it unconstitutional, the former should be preferred. The unconstitutionality may spring from either the incompetence of the legislature to enact the statute or from its violation of any of the provisions of the Constitution. The second situation which summons its aid is where the provisions of the statute are vague and ambiguous and it is possible to gather the intentions of the legislature from the object of the statute, the context in which the provision occurs and the purpose for which it is made. However, when the provision is cast in a definite and unambiguous language and its intention is clear, it is not permissible either to mend or bend it even if such recasting is in accord with good reason and conscience. In such circumstances, it is not possible for the court to remake the statute. Its only duty is to strike it down and leave it to the legislature if it so desires, to amend it. What is further, if the remaking of the statute by the courts is to lead to its distortion that course is to be scrupulously avoided. One of the situations further where the doctrine can never be called into play is where the statute requires extensive additions and deletions. Not only it is no part of the court's duty to undertake such exercise, but it is beyond its jurisdiction to do so.””
51. Rejecting the submission of the petitioner to
read down the statute following was held in paragraph
69
64:
“64.If the provisions of the Act clearly indicate the legislative intent in the light of the country's international commitments and the same is in conformity with the constitutional requirements, it is not necessary for the Court to understand the legislation in any other manner. In fact, if the Act is plainly read and understood, which we must do, the resultant effect thereof is wholly consistent with Article 14. The Act, therefore, need not be read down, as suggested, to save it from the vice of unconstitutionality for such unconstitutionality does not exist.”
52. Now reverting to the judgment of this Court in
Satyawati Sharma (supra), in the said judgment this
Court did not read down the provision of Section
14(1)(e) of the Delhi Rent Control Act. This Court
held that Section 14(1)(e) is not intra vires the
doctrine of equality enshrined in Article 14 of the
Constitution. In paragraph 31 following was laid
down:
“31………In our considered view, the discrimination which was latent in Section 14(1)(e) at the time of enactment of the 1958 Act has, with the passage of time (almost 50 years), become so pronounced that the impugned provision cannot be treated intra vires Article 14 of the Constitution by applying any rational criteria.”
70
53. After considering all aspects of the matter, this
Court in Satyawati Sharma (AIR 2008 SC 3148) held
that Section 14(1)(e) is violative of the doctrine of
equality embodied in Article 14 of the Constitution.
This Court, thus, struck down the discriminatory
portion of Section 14(1)(e). In paragraphs 38 and 39
following was laid down:
“38. In view of the above discussion, we hold that Section 14(1)(e) of the 1958 Act is violative of the doctrine of equality embodied in Article 14 of the Constitution of India insofar as it discriminates between the premises let for residential and non-residential purposes when the same are required bona fide by the landlord for occupation for himself or for any member of his family dependent on him and restricts the latter's right to seek eviction of the tenant from the premises let for residential purposes only.”
39. However, the aforesaid declaration should not be misunderstood as total striking down of Section 14(1)(e) of the 1958 Act because it is neither the pleaded case of the parties nor the learned Counsel argued that Section 14(1)(e) is unconstitutional in its entirety and we feel that ends of justice will be met by striking down the discriminatory portion of Section 14(1)(e)…”
54. The judgment of Satyawati Sharma was, thus, not a
71
case of reading down of Section 14(1)(e) rather it
was a case where portion of Section 14(1)(e) was
struck down as discriminatory and violative of
Article 14 of the Constitution. Thus, three-Judge
Bench judgment in Subramanian Swamy and others
(supra) is clearly distinguishable and does not
affect the ratio laid down by two-Judge Bench
judgment in Satyawati Sharma case.
55. The Legislature itself notices the need for
providing a ground for eviction to landlord on bona
fide need with regard to residential as well as non-
residential premises. Thus, what was said in Gian
Devi Anand in paragraph 39 was duly accepted by
Legislature. It is another matter that Delhi Rent
Act, 1995 even though it received assent of the
President could not be enforced. Section 1(3)
provided that it shall come into force on such date
as the Central Government may, by notification in the
Official Gazette, appoint. Central Government did not
issue any notification in the Official Gazette for
enforcement of the Act. Writ Petition was filed in
Delhi High Court for issuance of mandamus to Central
72
Government to enforce Act, 1995 which was dismissed.
From the above, it is clear that what was observed by
Gian Devi Anand was also accepted by the Legislature
in providing for eviction from both the residential
and non-residential premises on the ground of bona
fide need in Act, 1995. Although, said Act could not
be enforced, the Legislation is complete when the Act
is passed by the Legislature and receives the assent
of the President.
56. A Constitution Bench in State of Kerala and
others vs. Mar Appraem Kuri Company Limited and
another, (2012) 7 SCC 106, laid down following in
paragraphs 50 and 51:
“50. Broadly speaking, law-making is exclusively the function of the legislatures (see Articles 79 and 168). The President and the Governor are a part of the Union or the legislatures of the States. As far as Parliament is concerned, the legislative process is complete as soon as the procedure prescribed by Article 107 of the Constitution and connected provisions are followed and the Bill passed by both the Houses of Parliament has received the assent of the President under Article 111. Similarly, a State legislation becomes an Act as soon as a Bill has been passed by the State Legislature and it has received the assent of the Governor
73
in accordance with Article 200. It is only in the situation contemplated by Article 254(2) that a State legislation is required to be reserved for consideration and assent by the President. Thus, irrespective of the date of enforcement of a parliamentary or State enactment, a Bill becomes an Act and comes on the statute book immediately on receiving the assent of the President or the Governor, as the case may be, which assent has got to be published in the Official Gazette.
51. The legislature, in exercise of its legislative power, may either enforce an Act, which has been passed and which has received the assent of the President or the Governor, as the case may be, from a specified date or leave it to some designated authority to fix a date for its enforcement. Such legislations are conditional legislations as in such cases no part of the legislative function is left unexercised. In such legislations, merely because the legislature has postponed the enforcement of the Act, it does not mean that the law has not been made.”
57. The above authority duly supports our view that
law has been made by the Parliament in enacting Act,
1995 which accepts the suggestion of Constitution
Bench in Gian Devi Anand and hence what has been held
by Satyawati Sharma was felt both by this Court and
Legislature. We, thus, do not find any good ground to
74
refer the judgment of this Court in Satyawati Sharma
for reconsideration by a larger Bench. We, thus,
reject the submission of the learned counsel for the
appellant that Satyawati Sharma needs to be referred
to a larger Bench for reconsideration.
58. We having decided the above issue let the appeals
be now listed for consideration on merits.
......................J. ( ASHOK BHUSHAN )
......................J. ( K.M. JOSEPH ) New Delhi, August 05, 2019