State of Maharashtra Vs. Vyasendra
[1983] INSC 58 (3 May 1983)
CHANDRACHUD, Y.V. ((CJ) CHANDRACHUD, Y.V.
((CJ) VENKATARAMIAH, E.S. (J)
CITATION: 1983 SCR (3) 1 1983 SCC (3) 70 1983
SCALE (1)519
ACT:
Maharashtra Agricultural Lands (Ceiling on
Holdings) Act, 27 of 1961-s.4(1)-Scope of-Land owned and held by wife as
separate property or stridhan property-Deemed to be held by the family unit.
HEADNOTE:
Whether the land owned and held by the wife
as her separate property can be clubbed together with the lands held by her
husband and the other members of the family for the purpose of computing the
ceiling on the holding of the' family unit' under the Maharashtra Agricultural
Lands (Ceiling on Holdings) Act, 1961.
Section 4(1) of the said Act provides that for
the purpose of determining the ceiling area of the family unit all land held by
each member of a family unit, whether jointly or separately, shall be deemed to
be held by the family unit. Explanation to s. 4(1) states that 'Family unit'
means a person and his spouse and their minor sons and minor unmarried
daughters, if any.
Respondent's claim that certain land which
stood in the name of his wife was her separate property was not accepted by the
Surplus Lands Determination Tribunal, which included that land in the total
holding of the respondent. Before the Additional Commissioner, the respondent
contended that the land which was sold by his wife after the notified date was
wrongly included in the holding of the family unit. The Additional Commissioner
remanded the matter to the Tribunal for a fresh inquiry into the question as to
whether the sale affected by the Respondent's wife was supported by legal
necessity. On a writ petition filed by the respondent the High Court directed
the Tribunal to enquire also into the question as to whether the land which was
in the name of the respondent's wife was her separate property. On appeal, the
appellant contended that the High Court was in error in enlarging the scope of
the order of remand passed by the Additional Commissioner.
Allowing the appeal,
HELD: All land held by each member of the
family unit, whether jointly or separately, is to be deemed to be held by the
family unit, for the purpose of determining the ceiling area which the family
unit may retain. The circumstance that the land held by a constituent members
of the family unit is separate property or stridhan property is a matter of no
consequence whaatso- 2 ever for the purpose of determining the ceiling area
which the family unit can retain. [4 E-G] In the instant case the respondent,
his wife and their minor sons and minor unmarried daughters, if any, are all
constituent members of the family unit and all the lands held by them have to
be pooled together for the purpose of determining the ceiling area which is
permissible to the family unit. The nature or character of their interest in
the land held by them is irrelevant for computing the ceiling area which the
family unit may retain. [4 G-H]
CIVIL APPELLATE JURISDICTION: Civil Appeal
No. 4264 of 1983.
Appeal by Special leave from the Judgment and
Order dated the 25th April, 1979 of the Bombay High Court in Writ Petition No.
1117 of 1979.
V. S. Desai and M. N. Shroff with him for the
Appellant.
Nemo for the Respondent.
The Judgment of the Court was delivered by
CHANDRACHUD, C.J. A question frequently arises under the Agricultural Ceiling
Acts passed by the State Legislatures as to whether the land owned and held by
a wife as her separate property can be clubbed together with the lands held by
her husband and the other members of the family for the purpose of computing
the ceiling on the holding of the 'family unit'. That question arises in this
appeal under the Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 27
of 1961, (The Act').
The respondent Vyasendra filed a return under
section 12 of the Act showing the lands held by him and mentioning that certain
lands which stood in the name of his wife were her separate property. The
Surplus Lands Determination Tribunal held under section 21 of the Act that the
total holding of the respondent, including the land which was alleged to be the
separate property of his wife, was 67 acres and 34 gunthas. Since the ceiling
under the Act is 54 acres, the respondent was asked to surrender an area admeasuring
13 acres and 34 gunthas.
The Additional Commissioner, Aurangabad,
called for the record and proceedings of the Tribunal suo motu. The respondent
3 contended in those proceedings that an area of 17 acres and 27 gunthas which
was sold by his wife after the notified date, was wrongly included in the
holding of the family unit on the basis that the sale was mala fide and was not
supported by legal necessity. By an order dated January 16, 1979 the Additional
Commissioner remanded the matter to the Tribunal for a fresh inquiry into the
question as to whether the sale of land effected by the respondent's wife after
the notified date was supported by legal necessity. The contention was that the
respondent's wife had sold the land in order to meet the medical expenses in
connection with her illness.
The respondent filed a writ petition (No.
1117 of 1979) in the High Court of Bombay against the judgment of the
Additional Commissioner. The contention of the respondent before the High Court
was that the Additional Commissioner should have remanded the proceedings to
the Tribunal not only for the purpose of determining whether the respondent's
wife had sold the land for the purpose of legal necessity but also for the
purpose of determining whether the land which stood in the name of the
respondent's wife constituted her separate or Stridhan property. This
contention was accepted by the High Court which, by its judgment dated April
25, 1979 enlarged the scope of the remand by directing the Tribunal to inquire
also into the question as to whether the land which stood in the name of the
respondent's wife was her separate property. The correctness of the judgment of
the High Court is challenged by the State of Maharashtra in this appeal.
By an order dated March 8, 1983 this Court
had issued a show cause notice to the respondent stating therein that the
matter will be finally heard and disposed of at the next hearing. The show
cause notice has been served on the respondent but he has not put in his
appearance.
Shri V. S. Desai, who appears on behalf of
the appellant, contends that the High Court was in error in enlarging the scope
of the order of remand passed by the Additional Commissioner by directing the
Tribunal to hold an inquiry into the question whether the land which stood in
the name of the respondent's wife and which was sold by her allegedly for
medical expenses, was her separate property.
This contention is well-founded and must be
accepted.
Section 3(1) of the Act provides, to the
extent material, that no 'family unit' shall after the commencement date, hold
land in excess of the ceiling 4 areas as determined in the manner provided by
the Act. By subsection (2) of section 3, the land held by a family unit in
excess of the ceiling area is regarded as surplus land, liable to be dealt with
in the manner prescribed by the Act.
Section 4(1) of the Act, which is of crucial
importance in this case, reads thus:
"4. Land held by family unit-(1) All
land held by each member of a family unit, whether jointly or separately, shall
for the purposes of determining the ceiling area of the family unit, be deemed
to be held by the family unit.
Explanation-A 'Family unit' means,- (a) a
person and his spouse (or more than one spouse) and their minor sons and minor
unmarried daughters, if any; or (b) where any spouse is dead, the surviving
spouse or spouses, and the minor sons and minor unmarried daughters; or (c)
where the spouses are dead, the minor sons and minor unmarried daughters of
such deceased spouses." It is clear from these provisions that all land
held by each member of the family unit, whether jointly or separately, is to be
deemed to be held by the family unit, for the purpose of determining the
ceiling area which the family unit may retain. The expression 'family unit' is
defined by the Explanation to mean "a person and his spouse...".
The circumstance that the land held by a
constituent member of the family unit is separate property or stridhan property
is a matter of no consequence whatsoever for the purpose of determining the
ceiling area which the family unit can retain. The respondent, his wife and
their minor sons and minor unmarried daughters, if any, are all constituent
members of the family unit and all the lands held by them have to be pooled
together for the purpose of determining the ceiling area which is permissible
to the family unit.
The nature or character of their interest in
the land held by them is irrelevant for computing the ceiling area which the
family unit may retain. The High Court was therefore in error in directing the
Tribunal to 5 inquire into the question as to whether the land which stood in
the name of the respondent's wife and which was sold by her was her personal or
separate property. Assuming it was so, it is still liable to be aggregated with
the land held by the respondent.
In the result, we allow the appeal, set aside
the judgment of the High Court and confirm the order of remand passed by the
Additional Commissioner, Aurangabad. The Surplus Lands Determination Tribunal
will inquire into the limited question referred to it by the Additional
Commissioner, Aurangabad, only.
There will be no order as to costs.
H.S.K. Appeal allowed.
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