Santosh
Jayaswal & Anr Vs. State of M.P. & Ors [1995] INSC 478 (11 September 1995)
Ramaswamy,
K. Ramaswamy, K. Hansaria B.L. (J)
CITATION:
1996 AIR 207 1995 SCC (6) 520 1995 SCALE (5)535
ACT:
HEAD NOTE:
O R D
E R
Leave
granted.
These
appeals by special leave arise from the judgment dated 26.8.1994 of the
Division Bench of the High Court of Madhya Pradesh in L.P.A. Nos.21 and 22 of
1994 titled State titled State of M.P. and others vs. Surendra Shukla. The
question canvassed before the Division Bench was whether the right to catch
fish in the tank granted in favour of the appellants was in the nature of a
lease or licence, an instrument compulsorily registerable under the Indian
Registration Act and liable to stamp duty under the Indian Stamp Act. The Division
Bench held that they were leases in respect of Santosh Jaiswal's case (L.P.A.
No. 21/94) for a period of nine months and in Surendra Shukla's case (L.P.A.
No.22/94) for more than one year. In the counter-affidavit filed in this Court,
it was stated that the lease was for more than two year.
Shri Pramod
Swarup, learned counsel for the appellants, contended that it is only a licence
and that, therefore, it is neither an instrument compulsorily registerable
under Section 17 of Registration Act nor liable to stamp duty under the Indian
Stamp Act. We do not agree with the learned counsel. It is true that the
learned Single Judge while disposing of the writ petition found that it was a licence
but not a lease but before the Division Bench, controversy whether what was
granted to the appellant is a licence or a lease was not put in issue. On the
other hand, it proceeded on the premise that they were leases. The appellants
were not even raised any contention in the SLP nor have they placed any
document before us. Under these circumstances, we would proceed on the premise
that they are leases. The contention raised in the High Court was that since
profit a pendre is not an immovable property and that, therefore, it is not
compulsorily registerable instrument. That contention was rejected by the High
Court.
Section
3 of the Transfer of Property Act defines "immovable property". It
does not include standing timber, growing crop or grass. Clause (26) of Section
3 of the General Clauses Act is equivalent to Section 2(18) of the M. P.
General Clause Act which defines immovable property thus:
"2(18)
"Immovable property" included land, benefits, to arise out of land
and things attached to the earth, or permanently fastened to anything attached
to the earth." Section 17 (1) (d) of the Indian Registration Act provides
that certain documents shall be registered, if the property to which they
relate is situate in a district in which, and if they have been executed on or
after the specified date. By virtue of Section 17(1)(c) leases of immovable
property from year to year, or for any term exceeding one year, or reserving a
yearly rent is compulsorily registerable instrument. This Court considered the
controversy in The Bihar Eastern Gangetic Fishermen Cooperative Society Ltd.
vs. Sipahi Singh and others [(1977) 4 SCC 145] and held that if the profit a prendre
is a tangible immovable property, its sale has to be by means of a registered
instrument in case its value exceeds Rs.100/-.
If it
is intangible, the sale is required by Section 54 of the Transfer of Property
Act, 1882, to be effected by a registered instrument, whatever its value.
Therefore, in either situation the grant of the profit a prendre has to be by
means of a registered instrument.
Since
the definition of "Immovable Property" in M. P. General Clause Act
includes benefits to arise out of land and things attached to the earth, the
question is whether the right to catch fish is a benefit to arise out of the
land. It cannot be controverted that catching fish from the tank would be a
benefit arising out of the land. Therefore, it is an immovable property. Even
though it is profit a prendre, since it is a benefit to arise from the land, it
is an immovable property. If its value is more than Rs. 100/- or the lease is on
year to year basis, it is a compulsorily registerable instrument under Section
17(1)(c) of the Indian Registration Act. It is an instrument under Article
35(a) of Schedule 1-A Clauses (1) to (3) of the Stamp Act. Therefore, it
requires to be engrossed with required stamp duty and registered under Section
17(1)(d) of the Indian Registration Act.
Though
Shri Pramod Swarup, learned counsel for the appellant, sought reliance on the
judgment of this Court in Ananda Behari and Another vs. The State of Orissa and
another [(1955) 2 SCR 919], The State of West Bengal vs. Shebaits of Iswar Sri Saradia
Thakurani and others [(1972) 4 SCC 158], Board of Revenue and others vs. A.M. Ansari
and others [(1976) 3 SCC 512] and State of Orissa and others vs. Titaghur Paper
Mills Co. Ltd. and another [(1985) Supp. SCC 280] they render little assistance
to the facts in these cases. Therein the question was whether the right to
catch fish is a lease or a licence. In view of the language of documents in
those cases, this Court considered that it would be a licence but not a lease.
Since the document has not been placed before us, we cannot decipher whether it
is a licence or a lease. Since the controversy was not put in issue before the
Division Bench, we proceeded on the premise that it is a lease. Under these
circumstances, we are of the considered view that the Division Bench of the
High Court is right in its conclusion that it is a lease and being of the value
of more than Rs. 100/-, and upwards, it is compulsorily registerable under
Section 17(1)(d) of Indian Registration Act.
Under
Section 17 of the Registration Act, read with Section 2(16) of the Indian Stamp
Act, `lease' means a lease of immovable property and includes a patta, a kabuliyat
or other undertaking in writing, not being a counter-part of a lease to
cultivate, occupy, or pay or deliver rent for, immovable property etc. Right to
catch fish is profit a prendre and benefit to arise out of land is an immovable
property for the purpose of stamp duty. It would, therefore, be clear that
since it is a right given to the appellants to catch fish in the tank, it is a
profit a prendre attached to or benefit to arise out of the land. Therefore, it
is an instrument for the purpose of stamp duty. Since the duration of lease in L.P.A.
No.21/94 is only nine months, it is not compulsorily registerable instrument by
operation of Section 17(1)(c) of the Act. The Civil Appeal arising out of
L.P.A.21/94 relating to Santosh Jaiswal is, therefore, partly allowed. It is an
instrument which requires to bear the appropriate stamp duty but is not a
compulsorily registerable instrument. In appeal arising out of L.P.A.22/94 of Surendra
Shukla, since the duration of lease is more than a year, it is an instrument
and compulsory registerable by operation of Section 17(1)(c) of the
Registration Act and liable to stamp duty under the Indian Stamp Act.
Therefore, it cannot be acted upon unless it is duly engrossed with stamp duty
and registered.
The
appeals are accordingly disposed of. No costs.
Back