Depot
Superintendent H.P.Corpn. Ltd. & Anr Vs. Kolhapur Agri. Market Commtt.
Kolhapur [2007]
Insc 703 (20 June 2007)
Dr. ARIJIT PASAYAT & ALTAMAS KABIR
CIVIL APPEAL NO. 2903 OF 2007 (Arising out of SLP (C) No. 6841 of 2005) Dr.
ARIJIT PASAYAT, J.
1. Leave granted.
2. Challenge in this appeal is to the order passed by a learned Single Judge
of the Bombay High Court dismissing the Second appeal filed by the appellant.
While issuing notice on 11.4.2005 it was indicated that the appellant has to
indicate whether he is willing to accept the suggestions given by the High
Court about vacating the premises by 2009.
3. Background facts in a nutshell are as follows:
Appellant is running a retail outlet Petrol Pump in the suit premises in Kolhapur
for which a lease was executed on 28.12.1959 between the predecessor in
interest of the appellant and the respondent for a period of 20 years with an
option of renewal for a further period of ten years. The period expired in
December, 1989. On 18.3.1989 i.e. prior to the expiry of the lease period, the
appellant purportedly exercised the right of renewal of the lease deed for a
period of 30 years in terms of Section 7 read with Section 9 of the Caltex
(Acquisition of shares of Caltex) Oil Refining (I) Ltd. and of undertaking in
India of Caltex (I) Ltd. Act, 1977 (hereinafter referred to as "the
Acquisition Act").
According to the appellant, the respondent by its conduct agreed to extend
the lease by accepting rent on 2nd December, 1997. On 22nd October, 1997 respondents have been noticed by the appellant-Corporation calling upon the
Corporation to vacate the suit land and hand over the possession to the
respondent. Respondent filed Civil Suit No. 399 of 1998 with the Court of Civil
Judge, Junior Division Kolhapur on 18.4.1998 inter alia praying for possession
of the suit land and mesne profit on the ground that though the respondent
served upon the appellant the notice of surrender of possession of land, the
appellant avoided giving back the possession.
Learned Civil Judge decreed the suit and directed the appellants to hand
over vacant possession. Appellants filed Regular Civil Appeal (Regular Civil
Appeal No. 375 of 2000) before the learned District Judge Kolhapur. During
pendency of the Civil Appeal appellant filed an application under Order 6 Rule
17 of the Code of Civil Procedure, 1908 (in short the 'CPC') seeking inter alia
the following amendment:
(i) By virtue of the Acquisition Act, and the provisions made thereunder,
Caltex India Ltd. was converted into Hindustan Petroleum Corporation Ltd.
(ii) As per Section 7 of the Acquisition Act, the Corporation has legal
right to renew the lease on the same terms and conditions after its expiry.
(iii) The Corporation by its letter dated 18.3.1989 had intimated to the
plaintiff regarding its desire to renew the lease for a further period of 30
years. So automatically the lease period has been extended for 30 years.
(iv) The suit filed on the basis of the said notice has no legal force.
4. By order dated 2.11.2002 the amendment was allowed.
5. By order dated 4.10.2004 the Civil appeal was dismissed.
Second appeal was filed by the appellant before the Bombay High Court. By
the impugned order the High Court dismissed the second appeal.
6. During the hearing of the appeal to avoid litigation between two public
bodies the High Court suggested that the appellants may be granted time to
vacate the suit plot subject to filing of undertaking but the appellant refused
to accept the situation. Under Section 7(3) as noted by the High Court there is
no automatic renewal and there can be renewal if it is so desired by the
Central Government. In the instant case the other crucial question was whether
the company was entitled to second renewal. The High Court held that option of
renewal was exercised in the year 1978 at that time the provisions of the Act
of 1977 were already enforced.
7. During the pendency of the appeal the appellants contended that they are
entitled to benefit of Section 7(3).
That plea is unacceptable as no reply was sent to the notice of termination
and/or by referring to such right in the written statement filed in the trial
court. If in the year 1979 i.e. on the expiry of the lease period, even if
lease was to be renewed in terms of Section 7(3), extension could have been
granted in terms of original lease for a period of 20 years from the year 1979.
It is to be noted that the appellants are not entitled to the protection of
Maharashtra Rent Control Act, 1999.
Accordingly, the High Court held that there was no merit in the appeal which
was dismissed.
8. Stands before the High Court were reiterated in this appeal.
9. Section 7(3) reads as follows:
"7(3) On expiry of the term of any lease, tenancy or arrangement
referred to in sub section (1) or sub section (2), such lease or tenancy or
arrangement shall, if so desired by the Central Government, be renewed or
continued, so far as may be, on the same terms and conditions on which the
lease or tenancy or arrangement was originally granted or entered into."
10. As rightly observed by the High Court that there is no automatic renewal
and there can be renewal only if it is so desired by the Central Government.
There is no material placed before the courts below that there was any desire
in that regard by the Central Government. The appeal is, therefore, sans merit
and deserves to be dismissed. But in terms of the notice dated 11.4.2005 time
for handing over the possession is extended up to end of June, 2009.
Undertaking in that regard shall be filed within two weeks from today. If the
undertaking is not filed, this order shall not be operative.
11. The appeal is accordingly disposed of.
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