Cantonment Board and
another Vs. Church of North India
J U D G M E N T
Gokhale J.
1.
This
appeal by Special Leave seeks to challenge the order passed by a Division Bench
of High Court of Rajasthan in D.B Civil Special Appeal (Writ) No. 753 of 1993
dated 17.5.2002 whereby the appeal filed by the appellants herein against the
order passed by a Single Judge of that High Court dated 13.8.1993 in Writ Petition
No. 5281 of 1991 filed by the first respondent came to be dismissed. The Single
Judge had allowed respondent's writ petition.
2.
2.
The facts leading to this appeal are as follows: The respondent herein is running
a Mission Hospital at Nasirabad in the State of Rajasthan. The Hospital
building initially belonged to the East India Company. Later on, it belonged to
the Government of India and it is under the management of the Nasirabad Cantonment
which is a cantonment governed under the Cantonment Act, 1924. The case of the
appellants is that the respondent was given the concerned premises under a 2lease
deed dated 1.4.1982 which expired on 31.3.1984. The rent for the premises was
fixed at Rs. 75 per month. The lease deed provided in clause 2 (iii) that the
lessee shall vacate the premises before the expiry of the lease as and when
required by the Cantonment Board provided seven days' notice to this effect is
given in writing.
3.
The
case of the appellants is that the premises were not being utilized fully and that
the respondent had taken some other premises also. The appellants needed the premises.
After the expiry of the lease on 31.3.1984, the Estate Officer of the
Cantonment Board stopped accepting the rent.
4.
The
appellants served a notice of seven days as required under Section 4 of The
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 (hereinafter
referred to as `Public Premises Act') on 14.3.1984 and again on 27.3.1984. The
respondent filed a Civil Suit No.10/1985 in the Court of the Additional Civil Judge
No.1 at Ajmer to challenge the notice. The respondent filed an application to
deposit the rent in Civil Court but that was not entertained. The Civil Suit
came to be dismissed on 31.7.1987 and the respondent applied for six months
time to vacate which was accepted by the appellant. The order passed by the Additional
Civil Judge, Ajmer in that matter on 31.7.1987 reads as follows:- "31.07.1987:
Present, Counsel for the parties. The learned counsel for the applicant seeks six
months time to vacant the disputed property, the learned counsel for the non-
applicant is agreeable for this request. Hence, it is directed that non-applicant
will not dispossess the applicant from the disputed premises, and he will be at
liberty to initiate proceedings for the same thereafter. This application is disposed
of with this order, and the file to be consigned to record along with this
decision."
5.
The
respondent, however, did not vacate the premises as assured, and therefore, the
appellant filed a fresh application under Section 4 of the Public Premises Act before
the Estate Officer. The Estate Officer considered the objections filed by the
respondent and then passed an order of eviction under Section 5 of that Act on
26.6.1991. The order passed by the Estate Officer in para 7 thereof, notes that
the respondent did raise the question of jurisdiction of the Estate Officer but
only on the ground that the jurisdiction to evict was with the Civil Court and
the action should be taken under the Transfer of Property Rules. The Estate Officer
rejected that submission holding that the Public Premises Act was a special Act
and it will override the provisions of the Rent Control Act. The appeal against
the order of the Estate Officer filed under Section 9 of the Public Premises Act
was dismissed by the District Judge and hence, the respondent filed a Writ Petition
No. 5281 of 1991 before a Single Judge of the Rajasthan High Court.
6.
The
Learned Single Judge who heard the writ petition took the view that the
provisions of the Transfer of Property Act 1882 applied to the Cantonments
Boards. The particular lease deed was not a registered lease deed as was
necessary as per Section 107 of the Transfer of Property Act, since the period
of lease was more than one year, and it was a lease for an immoveable property.
The Learned Judge held the particular lease to be a lease from month to month,
and therefore, there must be a 15 days' notice to terminate it as required by Section
106 (1) of the Transfer of Property Act 1882. He held that the 7 days' notice
of termination will not be a valid one. He further held that since such termination
had not taken place, the respondent could not be held to be an unauthorized
occupant. The Learned Judge also took the view that the order dated 31.7.1987
could not be read as an undertaking to vacate after the expiry of six months. Therefore,
the Learned Single Judge allowed the Writ Petition filed by the respondent and
set aside the order passed under the Public Premises Act. The appellants herein
preferred an Appeal numbered as 753 of 1993 to the Division Bench. The Division
Bench also took the same view as the Learned Single Judge and dismissed the
Appeal filed by the appellants herein. The Division Bench held that the premises
may be taken to be public premises but the respondent cannot be taken to be an
unauthorised occupant since his right to occupy was not terminated by a 15
days' notice.
7.
Being
aggrieved by this Judgment and order the present appeal has been filed. The learned
counsel appearing for the appellant submitted that the premises belonged to
Union of India and were being managed by the appellant administratively under the
Public Premises Act. Section 4 of that Act permitted a notice of seven days, which
had been given in the instant case. Even the lease document also provided for a
termination of the lease by a notice of seven days, and in any case, the action
was being taken after the expiry of the lease period. The lease had not been
extended. That being so, the respondent was in unauthorized occupation within the
definition of `unauthorized occupation' under Section 2 (g) of the Public
Premises Act. He relied upon a number of decisions to contend that the position
of a lessee holding on under an unregistered deed which is compulsorily registrable
is 5that of a mere tenant at will, and a mere demand for possession is
sufficient to determine the lease, and no notice under Section 106 of the
Transfer of Property Act was necessary. We are not required to go into this
submission for reasons which are stated herein after.
8.
The
Learned Counsel for the respondent tried to refute these submissions by
maintaining the submissions which were canvassed before the Court below. The
submissions of the respondent are untenable on the face of it, in as much as
the period for which the premises were let out was over and obviously the respondent
was in unauthorized occupation thereafter. The appellants were therefore
entitled to take recourse to law and take possession of the premises. The only question
is whether they had taken the correct course of action as permissible in law.
9.
Mr.
Singla, learned counsel for the respondent however, lastly submitted that the
respondent was owner of the premises and secondly, the Public Premises Act did
not apply to these premises also for the reason that the Cantonment Boards have
come to be covered under the Public Premises Act only by Amendment Act of 1993
which came into force on 7.1.1994. That is how clause (viii) `governing any
Cantonment Board constituted under the Cantonment Act, 1924 (2 of 1924)' has
come to be included in the definition of "public premises" under
section 2 (e) (2) (viii) of the Public Premises Act. He therefore, submitted
that at the time when the proceedings were initiated and the order was passed
under the Public Premises Act, the Estate Officer did not have jurisdiction to proceed
under this Act and therefore, for this reason alone the eviction proceedings
will have to be held as bad in law for want of jurisdiction and the appeal
will have to be dismissed. He submitted that this was an issue with respect to having
jurisdiction to deal with the subject-matter and the submission can be raised
at any stage of proceedings.
10.
Mr.
Venkataramani, learned counsel appearing for the appellant pointed out in his rejoinder
that neither of these two submissions were advanced any time in the past. In
any case, as far as the ownership of the premises by the respondent is concerned,
no document has ever been produced in this behalf. With respect to the second
submission he pointed out that the case of the appellant was that the premises
belonged to Union of India and the appellants were entrusted with the
management thereof. The Public Premises Act, therefore, applied to the
concerned premises.
11.
The
submission of Mr. Venkataramani that the question of jurisdiction was not
raised any time earlier is not fully correct in as much as, pointed out
earlier, para 7 of the estate officer's order records the objection to the
jurisdiction of the estate officer raised by the respondent though in a
different manner. The counsel for the respondent submitted that the issue which
he had raised now in this court disputing the jurisdiction of the Estate
Officer was a question of law and the matter went to the root of jurisdiction
of the authority to pass the eviction order. If the authority did not have the
jurisdiction to proceed under the Public Premises Act, the eviction order could
not be upheld. A point about the jurisdiction can be raised even in this court
even if it was not raised any time earlier.
12.
We
have considered the submission of both the counsel. As far the first submission
of Mr. Singla viz. that the premises belong to the respondent is concerned, the
same has never been raised any time before. On the record of the present Civil
Appeal, we have the objection filed by the respondent before the Estate
Officer, and a copy of the Writ Petition filed by the respondent. Nowhere have
they claimed that they own the premises. On the contrary, in paragraph 3 of
their objections before the Estate Officer, they have stated that the Executive
Officer of the Cantonment Board is the Secretary and the Custodian of the
property. In Paragraph 4 of Writ Petition No.5281/1991, filed before the Single
Judge, they have clearly stated that the hospital building initially belonged
to the East India Company and later on had belonged to the Government of India.
They are not disputing the fact that a lease-deed was executed between the
parties on 1.4.1982 whereby they were in occupation of the Hospital building. In
the second recital of the lease-deed, it is clearly stated that the lessor is
the owner of the premises, and the premises were being let out to the hospital run
by the respondent on the terms contained therein. The respondent had nowhere
claimed that they own the land or they constructed the building thereon. This being
so, it is not possible to accept the first objection of Mr. Singla.
13.
As
far as, the second submission of Mr. Singla is concerned, it is submitted by
him that the Cantonment Boards were covered under the Public Premises Act only with
effect from 1.6.1994 by an amendment introducing sub-section (viii) in Section 2(e)(2)
of the Public Premises Act. He has, therefore, contended that the Estate Officer
had no jurisdiction to pass 8eviction order on 26.6.1991 and hence, on this ground
alone, the present appeal must be dismissed. As far as this submission of Mr. Singla
is concerned, Mr. Venkaramani submitted that this objection ought to have been
raised at the earliest opportunity so that appellant could have met the same earlier.
It is undoubtedly true that objection to the maintainability of a proceeding
must be raised at the earliest but an objection that the authority did not have
the jurisdiction to entertain the proceedings over the subject-matter goes to
the root of the proceeding. In a number of judgments, this Court has held that
a defect, with respect to the lack of inherent jurisdiction is basic and
fundamental and validity of such an order can be challenged at any stage, even in
execution or in collateral proceedings (for reference see a judgment of a bench
of three judges of this Court in Balwant N. Viswamitra and others v. Yadav Sadashiv
Mule (dead) through Lrs. [reported in (2004) 8 SCC 706] .
14.
14.
However, such an eventuality does not arise in this case for the reason that
the case of the appellant has been that the hospital premises of the respondent
belong to the Union of India and are only under the management of the
appellant, and therefore, are the "public premises", under Section 2(e)
of the Public Premises Act 1971. Thus, in the first paragraph containing the
reasons of his order dated 26.6.1991, the Estate Officer states as follows: "1.
That the CNI Mission Hospital, Nasirabad which is situated on and land
thereon, belongs to the Union of India and lies under the management of Cantt.
Board, Nasirabad is a public premises as defined under 2(e) of the P.P.Act,
1971." 9 It is this order of eviction which was challenged in appeal to the
District Court and thereafter in writ petition.
15.
15.
Section 2(e) of the Public Premises Act defines "public premises." This
section is split into two sub-sections. Sub-section (1) covers thereunder any
premises belonging to or taken on lease or requisitioned by or on behalf of the
Central Government. Sub-section (2) deals with premises belonging to or taken on
lease or on behalf of various entities such as Government Companies,
Universities, Major Ports etc. which are mentioned in that sub-section, and Cantonment
Boards have come to be covered under sub-section (viii) by amendment with
effect from 1.6.1994. The case of the respondent has been that the premises belong
to Union of India, and, therefore, are public premises. The Estate Officer did have
the jurisdiction over such premises. It is another matter that the premises of
Cantonment Boards have also come under the definition of public premises since
1.6.1994. It cannot mean that the premises of Union of India which were always
under the Public Premises Act, but under the Management of a Cantonment Board,
since prior to this amendment, would not be covered under the Public Premises Act.
This has been the plea of the appellants right from the beginning. Section 116A
of the Cantonment Act 1924, gives the power to the Cantonment Board to manage any
property entrusted to it by the Central Government. It is under this Section
that the present premises are under the management of the appellant Board. Section
116A reads as follows: "Section 116A. Power to manage property.- A
[Board] may, subject to any conditions imposed by the Central Government, manage
any property entrusted to its management by the Central Government on such terms
as to the sharing of rents and profits accruing from such property as may be determined
by rule made under section 280."
16.
The
Government has the power to make rules concerning the management of these
properties. This power is contained in Section 116 of the Act. Mr. Venkaramani
has drawn our attention to the Cantonment Land Administration Rules 1937 under which
the properties under their management are classified into three categories
`A", `B' & `C'. The present premises fall in category `C'. He has also
shown us the receipt issued by the Defence Estate Officer to the appellant for
the payment of rent of the land on which the hospital building is situated. We have
also been shown the relevant notification issued by the Central Government authorizing
the concerned Officer as the Estate Officer for the premises under the control
of the Ministry of Defence.
17.
This
being the position, there is no substance in the objection raised by and on
behalf of the respondent. The Estate Officer did have jurisdiction to take
action against the respondent under the Public Premises Act. The period of authorization
of the respondent to occupy the premises was over on 31.3.1984. Therefore, the respondent
was in an unauthorized occupation thereafter under Section 2(g) of the Act. Notice
as required, under Section 4 of the Public Premises Act was given. The respondent
had no acceptable defence. The premises were no longer being used properly. That
being so, the order of eviction was fully justified as also the order passed by
the District Judge dismissing the appeal.
18.
The
Single Judge of the Rajasthan High Court, therefore, clearly erred in holding that
a notice of 15 days ought to have been given in the present case to terminate
the authority of the respondent on the concerned premises. The provisions of
Sections 106 and 107 of Transfer of Property Act could not be applied to the present
case on that count since the premises were covered under a special act which will
prevail as against a general enactment. The Division Bench also having accepted
that the respondent was in an unauthorized occupation, erred in insisting that
a 15 days' notice was necessary.
19.
In
the circumstances, this Civil Appeal is allowed. The orders passed by the
Division Bench of the Rajasthan High Court dated 17.5.2002 in Civil Special
Appeal (Writ) No.753/1993 as well as the order dated 13.8.1991 passed by the Single
Judge in Writ Petition No.5281/1991 are set aside. Appeal No.753/1993 filed before
the Division Bench will stand allowed and Writ Petition No.5281/1991 filed by
the respondent before the Single Judge will stand dismissed. The order passed
by the Estate Officer dated 26.6.1991 as upheld by the District Judge, Ajmer is
hereby confirmed.
20.
The
appeal is allowed accordingly, though, without any order as to costs.
..................................J.
(P. Sathasivam )
......................................J.
( H.L. Gokhale )
New
Delhi
Dated
May 13, 2011
Back
