ANURAG KUMAR Vs MOHAN LAL
Bench: TARUN CHATTERJEE,H.L. DATTU, , ,
Case number: C.A. No.-000446-000446 / 2009
Diary number: 891 / 2009
Advocates: JITENDRA MOHAN SHARMA Vs
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.446 OF 2009 (Arising out of SLP(C) NO. 550 of 2009)
Anurag Kumar …….. Appellant
Versus
Mohan Lal & Anr. ……..Respondents
O R D E R
1) Leave granted.
2) This appeal is directed against the orders passed by the High Court of
Judicature at Allahabad in Civil Miscellaneous Writ Petition No.
47199 of 2007 dated 24.11.2008. By the impugned order, the court
has allowed the writ petition by quashing the order dated 01.09.2007
passed by the Additional District Judge, Court No.1, Meerut and
further has remanded the matter to the Revisional Authority to pass
fresh order in the light of observations made after affording sufficient
opportunity to the parties.
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3) The appellant is the owner of a Shop No. 570. Budhana Gate, Meerut,
where respondent no.1 is the occupant on monthly rent of RS. 400.
On 23.04.1999, an application was made by respondent no.2 before
the Rent Control and Eviction Officer stating that vacancy be
declared as the respondent no.1 has obtained allotment order by the
appellant by concealing the fact that he is already in occupation of
three other shops.
4) The Competent Authority after obtaining a report from the Rent
Control Inspector and after having heard the parties vide its order
dated 28.09.2005 has observed that as the respondent no.1 has
obtained the possession of the disputed shop by playing fraud, and
therefore, the allotment of the disputed shop happens to be nullity and
is void, and thus the said shop is liable to be declared vacant.
5) Neither the respondent no.1 nor the appellant challenged the order
dated 28.09.2005, thus it has become final. Appellant after
declaration of vacancy made an application for release of the disputed
shop before the Delegated Authority. The Delegated Authority after
considering the genuine and bonafide need of the appellant allowed
the release application in favor of the petitioner under sec. 16 of the
act, vide its order dated 30.11.2005.
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6) Respondent no.1 being aggrieved by the order filed a revision petition
before the Revisional Authority on the ground that no question of
release of the disputed shop in favor of appellant arises as the said
shop is not vacant and had been duly and properly allotted to the
respondent no.1. However, respondent no.1 did not challenge the
order of vacancy. Revisional Authority again went into details of the
case and vide its order dated 01.09.2007, declared that the property in
question was not vacant and was in occupation of the respondent no.1
as a valid allotee and the allotment in favor of respondent no.1 has
not been cancelled in accordance with provisions of law, therefore the
impugned order is liable to be set aside.
7) Being aggrieved by the order dated 01.09.2007, appellant filed a Civil
Misc. Writ Petition before the High Court for quashing the said order
passed by the Revisional Authority.
8) The High Court, allowed the writ petition vide its order dated
24.11.2008, quashing the order passed by the Revisional Authority
dated 01.09.2007 and has remanded the matter to the Revisional
Authority to pass an appropriate order, on the ground that Revisional
Authority has failed to take into consideration the fact, that, if the
order of vacancy has become final and it has never been challenged
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by aggrieved person then the question of allotment or question of
release in favour of the landlord cannot be raised by the person
concerned without challenging the order of vacancy unless and until
the premises in dispute is declared vacant by an authority competent
to do that is set aside. Aggrieved by this order the appellant is before
us in this appeal.
9) The High Court while exercising its discretionary and extraordinary
jurisdiction under Article 226 has remanded the matter back to the
Revisional Authority to pass an appropriate order with certain
directions after going into the merits of the case.
10)The basic principle of Article 136 is that if a litigant feels that
injustice has been done by a Court or any other body charged with
administration of justice, there is one superior court he may always
approach and which, in its discretion, may give him special leave to
appeal so that justice may be done: (1996) 1 SCJ 786, 803.
11)It is not possible to define with any precision, the limitations on the
exercise of the discretionary jurisdiction vested in the Supreme Court
by the constitutional provision made in Article 136. The limitations
whatever they be, are implicit in the nature and character of the power
itself. It being an exceptional and over-riding power, naturally, it has
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to be exercised sparingly and with caution and in special and
extraordinary situations.
12)It is well settled that though special leave is granted, the discretionary
power which is vested in the Court at the stage of the special leave
petition continues to remain with the Court even at the stage when the
appeal comes up for hearing and when both sides are heard on merits
in the appeal: (1999) 2 SCC 321.
13)In view of above, in our opinion although leave has been granted but
we do not find a need to exercise the discretionary powers under Art.
136. The matter has already been discussed by various Authorities
and the same has been remanded back by the High Court and as such
no extraordinary situation arises. It will be proper that the Revisional
Authority decides the matter again.
14)Therefore without going into the merits of the case, we dismiss the
appeal. However, we reserve liberty to the appellant to raise all such
contentions which are available to him including certain contentions
raised in this appeal before the Revisional Authority. We direct the
Revisional Authority to adjudicate upon the matter independently
untrammeled by the observations and orders made by the High Court.
15)The appeal is dismissed accordingly. No order as to costs.
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…………………………………J. [ TARUN CHATTERJEE ]
…………………………………J. [ H.L. DATTU ]
New Delhi, January 27, 2009.
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