BANATWALA & COMPANY Vs L.I.C.OF INDIA
Bench: R.V. RAVEENDRAN,H.L. GOKHALE
Case number: C.A. No.-007171-007171 / 2010
Diary number: 37206 / 2009
Advocates: Vs
INDRA SAWHNEY
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No. 7171 /2010
ARISING OUT OF SPECIAL LEAVE PETITION (CIVIL) NO. 34125 OF 2009
Banatwala & Company …Appellants
Versus
L.I.C of India & Anr. …Respondents
J U D G E M E N T
H.L. Gokhale J.
This appeal, by Special leave raises a question as to whether the
provisions for fixation of standard rent, and provisions prescribing other obligations
for the landlord such as maintenance of essential services under the concerned Rent
Control Act viz. Maharashtra Rent Control Act, 1999 as in the present case
(hereinafter referred to as the MRC Act), are applicable in respect of public premises
owned by a corporation such as the first respondent Life Insurance Corporation of
India (L.I.C in short) which is otherwise covered by the provisions of the Public
Premises (Eviction of Unauthorized Occupants) Act, 1971 (hereinafter referred to as
the Public Premises Act).
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Short facts leading to this appeal are as follows -
2. The appellant is a firm of Advocates and Solicitors, and is a tenant in
possession of 5th floor of a seven storey building, situated at 269 D.N. Road, Fort
Mumbai owned by the first Respondent, L.I.C. L.I.C. is a statutory corporation
constituted under the Life Insurance Corporation Act, 1956. The area under
occupation of the appellant is 1289.16 sq. feet (equivalent to 113 sq. metres). The
petitioner is a tenant of these premises since 1st August, 1988 under an agreement
of lease which has been extended from time to time. It is relevant to note that
there are no proceedings of eviction filed by the respondent No. 1 against the
appellant. The second respondent is the Regional Manager (estates) of L.I.C.
3. The respondent No. 2 revised the monthly rent of these premises
suddenly by his letter of 14th July, 2004 from Rs. 6,891/- to Rs. 39,069/-, including
Municipal taxes and miscellaneous charges. The appellant filed a Writ Petition in the
Bombay High Court being Writ Petition No. 2266 of 2004 to challenge the increasing
of rent as arbitrary. The respondents made a statement in the High Court that if the
petitioner abides by clause IV (e) of the lease agreement between the parties and
pays increased rent as provided therein, the respondents will not enforce the
increase in the rent that was proposed through letter dated 14.7.2001. Thereupon
the writ petition was withdrawn. Subsequently, the respondents sent a reduced bill
of Rs. 9144/- per month which included basic rent of Rs. 6181/- plus municipal taxes
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and water charges of Rs. 355/- and misc. charges of Rs. 100/-. We place the above
clause IV (e) on record. It reads as follows:-
“(e) The Lessor doth hereby convenant with the Lessee that upon the Lessee paying the rent hereby reserved regularly and observing and performing all the convenants and conditions herein contained, the Lessor shall on Lessee’s request extend the period of the lease on the same terms and conditions not exceeding five years from the expiration of the terms hereby granted subject however that there will be an escalation/increase in the rent hereby reserved by 35% of the rate mentioned hereinabove.”
4. It so transpired that the lift of the building (wherein these premises are
situated) was not working properly, and hence, sometime in 2007, the appellant,
alongwith two other tenants, filed an application bearing R.E.S. Application
No.48/Res of 2007 in the Small Causes Court, Mumbai for restoration of the lift
services under Section 29 of the MRC Act. A Single Judge of that Court who heard
an Interim application therein, directed the respondents by his order dated
3.10.2007 to repair the lift. A revision petition bearing Revision Application
No.308/2007 was filed by the respondents to challenge that order. The submission
of the respondents, that the MRC Act was not applicable, was turned down by a
Division Bench of that Court, which dismissed that petition by its order dated
11.1.2008. In the meanwhile, in April, 2007 the respondents further decreased the
rent from Rs. 9144/- to Rs. 6891/- per month.
5. The monthly rent for the premises, however continued to be uncertain.
The respondents increased the rent for the premises once again in March, 2008 to
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Rs. 8689/-. In April, 2008 they demanded rent of Rs. 25,063/- on the basis that the
rateable value of the building had been raised by the Mumbai Municipal Corporation
from the month of April, 2006 onwards from Rs. 17,895/- to Rs. 1,21,805/-. The
appellant was called upon to pay the arrears of rent also from April 2006 amounting
to Rs. 8,89,503/-.
6. The appellant therefore asked for the break up of the rent bill by their
letter dated 2.4.2008. Since no reply was received, appellant filed an Application
(registered as RAN application No.24/SR/08) under Section 8 (3) of the MRC Act in
the Court of Small Causes for fixation of standard rent, and also filed an application
for fixing interim rent. Respondents in their turn challenged the jurisdiction of the
Small Causes Court to entertain the proceeding, and contended that the suit
premises were public premises covered under the Public Premises Act, and the MRC
Act did not apply to them. They filed an application (exhibit 14) seeking a decision
on that issue as a preliminary issue. The Small Causes Court, vide its order dated
30.3.2009, rejected this application Exhibit 14 and held that the said Standard Rent
Application was maintainable under the provisions of MRC Act. Being aggrieved by
that order, the respondents filed a Writ Petition invoking Article 227 of the
Constitution of India in the Bombay High Court bearing Writ Petition No. 5023 of
2009.
7. A Learned Single Judge of the High Court who heard the matter,
accepted the contention raised by the respondents, and allowed the petition by his
order dated 8.9.2009. Thereby, he set-aside the said order dated 30.3.2009 and
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dismissed the Standard Rent Application. Being aggrieved by that judgment and
order, this Appeal by way of special leave has been filed. Mr. Vijay Hansaria, Sr.
Advocate appeared for the appellant, and Mr. H.P. Rawal, Additional Solicitor
General appeared for the respondents.
Rival Submissions in a nutshell -
8. The learned counsel for the appellant submitted that under Section 3
(1) (a) of the MRC Act, only the premises belonging to the Government or a local
authority are exempted from the application of the Act. The MRC Act covers five
subjects viz. (i) control of rent, (ii) repairs of certain premises, (iii) eviction, (iv)
encouraging the construction of new houses by assuring of fair return on the
investment to the landlord, and (v) matters connected with the aforesaid purposes.
It was submitted that on the other hand, the Public Premises Act provided only for
the third subject out of these five subjects viz. (iii) eviction of unauthorized
occupants from public premises and for certain incidental matters including recovery
of arrears of rent from the tenant. The MRC Act contains a specific chapter namely
Chapter II regarding the fixation of standard rent and permitted increases. Section
29 of the MRC Act lays down the duty of the landlord not to cut off or withhold
essential supply or service enjoyed by the tenant, and provides for a remedy to the
tenant in the events of any breach of this duty by the landlord. As against that,
there is no provision in that behalf in the Public Premises Act. Mr. Hansaria, learned
counsel for the appellant submitted that in as much as there is no provision for
fixation of standard rent or restoration of essential services in the Public Premises
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Act, and since the MRC Act is a subsequent Act, the provisions of the MRC Act will
have to be held as available to the tenants for these purposes. Mr. Hansaria, did
not dispute that the premises occupied by the appellant are public premises within
the definition of the concept of public premises under the Public Premises Act. He
did not also dispute that in regard to matters relating to eviction and recovery of
arrears of rent, the Public Premises Act will apply to applications by respondents
against appellant. He however, contended that for the purpose of fixation of
standard rent of the premises of the appellant, the MRC Act will apply.
9. As against this, the submission of Mr. H.P. Rawal, Additional Solicitor
General, was that the concept of standard rent was foreign to the Public Premises
Act, and should not be permitted to be applied to the public premises by permitting
applications under the MRC Act for that purpose, particularly when the Parliament
has not made any provision in this behalf in the Public Premises Act. That apart,
according to the respondents they were seeking to recover the permitted increases
on account of increase in the ratable value of the building by the Mumbai Municipal
Corporation, which was being disputed by the appellant. With a view to appreciate
these rival submissions, we shall look into the general principles governing the
relationship between landlord and tenants, and relevant provisions of the MRC Act
as well as the Public Premises Act.
Relationship of landlord and tenant in general -
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10. A ‘lease’ is defined in Section 105 of Transfer of Property Act, 1882 (in
short T.P. Act), thus:-
“105. Lease defined - A lease of immovable property is a transfer of a right to enjoy such property, made for a certain time, express or implied, or in perpetuity, in consideration of a price paid or promised, or of money, a share of crops, service or any other thing of value, to be rendered periodically or on specified occasions to the transferor by the transferee, who accepts the transfer on such terms.
Lessor, lessee, premium and rent defined – The transferor is called the lessor, the transferee is called the lessee, the price is called the premium, and the money, share, service or other thing to be so rendered is called the rent.”
A tenancy is created as a result of an agreement between the landlord
and a tenant. Since the premises owned by the landlord are leased out to the
tenant by virtue of the agreement between the parties, the agreement is normally
called a ‘lease deed’. To put it in the words of Prof. P.F. Smith “The relationship of
landlord and tenant arises where one person, who possesses either a freehold or
leasehold property interest expressly or impliedly grants to another, by means of a
contract, an estate in that property which is less than the freehold interest or for a
shorter duration than the leasehold interest of the grantor, as the case may be.”
(The Law of Landlord and Tenant, Fourth Edition, Page 9). Although, the lease deed
is also a contract between the parties, the provisions of T.P. Act relating to
contracts, shall be taken as part of the Indian Contract Act, 1872 (vide Section 4 of
T.P. Act). As a ‘lease deed’ is a contract relating to ‘leases’ governed by T.P. Act,
the relationship between the landlord and the tenant would be governed by the
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terms of the lease deed and subject to its terms, by Section 108 relating to the
rights and liabilities of leasor and leasee, and other statutory provisions controlling
leases under the T.P. Act.
11. Generally, the terms of the agreement between the landlord and the
tenant would require the landlord to maintain the premises in tenantable condition,
and he will get the premises repaired when necessary. The tenant will be required
to vacate the premises at the end of the period of lease. During the lease period, it
will be the responsibility of the tenant to pay the rent regularly and ‘keep the
premises in good condition subject only to changes caused by reasonable wear and
tear or irresistible force’ and ‘when such defect has been caused by any act or
default on the part of the lessee, his servants or agents, he is bound to make it
good within three months after such notice has been given or left’ (See Section 108
(m) of T.P. Act. If the tenant commits breaches of the lease agreement by not
paying the rent regularly or remaining in arrears thereof, or causing damage to the
premises, the landlord may terminate the lease earlier, even before the expiry of the
agreed term as per the provisions concerning the termination provided in the
agreement and the Transfer of Property Act. If the tenant does not vacate the
premises after the termination of lease, the landlord will have to file a suit for
evicting him in the Civil Court.
12. On the other hand ‘if the lessor neglects to make, within a reasonable
time after notice, any repairs which he is bound to make to the property, the lessee
may make the same himself, and deduct the expense of such repairs with interest
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from the rent, or otherwise recover it from the lessor’ (see Section 108 (f) of T.P.
Act). Section 108 (l) of the T.P. Act lays down that ‘the lessee is bound to pay or
tender, at the proper time and place, the premium or rent to the lessor or his agent
in this behalf’. This implies that the amount of rent that the landlord will require
shall be a certain definite amount.
The changes brought about by the Rent Control Acts -
13. These general rules governing the relationship of the landlord and the
tenant have undergone a change after the Second World War. There is a change in
the economic scenario world over, and the intervention of the welfare state in
different walks of life became necessary. “Due to scarcity of accommodation
following the second World War, it was found necessary to give special protection to
tenants against increase of rent and ejectment in supersession of the ordinary law
of landlord and tenant, embodied in the Transfer of Property Act.” (The Law of Rent
Control, by R.B. Andhyarujina, Second Edition, Page 12). The shortage of residential
houses in urban areas led to the regulation of the relationship between the landlord
and the tenants by specific acts in that behalf. The concept of standard rent arrived
at after considering the totality of the factors, came to control the rent to be
charged by the landlord. The landlord would not be entitled to charge in excess of
the standard rent, although the additions therein on account of Municipal Taxes etc.
became permissible. The Bombay Rents, Hotel and Lodging House Rates (Control)
Act, 1947, (Bombay Rent Act for short) is one such legislation which is an
advancement over the Transfer of Property Act. This Act laid down that a tenant
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will not be evicted unless the landlord establishes that the tenant has committed
breaches as laid down under that Act, and the burden will be on the landlord to
establish that the tenant has committed the particular breach, such as being in
arrears of standard rent over a specified period, erecting permanent structures on
the premises without landlord’s permission, sub-letting the premises and causing
nuisance to the neighbours etc. A reasonable and bonafide requirement of the
landlord was also provided as a ground for eviction. If the landlord was charging
rent excessively, a right was given to the tenant to have the standard rent fixed
under Section 11 of that act. A further right was given to the tenant to approach
the Court under Section 24 of that act for maintenance and restoration of essential
services in case the landlord neglected the same.
14. The first respondent L.I.C owns a large number of properties in the city
of Mumbai and elsewhere. Earlier, the relationship between L.I.C as the landlord
and its tenants was governed under the Bombay Rent Act 1947. The question is as
to what change has been brought about by the Public Premises Act 1971, into this
relationship? The Public Premises Act 1971, provides only for eviction of
unauthorized occupants, and recovery of arrears of rent from the tenant. Can it
therefore be said that the other provisions of the Bombay Rent Act, ceased to apply
to the tenancies which were earlier covered thereunder? Or would it be proper to
say that only the aspect of the eviction and recovery of arrears of rent came to be
covered under the Public Premises Act? Can it be said that because the Public
Premises Act came to be applied in 1999, L.I.C could suddenly charge any rent as it
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deemed fit in excess of the standard rent? Can it be said that the remedy for the
tenant for fixation of standard rent, and getting the essential services restored when
necessary by moving the Court was no longer available merely because the Public
Premises Act came to be applied? Does the Public Premises Act have an overriding
effect denying these remedies to the tenants for all purposes?
15. The Bombay Rent Act came to be replaced by the MRC Act 1999. The
MRC Act is subsequent to the Public Premises Act, 1971, and has come into force
with effect from 31.3.2000 after receiving the assent of the President of India.
Therefore, the subjects which were covered under the Bombay Rent Act came to be
covered under the MRC Act, 1999 as appropriately modified including the concept of
standard rent. Can it therefore not be said that as far as premises of L.I.C. are
concerned, on all other subjects excluding the subject of eviction of unauthorized
occupants and recovery of arrears of rent, the modified provisions under the MRC
Act will apply wherever the Bombay Rent Act was applicable?
16. As far as the petitioner is concerned, it occupied the suit premises in
the year 1988 under an agreement of lease with L.I.C, at which time the Public
Premises Act as well as Bombay Rent Act were in force. This agreement has been
extended from time to time. As stated above, the Bombay Rent Act was replaced
with effect from 31.3.2000 by the MRC Act. Would it therefore not be correct to say
that for aspects other than eviction, and recovery of arrears of rent, the relationship
between the petitioner and the respondent (which was earlier governed by the
Bombay Rent Act) will now be governed under the MRC Act?
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The Maharashtra Rent Control Act, 1999 -
17. The MRC Act consists of sixty sections which are divided in nine
separate chapters, Chapter (I) is on preliminary provisions, Chapter (II) contains
the provisions regarding fixation of standard rent and permitted increase, Chapter
(III) contains the provisions concerning relief against forfeiture, Chapter (IV) is for
recovery of possession, or eviction of the tenant by the Landlord, Chapter (V)
contains the special provisions for recovery of possession in certain cases such as
where the premises are owned by members of Armed Forces, Scientists etc, Chapter
(VI) contains the provisions regarding sub-tenancies and other matters concerning
tenancies, Chapter (VII) contains provisions regarding jurisdiction of the Courts,
suits, appeals, practice and procedure, Chapter (VIII) contains provisions for the
summary disposal of certain applications and Chapter (IX) contains the
miscellaneous provisions.
18. As stated earlier, the preamble of MRC Act states that it is an Act
relating to five subjects, namely (i) control of rent, (ii) repairs of certain premises,
(iii) eviction, (iv) encouraging the construction of new houses by assuring fair return
of investment by the landlord, and (v) matters connected with the purposes
mentioned above. Section 2 of the act gives the applicability of the act. Sub-
section (1) thereof lays down that in the first instance, the act applies to premises
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let for the purposes of residence, education, business, trade or storage, and in the
areas specified in Schedule I and Schedule II of the Act. Schedule I and II mention
the cities and towns to which this Act applies.
19. Section 3 of MRC Act provides for the exemptions from this Act.
Whereas sub-section 1 (a) thereof excludes from the application of this Act, the
premises belonging to the Government or a local authority, Sub-Section 1 (b)
declines to give protection of the provisions of this Act to certain tenants where the
tenants are banks, public sector undertakings, multi-national companies, private and
public limited companies with a share capital of more than Rs. 1 crore, etc.
Section 4 gives the power of the State Government to prescribe conditions for
exemption in respect of premises belonging to local authority. We quote these two
sections in their entirety.
“3. Exemption
(1) This Act shall not apply------
(a) to any premises belonging to the Government or a local authority or apply as against the Government to any tenancy, licence or other like relationship created by a grant from or a licence given by the Government in respect of premises requisitioned or taken on lease or on licence by the Government, including any premises taken on behalf of the Government on the basis of tenancy or of licence or other like relationship by, or in the name of any officer subordinate to the Government authorized in this behalf, but it shall apply in respect of premises let, or given on licence, to the Government or a local authority or taken on behalf of the Government on such basis by, or in the name of, such officer.
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(b) To any premises let or sub-let to banks, or any Public Sector Undertakings or any Corporation established by or under any Central or State Act, or foreign missions, international agencies, multinational companies, and private limited companies and public limited companies having a paid up share capital of more than rupee one core or more.
Explanation. For the purpose of this clause the expression “bank” means,-
(i) the State Bank of India constituted under the State Bank of India Act, 1955;
(ii) a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959;
(iii) a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertaking) Act, 1970 or under section 3 of the Banking Companies (Acquisition and Transfer of Undertaking) Act, 1980, or
(iv) any other bank, being a scheduled bank as defined in clause (e) of section 2 of the Reserve Bank of India Act, 1934.
(2) The State Government may direct that all or any of the provisions of this Act shall, subject to such conditions and terms as it may specify, not apply-
(i) to premises used for public purposes of a charitable nature or to any class of premises used for such purposes;
(ii) to premises held by a public trust for a religious or charitable purpose and let at a nominal or concessional rent;
(iii) to premises held by a public trust for a religious or charitable purpose and administered by a local authority; or
(iv) to premises belonging to or vested in an university established by any law for the time being in force
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Provided that, before issuing any direction under this sub-section, the State Government shall ensure that the tenancy rights of the existing tenants are not adversely affected.
(3) The expression “premises belonging to the Government or a local authority’ in sub-section (1) shall, notwithstanding anything contained in the said sub-section or in any judgment, decree or order of a court, nor include a building erected on any land held by any person from the Government or a local authority under an agreement, lease, licence or other grant, although having regard to the provisions of such agreement, lease, licence or grant of building so erected may belong or continue to belong to the Government or the local authority, as the case may be, and such person shall be entitled to create a tenancy in respect of such building or a part thereof.
4. Power of State Government to issue orders In respect of premises belonging to local authority, etc.
Notwithstanding anything contained in this Act, the State Government may, from time to time, by general or special order, direct that the exemption granted to a local authority under sub-section (1) of section 3 shall be subject to such conditions and terms as it may specify either generally or specially in any particular case, as the State Government may in its direction determine.
20. Section 7 (6) of MRC Act defines the local authority which includes
certain Municipal Corporations such as Mumbai Municipal Corporation, Nagpur
Municipal Corporation, Municipal Councils constituted under the Maharashtra
Municipal Council, Nagar Panchayats and Industrial Townships Act, 1965, Zila
Parishads and Panchayat Samitis, Village Panchayats, Maharashtra Housing and
Area Development Authority, City and Industrial Development Corporation etc.
21. Section 2 (14) defines the standard rent. Section 6 states that
provision with regard to standard rent will not apply to certain premises which
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include, (a) buildings reconstructed after demolishing the old building in the
circumstances mentioned in Sections 20 & 21 of the Act, and (b) the premises which
are constructed or reconstructed in any housing scheme, undertaken by
Government of the Maharashtra Housing and Area Development Authority or by any
of its Boards established under Section 18 of the Maharashtra Housing and Area
Development Act, 1976. Section 8 lays down that the Court may fix the standard
rent and permitted increases, and Section 10 states that claiming rent in excess of
standard rent is illegal. Section 11 permits the increase in rent only on account of
improvements and special additions, or for heavy repairs. Section 12 permits the
increase in rent on account of payment of rates to the public bodies. Section 14
lays down the duty of the landlord to keep the premises in good repairs. Section 29
lays down that the landlord shall not cut off or withhold essential supplies or
services and provides for the remedy to the tenant against the same. Section 33 of
the Act gives the jurisdiction of Courts in that behalf. In Mumbai, the jurisdiction is
with the Court of Small Causes.
22. Sections 2(14), 8 and 29 are relevant for our purpose. They read as
follows:-
“2 (14) “standard rent”, in relation to any premises means.-
(a) where the standard rent is fixed by the Court or, as the case may be, the Controller under the Bombay Rent Restriction Act 1939, or the Bombay Rents, Hotel Rates and Lodging House Rates (Control) Act, 1944 or the Bombay Rents, Hotel and Lodging House Rates Control Act , 1947, or the Central Provinces and Berar Letting of Houses and Retnt Control Order, 1949 issued under the
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Central Provinces and Berar Regulation of Letting of Accommodation Act, 1946, or the Hyderabad Houses (Rent, Eviction and Lease) Control Act, 1954, such rent plus an increase of 5 per cent, in the rent so fixed ; or
(b) where the standard rent or fair rent is not so fixed, then subject to the provisions of sections 6 and 8. –
(i) the rent at which the premises were let on the Ist day of October 1987; or
(ii) where the premises were not let on the Ist day of October 1987, or the rent at which they were last let before that day, plus an increase of 5 per cent, in the rent of the premises let before the Ist day of October, 1987, or
(c) in any of the cases specified in section 8, the rent fixed by the court;
“8. Court may fix standard rent and permitted increases in certain cases
(1) Subject to the provisions of section 9 in any of the following cases, the court may, upon an application made to it for the purpose, or in any suit or proceedings, fix the standard rent at such amount as, having regard to the provisions of this Act and the circumstances of the case, the court deems just,-
(a) where the court is satisfied that there is no sufficient evidence to ascertain the rent at which the premises were let in any one of the cases mentioned in paragraphs (i) and (ii) of sub-clause (14) of section 7; or
(b) whereby reasons of the premises having been let at one time as a whole or in parts and at another time, in parts or as a whole, or for any other reasons; or
(c) where any premises have been or are let rent-free or, at a nominal rent; or for some consideration in addition to rent; or
(d) where there is any dispute between the landlord and the tenant regarding the amount of standard rent.
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(2) If there is any dispute between the landlord and the tenant regarding the amount of permitted increase, the court may determine such amount.
(3) If any application for fixing the standard rent or for determining the permitted increase is made by a tenant,-
(a) the court shall forthwith specify the amount of rent, or permitted increase which are to be deposited in court by the tenant, and make an order directing the tenant to deposit such amount in court or, at the option of the tenant, make an order to pay to the landlord such amount thereof as the court may specify pending the final decision of the application. A copy of the order shall be served upon the landlord;
(b) out of any amount deposited in the court under clause (a), the court may make an order for payment of such reasonable sum to the landlord towards payment of the rent or increases due to him as it thinks fit;
(c) if the tenant fails to deposit such amount or, as the case may be, to pay such amount thereof to the landlord, his application shall be dismissed.
(4) (a) Where at any stage of a suit for recovery of rent, whether with or without a claim for possession, of the premises, the court is satisfied that the rent is excessive and standard rent should be fixed, the court may, and in any other case, if it appears to the court that it is just and proper to make such an order, the court may make an order directing the tenant to deposit in court forthwith such amount of the rent as the court considers to be reasonable due to the landlord, or at the option of the tenant, an order directing him to pay to the landlord such amount thereof as the court may specify.
(b) The court may further make an order directing the tenant to deposit in court periodically such amount as it considers proper as interim standard rent, or at the option of the tenant, an order to pay to the landlord, such amount thereof as the court may specify, during the pendency of the suit;
(c) The court may also direct that if the tenant fails to comply with any order made as aforesaid, within such time as may be allowed by it, he shall not be entitled to appear in or defend the
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suit except with leave of the court, which leave may be granted subject to such terms and conditions as the court may specify.
(5) No appeal shall lie from any order of the court under sub- sections (3) and (4).
(6) An application under this section may be made jointly by all or any of the tenants interested in respect of the premises situated in the same building.
29. Landlord not to cut-off or withhold essential supply or service
(1) No landlord, either himself or through any person acting or purporting to act on his behalf, shall, without just or sufficient cause, cut-off or withhold any essential supply or service enjoyed by the tenant in respect of the premises let to him.
(2) A tenant in occupation of the premises may, if the landlord has contravened the provisions of sub-section (1), make an application to the court for a direction to restore such supply or service.
(3) Having regard to the circumstances of a particular case the court, may, if it is satisfied that it is necessary to make an interim order, make such order directing the landlord to restore the essential supply or service before the date specified in such order, before giving notice to the landlord of the enquiry to be made in the application under sub-section (3) or during the pendency of such enquiry. On the failure of the landlord to comply with such interim order of the court, the landlord shall be liable to the same penalty as is provided for in sub-section (4).
(4) If the court on inquiry finds that the tenant has been in enjoyment of the essential supply or service and that it was cut-off or withheld by the landlord without just or sufficient cause, the court shall make an order directing the landlord, to restore such supply or service before a date to be specified in the order. Any landlord who fails, to restore the supply or service before the date so specified, shall, for each day during which the default continues thereafter, be liable upon further directions by the court to that effect, to fine which may extend to one hundred rupees.
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(5) Any landlord, who contravenes, the provisions of sub-section (1), shall, on conviction, be punishable with imprisonment for a term which may extend to three months or with fine which may extend to one thousand rupees or with both.
(6) An application under this section may be made jointly by all or any of the tenants of the premises situation in the same building.
Explanation – In this section, -
(a) essential supply or service includes supply of water, electricity, lights in passages and on stair-cases, lifts and conservancy or sanitary service;
(b) withholding any essential supply or service shall include acts or omissions attributable to the landlord on account of which the essential supply or services is cut-off by the municipal authority or any other competent authority.
(7) Without prejudice to the provisions of sub-sections (1) to (6) or any other law for the time being in force, where the tenant, -
(a) who has been in enjoyment of any essential supply or service and the landlord has withheld the same, or
(b) who desires to have, at his own cost, any other essential supply or service for the premises in his occupation,
the tenant may apply to the Municipal or any other authority authorized in this behalf, for the permission or for supply of the essential service and it shall be lawful for that authority to grant permission for, supply of such essential supply or service applied for without insisting on production of a “No Objection Certificate” from the landlord by such tenant.”
The Public Premises Act (Eviction of Unauthorised Occupants) Act, 1971-
23. Now, when we turn to the Public Premises Act, the preamble of the Act
states that it is an Act to provide for the eviction of unauthorized occupants from
public premises and for certain incidental matters. It was enacted to deal with the
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problem of rampant unauthorised occupation of public premises by providing a
speedy machinery for the recovery of these premises and the arrears of rent from
the occupants thereof. Section 2 (e) of this Act defines the public premises, Section
2 (f) defines rent, and Section 2 (g) defines unauthorized occupation. Section 2 (g)
is in two parts. The first part of the said section states, that it means the occupation
by any person of the public premises without any authority for such occupation.
The second part is inclusive in nature, and it expressly covers the continuation in
occupation by any person of the public premises after his authority to occupy the
same has expired or has been determined for any reason whatsoever. These
sections read as follows:-
2(e) “public premises” means-
(1) any premises belonging to, or taken on lease or requisitioned by, or on behalf of the Central Government, and includes any such premises which have been placed by that Government, whether before or after the commencement of the Public Premises (Eviction of Unauthorised Occupants) Amendment Act, 1980 (61 of 1980), under the control of the Secretariat of either House of Parliament for providing residential accommodation to any member of the staff of that Secretariat;
(2) any premises belonging to, or taken on lease by, or on behalf of,-
(i) any company as defined in section 3 of the Companies Act, 1956 (1 of 1956), in which not less than fifty-one per cent of the paid up share capital is held by the Central Government or any company which is a subsidiary (within the meaning of that Act) of the first-mentioned company;
(ii) any corporation (not being a company as defined in section 3 of the Companies Act, 1956 (1 of 1956) or
21
a local authority) established by or under a Central Act and owned or controlled by the Central Government;
(iii) any University established or incorporated by any Central Act.
(iv) any Institute incorporated by the Institutes of Technology Act, 1961 (59 of 1961);
(v) any Board of Trustees constituted under the Major Port Trusts Act, 1963 (38 of 1963);
(vi) the Bhakra Management Board constituted under section 79 of the Punjab Reorganisation Act, 1966 (31 of 1966), and that Board as and when re-named as the Bhakra-Beas Management Board under sub- section (6 of section 80 of that Act;
(vii) any State Government or the Government of any Union Territory situated in the National Capital Territory of Delhi or in any other Union Territory;
(viii) any Cantonment Board constituted under the Cantonments Act, 1924 (2 of 1924); and
(3) in relation to the [National Capital Territory of Delhi]-
(i) any premises belonging to the Municipal Corporation of Delhi, or any Municipal Committee or notified area committee;
(ii) any premises belonging to the Delhi Development Authority, whether such premises are in the possession of, or leased out by, the said Authority; and
(iii) any premises belonging to, or taken on lease or requisitioned by, or on behalf of any State Government or the Government of any Union Territory;]
2(f) “rent”, in relation to any public premises, means the consideration payable periodically for the authorized occupation of the premises, and includes,-
22
(i) any charge for electricity, water or any other services in connection with the occupation of the premises,
(ii) any tax (by whatever name called) payable in respect of the premises,
where such charge or tax is payable by the Central Government or the corporate authority,
2(g) “unauthorized occupation”, in relation to any public premises, means the occupation by any person of the public premises without authority for such occupation, and includes the continuance in occupation by any person of the public premises after the authority (whether by way of grant or any other mode of transfer) under which he was allowed to occupy the premises has expired or has been determined for any reason whatsoever.”
24. Section 3 of the Public Premises Act provides for the appointment of
estate officers who have the authority to hold inquiries under this Act, Section 4
provides for issuance of show cause notice, which proposes an order of eviction.
Section 5 provides for the inquiry in pursuance to the show cause notice, and the
order of eviction to be passed thereafter. Section 7 deals with the power of the
estate officer to pass orders concerning arrears of rent and damages in respect of
unauthorized occupation, Section 9 provides for appeals against the order of the
estate officers to the Appellate officer who shall be the District Judge of the District.
Section 14 provides for the recovery of rent as arrears of land revenue, and Section
15 for the bar of jurisdiction of courts to entertain any suit or proceeding in respect
of the matters mentioned in the Section. Thus, it is an act for speedy recovery of
public premises and arrears of rent from the unauthorized occupants, and it
23
provides a separate mechanism for the same. Section 5, 7 and 15 of this Act are
relevant for our purpose. These sections read as follows:-
Section 5 - Eviction of unauthorised occupants
(1) If, after considering the cause, if any, shown by any person in pursuance of a notice under section 4 and any evidence produced by him in support of the same and after personal hearing, if any, given under clause (b) of sub-section (2) of section 4], the estate officer is satisfied that the public premises are in unauthorised occupation, the estate officer may make an order of eviction, for reasons to be recorded therein, directing that the public premises shall be vacated, on such date as may be specified in the order, by all persons who may be in occupation thereof or any part thereof, and cause a copy of the order to be affixed on the outer door or some other conspicuous part of the public premises.
(2) If any person refused or fails to comply with the order of eviction [on or before, the date specified in the said order or within fifteen days of its publication under sub-section(1) whichever is later,] the estate officer or any other officer duly authorized by the estate officer in this behalf may evict that person from, and take possession of, the public premises and may, for that purpose, use such force as may be necessary.
Section 7 - Power to require payment of rent or damages in respect of public premises
(1) Where any person, is in arrears of rent payable in respect of any public premises, the estate officer may, by order, require that person to pay the same within such time and in such installments as may be specified in the order.
(2) Where any person is, or has at anytime been, in unauthorised occupation of any public premises, the estate officer may, having regard to such principles of assessment of damages as may be prescribed, assess the damages on account of the use and occupation of such premises and may, by order, require that person to pay the damages within such time and in such instalments as may be specified in the order.
24
1 [(2A) While making an order under sub-section (1) or sub-section (2), the estate officer may direct that the arrears of rent or, as the case may be, damages shall be payable together with simple interest at such rate as may be prescribed, not being a rate exceeding the current rate of interest within the meaning of the interest Act, 1978.]
(3) No order under sub-section (1) or sub-section (2) shall be made against any person until after the issue of a notice in writing to the person calling upon him to show cause within such time as may be specified in the notice, why such order should not be made, and until his objections, if any, and any evidence he may produce in support of the same, have been considered by the estate officer.
Section 15 - Bar of jurisdiction
No Court shall have jurisdiction to entertain any suit or proceeding in respect of--
(a) the eviction of any person who is in unauthorised occupation of any public premises, or
(b) the removal of any building, structure or fixture or goods, cattle or other animal from any public premises under Section 5A, or
(c) the demolition of any building or other structure made, or ordered to be made, under Section 5B, or
[(cc) the sealing of any erection or work or of any public premises under Section 5C, or]
(d) the arrears of rent payable under sub-section (1) of section 7 or damages payable under subsection (2), or interest payable under sub-section (2A); of that section, or
(e) the recovery of--
(i) costs of removal of any building, structure or fixture or goods, cattle or other animal under Section 5A, or
(ii) expenses of demolition under Section 5B, or (iii) costs awarded to the Central Government or statutory authority under sub-section (5) of section 9, or (iv) any portion of such rent, damages, costs of removal, expenses of demolition or costs awarded to the Central Government or the statutory authority.]
25
Order passed by the Small Causes Court:-
25. Reverting to the order passed by the Small Causes Court, it is seen
that it dismissed the application exhibit 14 filed by the respondent principally for the
following reasons:-
(i) The public premises are not specifically exempted from the
applicability of the MRC Act;
(ii) Since an application for fixation of standard rent is not a proceeding
for eviction of a tenant, Small Causes Court can entertain it;
(iii) The respondent, LIC has framed guidelines for charging rent. These
guidelines have a statutory force under Section 21 of the LIC Act.
They require LIC to charge reasonable rent, and therefore the Bombay
High Court has in Writ Petition No.2436 of 2003 (Persis Kothawala
Versus LIC) held that these guidelines are binding on LIC. On that
basis, the standard rent application would be maintainable.
(iv) Section 3 of the MRC Act does not exempt LIC and hence the
provisions of MRC Act are applicable to its premises.
(v) Merely because the premises were covered under the Public Premises
Act, the jurisdiction to entertain the Standard Rent Application under
the MRC Act was not ousted. There was no conflict between the two
Acts for that purpose.
26
The impugned judgment of the High Court and its reliance on the
constitution bench judgment in Ashoka Marketing Ltd. -
26. The learned Single Judge who decided the petition principally relied
upon the judgment of a constitution bench of this Court in Ashoka Marketing Ltd.
and Another Versus Punjab National Bank and Others [1990 (4) SCC 406],
in support of his view. This judgment decided four Civil Appeals concerning the
properties of four respondents situated in Delhi. Two of them were concerning the
properties of Punjab National Bank, one of Union of India and one of LIC. In all
these matters the respondents had initiated actions for eviction under the Public
Premises Act. The question in those appeals was whether the occupants could be
evicted under the Public Premises Act, or whether they could invoke the protection
of Delhi Rent Control Act, 1958. This Court held that the proceedings under the
Public Premises Act were valid and legal. Relying on this judgment the High Court
held that in the present case the Public Premises Act will govern the field, and the
Standard Rent Application was not maintainable. The learned Judge has observed
in para 17 of the impugned judgment as follows:-
“There may not be a provision in the said Act of 1971 for fixing standard rent but there are provisions in the said Act of 1971 which empower the authorities to pass an order for recovery of rent and/or compensation from the tenant”.
This is a reference to the power of the estate officer under section 7 of the Public
Premises Act for recovery of rent. Section 7(2) empowers the estate officer to
assess the damages on account of use and occupation of the public premises by an
27
unauthorized occupant. This assessment is to be made having regard to the
principles that may be prescribed under the rules. This power is entirely different
from the authority to fix the standard rent, which is no where provided in the Public
Premises Act. Thus, this is not an answer to the issue raised before the learned
Judge, viz. as to whether a standard rent application under the concerned Rent
Control Act was maintainable, when there is no specific provision for the same under
the Public Premises Act.
27. Besides, section 7 of the Act is a procedural provision as held by this
Court in New Delhi Municipal Committee Vs. Kalu Ram & Anr. reported in
[AIR 1976 SC 1637] equivalent to [1976 (3) SCC 407]. In that matter the
Municipality had contended that section 7 permitted it to recover arrears of rent
which were even time barred. This Court rejected the contention and held that it
was only a section for providing a special procedure for realization of arrears of rent,
and which was a summary procedure. It did not constitute a source or foundation
of a right to claim a debt which was otherwise time barred. The Learned Judge has,
however, tried to get over this position by relying upon Section 15 of the Public
Premises Act as follows:-
“Apart from that, in view of the overriding effect of the said Act of 1971, an occupant of the public premises cannot claim protection under the Rent Control Legislation in as much as section 15 of the said Act of 1971 ousts the jurisdiction of the Courts under the Rent Control Legislation to deal with the matter of recovery of rent in respect of public premises.”
28
Again, it is difficult to say that this approach is a correct one. That is because
the High Court was not concerned with the recovery of arrears of rent by a public
authority, an action against which would get ousted in view the provision of section
15 of the Public Premises Act, as also one against eviction. The question is whether
a tenant’s application for fixation of Standard Rent would get ousted. The
respondents are claiming that what they are charging are permissible increases,
whereas the appellant contends that what is charged is in excess of what should be
the Standard Rent, and for that purpose it has filed an application for fixation of
Standard Rent under the MRC Act. Would it, not be maintainable under that act?
28. In Ashoka Marketing, this Court noted that the rent control
legislation would fall within the ambit of entries 6, 7 and 13 of List III (Concurrent
List). The Public Premises Act would otherwise fall under entry 32 of List I being a
law with respect to the property of Union of India. However, in relation to the
properties belonging to the various legal entities, mentioned in clauses (2) and (3)
of Section 2 (e), the Public Premises Act would be covered under entries 6, 7 and 46
of List III. The Court, therefore, noted that both the statutes were enacted by the
same legislature i.e. Parliament, in exercise of its legislative power in respect of
matters enumerated in the concurrent list. It was, therefore, of the opinion that the
question as to whether the Public Premises Act will override the Rent Control Act will
have to be considered in the light of the principles of statutory interpretation
applicable to the laws made by the same legislature. Having said that, the
29
constitution bench noted the relevant principles in this behalf in paragraph 50 as
follows:-
“50. One such principle of statutory interpretation which is applied is contained in the latin maxim : leges posteriors priores conterarias abrogant (later laws abrogate earlier contrary laws). This principle is subject to the exception embodied in the maxim : generalia specialibus non derogant (a general provision does not derogate from a special one.) This means that where the literal meaning of the general enactment covers a situation for which specific provision is made by another enactment contained in the earlier Act, it is presumed that the situation was intended to continue to be dealt with by the specific provision rather than the alter general one (Bennion, Statutory Interpretation pp. 433-34).”
The Court, therefore, examined the schemes of the two enactments, and noted the
features of the two enactments in para 55 as follows:-
“55.(i) The Rent Control Act makes a departure from the general law regulating the relationship of landlord and tenant contained in the Transfer of Property Act inasmuch as it makes provision for determination of standard rent, it specifies the grounds on which a landlord can seek the eviction of a tenant, it prescribes the forum for adjudication of disputes between landlords and tenants and the procedure which has to be followed in such proceedings. The Rent Control Act can, therefore, be said to be a special statute regulating the relationship of landlord and tenant in the Union Territory of Delhi. (ii) The Public Premises Act makes provision for a speedy machinery to secure eviction of unauthorised occupants from public premises. As opposed to the general law which provides for filing of a regular suit for recovery of possession of property in a competent court and for trial of such a suit in accordance with the procedure laid down in the Code of Civil Procedure, the Public Premises Act confers the power to pass an order of eviction of an unauthorized occupant in a public premises on a designated officer and prescribes the procedure to be followed by the said officer before passing such an order. (iii) Therefore, the Public Premises Act is also a special statute relating to eviction of unauthorized occupants from public premises. In other words, both the enactments, namely, the Rent Control Act and the Public Premises Act, are special statutes in relation to the
30
matters dealt with therein.” ……(nos. to sub- paragraphs supplied)
Having noted the distinctive features of the two acts, the Court held that the
principle that a subsequent general law cannot derogate from an earlier special law
could not be invoked in that case because the later act, namely, Public Premises Act
was also special statute and not a general enactment. Therefore, it further held
that the Public Premises Act must prevail over the Rent Control Act in accordance
with the principle that the later laws abrogate earlier contrary laws.
29. In view of the fact that both the enactments had non-obstante clauses,
a reference was made to an earlier judgment of a bench of three judges on such a
situation in the case of Shri Sarwan Singh and another Versus Shri Kasturi
Lal reported in 1977 (1) SCC 750. In that mater the question before the Court
was whether provisions of Slum Areas (Improvement and Clearance) Act, 1956 will
override those of the Delhi Rent Control Act, 1958. If so, no person can initiate any
suit or proceeding for eviction of a tenant from any building or land in slum area
without the permission in writing of the competent authority under the Slum Act.
The respondent in that matter was a government employee and was staying in a
quarter allotted to him, and he was asked to vacate this quarter on the ground that
he owned another residential house. The house constructed by him was occupied
by the appellant and it was in an area covered under the Slum Act. On being asked
to vacate the quarter, the respondent gave a notice to the appellant to vacate his
premises, and followed it up by filing an application under the Rent Control Act. The
31
appellant pleaded that he cannot be asked to vacate unless permission from the
authority under the Slum Clearance Act was obtained. This Court noted that
although Section 19 (1) of the Slum Clearance Act required a permission of the
competent authority before instituting proceeding for eviction of a tenant,
notwithstanding that provision, by an amendment Section 14-A and Chapter III-A
were brought into Delhi Rent Control Act. The Court examined the schemes of the
two acts and then held that the provision of the Delhi Rent Control Act had to be
given precedence, as in the present case although the government servant is asked
to vacate his quarter, he will not be able to proceed against his tenant unless he
obtains the permission from the Slum Clearance Authority. It is to obviate such
difficulty that the amendment in the Delhi Rent Control Act had been brought in. In
that context it was observed in para 20 as follows:-
“20. ……..When two or more laws operate in the same field and each contains a non-obstante clause stating that its provisions will override those of any other law, stimulating and incisive problems of interpretation arise. Since statutory interpretation has no conventional protocol, cases of such conflict have to be decided in reference to the object and purpose of the laws under consideration……”
(emphasis supplied)
Therefore, the Court concluded in para 23 as follows:-
”23. ……Bearing in mind the language of the two laws, their object and purpose, and the fact that one of them is later in point of time and was enacted with the knowledge of the non-obstante clauses in the earlier law, we have come to the conclusion that the provisions of Section 14A and Chapter IIIA of the Rent Control Act must prevail over those contained in Sections 19 and 39 of the Slum Clearance Act.”
32
30. Accordingly, in the context of the conflict between the two Acts, this
Court held in Ashoka Marketing, as follows:-
“61. The principle which emerges from these decisions is that in the case of inconsistency between the provisions of two enactments, both of which can be regarded as special in nature, the conflict has to be resolved by reference to the purpose and policy underlying the two enactments and the clear intendment conveyed by the language of the relevant provisions therein.”
It becomes relevant to note the conclusion arrived at by this Court in Ashoka
Marking Co.’s case, which is in following words:-
“70. For the reasons aforesaid, we are unable to accept the contention of the learned counsel for the petitioners that the provisions contained in the Public Premises Act cannot be applied to premises which fall within the ambit of the Rent Control Act. In our opinion, the provisions of the Public Premises Act, to the extent they cover premises falling within the ambit of the Rent Control Act, override the provisions of the Rent Control Act and a person in unauthorized occupation of public premises under Section 2(e) of the Act cannot invoke the protection of the Rent Control Act.” … (emphasis supplied)
31. The impugned judgment in the present case relies upon the above
observations to hold that once the premises were covered under the Public Premises
Act, that Act will override the Rent Control Act and therefore in the instant case,
standard rent application was not maintainable. On the other hand, it was
submitted on behalf of the appellant that the above statement in paragraph 70 of
Ashoka Marketing Judgment, when it speaks of ‘provisions to the extent they
cover’, it means the ‘subject matter’ covered by the provisions under the two acts.
In this context, it must also be noted that the controversy in the case of Ashoka
33
Marketing was with respect to the subject of eviction of the unauthorized
occupants from the public premises. Eviction of tenants in general was a subject
covered by both the statutes under considerations before the Court. However, the
Public Premises Act contains the special provisions for the eviction of unauthorized
occupants from the public premises, but for which they would fall within the ambit
of the Rent Control Act. Consequently, in view of the above dicta, the proceedings
under the Public Premises Act were held to be valid and legal, and not those under
the Delhi Rent Control Act. The subject matter of controversy in our case is with
respect to the fixation of standard rent, which is not covered under the provision in
the Public Premises Act. On the other hand the same is very much covered under
the MRC Act. The overriding effect given to Public Premises Act cannot mean
overriding with reference to a matter which was not dealt with by that Act, since the
Public Premises Act did not claim to cover the subject other than eviction of
unauthorized occupants from public premises and recovery of arrears of rent.
Therefore, it was submitted that the application for fixation of standard rent will be
very much maintainable under the provisions of the MRC Act.
Public Premises Act vis-à-vis the Bombay Rent Act and the MRC Act on
the issue of eviction of unauthorised occupants from Public Premises-
32. Before we deal with the rival submissions on the maintainability of the
standard rent application, we may note that with respect to the aspect of eviction of
unauthorised occupants from the public premises, it is now well settled that the
34
Public Premises Act will apply and not the Bombay Rent Act or the subsequent MRC
Act.
(i) In Kaiser-I-Hind Pvt. Ltd. & Anr. vs. National Textile Corpn.
(Maharashtra North) Ltd. & Ors. [2002 (8) SCC 182] one of the questions
before the Constitution Bench was whether the provisions of Bombay Rent Act
having been re-enacted after 1971 by the State Legislature with the assent of the
President will prevail over the provisions of the Public Premises Act by virtue of
Article 254 (2) of the Constitution. The court noted that although the Public
Premises Act received the assent of President on 23.8.1971, in view of Section 1 (3)
of Public Premises Act, it is deemed to have come into force from 16.9.1958. On
the other hand, the duration of Bombay Rent Act was extended by Maharashtra Act
No. 12 of 1970. Therefore, the Court held specifically in para 40 of its judgment that
Article 254 (1) was the relevant one in the present case, and to the extent of
repugnancy, the State law will not prevail under Article 254 (1), and the law made
by the Parliament shall hold good.
(ii) Between the Public Premises Act and the MRC Act this Court held in
Crawford Bayley & Co. & Ors. v. Union of India & Ors. [2006 (6) SCC 25]
that to the extent specific provisions were made in the Public Premises Act for
eviction of unauthorized occupants, that Act will apply with respect to the Premises
of the State Bank of India which were in dispute in that matter and not the MRC Act.
Other submissions on behalf of the appellant -
35
33. The learned senior counsel for the appellant Mr. Hansaria relied upon
quite a few judgments in support of his submission that the Standard Rent
Application in the present case was very much maintainable under the MRC Act. We
will refer to some of them which lay down the principles relevant for our purpose.
In M/s Jain Ink Manufacturing Company Vs. Life Insurance Corporation of
India and Another which is a judgment of 3 Judges reported in [1980 (4) SCC
435], the provisions of the Public Premises Act were considered in the light of those
of Delhi Rent Control Act 1958, and the Slum Areas (Improvement) and Clearance
Act 1956. In that matter L.I.C had purchased the premises in question in which the
appellant was a tenant inducted by the original owner of the premises. L.I.C had
initiated the proceedings for the eviction of the tenant before the estate officer. The
appellant had challenged the applicability of the Public Premises Act. This Court
rejected that objection. The observations of this Court in paragraph 8 and 9 are
relevant for our purpose which read as follows:-
8. …… So far as the Premises Act is concerned it operates in a very limited field in that it applies only to a limited nature of premises belonging only to particular sets of individuals, a particular set of juristic persons like companies, corporations or the Central Government. Thus, the Premises Act has a very limited application. Secondly, the object of the Premises Act is to provide for eviction of unauthorised occupants from public premises by a summary procedure so that the premises may be available to the authorities mentioned in the Premises Act which constitute a class by themselves. …….
9. Thus, it would appear that both the scope and the object of the Premises Act is quite different from that of the Rent Act. The Rent Act is of much wider application than the Premises Act inasmuch as it applies to all private premises which do not fall within the limited exceptions indicated in Section 2 of the Premises Act. The object of the Rent Act is to afford special protection to all the tenants or private landlords or landlords who are neither a corporation nor government or
36
corporate bodies. It would be seen that even under the Rent Act, by virtue of an amendment a special category has been carved out under Section 25-B which provides for special procedure for eviction to landlords who require premises for their personal necessity. Thus, Section 25-B itself becomes a special law within the Rent Act. On a parity of reasoning, therefore, there can be no doubt that the Premises Act as compared to the Rent Act, which has a very broad spectrum, is a special Act and overrides the provisions of the Rent Act.”
(emphasis supplied)
As is seen from this quotation, just as there is a special category carved out under
the Rent Control Act in favour of the landlord who requires premises for his personal
necessity, somewhat a similar provision is made under the Public Premises Act. The
reasonable and bonafide requirement of the landlord to occupy the premises has
been made a separate permissible ground for recovery of possession under section
16 (1) (g) of the MRC Act. This section 16 (1) (g) is similar to section 25 B referred
into the above judgment, and it reads as follows:-
“16. When landlord may recovery possession
(1) Notwithstanding anything contained in this Act but subject to the provisions of section 25, a landlord shall be entitled to recover possession of any premises if the court is satisfied –
(a) …………. (b) …………. (c) …………. (d) …………. (e) …………. (f) …………. (g) that the premises are reasonably and bona fide required by
the landlord for occupation by himself or by any person for whose benefit the premises are held or where the landlord is a trustee of a public charitable trust that the premises are required for occupation for the purposes of the trust; or”
37
The Public Premises Act creates a forum for eviction of the unauthorised occupants
and provides for a special procedure for recovery of the premises from such
occupants. Unauthorised occupation has been defined in a vide manner and it
includes the continuation in occupation of any person of the public premises after
his authority to occupy has expired or has been determined for any reason
whatsoever. It would as well include the determination of the authority to occupy
whenever the premises are required bonafide and reasonably by the public
authority. There was no such special procedure for the public bodies until the Public
Premises Act was enacted. When it comes to the requirement of the Government or
the Public Corporation, now the public body will be taking steps under the Public
Premises Act. It is, however, relevant to note as held in this judgment that the
Public Premises Act has a very limited application as against the Rent Act which
affords a special protection to the tenants by fixing standard rent and requiring the
landlord to maintain the essential services. It was, therefore, submitted that the
standard rent application under the Rent Act would remain available to the tenant
even if the premises are otherwise covered under the Public Premises Act for the
purposes of eviction and recovery of arrears of rent from the unauthorised
occupants.
The question of Repugnancy -
34. The question is as to whether the provision for fixation of standard
rent and the provision requiring landlord to maintain the essential services under the
MRC Act, which is a subsequent Act passed by the State Legislature are in any way
38
repugnant to the Public Premises Act which is an earlier Act passed by the
Parliament. The distribution of legislative powers between the Union of India and
the States has been provided in the Seventh Schedule of the Constitution. It
consists of List I which is the Union List, List II which is the State List and List III
which is the Concurrent List. The question of repugnancy can arise only in
connection with the subjects which are enumerated in the Concurrent List with
respect to which both the Union and the State Legislatures have the concurrent
power to legislate, and when the State Legislature makes a law on a subject on
which the Parliament has already made a law. It is to deal which such a conflict
that Article 254 has been enacted. Article 254 of the Constitution deals with the
question of inconsistency between the laws made by the Parliament and laws made
by the Legislatures of States. This Article reads as follows:-
“ 254. Inconsistency between laws made by Parliament and laws made by the Legislatures of States - (1) If any provision of a law made by the Legislature of a State is repugnant to any provision of a law made by Parliament which Parliament is competent to enact, or to any provision of an existing law with respect to one of the matters enumerated in the Concurrent List, then, subject to the provisions of clause (2), the law made by Parliament, whether passed before or after the law made by the Legislature of such State, or, as the case may be, the existing law, shall prevail and the law made by the Legislature of the State shall, to the extent of the repugnancy, be void. (2) Where a law made by the Legislature of a State with respect to one of the matters enumerated in the Concurrent List contains any provision repugnant to the provisions of an earlier law made by Parliament or an existing law with respect to that matter, then, the law so made by the Legislature of such State shall, if it has been reserved for the consideration of the President and has received his assent, prevail in that State:
39
Provided that nothing in this clause shall prevent Parliament from enacting at any time any law with respect to the same matter including a law adding to, amending, varying or repealing the law so made by the Legislature of the State.”
35. The question of repugnancy between the law made by the Parliament
and the law made by the State Legislature may arise in cases when both the
legislation occupy the same field with respect to one of the matters enumerated in
List III and where a direct conflict is seen between the two. The Principles laid
down by a bench of 3 Judges in Hoechst Pharmaceuticals Ltd. Vs. State of
Bihar reported in [1983 (4) SCC 45] were reiterated by a Constitution Bench in
State of West Bengal Vs. Kesoram Industries Ltd. And Ors. reported in
[2004 (10) SCC 201]. Para 31 (5) thereof is instructive for our purpose and it
reads as follows:-
“31 (5) Where the legislative competence of the legislature of any State is questioned on the ground that it encroaches upon the legislative competence of Parliament to enact a law, the question one has to ask is whether the legislation relates to any of the entries in List I or III. If it does, no further question need be asked and Parliament's legislative competence must be upheld. Where there are three lists containing a large number of entries, there is bound to be some overlapping among them. In such a situation the doctrine of pith and substance has to be applied to determine as to which entry does a given piece of legislation relate. Once it is so determined, any incidental trenching on the field reserved to the other legislature is of no consequence. The court has to look at the substance of the matter. The doctrine of pith and substance is sometimes expressed in terms of ascertaining the true character of legislation. The name given by the legislature to the legislation is immaterial. Regard must be had to the enactment as a whole, to its main objects and to the scope and effect of its provisions. Incidental and superficial encroachments are to be disregarded.”
40
36. The question therefore to be examined is as to whether the two
legislations occupy the same field. If they do not, then there is no repugnancy.
Unless the provisions are irreconcilable, there will be a presumption in favour of the
constitutionality. In Ch. Tika Ramji and Ors. etc. v. The State of Uttar
Pradesh and Ors. [AIR 1956 SC 676], the question before the Constitution
Bench was as to whether the UP Sugarcane (Regulation of Supply and Purchase)
Act, 1953 was repugnant to the Industries (Development and Regulation) Act of
1951 which was a Central Act. The Apex Court noted that Section 18G of the
Central Act deals with finished products and not raw materials. This section did not
cover the field of sugarcane which was covered under the UP Act. The Court held
that there was no repugnancy between the two legislations, since one deals with the
finished products whereas the other deals with raw materials.
37. In the case of M. Karunanidhi vs. Union of India & Anr. [1979
(3) SCC 431] a Constitution Bench was concerned with the question as to whether
certain provisions of the Tamil Nadu Public Men (Criminal Misconduct) Act 1973,
were repugnant to the provisions of Prevention of Corruption Act 1947 and the
Criminal Law Amendment Act 1952. The appellant was being prosecuted under
sections 161, 468 and 471 of Indian Penal Code and section 5 (2) read with section
5 (1) (d) of the Prevention of Corruption Act 1947. The Court referred to earlier
decisions including the one in Deep Chand Vs. State of U.P. [AIR 1959 SC 648]
wherein it was held that the repugnancy between the two statutes may be
ascertained by considering whether the Parliament intended to lay down an
41
exhaustive code in respect of the subject matter considered in the State Act
replacing the Act of the State Legislature. The Constitution Bench then laid down the
principles governing the rule of repugnancy in paragraph 35 which are as follows:-
35. On a careful consideration, therefore, of the authorities referred to above, the following propositions emerge: 1. That in order to decide the question of repugnancy it must be shown that the two enactments contain inconsistent and irreconcilable provisions, so that they cannot stand together or operate in the same field. 2. That there can be no repeal by implication unless the inconsistency appears on the face of the two statutes. 3. That where the two statutes occupy a particular field, but there is room or possibility of both the statutes operating in the same field without coming into collision with each other, no repugnancy results. 4. That where there is no inconsistency but a statute occupying the same field seeks to create distinct and separate offences, no question of repugnancy arises and both the statutes continue to operate in the same field.
Consequently the Court held that there was no conflict amongst the legislations
concerned.
38. The question with respect to conflict between two such legislations
came up before a Bench of three Judges in the case of Vijay Kumar Sharma and
Ors. Vs. State of Karnataka and Ors. reported in [1990(2) SCC 562], where
the question was whether there was any conflict between the Karnataka Contract
Carriages (Acquisition) Act 1976 and Motor Vehicles Act, 1988. This Court looked
into the judgments holding the field and held that there was no conflict between the
two. It laid down the law in paragraph 53 as follows:-
“53. The aforesaid review of the authorities makes it clear that whenever repugnancy between the State and Central legislation is alleged, what has to be first examined is whether the two legislations
42
cover or relate to the same subject matter. The test for determining the same is the usual one, namely, to find out the dominant intention of the two legislations. If the dominant intention, i.e. the pith and substance of the two legislations is different, they cover different subject matters. If the subject matters covered by the legislations are thus different, then merely because the two legislations refer to some allied or cognate subjects they do not cover the same field. The legislation, to be on the same subject matter must further cover the entire field covered by the other. A provision in one legislation to give effect to its dominant purpose may incidentally be on the same subject as covered by the provision of the other legislation. But such partial coverage of the same area in a different context and to achieve a different purpose does not bring about the repugnancy which is intended to be covered by Article 254(2). Both the legislations must be substantially on the same subject to attract the article.”
In the event of two Acts governing a common field, whether both
can apply for different purposes-
39. There could be provisions for certain purposes in one statute, and for
another purpose in another statute, though both govern the common field. Thus, in
Krishna Distt. Coop. Mktg. Society Ltd. Vijayawada vs. N.V. Purnachandra
Rao & Ors. [1987 (4) SCC 99], the issue was, with respect to the application of
section 25-F of Industrial Disputes Act, to the employees who were otherwise
governed under the A.P. Shops and Establishments Act, 1966. In that context this
Court had to examine whether there was any conflict between the two Acts and
particularly when the A.P. Act was a later act and it had received the assent of the
President. The question was whether compliance with Section 25-F of the Industrial
Disputes Act could be insisted for establishments governed under the Shops and
Establishments Act. This Court held that those provisions will be applicable and
there was no conflict between the provisions of the two Acts. Section 25-F of the
43
Central Act provided for the conditions precedent for retrenchment, and the non-
compliance therewith made the order of retrenchment fatal. Section 41 (1) and (3)
of the A.P. Act provided for the authorities to settle the disputes arising out of
retrenchment. Section 25 J (2) of the I.D. Act reads as follows:-
“25-J.Effect of laws inconsistent with this chapter.-(1)…….
(2) For the removal of doubts, it is hereby declared that nothing contained in this chapter shall be deemed to affect the provisions of any other law for the time being in force in any State insofar as that law provides for the settlement of industrial disputes, but the rights and liabilities of employers and workmen insofar as they relate to lay off and retrenchment shall be determined in accordance with the provisions of this chapter.”
The court noted in para 8 that “the State Act does not contain any
express provision making the provision relating to retrenchment in the Central Act
ineffective in so far as Andhra Pradesh is concerned”. What is observed in para 6 is
relevant for our purpose:-
“6……. Sub-section (1) of Section 25-J of the Central Act lays down that Chapter V-A, shall have effect notwithstanding anything inconsistent therewith contained in any other law. The proviso to that sub-section however saves any higher benefit available to a workman under any law, agreement or settlement or award. Sub-section (2) of Section 25-J however makes a distinction between any machinery provided by any State law for settlement of industrial disputes and the substantive rights and liabilities arising under Chapter V-A of the Central Act where a lay off or retrenchment takes place. It provides that while Section 25-J would not affect the provisions in a State law relating to settlement of industrial disputes, the rights and liabilities of employers and workmen insofar as they relate to lay off and retrenchment shall be determined in accordance with Chapter V-A of the Central Act. It is thus seen that Section 41(1) and Section 41(3) of the State Act prescribe alternative authorities to settle a dispute arising out of a retrenchment. Those authorities may exercise their
44
jurisdiction under the State Act but they have to decide such dispute in accordance with the provisions of Chapter V-A………….”
40. Similarly, in the case of National Engineering Industries Ltd. vs.
Shri Kishan Bhageria & Ors. [1988 Supp. SCC 82], the question was whether a
Reference under Section 10 of the Industrial Disputes Act, 1947 could be sought by
the employees covered under the Rajasthan Shops and Establishments Act, 1958.
This Court held that it would be so. In a similar way in Bharat Hydro Power
Corpn. Ltd. & Ors. v. State of Assam & Anr. [2004 (2) SCC 553], this Court
held in the context of Electricity Act 1910, and Assam Act No. 1 of 1997 that if two
legislations operate in different fields without encroaching upon each other fields
there cannot be any repugnancy.
41. In the field of criminal law also the same approach has been adopted
by this Court. In State of Maharashtra v. Bharat Shanti Lal Shah and Ors.
[2008 (13) SCC 5], the question was with respect to the conflict between the
Maharashtra Control of Organized Crime Act, 1999 (MCOC Act for short) and
Telegraph Act, 1885. In Zameer Ahmed Latifur Rehman Sheikh vs. State of
Maharashtra & Ors. [2010 (5) SCC 246], the question was with respect to the
conflict between the MCOC Act and Unlawful Activities (Prevention Act), 1967. In
both matters this Court took the view that mere difference in the two Acts is not
sufficient, and an incidental encroachment is irrelevant. This Court held that there
was no conflict in both the cases.
45
Fixation of Standard Rent in the context of exemptions from the
Rent Control Laws – The question of remedy
42. Whatever be the object of granting exemption, where the object is to
see that the properties of the State or semi-state bodies should not suffer by the
rigours of the Rent Control Laws or the possession of the public premises be
recovered expeditiously, “the Courts have expressed their views that these
authorities being public bodies should so behave as not to act contrary to the
policies laid down in the Rent Control Laws namely not to increase the rent
unreasonably or excessively, nor to evict their tenant unreasonably or arbitrarily,
save and except in public interest.” (J.H. Dalal in his Commentary on the Bombay
Rent Act, Fifth Edition, Page 65).
43. In this context one of the earliest cases coming before the Bombay
High court was Rampratap Jaidayal Vs. Dominion of India reported in [AIR
1953 Bom 170]. Central Government had served upon the appellant tenant a
notice to quit and the suit for ejectment was decreed. In the first appeal filed by
the defendant tenant the question arose with respect to the nature of exemption
available to the Government under section 4 (1) of the Bombay Rent Act. The
appeal filed was dismissed by the Division Bench consisting of Chagla C.J and
Gajendragadkar, J (as he then was in the Bombay High Court). What was observed
by Chagla C.J. in the judgment with respect to the rent to be charged by the public
bodies is relevant for our purpose. Amongst other arguments the exemption
granted to the State was challenged as amounting to unreasonable classification hit
46
by Article 14 of the Constitution. The Division Bench repelled the argument by
relying upon the judgment of a constitution bench of this Court in State of
Bombay Vs. F.N. Balsara reported in [1951 SCR 682] equivalent to [53 Bom.
LR 982 (SC)], wherein Fazl Ali, J had drawn seven principles on the meaning and
scope of Article 14 of the Constitution from the earlier judgment of this Court in
‘Chiranjitlal v. Union of India’ reported in [AIR 1951 SC 41], and relied upon
the very first principle therefrom and observed as follows:-
“8. …. perhaps attention might be drawn to the very first where the Supreme Court emphasizes the fact that the presumption is always in favour of the constitutionality of an enactment and this presumption arises from the fact that the Legislature understands and correctly appreciates the needs of its own people and that its laws are directed to problems made manifest by experience and therefore it must always be presumed that discriminations are based on adequate grounds……”
Thereafter what the Court observed at the end of this para 8 is relevant for our
purpose:-
“ ..…. it is clear that in this case the Legislature was not in any sense exempting the Government from the operation of the Act in order to permit the Government to do the very thing which the Legislature was prohibiting in the case of landlords who were not a local authority or Central or State Government. It is not too much to assume, as the Legislature did in this case assume, that the very Government whose object was to protect the tenants and prevent rent being increased and prevent people being ejected, would not itself when it was the landlord do those very things which it sought to prohibit its people from doing, and therefore the underlying assumption of this exemption is that Government would not increase rents and would not eject tenants unless it was absolutely necessary in public interest and unless a particular building was required for a public purpose.”
47
44. In another case Baburao Shantaram More Vs. The Bombay
Housing Board reported in [AIR 1954 SC 153] which came up before a
Constitution Bench of this Court, the question was with respect to the eviction of a
tenant of the then Bombay Housing Board, constituted under the Bombay Housing
Board Act, 1948. A decree for eviction had been passed against the tenant which
had been upheld by the High Court. The appeal therefrom was dismissed by this
Court. While upholding the exemption of the Bombay Housing Board under section
4 of the Bombay Rent Act, the Court held that the classification was based on an
intelligible differentia, and held that the tenant or the local authority or the board
were not in need of such protection as the tenants of private landlords. This was for
the reason as stated by S.R. Das J (as he then was) for the Court:-
“6. …. It is not to be expected that the Government or Local authority or the Board would be actuated by any profit making motive so as to unduly enhance the rents or eject the tenants from their respective properties as private landlords are or are likely to be…..”
45. In M/s Dwarkadas Marfatia V. Bombay Port Trust reported in
[1989 (3) SCC 293], the trustees of Bombay Port had evicted the appellant from a
plot of land and allotted it to another tenant, and obtained the decree of eviction.
While upholding the decree, this Court examined the question of exemption of a
local authority under section 4 of the Bombay Rent Act. In paragraph 14 and 15 of
its judgment a Bench of 3 Judges quoted with approval the above referred quotation
of Chagla C.J. and S.R. Das, J, and thereafter observed as follows in para 17:-
48
“17. It, therefore, follows that the public authorities which enjoy this benefit without being hidebound by the requirements of the Rent Act must act for public benefit. Hence, to that extent, this is liable to be gone into and can be the subject matter of adjudication.”
(emphasis supplied)
What this Court observed further per Sabyasachi Mukharji, J. (as he than
was) in paragraph 24 is relevant for our purpose:-
“24. The field of letting and eviction of tenants is normally governed by the Rent Act. The Port Trust is statutorily exempted from the operation of the Rent Act on the basis of its public/governmental character. The legislative assumption or expectation as noted in the observations of Chagla, C.J. in Rampratap Jaidayal case cannot make such conduct a matter of contract pure and simple. These corporations must act in accordance with certain constitutional conscience and whether they have so acted, must be discernible from the conduct of such corporations…..”
(emphasis supplied)
Thereafter, in para 27 the Court further observed in the following words:-
“27. We are inclined to accept the submission that every activity of a public authority especially in the background of the assumption on which such authority enjoys immunity from the rigours of the Rent Act, must be informed by reason and guided by the public interest. All exercise of discretion or power by public authorities as the respondent, in respect of dealing with tenants in respect of which they have been treated separately and distinctly from other landlords on the assumption that they would not act as private landlords, must be judged by that standard. If a governmental policy or action even in contractual matters fails to satisfy the test of reasonableness, it would be unconstitutional. See the observations of this Court in Kasturi Lal Lakshmi Reddy and R.D. Shetty v.
49
International Airport Authority of India (SCC pp. 505-06 : SCR p. 1034).”
(emphasis supplied)
Yardstick for Standard Rent:-
46. Relying upon the above judgments Mr. Hansaria submitted that the
Public authorities cannot raise rent arbitrarily. In this behalf he referred to the
guidelines framed by the Central Government to prevent arbitrary use of the power
under this Act. These guidelines are issued by the Central Government under
resolution dated 30.5.2002 and published in the Government of India Gazette dated
8.6.2002. Guidelines No. 2 (i) and 2 (iii) are relevant for our purposes. He relied
upon the judgment of a Division Bench of Bombay High Court in Persis Kothawala
vs. LIC reported in 2004 (4) BCR 610 to submit that these guidelines are
expected to be followed. These guidelines are as follows:-
“MINISTRY OF URBAN DEVELOPMENT AND POVERTY ALLEVIATION
(DIRECTORATE OF ESTATES)
RESOLUTION
New Delhi, the 30th May 2002
Subject: Guidelines to prevent arbitrary use of powers to evict genuine tenants from public premises under the control of Public Sector Undertakings/financial institutions.
No.21013/1/2000-Pol.I – The question of notification of guidelines to prevent arbitrary use of powers to evict genuine tenants from public premises under the control of Public Sector Undertakings/financial institutions has been under consideration of the Government for some time past.
50
2. To prevent arbitrary use of powers to evict genuine tenants from public premises and to limit the use of powers by the Estate Officers appointed under Section 3 of the P.P.(E) Act, 1971, it has been decided by Government to lay down the following guidelines:-
(i) The provisions of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 [P.P. (E) Act, 1971] should be used primarily to evict totally unauthorised occupants of the premises of public authorities or subletees, or employees who have ceased to be in their service and thus ineligible for occupation of the premises.
(ii) The provisions of the P.P.(E) Act, 1971 should not be resorted to either with a commercial motive or to secure vacant possession of the premises in order to accommodate their own employees, where the premises were in occupation of the original tenants to whom the premises were let either by the public authorities or the persons from whom the premises were acquired.
(iii) A person in occupation of any premises should not be treated or declared to be an unauthorised occupant merely on service of notice of termination of tenancy, but the fact of unauthorised occupation shall be decided by following the due procedure of law. Further, the contractual agreement shall not be wound up by taking advantage of the provisions of the P.P. (E) Act, 1971. At the same time, it will be open to the public authority to secure periodic revision of rent in terms of the provisions of the Rent Control Act in each State or to move under genuine grounds under the Rent Control Act for resuming possession. In other words, the public authorities would have rights similar to private landlords under the Rent Control Act in dealing with genuine legal tenants.
(iv) It is necessary to give no room for allegations that evictions were selectively resorted to for the purpose of securing and unwarranted increase in rent, or that a change in tenancy was permitted in order to benefit particular individuals or institutions. In order to avoid such imputations or abuse of discretionary powers, the release of premises or change of tenancy should be decided at the level of Board of Directors of Public Sector Undertakings.
51
(v) All the Public Undertakings should immediately review all pending cases before the Estate Officer or Courts with reference to these guidelines, and withdraw eviction proceedings against genuine tenants on ground otherwise than as provided under these guidelines. The provisions under the P.P. (E) Act, 1971 should be used henceforth only in accordance with these guidelines.
3. These orders take immediate effect.
VINEETA RAI Additional Secy.”
47. Mr. Hansaria pointed that when the MRC Act was being framed, LIC
specifically represented to Maharashtra State Law Commission that it be exempted
from the coverage of the proposed law. This is recorded in Twelth Report of July
1979 of the State Law Commission which finds a reference in paragraph 33 of the
Bombay High Court judgment in Minoo Framroze Balsara Vs. The Union of
India & ors. [AIR 1992 Bom 375]. However, that representation of L.I.C was
not accepted. Lateron in view of the amendment of section 2 (e) of the Public
Premises Act, L.I.C came to be covered under the Public Premises Act, but was not
exempted from the MRC Act.
48. Lastly, Mr. Hansaria relied upon the judgment of a Division Bench of
Karnataka High Court in the case of Bharath Gold Mines Ltd vs. Kannappa [ILR
1988 KAR 3092] equivalent to 1989 (2) All India Rent Control Journal 154, where
the Division Bench has held that the power to evict does not include the power to fix
rent. Fixation of rent was independent from eviction, and it was not dealt with
under the Public Premises Act. The Public Premises Act does not override the
52
provisions of the Karnataka Rent Control Act, 1961 regarding the fixation of fair
rent. It is submitted that the same approach ought to be adopted in the present
case.
Reply on behalf of L.I.C -
49. The learned Additional Solicitor General Mr. Rawal appearing for the
respondents submitted that the appellant had agreed to 35% rise in the rent every
five years. Section 7 of the Public Premises Act provides for payment of rent by the
authorized tenant, and makes a provision for damages for the unauthorized
occupation. A hearing is provided for recovery of the arrears of rent and the
damages under that section, and the order, if any, passed against the occupant is
appealable under Section 9 of the Act. The order is given finality under Section 10
of the Act. He pointed out that as noted by this Court also in Shangrila Food
Products Ltd. and Another Vs. L.I.C. and Another reported in [1996 (5) SCC
54], that “unless the occupant is first adjudged as an unauthorized occupant, his
liability to pay damages does not arise. In other words, if he is an authorized
occupant, he may be required to pay rent but not damages. The quality of
occupation and the quality of recompense for the use and occupation of the public
premises go hand in hand and are interdependent”.
50. The rent was being fixed on one of the three yardsticks, i.e. (i) as per
the document of lease, (ii) as per the contract between the parties, or (iii) as per the
grant. If the arrears of rent remained to be recovered from the tenant, there is a
53
power to recover the same even from the heirs and legal representatives under
Section 13 of the Act, and if the rent or damages are not paid, they can be
recovered as arrears of land revenue under Section 14 and an unlawful occupant
can be prosecuted under Section 11 of the Act. This being the position the idea of
standard rent was foreign to the Public Premises Act.
51. A reference was made to the rules which are framed under the Act
alongwith the relevant forms framed thereunder. Thus, Form D contains the format
for the notice under Section 7 (3) read with Sub-section (1) thereof which is to be
issued by the Estate Officer for calling the tenant for an enquiry into the arrears of
rent. Form F is the format of the notice for enquiry for determining the damages for
unauthorized occupation to be assessed under Section 7 (3) read with Sub-section
(2) thereof. It was, therefore, submitted that necessary mechanism is provided
under the Act and the Rules.
52. Thereafter it was pointed out that all that the respondents had done
was to pass on the amount of property tax demanded by the Municipal Corporation
to the appellant. It was submitted that when the respondent received a notice
dated 23.3.2006 from the Municipal Corporation of Mumbai to enhance the property
tax, to begin with the respondent objected to the revision by their reply dated
13.4.2006. The officers of the respondent attended the proceedings in the
municipal office whereafter the Municipal Corporation reduced their demand by
10%. It is only a proportion of this amount which was passed on to the appellant
54
and which is sought to be recovered and they should not make any grievances
about the same.
53. The respondents then relied upon the judgment of a Division Bench of
Bombay High Court in Minoo Framroze Balsara (supra). In that matter the challenge
to the validity of the Public Premises Act by invoking Article 14 was repelled by the
High Court. It is however, material to note that this judgment was essentially
concerning eviction of unauthorized occupants and did not deal with the aspect of
fixation of standard rent.
54. Mr. Rawal then referred to us two judgments of this Court. Firstly, he
referred to para 10 of Jain Ink Mfg. Co. vs. LIC (supra), wherein this Court had
held that once the Public Premises Act applies, the Delhi Rent Control Act will stand
superseded. He then referred to Prithipal Singh v. Satpal Singh (dead) thr. its
Lrs. [2010 (2) SCC 15] where in para 29 this court has held that the Delhi Rent
Control Act and the Maharashtra Act are pari-materia, and therefore, on that footing
he submitted that by applying the judgment in Jain Ink Mfg. Co. (supra),
Maharashtra Act also gets eclipsed by the Public Premises Act. We have already
referred to the judgment in Jain Ink Mfg. Co. (supra). The judgment was in the
context of eviction from Public Premises and not concerning fixation of standard
rent, and therefore, the observations in para 10 thereof will have to be looked into
from that point of view.
55
55. The submission of Mr. Rawal was that an exclusionary clause has to be
read strictly. In the present case Section 2 (f) read with Section 15 (d) of the Act
dealt with the definition of rent and exclusion of proceedings for recovery of rent by
way of Civil suit, and there was no non-obstante clause in the MRC Act. In this
context, he relied upon a judgment of this Court in Church of North India Vs.
Lavajibhai Ratanjibhai reported in [2005 (10) SCC 760]. In that matter, after
examining the scheme of Bombay Public Trusts Act, 1950 and relying upon the dicta
of the constitution bench in Dhulabhai Vs. State of M.P. reported [AIR 1969 SC
78], this Court had held that a suit for declaration as to the succession to a public
trust was not maintainable, since the authorities under the Bombay Public Trusts Act
had exclusive jurisdiction. A similar approach was suggested in the present case.
56. It was then submitted that the MRC Act excludes some tenants from
the protection of the rent Act such as the Banks, Insurance Companies and Multi
National Companies being rich tenants. In the same way, under the Public Premises
Act, fixing of standard rent has been excluded, and that should be held to be
permissible. If a tenant is aggrieved by the rent fixed, his remedy will be to invoke
Article 226 of the Constitution, but one cannot permit part of the proceedings
regarding arrears of rent before the Court of the Estate Officer, and another part
concerning fixation of standard rent before the Rent Controller.
57. With respect to the guidelines framed by the Central Government, it
was submitted by Mr. Rawal that non-statutory guidelines are to be treated as
advisory in character and present guidelines need not be read as conferring any
56
legal rights on the tenants. He relied upon paragraph 23 of the judgment of a
Bench of two Judges of this court in New India Assurance Co. Ltd. Vs. Nusli
Neville Wadia reported in [2008 (3) SCC 279] in this behalf.
Consideration of rival submissions
The issue with respect to maintainability of the Standard Rent Application and the question of conflict with the provisions of the Public Premises Act-
58. As we have noted earlier, the question for our considerations is
whether the application of the appellant for fixation of standard rent was
maintainable under the MRC Act, notwithstanding the fact that the premises of the
appellant were otherwise covered under the Public Premises Act for the purposes of
that Act. Again, as we have noted earlier, the appellants do not dispute that for the
purposes of eviction of unauthorised occupants, and for the recovery of arrears of
rent from them, the proceedings to be initiated by the respondents would be fully
competent under the Public Premises Act, and that in such an eventuality the
occupants will not be entitled to seek any remedy under the MRC Act, since the
jurisdiction of the Civil Court has been ousted under Section 15 of the Public
Premises Act in this behalf. It is also already held by this Court in the cases of
Kaiser-I-Hind and Crawford Bayley (supra) that as far as the issue of eviction of
unauthorised occupants from Public Premises is concerned, the authorities under the
Public Premises Act alone will have jurisdiction to deal therewith, and no
proceedings will lie either under the Bombay Rent Act or the MRC Act. The question
in the present matter is with respect to the maintainability of the Standard Rent
57
Application by the occupants of these premises under the MRC Act. Mr. Hansaria,
learned counsel for the appellants points out that this issue has not been decided by
this Court so far.
59. Before we deal with the rival submissions, we may state once again
that under the general law of landlord and tenant also, the landlord had the
obligation to charge only the rent agreed under the lease agreement, and to carry
out the repairs to the property which were necessary, failing which the tenant would
be entitled to carry out the same and deduct the expenses from the rent [see
Section 108 (B) (f) of the Transfer of Property Act]. As we have noted earlier, due
to the problems of the scarcity of accommodation following the Second World War,
special protection was made available to the tenants against unjustified increases in
rent and ejectment from the tenancies. This protection was reflected in the
provisions of various Rent Control Acts such as the Bombay Rent Act, 1947 which
governed the premises of the appellant for all purposes prior to the coming into
force of the Public Premises Act, 1971. When the Public Premises Act was enforced,
it covered the subject of eviction of unauthorised occupants of the public premises
and recovery of arrears of rent from them, and those subjects no longer remained
covered under the Bombay Rent Act. The question is whether the remedies for
fixation of Standard Rent and getting the essential services restored when
necessary, no longer remained available to the tenants like the appellant merely
because the Public Premises Act came to be applied. And secondly, after the MRC
58
Act came into force from 31st March, 2000 whether these remedies once again came
to be reinforced.
60. We have noted the observations from the leading judgment of the
Constitution Bench in Ashoka Marketing. In that matter this Court was concerned
with the question as to whether the proceedings for eviction initiated under the
Public Premises Act were maintainable or whether they had to be taken under the
Delhi Rent Control Act, 1958. As we have noted earlier this Court has held that
since both the acts were concerning entries no. 6, 7 and 13 of the Concurrent List,
and since the Public Premises Act was a subsequent Act, and governing the
particular subject, the same will override, and the eviction proceedings thereunder
were valid and competent.
61. The question in this case is different in the sense that the MRC Act
which is a State Act, is an Act subsequent to the Public Premises Act, and has been
assented by the President, notwithstanding the existence of the Public Premises Act.
The situation, therefore, would be governed by Sub-article (2) of Article 254 of the
Constitution, and we will have to see whether the provisions of MRC Act with
respect to the fixing of the standard rent and restoring the essential supplies and
services are in any way repugnant to the Public Premises Act. In Vijay Kumar
Sharma Vs. State of Karnataka (supra) a Bench of three Judges of this Court has
laid down that whenever repugnancy is alleged, what has to be first examined is
whether the two legislations cover or relate to the same subject matter. The test for
that is to find out the dominant intention of the two legislations. If the subject
59
matters covered by the legislations are different, merely because the two legislations
refer to some allied or cognate subjects they do not cover the same field.
62. We have noted the observations of a Bench of three Judges of this
Court in M/s Jain Ink Mfg. Co. (supra) that the Public Premises Act has a very
limited application, whereas the Rent Act is an Act with much wider application than
the Public Premises Act. In the present case, the subjects of fixation of Standard
Rent and restoration of essential services by the landlord are covered under the
MRC Act, but in no way under the Public Premises Act. The Public Premises Act, in
fact does not claim to cover these subjects. As held by the Constitution Bench in
Kesoram Industries Ltd. (supra), the Court has to look at the substance of the
matter. Regard must be had to the enactment as a whole, to its main objects and
scope of its provisions. Incidental and superficial encroachments are to be
disregarded. Eviction and recovery of arrears of rent are alone covered under the
Public Premises Act. The subject of fixation of rent is different and independent
from eviction as held by the division bench of the Karnataka High in Bharath Gold
Mines. That being the position, there is no conflict between the MRC Act and the
Public Premises Act when it comes to the provisions in the MRC Act with respect to
fixation of Standard Rent and requiring the landlord to maintain the essential
services and supplies. Therefore, the provisions of MRC Act in that behalf cannot in
any way be said to be repugnant to those under the Public Premises Act. The
presumption is in favour of constitutionality, and the Court is not expected to strike
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down a provision unless the conflict is a real one. In the present matter there is no
such real conflict.
On ouster of the jurisdiction of the Civil Courts-
63. We may next deal with the contention of the respondents that the
exclusionary clauses are to be read strictly. In the case of Church of North India
(supra), relied upon by the respondents, this Court was concerned with a suit for
declaration as to the succession to a particular trust governed under the Bombay
Public Trust Act. Such a suit was squarely covered under that Act and, therefore, it
was held that the Civil Court will not have the jurisdiction to entertain the suit. The
seven principles laid down by the Constitution Bench in Dhulabhai Vs. State of M.P.
(supra) were relied upon in that case. It is sufficient to refer to the first two
principles therefrom which are as follows:-
“(1) Where the statute gives a finality to the orders of the special Tribunals the civil courts' jurisdiction must be held to be excluded if there is adequate remedy to do what the civil courts would normally do in a suit. Such provision, however, does not exclude those cases where the provisions of the particular Act have not been complied with or the statutory Tribunal has not acted in conformity with the fundamental principles of judicial procedure.
(2) Where there is an express bar of the jurisdiction of the court, an examination of the scheme of the particular Act to find the adequacy or the sufficiency of the remedies provided may be relevant but is not decisive to sustain the jurisdiction of the civil court.”
If we apply these two tests and examine the scheme of the Public Premises Act, it
will be seen that section 10 of the Act does give a finality to the orders passed by
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the Estate Officers or the Appellate Officers, and states that ‘the same shall not be
called in question in any original suit, application or execution proceeding, and no
injunction shall be granted by any court or other authority in respect of any action
taken or to be taken in pursuance of any power conferred by or under this Act’.
Section 15 of the Act specifically states that no court shall have jurisdiction to
entertain any suit or proceeding in respect of the subjects, amongst others
concerning, ‘(a) the eviction of any person who is in unauthorised occupation of any
public premises, and (d) the arrears of rent payable under sub-section (1) of section
7 or damages payable under sub-section (2), or interest payable under sub-section
(2A), of that section’. Therefore, to that extent the jurisdiction of the Civil Court is
ousted. The actions which are covered under the Public Premises Act are
concerning eviction of unauthorised occupants and recovery of arrears of rent. The
Act however does not claim to speak anything about the fixation of Standard Rent or
maintenance of essential services. For these purposes no remedy is provided under
the Public Premises Act. Therefore, the jurisdiction of the Civil Court for these
remedies cannot be held to be ousted.
64. It was submitted on behalf of the respondent that if the submission of
the appellant is accepted it will mean permitting proceedings before the Court of
Estate Officer for recovery of arrears of rent, and before the Rent Controller for
fixation of standard rent, and the same is not desirable. In our view, this by itself
can be no reason to hold the Standard Rent Application to be not maintainable
before the Court of Small Causes. We have referred to the judgment in the case of
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National Engineering Industries Ltd. Vs. Shri Kishan Bhageria (supra). In
that ease the establishment wherein the respondent/workman was employed was
covered under the Rajasthan Shops and Establishment Act, 1958. It was also
covered under the Industrial Disputes Act, 1947. Dismissal of his application for
reinstatement under Section 28A of the Rajasthan Act on the ground of limitation
was held as not preventing a reference under Section 10 of the Industrial Disputes
Act. The observation of this Court at the end of para 12 of that judgment is relevant
for our purposes, and which reads as follows:-
“12………It appears to us that it cannot be said that these two Acts do not tread the same field. Both these Acts deal with the rights of the workman or employee to get redressal and damages in case of dismissal or discharge, but there is no repugnancy because there is no conflict between these two Acts, in pith and substance. There is no inconsistency between these two Acts. These two Acts, in our opinion, are supplemental to each other.”
65. Same is the position with respect to the Labour Laws in various States.
Thus, for example, where an industry is covered under a State Act such as the
Bombay Industrial Relation Act, 1946 in Maharashtra, the workmen engaged therein
will be required to raise the disputes concerning reinstatement and backwages in
the event of dismissal, retrenchment, removal or termination before the authority
under that Act. At the same time, whenever any money, including unpaid wages is
due to the workmen, they also have the right to file the claim applications under
section 33 C (2) of the Industrial Disputes Act, 1947, in the Labour Courts
constituted under that Act, since similar provision is not made under the said
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Bombay Act. The MRC Act being a welfare statute like the labour laws is enacted
after considering the requirements of the tenants, and contains the provisions for
fixation of standard rent and for restoring essential services and supplies when
necessary. The public premises are not specifically exempted from the applicability
of the MRC Act. That being so, there is no reason to hold that these remedies will
not be available to the tenants of the public premises, though for the purposes of
eviction of unauthorised occupants and recovery of arrears of rent, the proceedings
will lie only under the Public Premises Act. It is also to be noted that the
proceedings for the recovery of arrears of rent are at the instance of landlord,
whereas those for fixation of standard rent are at the instance of the tenant. Both
these proceedings are quite different in their prayers and scope of consideration.
The fact that the proceeding for one purpose is provided under one statute can not
lead to an automatic conclusion that the remedy for a different purpose provided
under another competent statute becomes unavailable.
Expectations from Public Bodies -
66. Although the question of maintainability of the Standard Rent
Applications concerning the public premises is only coming up now before this Court,
we have referred to the views of Courts when different facets of this issue came up
for consideration from time to time. The exemption from the Bombay Rent Act to
the government premises was upheld in Rampratap Jaidayal (supra), on the basis
of the presumption in favour of the constitutionality of the enactment which was
also on the footing that Legislature correctly appreciates the needs of its own
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people. Chief Justice Chagla has clearly observed in that matter that the Legislature
was not in any sense exempting the Government from the operation of the Act in
order to permit the Government to do the very thing which the Legislature was
prohibiting the landlords from doing, viz. not to increase rents and not to eject
tenants unless it was absolutely necessary in the public interest. S.R. Das, J. (as he
then was) has also observed similarly in Baburao Shantaram More (supra) that it
was not expected that the Government or the Local Authority would be actuated by
any profit making motive so as to unduly enhance the rents or eject the tenants
from their respective properties as private landlords are or are likely to be.
Sabyasachi Mukharji, J (as he then was) has gone further in Dwarkadas Marfatia
(supra), and observed that when public authorities enjoy this benefit of being
hidebound by the requirements of the Rent Act, they must act for public benefit,
and to that extent this issue is liable to be gone into and can be the subject-matter
of adjudication. He has stated in no uncertain terms that the legislative
expectations as observed by the Chagla, C.J. in Rampratap Jaidayal (supra)
cannot make such conduct a matter of contract pure and simple. He has further
observed that the exercise of discretion of public authorities must be tested on the
assumption that they would not act as private landlords and they must be judged by
that standard. We may however, add that these principles will have no relevance
while considering a dispute between a statutory body as landlord and an affluent
tenant in regard to a commercial or non-residential premises.
On the relevance of the Guidelines -
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67. In the instant case, the activities of the respondent/L.I.C are controlled
by the LIC Act. Section 21 of the LIC Act lays down that the Corporation shall be
guided by the directions issued by the Central Government. This Section reads as
follows:-
“21. Corporation to be guided by the directions of Central Government- In the discharge of its functions under this Act, the Corporation shall be guided by such directions in matters of policy involving public interest as the Central Government may give to it in writing; and if any question arises whether a direction relates to a matter of policy involving public interest the decision of the Central Government thereon shall be final.”
The guidelines dated 30.5.2002 are not directions under section 21 of the LIC Act.
68. We have referred to the general guidelines dated 30.5.2002, laid down
by the Central Government in this behalf. Guidelines no. 2(i) and 2 (iii) are relevant
for our purpose. Guideline no. 2 (i) states that the provisions of the Public Premises
Act, 1971 should be used primarily to evict totally unauthorised occupants. Guideline
No. 2 (iii) specifically states that it will be open to the public authority to secure
periodic revision of rent in terms of the provisions of the Rent Control Act in each
State, or to move under genuine grounds under the Rent Control Act for resuming
possession. Thus, these guidelines specifically recognise the relevance of certain
provisions of Rent Control Acts for their application to the properties covered under
the Public Premises Act. It is stated in the guidelines that the public authorities
would have rights similar to private landlords under the Rent Control Acts in dealing
with genuine legal tenants. It follows that the public authorities will have the
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obligations of the private landlords also. It is relevant to note that the purpose of
these guidelines is to prevent arbitrary use of powers under the Public Premises Act.
The relevance of the guidelines will depend upon the nature of guidelines and the
source of power to issue such guidelines. The source of the right to apply for
determination of standard rent is the Rent Control Act, and not the guidelines.
69. We may also note by subsequent clarificatory order dated 23.7.2003,
the Central Government has made it clear that the guidelines dated 30.5.2002 will
not apply to affluent tenants:
“The Government resolution dated 30.5.2002 embodies the guidelines dated 14.1.1992 for observance by the public sector undertakings. However, clarification was issued vide OM No. 21011/790 Pol-I IV H. 11 dated 7.7.1993 that the guidelines are meant for genuine non-affluent tenants and these are not applicable to the large business houses and commercial entrepreneurs.”
70. It was submitted on behalf of the respondents that if the appellant or
the tenants are aggrieved by the fixation of the rent, their remedy is to invoke the
writ jurisdiction of the High Court. In making this submission, the respondents are
ignoring that the writ jurisdiction is a discretionary jurisdiction. Besides, normally
oral evidence is not recorded while exercising the writ jurisdiction. Although part of
the evidence to be examined in the process of rent fixation would be documentary,
such as the provisions of the contract between the parties, there would also be
many other factors which may require oral evidence, particularly with respect to the
comparable properties. An appropriate remedy, forum and procedure are therefore
necessary in the interest of fairness and proper adjudication. That apart, there is no
reason to insist upon such an interpretation which will deny to the tenants of the
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public premises, a remedy and a forum which are otherwise available to the tenants
under the MRC Act,.
71. In view of what is stated above, the interpretation as canvassed by the
respondents will deny the appropriate remedy to the petitioner and the like tenants,
to have the rent of their premises being fixed by filing a Standard Rent Application,
and also to get the essential services restored in the event of any difficulty. There is
no reason to accept any such interpretation because as stated above there is no
conflict between this provisions of the MRC Act with those under the Public Premises
Act, when it comes to fixation of standard rent and restoring the essential supplies.
Otherwise it will expose the provisions of Public Premises Act to the vires of
unreasonableness also. The interpretation canvassed by the respondents is not in
consonance with the welfare state that is contemplated under the Indian
Constitution. Accordingly, we hold that the impugned judgment of the learned
Single Judge of Bombay High Court does not lay down the correct position in law.
As against that we approve the approach and the interpretation adopted by the
Karnataka High Court in Bharath Gold Mines Ltd. (supra).
72. In the circumstances, we hold as follows:-
(a) The provisions of the Maharastra Rent Control Act, 1999 with respect
to fixation of Standard Rent for premises, and requiring the landlord not to cut off or
withhold essential supply or service, and to restore the same when necessary, are
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not in conflict with or repugnant to any of the provisions of the Public Premises
(Eviction of Unauthorised Occupants) Act, 1971.
(b) The provisions of the Public Premises Act, 1971 shall govern the
relationship between the public undertakings covered under the Act and their
occupants to the extent they provide for eviction of unauthorised occupants from
public premises, recovery of arrears of rent or damages for such unauthorised
occupation, and other incidental matters specified under the Act.
(c) The provisions of the Maharashtra Rent Control Act, 1999 shall govern
the relationship between the public undertakings and their occupants to the extent
this Act covers the other aspects of the relationship between the landlord and
tenants, not covered under the Public Premises Act, 1971.
(d) The application of appellant and similar applications of the tenants for
fixation of Standard Rent or for restoration of essential supplies and services when
necessary, shall be maintainable under the Maharashtra Rent Control Act, 1999.
73. Hence, we pass the following order-
(a) This appeal is allowed, and the order dated 8.9.2009 passed by the learned
Single Judge of Bombay High Court, in Writ Petition No. 5023/2009 filed by the
respondents is set aside. The said Writ Petition shall stand dismissed.
(b) The order dated 30.3.2009 passed by the Court of Small Causes, Mumbai
rejecting respondents’ application objecting to the maintainability of appellant’s
Application No.RAN24/SR/08 for fixation of Standard Rent is upheld. The said
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Standard Rent Application will now be heard and decided on its merits and in
accordance with law.
(c) In the facts of this case, there will be no order as to costs.
…………..……………………..J. ( R.V. Raveendran )
…………………………………..J. ( H.L. Gokhale )
New Delhi
Dated : September 19, 2011
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