S.PALANI VELAYUTHAM Vs DIST.COLLECTOR,TIRUNVELVELI,T.NADU
Case number: C.A. No.-005743-005743 / 2009
Diary number: 35919 / 2008
Advocates: V. N. RAGHUPATHY Vs
S. THANANJAYAN
S. PALANI VELAYUTHAM & ORS. v.
DISTRICT COLLECTOR, TIRUNVELVELI, TAMIL NADU & ORS. (Civil Appeal No. 5743 of 2009)
AUGUST 7, 2009 [R.V. RAVEENDRAN AND P. SATHASIVAM, JJ.]
[2009] 12 SCR 1215
The Judgment of the Court was delivered by
R.V. RAVEENDRAN, J. 1. Leave granted. Heard the learned counsel.
2. Certain lands in Pazhavoor village were acquired under the
Tamil Nadu Acquisition of Lands for Harijan Welfare Schemes Act.
Notice regarding acquisition was served on respondents 3 to 6
who were shown as the owners of the land in the revenue records.
Respondents 3 to 6 informed the Collector (first respondent) that
they were only life estate holders and that the vested
remaindermen should be served with notice. But notice was not
issued to them. On the other hand, second respondent passed an
award on 3.6.1997. Thereafter, possession of the acquired lands
was taken and made into plots and distributed to intended
beneficiaries.
3. Appellants 1 to 4 filed a writ petition alleging that the
acquired lands originally belonged to one S. Kanthimathinatha
Pillai; that under a registered will, he bequeathed the said lands to
his grandchildren (appellants and respondents 7 to 18) subject to a
life interest in favour of his sons (respondents 3 to 6); and that thus
the appellants and respondents 7 to 18, who were the children of
respondents 3 to 6, were the vested remaindermen in regard to the
said lands. They contended that the acquisition proceedings were
illegal and liable to be quashed for want of notice of acquisition to
the vested remaindermen who were persons interested. The said
contention raised in the writ petition was purely a legal contention.
A learned Single Judge of the Madras High Court accepted the
said legal contention and held that the acquisition without issue of
notice to them was illegal. He therefore allowed the writ petition by
order dated 13.11.2001 and set aside the acquisition, reserving
liberty to respondents 1 and 2 to initiate fresh acquisition
proceedings after appropriate notice to the writ petitioners. The
order of the learned Single Judge was challenged by respondents
1 and 2 in a writ appeal.
4. A division bench of the High Court, by the impugned order
dated 17.3.2008, allowed the appeal, set aside the order of the
learned Single Judge, and dismissed the writ petition. The division
bench held that the Collector was not obliged to serve the notice of
acquisition on anyone other than the persons whose names were
entered in the revenue records as owners; and that as the vested
remaindermen, had not got their names entered as holders/owners
in the revenue records, they were not entitled to any separate
notice. The division bench also issued a direction to respondents 1
and 2 herein to initiate criminal action against the appellants and
private respondents 7 to 18 herein “for playing fraud on the
Government and the Court, for making wrongful gains by filing a
writ petition which was not maintainable.” The appellants have
challenged the said judgment.
5. The first question is whether the vested remaindermen of
acquired lands were entitled to notice of acquisition, even if their
names were not entered in the revenue records. The Collector (or
others exercising the functions of Collector) is required to issue, in
addition to the public notice to all persons interested, individual
notices to persons known or believed to be interested in the
acquired land. There is a significant difference between ‘persons
known or believed to be interested’ and ‘persons interested’. A
‘person interested’ no doubt would include all persons claiming an
interest in the compensation on account of the acquisition of land,
including the vested remaindermen.
6. On the other hand, ‘a person known to be interested’ refers
to persons whose names are recorded in the revenue records, as
persons having an interest in the acquired lands, as the owner,
sharer, occupier or holder of any interest. They are entitled to
notice. There is no obligation on the part of the Collector to hold an
enquiry to find out whether there are any other persons interested
in the land or whether there are any vested remaindermen, in
addition to those whose names are entered as the
owners/holders/occupiers of the acquired land. Nor does the
Collector have any obligation to issue notices to persons whose
names are not entered in the revenue records. This does not mean
that the persons whose names are not entered in the revenue
records do not have any right in the acquired land or that they lose
their claim to compensation. Their interests and rights in regard to
compensation are protected by the provision relating to
apportionment of compensation and provision for referring the
disputes to a civil court for apportionment of compensation.
7. Persons are “believed “ to be interested in the acquired land,
if their names are disclosed to the Collector as persons having an
interest in the acquired land (though their names are not entered in
the revenue records) either in correspondence or otherwise and
whom the Collector believes as having an interest in the acquired
lands. The question whether a person is believed to be interested
in the acquired land, would depend upon the subjective
satisfaction of the Collector. The Collector is not expected to hold
mini enquiries to find out whether the persons whose names are
disclosed, (other than those whose names are entered in the
revenue records) are persons interested in the acquired land or
not. Therefore no person has any right to assert that the Collector
should recognise him to be a person interested in the acquired
land, and issue notice to him, merely because someone informs
the Collector that such person is also having an interest, if his
name is not entered in the revenue records. Of course, if the
Collector is prima facie satisfied from his records that someone
other than those whose names are entered in the revenue records,
are also interested in the land, he may at his discretion, issue
notice to them. If he is not satisfied, he need not issue notice to
them. Who is to be ‘believed to have an interest’ is purely
subjective administrative decision. Such persons have no right to
claim that notice of acquisition should be issued to them.
7. Therefore we agree with the division bench that notice of
acquisition has to be issued only to those whose names are
entered or recorded as owners/ holders/occupiers in the revenue
records and not to others.
8. The next question is whether the High Court could have
directed prosecution of writ petitioners and the private
respondents. Let us recall the facts relevant once again in this
context. Respondents 3 to 6 are the life interest holders whose
names are entered in the revenue records. Appellants and
respondents 7 to 18 are their children, who are the vested
remaindermen in regard to the acquired lands. Notices were
served in the acquisition proceeding on respondents 3 to 6. They
stated that they were only life-interest holders and notice should be
served on the vested remaindermen also. But that was not
accepted and the acquisition was completed. A writ petition was
filed by the appellants challenging the acquisition on the ground
that the vested remaindermen in regard to the acquired lands were
not issued notice of acquisition. It is relevant to note that they did
not allege or contend that they did not have knowledge of the
acquisition. The learned Single Judge accepted the contention and
set aside the acquisition proceedings. In the writ appeal,
respondents 1 and 2 contended that the persons other than those
whose names were entered in the revenue records were not
entitled to notice and therefore the learned Single Judge had erred
in quashing the acquisition, that too after possession of the
acquired lands was taken and they were distributed as plots to
landless weaker sections. It was not the case of respondents 1
and 2 that the persons claiming to be vested remaindermen were
served any notice. The Division Bench allowed the writ appeal filed
by respondents 1 and 2 herein.
9. The Division Bench reversed the decision of the learned
Single Judge purely on a legal ground, that the persons whose
names are entered in the revenue records as owners, are alone
entitled to notice, and others though may have an interest, will not
be entitled to notice of acquisition. It did not record any finding that
the claim of the writ petitioners (appellants herein) that they and
respondents 7 to 18 were the vested remaindermen, was false.
The division bench however drew an inference that the persons
claiming to be the vested remaindermen, being close relatives of
the persons who were served notices, should be imputed with the
knowledge of the acquisition proceedings and therefore their writ
petition contending that they did not have notice of the acquisition,
was misconceived. But what was missed was the fact that the
specific contention of appellants was that they were entitled to
notice of acquisition from the Collector and that such notice was
not given, and that they did not contend that they did not have
knowledge of acquisition. There was also no material to show that
the writ petitioners and the private respondents, who are ordered
to be prosecuted, had furnished any false information or made any
false claim. There was no evidence of any fraud. When a writ
petition is filed seeking to enforce or protect the interests or rights
of the writ petitioners, purely based on legal contentions, it cannot
be termed that filing of the writ petition was “playing of a fraud by
the writ petitioners against the Government or court.”
10. Courts should avoid the temptation to become
authoritarian. We have been coming across several instances,
where in their anxiety to do justice, courts have gone overboard,
which results in injustice, rather than justice. It is said that all
power is trust and with greater power comes greater responsibility.
The power to order a prosecution has to be used sparingly and in
exceptional circumstances, either to maintain the majesty of law or
to ensure that clearly established offences relating to fraud/forgery
with reference to court proceedings do not go unprosecuted or
unpunished. Ordering prosecutions in a casual manner while
reversing the decision of a learned Single Judge in a writ petition,
without any investigation or enquiry either by itself or by any
independent investigation agency, is to be deprecated. Criminal
law cannot be set into motion against a litigant, as a matter of
course.
11. On several occasions, this Court has deprecated certain
authoritarian practices which result in hardship and prejudice to
litigants and even non-parties. The well-known instances are : (1)
passing adverse remarks against government officers or others
who are not parties to the lis, without giving an opportunity to them
to show-cause or justify their action; (2) directing the state to
recover any losses or damages or costs from a particular officer
(who is not a party) by holding him personally liable for some
alleged act or omission, without giving him any opportunity to
explain his position, conduct or action; (3) directing prosecution of
parties and/or non-parties, in cases which merely warrant levy of
costs or admonition.
12. Under the Indian Penal Code, offences relating to false
evidence and offences against public justice are contained in
Chapter XI. In relation to proceeding in any court, the offences
enumerated are : giving false evidence or fabricating false
evidence (Sec. 191 to 193); giving or fabricating false evidence
with intent to procure conviction (Sec. 194 and 195); threatening
any person to give false evidence (Sec. 195A); using evidence
known to be false (Sec. 196); using as true a certificate known to
be false (Sec. 198); making a false statement in a declaration
which is by law receivable as evidence (Sec. 199); using as true
any declaration receivable as evidence, knowing it to be false (sec.
200) causing disappearance of evidence of offence, or giving false
information to screen offender (Sec. 201); intentional omission to
give information of offence by person bound to inform (Sec. 202);
giving false information in respect of an offence (Sec. 203);
destruction of document or electronic record to prevent its
production as evidence (Sec 204); false personation (sec. 205);
fraudulent removal/concealment of property (sec. 206); fraudulent
claim to property (sec. 207); fraudulently suffering or obtaining
decree for sum not due (sec. 208 and 210); dishonestly making a
false claim in Court (Section 209); and intentional insult or
interruption to public servant sitting in judicial proceedings (sec
228). Section 195 of Code of Criminal Procedure provides that no
court shall take cognizance of any offence punishable under
sections 172 to 188 (dealing with the contempt of the lawful
authority of public servants) or sections 193 to 196, 199, 200, 205
to 211 and 228, when such offence is alleged to have been
committed in, or in relation to, any proceeding in any court, except
on the complaint in writing of that court by such officer of the court
as that court may authorise in writing in this behalf, or of some
other court to which that court is sub-ordinate.
13. The Division Bench has directed that the respondents in
the writ appeal before it (appellants and respondents 3 to 18
herein) should be prosecuted “under the relevant provisions of law,
including IPC, for playing a fraud on the Court with wrong
particulars”. The Division Bench has not specified the provision
under which they should be prosecuted nor the offence of which
they are accused. The only provision of relevance is section 209 of
the Penal Code, which provides that whoever, fraudulently or
dishonestly, or with intent to injure or annoy any persons, makes in
a court any claim which he knows to be false, is liable to
punishment as provided under law. But four things stand out in this
case. The first is that raising a purely legal contention in a writ
petition cannot give rise to an inference that the writ petitioners
had fraudulently or dishonestly or with intent to injure or annoy
anyone, made any claim knowing it to be false. The second is that
there was also no material before the division bench to show that
any person having an interest in the acquired lands had played
fraud upon the government or the court. The third is that
respondents 7 to 18 who had neither initiated any legal
proceedings, nor took any action in the matter, could not have
been ordered to be prosecuted, thereby showing non-application
of mind in issuing the direction for prosecution. The fourth is that if
a fraud had been played on the court, the High Court ought to
have made a complaint in writing through an authorised officer of
the court, instead of directing respondents 1 and 2 to prosecute
the parties.
14. On the facts and circumstances, the direction to initiate criminal
prosecution against the appellants and the respondents 3 to 18 was wholly
unwarranted. We therefore allow this appeal in part and set aside the
direction to initiate criminal proceedings against the appellants and
respondents 3 to 18.