D.P.KESARI Vs BOARD OF DIR.OF ALLAHABAD AGRI.INST.
Bench: TARUN CHATTERJEE,H.L. DATTU, , ,
Case number: C.A. No.-000767-000767 / 2009
Diary number: 37763 / 2008
Advocates: T. MAHIPAL Vs
FOX MANDAL & CO.
NON REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.767 OF 2009 [Arising out of SLP{C] No.48 of 2009]
D.P.Kesari & Anr. … Appellants
VERSUS
The Board of Director of Allahabad Agricultural Institute ...Respondent
O R D E R
1. Leave granted.
2. This appeal is directed against the final judgment and
order dated 23rd of October, 2008 passed by the High
Court of Judicature at Allahabad in Writ Petition
No.5158 of 1989. By the impugned final judgment, the
High Court had allowed the writ petition filed by the
landlord- respondent No.3 and the suit of the landlord
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for eviction and for recovery of arrears of rent was
decreed.
3. The writ petition arose in the following manner :-
A suit was filed by the landlord-respondent before a
learned Judge of the Small Causes Court at Allahabad for
eviction of the appellants and also for arrears of rent, inter
alia, on the ground that the appellant No.1 was a defaulter
in payment of rent in respect of No.39 B, Allahabad
Agricultural Institute, Naini (hereinafter referred to as the
‘suit premises’) and in view of Section 2(1)(b) read with
Section 3(q) of the U.P. Urban Buildings Regulation of
Letting, Rent and Eviction Act, 1972 (in short the ‘U.P. Act’),
the appellant No.1 was not entitled to occupy the suit
premises after termination of his employment. The learned
Judge of the Small Causes Court came to a finding that the
provision of the U.P. Act were applicable to the suit
premises and further the suit premises was not allotted to
appellant No.1 as a part of contract of his employment and
that there was no default in payment of rent. It was also
held by the Small Causes Court that the tenancy was not
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validly terminated. Accordingly, the suit was dismissed on
the aforesaid grounds. Feeling aggrieved, the landlord-
respondent preferred a revision case before the District
Judge, Allahabad. By an order dated 25th of January, 1989,
the said revision case was allowed and the matter was
remitted back to the trial court to decide the case afresh
stating that the finding was not recorded on a proper
appraisal of the entire evidence on record and accordingly
the learned Judge of the Small Causes Court had acted
illegally and with material irregularity in the exercise of his
jurisdiction. Against the aforesaid order of remand passed
by the revisional court, the appellants filed a writ petition
challenging the aforesaid order of remand. Before the High
Court, it is an admitted position that the order of remand
was challenged at the instance of the appellants. The High
Court by the impugned order had set aside the order of the
revisional court and allowed the eviction petition by passing
a final order in the following manner :-
“Accordingly, writ petition is disposed of. Revision filed by landlord respondent No.3 is allowed. Judgment and decree passed by the
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trial court is set aside. Suit of the plaintiff for eviction and for recovery of arrears of rent is decreed.”
4. It is this order which was challenged by the
appellants by way of a special leave petition which
on grant of leave was heard in presence of the
learned counsel for the parties.
5. In our view, the judgment of the High Court needs
to be set aside on a very short point. It is an
admitted position that there was no order of
eviction either passed by the trial court or by the
revisional court. In fact the trial court by its final
order had rejected the application for eviction
against which revision was moved which set aside
the said order and directed remand on the ground
stated in the said order, therefore, the question of
decreeing or directing the eviction of the appellants
in the writ petition filed by the tenants could not
arise at all. It is also an admitted position, that the
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revisional court on the revisional application
remanded the matter to the trial court for fresh
decision. Feeling aggrieved by the said decision of
the revisional court, the appellants- tenants had
filed a writ petition. In such a writ petition, it was
not open to the High Court to direct the eviction of
the appellants when the landlord-respondent had
not moved against the order of remand and
secondly there was no order of eviction passed
either by the trial court or by the revisional court.
In our view, this is not permissible. Since there was
no order of eviction and when admittedly the
tenants had moved a writ petition against an order
of remand passed by the revisional court, the
question of passing a decree or order of eviction on
a writ application, which was filed not by the
landlord but by the tenants, could not arise at all.
That being the position, we set aside the judgment
of the High Court and the matter is remitted back to
the High Court for fresh decision on the question
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whether the order of remand passed by the
revisional court was justified in the facts and
circumstances of the case.
6. For the reasons aforesaid the impugned order is set
aside. The appeal is allowed to the extent indicated above.
The High Court is requested to decide the writ petition on
the question indicated hereinabove at an early date
preferably within four months from the date of supply of a
copy of this order. No order as to costs.
……………………J. [Tarun Chatterjee]
New Delhi; ……………………..J. February 06, 2009. [H.L.Dattu]
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