KHADI ASHRAM Vs STATE OF HARYANA
Bench: S.H. KAPADIA,B. SUDERSHAN REDDY
Case number: C.A. No.-005377-005377 / 2003
Diary number: 11588 / 2003
Advocates: Vs
T. V. GEORGE
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.5377 OF 2003
KHADI ASHRAM ...APPELLANT (S)
VERSUS
THE STATE OF HARYANA & ANR. ...RESPONDENT(S)
CIVIL APPEAL NOS.6150-6151 of 2008 @ SLP(C) NOS. 1158-1159 OF 2004 CIVIL APPEAL NO. 5379 OF 2003 CIVIL APPEAL NO. 7139 OF 2003 CIVIL APPEAL NO. 7140 OF 2003 CIVIL APPEAL NO. 7141 OF 2003 CIVIL APPEAL NO. 9066 OF 2003 CIVIL APPEAL NO. 2655 OF 2006
O R D E R
Leave granted in SLP(C) Nos. 1158-1159 of 2004.
In this bunch of Civil Appeals filed by the assessees the vires of Haryana Municipal
Amendment Act, 2001, whereby the definition of `annual value' in clause (i) of Section 2 of the
Principal Act has been amended. It is this amendment which is challenged on the ground that
it is violative of Article 14 of the Constitution. One more challenge has been made in this
bunch of Civil Appeals. It is to the directions issued by the State Government under proviso
(ii) of Section 2(1)(b) and (c) as introduced by the said impugned amending Act.
Prior to the amendment of the Principal Act, clause (b) and clause (c) of Section 2
2
(1) gave the definition of the words `annual value' to mean in the case of house or building the
gross annual rent to be calculated on the basis of the fair rent fixed under the law relating to
rent restricted for the time being in force or in cases where fair rent was not fixed, the gross
annual rent was to be calculated at the hypothetical rent at which the property was expected
to be let out or is actually let out, whichever is greater, subject to certain deductions
mentioned therein.
After the amendment, clause (b) of Section 2(1) defining `annual value' has been
substituted by the following two clauses:-
“Clause (b): In the case of any land on which no building has been erected, but on which a building can be erected, and on any land on which a building is in the process of erection, five per cent of the estimated market value of the land;
(c) In the case of any house or building whether self- occupied or tenanted, five percentum on the sum obtained by adding the estimated present cost of erecting the building, less such amount as the Government may deem reasonable to be deducted on account of depreciation, if any, to the estimated market value of the site and any land attached to the house or building.”
The two clauses are clauses (b) and (c) inserted in the definition of annual value
under Section 2(1).
On reading the said amendment it becomes clear that the Legislature decided to
change the basis of annual value by substituting the rental method by what can be
simplistically
stated as capital value method. Under the capital value method the parameter laid down is
market value of the land and cost of construction of the building thereon. It is well settled
that in India property tax can be levied on the building and the land separately. This
3
dichotomy, therefore, has the basis of property tax enumerating enactments.
Valuation, strictly speaking, is not a matter of law. Broadly, it is a matter of
estimation. It is always open to the Legislature to impose tax separately on land and on
building. There are different methods of valuation, namely, actual rent, hypothetical rent,
cost of construction method, contractors' method and even the capital value method. It is
open to the Legislature to select anyone of the above methods of valuation for the purpose of
levying property taxes. It is always open to the Legislature to lay down the parameters on the
basis of which annual value is required to be fixed. As stated earlier, prior to the amendment,
annual value of the property was confined to house and building. At that time the basis of the
annual value was the rental method. However, it appears that in due course of time, on
account of price escalation, the Legislature decided to change the definition of annual value
which, in effect, brings in the concept of capital value in place of rental value. There is one
more reason why the amendment became necessary. Prior to the amendment, property tax
was levied only on building and in the
process the cost of the land came to be excluded. This has resulted in loss of revenue to the
Municipalities. Therefore, by reason of the said amendment the cost of construction plus the
value of the land has been taken as the basis of fixing the annual value. In our view, therefore,
it cannot be said that the amended clauses (b) and (c) to Section 2(1) inserted by the
impugned Amendment Act, 2001, is discriminatory or arbitrary or violative of Article 14 of
the Constitution. In this regard, we find no infirmity in the impugned judgment of the High
Court.
As regards the challenge to the directions issued by the State Government under
4
proviso (ii) to Section 2(1)(b) and (c), as noticed by the amendment, it has been vehemently
urged on behalf of the assessees before us the formula fixed by the State Government for the
purposes of determining the value of the property is an arithmetic formula which leaves no
discretion with the Municipal Committee/Council to vary the same even in cases where the
actual market value of the property in question is less than the value arrived at on the basis of
the formula. This, according to the assessees, does not leave any scope for raising any
objections to the proposed valuation of property and, therefore, the provision regarding
inviting objections to the proposed valuation has been rendered redundant. In this connection
it has been further urged that the State Government is also not justified in fixing the market
value of the land on the
basis of the rate as fixed by the District Collector, which according to the appellants, do not
necessarily reflect actual value of the land.
We find no merit in this argument. Under proviso (ii) quoted hereinabove it is,
inter alia, provided that the Government
may fix the basis of assessing the current market value of the rent as well as the cost of
erecting the building and depreciation thereon. Further, under the said proviso it is stated
that different rates may be determined for different categories of buildings and lands.
Before analysing proviso (ii) we quote hereinbelow the directions issued by the
State Government under proviso (ii) vide its Memo No. 9/31/2001–5K-T dated 12th December,
2001:-
“From
Commissioner and Secretary Govt. Haryana,
5
Local Govt. Department.
To
All the Executive Officers/Secretaries of All Municipal Councils/Corporations.
Memo No.9/31/2001-5K-T dated 12.12.2001.
Subject:- Directions for assessing House Tax amended procedure thereof.
Reference to Memo No. 4315-GS, Memo No. 4E-2001/4386-4437, Memo
No. 4E-2(1)(i)1/4827 – 78 dated 25.1.2001 and Memo No. 4E-2001/7324-76 dated 9.2.2001 on
the above mentioned subject.
3. Serial No.4 of Government Memo No. 4315-66, dated 25.1.2001 as amended as under:-
4. (a) The following formula be applied for determining the value of land and super
structure of residential and commercial areas.
1. Value of land = Estimated cost of construction + cost of land as per Collectors'
rate.
2. Annual value of the = 5% of annual value. property.
3. Rebate of annual = 10% annual value of the property. repair
4. Annual value after = 90% of annual value rebate
5. Land and Building Tax = (a) 2.5% of annual value determined after rebate for residential buildings
(c) 5% of annual value after rebate in
(d) respect of commercial building.
6
(b) The revised formula for determining of cost of land and building as per
revised scheme of industrial and other institutions is as under:-
1. Value of the property = Cost of construction of building + land as per Collectors' rate of the Constructed area (value of the vacant land will not be taken into consideration).
2. Annual value of the = 5% of the annual value of the property property.
3. Yearly rebate for = 10% of annual value of the property Maintenance.
4. Annual value after = 90% of the annual value. Rebate.
5. House Tax. = 5% of annual value after rebate.
Note:- If actual rent is more than annual value then actual rent shall be treated as annual
value.
XX XX XX XX XX XX XX XX XX
6. Clause 4 of Government Memo No. 4E/4386-4437, dated 25.1.2001 be read as
under:-
1. To obtain necessary approval in the 18.12.2001 Meeting of Municipal Council/ Corporation.
2. Publication of tax assessment list: 19.12.2001 to 25.12.2001
3. Notice to the owners of the property: 26.12.2001 to
7
05.01.2001
4. Decision on the objection of the owners: Upto 10.02.2001
5. Final publication of tax assessment list: 11.02.2001 to 15.02.2002
6. Distribution of bills: 20.02.2002 to 28.02.2002
7. The Municipal Councils/Corporations who have not constituted Sub Committees
in terms of Section 25 of Haryana Municipal Business Bye-laws for consideration of
objections by building and house tax committees be ensured to be constituted before
18.12.2001.
Sd/- Superintendent Committee-1.
For Commissioner & Secretary, Govt.Haryana,
Town Improvement Department.”
The important point to be noted is that under proviso (ii) different rates for
different categories of buildings and lands are required to be determined by the Government.
When it comes to
the market value of the land the Government has chosen the cost of the land as per rate fixed
by the Collector. It is a matter of common knowledge that Collector's rates are normally fixed
under revenue laws. These rates are basically made applicable to assess and fix stamp duties.
Essentially these rates are guidance rates or otherwise also called as basic value. In our view
the Memorandum dated 12.12.2001 issued by the Government defines the value of the land to
mean estimated cost of construction plus cost of land as per the Collector's rate and five per
8
cent of that value is fixed as annual value of the property. The Memo, therefore, clearly
indicates that the Government has only fixed the basis of the market value of the land, the cost
of erecting the building and depreciation, to arrive at the value of the land. The formula
indicated in the said Memorandum falls within the ambit of the said proviso (ii). At this stage
we may clarify that it is always open to the assessee in the assessment proceedings to show
that the application of those rates in individual particular case is not correct. Application of
the formula mentioned in the Memo of the Government is a matter of assessment. It is always
open to the assessee to produce its own valuation report to show to the Adjudicating
Authority as to the correct market value of the land and the correct cost of construction of
building on a given date. Fixing of the guidance rate is a concept which is different from
application of the rate to the facts of a given case under Section 70 of the said 1973 Act.
Also it is made clear that the imposition of the property tax by the Committee is subject to the
general or special order of the State Government and that, in any event, the rates of any tax
shall be determined by the different subjects to the maximum limit fixed by the State
Government.
In the circumstances of the case, there is no merit in the contention advanced on
behalf of the assessees that on account of formula fixed by the State Government, which is an
arithmetic formula, no discretion is left with the Municipal Committee to vary the same at the
time of assessment. In any event, we have sufficiently clarified the scope of assessment. We
again re-iterate that during the assessment the assessees would be entitled to produce the
valuation report and show to the Adjudicating Authority the market value of the land on a
given date. It may be noted that generally the guidance rates are lower than the correct
market value. The said rates generally forms the minimum basis of valuation in the
9
assessment proceedings.
For the afore-stated reasons, we see no reason to interfere with the impugned
judgment. The Civil Appeals are accordingly dismissed with no order as to costs.
....................J. [ S.H. KAPADIA ]
New Delhi, ....................J October 14, 2008 [ B. SUDERSHAN REDDY ]