VIJ RESINS PVT. LTD. & ANR. ETC. Vs STATE OF JAMMU & KASHMIR & ORS.
Bench: PATHAK,R.S. (CJ)
Case number: Writ Petition (Civil) 751 of 1986
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PETITIONER: VIJ RESINS PVT. LTD. & ANR. ETC.
Vs.
RESPONDENT: STATE OF JAMMU & KASHMIR & ORS.
DATE OF JUDGMENT12/05/1989
BENCH: PATHAK, R.S. (CJ) BENCH: PATHAK, R.S. (CJ) MISRA RANGNATH
CITATION: 1989 AIR 1629 1989 SCR (3) 257 1989 SCC (3) 115 JT 1989 Supl. 214 1989 SCALE (1)1303
ACT: Articles 19(1)(f), 31(2) and 31(2A)--Constitutional validity of Jammu & Kashmir Extraction of Resin Act, 1986: Jammu & Kashmir Extraction of Resin Act, 1986--Sections 3, 4 and 5--Whether constitutionally valid--Resin--Ban on extrac- tion by Private persons--Right to appropriate usufruct of trees--Held right to property--Compensation payable before property could be taken.
HEADNOTE: These three Writ Petitions have been filed by three different Private Limited Companies and their share-holders challenging the vires of the Jammu & Kashmir Extraction of Resin Act (7 of 1986). The circumstances that led to the filing of these Writ Petitions may be stated thus: The State of Jammu & Kashmir with a view to industria- lise the under-developed State formulated schemes and invit- ed outsiders to set up industries in the State and as a stimulus the Government offered land and other facilities. The Petitioner-Companies, in response to the said invitation went to the State of Jammu & Kashmir and negotiated the arrangements, as a result of which each Company had obtained a right to collect resin gum to process the same for indus- trial purposes. The Petitioner Company in Writ Petition No. 751 of 1986 had obtained under Government order dated 27.4.79 allotment of 10 to 12 lacs of blazes annually for extraction of resin from the forests in Poonch and Rambam Divisions for a period of 10 years. Government order granting rights had been made in favour of the Petitioner Company in W.P. No. 794 of 1986. The Petitioner-Company in W.P. No. 798 of 1986 was a proces- sor only and had undertaken to work as a tapper. The orders passed in favour of these Companies referred to above were challenged before this Court as being violative of Arts. 14 and 19 of the Constitution on the ground that grant of forest rights to the Petitioners were arbitrary, mala fide and not in public interest. It was contended that State largesse had been created in favour of the Petitioners at the cost of State Exchequer and the grant created monopoly. This Court dismissed the Writ Petitions holding that there was no substance
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258 in any of the contentions advanced by the Petitioners. Kasturi Lal Lakshmi Reddy v. State of Jammu & Kashmir & Anr., [1980] 3 SCR 1336. The order made in favour of the Petitioner in W.P. No. 794 of 1986 and incorporated in the agreement dated 6.11.1978 was also challenged but this Court rejected the Petition. Brij Bhushan & Ors. v. State of Jammu & Kashmir & Ors., [1986] 2 SCC 354. While the Petitioners were carrying on with the business contracted for, Governor’s Act of 1986 came into force. The provisions of the said Act particularly ss. 3, 4 and 5 have been impugned in these Petitions. It is contended on behalf of the Petitioners that Gov- ernment orders and contracts under which they have got the right to exploit or utilize the particular forest product amounts to "property" and they are entitled to protection thereof against expropriation and in case no compensation was provided, the provisions of the Act are hit for contra- vening the fundamental right guaranteed by Art. 19(1)(g) which confers upon them the right to carry on any occupa- tion, trade or business. On the other hand the case put forward by the State is that the benefits and privileges conferred on the three Petitioners either under contract or under Government orders did not constitute property and by the provisions of the Act no transfer of such property has taken place. Allowing the Writ Petition, this Court, HELD: The statutory scheme of Jammu & Kashmir Extraction of Resin Act, 1986 is to extinguish private rights both in respect of Government owned trees as also trees in private ownership and to vest those1 rights in the State Government or the Government Company. [271A-B] The Executive grant or the contract created interest in the Petitioners and there is no room to doubt that by such process in favour of the Petitioners property right had been created. The interests which are in dispute before this Court do constitute property entitled to protection under Art. 19(1)(1) and are covered by Art. 31(2). [267G; 268A-B] 259 Ramana Dayaram Shetty v. The International Airport Authority of India & Ors., [1979] 3 SCR 1014 and Kasturi Lal Lakshmi Reddy v. State of Jammu & Kashmir & Anr., [1979] 3 SCR 1014. The ownership vested in the private persons, by opera- tion of s. 3 of the Act, the right to appropriate the usu- fruct of the trees is taken away from the private owner and is vested in the State. Sub-Art. (2A) of Art. 31, therefore, does not apply. Consequently, sub-Art. (2) applies and compensation, therefore, was payable before the property could be taken over by the State. Provisions of ss. 3 and 4 of the Act are ultra vires of the Constitution and since these provisions contain the soul of the Act, without them the Act cannot operate, the entire Act has to suffer. [271C-D; 272B-C] Subodh Gopal Bose’s case [1954] SCR 587; Dwarkadas Shrinivas of Bombay v. The Sholapur Spinning & Weaving Co. Ltd. & Ors., [1954] SCR 674; R.C. Cooper v. Union of India, [1970] 3 SCR 530; Madan Mohan Pathak v. Union of India & Ors., [1978] 3 SCR 334 and Tara Prasad Singh v. Union of India & Ors., [1980] 3 SCR 1042, referred to.
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JUDGMENT: CIVIL ORIGINAL JURISDICTION: Writ Petition Nos. 751, 794 and 798 of 1986. (Under Article 32 of the Constitution of India.) Dr. Y.S. Chitale, Soli J. Sorabiee, A.B. Diwan, B.V. Desai, Ms. Madavi Gupta, Bharat Sangal, Harish N. Salve, T.V.S.N. Chari, Ms. Sunita Modigunda, Ms. Vrinda Grover and S.K. Bhattacharya for the Petitioners. G. Ramaswamy, Additional Solicitor General Anil Dev Singh, P.S. Shroff, S.S. Shroff, R. Karanjawala, Mrs. M. Karanjawala, Ejaz Maqbool, Mrs. Shobha Dikshit, E.C. Aggar- wal, B.V. Desai, Ms. Madhavi Gupta, C.S. Vaidyanathan and S.V. Deshpande for the Respondents. The Judgment of the Court was delivered by RANGANATH MISRA, J. These are three petitions under Art. 32 of the Constitution by three different groups of peti- tioners. In each of these writ petitions petitioner No. 1 is a private limited company and the second petitioner is a shareholder thereof. The petitionercompany in each of these cases obtained the right to collect oleo resin 260 gum or to process the same for industrial purposes from the State of Jammu & Kashmir and each of them seeks to challenge the vires of the provisions of the Jammu & Kashmir Extrac- tion of Resin Act (7 of 1986) (hereinafter referred to as the ’Act’). Though there are some variations of facts relevant to each of the writ petitions, the allegations are more or less similar in regard to the relevant contentions--both factual and legal. When rule was issued the respondent-State came with almost the same plea, traversing common grounds and revealing a common stand in its returns to the Court. These three writ petitions were heard at a time and are now being disposed of by a common judgment. Resin is the secretion extracted by tapping or otherwise from chir, chil and kail trees wildly growing in the forests of Jammu & Kashmir. It is an exudate and when subjected to chemical treatment and distillation with the aid of steam yields 70% resin, 15% turpentine and the remaining 15% of waste material. The down-stream products which are manufac- tured from this raw material are varnish, camphor, paints and turpene chemicals. The petitioner-company in writ petition No. 751/86 obtained under Government order dated 27.4.1979 allotment of 10 to 12 lacs of blazes annually for extraction of resin from the inaccessible forests in Poonch, Reasi and Ramban Divisions of the State for a period of 10 years on terms and conditions set out in the said Government order. Government order had also been made granting rights in favour of the petitioner-company in writ petition No. 794/86. The petitio- nercompany in writ petition No. 798/86 was a processor only and had not undertaken to work as a tapper. Applications under Art. 32 of the Constitution were filed in this Court at that point of time on the ground that the Government orders and/or contracts were hit by Arts. 14 and 19 of the Constitution and the grant of forest rights in favour of the present petitioners was arbitrary, mala fide and not in public interest. It was further contended that State lar- gesse had been conferred on the petitioners at the cost of the State exchequer. The petitioners therein also pleaded that a monopoly had been created in favour of the private grantees and was not protected under Art. 19(1)(g) of the Constitution. According to Kasturilal, the petitioner before this Court then, the benefits should have been thrown open and opportunity should have been provided to all interested
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persons to compete for the obtaining of the contract. A three-Judge Bench consisting one of us (the learned Chief Justice) dealt with the matter at length and ulti- 261 mately dismissed the petition holding that there was no substance in any of the contentions advanced on behalf of Kasturilal. (Kasturi Lal Lakshmi Reddy v. State of Jammu & Kashmir & Anr., [1980] 3 SCR 1336). The order made in favour of the petitioner-company in writ petition No. 794/86 and incorporated in the agreement dated 6.11. 1978 had also been challenged in a separate writ petition before this Court and the reasoned order for rejection of the writ petition is found in Brij Bhushan & Ors. v. State of Jammu & Kashmir & Ors., [1986] 2 SCC 354. While the petitioner-company in writ petition No. 751/86 had agreed to work as tapper and processor on the stipula- tion that 25% of the annual collection of gum subject to minimum of 1500 metric tonnes would be made over to the Government company (J & K Industries Limited) and out of the rest not exceeding the limit of 3500 metric tonnes would be used by them, the petitioner-company in writ petition No. 794/86 who had been operating from before as tappers only entered into a formal agreement with the State claiming to process and manufacture down-stream goods. The writ peti- tioner-company in writ petition No. 798/86 had agreed to work as processor only. In the seventies, the State of Jammu & Kashmir decided to industrialise the hitherto under-developed State and with that end in view came forward with scheme and threw open invitation to outsiders to set up industries at convenient places within the State. As stimulus Government offered land and other facilities. The petitioners in these three writ petitions and another who has since withdrawn the writ petition, went into the State of Jammu & Kashmir in response and negotiated the arrangements we have already adverted to. While the petitioners were carrying on their business activities, Governor’s Act 7 of 1986, the provisions whereof are impugned in these petitions by which all their existing rights came to terminate, came into force with effect from 23.4.1986. The Act sought to create a monopoly with refer- ence to resin in favour of J & K Industries Limited, which is a respondent to these petitions. The Act has seven sections in all. Section 1 gives the short title, extent and the date of commencement while s. 2 defines four terms, namely, ’prescribed’, ’resin’, ’resin depot’ and ’resin products’. Section 3 bans extraction and other dealings of resin by private persons while s, 4 makes provision for disposal of resin. Section 5 provides the manner of fixation of price. Section 6 provides for penalty for offences 262 and s. 7 clothes the State Government with power to make rules for carrying out the purposes of the Act. Challenge in the writ petitions has been to the provisions contained in ss. 3, 4 and 5 of the Act. We propose to excerpt these provisions for convenience: "3. Ban on extraction by private persons Notwithstanding anything to the contrary contained in any law, rule, order, instrument, agreement or contract or in any judgment, decree or order of any Court or Authority, no person, other than the Government shall as from the commencement of this Act ,-- (a) extract resin by tapping or otherwise from Chit/ Chil or Kail trees in the
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State whether such trees belong to the State or not; (b) transport resin from one place to other in the State except under and in accord- ance with the permit granted under this Act; (c) acquire, possess, store, dispose of or otherwise deal with any resin extracted and manufactured in the State. 4. Disposal of resin (1) All resin extracted under section 3 shall be stored at resin depots and thereaf- ter shall be sold by the Government to the Jammu & Kashmir Industries Limited for proc- essing. (2) After processing it by the Jammu & Kashmir Industries Limited, the resin products, if any surplus, shall be sold by it to the small scale units and medium scale units in the State in such manner as may be provided for, and at such price as may be fixed by the Jammu & Kashmir Industries Limit- ed in consultation with the Government. 5. Fixation of price-- (1) The Government shall, having due regard to the following facts, fix the price at which resin shall be sold by it during a year, namely 263 (a) the sale price of resin, if any, fixed under this Act during the preceding three years; (b) the cost of transport; (c) the cost of extraction of resin; (d) the cost of packing of resin including the cost of container in which resin is delivered; (e) the prevalent sale price at which resin is being sold in other resin producing States; (f) any other factor which the Gov- ernment considers relevant. (2) The price so fixed shall be published in the Official Gazette and shall not be altered during the year to which it relates." In exercise of the rule-making power, the State Government has brought into force a set of rules known as the Jammu & Kashmir Extraction of Resin Rules, 1986 with effect from 27.9.1986. It is not in dispute that by the provisions of this Act all the existing contracts between parties and the State and existing grants in respect of collection, transport, storage and otherwise dealing with resin have come to forthwith terminate and a monopoly situation has been created qua these operations in resin in favour of the Government compa- ny. The Act does not provide for any compensation and the petitioners maintain that the existing rights in their favour amounted to ’property’ and could not have been expro- priated in contravention of the guarantee in Part III of the Constitution. It is the stand of the State that the benefits and privileges conferred on the three petitioners either under contract or under Government orders did not constitute property and by the provisions of the Act no transfer of such property has taken place. It is relevant to point out at this stage that sub-
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clause (f) was deleted from Art. 19(1) of the Constitution by the Forty-fourth Amendment with effect from 20th of June, 1979 and acquisition, holding and/or disposal of property ceased to be a fundamental right. The same constitutional amendment deleted Art. 31 but so far as the State 264 of Jammu & Kashmir is concerned the Forty-fourth Amendment did not bring about any change and right to property, there- fore, continues to be fundamental and law enunciated by this Court treating property be one of the fundamental rights still applies to Jammu & Kashmir. That is why, sumptuous reference has been made by counsel for the petitioners to a catena of precedents touching upon right to property as a fundamental one. The petitioners maintained that the Government orders and contracts under which they have got the right to exploit or utilise the particular forest product does amount to ’property’ and the petitioners were entitled to protection thereof against expropriation and in case no compensation was provided the relevant provisions of the Act became exposed to challenge. They have similarly contended that the impugned provisions of s. 3 are hit for contravening the fundamental right guaranteed by Art. 19(1)(g) which confers upon them the right to carry on any occupation, trade or business. The Government orders made in 1979 did confer the right to exploit the forest and appropriate a part of the collec- tion of the gums for purposes of business. The concept of ’property’ known to jurisprudence has expanded through several pronouncements of this Court. Ramana Dayaram Shetty v. The International Airport Authority of India & Ors., [1979] 3 SCR 1014, to which one of us (the learned Chief Justice) was party held: "Today the Government in a welfare State is the regulator and dispenser of special serv- ices and provider of a large number of bene- fits, including jobs, contracts, licences, quotas, mineral rights etc. The Government pours forth wealth, money, benefits, services, contracts, quotas and licences. The valuables dispensed by Government take many forms, but they all share one characteristic. They are steadily taking the place of traditional forms of wealth. These valuables which derive from relationships to Government are of many kinds. They comprise social security benefits, cash grants for political sufferers and the whole scheme of State and the local welfare. Then again, thousands of people are employed in the State and the Central Governments and local authorities. Licences are required before one can engage in many kinds of business or work. The power of giving licences means power to withhold them and this gives control to the Government or to 265 the agents of Government on the lives of many people ........ It is virtually impossible to lose money on them and many enterprises are set up primarily to do business with Govern- ment. Government owns and controls hundreds of acres of public land valuable for mining and other purposes. These resources are available for utilisation by private corporations and individuals by way of lease or licence. All
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these mean growth in the Government largess and with the increasing magnitude and range of governmental functions as we move closer to a welfare State, more and more of our wealth consists of these new forms. Some of these forms of wealth may be in the nature of legal rights but the large majority of them are in the nature of privileges. But on that account, can it be said that they do not enjoy any legal protection? Can they be regarded as gratuity furnished by the State so that the State may withhold grant or revoke it at its pleasure ..... The law has not been slow to recognise the importance of this new kind of wealth and the need to protect individual interest in it and with that end in view, it has developed new forms of protection. Some interests in Government largess, formerly regarded as privileges, have been recognised as rights while others have been given legal protection not only by forging procedural safeguards but also by confining/structuring and checking Government discretion in the matter of grant of such largers ..... It is insisted, as pointed out or’ Prof. Reich in an especially stimulating article on The New Property’ in 73 Yale Law Journal 733, ’that Government action be based on standards that are not arbitrary or unauthorised." In Kasturi Lal Lakshmi Reddy v. State of Jammu & Kashmir & Anr., (supra), the interest created in favour of the petitioners in the forest assets of the State (which has now been fatally hit by section 3) was considered to be proper- ty. At page 1354 of the Reports this Court stated: "It was pointed out by this Court in Ramana Dayaram Shetty v. The International Airport Authority of India & Ors., (supra) that with the growth of the welfare state, new forms of property in the shape of Government largess are developing, since the Government is in- creasingly assuming the role of regulator and dispenser of social services and provider of a large number of benefits including jobs, con- 266 tracts, licences, quotas, minerals rights etc." In Subodh Gopal Bose’s case [1954] SCR 587, this Court had pointed out: "The word ’property’ in the context of Article 31 (the same should be the meaning under Article 19(1)(f) which is designed to protect private property in all its forms, must be understood both in a corporeal sense as having reference to all those specific things that are susceptible of private appropriation and enjoyment as well as in its juridical or legal sense of a bundle of rights which the owner can exercise under the municipal law with respect to the user and enjoyment of those things to the exclusion of all others." Again, in Dwarkadas Shrinivas of Bombay v. The Sholapur Spinning & Weaving Co. Ltd. & Ors., [1954] SCR 674, this Court held: "A contract or agreement which a person may have with the company and which may be can-
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celled by the Directors in exercise of powers under ordinance will undoubtedly be property within the meaning of the two articles." In R.C. Cooper v. Union of India, [1970] 3 SCR 530 an eleven-Judge Bench at page 567 of the Reports, stated: "By Entry 42 in the Concurrent List power was conferred upon the Parliament and the State Legislatures to legislate with respect to ’Principles on which compensation for property acquired or requisitioned for the purpose of the Union or for any other public purpose is to be determined, and the form in which such compensation is to be given’. Power to legis- late for acquisition of property is exercisa- ble only under Entry 42 of List III, and not as an incident of the power to legislate in respect of a specific head of legislation in any of the three lists. Under that Entry property can be compulsorily acquired. In its normal connotation property means the ’highest right a man can to anything, being that right which one has to lands or tene- ments, goods or chatties which does not depend on another’s courtesy; it includes ownership, estates 267 and interests in corporeal things, and also rights such as trade-marks, copyrights, pat- ents and even rights in personam capable of transfer or transmission, such as debts; and signifies a beneficial right to or a thing considered as having a money value, especially with reference to transfer or succession, and to their capacity of being injured." In Madan Mohan Pathak v. Union of India & Ors., [1978] 3 SCR 334 this Court was examining the validity of the Life Insurance Corporation (Modification of Settlement) Act of 1976. The settlement had created a right to bonus in favour of the Class 111 and Class IV employees of the Corporation and the Act adversely interfered with that settlement. The question for consideration of the seven-Judge Bench was whether bonus payable under the settlement was ’property’ within the meaning of Art. 31(2) and whether stopping pay- ment of bonus amounted to compulsory acquisition of property without payment of compensation. The Court ultimately held that bonus was property and the legislation was bad. At p. 358 of the Reports, this Court said: "It is clear from’ the scheme of fundamental rights embodied in Part III of the Constitu- tion that the guarantee of the right to property is contained in Article 19(1)(f) and clauses (1) and (2) of Article 31. It stands to reason that ’property’ cannot have one meaning in Article 19(1)(f), another in Arti- cle 31 clause (1) and still another in Article 31, clause (2). ’Property’ must have the same connotation in all the three Articles and since these are constitutional provisions intended to secure a fundamental right, they must receive the widest interpretation and must be held to refer to property of every kind." At p. 360 of the Reports, the Court again stated that every form of property, tangible or intangible, including debts
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and choses in action constituted property, In this group of cases before us the executive grant or the contract created interest in the petitioners and there is no room to doubt that by such process in favour of the petitioners property right had been created. Learned Additional Solicitor General appearing for the State had contended that the contractual interest or the interest in terms of the Government order did not constitute property and relied upon certain precedents of this Court. The Coal Nationalisation case on which reliance was mainly placed is clearly distinguishable on facts. 268 We do not think it necessary to refer to other authorities as the ones referred to above are binding precedents and unequivocally indicate that the interests which are in dispute before us do constitute property entitled to protec- tion under Art. 19(1)(f) and are covered by Art. 31(2) of the Constitution. Reliance has been placed by learned Additional Solicitor General on the restrictive provision contained in sub-Art. (5) whereby reasonable restrictions in public interest could be imposed on the exercise of right to property. There are situations, the learned counsel has argued, where the re- strictions could go to the point of almost wiping out the right. He relied upon some precedents in support of this proposition. Section 3 is a total annihilation of existing rights and nothing of the interest created either under the executive orders or contract is allowed to survive. We do not think there is room within the legal frame to sustain such a situation under sub-Art. (5). Sub-Art. (6), like sub-Art. (5), protects restrictive law in public interest. What we have said in regard to sub- Art. (5) perhaps equally applies to sub-Art. (6). Article 31(2) provided: "No property shall be compulsorily acquired or requisitioned save for a public purpose and save by authority of a law which provides for acquisition or requisitioning of the property for an amount which may be fixed by such law or which may be determined in accordance with such principles and given in such manner as may be specified in such law; and no such law shall be called in question in any court on the ground that the amount so fixed or deter- mined is not adequate or that the whole or any part of such amount is to be given otherwise than in cash:" It has already been stated that the Act does not provide for any compensation. Section 3 has an overriding applica- tion. It provides that it shall not only apply to the clas- sified trees belonging to the State but it shall also apply to such trees belonging to private persons and rights of such private owners to carry on the various operations described in s. 3 are completely taken away without provi- sion of any compensation. It cannot be contended in view of what we have stated above that the right of beneficial enjoyment of the trees by carrying out the processes named in s. 3 do not constitute ’property’. Unless the position is 269 covered by clause (2A) of Art. 31, in view of our conclusion that the interest created under the contract, Government order or the right of beneficial enjoyment vested in the private owner of the trees amount to ’property’, the Act would be hit by Art. 31(2). Sub-Art. (2A) provides: "Where a law does not provide for the transfer
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of the ownership or right to possession of any property to the State or to a corporation owned or controlled by the State, it shall not be deemed to provide for the compulsory acqui- sition or requisitioning of property, notwith- standing that it deprives any person of his property." Learned Additional Solicitor General’s contention has been that under the provisions of s. 3 of the Act the rights that vested in the petitioners stand wiped out or extin- guished but those rights have not been vested in either the State or the Government company. This contention overlooks the resultant outcome of the provisions of the Act. Section 3 which takes away private fights and authorises Government alone to extract, transport it and acquire, possess or dispose of or otherwise deal with the resin extracted and manufactured within the State and s. 4 authorises Government to sell the same to the Government company for processing. What is taken away under s. 3 from the hands of private parties is undoubtedly given by the same provision to Gov- ernment. In Madan Mohan Pathak’s case (supra), this Court had pointed out: "The verbal veil constructed by employing the device of extinguishment of debt cannot be permitted to conceal or hide the real nature of the transaction. It is necessary to remem- ber that we are dealing here with a case where a constitutionally guaranteed right is sought to be enforced and the protection of such right should not be allowed to be defeated or rendered illusory by legislative stratagems. The courts should be ready to rip open such stratagems and devices and find out whether in effect and substance the legislation trenches upon any fundamental rights. The encroachments on fundamental rights are often subtle and sophisticated and they are disguised in lan- guage which apparently seems to steer clear of the constitutional inhibitions." It is not necessary to multiply precedents, As we have already pointed 270 out, s. 3 of the Act extinguishes private rights and confers the right to deal with the subject matter of such rights on the State. An attempt was made to distinguish the rule in Pathak’s case by relying upon the decision in Tara Prasad Singh v. Union of India & Ors., [1980] 3 SCR 1042. That seven-Judge Bench was dealing with the Coal Mines Nationalisation (Amendment) Act of 1976. The Court referred to the two previous decisions in Ajit Singh v. State of Punjab, [1967] 2 SCR 143 and Madan Mohan Pathak v. Union of India, (supra), and observed: "These decisions have no application to the instant case because the interest of the lessees and sub-lessees which was brought to termination by section 3(3)(b) of the Nation- alisation Amendment Act does not come to be vested in the State. The Act provides that excepting a certain class of leases and sub- leases, all other leases and subleases shall stand terminated in so far as they relate to the winning or mining of coal. There is no provision in the Act by which the interest so terminated is vested in the State; Nor does
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such vesting flow as a necessary consequence of any of the provisions of the Act. Sub- section (4) of section 4 of the Act provides that where a mining lease stands terminated under sub-section (3), it shall be lawful for the Central Government or a Government Company or a corporation owned or controlled by the Central Government to obtain a prospecting licence or a mining lease in respect of the whole or part of the land covered by the mining lease which stands so terminated. The plain intendment of the Act, which, may it be reiterated, is neither a pretense nor a fa- cade, is that once the outstanding leases and sub-leases are terminated, the Central Govern- ment and the other authorities will be free to apply for a mining lease. Any lease-hold interest which the Central Government, for example, may thus obtain does not directly or immediately flow from the termination brought about by section 3(3)(b). Another event has to intervene between the termination of existing leases and the creation of new interests. The Central Government, etc. have to take a posi- tive step for obtaining a prospecting licence or a mining lease. Without it, the Act would be ineffective to create of its own force any right or interest in favour of the Central Government, a Government Company or a Corpora- tion 271 owned, managed or controlled by the Central Government." The statutory scheme of the Act which we are considering is to extinguish private rights both in respect of Govern- ment owned trees as also trees in private ownership and to vest those rights in the State Government or the Government company. The facts in this group of cases, therefore, clear- ly indicate that there is a direct relationship between nullification of the private rights and vesting of those in the State or the Government company. In other words, where the contract was given by the Government in respect of the trees belonging to the State, the nullification of the contract would result in the automatic transfer by reversion of the property in the contract to the Government. Similar- ly, where the ownership vested in the private persons by operation of s. 3 of the Act, the right to appropriate the usufruct of the trees is taken away from the private owner and is vested in the State. The rule in Pathak’s case, therefore, is applicable. Sub-Art. (2A) of Art. 31, there- fore, does not apply to the facts of the present case. Consequently, sub-Art. (2) applies and compensation, there- fore, was payable before the property could be taken over by the State. Petitioners in writ petition No. 794/86 had claimed that pursuant to the arrangement entered into between them and the State following the invitation by the State they had invested Rs. 1.68 crores in shape of plant and machinery and 63 lacs of rupees by way of land and buildings. The peti- tioner in the other two cases stated that investments had been made by them as well. The petitioners were invited to set up industries by assuring them supply of the raw materi- al. They changed their position on the basis of representa- tions made by the State and when the factories were ready and they were in a position to utilise the raw material, the
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impugned Act came into force to obliterate their rights and enabled the State to get out of the commitments. We are inclined to agree with the submissions made on behalf of the petitioners that the circumstances gave rise to a fact situation of estoppel. It is true that there is no estoppel against the legislature and the vires of the Act cannot be tested by invoking the plea but so far as the State Govern- ment is concerned the rule of estoppel does apply and the precedents of this Court are clear. It is unnecessary to go into that aspect of the matter as in our considered opinion the impugned Act suffers from the vice of taking away rights to property without providing for compensation at all and is hit by Art. 31(2) of the Constitution. Connected proceedings had been taken for interim arrangement 272 regarding provision of raw material to the petitioners and certain other parties. We do not propose to deal with those aspects in this judgment but liberty is given to parties to apply for such directions as they consider appropriate and such applications, when filed, will be dealt with separate- ly. In the result, each of the writ petitions succeeds. We declare the provisions of ss. 3 and 4 of the Act to be ultra vires the Constitution and since these provisions contain the soul of the Act and without them, the Act cannot oper- ate, the entire Act has to suffer. The petitioners shall have their costs to these proceedings. Hearing fee of Rs.3,000 is awarded in each of the petitions. Y.L. Petition allowed. 273