. /
CHIEF COMMISSIONER, UNION TERRITORY, CHANDIGARH
A
v .
JANG! LAL JAIN AND ANR. ETC.
OCTOBER 8, 1996
[K. RAMASWAMY AND G.B. PATTANAIK, JJ.]
Municipality :
\ \
B
Capital of Punjab (Developme11t a11d Regulation Act, 1952 (as
amended by Pu11jab Act 37 of 1957); Schedule JI : Prope1ty tax-Levy C
of-Power of Chief Admi11istrator, U11ion Territory of Chandigarh Ad-
ministrati01t-Held, in view of subsequent legislatio11s, i.e. ame11dme11t of ss.
61, 62 and 68 of Punjab Municipal Act. 1911 and enactment of the Punjab
Municipal Corporation Law (Extension to Chandigarh) Ac~ 1994 these are
not proper cases to go into the question.
CIVIL APPELLATE JURISDICTION: Civil Appeal Nos. 3537-58
and 3540 of 1979.
D
From the Judgment and Order dated 19.2.79 of the Punjab &
Haryana High Court in C.W.P. Nos. 3958/77, 7218/76, 2538, 3880/77, 319,
1046, 1577 and 4733 of 1978.
E
K. Madhava Reddy, Mrs. Kanwaljit Kochar, Mrs. Rani Chhabra and
S.K. Jain for the Appellant.
D.V. Sehgal, Ravindra Bana (NP) and G.K. Bansal for the Respon-
dents.
F
The following Order of the Court was delivered :
These appeals by special leave arise from the judgment dated 19.2.79
of the Division Bench of the Punjab and Haryana High Court holding that G
the delegation of power to levy property tax in favour of the Chief Ad-
ministrator of Union Territory of Chandigarh Administration was in excess
of legislative power. The operation of Schedule II of the Capital of Punjab
(Development and Regulation) Act, 1952, (27 of 1952), as amended by
Punjab Act 37 of 1957, offenda the provisions of the Constitution. On the
facts of this case, we think that it is not necessary to decide the question H
315 .
316
SUPREME COURT REPORTS (1996] SUPP. 7 S.C.R.
A on account of diverse reasons. There is some force in the contention of
Shri Madhava Reddy, leared senior counsel for the appellant, that the view
taken by the High Court is not correct in law. But, prior to 1994 Amend-
ment under Section 62 read with Section 61 and 68 of the Punjab Municipal
Act, 1911, the assessment of the property tax shall be annual basis and
B revisable every year. Now, it is valid for five years and amount for quin-
quinial. In this case, since it was struck down, revision was not effected.
Moreover, even the limitation for recovery of the amount due also is now
barred by limitation except for six months. That apart, the Punjab
Municipal Corporation Law (Extension to Chandigarh) Act, 1994 ( 45 of
1994) which has come into force with effect from may 24, 1994, displaces
C the effect of Act 27 of 1952 as amended by Act 37 of 1957. The Municipal
Corporation, as enjoined under Section 4 of 1994 Act has yet to be
constituted. After coming into force of the 1994 Act, the Chief Ad-
ministrator has been denuded of the power to levy property tax. In view of
these subsequent changes, it is unnecessary, rather academic, to decide the
D question decided by the High Court in the impugned order. Moreover, the
connected appeals C.A. Nos. 3536, 3539, 3541-43/79 filed against the main
judgment were dismissed by this Court for non-prosecution on May 10,
1995 and became fmal. Under these circumstances, we think that these are
not proper cases to go into the question.
E
The appeals are accordingly dismissed. No. costs.
R.P.
Appeals dismissed.
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Lex