..
STATE OF WEST BENGAL
A
v.
SMT. MA YA DUTTA AND ORS .
APRIL 3, 1997
[K. RAMASWAMY AND D.P. WADHWA, JJ.)
B
Urban La11d (Ceili11g 011 Regulation Act), 1976: Sections 27(2)(3) and
33.
Respondent purchasing land from a private agency subseque11t to com-
i11g into force of 1976 Act-Building constmcted 011 land-Pennission for sale C
of building refused by competent authority-On appeal pen11issio11 gra11ted by
appellate autho1ity-Challenge by State Govemment to permission
gra11ted-Held the pen11issio11, for alienatio11 was required to be granted in the
light of the law laid down by this Court* - The purchase a11d grant of
pen11issio11 to respo11de11t to that exte11t held valid.
D
*Maharao Sahib Slui Bhim Si11ghji v. Union of I11dia & Ors., [1981] 1
sec 166, referred to.
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 3139 of
~.
E
From the Judgment and Order dated 18.5.81 of the Calcutta High
Court in C.O. No. 1453 of 1981.
Tapas Ray and Rathin Das for the Appellant.
D.K. Nag, Parijat Sinha and N.R. Choudhary for the Respondents.
The following Order of the Court was delivered :
F
This appeal by special leave arises from the judgment of the learned
single Judge of the Calcutta High Court, made on May 18, 1981 dismissing G
the Civil Order No. 1453/81.
Smt. Maya Datta had purchased 1065 sq. ft. of land under sale deed
dated February 19, 1976, after the Urban Land (Ceiling of Regulation) Act,
1976 (for short the "Act") had come into force, from Bangrur Land
Development Corporation Ltd., a private agency. She also had purchased H
577
578
SUPREME COURT REPORTS
(1997] 3 S.C.R.
A some other properties with which we are not concerned. She applied for
permission under Section 27(2) of the Act for sale of the building con-
structed on the land. Though the competent authority had refused pennis-
sion under Section 27(3) of the Act, on appeal under Section 33, the
appellate authority granted her permission which was questioned by the
B State in the revision. The High Court dismissed the same. Thus, this appeal
by special leave.
It is not clear whether Bangur Land Development Corporation Ltd.,
a private agency was in possession of excess vacant land under the Act.
The primary question that required to be decided by the competent
C authority and the appellate authority was : whether the said agency was
within the ceiling limit computing the land in question alienated to Smt.
Maya Datta. If it were to be held that the said agency was in possession of
the land within the ceiling limit, necessarily, the sale made in favour of Smt.
Maya Datta in question is in accordance with the law. In that perspective,
whether Smt. Maya Datta was within the ceiling limit or not is not material.
D The permission, therefore, for alienation is required to be granted in the
light of the law laid down by this Court in Maharao Sahib Shri Bhim Singhji
v. Union of India & Ors., (1981] 1 SCC 166. Therefore, the purchase and
grant of permission to Smt. Maya Datta, to that extent become valid.
However, it is left open to be considered by the competent authority
E whether the alienation of the land in question to Smt. Maya Datta, is
subject to decision by the competent authority that Bangure Land Develop-
ment Corporation Ltd. was within the ceiling limit equally of Maya Dutta.
In the event of the competent authority deciding that the Bangur Land
Development Corporation Ltd. was in excess of the ceiling limit to the
F
G
extent of land sold by that authority to the respondent, Smt. Maya Datta
would be required to be computed as part of the holding of Bangure Land
Development Corporation Ltd. and the purchaser from Maya Datta is also
bound by it, equally of Maya Dutta. Hence, appropriate action is required
to be taken against the said agency.
With this finding, the appeal is, disposed of. No costs.
T.N.A.
Appeal disposed of.
Lex