A
UNION OF INDIA AND ANR. ETC.
. v.
LAXMAN GAJANAN DESAI AND ANR. ETC.
MARCH 25, 1996
B
[K. RAMASWAMY AND G.B. PATTANAIK, JJ.]
. Central Excises and Salt Act, 1944/Central Excise Rules, 1944.
Bombay Land Revenue Code, 1966.
c
Salt pan land-Licence-Renewal of-Applications for title pending
before competent authority-Held, competent authority would dispose of the
applications-Pending decision licences would be renewed.
,
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 6743 of
D
1996 Etc.
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From the Judgment and Order dated 1.4.92 of the Bombay High
Court in W.P. No. l151 of 1984.
A. Jayaram, Additional Solicitor General, R.R. Mishra, K. Madhava
E
Reddy, D.S. Mehra, Ms. Binu Tamta, C. Babu, Dr. R.B. Masodkar, K.L.
Taneja, A.M. Khariwilkar for the appearing Parties.
The following Order of the Court was delivered :
Leave granted
F
We have heard the learned counsel on both sides.
l
In the appeal arising out of SLP (C) No. 15356/92 dated February
26, 1996, the Division Bench of the High Court in W.P. 2333/1983 by order
dated July 29, 1991 directed that the appellants cannot insist upon the
G
respondents conceding to the title of the Government. It directed the
appellant to renew the licence without insisting upon conceding the title of
the appellant. In the appeal, this Court had held that for obtaining
licence/renewal, title to the property or a lease. from the. owner is a
pre-condition. In that case, the Deputy Collector had held that the respon-
dent had title to property and appeal thereon was pending. Accordingly
H this Court had directed the appellant to grant renewal of the licence
872
0
U.O.l. v. L.G. DESAI
873
pending decision on title.
A
In these cases, admittedly, no decision on title has yet been given by
any authority. The respondents are directed to file their claims before the
competent authority (Collector/District MagL,trate, as the case may be)
within one month from today either as an owner or a lessee from the owner.
The competent.authority is direct~d'to issue ·notice to the Central Govern-
B
ment and after considering the material and affording an opportunity of
hearing and after taking into consideration the law on vesting, dispose of
all those applicatiOJ).S on title. Subject to ihe result the~ein, the licences
under the Salt Act would be issued/renewed. Pending decL,ion, the appel-
lants are directed to grant renewal. The authority i.s direded to dispose of C
those matters within a period of six months from the date of the receipt of
the c9py ofth~ orde~.
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The appeals are accordingly disposed of. No costs.
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Appeals disposed of.
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