UNION OF INDIA THROUGH DEPUTY SALT
COMMISSIONER BOMBAY
v.
SH. PURANMAL LALCHAND MUNDRA AND ANR.
APRIL 2, 1996
[K. RAMASWAMY AND G.B. PATTANAIK, J.J.J
Central Excises Gild Salt Act, 1944/Celltral Excise Rules, 1944/Bombay
Lalld Reve/lue Code, 1966:
A
B
Salt pall lalld-Licence for manufacture of salt--Renewal of-Pe1wn C
seeking re1Zewal of lice/lee did not file any application before the competent
auth01ity to establish his title-Held, person seeking renewal of licence must
be either owner or lessee froni the owner-Since the title is yet to be decided,
respondents should make all application before the Dist1ict Collector who
would enquire whether re;pondents have title to the prope1ty and will dispose D
of the nwtter withi11 six mo11ths-Until 'the11 appellallt would renew the
licence-It will be subject to result i11 title suits.
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 6961 of
1996.
From the Judgment and Order dated 30.7.91 of the Bombay High
Court in W.P. No. 81 of 1984.
Ms. Binu Tamta and D.S. Mehra for the Appellants.
A. M. Khanwilkar for the Respondents.
The following Order of the Court was delivered :
Leave granted.
We have heard learned counsel on both sides.
The respondents had applied for renewal of the licence under the
Salt Act. The appellant insisted upon the respondents for grant of renewal
of the licence either to concede to the title of the land of the Government
E
F
G
or to obtain any lease from the owners. Challenging the order, the respon-
dents filed the writ petitions in the High Court. In similar cases, the H
1085
1086
SUPREME COURT REPORTS
[1996] 3 S.C.R.
A
Division Bench of the Bombay High Court directed that the appellant
would nol insist upon conceding to the Litle to the properly. But ap-
propriate authority was directed to dispose of the pending matter on title
in appeal. Till then the direction was is;ued to grant renewal of the licence
subject to the result in the appeal.
B
When similar matters have come up, this Court in two cases \vhere
the title of the licencces were upheld by the pri~ary authority but appeals
are pending, had directed that pending disposal of the appeal, renewal of
the licences under Salt Act would be granted subject to the result in the
appeals. In other cases, this Court directed the respondents to make
C application before the competent Authority namely, the District Collector
who was directed to dispose of the application whether the respondent has
title to the property. This Court also directed to consider the statutory
vesting of the salt lands in the State and also all other relevant documents
that may be filed by the respondents in the adjudication. A further direc-
tion was issued to the appellant to file the objections before the original
D authority and the original authority was directed to dispose of the matters
after hearing parties within a period of six months from the date of the
receipt of that order.
In this case, the latter situation arises, namely, the respondents had
E not filed any application before any authority to establish their tittle. It is
settled law that the respondents must be either the owner of the lessee
from the owner to seek renewal of the licence.
In view of the fact that the title is yet to be decided, the respondents
are directed to make an application before the District Collector. The
F
District Collector is directed to enquire whether the respondents have title
to the property taking into account the statutory vesting under the
provisions of the Act as also any other documents to be produced by the
respondents or the State Government or the appellant, as the case may be.
After hearing the parties and giving opportunity, the matter will be dis-
G posed of within a period of six months from the date of the receipt of this
order. Until then, the appellant is directed to renew the licence under the
Salt Act. It will be subject to the result in those title suits.
The appeal is accordingly disposed of. No costs.
H R.P.
Appeal disposed of.
t
Lex