V. KRISHNAMURTHY & ANR. versus STATE OF TAMIL NADU & ORS.

Citation: [2019] 2 S.C.R. 1042 · Decided: 26-03-2019 · Supreme Court of India · Bench: ABHAY MANOHAR SAPRE · Disposal: Dismissed
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Judgment (excerpt)

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V. KRISHNAMURTHY & ANR.
v.
STATE OF TAMIL NADU & ORS.
(CIVIL APPEAL Nos.7703-7704 OF 2009)
MARCH 26, 2019
[ABHAY MANOHAR SAPRE AND
DINESH MAHESHWARI, JJ.]
Land laws:
Resumption of allotted land – Respondent-State allotted a land
to appellant-Society on certain terms and conditions – After few
years, Respondent-State resumed the land in terms of clause 4 of
allotment order for public purpose – Writ petitions by appellant-
Society on the ground of mala fides – According to the appellants,
since they were the members of the opposition party, the party in
power at that time due to political rivalry issued the impugned
resumption order – Single Judge of High Court quashed the
resumption order – However, Division Bench of High Court allowed
appeals and restored resumption order – On appeal, held: A plea
of mala fides was only based on the averment that since the appellant
was a member of the opposition party, the party in power at that
time took the impugned action to resume the land against them –
Such averment by itself would not constitute a plea of mala fides
without there being any substantial material in its support – The
Division Bench of High Court was right in upholding the resumption
order as being legal and in conformity with clause 4 of the allotment
order – No interference with the view of the Division Bench of High
Court called for.
Dismissing the appeals, the Court
HELD: Admittedly, the land in question belonged to the
State. Clause 4 of the allotment order empowered the State to
resume the land either in the event of  violation of any of the
terms and conditions of the allotment order by the appellant or if
it is required for public purpose. The State admittedly exercised
the right of resumption of the land for a public purpose.  A plea of
mala fides has no factual and legal foundation to sustain because
it is only based on the averment that since the appellant happened
[2019] 2 S.C.R. 1042
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to be a member of the opposition party, the party in power at that
time had taken the impugned action to resume the land against
them. Such averments by itself did not constitute a plea of mala
fides without there being any substantial material in its support.
The appellants having failed to point out any legal infirmity in the
resumption order except to take the plea based on mala fides,
the Division Bench was right in upholding the resumption order
as being legal and in conformity with clause 4 of the allotment
order. The view taken by the Division Bench did not call for
interference. The State will ensure that the land in question would
only be used for the public purpose and not for other purposes.
[Paras 15, 16][1045-D-G]
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 7703-
7704 of 2009.
From the Judgment and Order dated 11.04.2008 of the High Court
of Judicature at Madras in WA Nos. 1030 and 1031 of 1998
Sanjay R. Hegde, Sr. Adv., Anil Kumar Mishra-I, Pranjal Kishore,
Ankit Dhawan and Sahithya Kishno, Advs. for the Appellant.
Balaji Srinivasa, AAG, Ms. Purbitaa Mitra, K. V. Vijaya Kumar
and B. Balaji, Advs., for the Respondents.
The Judgment of the Court was delivered by
ABHAY MANOHAR SAPRE, J.
1. These appeals are directed against the final judgment and order
dated 11.04.2008 passed by the High Court of Judicature at Madras in
W.A. Nos.1030 & 1031 of 1998 whereby the Division Bench of the
High Court allowed the appeals filed by the respondent-State and set
aside the order dated 19.06.1998 of the Single Judge in W.P. Nos.11058
& 11059/1989.
2. In order to appreciate the controversy involved in these appeals,
it is necessary to set out a few relevant facts infra.
3. The appellants herein are the writ petitioners and the
respondents herein are the respondents in the writ petitions out of which
these appeals arise.
4. The Agricultural Horticultural Society(Society) is the appellant
in C.A. No.7704/2009 which is registered under the Tamil Nadu Societies
V. KRISHNAMURTHY & ANR. v. STATE OF TAMIL NADU
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Registration Act, 1975 whereas the appellant in C.A. No.7703 of 2009
is its Secretary.  The State of Tamil Nadu-respondent No.1 herein had
allotted the land in question to the appellant-Society on certain terms and
conditions by agreement dated 28.04.1980.
5. By order dated 05.08.1989 (GO Ms. No.1259),  the respondent-
Sta
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