RAMJI DAS Vs. TRILOK CHAND

JUDGEMENT

(1.) A common question arises in these two appeals, and we will therefore dispose it of by this common judgment.

(2.) The appellant is the owner of a house at Shamali in District Muzaffarnagar in U.P., and the respondent is the tenant of that house. The appellant applied to the Rent Control and Eviction Officer under S. 3 of the U. P. (Temporary) Control of Rent and Eviction Act, 1947, for permission to file a suit for a decree in ejectment against the respondent. By order dated June 4, 1965, that Officer granted the permission holding that the need of the appellant "to occupy the premises was bona fide and genuine". This order was confirmed in a revision application by the Additional Commissioner. The appellant then terminated the tenancy of the respondent in respect of the premises by a notice as required by law and filed two suits in the Court of the Munsif, Kairana, for ejectment and for payment of arrears of rent. The Trial court decreed the suits holding that the permission granted by the Rent Control and Eviction Officer was with "jurisdiction and was not mala fide". The decrees were confirmed in appeal to the District Court at Muzaffarnagar. But second appeals filed by the respondent before the High Court of Allahabad were allowed and the appellant's suits were dismissed. The High Court observed that the only question argued before the Court related to the invalidity of the permission granted by the Rent Control and Eviction Officer. The High Court further observed that since a Full Bench judgment of the Court had held in Asa Singh v. B. D. Sanwal, AIR 1969 All 474 (FB) , that "while granting permission under S. 3 of the U. P. (Temporary) Control of Rent and Eviction Act the "District Magistrate is bound to consider also the need of the tenant for the accommodation, if such a case is set up by him", and it was incumbent on the Rent Control and Eviction Officer to consider "the needs of the tenant" before making the order sanctioning institution of a suit in ejectment and the Rent Control and Eviction Officer having "refused to consider the needs of the tenant the permission granted by the Rent Control and Eviction Officer cannot be said to be valid permission". Accordingly the High Court allowed the appeals and dismissed the appellant's suits. With special leave, these two appeals are preferred.

(3.) The proceeding before the District Magistrate under S. 3 (2) and before the Commissioner under S. 3 (3) of the U. P. (Temporary) Control of Rent and Eviction Act are quasi-judicial in character. By S. 3 (4) of the Act the decision of the Commissioner under sub-s. (3) of S. 3, subject to any order passed by the State Government under S. 7-F of the Act, is declared final. The respondent did not prefer any petition before the State Government under S. 7-F of the Act and on that account the order passed by the Additional Commissioner, exercising powers of the Commissioner under S. 3 (3) , became final. Section 16 of the Act provides that no order made under the Act by the State Government or the District Magistrate shall be called in question in any Court. It is true that the finality of the order declared by S. 3 (4) and S. 16 will not exclude the jurisdiction of the High Court in exercise of the jurisdiction under Art. 226 of the Constitution to issue an appropriate writ quashing the order. But subject to interference by the High Court, the decision must be deemed final and is not liable to be challenged in any collateral proceeding.