SRIRAM NARAYAN MEDHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner challenges the vires of the Bombay Tenancy and Agricultural Lands (Amendment) Act, 1964 (Maharashtra Act XXXI of 1965) (hereinafter referred to as the 'impugned Act') . The parent Act is the Bombay Tenancy and Agricultural Lands Act 1948 (Bombay Act XLVII of 1948) (hereinafter referred to as 'the Parent Act') . In 1956 the State Legislature amended the parent Act by Bombay Tenancy and Agricultural Lands (Amendment) Act 1956 (Bombay Act XIII of 1956) (hereinafter referred to as 'the Amendment Act') which came into force on 1st August, 56.

(2.) The State of Bombay undertook legislation in furtherance of its policy of social welfare and to give effect to agrarian reform. The parent Act was passed by the Bombay State Legislature in order to amend the law which governed the relationship between the landlord and tenants of agricultural lands, the object sought to be achieved being as indicated in its preamble that "on account of the neglect of a landholder or disputes between the landlord and his tenants, the cultivation of his estate has as a result suffered or for the purposes of improving the economic and social conditions of peasant or ensuring the full and efficient use of land for agriculture, it is expedient to assume management of estates held by the landholders and to regulate and impose restrictions on transfer of agricultural lands, dwelling houses, sites and lands appurtenant thereto belonging to or occupied by agriculturists, agricultural labourers and artisans in the Province of Bombay and to make provision for certain other purposes."

(3.) By the Constitution First Amendment Act 1951 the parent Act was included in the Ninth Schedule and came within the purview of Article 31-B of the Constitution. In 1956 the State Legislature in order to implement the directive principles of the State Policy set out in Arts. 38 and 39 of the Constitution of India by seeking to promote the welfare of the tenants, the landless peasants and labourers to enable them to acquire land and with a view to bring about equitable distribution of ownership of land, passed the amendment Act which received the assent of the President on March 16, 1956. This Act made further changes in the relationship of landlord and tenants which were more drastic. The main effect of the amendments of Sections 32 to 32-H was that on the 1st April '57 (hereinafter referred to as the tiller's day) every tenant was, subject to the other provisions deemed to have purchased from his landlord free of all encumbrances subsisting thereon, on the said day the land held by him as a tenant subject to certain conditions (vide Section 32) . The tenant under Section 32-A was deemed to have purchased the land up to the ceiling area. It was further provided by Section 32-B that if a tenant held the land partly as owner and partly as tenant, but the area of the land held by him as owner is equal to or exceeds the ceiling area he shall not be deemed to have purchased the land held by him as a tenant under Section 32.