MULRAJ Vs. MURTI RAGHUNATHLL MAHARAJ

JUDGEMENT

(1.) This is an appeal by special leave against the Judgment of the High Court of Allahabad. Brief facts necessary for present purposes are these. The respondent filed a suit against the appellant for eviction from a shop which the appellant had taken on monthly rent from the respondent. The suit was filed after permission had been obtained under the U.P. (Temporary) Control of Rent and Eviction Act, No. III of 1947, (hereinafter referred to as the Act), in the court of the Munsif in Jhansi. It was contested by the appellant and one of the points raised before the trial court was that as the permission to sue had been granted at a time when there was a stay order, the Magistrate granting the permission had no jurisdiction to do so and therefore the permission was nullity. On that basis it was contended that the suit should fail for no suit could continue under the Act without such permission.

(2.) The Munsif dismissed the suit. The respondent then went in appeal. The appeal court upheld the order of the Munsif taking the view that the permission granted after the stay order had been passed was a nullity. The respondent then came in second appeal to the High Court, and the only point considered there was whether the permission granted by the Magistrate was nullity or not. It may be mentioned that though the District Magistrate, the Magistrate who was dealing with the matter of permission, no knowledge of it when he granted the permission on October 4, 1961, had passed the stay order on September 29, 1961. The question that arose before the High Court therefore was whether the permission granted in these circumstances could be said to be a nullity. The High Court held that the stay order could not and did not take away the jurisdiction of the Magistrate from the moment it was passed and that as the Magistrate had no knowledge of or information about the stay order when he granted the permission on October 4, 1961, that permission was with jurisdiction and the suit would therefore be maintainable. As no other point was apparently in dispute in the High Court it allowed the appeal and granted a decree for ejectment and rent in favour of the respondent. The appellant then obtained special leave from this Court, as there is some conflict of opinion between the High Courts on this question.

(3.) As we have already indicated, the facts on the question raised before us are not in dispute. When the application for permission was pending before Sri Nigam, Magistrate I Class, who had jurisdiction to deal with that application by virtue of the authority delegated to him by the District Magistrate, it appears that the appellant applied for the transfer of proceedings relating to permission from Sri Nigam's court. On that transfer application, the District Magistrate passed an order staying further proceedings till the disposal of the transfer application. This order was not communicated to the Magistrate concerned by the office of the District Magistrate. Nor does it appear that the appellant informed the Magistrate of the order of stay with the result that on October 4, 1961, the Magistrate gave permission to the respondent to file a suit for eviction. When however the respondent filed the suit in the Munsif's court, the appellant raised the question that as a stay order had been passed on September 29, 1961, the permission granted on October 4, 1961 was a nullity as the Magistrate dealing with the matter had lost his jurisdiction thereunder.