STATE OF UTTAR PRADESH Vs. PRAHLAD SINGH

JUDGEMENT

(1.) This petition under Article 226 of the Constitu tion is directed against the appellate order dated 11-5- 1979 passed by the appellate authority Saharanpur, under Section 33 of the Urban Land (Ceiling and Regulation) Act, 1976. The facts, in brief, are these:- The petitioner is the State of U. P. before me. The respondent No. 1 Sri Prahlad Singh sought permission from the competent authority Saharanpur to mortgage 2000 sq. meters of vacant land. The application was rejected by the Competent Authority by his order dated 28-3-1979, a true copy of which is annexed to the petition. Thereafter the said respondent No, 1 Prahlad Singh filed an appeal under Section 33 of the said Act and the same was allowed by the appellate Court by the aforesaid impugned order dated 11-5-1979. The permission sought for was granted by the appellate Court. A certified copy of the appellate order is on the record. Feeling aggrieved, the State has now come up in the instant petition and in support thereof, I have heard the learned Standing counsel. No one has appeared to contest the petition. It seems that respondent No, 1 Prahlad Singh submitted a statement under Section 6 (1) of the Act. Thereafter the Com petent Authority prepared a draft statement under Section 8 and the same was served on Sri Prahlad Singh under Section 8 (3) of the Act. It seems that the proceedings have been still pending before the competent authority and admittedly no notification under Section 10 (1) has been published. The Competent Authority rejected the application for permission to mortgage the vacant land on the ground that Section 26 under which the permission had been sought was not applicable. It should be seen that under Section 26 no permission is required. Only a notice is given to the Competent Authority regarding the intended transfer. There is no provision of any permission being granted by the Competent Authority under Section 26. The provision of permission is contained in Section 27 (1) of the Act. However, the said provision comes into play only when any urban or urban sable land with a building or portion of a building is sought to be transferred, Admittedly in the instant case it is the mortgage of the land alone which is in the picture and no building or portion thereof is involved. Therefore, Section 27 (1) does not apply Section 26, as I have stated above, was not applicable. The same id not provide for any permission whatsoever. For the time being I am not going into the point which was emphasized by the Competent Authority that Sri Prahlad Singh could not be said to be covered by Section 26 because he was not a person holding the vacant land within the ceiling limit. In this view of the matter, in my view, the application for permission made by Sri Prahlad Singh was not maintainable in law and it was rightly rejected by the Competent Authority. The Competent Authority also was right in placing reliance on Section 5 (3) and Section 10 (4) of the Act. These prohibitory provisions disentitle respondent No. 1 Prahlad Singh from transferring the land by way of a mortgage during the pendency of the ceiling proceedings. In any case, whether the said prohibitory provision applied or not to the case of the respondent No. 1, one thing is very clear that there is no provision in the Act which could enable Sri Prahlad Singh to seek permission to mortgage the land in question. This petition is accordingly allowed and the order passed by the appellate Court dated 11-5-1979 is hereby quashed. In the circumstances, there will be no order as to costs. .