P V RAO Vs. GIRDHARLAL LALLUBHAI

JUDGEMENT

(1.) THIS is also an appeal against the judgment of Mr. Justice Bhagwati ordering the issue of a writ of certiorari against the three respondents. The same questions are involved in this appeal as were involved in Rao v. Advani (1949) 51 Bom. L. R. 342, and for the reasons given by us in that appeal the same consequences must follow in this appeal. But the order made by Government which is challenged is under Section 4 (3) of the Ordinance and not under Section 3.It is not disputed that the premises which were requisitioned were not in existence at the date when the Notification was issued by the Provincial Government specifying the areas in which premises are situated to which Section 4 would apply, and the question that arises for determination is whether Section 4 would apply to premises which come into existence after the date of the Notification. Now, Section 4 refers to premises which are vacant on the date of such Notification or which become vacant after such date. They were certainly not vacant at the date of the Notification. Can it be said that they became vacant after the date of the Notification? In my opinion, "become vacant" only applies to such premises as were in existence at the date of the Notification and not to premises which come into existence after the date of the Notification. THIS is clear from the language of Section 4 (1) itself because it refers not to any premises but such premises, premises as are referred to in the earlier part of that subsection. Therefore, in requisitioning premises under Sub-section (4.) the Government were acting in excess of their jurisdiction. Their jurisdiction to requisition premises under Sub-section (4) is conditional upon the premises being vacant as provided by Section 4 (1 ). THIS is also clear from the language of Sub-section (4) because the power to requisition is not with regard to any premises but the premises, and the premises can only be the premises referred to in Section 4 (1 ).

(2.) UNDER Sub-section (4) also as under Section 3, an objective fact has got to be determined before an order of requisition can be made, and that objective fact is whether the premises are vacant or become vacant. The fact of premises being vacant or becoming vacant is not something which is capable of ascertainment by mere physical demonstration, because Section 4 defines what is the meaning of the expression "vacant", and the premises are only vacant or become vacant (1) by the landlord, ceasing to occupy the premises, (2) by the termination of a tenancy, (3) by the eviction of a tenant, (4) by the release of the premises from requisition, and (5) otherwise. It is unnecessary to consider whether "otherwise" is ejusdem generis with what goes before or not. But the fact remains that the Legislature has imposed upon the Government the duty to determine various facts and circumstances which go to constitute a vacancy as understood and defined by Section 4 of the Ordinance. Therefore, in my opinion, just as in the case of Section 3 an order of requisition made by Government under Section 4 (3) is a quasi-judicial order, and Government having acted in excess of their jurisdiction a writ of certiorari has been rightly directed to be issued against them. For the same reasons given by us in Rao v. Advani (1949) 51 Bom. L. R. 342 the writ would not lie against respondents Nos. 1 and 4.

(3.) AS regards the costs of the petition, the costs will be paid by the Province of Bombay and not by all the respondents, as directed by the learned trial Judge. AS far as the costs of the appeal are concerned, the respondents have substantially succeeded and therefore the appellant must pay the costs of the appeal. Costs will be taxed on the basis of a long cause scale, with two counsel certified. Certificate under Section 205 of the Government of India Act to issue. Tendolkar, J.