SECRETARY OF STATE FOR INDIA Vs. JMOMENT

JUDGEMENT

(1.) This appeal raises the question whether the Government of India could make a law the effect of which was to debar a Civil Court from entertaining a claim against the Government to any right over land. The question is obviously one of great importance. The proceedings out of which the appeal arises related to an ordinary dispute about the title to land, in the course of which there emerged a claim to damages for wrongful interference with the plaintiffs property. The only point which their Lordships have to decide is whether Section 41 (b) of the Act IV of 1898 (Burma), was validly enacted. A majority of the Judges of the Chief Court of Lower Burma have held that it was not, and the Secretary of State appeals against the judgment. T The section enacts that no Civil Court is to have jurisdiction B to determine a claim to any right over land as against the Government. In the Court below it was held that this enactment was ultra vires as contravening a provision in Section 65 of r the Government of India Act, 1858, that there is to be the same remedy for the subject against the Government as there would have been against the East India Company.

(2.) Their Lordships are satisfied that a suit of this character would have lain against the Company. The reasons for so holding are fully explained in the judgment of Sir Barnes Peacock C. J. in The Peninsular and Oriental Steam Navigation Company v. The Secretary of State for India (1861) 5 Bom. H.C.B. Appx. A and the only question is whether it was competent for the Government of India to take away the existing right to sue in a Civil Court. This turns on the construction of the Act of 1858, and of the Indian Councils Act of 1861. Their Lordships have examined the provisions of the Acts of 13 Geo. III, c. 63, and 3 & 4 Will. IV, c. 85, to which reference was made in the course of the argument, but these statutes do not appear to materially affect the argument.

(3.) The Act of 1858 declared that India was to be governed directly and in the name of the Crown, acting through a Secretary of State aided by a Council, and to him were transferred the powers formerly exercised by the Court of Directors and the Board of Control. The property of the old East India Company was vested in the Crown. The Secretary of State was given a quasi-corporate character to enable him to assert the rights and discharge the liabilities devolving on him as successor to the East India Company. The material words of Section 65 enact that " the Secretary of State in Council shall and may sue and t - sued as well in India as in England by the name of the Secretary of State in Council as a body corporate; and all persons and bodies politic shall and may have and take the same suits remedies and proceedings, legal and equitable, against the Secretary of State in Council of India as they could have done against the said Company." Section 66 is a transitory provision making the Secretary of State in Council come in place of the Company in all proceedings pending at the commencement of the Act, without the necessity of a change of name. Section 67 is also a transitory provision making engagements of the Company entered into before the commencement of the Act binding on the Crown and enforceable against the Secretary of State in Council in the same manner and in the same Courts as they would have been in the case of the Company had the Act not passed.