The Tamil Nadu Handloom Weavers Co-operative Society Ltd. vs Glamour Saree Museum

Mishra, J.—A question as to whether Section 106 of the Transfer of Property Act is unconstitutional has been brought before this Court u/s

13 of the C.P.C since it was perceived as a substantial question of law as to the interpretation of the Constitution.

The Tamil Nadu Handloom. Weavers Co-operative Society Ltd., represented by its Chief Marketing Officer, has instituted the suit for the

reliefs inter alia to direct the defendant to deliver vacant possession of the suit property to it and to pay a sum of Rs. 9,000 as damages for use and

occupation of the suit property from the date of plaint till delivery of possession. In the suit, Messrs. Glamour Saree Museum, the defendant is

described as partnership firm carrying on business at 843,Mount Road Madras-2.The plaintiff Society claimed that it is the owner of the suit

property and the defendant was a tenant of the plaintiff in respect of the northern portion of the ground floor of the said premises on a monthly rent

of Rs. 200, the tenancy being calculated according to English calendar. The plaintiff terminated the tenancy of the defendant by a lawyer''s notice

dated 13.11.1977 sent by registered post with acknowledgment due as well as by certificate of posting and called upon the defendant to quit and

deliver vacant possession of the demised premises on 1.12.1977. The defendant received the notice on 14.11.1977 and by reply dated

22.11.1977 refused to comply with the notice to quit. Hence the suit. It is also alleged in the plaint that the suit property is exempt from the

provisions of the Tamil Nadu Buildings (Lease and Rent Control) Act (Act 18 of 1960 as amended by Act 23 of 1973) by notification No. II(2)

H.O.No.6060 of 1976 published in Part II, Section 2 of the Tamil Nadu Government Gazette, dated 21.11.1976.

The defendant in its first written statement has pleaded only that there has not been a valid termination of tenancy and that the plaintiff did not

come within the exemption notification issued by the Government of Tamil Nadu exemption buildings owned by Co-operative Societies from the

operation of the Act, and that the exemption notification was illegal, ultra vires of the powers of the Government and, therefore, no right could be

derived under the said notification by the plaintiff besides saying that damages claimed was excessive and exorbitant, but in the additional written

statement raised some more disputes including,

The defendants further respectfully submit that provisions of Section 106 of the Transfer of Property Act offend the equal protection guaranteed

under Article 14 of the Constitution of India and therefore the notice given to the defendants the suit filed on the basis of such notice given u/s 106

of the Transfer of Property Act is unsustainable.

Section 106 of the Transfer of Property Act, which falls in Chapter V thereof, which chapter contains provisions with respect to leases of

immovable properties, says,

In the absence of a contract or local law or usage to the contrary, a lease of immovable property for agricultural or manufacturing purposes, shall

be deemed to be a lease from year to year, terminable, on the part of either lessor or lessee, by six months'' notice expiring with the end of a year

of the tenancy; and a lease of immovable property for any other purpose shall be deemed to be a lease from month to month, terminable, on the

part of either lessor or lessee, by fifteen days'' notice expiring with the end of a month of the tenancy. Every notice under this section must be in

writing signed by or on behalf of the person giving it, and either be sent by post to the party who is intended to be bound by it or be tendered or

delivered personally to such party, or to one of his family or servants at his residence, or (if such tender or delivery is not practicable) affixed to a

conspicious part of the property.

This provision thus has recognized that the lease would be from year to year or month to month according to the nature of the property and

would be terminable by six months of fifteen days'' notice as the case may be subject to a contract or local law or usage to the contrary. The two

types of properties recognised to be a lease from year to year terminable on the part of the lessor or lessee by six months'' notice are properties

leased for agricultural or manufacturing purposes. The rest are recognised by it as a month to month tenancy tenninable on the part of the lessor or

lessee by fifteen days notice expiring with the end of a month of the tenancy. After so recognising the leased property with reference to the

purposes, it provides that in every case wherein a tenancy is from year to year or tenancy from month to month, the tenant or the lessee would

continue to enjoy his rights unless a notice to quit is given to him by the lessor and the tenancy is terminated on expiration of notice with the end of

a month of the tenancy. This pre-c6nstitutional law, which has held the field uninterrupted and without suffering the eclipse on account of the

constitutional provisions, however, has been challenged solely on the ground that by recognising the lease of immovable property for agricultural or

manufacturing purpose, it has made an unreasonable classification and thus caused hostile discrimination.

Before, however we go further into the question, a glance of some other provisions in Chapter V of the Act, we think, will be beneficial. Section

107 says,

A lease of immovable property from year, to year, or for any term exceeding one year, or reserving a yearly rent, can be made only by a registered

instrument. All other leases of immovable property may be made either by a registered instrument or by oral agreement"" accompanied by delivery

of possession.

Where a lease of immovable property is made by a registered instrument such instruments or, where there are more instruments than one, each

such instrument shall be executed by both the lessor and the lessee:

Provided that the State Government may, from time to time, by notification in the official Gazette, direct that leases of immovable property, other

than leases from year to year, or for any term exceeding one year, or reserving a yearly rent, or any class of such leases, may be made by

unregistered instrument or by oral agreement without delivery of possession.

Section 108 describes in some details the right and liabilities of the lessor as well as the rights and liabilities of the lessee, which accrue in the

absence of a contract or local law or usage to the contrary. Section 109 preserves the right of the lessor to transfer the property leased or part

thereof or any part of his interest therein but subject to the conditions as to the rights of the lessee. Section 110 provides for computation of the

period of lease in the absence of any express agreement to the contrary and the option to determine lease only to the lessee where the time so

limited is expressed to be terminable before expiration and the lease omitted to mention at whose option it was so terminable. Section 111

provides how a lease is determined. It states.

A lease of immovable property determines

(a) by efflux of the time limited thereby.

(b) where such time is limited conditionally on the happening of some event-by the happening of such event.

(c) where the interest of the lessor in the property terminates on, or his power to dispose of the same extends only to, the happening of any event-

by the happening of such event.

(d) in case the interests of the lessee and the lessor in the whole of the property become vested at the same time in one person in the same right.

(e) by express surrender; that is to say, in case the lessee yields up his interest under the lease, to the lessor by mutual agreement between them.

(f) by implied surrender.

(g) by forfeiture: that is to say, - (1) in case the lessee breaks an express condition which provides that, on breach thereof, the lessor may re-enter;

or (2) in case the lessee renounces his character as such by setting up a title in a third person or by claiming title in himself; or (3) lessee is

adjudicated an insolvent and the lease provides that the lessor may re-enter on the happening of such event; and in any of these cases the lessor or

his transferee gives notice in writing to the lessee of his intention to determine the lease.

(h) on the expiration of a notice to determine the lease, or to quit, or of intention to quit, the property leased, duly given by only party to the other.

The other provisions deal with the exceptions carved out of the determination of a lease u/s 111 above and other allied matters. One noticeable

provision, however, is in Section 117 of the Act which says,

None of the provisions of this Chapter apply to leases for agricultural purposes, except in so far as the State Government may, by notification,

published in the official Gazette, declare all or any of such provisions to be so applicable in the case of all or any of such leases, together with, or

subject to, those of the local law, if any, for the time being in force. Such notification shall not take effect until the expiry of six months from the date

of its publication.

It can thus be seen that Section 106 for the purposes of notice and the duration of lease in the absence of written contract or local law or usage

has recognised a lease of immovable property for agricultural or manufacturing purposes falling in one class or category and lease of immovable

property for any other purpose in another class or category, but Section 117 has made a further classification and left enforcement of the

provisions of Chapter V of the Act to the lease for agricultural purpose at the discretion of the State Government and subject to such notification

published in the official gazette containing the declaration of the State Government about the application of all or any of the provisions in that

chapter in the case of all or any of such leases, together with, or subject to, those of the local law, if any, for the time being in force. These

provisions of the Act have often times fallen under judicial scrutiny and courts including the Supreme Court have not noticed anything

discriminatory or unreasonable so as to attract Article 14 of the Constitution. Although there has, it appears, been no direct examination of the

issue in any such case, one of the earliest judgments of the Supreme Court in the case of Ram Kumar Das Vs. Jagadish Chandra Deb Dhabal Deb

and Another, , examined the question as to the nature of tenancy created by acceptance of rent, whether it was a tenancy from month to month or

from year to year. After quoting Section 106 of the Act, the Supreme Court said,

The section lays down a rule of construction which is to be applied when there is no period agreed upon between the parties. In such cases the

duration has to be determined by reference to the object or purpose for which the tenancy is created. The rule of construction embodied in this

section applies not only to express leases of uncertain duration but also to leases implied by law which may be inferred from possession and

acceptance of rent and other circumstances. It is conceded that in the case before us the tenancy was not for manufacturing or agricultural

purposes. The object was to enable the lessee to build structures upon the land. In these circumstances, it could be regarded as a tenancy from

month to month, unless there was a contract to the contrary. The question now is, whether there was a contract to the contrary in the present

case?....It is not disputed that the contract to the contrary, as contemplated by Section 106, T.P. Act, need not be an express contract; it may be

implied, but it certainly should be a valid contract. If it is no contract in law, the section will be operative and regulate the duration of the lease. It

has no doubt been recognised in several cases that the mode in which a rent is expressed to be payable affords a presumption that the tenancy is of

a character corresponding thereto. Consequently, when the rent reserved is an annual rent, the presumption would arise that the tenancy was an

annual tenancy unless there is something to Tebut the presumption. But the difficulty in applying this rule to the present cases arises from the fact

that a tenancy f romyear to year or reserving a yearly rent can be made only be registered instrument, as laid down in Section 107, T.P. Act. The

Kabuliyat in the case before us is undoubtedly a registered instrument but ex concesis it is not an operative document at all and cannot

consequently fulfill the requirements of Section 107, T.P. Act.

From this it can be seen that Section 106 of the Act has taken the object or purpose for which the tenancy is created as the basis of the

classification for the differential treatment of the manufacturing and agricultural leases from the leases for other purposes. In fact, Chapter V

contains provisions treating the object or purpose for which the tenancy is created as the basis for laying down conditions and procedures to be

followed in the case of a lease of immovable property for agricultural or manufacturing or other purposes.

The statement of law in Keshava Madhava Menon''s case AIR 1952 S.C. 128

all laws, existing or future which are inconsistent with the provisions of Part III of our Constitution are, by the express provision of Article l3,

rendered void to the extent of such consistency.

has without any reservation been recognised and reiterated by the Supreme Court every time whenever occasion has arisen to consider this aspect.

A Constitution Bench of the Supreme Court in the Case of The State of Gujarat and Another Vs. Shri Ambica Mills Ltd., Ahmedabad and

Another, , has said.

It is a wise tradition with Courts that they will not adjudge on the constitutionality of a statute except when they are called upon to do so when legal

rights of the litigants are in actual controversy and as part of this rule is the principle that one to whom the application of a statute is constitutional

will not be heard to attack the statute on the ground that it must also be taken as applying to other persons or other situations in which its

application might be unconstitutional.

The Supreme Court has approved an observation in the case of United States v. Raines (1960) 362 U.S. 17,

A person ordinarily is precluded from challenging the constitutionality of governmental action by invoking the rights of others and it is not sufficient

that the statute or administrative regulation is unconstitutional as to other persons or classes of persons; it must affirmatively appear that the person

attacking the statute comes within the class of persons affected by it.

What has the defendant asked? It says that Section 106 of the Act is unconstitutional. If it is so declared, the very requirement of notice to

terminate the tenancy will cease to exist in the statute. It cannot argue that if its lease was not for agricultural or manufacturing purposes, in its case

also six months notice should be the law. For that, a legislation will be needed. The court cannot usurp the functions of the Legislature except in

cases where for making a provision workable, legislative words require a different meaning. The Court cannot hold as indicated in the case of The

State of Gujarat and Another Vs. Shri Ambica Mills Ltd., Ahmedabad and Another, that since the rule of six month notice is applied to agricultural

and manufacturing leases, the same should be applied to all other kinds of leases.

Since the topic of Transfer of Property Act other than agricultural land is covered by Entry 6 of List III in the Seventh Schedule of the

Constitution that is to say the Concurrent List, many State Rent Control Acts by necessary implication and many of them by a specific provision

done away with one or the other provisions in Chapter V of the Transfer of Property Act. A learned single Judge of this Court in the case of K.

Sukumaran Nair Vs. S. Neelakantan Nair by constituted attorney P. Raman Nair, , has taken the view that no notice to quit was necessary u/s

106 of the Act in order to enable the landlord to get an order of eviction against the tenant under the Tamil Nadu Buildings (Lease and Rent

Control), Act, 1960.

In V. Dhanapal Chettiar v. Yasodai Animal (1979) 2 AIRCJ 358. Seven Judges Bench of the Supreme Court while affirming the said

judgment of this Court, took notice of the difference of opinion on account of the difference in the phraseology of the different State Acts and some

difference of opinion expressed in the judgments of the Supreme Court accordingly. The Court quoted Clause (h) of Section 111 of the Act

stating-

It is this clause which brings into operation the requirement of Section 106 of the Transfer of Property Act"" and observed-""Without adverting to

the effect and the details of waiver of forfeiture, waiver of notice to quit, relief against forfeiture for non-payment of rent, etc., as provided for in

Sections 112 to 114 of the Transfer of Property Act, suffice it to say that under the said Act no ground of eviction of a tenant has to be made out

once a contractual tenancy is put to an end by service of a valid notice u/s 106 of the Transfer of Property Act. Until and unless the lease is

determined, the lessee is entitled to continue in possession. Once it is determined it becomes open to the lessor to enforce his right of recovery of

possession of the property against him. In such a situation it was plain and clear that if the lease of the immovable property did not stand

determined under any of the Clauses (a) to (g) of Section 111, a notice to determine it u/s 106 was necessary. But when under the various State

Rent Acts, either in one language or the other, it has been provided that a tenant can be evicted on the grounds mentioned in certain section of the

said Acts, then how does the questions of determination of a tenancy by notice arise? If the State Rent Act requires the giving of a particular type

of notice in order to get a particular kind of relief, such a notice will have to be given. Or, it may be, that a landlord will be well advised by way of

abundant precaution and in order to land additional support to his case, to give a notice to his tenant intimating that he intended to file a suit against

him for his eviction on the ground mentioned in the notice. But that is not to say that such a notice is compulsory or obligatory or that it must fulfil all

the technical requirements of Section 106 of the Transfer of Property Act. Once the liability to be evicted is incurred by the tenant, he cannot turn

round and say that the contractual lease has not been determined. The action of the landlord in instituting a suit for eviction on the ground

mentioned in any State Rent Act will be tantamount to an expression of his intention that he does not want the tenant to continue as his lessee and

the jural relationship of lessor and lessee will come to an end on the passing of an order or a decree for eviction. Until then, under the extended

definition of word ''tenant'' under the various State Rent Act, the tenant continues to be a tenant even though the contractual tenancy has been

determined by giving of a valid notice u/s 106 of the Transfer of Property Act. In many cases the distinction between a contractual tenant and a

statutory tenant was alluded to for the purpose of elucidating some particular aspects which cropped up in a particular case. That led to the

criticism of that expression in some of the decisions. Without detaining ourselves on this aspects of the matter by any elaborate discussion, in our

opinion, it will suffice to say that the various State Rent Control Acts made a serious encroachment in the field of freedom of contract. It does not

permit the landlord to snap his relationship with the tenant merely by his act of serving a notice to quit on him. Inspite of the notice, the law says

that he continues to be a tenant and he does so enjoying all the rights of a lessee and is at the same time denied to be under all the liabilities such as

payment of rent etc. in accordance with the law.

After a detailed discussion in the judgment of the provisions of the various State laws, the Court''s final observation is in these words.

If we were to agree with the view that determination of lease in accordance with the Transfer of Property Act is a condition precedent to the

starting of a proceeding under the State Rent Act for eviction of the tenant., we could have said so with respect that the view expressed in the

above passage is quite correct because there was no question of determination of the lease again once it was determined by efflux of time. But on

the first assumption we have taken a different view of the matter and have come to the conclusion that determination of a lease in accordance with

the Transfer of Property Act is unnecessary and a more surplus age because the landlord cannot get eviction of the tenant even after such

determination. The tenant continues to be so even thereafter. That being so, making out a case under the Rent Act for eviction of the tenant by itself

is sufficient and it is not obligatory to found the proceeding on the basis of the determination of the lease by issue of notice in accordance with

Section 106 of the Transfer of Property Act.

We may state that the law in Chapter V of the Transfer of Property Act particularly Section 106 thereof, which creates an obligation of a

notice to quit is a piece of legislation entering into a contract between the lessor and the lessee and under Clause (h) of Section 111 of the Act, the

lessor cannot institute a suit for eviction without terminating the tenancy and without following the technicalities in and for the notice.

Courts ordinarily do not go into the motive behind the legislation. It is a matter exclusively for the Legislatures to decide whether for the

reasons they have in their mind a particular class of people should be subjected to a particular law or not. Such classification may be based on the

difference in the nature of the persons, trade, calling or occupation. There may be some degree of hostility on account of the peculiar nature of the

trade or calling or the transactions that are subjected to a classification. Indeed, every classification shall have some degree of hostility or bias for

or against a certain section of the society. It is the overall effect of the law that will determine whether certain classification is unreasonable and hit

by Article 14 of the Constitution. In order to find out whether there has been any inequality so as to strike off a certain piece of legislation, the test

to be applied is not the degree of inequality but the reality of it. Thus the presumption is always in favour of the constitutionality of an enactment

since it must be assumed that the Legislatures understand and correctly appreciate the needs of its own people. It will be for those who challenge

to rebut the presumption. They can do so undoubtedly by reference to the contents of the law itself and also by intrinsic evidence.

In order to support the contention that there is sufficient intrinsic evidence that the classification giving to the agricultural and manufacturing

leases a longer period of notice is unreasonable learned Counsel for the defendant, has taken us through some of the judgments of the Supreme

Court including one in Motor General Traders and Another Vs. State of Andhra Pradesh and Others, . Before however we refer to this judgment,

we may refer to the principles governing a valid classification which are available in an earlier judgment of the Supreme Court in the case of Ram

Krishna Dalmia Vs. Shri Justice S.R. Tendolkar and Others, . The Supreme Court has said,

(a) that a law may be constitutional even though it related to a single individual if, on account of some special circumstances or reasons applicable

to him and not applicable to other, that single individual may be treated as a class by himself;

(b) that there is always a presumption in favour of the constitutionality of an enactment and the burden is upon him who attacks it to show that there

has been a clear transgression of the constitutional principles;

(c) that it must be presumed that the legislature understands and correctly appreciates the need of its own people, that its laws are directed to

problems made manifest by experience and that its discriminations are based on adequate grounds;

(d) that the legislature is free to recognise degrees of harm and may confine its restrictions to those case where the need is deemed to be the

clearest;

(e) that in order to sustain the presumption of constitutionality the court may take into consideration matters of common knowledge, matters of

common report, the history of the times and may assume every state of facts which can be conceived existing at the time of legislation; and

(f) that while good faith and knowledge of the existing conditions on the part of a legislature are to be presumed, if there is nothing on the face of

the law or the surrounding circumstances brought to the notice of the court on which the classification may reasonably be regarded as based, the

presumption of constitutionality cannot be carried to the extent of always holding that there must be some undisclosed and unknown reasons for

subjecting certain individuals or corporations to hostile . or discriminating legislation.

We may profitably refer to the case of Bhaiyalal Shukla Vs. State of Madhya Pradesh, . That was a case in which one of the contentions of

sales tax in the area which was formerly known as Vindhya Pradesh (a Part ""C"" State) on building materials used in a works contract was

discriminatory after the merger of that area in the new State of Madhya Pradesh which was formed on November 1,1956 under the States

Reorganisation Act, 1956 as the sale of building materials in a works contract was not subjects to any levy of sales tax in another part of the same

new State namely the area which was formerly part of the area known as State of Madhya Pradesh (The Central Provinces and Berar area). The

Supreme Court rejected the said contention stating,

The laws in different portions of the State of Madhya Pradesh were enacted by different Legislatures, and u/s 119 of the States Reorganisation

Act, all laws in force are to continue until repealed or altered by the appropriate Legislature. We have already held that the sales tax law in

Vindhya Pradesh was validly enacted, and it brought its validity with it u/s 119 of the State Reorganisation Act, when it became a part of the State

of Madhya Pradesh. Thereafter, the different laws in different parts of Madhya Pradesh can be sustained on the ground that the differentiation

arises from historical reasons, and a geographical classification based on historical reasons has been, upheld by this Court in M.K. Prithi Rajji v.

State of Rajasthan C.A. No. 327 of 1956 dated on November 2, 1960, and again in The State of M.P. v. Gwalior Sugar Co., Ltd., C.A. Nos. 98

and 99 of l957, decided on November 30 1960 S.C. The latter case is important, because the sugarcanecess levied in the former Gwalior State

but not in the rest of Madhya Bharat of which it formed a part, was challenged on the same ground as here, but was upheld as not affected by

Article 14. We therefore, reject this argument.

The Supreme Court expressed a similar view in the case of State of Madhya Pradesh Vs. Bhopal Sugar Industries Ltd., in these words:

Continuance of the laws of the old region after the reorganisation by Section 119 of the States Reorganisation Act, was by itself not discriminatory

even though it resulted in differential treatment of persons, objects and transactions in the new State, because it was intended to serve a dual

purpose facilitating the early formation of homogeneous units in the larger interest of the Union and maintaining even while merging its political

identity in the new unit, the distinctive chapter of each region, till uniformity of laws was secured in those branches in which it was expedient after

full enquiry to do so...It would be impossible to lay down any definite time-limit within which the State had to make necessary adjustments so as to

effectuate the equality clause of the Constitution. That initially there was a valid geographical classification of regions in the same State justifying

unequal laws when the State was formed must be accepted. But whether the continuance of unequal laws by itself sustained the plea of unlawful

discrimination in view of changed circumstances could only be ascertained after a full and thorough enquiry into the continuance of the grounds on

which the inequality could rationally be founded, and the change of circumstances, if any, which obliterated the compulsion of expediency and

necessity existing at the time when the Reorganisation Act was enacted.

We have seen already that the notice rule engrafted in Section ll6 of the Act has existed serving the tenants by providing to them a shield

against arbitrary eviction and providing to them an opportunity to adjust themselves to the ultimate eviction, Nothing has been brought to bur notice

to think that continuance of this rule after the Constitution or in view of changed circumstances, is not based on any rationale.

We have already indicated thatifSection l06 of the Act is declared void, it shall work against the interest of the tenants. It is not a type of

legislation which can be divided into two parts so that one part which protects the tenants with a rule of fifteen days notice is sustained and the

other part in which agricultural and manufacturing leaseholders are given a longer period of notice is quashed or declared void.

In R.M.D. Chamarbaugwalla Vs. The Union of India (UOI), it has been pointed out that,

(1) In determining whether the valid parts of a statute are separable from the invalid parts thereof, it is the intention of the Legislature that is the

determining factor. The test to be applied is whether the Legislature would have enacted the valid part if it had known that the rest of the statute

was invalid.

(2) If the valid and invalid provisions are so inextricably mixed up that they cannot be separated from one another, then the invalidity of a portion

must result in the invalidity of the Act in its entirety. On the other hand, if they are so distinct and separate that after striking out what is invalid, what

remains is in itself a complete code independent of the rest, then it will be upheld notwithstanding that the rest had become unenforceable.

(3) Even when the provisions which are valid are distinct and separate from those which are invalid, if they all form part of a single scheme which is

intended to be operative as a whole, then also the invalidity of a part will result in the failure of the whole.

(4) Likewise, when the valid and invalid parts of a statute are independent and do not form part of a scheme but what is left after omitting the

invalid portion is so thin and truncated as to be in substance different from what it was when it emerged out of the legislature, then also it will be

rejected in its entirety.

(5) The separability of the valid and invalid provisions of a statute does not depend on whether the law is enacted in the same section or different

section; it is not the form, but the substance of the matter that is material, and that has to be ascertained on an examination of the Act as a whole

and of the setting of the relevant provisions therein.

(6) If after the invalid portion is expunged from the statute what remains cannot be enforced without making alterations and modifications therein,

then the whole of it must be struck down as void as otherwise it will amount to judicial legislation.

(7) In determining the legislative intent on the question of reparability, it will be legitimate to take into account the history of the legislation, its

object, the title and the preamble to it.

The legislative intent in providing for longer period of notice in the case of agricultural lease as well as manufacturing lease is not beyond

comprehension. Manufacturing, which essentially is trading, is a kind of operation which cannot be easily shifted from one place to another and

evidently a longer duration will be necessary for the manufacturer to find out another suitable accommodation. Agricultural operations are generally

seasonal; durations of which vary depending upon the type of crop grown in the land. For the obvious geographical and historical reasons,

agricultural tenancies are protected by different tenancy laws and regulations of the States. The two purposes specially chosen for a longer period

of notice thus constitute a reasonable basis of classification and a special legislation for such purposes, only leaving other purposes as a separate

class. The case of Motor General Traders and Another Vs. State of Andhra Pradesh and Others, , cited at the Bar relating to a case of

classification as a temporary measure was found based on an intelligible differentia, but held to be unreasonable for long continuance thereof. The

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, covered all types of leases and prescribed how tenants could be evicted, but in

Section 32, it said,

Act not to apply to certain buildings:

The provisions of this Act shall not apply:

(a) to any building owned by the Government;

(b) to any building constructed on and after August 26,1957.

When the constitutional validity of Section 32(b) was raised before the Andhra Pradesh High Court in the case of Chintapalli Achaiah Vs. P.

Gopalakrishna Reddy, the court observed,

The policy of the Act can be found out, as discussed above, from all permissible intrinsic and extrinsic sources. Thus examined, the policy

underlying Section 32 is to provide an incentive to private efforts to construct new buildings. The Act read as a whole therefore balances the policy

underlying the main Act and the policy underlying Section 32. This purpose cannot be said to be in any manner derogatory to the main purpose of

the Act; in fact it supplements it. It is true that the tenants of the new buildings would suffer from the same hardship in order to redress which the

measure was enacted. The Legislature in it wisdom and perhaps with justification thought that this hardship to the tenant will be shortlived and

compared to the necessity of bringing into existence more and more new houses, for which purpose the concession is shown has necessarily to be

tolerated for a short while in the interests of the entire body of tenants as the new buildings are bound to bring down not only the hardships from

which the new tenants would thus suffer but solve the larger problem of residential accommodation thus giving relief in all respects to the entire

body of the tenants. It is for this purpose that it is now-well-settled that the Legislature can recognise degrees of evil without being arbitrary,

unreasonable or in conflict with Article 14 of the Constitution.

When the exemption had continued to remain in force i.e., for more than a quarter of century, once again this provision was challenged before the

Supreme Court. The Supreme Court said,

This is a case where the Legislature while passing the law had given the exemption apparently as an incentive to encourage building activity. The

long period that has elapsed after the passing of the Act itself serves as a crucial factor in deciding the question whether the impugned law has

become discriminatory or not because the ground on which the classification of buildings into two categories is made is not a historical or

geographical one but is an economic one. Exemption was granted by way of an incentive to encourage building activity and in the circumstances

such exemption cannot be allowed to lastfor ever.

The case of Motor General Traders and Another Vs. State of Andhra Pradesh and Others, it is obvious from the facts, isdistinguishable from the

case on hand.

The purposes for which manufacturing lease and agricultural lease have been treated as a separate clause are based on a firm foundation of the

nature of the activities historically recognised as activities! of distinct significance for people involved in them as well as for the people at large.

There can be no equation available in the duration or the time as such to find any aggravation or enhancement of the degree of hostility, if at all any

such hostility existed in the classification of the two types of leases, namely, agricultural and manufacturing for a longer period of notice.

The Supreme Court in the case of Rattan Arya v. State of Tamil Nadu AIR 1986 S.C. 395 held that Section 30(ii) of the Tamil Nadu

Buildings (Lease and Rent Control) Act, 1960 was violative of Article 14 of the Constitution for, that intended to make a distinction between the

tenant of a residential building and a tenant of a non-residential building on the basis of the rent paid by the respective tenants. The Supreme Court

after examining the law on the subject said that there was no justification at all for picking out the class of tenants of residential building paying a

rent of more than Rs. 400 per mensem to deny them the rights conferred generally on all tenants of buildings, residential or non-residential by the

Act.

We thus find that it is not possible to say that Section 106 of the Transfer of Property Act is ultra vires Article 14 of the Constitution read with

Article 13 thereof. It has always been a valid piece of legislation and shall so continue until amended, repealed or otherwise obliterated by an act of

competent Legislature. The reference is answered accordingly.