REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 3910 OF 2013 

BOARD OF TRUSTEES FOR THE PORT OF 

KOLKATA AND ORS.    …APPELLANTS 

VERSUS

APL (INDIA) PVT. LTD. AND ORS.             …RESPONDENTS

WITH

CIVIL APPEAL NO. 3912 OF 2013

CIVIL APPEAL NO. 3911 OF 2013

J U D G M E N T

S. ABDUL NAZEER, J.

1.These appeals, arising out of a reference to the Full Bench of

the   Calcutta   High   Court,   raise   an   important   question   on   the

meaning, interpretation and applicability of Section 6 of the Public

Premises (Eviction of Unauthorised Occupants) Act, 1971 (for short

'the PP Act').  The issue revolves around the right of the appellants

1

(hereinafter referred to as the "Port Trust") to seize and dispose of

goods and materials lying on the "public premises" which goods

may not necessarily belong to the erstwhile tenant/licensee of such

"public premises" under the PP Act.

2.  The brief facts of the case necessary for disposal of these

appeals are as under:

3.A   piece   of   land   altogether   measuring   17238.15   sq.   mtr.

situated at Transport Depot Road, P.S. Taratola, Kolkata, (for short

'the premises') was allotted to M/s. Shalimar Tar Products Ltd.

(hereinafter referred to as 'the STPL') by way of Deed of Assignment

dated 06.12.1963.  The STPL stopped the payment of rent to the

Port Trust since 1973.  The lease in respect of the premises granted

in favour of the STPL expired by afflux of time in the year 1981.

Therefore, the Port Trust issued a notice dated 31.08.2000 to the

STPL to quit the premises and deliver its possession.  As the STPL

failed to deliver back possession of the premises, the Port Trust

initiated the proceedings for eviction, as well as for recovery of

2

arrears of rent and dues on account of unauthorized occupation

before the Estate Officer under the provisions of the PP Act.

4.The Estate Officer issued a notice dated 24.01.2006 under

Sections 4 and 7 of the PP Act to the STPL.   All the concerned

persons in occupation of the premises were also notified by affixing

the aforesaid notices on the outer wall of the premises.  The STPL

duly appeared before the Estate Officer. 

5.The Estate Officer, upon hearing the Port Trust and the STPL,

passed an order of eviction on 09.07.2007, and also directed the

STPL to pay damages for unauthorized use and occupation of the

premises   amounting   to   Rs.2,46,64,411/­,   calculated   upto

30.06.2005, excluding the interest thereon.  The Port Trust applied

to   the   Estate   Officer   for   execution   of   the   said   order   and

appointment of an authorized officer for recovery of the possession

of   the   premises   under   the   provisions   of   the   PP   Act.     On

19.02.2008, the Estate Officer passed an order appointing Smt.

Subarna Thakur, Officer­in­Charge (Estate) of the Port Trust as an

3

authorized officer for recovery of possession in terms of the order of

eviction dated 09.07.2007.

6.The authorized officer took possession of the premises and

the containers stacked thereon.   Immediately upon eviction and

taking possession, the  Port Trust deployed security guards for

protection of the premises.   Several containers remained at the

premises at the time of taking possession.

7.After taking possession, the authorized officer wrote a letter

dated 10.03.2008 informing the Estate Officer that the land has

been   recovered   from   the   STPL   on   08.03.2008   along   with   the

containers stacked on the premises. The Estate Officer passed an

order   directing   the   authorized   officer   to   take   inventory   of   the

materials/articles/goods lying on the premises in the presence of a

competent officer of the Port Trust and also directed the issue of

notice under Section 6 of the PP Act for disposal of the properties

left by the unauthorized occupant and also to publish a copy of the

said notice in the newspaper as per the provisions of the PP Act

and the rules made thereunder for disposal of the property lying on

4

the   premises.   In   the   said   proceedings,   the   respondent   No.6

appeared   on   10.03.2008   and   filed   an   application   seeking

permission to remove the huge number of containers from the

premises.   The Estate Officer rejected the application, which has

not been questioned by the sixth respondent.

8.In terms of the aforesaid order, a notice under sub­section (1)

of Section 6 of the PP Act was issued by the Estate Officer to

remove or cause to be removed or disposed of by public auction

any property remaining on the premises.   A copy of the said notice

was   also   issued   through   a   local   daily   newspaper.   The

respondents/writ petitioners herein preferred a writ petition, inter

alia, seeking permission to remove the containers lying on the

premises by contending that they could not be restrained from

removing the containers till realization of dues from the STPL.  It

was further contended that the Port Trust had wrongly withheld

the containers belonging to them and that they had no privity of

contract with the Port Trust and, therefore, not liable to pay any

rent to the Port Trust.

5

9.The Port Trust opposed the writ petition.  The learned Single

Judge of the Calcutta High Court, while holding that there are

different  views   taken  by  two  different   Division   Benches   of   the

Calcutta High Court on the scope and ambit of Section 59 of the

Major Port Trusts Act, 1963, (for short 'the MPT Act'), referred the

matter to the Chief Justice for constitution of a larger Bench to

determine the following question: 

"Whether Section 59 of the Major Port

Trusts Act, 1963, read with Sections 5

and 6 of the 1971 Act confers on KPT a

right of lien on, or the right to detain,

seize   and/or   sell   the   goods   of   third

parties, lying on the public premises, for

realization   of   arrears   of   rent   due   from

tenants,   irrespective   of   whether   the

owner of those goods had any privity of

contract with KPT".

10.The Full Bench of the High Court held that the observations

of the Division Bench in The Board of Trustees for the Port of

Kolkata  v.  Canoro Resources Ltd. & Ors . reported in 2008 (1)

CHN 941, (for short 'Canoro Resources') on Sections 59 and 61 of

the MPT Act were at best obiter dicta.  While holding so, the Full

Bench opined that there was no conflict between the judgments of

6

the Division Bench in Board of Trustees for the Port of Calcutta

v. Indian Rayon Corpn. Ltd. & Ors ., reported in 1987 (28) ELT

334 (Cal.), (for short 'Indian Rayon') and Canoro Resources.  The

observations of the Full Bench are as under:

"With due respect to the observation of

the   Division   Bench,   we   are   not   in

agreement with the same.  In our opinion,

Sections 59 and 61 of MPTA cannot be

read into proceedings under PPA, 1971.

There   can   be   no   general   lien   under

Section 59 of MPTA which would cover

the goods of a party having no privity of

contract with KPT, which are sought to be

sold in execution proceeding under PPA,

1971.  The Division Bench in fact notices

that   KPT   had   in   execution   obtained

possession of the land from its tenant,

and seized some timbers and casing pipes

which were lying on the lease hold lands

at   the   time   of   taking   delivery   of

possession.  The owner had imported the

goods.   They were kept on open ground

for the purpose of sending the same to

further   destination.     Clearly,   therefore,

KPT had no claim against the goods on

account of rates and rents for services

rendered under Section 42 of the MPTA.

In such circumstances, the provisions of

Section 59 and 61 of MPTA were not at all

relevant   for   deciding   the   controversy

between the parties.   The issue decided

by the Division Bench did not arise on

the pleadings.  Nor was the point argued

7

by any of the parties.   The three points

argued by the parties, 1) that KPT should

have been made a party, 2) under Section

6 of the PPA, 1971 KPT was entitled to

sell the goods, even of a stranger, found

in/on   premises   under   unauthorized

occupation and 3) that alternative remedy

was available.  Therefore, in our opinion,

findings in paragraph 18 are at best only

obiter dicta.  In our opinion, the first part

of para 18 of the judgment does not deal

with the issue raised before the Court.

Mr. Anindya Mitra had not even raised

the issue about the power of KPT under

Sections 59 or 61.  No grievance had also

been   made   while   Mr.   Jayanta   Kumar

Mitra, learned counsel for the petitioners

submitted   that   the   KPT   had   wrongly

invoked   Sections   59   and   61   of   MPTA.

The whole issue was limited only to the

powers of KPT under the PPA, 1971.  In

our opinion, it was a territory travelled

into by the Division Bench, without being

invited therein, either in the pleadings or

the submissions of the learned counsel.

These observations, therefore, cannot be

treated as a precedent on interpretation

of Sections 59 and 61 of MPTA.   In our

opinion,   the   issue   with   regard   to   the

ambit   of   Section   59   and   61   has   been

correctly decided by the Division Bench

in  Indian   Rayon   Corporation   Ltd.

(supra).  This judgment is in consonance

with the law laid down by the Supreme

Court   in  M/s.   Sriyanesh   Knitters

(supra).

For the reasons stated above, we are

unable to accept the submission of Mr.

8

Anindya Mitra that there is no conflict

between   the   earlier.     Division   Bench

Judgment in Indian Rayon Corporation

Ltd. (supra) and the later Division Bench

judgment   in  Canoro   Resources   Ltd.

(supra).   The view taken in first part of

paragraph 18 of the judgment in Canoro

Resources Ltd. (supra) is contrary to the

law laid down by the Supreme Court and

therefore, cannot be said to be good law."

11.After   answering   the   reference   as   above,   the   Full   Bench

directed placing of the writ petition before the learned Single Judge

for decision on merits.  The Port Trust has challenged the legality

and correctness of the aforesaid judgment of Full Bench in these

appeals. 

12.Appearing for the appellants, Shri Parag P. Tripathi, learned

senior counsel, submits that the premises in question is a "public

premises" as defined under the PP Act.  There is no bar for the Port

Trust to initiate action for eviction of unauthorized occupant from

the premises or to dispose of goods and materials lying in public

premises which may not necessarily belonging to the erstwhile

tenant/licensee of the said premises.  The Port Trust has initiated

action for the eviction of the unauthorized occupant under the PP

Act.   The Port Trust has not initiated any action under the MPT

9

Act. Section 6 of the PP Act must be read and interpreted on its

own.  It is not dependent upon Sections 59 and 61 of the MPT Act.

It is argued that the judgment of the Division Bench of the High

Court in  Indian Rayon  has no application to the facts of the

present case.   It is unnecessary for the Court to conjointly read

Sections 59 and 61 of the MPT Act and Sections 5 and 6 of the PP

Act for the purpose of evicting an unauthorized occupant.   It is

further argued that the Full Bench ought to have held that the

proceedings   initiated   by   the   Port   Trust   also   covers   the

respondents/writ petitioners and that they are bound by the order

of the Estate Officer passed under Sections 5 and 6 of the PP Act.

13.On the other hand, Shri Chira Ranjan Addy, learned counsel

appearing for the respondents, submits that there is no privity of

contract   between   the   Port   Trust   and   the   respondents/writ

petitioners and that the Port Trust does not acquire any right in

respect of the goods of the third parties. Hence, the observations

made   in  Canoro   Resources   cannot   be   justified.   The

respondents/writ petitioners being third parties, their goods can

never be the subject­matter of lien having regard to the express

10

language contained in Section 61 of the MPT Act.   It is further

argued that the writ petition is pending before the learned Single

Judge of the High Court and that all contentions in relation to the

application Section 6 of the PP Act can be considered by the High

Court.  The Full Bench has considered all the aspects of the case

and   has   clarified   the   legal   position.     This   Court   in  Board   of

Trustees of the Port of Bombay and Ors. v. Sriyanesh Knitters,

(1999) 7 SCC 359, has considered the scope of different provisions

of the MPT Act and has held that these provisions do not authorize

the Port Trust to have general lien over goods belonging to the writ

petitioners.  

14.We have carefully considered the submissions of the learned

counsel made at the Bar and perused the materials placed on

record.  

15.It is not in dispute that the premises is a "public premises" as

defined   under   the   PP   Act.   The   Port   Trust   initiated   action   for

eviction of the STPL, an unauthorized occupant of the premises

under the provisions of the PP Act.  The STPL has contested the

proceedings   before   the   Estate   Officer.     On   09.07.2007,   Estate

11

Officer passed an order of eviction and also directed the STPL to

pay   the   damages   for   unauthorized   use   and   occupation   of   the

premises. Notice was issued under Section 5(1) of the PP Act for

evicting the STPL.  It is clear from the records that all the persons

concerned with the premises were also notified in accordance with

law.  An order was passed on 19.02.2008 appointing an authorized

officer for recovery of possession in terms of the aforesaid order of

eviction.   The authorized officer took possession of the premises

and the containers lying on the premises.  The authorized officer

was permitted to take inventory of the materials/articles goods

lying on the premises and was also directed to issue notice under

Section 6 of the PP Act for disposal of the properties left by the

unauthorized occupant.  A notice was also published under Section

6(1) of the Act in the local newspaper to remove or cause to be

removed or dispose of by public auction any property remaining

within the premises. At this stage, the respondents/writ petitioners

have filed the writ petition before the High Court for a direction to

the Port Trust to permit them to remove the containers belonging

to them which were lying on the premises.   

12

16.The PP Act provides for eviction of occupants from public

premises and for certain incidental matters.  This Act was enacted

to provide for a speedy machinery for the eviction of unauthorized

occupants of the public premises. It is clear from the statement of

object and reasons of the PP Act that it has become impossible for

government to take expeditious action even in flagrant cases of

unauthorised occupation of public premises and recovery of rent or

damages   for   such   unauthorised   occupation.   It   is,   therefore,

considered   imperative   to   restore   a   speedy   machinery   for   the

eviction of persons who are in unauthorised occupation.

17.Section 2(g) defines the expression 'unauthorised occupation'

in relation to public premises as under:­

(g)   "unauthorized   occupation",   in

relation to any public premises, means

the occupation by any person of the

public premises without authority for

such   occupation,   and   includes   the

continuance   in   occupation   by   any

person of the public premises after the

authority (whether by way of grant or

any   other   mode   of   transfer)   under

which he was allowed to occupy the

premises   has   expired   or   has   been

determined   for   any   reason

whatsoever".

13

18.Section   5   lays   down   the   procedure   for   eviction   of

unauthorized occupants.   Section 5A was inserted by Act 61 of

1980, which has come into force with effect from 20.12.1980.

This Section provides for removal of unauthorized construction on

or   against   or   in   front   of   any   public   premises.     The   relevant

provisions for the purpose of this case are sub­section (1)(b) and

sub­section (3) of Section 5A, which are as under:­

"5A. Power to remove unauthorized

constructions,   etc.­  (1) No   person

shall­

(a)  …….

(b) display or spread any goods.

(c)  …….

on,   or   against,   or   in   front   of,   any

public premises except in accordance

with the authority (whether by way of

grant or any other mode of transfer)

under which he was allowed to occupy

such premises.

(2) …….

(3)   Where   any   movable   structure   or

fixture   has   been   erected,   placed   or

raised,   or   any   goods   have   been

displayed or spread, or any cattle or

other animal has been brought or kept,

14

on   any   public   premises,   in

contravention of the provisions of sub­

section (1) by any person, the estate

officer may, by order, remove or cause

to   be   removed   without   notice,   such

structure,   fixture,   goods,   cattle   or

other animal, as the case may be, from

the   public  premises  and  recover  the

cost of such removal from such person

as an arrear of land revenue."

19.Section 6 provides for disposal of the property left on the

public premises by unauthorized occupants.   The relevant sub­

Sections for the purpose of this case are sub­sections (1A) and (2)

of Section 6, which are as under:­

"6. Disposal of property left on pub­

lic premises by unauthorized occu ­

pants.­

(1)  …..

(1A) Where any goods, materials, cattle

or   other   animal   have   been   removed

from   any   public   premises   under

section 5A, the estate officer may, after

giving   fourteen   days’   notice   to   the

persons owing such goods, materials,

cattle   or   other   animal   and   after

publishing the notice in at least one

newspaper   having   circulation   in   the

locality, dispose of, by public auction,

such goods, materials, cattle or other

animal.

15

(1B) …..

(2) Where any property is sold under

sub­section   (1),   the   sale   proceeds

thereof   shall,   after   deducting   the

expenses of the sale and the amount, if

any, due to the Central Government or

the [statutory authority] on account of

arrears of rent or damages or costs, be

paid to such person or persons as may

appears   to   the   estate   officer   to   be

entitled to the same:

Provided that where the estate officer

is unable to decide as to the person or

persons to whom the balance of the

amount   is   payable   or   as   to   the

apportionment   of   the   same,   he   may

refer such dispute to the civil court of

competent   jurisdiction   and   the

decision of the court thereon shall be

final".

20. It   is   clear   from   the   above   provisions   that   any   person   in

occupation   of   the   public   premises   without   authority   for   such

occupation is an unauthorized occupant.  The expression 'spread

on any public premises', contained in sub­section (1)(b) of Section

5A in the context also means 'lying on any premises'.  Sub­section

(3) of Section 5A authorizes the Estate Officer to remove any goods

lying on any public premises after an order of eviction has been

made under Section 5 of the Act. It is immaterial whether the said

16

goods belong to the erstwhile tenant/licensee or to any other party.

Sub­section   (1A)   of   Section   6   authorises   the   Estate   Officer   to

dispose of such goods/materials, etc. after giving fourteen days'

notice to the persons owning such goods and other procedure

prescribed therein.  It is not necessary that the persons owning the

goods lying on the premises should be erstwhile tenants/licensees.

It is also not necessary that there should be a privity of contract

between the Port Trust and the third party to whom such goods

and materials belong for disposing of the property by the Estate

Officer under Section 6.

21.In Indian Rayon, the Division Bench was dealing exclusively

with lien under the MPT Act.   It has not considered eviction of

unauthorized tenants under Section 6 of the PP Act. This judgment

is in conformity with the judgment of this Court in M/s. Sriyanesh

Knitters (supra).

22.In Canoro Resources the Division Bench was considering the

matter where an eviction order had been passed by the Estate

Officer under the PP Act.  In the execution of the said order, the

17

Estate Officer obtained possession of the land from the tenant and

seized   the   timber   and   casing   pipes   which   were   lying   on   the

leasehold land.  The owner of these goods, challenged the order of

the Estate Officer in a writ petition by contending that there was no

privity   of   contract   between   him   and   the   Port   Trust.   In   this

background, the Division Bench held that a conjoint reading of

Sections 59 and 61 of the MPT Act vis­a­vis Sections 5 and 6 of the

PP Act make it clear that if any goods are found to be lying on the

land of the Port Trust, and for such land any rent is due or

payable, the Port Trust has not only the lien over the goods, but

also the right to sell those goods so as to appropriate the sale

proceedings towards the rental dues.  

23.As   noticed   above,   the   proceeding   initiated   in  Canoro

Resources was under the PP Act.  Therefore, it was not necessary

for the Division Bench to read Sections 59 and 61 of the MPT Act

into the proceeding initiated under the PP Act.  The Full Bench, in

our view, was justified in holding that those observations were, at

best, obiter dicta.  The Full Bench was also justified in holding that

there is no conflict between the two judgments of the Division

18

Bench in Indian Rayon and Canoro Resources.  

24.In the instant case, the contention urged on behalf of the Port

Trust is that even if the goods belonging to the third parties are

found lying on the premises after an order of eviction passed under

Section 5, it was entitled to sell the goods and deduct from the sale

proceeds any amount due to the Port Trust on account of arrears of

rent or damages, etc and that the balance of the sale proceeds

shall be paid to such person or persons, as may appear to the

Estate Officer, to be entitled for the same. We are in complete

agreement with this submission made on behalf of the Port Trust.

We are of the view that Section 6 of the PP Act has been enacted

with obvious purpose of enabling statutory authorities to take all

consequential steps after receiving possession of public premises

and for recovery of dues, etc.  The said provision ought not to be

interpreted   in   a   way   which   defeats   the   very   purpose   of   its

enactment.  Section 6 of the PP Act must be read independent of,

and not dependant on, Sections 59 and 61 of the MPT Act.   As

noticed above, Section 6 of the PP Act applies,  inter alia, to the

persons who keep their goods in the public premises whether they

19

are tenants/licensees, sub­tenants or any other parties. The Estate

Officer, under Section 6 of the PP Act, is entitled to sell the goods

even of a stranger, found in/on the premises under unauthorized

occupation.

25.The Full Bench of the High Court had already directed the

writ   petition   to  be   placed   before   the  learned   Single   Judge   for

decision on merits. We request the learned Single Judge of the

High Court to decide the writ petition expeditiously, preferably

within a period of six months from the date of receipt of a copy of

this   Order,   keeping   in   mind   the   observations   made   in   this

Judgment.

26.The Civil Appeals are disposed of in the above terms.  There

will be no order as to costs. 

             …………………………………J.

           (A.K. SIKRI)

         …………………………………J.

           (ASHOK BHUSHAN)

…………………………………J.

           (S. ABDUL NAZEER)

New Delhi;

February 21, 2019.

20