Grover, J. - (1.) This is an appeal by certificate from a judgment of the Delhi High Court in a writ petition filed by M/s. Fonseca Pvt. Ltd. and others challenging an order made by Shri L. C. Gupta, Deputy Secretary to the Government of India, Ministry of Works and Housing, purporting to have been made under Rule 155 of the Defence of India Rules read with Section 3 (48) of the Defence of India Act, 1971 directing the said company and others who "may be in occupation", to vacate the building known as 1, Man Singh Road, New Delhi, within seven days from the date of the notice. The writ petition was dismissed by the High Court.
(2.) It is not necessary to state the facts in detail. In our opinion the matter could be disposed of on one ground and it was wholly unnecessary for the High Court to have decided the other points which were raised before it.
(3.) The impugned order dated December 18, 1971 which was addressed to M/s. Fonseca Pvt. Ltd. through its Directors and to other persons mentioned in the order is as follows:- " Whereas I, L. C. Gupta,, Deputy Secretary to the Government of India, Ministry of Works and Housing, am satisfied that the premises known as 1-Man Singh Road, New Delhi is a public premises as defined under the Public Premises (Eviction of Unauthorised Occupants) Act, 1971; and Whereas I am satisfied that the said premises are required in connection with the defence of India and civil defence; and Whereas I am satisfied that you are in unauthorised occupation as defined under the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 in the said premises. Therefore, I, L. C. Gupta, Deputy Secretary to the Government of India, Ministry of Works and Housing, acting under Rule 155 of the Defence of India Rules, 1971 read with Section 3 (48) of Defence of India Act, 1971 do hereby direct you to vacate the premises within seven days from the date of issue of this notice, failing which, action as provided under the aforesaid rules shall be taken. Sd/- L. C. Gupta Deputy Secretary to the Government of India, Ministry of Works and Housing." Rule 155 of the Defence of India Rules, to the extent it is material, may next be reproduced: Rule 155 (1). Eviction of unauthorised persons from public premises.- Where the Central Government is of opinion that any public premises as defined in the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 (40 of 1971), are required for any purpose connected with the defence of India and civil defence, the public safety or interest, the efficient conduct of military operations or the maintenance of supplies and services essential to the life of the community, and the Central Government is satisfied that such premises are in unauthorised occupation as defined in that Act, the Central Government may, after recording the reasons for such satisfaction, make an order of eviction directing that the public premises shall be vacated by all persons who may be in occupation thereof or of any part thereof within such period as may be specified in the order. (2) If any person refuses or fails to comply with the order of eviction within the period specified therein, any officer authorised by the Central Government in this behalf (hereafter in this Rule referred to as the authorised officer) may evict that person from, and take possession of the public premises and may for that purpose use such force as may be necessary. (3) ********** (4) ********** (5) If any person does not vacate the public premises in compliance with an order made under sub-rule (1), such person shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both. (6) ********** " Section 3 of the Defence of India Act empowers the Central Government to make such rules as appear to it necessary or expedient for securing the defence of India and civil defence, the public safety, the maintenance of public order or efficient conduct of military operations or for maintaining supplies and services essential to the life of the community. Under sub-section (2), clause 48 rules, in particular, can be made with regard to the eviction of unauthorised occupants from such public premises as defined in the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 as are, in the opinion of the Central Government required for the purpose connected with the defence of India and civil defence etc. The validity of Rule 155 was not canvassed and we shall proceed on the basis, for the purpose of disposing of the present case, that it was a valid rule. Now under this rule it is only the Central Government that has to form the opinion that any public premises are required for any of the purposes mentioned in the rule and has to be satisfied that such premises are in unauthorised occupation as defined in Act 40 of 1971 and then it has to record reasons for such satisfaction while making an order of eviction directing that the public premises shall be vacated by all persons who may be in occupation thereof within a specified period. The consequences of any person disobeying such an order are serious as such a person shall be liable to imprisonment or fine or with both under sub-rule (5) of Rule 155. Any order, therefore, made under that rule must strictly comply with the requirement of the rule itself. It is common ground and cannot be disputed that Shri L. C. Gupta, Deputy Secretary, who made the order could do so only if he had the requisite authority under the Government of India (Transaction of Business) Rules, 1961 which were framed in exercise of the powers conferred by clause (3) of Art. 33 of the Constitution. Rule 11 is in the following terms:- " Responsibility of Departmental Secretaries- In each department, the Secretary (which term includes the Special Secretary or Additional Secretary or Joint Secretary in independent charge) shall be the administrative head thereof and shall be responsible for the proper transaction of business and the careful observance of those rules in that department." Rule 3 says, inter alia, that all business allotted to a department under the Government of India (Allocation of Business) Rules, 1961 shall be disposed of by or under the general or special directions of the Minister in charge.;