Shelat, J. - (1.) Two questions arise in this appeal by certificate granted by the High Court at Calcutta, (1) as regards the jurisdiction of the Controller under the Calcutta Thika Tenancy Act, 1949, after the deletion therefrom of Section 29 by Amendment Act of 1953 in respect of proceedings pending before him on that date and (2) the right of a Thika Tenant as defined by the Act to a notice provided under the deed of lease.
(2.) By a registered lease, dated December 4, 1934, the appellant entered into possession of the land demised thereunder from the Bhowanipore Wards Estate which was then managing the said property at a monthly rent of Rs. 47-0-3 P. The lease was for a fixed term of 10 years and it inter alia gave the tenant option of renewal of the said lease provided he offered the maximum rent which might he offered by intending tenants on expiry of the said term. Clause 7 of the deed of lease provided that the lessee shall be bound on the termination or sooner determination of the lease to restore to the lessors the land demised after removing the structures with drains, privies, water taps etc., leaving the land in the same state as it was at the date of the lease. It also provided that the lessee would be bound to sell the said structures, privies, drains etc. to the lessors if the lessors so desired at a valuation to be fixed by a qualified Engineer specified therein. Clause 7 then provided as follows. "Provided always and it is hereby agreed and declared that if it be required that the lessee should vacate the said premises at the end of the said term of 10 years the lessee will be served with a 6 months' notice ending with the expiry of the said term and it is further agreed that if the lessee is permitted to hold over the land after the expiry of the said term of 10 years the lessee wil1 bc allowed a six months' notice to quit and vacate the said premises." It is clear that the lessee was entitled to a six months notice in the following two events before he could be required to vacate:(1) If the lessors desired the lessee to vacate at the end of ten years and not to renew the lease, they were bound to give six months notice ending with the expiry of the term of 10 years and (2) if on the expiry of the term the lease was not renewed but the lessee was allowed to holdover the lessors were bound to give him six months' notice before being asked to quit. After the execution of the said lease the appellant built certain structures on some portion of the said land and let out the remaining portion as permitted under the said lease. .Since the said period of ten years was to expire on December 1, 1914, the appellant by his letter, dated November 30, 1944, to the Bhowanipore Wards Estate expressed his desire to exercise his option of renewal stating therein that he was prepared to pay such higher rent as the lessors had by that time received. According to the appellant. since he did not receive any reply to the said offer he continued to be in possession of the demised land and as was the practice between the parties, continued to deposit the aforesaid rent form time to time in the treasury of Alipore Collectorate. On May 26, 1945. the Manager of the Wards Estate intimated to the appellant that the renewal of the said lease was not sanctioned and asked the appellant if he was agreeable to pay rent at the rate of Rs. 12 per month per Cottah and a Selami equivalent to one year's rent. The appellant wrote back to say that he had already exercised his option, that he had been regularly depositing the said rent and that the said demand was excessive and he was therefore not bound to pay the same. Considerable correspondence thereafter ensued between the parties ending with the notice, dated October 14, 1946, by the said Wards Estate stating that as the appellant did not agree to pay the rent as demanded by them and the said lease was not renewed he was a trespasser and was not entitled to any notice under the said lease and required him to deliver vacant possession of the said land after removing the structures within two weeks from the date of the receipt of notice. On July 11, 1947, the Court of Wards instituted a suit in the First Court of the Subordinate Judge at Alipore for ejectment and for mesne profits. In his written statement the appellant maintained that he had lawfully exercised his option of renewal, that after receipt of his said letter the Wards Estate had continued to accept the rent as agreed under the said lease, that the demand of Rs. 12 per cottah was not a bona fide one and that the said notice was illegal. While the suit was pending the Calcutta Thika Tenancy Act, 1949, was enacted and brought into force. On both the parties agreeing that the appellant was a Thika Tenant as defined by the said Act and that therefore the suit would be governed by that Act the Court transferred it to the Thika Controller under S.29 of the Act. The suit thus stood transferred to the Fourth Court of the Munsiff at Alipore who was the Thika Controller under the Act. While the suit was still pending the West Bengal Legislature passed the said Amendment Act VI of 1953 which came into force on April 21, 1953, by Section 8 of which Sections 28 and 29 of the Act were deleted. On September 12, 1953, the appellant filed an application was however rejected and the suit continued to be on the file of the Controller. On January 25, 1954, the respondents applied for amendment of the plaint contending that they were entitled to a decree for ejectment on the grounds (a) that the appellant had failed to use or occupy himself a major portion of the said land (b) that the said land was required by the landlords for constructing a building on and developing the said land and (c) that the said lease had expired by efflux of time, thus seeking to bring their suit within the grounds (iv), (v) and (vi) in Section 3 of the Act. The aforesaid amendment was allowed and the suit was proceeded with on the cause of action as so amended. By a supplementary written statement the appellant denied the aforesaid allegations. On June 24, 1955, the names of the present respondents were substituted for the said Court of Wards, as management of the said property was released as and from April 15, 1955. By a judgment and order, dated August 11, 1956, the Controller directed the eviction of the appellant subject to the respondents paying compensation either as agreed to between the parties or as may be determined by him on an application made therefor by either of the parties. The Controller held that on the expiry of the said term the appellant became a trespasser and was not entitled to a six months notice as provided by the said lease and upheld the respondents' contention that they had satisfied he grounds as set out in Cls. (iv), (v) and (vi) of S. 3 of the Act An appeal was preferred against the said judgment and order before the Subordinate Judge at Alipore who dismissed it holding that the suit was governed by. S. 5 of the Act, that after the expiry of the said term there was no holding over by the appellant, that in spite of the deletion of Section 29 the Controller continued to have jurisdiction over matters transferred to him and pending at the date when the Amending Act of 1953 came into force. He, however, held that the respondents were not entitled to evict the appellant on the ground that they required the said land either for building on it or otherwise developing it but upheld their contention that they were entitled to an order of eviction under Cls. (v) and (vi) of S. 3. The appellant took the matter to the High Court under Art. 227 challenging the correctness of the said judgment and order which application was converted into Civil Revision No. 2612 of 1957.
(3.) Before the High Court two questions were canvassed:(1) regarding the jurisdiction of the Controller after S. 29 of the Act was deleted and (2) regarding the notice which the appellant claimed he was entitled to under the said lease before the respondents could exercise any right of eviction. The High Court was of the view that in spite of the deletion of Section 29 the jurisdiction of the Controller in respect of matters pending before him at the date of the coming into force of the said Amending Act was saved and also rejected the appellant's contention as to notice on the ground that the non obstante provisions in S. 3 of the Act entitled the landlords to a decree for eviction without first terminating the contractual tenancy by a notice as provided for by the said proviso to Cl. 7 of the said deed of lease.;