Shinghal, J. - (1.) The appellants in these three appeals are aggrieved against a common judgment of the Punjab and Haryana High Court dated January 14, 1969, by which the judgment of a learned single Judge of that Court dismissing their writ petitions was upheld on the ground that the gifts to them did not fall within the purview of the saving clause of Section 32FF of the Pepsu Tenancy and Agricultural Lands Act, 1955, hereinafter referred to as the Act.
(2.) It is not dispute that a gift was made in each of these cases before July 30, 1958, and in one case after August 21, 1956 but before July 30, 1958. The donees were not persons who were not related to the donors, and were persons to whom gifts were made of agricultural lands for love and affection. The revenue authorities took the view that the gifts were not transfers of lands of the nature protected by Section 32FF of the Act as there was no valuable consideration, and mere love and affection was not 'consideration' within the meaning of that section. As the High Court has upheld that view, the appellants feel aggrieved and have come up in appeal to this Court by special leave.
(3.) Section 32FF of the Act which deals with certain transfers which are not to affect the surplus area of a landowner provides as follows,- "32FF. Save in the case of land acquired by the State Government under any law for the time being in force or by an heir by inheritance or up to 30th July, 1958 by a landless person, or a small landowner, not being a relation as prescribed of the person making the transfer or disposition of land, for consideration up to an area which with or without the area owned or held by him does not in the aggregate exceed the permissible limits, no transfer or other disposition of land effected after 21st August, 1956, shall affect the right of the State Government under this Act to the surplus area to which it would be entitled but for such transfer or disposition: Provided that any person who has received any advantage under such transfer or disposition of land shall be bound to restore it, or to make compensation for it, to the person from whom he received it." The section therefore provides that no transfer or other disposition of land effected after August 21, 1956, shall affect the rights of the State Government under the Act to the surplus area to which it would be entitled but for such transfer or disposition 'save' in the case of land acquired by the State Government under any law for the time being in force, or by an heir by inheritance or up to July 30, 1958 by a landless person, or small landowner, not being a relation as prescribed of the person making the transfer or disposition of land, provided that it is for 'consideration', up to an area which with or without the area owned or held by him does not in the aggregate exceed the permissible limit. The only point in controversy before us is whether the gifts of land which were made in the three cases under appeal on account of natural love and affection, could be said to be transfers of the lands for consideration It has been argued on behalf of the appellants that the aforesaid gifts were in the nature of transfer of property as defined in Section 5 of the Transfer of Property Act and it did not matter if they were by way of gift and did not amount to sale or exchange.;