M. Hidayatullah, C.J.@mdashThis order ill govern the disposal of Civil Appeals Nos. 1554 and 1555 of 1966.
2. The two appellants, seeking to appeal against the common judgment and order of the Bombay High Court (Nagpur Bench), September 10, 1965, in proceedings under Article 226 of the Constitution, applied to the Division Bench of the High Court for a certificate under Article 132 and 133(1)(a) or (b) and/or (c) of the Constitution. Their applications were summarily dismissed on December 6, 1965. The present two appeals (consolidated for hearing) are by special leave and are against the order refusing certificate. The appellants contend that they were entitled to a certificate as of right as laid down in
3. The appellants and 3 others had, by their several petitions under Article 226 of the Constitution asked that certain notices issued u/s 17(2) of the Act for declaration of lands in excess of the ceilings as surplus and requiring that they be surrendered, be quashed on the ground that the Maharashtra Agricultural Lands (Ceilings on Holdings) Act 1961 (27 of 1961) offended Article 14, 19 and 31 and was therefore void under Article 13. The Divisional Bench disposed of the five petitions by a common judgment and order on September 10, 1965 dismissing them. It was held that barring Section 28, the Act was already held to be validly enacted in a decision of the High Court in another petition decided on October 25, 1968. The earlier case had laid down that the Act was saved by Article 31-A. The Divisional Bench also pointed out that the Act was included in the 9th Schedule to the Constitution and enjoyed protection of Article 31-B. That too was held in yet another petition. The learned Counsel attempted to urge some new grounds but was not allowed to do so. The petitions were dismissed but without costs.
4. In pressing the applications for certificate the petitioners pointed out that 1976 acres of dry crop lands were involved and were likely, to be declared surplus and asked to be surrendered and that at a valuation of Rs. 1,000 per acre, the value of the subject matter in the High Court and on appeal to this Court was well over the mark. They claimed a certificate as of right. The High Court refused the certificate but gave no reasons for the refusal.
5. In these appeals it is submitted that in view of the decision of this Court
6. There is considerable force in the submissions. As pointed out in the earlier case Article 133 is wide enough to take in civil proceedings decided in the High Court in the exercise of the extraordinary jurisdiction provided some civil right of the party is decided. The appellants before the High Court were attempting to save their property by challenging the validity of the Act and , the decision of the Court that the Act was valid directly affected the civil rights of the parties in properties well over the mark in value. In these circumstances, the High Court could not refuse the certificate. We would have, therefore, seriously considered Remanding the case to the High Court for the grant of a certificate but for two things. Special leave was granted on May 5, 1966. Since then on April 10, 1968, in
7. We may say here that it is desirable to state in brief why the certificate is refused since much depends on whether the civil rights of the parties are passed on or not by the judgment proposed to be appealed, against. Again, if the Court refuses to exercise jurisdiction under Article 226 without deciding the civil rights claimed, it is better to say so while refusing the certificate.
