Sinha, J.@mdashThe petitioners as trustees are owners of municipal premises No. 84A, Lower Chitpur Road. Calcutta. The respondents Nos. 6
to 27 are monthly tenants and / or occupiers of specific portions or rooms in the said premises. The said premises consists of three blocks. The
front or roadside block is a three-storied structure. The back block was also a three-storied structure and the privy block on the South was a two-
storied structure. It is an ancient and dilapidated building, more than one hundred years old, and is in a dangerous condition. On or about 21st
January, 1957 the Commissioner, Corporation of Calcutta, on the report of the city architect, directed the demolition of the insecure portions of
the said premises under the provisions of Schedule XVII, Rule 5(4) of the Calcutta Municipal Act 1951. Notice was also issued under Rule 5(1)
of Schedule XVII upon the petitioners, to secure and repair the rest of the building. Thereupon, three of the tenants in the front block made an
application to this court and rules were issued, numbered as Matter No. 15 of 1957, Matter No. 16 of 1957 and Matter No. 40 of 1957. The
demolition proceedings were stayed. The first two rules were proceeded with and were discharged on the 10th April, 1957 and the stay orders
vacated. The third rule which was issued on the 7th March, 1957 was heard and discharged on the 29th May, 1957. Thereafter, the Corporation
carried out the demolition of portions of the said premises. Amongst other portions, the stair cases were demolished. With regard to the remaining
portions of the said premises, which in the view of the petitioners are in an alarming and dangerous condition, the Corporation, not having taken
any steps for demolition, the petitioners made an application to this Court under Art. 226 and a rule was issued inter alia upon the Corporation to
show cause why a writ in the nature of mandamus should not be issued directing it to take appropriate steps for the demolition of the remaining
portions of the said premises, and for removal of the occupiers and tenants therefrom, in order to effect such demolition. In course of the said case,
the city architect Sri Priya Guha was asked to inspect the premises again and make a report. He affirmed an affidavit dated 13th March, 1958 and
in that affidavit stated that the entire building, both in the front and in the rear, had outlived its period of useful existence and repairs will not help
unless the repairs are in the nature of virtually a complete reconstruction, which was, therefore, not an economic proposition. On the 20th March,
1958 I disposed of the said rule and in my judgment stated that if the city architect was himself of the opinion that the premises could not be
repaired I did not see how the Commissioner could reasonably call upon the owner to cause repairs, and the proper thing would be an order of
demolition to enable the owner to re-build the said premises. The operative portion of my order was as follows :-
The matter will go back the Commissioner who will reconsider the matter in view of the affidavit now filed by Sri Priyo Guha, the city architect and
then deal with the matter according to law. He will not be precluded then from issuing fresh notice upon the occupiers under Rule 5(1). But the
petitioners in that case will have liberty to make an application in this court if they are so advised.
The idea behind the order was this: The whole building was an ancient building and in an extremely dilapidated condition. With regard to one part,
it was in a ghastly condition and this had been already demolished. With regard to the other portions, the Commissioner had called upon the
owners to repair, but according to the owners, repair was impossible and an uneconomic proposition, because it meant virtually building a house
anew. I, therefore, asked the City Architect to inspect the premises and report. He inspected the premises and put his opinion in an affidavit. That
affidavit clearly shows that the remaining portion of the premises should also be demolished and that it was meaningless to call for its repair. I,
therefore, sent it back to the Commissioner to deal with the matter after consideration of the view expressed by the city Architect himself. After the
matter went back, the City Architect was consulted by the Commissioner, who also consulted his legal advisers and on the 16th July, 1958 notice
was issued upon the owners under Rule 5(1) of Schedule XVII of the said Act to demolish the entire building, as it was lying in a dangerous
condition. Notice was also issued under Rule 5(2) of Schedule XVII of the said Act upon the tenants and occupiers of the said premises to vacate
the same. The tenants and occupiers, including some of the respondents, thereupon preferred objections before the Standing Building Committee
u/s 5(61) of the said Act. The matter came up before the Standing Building Committee on the 20th March, 1959. A copy of the minutes of the said
meeting has been placed before me and I direct that it should be marked as an exhibit. After a prolonged discussion it was resolved that the case
should be sent to the Municipal Magistrate''s Court. It is thus rather a peculiar decision which has caused all the trouble in this case. The question is
as to whether this meant that the appeal was rejected. Having read the minutes of the proceedings, I have no doubt that it was so. Section 560 of
the said Act lays down that where any requisition or order is made under the Act, or any rule or by-law made thereunder, a written notice should
be served. u/s 561, any person served with such a notice may file a written objection setting forth the reasons which he may desire to urge for the
withdrawal or modification of such notice, and every such objection shall be placed before the Standing Building Committee for determination, and
pending such determination the carrying out of the requisition or the order into effect shall be stayed. Sub-section (3) of section 561 is important
and is set out below.:-
The Standing Committee shall after hearing the objector or any person authorised by him in writing in his behalf (if the objector or such person
appears on the date fixed for hearing of which notice shall be given to the objector) and after considering the circumstances of the case pass such
order as it thinks fit confirming, modifying or cancelling the notice.
2. Section 537 of the said Act lays the penalty which may be imposed by the Municipal Magistrate for offences committed under the said Act. So
far as the owner is concerned, if he fails to comply with a notice under sub-rule (1) of rule 5 of Schedule XVII, then he may be fined five hundred
rupees and a daily fine of fifty rupees. So far as the inmates are concerned, for failure to comply with a notice under sub-rule (2) of rule 5, a fine of
Rs. 100/-may be imposed and a daily fine of Rs. 10. The Municipal Magistrate has no power to set aside the said notice or to demolish the
premises. That being so, the decision of the Standing Building Committee, to send the matter to the Municipal Magistrate''s court can only mean
that the appeal was rejected and it was sent to the Municipal Magistrate to impose the penalty. The petitioners, who are the owner, have now been
put in a very critical position. They have been asked to demolish the premises, but unless the occupiers vacate the premises it can not be
demolished. Thus, while they are involved in a criminal prosecution for not complying with. the orders of the Corporation, nothing is being done to
get the inmates to vacate. The question is whether the Corporation or the Commissioner can be compelled to do anything further, in order to carry
out their statutory obligations. Exactly the same situation arose in a case decided by me, Ismail G.H. Ariff and Another Vs. Benoy K. Sen and
Others, . I held there that it was discretionary for the Commissioner to issue a notice under the Schedule XVII, rule 5, sub-rule (1) or (2). Such a
notice is subject to the provisions of sections 560 and 561 and opportunity must be given to the occupiers to prefer objections u/s 561. But where
such an objection fails and the notice is confirmed, then the Commissioner has a statutory duty to enforce the notice and take steps for getting the
occupiers to vacate the premises in conformity with the notice and generally to see that the demolition order is made effective. I held that he had
ample powers under the Act to achieve this end. Section 560(2) gave him the power to take such an action. Section 557 gave him the power of
entry by force subject to the restrictions imposed therein. If he met with any obstruction or difficulty, he could always take police help u/s 596(2)
(ii). These are in aid of the performance of his statutory duties which he cannot shirk. It is obvious that unless the Commissioner carries out his
statutory duty and gets the inmates vacate the premises, the owner can not comply with the requisition to demolish the same. It is absurd to allow
the owner to be criminally prosecuted when he is willing and eager to carry out the requisition for demolition, but is not placed in a position to do
so. In the case mentioned above, I made the rule absolute and directed that a writ in the nature of mandamus should be issued directing the
Commissioner to do his statutory duty and implement or cause to be implemented the notices under sub-rules (1) and (2) of Rule 5 of Schedule
XVII of the said Act and in writ in the nature of mandamus directing the occupiers not to prevent the Commissioner from doing so and also a
similar writ staying the proceedings against the owner pending before the Municipal Magistrate, until the premises in question was vacated, and
they were put in a position to demolish the same. In my opinion, the same order should be made in this application. Mr. Mukherjee appearing on
behalf of the respondents Nos. 6 to 27 has argued as follows: The first point taken by him is that before issuing a notice under sub-rule (1) or (2)
of Rule 5 of Schedule XVII, the parties upon whom the notice was being issued should have been heard. In my opinion, this is an untenable
proposition and cannot be accepted. Sub-rules (1) and (2) of Rule 5 do not contemplate a prior notice before the issue of the notices themselves.
Upon the issue of such a notice, any person served with it has an opportunity of objecting thereto, u/s 561 and this objection is dealt with by the
Standing Building Committee. Neither the Act nor the rules contemplate two different hearings, one before the issue of a notice and another after
the issue of a notice. The second point taken is that the objection before the Standing Building Committee operated as a stay and, therefore, by
referring the matter to the Municipal Magistrate, the Standing Building Committee cannot be taken to have rejected the objection, since upto the
date of the decision of the Standing Building Committee, no offence had been committeed, and there was nothing to refer to the Municipal
Magistrate. I do not say that the order of the Standing Building Committee is happily worded, or that it could have been made in a more
satisfactory way. But in my opinion, the meaning and intent of the order is clear. The Standing Building Committee could either confirm, modify or
cancel the notice. It has, of course not modified it. Neither has it cancelled it. Therefore, it must be taken to have confirmed it. Otherwise, there
was no sense in sending it to the Municipal Magistrate, who can not himself set aside the notice, but can only impose the penalty. The idea was that
if the notices were not complied with, even after the matter was decided by the Standing Building Committee, the penalty would be imposed by the
Municipal Magistrate. In fact, notices have not yet been complied with. I might mention here that the minutes of the Standing Building Committee
show that the representatives of the occupiers themselves, stated before the Standing Building Committee that the tenants had no objection to the
case being decided by the Municipal Magistrate. This shows that they were quite aware that the Standing Building Committee would not entertain
the objection, and either they would be made to comply with the notice, or pay the penalty. Mr. Mukherjee tried to argue that probably both the
Standing Building Committee and the tenants were under a misapprehension as to the legal position. In my view it is impossible to accept this
position. It will be observed that after the Standing Building Committee made the order, which in my view, can only be taken to be a confirmation
of the said notice, the tenants did not challenge it by coming to this court. That order remains unchallenged. In my view, the position here is the
same as in Ariff''s case (supra) and the same order should be made in this application. For the reasons aforesaid, this Rule must be made absolute
and there will issue a writ in the nature of mandamus directing the respondent No. 1 to perform his duties enjoined by statute and to take steps or
measures to have the premises vacated by the tenants and enable the petitioners to cause the demolition of the remaining portions of the said
premises to be made or to execute the work of demolition himself or by the respondent No. 4, for which an appropriate writ is also issued upon
the respondent No. 4. Pending the execution of this part of the order, prosecution against the petitioners for failure to comply with the notice under
Rule 5(1) of the Schedule XVII will remain stayed. There will be issued a writ in the nature of mandamus commanding the respondents Nos. 6 to
27 not to obstruct the Commissioner or the Corporation from carrying out their statutory duties. The cost of this application will be paid by the
respondents Nos. 6 to 27. As against the other respondents, there will be no order as to costs.