R.C. LAHOTI, J.

1. Flat No. 201, 2nd Floor, New Jaldarshan, Perry Cross Road, Bandra (West), Bombay, was owned by one Hemant Chawla (hereinafter the Transferor, for short). On 1st May, 1994, the transferor entered into an agreement to sell the said flat for a consideration of Rs. 45, 50, 000 in favour of six appellants herein (hereinafter referred to as the Transferees, for short), An amount of Rs. 4, 55, 000 was paid by the transferees to the transferor on 1st May, 1994, i.e., the date of the execution of the agreement. The balance consideration of Rs. 41 lakhs was to be paid on completion of sale within 30 days from the receipt of no objection certificate from the Appropriate Authority. On 6th May, 1994, the transferor and the transferees jointly filed a statement in Form 37-I under s. 269UC of the IT Act, 1961 (hereinafter the Act, for short). A copy of the agreement was annexed with Form 37-I as statutorily required and as per the proforma the names of the six transferees were mentioned in column No. 4 of Form 37-I

2. On 12th August, 1994, the Appropriate Authority issued notice under s. 269UD(1A) of the Act to the transferor and the transferees in view of its having formed an opinion that there was significant undervaluation of the property and calling upon the transferor and the transferees to show cause why an order of compulsory purchase by Central Government be not made. Vide para 6 of the notice the Appropriate Authority noted that out of the amount of consideration agreed upon between the parties to the agreement dt. 1st May, 1994, an amount of Rs. 4, 55, 000 was paid by way of earnest money on the execution of the agreement and the balance amount was payable within 30 days from the receipt of NOC from the Appropriate Authority. The transferor and the transferees filed responses to the show-cause notice disputing the grounds for compulsory purchase by the Central GovernmentOn 30th August, 1994, the Appropriate Authority passed an order directing compulsory purchase in favour of the Central Government for a discounted value of Rs. 44, 25, 680. Vide paras 8 and 9 of its order, the Appropriate Authority directed that out of the consideration payable by the Central Government, the encumbrance as mentioned in cl. 3 of the agreement, should be satisfied by the transferor and in the meantime the amount shall be deposited in the account of Appropriate Authority. Vide cl. 9 of the agreement the vendor was to hear 50% transfer fee payable to the society which liability amounts to Rs. 22, 000. The order directed this amount also to be retained by the Appropriate Authority towards the vendors liability for payment of transfer fee. cl. (3) of the agreement referred to the flat forming subject-matter of sale having been offered as security to Indian Overseas Bank in connection with a loan of Rs. 36, 50, 878 taken by the transferor. There was also an order of attachment before judgment-cum-garnishing order dt. 13th September, 1994, secured by one Chandrakant & Co., a partnership firm, creating an encumbrance to the tune of Rs. 6, 00, 800 on the flat

3. On 26th September, 1994, the transferees made a representation to the Appropriate Authority inviting the attention of the latter to the fact that they had paid a sum of Rs. 4, 55, 000 (as mentioned in the agreement) and another sum of Rs. 50, 000 after signing of the said agreement to which they were entitled to be reimbursed under cl. 5(e) of the agreement. They prayed that their lien on the flat be honoured and the amount of Rs. 5, 05, 000 he released to them out of the consideration proposed to be paid by the Central Government to the transferor. Ultimately the amount of consideration payable by the Central Government was distributed as follows. An amount of Rs. 6, 00, 800 was deposited in the Court on 30th September, 1994, to honour the order of attachment made in summary suit No. 2012 of 1994 filed by M/s. A. Chandrakant & Co. against the transferor Hemant Chawla. An amount of Rs. 36, 50, 878 was paid to Indian Overseas Bank, Bandra Branch, on 27th December, 1994, to satisfy the encumbrance of mortgage existing in favour of the bank. Retaining an amount of Rs. 22, 000 towards transfer fee payable to the Society, the balance amount of Rs. 1, 52, 002 was paid to transferor on 23rd December, 1994. It is clear from these facts that in so far as the claim of the transferees, appellants before us, is concerned it was neither taken note of nor honoured by the Appropriate Authority. On 25th January, 1995, the transferees/appellants served a notice demanding payment of Rs. 5, 05, 000 from the Appropriate Authority. On 16th March, 1995, they filed a writ petition in the High Court of Bombay seeking the same relief. A learned Single Judge dismissed the writ petition summarily forming an opinion that the remedy of the appellants was to sue the transferor for return of the earnest money and remedy of civil writ petition was misconceived. The appellants preferred a writ appeal which also has been dismissed by the Division Bench. The aggrieved appellants have come up to this Court seeking special leave to appeal which leave has been granted to themThe controversy arising for decision centres around the interpretation of s. 269UG of the Act. According to the learned counsel for the appellants it was statutory obligation of the Central Government to have tendered to them the amount claimed by them. Their claim having been brought to the notice of the Central Government, the Appropriate Authority was not justified in releasing the amount to the transferor. The transferees were the persons entitled to be entitled/claiming to the amount of consideration to the extent of Rs. 5, 05, 000 and in as much as their entitlement was not disputed by the transferor or anyone else for that matter, there was no dispute as to the apportionment of the amount to the extent of the entitlement of the transferees. In any case the amount should have been kept in deposit by the Appropriate Authority and should not have been released to the transferor. The Central Government must bear the consequences flowing from its default by non-compliance with the obligation statutorily cast on it by the Act.

4. Secs. 269UF and 269UG of the Act read as under:

Consideration for purchase of immovable property by Central Government

269UF. (1) Where an order for the purchase of any immovable property by the Central Government is made under sub-s. (1) of s. 269UD, the Central Government shall pay by way of consideration for such purchase, an amount equal to the amount of the apparent consideration

(2) Notwithstanding anything contained in sub-s. (1), where, after the agreement for the transfer of the immovable property referred to in that sub-s. has been made but before the property vests in the Central Government under s. 269UE, the property has been damaged (otherwise than as a result of normal wear and tear), the amount of the consideration payable under that sub-s. shall be reduced by such sum as the appropriate authority, for reasons to be recorded in writing, may by order determinePayment or deposit of consideration

269UG. (1) The amount of consideration payable in accordance with the provisions of s. 269UF, shall be tendered to the person or persons entitled thereto within a period of one month from the end of the month in which the immovable property concerned becomes vested in the Central Government under sub-s. (1), or, as the case may be, sub-s. (6), of s. 269UE

Provided that if any liability for any tax or any other sum remaining payable under this Act, the WT Act, 1957 (27 of 1957), the GT Act, 1958 (18 of 1958), the Estate Duty Act, 1953 (34 of 1953), or the Companies (Profits) Surtax Act, 1964 (7 of 1964), by any person entitled to the consideration payable under s. 269UF, the appropriate authority may in lieu of the payment of the amount of consideration, set off the amount of consideration or any part thereof against such liability or sum, after giving an intimation in this behalf to the person entitled to the consideration

(2) Notwithstanding anything contained in sub-s. (1), if any dispute arises as to the apportionment of the amount of consideration amongst persons claiming to be entitled thereto, the Central Government shall deposit with the appropriate authority the amount of consideration required to be tendered under sub-s. (1) within the period specified therein

(3) Notwithstanding anything contained in sub-s. (1), if the person entitled to the amount of consideration does not consent to receive it, or if there is any dispute as to the title to receive the amount of consideration, the Central Government shall deposit with the appropriate authority the amount of consideration required to be tendered under sub-s. (1) within the period specified therein

Provided that nothing herein contained shall affect the liability of any person who may receive the whole or any part of the amount of consideration for any immovable property vested in the Central Government under this Chapter to pay the same to the person lawfully entitled thereto(4) Where any amount of consideration has been deposited with the appropriate authority under this section, the appropriate authority may, either of its own motion or on an application made by or on behalf of any person interested or claiming to be interested in such amount, order the same to be invested in such Government or other securities as it may think proper, and may direct the interests or other proceeds of any such investment to be accumulated and paid in such manner as will, in its opinion, give the parties interested therein the same benefits therefrom as they might had from the immovable property in respect whereof such amount has been deposited or as near thereto as may be.

5. We will shortly revert back to the above-said provisions. Immediately let us examine what is the nature of the right of the transferees/appellants under the law and their status under Chapter XX-C insofar as the controversy arising for decision before us is concerned. The scheme as to purchase by Central Government of immovable properties in certain cases of transfer as is envisaged by Chapter XX-C of the IT Act, 1961, came to be introduced by the Finance Act, 1986, in place of earlier Chapter XX-A and applies to transactions effected after 1st October, 1986. Once the Appropriate Authority has, after the receipt of the statement under sub-s. (3) of s. 269UC in respect of any immovable property, made up its mind to make an order for the purchase by the Central Government of such an immovable property at an amount equal to the amount of apparent consideration as defined in cl. (b) of s. 269UA, such property shall on the date of such order vest in the Central Government in terms of the agreement for transfer referred to in sub-s. (1) of s. 269UC. Sec. 269UF, as it originally stood prior to its amendment by the Finance Act, 1993, w.e.f. 17th November, 1992, provided for the vesting in the Central Government of such immovable property "free from all encumbrances". In C. B. Gautam vs. Union of India & Ors. 1993 (108) CTR(SC) 304 r/w 1993 (110) CTR(SC) 179 : 1992 SC 1163 [LQ/SC/1992/291] : TC S3.142, a Constitution Bench of this Court held the employment of expression "free from all encumbrances" in sub-s. (1) to be violative of Art. 14 of the Constitution and, therefore, directed the said expression to be quashed and struck down from the language of s. 269UE(1). Vide para 36, this Court has held:

"36. . . . . . . . . In the result the expression "free from all encumbrances" in sub-s. (1) of s. 269UE is struck down and sub-s. (1) of s. 269UE must be read without the expression "free from all encumbrances" with the result the property in question would vest in the Central Government subject to such encumbrances and leasehold interest as are subsisting thereon except for such of them as are agreed to be discharged by the vendor before the sale is completed . . .......... The provisions of sub-s. (6) of that section do not present any difficulty because the vesting in the Central Government would be subject to such encumbrances and leasehold rights as stated earlier." *

6. A purchase under the provisions of Chapter XX-C may be called a compulsory purchase or pre-emptive purchase. Sub-s. (1) of s. 269UF obliges the Central Government to pay an amount equal to the apparent consideration by way of consideration for such purchase. Sub-s. (1) of s. 269UG provides for the person or persons to whom the amount of apparent consideration is to be tendered by the Central Government. Without cataloguing or categorising the person or persons to whom the amount shall be tendered the Parliament has chosen to employ the expression - "the person or persons entitled thereto". The expression is not defined in Chapter XX-C or elsewhere in the Act. We have to go by the ordinary meaning of the expression and the context in which it has been used. The word entitle means to give a claim, right, or title to; to give a right to demand or receive, to furnish with grounds for claiming

"(The Law Lexicon, P. Ramanatha Aiyar, 2nd Edition, p. 642)

Chapter XX-C is not an encroachment or inroad on the right of a citizen to hold property. It merely modifies the contractual relationship between the parties to the extent superseded by the provisions of Chapter XX-C. The rights and obligations of the parties to the contract are governed by the ordinary law of the land including the provisions of the Contract Act and the Transfer of Property Act. Sec. 55 of the Transfer of Property Act, 1882, provides" *

55. In the absence of a contract to the contrary the buyer and seller of immovable property respectively are subject to the liabilities, and have the rights, mentioned in the rules next following, or such of them as are applicable to the property sold

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(6) The buyer is entitled -

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(b) unless he has improperly declined to accept delivery of the property, to a charge on the property, as against the seller and all persons claiming under him, ..........., to the extent of the sellers interest in the property, for the amount of any purchase-money properly paid by the buyer in anticipation of the delivery and for interest on such amount; and, when he properly declines to accept the delivery also for the earnest (if any) and for the costs (if any) awarded to him of a suit to compel specific performance of the contract or to obtain a decree for its rescission

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"Just as the seller has a charge on the property for unpaid price under s. 55(4)(b) of T.P. Act, the buyer has a charge for price pre-paid. Thus, the amount of any purchase money properly paid by the buyer in anticipation of the delivery and also the earnest where the buyer had justification for declining to accept the delivery constitutes a charge on the property forming subject-matter of sale to the extent of the sellers interest in the property and thus would be an encumbrance on the property. Sec. 269UE(1) as amended by the Finance Act, 1993 (w.e.f. 17th November, 1992), reads as under" *

7. Vesting of property in Central Government

269UE. (1) Where an order under sub-s. (1) of s. 269UD is made by the appropriate authority in respect of an immovable property referred to in sub-cl. (1) of cl. (d) of s. 269UA, such property shall, on the date of such order, vest in the Central Government [in terms of the agreement for transfer referred to in sub-s. (1) of s. 269UCProvided that where the appropriate authority, after giving an opportunity of being heard to the transferor, the transferee or other persons interested in the said property, under sub-s. (1A) of s. 269UD, is of the opinion that any encumbrance on the property or leasehold interest specified in the aforesaid agreement for transfer is so specified with a view to defeat the provisions of this Chapter, it may, by order, declare such encumbrance of leasehold interest to be void and thereupon the aforesaid property shall vest in the Central Government free from such encumbrance or leasehold interest.

"In view of C. B. Gautams case (supra) the vesting of the property in the Central Government cannot be free from encumbrance unless the Appropriate Authority has exercised the power conferred by proviso to sub-s. (1) of s. 269UE and annulled the encumbrance after recording a finding and following the procedure as contemplated by the proviso whereupon only the property shall vest in the Central Government free from such encumbrance, else the encumbrance shall run with the property"

8. The language of s. 269UE(1) gives an indication that on the passing of an order under s. 269UD(1) the immovable property vests in the Central Government in terms of the agreement for transfer referred to in sub-s. (1) of s. 269UC. The scheme of the provisions suggests that on the passing of the order of compulsory purchase the Central Government stands substituted in place of the buyer and the apparent consideration stands substituted in place of the agreed consideration. Further, in view of the property having vested in the Central Government, the agreement need not be performed by the transferor. Ordinarily, in the event of the private agreement between the parties falling to the ground (i.e., not because of intervention of Chapter XX-C proceedings) the transferor would have been liable to refund the amount of purchase money to the transferees and so long as the amount was not returned the transferees would have held a lien on the property to the extent of the sellers interest. Recently in Delhi Development Authority vs. Skipper Construction Co. (P) Ltd. 2000 AIR(SCW) 113 this Court has held that the buyers charge under s. 55(6)(b) of the T.P. Act is a statutory charge and differs from a contractual charge which the buyer may be entitled to claim under a separate contract. The charge is enforceable not only against the seller but against all persons claiming under himA charge under s. 55(6)(b) of T.P. Act is created soon on payment of purchase money. It can be lost on wrongful refusal to accept delivery of property. As held in Saidun Nessa Haque & Ors. vs. Calcutta Vyapar Pratisthan Ltd. 1978 AIR(Cal) 285, with which we find ourselves in agreement, a charge under s. 55(6)(b) may not be created if the parties expressly stipulate that the purchase money will not form the charge on the property or it will be released from the charge on certain circumstances or that earnest would be forfeited under certain circumstances. In the present case, the property having been compulsorily purchased by the Central Government there was no occasion for the buyer to have improperly declined to accept delivery of the property. The amount of purchase money was properly paid by the buyer and was in anticipation of the fulfilment of the contract which would include delivery of the property. In view of the order of compulsory purchase having intervened the transferees were excluded from accepting delivery of the property. The applicability of s. 55(6)(b) of T.P. Act was fully attracted.

9. During the course of the proceedings under Chapter XX-C the Appropriate Authority may, subject to the principles of natural justice, record a finding that the purchase money which purports to have been paid by the transferees to the transferor is being claimed to have been paid only with a view to defeat the provisions of this Chapter. Then the Appropriate Authority may make a declaration avoiding the charge claimed to have been created for the purchase money paid. Else, the charge shall continue to exist and follow the property in the hands of the Central Government.

10. The only defence raised in the counter filed on behalf of the Appropriate Authority before the Court is that the appellants did not file a consent letter from the transferor agreeing to payment of Rs. 5, 05, 000 to the transferees/appellants and, therefore, the balance amount was released for payment in favour of the transferor. According to the Appropriate Authority it is always the transferor/vendor alone who is entitled to receive the consideration payable under an order of compulsory purchase unless otherwise agreed mutually and expressly between the parties and consent terms filed with the Appropriate Authority. It is difficult to agree with the abovesaid plea raised on behalf of the Appropriate Authority. If there be no dispute between the buyer and the seller or a third person as to the amount of purchase money having been paid or as to the apportionment of the amount forming part of the purchase money then the amount must be tendered by the Central Government to the person or persons entitled thereto. If there be any dispute raised as to the apportionment of the amount by more than one person staking claims seeking payment of the amount resulting into a dispute as to the apportionment of the amount of consideration, in that case the Central Government shall deposit so much part of the apparent consideration as is the subject-matter of dispute with the Appropriate Authority as provided by sub-s. (2) of s. 269UG. In either case the compliance must be made within a period of one month from the end of the month in which the immovable property concerned becomes vested in the Central Government. Failure to make such tender shall result in the pre-emptory purchase being abrogated and the immovable property shall stand re-vested in the transferor as provided by sub-s. (1) of s. 269UHAn absence of consent of express willingness to apportionment of the amount does not necessarily amount to a dispute raised. The action of the Appropriate Authority as evidenced by the proceedings in the case at hand itself exposes the worth of the plea so raised. Neither A. Chandrakant & Co. nor Indian Overseas Bank had filed a consent letter from the transferor. Still their encumbrances were discharged. How the appellants could have been treated differently Form 37-I filed jointly by the transferees and the transferor stated purchase money to the extent of Rs. 4, 55, 000 having been paid by the appellants and received by the transferor. Nobody had questioned the genuineness of this payment. The transferor never disputed having received the said amount. The factum of payment of Rs. 4, 55, 000 finding place in the agreement which was the basis of commencement of the proceedings and formed part of Form 37-I could not have been treated as a disputed payment. In any case, if the Appropriate Authority entertained any doubt about the genuineness or otherwise of such payment then the Appropriate Authority should have said so in its order and then left the amount in deposit with the Appropriate Authority. That having not been done the vesting of the property in the Central Government under the order of compulsory purchase cannot defeat the transferees lien under s. 55(6)(b) of the Transfer of Property Act

11. Though a further amount of Rs. 50, 000 is claimed to have been paid by the transferees to the transferor on 4th June, 1994, and this payment was also brought to the notice of the Appropriate Authority on 15th June, 1994, by the transferees, however, the factum of such payment does not find mention in any statement or document jointly signed before the Appropriate Authority or jointly submitted by the transferees and the transferor to the Appropriate Authority. An intimation as to such claim does not also appear to have been given to the transferor in the proceedings before the Appropriate Authority. There was no occasion for the transferor to have admitted or disputed the claim as to payment of Rs. 50, 000 to him. No fault can, therefore, be found with the Appropriate Authority having not tendered this amount of Rs. 50, 000 to be transferee appellantsDuring the course of hearing, on a specific query raised by the Court, the learned senior counsel for the appellants stated that for non-tendering the amount of Rs. 5, 05, 000 or Rs. 4, 55, 000 the appellants were not seeking re-vesting of the property in the transferor; they were only seeking enforcement of the statutory charge in their favour for the amount of purchase money paid by them. In view of that statement made at the Bar the question of testing whether for failure of the Central Government to tender the amount consistently with the provisions of sub-s. (1) of s. 269UG the order of compulsory purchase in favour of the Central Government shall stand abrogated and the property shall stand revested in the transferor does not arise. Besides, the property compulsorily purchased by the Central Government has been put to auction once again and sold away with the result that the interest of a third party have intervened

12. The question which now remains to the examined is whether in view of the law laid down hereinabove whether a writ of mandamus can issue in favour of transferees/appellants commanding the Central Government to pay the amount of purchase money to the appellants to the extent undisputedly paid by them

13. Here it will be relevant to extract and reproduce cl. 5 of the agreement dt. 1st May, 1994, entered into between the parties. It reads as under" *

14. Since 1st October, 1986, the provisions of Chapter XX-C of the IT Act, 1961, have come into force and in view thereof the parties hereto agree as under

(a) This agreement shall be treated as the Memorandum of Understanding between the parties hereto for the purpose of s. 269UC of the IT Act, 1961

(b) Within 15 days from the execution hereof, the Vendor and the Purchasers shall file the copy of this agreement along with a statement in Form 37-I, with the Appropriate Authority as required by s. 269UC Sub-s. (3) of the IT Act, 1961(c) In the event the Appropriate Authority makes an order for purchase by the Central Government of the said property under s. 269UD of the IT Act, 1961, then in such an event

(i) The Vendor shall be entitled to receive from the Central Government entire consideration and the Purchasers hereby consent for the same

(ii) The purchasers shall be entitled to claim from the Appropriate Authority the refund of Rs. 4, 55, 000 (Rupees Four lakhs fifty-five thousand only) being the earnest money paid by the Purchasers to the Vendor. In the event the Appropriate Authority does not pay the said sum of Rs. 4, 55, 000 (Rupees Four lakhs fifty-five thousand only) to the Purchasers then the Purchasers shall be entitled to recover the said earnest money from the vendor

(d) In the event the Appropriate Authority does not make any (sic - property by the Vendor to the Purchaser herein, the Vendor shall be bound to complete the sale."

15. It is clear from the abovesaid clause of the agreement that the parties were well aware of the provisions of Chapter XX-C of the Act having come into force on 1st October, 1986. In this background they had entered into a specific agreement between themselves whereby they had agreed in the event of the Appropriate Authority making an order for purchase by the Central Government of the property forming subject-matter of the agreement, firstly, the vendor is the person who shall be entitled to receive the entire amount of consideration and the purchasers were consenting for it. The next sub-clause says that though the amount of Rs. 4, 55, 000 shall be available to be claimed by the transferees from the Appropriate Authority but the parties were also clear in their mind, and accordingly they had stipulated, that in the event of the Appropriate Authority not paying the amount of Rs. 4, 55, 000 to the transferees, the transferees shall be entitled to recover the amount from the vendor. There is no reason why the rights and obligations of the parties should not be worked out by reference to the recitals of the agreement governing their relationship. In the event of the Appropriate Authority/the Central Government failing in discharging its statutory obligation the only right reserved to the transferees under the agreement is to recover the amount from the transferor. When the parties enter into a clear, unambiguous and express contract creating mutual rights and obligations, the parties are bound by it and the extraordinary jurisdiction of the High Court under Art. 226 of the Constitution which is of a discretionary nature cannot be allowed to be utilized for enforcing an obligation in departure from the terms of the agreementThere is yet another reason why the discretion cannot be exercised in favour of the transferee-appellants. Even if the High Court were to exercise its discretionary writ jurisdiction in favour of the transferee-petitioners by directing payment of purchase money from the Central Government to the petitioners, the direction should be one binding on the transferor as well so that the Central Government, in its turn, could have recovered the amount from the transferor. Strangely enough the transferee-petitioners have not impleaded the transferor as party to the writ petition. As the amount left available with the Central Government was less than the amount of purchase money paid by the transferees to the transferor, if full amount of Rs. 4, 55, 000 was directed to be paid by the Central Government to the transferee-petitioners then a corresponding reduction was required to be made from the amount paid to the Indian Overseas Bank and/or the amount deposited in the Court honouring the garnishing order/order of attachment in favour of M/s. A. Chandrakant & Co. Indian Overseas Bank and M/s. A. Chandrakant & Co. were also not joined as parties to the petition. The only persons impleaded as respondents before the High Court were the Union of India, the Appropriate Authority and the CIT. The special leave petition before this Court was also filed with the said three parties only impleaded as respondents. During the pendency of petition before this Court, on 25th January, 1996, the transferor, the bank and M/s. A. Chandrakant & Co. were permitted to be impleaded as respondents. This was at too late a stage. They were noticed. But they have chosen not to appear

16. For the foregoing reasons, we hold the transferee-petitioners not entitled to any relief in these proceedings. Needless to say they are still at liberty to have their remedy against the transferor and seek return of the money paid by them to the transferor under the agreement.
17. The appeal is dismissed though without any order as to the costs in the facts and circumstances of the case.