MAHARASHTRA CHESS ASSOCIATION Vs UNION OF INDIA
Bench: HON'BLE DR. JUSTICE D.Y. CHANDRACHUD, HON'BLE MS. JUSTICE INDIRA BANERJEE
Judgment by: HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
Case number: C.A. No.-005654-005654 / 2019
Diary number: 40297 / 2018
Advocates: KAMAKSHI S. MEHLWAL Vs
REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
Civil Appeal No. 5654 of 2019 @Special Leave Petition (C) No 29040 of 2018
Maharashtra Chess Association .... Appellant
Versus
Union of India & Ors. ....Respondents
J U D G M E N T
Dr Dhananjaya Y Chandrachud, J
1 The present appeal raises the issue of whether a private agreement
entered into between the Appellant and the second Respondent in the form of the
Constitution and Bye Laws of the latter can, by conferring exclusive jurisdiction
on the courts at Chennai, oust the writ jurisdiction of the Bombay High Court
under Article 226 of the Constitution.
1
2 Clause 21 of the Constitution and Bye Laws of the second Respondent is
as follows:
“21. Legal Course
(i) The Federation shall sue and or be sued only in the name of the Hon. Secretary of the Federation.
(ii) Any Suits/Legal actions against the Federation shall be instituted only in the Courts at Chennai, where the Registered Office of All India Chess Federation is situated or at the place where the Secretariat of the All India Chess Federation is functioning”
3 The second Respondent, the All India Chess Federation is a society
registered under the Societies Registration Act 18601. It is a central governing
authority for chess in India. The Appellant is a society registered under the Act of
1860 and was an affiliated member of the second Respondent since 1978. On 25
December 2016, the Central Council of the second Respondent passed a
resolution to disaffiliate the Appellant. After the institution of the writ proceedings,
the third Respondent has been affiliated by the second Respondent in place of
the Appellant.
4 The Appellant had filed a writ petition before the Bombay High Court under
Article 226 of the Constitution impleading, inter alia the second Respondent. The
second Respondent raised a preliminary objection that the Bombay High Court
did not have jurisdiction to entertain the writ petition on the ground that Clause 21
1 “The Act of 1860”
2
of the Constitution and Bye Laws conferred exclusive jurisdiction on courts at
Chennai in disputes involving the second Respondent and any other party to the
Constitution and Bye Laws, including the Appellant. The Bombay High Court
held that Clause 21 ousted the jurisdiction of all other courts except the courts at
Chennai. The High Court held:
“…In the facts of the present case when there is existence of Clause 21 which we have adverted to herein above, in our view, the jurisdiction of the other Courts except the Courts at Chennai in respect of any Suits/Legal action which are brought against Respondent No. 2 are ousted…”
5 Mr Vinay Navare, learned Senior Counsel appearing on behalf of the
Appellant submitted that:
(i) Article 226 provides a constitutional remedy where fundamental rights or
other legal rights are violated or are under a threat of violation; (ii) Parties cannot by a privately negotiated agreement oust the writ
jurisdiction of the High Court; (iii) Whether the writ jurisdiction under Article 226 should be exercised in the
facts of a given case has to be determined by the High Court; and (iv) In the present case, the High Court has manifestly erred in holding that
Clause 21 of the Constitution and Bye Laws of the second Respondent
created an absolute bar on the exercise of the writ jurisdiction by the
High Court.
6 Mr K M Natraj, learned Additional Solicitor General submitted that:
3
(i) There can be no ouster of a public law remedy as is embodied in Article
226; (ii) Clause 21 of the Constitution and Bye Laws of the second Respondent
is a non-statutory contract, the impact of which has to be considered by
the Bombay High Court, which it failed to do; and (iii) Judicial review is a part of the basic structure of the Constitution and
can neither be confined nor abrogated.
7 Mr Paras Kuhad, learned Senior Counsel appearing on behalf of the
second Respondent urged that in essence by the impugned judgment, the High
Court has in its discretion, declined to entertain the Writ Petition. Hence, it is
urged that properly construed, the High Court did not hold that there was an
ouster of its jurisdiction but that in the facts and circumstances, it was not
appropriate to exercise the writ jurisdiction when parties had agreed to submit
their disputes for resolution before the courts at Chennai.
8 The Constitution and Bye Laws of the second Respondent are a private
agreement between the Appellant and the second Respondent. The decision of
the Bombay High Court relied solely on Clause 21 to hold that its own writ
jurisdiction, and the jurisdiction of all other courts, is ousted. Whether a private
agreement can oust the writ jurisdiction of a High Court merits further enquiry.
9 It is a well settled principle of contract law that parties cannot by contract
exclude the jurisdiction of all courts. Such a contract would constitute an
agreement in restraint of legal proceedings and contravene Section 28 of the
4
Indian Contract Act 18722. However, where parties to a contract confer
jurisdiction on one amongst multiple courts having proper jurisdiction, to the
exclusion of all other courts, the parties cannot be said to have ousted the
jurisdiction of all courts. Such a contract is valid and will bind the parties to a civil
action. This principle was set out in A B C Laminart (P) Limited v A P
Agencies, Salem3, (“A B C Laminart”) where this Court noted:
“16. So long as the parties to a contract do not oust the jurisdiction of all the Courts which would otherwise have jurisdiction to decide the cause of action under the law it cannot be said that the parties have by their contract ousted the jurisdiction of the Court. If under the law several Courts would have jurisdiction and the parties have agreed to submit to one of these jurisdictions and not to other or others of them it cannot be said that there is total ouster of jurisdiction. In other words, where the parties to a contract agreed to submit the disputes arising from it to a particular jurisdiction which would otherwise also be a proper jurisdiction under the law their agreement to the extent they agreed not to submit to other jurisdictions cannot be said to be void as against public policy. If on the other hand the jurisdiction they agreed to submit to would not otherwise be proper jurisdiction to decide disputes arising out of the contract it must be declared void being against public policy.”
(Emphasis supplied)
The decision in A B C Laminart has been followed in subsequent decisions.4
2 Section 28. Agreements in restraint of legal proceedings, void — Every agreement,- (a) by which any party thereto is restricted absolutely from enforcing his rights under or in respect of any
contract, by the usual legal proceedings in the ordinary tribunals, or which limits the time within which he may thus enforce his rights; or
(b) which extinguishes the rights of any party thereto, or discharges any party thereto, from any liability, under or in respect of any contract on the expiry of a specified period so as to restrict any party from enforcing his rights, is void to the extent.
3 (1989) 2 SCC 163
4 Rajasthan State Electricity Board v Universal Petrol Chemicals Limited (2009) 3 SCC 107; Interglobe Aviation Limited v N Satchidanand (2011) 7 SCC 463
5
10 Parties cannot by agreement confer jurisdiction on a court which lacks the
jurisdiction to adjudicate. But where several courts would have jurisdiction to try
the subject matter of the dispute, they can stipulate that a suit be brought
exclusively before one of the several courts, to the exclusion of the others.
Clause 21 does not oust the jurisdiction of all courts. Rather, the Appellant and
the second Respondent have agreed to submit suits or legal actions to the courts
at Chennai. So long as the courts at Chennai have proper jurisdiction over a
dispute involving the Appellant and the second Respondent, Clause 21 is not in
violation of the principle set out in A B C Laminart. However, the decision in A B
C Laminart was made in the context of an original suit and the jurisdiction of an
ordinary civil court. The present case is materially different. The Appellant
approached the Bombay High Court under Article 226. The second Respondent
seeks to rely on Clause 21 to oust the writ jurisdiction of the High Court of
Bombay.
11 Article 226 (1) of the Constitution confers on High Courts the power to
issue writs, and consequently, the jurisdiction to entertain actions for the issuance
of writs.5 The text of Article 226 (1) provides that a High Court may issue writs
for the enforcement of the fundamental rights in Part III of the Constitution, or “for
any other purpose”. A citizen may seek out the writ jurisdiction of the High Court
not only in cases where her fundamental right may be infringed, but a much wider
5 Article 226. (1) Notwithstanding anything in article 32 every High Court shall have power, throughout the territories in relation to which it exercises jurisdiction, to issue to any person or authority, including in appropriate cases, any Government, within those territories directions, orders or writs, including [writs in the nature of habeas corpus, mandamus, prohibition, quo warranto and certiorari, or any of them, for the enforcement of any of the rights conferred by Part III and for any other purpose].
6
array of situations. Lord Coke, commenting on the use of writs by courts in
England stated:
“The Court of King’s Bench hath not only the authority to correct errors in judicial proceedings, but other errors and misdemeanours […] tending to the breach of peace, or oppression of the subjects, or raising of faction, controversy, debate or any other manner of misgovernment; so that no wrong or injury, public or private, can be done, but that this shall be reformed or punished by due course of law….”6
Echoing the sentiments of Lord Coke, this Court in Uttar Pradesh State Sugar
Corporation Limited v Kamal Swaroop Tondon7 observed that:
“35…It is well settled that the jurisdiction of the High Court under Article 226 of the Constitution is equitable and discretionary. The power under that Article can be exercised by the High Court “to reach injustice wherever it is found.”
12 The role of the High Court under the Constitution is crucial to ensuring the
rule of law throughout its territorial jurisdiction. In order to achieve these
transcendental goals, the powers of the High Court under its writ jurisdiction are
necessarily broad. They are conferred in aid of justice. This Court has repeatedly
held that no limitation can be placed on the powers of the High Court in exercise
of its writ jurisdiction. In A V Venkateswaran, Collector of Customs, Bombay v
Ramchand Sobhraj Wadhwani8 a Constitution Bench of this Court held that the
nature of power exercised by the High Court under its writ jurisdiction is
inherently dependent on the threat to the rule of law arising in the case before it:
“10…We need only add that the broad lines of the general principles on which the court should act having been clearly
6 James Bagg’s Case (1572) 77 ER 1271 7 (2008) 2 SCC 41 8 (1962) 1 SCR 753
7
laid down, their application to the facts of each particular case must necessarily be dependent on a variety of individual facts which must govern the proper exercise of the discretion of the Court, and that in a matter which is thus pre-eminently one of discretion, it is not possible or even if it were, it would not be desirable to lay down inflexible Rules which should be applied with rigidity in every case which comes up before the court.”
The powers of the High Court in exercise of its writ jurisdiction cannot be
circumscribed by strict legal principles so as to hobble the High Court in fulfilling
its mandate to uphold the rule of law.
13 While the powers the High Court may exercise under its writ jurisdiction
are not subject to strict legal principles, two clear principles emerge with respect
to when a High Court’s writ jurisdiction may be engaged. First, the decision of
the High Court to entertain or not entertain a particular action under its writ
jurisdiction is fundamentally discretionary. Secondly, limitations placed on the
court’s decision to exercise or refuse to exercise its writ jurisdiction are self-
imposed. It is a well settled principle that the writ jurisdiction of a High Court
cannot be completely excluded by statute. If a High Court is tasked with being
the final recourse to upholding the rule of law within its territorial jurisdiction, it
must necessarily have the power to examine any case before it and make a
determination of whether or not its writ jurisdiction is engaged. Judicial review
under Article 226 is an intrinsic feature of the basic structure of the Constitution.9
14 These principles are set out in the decisions of this Court in numerous
cases and we need only mention a few to demonstrate the consistent manner in
9 Minerva Mills v Union of India (1980) 3 SCC 625; L Chandra Kumar v Union of India (1997) 3 SCC 261
8
which they have been re-iterated. In State of Uttar Pradesh v Indian Hume
Pipe Co. Limited,10 this Court observed that the High Court’s decision to
exercise its writ jurisdiction is essentially discretionary:
“4…It is always a matter of discretion with the Court and if the discretion has been exercised by the High Court not unreasonably, or perversely, it is the settled practice of this Court not to interfere with the exercise of discretion by the High Court.”
15 The principle was dwelt upon even prior to this. In Sangram Singh v
Election Tribunal, Kotah11 the court highlighted the discretionary nature of the
High Court’s writ jurisdiction. The court added that courts had themselves
imposed certain constraints on the exercise of their writ jurisdiction to ensure that
the jurisdiction did not become an appellate mechanism for all disputes within a
High Court’s territorial jurisdiction. The court stated:
“14… The High Courts do not, and should not, act as courts of appeal under Article 226. Their powers are purely discretionary and though no limits can be placed upon that discretion it must be exercised along recognized lines and not arbitrarily; and one of the limitations imposed by the courts on themselves is that they will not exercise jurisdiction in this class of case unless substantial injustice has ensued, or is likely to ensue. They will not allow themselves to be turned into courts of appea l or revision to set right mere errors of law which do not occasion injustice in a broad and general sense, for, though no legislature can impose limitations on these constitutional powers it is a sound exercise of discretion to bear in mind the policy of the legislature to have disputes about these special rights decided as speedily as may be.”
(Emphasis supplied)
10 (1977) 2 SCC 724 11 (1955) 2 SCR 1
9
The intention behind this self-imposed rule is clear. If High Courts were to
exercise their writ jurisdiction so widely as to regularly override statutory appellate
procedures, they would themselves become inundated with a vast number of
cases to the detriment of the litigants in those cases. This would also defeat the
legislature’s intention in enacting statutory appeal mechanisms to ensure the
speedy disposal of cases.
16 The observation extracted above raises an important consideration with
respect to the present case. If, by the self-imposed rule, the writ jurisdiction of
High Courts is circumscribed by the existence of a suitable alternate remedy,
whether constitutional, statutory, or contractual, then a High Court should not
exercise its writ jurisdiction where such an alternate remedy exists. Thus, before
we address the question of whether or not Clause 21 of the Constitution and Bye
Laws compel the Bombay High Court to abstain from entertaining the Appellant’s
writ petition, we must first address ourselves to whether, even in the absence of
Clause 21, the existence of an alternate remedy would create a bar on the
Bombay High Court entertaining the Appellant’s writ petition.
17 The case of the second Respondent is that the dispute should be heard
and decided at Chennai. It follows that if the Respondent’s argument is
accepted, the High Court of Madras would hear the present matter. Therefore,
the alternate remedy (i.e. a writ petition before the High Court of Madras) is equal
in every way to the present remedy sought by the Appellant. The High Court of
Madras is imbued with the same powers in the exercise of its writ jurisdiction. The
10
submission on the above premises is that the Appellant can avail of the same
relief at Chennai as it may in Mumbai. Hence, the agreement between the parties
must prevail and the writ jurisdiction of the Bombay High Court under Article 226
stands ousted.
18 This argument of the second Respondent is misconceived. The existence
of an alternate remedy, whether adequate or not, does not alter the
fundamentally discretionary nature of the High Court’s writ jurisdiction and
therefore does not create an absolute legal bar on the exercise of the writ
jurisdiction by a High Court. The decision whether or not to entertain an action
under its writ jurisdiction remains a decision to be taken by the High Court on an
examination of the facts and circumstances of a particular case.
19 This understanding has been laid down in several decisions of this Court.
In Uttar Pradesh State Spinning Co Limited v R S Pandey12 this Court held:
“11.Except for a period when Article 226 was amended by the Constitution (Forty- Second Amendment) Act, 1976, the power relating to alternative remedy has been considered to be a rule of self imposed limitation. It is essentially a rule of policy, convenience and discretion and never a rule of law. Despite the existence of an alternative remedy it is within the jurisdiction or discretion of the High Court to grant relief under Article 226 of the Constitution. At the same time, it cannot be lost sight of that though the matter relating to an alternative remedy has nothing to do with the jurisdiction of the case, normally the High Court should not interfere if there is an adequate efficacious alternative remedy.”
12 (2005) 8 SCC 264
11
20 The principle that the writ jurisdiction of a High Court can be exercised
where no adequate alternative remedies exist can be traced even further back to
the decision of the Constitution Bench of this Court in State of Uttar Pradesh v
Mohammad Nooh,13 where Justice Vivian Bose observed:
“10.In the next place it must be borne in mind that there is no rule, with regard to certiorari as there is with mandamus, that it will lie only where there is no other equally effective remedy. It is well established that, provided the requisite grounds exist, certiorari will lie although a right of appeal has been conferred by statute. (Halsbury's Laws of England, 3rd Ed., Vol. 11, p. 130 and the cases cited there). The fact that the aggrieved party has another and adequate remedy may be taken into consideration by the superior court in arriving at a conclusion as to whether it should, in exercise of its discretion, issue a writ of certiorari to quash the proceedings and decisions of inferior courts subordinate to it and ordinarily the superior court will decline to interfere until the aggrieved party has exhausted his other statutory remedies, if any. But this rule requiring the exhaustion of statutory remedies before the writ will be granted is a rule of policy, convenience and discretion rather than a rule of law and instances are numerous where a writ of certiorari has been issued in spite of the fact that the aggrieved party had other adequate legal remedies.”
21 The mere existence of alternate forums where the aggrieved party may
secure relief does not create a legal bar on a High Court to exercise its writ
jurisdiction. It is a factor to be taken into consideration by the High Court
amongst several factors. Thus, the mere fact that the High Court at Madras is
capable of granting adequate relief to the Appellant does not create a legal bar on
the Bombay High Court exercising its writ jurisdiction in the present matter.
22 This brings us to the question of whether Clause 21 itself creates a legal
bar on the Bombay High Court exercising its writ jurisdiction. As discussed
13 1958 SCR 595
12
above, the writ jurisdiction of the High Court is fundamentally discretionary. Even
the existence of an alternate adequate remedy is merely an additional factor to
be taken into consideration by the High Court in deciding whether or not to
exercise its writ jurisdiction. This is in marked contradistinction to the jurisdiction
of a civil court which is governed by statute.14 In exercising its discretion to
entertain a particular case under Article 226, a High Court may take into
consideration various factors including the nature of the injustice that is alleged
by the petitioner, whether or not an alternate remedy exists, or whether the facts
raise a question of constitutional interpretation. These factors are not exhaustive
and we do not propose to enumerate what factors should or should not be taken
into consideration. It is sufficient for the present purposes to say that the High
Court must take a holistic view of the facts as submitted in the writ petition and
make a determination on the facts and circumstances of each unique case.
23 At this juncture it is worth discussing the decision of this Court in Aligarh
Muslim University v Vinay Engineering.15 In that case, the contract between
the parties contained a clause conferring jurisdiction on the courts at Aligarh.
When the High Court of Calcutta exercised its writ jurisdiction over the matter,
this Court held:
“2. We are surprised, not a little, that the High Court of Calcutta should have exercised jurisdiction in a case where it had absolutely no jurisdiction. The contracts in question were executed at Aligarh, the construction work was to be carried out at Aligarh, even the contracts provided that in the event of
14 Section 9. Courts to try all civil suits unless barred – The Courts shall (subject to the provisions herein contained) have jurisdiction to try all suits of a civil nature excepting suits of which their cognizance is either expressly or impliedly barred.
15 (1994) 4 SCC 710
13
dispute the Aligarh Court alone will have jurisdiction. The arbitrator was from Aligarh and was to function there. Merely because the respondent was a Calcutta-based firm, the High Court of Calcutta seems to have exercised jurisdiction where it had none by adopting a queer line of reasoning. We are constrained to say that this is a case of abuse of jurisdiction and we feel that the respondent deliberately moved the Calcutta High Court ignoring the fact that no part of the cause of action had arisen within the jurisdiction of that Court. It clearly shows that the litigation filed in the Calcutta High Court was thoroughly unsustainable.”
24 The court examined the facts holistically, noting that the contract was
executed and to be performed in Aligarh, and the arbitrator was to function at
Aligarh. It did consider that the contract conferred jurisdiction on the courts at
Aligarh, but this was one factor amongst several considered by the court in
determining that the High Court of Calcutta did not have jurisdiction.
25 In the present case, the Bombay High Court has relied solely on Clause 21
of the Constitution and Bye Laws to hold that its own writ jurisdiction is ousted.
The Bombay High Court has failed to examine the case holistically and make a
considered determination as to whether or not it should, in its discretion, exercise
its powers under Article 226. The scrutiny to be applied to every writ petition
under Article 226 by the High Court is a crucial safeguard of the rule of law under
the Constitution in the relevant territorial jurisdiction. It is not open to a High
Court to abdicate this responsibility merely due to the existence of a privately
negotiated document ousting its jurisdiction.
26 It is certainly open to the High Court to take into consideration the fact that
the Appellant and the second Respondent consented to resolve all their legal
14
disputes before the courts at Chennai. However, this can be a factor within the
broader factual matrix of the case. The High Court may decline to exercise
jurisdiction under Article 226 invoking the principle of forum non conveniens in an
appropriate case. The High Court must look at the case of the Appellant
holistically and make a determination as to whether it would be proper to exercise
its writ jurisdiction. We do not express an opinion as to what factors should be
considered by the High Court in the present case, nor the corresponding gravity
that should be accorded to such factors. Such principles are well known to the
High Court and it is not for this Court to interfere in the discretion of the High
Court in determining when to engage its writ jurisdiction unless exercised
arbitrarily or erroneously. The sole and absolute reliance by the Bombay High
Court on Clause 21 of the Constitution and Bye Laws to determine that its
jurisdiction under Article 226 is ousted is however one such instance.
27 We accordingly allow the appeal and set aside the impugned judgment and
order of the High Court dated 25 September 2018. Writ Petition No. 7770 of
2017 is accordingly restored to the file of the High Court for being considered
afresh. No costs.
Pending application(s), if any, shall stand disposed of
…….……..…...…...….......………………........J. [DR DHANANJAYA Y CHANDRACHUD]
……....…..…....…........……………….…........J. [INDIRA BANERJEE]
New Delhi;
July 29, 2019.
15