POPATRAO VYANKATRAO PATIL Vs THE STATE OF MAHARASHTRA
Bench: HON'BLE THE CHIEF JUSTICE, HON'BLE MR. JUSTICE B.R. GAVAI, HON'BLE MR. JUSTICE SURYA KANT
Judgment by: HON'BLE THE CHIEF JUSTICE
Case number: C.A. No.-001600-001600 / 2020
Diary number: 3581 / 2019
Advocates: SUDHANSHU S. CHOUDHARI Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No. 1600 OF 2020 (Arising out of SLP(C) No. 5290 of 2019)
POPATRAO VYANKATRAO PATIL ...APPELLANT(S)
VERSUS
THE STATE OF MAHARASHTRA & ORS. .... RESPONDENT(S)
J U D G M E N T
Leave granted.
2. Heard the learned counsel for the parties.
3. The appellant has approached this Court being
aggrieved by the order dated 6.8.2018, passed by the Division
Bench of the High Court of Judicature at Bombay in Writ
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Petition No.8708 of 2017 thereby, declining to entertain the
petition since the petition involves question of facts.
4. The facts, in brief, giving rise to the present appeal
are as under:
The respondent – District Collector, Satara had
issued a notice of public auction for auctioning the sand
blocks of Krishna river in the year 2012. The appellant had
submitted his bid for excavation of sand insofar as Gat
No.956A, Plot No.2 at village Rethare Khurd, Taluka Karad.
The agreed quantity of excavation was 8500 brass. The
appellant’s bid being the highest i.e. Rs.59,75,000/, he was
awarded the tender.
On 3.1.2012, the appellant deposited Rs.15,00,000/
as onefourth (1/4th) amount of auction with Government
treasury. On 16.1.2012, the appellant deposited remaining
auction amount of Rs.44,83,500/. The appellant also
deposited Rs.1,19,500/ towards environmental cost and
Rs.1,23,085/ towards income tax. As such, the total deposit
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made by the appellant was Rs.62,26,085/ towards allotment
of sand block.
However, since the said sand block was at a distance
of about 100 ft. from the school, the villagers of Rethare
Khurd village had opposed the excavation of sand. As such,
though the appellant had deposited the entire amount, he
was not put in possession of the said sand block. In the
circumstances, the appellant made a representation to the
Revenue Minister, Government of Maharashtra for refund of
the auction amount. As the appellant’s representation was
sent to the Collector, Satara to make enquiry, the Collector,
Satara (respondent No.2 herein), in turn, by letter dated
11.6.2012 sought a report from the Tehsildar, Karad.
On 15.6.2012, statement of the appellant came to be
recorded by the Circle Officer, Kale (respondent No.5 herein).
He also prepared a Panchnama of the sand block in question
which exhibited that possession of sand block was never
given to the appellant and that there was no excavation of
sand from the said sand block.
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The Tehsildar, Karad respondent No.4, submitted a
detailed report dated 9.8.2012 to the Collector, Satara
pointing out the factual position. The SubDivisional Officer,
Karad – respondent No.3, in turn, submitted a report on
4.9.2012 reiterating the factual position. It appears, that in
the transit the file was lost and as such, though the appellant
was not granted possession of the sand block and though yet
he had not excavated any sand, the refund of the amount
could not be made to him. It appears that there were further
correspondences between the authorities and finally, the
Desk Officer of the respondent No.1 – State Government vide
order dated 25.3.2014 rejected the prayer of the appellant
seeking refund of the auction amount.
The appellant again made several representations.
Since there was no response, the appellant approached the
High Court by filing Writ Petition No. 8708 of 2017. As stated
earlier, by the impugned order, the High Court refused to
entertain the petition on the ground that it involves question
of facts.
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5. No doubt that, normally, when a petition involves
disputed questions of fact and law, the High Court would be
slow in entertaining the petition under Article 226 of the
Constitution of India. However, it is a rule of selfrestraint
and not a hard and fast rule. In any case, this Court in ABL
International Ltd. & Anr. vs. Export Credit Guarantee
Corpn. of India Ltd. & Ors.1 has observed thus:
“19. Therefore, it is clear from the above enunci ation of law that merely because one of the par ties to the litigation raises a dispute in regard to the facts of the case, the court entertaining such petition under Article 226 of the Constitution is not always bound to relegate the parties to a suit. In the above case of Gunwant Kaur [(1969) 3 SCC 769] this Court even went to the extent of holding that in a writ petition, if the facts re quire, even oral evidence can be taken. This clearly shows that in an appropriate case, the writ court has the jurisdiction to entertain a writ petition involving disputed questions of fact and there is no absolute bar for entertaining a writ petition even if the same arises out of a contrac tual obligation and/or involves some disputed questions of fact”
1 (2004) 3 SCC 553
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While summing up the conclusions in the aforesaid
case, this Court concluded thus:
“27. From the above discussion of ours, the fol lowing legal principles emerge as to the main tainability of a writ petition:
(a) In an appropriate case, a writ petition as against a State or an instrumentality of a State arising out of a contractual obligation is maintainable.
(b) Merely because some disputed questions of fact arise for consideration, same cannot be a ground to refuse to entertain a writ peti tion in all cases as a matter of rule.
(c) A writ petition involving a consequential relief of monetary claim is also maintainable.
28. However, while entertaining an objection as to the maintainability of a writ petition under Ar ticle 226 of the Constitution of India, the court should bear in mind the fact that the power to issue prerogative writs under Article 226 of the Constitution is plenary in nature and is not lim ited by any other provisions of the Constitution. The High Court having regard to the facts of the case, has a discretion to entertain or not to en tertain a writ petition. The Court has imposed upon itself certain restrictions in the exercise of this power. (See Whirlpool Corpn. v. Registrar of Trade Marks [(1998) 8 SCC 1] .) And this plenary right of the High Court to issue a prerogative writ will not normally be exercised by the Court to the exclusion of other available remedies un less such action of the State or its instrumental
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ity is arbitrary and unreasonable so as to violate the constitutional mandate of Article 14 or for other valid and legitimate reasons, for which the Court thinks it necessary to exercise the said ju risdiction.”
6. It could thus be seen, that even if there are disputed
questions of fact which fall for consideration but if they do
not require elaborate evidence to be adduced, the High Court
is not precluded from entertaining a petition under Article
226 of the Constitution. However, such a plenary power has
to be exercised by the High Court in exceptional
circumstances. The High Court would be justified in
exercising such a power to the exclusion of other available
remedies only when it finds that the action of the State or its
instrumentality is arbitrary and unreasonable and, as such,
violative of Article 14 of the Constitution of India. In any
case, in the present case, we find that there are hardly any
disputed questions of facts.
7. It is undisputed, that the appellant was the highest
bidder for the sand block in question. The appellant has
deposited an amount of Rs.62,26,085/. The Panchnama
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prepared by the Circle Officer, Kale respondent No.5, clearly
exhibited that neither possession of the sand block in
question was given to the appellant nor excavation of sand
was done from the said sand block. The said position is
reiterated by the Tehsildar, Karad – respondent No.4 in his
report submitted to the Collector respondent No.2 dated
9.8.2012. The SubDivisional Officer, Karad – respondent
No.3 in his report dated 4.9.2012, addressed to the Collector,
Satara also confirmed the said position. A perusal of the
letter dated 3.10.2012, addressed by the Collector, Satara to
the Tehsildar and SubDivisional Officer also does not
dispute the said position. However, he directed his
subordinates to submit original file of the appellant’s sand
block with his office for refund of the amount deposited by
the appellant.
8. It appears, that subsequently after all the authorities
including Circle Officer, Tehsildar, SubDivisional Officer and
the Collector found that neither the possession of the sand
block was handed over to the appellant nor the excavation of
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sand from the said sand block was done, at the instance of
the Collector, the file for grant of refund was being processed.
It further appears, that the file in transit was misplaced and
on this ground the appellant was denied the refund. It could
thus be seen, in these admitted facts, that the denial on the
part of the respondents to refund the amount to the appellant
can, by no stretch of imagination, be called as reasonable.
The action of the respondents, in denying the refund of the
amount of the appellant, when the respondents themselves
had failed to give possession of the sand block and as a result
of which the appellant could not excavate the sand, would
smack of arbitrariness. In this premise, we find that the High
Court was not justified in relegating the appellant to file a
suit.
9. This Court, has time and again held, that the State
should act as a model litigant. In this respect, we can
gainfully refer to the following observations made by this
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Court in Urban Improvement Trust, Bikaner vs. Mohan
Lal2:
“6. This Court has repeatedly expressed the view that Governments and statutory authorities should be model or ideal litigants and should not put forth false, frivolous, vexatious, techni cal (but unjust) contentions to obstruct the path of justice. We may refer to some of the decisions in this behalf.
7. In Dilbagh Rai Jarry v. Union of India [(1974) 3 SCC 554 : 1974 SCC (L&S) 89] this Court ex tracted with approval the following statement [from an earlier decision of the Kerala High Court (P.P. Abubacker case [Ed.: P.P. Abubacker v. Union of India, AIR 1972 Ker 103 : ILR (1971) 2 Ker 490 : 1971 Ker LJ 723] , AIR pp. 10708, para 5)]: (SCC p. 562, para 25)
“25. … ‘5. … The State, under our Consti tution, undertakes economic activities in a vast and widening public sector and in evitably gets involved in disputes with private individuals. But it must be remembered that the State is no ordinary party trying to win a case against one of its own citizens by hook or by crook; for the State's interest is to meet honest claims, vindicate a substantial de fence and never to score a technical point or overreach a weaker party to avoid a just lia bility or secure an unfair advantage, simply because legal devices provide such an oppor tunity. The State is a virtuous litigant and looks with unconcern on immoral forensic
2 (2010) 1 SCC 512
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successes so that if on the merits the case is weak, Government shows a willingness to settle the dispute regardless of prestige and other lesser motivations which move private parties to fight in court. The layout on litiga tion costs and executive time by the State and its agencies is so staggering these days because of the large amount of litigation in which it is involved that a positive and whole some policy of cutting back on the volume of law suits by the twin methods of not being tempted into forensic showdowns where a reasonable adjustment is feasible and ever of fering to extinguish a pending proceeding on just terms, giving the legal mentors of Gov ernment some initiative and authority in this behalf. I am not indulging in any judicial homily but only echoing the dynamic national policy on State litigation evolved at a Confer ence of Law Ministers of India way back in 1957.’ ”
8. In Madras Port Trust v. Hymanshu Interna tional [(1979) 4 SCC 176] this Court held: (SCC p. 177, para 2)
“2. … It is high time that Governments and public authorities adopt the practice of not relying upon technical pleas for the pur pose of defeating legitimate claims of citizens and do what is fair and just to the citizens. Of course, if a Government or a public authority takes up a technical plea, the Court has to decide it and if the plea is well founded, it has to be upheld by the court, but what we feel is that such a plea should not ordinarily be taken up by a Government or a public au
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thority, unless of course the claim is not well founded and by reason of delay in filing it, the evidence for the purpose of resisting such a claim has become unavailable.”
9. In a threeJudge Bench judgment of Bhag Singh v. UT of Chandigarh [(1985) 3 SCC 737] this Court held: (SCC p. 741, para 3)
“3. … The State Government must do what is fair and just to the citizen and should not, as far as possible, except in cases where tax or revenue is received or recovered with out protest or where the State Government would otherwise be irretrievably be preju diced, take up a technical plea to defeat the legitimate and just claim of the citizen.”
10. In view of the undisputed position, that in spite of
the appellant being the highest bidder and in spite of him
depositing the entire amount of auction, since the possession
of the sand block was not given to him for reasons not
attributable to him and he could not excavate the sand, he
will be entitled to get refund of the amount deposited by him.
11. In the premises, the appeal is allowed. The
impugned order of the High Court dated 6.8.2018 is set
aside. The respondents are directed to refund the entire
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amount received from the appellant along with interest at the
rate of 6% per annum from the date on which the appellant
made the first request for refund till the date of realisation.
There shall be no order as to costs.
…....................CJI. [S.A. BOBDE]
......................J. [B.R. GAVAI]
......................J. [SURYA KANT]
NEW DELHI; FEBRUARY 14, 2020