SH.AJAY RAMDAS RAMTEKE Vs MAHANAGAR SUDHAR SAMITI, AKOLA
Bench: FAKKIR MOHAMED IBRAHIM KALIFULLA,PRAFULLA C. PANT
Case number: C.A. No.-001388-001388 / 2015
Diary number: 28690 / 2013
Advocates: CHANDER SHEKHAR ASHRI Vs
Page 1
Reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.1388 OF 2015 (Arising out of S.L.P. (Civil) No. 28853 of 2013)
Ajay Ramdas Ramteke and Anr. … Appellants
Versus
Mahanagar Sudhar Samiti, Akola & Ors. …Respondents
J U D G M E N T
Prafulla C. Pant, J.
Leave granted.
2. The question involved in this appeal is whether
respondent no. 1 - Mahanagar Sudhar Samiti, Akola, an
“aghadi” or “front” formed by some of the elected
councillors of respondent no. 5 -Akola Municipal
Corporation in March, 2013, without its registration under
Page 2
2
second proviso to Section 31A(2) of the Maharashtra
Municipal Corporations Act, 1949 (for short “1949 Act”)
stood registered and recognized as a party or group for
the purposes of representation, and as such whether the
petition filed by respondent no.1 before the High Court
challenging the Standing Committee constituted under
the 1949 Act was maintainable.
3. Brief facts of the case are that elections were held
for Akola Municipal Corporation in February, 2012,
wherein 73 councillors were elected to the House. From
amongst elected members, initially 23 members, and
thereafter in all 26 members claimed to have formed an
“aghadi” (group of persons) with the name “Mahanagar
Sudhar Samiti”. On 5.3.2012, within one month of the
election, leader of the said group submitted an application
before the Divisional Commissioner for its registration
under second proviso to Section 31A(2) of the 1949 Act. It
appears that in the meantime there was a controversy as
to whether two of the elected members projected to be
Page 3
3
part of the group were actually members of the aghadi
(respondent no.1) or another group Akola Vikas
Mahaaghadi (present respondent no.6). The said issue
was decided by the High court by a detailed judgment
dated 08.05.2012 passed in writ petition no. 1426 of 2012
holding that the aforesaid two members were not part of
either respondent no. 1 or 6. Thereafter, the Divisional
Commissioner passed a detailed order on 28.08.2012
whereby the application for registration of respondent
no.1 as aghadi filed in March 2012 was rejected. Said
order was not challenged by any party. However,
meanwhile Resolution dated 29.04.2013 was passed by
the Akola Municipal Corporation whereby the present
appellants and six others (present respondent nos. 9 to
14) were nominated in the Standing Committee as
members thereof. The Resolution was challenged by
respondent nos. 1 to 3 by filing a Writ Petition no. 2571 of
2013 before the Nagpur Bench of the High Court of
Judicature at Bombay. A preliminary objection was raised
on behalf of Mayor (respondent no. 4) before the High
Page 4
4
Court that the writ petition was not maintainable.
Defending the Resolution dated 29.04.2013, it was stated
that there was no illegality in nominating the members
whose names figured in the Standing Committee
constituted vide Resolution dated 29.04.2013.
4. After hearing the parties, the High Court took the
view that since the application for registration, in the
register maintained in Form IV as per Rule 5 of
Maharashtra Local Authority Members' Disqualification
Rules, 1987 (for short “1987 Rules”), was made within
time, the respondent no.1 should have been treated as
separate aghadi, and as such non-inclusion of names of its
members for proportional representation in the Standing
Committee invalidates the Resolution dated 29.04.2013.
Accordingly, the High Court quashed the Resolution dated
29.04.2013 and allowed the writ petition.
5. Aggrieved, by the above order dated 14.08.2013,
passed by the High Court, in Writ Petition No. 2571 of
2013, this appeal is filed by the appellants who were
Page 5
5
respondent nos. 6 and 7 before the High Court, through
special leave.
6. It is pleaded on behalf of the appellants that the
High Court has erred in law by accepting the writ petition
filed by respondent nos. 1 to 3 which was not
maintainable. It is stated that the High Court ignored the
fact that vide order dated 28.08.2012, the Divisional
Commissioner had rejected the application for registration
moved by respondent No. 1 as separate aghadi. It is
further pleaded that registration of post-poll group or
alliance was mandatory under Section 31A of 1949 Act
read with 1987 Rules. It is argued before us that
unregistered aghadi is not an aghadi in the eyes of law,
and as such, neither the same could have been
recognized for its representation in the Standing
Committee nor maintain the writ petition in the High
Court.
7. On the other hand, on behalf of the respondent
nos. 1 to 3, who were the writ petitioners before the High
Page 6
6
Court, contended that since there was no rule or
procedure prescribed for registration as such their only
duty was to intimate the Divisional Commissioner under
Rule 3 of 1987 Rules about the formation of aghadi, and
the rest was the ministerial work to be completed. The
contesting respondent nos. 1 to 3 placed their reliance in
the case of Jeevan Chandrabhan Idnani and Another
vs. Divisional Commissioner, Konkar Bhawan and
others (2012) 2 SCC 794.
8. Before further discussion, we think it just and
proper to mention as to what is the meaning of word
‘Aghadi’, and for what purpose it is constituted by the
councillors of Corporation. Word ‘aghadi’ is defined in
Clause (a) of Section 2 of Maharashtra Local Authority
Members' Disqualification Act, 1986 (for short “1986 Act”)
which reads as under:
“2. In this Act unless the context otherwise requires,-
(a) “aghadi” or “front” means a group of persons who have formed themselves into party for the purpose of setting up candidates for election to a local authority.”
Page 7
7
9. Object of allowing elected members to form an
aghadi as post-poll alliance is to give proportional
representation of its members to the various standing
committees constituted for functioning of the
Corporations.
10. Second proviso to sub-section (2) of Section 31A
of 1949 Act allows the concillors to form an aghadi after
the election to a Municipal Corporation. Section 31A reads
as under:
“31A. Appointment by nomination on Committees to be by proportional representation – (1) Notwithstanding anything contained in this Act or the rules or bye-laws made thereunder, in the case of the following committees, except where it is provided by this Act, that the appointment of a Councillor to any Committee shall be by virtue of his holding any office, appointment of Councillors to these Committees, whether in regular or casual vacancies, shall be made by the Corporation by nominating Councillors in accordance with the provisions of sub-section(2):-
(a) Standing Committee;
(b) Transport Committee;
(c) Any special Committee appointed under section 30;
(d) Any ad hoc Committee appointed under section 31”
Page 8
8
(2) In nominating the Councillors on the Committee, the Corporation shall take into account the relative strength of the recognized parties or registered parties or groups and nominate members, as nearly as may be, in proportion to the strength of such parties or groups in the Corporation, after consulting the Leader of the House, the Leader of Opposition and the leader of each such party or group:
Provided that, the relative strength of the recognized parties or registered parties or groups or aghadi or front shall be calculated by first dividing the total number of Councillors by the total strength of members of the Committee. The number of Councillors of the recognized parties or registered parties or groups or aghadi or front shall be further divided by the quotient of this division. The figures so arrived at shall be the relative strength of the respective recognized parties or registered parties or groups or aghadi or front. The seats shall be allotted to the recognized parties or registered parties or groups or aghadi or front by first considering the whole number of their respective relative strength so ascertained. After allotting the seats in this manner, if one or more seats remain to be allotted, the same shall be allotted one each to the recognized parties or registered parties or groups or aghadi or front in the descending order of the fraction number in the respective relative strength starting from the highest fraction number in the relative strength, till all the seats are allotted:
Provided further that, for the purpose of deciding the relative strength of the recognized parties or registered parties or groups under this Act, the recognized parties or registered parties or groups, or elected Councillors not belonging to any such party or group may, notwithstanding anything contained in the Maharashtra
Page 9
9
Local Authority Members’ Disqualification Act, 1986 (Mah. XX of 1987), within a period of one month from the date of notification of election results, from the aghadi or front and, on its registration, the provisions of the said Act shall apply to the members of such aghadi or front, as if it is a registered pre-poll aghadi or front.
(3) If any question arises as regards the number of Councillors to be nominated on behalf of such party or group, the decision of the Corporation shall be final”.
11. In Jeevan Chandrabhan Idnani (supra), this Court has
made following observations interpreting the second proviso
of sub-section 2 of Section 31A:
“26. The second proviso to sub-section (2) of Section 31-A enables the formation of an aghadi or front within a period of one month from the date of notification of the election results. Such an aghadi or front can be formed by various possible combinations of Councillors belonging to either two or more registered parties or recognised parties or independent Councillors. The proviso categorically stipulates that such a formation of an “aghadi” or “front” is possible notwithstanding anything contained in the Disqualification Act. Because an “aghadi” or “front”, as defined under the Disqualification Act, clearly, can only be the combination of a group of persons forming themselves into a party prior to the election for setting up candidates at an election to a local authority but not a combination of political parties or political parties and individuals.
27. Therefore, the second proviso to Section 31-A(2) of the Municipal Corporations Act which is a later expression of the will of the sovereign, in contrast to the stipulation as contained under Sections 2(a) and 3(2) of
Page 10
10
the Disqualification Act, would enable the formation of post-electoral aghadis or fronts. However, such a formation is only meant for a limited purpose of enabling such aghadis to secure better representation in the various categories of the Committees specified under Section 31-A. The component parties or individual independent Councillors, as the case may be, in the case of a given front/aghadi do not lose their political identity and merge into the aghadi/front or bring into existence a new political party. There is no merger such as the one contemplated under Section 5 of the Disqualification Act. It is further apparent from the language of the second proviso that on the formation of such an aghadi or front, the same is required to be registered. The procedure for such registration is contained in the Maharashtra Local Authority Members’ Disqualification Rules, 1987.
28. Once such an aghadi is registered by a legal fiction created under the proviso, such an aghadi is treated as if it were a pre-poll aghadi or front. The proviso further declares that once such a registration is made, the provisions of the Disqualification Act apply to the members of such post-poll aghadi. We do not propose to examine the legal consequences of such a declaration as it appears from the record that a complaint has already been lodged against Respondents 6 to 13 herein under the provisions of the Disqualification Act. The limited question before us is whether the first respondent was legally right in registering an aghadi or front formed after the lapse of one month from the date of the notification of the election results.
XXX XXX XXX XXX
30. In substance, the High Court held that the interpretation of Section 31-A depends upon the tenor and scheme of the subordinate legislation. Such a principle of statutory construction is not normally resorted to save in the case of interpretation of an old enactment where the language is ambiguous. We are conscious of the fact that there is some difference of opinion on this principle but for the purpose of the present case we do not think it necessary to examine the proposition in detail as in our opinion the language
Page 11
11
of Section 31-A is too explicit to require any other external aid for the interpretation of the same. Subordinate legislation made by the executive in exercise of the powers delegated by the legislature, at best, may reflect the understanding of the executive of the scope of the powers delegated. But there is no inherent guarantee that such an understanding is consistent with the true meaning and purport of the parent enactment.
31. Such variations of the relative strength of aghadis would have various legal consequences provided under the Disqualification Act. Depending upon the fact situation in a given case, the variation might result in the consequence of rendering some of the Councillors disqualified for continuing as Councillors. Section 31-A of the Municipal Corporation Act only enables the formation of an aghadi or front within a month from the date of the notification of the results of the election to the Municipal Corporation. To permit recognition of variations in the relative strength of the political parties beyond the abovementioned period of one month would be plainly in violation of the language of the second proviso to Section 31-A.”
12. We have already discussed that an aghadi formed
after election is required to be registered as provided in
sub-section (2) of Section 31A of 1940 Act. Rule 5 of 1987
Rules, which relates to maintaining a register of information
as to councilors and members, provides as under:
“Register of information as to councilors or members.- (1) The Commissioner in the case of a councilor of a Municipal Corporation and the Collector, in the case of any other councilor or member, shall maintain in Form IV, a register based on the information furnished under
Page 12
12
rules 4 and 5 in relation to the councilor of a municipal party, Zilla Parishad party or, as the case may be, member of a Panchayat Samiti Party.”
13. There is no detailed procedure prescribed for
registration of an aghadi. It is evident from Rule 5 quoted
above, that power to register vests with the Commissioner.
The word “Commissioner” is defined in clause (c) of Rule 2 of
1986 Act and the same is reproduced below:
“(c) “Commissioner” means the Commissioner of a revenue division appointed under Section 6 of the Maharashtra Land Revenue Code, 1966”.
14. In earlier round, respondent no. 1 filed writ
petition no. 1426 of 2012 challenging Resolution dated
20.03.2012 passed in the General Body Meeting of Akola
Municipal Corporation which was decided by the High Court
with the following two concluding paragraphs:
“30. This discussion leads to conclusion that Respondent Nos. 5 & 6 could not have been treated as members either of Respondent No. 4 or then of the petitioner. The proportionate representation of the Petitioner & Respondent No. 4 on Standing Committee needed to be worked out by ignoring them. The Petitioner therefore, is rightly given 5 members. But then there has to be proportionate reduction in representation allotted to Respondent 4. Strength of Respondent No. 4 in general body of 73 is 33. It therefore gets 7.23 seats in Standing Committee i.e. 7 seats. One seat remains vacant and decision about it
Page 13
13
cannot be taken as Respondent No. 3 Divisional Commissioner has still not completed his exercise of verification. First proviso to Section 31A(2) does not prohibit Corporation from filling in such vacancy by nominating on the Committee any member not belonging to any such party or group. If no such member is available, Respondent Nos. 1 to 4 as also Petitioner have to start working with Standing Committee of 15 members only & continue till the Respondent No. 3 decides on the validity of change or then status of Respondent Nos. 5 & 6. It is settled position that law does not expect compliance with the impossibilities. Holding of a General Body Meeting for this limited purpose is essential. If Respondent 3 finds Respondent Nos. 5 & 6 not disqualified, Corporation can thereafter, proceed to fill in the sixteenth vacancy.
31. Accordingly, Respondent No. 4 Aghadi as also Respondent Nos. 1 & 2 are directed to bring down representation of Respondent No. 4 on Standing Committee from 8 to 7. Proceedings and meeting conducted on 20.03.2012 are quashed & set-aside to that extent. Respondent Nos. 1,2 & 4 to hold a general body meeting to bring down the strength of representatives of Respondent No. 4 from 8 to 7. Respondent 1 Corporation is free to fill in resulting vacancy by nominating on the Standing Committee a Councillor as per first proviso to Section 31A(2) of the Corporation Act in this meeting. Said general body meeting be held within period of three weeks from today. If 16th seat in Standing Committee can not be filled in, the Respondent Nos. 1 to 4 shall function with Standing Committee of 15 members only. Petition is thus partly allowed. Rule is made absolute in above terms. However, there shall be no order as to costs.”
But in that round of litigation, Divisional Commissioner was
neither a party, nor any direction was sought against him.
15. Shri Nikhil Nayyar, learned counsel for the
respondent no. 1 referred to a copy of letter dated
Page 14
14
06.05.2013 (Annexure R1/5) annexed with the reply on
behalf of respondent no. 1 and contended that respondent 1
was registered. Per contra on behalf of appellants, Shri
Shekhar Naphade, learned senior counsel drew our attention
to the copy of order dated 28.8.2012 (Annexure P-5)
whereby application for registration of Mahanagar Sudhar
Samiti - respondent no. 1 as an aghadi was rejected by the
Divisional Commissioner, Amravati.
16. Copy of communication dated 06.05.2013
(Annexure R-1/5) issued by Municipal Secretary, Akola
earlier informing that Mahanagar Sudhar Samiti as one of
the registered aghadi is re-produced below:
“O.N.AMNC/NS/25/12 Office of Municipal Secretary Akola Municipal Corporation
Akola Dated.6/5/13 To Shri Sunil Meshram Member, MNC Ward no.8-A
Subject – Regarding the list of Gatneta and Aghadi which are approved by Divisional Commissioner, Amravati.
S. No
Name of Party/Aghadi/Gat
Gatneta
1) Akola Vikas Mahaaghadi Shri Madan Babulal Bhargad
2) Mahanagar Sudhar Shri Harish Ratanlal
Page 15
15
Samiti Alimchandani 3) Shivsena Smt. Manusha
Sanjay Shelke 4) Akola Shahar Vikas
Aghadi Shri Beni Sh. Ganga Beniwale.
The Divisional Commissioner Amravati had issued a letter bearing no. MNC/Namuna 5/akola/MNC/12/2012 Dtd.7/6/2012 by which it is communicated to Municipal Corporation that four Aghadi and Gatneta are registered under the provisions of Maharashtra Local Authorities Members Disqualification Act and the list of the same is appended herewith
Sd/- Municipal Secretary Akola”
17. Before above communication the Divisional
Commissioner had passed order dated 28.08.2012,
relevant extracts of the same are reproduced as under:
“BEFORE SHRI GANESH THAKUR, DIVISIONAL COMMISSIONER, AMRAVATI DIVISION, AMRAVATI.
Case No. 3/Akola M.C/2011-12
(1) Shri Harish Ratanlalji Alimchandani, Party leader, Mahanagar Sudhar Committee, Akola, Municipal Corporation, Akola, R/o. Aalsi Plots, Tq & Distt. Akola ….Applicant
(2) Shri Madan Bodulal Bhargad, Party Leader, Akola Vikas Mahaaghadi, Municipal Corporation, Akola, R/o. Geeta Nagar, Tq & Distt. Akola …Applicant
Adv. Milind Vaishnav…. On behalf of Applicant No. 1
Page 16
16
O R D E R
As per Maharashtra Local Authority Membership Disqualification Act, 1986 (hereinafter referred to as “Disqualification Act”) and Rule 3(a) of the Maharashtra Local Authority Membership Disqualification Rules, 1987 (hereinafter referred to as “Disqualification Rules”) thereunder, on 05/03/2012 Shri Harish Ratanlalji Alimchandani, Party Leader, Mahanagar Sudhar Samiti, Akola, Municipal Corporation, Akola submitted proposal in prescribed form for registration of “Mahanagar Sudhar Samiti, Akola”, sponsored by “ Bhartiya Janata Party” in the registration book of Divisional Commissioner Office. Alongwith the present application the applicant no.1 has filed list of members (List of Councillors). The applicant no.2, Shri Madan Bodulal Bhargad, Party Leader, Akola Vikas Aghadi, Municipal Corporation, Akola on 16/03/2012 submitted proposal in prescribed form as per provisions of Disqualification Act for registration of Akola Vikas Mahaaghadi sponsored by Bhartiya Rashtriya Congress in registration book of the office of Divisional Commissioner. Alongwith the proposal in prescribed form the applicant has submitted list of total 35 members (List of Councillors).
On scrutiny of both the proposals, it comes to the notice that, in the proposal submitted by applicant no.1 the name of Shri Sanjay Babulal Badone is at Sr.no.20 and name of Sau. Madhuri Sanjay Badone is at Sr.no.21. So also, in the proposal filed by applicant no. 2 the name of Shri Sanjay Babulal Badone is at Sr.no. (Five) (2) and name of Sau. Madhuri Sanjay Badone is at Sr.no.(Five)(3). As the names of Shri Sanjay Babulal Badone and Sau. Madhuri Sanjay Badone are mentioned in both the lists, confusion has been created as to which vanguard/front they are members. Therefore, by notice dt. 23/03/2012 both the applicants and City Secretary of Municipal Corporation were informed to remain present for hearing on 27/03/2012 alongwith original documents and proof.
On 27/03/2012 both the applicants alongwith their Advocates and City Secretary of Municipal Corporation Shri Gajanan Madhusudan Pande remained present for
Page 17
17
hearing. In the said case, Adv. G.B. Lohiya advanced argument on behalf of Municipal Corporation, Akola. Adv. Santosh Rahate advanced his argument on behalf of Shri Sanjay Babulal Badone and Sau. Madhuri Sanjay Badone.
_ _ _ _ _ _ _ _ _ _ _ _ _ _ _ _ _ _ _ _ _ _ _ _
_ _ _ _ _ _ _ _ _ _ _ _ _ _ _ _ _ _ _ _ _ _ _ _
In the affidavit dt. 14/03/2012 sworn by Shri Sanjay Babulal Badone and Sau. Madhuri Sanjay Badone there is no name and signatures of witnesses and on 14/03/2012 the said affidavit has been recorded at Sr.no.174/12 by Notary Shri R.R. Deshpande, Adv. As per provisions of Indian Evidence Act, the said affidavit cannot be held as complete unless attested. Therefore, there is no sufficient scope to treat the said affidavit of Shri Sanjay Babulal Badone and Sau. Madhuri Sanjay Badone as valid.
After considering all the aspects above in totality and on careful perusal of concerned documents filed in the case it comes to the notice that, from the entry made by Stamp Vendor on the stamp papers, the stamp papers appear to have been purchased on 23/02/2012 for the affidavit of Shri Sanjay Babulal Badone and Sau. Madhuri Sanjay Badone attached to the proposal dt. 05/03/2012 submitted by applicant no.1 Shri Harish Alimchandani to the Divisional Commissioner for registering the Mahanagar Sudhar Samiti sponsored by Bhartiya Janta Party as per provisions of rule 3 of the Disqualification Rules. Yet the date of attestation being not as ‘23/02/2012’ it is “22/02/2012”. How the affidavit has been sworn on 22/02/2012 by purchasing stamp papers on 23/02/2012 is an incomprehensible aspect. He filed Xerox copies of said affidavit after receipt of notice in the case before the Divisional Commissioner. It is a notable aspect that, Shri Harish Alimchandani has not submitted original copies of affidavits during hearing of present case.
Page 18
18
Shri Sanjay Babulal Badone and Sau. Madhuri Sanjay Badone have been elected from Prabhag no. 34-A and no.34-B in the Akola Municipal Corporation elections as independent candidates. As the applicant no.1 and applicant no.2 have failed to file any kind of reliable documents in regard as to in which front created in the Akola Municipal Corporation Shri Sanjay Babulal Badone and Sau. Madhuri Sanjay Badone have participated, I have come to the conclusion that it does not become clear that definitely to which vanguard/Committee/front out of Mahanagar Sudhar Committee sponsored by Bhartiya Janta Party or Akola Vikas Mahaaghadi sponsored by Bhartiya Rashtriya Congress, Shri Sanjay Babulal Badone and Sau. Madhuri Sanjay Badone are attached.
Therefore, the following order is being passed.
ORDER
(1) As per provisions of Maharashtra Local Authority Membership Disqualification Act 1986 and Rule 3(a) of the Maharashtra Local Authority Membership Disqualification Rules, 1987, the proposal submitted by Shri Harish Ratanlalji Alimchandani, Party Leader, Mahanagar Sudhar Samiti, Akola, Municipal Corporation, Akola in prescribed form for registration of “Mahanagar Sudhar Samiti, Akola”, sponsored by Bhartiya Janata Party on 05/03/2012 for registration in the Register Book of the office of Divisional Commissioner, is hereby rejected.
(2) As per provisions of Maharashtra Local Authority Membership Disqualification Act 1986 and Rule 3(a) of the Maharashtra Local Authority Membership Disqualification Rules, 1987, the proposal submitted by Shri Madan Bodulal Bhargad, Party Leader, Akola Vikas Mahaaghadi, Akola, Municipal Corporation, Akola in prescribed form for registration of “ Akola Vikas Mahaaghadi Akola”, sponsored by Bhartiya Rashtriya Congress Party on 16/03/2012 for registration in the Register Book of the office of Divisional Commissioner, is hereby rejected.
Page 19
19
The said order passed today on 28th August, 2012 under my signature and seal.
Sd/- 28.08.2012 (Ganesh Thakur)
Divisional Commissioner, Amravati”
18. We have gone through the above two documents.
Order dated 28.08.2012 passed by Divisional Commissioner,
Amravati, whereby the application for registration was
disposed of, shows that the application of the writ petitioners
was rejected as affidavits of Sanjay Babulal Badone
(respondent no. 14) and Smt. Madhuri Sanjay Badone were
not complete. The two, who were elected from Prabhag
no.31 and Prabhag no. 34-B as independent candidates,
failed to file any document to show as to which group they
belonged. Their names figured in two groups.
19. In the order dated 28.08.2012 the Divisional
Commissioner also referred to a serious infirmity in
accepting the proposal, as he found that the affidavit was
sworn to and attested on 22.02.2012, whereas the stamps
were purchased on 23.02.2012 which the Divisional
Commissioner held to be an incomprehensible act of the
Page 20
20
proposer. Such serious infirmities which weighed with the
Divisional Commissioner in passing the order of rejection
dated 28.08.2012 cannot be found fault with. Considering
the Scheme of the 1987 Rules, we are convinced that it was
incumbent upon the Divisional Commissioner to hold a
meaningful exercise of scrutinizing the proposal for
registration and pass a positive order of registration and
then alone the exception carved out under Section 31A(2) of
the 1949 Act, even for the limited purpose to get rid of
disqualification under the 1987 Rules can be allowed to
operate. Viewed in that respect also the order dated
28.08.2012 assumes greater significance and, therefore,
unless and until the said order was set aside in the manner
known to law, the formation of the aghadi as claimed by the
first respondent could not have come into effect.
20. It is not disputed that no one challenged the order
dated 28.08.2012 passed by the Divisional Commissioner, as
such the same has attained finality. That being so, the
Mahanagar Sudhar Samiti, Akola (respondent no.1) cannot
Page 21
21
be said to be a registered group as required under second
proviso of sub-section (2) of Section 31A of the Act of 1949.
In our opinion, the High Court has erred in law by ignoring
the above order of the Divisional Commissioner, and holding
that respondent no. 1 stood registered. If there was
objection to registration of an aghadi, on the ground that
names of certain members were falsely or wrongly shown in
the list, the Commissioner had no option but to verify the
same. And, in such cases, unless the verification is done, an
aghadi can not be said to have got registered, by merely
submitting an application within one month of election to
Municipal Corporation. Had the writ petitioners challenged
order dated 28.08.2012 passed by the Divisional
Commissioner, with the Resolution dated 29.04.2013, the
situation would have been different. But in the present case,
order of Divisional Commissioner rejecting application for
registration has attained finality, and same cannot be
ignored. As such, writ petition filed by respondent nos. 1 to
3 questioning validity of resolution dated 29.04.2013 was
liable to be dismissed.
Page 22
22
21. Therefore, this appeal deserves to be allowed.
Accordingly, the appeal is allowed and impugned order
dated 14.8.2013 passed by the High Court in Writ Petition
no. 2571 of 2013 is hereby set aside, and the Resolution
dated 29.04.2013 shall stand restored. No orders as to
costs.
….………….………………………………J. [Fakkir Mohamed Ibrahim
Kalifulla]
….….……….………………………………J. [Prafulla C. Pant]
New Delhi; February 02, 2015.