STATE OF KARNATAKA TR.SEC.HSG.& URB.&ANR Vs VASAVADATTA CEMENT
Bench: SUDHANSU JYOTI MUKHOPADHAYA,VIKRAMAJIT SEN
Case number: C.A. No.-001918-001918 / 2015
Diary number: 9 / 2012
Advocates: ANITHA SHENOY Vs
KHAITAN & CO.
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REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.1918 OF 2015
(Arising out of SLP(C) No.30573 2012)
STATE OF KARNATAKA TR. … APPELLANTS SEC. HSG. & URB. & ANR.
VERSUS
VASAVADATTA CEMENT & ANOTHER … RESPONDENTS
J U D G M E N T
SUDHANSU JYOTI MUKHOPADHAYA,J
Delay condoned. Leave granted.
2. This appeal has been preferred by the appellant- State of Karnataka against the judgment dated 23rd June, 2010 passed by
the High Court of Karnataka, Circuit Bench at Gulbarga in Writ
Appeal No.2999 of 2004 (LB-RES). By the impugned judgment, the
Division Bench of the High Court while allowing the writ
appeal observed as follows:
“On a thorough consideration of the provision of Section 9 and the notification produced before court which is extracted above, it discloses that there is no proper compliance of posting the notification at the requisite places as stated in Section 9.”
3. The factual matrix of the case is as follows: The Government of Karnataka initially by draft
Notification No. HUD 14 TML 84 dated 19th June/22nd July, 1986
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proposed to alter the existing limits of Town Municipal
Council (hereinafter referred to as the 'Council' for short)
Sedam for inclusion of Survey No. 630-642 within the municipal
limits of town municipality (hereinafter referred to as the
'municipality'), Sedam inviting objections and suggestions to
the proposal from persons likely to be affected therein. It
was followed by Notification No.HUD 14 TMT 84 dated 15th
April/20th May, 1987, issued by Governor of Karnataka published
in Karnataka Gazette dated 25th May, 1987 exercising the power
conferred by sub-Section (1) of Section 4 of Karnataka
Municipalities Act, 1961 (hereinafter referred to as the
'Act') altering the existing limits of the Council, Sedam as
detailed therein. A writ petition No. 10187 of 1987 was filed
against the aforesaid notification by 1st respondent which was
permitted to be withdrawn in view of subsequent notification
issued by State Government on 28th November, 1995.
By the said notification dated 28th November, 1995, it was
notified that having received no objection to the proposal
within a said period of 30 days from the date of publication
of notification dated 26th September, 1995 inviting objections
from persons likely to be affected thereby in exercise of
power conferred by Section 3 read with Section 9 of the Act,
the Governor of Karnataka specified the smaller urban area in
Schedule 'A and the limits of which are specified in Schedule
'B' and further specified it to be called 'Town Municipal
Council Area of Sedam having regard to:
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1) the population of the area specified in Schedule-A being not less than twenty thousand but less than fifty thousand.
2) the density of population in such area being not less than one thousand five hundred inhabitants to one square kilometer of area:
3) the revenue generated for local administration from such area from tax and non-tax sources in the year of the last preceding census being not less than Rs.9,00,000/- per annum;
4) Apart from the percentage of employment in non- agricultural activities is not less than 15% of the total employment.
4. The first respondent filed another Writ Petition No. 14554/96 before the High Court of Karnataka, Bangalore
challenging the said notification and the same was summarily
dismissed on 19th August, 1997 observing that the matter is
covered by the decision rendered in another case. A Civil
Petition No.1233/2000 in WP No. 14554/1996 was filed by
respondent to rectify the order passed by the learned Single
Judge. While reviewing the said order, the petition was
allowed on 20th August, 2001 and the order dated 19th August,
1997 passed in the writ petition No. 14554/1996 was set aside
and the said writ petition was restored. However, after
hearing the parties, the learned Single Judge on 24th May,
2004 dismissed the writ petition on the ground that the
action of inclusion of an area to the limits of an existing
Town Municipal Limits is essentially a conditional
legislation and hence judicial intervention is not warranted.
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5. Against the said order, the respondent preferred the writ appeal No. 2999/2004 which was allowed by the Division Bench
by impugned judgment dated 23rd June, 2010.
6. Learned counsel appearing on behalf of the appellant while assailing the impugned judgment, submitted that the
procedure prescribed under Section 9 of the Act is
substantially followed and complied with in this case. The
third appellant under the directions of the first appellant
had posted the notices announcing the inclusion of the local
area within the existing municipal limits in all the
conspicuous places, calling for objection from the public
within 90 days but no objections were received within the time
stipulated.
7. According to the learned counsel for the 1st respondent, the notice has to be posted in area sought to be added or
deleted in smaller urban areas. In the present case the
proclamation has been neither posted in the area of the 1st
respondent factory which is a large area of around 1235.03
acres which has mini townships nor has been posted in any
other area sought to be included in the existing smaller urban
area. The only places where it has allegedly been posted are
four namely;
(1) Panchayat Office, Old Bazar, Sedam
(2) Railway Statio, Sedam
(3) Bus Stand, Sedam and
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(4) Notice Board of Town Municipal Council, Sedam;
which were existed in one area and none of them are in area
sought to be included in smaller urban area.
8. Further, according to the learned counsel for the 1st respondent, the second part of Section 9 states that whenever
it is proposed to add to or to exclude from a smaller urban
area any inhabited area, it shall be the duty of the municipal
council also to post a copy of the proclamation in a
conspicuous place, meaning thereby in the inhabited area
sought to be included or excluded from the smaller urban area.
The case of the 1st respondent is that it has a township which
is an inhabited area with housing for workmen, management,
etc. and thus it was mandatory for the municipal council to
post the proclamation in conspicuous places in the said
inhabited area which was sought to be included.
9. Learned counsel relied upon the following judgments for the proposition that the proclamation has to be posted in the
affected area or concerned locality and the objective of the
proclamation is that the affected persons could come to know
about the proposed change and that such a posting is mandatory
and not merely directory.
(a) (1985) 3 SCC 1, Collector (District Magistrate) Allahabad & Anr. vs. Raja Ram Jaiswal.
(b) (1991)1 SCC 401, Syed Hasan Rasul Numa & Ors. vs. Union of India & Ors.
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(c) (2011) 10 SCC 714, J&K Housing Board and Anr. vs. Kunwar Sanjay Krishan Kaul & Ors.
(d) (2012) 6 SCC 348, Klsum R.Nadiadwala vs. State of Maharashtra & Ors.
10. We have heard the rival contentions raised by the parties and perused the records.
11. For convenient reference, Section 9 of Karnataka Municipalities Act is quoted below:
“9. Procedure for Constitution, abolition, etc. of smaller urban areas:
Not less than thirty days before the publication of any notification declaring any local area to be smaller urban area, or altering the limits of any such smaller urban area or declaring that the local area shall cease to be smaller urban area, the Governor shall cause to be published in the official gazette in English and Kannada, and to be posted up in conspicuous placed in the said local area in Kannada a proclamation announcing that it is proposed to constitute the local area to be smaller urban area or to alter the limits of the smaller urban area in a certain manner or to declare that the local area shall cease to be a smaller urban area, as the case may be, and requiring all persons who entertain any objection to the said proposal to submit the same, with the reasons therefore, in writing to the Director of Municipal Administration within thirty days from the date of the said proclamation, and whenever it is proposed to add or exclude from a smaller urban area any inhabited area, it shall be the duty of the municipal council also to cause a copy of such area. The Director of Municipal Administration shall, with all reasonable dispatch forward every objection so submitted to the Governor.
No such notification as aforesaid shall be issued by the Governor unless the objection, if any, so submitted are in its opinion insufficient or invalid.”
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Section 9 prescribes a mandate which is to be followed by
the Governor before publication of notification declaring any
local area to be smaller urban area; or altering the limits of
any such small urban area; or declaring that the local area
shall cease to be a smaller urban area. Firstly, a
proclamation announcing the object/proposal of such
notification should be published in the Official Gazette in
both English and Kannada language. Secondly, such proclamation
should be posted in conspicuous places in the said local area
'in Kannada'. Thirdly, such proclamation shall require all
persons who has any objection to the said proposal to submit
the same stating reasons within thirty days from the date of
such proclamation.
Section 9 further stipulates that whenever it is proposed
to add or exclude from a smaller urban area any inhabited
area, it shall be the duty of the municipal council to cause a
copy of such proclamation to be posted up in conspicuous
places in such area. The phrase “such area” used herein means
the inhabited area which is proposed to be added or excluded
from the smaller urban area.
12. Section 9 of the Act has to be read in the light of Article 243Q of the Constitution of India which is as under:
“243Q. Constitution of Municipalities:
(1) There shall be constituted in every State,-
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(a) a Nagar Panchayat (by whatever name called ) for a transitional area, that is to say, an area in transition from a rural to an urban area;
(b) a Municipal Council for a smaller urban area; and
(c) A municipal Corporation for a larger urban area in accordance with the provisions of this Part:
Provided that Municipality under this clause may not be constituted in such urban area or part thereof as the Governor may, having regard to the size of the area and the municipal services being provided or proposed to be provided by an industrial establishment in that area and such other factors as he may deem fit, by public notification, specify to be an industrial township.
(2) In this article, 'a transitional area', 'a smaller urban area' or 'a larger urban area' means such area as the Governor may, having regard to the population of the area, the density of the population therein, the revenue general for local economic importance or such other factors as may be deem fit, specify by public notification or the purposes of this Part.”
13. The Provision of Section 9 is somewhat similar to Section 4 of the Land Acquisition Act, 1894 whereunder the posting of
the notice in conspicuous/convenient places is mandatory.
If the argument advanced by the learned senior counsel
for the first respondent is accepted, in that case every
affected person whose land is sought to be included for the
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purpose of alteration of the limits of the smaller urban area
would claim that such notice must be posted in his land.
14. The Office of the Collector, Panchayat Office, Office of Tehsildar, Office of municipality, railway station and bus
stand, etc. of the local area are public places; which are
expected to be visited by general public for one or the other
reason. Those places can be safely expected to be
conspicuous/convenient places for posting a notice about
declaration of local area to be smaller urban area or altering
the limit of any such smaller urban area as is done in the
case of land acquisition.
15. If the stand of the 1st respondent is accepted that the notice should have been posted within the township of 1st
respondent, then it would frustrate the objective of Section
9 of the Act as other affected persons whose land would also
come under the purview of the said notification might not have
any access to such notice posted within the boundaries of the
1st respondent's factory, being not a public place. In such
case, every individual/affected persons will claim posting of
such notice at their land which will amount to giving
individual notice to all affected persons.
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16. Notification dated 3rd October, 1995 was posted at four conspicuous places, the English version of which reads as
follows:
“No.TMC;95-96 Office of the TMC Sedam, dated 3.10.1995
NOTIFICATION Sub.: Publication of Govt. Circular Ref.: Govt. Circular, bearing No.:NE:407:MLR:95, Bangalore, Dated 26.09.1995
–------- With reference to the above subject, the
public of the Town Municipal area are informed that vide Circular stated in the reference, the boundaries of Sedam Town Municipalities is proposed to be altered to extend the municipal area. Any person having objections to the said proposal can file their written objections within 30 days. The public area hereby informed of the same by this notification.
Sd.
Chief Officer
SEDAM”
It is directed that the copy of the Notification should be posted at the following places:
i) Panchayat Office, Old Bazar, Sedam
ii) Railway Station, Sedam
iii)Bus Stand, Sedam
iv) Notice Board of Town Municipal Council, Sedam.”
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17. Learned counsel for the 1st respondent accepted that the Panchayat Office of the 1st respondent is at Old Bazar, Sedam,
nearest railway station is at Sedam and the bus stand for the
employees of the 1st respondent is at Sedam. This indicates
that all the persons, who are said to be affected by the
notification, were informed sufficiently by notice dated 3rd
October, 1995 posted at the above said conspicuous places.
18. Learned senior counsel for the 1st respondent next contended that only the factory and residential area of the 1st
respondent was added by notification dated 28th November, 1995
but such submission cannot be accepted in view of the fact
that apart from the land of 1st respondent, land belonging to
others were also shown in the said notification dated 28th
November, 1995.
19. However, on perusal of the original record, we find two notifications both dated 3rd October, 1995 having same number
are on record. Per se, both notifications dated 3rd October,
1995 are same but there is a substantial difference in the
last paragraph which mentions the places where copies of the
notification were to be posted. In the 1st notification dated
3rd October, 1995, which appears to be original, it has been
shown that the notice to be posted at four places namely,
(i) Panchayat Office, Old Bazar, Sedam; (ii) Railway Station,
Sedam; (iii)Bus Stand, Sedam and (iv) Notice Board of Town
Municipal Council, Sedam. It is an old paper, laminated to
ensure that it should not be damaged and in the back of it
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apart from thumb impressions, signatures also have been
obtained from different individuals to show that the
notification was posted in presence of those witnesses.
The other notification dated 3rd October, 1995 shows that
direction has been issued to post the said notification at
nine places, i.e. five more places apart from the aforesaid
four places mentioned in the first notification. The
additional five places include the premises of the first
respondent. The second notification is signed in green ink by
some other officer. Prima facie it appears that the
notification dated 3rd October, 1995 containing nine
conspicuous places wherein it was to be notified, signed in
green ink by some officer has been prepared subsequently.
20. Learned counsel appearing on behalf of the 1st respondent requested the Court to initiate contempt proceedings against
the concerned official and to dismiss the appeal as the
document has been created to mislead the Court.
21. The appeal has been preferred by the State of Karnataka. The State has neither created any document nor filed the same
before the High Court or this Court. If any document is
created by any officer to keep it on record so as to produce
it before the Court, it is a serious matter which requires to
be inquired into by the concerned authority. In view of the
fact that a detailed inquiry is required, we find it more
feasible to direct the State Government to inquire into the
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matter and, if so necessary, file an FIR against the alleged
officers who might have created the document containing the
name of nine conspicuous places in the so called notification
dated 3rd October, 1995, signed by the Chief Officer, Sedam in
green ink.
The Chief Secretary, State of Karnataka is directed to
hold an inquiry with regard to notification No. TMC:SEDAM:95-
96 dated 3rd October, 1995 issued from the office TMC, Sedam,
signed by Chief Officer, Sedam in green ink wherein nine
places have been shown for posting the notifications. If it is
found to be a document created subsequently, an FIR to this
effect be lodged against the concerned officials for forging
documents. Departmental proceedings be also initiated and an
appropriate action be taken.
22. The appeal is allowed with the aforesaid observations and directions.
………………………………………………………………………J. (SUDHANSU JYOTI MUKHOPADHAYA)
………………………………………………………………………J. (VIKRAMAJIT SEN)
NEW DELHI, FEBRUARY 16, 2015.