CANTONMENT BOARD,MEERUT . Vs AFZAL
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MR. JUSTICE R. SUBHASH REDDY
Judgment by: HON'BLE MR. JUSTICE R. SUBHASH REDDY
Case number: C.A. No.-003814-003814 / 2019
Diary number: 8292 / 2014
Advocates: REKHA PANDEY Vs
C.A.Nos.3814 of 19 etc.
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 3814 OF 2019
Cantonment Board, Meerut & Anr. ...Appellants
Versus
Afzal ...Respondent
WITH
CIVIL APPEAL NOS. 3815/2019; 3816/2019; 3817/2019;
3818/2019; 3819/2019; 3820/2019; 3821/2019; 3822/2019;
3823/2019; 3824/2019; 3825/2019; 3826/2019; 3827/2019;
3828/2019; 3829/2019; 3830/2019; 3831/2019; 3832/2019;
3833/2019; 3834/2019; 3835/2019; 3836/2019; 3837/2019;
3838/2019; 3839/2019; 3840/2019; 3841/2019; 3842/2019;
3843/2019; 3844/2019; 3845/2019; 3846/2019; 3847/2019;
3848/2019; 3849/2019; 3850/2019; 3851/2019; 3852/2019;
3853/2019; 3854/2019; 3855/2019; 3856/2019; 3857/2019;
3858/2019; 3859/2019; 3860/2019; 3861/2019; 3862/2019;
3863/2019; 3864/2019; 3865/2019; 3866/2019; 3867/2019;
3868/2019; 3869/2019; 3870/2019; 3871/2019
J U D G M E N T
R. Subhash Reddy, J.
1. This batch of appeals, is filed by the Cantonment
Board, Meerut and others, aggrieved by the common order
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C.A.Nos.3814 of 19 etc.
dated 19.12.2013 passed by the High Court of Allahabad
in Civil Misc. Writ Petition No.54929 of 2012 and batch.
All the appeals shall stand disposed of by this common
judgment.
2. In the writ petitions filed before the High Court,
respondents – original petitioners have prayed for
quashing of notices issued by the appellants under
Section 185 of the Cantonments Act, 1924 (for short,
‘the 1924 Act’) for stopping the alleged constructions
raised unauthorisedly by the respondents – original
petitioners as well as for quashing of the notices
issued for demolition of constructions so raised. The
respondents – writ petitioners have also prayed for
quashing of the appellate order passed by the appellate
authority dismissing the appeals preferred by them.
3. The law relating to administration of cantonments
was originally governed by the 1924 Act. The said Act
is repealed by virtue of Section 360 of the Cantonments
Act, 2006 (for short, ‘the 2006 Act’). The 2006 Act
came into force w.e.f. 18.12.2006.
4. Before the new Act has come into force, Cantonment
Executive Officer has initiated proceedings under
Sections 184 and 185 of the 1924 Act, on the ground that
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C.A.Nos.3814 of 19 etc.
respondents have carried out unauthorised constructions
without prior permission within the area of cantonment
and has issued show cause notices to show cause why
legal action should not be taken against the
respondents. For the purpose of disposal, we would
refer to the notice issued to one Afzal who is the
respondent in Civil appeal No.3814 of 2019. The notice
issued to the said respondent reads as under :
“ Office of the Cantonment Board Meerut, dated 22nd Aug, 2006
To Afzal Ahmad S/o Faqruddin, 55/pt Ghosi Mohalla, B.I. Bazar, Meerut Cantt.
Subject : SHOW CAUSE NOTICE
It has been reported to me that you have carried out the following unauthorized constructions without prior permission in the Shop No.53-54 Ghosi Mohalla, B.I. Bazar, Meerut Cantt.
FIRST FLOOR
Room Measuring 12’-11” x 15’-7” is being constructed in Shop No.53-54, Ghosi Mohalla B.I. Bazar, Meerut Cantt.
As this is an offence punishable under Section 184/185 of the Cantonments Act, 1924 (amended), please show cause within 3 days from the receipt hereof, why legal action should not be taken against you under the provisions of the said Section of the Cantonments Act, 1924 (Amended).”
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C.A.Nos.3814 of 19 etc.
5. In continuation of the show cause notice, further
notice is issued on 02.09.2006 under Section 185 of the
1924 Act to stop further construction and for demolition
of the unauthorised construction. Aggrieved by the
notice dated 02.09.2006 he has filed statutory appeal as
contemplated under Section 274 of the 1924 Act. Appeal
also ended in dismissal. In all the cases covered in
this group, identical and stereo type orders are passed
by the primary authority and appellate authority.
6. Challenging the notice issued under Section 185 of
the 1924 Act and order of the appellate authority,
respondents – original petitioners have filed writ
petitions before the High Court. The orders impugned in
the writ petitions before the High Court were challenged
mainly on the gorund that there is no authority to the
Executive Officer to issue such a notice and the notice
is without jurisdiction. The second ground is that the
notice for demolition has to be issued within a period
of 12 months from the date of the alleged constructions.
It was pleaded that date of construction was not
mentioned in the notice, as such, notice was barred by
limitation. Another ground before the High Court was
that notices were issued in a casual manner and inspite
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C.A.Nos.3814 of 19 etc.
of submitting the reply to the show cause notices, the
primary authority has not considered the replies and
passed order, and even appellate authority has passed
stereo type orders without giving any opportunity and
fixing the date for hearing. First two grounds raised
by the respondents – writ petitioners were not accepted
but however High Court has held that reply filed by the
respondents – original petitioners was not considered
and no reasons were assigned for rejecting objections.
Further, it is also held that the appellate authority
has passed orders, which are more or less identical, and
passed in a pre-determined manner without giving any
opportunity of hearing. While quashing the impugned
orders, High Court by impugned order dated 19.12.2013
left open to the appellants to proceed afresh in the
light of observations made in the judgment.
7. We have heard the learned counsel Ms. Rekha Pandey
appearing for the appellants and also learned counsels
appearing for the respondents in this group of cases.
8. In these appeals, it is contended by learned
counsel for the appellants that when constructions are
made unauthorisedly without obtaining permission from
the competent authority, it is always open for the
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C.A.Nos.3814 of 19 etc.
authorities to order for demolition of such
constructions, which are raised illegally. Further it
is submitted that inspite of giving several
opportunities, respondents – original petitioners have
not appeared before the appellate authority, as such,
appellate authority has considered the matter on merits
and passed the impugned order. It is further submitted
that even the primary authority has issued notice under
Section 185 of the 1924 Act after giving an opportunity
by way of show cause notice. It is submitted that
inspite of giving opportunity at the primary stage and
the appellate stage, the High Court erroneously recorded
the finding that orders are passed without giving
opportunity and quashed the impugned orders in the writ
petitions.
9. On the other hand learned counsel appearing for the
respondents have pleaded that either primary authority
or appellate authority have not considered the
objections raised by the appellants and impugned orders
are passed. It is submitted that inspite of filing
objections to the show cause notices, the Cantonment
Executive Officer has not referred to such objections
and issued notices under Section 185 of the 1924 Act for
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C.A.Nos.3814 of 19 etc.
demolition. When appeals are preferred by availing the
statutory remedy, as contemplated under the Act, even
the appellate authority has not given an opportunity by
fixing the date of hearing and passed the impugned
stereo type orders rejecting the appeals preferred by
the respondents. It is further submitted that there is
no valid delegation to Cantonment Executive Officer at
all and the impugned notices are issued without any
jurisdiction.
10. Having heard learned counsel for the parties, we
have perused the impugned order passed by the High Court
and other materials placed on record.
11. At the outset, it is to be noticed that aggrieved
by the common order passed by the High Court, Cantonment
Board and others have filed appeals and there are no
appeals filed by the respondents herein aggrieved by any
of the findings recorded in the common impugned order.
The jurisdiction questioned by the respondents and the
authority of the appellants in issuing notice under
Section 185 of the 1924 Act is rejected by the High
Court. Similarly further plea of not taking action
within a period of 12 months from the date of
construction is also rejected by recording reasons. We
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C.A.Nos.3814 of 19 etc.
do not find any error on such findings recorded by the
High Court, more particularly in absence of any appeals
preferred by the respondents – original petitioners. At
the same time, we are of the view, valid and cogent
reasons are recorded by the High Court for quashing the
notices issued under Section 185 of the 1924 Act and
orders by the appellate authority. Apart from the
reasons assigned in the impugned order we have also
verified the other material placed on record. So far as
Afzal who is respondent in Civil Appeal No. 3814 of 2019
is concerned, show cause notice dated 22.08.2006 is
issued alleging that he has constructed the shop no.53-
54 at Ghosi Mohalla, B.I. Bazar, Meerut Cantt., but same
is not even referred to in the final notice issued on
02.09.2006. It is the case of the respondents that
objections were filed, and their objections were also
not considered. Having issued the show cause notice, the
primary authority ought to have referred to such notice
and objections, if any, to such notice, while issuing
the final notice on 02.09.2006. It is clear that notices
are issued mechanically and in a casual manner. Even the
appellate authority, relying on the survey report dated
10.08.2006, has held that the respondent in Civil Appeal
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C.A.Nos.3814 of 19 etc.
No.3814 of 2019 has raised unauthorised constructions on
the first floor of the shop without taking any
permission of the competent authority. Further, it is
stated that such survey/inspection report is not
furnished to the respondents at any point of time though
such report is relied on for rejecting the appeals
preferred by the respondents.
12. While quashing the notices in the impugned order in
the writ petitions filed before the High Court, High
Court has left it open to the appellants to issue fresh
notice and to pass appropriate orders by following
procedure contemplated under law. In that view of the
matter, while it is always open to the appellants to
initiate fresh proceedings by issuing fresh show cause
notices on the allegations made against the respondents,
but at the same time having regard to reasons recorded
in the impugned order passed by the High Court, we do
not find any error in the order passed by the High Court
so as to interfere with the same in these appeals.
13. These appeals are accordingly dismissed. However,
we make it clear that the liberty granted by the High
Court to initiate fresh proceedings for passing
appropriate orders is maintained. As the Cantonment
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C.A.Nos.3814 of 19 etc.
Act, 2006 has come into force from 18.12.2006,
appellants to take fresh action only in accordance with
the provisions of the 2006 Act. Fresh show cause notice
issued shall be in continuation of the earlier show
cause notice issued to each of the respondents. While
issuing fresh show cause notice, the appellant shall
furnish copy of the Inspection Report to the respondents
and afford sufficient opportunity to each of the
respondents and pass order in accordance with law.
Further the constructions in question are unauthorised
or not, such issue is left open to be considered by the
authorities.
.................... J. [R. Banumathi]
.................... J. [R. Subhash Reddy]
New Delhi; April 23, 2019
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