Madras High Court
R.Vennilla vs Indian Oil Corporation on 16 October, 2014
Author: N.Paul Vasanthakumar
Bench: N.Paul Vasanthakumar, K.Ravichandrabaabu
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 16-10-2014
CORAM:
THE HONOURABLE MR.JUSTICE N.PAUL VASANTHAKUMAR
AND
THE HONOURABLE MR.JUSTICE K.RAVICHANDRABAABU
Writ Appeal No.950 of 2013
& M.P.Nos.1 and 2 of 2013 and 1 of 2014
R.Vennilla .. Appellant
Vs.
1. Indian Oil Corporation,
Rep. by its Senior Area Manager
M.Chandrasekharan,
8/1079, Avinashi Road,
Coimbatore-641 018.
2. G.Chandramohan
(R-2 impleaded as party respondent,
vide Order of Court, dated 30.10.2013
made in M.P.No.3 of 2013)
3. The Tahsildar,
Pochampalli,
Pochampalli Taluk,
Krishnagiri District.
(R-3 impleaded as party respondent,
vide Order of Court, dated 10.6.2014
made in M.P.No.2 of 2014 in
W.A.No.950 of 2013)
.. Respondents
Writ Appeal against the order dated 27.2.103 made in W.P.No.16000 of 2011 on the file of this Court.
For appellant : Mr.AR.L.Sundaresan, Senior Counsel for Ms.AL.Gandhimathi
For respondents: Mr.P.N.Radhakrishnan for R-1
Mr.M.Venkatachalapathy, Senior Counsel for
Mr.T.Panchatsaram for R-2
Ms.A.Srijayanthi, Spl.G.P. for R-3
(The Judgment was reserved on 19-9-2014)
JUDGMENT
Though the miscellaneous petitions are listed for hearing, by consent of the learned counsel appearing for the parties, the Writ Appeal itself is taken up for disposal.
2. This Writ Appeal is directed against the order of the learned single Judge made in W.P.No.16000 of 2011, dated 27.2.2013 in dismissing the Writ Petition filed by the appellant herein challenging the order of the first respondent herein, dated 13.6.2011 and consequently for a direction to allot the dealership distribution of LPG in Rajiv Gandhi Village LPG Vitrak Scheme for Pochampalli Village to the appellant herein.
3. The case of the appellant before the Writ Court is as follows:
The first respondent issued an advertisement on 31.3.2010 for awarding dealership distribution of LPG under Rajiv Gandhi Village LPG Vitrak Scheme (RGGLV Scheme) (hereinafter referred to as 'the Scheme'). The appellant applied for Pochampalli Division. She satisfied all the norms and produced all the relevant records. After scrutinising all the documents, the first respondent found the appellant as suitable candidate for participating in the process of selection. On 25.9.2010, the scrutinisation was done and she had shown the lands in S.Nos.600/1 and 603 for construction of the godown at Pochampalli. The said property is located adjacent to the Taluk Office at Pochampalli. The title deeds of the said property though referred the said property as located at Jambukuttapatti Village, the said Village is also one of the hamlets of Pochampalli, and hence, those lands satisfy the norms. The Zonal Deputy Tahsildar also issued a Certificate stating that the Revenue Village, namely Jambukuttapatti is the hamlet Village of Pochampalli. However, the first respondent issued the impugned communication, dated 13.6.2011, stating that the lands shown by the appellant in the application is located at Jambukuttapatti Village, which is not the place for which the advertisement was issued. Thus, the LPG dealership by draw, was treated as cancelled.
4. The Writ Petition was resisted by the first respondent stating as follows:
The subject location was found to be not satisfying the minimum eligibility criteria, as the appellant was not owning lands in the advertised location. Therefore, the first respondent got the approval of the competent authority for dropping the said location from the Scheme. It is open for the Oil Companies to drop the location from the Scheme, if they are found to be unworkable or not feasible. The appellant was selected through draw and after selection and conducting field verification, it was found that the lands offered by her were not in the advertised location, even though her residence was within the location. Jambukuttapatti Village is a Revenue Village situated in the Taluk of Pochampalli and Pochampalli is a hamlet within the Revenue Village of Jambukuttapatti.
5. The learned single Judge found that the first respondent having advertised for location of the LPG godown in a particular place, cannot be compelled to have the said godown in Jambukattupatti Village, even though it is a Revenue Village situated in the Taluk of Pochampalli. The learned single Judge further pointed out that the appellant admittedly did not offer the lands at Pochampalli Village or Town. Based on the above reasonings, the learned single Judge dismissed the Writ Petition.
6. Challenging the said order passed by the learned single Judge, the above Writ Appeal was filed originally only by impleading the first respondent as party-respondent. However, during the pendency of the above Writ Appeal, the respondents 2 and 3 were impleaded as party-respondents, by order dated 30.10.2013 made in M.P.No.3 of 2013 and 10.6.2014 made in M.P.No.2 of 2014 respectively. The second respondent in this Writ Appeal is the selected candidate in pursuant to the fresh advertisement issued by the first respondent, after the dismissal of the Writ Petition and during the pendency of this Writ Appeal. The third respondent is the Revenue Tahsildar of Pochampalli.
7. During the course of arguments, the learned counsel for the first respondent, contended that two statements made by the third respondent-Tahsildar in his respective affidavits, dated 15.7.2014 and 18.6.2014, are contradicting each other. Thus, he has filed an application in M.P.No.3 of 2014 seeking permission to examine the third respondent, which was ordered by this Court on 31.7.2014. Accordingly, the third respondent was examined and cross-examined on 12.8.2014 and Exs.R-1 to R-7 were marked.
8. Mr.AR.L.Sundaresan, learned Senior Counsel appearing for the appellant submitted as follows:
Though the advertisement was issued in respect of the Pochampalli Village, Jambukuttapatti being the hamlet of Pochampalli Village, has to be treated only as part of Pochampalli Village and consequently, the lands offered by the appellant at Jambukuttapatti, are perfectly in accordance with the Notification. The appellant was selected in the selection process after proper verification of the records and therefore, the first respondent could not pass the impugned order without notice to her, as it violates the principles of natural justice. The third respondent-Tahsildar has issued Certificate stating that Jambukuttapatti is the hamlet of Pochampalli. The first respondent knew that there are no lands available in Pochampalli and therefore, they issued another advertisement on 29.5.2013 during the pendency of the Writ Appeal, wherein the location was shown as Pochampalli/Jambukuttapatti. The affidavits of the Tahsildar filed before this Court clearly indicate that there are no separate survey numbers available for Pochampalli. There is no contradiction of the stand of the Tahsildar. The Gazette Notifications issued for the years 2009 and 2014 are showing Jambukuttapatti as part of Pochampalli only. The various documents marked during the examination and cross-examination of the third respondent would show that the contention of the appellant is justified.
9. Mr.P.N.Radhakrishnan, learned counsel appearing for the first respondent-IOC submitted as follows:
The Scheme is to promote the village and therefore, the person who participates should satisfy the conditions. Though the appellant was chosen on prima-facie appraisal of documents, however, on verification through field inspection, it was found that the site shown by the appellant was not in conformity with the advertisement. There is no lands available in Pochampalli Village. Jambukuttapatti is only hamlet of Pochampalli, and therefore, it cannot be considered as Pochampalli itself. The lands offered by the appellant is situated in Kullanur. The IOC has got power to re-advertise. No mala-fide was pleaded or argued and therefore, the re-advertisement was not wrong.
10. Mr.M.Venkatachalapathy, learned Senior Counsel appearing for the second respondent submitted as follows:
The second respondent is the subsequently selected candidate. The object is to give the godown next to the location. The appellant is not having any vested right, since no Letter of Intent was given to her. She was not selected after the field verification. The location of the lands offered by the appellant is admittedly not in Pochampalli Village for which the advertisement was given. In the second advertisement given on 29.5.2013, since Jambukuttapatti is also mentioned, the second respondent was rightly selected and he was given call letter on 26.9.2013 and the selection was made on 17.10.2013. The offer of appointment was also given to the second respondent on 18.10.2013. Therefore, the Writ Appeal is to be dismissed taking note of the subsequent developments.
11. The learned Special Government Pleader appearing for the third respondent reiterated the contentions raised in the counter affidavit filed by the third respondent and further submitted that the counter affidavit is filed based on the Revenue Records available in the third respondent's office.
12. We have heard the learned counsel appearing for the parties and perused the materials placed before this Court.
13. Rajiv Gandhi Gramin LPG Vitrak Scheme (RGGLV) was introduced to make the LPG available in rural areas. As per the said Scheme, RGGLV will be sustainable for cluster of all villages having about 4,000 families. The concept of the said Scheme further states that RGGLV will be set up for a group/cluster of villages having a potential on average monthly sale of 600 cylinders of 14.2 kgs and 1800 customers considering the monthly per capita consumption of 5 kgs. It is further stated therein that RGGLV would have a LPG storage godown of much smaller size as compared to normal distributorship godown and both LPG godown and showroom will be located closeby. The said Scheme contains several clauses, out of which, Clause 6 deals with eligibility criteria. Clause 6.1.VII contemplates that the applicant applying for RGGLV should own a suitable land (plot) of minimum 20 metres x 24 metres in dimension at the advertised RGGLV location for construction of LPG cylinder storage godown. Clause 8 deals with the procedure for receipt of application. Clause 10 deals with scrutiny and evaluation of applications. Under Clause 10.2(c), preparation of the list of applicants who were found eligible and have qualified for draw as per format given in Appendix H4, is dealt with. Clause 12 deals with the procedure for draw, wherein it is contemplated that if there are two or more eligible qualified applicants, draw for selection of RGGLV should be conducted. Clause 14 deals with Letter of Intent. These are all the relevant Clauses in the abovesaid Scheme for the purpose of considering the present Writ Appeal.
14. The first respondent-IOC issued an advertisement in the local dailies on 31.3.2010 inviting applications from eligible persons in respect of 130 locations, out of which, we are concerned with Sl.No.56 relating to Pochampalli location. In the said advertisement, Column No.2 referred to the location name of RGGLV (city/village). Under the said Column, Pochampalli was referred to as the intended location. Column 3 referred to the name of the Taluk of such location and under such Column, again Pochampalli was referred to, thereby meaning that the proposed location falls within the Pochampalli Taluk. Likewise, Column 4 deals with the District, wherein, Krishnagiri is stated as the District of the proposed location. Column 5 referred to the relevant Oil Company names and Column 6 refers to the category under which the applications are invited.
15. It is seen that the appellant and 13 others applied for the LPG Distributorship and out of those 14 applications, eight were found eligible for the draw, including the appellant and the second respondent herein, based on scrutiny of their respective applications. The file produced by the first respondent containing the photocopies of the relevant records, would show that the appellant as well as the second respondent herein were awarded 100 marks each, out of eight eligible persons qualified for the draw for selection. However, in the counter affidavit filed by the first respondent before the Writ Court, it was stated as though the appellant had secured only 80% marks. Thus, such statement of the first respondent in respect of the marks secured by the appellant is contrary to their own records.
16. A perusal of the application filed by the appellant would show that she had given the address of the location of the lands for LPG godown as Pochampalli with S.Nos.600/1 and 603. These lands offered by the appellant was subsequently found ineligible by the first respondent after field verification, on the sole reason that the said lands are situated in a village called Jambukuttapatti, which is not the place advertised for the distributorship. Based on such reasoning, the impugned order dated 13.6.2011 came to be passed by the first respondent, admittedly, without notice to the appellant. Before passing such order, it is an admitted fact that the appellant was selected in the draw conducted on 25.9.2010. However, the impugned order came to be passed by the first respondent without affording an opportunity of hearing to the appellant, that too after nearly nine months of selection by draw of lot.
17. The core contention of the appellant is that the lands offered by her are well within the notified area, since the location of the lands, though referred to as Jambukuttapatti in the title deeds, it has to be taken as the one falling within Pochampalli, as Jambukuttapatti Village is nothing but one of the hamlets of Pochampalli. In support of such statement, the appellant relied on the Certificate issued by the Zonal Deputy Tahsildar, Pochampalli, dated 22.6.2011, counter-signed by the Village Administrative Officer, Jumbukuttapatti Village, Pochampalli Taluk, Krishnagiri District, wherein, it is stated as follows:
"CERTIFICATE The Revenue Village named as Jumbukuttapatti is the Hamlet Village for Pochampalli Village.
The Revenue name of Pochampalli Village is called as Jumbukuttapatti and stands in all Revenue and Registration Departments Records.
In Rural Development it called as Pochampalli Panchayat and Bargur Panchayat Union.
Village Administrative Officer, Zonal Dy. Tahsildar Jumbukuttapatty (Vill), Pochampalli." Pochampalli (Tk), Krishnagiri (Dt.)
18. Further perusal of the file produced by the first respondent would show that another Certificate issued by the Zonal Deputy Tahsildar, Pochampalli, dated 24.11.2010, counter signed by the Village Administrative Officer, Jambukuttapatti, Pochampalli Taluk, Krishnagiri District and the Revenue Inspector, Pochampalli Division, is made available to the first respondent even before passing the impugned order. The said Certificate reads as follows:
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2/ Fs;sD}h;
3/ $k;g[Fl;lg;gl;o 4/ klj;jhD}h;
5/ vh;uk;gl;o@ Zonal Deputy Tahsildar Pochampalli Village Administrative Officer, Jumbukuttapatty (Vill), Pochampalli (Tk), Krishnagiri (Dt) tUtha; Ma;thsh; nghr;rk;gs;sp nghr;rk;gs;sp tl;lk;@ Translation:
"I hereby certify that the following places are the sub-division of Pochampalli Division, Krishnagiri District:
1. Konanur
2. Kullanur
3. Jambukuttapatti
4. Madathaanur
5. Errampatti Zonal Deputy Tahsildar Pochampalli Village Administrative Officer, Jumbukuttapatty (Vill), Pochampalli (Tk), Krishnagiri (Dt) Revenue Inspector, Pochampalli, Pochampalli Division."
19. A perusal of the abovesaid Certificate issued by the Revenue Department which is competent to issue the same, would justify the contention of the appellant that Jambukuttapatti forms part of Pochampalli Revenue Village as one of its hamlets. In fact, the abovesaid Certificate dated 24.11.2010 certifies that Jambukuttapatti is one of the sub-division of Pochampalli.
20. It is pertinent to note that the third respondent-Tahsildar filed an affidavit, dated 18.6.2014 before this Court, wherein, in paragraph 2, it has been stated as follows:
"2. I submit that as per the Krishnagiri District Special Gazettee there is one Village in the name of No.22 Jambuguttapatti Revenue Village and it comes under the jurisdiction of Pochampalli Taluk. The said Jambuguttapatti Revenue Village consists of 6 Hamlets like Pochampalli, Jambuguttapatti, Madathanoor, Errampatty, Kullanoor and Konanoor. I submit that the Survey No.600/1 (New Survey No.600/1A) and Survey No.603 (New Survey No.603/1) of Jambuguttapatti Village are comes within the limits of Pochampalli Village. All the lands in Pochampalli Village are described in the Revenue Records as Survey Numbers of "JAMBUGUTTAPATTY" Revenue Village. I submit that there are no separate survey numbers in the name of Pochampalli Village."
21. Further, the third respondent filed another affidavit, dated 15.7.2014, wherein, apart from reiterating the very same paragraph extracted above, he has also further stated in paragraphs 3 and 4 as follows:
"3. I further submit that M/s.Indian Oil Corporation Limited, Bharath Petroleum Corporation Limited and Hindustan Petroleum Corporation Limited have invited applications for appointment of Distributors of under Rajiv Gandhi Grama L.P.G. Vidharak Scheme from Tamil Nadu and Puducherry States by issuing Advertisement in "Thinathanthi" Tamil Daily Newspaper on 31.03.2010 in which it is mentioned that the name of Village in Sl.No.56 as "Pochampalli". It is submitted that the name of Village has been mentioned wrongly mentioned as "Pochampalli" instead "Jambukuttapatti" Revenue Village.
4. It is submitted that to rectify the said mistake, the said M/s.Indian Oil Corporation Limited, Bharath Petroleum Corporation Limited and Hindustan Petroleum Corporation Limited have invited fresh applications for appointment of Distributors of under Rajiv Gandhi Grama L.P.G. Vidharak Scheme from Tamil Nadu and Puduchery States by issuing Advertisement in "Thinathanthi" Tamil Daily Newspaper on 29.05.2013 in which the name of Village has been correctly mentioned as Pochampalli/Jambukuttapatti (Village Panchayat/Revenue Village) in Sl.No.122."
22. According to the learned counsel for the first respondent, the statements of the third respondent made in the above affidavits are contradicting, and therefore, he wanted to cross-examine the third respondent to record a finding of fact. The only dispute in this case being the location of the site for godown chosen by the appellant, this Court thought it fit to permit the first respondent to file application to examine the Tahsildar in the writ proceedings. The learned Senior Counsel appearing for the appellant, the learned Special Government Pleader appearing for the third respondent-Tahsildar and the learned Senior Counsel appearing for the second respondent, bearing in mind the settled principle of law that the duty of the Court is to find out the truth, agreed for the same and gave consent for allowing the said application. We are aware that the factual disputes need not be decided in writ proceedings. However, in this case the first respondent invited this Court to go into the factual dispute with the consent of the learned counsels of the respective respondents. Hence we have decided to go into the issue bearing in mind the law laid down by the Honourable Supreme Court.
23. The Constitution Bench (5 Judge Bench) of the Honourable Supreme Court in AIR 1967 SC 295 (Barium Chemicals Ltd. v. Company Law Board) relying on the earlier decision reported in AIR 1952 SC 317 (State of Bombay v. Parshottam Jog Naik) held that it is within the discretion of the High Court under Article 226 of the Constitution of India to allow a person, who has sworn an affidavit before it, to cross-examination or not in writ proceedings. In paragraph 58 the Honourable Supreme Court held thus:
"58. ........ In a petition under Article 226, there is undoubtedly ample power in the High Court to order attendance of a deponent in court for being cross-examined. Where it is not possible for the court to arrive at a definite conclusion on account of there being affidavits on either side containing allegations and counter allegations, it would not only be desirable but in the interest of justice the duty also of the court to summon a deponent for cross-examination in order to arrive at the truth. As observed in A.P.S.R.T. Corporation Vs. Satyanarayan Transports, AIR 1965 SC 1303 at p.1307, if the evidence led by the parties is tested by cross-examination it becomes easier to determine where the truth lies. In B. Venkatarathnam Vs. Registrar of Cooperative Societies, Andhra Pradesh, C.A.No.321 of 1965, dated 6.5.1965 (SC), where allegations similar to the ones made in the present case were made, this Court recognised the right of a party to apply for cross-examination. ......."
Again the Honourable Supreme Court in the decision reported in AIR 1970 SC 292 (Income Tax Officer, Special Investigation Circle B Meerut v. Seth Brothers) in paragraph 21 considered the assertion of the Income Tax Officer who conducted search that they acted in good faith in discharge of official duty and not for any collateral purpose, opined that the High Court should have decided the said issue and if necessary the parties can move the High Court for leave to lead evidence and the High Court shall decide whether leave to examine witness should be granted.
24. Thus, it is evident that a party to the writ proceedings can file an application to cross examine the deponents of the affidavit to establish factual aspects and it is for the High Court to consider the same and pass orders exercising judicial discretion even in proceedings under Article 226 of the Constitution of India.
25. In this case, the petition was filed in M.P.No.3 of 2014 for such purpose and the said petition was allowed on 31.7.2014. The third respondent was examined on 12.8.2014. In the chief examination, the third respondent has stated that S.Nos.600/1 and 603 of Jambukuttapatti Village come within the limits of Pochampalli Village and all the lands in Pochampalli Village are described in the Revenue Records as survey numbers of Jambukuttapatti Revenue Village. He further deposed that there are no separate Survey Numbers in the name of Pochampalli Village. When the third respondent was cross-examined by the learned counsel for the first respondent, she has deposed that Jambukuttapatti is only a Revenue Village and hamlets have no separate survey numbers. She has further deposed during cross-examination that S.Nos.600/1 and 603/1 are lying adjacent to the Taluk Office. At this juncture, it is to be noted that it is the specific case of the appellant that the lands offered by her for construction of godown, are lying adjacent to the Taluk Office, Pochampalli. In justifying such contention, the third respondent, during cross-examination, has stated that Taluk Office is situated only at Jambukuttapatti. The third respondent has further deposed while she was cross-examined by the learned Senior Counsel appearing for the appellant that the situation of S.Nos.600/1 and 603/1 as on today, was the same even before 2010 and that it is correct to state that the abovesaid Survey Numbers come under the Jambukuttapatti Revenue Village and there are no separate survey numbers for Pochampalli hamlet.
26. At this juncture, it is useful to refer the District Gazette of Krishnagiri, issued on 20.4.2009 and 17.2.2014, wherein it is notified that Jambukuttapatti is the hamlet of Pochampalli. Therefore, it is evident that there is no change in the Revenue Records or the location of the hamlets. Further, the appellant has filed a copy of the Certificate dated 18.4.2013 issued by the Village Administrative Officer, Jambukuttapatti, Pochampalli Taluk, which was counter-signed by the Deputy Tahsildar, Pochampalli, wherein, it is stated as follows:
"CERTIFICATE This is certify that Krishnagiri District, Pochampalli Taluk, Jambukuttappatty Revenue Village, Survey Numbers 600/1, 603 comes within the limits of Pochampalli Village. All the lands in Pochampalli Village are described in the Revenue Accounts as Survey Numbers of "Jambukuttappatty". There are no separate survey numbers in the name of Pochampalli in the Pochampalli Village.
Village Administrative Officer, 22, Jambukuttapatti, Pochampalli- (Tk) Krishnagiri (Dt.) Deputy Tahsildar, Pochampalli."
27. Considering all the above stated facts and circumstances and the relevant materials placed in support of the submissions made by the parties, it is clear without any ambiguity that the lands offered by the appellant, though contained the name of the village as Jambukuttapatti, while describing the schedule, in effect falls within the notified location, namely Pochampalli, as admittedly, Jambukuttapatti is one of the hamlets of Pochampalli. We have already pointed out that the Zonal Deputy Tahsildar of Pochampalli, through his Certificate dated 24.11.2010, has also specifically stated that Jambukuttapatti is a sub-division of Pochampalli. When such Certificate was very much available before the first respondent before passing the impugned order and when it is an admitted fact that no lands are available with separate survey numbers in the name of Pochampalli in Pochampalli Village, the impugned order of cancellation of selection of the appellant cannot be sustained, since the same was passed by assigning a reason which goes contra to the Revenue Records.
28. No doubt, learned counsel appearing for the first respondent-IOC marked Exs.R-1 to R-7 in support of his submission that the property offered by the appellant is not coming within the notified location. Ex.R-1 is the Certificate issued by the Sub Post Master stating that one Anna Arivagam School, Taluk Officer and the house of another person located within Jambukuttapatti Revenue Village come under the address of Kullanur. Ex.R-2 is the attested photocopy of the Community Certificate of one S.Thambithurai, son of P.Shanmugham, showing the Kullanur Village as his address. Ex.R-3 is the attested photocopy of the membership card of the said Shanmugham issued by the Tamil Nadu Agricultural Labourers/Farmers Social Security and Welfare Scheme. Ex.R-4 is the photocopy of voters' list for the year 2014 pertaining to Kullanur Ward-2. Ex.R-5 is the photocopy of the village map showing Nos.600/1 and 603/1. Ex.R-6 is the original Certificate issued by the President of Jambukuttapatti certifying that S.Nos.600/1 and 603 come under Kullanur . Ex.R-7 is the Certificate issued by the Junior Engineer of the Tamil Nadu Electricity Board, Pochampalli, stating that S.Nos.600/1 and 603 come under Kullanur.
29. We have carefully gone through all the above Exhibits marked by the first respondent. First of all, it is to be noted that all these Exhibits are only secondary evidence in nature while considering the question with regard to the identification of the property with reference to the survey number. It is needless to say that only the Revenue Department is competent to speak about the same and the Certificates issued by them are to be treated as primary evidence to decide with regard to the location and identification of the property with reference to the survey numbers. When the Certificates issued by the Revenue Department at various points of time, which we have discussed in detail supra, clearly support the case of the appellant, the above Exhibits relied on by the first respondent being the secondary evidence, cannot have the effect of over-riding the primary evidence, namely the Revenue Records. Therefore, we have no hesitation in rejecting the contentions of the first respondent based on those Exhibits.
30. We have already pointed out the intention of the Scheme and its concept. It is clearly indicated therein that the said Scheme was formulated to make the LPG available in rural areas and the RGGLV will be sustainable in cluster of villages having about 4,000 families. It is specifically indicated that the RGGLV will be set up for a group/cluster of villages having a potential of average monthly sale of 600 cylinders. Therefore, when the intention of the Scheme itself is for providing LPG to the consumers residing in a cluster of villages, the first respondent is not justified in cancelling the appellant's selection, when the lands offered by her are admittedly coming within the cluster of villages of the notified location. For the purpose of better understanding, the concept of the Scheme is extracted hereunder:
"RAJIV GANDHI GRAMIN LPG VITRAK (RGGLV) SCHEME
1. Concept:
To make LPG available in rural areas. RGGLV will be sustainable for cluster of villages having about 4000 families.
RGGLV will be set up for a group/cluster of villages having a potential of average monthly sale of 600 cylinders (refill sales) per month of 14.2 kg and 1,800 customers considering monthly per capita consumption of 5 kg. Proprietor himself along with one staff will operate the same. ... ....."
31. Considering all the above facts and circumstances, we are of the view that the cancellation of the selection of the appellant, cannot be sustained, both on the ground of violation of principles of natural justice as well as on merits. Since we have gone into the merits of the matter and found out that the lands offered by the appellant are well within the notified location, based on oral and documentary evidence, there is no need for remitting the matter to the first respondent for fresh consideration.
32. During the pendency of the Writ Appeal, the first respondent issued a fresh advertisement/Notification calling for applications, dated 29.5.2013, wherein Sl.No.122 deals with the present disputed location. The first respondent has referred the name of the location therein as Pochampalli/Jambukuttapatti. Apart from the said reference, the Notification further referred the name of the Village Panchayat/Revenue Village as Jambukuttapatti. Therefore, it is evident from the fresh advertisement itself that there were no lands available with survey numbers in the name of Pochampalli in Pochampalli Village. Thus, it is seen that there was an impossibility of performance in respect of the notified area in the strict sense. Consequently, the appellant cannot be found fault with.
33. Since the second Notification, dated 29.5.2013 was issued during the pendency of this Writ Appeal, and the appeal being continuation of original proceedings, we do not find any legal right conferred on the second respondent, though he was selected in pursuant to such subsequent advertisement / Notification. It is needless to say that any action taken during the pendency of the present Writ Appeal, is always subject to the result of this Writ Appeal and no party can claim any equity. As we are fully convinced that the impugned order passed by the first respondent, challenged in the Writ Petition, cannot be sustained and the appellant is entitled to get the Letter of Intent, etc., the second respondent cannot have any legal right to sustain the order of selection based on the fresh Notification issued during the pendency of this Writ Appeal.
34. Accordingly, the Writ Appeal is allowed. The first respondent-IOC is directed to allot the dealership distribution of LPG under RGGLV Scheme for Pochampalli Village to the appellant, based on the earlier advertisement, dated 31.3.2010, by accepting the lands offered by her, within a period of four weeks from the date of receipt of a copy of this judgment. Since the subsequent selection of the second respondent was made by issuing the advertisement, dated 29.5.2013, published during the pendency of this Writ Appeal, such selection cannot be sustained even in the absence of challenge to the same. No costs. The Miscellaneous Petitions are closed.
(N.P.V.J) (K.R.C.B.J)
16-10-2014
Index: Yes
Internet: Yes
cs/vr
To
The Tahsildar,
Pochampalli,
Pochampalli Taluk, Krishnagiri District.
N.PAUL VASANTHAKUMAR,J
and
K.RAVICHANDRABAABU,J
cs/vr
Judgment in
W.A.No.950 of 2013
16-10-2014