Gujarat High Court
Yashinbhai Ismailbhai Mandli vs State Of Gujarat on 20 September, 2018
Author: Sonia Gokani
Bench: Sonia Gokani
C/SCA/8654/2018 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 8654 of 2018
FOR APPROVAL AND SIGNATURE:
HONOURABLE MS JUSTICE SONIA GOKANI
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1 Whether Reporters of Local Papers may be allowed to
see the judgment ?
2 To be referred to the Reporter or not ?
3 Whether their Lordships wish to see the fair copy of the
judgment ?
4 Whether this case involves a substantial question of law
as to the interpretation of the Constitution of India or any
order made thereunder ?
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YASHINBHAI ISMAILBHAI MANDLI
Versus
STATE OF GUJARAT
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Appearance:
MR. AJAYSINGH THAKUR(6687) for the PETITIONER(s) No. 1
MR HS SONI, GOVERNMENT PLEADER(1) for the RESPONDENT(s) No. 2
HARSHESH R KAKKAD(7813) for the RESPONDENT(s) No. 4
MR RC KAKKAD(389) for the RESPONDENT(s) No. 4
RULE SERVED(64) for the RESPONDENT(s) No. 3
UNSERVED REFUSED (R)(70) for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MS JUSTICE SONIA GOKANI
Date : 20/09/2018
ORAL JUDGMENT
1. By way of this petition, the challenge is made to the legality and validity of the order dated 06.06.2018 passed by Respondent No.2- Commissioner of Municipality, disqualifying the petitioner on the ground of his alleged transfer of Municipality land and for his alleged threat to the Chief Officer as the Municipal Commissioner.
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2. The facts, which have led to the filing of this petition, are stated herein after:
2.1 The petitioner, for the first time, came to be elected as the Member of the Viramgam Municipality in the year 2005 and since then, he has continued to be an elected member in the very Municipality and acted as municipal councilor.
2.2 It is averred by the petitioner that by way of a resolution being Resolution No.15, Dated 19.07.1988, a parcel of the land bearing Survey No. 3205 came to be allotted to the petitioner by way of a lease deed. The petitioner transferred the aforesaid land to one Shri Usmangani Mandali and the transfer fees also has been received by the Municipality. Moreover, an order also came to be passed by the office of the Municipality accepting the transfer fees and also a receipt to that effect came to be issued in the name of said Shri Usmangani Mandali on 29.12.1999.
2.3 A show-cause notice came to be issued under Section 37 of the Gujarat Municipalities Act, 1963 (herein after, 'the Municipalities Act') on 07.03.2018, as to why the petitioner be not disqualified as a Municipal Councilor on the ground that he has sold the land of the Page 2 of 53 C/SCA/8654/2018 JUDGMENT Municipality to a third party, namely Shri Usmangani Mandali, without any right of ownership or possession. It is averred by the petitioner that after a lapse of about 20 years, the notice has been issued.
2.4 It is, further, his grievance that no hearing has been given to him and the one given on 05.06.2018 is merely an eye-wash, as the order came to be passed on 06.06.2018, which was served on him on 07.06.2018.
2.5 It is urged by the petitioner that the Municipality has two strong factions within it, where, one faction consists of 18 members, whereas, the other faction consists of 17 members and as the election of the President is due, the petitioner has been targeted under a political vendetta. He, further, has urged that for financial mis-application by the ruling party, he made an application on 01.01.2017 and since, no action had been taken by the Collector (Ahmedabad Rural), the petitioner was compelled to move this Court by way of filing Special Civil Application No. 5163 of 2017, where, this Court has given directions to the Collector to decide the issue within six weeks. Pursuant thereto, the Collector passed an order and the Chief Officer as well as the Office bearers were held Page 3 of 53 C/SCA/8654/2018 JUDGMENT responsible for an amount of Rs.63,99,413/-.
This, according to the petitioner, is the reason for the present Chief Officer, who has replaced the earlier Chief Officer, to initiate action against the present petitioner and such action is completely illegal and has been taken under the political pressure. It is, further, his say that there are two grounds on which the actions are initiated under Section 37 of the Municipalities Act, viz. (1) his having transferred the land of the Municipality after about 20 years and (2) his having threatened the then Chief Officer for which there is absolutely no evidence and it a totally got up story, as no criminal complaint, till date, has been lodged.
3.0 Hence, the present petition with the following prayers:
"7. ...
A. That to issue the writ of mandamus or any appropriate writ in the nature of mandamus or any appropriate writ or order by way of quashing and setting aside the order dated 06/06/2018 passed by the commissioner-respondent no.2 in the interest of justice.
B. Pending admission and final hearing of this petition to stay the order dated 06/06/2018 passed by the commissioner-respondent no.2 in the interest of justice.Page 4 of 53
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D. ... "
4.0 Affidavit-in-reply for and on behalf of
Respondent No.2-Mamlatdar from the Office of
Commissioner of Municipality Administration is
filed on 07.08.2018. None of the averments and the contentions raised in the present petition are admitted. It is, further, contended that the original allotment of the land bearing Survey No. 3205 was by the then Chairman of the Executive Committee in the year 1999. The order was passed by the Executive Committee without any basis and he had no powers under the Municipalities Act. The powers for allotment of land are entrusted only to the Chief Officer and that too, with the permission of the State Government. In the instant case, no proceedings had been followed before the allotment of the shop in favour of the present petitioner. It is, further, urged that the Chief Officer of the Viramgam Municipality had forwarded a communication to the Municipality on 28.12.2012 and had directed that, if, any lease or allotment granted on the private letter head of the Chairman of the Executive Committee, the same be considered as cancelled and not rent shall be accepted qua such property allotted in complete contravention of the provisions of law.
4.1 It is also contended that the purported Page 5 of 53 C/SCA/8654/2018 JUDGMENT transfer was made in the year 1999. The owner or the occupier, for transfer of any property, needs to approach the Chief Officer by way of an application. However, no such application was ever made by the present petitioner. For the first time, when the application was tendered on 13.04.2017, the petitioner was fully aware that the allotment made by the Chairman of the Executive Committee had already been declared cancelled and void. The Municipality also had, by way of another notification / resolution, had directed that all such shops either were required to be regularized or demolished. The petitioner had not complied with any of these directions and thus, this grossness on the part of the petitioner, more particularly, that he has been a Councilor from the year 2005, clearly reflects his ill act.
4.2 It is, further, urged that the conduct of the petitioner of threatening the then Chief Officer as a Councilor of the Municipality is also wholly impermissible and cannot be sustained under the law. The complaint came to be made of the police of Viramgam Police Station on 16.10.2017. Further, the allegations made against the petitioner are serious in nature. It is alleged that he is a headstrong person. The initiation of action under Section 37 of the Page 6 of 53 C/SCA/8654/2018 JUDGMENT Municipalities Act is based upon the documents on record. The decision taken on 06.06.2018 is by way of a reasoned order and after considering every detail. It is also his say that if the property was already transferred to the third party in the year 1999, there is no whisper with regard to the same even in the application give as late as on 13.04.2017. Therefore, the document dated 01.05.2015 cannot be treated as transfer, which is a transfer contrary to the provisions of Section 65 (2) of the Municipalities Act. It is, further, contended that the Councilor is expected and required to protect the property of the Municipality instead, the petitioner has misused his powers, and therefore, the respondent has ample powers to remove a Councilor, Member for any misconduct in the discharge of duty.
4.3 Reliance in this regard is placed on the decision in 'ANOPSINH JADEJA VS. STATE OF GUJARAT ', rendered in Special Civil Application No. 8329 of 1997, Dated: 21.11.1997, wherein, the Court has held that filing of false affidavit by the Municipal Councilor is a disgraceful conduct, which would entitle the authority concerned to take action against him under Section 33 of the Municipalities Act.
5.0 The Chief Officer of Viramgam
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Municipality-Respondent No.4, herein, also has
filed his affidavit-in-reply and has contended
that the petitioner has committed a fraud upon the municipality, since, he has illegally misused the property of the Municipality for which no allotment was made to him. There was no lease granted to him. He had executed an agreement on a stamp paper of Rs.100/- for transfer of the said property on 01.05.2017 in the name of Shri Usman Gani and had registered the same in the Tax Register. He also has tried to justify the notice issued under Section 37 of the Municipalities Act by the municipality on two grounds, i.e. (1) the petitioner had threatened respondent No.4-Chief Officer, Viramgam Municipality, on 16.10.2017 in his chamber and (2) he has sold the parcel of land bearing Survey No. 3205 to one Shri Usman Gani, who is a third party, without following any procedure and without seeking any prior approval in that regard.
5.1 He has contended that it is wrong to say that the show-cause notice issued to the petitioner is a counter-blast to his application made against the alleged misappropriation and corruption on the part of the then Chief Officer. He being a headstrong person, he has flouted the orders and directions of the authorities on the regular basis. It is, further, his say that it Page 8 of 53 C/SCA/8654/2018 JUDGMENT is not correct to say that the land was transferred by the petitioner on 29.12.1999, since, on 01.05.2017, he, himself, had executed an agreement on a stamp paper of Rs.100/- for transfer of the said land in the name of a third party, namely Usman Gani. The petitioner, himself, paid the property tax year after year. The adjudicating officer has performed his duty by disqualifying him on account of gross conduct in consonance with the Municipalities Act.
5.2 It is also contended that merely because the authority needs to adjudicate the matter under the Municipalities Act, it cannot be said that the officer concerned is acting under the political pressure. It is, further, contended that a written complaint was made by this respondent to the Police Inspector, Viramgam Town Police Station, and his statement also was recorded on 16.10.2017. However, to his utter dismay, no formal complaint has been lodged, yet. It is also reiterated that the Resolution No. 15 came to be passed by the Chairman of the Executive Committee declared that in case of the land of the Municipality on an application made by the occupant either it is to be regularized or to be demolished. Despite the aforesaid Resolution, the petitioner had illegally constructed shop on the land in question and Page 9 of 53 C/SCA/8654/2018 JUDGMENT entered his name in the Rent Register instead of preferring an application for regularization.
5.3 It is, thus, urged that the petitioner has been wrongly contending that irregularity is of the year 1999 and the procedure prescribed under Section 65 of the Municipalities Act is required to be adopted. Any use of the property of the Municipality high handedly or transfer of the same illegally, by obtaining the signature of the Chairman, is contrary to the law and illegal in absence of any resolution by the Executive Committee. He also has paid tax of Rs.3880/- on 13.11.2016. There is a gross and willful misconduct in execution of the agreement as a Councilor of the Municipality in respect of the land, which belongs to the Municipality, and therefore, this retaining of the illegal possession of the land bearing Survey No. 3205 would amount to continuation of a serious offence.
6. Additional affidavit is also filed by respondent No.4 stating, therein, that on 10.09.2018, the State Election Commission has declared by-elections of the vacant seats of the municipalities, district and taluka panchayats, which includes the vacant seat of Ward No.5 of Viramgam Municipality. The petitioner was an Page 10 of 53 C/SCA/8654/2018 JUDGMENT elected Councilor and was removed subsequent to the order passed under Section 37 of the Municipalities Act. It is, further, urged that the since the programme of election has already been published, this Court should not interfere in the present petition, which, even otherwise, has become infructous by the reason of declaration of by-elections by the State Election Commission.
7. No rejoinder affidavit is filed by the petitioner and the matter is taken up for final disposal in wake of the declaration of the programme of election by the State Election Commission.
8. This Court (Coram: Bela M. Trivedi, J.) had issued rule on 04.07.2018 in this matter, however, had granted no interim relief. Against that a challenge was made before the Division Bench of this Court by way of Letters Patent Appeal No. 796 of 2018 and the Division Bench, while issuing rule in the said matter on 13.07.2018, fixed the matter for hearing on 27.07.2018 and now, it is posted for hearing on 20.09.2018.
9. In wake of the election declared by the State Election Commission, a request is made on Page 11 of 53 C/SCA/8654/2018 JUDGMENT the part of the petitioner to hear the petition on urgent basis and the other side, though, had contended that the present petition has become infructuos in view of the declaration of elections, it has cooperated with the final hearing of this matter. Accordingly, this Court has heard extensively learned Advocate, Mr. Dipak Sanchela, with learned Advocate, Mr. Ajay Thkur, for the petitioner, learned AGP, Mr. Soni, for respondent Nos. 1 to 3 and learned Advocate, Mr. Kakkad, for respondent No.4.
ORAL SUBMISSIONS:
10. Learned Advocate, Mr. Sanchela, appearing with learned Advocate, Mr. Thakur, for the petitioner has fervently urged that the transfer, which had been made in the name of the present petitioner was on 19.07.1988 and the fact that the transfer was already effected in the year 1999 in the name of the third party, namely Usman Gani, from whom the Municipality had accepted the Transfer Fees and also had further accepted tax, and therefore, the Municipality has now no business to question the very transfer and the transaction so also the conduct of the present petitioner after so many years. He, however, agreed that prior to passing of Resolution No. 15, there was no resolution nor Page 12 of 53 C/SCA/8654/2018 JUDGMENT any order indicating the transfer of the said property of Municipality in the name of the present petitioner. He also conceded that there is no payment of tax made by the present petitioner and nor is there any amount paid for regularization by way of Regularization Fees. He, further, has urged that there was a joint representation made by 17 members of the Municipality, which had agitated issue of corruption against the Chief Officer of the Municipality and since no heed was paid to the such a request, the petitioner was compelled to move this Court by way of Special Civil Application No. 5163 of 2017 and for which he is paying the price of initiation of action against him under Section 37 of the Municipalities Act. He, further, urged that the said action under Section 37 of the Municipalities Act, itself, is questionable, since, none of the Councilors of the Municipality has moved any motion nor is there any recommendation received by the Municipality nor is there any submission of motion of the total number of the Councilors or of the President or vice-President of the Municipality for removal of the Councilor, and therefore, the State Government had no business to initiate any proceedings on its own motion against the present petitioner. He urged that this is a flagrant violation and misuse of the Page 13 of 53 C/SCA/8654/2018 JUDGMENT powers by the State. He, further, has urged that there is no relevance with this matter so far as earlier transfer is concerned, after a lapse of such a huge time. He, further, urged that the allegations made against the then Chief Officer, who was in-charge in the year 2012, no action has been initiated against him by the Collector till date. There is no basis for questioning the act of the present petitioner when the Municipality all along has accepted the tax as well as rent from the third party. His another grievance is that all along the Court has been misled in not allowing the correct facts to be brought on record, and therefore also, the petitioner's position is jeopardized. He also has taken this Court through various documents to point out that, at every stage, the Municipality has acted in nodding affirmatively in respect of the land in question.
11. Learned Advocate, Mr. Kakkad, appearing for respondent No. 4, has urged that the principal argument made is that in the year 1999, itself, further transfer has been made and yet in the year 2008-2009, the petitioner, himself, had paid the taxes. Even, subsequently also, he had paid the taxes and there is nothing to indicate that the transfer was made earlier. He, further, urged that there is on absence of any order to Page 14 of 53 C/SCA/8654/2018 JUDGMENT point out that the property was transferred in any legal mode or manner to the present petitioner. The petitioner, according to learned Advcoate, has become a judge in his own cause and has transferred the lease in his own name. He, further, has urged that it is wrong to say that by way of counterblast this proceedings have been initiated under Section 37 of the Municipalities Act, since, the present petitioner had threatened the present Chief Officer on 16.08.2016, whereas, the allegations made by the petitioners and others are against his predecessor, who has been transferred in a routine course in the year 2013. According to him, it was with regard to the floating of tender on 16.02.2012 for an amount of Rs.220/- lakh where the present Chief Officer was nowhere involved as he had taken the charge after the entire payment has been made on 06.06.2016 the then in charge Chief Officer, and the allegations of misuse of Rs.63/- lakh etc. does not touch the present respondent, at all. He, further, has pointed out that it is wrong to say that before the order under Section 37 of the Municipalities Act was passed on 06.06.2018 , no opportunity of hearing was given. The order, itself, is indicative of the dates of hearing, viz. 20.03.2018, 17.04.2018, 15.05.2018, 29.05.2018 and 03.06.2018.
Page 15 of 53C/SCA/8654/2018 JUDGMENT 11.1 According to the learned Advocate, Mr.
Kakkad, Section 65 (2) of the Municipalities Act provides that without the prior permission of the Government no transfer can be made of the land belonging to the Municipality. He, further, has urged that the removal of the Councilor on the basis of this mis-conduct is permitted under Section 37 of the Municipalities Act and this petition does not deserve to be entertained as the consequent result would be that he would be restored to the post of the Councilor, when, in fact, he does not deserve to be continued on the said post, bearing in mind his conduct both on the aspect of illegal transfer of the property of the Municipality so also for the act of his giving threat to respondent No.4, who is a public servant. He has urged that it is unfortunate that police has not recorded a formal FIR on the basis of the complaint given by respondent No.4 in his capacity as a public servant and respondent No.4 also has not approached this Court for getting the complaint registered, as per the directions issued by Hon'ble the Apex Court in the case of 'LALITA KUMARI V. STATE OF UTTAR PRADESH AND OTHERS', (2014) 2 SCC 1. However, that would not, in an manner, undermine the grievance of respondent No.4. He has taken this Court through various documentary evidences to point out as to why no interference is Page 16 of 53 C/SCA/8654/2018 JUDGMENT required in the order passed by the respondent- Authority on the factual basis.
12. Learned AGP, Mr. Soni, appearing for the respondent-State has urged that so far as two charges levelled against the petitioner are concerned being illegal transfer of land of the ownership of Municipality is illegally transferred by him so also of threatening respondent No.4, i.e. the Chief Officer are duly proved. He fervently has urged that the present petitioner is allegedly involved in various other criminal cases. He is also tried for murder of father of his son-in-law, since, his daughter has chosen to marry the boy of her own choice. There are plenty of other FIRs lodged against him, a list of which he has given to urge this Court that with substantiating material to urged that the threat given by him to the respondent No.4 need not be taken lightly nor could it be said to be an act of politicization. The words uttered by the petitioner, as stated by respondent No.4 before police and also in his report clearly indicate that the he is a head strong person and it is clearly visible from the record, which has been produced. For causing damage to the public properties belonging to the municipality, particularly to a a new building recently constructed, FIR is lodged on 25.05.2018 and Page 17 of 53 C/SCA/8654/2018 JUDGMENT where, the allegations are made for the offence punishable under Sections 394, 395 etc. of the Indian Penal Code, 1860. This would also become clear from the papers of charge-sheet, as to how the present petitioner is involved in the same. He has urged that they have been, though, bailed out, the same does not, in any manner, lessen the charges against him.
12.1 It is, further, urged that there is no Sale Deed produced by the present petitioner. He himself had transferred the property on a stamp paper of Rs.100/- in the year 2017 and he also accepted that he had paid the taxes of the property till 2016-17. The present term of the Municipality is to expire in the year 2020. The purported transfer does not mention anywhere either the regularisation or of any amount of consideration having been paid.
13. In rejoinder, learned Advocate, Mr. Sanchela, for the petitioner has reiterated the earlier version and also has taken this Court through the various decisions in support of his case.
FINDINGS:
(a) Declaration of election during the pendancy Page 18 of 53 C/SCA/8654/2018 JUDGMENT of petition:
14.0 On the basis of the detailed pleadings as well as extensive submissions of both the sides, at the outset, what requires to be considered by this Court is that the State Election Commission has already declared by- elections by way of a notification dated 10.09.2018, i.e. yesterday. The last date for accepting the candidature is 22.09.2018 and the examination of the applications is to be done on 24.09.2018, whereas, the date of voting is scheduled on 07.10.2018 and the counting is to take place on 09.10.2018.
14.1 It is argued before this Court that in wake of the declaration / publication of the programme of by-elections by the State Election Commission, present petition would become infructuous, inasmuch as ordinarily no interference is to be made to the process of election and secondly the resultant effect of the present petition would be, if, it is held in favour of the petitioner of his being restored to the post of the Councilor in Viramgam Municipality, when already his seat has been considered as vacant in the by-election by the State Election Commission. This Court notices, at this stage, that the challenge in this Page 19 of 53 C/SCA/8654/2018 JUDGMENT petition is made to the action of the State Government of removal of the present petitioner from his office. He was an elected member, acting as Councilor, and by virtue of the provisions of Section 37 of the Municipalities Act, the State has chosen to remove him from his office.
14.2 It emerges from the record that he had been issued show-cause notice under Section 37 of the Municipalities Act on 07.06.2018 by the Director of Municipality for two reasons, i.e. (1) for having entered the chamber of the Chief Officer on 16.10.2017 and having insulted him and also for causing obstruction in the discharge of his duties as a public servant, as an elected member of the Municipality and (2) the property bearing Survey No. 3205 situated within the limits of Viramgam Municipality and owned by the Municipality, which was kept from the Municipality on lease by the petitioner and without any sanction or permission of the Municipality or any other authorized person, he has transferred the same by way of executing an agreement on a stamp of Rs.100/- on 01.05.2017. This is a serious mis-conduct and as to why the steps being not taken against him for his removal under Section 37 of the Municipalities Act. Apt would be to reproduce Section 37 of the Municipalities Act, which read thus:
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"37(1) The State Government may
remove from office-
(a)any councilor of a municipality, [on its own motion or on receipt of] a recommendation of the municipality in that behalf supported by a majority of the total number of the then councilor of the municipality, or
(b)any president or vice-president of a municipality.
If, after giving the councilor, president or as the case may be vice-president an opportunity of being heard and giving due notice in that behalf to the municipality and after making such inquiry as it deems necessary, the State Government is of the opinion that the Councilor, President or as the case may be, vice-president has been guilty of misconduct in the discharge of his duties or of any disgraceful conduct or has become incapable of performing his duties under this Act.
(2) A president or vice-president removed under sub-section (1) shall not be eligible for re-election as a president or vice-president during the remainder of the term of the municipality."
14.3 It is apparent from the provision,
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itself, that the in Chapter-3 of the
Municipalities Act, under the heading of the ' President, Vice President, Councilor, Officers and Servants of the Municipality', it provides that the State Government may remove from office any Councilor of a municipality on its own motion or on receipt of a recommendation of the Municipalities by a majority of the total number of the then Councilors of the Municipality or on recommendation of the President or Vice President of the Municipality, which, of course, shall have to be in Council and it can also remove the President or Vice President of a Municipality after giving a Councilor, a President or a Vice President an opportunity of hearing and after giving due notice in that behalf to the office bearers referred to in this provision and after making such inquiry, as may be deemed necessary to the State Government. Once, the Government is of the opinion that a Councilor, President or a Vice President is guilty of mis-conduct in discharge of his duty or of any disgraceful conduct or is incapable to perform his duties under the Act, such removal is made permissible. The person, who has been removed, shall not be eligible for re-election during the remainder of the term of the Municipality.
14.4 So far as the facts of the instant case
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are concerned, the petitioner is an elected
Councilor of the Municipality, the action of
removal of whom from office was initiated, not on behalf of any recommendation supported by the majority of total number of the Councilors, but, on its own motion by the State and the same has been done after issuance of the cause notice to the Municipality and after making an inquiry and also after giving an opportunity of hearing to the Councilor by concluding that the act of the petitioner is such that it has made him guilty of the misconduct in discharge of his duties. Such an order came to be passed by the Commissioner of Municipality on 06.06.2018. It is apparent from the order, which is impugned in this petition and it is not in dispute that the hearing had been scheduled on 20.03.2018, 03.04.2018, 17.04.2018, 15.05.2018, 29.05.2018 and 05.06.2018. For and on behalf of the petitioner, the written submissions were made on 20.03.2018, which have been reproduced in the impugned order. The oral hearing also had been afforded to the petitioner, as is reflected in the impugned order, itself. He was representated by his lawyer and after considering all the submissions, the Commissioner of Municipality (Administration) concluded that the petitioner was required to be removed from the office under Section 37 of the Municipalities Act.
Page 23 of 53C/SCA/8654/2018 JUDGMENT 14.5 It is not in dispute that there is no
appeal provided against the impugned order passed by the Commissioner of Municipality (Administration). The State Government is authorized to remove from office a Councilor of the Municipality and the impugned order of its dated 06.06.2018 is, by invoking the powers under Section 37 of the Municipalities Act. It is also not in dispute that in absence of any intra departmental appeal or any statutory appeal provided against the impugned order of removal from office, the only course open to the present petitioner, who is an elected Member, is to approach this Court under Article 226 of the Constitution of India. That being the case, this Court has admitted his appeal for having found raising of contentious issues by him, which are needed to be decided at the time of final hearing. And therefore, merely because by- elections have been declared by the State Election Commission during the pendency of this petition, would by itself not make this petition infructuous, in the opinion of this Court. Therefore, to say that the publication of the schedule of by-elections would render this petition infructuous is the submission, which is not sustainable in law.
Page 24 of 53C/SCA/8654/2018 JUDGMENT 14.6 It is also to be noted that all possible efforts have been made on the part of the
petitioner to request for the interim relief for suspending the order dated 06.06.2018, when the same was not granted by the learned Single Judge, a challenge also has been made before the Division Bench by way of filing Letters Patent Appeal No. 796 of 2018, and thereafter, the matter has been pursued before this Court for expeditious hearing of the matter. These circumstances also cumulatively go to show that what all was needed to be done at the end of the petitioner has been done and there is no laxity on the part of the petitioner in pursuing the legal matter. Even otherwise, under the law, in absence of any alternative remedy / mechanism or availability of any other efficacious remedy, the writ-petition being the only remedy available to the petitioner, mere declaration of by-election by the State Election Commission per se would not be a ground for this Court to terminate these proceedings or to treat the same as having become infructuous.
(b) Alleged illegal transfer of Municipality land : Whether a misconduct?
15. Reverting to the facts of this case, the show-cause notice had been issued to the present Page 25 of 53 C/SCA/8654/2018 JUDGMENT petitioner on two grounds are, one of which was his having transferred the land belonging to the municipality without any authority in favour of a third party, namely Shri Usman Gani, being the parcel of the land bearing Survey No. 3205. It is the specific case of the Municipality that the said land had never been allotted to the petitioner. Further, neither there exits any document in reference to such transfer of the land nor is there any other document to support such a transfer of land to the petitioner.
15.1 It is the case of the petitioner that the said land was allotted to him on the basis of the Lease and he had already transferred the same in favour of a third party, namely Usman Gani, on 29.12.1999. Not only the Municipality has taken, according to the petitioner, Transfer Fees of Rs.2500/- but an order also came to be passed and the receipt also had been issued in favour of Shri Usman Gani to that effect. It is also a chief contention on the part of the petitioner that after almost 19 years, the action has been initiated, and therefore, heavy reliance is placed on a decision of this Court in 'AJIT SINH JADEJA VS. STATE OF GUJARAT', (2009) 3 GLR 166.
15.2 It is also pleaded for and on behalf of the petitioner that initially by way of passing a Page 26 of 53 C/SCA/8654/2018 JUDGMENT resolution by the Chairman of the Executive committee of the Municipality being Resolution No.15, Dated: 19.12.1988, the parcel of the land bearing Survey No. 3205 had been allotted to the present petitioner. it is also argued that the show-cause notice dated 07.03.2018 is in respect of the transfer, which had been effected in the year 1988, and thereafter, was leased in the year 1999, the initiation of the action in the year 2017 is nothing, but, a political vendetta because of a petition being Special Civil Application No. 5163 of 2017 is preferred by him before this Court, where, the directions have been issued by this Court to the Collector to decide the issue of illegalities committed by the then Chief Officer and others in respect of the use of the fund of the Municipality to the tune of Rs.63,99,413/-. Further, a dispute is also raised with regard to effective hearing and on the ground of breach of principles of natural justice, the question is raised against the order passed by the Municipal Commissioner.
15.3 The averments made in this regard by the petitioner, while challenging his removal from the post of the Councilor after a lapse of about 20 years at a first go, sounds convicingly attractive, and appear to have subsistence. However, on a close scrutiny of the documents Page 27 of 53 C/SCA/8654/2018 JUDGMENT produced on record and also on the basis of the submissions made by both the sides, and the answer that has been received to the query raised by this Court is that there is noting on record specifying any writing in regard to the transfer of the said land bearing Survey No. 3205 nor is there any resolution or lease deed to that effect. It is, from the very beginning, the stand of the Municipality that the original allotment of the land bearing Survey No. 3205, situated on Custom Road, is by the then Chairman of the Executive committee of the Municipality in the year 1999. The said order was passed without any basis or without any power or authority prescribed under the Municipalities Act. The power of allotment of land is entrusted only with the Chief Officer and that too, with the permission of the State Government. No procedures had been followed while allotting the said land in favour of the present petition. It also further appears that the Chief Officer, Viramgam Municipality, had forwarded a communication to the Encroachment Inspector on 28.12.2012 and had directed that, if, any lease or allotment granted on the private letter head of the Chairman of the Executive Committee, the same be considered as cancelled and no rent shall be accepted qua such property allotted in complete contravention of the provisions of law.
Page 28 of 53C/SCA/8654/2018 JUDGMENT 15.4 It can be noticed that the Resolution No.15 came to be passed on 19.07.1988, which
mentions report of Encroachment Inspector and the Chief Officer in relation to the shops constructed illegally on the land of municipality, which are situated opposite petrol pump and impugned shop is one of such shops. It is being resolved on the basis of the report of the Encroachment Inspector and the report of the Chief Officer that those persons, who have illegally constructed the shops, if, were ready to abide by the order of the Municipality, their shops shall be regularized, otherwise, such constructions shall need to be removed. The Chairman of the Executive Committee had been authorized for the said purpose.
15.5 It is also necessary to make a reference of one resolution dated 27.07.1989, in which, the earlier resolution Nos. 1, 2, 6, 7, 9, 10, 11, 12, 19, 20, 22, 23, 24, 25, 27 and 28 have been quashed. The State lands had been given by way of lease, as per the resolution of the Executive committee dated 19.07.1988, by different resolutions and they all have been quashed and set aside, since, all of them were passed without obtaining the prior permission of the State Government and in complete violation of law, as Page 29 of 53 C/SCA/8654/2018 JUDGMENT also provided expressively vide Circular No. 4586-4458-5, Dated: 19.05.1988.
15.6 Thus, what culls out is that the then Executive Committee in the year 1988 may have transferred many such properties of the Municipality without prior permission and in complete contravention of provisions of law and the circulars, which were in existence. Noticing such a large scale illegality, the District Collector had cancelled those transfers vide order dated 27.07.1989.
15.7 The said order of cancellation of the year 1989 does not have reference of Resolution No. 15, which was for either regularisation of the lands given by way of lease or for canceling such transfers. It is quite clear that there is neither any resolution nor any written permission nor any other document to indicate such shop or survey No. 3205 being allotted to the present petitioner, at any point of time. Assuming that he had continued to possess the same by virtue of the oral order of the then Chairman of the Executive Committee of the relevant year, no adherence is apparent from the record of Resolution No. 15 passed on 19.07.1988. Thus, the allotment, which was from the very beginning contrary to the law, was sought to be regularized Page 30 of 53 C/SCA/8654/2018 JUDGMENT by the very resolution of the Municipality and an opportunity was given to the persons concerned, who hold such properties, to get the same regularized and in absence of any such initiative, the Chairman of the Executive Committee had been authorized to remove such encroachment.
15.8 As is known in many of the municipalities and the corporations, the illegality once committed is hardly being bothered by the bodies concerned, thereafter, and the same continues to persist and that precisely has happened in the instant case, where, the petitioner continued to hold the property, which is alleged to be occupied illegally and which appears not to have been permitted legally either by way of lease or the construction appears to have been made with any permission.
15.9 Interesting, would it be to refer to Annexure-4, which is produced at Page No. 22, which is an application given to the Officer of the Viramgam Municipality, ostensibly by the present petitioner that the shop situated on Custom Road having Rs.1200/- of annual rent is paid to the municipality, where, the said land belongs to the Municipality, but, the construction is owned by the present petitioner.
Page 31 of 53C/SCA/8654/2018 JUDGMENT The same needs to be transferred, according to this application, in the name of a third party, namely Usman Gani, with a request that the henceforth the rent and the tax shall have to be collected from him. The request is made by the third party, Usman Gani, that he has got this property transferred in his name, and therefore, in the records of Municipality his name should be reflected.
15.10 The report of the Encroachment Inspector also is to the effect that the rent of the land situated on Customs Road is being paid by the present petitioner and the Land Rent (Demand) Register also reflects his name. Office note of the Chairman of the Executive Committee states that in the Register, the name of Usman Gani be made. This document however is undated. However, the receipt bearing No. 3581, Dated:
20.12.1999, shows the payment of Rs.2500/- by Usman Gani, although, it does not reflect the number of the shop. It primarily mentions the shop situated on the Custom Road. Yet, another receipt bearing No. 2663 is reflective of the name of the third party, i.e. Usman Gani, Dated:
06.10.2004, from whom an amount of Rs.1500/- has been taken by the Inspector. This, of course, also does not have any number of the shop or the property for which the receipt has been issued.Page 32 of 53
C/SCA/8654/2018 JUDGMENT These are the documents of the time when the
petitioner was not a Councilor. It was much prior in point of time. Although, neither from the date nor from receipt, it is clearly being culled out, whether, they pertain to the very property / land bearing Survey No. 3205 or not. Since, the third party, i.e. Usman Gani, does not have any other property, except, the property situated on the Customs Road, which is averred to have been transferred to him by the present petitioner, there appears to be a sketchy substantiating document to support the case of the petitioner that he held the property, at the relevant point of time, and an attempt also was made at his instance for transferring the same in the name of the third party, Usman Gani. For the first time, in the year 2017, he has made a request to the Chief Officer that the land, which is situated on the Custom Road, is the property, whose tax is continued to be paid by the third party, Usman Gani, and the shop has continued in his name, and therefore, the same requires to be transferred in his name. It may be noted that in the year 2008- 09 so also in the year 2016-17, the petitioner himself has paid the taxes. The petitioner also transferred on the Stamp Paper of Rs.100/-, during his tenure as the Councilor on 08.03.2017, that his shop on the Customs Road, Ward No.6, being Survey No. 3205 is constructed by him on Page 33 of 53 C/SCA/8654/2018 JUDGMENT the land of the Municipality and the structure situated on the said land is given to the third party, Usman Gani, who is a resident of Lalpir Baba Roja, Viramgam for earning his subsistence and in regard to this contract, no dispute shall be raised by any of his heirs. The rent and the tax are to be given in his name for which the present petitioner has no objection.
15.11 It is apparent from the material that the present petitioner, though, succeeded in showing that there was some transaction with Usman Gani in the past for which the intimation was also given to the Municipality and there are some documents to indicate that he had given the said property for use of constructed shop to Usman Gani, the fact remains that the transfer in his name was on the Stamp Paper (Non Judicial) of Rs.100/-, for the first time, was on 08.03.2017 and the said document came to be notarized on 01.05.2017. The petitioner was not the Councilor in the year 1999 nor in the year 1988. For the first time, he became a Councilor in the year 2005 and assuming that he wasnot aware of the consequences of retaining the land belonging to the Municipality illegally as a common man, when he became a Councilor in the year 2005 and continued to be an elected member of the Municipality, he surely would be aware that any Page 34 of 53 C/SCA/8654/2018 JUDGMENT transfer as a Standing Councilor of the Municipality of the property constructed on the land of the Municipality without any permission and without getting the same regularized would surely fetch serious consequences.
15.12 Some of the officers in the past, including the then Chairman of the Executive Committee of the Municipality appear to have taken a consistent stand, despite there being a specific resolution being Resolution No. 15, which directs the authority either to get the construction regularized or the authorized Chairman to take necessary action against the person, who has encroached the same. Neither the present petitioner, as a common man, has chosen to get it regularized, knowing fully well that there exists no document nor any resolution to transfer the said land in his name and the concerned officer, who was authorized by virtue of the Resolution No. 15 also appears to have taken no steps to recover the land back from the petitioner. This impasse had continued for a number of years and in the year 1999, when he had attempted to transfer the said land in the name of Usman Gani with a further attempt to place said aspect on the record of the Municipality, the same had continued. Assuming that he had transferred the same in the name of Usman Gani Page 35 of 53 C/SCA/8654/2018 JUDGMENT and that had been taken note of by the Municipality in the earlier years, the fact remains that the said land / property remained in the name of the petitioner.
15.13 The register, which is produced on record, at Sr. No. 264 showing the recovery for the period from 19.07.1998 to 18.07.2000, reflects the name of the present petitioner. An attempt is also made to explain by the learned Advocate, Mr. Sanchela, that this document also reflect the name of Usman Gani. This Court notices that his name has been added subsequently and even it is written by a different pen with different ink and the name, Usman Gani is not written at the time when the names of other lessee have been mentioned. In routine, the name of the petitioner is shown even for this tenure, i.e. from 19.07.1998 to 18.07.2000.
15.14 Being conscious of the fact that the petitioner got reflected, at some point of time, in relation to the property the name of Usman Gani, he continued to also have the very property himself, and therefore, in the year 2017, when he had attempted to give right in favour of the third party, i.e. Usman Gani, he cannot pass on better right / title then he himself enjoys. All throughout he has mentioned Page 36 of 53 C/SCA/8654/2018 JUDGMENT this as a property constructed on the land of the Municipality. When he was questioned specifically about any substantiating document reflecting his ownership over the said property, he has failed to show the same completely. It is a trite law that even if on the land, which is belonging to the authority and illegally held and if the taxes and the electricity bills are paid that would not automatically regularize the properties held in contravention of the law. He not only failed to show any application for the said land, this transfer is contrary to Section 65(2) of the Municipality Act where previous permission of the State is a must.
15.15 At this stage, the allegation of this being a counterblast to the initiation of the proceedings by the present petitioner against the then Chief Officer for his alleged illegalities and the misappropriation of the huge funds of Rs.63,99,413/- and the filing of the writing petition being Special Civil Application No. 5163 of 2017 before this Court, in the opinion of this Court, does not have any substance for the reason that the proceedings against the petitioner have been initiated by the present Chief Officer, who has taken over the charge on 16.08.2016. The complaints or the grievance, which have been made with regard to the tender, were floated on 16.02.2012, the allegations were made against the then Chief Officer, who already has been transferred, and the alleged excess payment of Rs.63,99,413/- was Page 37 of 53 C/SCA/8654/2018 JUDGMENT also made on 06.06.2016. Thus, on the date on which the present Chief Officer took the charge, i.e. on 16.08.2016, the issue with regard to the earlier tender and alleged corrupt practices which the petitioner has agitated and has chosen to approach this Court, so far as the present Chief Officer is concerned, was long over.
15.16 Apt would be to refer to the decision of this Court in 'AJIT SINH JADEJA VS.
STATE OF GUJARAT'(Supra), where, the challenge was made to the show-cause notices dated 21.11.2008 and 02.01.2009 issued in exercise of the powers under Section 37 of the Municipalities Act.
15.17 The petitioner in that case held the post of President between 12.09.2005 to 04.03.2008 and the show-cause notices came to be issued on 21.11.2008 and 02.01.2009. Both the notices had specific reference to the alleged defaults committed during the period of office held in the earlier tenure of the body of which he was Councilor. It is may be noted that the fresh elections took place in February, 2008 and the petitioner was declared to be elected vide certificate dated 19.02.2008 issued by the Election Officer. Therefore, the learned Advocate for the petitioner, by placing reliance on the Page 38 of 53 C/SCA/8654/2018 JUDGMENT decision of this Court in 'CHHANALAL A. PATEL VS. STATE OF GUJARAT', 1960 1 GLR 260, urged that the removal from office has to be confined in point of time only to the term of the local body because the misconduct has to be relatable to the term of office and and not at any point or period of time beyound the term of office. The Court, thereafter, interpreted Section 37 and held that the defaults alleged to have been committed by the petitioner related to the earlier tenure of the elected body and the accusations, which have been made against him during the discharge of his duties, and the same not alleged to have been committed in discharge of his duties during the tenure of the newly elected body and thereby allowed the said petition.
15.18 Had it been the case, where, the actions would have been initiated by the State on the strength of his action of transfer of the property to a third party, namely Usman Gani in the year 1988 or 1999, the scenario would have been different. Here, what emerges is that in his present term, while acting as a Councilor, the transfer is sought to be made on the non-judicial Stamp Paper of Rs.100/-. Assuming that it is an old transaction to which he is giving a final shape because of non-transfer of the property in the name of the third Party, which is of the Page 39 of 53 C/SCA/8654/2018 JUDGMENT Municipality. Had the petitioner nothing to do with the property and after the transfer had been effect in favour of the third party, as is averred before this Court and the subsequent responsibility was of the third party, Usman Gani, and there was absolutely no need for the petitioner to transfer the land on a stamp paper of Rs.100/-. As mentioned herein above, in detail, the tenor of his writing is quite clear that he continued to project himself as somebody, who is the owner of the constructed property over the land, which is owned by the Municipality.
15.19 It is unfortunate that some of the officers of the Municipality in the past knowing fully well that the property belongs to the Municipality and transferred in any mode or manner in the name of the petitioner and also being aware of, specific instructions vide Resolution No.15, either to regularize the property or to hand over the possession of the same back to the Municipality, has not implemented the same nor any action, at any stage had been taken. The Municipality continued to receive the tax from the person concerned who was unauthorizedly continued the possession. Although, as mentioned herein above, it is a trite law that mere payment of the tax or electricity bill is not a ground for holding that Page 40 of 53 C/SCA/8654/2018 JUDGMENT the authority concerned has regularized the core illegality of title transfer.
15.20 At this stage, the reference also needs to be made to the recent decision of the Apex Court in 'JANABAI VS. ADDITIONAL COMMISSIONER AND OTHERS', Dated: 19.09.2018, rendered in Civil Appeal No. 6832 of 2018, where, the question was with regard to the disqualification under the Maharashtra Village Panchayat Act, 1958 (in brief, 'Maharashtra Act'). Section 14 of the Maharashtra Act provides that no person shall be a member of the Panchayat continue as such, if, he or she had encroached upon the government land or the public property.
15.21 The appellant, in that case, was member of the Gram Panchayat Kalamba (Mahali) and she came to be disqualified on the ground that there had been encroachment there has been encroachment on the government land by her father-in-law and her husband and despite of notice, they chose not to vacate the same under the one pre-text or the other.
15.22 The Apex Court, therefore, addressed this pivotal issue of disqualification, while so doing, it referred to various decisions. Section 53 of the Maharashtra Act which deals, more Page 41 of 53 C/SCA/8654/2018 JUDGMENT particularly, with the obstructions and encroachment upon the public properties, where, the powers are given to the Panchayat to remove obstructions and encroachment and to remove unauthorized cultivation or the illegal grazing on the public land and the Apex Court held that Members of the panchayat obstructing or encroaching the public properties should be removed and the prosecution should also be initiated against the person concerned. The relevant observations of the Apex Court read thus:
"27. On a schematic appreciation of the Act including Sections 10, 11 and 53, it is quite vivid that the Members elected in Panchayat are duty bound to see to it that the obstruction or encroachment upon any land, which is not a private property but Government land or a public property, should be removed and prosecution should be levied against the person creating such obstruction or encroachment.
28.Section 184 of the Act provides that every Member of the Panchayat and every officer and servant maintained by or being employed under the Panchayat shall be deemed to be a public servant for the purpose of Section 21 of the Indian Penal Code. Analysing the various provisions, the learned Single Judge in Sandip Ganpatrao Bhadade (supra) has opined:- ―11. It is in the background of the aforesaid provisions Page 42 of 53 C/SCA/8654/2018 JUDGMENT of law, that the provisions of qualifications and disqualifications to vote, contest the election and being continued as a member of Panchayat, are required to be considered. Section 13 of the said Act deals with the persons qualified to vote and be elected. The persons incurring any disqualification under the provisions of the said Act are neither qualified to vote nor to be elected as a member of a Panchayat.
Section 14 deals with different kinds of disqualifications, as stipulated in clauses (a) to (k) under sub-section (1), which operate against two kinds of persons - (I) who proposes to become a member of a Panchayat, and (ii) who has become a member of a Panchayat. If a person has incurred any one or more disqualifications, then he is prohibited from becoming a member of a Panchayat, and if becomes a member of a Panchayat, then his is not entitled to continue as such. The disqualification under Section 14 is in respect of the acts, events, deeds, misdeeds, transactions, etc, which have not been done, happened or occurred before entering into the office as a member of a Panchayat as well as those which take place during continuance as a member of a Panchayat.‖ And again:-
13. The very object of introducing the provision of disqualification under Section 14 (1) (j-3) of the said Act is to avoid the conflict of interest by prohibiting the persons, who are the encroachers upon the Government land or public property to get elected or continued as a member of the Panchayat, which is democratically elected body of the villagers. It is beyond Page 43 of 53 C/SCA/8654/2018 JUDGMENT comprehension to assume that a person under statutory obligation or a duty to protect the Government land or public property from encroachment, commits an act of such encroachment. To permit person, who proposes to become a member or becomes a member of the Panchayat to be the encroacher upon the Government land to public property, would be anathematic, acting in breach of statutory duty, exposing himself to prosecution under sub-
sections (1) and (4) of Section 53, resulting ultimately in losing the protection under Section 180 read with Section 184 of the said Act. It is in this context that the text of disqualification under Section 14(1) (j-3) of the said Act is required to be analyzed and interpreted.‖ In the case of Devidas Surwade (supra), it has been clearly stated, as noticed earlier, that the term person' has to include the legal heirs, if any, of the encroacher who continue to occupy the government land. Emphasis has been laid on encroachment and continued encroachment. After the said Division Bench judgment, number of learned Single Judges have adopted a different approach without noticing the judgment which is against judicial discipline.
29.We may note here with profit that the word ‗person' as used in Section 14 (1) (j-3) is not to be so narrowly construed as a consequence of which the basic issue of ―encroachment‖ in the context of disqualification becomes absolutely redundant. The legislative intendment, as we perceive, is that Page 44 of 53 C/SCA/8654/2018 JUDGMENT encroachment or unauthorized occupation has to viewed very strictly and Section 53, therefore, provides for imposition of daily fine. It is also to be borne in mind that it is the Panchayat that has been conferred with the power to remove the encroachment. It is the statutory obligation on the part of the Panchayat to protect the interest of the properties belonging to it. If a member remains in occupation of an encroached property, he/she has a conflict of interest. If an interpretation is placed that it is the first encroacher or the encroachment made by the person alone who would suffer a disqualification, it would lead to an absurdity. The concept of purposive interpretation would impel us to hold that when a person shares an encroached property by residing there and there is continuance, he/she has to be treated as disqualified. Such an interpretation subserves the real warrant of the provision. Thus analysed, we are of the view that the decision in Sagar Pandurang Dhundare (supra) does not lay down the correct position of law and it is, accordingly, overruled."
15.23 Being conscious of the fact that the provisions, which have been analyzed by Hon'ble the Apex Court under the Maharashtra Act, in the above referred decision, which attracts disqualification, are different than those under the Gujarat Municipalities Act, the question being of the Councilor of Municipality being beneficiary of the encroachment of the public Page 45 of 53 C/SCA/8654/2018 JUDGMENT land, the petitioner herein also being that person, who is holding the public officer as a Councilor, cannot be permitted to shield behind the excuse of his past transaction or handing over of the property to the third party when before this Court, he is not in a position to point out anything as to how, he became entitled to transfer the land in question when no transfer has been effected, at all, in his name by the Municipality. He too was fully aware that this is a public land, and therefore, an attempt is made to point out from the two or three documents of the past, which, again, would have no validity in the eyes of law. This transfer in the year 2017, itself, is a valid ground and reason for the Court to hold that the decision of this Court in 'AJIT SINH JADEJA VS. STATE OF GUJARAT'(Supra), will have no applicability in the facts of the case on hand. The act on the part of the petitioner being a democratically elected person of encroaching upon the land, which is not a private property, but, a property of the Municipality and therefore, a public property, if has been held as an act of disgraceful conduct and this Court finds no need to interfere with such findings, which is in consonance with the very object of introducing the provisions of disqualification for not protecting public land.
(c) Threat to the Chief Officer: Whether a misconduct?
Page 46 of 53C/SCA/8654/2018 JUDGMENT
16. So far as the second issue is concerned, it is quite clear from the affidavit, which has been filed by the present Chief Officer, who also has filed a complaint before the police for the gross misconduct on 16.10.2017. It is unfortunate that police has not taken any action in the matter, till date, although, a written complaint has already been sent by the Chief Officer to the police, on a specific query raised by this Court, learned AGP was unable to get any instructions from the officer concerned, as to why the said complaint has not been registered as an FIR. According to learned AGP, the officer in-charge of the said police station has now been transferred, after he received promotion, and the present police officer, who is in charge, is clueless with regard to the pendency of the said complaint.
16.1 This Court for two reasons would not have accepted the version of the learned Advocate for the petitioner that the same should be treated as a mere defence on the part of the Chief Officer against whose office, there are serious allegations have been made in the petition preferred by the petitioner separately because as mentioned herein above repeatatively that the present Chief Officer has taken over the Page 47 of 53 C/SCA/8654/2018 JUDGMENT charge with effect from 16.08.2016, whereas, the contract, in relation to which the allegations have been made, was completely executed. There was nothing left for making the payment in relation to the same. Moreover, it is pointed out to this Court by producing a number of substantiating documents that serious offences have been registered against the present petitioner in the past, some of which are yet not adjudicated, the details whereof are as under:
16.2 I-C.R. No. 22/2010, Viramgam Town Police Station, Ahmedabad Rural, under Sections 143, 147, 148, 149, 307, 324, 337, 427 of the Indian Penal Code, 1860, and Section 30 of the Arms Act, where, the petitioner is alleged to have formed an unlawful assembly, by keeping a grudge with regard to the dispute in relation to the parking and rent, where, he is alleged to have fired from his licensed firearm along with other accused, who also had pelted stones and glass bottles causing serious injuries to the witnesses, which eventually numbered as Sessions Case No. 5 of 2013.
16.3 Sessions Case No. 5 of 2013 resulted into a compromise and all the witnesses had turned hostile to the case of the prosecution.Page 48 of 53
C/SCA/8654/2018 JUDGMENT 16.4 Another case against the petitioner is
I-C.R. No. 65 of 2012, registered with Viramgam Town Police Station under Sections 147, 148, 149, 307, 337, 506(2) of the Indian Penal Code and Sections 25(1)B, A, 27 of the Arms Act, which, culminated into Sessions Case No. 7 of 2013, where, the present petitioner along with other co-accused, alleged to have have been armed with deadly weapons including fire arms, had approached the complaint to kill his son. The present petitioner is alleged to have fired from his fire arm and shot at the complaint's son's chest and nose, both. Here also, all the witnesses turned hostile, and therefore, the petitioners and others were given by the benefit of doubt.
16.5 The third case registered against the petitioner is I-C.R. No. 49 of 2012 with Viramgam Town Police Station under Sections 143, 147, 506(2), 427 of the Indian Penal Code and Sections 3(1)10 of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act. The case of the prosecution was that the present petitioner, who is the main accused, had another case under the Atrocities Act registered against him, he had forced the complaint to enter into a compromise and when the complaints did not so do, by keeping a grudge in his mind, on 19.08.2012, Page 49 of 53 C/SCA/8654/2018 JUDGMENT he demolished the wall constructed by the complaint along with a mob of about 50 persons.
He also abused and insulted the complaints. In this case also, the petitioner has been given the benefit of doubt along with others and is acquitted.
16.6 He also has been alleged to have killed the father of his son-in-law, since, his daughter chose to marry the boy out of her own choice. The complaint's younger brother, since, got married with the daughter of the present petitioner, he formed an unlawful assembly on 11.11.2013 and armed with deadly weapons caused severe injuries to the father-in-law of his daughter and therefore, a complaint being I-C.R. No. 66 of 2013 came to be registered with Viramgam Town Police Station under Sections 147, 148, 149, 323, 325, 307, 504 and 506(2) of the Indian Penal Code, 1860, and Section 135 of the Gujarat Police Act. In this case also, the petitioner is acquitted by the trial Court by giving him the benefit of doubt since all the witnesses including his own son-in-law chose not to support the case of prosecution.
16.7 Recently, another complaint has been filed against the present petitioner being I-C.R. No. 32 of 2018 with Viramgam Town Police Station Page 50 of 53 C/SCA/8654/2018 JUDGMENT under Sections 394, 395 of the Indian Penal Code and Section 3 of the Damage to the Public Properties Act, 1984. This complaint is lodged by the Chief Officer, himself, where, it is alleged that the present petitioner and the others, while representing in relation to the sewage issue, which is passing near the office of the Municipality, caused indiscriminate damage to the new building of the Municipality being the public property to the tune of Rs.3.50/- lakh. In support of the FIR, CCTV footages are also produced, which indicate as submitted by the learned AGP that many of the accused of that matter, on a regular basis, attended the court proceedings in this petition in support of the present petitioner. The investigation is still going and there are serious allegations against the present petitioner are of having instigated the entire incident.
16.8 Without going into the merits of any of the above matters, since, they are either decided by the competent Court on the strength of the oral and documentary evidences adduced before them and some of them are still being investigated or pending before the appellate forum, this Court is of the opinion that the complaint made by the Chief Officer of his having been threatened inside his chamber by the present petitioner of Page 51 of 53 C/SCA/8654/2018 JUDGMENT dire consequences, cannot be regarded with any less seriousness. It is a matter of dismay that the police has not, for the reasons best know to them, chosen to lodge FIR till date despite there being a written complaint by a public servant. The petitioner not only has a chequered history of criminal antecedents, but also, appear to have managed the witnesses, who have invariably been won over in every single criminal case, resulting into his getting benefit of loopholes and weaknesses of the criminal justice system. This Court is conscious of the fact that these details cannot prove his misconduct nor can the same add to the allegation of misconduct, however, they would surely lead to one inescapable conclusion that the version of the Chief Officer is not to be regarded as untrue for being concocted nor motivated by an ill intent and allegation of political vendetta also may not weigh with the Court in wake of such subsisting details. Worthwhile to mention that registration of FIR despite the directions of the Apex Court in 'LALITA KUMARI V. STATE OF UTTAR PRADESH AND OTHERS', (2014) 2 SCC 1, and for absence of any reply from the police force, citizens can hardly be faulted. On administrative side, the same could have been pursued to take the same to the logical conclusion, but, non-registration of FIR, ipso facto, cannot be the ground to hold the Page 52 of 53 C/SCA/8654/2018 JUDGMENT version of the petitioner prima facei, questionable.
16.9 Under the circumstances, if, the Municipal Commissioner on the basis of such a complaint and on the strength of the other evidence, if, has chosen to hold against the present petitioner and thereby, has removed him from the officer, after availing all the opportunities to him, as detailed herein above, this Court finds no need to interfere with the said decision of the competent authority.
17. Resultantly, this petition fails and is DISMISSED. Rule is discharged. Interim relief, if any, stands vacated.
(SONIA GOKANI, J) UMESH/-
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