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[Cites 9, Cited by 4]

Calcutta High Court (Appellete Side)

Ranjit Kumar Rishi vs The Union Of India & Ors on 17 January, 2018

Author: Rajasekhar Mantha

Bench: Dipankar Datta, Rajasekhar Mantha

                IN THE HIGH COURT AT CALCUTTA
                  Constitutional Writ Jurisdiction
                              APPELLATE SIDE

BEFORE:-

THE HON'BLE JUSTICE DIPANKAR DATTA
                   &
THE HON'BLE JUSTICE RAJASEKHAR MANTHA

                           FMA No.1030 of 2016

                         RANJIT KUMAR RISHI
                               VERSUS
                       THE UNION OF INDIA & ORS.


For the Appellant/applicant          : Mr. Sarwar Jahan
                                       Md. Ashraful Huq, Adv.
                                       Ms. Mousumi Mitra, Adv.

For the State                        : Mr. Shamim Ul Bari


For the Private Respondent           : Mr. Subrata Mukhopadhyay, Adv.
                                       Ms. Basabi Rai Choudhury
                                       Ms. Malabika Bhowmik

For the Indian Oil Corporation Ltd. : Mr. M.S.Yadav

Hearing Concluded On                 : 12.12.2017

Judgment On                          : 17.01.2018



Rajasekhar Mantha, J.:-



1.    This appeal is directed against a judgment and order dated 19th

      November, 2015 passed in W.P. No.23362 (W) of 2013.


2.    The facts as have emerged from the pleadings are inter alia as follows:-
      The writ petitioner/appellant had applied for LPG Distributorship

     advertised by the respondent No.2 Indian Oil Corporation (I.O.C.)

     under the Rajiv Gandhi Gramin LPG Vitrak Scheme (RGGLV),

     pursuant to an advertisement published on 29th February, 2012 in the

     Anandabazar Patrika vernacular newspaper.           The portion of the

     advertisement relevant to the appellant is translated in English and

     set out hereinbelow.


       RGGLV         Name of         Name of         Name of      Category
       Name of      Panchayat         Block          District
        place
      Rukunpur      Rukunpur       Hariharpara    Murshidabad       Open

      Pratappur



3.   In the appellant's application, as stated above, he offered two plots of

     land for a godown/storing place of LPG gas units. The said plots of

     land are Plot Nos.11938 and 11939, LR Khatian No.7036, Mouza-

     Rukunpur,     J.L.No.30,     under    Rukunpur      Gram    Panchayat,

     P.S.Hariharpara, District-Murshidabad in the State of West Bengal.

4.   The writ petitioner succeeded in the lucky draw and emerged as the

     first of the three candidates for such distributorship.

5.   The residential certificate furnished by the appellant to the I.O.C. was

     sent for verification and was duly verified by the Block Land and Land

     Reforms Office, Hariharpara, Murshidabad vide memo No.662/BL &

     LRO/HP dated 05.11.2012.

6.   Further the Rukunpur Gram Panchayat also issued a certificate to the

     effect that the appellant was a resident of Rukunpur Village falling
       under Hariharpara Police Station in District Murshidabad and that

      the Pradhan of the Gram Panchayat knows the appellant personally.

7.    However, at the instance of the 5th respondent, also a contender for

      the said distributorship, the BL & LRO of Hariharpara by letter dated

      26th November, 2012 submitted to the (I.O.C.) that the plot nos.

      offered by the appellant for housing the godown as being 11938 and

      11939 under Khatian No.7036 are situated in Mouza Rukunpur but

      not in village Rukunpur. He further informed that the said two plots

      are in a village called Jhanjha. The said information was obtained by

      the 5th respondent under the Right to Information Act, 2005.

8.    By a further letter dated 12th March, 2013, the BL & LRO gave a third

      version of the place of residence of the appellant stating that his office

      is only concerned with a unit of measurement of land and

      identification thereof called 'Mouza'. He further stated that his office

      is not competent to identify a village.    He further clarified that his

      letter dated 5th November, 2012 should be ignored.

9.    The Rukunpur Gram Panchayat however stated in a letter dated 18th

      March, 2013 that the two plots of land of the writ petitioner are in an

      area called Jhanjha Mathpara, and situate and lying at village and

      Mouza Rukunpur under Rukunpur Gram Panchayat in the District of

      Murshidabad, West Bengal.

10.   On the basis of the above the respondent No.2 (I.O.C.) cancelled the

      candidature of the appellant for RGGLV Scheme Distributorship for

      the location at Rukunpur/Pratappur. The said letter of cancellation

      after correction was finally issued on the 5th July, 2013.
 11.   When the writ petition was moved, the learned Single Bench noticing

      the contradiction in the two communications dated 26th November,

      2012 and 12th March, 2013 issued by the BL & LRO, called for a

      report from the District Magistrate, Murshidabad to indicate as to

      whether the appellant's plots of land fell within village Rukunpur or

      not.   A report was duly filed by the District Magistrate before the

      learned Single Bench dated the 25th day of November, 2013 being

      Memo No.457/H.C./R.M./E.N. The report inter alia indicates that the

      appellant's plots of land are in Mouza Rukunpur Jurisdiction List

      No.30 but in village Jhanjha and not in village Rukunpur.

12.   The learned Single Judge discussed the definition of Gram, Gram

      Panchayat and Mouza under the Provisions of the West Bengal

      Panchayat Act, 1973 and the definition of village boundary under the

      West Bengal Land and Land Reforms Manual, 1991.             The learned

      Single Judge also referred to Article 243G of the Constitution of India.

      His Lordship thereafter concluded that the said definition would have

      little or no bearing on the definition of location under the RGGLV

      Scheme.

13.   From an affidavit filed by the Indian Oil Corporation it transpires in no

      uncertain terms that the locational requirements under the scheme

      was as follows:-

      "Location for setting up of Rajiv Gandhi LPG Vitrak (RGGLV) are
      identified broadly based on potential of average monthly sale of 600
      LPG cylinders of 14.2 kg and 1800 customers with monthly per capita
      consumption of about 5 kg. The assessment of refill sale potential is
      based on several factors including population, population growth rate,
       economic prosperity of the location and the distance from the existing
      nearest distributor.
      Setting up of RGGLV at the identified location is a business proposition
      and has normal business risks and does not guarantee any assured
      returns or profits or any quantum of refill sale. It is extremely important
      to note that proprietor of RGGLV himself operates it and if need be he
      may employee one person for assistance."


14.   Considering the location factor explained under the RGGLV Scheme

      set out hereinabove as also the report of the District Magistrate dated

      25th November, 2013(supra) the learned Single Bench came to the

      conclusion that the plots of land offered by the appellant did not fall

      within Rukunpur village, and the writ petition was dismissed.

15.   The appellant aggrieved by the aforesaid order of dismissal is before

      us by way of Letters Patent appeal.

16.   A coordinate Bench of this Court considering the contradictions in the

      report of the District Magistrate and the BL & LRO before the learned

      Single Bench called for a fresh report vide order dated 20th July, 2017.

      The office of the District Magistrate and Collector vide report dated

      12th September, 2017 reiterated that the two plots being plot

      nos.11938 and 11939 are under Mouza Rukunpur, J.L. No.30 and are

      located in village Jhanjha, Jhanjha being one of twelve villages falling

      under   Rukunpur       Gram   Panchayat.      However,   the   supporting

      documents to the report of the District Magistrate dated 12.09.2017

      did not indicate as to whether the plots fell within village Rukunpur or

      village Jhanjha.
 17.   It also transpired to another Coordinate Bench that the Pradhan of

      the Rukunpur Gram Panchayat vide letter dated 1st September, 2017

      had stated that Village Jhanjha fell under a separate Mouza called

      Pratappur and not Rukunpur Mouza.

18.   Pointing out the aforesaid discrepancy the said Bench called for a

      clarification from the office of the District Magistrate, Murshidabad in

      its order dated 27th November, 2017.

19.   Two separate communications dated 4th December, 2017 addressed

      by the BL & LRO Hariharpara to B.D.O. Hariharpara and another

      letter addressed to the A.D.M. and D.L. & LRO, Murshidabad dated 5th

      December, 2017 placed by the D.M. Murshidabad, emerged before the

      Court. The letter dated 5th December, 2017 stated that Mouza bearing

      J.L. No.52 is that of Jhanjha but the two plots have J.L. Nos. 30 and

      are not under J.L. No.52 or Pratappur Mouza being J.L. No.29.

20.   A further letter dated 5th December, 2017 also as received by the D.M.

      Murshidabad emerged from Rukunpur Gram Panchayat and was

      countersigned by B.D.O., Hariharpara, Murshidabad. It transpires

      that Mouza Rukunpur had J.L. No.30 and Mouza Pratappur had

      J.L.No.29. The Rukunpur Gram Panchayat had twelve villages under

      it.   Five of such villages were under Mouza Pratappur having J.L.

      No.29, and seven other villages including Rukunpur village under J.L.

      No.30.

21.   In a final report issued by the District Magistrate, Murshidabad also

      called for by the order dated 27th November, 2017 the A.D.M./ DL &

      LRO, Murshidabad furnished a Jurisdiction List (J.L.) of villages
       under Hariharpara Police Station.         From the aforesaid list, it

      transpires that Rukunpur was a village having Jurisdiction List

      (J.L.No.30) under Hariharpara Police Station and Jhanjha was also

      another village having Jurisdiction List (J.L. No.52) under the same

      Police Station. A record-of-rights was also submitted by the appellant

      issued by the Government of West Bengal, office of the BL & LRO

      which indicated that the two plots offered by the appellant were

      situated at Block and P.S. Hariharpara and under Mouza Rukunpur.

22.   In the said final report dated 6th December, 2017 the said A.D.M. and

      D.L. & L.R.O. stated as follows:-

            "The plots of land, i.e. plot nos.11938 and 11939, offered by the

      applicant are located in the mouza-Rukunpur, J.L. No.30.

            As per the jurisdiction list (J.L.) of villages under the

      jurisdictional control of Hariharpara Police Station there is a separate

      mouza-Jhanjha, J.L. No.52, comprising village Jhanjha. But plots of

      land offered by the applicant are not located in that mouza- Jhanjha,

      as last plot number of mouza - Jhanjha, J.L. No.52 is 778.

23.   Sections 2(10), 2(11) and 2 (13) of the West Bengal Gram Panchayat

      Act, 1973 define Gram, Gram Panchayat and Mouza as follows :-

            "2.(10) "Gram" means an area referred to in section 3;
            (11) "Gram Panchayat" means a body consisting of persons
            registered in the electoral rolls pertaining to a Gram declared as
            such under sub-section (1) of section 3;
            (13) "Mouza" means an area defined, surveyed and recorded as
            such in the revenue record of a district and referred to in clause
            (g) of Article 243 of the Constitution of India notification for
            specifying a village,"
              Section 3 under Chapter 2 of the 1973 Act, the word "Gram"
             has been defined as follows:-


             "3.Gram.- (1) The State Government may, by notification, declare
             for the purposes of this Act any mauza or part of a mauza or
             group of contiguous mauzas or parts thereof to be a Gram:
                    Provided that any group of mauzas or parts thereof, when
             they are not contiguous or have no common boundaries and are
             separated by an area to which this Act does not extend or in
             which the remaining sections of this Act referred to in sub-section
             (3) of section 1 have not come into force, may also be declared to
             be a Gram.
             (2) The notification under sub-section (1) shall specify the name of
             the Gram by which it shall be known and shall specify the local
             limits of such Gram."
24.   Part 423 of the West Bengal Land & Land Reforms Manual, 1991

      defines village boundary as follows:-

             "423. Village boundary.- A mouza shown as such in a map
      prepared and published at the time when record-of rights of such
      mouza was last published under the law shall ordinarily be adopted as
      the unit of survey in any subsequent revision of such map and record-
      of-rights."
25.   A plain reading of the above sections indicates that the expression

      "Village" in english and word "Gram" in Bengali are synonymous. It

      further transpires that a village generally comprises of one Mouza.

      There are instances where a village can also comprise of either a part

      of a Mouza or group of contiguous Mouzas or parts thereof.

26.   We are therefore only concerned with one Mouza here called Mouza

      Rukunpur. The reports of the District Magistrate that have emerged
       in course of this appeal therefore in no uncertain terms indicate as

      follows: -

      The two plots of land of the appellant being No.11938 and 11939

      under Khatian No.7036 and under Mouza Rukunpur. The name of

      the village where the two plots are located is 'Rukunpur'. The Gram

      Panchayat within which Rukunpur village falls is comprise of twelve

      villages called Rukunpur Gram Panchayat. The said two plots also fall

      under J.L. No.30 i.e. Rukunpur in terms of the jurisdiction list under

      Hariharpara Police Station.       The said two plots cannot fall under

      village Jhanjha as the last plot number in village Jhanjha having J.L.

      No.52 is 778.

27.   The appellant's two plots therefore undisputedly fall under Rukunpur

      village    as   also   Rukunpur   Mouza,     Hariharpara      Block,   District

      Murshidabad, strictly in terms of the locational requirements specified

      in   the     advertisement    dated   29th   February,   2012    referred   to

      hereinabove. For the sake of convenience the said requirements are

      set out herein below once again:-



        RGGLV            Name of        Name of          Name of         Category
       Name of          Panchayet        Block           District
         place
      Rukunpur         Rukunpur       Hariharpara     Murshidabad      Open

      Pratappur
 28.   We record having heard Mr.Mukhopadhyay, learned advocate for the

      5th respondent and perused the written note of argument filed by him

      but express our inability to be persuaded to take a different view.


29.   The impugned order is therefore liable to be set aside. However one

      cannot lose sight of the fact that the learned Single Judge had

      delivered His lordship's view on the basis of an incorrect report

      submitted by the District Magistrate. The judgment would not have,

      as such, called for interference by this Bench but for such incorrect

      report. Instead of remanding the matter back to the learned Single

      Judge, we chose to deal with the appellant's case ourselves, on the

      prayer of the parties.


30.   The impugned judgment and order dated 19.11.2015 passed in

      W.P.No.23362(W) of 2013 is therefore set aside and the appeal is

      allowed. There shall however be no order as to costs.


31.   I.O.C. shall be at liberty to take further action in accordance with law.




                                                    .   (Rajasekhar Mantha, J.)


Dipankar Datta, J.

I agree, (Dipankar Datta, J.) Later:

32. After the judgment is delivered, Mr.Mukhopadhyay, learned advocate appearing for the private respondent prays for stay of operation of this order.
33. The same is considered and declined.

(Rajasekhar Mantha, J.) (Dipankar Datta, J.)