Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 3, Cited by 1]

Jharkhand High Court

Ashok Kumar Singh vs Madhusudan Mukherjee And Ors on 3 February, 2015

Equivalent citations: AIR 2016 JHARKHAND 8

Author: D. N. Patel

Bench: D. N. Patel

IN THE HIGH COURT OF JHARKHAND AT RANCHI     
                 L.P.A. No. 87 of 2013 
                          With
                 I.A. No. 7981 of 2013          
 Ashok Kumar Singh, son of late  Sukhdeo Singh, resident of Plot no. B­9, 
 Bhubansehwari Lok Apartment, P.O., P.S. Lalpur, Dist.­ Ranchi  ...  Appellant
                                  Versus 
 1.

  Madhushudan   Mukherjee,   son   of   late   Sachidanand   Nath   Mukherjee,  resident of Tangra Toli (Shivpuri) Hinoo P.O. Hinoo, P.S. Doranda, District  Ranchi 

2.   Ranchi   Regional   Development   Authority,   Ranchi   through   the   Vice  Chairman, having its office at Kutchery Road, P.O. G.P.O. P.S. Kotwali, Dist.  Ranchi

3.   A.G.   Office   Employees   Co­operative   House   Construction   Society   a  registered society having registration no. 22 R/1960 having its office at  New A.G. Cooperative Colony, Kadru, P.O. Kadru P.S. Argora through its  Secretary   K.D.   Giri   son   of   late   Raja   Ram   Giri   resident   of   New   A.G.  Cooperative Colony, Kadru, P.O. Kadru, P.S. Argora, Dist. Ranchi

4. Suraj Bhushan Prasad Sinha, resident of 208 Old A.G. Cooperative Colony,  Kadru, P.O. Ashoknagar, P.S. Argora, Dist. Ranchi ...  Respondents ­­­­­­­­­ CORAM:  HON'BLE MR. JUSTICE D. N. PATEL HON'BLE MR. JUSTICE PRAMATH PATNAIK ­­­­­­­­­ For the Appellant          :  Mr. Rajiv Ranjan, Advocate For Respondent No. 1      : Mrs. A.R. Choudhary, Advocate             ­­­­­­­­­  19/  Dated: 3     February,   2015  rd Per D.N. Patel, J.:     

1. This  Letters  Patent  Appeal   has   been  preferred   against  the  judgment  and order delivered by the learned Single Judge dated 23rd January, 2013 in  W.P.(C)   No.   6052   of   2012,   whereby,   the   petition   preferred   by   respondent  no. 1 has been allowed.
2. Learned counsel for the appellant submitted that though the appellant  was already respondent no. 4 in the writ petition, neither notice was ever  issued to him nor an opportunity of being heard was given to this appellant  and serious prejudice has been caused by the order passed by the learned  Single Judge in the W.P. (C) No. 6052 of 2012. The learned Single Judge,  without giving any opportunity of being heard to this appellant, passed an  order that till the decision is taken by the Registrar, Co­operative Society, on  the question of allotment of the plot in question, the proceedings pending  before   the   Vice   Chairman   of   the   Ranchi   Regional   Development   Authority  shall   be   kept   in   abeyance.   Learned   counsel   for   the   appellant   has   given   a  detailed history of the dispute between the parties and various matters filed  one after another about demolition and sanction of the plan of the house  upon the plot, in question. Plan initially approved, thereafter, sanction was  cancelled   and,   thereafter,   appeals   were   preferred   and   writ   petition   was  2 preferred and the  whole  history of  litigation  between  the  parties  have  been  given in detail and ultimately it is submitted that there are two types of matters  involved in the dispute between the parties:
(a) one is about demolition of the house and about the sanction of the  plan; and 
(b) second is about allotment of the plot, in question.

Learned counsel appearing for the appellant further submitted that one  more proceeding i.e. Title Suit No. 57 of 2013, which has been preferred by  respondent no. 1 (original petitioner of the writ petition) is pending before the  Civil Judge, Senior Division­I, Ranchi, in which, there are composite prayers  about the aforesaid (a) and (b) disputes as well as one additional prayer is  about   cancellation   of   the   registered   sale   deed   which   is   already   executed   in  favour   of   the   present   appellant   by   the   Co­operative   Society.   It   is   further  submitted by the learned counsel for the appellant that let the aforesaid two  demarcated issues be decided by two different competent authorities, namely,  one   dispute   by   the   Vice   Chairman   of   the   Ranchi   Regional   Development  Authority   and   another   dispute   by   the   Registrar,   Co­operative   Society   under  Section 48 of the Co­operative Societies Act, 1935 and to that extent the order  passed by the learned Single Judge, which is ex­parte in nature, may kindly be  modified.

3. Learned counsel for respondent no. 1 vehemently submitted that no error  has   been   committed   by   the   learned   Single   Judge   in   giving   direction   to   the  effect that unless and until the matter is decided by the Registrar, Co­operative  Society,   about   allotment   of   the   plot   in   question,   the   decision   of   the   Vice  Chairman   of   the   Ranchi   Regional   Development   Authority   should   be   kept   in  abeyance   because   once   the   matter   is   decided   by   the   Registrar,   Co­operative  Society   that   subsequent   allotment   made   in   favour   of   the   present   appellant,  without cancelling allotment of the plot in question in favour of respondent  no. 1 (original petitioner of the writ petition), it will be much easier for the  Vice  Chairman  of  the  Ranchi Regional Development Authority to decide  the  issues   about   the   demolition   of   the   property   and   sanction   of   the   map.   It   is  further   submitted   by   the   learned   counsel   for   respondent   no.   1   (original  petitioner of the writ petition) that in Title Suit No. 57 of 2013, preferred by  respondent   no.   1,   three   prayers   are   made,   first   and   second   prayers   are  pertaining to allotment for which respondent no. 1 makes the statement that  the question of allotment cannot be decided by the Civil Court because there is  3 exclusive jurisdiction with the Registrar, Co­operative Society under Section 48  of the Co­operative Societies Act, 1935 and, therefore, prayer nos. 1 and 2 are  not pressed and necessary application shall be preferred by respondent no. 1  (original   petitioner)   who   is   plaintiff   in   Title   Suit   No.   57   of   2013   for   not  pressing prayer nos. 1 and 2 about the allotment of the plot, in question and let  the proceedings before the Registrar, Co­operative Society be completed at the  earliest. It is further submitted by the learned counsel for respondent no. 1  (original petitioner) that so far as third prayer in Title Suit No. 57 of 2013 is  concerned, which is about cancellation of registered sale deed which has been  executed   by   the   Co­operative   Society   in   favour   of   this   appellant   (original  respondent   no.   4   of   the   writ   petition),   for   that   prayer,   suit   is   always  maintainable and tenable at law. It is further submitted by the learned counsel  for respondent no. 1 that let the Registrar, Co­operative Society be directed to  dispose   of   the   matter   pending   before   him   and   till   then   Ranchi   Regional  Development Authority may be restrained from passing any order because the  order of the Vice Chancellor of the Ranchi Regional Development Authority will  have much bearing upon the order to be passed by the Registrar, Co­operative  Society under Section 48 of the Co­operative Societies Act, 1935 and, therefore,  this Letters Patent Appeal may not be entertained by this Court.

4. Having heard learned counsels for both the sides and looking to the facts  and circumstances of the case, it appears that there are two types of disputes,  as stated hereinabove, one is about demolition and sanction of plan and second  dispute between the parties is about allotment of the plot in question. So far as  demolition   and   sanction   of   the   plan   is   concerned,   the   authority   is   the   Vice  Chancellor of the Ranchi Regional Development Authority under Bihar Regional  Development Authorities  Act, 1981 and so far  as  another dispute  about the  allotment of plot is concerned, the power, jurisdiction and authority exclusively  decided under Section 48 of the Co­operative Societies Act, 1935 is with the  Registrar thereof. 

5. It   further   appears   from   the   facts   of   the   case   that   initially   the   plot   in  question   was   allotted   to   respondent   no.   1   (original   petitioner).   There   are  several, ifs and buts, about this allotment because the same was provisional and  was also conditional, as stated by this appellant. Be as it may. The fact remains  that   the   said   allotment/provisional   allotment/conditional   allotment   was  impliedly   cancelled   as   per   this   appellant   and   has   been   re­allotted   to   this  appellant. This cancellation phenomenon is also under dispute and, therefore,  4 the   matter   is   filed   by   respondent   no.   1   before   the   Registrar,   Co­operative  Society under Section 48 of the Co­operative Societies Act, 1935.  Hence, we  hereby direct the Registrar, Co­operative Society to decide the dispute between  the parties as early as possible and practicable, preferably within a period of six  months from the date of receipt of a copy of the order of this Court. To this  extent, both the learned counsels for appellant as well as respondent no. 1 have  no objection. 

6. So   far   as   another   set   of   dispute,   which   is   pending   before   the   Vice  Chairman of the Ranchi Regional Development Authority is about the order of  demolition and dispute about the sanction of the building plan is concerned,  learned counsel for respondent no. 1 submitted that let the decision be kept in  abeyance till the Registrar, Co­operative Society is deciding the issue. We are  not   in   agreement   with   the   argument   canvassed   by   the   learned   counsel   for  respondent   no.   1   mainly   for   the   reason   that   the  power,   jurisdiction   and  authority   of   the   Registrar   of   Co­operative   Societies   under  Section  48   of   the  Co­operative Societies Act, 1935 and the power, jurisdiction and authority of  the Vice Chairman of the Ranchi Regional Development Authority under the  Bihar Regional Development Authorities Act, 1981 especially under Section 38  thereof   are   absolutely   different.  There   is   no   question   of   overlapping   of   the  powers, but, there is watertight compartment of the powers coupled with the  duties.   Both   the   Acts   are   different   and   parameter   of   deciding   the   cases  thereunder are also different. The decision of one authority is never dependent  upon the decision of another authority. This aspect of the matter has not been  properly   appreciated   by   the   learned   Single   Judge   and,   therefore,   in  modification of the order passed by the learned Single Judge of the order dated  23rd January, 2013, we hereby direct the Vice Chairman of the Ranchi Regional  Development Authority to dispose of the dispute pending between the parties  as early as possible and practicable, preferably within a period of six months  from the date of receipt of a copy of the order of this Court.

7. So far as Title Suit No. 57 of 2013 pending before the Civil Judge, Senior  Division­I,   Ranchi   is   concerned,   it   appears   that   it   is   being   preferred   by  respondent no. 1 (original petitioner). As a plaintiff, a statement is made by the  learned counsel for respondent no. 1 that out of total three prayers, prayer nos.  1 and 2, in the said Title Suit which is about allotment of plot in question, are  not pressed  because this very plaintiff or respondent no. 1 has also preferred  another application under Section 48 of the Co­operative Societies Act, 1935  5 before the Registrar thereof, with the very same prayers. It is rightly submitted  by learned counsel for respondent no. 1 that the Civil Court has no jurisdiction  to decide the issues which are already raised in the application preferred by  respondent no. 1 before the Registrar, Co­operative Society. An application shall  be preferred before the Civil Judge, Senior Division­I, Ranchi in Title Suit No.  57 of 2013 to the effect that prayer nos. 1 and 2 are not pressed. The Court  appreciates the stand taken by respondent no. 1 and it is expected that this  application shall be preferred at the earliest by the plaintiff of the Title Suit No.  57 of 2013 who is respondent no. 1 in this Letters Patent Appeal and necessary  order will be passed by the Civil Judge, Senior Division­I, Ranchi immediately  upon this application. So far as left out prayer i.e. prayer no. 3 in Title Suit is  concerned which is about cancellation of the registered sale deed in favour of  this appellant (respondent no. 4 of the writ petition), the same may be decided  in accordance with law on the basis of the evidences on record in the Title Suit.

8. The learned Single Judge has not given any opportunity of being heard to  this appellant and the directions have been given, therefore, the order passed  by the learned Single Judge has been modified to the aforesaid effect. Thus,  both the parties namely the Vice Chairman of the Ranchi Regional Development  Authority   exercising   his   jurisdiction   under   the   Bihar   Regional   Development  Authorities Act, 1981 and the Registrar of the Co­operative Society exercising  his exclusive jurisdiction under Section 48 of the Co­operative Societies Act,  1935 shall decide the dispute between the parties on the basis of the evidences  and   in   accordance   with   law   within   stipulated   time,   as   stated   hereinabove.  Learned counsels for both the sides assure that they shall cooperate the hearing  before   both   these   authorities   and   they   shall   not   ask   any   unnecessary  adjournment.

9. This Letters Patent Appeal is, hereby, allowed to the aforesaid extent and  is, accordingly, disposed of.

10. I.A. No. 7981 of 2013 also stands disposed of, in view of final disposal of  the Letters Patent Appeal.

                (D.N. Patel, J.)                       (Pramath Patnaik, J.) Ajay/