Bombay High Court
Adarsh Co-Operative Housing Society ... vs The Government Of Maharashtra & Anr on 2 May, 2014
Author: Roshan Dalvi
Bench: Roshan Dalvi
(1) NMS 1496/13
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
Amk
NOTICE OF MOTION NO. 1496 OF 2013
IN
SUIT NO. 2591 OF 2012
Adarsh Co-operative Housing Society Ltd. .. Applicant
In the matter between
Union of India .. Plaintiff
Vs.
The Government of Maharashtra & Anr. .. Defendants
Mr. Kevic Setalwad a/w. Mr. Som Sinha, Mr. Dhiren Shah, Ms. S.M. Chheda
for the Plaintiff.
Mr. Navroz Seervai, Sr. Advocate a/w. Mr. Sharan Jagtiyani, Mr. Saket
Mone, Ms. Tejaswini Bhakare i/b Vidhii Partners for Defendant No.2/
Applicant.
Mr. A. Y. Sakhare, Sr. Advocate a/w. Mr. Uday Nighot, Mr. R. M. Vasudeo,
AGP for Defendant No.1.
CORAM : MRS. ROSHAN DALVI, J.
Date of reserving the Order : 28 th
APRIL, 2014.
Date of pronouncing the Order : 2 nd
MAY, 2014
.
ORDER
1. This Notice of Motion is taken out by defendant No.2 for a declaration that the suit filed by the plaintiff through the General Officer in Command (GOC) is without sanction an authority in law as per the provisions contained in Military Lands Manual (MLM) and the rules for the Acquisition, Custody and Relinquishment of Military Lands in India, 1944 (ACR) and the instructions contained in 'Disposal of Old Records' and for holding that the suit is barred by law under Order 7 Rule 11(d) of the CPC ::: Downloaded on - 04/05/2014 00:43:15 ::: (2) NMS 1496/13 and to reject the plaint.
2. The suit is filed by the Union of India. It is on title. The plaintiff has applied for declaration that it is the sole and absolute owner of the suit property for recovery of possession and other incidental reliefs. Being a suit by the Union of India, it is filed by the officer appointed by the Government in that behalf.
3. Paragraph 75 of the plaint shows the averments that the plaint is declared by Major General Deepak Saxena, Chief of Staff, HQ, MG & G Area, who is duly authorized by GOC, MG & G area, who is in turn is duly authorized by the plaintiff to file the suit.
4. Defendant No.2 has challenged the verification as being barred by law and called upon the Court to reject the plaint on that ground.
5. The plaint is verified under the provisions of Order 27 Rule 1 of the CPC which runs thus:
ORDER XXVII SUITS BY OR AGAINST THE GOVERNMENT OR PUBLIC OFFICERS IN THEIR OFFICIAL CAPACITY
1. Suits by or against Government.- In any suit by or against [the Government], the plaint or written statement shall be signed by such person as the Government may, by general or special order, appoint in this behalf, and shall be verified by any person whom the Government may so appoint and who is acquainted with the facts of the case.
6. The plaintiff has, therefore, averred how the deponent of the plaint is the officer appointed by the Government of India. This the plaintiff has shown from 4 letters annexed to its affidavit-in-reply upon the objection of defendant No.2 of the valid appointment of the deponent. Learned Additional Solicitor General of India drew the Court's attention to ::: Downloaded on - 04/05/2014 00:43:15 ::: (3) NMS 1496/13 Article 300 of the Constitution of India, under which the Government of India may sue or being sued in the name of Union of India and the Government of any State. Further under Article 77(3) the conduct of business of the Government of India are under the rules of business made by the President for more convenient transaction of the business of the Government of India and for allocation of the said business amongst Ministers. The learned Solicitor General referred to and produced the Government of India Allocations of Business Rules (ABR) issued by the President on 14.01.1961. Under Rule 2 of the said rules the business of Government of India is to be transacted in Ministries, Departments, Secretariats and offices specified therein. Under Rule 3 of the rules, the distribution of the space amongst the various departments as shown in the second schedule is made. Under Rule 4 the allocations of departments amongst Ministries is made. Item No.9 in the first schedule to the rules relating to Rule 2 deals with the Ministry of Defence (Raksha Mantralaya).
The second schedule under Rule 3 inter alia shows the Ministry of Defence (Raksha Mantralaya) being inter alia in charge of ACR of properties and eviction of unauthorized occupants from defence land and property.
7. The plaintiff has shown the Ministry of Defence, which is the relevant department in charge of property of the Department of Defence and consequently in charge of eviction of unauthorized occupants from defence land. The letter dated 19.05.2011 signed by the Director (Vigilance) of the Ministry of Defence shows that the Defence Minister (Raksha Mantri) has approved appropriate action to be taken by the Army in consultation with the DGDE.
8. The Joint Secretary (C & W) of the Ministry of Defence authorized HQ, MG & G Area, Mumbai on behalf of the Ministry of Defence to file the above title suit. The letter states that it is issued with the ::: Downloaded on - 04/05/2014 00:43:15 ::: (4) NMS 1496/13 approval of the Minister of Defence.
9. Consequently the relevant officer of the Army being the Lieutenant Colonel of the integrated HQ, MOD (Army) issued a letter that the Chief of Army Staff (COAS) has directed his department to file the title suit in consultation with the Law Officer and Representative of DGDE.
10. The averments in para 75 are thus substantiated. The suit of the plaintiff through the Ministry of Defence has been directed to be filed by the HQ, MG & G Area represented by Major General Deepak Saxena who has verified the plaint.
11. If he is not duly authorized, he would not be entitled to verify the plaint. The suit of the plaintiff would nevertheless be filed. The verification of the plaint is under Order 6 Rule 15 of the CPC. The plaint would be verified by the officer of the Government of India duly appointed as per Order 27 Rule 1 of the CPC.
12. In the case of All India Reporter Ltd., Bombay with Branch Office at Nagpur & Anr. Vs. Ramchandra Dhondo Datar AIR 1961 BOMBAY 292 to which my attention has been drawn by the learned Additional Solicitor General, the extent of defects in the matter of procedure which would invalidate the suit is shown. In paras 13 & 14 of the judgment it has been held that signing, verification and presentation of the plaint relate merely to procedure. If the plaintiff does not strictly comply with the requirements of Order 6 it would be merely a defect or irregularity which could be rectified. Relying upon the judgment in the case of Uttaram Vithaldas Vs. Thakur Das Parshottamdas AIR 1922 Bombay 113 (DB) : ILR 46 Bombay 150 (DB) in which the dismissal of the suit on the ground of the defects in the verification and presentation of ::: Downloaded on - 04/05/2014 00:43:15 ::: (5) NMS 1496/13 the plaint was set aside, it was held that the suit itself cannot be invalidated, the technical irregularities can be cured at any time irrespective of the question of limitation.
13. It would have to be shown by defendant No.2 who seeks rejection of the plaint under Order 7 Rule 11 (d) of the CPC how from a reading of the plaint the authority of the person verifying the plaint is not made out. As aforesaid the averments in para 75 have been substantiated upon the objections taken by defendant No.2 to the authority of the deponent of the plaint on behalf of the Union of India.
14. Defendant No.2 has relied upon not the plaint itself but the MLM, the rules for the ACR and the instructions of 'Disposal of Old Records' for which a declaration is claimed that the suit being filed by the GOC was without sanction or authority in law. Mr. Seervai on behalf of defendant No.2 would contend that this lack of authority goes to the root of the matter necessitating the rejection of the plaint. That lack of authority sought to be shown by the aforesaid documents may cursorily be seen thus.
15. The introduction to the rules are expressly stated to be for the information and guidance of all concerned. The rules are for ACR etc. They bear no reference to filing of suits. Reliance thereupon is, therefore, wholly misconceived.
16. Defendant No.2 would contend that the Defence Estate Officer (DEO) (who is the successor-in-title of the Military Estate Officer (MEO)) is in immediate control over defence land and consequently the custodian of the title documents of defence properties. Defendant No.2 contends that the title documents are maintained in the forms of entries in Military Lands ::: Downloaded on - 04/05/2014 00:43:15 ::: (6) NMS 1496/13 Register. Mr. Seervai has produced the MLM 1945 Edition as modified upto 31.12.1944, to show the various notifications of the Government issued from time to time which could constitute "law". The introduction to the MLM shows that it is intended to be a guide to the procedure to be adopted with regard to the administration of Military lands as also their requisition and relinquishment.
17. This guide inter alia shows certain orders passed by the Governor General in Council (GGC). Appendix 'C' to the MLM is in respect of various matters including the signing of plaints and written statement which is considered under item No. 10 thus:
10. Signing of plaints and written statements.- The Governor General in Council has empowered the Military Estates Officers and Executive Officers of Cantonments to sign plaints and written statements in connection with suits relating to military lands.
(1505-L.C/A.D. 4, dated 2nd July, 1930.)
18. Defendant No.2 has further contended that the suit property is outside cantonment area and suits in respect of such properties are to be filed by the MEO as decided by the Government of India under notification dated 31.12.1930 which is item No.13 in the aforesaid Appendix 'C' to the MLM. Item No.13 runs thus:
13. Suit in connection with military lands outside Cantts. - The Government of India have decided that law suits in connection with military lands outside Cantts should be filed and defended by the M.E.Os. Concerned.
(A.D.No. 876-R/A.D. 4, dated 31st December, 1930.)
19. The aforesaid items under the aforesaid manuals which is specifically to be intended to be a guide to the procedure would be required to be seen under the aforesaid item Nos.10 & 13 being the orders dated 02.07.1930 and 31.12.1930. The MEO (who is the predecessors-in-
::: Downloaded on - 04/05/2014 00:43:15 ::: (7) NMS 1496/13title of the DEO) is empowered to sign the plaint of Military lands. Suits relating to Military lands outside the cantonment "should" be filed by MEOs. These are by way of a guide. These rules, which are in the nature of guidelines, show the empowerment and show who should file the suit. It does not exclude any other authority. It does not even confer exclusive powers upon the authorities mentioned namely the MEO (and later the DEO).
20. Suits by and against the Government are required to be filed by the person whom the Government has appointed in a given case under Order 27 Rule 1 of the CPC. That specific appointment is of the deponent of the plaint as shown above under Order 27 Rule 1 of the CPC such specific appointment would, therefore, supercede the orders passed and rules made under the MLM which is a mere guide.
21. Defendant No.2 would contend that the order of the GOC would survive even the repeal of a statute. (See. Mohan Agarwal Vs. Union of India & Ors. AIR 1979 ALLAHABAD 170) which has been followed in Chief Executive Officer Vs. Surendra Kumar Vakil & Ors. (1999) 3 SCC 555.
22. Defendant No.2 has relied upon a letter issued by the Government of India, Ministry of Defence on 18.03.1989 to the Director General, Defence Estate, Ministry of Defence to show that the aforesaid two orders of the GOC of 1930 were in fact continued in 1989. The letter dated 16.03.1989 relates to "consultation of orders delegating powers for management of defence land" and not for filing suits. Enclosures to the letter of the Ministry of Defence inter alia shows the power to handle legal proceedings. It relates to the sanction which is required to be obtained for filing suits, appeals and other proceedings including writ petitions. It does ::: Downloaded on - 04/05/2014 00:43:15 ::: (8) NMS 1496/13 not relate to the authority to be given by Government to verify the plaint. This however would be subject to a specified appointment conferring specified authority to file the specific suit on behalf of the Government.
23. Defendant No.2 has also relied upon what are stated to be instructions contained in 'Disposal of Old Records' which, as the name suggests, is wholly extraneous to the filing of suits or verification of plaints.
24. Defendant No.2 has sought declaration of the lack of authority of the deponent of the plaint and the consequent rejection of the plaint.
The Court must only see the averments in the plaint to conclude that the suit is barred by law to reject the plaint under Order 7 Rule 11 (d) of the CPC. That law is shown to be the aforesaid orders of the GOC shown in Annexure 'C' to the MLM which is mere a guide. Though the orders show the empowerment of the MEO or the Rule that MEO "should" file suits, it is not the exclusive authority which bars a suit being filed by any other authority specifically authorized by the Government as per Order 27 Rule 1 of the CPC.
25. The bar created by any law is, therefore, not shown by defendant No.2. The plaint, therefore, is seen to be correctly filed by the person authorized in that behalf as averred in para 75 of the plaint and as shown in the aforesaid letters of the Ministry of Defence produced by the plaintiff in reply to the Notice of Motion.
26. Notice of Motion is wholly misconceived and is, therefore, dismissed.
(ROSHAN DALVI J.) ::: Downloaded on - 04/05/2014 00:43:15 :::