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Patna High Court

Atul Kumar Singh vs The State Of Bihar on 9 January, 2020

Author: Ahsanuddin Amanullah

Bench: Ahsanuddin Amanullah

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Civil Writ Jurisdiction Case No.13681 of 2019
     ======================================================
     Atul Kumar Singh (Male) aged about 47 years, son of Sri Sheo Nandan
     Prasad Singh, Resident of Village- nathupur Near Parsa Bazar, P.S.- Parsa
     Bazar, District- Patna.

                                                                 ... ... Petitioner/s
                                          Versus

1.   The State of Bihar through the Principal Secretary, Urban Development
     Department, Govt. of Bihar, Patna.
2.   The Patna Municipal Corporation, Maurya Lok Complex, P.S.- Kotwali,
     Town and Distt- Patna through its Municipal Commissioner.
3.   The Municipal Commissioner, Patna Municipal Corporation, Maurya Lok
     Complex, P.S.- Kotwali, Town and Distt. Patna.
4.   The Director, Town Planning, Patna Municipal Corporation, maurya Lok
     Complex, P.S.- Kotwali, Town and Distt. Patna.
5.   The Estate officer, Patna Municipal Corporation, Maurya Lok complex, P.S.-
     Kotwali, Town and Distt. Patna.
6.   The Executive Engineer, Patna Municipal Corporation, maurya Lok
     complex, P.S.- Kotwali, Town and Distt. Patna.
7.   Satyendra Kumar@Satendra Kumar, aged about 34 years (Male), son of late
     Suresh Prasad Singh, resident of village-Nathupur, PS Parsa Bazar, District
     Patna.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s         :        Mr. Alok Kumar Choudhary with
                                           Mr. Binod Kumar Sinha, Advocates

     For the State                :        Mr. Kinkar Kumar, SC 9 with
                                           Ms. Deepika Sharma, AC to SC 9

     For the Corporation          :        Mr. Prasoon Sinha, Advocate

     For the Respondent No. 7     :        Mr. Ashok Kumar Choudhary with
                                           Mr. Akshansh Ankit, Advocates
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH

                                ORAL JUDGMENT
      Date : 09-01-2020
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                    Heard learned counsel for the petitioner; learned AC to

       SC 9 for the State; Mr. Prasoon Sinha, learned counsel for the

       Patna Municipal Corporation (hereinafter referred to as the

       'Corporation') and Mr. Ashok Kumar Choudhary, leaned counsel

       for the respondent no. 7.

                    2. The petitioner has moved the Court for the following

       reliefs:

                    "A. A writ in the nature of certiorari for quashing the
                    letter no. - 7353 dated 8.6.2019 issued by the Director
                    town Planning, Patna Municipal Corporation by which
                    the Director, Town Planning has directed the petitioner
                    to demolish and remove his Kiosk no. 8 situated at
                    Maurya Lok Commercial Complex within a week and if
                    it has not been removed then it will be demolished by
                    the department and expenses would be recovered from
                    him.
                    B. For a writ in the nature of mandamus commanding
                    the Respondents to restore and reconstruct the Kiosk no.
                    08 of the petitioner which has been demolished by the
                    order of the Director, Town Planning Patna Municipal
                    Corporation vide letter no. 7353 dated 8.06.2019.
                    C. For a writ, order or direction to the respondents to
                    rehabilitate the petitioner for the illegal demolition of
                    his Kiosk No. 08 by the Patna Municipal Corporation.
                    D. For any other appropriate writ/writs, order/orders,
                    direction/directions which may be fit in the facts and
                    circumstances of the cases."

                    3. The issue relates to demolition of Kiosk No. 8 located

       on the premises of Maurya Lok Complex in the city of Patna by

       the Corporation, which was originally allotted to one Onkar Nath
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       Singh. The petitioner in the writ petition has claimed to be the

       allottee and at various paragraphs he has stated with regard to the

       steps he took at the time of allotment of the Kiosk on lease basis in

       the year 1995. Counter affidavit has been filed on behalf of the

       Corporation on 20.09.2019, after service of copy on learned

       counsel for the petitioner on 19.09.2019. In the said counter

       affidavit, a categorical stand has been taken that the petitioner was

       a non-entity and had no locus to maintain the present writ

       application as he was never an applicant, muchless, allottee of the

       aforesaid Kiosk No. 8. It was stated that the original allottee was

       Onkar Nath Singh and after that the Kiosk has not been allotted to

       any other person. It appears that the petitioner thereafter filed a

       rejoinder which has been affirmed on 09.12.2019 in which he has

       admitted that he is not the original allottee and also the fact that

       Onkar Nath Singh was the original allottee. However, his stand is

       that he has been given Power of Attorney by Onkar Nath Singh to

       deal with the Kiosk in question. Copy of the said General Power of

       Attorney has been registered on 29.04.2013 before the Deputy

       Registrar, Ranchi City Area-2. Copy of another document has also

       been brought on record which is revocation of General Power of

       Attorney executed in favour of the intervenor (respondent no. 7).

       The said revocation has been made on 08.06.2005 with regard to
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       the General Power of Attorney executed in favour of the

       respondent no. 7 on 25.12.2004. However, such revocation

       document is only on Rupees 100 Non Judical stamp paper and

       neither notorised nor registered.

                    4. In such view of the matter, when the application has

       been filed by the petitioner namely Atul Kumar Singh

       misrepresenting himself to be the original allottee and even later in

       his rejoinder having been filed after almost three months after

       receiving the counter affidavit of the Corporation, in which it is

       admitted that he is only the Power of Attorney holder, and till date

       the said Onkar Nath Singh neither coming before the Court nor

       there being anything to indicate that he has knowledge of filing of

       the present case, in the considered opinion of the Court, the

       petitioner cannot maintain the present writ application. It is only

       Onkar Nath Singh, who was the allottee of Kiosk No. 8, who could

       have instituted and pursued any proceeding, may be through his

       Power of Attorney, but it had to be in the name of the original

       allottee, i.e., Onkar Nath Singh, which has not been done. Even in

       the cause title, the petitioner has not claimed that he was acting as

       a Power of Attorney holder on behalf of Onkar Nath Singh.

       Thereafter, even in the rejoinder, no such prayer has been made or

       amendment sought to modify the application to describe the
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       petitioner as Power of Attorney holder on behalf of Onkar Nath

       Singh.

                    5. In the aforesaid factual background, the Court has no

       hesitation to hold that the present application is not maintainable.

                    6. However, in view of the blatant misrepresentation and

       falsity stated by the petitioner in the writ petition claiming himself

       to be the allottee of the Kiosk in question, the Court had two

       options. Firstly, to direct the Registrar General of the Court to file

       a complaint before the competent Court for stating such falsity on

       oath in the present judicial proceeding or to impose cost, or both.

       The Court would go for the second option.

                    7. Accordingly, cost of Rs. 50,000/- is imposed on the

       petitioner for filing the present writ petition in the manner as has

       been discussed earlier in the order. The same be deposited in the

       Juvenile Justice Fund of the State Social Welfare Department

       within two weeks and receipt filed, failing which the matter shall

       be placed before the Bench for appropriate orders.

                    8. Coming to the issue with regard to respondent no. 7,

       who also claims that in his favour Onkar Nath Singh had executed

       General Power of Attorney, copy of which has been brought on

       record in the Interlocutory Application by way of Annexure-IA/1,

       the Court is required to deal with the issue.
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                    9. Mere perusal of the contents of the aforesaid General

       Power of Attorney which is dated 25.12.2004 reveals that it is, in

       effect, an absolute sale deed where right to sale, transfer etc. of the

       Kiosk has also been given to the respondent no. 7. The said being

       in the teeth of the right which exists to a lessee and most

       importantly, neither notorised nor registered nor with consent of

       the Corporation/PRDA, clearly has to be held to be a fraud on the

       system. Further, in terms of the Deed of Lease-cum-Agreement

       executed by Onkar Nath Singh with the PRDA, the predecessor-in-

       interest of the Corporation, no such Power of Attorney was legally

       permissible. If Onkar Nath Singh had executed the said Power of

       Attorney, he would equally be responsible for having done that

       and this itself would be sufficient to cancel the allotment of the

       Kiosk in favour of Onkar Nath Singh. Further, on a query of the

       Court as to why the respondent no. 7 had not moved before the

       Court, if at all he was responsible for running of the Kiosk and was

       given a Power of Attorney and even after demolition of the Kiosk

       he has not moved before the Court or the authorities, learned

       counsel for the respondent no. 7 fairly submitted that it may have

       been on realisation of the ground realities that the challenge to

       such action of the Corporation may not be sustained before a court

       of law.
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                               10. Be that as it may, the Court finds that the respondent

                  no. 7 equally has no basis for any grievance and, most importantly,

                  he never chose to assail any action of the Corporation till date and,

                  thus, as far as he is concerned, no cognizance can be taken by the

                  Court on his pleadings in the present matter.

                               11. Even otherwise, on merits, as the notice dated

                  08.06.2019

clearly speaks of there being difficulty in plying of traffic and that the area was required for making provision for Rain Water Harvesting System, the Court finds that the cause is in public interest which shall override private/ individual right. Further, in the notice dated 08.06.2019, it was indicated that the allottees of the Kiosk were encroaching upon the land in front of the Kiosk by keeping on it chairs, tables and other things. Thus, the Court would also refrain from interfering in the matter in its extraordinary, prerogative writ jurisdiction under Article 226 of the Constitution of India.

12. The application, accordingly, stands dismissed in the aforementioned terms.

(Ahsanuddin Amanullah, J) Anjani/-

AFR/NAFR              AFR
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