Bombay High Court
Manohar Gajanan Joshi vs S.B. Kulkarni And Others on 11 August, 1988
Equivalent citations: 1988(4)BOMCR116
JUDGMENT Pendse, J.
1. The petitioner is resident of Bombay and a social worker and prominent leader of Shiv Sena, a political organization. The petitioner is also a member of Bombay Municipal Corporation and Member of Legislative Council. The petitioner visits various places in State of Maharashtra with a view to propound the philosophy of his organization. The petitioner claims that his organization is acquiring strength in urban as well as rural areas of State of Maharashtra and there is large following, especially of the young people in areas situate outside Greater Bombay. The petitioner's organization contested elections of Aurangabad Municipal Corporation held in the month of April 1988 and Shiv Sena emerged as single largest party with 27 Corporators duly elected. The election of the Mayor and Deputy Mayor of the Corporation caused quite an upheaval as Shiv Sena was unable to get elected their Mayor and Deputy Mayor in spite of being a single largest group. The Congress (I) party was able to get elected the Mayor of their choice and the result of the election led to serious riots in the city of Aurangabad and at Paithan and Bidakin in Aurangabad District. The riots broke out between two communities - Hindus and Muslims and led to looting, stabbing and various properties were burnt.
2. On May 20, 1988 the petitioner proceeded to Aurangabad and on reaching Aurangabad Air Port, order dt. May 20, 1988 passed by the District Magistrate, Aurangabad in exercise of powers under S. 144(2) of the Code of Criminal Procedure (hereinafter referred to as 'the Code') was served on the petitioner. The order, inter alia recites that the communal riots have broken out for last about four days at Aurangabad, Paithan and Bidakin and the relations between the two communities have become tense. The incident of burning, looting and stabbing have effected the life and property of the citizens. It further recites that the District Magistrate was satisfied that large number of Shiv Sena followers were involved in violence and though several members were arrested, the presence of the petitioner is likely to disturb the peace and tranquillity of the region and is likely to incite the feelings. The order specifically sets out that due to emergent situation and as period for service of notice upon the petitioner to show cause is not enough, the powers are exercised under S. 144(2) of the Code. The petitioner was restrained from entering the limits of Aurangabad District for a period of ten days and if already entered, then directed to leave it forthwith. In accordance with the notice, the petitioner came back to Bombay.
On June 18, 1988 the Additional District Magistrate, Aurangabad served another order under S. 144(2) of the Code on the petitioner and three other leaders of the organization restraining them from entering within the limits of Aurangabad District for a duration of 12 days. The order, inter alia, recites that the situation in the town of Aurangabad, Paithan and Bidakin where riots broke out in the month of May 1988, is returning back to normalcy, but Shiv Sena has filed a writ petition in the High Court, Aurangabad Bench challenging the election of Mayor and Deputy Mayor and hearing of that petition is still pending and therefore, the atmosphere of suspicion and fear amongst the two communities is still subsisting. The order further recites that attention of the members of two communities and the political leaders is concentrated on the expected decision of the High Court and as the situation is likely to deteriorate by the presence of the petitioner, the order is passed restraining the petitioner from entering the limits of Aurangabad district.
The third order dated July 7, 1988 was served by the Additional District Magistrate, Aurangabad on the petitioner and six leaders of Shiv Sena under sub-section (2) of S. 144 of the Code restraining them from entering the limits of Aurangabad district for a duration of 20 days. After setting out what had transpired earlier and to which reference is made in the earlier orders, it is claimed that the High Court, Aurangabad Bench has dismissed the petition filed by Shiv Sena Corporators challenging the election of the mayor and Deputy Mayor. The order further recites that Professor Madhok of Bharatiya Jansangh visited the riot affected areas of Aurangabad and thereafter in a press conference supported the action of the Shiv Sena and passed derogatory remarks about holy Quoran of Muslims, and such a report has appeared in the newspaper creating strong feelings amongst the Muslim community. The order further recites that on July 25, 1988 the members of the Muslim community are celebrating Bakari-Id while the Hindus Ashadhi Ekadashi, and therefore, it is necessary to maintain peace and prevent any action which would disturb the tranquillity. The order claims that in this background the presence of the petitioner is likely to disturb the peace and tranquillity and therefore the order under sub-section (2) of S. 144 is passed as the period for service of notice is not enough.
3. The petitioner filed Criminal Writ Petition No. 718 of 1988 to challenge the action of District Magistrate, Aurangabad exercised under sub-section (2) of S. 144 of the Code and the petition was lodged on July 21, 1988. The petition was admitted on July 26, 1988. One more order under sub-section (2) of 1988. One more order under sub-section (2) of S. 144 of the Code, in the meanwhile was passed by the Additional District Magistrate, Aurangabad on July 22, 1988 and to challenge that order Criminal Application No. 1514 of 1988 is filed in the main petition. The order dt. July 22, 1988 recites that in respect of communal riots, which broke out in April and May 1988, the Government of Maharashtra has directed Magisterial enquiry and appointed the Divisional Commissioner, Aurangabad to hold the enquiry and work of the enquiry has already commenced. The other claim that it is likely that the petitioner and his followers may bring pressure on the people in the riot affected areas to give evidence or not to do so. The order further recites that Vidhyarthi Sena, a student wing of Shiv Sena, has decided for the first time to contest the elections of colleges and Marathawada University and the situation is likely to worsen because of their communal canvassing during the election. The presence of the petitioner, claims the order, is likely to disturb the situation leading to law and order problem. The order further recites that Shiv Sena had decided to open a labour wing in Aurangabad district and there is likelihood that the workers' meeting would be held in the industrial areas of Aurangabad, Valunj and Paithan and would lead to friction between the different labour organizations. The order again reiterates that the time available to serve show cause notice upon the petitioner is not sufficient and therefore the powers are exercised under sub-section (2) of S. 144 of the Code. The petitioner challenges this order also along with the earlier three orders.
4. Shri Pradhan, learned counsel appearing on behalf of the petitioner submitted that the exercise of powers under sub-section (2) of S. 144 of the Code is bad as the condition and requirements of sub-section (2) were not in existence. It was further urged by the learned counsel that the material before the District Magistrate was not enough to warrant passing of the orders which restrict exercise of fundamental right of the petitioner. The learned counsel submitted that the grounds referred to in the orders dt. June 18, July 7 and July 22, 1988 have no nexus whatsoever to the object to be achieved under S. 144 of the Code. It was also submitted that all the four orders refer to the incidents having taken place or likely to take place in the town of Aurangabad, Paithan and Bidakin and therefore the exercise of powers restricting the petitioner from entering all areas in Aurangabad district was uncalled for. Shri Barday, learned Public Prosecutor, submitted that the period for which the petitioner was restrained from entering within limits of Aurangabad District has already expired, and therefore, this court should not exercise powers under Art. 226 of the Constitution of India and disturb the orders passed by the District Magistrate. The learned Public Prosecutor, further submitted that the situation existing in city of Aurangabad was extremely grave and it was necessary to prevent the petitioner, a leader of the organization, from entering the disturbed areas. The counsel sounded an apprehension that the presence of the petitioner itself would have inflamed the situation. It was also contended that the fact that there is time gap between passing of the first order on May 20, 1988 and passing of the second order on June 18, 1988, indicates that the powers were not exercised arbitrarily or without application of mind.
5. Article 19(1)(d) confers a fundamental right upon the citizens to move freely throughout the territory of India. Art. 19(5) inter alia prescribes that confirmation of right will not prevent the State from making any law imposing reasonable restrictions on the exercise of the right either in the interest of the general public or for the protection of the interest of any Schedule Tribe. The provision of S. 144 of the Code encroaches upon the fundamental right to the citizen to move freely through out the territory of India. S. 144 forms part of Chap. X of the Code, which deals with "Maintenance of Public Order and Tranquillity", and the heading of S. 144 is "Urgent cases of nuisance or apprehended danger". S. 144(1) of the Code read as under :-
"144(1) In cases where, in the opinion of a District Magistrate, a Sub-Divisional Magistrate or any other Executive Magistrate specially empowered by the State Government in this behalf, there is sufficient ground for proceeding under this section and immediate prevention or speedy remedy is desirable, such Magistrate may, by a written order stating the material facts of the case and served in the manner provided by S. 134 direct any person to abstain from a certain act or to take certain order with respect to certain property in his possession or under his management, if such Magistrate considers that such direction is likely to prevent, or tends to prevent obstruction, annoyance or injury to any person lawfully employed, or danger to human life, health or safety, or a disturbance of the public tranquillity, or a riot or an affray."
The plain reading of this section makes it clear that the powers can be exercised by the Magistrate directing any person to abstain from a certain act, provided that Magistrate finds sufficient ground for proceeding under the section and immediate prevention by speedy remedy is desirable. The section confers power on the Magistrate with a view to prevent nuisance or apprehended danger. Sub-section (4) of S. 144 sets out that no order under this section shall remain in force for more than two months from the making thereof, and the order can be extended to a period not exceeding six months provided the State Government considers it necessary and issues a notification to that effect. The power being preventive in nature obviously cannot remain in operation for a considerably long time. Through sub-section (1) of S. 144 does not specifically provide that powers can be exercised by the District Magistrate only after due notice to the person to be affected, provisions of sub-section (2) or sub-sections (5), (6) and (7) make it crystal clear that, that is the basic requirement before exercise of the powers. Sub-section (2) provides that the District Magistrate may in case of a emergency or in case where the circumstance do not admit of seving in due time of a notice upon the person aggrieved may pass order ex parte. Sub-sections (5) and (6) enable the aggrieved person to apply to the Magistrate or to the State Government and request to rescind or alter any order under this section. Sub-section (7) provides that the Magistrate or the State Government, where such an application is made, shall afford to the applicant an early opportunity of being heard, either in person or by the pleader and showing cause against the order. The combined reading of sub-section (2) and sub-sections (5), (6) and (7) leaves no manner of doubt that the District Magistrate cannot exercise powers and restrain person from entering an area without prior service of notice to show cause. Indeed the service of a notice on a person to be adversely affected is a basic requirement and also the principle of natural justice and it is not necessary for the Legislature to so specifically state in the section. The Legislature was fully conscious that the District Magistrate may be required to exercise the powers under S. 144 in cases where the situation is so emergent, that the District Magistrate cannot wait to give hearing to the person to be adversely affected. There may also be cases where the person to be adversely affected cannot be easily served with show cause notice. In these kinds of cases the Legislature has conferred power on the District Magistrate to pass ex parte orders. It is therefore obvious that an ex parte order can be passed provided the requirements of sub-section (2) are satisfied and not only with a view to bye-pass the basic requirement of service of a show cause notice on the person to be adversely affected. It would be colourable exercise of powers under sub-section (2) if the anxiety is to deny right to the person to be adversely affected to show cause to the proposed action. It is incumbent upon the District Magistrate to be satisfied that the case is one of emergency and the circumstances do not admit of serving within due time show cause notice upon the person against whom the order is to be passed.
6. Shri Pradhan submitted that all the four orders passed against the petitioner on May 20, June 18, July 7 and July 22, 1988 were passed in exercise of powers under sub-section (2) of S. 144 of the code and exercise of powers under this sub-section is bad in law, because the situation was neither emergent nor the period available to the District Magistrate to serve show cause notice was insufficient. It is not possible to accede to the submission of the learned counsel in respect of orders dt. May 20, 1988. The order recites that the riots have taken place for last four days in the town of Aurangabad, Paithan and Bidakin and the feelings amongs the two communities are extremely tense and incidents of burning looting and stabbing have taken place and in these incidents the volunteers of Shiv Sena have taken active part and several of them are arrested. In this background claims the order, the presence of the leader of the organization is likely to create further complications. It is difficult to accept the submission of Shri Pradhan that the situation while passing this order was not emergent. The city of Aurangabad was burning due to widespread riots and there was danger to the life and property of the citizens. We are not examining whether the satisfaction of the District Magistrate that Shiv Sena followers have taken active part in the violence is correct or otherwise. The District Magistrate was in charge of the situation and was required under the Code to take steps to prevent further disturbance and to control the situation. In these circumstances it would be hazardous to accept the submission of the learned counsel that situation was not so grave or emergent which warranted exercise of powers under S. 144 of the Code. We cannot accept the submission that the exercise of powers under sub-section (2) of S. 144 and passing of ex parte order on May 20, 1988 was erroneous exercise of powers. While the city was involved in riots, the petitioner landed at the air port and the order was served at the air port itself. The riots have started suddenly and the action of the District Magistrate in passing ex parte order cannot be faulted because the time available to the District Magistrate to serve show cause notice and give hearing to the petitioner was not sufficient. In these circumstances, we do not find any infirmity in exercise of powers by the District Magistrate under sub-section (2) of S. 144 while passing order dated May 20, 1988.
7. The criticism levelled by Shri Pradhan in respect of exercise of powers under sub-section (5) of S. 144 of the Code on orders dt. June 18, July 7 and July 22, 1988 is justified. The persual of order dt. June 18, 1988 indicates that there were no riots on the date of passing of the order and in fact situation was fast returning to normalcy. The only reason given by the District Magistrate in the order is that the Shiv Sena Organization had filed writ petition in High Court, Aurangabad Bench, challenging the election of Mayor and Deputy Mayor and the hearing is not over. The order dt. July 7, 1988 refers to the dismissal of the petition and the alleged press conference of Professor Madhok and the fact that Bakari-Id and Ashadhi Ekadashi were being celebrated on July 25, 1988. The order dt. June 18, 1988 prevented the petitioner from entering within the limits of Aurangabad District for a period of 12 days, while order dt. July 7, 1988 restrained the petitioner for a period of 20 days. The order dt. July 22, 1988 was to remain in operation for 14 days and therefore the three orders together prevented the petitioner from entering Aurangabad District for a period of one month and sixteen days. The complaint of Shri Pradhan that exercise of powers under sub-section (2) of S. 144 of the Code while passing these three orders was colourable is correct and deserves acceptance. Neither the order nor the return filed by Shri S. B. Kulkarni, Additional District Magistrate, Aurangabad, sworn on August 2, 1988 reflects as to how the situation was so emergent and the time available was not enough to serve show cause notice on the petitioner. It is not permissible to ignore the requirement of service of notice before passing adverse order against a citizen by taking resort to sub-section (2) of S. 144 and passing ex parte orders. Shri Barday was unable to explain why it was not possible to serve show cause notice on the petitioner and pass order under sub-section (1) of S. 144. The danger of permitting the District Magistrate to pass ex parte orders one after another under sub-section (2) is to enable the authority to travel beyond the limits fixed by sub-section (4), that the order shall not remain in forces for more than two months. The liberty to pass ex parte orders, one after another, without the existence of requirement under sub-section (2) would enable the District Magistrate to contravene provision of sub-section (4) and restrain a citizen from entering certain area in excess of period of two months. Exercise of such powers would therefore obviously be colourable and misuse of the powers conferred under S. 144 of the Code. In the present case, on the material placed before us on behalf of the State Government, we have no hesitation in concluding that there was no difficulty for the District Magistrate to serve show cause notice on the petitioner before passing orders in June and July 1988 and, therefore, resort to passing ex parte orders under sub-section (2) was clearly uncalled for. The District Magistrate by passing these orders under sub-section (2) has denied a substantive right to the petitioner to show cause and therefore these three orders cannot be upheld. Shri Barday suggested that it was open for the petitioner to move the District Magistrate or the State Government against these ex parte orders under sub-section (5) or (6), but we are unable to see any merit in the submission. The mere fact that the petitioner had a remedy to approach the District Magistrate is no answer to the complaint that the exercise of powers under sub-section (2) was wholly incorrect. It cannot be contended that the District Magistrate would exercise powers when there is no occasion to do so, and then the person adversely affected had no remedy to complain against that order, but only to go to back to the District Magistrate and request him to alter or rescind the same. The aggrieved citizen is entitled to approach this Court and complain that the District Magistrate has exercised powers mala fide and without satisfying that the conditions to pass ex parte order existed. The three orders dt. June 18, July 7 and July 22, 1988, therefore, are clearly illegal and without jurisdiction and are required to be struck down.
8. The submission of Shri Pradhan that these three orders dt. June 18, July 7 and July 22, 1988 refer to certain facts which have no nexus whatsoever to the object to be achieved under S. 144 of the Code is also correct. The second order refers to filing of a petition in High Court, Aurangabad Bench challenging the election of Mayor and Deputy Mayor. We fail to appreciate what relevance this fact has to the necessity of preventing the petitioner from entering within the limits of Aurangabad district. The District Magistrate can have no grievance against the filling of such a petition, although the petition was not filed by the petitioner. The mere filling of a petition and pendency of the same in the High Court can by no stretch of imagination lead to the conclusion that the presence of petition in Aurangabad District would lead to disturbance of public tranquillity or riots. If the District Magistrate reaches such conclusion, then it is obvious that wholly irrelevant circumstances have been taken into consideration. Filing of a writ petition to challenge the election is a perfectly legal action and it is difficult to understand how such action can disturb the public tranquillity. It is not permissible for the District Magistrate to exercise powers for preventing disturbances by resorting to such irrelevant circumstances.
9. The order dt. July 7, 1988 is equally bad as reliance is placed upon circumstances which are totally irrelevant and for which the petitioner is not responsible. This order refers to the fact that Writ Petition filed in the High Court to challenge election ended in dismissal and thereafter claims that Professor Madhok of Bharatiya Jansangh visited the riot affected area and in a press conference supported the claim of Shiv Sena and used derogatory words about holy Quoran and, therefore, the members of Muslim community are disturbed. Now, the order does not even refers as to when Professor Madhok visited the riot affected area or gave the press conference. The order does not even claim that the petitioner has anything to do with the visit of Professor Madhok or his press conference or his utterances in that conference. The petitioner cannot be held responsible for act of every person who supported Shiv Sena or made derogatory remarks about holy Quoran. It is not the claim of the State Government that Professor Madhok visited the place and made derogatory remarks at the behest of the petitioner. In our Judgment, the District Magistrate was entirely wrong in taking into consideration this irrelevant circumstance to exercise power under S. 144 of the Code. There is one more ground referred to in this order and it makes curious reading. On July 25, 1988 the Muslims were to celebrate Bakari-Id, while the Hindus; Ashadhi Ekadashi. The District Magistrate observes that it is necessary that nothing should be done before that date or on that date to disturb the communal harmony between the two communities. We fail to appreciate how the presence or entry of the petitioner in Aurangabad District is likely to disturb the communal harmony. We think that communal harmony in this great country does not depend upon whims of an individual or a group of individuals and the common citizens to whichever community they belong, believe and practice living in peace together. The citizens of this country are not so fickle minded as to be carried away by the presence of a person in their midst. Shri Pradhan is also right in his submission that the District Magistrate need not assume that merely because the petitioner is a leader of Shiv Sena, therefore whenever he visits Aurangabad, he would incite people by making inflammatory speeches. Shri Pradhan submitted, and we find considerable merit in the submission, that the petitioner may very well take steps to ensure that peace returns between the two communities and the passions cooled down. In case the District Magistrate would have served show cause notice upon the petitioner, then the petitioner could have satisfied the authority that his presence would help in bringing the two communities together. The denial of opportunity to the petitioner on an assumption that presence of the petitioner would necessarily destroy peace was uncalled for more so, when there was no material to indicate that petitioner had previously indulged in such activities. It is not permissible to brand any person with reference to the political philosophy he preaches and assumes that such person would always indulge in violence and creating rift between the two communities. It is, therefore, essential that the District Magistrate should serve show cause notice upon the person to be adversely affected and give him opportunity to explain against the proposed action, unless the requirement of sub-section (2) of S. 144 of the Code are strictly complied with.
The last order also refers to irrelevant circumstances. The first circumstance referred to is the direction of the State Government to hold a magisterial enquiry in respect of the riots and which is to be conducted by the Divisional Commissioner. We fail to understand as to how the District Magistrate assumed that at this enquiry the petitioner and his followers may bring pressure upon the citizens in riots affected areas to give evidence or not to give evidence. The order of the District Magistrate and the return filed on behalf of State Government are silent on availability of material on which assumption is founded. We felt that problem assumed by the District Magistrate is really a law and order problem and has nothing to do with the presence of the petitioner in Aurangabad District. The second circumstance referred to it is that 'Vidhyarthi Sena', a student wing of Shiv Sena is likely to participate in the elections to be conducted in colleges and Marathawada University and there is likelihood that the canvassing would be on the communal basis, and therefore, the students are likely to be incited. Shiv Sena organization is not banned and there is no rule which prevents an organisation from actively participating in elections in colleges and university, though one would have been happy if the political organizations remain away from the academic world and not pollute the minds of young students. As long as there is no restriction on the political organizations from actively participating in the elections held at the campus, the mere fact that Shiv Sena is going to participate in the elections does not amount to any crime. The apprehension that canvassing would be done on communal basis has no foundation and the experience shows that the elections in this country are not carried away by such communal canvassing, and more so, the younger generation. Indeed it is not the younger generation but the elder people who are responsible for spreading the communal poison amongst the citizens. One more circumstance referred to is that the Shiv Sena is likely to enter the labour field and hold meetings of the labourers at Aurangabad, Valunj and Paithan, which is an industrial area. Organization of labour or holding meetings is not an illegal activity and there is no bar to political organization from working amongst the labour class. The District Magistrate need not have assumed that setting up of one more labour organization is necessarily going to create friction with the existing labour organizations, and even if such event is likely to occur, it is not permissible for the District Magistrate and the State Government to prevent the petitioner from exercise of his fundamental right. Mere apprehension that friction may arise between labour organizations is no ground to prevent any citizen from organising and participating in the labour movement. In our judgment, the District Magistrate has clearly relied upon circumstances which are not relevant or have nexus to the object to be achieved under S. 144 of the Code, and therefore, the orders passed on June 18, July 7 and July 22, 1988 cannot be sustained on the touchstone of the constitutional rights conferred on the petitioner and the restrictions placed thereupon under S. 144 of the Code.
9. We are also unable to appreciated how the District Magistrate restrained the petitioner from entering within the limits of entire Aurangabad District when all the impugned orders refer to the happenings in only three towns, that is Aurangabad, Paithan and Bidakin. Exercise of powers under S. 144 of the Code are to be used in urgent cases of nuisance or apprehended danger and this being an inroad upon the fundamental right conferred upon the citizens, the power must be exercised only to extent necessary. The District Magistrate, even if right, in exercising powers, should have limited the area to the three towns in which according to orders the disturbances had taken place. It is well settled that larger the power greater the restraint demanded in exercise thereof. The District Magistrate, in our judgment, was not right in preventing the petitioner from entering within limits of entire Aurangabad district on the facts and circumstances of the case. The order dt. June 18, July 7 and July 22, 1988 therefore cannot be sustained and are required to be struck down. We are not impressed by the submission of Shri Barday that the orders need not be struck down as the period for which the petitioner was restrained had already expired. It is no consolation to the citizen to be told that though his rights have been encroached upon by the State machinery, he is not entitled to get relief because the period had already expired. The petitioner is aggrieved because of passing of erroneous orders and it is no defence to claim that the validity of orders should not be examined because the period set out under the orders has already expired.
10. Accordingly petition partly succeeds and the order dt. June 18, 1988, July 7, 1988 and July 22, 1988 passed by the Additional District Magistrate, Aurangabad are declared null and void and struck down. There will be no order as to costs.
11. Order accordingly.