Gujarat High Court
Ushaben Kishorebhai Sanghvi vs State Of Gujarat & on 18 December, 2013
Equivalent citations: AIR 2014 GUJARAT 21
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt
USHABEN KISHOREBHAI SANGHVI....Petitioner(s)V/SSTATE OF GUJARAT C/SCA/657/2001 JUDGMENT IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 657 of 2001 FOR APPROVAL AND SIGNATURE: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT ================================================================ 1 Whether Reporters of Local Papers may be allowed to see the judgment ? 2 To be referred to the Reporter or not ? 3 Whether their Lordships wish to see the fair copy of the judgment ? 4 Whether this case involves a substantial question of law as to the interpretation of the Constitution of India, 1950 or any order made thereunder ? 5 Whether it is to be circulated to the civil judge ? ================================================================ USHABEN KISHOREBHAI SANGHVI....Petitioner Versus STATE OF GUJARAT & 3....Respondents ================================================================ Appearance: MS ARCHANA R ACHARYA, ADVOCATE for the Petitioner (MR GN SHAH), ADVOCATE for the Respondent No. 4 GOVERNMENT PLEADER for the Respondents No. 1 - 3 MS MINOO A SHAH, ADVOCATE for the Respondent No. 4 ================================================================ CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT Date : 18/12/2013 ORAL JUDGMENT
On 12.12.2013, the Court passed the following order:
Arguments on merits are over. Defer for order, as Ms. Archana R. Acharya, learned advocate for the petitioner has requested for time upto 16th December, 2013. Time is granted. S.O to 16th December, 2013.
Today, Ms. Acharya, learned advocate submitted that as the submissions have already been made, the Court may pass appropriate order.
The petitioner, who happened to be distributor of the fourth respondent of liquefied petroleum gas in the cylinders, has approached this Court by way of this petition preferred under Articles 226 and 227 of the Constitution of India with following relief:
(A) to quash and set aside the order No. Anapuni/Gas/Petrol/Kha.Ra./Appeal/11/2000 dated 7.12.2000 of the second respondent and allow the said Appeal.
(B) to quash and set aside the Order No. Anapuni/Gas/Petrol/Kha.Ra/Order/9/2000 dated 7.6.2000 and No. Anapuni/Gas/Petrol/Kha.Ra./Order/10/2000 dtd 7.6.2000 of the third respondent.
(C) to stay pending the hearing and final disposal of this petition; stay operation, implementation and execution of the impugned orders aforesaid and to direct the forth respondent to maintain status-quo by not diverting the card holders allotted to the petitioner s agency to any other dealer.
(D) to grant such other and further reliefs as this Honourable Court deems fit and proper.
(E) to provide for the costs of this petition.
Thus, what is essentially under challenge is the order dated 7.12.2000 passed by the second respondent and the order dated 7.6.2000 passed by the third respondent for the reasons stated in the memo of petition. Rest of the prayers are in respect of interim relief.
Facts, as could be gathered from the memo of petition, deserve to be set out in order to appreciate the contention of the parties in this proceedings are as under:
The petitioner in this petition at the relevant time was distributor of the fourth respondent of liquefied petroleum gas in cylinder. The petitioner held gas agency of BPCL since 1989-90 and was carrying on his vocation from the address given. The petitioner was visited with the show cause notice dated 11.4.2000 in respect of the irregularities and/or misconduct in carrying out his agency and distributorship. This letter is said to have been based upon the communication from the then Minister of State for Higher and Technical Education (Independent Charge) and Protocol, Government of Gujarat dated 12.10.1999 addressed to the Minister for Food and Civil Supplies urging them to take legal steps and proceedings for cancellation of license against the petitioner on the ground that the petitioner is collecting Rs.100/- compulsorily from the customer towards service charge and the customers, who do not pay the service charges are not given the refills and that customers obtaining new gas connection are compelled to purchase gas stove from the petitioner and other irregularities were mentioned thereunder.
There was one more show cause notice dated .4.2000, copy whereof is reproduced at page-D2 in the memo of petition. The purport was that why the license held by the petitioner may not be cancelled and deposit may not be forfeited. The petitioner was given 15 days time to respond to the notice and remain present before the Inquiry Officer on 29.4.2000 at 12 hrs. The respondents alleged breaches of para 18(3)(1), 24, 23 of the Gujarat Essential Commodities (Licencing, Control and Stock Declaration) Order, 1981, condition Nos. 2 (a)(c), 5, 11, 4(1) (2) of the licence of the Liquefied Petroleum Gas (Regulation of Supply and Distribution) Order, 1993 and of the conditions of the Agreement with the Company.
The notice No. 10was in respect of various complaints and grievances received and notices, served upon the petitioner on 11.4.2000 itself. The petitioner replied vide her letter dated 29.4.2000 and requested for copies of documents mentioned in para-2.3 of the memo of petition. The petitioner also put up written statement on 5.5.2000. The petitioner has averred in para-2.4 that on 5.5.2000, the petitioner was given copies of signed statements of certain customers but the petitioner was denied the copies of the complaints, panchnama and the said reports dated 24.1.2000, 24.2.2000 and 24.3.2000. The petitioner put up her reply on 10.5.2000 but on account of non-availability of the documents, the petitioner filed her reply without perusal of the matter and explaining the circumstances in which, temporarily she had to shift the working premises, which could not have been viewed as breach and she attempted to explain other allegations mentioned thereunder.
It is required to be noted at this stage that, the third respondent passed two orders on 7.6.2000, they are mentioned as under:
(a) No. Anapuni/Gas/Petrol/Kha.Ra/Order/9/2000 under the 1981 Order cancelling with immediate the petitioner s licence No. 54 for retail sale of LPG and for forfeiting the deposit of Rs.2500/- made in respect thereof.
(b) No. Anapuni/Gas/Petrol/Kha.Ra./Order/10/2000 under Paragraph 24 of the 1981 Order, conditions nos. 5 and 11 of the licence and the orders, instructions, circulars and yadis issued from time to time by the State Government forfeiting the deposit, warning the petitioner not to commit such defaults in future.
The petitioner averred in para-2.6 that the third inquiry was started by the Deputy Director, Food and Civil Supplies Department, Government of Gujarat at Gandhinagar and show cause notice dated 10.4.2000 was issued and as per the order dated 26.6.2000, the petitioner s licence was suspended for three months and ordered forfeiture of deposit. The petitioner s appeal dated 6.7.2000 was pending when the petition was filed.
The petitioner filed two appeals reproduced at Annexure H1 and H2 in this compilation against the order dated 7.6.2000 passed by respondent no. 3. The petitioner applied for some interim relief and sought stay of the orders. The second respondent vide its order dated 25.7.2000 declined the petitioner s prayer for stay. On 1.8.2000, the petitioner filed petition being Special Civil Application No. 8568 of 2000 challenging the order dated 25.7.2000 passed by second respondent. This Court vide order dated 16.8.2000 directed the respondents as well as BPCL to maintain status-quo by not diverting the card holders allotted to the petitioner s agency to any other dealer during the pendency of the Appeal before the Appellate Authority. Thereafter, the Court by its order dated 16.8.2000 continued the ad-interim relief granted earlier as interim relief to operate during the pendency of the Appeal before the Appellate Authority. The second respondent by his order dated 7.12.2000 confirmed the order passed by original authority dtd 7.6.2000 and dismissed the Appeal. Being aggrieved and dissatisfied with these orders, present petition is preferred on the grounds mentioned in the memo of petition.
Learned advocate appearing for the petitioner contended that the letter addressed by the Hon ble Minister to another Hon ble Minister is the sole base for issuance of the notice and therefore, the show cause notices were not tenable in eye of law, as the authorities were acting under the dictates of the another authority, which is impermissible in law. The learned advocate invited this Court s attention to the copy of letter produced at Annexure C and submitted that letter contains clear mandate for taking up proceedings of cancellation of licence and forfeiture of deposit and therefore, it can be said that the respondent nos. 2 and 3 acted on that basis which vitiated their orders on that count.
Learned advocate appearing for the petitioner thereafter submitted that the complaints were said to have been received but as could be seen from the orders, the authorities did not supply copies thereof, though some of the copies were supplied, but all the copies of complaints were not supplied nor did the authority supply other documents which have been mentioned in the memo of petition. None supply of the documents amounts to violation of principle of natural justice and therefore, on that count also, the impugned orders deserve to be set aside.
Learned advocate appearing for the petitioner thereafter contended that the authorities not applying its mind to reply put up by the petitioner and their explanation given by the petitioner would also amount to violation of principle of natural justice and the authorities were under an obligation to consider and record its finding qua the explanation offered by the petitioner in respect of charges levelled against the present petitioner.
Learned advocate for the petitioner relied upon the following authorities in support of her submission qua breach of principles of natural justice and as a result thereof, the requirement of quashing of the resultant orders, which were passed without following the principles of natural justice would arise:
(i) 1991 (1) SCC 588, in case of Union of India and others Vs. Mohd. Ramzankhan;
(ii) (1993) 4 SCC 727 in case of Managing Director, ECIL, Hyderabad and others Vs. B. Karunakar and others;
(iii) 1993 Supp (1) SCC 431 in case of R.K. Vashisht Vs. Union of India and others;
(iv) (1996) 5 SCC 474 in case of State of T.N. Vs. Thiru K.V. Perumal and others;
Learned advocate appearing for the petitioner submitted that unfortunate it is that even the BPCL issued show cause notice, which is replied but the BPCL has cancelled the distributorship of the petitioner and the respondent State has cancelled the licence. Thus, in totality of the facts, today the petitioner is out of business of distributorship of LPG.
Learned advocate for the petitioner invited this court s attention to the order passed by this Court in this matter on 24.1.2001 and submitted that despite, the stay order granted by the Court, BPCL has cancelled the distributorship, which is also impermissible under law.
Learned advocate for the petitioner very candidly submitted that though the petitioner has not mentioned either in the memo of petition or in two replies to the show cause notice issued by the BPCL categorically in respect of BPCL s inability to act upon the notice in view of the interim relief granted by this Court. BPCL was in fact informed, as could be seen from the averments made in para-6 of the second reply dated 28.11.2000, wherein, it was mentioned that BPCL being party to this proceedings, may aware the outcome of the proceedings and shall not precipitate any action, as it was in the interest of proceeding to wait for the outcome of the matter and therefore, in view of this submissions, the petition is required to be allowed.
Learned advocate appearing for the respondent BPCL submitted that perusal of the two orders impugned in this petition, do not indicate that the preliminary fact finding investigation or inquiry carried out, were the basis for issuance of show cause notice. The show cause notices were issued on account of irregularities and/or misconduct mentioned therein, which were required to be explained by the petitioner in the appropriate manner. The reply of the petitioner indicate that for majority of the charges and allegations, the petitioner did not have satisfactory reply or explanation and therefore, the orders impugned may not be interfered with.
Learned advocate appearing for the respondent BPCL has invited this Court s attention to the reply filed by it and submitted that order cancelling the distributorship has not been challenged by the petitioner, the petition be dismissed.
This Court has perused the petition and annexures. Before adverting to the rival contentions of the parties, it is most appropriate to set out few indisputable aspect emerging therefrom namely-
The petitioner was visited with two show cause notices for various breaches and irregularities mentioned thereunder. The Court at this stage did not go into enlisting all of them but few irregularities which are said to have been unexplained or proved against the petitioner needs to be mentioned namely (i) not refunding the amount to the customer,
(ii) insisting the customer to purchase stove form the petitioner with new connection (iii) harassment to the customers as mentioned and reiterated by both the authorities i.e. the authority passing order and the Appellate Authority indicating that they are fact finding recorded by the authorities based upon the material in the form of statement etc. The order passed by the first authority i.e. respondent No.3 has in detailed mentioned the development of events, various complaints and conduct or misconduct of the petitioner resulting into consternation to the customers and public.
The Appellate Authority has adverted to all these aspect and followed, as could be seen from the order impugned.
The Appellate Authority s reasons for concurring with the original fact finding authority order issued after hearing also contains minute details.
The fact remains to be noted that there is communication from one Hon ble Minster to another Hon ble Minister in respect of the irregularities and complaints received from the public qua petitioner s running the business and insistence for purchase of stove from the person, who have taken new connection etc. Against the aforesaid backdrops, this Court is of the considered view that orders impugned cannot be said to be solely based upon the so called reports, which were nothing but the recording of the statements of the customers, who had grievance. Therefore, non-furnishing of those so called reports, would not vitiate the order as the same cannot be said to be based for passing the orders.
The Court is also of the considered view that the letters addressed by the Hon ble Minister to another Hon ble Minister in itself cannot be said to be base for bringing about the termination of licence in dealing in the cylinder. The public at large have establish right to approach their representatives of people, who happened to be the Minister, in respect of the grievances against essential commodities distributorship and when such representative of the people bring this fact to the notice of the concerned authority, who are in charge of the affairs for taking corrective measures, then, such letter and communication cannot be viewed as illegal, unauthorized or action based thereupon be said to be vitiated. The Court hastened to add here that had the impugned orders been passed without their being any material on record in the form of complaints and statement of customers, whose deposit money were denied to them, then, their would have some substance in submission of petitioner s counsel for quashment of the order but unfortunate for the petitioner, there is no specific and articulate mentioning or allegation of malafide against any of the authorities and rightly not so as the entire tenor of the letter did not indicate in any manner that the impugned action was solely based upon the said letter.
The fact remains to be noted that the petitioner s counsel submission qua the action of BPCL in terminating the distributorship during the pendency of the petition in light of the interim relief is illegal but the said contention is required to be rejected as the close perusal of the affidavit-in-reply and show cause notice clearly indicate that the petitioner was required to take a valid licence from the State authority and as the petitioner s licence was cancelled by the State Authorities, the essential terms of distributorship is violated, as a result whereof, BPCL had to act thereupon and to terminate the distributorship of the petitioner, which was brought about vide order dated 15.4.2000 and therefore, said action was just and proper. Though at this stage, Ms. Archana Acharya, learned advocate for the petitioner submitted that the Court may not record any finding qua the illegality or legality of the order of BPCL cancelling the distributorship, as the same is not under challenge in this petition and observations made thereupon, may come in the way of the petitioner in case if the petitioner desirous to challenge the same. The Court is also of the view that when the counsel has contended qua BPCL s obligation not to pass any order during the pendency of the petition, then, it was required to be examined and Court is satisfied qua no illegality in BPCL s action so far termination of distributorship is concerned, though said order is not challenged before this Court, therefor, without going to the merits of the matter, suffice it to say that learned advocate for the petitioner is not correct in contended that BPCL is prevented to pass any order on account of pendency of the petition or for bringing about the termination of the distributorship as the interim relief passed by this Court cannot be said to be prevented BPCL from passing appropriate order in accordance in view of the terms of the distributorship. The interim order dated 24.1.2001 passed by this court in this matter reads as under:
Mr. S.B. Vakil for petitioner. Notice returnable on 28.2.2001. In the meantime 4th respondent to maintain status-quo by not diverting the card holders allotted to petitioner s Agency to any other Dealer. Direct service permitted.
Thus, looking to said order, it clearly indicate that there was no order qua not to take any steps based upon the impugned order, except that, the card holders were not to be diverted to other agency but that itself, would not prevent the BPCL to pass any appropriate order in case if their terms of distributorship so warranted.
The Court is of the considered view that looking to the grievances of the public and consumer against the action of petitioner i.e. non-supply of cylinder to customer, who have not paid the service charge or insistence of purchase of gas stove while taking new connection, etc. would amount to causing consternation to the public and it was considered as anti-consumer act, which persuade the authority to pass impugned order.
The orders impugned in this petition, therefore is not suffered from any infirmities so as to call for any interference of this Court. Hence, petition being bereft of merits, deserves rejection and is rejected accordingly. Rule is discharged. Interim relief stands vacated forthwith. No costs.
(S.R.BRAHMBHATT, J.) pallav Page 13 of 13