Bombay High Court
Joyti Pratapsingh Chadel And Others vs The Collector, Nanded And Others on 5 May, 2016
Author: Sunil P. Deshmukh
Bench: Sunil P. Deshmukh
1 WP-1942.15.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
BENCH AT AURANGABAD
WRIT PETITION NO. 1942 OF 2015
1] Smt. Jyoti Pratapsingh Chadel,
Age: 26 years, Occu: Household,
2] Smt. Sushila w/o Thavara Rathod,
Age: 42 years, Occu: Household,
3] Smt. Noorjahanbee w/o Dulhekhan Pathan,
age: 50 years, Occu: Household,
4] Smt. Kalpana w/o Surendra Mabavi
Age: 35 years, Occu. Household,
All above R/o : Mahur, Tq. Mahur,
Dist. Nanded ... Petitioners
Versus
1] The Collector, Nanded
2] The Chief Officer
Municipal Council Mahur,
Tq. Mahur, Dist. Nanded
(Deleted as per order dated 19-06-2015)
3] Samar s/o Muralilal Tripathi
Age: 56 years, Occu: Social Service
And Business, R/o. Mahur,
Tq. Mahur, Dist. Nanded
4] Smt. Lilabai w/o Vikramsingh Rathod,
Age: 50 years, Occu: Household,
R/o: Ward No.3, Mahur,
5] Smt. Sayyad Shahanajabi Rahemat Ali
Age: Major, Occu. Household,
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6] Smt. Vandana Sadba Munde
Age: Major, Occu. Household,
Both Residents of Mahur,
Tq. Mahur, Dist. Nanded ... Respondents
---
Mr. S. S. Gangakhedkar, Advocate for petitioners
Mr. S. K. Tambe, Asstt. Govt. Pleader for respondent -State
Mr. P. R. Katneshwarkar, Advocate for respondent No.3
Mr. P. B. Rakhunde, Advocate for respondent No. 4
Mr. M. C. Ghode, Advocate for respondents No. 5 and 6
---
WITH
CIVIL APPLICATION NO. 10993 OF 2015
IN
WRIT PETITION NO. 1942 OF 2015
1. Smt. Sayyad Shahanajabi Rahemat Ali
Age: Major, Occu. Household,
2] Smt. Vandana Sadba Munde
Age: Major, Occu. Household,
Both Residents of Mahur,
Tq. Mahur, Dist. Nanded ... Applicants
Versus
1] Smt. Jyoti Pratapsingh Chadel,
Age: 26 years, Occu: Household,
2] Smt. Sushila w/o Thavara Rathod,
Age: 42 years, Occu: Household,
3] Smt. Noorjahanbee w/o Dulhekhan Pathan,
age: 50 years, Occu: Household,
4] Smt. Kalpana w/o Surendra Mabavi
Age: 35 years, Occu. Household,
5] Smt. Lilabai w/o Vikramsingh Rathod,
Age: 55 years, Occu: Councillor of
Nagar Panchayat Mahur and Household,
All above R/o : Mahur, Tq. Mahur,
Dist. Nanded
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3 WP-1942.15.doc
6] The State of Maharashtra,
Through the District Collector,
Nanded
7] The Nagar Panchayat, Mahur
Tq. Mahur, Dist. Nanded
Through its Chief Executive Officer
8] Samar s/o Muralilal Tripathi ... Non applicants
Age: 56 years, Occu: Business & (Resps. No. 1 to 4
Social Service, R/o. Mahur, orig. petitioners in
Tq. Mahur, Dist. Nanded W.P.No.1942/2015;
Resp. No.5 - Original
Petitioner in Writ
Petition No. 2513 of
ig 2015; Resps. No. 6
to 8-Original resps.)
---
Mr. Madhav C. Ghode, Advocate for applicants
Mr. S.S. Gangakhedkar, Advocate for respondents No. 1 to 4
Mr. P. B. Rakhunde, Advocate for respondent No.5
Mr. S. K. Tambe, Asstt. Govt. Pleader for respondent No.6
Mr. P. R. Katneshwarkar, Advocate for respondent No.8
---
WITH
WRIT PETITION NO. 2513 OF 2015
Lilabai w/o Vikramsingh Rathod,
Age-55 years, Occu. Councillor of
Nagar Panchayat, Mahur & Household,
R/o. Mahur, Tq. Mahur, Dist. Nanded ... Petitioner
Versus
1] The State of Maharashtra
Through the District Collector, Nanded
2] The Nagar Panchayat Mahur,
Tq. Mahur, Dist. Nanded
Through its Chief Executive Officer
3] Samar Murlidhar Tripathi
Age: 56 years, Occu. Business
and Social Service
R/o. Mahur, Tq. Mahur, Dist. Nanded
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4] Smt. Sayyad Shahanajabi Rahemat Ali
Age: Major, Occu. Household
5] Smt. Vandana Sadba Munde
Age: Major, Occu. Household,
Both Resident of Mahur,
Tq. Mahur, Dist. Nanded ... Respondents
---
Mr. Pravin B. Rakhunde, Advocate for petitioner
Mr. S. K. Tambe, Asstt. Govt. Pleader for respondent No.1
Mr. P. R. Katneshwarkar, Advocate for respondent No.3
Mr. M. C. Ghode, Advocate for respondents No. 4 and 5
---
CORAM : SUNIL P. DESHMUKH, J.
DATE : 5th May, 2016
ORAL JUDGMENT :
1. The petitioners question propriety, legality and validity of order passed by respondent No.1 - Collector, Nanded dated 31-01-2015 in the case bearing No.2013/MCA/K1/T1/CR-34, invoking provisions of Section 3(1)(b) of Maharashtra Local Authorities Members Disqualification Act, 1986 (hereinafter referred to as "MLAMD Act"), whereunder petitioners have been held to be disqualified to continue as councillors for the remainder of the term of Mahur Nagar Panchayat ( hereinafter, 'MNP' ).
2. General elections to seventeen-members Nagar ::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:53 ::: 5 WP-1942.15.doc Panchayat of Mahur were held on 11-12-2011. In said elections to MNP, petitioners among others, were set up as candidates of Nationalist Congress Party (NCP). About eight candidates of NCP were declared elected as councillors of MNP on 12-12-2011. Party wise strength of seventeen-member MNP had been as under:
Congress (I) 04 Shiv Sena 04 NCP ig 08 Independent 01
3. After hearing learned counsel for parties, it appears to be a case, wherein, post-poll alliance between NCP and Congress (I) party councillors had taken place assuming power in the MNP. In the alliance arrangement, it had been decided that for about 2.5 (2 ½ ) year post of president would be enjoyed by a NCP councillor and the post of vice president would be occupied by a Congress (I) councillor. Pursuant to said arrangement, respondent no. 3 was elected as president and one Abdul Munaf s/o Shaikh Ismail was elected as vice president of MNP, from NCP and Congress (I) parties respectively.
4. The arrangement continued to operate smoothly till 2013. In February, 2013, petitioners purportedly abandoned ::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:53 :::
6 WP-1942.15.doc NCP with other councillors and formed Mahur Tirtha Kshetra Vikas Aghadi. An intimation in respect of formation of aforesaid aghadi to the Collector, Nanded, had been routed through MNP.
One of the councillors, however, later on retracted from the aghadi and continued to be with NCP.
5. In the middle of April, 2013, petitioners had tendered their resignations to the district and taluka presidents of NCP through registered post acknowledgment due.
6. On 23-04-2013, said Aghadi members with other councillors supporting them put in a requisition for a meeting for "no confidence motion" against respondent no. 3. Pursuant to the requisition, respondent no. 1 convened a special meeting of MNP on 30-04-2013 and had appointed Sub Divisional Officer, Kinwat, as presiding officer.
7. One Mr. Bapusaheb Deshmukh Gorthekar, the district president of NCP, is stated to have issued direction to all NCP councillors including petitioners commanding them to vote against no confidence motion in the special meeting scheduled on 30-04-2013, warning, contravention of the direction would call for an action according to the provisions of MLAMD Act. Said direction ('whip') by the district president ::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:53 ::: 7 WP-1942.15.doc had been sent by registered post acknowledgment due to the councillors of NCP and petitioners. The 'whip' was stated to have been served on said councillors also by affixing the same on conspicuous part of their residences. The whip was also stated to have been communicated before commencement of the special meeting in the premises of MNP but the communication had been refused to be received. Panchanamas were accordingly executed.
8. In the meeting on 30-04-2013, no confidence motion was put to vote and the same came to be passed by 14 votes to 3. Consequently, respondent no. 3 came to be removed from the post of president of MNP.
9. Respondent no. 3 had approached respondent no.1 under municipal petition, seeking disqualification of petitioners pursuant to section 3 of MLAMD Act read with rule 6 of the Maharashtra Local Authority Members Disqualification Rules, 1987 (MLAMD rules). Respondent no. 3 alleged that petitioners stand disqualified on three grounds, namely;
(a) By formation of Mahur Tirtha Kshetra Vikas Aghadi ;
(b) By resignations giving up membership of NCP ;
(c) By acting contrary to directions of the district president of NCP ::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:53 ::: 8 WP-1942.15.doc
10. In the complaint before respondent no.1, respondent no. 3 has averred that NCP is duly registered political party with election commission of India and election commission of Maharashtra and that district president of NCP is authorized to issue directions ("whip") to members/councillors of the party as per the constitution of NCP. An intimation had been given pursuant to rule 3(5) of the MLAMD rules to respondent no. 1 on 07-05-2013 that breach of the directions committed by petitioners has not been condoned by NCP. In the proceedings, it has been contended by respondent no. 3 that 'whip' issued by the district president was communicated to the NCP councillors, sending the same by registered post acknowledgment due on 27-04-2013 and was also served on them by affixing the same on a conspicuous part of their residences on 29-04-2013 and further that it was also communicated to NCP councillors in the premises of MNP by tendering the same to them on 30-04-2013, service of which had been refused by petitioners and panchanamas were executed accordingly and despite that no confidence motion was passed by majority of 14 councillors to 3.
11. The petitioners resisted the claim under disqualification ::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:53 ::: 9 WP-1942.15.doc proceedings filed by respondent no.3 on various grounds, inter alia, purporting to contend that once a person gets elected as a councillor, the party loses its significance and he represents public at large catering to needs of citizens and is answerable to public rather than to party. It had been contended that formation of Mahur Tirtha Kshetra Vikas Aghadi , by petitioners is, therefore, not material. Petitioners contend that their resignations are not significant and that a contradictory stand is being taken by respondent no. 3. The petitioners had denied, and questioned the authority of Mr. Bapusaheb Gorthekar who had purportedly issued directions to vote in favour of respondent no. 3. According to petitioners, he was not authorized nor there was any service of directions on them. The contention with regard to directions had been affixed on the residences of the petitioners and they were communicated on 30-04-2013, is incorrect and false and there is no communication of alleged whip to the petitioners.
It is contended that there is anarchy at various levels in political parties. Petitioners had as such demanded production of certain documents as referred to in paragraph no. 7 of their response to disqualification proceeding and prayed for dismissal of the same with costs of Rs. 50,000/-.
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12. Upon aforesaid, in all five points to the following effect, were framed by respondent no.1, namely,
(i) Whether petitioners (respondents in disqualification proceedings) are elected councilors being set up by NCP ?
(ii) Whether Shree Bapusaheb Gorthekar being the district president of NCP is empowered to issue whip dated 26-04-2013 directing NCP councillors to vote against no confidence motion in the meeting dated 30-04-2013 ?
(iii) Whether the whip was served on all the concerned members/councillors ?
(iv) Whether there was alliance between NCP and Congress (I) party ?
(v) Whether the petitioners incurred disqualification as provided under section 3(1)(b) of MLAMD Act ? , and had answered all the points in the affirmative.
13. It appears that the petitioners had not cross examined respondent no. 3 and his witnesses and no cross order was passed. It is contended on behalf of petitioners that due to some difficulty witnesses on behalf of respondent no. 3 could not be cross examined by them. Albeit, order of no cross is stated to have been refused to be set aside upon an application by petitioners for the same. Respondent no. 1 has observed that petitioners had not cross examined witnesses of ::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:53 ::: 11 WP-1942.15.doc respondent no. 3.
14. A letter issued in favour of Mr. Bapusaheb Gorthekar on 27-01-2014 which came along with an appendix of list of district presidents of NCP purportedly finalized on 11-07-2012, Mr. Gorthekar's name finding place at serial no.
32, has been relied upon by respondent No.1 to consider that Mr. Gorthekar had been the district president (rural) of NCP.
15. Respondent no. 1 appears to have considered that since petitioners were elected as candidates of NCP, and their resignations having not been accepted, they continued to be members of NCP and that NCP is admittedly a political party.
A party president would have every right to issue whip when he feels that internal differences are detrimental to the interest of the party. The subject of no confidence motion being not directly touching internal business of nagar panchayat, issuing direction / whip does not cause interference in internal affairs of nagar panchayat and that evidence given for respondent no. 3 has gone unrebutted.
16. In respect of service of direction/whip, taluka president of NCP had been examined who testified that he had pasted the notices on conspicuous part of the houses of petitioners ::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:53 ::: 12 WP-1942.15.doc on 29-04-2013 and panchanamas were accordingly executed in the presence of Vishal Shinde and Atul Belkhode. These two witnesses supported aforesaid testimony of taluka president of NCP. Respondent no. 1 also relied on postal service on petitioners through registered post acknowledgment due and the panchanamas dated 30-04-2013 about communication of directions to the petitioners. With aforesaid, the petitioners were considered to be served with the 'whip'.
17. Respondent no. 1 came to the conclusion that despite communication of direction by Mr. Babasaheb Gorthekar - the district president of NCP, to vote against no confidence motion, petitioners had voluntarily discarded the same.
Respondent no. 1 considered that since the petitioners did not merge into or were not given membership of Congress (I) party nor there was any amalgamation, and since petitioners had formed a separate group / Aghadi known as Mahur Tirtha Kshetra Vikas Aghadi, purportedly relying on a decision by the supreme court in the case - Civil Appeals No. 10452 - 10457 of 2010 Kedar S. Deshpande vs. Bhor Municipal Council and others reported in (2011) 2 SCC 654, wherein according to respondent no. 1 it has been considered that the act of forming different group and resigning the previous political party amounts to ::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:53 ::: 13 WP-1942.15.doc defection. He thus deduced that it cannot be said that no disqualification had been incurred by present petitioners.
18. Respondent no. 1 - Collector by his order dated 31-01-2015, disqualified the petitioners under section 3 (1)
(b) of the MLAMD Act and from holding the post of councillors for the remainder of the term.
19. Learned counsel Mr. Gangakhedkar and Mr. Rakhunde for the petitioners in respective writ petitions contend that apart from factual, there are various legal aspects which are fundamental in nature and those would crumble away the very foundation of disqualification proceedings.
20. According to the learned counsel, there are lot of circumstances which have not been properly adverted to by respondent no. 1 while passing impugned order dated 31-1-2015. The events have not been appreciated properly and appreciation is not in accordance with the record.
21. Learned counsel contend on behalf of the petitioners that mandatory rules 6 and 7 of the MLAMD Rules have not been followed in the proceedings and have been overlooked while the matter was decided to be proceeded with. Non ::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:53 ::: 14 WP-1942.15.doc observance of said rules vitiate the entire proceedings for disqualification. It was incumbent on respondent no. 1 to see that requirements under rule 6 are complied with and then only he would be able to take cognizance of the proceedings.
22. Learned counsel submit that the person who had issued alleged directions / command to vote in favour of respondent no. 3 cannot be said to be an authorized person as required under the provisions nor can it be said that the same had been issued by a political party. Authorization in Mr. Gorthekar's favour had come subsequent to passing of no confidence resolution against respondent no. 3. Such an authorization for a past act, having regard to provisions is improper, illegal and would not at all affect the petitioners.
23. It is submitted, it would be pertinent to note that reliance has been placed by respondent no. 1 upon communication dated 27-01-2014 in order to consider that the district president of NCP has been empowered to issue whip, however, to consider this particular aspect about empowerment of a person as district president, it was incumbent to have verified particularly as to whether copies of rules, regulations, constitution etc. had been furnished as ::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:53 ::: 15 WP-1942.15.doc required under the rules; whether such rules and regulations refer to any authorization or power with a party president. It is too much of assumption in the absence of rules and regulations having been referred to. In the circumstances, it would be inappropriate to consider that simply being party president, a person would automatically have power and authority to issue direction / whip unless the same is borne out by material supporting the same. He submits that in any case, it is obvious that authorization, if any, is during pendency of proceeding which cannot be said to cover the meeting dated 30-04-2013.
24. Petitioners also dispute service on them of direction / whip by the district president (rural) of NCP and contend that as a matter of fact, service by registered post acknowledgment due has been after the event of meeting dated 30-04-2013 had been over and impugned order conspicuously skips reference to the same. They purport to draw attention to postal receipts/documents which, according to them, clearly depict that the notice had been received at their end only on 01-05-2013 and not before. According to petitioners, there is no service on them by affixing directions on their residences. The panchanamas of affixing direction on ::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:53 ::: 16 WP-1942.15.doc their residences annexed at pages 52 to 65 are only paper panchanamas without there being real service on them. They, refer to documents at pages 44, 45 and 46 of writ petition paper book which are purportedly issued on 26-04-2013 and shown to have been received by addressees on 27-04-2013 who continued to be NCP councillors and not on petitioners.
So is the case with respect to documents at writ petition paper-book pages 57 to 66.
ig According to petitioners, their contentions on all these aspects have not been considered or even referred to. The impugned order is deficient in respect of consideration of these vital submissions.
25. It is contended that the purported panchanamas are bogus and forged record, for, it is evident from the fact that whip shows that it had been issued only on 30-04-2013 which in itself is sufficient to indicate that the alleged whip had never been issued to petitioners on 26-04-2013, and record bears that it was issued only to such persons who had not been members of Aghadi formed by petitioners and yet it is alleged to have been served on them on 29-04-2013. As such the documents - purported panchanamas cannot be relied on to consider that the petitioners had ever been served with alleged whip.
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26. Learned counsel refer to that the MLAMD Act, in section 2 (e), local authorities are specified which does not include ' nagar panchayat '.
27. They also refer to section 2(h) of the MLAMD Act defining that 'Municipal Council' means a 'municipal council' constituted under the Maharashtra Municipalities Act, 1965 and contend, the same makes unequivocally clear that a municipal council would not be any other authority other than council constituted under Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965 ("Municipalities Act"), a name as acquired upon amendment to the Maharashtra Municipalities Act, 1965. According to them, even after amendment to the Municipalities Act, definition of 'council' has not undergone any change or alteration, so is the case of definition of "local authority"
under section 2 (e) of the MLAMD Act.
28. Learned counsel submit that, MLAMD Act defines the local authority to mean, inter alia, a municipal council and not nagar panchayat. A municipal council is a council as defined under the Municipalities Act which also says a council would be with reference to a smaller urban area and not a ::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:53 ::: 18 WP-1942.15.doc transitional area. The MLAMD Act refers to and applies to steadfast local authorities which do not at all include nagar panchayat.
29. The learned counsel Mr. Gangakhedkar and Mr. Rakhunde for petitioners in respective writ petitions vehemently submit that a predominant legal question arises in the petitions, as to whether MLAMD Act would apply at all to disqualify a councillor of nagar panchayat. Learned counsel contend, initiation of the disqualification proceeding under MLAMD Act and MLAMD rules itself is absolutely untenable and is a nullity. According to them, provisions of MLAMD Act and rules thereunder do not apply to and take within their sweep councillors of nagar panchayat, nagar panchayat being not a local authority or a municipal council under the provisions of the MLAMD Act.
30. Mr. Katneshwarkar, appearing for respondent No.3, the learned counsel leading arguments for respondents, counters aforesaid submissions on behalf of the petitioners submitting that seventy fourth amendment to the Constitution of India in the year 1992, introduced part IX A - incorporating provisions with respect to municipalities. Article 243P (e) defines ::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:53 ::: 19 WP-1942.15.doc 'Municipality' means an institution of self-government constituted under Article 243Q, which, inter alia, includes 'nagar panchayat'.
31. The learned advocates submit that consequent upon amendment to the Constitution of India, Municipalities Act, 1965 underwent corresponding amendments incorporating provisions bringing the same in tune with part IX A of the Constitution of India.
32. An argument has been advanced on behalf of respondents that as "Nagar Panchayat" is finding place in the Constitution of India, under caption "the municipalities", it is indeed a municipality. Nagar Panchayat is a constitutionally created and accepted municipality. Ostensibly, under provisions of the Constitution read with definition clauses under the Municipalities Act, it may appear that nagar panchayat does not strictly fall within the definition of council under the Municipalities Act, yet it cannot be ignored that it would be a municipality - a municipal council for that matter, on a smaller scale, as Nagar Panchayat bears all the characteristics of a smaller municipal council and the municipal council having been included in the definition of ::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:53 ::: 20 WP-1942.15.doc local authority under MLAMD Act for a "miss", of specific reference to nagar panchayat upon amending Municipalities Act, cannot strip Nagar Panchayat of its characteristic of it being otherwise a municipal council and thus is a local authority.
33. Learned counsel submit that there is no practical difference between a Nagar Panchayat and a Municipal Council. A Nagar Panchayat does the same function as municipal council. So also the administration is very much similar. Nagar Panchayat, like a municipal council, going by population ratio is governed by councillors. It is discernible that Nagar Panchayat meant for population up to 25,000 is almost a C-class municipal council, as for a C-class municipal council, minimum population shall be 25,000. On publication of notification for transitional area, all the provisions of the Municipalities Act as in the case of municipal council, apply to said area. Like municipal council, Nagar Panchayat is also a body corporate and has perpetual succession, a common seal, power to acquire and dispose of property and enter into contract and can sue and be sued. Section 341-B of the Municipalities Act provides for constitution and elections to Nagar Panchayat of seventeen directly elected councillors by ::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:53 ::: 21 WP-1942.15.doc dividing the transitional area into territorial constituencies, to be known as wards and that the provisions of section 10 of the Municipalities Act relating to reservation to Scheduled Castes, Scheduled Tribes, the Backward Class of Citizens and women and section 51 (1A) relating to reservation of office of President have also been made applicable. Provisions of Municipalities Act, which apply to municipal councils can apply to the Nagar Panchayats including the power to levy tax. The counsel, therefore, submit that Nagar Panchayat being practically Class-C municipal council, it would be and it is indeed a local authority for all purposes.
34. It is, as such, submitted that it being a local authority, since amendment to the Constitution has caused amendment to be carried out in Municipalities Act, incorporating Nagar Panchayat in the same, it being Municipality like the municipal council for absence of specific reference to Nagar Panchayat in the MLAMD Act, would not be able to hold the basic object and intrinsic purpose underlying the MLAMD Act to control and curb defection of elected councillors of local authorities.
35. Mr. Katneshwarkar submits that it will have to be considered and it is indeed intended that MLAMD Act is to ::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:53 ::: 22 WP-1942.15.doc apply to local authorities like municipalities. He submits that absence of consequential specific reference to Nagar Panchayat after amendment of Constitution of India and Municipalities Act under the term 'local authorities' as defined under the MLAMD Act under section 2(e) shall not prevent application of the enactment in respect of municipality, which is Nagar Panchayat, a local authority. Only for want of its specific incorporation in section 2 (e) and 2 (h) of the MLAMD Act, it cannot be said that the enactment would not apply to Nagar Panchayats.
36. Mr. Katneshwarkar, learned advocate places reliance on the judgment in the case of "Kedar Shashikant Deshpande Vs. Bhor Municipal Council and Others" reported in 2011 (1) Bom.C.R. 531.
According to him, the case has been pressed into service to consider that the petitioners cannot be permitted to argue for the first time before the High Court that respondent No.1 -
Collector had no jurisdiction to entertain disqualification petition. According to learned advocate, since the point of applicability of the MLAMD Act has been raised for the first time before this court, it as well cannot be permitted to be argued, as considered in said case.
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37. Learned advocate for respondent No.3 places strong reliance on the commentary of Maxwell on interpretation of statutes and refers to chapter 6 about construction to prevent evasion or abuse.
38. Next citation relied on behalf of respondents is in the case of "Shantabai Dattu Surwade Vs. State of Maharashtra and Others"
reported in 2011 (3) Bom.C.R. 277. According to them, it is observed in said judgment that member of a party has to obey the whip and that directives issued by a leader are binding on him, as such, the order passed by respondent No.1 cannot be faulted with.
39. Learned advocate Mr. Katneshwarkar submits that having regard to the development, particularly, amendment to the Constitution of India and consequential amendment to the Municipalities Act, observations by the Full Bench of this Court in Writ Petition No.11278 of 2012 and other connected matters in paragraph No.47A would be pertinent. Paragraph No.47A is as under;
" 47(A) In the case of State of Uttar Pradesh and Others vs. Pradhan Sangh Kshettra Samiti and Others reported in AIR 1995 SC 1512, the Hon'ble Supreme Court has observed :-::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:54 :::
24 WP-1942.15.doc "7. It is common knowledge that the needs of the people change with the development in the economic, scientific and technological fields as also with the developments in transport and communication. With them, the concept of self-sufficiency and the means, mode and range of self-
governance also change. What is more, the units of self-
governance at the lower level being interrelated and integrated with those at the higher levels as parts of the whole scheme of administration and development in the State, have to respond to and fall in line with the growth in the size and operation of the units at the higher level to form a coordinated democratic polity and administrative machinery. The concept of grassroot or lowest level administration must, therefore, necessarily change with the advance and progress at other levels. The governing units at all levels have to fit in in a pattern, and a scheme for administration both for law and order and economic growth. They have to act as vehicles of overall stability and progress. For that purpose, their constitution and functioning have to be in conformity with the larger social, political and economic goals.
Hence there cannot be any immutable social, political, economic or organisational concept of village as a self governing unit. In a developing country like ours, where the population is growing fast, where the society is in ferment on all fronts, where divisive forces of all kinds abound, where the vast majority of population is illiterate and is the victim of ignorance, superstition, blind-faith, biases and ::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:54 ::: 25 WP-1942.15.doc prejudices, and is shackled by tradition, and irrational customs and practices, there is an urgent need to evolve means to unite and integrate the society, to expose the populace to larger and higher goals,to imbibe in them the wider perspectives and to forge a socially cohesive front for breaking the barriers of race, caste, class, religion and region rather than to pander to the age-old, self-centered physical and mental barriers.
.......... There is further nothing in the Mahathma Gandhi's advocacy of "village panchayat raj" from which the High Court has taken support to suggest that the village that Mahatmaji had in mind was of a particular description or dimension. It is amusing in this respect to note that the High Court in support of its concept of village has even gone to the extent of observing that "it must be remembered that in considering the aspirations of the people, more so at the first level of democracy, the phenomena of a case of identity of the people, their sentiments, feelings and chauvinism, cannot be forgotten" the considerations which were, with respect, farthest from the mind of Mahathmaji and against which he fought throughout his life. If separate identities, chauvinism, divisible sentiments and feelings arc nurtured from the grassroot level, they are bound to erode the foundation of the unity and integrity of the country and should be the last thing on the social and political agenda of the country. On the other hand, the need of the day is to create social, political and economic entities crossing all barriers and wedded to the nationhood as the ultimate goal.
::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:54 :::26 WP-1942.15.doc Anthropological and sociological entities may be natural so far as the blood and familial relationships and attachments go and have their place in certain limited spheres. But they have no place while shaping democratic political and administrative units. Nor are they necessarily conducive to social and economic progress. On the other hand, they may prove and have in the past proved a positive hindrance to them. ... ... ... Sometimes, smaller the social, political and administrative entities, the greater the dominance of one section or the other and deeper the prejudices. The need is to organise viable social, political, economic and administrative units of optimum size at the lowest level on a rational basis keeping in mind the size of population, the needs of social and economic development, availability of resources, the transport and communication facilities, convenience of administration and other relevant factors. ...
... ... What is further forgotten is that over the years, not only the population in the rural areas has grown enormously but the complexion of the rural areas has also undergone a change. With the increasing pressure on land, there has been a steady migration from the rural to the urban and semi-urban areas. Some villages are almost deserted while others survive much below the poverty line.
At the same time, some have emerged as small packets of comparative prosperity, thanks to marginal industrial and commercial activities around them and the nearness to the urban and semi-urban areas. "
40. Learned advocates for respondents contend that ::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:54 :::
27 WP-1942.15.doc provisions of the MLAMD Act are in addition to and not in derogation of the Municipalities Act, as contained in section 10(2) of said enactment and that section 16 of the Municipalities Act provides for disqualification for becoming a councillor, which incorporates under sub section 1A that a person who is disqualified under the MLAMD Act for being councillor, shall cease to hold office as councillor.
41. Learned counsel for respondents, further submit that the petitioners purport to dispute the factual position with regard to the service of direction/ whip and authority and competence of the person issuing the direction/ whip. These aspects being involving disputed questions, would not call for exercise of powers by this court.
42. In reply to aforesaid contentions and submissions on behalf of respondents, learned advocates for the petitioners contend that the submissions being advanced have no concrete foundation in MLAMD Act or Municipalities Act or even in the Constitution of India. They submit and point out, the Constitution of India under Article 243Q stipulates that municipal council would be for a 'smaller urban area' and Nagar Panchayat would be for a ' transitional area.' According ::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:54 ::: 28 WP-1942.15.doc to them, so long as transitional area is not developed into a smaller urban area, in the present case which admittedly is not, argument would not hold any water.
43. It is contended by counsel for petitioners that the MLAMD Act defines local authority to mean only the authorities as are specifically enumerated in section 2 (e) of the MLAMD Act and confines the same to the four categories contained therein which do not include Nagar Panchayat.
44. In support of their submissions, they rely on a decision of the Supreme Court in the case of "Bharat Co-operative Bank (Mumbai) Ltd Vs. Co-operative Bank Employees Union" reported in AIR 2007 SC 2320, wherein, according to them, interpretation has been placed on the word "means" when it is used in the definition and also when words "means and includes" are used. For said purpose they draw attention to paragraph No.22, which is reproduced herein below for ready reference:-
" 22. Section 2 (bb) of the ID Act as initially introduced by Act 54 of 1949 used the word "means.. and includes" and was confined to a "Banking Company" as defined in Section 5of the Banking Companies Act, 1949, having branches or other establishments in more than one province and includes Imperial Bank of India. Similarly, Section 2 (kk), which was also introduced by Act 54 of 1949, defines Insurance Company as "an Insurance Company ::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:54 ::: 29 WP-1942.15.doc defined in Section 2of the Insurance Act, 1938 (IV of 1938), having branches or other establishments in more than one province". It is trite to say that when in the definition clause given in any statute the word "means" is used, what follows is intended to speak exhaustively. When the phrase "means" is used in the definition, to borrow the words of Lord Esher M.R. in Gough vs. Gough , it is a "hard and fast" definition and no meaning other than that which is put in the definition can be assigned to the same. (Also see: P. Kasilingam and Ors. Vs. P.S. G. Colege of Technology and Others.
On the other hand, when the word "includes" is used in the definition, the legislature does not intend to restrict the definition; makes the definition enumerative but not exhaustive. That is to say, the term defined will retain its ordinary meaning but its scope would be extended to bring within it matters, which in its ordinary meaning may or may not comprise. Therefore, the use of the word "means"
followed by the word "includes" in Section 2(bb) of the ID Act is clearly indicative of the legislative intent to make the definition exhaustive and would cover only those banking companies which fall within the purview of the definition and no other. "
45. They submit that when the word "means" is used, it is a hard and fast definition and no meaning other than that which is put in the definition can be assigned to the same.
46. They submit, it would be hazardous to go beyond the local authorities as have been referred to under definition clause 2 (e) of the MLAMD Act.
47. They press into service a decision of the Supreme Court ::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:54 ::: 30 WP-1942.15.doc in the case of "Sadashiv H. Patil Vs. Vithal D. Teke and Others"
reported in AIR 2000 SC 3044 referring to paragraph No.14 of said judgment, which reads thus -
" 14. A finding as to disqualification under the Act has the effect of unseating a person from an elected office held by him pursuant to his victory at the polls in accordance with democratic procedure of constituting a local authority. The consequences befall not only him as an individual but also the constituency represented by him which would cease to be represented on account of his having been disqualified. Looking at the penal consequences flowing from an elected Councillor being subjected to disqualification and its repercussion on the functioning of the local body as also the city or township governed by the local body the provisions have to be construed strictly. A rigorous compliance with the provisions of the Act and the Rules must be shown to have taken place while dealing with a reference under Section 7 of the Act. "
48. According to learned advocates for the petitioners, aforesaid observations require that a rigorous compliance of the provisions of the Act and the Rules be shown. It is submitted that since factual and procedural aspects are not in consonance with and in compliance of the provisions of the MLAMD statute and rules thereunder, and the legal one that the MLAMD Act itself being inapplicable, the proceedings thereunder, as stated above, are void and non-est.
49. The arguments in respect of section 10 (2) of the ::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:54 ::: 31 WP-1942.15.doc MLAMD Act have been sought to be repelled by the petitioners referring to sub section (1) of section 10 of the MLAMD Act, which stipulates that provisions of this Act shall have overriding effect on inconsistent provisions of any other law.
50. It is contended that whole proceedings have been rendered redundant. It is, therefore, submitted that the petitions be allowed and the impugned order be set aside.
51. While arguments have been so advanced as aforesaid on either side, it would be pertinent to refer to and take into consideration various relevant provisions of law.
52. Section 2 (e) of the MLAMD Act defines the term 'local authority' thus;
'' 2 (e) ' local authority ' means-
(i) a Municipal Corporation,
(ii) a Municipal Council,
(iii) a Zilla Parishad, or
(iv) a Panchayat Samiti; ''
53. Section 2 (h) under said enactment defines the term 'municipal council' clarifying as under;
'' 2 (h) 'Municipal Council' means a Municipal Council constituted under the Maharashtra Municipalities Act, 1965 '' ::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:54 ::: 32 WP-1942.15.doc
54. It would be useful to refer to what is meant by 'council' under the Municipalities Act. The term 'council' is defined under section 2 (6) of the Municipalities Act, which reads thus-
" 2 (6) 'Council' means a municipal council constituted or deemed to have been constituted for a smaller urban area specified in a notification issued in this respect, under clause (2) of Article 243-Q of the Constitution of India or under sub-section (2) of section 3 of this Act "
55. In both the places, definitions 2 (e) and 2 (h), defining local authority and municipal council respectively under MLAMD Act, the term "Nagar Panchayat" does not figure.
Municipal council has been defined under clause 2 (h), to mean a municipal council as constituted under the Municipalities Act. A council, as can be seen as referred to herein above, under section 2 (6) of the Municipalities Act, specifically means a council for a smaller urban area with reference to Article 243Q of the Constitution of India or under its section 3 (2).
56. Articles 243-P (e) and 243-Q of the Constitution of India deal with constitution of municipalities, read thus -
" 243-P Definitions - In this part, unless the context otherwise ::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:54 ::: 33 WP-1942.15.doc requires,-
(a) .....
(b) .....
(c) .....
(d) .....
(e) "Municipality" means an institution of self-government constituted under article 243Q;
(f)....
(g)...
243-Q. Constitution of Municipalities (1) There shall be constituted in every State,
(a) a Nagar Panchayat (by whatever name called) for a transitional area, that is to say, an area in transition from a rural area to an urban area
(b) a Municipal Council for a smaller urban area; and
(c) a Municipal Corporation for a larger urban area, in accordance with the provisions of this Part:
Provided that a Municipality under this clause may not be constituted in such urban area or part thereof as the Governor may, having regard to the size of tile area and the municipal services being provided or proposed to be provided by an industrial establishment in that area and such other factors as he may deem fit, by public notification, specify to be an industrial township (2) In this article, a transitional area, a smaller urban area or a larger urban area means such area as the Governor may, having regard to the population of the area, the density of the population therein, the revenue generated for local administration, the percentage of employment in non agricultural activities, the economic importance or such other factors as he may deem fit, specify by public notification for the purposes of this Part "
57. Sub-section (2) of section 3 of the Municipalities Act, reads thus -
::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:54 :::34 WP-1942.15.doc " (2) Save as provided in sub-section (1), the State Government may, having regard to the factors mentioned in clause (2) of Article 243-Q of the Constitution of India, specify, by notification in the Official Gazette, any local area as a smaller urban area;
Provided that no such area shall be so specified as smaller urban area unless the State Government, after making such inquiry as it may deem fit is satisfied that -
(a) the population of such area is not less than 25,000; and
(b) the percentage of employment in no-agricultural activities in such area is not less than thirty five per cent."
58. Definition of 'Nagar Panchayat' as appearing under section 2 sub-section (25A), is as under;
" 2 (25A). 'Nagar Panchayat' means a Nagar Panchayat constituted for a transitional area notified under Section 341 A of this Act; "
59. Section 341A of the Municipalities Act reads;
" 341A. Specification of a transitional area and incorporation of a Nagar Panchayat (1) The State Government may, having regard to the factors mentioned in clause (2) of Article 243Q of the Constitution of India, specify, by notification in the official gazette, an area in transition from a rural to an urban area to be a transitional area;
Provided that, no such area shall be so specified as a transitional area unless-
(a) such area has a population of not less than ten thousand and ::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:54 ::: 35 WP-1942.15.doc not more than twenty five thousand; and
(b) such area is not more than twenty kilometers away from the territorial limits of any Municipal Corporation or a "A" Class Council and the percentage of employment in non-agricultural activities in such area is not less than twenty five percent; or
(c) such area is more than twenty kilometers away from the territorial limits of any Municipal Corporation or a "A" Class Council but the percentage of employment in non-agriculture activities in such areas is not less than fifty percent.
[(1A) Notwithstanding anything contained in the proviso to sub- section (1), the State Government may, by notification in the official gazette, declare an area which is a District Headquarter or a Taluka Headquarter to be a transitional area.
(1B) Prior to the publication of a notification under sub-section (1) or (1A), the procedure prescribed in sub-sections (3), (4) and (5) of section 3 shall mutatis mutandis be followed.] (2) For every transitional area so specified under sub-section (1), there shall be constituted a Nagar Panchayat as provided in section 341B which shall be known by the name of Nagar Panchayat. Every such Nagar Panchayat shall be a body corporate and shall have perpetual succession and a common seal with power to acquire, hold and dispose of property and to enter into contract and may by the said name sue and be sued. "
60. Under part IX A of the Constitution of India, municipality means an institution of self government constituted under article 243Q. Article 243Q (1) (a) speaks of ::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:54 :::
36 WP-1942.15.doc a nagar panchayat for a transitional area from rural to urban.
Article 243Q (1) (b) refers to that municipal council would be for a smaller urban area and article 243Q (1) (c) to that a municipal corporation for a larger urban area. Thus, under the scheme, three municipalities have been contemplated viz;
nagar panchayat, municipal council and municipal corporation depending upon the nature and sizes of the areas.
61. Attention needs to be given to that under the Constitutional provisions municipal council has been referred to specifically for a smaller urban area and Nagar Panchayat is with reference to a transitional area from rural to urban. As such, it is a transformed area into smaller urban from rural may be able to acquire the status of municipal council, as considered under the Constitutional provisions. Albeit, Nagar Panchayat may be a municipality under the Constitution, yet it is not considered as an urban area, either smaller or larger for forming a council / corporation and as such, is not considered to be a municipal council either in the Constitution or under the Municipalities Act even on amendment.
62. Even if under Part IX A of the Constitution, nagar pancnahayt is a municipality or municipal body, however, it is ::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:54 ::: 37 WP-1942.15.doc a municipality with reference to transitional area. A municipal council is for a smaller urban area. In the present context, it is nobody's case that any notification for smaller urban area has been issued under Article 243Q of the Constitution of India or pursuant to section 3 (2) of the Municipalities Act or for that matter MNP is a smaller urban area.
63. Section 341C of the Municipalities Act also to quite a long extent reflects that the provisions of the Municipalities Act would not merely upon creation of 'nagar Panchayat' ipso facto apply to nagar panchayat unless they are specifically made applicable by an order to be published in official gazette. This is an indication of that the State Legislature does not contemplate nagar panchayat to be a municipal council as defined under the Municipalities Act or for that matter MLAMD Act. Section 341C (1) reads thus -
" 341C. Power to extend provisions of this Act relating to Councils to a transitional area.
(1) The State Government may, by order to be published in the Official Gazette, apply to a transitional area, with such incidental or consequential modification as the State Government may consider necessary for giving effect to the provisions of this Chapter, any provisions of this Act which apply to a Municipal Council for a "C"
Class smaller urban area. "
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64. It is being contended on behalf of respondent no. 3 that 'nagar panchayat' had not been envisaged, when the term 'local authority' came to be defined while enacting MLAMD Act and its emergence is subsequent to MLAMD Act and as such, it could not be referred to when MLAMD Act had been enacted. If this being so, when the Municipalities Act underwent amendments after introduction of part IX A of the Constitution of ig India containing nagar panchayat as municipality, the State legislature has not while amending Municipalities Act included into definition of 'local authority' under section 2 (e) of the MLAMD Act a nagar panchayat.
65. It will have to be borne in mind that the Municipalities Act, 1965 has been in operation from a very long time even before the MLAMD Act had been enacted. The term 'local authority' thereunder has been defined as under;
" 2 (20) 'local authority' means a Council or a Municipal Corporation constituted under the Bombay Municipal Corporation Act, or the Bombay Provincial Municipal Corporations Act, 1949 or the City of Nagpur Corporation Act, 1948, or a Zilla Parishad constituted under the Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961, or a village panchayat under the Bombay Village Panchayat Act, 1958. "::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:54 :::
39 WP-1942.15.doc
66. Section 2 (15) of the Maharashtra Regional and Town Planning Act, 1966 defines the term 'local authority' incorporating 'nagar panchayat' therein since 2000 on amendment, thus;
" (15) "local authority" means
(a) the Bombay Municipal Corporation constituted under the Bombay Municipal Corporation Act, or the Nagpur Municipal Corporation Act, 1948, or any Municipal corporation constituted under the Bombay Municipal Corporation Act, 1949, [(b) a Council and a Nagar Panchayat constituted under the Maharashtra Municipal Councils, Nagar Panchayats and Industrial Township Act 1965,]
(c) (i) a Zilla Parishad constituted under the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961, [(ii) the Authority constituted under the Maharashtra Housing and Area Development Act, 1976],
(iii) the Nagpur Improvement Trust constituted under the Nagpur Improvement Trust Act, 1936 which is permitted by the State Government for any area under its jurisdiction to exercise the powers of a Planning Authority under this Act; "
67. It would be pertinent to note that the Municipalities Act defines local authorities to be municipal councils, municipal corporations or village panchayats and under the MLAMD Act it defines the local authorities to be municipal corporations, municipal councils, zilla parishads and panchayat samitis.
Whereas, Legislature has, into definition of 'local authority' under the Maharashtra Regional Town Planning Act, 1966 ::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:54 ::: 40 WP-1942.15.doc (MRTP Act), by an amendment of 2000 inserted nagar panchayats alongside municipal corporations, zilla parishads, Maharashtra Housing and Area Development Authority and Nagpur Improvement Trust. Thus, the legislature under its power and authority goes on to specifically define what should local authority mean in a particular legislation. Aforesaid gives clear indication of that the State legislature ascribes a particular meaning to the term 'local authority' in the concerned enactment.
68. When amendments to the Constitution as well as Municipalities Act had already taken place around 1992, and even when, it would be required to be noted that amendment to the term 'local authority' defined under MRTP Act,1966 had taken place in the year 2000 incorporating Nagar Panchayat in the same, yet the definition of 'local authority' under the MLAMD Act had not been touched and/or altered.
Thus, the situation markedly shows that the legislature did not intend to include nagar panchayat as local authority under the MLAMD Act.
69. While MLAMD Act had been enacted, the village panchayat was being considered as a local authority under the ::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:54 ::: 41 WP-1942.15.doc Municipalities Act and yet, the State legislature in its wisdom, though had included municipal council as a 'local authority', had not included village panchayat as a local authority.
70. It may be that in an effort to democratize the country, from ground level, certain authorities viz., village panchayats, municipal councils, municipal corporations, have seen their emergence, yet one may not be able to overlook that despite village panchayat ig being a statutorily recognized local authority under Municipalities Act, has been excluded from being considered as such in definition clause while MLAMD Act had been enacted. For whatever reasons village panchayat had not been included, the legislature in its wisdom has not included village panchayat and so is the case while incorporating amendments pursuant to introduction of part IX A to the Constitution of India in the Municipalities Act. Neither village panchayat nor Nagar Panchayat have been referred to and incorporated in the MLAMD Act.
71. Regard would be required to be given to that whenever legislature has thought it proper in its wisdom, the term 'local authority' has been defined ascribing to it a particular meaning in the definition.
::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:54 :::42 WP-1942.15.doc
72. It is discernible that the State legislature is disinclined to cover nagar panchayat under MLAMD Act, as even after the amendments to the Constitution and consequently to Municipalities Act and even thereafter in 2000 while nagar panchayat has been included into the definition of 'local authority' under Maharashtra Regional Town Planning Act, 1966, it has not done so by inclusion of nagar panchayat in definition clause under MLAMD Act.
73. The legislature in its wisdom does not appear to intend to include all local self governing bodies to be considered as local authority under the provisions of MLAMD Act and as such has specifically referred to what would be the ' local authority' and has continued with the same definition under section 2
(e) of the MLAMD Act even after amendments to the Constitution and the Municipalities Act.
74. Thus, there does not appear to be casus omissus as sought to be contended. As such, it is difficult to go along the line of arguments advanced on behalf of respondents that MLAMD Act would take within its fold a nagar panchayat as a local authority.
::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:54 :::43 WP-1942.15.doc
75. The State Legislature appears to confine application of disqualification provisions of MLAMD Act to the four categories of local authorities specified in section 2 (e) of the MLAMD Act. The intention is reflected in the provisions under section 3, particularly section 3 (1) (b) of the MLAMD Act. Such an intention becomes even more prominent under provisions of section 7 of the MLAMD Act.
76. Provisions of section 3 of the MLAMD enactment, particularly section 3 (1) (b) would play a pivotal role. For said purpose it would be pertinent to reproduce section 3 of the MLAMD Act, as under -
" 3. (1) Subject to the provisions of section 5, a councillor or a member belonging to any political party or aghadi or front shall be disqualified for being a councillor or a member -
(a) ....
(b) If he votes or abstains from voting in any meeting of a Municipal Corporation, Municipal Council, zilla Parishad or, as the case may be, Panchayat Samiti, contrary to any direction issued by the political party or aghadi or front to which he belongs or by any person or authority authorised by any of them in this behalf, without obtaining, in either case, the prior permission of such political party or aghadi or front, person or authority and such ::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:54 ::: 44 WP-1942.15.doc voting or abstention has not been condoned by such political party or aghadi or front, person or authority within fifteen days from the date of such voting or abstention :
Provided that, such voting or abstention without prior permission from such party or aghadi or front, at election of any office, authority or committee under any relevant municipal law or the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 shall not be condoned under this clause -
Explanation - For the purposes of this section ........ "
77. It would be necessary to take into account that section 3 (1) (b) of the MLAMD Act, speaks of disqualification specifically of councillor who votes or abstains from voting in the meetings of municipal corporations, municipal councils, zilla parishads or panchayat samitis contrary to the direction issued by the political party to which he may belong to, or by a person authorized in this respect, without obtaining prior permission of the political party or person or authority and such voting or abstention has not been condoned. The provision does not refer to meetings of 'nagar panchayats'.
78. Thus, section 3 (1) (b) of the MLAMD Act, having regard ::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:54 ::: 45 WP-1942.15.doc to specific "local authorities" referred to therein and in absence of amendment to the same, after the amendment to the Constitution of India and the Municipalities Act, would not be able to take within its fold and cover "Nagar Panchayat".
79. Aforesaid gets reinforcement under the provisions of section 7 of the MLAMD Act. The provision gives a clear indication that the State Legislature does not intend to apply provisions of the MLAMD Act to disqualify a councillor of nagar panchayat and has not provided for disqualification proceedings against councillor of nagar panchayat under the MLAMD Act. The same quite eloquently surfaces from the text of section 7 of the MLAMD Act, which reads thus -
" 7. If any question arises as to whether, -
(a) a councillor of a Municipal Corporation; or
(b) a councillor of a Municipal Council; or
(c) a councillor of a Zilla Parishad; or
(d) a member of a Panchayat Samiti, has become subject to disqualification under this Act, the question shall be referred -
(i) in the case of a councillor or a Municipal Corporation, to the Commissioner, and
(ii) in the case of any other councillor or member, to the Collector; and the decision of the Commissioner, or as the case may be, Collector, shall be final. "::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:54 :::
46 WP-1942.15.doc
80. Moreover, definition of term 'councillor' as appearing under section 2 (d) of the MLAMD Act, strengthens the position that MLAMD Act would not apply to councillors of nagar panchayat as the definition reads as under;
" 2 (d) 'councillor' means a councillor of a Municipal Corporation, or a Municipal Council, or a Zilla Parishad; "
81. Arguments have also been advanced relying on section 10 of the MLAMD Act. It would be worthwhile to reproduce the same, which reads as under -
" 10. (1) The provisions of this Act and rules shall have effect notwithstanding anything inconsistent therewith contained in any other law for the time being in force.
(2) Subject to the provisions of sub-section (1), the provisions of this Act shall be in addition to and shall not, save as expressly provided hereinbefore, be in derogation of the provisions of any law relating to Municipal Corporation, Municipal Council or other local authority concerned.
(3) Notwithstanding anything contained in the forgoing provisions of this section nothing in this Act shall apply when a Government servant is nominated as a Councillor of a Municipal Council for a municipal area specified in Part II or Part III of Schedule I to the Maharashtra Municipalities Act, 1965, or to any person who holds the office as a member of a panchayat samiti by virtue of his being a Government servant and appointed as Administrator of a co-operative society "::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:54 :::
47 WP-1942.15.doc
82. On behalf of the respondents it is contended that section 10 (2) of the MLAMD Act stipulates that provisions of this Act are in addition to and not in derogation of provisions of any other law relating to municipal council or other local authority. However, it would have to be taken into account that provisions of MLAMD Act do not assist the respondents nor do provisions of other law relating to municipal council or other local authority appear to impact or for that matter influence the emerging legal position in this matter, with such a strength to sway the same in favour of the respondents.
Section 10 (2) of the MLAMD Act would not lend any assistance in this matter to the respondents. It may not be ignored that section 10 (1) of the MLAMD Act gives its provisions dominance over any inconsistency.
83. Contention that nagar panchayat practically is a municipal council since it is conferred with all the powers of a municipal council under the Municipalities Act as well as it has to perform the same duties as discharged by a municipal council, would pale into insignificance in the face of emerging legal position as aforesaid since the legislative intent does not appear to include a nagar panchayat as a local authority ::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:54 ::: 48 WP-1942.15.doc under MLAMD Act in spite of its coming into being under the Constitution and amendments pursuant thereto into the Municipalities Act.
84. Sections 2 (d), 2 (e), 3 and 7 of the MLAMD Act, reproduced hereinbefore would evince that the disqualification proceedings against councillors of nagar panchayat under the MLAMD Act may not be able to be taken up by respondent No.1.
85. There is no dispute, rather position is indipustable that the meeting held on 30th April, 2013 was not a meeting of any of the local authorities referred to in section 3 (1) (b) of the of the MLAMD Act. Having regard to the observations as have been referred to in paragraph No.47, the provision since being visiting the person concerned with penal consequences, in the absence of nagar panchayat being referred to and/or concerned in said provision, in the present matter, it does not appear to be a case that councillor of nagar panchayat or Nagar Panchayat can be considered to have been covered by the penal provision under section 3 of the MLAMD Act.
86. Even if for the sake of arguments it is to be assumed that the term "local authority" under MLAMD Act may ::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:54 ::: 49 WP-1942.15.doc contemplate Nagar Panchayat, yet, for conspicuous absence of its specific reference in the relevant provision - section 3 as in the case of other local authorities under the same, it would be difficult to consider the argument that the petitioners would stand disqualified to be councillors of Mahur Nagar Panchayat. Provision of the MLAMD Act prescribing penal consequences will have to be strictly construed. A councillor of nagar panchayat does not appear to be covered under section 3 (1) (b) of the MLAMD Act, and as such, petitioners would not incur disqualification under the MLAMD Act.
87. Having regard to aforesaid, the arguments urging to put up a construction to prevent evasion or abuse, referring to Maxwell on interpretation of statutes do not appear to be of any assistance to the respondents.
88. Observations quoted from the judgment of full bench as appearing under paragraph no. 39 being relied on by respondents may not be of any avail in the face of emerging legal position as is appearing under the facts and circumstances of the case and the prevailing provisions of law.
89. Contention on behalf of the respondents that a point with regard to applicability of MLAMD Act would not be able to ::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:54 ::: 50 WP-1942.15.doc be taken up in the present writ petitions, having regard to the factual and legal position, is underwhelming and reliance placed on the case of Kedar S. Deshpande (supra) would not be proper, for, observations therein appear to occur in a different context. In Kedar Deshpande's case (supra), the court was dealing with submission, for the first time, that the additional collector had not been empowered/delegated powers to deal with disqualification petitions under the MLAMD Act. The observations, in turn, had referred to a decision of the supreme court. Kedar Deshpande's case as well as the case referred to therein, had been dealing with entirely different factual and legal situations and the observations therein would seldom be able to contain and govern the present context. In the citations, the high court and supreme court had not been concerned with applicability of the enactment. In the present matter the question of applicability of the enactment has been involved rather than jurisdiction as has been dealt with in the citations. The contention on behalf of respondents about the question being raised for the first time and could not be allowed before this court is a technical one, as the question of applicability of enactment in present case strikes at the very foundation and ::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:54 ::: 51 WP-1942.15.doc uproots the proceedings. The contention as such, is not tenable.
90. Also, the findings recorded by respondent No.1 do not appear to take stock of the factual situation properly. There is no reference to any specific rule, regulation or provision of constitution of the Nationalist Congress Party being considered showing that under its rules, regulations or constitution, it would be the District President of NCP (Rural), who would be authorized officer or being empowered or able to act as a political party or would be a leader as envisaged under the MLAMD Act and Rules. The communication dated 27th January, 2014 is a subsequent communication and by itself would not be able to justify direction / whip in the absence of reference to rules, regulations or provision of the constitution. For want of reflection of proper application of mind to the facts, circumstances and record, the impugned order does not appear to be sound enough to be sustainable in fact and in law.
91. The provisions of MLAMD Act in general, and provisions of section 3 and proceedings for disqualification under section 7 of the MLAMD Act in particular, do not cover councillor of ::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:54 ::: 52 WP-1942.15.doc nagar panchayat. The proceeding for disqualification of petitioners in the circumstances turns out to be an otiose process and is without any efficacy.
92. Conspectus thus leads to that the impugned order is rendered untenable and the same deserves to be quashed.
93. As such, following order.
ig ORDER The writ petitions are allowed. Impugned order dated 31st January, 2015 passed by District Collector, Nanded under provisions of section 3 (1) (b) of the MLAMD Act, is quashed and set aside. Rule is made absolute in aforesaid terms. Civil application No.10993 of 2015 stands disposed of.
SUNIL P. DESHMUKH, JUDGE ::: Uploaded on - 14/06/2016 ::: Downloaded on - 30/07/2016 00:58:54 :::