Allahabad High Court
Ajai Kumar Tripathi Son Of Sri Yatindra ... vs Ram Bahadur Yadav Son Of Sri Parshottam on 20 November, 2007
Equivalent citations: 2008(1)AWC1041, AIR 2008 (NOC) 1533 (ALL.), 2008 (2) ALJ 546
Author: Arun Tandon
Bench: Arun Tandon
JUDGMENT Arun Tandon, J.
1. Heard Sri A.M. Tripathi, learned Counsel for the petitioner and Sri Sanjeev Khare, learned Counsel for respondent.
2. This writ petition was taken up as fresh matter on 8th August, 2007 and on the said date learned Counsel for the parties agreed that since only a legal issue qua application of Section-5 of the Limitation Act to an election petition filed under the provisions of Uttar Pradesh Zila Panchayats (Settlement of Disputes Relating to Membership) Rules, 1994 is involved, it is not necessary to file any counter affidavit and the writ petition may be decided at the admission stage itself without calling for counter affidavit.
3. In view of the stand taken up by the parties, the Court has proceeded to hear the present writ petition finally on legal issue raised.
4. There is no dispute between parties about the facts as are on record. Elections to the office of the member of Zila Panchayat from Vikash Khand Barsathi, Jaunpur was held on 17th October, 2005. Petitioner was declared elected and a certificate in that regard was issued by the Election Commission on 27th October, 2005. Respondent No. 1, who contested the election and lost, challenged the election of the petitioner by means of the election petition under Section 27(2) of the Uttar Pradesh Kshetra Panchayats and Zila Panchayats Adhiniyam, 1961 read with Rules 3 and 4 of the Uttar Pradesh Zila Panchayats (Settlement of Disputes Relating to Membership) Rules, 1994. The election petition was registered as Election Petition No. 07 of 2005. The election petition was presented on 28th November, 2005. An objection was raised by the elected candidate (petitioner) to the effect that the election petition was barred by limitation by one day. Since the provisions of Section 5 of the Limitation Act were not applicable, Election Tribunal has no other option but to dismiss the election petition as barred by limitation.
5. On behalf of the election petitioner (respondent) it was contended that limitation for filing of the election petition is 30 days and since the result was declared on 28th October, 2005, the period of 30 days would expire only on 27th November, 2005, which was Sunday and therefore, the election petition is within time. Even otherwise the application under Section 5 of the Limitation Act for condoning the delay of one day has been filed, which may be considered on merit.
6. Learned Counsel for the petitioner points out that the result of the election was declared on 28th October, 2005, the period of 30 days for filing of the election petition would expire on 26th November, 2005, inasmuch as in the month of October, there were 31 days. 26th November, 2005 was admittedly Saturday and was a working day. Election petition could have been filed upto 26th November, 2005 only. He clarifies that since the election petition has been filed on 28th November, 2005, as admitted to the election petitioner, it was beyond the prescribed period of 30 days and the provisions of Limitation Act being not applicable, the election petition was liable to be dismissed on the ground of delay.
7. The Election Tribunal/Additional District Judge (Court No. 2), Jaunpur, by means of the impugned order dated 7th July, 2007, even after noticing the Judgment of the Hon'ble Supreme Court of India ; Anwari v. Siddha Rammaia and 2002 ALR 221 as well as that of the Hon'ble High Court in the case of Anshar Ahmad v. S.D.O. AIR 1998 ALLd. 341, has held that the provisions of Limitation Act have to be applied in larger interest of justice and has, therefore, proceeded to condone the delay of one day in filing of the election petition. He has admitted the election petition and has issued notices to the parties on the same. It is against this order that the present writ petition has been filed.
8. Learned Counsel for the petitioner with reference to the judgment of the High Court in the case of Ansar Ahmad v. Sub-Divisional Officer, Kairana and Ors. AIR 1998 ALLD., 341, wherein large number of judgements of the Hon'ble Supreme Court of India have been considered including that in the case of Anwari Basavaraj Patil and Ors. v. Siddaramaiah and Ors. , submits that the provisions of Limitation Act have no application in respect of an election petition to be filed under the provisions of Uttar Pradesh Zila Panchayats (Settlement of Disputes Relating to Membership) Rules, 1994 and therefore, the Election Tribunal was not justified in entertaining the election petition after condoning the delay of one day.
9. Learned Counsel for the respondent with reference to the judgment of the Hon'ble Supreme Court of India in the case of Shaik Saidulu @ Saidan v. Chukka Yesu Ratnam and Ors. 2002 (47) ALR 221, submits that Section 5 of the Limitation Act are applicable to an election petition also and therefore, the order of the Election Tribunal condoning the delay of one day does not warrant any interference under Article 226 of the Constitution of India.
10. I have heard learned Counsel for the parties and have gone through the records of the present writ petition.
The Hon'ble Supreme Court of India in the case of Anwari Basavaraj Patil (Supra) has held that provisions of Section-5 of the Limitation Act would not apply to the proceedings undertaken by way of election petition. In the case of Ansar Ahmad (Supra), this Court after noticing the provisions of the Act and Rules applicable, which regulate the filing of the election petition, has recorded that such provisions are para meteria to the Representation of the People Act, 1951 and therefore, held that the provisions of Section 5 of the Limitation Act could not be invoked for entertaining the election petition filed beyond the limitation prescribed.
11. It is no doubt true that the Hon'ble Supreme Court of India in the case of Shaik Saidulu @ Saidan (Supra) has held that the provisions of Section 5 of the Limitation Act would be applicable qua filing of a election petition under the provisions of Section 71 of the Hyderabad Municipal Corporation Act, 1955 and the reasons assigned for arriving at the conclusion have been stated in paragraphs-12 of the said judgement, which reads as follows:
We do not agree with the submissions made on behalf of the respondent that no period of limitation is prescribed for the election petition and that the provisions of Sub-section (2) of Section 671 would be attracted excluding the applicability of Section 5 of the Limitation Act. The harmonious interpretation of various provisions of the Act would clearly show that the election petition was intended to be taken, by the Legislature, as an application for the purposes of limitation in terms of Sections 671. Taking any other view would defeat the very purpose of the enactment providing for filing of an election petition calling in question any elections on the grounds specified under the Act. The remedy provided under a statute cannot be defeated under the cloak of technicalities by adopting a hyper-technical approach. The free and fair elections are a guarantee of the democratic polity and for achieving such an objective, various provisions are made applicable to the election laws, most important of which is the remedy of challenging the elections on the grounds specified under the statute. In the absence of the applicability of Section 5 of the Limitation Act, the rights of the aggrieved person, intended to challenge an election, can be defeated by the executive of the State by not appointing the election tribunal as is shown to have been done in the instant cases. In the appeal filed by Gogineni Sujatha, it is not disputed that the election tribunal was constituted after the expiry of period of limitation prescribed for filing an election petition. Similarly in the case of Shaikh Saidulu @ Saida, sufficient time was allowed to lapse preventing the filing of the election petition for no fault of the appellant. Can an interpretation be accepted which facilities the defeating of purpose of the Act? The answer is emphatically, no.
In the aforesaid legal background, it is to be examined as to whether on harmonious interpretation of various provisions of the Uttar Pradesh Kshetra Panchayats and Zila Panchayats Adhiniyam, 1961, does it follow that the Legislature intended that the provisions of the Limitation Act to be applicable in respect of an election petition to be filed under Section 27(2) of the Uttar Pradesh Kshetra Panchayats and Zila Panchayats Adhiniyam, 1961 read with Rules 3 and 4 of the Uttar Pradesh Zila Panchayats (Settlement of Disputes Relating to Membership) Rules, 1994 or not.
12. Right to challenge the elections by way of election petition is not a fundamental right reference Bhuvanesh Bhusan Sharma v. Eelection Tribunal, Farrukhabad 1958 AIJ 443. It is a creation of an statute. Right is regulated by such limitation, as may be prescribed by the legislature.
13. An election petition for questioning the elections of a member of a Khetra Panchayat has been provided for under Section 27(2) of the Uttar Pradesh Kshetra Panchayats and Zila Panchayats Adhiniyam, 1961. The Section provides that a dispute about election of a member has to be referred to is to be presented before the Judge in a manner, as may be prescribed.
14. For ready reference relevant portion of Section 27(2) is being quoted herein below:
27. Disputes as to membership or disqualification.--(1) ....
(2) If the dispute arises as to whether a person-
(a) has been lawfully chosen a member of a Zila Panchayat under Section 18; or
(b) has ceased to remain eligible for being chosen a member of the Zila Panchayat for the purposes of Section 20; or
(c) has become disqualified to be Adhyaksha or Upadhyaksha for the purposes of Section 19, the dispute shall be referred in the manner prescribed to the Judge whose decision shall be final and binding.
In exercise of powers under Section 237 read with Section 27(2) of the Uttar Pradesh Kshetra Panchayats and Zila Panchayats Adhiniyam, 1961, the Governor of the Uttar Pradesh has notified the statutory Rules for regulating the mode and manner of filing of the election petitions. The Rules are known as 'Uttar Pradesh Zila Panchayats (Settlement of Disputes Relating to Membership) Rules, 1994'.
15. For appreciating the controversy at hand, it would be relevant to reproduce the Rules 4(1) and 4(3) of the Uttar Pradesh Zila Panchayats (Settlement of Disputes Relating to Membership) Rules, 1994, which reads as follows:
4. Manner of raising disputes under Section 27(2)(a) and (b).--(1) If a dispute arises as to whether a person has been lawfully chosen under Clause (b) of Sub-section (1) of Section 18 the matter shall be referred by means of a written petition by any person who could legally be a candidate at such choosing to the Judge within thirty days of the date of choosing.
(2) ....
(3) Every petition under Sub-rule (1) or Sub-rule (2) shall be presented in person by the petitioner, and if there are more than one petitioners by any or all of them.
16. The procedure to be followed by the Judge in respect of election petition has been provided for under Rule 11, which reads as follows:
11. Procedure before the Judge.--(1) Except so far as provided by the Act or in these Rules, the procedure provided in Civil Procedure Code, 1908 in regard to suits shall in so far as it is not inconsistent with the Act or any provisions of these rules and it can be made applicable, be followed in the hearing of the petitions:
Provided that-
(a) any two or more petitions to the membership of the same person may be heard together;
(b) the Judge shall not be required to record the evidence in full but shall make a memorandum of the evidence sufficient in his opinion for the purpose of deciding the case;
(c) the Judge may, at any stage of the proceedings; require the petitioner to give further cash security for the payment of the costs incurred or likely to be incurred by any respondent;
(d) for the purpose of deciding any issue, the Judge shall only be found to order production of or to receive only so much evidence; oral or documentary as he considers necessary; and
(e) any person aggrieved from the decision of the Judge may apply for review to the Judge within 15 days from the date of the decision and the Judge may thereupon review the decision.
(2) The provisions of the Indian Evidence Act, 1872 (Act No. 1 of 1872) shall, subject to the provisions of the Act and these rules, be deemed to apply in all respects in the proceedings for the disposal of the petition.
It would be seen that although the provisions of Code of Civil Procedure and Evidence Act have been made applicable only for the purpose of hearing of the petitions, the Legislature has deliberately not provided for application of the Limitation Act to the said proceedings.
17. From the aforesaid statutory provisions, it will be seen that the provisions of Limitation Act, which would include Section 5 also have not been made applicable in respect of election petitions to be filed under Section 27(2) of the Uttar Pradesh Khsetra Panchayats and Zila Panchayats Adhiniyam, 1961 for condoning the delay, if any, in filing of the election petitions.
18. With reference to the judgment of the Hon'ble Supreme Court of India in the case of Bhuvanesh Bhusan Sharma (Supra), it is still to be examined as to whether any other provisions of the Uttar Pradesh Khsetra Panchayats and Zila Panchayats Adhiniyam, 1961 contemplates by necessary implication, that the provisions of Section-5 of the Limitation Act would be applicable to the election petition to be filed under Section 27(2) of the Uttar Pradesh Khsetra Panchayats and Zila Panchayats Adhiniyam, 1961 or not.
19. After scrutiny of the provisions of the Uttar Pradesh Khsetra Panchayats and Zila Panchayats Adhiniyam, 1961, learned Counsel for the parties could bring to the notice of the Court only Section 251, which is being quoted herein below:
251. Appeals from Order of Zila Panchayat.--(1) Any person aggrieved by any order or direction made by a Zila Panchayat or a Kshetra Panchayat, as the case may be, under the powers conferred upon it by Sections 165(1), 171, 184, 191(6), 193, 202, 216, 218, 221 or under a bye-law made under sub-head (a) of Heading D and under Heading E of Sub-section (2) of Section 239, may within thirty days from the date of such direction or order, exclusive of the time requisite for obtaining a copy thereof, appeal to such offers as the State Government may appoint, for the purpose of hearing such appeals or any of them or, failing such appointment, to the District Magistrate.
(2) The appellate authority may, if it thinks fit, extend the period allowed by Sub-section (1) for appeal.
(3) No appeal shall be dismissed or allowed in part or whole unless reasonable opportunity of showing cause or being heard has been given to the parties.
20. The aforesaid Section 251 of 1961 Adhiniyam have no application qua filing of election petition under Section 27(2) of Uttar Pradesh Khsetra Panchayats and Zila Panchayats Adhiniyam, 1961 read with the Rules of 1994. No other provision of the Act of 1961 or Rules of 1994 contemplates application of limitation Act to the proceedings to be initiated by way of election petition.
21. Thus, it is held that the provisions of limitation Act stand excluded, so far as the election petitions to be filed under Section 27(2) of the Uttar Pradesh Khsetra Panchayats and Zila Panchayats Adhiniyam, 1961 are concerned. There is no provision akin to Section 671 of the Hyderabad Municipal Corporation Act, 1955 in the Act of 1961 or rules framed thereunder. Consequently the judgment relied upon by the learned Counsel for the respondent is clearly distinguishable, in the facts of the present case.
22. Accordingly this writ petition is allowed. The order passed by the Election Tribunal condoning the delay in filing of the election petition dated 7th July, 2007, on an application under Section 5 of the Limitation Act, (which was legally not maintainable), is hereby quashed. It is held that the election petition filed by the respondent is beyond the period of limitation prescribed and therefore, not maintainable. The proceedings in that regard stand quashed.