Madras High Court
M.Selvam vs The Coimbatore City on 5 February, 2018
Author: S.Manikumar
Bench: S.Manikumar, V.Bhavani Subbaroyan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 05.02.2018 CORAM: THE HONOURABLE MR.JUSTICE S.MANIKUMAR and THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN W.A.No.1120 of 2016 M.Selvam ... Appellant Vs. 1.The Coimbatore City Municipal Corporation, Represented by its Commissioner Victoria Town Hall Coimbtore - 641 001. 2.Kalliappan @ S.B.Suresh Contractor Anna Daily Vegetable Market Mettupalayam Road Coimbatore - 641 043 ... Respondents Writ Appeal filed under Clause 15 of the Letters Patent against the order dated 29.07.2016 made in W.P.No.10554 of 2015. For Appellant : Mr.S.Rajesh For Respondents : Mr.S.Saravanan for R1 Mr.G.Asokapathy for Pass Associates for R2 JUDGMENT
(Judgment of the Court was delivered by S.MANIKUMAR, J.) Challenge in this writ appeal is to the order of the writ court dated 29.07.2016 made in W.P. No.10554 of 2015, by which, the writ court, dismissed the writ petition filed by the appellant herein, stating that the appellant has failed to substantiate the averments stated in the affidavit filed in support of the writ petition and further observed that the first respondent had conducted the tender in accordance with the rules and regulations as contemplated under law and that there is no irregularity in the tender process.
2. Short facts leading to the filing of the writ appeal are that on 10.03.2015, the 1st respondent called for a tender, for collection of fees for Mettupalayam Road Anna Daily Vegetable Market for the period 2015 - 2018, vide notification published in News Daily. It is the case of the appellant/petitioner that with intent to participate in the said auction, he took a Demand Draft dated 27.01.2015 for a sum of Rs.5,75,000/- and approached the Commissioner, Coimbatore Municipal Corporation/1st respondent herein, for registration of his name. The Assistant Commissioner, West Zone of Coimbatore City Municipal Corporation, who was in-charge of receiving the deposit amount from the intending auctioneers/tenderers, for participating in the auction, has stated that auction for Mettupalayam Road Anna Daily Vegetable Market and D.B.Road parking space have been kept in abeyance, and the 1st respondent has not chosen to receive the amount and register the appellant's name to participate in the tender for Mettupalayam Road Anna Daily Vegetable Market. The appellant/petitioner received a message stating that the 1st respondent had received the deposit amount from three persons including the 2nd respondent herein, at 8.00 p.m. on 12.03.2015. On the next day, the appellant submitted a petition along with other tenderers to the Mayor and the Commissioner of Coimbatore City Municipal Corporation and that the Officials assured them that a fresh notification would be issued inviting tenders and the amount if any collected by the respondent officials, would not be entertained and no auction would be held on 13.03.2015 with regard to the granting of licence for Mettupalayam Road Anna Daily Vegetable Market.
3. According to the appellant, a fresh notification inviting tenders for D.B. Road Car parking fee collection was published in 'Malai Malar' Tamil daily on 27.03.2015 and another publication in 'Daily Thanthi' on 28.03.2015. However, no fresh tender was called for in respect of Mettupalayam Road Anna Daily Vegetable Market fee collection. Thereafter, the appellant came to understand that licence for collection of fee for the Vegetable market was awarded to a member of the Sangam, for a value of Rs.51,03,000/-.
4. According to the appellant, the entire process of accepting the tender, has been done in a suspicious manner, denying and depriving the rights of those, who wanted to participate in the tender. Further, according to the appellant, the tender process was not transparent, hurriedly done, and in violation of the rules mandated under the Coimbatore Corporation Act, 1981.
5. Before the writ court, Coimbatore Corporation/the first respondent has filed a counter affidavit stating that in respect of Mettupalayam Road Anna Daily Vegetable Market, on 12.03.2015, one G.A.Wahab had paid the fees, and obtained three online computer receipts at 3.18 p.m., 3.19 p.m. and 3.20 p.m. respectively, one S.Shanmugaraj got three online computer receipts at 3.21 p.m. and 3.22 p.m. respectively and that Mr.Kaliappan the 2nd respondent, got three online computer receipts, at 3.42 p.m., 3.43 p.m. and 3.44 p.m. respectively, for grant of licence for collection of fees, for Anna Vegetable Market. Besides the above three persons, totally 19 members have registered their names to participate in the auction for some other items, which includes toilets and other markets. The 1st respondent has stated that on 12.03.2015, the appellant was not present to pay the required fee and register himself in terms of the conditions as stated in the auction notice. When the appellant was not physically present, on 12.03.2015, he has made a false statement before this court, by stating that there was violation in the tender process, and that it was not transparent.
6. In the auction held on 13.03.2015, Thiru.Kaliappan, the 2nd respondent was declared as the highest bidder, and that the highest bid was approved by the Mayor on 27.03.2015. The Assistant Commissioner has not stated that the auction for grant of licence to Mettupalayam Road Anna Daily Vegetable Market was kept in abeyance. Demand Draft drawn by the appellant was obtained, even prior to the date of notification, and it might have been drawn for some other purpose. When the Assistant Commissioner was in-charge of receiving the deposit, there was no occasion for the appellant to deposit the amount with the Commissioner of Coimbatore Corporation, the 1st respondent, hence, the 1st respondent had no occasion to refuse to receive the deposit. According to the 1st respondent, this alone would falsify the case of the appellant/petitioner.
7. Commissioner of Coimbatore Corporation, in his counter affidavit has further stated that there was no malpractice or irregularity in the conduct of auction. According to him, Re-tender would be called, if any participant pays 5% more than the highest bidder within 24 hours. The appellant did not pay 5% more than the highest bid, within 24 hours. Hence, there was no scope for re-tender. No assurance was given by any official of the Corporation, that fresh tender notification would be issued. Auction conducted by the Corporation on 13.03.2015, was in accordance with procedure.
8. Auction was conducted by the Corporation, in accordance with the rules and regulations, as contemplated under the law. On 10.03.2015, Corporation issued a paper publication notifying the auction, wherein, Corporation had clearly expressed that the person, who wants to participate in the auction has to register his name along with the deposit, as well as EMD, at least by 04.00 p.m. on or before 12.03.2015, as the date for auction was fixed by the Corporation, as 13.03.2015. Auction was conducted in a transparent manner. Appellant having failed to participate in the tender, cannot now make baseless allegations. For the abovesaid reasons, Coimbatore Corporation has sought for dismissal of the writ petition.
9. Before the writ court, Thiru.Kaliappan/second respondent herein, has filed a separate counter affidavit stating that, pursuant to the paper publication dated 10.03.2015, he has paid the requisite deposit and obtained three online computer receipts at 3.42 p.m., 3.43 p.m. and 3.44 p.m. respectively for participating, in the auction, for the collection of toll and fee. On the date of auction on 13.03.2015, he was present along with one Mr.Wahab and Mr.Shanmugaraj, who had also participated in the auction. Since the quotation of the 2nd respondent, was the highest, he was declared as the highest bidder and that the same was approved on 27.03.2015, and accordingly, an order was issued on 31.03.2015 by the Assistant Commissioner, wherein, he was directed to pay the entire auction Amount, Professional Tax, Tax Deducted at Source, Service Tax, in respect of licence, for collection of toll, at the Market. Accordingly, the 2nd respondent has paid a sum of Rs.61,51,315/-. On the contra, the appellant, has never paid the requisite fee for registration, to participate, in the auction. Even otherwise, as per the terms and conditions of the tender, a person, interested in re-auction, should make an application, within 24 hours from the time of auction. Appellant has not made any application within 24 hours. Computer system generated receipts would show that the 2nd respondent, has paid the registration fee, within time, whereas the appellant did not pay the same. For the abovesaid reasons, the 2nd respondent has prayed for dismissal of the Writ Petition.
10. Upon considering the submissions of the learned counsel for the parties and materials on record, writ Court, vide order dated 29.07.2016, dismissed the writ petition. Relevant portions of the order are extracted hereunder:
" 7.There is no dispute that the 1st respondent published a tender notification for collection of fee for Mettupalayam Road Anna Daily Vegetable Market on 10.03.2015. As per the tender notification, the participants should submit their application along with the required amount in the Corporation Cash counter by way of Demand Draft/Cash and subsequently, registration process will be done in the Corporation Computer Section. After registration, a cover containing E-Id/E-password will be issued to each participants. Using the E-password, the participants have to generate their personal password by themselves online. However, the participants should not disclose their password to other participants as well as to the Corporation employees. The participants, who had remitted the required amount and received E-Id on the 1st day, are alone allowed to participate in the E-auction. They can place the E-tender cover in the tender box within the specified time and the cover should contain E-Id. The covers submitted by the persons, who do not have registration/user ID are not accepted. At the specified time, the E-auction will be conducted through online and the participants have to participate in the auction through online by using their password. In the computer screen, they can view the overall maximum amount quoted, however, the participant's name will not be displayed. The participants can also place their quotation through online.
8. In the case on hand, on 12.03.2015, the collection counter was closed as per the auction conditions at 4.00 p.m. In the affidavit filed in support of the Writ Petition, the petitioner has stated that the 1st respondent had received the deposit amount from three persons viz., G.A.Vahab, S.Shanmugaraj and Kaliappan @ S.B.Suresh. However, the 1st respondent as well as the 2nd respondent has stated that the 2nd respondent got three online computer receipts generated at 3.42 p.m., 3.43 p.m. and 3.44 p.m. on 12.03.2015. Similarly, G.A.Vahab had paid the fees and obtained three online computer receipts at 3.18 p.m., 3.19 p.m. and 3.20 p.m. on 12.03.2015. S.Shanmugaraj also got three online computer receipts on 12.03.2015 at 3.21 p.m. and 3.22 p.m. for grant of licence for collection at Anna Vegetable Market. The 1st respondent has stated that besides the three persons, totally 19 members have registered their names to participate in the auction for some other items, which includes toilets and other markets. The 1st respondent has specifically stated that the petitioner was not present to pay the required fee on 12.03.2015 and register himself in terms of the conditions as stated in the auction notice.
9. Had the petitioner paid the required fee and got himself registered on 12.03.2015, he would have produced the online computer receipts issued to him as were issued to the 2nd respondent and to other participants. When the publication was issued on 10.03.2015, the petitioner was having a Demand Draft dated 27.01.2015. When the tender itself was issued on 10.03.2015, the petitioner has not explained the reasons for having a Demand Draft dated 27.01.2015. The case of the petitioner that the 1st respondent received deposit amount from the 2nd respondent at 8.00 p.m. on 12.03.2015, was falsified by the production of the online receipts issued by the 2nd respondent on 12.03.2015 at 3.42 p.m., 3.43 p.m. and 3.44 p.m.
10. In the auction held on 13.03.2015 since the 2nd respondent was the highest bidder, he was declared as the highest bidder for a sum of Rs.51,03,000/-. Even after declaring the 2nd respondent as the successful bidder, the petitioner had an opportunity to apply for re-tender, if he was willing to pay 5% more than the highest bid amount within 24 hours. Even that was not done by the petitioner and he did not apply for re-tender and agreed to pay 5% more than highest bid within the stipulated 24 hours. When there is no evidence produced on the side of the petitioner to prove that he was present on 12.03.2015 and offered to pay the requisite deposits, the contention raised by the petitioner cannot be accepted. After declaring the 2nd respondent as the highest bidder, the same was approved on 27.03.2015. Consequently, the 2nd respondent was issued with an order dated 31.03.2015 by the Assistant Commissioner, West Zone, Corporation of Coimbatore wherein he was directed to pay the entire auction amount together with Deposits, Professional Tax, Tax Deducted at Source, Service Tax, etc. Accordingly, the 2nd respondent paid Rs.61,51,315/- in respect of licence for collection of toll. After complying with the requisite formalities, the 2nd respondent was permitted to collect toll and fee from 01.04.2015.
11.Since the petitioner had failed to substantiate the averments stated in the affidavit filed in support of the petition, I am of the considered view that the 1st respondent had conducted the tender in accordance with the rules and regulations as contemplated under the law and there is no irregularity in the tender process.
12.In these circumstances, the Writ Petition is liable to be dismissed. Accordingly, the Writ Petition is dismissed. No costs. Consequently, the connected miscellaneous petitions are closed."
11. Assailing the correctness of the order made in W.P.No.10554 of 2015 dated 29.07.2016, Mr.S.Rajesh, learned counsel for the appellant submitted that the writ court, ought to have held that the process of e-tender had an element of human intervention, before the commencement of e-process by way of issuing challan and remittance of EMD and only thereafter, E-ID and password were given to the participants, in e-auction/e-tender.
12. Learned counsel for the appellant submitted that the writ court while passing the impugned order, has fallaciously observed that the demand draft taken by the appellant was dated 27.01.2015; auction was held on 12.03.2015 and hence the said demand draft would not have been taken, for participating in the subject e-auction.
13. Learned counsel for the appellant further submitted that the writ court ought to have held that the demand draft produced by the appellant, was well within the period prescribed under law, for validity of the demand draft and hence there was nothing wrong, in the appellant submitting a demand draft dated 27.01.2015, for the auction held on 12.03.2015. He further submitted that the writ court, failed to appreciate the fact that the auction was originally notified in the month of January 2015 and was kept in abeyance. Thereafter, it was re-notified in the month of March 2015. The said demand draft was originally taken by the appellant for the auction notified in the month of January 2015 and hence there is no iota of doubt, on the submission of the said demand draft.
14. Learned counsel for the appellant further submitted that the writ court failed to appreciate the fact that the very case of the appellat is that they were not allowed to participate in the e-auction, by not receiving EMD-Demand Draft, which alone can entitle the appellant to get E-ID and password for participating in the e-tender. The appellant has received a message stating that after 8.00 p.m, the 1st respondent has received the deposit amount from three individuals.
15. Learned counsel for the appellant further submitted the writ court has further observed that the appellant was not willing to pay 5% more than the highest bid amount within 24 hours, whereas, the case of the appellant is that the confirmation of the auction was never made known till the filing of writ petition and only during the writ proceedings dated 17.08.2015, the first respondent brought to the notice of this Court that a contract has been awarded to the second respondent and thus this court was pleased to suo motu implead the second respondent as a party to the proceedings by order dated 17.08.2015.
16. Learned counsel for the appellant further submitted that the writ court has failed to appreciate the fact that during the writ proceedings dated 11.02.2016, the appellant offered Rs.65 lakhs exclusive of all taxes, which was also recorded by this Court. The said offer of Rs.65 lakhs is more than 5% of the increased offer, expected to have been made by the appellant within 24 hours of the auction.
17. Learned counsel for the appellant further submitted that the writ court ought to have held that the first respondent has not declared the auction, even at the filing of the writ petition and hence the auction process is per se, sham and liable to be set aside
18. Learned counsel for the appellant submitted that the writ court ought to have set aside the e-auction for the reason that the respondent has misused the element of human control in receiving the E-ID in participating in the e-tender.
19. Inviting the attention of this court to the representation dated 17.03.2015 addressed to the Mayor, Coimbatore Corporation, paper publications in Daily Thanthi, Coimbatore Edition and telegram dated 17.03.2015, addressed to the Hon'ble Chief Minister's Special Cell, Mr.S.Rajesh, learned counsel for the appellant submitted that though irregularities in the auction was reported in newspapers and representations were made, there was no response.
20. For the abovesaid reasons, he submitted that the tender process is violative of Articles 14 and 19(1)(g) of the Constitution of India, arbitrary, biased, not transparent, and done without allowing the participants to submit their tender. For the abovesaid reasons, prayed for reversal of the order of writ court.
21. Per contra, Mr.S.Saravanan, learned counsel appearing for the Coimbatore Municipal Corporation, submitted that the auction was conducted in accordance with rules and regulations, as contemplated under the law and that there was no irregularity in the tender process.
22. He further submitted that Coimbatore Corporation notified auction for collection of parking fee, for Mettupalayam Road Anna Daily Vegetable Market area and for other items, fixing the auction on 13.03.2015, one Mr.J.Sudhakar filed a original suit in O.S. No.186 of 2015 on the file of 1st Additional District Munsif Court, Coimbatore, and obtained an interim order. Subsequently, it was vacated. Auction was renotified.
23. After the auction, both Mr.J.Sudhakar and the appellant filed writ petitions. When the pendency of the suit was pointed out, Sudhakar withdrew W.P. No.10553 of 2015. J.Sudhakar, the erstwhile licensee and the appellant formed a cartel and made attempt for retention of the right to collect fee in Mettupalayam Road Anna Daily Vegetable Market area.
24. Placing on a judgment of the Hon'ble Supreme Court in State of Maharashtra vs. Digambar reported in (1995) 4 SCC 683, he contended that a person's entitlement for relief from High Court under Article 226 of the Constitution, be it against the State or anybody else, even it is founded on the allegation of infringement of his legal right, has to necessarily depend upon unblameworthy conduct of the person seeking relief, and the court refuses to grant the discretionary relief to such person in exercise of such power, when he approaches it with unclean hands or blameworthy conduct. According to the learned counsel for Coimbatore Municipal Corporation, the appellant who has approached this court with unclean hands, does not deserve any equitable relief.
25. Referring to the representation and paper publication enclosed in the typed set of papers, learned counsel for Coimbatore Corporation further submitted that neither in the representation nor in the paper publication, Anna Daily Vegetable Market, has been mentioned.
26. He further submitted that appellant was not A signatory to the alleged representation dated 17.03.2015 submitted to the Mayor, Coimbatore Corporation. Learned counsel for the Corporation, submitted that if the rights of the appellant to participate in the auction for collection of fees for Mettupalayam Road Anna Daily Vegetable Market, had been infringed, nothing prevented the appellant from sending any representation immediately to the Commissioner of Corporation, or the Mayor, as the case may be. But, appellant has projected a case as if that he HAD made a representation and on the basis of false averments, and prayed for a certiorarified mandamus to quash the tender called for, collection of fees for the period 2015 - 2018, as notified through News Daily dated 10.03.2015 and the subsequent confirmation of tender. For the above said reasons, learned counsel for the Coimbatore Corporation stated that appellant is entitled to the reliefs sought for.
27. Mr.G.Asokapathy, learned counsel for the 2nd respondent also made arguments on the same lines.
28. Heard the learned counsel for the parties, perused the materials available on record, and the files and register produced by Coimbatore Corporation/first respondent.
29. Writ court has elaborately considered the process of remittance of initial deposit and as to how to generate a password. Writ court has also explained as to how, e-auction is conducted. Let us consider few cases, as to when a writ of mandamus is issued.
i) Writ of mandamus cannot be issued merely because, a person is praying for. One must establish the right first and then he must seek for the prayer to enforce the said right. If there is failure of duty by the authorities or inaction, one can approach the Court for a mandamus. The said position is well settled in a series of decisions.
(a) In the decision reported in (1996) 9 SCC 309 (State of U.P. and Ors. v. Harish Chandra and Ors.) in paragraph 10, the Apex Court held as follows:
10. ...Under the Constitution a mandamus can be issued by the court when the applicant establishes that he has a legal right to the performance of legal duty by the party against whom the mandamus is sought and the said right was subsisting on the date of the petition....
(b) In the decision reported in (2004) 2 SCC 150 (Union of India v. S.B. Vohra) the Supreme Court considered the said issue and held that 'for issuing a writ of mandamus in favour of a person, the person claiming, must establish his legal right in himself. Then only a writ of mandamus could be issued against a person, who has a legal duty to perform, but has failed and/or neglected to do so.
(c) In the decision reported in (2008) 2 SCC 280 (Oriental Bank of Commerce v. Sunder Lal Jain) in paragraphs 11 and 12 the Supreme Court held thus,
11. The principles on which a writ of mandamus can be issued have been stated as under in The Law of Extraordinary Legal Remedies by F.G. Ferris and F.G. Ferris, Jr.:
Note 187.-Mandamus, at common law, is a highly prerogative writ, usually issuing out of the highest court of general jurisdiction, in the name of the sovereignty, directed to any natural person, corporation or inferior court within the jurisdiction, requiring them to do some particular thing therein specified, and which appertains to their office or duty. Generally speaking, it may be said that mandamus is a summary writ, issuing from the proper court, commanding the official or board to which it is addressed to perform some specific legal duty to which the party applying for the writ is entitled of legal right to have performed.
Note 192.-Mandamus is, subject to the exercise of a sound judicial discretion, the appropriate remedy to enforce a plain, positive, specific and ministerial duty presently existing and imposed by law upon officers and others who refuse or neglect to perform such duty, when there is no other adequate and specific legal remedy and without which there would be a failure of justice. The chief function of the writ is to compel the performance of public duties prescribed by statute, and to keep subordinate and inferior bodies and tribunals exercising public functions within their jurisdictions. It is not necessary, however, that the duty be imposed by statute; mandamus lies as well for the enforcement of a common law duty.
Note 196.-Mandamus is not a writ of right. Its issuance unquestionably lies in the sound judicial discretion of the court, subject always to the well-settled principles which have been established by the courts. An action in mandamus is not governed by the principles of ordinary litigation where the matters alleged on one side and not denied on the other are taken as true, and judgment pronounced thereon as of course. While mandamus is classed as a legal remedy, its issuance is largely controlled by equitable principles. Before granting the writ the court may, and should, look to the larger public interest which may be concerned-an interest which private litigants are apt to overlook when striving for private ends. The court should act in view of all the existing facts, and with due regard to the consequences which will result. It is in every case a discretion dependent upon all the surrounding facts and circumstances.
ii) When a Writ of Mandamus can be issued, has been summarised in Corpus Juris Secundum, as follows:
Mandamus may issue to compel the person or official in whom a discretionary duty is lodged to proceed to exercise such discretion, but unless there is peremptory statutory direction that the duty shall be performed mandamus will not lie to control or review the exercise of the discretion of any board, tribunal or officer, when the act complained of is either judicial or quasi-judicial unless it clearly appears that there has been an abuse of discretion on the part of such Court, board, tribunal or officer, and in accordance with this rule mandamus may not be invoked to compel the matter of discretion to be exercised in any particular way. This principle applies with full force and effect, however, clearly it may be made to appear what the decision ought to be, or even though its conclusion be disputable or, however, erroneous the conclusion reached may be, and although there may be no other method of review or correction provided by law. The discretion must be exercised according to the established rule where the action complained has been arbitrary or capricious, or based on personal, selfish or fraudulent motives, or on false information, or on total lack of authority to act, or where it amounts to an evasion of positive duty, or there has been a refusal to consider pertinent evidence, hear the parties where so required, or to entertain any proper question concerning the exercise of the discretion, or where the exercise of the discretion is in a manner entirely futile and known by the officer to be so and there are other methods which it adopted, would be effective." (emphasis supplied)
30. A prerogative writ, like, a Mandamus cannot be demanded ex debito justiatiae, but it can be issued by the court in its discretion, for which, it must be shown that, there is a non discretionary legal duty upon the authority against whom, the relief is sought for and that the person approaching the High Court under Article 226 of the Constitution of India, has to prove that he has a legal right to be enforced against the authority, for the failure of performance of a legal or statutory duty, by the authority against whom, the relief is sought for.
31. Contention raised by the respondent Coimbatore Corporation is that the appellant has projected a case as if he had made a representation to the Commissioner of Coimbatore Corporation, which is not true, and by making such false averments, he has filed the writ petition and approached this court, with unclean hands, and therefore not entitled to any equitable remedy. Let us consider few cases on the said aspect.
i) In Arunima Baruah v. Union of India reported in 2007 (6) SCC 120, the Hon'ble Supreme Court held as follows:
"12. .......It is also trite that a person invoking the discretionary jurisdiction of the court cannot be allowed to approach it with a pair of dirty hands. But even if the said dirt is removed and the hands become clean, whether the relief would still be denied is the question.
13. In Moody v. Cox [(1917) 2 Ch. 71: (1916-17) All ER Rep 548 (CA)], it was held: (All ER pp. 555 I-556 D) "When one asks on what principle this is supposed to be based, one receives in answer the maxim that anyone coming to equity must come with clean hands. I think the expression clean hands is used more often in the textbooks than it is in the judgments, though it is occasionally used in the judgments, but I was very much surprised to hear that when a contract, obtained by the giving of a bribe, had been affirmed by the person who had a primary right to affirm it, not being an illegal contract, the courts of equity could be so scrupulous that they would refuse any relief not connected at all with the bribe. I was glad to find that it was not the case, because I think it is quite clear that the passage in Dering v. Earl of Winchelsea [(1787) 1 Cox Eq Cas 318: 2 Bos & P 270], which has been referred to, shows that equity will not apply the principle about clean hands unless the depravity, the dirt in question on the hand, has an immediate and necessary relation to the equity sued for."
14. In Halsburys Laws of England, 4th Edn., Vol. 16, pp. 874-76, the law is stated in the following terms:
1303. He who seeks equity must do equity.In granting relief peculiar to its own jurisdiction a court of equity acts upon the rule that he who seeks equity must do equity. By this it is not meant that the court can impose arbitrary conditions upon a plaintiff simply because he stands in that position on the record. The rule means that a man who comes to seek the aid of a court of equity to enforce a claim must be prepared to submit in such proceedings to any directions which the known principles of a court of equity may make it proper to give; he must do justice as to the matters in respect of which the assistance of equity is asked. In a court of law it is otherwise: when the plaintiff is found to be entitled to judgment, the law must take its course; no terms can be imposed.
* * * 1305. He who comes into equity must come with clean hands.A court of equity refuses relief to a plaintiff whose conduct in regard to the subject-matter of the litigation has been improper. This was formerly expressed by the maxim he who has committed iniquity shall not have equity, and relief was refused where a transaction was based on the plaintiffs fraud or misrepresentation, or where the plaintiff sought to enforce a security improperly obtained, or where he claimed a remedy for a breach of trust which he had himself procured and whereby he had obtained money. Later it was said that the plaintiff in equity must come with perfect propriety of conduct, or with clean hands. In application of the principle a person will not be allowed to assert his title to property which he has dealt with so as to defeat his creditors or evade tax, for he may not maintain an action by setting up his own fraudulent design.
The maxim does not, however, mean that equity strikes at depravity in a general way; the cleanliness required is to be judged in relation to the relief sought, and the conduct complained of must have an immediate and necessary relation to the equity sued for; it must be depravity in a legal as well as in a moral sense. Thus, fraud on the part of a minor deprives him of his right to equitable relief notwithstanding his disability. Where the transaction is itself unlawful it is not necessary to have recourse to this principle. In equity, just as at law, no suit lies in general in respect of an illegal transaction, but this is on the ground of its illegality, not by reason of the plaintiffs demerits.
32. Another contention made is that the paper reports enclosed in the typed set of papers pertaining only to D.B. Road Car Parking Collection Fee and not to Mettupalayam Road Anna Daily Vegetable Market Toll collection licence, subject matter of this writ petition. Before adverting to the factual matrix, let us consider as to whether paper reports alone be taken on record for issuance of a writ.
i) The question of admissibility of the newspaper reports came up for consideration in SAMANT N.BALKRISHNA AND ANOTHER VS. GEORGE FERNANDEZ and others reported in 1969 3 SCC 238 at paragraph 26, wherein the Apex Court observed as follows:
"A newspaper item without any further proof of what had actually happened through witnesses is of no value. It is at best a second hand evidence. It is well known that reporters collect information and pass it on to the editor who edits the news item and then publish it. In this process truth might get perverted or garbled. Such news items cannot be said to prove themselves although they may be taken into account with other evidence if the other evidence is forcible."
ii) The Supreme Court in LAKMI RAJ SHETTY AND ANOTHER VS. STATE OF TAMIL NADU reported in 1988 (3) SCC 319, opined thus:
"...We cannot take judicial notice of the facts stated in a news item being in the nature of hearsay secondary evidence, unless proved by evidence aliunde. A report in a newspaper is only hearsay evidence. A newspaper is not one of the documents referred to in Section 78(2) of the Evidence Act, 1872 by which an allegation of fact can be proved. The presumption of genuineness attached under Section 81 of the Evidence Act to a newspaper report cannot be treated as proved of the facts reported therein."
iii) In QUAMARUL ISLAM VS. S.K.KANTS reported in 1994 (1) SCC 452, the question as to whether mere production of a copy of the newspaper, be treated as proof of the report of the speech (news item) contained therein, came up for consideration. The Hon'ble Apex Court in Paragraph 48 of the judgment held as follows:
"Newspaper reports by themselves are not evidence of the contents thereof. Those reports are only hearsay evidence. These have to be proved and the manner of proving a newspaper report is well settled. Since, in this case, neither the reporter who heard the speech and sent the report was examined nor even his reports produced, the production of the newspaper by the Editor and publisher, PW4 by itself cannot amount to proving the contents of the newspaper reports. Newspaper, is at the best secondary evidence of its contents and is not admissible in evidence without proper proof of the contents under the Indian Evidence Act. The learned trial Judge could not treat the newspaper reports as duly 'proved' only by the production of the copies of the newspaper. The election petitioner also examined Abrar Razi, PW5, who was the polling agent of the election petitioner and a resident of the locality in support of the correctness of the reports including advertisements and messages as published in the said newspaper. We have carefully perused his testimony and find that his evidence also falls short of proving the contents of the reports of the alleged speeches or the messages and the advertisements, which appeared in different issues of the newspaper. Since, the maker of the report which formed basis of the publications, did not appear in the court to depose about the facts as perceived by him, the facts contained in the published reports were clearly inadmissible. No evidence was led by the election petitioner to prove the contents of the messages and the advertisements as the original manuscript of the advertisements or the messages was not produced at the trial. No witness came forward to prove the receipt of the manuscript of any of the advertisements or the manuscript of any of the advertisements or the messages or the publications of the same in accordance with the manuscript. There is no satisfactory and reliable evidence on the record to even establish that the same were actually issued by IUML or MYL, ignoring for the time being, whether or not the appellant had any connection with IUML or MYL or that the same were published by him or with his consent by any other person or published by his election agent or by any other person with the consent of his election agent."
33. Representation dated 17.03.2015 in vernacular, sent by the petitioner along with others is reproduced here under:
17/03/2015 mDg;g[eh;
C.R.kzpfz;ld;
C.R.tpehafk;
K.eluh$;
J.Rjhfh;
KfkJ ugpf;
V.K.ucwkj;Jy;yh M.bry;tk;
S.b$ah G.u';fuh$;
mg;gh!;
bgWeh;.
tzf;fj;jpw;Fhpa nkah; mth;fs;
nfhit khefuhl;rp nfhit/ Iah.
nfhit khefuhl;rp tUlhe;jpu Fj;jif ,d';fspd; (2015?2018) bghJ kpd; Vyk; fle;j 13/03/2015 md;W eilbgw;wJ/ mjw;fhd gjpt[ fle;j 12/03/2015 md;W eilbgw;wJ/ nfhit khefuhl;rp nkw;F kz;lyj;jpw;Fl;gl;l nkl;Lg;ghisak; rhiy mz;zh jpdrhp khh;f;bfl; fl;lz tNy; chpik kw;Wk; D.B.nuhL gs;sp tshfj;jpy; thfd epWj;jf; fl;lz tNy; chpkk; Mfpa ,d';fspd; bghJ kpd; Vyj;jpy; g';Fbfhs;Sk; bghUl;L xt;bthU ,dj;jpw;fhd Kd; itg;g[j; bjhifia t';fp tiunthiy kw;Wk; buhf;fkhft[k; vLj;Jf; bfhz;L nkw;fz;l eh';fs; fle;j 12/03/2015 md;W nfhit khefuhl;rp nkw;F kz;ly mYtyfj;jpw;F brd;nwhk;/ gjpt[ bra;tjw;fhd neuk; fhiy 10/00 kzp Kjy; khiy 4/00 kzp tiu vd Fwpg;gplg;gl;oUe;jJ/ eh';fs; nkw;Twpa ,d';fSf;fhf gjpt[ bra;a Kw;gl;lnghJ cjtp tUtha; mYtyh; (ARO) kw;Wk; rk;ke;jg;gl;l fpsh;f; Mfpnahh; v';fsplk; t';fp tiunthiy kw;Wk; buhf;fk; bgw;Wf;bfhs;shky; nkw;Twpa ,d';fSf;F gjpt[ bra;a kWj;jdh;/ mjw;fhd fhuzj;ij eh';fs; nfl;lnghJ cjtp Mizah; mth;fs; nkw;Twpa ,U ,d';fSf;Fk; ahhplKk; t';fp tiunthiy kw;Wk; buhf;fk; bgw;Wf;bfhs;s ntz;lhk; vdt[k; gjpt[ bra;antz;lhk; vdt[k; tha;bkhHpahf cj;jutpl;Ls;sjhf bjhptpj;jdh;/ mjid bjhlh;e;J eh';fs; cjtp Mizaiu re;jpf;Fk;bghUl;L khiy 6 kzp tiu fhj;jpUe;njhk;/ Mdhy; mth; tutpy;iy/ ,e;epiyapy; khiy 4 kzpf;F midj;J gjpt[fSk; Kot[ bgw;wjhft[k; nkw;Twpa ,U ,d';fSf;F ahUk; gjpt[ bra;atpy;iy vd;gjid nkw;Twpa mjpfhhpfs; mspj;j cWjpbkhHpia bgw;Wf;bfhz;L brd;Wtpl;nlhk;/ KWehs; 13/03/2015 md;W kw;w ,d';fSf;fhd Vyj;jpy; g';FbgWtjw;F eh';fs; nfhit khefuhl;rp gpujhd mYtyfj;jpw;F brd;wbghGJ nfhit nkl;Lg;ghisak; rhiy mz;zh jpdrhp khh;f;bfl; fl;lz tNy; chpkj;jpw;F jpU/rz;Kfuh$;. jpU/fhspag;gd; kw;Wk; jpU/tfhg; Mfpnahh; kw;Wk; D.B.nuhL. gs;sptshfk;. thfd fl;lz tNy; chpkj;jpw;F jpUkjp/jdyl;Rkp. jpU/Rg;gpukzpak; kw;Wk; jpU/knf!;Fkhh; Mfpnahh; gjpt[ bra;Js;sJ bjhpe;J mjph;r;rp mile;njhk;/ ,e;j bray; rl;ltpnuhjkhFk;/ ,jid bjhlh;e;J jh';fsplKk; cah;jpU Mizahsh; mth;fsplKk; kD bra;jijaLj;J nkw;Twpa ,d';fSf;fhd bghJkpd; Vyj;ij epWj;jp itg;gjhft[k; nkYk; kW Vyk; mwptpf;fg;gLk; vdt[k; cWjp mspf;fg;gl;lJ/ ,e;epiyapy; ,d;Wtiu kW Vyk; mwptpf;fg;glhjJ v';fSf;F re;njfj;ij mspf;fpwJ/ Mifahy; jat[ bra;J nkw;Twpa ,d';fSf;fhd kW Vy njjpia mwptpf;FkhW jhH;ika[ld; nfl;Lf;bfhs;fpnwhk;/ nkYk; nkw;Fwpg;gpl;Ls;s egh;fs; rl;ltpjpfSf;F g[wk;ghf gjpt[ bra;Js;sjhy; ,dptUk; Vy';fspy; mth;fs; g';F bfhs;tjw;F jil tpjpf;FkhW jhH;ika[ld; nfl;Lf;bfhs;fpnwhk;/ ,g;gof;F. j';fs; cz;ika[s;s C.R.kzpfz;ld;
C.R.tpehafk;
K.eluh$;
J.Rjhfh;
KfkJ ugpf;
V.K.ucwkj;Jy;yh M.bry;tk;
S.b$ah G.u';fuh$;
mg;gh!;
In the representation dated 17.03.2015, it is stated that the Assistant Revenue Officer, and clerk have refused to receive the demand draft. They informed the participants that the Assistant Commissioner has orally directed not to collect the initial deposit for the above items. It is further stated that even though the participants were waiting till 6.00 p.m, the Assistant Commissioner did not come. There is nothing on record to substantiate that the officials of Coimbatore Corporation, have Assistant Commissioner has informed the appellant and others, that auction for Mettupalayam Road Anna Daily Vegetable Market and DB Road, has been stopped. In the supporting affidavit, the appellant, has contended that on 12.03.2015, with a demand draft, he had approached the Commissioner of Coimbatore Corporation, for registration, which is a false statement and contrary to the contents of the representation dated 17.03.2015, wherein ARO and Clerk, have been blamed.
34. In the telegram dated 17.03.2015 said to have been sent to the Hon'ble Chief Minister's Special Cell, the appellant has alleged that the Assistant Commissioner, Coimbatore Corporation, has instructed his subordinates not to register anyone for the two items, namely, Anna Daily Market Toll Collection and DB Road Car Parking Collection for the period 2015 - 2018, whereas, Anna Daily Vegetable Market is not even mentioned in the news item in Daily Thanthi, Coimbatore Edition.
35. Files disclose confirmation of auction by the Mayor on 27.03.2015. The Assistant Commissioner, West Zone, Coimbatore Corporation, has issued a notice to Mr.Kaliappan, in Roc No.10931/2014/A1(M) dated 31.03.2015, directing him to deposit a sum of Rs.51,03,000/- as the auction amount for one year for the licence period from 01.04.2015 to 31.03.2016. For brevity, proceedings dated 31.03.2015 is extracted hereunder:
mwptpg;g[ e/f/vz;/10931-2014-m1(nk) ehs;/ 03/2015 bghUs;; ? nfhak;g[j;J}h; khefuhl;rp ? nkw;F kz;lyk; ? thh;L vz;/22 nkl;Lg;ghisak; nuhL mz;zh jpdrhp fha;fwp khh;f;bfl; R';f fl;lzk; tNypf;Fk; chpkk; 2015?2018 ? Mk; Mz;oy; 2015?2016 ? Kjyhk; Mz;ow;F ? chpkk; tH';Fjy; ? bjhlh;ghf/ ghh;it 1/ 13/3/2015 md;W eilbgw;w bghJ kpd; Vyk; xg;ge;jg[s;sp 2/ jpU/fhspag;gd; mth;fspd; Vyf; nfhhpf;if xg;ge;jg;g[s;sp ehs; 13/3/2015 ???????
nfhak;g[j;J}h; khefuhl;rp nkw;F kz;lyk;. thh;L vz;/22 Fj;jif ,dkhd nkl;Lg;ghisak;nuhL mz;zhjpdrhp fha;fwp khh;f;bfl; R';f fl;lzk; tNypf;Fk; chpikia ghh;it 1?y; Fwpg;gpl;Ls;s njjpfspy; eilbgw;w. bghJ kpd; Vyk; kw;Wk; xg;ge;jg;g[s;spapd;go cah;e;jgl;r Vyj;bjhif U:/51.03.000-? xUtUl Vyj;bjhiapid xg;ge;jg;g[s;sp K:ykhf nfhhpa jpU/fhspag;gd; Mfpa j';fSf;F 2015?2018?k; Mz;ow;F 01/04/2015 Kjy; 31/03/2016 tiu chpkk; tH';f Vy KGj;bjhif kw;Wk; itg;g[j; bjhifia fPH; fz;Ls;sthW brYj;jp bghJ kw;Wk; rpwg;g[ epge;jidfs; kw;Wk; mYtya cj;jput[fisa[k; xg;g[f; bfhs;tjw;Fhpa U:/100-? kjpg;g[s;s Kj;jpiujhspy; xg;ge;jg;gj;jpuk; vGjp ,t;tYtyfj;jpy; xg;gilf;FkhW bjhptpj;Jf;bfhs;sg;gLfpwJ/ mt;thW bra;aj; jtwpdhy; j';fsJ Vyf;nfhhpf;if epuhfhpf;fg;gl;L j';fshy; brYj;jg;gl;l itg;g[j; bjhiffs; gwpKjy; bra;ag;gLk; vdt[k; mwptpf;fg;gLfpwJ/ thptpjpg;g[ vz;/ 01/04/2015 Kjy; 31/03/2016 Vyj;bjhif U:/51.03.000-?
tUkhdthpj; bjhif U:/ 1.15.634-?
nrit thpj;bjhif U:/ 6.30.731-?
bjhHpy; thp U:/ 1950-? itg;g[j;bjhif U:/ 3.00.000-? ???????????????? brYj;jntz;oa bjhif U:/61.51.315-? ???????????????? cjtp Mizahsh; nkw;F kz;lyk; nfhak;g[j;J}h; khefuhl;rp bgWeh; jpU/fhspag;gd;
36. Material on record discloses that Thiru.Kaliappan/2nd resppondent, has written a letter dated 'Nil' to the Co to the Commissioner, Coimbatore Corporation, agreeing to pay Rs.61,51,315/- as licence fee.
37. Perusal of the Coimbatore Corporation, Ordinary/Urgent/Special Meeting Proceedings Register at Page 164 shows that there was an ordinary meeting of the council at 10.15 a.m, in the presence of Mayor at Victoria Hall. Details of the intimation in Roc No.3738/2015/MC.8 dated 16.7.2015 sent to the members and officials, by the Council Secretary is reproduced.
nfhak;g[j;J}h; khefuhl;rp mDg;g[eh; bgWeh;
Kidth;/g/uh$;Fkhh;. khpahijf;Fhpa Jiz nkah; MA/.LLB/.Phd/. epiyf;FG jiyth;fs;. khz;g[kpF nkah; epakdf;FG cWg;gpdh;. nfhak;g[j;J}h; khefuhl;rp thh;Lf;FG jiyth;fs; kw;Wk; midj;J khkd;w cWg;gpdh;fs;. nfhak;g[j;J}h; khefuhl;rp/ midj;J Jiwj; jiyikfs;. kz;ly cjtp Mizahsh;fs;. nfhak;g[j;J}h; khefuhl;rp/ khz;g[kpF efuhl;rp eph;thfk; kw;Wk; Cuf tsh;r;rp. rl;lk;. ePjp kd;w';fs; kw;Wk; rpiwr;rhiyfs; Jiw mikr;rh;. (bjhz;lhKj;J}h; rl;lkd;w bjhFjp) ghuhSkd;w cWg;gpdh;fs; (nfhak;gj;J}h;. kw;Wk; bghs;shr;rp ghuhSkd;wj; bjhFjpfs;) rl;lkd;w cWg;gpdh;fs; (rp';fhey;Y}h;. nfhit bjw;F. nfhit tlf;F. ft[z;lk;ghisak;. fpzj;Jf;flt[ rl;lkd;w bjhFjpfs;) e/f/vz; : 3738-2015-vk;rp/8 ehs; : 16/07/2015 ma;ah-mk;kh. bghUs; : nfhak;g[j;J}h; khefuhl;rp ? khkd;wf; Tl;lk; eilbgWjy; ? epfH;r;rp epuy; mDg;g[jy; ? bjhlh;ghf/ ???????
nfhak;g[j;J}h; khefuhl;rpapd; khkd;w rhjhuzf;Tl;lk; 27/07/2015 jp';fs; fpHik fhiy 10/15 kzpf;F khz;g[kpF nkah; mth;fs; jiyikapy; tpf;nlhhpah cwhy; khkd;wf; Tlj;jpy; eilbgw cs;sJ/ mJrkak; midj;J khkd;w cWg;gpdh;fSk; midj;Jj;Jiw jiyik mYtyh;fSk; jtwhJ fye;J bfhs;SkhW nfl;Lf; bfhs;sg;gLfpwhh;fs;/ ,f;Tl;lj;jpw;fhd epfH;r;rp epuy; ,j;Jld; ,izj;J mDg;gg;gLfpwJ/ (xg;gk;) g/uh$;Fkhh;
nkah;
nfhak;g[j;J}h; khefuhl;rp
-cz;ik efy;-
khkd;w brayhsh;
,izg;g[ : 1 efy; :
Mizahsh; mth;fs;. nfhak;g[j;J}h; khefuhl;rp Jiz Mizahsh; mth;fs;. nfhak;g[j;J}h; khefuhl;rp
38. Agenda No.142, in the council's meeting dated 27.07.2015, includes a subject, ratification of the Mayor's action granting permission for confirmation of Mettupalayam Road Anna Daily Vegetable Market. For brevity, the agenda considered by the council on 27.07.2015 is reproduced hereunder:
bghUs; vz; 66 bghUs;: nfhak;g[j;J}h; khefuhl;rp ? nkw;F kz;lyk; tUlhe;jpu Fj;jif ,d';fs; 2015?2018?f;fhd bghJ kpd;Vyk; kw;Wk; xg;ge;jg;g[s;sp 13/03/2015?y; eilbgw;wJ ? khkd;w gpd;ndw;g[ bgWjy; bjhlh;ghf/ ghh;it: 1/bghJ kW kpd; Vyk;-xg;ge;jg;g[s;sp eilbgw;w ehs;/ 13/03/2015 2/khz;g[kpF nkah; mth;fspd; Kd;ndw;g[ ehs;/ 27/03/2015 nfhak;g[j;J}h; khefuhl;rp. nkw;F kz;lyk;. 2015?18 tUlhe;jpu Fj;jif ,d';fSf;fhd bghJ kpd; Vyk; kw;Wk; xg;ge;jg;g[s;spfs; 13/03/2015?k; njjpad;W eilbgw;wJ/ ,jpy; cah;e;jgl;r Vyk; kw;Wk; xg;ge;jg;g[s;sp nfhhpf;iffs; tug;bgw;w Vyk; eilbgw;w njjp ? 13/03/2015 Fj;jif ,d';fs;
t/ vz;
Fj;jif ,d';fs;
muR eph;zaj; bjhif (U:) Vyjhuh; bgah;
2?tJ Vyk;
cah;e;j gl;r xg;ge;jg;
g[s;sp bjhif U:/ cah;e;jgl;rkpd; Vyf; nfs;tp bjhif U:/ cah;e;jgl;r Vyj; bjhif U:/ 1 gd;dPh; bry;tk; g{khh;f;bfl; R';f fl;lzk; tNypf;Fk; chpkk;
26.48.067-?
N.b$fjPrd;
P.rPdpthrd;
A.md;rhhp 45.09.999 36.55.000 27.74.166 ?
40.75.000 45.09.999 2 fhe;jpghh;f; etPd fl;lz fHpg;gplk; fl;lzk; tNypf;Fk; chpkk;
3.77.055-?
E.T.rPdpthrd;
C.bry;tk;
S.ngh!;
mUz;r';fh;
4.44.444 2.85.000 2.61.000 1.25.000 ?
?
?
4.44.444 3 gd;dPh; bry;tk; g{khh;f;bfl; etPdf;fl;lz fHpg;gplk; fl;lzk; tNypf;Fk; chpkk;
9.39.992-?
P.KfkJugPf;
E.T.rPdpthrd;
M.rutzf;Fkhh;
14.31.000 12.77.777 8.88.888 14.31.000 4 nkl;Lg;ghisak; nuhL mz;zh jpdrh; fha;fwp khh;f;bfl; fl;lz fHpg;gplk; fl;lzk; tNypf;Fk; chpkk;
4.90.954-?
fhspag;gd;
?
5.13.000 5.13.000 5 tlts;sp thur;re;ij fl;lzk; tNypf;Fk; chpkk;
1.84.063-?
K.eluh$d;
S.rutzK:h;j;jp M.mUz;r';fh;
2.16.000 1.90.000 1.75.000 ?
2.03.000 2.16.000 6 tlts;sp g!; epiyak; mUfpy; etPd fl;lzk; tNypf;Fk; chpkk;
90000-?
N.unfhj;jkd;
j/KUfnty;
M.mk;khir 1.26.000 1.12.000 93.000 ?
1.26.000 7 tlts;sp jpdrhp re;ij R';f fl;lzk; tNypf;Fk; chpkk;
1.30.812-?
j/KUfnty;
K/bre;jpy;Fkhh;
1.50.000 1.43.000 ?
?
1.50.000 8 ft[z;lk;ghisak; ML mWkid fl;lzk; tNypf;Fk; chpkk; (thh;L vz;/5.6.7.8.9) 54.177-?
j/KUfnty;
S.mUz;Fkhh;
57.240 47.300 ?
?
57.240 9 nkl;Lg;ghisak; nuhL mz;zh jpdrhp fha;fwp khh;f;bfl; fl;lzk; tNypf;Fk; chpkk;
48.85.179-?
fhspag;gd;
?
51.03.000 51.03.000 Item 9 in Agenda No.142 in the Council's meeting held on 27.07.2015 pertains to ratification of permission granted by the Mayor, Coimbatore Municipal Corporation. At page No.259 of the Register, the Mayor has signed.
39. It is the contention of the appellant that he was prevented from generating a password, by not allowing him to remit the initial deposit, that he received a message that three persons, namely G.A.Wahab, S.Shanmugaraj and Kaliappan have remitted the initial deposit at 8.00 p.m on 12.03.2015. Perusal of the computer generated sheets shows that G.A.Wahab, S.Shanmugaraj and Kaliappan have made their initial remittance from 3.18 to 3.44 p.m respectively, and the contentions to the contra, are not substantiated. Though the appellant has contended that he was prevented on the day of auction from remitting the initial deposit, perusal of the Register shows that he has signed the Register. There is nothing on record to indicate that there was any protest, in the manner of auction. There were two other signatories as well. That apart, on the very same day, there were 19 others, who have made their initial deposits, for other places also. Therefore, the contention that he was prevented from remitting the initial deposit, cannot be accepted.
40. At para 5 of the supporting affidavit, appellant has contended that he has submitted a petition dated 17.03.2015, to the Mayor, Coimbatore Corporation. Perusal of the representation dated 17.03.2015 said to have been sent to the Commissioner, Corporation of Coimbatore, makes it clear that the appellant was not a signatory to the same. Paper reports, pertain only to the D.B. Road vehicle parking fee and not to Mettupalayam Road Anna Daily Vegetable Market. Thus, as rightly contended by the learned counsel for the respondents, the appellant who has not even sent a representation, has projected a case and filed an affidavit, as if he had sent a representation, to the Commissioner, Coimbatore Corporation, and filed this writ petition. On facts, it could be concluded without hesitation that the appellant has approached this court, with unclean hands.
41. The appellant has claimed to have sent a telegram to the Hon'ble Chief Minister's Special Cell. When the Commissioner of Coimbatore Corporation is the competent authority to conduct e-auction, he has not even addressed the grievance to him. Representation sent to Hon'ble CM Cell, would not render any assistance .
42. Scrutiny of the challan, enclosed in the typed set of papers, by the appellant, indicates that there is alteration of date, at the bottom of the said challan. The Challan prepared for the auction proposed in the month of January' 2015, has been altered with the date, 12.03.2015.
43. Though arguments were made that confirmation of auction was not in the agenda, in the council's deliberation on 27.03.2015 and therefore, there was no transparency, it is the submission of the learned counsel for the Corporation that on 27.03.2015, auction was confirmed by the Mayor of the Coimbatore Corporation, which was ratified by the council on 27.07.2015.
44. One of the contentions raised by the learned counsel for the Coimbatore Corporation is that there was a cartel among the appellant and Mr.Sudhakar, the erstwhile licensee, plaintiff in O.S.No.186 of 2015, on the file of learned I Additional District Munsif, Coimbatore and their intention is to thwart the auction. Whereas, it is the contention of the appellant that because there were no specific terms and conditions, in the earlier auction, Mr.Sudhakar, was constrained to file a suit in O.S.No.186 of 2015, but when the subsequent auction conducted on 12.03.2015, with irregularities, the same was challanged by Mr.Sudhakar in W.P.No.10553 of 2015, which came to be dismissed on 11.02.2016. According to him, dismissal of W.P.No.10553 of 2015, would not foreclose the right of the appellant to challenge the auction. As writ petition No.10553/2015, has been dismissed, there is no need to delve into the same.
45. Though the Corporation has contended that if there was any intention on the part of the appellant in participating in the auction, he should have remitted amount, 5% more than highest bid, at the time of auction, dated 13.03.2015, it is the contention of the learned counsel for the appellant that when confirmation was not made known, the appellant cannot be blamed for making a higher offer. On the above aspect, he invited the attention of this Court that during the pendency of the writ proceedings, a higher amount of Rs.65.00 Lakhs was offered, which the writ Court had also recorded in its interim order, dated 11.02.2016. Appellant who is aware of the fact that the second respondent, had been granted licence, and starting collecting fee from April 2015 onwards, ought to have taken efforts to ascertain the bid amount, and offered higher amount. Eight months have elapsed from April 2015.
46. Averments made in the counter affidavit are that the Assistant Commissioner was in charge of conducting e-auction when the appellant has contended that he along with others were informed that the Assistant Commissioner, had issued oral instructions not to receive the initial deposit, whether the writ petition is hit by non-joinder of necessary party. Appellant has impleaded the Commissioner of Coimbatore Corporation as Respondent No.1. Remedy under Article 226 of the Constitution of India is equitable and discretionary. When specific allegations are made against the Assistant Commissioner, Coimbatore Corporation, he is a necessary and proper party to this proceedings. Appellant has failed to implead him. Writ petition is hit by non-joinder of proper and necessary party.
47. When the auction notice is dated 10.03.2015, contention of the appellant, that he had taken a demand draft on 27.01.2015 itself, does not stand the, test of logic, but there is every possibility of retaining the demand draft, for the auction rescheduled.
48. On the facts and circumstances of this case, writ court, has observed that the contentions of the appellant/petitioner, are not substantiated. At this juncture, we deem it to consider a decision of the Hon'ble Supreme Court in Bharat Singh and others Vs. State of Hariyana and others, reported in [1988 (4) SCC 534], wherein, the Hon'ble Supreme Court, has explained the difference in pleadings and evidence, between a proceeding under the Code of Civil Procedure and a Writ Petition, under Article 226 of the Constitution of India.
"13.As has been already noticed, although the point as to profiteering by the State was pleaded in the writ petitions before the High Court as an abstract point of law, there was no reference to any material in support thereof nor was the point argued at the hearing of the writ petitions. Before us also, no particulars and no facts have been given in the special leave petitions or in the writ petitions or in any affidavit, but the point has been sought to be substantiated at the time of hearing by referring to certain facts stated in the said application by HSIDC. In our opinion, when a point which is ostensibly a point of law is required to be substantiated by facts, the party raising the point, if he is the writ petitioner, must plead and prove such facts by evidence which must appear from the writ petition and if he is the respondent, from the counter-affidavit. If the facts are not pleaded or the evidence in support of such facts is not annexed to the writ petition or to the counter-affidavit, as the case may be, the Court will not entertain the point. In this context, it will not be out of place to point out that in this regard there is a distinction between a pleading under the Code of Civil Procedure and a writ petition or a counter-affidavit. While in a pleading, that is, a plaint or a written statement, the facts and not evidence are required to be pleaded, in a writ petition or in the counter-affidavit not only the facts but also the evidence in proof of such facts have to be pleaded and annexed to it. So, the point that has been raised before us by the appellants is not entertainable. But, in spite of that, we have entertained it to show that it is devoid of any merit."
49. Though the appellant has alleged unfairness, violation of principles of natural justice, hidden and hurried action, lack of transparency and other irregularities, material on record considered and extracted from the Register and files, do not indicate that the appellant has substantiated the same.
50. For the reasons stated supra, and decisions, writ appeal is dismissed. However, there shall be no order as to cost.
51. Before parting with the case, it is desirable to explore the possibility of making online payment in e-auction, e-tenders, to avoid any irregularity. Though we have sustained the impugned orders on the basis of the corroborative materials available in the files and council's register, note file pertaining to the Mayor's decision dated 27.03.2015, is stated to be not readily available. Though non-production of the said file, is not fatal to our conclusion, we direct the Commissioner, Coimbatore Corporation, to take action against those involved in not producing the appropriate file.
[S.M.K., J.] [V.B.S., J.]
05.02.2018
Index : Yes
Internet : Yes
Speaking/Non-speaking orders
asr
S. MANIKUMAR, J.
AND
V.BHAVANI SUBBAROYAN, J.
asr
W.A.No.1120 of 2016
05.02.2018