Allahabad High Court
Sushil Vidyarthi vs Union Of India (Uoi) And Ors. on 11 March, 2002
Equivalent citations: (2002)2UPLBEC1440
Author: Jagdish Bhalla
Bench: Jagdish Bhalla, U.S. Tripathi
JUDGMENT Jagdish Bhalla, J.
1. Glories are the ways to come in limelight or to hit the headlines of news daily, may be in the field of Science, Art, Culture, Law or bravery but for all such achievement one has to play long innings. Here is a petitioner who wants to hit the columns of the news papers and come in limelight through shortcut by filing a writ petition before this Court without doing any preparation and sincere efforts though he is a journalist by profession.
2. This Court has certain obligation towards the society while exercising its jurisdiction under Article 226 of the Constitution particularly with respect to Public Interest Litigation. The Courts have further shown their sense of responsibility by dealing with such matters so that the concept of the Public Interest Litigation shall not be diluted. Whenever a Public Interest Litigation is filed the responsibility is not of the petitioner alone, the same is equally shared by the member of the Bar who represents the petitioner and in the process, an earnest effort has to be made by both of them. In the subsequent paragraphs we will deal with the purpose and the earnest efforts, if any, made by the petitioner and his Counsel.
3. The petitioner has approached this Court with a number of prayers out of which during the course of the arguments the petitioner prayed that he be allowed to delete prayer No. 6 which was as under :-
"Issue a writ of mandamus commanding the opposite party No. 1 to pay the compensation of Rs. 10 lacs to each family of Kar Sewaks who were killed in Godhara incident in Gujarat."
4. The petitioner was allowed to do so. Now the prayers left are (i) to issue a writ of mandamus commanding the opposite parties to remove the unnecessary obstacles hurdles of Kar Sewak going to Ayodhya for worship and participation in Poorna Aahuti Yagya at Ayodhya (ii) to issue a writ of mandamus commanding the opposite parties to open the seal of Lock up of Karyashala at Ayodhya (iii) to issue a writ of mandamus commanding the opposite parties not to make any hurdles obstacles and any restrictions in Shila Poojan at Ayodhya if that is not being done by the opposite parties, the violence will be created as there is the prestige and honour of the Hindu religion (iv) to issue a writ of mandamus commanding the opposite parties not to make any hurdles and obstacles in professing the religious achievements of Vishwa Hindu Parishad at Ayodhya for constructing the temple of Lord Shri Ram and further (v) to issue a writ of mandamus commanding the opposite parties to open the routes for going to Ayodhya for participation of religious activities.
5. It has been submitted by Sri S.C. Srivastava, learned Counsel for the petitioner that the petitioner has come with the cause of Karsewaks and Ram Bhakts who arc desirous for going to Ayodhya for Shila Pujan, Purna Aahuti Yagya and Darshan etc. It has been vehemently submitted that Karsewaks and Rambhakts are not being allowed to go to Ayodhya and hurdles are being created in their way and there is total ban in the entry not only in Ayodhya but in Faizabad toor. The trains have been diverted and not going to Ayodhya. Similarly the buses and taxies are also not being permitted to go to Ayodhya and Faizabad. The learned Counsel for the petitioner further submits that the various provisions of the Constitution of India are being violated. Accordingly the petitioner cannot stand as a mock spectator, therefore, he has approached this Court. The first leg of the argument on behalf of the petitioner is that the Rambhakts/Karsewaks are free to profess are propagate their religion and Article 25(2)(a) of the Constitution guarantees regulating or restricting any economic, financial, political or other secular activity which may be associated with religious practice. It has been emphatically submitted that the respondents have violated this provision by not permitting the petitioner and he seeks protection of this provision of law. Further Article 26 of the Constitution of India has been relied upon wherein according to the petitioner he his a right to manage his own affairs in the matter of religion. The next leg of the argument is of equality before law as the Muslims are being allowed to go for Haj whereas the Karsewaks/Rambhakts are not bring allowed to go to Ayodhya, therefore, it is violation of Article 14 of the Constitution of India. Learned Counsel for the petitioner further submits that he fails to understand as to why this discriminatory policy has been adopted and there is no occasion for the respondents for not allowing the petitioner, Karsewaks/Rambhakts for the above purpose by imposing total ban therefore it is punitive in nature and amounts to total ban/restrictions which is violative of law. Further, it has submitted that there is violation of Article 19(1)(g) of the Constitution of India which provides that all the citizens have right to practice any confession or to carry on any occupation, trade or business. While giving the reply to the submissions of the learned Counsel for the respondents Sri S.C. Srivastava learned Counsel for the petitioner submitted that in fact there is violation of Article 19(l)(d) of the Constitution which provides that all citizens shall have the right to move freely throughout the territory of India and the same has been curtailed by the ban imposed. Protection of Article 21 of the Constitution is also being sought by the petitioner as the personal liberty is also being curtailed and further the preamble of the Constitution is being violated. In these circumstances and in the light of the fact that secularism is a foundation of democracy, therefore, the petitioner, Karsewaks/Rambhakts be allowed to participate in Shila Pujan, Poorna Aahuti Yagya and Darshan. Learned Counsel for the petitioner in particular has relied upon Paragraphs 16 and 17 of the writ petition. Paragraph 16 is as follows :-
"the programme settled by the Vishwa Hindu Parishad for construction of Hindu Temple on undisputed land of 76 acres of land cannot be stopped by any authority of law."
and Paragraph 17 reads as under :
"for the disputed land the case is pending before this Court at Lucknow and for undisputed land no case is pending and 76 acres of land be handed over to the Vishwa Hindu Parishad and it is the religion of the minority community who will not to construct any Mosque or pay homage to God on undisputed land then as to how the other community is effected. It is a political stunt that the 'piece' and harmony between the two community is being created by the politicians when both the communities want to live peacefully."
6. After recording of the arguments of learned Counsel of respondents while replying to the arguments of Sri Ravi Mehrotra appearing for Union of India and Sri A.K. Srivastava, Chief Standing Counsel for State of U.P., learned Counsel for the petitioner has relied upon Para 27 of the judgment reported in (1996) 2 SCC 498, Pannalal Bansilal Pitti and Ors. v. State of A.P. and Anr., which is quoted below :-
"The question then is whether legislative declaration of the need for maintenance, administration and governance of all charitable and Hindu religious institutions or endowments or specific endowments and taking over the same and vesting the management in a trustee or Board of Trustees is valid in law. It is true, as rightly contended by Shri P.P. Rao, that the legislature acting on the material collected by Justice Challa Kondaiah Commission amended and repealed the Predecessor Act of 1966 and brought the Act on statute. Section 17 of the Predecessor Act of 1966 had given power to a hereditary trustee to be the Chairman of the Board of Non-hereditary Trustees. Though abolition of hereditary right in trusteeship under Section 16 has already been upheld, the charitable and religious institution or endowment owes its existence to the founder or members of the family who would resultantly evinces greater and keener responsibility and interest in its proper and efficient management and governance. The autonomy in this behalf is an assurance to achieve due fulfillment of the objective with which it was founded unless, in due course, foul in its management is proved. Therefore, so long as it is properly and efficiently managed, he is entitled to due freedom of management in terms of the deed of endowment or established practice or usage. In case a Board of Trustees is constituted, the right to preside over the Board given to the founder or any member of his family would generate feelings to actively participate, not only as a true representative of the source, but the same would also general greater influence in proper and efficient management of the charitable or religious institution or endowment. Equally, it excludes him to persuade other members to follow the principles, practices, tenets, customs and. sampradayams of the founder of the charitable or religious institution or endowment or specific endowment. Mere membership along with others, many (sic) may diminish the personality of the member of the family. (Sic) in case some funds are needed for repairs, improvement, expansion etc., the Board headed by the founder or his family member may raise funds from the public to do the needful, while the Executive Officer, being a Government Servant, would be handicapped or in some cases may not even show interest or inclination in that behalf. With a view, therefore, to effectuate the object of the religious or charitable institution or endowment or specific endowment and to encourage establishment of such institutions in future making the founder or in his absence a member of his family to be a Chairperson and to accord him major say in the management and governance would be salutary and effective. The founder or a member of his family would, thereby, enable to effectuate the proper, efficient and effective management and governance of charitable or religious institution or endowment or specific endowment thereof in future. It would add incentive to establish similar institutions."
7. A careful reading of the above paragraph shows that it has been wrongly been relied by the learned Counsel for the petitioner because it does not have any relevance with the matter in question.
8. Sri Ravi Mehrotra started his arguments with an objection regarding the maintainability of the petition. According to him this writ petition is not maintainable as Public Interest Litigation for the reason that though the petitioner has right to file a Public Interest Litigation but if he conceals the facts then such petition is not maintainable under Article 226 of the Constitution and in the practice he relied upon (1998) 6 SCC 616, Sanjay Musale v. State of M.P. and Ors., wherein the Apex Court held as under :
"The writ petition filed in the High Court by the petitioner concealed materials facts as is noticed in the impugned order. The petitioner appears to have filed the litigation for someone. There is no public interest involved in the petition. The High Court rightly found him to be a busybody and in our opinion, such a meddlesome interloper cannot be permitted to maintain a Public Interest Litigation petition. The Courts came of allow their forum to be misused in the garb of "public interest". This special leave petition is, therefore, dismissed with Rs. 5000/- as costs."
9. Learned Counsel has also relied upon (1999) 6 SCC 552, Malik Brothers v. Narendra Dadhich and Ors., wherein it has been held that it is necessary to bear in mind a Public Interest Litigation is usually entertained by a Court for the purpose of redressing public injury, enforcing public duty, protecting social rights and vindicating public interest. The real purpose of entertaining such application is the vindication of the rale of law, effective access to justice to the economically weaker class and meaningful realisation of the fundamental rights.
10. It has been further submitted by Sri Ravi Mehrotra that the verdict of the Apex Court in (1994) 6 SCC 360, Dr. M. Ismail Faruqui and Ors. v. Union of India and Ors. and connected matters, has been concealed by the petitioner because now all the allegation regarding Ram Janam Bhoomi/Babri Masjid would be governed in light of this judgment. He has relied upon Paragraphs 84 and 96 of the above judgment which are quoted as under :
"Para-84. The result is that all the pending suits and legal proceeding stand revived, and they shall be proceeded with, and decided, in accordance with law. It follows further as a result of the remaining enactment being upheld as valid that the disputed area has vested in the Central Government as a statutory receiver with a duty to manage and administer it in the manner provided in the Act maintaining status quo therein by virtue of the freeze enacted in Section 7(2); and the Central Government would exercise its power of vesting that property further in another authority or body or trust in accordance with Section 8(1) of the Act in terms of the final adjudication in the pending suits. The power of the Courts in the pending legal proceedings to give directions to the Central Government by a statutory receiver would be circumscribed and limited the extent of the area left open by the provisions of the Act. The Central Government would be bound to take necessary steps to implement the decision in the suits and other legal proceedings and to handover the disputed area to the party found entitled to the same on the final adjudication made in the suits. The parties to the suits would be entitled to amend their pleadings suitably in the light of our decision."
"Para 96. As a result of the above discussion, our conclusions, to be read with the discussion, are as follows :
(1)(a) Sub-section (3) of Section 4 of the Act abates all pending suits and legal proceedings without providing for an alternative dispute-resolution mechanism for resolution of the dispute between the parties thereto. This is an extinction of the judicial remedy for resolution of the dispute amounting to negation of rule of law. Sub-section (3) of Section 4 of the Act is, therefore, unconstitutional and invalid.
(b) The remaining provisions of the Act do not suffer from any invalidity on the construction made thereof by us. Sub-section (3) of Section 4 of the Act is severable from the remaining Act. Accordingly, the challenge to the constitutional validity of the remaining Act, except for sub-section (3) of Section 4, is rejected.
(2) Irrespective of the status of a mosque under the Muslim Law applicable in the Islamic countries, the status of a mosque under the Mohammedan Law applicable in secular India is the same and equal to that of any other place of worship of any religion; and it does not enjoy any greater immunity from acquisition in exercise of the sovereign or prerogative power of the State, than that of the places of worship of the order religions.
(3) The pending suits and other proceedings relating to the disputed area within which the structure (including the premises of the inner and outer courtyards of such structure), commonly known as the Ram Janma Bhumi-Babri Masjid, stood, stand revived for adjudication of the dispute therein, together with the interim orders made, except to the extent the interim orders stand modified by the provisions of Section 7 of the Act.
(4) The vesting of the said disputed area in the Central Government by virtue of Section 3 of the Act is limited, as a statutory receiver, with the duty for in management and administration according to Section 7 requiring maintenance of status quo therein under sub-section (2) of Section 7 of the Act. The duty of the Central Government as the statutory receiver is to hand over the disputed area in accordance with Section 6 of the Act, in terms of the adjudication made in the suits for implenientation of the final decision therein. This is the purpose for which the disputed area has been so acquired.
(5) The power of the Courts in making further interim orders in the suits is limited to, and circumscribed by, the area outside the ambit of Section 7 of the Act.
(6) The vesting of the adjacent area other than the disputed area, acquired by the Act in the Central Government by virtue of Section 3 of the Act is absolute with the power of management and administration thereof in accordance with sub-section (1) of Section 7 of the Act, till its further vesting in any authority or other body or trustees of any trust in accordance with Section 6 of the Act. The further vesting of the adjacent area, other than the disputed area, in accordance with Section 7 of the Act has to be made at the time and in the manner indicated, in view of the purpose of its acquisition.
(7) The meaning of the word 'vest' in Section 3 and Section 6 of the Act has to be so understood in the different contexts.
(8) Section 8 of the Act is meant for payment of compensation to owners of the property vesting absolutely in the Central Government, the title to which is not in dispute being in excess of the disputed area which alone is the subject matter of the revived suits. It does not apply to the disputed area, title to which has to be adjudicated in the suits and in respect of which the Central Government is merely the statutory receiver as indicated, with the duty to restore it to the owner in terms of the adjudication made in the suits.
(9) The challenge to acquisition of any part of the adjacent area on the ground that it is unnecessary for achieving the professed objective of settling the long-standing dispute cannot be examined at this stage. However, the area found to be superfluous on the exact area needed for the purpose being determined on adjudication of the dispute, must be restored to the undisputed owners.
(10) Rejection of the challenge by the undisputed owners to acquisition of some religious properties in the vicinity of the disputed area, at this stage is with the liberty granted to them to renew their challenge, if necessary at a later appropriate stage, in case of continued retention by Central Government of their property in excess of the exact area determined to be needed on adjudication of the dispute.
(11) Consequently, the Special Reference No. 1 of 1993 made by the President of India under Article 143(1) of the Constitution of India is superfluous and in necessary and does not require to be answered. For this reason, we very respectfully decline to answer it and return the same.
(12) The questions relating to the constitutional validity of the said act and maintainability of the Special Reference are decided in these terms."
11. In light of the aforesaid judgment the Central Government has become the Statutory Receiver whereas the Divisional Commissioner has been appointed as Authorised Person on behalf of Union of India under Section 7 of Act 33 of 1993. It has also been provided in the said judgment that till the civil suit pending before this Court is not decided status quo shall be maintained between the parties and to maintain the law and order situation under control the Additional District Magistrate, Faizabad has issued an order dated 28.2.2002 under Section 144, CrPC, which is only in the nature of prohibition. It has been further submitted that certain restrictions have been imposed by this order and it does not amount to total ban as submitted by Counsel for the petitioner.
12. Learned Chief Standing Counsel appearing for State of U.P. submits that the State of U.P. will take full precaution to maintain law and order situation and also to ensure that no untoward incident occurs. Further he agrees with the contention of the learned Counsel for the petitioner that both the communities want to maintain peace. However, the precautions arc to be taken for the maintenance of peace and to control law and order situation, therefore, according to learned Chief Standing Counsel the order dated 28.2.2002 has been passed under Section 144, CrPC accordingly no interference is warrantee in the same. Further, it has been submitted that this order has not been challenged by the petitioner before this Court. It has also been submitted that under Section 144(6), CrPC the petitioner could have approached the State Government but there is nothing on record to show that the petitioner has approached the State Government. Since the paper reporting has been relied upon by the Counsel for the petitioner the learned Chief Standing Counsel submits that paper reporting cannot be relied upon in totality and in his support relied upon (1993) 3 SCC 151, S.A. Khan v. Ch. Bhajan Lal and Anr.
13. The Apex Court too on various occasions has dealt with the purpose of the Public Interest Litigation which gained momentum with the blinding case of inmates of Bhagalpur jail in Bihar. Thereafter often interference has been shown by the Apex Court and by this Court as well. However, lately it has been noted that to achieve some ulterior motive the forum of the Public Interest Litigation is being misutilised and we are afraid if it is permitted then the whole purpose of it would be diluted. However, we feel that till the judicial system exists misuse of Public Interest Litigation would be dealt with iron hand.
14. Whenever an incumbent wants to file a Public Interest Litigation specially a powerful person, journalist, with pen in his hand who belongs to fourth State i.e., 'journalism' it is expected that before approaching his Counsel he must make earnest efforts by collecting every possible material to be placed before the Court so as interference could be made by this Court. Once a Member of Bar is approached for filling Public Interest Litigation, he cannot take the matter lightly and he has to examine the matter carefully to get best of his client for the filing of the Public Interest Litigation because of the fact that the learned Member of the Bar share the responsibility for filing any petition or making any allegation in light of judgment reported in JT 1995 (3) SC 538, Sanjiv Datta and others, wherein it has been held that the Member of the Bar who signs the petition and other documents on behalf of his client shares equal responsibility.
15. In view of the above it is crystal clear that the learned Member of the Bar too shares responsibility of the facts indicated in the petition, we are of the considered opinion that the Members of the Bar must have a very cautious approach to such litigation because by entertaining writ petitions relating to public interest the traditional litigant suffers and the Court of law, instead of dispensing justice in the individual litigation walks into the domain of the administrative and executive functioning and such action is only taken when the Courts are apprised of gross violation of fundamental rights or at times when judicial conscience feels it necessary for the benefit of the society at large. In all litigation particularly in Public Interest Litigation both the Bar and Bench have certain relationship and responsibility for administration of justice as both are the part of the same Institution. The Institution functions best when both Bar and Bench respect each other's purposes and responsibilities and when both the Bar and the Bench are conscious of each other's limitation. A Bar functions best when its speech is untrammeled, but guided by deep scholarship Learned Member of the Bar serves his Institution best when he knows thus is not his job to win cases by all means but to assist the Court with all his mastery on facts and law. A Judge serves the Institution best when he does not fear to hear but does not decide out of fear, when he hears with compassion but does not decide out of favour. The legal fraternity is a solemn, serious and a noble profession, all those who belong to it are Honourable Members, therefore, the gravity of the profession is to be maintained by its Members and their exemplary conduct both in and out of the Court is mandatory and this in fact is a moral for the society at large, therefore, their contribution to the administration of justice is immense.
16. In light of the statement made by learned Counsel for the respondents Sri Ravi Mehrotra and Sri A.K. Srivastava learned Counsel appearing for Union of India and State of U.P. respectively no hurdle has been created in religious functions of Vishwa Hindu Parishad in Ayodhya, and to carry out Darshan even at the disputed site which is being carried out by the Court's order. Further only prohibitory/regulatory order has been issued on 28.2.2002 imposing certain restrictions to control law and order situation. We are of the opinion that the order dated 28.2.2002 do not impose a complete ban as alleged on behalf of the petitioner.
17. We are afraid how the restrictions imposed can come into the way of professing and propagating the religion as provided under Article 25 of the Constitution as alleged by the petitioner. Further, the petitioner cannot claim benefit of Article 25(2)(a) of the Constitution because it does not deal with individuals. Article 25(2)(a) is as under for read reference :
"25(2)(a) Nothing in this Article shall affect the operation of any existing law or prevent the State from making any law-
(a) regulating or restricting any economic, financial, political or other secular activity which may be associated with religious practice."
18. From the,; perusal of the above Article it is crystal clear that there is no force in the arguments of the petitioner's Counsel with respect to Article 25(2)(a) of the Constitution. This Article actually empowers the State to regulate or restrict any economic, financial, political or other secular activity associated with religious practice. The restrictions imposed by order dated 28.2.2002 do not come in the way of petitioner, Karsewaks/Rambhakts for the basic reason, it does not impose total ban. The argument of the learned Counsel for the petitioner on Article 14 of the Constitution are also far fetched. Since by order dated 28.2.2002 no ban has been imposed, therefore, it cannot be said to be violative of Article 14 of the Constitution.
19. With respect to the submissions of the petitioner for violation of Article 19(1)(g) of the Constitution we restrain ourselves from making any observation with regard to the petitioner/his Counsel for alleging violation of Article 19(l)(g) i.e., 'to practice any profession, Or to carry on any occupation, trade or business' because in the backdrop of the aforesaid discussion it has no relationship at all.
20. The submission of Counsel for the petitioner with regard to violation of Article 19(l)(d) of the Constitution we are of the considered opinion that a reasonable restriction can be imposed upon the movement of any citizen in accordance with law and the prohibitory order passed under Section 144, CrPC does not suffer from any illegality nor is violative of any provision of law. In case the petitioner was aggrieved by the imposition of the orders passed under Section 144(4), CrPC it was open to him to approach the State Government and from the record it is apparent that the petitioner did not approach the State Government at all. Even the petitioner has not challenged the said order dated 28.2.2002 before this Court. We further find, that petitioner has not challenged the competence of the authority who passed order dated 28.2.2002. We are of the considered opinion that law permits the reasonable restrictions which has been done by the order dated 28.2.2002.
21. While examining the judgment of Dr. M. Ismail Faruqui and others (supra), we find that all the litigations will revolve around this judgment specially in light of the conclusions and result contained in the judgment. Further we are of the considered opinion that the petitioner must have made his earnest efforts to find out under what circumstances how and why this status quo is being maintained at Ayodhya.
22. The allegation made in the writ petition regarding total ban is only on the basis of some newspaper reporting for which we are of the considered opinion that paper reporting cannot be taken to be gospel truth as has been held in the case of S.A. Khan (supra). Further, we find no averment in the petition that the petitioner did make an effort to visit Ayodhya and found that there was a total ban. Uninterruptedly Darshan and Pooja as is being performed even at the disputed site.
23. The Constitution of India guarantees right to freedom of religion and every Indian can exercise his right, however the same is subject to public order, morality and health and other provisions of Part-3 of the Constitution of India. No doubt this cannot be taken away and it continues in the light of Article 25 of the Constitution of India.
24. We are of the further opinion that petitioner failed to establish that there is a ban on right to freedom of religion as far as petitioner, Ramsewaks/Rambhakts are concerned and statement made by the learned Counsel for Union of India and learned Standing Counsel of State of U.P. indicates that only restriction has been imposed under Section 144, CrPC, therefore, no right of freedom can be curtailed by imposition of certain restrictions under Section 144, CrPC.
25. If the secularism is the foundation of the democratic system of our country then the judicial system is bound to protect it like an umbrella but in the process will not permit any attempt to be made by any incumbent in a superfluous manner by filing Public Interest Litigation in the name of secularism but actually for some ulterior motive.
26. No case for interference is made out under Article 226 of the Constitution of India and accordingly the writ petition is liable to be dismissed.
27. In view of the above discussions, in the premise, we are of the following opinion :-
(a) That the order dated 28.2.2002 does not impose a total ban, on the other hand it prohibits and regulates the movement of the citizens in accordance with law.
(b) There cannot be any ban on freedom of religion by imposing restriction under Section 144, CrPC.
(c) Petitioner has failed to avail remedy before the State Government under Section 144(6), CrPC after being aggrieved by the order passed under Section 144(4), CrPC.
(d) It is the prerogative of the authorities to act by imposing reasonable restrictions and as such the restrictions imposed by order dated 28.2.2002 are reasonable in nature.
(e) Litigant and his Counsel have much more responsibility while dealing with Public Interest Litigation.
28. In light of the above discussion the writ petition is dismissed. A symbolic cost of Rs. 1/- is imposed on the petitioner who has not made earnest efforts to find out true facts before filing of this writ petition, to be deposited within 3 days.
29. The operative portion of this judgment has already been dictated in the open Court on 11.3.2002, the reasons recorded for dismissal of writ petition and imposing the costs be taken on record.