Bombay High Court
Ms. Yafa Jacob Simon vs The Joint Charity Commissioner on 7 December, 2011
Author: G. S. Godbole
Bench: G.S.Godbole
:1: 7233.11.wp
ata
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.7233 OF 2011
1 Ms. Yafa Jacob Simon ]
Mumbai Indian inhabitant residing ]
at Nalanda Co-operative Housing ]
Society, Near Dr. Bedekar's hospital, ]
Ram Maruti Cross Lane, Thane ]
400 602. ]
2 Mr. Rajiv Ranjan Mishra, Indian ]
Inhabitant and trustees of the Sir
ig ]
Elly Kadoorie School Trust, having ]
permanent address at C/o. Shri ]
B. N. Mishra Supdt. Engineer (Retd.) ]
Mishratola, P.O. Hanumanganj, ]
Darbhanga-846004, Bihar presently ]
camped at Mumbai. ] .. Petitioners.
V/s.
1 The Joint Charity Commissioner, ]
Maharashtra State, having its office ]
at 83, Annie Besant Road, Worli, ]
Mumbai 400 018. ]
2 Sir Elly Kadoorie School Trust, ]
a public charitable trust registered ]
under the provisions of the Bombay ]
Public Trust Act, 1950, having its ]
address at Sir Elly Kadoorie School ]
Compound, Mazgaon, Mumbai ]
400 012. ]
3 Mr. Ezeriel R. Penkar ]
4 Mr. David Moses Talegaonkar, ]
5 Mr. Ezra Moses Talegaonkar, ]
::: Downloaded on - 09/06/2013 17:58:58 :::
:2: 7233.11.wp
6 Mr. Joshua Jacob Awaskar, ]
7 Mr. Jashuva Nathan Nagavkar, ]
Respondent Nos. 3 to 7 claiming to ]
be the present trustees of Respondent]
No.2 Trust. ]
8 Shreepad Infratrade Private Limited ]
a company incorporated under the ]
Companies Act, 1956 and having its ]
registered office at 404, Kapadia ]
Chambers, 599, JSS Road, ]
Mumbai 400 002. ]
9
Siddharth Greenacres Private Limited]
a Company incorporated under the ]
Companies Act, 1956 and having its ]
registered office at 205, Commerce ]
House, 140, N.M. Road, Fort, ]
Mumbai 400 023. ] .. Respondents.
Mr. D. D. Madon a/w Ms Meenakshi Iyer and Mr. Ramesh Vidyanathan
i/b Advaya Legal,for the Petitioners.
Mr. Praveen Samdani, Senior Counsel a/w Dr. Birendra Saraf, Counsel
with Ms. Pallavi Dedhia i/b Sanjay Udeshi and Co, for Respondent Nos.2
to 7.
Ms. P. S. Cardozo, AGP for Respondent No.1.
Mr. Aspi Chinoy a/w C. S. Kapadia i/b Kishore Thakoradad and Co, for
Respondent Nos. 8 and 9.
CORAM : G.S.GODBOLE,J.
DATED : 07/12/2011
::: Downloaded on - 09/06/2013 17:58:58 :::
:3: 7233.11.wp
JUDGMENT :-
1 On 18th November, 2011, I have issued a notice for final disposal broadly indicating the points of controversy arising out of the impugned order dated 6th May, 2010 passed by the learned Jt. Charity Commissioner. Today, additional Affidavit in Reply sworn by Respondent No.3 was tendered and the same is taken on record. Mr. Madon has submitted that he should be permitted to proceed with the arguments on the basis of denials. Since the Affidavit is tendered in Court, Mr. Madon is permitted to proceed on the basis of denials.
2 Accordingly, Mr.Madon commenced the submissions on behalf of Petitioners.
3 Mr. Madon has taken me through the impugned Judgment and Order dated 6th May, 2010. He drew my attention to the fact that in the Deed of Trust, there is no provision which empowers the trustees to alienate the trust property and, hence, it was necessary to file application under Section 36 (1)(c) of the Bombay Public Trusts Act, 1950. He has drawn my attention to the fact that the trustees had adopted a strange procedure wherein the trustees first filed application for obtaining sanction after completing the entire exercise of issuing advertisement through their Advocate in little known newspapers, ::: Downloaded on - 09/06/2013 17:58:58 ::: :4: 7233.11.wp receiving tenders, passing resolutions to appoint Respondent No.8 as developer and filing of application to get sanction. He invited my attention to the fact that thereafter, an application under Section 36(1)
(c) was filed on 26th August, 2009 below Exhibit 28 in Application No.90 of 2009. Mr. Madon submitted that the application below Exhibit 28 has never been disposed off and has been kept pending.
4 He submitted that only on the basis of the averments made in the application and the Affidavit in support of the application, without any independent scrutiny of the truth of the said averments, the Charity Commissioner has mechanically granted sanction. He submitted that K. C. Foundation has offered donation of Rs.4.5 crores and that the Charity Commissioner had himself constituted a Repair Committee under aegis of Senior Advocate to decide the modality of receiving donations which were to be used for the purpose of carrying out repairs of the trust property. He invited my attention to the Minutes of Meeting chaired by the Charity Commissioner on 6th July, 2004 under which said decision had been taken. He pointed out that there was complete suppression of this meeting as also of the fact that the repair committee has been constituted. There was no mention about the offer of K.C. Foundation.
All these were relevant factors and the same have been deliberately suppressed from the Joint Charity Commissioner.
::: Downloaded on - 09/06/2013 17:58:58 ::: :5: 7233.11.wp
5 Mr. Madon further pointed out that there was complete
suppression about the fact that earlier a similar application No.31 of 2002 had been filed which was dismissed for non-prosecution. He submitted that the price which a particular trust property was likely to fetch is irrelevant for deciding as to whether authority under Section 36 (1)(c) of the Act shall be given or not. He submitted that order under Section 36(1)(c) cannot be passed only on the ground that the price which is being offered is adequate price. He pointed out the discussion in the impugned order about the application under Section 36(1)(c) and, hence, according to Mr. Madon, no order was passed authorizing the trustees to dispose off the property of the trust. He submitted that application below Exhibit 28 ( record page 29 and 30) which sought authorization had not been disposed off and directly sanction was given under Section 36(1)(a) of the Act.
6 Mr. Madon has taken me through the Judgment of the Full Bench in the case of Sailesh Developers & Others v/s. Joint Charity Commissioner, Maharashtra & Others,a and particularly the observations in paragraphs 24 to 31 of the said Judgment and reiterated his submission that application under Section 36(1)(c) was never disposed off. He submitted that the Jt. Charity Commissioner was having a (2007) 3 BCR page 7 ::: Downloaded on - 09/06/2013 17:58:58 ::: :6: 7233.11.wp a statutory duty to go into the question of capacity or ability of the developer which has not been gone into at all. This submission is, however, sought to be opposed by Mr. Chinoy by contending that there was no plea. Mr. Madon invited my attention to the averments made in paragraph 4 and contended that immediately after the impugned order, the rights of development were assigned in favour of Respondent No.9 by Respondent No.8 and this clearly showed that Respondent No.8 did not have a capacity to develop the trust property. It was submitted that there is nothing on record to show as to what is the capacity or ability of Respondent No.9. Referring to the averments made in the Affidavit in Reply of the developer at record page 510, it was submitted that except contending that the Respondent No.9 allegedly belongs to the Sumer Group, no other particulars are available about Respondent No.9.
7 It was submitted that after suppressing all the material fact from the Joint Charity Commissioner, it was not open for the Respondents to now contend that K. C. Foundation has imposed conditions. Mr. Madon submitted that the fact that a meeting dated 6th July, 2004 was held by the Charity Commissioner had not been disputed.
He invited my attention to the letter dated 14th February, 2005 written by David M. Talegaonkar President of the Trust and submitted that the reliance placed on so called General Body Resolution dated 15th April, ::: Downloaded on - 09/06/2013 17:58:58 ::: :7: 7233.11.wp 2003 was completely mis leading. It was submitted that even in the year 2005, the trust had shown very keen interest in accepting the donation from K. C. Foundation. Mr. Madon, thereafter, took me through the scheme of Sir Elly Kadoorie School Trust and by relying on clauses 5,6 and 7, it was pointed out that the Anglo Jewish Association was having rights to nominate every five years two trustees of the trust who may or may not be members of the School Trust or of Jewish faith.
Mr. Madon submitted that admittedly, these trustees had not been appointed at the relevant time and the remaining trustees proceeded to file application in a great hurry without even calling upon the Anglo Jewish Association to nominate their two trustees. The remaining trustees hurriedly passed the resolution in favour of the alienation of the property of the trust. It was pointed out that the Petitioner No.2 and Navin Munjal were nominated as trustees only on 9th December, 2010.
It was also pointed out that in this manner, the Anglo Jewish Association had been completely bye passed and the trustees passed the resolution with a view to somehow create right in favour of Respondent Nos.8 and 9. He lastly submitted that all three newspapers namely "Vritta-Manas" (Marathi), Mumbai Dainik Sandhya (Hindi) and "For Me" (English) are completely unknown newspapers. Reliance was placed on the Judgment of the Division Bench of Allahabad High Court in the ::: Downloaded on - 09/06/2013 17:58:58 ::: :8: 7233.11.wp case of A.S. Advertising Co., Meerut and another v/s. Nagar Nigam, Meerut, and anotherb and particularly paragraphs 10 to 13 of the said Judgment delivered by Mr. M. Katju J (as he was then). Reliance was also placed on another Judgment of the Allahabad High Court in the case of Shakti Narain Singh v/s. Anoop Singh and othersc (delivered by M.Katju J.) and particularly paragraphs 3 to 5 thereof. Mr. Madon pointed out that in Affidavit in Reply dated 26th November, 2011 filed by Respondent No.3, it was submitted that the circulation of Vritta Manas is 75,000 copies per day and the Mumbai Sandhya has a daily circulation of 1,10,000 in its Hindi Edition and 130000 in its Marathi Edition but no certificates in support of this submission have been produced. He also pointed out that no details regarding the circulation of English newspaper "For Me" have been given. It was lastly urged that the Joint Charity Commissioner has not taken into consideration the order dated 12th April, 2006 (record page 160) whereby the trustees were directed to be prosecuted. He submitted that in the plan proposed in the M.O.U. there is no provision made for a play ground, even though there is play ground approximately of 2900 sq. meter: 33,000 sq. ft. Mr. Madon therefore submits that consequently the conduct of the trust for inviting tender was made with a pre-determined plan to allot a contract of redevelopment to Respondent No.8.
b MANU/UP/0006/2001
c MANU/UP/0216/2004
::: Downloaded on - 09/06/2013 17:58:58 :::
:9: 7233.11.wp
8 Mr. Madon invited my attention to paragraph (e) at page 420,
Affidavit of Respondent No.3 and the Rejoinder of the Petitioners. He submitted that after the impugned order was passed on 6th May, 2010 there was a letter of Respondent No.8 to Respondent No.2 Trust. He invited my attention to the Affidavit -in-Rejoinder at page 680 and to the letter dated 9th November,2011, item No.11 in that letter. He submitted that when inspection was given, letter dated 2nd September,2009 addressed by Respondent No.2 to Respondent No.8 with a copy to Respondent No.9 was shown and hence a photocopy was asked for. He submitted that it was made clear that inspection of that letter had not been offered. He brought to my notice the contents of the Reply dated 12th November, 2011 and Item No. 16 of the said Reply and contended that now the Respondents were claiming that the letter is dated 9 th May, 2010. He invited my attention to the letter dated 15th November, 2011 which is again a letter written by the Advocate of the Petitioner which reiterates that inspection of a copy of the letter dated 2nd September, 2009 addressed by Respondent No.2 to Respondent No.8 with C.C. to Respondent No.9 was offered. He ultimately stated that on 6th May, 2010 the order of Charity Commissioner was passed immediately on the next date i.e. on 7th May, 2010 the Respondent No. 8 wrote a letter to Respondent No. 2 and on 9th May, 2010, Respondent ::: Downloaded on - 09/06/2013 17:58:58 ::: :10: 7233.11.wp No.2 immediately accepted the Respondent No. 9 as nominee of Respondent No.8 without any verification of the credentials of the Respondent No.9.
9. He submits that by the very nature of the contract which was for re-development, benefits under the contract could not have been permitted to be transferred in as much as the Joint Charity Commissioner has not considered the capacity or ability either of Respondent No.8 or of Respondent No.9 and Mr. Madon, therefore, requested that the case for interference under Articles 226 and 227 of the Constitution of India has been made out and prayed that the impugned order be quashed and set aside in its entity and the application under Section 36(1)(a) should be dismissed. It was ultimately submitted that the matter be remand back to the Charity Commissioner with a direction to invite bids from reputed developers so that the entire process of re-development and choosing of a developer takes place in a transparent manner.
10 On the other hand Mr. Aspi Chinoy, learned Senior Counsel appearing for the Respondent Nos. 8 and 9, submitted that the building of the School is constructed in 1875 and is more than 125 years old.
That it was repaired in 1924 and 1932. That by 2002, major repairs ::: Downloaded on - 09/06/2013 17:58:58 ::: :11: 7233.11.wp were required costing Rs.1500/- per square foot and by 2007 the building had become dangerous and was liable to be demolished and notice under section 354 of the M.M.C. Act, 1988 was proposed to be issued by MCGM. He submitted that in the year 2009, the Trust had no funds to undertake such repairs. My attention was invited to Affidavit-
in-Reply of Respondent No.9 and paragraph 4 thereof was relied upon to contend that there was a General Body Resolution passed on 09.11.2008 which was followed by Resolution by the Trust passed on 6th January, 2009. He submitted that internal noting of MCGM showed that a decision to issue section 354 notice had been taken. He submitted that public advertisements were issued in Daily 'Vritta-Manas' and 'Mumbai Sandhya' having substantially high circulation. A valuation report was obtained in which the valuation was shown at Rs.
6,23,00,000/-. Nine Bids were received and a meeting was held on 18th June, 2009. He drew my attention to the comparative chart and stated that the value offered by Respondent No.8 was rightly arrived at Rs.13 crores 19 lakhs. The Trustees thereafter passed a resolution on the same day and MOU was executed on 06.07.2009 followed by an Application under section 36(1)(a) in August, 2009. He submitted that only thereafter Aglo Jewish Association nominated two Trustees.
Inviting my attention to the letter written by Michael Kadoori to the ::: Downloaded on - 09/06/2013 17:58:58 ::: :12: 7233.11.wp Chief Minister of Maharashtra, he submitted that at least in September, 2010 the Anglo Jewish Association was aware about the order of Charity Commissioner but no steps were taken. He submitted that all arrears of lease rent and other property taxes have been paid. A registered development agreement is executed on 24.05.2010. Letter of possession and allotment of tenancy have been issued and consent from 18 tenants have been obtained.
11He submitted that the Court will have to see : (a) Whether there was need; (b) whether the decision was taken by authorized persons/trustees; (c) was a transparent process followed; (d) whether the Charity Commissioner has considered all the relevant factors.
12 He submitted that no guess work is permissible. He submitted that there was a complete inaction till August, 2011 and hence, the Petition was barred by delay, laches and any interference at this stage will cause severe prejudice to Respondent No. 9 as a lot of activities have taken place. He submitted that the circulation figures of the English News Papers "For Me" were not available but in fact the Trustees did not decide to issue an advertisement in English News Paper but that advertisement was issued since all three newspapers were of ::: Downloaded on - 09/06/2013 17:58:58 ::: :13: 7233.11.wp same publication and it was package deal. He submitted that there were three aspects about the necessity of repairs namely : Stage -(1) No doubt about necessity - the Buildings are about to fall, part of the School is closed. There was Dire Necessity - Borne out by documents which are unimpeachable. The cost of repairs was prohibitive; Stage-
(2) Process of Bidding which consists of : (a) Valuation Report; (b) Advertisement in papers having circulation of 70,000/- and 1,30,000/-.; (c) Receipt of 9 Bids; (d) Rebidding permitted; (e) Analysis of the Bids - Respondent No.8 emerging as highest; (d) The choice of Respondent No.8 & Resolution.
13 Mr. Chinoy relied upon Chart at page 472 and contended that a very elaborate process of preparing a chart of comparative bids was followed and only thereafter a decision to accept the bid of Respondent No. 8 was taken and MOU was executed followed by filing of Application under section 36(1)(a). It is submitted that no case is made out that there is any under valuation. No case of insufficiency of bids is made out. No case that a higher amount could have been received was made out and the Petition proceeds on entirely different footing to the effect that it was not necessary to re-develop building of the School. No one has come out with a higher bid. The Writ Petition is ::: Downloaded on - 09/06/2013 17:58:58 ::: :14: 7233.11.wp filed in August, 2011 i.e. 2 years after the development and three months after the impugned order. He submitted that no case of inadequate circulation of the newspapers is made out and submitted that the advertisements have been issued in reputed newspapers having sufficiently large circulation. He submitted that it will be hazardous to make any guess work particularly when there is no argument about under valuation. It was submitted that there is neither pleading nor any material regarding under valuation and the Court should be loathe to set aside sanction on presumptions particularly when there is no under valuation pleaded and therefore, the Court should not proceed on the basis of the presumption only in the mind of the Judge and the Court cannot consider the case of under valuation in the absence of the pleading. He submitted that since there is no other bidder and in view of the absence of the pleadings, the Court need not carry a feeling that there was any under valuation.
14 He submitted that even the third stage of proceeding before the Charity Commissioner was very fair and it took almost 10 months. He submitted that there was no suppression of material facts. He submitted that the donation from Micheal Kadoori's Trust was initially offered in the year 2001 but it did not materialize for 8 years. Though ::: Downloaded on - 09/06/2013 17:58:58 ::: :15: 7233.11.wp a committee was constituted in 2004, no steps were taken for 5 years and, therefore, both the factors were completely irrelevant since in the meantime the structure has become completely dilapidated in the year 2009. He, therefore, submitted that there was no necessity to disclose about the offer of donation nor there was any necessity to disclose about the fact that there was an earlier Application under Section 36 which was dismissed for non-prosecution. He submitted that there was sufficient material before the Joint Charity Commissioner in the form of chart to come to the conclusion that the offer was much more than the valuation of 6.23 crores. He invited my attention to paragraphs 2,10 and 13 of the impugned order and contended that the Charity Commissioner was conscious of the fact that the Trust Deed does not contain any power of alienation and on a conscious application of mind, the permission to alienate the Trust Property was given. It was submitted that the offer given by the KCF was a conditional offer and he wanted Godarej Properties and his nominees to take over the Trust.
It was submitted that the nominees of Anglo Jewish Association had never been named from 1965 and the Trust was entitled to function only with the elected Trustees and since nominees were not appointed till 2010, no fault can be found with the remaining Trustees. He tried to distinguish two Judgments delivered by Justice Katju of the ::: Downloaded on - 09/06/2013 17:58:58 ::: :16: 7233.11.wp Allahabad High Court and contended that the those were not applicable since in those cases the number of circulation of the respective newspapers was not available. He submitted that in the present case there is no grievance about insufficiency of the bidders or insufficiency of bids and 9 bidders participated in the tender process. Regarding non-provision of the play ground, he submitted that there was a D.P. Reservation of play ground and the play ground will be provided to the owner. He submitted that the Petitioners are employees of the company controlled by M.M. Kadoori and therefore, challenge at their instance should not be entertained.
15 Mr. Samdani, learned Senior Counsel appearing for the Respondent Nos. 2 to 7 advanced following submissions. At the outset, he submitted an Affidavit of Respondent No. 3 stating that the Trustees had decided to issue advertisement only in one Hindi and one Marathi newspapers but since advertisement in a third newspaper named "FOR ME' which was in English language and published by the same publishing house was available as package deal and since, the advertisement in the English newspapers was free of cost, the advertisement was also published in English Paper. He submitted that there were four aspects, namely, (i) condition of chawl and school ::: Downloaded on - 09/06/2013 17:58:58 ::: :17: 7233.11.wp building, (ii) financial condition of the Trust (iii) valuation of the property and (iv) process of sanction.
16 On point No.(i) Mr. Samdani relied upon the reports of the Architect of the year 2000 (pages 734 and 736) and submitted that the structure was undisputedly in dilapidated condition and was more than 75 years old. He submitted that even BMC had taken an internal decision to issue notice for demolition and hence, the condition of the Chawl and the School building was indisputably dangerous. It was not possible to repair the said buildings and hence, demolition and re-
construction was the only possible solution.
17 On point No.2, regarding financial condition of the Trust, he submitted that the Trust has no source of income, save and except the meagre rent and funds received from the students though even the taxes were in arrears and the MCGM was about to auction the property of the Trust. There was no corpus available with the Trust and the building requires re-construction and hence, the there was compelling necessity for selling the land and reconstruction of the building.
::: Downloaded on - 09/06/2013 17:58:58 ::: :18: 7233.11.wp
18 On the third point regarding valuation Mr. Samdani submitted
that the report is prepared by a Government approved valuer on 18.05.2009. Since the report refers to slum pocket, on the query from the Court, he frankly submitted that there was no slum and only the chawl was being referred as slum. He also frankly admitted that the valuer has not considered the entire area of the land for arriving at the valuation but has considered only notional balance of FSI. On the query from the Court he frankly submitted that there was no consideration of the enhanced FSI available under D.C.R. 33(7) made by the valuer. He however submitted that since there was no allegation about incorrect valuation, the Court must proceed on the assumption that the valuation was correct. He submitted that on 13.04.2010, the Joint Charity Commissioner asked for explanation about the valuation report which was submitted on 20th April, 2010 below Exh. 34.
However, this explanation, prima facie, gives entirely different figures then those which are found in the comparative chart at page 472. Mr. Samdani submitted that since there was no challenge to the valuation, the Court cannot go and need not go in the question as to whether the valuation was proper or improper.
::: Downloaded on - 09/06/2013 17:58:58 ::: :19: 7233.11.wp
19 Regarding Point No. 4 of the process which is followed, he relied
upon page 418 of the record and stated that the General Body of the Trust had taken a decision on 09.11.2008 to redevelop the property and grant development rights which was followed by a Resolution of the Trustees on 06.01.2009, valuation report dated 18.05.2009, public notice dated 26.05.2009, submission of bids of 9 bidders and participation of 4 bidders in the process of rebidding, preparation of the report of the Advocate and the Trustees followed by signing of MOU on 06.07.2009 and an Application under section 36 (1)(A) on 13.07.2009 followed by another Application under section 36(1)(C) on 26.08.2009 which ultimately culminated in passing of the order dated 6.5.2010. Thereafter, on the next date i.e. 07.05.2010 a request was received from the Respondent No.8 for transferring the rights of development to Respondent No.9 and hence, the Trustees immediately convened urgent meeting and it was agreed that instead of Respondent No.8, Respondent No. 9 should be appointed as developer. He, therefore, submitted that the Trustees have followed a proper and transparent process and have acted in the best interest of the Trust and hence no fault can be found with the process adopted by the Trustees.
::: Downloaded on - 09/06/2013 17:58:58 ::: :20: 7233.11.wp
20 Countering the argument of Mr. Madon, regarding donation of
K.C. Foundation, he submitted that though there was an offer for
donation for the year 2000, it was a conditional offer from Michel Kadoori who wanted to take over management of the Trust. Mr. Samdani was, however, unable to show a single document on the basis of which the offer for donation should be considered to be conditional. He, however, submitted that in the Affidavit-in-Reply, the Respondent No.3 had alleged that offer for donation was conditional offer and that there was no denial in the rejoinder and hence, the Court must accept that the offer for donation from K. C. Foundation was a conditional offer. He relied upon the Resolution of the Special General Body Meeting dated 15.04.2003 attended by 55 members to contend that the conditional offer was rejected. However, on a careful perusal of the said Resolution at pages 461 and 464 it is clear that the Resolution does not indicate that the offer for donation was a conditional offer. All that the resolution states is that the General Body shall propose the amendment to the scheme or trust deed so as to permit the non jewish members from becoming the members of the Trust. Since this argument about conditional offer was again and again being advanced, on a pointed question from the Court to show any document available on record to show that the offer was conditional ::: Downloaded on - 09/06/2013 17:58:58 ::: :21: 7233.11.wp offer, Mr.Samdani was unable to pin point a single document to that effect.
21 He submitted that the Petitioner No. 2 is an employee of the private limited company which is a company controlled by Sir Micheal Kadoori. He submitted that Petitioner No.1 has been set up by his brother Herzel Simon, who had submitted an objection to the change report and was fully aware of the impugned order. It was submitted that Shri Herzel Simon had filed an Application for revocation of the sanction before the Charity Commissioner under Section 36(2) of the BP Act, 1950 which is pending. He submitted that there is no ground in the Writ Petition about any under hand dealing. It was submitted that no nominees were sent by the Anglo Jewish Association and hence member of the trustees were under no obligation to accept such nominations.
22 Relying on the observations in paragraphs 7 to 9 of the Judgment of the Supreme Court in the case of M.Purandara & Ors. vs. Mahadesha S. & Ors.d it was submitted that a ground which is not taken in the Writ Petition should not be allowed to be argued or agitated. Mr.Samdani also relied upon the observations in paragraph d 2005 (6) SCC 791, ::: Downloaded on - 09/06/2013 17:58:58 ::: :22: 7233.11.wp No 37 of the Judgment of the Supreme Court in B.S.N. Joshi & Sons Limited vs. Nair Coal Services Ltd. and Ors,e and contended that since no plea regarding under valuation or inadequate consideration for the Trust property had been raised in the Writ Petition, such contention should not be allowed to be raised at the time of hearing.
He submitted that though contention about the newspapers had been raised, two newspaper were shown to have substantial circulation. He further contended that in any case, the question regarding circulation of the newspapers was irrelevant as there was no allegation that the Trust had suffered monetory loss.
23 Mr. V. A. Thorat, learned senior Advocate for the added Respondents who are tenants/ occupants of the Chawl owned by the Trust, contended that the impugned order was not a sanction for sale but was a sanction for redevelopment. That the impugned order has been acted upon by execution of the development agreement on 22.05.2010 and the Petition has been filed after 15 months and hence, it should not be entertained. He submitted that it is the Petitioners' desire that the property should have been repaired but the court's intervention has not been sought for getting better price for the property of the Trust. He submitted that the purpose of the Petitioner e 2006(11) SCC 548 ::: Downloaded on - 09/06/2013 17:58:58 ::: :23: 7233.11.wp will not be satisfied even if the Court directs re-bid or re-auction of the property. He submitted that the Petitioners are the only persons who have challenged the impugned order. He relied upon paragraph 39 of the Writ Petition and contended that the principal challenge is of fraud, collusion, mis-representation and suppression of material facts. He submitted that same grounds had been reiterated in grounds (a) to
(c), (i) and (j). He submitted that under Articles 226 and 227 this court cannot go into the question of fraud and jurisdiction to consider a ground of fraud is an exclusive power conferred on Charity Commissioner under sub-section 2 of Section 36. He submitted that the Petitioners have an alternate remedy of approaching the Charity Commissioner under that Section and that the High Court is not well equipped to conduct such an enquiry. He submitted that the entire challenge is one which is covered by subsection (2) of section 36. He relied upon the Judgment in Shri Mahadeo Deosthan, Wadali & Ors.
vs. Joint Charity Commissioner, Nagpur and othersf in particular paras 9 and 10 to contend that once the Development Agreement was executed, even the remedy under sub-section 2 of Section 36 was not available. He relied upon the Judgment of the learned single Judge of this court (R.S.Mohite,J.) in the case of Shri Motilal Girdharilal f 1989 Mh. L.J.269, ::: Downloaded on - 09/06/2013 17:58:58 ::: :24: 7233.11.wp Sharma & Ors. Vs. Shri Dattatray Bandu Jagtap & Ors.g para -3, and other Judgment of the learned single Judge of this Court (S.M.Daud, J.) in the case of Mrs. Fatmabai B. Bachooali Vs. State of Maharashtra and Ors.h paras 6 and 7. He submitted that in view of this settled position, the remedy under section 36(2) was not available and for the same reasons remedy under Article 226 and 227 was also not available.
24He submitted that the if the Court does not find any suspicious circumstances, the exercise of inviting fresh offers is alway fraught with difficulties and Trust would not or may not even get an offer equivalent to the offer made by the Respondent No.8. He submitted that the order of sanction has been worked out by the execution of the Development Agreement, even tenancies have been attorned and therefore, even if no actual development has taken place, this Court is now powerless to interfere in the entire process. He submitted that out of 24 tenants, 17 have entered into registered agreements with the developers and the Court must consider the plight of the tenants and the prejudice which will be caused to them. He submitted that the Trust was benefited by getting a new building of 46 thousand sq. ft..
Relying on paragraph 21 of the Judgment of the Full Bench in the case g 2006(2) ALL MR 121 h AIR 1991 Bombay 220 ::: Downloaded on - 09/06/2013 17:58:58 ::: :25: 7233.11.wp of Sailesh Developers (Supra) he submitted that there is no necessity to file a separate Application under section 36(1)(c). Relying on the judgment of the Division Bench in the case of Bomi Jal Mistry & Ors. vs. Joint Charity Commissioneri it was submitted that the court cannot sit in appeal over the decision of the Charity Commissioner when the Charity Commissioner has recorded a subjective satisfaction.
He submitted that neither inadequacy of consideration nor any lack of transparency in the process have been pleaded nor any loss to the Trust is pleaded and the Petition is filed by the persons whose offers of donation have failed. He submitted that any interference by this Court would be detrimental not only for the Trust but also for the students and tenants and hence, this Court should not interfere in the entire process.
25 The record from the office of the Joint Charity Commissioner had been called for and the same has been received earlier. All the concerned Advocates were given an opportunity to take inspection of the said record. Accordingly, inspection of the record has been taken and submissions have also been made on the basis of the said inspection.
i 2002(3) ALL MR 749
::: Downloaded on - 09/06/2013 17:58:58 :::
:26: 7233.11.wp
26 Mr. Madon, the learned Advocate for the Petitioners in his brief
rejoinder submitted that the trustees have filed misleading affidavit, that the certificates of circulation of newspapers are misleading and figures are inflated. He also doubted the correctness of the Resolution allegedly passed on 8th May, 2010 since there was no agenda. In respect of the submission of Mr. Chinoy, that there are no competing bidders, Mr. Madon, submitted that Charity Commissioner has not issued any public notice and there was no opportunity for third party bidder to submit a higher bid. He has drawn my attention to the caveat filed by Mr. Jain before the Joint Charity Commissioner at page No. 781 of the record of the proceedings before the Joint Charity Commissioner and pointed out that no notice was given even to the said caveator. He relied upon the Judgment of Madras High Court in the case of K.Narayanan Reddy Vs. State of Tamilnadu.j 27 Mr. Madon, further submitted that area of ORT School is 9500 sq.ft, whereas Joint Additional Commissioner has wrongly considered it as 5,000 sqft. He pointed out that that the explanation which was offered by Advocate Bharat Mehta about pricing was also different than the chart prepared by the trustees and their advocate during the process of biding.
j (2008) 2 MLJ 582
::: Downloaded on - 09/06/2013 17:58:58 :::
:27: 7233.11.wp
28 In so far as submission of the Respondents that the offer for
donation by the K. C. Foundation was a conditional offer, he submitted that there is not a single document on record to support the submission of the Respondents that offer for donation was a conditional offer. He submitted that except the statement and affidavit in reply of Respondent No.3, there is nothing to indicate that a conditional offer for donation was made. He submitted that even these statements have been denied by the Petitioners by filing affidavit in rejoinder. He submitted that the Petitioners are no doubt the employees of the companies which are controlled by Shri. Michael Kadoorie. He therefore submitted that K. C. Foundation was even today interested in giving donation to the Respondent No.2 trust so that the entire trust property can be retained with the trust.
29 In so far as the playground is concerned, he submitted that Memorandum of Understanding between the trust and Respondent No.8 does not provide for any such playground and all that is provided for is only overall constructed building. He pointed out that according to the Memorandum of Understanding, trust will lose its right as lessee and ::: Downloaded on - 09/06/2013 17:58:58 ::: :28: 7233.11.wp developer will become a lessee on account of agreement of assignment of lease hold rights executed in favour of developer by the trust. In so far as delay in filing Petition is concerned he submitted that many letters of consent from the tenants have been executed in the month of September 2011 and, hence, there is no question of delay. He submitted that Charity Commissioner has not considered the proposed prosecution of the trustees and, according to him, this completely vitiates the impugned order passed by the Charity Commissioner.
30 I have carefully considered the rival submissions. The attack against the order of the Charity Commissioner has to be considered on the basis of the following four aspects:-
i) Whether there was any need or compelling necessity for the trustees to take a decision that the building of the school had to be demolished and reconstructed?
ii) Whether the process followed by the trustees to invite bids from intending developers was a fair and transparent process?
iii) Whether it was necessary for the trustees to disclose to the Charity Commissioner that K. C. Foundation had shown its willingness to donate Rs.4.51 crores to the trustees for the purposes of entire restoration and repairs of the building owned by the trust and for ensuring that trust has sufficient funds at its disposal?
iv) Whether the procedure followed by the trustees to invite bids from intending developers was a fair and transparent and ::: Downloaded on - 09/06/2013 17:58:59 ::: :29: 7233.11.wp whether the Joint Charity Commissioner had made any efforts to get the best possible price for trust property and whether the procedure followed by the Jt. Charity Commissioner was legal & proper.
31 In so far as the first question as to whether it was necessary to demolish the buildings of the trust and reconstruct them is concerned, it is not in doubt that the buildings are more than 75 years old. It is also not in doubt that even according to the architects appointed by K. C. Foundation,the buildings required extensive repairs and restoration in the year 2001 itself. By the year 2009, the condition of the building had deteriorated further and it had become incumbent to ensure that either the buildings are extensively repaired or reconstructed. The tentative cost of the repairs, considering the age of the building and nature of construction was almost equivalent to the cost of new construction. For one reason or the other, the donation promised by K. C. Foundation had not been received. In such a situation, it cannot be held that the trustees were not justified in coming to the conclusion that the property of the trust should be redeveloped. The first point has to be therefore, answered in favour of the trustees. Though the Joint Charity Commissioner has not passed a separate order on the application filed under Section 36(1)(c) of the Act, a perusal of the entire impugned order shows that there is some application of mind by the Joint Charity ::: Downloaded on - 09/06/2013 17:58:59 ::: :30: 7233.11.wp Commissioner to this controversy and, hence, it is difficult to accept the submission of Mr. Madon, that Joint Charity Commissioner has not applied his mind to Section 36(1)(c)of the Act. The Joint Charity Commissioner was conscious of the fact that deed of trust did not permit the trustees to alienate trust property and there is reference to the application under Section 36 (1) (c). In paragraph No. 13, the Charity Commissioner has held that permission to alienate the property can also be very well granted.ig 32 This leads to the second aspect as to whether the trustees had followed a transparent procedure in inviting bids from prospective developers. In this regard, what is surprising to note that during the course of submission, as also in the affidavit, which was filed by Respondent No.3 dated 13th November, 2011 it is boldly stated that the trustees desired to issue an advertisement only in Marathi and Hindi newspapers. The property is situated in the heart of Mumbai and is substantially valuable property. Any trustees who desire to redevelop the property for the benefit of the trust will invariably have a strong desire that trust's property should fetch best prices. Mumbai is a Metropolitan city and many important publications and widely circulated English newspapers are published in Mumbai and are widely ::: Downloaded on - 09/06/2013 17:58:59 ::: :31: 7233.11.wp read. During the course of argument, Mr. Chinoy and Mr. Samdani fairly accepted that the advertisement was published in English newspaper namely "For Me" only because of the fact that the said advertisement was offered as a complimentary advertisement. From the receipt, which has been produced on record, it is clear that for two advertisements, one in Marathi newspaper "Vratta Manas"and other in Hindi newspaper "Mumbai Sandhya", a sum of Rs.11,500/- per advertisement has been charged and there is a clear remark that the advertisement in English newspaper was given as complimentary. Any trustee who would desire to have a best bid for trust property, will never think of not publishing an advertisement in English newspaper like widely circulated and reputed newspapers like the Times of India, Indian Express, Hindustan Times, DNA etc., which are published in Mumbai and they are widely circulated. In such a situation, the decision of the trustees not to publish advertisement in a reputed English newspaper is quite baffling to say the least. Even the choice of Marathi and Hindi newspaper is quite surprising. The Marathi newspapers like Maharashtra Times, Loksatta, Samana, Sakal, Navakal are widely circulated in Mumbai. Instead of publishing advertisement in any of these newspapers, the decision to publish an advertisement in a little known Marathi newspapers like " Vratta Manas" is also baffling.
::: Downloaded on - 09/06/2013 17:58:59 ::::32: 7233.11.wp The same is the case in respect of the choice of Hindi Newspaper. There are many reputed Hindi Newspapers like Navbharat Times in Mumbai, however the decision of not choosing any of these newspapers also does not stand to any reason. Any person who desires to have a best possible offer would have certainly ensured that the advertisements are published in widely circulated Marathi, Hindi and English newspapers of repute which has not been done. This action of the trustees cannot be therefore held to be a bonafide action. Mr. Madon was justified in relying upon the judgment of A. S. Advertisement Company, Meerut and Anr(supra). Paragraph Nos.10 to 13 of the said judgment read thus:-
"10. It is settled law that auction by public authorities is not largesse vide Ramanna Shetty V International Airport Authority, MANU/ SC/0048/ 1979: AIR 1979 SC 1628. Hence contracts by such bodies can only be given after wide publication in well known newspapers so that all eligible persons can participate in the auction/tender. IT is well known that there are reputed newspapers like "Dainik Jagran", "Amar Ujala" etc in Hindi and Times of India, "Hindustan Times", etc in English which have wide circulation in Meerut but it is very surprising that the impugned auction notice was not made in any of these well known newspapers but int he newspapers called "Meerut Samachar"and "Dainik Heera Times" which are practically unknown. We are not satisfied that 'Meerut Samachar' and ::: Downloaded on - 09/06/2013 17:58:59 ::: :33: 7233.11.wp 'Dainik Heera Times' are well known newspapers having wide circulation. In fact, it is strange that whereas the notice dated 16.06.2000 was published in the well known newspaper Dainik Jagran, but thereafter the contract was not finalized and instead the Nagar Nigam strangely again advertised the auction but this time practically in unknown newspapers.
11. As observed by this Court in S. K. Dixit v D. I. O. S. 1995(2) ALR 601." It is well known that in the State of Uttar Pradesh several fraudulent newspapers have sprung up in almost every city and these newspapers have very little circulation and they publish only a few copies with the intention of creating an impression that the vacancy or auction was advertised (in case there is any challenge to the same.) Very often it happens that even these few newspaper copies carrying the so called advertisement are either not distributed or sold, or the relevant page is removed before distribution or sale. This nefarious practice has become so widespread that now the time has come when it must be stopped. There are well known Hindi Newspapers e.g., Dainik Jagran, Amar Ujala, Swatantra Bharat, Nav Bharat Times, etc., having wide circulation in the State of Uttar Pradesh and it is surprising that in almost all the cases which have come up before this Court the vacancies are not advertised in these well known newspapers which have wide circulation but they are advertised in some fraudulent or unknown newspaper having little or no circulation".::: Downloaded on - 09/06/2013 17:58:59 :::
:34: 7233.11.wp
12.In a Division Bench decision of this Court in the case of M/s. Lalluji and Sons and others v State of U.P. And others, Writ Petition No.41992 of 1993, decided on 16.12.1993, it has been held that publication must be in a well known newspaper having wide circulation, and the advertisement in a newspaper having little or no circulation cannot be of any avail to the petitioner.
13.In our opinion,advertisement in an unknown newspaper stands on the same footing as no advertisement at all since,the purpose of the advertisement is that there should be wide publicity otherwise Article 14 of the Constitution will b e violated"
33 The objection regarding deliberately publishing in unknown newspapers has been specifically raised in the Writ Petition and there is no question of absence of any pleadings in that regard.
34 Mr. Madon, was also justified in relying upon the judgment of learned single Judge of Madras High Court in the case of K. Narayanan Reddy v/s State ofk Tamilnadu Paragraph Nos. 12, 13,14 and 15 of the said judgment read thus:
k( 2008) 2 M.L. J. 582.::: Downloaded on - 09/06/2013 17:58:59 :::
:35: 7233.11.wp
12. First, let me consider the first contention of the writ petitioner that 4(1) notification was not published in the widely circulated newspapers of that area resulting in vitiation of the acquisition proceedings.
13. It is true that in 2001(4) CTC 108 (cited supra), 2002(4) CTC 288 (cited supra) and 2002(1) CTC 28 (cited supra), this Court interfered with the acquisition proceedings on the ground that 4(1) notification was not published in a widely circulated newspapers in that locality.
14. But in the unreported judgment dt.24.3.2006 (cited supra), the First Bench of this Court, while dealing with such a contention held as under:
"8. Coming to the last contention, namely lack of proper newspaper publication, the learned counsel for the appellants drew our attention to the affidavit filed in the appeal proceedings. In this affidavit, which is sworn to by the Member Secretary, Chennai Metropolitan Development Authority, it is asserted that "Dinakaran", "Makkal Kural"
and "Kumari Murasu" are newspapers approved by the Registrar, Newspapers of India and also approved by the Government of Tamil Nadu. In fact, all the legal advertisements of the Government, Local Bodies and Co- operatives are published in these dailies. It is also asserted that these newspapers are in wide circulation in the area where the lands were acquired. The learned senior counsel for the writ petitioners also fairly conceded that "Dinakaran" and "Makkal Kural" are having wide circulation. However, he maintained that "Kumari Murasu" has very little or no circulation in the said area.
It is pertinent to note that this objection was not raised by the writ petitioners at any point of time during the acquisition proceedings. This point was also not originally raised in the writ petitions, but subsequently, an affidavit came to be filed alleging that there was lack of publicity. It is not disputed before us that the land owners have participated in the enquiry conducted under Section 5-A of the Act and did not raise any objection at that time in the ::: Downloaded on - 09/06/2013 17:58:59 ::: :36: 7233.11.wp matter of publication in the newspapers. The newspapers in question are approved newspapers and all the legal advertisements of the Government, Local Bodies and Co- operatives are published in these newspapers. Considering all these facts, we are of the view that there is no substance in the grievance of the writ petitioners that there was lack of proper paper publication."
15. Further, in a very recent judgment reported in 2007(2) CTC 369 (cited supra), another Division Bench of this Court held as follows:
"22.5. But, what all the petitioners contend is that the publication of the notification was made in two dailies, which do not have wide circulation in the locality.
22.6. Of course reliance was placed by the petitioners in this regard on a decision of the Division Bench of this Court dated 8.11.2001 made in W.A.No.1536 and 1554 of 2001 (The State of Tamil Nadu through its Secretary, Adi Dravidar and Tribal Welfare, Chennai vs. Kailasa Nambiar) whereunder it was held as under:
"Common question arises regarding the validity of the publication of Section 4(1) notification in "Kumari Murasu" and "Kinnus" newspapers. Both are Tamil dailies. These two newspapers, indisputably are not having wide circulation and have got very limited circulation. That apart, one of the newspaper should be preferably in English while the other should be compulsorily in the Regional Language. If that be so, the publication of Section 4(1) notification in two Tamil dailies, not having wide circulation, does not conform to the requirement of law. The legal imposition of publication in two daily newspapers is mandatory, for the reason that they should be made known to the general public, so that they have knowledge of the intended acquisition and then put for their objections, if they so wish. This being the object and intendment, it cannot be scuttled by publishing the same in the newspapers, which are very insignificant, and not having wide circulation. In fact, this requirement of publication in newspapers was not there before the ::: Downloaded on - 09/06/2013 17:58:59 ::: :37: 7233.11.wp amending Act of 1984. Because of the experience in working of the provisions and the complaints of the public, particularly of the persons interested and affected, of having no knowledge of the acquisition, the Parliament has thought it fit to incorporate the provisions, making it mandatory to publish Section 4(1) notification not only in the gazette and locality, but also in two prominent daily newspapers, one out of which should be in vernacular of that area. We had already dealt with this proposition in the case of Krishnan.V v. Government of Tamil Nadu (2001 (4) CDTC 108), which is also to the same effect that paper publication should be made, one in English daily and another in the Regional Language of wide circulation. We have perused the judgments in RAMIAH MOOPANAR v.
STATE OF TAMIL NADU (2000 (1) CTC 117) and CHELLADURAI,N. v. GOVERNMENT OF TAMIL NADU (2000 (III) CTC 215). We approve the view taken by the learned single Judge in those cases. A Division Bench judgment of this Court was brought to our notice rendered in W.A.No.673 of 2001, dated 10.4.2001. But the said judgment did not lay down any legal principles. In fact the judgments rendered by the learned Single Judge, referred to supra, have been mentioned before the said Division Bench. But, the Division Bench has dismissed the Writ Appeal on the ground of laches, as the award was passed long back. In the circumstances, we uphold the order of the learned single Judge, and we hold that the paper publication made is erroneous and direct that the paper publication to be made in prominent daily newspapers, one in English and another in the Regional Language, i.e., Tamil, having wide circulation."
22.7. No doubt, the publication in the newspapers as well as the public notice in the locality should be made in an effective manner, or otherwise it would seriously affect the purport and intent of such publication, which was meant specifically for bringing to the notice of the local people in order to come forward with their say with regard to the acquisition sought to be made, and the purpose of effecting publication in the newspapers having circulation in the locality cannot be treated as a mere formality. There should be purposeful compliance of the provisions of ::: Downloaded on - 09/06/2013 17:58:59 ::: :38: 7233.11.wp Section 4(1) of the Act and it cannot be reduced to an empty formality. The requirement to cause publication in the newspapers is basic and fundamental and the statutory requirements cannot be compared with the requirement of giving personal notice to interested persons.
22.8. But, in the instant case, the publication of the notifications were made apart from the Government Gazette also in Tamil dailies, viz., "Dina Bhoomi", "Malai Murasu", "Kathiravan", "Makkal Seithi", etc. and also by beat of tom tom in the locality. When the State strongly contends that these newspapers are being circulated in the locality, it may not be proper for this Court, while exercising the power of judicial review under Article 226 of of the Constitution of India, as the power under Article does not permit this Court to go into the factual disputes of the case, unless and otherwise the facts are indisputed, as in the case in W.A.No.1536 and 1554 of 2001 ((The State of Tamil Nadu through its Secretary, Adi Dravidar and Tribal Welfare, Chennai vs. Kailasa Nambiar), nor it is permissible for this Court to jump into the conclusion that the publication of the notification was not made in the newspaper having circulation in the locality, more so where the records produced before us disclose that it is otherwise and the public notice was also made by beat of tom tom.
22.9. We, therefore, hold that the impugned acquisition cannot be held to be vitiated for want of any compliance of all three modes of publication as contemplated in Section 4(1) of the Act, as such publication by all three modes is found to be correct on record."
35 There is virtually no explanation coming forth from the Respondent No.2 and its trustees as to why they decided not to publish any advertisement in an English Newspaper or what was the logic behind publishing an advertisement in little known papers like "Vrittamanas" and "Mumbai Sandhya". Merely because these two ::: Downloaded on - 09/06/2013 17:58:59 ::: :39: 7233.11.wp newspapers are shown to be having circulation exceeding 75,000 and 1,00,000 in the area of Mumbai and surrounding districts, it cannot be overlooked that these News Papers are not known to be and cannot be considered to be reputed newspapers which will attract attention of all the builders and developers who may be intending to take up the developments of the property of the trust.
36 The choice of the newspapers which are not reputed newspapers having large circulation in Mumbai goes to the root of the entire matter and in my opinion, it was not proper on the part of the trustees to decide not to publish an advertisement in an English newspaper. It was also an imprudent act to choose the newspapers like 'Vritta Manas' and Hindi 'Mumbai Sandhya' for the purpose of publication of the advertisement.
37 The submission of Mr. Chinoy and Mr. Samdani that the process which was followed was a transparent process, and, therefore there were as many as nine bids received, is prima facie attractive, but, on a deeper scrutiny the fallacy in the said submissions becomes apparent. I had advantage of perusing the entire record of the case filed before the Charity Commissioner and I have also seen each and every ::: Downloaded on - 09/06/2013 17:58:59 ::: :40: 7233.11.wp bid which was received by the Advocate for the trustees. On a close scrutiny of the revised bids, stated to have been received by Advocate Nagori, the first bid is shown to be of Respondent No.8- Shreepad Infratrade Pvt Ltd. The bid is on a letterhead prepared on computer.
The so called revised bid dated 18th June, 2009, is not even given on the letterhead. All the revised bids are not on printed letterheads but are on letterheads prepared on computer. This cannot be wished away as a mere coincidence.
38 In the absence of the proper advertisement in the reputed newspapers, the process which has been followed by the trustees cannot be held to be a very transparent process. The said process does not inspire confidence about the claim of the trustees that a very transparent process was followed.
39 In so far as the third aspect is concerned, namely complete suppression of the earlier offer of K. C. Foundation to donate the sum of Rs.4.51 crores to the trust is concerned, according to Mr. Chinoy and Mr. Samdani, this entire aspect was irrelevant. According to them, the offer for donation was a conditional offer. As I have indicated above, from the available record, it is difficult to reach a conclusion that the offer for the donation was a conditional offer or that K. C. Foundation was ::: Downloaded on - 09/06/2013 17:58:59 ::: :41: 7233.11.wp insisting on appointment of its nominees as trustees or managing trustees. It is pertinent to note that even after the meeting of general body dated 15th April, 2003, thee has been correspondence between the trustees and K. C. Foundation, a joint meeting was convened, which was attended by none less than Charity Commissioner himself, it was decided to establish a repair committee consisting of reputed persons and having wide representation from the trustees as also from the representatives of the K. C. Foundation. Except the statement in the affidavit of Respondent No.3 to the effect that the offer by K. C. Foundation was a conditional offer, there is no letter or any other material available on record to indicate that it was a conditional offer.
40 Apart from this, considering the fact that the offer was in respect of the same subject matter namely the buildings of the trust and school, it was expected that honest disclosure about the said offer and the reasons as to why the trustees did not consider the said offer to be viable was required to be done in the application filed under Section 36 of the Act. There is no dispute that in the application as filed there is absolutely no disclosure about all the correspondence which had taken place between the trustees and K. C. Foundation and the various events of interaction between the trustees and representatives of K. C. Foundation. There is nothing to indicate that the trustees had taken a ::: Downloaded on - 09/06/2013 17:58:59 ::: :42: 7233.11.wp conscious decision that offer of K. C. Foundation should be rejected.
Even if the trustees were to take such decision, it was their duty to disclose all these facts in the application before the Charity Commissioner. The Charity Commissioner is the custodian of the trust properties and this vital fact ought to have been disclosed before the custodian. It is difficult to accept the argument of Mr. Chinoy and Mr. Samdani that since the building was beyond the repairs, offer for donation by KCF was irrelevant factor and that is the reason as to why the same was not disclosed. Whether the said factor is relevant factor or not is a matter which the Joint Charity Commissioner would have decided if the said facts had been disclosed. On account of complete non disclosure of the said facts, Joint Charity Commissioner had no occasion to apply his mind to the said fact, and consequently, the impugned order does not consider the said aspect. It is necessary to note that the Joint Charity Commissioner was also considering the application under Section 36(1) (c). Pressing need for demolition of the building and reconstruction of the building is one of the factors which was relevant under Section 36 (1) (c) of the Act. If the trustees were to disclose the correspondence between the trust and K.C. Foundation and the fact that the Charity Commissioner had himself established a repair committee, those were relevant factors which would have been considered by the ::: Downloaded on - 09/06/2013 17:58:59 ::: :43: 7233.11.wp Joint Charity Commissioner before deciding whether to grant a permission to alienate property of the trust or not. The Joint Charity Commissioner in his discretion would have applied his mind as quasi judicial authority and would have discussed the merits and demerits of the plea as to whether the entire negotiations for donation from K. C. Foundation were relevant factors or not. On account of suppression of this fact by the trustees, which were material, Joint Charity Commissioner who is custodian of the charities and property of the trust has been deprived of the opportunity to consider such relevant facts.
41 This takes me to the fourth question as to whether the Joint Charity Commissioner has properly exercised the duty cast upon the Joint Charity Commissioner under the provisions of Section 36. In this regard, it is first necessary to note the precedents. The Full Bench of this Court in Sailesh Developers and Ors v/s Joint Charity Commissioner Maharashtra and Ors-l, made following observations in paragraph Nos.
28 to 31 which state the law in this regard:
1. While exercising powers under Section 36 of the said Act of 1950, the Charity Commissioner has to safeguard the interests of the trust as well as the interests of beneficiaries. The learned Single Judge l 2007 (3) Bom. C.R. Page 7.::: Downloaded on - 09/06/2013 17:58:59 :::
:44: 7233.11.wp in the case of Arunodaya Prefab (supra) has held thus:
It may not be open for the Charity Commissioner to consider the offers of third parties except only to the extent that they might disclose to him what might be the market value of the land only for the limited purposes of ascertaining the market value of the land.
The said view was rightly criticised before us by pointing out that if Charity Commissioner was to invite offers only for the purpose of ascertaining the market value of the property, no genuine buyer or purchaser will come forward and offer a genuine competitive price. It was submitted that no genuine buyer would be interested in coming forward with the offer if his offer is to be considered only for a limited purpose of finding out as to what was the market value on the relevant date. If offers are invited only for this purpose, there is every possibility that the offers will not be bonafide and genuine.
29. While exercising power either under Clause
(b) or Clause (c), the Charity Commissioner can impose conditions having regard to the interest, benefit or protection of the trust. Before passing an order of sanction or authorisation, the Charity Commissioner has to be satisfied that the trust property is required to be alienated. Once the Charity Commissioner is satisfied that the alienation of the trust property is necessary in the interest of the trust or for the benefit of the trust or for the protection of the trust, it is very difficult to accept the submission that the power of the Charity Commissioner is restricted either to grant sanction to a particular proposal of the trustees or to reject it. It is the duty of the Charity Commissioner to ensure that the transaction of ::: Downloaded on - 09/06/2013 17:58:59 ::: :45: 7233.11.wp alienation is beneficial to the trust and its beneficiaries. He has to ensure that the property is alienated to a purchaser or buyer whose offer is the best in all respects. It is not necessary in every case that the Charity Commissioner has to ensure that property is sold by the trustees to the person offering highest price or consideration. What is the best offer in the interest of the trust will again depend on facts and circumstances of each case.
In a given case, while alienating the trust property, the trustees may provide that as a part of consideration for alienation, the purchaser should construct a building on a part of the trust property for the use by the trustees for the objects of the trust. In such a case, it may be necessary to ascertain the reputation and capacity of the purchaser apart from the consideration offered. When the Charity Commissioner is satisfied that trust property needs to be alienated and when he finds that the offer received by the trustees may not be the best offer, he can always direct that bids be invited by a public notice. When a better offer is received in public bidding or auction, it is very difficult to say that the power of the Charity Commissioner is restricted and he cannot enjoin the trustees to sell or transfer the trust property to a third party who has given an offer which is the best in the interest of the trust. The Trustees approach the Charity Commissioner only when they are satisfied that there is a necessity to alienate the trust property. The trustees hold the property for the benefit of the beneficiaries and therefore once they express desire to alienate the property, it is obvious that Charity Commissioner can always impose condition while granting sanction that the property shall be sold or transferred to a person who has come with an offer which is the best offer in the interests of the trust. The Section gives a power to the Charity Commissioner to impose conditions and the said conditions will include a requirement of selling or transferring or alienating the trust property to a ::: Downloaded on - 09/06/2013 17:58:59 ::: :46: 7233.11.wp purchaser who has offered the best deal having regard to the interest and benefit of the beneficiaries and the protection of the trust. The power to impose conditions cannot be a limited power when the law requires the Charity Commissioner to exercise the said power having regard to the interest, benefit and protection of the trust. Once the Charity Commissioner accepts the necessity of alienating the trust property, the trustees cannot insist that the property should be sold only to a person of their choice though the offer given by the person may not be the best offer. The property may be vesting in the trustees but the vesting is for the benefit of the beneficiaries. The Charity Commissioner has jurisdiction to ensure that the property is sold or transferred in such a manner that the maximum benefits are available to the beneficiaries of the Trust. Under Clause (b) of Section 36 of the said Act, the Charity Commissioner has jurisdiction to decide whether it is in the interest of the trust that the property of the trust be sold or transferred.
Once the learned Charity Commissioner is satisfied that the property is required to be transferred or sold in the interest of the Trust, the learned Charity Commissioner cannot remain silent spectator when he finds that the transaction proposed by the Trustees is not in the interest of the Trust or its beneficiaries. Once the necessity of sale or transfer is established, the Charity Commissioner can certainly ensure that best available offer is accepted, so that the transaction is for the benefit of the trust. If the trustees were to be the final authority to judge what is in the interest of the Trust, the legislature would not have enacted provision requiring prior sanction. While deciding which is the best offer, the learned Charity Commissioner is bound to take into consideration various factors which cannot be exhaustively listed. However, the paramount consideration is the interest, benefit and protection of the trust. It is obvious from the ::: Downloaded on - 09/06/2013 17:58:59 ::: :47: 7233.11.wp scheme of Section 36 that legislature never intended that trustees could sell or transfer the trust property vesting in them as if it was their personal property. It is the duty of Charity Commissioner to ensure that the property should be alienated in such a manner that maximum benefits are accrued to the trust. The Charity Commissioner while considering an application under Section 36(1) of the said Act of 1950, in a given case can opt for public auction or can invite bids.
Thus narrow interpretation sought to be given to the power of Charity Commissioner under Clauses
(a) and (b) of Sub section 1 of Section 36 cannot be accepted. Thus the view taken in the case of A.R. Khan Construwell and Co. (supra) is the correct view. The case of Arunodaya Prefab is not correctly decided.
30. The second question referred to the Full Bench for decision is regarding locus standi of a person who appears before the Charity Commissioner and offers his bid to challenge the order passed by the Charity Commissioner. The trustees and persons having an interest in the Trust can always challenge the order. We have already held that the proceeding under Section 36 of the said Act before the learned Charity Commissioner is a judicial proceeding. The Apex Court has held that a trust property is on par with a public property so far as its sale or transfer is concerned. It is, therefore, very difficult to say that such a person who appears before the Charity Commissioner and offers his bid has no locus standi to challenge the final order passed by the Charity Commissioner. Such a person will certainly have locus standi to file the petition under Articles 226 and 227 of The Constitution of India for challenging the final order passed under Section 36 of the said Act. However, the scope of challenge will be naturally limited. Such a person will be in a position of a bidder challenging the auction or ::: Downloaded on - 09/06/2013 17:58:59 ::: :48: 7233.11.wp tender process of sale of a public property. The challenge by such a person to the order will be limited to the decision making process of the Charity Commissioner. In the case of A.R. Khan Construwell the Division Bench has rightly held that after the decision in the case of Arunodaya Prefab, the concept of locus standi has been expanded.
31. Hence, we answer the questions referred to our decision as under:
(i) The power vesting in the Charity Commissioner under Section 36 of the Bombay Public Trust Act 1950 is not confined merely to grant or refusal of sanction to a particular sale transaction in respect of which sanction is sought under Section 36 of the said Act. The power of the Charity Commissioner extends to inviting offers from the members of the public and directing the trustees to sell or transfer the trust property to a person whose bid or quotation is the best having regard to the interest, benefit or protection of the trust. Hence we declare that the decision of the Division Bench of this Court in the case of Jigna Construction Co. Mumbai v. State of Maharashtra and Ors.
does not lay down correct law.
(ii) The party who comes forward and submits his offer directly before the Charity Commissioner and complies with other requirements as may be laid down by the Charity Commissioner in a pending application under Section 36 of the said Act of 1950 has a locus standi to challenge the final order passed in a proceeding under Section 36. However, the scope of the challenge will be limited as indicated in paragraph 29 above.
(iii) We direct the Office to place the Writ Petitions before the appropriate Benches for deciding the same in accordance with law.
::: Downloaded on - 09/06/2013 17:58:59 ::: :49: 7233.11.wp
42 In Chenchu Ram Reddy and Anr v/s Government of Andhra
Pradesh and Orsm,the Supreme Court had an occasion to consider the provisions of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966. Paragraph Nos. 1 and 10 of the said judgment throw light on the legal position.
1. More often than not detriment to what belongs to 'many', collectively, does not cause pangs to 'any', for no one is personally hurt directly. That is why public officials and public minded citizens entrusted with the care of 'public property' have to show exemplary vigilance. What is true of 'public property' is equally true of property belonging to religious or charitable institutions or endowments. The facts of the present case involving the sale of lands which have been sanctioned to be sold for about Rs. 20 lakhs by private negotiations, instead of by public auction, which the appellants are prepared to purchase for about Rs.80 lakhs, illustrate this point in a telling manner.
10. We cannot conclude without observing that property of such institutions or endowments must be jealously protected. It must be protected, for, a large segment of the community has beneficial interest in it (that is the raison d'etre of the Act itself). The authorities exercising the powers under the Act must not only be most alert and vigilant in such matters but also show awareness of the ways of the present day world as also the ugly realities of the world of today. They cannot afford to take things at their face value or make a less than the closest-and-best- attention approach to guard against all pitfalls. The approving authority must be aware that in such matters the trustees, or persons authorised to sell by private negotiations, can, in a given case, enter into a secret or invisible under-hand deal or understanding with the purchasers at the cost of the concerned institution. Those m(1986) 3 SCC 391 ::: Downloaded on - 09/06/2013 17:58:59 ::: :50: 7233.11.wp who are willing to purchase by private negotiations can also bid at a public auction. Why would they feel shy or be deterred from bidding at a public auction? Why then permit sale by private negotiations which will not be visible to the public-eye and may even give rise to public suspicion unless there are special reasons to justify doing so? And care must be taken to fix a reserve price after ascertaining the market value for the sake of safeguarding the interest of the endowment. With these words of caution we close the matter."
43 The Supreme Court has thus clearly laid down that the property of the trusts and endowments must be jealously protected and that it must be protected because large segment of the community has beneficial interest in it. In the present case, noticing the choice of the newspapers in which advertisement was published, the Joint Charity Commissioner ought to have been put on an immediate guard and first question which the Joint Charity Commissioner ought to have asked and answered itself is whether this is a proper publication which would fetch the best possible choice. Unfortunately the Joint Charity Commissioner has not adverted to this factor at all. The Joint Charity Commissioner should have and ought to have directed the trustees to publish a fresh notice in reputed English and Marathi newspapers which are having wide circulation in Mumbai like Maharashtra Times, Loksatta, Indian Express, Times of India etc. and ought to have invited bids for the disposal of the trust property. Such a process would alone have resulted in finding out a correct price of the property of the trust.
::: Downloaded on - 09/06/2013 17:58:59 ::::51: 7233.11.wp Unfortunately, this exercise, which ought to have been done by the Joint Charity Commissioner, particularly when the trustees had not published the advertisement in reputed newspaper, has not been done by the Joint Charity Commissioner. In this regard, useful reliance can be placed on the following observations of the Supreme Court in paragraph no.9 in the case of Mehrwan Homi Irani and Anr v Charity Commissioner, Bombay and Orsn which reads thus:
" The counsel for the appellants also pointed out that it is likely that there would be better offers from other parties. The offer made by the appellants themselves is not very encouraging and the respondents were right in not accepting the same. However, we are told that there were some other offers also from some will-known charitable institutions. In the best interests of the Trust and its objects, we feel it appropriate that respondent nos. 2 to 4 should explore the further possibility of having agreements with better terms. The objects of the Trust should be accomplished in the best of its interests. Leading out of major portion of the land for other purposes may not be in the best interests of the Trust. The Charity Commissioner while granting permission under Section 36 of the Bombay Public Trusts Act could have explored these possibilities. Therefore, we are constrained to remit the matter to the Charity Commissioner to take a fresh decision in the matter. There could be fresh advertisements inviting fresh proposals and the proposal of the 5th respondent could also be considered. The Charity Commissioner may himself formulate and impose just and proper conditions so that it may serve the best interests of the Trust. We direct that the Charity Commissioner shall take a decision at the earliest. We allow the appeal as indicated above and remit the matter to the Charity Commissioner in modification of the n (2001) 5 SCC 305 ::: Downloaded on - 09/06/2013 17:58:59 ::: :52: 7233.11.wp orders of the High Court in Writ Petition and that of Charity Commissioner."
44 There is one more factor which obviously has been overlooked by the Learned Joint Charity Commissioner that a person named Dilip Jain filed a caveat in the proceeding under Section 36 of the Act. The said caveat appears to have been marked as Exhibit 18. This caveat was filed on 12th August, 2009 and the only order which is passed is that:
" to be alive for 90 days. Attached to the concerned file.
ig sd/-
12/08/09"
45 There is nothing to indicate that the Joint Charity Commissioner
has even considered of issuing any notice to the said person who had filed a caveat. The caveat specifically indicates that the caveator is a construction company interested in purchasing the said property by giving higher price for the said property. Cavetor had made a request to the Joint Charity Commissioner to give opportunity to make proper offer in respect of the said property. There is nothing to indicate that this proposed offerer was ever given notice of the proceeding. This does not really form part of the pleading in the Writ Petition since this was noticed during the course of argument, when the entire record was called for and at that time, it was noticed that such caveat had in fact been filed. The Supreme Court has already held that the property of ::: Downloaded on - 09/06/2013 17:58:59 ::: :53: 7233.11.wp the trust is like a public property and must be jealously protected. The Joint Charity Commissioner has failed in performing this statutory duty cast on him by law.
46 One more aspect which will have some bearing is the valuation report. The trustees had relied upon valuation report prepared by Mr. Vinay Patil and Associates, who had valued the said property at 6,22,941,86/-. I have carefully perused the said valuation report. The valuation report proceeds on the assumption that there is a slum pocket in the property. It is not the case of any party that any portion of the property has been declared as slum. The valuation report thereafter proceeds on the basis that the FSI potential of the entire land is only 1.33. It is the case of the trustees that all the buildings have become dilapidated and dangerous. It is also their case that these are the buildings which are categorized as A Cessed properties. The fact that much higher FSI is available for redevelopment (demolition and reconstruction) of such property under DCR 33(7) of the GDCR of Greater Mumbai is well known. Despite this valuer had considered the valuation on the basis that FSI of the property would be only 1.33. The valuation is done only of the balance FSI of 25676.62 Sqft and that figure had been multiplied by Rs.2340/- stated to be the price of the open land as per ready reckoner. Thus the entire basis of the valuation ::: Downloaded on - 09/06/2013 17:58:59 ::: :54: 7233.11.wp done by the valuer was erroneous. This aspect ought to have been noticed by the Joint Charity Commissioner which would had resulted in directing a fresh valuation to be done under the orders of the Joint Charity Commissioner. However, even this exercises has not been done.
On the other hand, the queries were raised about the valuation and the Advocate for the trustees Mr. B. Mehta submitted an explanation.
Perusal of the said explanation would indicate that the total price of the offer of Respondent No.8 as indicated in that explanation does not match with the total price of the offer of the Respondent No.8, as indicated in the comparative chart which had been prepared by the Advocate of the trust and trustees on 18.06.2009.
47 There is one more infirmity in the order passed by the Joint Charity Commissioner. The Joint Charity Commissioner was considering a request for development of the property. This was not a case of out right sale of the property of the trust. Under the proposal for alienation, what was sought to be done was demolition and reconstruction of all the buildings and allotment of area on ownership basis to the Trust in a new building. By very nature of such an activity, it depends on the individual ability and skills of the developers. Once this is borne in mind, then it is difficult to understand as to how the Joint Charity Commissioner granted sanction for alienation of the property either in ::: Downloaded on - 09/06/2013 17:58:59 ::: :55: 7233.11.wp the name of Respondent No.8 or in the name of any nominee of Respondent No.8. By the very nature of redevelopment which was expected to take place, the Joint Charity Commissioner could not have permitted any nominee of the developer to be handed over the entire work of redevelopment. What happened thereafter is also worthwhile to note. On 6th May, 2010 impugned order was passed. On the immediate next date i.e. on 7th May, 2010 Respondent No.8 submitted a letter of request to the trustees that in place of and instead of Respondent No.8, Respondent No.9 should be appointed as the developer. Immediately, within one day on 8th May, 2010 the trustees appear to have passed a resolution accepting Respondent No.9 as developer in place of and instead of Respondent No.8. The speed with which all these events had taken place speaks volumes. The trustees do not appear to have independently assessed the ability of Respondent No.9 to execute the project of this magnitude. In fact Joint Charity Commissioner ought not to have allowed the project of such magnitude to be transferred in favour of any nominee of Respondent No.8.
48 For all the aforesaid reasons, I have no hesitation in holding that the impugned order deserves to be quashed and set aside and the entire proceedings deserve to be remanded back to the Joint Charity Commissioner for reconsideration in accordance with law. The Joint ::: Downloaded on - 09/06/2013 17:58:59 ::: :56: 7233.11.wp Charity Commissioner shall direct the trustees to publish a fresh advertisement or at the cost of the trust, the Joint Charity Commissioner should himself publish a fresh advertisement in reputed English, Marathi and Hindi newspapers having wide circulation in Mumbai and invite bids from willing bidders/developers. The advertisement should indicate that the terms and conditions which were offered by Respondent No.8, would constitute minimum/reserve price for the bidding process. The Joint Charity Commissioner shall thereafter rehear the entire application after giving an opportunity of hearing to the Petitioners, one of whom is the trustee of the trust. After considering the say of all stakeholders, the Application No. J-4/90/09 shall be decided afresh in accordance with law as laid down by the Full Bench of this Court in the cases of Sailesh Developers(supra), as also the judgment of the Supreme Court in Chenchu Reddy (supra)referred herein-above. Rule is made partly absolute in the aforesaid terms, with no order as to costs.
49 At this stage, Mr. Chinoy, applies for a stay of this order for a period of eight weeks and makes a statement that if the stay if granted, Respondent Nos.8 and 9 will not enter into any further agreements, will not process any further applications and stay should be granted subject to the condition that all the parties will maintain status-quo in all ::: Downloaded on - 09/06/2013 17:58:59 ::: :57: 7233.11.wp respects.
50 It is therefore directed that operation of this order will remain stayed for a period of eight weeks, subject to the condition that all parties including Respondent Nos. 8 and 9 and added Respondents who have been allowed to be added as intervenors being the Applicants in Civil Application No. 2565 of 2011, will maintain status-quo as of today in all respects.
51 On the request of all the learned counsels, it is further directed that the record and proceedings received from the office of the Joint Charity Commissioner shall also be retained in this Court for a period of eight weeks.
( G. S. GODBOLE, J. ) ::: Downloaded on - 09/06/2013 17:58:59 :::