Gauhati High Court
Purbattar Yduog Handicraft ... vs The State Of Assam And 5 Ors on 5 February, 2024
Author: Devashis Baruah
Bench: Devashis Baruah
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GAHC010009182014
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/2321/2014
PURBATTAR YDUOG HANDICRAFT CO-OPERATIVE SOCIEITES LTD.
A REGISTERED CO-OP. SOCIETY, HAVING ITS OFFICE AT
BAMUNIMAIDAN, GHY- 21, DIST.- KAMRUP, ASSAM. REP. BY ITS
PRESIDENT SRI RIPUN BHUYAN
VERSUS
THE STATE OF ASSAM AND 5 ORS
REP. BY THE SECY. TO THE GOVT. OF ASSAM, REVENUE and DISASTER
MANAGEMENT DEPTT. SETTLEMENT BRANCH, ASSAM SECRETARIAT C,
DISPUR, GHY- 6.
2:THE ADDL. CHIEF SECY. TO THE GOVT. OF ASSAM
REVENUE and DISASTER MANAGEMENT DEPTT.
DISPUR
GHY- 6.
3:THE DY. SECY. TO THE GOVT. OF ASSAM
REVENUE and DISASTER MANAGEMENT DEPTT.
DISPUR
GHY- 6.
4:THE DY. COMMISSIONER
KAMRUP M
LAND SETTLEMENT BRANCH
GHY- 1.
5:THE GUWAHATI METROPOLITAN DEVELOPMENT AUTHORITY GMDA
STATFED BUILDING
BHANGAGARH
GHY- 5. REP. BY ITS CHEIF EXECUTIVE OFFICER.
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6:THE CIRCLE OFFICER
GUWAHATI REVENUE CIRCLE
GHY- 1
For the Petitioner(s) : Mr. D. Das, Sr. Advocate
: Mr. D. P. Borah, Advocate
For the Respondent(s) : Mr. R. Borpujari, SC, Revenue
: Ms. U. Das, Addl. Sr. GA
Date of hearing : 11.01.2024
Date of Judgment : 05.02.2024
BEFORE
HONOURABLE MR. JUSTICE DEVASHIS BARUAH
JUDGMENT AND ORDER (CAV)
Heard Mr. D. Das, the learned Senior counsel assisted by Mr. D. P. Borah,
the learned counsel appearing on behalf of the Petitioner. I have also heard Mr.
R. Borpujari, the learned Standing counsel appearing on behalf of the Revenue
and Disaster Management Department, Government of Assam and Ms. U. Das,
the learned Additional Senior Government Advocate appearing on behalf of the
Deputy Commissioner, Kamrup (M) as well as the Circle Officer, Guwahati
Revenue Circle. None has appeared on behalf of the Guwahati Metropolitan
Development Authority.
2. The present writ petition challenges the order bearing
No.RSS.1418/2006/257 dated 25.04.2014 issued by the Additional Chief
Secretary to the Government of Assam, Revenue and Disaster Management
Department (for short "the impugned order") and for a further direction that
the Respondent Authorities should not disturb the Petitioner's rights over the
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land in question.
3. The facts as could be discerned from the pleadings are that the Petitioner
herein is a Cooperative Society which was registered under the Assam Co-
operative Societies Act, 1949. The Petitioner Society was issued a Registration
No.G-33/91/92 dated 19.03.1992. It is pertinent herein to mention that at the
time of filing of the writ petition, the Petitioner Society was represented by its
then Secretary Shri Paresh Chandra Haloi. Although, the Memorandum and the
Articles of Association or for that matter the byelaws of the Petitioner society
have not been enclosed to the writ petition but from a perusal of the
Paragraph No.2 of the writ petition, it reveals that the objectives of the said
society was to provide succor and livelihood to the unemployed youths, widows
and distressed women. It was mentioned that the Petitioner society was set up
to impart training and to undertake activities for manufacture and sale of
bamboo and cane products and also for imparting skilled training in embroidery
and other designer items. It was also mentioned that with a view to reach the
stage of self-sufficiency, the Petitioner society undertook activities for
expanding so as to be able to manufacture products of high quality which can
be exported and sold at reasonable prices within and outside the country and
also to be able to compete in the international market.
4. With the above aims and objectives, the Petitioner society made a
request to the District Collector, Kamrup for allotment and settlement of land in
its favour to enable the petitioner society to construct permanent worksheds
for the benefit of the handicraft artisans. The said request made by the
Petitioner society was duly taken note of by the Authorities concerned as
discernible from the communication dated 07.07.2004 issued by the Chief
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Revenue Assistant of the Office of the Deputy Commissioner, Kamrup,
Guwahati (Land Settlement Branch) to the Settlement Officer, Guwahati and
also to the Circle Officer, Guwahati Revenue Circle, requiring the said
Authorities to submit reports on the applications for settlement of land made
by the Applicants whose names were mentioned in the said communication.
5. While the said process was ongoing, the Petitioner society also made a
formal application to the Minister of Revenue highlighting the object and
benevolent activities of the petitioner society and made a request for allotment
and settlement of at least 3 (three) Bighas of land which was lying fallow
under Sarkari Dag No 229 of Sahar Guwahati Part-II, Guwahati Revenue Circle,
vide letter dated 07.04.2005. On the same date, the Revenue (Settlement)
Department, Government of Assam, issued an order asking the Deputy
Commissioner, Kamrup (Metro) to furnish proposal observing all formalities.
Thereupon, the Office of the Deputy Commissioner, Kamrup (Metro) (Land
Settlement Branch) vide a communication dated 07.05.2005 directed the Circle
Officer, Guwahati Revenue Circle to make enquiries into the matter and submit
report/proposal as per Land Policy after observing all formalities at an early
date.
6. The records reveal that, on 21.05.2005, a report/proposal was submitted
to the Deputy Commissioner, Kamrup (Metro) by the concerned Circle Officer
stating about the history and the status of the land so applied for. In the said
report of the Circle Officer, it was mentioned that the proposed land was lying
fallow as per the Chitha and that no proposal for settlement of the land in the
name of the aforesaid organization had earlier been submitted. It was also
stated that there were no valuable trees and that the land was within the
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urban area.
7. On the basis of the above report and subsequent enquiries being
conducted, vide a Letter No. RSS.307/2005/30 dated 13.09.2005 issued by the
Deputy Secretary to the Government of Assam, Revenue (Settlement)
Department and addressed to the Deputy Commissioner, Kamrup
(Metropolitan), Guwahati, it was informed that the Governor of Assam was
pleased to order for settlement of Sarkari land measuring 3 (three) Bighas
covered by Dag No. 1968 of Sahar Guwahati Pt-II under Guwahati Mouza (for
short referred to as "the land in question) in favour of the Petitioner society for
establishment of modernized factory etc. subject to fulfillment of NGO status of
the organization and subject to payment of 30% of the land Value as premium.
It was also mentioned that the land value was fixed at Rs.10 Lakhs per Katha.
The Deputy Commissioner, Kamrup (Metro) Guwahati was also directed to
hand over the possession of the land to the person concerned and the land
records were also directed to be corrected and the patta be issued after
realization of the premium in full.
8. The records reveals that thereupon, the Petitioner duly paid the premium
of 45 lakhs in five installments which was duly accepted by the concerned
Respondent Authorities. It is also seen from the records and more particularly
the affidavit-in-reply filed by the Petitioner on 03.03.2017 that the periodic
patta No.1180 was issued in favour of the Petitioner society for a period of 20
(twenty) years w.e.f 06.10.2005 to 06.10.2025 on 06.10.2005 itself. The record
of rights were also duly corrected on 05.10.2005.
9. From a further perusal of the writ petition, it also transpires that though
the settlement was made in favour of the Petitioner society; the premium was
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duly received; the records of rights were corrected and the periodic patta was
issued, the possession of the land in question was not immediately handed
over. It is stated in the writ petition that the Petitioner came to learn that there
was a malicious design initiated by certain vested circles in connivance with
some officials of the Revenue (Settlement) Department to deny the legal and
legitimate rights accrued upon the petitioner society in respect to the land in
question.
10. Before further deliberating on the facts as pleaded in the writ petition,
this Court finds it very significant to take note of an important aspect. The land
in question was initially a part of the Guwahati Jail as it then existed and
before carving out the same. A Public Interest Litigation was filed challenging
certain steps taken by the Respondent Authorities to allot the land to various
persons/organizations. This PIL was registered as WP(C) PIL No.8/2001. In the
said PIL, the Division Bench of this Court had passed an order dated
28.02.2001 thereby inter alia directing that no allotment be made in respect to
the lands which were reserved out of jail land including the Guwahati Jail
which included the land in question. The said interim order was subsisting
when the land was allotted and settled with the Petitioner society.
11. Now moving forward, the Petitioner apprehended that the settlement
order dated 13.09.2005 may be cancelled by the Respondent Authorities that
too without any notice for which the Petitioner approached this Court by filing
a writ petition on 31.08.2006. The said writ petition was registered and
numbered as WP(C) No.4369/2006. It is alleged in the instant writ petition that
on 06.09.2006, an order issued by the Additional Chief Secretary to the
Government of Assam, Revenue Department bearing No. RSS.307/2005/Pt-I/12
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dated 30.08.2006 was handed over the Petitioner. By the said order, the
settlement so made in favour of the Petitioner dated 13.09.2005 was cancelled
and the status quo of the land prior to its settlement was directed to be
maintained. The justification so set forth in the said order behind the
cancellation of the settlement was that the settlement made in favour of the
Petitioner was done when there was a restraining order in respect of any
allotment/settlement of jail land in different district/towns/cities of Assam to
any person including Guwahati. It was also mentioned that since the
restraining order passed in WP(C) PIL No.8/2001 was operative and that the
final decision of the High Court was awaited, therefore, in view of the same,
the Settlement order dated 13.09.2005 was cancelled. Further to that, it was
mentioned that as the settlement dated 13.09.2005 was passed in clear
violation of this Court's directions, the settlement order dated 13.09.2005 was
void ab initio and as such there was no necessity of seeking any explanation
from the Petitioner society.
12. The Petitioner being aggrieved by the cancellation order dated
30.08.2006, challenged the same by filing a writ petition which was registered
as WP(C) No.4551/2006. This writ petition filed by the Petitioner society was
analogously heard with WP(C) PIL No.8/2001. Vide a common judgment and
order dated 27.07.2007, both the proceedings were disposed of. It is relevant
to take note of that the learned Division Bench of this Court vide its judgment
dated 27.07.2007 interfered with the order of cancellation dated 30.08.2006.
However, granted the liberty to the authorities concerned to take appropriate
action by issuing notice to the Petitioner in the event such authority proposes
to cancel the order of settlement made in favour of the Petitioner and to pass
necessary orders thereafter in accordance with law. Paragraph Nos. 10 to 16 of
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the said judgment passed by the learned Division Bench dated 27.07.2007
being relevant are quoted hereinbelow.
"10. The main contention of the learned counsel for the petitioner in the PIL is
relating to the settlement of land kept reserved for Guwahati jail to other persons or
organization or agencies. The affidavits filed by the Inspector General of Prisons as
well as by the Deputy Secretary to the Govt. of Assam, Home (B) Department
disclose that the Govt. took the decision to shift the jail from the existing place to a
different place and some portion of the land originally kept reserved for Guwahati jail
have been settled with some other persons/organizations. The Govt. is the
appropriate authority to decide about the requirement of land for the jails. The Court
cannot interfere with such decisions of the Govt. in settling the land with other
persons which was originally kept reserved for: Guwahati jail, unless such action is
illegal, arbitrary and against public interest. The petitioner, however, has not been
able to demonstrate how such action of the Govt. is illegal, arbitrary or against
public interest. It also appears from the affidavit filed by the Deputy Secretary to the
Govt. of Assam, Revenue (Settlement) Department in WP(C) No. 4551/2006 that
though certain land was kept reserved for Guwahati jail, a portion of it was resumed
by the Govt. in Revenue Department on 29.12.1987. That being the position, we are
unable to interfere with the various orders settling the part of the land, in favour of
private persons/organizations/agencies, which was originally kept reserved for
Guwahati jail.
11. As noticed above, the grievance of the petitioner in WP(C) 4551/2006 is that
an order of settlement made in its favour settling 3 bighas of land on 13.9.2005 has
been cancelled by the Addl. Chief Secretary vide order dated 30.8.2006 without
issuing any notice and without giving any opportunity of being heard.
12. From the order impugned in the said writ petition, i.e. order dated 30.8.2006,
it is evident that no such notice was issued to the petitioner before passing such
order of cancellation of settlement though the Deputy Secretary in the affidavit dated
7.3.2007 has admitted that the order of settlement can be cancelled after providing
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an opportunity of hearing to the aggrieved persons.
13. There is no dispute to the fact that the order of settlement was passed on
13.9.2005 in favour of the petitioner settling an area of 3 bighas of land and the
petitioner pursuant to such order of settlement has paid the premium fixed by the
authority. Even the revenue records have been corrected accordingly. A right has
been accrued on the petitioner in WP(C) No. 4551/2006 by virtue of such order of
allotment and on payment of the premium fixed by the Govt. and such right cannot
be taken away without hearing the petitioner and without issuing any notice, as has
been done in the instant case by the Addl. Chief Secretary, while cancelling the
settlement made in favour of the petitioner.
14. That being the position, the order dated 30.8.2006 cannot stand the scrutiny
of law, the same having been passed in violation of the principles of natural justice.
Hence the order dated 30.8.2006 is set aside.
15. It is, however, open to the authority concerned to issue notice to the
petitioner, in the event such authority proposes to cancel the order of settlement
made in its favour and pass necessary order thereafter, in accordance with law.
16. The PIL No. 8/2001 and WP(C) No. 4551/2006 are 7 accordingly disposed of
with the aforesaid directions and observations. No costs."
13. From the above quoted paragraphs of the judgment dated 27.07.2007, it
would reveal that the learned Division Bench of this Court had categorically
observed that the Government is the appropriate authority to decide about the
requirement of the land for the jails and the Court cannot interfere with such
decision of the Government in settling the land with other persons which was
originally kept reserved for Guwahati Jail, unless such action was illegal,
arbitrary and against public interest. It was also observed that the Petitioner of
WP(C) PIL No.8/2001 failed to demonstrate as to how the action of the
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Government in settling the land with other persons was illegal, arbitrary and
against public interest. It is for that reason, the learned Division Bench of this
Court had categorically observed that the Court was not inclined to interfere
with the various orders of settling the part of the land in favour of the private
persons/organizations/agencies which was originally kept reserved for
Guwahati jail. As regards the writ petition so filed by the Petitioner society, the
learned Division Bench of this Court had observed that with the land being
settled in favour of the Petitioner society and the Petitioner society having paid
the premium, a right had accrued upon the Petitioner society and the same
cannot be taken away without hearing the Petitioner and without issuing any
notice. As the order dated 30.08.2006 by which the settlement dated
13.09.2005 was cancelled, was without issuance of any notice, the order of
cancellation dated 30.08.2006 was interfered with. However, liberty was given
to the State Government, if it proposes to cancel the order of settlement by
issuing notice to the petitioner society.
14. Thereupon, the records of the writ petition reveals that in the year 2010,
the Petitioner claims to have sought for permission for construction. There
were various reminders issued to the Commissioner of Guwahati Municipal
Corporation requesting for granting of the permission. It is however very
significant to note from Annexure-19 and 20 to the writ petition which are two
documents and they relate to communications issued to the Commissioner,
Guwahati Municipal Corporation and the Commissioner, Revenue Department,
Government of Assam. In both the communications, the Petitioner mentioned
that the Petitioner applied for permission for construction and the details given
therein were in respect to an application dated 29.07.2010 bearing Misc.
Receipt Serial No.809629 in Book No.B-8097. The significance of these details
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would be seen in the later segments of the instant judgment.
15. Be that as it may, after around 3½ years from the date of the judgment
of the learned Division Bench of this Court, a show cause notice dated
18.01.2011 was issued by the Deputy Secretary to the Government of Assam,
Revenue and Disaster Management Department. In the said Show Cause
notice, it was inter alia mentioned that the Petitioner society vide the letter
dated 07.04.2005 had applied for settlement of land for establishment of a
training centre, residential accommodation for poor, widow and destitute
women in order to make them self-sufficient by imparting training in cane and
bamboo industry. On the basis of the said letter, the Government settled 3
Bighas of land covered by Dag No.1968 of Sahar Guwahati Part-II under
Guwahati Mouza with the Petitioner society on realization of 30% of the land
value fixed @Rs.10 Lakhs per Katha subject to the fulfillment of the NGO
status of the organization vide letter dated 13.09.2005. It was mentioned that
in spite of so many years of settlement, the Petitioner society having not
created any of the structures for which the application for land settlement was
made, the Petitioner society was asked to show cause as to why the settlement
of 3 Bighas of land covered by Dag No.1968 of Sahar Guwahati Part-II under
Guwahati Mouza made vide Government letter dated 13.09.2005 should not be
cancelled for not using the land for the purpose for which the application was
made. The Petitioner society was asked to submit the reply within 15 days
from the date of receipt of the letter.
16. The Petitioner society on receiving the said notice submitted a reply on
08.02.2011. In the said reply, the Petitioner society categorically mentioned the
difficulties faced for not being able to raise construction. It was mentioned that
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the GMC authority had also in spite of various requests, have not issued the
building permission. Further to that, it was also mentioned that the order of
settlement dated 13.09.2005 did not impose any condition or limit any time
within which permanent structures were to be erected.
17. Pursuant to the reply so submitted by the Petitioner society on
08.02.2011, almost after one year nine months, an order was passed i.e. on
29.11.2012 wherein it was mentioned that from a report from the
Commissioner, GMC, it could be learnt that the Petitioner society had sought
for permission for construction of a multistoried residential/commercial
apartment, commercial shops over the settled land rather than handicraft
promotion activity centre. It was also mentioned that from the report of the
Registrar of Cooperative Societies, the certificate of registration of the
Petitioner society showed that the area of operation of Petitioner society was at
Salbari, Satgaon and Noonmati. But on the other hand, the society had applied
for land in Fancy Bazar, Guwahati which was outside the area of operation of
the Petitioner society. It was also mentioned that the Petitioner got the
Government land settled by misrepresentation of facts and under such
circumstances, the settlement order dated 13.09.2005 was cancelled and the
land records were directed to be corrected. It was also stated therein that the
premium so paid by the Petitioner society be returned to the Petitioner and the
Deputy Commissioner was directed to move the Government for necessary
refund of the amount.
18. Being aggrieved by the said order dated 29.11.2012, the Petitioner
society filed a writ petition being WP(C) No.6190/2012. This Court vide an
order dated 19.12.2012 disposed of the said writ petition observing that in the
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order dated 29.11.2012 impugned in the writ proceedings, certain additional
facts were taken into consideration which were not a part of the show cause
notice. Accordingly, this Court granted liberty to the Petitioner to make
appropriate representation against the said order dated 29.11.2012 treating
the same to be a show cause notice and the authority was directed to pass a
speaking order thereupon. It was further directed that the order dated
29.11.2012 may not be given effect to till the passing of the speaking order.
19. Pursuant to the said order passed by this Court on 19.12.2012 in WP(C)
No.6190/2012, the Petitioner submitted a representation on 28.12.2012 stating
inter alia that the additional grounds on which the order dated 29.11.2012 was
passed, was without any basis. It was categorically mentioned that the
permission which was sought for construction was in strict compliance to the
objects sought to be achieved and the Petitioner society never contemplated to
do anything otherwise than to promote its objectives i.e. promoting handicrafts
activities over the land settled with it. At this stage, this Court finds it very
pertinent to take note of Paragraph Nos. 3(ii) and 3(iii) of the reply submitted
by the Petitioner society on 28.12.2012 which are quoted hereinunder:
"(ii) The application requesting permission for R.C.C. building construction for
constructing Show Rooms, Exhibition Center, Modernization Factory and residential
units on the said land was made to the Guwahati Municipal Corporation, Guwahati on
29.07.2010 and, as required, the Society had also paid the necessary processing fee
for grant of the building permission together with the Plan and Estimates under the
authority and signature of the Secretary, Purbattar Udyog Handicraft Cooperative
Societies Limited. A bare perusal of the proposed building plan will go to show that
the same has been designed only and only to promote and encourage handicraft
activity. The proposed Plan envisaged 3 (Three) RCC Buildings over the settled land
as Building-1, Building-2 and Building-3. The proposed Building-1, which assumes top
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priority over the other two Buildings, is exclusively designed to house the Handicraft
Show Room for show-casing the locally manufactured/woven/produced handicrafts.
It is designed to cover the entire permissible Ground Floor area of 535.79 square
metres. The Handicraft Exhibition Center/Modernization Factory, also to showcase the
items and hold Exhibitions will cover the entire permissible First Floor area of 434.82
square metres with the Second Floor to be utilized as the Society's Office-cum-Hall
covering the entire permissible area of 434.82 square metres. The proposed Building
Nos. 2 and 3 have been designed to be set up as Car Parking areas on the Ground
Floors and residential units for the members and various staff/employees of the
Society. The proposed Building No.2 will consist of 4 (four) residential units on each
floor whereas the proposed Building No.3 will consist of 3 (three) residential units on
each floor, as detailed in the Site Plan Map available with the GMC authority. To
reiterate, the said residential units are only meant for use, occupation and utilization
by the members and staff/employees of the Society who are dedicated and integral
to the promotion of the solemn objects of the Society.
(iii) The proposed building Plan is in strict compliance of the object sought to be
achieved. The Society has never ever contemplated to do anything otherwise than to
promote its objectives of promoting handicraft activity over the land settled with it."
20. On the aspect pertaining to the area of the operation of the society, it
was mentioned in the reply dated 28.12.2012 that though in terms with
Clause-3 of the byelaws of the Petitioner society, the area of operation was
indicated as Salbari, Noonmati and Satgaon but the said Clause also provided
that as per the requirement, the territorial limit can be altered with the
approval of the Registrar. It was mentioned that due steps were taken for
alteration of area of operation and the amendment of the byelaws of the
society.
21. The record further reveals that while the proceedings was pending
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before the concerned authority in the Revenue and Disaster Management
Department, the Deputy Secretary of the said Department wrote a letter to the
Chief Executive Officer of the Guwahati Metropolitan Development Authority on
15.10.2013 asking about its views in respect to a letter submitted by the
Petitioner pertaining to settlement of the Government land measuring 3 (three)
Bighas covered by Dag No.1968 of Sahar Guwahati Part-II under Guwahati
Mouza with the Petitioner society. To the said communication, the Chief
Executive Officer of the Guwahati Metropolitan Development Authority had
issued a communication dated 18.11.2013 to the Deputy Secretary to the
Government of Assam, Revenue and Disaster Management Department stating
inter alia that the land settled with the Petitioner society is in the prime
location which is very important and is required by the GMDA for the proposed
Multilevel Car Parking Project as considered by the Ministry of Urban
Development, Government of India under the JNNURM. It was also mentioned
that the GMDA was very much interested in availing the above 3 Bighas of land
free of cost and if required, the GMDA is also ready to pay the actual premium
paid to the Government by the Petitioner society along with bank interest.
Thereupon hearings were conducted and the impugned order was passed on
25.04.2014 whereby not only the settlement order dated 13.09.2005 was
cancelled but the land which was settled with the Petitioner was resettled with
the GMDA for development of multistoried car parking and infrastructure
facilities. Being aggrieved by the order dated 25.04.2014, the Petitioner hence
approached this Court by filing the instant writ petition on 02.05.2014. This
Court vide an order dated 07.05.2014 issued notice and also directed the
parties to obtain instruction as to whether they would be willing to attempt
mediation for resolving the dispute out of Court.
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22. On 31.07.2014, an affidavit-in-opposition was filed by the Respondent
No.3. In the said affidavit, it was mentioned that from the communication
received from the Commissioner, GMC dated 30.04.2011, it came to the
knowledge of the Revenue and Disaster Management Department that the
Petitioner had sought permission for construction of a multistoried
residential/commercial apartment, commercial shops over the settled land
rather than establishment of training centre, residential accommodation for
poor, widow and destitute women in order to make themselves self-sufficient
by imparting training in cane and bamboo industry which the Petitioner society
had stated in their application dated 07.04.2005. It was mentioned that the
plan so submitted by the Petitioner society to the GMC authority for
construction of residential flats in the two 8 storied buildings (Building 2 and 3)
do not conform to the aims and objectives of the said society as intimated
earlier to the State Government. It was further mentioned that from the report
of Registrar of Cooperative Society as well as the certificate of registration of
the Petitioner society shows that the area of operation of the said society was
at Salbari, Satgaon and Noonmati. But the society had applied for land in Fancy
Bazar, Guwahati which was outside the area of operation of the Petitioner's
society. In addition to the above, it was stated that as it appears that the
Petitioner had proposed to use the land in question for commercial purpose in
violation of the terms and condition of the settlement by the State Government
by changing the purpose of utilization of land from the purpose for which it
was applied for thereby concealing this fact from the Government at the time
of settlement, it tantamounted to misleading the Government and obtaining
settlement by misrepresentation.
23. Pursuant to the filing of the said affidavit by the Respondent No.3,
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another additional affidavit was filed by the Respondent No.3 on 28.07.2015.
In the said additional affidavit, it was mentioned that the Additional Deputy
Commissioner, Kamrup (M), Guwahati and the Senior Sub-Registrar, Kamrup
(M) had informed the deponent of the said additional affidavit that two
registered deed bearing Serial No.18220 and Deed No.11903 (partition deed)
and Serial No.18223 and Deed No.11904 (Relinquishment Deed) were
executed by the Secretary of the Petitioner society namely Shri Paresh Chandra
Haloi on 07.10.2005. It was mentioned that the original deeds could not be
traced out but the records of registration were available in the fee book of Sub-
Registrar Office. Further to that, a letter dated 05.12.2014 was issued by Shri
Putul Baishya, Inspector of Police, CID to the Sub-Registrar from which it
reveals that Shri Paresh Chandra Haloi, the Secretary of the Petitioner society
reportedly partitioned and relinquished the land in 2005 vide the Deed Nos.
11903/05 and 11904/05 in favour of Shri Manab Das and 6 others. It was
further mentioned that the land was settled at a concessional premium at the
rate of 30% of the land value (applicable to NGOs and Trusts etc. devoted to
public purposes, which yield no return to private individuals) for establishment
of training centre for poor, widow and destitute women in order to make them
self-sufficient. It was not settled for commercial purpose. It was therefore
stated that as the Petitioner had proposed to use the land in question for
commercial purpose in violation of terms and conditions of settlement by the
State Government by changing the purpose of utilization of land from the
purpose for which it was applied and it amounted to misleading the
Government for their personal gain for which the Government of Assam had
cancelled the land settlement vide the impugned order dated 25.04.2014. In
paragraph No.3 of the said additional affidavit, it was also mentioned that the
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petitioner by ignoring the very purpose of using the land for poor and destitute
woman and establishing the training centre had been partitioned and
relinquished the land in 2005 by way of Registered Deeds by keeping in dark
the authorities concerned and has applied for multistoried construction for
residential and commercial flats.
24. To the said affidavit-in-opposition and the additional affidavit filed by the
Respondent No.3, the Petitioner filed a common affidavit-in-reply on
03.03.2017. In the said reply, amongst denying the various statements and
allegations made in the affidavit-in-opposition as well as in the additional
affidavit-in-opposition filed by the Respondent No.3, the Petitioner categorically
mentioned in the Paragraph No.13 as regards what form of construction the
Petitioner proposed to make on the land for which the permission was sought
for. It is however relevant to observe that the Petitioner did not bring on record
the application so filed by the petitioner seeking construction and also did not
disclose who actually applied for the permission. Rather, on oath, the Petitioner
stated what type of construction the Petitioner sought permission to construct.
The said paragraph No.13 of the affidavit-in-reply is quoted herein under:
"13. That, in reply to the statements made in paragraph 15 of the affidavit-in-
opposition, the deponent begs to refer to and reaffirm the statements made in the
other paragraphs of the writ petition, more particularly, paragraph 28 of the writ
petition. It was clearly mentioned in the representations dated 28.12.2012 and dated
11.09.2013 of the petitioner society that the proposed Building - 1 was exclusively
designed to house Handicraft Show Room for show-casing the locally
manufactured/woven/produced handicrafts. It has been designed to cover the entire
permissible Ground Floor area of 557.79 square metres. The Handicraft Exhibition
Center/Modernization Factory, also to show-case the items and hold Exhibitions
would cover the entire permissible First Floor area of 434.82 square metres with the
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Second Floor to be utilized as the Society's Office-cum-Hall covering the entire
permissible area of 434.82 square metres. The proposed Building - 2 and Building - 3
have been designed to be set up as car parking areas on the Ground Floors and
residential units for the members and various staff/employees of the Society. It
transpires from the impugned Order dated 25.04.2014 that no fault was found with
the proposed Building - 1, meaning thereby, the said Building - 1 was found to be in
conformity with the object and purpose for which the land was settled. It is stated
that in the very first application dated 07.04.2005 of the petitioner society it was
clearly indicated that in the event of settlement of the plot of land under reference,
the same would also be utilized for residences apart from training centre. It is really
preposterous on the part of the respondent authority to observe that the intended
purpose of construction of residential flats in Building - 2 and Building - 3 was not in
conformity with the aims and objectives of the petitioner society. It is emphatically
stated once again, as in the writ petition, that the petitioner society had never ever
intended to use the land for commercial purposes in violation of the terms and
conditions of settlement. It is categorically stated that the petitioner society has
never ever contemplated to do anything otherwise than to promote its objectives of
promoting handicraft activity. The deponent begs to refer to and rely upon the terms
and conditions of settlement as embodied in the Khiraj Periodic Patta issued in favour
of the petitioner society. The deponent begs to state that the quoted portion of the
representation dated 28.12.2012 is to be read in context with the whole object made
in the said representation and cannot be read in isolation for the purpose of twisting
the real context."
25. As regards the Partition Deed bearing No.11903 and Relinquishment
Deed No.11904, the Petitioner categorically denied that any such deed(s) were
executed by the Petitioner through its Secretary. Further to that, it was
mentioned that the Secretary of the Petitioner had made applications under the
Right to Information Act, 2005 before the Public Information Officer of the
Office of the Senior Sub-Registrar, Kamrup (M) on 10.08.2015 seeking the
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details of the persons with whom, it was alleged that the Secretary of the
Petitioner had executed the two registered deeds. However, no information
was provided. On the aspect of granting settlement at the rate of 30% of the
prevailing market price, it was stated that it was the norm with all non-
Government institution and other socio-cultural institution, trusts etc. of public
nature. It was further mentioned that the impugned order dated 25.04.2014
was in contravention of the Settlement Rules inasmuch as the Commissioner is
empowered under Rule 26 of the Settlement Rules to either confirm or cancel
any settlement if it was made or issued in contravention of the Rules. It was
stated that if there is no violation of the Rules while granting or issuing of the
settlement, the Commissioner has no jurisdiction to exercise his power under
Rule 26 of the Settlement Rules.
26. Another additional affidavit was filed on 30.01.2018, this time by the
Respondent No.1. This additional affidavit brings to light various aspects which
the Petitioner ought to have disclosed but were not disclosed. In the said
additional affidavit, it was mentioned that the Petitioner society through its
Chairman as well as the Secretary had executed two registered Irrevocable
Power of Attorneys thereby appointing/ nominating/ constituting/authorizing
M/s Bhuyan Projects Private Ltd. a company registered under the Companies
Act, 1956 having registered office situated at Raj Apartment, B.K. Kakoty Road,
Ulubari, Guwahati - 781007 and represented by its Director Shri Ripun Bhuayn,
son of Late M.R. Bhuyan inter alia for the purpose of applying before the
GMDA/GMC or other connected authorities for obtaining permission to
undertake construction of multistoried R.C.C. Building over the said plot of land
to construct/build multistoried commercial/residential building, modernized
factory, residential flat/flats, commercial shop/shops over the said plot of land
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as well as to raise, collect, receive the money/consideration from the
prospective parties/purchasers of residential flats and prospective
tenants/buyers for the commercial portion as well as for the modernized
factory of the proposed building and acknowledge the same etc. It was further
mentioned that on the basis of the said Power of Attorney, permission was duly
applied for commercial-cum-residential building for Himalayan Agency of M/s
Bhuyan Projects Pvt. Ltd.
27. This Court had duly perused the documents which have been enclosed to
the said additional affidavit filed by the Respondent No.1. As the said
documents are very pertinent to decide the dispute, this Court finds it apt to
deal with the same in detail.
(i) Annexure-A to the said additional affidavit is the application form to
erect, re-erect or to make material alteration in a building addressed to the
Commissioner, Guwahati Municipal Corporation and the number mentioned
therein was GPL/29/346/29072010. The enclosure to the said document are
the receipts of the process fee of Rs.4,500/- and the Receipt No. therein was
809629 corresponding to Book No.8097 dated 29.07.2010. At this stage, if this
Court takes note of the communications enclosed as Annexure-19 and 20 to
the writ petition, the details of which are mentioned in Paragraph-14 herein
above, it would show that the Chairman/Secretary of the Petitioner society
referred to this very application and the receipt bearing Serial No.809629 in
Book No.B-8097. This application was signed by Shri Ripun Bhuyan, the
attorney of the Petitioner society.
(ii) Annexure-B and Annexure-C are two registered irrevocable general Power
of Attorneys bearing Deed Nos. 1891 and 3299 dated 25.05.2010 and
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04.09.2010 respectively. By these two irrevocable general Power of Attorneys,
the Chairman as well as the Secretary of the Petitioner society had nominated
M/s Bhuyan Projects Private Ltd. represented by its Director, Shri Ripun Bhuyan
as the Attorney of the Petitioner society to carry out various activities i.e. for
making application before the concerned authority for permission and
thereupon after obtaining permission, constructed multistoried buildings.
Clauses 8, 9 and 10 of the registered Power of Attorney bearing Deed No.1891
dated 25.05.2010 are very pertinent inasmuch as the attorney not only has
been permitted to raise construction but also to raise, collect, receive the
money/consideration from prospective parties/purchasers of residential flats
and prospective tenant/buyers for the commercial portion as well as for the
modernized factory of the proposed building. Further to that, power was given
to authorize the proposed buyers of the residential flats and the commercial
shop/shops of the building to mortgage their portion of the
flat/flats/shop/shops to any financial institution/Bank/Banks or any financial
authority/authorities for financial assistance and to enter into agreement(s)
with such proposed buyers of the flat/flats/shop/shops and also for the
modernized factory. Clause 10 further seems to be in complete conflict from
the pleadings of the Petitioners in both the writ petition as well as in the
affidavit-in-reply inasmuch as it empowers the attorney holder to sell, resale,
lease out, let out the flat/flats, shop/shops and spaces of the proposed
multistoried buildings (parking space and utility space) to the buyers of the
flats and also to sell or transfer in any way partly or in full the commercial
portions/modernized factory of the proposed building. Clauses 8, 9 and 10 of
the said Power of Attorney being relevant are quoted herein below:
"8. To raise, collect, receive the money/consideration from the prospective
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parties/purchasers of residential flats and prospective tenants/buyers for the
commercial portion as well as for the modernized factory of the proposed building
and acknowledge the same.
9. To authorise the proposed buyers of the residential flats and commercial
shop/shops of the building to mortgage their portion of flat/flats/shop/shops to any
financial institution/Bank/Banks or any financial authority/authorities for financial
assistance and to enter into an agreement with such proposed buyers of the
flat/flats/shop/shops and also for the modernized factory.
10. To sell, resell, lease out, Jet out the flat/flats, shop/shops and spaces of the
proposed multistoried building (parking space and utility space) for the Buyers of the
flats only and also our said attorney shall be entitled to sell or transfer in any way in
part or in full of the commercial portions/modernized factory of the proposed
building."
(iii) Annexure-D to the said additional affidavit is the statement of the
proposal and the certificate by the owner and the registered architect of the
proposed building which shows that the ground floor was proposed for parking
and commercial. The first floor, second floor, third floor would be used as
residential and commercial whereas the fourth floor to the eight floor would be
used for residential purpose. The parking space available would be 77 of which
26 would be open and 51 would be stilt parking or ground floor covered
parking. This statement of the proposal and the certificate enclosed as
Annexure-D to the additional affidavit is not only contrary to paragraph 3(ii)
and (iii) of the representation submitted on 28.12.2012 as well as the
paragraph No.13 of the additional affidavit-in-reply which quoted hereinabove
but also shows that the Petitioner made false statements on oath.
28. To that said additional affidavit filed by the Respondent No.1, the
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Petitioner through its Secretary filed an affidavit-in-reply on 09.02.2018. There
is no denial to those documents enclosed to the additional affidavit of the
Respondent No.1. Rather, for the tenor of the affidavit-in-reply, it reveals that
the documents were rather admitted. In the said affidavit-in-reply, it was
mentioned that the Power of Attorneys and the agreements entered into with
M/s Bhuyan Projects Private Ltd. were cancelled by the writ petitioner by
execution of revocation of deed with due intimation to M/s Bhuyan Projects
Private Ltd. by notice sent through registered post which was duly received by
M/s Bhuyan Projects Private Ltd. and the same was duly within the knowledge
of M/s Bhuyan Projects Private Ltd. To that said affidavit-in-reply, the
revocation letter dated 16.02.2012 addressed to the Registrar, Kamrup (M);
copy of the revocation deed dated 12.01.2012; postal receipt dated 13.01.2012
and a letter dated 20.10.2012 to the Commissioner, GMC were enclosed as
Annexure-1, 2 and 3. This Court has duly perused the said communications
and finds it relevant to take note of the enclosures in detail as the same in the
opinion of this Court are not a correct reflection to the contents of the affidavit-
in-reply.
(i) Annexure-1 is a communication issued to the Registrar, Kamrup (M)
dated 16.02.2012. In the said communication, it was stated that the former
Chairman of the Petitioner society along with the present Secretary made
agreement with M/s Bhuyan Projects Private Ltd. on 25.05.2010 and also
executed registered Power of Attorney bearing Deed No.1891/2010 dated
26.05.2010 before the Office of the Sub-Registrar, Kamrup (M), Guwahati. The
Petitioner society had instructed M/s Bhuyan Projects Private Ltd. to do as per
the development agreement but the said company failed to do so.
Subsequently, the said M/s Bhuyan Projects Private Ltd. insisted for a fresh
Page No.# 25/50
agreement for which the previous agreement was cancelled and a new
agreement was signed which was registered on 06.09.2010 in spite of
unwillingness of the Petitioner society. It was further mentioned that the
Petitioner society had decided to cancel all agreements between M/s Bhuyan
Projects Private Ltd. and to revoke the Power of Attorney bearing Deed
No.1891 dated 26.05.2010 and had requested M/s Bhuyan Projects Private Ltd.
to come to the Office of the Sub-Registrar, Guwahati for execution of the Deed
of Revocation in respect to the General Power of Attorney bearing Deed
No.1891 dated 26.05.2010. It was also mentioned that the representative of
the Petitioner went to the Sub-Registrar's Office to revoke to Power of Attorney
bearing Deed No.1891 but the Sub-Registrar Office refused to do so and as
such the Power of Attorney was revoked before the Notary Public on
12.01.2012. It is interesting to note at this stage that it is well settled that a
registered Power of Attorney can only be revoked by a Registered Deed of
Revocation and not by executing a Deed of Revocation before a Notary Public.
(ii) Annexure-2 is the Deed of revocation of Power of Attorney bearing Deed
No.1891 dated 26.05.2010 executed before a Notary Public of the Government
of Assam.
(iii) Annexure-3 is the communication dated 20.10.2012 issued to the
Commissioner, Guwahati Municipal Corporation intimating the Commissioner,
Guwahati Municipal Corporation that the agreement between the Petitioner
society and Shri Ripun Bhuyan no longer subsists due to the failure of Shri
Ripun Bhuyan to stick to the terms and conditions of the agreement and the
authority was requested to issue NOC to the Petitioner society only.
It is also relevant to take note of that in the said affidavit-in-reply filed on
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09.02.2018, it was mentioned that the Petitioner society had also filed a suit
being Title Suit No.52/2018 along with Misc. Case No.109/2018 before the
Court of the Civil Judge, Senior Division No.1, Kamrup (M) at Guwahati for
cancellation of all those deeds executed with M/s Bhuyan Projects Private Ltd.
It is beyond comprehension of this Court why the Petitioner took 6 (six) long
years to challenge the Deeds by filing a suit in the year 2018 just prior to filing
of the affidavit-in-reply.
29. This Court however finds it very pertinent to observe that the
agreements which were entered into by the Petitioner society with the M/s
Bhuyan Projects Private Ltd., the power of Attorneys, building permission
application were not brought on record by the Petitioner society for the
reasons best known. Furthermore, if by way of the additional affidavit filed by
the Respondent No.1, the Power of Attorneys as well as the application for
building permission were not brought on record, this Court would have been in
complete darkness as regards these documents.
30. While the writ petition was pending, another very vital development had
taken place. An application was filed by the Petitioner society before this Court
for deleting the name of the erstwhile Secretary Shri Paresh Chandra Haloi and
allowing the Petitioner society to be represented by its Chairman Shri Ripun
Bhuyan. It is significant to note that this Chairman i.e. Mr. Ripun Bhuyan is the
Director of M/S Bhuyan Projects Pvt. Ltd against whom the suit was filed for
cancellation of various deeds. The fate of the said suit need not therefore be
further presumed. This application was filed on 16.08.2021 and was registered
and numbered as I.A.(Civil) No.1525/2021. In the said application, an
additional affidavit was filed by the petitioner bringing on record the copy of
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the proceedings of the Annual General Meeting dated 28.09.2020 and the
Approval Letter dated 09.11.2020 as Annexure I and II respectively. In the
minutes of the Annual General Meeting enclosed as Annexure-I to the said
additional affidavit, it reveals from resolution No.5 that the then Secretary of
the Petitioner society who had initially filed the writ petition was dismissed
from the post of the Secretary and Member of the Board of Directors of the
Cooperative Society on the ground of committing financial anomalies.
Resolution 9 of the said Meeting is very pertinent for the adjudication of the
writ petition which is quoted herein below:
"Resolution 9: The house entrusts the President and Secretary to file case in
Hon'ble Gauhati High Court for recovering the land of the Cooperative Society
measuring 3 Bighas from Government and decides that if the land is re-allotted in the
name of the Cooperative Society, it will be sold and the loan of the Cooperative
Society will be repaid with the sale proceed. "
31. From the above resolution, it would be seen that the Petitioner society
now proposes to sell the land which is the subject matter of the dispute in the
instant proceedings. The application for substitution was allowed vide an order
dated 16.02.2022 passed by this Court and accordingly, the records were duly
corrected.
32. In the backdrop of the above pleadings, let this Court take note of the
respective submissions of the learned counsels for the parties.
33. Mr. D. Das, the learned Senior counsel appearing on behalf of the
Petitioner submitted that a settlement was made in favour of the Petitioner
society on the orders of the Governor dated 13.09.2005. The conditions
stipulated in the said settlement order were that the Petitioner society was
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required to establish a modernized factory etc. subject to fulfillment of the
NGO status of the organization and payment of 30% of the land value as
premium. The Petitioner society admittedly enjoys an NGO status and had
duly paid the premium of Rs.45,00,000/-. In pursuance to the payment of the
said premium by the Petitioner society, the land records were duly corrected on
05.10.2005 and a periodic patta was issued on 06.10.2005 for a period of 20
years w.e.f. 06.10.2005 to 06.10.2025. He further submitted that once the
settlement has been made and the periodic patta was issued, the recourse
taken by the Respondent Authorities to cancel settlement is on the face of it
amounts to arbitrariness and malicious actions on the part of the Respondent
Authorities to deprive the Petitioner of its constitutional right under Article
300A of the Constitution. He further submitted that it is an established
principle of law as settled by the Division Bench of this Court in its judgment
rendered in the case of The State of Assam Vs. Sifat Ali and Others reported in
AIR 1967 Assam & Ngld 3 (1965 SCC OnLine Gau 28) wherein it was duly
observed that though the settlement may be cancelled under Rule 26 by the
Commissioner but the Commissioner had no right to cancel the periodic patta
issued in pursuance to the order of settlement. In that regard, the learned
Senior counsel referred to Paragraph Nos. 7, 8 and 9 of the said judgment and
submitted that as the periodic patta has been issued in the name of the
Petitioner, a right accrues upon the Petitioner over the land and it cannot be
cancelled under the provisions of Assam Land and Revenue Regulation 1886
(for short "the Regulation"). The learned Senior counsel further submitted that
the judgment of the Division Bench in the case of Sifat Ali (supra) was
approved by the Full Bench of this Court in the case of Jiban Chandra Deka and
Others Vs. The State of Assam and Others reported in (1994) 1 GLR 268.
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Referring to Section 11 of the Regulation, the learned Senior counsel submitted
that the rights of the Petitioner who is now a settlement holder has to be
regulated in terms with the patta.
34. The learned Senior counsel further drew the attention of this Court to the
Patta which have been issued to the Petitioner (enclosed as Annexure-1 to the
Affidavit-in-Reply filed by the Petitioner) and submitted that the Petitioner now
is being regulated by the terms in the said patta and the Respondent
Authorities cannot cancel this patta in the manner sought to be done. He
further submitted that so long the patta remains, a constitutional right accrues
upon the Petitioner over the land in question in respect of which the patta has
been issued and the same can only be taken away by authority of law that
would be either by way of outright purchase or by acquisition in accordance
with law. The learned Senior counsel further submitted that the two reasons
for which the impugned order was passed are irrelevant for the purpose of
cancellation of the settlement inasmuch as the Petitioner society till date have
not constructed any multistoried residential or commercial building and merely
applying for the same, cannot be held to be a violation of the settlement's
prescription.
35. The learned Senior counsel appearing on behalf of the Petitioner further
submitted that though the facts may not inspire the confidence of this Court
but the Petitioner's right which stood fructified on account of issuance of the
settlement order as well as the issuance of the patta regulating the settlement
requires to be maintained by setting aside the impugned order and passing
appropriate directions to the effect that the Petitioner cannot use the said land
for any other purpose other than for setting up the modernized factory and
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also for the purpose of forwarding its objects for which the settlement was
applied for.
36. On the other hand, Mr. R. Borpujari, the learned Standing counsel
appearing on behalf of the Revenue Department submitted that the impugned
order so passed calls for no interference by this Court under Article 226 of the
Constitution on the ground that this Court while exercising the jurisdiction
under Article 226 for issuance of a writ in the nature of certiorari would not
interfere with the order unless the order is palpably erroneous or without
jurisdiction. He submitted that there has to be an error of law which is
apparent on the records which would justify interference. In that regard, the
learned Standing counsel referred to the judgment of the Supreme Court in the
case of Central Council for Research in Ayurvedic Sciences and Another Vs.
Bikartan Das and Others reported in (2023) SCC Online SC 996.
37. The learned Standing counsel submitted that the facts in the present
case would clearly show that the Petitioner society had played fraud upon the
Government by deceiving the Government and thereby obtained the settlement
order and consequently patta was issued. The actions of the Petitioner would
clearly show that at no point of time, they were at all interested in
establishment of a training centre, residential accommodation for poor, widow,
destitute women for which the application was submitted on 07.04.2005 citing
these reasons. On the other hand, the Secretary of the Petitioner society right
from the time, the Petitioner was granted settlement, have been taking steps
for constructions of multistoried residential and commercial building in
connivance with M/S Bhuyan Projects Private Ltd. The Registered Irrevocable
Power of Attorneys which have been brought on record by the Respondents
Page No.# 31/50
clearly shows that the Petitioner society had granted all the rights to the M/S
Bhuyan Projects Private Ltd. by appointing them as Attorneys not only for
construction but also for selling, leasing out the residential as well as the
commercial flats including the factory to be set up. He submitted that as the
Respondent Authorities were hoodwinked and resultantly the settlement order
was passed, the entire settlement so granted stands vitiated by fraud. The
learned Standing counsel further submitted that it is a well settled principle of
law that fraud vitiates all proceedings and consequently, the settlement order
as well as the patta which have been issued in favour of the Petitioner stands
vitiated. He therefore submitted that the impugned order so passed requires
no interference from this Court.
38. The learned Standing counsel further submitted that the State
Government who have granted the settlement cannot be said to be powerless
if at a later stage it comes to light that the settlement so granted was on
account of fraud and misrepresentation which is apparent from the facts of the
instant case. He submitted that if the State Government has the power to
grant settlement, the State Government equally has the power to revoke or
cancel the settlement in view of the provisions of Section 23 of the Assam
General Clauses Act, 1915 which is pari materia to Section 21 of the General
Clauses Act, 1897. He therefore submitted that the judgments in the case of
Sifat Ali (supra) and Jiban Chandra Deka (supra) have no application to the
present case.
39. The learned Standing counsel further submitted that the instant writ
petition should be discussed on the ground of suppression of material facts and
for misleading this Court. He submitted that proceedings under Article 226 of
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the Constitution of India are equitable proceedings for which a person
approaching the Court has to place all material facts. However, it would be
seen that the Petitioner failed to do so and also suppressed material facts.
40. On the basis of the above pleadings and the contentions submitted by
the learned counsels for the parties, the following points for determination
arises for consideration.
(i) Whether the Petitioner is guilty of suppression of material facts as well as
misleading this Court?
(ii) Whether any right has been created in favour of the Petitioner society on
the basis of the settlement being made and the consequent issuance of the
patta in favour of the Petitioner society?
(iii) Whether the Respondent Authorities had the authority to pass the
impugned order and if so, whether the impugned order was justified in the
facts of the instant case?
(iv) Whether the writ petition is entitled to any relief in the facts and
circumstances of the instant case?
41. This Court in detail has narrated the facts supra. From the said facts as
already narrated, it would be seen that the Petitioner society is a society
registered under the provisions of Assam Cooperative Societies Act, 1949. The
byelaws of the society as well as the certificate of registration of the Petitioner
society for the reasons best known were not placed by the Petitioner. However,
the certificate of registration is enclosed as Annexure-II to the affidavit-in-
opposition filed by the Respondent No.3 on 31.07.2014. From the said
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certificate of registration, it is clear that the area of operation of the Petitioner
society was Salbari, Satgaon and Noonmati.
42. It is relevant to mention that the Petitioner submitted its initial
application on 07.07.2004 to the District Collector for allotment and settlement
of land and subsequently, it was followed by another communication dated
07.04.2005. Interestingly, in the application dated 07.04.2005, the Petitioner
society had clearly identified the land wherein the Petitioner society was
seeking settlement. However, the same was outside its area of operation as
could be seen from its certificate of registration. Thereupon, the record reveals
that on 13.09.2005, settlement was granted in favour of the Petitioner of a plot
of land measuring 3 Bighas covered by Dag No.1968 of Sahar Guwahati Part II
i.e. the land in question specifically for establishment of a modernized factory
etc. subject to fulfillment of NGO status of the organization and payment of
30% of the land value as premium. The Petitioner though submitted the entire
premium in five installments which were duly accepted by the Respondent
Authorities and thereupon, the Patta was duly issued but till 12.10.2011, the
Petitioner did not take any steps for the purpose of amending its byelaws and
changing its area of operation. It is further seen from a perusal of Annexure-35
to the writ petition that on 09.11.2011, the Assistant Registrar of Cooperative
Society was informed about the Resolution dated 12.10.2011 in respect to the
extension of territorial limits. It is however not known even after passage of a
decade as to whether any follow up steps were taken thereafter. The records
further reveals that the Petitioner woke up to change the area of operation
only just prior to the order dated 29.11.2012 after submission of its reply on
08.02.2011.
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43. This Court further finds it very pertinent to note that in the
representation dated 07.04.2005 enclosed as Annexure-II to the writ petition, it
was specifically mentioned that the Petitioner society was engaged in providing
livelihood to the unemployed youth, widows, and destitute women of various
parts of Assam to impart training and to undertake activities for manufacture
and sale of bamboo and cane products and for that purpose there was lack of
training centre, residence, etc. and as such the application was filed specifically
identifying the land in question for settlement. The settlement order dated
13.09.2005 further makes it clear that the settlement was made in favour of
the Petitioner society for establishment of a modernized factory etc. subject to
the NGO status of the organization and payment of 30% of the land value as
premium. It is very pertinent to mention that the land in question is situated in
the heart of the city of Guwahati. The price of such land then and even today
is beyond imagination. However, as the settlement was given for a very noble
cause i.e. for setting up a training centre and to construct permanent sheds for
the benefit of the handicraft artisans, destitute women, widows and
unemployed youths, the usual premium of the said land was reduced by 70%
and at a throw away price, the premium was fixed.
44. It is also significant to note that the Respondent Authorities even after
having notice of the order dated 28.02.2001 in WP(C) PIL No.08/2001 had
settled the said land in favour of the Petitioner. It is also pertinent to observe
that the learned Division Bench of this Court in its judgment dated 27.07.2007
did not consider the said aspect but interfered with the order of cancellation
dated 30.08.2006 on the ground that the order of cancellation was passed
without issuing any notice and giving an opportunity of hearing to the
Petitioner.
Page No.# 35/50
45. The record further reveals and more particularly from Annexure-19 and
20 of the writ petition that the Petitioner society applied for permission for
construction of the building. Specific reference was given to the date of the
application to be on 29.07.2010 and to Misc. Receipt Serial No.809629 in Book
No.B-8097. This aspect of the matter is very pertinent for adjudicating the
instant writ petition taking into account that in the show cause notice dated
18.01.2011, the Petitioner was specifically asked to show cause as to why the
Petitioner society has not raised construction in spite of so many years. This
Court finds it pertinent to observe that the application so filed and the receipt
so issued were material documents which ought to have been enclosed by the
Petitioner. However, the Petitioner neither enclosed those documents nor
stated who actually applied and what was the content of the application
seeking permission. On the other hand in paragraph 3(ii) and 3(iii) of the reply
dated 28.12.2012 and paragraph 13 of the affidavit-in-reply filed by the
Petitioner, a completely contrary picture to the application filed seeking
permission to construct is projected.
46. The question therefore arises as to why the Petitioner did not enclose the
application so filed on 29.07.2010 as well as the receipt. The reason that any
prudent person would reasonably arrive at is that if the said application was
enclosed by the Petitioner, it would show that the application was not filed by
the Petitioner society rather it was filed by Shri Ripun Bhuyan for constructions
of a multistoried residential and commercial complex. Not only that, another
very vital aspect would have come to light that the Petitioner had empowered
the said Shri Ripun Bhuyan as its Attorney. Consequently, questions would arise
as to what powers have been conferred upon the Attorney. In addition to the
above, it is also very pertinent to mention that it was only at the final stages of
Page No.# 36/50
the pleadings filed by the Petitioner i.e. in the year 2018 that the Petitioner
duly admitted entering into an agreement for development of land with M/S
Bhuyan Projects Pvt. Ltd. as well as executing irrevocable General Power of
Attorneys in favour of M/S Bhuyan Projects Pvt. Ltd. This Court fails to
understand that when the crux of the issue relates to the Petitioner entering
into the agreement for construction of multistoried building with M/S Bhuyan
Projects Pvt. Ltd., why the Petitioner did not place before this Court the
agreement entered into with M/S Bhuyan Projects Pvt. Ltd. and there was no
whisper in the writ petition about the same. Further to that, this Court is
perturbed by the action of the Petitioner in not disclosing at the first place
about the execution of the Power of Attorneys.
47. In this regard, this Court finds it very pertinent to refer to the recent
judgment of the Supreme Court in the case of K. Jayaram and Others Vs.
Bangalore Development Authority and Others reported in (2022) 12 SCC 815
wherein the Supreme Court categorically observed that it is imperative that the
Petitioner approaching the Writ Court must come with clean hands and put
forward all facts before the Court without concealing or suppressing anything.
The law was discussed by the Supreme Court in paragraph Nos. 10 to 13 is
quoted herein under:
"10. It is well-settled that the jurisdiction exercised by the High Court under Article
226 of the Constitution of India is extraordinary, equitable and discretionary and it is
imperative that the petitioner approaching the writ court must come with clean
hands and put forward all facts before the court without concealing or suppressing
anything. A litigant is bound to state all facts which are relevant to the litigation. If
he withholds some vital or relevant material in order to gain advantage over the
other side then he would be guilty of playing fraud with the court as well as with the
Page No.# 37/50
opposite parties which cannot be countenanced.
11. This Court in Prestige Lights Ltd. v. SBI has held that a prerogative remedy is
not available as a matter of course. In exercising extraordinary power, a writ court
would indeed bear in mind the conduct of the party which is invoking such
jurisdiction. If the applicant does not disclose full facts or suppresses relevant
materials or is otherwise guilty of misleading the court, the court may dismiss the
action without adjudicating the matter. It was held thus : (SCC p. 461, para 33)
"33. It is thus clear that though the appellant Company had approached
the High Court under Article 226 of the Constitution, it had not candidly
stated all the facts to the Court. The High Court is exercising discretionary
and extraordinary jurisdiction under Article 226 of the Constitution. Over
and above, a court of law is also a court of equity. It is, therefore, of
utmost necessity that when a party approaches a High Court, he must
place all the facts before the Court without any reservation. If there is
suppression of material facts on the part of the applicant or twisted facts
have been placed before the Court, the writ court may refuse to entertain
the petition and dismiss it without entering into merits of the matter."
12. In Udyami Evam Khadi Gramodyog Welfare Sanstha v. State of U.P., this Court
has reiterated that the writ remedy is an equitable one and a person approaching a
superior court must come with a pair of clean hands. Such person should not
suppress any material fact but also should not take recourse to legal proceedings
over and over again which amounts to abuse of the process of law.
13. In K.D. Sharma v. SAIL, it was held thus : (SCC pp. 492-93, paras 34-39)
"34. The jurisdiction of the Supreme Court under Article 32 and of the
High Court under Article 226 of the Constitution is extraordinary, equitable
and discretionary. Prerogative writs mentioned therein are issued for
doing substantial justice. It is, therefore, of utmost necessity that the
petitioner approaching the writ court must come with clean hands, put
forward all the facts before the court without concealing or suppressing
Page No.# 38/50
anything and seek an appropriate relief. If there is no candid disclosure of
relevant and material facts or the petitioner is guilty of misleading the
court, his petition may be dismissed at the threshold without considering
the merits of the claim.
35. The underlying object has been succinctly stated by Scrutton, L.J., in
the leading case of R. v. Kensington Income Tax Commissioners in the
following words : (KB p. 514)
'... it has been for many years the rule of the court, and one
which it is of the greatest importance to maintain, that when an applicant
comes to the court to obtain relief on an ex parte statement he should
make a full and fair disclosure of all the material facts--it says facts, not
law. He must not misstate the law if he can help it--the court is supposed
to know the law. But it knows nothing about the facts, and the applicant
must state fully and fairly the facts; and the penalty by which the court
enforces that obligation is that if it finds out that the facts have not been
fully and fairly stated to it, the court will set aside any action which it has
taken on the faith of the imperfect statement.'
36. A prerogative remedy is not a matter of course. While exercising
extraordinary power a writ court would certainly bear in mind the conduct
of the party who invokes the jurisdiction of the court. If the applicant
makes a false statement or suppresses material fact or attempts to
mislead the court, the court may dismiss the action on that ground alone
and may refuse to enter into the merits of the case by stating, 'We will
not listen to your application because of what you have done.' The rule
has been evolved in the larger public interest to deter unscrupulous
litigants from abusing the process of court by deceiving it.
37. In Kensington Income Tax Commissioners, Viscount Reading, C.J.
observed : (KB pp. 495-96) Page No.# 39/50 '... Where an ex parte application has been made to this Court for a rule nisi or other process, if the Court comes to the conclusion that the affidavit in support of the application was not candid and did not fairly state the facts, but stated them in such a way as to mislead the Court as to the true facts, the Court ought, for its own protection and to prevent an abuse of its process, to refuse to proceed any further with the examination of the merits. This is a power inherent in the Court, but one which should only be used in cases which bring conviction to the mind of the Court that it has been deceived. Before coming to this conclusion a careful examination will be made of the facts as they are and as they have been stated in the applicant's affidavit, and everything will be heard that can be urged to influence the view of the Court when it reads the affidavit and knows the true facts. But if the result of this examination and hearing is to leave no doubt that the Court has been deceived, then it will refuse to hear anything further from the applicant in a proceeding which has only been set in motion by means of a misleading affidavit.'
38. The above principles have been accepted in our legal system also. As per settled law, the party who invokes the extraordinary jurisdiction of this Court under Article 32 or of a High Court under Article 226 of the Constitution is supposed to be truthful, frank and open. He must disclose all material facts without any reservation even if they are against him. He cannot be allowed to play "hide and seek" or to "pick and choose" the facts he likes to disclose and to suppress (keep back) or not to disclose (conceal) other facts. The very basis of the writ jurisdiction rests in disclosure of true and complete (correct) facts. If material facts are suppressed or distorted, the very functioning of writ courts and exercise would become impossible. The petitioner must disclose all the facts having a bearing on the relief sought without any qualification. This is because "the court knows law but not facts".
Page No.# 40/50
39. If the primary object as highlighted in Kensington Income Tax Commissioners is kept in mind, an applicant who does not come with candid facts and "clean breast" cannot hold a writ of the court with "soiled hands". Suppression or concealment of material facts is not an advocacy. It is a jugglery, manipulation, manoeuvring or misrepresentation, which has no place in equitable and prerogative jurisdiction. If the applicant does not disclose all the material facts fairly and truly but states them in a distorted manner and misleads the court, the court has inherent power in order to protect itself and to prevent an abuse of its process to discharge the rule nisi and refuse to proceed further with the examination of the case on merits. If the court does not reject the petition on that ground, the court would be failing in its duty. In fact, such an applicant requires to be dealt with for contempt of court for abusing the process of the court."
(emphasis in original)
48. In the opinion of this Court, if the above law declared by the Supreme Court is applied to the facts of the instant case, it would be seen that the Petitioner is guilty of not approaching this Court with clean hands. The act(s) on the part of the writ petitioner as could be seen from the pleadings would also show that the Petitioner is guilty of making false statements on oath with impunity as would be seen in paragraph No.13 of the affidavit-in-reply filed by the Petitioner on 03.03.2017. The above discussion clearly shows that the Petitioner is guilty of misleading, misrepresentation, suppression of material facts as well as concealment of material facts. On these ground alone, this Court would be justified in dismissing the writ petition even without going into the merits.
49. Be that as it may, this Court having heard the learned counsels on merits Page No.# 41/50 also and having framed various points of determination deems it proper to deal with the other points of determination. There is no quarrel with the proposition that a settlement so granted confers right upon the settlement holder over the land and the issuance of patta regulates the said settlement. The law declared by the Full Bench of this Court in the case of Jiban Chandra Deka (supra) categorically shows that a settlement as well as patta can be cancelled if it is granted in contravention of the Settlement Rules after giving due opportunity to the lease holder of being heard. It is also well established that when a settlement is being granted and the consequential patta is issued, the rights under Article 300A of the Constitution of India stands fructified and the same cannot be taken away without the authority of law. Conversely, it is the opinion of this Court that the person is entitled to protection of his rights on his/her property if such property is obtained/settled in accordance with law. In other words, if the rights upon the property accrue in accordance with law, then the person would be entitled to the rights under Article 300A of the Constitution else not. In the said perspective, if this Court takes note of the facts involved, it would show that the Petitioner society applied for settlement of the land in question representing before the State Authorities that if the settlement of the land in question is granted to them, they would construct a training centre as well as residential accommodation for poor, widows and destitute women in order to make them self-sufficient by imparting training in cane and bamboo industry. Paragraph No.2 of the writ petition clearly states as to why the Petitioner society applied for the settlement of the land in question. On the other hand, the facts enumerated hereinabove would clearly show that the Petitioner society had never any intention of setting up any training centre or for that matter, residential accommodation for poor, widow and destitute Page No.# 42/50 women. By misrepresenting, the Petitioner society was able to deceive the Government in granting the land settlement in its favour that too at the heart of the city of Guwahati with 70% discount on the premium. The question therefore arises as to whether the same amounts to fraud being played upon the State Government for obtaining the settlement. At this stage, this Court finds it pertinent to refer to the judgment of the Supreme Court in the case of Sukh Sagar Medical College and Hospital Vs. State of Madhya Pradesh and Others reported in (2021) 13 SCC 587 and more particularly paragraph Nos. 20, 21, 22 and 23 which are quoted hereinbelow:
"20. As to when it would be a case of fraud played on the State Government, would depend on whether it was an attempt by the appellant to present facts, so as to misrepresent the State. The fraud can either be actual or constructive fraud. The actual fraud is a concealment or false representation through an intentional or reckless statement or conduct that injures another who relies on it in acting, whereas the constructive fraud is unintentional deception or misrepresentation that causes injury to another. The actual or constructive fraud as predicated in Black's Law Dictionary, 11th Edn. is as follows:
"actual fraud. A concealment or false representation through an intentional or reckless statement or conduct that injures another who relies on it in acting.
-- Also termed fraud in fact; positive fraud; moral fraud.
* ** * constructive fraud. 1. Unintentional deception or misrepresentation that causes injury to another. 2. Fraud in law. Fraud that is presumed under the circumstances, without regard to intent, usu. through statutorily created inference. Fraud may be presumed, for example, when a debtor transfers assets and thereby impairs creditors' efforts to collect sums due. This type of fraud arises by operation of law, from conduct that, if sanctioned, would Page No.# 43/50 (either in the particular circumstance or in common experience) secure an unconscionable advantage, irrespective of evidence of an actual intent to defraud. - Also termed legal fraud; fraud in contemplation of law; equitable fraud; fraud in equity."
21. It may be also useful to advert to the meaning of "actionable fraud" in the Sixth Edn. of the same Law dictionary, as follows:
"Actionable fraud. Deception practiced in order to induce another to part with property or surrender some legal right. A false representation made with an intention to deceive; such may be committed by stating what is known to be false or by professing knowledge of the truth of a statement which is false, but in either case, the essential ingredient is a falsehood uttered with intent to deceive. "To constitute "actionable fraud." it must appear that defendant made a material representation, that it was false; that when he made it he knew it was false, or made it recklessly without any knowledge of its truth and as a positive assertion; that he made it with intention that it should be acted on by plaintiff; that plaintiff acted in reliance on it; and that plaintiff thereby suffered injury..... Essential elements are representation, falsity, scienter, deception, reliance and injury."
22. Indeed, in the present case, the State Government in its order dated 5-9- 2019, has adverted to several aspects including the assessment report of the MCI and inspection report of the Committee. The substance of the reason weighed with the State Government, as can be culled out from the stated order, is that the appellant had failed to fulfil the commitment given to the State at the relevant time
-- of providing minimum infrastructure and fulfilment of the norms of MCI and appointing the staff as per norms of MCI -- for all this period and was incapable in doing so despite repeated opportunities given since 2016 by the MCI. Further, even though the appellant was granted conditional letter of permission (LoP) for Academic Year 2016-2017, it had failed to remove the deficiencies, as a result of which not even the first batch could pursue or complete the medical course in the appellant Page No.# 44/50 College. The students concerned kept on making earnest representation to the State authorities to rescue them from the hiatus situation in which they were trapped. Indisputably, the students concerned (admitted in the first batch of 2016-2017) were eventually reallocated to another recognised college after November 2019, as no renewal of permission to the appellant College was forthcoming for three successive academic sessions i.e. 2017-2018, 2018-2019 and 2019-2020.
23. Such circumstances reckoned by the State, by no stretch of imagination, can be disregarded as irrelevant, intangible or imaginary. Rather, the totality of the situation reinforces the fact that the appellant College had failed and neglected to discharge its commitment given to the State at the relevant time; and is incapable of fulfilling the minimum norms specified by the MCI for starting and running a medical college. It had thus misrepresented the State Government at the relevant time by giving a sanguine hope of ensuring installation of minimum infrastructure and setting up of a robust organisational structure for running of a medical college "in a time- bound programme". Therefore, it can be safely deduced that it is a case of constructive fraud played upon the State Government. For, even after lapse of over five years from the date of issuance of essentiality certificate (28-8-2014), the appellant College is not in a position to secure the requisite permission(s) from the MCI and the Central Government to run a medical college as per the scheme."
50. The above proposition of law if applied to the facts of the instant case, it would be seen that the Petitioner society had never the intention of setting up the training centres and the residential homes for the poor, widow and destitute women and for the purpose of imparting any training on cane and bamboo industry. The Irrevocable General Power of Attorney which have been enclosed to the additional affidavit filed by the Respondent No.1 categorically shows that the Petitioner society permitted its Attorney holder to sell/lease out not only the residential and commercial building but also the training centre. In fact, all the rights in respect to the land in question was given to the Attorney Page No.# 45/50 holders. The act on the part of the Petitioners not to bring on record the agreement for development entered into with M/S Bhuyan Projects Private Ltd. also raises a presumption that if the said agreement for development would have been placed before this Court, it would have further shown the illegality so committed by the Petitioner society. The action on the part of the Petitioner society in the opinion of this Court constitutes an actionable fraud inasmuch as the Petitioner made representation which were false and also knew that it would never be acted upon and made it recklessly in order to take the benefit of settlement from the State Authorities that too at the 70% discount and then use it for commercial purposes. Not only that, the Resolution of the General Meeting of the Petitioner held on 28.09.2020 also shows that the Petitioner would be transferring the land in question by way of sale upon the writ petition decided in its favour. It is well established that fraud vitiates all proceedings and as in the instant case, the actions of the Petitioner amounts to fraud as well as misrepresentation which induced the State Government to grant the settlement, it is the opinion of this Court that the settlement so granted was not in accordance with law and as such, no right had accrued upon the Petitioner under Article 300A of the Constitution in respect to the land in question. The above analysis therefore decides the second point of determination.
51. The third point for determination is as to whether the authority concerned had the jurisdiction to pass the impugned order and whether the impugned order was justified in the facts of the present case. The above discussions already made clearly shows that the Petitioner herein had obtained the settlement from the Respondent Authorities by playing fraud and by misrepresenting the State Government and as such, this Court had Page No.# 46/50 categorically held that there was no acquisition of right under Article 300A of the Constitution. In order to decide as to whether the Respondent Authorities had the jurisdiction to cancel the said settlement, it is the opinion of this Court that Section 23 of the Assam General Clauses Act, 1915 which is pari materia to Section 21 of the General Clauses Act, 1897 would be applicable. It is a trite principle of law that if a power is conferred to create, it includes the power to destroy and also the power to alter what is created. This is the principle upon which Section 23 of the Assam General Clauses Act, 1915 is based. In that regard, this Court finds it relevant to refer to the judgment of the Supreme Court in the case of Shree Sidhbali Steels Ltd. and others Vs. State of Uttar Pradesh and Others reported in (2011) 3 SCC 193 and more particularly to Paragraph Nos. 38 and 39 which are reproduced herein under:
"38. Section 21 is based on the principle that power to create includes the power to destroy and also the power to alter what is created. Section 21, amongst other things, specifically deals with power to add to, amend, vary or rescind the notifications. The power to rescind a notification is inherent in the power to issue the notification without any limitations or conditions. Section 21 embodies a rule of construction. The nature and extent of its application must be governed by the relevant statute which confers the power to issue the notification, etc. However, there is no manner of doubt that the exercise of power to make subordinate legislation includes the power to rescind the same. This is made clear by Section 21. On that analogy an administrative decision is revocable while a judicial decision is not revocable except in special circumstances. Exercise of power of a subordinate legislation will be prospective and cannot be retrospective unless the statute authorizes such an exercise expressly or by necessary implication.
39. The principle laid down in Section 21 is of general application. The power to rescind mentioned in Section 21 is without limitations or conditions. It is not a power Page No.# 47/50 so limited as to be exercised only once. The power can be exercised from time to time having regard to the exigency of time. When by a Central Act power is given to the State Government to give some relief by way of concession and/or rebate to newly-established industrial units by a notification, the same can be curtailed and/or withdrawn by issuing another notification under the same provision and such exercise of power cannot be faulted on the ground of promissory estoppel."
52. In view of the above proposition and the same being applied to the facts of the instant case, it would be seen that as the Government had the power to grant the settlement, the Government also had the power to cancel the same if the settlement obtained is not in accordance with law.
53. In the backdrop of the above proposition, the question now arises as to whether the action of the Respondent Authorities in passing the impugned order was justified. This Court cannot be unmindful of the fact that the relief which have been sought for is for grant of a writ in the nature of certiorari. The Supreme Court in a recent judgment in the case of Central Council for Research in Ayurvedic Sciences and Another (supra) had categorically held as to when a writ in the nature of certiorari is required to be issued by the Court. Paragraph Nos. 50, 51 and 52 of the said judgment are quoted herein under:
"50. Before we close this matter, we would like to observe something important in the aforesaid context:
Two cardinal principles of law governing exercise of extraordinary jurisdiction under Article 226 of the Constitution more particularly when it comes to issue of writ of certiorari.
51. The first cardinal principle of law that governs the exercise of extraordinary jurisdiction under Article 226 of the Constitution, more particularly when it comes Page No.# 48/50 to the issue of a writ of certiorari is that in granting such a writ, the High Court does not exercise the powers of Appellate Tribunal. It does not review or reweigh the evidence upon which the determination of the inferior tribunal purports to be based. It demolishes the order which it considers to be without jurisdiction or palpably erroneous but does not substitute its own views for those of the inferior tribunal. The writ of certiorari can be issued if an error of law is apparent on the face of the record. A writ of certiorari, being a high prerogative writ, should not be issued on mere asking.
52. The second cardinal principle of exercise of extraordinary jurisdiction under Article 226 of the Constitution is that in a given case, even if some action or order challenged in the writ petition is found to be illegal and invalid, the High Court while exercising its extraordinary jurisdiction thereunder can refuse to upset it with a view to doing substantial justice between the parties. Article 226 of the Constitution grants an extraordinary remedy, which is essentially discretionary, although founded on legal injury. It is perfectly open for the writ court, exercising this flexible power to pass such orders as public interest dictates & equity projects. The legal formulations cannot be enforced divorced from the realities of the fact situation of the case. While administering law, it is to be tempered with equity and if the equitable situation demands after setting right the legal formulations, not to take it to the logical end, the High Court would be failing in its duty if it does not notice equitable consideration and mould the final order in exercise of its extraordinary jurisdiction. Any other approach would render the High Court a normal court of appeal which it is not."
54. In the instant facts, this Court have already held that the Petitioner society had obtained the settlement by playing fraud and misrepresentation upon the Respondent State and under such circumstances, this Court had also held that the settlement which was granted was not in accordance with law and consequently, no right under Article 300A of the Constitution therefore accrued upon the Petitioner. This Court had also held supra that the State Page No.# 49/50 Government was within its jurisdiction to cancel the settlement in terms with Section 23 of the Assam General Clauses Act, 1915. This Court is also of the opinion that there exists no error of law apparent on the face of the records. Further to that, it is also the opinion of this Court that the Respondents in the present facts were justified in passing the impugned order. Under such circumstances, the question of issuance of a writ in the nature of certiorari does not arise.
55. This Court also finds it pertinent to deal with the submission of Mr. D. Das, the learned Senior counsel appearing on behalf of the Petitioner that this Court ought to set aside the impugned order and pass appropriate directions so that the Petitioner can only use the land settled in its favour for which it was applied. The said submission in the opinion of this Court is misconceived inasmuch as this Court had already held that no right accrued upon the Petitioner in respect to the land in question as the settlement was not granted in accordance with law and consequently, this Court found no reason to interfere with the impugned order. Under such circumstances, any direction so passed, as sought for by the learned Senior counsel would not only be contrary to the findings observed above but would amount to interfering with the impugned order which neither lacks jurisdiction nor suffers from an error of law apparent on the records.
56. In view of the above discussions, the last point for determination is to be decided is as to what relief(s) the Petitioner herein would be entitled to. The Petitioner is not entitled for issuance of writ in the nature of certiorari for setting aside and quashing the impugned order.
57. Be that as it may, this Court duly takes note of the fact that the Petitioner Page No.# 50/50 society had paid an amount of Rs.45,00,000/- to the Respondent State as a premium for the land in question. It is the opinion of this Court that the Petitioner society would be entitled to the refund of the said amount as the settlement had been cancelled.
58. Accordingly, this Court therefore directs the Respondent State and more particularly the Commissioner and Secretary, Revenue and Disaster Management Department of the Government of Assam as well as the Deputy Commissioner, Kamrup (M) to take appropriate steps for release and payment of the amount of Rs.45,00,000/- to the Petitioner within a period of 4 (four) months from the date of the instant judgment. The Petitioner is directed to furnish its bank details to the Deputy Commissioner, Kamrup (M) within 7 (seven) days from today. It is made clear that if within the said period of 4 (four) months subject to furnishing the bank details, the said amount so directed is not paid to the Petitioner society, interest @7.5% per annum shall accrue on the said amount from the date of the instant judgment.
59. The instant writ petition stands dismissed except what is observed in paragraph No.58 hereinabove.
JUDGE Comparing Assistant