Gujarat High Court
Sabarkantha Cooperative Union vs State Of Gujarat & 6 on 13 June, 2014
Bench: M.R. Shah, R.P.Dholaria
C/SCA/12340/2011 CAV JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 12340 of 2011
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE M.R. SHAH sd/
and
HONOURABLE MR.JUSTICE R.P.DHOLARIA sd/
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1. Whether Reporters of Local Papers may be NO
allowed to see the judgment ?
2. To be referred to the Reporter or not ? NO
3. Whether their Lordships wish to see the fair copy NO
of the judgment ?
4. Whether this case involves a substantial question NO
of law as to the interpretation of the constitution
of India, 1950 or any order made thereunder ?
5. Whether it is to be circulated to the civil judge ? NO
============================================= SABARKANTHA COOPERATIVE UNION....Petitioner(s) Versus STATE OF GUJARAT & 6....Respondent(s) ============================================= Appearance:
MR MK VAKHARIA, ADVOCATE for the Petitioner(s) No. 1 MR. DHAVAN JAYSWAL ASSIT. GOVERNMENT PLEADER for the Respondent(s) No. 1 MR ASHISH H SHAH, ADVOCATE for the Respondent(s) No. 6 NOTICE SERVED BY DS for the Respondent(s) No. 1 5 , 7 ============================================= CORAM: HONOURABLE MR.JUSTICE M.R. SHAH and HONOURABLE MR.JUSTICE R.P.DHOLARIA Date : 13/06/2014 CAV JUDGMENT (PER : HONOURABLE MR.JUSTICE M.R. SHAH) 1.0. By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for an appropriate writ, direction and order quashing and setting aside the impugned orders at Annexure "A"Page 1 of 26 C/SCA/12340/2011 CAV JUDGMENT
and "B" respectively dated 26.5.2011 and 18.7.2011 and directing respondent nos. 1 to 5 and 7 to hold the election of the Managing Committee of the petitioner union as per the approved bye laws by order dated 2.5.2008. It is also prayed to quash and set aside the impugned order at Annexure "H" dated 6.9.2011 also and to direct respondent nos. 1 to 5 to hold the election of the Managing Committee of the petitioner union as per the amended byelaws approved by respondent no.5 dated 2.5.2008.
2.0. The facts leading to the present petition in nutshell are as under:
2.1. That the petitioner is a District Cooperative Union and is declared as a specified cooperative society and regulated by the provisions of Section 74C r/w Chapter XIA of the Gujarat Cooperative Societies Act, 1961 (hereinafter referred to as the "Act") for the purpose of election of Managing Committee. That amendment in the bye laws of the petitioner union came to be approved by the District Registrar, Cooperative Societies. Respondent no.5 herein under Section 13 of the Act by order dated 2.5.2008 approving the amendment by way of bye law nos.22(7) and 22(8), provision has been made for the reservation of the seats for Scheduled Caste and Small Marginal Farmers as contemplated under Sections 74B and 74BB of the Act. That after bye laws came to be amended as approved by the District Registrar, Cooperative Societies - respondent no.5 by order dated 2.5.2008, the election of the Managing Committee of the petitioner took place in accordance with approved amended byelaws and as a result, the Managing Committee so elected had discharged function for the management of the petitioner society for the entire period. It appears that first meeting of the last elected Managing Committee was held on Page 2 of 26 C/SCA/12340/2011 CAV JUDGMENT 4.6.2008, which was expired on 3.6.2011. As the term of Managing Committee of the petitioner society was to expire on 3.6.2011, the process of election of the Managing Committee of the petitioner society started in the month of March 2011. At that stage, respondent no.6 herein preferred appeal before the Additional Registrar (Appeals) challenging the order passed by the District Registrar, Cooperative Societies dated 2.5.2008 approving the amendment of the byelaws on 18.3.2011 i.e. after a period of approximately three years. That the First Appellate Authority Additional Registrar (Appeals), Cooperative Societies by order dated 7.4.2011 refused to condone the delay in preferring the appeal against the order passed by the District Registrar, Cooperative Societies, Sabarkantha dated 2.5.2008 granting approval of the amendment in the bye laws.
2.2. That being aggrieved and dissatisfied with the order passed by the Additional Registrar (Appeals) dated 7.4.2011 in refusing to condone the delay of approximately three years in preferring the appeal challenging the order dated 2.5.2008, respondent no.6 preferred revision application before the State Government - Deputy Secretary (Appeals) Agriculture and Cooperation Department, Gandhinagar and the Revisional Authority - Deputy Secretary (Appeals) by order dated 26.5.2011 allowed the said revision application no.131 of 2011 and quashed and set aside the order passed by the Additional Registrar (Appeals) dated 7.4.2011 passed in Miscellaneous Application No.11 of 2011 and the directed the Appellate Authority - Additional Registrar (Appeals) to decide the appeal on merits (Annexure A to the petition).
2.3. That thereafter, the Additional Registrar (Appeals), Cooperative Societies, partly allowed the Appeal No.55 of 2011 and quashed and set aside the order passed by the District Registrar, Page 3 of 26 C/SCA/12340/2011 CAV JUDGMENT Cooperative Societies, Sabarkantha dated 2.5.2008 and remanded the matter to the District Registrar to decide the matter afresh.
2.4. It appears that thereafter on remand, the District Registrar, Cooperative Societies, Sabarkantha at Himatnagar has passed the impugned order dated 6.9.2011 refusing to approve the amendment in the byelaws - proposed byelaws no. 22/7 and 22/8. At this stage, it is required to be noted that as such against the order passed by the Deputy Secretary (Appeals), Agriculture and Cooperation Department, State of Gujarat dated 26.5.2011 passed in Revision Application No.131 of 2011 in condoning the delay and directing the First Appellate Authority Additional Registrar (Appeals) as well as subsequent orders passed by the Additional Registrar (Appeals) dated 18.7.2011 passed in Appeal No.55 of 2011 remanding the matter back to the District Registrar (Appeals) to decide the question with respect to amendment in the bye laws afresh, the petitioner preferred Special Civil Application No.12340 of 2011 and the Division Bench of this Court issued notice in the aforesaid Special Civil Application making it returnable on 5.9.2011 and thereafter the matter was adjourned to 13.09.2011. It appears that despite the above, and though the adjournment was sought, the District Registrar kept the hearing on 6.9.2011 i.e. the day on which the impugned order at Annexure "H" is passed. It is the case of the petitioner that on the date of hearing i.e. on 6.9.2011, respondent no.5 District Registrar has telephonically informed the Executive Officer of the petitioner union that he is busy with an election process of APMC, Himatnagar and therefore, he is required to be at APMC, Himatnagar. It is the case of the petitioner that respondent no.5 also informed the Executive Officer of the petitioner union that since he is busy at the office of the APMC, Himatnagar the petitioner along with his advocate shall appear before him at APMC office at Himatnagar. It is the case of Page 4 of 26 C/SCA/12340/2011 CAV JUDGMENT the petitioner that though the hearing could not have been fixed at office of the APMC, Himatnagar, Executive Officer of the petitioner union along with his advocate Shri Nilesh Jani of Ahmedabad had gone to the office of APMC, Himatnagar while respondent no.5 met them in the chamber of the Chairman of APMC, Himatnagar at about 12.00 noon upon reaching there, the petitioner's advocate Shri Nilesh Jani submitted an application to the respondent no.5 pointing out that the petitioner union had filed present petition before this Court challenging the order dated 26.5.2011 passed in revision application by respondent no.1 as well as the order dated 18.07.2011 passed by respondent no.4 Additional Registrar wherein the High Court of Gujarat has issued notice on 13.09.2011. Therefore, it was requested to adjourn the matter. It is the case of the petitioner that respondent no.5 was busy in the election process of APMC, Himatnagar and as such did not hear the matter but he accepted the application for adjournment, however no order has passed in the presence of the petitioner or his advocate. It is the case of the petitioner that at that point of time, neither respondent no.6 nor his advocate were present and in absence of respondent no.6 and his advocate, the respondent no.5 did not take up the matter for hearing. It is the case of the petitioner that the Executive Officer of the petitioner union and his advocate was ready and willing to make submissions but were asked to leave since no one was present on behalf of respondent no.6 and therefore, Executive Officer of the petitioner union and his advocate left the office of the APMC, Himatnagr under the impression that the matter stands adjourned. However, to their shock and surprise, District Registrar, Cooperative Societies, Himatnagar passed the impugned order dated 6.9.2011 refusing to approve the amendment in the byelaws as per the proposed byelaws nos. 22/7 and 22/8, which was already approved earlier by order dated 2.05.2008.Page 5 of 26 C/SCA/12340/2011 CAV JUDGMENT
2.5. Feeling aggrieved and dissatisfied with the impugned order passed by the Deputy Secretary (Appeals) dated 26.5.2011 passed in Revision Application No.131 of 2011 in quashing and setting aside the earlier order passed by the Additional Registrar (Appeals) dated 7.4.2011 refusing to condone the delay and consequently directing to condone the delay of approximately three years and directing the Additional Registrar to hear the appeal on merits as well as subsequent order passed by the Additional Registrar dated 18.7.2011 in quashing and setting aside the order passed by the District Registrar, Cooperative Societies, Sabarkantha at Himatnagar dated 2.5.2008 and remanding the matter to the District Registrar and the subsequent order dated 6.9.2011 passed by the District Registrar refusing to approve the amendment in the byelaws as per the proposed byelaws no.22/7 and 22/8, the petitioner has preferred present Special Civil Application under Article 226 of the Constitution of India.
3.0. Shri K.G. Vakharia, learned Senior Advocate appearing on behalf of the petitioner has vehemently submitted that first order passed by the Revisional Authority - Deputy Secretary (Appeals) dated 26.5.2011 passed in Revision Application No.131 of 2011, by which, the revisional authority quashed and set aside the order passed by the First Appellate Authority - Additional Registrar (Appeals) dated 7.4.2011 in Miscellaneous Application No.11 of 2011 in refusing to condone the delay of three years and consequently directing the First Appellate Authority - Additional Registrar (Appeals) to decide the appeal against the order passed by the District Registrar, Cooperative Society, Sabarkantha at Himatnagr dated 2.5.2008 approving amendment in the byelaws is exfaice illegal and most arbitrary and is a non speaking and unreasoned order.
Page 6 of 26 C/SCA/12340/2011 CAV JUDGMENT3.1. It is further submitted by Shri K.G. Vakharia, learned Senior Advocate for petitioner that as such no specific order has been passed by the Revisional Authority to condone the delay of approximately three years in preferring the appeal. It is submitted that as such no reasons have been assigned whatsoever to condone the delay of approximately three years in preferring the appeal against the order passed by the District Registrar dated 2.5.2008 approving the amendment in the bye laws. It is submitted that while condoning the delay of approximately three years, the Revisional Authority has not considered at all whether any sufficient cause has been shown explaining the huge delay of three years and / or whether the huge delay of three years has been explained or not. It is submitted that while passing the order dated 26.5.2011 the Revisional Authority and setting aside the order passed by the Additional Secretary (Appeals) dated 7.4.2011 passed in Miscellaneous Application No.11 of 2011, by which, the First Appeal Authority refused to condone the delay of approximately three years, the Revisional Authority has simply observed that as important questions are involved it is not proper to dismiss the appeal on the ground of limitation and it is in the fitness of thing to decide the appeal on merits. It is further submitted that the aforesaid is contrary to catena of decisions of the Hon'ble Supreme Court. It is submitted that as such while considering the question whether to condone the delay or not the Revisional Authority was not required to consider anything on merits.
3.2. It is further submitted that even otherwise while passing order dated 26.5.2011, the Revisional Authority has not appreciated the fact that as such byelaws were permitted to be amended by the competent authority District Registrar as far as back in the month of March 2008 and thereafter amended byelaws came to be implemented and fresh election of the Managing Committee was held and the Page 7 of 26 C/SCA/12340/2011 CAV JUDGMENT Managing Committee elected as per the amended byelaws live its life for completed three years and therefore, thereafter it was not open for respondent no.6 to challenge the amendment in the byelaws after a period of three years, more particularly, when amended byelaws came to be implemented. Shri Vakharia, learned Senior Advocate for the petitioner has heavily relied upon the decisions of the Hon'ble Supreme Court in the case of Maniben Devraj Shah vs. Municipal Corporation of Brihan Mumbai reported in (2012) 5 SCC 157, in the case of Office of the Chief Post Master General and Ors vs. Living Media India Limited and Anr reported in (2012) 3 SCC 563 as well as recent decision of the Hon'ble Supreme Court in the case of Esha Bhattacharjee vs. Managing Committee of Raghunathpur Nafar Academy reported in JT 2013(12) SC 450: 2013 AIR SCW 6158. Making above submissions and relying upon the above decisions, it is requested to quash and set aside the impugned order passed by the Revisional Authority dated 26.5.2011 in quashing and setting aside the order passed by the First Appellate Authority dated 7.4.2011 passed in Miscellaneous Application No.11 of 2011, by which, the Additional Registrar (Appeals) refused to condone the delay of approximately three years and by which the revisional authority has directed the First Appellate Authority - Additional Registrar (Appeals) to decide the appeal on merits.
3.3. It is further submitted by Shri K.G. Vakharia, learned Senior Advocate for petitioner that if impugned order at Annexure A dated 26.5.2011 passed in Revision Application No.131 of 2011 passed by the Deputy Secretary (Appeals), Agriculture and Cooperation Department, State of Gujarat quashing and setting aside the order passed by the Additional Registrar (Appeals) dated 7.4.2011 passed in Miscellaneous Page 8 of 26 C/SCA/12340/2011 CAV JUDGMENT Application No.11 of 2011 in refusing to condone the delay of approximately three years and consequently directing the Additional Registrar (Appeals) to decide the appeal on merits is set aside all other subsequent orders deserve to be quashed and set aside as all the subsequent orders would be non est. In support of his above submissions, Shri Vakharia, learned Senior Advocate for the petitioner has heavily relied upon the decision of the Hon'ble Supreme Court in the case of Mangal Prasad Tamoli (dead) by LRS vs. Narvadeshwar Mishra (dead) by LRS and others reported in (2005) 3 SCC 422. Shri Vakharia, learned Senior Advocate for the petitioner has submitted that in the aforesaid decision it is observed and held by the Hon'ble Supreme Court that if the order of remand is held to be bad in law, all subsequent and consequencial proceedings would be nonest and would have to be necessarily set aside. Relying upon the aforesaid decision, it is also submitted by Shri Vakharia, learned Senior Advocate for the petitioner that while challenging the subsequent final order passed by the District Registrar dated 6.9.2011 passed pursuant to the order of remand, the petitioner can challenge the order dated 26.5.2011 as well as even the subsequent orders passed by the Additional Registrar (Appeals) dated 18.07.2011 remanding the matter to the District Registrar.
3.4. Shri Vakharia, learned advocate for the petitioner has vehemently submitted that even otherwise on merits also impugned orders at Annexure "A" and "B" respectively dated 26.5.2011 and 18.7.2011 deserve to be quashed and set aside. It is submitted that the aforesaid orders proceed on the basis that due notice of the proposed amendment was not given as contemplated under Rule 6 of the Gujarat Cooperative Societies Rules. It is submitted that as such in the notice dated 6.4.2008 ( page 210) regarding the meeting, there was reference Page 9 of 26 C/SCA/12340/2011 CAV JUDGMENT regarding the proposed amendment as per the recommendations of the Managing Committee. It is submitted that recommendations of the Managing Committee were regarding the amendments as proposed and approved. It is submitted that reference to Election Rules has no significance in view of the power to make Rules regarding election of specified Society like petitioner Society is vested in the State Government under Section 145 Y of the Act and not with Annual General Meeting. It is submitted that Section 145 Y is in force since 1981 and all the members understood that the proposal was for the amendment as proposed by the Managing Committee.
3.5. It is further submitted that both the aforesaid authorities have not properly appreciated the fact that as such amendments in the byelaws were permitted to be amended by the District Registrar as far as back in the the month of May 2008 and the amendments in the bye laws were in consonance with the legislative intent as contemplated under Sections 74B and 74BB of the Act. It is submitted that both the authorities below have not properly appreciated the fact that even after the order passed by the District Registrar, Himatnagar permitting to amend the byelaws in the year 2008, fresh election of the petitioner union was held as per the new amended bye laws and at no point of time respondent no. 6 herein and even nobody challenged the byelaws and as such permitted the election to be held and conducted as per the amended byelaws. Meaning thereby, the amendment in the byelaws were permitted to be implemented and the same came to be challenged after a period of three years which ought not to have been permitted to be challenged.
3.6. It is further submitted by Shri Vakharia, learned Senior Advocate for the petitioner that even on merits also amendments which Page 10 of 26 C/SCA/12340/2011 CAV JUDGMENT have been approved in 2008 are according to Acts and Rules. It is submitted that District Registrar, Himatnagar was rightly satisfied regarding the same in May 2008 and approved amendment by inserting byelaw No.22(7), the legislative intent as contemplated under Section 74 B and 74BB were complied.
3.7. It is further submitted that by proposing byelaw no.22(8), the legislative intent regarding exclusion of Primary Agricultural Credit Cooperative Society as contemplated under Section 69(4) was implemented. It is submitted that Primary Agricultural Credit Cooperative Societies were exempted from making any payment to eduction fund. The petitioner specified Cooperative Society is not engaged in any business but its only function is to impart cooperative education. It is submitted that under Rule 31 r/w schedule B, part II, Sr. No.14 of the Rules, the Primary Agricultural Credit Cooperative Societies has to pay contribution to the Education Fund. It is submitted that even as per the byelaws, the society which is a defaulter in payment of Education Fund is not entitled to participate in the election of Managing Committee. It is submitted that in the aforesaid context, byelaw No.22(8) was completely justified and the District Registrar, Himatnagar had accordingly in the year 2008 rightly approved the said byelaw. It is further submitted by Shri Vakharia, learned advocate for the petitioner that as such respondent no.6 had not suffered any legal injury and therefore, he being a stranger, has no right to meddle or make any grievance regarding amended byelaws. In support of his above submission, he has relied upon the decision of the Hon'ble Supreme Court in the case of Ayaaubkhan Noorkhan Pathan vs. State of Maharashtra reported in (2013) 4 SCC 465.
3.8. It is further submitted by Shri Vakharia, learned Senior Page 11 of 26 C/SCA/12340/2011 CAV JUDGMENT Advocate for the petitioner that as such under Section 13 of the Act, while approving the amendment, only society was required to be heard and the members of the society are not required to be heard. It is submitted that in case, if all the members of the society are required to be heard, the District Registrar cannot take decision regarding proposed amendment within sixty days as contemplated under Section 13(2) of the Act. It is submitted that the members will have an opportunity to raise their objections in the Annual General Meeting, where the amendments are considered. It is submitted that there is nothing on record to show that respondent no.6 raised any objection in the Annual General Meeting held in the year 2008, where amendments were considered. It is submitted that in this context, respondent no.6 has no right to file an appeal or revision application. In support his above submissions, Shri Vakharia, learned advocate for the petitioner has heavily relied upon the decision of this Court in the case of Karmacharinagar Cooperative Housing Society Limited vs. State of Gujarat & Ors reported in 2013(3) GLR 2682 and in the case of Banaskantha District Cooperative Union Limited vs. State of Gujarat & ors reported in 2011(2) GLR 1707.
3.9. It is further submitted by Shri Vakharia, learned Senior Advocate for the petitioner that even otherwise the impugned order dated 6.9.2011 (Annexure H) is bad in law and against the principles of natural justice. It is submitted that while passing order dated 6.9.2011 as such no opportunity of being heard has been given to the petitioner or his advocate. It is submitted that as such the impugned order has been passed in haste and hurry and at the instance of the respondent no.7. It is submitted that as such matter was heard not in the office of the District Registrar but parties were called at the premises of the APMC, Himatnagar where he was busy with the election of the APMC, Page 12 of 26 C/SCA/12340/2011 CAV JUDGMENT Himatnagar. It is submitted that on 6.9.2011 the petitioner advocate had given application pointing out that Special Civil Application has already been filed against the order dated 26.5.2011 as well as 18.07.2011 wherein this Court has issued notice making returnable on 13.09.2011 and the next hearing is scheduled on 13.09.2011 and in that view of the matter, hearing was required to be adjourned. It is submitted that the petitioner advocate left with an impression that he has adjourned the matter. It is submitted that when the aforesaid application for adjournment was given, none of behalf of respondent no.6 had remained present and thereafter the respondent authority has heard the matter in absence of petitioner and his advocate and therefore, the impugned order is in breach of principles of natural justice and therefore, same deserves to be quashed and set aside.
3.10. Making above submissions and relying upon the above decisions, it is requested to allow Special Civil Application and quash and set aside the impugned orders dated 26.5.2011 and 18.7.2011.
4.0. Present petition is opposed by Shri Ashish Shah, learned advocate for the contesting respondent.
4.1. Now, so far as challenge to the order passed by the Additional Registrar (Appeals) dated 26.5.2011 allowing the Revision Application No.131 of 2011 by quashing and setting aside the order passed by the First Appellate Authority Additional Registrar (Appeals) dated 7.4.2011 passed in Miscellaneous Application No.11 of 2011, by which, the learned Revisional Authority condoned the delay and directed the Appellate Authority - Additional Registrar (Appeals) to decide the appeal on merits (Annexure A to the petition) is concerned, Shri Shah, learned advocate for the contesting respondent has heavily relied upon Page 13 of 26 C/SCA/12340/2011 CAV JUDGMENT the decision of the Hon'ble Supreme Court in the case of State of Rajasthan vs. Bal Kishan Mathur(D) Through Lrs reported in JT 2011 (12) SC 551 as well as in the case of AdhyaatamamBhamini vs. Jagdish Ambalal Shah reported in (2006) 13 SCC 686 and another decision of the Hon'ble Supreme Court in the case of Esha Bhattacharjee vs. Managing Committee of Raghunathpur Nafar Academy reported in JT 2013(12) SC 450. He has also relied upon the decision of the Division Bench of this Court dated 7.8.2013 in Special Civil Application No.3848 of 2013 and has further submitted that as Revisional Authority found that there is meritorious case and therefore, when the Revisional Authority condoned the delay and directed the First Appellate Authority to decide the appeal on merits, it cannot be said that the Revisional Authority has committed any error. Shri Shah, learned advocate for the contesting respondent has submitted that as such original appellant was not aware of the amendment in the byelaws and thereafter as soon as he came to know about the amendment in the bye laws, he challenged the same before the Appellate Authority. It is submitted that therefore, the learned Revisional Authority rightly condoned the delay and rightly directed to decide the appeal on merits. It is further submitted by Shri Shah, learned advocate for the respondent that even otherwise Registrar could have exercised the suo motu powers under Section 155 of the Gujarat Cooperative Societies Act and therefore, order passed by the First Appellate Authority remanding the matter to the District Registrar cannot be faulted.
4.2. It is further submitted by Shri Ashish Shah, learned advocate for the contesting respondent that even otherwise when the order dated 26.5.2011 passed by the Revisional Authority condoning the delay and directing the First Appellate Authority to decide the appeal on merits has been subsequently acted upon and when thereafter fresh Page 14 of 26 C/SCA/12340/2011 CAV JUDGMENT order came to be passed by the First Appellate Authority thereafter it will not be open for the petitioner to challenge the order of condoning the delay.
4.3. Making above submissions and relying above decisions, it is requested to dismiss the present Special Civil Application in so far as challenging the order dated 26.5.2011.
4.4. Now, so far as challenge to the order dated 18.7.2011 passed by the First Appellate Authority in remanding the matter to the First Authority is concerned, Shri Shah, learned advocate for the contesting respondent has submitted that as it was found that before proposing the byelaws no opportunity was given to the members and therefore, when the matter was remanded to the District Registrar First Appellate Authority, no error has been committed by the First Appellate Authority in remanding the matter to the First Authority and therefore, it is requested to dismiss the present Special Civil Application even with respect to challenge to the order dated 18.7.2011 passed by the Additional Registrar (Appeals), Cooperative Society, State of Gujarat is concerned.
4.5. Now, so far as challenge the order passed by the District Registrar, Cooperative Society dated 6.9.2011, by which, the District Registrar has refused to permit the petitioner cooperative union to amend the byelaws as per byelaw Nos. 22(7) and 22(8) is concerned, it is submitted that before amending the byelaws the procedure as required to be followed under Rule 6A has not been followed and no notice was given to the members of the petitioner union and therefore, when it has been found that amendment in the byelaws was abinitio void and when consequently the proposed amendment in the byelaws Page 15 of 26 C/SCA/12340/2011 CAV JUDGMENT i.e. byelaws no.22(7) and 22(8) has been set aside, no error has been committed by the learned District Registrar in passing the order dated 6.9.2011.
4.6. It is further submitted that even otherwise proposed amendment Nos. 22(7) and 22(8) are contrary to the provisions of the Act and Rules and therefore, also present petition challenging the order dated 6.9.2011 is required to be dismissed. Making above submissions and relying upon the above decisions, it is requested to dismiss the present Special Civil Application. No other submissions have been made.
5.0. Shri Dhavan Jaiswal, learned AGP for the respondent State has supported the order passed by the District Registrar dated 6.9.2011 and has submitted that it has been found that amendment in the bye laws no.22(7) and 22(8) were without following any procedure required under Rule 6A and no notice was given to the members before amending the byelaws of the union, District Registrar has rightly not approved the same. Therefore, it is requested to dismiss the present petition.
6.0. Heard the learned advocates for the respective parties at length. At the outset, it is required to be noted that in the present Special Civil Application three different orders are under challenge. The petitioner has challenged the order dated 26.5.2011 passed by the Revisional Authority passed in Revision Application No.131 of 2011 in quashing and setting aside the order passed by the First Appellate Authority dismissing the appeal on the ground of limitation and directing the First Authority to decide the appeal on merits. The petitioner has also challenged the order passed by the first Appellate Authority dated 18.7.2011 remanding the matter to the First Authority. The petitioner has also challenged the order passed by the First Page 16 of 26 C/SCA/12340/2011 CAV JUDGMENT Authority - District Registrar dated 6.9.2011 (Annexure H to the petition), by which District Registrar has refused to approve the amendment in the byelaws i.e. rejecting the byelaws no.22(7) and 22(8).
Challenge to the order dated 26.5.2011 passed by the Revisional Authority passed in Revision Application No.131 of 2011.
7.0. Now, so far as challenge to the order dated 26.5.2011 passed by the Revisional Authority passed in Revision Application No.131 of 2011 is concerned, it is required to be noted that the District Registrar, Cooperative Societies approved byelaws no.22(7) and 22(8) by order dated 2.5.2008. That nobody challenge the said order of approving byelaws nos. 22(7) and 22(8). That on the basis of the amendment in the byelaws i.e. byelaws no.22(7) and 22(8) fresh Election of the Managing Committee of the petitioner union was held in the year 2008. At that stage, neither anybody challenged the order passed by the District Registrar (Cooperative Societies) dated 2.5.2008 approving the amendment in the byelaws nor anybody challenged the election of the managing committee of the petitioner union which was held on the basis of the amendment in the byelaws i.e. as per byelaws no. 22(7) and 22(8). It appears that thereafter after last election of the managing committee held on 4.6.2008, the term of the Managing Committee the petitioner union was to expire on 3.6.2011 and the process of election of the Managing Committee of the petitioner union started in the month of March 2011, at that stage for the first time respondent no.6 herein preferred appeal before Additional Registrar (Appeals) challenging the order passed by the District Registrar, Cooperative Societies dated 2.5.2008 i.e. on 18.3.2011 i.e. after a period of approximately three years. That by order dated 7.4.2011, the First Page 17 of 26 C/SCA/12340/2011 CAV JUDGMENT Appellate Authority - Additional Registrar (Appeals) refused to condone the delay of approximately three years by observing that as such no reasons have been assigned whatsoever explaining the delay and also by observing that after the order passed by the District Registrar, Cooperative Societies dated 2.5.2008 approving the amendment in the byelaws, as per the amended bye laws the fresh election has already been held and after implementation of the amended byelaws, the appeal has been preferred after a period of three years and therefore, delay which has not been explained is not required to be condoned. That against the order passed by the First Appellate Authority dated 7.4.2011 refusing to condone the delay in preferring the appeal, respondent no.6 herein preferred revision application before the State Government and by impugned order dated 26.5.2011 the Revisional Authority quashed and set aside the order dated 7.4.2011 passed by the First Appellate Authority refusing to condone the delay and directed the First Appellate Authority to decide the appeal on merits solely on the ground that it will be appropriate that the appeal is heard on merits. However, it is required to be noted that while passing the impugned order dated 26.5.2011 in condoning the delay of approximately three years, the Revisional Authority has not assigned any reason whatsoever on the delay and as such no reasons whatsoever have been assigned by the Revisional Authority on the aspect whether any sufficient cause has been shown to condone the huge delay of three years or not. It is required to be noted at this stage that as such even before the Revisional Authority also no sufficient cause was shown and huge delay of approximately three years has not been explained. The only submission on behalf of respondent no.6 was that as there is meritorious case, the Appellate Authority ought to have decided the appeal on merits.
7.1. In the case of Maniben Devraj Shah (supra) the Hon'ble Page 18 of 26 C/SCA/12340/2011 CAV JUDGMENT Supreme Court set aside the order passed by the High Court condoning the delay. The Hon'ble Supreme Court in para 14 has observed as under:
14. We have considered the respective arguments/ submissions and carefully scrutinized the record. The law of limitation is founded on public policy. The Limitation Act, 1963 has not been enacted with the object of destroying the rights of parties but to ensure that they approach the court for vindication of the rights without unreasonable delay. The idea underlying the concept of limitation is that every remedy should remain alive only till the expiry of the period fixed by the legislature. At the same time, the courts are empowered to condone the delay provided that sufficient cause is shown by the applicant for not availing the remedy within the prescribed period of limitation.
7.2. In the case of Ram Kali Devi (Smt) vs. Manager, Punjab National Bank, Shamshabad and others reported in (1998) 9 SCC 558, the Hon'ble Supreme Court has observed that where appeal was dismissed by the District Judge on the ground of limitation, merits of the case could not be looked at by High Court without condoning the delay.
In the case of Commandant, TSP vs. Easwaramoorthy reported in 1999 SCC ( L& S) 643, it is held by the Hon'ble Supreme Court that at the time of considering the condonation of delay consideration of matter on merits is not justified. In the case of Mani Moopanar v. K. Rajammal reported in (2005) 11 SCC 800, the Hon'ble Supreme Court has held that at the time of considering the condonation of delay the said exercise is limited to examining sufficiency of cause shown to explain delay. It is further observed and held that though it was open to the High Court to accept the explanation given by the respondents for condoning the delay, but without setting aside the findings of trial Court on sufficiency Page 19 of 26 C/SCA/12340/2011 CAV JUDGMENT of cause shown, it was not permissible for High Court to enter into merits of the dispute and condone the delay.
7.3. Now, so far as reliance placed upon the decisions of the Hon'ble Supreme Court as well as this Court by the learned advocate for the respondent no.6 in support of his submission that Revisional Authority did not commit any error in condoning the delay is concerned, on facts, none of the decisions would be helpful to the respondent no.6. In the present case, as such no cause has been shown at all apart from sufficient cause explain, explaining the huge delay of three years in preferring the appeal. As such no reasons have been assigned by the Revisional Authority in condoning the huge delay of approximately three years except observing that appeal is required to be decided on merits. There is no observations and findings by the Revisional Authority that as sufficient cause has been shown, delay is required to be condoned. Thus, the impugned order passed by the Revisional Authority dated 26.5.2011 in quashing and setting aside the order passed by the First Appellate Authority refusing to condone the delay of three years and directing the Appellate Authority to decide the appeal on merits, cannot be sustained as same is against the principle of law of limitation. When no cause was shown at all, Revisional Authority committed grave error in setting aside the order passed by the First Appellate Authority refusing to condone the huge delay of three years and directed the First Appellate Authority to decide the appeal on merits.
7.4. There is another reason as to why the order dated 26.5.2011 cannot be sustained. As observed herein above, as such amended byelaws came to be approved by the District Registrar vide order dated 2.5.2008 and nobody challenged the amendment in the bye laws inclusive of respondent no.6 at the relevant time. Not only that Page 20 of 26 C/SCA/12340/2011 CAV JUDGMENT even thereafter on the basis of amended bye laws fresh election was conducted in the year 2008 and therefore, the amended byelaws came to be implemented and / of acted upon and nobody even the challenged the said election. That thereafter, after completion of the term of the managing committee, which was elected as per the amended byelaws and fresh election was to be held / conducted in the year 2011, at that stage respondent no.6 challenged the amended byelaws and / or order passed by the District Registrar approving the amendment in the bye laws. The aforesaid aspect has also not been considered by the Revisional Authority though the same was pointed out before the First Appellate Authority at the time of considering the condonation of delay and even the same also weighed with the First Appellate Authority while considering the condonation of delay. Under the circumstances, the order order passed by the Revisional Authority dated 26.5.2011 passed in Revision Application No.131 of 2011 in allowing the same and quashing and setting aside the order passed by the First Appellate Authority dated 7.4.2011 refusing to condone the delay and directing the First Appellate Authority to decide the appeal on merits, is absolutely illegal and perverse which cannot be sustained and same deserves to be quashed and set aside.
7.5. Now, next question which is posed for the consideration is that after the order dated 26.5.2011 passed by the Revisional Authority (which as observed herein above cannot be sustained) and order has been passed by the Appellate Authority dated 18.07.2011, whether the petitioner can challenge the order dated 26.5.2011 condoning the delay as the order of condoning the delay, has been acted upon ? As observed herein above, as such order passed by Revisional Authority dated 26.5.2011 in condoning huge delay of approximately three years and directing the Appellate Authority to decide the appeal on merits is per se Page 21 of 26 C/SCA/12340/2011 CAV JUDGMENT illegal and cannot be sustained. Identical question came to be considered by the Hon'ble Supreme Court in the case of Mangal Prasad Tamoli vs. Narvadeshwar Mishra reported in (2005) 3 SCC 422. In the case before the Hon'ble Supreme Court, the trial Court and First Appellate Court dismissed the suit for redemption brought by the plaintiff on the ground that the same was premature. That High Court in Second Appeal remanded the matter to the learned trial Court and thereafter pursuant to the said order passed by the High Court further proceedings continued and thereafter when the order passed in further proceedings came to be set aside inclusive on the ground that remand is bad in law, the Hon'ble Supreme Court has observed and held that if the remand order itself was bad in law, then all further proceedings consequent thereto would be non est and have to be necessarily set aside. Applying the ratio of the Hon'ble Supreme Court in the said decision when the order passed by the Revisional Authority condoning the delay and directing the First Appellate Authority to decide the appeal on merits is found to be bad in law, then all further proceedings consequent thereto would be nonest and have to be necessarily set aside. Otherwise, by not setting aside the further proceedings, consensus thereto would be putting seal on the order which is found to be bad in law.
7.6. Under the circumstances, order dated 26.5.2011 passed by the Revisional Authority passed in Revision Application No.131 of 2011 in quashing and setting aside the order passed by the First Appellate Authority dated 7.4.2011 passed in Miscellaneous Application No.11 of 2011 refusing to condone the huge delay of three years and directing the Appellate Authority to decide the appeal on merits deserves to be quashed and set aside and is accordingly quashed and set aside and consequently all further proceedings consequent thereto i.e. order dated Page 22 of 26 C/SCA/12340/2011 CAV JUDGMENT 18.7.2011 passed by the First Appellate Authority remanding the matter to the District Registrar to decide the matter afresh and even the subsequent order dated 6.9.2011 passed by the District Registrar Cooperative Society refusing to approve the amendment in the byelaws i.e. byelaw nos. 22(7) and 22(8) are also required to be quashed and set aside and are accordingly quashed and set aside.
Challenge to the order dated 6.9.2011 passed by the District Registrar, Cooperative Society, Sabarkantha 8.0. Now, so far as challenge to the order passed by the District Registrar, Cooperative Society dated 06.09.2011, by which, after remand, the District Registrar has refused to permit the petitioner cooperative union to amend the byelaws as per byelaw Nos. 22(7) and 22(8) is concerned, as such in view of the aforesaid finding that as order dated 26.5.2011 passed by the Revisional Authority passed in Revision Application No.131 of 2011 deserves to be quashed and set aside all subsequent orders are nonest and therefore, as such legality and validity of the subsequent orders passed by the District Registrar, Cooperative Society is not required to go into. However, as elaborate submissions have been made by the learned advocates appearing on behalf of the respective parties, this Hon'ble Court has dealt with the same on merits also.
9.0. Having heard learned advocates appearing on behalf of the respective parties on the order dated 06.09.2011 passed by the District Registrar, Cooperative Society in refusing to permit the petitioner to amend the byelaws no. 22(7) and 22(8), it appears that the same is in absence of the principles of natural justice. It is the specific case on behalf of the petitioner that hearing was fixed by the District Registrar, Page 23 of 26 C/SCA/12340/2011 CAV JUDGMENT Cooperative Societies on 6.9.2011 and on that day the petitioner along with his advocate went to the office of the District Registrar, Cooperative Societies for the purpose of hearing. However, the District Registrar, Cooperative Societies was not available in his office for the purpose of hearing and the petitioner and his advocate were informed that the District Registrar is in the office of APMC, Himatnagar and he is busy with the election process of APMC, Himatnagar and therefore, the petitioner along with his advocate went to the office of APMC, Himatnagar and met the District Registrar and requested to adjourn the matter as the petitioner had preferred Special Civil Application before this Court against the order passed by the Revisional Authority dated 26.5.2011 directing to decide the appeals as the order dated 18.07.2011 passed by the respondent no.4 First Appellate Authority and thereafter they submitted the application for adjournment, however, no order was passed in the presence of the petitioner and / or his advocate. It is also the case on behalf of the petitioner that at that time neither respondent no.6 nor his advocate were present and in absence of respondent no.6 and his advocate, respondent no.5 did not take up the matter for hearing. It is also the case on behalf of the petitioner that petitioner and his advocate were asked to leave since no one was present on behalf of the respondent no.6 and Executive Officer of the petitioner union and his advocate left the office of the APMC, Himatnagr under the impression that the matter stands adjourned. It is the case on behalf of the petitioner that thereafter in absence of the petitioner, the District Registrar has passed the impugned order on the very day i.e. 6.9.2011 refusing to approve the amendment in the byelaws as per the proposed byelaws nos. 22/7 and 22/8. The aforesaid averments and / or allegations in the petition are not controverted by the District Registrar, Cooperative Societies. Even otherwise, the hearing was required to be held in the office of the District Registrar, Cooperative Societies and as Page 24 of 26 C/SCA/12340/2011 CAV JUDGMENT such the hearing could not have been held at the office of the APMC, Himatnagar. Under the circumstances, the impugned order dated 6.9.2011 which is in breach of principles of natural justice, cannot be sustained. Even the District Registrar, Cooperative Societies has not properly appreciated the fact that as such pursuant to his earlier order dated 2.5.2008, by which, amendment in the bye laws as per proposed byelaws 22(7) and 22(8) came to be approved, there was already a fresh election in the year 2008 as per the amended bye laws and thereafter new elected body came to be continued for three years and during that period nobody challenged the amendment in the bye laws.
9.1. In view of the above facts and circumstances, even otherwise order dated 6.9.2011 passed by the District Registrar, Cooperative Society refusing to approve the amendment in the bye laws as per the proposed byelaws nos. 22/7 and 22/8, cannot be sustained and same deserve to be quashed and set aside.
10. In view of the above and for the reasons stated above, petition succeeds. The impugned order passed by the Revisional Authority dated 26.5.2011 passed in Revision Application No.131 of 2011 in quashing and setting aside the order passed by the First Appellate Authority dated 7.4.2011 passed in Miscellaneous Application No. 11 of 2011 refusing to condone the huge delay of 3 years and directing the Appellate Authority to decide the appeal on merits is hereby quashed and set aside. Consequently all further proceedings consequent thereto i.e. order dated 18.7.2011 passed by the First Appellate Authority remanding the matter to the District Registrar to decide matter afresh and subsequent order dated 6.9.2011 passed by the District Registrar, Cooperative Society refusing to approve the amendment in the bye laws i.e. bye laws no. 22(7) and 22(8) are hereby Page 25 of 26 C/SCA/12340/2011 CAV JUDGMENT quashed and set aside as being nonest. Even the impugned order dated 6.9.2011 passed by the District Registrar, Cooperative Society is hereby quashed and set aside on merits. Rule is made absolute to the aforesaid extent. In the facts and circumstances of the case, there shall be no order as to costs.
sd/ (M.R.SHAH, J.) sd/ (R.P.DHOLARIA,J.) Kaushik Page 26 of 26