Gujarat High Court
Jignesh Dhirendrabhai Goswami vs State Of Gujarat & 2....Opponent(S) on 13 January, 2014
Author: Bhaskar Bhattacharya
Bench: Bhaskar Bhattacharya, J.B.Pardiwala
C/WPPIL/142/2013 CAV JUDGEMNT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
WRIT PETITION (PIL) NO. 142 of 2013
FOR APPROVAL AND SIGNATURE:
HONOURABLE THE CHIEF JUSTICE MR. BHASKAR BHATTACHARYA
and
HONOURABLE MR.JUSTICE J.B.PARDIWALA
================================================================
1 Whether Reporters of Local Papers may be allowed to see the judgment ?
2 To be referred to the Reporter or not ?
3 Whether their Lordships wish to see the fair copy of the judgment ?
4 Whether this case involves a substantial question 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 ?
================================================================ JIGNESH DHIRENDRABHAI GOSWAMI....Applicant(s) Versus STATE OF GUJARAT & 2....Opponent(s) ================================================================ Appearance:
MR KG PANDIT, ADVOCATE for the Applicant(s) No. 1 MR PRAKASH JANI, GOVERNMENT PLEADER with MS. VACHHA DESAI, ASSISTANT GOVERNMENT PLEADER for the Opponent(s) No. 1 ================================================================ CORAM: HONOURABLE THE CHIEF JUSTICE MR.
BHASKAR BHATTACHARYA and HONOURABLE MR.JUSTICE J.B.PARDIWALA Date : 13/01/2014 CAV JUDGEMENT (PER : HONOURABLE MR.JUSTICE J.B.PARDIWALA) Page 1 of 20 C/WPPIL/142/2013 CAV JUDGEMNT By way of this petition in the nature of a Public Interest Litigation, the petitioner claiming to be a public spirited citizen, has prayed for the following reliefs.
"(A) Admit and allow this Public Interest Litigation.
(B) Issue a writ of mandamus or writ in the nature of mandamus or any other appropriate writ, order or directions upon the respondent Nos. 2 & 3 to take appropriate measures voiced in news report at Annexure-A to this petition by respondent No.2 for the purpose of not placing the statue of unity at Narmada Dam as per the news report at Annexure-
A by the respondents more particularly the respondent No.3 hereinabove, on any suitable terms and conditions which may be deemed fit and proper by this Hon'ble Court;
(C) Issue a writ of mandamus or writ in the nature of mandamus or any other appropriate writ, order or directions upon the respondent Nos. 2 & 3 or their men, agents, servants, etc. by issuing appropriate directions for not to place/ inaugurate the apropos the statue of unity -Saradar Vallabhabhai Patel at Narmada by the respondent No.3 and/ or his servants, agents, etc. without providing/creating appropriate infrastructure for the purpose of maintenance and avoiding hardships of local residents at Narmada, on any suitable terms and conditions;
(D) Pending hearing and final disposal of this petition, Your Lordships may be pleased to direct the respondent No.3 to provide for expenses which may be borne from his personal pocket for the purpose of erection/placing of statue of unity at Narmada Dam, as per the news report at Annexure- A to this petition or any suitable terms and conditions which may be deemed fit and proper.
(E) Ad-interim relief in terms of para-12(D) be granted."
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2. The case made out by the petitioner can be summarized as under:-
(1) A local newspaper in vernacular namely Gujarat Samachar reported on 13.06.2013, that the State Government has decided to construct a statue of unity-Late Sardar Vallabhbhai Patel near the Narmada Dam situated in District Narmada.
(2) The statue of Late Sardar Vallabhbhai Patel will be of the height of 392 feet and will be constructed at the cost of Rs.
2500 crore.
(3) There is already one statue of Late Sardar Vallabhbhai Patel as on today, and the second statue to be constructed at the huge cost of Rs. 2500 crore at the cost of public exchequer, would be nothing but wasteful expenditure.
(4) The decision to construct the statue is nothing but purely one of the political agendas of a political party, and if, a political party for its vested interest has decided to construct the statue then it is for the political party concern to bear the expenses and not from the coffers of public exchequer.
(5) Under the pretext of constructing such a huge statue of Late Sardar Vallabhbhai Patel, the Chief Minister of the State wants to seek personal political mileage out of the same.
(6) Instead of spending Rs. 2500 crore for construction of a statue, such a huge sum of money could be used by the State Government for the upliftment and betterment of the socially Page 3 of 20 C/WPPIL/142/2013 CAV JUDGEMNT and economically downtrodden tribes like adiwasi residing in the District of Narmada.
3. Mr. K.G. Pandit, the learned counsel appearing for the petitioner, submitted that no Government has a right to say that it will indulge in the wasteful expenditure and any attempt to fritter away the State resources should be checked by the Court, if moved in that behalf.
3.1 Mr. Pandit, submitted that the petitioner is a responsible citizen and is concerned with the wasteful expenses indulged by the Government in the name of construction of the statue of unity, and more particularly when such decisions are politically motivated and only for the benefit and publicity of a political party.
3.2 Mr. Pandit further submitted that the Chief Minister and his Council of Ministers are trustees of public funds and as such, they have an obligation to preserve the corpus and to avoid wasteful expenditure, more particularly, when the expenditure is not for the benefit of the subjects of this particular State and is only for the political mileage.
4. On the other hand, Mr. P.K. Jani, the learned Government Pleader, appearing for the State-respondent opposed the aforenoted contentions canvassed by Mr. Pandit and submitted that there being no merit in the petition and the same deserves to be rejected.
5. Having heard the learned counsel appearing for the parties and having gone through the materials on record, the Page 4 of 20 C/WPPIL/142/2013 CAV JUDGEMNT only question that falls for our determination in this petition is, whether the petitioner is entitled to any of the reliefs prayed for in this petition.
6. Ordinarily, the Court would allow a litigation in public interest, if it is found :
i. That the impugned action is violative of any of the rights enshrined in Part III of the Constitution of India or any other legal right, and the relief is sought for its enforcement;
ii. That the action complained of is palpably illegal or mala fide and affects the group of persons who are not in a position to protect their own interest on account of poverty, incapacity or ignorance;
iii.That the person or a group of persons were approaching the Court in public interest for redressal of public injury arising from the breach of public duty or from violation of some provision of the Constitutional law;
iv.That such person or group of persons is not a busy body or a meddlesome inter-loper and have not approached with a mala fide intention of vindicating their personal vengeance or grievance;
v. That the process of public interest litigation was not being abused by politicians or other busy bodies for political or unrelated objective. Every default on the part of the State or Public Authority being not justiciable in such litigation;Page 5 of 20
C/WPPIL/142/2013 CAV JUDGEMNT vi.That the litigation initiated in public interest was such that if not remedied or prevented would weaken the faith of the common man in the institution of the judiciary and the democratic set up of the country;
vii.That the State action was being tried to be covered under the carpet and intended to be thrown out on technicalities;
viii.Public interest litigation may be initiated either upon a petition filed or on the basis of a letter or other information received but upon satisfaction that the information laid before the Court was of such a nature which required examination;
ix.That the person approaching the Court has come with clean hands, clean heart and clean objectives;
7. Before taking any action in public interest the Court must be satisfied that its forum was not being misused by any unscrupulous litigant, politicians, busy body or persons or groups with mala fide objective of either for vindication of their personal grievance or by resorting to black-mailing or considerations extraneous to public interest.
8. It is also the duty of the Court to ensure that the petitioner has not been set up by others and is nothing but a 'name lender'.
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9. In the well-known pronouncement of the Supreme Court in the case of the Janata Dal v/s. H.S.Chowdhary and others, reported in AIR 1993 SC 892, the Supreme Court in detail has explained Public Interest Litigation - Its origin and meaning. In paragraphs 48, 49, 50 and 51, it has been observed as under :-
"48. The question, "what 'PIL' means and is?" has been deeply surveyed, explored and explained not only by various judicial pronouncements in many countries, but also by eminent Judges, jurists, activist lawyers, outstanding scholars, journalists and social scientists etc. with a vast erudition. Basically the meaning of the words 'Public Interest' is defined in the Oxford English Dictionary, 2nd Edition, Vol. XII as "the common well being .........also public welfare".
49. In Shrouds Judicial Dictionary, Vol. 4 (IV Edition), 'public interest' is defined thus:
"PUBLIC INTEREST (1) A matter of public or general interest "does not mean that which is interesting as gratifying curiosity or a love of information or
-amusement but that in which a class of the community have a pecuniary interest, or some interest by which their legal rights or liabilities are affected".
[per Cambell C.J., R. v. Bedfordshire, (1855) 24 LJQB 81 (84)].
50. In Black's Law Dictionary (Sixth Edition), 'public interest' is defined as follows:
Public Interest - Something in which the public, the community at large, has some pecuniary interest, or some interest by which their legal rights or liabilities are Page 7 of 20 C/WPPIL/142/2013 CAV JUDGEMNT affected. It does not mean anything so narrow as mere curiosity, or as the interests of the particular localities, which may be affected by the matters in question. Interest shared by citizens generally in affairs of local, State or national government ........"
51. The expression 'litigation' means a legal action including all proceedings therein, initiated in a Court of Law with the purpose of enforcing a right or seeking a remedy. Therefore, lexically the expression 'PIL' means a legal action initiated in a Court of Law for the enforcement of public interest or general interest in which the public or a class of the community have pecuniary interest or some interest by which their legal rights or liabilities are affected. There is a host of decisions explaining the expression 'PIL' in its wider connotation in the present day context in modern society, a few of which we will refer to in the appropriate part of this judgment."
Applying the aforesaid tests to the facts of the present case, this Court owes a duty to see as to whose cause the petitioner is promoting when a petition is filed to pursue a Public Interest Litigation? Whose fundamental or other rights, if any, have been infringed? Who is to be relieved against any wrong and injury caused to him for which he cannot come to this Court ? These are some of the vital questions which are to be answered to test maintainability of any petition which purports to be in 'Public Interest ' and for a 'Public Cause'.
10. We have noticed that the entire petition is based on newspaper reports.
However, the moot question is that even if we believe whatever has been alleged by the petitioner in his petition as true, whether we should interfere in exercise of our public interest jurisdiction under Article 226 of the Constitution of Page 8 of 20 C/WPPIL/142/2013 CAV JUDGEMNT India or not.
11. This very Bench had the occasion to consider an identical issue raised in the Public Interest in the case of Rajesh Laxmichand Mota Vs. State of Gujarat through Chief Secretary being Writ Petition (PIL) No. 21 of 2012 decided on 21.02.2012.
12. In the said case, the case of the petitioner was that the State Government more particularly the Chief Minister of the State was spending money from public exchequer to meet with the expenses which were being incurred towards a politically motivated programme in the name of "Sadhbhavana Mission".
13. The said petition was preferred in the public interest substantially with a prayer that the action of the State Government in spending crores of rupees towards such programme be declared as unconstitutional, illegal and arbitrary.
14. We refused to entertain the petition on the ground that if any citizen of the State feels that a particular Government has not been able to fulfill its promises made at the time of election through its political manifesto or able to meet with the expectations of the people, in that case it is for the people to correct the defects by exercising their franchises properly in the next elections but the remedy is surely not by approaching judiciary and asking it to scrutinize the functions of the other organs.
15. We may quote with profit the observations made by us Page 9 of 20 C/WPPIL/142/2013 CAV JUDGEMNT in the aforenoted decision in the case of Rajesh Laxmichand (supra) as under:-
" It goes without saying that the Council of Ministers are only public trustees or trustees of public funds. They have, therefore, an obligation to ensure that the funds are expanded in a proper manner and no amount is wasted and that public revenue is not frittered away.
Part XII of the Constitution deals with the finance of the Union and the States. It provides for sharing of the revenue between the Union and the States and also makes provisions for the expenditures and borrowings by the Union and the States. The Parliament and the State Legislatures are given power to enact laws regulating the financial activities of the Union and the States. Article 148 of the Constitution provides that there shall be a Comptroller and Auditor-General of India to be appointed by the President and under Article 149 of the Constitution, he has to perform such duties and exercise such power in relation to the accounts of the Union and the States and another authorities or Bodies, as may be prescribed. His reports relating to the accounts of the Union are to be submitted to the President who shall cause the same to be laid before each House of Parliament and his report relating to the accounts of a State is to be submitted to the Governor who shall cause them to be laid before the Legislature of the State. Thus, the financial activities and its control are essentially entrusted to the Executive, subject to legislative control and subject to the checks imposed by audit of the accounts by the Comptroller and Auditor-General. It is in this background that the Court has to consider whether the Court can, and, if so to what extent, step into the arena to regulate public expenditure.
Undoubtedly, the C.A.G. is a key figure in a system of Parliamentary control of finance. He is empowered to carry out examinations (known as 'value for money audit) into the economy, efficiency and effectiveness with which the departmental authorities or other bodies had used their resources in discharging their functions. It is his duty to see the sanctioned money had been used for the purposes for which it was intended. He is the final audit Page 10 of 20 C/WPPIL/142/2013 CAV JUDGEMNT authority and is an impartial part of the machinery through which the legislature enforces regularity and economy in the administration of public finance. His duty is not merely of audit but also exercising control over Governments spending. He is supposed to control the expenditures with reference to the well settled principles of administration of finance. The task of ensuring that the expenditure conforms to sanctions, is specifically placed in the hands of the C.A.G. It is not possible or rather permissible for us to entertain this petition on the argument that public opinion is greatly agitated and people of State of Gujarat want to know as to where the truth lies. We do not deny that these questions may be of grave political interest to people at large. But then, the questions which may be of interest on a political plane are not necessarily within the ambit of the court's jurisdiction. The argument of counsel suffers from the inability to accept as was pointed out by Justice Frankfurter in Charles W. Baker v. Joc C. Carr 369 US 663 at 716, 'that there is not under our Constitution a judicial remedy for every political mischief' and 'In this situation, as in others of like natures, appeal for relief does not belong here. Appeal must be to an informed, civically militant electorate. In a democratic society like ours, relief must come through an aroused popular conscience that sears the conscience of the people's representatives.
At this stage, we would like to quote and rely on a decision of the Supreme Court in the case of Common Cause (A Regd.Society) v/s. Union of India, reported in AIR 2008 SC 2116. In this case, the Apex Court was dealing with a Public Interest Litigation and has very succinctly explained the powers of the Court in taking over the functioning of the Legislature or Executive.
We rely on the observations made by the Supreme Court in paragraphs 47, 50, 54, 56, 57, 58, 59, 69 and 70 :
"47. We have gone deep into the subject of Judicial activism and public interest litigation because it is often found that courts do not realize their own limits. Apart Page 11 of 20 C/WPPIL/142/2013 CAV JUDGEMNT from the doctrine of separation of powers, courts must realize that there are many problems before the country which courts cannot solve, however much they may like to. It is true that the expanded scope of Articles 14 and 21 which has been created by this Court in various judicial decisions e.g. Smt. Maneka Gandhi vs. Union of India and Anr., AIR 1978 SC 597, have given powerful tools in the hands of the Judiciary. However, these tools must be used with great circumspection and in exceptional cases and not as a routine manner. In particular, Article 21 of the Constitution must not be misused by the Courts to justify every kind of directive, or to grant every kind of claim of the petitioner. For instance, this Court has held that the right to life under Article 21 does not mean mere animal existence, but includes the right to live with dignity vide Olga Tellis vs. Bombay Corporation, AIR 1986 SC 180; D.T.C. vs. D.T.C. Mazdoor Congress Union, AIR 1991 SC 101 (paras 223, 234, 259); Francis Coralie Mullin vs. Union Territory Delhi Administrator, AIR 1981 SC 746. However, these decisions must be understood in a balanced way and not in an unrealistic sense. For example, there is a great deal of poverty in this country and poverty is destructive of most of the rights including the right to a dignified life. Can then the Court issue a general directive that poverty be abolished from the country because it violates Article 21 of the Constitution? Similarly, can the Court issue a directive that unemployment be abolished by giving everybody a suitable job? Can the Court stop price rise which now-a-days has become an alarming phenomenon in our country? Can the Court issue a directive that corruption be abolished from the country? Article 21 is not a 'brahmastra' for the judiciary to justify every kind of directive.
50. The justification given for judicial activism is that the executive and legislature have failed in performing their functions. Even if this allegation is true, does it justify the judiciary in taking over the functions of the legislature or executive? In our opinion it does not, firstly because that would be in violation of the high constitutional principle of separation of powers between the three organs of the State, and secondly because the judiciary has neither the expertise nor the resources for this. If the legislature or executive are not functioning properly it is for the people to correct the defects by exercising Page 12 of 20 C/WPPIL/142/2013 CAV JUDGEMNT their franchise properly in the next elections and voting for candidates who will fulfil their expectations, or by other lawful means e.g. peaceful demonstrations and agitations, but the remedy is surely not by the judiciary in taking over the functions of the other organs.
54. Moreover, if once the Courts take upon themselves the task of issuing ukases as to how administrative agencies should function, what is there to prevent them from issuing directions as to how the State Government or Central Government should administer the State and run the country? In our opinion such an approach would not only disturb the delicate balance of powers between the three wings of the State, it would also strike at the very basis of our democratic polity which postulates that the governance of the country should be carried on by the executive enjoying the confidence of the legislature which is answerable and accountable to the people at the time of elections. Such an approach would in our opinion result in judicial oligarchy dethroning democratic supremacy.
56. When other agencies or wings of the State overstep their constitutional limits, the aggrieved parties can always approach the courts and seek redress against such transgression. If, however, the court itself becomes guilty of such transgression, to which forum would the aggrieved party appeal? As the ancient Romans used to say "Who will guard the Praetorian guards?" The only check on the courts is its own self-restraint.
57. The worst result of judicial activism is unpredictability. Unless Judges exercise self-restraint, each Judge can become a law unto himself and issue directions according to his own personal fancies, which will create chaos.
58. It must be remembered that a Judge has to dispense justice according to the law and the Constitution. He cannot ask the other branches of the State to keep within their constitutional limits if he exceeds his own.
59. As stated by A.G. Noorani in his article on 'Judicial Activism vs. Judicial Restraint' (published in SPAN Page 13 of 20 C/WPPIL/142/2013 CAV JUDGEMNT magazine of April/May, 1997 edition) :
"Zeal leads Judges to enter areas with whose terrain they are not familiar; to order minutiae of administration without reckoning with the consequences of their orders. Judges have made orders not only how to run prisons but also hospitals, mental homes and schools to a degree which stuns the professional. In their judgments they draw on material which is untested and controversial and which they are ill-equipped to evaluate."
69. Unfortunately, the truth is that PILs are being entertained by many courts as a routine and the result is that the dockets of most of the superior courts are flooded with PILs, most of which are frivolous or for which the judiciary has no remedy. As stated in Dattaraj Nathuji Thaware's case (supra), public interest litigation has now- a-days largely become 'publicity interest litigation', 'private interest litigation', or 'politics interest litigation' or the latest trend 'paise income litigation'. Much of P.I.L. is really blackmail.
70. Thus, Public Interest Litigation which was initially created as a useful judicial tool to help the poor and weaker section of society who could not afford to come to courts, has, in course of time, largely developed into an uncontrollable Frankenstein and a nuisance which is threatening to choke the dockets of the superior courts obstructing the hearing of the genuine and regular cases which have been waiting to be taken up for years together."
In light of the authoritative pronouncements of the Apex Court referred to above, we are fully convinced that this petition in the nature of a Public Interest Litigation deserves to be rejected summarily.
It appears from what we have been able to gather that 'Sadhbhavana', as the name denotes, is a programme launched by the State Government in goodwill or good-faith. We may not strictly go by the meaning attached to the word 'Sadhbhavana' but, it Page 14 of 20 C/WPPIL/142/2013 CAV JUDGEMNT appears that under the programme, the Chief Minister of the State decided to visit different places all over the State and meet the people at large. It also appears that as a part of the programme, the people of different region within the State of Gujarat are being apprised of the work undertaken by the State Government according to their political manifesto it has undertaken and also to apprise the citizens as to what the State Government intends to do in future for the welfare of the people.
This Court is in no way concerned with the political ideology of a particular elected Government or its method of reaching the public at large to apprise them of different welfare schemes or projects undertaken by such Government.
Assuming for the moment that under such a programme a State Government which is in power and is elected by the people to form a Government is indirectly canvassing solely in the interest of the political ideology to which it belongs, even then, this Court, in exercise of its power under Article 226 of the Constitution of India, would not undertake judicial review of such a programme. This Court, however, would not hesitate to interfere if it finds that any act of the State Government has infringed any of the Constitutional rights or any other legal rights of a citizen of this State or the policy sought to be enforced is violative of any of the provisions of the Constitution. Here, the question is one relating to powers of the Government to spend money out of Public Exchequer for a set of purposes. Thus, the question really is one on the nature and extent of power of expenditure, scope and limit thereof and the ambit of judicial review.
We may only say that if any citizen of this State feels that a particular Government has not been able to fulfill its promises as made at the time of election through its political manifesto or has not been able to meet with the expectations of the people, then in that case, as held by the Supreme Court in the case of Common Cause (supra), it is for the people to correct the defects by exercising their franchise properly in the next elections and voting for candidates who will fulfill their expectations or by other lawful means like 'Satyagraha' Page 15 of 20 C/WPPIL/142/2013 CAV JUDGEMNT in a peaceful manner to arouse the conscience of the Government, but the remedy is surely not by approaching the judiciary and asking it to scrutinize the functions of the other organs. If this Court would take upon itself the task of issuing directions as to how the State Government should administer the State, then such an approach, as held by the Supreme Court, would not only disturb the delicate balance of powers between the three wings of the State but, would also strike at the very basis of our democratic polity which postulates that the governance of the State should be carried on by the Executive enjoying the confidence of the Legislature which is answerable and accountable to the people at the time of elections.
At this stage, it would not be out of place to state that though C.A.G. has been invested with vast powers, it is not entitled to question the merit of the policy objectives of the Government in power. Even C.A.G. does not have any authority or power to comment upon the policy decision taken by the State Government in formulating a project or a programme which, in its opinion, is in public interest unless such decision is expressly prohibited by any of the provisions of the Constitution.
Thus the nature of the reliefs sought for in this case do not enure to the benefit of any particular individual as they are general in nature. No rights of any individual are involved. An analysis of the submissions made on behalf of the petitioner will reveal that what is attacked is the scope of the power of expenditure by the State in a matter of this nature.
The earliest case in this regard was the one in Laxman Moreshwar Mahurkar v. Balkrishna Jagannath Kinikar, reported in AIR 1961 Bom 167. The Bombay High Court while dealing with this question and with specific reference to Art. 282 of the Constitution has stated as follows (at page 168) :
".....The powers of a State Government are much wider as would appear from Article 282 of the Constitution..... This provision confers a very wide discretion on a State Government. It is for the State Government to decide what is public purpose and what is not a public Page 16 of 20 C/WPPIL/142/2013 CAV JUDGEMNT purpose..... If the Government purports to spend money for a purpose which it characterises as a public purpose though in point of fact it is not a public purpose, the proper place to criticise the action of the Government would be the legislature or the Appropriation Committee. The Courts are not the forum in which the Government's action could be sought to be criticised or restrained. Wide as the powers of the High Court are under Article 226 of the Constitution, they do not extend as far as the petitioner would like them to go. The business of governing the State is entrusted by the Constitution to the executive government. How to spend public monies is part of the executive functions of the Government and it is not permissible to the High Court to interfere with the powers of the Government in this respect."
In Bira Kishore Mohanty v. State of Orissa, reported in AIR 1975 Orissa 8, it was noticed that:
".....It is for the State Government to decide what is a public purpose and what is not a public purpose. If the Government purports to spend money for a purpose which it characterises as a public purpose, though in point of fact it is not so, the proper place to criticise the action of the Government would be the Legislature or the Appropriation Committee. The Court shall not be the forum which Government's action can be criticised or restrained. The business of governing the State is entrusted by the Constitution to the executive Government. How to spend public monies is part of the executive functions of the Government and it is not permissible to the High Court to interfere with the powers of the Government in this respect under Article 226 of the Constitution."
Again this position was reiterated in M. A. Ismail v. Alwaye Municipality, reported in 1974 Tax LR 1659.
So far as the power of expenditure of the State is concerned, the scheme of the Constitution of India is that the power of the Union or a State Legislature is not limited to the legislative powers to incur expenditure only in respect of Page 17 of 20 C/WPPIL/142/2013 CAV JUDGEMNT powers conferred upon it under the VII Schedule, but it can incur expenditure on any purpose not included within its legislature powers. However, that purpose must be public purpose. The position is elucidated in "Commentary on the Constitution of India" Volume 8 - Eight edition, at pages 9318, 9319 and 9320 by Basu in the following manner with reference to American Constitution on a provision similar to Article 282 of Constitution of India. We deem fit to quote Article 282 of the Constitution :-
"282. Expenditure defrayable by the Union or a State out of its revenues.- The Union or a State may make any grants for any public purpose, notwithstanding that the purpose is not one with respect to which Parliament or the Legislature of the State, as the case may be, may make laws."
"It has been held that the above spending power is not restricted to the purposes with respect to which Congress has legislative power delegated to it by the Constitution, but extends to any public purpose, provided it provides for the general welfare. This, however, does not mean that the 'spending power' grants to Congress any legislative power to provide for 'general welfare'. It only enables Congress to spend the revenue for a purpose of general welfare even though that subject matter does not come within its legislative competence. For instance, it enables Congress to make grants and subsidies to State Governments for agriculture, irrigation or reclamation of land, education, unemployment, highways etc., which are outside the legislative powers delegated to Congress.
This power has also been availed of to make federal grants or loans direct to municipal or local bodies or agencies subordinate to the State, e.g., to promote construction of municipal public works, or to create a corporation authorised to use federal funds for financing private debtors throughout the nation. The power to make grants has been held to include the power to impose terms and conditions as to expenditure of the moneys granted.
Courts have never sought to interfere with the Congressional determination of what is 'general welfare'. The result is, that once the money is collected by Page 18 of 20 C/WPPIL/142/2013 CAV JUDGEMNT legitimate means, there is no judicial review over the distribution or spending of that money and Congress is free to make any law authorising expenditure for any purpose that appears to it to be conducive to the 'general welfare'. A taxpayer cannot question expenditure of the money raised by taxation on the ground that the expenditure will deplete the public funds and thus increase the burden of future taxation."
In the background of this analysis of the constitutional scheme on financial power of the State, we do not think this Court is competent to go into the question as to whether the expenditure incurred by the Government is for a public purpose or not, or whether it is wise or not. Our Constitution envisages that the executive is responsible to the legislature and every policy and action is subject to its scrutiny and that is in consonance with Westminister system of Parliamentary democracy. Judicial interference is permissible when the action of the Government is unconstitutional and not when such action is not wise or that the extent of expenditure is not for good of the State. All such questions must be thrashed out in the legislature and not in Courts. The complaint of the petitioner is in the nature of criticism of the Governmental expenditure and the wisdom thereof.
But, we are of the view that such an exercise can be done only in other forums and in the manner and method as suggested by the Supreme Court in Common Cause (supra) and not before this Court. If such questions are allowed to be raised before court, every expenditure of the State can be called in question, both as to the nature and extent thereof, in which event the functioning of the Government itself will be hampered."
16. Applying the same principles of law explained by us to the present case, we hold that there is no merit in this petition and the same deserves to be rejected.
17. In the result, this petition fails and is hereby rejected. However, in the facts and circumstances of the case, there shall be no order as to costs.
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(BHASKAR BHATTACHARYA, C.J.)
(J.B.PARDIWALA, J.)
Mohandas
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