Bombay High Court
Ashok Shikshan Sanstha vs Mr. S.N. Dutonde on 28 April, 2014
Author: B.P. Dharmadhikari
Bench: B.P. Dharmadhikari
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH
WRIT PETITION NO. 62 OF 2013
1. Ashok Shikshan Sanstha,
Ashok Nagar, Tahsil - Dhamangaon
Railway, District - Amravati through
its President Mr. Sudhirkumar
Narayanrao Shende, aged about
57 years, occupation - Agriculturist,
r/o Ashok Nagar, Tahsil - Dhamangaon
Railway, District - Amravati.
2. Shri Sudhirkumar Narayanrao Shende,
aged about 57 years, occupation -
Retired Teacher, Tahsil - Dhamangaon
Railway, District - Amravati.
3. Shri Ashok Bhauraoji Gulhane,
aged about 55 years, occupation -
Service, Post - Bori, Tahsil -
Chandur Railway, Dist. Amravati.
4. Shri Annaji Vishwanathji Kinhikar,
aged about 79 years, occupation -
Agriculturist, Tahsil - Chandur
Railway, District - Amravati.
5. Shri Vasantrao Nivruttinath Gulhane,
aged 76 years, occupation -
Agriculturist, r/o Pushkarna Nagar,
Ajansingi Road, Dhamangaon
Railway, Tahsil - Dhamangaon Railway,
District - Amravati.
6. Shri Namdeo Narayanrao Shingne. Deleted as per Court's
order dated 24.03.2014.
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7. Shri Wadudeorao Natthuji Kavle. Deleted as per Court's
order dated 03.01.2013.
8. Smt. Savitabai Sureshrao Thakre. Deleted as per Court's
order dated 14.02.2013.
9. Shri Namdeo Chandrabhanji Kinhikar,
aged about 90 years, occupation -
Agriculturist, Post - Bori, Tahsil -
Chandur Railway, District - Amravati. ... PETITIONERS.
Versus
1. Mr. S.N. Dutonde, the Administrator
Ashok Shikshan Sanstha, Ashok Nagar,
Tahsil - Dhamangaon Railway,
District - Amravati/ Superintendent,
Public Trust Registration Office,
Amravati, Tahsil & Dist. Amravati.
2. The Deputy Charity Commissioner,
Public Trust Registration Office,
Amravati Division, Amravati,
Tahsil & District - Amravati.
3. The Joint Charity Commissioner,
Public Trust Registration Office,
Amravati Division, Amravati,
Tahsil & District - Amravati. ... RESPONDENTS
1. Nandlal Madangopalji Mundhada,
aged about - 89 years, occupation-
Agriculturist, r/o Dhamangaon
Railway, Tahsil - Dhamangaon
Railway, District - Amravati.
2. Devidas Laxmansa Shribhate,
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aged about 76 years, occupation -
Agriculturist, r/o Bori, Tahsil -
Chandur Railway, Dist. Amravati.
3. Mohanlal Mundhada,
aged about 78 years,
occupation - Agriculturist,
r/o Kurha, Tahsil - Teosa,
District - Amravati.
4. Smt. Dwarkabai Shriram
Gulhane, aged about 80 years,
occupation - Nil, r/o Bori,
Tahsil - Chandur Railway,
District - Amravati. ... INTERVENORS.
Shri M.G. Bhangde, Senior Advocate with Shri R.M. Bhangde,
Advocate for the petitioners.
Shri A.K. De, Advocate for respondent No. 1.
Shri D.B. Patel, AGP for respondents No. 2 & 3.
Mrs. Kirti Satpute, Advocate for the intervenors.
.....
CORAM : B.P. DHARMADHIKARI &
P.R. BORA, JJ.
DATE OF RESERVING JUDGMENT : MARCH 25, 2014.
DATE OF PRONOUNCING JUDGMENT : APRIL 28, 2014.
JUDGMENT :(Per B.P. DHARMADHIKARI, J.) Dispute is about a public trust having registration number PTR no. F-47 by name Ashok Educational Society duly ::: Downloaded on - 01/05/2014 23:56:22 ::: wp62.13 4 registered under the Bombay Public Trust Act, hereinafter referred to as BPT Act. Petitioners seek a direction to the administrator on a Public Trust to hand back the charge of Trust to them in terms of judgment dated 30.4.1998 of the Joint Charity Commissioner (hereinafter referred to as Jt.C.C.) in F.A. 14 & 15 immediately. It appears that the petitioners on 10.12.2012 moved an application for restoration of charge back to them as elected body & Joint Charity Commissioner rejected it on 20.12.2012. Challenge to this order & other consequential orders/steps is also added on 24.2.2013.
Petitioners claim that there have been two elections of the governing body i.e managing committee - one in 2007 & the other in 2012. Respondent 2 Deputy Charity Commissioner (hereinafter referred to as Dy.C.C.) on 5.10.2012 has substituted Respondent 1 as the administrator in place of one Shri Gajbe & this order is also assailed in the writ petition. Considering these facts writ petition is being disposed of finally by issuing "Rule" and making it returnable forthwith, with consent of parties.
2. On 3.1.2013, writ petition came to be filed by 9 ::: Downloaded on - 01/05/2014 23:56:22 ::: wp62.13 5 petitioners. Petitioner no. 9 Namdeo Kinhikar has expired on 31.8.2013. Petitioner 8 Smt. Savitabai has withdrawn from the petition on 20.2.2013 while Petitioner 7 withdrew on 5.3.2013. On 24.3.2014 this Court allowed CAW 3251 of 2013 moved by Petitioner Namdeo Shingne and allowed him to withdraw from the challenge. Thus, as of now, the writ petition is being pressed only by 5 petitioners. Respondent 1 is the administrator changed & appointed by Respondent 2 Deputy Charity Commissioner on 5.10.2012 while Respondent 3 is the Joint Charity Commissioner.
Intervenors 1 to 4 are the opponents of petitioners who are opposing the writ petition and on 23.1.2013, this Court has permitted them to intervene.
3. Before proceeding further, it will be appropriate to note few undisputed facts leading to this controversy. In 1991, after elections to the governing body, petitioners claiming that their group had been elected, reported change CR 202 of 1991 under S. 22 of the BPT Act while the rival group also submitted another change report vide CR 252 of 1991. These change reports traveled ::: Downloaded on - 01/05/2014 23:56:22 ::: wp62.13 6 to this Court in FA 578 of 1994, 579 of 1994, 580 of 1994 & 581 of 1994. All these first appeals under S. 72(4) of the BPT Act were filed by the group of present petitioners. Sudhirkumar Shende, Annaji Kinhikar, Sudhakar Sawalakhe were appellants therein with the Trust Ashok Shikshan Sanstha as Appellant 1. Learned Single Judge on 28.4.1995 confirmed rejection of CR 202 of 1991 but remanded back the CR 252 of 1991 for fresh inquiry. Despite remand, change forming subject matter of CR 252 of 1991 was implemented by the authorities functioning under BPT Act and allegedly reported trustees were taken on record by adding their names to "Schedule I" which contains names of validly elected trustees. WP No. 3698 of 1995 came to be filed by the group of petitioners challenging that inclusion of names of other group in schedule I on 10.11.1995 to urge that it was not a legal body in charge of the affairs. Learned Single Judge on 24.4.1996 noted unanimous request of both sides to appoint some third unconnected person as an administrator to run the trust. This Court directed Assistant Charity Commissioner to appoint an unconnected person in the office of Joint Charity Commissioner accordingly to work ::: Downloaded on - 01/05/2014 23:56:22 ::: wp62.13 7 under guidance of Assistant Charity Commissioner. Accordingly, the administrator then appointed continues even today.
4. After remand, CR 252 of 1991 came to be rejected on 18.2.1998. List of 25 persons identified as members of Trust was prepared in said case. To-day, only 11 members out of said list are alive. Appeals 14 & 15 of 1998 against it were rejected on 30.4.1998 by the Jt.C.C. On 20.12.2003, the District Judge dismissed the further appeals Misc. C.A. 45 & 46 of 1998 preferred by the other group i.e intervenors against this order of Jt.C.C. Second Appeals 107 & 108 of 2004 filed in this Court were disposed of as withdrawn on 1.8.2007. CA 6829 0f 2007 filed by one Ramesh Kalmegh to recall withdrawal order in SA 108 pf 2004 was dismissed on 9.11.2007 as said Ramesh had filed a CA (civil application) seeking leave to appeal against the judgment of the District Judge. That leave application CA 7022 OF 2007 In SA st. 10244 of 2007 also came to be rejected on 16.4.2008. Thus, CR 252 of 1991 saw its death in 2008.
::: Downloaded on - 01/05/2014 23:56:22 ::: wp62.13 85. Order rejecting Appeals 14 & 15 of 1998 passed on 30.4.1998 by the Jt.C.C. has some bearing on the question of continuation of Administrator which needs to be resolved here.
Jt.C.C. directed Ex-officio Secretary of Trust to issue notices to valid members of Trust & to hold elections of the governing body within two months from the date of his order. The administrator appointed as per directives of this Court was asked to handover the charge to that newly elected managing body i.e Governing Body forthwith after a legal body came into existence as per said election.
6. Petitioners contend that after said directives dated 30.4.1998 attained finality on 1.8.2007, accordingly the election has been held on 27.9.2007 & as they are elected in it, they are entitled to receive charge from the administrator. Respondents deny election of petitioners & urge that till change report CR 576 of 2007 submitted by the petitioners is not accepted as valid, the administrator has to continue. Petitioners also state that after expiry ::: Downloaded on - 01/05/2014 23:56:22 ::: wp62.13 9 of tenure of 5 years from 2007, further elections have been conducted on 21.10.2012, and CR 829 of 2012 reporting it to the office of the Dy.C.C. is now pending. Both these CRs are under adjudication of competent authorities and other group/intervenors are opposing those change reports by disputing the alleged elections.
7. It is in this background that we have heard senior advocate Shri M.G. Bhangde with Adv. R.M. Bhangde for Petitioners, Adv. De for Respondent 1 Administrator, Adv. Ms. Satpute for Intervenors & learned AGP Shri Patil for the Respondents 2 & 3.
8. Adv. Bhangde submits that due to legal position as understood for quite long time, governing body of petitioners entitled to manage the functioning of trust, though elected could not demand to be placed in charge of affairs till its change report submitted under S.22 was accepted. As such, though petitioners got elected in 2007, in absence of any decision on their change report as ::: Downloaded on - 01/05/2014 23:56:22 ::: wp62.13 10 the same is/was not accepted, they did not raise any demand for charge as per legal advise. Very same body has again been elected legally on 21.10.2012 and hence, after changed legal position, the petitioners demanded charge by moving application on 10.12.2012.
Said demand was sent by Respondent 1 to Respondent 2 on 19.12.2012 pointing out the directives in this connection issued by the Jt.C.C. on 30.4.1998 and he sought guidance from Respondent
2. On 20.12.2012, Respondent passed impugned order on it and pointed out that he had placed Respondent 1 Shri Dutonde in charge and as such, there was no question of Respondent No. 1 handing it over to petitioner Sudhirkumar Shende. He has invited attention to various judgments both old as also new, to urge that change in composition of the governing body is effective from the date of election itself & there is no need to wait for adjudication of legality of such change. To explain the scope of power u/s 41A and stance that an administrator could not be appointed on public trust under it, he also cited few precedents. According to him, proceedings in CR 252 of 1991 are over on 1.8.2007, and hence, the purpose of administrator appointed in terms of directions of this ::: Downloaded on - 01/05/2014 23:56:22 ::: wp62.13 11 Court dated 24.4.1996 is already accomplished. Therefore, the democratically elected body must be permitted to assume charge.
Such body and its members have a fundamental right to administer the trust and it can not be defeated by the Respondents. Judgments of Hon. Apex Court are pressed into service to substantiate this.
Without prejudice, it is argued that a fundamental right under Art.
19(1)g & Art. 26 of the Constitution of India can not be waived.
Similarly, to rebut the defense of acquiescence or waiver, learned advocate argues that when there is inherent lack of jurisdiction or absence of power in a statutory authority, petitioners by their consent or conduct can not be said to be estopped. Remedy of seeking charge from the administrator wrongfully continuing is always open.
9. He has invited attention to the representation dated 4.10.2012 submitted by the group of petitioners about the clean state of affairs during regime of administrator Shri Gajbe & his harassment by the rival group of intervenors. Order passed by Respondent No. 2 Dy.C.C. on 5.10.2012 is assailed in this backdrop ::: Downloaded on - 01/05/2014 23:56:22 ::: wp62.13 12 as passed unilaterally to favour the Intervenors. He, in alternative, states that Respondent 1 Shri Dutonde has also developed bias against petitioners & has joined hands with the intervenors. Reply filed by him to oppose the petition reveals that he is not neutral & made wild allegations against Sudhirkumar Shende. Dutonde has all records in his custody & still he suppressed 7 vital documents to favour the case of Intervenors. Petitioners therefore seek a direction to Respondent 2 to replace Shri Dutonde as an administrator.
10. Scheme of the Public Trust, particularly clause 4, 7 & 12 are relied upon to show that the trust property vests in the Governing Body and Head-master of a School is made an ex-officio Secretary of the said body. Petitioners who constitute the Governing Body must therefore be allowed to discharge their obligations.
11. Adv. Bhangde urges that in reply affidavit filed before this Court, Respondent 2 has given only two reasons to justify its course of action. The judgment of learned Single Judge though already ::: Downloaded on - 01/05/2014 23:56:22 ::: wp62.13 13 overruled, is relied upon by Dy.C.C. to justify refusal to handover charge. The judgment of this Court dated 24.4.1996 in WP 3698 of 1995 is relied upon to demonstrate that occasion to hand over the charge has still not come as CRs filed in 2007 & 2012 are pending.
He contends that in view of settled legal position, the elected body should be allowed to administer the Trust.
12. Adv. Satpute on behalf of intervenors 1 to 4 invites attention to unamended prayers in writ petition to urge that order dated 30.4.1998, though sought to be executed & also later in point of time, has not been pointed out to this Court. Orders dated 5.10.2012 or 20.12.2012 are challenged later on by amendment.
Order dated 21.1.2013 passed by Dy. Charity Commissioner rejecting request to direct Dutonde to hand over charge is also pointed out by her. She contends that administrator appointed on 24.4.1996 has to continue till a legal body becomes available as per later order dated 30.4.1998. Hon. High Court has not stipulated any time period or tenure of an administrator. The alleged elections on 27.9.2007 as also on 21.10.2012 are seriously in dispute & she ::: Downloaded on - 01/05/2014 23:56:22 ::: wp62.13 14 points out a panchnama dated 27.9.2007 prepared by Tahsildar to urge that no meeting took place at scheduled place on that day.
Affidavit filed by intervenor no. 2 through Devidas Shirbhate is also read out to demonstrate challenge to alleged meeting dated 21.10.2012. Crime no. 42 of 2013 u/s. 420,468 & 34 IPC at police station Kulha, District Amravati on 10.5.2013 for illegal appointments of teachers registered against Sudhirkumar Shende, his PCR from 14.8.2013 to 17.8.2013 & MCR till 28.8.2013 is pressed into service to contend that charge can not be handed over to him. Objection (undated) jointly raised by intervenors, petitioner7 & 8 opposing alleged 2007 & 2012 elections pointing out that as administrator was in charge, Sudhirkumar could not have conducted the same is presses into service. Affidavit of petitioner 8 Smt. Savita asserting that she did not receive notice of meeting dated 27.9.2007, that there was no such meeting or election & her signatures on CR was obtained by misleading her by said Sudhirkumar & similar affidavit of petitioner 6 Namdeo Shingne are also read out.
::: Downloaded on - 01/05/2014 23:56:22 ::: wp62.13 1513. She draws support from pleadings in paragraph 5 of petition to add that removal of Shri Gajbe & appointment of Shri Dutonde as administrator is the real cause for moving such petition and had Shri Gajbe continued to manage, the writ petition would not have been filed. Representation dated 4.10.2012 is not by a different body but by same persons who claim to be elected again on 21.10.2012. Out of 11 valid undisputed members of the Trust, six members have on 10.3.2014 given a requisition for holding of elections and petitioner 2 Sudhirkumar does not enjoy support of majority. Impugned order dated 20.12.2012 is proper in this light.
14. She also relies upon various judgments to urge that charge can not be made over till validity of alleged elections in 2007 & 2012 is first decided. Petitioners do not have any legal right to seek charge & hence, no question of violation of any fundamental right arises. She also attempts to distinguish the rulings cited by the petitioners.
::: Downloaded on - 01/05/2014 23:56:22 ::: wp62.13 1615. Adv. De on behalf of Respondent administrator submits that by forwarding the demand dated 10.12.2012 to his superior, said respondent has exhibited his fairness & impartiality. He further contends that situation prevailing today being material, relevant circumstances are brought on record & to the notice of this Court by Shri Dutonde & it does not tantamount to taking of sides. There are no allegations of any interest in the Trust or of malafides or maladministration against him & hence, there is no need to replace him.
16. AGP relies on reply affidavit to oppose the petition. He states that order dated 30.4.1998 shows total 23 valid members of Trust then but presently, only 8 exist. He points out that CR proceedings were stayed in WP 861 of 2013 filed by Sudhirkumar for quite some time. He also points out stages at which CR 576/2007 & 829/2012 are pending. Circumstances necessitating change of Shri Gajbe are also pointed out in reply & he states that it is imperative to decide both CRs and to continue the Administrator till then. Judgment dated 28.8.1999 in FA 354 of 1998 by learned ::: Downloaded on - 01/05/2014 23:56:22 ::: wp62.13 17 Single Judge of this Court and later judgment dated 24.4.1996 in WP 3698/1995 are pressed into service to justify decision not to hand over the charge. It is contended that Petitioners 2 to 9 are protracting the CR proceedings.
17. In his reply arguments, Shri Bhangde contends that his argument of bias on part of Shri Dutonde is not even touched and rebutted by the Respondents. He further contends that intervenors have prepared two affidavits of petitioner 8 & 6 on 2.12.2013 by way of afterthought to support the fabricated, undated alleged joint complaint to somehow defend this WP. He submits that recording of evidence in CRs is over and these two petitioners did not raise any such objection or contention in those proceedings. Consent letter for recording change submitted by them on 23.11.2012 to Dy.C.C. are relied upon by him. He states that there is no reply affidavit by said petitioners or intervenors after contesting petitioners filed their counter affidavit and these documents. Paragraphs 1 to 3 of the said counter affidavit stamp no. 686 of 2014 are read out to explain the stand of contesting petitioners on alleged undated joint complaint.
::: Downloaded on - 01/05/2014 23:56:22 ::: wp62.13 18The petitioners allegedly after joining hands with Intervenors, have not filed any application under S.73A of BPT Act, document later alleged to be handed over to authorities, does not show any legal receipt of office of Dy.C.C. and it is not on record of any CR. Thus, their withdrawal as petitioners is not a circumstance in favour of the Intervenors.
18. In an attempt to show that objections to 2007 or 2012 CRs are without any merit, he tenders documents for appreciation of this Court. Effort is to show to this Court how intervenor 1 Nandlal filed a pursis Ex. 19 to withdraw his objections in CR 576 of 2007, how later he withdrew said pursis and filed objection, how deposition of intervenor 2 Devidas is falsified by confronting him with the CD of election proceedings. He also challenges alleged spot panchnama prepared by Tahsildar pointing out that Tahsildar has no authority in law or business to do so. Meeting was on 27.9.2007 at 2.00 PM and as only 13 members were to participate in election, it was over even before the alleged visit of Tahsildar to place where meeting was held.
::: Downloaded on - 01/05/2014 23:56:22 ::: wp62.13 1919. Order dated 30.4.1998 passed by the Jt.C.C. in appeal under S. 70 of BPT Act against order in CR 252 of 1991 evolves a complete procedure & body emerging elected becomes a legal body or the Governing Body/Council entitled to administer the affairs of the Trust. It need not wait for adjudication of the objections to CRs and ought to have been placed in charge.
20. As far as FIR against Sudhirkumar is concerned, he states that order of Deputy Director of Education, Amravati dated 18.2.2013 is the basis for it and same is passed behind the back of Sudhirkumar. It is also challenged by 18 allegedly illegally recruited teachers in writ petition which is still pending. In the FIR as filed, name of Sudhirkumar does not figure and though about 13 months have elapsed, as yet there is no charge-sheet. S. 41(D)(1)(f) of BPT Act does not provide for disqualification only because an investigation is pending. Judgment reported at Sahara India Real Estate Corporation Ltd. & Ors. vs. Securities & Exchange Board ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 20 Of India & Ors. - (2012) 10 SCC 603 is relied upon to argue that presumption of innocence in favour of said Sudhirkumar can not be either diluted or ignored.
21. He submits that order dated 20.12.2012 is the real cause to approach this Court and the Respondents in reply do not state that removal of Shri Gajbe is the cause for filing of writ petition Respondents have only pointed out the contentions in order dated 5.10.2012 and not findings recorded therein. No-objection to record outcome of election dated 21.10.2012 as also express consent deed given by the petitioners who have withdrawn from the petition are relied upon to urge that all petitioners form Governing Body and deleted /withdrawing petitioners have not joined hands with the intervenors. Hence, in Governing Body petitioners 2 to 5 (4 in number) are in majority as against petitioners 6 to 8 (3 in number).
(2010) 11 SCC 186 - Central Bank of India v. Devi Ispat Ltd., is cited to urge that this Court has to consider the facts prevailing on the date of filing of writ petition & can not administer law on the basis of subsequent developments.
::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 2122. He invites attention to judgment dated 24.4.1996 to urge that it expressly restricts the life of administrator. To demonstrate that petitioners are not prolonging CRs proceedings, he submits that grievances of petitioners were found justified by this Court when it decided WP 861 of 2013 & 996 of 2013 on 25.3.2013 & 1.4.2013.
The Petitioners can not be confused with the Governing body which moved applications on 4.10.2012 & 10.10.2012. He further states that Respondents 2 & 3 have not accepted settled or correct position of law even while filing reply before this Court in present petition.
He concluded his arguments by requesting to grant charge of Trust to the petitioners.
23. Adv. Satpute filed a pursis pointing out that the documents tendered by petitioners during reply arguments can not be used to the prejudice of Intervenors as the same have come at 11th hour and without due opportunity to them. Reason as to why affidavit could not be sworn in support of said pursis is also given ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 22 and facts pointed out therein are relied upon to seek rejection of those documents and for dismissal of writ petition She submits that meeting dated 27.9.2007 could have been convened by the secretary head-master Shri D.B. Deshmukh but he was on training on 27.9.2007 & 28.9.2007.
24. We will first deal the contention of petitioners that subsequent developments i.e withdrawal of few petitioners from the challenge, is not decisive and position prevailing on the date of filing of petition must only be looked at & acted upon to decide whether the charge needs to be handed over to the petitioners.
Petitioners rely upon Central Bank of India v. Devi Ispat Ltd., (Supra) to buttress this submission. In said matter, respondent company approached High Court for a writ to appellant Bank to return back the title documents as its outstandings were fully satisfied. Learned Single Judge allowed that prayer and Bank appealed to the Division Bench, which dismissed said appeal. Bank then approached Hon. Apex Court. In paragraph 16, Hon. Apex Court finds direction issued by High Court proper as no amount was outstanding. Following ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 23 observations are important for our purposes :-
"20. In the case on hand, the respondent Company has demonstrated that based on the advise of the appellant Bank, they shifted their accounts to another nationalized bank and through an arrangement with State Bank of India, a cheque of Rs. 15 crores was deposited by their Bank and in token of the same, by statement of accounts dated 14-5-2009 the appellant Bank clearly mentioned that there is no due or nil balance from the respondent Company. (emphasis supplied) In such circumstances, when the relief sought for does not relate to interpretation of any terms of contract, the Bank being a nationalised bank, a writ court can issue appropriate direction in certain circumstances as mentioned above. In such a factual matrix, the reliance placed on these two decisions is not helpful to the appellant Bank.
21. Though Mr Rohatgi has pointed out that after filing of the writ petition, the respondent Company owes money through their relationship with other concerns, as rightly pointed out by Mr Sundaram, the position on the date of the filing of the writ petition is the relevant date to test the direction of the High Court. It is not in dispute that the writ petition has been filed by the respondent Company before the High Court at Calcutta on 29-5-2009, that is, well after settlement of their dues to the extent of Rs. 15 crores by ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 24 State Bank of India and the communication of the appellant Bank dated 15-5-2009 intimating "nil" dues. In view of the same, we hold that the date of filing of the writ petition is the relevant date. This is also clear from the dictum laid down by this Court in Rajahmundry Electric Supply Corpn.
Ltd. v. A. Nageshwara Rao."
Hon'ble Apex Court then proceeds to lay down scope of jurisdiction under Art. 226 to deal with contractual matters. We are not concerned with that law in this matter. Portion extracted above shows position prevailing on the date of filing of writ petition that the Bank had nothing to recover from Company & thereafter right accrued to Company to demand back its title deeds. Accordingly, learned Single Judge had ordered return of documents. Therefore the position on the date of the filing of the writ petition is found to be determinative to test the correctness of direction of the High Court. Event after said filing viz. owing of money through other related concerns was ignored. It is important to note that Hon. Apex Court dismissed the appeal of Bank. This judgment therefore does not lay down the law that subsequent events can never be relevant or by amendment of pleadings, can not be brought to the notice of ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 25 Court or then, relief can not be moulded suitably to meet such developments.
25. Events which may have bearing on the demand of present petitioners to put them in charge of the affairs of Trust are :--
i-- Further election alleged to be held on 21.10.2012 in which body alleged to be elected on 27.9.2007 again got re-elected.
ii-- Petitioners not demanding charge from 27.9.2007 till 10.12 2012.
iii-- Opposing removal of Shri Gajbe on 4.10.2012 but not demanding the charge then.
iv-- Withdrawal of petitioners 6 to 8 from the challenge.
v-- Intervenors have on 10.3.2014 filed a pursis bringing on record requisition dated 6.3.2014 submitted allegedly by 7 trustees but signed by 6 for holding the elections as since 2007 there are no elections. It is not signed by Wasudeo Kawale - an ex-::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 26
petitioner no. 7 deleted on 5.3.2013.
Only last two events i.e an alleged demand for election on 6.3.2014 & three of the surviving 8 petitioners distancing themselves from the writ petition are after its filing. Similarly, petitioner 9 has also expired recently. Other material factor is completion of final arguments before the competent authority in two CR cases 576/2007 & 829/2012.
26. Demand to place them in charge needs to be viewed in the background of arrangement made by this Court while delivering the judgment on 24.4.1996 in WP 3698 of 1995 & later order of Jt.C.C dated 30.4.1998 which has remained in field for last over 16 years.
Question is what are the circumstances which all of a sudden warrant removal of administrator at this stage & handing of charge back to trustees. Both groups came up with story of elections in 1991 which lead to CR 202/1991 & 252/1991 which were mutually inconsistent. Petitioners CR 202 of 1991 saw its end 28.4.1995 & then CR 252 of 1991 was sent back for fresh adjudication. It took ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 27 time till 16.4.2008 when this Court ultimately rejected prayer seeking leave to file appeal after civil application for review of its order dated 1.8.2007 in SA 108 of 2004 was disposed of on 9.11.2007. After 28.4.1995, petitioners were only opposing that CR filed by the intervenor group till 16.4.2008. They had no election of their own and still did not permit other group to come on schedule I or to administer Trust. On the contrary, knowing fully well that it had no face to come on schedule I, challenged inclusion of rival group on 10.11.1995 in schedule I in WP 3698 of 1995. Learned Single Judge, in said proceedings under Art. 226 & 227 of the Constitution of India, noted that both sides were seriously disputing entitlement of other group to manage the affairs of Trust during pendency of CR 252 of 1991 and unanimously agreed to appointment of some third authority unconnected with Trust for managing it. Thus, in this situation and with the consent of parties an employee in the office of Jt.C.C. unconnected with Trust was directed to be appointed and proceedings in CR 252 of 1991 were directed to be decided within four months. History leading to order dated 30.4.1998 is already noted by us above. Appeals 14 & 15 of ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 28 1998 against rejection of CR 252 of 1991 were rejected on 30.4.1998 by the Jt.C.C. In the very same order, Jt.C.C also continued the administrator as holding of fresh elections had become must. Petitioners did not challenge even this order and allowed administrator to manage the affairs. They did not even attempt the fresh elections. Thus, till 1.8.2007 or then 27.9.2007, even the direction to hold elections contained in the order dated 30.4.1998 was not acted upon by them. After 27.9.2007 elections, again they did not seek to enter the charge and "excuse" given therefor is of impression or understanding of legal position then prevalent.
27. Hence, before proceeding with further consideration of the arguments, we will briefly deal with the merits of this "excuse".
The Division Bench of this Court in 2011 (1) Mh.L.J 849 -
Muralidhar vs. State of Maharashra observes :--
"It is also not possible to agree with the statement that in the absence of any order under Section 41 A of the Bombay Public Trusts Act, only those persons whose names are ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 29 entered in the register can continue to manage the affairs of the trust. It is a matter of common experience that persons shown as trustees in the register i.e. Schedule - I under Rule 5 of the Bombay Public Trusts Rules, 1951 are shown to exist as trustees even though their tenure/term as trustees as indicated in the bye-laws, memorandum of association or Rules or regulations had come to an end years back or such names are hardly one or two or who are unable to run the trust for one or the other reason. Therefore, merely because names of such persons whose names exist in Schedule - I and whose term had expired or for any other reason they cannot function as trustees or fresh elections have been held under a particular fact situation, such trustees alone would not be entitled to continue to manage the affairs of the Trust. In our opinion, each case will have to be decided on the facts, materials and evidence available on record and by applying the law. The change reports in respect of elections, filling up of vacancies of trustees, schemes are filed with the Assistant Charity Commissioner and every endeavour should be made by the Assistant Charity Commissioner to decide such change reports expeditiously and in case of any dispute amongst the trustees, power under Section 41 A of the Bombay Public Trusts Act can be invoked either suo motu by the Assistant Charity Commissioner or on application of the trustees or the persons connected with the Trust or the Education or ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 30 other authority for issuance of directions in the matter of administration of the Trust and its institutions."
28. In 2002 (3) Bom.C.R. 161 - Cembur Trombay Education Society vs. D.K. Marathe, the learned Single Judge has already observed on 1.10.2001 that :--
"The law with regard to the efficacy of any change brought about and its application is no more res integra. The Apex Court in decision reported in A.I.R. 1993 S.C.W. 3006;
(Managing Committee, Khalsa Middle School and another v. Smt. Mohinder Kaur and another), has considered this aspect of the matter. The Apex Court was called upon to examine similar provisions of the Societies Registration Act, 1860. The scheme of section 12-A of that Act is more or less same as section 22 of the Bombay Public Trusts Act. The Apex Court compared the said provision with the provisions of sections 18 and 19 of the Companies Act which mandate that the alteration or amendment to the Memorandum of Association of the Company takes effect from the date of its registration only. In that context the Apex Court in para 11 of the said judgment has observed that in absence of any requirement in the Act that the alteration in the Rules and Regulations must be registered with the Registrar, it cannot ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 31 be held that registration of the amendment is a condition precedent for such an alteration to come into effect. A priori, any amendment or change brought about in accordance with law would come into effect from the date of resolution of the Society to bring about such a change. This proposition is fortified from the plain language of section 22 of the Bombay Public Trusts Act. The said section requires that where any change occurs in any of the entries recorded in the register kept under section 17, the trustee shall, within 90 days from the date of the occurrence of such change, report such change to the Deputy or Assistant Charity Commissioner, as the case may be. The dictionary meaning of expression "occur" as observed in the Black's Law Dictionary is:
"To happy; to meet one's eyes; to be found or met with; to present itself; to appear; hence, to befall in due course; to take place; to arise."
Giving the natural meaning to this word in section 22 of the Act, coupled with the principle enunciated by the Apex Court that when the Act does not require that registration of any change is a condition precedent to come into effect, I have no hesitation in taking the view that the amendment to the constitution as well as subsequent elections of the President and members of the Governing Council, therefore, came into effect from the date of the respective resolutions of the general body. The enquiry postulated under section 22 is ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 32 only to ascertain the factum as to whether the change has occurred or not. In the event, the competent authority is satisfied that the change has not occurred in accordance with law, only then that change will have to be undone and status quo ante will have to be restored. A fortiori, resolution of the general body of the Society is sufficient to ignite the change of amendment in the constitution as well as of electing new general body for administering the affairs of the Society. The fact that the change report is pending consideration before the Charity Commissioner, would be of no avail. Understood thus, as a necessary corollary, it will have to be held that the respondent-Shri Marathe ceased to be the President of the Society from the date when the General Body elected another President in its meeting dated June 18, 1995. If this be the position, the respondent-Shri Marathe will have no right whatsoever to continue in the post of president and, there would be no question of granting any mandatory relief at this stage."
29. Another learned Single Judge of this Court in 2008 (5) Mah. L.J. 853 - Vijay K. Mehta vs. Charu K. Mehta has observed on 11.7.2008 that :--
"22. The argument advanced on behalf of the respondents ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 33 that since the names of the three petitioner trustees do not appear in Schedule I of the B.P.T. Act, they cannot be considered as trustees is without any merit, because, firstly the Joint C.C. has not recorded any finding to the effect that the trustees whose names do not appear in Schedule I of the B.P.T. Act cannot be considered as trustees. Secondly, even on merits the arguments of the respondents is unsustainable, because, what Section 22 contemplates is that the changes already effected by the Trust will attain finality from the date it is entered in the register, but that does not mean that till the changes are recorded in the register the trustees so appointed cannot function as trustees. Suppose in a given case, a trustee has died and in his place a new trustee is appointed and a change report filed to that effect is pending.
In such a case, can it be said that the dead trustee continues to be a trustee and the new trustee cannot be said to be a trustee till the change reported is accepted and recorded in the register ? Certainly not. Therefore, the order under Section 22 (3) of the B.P.T. Act merely gives finality to the changes already effected by the Trust and that order does not make the changes effective from that date. This is also the view expressed by the learned Single Judge in the case of Chembur Trombay Education (supra) and endorsed by the Division Bench of this Court in the case of Ganesh M. Thawre (supra)."::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 34
30. This Division Bench Judgment in case of Ganesh M. Thawre vs. Central Hindu Military Education Society - 2007 (6) Mh.L.J 589 is delivered on 26.7.2007 at Nagpur. We do not find it necessary to refer to it again. Thus, long prior to 27.9.2007 elections with which we are concerned, the Division Bench had rejected the contention that change becomes effective only after it is entered into the "schedule I" after due enquiry under S.22 of BPT Act. Thus, reliance on judgment delivered by the learned Single Judge dated 28.8.1999 in FA 354 of 1998 by present petitioners is misconceived and not a valid "excuse".
31. This brings us to consideration of question of power to appoint the administrator on a public trust & whether by consent jurisdiction absent inherently has been exercised in present matter.
In Nautam Prakash DGSVC v. K.K. Thakkar -- (2006) 5 SCC 330, the short question before the Hon. Apex Court was whether the Assistant Charity Commissioner, Greater Bombay had jurisdiction to interfere with the administration of the appellant Trust which was registered at Baroda in the State of Gujarat. After the Reorganisation Act came into force, an application for registration of the property situate in Gujarat was filed. The audited statements of accounts admittedly ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 35 were also filed till 1973. The High Court had dismissed the writ petition of the appellant only on the ground that the jurisdiction of the Assistant Charity Commissioner could not have been questioned by the appellant as the vires of the 1960 Act or the 1960 Order had not been questioned by them. Hon. Apex Court finds that if by reason of the provisions of the said Act or the 1960 Order, the jurisdiction of the Assistant Charity Commissioner, Bombay was confined only to the properties situate within the State of Maharashtra, having regard to the doctrine of lex situs, the said authority could not have assumed jurisdiction over the entire Trust.
The Assistant Charity Commissioner, Bombay derived his jurisdiction from the provisions of the Bombay Public Trusts Act. All the provisions of the said Act were not applicable to both the States.
Hon. Court noticed that the office for administration of the Trust was situate in the State of Gujarat & only some properties of the Trust were situate in the Maharashtra region. Clause 4(c) created a legal fiction in terms whereof the Trust was deemed to be registered in the Gujarat region whereafter no other or further inquiry was required to be conducted. In terms of clause 4(b) of the Order, only ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 36 so much of the property which was situate in the Maharashtra region would be deemed to be so registered in Bombay. The jurisdiction of the Assistant Charity Commissioner, Greater Bombay was, therefore, confined only to the property which was situate within the Maharashtra region. The Hon. Apex Court has held that the High Court committed a manifest error insofar as it proceeded to hold that the appellants in view of their conduct could not question the jurisdiction of the Assistant Charity Commissioner of Bombay. However, in relation to application under S.41-A, Hon. Court has observed :--
"29. The Charity Commissioner did not find that the allegations relating to mismanagement had any foundation. It has been clearly held that the said allegations are not proved. The Charity Commissioner also declined to pass an order in terms of Section 41-A as regards the prayer for appointment of an administrator. The first respondent was only given liberty to file an appropriate application under the Act. In the event, such an application is filed, indisputably the same has to be determined on its own merit. We would, however, observe that any such application alleging to mismanagement of the Trust, if filed, may be forwarded to the Assistant Charity Commissioner, Gujarat ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 37 who shall deal with it. It is further made clear that the respondent would be at liberty to inspect the audited accounts in the office of the Assistant Charity Commissioner in terms of the scheme framed by the Gujarat High Court."
Therefore, though inherent lack of jurisdiction can always be questioned, these observations do not show that an application under S.41-A was not tenable at all.
32. Various judgments cited by the petitioners on the issue of impact of consent or estoppel in the matter of inherent lack of jurisdiction need brief consideration. Last judgment relied upon is Kanwar Singh Saini v. High Court of Delhi, (2012) 4 SCC 307, where in para 22 Hon. Apex Court observes :--
"22. There can be no dispute regarding the settled legal proposition that conferment of jurisdiction is a legislative function and it can neither be conferred with the consent of the parties nor by a superior court, and if the court passes order/decree having no jurisdiction over the matter, it would amount to a nullity as the matter goes to the roots of the cause. Such an issue can be raised at any belated stage of the ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 38 proceedings including in appeal or execution. The finding of a court or tribunal becomes irrelevant and unenforceable/inexecutable once the forum is found to have no jurisdiction. Acquiescence of a party equally should not be permitted to defeat the legislative animation. The court cannot derive jurisdiction apart from the statute. [Vide United Commercial Bank Ltd. v. Workmen14, Nai Bahu v.
Lala Ramnarayan15, Natraj Studios (P) Ltd. v. Navrang Studios 16, Sardar Hasan Siddiqui v. STAT17, A.R. Antulay v. R.S. Nayak18, Union of India v. Deoki Nandan Aggarwal19, Karnal Improvement Trust v. Parkash Wanti 20, U.P. Rajkiya Nirman Nigam Ltd. v. Indure (P) Ltd.21, State of Gujarat v. Rajesh Kumar Chimanlal Barot22, Kesar Singh v. Sadhu23, Kondiba Dagadu Kadam v. Savitribai Sopan Gujar24 and CCE v. Flock (India) (P) Ltd.25"
This proposition is well established and need not be reiterated. Various other cases through which we were taken are the Division Bench of this High Court in Association of Engineering Workers vs. Automobile Products of India Ltd. - 1988 (2) Bom.C.R. 393, Judgments of Hon. Apex Court in Chief Justice of Andhra Pradesh & ors. vs. L.V.A. & others - (1979) 2 SCC 34, ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 39 Isabella Johnson M.A. Susai - (1991) 1 SCC 484, U.P. Rajkiya Nirman Nigam Ltd. vs. Indure Pvt. Ltd. - (1996) 2 SCC 667, MD Army Welfare Housing Organisation vs. Sumangal Services Pvt.
Ltd. - (2004) 9 SCC 619 , Dresser Rand S.A. vs. Bindal Agro Chem Ltd. - (2006) 3 SCC 751, Nautam Praksh DGSVC, Vadtal vs. K.K. Thakkar & others - (2006) 5 SCC 330, S. Seturaman vs. R. Venkatraman & ors. - (2007) 6 SCC 382, Municipal Committee & Hoshiarpur vs. Punjab State Electricity Board & Ors, - (2010) 13 SCC 216. We also note the well settled proposition that the court will invalidate an order only if the right remedy is sought by the right person in the right proceedings and circumstances. As we find petitioners not the right persons or seeking right remedy in right circumstances, we will dwell more on these precedents little later after we consider this proposition.
33. In the case of Smith v. East Elloe Rural District Council reported in 1956(1) All ER 855 (at page 871). it was observed as follows :-
"An order, even if not made in good faith, is still an act ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 40 capable of legal consequences. It bears no brand of invalidity on its forehead. Unless the necessary proceedings are taken at law to establish the cause of invalidity and to get it quashed or otherwise upset, it will remain as effective for its ostensible purpose as the most impeccable of orders."
Prof. Wade, in Administrative Law, 6th Edn. page 352,states as follows :-
"The truth of the matter is that the Court will invalidate an order only if the right remedy is sought by the right person in the right proceedings and circumstances . "
These observations are quoted by the Hon. Apex Court in the case of State of Punjab v. Gurdev Singh reported in MANU/SC/0612/1991 : (1992)ILLJ283SC. In Hadkinson v.
Hadkinson reported in (1952) 2 All ER 567, the Court of Appeal referred to a judgment in Chuck v. Cremer reported in (1846) 1 C TC 205 to the effect that a party, who knows of an order, whether null or valid, regular or irregular, cannot be permitted to disobey it.
It would be most dangerous to hold that the suitors or their ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 41 solicitors could themselves Judge whether an order is null or valid.
In the case of Nalla Senapati Sarkarai Mandariar Pallayakottai v.
Shri Ambal Mills, reported in AIR 1966 Mad 53 , the Madras High Court has observed that an order irregularly obtained cannot be treated as a nullity, but must be implicitly obeyed, until after a proper application, it is discharged. All these judgments meet approval of the Hon. Apex Court in the case of Tayabbhai M. Bagasarwalla and Anr. Hind Rubber Industries Pvt. Ltd.
[1997]3SCC 443 . In Shiv Chander Kapoor v. Amar Bose, J.S. Verma, J. speaking for a three-Judge Bench observed thus, with reference to the statement of law at pp. 351-53 of Wade's Administrative Law (6th Edn.): (SCC p. 247, para 23) " '[V] oid' is meaningless in an absolute sense; and 'unless the necessary proceedings are taken at law to establish the cause of invalidity and to get it quashed or otherwise upset, it will remain as effective for its ostensible purpose as the most impeccable of orders'. In the words of Lord Diplock, 'the order would be presumed to be valid unless the presumption was rebutted in competent legal proceedings by a party entitled to sue'‡."
::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 42To the same effect are the observations of Jagannatha Shetty, J. in State of Punjab v. Gurdev Singh "If an Act is void or ultra vires it is enough for the court to declare it so and it collapses automatically. It need not be set aside. The aggrieved party can simply seek a declaration that it is void and not binding upon him. A declaration merely declares the existing state of affairs and does not 'quash' so as to produce a new state of affairs.
But nonetheless the impugned dismissal order has at least de facto operation unless and until it is declared to be void or nullity by a competent body or court. In Smith v. East Elloe Rural District Council4, (AC at p. 769 : All ER at p. 871) Lord Radcliffe observed: 'An order, even if not made in good faith, is still an act capable of legal consequences. It bears no brand of invalidity on its forehead. Unless the necessary proceedings are taken at law to establish the cause of invalidity and to get it quashed or otherwise upset, it will remain as effective for its ostensible purpose as the most impeccable of orders.' Apropos to this principle, Prof. Wade states: (See Wade:
Administrative Law, 6th Edn., p. 352) 'the principle must be equally true even where the "brand" of invalidity' is plainly ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 43 visible; for there also the order can effectively be resisted in law only by obtaining the decision of the court. Prof. Wade sums up these principles: (Ibid) 'The truth of the matter is that the court will invalidate an order only if the right remedy is sought by the right person in the right proceedings and circumstances. The order may be hypothetically a nullity, but the court may refuse to quash it because of the plaintiff's lack of standing, because he does not deserve a discretionary remedy, because he has waived his rights, or for some other legal reason. In any such case, the "void" order remains effective and is, in reality, valid. It follows that an order may be void for one purpose and valid for another; and that it may be void against one person but valid against another.' "
34. The law on the point of relevance of subsequent events on the pending lis also needs mention. The following extract from Ram Kumar Barnwal v. Ram Lakhan, (2007) 5 SCC 660, is significant :
"9. The question relating to relevance of subsequent events during pendency of proceedings has been examined by this Court in many cases.
10. In Pasupuleti Venkateswarlu v. Motor & General ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 44 Traders1 it was observed as follows: (SCC pp. 772-73, paras 3-5) "3. Two submissions were advanced by Sri K.S. Ramamurthy to salvage his client's case. He argued that it was illegal for the High Court to have taken cognizance of subsequent events, disastrous as they proved to be. Secondly, he urged that once the High Court held--as it did--that the Appellate Tribunal acted illegally in remitting the whole case to the Rent Controller, it could not go further to dismiss his whole eviction proceedings, a misfortune heavier than would have been, had he not moved the High Court at all.
4. We feel the submissions devoid of substance. First about the jurisdiction and propriety vis-à-vis circumstances which come into being subsequent to the commencement of the proceedings. It is basic to our processual jurisprudence that the right to relief must be judged to exist as on the date a suitor institutes the legal proceeding. Equally clear is the principle that procedure is the handmaid and not the mistress of the judicial process. If a fact, arising after the lis has come to court and has a fundamental impact on the right to relief or the manner of moulding it, is brought diligently to the notice of the Tribunal, it cannot blink at it or be blind to events which stultify or render inept the decretal remedy. Equity justifies bending the rules of procedure, where no specific provision or fair play is not ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 45 violated, with a view to promote substantial justice--subject, of course, to the absence of other disentitling factors or just circumstances. Nor can we contemplate any limitation on this power to take note of updated facts to confine it to the trial court. If the litigation pends, the power exists, absent other special circumstances repelling resort to that course in law or justice. Rulings on this point are legion, even as situations for applications of this equitable rule are myriad.
We affirm the proposition that for making the right or remedy claimed by the party just and meaningful as also legally and factually in accord with the current realities, the court can, and in many cases must, take cautious cognizance of events and developments subsequent to the institution of the proceeding provided the rules of fairness to both sides are scrupulously obeyed. On both occasions the High Court, in revision, correctly took this view. The later recovery of another accommodation by the landlord, during the pendency of the case, has as the High Court twice pointed out, a material bearing on the right to evict, in view of the inhibition written into Section 10(3)(iii) itself. We are not disposed to disturb this approach in law or finding of fact.
5. The law we have set out is of ancient vintage. We will merely refer to Lachmeshwar Prasad Shukul v. Keshwar Lal Chaudhuri2 which is a leading case on the point. Gwyer, C.J., in the above case, referred to the rule ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 46 adopted by the Supreme Court of the United States in Patterson v. State of Alabama3 (US at p. 607):
'We have frequently held that in the exercise of our appellate jurisdiction we have power not only to correct error in the judgment under review but to make such disposition of the case as justice requires. And in determining what justice does require, the court is bound to consider any change, either in fact or in law, which has supervened since the judgment was entered.' and said that that view of the court's powers was reaffirmed once again in the then recent case of Minnesota v. National Tea Co.4 (US at p. 555). Sulaiman, J., in the same case2 relied on English cases and took the view that an appeal is by way of a rehearing and the court may make such order as the judge of the first instance could have made if the case had been heard by him at the date on which the appeal was heard. Varadachariar, J. dealt with the same point a little more comprehensively. We may content ourselves with excerpting one passage which brings out the point luminously (at p. 103):
'It is also on the theory of an appeal being in the nature of a rehearing that the courts in this country have in numerous cases recognised that in moulding the relief to be granted in a case on appeal, the court of appeal is entitled to take into ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 47 account even facts and events which have come into existence after the decree appealed against.' "
(emphasis in original)
11. To similar effect is the decision of this Court in Om Prakash Gupta v. Ranbir B. Goyal5. It was, inter alia, observed in that case as follows: (SCC pp. 262-64, paras 11-
13) "11. The ordinary rule of civil law is that the rights of the parties stand crystallised on the date of the institution of the suit and, therefore, the decree in a suit should accord with the rights of the parties as they stood at the commencement of the lis. However, the court has power to take note of subsequent events and mould the relief accordingly subject to the following conditions being satisfied: (i) that the relief, as claimed originally has, by reason of subsequent events, become inappropriate or cannot be granted; (ii) that taking note of such subsequent event or changed circumstances would shorten litigation and enable complete justice being done to the parties; and (iii) that such subsequent event is brought to the notice of the court promptly and in accordance with the rules of procedural law so that the opposite party is not taken by surprise. In Pasupuleti Venkateswarlu v. Motor & General Traders1 this Court held ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 48 that a fact arising after the lis, coming to the notice of the court and having a fundamental impact on the right to relief or the manner of moulding it and brought diligently to the notice of the court cannot be blinked at. The court may in such cases bend the rules of procedure if no specific provision of law or rule of fair play is violated for it would promote substantial justice provided that there is absence of other disentitling factors or just circumstances. The Court speaking through Krishna Iyer, J. affirmed the proposition that the court can, so long as the litigation pends, take note of updated facts to promote substantial justice. However, the Court cautioned: (i) the event should be one as would stultify or render inept the decretal remedy, (ii) rules of procedure may be bent if no specific provision or fair play is violated and there is no other special circumstance repelling resort to that course in law or justice, (iii) such cognizance of subsequent events and developments should be cautious, and
(iv) the rules of fairness to both sides should be scrupulously obeyed.
12. Such subsequent event may be one purely of law or founded on facts. In the former case, the court may take judicial notice of the event and before acting thereon put the parties on notice of how the change in law is going to affect the rights and obligations of the parties and modify or mould the course of litigation or the relief so as to bring it in ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 49 conformity with the law. In the latter case, the party relying on the subsequent event, which consists of facts not beyond pale of controversy either as to their existence or in their impact, is expected to have resort to amendment of pleadings under Order 6 Rule 17 CPC. Such subsequent event, the court may permit being introduced into the pleadings by way of amendment as it would be necessary to do so for the purpose of determining real questions in controversy between the parties. In Trojan & Co. v. RM.N.N. Nagappa Chettiar6 this Court has held that the decision of a case cannot be based on grounds outside the pleadings of the parties and it is the case pleaded that has to be found; without the amendment of the pleadings the court would not be entitled to modify or alter the relief. In Sri Mahant Govind Rao v.
Sita Ram Kesho7 their Lordships observed that, as a rule, relief not founded on the pleadings should not be granted.
13. Power of the court to take note of subsequent events, specially at the appellate stage, came up for the consideration of a Full Bench of the Nagpur High Court presided over by Sinha, J. (as His Lordship then was) in 8 Chhote Khan v. Mohd. Obedalla Khan . Hidayatullah, J. (as His Lordship then was) held, on a review of judicial opinion, that an action must be tried in all its stages on the cause of action as it existed at the commencement of an action. No ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 50 doubt, courts 'can' and sometimes 'must' take notice of subsequent events, but that is done merely 'inter partes' to shorten litigation but not to give to a defendant an advantage because a third party has acquired the right and title of the plaintiff. The doctrine itself is of an exceptional character only to be used in very special circumstances. It is all the more strictly applied in those cases where there is a judgment under appeal. His Lordship quoted the statement of law made by Sir Ashutosh Mookerjee, J. in a series of cases that merely because the plaintiff loses his title pendente lite is no reason for allowing his adversary to win if the corresponding right has not vested in the adversary but in a third party. In the case at hand, the defendant-appellant has simply stated the factum of proceedings initiated by HUDA against the plaintiff-respondent in an affidavit very casually filed by him. He has not even made a prayer to the court to take notice of such subsequent event and mould the relief accordingly, or to deny the relief to the plaintiff-respondent as allowed to him by the judgment under appeal, much less sought for an amendment of the pleadings. The subsequent event urged by the defendant-appellant is basically a factual event and cannot be taken cognizance of unless brought to the notice of the court in accordance with the established rules of procedure which if done would have afforded the plaintiff-respondent an opportunity of meeting the case now ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 51 sought to be set up by the appellant. We do not think this Court would be justified in taking notice of a fact sought to be projected by the appellant in a very cavalier manner. The fact remains that the present one is a landlord-tenant dispute and we cannot upset the relief granted by the courts below and the High Court to the plaintiff-respondent by relying on the doctrine of eviction by title paramount as it cannot be said that the proceedings initiated by HUDA against the plaintiff-respondent have achieved a finality or are such proceedings wherein the plaintiff-respondent cannot possibly have any sustainable defence."
12. Earlier in Ramesh Kumar v. Kesho Ram9 it was held as follows: (SCC pp. 626-27, para 6) "6. The normal rule is that in any litigation the rights and obligations of the parties are adjudicated upon as they obtain at the commencement of the lis. But this is subject to an exception. Wherever subsequent events of fact or law which have a material bearing on the entitlement of the parties to relief or on aspects which bear on the moulding of the relief occur, the court is not precluded from taking a 'cautious cognizance' of the subsequent changes of fact and law to mould the relief. In Lachmeshwar Prasad Shukul v. Keshwar Lal Chaudhuri Chief Justice Sir Maurice Gwyer observed: (AIR p. 6) 'But, with regard to the question whether the court is ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 52 entitled to take into account legislative changes since the decision under appeal was given, I desire to point out that the rule adopted by the Supreme Court of the United States is the same as that which I think commends itself to all three members of this Court. In Patterson v. State of Alabama3 Hughes, C.J. said:
"We have frequently held that in the exercise of our appellate jurisdiction we have power not only to correct error in the judgment under review but to make such disposition of the case as justice requires. And in determining what justice does require, the court is bound to consider any change, either in fact or in law, which has supervened since the judgment was entered." ' And in Pasupuleti Venkateswarlu v. Motor & General Traders1 Justice Krishna Iyer said: (SCC p. 772, para 4) 'We feel the submissions devoid of substance. First about the jurisdiction and propriety vis-à-vis circumstances which come into being subsequent to the commencement of the proceedings. It is basic to our processual jurisprudence that the right to relief must be judged to exist as on the date a suitor institutes the legal proceeding. Equally clear is the principle that procedure is the handmaid and not the mistress of the judicial process. If a fact, arising after the lis has come to court and has a fundamental impact on the ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 53 right to relief or the manner of moulding it, is brought diligently to the notice of the Tribunal, it cannot blink at it or be blind to events which stultify or render inept the decretal remedy. Equity justifies bending the rules of procedure, where no specific provision or fair play is not violated, with a view to promote substantial justice--subject, of course, to the absence of other disentitling factors or just circumstances. Nor can we contemplate any limitation on this power to take note of updated facts to confine it to the trial court. If the litigation pends, the power exists, absent other special circumstances repelling resort to that course in law or justice. Rulings on this point are legion, even as situations for applications of this equitable rule are myriad."
35. In Board of Control for Cricket in India v. Netaji Cricket Club, (2005) 4 SCC 741, at page 767, Hon. Apex Court reproduces its earlier judgment and observes :
"94. In Rajesh D. Darbar v. Narasingrao Krishnaji Kulkarni10 this Court noticed: (SCC p. 222, para 4) "4. The impact of subsequent happenings may now be spelt out. First, its bearing on the right of action, second, on the nature of the relief and third, on its importance to create or destroy substantive rights. Where the nature of the relief, as ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 54 originally sought, has become obsolete or unserviceable or a new form of relief will be more efficacious on account of developments subsequent to the suit or even during the appellate stage, it is but fair that the relief is moulded, varied or reshaped in the light of updated facts. Patterson v.
State of Alabama11 illustrates this position. It is important that the party claiming the relief or change of relief must have the same right from which either the first or the modified remedy may flow. Subsequent events in the course of the case cannot be constitutive of substantive rights enforceable in that very litigation except in a narrow category (later spelt out) but may influence the equitable jurisdiction to mould reliefs. Conversely, where rights have already vested in a party, they cannot be nullified or negated by subsequent events save where there is a change in the law and it is made applicable at any stage. Lachmeshwar Prasad Shukul v. Keshwar Lal Chaudhuri12 falls in this category.
Courts of justice may, when the compelling equities of a case oblige them, shape reliefs -- cannot deny rights -- to make them justly relevant in the updated circumstances. Where the relief is discretionary, courts may exercise this jurisdiction to avoid injustice. Likewise, where the right to the remedy depends, under the statute itself, on the presence or absence of certain basic facts at the time the relief is to be ultimately ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 55 granted, the court, even in appeal, can take note of such supervening facts with fundamental impact. This Court's judgment in Pasupuleti Venkateswarlu v. Motor & General Traders13 read in its statutory setting, falls in this category. Where a cause of action is deficient but later events have made up the deficiency, the court may, in order to avoid multiplicity of litigation, permit amendment and continue the proceeding, provided no prejudice is caused to the other side. All these are done only in exceptional situations and just cannot be done if the statute, on which the legal proceeding is based, inhibits, by its scheme or otherwise, such change in cause of action or relief. The primary concern of the court is to implement the justice of the legislation.
Rights vested by virtue of a statute cannot be divested by this equitable doctrine (see V.P.R.V. Chockalingam Chetty v.
Seethai Ache14)."
36. Whether the Governing Body and Public Trust are one and same or adjudication of right of rival smaller groups claiming to be elected by the General Body of such Trust/Society to function as the Governing Council and appointment of an Administrator on Trust till then are the aspects involved here. The Public Trust by ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 56 name Ashok Education Society ( registration no. F-47 Amravati) has got its common scheme for management and administration.
Clause 6 thereof stipulates that it has Foundation members, Patrons, Fellows, Donars & Well-wishers as classes of members. All these members represent its General Body and as per clause 10, elect the "governing body" which is a smaller body responsible for actual administration and manages functions of the Trust. As per clause 7, the governing body has to consist of President, Vice-president, Secretary and at least 4 members of the Society. These elected members elect the President and Vice-president. As per amended clause 12, Headmaster of Deorao Thakre Vidyalaya, Ashok Nagar acts as Secretary of the Governing Body. Under clause 8, initial governing body consisted of total 11 persons i.e 4 office-bearers + 7 members. tenure of this body is of three years as prescribed in clause 10. Clause 14 constitutes said President, Vice-president & Secretary the President, Vice-president & Secretary respectively of the Society also. Therefore, though the property of the trust vests in such smaller body or its business may be looked after by such smaller body, the said smaller body remains answerable to the ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 57 General Body in terms of clause 9 and hence, for all practical purposes, such General Body should be treated as the artificial or juristic person composing the Public Trust. A public trust can not be viewed strictly as a juristic person like any local authority or company with common seal, right to hold property and capable of suing or being sued in its own artificial name and it will not have an independent personality or existence apart from members forming it. Law therefore requires normaly that all trustees must come together either to file legal proceedings or to defend the same. This is off course subject to a stipulation to the contrary in the Constitution of such trust. A situation may therefore arise when the disputes exist between the general body on one hand & governing/ managing body/ trustees on the other hand. Disputes may surface amongst the trustees themselves. Such disputes may be resolved democratically by decision of majority. Thus difference of opinion will normally result in passing of a resolution by majority at appropriate level & affairs of Trust can then be processed accordingly. So long as such admitted General Body or Board of Trustees exist, there may not be any need of intervention by the ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 58 Charity Commissioner. Such general body can guide the working of the Trust by majority within the four corners of law. It is therefore possible that in some situations, there may be differences or disputes between such larger body and the governing body.
37. However, when there is dispute as to identity of members who form General Body or then who are the right Trustees to take any such decision and more than one group claims exclusive entitlement to take any decision either as members of General Body or Governing Body or then to act as Trustees, the nature of dispute to be resolved is entirely distinct. It is not then an adjudication about the right of a general body or board of trustees i.e governing body to manage the Trust but an adjudication of rival claims to entitlement to take such decision for the benefit of Public Trust to the exclusion of their so called rival group. Thus the Public Trust in disputes of such nature becomes a third or neutral party, and two or more rival groups contest for possession of Trust or to exclusive domain over it thereby establishing their monopoly over it. Thus, in such disputes right of trust to administer itself is not the crux of ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 59 problem but it is the right inter-se of rivals to administer it. Trust depends for its functioning on the majority decision, either of general body members or of governing body. When there are factions and groups of persons fight to establish their supremacy and therefore, exclusive right to administer such trust, normal functioning of any Public Trust gets paralyzed. Both groups deny lawful status to each other. Hence, in such circumstances, the Public Trust needs to be viewed as an entity independent of such warring groups. When present controversy is evaluated in this background, it is apparent that this Court is not dealing with right of minority to manage or administer the Trust i.e its institution but it is dealing with two groups which claim mutually exclusive right to the administration of such an institution. Neither State nor any stranger has interfered with right of such a management to manage the affairs of Trust but it is in fight within members itself which has come before this Court. Which is the right group out of factions within said membership to manage the Public Trust is the moot question.
::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 6038. The Hon. Apex Court in T.M.A. Pai Foundation vs. State of Karnataka - (2002) 8 SCC 481 has sated that all citizens have right to establish & administer educational institution. This principle is reiterated in Association of International Schools & Principal Foundation vs. State of Maharashtra - 2010 (6) Mh.L.J
816. In HTT College of Engineering vs. State of H.P. & Others--
(2003) 7 SCC 73, the management could not comply with AICTE norms and the University suspended its affiliation. College was directed not to admit the students. Students approached High Court with various grievances including one to issue a writ to direct taking over of the management. Hon. Apex Court states that :--
"However, there seems to be a good deal of improvement after the Administrator took over. The obligation to make up the deficiencies and to improve the general academic atmosphere lay on the shoulders of the college management, but unfortunately, no positive steps were taken. Undoubtedly, there was discontentment amongst the students and the teachers. The High Court, taking stock of this factual situation and in order to ensure better administration and management, thought it fit to appoint an Administrator. However, the High Court apparently did not realize that there was no provision under which the management of an ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 61 unaided private college could be taken over by the Administrator. In spite of our repeated query, none of the counsel was able to point out any provision either under the AICTE Act or the H.P. Education Act or the University Act permitting the authorities to take over the management of the institution. However laudable the objective behind the steps taken by the High Court, it cannot be justified under law. The imposition of an Administrator to take over the reins of administration for an indefinite period of time would undoubtedly amount to interference with the right of administering and managing a private educational institution which is now recognized to be a part of the fundamental right under Article 19(1)(g) as held by this 1 Court in T.M.A. Pai Foundation v. State of Karnataka . It would go against the principle of autonomy in regard to administration which has been emphasized by this Court in the said case. In the circumstances, the jurisdiction under Article 226 could not have been exercised by the High Court to oust the private management and transfer the management to a court-appointed official."
In the result, while allowing the appeal & directing the management and administration of the College to be restored to the appellant within a month; to protect the interests of the students by ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 62 keeping up the tempo of improvements made by the Administrator and to have a check against maladministration at least for some time, Hon. Apex Court directed the present nominee of the Administrator, namely, the Joint Director of Technical Education to oversee the running of the institution and give necessary instructions to the management in the interests of creating a proper academic atmosphere in the campus, while keeping in view the financial position and the obligations to be discharged by the management to maintain necessary standards. The said official was also allowed to have access to material information including the financial position and transactions. These facts therefore show that Hon. Apex Court was not evaluating the hostile claims of rival groups to the management of an educational institute or a Trust or a Society. Olga Tellis vs. State of Maharashtra - AIR 1996 SC 180 which deals with estoppel & fundamental right or principle of acquiescence in such matters cited by Adv. Bhangde is again not relevant here. Association of Engineering Workers vs. Automobile Products of India Ltd. - (supra) is the Division Bench judgment of this High Court which deals with provision for verification of ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 63 membership of a Trade Union and declares that doctrine of estoppel or waiver can not be used to ask a person to carry out a representation or promise which is contrary to law or which is outside the authority or power of Court. It also holds that exclusive jurisdiction of the court can not be waived by an agreement, and if the order passed by it is without jurisdiction, it can be challenged and such challenge can be raised for the first time in writ jurisdiction, if it goes to the root of matter. In Chief Justice of Andhra Pradesh & ors. vs. L.V.A. & others - (supra), Hon. Apex Court declares that such decision given by an authority which lacks inherent jurisdiction, can not be sustained merely by invoking the doctrine of res-judicata or estoppel. Isabella Johnson M.A. Susai -
(supra) is the other judgment of Hon. Apex Court where in a dispute between the landlord & tenant, it is laid down that there can be no estoppel on a pure question of law & in facts before it, Hon. Court finds that question of jurisdiction was a pure question of law. In U.P. Rajkiya Nirman Nigam Ltd. vs. Indure Pvt. Ltd. -
(supra), Hon. Apex Court has in paragraph 12 stated that acquiescence does not confer jurisdiction on any Court or authority.
::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 64A larger bench of the Hon. Apex Court in MD Army Welfare Housing Organisation vs. Sumangal Services Pvt. Ltd. (supra) reiterated the same principles. In Dresser Rand S.A. v. Bindal Agro Chem Ltd. (supra), same principle is used to hold that mere consent to appoint an arbitrator can not foreclose the defence that there is no arbitration agreement as there is no question of either waiver or estoppel.
39. Roll of Charity Commissioner is explained by Division Bench of this Court in Vanmala Manoharrao Kamdi vs. Deputy Charity Commissioner, Nagpur & Ors. - 2012 (3) Mh.L.J 594. One of us ( B. P. Dharmadhikari J.) is party to said judgment. This Court observes :--
"19. Thus, looking to the scheme of the Act and the ratio of these decision it is clear that the function of the Charity Commissioner while acting under the provisions of the Act is administrative, judicial as well as quasi-judicial and even that he acts as a watchdog and a delegate of the Government for superintendence and control over the Public Trusts. Not only that the Division Bench of this Court in the decision cited supra went to the extent of saying, with which we fully ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 65 agree, that Charity Commissioner acts even as a litigant on behalf of the Trust he having been empowered to file appeals or other proceedings before the Court or he is even entitled to defend on behalf of the Public Trusts or actions of Charity Commissioner under the B.P.T. Act, 1950. Thus, taking survey of all these decisions and the nature of powers and functions performed by the Charity Commissioner, we hold that the Charity Commissioner functions as an administrative, inquisitive, quasi-judicial as well as judicial authority under the different provisions of the B.P.T. Act, 1950 and has also to act/defend as a litigant for the public trusts as parens patriae."
The Charity Commissioner has to preserve and protect charity till the dispute between two groups to administration of Public Trust is resolved and legal management emerges. When both groups challenge the right to administer such Trust claimed by another and a serious dispute involving questions of facts and law arise, it is apparent that none of them can be permitted to manage the Trust. In present matter, both the parties, having realized this, unanimously agreed before this Court on 24.4.1996 in WP 3698 of 1995 to appointment of an administrator and on 30.4.1998, the ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 66 Joint C.C. has only continued that arrangement further. Said arrangement has continued without any murmur till appointment of Shri Dutonde as administrator in 2012. Efforts of petitioners to enter the administration have started only after Shri Gajbe, an administrator favourable to them got substituted by Shri Dutonde.
When petitioners got knowledge of complaint made by their opponents against Shri Gajbe, they submitted a representation on 4.10.2012 to the Jt.C.C., Dy. C.C. & Asst. C.C. Amravati. In it they have expressed satisfaction about working of Shri Gajbe & communicate to these three authorities their desire that said Gajbe should be continued till CR 576 of 2007 is finally decided. It is to be noted that final arguments in said CR & CR 829 of 2012 are over very recently & final orders thereupon are shortly expected.
Thus, there should not have been any reason for petitioner group to demand charge from administrator till final decision of CR 576 of 2007. Order removing said Gajbe and substituting Shri Dutonde as administrator came to be passed by Respondent No. 2 Dy.C.C. on 5.10.2012. Petitioners' first attempt for charge comes only after elections conducted by them on 21.10.2012 and these elections are ::: Downloaded on - 01/05/2014 23:56:23 ::: wp62.13 67 disputed by the Intervenors. Alternate prayer by Petitioners is to replace Shri Dutonde. Reason for substituting Shri Gajbe assigned by the authority in impugned order that Gajbe had developed personal interest in the affairs of Trust recorded by Dy.C.C. is not even urged to be wrong. No such or similar reasons which may tend to disqualify Shri Dutonde are pressed into service by petitioners.
Contentions like Dutonde not being neutral, his alleged making of wild allegations against Sudhirkumar Shende, not pointing out true records in his custody and suppressing vital documents to favour the case of Intervenors are not sufficient and also relevant in this jurisdiction. It was and is always open to petitioners to move suitable application in this connection with competent authority and to demonstrate that Dutonde has ceased to be the person "un- connected" with the Trust. We therefore find substance in the contention of Adv. Satpute that it is removal of Shri Gajbe that has triggered this demand for charge & the Petitioners were otherwise happy with the administrator. In 1995, CR 202 in relation to 1991 election filed by the petitioners came to be rejected by this Court.
Parallel CR 252 of 1991 filed by intervenors was remanded back ::: Downloaded on - 01/05/2014 23:56:24 ::: wp62.13 68 and at that juncture names of Intervenors were taken on "schedule-
I" by the Charity Commissioner's office. Thus, the present status or right being attempted by the petitioners was successfully utilized by the intervenors in 1995. But petitioners then approached this Court assailing the same & on 24.4.1996, with consent of parties, this Court directed the Dy.C.C. to appoint any employee in the office of charity commissioner who happened to be unconnected with the Trust as an administrator. Though he was to continue till adjudication of CR 252 of 1991, it appears that after such final outcome of said CR, petitioners did not stake any claim for charge.
This becomes significant because petitioners point out elections conducted by them on 27.9.2007 in pursuance of orders dated 30.4.1998 of the Jt.C.C and still did not seek displacement of the administrator though they filed CR 576 of 2007 claiming themselves to be elected. They allowed administrator to continue and in fact, sought his continuation till final adjudication of the controversy in said CR. Petitioners now want this Court in its extra-ordinary jurisdiction to overlook this conduct as according to them, the High Court or the Charity Commissioner's office had/has no jurisdiction ::: Downloaded on - 01/05/2014 23:56:24 ::: wp62.13 69 to appoint such administrator. Cases are cited to show that there can be no waiver or estoppel in such matters and by consent, inherent lack of jurisdiction can not be cured. These legal principles are all well known and well established. Question before this Court is whether situation brought in by petitioners themselves and in existence for past 17 years need to be altered merely because now they wish otherwise and whether it will be in the interest of Trust.
The arrangement has been evolved to safeguard the interest of the Trust and on 4.10.2012, petitioners wanted administrator ( Shri Gajbe) to last till final decision of CR 576 of 2007. Even now petitioners have not assigned any reason except the so called fundamental right for their somersault. No wrongful conduct of the administrator Shri Dutonde or any injury to public trust is being pleaded. Hence, this Court, without any material change in the situation in which an administrator came to be appointed, can not, in writ jurisdiction, proceed to vary or disturb the long standing position accepted by all; more particularly when its continuation is not to the detriment of Trust.
::: Downloaded on - 01/05/2014 23:56:24 ::: wp62.13 7040. The petitioners on 10.12.2012 moved an application for restoration of charge back to them as elected body and Joint Charity Commissioner declined their request on 20.12.2012. This order is also impugned herein. As per 30.4.1998 order, body elected in 2007 could have immediately made effort for getting the charge, but then Petitioners found it more appropriate to allow Shri Gajbe to continue to work. Now that 2007 body is not in office after alleged 2012 election. Same persons are again elected on 21.10.2012 but then petitioners assert that any act of body in office from 2007 till 2012 can not affect them as that body is not in existence. The Governing Body moving application on 4.10.2012 & 10.10.2012 can not be identified with present body of petitioners even according to them. In any case, 2007 elected body could not enter the office and still it claims that fresh elections for next tenure from 2012 till 2017 have been held on 21.10.2012 by it. After said elections, the alleged elected group has undergone sub-division due to differences inter-
se. These factions are also not in dispute. Merits of the objection (undated) jointly raised by intervenors, petitioner 7 & 8 opposing alleged 2007 & 2012 elections are therefore not relevant and ::: Downloaded on - 01/05/2014 23:56:24 ::: wp62.13 71 propriety demands that we should leave the same un-eclipsed for its free and fair evaluation of the Asst.C.C. in pending Change Report proceedings. In this situation, when on 24.4.1996 i.e about 18 years back, the learned Single Judge of this Court, in a writ petition filed by present petitioners has evolved an interim arrangement, we find that attempt to assail it in facts & circumstances of the matter, not bonafide. The scope of powers available under S.41A as laid down in various judgments like Asaram Shende & Ors. vs. State of Maharashtra & Others - 2001 (4) Mh.L.J548, Ramdas Sakhare vs. Karuji Ambade - 2002 (3) Mh.L.J 304, Dattatray Mahadeo Hiware & Ors. vs. Arjun Shinde & Ors. 2007 (1) Mh.L.J 48, Raghunath Patil vs. State of Maharashtra - 2008 (2) Mh.L.J 78 & Dinkar Patil vs. Dr. Sheshrao Patil - 2008 (3) Mh.L.J 833 is therefore not decisive and we need not delve more into it. Similarly, for these reasons also case law dealing with concepts like lack of inherent jurisdiction and effect of consent or acquiescence or estoppel cited by learned Senior Advocate also need not be considered in more details as said propositions are well established.
Basic question is whether it is open to petitioners to seek such relief ::: Downloaded on - 01/05/2014 23:56:24 ::: wp62.13 72 in present facts in extra-ordinary jurisdiction of this Court. They are obviously not the right persons approaching this Court in its extra-
ordinary jurisdiction in right circumstances. Vide order dated 30.4.1998, the administrator appointed as per directives of this Court was asked to handover the charge to that newly elected managing body forthwith after a legal body came into existence as per said election. Both groups to the controversy together constitute the general body of Members and felt at that juncture that their educational institution would be safe in the hands of a neutral administrator. Accordingly, on 24.4.1996 before this Court and then on 30.4.1998 before Jt.C.C. they agreed to the said arrangement. In fact, on both the occasions such an Administrator is not forced on unwilling parties by any Court or Authority. Had any group opposed the appointment of administrator on any occasion, the situation may have been different. Therefore only, even after 16.4.2008, the group of petitioners did not claim charge and on 4.10.2012, expressly sought continuation of Shri Gajbe and opposed move to replace him. Thus, it is a unanimously reached decision of both the warring factions to have an un-connected administrator on ::: Downloaded on - 01/05/2014 23:56:24 ::: wp62.13 73 Trust. It is a decision of a larger body than any one faction and said larger group today constitutes the general body of members.
Contention that this Court or then any authority under S. 41A of the BPT Act could not have appointed an administrator, therefore, is erroneous. It is self evolved or self accepted arrangement by both the groups jointly and at least till 4.10.2012, the petitioners did not find it necessary or proper to demand charge in their favour. It, therefore, follows that till then legal body competent to demand the charge had not surfaced. None of the contentions of the Petitioners, therefore, hold any water.
41. We, therefore, find no merit in the writ petition Same is accordingly dismissed. Rule is discharged. However, there shall be no order as to costs.
JUDGE JUDGE
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*dragon.
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