Bombay High Court
Developers vs Taramati Harishchandra Ghanekar on 16 September, 2008
Author: S.Radhakrishnan
Bench: S.Radhakrishnan, Anoop V.Mohta
:1:
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
APPEAL NO.564 OF 2007
IN
NOTICE OF MOTION NO.186 OF 2007
IN
CONTEMPT PETITION NO.128 OF 2006
IN
WRIT PETITION NO.1629 OF 2002
Harshawadan Bandivadekar
Partner of M/s.S.B.Brothers
Developers, House No.1, Nasarwanji
Wadi, Gabriel Road, Mahim, ..Appellant
Mumbai - 400 016. (Ori.Respondent No.1)
Vs.
1. Taramati Harishchandra Ghanekar
2. Raghunath Sonu Malap
3. Suresh Jagannath Surve
4. Tukaram Vithal Malap
5. Damodar Balkrishna Todankar
6. Kamlakar Nathuram Hindalekar
All residing at D.D.Thakur Wadi,
Final Plot No.883, TPS IV, Mahim
Division, S.K.Bole Road, Dadar,
Mumbai - 400 028.
7. Rajaram Raghunath Ambre,
Chairman of Swarupananda
Co-operative Housing Society.
8. Gajanan Daji Borkar,
Secretary of Swarupananda
Co-operative Housing Society.
9. Shri.Debashish Chakraborty,
Chief Executive Officer,
Slum Redevelopment Authority, ..Respondents
having office at Old Customs (Respondent Nos.1 to
House, Shahid Bhagatsingh Road, 6 - Ori.Petitioners,
Fort, Mumbai - 400 001. Respondent Nos.7 to
10 - Ori.Respondent
10. The State of Maharashtra Nos.2 to 5)
Mr.V.A.Thorat, Senior Advocate i/b.Umashankar
Upadhyay for the Appellant.
Mr.D.P.Madon, Senior Advocate with S.A.Sawant,
Ms.Gunjan Shah for Respondent Nos.1,3,4 and 6.
Mr.G.D.Utangale for Respondent No.9.
None for Respondent Nos.2,5,7 and 8.
::: Downloaded on - 09/06/2013 13:51:57 :::
:2:
CORAM :- DR.S.RADHAKRISHNAN &
ANOOP V.MOHTA, JJ.
JUDGMENT RESERVED ON : 11TH JANUARY,2008
JUDGMENT PRONOUNCED ON : 16TH SEPTERMBER,2008
ORAL JUDGMENT (PER DR.S.RADHAKRISHNAN,J.)
1. By this Appeal, the Appellant is challenging the judgment and order of the learned Single Judge dated 20th April,2007 in the above Notice of Motion.
The Respondents (Petitioners in the Contempt Petition)
formed a Co-operative Housing Society named
'Swarupanand Co.Op. Housing Society in respect of a
certain
property, for
Developers M/s.S.B.Brothers Developers, a partnership which they had appointed the firm, of which Appellant is a partner.
2. The Respondents had filed a Writ Petition in this Court, which had been disposed of by an order dated 18/06/2002, perusal of which shows that;
On 03/05/2002, the Appellant being a partner of the Developer firm had filed an undertaking that the construction of the building for accommodating the Respondent-Slum-dwellers would be completed and that they would be given possession of their respective premises within the period of 24 months from the date of the order.
An affidavit to that effect was filed by the Appellant in this Court, the Court accepted the said undertaking and consequently disposed of the Petition.
3. However, the Appellant had failed to abide by his undertaking within the stipulated period of 24 months which expired on 18/06/2004.
::: Downloaded on - 09/06/2013 13:51:57 ::: :3:4. The Respondents have submitted that as the Appellant had failed to comply with the aforementioned undertaking, the Respondents had;
i) approached the Statutory Authority, viz.
the Slum Rehabilitation Authority, and filed
several representations for taking appropriate
action against the Appellant.
ii) addressed a letter dated 13/12/2005 to the
Appellant
undertaking.
directing him to abide by his
iii) issued letters to the Slum Rehabilitation
Authority, but to no avail.
iv In view of the above, the Respondents being
left with no other remedy, filed the above
Contempt Petition No.128/2006 on 06/11/2006
against the Appellant, stating that he has
committed a breach of the undertaking given to
this Court and further praying for directions
be given to the Slum Rehabilitation Authority
to forthwith change the Developer and for
directions to be given to the C.E.O. of the
Slum Rehabilitation Authority to complete the
Project as expeditiously as possible.
::: Downloaded on - 09/06/2013 13:51:57 :::
:4:
5. The Appellant took out a Notice of Motion No.721/2006 on 07/12/2006 praying for an extension of time to allow him to rehabilitate the tenants and to comply with the order dated 18/06/2002 in the above Writ Petition.
6. In his Affidavit in Support of the abovementioned Notice of Motion, the Appellant has stated that he has already constructed the A and wings of the Rehab building. The S.R.A. has issued its the Part tenements Occupation had Certificate been on allotted 25/08/2006 to the and that eligible slum-dwellers, with the Appellant submitting that he would complete the construction and allot the remaining rehab tenements within a short period of time.
7. The Respondent Nos.1 to 6 herein took out Notice of Motion No.186/2007 on 30/03/2007 in Contempt Petition No.128/2006 praying for condonation of delay of 2 years and 5 months in filing the above Contempt Petition. The said Notice of Motion was taken out by the Respondent Nos.1-6 since the Appellant in his Affidavit in reply to the Contempt Petition had stated that the Contempt Petition of Respondent No.1-6 is barred by the law of limitation.
::: Downloaded on - 09/06/2013 13:51:57 ::: :5:8. In the above Notice of Motion No.721/2006, the learned Single Judge had directed the Appellant to file an undertaking that he would complete the remaining internal finishing work, plumbing, water and drainage lines of B Wing within an additional period of four months. The Appellant gave the abovementioned undertaking on 09/03/2007, and also gave an undertaking to file a Bank Guarantee of Rs.1 crore to carry out the said work.
9. Thereupon, the learned Single Judge, on 13/03/2007 2006 to had ig be directed heard with Notice of Contempt Motion Petition No.721 No.128/2006.
of The abovementioned Notice of Motion was placed along with Notice of Motion No.186/2006 for hearing.
10. The learned Single Judge, by his judgment and order dated 20/04/2007 allowed the above Notice of Motion No.186/2007, and condoned the delay of 2 years and 5 months in filing the Contempt Petition and issued a show cause notice to the Appellant as to why contempt action should not be taken against him. The present Appeal arises out of the aforesaid order.
11. Mr.Thorat, the learned Senior Counsel for the Appellant contended that there is an error law apparent on the face of the record in passing the order and that the learned Single Judge had failed to ::: Downloaded on - 09/06/2013 13:51:57 ::: :6: exercise the jurisdiction vested in him. It is further submitted that the learned Single Judge has wrongly interpreted and applied the provisions of the Contempt of Courts Act and the Limitation Act, as well as the case law on the point, while passing the impugned order. Mr.Thorat, the learned Senior Counsel also contended that the learned Single Judge ought to have dismissed the Respondent's Notice of Motion No.186/2007 for condonation of delay in filing Contempt Petition No.128/2007 for the following reasons;
Section
ig a)
20
By
of
virtue
the
of
Contempt
the mandatory
of Courts
nature of
Act,1971,
which requires the petition to be filed within
one year from the date of cause of action, the
Appellant's Contempt Petition was clearly
barred by the law of limitation. It must be
noted that the bar of limitation does not
allow the filing of an application for
condonation of delay.
b) Respondent Nos.1-6 have not given any
particulars about limitation in the memo of
their Contempt Petition. Further, the
Respondent Nos.1-6 have not shown 'sufficient
cause' within the meaning of Section 5 of the
Limitation Act,1963 in their Affidavit in
Support of Notice of Motion No.186/2007, nor
::: Downloaded on - 09/06/2013 13:51:57 :::
:7:
have they fully explained the cause for a
delay of 2 years and 5 months in filing of the
Contempt Petition. Therefore, the learned
Single Judge has exceeded his jurisdiction in
allowing Notice of Motion No.186/2007 and
condoning the delay in filing the Contempt
Petition.
c) Moreover, it must be noted that Respondent
No.2 has already accepted allotment of the
Rehab tenements from the Appellant, has taken
possession and been issued a Possession
Receipt
fact,
ig for
the
the same.
Appellant
In
contends
the light
that
of
Respondent
this
No.2 cannot file a Contempt Petition.
d) Without prejudice to the above submission,
the Appellant submits that he has complied
with the Undertaking by allotting Rehab
tenements to Respondent Nos.1-6 through
allotment letters. Further, the issuance of
Part Occupation Certificates by the S.R.A.
and the application forms sent by the
Appellant for the installation of an electric
meter, indicate that there was no necessity to
entertain the Contempt Petition and issue a
Show Cause Notice.
::: Downloaded on - 09/06/2013 13:51:57 :::
:8:
e) The Appellant contends that the provisions
for condonation of delay in Section 5 of the
Limitation Act,1963, are not applicable to
Contempt Petition. In any case, the learned
Single Judge ought to have rejected the
Contempt Petition, since it was not
accompanied by an Application for condonation
of delay. Since the Appellant raised the
objection that the Contempt Petition was
barred by limitation in his Affidavit in
Reply, the Appellant submits that the learned
Single Judge ought not to have entertained and
granted
the
ig the said Notice of Motion, condoning
delay.
f) The Appellant contends that the
learned Single Judge has committed an error in overlooking the contentions of the Appellant in his Affidavit in Reply to the Contempt Petition as well as his Affidavit in Reply to Notice of Motion No.186/207, besides failing to appreciate that there has been no wilful neglect on the part of the Appellant in committing a breach of his undertaking. The failure on the part of the Respondent Nos.1-6 to prove wilful breach by the Appellant, negates the necessity of entertaining the Contempt Petition and issuing a Show Cause Notice to the Appellant. In fact, the ::: Downloaded on - 09/06/2013 13:51:57 ::: :9: Appellant contends that it is the respondent Nos.1-6, along with other slum dwellers who have been obstructing the Appellant from completing the remaining work.
12. From the above, the following points arise for consideration;
a) Whether Notice of Motion No.186/2007 for condonation of delay in filing Contempt Petition No.128/2006 was maintainable in law;
and as a corollary to the above, whether this Court Contempt ig can Petition, condone in the the delay light in of filing a the provisions of Section 20 of Contempt of Courts Act,1970?
b) Whether Respondent Nos.1-6 have shown
sufficient cause for the condonation of delay
of 2 years and 5 months in filing the above
Contempt Petition?
c) Whether the provisions of Section 5 of the
Limitation Act,1963 are applicable to Contempt
Petitions?
d) Whether it is a continuing wrong, and as such, there is no question of condonation of delay?
::: Downloaded on - 09/06/2013 13:51:57 ::: :10:13. The learned Senior Counsel appearing for the Appellant, Mr.Thorat submitted that the provisions of the Limitation Act,1963 are not attracted to the Petitions filed under the provisions of the Contempt of Courts Act, 1971, as this area is fully covered by the latter Act and rules framed by the High Court under the Act. The learned Senior Counsel also relied on the following cases in support of his arguments;
a) Dineshbhai A.Parikh Vs.Kirpalu Co.Operative Housing Society, AIR 1980, Gujarat 194, 194 wherein Gujarat High Court took the view that;
ig i) Section 20 of the Contempt of Courts Act places an absolute fetter on the power of the Court to initiate proceedings for contempt after the expiry of 1 year from the day on which Contempt is alleged to have been committed. The contention advanced by the Counsel for the Petitioner, that once Contempt is committed, unless it is purged, it continues to be committed everyday is misconceived, as accepting such a view, would render Section 20 redundant.
ii) Although in cases of Criminal Contempt the Advocate General or any other person with the consent of the Advocate General has been given a statutory right to make a motion to the Court by virtue of Section 15 of the Contempt of Courts Act,1971, for taking action against the contemnor, no such statutory right has been conferred upon any one in respect of civil contempt. Contempt proceedings before a Court, are proceedings between the contemnor and the Court and in the event that a person brings to the notice of the Court, a contemptuous act committed by any other person, he is merely an informant or a relator and he cannot be elevated to the status of a Petitioner or an Applicant who has the right to institute an action, and such information provided by the 'informant' falls outside the ambit of 'application as envisaged under Section 29(2) of the Limitation Act.' ::: Downloaded on - 09/06/2013 13:51:57 ::: :11:
iii) Section 20 of the Contempt of Courts Act,1971 does not provide a period of limitation but lays down a condition as a pre-requisite to the exercise of the Courts power under the said Act. As the aforementioned section does not contemplate institution of a petition or an application be a private individual, and merely contemplates initiation of the proceedings by the court, the question of condoning the delay does not arise since delay can be condoned only when a person who has a right to institute action has approached the Court and Section 20 of the Contempt of Courts Act does not contemplate such a situation.
iv) In view of the above, Section 29(2) of the Limitation Act,1963 is not applicable in the present case, which repels the applicability of Section 5 of the Limitation Act, therefore the jurisdiction of this Court is barred under Section 20 of the Contempt of Courts Act.
igv) Even if an application for taking action under the Contempt of Courts Act is filed within a period of one year from the date of the alleged commission of contempt, but the Court has passed no order before the expiry of one year from the said date, the jurisdiction of the Court is automatically barred by Section 20 of the Contempt of Courts Act.
vi) The Court also ultimately observed that the Contempt of Courts Act,1971, was a complete Code in itself. Relying on the judgment of the Hon'ble Supreme Court in Hukumdev Narain Yadav Vs.Lalit Narain Mishra AIR 1974 SC 480, 480 wherein it is observed that the provisions of the Limitation Act are, therefore, necessarily excluded and its benefits cannot be called in aid to supplement the provisions of the Contempt of Courts Act, which is a special enactment.
b) Devi Kishen Vs. Madan Lal Verma 2000 Cr.L.J.3619 (Rajasthan High Court.)
i) The Petitioner had filed a Contempt Petition after six years. The Court relied upon Baradakanta Mishra Vs. J.Gatikrushna Misra AIR 1974 SC 2255 wherein the Hon'ble Supreme Court held that Section 5 of the ::: Downloaded on - 09/06/2013 13:51:57 ::: :12: Limitation Act,1963 applied to filing of a suit, Appeal or Application within the prescribed period and not to initiation of proceedings and thus the Limitation Act and provisions thereof would not apply to contempt proceedings and the bar of Section 20 of the Contempt of Courts Act,1971 is absolute. It also relied upon Dinesh Bhai Vs.Kripalu Cooperative Housing Society Ltd. AIR 1980 Gujarat 194, 194 wherein the Court had held that the Schedule in the Limitation Act does not apply to contempt proceedings and Section 20 of the Contempt of Courts Act fills up the lacunae. Therefore, in the present case, it was held that after the period prescribed by Section 20 lapses, the jurisdiction of the Court evaporates and the Court automatically loses jurisdiction.
ii) The Court also explained that 'initiation of proceedings' has a different connotation.
Initiation means application of mind by the
Court and the formulation of an opinion that a
prima facie
ig case was made out. It the instant
case, no continuing wrong had been committed
and hence Section 20 would apply. Further,
the Court, while acknowledging the ratio laid
down in Anwar Khan Vs. State of Rajasthan
(1999) 1 Raj LW 674, refused to convert the
instant petition into a petition under Article
215 of the Constitution of India in light of
the circumstances of the case as the
Petitioner had not pursued the case
diligently.
c) Bank of Baroda Vs. Sadrudin Hasan Daya & Anr.
(2004)1 SCC 360:
360
On of the pleas taken in this case was that
the Petition for initiating contempt
proceedings was filed after more than one
year. The Supreme Court, however, noted that
the Application was filed within five months
of obtaining knowledge of the undertaking.
(The actual undertaking was given on
05/10/1999, while the Contempt Petition was
filed in May,2001). The Court recognized that
a person who is not a party to the suit or
proceeding cannot obtain knowledge of the
affidavits or documents filed therein. The
Court held that the present proceedings could
not be held to be barred by limitation in view
of the law laid down in the Pallav Sheth case.
The Court observed that the Pallav Sheth case
laid down that the period of limitation can
begin to run only from the date of knowledge.
::: Downloaded on - 09/06/2013 13:51:57 :::
:13:
d) A.K.Bajpai Vs. State of U.P.(2005) 10 SCC 188
A Division Bench of the Allahabad High Court
had taken the view that the provisions of
Section 20 of the Contempt Courts Act,1971,
read with Rule 5 of Chapter 35-E of the
Allahabad High Court Rules would apply and the
Court would not issue notice if more than a
year had elapsed from the alleged act of
contempt and the contemnor could not avail of
Section 14 of the Limitation Act,1963. The Hon'ble Supreme Court, however, stated that it was not expressing any view on the matter, with regard to the application of Section 14.
e) Union of India and Ors. Vs. Subedar Davassy (2006) 1 SCC 613 and State of Orissa and Anr. Vs. Aswini Kumar Balliar Singh (2006) 6 SCC 759.
.
The Supreme Court held that the rightness or wrongness of a particular order cannot be urged in a contempt proceedings.
f) Earth Designers and Developers Pvt.Ltd. Vs. M.K.Patil, Administrator General and Official Trustee of Maharasthra State (2006) (6) Bom.C.R.87.
The learned Single Judge of our High Court, relying upon the Pallav Sheth's case, held that contempt action was maintainable and the Contemnor was found guilty of contempt.
g) Metal Box India Ltd. Vs. State of Maharashtra and Ors. 2004(3) Mh.L.J. The learned Single Judge of our High Court considered the question whether it could review its own order while exercising powers under the Contempt of Courts Act or Article 215. It answered in the negative relying upon the Pallav Sheth case and the Supreme Court Bar Association case.
case In the earlier case, the
Hon'ble Supreme Court had observed that
::: Downloaded on - 09/06/2013 13:51:57 :::
:14:
despite the absence of express provisions
restricting the powers of the Hon'ble Supreme
Court to invoke Article 129 or 215; such
power would still have to be exercised in
consonance with the Limitation Act. The Court
drew an analogy between the bar of limitation
contained in Section 20 of the Contempt of
Courts Act and the power of review of contempt
proceedings.
h) Mahendra Builders Vs. Parvez Ghaswala 2006
(4) Bom.C.R. 824
On the facts of the case, the learned Single Judge of the Bombay High Court observed that the Petitioner had not taken any initiative and had not made any reasonable investigation to discover the true position after acquiring knowledge of the creation of third party rights by the Respondent (it was alleged by the Petitioners that such act amounted to contempt), nor did the Petitioners file a contempt petition within a year. In the light of these facts, the Court held that the Pallav Sheth case could be of no avail to the Petitioner, particularly in view of para 47 of the said case. The Court believed that the Petitioner did not deserve the indulgence of the Court, nor did the act of contempt amount to a continuing wrong. Moreover, the Respondents had also cited para 41 of the Pallav Sheth case which stated that a litigant must act diligently and not sleep over his rights.
i) High Court on its own motion Vs. Gopinath Mundhe and Ors.2007(1) Bom. C.R.(Cri.)563.
The Division Bench of the Bombay High Court referred to a decision in the State of Maharashtra Vs. J.V.Patil (1974) 78 B.L.R.116 where it had been held that the date on which the matter is placed before the Division Bench of the High Court and the date on which the Rule is granted, is the date when contempt proceedings can be said to be initiated, not the date when reference is made by the subordinate court under Section 15(2). The Court also referred to the Manjit Singh case where the court had observed that if limitation were to run from the date when the act of criminal contempt was brought to the knowledge of the Court, then it would frustrate the very purpose of the legislature in providing for a period of limitation under Section 20 of the Contempt of Courts Act. The ::: Downloaded on - 09/06/2013 13:51:57 ::: :15: Court also applied the Pallav Sheth case, observing that suo motu contempt proceedings were also hit by limitation under Section 20.
14. The learned Senior Counsel for the Respondents, Mr.Madon, relied on the judgment of the Hon'ble Supreme Court in the case of Pallav Sheth Vs. Custodian and Ors. 2003(Supp) Bom.C.R. to further their argument that the provisions of Section 5 of the Limitation Act,1963 are applicable to a Petition under the Contempt of Courts Act,1971. The learned Senior Counsel submitted that the Hon'ble Supreme Court, in the Pallav Sheth case, affirmed the applicability of the provisions ig for condonation of delay contained in Section 5 of the Limitation Act,1963 to contempt Petitions.
15. A brief summary of the Pallav Sheth case and the propositions laid down therein are as follows:
i) The case concerned an Appeal by Special Leave granted by the Hon'ble Supreme Court, filed by the Appellant (Pallav Sheth) against an order of the Special Court holding Pallav Sheth to be guilty of Contempt of Court and sentencing him to one months simple imprisonment and imposing a fine of Rs.2000/-.
By a separate order, the Special Court had also dealt with the contention that its action was not barred by limitation as contemplated by Section 20 of the Contempt of Courts Act. Therefore, the only question for consideration in the Appeal before the Supreme Court was whether in view of the provisions of Section 20 of the Contempt of Courts Act,1971, the Special Court was prohibited from taking any action as, according to Counsel for the Appellant, the Court had initiated proceedings for contempt after the expiry of a period of one year from the date on which the contempt was alleged to have been committed.
::: Downloaded on - 09/06/2013 13:51:57 ::: :16:ii) It was the case of the Appellant that contempt, if any, was committed more than one year prior to the initiation of proceedings by the Special Court and Section 20 of the Contempt of Courts Act,1971 prohibited the Court from taking any action at a belated stage.
iii) The Counsel for the Respondent, however, contended that the power of the High Court to commit for contempt of itself contained in Article 215 of the Constitution cannot be abrogated, stultified or restricted by any statutory provision, including Section 20 of the Contempt of Courts Act,1971. he also contended that 'initiation of proceedings' within the meaning of Section 20 commenced with the filing of an application.
iv) In this case, the Hon'ble Supreme Court had discussed earlier cases relating to the contempt of Court and laid down the following propositions:
ig In Sukhdev Singh Sodhi's case 1954 S.C.R.454,, S.C.R.454, it recognized that the 1926 Act placed a limitation on the amount of punishment which could be imposed.
Baradakanta Mishra's case 1975(3) SCC 535 was decided on the interpretation of Section 19 of the 1971 Act, namely, that there was no right of Appeal if the Court did not take action or initiate contempt proceedings.
In the case of Manjit Singh and Ors. V. Darshan Singh and Ors.1984 Cr.L.J.301, a Full Bench of the Punjab and Haryana High Court outlined the various classes of contempt proceedings, those initiated on the Court's own motion or 'otherwise', and recognized the different terminus ad quem for limitation for different types of proceedings.
In Firm Ganpat Ram Rajkumar's case 1989(1) Supp.S.C.R.223, Supp.S.C.R.223 the Court did not hold that Section 20 of the 1971 Act was inapplicable. it came to the conclusion that the application for initiating contempt proceedings was relevant for the purpose of determining the limitation date of filing and furthermore that it was a case of continuing wrong.
The case of Delhi Judicial Service Association, Tis Hazari Court, Delhi Vs. State of Gujarat and Others etc. 1991 (4) SCC 406, referred to the abovementioned case as ::: Downloaded on - 09/06/2013 13:51:57 ::: :17: well as R.L.Kapur Vs. State of Madras 1972 (1) SCC 651 and held that notwithstanding the codification of the law of contempt, the power of the High Courts as Courts of Record to initiate proceedings for contempt remained unaffected. This was reiterated in the case of Vinay Chandra Misra 1995(2) SCC 584 where it was held that the amplitude and power of this court to punish for contempt could not be curtailed by the law made by the Parliament or State Legislature. Although this decision was partially set aside in Supreme Court Bar Association Vs. Union of India 1998 (4) SCC 409, the abovementioned proposition remained unaffected.
In Kartick Chandra Das case 1996(5) SCC 342, 342 the provisions of the Limitation Act were held to be applicable in dealing with application under Section 5 in connection with a Letters Patent Appeal filed under Section 19 of the Limitation Act.
ig A three-Judge Bench in Dr.L.P.Misra's case 1998 (7) SCC 379 observed that the procedure provided by the Contempt of Courts Act,1971 had to be followed even in exercise of the jurisdiction under Article 215 of the Constitution of India.
In the case of Om Prakash Jaiswal Vs.
D.K.Mittal 2002 (Supp.2) Bom.C.R.,
Bom.C.R. this Court
held that the filing of an application or
petition for initiating proceedings for
contempt or a mere receipt of such reference
by the Court did not amount to 'initiation of
the proceedings' by the Court within the ambit
of Section 20 of the Contempt of Courts Act.
It observed that strictly speaking, this
section does not provide limitation in the
sense in which the term is understood in the
Limitation Act.
v) Therefore, in Pallav Sheth's case, the
Hon'ble Supreme Court, after discussing the
abovementioned cases, observed that it would,
therefore, follow that if section 20 is so
interpreted that it does not stultify the
powers under Article 129 or Article 215 then,
like other provisions of the Contempt of
courts Act relating to the extent of
punishment which can be imposed, a reasonable
period of limitation can also be provided.
The Court observed that prescribing a period
of limitation for initiating contempt
proceedings cannot be said to abrogate or
stultify the powers inherent in Article 215 of
the Constitution.
::: Downloaded on - 09/06/2013 13:51:57 :::
:18:
vi) According to the Court, because of the
two broad categories through which contempt proceedings may be initiated (either on the motion of the Court or otherwise), the proper construction to be placed on Section 20 was that action must be initiated, either by filing of an application, or by the Court issuing notice suo motu, motu within a period of one year from the date on which the contempt is alleged to have been committed.
vii) Section 29(2) of the Limitation Act,1963 provides where any special or local law prescribes for any suit, appeal or application a period of limitation different from the period prescribed by the Schedule, the provisions of Section 3 shall apply as if such period were the period prescribed by the Schedule and for the purpose of determining any period of limitation prescribed for any suit, appeal or application by any special or local law, the provisions contained in Sections 4 to 24 (inclusive) shall apply insofar as, and to the extent to which they are not expressly excluded by such special or local law. The Court observed that it had already been held in the case of Kartik Chandra Das that by virtue of Section 29(2) read with Section 3, limitation stands prescribed as a special law under Section 19 of the Contempt of Courts Act. Consequently, the provisions of Section 4 to 24 would be attracted. Therefore, in the present case, Section 17 of the Limitation Act would also be applicable. This provision mandates that when the knowledge of the right or title on which Plaintiff/Applicant bases his suit/application, had been concealed by fraud, the period of limitation will not begin to run until such fraud is discovered. Thus, applying Section 17 to the facts of the present case, (where the Custodian discovered the fraud of the Appellant only through the letter of the Income-Tax Department on 5 May 1998 and initiated contempt proceedings on 18 June,1998, well within the period of limitation prescribed by Section 20 of the Contempt of Courts Act) and in the light of the discussion concerning the correct interpretation of Section 20 of the Contempt of Courts Act, the Hon'ble Supreme Court upheld the action taken by the Special Court punishing the Appellant for contempt.
::: Downloaded on - 09/06/2013 13:51:57 ::: :19:15. Other cases referred to by the learned Senior Counsel for the respondents, Mr.Madon, and the ratios laid down therein are briefly summarized as below:
a) Everest Enterprises N.K.Constructions Pvt.Ltd. and Ors. 2003(4) All MR 3:
3The Contempt Petition in this case concerned the alleged alienation of suit property by the Respondent in violation of the Court's order. The Petitioner contended that the alienation was a continuing wrong. In arguments, he submitted that Section 5 of the Limitation Act,1963, was applicable to contempt proceedings and equity mandated that a party committing fraud cannot gain benefit of limitation. ig The Respondent, on the other hand, submitted that under the provisions of the Contempt of Courts Act, cognizance of violation of the Court's order must be within a year from the date of violation. Moreover, the provisions of the Act were punitive in nature and required strict construction. He relied on the judgment in Union of India Vs. Popular Construction Co. 2002(2) Bom.C.R.123 to draw an analogy between the absolute bar on time contained in Section 34 of the Arbitration and Conciliation Act,1996. The learned Single Judge of the Bombay High Court referred to the decision in the Pallav Sheth case and affirmed that it set aside the decision in Om Prakash Jaiswal's case. It also recognized the two categories of initiation of contempt proceedings, viz. on the Court's own motion and otherwise. Referring to the Pallav Sheth case where Section 5 of the Limitation Act,1963, was held to be applicable, it ruled that in the case at hand, the Contempt Petition was within the period of limitation. It also accepted the contention of the Petitioner that it involved a continuing wrong.
b) State of Goa Vs. Western Builders 2006(6) SCC 239 This case involved the applicability of Section 14 of the Limitation Act,1963 (bona fide pursuit of remedies in a Court without jurisdiction), to the Arbitration and Conciliation Act,1996. The Appellant argued ::: Downloaded on - 09/06/2013 13:51:57 ::: :20: that in view of the civil nature of arbitration proceedings as also in the light of Section 43 of the 1996 Act, the Limitation Act would be applicable. Countering this, the Counsel for the Respondent argued that the 1996 Act was a special enactment, thereby ousting the Limitation Act by virtue of Section 29(2). Section 34, which provides for a period of three months within which an application for setting aside an award must be made, as well as a further period of thirty days for the condonation of delay, is a complete code in itself. The Hon'ble Supreme Court, while acknowledging that the 1996 Act was enacted to expedite commercial issues, observed that Section 43 of the said Act clearly makes the Limitation Act applicable to arbitration. Section 29(2) excludes the provisions of the Limitation Act in the 1996 Act to the extent of the area covered by the latter. Since Section 34 prescribes an additional period of thirty days for the condonation of delay, Section 5 of the Limitation ig Act stands excluded to this extent.
However, there is no provision in the 1996 Act which excludes the operation of Section 14 of the Limitation Act. If the two can be read harmoniously without doing violation to the words therein, there is no prohibition on the applicability of Section 14 of the Limitation Act to the 1996 Act. This decision of the Hon'ble Supreme Court was affirmed in the case of Union of India Vs. M/s.Shring Construction Co.Ltd. AIR 2007 SC 318.
31816. After hearing all the learned Senior Counsel in the above, it is explicitly clear that after Pallav Sheth's case as decided by the Hon'ble Supreme Court, after referring to a catena of cases, Section 5 of the Limitation Act would be applicable to cases arising out of Contempt of Courts Act,1971.
17. Factually, in the instant case, there is absolutely no dispute that the Appellant gave a categorical undertaking to this Court on 3rd May,2002, which was duly accepted by this Court on 18th June,2002. The Appellant had partly complied with the ::: Downloaded on - 09/06/2013 13:51:57 ::: :21: undertaking. Thereafter the Appellant himself took out a Notice of Motion in this Court on 7th December,2006, being Notice of Motion No.721 of 2006, praying for extension of time to rehabilitate the remaining tenants. In the above, as per the directions of the learned Single Judge, the Appellant, again filed an undertaking before the Court on 9th March,2007, to complete the additional construction and rehabilitate the remaining Tenants. The Appellant also gave an undertaking to furnish a bank guarantee of Rs.1/- Crore to carry out the said work. Having regard to all the aforesaid circumstances, the learned Single Judge ig by April,2007, condoned the delay of 2 years and 5 his impugned judgment dated 20th months.
18. In the instant case, the Appellant, after furnishing the original undertaking on 3rd May,2002, this Court had accepted the same and the Appellant acted on the same and rehabilitated a number of tenants and thereafter again he himself took out a Notice of Motion No.721 of 2006, on 7th December,2006, seeking extension of time to comply with the earlier undertaking given on 3rd May,2002. Over and above, the Appellant gave again an undertaking to this Court on 9th March,2007, to rehabilitate the remaining tenants and also undertook to furnish a bank guarantee of Rs.1/- Crore to complete the remaining construction work to rehabilitate the tenants.
::: Downloaded on - 09/06/2013 13:51:57 ::: :22:19. In the instant case, the facts and circumstances set out hereinabove, makes it abundantly clear that there is a continuing wrong, in the sense, that the Appellant's non-compliance of the undertaking and the Appellant himself further took out a Notice of Motion on 7th December,2006 for extension of time to comply with the earlier undertaking and again giving a further undertaking to this Court on 9th March,2007, to fulfill the earlier undertaking and also furnishing a bank guarantee of Rs.1/- Crore to comply with the same, clearly indicates that there is no need to condone the delay as as a continuing wrong, in the facts and circumstances the Appellant himself accepted it as set out hereinabove.
20. Having regard to the aforesaid facts and circumstances, we are not inclined to interfere with the impugned judgment and order of the learned Single Judge. The Appeal stands dismissed, however with no order as to costs.
(ANOOP V.MOHTA,J.) (DR.S.RADHAKRISHNAN,J.) ::: Downloaded on - 09/06/2013 13:51:57 :::