Delhi High Court
Ghanshyam Singh Rawat & Ors. vs State & Anr. on 1 March, 2011
Author: Shiv Narayan Dhingra
Bench: Shiv Narayan Dhingra
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Reserve: February 21, 2011
Date of Order: March 01, 2011
+ Crl. MC No. 393/2010
% 01.03.2011
Ghanshyam Singh Rawat & Ors. ...Petitioners
Versus
State & Anr. ...Respondents
Counsels:
Mr. A.K. Thakur, Mr. R.K. Mishra and Mr. Anesh Paul, for petitioners.
Mr. Sunil Sharma, APP for State/respondent.
JUSTICE SHIV NARAYAN DHINGRA
1. Whether reporters of local papers may be allowed to see the judgment?
2. To be referred to the reporter or not?
3. Whether judgment should be reported in Digest?
JUDGMENT
1. By way of present petition, the petitioners have assailed order dated 10th June, 2009 taking cognizance of the offences under Section 499, 500 IPC and order dated 4th July, 2009 passed by learned ACMM summoning the petitioners as accused to face trial under Sections 499 and 500 IPC.
2. A perusal of order of the trial court and the complaint filed by the respondent and also the record would show that the respondent no.2 carried out unauthorized construction of property bearing number 168, Nesh Villa Road, Dehradun, Uttrakhan. The petitioners, being neighbours and affected by unauthorized construction, made complaints to different authorities. The allegations contained in the complaint have been reproduced by the learned MM on the basis of which he summoned the petitioners to face trial. The allegations are as follows:
a. Is manmani karyavahi se saare pados kea aas pass ke makan vaasiyon ki Crl.MC 393/2010 Page 1 Of 4 privacy khatam ho jayegi [Due to this brazen action, entire neighbourhood house owners would lose their privacy].
b. Is avaidh karye se sabhi aas pass ki gharon ki privacy choppat ho gayee hai, sabhi sambhandit adhikaari aankh bandh kar manmani karne ki chhut diye hain. [Due to this unauthorized construction, the privacy of all houses in the neighbourhood shall be destroyed. All relevant officials who are supposed to take action have closed their eyes and are allowing this brazen violation of law.] c. Is shatigrahast wall wale logon se abhdra vyavhar kiya jar aha hai.
[Despite the damage caused to the wall, the person who suffered are being treated rudely].
d. Atyadhik khudai se aas pass ke makano ko tatha side lane ko kafi khatra paida ho gaya hai. [Due to excess digging (of basement), the surrounding houses and the side lane are under immense danger].
e. Ukat bhawan wale vaykti ka vyavhar sada abhdra tatha dhamki bahra raheta hai. [The person owning the unauthorized construction was always misbehaving and was giving threats].
3. It is not disputed that apart from making aforesaid allegations, no other derogatory language was used by the petitioners and they had always been making complaints about unauthorized construction.
4. It is submitted by the counsel for the petitioners that on the basis of complaints made by the petitioners, the concerned authorities ultimately woke up and they had taken action against unauthorized construction. He has placed on record the documents obtained from the officials of Mussorie - Dehradun Development Authority in respect of complaints and the action taken. These documents show that the respondent no.2 had actually owned actual land measuring 2350 sq ft in Khasra No.168, Nesh Villa Road, Dehradun, Uttrakhand, Dehradun, a part of Khasra Khatoni number 5, however, the respondent no.2 in photocopy of the sale deed manipulated the area of the land and Crl.MC 393/2010 Page 2 Of 4 showed the area of land owned by him as 3214 sq ft. This fact was verified by the Mussorie - Dehradun Development Authority from official record and the Development Authority ultimately issued an order dated 22nd May, 2010 cancelling the site plan passed observing that the approval for the site plan was obtained by fraud by changing the area in the copy of the sale deed from 2356 sq. ft to 3214 sq. ft.
5. Since enquiry was conducted by Mussorie - Dehradun Development Authority into the grant of permission for construction on the basis of approved site plan and after looking into the certified copy of the sale deed obtained from the Registrar Office and other documents and after giving opportunity to respondent no.2 herein to show cause the order for cancelling sanctioned plan was passed and an order for sealing and demolition of excess and unauthorized construction was also passed (The copies of these orders have been placed on record), the complaints made by petitioners were truthful.
6. I consider that in view of the fact that the petitioners had made complaint to the authorities in respect of unlawful act being done by respondent no.2, no offence under Section 499 and 500 IPC was made out against the petitioners. Every citizen of this country has a right to report to the authorities in respect of an unlawful act and the person violating the law cannot initiate proceedings under Section 499, 500 IPC for lodging such complaints against violation of law. In the present case, the stand of the petitioners was fortified by the action taken by the concerned authorities and the authorities came to conclusion that all complaints made by the petitioners were truthful and justified and the respondent no.2 had actually played fraud and obtained approval of the site plan by concealing the material facts and by changing the documents.
7. In the result, the petition is allowed and the order dated 10th June, 2009 taking cognizance of the offences under Section 499, 500 IPC and order dated 4th July, 2009 Crl.MC 393/2010 Page 3 Of 4 passed by learned ACMM summoning the petitioners as accused to face trial under Sections 499 and 500 IPC are hereby set aside and quashed.
March 01, 2011 SHIV NARAYAN DHINGRA, J rd Crl.MC 393/2010 Page 4 Of 4