Indian Kanoon - Search engine for Indian Law

Gujarat High Court

Bhaveshbhai Jayantibhai Desai vs The Olpad-Sayan-Kim Nagrik Dhiran ... on 26 June, 2014

Author: G.R.Udhwani

Bench: G.R.Udhwani

           C/SCA/8944/2014                                         ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              SPECIAL CIVIL APPLICATION NO. 8944 of 2014

================================================================
            BHAVESHBHAI JAYANTIBHAI DESAI....Petitioner(s)
                                Versus
     THE OLPAD-SAYAN-KIM NAGRIK DHIRAN SAHAKARI MANDLI LTD. &
                          1....Respondent(s)
================================================================
Appearance:
MR DHAVAL D VYAS, ADVOCATE for the Petitioner(s) No. 1
MR BAIJU JOSHI, ADVOCATE for the Respondent(s) No. 1 - 2
================================================================

          CORAM: HONOURABLE MR.JUSTICE G.R.UDHWANI

                                Date : 26/06/2014


                                 ORAL ORDER

1. Draft amendment is granted.

2. The petition is filed questioning the order dated 21.06.2014  passed in Revision Application No.59 of 2014 by the Gujarat State  Co­operative Tribunal ( for short "Tribunal" ) constituted under the  Gujarat   Co­operative   Societies   Act,   1961   (   for   short   "the   Act"   )  whereby the order passed by the Board of Nominees under Section  96 of the Act staying the election of the Board of Directors of the  respondent­society   was   stayed   and   the   respondent­society   was  permitted to hold election which is now scheduled on 28 th  June,  2014.

3. Learned   counsel   for   the   petitioner   referred   to   various  documents   placed   on   record   of   the   petition   to   attribute   various  irregularities and illegalities to the respondent in conducting   the  election   as   also   to   point   out   the   objectionable   approach   of   the  Page 1 of 4 C/SCA/8944/2014 ORDER Election   Officer   in   filing   the   revision   before   the   Tribunal.   In  nutshell, the contention is that, before declaration of the election,  the voters list was not appropriately revised to exclude the dead  persons or non­residents within the area of operation of the society.  That,   though   the     terms   of   the   Board   of   the   Directors   and   the  President are   co­terminus,   as per the bye­laws, their election is  required to be held separately.   But, in the instant case, without  making any publication for election of the Chairman, he has been  declared as uncontested electee.   That, in contravention of the bye­ laws, two amongst   the three   Election Officers appointed by the  society   were   non­members   and   the   Election   Officer   took   undue  interest in pursuing the matter before the Tribunal, though his role  was to act as a neutral authority in facilitating the election. Various  such contentions have been raised which have been disputed by the  respondent.  

4. In nutshell, the contentions raised by the respondent are that,  despite the declaration of the election well in advance, none of the  objection sought to be canvassed before the Board of Nominees or  before   this   Court   were   raised,   and   it   was   only   at   the  commencement of the election programme that such disputes were  raised only with a view to delay the election.  It was submitted that,  before the Board of Nominees, no details as regards dead or non­ resident   members   were     placed   on   record   and   the   Board   of  Nominees   also   passed   an   ad­interim   order   on   3 rd  June,   2014,  staying the election and fixed the returnable date only on 11th June,  2014, despite the fact the such date could have been fixed before  8th  June, 2014, on which date the election was scheduled.   It was  argued that the respondents were served with the ad­interim order  of the Board of Nominees only in the afternoon on 7 th June, 2014,  and therefore the respondents had no other option but to approach  Page 2 of 4 C/SCA/8944/2014 ORDER the   Tribunal   questioning   the   ad­interim   order   of   the   Board   of  Nominees.   It was argued that all the issues sought to be raised  herein can always be raised after the election is held in view of the  settled legal position that normally the court would not interfere  after declaration of the election process.

5. Having   considered   the   rival   contentions,   it   cannot   be  disputed that the Tribunal is vested with revisional powers. On the  facts   of   the   case,     it   is   deemed       appropriate   to   exercise     such  powers though the ad­interim order was being questioned before it.  It is settled law that under Article 227 of the Constitution of India,  the   High   Court   would   not   interfere   on   the   mere   ground   of   the  authority having exercised the powers wrongly.   Unless perversity  or   illegality   or   other   such   parameters   are   shown   warranting  interference under Article 227 of the Constitution of India, the High  Court would not exercise its powers against such order.

6. Under the circumstances, the petition cannot be entertained  on the aforesaid ground as also on the ground that the issues are at  large before the Board of Nominees.   However, anxiety expressed  by the learned counsel for the petitioner is that the election is held  in violation of various provisions of bye­laws, and once concluded,  the Board of Directors elected illegally may start  functioning.   The  anxiety   is also that despite non­publication of the election of the  Chairman,   he   may   take   over   as  Chairman   immediately   after   the  election of the Board of Directors, after approval from the general  body.

7. It is true that the election must be  transparent and should  reflect   the   true   will   of   the   electorates.     However,     the   dispute  sought to be raised can always be raised under Section 96 of the  Page 3 of 4 C/SCA/8944/2014 ORDER Act   and   the   proceedings   in   that   regard   are   pending   before   the  Board of Nominee.   In that view of the matter, interest of justice  would be served if the Board of Nominee is directed to hear and  decide Lavad Case   No.74 of 2014   within a specified time after  hearing   the   parties.     Accordingly,   it   is   directed   that   Lavad   Case  No.74 of 2014 shall be decided by the Board of Nominees within a  period of 30 days from the date of receipt of writ of this Court.  The Board of Nominees will not unnecessarily adjourn the matter.  The   parties   shall   cooperate.     All   the   contentions   raised   by   the  parties shall have to be dealt with in accordance with law, without  being influenced by the ad­interim order passed by the Board of  Nominee   or   the   order   passed   by   the   Tribunal   or   any   of   the  observations made in this order.

8. With   the   aforesaid   observations,   the   petition   is   not  entertained   and   is   disposed   of.     It   is   clarified   that   the   electees  would   not   claim   equity     on   the   ground   of   having   been   elected  candidates in the election which is sought to be disputed by the  petitioner. Direct service is permitted. 

(G.R.UDHWANI, J.) syed/ Page 4 of 4