Gujarat High Court
Varshaben Pramodkumar Kothari & 137 vs State Of Gujarat & 4 on 2 September, 2014
Bench: M.R. Shah, K.J.Thaker
C/SCA/10951/2014 CAV JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 10951 of 2014
For Approval and Signature:
HONOURABLE MR.JUSTICE M.R. SHAH Sd/
and
HONOURABLE MR.JUSTICE K.J.THAKER Sd/
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1. Whether Reporters of Local Papers may be allowed to see No
the judgment ?
2. To be referred to the Reporter or not ? No
3. Whether their Lordships wish to see the fair copy of the No
judgment ?
4. Whether this case involves a substantial question of law as to No
the interpretation of the constitution of India, 1950 or any
order made thereunder ?
5. Whether it is to be circulated to the civil judge ? No
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VARSHABEN PRAMODKUMAR KOTHARI & 137....Petitioner(s)
Versus
STATE OF GUJARAT & 4....Respondent(s)
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Appearance:
DELETED for the Petitioner(s) No. 59
MR DIPEN DESAI, ADVOCATE for the Petitioner(s) No. 1 138
MR DHAWAN JAYSWAL, ASSTT. GOVERNMENT PLEADER for the Respondent(s) No. 1 4
MR VC VAGHELA, ADVOCATE for the Respondent(s) No. 5
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE K.J.THAKER
Date : 02/09/2014
CAV JUDGMENT
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) [1.0] By way of this petition under Article 226 of the Constitution of India, the petitioners have prayed for an appropriate writ, direction, order to quash and set aside the impugned order dated 22.07.2014 Page 1 of 37 C/SCA/10951/2014 CAV JUDGMENT passed by the Authorized Officer - respondent No.4 herein [AnnexureA] by which the Authorized Officer has rejected the objections raised by the respective petitioners against noninclusion of their names in the voters' list of Traders' Constituency for the election of Agriculture Produce Market Committee, Jamnagar [hereinafter referred to as "APMC, Jamnagar"]. The petitioners have also prayed for an appropriate writ, direction, order to direct the Authorized Officer to include the names of the respective petitioners in the voters' list of Traders' Constituency for the election of APMC, Jamnagar and consequently to permit the petitioners to participate in the election of the Traders' Constituency for the election of the APMC, Jamnagar.
[2.0] Facts leading to the present special civil application in nutshell are as under:
[2.1] That election of the APMC, Jamnagar came to be declared by the respondent No.2, the Director, Agriculture Marketing and Rural Finance, Gujarat State and the respondent No.4 came to be appointed as Authorized Officer to carry out its functions as required under the provisions of the Gujarat Agriculture Produce Market Rules, 1965 [hereinafter referred to as "Rules"]. That the respondent No.2 Director declared the election programme which is at Annexure E to the petition, which reads as under:
Sr.No Details of Programme Date 1. The date for declaration of election programme 19.06.2014
2. The date for instruction by Authorized Officer for 19.06.2014 preparation of voters' list 2(a). The date for APMC to send the list of voters to the 26.06.2014 Authorized Officer [Rule 7]
3. The date for publication of preliminary voters' list 03.07.2014 within seven days from the date of sending voters' list [Rule 7(2)]
4. The date for submitting applications, objections against 17.07.2014 Page 2 of 37 C/SCA/10951/2014 CAV JUDGMENT preliminary voters' list (within 14 days from publication of preliminary voters' list) [Rule 8(1)] 4(a). The date for publication of revised preliminary voters' 23.07.2014 list after submission of objections against preliminary voters' list along with the notice regarding submission of objections 4(b). The last date for submission of objections/alterations in 30.07.2014 revised preliminary voters' list [Rule 8(1)(a)]
5. The date of publication of final voters' list 06.08.2014
6. The date for submission of nomination forms [Rule 08.09.2014 10(2)]
7. The date for preliminary publication of nomination 08.09.2014 forms [Rule 14]
8. The date for scrutiny of nomination forms [Rule 15] 09.09.2014
9. The date for withdrawal of nomination forms [Rule 12.09.2014 17(1)]
10. The date for publication of final list of candidates [Rule 12.09.2014 17(2)]
11. The date of election 22.09.2014
12. The date of counting 23.09.2014
13. The date of result of election [Rule 21] Immediately after the completion of counting That the Authorized Officer prepared and published the preliminary voters' list of Traders' Constituency as per Rule 7 of the Rules. However, as though the petitioners were holding the licenses in the earlier year/s and their applications for renewal of the licenses which were submitted in the month of March/April 2014 - submitted within the prescribed time were pending, the names of the petitioners were not included in the preliminary voters' list of Traders' Constituency and therefore, the respective petitioners raised the objections against non inclusion / exclusion of their names in the preliminary voters' list of Traders' Constituency. By impugned order dated 22.07.2014, the Authorized Officer has rejected the objections raised by the respective petitioners against noninclusion of their names in the voters' list of Page 3 of 37 C/SCA/10951/2014 CAV JUDGMENT Traders' Constituency and has rejected the prayer of the respective petitioners to include their names in the voters' list of Traders' Constituency on the ground that the License SubCommittee of the market committee has not granted/issued the licenses to them.
[2.2] Feeling aggrieved and dissatisfied with the impugned order passed by the Authorized Officer rejecting the applications submitted by the respective petitioners to include their names in the voters' list of Traders' Constituency, the respective petitioners have preferred the present Special Civil Application under Article 226 of the Constitution of India for the aforesaid reliefs.
[3.0] Shri Dipen Desai, learned advocate appearing on behalf of the petitioners has vehemently submitted that the impugned decision dated 22.07.2014 of the Authorized Officer in rejecting their objections against noninclusion of their names in the voters' list is absolutely illegal and most arbitrary and in breach of the principles of natural justice. It is submitted that before rejecting the objections raised by the petitioners against noninclusion of their names and before rejecting the prayer of the petitioners to include their names in the voters' list, no opportunity of being heard has been given by the Authorized Officer. It is submitted that therefore the impugned communication/decision dated 22.07.2014 is in breach of principles of natural justice.
[3.1] It is further submitted by Shri Desai, learned advocate appearing on behalf of the petitioners that while considering the objections raised by the petitioners against noninclusion of their names in the voters' list of Traders' Constituency, the Authorized Officer has failed to perform its duty and has not hold the inquiry and has not properly considered the fact whether in fact the alleged nonissuance of the licenses was malafide or not and in fact any such decision/order has been issued, passed and/or communicated to the respective petitioners/license Page 4 of 37 C/SCA/10951/2014 CAV JUDGMENT holders or not. It is submitted that in the present case the Authorized Officer has merely acted as a postman which is not approved by the Division Bench of this Court in catena of decisions more particularly the recent decision of this Court in the case of Mahendra Maganbhai Patel v. State of Gujarat & Ors. rendered in Special Civil Application No.126/2014.
[3.2] It is further submitted by Shri Desai, learned advocate appearing on behalf of the petitioners that the Authorized Officer has materially erred in not properly appreciating the fact that as such there is no order passed by the market committee refusing to renew the licenses in favour of the petitioners. It is submitted that if an opportunity of hearing would have been given to the petitioners and if the proper inquiry would have been held and/or conducted by the Authorized Officer, the petitioners would have pointed out to the Authorized Officer that as such they were holding the valid licenses in the previous year/s and that they submitted the applications for renewal of their licenses within the stipulated time i.e. in the month of March/April 2014 and that their applications for renewal were pending and/or no order rejecting the applications of the petitioners for the renewal of their licenses has been passed and communicated to the petitioners. It is submitted that even the Authorized Officer has materially erred in not properly appreciating the fact that the alleged resolution / socalled decision of nonrenewal of licenses of the respective petitioners and consequently nonsending of their names to the Authorized Officer for inclusion of their names in the voters' list was malafide with a view to create the artificial majority in favour of the persons/Directors in power. It is further submitted by Shri Desai, learned advocate appearing on behalf of the petitioners that in the present case as such by alleged resolution / decision and in this year the market committee has cancelled and/or not renewed approximately 300 licenses. It is submitted that as such in the last year the License Sub Committee of the market committee issued 762 licenses in the previous Page 5 of 37 C/SCA/10951/2014 CAV JUDGMENT year, however by alleged resolution dated 12.06.2014, the market committee has issued the licenses only to 415 license holders and as many as approximately 300 licenses are cancelled and/or refused to be renewed. It is submitted that therefore the office bearers of the market committee and/or the Directors who are in power have deliberately and intentionally refused licenses to more than 300 persons inclusive of the petitioners with a malafide intention only with a view to tilt the balance in their favour. It is submitted that while considering the objections raised by the petitioners the Authorized Officer has not considered and/or appreciated the aforesaid facts and has merely acted as a postman.
[3.3] It is further submitted by Shri Desai, learned advocate appearing on behalf of the petitioners that in communication dated 22.07.2014, the Authorized Officer has specifically observed that in the voters' list of Traders' Constituency send by the market committee, their names are not included as the market committee has not issued the licenses to them. It is submitted that it is not appreciable how, on what basis and when the Authorized Officer came to know that the market committee has not issued the licenses to the petitioners. It is submitted that as such in the list sent by the market committee as per Rule 5 of the Rules, the market committee has not send any list of the persons who are denied the licenses and/or whose licenses are cancelled and/or not renewed. It is submitted that as such even the petitioners were not aware/communicated that the market committee has refused to renew their licenses. It is submitted that therefore the Authorized Officer has materially erred in rejecting the objections raised by the respective petitioners against noninclusion of the names in the voters' list and has materially erred in not including the names of the petitioners in the voters' list of Traders' Constituency.
[3.4] Shri Desai, learned advocate appearing on behalf of the petitioners Page 6 of 37 C/SCA/10951/2014 CAV JUDGMENT has submitted that as such it cannot be said that any order has been passed by the market committee rejecting the applications for renewal of the licenses. It is submitted that neither any order has been passed by the market committee rejecting the applications of the petitioners for renewal of their licenses nor any such decision/order has been communicated to the respective petitioners. It is further submitted that therefore unless and until any specific order is passed by the market committee either to cancel the license and/or not to renew their license and the same is communicated to the respective license holders, it cannot be said that the application of the respective petitioners for renewal of their licenses are rejected. It is submitted by Shri Desai, learned advocate appearing on behalf of the petitioners that as such the petitioners deny any resolution passed by the License SubCommittee of the market committee on 12.06.2014 as alleged, rejecting the applications of the respective petitioners for renewal of their licenses. It is submitted that assuming that such a resolution on 12.06.2014 has been passed by the License SubCommittee of the market committee, at the most it can be said to be a decision and unless and until the same is culminated in the specific order/s and the same is / are communicated to the respective license holders, it cannot be said to be an order/s in the eye of law. It is submitted that unless and until a decision is culminated into a specific order and the same is communicated to the concerned license holder, it cannot be said to be an order in the eye of law, rejecting the application/s of the respective petitioners for renewal of their licenses. In support of his above submissions, Shri Desai, learned advocate appearing on behalf of the petitioners has heavily relied upon the decision of the Hon'ble Supreme Court in the case of Bachhittar Singh v. State of Punjab reported in AIR 1963 SC 395 as well as another decision of the Hon'ble Supreme Court in the case of Kedar Nath Bahl v. State of Punjab reported in AIR 1979 SC 220. He has also relied upon the decision of the Hon'ble Supreme Court in the case of Page 7 of 37 C/SCA/10951/2014 CAV JUDGMENT State of Bihar & Ors. v. Kripalu Shankar & Ors. reported in (1987)3 SCC 34 as well as the decision of the learned Single Judge of this Court in the case of Hansadevi Ghanshyamsinh Jadeja v. State of Gujarat reported in 2004(1) GLH 467. It is submitted that in the present case neither any order has been passed rejecting the application of the respective petitioners for renewal of their licenses nor any decision / order has been communicated to the petitioners. It is submitted that if any decision/order would have been communicated to the petitioners, they would have challenged before the Appellate Authority and obtained an appropriate order, in this regard. It is submitted that assuming that any resolution was passed by the License SubCommittee of the market committee, not to renew the licenses of the respective petitioners, the same has not been communicated to the petitioners deliberately and with a malafide intention so that the petitioners may not be able to challenge the decision of nonrenewal of their licenses before the appropriate authority. It is submitted that as per section 27(5) of the Agriculture Produce Markets Act, 1963 [hereinafter referred to as "Act"], appeal can be preferred only against the order or decision. It is submitted that therefore in absence of any decision and/or order communicated to the petitioners refusing to renew their licenses even the petitioners are deprived of their right to prefer appeal before the Appellate Authority.
It is further submitted by Shri Desai, learned advocate appearing on behalf of the petitioners that as such even the resolution of the License SubCommittee of the market committee dated 12.06.2014 and the socalled decision not to renew the licenses of the respective petitioners is absolutely illegal and most arbitrary and against the principles of natural justice and the same is non est. It is submitted that as such before rejecting the application of the respective petitioners for renewal of their licenses, neither any notice has been issued upon the petitioners nor any opportunity of being heard has been given to the Page 8 of 37 C/SCA/10951/2014 CAV JUDGMENT petitioners. It is submitted that the socalled inquiry conducted by the market committee so mentioned in the resolution dated 12.06.2014 is behind the back of the petitioners. It is submitted that in the resolution dated 12.06.2014, it is mentioned that the applications of the petitioners for renewal of the licenses have been rejected on the ground that after obtaining the licenses, the respective petitioners / applicants have not done any business and/or trading activities, which is factually incorrect. It is submitted that as such the respective petitioners have carried on the business and/or trading activities. It is submitted that if the opportunity would have been given to the petitioners and the petitioners would have been served with the showcause notice as to show cause why their applications for renewal of the licenses may not be granted on the ground that after obtaining licenses, they have not carried on the business and/or trading activities, in that case the petitioners would have pointed out that in fact they had carried on the business and the trading activities. It is submitted that the socalled decision of the market committee not to renew the licenses of the petitioners is, therefore, most arbitrary and in breach of principles of natural justice and therefore, the same is non est. [3.5] It is further submitted by Shri Desai, learned advocate appearing on behalf of the petitioners that even otherwise considering the provisions with respect to licenses more particularly Rule 56 of the Rules, the license cannot be refused and/or the renewal cannot be denied on the ground that the concerned person/license holder has not carried on business and/or has not done any trading activities. It is submitted that the license can be cancelled/suspended and/or refused to be renewed only on the grounds set out in subRule (3) of Rule 56. It is submitted that in the resolution nothing has been mentioned with respect to any of the grounds set out in subRule (3) of Rule 56 of the Rules. It is submitted that therefore even the socalled decision/resolution of the market committee not to renew the license of Page 9 of 37 C/SCA/10951/2014 CAV JUDGMENT the respective petitioners is absolutely illegal, most arbitrary and contrary to the provisions of the Statute more particularly Rule 56 of the Rules.
[3.6] It is further submitted by Shri Desai, learned advocate appearing on behalf of the petitioners that even the decision/resolution passed by the market committee not to renew the licenses of the petitioners is based on extraneous considerations/material. It is submitted that in the resolution and while taking the socalled decision of rejecting the application of the respective petitioners for renewal of their licenses, the members of the committee have considered the some complaint made by the President of Jamnagar Marketing Yard Vepari Association and one complaint / communication/ letter of the sitting MLA. However, the respective petitioners have not been furnished the copies of such complaints / communications and behind their back the aforesaid communications have been considered. It is submitted that from the resolution dated 12.06.2014, it is apparent that while taking alleged decision of refusing to renew the licenses of the petitioners, the aforesaid two letters have been weighed with the License SubCommittee. It is submitted that therefore also, the socalled resolution/decision dated 12.06.2014 is also in breach of principles of natural justice and therefore, the same is non est. [3.7] Shri Desai, learned advocate appearing on behalf of the petitioners relying upon the decision of the learned Single Judge in the case of Rajeshkumar Bansilal Khamar v. Agriculture Produce Market Committee, Ahmedabad & Ors. reported in AIR 2002 Gujarat 156 has vehemently submitted that as such the socalled resolution dated 12.06.2014 and the decision if any, not to renew the license of the petitioners is absolutely illegal, arbitrary and in violation of the principles of natural justice. It is submitted that in the aforesaid decision the learned Single Judge has specifically observed and held after Page 10 of 37 C/SCA/10951/2014 CAV JUDGMENT considering the statutory provisions more particularly section 27 of the Act read with Rule 56 of the Rules that the parameters for nor renewing the license cannot ordinarily go beyond the parameters for cancelling the license. It is observed that the provisions of subRule (3) of Rule 56 of the Rules are, therefore, required to be read in light of the provisions of subsections (1) and (3) of section 27 of the Act. It is further submitted that the learned Single Judge in the aforesaid decision has specifically observed and held that the decision not to renew the license cannot be taken without giving the license holder a reasonable opportunity of being heard. It is submitted that in the aforesaid case in fact the market committee did issue the showcause notice pointing out the allegation against the license holder, however, after the license holder submitted his reply, the market committee or its License SubCommittee did not give the license holder any personal hearing where the doubts raised by the committee about the defence pleaded by the license holder could be tested or where the license holder could have been permitted to produce the evidence in support of his case that he was himself carrying on business but with the assistance of employees and/or family members. Therefore, the learned Single Judge quashed and set aside the decision of the market committee / License SubCommittee not to renew the license on the ground that the license holder was not afforded any opportunity of being heard. It is submitted that in the present case as such before taking the socalled decision not to renew the license in favour of the petitioners on the ground that the petitioners are not carrying any trading activities, neither any showcause notice nor any opportunity of being heard had been given to the petitioners/license holders and therefore, the same is absolutely arbitrary and in breach of principles of natural justice.
[3.8] Shri Desai, learned advocate appearing on behalf of the petitioners has vehemently submitted that in the present case the District Registrar, Cooperative Societies, Jamnagar send a proposal to the respondent No.2 Page 11 of 37 C/SCA/10951/2014 CAV JUDGMENT
- Director for declaration of the election on 08.06.2014 and therefore, immediately thereafter, having come to know that the election of the market committee is to be declared, the License SubCommittee had called the meeting and by resolution dated 12.06.2014, a decision has been taken refusing to grant / renew as many as approximately 300 licenses with malafide intention and only with a view to create artificial majority in favour of the persons who are in power so that they can retain the power. Shri Desai, learned advocate appearing on behalf of the petitioners has relied upon the Unreported decision of the Division Bench of this Court in the case of Chandrakant Manibhai Patel v. State of Gujarat rendered in Special Civil Application No.9965/2013 in which after considering the earlier decision of the Division Bench of this Court on the point, it is held that fixation of date of election as per Rule 4 of the Rules can be said to be the starting point of initiation of the process for commencement of the election and if the traders' licenses are granted thereafter, and/or even on the eve of such declaration of the date of election, the same would be illegal and can be said to be only with a view to create an artificial majority and would be a fraud on the election process and therefore, the names of those license holders are not required to be included in the voters' list. It is submitted that same principles would be applicable when large number of licenses are cancelled and/or refused to be renewed on the eve of declaration of the date of election with a view to create an artificial majority.
[3.9] Shri Desai, learned advocate appearing on behalf of the petitioners has vehemently submitted that as such neither any specific orders are passed by the market committee not to renew the licenses in favour of the respective petitioners nor any such order is communicated to the petitioners / any of the license holders whose applications for grant of license and/or renewal of the licenses are rejected. It is further submitted that even on such decision and/or order is communicated to the petitioners - license holders. It is submitted that therefore unless and Page 12 of 37 C/SCA/10951/2014 CAV JUDGMENT until any order is passed and the same is communicated, such a decision, if any, cannot partake the character of an order. It is submitted that even subsequently i.e. after 12.06.2014 and even thereafter, till date the respective license holders - petitioners are carrying on their trading activities in the market committee, however at no point of time the market committee has restrained them from carrying on trading activities. It is submitted that if according to the market committee the applications for renewal of the licenses are refused vide resolution dated 12.06.2014, in that case, the market committee would have restrained them from carrying on any trading activities. It is submitted that therefore as such assuming without admitting that the License Sub Committee might have passed resolution dated 12.06.2014, the same can be said to be a decision but not an order unless it is communicated and acted upon. It is submitted that therefore it can be said that market committee has not acted upon the resolution dated 12.06.2014 and it can be said that it has remained as it is as resolution and/or decision, but not culminated into an order. It is submitted that therefore the applications of the petitioners for renewal of licenses are required to be considered as pending atleast for the purpose of exclusion of their names in the voters' list.
Relying upon the decision of the Division Bench of this Court in the case of Mehsana District Coop. Purchase & Sales Union Ltd. v. Dhadhusan Beej Utpadak Rupantar and Vechan Karnari Sahkari Mandali Ltd. & Ors. reported in 1998(1) GLH 170 by which the Division Bench of this Court has confirmed the order passed by the learned Single Judge in the case of Prahladbhai Shivram Patel & Ors. v. Director of Agriculture Marketing and Rural Finance & Ors. reported in 1998(1) GLH 95, directing to include the names of those license holders / applicants whose applications for grant/renewal of license were kept pending by the market committee. It is submitted that therefore also, the names of the petitioners who submitted the applications for renewal of Page 13 of 37 C/SCA/10951/2014 CAV JUDGMENT licenses are required to be included in the voters' list of traders' constituency.
Making above submissions and relying upon above decisions it is requested to allow the present Special Civil Application and grant the relief as prayed for.
[4.0] Present petition is opposed by Shri V.C. Vaghela, learned advocate appearing on behalf of the respondent market committee as well as Shri Dhawan Jayswal, learned AGP appearing on behalf of the respondent State authorities more particularly the Authorized Officer.
[4.1] Shri V.C. Vaghela, learned advocate appearing on behalf of the market committee has vehemently submitted that as such in the meeting held on 12.06.2014 after holding necessary inquiry as required under Section 27 of the Act read with Rule 56 of the Rules, the License Sub Committee of the market committee has taken a conscious decision not to grant / renew the licenses to the concerned license holders as mentioned in the said resolution. It is submitted that the market committee received the complaints that only with a view to get artificial majority, some persons have applied for the licenses and/or they have obtained the licenses and therefore, after holding necessary inquiry and as it has been found that those license holders who had applied for the renewal of the licenses were not doing any trading activities, the market committee has taken a conscious decision not to renew the license to those license holders. It is submitted that therefore as and when the Authorized Officer called the names of the eligible voters/license holders for the purpose of preparation of preliminary voters' list, the market committee send the names of only those genuine license holders who were either issued the licenses and/or their licenses were renewed, to the Authorized Officer and consequently the Authorized Officer has rightly included the names of only those license holders in the preliminary voters' list. It is submitted that therefore as such the decision Page 14 of 37 C/SCA/10951/2014 CAV JUDGMENT of the market committee not to renew the license in favour of the respective petitioners is neither malafide nor illegal. It is submitted that the said decision is absolutely in the larger interest of the market committee. It is further submitted that as such the Authorized Officer was required to include the names of only those persons - license holders who were holding the valid licenses at the time the Director declared the election of the market committee and only those names which are send by the market committee. It is submitted that in the present case as none of the petitioners were holding any valid licenses, the day on which the Director declared the election i.e. on 18.06.2014, as their applications for renewal of licenses were already rejected by the License SubCommittee on 12.06.2014, the Authorized Officer has rightly not included the names of the petitioners in the preliminary/provisional voters' list of the traders' constituency. It is submitted that therefore as such the decision of the market committee not to renew the licenses and the decision of the Authorized Officer not to include the names of the petitioners in the preliminary / provisional voters' list of the traders' constituency is absolutely in accordance with the provisions of the Act and the Rules and in accordance with law.
[4.2] It is further submitted by Shri Vaghela, learned advocate appearing on behalf of the respondent market committee that most of the petitioners - license holders were granted the licenses in the preceding year before few days of completion of the relevant year i.e. in the month of March 2014 by the present Chairman of the License Sub Committee only with a view to get the benefit in the election which was required to be held in this year. It is submitted that therefore it cannot be said that the decision of the market committee not to renew approximately 300 licenses is malafide and/or illegal as sought to be contended on behalf of the petitioners.
[4.3] It is further submitted by Shri Vaghela, learned advocate Page 15 of 37 C/SCA/10951/2014 CAV JUDGMENT appearing on behalf of the market committee that as such considering section 27 of the Act read with Rule 56 of the Rules, at the time of grant of license and/or renewal of the licenses the market committee is required to hold necessary inquiry and therefore, as such before grant of license, inquiry by the market committee is contemplated. It is submitted that such an inquiry by the market committee is also required to be read into also at the time of renewal of the license. It is submitted that after holding necessary inquiry and as it was found that none of the petitioners and/or the license holders whose applications for renewal of licenses are rejected, were doing any trading activities and therefore, the market committee has rightly taken a decision not to renew the licenses and those license holders/traders who were not doing any trading activities. It is submitted that after having satisfied that those licenses holders who were not carrying on any trading activities and/or were not doing any business / trading activities in the market area, when the market committee has taken a conscious decision not to renew the licenses of those license holders/traders, the same cannot be said to be illegal and/or malafide.
[4.4] It is further submitted that even the conduct on the part of the petitioners is also required to be considered while considering the relief sought by the present petitioners in a petition under Article 226 of the Constitution of India. It is submitted that despite the fact that the names of the petitioners are not included in the voters' list as far as back on 03.07.2014 and they came to know about the same immediately thereafter, none of the petitioners have approached the market committee to know the outcome of their applications for renewal of licenses. It is further submitted that though the petitioners are even subsequently had a knowledge about the resolution of the License Sub Committee dated 12.06.2014 not to renew their licenses, neither the petitioners have challenged the same before the Appellate Authority as provided under subsection (5) of section 27 of the Act nor they have Page 16 of 37 C/SCA/10951/2014 CAV JUDGMENT approached the State Government by way of filing revision application under Section 48 of the Act. It is submitted that aforesaid conduct on the part of the petitioners disentitle them from getting any discretionary relief under Article 226 of the Constitution of India.
[4.5] Now, so far as the contention on behalf of the petitioners that after the resolution dated 12.06.2014 taking a decision not to renew the licenses of the petitioners, no further order has been passed and/or communicated to the respective license holders/petitioners is concerned, Shri Vaghela, learned advocate appearing on behalf of the market committee has submitted that as such so far as the respondent market committee is concerned, there is no such practice of passing any formal order of rejecting the renewal application and there is no practice of the respondent market committee to communicate the concerned license holder any decision not to renew their license. It is submitted that it is for the concerned license holder to inquire from the market committee whether their application for renewal of license has been granted or not. It is submitted that therefore nonpassing of any formal order and/or noncommunicating the decision not to renew the licenses cannot be said to be malafide and/or illegal.
[4.6] Shri Vaghela, learned advocate appearing on behalf of the market committee has further submitted that in case this Court is inclined to quash and set aside the impugned decision of the Authorized Officer not to include the names of the respective petitioners in the preliminary voters' list and consequently is inclined to direct to include the names of the respective petitioners in the voters' list of traders' constituency, in that case, it is requested not to grant the relief. It is submitted that thereafter the Authorized Officer has published the provisional voters' list and thereafter final voters' list. It is submitted that if the names of the petitioners would have been included in the preliminary voters' list by the Authorized Officer, in that case, objections could have been raised Page 17 of 37 C/SCA/10951/2014 CAV JUDGMENT at the stage of preparation of the provisional voters' list or final voters' list against inclusion of the names in the voters' list. It is submitted that therefore if any such relief is granted directing to include the names of the respective petitioners in the provisional voters' list/final voters' list, in that case, the right to raise the objection would be taken away and that would tantamount to bypassing the various stages of election and/or even bypassing the statutory provision more particularly Rule 8 of the Rules. Shri Vaghela, learned advocate appearing on behalf of the market committee has also relied upon the decision of this Court in the case of Mehsana District Co. Op. Produce & Sales Union Ltd. vs. Dhadhusan Beej Utpadak Rupantar & Vechan Karnari Sahakari Mandali Ltd. & Ors. reported in 1998(1) GLH 170 in support of his prayer to dismiss the present petition. Therefore, it is requested not to grant any relief as prayed for in the present petition under Article 226 of the Constitution of India.
[5.0] Shri Mitul Shelat, learned advocate appearing on behalf of the interveners - applicants of Civil Application No.9277/2014 has as such adopted the submissions made by Shri V.C. Vaghela, learned advocate appearing on behalf of the respondent market committee. In addition it is submitted that the respective applicants of Civil Application No.9277/2014 made complaint to the market committee as well as Director and to the District Registrar against grant of illegal licenses only with a view to get the benefit in the election and therefore, considering their complaints, the market committee after holding necessary inquiry has rightly refused to renew the licenses of the petitioners and consequently their names are rightly not included in the voters' list of traders' constituency.
Relying upon the decision of the Hon'ble Supreme Court in the case of Hardesh Ores (P) Ltd. v. Hede & Co. reported in (2007)5 SCC 615, it is requested to dismiss the present Special Civil Application and not to grant any relief prayed for in the present petition.
Page 18 of 37 C/SCA/10951/2014 CAV JUDGMENT[6.0] Shri Dhawan Jayswal, learned AGP appearing on behalf of the Authorized Officer while opposing the present petition has submitted that after the Director declared the election of the APMC, Jamnagar on 17.06.2014 and declared the election programme on 19.06.2014, the Authorized Officer called the names of the eligible voters/license holders from the market committee so as to enable the Authorized Officer to prepare the preliminary voters' list. It is submitted that the Authorized Officer prepared the voters' list including the names of only those persons/license holders whose names were send by the market committee to him. It is submitted that as such the Authorized Officer is required to include the names of only those persons/license holders whose names are send by the market committee. It is submitted that therefore as such no illegality has been committed by the Authorized Officer in not including the names of the petitioners in the preliminary voters' list of traders' constituency, as their names were never send by the market committee. It is submitted that therefore the Authorized Officer absolutely acted as per Rules 5 and 7 of the Rules.
[6.1] It is further submitted by Shri Jayswal, learned AGP that even the objections raised by the respective petitioners against exclusion of their names from the voters' list dated 16.07.2014 has been considered by the Authorized Officer absolutely in accordance with the provisions of the Rules. It is submitted that as it was found that the market committee did not renew the licenses of the petitioners, by communication dated 22.07.2014, the prayer of the petitioners to include their names in the voters' list of the traders' constituency is rightly rejected by the Authorized Officer.
Making above submissions, it is requested to dismiss the present petition.
[7.0] Heard learned advocates appearing on behalf of respective parties at length.
Page 19 of 37 C/SCA/10951/2014 CAV JUDGMENTAt the outset it is required to be noted that what is challenged in the present petition is noninclusion of the names of the petitioners in the voters' list of traders' constituency of APMC, Jamnagar. It is the case on behalf of the petitioners that as such they were holding the licenses in the previous year and even some of the persons were holding licenses even in the earlier year also i.e. since last two years. It is the case on behalf of the Market Committee that vide resolution dated 12.06.2014, after holding the necessary inquiry and having satisfied that the respective petitioners / license holders were not doing any trading activities in the market area and therefore, a resolution came to be passed by the License SubCommittee of the market committee not to renew the licenses of those license holders who were not doing any trading activities. However, it is the case on behalf of the petitioners that such a resolution is absolutely malafide on the eve of the declaration of the election and with malafide intention to reduce the voters and inflate the voters' list in favour of the party in power. It is also the case on behalf of the petitioners that market committee had not passed any specific orders rejecting their application/s for renewal of license nor any such decision/order has been communicated to the petitioners till date. Therefore, it is the case on behalf of the petitioners that aforesaid is absolutely malafide. It is also the case on behalf of the petitioners that unless and until any resolution is culminated into a decision / order and the same is communicated, such a resolution/decision cannot be said to be any order in the eye of law. Therefore, it is the case on behalf of the petitioners that while preparing the preliminary voters' list / while considering the objections raised by the petitioners against noninclusion of their names in the voters' list, the Authorized Officer has failed to perform its duty and has failed to hold any necessary inquiry and has not properly dealt with the objections raised by the petitioners. It is also the case on behalf of the petitioners that the respective petitioners are not served with any order refusing to renew their licenses till date only with Page 20 of 37 C/SCA/10951/2014 CAV JUDGMENT a view to see that the petitioners may not challenge the same before the Appellate Authority / Revisional Authority. It is also the case on behalf of the petitioners that even otherwise any such decision not to renew the licenses of the petitioners is absolutely illegal, arbitrary and in breach of principles of natural justice and therefore, non est as before rejecting the application for renewal of license neither any showcause notice has been issued nor any opportunity of being heard has been given to the petitioners. On the other hand it is the case on behalf of the market committee that as such there is no practice so far as APMC, Jamnagar is concerned with respect to service of any order/decision upon the license holders of nonrenewal of their licenses. In backdrop of the above, the controversy raised in the present Special Civil Application is required to be considered.
[7.1] Now, so far as the resolution passed by the License Sub Committee of the market committee dated 12.06.2014 passing the resolution not to renew the licenses of the respective petitioners and others and consequently not sending the names of the respective petitioners to the Authorized Officer for the purpose of preparation of the preliminary voters' list of traders' constituency and the action of the Authorized Officer in not including the names of the petitioners / license holders in the preliminary voters' list and/or the decision of the Authorized Officer rejecting the objections raised by the petitioners against exclusion of their names from the voters' list is concerned, before dealing with the rival submissions, it is necessary to set out the relevant provisions of the Act and the Rules framed thereunder and the relevant conditions of the license.
The provisions of the Act which are relevant for the purposes of this controversy read as under:
"27. Licences, their issue renewal, suspension or cancellation etc. and appeals against refusal, suspension etc. of licence. (1) On the establishment of a market Committee may, subject to rules, made in Page 21 of 37 C/SCA/10951/2014 CAV JUDGMENT that behalf, grant or renew a general licence or a special licence for the purpose of any specific transaction or transactions to a trader, general commission agent, broker...., or any person to operate in the market area or part thereof or after recording its reasons therefor, refuse to grant or renew any such licence.
2. ........
3. A market committee may, for reasons to be recorded in writing suspend or cancel a licence.
(i) if the licence has been obtained through willful mis representation or fraud, or
(ii) if the holder hereof or his servant or any person actions on his behalf with his express or implied breach of any of the terms conditions or restrictions imposed by the licence, or
(iii) if the holder of the licence has been adjudged an Insolvent and has not obtained his discharge, or
(iv) if the holder of the licence is convicted of any offence under this Act.
Provided that no licence shall be suspended or cancelled unless the holder thereof has been given a reasonable opportunity to show cause against such suspension or cancellation."
Rule 56 insofar as the same is relevant reads out as under : "56. Licensed traders and general commission agents. (1) Any person desiring to obtain a licence to do business as a trader or a general commission agent in agricultural produce in any market area or part thereof shall make a written application in such form as the market committee may determine to the market committee and shall pay such fees as may be determined by the market committee subject to a maximum of Rs. 200: .......
2. On receipt of such application together with the proper amount of the fee, the market committee may, after making such inquiries as may be considered necessary and on the applicant agreeing to abide by the provisions of the Act; rules and byelaws and Such other conditions as may he laid down by the market committee for holding such licence grant to him the licence applied for.
3. Notwithstanding contained in subrule (21 the market committee mav refuse to grant or renew a licence to any person who in its opinion is not solvent or whose operations In the market area are not likely to further efficient working of the market or are likely to impede the smoothw working of the market under the control of the market committee.
4. The licenge shall be granted for a period of one year after which Page 22 of 37 C/SCA/10951/2014 CAV JUDGMENT it may be renewed on a written application in such form as may be determined by the market committee, and after such inquiries as are referred to in subrules (21 as may be considered necessary and on payment of full fees as payable for fresh licence; Provided that all licences shall remain in force from the date of issue till 30th Spetember following unless suspended or cancelled earlier."
On considering the conditions of the license [produced on record], there is no condition that after obtaining the license, the license holder must carry on business and/or do the trading activities. It does not provide that if after obtaining the license it is found that a license holder is not doing any trading activity and/or business, his license is liable to be suspended and/or cancelled. It is not disputed even by Shri Vaghela, learned advocate appearing on behalf of the respondent market committee that even a person who intends to do the trading activities in the market committee, can be issued the traders' license.
[7.2] A perusal of the aforesaid statutory provisions clearly indicates that the license already granted may be suspended or cancelled if, inter alia, the holder thereof or his servant or any person acting on his behalf with his express or implied breach of any of the terms conditions or restrictions imposed by the license and these are the parameters for cancelling the license. On considering section 27 of the Act read with Rule 56 of the Rules and the conditions of the license, the learned Single Judge in the case of Rajeshkumar Bansilal Khamar (Supra) has held that the parameters for not renewing the license cannot ordinarily go beyond the parameters for cancelling the licence. The learned Single Judge has also observed and held that the provisions of subRule (3) of Rule 56 are, therefore, required to be read in light of the provisions of sub Sections (1) & (3) of Section 27. Therefore and even considering sub Rule (3) of Rule 56 of the Rules, the market committee may refuse to renew the licenses to any person who in its opinion is not solvent or Page 23 of 37 C/SCA/10951/2014 CAV JUDGMENT whose operations in the market area are not likely to further efficient working of the market or are likely to impede the smooth working of the market under the control of the market committee. In the present case considering the resolution dated 12.06.2014 of the License Sub Committee not to renew the licenses of the petitioners, it appears that the market committee has refused to renew the license of the respective petitioners - license holders on the ground that on inquiry it is found that the respective petitioners - license holders are not doing any trading activities. We are afraid, on the aforesaid ground the licenses can be refused to be renewed. As fairly conceded by Shri Vaghela, learned advocate appearing on behalf of the respondent market committee, in the resolution and while refusing to renew the license of the respective petitioners - license holders, it is not stated and/or the same are refused to be renewed on any of the grounds set out under subRule (3) of Rule
56. Therefore, it prima facie appears that the resolution passed by the License SubCommittee - market committee refusing to renew the licenses of the petitioners - license holders is de hors the provisions of the Act and the Rules.
[7.3] It is also required to be noted and it is the case on behalf of the respondent market committee and even so stated in the resolution, the market committee has refused to renew the licenses of the petitioners - license holders on the ground that on inquiry it is found that none of the petitioners - license holders are carrying on any trading activities. However, it is required to be noted that before passing such a resolution / taking a decision not to renew the licenses on the allegation that respective petitioners - license holders are not doing any trading activities, neither any showcause notice has been issued upon the petitioners / license holders nor any opportunity of being heard has been given to them. Thus, inquiry, if any, conducted by the market committee Page 24 of 37 C/SCA/10951/2014 CAV JUDGMENT is behind the back of the petitioners and without giving them any opportunity of being heard and therefore, the same is absolutely illegal and in violation of the principles of natural justice and therefore, non est. It is the specific case on behalf of the petitioners that petitioners are carrying on trading activities in the market area. Therefore, if the opportunity of being heard would have been given to the respective petitioners and/or they would have been issued the showcause notice to show cause as to why their applications for renewal of licenses may be rejected on the ground that they are not doing any trading activities, they would have pointed out that infact they are doing trading activities. It is also required to be noted that even from the resolution dated 12.06.2014, it appears that market committee considered the complaints made by the applicants of Civil Application No.9277/2014. However, it is an admitted position that the respective petitioners - license holders against whom the allegations were made are not given the copies of such complaints and therefore, no opportunity have been given to them to meet with the allegations made in the said complaints and they are condemned behind their back, which is not permissible.
[7.4] In the case of Rajeshkumar Bansilal Khamar (Supra), the learned Single Judge has specifically observed and held that a decision not to renew the license cannot be taken without giving the license holder a reasonable opportunity of being heard. Therefore, even the resolution dated 12.06.2014 and the decision not to renew the license of the respective petitioners who were license holders is absolutely malafide, arbitrary, beyond the provisions of the statute and Rules and in violation of principles of natural justice and non est and therefore, is no decision in the eye of law.
At this stage it is required to be noted that even after the resolution dated 12.06.2014, no order has been passed by the market Page 25 of 37 C/SCA/10951/2014 CAV JUDGMENT committee not to renew the license of the petitioners - license holders and therefore, the resolution dated 12.06.2014 is not culminated into an order and even such a decision and/or even order has not been communicated to any of the petitioners - license holders. Therefore, it is rightly contended on behalf of the petitioners that unless and until any resolution / decision not to renew the licenses culminated into any order and the same is not communicated, it cannot be said to be an order in the eye of law and it cannot be operated against the concerned license holder. It is the case on behalf of the market committee that as such there is no such practice so far as APMC, Jamnagar is concerned of passing such order and communicating it to the concerned license holder informing them about the decision of the market committee not to renew the license. The aforesaid cannot be accepted. Even if such a practice is there, the same is absolutely illegal and arbitrary and even de hors the statutory provisions more particularly section 27 of the Act. It is required to be noted that subsection (5) of section 25 provides appeal by the aggrieved person against any decision or order of the market committee refusing to grant or renew the license and that too within a period of 15 days from communication of such order. Therefore, unless and until any order is passed and the same is communicated, even the aggrieved person cannot prefer any appeal. Therefore, considering section 27 of the Act as a whole, while refusing to grant or renew the license, it is incumbent upon the market committee to pass a specific order and communicate it to the concerned person. Therefore, unless and until any order is passed refusing to grant the license and the same is communicated, it cannot be said that such a resolution has been acted upon and/or it can be operated against the concerned person - license holder. In the present case, it appears that after passing the resolution dated 12.06.2014, not passing any formal order or communicating it to the concerned petitioner - license holder, seems to be malafide Page 26 of 37 C/SCA/10951/2014 CAV JUDGMENT considering the ensuing election and only with a view to see that the concerned petitioners - license holders may not challenge the same before the Appellate / Revisional Authority immediately and may not obtain any order from the Appellate / Revisional Authority.
The sum and substance of the aforesaid discussion would be that the resolution passed by the market committee rejecting the applications of the respective petitioners - license holders for renewal of licenses on the eve of declaration of the election of the market committee, is absolutely illegal, against the provisions of statute and in violation of the principles of natural justice and non est and no decision in the eye of law and that as such required to be ignored for all purposes. We are conscious of the fact that in the present petition we are not considering the legality and validity of the resolution passed by the market committee refusing to renew the licenses of the respective petitioners. However, while considering the main controversy in the petition excluding the names of the respective petitioners from the voters' list of traders' constituency, the aforesaid is required to be considered as, it is the case on behalf of the respondent market committee as well as Authorized Officer that as, by resolution dated 12.06.2014 the market committee has passed a resolution / taken a decision refusing to renew the license in favour of the respective petitioners - license holders, their names are not included in the voters' list, this Court is required to consider the aforesaid aspect.
[7.5] In backdrop of the above, the main controversy in the present petition and the grievance made by the petitioners against exclusion of their names in the voters' list of the traders' constituency and the impugned decision of the Authorized Officer dated 22.07.2014 rejecting the objections raised by the respective petitioners against the non inclusion / exclusion of their names from the voters' list is required to be Page 27 of 37 C/SCA/10951/2014 CAV JUDGMENT considered.
It appears that the Authorized Officer included the names of only those persons - license holders in the preliminary voters' list which were send by the market committee and excluded the names of the petitioners and thereafter when the respective petitioners - license holders submitted the detailed objections against noninclusion of their names in the voters' list, by impugned communication dated 22.07.2014, the Authorized Officer has rejected those objections and has refused to include their names in the voters' list under Rule 7/8(1) of the Rules on the ground that as the market committee has rejected their applications for renewal of the licenses, their names are not included in the voters' list. Therefore, what is required to be considered is whether the Authorized Officer has exercised his power and has performed his duty cast on him properly while preparing the preliminary/provisional/final voters' list?
[7.6] The powers and the duty cast upon the Authorized Officer while preparing the preliminary/provisional/final voters' list under Rules 7 & 8 of the Rules came to be considered by the Division Bench of this Court in detail after considering the scheme of the Rules more particularly Rules 4 to 11 of the Rules, in the case of Mahendra Maganbhai Patel (Supra) as well as in the case of Chandrakant Manibhai Patel (Supra). In the case before the Division Bench of this Court in the case of Mahendra Maganbhai Patel (Supra), the aggrieved person challenged the decision of the Authorized Officer in including the names of the license holders in voters' list [58 in number] in the preliminary voters' list, who were granted the licenses on the eve of the declaration of the election by the Director and only with a view to inflate the voters and create artificial majority and the decision of the Authorized Officer including their names in the voters' list came to be challenged and the Division Bench Page 28 of 37 C/SCA/10951/2014 CAV JUDGMENT considered in detail the duties of the Authorized Officer while preparing the preliminary voters' list and in para 10, the Division Bench has observed and held as under:
[10.0]Now, the next question which is posed for consideration of this Court is the duty of the Authorized Officer while preparing the preliminary voters' list and the contention on behalf of the private respondents that as they are holding the traders license issued by the market committee, the day on which the preliminary voters' list was prepared and published by the Authorized Officer [under Rule 7], their names are required to be included in the voters' list or not.
SubRule (2) of Rule 7 of the Rules provides that the Authorized Officer shall, within 7 days from the date fixed under subRule (1) is to prepare the list of voters as required by Rule 5 on the basis of the information received under subRule (1) and, if necessary, after making such inquiry as he may deem fit. Thus, a duty is cast upon the Authorized Officer to make such inquiry as he may deem fit while preparing the preliminary voters' list under subRule (2) of Rule 7 of the Rules. As stated herein above and even as held by the Division Bench of this Court in the case of Kalubhai Ranabhai Akabari (Supra), only that trader who has been granted license by the APMC to carry on business as a trader in the market area and who has commenced the business as a trader is entitled to be included in the preliminary voters' list. However, with a view to see that there is a fair election and no attempt is made to inflate the voters' list and create an artificial majority with malafide intention, a limited inquiry shall be read into while exercising powers under subRule (2) of Rule 7 that whether the names which are send by the market committee / concerned cooperative societies are issued the licenses after the declaration of the election by the Director under Rule 4 and/or even after the declaration of the election programme by the Director under Rule 10(2) of the Rules or on the eve of the declaration of the election and for that purpose as such the Authorized Officer as soon as receives the list of the voters/license holders from the market committee/concerned cooperative societies, he may call for the particulars with respect to each license holders whose names are to be included in the voters' list and the date of issuance of the licenses so that and if it is found that the licenses are issued after the declaration of the election under Rule 4 and/or after declaration of the election programme under Rule 10(2) or on the eve of the declaration of the election in that case considering the decisions of the Division Bench of this Court in the case of Kalubhai Ranabhai Akabari (Supra) and other decisions, the Authorized Officer may not include the names of those persons/license holders / members of the managing committee of those cooperative societies who have been issued licenses subsequently. If the aforesaid procedure is read Page 29 of 37 C/SCA/10951/2014 CAV JUDGMENT into while considering subRule (2) of Rule 7 of the Rules, which provides that the Authorized Officer shall within seven days from the date fixed under subrule (1) prepare the list of voters as required by rule 5 on the basis of the information received under subrule (1) and, if necessary, after making such inquiry as he may deem fit, the same would be in the fitness of things and to maintain democratic principles. Therefore, as such it is advisable that as such at the time of sending the names by the concerned cooperative societies dispensing agricultural credit; the market committee shall communicate the full names of the traders holding general licenses in the market area together with the place of or residence of each such trader and every Cooperative Marketing Society shall communicate the full names of the members of its managing committee together with the place of residence of each such member shall also give the particulars with respect to the date of the grant of the licenses in favour of concerned cooperative society dispensing with agricultural credit; the traders licenses and grant of license in favour of cooperative marketing society. If the said particulars are not provided while holding the inquiry under subrule (2) of Rule 7 of the Rules, the Authorized Officer may call for the relevant particulars to satisfy himself about the above. If the aforesaid inquiry is read into, in that case and accordingly the preliminary voters' list is prepared, no prejudice shall be caused to anybody as after publishing the preliminary voters' list, the objections can be raised by any person as provided under subRule (1) of Rule 8 of the Rules.
In the present case, as stated herein above, the Authorized Officer has failed to perform his statutory duty and has materially erred in rejecting the objection submitted by the petitioner and has erred in including the names of the private respondents herein in the voters' list of the Traders Constituency.
[7.7] A similar view has been expressed by the Division Bench of this Court in the case of Chandrakant M. Patel (Supra) and in the case of Dolatbhai Prabhubhai Dumaniya v. Director, Agriculture Marketing and Rural Finance rendered in Special Civil Application No.1890/2013 and other allied petitions. The aforesaid principles would be applicable vice versa i.e. in the case of suspending/cancellation or nonrenewal of the licenses on the eve of declaration of the election by the Director and when it is found that such an action is malafide only with a view to reduce the voters and create artificial majority in favour of party in power. In the aforesaid decisions it is held by the Division Bench that Page 30 of 37 C/SCA/10951/2014 CAV JUDGMENT any attempt on the part of the market committee and/or the concerned persons of grant of licenses illegally without holding any inquiry, on the eve of declaration of the election by the Director with a malafide intention to inflate the voters and create artificial majority is fraud on the election process and against democratic principles and the same have been deprecated by this Court in number of decisions. In the aforesaid decision, in the case of Mahendrabhai Maganbhai Patel (Supra), even the Division Bench also considered what would be the relevant date / starting point for initiation of commencement of election and in para 9.1, the Division Bench has observed and held as under:
[9.1] Identical question came to be considered by the Division Bench recently in the decision dated 1/5.08.2013 rendered in Special Civil Application No.9965/2013 and after considering the aforesaid decisions as well as other decisions in the case of Dolatbhai Prabhubhai Dumaniya Vs. Director, Agriculture Marketing and Rural Finance, decided on 13.3.2013, reported in 2013 (0) GLHEL HC, 229249 that fixation of date of election as per Rule 4 of the Rules can be said to be the starting point of initiation of the process for commencement of the election and if the traders licenses are granted thereafter and/or even on the eve of such a fixation of the date of election [under Rule 4], the same would be illegal only with a view to create an artificial majority and would be a fraud on the election process and therefore, names of those license holders are not required to be included in the voters' list. The contention on behalf of the private respondents that relevant date for the purpose of commencement of election can be publication of the election programme in the local newspaper, in the present case on 21.11.2013, and in the present case traders license have been issued to them on 20.11.2013 i.e. prior to the publication of the election programme in the local newspaper and therefore, their names are required to be included in the voters' list cannot be accepted. In the present case, as such as stated herein above, the declaration of the election was on 16.11.2013, the election programme was prepared on 17.11.2013 which was send to the press/committee on the very day and it has been published on 21.11.2013. Even in the case of Chandrakant Manibhai Patel vs. State of Gujarat & Ors. rendered in Special Civil Application No.9965/2013, the licenses were granted on the eve of the declaration of the election programme [under Rule 4], the same is held to be illegal.
In the present case it is the case on behalf of the petitioners, which Page 31 of 37 C/SCA/10951/2014 CAV JUDGMENT is not disputed that the District Registrar communicated to the Director to declare the election of the market committee on 08.06.2014 and thereafter the Director declared the election of the APMC, Jamnagar on 17.06.2014 and the election programme came to be declared by the Director on 19.06.2014 and in the meantime on 12.06.2014, the License SubCommittee has passed a resolution on 12.06.2014 refusing to renew approximately 300 licenses, which as stated herein above, have never been communicated to any of the license holder. Thus, the resolution passed by the License SubCommittee on 12.06.2014 is after the communication of the District Registrar to the Director to declare the election of the APMC, Jamnagar and/or on the eve of such declaration of election. It is required to be noted that as such in the year 201011, the market committee issued 713 licenses; in the year 201112, the market committee issued 532 licenses; in the year 201213, the market committee issued 565 licenses; in the year 201314, the market committee issued 762 licenses, however in the year 201415 vide resolution dated 12.06.2014, the License SubCommittee has issued licenses to only 415 persons - license holders and has refused to grant/renew licenses to approximately more than 300 holders and that too on the eve of the declaration of the election of the market committee. At this stage it is required to be noted that the relevant year starts from 1st April and the respective petitioners - license holders, who were already holding their licenses in the previous year submitted their applications for renewal of licenses in the month of April 2014 and the resolution has been passed not to renew their licenses in the month of June 2014 and as stated herein above on the eve of declaration of the election of the market committee by the Director. The aforesaid is absolutely a calculative step by the market committee / party in power only with a view to reduce the voters with a malafide intention to create artificial majority in their favour, which is a fraud on the election process Page 32 of 37 C/SCA/10951/2014 CAV JUDGMENT and against the democratic principles, which cannot be sustained.
[7.8] While considering the objections raised by the respective petitioners - license holders against noninclusion of their names in the voters' list and while rejecting those objections, the Authorized Officer has not considered the aforesaid aspects and considering the decisions of this Court in the case of Rajeshkumar Bansilal Khamar (Supra), Mahendra Maganlal Patel (Supra) and Dolatbhai Prabhubhai Dumaniya (Supra), it can be said that Authorized Officer has failed to perform its duty to maintain the purity in the election process and the democratic principles. As observed by this Court in catena of decisions and even in the aforesaid decisions, the Authorized Officer is not required to act as a postman only. Whenever it is found by the Authorized Officer while considering the objections raised against inclusion and/or exclusion of the persons in the voters' list that any attempt is made on the part of the concerned market committee / persons / party in power to inflate the voters with a view to create artificial majority by abruptly granting licenses and/or refusing to grant / renew the licenses that too on the eve of declaration of the election programme, the Election Officer has to act and see to it that names of such persons / license holders are not included in the voters' list and/or the same are not excluded from the voters' list. Thus, in the present case, the Authorized Officer has failed to perform its duty and to maintain the democratic process and the democratic principles.
At this stage it is required to be noted that in the impugned communication dated 22.07.2014 while rejecting the objections raised by the respective petitioners - license holders against noninclusion of their names in the voters' list, the Authorized Officer has stated that as the market committee has refused to renew their licenses, their names are not included in the voters' list. However, it is required to be noted Page 33 of 37 C/SCA/10951/2014 CAV JUDGMENT that the learned AGP is not in a position to satisfy the Court how the Authorized Officer came to know about the same. Shri Jayswal, learned AGP appearing on behalf of the Authorized Officer has candidly and fairly conceded that he is not in a position to satisfy how the Authorized Officer came to know about the same. The aforesaid conduct on the part of the Authorized Officer is also required to be considered while considering the challenge to the impugned decision dated 22.07.2014 of the Authorized Officer.
[7.9] Now, so far as the submission made by Shri Vaghela, learned advocate appearing on behalf of the respondent market committee to consider the conduct on the part of the petitioners of not challenging the decision of the market committee of nonrenewal of their licenses either before the Appellate Authoriy and/or Revisional Authority and/or not approaching the market committee to know the outcome of their applications for renewal of licenses and therefore, not to grant any discretionary relief to the petitioners in exercise of powers under Article 226 of the Constitution of India is concerned, it is required to be noted that considering subsection (5) of section 27 of the Act, only a decision and/or order and that too within a period of 30 days can be challenged before the Appellate Authority. Therefore, before it is challenged, such a decision and/or order must be communicated. There must be an order which ought to have been communicated. In the present case, as stated herein above, after the resolution, neither there is any order passed nor any such decision / order has been communicated. Therefore, unless and until there is any order which is communicated, how an aggrieved person can prefer any appeal? It is also required to be noted at this stage that even it is the case on behalf of the petitioners that till date they are doing the trading activities and the market committee has never restrained them from doing any trading activity on the ground that their Page 34 of 37 C/SCA/10951/2014 CAV JUDGMENT applications for renewal of licenses have been rejected. Therefore, as such there was no occasion for them to even approach the market committee to know the outcome of their applications for renewal of licenses. Under the circumstances, on the aforesaid ground submitted by Shri Vaghela, learned advocate appearing on behalf of the respondent market committee, the petitioners cannot be denied the relief/s sought in the present petition.
[7.10]Now, so far as the submission made by Shri Vaghela, learned advocate appearing on behalf of the respondent market committee that this Court may not grant the relief directing the Authorized Officer to include the names of the respective petitioners in the voters' list as after the impugned decision dated 22.07.2014, the Authorized Officer has published the provisional / final voters' list, the aforesaid cannot be accepted. If the aforesaid is accepted, in that case, it would tantamount to perpetuate the illegality committed by the market committee as well as the Authorized Officer. When it has been found that there is an attempt to reduce the voters in the voters' list and to create artificial majority, by refusing to renew approximately more than 300 licenses against 751 licenses granted in the earlier year and that too on the eve of the declaration of the election by the Director, still their names are excluded from the voters' list, in that case, the concerned persons / market committee would be succeeding in their malafide attempt to reduce the voters from the voters' list and create artificial majority in their favour, which is not permissible and such an attempt is required to be dealt with strictly and the Courts in exercise of powers under Article 226 of the Constitution of India are required to do the substantial justice and are required to see that the benefit may not be given to the wrong doers. In the case of Mahendra Maganlal Patel (Supra), the Division Bench of this Court has specifically observed and held that whenever it is Page 35 of 37 C/SCA/10951/2014 CAV JUDGMENT found by the Court that an extraordinary case is made out and if it is found that there is an attempt to create artificial majority and the action is found to be not only illegal but also fraud on election process and the intervention of the Court is warranted, the Court can certainly entertain the petition under Article 226 of the Constitution of India and grant the relief and/or issue writ in exercise of powers under Article 226 of the Constitution of India.
[7.11]Considering the facts of the case on hand as stated herein above and when it has been found that there is a systematic attempt on the part of the market committee / party in power of the market committee in refusing to renew approximately more than 300 licenses out of 751 licenses issued in the preceding year that too on the eve of declaration of the election programme by the Director, with a view to create artificial majority in their favour and even such a decision is prima facie found to be illegal, non est, arbitrary and in breach of principles of natural justice and the same is found to be not only illegal but also fraud in election process, we are of the opinion that present is a case of extraordinary situation justifying our intervention and grant the relief in exercise of powers under Article 226 of the Constitution of India. If despite the above, the powers under Article 226 of the Constitution of India are not exercised, in that case, it would tantamount to closing eyes and to continue such an illegality; permit those persons and deprive those persons to take part in the election process whose applications for renewal of licenses are rejected illegally and arbitrarily with malafide intention and thereafter to continue those persons who are declared elected on the basis of such voting, it would tantamount to perpetuate the illegality.
[8.0] In view of the above and for the reasons stated above, the present Page 36 of 37 C/SCA/10951/2014 CAV JUDGMENT Special Civil Application succeeds. Impugned decision of the Authorized Officer dated 22.07.2014 excluding the names of the petitioners in the voters' list of traders' constituency of APMC, Jamnagar is hereby quashed and set aside and the Authorized Officer is hereby directed to include the names of the respective petitioners - license holders who were already having licenses in the previous year and who submitted their applications for renewal of the licenses which according to the respondent market committee are/were rejected vide resolution dated 12.06.2014 in the voters' list prepared under Rule 8 of the Rules immediately and permit them to take part in the ensuing election of the traders' constituency of the APMC, Jamnagar. Rule is made absolute accordingly. However, in the facts and circumstances of the case, there shall be no order as to costs.
Sd/ (M.R. SHAH, J.) Sd/ (K.J. THAKER, J.) Ajay Page 37 of 37