Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.4342-4343 OF 2010
(Arising out of S.L.P. (C) Nos.8079-8080 of 2009)
U.P. Power Corporation Limited and others .......Appellants
Versus
M/s Amausi Textile Mills Limited and another .......Respondents
J U D G M E N T
G.S. Singhvi, J.
1. Leave granted.
2. These appeals are directed against orders dated 5.12.2008 passed by
the Division Bench of Allahabad High Court in Writ Petition No.6744
(M/B) of 2008 whereby it accepted report dated 17.10.2008 submitted by
Justice K.S. Rakhra (Retired), quashed orders dated 1.3.2008 and 26.3.2008
passed by the Consumer Grievance Redressal Forum, Lucknow Electricity
Administration, Madhyanchal Vidyut Vitaran Nigam Limited (for short, “the
Consumer Forum”) and the Electricity Ombudsman respectively and
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directed appellant No.1 – U.P. Power Corporation Limited to pay
Rs.1,69,261/- to the writ petitioner (respondent No.1 herein).
3. Respondent No.1 is running a spinning mill and is a consumer of
electricity supplied by appellant No.1. In 1994, a notice was issued to
respondent No.1 to pay the dues of electricity amounting to Rs.19,15,929.20.
After paying a sum of Rs.3,02,668/-, respondent No.1 filed Writ Petition
No.3503 (M/B) of 1994 with the grievance that the demand was highly
inflated and the representation made against the same has not been decided.
By an order dated 9.9.1994, the Division Bench of the High Court directed
the Secretary of the Cooperative Electric Society Limited, Lucknow to
decide the representation of respondent No.1. The concerned authority
passed order dated 2.2.1995 and held that as on 31.12.1994, a sum of
Rs.22,35,515.19 was payable by respondent No.1 towards the dues of
electricity. However, instead of complying with order dated 2.2.1995 and
with a view to avoid payment of the outstanding dues, respondent No.1 filed
successive writ petitions and instituted other proceedings, the details of
which are as under:
(i) Respondent No.1 filed Writ Petition No.2619 (M/B) of 2002
with the complaint that even though the appeal filed by it against the
demand created by appellant No.1 was pending, the concerned
authorities were taking coercive action for recovery of the so-called
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dues. The same was disposed of by the High Court on 15.5.2002 by
taking cognizance of the statement made by the counsel appearing on
behalf of appellant No.1 that General Manager, Lucknow Electricity
Supply Authority (for short, “LESA”) will decide the appeal of
respondent No.1 within one month. Simultaneously, the High Court
directed that further action in respect of the property, which had
already been attached shall be taken only after decision of the appeal.
(ii) General Manager, LESA dismissed the appeal filed by
respondent No.1 and held that the demand created by appellant No.1
was neither arbitrary nor excessive. The appellate order was
challenged by respondent No.1 in Writ Petition No.2907 (M/B) of
2002 on the ground that the appeal has been decided without
complying with the rule of audi alteram partem . By an order dated
24.5.2002, the High Court directed the competent authority to decide
the appeal afresh after giving opportunity of personal hearing to
respondent No.1 and restrained the appellants from taking coercive
action for recovery of the outstanding dues.
(iii) Soon after disposal of the second writ petition, respondent No.1
filed another writ petition bearing No.3735 (M/B) of 2002 alleging
therein that its representative had not been heard by the concerned
4
authority. That petition was disposed of by the High Court vide order
dated 5.7.2002, the relevant portions of which are extracted below:
“Without entering into the factual position as alleged in
th
the writ petition with all fairness, we fix 10 July, 2002
to enable the petitioner to appear before opposite party
No.4 i.e. Chief General Manager, LESA, Lucknow who
shall after hearing the petitioner shall decide the matter in
accordance with law on that date. It is clarified that no
further adjournment will be granted in the matter by the
respondents.
Till the final decision is taken, no coercive method will
be used against the petitioner.”
(iv) In compliance of the court’s directive, General Manager, LESA
heard the representative of respondent No.1 and passed detailed order
dated 10.7.2002, paragraphs 2 to 6 whereof are reproduced below:
“2. The applicant M/s. Amausi Textile Mills Ltd., in
his letter dt. 16.11.80 (Annexure 4) has applied for
supply of electricity billing for his Industry in continuous
process. Accordingly billing from time to time is being
sent to the applicant for the electricity consumption on
continuous process as per existing tariff regarding which
payment was also made by the applicant.
3. With regard to concession demanded by the
applicant in respect of block closer it is submitted that in
respect of Industry under Power cut two following types
of to alternatives were available under continuous
process:-
(a) If the average demand of the Electricity by
way of operating under power cut from the
month of July, 71 to June, 72 to the tune of
50%.
(b) If the condition of block closer is adhered to.
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The applicant instead of choosing the option of
block closer (b), had chosen the option of curtailing the
demand under the restricted under option (a) according to
which he was getting concession admissible from time to
time. Thus, the contention of the applicant that it is
entitled to get concession under block closer and same
should be given to him, is not proper because the
applicant has not chosen said option. Therefore, the
concession admissible under this option is not admissible
to the applicant.
4. The real description or detail has been provided by
the defendant to the applicant amounting to
Rs.53,72,006.87 during the course of hearing regarding
which the receipt was also admitted by the applicant.
5. It has become evident that for realizing the
dismantling charges of the established line and
equipment, a charge of Rs.1,36,915.00 towards labour,
loading and supervision charges has been levied in
accordance with the provisions for dismantling the
electricity lines. So far as question of removing the
electricity line and equipments physically, the said
amount will remain unaffected because in the aforesaid
amount the costs of electricity lines and equipments are
not included.
6. By the applicant it has been prayed that the charge
of surcharge mention in notice of electricity dues should
be waived. In this regard this is mentioned that the
defendant no.2 – Executive Engineer, Electricity
Distribution Division – (CESS) Zone, LESA, Lucknow
and notice for realizing the amount of Rs.53,72,006.87
which includes the amount of surcharge but it is evident
that no surcharge has been levied further on the amount
of surcharge. This factum is also fully evident from
perusal of chart submitted by the defendant no.2 with
respect to delayed surcharge.”
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(v) As a sequel to dismissal of the appeal preferred by respondent
No.1, the prescribed authority i.e. the Executive Engineer issued
recovery certificate dated 4.10.2002 and requested the Collector
(District Magistrate) to recover Rs.53,71,988.87 as arrears of land
revenue.
(vi) Respondent No.1 questioned the legality of recovery certificate
in Writ Petition No.6121 (M/B) of 2002, which was disposed of by
the High Court on 7.10.2002. The Division Bench of the High Court
noted that respondent No.1 had already filed an application under
Section 11 of the Arbitration and Conciliation Act, 1996 (for short,
“the 1996 Act”) for appointment of an arbitrator and another
application under Section 9 of that Act and stayed the recovery
subject to the condition of deposit of half of the amount specified in
the recovery certificate.
(vii) Respondent No.1 did not comply the direction given by the
High Court and filed an application before U.P. Electricity Regulatory
Commission, Lucknow (for short, “the Commission”) for appointment
of an arbitrator in terms of Clause 18 of the Agreement of Supply.
The Commission dismissed the application by observing that matter
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relating to appointment of an arbitrator is pending before District
Judge, Lucknow.
(viii) When the application filed by respondent No.1 under Section 9
of the 1996 Act was taken up for hearing, no one appeared on its
behalf. Therefore, by an order dated 26.3.2004, District Judge,
Lucknow dismissed the same for non-prosecution. The restoration
application filed by respondent No.1 was also dismissed for non-
prosecution.
(ix) In the interregnum, appellant No.1 floated One Time Settlement
scheme (OTS), which envisaged waiver of late payment surcharge to
the extent of 100 per cent subject to the condition of deposit of the
amount due. Respondent No.1 opted for OTS but did not pay the
outstanding dues except one installment of Rs.9 lacs and on that
account, it could not get the benefit of clause relating to waiver of late
payment surcharge.
(x) After deducting the amount of Rs.9 lacs deposited by
respondent No.1, the prescribed authority issued revised recovery
certificate dated 6.9.2007 and forwarded the same to the Collector
(District Magistrate).
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(xi) Respondent No.1 challenged the revised recovery certificate in
Writ Petition No.78 (M/B) of 2008 and tried to hoodwink the High
Court by withholding the material facts and documents including
order dated 10.7.2002 passed by General Manager, LESA. When
counsel appearing for respondent No.1 found that the High Court is
likely to dismiss the writ petition on the ground that his client had not
come with clean hands, he made a prayer that the writ petition may be
dismissed as not pressed. The High Court accepted his request and
dismissed the writ petition as not pressed but after recording detailed
order dated 17.1.2008, the relevant portions of which are reproduced
below:
“The petitioner who had a spinning mill fell in electricity
dues amounting to Rs.19,15,929.29. In 1994 when the
notice was issued for electricity dues he preferred a writ
petition No.3503 (M/B) of 1994 before this Court and the
writ petition was disposed of on 9.9.1994 directing the
respondents to decide the representation of the petitioner
expeditiously and preferably within a period of six months,
a copy of which has been annexed as Annexure-1 to the
short counter affidavit. In pursuance of the judgment and
order dated 9.9.1994 the competent authority decided the
controversy and communicated that Rs.15,19,515.19 in
due against the petitioner, vide letter dated 02.02.1985.
Since the petitioner failed to pay the amount to satisfy the
dues, the recovery proceedings were initiated. Feeling
aggrieved by the recovery proceedings, the petitioner filed
a second Writ Petition No.2619 (MB) of 2002. The said
writ petition was decided by the judgment and order dated
15.5.2002 directing the respondents to take further action
on the property attached only after the decision in the
appeal by the competent authority, a copy of the order
dated 15.5.2002 has been annexed as Annexure 2 to the
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short counter affidavit. When the controversy was decided
again by the competent authority in appeal, the petitioner
filed the third writ petition No.2907 (MB) of 2002 on the
ground that no opportunity of hearing was afforded to the
petitioner in appeal. Hence this court interfering in the
writ petition passed the judgment and order dated
24.05.2002 directing the respondent to provide opportunity
of hearing to the petitioner, a copy of which has been
annexed as Annexure 3 to the writ petition. In pursuance
of the judgment and order dated 24.5.2002 passed by this
court the controversy was adjudicated afresh by the
competent authority vide order dated 05.07.2002 calling
the petitioner before the General Manager, LESA and
providing opportunity of hearing to the petitioner. The
General Manager, LESA decided the controversy in
pursuance of the judgment and order dated 24.05.2002
(supra) of this Court afresh after giving full opportunity of
hearing to the petitioner by order dated 10.07.2002 a copy
of which has been annexed as Annexure No.5 to the writ
petition. The order dated 10.07.2002 was never challenged
by the petitioner and the same attained finality. However,
the petitioner’s counsel submits that the consequential
citation of recovery of dues in pursuance of the order dated
10.07.2002 was challenged in this Court and the writ
petition was dismissed.
Instead of making payment of dues in pursuance of the
order dated 10.07.2002 even after dismissal of the writ
petition, the petitioner filed another Writ Petition No.6121
(MB) of 2002 against the recovery which comes to
Rs.53,72,006.87. The writ petition was disposed of vide
order dated 07.10.2002 directing the petitioner to pay half
of the amount to respondent No.2 within three weeks and
rest of the amount in installments, a copy of the judgment
and order dated 07.10.2002 has been annexed as Annexure
No.6 to the writ petition. Thereafter again the controversy
relating to One Time Settlement was adjudicated by the
competent authority vide order dated 31.10.2003. While
approaching this Court, the petitioner did not disclose any
of these facts.
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At this stage, learned counsel for the petitioner submitted
that the petition may be dismissed as not pressed. It is
accordingly dismissed being not pressed.”
(emphasis supplied)
(xii) Having successfully avoided the consequence of filing a writ
petition by suppressing the material facts and withholding the relevant
documents, respondent No.1 filed a complaint before the Consumer
Forum, which was registered as Consumer Case No.2 of 2008 and
prayed for setting aside the demand of Rs.53,71,988.87 by asserting
that it had already deposited the outstanding dues vide receipt dated
5.12.1997 and that appellant No.1 was not entitled to recover late
payment surcharge. The Consumer Forum referred to order dated
17.1.2008 passed in Writ Petition No.78 (M/B) of 2008 and held that
appellant No.1 is entitled to recover the outstanding dues. The last
four paragraphs of order dated 1.3.2008 passed by the Consumer
Forum read thus:
“Heard the parties at length. The complainant has argued
that his grievances has never been adjudicated on merit
and he was not given opportunity at any stage.
The perusal of the Hon. High Court judgment and order
dated 17.01.2008 passed in writ petition No.78 (M/B) 2008
specifically states that in pursuance of order dated
24.05.2002 passed in writ petition No.2907 (M/B) 2002,
the controversy was adjudicated afresh by competent
authority calling upon the complainant vide order dated
05.07.2002 and after giving full opportunity of hearing the
final order was passed by competent authority on
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10.07.2002 which was never challenged and got finality
and the writ petition challenging the recovery proceeding
in pursuance of the order dated 10.07.2002 was also
rejected by the Hon. High Court. The Hon. High Court
order also reveals that against the recovery demand
Rs.5372006.87 the writ petition was finally disposed of on
07.10.2002 with direction to complainant to pay half of the
amount to respondent No.2 within 3 weeks and rest in
installment thereafter again the controversy relating to one
time settlement was adjudicated by the competent
authority but the complainant failed in the all the time and
these facts were also not disclosed before Hon. High
Court in Writ Petition No.78 (M/B) 2008 and also have not
been disclosed before this Forum.
Since the complainant has adjudicated the present matter
before the Hon. High Court as well as before the
competent authority and the same has been adjudicated at
that level by giving full opportunity to the complainant but
instead of making compliance of the orders passed by the
Hon. High Court the complainant preferred the present
compliant to avoid from payment of the recovery of
electricity dues which is not maintainable in view of
principle of res-judicata and as such is liable to be
dismissed.
ORDER
In view of the discussion made above the Forum is of the
view that the present complaint has already adjudicated
upon after giving full opportunity by the competent
authority and the same is dismissed as not maintainable.
As such the U.P.P.C.L. has full right to recover
outstanding dues.”
(xiii) The appeal preferred by respondent No.1 was dismissed by the
Electricity Ombudsman vide his order dated 26.3.2008.
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(xiv) After losing battle in the High Court and other adjudicatory
forums, respondent No.1 deposited Rs.15 lacs in two installments of
Rs.10 lacs and Rs.5 lacs and then approached the Minister of Energy,
Government of Uttar Pradesh, who directed the Managing Director of
Mandhyanchal Power Corporation to attend the grievance of
respondent No.1. However, the concerned office did not yield to the
pressure tactics adopted by respondent No.1 through political channel
and issued revised certificate dated 28.6.2008 for recovery of
Rs.28,62,029/- as arrears of land revenue. As a follow up, Naib
Tehsildar, Bijnor issued proclamation dated 8.7.2008 for sale of the
property of the respondents.
(xv) The issuance of the revised certificate enthused the respondents
to again try their luck and they filed Writ Petition No.6744 (M/B) of
2008 with the prayer that the recovery proceedings initiated by
appellant No.1 and its functionaries, orders dated 1.3.2008 and
26.3.2008 passed by the Consumer Forum and the Electricity
Ombudsman respectively and the sale proclamation may be quashed.
They further prayed for issue of a direction to the prescribed authority
to issue revised bill as per OTS scheme dated 31.10.2003 after
adjusting the amount already deposited and by waiving the late
payment surcharge.
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(xvi) At the hearing of the writ petition, which was sixth in series,
learned counsel representing respondent Nos.1 to 3 (including the
appellants herein) apprised the Division Bench of the High Court
about the successful/unsuccessful litigious and non-litigious
adventures undertaken by the writ petitioners and submitted that their
challenge to the revised recovery certificate should not be entertained.
The Division Bench of the High Court did not deal with the objection
to the maintainability of the writ petition, which was implicit in the
submissions of the learned counsel and passed order dated 1.8.2008
by which a retired Judge of the High Court, namely, Justice K.S.
Rakhra was appointed to settle the dispute between the parties, albeit
by recording that this was being done with the consent of the counsel
for the parties. The relevant portions of that order are extracted
below:
“Sri Manoj Kumar Dwivedi, the learned counsel for the
respondent nos.1 to 3, on the basis of instructions,
submits that at present Rs.28,62,029/- is outstanding
against the petitioners. He further submits that the
petitioners have filed several writ petitions before this
Hon’ble Court and he also approached the Electricity
Ombudsman and Consumer Grievance Redressal Forum,
Lucknow i.e. respondent nos.6 and 7. He further submits
that the cheques issued by the petitioners during the
period April 1997 to January 1998 were dishonoured.
We have considered the submissions made by the learned
counsel for the parties.
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It is admitted case of the parties that the electricity of the
petitioners was disconnected permanently on 12.01.1998.
According to the petitioners, they have deposited
Rs.54,73,208/- with the respondent no.1 to 3 on different
dates between 1997 to 2008. On the basis of instructions
issued by the respondent Nos.1 to 3, Sri Dwivedi, the
learned counsel for the respondent nos.1 to 3 has
informed this Court that at present the outstanding
against the petitioners is about Rs.28,62,029/- although in
the proclamation of sale dated 08.07.2008 the
outstanding is mentioned as Rs.43,63,029/-. The
petitioners have alleged that they are entitled for refund
of Rs.11,11,179/-. The petitioners have filed several writ
petitions in this Court in the past which were finally
disposed of after hearing the learned counsel for the
parties.
Since the disputed question of facts are involved in this
case, we, with the consent of learned counsel for the
parties, appoint Mr. Justice K.S. Rakhra (Retired) Judge
of this Court to settle the dispute between the parties.
The petitioners and the respondent nos.1 to 3 shall file
their claims at the residence of Justice K.S. Rakhra
(Retired) on 12.08.2008, who after affording opportunity
to both the parties will decide the dispute and submit the
report preferably within two months before this Court.”
(emphasis supplied)
(xvii) The parties filed their respective claims before Justice K.S.
Rakhra (Retd.). In the statement filed on behalf of the appellants, it
was pleaded that the respondents are not entitled to any relief because
order dated 10.7.2002 passed by General Manager, LESA had become
final and Writ Petition No.78 (M/B) of 2008 filed against revised
recovery certificate dated 6.9.2007 was dismissed as not pressed. It
15
was also pleaded that the respondents cannot take benefit of the OTS
because they failed to comply with the conditions enshrined therein.
(xviii) Justice K.S. Rakhra (Retd.) did not pay due attention to the
statement filed on behalf of the appellants and submitted report dated
17.10.2008 with the following conclusions:
“On the basis of the discussions made above, it is
concluded that the UPPCL had not correctly calculated
the late payment surcharge which in fact could be
calculated as Rs.28,37,609/-. They committed an error in
fixing the said amount of late payment surcharge at 35%
of the total bill amount and giving waiver of only sum of
Rs.18,73,474/-. IN the split up figures of LPS in the Bill
amount of Rs.53,72,006/- they have also made a futile
attempt to show as if the waiver was 100% of the late
payment surcharge amount because, this total LPS too,
has been shown to be Rs.18,73,474/-.
It is further concluded that the bill raised by
UPPCL after first OTS, was clearly incorrect bill for
Rs.34,98,532.26 P. Instead, it should have been for
Rs.23,41,739/-. The petitioners paid first instalment of
Rs.9,00,000.00 under protest. Their application for OTS
was entertained even second time. They were, therefore,
not at fault in withholding further payment till the correct
bill was raised.
The dismantling charges of Rs.1,36,915/- have
been wrongly claimed instead of Rs.400/- which were
standard charges.”
(xix) In his report, the learned retired Judge relied upon the statement
made by Shri Akhilesh Srivastava, Executive Engineer of appellant
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No.1 that respondent No.1 was allowed to pay the amount in nine
installments out of which six had already been paid and concluded
that only Rs.5,07,677.03 was payable against the demand of
Rs.14,14,037.03 which remained to be paid after adjustment of the
amount paid towards the bills of May to October, 1997. The learned
retired Judge held that respondent No.1 was entitled to 100% waiver
of late payment surcharge. He further held that appellant No.1 is not
entitled to levy dismantling charges and interest and concluded that as
against the outstanding dues of Rs.23,41,739/-, respondent No.1 had
already paid Rs.25,11,000/-.
(xx) The appellants filed detailed objections against the report of
Justice K.S. Rakhra (Retd.). They pointed out that the cheques given
by respondent No.1 towards five out of nine installments had been
dishonoured and despite being asked, it did not produce the bank
statement. The appellants also alleged that the respondents had
manipulated bill dated 1.12.1997. As regards the OTS, the appellants
pointed out that benefit thereof could be availed only if the amount
was paid by 31.10.2003, which the respondents failed to do. It was
also pointed out that cheque of Rs.9 lacs given by respondent No.1 on
30.11.2003 was dishonoured by the bank on 9.12.2003 and later on,
payment was made through fresh cheque. According to the
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appellants, the respondents did not pay the remaining installments
and, therefore, they were not entitled to waiver of the late payment
surcharge in terms of the OTS. On the issue of levy of dismantling
charges, the appellants pointed out that the demand was made strictly
as per the order of the Board and Rs.400 were payable only by those
consumers who were getting supply from the sub station.
(xxi) The High Court summarily brushed aside the objections filed
by the appellants and allowed the writ petition by relying upon the
report of Justice K.S. Rakhra (Retd.) as if the determination made by
him was final.
4. Shri T.N. Singh, learned counsel for the appellants submitted that the
impugned orders are liable to be set aside because the Division Bench of the
High Court failed to appreciate that the respondents had not challenged the
determination made by General Manager, LESA vide order dated 10.7.2002
and the fact that Writ Petition No.78 (M/B) of 2008 filed by respondent
No.1 was dismissed as not pressed. Learned counsel argued that the
Division Bench of the High Court was not at all justified in undertaking an
exercise for re-determination of the liability of the respondents to pay the
dues of electricity ignoring that their challenge to the recovery certificates
issued earlier had failed and they did not pay a single farthing in compliance
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of order dated 7.10.2002 passed in Writ Petition No.6121 (M/B) of 2002 and
also failed to honour the commitment made to pay the dues in terms of the
OTS. Learned counsel also assailed the report of Shri Justice K.S. Rakhra
(Retd.) and argued that the learned Judge totally exceeded his brief when he
held that the respondents are entitled to refund of Rs.1,69,261/-.
5. Learned counsel for the respondents did not dispute that order dated
10.7.2002 passed by General Manager, LESA was not challenged by his
clients and that Writ Petition No.78 (M/B) of 2008 filed by them was
dismissed as not pressed but argued that after having agreed to the
appointment of a retired Judge to settle the dispute between the parties, the
appellants are estopped from questioning the findings contained in the report
of Justice K.S. Rakhra (Retd.). In the written submissions filed on behalf of
the respondents, it has been claimed that the petitioners are not entitled to
challenge the report of Justice K.S. Rakhra (Retd.) because he was appointed
with the consent of the counsel for the parties. It has been further claimed
that demand of late payment surcharge was totally unjustified and in any
case, the appellants are not entitled to realize the amount specified in order
dated 10.7.2002 passed by General Manager, LESA because details of the
outstanding dues were never furnished to the respondents. The respondents
have also justified the findings recorded in the report of Justice K.S. Rakhra
(Retd.) by contending that the appellants cannot claim dismantling charges
19
and interest on late payment surcharge because the respondents were
allowed to pay the due amount in installments and all the dues had been
cleared.
6. We have thoughtfully considered the submissions of the learned
counsel. In our view, the writ petition filed by the respondents for setting
aside orders dated 1.3.2008 and 26.3.2008 passed by the Consumer Forum
and the Electricity Ombudsman as also the sale proclamation was nothing
but was an abuse of the process of the court and the High Court committed
serious error by entertaining and allowing the same. It is not in dispute that
in none of the writ petitions filed by them, respondent No.1/respondents
challenged order dated 10.7.2002 passed by General Manager, LESA, who
held that respondent No.1 was liable to pay the dues amounting to
Rs.53,72,006.87. Therefore, the consequential action taken by the
prescribed authority to issue recovery certificate/revised recovery certificate
was not open to be challenged by the respondents and in any case, order
dated 10.7.2002 could not have been indirectly nullified by the High Court
by allowing the writ petition filed for quashing orders dated 1.3.2008 and
26.3.2008 passed by the Consumer Forum and the Electricity Ombudsman.
Unfortunately, the Division Bench of the High Court not only failed to
notice this designed omission on the respondents’ part to challenge order
dated 10.7.2002 passed by General Manager, LESA but also ignored the
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starking facts that respondent No.1 failed to comply with order dated
7.10.2002 passed in Writ Petition No.6121 (M/B) of 2002 and that Writ
Petition No.78 (M/B) of 2008 filed by it for quashing the revised recovery
certificate dated 6.9.2007 was dismissed as not pressed. It is extremely
difficult, if not impossible to fathom any reasons why the High Court
appointed Justice K.S. Rakhra (Retd.) for settlement of dispute between the
parties, the determination of which, in its own opinion involved
investigation into disputed questions of fact. It seems to us that the Division
Bench was very much conscious of the limitations of High Court’s
jurisdiction under Article 226 of the Constitution and, therefore, it evolved a
novel method for granting relief to the respondents. We disapprove the
mechanism adopted by the High Court for disposing of the writ petition filed
by the respondents by relying upon the report of the retired Judge, who
recorded findings in derogation of order dated 10.7.2002 passed by General
Manager, LESA and completely overlooked the factum of dismissal of Writ
Petition No.78 (M/B) of 2008 filed by respondent No.1 against the revised
recovery certificate dated 6.9.2007.
7. Although, the sixth writ petition filed by the respondents cannot be
treated as barred by res judicata because in the previous writ petitions, they
did not have the occasion to challenge orders dated 1.3.2008 and 26.3.2008
passed by the Consumer Forum and the Electricity Ombudsman and the sale
21
proclamation, while passing the impugned orders, the High Court was duty
bound to take note of conduct of respondent No.1 which had instituted five
writ petitions and other proceedings with the sole object of avoiding its
liability to pay the dues of electricity. The High Court should also have
taken note of the fact that respondent No.1 did not abide by the terms of the
OTS and declined to entertain the prayer made by the respondents.
8. Dehors what has been observed in the preceding paragraphs, we are
convinced that the impugned orders are liable to be set aside because the
High Court has not assigned any reason for quashing orders dated 1.3.2008
and 26.3.2008 and the sale proclamation. The Division Bench of the High
Court did not find any legal infirmity in the decisions taken by the
Consumer Forum and the Electricity Ombudsman not to entertain the
respondents’ prayer for nullifying the demand raised by appellant No.1 and
yet it quashed the two orders by simply reproducing and relying upon the
report of Justice K.S. Rakhra (Retd.), which was prepared by distorting the
facts and with the sole purpose of espousing the cause of the respondents.
9. In the result, the appeals are allowed. The impugned
orders are set aside and the writ petition filed by the respondents
before the High Court is dismissed. Within one month from today,
the appellants shall supply to the respondents a statement
containing the details of the outstanding dues. The statement shall also
22
incorporate the amounts already paid by and on behalf of respondent No.1.
Within six months of the receipt of the statement, the respondents shall pay
the outstanding dues in six equated monthly installments. The first
installment shall be paid by the end of June, 2010 and the remaining
st st th
installments shall be paid on or before 31 July, 31 August, 30 September,
st th
31 October and 30 November of 2010. If the respondents omit to pay
either of the installments, the appellants shall become entitled to recover the
entire balance amount along with interest at the rate of 12% per annum.
....….………………….…J.
[G.S. Singhvi]
……..…..………………..J.
[Asok Kumar Ganguly]
New Delhi
May 07, 2010.