Full Judgment Text
Reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2374 OF 2015
[Arising out of SLP(C) No. 10203 of 2014]
Sh Jogendrasinhji Vijaysinghji ... Appellant
Versus
State of Gujarat & Ors. ... Respondents
WITH
C.A. NOS. 2375-76 OF 2015 (@ SLP(C) NO.11756-57/2014)
C.A. NO. 2717 OF 2015 (@ SLP(C) NO. 12027/2014)
C.A. NOS. 2669-2716 OF 2015 (@ SLP(C) NO.14264-14311/2014)
C.A. NOS. 2378-2385 OF 2015 (@ SLP(C) NO.17496-17503/2014)
C.A. NO. 2386 OF 2015 (@ SLP(C) NO. 18398/2014)
C.A. NOS. 2387-2388 OF 2015 (@ SLP(C) NO. 19567-68/2014)
C.A. NO. 2665 OF 2015 (@ SLP(C) NO. 20828/2014)
C.A. NOS. 2389-2390 OF 2015 (@ SLP(C) NO. 20975-76/2014)
C.A. NOS. 2391-2392 OF 2015 (@ SLP(C) NO. 30033-34/2014)
C.A. NOS. 2662-2663 OF 2015 (@ SLP(C) NO. 34183-84/2014)
C.A. NOS. 2141-2144 OF 2015 (@ SLP(C) NOS. 6504-6507) (CC NO
858-861/2015)
C.A. NO. 2664 OF 2015 (@ SLP(C) NO. 20809/2014)
JUDGMENT
J U D G M E N T
Dipak Misra, J.
In this batch of appeals, by special leave, the appellants
call in question the legal substantiality of the judgment and
Page 1
2
order dated 26.12.2013 passed by the Special Bench of the
High Court of Gujarat in a bunch of Letters Patent Appeals
preferred under Clause 15 of the Letters Patent.
2. As the factual matrix would unveil, the Division Bench
that referred the matter to a larger Bench, noticed conflict in
Revaben Wd/o. Ambalal Motibhai and others v. Vinubhai
1
Purshottambhai Patel and others and Dilavarsinhsinh
2
Khodubha Jadeja v. State of Gujarat and others and at
that juncture framed two questions. The Special Bench
adverted to the facts necessitating the reference in detail and
took note of the preliminary objections of the learned counsel
for the State as regards the maintainability of the Letters
Patent Appeal on many a score and thereafter thought it
appropriate to frame the questions afresh and accordingly it
JUDGMENT
formulated questions.
3. At the outset, we may state that though eight questions
have been drawn up by the special Bench yet we are disposed
to think that they can really be put into three basic
compartments, namely:
1
2013 (1) GLH 440
2
1995 (1) GLH 58
Page 2
3
(i) In what context the phrase ‘original jurisdiction’
appearing in Clause 15 of the Letters Patens should be
construed, that is, by taking into consideration the plain
meaning of the same as the Court’s power to hear and decide
the matter before any other court and review the same; or
should it be construed in the context with the power of the
Court to issue a writ under Article 226 of the Constitution of
India, which is always original.
(ii) Assuming the words “to issue to any person or authority”
as contained in Article 226 of the Constitution are interpreted
so as to include the tribunal or the Court, then in such
circumstances, would it be the correct proposition of law to
say that appellate tribunal is not amenable to a writ of
certiorari and the only remedy available to the litigant to
JUDGMENT
challenge the order passed by an appellate tribunal is under
Article 227 of the Constitution and, ancillary one, when a
petition assails an order of the tribunal, be it a tribunal of first
instance or an appellate tribunal, should it be necessarily
treated as a petition under Article 226 of the Constitution of
India in every case or it would depend upon facts of each case,
Page 3
4
more particularly the grounds of challenge and the nature of
order passed.
(iii) Whether in a petition for issue of a writ of Certiorari under
Article 227 of the Constitution of India, the tribunal/Court
whose order is impugned in a petition must be a party to the
petition so that the writ sought from the Court can be issued
against the tribunal/Court, but if the petition is for the relief
under Article 227 only, then the tribunal/Court whose order
is under assail need not be a party-respondent on the
reasoning that by entertaining a petition under Article 227 of
the Constitution, the High Court exercises its power of
superintendence which is analogous to the revisional
jurisdiction.
4. The special bench as is evincible from the judgment
JUDGMENT
impugned, has delved into the questions framed by it, if we
permit ourselves to say so, at great length and recorded its
conclusions in seriatum. It is necessary to reproduce the
relevant conclusions, which are as follows:-
“(iii) When a writ is issued under Article 226 of
the Constitution, it is issued in exercise of its
original jurisdiction whether against the Tribunal
or inferior Court or administrative authority.
Page 4
5
(iv) The power exercised under Article 226 of the
Constitution is in exercise of original jurisdiction
and not supervisory jurisdiction.
xxx xxx xxx
(vii) A writ of certiorari lies in appropriate cases
against the order of Tribunal or Court
subordinate to the High Court where such a
Court, or Tribunal acts not only as an authority
of first instance but even if such a Court or
Tribunal acts as an appellate or revisional
authority provided a case for a writ of certiorari is
made out to the satisfaction of the Court
concerned. Thus, if an appellate or revisional
order of the Court or Tribunal, subordinate to a
High Court, suffers from a patent error of law or
jurisdiction, the same could be challenged before
the High Court with the aid of Article 226 of the
Constitution and it could not be said that such
an appellate or revisional order of the Court or
Tribunal could be challenged with the aid of
Article 227 alone.
xxx xxx xxx
(ix) The term “original jurisdiction” as contained
in Clause 15 of the Letters Patent should be
understood in context with the power of the High
Court to issue a high prerogative writ like a writ
of certiorari under Article 226 of the Constitution
of India. It is that original power to issue a writ
under Article 226 of the Constitution of India
which makes the proceedings original and the
exercise of such power will always be original
jurisdiction.
JUDGMENT
(x) If the Special Civil Application is described as
one not only under Article 226 of the
Constitution, but also under Article 227 of the
Constitution of India and the Court or the
Tribunal whose order is sought to be quashed, is
Page 5
6
not made a party, the application is not
maintainable as one for the relief of certiorari in
the absence of the concerned Tribunal or Court
as party, but the same may be treated as one
under Article 227 of the Constitution of India. If
the Court or Tribunal is not impleaded as a party
respondent in the main petition, then by merely
impleading such court or tribunal for the first
time in the Letters Patent Appeal will not change
the nature and character of the proceedings
before the learned Single Judge. By merely
impleading such a Court or Tribunal for the first
time in the LPA, the appeal could not be said to
be maintainable, if the proceedings before the
learned Single Judge remained in the nature of
supervisory proceedings under Article 227 of the
Constitution.
(xi) If the learned Single Judge, in exercise of a
purported power under Article 227 of the
Constitution sets aside the order of Tribunal or
Court below and at the same time, the essential
conditions for issue of writ of certiorari are
absent, no appeal will be maintainable against
such order in view of the specific bar created
under Clause 15 of the Letters Patent itself and
such an order can be challenged only by way of a
Special Leave Petition before the Supreme Court.
JUDGMENT
To put it very explicitly, take a case where a
petition is only under Article 227 of the
Constitution of India, invoking superintending
powers of the High Court and not under Article
226 of the Constitution of India. After examining
the matter, if the court finds substance in the
petition and sets aside the order of an authority,
court or a tribunal, then against such an order,
an LPA would not lie on the argument that since
the court has set aside the order it has decided
the matter on merits having found substance in
the same.
Page 6
7
To put it in other words, once a petition is
under Article 227 of the Constitution of India,
and while entertaining such a petition under
Article 227 of the Constitution of India, if the
court allows a petition by setting aside the order
impugned, then against such an order no LPA
would lie.
xii) If a learned Single Judge, in exercise of a
purported power under Article 227 of the
Constitution modifies the order of
Tribunal/Authority or Court below and thereby
partly allows a petition to a certain extent, then
in such circumstances, it could not be said that
the Court exercised its certiorari jurisdiction and
no appeal will be maintainable against such
order in view of the specific bar created under
Clause 15 of the Letters Patent itself.
However, if a learned Single Judge, in
purported exercise of power under Article 226 of
the Constitution of India, issues a writ of
certiorari, although the same is not maintainable,
an appeal under Clause 15 of the Letters Patent
would nevertheless be maintainable against such
order.
To put it in other words, take a case where a
party on his own invokes supervisory jurisdiction
under Article 227 of the Constitution of India,
and in such a petition, the Court issues a writ of
certiorari, then against such an order an LPA
would be maintainable.
JUDGMENT
To put it explicitly clear, take a case where
in a petition neither there is a prayer for issue of
a writ of certiorari nor the Tribunal/Authority or
Court whose order is impugned is impleaded as a
party respondent, and despite such being the
position, if the Court proceeds to issue a writ of
certiorari, then against such an order an LPA
would be maintainable.
Page 7
8
(xiii) A combined application under both Articles
226 and 227 of the Constitution of India can be
entertainable only when the court fees payable
for invoking both the provisions have been paid
in aggregate. If court fees payable for invoking
only one of the Articles 226 and 227 have been
affixed, the Court before dismissing the
application on that ground may give option to the
petitioner to choose only one of such provisions,
if he does not pay the balance amount of court
fees and the application should be treated
accordingly. It is, however, for the Court to
decide whether the facts of the case justify
invocation of original jurisdiction or it is a fit case
for exercising supervisory jurisdiction.
xxx xxx xxx
(xv) When a remedy for filing the Revision under
Section 115 of the Civil Procedure Code has been
expressly barred, then in such a case, a petition
under Article 227 of the Constitution of India
would lie and not a writ petition under Article
226 of the Constitution of India. When the
Parliament has thought fit to restrict the powers
under Section 115 of the Code with a definite
object, then, under such circumstances an order
which is not revisable under Section 115 of the
Code of Civil Procedure cannot be challenged by
way of filing a Writ Petition under Article 226 of
the Constitution invoking extraordinary
jurisdiction of the High Court and that too an
interlocutory order passed by the Civil Court in a
Regular Suit proceedings.”
JUDGMENT
5. At this juncture, we are obligated to state that the
conclusions have been recorded by the High Court to cover all
kinds of possibilities, but we are of the considered opinion
Page 8
9
that it may not always be possible to do so and hence,
advertence in detail to the said conclusions is neither
necessitous nor warranted.
6. Having said that, presently we shall proceed to deal with
the first question we have stated hereinbefore. In this regard,
reference to the authority in T.C. Basappa v. T. Nagappa
3
and Another would be fruitful. The controversy before the
Constitution Bench, apart from other aspects, also pertained
to scope of jurisdiction under Article 226 of the Constitution.
Dealing with the said facet, the larger Bench opined that:-
“7. One of the fundamental principles in regard to
the issuing of a writ of ‘certiorari’, is, that the writ
can be availed of only to remove or adjudicate on
the validity of judicial acts. The expression
“judicial acts” includes the exercise of
quasi-judicial functions by administrative bodies
or other authorities or persons obliged to exercise
such functions and is used in contrast with what
are purely ministerial acts. Atkin, L.J. thus
summed up the law on this point in Rex v.
4
Electricity Commissioners :
JUDGMENT
“Whenever anybody or persons having legal
authority to determine questions affecting
the rights of subjects and having the duty to
act judicially act in excess of their legal
authority, they are subject to the controlling
jurisdiction of the King's Bench Division
exercised in these writs.”
3
AIR 1954 SC 440
4
1924-1 KB 171 at p.205 (C)
Page 9
10
The second essential feature of a writ of
‘certiorari’ is that the control which is exercised
through it over judicial or quasi-judicial tribunals
or bodies is not in an appellate but supervisory
capacity. In granting a writ of certiorari the
superior court does not exercise the powers of an
appellate tribunal. It does not review or reweigh
the evidence upon which the determination of the
inferior tribunal purports to be based. It
demolishes the order which it considers to be
without jurisdiction or palpably erroneous but
does not substitute its own views for those of the
inferior tribunal. The offending order or
proceeding so to say is put out of the way as one
which should not be used to the detriment of any
person, vide per Lord Cairns in – ‘Walsall’s
5
Overseers v. L. & N. W.Rly. Co .
8. The supervision of the superior court exercised
through writs of ‘certiorari’ goes on two points, as
has been expressed by Lord Sumner in King v.
6
Nat Bell Liquors Limited . One is the area of
inferior jurisdiction and the qualifications and
conditions of its exercise; the other is the
observance of law in the course of its exercise.
These two heads normally cover all the grounds
on which a writ of ‘certiorari’ could be demanded.
In fact there is little difficulty in the enunciation
of the principles; the difficulty really arises in
applying the principles to the facts of a particular
case.
JUDGMENT
9. ‘Certiorari’ may lie and is generally granted
when a court has acted without or in excess of its
jurisdiction. The want of jurisdiction may arise
from the nature of the subject-matter of the
proceeding or from the absence of some
preliminary proceeding or the court itself may not
be legally constituted or suffer from certain
disability by reason of extraneous circumstances,
nd
vide ‘ Halsbury , 2 edition, Vol. IX, page 880.
5
(1879) 4 AC 30 at p. 39 (D)
6
(1922) 2 AC 128 at p. 156 (E)
Page 10
11
When the jurisdiction of the court depends upon
the existence of some collateral fact, it is well
settled that the court cannot by a wrong decision
of the fact give it jurisdiction which it would not
7
otherwise possess, vide Bunbury v. Fuller & R. v.
8
Income Tax Special Purposes Commissioners’
xxx xxx xxx
11. In dealing with the powers of the High Court
under Article 226 of the Constitution, this Court
has expressed itself in almost similar terms, vide
9
‘ Veerappa Pillai v. Raman and Raman Ltd. and
said:
“Such writs as are referred to in Article 226
are obviously intended to enable the High
Court to issue them in grave cases where
the subordinate tribunals or bodies or
officers act wholly without jurisdiction, or in
excess of it, or in violation of the principles
of natural justice, or refuse to exercise a
jurisdiction vested in them, or there is an
error apparent on the face of the record, and
such act, omission, error or excess has
resulted in manifest injustice. However
extensive the jurisdiction may be, it seems
to us that it is not so wide or large as to
enable the High Court to convert itself into a
court of appeal and examine for itself the
correctness of the decision impugned and
decide what is the proper view to be taken
or the order to be made.”
JUDGMENT
These passages indicate with sufficient fullness
the general principles that govern the exercise of
jurisdiction in the matter of granting writs of
‘certiorari’ under Article 226 of the Constitution.”
7
(1854) 9 EX 111 (F)
8
(1889) 21 QBD 313 (G)
9
AIR 1952 SC 192 at pp. 195-196 (I)
Page 11
12
10
7. In Hari Vishnu Kamath v. Ahmad Ishaque and Ors. ,
a seven- Judge Bench, while dealing with the scope of
proceeding under Article 226 of the Constitution, observed
that there can be no dispute that the orders of the Election
Tribunals are subject to the supervisory jurisdiction of the
High Courts under Article 226 and a writ of certiorari under
that Article will be competent against decisions of the Election
Tribunals also. The Court referred to the decision in T.C.
Basappa (supra) and other authorities and ruled thus:-
“We are also of opinion that the Election
Tribunals are subject to the superintendence of
the High Courts under Article 227 of the
Constitution, and that superintendence is both
judicial and administrative. That was held by this
11
Court in Waryam Singh v. Amarnath , where it
was observed that in this respect Article 227
went further than Section 224 of the Government
of India Act, 1935, under which the
superintendence was purely administrative, and
that it restored the position under Section 107 of
the Government of India Act, 1915. It may also be
noted that while in a ‘certiorari’ under Article 226
the High Court can only annul the decision of the
Tribunal, it can, under Article 227, do that, and
also issue further directions in the matter. We
must accordingly hold that the application of the
appellant for a writ of ‘certiorari’ and for other
reliefs was maintainable under Articles 226 and
227 of the Constitution.”
JUDGMENT
In the said case, the court directed as follows:-
10
AIR 1955 SC 233
11
AIR 1954 SC 215
Page 12
13
“Under the circumstances, the proper order to
pass is to quash the decision of the Tribunal and
remove it out of the way by ‘certiorari’ under
Article 225,and to set aside the election of the
first respondent in exercise of the powers
conferred by Article 227.”
8. In Nagender Nath Bora v. The Commissioner of Hills
12
Division and Appeals, Assam and others , while dealing
with the scope of Articles 226 and 227 of the Constitution, the
Constitution Bench referred to the authority in Waryam
Singh (supra) and held that:-
“It is, thus, clear that the powers of judicial
interference under Article 227 of the Constitution
with orders of judicial or quasi-judicial nature,
are not greater than the powers under Article 226
of the Constitution. Under Article 226, the power
of interference may extend to quashing an
impugned order on the ground of a mistake
apparent on the face of the record. But under
Article, 227 of the Constitution, the power of
interference is limited to seeing that the tribunal
functions within the limits of its authority.
Hence, interference by the High Court, in these
cases, either under Article 226 or 227 of the
Constitution, was not justified.”
JUDGMENT
9. In this context, we may usefully refer to another
Constitution Bench decision in State of Uttar Pradesh and
13
others v. Dr. Vijay Anand Maharaj , wherein it has been
ruled:-
12
AIR 1958 SC 398
13
AIR 1963 SC 946
Page 13
14
“9. Article 226 confers a power on a High Court
to issue the writs, orders, or directions
mentioned therein for the enforcement of any of
the rights conferred by Part III or for any other
purpose. This is neither an appellate nor a
revisional jurisdiction of the High Court. Though
the power is not confined to the prerogative writs
issued by the English Courts, it is modelled on
the said writs mainly to enable the High Courts
to keep the subordinate tribunals within
bounds.”
10. After so stating, the larger Bench referred to the decision
14
in Hamid Hassan v. Banwarilal Roy wherein the Privy
Council had observed that the original civil jurisdiction which
the Supreme Court of Calcutta had possessed over certain
classes of persons outside the territorial limits of that
jurisdiction was a matter of original jurisdiction. Thereafter,
the Court referred to certain High Court decisions and
opined:-
JUDGMENT
“.... It is, therefore, clear from the nature of the
power conferred under Article 226 of the
Constitution and the decisions on the subject
that the High Court in exercise of its power under
Article 226 of the Constitution exercises original
jurisdiction, though the said jurisdiction shall
not be confused with the ordinary civil
jurisdiction of the High Court. This jurisdiction,
though original in character as contrasted with
its appellate and revisional jurisdictions, is
exercisable throughout the territories in relation
to which it exercises jurisdiction and may, for
convenience, be described as extraordinary
14
AIR 1947 PC 90
Page 14
15
original jurisdiction. If that be so, it cannot be
contended that a petition under Article 226 of the
Constitution is a continuation of the proceedings
under the Act.”
11. In this context, reference to the nine-Judge Bench
decision in Naresh Shridhar Mirajkar v. State of
15
Maharashtra and another is absolutely imperative. In the
said case, the Court was dealing with the lis whether a
judicial order passed by the High Court could violate any
fundamental right. The majority, speaking through
Gajendragadkar, C.J., commenting on the order of the High
Court expressed:-
“38. ..... It is singularly inappropriate to assume
that a judicial decision pronounced by a Judge of
competent jurisdiction in or in relation to a
matter brought before him for adjudication can
affect the fundamental rights of the citizens
under Article 19(1). What the judicial decision
purports to do is to decide the controversy
between the parties brought before the court and
nothing more. If this basic and essential aspect of
the judicial process is borne in mind, it would be
plain that the judicial verdict pronounced by
court in or in relation to a matter brought before
it for its decision cannot be said to affect the
fundamental rights of citizens under Article
19(1).”
JUDGMENT
After so stating, the learned Chief Justice observed
thus:-
15
AIR 1967 SC 1
Page 15
16
“39. ..... Just as an order passed by the court on
the merits of the dispute before it can be
challenged only in appeal and cannot be said to
contravene the fundamental rights of the litigants
before the Court, so could the impugned order be
challenged in appeal under Article 136 of the
Constitution, but it cannot be said to affect the
fundamental rights of the petitioners. The
character of the judicial order remains the same
whether it is passed in a matter directly in issue
between the parties, or is passed incidentally to
make the adjudication of the dispute between the
parties fair and effective. On this view of the
matter, it seems to us that the whole attack
against the impugned order based on the
assumption that it infringes the petitioners'
fundamental rights under Article 19(1), must
fail.”
12. It is apt to note here that the nine-Judge Bench referred
16
to Budan Choudhry v. State of Bihar , Parbhani
Transport Cooperative Society Ltd. v. Regional Transport
17
Authority, Aurangabad and Prem Chand Garg v. Excise
18
Commissioner, U.P. Allahabad and explained the same
JUDGMENT
and eventually held:-
“If the decision of a superior court on a question
of its jurisdiction is erroneous, it can, of course,
be corrected by appeal or revision as may be
permissible under the law; but until the
adjudication by a superior court on such a point
is set aside by adopting the appropriate course, it
would not be open to be corrected by the exercise
of the writ jurisdiction of this Court.”
16
AIR 1955 SC 191
17
AIR 1960 SC 801
18
AIR 1963 SC 996
Page 16
17
13. In the first decade of this century in Rupa Ashok Hurra
19
v. Ashok Hurra and Another , the Constitution Bench
20
referred to the Triveniben v. State of Gujarat , reiterated
the same principle and observed:-
“It is well settled now that a judgment of court
can never be challenged under Articles 14 or 21
and therefore the judgment of the court awarding
the sentence of death is not open to challenge as
violating Article 14 or Article 21 as has been laid
down by this Court in Naresh Shridhar Mirajkar
v. State of Maharashtra (supra) and also in A.R.
21
Antulay v. R.S. Nayak , the only jurisdiction
which could be sought to be exercised by a
prisoner for infringement of his rights can be to
challenge the subsequent events after the final
judicial verdict is pronounced and it is because of
this that on the ground of long or inordinate
delay a condemned prisoner could approach this
Court and that is what has consistently been
held by this Court. But it will not be open to this
Court in exercise of jurisdiction under Article 32
to go behind or to examine the final verdict
reached by a competent court convicting and
sentencing the condemned prisoner and even
while considering the circumstances in order to
reach a conclusion as to whether the inordinate
delay coupled with subsequent circumstances
could be held to be sufficient for coming to a
conclusion that execution of the sentence of
death will not be just and proper.”
JUDGMENT
14. Recently, in Radhey Shyam & Anr. v. Chhabi Nath &
22
Ors . , a three-Judge Bench while dealing with the correctness
19
(2002) 4 SCC 388
20
(1989) 1 SCC 678
21
(1988) 2 SCC 602
22
2015 (3) SCALE 88
Page 17
18
of the law laid down by a two-Judge Bench, as there was a
reference by a Division Bench expressing its doubt about the
ratio laid down in Surya Dev Rai v. Ram Chander Rai and
23
others that judicial orders passed by the Civil Court can be
examined and then corrected/reversed by the writ court under
Article 226 in exercise of its power under writ of certiorari,
speaking through one of us (Adarsh Kumar Goel, J.), referred
to number of judgments including some of the decisions we
have cited hereinabove and reproduced the opinion expressed
24
in Sadhana Lodh v. National Insurance Co. Ltd. , which is
to the following effect:-
"6. The right of appeal is a statutory right and
where the law provides remedy by filing an
appeal on limited grounds, the grounds of
challenge cannot be enlarged by filing a petition
under Articles 226/227 of the Constitution on
the premise that the insurer has limited grounds
available for challenging the award given by the
Tribunal. Section 149(2) of the Act limits the
insurer to file an appeal on those enumerated
grounds and the appeal being a product of the
statute it is not open to an insurer to take any
plea other than those provided under Section
149(2) of the Act (see National Insurance Co.
25
Ltd. v. Nicolletta Rohtagi ). This being the legal
position, the petition filed under Article 227
of the Constitution by the insurer was wholly
misconceived. Where a statutory right to file an
appeal has been provided for, it is not open to the
JUDGMENT
23
(2003) 6 SCC 675
24
(2003) 3 SCC 524
25
(2002) 7 SCC 456
Page 18
19
High Court to entertain a petition under Article
227 of the Constitution. Even if where a remedy
by way of an appeal has not been provided for
against the order and judgment of a District
Judge, the remedy available to the aggrieved
person is to file a revision before the High Court
under Section 115 of the Code of Civil
Procedure. Where remedy for filing a revision
before the High Court under Section 115 CPC
has been expressly barred by a State enactment,
only in such case a petition under Article 227 of
the Constitution would lie and not under Article
226 of the Constitution. As a matter of
illustration, where a trial court in a civil suit
refused to grant temporary injunction and an
appeal against refusal to grant injunction has
been rejected, and a State enactment has barred
the remedy of filing revision under Section 115
CPC, in such a situation a writ petition under
Article 227 would lie and not under Article
226 of the Constitution. Thus, where the State
Legislature has barred a remedy of filing a
revision petition before the High Court under
Section 115 CPC, no petition under Article 226 of
the Constitution would lie for the reason that a
mere wrong decision without anything more is
not enough to attract jurisdiction of the High
Court under Article 226 of the Constitution."
JUDGMENT
15. After so stating, the three-Judge Bench referred to
Surya Dev Rai (supra), the analysis made by the two-Judge
Bench and ultimately came to hold thus:-
“.... There are no precedents in India for High
Courts to issue writs to subordinate courts.
Control of working of subordinate courts in
dealing with their judicial orders is exercised
by way of appellate or revisional powers or
power of superintendence under Article 227.
Orders of civil court stand on different footing
Page 19
20
from the orders of authorities or Tribunals or
courts other than judicial/civil courts. While
appellate or revisional jurisdiction is regulated
by statutes, power of superintendence under
Article 227 is constitutional. The expression
"inferior court" is not referable to judicial courts,
as rightly observed in the referring order in paras
26 and 27 quoted above.”
After so stating, the Court proceeded to hold as follows:-
“The Bench in Surya Dev Rai also observed in
para 25 of its judgment that distinction between
Articles 226 and 227 stood almost obliterated.
In para 24 of the said judgment distinction in the
two articles has been noted. In view thereof,
observation that scope of Article 226 and 227
was obliterated was not correct as rightly
observed by the referring Bench in Para 32
quoted above. We make it clear that though
despite the curtailment of revisional jurisdiction
under Section 115 CPC by Act 46 of 1999,
jurisdiction of the High Court under Article 227
remains unaffected, it has been wrongly
assumed in certain quarters that the said
jurisdiction has been expanded. Scope of
Article 227 has been explained in several
decisions including Waryam Singh and another
vs. Amarnath and another (supra), Ouseph
26
Mathai vs. M. Abdul Khadir , Shalini Shyam
27
Shetty vs. Rajendra Shankar Patil and Sameer
28
Suresh Gupta vs. Rahul Kumar Agarwal .”
JUDGMENT
The eventual conclusions read as follows:-
“23. Thus, we are of the view that judicial orders
of civil courts are not amenable to a writ of
certiorari under Article 226. We are also in
agreement with the view of the referring Bench
that a writ of mandamus does not lie against a
26
(2002) 1 SCC 319
27
(2010) 8 SCC 329
28
(2013) 9 SCC 374
Page 20
21
private person not discharging any public duty.
Scope of Article 227 is different from Article 226.
24. We may also deal with the submission made
on behalf of the respondent that the view in
Surya Dev Rai stands approved by larger Benches
in Shail, Mahendra Saree Emporium and Salem
Advocate Bar Assn and on that ground
correctness of the said view cannot be gone into
by this Bench. In Shail , though reference has
been made to Surya Dev Rai , the same is only for
the purpose of scope of power under Article 227
as is clear from para 3 of the said judgment.
There is no discussion on the issue of
maintainability of a petition under Article 226. In
Mahendra Saree Emporium , reference to Surya
Dev Rai is made in para 9 of the judgment only
for the proposition that no subordinate legislation
can whittle down the jurisdiction conferred by the
Constitution. Similarly, in Salem Bar Assn. in
para 40, reference to Surya Dev Rai is for the
same purpose. We are, thus, unable to accept
the submission of learned counsel for the
respondent.
25. Accordingly, we answer the question
referred as follows:
JUDGMENT
"(i) Judicial orders of civil court are not
amenable to writ jurisdiction under Article 226 of
the Constitution;
(ii) Jurisdiction under Article 227 is distinct
from jurisdiction from jurisdiction under Article
226.
Contrary view in Surya Dev Rai is overruled."
16. The aforesaid authoritative pronouncement makes it
clear as day that an order passed by a civil court can only be
Page 21
22
assailed under Article 227 of the Constitution of India and the
parameters of challenge have been clearly laid down by this
Court in series of decisions which have been referred to by a
three-Judge Bench in Radhey Shyam (supra), which is a
binding precedent. Needless to emphasise that once it is
exclusively assailable under Article 227 of the Constitution of
India, no intra-court appeal is maintainable.
17. The next aspect that has to be adverted to is under what
situation, a Letters Patent Appeal is maintainable before a
Division Bench. We repeat at the cost of repetition, we have
referred to series of judgments of this Court which have drawn
the distinction between Article 226 and 227 of the
Constitution of India and the three-Judge Bench in Radhey
Shyam (supra) has clearly stated that jurisdiction under
JUDGMENT
Article 227 is distinct from jurisdiction under Article 226 of
the Constitution and, therefore, a letters patent appeal or an
intra-court appeal in respect of an order passed by the learned
Single Judge dealing with an order arising out of a proceeding
from a Civil Court would not lie before the Division Bench.
Thus, the question next arises under what circumstances a
Page 22
23
letters patent appeal or an intra-court appeal would be
maintainable before the Division Bench.
18. In Umaji Keshao Meshram and Others v. Radhikabai
29
and Another , this Court has held thus:-
“106. The non obstante clause in Rule 18,
namely, “Notwithstanding anything contained in
Rules 1, 4 and 17 of this chapter”, makes it
abundantly clear why that rule uses the words
“finally disposed of”. As seen above, under Rules
1 and 17, applications under Articles 226 and
227 are required to be heard and disposed of by a
Division Bench. Rule 4, however, gives power to a
Single Judge to issue rule nisi on an application
under Article 226 but precludes him from
passing any final order on such application. It is
because a Single Judge has no power under
Rules 1, 4 and 17 to hear and dispose of a
petition under Article 226 or 227 that the non
obstante clause has been introduced in Rule 18.
The use of the words “be heard and finally
disposed of by a Single Judge” in Rule 18 merely
clarifies the position that in such cases the power
of the Single Judge is not confined merely to
issuing a rule nisi. These words were not
intended to bar a right of appeal. To say that the
words “finally disposed of” mean finally disposed
of so far as the High Court is concerned is
illogical because Rules 1, 4 and 7 use the words
“be heard and disposed of by a Divisional Bench”
and
JUDGMENT
were the reasoning of the Full Bench correct,
it would mean that so far as the High Court is
concerned, when a Single Judge hears a matter
and disposes it of, it is finally disposed of and
when a Division Bench disposes it of, it is not
finally disposed of. The right of appeal against the
judgment of a Single Judge is given by the Letters
Patent which have been continued in force by
29
1986 (Supp) SCC 401
Page 23
24
Article 225 of the Constitution. If under the Rules
of the High Court, a matter is heard and disposed
of by a Single Judge, an appeal lies against his
judgment unless it is barred either under the
Letters Patent or some other enactment. The
word “finally” used in Rule 18 of Chapter XVII of
the Appellate Side Rules does not and cannot
possibly have the effect of barring a right of
appeal conferred by the Letters Patent. As we
have seen above, an intra-court appeal against
the judgment of a Single Judge in a petition
under Article 226 is not barred while clause 15
itself bars an intra-court appeal against the
judgment of a Single Judge in a petition under
Article 227.
107. Petitions are at times filed both under
Articles 226 and 227 of the Constitution. The
case of Hari Vishnu Kamath v. Syed Ahmad
30
Ishaque before this Court was of such a type.
Rule 18 provides that where such petitions are
filed against orders of the Tribunals or
authorities specified in Rule 18 of Chapter XVII of
the Appellate Side Rules or against decrees or
orders of courts specified in that rule, they shall
be heard and finally disposed of by a Single
Judge. The question is whether an appeal would
lie from the decision of the Single Judge in such
a case. In our opinion, where the facts justify a
party in filing an application either under Article
226 or 227 of the Constitution, and the party
chooses to file his application under both these
articles, in fairness and justice to such party and
in order not to deprive him of the valuable right
of appeal the court ought to treat the application
as being made under Article 226, and if in
deciding the matter, in the final order the court
gives ancillary directions which may pertain to
Article 227, this ought not to be held to deprive a
party of the right of appeal under clause 15 of the
Letters Patent where the substantial part of the
JUDGMENT
30
(1955) 1 SCR 1104 : AIR 1955 SC 233
Page 24
25
order sought to be appealed against is under
Article 226. Such was the view taken by the
Allahabad High Court in Aidal Singh v. Karan
31
Singh and by the Punjab High Court in Raj
32
Kishan Jain v. Tulsi Dass and Barham Dutt v.
Peoples’ Cooperative Transport Society Ltd., New
33
Delhi and we are in agreement with it.”
19. Similar view was reiterated in Sushilabai
Laxminarayan Mudliyar and others v. Nihalchand
34
Waghajibhai Shaha and others , which arose from the
High Court of Bombay.
35
20. In Mangalbhai and Others v. Radhyshyam the
dismissal of an application for eviction by the Deputy Collector
and Rent Controller and its assail in appeal not resulting in
success, compelled the landlord to file a writ petition under
Articles 226 and 227 of the Constitution of India before the
Bombay High Court. Before this Court, an objection was
JUDGMENT
raised with regard to the maintainability of the letters patent
appeal. This Court referred to the decision in Umaji Keshao
Meshram case (supra) and opined as follows:-
“6. Applying the correct ratio laid down in Umaji
Keshao Meshram case (supra) and perusing the
writ petition filed in the present case as well as
the order passed by the learned Single Judge we
31
AIR 1957 All 414 : 1957 All LJ 388 (FB)
32
AIR 1959 Punj 291
33
AIR 1961 Punj 24 : ILR (1961) 1 Punj 283
34
1993 Supp. (1) SCC 11
35
(1992) 3 SCC 448
Page 25
26
are clearly of the view that the present case
clearly falls within the ambit of Article 226 of the
Constitution. In Umaji Keshao Meshram case
(supra) it was clearly held that:
“Where the facts justify a party in filing an
application either under Article 226 or 227 of
the Constitution, and the party chooses to file
his application under both these Articles, in
fairness and justice to such party and in order
not to deprive him of the valuable right of
appeal the court ought to treat the application
as being made under Article 226 ….”
7. The learned Single Judge in his impugned
judgment dated December 11, 1987 nowhere
mentioned that he was exercising the powers
under Article 227 of the Constitution. The
learned Single Judge examined the matter on
merit and set aside the orders of the Rent
Controller as well as the Resident Deputy
Collector on the ground that the aforesaid
judgments were perverse. The findings of the
Rent Controller and Resident Deputy Collector
were set aside on the question of habitual
defaulter as well as on the ground of bona fide
need. Thus in the totality of the facts and
circumstances of the case, the pleadings of the
parties in the writ petition and the judgment of
the learned Single Judge leaves no manner of
doubt that it was an order passed under Article
226 of the Constitution and in that view of the
matter the Letters Patent Appeal was
maintainable before the High Court.”
JUDGMENT
36
21. In Lokmat Newspapers Pvt. Ltd. v. Shankarprasad ,
the controversy arose from the order passed by the Labour
Court which had secured affirmation from the Industrial
Tribunal. The said orders were challenged by the respondent
36
(1999) 6 SCC 275
Page 26
27
therein by filing a writ petition under Articles 226 and 227 of
the Constitution of India before the High Court. The Court
adverted to the facts and also the order passed by the learned
Single Judge and in that context ruled:-
“As seen earlier, he was considering the aforesaid
writ petition moved under Article 226 as well as
Article 227 of the Constitution of India. Under
these circumstances, it is not possible to agree
with the contention of learned counsel for the
appellant that the learned Single Judge had
refused to interfere only under Article 227 of the
Constitution of India when he dismissed the writ
petition of the respondent.”
Thereafter, the learned Judges referred to the authority
in Umaji Keshao Meshram (supra) and ruled:-
“The aforesaid decision squarely gets attracted on
the facts of the present case. It was open to the
respondent to invoke the jurisdiction of the High
Court both under Articles 226 and 227 of the
Constitution of India. Once such a jurisdiction
was invoked and when his writ petition was
dismissed on merits, it cannot be said that the
learned Single Judge had exercised his
jurisdiction only under Article 226 ( sic 227) of the
Constitution of India. This conclusion directly
flows from the relevant averments made in the
writ petition and the nature of jurisdiction
invoked by the respondent as noted by the
learned Single Judge in his judgment, as seen
earlier. Consequently, it could not be said that
clause 15 of the Letters Patent was not attracted
for preferring appeal against the judgment of the
learned Single Judge.”
JUDGMENT
Page 27
28
22. In Kishorilal v. Sales Officer, District Land
37
Development Bank and Others , a recovery proceeding was
initiated by the respondent-Bank therein and the land
mortgaged to the Bank were sold. An appeal preferred before
the Joint Registrar, Cooperative Societies was dismissed and a
further appeal was preferred before the Board of Revenue
which interfered with the order passed by the Joint Registrar.
The order passed by the Board of Revenue was called in
question by the District Land Development Bank, which was
allowed by the learned Single Judge. A letters patent appeal
was preferred challenging the order of the learned Single
Judge which opined that the order passed by the learned
Single Judge was not maintainable as he had exercised the
jurisdiction under Article 227 of the Constitution of India.
JUDGMENT
Dealing with the maintainability of the appeal, the two-Judge
Bench held that:-
“The learned Single Judge of the High Court, in
our opinion, committed an error in interfering
with the findings of fact arrived at by the Board of
Revenue. The Division Bench of the High Court
also wrongly dismissed the LPA without noticing
that an appeal would be maintainable if the writ
petition was filed under Articles 226 and 227 of
the Constitution of India as was held by this
37
(2006) 7 SCC 496
Page 28
29
Court in Sushilabai Laxminarayan Mudliyar v.
38
Nihalchand Waghajibhai Shaha .”
23. In Ashok K. Jha and others v. Garden Silk Mills Ltd.
39
and Another , as the factual matrix would reveal, the
employees had approached the Labour Court for certain
reliefs. The Labour Court on consideration of the facts and
law, declined to grant the relief. Being dissatisfied, the
employees and the Union preferred a joint appeal before the
Industrial Court, Surat which set aside the order of the Labour
Court and issued certain directions against the employer.
The employer called in question the defensibility of the order of
the Industrial Court by filing a Special Civil Application under
Article 226 and 227 of the Constitution of India before the
High Court of Gujarat. The learned Single Judge dismissed
JUDGMENT
the petition. Being grieved by the aforesaid order, a letters
patent appeal was preferred under clause 15 of the Letters
Patent. The Division Bench allowed the appeal and set aside
the judgment and order passed by the learned Single Judge. A
contention was raised before this Court pertaining to
maintainability of letters patent appeal under clause 15 of the
Letters Patent. R.M. Lodha, J. (as His Lordship then was)
38
1993 Supp (1) SCC 11
39
(2009) 10 SCC 584
Page 29
30
speaking for the Court, referred to the authorities in Umaji
Keshao Meshram ( supra), Ratnagiri Dist. Central Coop.
40
Bank Ltd. v. Dinkar Kashinath Watve , Ramesh Chandra
41
Sankla v. Vikram Cement and stated thus:-
“36. If the judgment under appeal falls squarely
within four corners of Article 227, it goes without
saying that intra-court appeal from such
judgment would not be maintainable. On the
other hand, if the petitioner has invoked the
jurisdiction of the High Court for issuance of
certain writ under
Article 226, although Article
227 is also mentioned, and principally the
judgment appealed against falls under Article
226, the appeal would be maintainable. What is
important to be ascertained is the true nature of
order passed by the Single Judge and not what
provision he mentions while exercising such
powers.
37. We agree with the view of this Court in
Ramesh Chandra Sankla (supra) that a statement
by a learned Single Judge that he has exercised
power under Article 227, cannot take away right
of appeal against such judgment if power is
otherwise found to have been exercised under
Article 226. The vital factor for determination of
maintainability of the intra-court appeal is the
nature of jurisdiction invoked by the party and
the true nature of principal order passed by the
Single Judge.”
JUDGMENT
24. At this juncture, we think it appropriate to reproduce a
passage from Ramesh Chandra Sankla (supra) which has
been quoted in Ashok Jha (supra). In the said case, the
40
(1993) Supp (1) SCC 9
41
(2008) 14 SCC 58
Page 30
31
two-Judge Bench while dealing with the maintainability of
letters patent appeal under clause 15 of the Letters Patent has
ruled that:-
“ 47 . In our judgment, the learned counsel for the
appellant is right in submitting that
nomenclature of the proceeding or reference to a
particular article of the Constitution is not final
or conclusive. He is also right in submitting that
an observation by a Single Judge as to how he
had dealt with the matter is also not decisive. If it
were so, a petition strictly falling under Article
226 simpliciter can be disposed of by a Single
Judge observing that he is exercising power of
superintendence under Article 227 of the
Constitution. Can such statement by a Single
Judge take away from the party aggrieved a right
of appeal against the judgment if otherwise the
petition is under Article 226 of the Constitution
and subject to an intra-court/letters patent
appeal? The reply unquestionably is in the
negative….”
25. From the aforesaid pronouncements, it is graphically
clear that maintainability of a letters patent appeal would
JUDGMENT
depend upon the pleadings in the writ petition, the nature and
character of the order passed by the learned Single Judge, the
type of directions issued regard being had to the jurisdictional
perspectives in the constitutional context. Barring the civil
court, from which order as held by the three-Judge Bench in
Radhey Shyam (supra) that a writ petition can lie only under
Article 227 of the Constitution, orders from tribunals cannot
Page 31
32
always be regarded for all purposes to be under Article 227 of
the Constitution. Whether the learned Single Judge has
exercised the jurisdiction under Article 226 or under Article
227 or both, needless to emphasise, would depend upon
various aspects that have been emphasised in the aforestated
authorities of this Court. There can be orders passed by the
learned Single Judge which can be construed as an order
under both the articles in a composite manner, for they can
co-exist, coincide and imbricate. We reiterate it would depend
upon the nature, contour and character of the order and it
will be the obligation of the Division Bench hearing the letters
patent appeal to discern and decide whether the order has
been passed by the learned Single Judge in exercise of
jurisdiction under Article 226 or 227 of the Constitution or
JUDGMENT
both. The Division Bench would also be required to
scrutinize whether the facts of the case justify the assertions
made in the petition to invoke the jurisdiction under both the
articles and the relief prayed on that foundation. Be it stated,
one of the conclusions recorded by the High Court in the
impugned judgment pertains to demand and payment of court
Page 32
33
fees. We do not intend to comment on the same as that would
depend upon the rules framed by the High Court.
26. The next facet pertains to the impleadment of the Court
or tribunal as a party. The special Bench has held that even if
application is described as one not only under article 226 of
the Constitution, but also under article 227, the Court or
tribunal whose order is sought to be quashed, if not arrayed
as a party, the application would not be maintainable as one
of the relief of certiorari, in the absence of the concerned
tribunal or Court as a party, cannot be granted. It has also
been held that if the Court or tribunal has not been impleaded
as party-respondent in the main writ petition, then by merely
impleading such Court or tribunal for the first time in letters
patent appeal would not change the nature and character of
JUDGMENT
the proceeding before the learned Single Judge and, therefore,
intra-court appeal would not be maintainable. To arrive at
the said conclusion, the High Court has referred to Messrs.
42
Ghaio Mal & Sons v. State of Delhi and others , Hari
Vishnu Kamath (supra) and relied upon a four-Judge Bench
judgment in Udit Narain Singh Malpaharia v. Addl.
43
Member, Board of Revenue .
42
AIR 1959 SC 65
43
AIR 1963 SC 786
Page 33
34
27. In Hari Vishnu Kamath (supra), after referring to the
decision in T.C. Basappa (supra) and quoting a passage from
Corpus Juris Secundum, Volume 14 at page 123, which deals
with the nature of certiorari, it has been laid down:-
“11. The writ for quashing is thus directed
against a record, and as a record can be brought
up only through human agency, it is issued to
the person or authority whose decision is to be
reviewed. If it is the record of the decision that
has to be removed by ‘certiorari’, then the fact
that the tribunal has become ‘functus officio’
subsequent to the decision could have no effect
on the jurisdiction of the court to remove the
record. If it is a question of issuing directions, it
is conceivable that there should be in existence a
person or authority to whom they could be
issued, and when a ‘certiorari’ other than one to
quash the decision is proposed to be issued, the
fact that the tribunal has ceased to exist might
operate as a bar to its issue. But if the true scope
of ‘certiorari’ to quash is that it merely
demolishes the offending order, the presence of
the offender before the court, though proper, is
not necessary for the exercise of the jurisdiction
or to render its determination effective.
JUDGMENT
12. Learned counsel for the first respondent
invites our attention to the form of the ‘order nisi’
in a writ of ‘certiorari’, and contends that as it
requires the court or tribunal whose proceedings
are to be reviewed, to transmit the records to the
superior court, there is, if the tribunal has ceased
to exist, none to whom the writ could be issued
and none who could be compelled to produce the
record. But then, if the writ is in reality directed
against the record, there is no reason why it
should not be issued to whosoever has the
custody thereof. The following statement of the
Page 34
35
law in Ferris on the Law of Extraordinary Legal
Remedies is apposite:
“The writ is directed to the body or officer
whose determination is to be reviewed, or to
any other person having the custody of the
record or other papers to be certified .””
28. In Ghaio Mal & Sons (supra), the Court found a specific
fact was not brought on record and evasive replies were filed
which were wholly unconvincing. In that context, the
Constitution Bench, speaking through S.R. Das, C.J.
observed:-
“... It is needless to say that the adoption of such
dubious devices is not calculated to produce a
favourable impression on the mind of the court
as to the good faith of the authorities concerned
in the matter. We must also point out that when
a superior court issues a rule on an application
for certiorari it is incumbent on the inferior court
or the quasi-judicial body, to whom the rule is
addressed, to produce the entire records before
the court along with its return. The whole object
of a writ of certiorari is to bring up the records of
the inferior court or other quasi-judicial body for
examination by the Superior Court so that the
latter may be satisfied that the inferior court or
the quasi-judicial body has not gone beyond its
jurisdiction and has exercised its jurisdiction
within the limits fixed by the law. Non-production
of the records completely defeats the purpose for
which such writs are issued, as it did in the
present case before the High Court. We strongly
deprecate this attempt on the part of the official
respondents to bypass the court.”
JUDGMENT
Page 35
36
29. In Udit Narain Singh Malpaharia (supra), as the facts
would demonstrate the counsel for the respondent therein
raised a preliminary objection that the persons in whose
favour the Board decided the petition had not been made
parties before the High Court. Be it noted, in the said case a
country liquor shop was settled in favour of the appellant
therein. After expiry of the said licence, it was renewed in his
favour in 1962 which was called in question by one Phudan
Manjhi before the Deputy Commissioner for substituting his
name in place of his father on the basis of the lot drawn in
favour of his father. The Deputy Commissioner rejected the
same which was assailed by Phudan Manjhi before the
Commissioner of Excise who remanded the case to the Deputy
Commissioner to consider the fitness of Phudan Manjhi to get
JUDGMENT
the license and to consider his claim on certain parameters.
One Bhagwan Rajak, who was not an applicant before the
Deputy Commissioner, filed an application before the
Commissioner alleging that there should have been fresh
advertisement for the settlement of the shop. The
Commissioner allowed his application and directed the Deputy
Commissioner to take steps for fresh settlement of the shop in
Page 36
37
accordance with the rules. The said order was assailed before
the Board of Revenue which dismissed the petition and
directed that unless the Deputy Commissioner came to a
definite conclusion that Phudan Manjhi was unfit to hold
licence, he should be selected as a licensee in accordance with
rules. As a result of the said proceedings, the appellant’s
licence stood cancelled and the Deputy Commissioner was
directed to hold a fresh settlement giving preferential
treatment to Phudan Manjhi. A writ petition was filed under
Article 226 of the Constitution before the High Court for
quashment of the said orders and before the writ court neither
Phudan Manjhi nor Bhagwan Rajak in whose favour the
Board of Revenue had decided was made a party. During the
pendency of an appeal before this Court, the Deputy
JUDGMENT
Commissioner had conducted an enquiry and come to the
conclusion that Phudan Manjhi was not fit to be selected for
grant of licence and he was waiting for making a fresh
settlement. In course of hearing of the appeal, a preliminary
objection was raised by the learned counsel for the respondent
that as Phudan Manjhi and Bhagwan Rajak who were
necessary parties to the writ petition were not made parties,
Page 37
38
the High Court was justified in dismissing the writ petition in
limini . This Court accepted the preliminary objection holding
that the law on the subject is well settled that a person who is
a necessary party is one without whom no order can be made
effectively and a proper party is one in whose absence an
effective order can be made but his presence is necessary for
complete and final decision on the question involved in the
proceeding. After so stating, the four- Judge Bench proceeded
to deal with the nature of writ of certiorari and reproduced a
44
passage from King v. Electricity Commissioners , which is
as follows:-
“8. “....Wherever any body of persons having legal
authority to determine questions affecting the
rights of subjects, and having the duty to act
judicially, act in excess of their legal authority
they are subject to the controlling jurisdiction of
the King's Bench Division exercised in these
writs.”
JUDGMENT
Lord Justice Slesser in King v. London County
45
Council dissected the concept of judicial act laid
down by Atkin, L.J., into the following heads in
his judgment: “Wherever any body of persons ( 1 )
having legal authority ( 2 ) to determine questions
affecting rights of subjects and ( 3 ) having the
duty to act judicially ( 4 ) act in excess of their
legal authority — a writ of certiorari may issue.”
It will be seen from the ingredients of judicial act
that there must be a duty to act judicially. A
tribunal, therefore, exercising a judicial or
44
1924 1 KB
45
(1931) 2 KB 215, (243)
Page 38
39
quasi-judicial act cannot decide against the
rights of a party without giving him a hearing or
an opportunity to represent his case in the
manner known to law. If the provisions of a
particular statute or rules made thereunder do
not provide for it, principles of natural justice
demand it. Any such order made without hearing
the affected parties would be void. As a writ of
certiorari will be granted to remove the record of
proceedings of an inferior tribunal or authority
exercising judicial or quasi-judicial acts, ex
hypothhesi it follows that the High Court in
exercising its jurisdiction shall also act judicially
in disposing of the proceedings before it. It is
implicit in such a proceeding that a tribunal or
authority which is directed to transmit the
records must be a party in the writ proceedings,
for, without giving notice to it, the record of
proceedings cannot be brought to the High Court.
It is said that in an appeal against the decree of a
subordinate court, the court that passed the
decree need not be made a party and on the same
parity of reasoning it is contended that a tribunal
need not also be made a party in a writ
proceeding. But there is an essential distinction
between an appeal against a decree of a
subordinate court and a writ of certiorari to
quash the order of a tribunal or authority: in the
former, the proceedings are regulated by the
Code of Civil Procedure and the court making the
order is directly subordinate to the appellate
court and ordinarily acts within its bounds,
though sometimes wrongly or even illegally, but
in the case of the latter, a writ of certiorari is
issued to quash the order of a tribunal which is
ordinarily outside the appellate or revisional
jurisdiction of the court and the order is set aside
on the ground that the tribunal or authority
acted without or in excess of jurisdiction. If such
a tribunal or authority is not made party to the
writ, it can easily ignore the order of the High
Court quashing its order, for, not being a party, it
JUDGMENT
Page 39
40
will not be liable to contempt. In these
circumstances whoever else is a necessary party
or not the authority or tribunal is certainly a
necessary party to such a proceeding. In this
case, the Board of Revenue and the
Commissioner of Excise were rightly made parties
in the writ petition.”
Thereafter, the Court proceeded to lay down thus:-
“9. The next question is whether the parties
whose rights are directly affected are the
necessary parties to a writ petition to quash the
order of a tribunal. As we have seen, a tribunal or
authority performs a judicial or quasi-judicial act
after hearing parties. Its order affects the right or
rights of one or the other of the parties before it.
In a writ of certiorari the defeated party seeks for
the quashing of the order issued by the tribunal
in favour of the successful party. How can the
High Court vacate the said order without the
successful party being before it? Without the
presence of the successful party the High Court
cannot issue a substantial order affecting his
right. Any order that may be issued behind the
back of such a party can be ignored by the said
party, with the result that the tribunal's order
would be quashed but the right vested in that
party by the wrong order of the tribunal would
continue to be effective. Such a party, therefore,
is a necessary party and a petition filed for the
issue of a writ of certiorari without making him a
party or without impleading him subsequently, if
allowed by the court, would certainly be
incompetent. A party whose interests are directly
affected is, therefore, a necessary party.
JUDGMENT
10. In addition, there may be parties who may be
described as proper parties, that is parties whose
presence is not necessary for making an effective
order, but whose presence may facilitate the
settling of all the questions that may be involved
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in the controversy. The question of making such
a person as a party to a writ proceeding depends
upon the judicial discretion of the High Court in
the circumstances of each case. Either one of the
parties to the proceeding may apply for the
impleading of such a parry or such a party may
suo motu approach the court for being impleaded
therein.”
After so stating, the four-Judge Bench referred to
English practice as recorded in Halsbury’s Laws of England,
rd
Vol. 11, 3 Edn. (Lord Simonds’) and a Division Bench
judgment of the Bombay High Court in Ahmedalli v. M.D.
46
Lalkaka and a Full Bench decision of Nagpur High Court in
47
Kanglu Baula v. Chief Executive Officer and summarized
thus:
“To summarise: in a writ of certiorari not only the
tribunal or authority whose order is sought to be
quashed but also parties in whose favour the said
order is issued are necessary parties. But it is in
the discretion of the court to add or implead
proper parties for completely settling all the
questions that may be involved in the controversy
either suo motu or on the application of a party
to the writ or an application filed at the instance
of such proper party.”
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30. The High Court, as we find, relied on the aforesaid
decision to form the foundation that unless a Court or a
tribunal is made a party, the proceeding is not maintainable.
What has been stated in Hari Vishnu Kamath (supra), which
46
AIR 1954 Bom 33, 34
47
AIR 1955 Nag. 49
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42
we have reproduced hereinbefore is that where plain question
on issuing directions arises, it is conceivable that there should
be in existence a person or authority to whom such directions
could be issued. The suggestion that non-existence of a
tribunal might operate as a bar to issue such directions is not
correct as the true scope of certiorari is that it merely
demolishes the offending order and hence, the presence of the
offender before the Court, though proper is not necessary for
the exercise of the jurisdiction or to render its determination
effective.
31. In Udit Narain Singh (supra), the fulcrum of the
controversy was non-impleadment of the persons in whose
favour the Board of Revenue had passed a favourable order.
There was violation of fundamental principles of natural
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justice. A party cannot be visited with any kind of adverse
order in a proceeding without he being arrayed as a party. As
we understand in Hari Vishnu Kamath (supra), the
seven-Judge Bench opined that for issuance of writ of
certiorari, a tribunal, for issue of purpose of calling of record,
is a proper party, and even if the tribunal has ceased to exist,
there would be some one incharge of the tribunal from whom
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43
the records can be requisitioned and who is bound in law to
send the records. The larger Bench has clearly stated that
while issuing a writ of certiorari, the Court merely demolishes
the defending order, the presence of the offender before the
Court though proper but is not necessary for exercise of
jurisdiction. The said finding was recorded in the context of a
tribunal.
32. In this context, we may profitably refer to the decision in
Savitri Devi (supra) wherein a three-Judge Bench, though in
a different context, had observed thus:-
“Before parting with this case, it is necessary for
us to point out one aspect of the matter which is
rather disturbing. In the writ petition filed in the
High Court as well as the special leave petition
filed in this Court, the District Judge, Gorakhpur
and the 4th Additional Civil Judge (Junior
Division), Gorakhpur are shown as respondents
and in the special leave petition, they are shown
as contesting respondents. There was no
necessity
JUDGMENT
for impleading the judicial officers who
disposed of the matter in a civil proceeding when
the writ petition was filed in the High Court; nor
is there any justification for impleading them as
parties in the special leave petition and
describing them as contesting respondents. We
do not approve of the course adopted by the
petitioner which would cause unnecessary
disturbance to the functions of the judicial
officers concerned. They cannot be in any way
equated to the officials of the Government. It is
high time that the practice of impleading judicial
officers disposing of civil proceedings as parties
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44
to writ petitions under Article 226 of the
Constitution of India or special leave petitions
under Article 136 of the Constitution of India was
stopped. We are strongly deprecating such a
practice.”
33. The High Court after referring to the controversy involved
in Savitri Devi (supra) has opined thus:-
“In our opinion, the observations of the Supreme
Court pertained to the judicial officers being
made parties in the proceedings as against a
person, authority or a State being made a party
in a petition under Article 226 and a Court or a
Tribunal not being so required in a petition under
Article 227 of the Constitution of India.”
After so stating, the High Court has proceeded to express
the view that it is not a binding precedent and thereafter
opined:-
“We are of the opinion that although in Hari
Vishnu Kamath (supra), the Supreme Court may
have observed that the presence of the Tribunal
would be proper yet may not be necessary for the
exercise of the jurisdiction or to render its
determination effective, but the said principle has
been more elaborately explained and made clear
by the Supreme Court in Udit Narain (supra)
laying down as an absolute proposition of law
that no writ could be issued under Article 226 of
the Constitution without the Tribunal, whose
order is sought to be impugned, is made a party
respondent.”
JUDGMENT
34. As we notice, the decisions rendered in Hari Vishnu
Kamath (supra), Udit Narain Singh (supra) and Savitri
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Devi (supra) have to be properly understood. In Hari Vishnu
Kamath (supra), the larger Bench was dealing with a case
that arose from Election Tribunal which had ceased to exist
and expressed the view how it is a proper party. In Udit
Narain Singh (supra), the Court was really dwelling upon the
controversy with regard to the impleadment of parties in
whose favour orders had been passed and in that context
observed that tribunal is a necessary party. In Savitri Devi
(supra), the Court took exception to courts and tribunals
being made parties. It is apposite to note here that
propositions laid down in each case has to be understood in
proper perspective. Civil courts, which decide matters, are
courts in the strictest sense of the term. Neither the court nor
the Presiding Officer defends the order before the superior
JUDGMENT
court it does not contest. If the High Court, in exercise of its
writ jurisdiction or revisional jurisdiction, as the case may be,
calls for the records, the same can always be called for by the
High court without the Court or the Presiding Officer being
impleaded as a party. Similarly, with the passage of time
there have been many a tribunal which only adjudicate and
they have nothing to do with the lis. We may cite few
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46
examples; the tribunals constituted under the Administrative
Tribunals Act, 1985, the Custom, Excise & Service Tax
Appellate Tribunal, the Income Tax Appellate Tribunals, the
Sales Tax Tribunal and such others. Every adjudicating
authority may be nomenclatured as a tribunal but the said
authority(ies) are different that pure and simple adjudicating
authorities and that is why they are called the authorities. An
Income Tax Commissioner, whatever rank he may be holding,
when he adjudicates, he has to be made a party, for he can
defend his order. He is entitled to contest. There are many
authorities under many a statute. Therefore, the proposition
that can safely be culled out is that the authorities or the
tribunals, who in law are entitled to defend the orders passed
by them, are necessary parties and if they are not arrayed as
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parties, the writ petition can be treated to be not maintainable
or the court may grant liberty to implead them as parties in
exercise of its discretion. There are tribunals which are not at
all required to defend their own order, and in that case such
tribunals need not be arrayed as parties. To give another
example:- in certain enactments, the District Judges function
as Election Tribunals from whose orders a revision or a writ
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47
may lie depending upon the provisions in the Act. In such a
situation, the superior court, that is the High Court, even if
required to call for the records, the District Judge need not be
a party. Thus, in essence, when a tribunal or authority is
required to defend its own order, it is to be made a party
failing which the proceeding before the High Court would be
regarded as not maintainable.
35. We have stated in the beginning that three issues arise
despite the High Court framing number of issues and
answering it at various levels. It is to be borne in mind how
the jurisdiction under the letters patent appeal is to be
exercised cannot exhaustively be stated. It will depend upon
the Bench adjudicating the lis how it understands and
appreciates the order passed by the learned Single Judge.
JUDGMENT
There cannot be a straight-jacket formula for the same.
Needless to say, the High Court while exercising jurisdiction
under Article 227 of the Constitution has to be guided by the
parameters laid down by this Court and some of the
judgments that have been referred to in Radhey Shyam
(supra).
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36. In view of the aforesaid analysis, we proceed to
summarise our conclusions as follows:-
(A) Whether a letters patent appeal would lie against the
order passed by the learned Single Judge that has
travelled to him from the other tribunals or authorities,
would depend upon many a facet. The Court fee payable
on a petition to make it under Article 226 or Article 227
or both, would depend upon the rules framed by the
High Court.
(B) The order passed by the civil court is only amenable to
be scrutinized by the High Court in exercise of
jurisdiction under Article 227 of the Constitution of India
which is different from Article 226 of the Constitution
and as per the pronouncement in Radhey Shyam
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(supra), no writ can be issued against the order passed
by the civil court and, therefore, no letters patent appeal
would be maintainable.
(C) The writ petition can be held to be not maintainable if a
tribunal or authority that is required to defend the
impugned order has not been arrayed as a party, as it is
a necessary party.
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(D) Tribunal being or not being party in a writ petition is not
determinative of the maintainability of a letters patent
appeal.
37. Having recorded our conclusions in seriatim, we think it
appropriate that the matters should be remanded to the High
Court to be heard by the Division Bench in accordance with
the principles laid down in this judgment and accordingly we
so direct. Resultantly, with the modifications in the order of
the High Court, the appeals stand disposed of. There shall be
no order as to costs.
..................................J.
[Dipak Misra]
................................. J.
[Adarsh Kumar Goel]
JUDGMENT
New Delhi
July 6, 2015
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