Full Judgment Text
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PETITIONER:
CENTURY SPINNING & MANUFACTURING COMPANYLTD. AND ANR.
Vs.
RESPONDENT:
THE ULHASNAGAR- MUNICIPAL COUNCIL AND ANR.
DATE OF JUDGMENT:
27/02/1970
BENCH:
SHAH, J.C.
BENCH:
SHAH, J.C.
HEGDE, K.S.
GROVER, A.N.
CITATION:
1971 AIR 1021 1970 SCR (2) 854
1970 SCC (1) 582
CITATOR INFO :
R 1971 SC1025 (5)
RF 1972 SC2112 (18)
RF 1972 SC2396 (12)
RF 1973 SC 381 (16)
RF 1973 SC2232 (15)
D 1974 SC 651 (15)
RF 1976 SC 386 (15)
RF 1977 SC1496 (13)
R 1979 SC 621 (25,29,31)
RF 1980 SC1285 (36,37,43)
F 1985 SC 941 (4)
F 1986 SC 806 (11)
RF 1986 SC 872 (180)
RF 1988 SC1247 (3)
C&R 1991 SC 14 (11)
ACT:
Constitution of India, Art. 226-High Court’s Powers-
Dismissal in limine-Questions of fact-Representations by
Public Body-If enforceable ex-contractu by a person who acts
upon the representations.
HEADNOTE:
The appellants-companies set up their factories within an
"Industrial Area", No octroi duty was payable in respect of
goods imported by the appellants into the Industrial Area
for use in the manufacture of its products. The State of
Maharashtra constituted a Municipality for certain villages
including the Industrial Area. On representations made by
the appellants and other manufacturers, the State proclaimed
the exclusion of the Industrial Area from the Municipal
Jurisdiction. The Municipality made representations to the
State requesting that the proclamation, be withdrawn,
agreeing to exempt the factories in the Industrial Area from
payment of octroi for seven years from the date of the levy.
The State acceeded to the request of the Municipality. The
appellants claimed to expand their activities relying upon
the Municipality’s assurance and undertaking. The
Maharashtra Municipalities Act was enacted and the
respondent-Municipality took over the administration of the
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former municipality as its successor. Thereafter, the
respondent-Municipality sought to levy octroi duty on the
appellant amounting to about Rs. 15 lakhs per annum. The
appellants filed a petition under Art. 226 of the
Constitution to restrain the respondent-Municipality from
enforcing the levy of the Octroi. The High Court dismissed
the petition in limine. In appeal by special leave,
HELD : The case must be remanded to the High Court for being
readmitted to its file and dealt with and disposed of
according to law.
The High Court may, in exercise of its discretion, decline
to exercise its extra-ordinary jurisdiction under Art. 226
of the Constitution. But the discretion is judicial; if the
petitioner makes a claim which is frivolous, vexatious, or
prima facie unjust or which may not appropriately be true in
a petition invoking extraordinary jurisdiction, the Court
may decline to entertain the petition. But a party claiming
to be aggrieved by the action of a public body or authority
on the plea that the action is unlawful, highhanded,
arbitrary or unjust is entitled to a hearing of its petition
on the merits. Apparently the petition filed by the Company
did not raise any complicated questions-of fact for
determination, and the claim could not be characterised as
frivolous, vexatious or unjust. The High Court has given no
reason for dismissing the petition in limine, and on a
consideration of the averments in the petition and the
materials placed before the Court the appellants were
entitled to have its grievance against the action of the
Municipality, which was prima facie unjust, tried. Merely
because a question of fact is -raised, the High Court will
not be justified in requiring the party to seek relief by
the somewhat lengthy, dilatory and expensive process by a
civil suit against a public body. The questions of fact
raised by the petition in this case are elementary. [858 C-
F]
Public bodies are as much bound as private individuals to
carry out representations or facts and promises made by
them, relying on which
855
other persons have altered their position to their
prejudice. The obligation arising against an individual out
of his representation amounting to a promise may be enforced
ex-contractu by a person who acts upon the promises when the
law requires that a contract enforceable at law against a
public body shall be in certain form or be executed in the
manner prescribed by statute and if the contract be not in
that form the obligation may still be enforced against the
body in appropriate cases, in equity. [859 D]
If our nascent democracy is to thrive different standards
"of conduct ,for the people and the public bodies cannot
ordinarily be permitted. A public body is not exempt from
liability to carry out its obligation arising out of
representations made by it relying upon which a citizen has
altered his position to his prejudice. [860 D]
There is undoubtedly a clear distinction between a
representation of an existing fact and a representation that
something will be done in future. The former may, if it
amounts to a representation as to some fact alleged at the
time to be actually in existence, raise an estoppel if
another person alters his position relying upon that
representation A representation- that something will be done
in future may result in a contract, if another person to
whom it is addressed acts upon it. A representation that
something will be done in future is not a representation
that it is true when made. But between a representation of
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a fact which is untrue and a representation express or
implied-to do something in future there is no clear anti-
thesis. A representation that something will be done in
future may involve an existing intention to act in future in
the manner represented. If the representation is acted upon
by another person it may, unless the statute governing the
person making the representation provides otherwise, result
in an agreement enforceable at law; if the statute requires
that- the agreement shall be in a certain form, no contract
may result from the representation and acting thereupon but
the law is not powerless to raise in appropriate cases an
equity against him to compel performance of the obligation
arising out of his representation. [858 H-859 C]
Union of India & Ors. v. M/s. Indo-Afghan Agencies Ltd.,
[1968] 2 S.C.R. 366: Robertson v. Minister of Pensions,
[1949] 1 K.B. 227; Falmouth Board Construction Co. Ltd. v.
Howell, [1950] 1 All. E.R. 538, referred to.
JUDGMENT:
CIVIL APPELLATE JURISDICTION: Civil Appeal Nos. 2130 and
2131 of 1969.
Appeals by special leave from the judgment -and order dated
June 16, 19, 1969 of the Bombay High Court in Special Civil
Application No. 41 of 1969 and S.C.A. No. 1774 of 1969.
C. K. Daphtary, Suresh A. Shroff, P. C. Bhartari and O. C.
Mathur, for the appellants (in both the appeals).
H. R. Gokhale, N. H. Gurshani and N. N. Keswani, for res-
pondent No. 1 (in both the appeals).
B. D. Sharma and S. P. Nayar, for respondent No. 2 (in
both the appeals).
856
The Judgment of the Court was delivered by
Civil Appeal No. 2130 of 1967
Shah, J. The High Court of Bombay dismissed in limine a
petition filed by the Century Spinning Manufacturing Co.
Ltd. hereinafter called ’the Company’for the issue of a writ
restraining the respondent Municipality from enforcing the
provisions of the Maharashtra Municipalities Act 40 of 1965
relating to the levy, assessment, collection recovery of
octroi and in particular s. 105 and Ss. 136 to 144 thereof,
and from enforcing the Maharashtra Municipalities (Octroi)
Rules, 1967, and from acting upon resolutions passed by the
Municipal Council dated September 9, 1968 and’ September 13,
1968, and from levying, assessing, collecting, recovering or
taking any other step under the Act, rules or the resolu-
tions and for -an order restraining the Municipality of
Ulhasnagar from levying, assessing, collecting any octroi on
the goods imported by the Company within the limits of the
Municipal Council for a period of 7 years from the date of
its first imposition. With special leave, the Company has
appealed ’against, the order rejecting the petition.
The Company was incorporated under the Indian Companies Act,
1913. It set up its factory in 1956, within the limits of
village Shahad, Taluka Kalyan on a site purchased from the
State of Bombay, and within an area known as the ’Industrial
Area’. No octroi duty was then payable in respect of goods
imported by the Company into the Industrial Area for use in
the manufacture of its products. On October 30, 1959, the
Government of Bombay issued a notification announcing its
intention to constitute a Municipality for certain villages,
including the Industrial Area. The Company and other
manufacturers who had set up their plants and factories
objected to the proposed constitution of the Municipal Area.
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On September 20, 1960, the State of Maharashtra (successor
to the State of Bombay) published a notification
constituting with effect from April 1, 1960 the Municipality
including the area in which the Industrial Area was
included. Representations were then made by the Company and
other manufacturers for excluding the Industrial Area from
the Ulhasnagar Municipal District Area. On April 27, 1962
the Government of Maharashtra (the new State of Maharashtra
having been constituted under the Bombay Reorganization Act,
1960) proclaimed that the Industrial Area be excluded from
the Municipal jurisdiction. The District Municipality then
made a representation to the Government of Maharashtra that
the proclamation dated April 27, 1962, be withdrawn by the
Government. The Municipality agreed to exempt the existing
factories viz., the Company and other manufacturers whose
factories were then existing in the Industrial Area from
payment of octroi for a period of seven years from the date
of levy of octroi and for exempting new industrial units
from payment of octroi for
8 5 7
a similar period from the date of establishment. The
Government of Maharashtra acceded to the request of the
Municipality to retain the Industrial Area within the local
limits of the Municipality.
On August 24, 1963, the District Municipality passed a
resolution to implement the agreement. It was resolved that
the Municipality "agrees to give a concession to the
existing factories by exempting them from the payment of
octroi for a period of 7 years from the date of levy of
octroi tax and by exempting new factories from the payment
of the octroi tax for a period of 7 years from the date of
their establishment -as recommended by the Government of
Maharashtra".
On October 31, 1963, the Government of Maharashtra issued a
notification withdrawing the proclamation dated April 27,
1962, and the Industrial Area became part of the Ulhasnagar
Municipal District. Relying upon the assurance and
undertaking given by the Municipality the Company claims
that it had expanded its activities and commenced
manufacturing new products by, setting up additional plant
which it would not have done "but for the concessions given,
assurances and representations made and agreement arrived at
on May 21, 1963".
On September 10, 1965, the Legislature of the State of Maha-
rashtra enacted the Maharashtra Municipalities Act which
repealed the Bombay District Municipal Act 3 of 1901. the
notification declaring the area of the former District
Municipality of Ulhasnagar into the Ulhasnagar Municipality
became effective as from June 15, 1966. The Ulhasnagar
Municipality took over as successor to the Ulhasnagar
District Municipality, the assets and the affairs of that
body. On September 9, 1968 the Ulhasnagar Municipality
resolved "to levy minimum rates of octroi duty as shown in
columns 4 and 6 on all items shown in Sch. 1 to the Rules",
and by resolution dated September 13, 1968, the Municipality
’adopted with effect from January 1, 1969, the rates for the
imposition of octroi duty on the goods imported for use,
sale and consumption within the Municipal Council limits.
At a special meeting held on December 24, 1968, the Munici-
pal Council considered the letters written by the Government
of Maharashtra dated November 22, 1968 and December 10,
1968, drawing the attention of the Municipality to the
circumstances in which the Industrial Area was included and
retained in the local limits of the Ulhasnagar District
Municipality and continued to reman within the local limits
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of the Municipality, and "advised the Municipality to pass a
resolution confirming such exemption and honour the
commitments of its predecessor." The Municipality ignored
the advice and resolved that the Government of Maharashtra
be informed that the Municipality would consider afresh on
Sup.CI(NP)70-10
858
merits any representation of a tax-payer for exemption from
payment of octroi, and if any such representation was made
by the factories situate in the Industrial Area, the Council
would consider the same and take such action as it would
deem fit. Thereafter the Municipality sought to levy octroi
duty and to recover from the Company octroi duty amounting
to approximately Rs. 15 lakhs per annum.
The Company moved a petition before the High Court of Bombay
under Art. 226 of the Constitution for the writs set out
earlier seeking to restrain the Ulhasnagar Municipality from
enforcing the octroi Rules.
The High Court may, in exercise of its discretion, decline
to ,exercise its extra-ordinary jurisdiction under Art. 226
of the Constitution. But the discretion is judicial : if
the petition makes a claim which is frivolous, vexatious, or
prima facie unjust, or may not appropriately be tried in a
petition invoking extra-ordinary jurisdiction, the Court may
decline to entertain the petition. But a party claiming to
be aggrieved by the action of a public body or authority on
the plea that the action is unlawful, high-handed, arbitrary
or unjust, is entitled to a hearing of its petition on the
merits. Apparently the petition filed by the Company did
not raise any complicated questions of fact for
determination, -and the claim could not be characterised as
frivolous, vexatious or unjust. The High Court has given no
reasons for dismissing the petition in limine, and on a
consideration of the averments in the petition and the
materials placed before the Court we are satisfied that the
Company was ,entitled to have its grievance against the
action of the Municipality, which was prima facie unjust,
tried.
The Company pleaded that the, Ulhasnagar Municipality had"
entered into a solemn arrangement" not to levy octroi duty
for aperiod of seven years from the date of its imposition.
The evidence relating to the undertaking was contained in
public records. The Government of Maharashtra advised the
Municipality that it was acting in violation of the terms of
that undertaking. By its resolution the Municipality
declined to abide by the undertaking of itspredecessor.
There is undoubtedly a clear distinction between a
represen‘tation of an existing fact and a representation
that something will be done in future. The former may, if
it amounts to a representation as to some fact alleged -at
the time to be actually in existence, raise an estoppel, if
another person alters his position relying upon that
representation. A representation that something will be
done in the future may result in a contract, if another
person to whom it is
859
addressed acts upon it. A representation that something
will be done in future is not a representation that it is
true when made. But between a representation of a fact
which is untrue and a representation-express or implied-to
do something in future, there is no clear antithesis. A
representation that sotmething will be done in future may
involve an existing intention to act in future in the manner
represented. If the representation is acted upon by another
person it may, unless the statute governing the person mak-
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ing the representation provides otherwise, result in an
agreement enforceable at law; if the statute requires that
the agreement shall be in a certain form, no contract may
result from the representation and acting thereupon but the
law is not powerless to raise in appropriate cases an equity
against him to compel performance of the obligation arising
out of his representation.
Public bodies are as much bound as private individuals to
carry out representations of -facts and promises made by
them, relying on which other persons have -altered their
position to their prejudice. The obligation arising against
an individual out of his representation amounting to a
promise may be enforced ex contractu by a person who acts
upon the promise : when the law requires that a contract
enforceable at law against a public body shall be in certain
form or be executed in the manner prescribed by statute, the
obligation may be if the contract be not in that form be
enforced against it in appropriate cases in equity. ’In
Union of India & Ors. v. Mls. IndoAfghan Agencies Ltd.(1)
this Court held that the Government is not exempt from the
equity arising out of the acts done by citizens to their
prejudice, relying upon the representations as to its future
conduct made by the Government. This Court held that the
following observations made by Denning, J., in Robertson v.
Minister of Pensions(1) applied in India
"The
Crown
cannot
escape
by
saying
that
estoppe
ls
do
not
bind
the
Crown
for
that
doctrin
e
has
long
been
explode
d.
Nor
can
the
Crown
escape
by
praying
in
aid
the
doctrin
e
of
executi
ve
necessi
ty,
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that
is,
the
doctrin
e
that
the
Crown
cannot
bind
itself
so
as
to
fetter
its
future
executi
ve
action.
,
We are in this case not concerned to deal with the question
whether Denning, L.J., was right in extending the rule to a
different class of cases as in Falmouth Boat Construction Co.
Ltd. v. Howell(1) where he observed at p. 542 :
"Whenever Government officers in their dealings
with
a subject take on themselves to assume
authority in a
(1) [1968] 2 S.C.R. 366.
(2) [1949] 1 K.B. 227.
(3) [1950] All. E.R. 538.
8 6 0
matter with which the subject is concerned, he
is entitled to rely on their having the
authority which they assume. He does not know,
and cannot be expected to ]mow, the limits of
their authority, and he ought not to
suffer if
they exceed it. "
It may be sufficient to observe that in appeal from that
judgment (Howell v. Falmouth Boat Construction do. Ltd.)
Lord Simonds observed after referring to the observations of
Denning, L.J.
"The illegality of an act is the same whether
the action has been misled by an assumption of
authority on the part of a government officer
however- high or low in the
hierarchy........... The question is whether
the character of an act done in force of a
statutory prohibition is affected by the fact
that it had been induced by a misleading
assumption of authority. In my opinion the
answer is clearly : No."
If our nascent democracy is to thrive different standards of
conduct for the people and the public bodies cannot
ordinarily be permitted. A public body is, in our judgment,
not exempt from liability to carry out its obligation arising
out of representations made by it relying upon which a
citizen has altered his position to his prejudice.
Mr. Gokhale appearing on behalf of the Municipality urged
that the petition filed by the Company apparently raised
questions of fact which in the view of the High Court could
not appropriately be tried in the exercise of the extra-
ordinary jurisdiction under Art. 226. But the High Court has
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not said so, and on a review of the averments made in the
petition this argument cannot be sustained. Merely because a
question of fact is raised, the High Court will got be
justified in requiring the party to seek relief by the
somewhat lengthfiy, dilatory and expensive process by a civil
suit against ’a public body. The questions of fact raised by
the petition in this case are elementary.
The order passed by the High Court is set aside and the case
is remanded to the High Court with a direction that it be
readmitted to the file and be dealt with and disposed of
according to law. The High Court will issue rule to the
Municipality and the State and dispose of the petition. We
recommend that the case may be taken up for early hearing.
We had during the pendency of the appeal in this Court made
an order restraining the levy of octroi duty. We extend the
operation of the order for a fortnight from this date to
enable the
861
Company to move the High Court for an appropriate interim
order pending hearing and disposal of the writ petition.
There will be no order as to costs in this Court. Costs in
the High Court will be costs in the cause.
Since we have granted special, leave against the order
dismissing the petition, we do not deem it necessary to
consider whether the order rejecting the application for
certificate was erroneous. Civil Appeal No. 2131 of 1969 is
therefore dismissed.
Y.P.
862