Everest Apartments Co-operative Housing Society Ltd., Bombay v. State of Maharashtra, (SC) BS110307
SUPREME COURT OF INDIA

Before:- K. Subba Rao, M. Hidayatullah and R.S. Bachawat, JJ.

Civil Appeal No. 1 of 1966. D/d. 18.1.1966.

Everest Apartments Co-operative Housing Society Ltd., Bombay - Appellant

Versus

State of Maharashtra and others - Respondents

For the Appellant :- Mr. S. V. Gupte, Solicitor-General of India (Mr. N. N. Keswani, Advocate.

For the Respondent No 1:- Mr. Niren De, Additional Solicitor-General of India (Mr. B. R. G. K. Achar, Advocates.

Constitution of India, 1950 Article 226 Maharashtra Co-operative Societies Act, 1960, Sections 23(3), 154 - Co-operative Societies - Writs - Appellant is registered Co-op. Housing Society - Membership of one respondent thereto allegedly rejected wrongly - Respondent filing appeal thereagainst - Decision going in his favour - Appellant filing application before State Government for revision under Section 154 of the Act - Appellant was informed that orders given under Section 23(3) in such cases are final and Government having no revisional jurisdiction therefor - Finality of order under Section 23(3) not restricting exercise of special power conferred legislatively on Government - Govt. erred by saying that it had no jurisdiction - Held, High Court ought to have issued mandamus to Government to deal with applications within its jurisdiction under Section 154 - Mandamus shall now be issued to Government.

[Paras 1, 5, 6 and 7]

Cases Referred :-

Commissioner of Income Tax, West Punjab v. Tribune Trust, Lahore, 1948-16 ITR 214.

Julius v. Bishop of Oxford-(1880) 5 AC 214.

Sheffield Corporation v. Luxford, 1929-2 KB 180 at p. 183.

JUDGMENT

Hidayatullah, J. - In this appeal by special leave we are not concerned with the merits of the controversy between the appellant and the fourth respondent, who are the contesting parties, because only two short questions of law arise for our decision. The appellant is a registered Co-operative Housing Society, registered under the Maharashtra Co-operative Societies Act, 1960 (XXIV of 1961). The Society was promoted by two individuals for the construction of a block of flats in Bombay. Shivdasani (respondent 4) claims to have paid the entrance fee, share money and other demands and complains that his membership was wrongly rejected by the Society. The Society denies these statements and the claim. We are not concerned with the details of this dispute. What we are concerned with is this: On being informed of the rejection of his application for membership, Shivdasani filed an appeal under Section 23(2) of the above Act, which was heard and decided in his favour by the District Deputy Registrar, Co-operative Societies, Bombay. The Society filed an application before the State Government for revision purporting to be under Section 154 of the Act. This application was rejected. The Society was intimated this result by the Under Secretary to the Government of Maharashtra (Agriculture and Co-operative Department) and the communication (CAR/1064/426690/C-42, 17th May 1965) was as follows:-

Yours faithfully,

Sd./- (D. A. Ekbote),

Under Secretary to Government."

The Society filed a petition under Articles 226 and 227 of the Constitution in the High Court of Bombay which was also rejected (S.C.A. 1027/65, 30th June 1965). The High Court passed a short and laconic order which reads:

It is against the last order that the present appeal has been brought and the first question is whether the Government is right in law in declining to interfere because it has "no revisional jurisdiction in such a matter" The answer to this question depends upon the construction of Section 154 of the Act but before we attempt it, we shall say something about the Act and the provisions applicable to this case.

2. The Maharashtra Co-operative Societies Act, which replaced the Bombay Cooperative Societies Act, 1925 was passed to provided for the orderly development of the co-operative movement in the State of Maharashtra. It deals, among others, with housing societies, the object of which is to provide their members with dwelling houses. Every society having as its objects the promotion of the economic interests or general welfare of its members, or of the public, in accordance with co-operative principles and which is economically sound may register under the Act. This entitles the societies to obtain certain benefits. The State Government appoints a Registrar of Co-operative Societies, who has numerous powers under the Act, and may appoint one or more persons to assist him and may confer all or any of the power of the Registrar upon them. Chapter II of the Act then deals with registration of societies and all matters connected there with. Chapter III next deals with members and their rights and liabilities. Section 22 in that Chapter lays down who may become a member of a society and by its second sub-section provides:

Section 23 then gives a right of appeal to a member who has been refused admission. It provides:

The State Government and the Registrar may call for and examine the record of any inquiry or the proceedings of any other matter of any officer subordinate to them, except those referred to in sub-section (9) of Section 149 for the purpose of satisfying themselves as to the legality or propriety of any decision or order passed, and as to the regularity of the proceedings of such officer. If in any case, it appears to the State Government, or the Registrar, that any decision or order proceedings so called for should be modified, annulled or reversed, the State Government or the Registrar, as the case may be, may after giving persons affected thereby an opportunity of being heard pass such order thereon as to it or him may seem just." The State Government held that it had no jurisdiction as orders given under Section 23(3) were final. Two questions arise here: (i) Is the finality under Section 23(3) subject to Section 154, and (ii) Has a party a right to move the State Government under Section 154?

3. Mr. Niren De defending the order of the State Government as well as that of the High Court, admits that the State Government has been given a power to call for and examine the record of any inquiry or the proceedings of any other matter of any officer subordinate to it, except those referred to in sub-section 9 of Section 149, and that as the present is not a matter under Section 149(9) the power could be exercised by Government for the purpose of satisfying itself as to the legality or propriety of the order. In other words, he does not contest that the finality stated by Section 23(3) does not affect the power of the State Government. In making this admission he is clearly right. The Act has provided for appeals in other sections and the decision on appeal is stated to be final. Yet the power of superintendence is given to the State Government in general terms in respect of any inquiry or proceeding with only one exception, namely, the proceedings of the Maharashtra State Tribunal, when the Tribunal calls for and examines the record of any proceeding in which an appeal lies to it, for the purpose of satisfying itself as to the legality or propriety of any decision or order passed. By mentioning one specific exception to the general power, the Act has indicated an intention to include every other inquiry or proceeding within the action by Government as contemplated by Section 154. Mr. De, however, contends, firstly, that the action by Government is intended to be on its own motion and not by application, and, secondly, that the power need not be exercised unless Government itself feels that its exercise is necessary. He refers, by way of contrast, to the opening words of Section 150 where provision is made for review of orders of the Tribunal in these words:

4. Mr. De next submits that this power not being coupled with any duty need not be exercised by Government even if moved to take action, unless Government itself feels inclined. He relies upon the Commissioner of Income Tax, West Punjab v. Tribune Trust, Lahore, 1948-16 ITR 214. In that case the question was whether Section 33 of the Indian Income Tax Act, 1922 which conferred revisional jurisdiction on the Commissioner established a right to relief on the application of an assessee. It was contended by the assessees in that case that the relief claimed by them under Section 33 was wrongly denied to them. In dealing with this contention Lord Simonds (later Viscount) observed, at p. 225 of the report, (ITR), as follows:-

Mr. De also relies upon certain passages from (1880) 5 AC 214 (supra) which show the distinction between power which is discretionary in its exercise and power which must be exercised every time the occasion for its exercise arises. He contends in the words of Talbot, J. in Sheffield Corporation v. Luxford, 1929-2 KB 180 at p. 183, that the word "May" always means "may" which is a permissive or enabling expression and that there are no circumstances either in the Act or in the facts here, by which it can be said that Government was under a duty to interfere. He submits that the order of Government must be read as indicating the above position and not that it had no jurisdiction.

5. There is no doubt that Section 154 is potential but not compulsive. Power is reposed in Government to intervene to do justice when occasion demands it and of the occasion for its exercise, Government is made the sole judge. This power can be exercised in all cases except in a case in which a similar power has already been exercised by the Tribunal under Section 149(9) of the Act The exception was considered necessary because the legality or the propriety of an order having once been considered, it would be an act of supererogation to consider the matter twice. It follows, therefore, that Government can exercise its powers under Section 154 in all cases with one exception only and that the finality of the order under Section 23(3) does not restrict the exercise of the power. The word 'final' in this context means that the order is not subject to an ordinary appeal or revision but it does not touch the special power legislatively conferred on Government. The Government was in error in considering that it had no jurisdiction in this case for it obviously had.

6. There remains the question whether a party has a right to move Government. The Tribune Trust case is distinguishable and cannot help the submission that Government cannot be moved at all. The words of the two enactments are not materially equal. The Income Tax Actused the words 'suo motu' which do not figure here. It is, of course, true that the words "on an application of a party" which occur in Section 150 of the Act and in similar enactments in other Acts, are also not to be found. But that does not mean that a party is prohibited from moving Government. As Government is not compelled to take action, unless it thinks fit, the party who moves Government cannot claim that he has a right of appeal or revision. On the other hand, Government should welcome such applications because they draw the attention of Government to cases in some of which, Government may be interested to intervene. In many statutes, as for example the two major procedural Codes, such language has not only not inhibited the making of applications to the High Court, but has been considered to give a right to obtain intervention, although the mere making of the application has not clothed a party with any rights beyond bringing a matter to the notice of the Court. After this is done, it is for the Court to consider whether to act or not. The extreme position does not obtain here because there is no right to interference in the same way as in a judicial proceeding. Government may act or may not act; the choice is of Government. There is no right to relief as in an appeal or revision under the two Codes. But to say that Government has no jurisdiction at all in the matter is to err, and that is what Government did in this case.

7. the order of the High Court in these circumstances overlooked that the Government had denied to itself a jurisdiction which it undoubtedly possessed by considering that the finality of the order under Section 23(3) precluded action under Section 154. The High Court ought to have issued a mandamus to Government to deal with the application before it within its jurisdiction under Section 154. That mandamus shall now issue to Government.

8. The appeal is thus allowed with costs.

Appeal allowed.