RADHEY SHYAM Vs CHHABI NATH .
Case number: C.A. No.-002548-002548 / 2009
Diary number: 918 / 2008
Advocates: DEBA PRASAD MUKHERJEE Vs
R. D. UPADHYAY
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IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2548 OF 2009 (@ SPECIAL LEAVE PETITION (CIVIL) NO. 6323 OF 2008)
Radhey Shyam & Another .....Appellant(s)
- Versus -
Chhabi Nath & Others ....Respondent(s)
J U D G M E N T
GANGULY, J.
1. Leave granted.
1. The subject matter of challenge in this
appeal is an order dated 12.10.2007 passed by a learned
Single Judge of Allahabad High Court, whereby the
learned Judge interfered in a writ petition with the
proceedings which were pending before a Civil Court.
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1. From a perusal of the record, it appears
that the appellants on 16.5.2005 filed a Civil Suit
being No. 462 of 2005 in the Court of learned Civil
Judge (Junior Division) Jaunpur, for injunction
restraining the defendants from interfering with the
possession of the disputed land. In that suit, an
application seeking temporary injunction (numbered 6C)
was also filed. It appears that initially the trial
court issued notices to the defendants but did not
grant any ad interim ex parte injunction.
1. Being aggrieved thereby, the appellants
filed a civil revision being C.R. No.246 of 2005 before
the District Judge, Jaunpur and that was admitted by
the learned District Judge and an order of maintenance
of status quo was passed till the disposal of the
application for temporary injunction – (Application No.
6-C). It was also observed by the District Judge that
after the plaintiff’s suit is decided, the revision
petition would become infructuous.
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1. Against the said order, the defendants-
respondents filed a writ petition before the High Court
(Writ Petition No. 4215 of 2005) and the same was
dismissed by the High Court. It appears that the said
application for temporary injunction No. 6-C was
renumbered as No.58-C. Thereafter, by an order dated
9.11.2005, interim application for injunction– 6-C/58-C
was allowed on merits by the learned Single Judge,
Jaunpur. Being aggrieved thereby, the defendants-
respondents filed Misc. Civil Appeal being No. 198 of
2005 before the learned Addl. District Judge, Jaunpur.
The said civil appeal was heard by the learned Addl.
District Judge, Jaunpur and the same was allowed and
the order dated 9.11.2005 was set aside and the matter
was remanded to the trial court with a direction to re-
hear the said application No.6-C. It was further
directed that the parties were to appear before the
trial court on 25.11.2006 and the trial court was
directed to dispose of the application without granting
unnecessary adjournments. On 5.2.2007, the trial court
was however pleased to dismiss the application No. 58-C
as according to the trial court, the order dated
9.11.2005 passed by the Civil Judge, Jaunpur became
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infructuous by the effect of the order dated 4.11.2006
passed by the Addl. District Judge, Jaunpur in Civil
Misc. Appeal No. 198 of 2005. Against the said order
of the trial court i.e. 5.2.2007, the appellants
preferred a revision before the Addl. District Judge,
Jaunpur and it was numbered as Civil Revision No. 39 of
2007, which was allowed by an order dated 5.9.2007.
Against the said order dated 5.9.2007, the respondents
filed a writ petition, in which the impugned order was
passed which is challenged before this court in this
appeal.
1. In the impugned order, the Hon’ble High
Court after noting the earlier stages of the
proceedings held that the revision court committed an
error in remanding the matter to the trial court for
disposal of the application No. 58-Ga, when in fact the
said application became infructuous. By saying so, the
High Court allowed the writ petition and held that the
impugned order of the District Jugge cannot be
sustained.
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1. One of the grounds raised in this appeal
before this court is, whether the High Court in
exercise of its extraordinary writ jurisdiction can
interfere with a judicial order passed by a civil court
of competent jurisdiction.
1. From the aforesaid narration of events, it
is clear that the proceedings in this case arose out of
purely civil disputes relating to property and the
parties have filed suits before the Civil Court, and
the suits are pending. The parties to the proceedings
are all private individuals. Neither the State nor a
‘State’ nor an authority under Article 12 is a party to
this proceeding. This is clear from the cause title of
this appeal.
1. Now the question is, whether private
individuals are amenable to the jurisdiction of writ
court in connection with the private disputes relating
to property, possession and title between private
individuals.
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1. As early as in 1957, a Constitution Bench of
this Court in the case of Shri Sohan Lal Vs. Union of India and Another – AIR 1957 SC 529 – held that a writ of mandamus or an order in the nature of mandamus is
not to be made against a private individual. A writ of
and/or in the nature of Mandamus normally is issued
asking a person to do a particular thing which is in
the nature of his public duty. In Sohan Lal (supra) rival claims of property were in issue and the learned
Judges held in paragraph 5 that the writ court should
refrain themselves from entering the said field. Since
in view of the court such an exercise calls for
“entering into a field of investigation which is more
appropriate for a Civil Court in a properly constituted
suit to do rather than for a Court exercising the
prerogative of issuing writs” (see para 5, page 531).
The learned Judges held that if only it can be proved
that the appellant-Sohan Lal acted in collusion with
Union of India in evicting the respondent-Jagan Nath,
then an order of mandamus can be issued (see para 7),
but it will not issue otherwise.
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1. Only in the case of a writ of Habeas Corpus,
it can be issued against private individual, if it is
proved that the private individual is illegally holding
another person in detention (see Mohd. Ikram Hussain Vs. The State of Uttar Pradesh and others – AIR 1964 SC 1625)
1. Following the aforesaid principle, this Court
fails to understand how can the writ court intervene in
a dispute over property rights between private
individuals. Apart from the decision in the case of
Sohan Lal (supra), subsequently in the case of Mohd. Hanif Vs. The State of Assam – 1969 (2) SCC 782 – a three-Judge Bench of this Court explaining the general
principle relating to High Court’s jurisdiction under
Article 226 held that the jurisdiction of the High
Court is extraordinary in nature and is vested in the
High Court not for the purpose of declaring the private
rights of the parties but it is conferred for the
purpose of ensuring that the law of the land is
implicitly obeyed and that the various tribunals and
public authorities are kept within the limits of the
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jurisdiction (see para 5). The learned Judges
reiterated the principle further by saying:-
“...In a proceeding under Article 226 the High Court is not concerned merely with the determination of the private rights of the parties; the only object of such a proceeding under Article 226 is to ensure that the law of the land is implicitly obeyed and that various authorities and tribunals act within the limits of their respective jurisdiction.”
1. The learned Judges in Hanif (supra) referred to the decision of this Court in Basappa Vs. Nagappa – 1955 (1) SCR 250 - and held that “it is obvious that
the remedy provided under Article 226 is a remedy
against the violation of the rights of a citizen by the
State or statutory authority. In other words, it is a
remedy in public law.” This principle holds good till
today.
1. Subsequently also in Hindustan Steel Limited, Rourkela Vs. Smt. Kalyani Banerjee and Others – 1973 (1) SCC 273 – this Court relying on the ratio in Sohan Lal (supra) held that since serious questions as to the validity of the respondent’s title was raised and
dispute is on the possession of land and as the 8
respondent failed to produce any clear, conclusive and
unimpeachable documentary evidence, the matter cannot
be dealt with by a writ court. Referring to Sohan Lal (supra) in paragraph 16, the learned Judges held :-
“…proceedings by way of a writ were not appropriate in a case where the decision of the court would amount to a decree declaring a party’s title and ordering restoration of possession. This Court further held that the proper remedy in such a case is by way of a title suit in a civil court and the alternative remedy of obtaining relief by a writ of mandamus or an order in the nature of mandamus could only be had if the facts were not in dispute and the title of the property in dispute was clear.”
1. Similarly, in the case of State of Rajasthan Vs. Bhawani Singh – AIR 1992 SC 1018 – this Court held that the writ petition is not the appropriate remedy in
order to give a declaration of a person’s title to
property, the Court made it very clear that disputed
questions of title cannot be satisfactorily adjudicated
in a writ petition (para 7, page 1020 of the report).
1. Same caution was sounded in a subsequent
decision of the case of Mohan Pandey Vs. Usha Rani Rajgaria – AIR 1993 SC 1225 – wherein the learned
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Judges held that regular suit is the appropriate remedy
for settlement of disputes relating to property rights
between private persons. Remedy under Article 226 of
the Constitution is not available except where
violation of some statutory duty on the part of a
statutory authority is complained of. The Court made
it very clear by making the following observations:-
“The High Court cannot allow the constitutional jurisdiction to be used for deciding disputes, for which remedies, under the general law, civil or criminal, are available. It is not intended to replace the ordinary remedies by way of a suit or application available to a litigant. The jurisdiction is special and extra-ordinary and should not be exercised casually or lightly.”
1. Relying on the ratio in the case of Mohan Pandey (supra), this Court again in Prasanna Kumar Roy Karmakar Vs. State of West Bengal and others – 1996 (3) SCC 403 – held that in a dispute between the landlord
and tenant, a tenant cannot be evicted from the
premises by a writ court on the basis of an order under
Section 144 Cr.P.C. This Court, therefore, deprecated
the practice of writ court intervening in private
disputes.
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1. Rather, recently in P.R. Murlidharan and others Vs. Swami Dharmananda Theertha Padar and others – 2006 (4) SCC 501 – Justice P.K. Balasubramanyan (as
His Lordship then was) in a concurring but a separate
opinion held that it would be an abuse of the process
for the petitioner to approach the writ court seeking
for a writ of mandamus directing the police authorities
to protect his property without first establishing his
possession in an appropriate civil court. The learned
Judge made very pertinent observations by saying that:- “…The temptation to grant relief in cases
of this nature should be resisted by the High Court. The wide jurisdiction under Article 226 of the Constitution would remain effective and meaningful only when it is exercised prudently and in appropriate situations.”
1. It is only in the case of Surya Dev Rai Vs. Ram Chander Rai and others – 2003 (6) SCC 675 – a two- Judge Bench of this Court held, possibly for the first
time the “orders and proceedings of a judicial court
subordinate to the High Court are amenable to the writ
jurisdiction of the High Court under Article 226 of the
Constitution (para 19, page 688 of the report). The
attention of the Court was not drawn to the earlier
Constitution Bench judgment in Sohan Lal (supra) or the 11
three-Judge Bench judgment in Hanif (supra). Both these judgments are still holding the field.
20. Before coming to the aforesaid conclusion, the
learned judges in Surya Dev Rai (supra) noticed the contrary view expressed in a Nine-Judge Constitution
Bench judgment of this Court in the case of Naresh Shridhar Mirajkar and others Vs. State of Maharashtra – AIR 1967 SC 1 (V 54 C 1).
In Mirajkar(supra) a nine-Judge Constitution Bench considered the history of writ of Certiorari
and after considering various English and Indian
decisions came to the conclusion “Certiorari does
not lie to quash the judgments of inferior Courts
of civil jurisdiction.” (See paragraph 63 page 18
of the Report). The learned judges in saying so
followed the law relating to Certiorari as
prevalent in England and held that in England the
judicial orders passed by civil Courts of plenary
jurisdiction in relation to matters brought before
them are not amenable to the jurisdiction of
Certiorari.
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21. The learned judges in Surya Dev Rai (supra), however, opined that the judges never held in Mirajkar (supra) that the law relating to Certiorari in England
was accepted by Supreme Court. But this observation in
Surya Dev Rai (supra) appears to have been made without properly considering the concurring and a separate
opinion given by Justice Sarkar in Mirajkar (supra) wherein His Lordship clearly held “As certiorari is a
technical word of English law and had its origin in
that law, for determining its scope and contents we
have necessarily to resort to English law.” (See Para
82 page 23).
22. In our view the appreciation of the ratio in
Mirajkar (supra) by learned judges, in Surya Dev Rai (supra), with great respect, was possibly a little
erroneous and with that we cannot agree.
23. The two-Judge Bench in Surya Dev Rai (supra), did not, as obviously it could not, overrule the ratio in
Mirjakar (supra), a Constitution Bench decision of a nine-Judge Bench. But the learned Judges justified
their different view in Surya Dev Rai (supra), inter 13
alia on the ground that law relating to Certiorari
changed both in England and in India. In support of
that opinion, the learned Judges held that the
statement of law in Halsbury, on which the ratio in
Mirajkar (supra) is based, has been changed and in support of that quoted the paragraphs 103 and 109 from
Halsbury’s Laws of England, 4th Edn. (Reissue), Vol. 1
(1). Those paragraphs are set out below:-
“103. Historically, prohibition was a writwhereby the royal courts of common lawprohibited other courts from entertainingmatters falling within the exclusivejurisdiction of the common law courts;certiorari was issued to bring the record ofan inferior court into the King’s Bench forreview or to remove indictments for trial inthat court; mandamus was directed to inferiorcourts and tribunals, and to public officersand bodies, to order the performance of apublic duty. All three were called prerogativewrits; * * *
109. Certiorari lies to bring decisions of aninferior court, tribunal, public authority orany other body of persons before the HighCourt for review so that the Court maydetermine whether they should be quashed, orto quash such decisions. The order ofprohibition is an order issuing out of theHigh Court and directed to an inferior courtor tribunal or public authority which forbidsthat court or tribunal or authority to act inexcess of its jurisdiction or contrary to law.Both certiorari and prohibition are employedfor the control of inferior courts, tribunalsand public authorities.”
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24. The aforesaid paragraphs are based on general
principles which are older than the time when Mirajkar (supra) was decided are still good. Those principles
nowhere indicate that judgments of an inferior civil
court of plenary jurisdiction are amenable to
correction by a writ of certiorari. In any event,
change of law in England cannot dilute the binding
nature of the ratio in Mirjakar (supra) and which has not been overruled and is holding the field for
decades. It is clear from the law laid down in
Mirajkar (supra) in paragraph 63 that a distinction has been made between judicial orders of inferior courts of
civil jurisdiction and orders of inferior tribunals or
court which are not civil courts and which cannot pass
judicial orders. Therefore, judicial orders passed by
civil courts of plenary jurisdiction stand on a
different footing in view of the law pronounced in para
63 in Mirajkar (supra). The passage in the subsequent edition of Halsbury (4th Edition) which has been quoted in Surya Dev Rai (supra) does not at all show that there has been any change in law on the points in issue
pointed out above.
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25. Learned judges in Surya Dev Rai (supra) stated in paragraph 18, page 687 of the report that decision
rendered in Mirajkar (supra) was considered by the Constitution Bench in Rupa Ashok Hurra Vs. Ashok Hurra and another – (2002) 4 SCC 388 - and wherein the learned judges took a different view and in support of
that, the following paragraph from Rupa Ashok Hurra (supra) has been quoted: “(i) that it is a well-settled
principle that the technicalities associated with the
prerogative writs in English law have no role to play
under our constitutional scheme; (ii) that a writ of
certiorari to call for records and examine the same for
passing appropriate orders, is issued by a superior
court to an inferior court which certifies its records
for examination; and (iii) that a High Court cannot
issue a writ to another High Court, nor can one Bench
of a High Court issue a writ to a different Bench of
the High Court; much less can the writ jurisdiction of
a High Court be invoked to seek issuance of a writ of
certiorari to the Supreme Court. The High Courts are
not constituted as inferior courts in our
constitutional scheme.”
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26. We are constrained to point out again that in
Rupa Ashok Hurra (supra) the Constitution Bench did not take any view which is contrary to the views expressed
in Mirajkar (supra). On the other hand, the ratio in Mirajkar (supra) was referred to with respect and was relied on in Rupa Ashok Hurra (supra). Mirajkar (supra) was referred to in paragraph 8 page 399 and
again in paragraph 11 in page 402 and again in
paragraph 59 page 418 and also in paragraph 60 page 419
of Rupa Ashok Hurra (supra). Nowhere even any whisper of a divergence from the ratio in Mirajkar (supra) was expressed. Rather passages from Mirajkar (supra) have been quoted with approval.
27. In fact the question which was referred to the
Constitution Bench in Rupa Ashok Hurra (supra) is quoted in paragraph 1 of the judgment and it is clear
from the perusal of the said paragraph that the
question for consideration in Rupa Ashok Hurra (supra) was totally different.
28. Therefore, this Court unfortunately is in
disagreement with the view which has been expressed in 17
Surya Dev Rai (supra) in so far as correction of or any interference with judicial orders of Civil Court by a
writ of certiorari is concerned.
28. Under Article 227 of the Constitution, the High
Court does not issue a writ of certiorari. Article 227
of the Constitution vests the High Courts with a power
of superintendence which is to be very sparingly
exercised to keep tribunals and Courts within the
bounds of their authority. Under Article 227, orders of
both Civil and Criminal Courts can be examined only in
very exceptional cases when manifest miscarriage of
justice has been occasioned. Such power,however, is not
to be exercised to correct a mistake of fact and of
law.The essential distinctions in the exercise of power
between Article 226 and 227 are well known and pointed
out in Surya Dev Rai (supra) and with that we have no disagreement.
30. But we are unable to agree with the legal
proposition laid down in Surya Dev Rai (supra) that judicial orders passed by a Civil Court can be examined
and then corrected/reversed by the writ Court under
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Article 226 in exercise of its power under a writ of
certiorari.
31. We are of the view that the aforesaid
proposition laid down in Surya Dev Rai (supra), is contrary to the ratio in Mirajkar (supra) and the ratio in Mirajkar(supra) has not been overruled in Rupa Ashok Hurra(supra).
32. In view of our difference of opinion with the
views expressed in Surya Dev Rai (supra), matter may be
placed before His Lordship the Hon’ble the Chief
Justice of India for constituting a Larger Bench, to
consider the correctness or otherwise of the law laid
down in Surya Dev Rai (supra) on the question discussed above.
.......................J. (Dr. ARIJIT PASAYAT)
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.......................J. New Delhi (ASOK KUMAR GANGULY) April 15 , 2009
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