Oil & Natural Gas Corporation ... vs State Of Gujarat Thro' Executive ...
2023 Latest Caselaw 6436 Guj

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     C/SCA/21791/2005                                  JUDGMENT DATED: 04/09/2023

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              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/SPECIAL CIVIL APPLICATION NO. 21791 of 2005


FOR APPROVAL AND SIGNATURE:


HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

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1     Whether Reporters of Local Papers may be allowed
      to see the judgment ?

2     To be referred to the Reporter or not ?

3     Whether their Lordships wish to see the fair copy
      of the judgment ?

4     Whether this case involves a substantial question
      of law as to the interpretation of the Constitution
      of India or any order made thereunder ?

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                 OIL & NATURAL GAS CORPORATION LIMITED
                                 Versus
               STATE OF GUJARAT THRO' EXECUTIVE ENGINEER
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Appearance:
MR AJAY R MEHTA(453) for the Petitioner(s) No. 1
MR AYAAN PATEL, AGP for the Respondent(s) No. 1
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    CORAM:HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                               Date : 04/09/2023

                               ORAL JUDGMENT

1. The petitioner herein is a registered company

incorporated under the Companies Act, 1956 and is involved in

the mining and exploration of oil and natural gas. The

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petitioner company has been functioning in Ankleshwar since

the year 1960. By way of present petition, the petitioner seeks

to challenge the action of the respondent authority whereby,

the respondent authority has ordered to charge and collect

water tax to the tune of Rs.1,62,31,757/-. Being aggrieved by

the aforesaid action initiated by the respondent authority, the

petitioner herein has approached this Court seeking following

reliefs:

"(a) The Hon'ble Court be pleased to issue appropriate writ, order or directions in the nature of mandamus quashing and setting aside the letter dated 27th July, 2005 as well as the ensuing bill dated 9 th September, 2005 and further to restrain the respondent's in future from raising bills at revised rates after 9th September, 2005.

(b) Declare that the basis on which the respondent is seeking to revise the water charges payable by the petitioner are totally illegal and untenable;

(c) Pending hearing and final disposal of this petition, the Hon'ble Court be pleased to stay the recovery pursuant to letter dated 27 th July, 2005 as well as the ensuing bill dated 9 th September, 2005, however, to the petitioner continuing to pay on the same basis as it had been paying till June, 2005.

(d) Be pleased to pass such other order or orders as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case as well as in the interest of justice."

2. The brief facts leading to the filing of the present petition

reads thus:

2.1 The petitioner required water supply for various purposes

and in view thereof, entered into an agreement for a period of

10 years with the respondent - State Government on

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25.02.2000. The said agreement is duly produced at Annexure

- A. In view of the said agreement entered into between the

parties, the petitioner was liable to pay fixed water charges at

the rate of 20 paise per 1000 ltrs. for drinking purpose and at

the rate of Rs.2.50 per 1000 ltrs. for industrial use. The above

referred amounts were payable respectively as fixed water

charges (booking charged). The actual usage charges were

also payable by the petitioner to the respondent at the rate of

30 paise per 1000 ltrs. for drinking water usage charges and at

the rate of Rs.2.50 per 1000 ltrs. for industrial use. The

aforesaid charges were levied on the basis of the Government

Resolutions/circular dated 30.01.2001 and 24.09.2002 are

annexed at Annexure - D, and E respectively, in which the

rates mentioned as per the Government Resolution/Circular

dated 30.01.2001 shall be made applicable retrospectively

from 01.04.1997.

2.2 It is the case of the petitioner that the petitioner has

been billed on the aforesaid basis from the year 1997-98 till

June, 2005 and the bills issued have been duly paid by the

petitioner corporation. The copy of bill duly paid by the

petitioner herein is produced at Annexure - F. The petitioner

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has produced a bill for June, 2005 which shows a credit of

Rs.48,26,571/- in favour of the petitioner. On 27.07.2005, the

petitioner received a communication along with a statement

showing alleged re-assessment of the water charges used for

drinking purposes towards fixed charges and normal water

charges for the entire period from 1997-98 to 2005-06. Upon

re-assessment, it has been claimed by the respondent

authority that the petitioner corporation owes an amount of

Rs.1,62,31,757/-, towards the respondent.

2.3 Being aggrieved by the issuance of the aforesaid

communication dated 27.07.2005, the petitioner herein as

approached this Court seeking the reliefs, as referred above.

3. Heard Mr. Ajay R. Mehta, learned advocate with Mr.

Anmol Mehta, learned advocate appearing for the petitioner

corporation and Mr. Ayaan Patel, learned AGP appearing for

the respondent authority.

4. Mr. Ajay Mehta, learned advocate appearing for the

petitioner submitted that the water being supplied for

domestic purpose has also been charged in the bill at industrial

consumption rate. The aforesaid re-assessment dated

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27.07.2005 is against the agreement entered into between the

parties and the resolutions/circulars of the Government, as

referred above. Mr. Mehta, learned advocate, submitted that

the respondent herein has estopped from raising such bill once

the respondents themselves have raised and collected bills

and the same have been duly paid by the petitioner. Mr.

Mehta, learned advocate, submitted that assuming while

specifically denying that charges are payable, the same can be

made payable only prospectively and the question of any

retrospective recovery by the respondent would not arise. Mr.

Mehta, learned advocate, submitted that the respondents have

been billing the petitioner at the rate of Rs. 24.25 from the

year 1997-98 till June, 2005 and by re-assessment the

respondent is seeking to revise and charge difference between

Rs.24.25 and Rs.31.00, which is erroneous.

4.1 Mr. Mehta, learned advocate, submitted that huge

quantity of water being drawn by it, is being supplied free of

charge to 10 villages surrounding the Ankleshwar oil field

without any charge whatsoever. It was submitted that such

supply is made solely by way of a social gesture and a social

obligation that the petitioner corporation believes it owes to

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the villages which are its neighbours and which lack basic

infrastructure of portable water. It was submitted that the

entire 6,94,000 ltrs. of water per day could not be billed at the

industrial rate. The respondent authority ought to have

exempted completely from any water charges in view of the

fact that the water was supplied solely as a social measure. It

was submitted that if the said supply could not be exempted

from water charges in that case also, the same could not have

been billed at the rate applicable to industrial use and it ought

to have been billed at the domestic rate of 50 paise per 1000

ltrs.

4.2 Mr. Mehta, learned advocate, submitted that the

petitioner herein addressed a letter to the respondent

authority on 17.10.2005 wherein, it was specifically stated that

the letter dated 27.07.2005 and the bill, which followed were

thoroughly untenable. It was submitted that the action of the

Government of re-assessment of bills retrospectively with

effect from 1997-98 to 2005-06, is required to be quashed and

set aside more particularly, considering the fact that the bills,

which have been issued by the respondent authority between

the said period, have been duly paid by the petitioner herein.

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5. Per contra, Mr. Ayaan Patel, learned AGP appearing for

the respondent authority, placed reliance on the affidavit-in-

reply filed by the respondent authority and submitted that the

respondent authority sought to recover total amount of

Rs.1,62,31,757/- for the period from 01.04.1997 to 30.06.2005

strictly in consonance with the formula fixed in the

Government Resolutions dated 27.01.1997, 30.01.2001,

05.07.2002 and 24.09.2002 which have been accepted by the

petitioner herein by way of agreement as referred above. Mr.

Patel, learned AGP, further submitted that the action of the

Government is valid wherein, the respondent Government

seeks to levy the rates for the supply of water from river and to

recover the same from users/consumers.

5.1 Mr. Ayaan Patel, learned AGP placed reliance on the

statement showing re-assessment of water used for drinking

purpose by the petitioner - ONGC, which is also produced

along with the petition and submitted that in view thereof, the

petitioner herein is liable to pay the amount to the tune of

Rs.1,62,31,757/-.

5.2 Mr. Ayaan Patel, learned AGP, further placed reliance on

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the following decisions:

a.       (2008) 8 SCC 172 (paragraphs 15 and 17)

b.       (2010) 15 SCC 546 (paragraphs 6 and 7)

c.       (1994) 3 SCC 552 (paragraphs 2 and 22)

d.       Civil Appeal No.8550 of 2022 in SLP No.2816 of 2016

         (paragraphs 1 and 17)


Analysis:-

6. Having heard the learned advocates appearing for the

respective parties, the undisputed facts emerge for the

consideration of this Court, are as under:

6.1 The petitioner herein required water for various purposes

and entered into an agreement for a period of 10 years with

the respondent State Government on 25.02.2000 with a

validity up to 25.02.2010. The said agreement is duly produced

at Annexure - A, page 12 to the petition.

6.2 As per Clause 5 of the said agreement dated 25.02.2000,

the petitioner corporation was liable to pay fixed water charges

for domestic use as well as for industrial use at the rate which

the corporation was liable to pay for actual industrial usage. In

view of the fact that the said agreement does not specify the

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rate at which the water charges are payable for domestic use,

the resolutions of the Government on the said basis, are

applicable to the petitioner herein and the petitioner herein

has continued to pay the charges to the respondent

Government at the said rate from the year 1997-98 till June,

2005.

6.3 The dispute in the present petition is with regard to the

levy of water charges. It is apposite to refer to Clause 5 of the

said agreement dated 25.02.2000, which reads thus:

"5.(i) The licensee shall pay fixed water charges at the rate 10% of the economic rate for the period from 1.12.86 to 31.3.97 thereafter. The licensee shall have to pay fixed water rates Rs.2.50 per 1,000 liters for Industrial and Rs.0.20 for drinking purpose as per revised rate mentioned in G.R. No.WTR/1096/75/P, dated 01.05.1997 on the entire quantity reserved for the estate either it takes water or not. The Licensee shall have to get sanction the reserve quantity for a period of minimum five years. The such charges shall be paid in the first week of April every year even if no water is drawn. These charges shall be in addition to the normal water charges to be paid as per Clause - 5(ii) immediately succeeding.

(ii) The water charges for the water actually drawn shall be Rs.5.50 per 10,000 liters for the period from 01.12.86 to 31.03.90, Rs.7.50 per 10,000 litres for 01.04.92 to 31.03.97 Rs.4.00 per 10000 liters for the period from April, 1997 onwards and thereafter as maybe fixed by the Government from time to time. Upon the bill amount remaining outstanding for more than three (3) months an interest at the rate of 24 percent shall be chargeable on licensee in addition to one (1) percent service charges.

(iii) The fixed water rates and the normal water charges so fixed shall be subject to upward revision that maybe made by Government in Narmada, Water Resources & Water Supply Department from time to time in connection with water reserved and used for the irrigation or non-irrigation purpose.

The purpose so fixed by the Government would be exclusive of cost of pumping, conveying etc. of water from the canal source."

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6.4 Pursuant to the aforesaid agreement, the petitioner

herein stand governed by the following Government

Resolutions:

(a) Government Resolution dated 22.05.1990 fixing rates of water for industrial purposes and for drinking water purposes.

(b) Government Resolution dated 01.05.1997, by which the rates of water effective from 01-04-1990 were upwardly revised.

(c) Government Resolution dated 27.01.1999, by which it was abundantly made clear that out of the total quantity of water supplied to an industry, rebate for the drinking water quantity be given and in respect of the said quantity for drinking water, rate of Rs. 0.50 paise per 1000 litres be assessed.

(d) Government Resolution dated 30.01.2001, by which the water charges came to be revised.

(e) Government Resolution dated 24.09.2002, refers to the earlier resolutions Dated 1-5-1997, 27-1-1999 and 30-1-2001. By this resolution, it is reiterated that separate rates will be applicable for water supply towards industrial purposes and for drinking water purposes. This resolution, for the first time, stipulated that in the first instance, the entire quantity of water given to an industry is to be assessed at the rates applicable for industrial purpose and from the said estimation, the quantity of water for drinking purposes is required to be rebated.

6.5 As per, the Government Resolution dated 30.01.2001,

water rate structure was framed for two purposes; (i) water

used exclusively for drinking purpose and (ii) water used

exclusively for industrial purpose. There was no separate

provision for quantity or water used for drinking purpose by

the industry. The said provision was made vide two

Government Resolutions dated 27.01.1999 and 24.09.2002

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according to which, fixed and normal water charges for full

quantity drawn for industries are to be charged at industrial

usage rate out of which, rebate for the quantity of water used

for drinking purpose is to be given.

6.6 It is the case of the respondent authority that owing to

inadvertence legally claimable amount was not shown in the

bill raised at the material time in consonance with the

prevailing Government Resolutions and no sooner the mistake

was detected by the authorities, immediately by letter dated

27.07.2005, the respondent authority demanded the

outstanding amount of Rs.1,62,31,757/-, which is under

challenge.

7. At this stage, it is apposite to refer to the ratio as laid

down by the Hon'ble Supreme Court in case of the Union of

India and Ors. vs. M/s. Anglo Afghan Agencies Etc. , reported in

AIR 1968 SC 718. Paragraphs 9, 16 and 23 of the same read

thus:

"9. "The Crown cannot escape by saying that estoppels 'do not bind the Crown for that doctrine has long been exploded. Nor can the Crown escape by praying in aid the doctrine of executive necessity, that is, the doctrine that the Crown cannot bind itself so. as to fetter its future executive action. That doctrine was propounded by Rowlatt J., in Rederiaktiebolaget Amphitrite v. The King but it was unnecessary for the decision because the statement there was not a promise which was intended to be binding but only an expression of intention.

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Rowlatt, J., seems to have been influenced by the cases on the right of the Crown to dismiss its servants at pleasure, but those cases must now all be read in the light of the judgment of Lord Atkin in Reilly v. The King--(1954) A.C. 176, 179).

In my opinion the defence of executive necessity is of limited scope. It only avails the Crown where there is an implied term to that effect or that is the true meaning of the contract." Denning, I was dealing with a case of a serving army officer, who wrote to the War Office regarding a disability and received a reply that his disability had been accepted as attributable to "military service". Relying on that assurance he forbore to obtain an independent medical opinion. The Minister of Pensions later decided that the appellant's disability could not be attributed to war service. It was held that as between subjects such an assurance would be enforceable because it was intended to be binding intended to be acted upon, and was in fact acted upon; and the assurance was also binding on the Crown because no term could be implied that the Crown was at liberty to revoke it.

16. In each of the three cases, the Court observed that the Court was competent to grant relief in appropriate cases, if, contrary to the Scheme, the authority declined to grant a licence or import certificate or the authority acted arbitrarily. Therefore even assuming that the provisions relating to the issue of Trade Notices offering inducement to. the prospective exporters are in character executive, the Union Government and its officers are, on the authorities of tiffs Court, not entitled at their mere whim to ignore the promises made by the Government. We cannot therefore accept the plea that the Textile Commissioner is the sole judge of the quantum of import licence to be granted to an exporter, and that the Courts are powerless to grant relief, if the promised import licence is not given to an exporter who has acted to his prejudice relying upon the representation. To. concede to the Departmental authorities that power would be to. strike at the very root of the rule of law.

23. Under our jurisprudence the Government is not exempt from liability to, carry out the representation made by it as to its future conduct and it cannot on some undefined and undisclosed ground of necessity or expediency fail to carry out the promise, solemnly made by it, nor claim to be the judge of its own obligation to the citizen on an ex parte appraisement of the circumstances. in which the obligation has arisen. We agree with the High Court that the impugned order passed by the Textile Commissioner and confirmed by the Central Government imposing cut in the import entitlement by the respondents should be set aside and quashed and that the Textile Commissioner and the Joint Chief Controller of Imports and Exports be directed to issue to the respondents import certificates for the total amount equal to 100% of the f.o.b. value of the goods exported by them, unless there is some decision which fails within cl. 10 of the Scheme in question."

7.1 It is also apposite to refer to the ratio as laid down by the

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Hon'ble Supreme Court in case of Madhyamam Broadcasting

Limited Vs. Union of India and Others , reported in 2023 SCC

Online SC 366. Paragraph 62 and 184 of the said decision read

thus:

"62. The principles of natural justice ensure that justice is not only done but it is seen to be done as well. A reasoned order is one of the fundamental requirements of fair administration. It holds utmost significance in ensuring fairness; scholars and courts now term it as the third principle of natural justice. The rule of a reasoned order serves five important purposes. Firstly, it ensures transparency and accountability. It places a check on arbitrary exercise of power. Lord Denning observed that in giving reasons "lies a whole difference between a judicial decision and an arbitrary one". Justice Bhagwati observed in Maneka Gandhi (supra) that the rule is "designed to secure the rule of law and the court should not be too ready to eschew it in its application to a given case." Secondly, non-reasoned orders have the practical effect of placing the decision out of the purview of judicial review. A non-reasoned order limits the power of the courts to exercise judicial review because the scope of judicial review is not limited to the final finding on law or facts but extends to the reasons to arrive at the finding. A limitation on the right to appeal necessarily means that the scope of judicial review is restricted. Thirdly, articulation of reasons aids in arriving at a just decision by minimalizing concerns of arbitrary state action. It introduces clarity of thought and eschews irrelevant and extraneous considerations. Fourthly, it enhances the legitimacy of the institution because decisions will appear to be fair. There is a higher probability that the finding through a reasoned order is just. Fifthly, reasoned orders are in furtherance of the right to information and the constitutional goal of open government. Secrecy broods partiality, corruption and other vices that are antithetical to a governance model that is premised on the rule of law.

184. In view of the discussion above, the appeals are allowed and the order of the MIB dated 31 January 2022 and the judgment of the High Court dated 2 March 2022 are set aside. We summarise our findings below:

(i) Security clearance is one of the conditions required to be fulfilled for renewal of permission under Uplinking and Downlinking Guidelines;

(ii) The challenge to the order of the MIB and judgment of the High Court on procedural grounds is allowed for the following reasons:

(a) The principles of natural justice were constitutionalised

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by the judgement of this Court in Maneka Gandhi (supra). The effect is that the courts have recognised that there is an inherent value in securing compliance with the principles of natural justice independent of the outcome of the case. Actions which violate procedural guarantees can be struck down even if non-compliance does not prejudice the outcome of the case. The core of the principles of natural justice breathes reasonableness into procedure. The burden is on the claimant to prove that the procedure followed infringes upon the core of procedural guarantees;

(b) The appellants have proved that MBL's right to a fair hearing has been infringed by the unreasoned order of the MIB dated 31 January 2022, and the non-disclosure of relevant material to the appellants, and its disclosure solely to the court. The burden then shifts on the respondents to prove that the procedure that was followed was reasonable and in compliance with the requirements of Articles 14 and 21 of the Constitution. The standard of proportionality has been used to test the reasonableness of the procedure.

(c) The judgments of this court in Ex-Armymen's Protection Services (supra) and Digi Cable Network (supra) held that the principles of natural justice may be excluded when on the facts of the case, national security concerns overweigh the duty of fairness;

(d) Though confidentiality and national security are legitimate aims for the purpose of limiting procedural guarantees, the state has been unable to prove that these considerations arise in the present factual scenario. A blanket immunity from disclosure of all investigative reports cannot be granted;

(e) The validity of the claim of involvement of national security considerations must be assessed on the test of (i) whether there is material to conclude that the non-disclosure of information is in the interest of national security; and (ii) whether a reasonable prudent person would draw the same inference from the material on record;

(f) Even assuming that non-disclosure is in the interest of confidentiality and national security, the means adopted by the respondents do not satisfy the other prongs of the proportionality standard. The non- disclosure of a summary of the reasons for the denial of security clearance to MBL, which constitutes the core irreducible minimum of procedural guarantees, does not satisfy the suitability prong;

(g) The courts assess the validity of public interest immunity claims, which address the same harms as the sealed cover procedure, based on the structured proportionality standard.

The power of courts to secure material in a sealed cover when contradistinguished with the scope of assessment of public

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interest immunity claims is rather unguided and ad-hoc. The standard of review that is used by the courts in public interest immunity claims and the lack of such a standard in sealed cover proceedings to protect procedural safeguards indicates that public interest immunity claims constitute less restrictive means. Additionally, while public interest immunity claims conceivably impact the principles of natural justice, sealed cover proceedings infringe the principles natural justice and open justice;

(h) The courts could take the course of redacting confidential portions of the document and providing a summary of the contents of the document to fairly exclude materials after a successful public interest immunity claim; and

(iii) The challenge to the order of MIB is allowed on substantive grounds. The non-renewal of permission to operate a media channel is a restriction on the freedom of the press which can only be reasonably restricted on the grounds stipulated in Article 19(2) of the Constitution. The reasons for denying a security clearance to MBL, that is, its alleged anti- establishment stance and the alleged link of the shareholders to JEI-H, are not legitimate purposes for the restriction of the right of freedom of speech protected under Article 19(1)(a) of the Constitution. In any event, there was no material to demonstrate any link of the shareholders, as was alleged."

7.2 Further, it is also apposite to refer to the order dated

26.10.2005 whereby Rule came to be issued and interim relief

came to be granted in favour of the petitioner. The said order

reads thus:

"RULE. Notice as to interim relief returnable on 29 th November, 2005.

To be heard along with Special Civil Applications No. 18909 of 2005 and 17825 of 2005.

In the meantime, the water connection of the petitioner will not be disconnected by the respondent on condition that that the petitioner shall not transfer / alienate, assign or create any interest in favour of a third party in any manner whatsoever in respect of the property in question.

Further, it shall pass a Resolution and file an Undertaking before this Court to the effect that if it fails in this petition, it will pay the amount in question along with interest at the rate of 12% per annum. Such Undertaking to be filed by a competent officer or by any other person authorized on his behalf within a period of four weeks from

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today.

Direct Service is permitted."

8. Considering the aforesaid, in the facts of the present

case, the following emerge for the consideration of this Court:

(a) The petitioner entered into an agreement with the State

Government for drawing water from river Tapi by an

agreement dated 25.02.2000 for a period of 10 years. Clause 5

of the said agreement states that the rate at which, the

petitioner corporation was liable to pay fixed water charges for

drinking purpose (20 paise per 1000 ltrs.) as well as the rate of

industrial use (Rs.2.50 per 1000 ltrs.) subject to the revision of

rate in future from time to time.

(b) The respondent State Government raised bills for supply

of water in accordance with the said agreement till 2005. It is

undisputed that the petitioner has already paid the charges for

the supply of water in accordance with the bills raised by the

respondent State as on June, 2005 to the tune of

Rs.48,26,571/-.

(c) The State Government demanded further amount by the

impugned communication dated 27.07.2005 seeking further

recovery on the basis of reassessment of water charges used

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for drinking purposes towards fixed charges and normal water

charges for the entire period between 1997-98 to 2005-06.

Upon the said reassessment, the respondent Government has

claimed that the petitioner corporation owes to the respondent

an amount of Rs.1,62,31,757/-.

The State Government has issued the impugned

communication dated 27.07.2005 placing reliance on the

ground that owing to inadvertence legally claimable amount

could not be shown in the bill raised at the material time in-

consonance with the prevailing Government Resolution and no

sooner the said mistake was effected by the respondent

authority immediately, a letter dated 27.07.2005, duly

produced at page 47, came to be addressed to the petitioner

herein demanding total outstanding dues to the tune of

Rs.1,62,31,757/- for the period from 01.04.1997 to 03.06.2005

in accordance with the Government Resolution.

(d) The question arises whether the State Government may

seek further recovery by the impugned communication dated

27.07.2005 through re-assessment of water charges used for

drinking purposes, fixed charges and normal water charges for

the period from 1997-98 to 2005-06, claiming an amount of

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Rs.1,62,31,757/-. The petitioner resisted to the same by

addressing a letter dated 17.10.2005.

(e) It is the case of the petitioner and undisputed that the

water supplied to the petitioner under the said agreement was

free of charge. While entering into an agreement with the

respondent - State on 25.02.2000 for the period of 10 years,

as per the said agreement, the petitioner herein is governed

by the Government Resolutions and the petitioner has been

paying the said charges as levied by the respondent State till

June, 2005. It appears that the respondent authority has

charged the petitioner herein for the industrial usage along

with drinking water usage charges however, a rebate would be

given on total drinking usage i.e. 0.50 paisa for every 1000

ltrs. following the rates that were applicable by the

Government Resolution for the drinking purpose, which came

to be applicable from 01.04.1997.

The resolution of 24.09.2002 states that the rates

mentioned in the Government Resolution dated 30.01.2001

would be made applicable retrospectively from 01.04.1997. By

applying the resolution of 2002, the respondent authority has

proceeded to bill the petitioner herein by raising a separate bill

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for drinking water from 1997-1998 to 2005-06 which according

to the respondent authority, indicates that there are two

separate rates prescribed for industrial use and drinking water

use for the entire period and thereby, raised the impugned bill

dated 27.07.2005 seeking recovery of the amount due and

payable qua the drinking water charges retrospectively from

1997-1998 to 2004-05.

(f) It is the submission of the petitioner that the petitioner

has supplied substantial quantity of water around 6,94,000

liters per day free of charge to 10 villages of surrounding area.

Further, the petitioner has not charged from the said villages

for the water supplied by the petitioner and the same was by

way of social gesture to the villages which lack basic

infrastructure of potable water.

(g) It was submitted by Mr. Ayaan Patel, learned AGP that

the petitioner herein is bound by the terms of the contract.

Considering the aforesaid submissions also the

transaction concluded on payment of charges in June, 2005 as

had been raised by the respondent authority and the petitioner

having paid the said amount of bill duly raised by the

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respondent authority. Had the petitioner been aware that the

petitioner would have charged more in accordance with the

Government Resolution of 2002, the petitioners could have

conducted themselves in a different manner.

9. Considering the aforesaid, the transaction having been

concluded, in the opinion of this Court, it is not open for the

respondent State-Government to ask the petitioner to pay

arrears since the petitioner cannot pass on the burden to the

consumers. It was a clear and unequivalent contract knowing

and intending that it would be acted upon by the petitioner on

the price charged.

10. In the opinion of this Court, it would be unfair now to

demand from the petitioner the arrears of charges on the basis

of the Resolution which was not acted upon. In view thereof,

the contention of the petitioner that the bill raised by the

respondent demanding arrears from the petitioner by

communication dated 27.07.2005 requires consideration. This

Court is inclined to interfere with the said communication

issued by the respondent State Government. The contract

entered into between the parties has been executed,

concluded and the benefit has been passed on to the

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consumers by the petitioner. Considering the contract

executed between the parties, the petitioner herein ought not

to have been asked for payment of arrears by the respondent

State placing reliance on the Government Resolution dated

24.09.2002.

11. It is also apposite to take into consideration the present

resolution which is in effect from 03.02.2007 whereby, the 11

previous resolutions of the Government prior to 03.02.2007

stand discontinued in which the resolution dated 30.01.2001

and 01.05.2002 which are subject matter of dispute-in-

question, through which the respondent State Government is

asking the amount from the petitioner, are also mentioned at

No.4 and No.5 in those 11 resolutions and thus it has been

declared that the water supplied for drinking water purpose

would be charged at Rs.1/- per 1000 ltrs. and water supplied

for industrial use would be charged at Rs.8/- per 1000 liters for

the year 2006-07, Rs.9/- per 1000 liters for the year 2007-08

and Rs.10/- per 1000 liters for the year 2008-09, along with the

rise of 10% every year.

12. For the aforesaid reasons, the petition succeeds and is

hereby allowed. The impugned communication/order dated

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27.07.2005 as well as the ensuing bill dated 09.09.2005 raised

by the respondent authority are hereby quashed and set aside

by exercising Article 226 of the Constitution of India. Rule is

made absolute.

(VAIBHAVI D. NANAVATI,J)

NEHA