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S.Parthiban vs The District Collector / ...
2021 Latest Caselaw 21793 Mad

Citation : 2021 Latest Caselaw 21793 Mad
Judgement Date : 30 October, 2021

Madras High Court
S.Parthiban vs The District Collector / ... on 30 October, 2021
                                                                          W.P.(MD)No.20544 of 2021


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                          RESERVED ON : 04.01.2022

                                        PRONOUNCED ON : 12.01.2022

                                                     CORAM

                              THE HONOURABLE MR.JUSTICE C.V.KARTHIKEYAN

                                           W.P.(MD)No.20544 of 2021
                                                    and
                                          W.M.P.(MD)No.17181 of 2021

                     S.Parthiban                                            ... Petitioner

                                                        vs.
                     1.The District Collector / Inspector of Panchayat,
                       Office of the District Collectorate,
                       Thoothukudi District.

                     2.The Commissioner and Block Development
                           Officer (Panchayat),
                       Alwarthirunagari Panchayat Union,
                       Thoothukudi District.

                     3.The Chairperson,
                       Alwarthirunagari Panchayat Union,
                       Thoothukudi District.

                     4.The President,
                       Meerankulam Panchayat,
                       Meerankulam Village, Thoothukudi District.           ... Respondents




                     1/13

https://www.mhc.tn.gov.in/judis
                                                                                   W.P.(MD)No.20544 of 2021


                     PRAYER: Writ Petition filed under Article 226 of the Constitution of
                     India for issuance of Writ of Certiorari, to call for the records relating to
                     the impugned order of the second respondent in his proceedings in
                     A2/2438/2021, dated 30.10.2021 and quash the same as illegal.


                                        For Petitioner     :Ms.Jasima Yasmin
                                                           for M/s.Ajmal Associates
                                        For R1             :Mr.S.Kameswaran
                                                           Government Advocate
                                        For R2 to R4       :Mr.D.Ghandiraj
                                                           Special Government Pleader
                                                             *****

                                                           ORDER

This Writ Petition has been filed in the nature of Certiorari calling

for the records relating to the impugned order of the second

respondent/Commissioner and Block Development Officer, dated

30.10.2021 and to set aside the same.

2.The petitioner, S.Parthiban, is the owner of the lands in S.No.

987/21 in Meerankulam Village, Alwarthirunagari Panchayat Union,

Tuticorin District. He sought licence to run a vegetable and cattle

market in the aforesaid lands. The second respondent by proceedings,

dated 29.06.2021 had directed the petitioner to obtain no objection

https://www.mhc.tn.gov.in/judis W.P.(MD)No.20544 of 2021

certificate from the Police Department, Fire Department and Health

Department. The petitioner claims that he had obtained necessary no

objection certificate from the concerned departments and thereafter, on

the basis of the resolution passed by the third respondent/Chairperson,

Alwarthirunagari Panchayat Union and on the basis of the no objection

certificates received and also on the basis of a report from the Regional

Deputy Block Development Officer, dated 26.10.2021, the second

respondent/Commissioner and Block Development Officer (Panchayat),

Alwarthriunagari Panchayat Union, by proceedings in A2/2438/2021,

dated 05.10.2021, but signed on 28.10.2021 had granted licence to run

vegetable and cattle market in the aforementioned lands. Conditions

were also imposed.

3.Within two working days, ie., on 30.10.2021, the second

respondent cancelled the licence of the petitioner claiming that the

petitioner had not made any arrangement to establish the market and was

actually trying to put up a bar in the said area. It was also stated that the

petitioner had not obtained permission from the Meerankulam Village

Panchayat. It had been also stated that there was apprehension of law

https://www.mhc.tn.gov.in/judis W.P.(MD)No.20544 of 2021

and order problem. Claiming that the petitioner was not put on notice

prior to such cancellation of the licence, the Writ Petition has been filed

seeking interference with the said order.

4.A counter affidavit had been filed by the second

respondent/Commissioner and Block Development Officer (Panchayat),

Alwarthirunagari Panchayat Union, justifying the impugned proceedings.

It had been stated that only a conditional permission had been granted to

the petitioner to run vegetable and cattle market and the right to cancel

the licence was reserved with the respondents, if there was violation of

any of these conditions. It was also stated that the petitioner had

suppressed the fact that the villagers of Meerankulam Village as well as

the President of Meerankulam Village Panchayat had raised objections

stating that the petitioner in the guise of establishing a vegetable and

cattle market, was actually attempting to run a liquor bar.

5.It was also stated that for the past 40 years, the villagers have

their own market every Wednesday. It was stated that the Village

Panchayat Council had passed a resolution on 29.10.2021 protesting

https://www.mhc.tn.gov.in/judis W.P.(MD)No.20544 of 2021

against the licence granted to the petitioner to run a private market. In

order to maintain peace, the second respondent had with no other option,

withdrawn the earlier permission granted to the petitioner. A Peace

Committee Meeting was held by the Tahsildar on 01.11.2021 and it was

evident that there was an underlying unrest justifying the cancellation of

licence in the interest of public.

6.It had been stated that the fundamental right to do lawful

business as envisaged under Article 19(1)(g) of the Constitution of India

was subject to restrictions. In the counter affidavit, reference was also

made to Section 148 of the Tamil Nadu Panchayats Act, 1994, which

contemplates granting of licence to run a private market and Rule 7 of

Tamil Nadu Panchayats (Opening and Maintenance of Market) Rules

2000, which also regulates the manner in which a private market should

be run. It was therefore, stated that the cancellation is justified and the

Writ Petition should be dismissed.

7.Rejoinder was filed by the petitioner herein, wherein, he had

stated that the complaints given by the villagers or by the President of

https://www.mhc.tn.gov.in/judis W.P.(MD)No.20544 of 2021

Meerankulam Village Panchayat had not been served on the petitioner

and he had not been heard. He further stated that the respondents had not

stated the specific condition, which the petitioner is alleged to have

violated. It was stated that the petitioner was not afforded with

reasonable opportunity prior to cancellation.

8.Heard arguments advanced by Ms.Jasima Yasmin, learned

Counsel for the petitioner, Mr.S.Kameswaran, learned Government

Advocate for the first respondents and Mr.D.Ghandiraj, learned Special

Government for second to fourth respondents

9.The petitioner had sought permission to run a vegetable and

cattle market in a premises, which he owns at S.No.987/21 in

Meerankulam Panchayat, Alwarthirunagari Panchayat Union in Tuticorin

District. He is the owner of the said land. The second respondent by

proceedings, dated 29.06.2021, had directed the petitioner to obtain no

objection certificates from the Police department, Fire department and

Health department. The petitioner had obtained permission on

26.08.2021 from the District Fire and Rescue Officer, Tuticorin District

https://www.mhc.tn.gov.in/judis W.P.(MD)No.20544 of 2021

and also from the Deputy Director, Health Services, Tuticorin on

12.10.2021. The Panchayat Union Council by resolution, dated

30.09.2021, granting concurrence for running the private market. Based

on those documents, the second respondent by proceedings, dated

05.10.2021 but signed signed on 28.10.2021 granted permission to the

petitioner to run the private market.

10.A perusal of the impugned order, dated 30.10.2021, shows that

even in the subject, there is reference to complaints received from the

general public and also from the Village Council. It was stated that the

licence granted in favour of the petitioner has been cancelled owing to

law and order situation. In the references, reference No.6 was a letter

from the President, Meerankulam Village Panchayat, dated 29.10.2021

and a complaint from the general public of Meerankulam Panchayat,

dated 29.10.2021. In the impugned order, after extracting the conditions

under which the licence was granted to the petitioner, it had been stated

that the petitioner had not taken any steps to set up vegetable market and

had also not obtained permission from the Meerankulam Panchayat

Council.

https://www.mhc.tn.gov.in/judis W.P.(MD)No.20544 of 2021

11.It was also stated that the petitioner was taking steps to set up a

liquor bar. It was also stated that the petitioner was trying to shift the

weekly market run on all Wednesday by the villagers to another place. It

was also stated that complaints in these regards have been received. It

was therefore stated that the permission granted to the petitioner had

been cancelled. A caveat was also placed that if the petitioner complies

with the rules and regulations and the conditions in future and obtains

permission from the Meerankulam Village Panchayat, then he may run

the market.

12.It is clearly evident that the complaints alleged against the

petitioner by the village people and by the President of Meerankulam

Village Panchayat, were not forwarded to the petitioner. He was not

heard. Further, when serious allegations have been made that he was

trying to run a liquor bar, the petitioner should have been put on notice of

such allegations and explanations should have been received from him

and thereafter, an order either accepting the explanation or rejecting the

explanation or finding that as a matter of fact he was actually taking steps

https://www.mhc.tn.gov.in/judis W.P.(MD)No.20544 of 2021

to run a liquor bar should have been passed. These are all exercises

which the respondents should have undertaken before issuing the notice

cancelling the licence of the petitioner. Violation of principles of natural

justice stares in the face of the order of the second respondent.

13.The learned Counsel for the petitioner had placed reliance on

two judgments of two learned Single Judges of this Court in the case of

E.Thanga Raja vs the Executive Officer, Ettayapuram Selection Grade

Town Panchayat, reported in 2004 SCC Online Mad 302. and

E.Thanga Raja vs the Executive Officer, Ettayapuram Selection Grade

Town Panchayat, reported in (1998) 1 MLJ 103. A perusal of those

judgments reveal that E.Thanga Raja, the petitioner therein had been

engaged in long winding struggle to establish a private market. He had

applied for licence and it was granted. Its renewal was rejected.

Renewal was directed by a learned Single Judge. A Division Bench

however directed the respondents to consider renewal. After inspection,

the renewal was again rejected. A learned Single Judge again held that

the rejection of renewal was not justified. Again, the matter went before

the Division Bench, which set aside the rejection and directed fresh

https://www.mhc.tn.gov.in/judis W.P.(MD)No.20544 of 2021

consideration and thereafter, since the period had run out, a further

application for renewal was filed and it was again rejected and it came up

before another learned Single Judge of this Court. The principles laid

therein need not be examined by me at this juncture. But let me rest with

reiterating the fact that to fulcrum of any administrative act or

proceedings is to ensure that the order was passed keeping in mind the

principles of natural justice.

14.It is a principle and a binding principle laid down in Maneka

Gandhi v. Union of India, reported in AIR 1978 SC 597, wherein, the

Honourable Supreme Court significantly expanded the interpretation of

Article 21 of the Constitution of India. The judgment overruled A. K.

Gopalan v. State of Madras, reported in AIR 1950 SC 27, which had

implied the exclusiveness of fundamental rights, and the judgment

established a relationship between Articles 14, 19, and 21 of the

Constitution, the 'golden triangle' or 'trinity' and held that a law depriving

a person of 'personal liberty' must not violate any of them. It was also

held that a procedure under Article 21 cannot be arbitrary, unfair and

reasonable.

https://www.mhc.tn.gov.in/judis W.P.(MD)No.20544 of 2021

15.In this case, the petitioner was not served with copies of the

complaints referred in the impugned order. He was not even put on

notice. There was no possibility of him being heard. There was no

intention of hearing him or giving an opportunity to be heard. The

proceedings are certainly vitiate on this one ground itself. The impugned

order is therefore set aside.

16.The second respondent is directed to proceed in manner known

to law by forwarding copies of the complaints received to the petitioner

and thereafter, make a spot inspection of the land in which the petitioner

proposes to set up a private market and after receiving an explanation

from the petitioner and after coming to an independent subjective

satisfaction, take a decision in manner known to law. The entire exercise

must be completed within a period of twelve weeks from the date of

receipt of a copy of this order. Till such further order is passed in manner

known to law and after following the aforementioned procedure, the

petitioner shall also await such order and shall not open the market.

https://www.mhc.tn.gov.in/judis W.P.(MD)No.20544 of 2021

16.Though the impugned order is set aside, since observations are

made, the Writ Petition stands disposed of. No order as to costs.

Consequently, connected miscellaneous petition is closed.

                     Index              :Yes / No                             12.01.2022
                     Internet           :Yes


                     To

1.The District Collector / Inspector of Panchayat, Office of the District Collectorate, Thoothukudi District.

2.The Commissioner and Block Development Officer (Panchayat), Alwarthirunagari Panchayat Union, Thoothukudi District.

https://www.mhc.tn.gov.in/judis W.P.(MD)No.20544 of 2021

C.V.KARTHIKEYAN, J.

cmr

Order made in W.P.(MD)No.20544 of 2021

12.01.2022

https://www.mhc.tn.gov.in/judis

 
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