Madras High Court

Karthikeyan vs The Personal Assistant To on 25 September, 2024

Author: G.K.Ilanthiraiyan

Bench: G.K.Ilanthiraiyan

                                                                                   W.P.No.360 of 2023


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                            RESERVED ON : 11.09.2024

                                          PRONOUNCED ON : 25.09.2024

                                                          CORAM

                             THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                                W.P. No.360 of 2023
                                                       and
                                               W.M.P. No.335 of 2023

                     1. Karthikeyan

                     2. Marudachalam

                     3. Subramani

                     4. Kandasamy                                      ... Petitioners

                                                           Vs

                     1. The Personal Assistant to
                          District Collector (General),
                        Coimbatore District,
                        Coimbatore.

                     2. The District Revenue Officer,
                        Coimbatore North,
                        Coimbatore District.

                     3. The Tahsildar,
                        Coimbatore North Taluk,
                        Coimbatore.

                     1/21



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                                                                                        W.P.No.360 of 2023


                     4. A.Saravanan
                        Tahsildar,
                        Coimbatore North Taluk,
                        Coimbatore.

                     5. Selvakumar
                                                                             ... Respondents


                     PRAYER:- Writ Petition is filed under Article 226 of Constitution of India,
                     praying to issue a Writ of Certiorari calling for the records relating to the
                     impugned           communication      passed    by    the   3rd   respondent      in
                     Na.Ka.No.7494/2018/A1 dated 21.09.2022 and addressed to the 1st
                     respondent, quash the same.

                                        For Petitioners    : Mr.S.Sriram


                                        For R1 to R3       : Mr.V.Manoharan
                                                             Additional Government Pleader

                                        For R4             : No appearance

                                        For R5             : Mr.N.Umapathi


                                                           ORDER

This writ petition has been filed challenging the order passed by the

third respondent dated 21.09.2022 thereby directing the first respondent to

conduct an enquiry and send the report.

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2. Brief Facts:

2.1. The suit in O.S.No.756 of 2008 on the file of the 3 rd Additional

Sub Court, Coimbatore for partition and separate possession was filed by

one Mr.V.K.Natarajan and 12 others against the petitioner and 15 others in

respect of the properties comprised in S.F.No.625 measuring 6.30 acres and

the land comprised in S.F.No.626 measuring 8.81 acres situated in

Chinnavedampatty Village, Coimbatore.

2.2. The case of the plaintiff was that the said property belonged to

one Mr.Chellappa Gounder, who had two sons namely Mr.Kali Chinnappan

and Mr.Vaiyapuri Gounder. They were co-parcenors and were in joint

possession. The plaintiffs are the legal heirs of Mr.Kali Chinnappan and the

defendants are the legal heirs of Mr.Vaiyapuri Gounder.

2.3. The case of the defendants was that the said Vaiyapuri Gounder

was in absolute possession till his demise and he had two sons. His legal

heirs are the defendants and they were in possession and enjoyment of the

said property. Therefore the plaintiffs has no right in the subject property.

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2.4. After full fledged trial, the suit was dismissed by judgment and

decree dated 08.10.2010. Aggrieved by the same the plaintiffs filed appeal

suit in A.S.No.120 of 2011 on the file of the 1st Additional District Court,

Coimbatore. The appeal suit was also dismissed by judgment and decree

dated 31.07.2017. Aggrieved by the same the plaintiffs filed second appeal

before this Court and it is pending in S.A.SR.No.59445 of 2018 with a

condone delay petition in C.M.P.No.22901 of 2018.

2.5. While pending appeal suit some of the plaintiffs filed an

application to include their names as joint pattadars in the Patta in respect of

the subject property. The third respondent by a proceedings dated

31.12.2018 dismissed the said application. Thereafter, the counsel who

appeared for plaintiffs filed an application under Right to Information Act

(hereinafter referred to as "RTI Act") before the third respondent seeking

information on what basis the patta bearing No.38 was transferred from

Kaliappan, Chinnappan to the name of Vaiyapuri Gounder and whether the

change is based on the relationship or it is based on any documents and

requested to furnish the details. On receipt of the said application the third

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respondent by a proceedings dated 21.09.2022, addressed a communication

to the first respondent to conduct an enquiry in this regard and submit a

report which is impugned in this writ petition.

3. The learned counsel for the petitioner would submit that the third

respondent has no jurisdiction to conduct enquiry on the information sought

for by the fifth respondent. The fifth respondent is a stranger to the

properties and who was a counsel to the plaintiffs in the civil suit and the

appeal suit and as such he has no locus to seek any information under the

RTI Act. Already the Civil Court dismissed the original suit as well as the

appeal suit filed by the plaintiffs and as such the third respondent has no

jurisdiction to give findings about the transfer of patta. The judgment and

decree passed in the original suit and in the appeal suit are binding the

revenue authorities and therefore any deviation contrary to that is illegal

and it would amount to contempt of Court. In fact already the third

respondent rejected the claim of some of the plaintiffs to include their name

in the patta. They ought to have filed an appeal as against the order of

dismissal passed by the third respondent, instead their counsel filed an

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application under the RTI Act seeking information about the issuance of

patta.

3.1. In support of his contention he relied upon the judgment of High

Court of Bombay reported in AIR 2008 BOM 120 in the case of Celsa

Pinto vs. Goa State Information Commission and another, wherein it was

held that the "information" defined under Section 2(f) of RTI Act is that it

cannot include within its fold answers to the question "why" which would

be the same thing as asking the reason for a justification for a particular

thing. The Public Information Authorities cannot expect to communicate to

the citizen the reason why a certain thing was done or not done in the sense

of a justification because the citizen makes a requisition about information.

Justifications are matter within the domain of adjudicating authorities and

cannot properly be classified as information.

3.2. Further, the learned counsel for the petitioner relied upon the

judgment of the Hon'ble Supreme Court in the case of Khanapuram

Gandaiah Vs. Admininistrative Officer and others reported in 2010 (2)

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SCC 1, wherein it was held that the nature of questions posed in the

application was to the effect why and for what reason the respondent

omitted to examine certain documents and why he came to such a

conclusion. Therefore, the Public Information Officers is not supposed to

have any material which is not before him or any information which he

could have not obtained under law. Therefore the application filed seeking

information is per se illegal and unwarranted.

3.3. He also relied upon the judgment of the Supreme Court in the

case of Central Board of Secondary Education and another Vs. Aditya

Bandopadhyay and others reported in 2011 (8) SCC 497, wherein it was

held as under:

"63. At this juncture, it is necessary to clear some

misconceptions about the RTI Act. The RTI Act provides access to all information that is available and existing. This is clear from a combined reading of Section 3 and the definitions of “information” and “right to information” under clauses (f) and (j) of Section 2 of the Act. If a public authority has any information in the form of data or analysed data, or abstracts, or statistics, an applicant may access such information, subject

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to the exemptions in Section 8 of the Act. But where the information sought is not a part of the record of a public authority, and where such information is not required to be maintained under any law or the rules or regulations of the public authority, the Act does not cast an obligation upon the public authority, to collect or collate such non-available information and then furnish it to an applicant. A public authority is also not required to furnish information which require drawing of inferences and/or making of assumptions. It is also not required to provide “advice” or “opinion” to an applicant, nor required to obtain and furnish any “opinion” or “advice” to an applicant. The reference to “opinion” or “advice” in the definition of “information” in Section 2(f) of the Act, only refers to such material available in the records of the public authority. Many public authorities have, as a public relation exercise, provide advice, guidance and opinion to the citizens. But that is purely voluntary and should not be confused with any obligation under the RTI Act.

.....

67. Indiscriminate and impractical demands or directions under the RTI Act for disclosure of all and sundry information (unrelated to transparency and accountability in the functioning of public authorities and eradication of corruption) would be counterproductive as it will adversely

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affect the efficiency of the administration and result in the executive getting bogged down with the non-productive work of collecting and furnishing information. The Act should not be allowed to be misused or abused, to become a tool to obstruct the national development and integration, or to destroy the peace, tranquillity and harmony among its citizens. Nor should it be converted into a tool of oppression or intimidation of honest officials striving to do their duty. The nation does not want a scenario where 75% of the staff of public authorities spends 75% of their time in collecting and furnishing information to applicants instead of discharging their regular duties. The threat of penalties under the RTI Act and the pressure of the authorities under the RTI Act should not lead to employees of a public authorities prioritising “information furnishing”, at the cost of their normal and regular duties."

4. The fifth respondent filed a counter which revealed that he himself

on his own and in personal interest sought for information before the third

respondent regarding the following details :

"1/ nfhaKj;J}h; khtl;lk;. nfhaKj;J}h; tlf;F tl;lk;. 50 rpd;dntlk;gl;o fpuhkk;. f/r/vz;fs; 625 kw;Wk; 626?y; 1879 kw;Wk; 1912?k; Mz;Lfspy; RSR?y; Fwpg;gpl;Ls;s

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gl;lhjhuhh;fshd fhspag;gd;. rpdd ; g;gd; gl;lh vz;/38?y;

mth;fs; bgahpypUe;J 19/9/1916 gl;lh vz;/38 itahg[hp ft[z;lh; vd;gth; bgaUf;F bgah; khw;wk; vjd; mog;gilapy; bra;ag;gl;lJ vd;w jfty; mspf;ft[k;/ mjd; xsp efy; tH';ft[k;/ 2/ nfhaKj;J}h; khtl;lk;. nfhaKj;J}h; tlf;F tl;lk;. 50 rpd;dntlk;gl;o fpuhkk;. f/r/vz;fs; 625 kw;Wk; 626?y; 1879 kw;Wk; 1912?k; Mz;Lfspy; Fwpg;gpl;Ls;s gl;lhjhuhh;fshd fhspag;gd;. rpd;dg;gd; gl;lh vz;/38?y; mth;fs; bgahpypUe;J 19/9/1916 gl;lh vz;/38 itahg[hp ft[z;lh; vd;gtUf;F cwtpd; mog;gilapy; bgah; khw;wk; bra;ag;gl;oUe;jhy; mJgw;wpa jfty; mspf;ft[k;/ mjd; xsp efy; tH';ft[k;/ 3/ nfhaKj;J}h; khtl;lk;. nfhaKj;J}h; tlf;F tl;lk;. 50 rpd;dntlk;gl;o fpuhkk;. f/r/vz;fs; 626?y; 1879 kw;Wk; 1912?k; Mz;Lfspy; RSR?y; Fwpg;gpl;Ls;s gl;lhjhuhh;fshd fhspag;gd;. rpd;dg;gd; gl;lh vz;/38?y; mth;fs; bgahpypUe;J 19/9/1916 gl;lh vz;/38 itahg[hp ft[z;lh; vd;gtUf;F Mtz';fspd; mog;gilapy; bgah; khw;wk; bra;ag;gl;oUe;jhy; mJgw;wpa jfty; mspf;ft[k;/ mjd; xsp efy; tH';ft[k;/"

4.1. However, it was not considered and as such the fifth respondent

preferred an appeal before the State Information Commission, Chennai. On

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this occassion the third respondent vide communication dated 29.10.2018

informed the fifth respondent that the required information could not be

furnished as the changes have been effected 100 years ago. Therefore the

State Information Officer directed the first respondent to conduct an enquiry

with the third respondent and applicant and to submit a report. Accordingly,

the first respondent conducted enquiry in which no document was filed by

both the parties to prove their ownership. Therefore the third respondent

was once again requested to conduct further enquiry. Thereafter, the 3rd

respondent conducted enquiry and submitted a report before the first

respondent dated 21.09.2022. The third respondent held that the change of

the name in Patta No.38 was not carried out based on any records and the

mutations in the revenue records have to be cancelled. Since, the said

mutation had been effected before the implementation of the UDR Scheme

and the second respondent is the authority to enquire the issue. Therefore,

the third respondent recommended the second respondent to conduct

enquiry for further action in this regard. Accordingly, the second respondent

issued notice for enquiry and it is pending for adjudication.

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5. The fifth respondent is not a party to any of the proceedings.

Admittedly, he appeared on behalf of the plaintiffs in the suit and the appeal

suit. In fact both were dismissed and now it is pending before this Court in

SR stage and in C.M.P.No.22901 of 2018 to condone the delay of 192 days

in filing the second appeal in S.A.SR.No.59445 of 2018. However, the

second appeal has nothing to do with this writ petition.

6. The fifth respondent had sought for information with regard to on

what basis the name in the patta was changed. Whether the change is based

on the relationship or on the basis of documents. These are the questions

raised by the fifth respondent about "why". In this regard it is relevant to

extract the provision under Section 2(f) of the RTI Act here under:

"2(f)- Information means any material in any form,

including records, documents, memos, e-mails, opinions, advices, press releases, circulars, orders, logbooks, contracts, reports, papers, samples, models, data material held in any electronic form and information relating to any private body which can be accessed by a public authority under any other law for the time being in force;"

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6.1. Thus, it is clear that it cannot include within its fold the answers

to the question "why" which could be the same when as asking the reason

for a justification for a particular thing. Therefore the Public Information

Officer cannot be expected to communicate to the applicant the reason how

a certain thing was done. In the sense of a justification because of the

applicant makes a question about information. The justifications are matter

within the domain of adjudication authorities and cannot be properly

clarified as information.

7. Therefore the information sought for by the fifth respondent cannot

be provided under the RTI Act. It shows that an application under Section 6

of the RTI Act can give any information which is already in existence and

accessible to public authority under law. Therefore, when the patta was

changed in favour of the defandants ancestor by the authority concerned,

the said authority cannot be expected to give reasons other than those that

have been enumerated in the order. Therefore, the application submitted by

the fifth respondent is per se illegal and unwarranted. That apart, the Public

Information Officer is not supposed to have any material which is not

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before him or any information he could have not obtained under law.

Therefore under Section 6 of RTI Act the applicant is entitled to get only

such information which can be assessed by Public Authority under any law

for the time being in force.

8. Further, without application of mind the State Information

Commission Officer directed the first respondent to conduct enquiry about

the transfer of patta. In fact, during the enquiry, no one produced any

documents with regards to title. Once again the first respondent directed

the third respondent to conduct enquiry which is unwarranted and illegal.

The third respondent conducted enquiry and concluded that there is no

documents available for transfer of patta in favour of defendants ancestor in

respect of the subject property. The third respondent then requested the

second respondent to proceed with the enquiry in this regard. This shows

that the entire proceedings of the respondents 1 to 3 are unwarranted for the

information sought for by the fifth respondent.

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9. Admittedly, the fifth respondent is the counsel who appeared on

behalf of the plaintiffs in the suit and the appeal suit. In fact the fifth

respondent has no locus to ask for information that too about the patta

which was issued in favour of the defendants in the suit. That apart, he

made application under the RTI Act not on behalf of the plaintiffs or other

relations of the plaintiffs, he made the application on his own and on his

personal interest. Further, the patta and other property details are about the

petitioners private property and it is not amenable under RTI Act. That

apart already the claim of the plaintiffs for partition was negatived by the

trial court as well as by the appellate court on the ground that the plaintiffs

had no title over the property and they failed to produce any documents to

prove their title. The relevant portion of the judgment passed in the suit in

O.S.No.756 of 2008 dated 08.10.2010 is extracted here under:

"10. ... Therefore it is very clear from the documents filed by the defendants side that the suit property was in continuous possession and enjoyment of the defendants almost for the last four generations. On the contrary the plaintiffs have not even filed a single document to show their alleged possession either by themselves or by any of their forefathers. Moreover, the first plaintiff who was examined as PW.1 has

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very clearly admitted in the cross examination that he has been cultivating the lands which were acquired by him through his father. Therefore even as per the admission of the first plaintiff he has acquired certain lands from his father. But what prevented them from claiming their right in the suit property even at the time of acquiring the property from his father itself is not explained by the plaintiffs side. The PW.1 also admitted that in 1976 itself Patta has been issued in respect of the suit property to Ramasamy and Sellappan and it came to his knowledge only in the year 2007. The plaintiffs have issued legal notice dated 13.03.2007 to the defendants and the copy of the same is marked is Ex.A.2 for which the defendants have issued a reply which is marked as Ex.A.3 and A.4. The acknowledgment cards for receipt of legal notices by some defendant are marked as Ex.A.5 series and the returned cover of the other defendant are marked as Ex.A.6 series. These documents not substantiating leither the title or the share of the plaintiffs or their forefathers. The another important point to be noted is, it seems from the exhibits on the defendants side and even from Ex.A.1 that the property comprised in S.F.No.626 was sub divided into 626/1 and 626/2. But the plaintiffs, in the description of the property of the plaint, given the S.F.No.626 as if it remains undivided which is not proper and as such the description of property is also not correct.

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Therefore viewing from any angle the plaintiffs have not proved the very existence of a parson by name Kalichinnappan and he was the elder son of the Sellappa Gounder (Sr). Even assuming that there was a son for Sellappa Gounder (Sr), by name Kalichinnappan is true, still the plaintiffs have not established, by linking the genealogy, that they are the descendants of the said alleged Kalichinnappan. Since the plaintiffs are basing their claim only on the ground that they are the legal heirs of Kalichinnappan and the very fact of existence of the alleged Kalichinuappan itself is not proved, the plaintiffs are absolutely not entitled to any share in the suit property as claimed by them and this issue is answered accordingly."

9.1. The above judgment in O.S.No.756 of 2008 was confirmed by

the Appellate Court in A.S.No.120 of 2011 by the judgment and decree

dated 31.07.2017. The relevant portion of the judgment is extracted

hereunder:

"15. ... The plaintiffs could not show any samplence of title or right over the property by producing any record or they could not even adduce oral evidence on the aspect. The only witness adduced by the plaintiff to speak about the inheritance

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is P.W.2. But he also could not speak about the same. He has stated that he has no direct knowledge but he speaks from the hearsay information gathered by him. So his evidence cannot be taken as conclusive proof that the plaintiffs are legal heirs of Kalichinnappan. The plaintiff have failed to prove that the Sellappa Gounder has got a son in the name of Kalichinnappan, the Kalichinnappan's legal heirs details and how the plaintiffs are the descendants of the said Kalichinnappan. Further, they could not produce any document regarding their right over the suit property and also they have not produced any document about their decendants. Hence, there would not be any purpose in sending the suit for fresh trial by set asiding the judgment and decree."

9.2. Therefore, the civil courts have held against the plaintiffs. What

was not achieved directly, the plaintiffs attempted to achieve indirectly by

filing application under RTI Act that too by their counsel on special

capacity. Without considering these facts and without application of mind

the respondents 1 to 3 proceeded with the enquiry with regards to change of

patta in respect of the subject property in favour of the defendants ancestor.

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10. In view of the above this Court finds infirmity in the proceedings

initiated by the respondents 1 to 3 on the application submitted by the fifth

respondent and is liable to be quashed. Accordingly, the impugned order

passed by the third respondent is quashed and the proceedings pending

before the second respondent is also quashed.