ALEEMUDDIN versus STATE OF UTTAR PRADESH AND OTHERS

Citation: [2018] 14 S.C.R. 1103 · Decided: 30-11-2018 · Supreme Court of India · Bench: D.Y. CHANDRACHUD · Disposal: Disposed off

Judgment (excerpt)

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1103
ALEEMUDDIN
v.
STATE OF UTTAR PRADESH AND OTHERS
(Civil Appeal No. 11703 of 2018)
NOVEMBER 30, 2018
[DR. DHANANJAYA Y CHANDRACHUD AND
M. R. SHAH, JJ.]
Public Interest Litigation: Misuse of – On facts, in a PIL filed
before the High Court by fifth respondent, the State Government
was issued directions to take necessary steps to establish a new
Tehsil building for the District at the village – Thereafter, SLP by
the appellant that PIL filed by fifth respondent for getting the Tehsil
shifted to a new place was to subserve his personal interest; and
that the new Tehsil building would be in close proximity to the land
owned by the family of fifth respondent and would increase the
value of his land – Held: Petition filed in the High Court by fifth
respondent was not a genuine petition in public interest – Where a
Tehsil building should be constructed is not a matter for the High
Court to determine in the exercise of its writ jurisdiction u/Art. 226
of the Constitution – These are essentially administrative matters
and a decision has to be taken by the executive – High Courts must
remain vigilant to the attempts to misuse PILs to subserve extraneous
and motivated purposes – High Court erred in directing the State to
construct a new Tehsil office at a particular place – Moreso, the
State Government had taken a decision that instead of transferring
the Tehsil building to a new location, it should be reconstructed at
the place of the old Tehsil building – Thus, the directions contained
in the order of the High Court set aside.
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 11703
of 2018.
From the Judgment and Order dated 13.10.2017 of the  High
Court of Judicature at Allahabad in Civil Misc. Recall Application No.
259865 of 2017 in PIL No. 157 of 2017.
Fuzail Ahmad Ayyubi,  Wasim Ahmad,  Ms. Aditi Gupta, Advs.
for the Appellant.
[2018] 14 S.C.R. 1103
1103
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1104                    SUPREME COURT REPORTS            [2018] 14 S.C.R.
Ms. Charu Singhal, Ms. Stuti Chopra, Ms. Swarupama Chaturvedi,
Ashok K. Srivastava, Advs. for the Respondents.
The Judgment of the Court was delivered by
DR. DHANANJAYA Y CHANDRACHUD, J.
Leave granted.
1. A petition was filed purportedly in public interest before the
Allahabad High Court by the fifth respondent.  In his petition, the fifth
respondent sought a direction to the State Government to establish a
new tehsil building for Tehsil Hasanpur at Village Karanpur Mafi in the
District of Amroha in Uttar Pradesh.  The relief which he sought was in
the following terms :
“(i) Issue a writ, order or direction in the nature of mandamus
directing the respondent No.2 to establish new building of Tehsil
Hasanpur District Amroha at Village Karanpur Mafi, District
Amroha;
(ii)   Issue a writ, order or direction in the nature of mandamus
directing the respondent No.1 to decide the representation of the
petitioner dated 16.12.2015; within the stipulated period.”
2. The Division Bench was apprised of the fact that the
Government had granted its financial sanction for the construction of a
new Tehsil office.  Accordingly, in terms of the submission made by the
fifth respondent, the High Court disposed of the petition by directing the
State to take all necessary steps for the construction of a new Tehsil
office for  Hasanpur, District Amroha at Village Karanpur Mafi.
3. The appellant filed a recall application1 which was rejected by
the impugned order dated 13 October 2017.  Challenging the order of
the High Court declining to recall its previous order, these proceedings
have been instituted.
4. The Special Leave Petition discloses that the Tehsil of Hasanpur
is situated in District Amroha in the State of Uttar Pradesh.  The proposal
for the reconstruction of the Tehsil building of Tehsil Hasanpur was
sanctioned.  The appellant has averred that the PIL which was filed by
the fifth respondent before the Allahabad High Court for getting the
Tehsil building shifted to a new place, namely,  Gata No.195 situated at
1Numbered as Civil Miscellaneous Application No.259865 of 2017
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1105
Village Karanpur Mafi was to subserve his  personal interest.  It has
been stated that, Gata No.196 situated at Village Karanpur Mafi belongs
to the family of the fifth respondent, the original petitioner before the
High Court.  Hence he had a vested interest in seeking a direction of this
nature before the High Court so that the value of his land would increase
with a new tehsil building co

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