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Supreme CourtDivision Bench(1996) 02 SC CK 0242

Union of India (UOI) and Another vs Ranchi Municipal Corporation, Ranchi and Others

Supreme Court Of India · Decided on 16 February 1996 · Citation: (1996) 1 CTC 435 : (1996) 3 JT 171 : (1996) 2 MLJ 48 : (1996) 1 OLR 423 : (1996) 1 OLR 422 : (1996) 2 SCALE 412 : (1996) 7 SCC 542 : (1996) 2 SCR 761

HON’BLE JUDGES
K. Ramaswamy, J · G. B. Pattanaik, J
RESULT
Allowed
CASE NUMBER
Civil Appeal No. 3646 of 1996 Arising out of SLP (C) No. 18788 of 1995

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Judgment

6 paragraphs · 353 words
1.

Leave granted.

2.

We have heard learned Counsel on both sides.

3.

The respondent-Municipality had made a consolidated outstanding demand for a sum of Rs.1,01,501/- for years 1993-94, 1994-95 on December 16, 1993 towards the service charges. The appellants challenged the validity of the demand. On reference, the Division Bench in the impugned order dated May 15, 1995 in CWJC No. 3223/94 upheld the demand of the Municipality. Thus this appeal by special leave.

4.

The controversy is no longer res Integra. This Court in Union of India Vs. Purna Miunicipal Council and others, had held that Section 135 of the Railways Act is subject to the provisions of Article 285 of the Constitution. Therefore, the respondent-Municipality was restrained from demanding any payment by way of service charges from the Railways. Shri M.P. Jha, learned Counsel appearing for the Municipality sought to rely on Clause (4) of Section 135 of the Railway Act which contemplates a contract between the Central Government and the Municipality and payment thereof on the basis of the said contract. In this case the contract now sought to be relied upon is only to relieve distress warrant pending disposal of the dispute in the High Court. Therefore, it cannot be construed that there is any contract between the Union of India and the Municipality. In view of the fact that the Municipality has no right to demand service charges from the Union of India, the demand made by the Municipality is clearly ultra vires its power. It is true that earlier W.P. No. 2844/92 was filed and was dismissed by the High court and the special leave was refused by this Court on the ground of gross delay.

5.

It is now settled law that the summary dismissal does not constitute res judicata for deciding the controversy. Moreover, this being recurring liability which is ultra vires the power, earlier summary dismissal of the case does not operate as a res judicata.

6.

The appeal is accordingly allowed. Writ is issued as prayed for. Whatever amount has been paid by now cannot be recovered from the Municipality. No costs.