Petitioner who is engaged in the business of telecommunications has established passive infrastructure, over private properties, at different places
within the State of Bihar.
Concerning that, Respondent Nos.4 to 24 have issued notice(s) to the petitioner (Annexure-1 series) asking it to pay fee/charges in terms of and under
the provisions of the Bihar Communication Towers and Related Structures Rules, 2012. (Referred to as the 2012 Rules).
Challenging these Rules as also the notice(s), Annexure-1 series, on 3.4.2013 petitioner filed the instant Petition praying for the following reliefs:
“(i) To declare that the Bihar Act No.7 of 2011 namely Bihar Municipal (Amendment) Act, 2011 in so far as it relates to Amendment of Section
127 of the Bihar Municipal Act, 2007 in sub-section (1) clause (l) whereby and whereunder clause (l) has been substituted as follows, namely “(i)
communication towers and related structures/Disc antennas†is ultra virus to Article 14,19(1)
(g) read with Article 251 and 254 of the Constitution of India;
(ii) To declare that the Bihar Communication Towers and Related Structure Rules, 2012 (hereinafter referred to as the “Rulesâ€) framed by the
State of Bihar in exercise of powers vested under section 127(1)(l) and section 419 of the Act of 2007 is ultra-virus to Article 14, 19(1)(g) read with
Article 246 and 252 of the Constitution of India;
(iii) Consequent upon the aforesaid declarations in terms of prayer (i) and (ii) above, the notices issued by the Respondents No.4 to 24 as contained in
Annexure-1 series be quashed and cancelled;
(iv) To quash and cancel the order, as contained in Memo No. 3607/U.D & H.D/Patna dated 4.10.2012, issued under signature of Arvind Kumar
Singh, Joint Secretary, whereby and whereunder the order passed by the Secretary, Urban Development and Housing Development, Bihar on 3rd
October, 2012, rejecting the objections raised by the Telecom Infrastructure Companies, has been circulated to the petitioner;
(v) Any other relief/relief(s) as this Hon’ble Court may deem fit and proper in the facts and circumstances of the case.â€
On 18.04.2013 this Court passed interim order to the following effect:-
“The petitioner seeks to challenge the constitutional validity of Clause (I) inserted in Sub-section (1) of Section 127 of the Bihar Municipal Act,
2007 on the ground of legislative incompetence.
Notice be issued to the learned Advocate General.
Notice for hearing and final disposal of the writ petition be issued to the respondent nos. 5, 9, 10, 12, 13, 14, 16, 17, 18, 20, and 21 to be made
returnable on 27th June 2013.
Dasti service is permitted.
Requisites will be filed within one week from today. Pending the writ petition, there shall not be coercive recovery from the writ petitioner pursuant to
the demand dated 26th February 2013 on condition that the petitioner will, within two weeks from today, pay the registration fee of Rs. 50, 000/- and
the renewal fee of Rs. 15, 000/- for the current year for each tower constructed or installed by the petitioner within the limits of the respondent-
Biharsharif Municipal Corporation, Nalanda.
This order is made without prejudice ot the rights and contentions raised in the writ petition and shall be subject to the final result of the writ petition.â€
Learned counsel for the parties submit that the present petition be disposed of in view of the contentions recorded; observations made; and directions
issued on 29.09.2020 in CWJC No.3300 of 2013 titled as ATC Telecom Infrastructure Pvt. Ltd. & Anr. Vs. The State of Bihar & Ors., making the
same applicable, mutatis mutandi, also in the instant case.
However, learned counsel for the petitioner clarifies that the case of the petitioner is not covered to the extent of issuance of Bank Guarantee, for the
amount stands deposited in terms of the interim order dated 18.04.2013, reproduced supra.
This Court on 29.09.2020 in CWJC No.3300 of 2013 titled as ATC Telecom Infrastructure Pvt. Ltd. & Anr. Vs. The State of Bihar & Ors., being the
lead case had passed the following order:-
“4. On 18.04.2013, this Court rejected petitioners’ prayer seeking modification of interim relief in the following terms:-
“This application is made by the writ petitioners for modification of the interim relief so that the writ petitioners may give bank guarantee in lieu of
the registration fee and the renewal fee.
Application is rejected.â€
5. The matter was taken up to Hon’ble the Apex Court, wherein the parties to the instant lis were also parties and vide order dated 9th December,
2013 in Civil Appeal Nos.11001-02 of 2013, titled as ATC India Tower Corp. Pvt. Ltd. & Anr. Versus State of Bihar & Ors., the Court passed the
following order:-
“Leave granted.
Heard Mr. Harish N. Salve, learned senior counsel appearing for the appellants and Mr. Ranjit Kumar, learned senior counsel appearing for the
respondents at some length.
Looking at the facts of the case, we request the High Court to dispose of the batch of Writ Petitions pending before it expeditiously, preferably within
six months from the date of communication of this order to it.
In the meantime, the appellants shall give before the High Court a Bank Guarantee in respect of the amount which has been demanded so far and for
the amount which they might have to pay by way of the demand, if raised in future.
It is made clear that there shall not be any interim refund in the meantime.
With the above observations and directions, the Civil Appeals are disposed of as allowed with no order as to costs.â€
(Emphasis supplied)
6. However, subsequently, Hon’ble the Apex Court passed an order dated 04.11.2019 in Petition (s) for Special Leave to Appeal (C)
No(s).25447/2019, titled as Bharti Infratel Ltd. Versus The State of Bihar & Ors. which reads as under:-
“Application for exemption from filing official translation is allowed.
Application for permission to file additional documents/facts/annexures is allowed.
Issue notice.
There shall be no recovery under the new demands till the next date.
The towers sealed, in the meantime, be de-sealed.â€
(Emphasis supplied)
7. It is not in dispute that this order continues to be in operation.
8. In the month of June 2020, all old matters of different categories (challenging the Constitutional Validity of Acts/ Income Tax/Sales Tax/ and other
fiscal statutes) were listed for hearing.
9. On its turn, a bunch consisting of the present matter, being the lead case, was taken up and on 18th August, 2020, we had passed the following
order:-
“Having heard learned counsel for the parties, Substitution Application is allowed.
Registry to make necessary correction in the memo of parties.
Re: CWJC No.3300 of 2013
As prayed for, list on 7th September, 2020. Learned counsel for the State states that the pleadings of the case shall be transmitted through an
electronic mode both to the learned counsel for the petitioner as also to the Court Master.
Wherever the Bank Guarantee furnished by the petitioner has expired or is likely to expire in the near future, the same shall be got renewed
immediately/ or within time, as the case may be. On receipt of fresh Bank Guarantee wherever otherwise required, the Registry shall take up steps
for returning the documents of renewable/expired Bank Guarantee.â€
10. It is not in dispute that in terms of the orders reproduced supra, petitioners have furnished the bank guarantees in favour of the Registrar General
of this Court, which are still alive.
11. Petitioners herein claimed to be governed only under the Indian Telegraph Right of Way Rules, 2016 (Referred to as the 2016 Rules) as extended
in the year 2018 to the petitioners who fall under category I.P.-I, whereas the State’s action is based on the applicability of 2012 Rules.
12. Significantly, during the pendency of the present Petition, the State Government has now issued a Notification dated 19th August, 2020, notifying
the Bihar Mobile Towers, Optical Fibers Cables (OFC) and Related Telecom Infrastructures Rule, 2020 (Referred to as the 2020 Rules) thereby also
repealing the 2012 Rules.
13. In this view of the matter, learned counsel for the petitioners, while maintaining its stands, submits that if only the petitioners' interest stands
protected to the extent of interim orders passed by the Hon’ble Apex Court/this Court, petitioners will take recourse to the mechanism provided
under the 2020 Rules or as per law. However, this would be without prejudice to the petitioners' right of agitating all issues before the authority
established under the 2020 Rules or as per law. Also, petitioners would keep the bank guarantee alive till such time a proper decision stands taken, per
law, by the authority on all the issues, be it regularization of the petitioners’ actions; payments/dues under all or any one of the Rules referred to
supra.
14. Sri Gopal Jain, learned counsel for the petitioners further submits that petitioners’ cases are not governed under the 2012 Rules. In fact, they
are governed under the 2016 Rules as extended to the petitioners in the year 2018. Hence, the question of payment of any fee under the 2012 Rules
does not arise. Also, under the 2020 Rules, there is no dispute resolution mechanism for payment of fee/ charges.
15. Also, at this point, petitioners would not press the relief (a), reserving liberty to agitate the same, if the need so arises subsequently on the very
exact cause of action. Further, there is no predicament or bar of this Court in disposing of this Petition, even though the matter on the larger issue is
pending before Hon’ble the Apex Court.
16. Sri P.N. Shahi, learned AAG-VI, has no objection to the same, save and except that under all circumstances, the interest of the Revenue is
protected, be it by way of keeping the bank guarantees alive or depositing the amount and the issue to be adjudicated by the authority constituted
under the 2020 Rules. Also liberty be given to all, for raising all pleas, available to them as per law.
17. Mr. P. N. Shahi, learned AAG-VI, further clarifies that the issue is no longer res integra and stands settled by the Hon’ble Apex Court in
Ahmedabad Municipal Corporation Versus GTL Infrastructure Limited and others, (2017) 3 SCC 545.
18. We are inclined to accept the petitioners’ prayer and as such dispose of the present Petition on the following terms:-
(a) Liberty, as prayed for, is granted.
(b) Petitioners are allowed to take recourse to such measures as are provided under the 2020 Rules.
(c) This, they must positively do so within the time frame prescribed thereunder or within four weeks from today, whichever is later.
(d) With the receipt of the application, the authority constituted under the 2020 Rules shall positively decide all issues within a period of three months.
(e) Bank guarantees shall be kept alive till such time, the petitioners’ application stands finalized.
(f) Prayer (a) reproduced supra stands left open to be agitated subsequently, on the same cause of action, if so required and desired.
(g) Equally, all issues on merits are left open to be agitated under and in terms of 2020 Rules or other remedies available in law.
(h) Demand, if at all, to make payment under the 2012 Rules is left open to be considered and adjudicated as per law. However, no demand in terms
of notices, Annexure-4 series, shall be enforced until the process under 2020 Rules stands finalized.
(j) If the petitioners fail to take action within the stipulated time, respondents can encash the bank guarantees without any further reference to this
(j) Petitioners’ motion shall be without prejudice to their right to challenge the validity of 2020 Rules.
(k) Liberty is reserved to the petitioners to approach this Court on the same and subsequent cause of action.
19. The Petition stands disposed of in the above terms.â€
As prayed for, petition stands disposed of in terms of the judgment dated 29.09.2020 passed in C.W.J.C. No. 3300 of 2013, titled as ATC Telecom
Infrastructure Pvt. Ltd. & Anr. Vs. The State of Bihar & Ors., reproduced supra. The directions issued shall be applicable to the extent possible also
to the facts of the instant case.
All applications and petitions stand disposed of in the aforesaid terms.