Reserved

AFR

In Chamber

1. Case :­ WRIT ­ A No. ­ 2071 of 2017

Petitioner :­ Manish Kumar Mishra

Respondent :­ Union of India and 4 others

Counsel for Petitioner :­ Vijay Gautam, Vinod Kumar 

Mishra

Counsel for Respondent :­ A.S.G.I., A.K. Mehrotra U.O.I., 

Purnendu Kumar Singh, Satish Kumar Rai

With

2. Case :­ WRIT ­ A No. ­ 2073 of 2017

Petitioner :­ Amarjeet Yadav

Respondent :­ Union of India and 4 others

Counsel for Petitioner :­ Vijay Gautam,Vinod Kumar 

Mishra

Counsel for Respondent :­ A.S.G.I.,Nand.Lal U.O.I.,Satish 

Kumar Rai

3. Case :­ WRIT ­ A No. ­ 2074 of 2017

Petitioner :­ Rabesh Singh 

Respondent :­ Union of India and 4 others 

Counsel for Petitioner :­ Vijay Gautam, Mohammad Fahad 

Counsel for Respondent :­ A.S.G.I., J.J. Munir, U.O.I.

4. Case :­ WRIT ­ A No. ­ 2075 of 2017

Petitioner :­ Santosh Kumar 

Respondent :­ Union of India and 4 others 

Counsel for Petitioner :­ Vijay Gautam, Mohammad Fahad 

Counsel for Respondent:­ A.S.G.I., Raghuraj Kishore 

Mishra, U.O.I.

5. Case :­ WRIT ­ A No. ­ 5634 of 2011

Petitioner :­ Jitendra Kumar Nagar

Respondent :­ Union of India through Secretary 

Department of Home Affairs and others

Counsel for Petitioner :­ Vijay Gautam, Harendran Singh 

Bhati, Navin Kumar, Ram Surat Saroj

Counsel for Respondent :­ A. S. G. I., S.C., S.K. Om

6. Case :­ SPECIAL APPEAL No. ­ 22 of 2019

Appellant :­ Chandra Pal Singh

Respondent :­ Union of India and 3 others

Neutral Citation No. ­ 2020:AHC:119819­FB

2

Writ­A No.2071 of 2017

Counsel for Appellant :­ Dileep Kumar Mishra

Counsel for Respondent :­ A.S.G.I., Krishna Mohan Misra, 

Naresh Chandra Nishad, Rajesh Tripathi

And

7. Case :­ SPECIAL APPEAL No. ­ 23 of 2019

Appellant :­ Sikandar Yadav

Respondent :­ Union of India and 4 others

Counsel for Appellant :­ Shesh Kumar Srivastava, Rajjan 

Singh

Counsel for Respondent :­ A.S.G.I., Manoj Kumar Singh, 

Manoj Kumar Singh

Hon'ble Mrs. Sunita Agarwal,J.

Hon'ble Anjani Kumar Mishra,J.

Hon'ble Dr. Yogendra Kumar Srivastava,J.

(Per : Dr. Yogendra Kumar Srivastava,J.)

1.I have the benefit of going through the judgment of my

esteemed sister Hon'ble Mrs. Sunita Agarwal,J., and I am in

respectful agreement with the same. However, in view of the

wide expanse and scope of the issue under consideration and

the varying interpretations arising therefrom, I am giving a

separate concurring judgment, as follows.

2.The   reference   before   this   Larger   Bench   has   been

occasioned consequent to an order dated 25.01.2017, of a

learned Single Judge, expressing a view that there was a

conflict of opinion between the views expressed by the Full

Bench judgment of this Court in the case of Rajendra Kumar

Mishra Vs. Union of India and others

1

 as also the judgment

rendered by a Division Bench of this Court in The Director

General, CRPF, New Delhi Vs. Constable No.850774845,

1.   2005 (1) UPLBEC 108

3

Writ­A No.2071 of 2017

Lalji Pandey

2

 on one hand and the orders passed by the two

Division Benches of this Court in Bibhuti Narain Singh Vs.

Food   Corporation   of   India   and   others

3

  and   the  Har

Govind Singh Vs. Union of India and others

4

 in the light of

the judgment of the Supreme Court in the case of  Nawal

Kishore Sharma Vs. Union of India and others

5

.

3.The   learned   Judge   has   made   the   reference   in   the

following terms:­

“Having considered the judgments and orders referred to

above, I am of the view that there is a conflict of opinion

between the Full Bench judgment of this Court in the case

of   Rajendra   Kumar   Mishra   (supra)   and   Constable   Lalji

Pandey (supra) on one hand and the orders passed by the

two Division Benches of this Court in the case of Bibhuti

Narain Singh (supra) and Har Govind Singh (supra) in the

light of the judgment of the Supreme Court in the case of

Nawal Kishore Sharma (supra) and this dispute, therefore,

needs to be resolved by a larger Bench on the question with

regard   as   to   whether   the   observations   of   the   Supreme

Court in the case of Nawal Kishore Sharma (supra) in

paragraph 17 can be said to be a binding precedent on this

Court to entertain the above writ petitions or whether the

observations of paragraph 17 were in the peculiar facts and

circumstances of the case of Nawal Kishore Sharma (supra)

in view of paragraphs 18 and 19 of the said judgment.

OR

In the alternative whether the judgment of the Full Bench

in   Rajendra   Kumar   Mishra   (supra)   and   Constable   Lalji

Pandey (supra) can be said to still lay down the correct law

in view of the judgment of the Supreme Court in Nawal

Kishore Sharma (supra).

Therefore,   in   my   opinion   this   controversy   needs   to   be

resolved by a larger Bench of this Court. Let the records of

these cases be placed before the Hon'ble Chief Justice for

constitution of a larger Bench to resolve the above conflict

in the several decisions of this Court.”

2.    Special Appeal No.342 of 2010

3.    Special Appeal Defective No. 785 of 2014

4.    Special Appeal No.158 of 2016

5.    (2014) 9 SCC 329

4

Writ­A No.2071 of 2017

4.In order to appreciate the background of the reference,

the judgments and the orders on the basis of which the

conflict of opinion has been noticed by the learned Single

Judge and the reference has been made, may be adverted to.

5.The question which was considered in the case of

Rajendra Kumar Mishra  (supra) was as to whether this

Court had jurisdiction to decide the petition in question and

taking   into   consideration   the   facts   of   the   case   that   the

petitioner while serving in the Indian Army and on duty at

Kanchanpara at Calcutta in West Bengal was given a charge­

sheet and thereafter tried by the Summary Court Martial

where he was found guilty and awarded punishments, the

Full   Bench   expressed   its   view   that   the   writ   petition

challenging   the   order   passed   in   the   Court   Martial

proceedings was not maintainable before this Court as no

part of the cause of action had arisen in the State of U.P. 

6.In coming to the aforesaid conclusion the Full Bench

took note of the fact that the misconduct was committed at

Calcutta   and   Summary   Court   Martial   was   also   held   at

Calcutta therefore the entire cause of action had arisen at

Calcutta and merely for the reason that the petitioner was

thereafter residing at Ballia (in the State of U.P.) would not

give jurisdiction to the Court. Reliance in this regard was

placed upon the Constitution Bench judgments rendered by

the Supreme Court in Lt. Col. Khajoor Singh Vs. Union of

India

6

, K.S. Rashid and Son Vs. Income Tax Investigation

Commission

7

, and Election Commission, India  Vs. Saka

6.    AIR 1961 SC 532

7.    AIR 1954 SC 207

5

Writ­A No.2071 of 2017

Venkata Subba Rao and others

8

, for the proposition that

the jurisdiction conferred on the High Court by Article 226

does not depend upon the residence or location of the person

applying to it for relief and that a writ cannot be issued

beyond the territorial jurisdiction of the High Court.

7.The Full Bench also referred to the judgments in Board

of Trustees for the Port of Calcutta Vs. Bombay Flour

Mills   Pvt.   Ltd.

9

,  Aligarh   Muslim   University   Vs.   Vinay

Engineering Enterprises (P) Ltd.

10

  and  Oil and Natural

Gas Commission Vs. Utpal Kumar Basu

11

 on the point that

the question as to whether the cause of action had arisen

within the territory of the particular Court would have to be

determined in each case on its own facts in the context of the

subject mater of the litigation and the relief claimed and

while   determining   the   objection   of   lack   of   territorial

jurisdiction the Court must take all the facts pleaded in

support of the cause of action into consideration although

without embarking upon an enquiry as to the correctness or

otherwise of the said facts.

8.The contention sought to be raised by the petitioner,

referring to the judgment of the Supreme Court in Dinesh

Chandra Gahtori Vs. Chief of Army Staff

12

, that the Chief

of Army Staff may be sued anywhere in the country, was

repelled   by   placing   reliance   on   the   Constitution   Bench

decisions   in  K.S.   Rashid   and   Son   Vs.   Income   Tax

8.    AIR 1953 SC 210

9.    AIR 1995 SC 577

10.  (1994) 4 SCC 710

11.  (1994) 4 SCC 711

12.  (2001) 9 SCC 525

6

Writ­A No.2071 of 2017

Investigation Commission

7

 and Election Commission Vs.

Saka Venkata Subba Rao and others

8

.

9.In order to fully appreciate the import of the Full

Bench judgment in the case of Rajendra Kumar Mishra, the

question   which   was   taken  up   for  consideration   and   the

opinion expressed by the Larger Bench, are being extracted

below:­

“2. The short question in this case is whether this Court has

jurisdiction to decide this petition.”

x x x x x

“40. For the reasons given above we are of the opinion that

the Chief of Army Staff can only be sued either at Delhi

where he is located or at a place where the cause of action,

wholly or in part, arises.

41. We may mention that a "cause of action" is the bundle

of facts which, taken with the law applicable, gives the

plaintiff a right to relief against the defendant. However, it

must include some act done by the defendant, since in the

absence of an act, no cause of action can possibly occur.

(Vide  Radhakrishnamurithy   v.   Chandrasekhara   Rao,   AIR

1966 A.P. 334;  Ram Awalamb v. Jata Shankar, AIR 1969

All 526 (FB),  and  Salik Ram Adya Prasad v. Ram Lakhan

and others, AIR 1973 All. 107).

42. In the present case no part of the cause of action has

arisen in U.P. Hence in our opinion the writ petition is not

maintainable in this Court. It is accordingly dismissed. The

decision of the Division Bench in  Kailash Nath Tiwari v.

Union of India, (2002) 1 UPLBEC 468 in our opinion does

not lay down the correct law and is overruled.”

10.In the aforesaid manner the question considered by the

Full Bench was whether the Court had jurisdiction to decide

the petition at hand and it expressed its view that since no

part of the cause of action in the case had arisen in the State

of Uttar Pradesh the writ petition was not  maintainable

7.    AIR 1954 SC 207

8.    AIR 1953 SC 210

7

Writ­A No.2071 of 2017

before the Court.

11.In  The   Director   General,   CRPF,   New   Delhi   Vs.

Constable No.850774845, Lalji Pandey

2

, the respondent,

who was a constable in the Central Reserve Police Force

posted at Hyderabad, had absented himself without leave,

and therefore the departmental proceedings were conducted

against him and an order of dismissal was passed. The

appeal and revision filed thereagainst were also rejected. The

orders of the dismissal as well as the appellate and revisional

orders were passed outside the territorial jurisdiction of this

Court. It was in the light of the aforesaid facts that the

Division Bench following the judgment of the Full Bench in

the   case   of  Rajendra   Kumar   Mishra  held   that   mere

communication of the orders at the residential address of the

respondent in district Bhadohi (in the State of U.P.) would

not confer territorial jurisdiction to this Court.

12.The contra views noticed in the referring order are the

judgment in the case of Bibhuti Narain Singh and the order

passed in the case of Har Govind Singh (supra).

13.In the case of Bibhuti Narain Singh, the departmental

proceedings   were   undertaken   at   a   place   beyond   the

territorial jurisdiction of this Court but the order of penalty

was served upon the petitioner at Faizabad (in the State of

U.P.) where he was posted and in view thereof the Division

Bench was of the view that since the punishment order was

given effect to at Faizabad by withholding increments from

his salary to be drawn at Faizabad, the order of imposition of

2.    Special Appeal No.342 of 2010

8

Writ­A No.2071 of 2017

penalty had infringed the right of the appellant to get full

salary at Faizabad, therefore, he had every legal right to

espouse his cause before the Court within whose jurisdiction

his place of posting was covered and in this regard, the

judgment of the Apex Court in the case of Nawal Kishore

Sharma (supra) was followed.

14.The facts of the case of Har Govind Singh Vs. Union

of India and others

4

  were that the appellant had been

dismissed at Hyderabad and after his dismissal he came back

to his native place in Uttar Pradesh and preferred an appeal

to the statutory authority which was rejected and the order

of rejection was communicated to him within the State of

U.P., and in view of this, the Division Bench which was

hearing the special appeal against the decision of the learned

Single Judge dismissing the writ petition on the ground that

no fraction of the cause of action had arisen in the State of

U.P. so as to maintain the petition, expressed its view that in

the facts of the case a fraction of the transaction had taken

place in the State of U.P., therefore the petitioner had a

cause of action to maintain the petition, and even otherwise

after twelve years of filing of the petition in the year 2004,

the same could not have been dismissed on the ground of

want   of   territorial   jurisdiction.   The   Division   Bench

entertained the special appeal following the judgment of the

Supreme   Court   in  Nawal   Kishore   Sharma  (supra)   and

directed the appeal to be listed for admission/disposal by

order dated 27.04.2016, which has been taken note of by the

learned Single Judge while making the reference.

4.    Special Appeal No.158 of 2016

9

Writ­A No.2071 of 2017

15.It has been pointed out that the aforementioned special

appeal in the case of  Har Govind Singh  has been finally

decided in terms of the judgment dated 26.11.2019 whereby

the special appeal has been allowed following the judgment

in the case of Nawal Kishore Sharma (supra).

16.The judgment in the case of Nawal Kishore Sharma,

which has been followed in the two contra opinions, noticed

in the referring order was rendered in a case where the

appellant who  was on  off­shore  duty with the Shipping

Corporation of India was sent for medical treatment ashore

at Adani, Mundra Port  and thereafter he was considered

permanently unfit for sea­service and an order was passed

cancelling the registration of the appellant as a seaman.

Copy of the letter was sent to the appellant at his native

place in Bihar where he was staying after he was found

medically   unfit.   The   appellant   is   said   to   have   sent   a

representation from his home in the state of Bihar to the

respondent   authorities   claiming   disability   compensation

which was rejected and the order was sent to him at his

home address at Gaya, Bihar. In the facts of the case where

the appellant upon being declared permanently unfit forcing

him to stay at his native place in Bihar wherefrom he had

submitted   representations   with   regard   to   disability

compensation which were entertained by the respondent and

disability thereafter was communicated to him at his home

address in Bihar, the Hon'ble Court held that considering all

the facts together, a part or fraction of cause of action arose

within the jurisdiction of the High Court where he received

the   letter   of   refusal   disentitling   him   from  disability

10

Writ­A No.2071 of 2017

compensation.

17.Notice was also taken of the fact that after the writ

petition was filed at the Patna High Court the same was

entertained   and   a   notice   was   issued.   The   respondents

appeared and participated in the proceedings before the

High Court and after hearing counsel appearing for both the

parties an interim order was passed directing the respondent

authorities to pay an amount which was to be subject to the

result of the writ petition and pursuant to the said interim

order the respondent authorities remitted the amount less

deduction of the TDS to the bank account of the appellant.

However, when the writ petition was taken up for hearing,

the High Court took the view that no cause of action not even

a fraction of cause of action had arisen within its territorial

jurisdiction.

18.Considering the aforementioned facts that when the

writ petition was heard for the purposes of grant of interim

relief no objections were raised by the respondents with

regard to the territorial jurisdiction, the order passed by the

High Court dismissing the writ petition on the ground that

not even a fraction of cause of action had arisen within its

territorial jurisdiction, was held to be unsustainable.

19.After discussing the legal position on the point, the

Supreme Court in the case of Nawal Kishore Sharma, held

as follows:­

“16. Regard being had to the discussion made hereinabove,

there cannot be any doubt that the question whether or not

cause of action wholly or in part for filing a writ petition

has arisen within the territorial limit of any High Court has

11

Writ­A No.2071 of 2017

to be decided in the light of the nature and character of the

proceedings under Article 226 of the Constitution. In order

to maintain a writ petition, the petitioner has to establish

that a legal right claimed by him has been infringed by the

respondents   within   the   territorial   limit   of   the   Court’s

jurisdiction.

17. We have perused the facts pleaded in the writ petition

and   the   documents   relied   upon   by   the   appellant.

Indisputably, the appellant reported sickness on account of

various ailments including difficulty in breathing. He was

referred to hospital. Consequently, he was signed off for

further   medical   treatment.   Finally,  the   respondent

permanently declared the appellant unfit for sea service

due to dilated cardiomyopathy (heart muscles disease). As

a result, the Shipping Department of the Government of

India   issued   an   order   on   12.4.2011   cancelling   the

registration of the appellant as a seaman. A copy of the

letter was sent to the appellant at his native place in Bihar

where he was staying after he was found medically unfit. It

further appears that  the appellant sent a representation

from his home in the State of Bihar to the respondent

claiming disability compensation. The said representation

was replied by the respondent, which was addressed to him

on his home address in Gaya, Bihar rejecting his claim for

disability compensation. It is further evident that when the

appellant was signed off and declared medically unfit, he

returned back to his home in the District of Gaya, Bihar

and, thereafter, he made all claims and filed representation

from   his   home   address   at   Gaya   and   those   letters   and

representations were entertained by the respondents and

replied   and   a   decision   on   those   representations   were

communicated   to   him   on   his   home  address   in   Bihar.

Admittedly, the appellant was suffering from serious heart

muscles disease (Dilated Cardiomyopathy) and breathing

problem   which   forced   him   to   stay   in   native   place,

wherefrom he had been making all correspondence with

regard   to   his   disability   compensation.   Prima   facie,

therefore,   considering   all   the  facts   together,   a   part   or

fraction of cause of action arose within the jurisdiction of

the Patna High Court where he received a letter of refusal

disentitling him from disability compensation.

18.   Apart   from   that,   from   the   counter   affidavit   of   the

respondents   and   the   documents   annexed   therewith,   it

reveals that after the writ petition was filed in the Patna

High Court, the same was entertained and notices were

issued.   Pursuant   to   the   said   notice,   the   respondents

12

Writ­A No.2071 of 2017

appeared and participated in the proceedings in the High

Court.  It  further  reveals that  after  hearing the  counsel

appearing for both the parties, the High Court passed an

interim  order on 18.9.2012 directing the authorities of

Shipping Corporation of India to pay at least a sum of

Rs.2.75 lakhs, which shall be subject to the result of the

writ petition. Pursuant to the interim order, the respondent

Shipping Corporation of India remitted Rs.2,67,270/­ (after

deduction   of   income   tax)   to   the   bank   account   of   the

appellant. However, when the writ petition was taken up

for hearing, the High Court took the view that no cause of

action, not even a fraction of cause of action, has arisen

within its territorial jurisdiction.

19.   Considering   the   entire   facts   of   the   case   narrated

hereinbefore  including the interim  order  passed by  the

High Court, in our considered opinion, the writ petition

ought not to have been dismissed for want of territorial

jurisdiction. As noticed above, at the time when the writ

petition was heard for the purpose of grant of interim

relief, the respondents instead of raising any objection with

regard to territorial jurisdiction opposed the prayer on the

ground that the appellate­writ petitioner was offered an

amount of Rs.2.75 lakhs, but he refused to accept the same

and challenged the order granting severance compensation

by filing the writ petition. The impugned order, therefore,

cannot be sustained in the peculiar facts and circumstances

of this case.

20.   In   the   aforesaid,   the   appeal   is   allowed   and   the

impugned order passed by the High Court is set aside and

the matter is remitted to the High Court for deciding the

writ petition on merits.”

20.As noticed earlier the question considered by the Full

Bench in the case of  Rajendra Kumar Mishra  was as to

whether   this   Court   had   jurisdiction   to   decide   the   said

petition and taking into consideration the facts of the case at

hand the said question was answered by stating that since in

the said case no part of the cause of action had arisen in the

State of Uttar Pradesh therefore the writ petition was not

maintainable before this Court and the same was accordingly

dismissed.

13

Writ­A No.2071 of 2017

21.The judgment in the case of Constable Lalji Pandey

rendered by a Division Bench of this Court was also based on

the facts of the case and taking in view that the order of

dismissal and the revisional order had been passed outside

the territorial limits of the State of U.P. it was held that mere

communication   of   the   orders   at   the   residence   of   the

petitioner would not confer any jurisdiction on this Court.

22.The Larger Bench in the case of  Rajendra Kumar

Mishra after referring to the case law on the point had held

that the question as to whether the cause of action had

arisen within the territory of the particular Court would have

to be determined in each case on its own facts in the context

of the subject matter of the litigation and the relief claimed.

23.The Supreme Court in the case of  Nawal Kishore

Sharma  reiterated   the   parameters   for   invocation   of   the

jurisdiction of the High Court under Article 226 against an

authority/person residing outside the territorial jurisdiction

of the High Court by holding that cause of action if wholly or

in part arose within territorial jurisdiction of High Court or

not is to be determined in the light of nature and character

of proceedings and that the High Court can issue a writ if

cause of action wholly or partially arises within its territorial

jurisdiction even if person or authority against whom writ is

issued is located outside the territorial jurisdiction. It was,

however, also stated that in order to maintain a petition the

petitioner had to establish that his legal right had been

infringed by the respondents within territorial limit of the

High Court's jurisdiction.

14

Writ­A No.2071 of 2017

24.On the facts of the case, where the appellant upon

being   declared   permanently   unfit   for   sea­service   due   to

dilated cardiomyopathy which  forced  him to stay in his

native place in Bihar wherefrom he had been making all

correspondence with regard to his disability compensation

stated   to   be   due   from   the   respondent­employer   and   all

replies including rejection of the claim for disability pension

having been addressed to him at his address in Bihar and

further   the   respondents   having   participated   in   the   writ

proceedings   without   raising   objection   as   to   territorial

jurisdiction, it was held that part or fraction of cause of

action did arise within the jurisdiction of the High Court

where the appellant received a letter of refusal disentitling

him from the disability pension.

25.There does not seem to be any apparent conflict of

opinion between the judgment rendered by the Full Bench of

this Court in the case of Rajendra Kumar Mishra and that

of the Supreme Court in the case of Nawal Kishore Sharma.

In both the judgments it has been held that the question as

to whether cause of action wholly or in part had  arisen

within the territorial jurisdiction of a High Court would have

to be determined in each case on its own facts and in the

light   of   the   nature   and   character   of   proceedings  under

Article 226.

26.Having   said   so,   since   the   question   of   territorial

jurisdiction is coming up before this Court in a fairly large

number of matters, as has been pointed out by the counsel

for the parties, it would be worthwhile to clarify the position

15

Writ­A No.2071 of 2017

and restate the law on the point.

27.Article 226 confers extraordinary jurisdiction on the

High Court to issue prerogative writs for enforcement of

fundamental   rights   or   for   any   other   purpose.   The

jurisdiction,   though   is   to   be   based   on   discretion   and

equitable   considerations,  is   wide  and  expansive   with   no

fetters   having   been   placed   on   the   exercise   of   this

extraordinary   jurisdiction.   The   provision   as   it   originally

stood, reads as under:­

“226. Power of High Courts to issue certain writs.–(1)

Notwithstanding anything in Article 32, every High Court

shall have power, throughout the territories in relation to

which it exercises jurisdiction, to issue to any person or

authority, including in appropriate cases any Government,

within those territories directions, orders or writs, including

writs   in   the   nature   of   habeas   corpus,   mandamus,

prohibition, quo warranto and certiorari, or any of them or

the enforcement of any of the rights conferred by Part III

and for any other purpose. 

(2) The power conferred on a High Court by clause (1)

shall not be in derogation of the power conferred on the

Supreme Court by clause (2) of Article 32.”

28.The   object   of   the   makers   of   our   Constitution   in

adopting Article 226 was to confer wide powers on the High

Courts in issuing directions or writs for the enforcement of

fundamental rights and power to issue directions for any

other   purpose.   The   observations   made   in   the   case   of

Election Commission, India  Vs. Saka Venkata Subba Rao

and others

8

, may be referred to in this regard:­

“6.   ...In   that   situation,   the   makers   of   the   Constitution,

having decided to provide for certain basic safeguards for

the   people   in   the   new   set   up,   which   they   called

fundamental   rights,   evidently   thought   it   necessary   to

8. AIR 1953 SC 210

16

Writ­A No.2071 of 2017

provide   also   a   quick   and   inexpensive   remedy   for   the

enforcement   of   such   rights   and,   finding   that   the

prerogative   writs,   which   the   Courts   in   England   had

developed and used whenever urgent necessity demanded

immediate   and   decisive   interposition,   were   peculiarly

suited for the purpose, they conferred, in the States' sphere,

new   and   wide   powers   on   the   High   Courts   of   issuing

directions, orders, or writs primarily for the enforcement of

fundamental rights, the power to issue such directions, etc.

“for any other purpose” being also included with a view

apparently to place all the High Courts in this country in

somewhat the same position as the Court of King's Bench in

England...”

29.The amplitude of the powers under Article 226 which

enables the High Court to reach injustice wherever it is

found has been explained in Dwarka Nath Vs. Income Tax

Officer, Special Circle D­Ward, Kanpur and another

13

, as

under:­

“4. …This article is couched in comprehensive phraseology

and it ex facie confers a wide power on the High Courts to

reach   injustice   wherever   it   is   found.   The   Constitution

designedly used a wide language in describing the nature

of the power, the purpose for which and the person or

authority against whom it can be exercised. It can issue

writs in the nature of prerogative writs as understood in

England; but the scope of those writs also is widened by the

use of the expression "nature", for the said expression does

not equate the writs that can be issued in India with  those

in England, but only draws an analogy from them. That

apart, High Courts can also issue directions, orders or writs

other than the prerogative writs. 

It enables the High Courts to mould the reliefs to meet the

peculiar and complicated requirements of this country. Any

attempt to equate the scope of the power of the High Court

under Art. 226 of the Constitution with that of the English

Courts   to   issue   prerogative   writs   is   to   introduce   the

unnecessary procedural restrictions grown over the years in

a comparatively small country like England with a unitary

form of Government to a vast country like India functioning

under a federal structure. Such a construction defeats the

purpose of the article itself. To say this is not to say that the

13.   AIR 1966 SC 81

17

Writ­A No.2071 of 2017

High   Courts   can   function   arbitrarily   under   this   Article.

Some limitations are implicit in the article and others may

be evolved to direct the article through defined channels...”

30.The jurisdiction conferred on the High Courts under

Article 226, as it originally stood from its very inception, was

very wide with only two limitations placed upon the exercise

of   these   powers:   (i)   that   the   power   is   to   be   exercised

throughout the territories in relation to which it exercises

jurisdiction, i.e., the writs issued by the Court cannot run

beyond the territories subject to its jurisdiction; (ii) that the

person or authority  to whom the High Court is empowered

to issue the writs must be within those territories, and as an

implication they must be amenable to the jurisdiction of the

Court either by residence or location within those territories.

31.The aforesaid provision and the power of the High

Court   to   issue   writs   in   the   context   of   its   territorial

jurisdiction came up before a Constitution Bench of the

Supreme Court in the case of  Saka Venkata Subba Rao

(supra) where   an  appeal  had   been  filed  from   an   order

passed   by   the   High   Court   of   Madras   issuing   a   writ   of

prohibition restraining the Election Commission, a statutory

authority   constituted   by   the   President   having   its   offices

permanently located at New Delhi, from enquiring into the

alleged disqualification of the respondent for membership of

the Madras Legislative Assembly. Reversing the decision of

the High Court of Madras, the Supreme Court repelled the

proposition that the location of the subject matter or the

cause of action or the parties within the territorial limits of

the High Court's jurisdiction was sufficient to vest the High

18

Writ­A No.2071 of 2017

Court with the substance of jurisdiction to issue prerogative

writs to an authority even though such authority was located

outside its jurisdiction.  Patanjali Sastri, C.J.,  speaking for

the Court, made the following observations:­

“6. Turning now to the question as to the powers of a High

Court under article 226, it will be noticed that article 225

continues to the existing High Courts the same jurisdiction

and   powers   as   they   possessed   immediately   before   the

commencement of the Constitution. Though there had been

some   conflict   of   judicial   opinion   on   the   point,   it   was

authoritatively   decided   by   the   Privy   Council   in   the

Parlakimedi case (70 I.A. 129),  that the  High Court of

Madras ­ the High Courts of Bombay and Calcutta were in

the same position ­ had no power to issue what were

known as high prerogative writs beyond the local limits of

its original civil jurisdiction, and the power to issue such

writs   within   those   limits   was   derived   by   the   Court   as

successor of the Supreme Court which had been exercising

jurisdiction over the Presidency Town of Madras and was

replaced by the High Court established in pursuance of the

Charter Act of 1861. The other High Courts in India had no

power to issue such writs at all...”

32.Referring to the origin of the writs, as pointed out by

Prof.   Holdsworth  in  History   of   English   Law

14

,   the

Constitution Bench held that such limitation was a logical

consequence of the origin and development of the power to

issue prerogative writs as a special remedy. The observations

made in this regard are as follows:­

“7. Such limitation is indeed a logical consequence of the

origin and development of the power to issue prerogative

writs as a special remedy in England. Such power formed

no part of the original or the appellate jurisdiction of the

Court of King's Bench. As pointed out by Prof. Holdsworth

(History of English Law, Vol. I, p. 212 et seq) these writs had

their origin in the exercise of the King's prerogative power

of superintendence over the due observance of the law by

his officials and tribunals, and were issued by the Court of

King's Bench — habeas corpus, that the King may know

14.   History of English Law, Vol. I, p. 212 by Prof. Holdsworth

19

Writ­A No.2071 of 2017

whether   his   subjects   were   lawfully   imprisoned   or   not;

certiorari,   that   he   may   know   whether   any   proceedings

commenced   against   them   are   conformable   to   the   law;

mandamus, to ensure that his officials did such acts as they

were bound to do under the law, and prohibition, to oblige

the inferior tribunals in his realm to function within the

limits   of   their   respective   jurisdiction.   See   also   the

introductory remarks in the judgment in the  Parlakimedi

case 70 I.A. 129. These writs were thus specifically directed

to the persons or authorities against whom redress was

sought and were made returnable in the court issuing them

and,   in   case   of   disobedience,   were   enforceable   by

attachment   for   contempt.   These   characteristics   of   the

special   form   of   remedy   rendered   it   necessary   for   its

effective use that the persons or authorities to whom the

Court was asked to issue these writs should be within the

limits of its territorial jurisdiction. We are unable to agree

with the learned Judge below that if a tribunal or authority

permanently located and normally carrying on its activities

elsewhere   exercises   jurisdiction   within   those   territorial

limits so as to affect the rights of parties therein, such

tribunal or authority must be regarded as "functioning"

within the territorial limits of the High Court and being

therefore amenable to its jurisdiction under article 226.”

33.Regarding the “cause of action” in the context of the

power to issue writs under Article 226, it was stated thus:­

“8. ...The rule that cause of action attracts jurisdiction

in suits is based on statutory enactment and cannot

apply to writs issuable under article 226 which makes

no reference to any cause of action or where it arises

but insists on the presence of the person or authority

"within the territories" in relation to which the High

Court exercises jurisdiction...”

34.Taking a similar view another Constitution Bench in

K.S.   Rashid   and   Son   Vs.   Income   Tax   Investigation

Commission

7

 held that a writ Court cannot exercise its

power under Article 226 beyond its territorial jurisdiction. 

35.The   question   with   regard   to   territorial   jurisdiction

7.    AIR 1954 SC 207

20

Writ­A No.2071 of 2017

again arose in Lt. Col. Khajoor Singh Vs. Union of India

6

,

which was a case where the petitioner, who was serving in

the Jammu & Kashmir State Forces, was served with an

order   passed   by   the   Government   of   India   prematurely

retiring him from service and the said order was challenged

before the High Court of Jammu and Kashmir. A preliminary

objection being raised by the Union of India that since the

authority against which the writ was sought was outside the

territorial jurisdiction of the High Court the petition was not

maintainable, the High Court dismissed the petition relying

upon the earlier Constitution Bench judgments in the cases

of  Saka Venkata Subba Rao  and  K.S. Rashid. The High

Court, however, granted certificate under Article 132 of the

Constitution whereupon the matter came up for hearing

before a Bench of five Judges of the Supreme Court and

during the course of hearing the appellant not only  tried to

distinguish the previous judgments of the Supreme Court but

also tried to question their correctness and in view thereof

the   matter   was   placed   before   a   Larger   Bench   of   seven

Judges.

36.The majority judgment in the case of Khajoor Singh

rendered by  B.P. Sinha,C.J., reaffirmed and approved the

earlier view taken by the Constitution Bench judgments in

Saka Venkata Subba Rao and K.S. Rashid (supra) and it

was held that the petition filed at the High Court of Jammu

and   Kashmir   was   not   maintainable.   The   two   questions

considered in the majority judgment, are as follows:­

“11. The two main questions which arise, therefore, are :

6.   AIR 1961 SC 532

21

Writ­A No.2071 of 2017

(i) whether the Government of India as such can be said to

have   a   location   in   a   particular   place,   viz.,   New   Delhi,

irrespective of the fact that its authority extends over all the

States and its officers function throughout India, and (ii)

whether there is any scope for introducing the concept of

cause of action as the basis of exercise of jurisdiction under

Art. 226. Before, however, we deal with these two main

questions, we would like to clear the ground with respect

to two subsidiary matters which have been urged on behalf

of the appellant.”

37.The majority judgment thereafter proceeded to observe

as follows:­

“12. The first argument is that the word "authority" used in

Art. 226 cannot and does not include Government. We are

not impressed by this argument. In interpreting the word

"authority" we must have regard to the clause immediately

following it. Art. 226 provides for "the issue to any person

or   authority   including   in   appropriate   cases   any

Government" within those territories. It is clear that the

clause   "including   inappropriate   cases   any   Government"

goes with the preceding word "authority", and on a plain

and   reasonable   construction   it   means   that   the   word

"authority" in the context may include any Government in

an appropriate case. The suggestion that the said clause is

intended to confer discretion on the High Courts in the

matter of issuing a writ or direction on any Government

seems to us clearly unsustainable. To connect this clause

with the issuance of a writ or order and to suggest that in

dealing with cases against Government the High Court has

to decide whether the case is appropriate for the issue of

the order is plainly not justified by the rules of grammar.

We have no hesitation in holding that the said clause goes

with the word "authority" and that its effect is that the

authority against whom jurisdiction is conferred on the

High Court to issue a writ or appropriate order may in

certain cases include a Government. Appropriate cases in

the   context   means   cases   in   which   orders   passed   by   a

Government or their subordinates are challenged, and the

clause   therefore   means   that   where   such   orders   are

challenged the High Court may issue a writ against the

Government. The position, therefore, is that under Art. 226

power is conferred on the High Court to issue to any person

or authority or in a given case to any Government, writs or

orders there specified for enforcement of any of the rights

22

Writ­A No.2071 of 2017

conferred by Part III and for any other purpose. Having

thus dealt with the two subsidiary points raised before us,

we may now proceed to consider the two main contentions

which arise for our decision in the present appeal.”

38.In respect of the first question, it was stated thus:­

“13. This brings us to the first question, namely, whether

the Government of India as such can be said to be located

at one place, namely, New Delhi. The main argument in

this connection is that the Government of  India is all­

pervasive and is functioning throughout the territory of

India and therefore every High Court has power to issue a

writ against it, as it must be presumed to be located within

the territorial jurisdiction of all State High Courts. This

argument in our opinion confuses the concept of location of

a   Government   with   the   concept   of   its   functioning.   A

Government may be functioning all over a State or all over

India; but it certainly is not located all over the State or all

over India. It is true that the Constitution has not provided

that the seat of the Government of India will be at New

Delhi. That, however, does not mean that the Government

of India as such has no seat where it is located. It is

common knowledge that the seat of the Government of

India  is   in  New  Delhi   and   the   Government  as  such   is

located in New Delhi. The absence of a provision in the

Constitution can make no difference to this fact. What we

have to see, therefore, is whether the words of Art. 226

mean that the person or authority to whom a writ is to be

issued has to be resident in or located within the territories

of the High Court issuing the writ? The relevant words of

Art. 226 are these—

"Every High Court shall have power... to issue to any

person or authority... within those territories..."

So far as a natural person is concerned, there can be no

doubt that he can be within those territories only if he

resides therein either permanently or temporarily. So far as

an authority is concerned, there can be no doubt that if its

office is located therein it must be within the territory. But

do these words mean with respect to an authority that even

though its office is not located within those territories it

will be within those territories because its order may affect

persons living in those territories? Now it is clear that the

jurisdiction conferred on the High Court by Art. 226 does

not depend upon the residence or location of the person

applying to it for relief; it depends only on the person or

23

Writ­A No.2071 of 2017

authority against whom a writ is sought being within those

territories. It seems to us therefore that it is not permissible

to read in Art. 226 the residence or location of the person

affected by the order passed in order to determine the

jurisdiction of the High Court. That jurisdiction depends on

the person or authority passing the order being within

those territories and the residence or location of the person

affected can have no relevance on the question of the High

Court's jurisdiction. Thus if a person residing or located in

Bombay, for example, is aggrieved by an order passed by

an authority located, say, in Calcutta, the forum in which

he has to seek relief is not the Bombay High Court though

the order may affect him in Bombay but the Calcutta High

Court where the authority passing the order is located. It

would, therefore, in our opinion be wrong to introduce in

Art. 226 the concept of the place where the order passed

has effect in order to determine the jurisdiction of the High

Court   which   can   give   relief   under   Art.   226.   The

introduction of such a concept may give rise to confusion

and conflict of jurisdictions. Take, for example, the case of

an order passed by an authority in Calcutta, which affects

six brothers living, say, in Bombay, Madras, Allahabad,

Jabalpur, Jodhpur and Chandigarh. The order passed by

the authority in Calcutta has thus affected persons in six

States. Can it be said that Art. 226 contemplates that all the

six High Courts have jurisdiction in the matter of giving

relief under it? The answer must obviously be 'No', if one is

to avoid confusion and conflict of jurisdiction. As we read

the relevant words of Art. 226 (quoted above) there can be

no doubt that the jurisdiction conferred by that Article on a

High Court is with respect to the location or residence of

the person or authority passing the order and there can be

no question of introducing the concept of the place where

the order is to have effect in order to determine which High

Court can give relief under it. It is true that this Court will

give such meaning to the words used in the Constitution as

would help towards its working smoothly. If we were to

introduce in Art. 226 the concept of the place where the

order is to have effect we would not be advancing the

purposes for which Art. 226 has been enacted. On the other

hand,   we   would   be   producing   conflict   of   jurisdiction

between   various   High   Courts   as   already   shown  by  the

illustration given above. Therefore, the effect of an order by

whomsoever   it   is   passed   can   have   no   relevance   in

determining the jurisdiction of the High Court which can

take   action   under   Art.   226.   Now,   functioning   of   a

Government is really nothing other than giving effect to the

24

Writ­A No.2071 of 2017

orders passed by it. Therefore it would not be right to

introduce in Art. 226 the concept of the functioning of

Government when determining the meaning of the words

"any   person   or   authority   within   those   territories".   By

introducing the concept of functioning in these words we

shall be creating the same conflict which would arise if the

concept of the place where the order is to have effect is

introduced in Art. 226. There can, therefore, be no escape

from the conclusion that these words in Art. 226 refer not

to the place where the Government may be functioning but

only to the place where the person or authority is either

resident or is located. So far therefore as a natural person is

concerned, he is within those territories if he resides there

permanently or temporarily. So far as an authority (other

than a Government) is concerned, it is within the territories

if its office is located there. So far as a Government is

concerned it is within the territories only if its seat is within

those territories.”

39.The first question was answered by the Supreme Court

in the following manner:­

“14. The seat of a Government is sometimes mentioned in

the Constitutions of various countries but many a time the

seat   is   not   so   mentioned.   But   whether   the   seat   of   a

Government is mentioned in the Constitution or not, there

is undoubtedly a seat from which the Government as such

functions as a fact. What Art. 226 requires is residence or

location as a fact and if therefore there is a seat from which

the Government functions as a fact even though that seat is

not mentioned in the Constitution the High Court within

whose territories that seat is located will be the High Court

having jurisdiction under Art. 226 so far as the orders of

the Government as such are concerned. Therefore, the view

taken in Election Commission, India v. Saka Venkata Subba

Rao (AIR 1953 SC 210) and  K.S. Rashid and Son  v.  The

Income Tax Investigation Commission  (AIR 1954 SC 207)

that there is twofold limitation on the power of the High

Court to issue writs etc. under Art. 226, namely, (i) the

power   is   to   be   exercised   'throughout   the   territories   in

relation to which it exercises jurisdiction', that is to say, the

writs issued by the Court cannot run beyond the territories

subject to its jurisdiction, and (ii) the person or authority to

whom the High Court is empowered to issue such writs

must be "within those territories" which clearly implies that

they   must   be   amenable   to   its   jurisdiction   either   by

25

Writ­A No.2071 of 2017

residence or location within those territories, is the correct

one.”

40.In   respect  of   the  second   question   which   was  with

regard to the cause of action, it was observed as follows:­

“15. This brings us to the second point, namely, whether it

is possible to introduce the concept of cause of action in

Art. 226 so that the High Court in whose jurisdiction the

cause of action arose would be the proper one to pass an

order  thereunder. Reliance in this connection has been

placed on the judgment of the Privy Council in  Ryots of

Garabandho v. Zamindar of Parlakimedi (70 Ind App 129 :

AIR 1943 PC 164). In that case the Privy Council held that

even though the impugned order was passed by the Board

of Revenue which was located in Madras the High Court

would have no jurisdiction to issue a writ quashing that

order, as it had no jurisdiction to issue a writ beyond the

limits of the city of Madras except in certain cases, and that

particular   matter   was   not   within   the   exceptions.   This

decision of the Privy Council does apparently introduce an

element of the place where the cause of action arose in

considering the jurisdiction of the High Court, to issue a

writ. The basis of that decision, however, was the peculiar

history of the issue of writs by the three Presidency High

Courts as successors of the Supreme Courts, though on the

literal   construction  of  clause  8 of   the  Charter   of  1800

conferring jurisdiction on the Supreme Court of Madras,

there could be little doubt that the Supreme Court would

have the same jurisdiction as the Justices of the Court of

King's Bench Division in England for the territories which

then were or thereafter might be subject to or depend upon

the Government of Madras. It will therefore not be correct

to put too much stress on the decision in that case. The

question whether the concept of cause of action could be

introduced in Art. 226 was also considered in Saka Venkata

Subba Rao's case, 1953 SCR 1144 and was repelled in these

words:­

"The rule that cause of action attracts jurisdiction in

suits is based on statutory enactment and cannot

apply to writs issuable under Art. 226 which makes

no reference to any cause of action or where it arises

but insists on the presence of the person or authority

'within the territories' in relation to which the High

Court exercises jurisdiction." 

16. Article 226 as it stands does not refer anywhere to the

26

Writ­A No.2071 of 2017

accrual of cause of action and to the jurisdiction of the

High Court depending on the place where the cause of

action   accrues   being   within   its   territorial   jurisdiction.

Proceedings under Art. 226 are not suits; they provide for

extraordinary remedies by a special procedure and give

powers of correction to the High Court over persons and

authorities and these special powers have to be exercised

within the limits set for them. These two limitations have

already been indicated by us above and one of them is that

the   person   or   authority   concerned   must   be   within   the

territories over which the High Court exercises jurisdiction.

Is it possible then to overlook this constitutional limitation

and say that the High Court can issue a writ against a

person or authority even though it may not be within its

territories simply because the cause of action has arisen

within those territories? It seems to us that it would be

going in the face of the express provision in Art. 226 and

doing away with an express limitation contained therein if

the concept of cause of action were to be introduced in it.

Nor do we think that it is right to say that because Art. 300

specifically   provides   for   suits   by   and   against   the

Government of India, the proceedings under Art. 226 are

also covered by Art. 300. It seems to us that Art. 300 which

is on the same line as section 176 of the Government of

India Act, 1935, dealt with suits as such and proceedings

analogous   to   or   consequent   upon   suits   and   has   no

reference to the extraordinary remedies provided by Art.

226 of the Constitution. The concept of cause of action

cannot in our opinion be introduced in Art. 226, for by

doing so we shall be doing away with the express provision

contained   therein   which   requires   that   the   person   or

authority   to   whom   the   writ   is   to   be   issued   should   be

resident in or located within the territories over which the

High Court has jurisdiction. It is true that this may result in

some inconvenience to person residing far away from New

Delhi who are aggrieved by some order of the Government

of India as such, and that may be a reason for making a

suitable constitutional  amendment  in Art.  226.  But  the

argument of inconvenience, in our opinion, cannot affect

the plain language of Art. 226, nor can the concept of the

place of cause of action be introduced into it for that would

do away with the two limitations on the powers of the High

Court contained in it.

17.   We   have   given   our   earnest   consideration   to   the

language of Art. 226 and the two decisions of this Court

referred to above. We are of opinion that unless there are

clear and compelling reasons, which cannot be denied, we

27

Writ­A No.2071 of 2017

should not depart from the interpretation given in these

two cases and indeed from any interpretation given in an

earlier judgment of this Court, unless there is a fair amount

of   unanimity   that   the   earlier   decisions   are   manifestly

wrong.   This   Court   should   not,   except   when   it   is

demonstrated beyond all reasonable doubt that its previous

ruling, given after due deliberation and full hearing, was

erroneous, go back upon its previous ruling, particularly on

a constitutional issue. In this case our reconsideration of

the matter has confirmed the view that there is no place for

the introduction of the concept of the place where the

impugned order has effect or of the concept of functioning

of   a   Government,   apart   from   the   location   of   its   office

concerned with the case, or even of the concept of the place

where the cause of action arises in Art. 226 and that the

language of that Article is plain enough to lead to the

conclusion at which the two cases of this Court referred to

above arrived. If any inconvenience is felt on account of

this interpretation of Art. 226 the remedy seems to be a

constitutional amendment. There is no scope for avoiding

the inconvenience by an interpretation which we cannot

reasonably, on the language of the Article, adopt and which

the language of the Article does not bear.”

41.Expressing his inability to agree with the majority view,

K.Subba Rao,J. (as he then was), construing the words “in

appropriate cases” took the view that the petition in the High

Court   of   Jammu   and   Kashmir   was   maintainable   and

summarised his view by stating the following propositions:­

“40. ...(1) The power of the High Court under Art. 226 of

the Constitution is of the widest amplitude and it is not

confined only to issuing of writs in the nature of habeas

corpus, etc., for it can also issue directions or orders against

any person or authority, including in appropriate cases any

Government.   (2)   The   intention   of   the   framers   of   the

Constitution is clear, and they used in the Article words

"any Government" which in their ordinary significance must

include the Union Government. (3) The High Court can

issue a writ to run throughout the territories in relation to

which   it   exercises   jurisdiction   and   to   the   person   or

authority or Government within the said territories. (4) The

Union   Government   has   no   constitutional   situs   in   a

particular place, but it exercise its executive powers in

28

Writ­A No.2071 of 2017

respect of matters to which Parliament has power to make

laws and the power in this regard is exercisable throughout

India; the Union Government must, therefore, be deemed

in law to have functional existence throughout India. (5)

When by exercise of its powers the Union Government

makes an order infringing the legal right or interest of a

person residing within the territories in relation to which a

particular High Court exercises jurisdiction, that High Court

can issue a writ to the Union Government, for in law it

must be deemed to be "within" that State also. (6) The

High Court by issuing a writ against the Union Government

is not travelling beyond its territorial jurisdiction, as the

order is issued against the said Government "within" the

State. (7) The fact that for  the sake of  convenience a

particular officer of the said Government issuing an order

stays outside the territorial limits of the High Court is not

of any relevance, for it is the Union Government that will

have to produce the record or carry out the order, as the

case may be. (8) The orders issued by the High Court can

certainly be enforced against the Union Government, as it

is amenable to its jurisdiction, and if they are disobeyed it

will   be   liable   to   contempt.   (9)   Even   if   the   Officers

physically reside outside its territorial jurisdiction, the High

Court can always reach them under the Contempt of Courts

Act, if they choose to disobey the orders validly passed

against   the   Union   Government   which   cannot   easily   be

visualized or ordinarily be expected. (10) The difficulties in

communicating the orders pertain to the rules of procedure

and   adequate   and   appropriate   rules   can   be   made   for

communicating the same to the Central Government or its

officers.”

42.A point on the doctrine of merger arose in Collector of

Customs, Calcutta Vs. East India Commercial Company

Limited, Calcutta and others

15

. In this case a writ petition

under Article 226 was filed before the High Court of Calcutta

against an order of confiscation passed by the Collector of

Customs, Calcutta which had been confirmed by the Central

Board of Revenue. Upon a preliminary objection being raised

by the Department placing reliance upon the decision in the

case of Saka Venkata Subba Rao to the effect that since the

15.   AIR 1963 SC 1124

29

Writ­A No.2071 of 2017

Central Board of Revenue was not within the territorial

jurisdiction   of   the   High   Court,   no  writ   could   be   issued

against it, the matter was referred to a Full Bench of the

High   Court   wherein   the   following   questions   were

considered:­

“(i) Whether any writ could issue against the Central Board

of Revenue which was a party to the writ petition and

which was permanently located outside the jurisdiction of

the High Court; and (ii) Whether if no writ could issue

against the Central Board of Revenue any writ could be

issued   against   the   Collector   of   Customs   (Original

Authority) when the Central Board of Revenue (Appellate

Authority) had merely dismissed the appeal.”

43.On the first question, it was held that the High Court

had no jurisdiction to issue a writ against the Central Board

of Revenue in view of the decision in Saka Venkata Subba

Rao. However, on the second question, the Full Bench took a

view that since the Central Board of Revenue had only

dismissed the appeal against the order of Collector of the

Customs, Calcutta, the order of the Original Authority was

operating and since the said authority was situate within the

jurisdiction of the High Court, therefore, it had jurisdiction

to entertain the petition.

44.The question as to whether the High Court would have

jurisdiction to issue a writ against the original order in spite

of the fact that the same had been taken in appeal to the

Central Board of Revenue against which the High Court

could not issue a writ, was considered before the Supreme

Court upon an appeal filed against the judgment of the High

Court. Speaking for the Bench, K.N. Wanchoo,J. (as he then

was) observed as follows:­

30

Writ­A No.2071 of 2017

“4. The question therefore turns on whether the order of

the original authority becomes merged in the order of the

Appellate  Authority even where the Appellate Authority

merely dismisses the appeal without any modification of

the order of the original authority. It is obvious that when

an appeal is made, the Appellate Authority can do one of

three things, namely, (i) it may reverse the order under

appeal, (ii) it may modify that order, and (iii) it may

merely   dismiss   the   appeal   and   thus   confirm   the   order

without any modification. It is not disputed that in the first

two cases where the order of the original authority is either

reversed   or   modified   it   is   the   order   of   the   Appellate

Authority which is the operative order and if the High

Court has no jurisdiction to issue a writ to the Appellate

Authority it cannot issue a writ to the original authority.

The question therefore is whether there is any difference

between  these two cases and the third case where the

Appellate Authority dismisses the appeal and thus confirms

the order of the original authority. It seems to us that on

principle it is difficult to draw a distinction  between the

first two kinds of orders passed by the Appellate Authority

and the third kind of order passed by it. In all these three

cases after the Appellate Authority has disposed of the

appeal, the operative order is the order of  the Appellate

Authority whether it has reversed the original order or

modified it or confirmed it. In law, the appellate order of

confirmation is quite as efficacious as an operative order as

an appellate order of reversal or modification. Therefore, if

the Appellate Authority is beyond the territorial jurisdiction

of the High Court it seems difficult to hold even in a case

where the Appellate Authority has confirmed the order of

the original authority that the High Court can issue a writ

to the original authority which may even have the effect of

setting aside  the order of the original authority when it

cannot issue a writ to the Appellate Authority which has

confirmed the order of the original authority.”

45.A similar view had been taken earlier in  Burhanpur

National Textile Workers' Union, Burhanpur Vs. Labour

Appellate   Tribunal   of   India   at   Bombay   and   others

16

,

wherein it was stated as follows:­

“26.   ...The   power   to   compel   an  inferior   tribunal   so   to

certify its record must of necessity be territorial in extent

16.   AIR 1955 Nag 148

31

Writ­A No.2071 of 2017

and has been rendered more so by the manner in which

Article 226 has been framed in the Constitution. If we

cannot make our writ run to the Appellate Tribunal at

Bombay so as to compel it to certify its record to us or to

bind it with our consequent order; we have no jurisdiction

to interfere with its decision at all. To interfere with the

order of the Industrial Court in such circumstances would

be improper. I regret I have to refer to my decision given

when   sitting   with   Choudhuri,   J.   in   —  ‘Ramkrishna   v.

Daoosingh’, AIR 1953 Nag 357 (E), that the Court does not

do indirectly what it cannot do directly and this Court

should be loath to quash an intermediate order so as to get

rid   of   a   subsequent   order   by   implication.   Further,   our

action in quashing the order of the Industrial Court would

place   that   Court   and   the   Registrar   on   the   horns   of   a

dilemma. Under the Act they would be bound by the order

of the Appellate Tribunal, and equally bound to give effect

to our order. If we do not quash the order of the Appellate

Tribunal and leave it operative, we indirectly compel the

Industrial Court to disobey that order. The Industrial Court

and the Registrar are thus exposed to a commitment for

contempt at the instance of the Appellate Tribunal and

equally at our instance, if they disobey  our writ. Such a

situation cannot be allowed to arise and is against the

practice of Courts.”

46.The aforementioned decisions were on the principle

that once an order of an original authority is taken in appeal

to   the   appellate   authority,   which   is   located   beyond   the

territorial jurisdiction of the High Court, it is the order of the

appellate authority which is the effective order after the

appeal is disposed of, and as the High Court cannot issue a

writ against the appellate authority for want of territorial

jurisdiction, it would not be open to the High Court to issue

a writ to the original authority though the same may be

within its territorial jurisdiction. In other words, once the

appeal is disposed of, though the appellate authority may

have merely confirmed the order of the appellate authority

and dismissed the appeal, the High Court could not issue a

32

Writ­A No.2071 of 2017

writ to the original authority, which was within its territorial

jurisdiction, since it would have the effect of setting aside the

order of the appellate authority which was located beyond

the jurisdiction of the High Court. The effect of the decisions

was thus to hold that even if the cause of action originally

arose within the territorial jurisdiction of a High Court, if the

appeal lay to an authority beyond its territorial jurisdiction,

the order of the appellate authority could not be subjected to

challenge before that High Court within whose jurisdiction

the original cause of action arose.

47.Another effect of the above decisions was that the only

High Court, at that point of time, which could exercise

jurisdiction to issue any direction, order or writ to the Union

of India, was the Punjab High Court.

48.The resulting inconvenience to persons residing far

away from New Delhi who were aggrieved by some order of

the Government of India was noticed by the Constitution

Bench in the case of Khajoor Singh and it was stated that

the argument of inconvenience may be a reason for making a

suitable constitutional amendment in Article 226, but the

same   could   not   affect   the   plain   language   of   the   said

provision. The observations made in the judgment are as

follows:­

“16. ...The concept of cause of action cannot in our opinion

be introduced in Art. 226, for by doing so we shall be doing

away with the express provision contained therein which

requires that the person or authority to whom the writ is to

be   issued   should   be   resident   in   or   located   within   the

territories over which the High Court has jurisdiction. It is

true that this may result in some inconvenience to person

residing far away from New Delhi who are aggrieved by

33

Writ­A No.2071 of 2017

some order of the Government of India as such, and that

may   be   a   reason   for   making   a   suitable   constitutional

amendment   in   Art.   226.   But   the   argument   of

inconvenience,   in   our   opinion,   cannot   affect   the   plain

language of Art. 226, nor can the concept of the place of

cause of action be introduced into it for that would do

away with the two limitations on the powers of the High

Court contained in it.”

49.The   Supreme   Court   in   the   Constitution   Bench

judgment referred to above held that “cause of action” was

not at all relevant for the purpose of conferring jurisdiction

on High Courts under Article 226, as it originally stood, and

the attempt to import the said concept was repelled.

50.In   order   to   overcome   the   hardship   faced   by   the

litigants   from   distant   places   in   regard   to   invoking   writ

jurisdiction against the Central Government, the Constitution

(Fifteenth) Amendment Act, 1963, was brought in, in terms

whereof, after clause (1), clause (1­A) was inserted in Article

226 (renumbered as clause (2) by the Constitution (Forty­

second)

Amendment Act, 1976).

51.The amended provision now reads as under:­

“226. Power of the High Courts to issue certain writs.—

(1) Notwithstanding  anything in  article 32, every High

Court   shall   have   power,   throughout   the   territories   in

relation to which it exercises jurisdiction, to issue to any

person or authority, including in appropriate cases, any

Government, within those  territories directions, orders or

writs,   including   writs   in   the   nature   of  habeas   corpus,

mandamus, prohibition, quo warranto and certiorari, or any

of them, for the enforcement of any of the rights conferred

by Part III and for any other purpose. 

(2) The power conferred by clause (1) to issue directions,

orders or writs to any Government, authority or person

may   also   be   exercised   by   any   High   Court   exercising

jurisdiction in relation to the territories within which the

34

Writ­A No.2071 of 2017

cause of action, wholly or in part, arises for the exercise of

such   power,   notwithstanding   that   the   seat   of   such

Government or authority or the residence of such person is

not within those territories.”

52.The   statement   of   objects   and   reasons   giving   the

underlying   object   of   the   amendment   was   stated   in   the

following words:­

“Under the existing Article 226 of the Constitution, the only

High   Court   which   has   jurisdiction   with   respect   to   the

Central Government is the Punjab High Court. This involves

considerable hardship to litigants from distant places. It is,

therefore, proposed to amend Article 226 so that when any

relief   is   sought   against   any   Government,   authority   or

person for any action taken, the High Court within whose

jurisdiction   the   cause   of   action   arises   may   also   have

jurisdiction to issue appropriate directions, orders or writs.”

53.With   the   coming   into   force   of   the   Constitution

(Fifteenth)   Amendment,   on   October   5,   1963,   and   the

insertion of clause (1­A), subsequently renumbered as clause

(2), the jurisdiction of the High Court could now be invoked

if the cause of action arose wholly or in part within the

territorial jurisdiction of that High Court.

54.It   is   thus   seen   that   the   Constitution   (Fifteenth)

Amendment   introduced the concept of cause of action,

which the Supreme Court, in its majority judgment in the

case of Khajoor Singh, had held to be not included in the

language of Article 226.

55.In view of Section 141 CPC, the procedure provided

under the Code of Civil Procedure, may not be held to be

applicable   to   writ   proceedings,   however,   the   concept   of

cause of action having been introduced by virtue of the

35

Writ­A No.2071 of 2017

Constitution (Fifteenth) Amendment, the phraseology used

in Section 20(c) and Article 226(2) of the Constitution being

pari materia, the meaning assigned to the expression “cause

of action” in the context of its use under Section 20(c), may

be adverted to. This is more so, for the reason that the

expression “cause of action” has not been defined in the

Constitution.

56.Section 20 of the Code of Civil Procedure recognises

the territorial jurisdiction of Courts, inter alia, wherever the

cause of action wholly or in part arises.

57.The judicially settled meaning which the expression

“cause of action” has acquired, has been summarised in

Mulla's Code of Civil Procedure

17

, in the following words:­

“In   the   restricted   sense,   'cause   of   action',   means   the

circumstances forming the infraction of the right or the

immediate occasion for the action. In the wider sense it

means the necessary conditions for the maintenance of the

suit, including not only the infraction of the right, but the

infraction coupled with the right itself. Compendiously the

expression means every fact which it would be necessary

for the plaintiff to prove, if traversed, in order to support

his right to the judgment of the court. Every fact which is

necessary to be proved, as distinguished from every piece

of   evidence   which   is   necessary   to   prove   each   fact,

comprises   'cause   of   action'.   It   has   to   be   left   to   be

determined in each individual case as to where the cause of

action arises. The cause of action means the circumstances

forming infraction of the right or immediate occasion for

action. It is left to be determined in each individual case as

to where the cause of action arises. The cause of action in

suit/petition has no reference to the defence taken in the

suit nor is it related to the evidence by which the cause of

action is established.

A suit is always based on a cause of action. There can be no

suit without a cause of action and such cause of action

17.  Mulla's Code of Civil Procedure by Sir Dinshaw Fardunji  Mulla, 19

th 

Edn. Vol. 1

36

Writ­A No.2071 of 2017

having accrued to the plaintiff, the jurisdiction of the court

in a matter of contract will depend on the situs of the

contract and the cause of action arising through connecting

factors. A cause of action is a bundle of facts which taken

with the law applicable, gives the plaintiff a right to relief

against the defendant. It must include some act done by the

defendant since in the absence of an act no cause of action

can possibly accrue. It is not limited to actual infringement

of right sued on, but includes all the material facts on

which   it   is   founded.   It   does   not   comprise   evidence

necessary to prove such facts, but every fact necessary for

the plaintiff to prove to enable him to obtain a decree.

Everything which if not proved would give the defendant a

right to immediate judgment must be part of the cause of

action; but it has no relation whatever to the defence which

may be set up by the defendant nor does it depend upon

the character of the relief prayed for by the plaintiff. 'A

cause of action' means every fact, which, if traversed, it

would be necessary for the plaintiff to prove in order to

support his right to a judgment of the court. It is a media

upon   which   the   plaintiff   asks   the   court   to   arrive   at   a

conclusion in his favour. In legal parlance the expression

'cause of action' is generally understood to mean a situation

or a state of facts that entitle a party to maintain an action

in a court or a tribunal; a group of operative facts giving

rise to one or more bases for suing; a factual situation that

entitles   one   person   to   obtain   a   remedy   in   court   from

another person.”

58.The classical definition of the expression “cause of

action”, referred to in Mulla's Code of Civil Procedure, is

found in the case of Cooke Vs. Gill

18

 where in the words of

Lord Brett it was stated thus:­

“'Cause   of   action'   means  every  fact  which   it   would   be

necessary for the plaintiff to prove, if traversed, in order to

support his right to the judgment of the court.”

59.The expression “cause of action” has been defined in

Halsbury's Laws of England

19

, as follows:­

“20. Cause of action. “Cause of action” has been defined

as meaning simply a factual  situation, the existence  of

18.   (1873) 8 CP 107

19.   Halsbury's Laws of England, 4

th

 Edn. Vol.37, p.27

37

Writ­A No.2071 of 2017

which   entitles   one   person   to   obtain   from   the   court   a

remedy against another person. The phrase has been held

from earliest time to include every fact which is material to

be proved to entitle the plaintiff to succeed, and every fact

which a defendant would have a right to traverse. “Cause

of action” has also been taken to mean that a particular act

on the part of the defendant which gives the plaintiff his

cause   of   complaint,   or   the   subject­matter   of   grievance

founding  the  action,   not   merely  the  technical  cause  of

action.

The same facts or the same transaction or event may give

rise to more than one effective cause of action.

A cause of action arises wholly or in part within a certain

local area where all or some of the material facts which the

plaintiff has to prove in order to succeed arise within that

area.”

60.In A.B.C. Laminart Private Limited and another Vs.

A.P.   Agencies,   Salem

20

,   the   meaning   of   the   expression

“cause of action” was explained thus:­

“12. A cause of action means every fact, which if traversed,

it would be necessary for the plaintiff to prove in order to

support his right to a judgment of  the court. In other

words, it is a bundle of facts which taken with the law

applicable   to   them   gives   the   plaintiff   a   right   to   relief

against the defendant. It must include some act done by the

defendant since in the absence of such an act no cause of

action can possibly accrue. It is not limited to the actual

infringement   of   the   right   sued   on   but   includes   all   the

material facts on which it is founded. It does not comprise

evidence   necessary   to   prove   such   facts,   but   every   fact

necessary for the plaintiff to prove to enable him to obtain

a decree. Everything which if not proved would give the

defendant a right to immediate judgment must be part of

the cause of action. But it has no relation whatever to the

defence which may be set up by the defendant nor does it

depend upon the character of the relief prayed for by the

plaintiff.”

61.The aforementioned position has been reiterated in

South   East   Asia   Shipping   Company   Limited   Vs.   Nav

20.  (1989) 2 SCC 163

38

Writ­A No.2071 of 2017

Bharat Enterprises Private Limited and others

21

, wherein

it has been observed as follows:­

“3. It is settled law that cause of action consists of bundle

of facts which give cause to enforce the legal injury for

redress in  a court of  law. The cause of  action means,

therefore,   every   fact,   which   if   traversed,   it   would   be

necessary for the plaintiff to prove in order to support his

right to a judgment of the court. In other words, it is a

bundle of facts, which taken with the law applicable to

them, gives the plaintiff a right to claim relief against the

defendant. It must include some act done by the defendant

since in the absence of such an act no cause of action

would possibly accrue or would arise...”

62.The meaning of the expression “cause of action”, as

understood   in   English   Law,   had   been   summarised   in

Paragon   Finances   Vs.   DB   Thakerar   and   Company

22

,

wherein  referring   to  the  earlier decisions  in  Letang  Vs.

Cooper

23

,   approved   in  Steamship   Mutual   Underwriting

Association Limited Vs. Trollope & Colls Limited

24

, the

expression “cause of action” has been held to mean every

fact which is material to be proved to entitle plaintiff to

succeed – every fact which the defendant would have a right

to traverse. The observations made, in this regard, by Millet

LJ, are as follows:­

“The classic definition of a cause of action was given by

Brett J in Cooke v Gill (1873) LR 8 CP 107 at p. 116:

“Cause of action” has been held from the earliest

times to mean every fact which is material to be

proved to entitle the plaintiff to succeed,—every fact

which the defendant would have a right to traverse.”

In the  Thakerar  case Chadwick J cited the more recent

definition offered by Diplock LJ in Letang v Cooper (1965)

1 QB 232 CA at pp. 242­243, and approved in Steamship

21.  (1996) 3 SCC 443

22.  (1999) 1 All ER 400

23.  (1964) 2 All ER 929

24.  (1986) 6 ConLR 11

39

Writ­A No.2071 of 2017

Mutual   Underwriting   Association   v   Trollop   &   Colls   Ltd

(1986) 6 ConLR 11 at p. 30:

“A cause of action is simply a factual situation the

existence of which entitles one person to obtain from

the court a remedy against another person.”

I do not think that Diplock LJ was intending a different

definition from that of Brett J. However it is formulated,

only those facts which are material to be proved are to be

taken into account. The pleading of unnecessary allegations

or the addition of further instances or better particulars do

not amount to a distinct cause of action. The selection of

the material facts to define the cause of action must be

made at the highest level of abstraction.”

63.In Rajasthan High Court Advocates' Association Vs.

Union of India and others

25

, the meaning of the expression

“cause of action” was compendiously held to include every

fact which it would be necessary for the plaintiff to prove, if

traversed, in order to support his right to the judgment of the

Court, as distinguished from every piece of evidence which is

necessary to prove each fact. As to where the cause of action

arises   would   have   to  be   left   to   be   determined   in   each

individual case. It was stated thus:­

“17.   The   expression   “cause   of   action”   has   acquired   a

judicially­settled meaning. In the restricted sense cause of

action means the circumstances forming the infraction of

the right or the immediate occasion for the action. In the

wider   sense,  it   means  the   necessary   conditions  for   the

maintenance of the suit, including not only the infraction of

the right, but the infraction coupled with the right itself.

Compendiously the expression means every fact which it

would be necessary for the plaintiff to prove, if traversed,

in order to support his right to the judgment of the Court.

Every fact which is necessary to be proved, as distinguished

from every piece of evidence which is necessary to prove

each fact, comprises in “cause of action”. It has to be left to

be determined in each individual case as to where the

cause of action arises...”

25.  (2001) 2 SCC 294

40

Writ­A No.2071 of 2017

64.While   considering   the   meaning   of   the   expression

“cause of action” in Ambica Industries Vs. Commissioner

of Central Excise

26

, it was held that although in view of

Section 141 CPC, the provisions thereof would not apply to

writ proceedings, the phraseology used in Section 20(c) CPC,

and Article 226(2), being in pari materia, the decisions of the

Supreme Court rendered on interpretation of Section 20(c)

shall apply to writ proceedings also keeping in view the

expression “cause of action” used in Article 226(2), it was

stated, that indisputably even if a small fraction thereof

accrues within the jurisdiction of the Court, the Court would

have jurisdiction in the matter though the doctrine of  forum

conveniens may also have to be considered. The observations

made in this regard are as follows:­

“40. Although in view of Section 141 of the Code of Civil

Procedure the provisions thereof would not apply to writ

proceedings, the phraseology used in Section 20(c) of the

Code of Civil Procedure and Clause (2) of Article 226,

being in pari materia, the decisions of this Court rendered

on interpretation of Section 20(c) CPC shall apply to the

writ proceedings also. Before proceeding to discuss the

matter further it may be pointed out that the entire bundle

of facts pleaded need not constitute a cause of action, as

what is necessary to be proved, before the petitioner can

obtain a decree, is material facts. The expression material

facts is also known as integral facts.

41. Keeping in view the expression “cause of action” used

in Clause (2) of Article 226 of the Constitution of India,

indisputably even if a small fraction thereof accrues within

the   jurisdiction   of   the   Court,   the   Court   will   have

jurisdiction in the matter though the doctrine of  forum

conveniens may also have to be considered.”

65.As   we   have   already   taken   note   of,   the   expression

“cause   of   action”   having   not   been   defined   in   the

26.  (2007) 6 SCC 769

41

Writ­A No.2071 of 2017

Constitution, the meaning envisaged under Section 20(c)

CPC, may be adverted to for the purpose of understanding

the meaning of the expression “cause of action”.

66.The meaning of “cause of action” in the context of

territorial jurisdiction of a High Court was subject matter of

consideration in  Navinchandra N. Majithia Vs. State of

Maharashtra and others

27

, and it was held that a High

Court will have jurisdiction if any part of cause of action

arises within the territorial limits of its jurisdiction even

though the seat of a Government or authority or residence of

person against whom direction, order or writ is sought to be

issued is not within the said territory. In the facts of the case,

where a writ petition had been filed before the Bombay High

Court for quashing of a criminal complaint filed at Shillong

on the ground that it was false and had been filed with mala

fide intention of causing harassment and putting pressure on

the petitioner to reverse the transaction relating to transfer

of   company   shares,   which   had   entirely   taken   place   at

Mumbai, and alternatively, making a prayer for issuance of

writ of mandamus to State of Meghalaya for transfer of

investigation to Mumbai Police, it was held, that the Bombay

High Court erred in dismissing the writ petition on ground

that it had no jurisdiction to quash the complaint filed at

Shillong as prayed for. It was held that the relief sought by

the writ petitioner, though is one of the relevant criteria for

consideration, but not the sole consideration in the matter.

Drawing inference from the provision under clause (2) of

Article 226, it was stated that maintainability or otherwise of

27.  (2000) 7 SCC 640

42

Writ­A No.2071 of 2017

a writ petition in a High Court depends on whether the cause

of action for filing the same arose, wholly or in part, within

the territorial jurisdiction of that Court.

67.Referring to the meaning of the expression “cause of

action”   as   given   in  Black's   Law   Dictionary

28

,  Stroud's

Judicial Dictionary of Words and Phrases

29

 and also the

definition as per Lord Esher, M.R., in Read Vs. Brown

30

, it

was stated that in legal parlance the expression “cause of

action” is generally understood to mean a situation or state

of facts that entitles a party to maintain an action in a Court

or a Tribunal; a group of operative facts giving rise to one or

more bases for suing; a factual situation that entitles one

person to obtain the remedy in Court from another person.

The   observations   made   in   the   judgment   are   extracted

below:­

“17. From the provision in clause (2) of Article 226 it is

clear   that   the   maintainability   or   otherwise   of   the   writ

petition in the High Court depends on whether the cause of

action for filing the same arose, wholly or in part, within

the territorial jurisdiction of that Court.

18. In legal parlance the expression “cause of action” is

generally understood to mean a situation or state of facts

that entitles a party to maintain an action in a court or a

tribunal; a group of operative facts giving rise to one or

more bases for suing; a factual situation that entitles one

person to obtain a remedy in court from another person.

(Black's Law Dictionary)

19. In  Stroud's Judicial Dictionary  a “cause of action” is

stated to be the entire set of facts that gives rise to an

enforceable claim; the phrase comprises every fact, which,

if traversed, the plaintiff must prove in order to obtain

judgment.

20.   In   “Words   and   Phrases”  (4th   Edn.)  the   meaning

28.   Black's Law Dictionary (9

th

 Edn.)

29.   Stroud's Judicial Dictionary of Words and Phrases, 8

th

 Edn. Vol. 1

30.   (1888) 22 QBD 128

43

Writ­A No.2071 of 2017

attributed to the phrase “cause of action” in common legal

parlance is existence of those facts which give a party a

right to judicial interference on his behalf.

x x x x x

34. When the Constitution was framed, Article 226, as it

originally stood therein provided that

“every High Court shall have power, throughout the

territories   in   relation   to   which   it   exercises

jurisdiction,   to   issue   to   any   person   or   authority,

including   in   appropriate   cases   any   Government,

within those territories directions, orders or writs…”.

Some of the decisions rendered by different High Courts

during the  earlier years  of  the post­Constitution period

have given a wider perspective regarding the jurisdiction of

the High Court  and pointed out that a High Court can

exercise   powers   under   Article   226   even   in   respect   of

tribunals or authorities situated outside the territorial limits

of its jurisdiction if such tribunal or authority exercises

powers in such a manner as to affect the fundamental

rights of persons residing or carrying on business within the

jurisdiction of such High Court [vide K.S. Rashid Ahmed v.

Income Tax Investigation Commission (AIR 1951 Punj 74),

M.K. Ranganathan v. Madras Electric Tramways (1904) Ltd.

(AIR 1952 Mad 659), Aswini Kumar Sinha v. Dy. Collector of

Central Excise and Land Customs (AIR 1952 Ass 91). It was

Subba Rao, J. (as the learned Chief Justice then was) who

observed in M.K. Ranganathan case that:

“If   a   tribunal   or   authority   exercises   jurisdiction

within  the  territories  affecting  such  rights  it   may

reasonably be construed that the authority or the

tribunal functioned within the territorial jurisdiction

of the High Court and, therefore, is amenable to its

jurisdiction.”

35. But a Constitution Bench of this Court has held in

Election Commission, India v. Saka Venkata Subba Rao (AIR

1953 SC 210) thus:

“[T]he power of the High Court to issue writs under

Article 226 of the Constitution is subject to the two­

fold limitation that such writs cannot run beyond the

territories subject to its jurisdiction and the person or

authority to whom the High Court is empowered to

issue such writs must be amenable to the jurisdiction

of the High Court either by residence or location

within the territories subject to its jurisdiction.”

36. It was the said decision of the Constitution Bench which

44

Writ­A No.2071 of 2017

necessitated Parliament to bring the Fifteenth Amendment

to the Constitution by which clause (1­A) was added to

Article 226. That clause was subsequently renumbered as

clause (2) by the Constitution Forty­Second Amendment.

Now clause (2) of Article 226 reads thus:

“226(2). The power conferred by clause (1) to issue

directions,   orders   or   writs   to   any   Government,

authority or person may also be exercised by any

High Court exercising jurisdiction in relation to the

territories within which the cause of action, wholly or

in   part,   arises   for   the   exercise   of   such   power,

notwithstanding that the seat of such Government or

authority   or   the   residence   of   such   person   is   not

within those territories.”

37. The object of the amendment by inserting clause (2) in

the article was to supersede the decision of the Supreme

Court in  Election Commission  v.  Saka Venkata Subba Rao

and to restore the view held by the High Courts in the

decisions cited above. Thus the power conferred on the

High Courts under Article 226 could as well be exercised by

any High Court exercising jurisdiction in relation to the

territories within which “the cause of action, wholly or in

part,   arises”   and   it   is   no   matter   that   the   seat   of   the

authority concerned is outside the territorial limits of the

jurisdiction of that High Court. The amendment is thus

aimed at widening the width of the area for reaching the

writs issued by different High Courts.

38. “Cause of action” is a phenomenon well understood in

legal   parlance.   Mohapatra,   J.   has   well   delineated   the

import of the said expression by referring to the celebrated

lexicographies.   The   collocation   of   the   words   “cause   of

action, wholly or in part, arises” seems to have been lifted

from Section 20 of the Code of Civil Procedure, which

section   also   deals   with   the   jurisdictional   aspect   of   the

courts. As per that section the suit could be instituted in a

court   within   the   legal   limits   of   whose   jurisdiction   the

“cause   of   action   wholly   or   in   part   arises”.   Judicial

pronouncements   have   accorded   almost   a   uniform

interpretation   to   the  said  compendious  expression  even

prior to the Fifteenth Amendment of the Constitution as to

mean “the bundle of facts which would be necessary for the

plaintiff to prove, if traversed, in order to support his right

to the judgment of the court”.

39. In Read v. Brown (1888) 22 QBD 128, Lord Esher, M.R.,

adopted the definition for the phrase “cause of action” that

it meant

45

Writ­A No.2071 of 2017

“every   fact   which   it   would   be   necessary   for   the

plaintiff to prove, if traversed, in order to support his

right   to   the   judgment   of   the   court.   It   does   not

comprise every piece of evidence which is necessary

to prove each fact, but every fact which is necessary

to be proved”.

40. The Privy Council has noted in  Mohd. Khalil Khan v.

Mahbub Ali Mian (AIR 1949 PC 78)  that the aforesaid

definition adopted by Lord Esher M.R. had been followed

in   India.   Even   thereafter   the   courts   in   India   have

consistently   followed   the   said   interpretation   without

exception for understanding the scope of the expression

“cause of action”.”

68.Cause of action, in legal parlance, has been understood

as a situation or “state of facts” which entitles a  party to

maintain an action before a Court or Tribunal. It would refer

to the existence of those facts set forth in the plaint upon

which the party seeks a right to judicial interference on his

behalf. Facts which would have no bearing on the lis or the

dispute involved in the case, would, therefore, not give rise

to a cause of action so as to confer territorial jurisdiction on

the Court.

69.It may be necessary at this stage to take notice of the

distinction between the terms “right of action” and “cause of

action”.

70.The   distinction   between   the   two   terms   has   been

referred to in  American Jurisprudence

31

, wherein it has

been stated as follows:­

"Although the courts sometimes confuse the term 'cause of

action' and 'right of action' and state that right of action at

law arises from the existence of a primary right in the

plaintiff and the invasion of that right by some delict on the

part of the defendant, in a legal sense, these terms are not

31.   American Jurisprudence 2

nd

 Edn. Vol. 1 p.541

46

Writ­A No.2071 of 2017

synonymous or interchangeable. A right of action is the

right to presently enforce a cause of action ­ a remedial

right affording redress for the infringement of legal right

belonging to some definite person, a cause of action is the

operative facts which give rise to such right of action. Right

of action does not arise until the performance of conditions

precedent to the action and may be taken away by the

running of the statute of limitation, through an estoppel, or

by other circumstances which do not affect the cause of

action. There may be several rights of action and one cause

of action and rights may accrue at different times from the

same cause."

71.The aforementioned distinction, was also recognised in

Code Pleading by Phillips

32

, which has been referred to in

an article by Oliver L. McCaskill

33

, “The Elusive Cause of

Action”, and it was stated thus:­

“It should be borne in mind that a right of action is a

remedial right belonging to some person, and that a cause

of action is a formal statement of the operative facts that

give rise to such remedial right. The one is matter of right,

and depends upon the substantive law; the other is matter

of statement, and is governed by the law of procedure. The

terms, 'right of action' and 'cause of action,' are therefore

not   equivalent   terms,   and   should   not   be   used

interchangeably.”

72.We may also gainfully refer to  Code Remedies  by

Pomeroy

34

, wherein it has been stated as follows:­

“Every judicial action must therefore involve the following

elements: a primary right possessed by the plaintiff, and a

corresponding primary duty devolving upon the defendant;

a delict or wrong done by the defendant which consisted in

a breach of such primary right and duty ; a remedial right

in favor of the plaintiff, and a remedial duty resting on the

defendant springing from this delict, and finally the remedy

or   relief   itself.   Every   action,   however   complicated   or

however simple, must contain these essential elements. Of

these elements, the primary right and duty and the delict or

wrong combined constitute the cause of action in the legal

32.   Phillips, Code of Pleading § 189 (2

nd

 Edn. 1932)

33.   University of Chicago Law Review (1937) Vol.4 Issue 2, Article 10

34.   Pomeroy, Code Remedies §§ 347­349 (4

th

 Edition 1904)

47

Writ­A No.2071 of 2017

sense of the term, and as used in the codes of the several

States. They are the legal cause or foundation whence the

right of action springs, this right of action being identical

with the 'remedial right' as designated in my analysis.  In

accordance with the principles of pleading adopted in the

new American system, the existence of a legal right in an

abstract form is never alleged by the plaintiff; but, instead

thereof, the facts from which that right arises are set forth,

and the right itself is inferred therefrom. The cause of

action,   as   it   appears   in   the   complaint   when   properly

pleaded, will therefore always be the facts from which the

plaintiff's primary right and the defendant's corresponding

primary duty have arisen, together with the facts which

constitute the defendant's delict or act of wrong.....  From

one cause of action, that is, from one primary right and one

delict being a breach thereof, it is possible, and not at all

uncommon, that two or more remedial rights may arise,

and   therefore   two   or   more   different   kinds   of   relief

answering   to   these   separate   remedial   rights.   This   is

especially so when one remedial right and corresponding

relief   are   legal,   and   the   other   equitable;   but   it   is   not

confined to such cases..... If the facts alleged show one

primary right of the plaintiff, and one wrong done by the

defendant which involves that right, the plaintiff has stated

but a single cause of action, no matter how many forms

and kinds of relief he may claim that he is entitled to, and

may ask to recover; the relief is no part  of the cause of

action."

73.The relation between “right of action” and “cause of

action” has been further analysed in the article “Actions and

Causes of Action” by O.L. McCaskill

35

, wherein referring to

the observations made by Phillips in Code Pleading

36

, it has

been stated thus:­

"Judge Phillips describes the cause of action in this fashion:

“The  question to  be determined  at the  threshold  of

every action is, whether there is occasion for the state to

interfere. Therefore, when a suitor asks that the public

force be exerted in his behalf, he must show that there

is, prima facie, occasion for the state to act in his behalf.

That is, he must show a right in himself, recognized by

35.  (1925) 34 Yale Law Journal 614

36.   Phillips, Code Pleading (1896) secs. 30­32

48

Writ­A No.2071 of 2017

law,   and   a   wrongful   invasion   thereof,   actual   or

threatened. And since both rights and delicts arise from

operative   facts,   he   must   affirm   of   himself   such

investitive   fact   or   group   of   facts   as   will   show   a

consequent legal right in him, and he must affirm of the

adversary party such culpatory fact or facts as will show

his delict with reference to the right so asserted. The

formal statement of operative facts showing such right

and such delict shows a cause for action  on the part of

the state and in behalf of the complainant, and is called

in legal phraseology, a cause of action."

"From the foregoing definitions of right of action and

cause of action, it will be seen that the former is a

remedial right belonging to some person, and that the

latter is a formal statement of the operative facts that

give rise to such remedial right. The one is matter of

right, and depends upon the substantive law; the other

is matter of statement, and is governed by the law of

procedure." .....

"It   will   appear,   without   further   analysis,   that   a

statement of facts, to constitute a cause of action, must

show a right of action; that to show a right of action, it

must state facts to show (I)   a primary right and its

corresponding duty, and (2) the infringement of this

right by the party owing this duty. From the one set of

facts the law raises the primary right and duty, and to

the other set of facts the law attaches a remedial right,

or right of action....”

74.The distinction between “cause of action” and “right of

action” was noticed by a Full Bench of this Court in Sardar

Balbir Singh Vs. Atma Ram Srivastava

37

, in the context of

Order   II   of   the   CPC,   and   referring   to   the   decisions   in

Whitfield   Vs.   Aetna

38

,  Emory   Vs.   Hazard   Powder

Company

39

, Weldon Vs. Neal

40

, Cooke Vs. Gill

18

, Robinson

Vs. Unicos Property Corporation Limited

41

,  Dorman Vs.

37.   AIR 1977 All 211

38.   (1906) 205 US 489

39.   22 SC 476

40.   (1887) 19 QBD 394

18.   (1873) 8 CP 107

41.   (1962) 2 All ER 24

49

Writ­A No.2071 of 2017

J.W.   Ellis   and   Company   Limited

42

,  Sidramappa   Vs.

Rajashetty

43

  and  Gurbux  Singh   Vs.  Bhooralal

44

,  it   was

observed as follows:­

“48. What does the expression 'cause of action' as used in

Order II of the Code of Civil Procedure connote ? An all

embracing definition of the term 'cause of action' is not to

be easily found. It may mean one thing for one purpose and

something different for another depending, for example, on

the question whether the principle of res judicata applies or

whether   an   amendment   of   pleading   is   permissible   or

whether a pleading is good upon demurrer and so on.

Cause of action has sometime been defined as being the

fact or facts which establish or give rise to a right of action,

the existence of which affords a party a right to judicial

relief. The facts which comprise the cause of action are

those which, if traversed, the plaintiff is obliged to prove in

order   to   obtain   a   judgment,   or   those   facts   which   the

defendant would have the right to traverse, or as observed

in Whitfield v. Aetna, (1906) 205 US 489 "a cause of action

is the reverse of a defence, which is defined as whatever

tends to diminish the plaintiff's cause of action or to defeat

recovery in whole or in part"; or as laid down in Emory v.

Hazard Powder Co., (22 SC 476) "a cause of action arises

where there has been an invasion of a legal right without

justification or sufficient cause"; or that a cause of action is

that single group of facts which is claimed to have brought

about an unlawful injury to the plaintiff and which entitles

him to relief. It consists of a right belonging to one person

and some wrongful act or omission by another by which

that right has been violated. It has been variously stated

that a cause of action cannot exist without the concurrence

of a right, a duty, and the default and is the subject of an

action. It has also been defined as the subject of an action,

or the wrong for which the law prescribes a remedy. While

dealing with an application for amendment of plaint the

Supreme   Court   observed   in  A.K.   Gupta   and  Sons   v.

Damodar Valley Corporation, (AIR 1967 SC 96):

"The general rule, no doubt, is that a party is not

allowed by amendment to set up a new case or a new

cause of action particularly when a suit on new case

or cause of action is barred: Weldon v. Neal, (1887)

19 QBD 394. But it is also well recognised that where

42.   (1962) 1 All ER 303

43.   AIR 1970 SC 1059

44.   AIR 1964 SC 1810

50

Writ­A No.2071 of 2017

the amendment does not constitute the addition of a

new cause of action or raise a different case, but

amounts to no more than a different or additional

approach to the same facts, the amendment will be

allowed even after the expiry of the statutory period

of limitation."

Then dealing with the connotation of the term 'cause of

action' in the context of an application for amendment of

pleading the Supreme Court observed:

"The   expression   'cause   of   action'   in   the   present

context does not mean 'every fact which it is material

to be proved to entitle the plaintiff to succeed' as was

said in  Cooke v. Gil, (1873) 8 CP 107 (116), in a

different context for if it were so, no material fact

could ever be amended or added and, of course, no

one would want to change or add an immaterial

allegation by amendment. That expression for the

present purpose only means a new claim made on a

new basis constituted by new facts. Such a view was

taken   in  Robinson   v.   Unicos   Property   Corpn.   Ltd.,

1962­2 All ER 24, and it seems to us to be the only

possible view to take. Any other view would make

the   rule   futile.   The   words   'new   case'   have   been

understood to mean 'new set of ideas' Dorman v. J.

W. Ellis and Co. Ltd., 1962­1 All  ER  303. This also

seems to us to be a reasonable view to take. No

amendment will be allowed to introduce a new set of

ideas to the prejudice of any right acquired by any

party by lapse of time."

The term 'cause of action', however, for the purpose of

Order II means 'cause of action' which gives occasion for

and forms the foundation of the suit.  (See AIR 1970 SC

1059 (Sidramappa v. Rajashetty), and AIR 1964 SC 1810,

Gurbax Singh v. Bhooralal).

There is, however, a 'distinction' between 'cause of action'

and the 'right of action'. These terms are not synonymous

and interchangeable. A right of action is a right to presently

enforce a cause of action a remedial right affording redress

for the infringement of a legal right belonging to some

definite person; a cause of action is the operative facts

which give rise to such right of action. The right of action

does   not   arise   until   the   performance   of   all   conditions

precedent to the action, and may be taken away by the

running of the statute of limitations, through an estoppel,

or by other circumstances which do not affect the cause of

action. There may be several rights of action and one cause

51

Writ­A No.2071 of 2017

of action and rights may accrue at different times from the

same cause.

49.   Cause   of   action   should   also   be   distinguished   from

'remedy' which is the means or method whereby the cause

of action or corresponding obligation is effectuated and by

which  a wrong is redressed and relief obtained. The one

precedes and gives rise to the other, but they are separate

and distinct from each other and are governed by different

rules and principles. The cause of action is the obligation

from which springs the "action", defined as the right to

enforce an obligation, A cause of action arises when that

which ought to have been done is not done or that which

ought   not   to   have   been   done   is   done.   The   essential

elements of a cause of action are thus the existence of a

legal right in the plaintiff with a corresponding legal duty

in the defendant, and a violation or breach of that "right or

duty" with consequential injury or damage to the plaintiff

for which he may maintain an action for appropriate relief

or reliefs. The right to maintain an action depends upon the

existence of a cause of action which involves a combination

of a right on the part of the plaintiff and the violation of

such right by the defendant. The duty on the part of the

defendant may arise from a contract or may be imposed by

positive   law   independent  of   contract,   it   may   arise   of

contractus or  ex delicto. A cause of action arises from the

invasion of the plaintiff's right by violation of some duty

imposed upon the defendant in favour of the plaintiff either

by voluntary contract or by positive law.”

75.The   meaning   of   the   two   expressions   was   again

considered   by   a   Division   Bench   of   this   Court   in  Daya

Shankar Bhardwaj Vs. Chief of the Air Staff, New Delhi

and others

45

, and it was reiterated that the two are neither

synonymous nor interchangeable. The meaning of the term

“right of action” as provided in American Jurisprudence

Vol. 1

46

 was considered and it was stated as follows:­

“13.   ...A   right   of   action   arises   as   soon   as   there   is   an

invasion   of   right.   But   ‘cause   of   action’   and   ‘right   of

action’…….are not synonymous or interchangeable. A right

of action is the right to enforce a cause of action (American

45.   AIR 1988 All 36

46.   American Jurisprudence 2

nd

 Edn. Vol. 1

52

Writ­A No.2071 of 2017

Jurisprudence  2nd   Edition   vol.   1.)   A   person   residing

anywhere in the country being aggrieved by an order of

government Central or State or authority or person may

have a right of action at law but it can be enforced or the

jurisdiction under Art. 226 can be invoked of that High

Court   only   within   whose   territorial   limits   the   cause   of

action wholly or in part arises. The cause of action arises by

action of the government or authority and not by residence

of the person aggrieved.”

76.The expression “cause of action” has been held to have

no relation whatever to the defence which may be set up by

the defendant nor does it refer to the character of the relief

prayed for by the plaintiff, and it would be referable entirely

to the grounds set forth in the plaint. The observations made

by  Lord Watson  in the Privy Council judgment of  Chand

Kaur and another Vs. Partab Singh and others

47

 would be

apposite in this regard:­

"The   cause   of   action   has   no   relation   whatever   to   the

defence which may be set up by the defendant, nor does it

depend upon the character of the relief prayed for by the

plaintiff. It refers entirely to the ground set forth in the

plaint as the cause of action, or, in other words, to the

media upon which the Plaintiff asks the Court to arrive at a

conclusion in his favour."

77.The meaning of the expression “cause of action”, in the

context of the territorial jurisdiction of a High Court under

Article 226(2), was considered in  State of Rajasthan and

others Vs. M/s Swaika Properties and another

48

, and it

was observed that in order to invest the High Court with

jurisdiction   to   entertain   the   petition   the   transaction   in

question must be an integral part of the cause of action. In

the facts of the case it was held that the service of notice on

the respondent at its registered office at Calcutta within the

47.   ILR 1889 (16) Cal 98

48.   (1985) 3 SCC 217

53

Writ­A No.2071 of 2017

territorial limits of the State of West Bengal, in respect of

acquisition   proceedings   initiated   by   Rajasthan   State

Government regarding land situate in Jaipur, could not give

rise to a cause of action within the territorial jurisdiction of

the Calcutta High Court unless the service of such notice was

an integral part of the cause of action. The observations

made in the judgment are as follows:­

“8. The expression “cause of action” is tersely defined in

Mulla's Code of Civil Procedure:

The   ‘cause   of   action’   means   every   fact   which,   if

traversed, it would be necessary for the plaintiff to

prove in order to support his right to a judgment of

the court.

In other words, it is a bundle of facts which taken with the

law applicable to them gives the plaintiff a right to relief

against the defendant. The mere service of notice under

Section   52(2)   of   the   Act   on   the   respondents   at   their

registered  office at 18­B, Brabourne  Road, Calcutta i.e.

within the territorial limits of the  State of West Bengal,

could not give rise to a cause of action within that territory

unless the service of such notice was an integral part of the

cause of action. The entire cause of action culminating in

the acquisition of the land under Section 52(1) of the Act

arose within the State of Rajasthan i.e. within the territorial

jurisdiction   of   the   Rajasthan   High   Court   at   the   Jaipur

Bench.   The   answer   to   the   question   whether   service   of

notice is an integral part of the cause of action within the

meaning of Article 226(2) of the Constitution must depend

upon the nature  of the impugned order giving rise to a

cause of action. The notification dated February 8, 1984

issued by the State Government under Section 52(1) of the

Act became effective the moment it was published in the

official   Gazette   as   thereupon   the   notified   land   became

vested   in   the   State  Government   free   from   all

encumbrances. It was not necessary for the respondents to

plead the service of notice on them by the Special Officer,

Town Planning Department, Jaipur under Section 52(2) for

the grant of an appropriate writ, direction or order under

Article 226 of the Constitution for quashing the notification

issued by the State Government under Section 52(1) of the

Act. If the respondents felt aggrieved by the acquisition of

their lands situate at Jaipur and wanted to challenge the

54

Writ­A No.2071 of 2017

validity of the notification issued by the State Government

of Rajasthan under Section 52(1) of the Act by a petition

under Article 226 of the Constitution, the remedy of the

respondents for the grant of such relief had to be sought by

filing such a petition before the Rajasthan High Court,

Jaipur Bench, where the cause of action wholly or in part

arose.”

78.The   question   of   territorial   jurisdiction   of   the   High

Court under Article 226(2) again came up for consideration

in Oil and Natural Gas Commission Vs. Utpal Kumar Basu

and others

11

, and it was held that territories within which

the cause of action, wholly or in part, arises, is to be decided

on facts pleaded in the petition, disregarding the truth or

otherwise thereof.

79.In   the   facts   of   the   case,   the   mere   fact   that   the

petitioner company, having its registered office at Calcutta,

had responded to an advertisement published in a Calcutta

newspaper, inviting tenders at Delhi, for the works to be

executed in Gujarat, had sent its tender to the Delhi address

from Calcutta and also made representations from Calcutta

against non­consideration of its offer, held, did not disclose

that even a part of cause of action arose within the territorial

jurisdiction of Calcutta High Court, and it had no jurisdiction

to entertain the writ petition. The observations made in the

judgment are as follows:­

“5. Clause (1) of Article 226 begins with a non obstante

clause — notwithstanding anything in Article 32 — and

provides   that   every   High   Court   shall   have   power

“throughout the territories in relation to which it exercises

jurisdiction”, to issue to any person or authority, including

in   appropriate   cases,   any   Government,   “within   those

territories” directions, orders or writs, for the enforcement

11.  (1994) 4 SCC 711

55

Writ­A No.2071 of 2017

of any of the rights conferred by Part III or for any other

purpose. Under clause (2) of Article 226 the High Court

may exercise its power conferred by clause (1) if the cause

of action, wholly or in part, had arisen within the territory

over which it exercises jurisdiction, notwithstanding that

the seat of such Government or authority or the residence

of such person is not within those territories. On a plain

reading of the aforesaid two clauses of Article 226 of the

Constitution   it   becomes   clear   that   a   High   Court   can

exercise the power to issue directions, orders or writs for

the enforcement of any of the fundamental rights conferred

by Part III of the Constitution or for any other purpose if

the cause of action, wholly or in part, had arisen within the

territories   in   relation   to   which   it   exercises   jurisdiction,

notwithstanding   that   the   seat   of   the   Government   or

authority or the residence of the person against whom the

direction, order or writ is issued is not within the said

territories. In order to confer jurisdiction on the High Court

of Calcutta, NICCO must show that at least a part of the

cause of action had arisen within the territorial jurisdiction

of that Court. That is at best its case in the writ petition.

6.  It is well settled that the expression “cause of action”

means that bundle of facts which the petitioner must prove,

if traversed, to entitle him to a judgment in his favour by

the Court. In Chand Kour v. Partab Singh, ILR (1889) 16

Cal 98, Lord Watson said:

“… the cause of action has no relation whatever to

the defence which may be set up by the defendant,

nor does it depend upon the character of the relief

prayed for by the plaintiff. It refers entirely to the

ground set forth in the plaint as the cause of action,

or, in other words, to the media upon which the

plaintiff asks the Court to arrive at a conclusion in his

favour.”

Therefore, in determining the objection of lack of territorial

jurisdiction the court must take all the facts pleaded in

support of the cause of action into consideration albeit

without embarking upon an enquiry as to the correctness

or otherwise of the said facts. In other words the question

whether   a   High  Court   has   territorial   jurisdiction   to

entertain a writ petition must be answered on the basis of

the averments made in the petition, the truth or otherwise

whereof   being   immaterial.   To   put   it   differently,   the

question of territorial jurisdiction must be decided on the

facts   pleaded   in   the   petition.   Therefore,   the   question

whether in the instant case the Calcutta High Court had

56

Writ­A No.2071 of 2017

jurisdiction to entertain and decide the writ petition in

question   even   on   the   facts   alleged   must   depend   upon

whether the averments made in paragraphs 5, 7, 18, 22, 26

and 43 are sufficient in law to establish that a part of the

cause of action  had arisen within the jurisdiction of the

Calcutta High Court.”

80.The question as to whether location of head office of a

company within the territorial jurisdiction of a High Court

would automatically give it jurisdiction was subject matter of

consideration in Eastern Coalfields Limited and others Vs.

Kalyan Banerjee

49

. In the facts of the case, a challenge to

termination of service of an employee was raised where the

company was having its head office in West Bengal. The

services of the employee were terminated at a place in

Jharkhand State by his appointing authority whose office

was also located at the same place. The termination order

was not subject to sanction of the head office. In such

circumstances, no part of the cause of action having arisen in

West Bengal, it was held, that mere location of the head

office of the company in West Bengal would not confer

jurisdiction upon Calcutta High Court to entertain such a

petition. It was reiterated that “cause of action” for the

purpose   of   Article   226(2),   must   be   assigned   the   same

meaning as under Section 20(c) CPC. It would mean a

bundle of facts which are required to be proved; however,

the entire bundle of facts pleaded, need not constitute a

cause of action as what is necessary to be proved is material

facts whereupon a writ petition can be allowed.

81.A question as to whether order of Supreme Court could

49.  (2008) 3 SCC 456

57

Writ­A No.2071 of 2017

confer territorial jurisdiction on a High Court in matters in

which High Court is lacking the same was considered in

Satya Prakash Vs. State of U.P. and others

50

. In this case

reliance was placed upon prior order of the Supreme Court

dismissing  the appellant's petition under  Article 32 with

liberty to move the appropriate Court including the High

Court   of   Delhi,   if   so   advised.   The   offence   having   been

committed within the jurisdiction of Allahabad High Court, it

was   held   that   the   Supreme   Court's   order   could   not   be

construed to confer any territorial jurisdiction on Delhi High

Court when it does not possess such jurisdiction.

82.The nature of facts which give rise to "part of cause of

action" within the territorial jurisdiction of a High Court in

the   context   of   clause   (2)   of   Article   226   came   up   for

consideration in the case of Union of India and others. Vs.

Adani Exports Ltd. and another

51

 and it was held that in

order to confer jurisdiction on the High Court to entertain a

writ petition, the Court must be satisfied from the entire

facts pleaded in support of the cause of action that those

facts do constitute a cause so as to empower the Court to

decide a dispute which has, at least in part, arisen within its

jurisdiction. Each and every fact pleaded in the application

may not ipso facto lead to the conclusion that those facts give

rise   to   a   cause   of   action   within   the   Court's   territorial

jurisdiction unless those facts are such which have a nexus or

relevance with the  lis  that is involved in the case. Facts

which have no bearing with the lis or the dispute involved in

50.  (2000) 9 SCC 421

51.  (2002) 1 SCC 567

58

Writ­A No.2071 of 2017

the case, were held, to be not giving rise to a cause of action

so as to confer territorial jurisdiction on the Court concerned.

The observations made in the judgment are being extracted

below:­

"15. Article   226(2)   of   the   Constitution   of   India   which

speaks   of   the   territorial   jurisdiction   of   the   High   Court

reads:

“226(2). The power conferred by clause (1) to issue

directions,   orders   or   writs   to   any   Government,

authority or person may also be exercised by any

High Court exercising jurisdiction in relation to the

territories within which the cause of action, wholly

or in part, arises for the exercise of such power,

notwithstanding that the seat of such Government or

authority   or   the   residence   of   such   person   is   not

within those territories.”

16. It is clear from the above constitutional provision that a

High Court can exercise the jurisdiction in relation to the

territories within which the cause of action, wholly or in

part, arises. This provision in the Constitution has come up

for consideration in a number of cases before this Court. In

this   regard,   it   would   suffice   for   us   to   refer   to   the

observations of this Court in the case of  Oil and Natural

Gas Commission  v.  Utpal Kumar Basu  (1994) 4 SCC 711

wherein it was held:

“Under Article 226 a High Court can exercise the

power  to  issue directions, orders or writs for the

enforcement   of   any   of   the   fundamental   rights

conferred by Part III of the Constitution or for any

other purpose if the cause of action, wholly or in

part, had arisen within the territories in relation to

which it exercises jurisdiction,  notwithstanding that

the   seat   of   the   Government   or   authority   or   the

residence of the person against whom the direction,

order   or   writ   is   issued   is   not   within   the   said

territories. The expression ‘cause of action’ means

that bundle of facts which the petitioner must prove,

if  traversed,   to   entitle  him   to   a  judgment  in   his

favour by the court. Therefore, in determining the

objection of lack of territorial jurisdiction the court

must take all the facts  pleaded in support of the

cause   of   action   into   consideration   albeit   without

embarking upon an enquiry as to the correctness or

59

Writ­A No.2071 of 2017

otherwise of the  said facts. Thus the question of

territorial jurisdiction must be decided on  the facts

pleaded in the petition, the truth or otherwise of the

averments made in the petition being immaterial.”

17. It   is   seen   from   the   above   that   in   order   to   confer

jurisdiction on a High Court to entertain a writ petition or a

special civil application as in this case, the High Court must

be satisfied from the entire facts pleaded in support of the

cause of action that those facts do constitute a cause so as

to empower the court to decide a dispute which has, at

least in part, arisen within its jurisdiction. It is clear from

the above judgment that each and every fact pleaded by the

respondents in their application does not ipso facto lead to

the conclusion that those facts give rise to a cause of action

within the court's territorial jurisdiction unless those facts

pleaded are such which have a nexus or relevance with the

lis that is involved in the case. Facts which have no bearing

with the lis or the dispute involved in the case, do not give

rise   to   a   cause   of   action   so   as   to   confer   territorial

jurisdiction   on   the   court   concerned.   If   we   apply   this

principle then we see that none of the facts pleaded in para

16 of the petition, in our opinion, falls into the category of

bundle of facts which would constitute a cause of action

giving   rise   to   a   dispute   which   could   confer   territorial

jurisdiction on the courts at Ahmedabad."

83.The meaning of the expression “cause of action” was

discussed   in  National  Textile Corporation  Limited  and

others   Vs.   Haribox   Swalram   and   others

52

,  while

considering the facts giving rise to the Court's territorial

jurisdiction, in the context of Article 226(2), and it was held

that only those facts give rise to a cause of action within a

Court's   territorial   jurisdiction   which   have   a   nexus   or

relevance with the lis that is involved in that case, and not

otherwise. It was stated thus:­

“10. Under clause (2) of Article 226 of the Constitution, the

High   Court   is   empowered   to   issue   writs,   orders   or

directions   to   any   Government,   authority   or   person

exercising jurisdiction in relation to the territories within

which the cause of action, wholly or in part, arises for the

52.   (2004) 9 SCC 786

60

Writ­A No.2071 of 2017

exercise of such power,  notwithstanding that the seat of

such Government or authority  or the residence of such

person is not within those territories. Cause of action as

understood in the civil proceedings means every fact which,

if traversed, would be necessary for the plaintiff to prove in

order to support his right to a judgment of the court. To

put it in a different way, it is the bundle of facts which

taken with the law applicable to them, gives the plaintiff a

right to relief against the defendant. In  Union of India  v.

Adani Exports Ltd. (2002) 1 SCC 567  in the context of

clause (2) of Article 226 of the Constitution, it has been

explained that each and every fact pleaded in the writ

petition does not ipso facto lead to the conclusion that those

facts   give   rise   to   a   cause   of   action   within   the   court's

territorial jurisdiction unless those facts pleaded are such

which   have   a   nexus   or   relevance   with   the  lis  that   is

involved in the case. Facts which have no bearing with the

lis  or dispute involved in the case, do not give rise to a

cause of action so as to confer territorial jurisdiction on the

court concerned. A similar question was examined in State

of Rajasthan v. Swaika Properties (1985) 3 SCC 217. Here

certain properties belonging to a company which had its

registered office in Calcutta were sought to be acquired in

Jaipur and a notice under Section 52 of the Rajasthan

Urban Improvement Act was served upon the company at

Calcutta. The question which arose for consideration was

whether the service of notice at the head office of the

company at Calcutta could give rise to a cause of action

within the State of West Bengal to enable the Calcutta High

Court to exercise jurisdiction in a matter where challenge

to acquisition proceedings conducted in Jaipur was made.

It was held that the entire cause of action culminating in

the   acquisition   of   the   land   under   Section   152   of   the

Rajasthan Act arose within the territorial jurisdiction of the

Rajasthan High Court and it was not  necessary for the

company   to   plead   the   service   of   notice   upon   them   at

Calcutta for grant of appropriate writ, order or direction

under   Article 226  of  the  Constitution  for   quashing  the

notice issued by the Rajasthan Government under Section

52 of the Act. It was thus held that the Calcutta High Court

had no jurisdiction to entertain the writ petition.”

84.The territorial scope of an order of a High Court under

Article 226 and the meaning of the expression "cause of

action" in the context of clause (2) of Article 226 was subject

61

Writ­A No.2071 of 2017

matter of consideration in Kusum Ingots & Alloys Ltd. Vs.

Union of India and another

53

 Taking into consideration that

the phraseology used in Section 20(c) of the Code of Civil

Procedure, 1908

54

 and clause (2) of Article 226 are in pari

materia, the decisions of the Supreme Court rendered on

interpretation   of   Section   20(c)   CPC   were   held   to   be

applicable to writ proceedings also and it was held that even

if a small fraction of cause of action accrues within the

jurisdiction of the Court, the Court will have jurisdiction in

the matter. The observations made in the judgment in this

regard are as follows:­

"6. Cause of action implies a right to sue. The material facts

which are imperative for the suitor to allege and prove

constitute   the   cause   of   action.   Cause   of   action   is   not

defined in any statute. It has, however, been judicially

interpreted inter alia to mean that every fact which would

be necessary for the plaintiff to prove, if traversed, in order

to   support   his   right   to   the   judgment   of   the   Court.

Negatively put, it would mean that everything which, if not

proved,   gives   the   defendant   an   immediate   right   to

judgment, would be part of cause of action. Its importance

is beyond any doubt. For every action, there has to be a

cause of action, if not, the plaint or the writ petition, as the

case may be, shall be rejected summarily.

7. Clause (2) of Article 226 of the Constitution of India

reads thus:

“226(2). The power conferred by clause (1) to issue

directions,   orders   or   writs   to   any   Government,

authority or person may also be exercised by any

High Court exercising jurisdiction in relation to the

territories within which the cause of action, wholly

or in part, arises for the exercise of such power,

notwithstanding that the seat of such Government or

authority   or   the   residence   of   such   person   is   not

within those territories.”

8. Section 20(c) of the Code of Civil Procedure reads as

under:

53.  (2004) 6 SCC 254

54.  CPC

62

Writ­A No.2071 of 2017

“20. Other suits to be instituted where defendants

reside   or   cause   of   action   arises.—Subject   to   the

limitations aforesaid, every suit shall be instituted in

a court within the local limits of whose jurisdiction—

(a)­(b) x x x 

(c) the cause of action, wholly or in part, arises.”

9. Although in view of Section 141 of the Code of Civil

Procedure the provisions thereof would not apply to writ

proceedings, the phraseology used in Section 20(c) of the

Code of Civil Procedure and clause (2) of Article 226, being

in  pari  materia, the decisions of this Court rendered on

interpretation of Section 20(c) CPC shall apply to the writ

proceedings also. Before proceeding to discuss the matter

further it may be pointed out that the entire bundle of facts

pleaded need not constitute a cause of action as what is

necessary to be proved before the petitioner can obtain a

decree is the material facts. The expression material facts is

also known as integral facts.

10. Keeping in view the expressions used in clause (2) of

Article 226 of the Constitution of India, indisputably even if

a   small   fraction   of   cause   of   action   accrues   within   the

jurisdiction of the Court, the Court will have jurisdiction in

the matter."

85.The principle that the question of territorial jurisdiction

to entertain a writ petition must be arrived at solely on the

basis   of   averments   made   in   the   petition,   the   truth   or

otherwise thereof being immaterial was reiterated placing

reliance upon the judgments in  Chand Kaur and another

Vs.   Partab   Singh   and   others

47

,  Oil   and   Natural   Gas

Commission Vs. Utpal Kumar Basu and others

11

, State of

Rajasthan   Vs.   Swaika   Properties

48

,  Aligarh   Muslim

University Vs. Vinay Engineering Enterprises (P) Ltd

10

,

Union   of   India   Vs.   Adani   Exports   Ltd.  and  National

Textile   Corporation   Ltd.   Vs.   Haribox   Swalram   and

47.  ILR 1889 (16) Cal 98

11.  (1994) 4 SCC 711

48. (1985) 3 SCC 217

10.  (1994) 4 SCC 710

63

Writ­A No.2071 of 2017

others

52

, and it was stated thus:­

"11. In Chand Kour v. Partab Singh (1887­88) 15 IA 156 it

was held: (IA pp. 157­58)

“The cause of action has no relation whatever to the

defence which may be set up by the defendant, nor

does   it   depend   upon   the   character   of   the   relief

prayed for by the plaintiff. It refers entirely to the

grounds set forth in the plaint as the cause of action,

or, in other words, to the media upon which the

plaintiff asks the court to arrive at a conclusion in his

favour.”

12. This Court in  Oil & Natural Gas Commission v. Utpal

Kumar Basu (1994) 4 SCC 711 held that the question as to

whether the Court has a territorial jurisdiction to entertain

a writ petition, must be arrived at on the basis of averments

made in the petition, the truth or otherwise thereof being

immaterial.

13. This Court in Oil and Natural Gas Commission case held

that all necessary facts must form an integral part of the

cause of action. It was observed: (SCC p. 719, para 8)

“So also the mere fact that it sent fax messages from

Calcutta  and received  a reply thereto  at Calcutta

would not constitute an integral part of the cause of

action.”

14. In State of Rajasthan v. Swaika Properties (1985) 3 SCC

217 this Court opined that mere service of a notice would

not give rise to any cause of action unless service of notice

was   an   integral   part   of   the   cause   of   action.   The   said

decision has also been noticed  in  Oil and Natural Gas

Commission. This Court held: (SCC p. 223, para 8)

“The   answer   to   the   question   whether   service   of

notice is an integral part of the cause of action within

the meaning of Article 226(2) of the Constitution

must depend upon the nature of the impugned order

giving rise to a cause of action.”

15. In Aligarh Muslim University v. Vinay Engg. Enterprises

(P) Ltd. (1994) 4 SCC 710  this Court lamented: (SCC p.

711, para 2)

“2. We are surprised, not a little, that the High Court

of Calcutta should have exercised jurisdiction in a

case where it had  absolutely no jurisdiction.  The

contracts in question were executed at Aligarh, the

construction work was to be carried out at Aligarh,

52.  (2004) 9 SCC 786

64

Writ­A No.2071 of 2017

even   the   contracts   provided   that   in   the   event   of

dispute the Aligarh court alone will have jurisdiction.

The arbitrator was from Aligarh and was to function

there. Merely because the respondent was a Calcutta­

based firm, the High Court of Calcutta seems to have

exercised jurisdiction where it had none by adopting

a queer line of reasoning. We are constrained to say

that this is a case of abuse of jurisdiction and we feel

that the respondent deliberately moved the Calcutta

High Court ignoring the fact that no part of the cause

of action had arisen within the jurisdiction of that

Court. It clearly shows that the litigation filed in the

Calcutta High Court was thoroughly unsustainable.”

16. In Union of India v. Adani Exports Ltd. (2002) 1 SCC

567  it was held that in order to confer jurisdiction on a

High Court to entertain a writ petition it must disclose that

the integral facts pleaded in support of the cause of action

do constitute a cause so as to empower the Court to decide

the dispute and the entire or a part of it arose within its

jurisdiction.

17. Recently, in  National Textile Corpn. Ltd. v. Haribox

Swalram (2004) 9 SCC 786 a Division Bench of this Court

held: (SCC p. 797, para 12.1)

“12.1. As discussed earlier, the mere fact that the

writ petitioner carries on business at Calcutta or that

the   reply   to   the   correspondence   made   by   it   was

received at Calcutta is not an integral part of the

cause of  action and, therefore, the Calcutta High

Court   had   no   jurisdiction   to   entertain   the   writ

petition and the view to the contrary taken by the

Division Bench cannot be sustained. In view of the

above   finding,   the   writ   petition   is   liable   to   be

dismissed.”

18. The facts pleaded in the writ petition must have a

nexus on the basis whereof a prayer can be granted. Those

facts   which   have  nothing   to   do   with   the   prayer   made

therein cannot be said to give rise to a cause of action

which would confer jurisdiction on the Court."

86.The situs of the office of the respondents was held to

be not relevant for the purposes of territorial jurisdiction and

it was held in the context of clause (2) of Article 226 that a

place where appellate/revisional order is passed may give

65

Writ­A No.2071 of 2017

rise to a part of the cause of action although the original

order was made at a place outside the said area, and when a

part of an action arises within one or the other High Court it

would be for the litigant who is the dominus litis to have his

forum   conveniens  that   is   to   choose   his   forum.   The

observations made in the judgment in this regard are as

follows:­

"23.   A   writ   petition,   however,   questioning   the

constitutionality   of   a   parliamentary   Act   shall   not   be

maintainable in the High Court of Delhi only because the

seat of the Union of India is in Delhi. (See Abdul Kafi Khan

v. Union of India AIR 1979 Cal 354).

24.  Learned counsel for the appellant in support of his

argument would contend that the situs of framing law or

rule would give jurisdiction to the Delhi High Court and in

support of the said contention relied upon the decisions of

this Court in  Nasiruddin  v.  STAT  (1975) 2 SCC 671  and

U.P. Rashtriya Chini Mill Adhikari Parishad v. State of U.P.

(1995) 4 SCC 738. So far as the decision of this Court in

Nasiruddin v. STAT is concerned, it is not an authority for

the proposition that the situs of legislature of a State or the

authority in power to make subordinate legislation or issue

a notification would confer power or jurisdiction on the

High Court or a Bench of the High Court to entertain a

petition under Article 226 of the Constitution. In fact this

Court   while   construing   the   provisions   of   the   United

Provinces High Courts (Amalgamation) Order, 1948 stated

the law thus: (SCC p. 683, para 37)

“37. The conclusion as well as the reasoning of the

High Court is incorrect. It is unsound because the

expression  ‘cause of action’ in an application under

Article 226 would be as the expression is understood

and   if   the   cause   of   action   arose   because   of   the

appellate order or the revisional order which came to

be passed at Lucknow then Lucknow would have

jurisdiction though the original order was passed at a

place outside the areas in Oudh. It may be that the

original order was in favour of the person applying

for a writ. In such case an adverse  appellate order

might be the cause of action. The expression ‘cause

of action’ is well known. If the cause of action arises

wholly or in part at a place within the specified Oudh

66

Writ­A No.2071 of 2017

areas, the Lucknow Bench will have jurisdiction. If

the cause of action arises wholly within the specified

Oudh   areas,   it   is   indisputable   that   the   Lucknow

Bench would have exclusive jurisdiction in such a

matter. If the cause of action arises in part within the

specified areas in Oudh it would be open to the

litigant who is the  dominus litis  to have his  forum

conveniens. The litigant has the right to go to a court

where part of his cause of action arises. In such

cases, it is incorrect to say that the litigant chooses

any particular court. The choice is by reason of the

jurisdiction of the court being attracted by part of

cause of action arising within the jurisdiction of the

court. Similarly, if the cause of action can be said to

have arisen part within specified areas in Oudh and

part  outside the specified Oudh areas, the litigant

will have the choice to institute proceedings either at

Allahabad or Lucknow. The court will find out in

each case whether the jurisdiction of the court is

rightly attracted by the alleged cause of action.”

25.  The said decision is an authority for the proposition

that the place from where an appellate order or a revisional

order is passed may give rise to a part of cause of action

although the original order was at a place outside the said

area. When a part of the cause of action arises within one

or the other High Court, it will be for the petitioner to

choose his forum.

26.  The view taken by this Court in  U.P. Rashtriya Chini

Mill Adhikari Parishad (1995) 4 SCC 738 that the situs of

issue of an order or notification by the Government would

come within the meaning of the expression “cases arising”

in clause 14 of the (Amalgamation) Order is not a correct

view of law for the reason hereafter stated and to that

extent the said decision is overruled. In fact, a legislation, it

is trite, is not confined to a statute enacted by Parliament

or the legislature of a State, which would include delegated

legislation   and   subordinate   legislation   or   an   executive

order made by the Union of India, State or any other

statutory authority. In a case where the field is not covered

by any statutory rule, executive instructions issued in this

behalf shall also come within the purview thereof. Situs of

office of Parliament, legislature of a State or authorities

empowered to make subordinate legislation would not by

itself constitute any cause of action or cases arising. In

other words, framing of a statute, statutory rule or issue of

an   executive   order   or   instruction   would   not   confer

67

Writ­A No.2071 of 2017

jurisdiction upon a court only because of the situs of the

office of the maker thereof.

27.  When  an   order,  however,  is   passed   by   a   court   or

tribunal or an executive authority whether under provisions

of a statute or otherwise, a part of cause of action arises at

that   place.   Even   in   a   given   case,   when   the   original

authority  is  constituted   at  one  place  and  the  appellate

authority is constituted at another, a writ petition would be

maintainable at both the places. In other words, as order of

the appellate authority constitutes a part of cause of action,

a writ petition would be maintainable in the High Court

within whose jurisdiction it is situate having regard to the

fact   that   the   order   of   the   appellate   authority   is   also

required to be set aside and as the order of the original

authority merges with that of the appellate authority."

87.It was also held that if a small fraction of cause of

action accrues within the jurisdiction of the Court, the Court

would have jurisdiction in the matter; however, the same by

itself may not be considered to be a determinative factor

compelling the High Court to decide the matter on merits

and in appropriate cases the Court may refuse to exercise its

discretionary jurisdiction by invoking the doctrine of forum

conveniens.  Reference   in   this   regard   was   made   to   the

judgments in the cases of Bhagat Singh Bugga Vs. Dewan

Jagbir Sawhney

55

, Madanlal Jalan Vs. Madanlal

56

, Bharat

Coking Coal Ltd. Vs. Jharia Talkies & Cold Storage (P)

Ltd.

57

,  S.S. Jain &  Co. Vs. Union  of India

58

  and  New

Horizons Ltd. Vs. Union of India

59

.

88.The principle with regard to the doctrine of  forum

conveniens  was   stated   by  Lord   Kinnear  in  Sim   Vs.

55.   AIR 1941 Cal 670

56.   AIR 1949 Cal 495

57.   1997 CWN 122

58.   (1994) 1 CHN 445

59.   AIR 1994 Del 126

68

Writ­A No.2071 of 2017

Robinow

60

 in the following manner, which is being extracted

below:­

“The general rule was stated by the late Lord President in

Clements v. Macaulay, 4 Macph. 593, in the following terms:

'In cases in which jurisdiction is competently founded, a

court   has   no   discretion   whether   it   shall   exercise   its

jurisdiction or not, but is bound to award the justice which

a   suiter   comes   to   ask.  Judex  tenetur   impertiri   judicium

suum;   and   the   plea   under   consideration   must   not   be

stretched so as to interfere with the general principle of

jurisprudence.'   And   therefore   the   plea   can   never   be

sustained unless the court is satisfied that there is some

other tribunal, having competent jurisdiction, in which the

case may be tried more suitably for the interests of all the

parties and for the ends of justice... In all these cases there

was one indispensable element present when the court

gave effect to the plea of  forum non conveniens, namely,

that the court was satisfied that there was another court in

which   the   action   ought   to   be   tried   as   being   more

convenient for all the parties, and more suitable for the

ends of justice.”

89.The   principle   has   been   further   explained   in   the

judgment of House of Lords in  Tehrani Vs. Secretary of

State for the Home Department (Scotland)

61

  and it has

been stated thus:­

“25. The existence of jurisdiction is one matter, the exercise

of   the   jurisdiction   is   another...   A   court   will   decline   to

exercise   jurisdiction   if   there   is   available   an   alternative

forum   more   appropriate   for   deciding   the   dispute   in

question.”

90.The   doctrine   of  forum   non   conveniens  was   also

considered   by   the   U.S.   Supreme   Court   in  Gulf   Oil

Corporation Vs. Gilbert

62

 and it was held that the doctrine

can   never   apply   in   a   case   where   there   is   absence   of

jurisdiction. The observations made in the judgment in this

60.  (1892) 19 R 665

61.  (2006) UKHL 47

62.   330 U.S. 501 (1947)

69

Writ­A No.2071 of 2017

regard are as follows:­

“The principle of  forum non conveniens  is simply that a

court may resist imposition upon its jurisdiction even where

jurisdiction is authorised by the letter of a general venue

statute.   These   statutes   are   drawn   with   a   necessary

generality and usually give a plaintiff a choice of courts, so

that he may be quite sure of some place in which to pursue

his remedy. But the open door may admit those who seek

not simply justice but perhaps justice blended with some

harassment. A plaintiff sometimes is under temptation to

resort   to   a   strategy   of   forcing   the   trial   at   a   most

inconvenient   place   for   an   adversary,   even   at   some

inconvenience to himself.”

91.The invocation of  the jurisdiction of a High  Court

under Article 226 in a case where cause of action wholly or

in part had arisen within its territorial limits even though the

seat of the Government or authority or residence of a person

against whom the direction, order or writ was sought was

not within the said territory was considered in Om Prakash

Srivastava Vs. Union of India and another

63

 and the order

of the High Court refusing to consider the writ petition

merely by observing that though it may have jurisdiction but

another   High   Court   may   deal   with   the   matter   more

effectively, was held to be not a correct way to deal with the

petition and the appeal was disposed of remitting the matter

to the High Court for fresh hearing on merits.

92.The   expression   "cause   of   action"  in   the   context   of

clause (2) of Article 226 was explained referring to Black's

Law   Dictionary, Stroud's   Judicial   Dictionary  and

Halsbury's Laws of England (4

th  

Edn.). Reference was also

made to the decisions in Oil and Natural Gas Commission

63.   (2006) 6 SCC 207

70

Writ­A No.2071 of 2017

Vs. Utpal Kumar Basu

11

, Bloom Dekor Ltd. Vs. Subhash

Himatlal   Desai

64

,   Sadanandan   Bhadran   Vs.   Madhavan

Sunil   Kumar

65

,   South   East   Asia   Shipping   Company

Limited Vs. Nav Bharat Enterprises (P) Ltd.

21

, Rajasthan

High Court Advocates' Association Vs. Union of India

25

,

Gurdit   Singh   Vs.   Munsha   Singh

66

,  Navinchandra   N.

Majithia   Vs.   State   of   Maharashtra

27

.  The   observations

made in the case of Om Prakash Srivastava (supra) in this

regard are as follows:­

“7. The question whether or not cause of action wholly or

in  part  for  filing  a  writ  petition  has  arisen  within  the

territorial limits of any High Court has to be decided in the

light of the nature and character of the proceedings under

Article 226 of the Constitution. In order to maintain a writ

petition, a writ petitioner has to establish that a legal right

claimed by him has prima facie either been infringed or is

threatened to be infringed by the respondent within the

territorial   limits   of   the   Court's   jurisdiction   and   such

infringement may take place by causing him actual injury

or threat thereof.

8. Two clauses of Article 226 of the Constitution on plain

reading   give   clear   indication   that   the   High   Court   can

exercise power to issue direction, order or writs for the

enforcement of any of the fundamental rights conferred by

Part III of the Constitution or for any other purpose if the

cause of action wholly or in part had arisen within the

territories   in   relation   to   which   it   exercises   jurisdiction

notwithstanding   that   the   seat   of   the   Government   or

authority or the residence of the person against whom the

direction, order or writ is issued is not within the said

territories. (See ONGC v. Utpal Kumar Basu (1994) 4 SCC

711).

9.  By “cause of action” it is meant every fact, which, if

traversed, it would be necessary for the plaintiff to prove in

order to support his right to a judgment of the Court. In

11.   (1994) 4 SCC 711

64.   (1994) 6 SCC 322

65.   (1998) 6 SCC 514

21.   (1996) 3 SCC 443

25.   (2001) 2 SCC 294

66.   (1977) 1 SCC 791

27.   (2000) 7 SCC 640

71

Writ­A No.2071 of 2017

other words, a bundle of facts, which it is necessary for the

plaintiff to prove in order to succeed in the suit. (See

Bloom Dekor Ltd. v. Subhash Himatlal Desai (1994) 6 SCC

322).

10. In a generic and wide sense (as in Section 20 of the

Civil Procedure Code, 1908) “cause of action” means every

fact, which it is necessary to establish to support a right to

obtain a judgment. (See Sadanandan Bhadran v. Madhavan

Sunil Kumar (1998) 6 SCC 514 : 1998 SCC (Cri) 1471).

11. It is settled law that “cause of action” consists of a

bundle   of   facts,   which   give   cause   to   enforce   the   legal

inquiry for redress in a court of law. In other words, it is a

bundle of facts, which taken with the law applicable to

them, gives the plaintiff a right to claim relief against the

defendant. It must include some act done by the defendant

since in the absence of such an act no cause of action

would possibly accrue or would arise. [See South East Asia

Shipping Co. Ltd. v. Nav Bharat Enterprises (P) Ltd. (1996)

3 SCC 443).

12.   The   expression   “cause   of   action”   has   acquired   a

judicially settled meaning. In the restricted sense “cause of

action” means the circumstances forming the infraction of

the right or the immediate occasion for the reaction. In the

wider   sense,  it  means  the  necessary  conditions   for  the

maintenance of the suit, including not only the infraction of

the right, but also the infraction coupled with the right

itself.   Compendiously,   as   noted   above,   the   expression

means every fact, which it would be necessary for the

plaintiff to prove, if traversed, in order to support his right

to the judgment of the court. Every fact, which is necessary

to be proved, as distinguished from every piece of evidence,

which is necessary to prove each fact, comprises in “cause

of action”. (See  Rajasthan High Court Advocates' Assn.  v.

Union of India (2001) 2 SCC 294).

13.  The expression “cause of action” has sometimes been

employed   to   convey   the   restricted   idea   of   facts   or

circumstances which constitute either the infringement or

the basis of a right and no more. In a wider and more

comprehensive sense, it has been used to denote the whole

bundle of material facts, which a plaintiff must prove in

order to succeed. These are all those essential facts without

the proof of which the plaintiff must fail in his suit. (See

Gurdit Singh v. Munsha Singh (1977) 1 SCC 791).

14.   The   expression   “cause   of   action”   is   generally

understood to mean a situation or state of facts that entitles

72

Writ­A No.2071 of 2017

a party to maintain an action in a court or a tribunal; a

group of operative facts giving rise to one or more bases of

suing; a factual situation that entitles one person to obtain

a remedy in court from another person (see  Black's Law

Dictionary).   In  Stroud's   Judicial   Dictionary  a   “cause   of

action” is stated to be the entire set of facts that gives rise

to an enforceable claim; the phrase comprises every fact,

which if traversed, the plaintiff must prove in order to

obtain   judgment.   In  Words   and   Phrases   (4th   Edn.)  the

meaning   attributed   to   the   phrase   “cause   of   action”   in

common legal parlance is existence of those facts, which

give a party a right to judicial interference on his behalf.

(See  Navinchandra   N.   Majithia   v.   State   of   Maharashtra

[(2000) 7 SCC 640 : 2001 SCC (Cri) 215).

15.  In  Halsbury's Laws of England (4th Edn.)  it has been

stated as follows:

“   ‘Cause   of   action’   has   been   defined   as   meaning

simply a factual situation, the existence of which

entitles one person to obtain from the court a remedy

against another person. The phrase has been held

from   earliest  time to   include  every  fact  which  is

material   to   be   proved   to   entitle   the   plaintiff   to

succeed, and every fact which a defendant would

have a right to traverse. ‘Cause of action’ has also

been taken to mean that a particular act on the part

of the defendant which gives the plaintiff his cause of

complaint,   or   the   subject­matter   of   grievance

founding the action, not merely the technical cause

of action."

93.The Supreme Court in the aforementioned case of Om

Prakash Srivastava while remitting the matter to the High

Court made the following observations:­

“18. In the instant case the High Court has not dealt

with the question as to whether it had jurisdiction to

deal with the writ petition. It only observed that the

Delhi High Court may have jurisdiction, but the issues

relating to conditions of prisoners in the State of U.P.

can be more effectively dealt with by the Allahabad

High Court. As noted supra, there were two grievances

by the appellant. But only one of them i.e. the alleged

lack of medical facilities has been referred to by the

High Court. It was open to the Delhi High Court to say

73

Writ­A No.2071 of 2017

that no part of the cause of action arose within the

territorial jurisdiction of the Delhi High Court. The

High Court in the impugned order does not say so. On

the contrary, it says that jurisdiction may be there, but

the Allahabad High Court can deal with the matter

more effectively. That is not certainly a correct way to

deal with the writ petition. Accordingly, we set aside

the impugned order of the High Court and remit the

matter to it for fresh hearing on merits...”

94.The law with regard to determination of the territorial

jurisdiction of a High Court again came to be analysed in

Alchemist Limited and another Vs. State Bank of Sikkim

and others

67

, and   taking   note   of   the   amendment of

Article 226 in the year 1963, wherein accrual of cause of

action   had   been   made   an   additional   ground   to   confer

jurisdiction on the High Court under Article 226, it was held,

that after 1963, cause of action is relevant and germane for

determination of the jurisdiction of a High Court under

Article 226 and that a writ petition could now be instituted

in the High Court within territorial jurisdiction of which,

cause of action, in whole or in part, arises.

95.Explaining the meaning of “cause of action”, it was

further held, that, in a particular case, whether facts averred

by the writ petitioner constitute a part of cause of action, has

to be determined, on the basis of question whether such facts

constitute a material, essential or integral part of the cause

of   action,   and   in   determining   the   said   question,   the

substance of the matter and not the form thereof has to be

considered. The observations made in the judgment are as

follows:­

67.  (2007) 11 SCC 335

74

Writ­A No.2071 of 2017

“16. It may be stated that by the Constitution (Forty­second

Amendment) Act, 1976, Clause (1­A) was renumbered as

Clause   (2).   The   underlying   object   of   amendment   was

expressed in the following words:

“Under the existing Article 226 of the Constitution,

the   only   High   Court   which   has   jurisdiction   with

respect to the Central Government is the Punjab High

Court.   This   involves   considerable   hardship   to

litigants from distant places. It is, therefore, proposed

to   amend   Article  226   so  that  when   any  relief  is

sought against any Government, authority or person

for any action taken,  the High Court within  whose

jurisdiction the cause of action arises may also have

jurisdiction to issue appropriate directions, orders or

writs.”

The effect of the amendment was that the accrual of cause

of   action   was   made   an   additional   ground   to   confer

jurisdiction   on   a   High   Court   under   Article   226   of   the

Constitution.

17. As Joint Committee observed:

“This clause would enable the High Court within

whose jurisdiction the cause of action arises to issue

directions,   orders   or   writs   to   any   Government,

authority or person, notwithstanding that the seat of

such Government or authority or the residence of

such person is outside the territorial jurisdiction of

the High Court. The Committee feels that the High

Court within whose jurisdiction the  cause of action

arises in part only should also be vested with such

jurisdiction.”

18. The legislative history of the constitutional provisions,

therefore, makes it clear that after 1963, cause of action is

relevant and germane and a writ petition can be instituted

in a High Court within the territorial jurisdiction of which

cause of action in whole or in part arises.

19. The question for our consideration is as to whether the

assertion of the appellant is well founded that a part of

cause   of   action  can   be  said   to   have   arisen  within   the

territorial jurisdiction of the High Court of Punjab and

Haryana. Whereas, the appellant Company submits that a

part of cause of action had arisen within the territorial

jurisdiction   of   that   Court,   the   respondents   contend

otherwise.

20. It may be stated that the expression “cause of action”

has neither been defined in the Constitution nor in the

75

Writ­A No.2071 of 2017

Code   of   Civil   Procedure,   1908.   It   may,   however,   be

described as a bundle of  essential facts necessary  for the

plaintiff to prove before he can succeed. Failure to prove

such facts would give the defendant a right to judgment in

his favour. Cause of action thus gives occasion for and

forms the foundation of the suit.

21. The classic definition of the expression “cause of action”

is found in  Cooke  v.  Gill (1873) 8 CP 107  wherein Lord

Brett observed:

“ ‘Cause of action’ means every fact which it would

be necessary for the plaintiff to prove, if traversed, in

order to support his right to the judgment of the

court.”

22. For every action, there has to be a cause of action. If

there is no cause of action, the plaint or petition has to be

dismissed.

23. Mr Soli J. Sorabjee, Senior Advocate appearing for the

appellant   Company   placed   strong   reliance   on  A.B.C.

Laminart (P) Ltd. v. A.P. Agencies (1989) 2 SCC 163  and

submitted that the High Court had committed an error of

law and of jurisdiction in holding that no part of cause of

action could be said to have arisen within the territorial

jurisdiction of the High Court of Punjab and Haryana. He

particularly referred to the following observations: (SCC p.

170, para 12)

“12. A cause of action means every fact, which if

traversed, it would be necessary for the plaintiff to

prove in order to support his right to a judgment of

the court. In other words, it is a bundle of facts

which taken with  the law applicable to them gives

the plaintiff a right to relief against the defendant. It

must include some act done by the defendant since

in the absence of such an act no cause of action can

possibly   accrue.   It   is   not   limited   to   the   actual

infringement of the right sued on but includes all the

material facts on which it is founded. It does not

comprise evidence necessary to prove such facts, but

every   fact   necessary   for   the   plaintiff   to   prove   to

enable him to obtain a decree. Everything which if

not   proved   would   give   the   defendant   a   right   to

immediate judgment must be part of the cause of

action. But it has no relation whatever to the defence

which may be set up by the defendant nor does it

depend upon the character of the relief prayed for by

the plaintiff.”

76

Writ­A No.2071 of 2017

24. In our opinion, the High Court was wholly justified in

upholding   the   preliminary   objection   raised   by   the

respondents and in dismissing the petition on the ground of

want of territorial jurisdiction.

25. The learned counsel for the respondents referred to

several decisions of this Court and submitted that whether

a particular fact constitutes a cause of action or not must be

decided on the basis of the facts and circumstances of each

case. In our judgment, the test is whether a particular

fact(s) is (are) of substance and can be said to be material,

integral or essential part of the lis between the parties. If it

is, it forms a part of cause of action. If it is not, it does not

form a part of cause of action. It is also well settled that in

determining the question, the substance of the matter and

not the form thereof has to be considered.

26. In Union of India v. Oswal Woollen Mills Ltd. (1984) 2

SCC 646 the registered office of the Company was situated

at Ludhiana, but a petition was filed in the High Court of

Calcutta on the ground that the Company had its branch

office there. The order was challenged by the Union of

India. And this Court held that since the registered office of

the   Company   was   at   Ludhiana   and   the   principal

respondents against whom primary relief was sought were

at New Delhi, one would have expected the writ petitioner

to approach either the High Court of Punjab and Haryana

or the High Court of Delhi. The forum chosen by the writ

petitioners could not be said to be in accordance with law

and the High Court of Calcutta could not have entertained

the writ petition.

27. In State of Rajasthan v. Swaika Properties (1985) 3 SCC

217 the Company whose registered office was at Calcutta

filed a petition in the High Court of Calcutta challenging

the notice issued by the Special Town Planning Officer,

Jaipur for acquisition of immovable property situated in

Jaipur.  Observing that the entire cause of  action arose

within   the   territorial   jurisdiction   of   the   High   Court   of

Rajasthan at Jaipur Bench, the Supreme Court held that the

High Court of Calcutta had no territorial jurisdiction to

entertain the writ petition.

28. This Court held that mere service of notice on the

petitioner   at   Calcutta   under   the   Rajasthan   Urban

Improvement Act, 1959 could not give rise to a cause of

action unless such notice was “an integral part of the cause

of action”.

29. In ONGC v. Utpal Kumar Basu (1994) 4 SCC 711 this

77

Writ­A No.2071 of 2017

Court held that when the Head Office of ONGC was not

located at Calcutta, nor the execution of contract work was

to be carried out in West Bengal, territorial jurisdiction

cannot be conferred on the High Court of Calcutta on the

ground that an advertisement had appeared in a daily (The

Times of India), published from Calcutta, or the petitioner

submitted   his   bid   from   Calcutta,   or   subsequent

representations were made from Calcutta, or fax message

as to the final decision taken by ONGC was received at

Calcutta inasmuch as neither of them would constitute an

“integral   part”   of   the   cause   of   action   so   as   to   confer

territorial jurisdiction on the High Court of Calcutta under

Article 226(2) of the Constitution.

30. In  CBI, Anti­Corruption Branch v. Narayan Diwakar

(1999) 4 SCC 656, A was posted in Arunachal Pradesh. On

receiving a wireless message through Chief Secretary of the

State asking him to appear before CBI Inspector in Bombay,

A moved the High Court of Guwahati for quashing FIR filed

against   him   by   CBI.   An   objection   was   raised   by   the

department   that   the   High   Court   of   Guwahati   had   no

territorial jurisdiction to entertain the writ petition. But it

was turned down. The Supreme Court, however, upheld

the   objection   that   Gauhati   High   Court   could   not   have

entertained the petition.

31. In Union of India v. Adani Exports Ltd. (2002) 1 SCC

567 a   question   of   territorial   jurisdiction   came   up   for

consideration.  A  filed a petition under Article 226 of the

Constitution in the High Court of Gujarat claiming benefit

of the Passport Scheme under the EXIM policy. Passport

was issued by Chennai Office. Entries in the passport were

made   by   the   authorities   at   Chennai.   None   of   the

respondents was stationed within the State of Gujarat. It

was, therefore, contended that the Gujarat High Court had

no   territorial   jurisdiction   to   entertain   the   petition.   The

contention, however, was negatived and the petition was

allowed. The respondents approached the Supreme Court.

32. The judgment of the High Court was sought to be

supported inter alia on the grounds that (i) A was carrying

on business at Ahmedabad; (ii) orders were placed from

and executed at Ahmedabad; (iii) documents were sent

and payment was made at Ahmedabad; (iv) credit of duty

was   claimed   for   export   handled   from   Ahmedabad;   (v)

denial   of   benefit   adversely   affected   the   petitioner   at

Ahmedabad;   (vi)  A  had   furnished   bank   guarantee   and

executed a bond at Ahmedabad, etc.

33. Allowing the appeal and setting aside the order of the

78

Writ­A No.2071 of 2017

High Court, the Supreme Court held that none of the facts

pleaded by A constituted a cause of action.

“Facts which have no bearing with the  lis  or the

dispute involved in the case, do not give rise to a

cause of action so as to confer territorial jurisdiction

on the court concerned.” (Adani Exports Ltd. case

(2002) 1 SCC 567, SCC pp. 573­74, para 17.)

34. In Kusum Ingots & Alloys Ltd. v. Union of India (2004) 6

SCC 254 the appellant was a Company registered under the

Companies   Act   having   its   head   office   at   Mumbai.   It

obtained a loan from the Bhopal Branch of State Bank of

India. The Bank issued a notice for repayment of loan from

Bhopal   under   the   Securitisation   and   Reconstruction   of

Financial Assets and Enforcement of Security Interest Act,

2002. The appellant Company filed a writ petition in the

High Court of Delhi which was dismissed on the ground of

lack of territorial jurisdiction. The Company approached

this Court and contended that as the constitutionality of a

parliamentary legislation was questioned, the High Court of

Delhi had the requisite jurisdiction to entertain the writ

petition.

35. Negativing the contention and upholding the order

passed by the High Court, this Court ruled that passing of a

legislation by itself does not confer any such right to file a

writ petition in any court unless a cause of action arises

therefor. The Court stated: (Kusum Ingots case  (2004) 6

SCC 254, SCC p. 261, para 20)

“20. A distinction between a legislation and executive

action should be borne in mind while determining

the said question.”

Referring to ONGC (1994) 4 SCC 711, it was held that all

necessary facts must form an “integral part” of the cause of

action. The fact which is neither material nor essential nor

integral part of the cause of action would not constitute a

part of cause of action within the meaning of Clause (2) of

Article 226 of the Constitution.

36.   In  National   Textile   Corpn.   Ltd.  v.  Haribox   Swalram

(2004) 9 SCC 786  referring to earlier cases, this Court

stated that: (SCC p. 797, para 12.1)

“12.1. …the mere fact that the writ petitioner carries

on   business   at   Calcutta   or   that   the   reply   to   the

correspondence made by it was received at Calcutta

is not an integral part of the cause of action and,

therefore,   the   Calcutta   High   Court   had   no

jurisdiction to entertain the writ petition and the

79

Writ­A No.2071 of 2017

view to the contrary taken by the Division Bench

cannot be sustained.”

37. From the aforesaid discussion and keeping in view the

ratio laid down in a catena of decisions by this Court, it is

clear that for the purpose of deciding whether facts averred

by the appellant­petitioner would or would not constitute a

part of cause of action, one has to consider whether such

fact constitutes a material, essential, or integral part of the

cause of action. It is no doubt true that even if a small

fraction of the cause of action arises within the jurisdiction

of the court, the court would have territorial jurisdiction to

entertain the suit/petition. Nevertheless it must be a “part

of cause of action”, nothing less than that.”

96.An interesting question with regard to the territorial

jurisdiction of the High Court arose in  Ambica Industries

Vs. Commissioner of Central Excise

26

, which was a case

where the appellant carried on business at Lucknow and was

assessed at that place whereafter the matter came up before

the  Customs   Excise   and   Service   Tax   Appellate   Tribunal

(CESTAT), New Delhi, which had been exercising territorial

jurisdiction over U.P., N.C.T. of Delhi and Maharashtra. An

appeal came to be filed subsequently under Section 35­G of

the Central Excise Act, 1944, before the Delhi High Court,

which   was   turned   down   on   the   ground   of   territorial

jurisdiction. In appeal, before the Supreme Court, it was

contended that the order of the first appellate court being a

decree, a second appeal would lie before the High Court to

which it was subordinate, and in view thereof the High Court

had   erred   in   arriving   at   the   conclusion   that   it   had   no

territorial   jurisdiction   in   the   matter.   On   behalf   of   the

Revenue, it was urged that the situs of the assessing officer

and not  situs  of the Tribunal would be the determinative

26.  (2007) 6 SCC 769

80

Writ­A No.2071 of 2017

factor in that regard.

97.Dismissing the appeals, it was held, that CESTAT, New

Delhi, was exercising jurisdiction over three states. In all the

three states, there are High Courts and in the event the

aggrieved person is treated to be the dominus litis, as a result

whereof, he elects to file the appeal before one or the other

High Court, the decision of the High Court shall be binding

only on the authorities which are within its jurisdiction, and

it would  only be  of persuasive value on the authorities

functioning under a different jurisdiction, which may lead to

a sort of judicial anarchy.

98.It was noted that in a particular case, an assessee, may

invoke the jurisdiction of a High Court of his choice to take

advantage of the law laid down by it which might suit him.

99.Furthermore, it was also taken note of that when an

appeal is provided under a statute, Parliament must have

thought of one High Court. It is a different matter that by

way of necessity a Tribunal may have to exercise jurisdiction

of over several States but it does not appeal to any reason

that Parliament intended, despite providing for an appeal

before the High Court, that appeals may be filed before

different High Courts at the sweet will of the party aggrieved

by the decision of the Tribunal. It was therefore held that in

a case of this nature the “cause of action” doctrine may not

be invoked.

100.In terms of Article 226(2), a High Court would have

the power to issue a writ of  certiorari  in respect of orders

81

Writ­A No.2071 of 2017

passed by subordinate courts within its territorial jurisdiction

or if any cause of action had arisen therewithin but the same

tests could not be applied when the appellate court exercises

a jurisdiction over a tribunal situated in more than one State.

In such a situation, the High Court in the State where the

first   court   is   located   should   be   considered   to   be   the

appropriate appellate authority.

101.The Hon'ble Bench held that doctrine of dominus litis

and doctrine of  situs  of the appellate tribunal do not go

together inasmuch as dominus litis indicates that the suitor

has more than one option, whereas the situs of an appellate

tribunal refers to only one High Court wherein the appeal

could be preferred. It was noticed that the situs of a Tribunal

may vary from time to time and the question whether its

jurisdiction would be extending to three States or more or

less would depend upon the executive order which may be

issued.   In   such   circumstances,   determination   of   the

jurisdiction of a High Court should be considered only on the

basis of the statutory provisions and not anything else. In

case   the   cause   of   action   doctrine   was   given   effect   to,

invariably more than one High Court may have jurisdiction,

which would not be contemplated.

102.The scope of Article 226(2) was again considered in

Rajendran   Chingaravelu   Vs.   R.K.   Mishra,   Additional

Commissioner of Income Tax and others

68

 and it was held

that as per clause (2) of Article 226 even if a small fraction

of cause of action i.e. the bundle of facts which gives the

68.  (2010) 1 SCC 457

82

Writ­A No.2071 of 2017

petitioner a right to sue accrued within the territories of the

State, the High Court of that State would have jurisdiction.

The observations made in the judgment are as follows:­

“9.  The   first   question   that   arises   for   consideration   is

whether the Andhra Pradesh High Court was justified in

holding that as the seizure took place at Chennai (Tamil

Nadu), the appellant could not maintain the writ petition

before it. The High Court did not examine whether any part

of cause of action arose in Andhra Pradesh. Clause (2) of

Article 226  makes it clear that  the High Court exercising

jurisdiction in relation to the territories within which the

cause   of   action   arises   wholly   or   in  part,   will   have

jurisdiction. This would mean that even if a small fraction

of the cause of action (that bundle of facts which gives a

petitioner, a right to sue) accrued within the territories of

Andhra Pradesh, the High Court of that State will have

jurisdiction. In this case, the genesis for the entire episode

of search, seizure and detention was the action of the

security/   intelligence   officials   at   Hyderabad   Airport   (in

Andhra Pradesh) who having inspected the cash carried by

him, alerted their counterparts at the Chennai Airport that

appellant was carrying a huge sum of money, and required

to be intercepted and questioned. A part of the cause of

action therefore clearly arose in Hyderabad. It is also to be

noticed   that   the   consequential   income   tax   proceedings

against him, which he challenged in the writ petition, were

also initiated at Hyderabad. Therefore, his writ petition

ought not to have been rejected on the ground of want of

jurisdiction.”

103.The parameters for invocation of jurisdiction of High

Court   under   Article   226   against   an   authority   or   person

residing outside its territorial jurisdiction in a case where a

cause of action wholly or partly arises within the territorial

jurisdiction of a High Court was considered in the case of

Nawal Kishore Sharma Vs. Union of India

5

 and referring to

the provisions of clause (2) the Court held that it was clear

that the High Court can issue a writ where a person or

authority against whom the writ is issued is located outside

5.   (2014) 9 SCC 329

83

Writ­A No.2071 of 2017

its territorial jurisdiction, if the cause of action wholly or

partially arises within the Court’s territorial jurisdiction.

104.The expression “cause of action” for the purpose of

Article 226(2), for all intents and purposes, was held to have

the same meaning as envisaged under Section 20(c) CPC.

The observations made in the judgment in the case of Nawal

Kishore Sharma are as follows:­

“9. …On a plain reading of the amended provisions in

clause (2), it is clear that now the High Court can issue a

writ when the person or the authority against whom the

writ is issued is located outside its territorial jurisdiction, if

the cause of action  wholly or partially arises within the

court's   territorial  jurisdiction.   Cause   of   action   for   the

purpose of Article 226(2) of the Constitution, for all intent

and   purpose   must   be   assigned  the   same   meaning   as

envisaged   under   Section   20(c)   of   the   Code   of   Civil

Procedure.  The expression cause of action has not  been

defined   either   in   the   Code   of   Civil   Procedure   or   the

Constitution. Cause of action is bundle of facts which is

necessary for the plaintiff to prove in the suit before he can

succeed. The term “cause of action” as appearing in clause

(2) came up for consideration time and again before this

Court.

10. In State of Rajasthan v. Swaika Properties (1985) 3 SCC

217, the fact was that the respondent Company having its

registered office in Calcutta owned certain land on the

outskirts   of   Jaipur   City,   was   served   with   notice   for

acquisition   of   land   under   the   Rajasthan   Urban

Improvement Act, 1959. Notice was duly served on the

Company at its registered office in Calcutta. The Company,

first  appeared  before  the  Special  Court   and  finally   the

Calcutta High Court by filing a writ petition challenging the

notification   of   acquisition.   The   matter   ultimately   came

before this Court to answer a question as to whether the

service of notice under Section 52(2) of the Act at the

registered   office   of   the   respondent   in   Calcutta   was   an

integral part of cause of action and was it sufficient to

invest   the   Calcutta   High   Court   with   a   jurisdiction   to

entertain   the   petition   challenging   the   impugned

notification.   Answering   the   question   this   Court   held:

(Swaika Properties case, SCC pp. 222­23, paras 7­8)

84

Writ­A No.2071 of 2017

“7. Upon these facts, we are satisfied that the cause

of action neither wholly nor in part arose within the

territorial   limits   of   the   Calcutta   High   Court   and

therefore   the   learned   Single   Judge   had   no

jurisdiction to issue a rule nisi on the petition filed by

the respondents under Article 226 of the Constitution

or to make the ad interim ex parte prohibitory order

restraining the appellants from taking any steps to

take  possession  of  the  land  acquired.  Under   sub­

section (5) of Section 52 of the Act the appellants

were entitled to require the respondents to surrender

or deliver possession of the lands acquired forthwith

and upon their failure to do so, take immediate steps

to   secure   such   possession   under   sub­section   (6)

thereof.

8. The expression ‘cause of action’ is tersely defined

in Mulla's Code of Civil Procedure:

‘The “cause of action” means every fact which, if

traversed, it would be necessary for the plaintiff to

prove in order to support his right to a judgment

of the court.’

In other words, it is a bundle of facts which taken

with the law applicable to them gives the plaintiff a

right   to   relief   against   the   defendant.   The   mere

service of notice under Section 52(2) of the Act on

the respondents at their registered office at 18­B,

Brabourne Road, Calcutta  i.e. within the territorial

limits of the State of West Bengal, could not give rise

to a cause of action within that territory unless the

service of such notice was an integral part of the

cause   of   action.   The   entire   cause   of   action

culminating   in   the   acquisition   of   the   land   under

Section 52(1) of the Act arose within the State of

Rajasthan i.e. within the territorial jurisdiction of the

Rajasthan   High   Court   at   the   Jaipur   Bench.   The

answer to the question whether service of notice is

an integral part of the cause of action within the

meaning of Article 226(2) of the Constitution must

depend   upon   the   nature   of   the   impugned   order

giving rise to  a cause of  action.  The Notification

dated   8­2­1984   issued   by   the   State   Government

under Section 52(1) of the Act became effective the

moment it was published in the Official Gazette as

thereupon the notified land became vested in the

State Government free from all encumbrances. It was

not necessary for the respondents to plead the service

85

Writ­A No.2071 of 2017

of   notice   on   them   by   the   Special   Officer,   Town

Planning Department, Jaipur under Section 52(2) for

the grant of an appropriate writ, direction or order

under Article 226 of the Constitution for  quashing

the   notification   issued   by   the   State   Government

under Section 52(1) of the Act. If the  respondents

felt aggrieved by the acquisition of their lands situate

at Jaipur and wanted to challenge the validity of the

notification   issued   by   the   State  Government   of

Rajasthan   under   Section   52(1)   of   the   Act  by   a

petition under Article 226 of the  Constitution, the

remedy of the respondents for the grant of such relief

had to be sought by filing such a petition before the

Rajasthan High Court, Jaipur Bench, where the cause

of action wholly or in part arose.”

11. This provision was again considered by this Court in Oil

and Natural Gas Commission v. Utpal Kumar Basu (1994) 4

SCC 711. In this case the petitioner Oil and Natural Gas

Commission   (ONGC)   through   its   consultant   Engineers

India   Limited   (EIL)   issued   an   advertisement   in   the

newspaper   inviting   tenders   for   setting   up   of   Kerosene

Recovery Processing Unit in Gujarat mentioning that the

tenders containing offers were to be communicated to EIL,

New   Delhi.   After   the   final   decision   was   taken   by   the

Steering Committee at New Delhi, the respondent  NICCO

moved  the Calcutta High Court praying that  ONGC be

restrained from awarding the contract to any other party. It

was pleaded in the petition that NICCO came to know of the

tender from the publication in the Times of India within the

jurisdiction   of   the   Calcutta   High   Court.   This   Court   by

setting aside the order passed by the Calcutta High Court

came to the following conclusion: (Utpal Kumar Basu case,

SCC p. 717, para 6)

“6. Therefore, in determining the objection of lack of

territorial  jurisdiction the court must take all  the

facts pleaded in support of the cause of action into

consideration   albeit   without   embarking   upon   an

enquiry as to the correctness or otherwise of the said

facts. In  other words the question whether a High

Court has territorial jurisdiction to entertain a writ

petition   must   be  answered   on   the   basis   of   the

averments   made   in   the   petition,   the   truth   or

otherwise   whereof   being   immaterial.   To   put   it

differently,   the   question   of   territorial   jurisdiction

must be decided on the facts pleaded in the petition.

Therefore, the question whether in the instant case

86

Writ­A No.2071 of 2017

the Calcutta High Court had jurisdiction to entertain

and decide the writ petition in question even on the

facts   alleged   must   depend   upon   whether   the

averments made in paras 5, 7, 18, 22, 26 and 43 are

sufficient in law to establish that a part of the cause

of action had arisen within the jurisdiction of the

Calcutta High Court.”

105.Referring   to   the   judgment   in   the   case   of  Kusum

Ingots,  Adani Exports Ltd.,  Om Prakash Srivastava  and

Rajendran Chingravelu  (supra) the Court held that there

cannot be any doubt that a question whether or not cause of

action wholly or in part for filing a writ petition has arisen

within the territorial limits of any High Court has to be

decided in the light of the nature and character of the

proceedings under Article 226 of the Constitution.

106.Having regard to the foregoing discussion we may

proceed to restate the position of law with regard to the

scope of territorial jurisdiction of High Courts under Article

226, as interpreted in terms of judicial precedents.

107.Article   226,   as   we   have   already   noticed,   from   its

inception,   clearly   reflected   the   object   of   makers   of   the

Constitution to confer wide powers on the High Courts in

issuing   directions   or   writs   for   the   enforcement   of

fundamental rights and also the power to issue directions for

any other purpose. Having decided to provide certain basic

safeguards for the people under the new set up post the

enforcement of the Constitution, it was thought necessary to

provide a quick and inexpensive remedy for the enforcement

of such rights, and, finding that prerogative writs, which the

Courts in England had developed and used whenever urgent

87

Writ­A No.2071 of 2017

necessity demanded immediate and decisive interposition,

were suited for the purpose, the High Courts, were conferred

with   wide   powers   of   issuing   directions,   orders   or   writs

primarily   for   the   enforcement   of   fundamental   rights.   In

addition, the power to issue such directions “for any other

purpose” was also included.

108.Article 226 confers extraordinary jurisdiction on the

High Court to issue prerogative writs for enforcement of

fundamental   rights   or   for   any   other     purpose.   The

jurisdiction,   though   is   to   be   based   on   discretion   and

equitable   considerations,  is   wide  and  expansive   with   no

fetters   having   been   placed   on   the   exercise   of   this

extraordinary jurisdiction.

109.The   language   of   Article   226   is   couched   in   a

comprehensive phraseology and it  ex facie  confers a wide

power on the High Courts to reach injustice wherever it is

found.

110.The nature of the power, its purpose and the person or

authorities   against   whom   it   can   be   exercised,   has   been

described in a language which gives to the High Court wide

amplitude of powers.

111.The   powers   conferred   on   a   High   Court   to   issue

prerogative   writs,   as   understood   in   England,   has   been

widened by using the expression “in the nature of”, which

indicates that the writs that can be issued by our High

Courts, only draw analogy from the kind in England but the

powers in this regard have a wider expanse.

88

Writ­A No.2071 of 2017

112.Article 226(1) grants to the High Courts powers to

issue directions, orders, writs, which would include writs in

the nature of  habeas corpus, mandamus,  prohibition,  quo

warranto and certiorari. This clearly shows that the powers

of the High Courts to issue directions, orders or writs, would

be inclusive of writs in the nature of prerogative writs, as

understood in England. The conferment of the powers upon

the High Courts to issue writs may thus be seen to be

drawing an analogy from the powers as in England but the

use of the phraseology including writs “in the nature of” does

not   stop   at   merely   equating   the   powers   with   those   in

England but goes beyond giving it a wider expanse. This is

clearly with a view to enable the High Courts to mould the

reliefs to meet the complex ground realities of our country.

113.The jurisdiction conferred on the High Courts under

Article 226, as it originally stood, was very wide with only

two limitations placed upon the exercise of these powers : (i)

that the power is to be exercised throughout the territories in

relation  to  which   it  exercises  jurisdiction,  i.e.,  the  writs

issued by the Court cannot run beyond the territories subject

to its jurisdiction; (ii) that the person or authority  to whom

the High Court is empowered to issue the writs must be

within those territories, and as an implication they must be

amenable to the jurisdiction of the Court either by residence

or location within those territories.

114.The concept of cause of action as a basis for exercise of

jurisdiction was not provided for under Article 226, as it

originally stood, as it did not contain any reference to the

89

Writ­A No.2071 of 2017

accrual of cause of action or to the jurisdiction of the High

Court depending on the place where the cause of action

accrues being within its territorial jurisdiction. The concept

of cause of action being not included in the express provision

contained under Article 226 which requires that the person

or authority to whom the writ is to be issued should be

resident in or located within the territories over which the

High Court had jurisdiction the possibilities of the resultant

inconvenience to persons residing far away from New Delhi

who could be aggrieved by some order of the Government of

India   was   judicially   noticed   keeping   in   view   the   wide

amplitude of power conferred upon a High Court under

Article 226 which is not confined only to issuing of writs in

the nature of prerogative writs but also including within its

ambit the powers to issue directions or orders against any

person   or   authority   including   in   appropriate   cases   any

Government.

115.The use of the words “any Government" indicated the

intent of framers of the Constitution to include the Union

Government also. The Union Government having no situs in

a particular place is deemed to have functional existence

throughout the country and when in exercise of its power the

Union Government passes an order infringing the legal right

or interest of a person residing within the territories in

relation   to   which   a   particular   High   Court   exercises

jurisdiction, it would reasonably be expected of the High

Court to issue a writ to the Union Government, for in law, it

must be deemed to be within that State also.

90

Writ­A No.2071 of 2017

116.The hardship faced by the litigants from distant places

in regard to invoking writ jurisdiction against the Central

Government, resulted in amendment of the provision by the

Constitution   (Fifteenth)  Amendment   Act,   1963,   in   terms

whereof, after clause (1), clause (1­A) was inserted in Article

226 (renumbered as clause (2) by the Constitution (Forty­

second)

Amendment Act, 1976).

117.The  Constitution  (Fifteenth)  Amendment  came  into

force on October 5, 1963 with the effect that it made the

accrual of cause of action   an additional ground to confer

jurisdiction to a High Court under Article 226. The amended

clause now enabled the High Court within whose jurisdiction

the cause of action arises to issue directions, orders or writs

to any Government, authority or person,   notwithstanding

that   the   seat   of   such   government   or   authority   or   the

residence of such person is outside the territorial jurisdiction

of the High Court.

118.The   legal   position   after   insertion   of   clause   (1­A),

subsequently renumbered as clause (2), is that a writ can be

issued by a High Court against a person, Government or

authority residing within the jurisdiction of that High Court,

or within whose jurisdiction the cause of action in whole or

in part arises.

119.The   amended   clause   did   not   confer   any   new

jurisdiction on High Court but provides an additional ground

which extends its jurisdiction beyond the boundaries of the

State if the cause of action arises within its territory. The

91

Writ­A No.2071 of 2017

amendment   is   thus   procedural   without   affecting   any

substantive rights of the parties.

120.Consequent   to   the   (Fifteenth)   Amendment   to   the

Constitution, the power conferred on the High Courts under

Article 226 can as well be exercised by any High Court

having jurisdiction in relation to the territories within which

“the cause of action, wholly or in part, arises” and it would

not matter that the seat of the authority concerned is outside

the territorial limits of the jurisdiction of the High Court. The

aim of the Amendment is clearly to widen the width of the

reach of the writs issued by the High Courts.

121.The   only   difference   made   by   the   Constitution

(Fifteenth) Amendment is that the location of the seat of

Government or authority or residence of a person to whom

the writ is to be issued is not to be the sole criteria for

conferring   jurisdiction   and   writs   may   also   issue   to

Governments, authorities or persons outside the territory of a

High Court provided the cause of action, in whole or in part,

arises within the limits of its territorial jurisdiction.

122.   The   change   consequent   to   the   amendment   is   that

location is not the sole criteria and place of cause of action

may   also   confer   jurisdiction.   It   cannot,   however,   be

construed that place of cause of action alone would confer

territorial jurisdiction. If it were to be so, it would lead to an

inference that Article 226(2) is not in extension of powers

under   Article   226(1)   but   in   annihilation   thereof,   which

certainly   was   not   the   intent   of   the   Constitutional

92

Writ­A No.2071 of 2017

Amendment.

123.We may at this juncture again refer to the Statement of

Objects   and   Reasons   of   the   Constitution   (Fifteenth)

Amendment, which reads as follows:­

“Under the existing Article 226 of the Constitution, the only

High   Court   which   has   jurisdiction   with   respect   to   the

Central Government is the Punjab High Court. This involves

considerable hardship to litigants from distant places. It is,

therefore, proposed to amend Article 226 so that when any

relief   is   sought   against   any   Government,   authority   or

person for any action taken, the High Court within whose

jurisdiction   the   cause   of   action   arises  may   also  have

jurisdiction to issue appropriate directions, orders or writs.”

(emphasis supplied)

124.The use of the words “only” and “may also” shows that

the object was not to take away the jurisdiction of the High

Courts which they had prior to the (Fifteenth) Amendment

but to enable other High Courts to also have jurisdiction

provided the cause of action, in whole or in part, arose

within their territorial jurisdiction. Article 226(2) is to be

seen as an extension of or in addition to the jurisdiction

conferred under Article 226(1).

125.We are fortified in taking this view by the observations

made in the treatise Constitutional Law of India by H.M.

Seervai

69

, wherein the effect of the (Fifteenth) Amendment

has been stated in the following words:­

“16.251.   The   newly­added   sub­Art.   (1A)   to   Art.   226

introduces an additional basis of jurisdiction, namely, the

whole or in part of a cause of action arising within the

jurisdiction of a court. This is clear from the use of the

words, “The power conferred by Clause (1) ... may also be

exercised...” Therefore jurisdiction to issue writs can be

69.   Constitutional Law of India by H.M. Seervai : 4th Edn. : Vol. 2, p.1598

93

Writ­A No.2071 of 2017

exercised (i) by a court within whose jurisdiction a person

or authority (including, in appropriate cases, any Govt.)

resides or is located, and (ii) also by a court within whose

jurisdiction the cause of action wholly or in part arises,

notwithstanding that the seat of such Govt. or authority or

the residence of such person is not within those territories.”

126.Although in view of Section 141 CPC the provisions

under   the   Code   thereof   would   not   apply   to   the   writ

proceedings, the phraseology used in Section 20(c) CPC and

clause (2) of Article 226, being in pari materia, the principles

with regard to interpretation of Section 20(c) CPC shall

apply to writ proceedings also, and keeping in view the use

of the expression “cause of action” in Article 226(2), even if

a   fraction   of   the   cause   of   action   accrues   within   the

jurisdiction of the Court, the Court would have jurisdiction in

the matter though the doctrine of forum conveniens may also

have to be considered.

127.We may, however, take notice that in contra distinction

to the provisions in Sections 16 to 20 of  CPC, under Article

226(2)   the   invocation   of   the   territorial   jurisdiction   is

restricted to the existence of a “cause of action”, which

expression would include part or entire cause of action. The

cause of action, or any part thereof, even in its minutest

form, is therefore necessary for invocation of the jurisdiction

under Article 226. If the element of the cause of action, or

any part thereof is absent, the Court may not have territorial

jurisdiction, solely on the basis of the residence of the party.

In terms of Section 20 CPC, a suit could be instituted in a

Court   within   the   local   limits   of   whose   jurisdiction,   the

defendant,   or   each   of   the   defendants,   actually   and

94

Writ­A No.2071 of 2017

voluntarily resides, or where the cause of action, wholly or in

part arises. The two factors i.e., the place of residence of the

defendant(s) and the place where the cause of action, wholly

or in part arises, therefore, independently, give a right to the

party   to   institute   a   suit   in   the   Court   of   competent

jurisdiction.

128.The provisions of CPC do not strictly apply to writ

proceedings and only the principles therein may be held to

be applicable. Section 20 of CPC which specifies different

contingencies whereunder jurisdiction is vested in the Court

would,   therefore,  stricto   sensu  not   be   applicable   for  the

purposes of invocation of the territorial jurisdiction under

Article 226.

129.Article 226 confers upon the High Court power to issue

writs to any person or authority or any Government, within

its   territorial   jurisdiction, and   with   the   insertion   of

clause (1­A) subsequently renumbered as clause (2), the said

power may also be exercised in relation to the territories

within which the cause of action, wholly or in part has

arisen, notwithstanding that seat of such Government or

authority or residence of such person is not within those

territories. The use of non­obstante clause under clause (2)

clearly manifests that residence of the party is not a relevant

consideration   for   determining   the   territorial   jurisdiction

under Article 226.

130.The relief sought by the writ petitioner, though would

be one of the relevant criteria for consideration, but not the

95

Writ­A No.2071 of 2017

sole consideration in this regard. The maintainability, or

otherwise, of a writ petition in a High Court would depend

on whether the cause of action for filing the same arose,

wholly or in part, within the territorial jurisdiction of that

Court. The High Court would have jurisdiction if any part of

cause   of   action   arises   within   the   territorial   limits   of   its

jurisdiction   even  though   the  seat   of   the   Government   or

authority or residence of person against whom direction,

order or writ is sought to be issued is not within the said

territory.

131.The expression “cause of action” has been understood

to be a bundle of facts which are required to be proved. The

entire bundle of facts pleaded, however, need not constitute

a cause of action as what would be necessary to be proved

would be the material facts on the basis of which a writ

petition can be allowed. It may also be considered as a

bundle   of   essential   facts,   which   it   is   necessary   for   the

plaintiff to prove before he can succeed. The Court would be

required to take into consideration all the facts pleaded in

support of the cause of action without embarking upon an

enquiry as to the correctness or otherwise of the said facts.

The facts as pleaded in the petition may be considered, truth

or otherwise whereof being immaterial.

132.In legal parlance the expression “cause of action” is

generally understood to mean a situation or state of facts

that entitles a party to maintain an action in a Court or a

Tribunal; a group of operative facts giving rise to one or

more bases for suing; a factual situation that entitles one

96

Writ­A No.2071 of 2017

person to obtain the remedy in Court from another person.

133.The meaning of the expression “cause of action” as

distinct from “right of action”, as evolved in terms of the

precedents, would go to show that a right of action is a

remedial right affording a redress for the infringement of a

legal right and a right of action arises as soon as there is an

invasion of rights whereas a cause of action would refer to

the set of operative facts giving rise to such right of action. A

person residing anywhere in the country being aggrieved by

an order of the Government (Central or State), or authority

or person may have a right of action at law but the same can

be enforced by invoking the jurisdiction under Article 226 of

only that High Court, within whose territorial limits the

cause of action wholly or in part arises.

134.The “right of action” being the right to commence and

maintain an action is therefore distinguishable from “cause

of action” in that the former is a remedial right while the

latter would comprise the operative facts giving rise to such

remedial right. The former would be a matter of right and

would depend upon the substantive law whereas the latter

would be governed by the law of procedure.

135.It is, therefore, seen that a “cause of action” is the fact

or  corroboration of  facts which  affords  a party right to

judicial interference on his behalf. The “cause of action”

would be seen to comprise: (i) the plaintiff's primary right

and the defendant's corresponding primary duty; and (ii) the

delict or wrongful act or omission of the defendant, by which

97

Writ­A No.2071 of 2017

the primary right and duty have been violated. The term

“right of action” is the right to commence and maintain

action or in other words the right to enforce a cause of

action. In the law of pleadings, “right of action” can be

distinguished from “cause of action” in that the former is a

remedial right while the latter would comprise the operative

facts giving rise to such remedial right. The former would be

a matter of right and depend on the substantive law while

the latter would refer to the bundle of operative facts and

would be governed by the law of procedure.

136.A right of action, may therefore, be said to have arisen

upon the invasion of primary rights of the person residing

anywhere   in   the   country   being   aggrieved   by   an   act   or

omission of the Government or authority or a person, but in

order to enforce the same, the jurisdiction under Article 226

of the Constitution of only that High Court can be invoked,

within whose territorial jurisdiction, on the basis  of the

bundle of facts, the cause of action can be said to have arisen

wholly or in part.

137.The   question   as   to   whether   any   particular   facts

constitute a cause of action or not has thus to be determined

with   reference   to   the   facts   of   each   case   taking   into

consideration the substance of the matter rather than the

form of action. The cause of action must be antecedent to the

institution of the proceedings and before a petition can be

entertained the petitioner would be required to demonstrate

that one of the essential facts giving rise to the petition has

arisen within the territorial jurisdiction of the High Court.

98

Writ­A No.2071 of 2017

138.The powers to issue directions, orders or writs to any

government, authority or person, may be exercised, as per

terms   of   clause   (2)   of   Article   226,   by   any   High   Court

exercising jurisdiction in relation to the territories within

which the cause of action, “wholly or in part”, arises. This

exercise of power, may be made notwithstanding that the

seat of such government or authority or residence of such

person is not within those territories.

139.In   determining   the   objection   of   lack   of   territorial

jurisdiction, the Court must, therefore, take all the facts

pleaded in support of the cause of action into consideration

without embarking upon an enquiry as to the correctness or

otherwise   of   the   said   facts.   The   question   of   territorial

jurisdiction thus must be decided on the facts pleaded in the

petition, the truth or otherwise, whereof being immaterial.

140.It may, however, be added as a caveat that if from the

averments of the petition, as they are, no part of cause of

action can be held to have arisen within the jurisdiction of a

High   Court,   that   High   Court   cannot   assume   territorial

jurisdiction on the ground of residence of the petitioner or

the like.

141.The   expression   “in   part”   has   been   held   to   be

comprehensive   and   includes   within   its   ambit   even   an

infinitesimal  fraction   of   cause   of   action.   The   expression

“wholly or in part” used under clause (2) of Article 226

would therefore be referable entirely to the facts stated and

the grounds set forth in the petition as the cause of action

99

Writ­A No.2071 of 2017

has no relation to the defence set up or the objection raised

by the opposite party.

142.In order to invest the High Court with jurisdiction to

entertain a petition under Article 226, the transaction in

question must be an integral part of the cause of action

which must arise within its territorial jurisdiction, and would

depend upon the facts of the case and the nature of the order

impugned giving rise to the cause of action.

143.Notice may also be had to the fact that Article 226(1)

begins with a non­obstante clause and in terms thereof every

High Court shall have power “throughout the territories in

relation to which it exercises jurisdiction”, to issue to any

person   or   authority,   including   in   appropriate   cases,   any

Government, “within those territories” directions, orders or

writs, for the enforcement of any other rights conferred by

Part III or for any other purpose. In terms of clause (2) of

Article   226   the   power   conferred   by   clause   (1)   may   be

exercised by the High Court if the cause of action, wholly or

in part, had arisen within the territory over which it exercises

jurisdiction,   notwithstanding   that   the   seat   of   such

Government or authority or the residence of such person is

not within those territories.

144.A plain reading of the two clauses of Article 226 makes

it clear that a High Court can exercise the power to issue

directions, orders or writs for the enforcement of any of the

fundamental rights conferred by Part III of the Constitution

or for any other purpose if the cause of action, wholly or in

100

Writ­A No.2071 of 2017

part, had arisen within the territories in relation to which it

exercises jurisdiction, notwithstanding that the seat of the

Government or authority or the residence of the person

against whom the direction, order or writ is issued is not

within the said territories.

145.Article 226(1) states that every High Court shall have

power, throughout the territorial jurisdiction in relation to

which it exercises jurisdiction, to issue directions, orders or

writs to any person or authority, including in appropriate

cases, any Government, within those territories. The powers

so   conferred   under   Article   226(1)   have   been   further

amplified with the insertion of clause (1­A), subsequently

renumbered as clause (2), which provides that the powers

conferred under clause (1) may also be exercised by the

High   Court   exercising   jurisdiction   in   relation   to   the

territories within which the cause of action, wholly or in

part, arises for the exercise of such powers, notwithstanding

that   the   seat   of   such   Government   or   authority   or   the

residence of such person is not within those territories. It

provides an expansion to the normal rule of the respondent

being sued at his place of residence by providing for exercise

of   jurisdiction   “notwithstanding   that   the   seat   of   such

Government or authority or the residence of such person is

not   within   those   territories”.   The   non­obstante   clause

appearing   under   clause   (2)   thus   enlarges   the   scope   of

jurisdiction which is primarily founded on the ground of

cause of action.

146.We may therefore observe that Article 226(1) provides

101

Writ­A No.2071 of 2017

the   source   of   power   of   the   High   Court   as   well   as   its

territorial jurisdiction, whereas Article 226(2) amplifies the

jurisdiction in relation to a cause of action by providing that

the territorial jurisdiction would be exercisable in relation to

the   territories   within   which   the   cause   of   action,   arises,

wholly or in part. The cause of action would include material

and integral facts and accrual of even a fraction of cause of

action within the jurisdiction of the Court would provide

territorial jurisdiction for entertaining the petition.

147.The territorial jurisdiction is to be decided on the facts

pleaded in the petition and in determining the objection of

lack of territorial jurisdiction the Court would be required to

take into consideration all the facts pleaded in support of the

cause of action without embarking upon an enquiry as to the

correctness   or  otherwise  of   the   said   facts.   The   question

whether a High Court has territorial jurisdiction to entertain

a   writ   petition   is   to   be   answered   on   the   basis   of   the

averments made in the petition, the truth or otherwise,

whereof being immaterial. The expression “cause of action”,

for the purpose of Article 226(2), is to be assigned the same

meaning as under Section 20(c) CPC, and would mean a

bundle of facts which are required to be proved. However,

the entire bundle of facts pleaded, need not constitute a

cause   of   action   as   what   is   necessary   to   be   proved   are

material facts on the basis of which a writ petition can be

allowed.

148.In order to confer jurisdiction on the High Court to

entertain a writ petition, the Court must be satisfied from the

102

Writ­A No.2071 of 2017

entire facts pleaded in support of the cause of action that

those facts constitute a cause so as to empower the Court to

decide a dispute which has, at least in part, arisen within its

jurisdiction. Each and every fact pleaded in the application

may not ipso facto lead to the conclusion that those facts give

rise   to   a   cause   of   action   within   the   Court's   territorial

jurisdiction unless those facts are such which have a nexus or

relevance with the  lis  that is involved in the case. Facts,

which have no bearing with the lis or the dispute involved in

the case would not give rise to a “cause of action” so as to

confer territorial jurisdiction on the Court concerned, and

only those facts which give rise to a cause of action within a

Court's   territorial   jurisdiction   which   have   a   nexus   or

relevance with the lis that is involved in that case, would be

relevant for the purpose of invoking the Court's territorial

jurisdiction, in the context of clause (2) of Article 226.

149.The situs of the office of the respondent would not be

relevant for the purposes of territorial jurisdiction in the

context of Article 226(2), and a place where appellate or

revisional order is passed may give rise to a part of the cause

of action although the original order was made at a place

outside   the   said   area,   and   a   writ   petition   would   be

maintainable in the High Court within whose jurisdiction it is

situate, having regard to the fact that the order of the

appellate authority may also be required to be set aside since

the order of the original authority has merged with that of

the appellate authority. In such cases, where a part of a

cause of action arises within one or the other High Court, it

would be for the litigant who is the dominus litis to have his

103

Writ­A No.2071 of 2017

forum conveniens. In such cases, it would not be wholly

correct to say that the litigant chooses a particular Court; the

choice, would be by reason of the jurisdiction of the Court

being attracted by part of cause of action arising within the

jurisdiction of that Court, and it would ultimately be upon

the Court to find out in each case whether the jurisdiction of

the Court is rightly attracted by the alleged cause of action.

150. The doctrine of forum conveniens can be invoked only

where the Court having jurisdiction decides not to exercise

jurisdiction by invoking the doctrine forum conveniens. The

invocation of doctrine of  forum conveniens  or  forum non

conveniens pre­supposes that the Court refusing to entertain

a   case   on   the   basis   of   this   doctrine,   otherwise   has

jurisdiction. The argument of  forum non conveniens  cannot

be   raised   in   conjunction   with   the   argument   of   lack   of

jurisdiction or forum non competens. The doctrine would be

available   only   in   a   case   where   although   the   Court   has

jurisdiction   but   an   adequate   alternative   forum   is   also

available.

151.It may also be added that where a small fraction of

cause of action accrues within the jurisdiction of a Court,

although it may have jurisdiction in the matter, but the same

by itself may not be considered to be a determinative factor

compelling the Court to decide the matter on merits and in

appropriate   cases   the   Court   may   refuse   to   exercise   its

discretionary jurisdiction by invoking the doctrine of forum

conveniens.

104

Writ­A No.2071 of 2017

152.The question whether or not cause of action, wholly or

in part, has arisen within the territorial limits of any High

Court is to be decided in the light of the nature and character

of the proceedings and in order to maintain the writ petition,

the petitioner would be required to establish that the legal

right claimed by him has prima facie either been infringed or

is threatened to be infringed by the respondent within the

territorial limits of the Court's jurisdiction causing him actual

injury or threat thereof.

153.The accrual of cause of action having been made an

additional ground to confer jurisdiction on the High Court

after   the   Constitution   (Fifteenth)   Amendment,   cause   of

action   would   be   a   relevant   and   germane   factor   for

determination of the jurisdiction of a High Court under

Article 226 and a writ petition can be instituted in a High

Court,   within   territorial   jurisdiction   of   which,   cause   of

action, in whole or in part, arises.

154.As to whether the facts averred by the writ petitioner,

in a particular case, constitute a part of cause of action, has

to be determined, on the basis of the test whether such facts

constitute a material, essential or integral part of the  lis

between the parties; if it is, it forms a part of cause of action

and if it is not, it does not form a part of cause of action. In

determining the said question the substance of the matter

and not the form thereof has to be considered, and even if a

small fraction of cause of action arises within the jurisdiction

of   the   Court,   it   would   have   territorial   jurisdiction   to

entertain the petition.

105

Writ­A No.2071 of 2017

155.In dealing with the cases relating to forces operating

under special statutes, as is the case from which the present

reference has arisen which pertains to the C.R.P.F. Act, we

may take notice of the fact that these special statutes have an

inbuilt provision for filing statutory appeals/revisions and

representations.   In   the   event   the   statutory

appellate/revisional   authority   is   located   beyond   the

territorial jurisdiction of the Court and the petitioner has

availed such remedies, the jurisdiction of the Court cannot

be   invoked   on   the   ground   that   the   head   office   of   the

department is located within the jurisdiction of the Court.

From a practical stand point also, this would be a more

acceptable   view   for   the   reason   that   records   of   all   the

authorities   whose   jurisdiction   might   have   been   invoked

during the pendency of departmental proceedings would be

available at the offices of the authorities, which would be

beyond the territorial limits of the Court.

156.The   intent   of   the   Parliament   to   grant   territorial

jurisdiction to the High Court within whose jurisdiction the

entire or part of cause of action has arisen may be seen to

have a nexus to the expeditious disposal of the proceedings.

The exercise of jurisdiction under Article 226 would, in our

view, take within its ambit remedies which are effective and

efficacious.

157.Keeping in mind the objective of expeditious disposal

of the proceedings and the need to balance the convenience

between the parties to the lis it may be appropriate for the

Courts to determine the question of jurisdiction at the very

106

Writ­A No.2071 of 2017

threshold.   The   doctrine   of  forum   conveniens  may   be

considered while determining the issue of jurisdiction. The

petitioner no doubt is the dominus litis but the rights in this

regard would be subject to the law of jurisdiction. In a case

where the necessary ingredients of the territorial jurisdiction

are   not   satisfied   the   Court   may   not   assume   jurisdiction

merely on the ground of the residence. The doctrine of

forum   conveniens  and  forum   non   conveniens  would   be   a

relevant factor for the Court to examine whether the claim

should or should not be entertained for the reason that there

is another forum which is more appropriate. This doctrine

would, however, not be the determinative factor and in a

case where no fraction or even an infinitesimal part of the

cause of action as arisen within its territorial limits the

jurisdiction of the Court may not be invoked.

158.The aforementioned propositions broadly set out the

contours with regard to the position of law in respect of the

territorial jurisdiction of the High Courts under Article 226 of

the   Constitution   of   India.   We   may   add   that   though   an

attempt   has   been   made   to   cover   the   expanse   of   the

precedents   which   are   available,   the   discussion   in   the

preceding paragraphs, is by no means exhaustive, in view of

wide expanse of the scope and the varying interpretations

rendered by the Courts keeping in view the complexities

which arise in the interpretation of the scope of the writ

jurisdiction of the High Courts.

159.We may now come back to the question referred to this

Bench, which is in the following terms:­

107

Writ­A No.2071 of 2017

“whether the observations of the Supreme Court in the case

of Nawal Kishore Sharma (supra) in paragraph 17 can be

said to be a binding precedent on this Court to entertain

the above writ petitions or whether the observations of

paragraph 17 were in the peculiar facts and circumstances

of the case of Nawal Kishore Sharma (supra) in view of

paragraphs 18 and 19 of the said judgment? 

OR

In the alternative whether the judgment of the Full Bench

in   Rajendra   Kumar   Mishra   (supra)   and   Constable   Lalji

Pandey (supra) can be said to still lay down the correct law

in view of the judgment of the Supreme Court in Nawal

Kishore Sharma (supra)?”

160.Insofar   as   the   question   regarding   the   observations

made in paragraph 17 of the judgment in the case of Nawal

Kishore Sharma, we may state that a judgment is required

to be read in its entirety in order to understand the facts on

which the decision was given and to appreciate the ratio of

the judgment and the law laid down.

161.In the case of  Nawal Kishore Sharma, the question

which had fallen for consideration before the Supreme Court

was as to whether in the facts of the case, the High Court

was correct in taking the view that it had no jurisdiction to

entertain the writ petition.

162.While considering the aforesaid question, the Court

noticed the provisions under clause (1­A) inserted in Article

226 by the Constitution (Fifteenth) Amendment Act, 1963,

subsequently renumbered as clause (2) by the Constitution

(Forty­second) Amendment Act, 1976, and held that on a

plain reading of the amended provisions in clause (2), it was

clear that the High Court could now issue a writ when the

person or the authority against whom the writ is issued is

108

Writ­A No.2071 of 2017

located outside its territorial jurisdiction, if the cause of

action wholly or partially arises within the Court’s territorial

jurisdiction. It was stated that cause of action for the purpose

of Article 226(2), for all intent and purpose must be assigned

the same meaning as envisaged under Section 20(c) of the

CPC. It was also taken note of that the expression “cause of

action” having not been defined either in the Code of Civil

Procedure or the Constitution, the same would be referable

to a bundle of facts which is necessary for the plaintiff to

prove in the suit before he can succeed.

163.Referring to the decisions on the point it was observed

that  in  order  to  confer jurisdiction  on  a  High   Court   to

entertain a writ petition it must disclose that the integral

facts pleaded in support of the cause of action do constitute a

cause so as to empower the Court to decide the dispute and

the entire or part of it arose within its jurisdiction. It was

also taken note of that each and every fact pleaded by the

respondents in their application does not ipso facto lead to

the conclusion that those facts give rise to a cause of action

within the Court’s territorial jurisdiction unless those facts

are  such  which   have   a   nexus   or   relevance   with   the  lis

involved in the case.

164.The Supreme Court in the judgment of Nawal Kishore

Sharma, upon an extensive discussion based on the earlier

precedents, held that there could not be any doubt that the

question whether or not cause of action wholly or in part for

filing the writ petition has arisen within the territorial limit

of any High Court has to be decided in the light of the nature

109

Writ­A No.2071 of 2017

and character of the proceedings under Article 226 of the

Constitution, and in order to maintain a writ petition the

petitioner has to establish that a legal right claimed by him

has been infringed by the respondents within the territorial

limit of the Court's jurisdiction. It was thereafter that the

judgment, in paragraph 17, refers to the facts of the case,

and records its conclusion that upon a consideration of all

the facts together, a part of fraction of cause of action had

arisen within the jurisdiction of the High Court in question.

165.It is therefore seen that though the observations made

in the judgment in the case of Nawal Kishore Sharma, in

paragraph 17, were on the facts of the case, the ratio of the

judgment and the law laid down, is to be culled out upon

reading the judgment in its entirety, and the observations

made in its paragraphs, which we have referred to above.

166.As   regards   the   alternative   question   posed   in   the

referring order as to whether the judgment of the Full Bench

in  Rajendra   Kumar   Mishra  and   the   judgment   in   the

Constable Lalji Pandey  can be said to still lay down the

correct law in view of the judgment of the Supreme Court in

Nawal Kishore Sharma, we may take notice of the fact that

the question considered by the Full Bench was as to whether

the Court had jurisdiction to decide the petition at hand, and

based on the facts of the case, it had expressed a view that

since no part of the cause of action in the case had arisen in

State of Uttar Pradesh the writ petition was not maintainable

before the Court.

110

Writ­A No.2071 of 2017

167.As we have noticed earlier, the judgment in the case of

Constable Lalji Pandey was in respect of a Constable in the

Central   Reserve   Police   Force   posted   at   Hyderabad,   had

absented   himself   without   leave,   and   therefore   the

departmental proceedings were conducted against him and

an order of dismissal was passed. The appeal and revision

filed   thereagainst   were   also   rejected.   The   orders   of   the

dismissal as well as the appellate and revisional orders were

passed outside the territorial jurisdiction of this Court. It was

in the light of the aforesaid facts that the Division Bench

following the judgment of the Full Bench in the case of

Rajendra   Kumar   Mishra  (supra)   held   that   mere

communication of the orders at the residential address of the

respondent at district Bhadohi would not confer territorial

jurisdiction to this Court. It would therefore be seen that the

decision in the case of Constable Lalji Pandey was based on

its own facts.

168.It may be taken note of that while considering the

question with regard to jurisdiction of the Court to decide

the petition at hand, the Full Bench in  Rajendra Kumar

Mishra, after referring to earlier judgments on the point

made an observation that  in determining the objection of

lack of territorial jurisdiction the Court must take all the

facts   pleaded   in   support   of   the   cause   of   action   into

consideration although without embarking upon an enquiry

as to the correctness or otherwise of the said facts. The Full

Bench further reiterated that a 'cause of action' is bundle of

facts, which taken with the law applicable, gives the plaintiff

right to relief against the defendant.

111

Writ­A No.2071 of 2017

169.We may therefore observe that in both the Full Bench

judgment of this Court in the case of  Rajendra Kumar

Mishra and the judgment of the Supreme Court in the case

of  Nawal   Kishore   Sharma,   it   has   been   held   that   the

question as to whether cause of action, wholly or in part, had

arisen within the territorial jurisdiction of a High Court,

would have to be determined in each case on its own facts

and   in   the   light   of   the   nature   and   character   of   the

proceedings under Article 226.

170.Thus there does not seem to be any apparent conflict of

opinion in the two views. However, the broad propositions

which we have attempted to cull out from the precedents

which are available, may be taken as reference points while

deciding the question of territorial jurisdiction under Article

226 of the Constitution of India, which are stated to be

coming up in a fairly large number of matters.

171.The reference is accordingly answered in the manner

as aforesaid.

172.The papers relating to individual cases may now be

placed before the appropriate Bench having jurisdiction in

the matter.

Order Date :­ 01.05.2020

Pratima/Shahroz

(Dr. Y.K. Srivastava,J.)  (Anjani Kumar Mishra,J.)   (Sunita Agarwal,J.)