Full Judgment Text
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PETITIONER:
DADAR AVANTI CO.OP HOUSING SOCIETY LTD, BOMBAY
Vs.
RESPONDENT:
MUNICIPAL CORPN. OF GREATER BOMBAY & ORS.
DATE OF JUDGMENT: 09/02/1996
BENCH:
AGRAWAL, S.C. (J)
BENCH:
AGRAWAL, S.C. (J)
G.B. PATTANAIK (J)
CITATION:
JT 1996 (2) 256 1996 SCALE (2)137
ACT:
HEADNOTE:
JUDGMENT:
J U D G M E N T
PATTANAIK, J
Leave granted.
This appeal is directed against the judgment of the
Bombay High Court dated September 14, 1994 dismissing the
Writ Petition No. 826 of 1988. The dispute centers round the
question as to whether the Municipal Authorities respondents
1 and 2 in this appeal could have permitted respondents 3
and 4 to convert their flats on the second floor of the
building (Flat Nos. 3 & 4) from residential purpose to that
of a commercial one for opening of a Surgical Nursing Home.
The Cooperative Society is the appellant whose members have
purchased different flats in the building in question. M/s.
Amar Builders submitted a plan to Municipal Corporation of
Greater Bombay on July 25, 1979 for construction of the
building consisting of the ground floor and other 13 floors
at Kasturchand Mills Compound, Opposite Kabutar Khana Dadar,
Bombay. The plan which was approved by the Corporation
indicated that the ground floor was to be used for clinics
and garages while upper floors were to be used for
residential premises. The said Builder after construction of
the building sold different flats in all the 13 floors to
various persons who are members of the society and
respondents 3 and 4 who happen to be the Medical
practitioner had purchased flat nos. 3 and 4 on the second
floor. The grievance of the Society and its members is that
the respondents 3 and 4 have converted their flat nos. 3 and
4 on the second floor to a Surgical Nursing Home and thereby
they have not only violated the terms and conditions of the
sanctioned plan but also by having a Surgical Nursing Home
within a residential building is unhygienic and hazardous to
the common living. The members of the Society objected to
such user by respondents 3 and 4 before the Additional
Municipal Commissioner. In view of such objection, the
Architect of the building applied for occupation certificate
on September 2, 1986 in respect of the entire building
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except flat nos. 3 and 4 on the second floor. The Municipal
Corporation granted provisional occupation certificate on
January 14, 1987 for entire building except flat nos. 3 and
4 on the second floor. The respondents 3 and 4, therefore,
made an application to the Municipal Corporation seeking
change of user of flats 3 and 4 on the second floor of the
building from residential to commercial. The appellant
society and its members as well as the builder objected to
grant of such permission. The Executive Engineer Building
Proposals (City) by its order dated 20th April, 1987,
rejected the application of the respondents 3 and 4 on the
ground that the proposed user was not in conformity with the
existing Rules and Regulations. The said Executive Engineer
had also indicated in his order that the members of the
Society have complained about serious inconvenience to be
caused to them on account of such user by respondents 3 and
4 by opening a Surgical Nursing Home. Against the aforesaid
order of the Executive Engineer, respondents 3 & 4 the
Commissioner who by order dated 31st July, 1987 reversed the
order of the Executive Engineer and granted ’No objection’
certificate for change of user of flats nos. 3 and 4 on the
second floor on certain terms and conditions. One of the
conditions was that separate water supply and drainage shall
be provided by licensed plumber and the ability of the
structure shall not be disturbed. The appellant society then
moved the Bombay High Court by filing a Writ Petition
challenging the order of the Municipal Commissioner which
was registered as Writ Petition No. 9740 of 1987. The
learned Single Judge dispose of the matter by order dated
August 20, 1987 and allowed the Writ Petition on the ground
that there has been violation of principles of natural
justice and the society had not been given the opportunity
of hearing. The learned Judge directed the Municipal
Commissioner to re-consider the matter. After the matter was
remanded, the parties filed their representation in writing
before the Commissioner. The Additional Commissioner finally
by his order dated December 18, 1987, disposed of the matter
and came to the conclusion that the user of the two flats as
Surgical Clinic is in conformity with the existing
Development Control Rules and the Building Bye-laws
applicable to Greater Bombay and further the occupants of
the building were aware of the fact that the two flats were
intended to be used for running a Surgical Clinic. With this
conclusion he permitted change of user as sought for by
respondents 3 and 4. The appellant society, therefore,
challenged the said order by filing a Writ Petition which
was registered as Writ Petition No. 896 of 1988. The High
Court having dismissed the same by an order dated September
14, 1994 the appellants have approached this Court by way of
Special Leave Petition.
Mr. Dave the learned counsel appearing for the
appellant contended that in view of the provisions of The
Maharashtra Regional and Town Planning Act, 1966
(Maharashtra Act No. XXXVII of 1966 ) (hereinafter referred
to as ’The Act’) the permission for the building in question
having been granted with the specific condition that only
ground floor can be used for commercial and clinical purpose
and the permission for change of user having been applied
for only in the year 1987 at which point of time under the
Building Regulations it was not permissible for change of
user, the Commissioner as well as the High Court wholly
erred in law in granting such permission for change of user
merely on the ground that such permission could have been
granted when originally the plan for the building was
sanctioned. According to the learned counsel for the
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appellant an allottee cannot claim to have substantive right
of change of user and, therefore, when such an application
for change of user is made the relevant Regulations in force
must be adhered to by the authority considering such
application. Consequently, it is contended that the
Commissioner wholly erred in law in relying upon the
Regulations of 1066 and then granting the permission to
change over and the High Court also erred in law in granting
such permission for change of user. Learned counsel for the
Development Authority and Mr. Sorabjee, learned Senior
counsel appearing for the allottees in whose favour the
permission to change over has been accorded, on the other
hand contended, that the authorities were fully justified in
allowing the application of the allottees for change of user
from presidential to commercial since they could have got
this permission when the plan itself was originally
sanctioned and the authorities rightly accorded such
permission. The correctness of the rival submissions would
require an in depth examination of the provisions of the Act
and the Regulations framed thereunder.
The Act is intended to make provisions for planning the
development and use of land and to ensure that Town Planning
Schemes are made in a proper manner and their execution is
made effective. In a city like Bombay where there is acute
dearth of vacant sites and where there is rapid increase of
population, unless developmental authorities are conferred
with power to regulate constructions of building and unless
development take place in a planned manner it will be
hazardous for a healthy living. With this end in view the
Act has been enacted constituting Regional Planning Boards
and providing for development plans by a Development
Authority. The Act also provides toe procedure to be
followed in preparing and sanctioning development plans and
it also provides for control of development and use of land
included in the development plans. The Act confers power on
the Planning Authority to take such remedial measure if it
comes to its notice that there has been unauthorised
development. The Planning Authority has also the power to
require removal of authorised development or use if the
authority thinks it expedient in the interest of proper
planning and its area. Such drastic power has been conferred
on the authority with the obvious object that the said
authority would act in a manner which is not detrimental to
the human health and the unauthorised development or user of
the land should be prohibited from such user so that there
would be development of the city in a planned manner. If
such unauthorised user of the land is not checked by such
Planning Authority then in cities like Bombay where the
growth rate of inhabitant is fast it would be difficult to
have a comfortable living.
Before we focus our attention to the different
provisions of the Act it would be appropriate to notice the
admitted facts, namely, the builder submitted the plan of
the building in July 1979 which was approved by the
Corporation. The approved plan indicated that only the
ground floor would be used for clinics and garages and rest
of the floors would be used for residential purposes. The
Architect of the building even when applied for ’Occupation
Certificate’in September 1986 he did not make an application
for Flat Nos. 3 and 4 on the second floor as the allottees
were insisting for using the same as clinic which was
contrary to the sanctioned plan. The respondents nos. 3 and
4 made an application in April 1987 seeking change of user
of the plots.
Section 2(5) defines building
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operation thus;
’"building operations"
includes erection or re-erection of
a building, or any part thereof,
roofing or reroofing of any part of
a building or of any open space,
any material alteration or
enlargement of a building, any such
alteration of a building as is
likely to affect an alteration of
its drainage or sanitary
arrangement or materially affect
its security-, or the construction
of a door opening on any streets,
or land not belonging to the owner’
Section 2(7) defines building
operation thus;
"development’ with its
grammatical variations means the
carrying out of buildings,
engineering, or other operations
in, or over, or under, land or the
making of any material change, in
any building or land or in the use
of any building or land and
includes reclamation, redevelopment
and lay out and sub-division of any
land; and ’to develop ’ shall be
construed accordingly"
Section 2(14) defines ’land’
thus;
"‘land’ includes benefits to
arise out of land, and things,
attached to the earth or
permanently fastened to anything
attached to the earth"
Section 2(27) defines
’Regulations’ thus;
"‘regulation’ means a
regulation made under section 159
of this Act and includes zoning and
other regulation made as a part of
a Regional Plan, Development, plan,
or town planning scheme"
Section 21 in Chapter III provides for preparation,
submission and sanction to Development Plan and under
Section 22 the said Development Plan shall indicate the
manner in which the use of land in the area of a Planning
Authority shall] be regulated as well as the manner in which
the development of land therein shall be carried out.
Section 23 is the procedure prescribed to be followed
in preparing and sanctioning Development Plans.
Section 26 provides for preparation and publication of
notice of Draft Development Plan.
Section 28 provides for filing objections to the Draft
Development Plan.
Section 43 puts restriction on development of land
which is quoted hereinbelow in extenso:-
"43. After the date on which
the declaration of intention to
prepare a Development plan for any
area is published in the Official
Gazette or after the date on which
a notification specifying any
undeveloped area as a notified
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area, or any area designated as a
site for a new town, is published
in the Official Gazette, no person
shall institute or change the use
of any land or carry out and
development of land without the
permission in writing of the
Planning Authority:
Provided that, no such
permission shall be necessary--
(i) for carrying out works for
the maintenance, improvement or
other alteration of any building,
being works which affect only the
interior of the building or which
do not materially affect the
external appearance thereof;
(ii)the carrying out of works
in compliance with any order or
direction made by any authority
under any law for the time being in
force;
(iii) the carrying out of
works by any authority in exercise
of its powers under any law for the
time being in force;
(iv) for the carrying by the
Central or the State Government or
any local authority of any works--
(a) required for the
maintenance or improvement of a
highway, road or public street,
being works carried out on land
within the boundaries of such
highway, road or public street;
(b) for the purpose of
inspecting, repairing or renewing
any drains, sewers, mains, pipes,
cable, telephone or other apparatus
including the breaking open of any
street or other land for that
purpose;
(v) for the excavation
(including wells) made in the
ordinary course of agricultural
operation;
(vi) for the construction of a
road intended to give access to
land solely for agricultural
purposes;
(vii) for normal use of land
which has been used temporarily tor
other purposes;
(viii) in case of land,
normally used for one purpose and
occasionally used for any other
purpose, for the use of land for
that other purpose on occasions;
(ix) for use, for any purpose
incidental to the use of a building
for human habitation of any other
building or land attached to such
building"
Section 44 provides for application for permission for
development.
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Section 45 is the power of the Planning Authority to
grant or refuse permission.
Section 46 provides that the Planning Authority in
considering application for permission shall have due regard
to the provisions of any draft or final plan submitted or
sanctioned under the Act.
Section 52 provides penalty on unauthorised development
or for use otherwise than in confirmity with Development
Plan. Said Section is extracted hereinbelow in extenso:-
"52. (1) Any person who,
whether at his own instance or at
the instance of any other person
commences, undertakes or carries
out development or institutes, or
changes the use of any land,--
(a) without permission
required under this Act; or
(b) which is not in accordance
with any permission granted or in
contravention of any condition
subject to which such permission
has been granted;
(c) after the permission for
development has been duly revoked ;
or
(d) in contravention of any
permission which has been duly
modified, shall, on conviction, (be
punished with imprisonment for a
term which may extend to three
years, or with fine which may
extend to five thousand rupees or
with both) and in the ease of a
continuing offence with a further
fine which may extend to one
hundred rupees for every day during
which the offence continues after
conviction for the first commission
of the offence.
(2) Any person who continues
to use or allows the use of any
land or building in contravention
of the provision of a Development
plan without being allowed to do so
under that section 45 or 47, or
where the continuance of such use
has been allowed under that section
continues such use after the period
for which the use has been allowed
or without complying with the terms
and conditions under which the
continuance of such use is allowed,
shall, on conviction be punished
(with fine which may extend to five
thousand rupees); and in the case
of a continuing offence, with a
further fine which may extend to
one hundred rupees for every day
during which such offence continues
after conviction for the first
commission of the offence".
Section 54 confers power on the Planning Authority to
stop unauthorized development and Section 55 confers power
on the Planning Authority for removal or discontinuance of
unauthorized development.
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Section 56 confers power on the Planning Authority even
to require removal of authorized development or use if the
Authority feels that it is expedient in the interest of
proper planning of its areas.
Section 56 is extracted hereinbelow in extenso:-
"56. (1) If it appears to a
Planning Authority that it is
expedient in the interest of proper
planning of its areas including the
interest of amenities) having
regard to the Development plan
prepared,-
(a) that any use of land
should be discontinued, or
(b) that any conditions should
be imposed on the continuance
thereof,. or
(c) that any buildings or
works should be altered or removed,
the Planning Authority may, by
notice served on the owner,
(i) require the discontinuance
of that use; or
(ii) impose such conditions as
may be specified in the notice on
the continuance thereof; or
(iii) require such steps, as
may be specified in the notice to
be taken for the alteration or
removal of any buildings or works,
as the case may be,
within such period, being not less
than one month, as may be specified
therein, after the service of the
notice.
(2) Any person aggrieved by
such notice mays, within the said
period and in the manner
prescribed, appeal to the State
Government.
(3) On receipt of an appeal
under sub-section (2), the State
Government or any other person
appointed by it in this behalf may,
after giving a reasonable
opportunity of being heard to the
appellant and the Planning
Authority, dismiss the appeal of
allow the appeal by quashing or
varying the notice as it may think
fit.
(4) If any person,-
(i) who has suffered
damage in consequence of the
compliance with notice by the
depreciation of any interest in the
land to which he is entitled or by
being disturbed in his enjoyment of
the land or otherwise; or
(ii) who has carried out
any works in compliance with the
notice, claims, from the Planning
Authority, within the time and in
the manner, prescribed compensation
in respect of that damage, or of
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any expenses reasonably incurred by
him for complying with the notice,
then the provisions of sub-sections
(2) and (3) of Section 51 shall
apply in relation to such claim as
those provisions apply to claims
for compensation under those
provisions.
(5) If any person having
interest in land in respect, of
which a notice is issued under this
section claims that by the reason
of the compliance with the notice,
the land will become incapable of
reasonable beneficial use, he may
within the period specified in the
notice or within such period after
the disposal of the appeal, if any,
filed under subsection (2) and in
the manner prescribed, serve on the
State Government a purchase notice
requiring his interest in the land
to be acquired; and thereupon, the
provisions of section 49 for
dealing with a purchase notice
shall, so far as can be made
applicable, apply as they apply to
a purchase notice under that
section."
A combined reading of the aforesaid provisions and the
definitions of ’building operation’ in Section 2(5),
’development’ in Section 2(7) and ’land’ in Section 2(14)
make it explicitly clear that a building or a part of a
building if it has been sanctioned for a specific purpose,
user of the same for any other purpose unless permitted by
the competent Authority, would be in contravention of the
provisions of the Act. It is indeed on this score the
Architect of the building did not apply for completion
certificate in respect of flats nos. 3 and 4 allotted to
respondents as they wanted to use the same for commercial
purposes though under the sanctioned plan only the ground
floor has been permitted to be used as commercial purpose
and it is then in 1987 the respondents nos. 3 and 4 made
application for change of user. We are unable to accept the
submissions made by the counsel appearing for the
Development Authority as well as Mr. Sorabjee, learned
senior counsel appearing for respondents 3 and 4 that since
such change of user could have been allowed when the plan
was originally sanctioned there. is no bar in allowing the
same in the year 1987. lt is conceded that when application
fox change of user was made under the regulation in force it
was not permissible for allowing change of user from
residential to commercial though at later point of time the
regulation has been changed and such permission can be
accorded subject to certain terms and conditions which
includes the requirement of making an independent excess to
the building. Keeping in view the vers object of the Act and
regulations made therein and keeping in view the fact that
regulations are changed from time to time in keeping with
the need of the time it is difficult for us to accept the
contentions of the counsel appearing for the Development
Authority that since a change of user could have been
granted when the original plan was sanctioned, such a change
can be allowed even after a lapse of two decades. Such a
view will make the regulations from time to time fully
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redundant and will frustrate the very purpose for which Such
regulations are made. It would be only reasonable to hold
that at the point of time when a change of user is intended
whether the regulation in force permits such change and if
the regulations do not permit such change the concerned
Authority will have no power to allow such change of user.
This being the position we have no hesitation to come to the
conclusion that the Commissioner as well as the High Court
totally erred in law in holding that the Commissioner had
the power to allow such change of user even though when the
application for change was made the regulations did not
authorise such change of user the order on the Commissioner
as well as the High court, therefore, is not sustainable.
In course of hearing it was also pointed out to us by
the counsel appearing for the Development Authority that in
the subsequent Regulation of 1991 (Development Control
Regulation for Greater Bombay 1991) which has come into
force with effect from 25th March 1991 clinics are
permissible in residential area upto second floor with the
condition that there should be a separate access. The High
Court while dismissing the Writ Application has taken that
into consideration and has found that there has been no
error in granting permission in the order of the
Commissioner. It is to be noted that the order of Additional
Commissioner is dated December 15, 1987, allowing such
change of user of the flats from residential to surgical
clinic and the regulation of 1991 came into force with
effect from 25th March 1991 and, therefore, the said
Regulation should not have been pressed into service for
deciding the legality of the order of the Additional
Commissioner. In the aforesaid premises we hold that the
Additional Commissioner had no power to allow the change of
user sought for by respondents 3 and 4 and the High Court
also committed error in upholding the said order. We
accordingly set aside the order of the Additional
Commissioner as well as the High Court and allow this
appeal. Needless to mention that since the Regulation of
1991 empowers the concerned Authority to allow change of
user it would be open for the respondents to move the
authority afresh and the said authority may pass appropriate
orders in accordance with the Regulations of 1991 which is
said to be in force. This appeal is allowed.
There will be no order as to costs.