Full Judgment Text
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PETITIONER:
WEST BENGAL HOUSING BOARD ETC.
Vs.
RESPONDENT:
BRIJENDRA PRASAD GUPTA & ORS. ETC.
DATE OF JUDGMENT: 09/07/1997
BENCH:
K. RAMASWAMY, D.P. WADHWA
ACT:
HEADNOTE:
JUDGMENT:
J U D G M E N T
D. P. Wadhwa, J.
Special leave granted.
These appeals are directed against the judgment dated
27th 29 March, 1996 of the Division Bench of the Calcutta
High Court setting aside the requisition and subsequent
acquisition of the certain piece of land under the
provisions of the West Bengal Land (Requisition and
Acquisition) Act, 1948 (PDS short ‘the Act’) as amended
from time to time. The impugned judgment proceeded on the
basis (1) that there was no proper service of notice as
required under Section 3 of the Act and that (2) there was
no public purpose in requisitioning the land.
Subject matter of the land comprise in plot Nos. 444,
445 and 446 under Khatian Nos. 343, 256 and 135 respectively
in all measuring 1.82 acres in Mouza Mandalganthi within the
limits of Rajarhat Police Station, Rajarhat Municipality in
the district of 24 Parganas (North), West Bengal. This land
belonged to one Chandra Kala Parasrampuria and Ranjana
Kaushal and was recorded in their names in the revenue
Record of Rights. Respondents 1 and 6 to 18 (for short the
writ petitioners’) purchased this land in the year 1988 and
on or about February 15, 1990 they applied for mutation of
the land in their names. Even after purchase of the land
they had paid rent of the land in the name of Chandra Kala
Parasrampuria and others, the original owners and were
granted receipts in the names of the original owners. It is
stated that it was on September 7, 1995 that a certificate
of mutation had been issued by the prescribed authority
under Section 50 of the West Bengal Land Reforms Act in
favour of the writ petitioners. Their names also appeared in
the revised settlement record where after they paid rent. We
are mentioning this fact as it was contended that the
application of the writ petitioners for mutation was
ultimately allowed. The writ petition in the High Court
itself came to be filed on March 27, 1995.
Before we examine as to how the land came to be
requisitioned and then acquired under provisions of the Act,
we may set out the relevant provisions of law. Sections 3
and 4 of the Act read as under:
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"Power to requisition :- (1) If the
State Government is of the opinion
that it is necessary so to do for
maintaining supplies and services
essential to the life of the
community (or for increasing
employment opportunities for the
people by establishing commercial
estates and industrial estates in
different areas) or for providing
proper facilities for transport,
communication, irrigation or
drainage, or for the creation of
better living conditions in rural
or urban areas, not being an
industrial or other areas excluded
by the State Government by a
notification in this behalf, by the
construction or reconstruction of
dwelling places in such areas (or
for purposes connected therewith or
incidental thereto), the State
Government may, by order in
writing, requisition any land and
may make such further orders as
appears to it to be necessary or
expedient in connection with the
requisitioning:
Provided that no land used for
purpose of religious worship or
used by an educational or
charitable institution shall be
requisitioned under this section,
(1A) A Collector of a district, (an
Additional District Magistrate or
the First Land Acquisition
Collector, Calcutta) when
authorised by the State Government
in this behalf, may exercise
within his jurisdiction the powers
conferred by sub-section (1).
(2) An order under sub-section (1)
shall be served in the prescribed
manner on the owner of the land and
where the order relates to land in
occupation (of an occupier, not
being the owner of the land, also
on such occupied),
(3) If any person fails to comply
with an order made under sub-
section (1) the Collector or any
person authorised by him in writing
in this behalf shall execute the
order in such manner as he
considers expedient and may, -
(a) if he is a Magistrate, enforce
the delivery of possession of the
land in respect of which the order
has been made to himself, or
(b) if he is not a Magistrate,
apply to a Magistrate or, in
Calcutta as defined in clause (11)
of Section 5 of the Calcutta
Municipal Act, 1951, to the
Commissioner of Police, and such
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Magistrate or Commissioner, as the
case may be, shall enforce the
delivery of possession of such land
to him."
"4. Acquisition of land - (1) Where
any land has been requisitioned
under Section 3, the State
Government may use or deal with
such land for any of the purpose
referred to in sub-section (1) of
Section 3 as may appear to it to be
expedient.
(1a) The State Government may
acquire any land requisitioned
under Section 3 by publishing a
notice in the Official Gazette that
such land is required for a public
purpose referred to in sub-section
(1) of Section 3.
(2) Where a notice as aforesaid is
published in the Official Gazette,
the requisitioned land shall, on
and from the beginning of the day
on which the notice is so
published, vest absolutely in the
(State Government free from all
incumbrances and the period of
requisition of such land shall
end."
Rule 3 of the West Bengal Land (Requisition &
Acquisition Rules, 1948 deals with manner of service of
orders and is an under:
"3. Manner of Service of Orders -
An order under sub-section (1) or
section 3 shall be served on the
owner of the land and where the
order relates to land in occupation
of an occupier not being the owner
of the land, also on such occupier.
(a) by delivering or tendering a
copy thereof, endorsed either by
the person authorised by the Act to
make the order or by the Collector,
to the person on whom the order is
to be served or his agent, or
(b) by fixing a copy thereof on the
outer door of some conclusions part
of the house in which the person on
whom the order is to be served
ordinarily resides or carriers on
business or personally works for
gain, or
(c) by sending the same to the
person on whom the order is to be
served by registered post with
acknowledgement due, or
(d) by fixing a copy thereof in
some conscious part of the land to
which the order relates and also in
some conspicuous place of the
office of the Collector."
When the writ petitioner was filed a learned single
Judge of the High Court directed maintenance of status quo.
By subsequent order it appears the interim order in terms of
prayer (d) of the writ petition was passed. An appeal was
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filed against that order before the Division Bench which
directed that "construction in question need not be stopped
and may be proceeded with subject to the decision of this
application without prejudice to the rights and contentions
of the parties in this application". When again matter was
placed before the Division Bench, counsel for the parties
agreed that keeping in view the urgency of the matter the
entire writ applications be heard. As noted above, these
writ petitions were allowed by the Division Bench by the
judgment dated 27/29th March, 1996. Impugned notice
requisitioning the land was quashed and direction was issued
to the State authorities to hand over vacant possession of
the land to the writ petitioners. West Bengal Housing Board,
State of West Bengal and others and Bengal Peerless Housing
Development Company Ltd. have filed separate appeals before
this Court.
Admittedly names of the writ petitioners were not
recorded in the Record of Rights by the prescribed authority
under Section 50 of the WB Land Reforms Act though the
purchase of the land was made by the petitioners in 1988.
They had applied for mutation of the land in their names on
February 15, 1990 and certificate of mutation was granted by
the prescribed authority on September 7, 1995 much after
when the land had been acquired under Section 4 of the Act.
However, the Division Bench in the impugned judgment held
that even though the names of the writ petitioners had not
been recorded in the Record of Rights, they were
nevertheless entitled to notice under Section 3(2) of the
Act, as by virtue of their purchasing the land from the
original owners they were owners of the land and thus
entitled to notice. It was observed that the expression
"owner" occurring in the said section must be given the
meaning in which it is understood in common parlance and
that there was no warrant for importing the provisions of
the WB Land Reforms Act in construing the said expression.
The Division Bench also observed that it was incumbent upon
the authorities to make inquiries in order to ascertain who
were the owners and that the authorities must be deemed to
have constructive notice of the ownership of land by the
writ petitioners by reason of registration of their
respective sale deeds. It was thus held that non-service of
such notice on the writ petitioners rendered the whole
requisition order bad in law. The Division Bench further
held that the purpose for which the requisition had been
made, was not a public purpose within the meaning of the Act
and that the circumstances of the case did not justify the
invocation of the provisions of the Act which was intended
for a special purpose and the exercise by the authorities of
the powers under the Act was in fact a colourable exercise
or power. The Bench further held that the Act did not even
provide for the application of the principles of natural
justice and its provisions being of drastic measure, had to
be strictly complied which the authorities failed to do so.
The principal question that arises for consideration is
if it were the writ petitioners who were entitled to notice
under Section 3(2) of the Act or that this provision stood
complied by serving notice on the recorded owners of land in
the Record of Rights maintained under Section 50 of the WB
Land Reforms Act. We are of the view that the provisions of
service of notice stood complied when notices were served on
the persons recorded as owners in the Record of Rights
maintained under Section 50 of the WB Land Reforms Act. We
are of the view that the provisions of service of notice
stood complied when notices were served on the persons
recorded as owners in the Record of Rights. Record of Rights
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is a statutory document maintained by the prescribed
authority under Section 50 of the Act and it is a notice to
the public at large as to who are the owners of the land in
the records of the authorities. That would be the reason as
to why writ petitioners themselves applied for mutation of
the lands in their names in the year 1990 when in fact they
had purchased the same in 1988. Under Section 3 of the West
Bengal Land Reforms Act, 1955, the Act overrides other laws
if there is anything inconsistent with what is stated in the
Act. Section 50 of the Act provides for maintenance of the
record-of-rights by the prescribed authority by
incorporating therein the changes on account of mutation of
names as a result of transfer or inheritance or partition,
exchange etc. Under sub-section (9) of Section 51A every
entry in the record-of-rights shall be presumed to be
correct, until it is proved that the entry in the record-of-
right is incorrect, proceedings for that, however, will have
to be initiated under the Act itself, Otherwise there s
every presumption about the correctness of the record-of-
rights. As noted above mutation was effected in September
1995. The Division Bench has observed that the Collector
would have been aware of the pendency of the applications of
the writ petitioners for mutation of lands in their names
when the same were pending in his office. The Bench in
effect observed that it was a case where the right hand did
not know what the left hand was doing. This observation
sounds goods, but knowing the working of the Government
offices it appears to have no place. Of course, the
Collector could have asked for a report from the prescribed
authority concerned if any application for mutation of the
land was pending with him. But that would be expecting too
much from the Collector. It is no part of the duty of the
Collector to make a roving inquiry into ownership of the
persons. We are of the opinion the requirements of the law
were met when notices were served upon the recorded owners
as per Record of Rights. Again we do not think in a case
like the present one, it is for the Collector to make
enquiries from registration office to find out if the land
had since been sold by the recorded owners. In Winky
Dilawari (Smt.) and another vs. Amritsar Improvement Trust,
Amritsar (1996 11 SCC 644) (infra) this Court observed that
the public authorities were not expected to go on making
enquiries in the Sub-Registrar’s office as to who would be
the owner of the property. The Collector in the present case
was thus justified in relying on the official record being
the Record of Rights as to who were owners of the land
sought to be requisitioned and prudence did not require any
further enquiry to be made. We are therefore of the view
that notices were properly served under Section 3(2) of the
Act on the owners of the land.
Before we further examine the rival contentions, we may
have a look as to how the land was requisitioned on April 2,
1992, acquired on July 22, 1994, transferred to the Housing
Board on December 8, 1994 and finally placed at the disposal
of the Bengal Peerless Development Company Ltd. If we refer
to the object of the Act, it will be see that it was enacted
to provide for the requisition and speedy acquisition of
land for certain purposes. It says:
"Whereas it is expedient to provide
for the requisition and speedy
acquisition of land for purposes of
maintaining supplies and services
essential to the life of the
community, increasing employment
opportunities for the people by
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establishing commercial estates and
industrial estates in different
areas, providing proper facilities
for transport, communication,
irrigation or drainage and creating
better living condition sin urban
or rural areas by the construction
or reconstruction of dwelling
places in such areas or for
purposes connected therewith and
incidental thereto:"
With reference to the object with which the Act was
enacted we may now refer to the order under Section 3(1) of
the Act requisition the land. This can be extracted from
that order and it is as under:
"Whereas in my opinion it is
necessary for the purpose of
construction of Housing Complex by
Housing Development Govt. of WB
(Reg. Branch) maintaining supplies
and services essential to the life
of the community providing proper
facilities for
transport/communication/irrigation/
drainage, viz. for the purpose of
better living condition in rural or
urban areas by construction or
reconstruction of dwelling places
to requisition the land(s)
described in the schedule
below/overleaf."
We may also note that the Act was a temporary measure
and its validity had been extended from time to time. The
Amending Act, 1994 came into force on March 31, 1994, by
which the validity of the Act was extended till March 31,
1997 but the power of requisition of land under Section 3 of
the Act had been omitted with effect from April 1, 1994. It
was however provided that such omission would not affect the
previous operation of the said section or anything duly done
thereunder and any reference to the said section in any
other provisions of the principal Act should be construed as
if the said section had not been omitted. The Act was
further amended on October 8, 1996 by providing certain
procedure for warding compensation etc. In any event these
two amendments would have no application in the present case
inasmuch as the notice of requisition under Section 3(1) of
the Act was issued on April 2, 1992 and gazette notification
for requisition of the land was published on July 22, 1994.
It is submitted that the West Bengal Housing Board Act
(for short ‘the Housing Board Act’) was enacted on October
13, 1972 with a view to solve the acute problem of shortage
of housing, which called for greater and quicker attention,
Mr. Gupta, learned senior counsel appearing for the Housing
Board submitted that it had not been possible for the State
to make the desired expeditious progress in regard to the
construction of houses because of inadequate resources and
also because of the prevailing rules and procedures which
was a time consuming process. He said the Housing Board was
in a better position to undertake housing and allied
projects on a much larger scale and would be able to secure
adequate funds by raising market loans or by obtaining
institutional finance, which a Government Department could
not do.
Again it would appear the Housing Board was also unable
to meet the challenge of constructing more houses to
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alleviate the sufferings of the people both in urban and
rural areas. In 1993 the West Bengal Housing Board Act was
amended and the concept of joint venture with private sector
was brought in. It will be instructive to refer to the
Statement of Objects and Reasons which led to introduction
of the West Bengal Housing Board (Amendment) Bill, 1993. It
is as under:
"1. It has been under the
consideration of the State
Government for some time past to
embark on joint venture to promote
housing activities on a large scale
for different categories of people
having different quantums of income
and particularly for Low Income
Group and Middle Income Group
people and to develop lands for
distribution to the general public
for the purpose of building
dwelling houses thereon. To tackle
the problem of hopelessness even in
a modest way, it is, however,
necessary to build at least 50,000
dwelling units in urban areas
during the next five years. The
Housing Department and the West
Bengal Housing Board are, of
course, doing their best within the
existing framework to make the
optimum utilisation of their
organisational capacity to build
the dwelling units as aforesaid.
But the dimension of the problem is
so large that it is not possible
for the Housing Department and the
West Bengal Housing Board to
achieve the target on their own.
2. In the circumstances as stated
above and after a careful
considering of the matter, it has
ben decided to constitute, in the
public interest, joint sector
company or companies for being
entrusted with housing schemes for
expeditious execution.
3. It has also been decided that
the dues of the West Bengal Housing
Board from any individual, firm,
company or association or body of
individuals, whether incorporated
or not, should be recovered as an
appears of land revenue in the
manner provided in the Bengal
Public Demands Recovery Act, 1913
(Ben. Act III of 1913).
4. The Bill has been framed with
the above objects in view."
Under sub-section (12A) of Section 2 of the Amending
Act "new joint sector company" means a joint sector company
formed and registered on or after the date of coming into
force of the Amending Act, 1993. Under Section 27A power has
been conferred on the Housing Board constituted under the
Act to entrust existing of new joint sector company with
housing schemes. This section 27A is as under:
"27A. Power to entrust existing, of
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new, joint sector company with
housing scheme. -- Notwithstanding
anything contained in this Act, the
Board may, if it considers PDS
necessary so to do in the public
interest and is s satisfied that an
existing, or new, joint sector
company is willing to comply, or
has complied. with such terms and
conditions as the State Government
may think fit to impose, entrust,
with the previous approval of the
State Government, any existing, or
new, joint sector company with any
housing scheme for execution, and
different existing, or new, joint
sector companies may be so
entrusted with different housing
scheme for execution."
It may be noted that under the Housing Board Act,
Housing Board (or Board) has been constituted which is a
body corporate having perpetual succession and a common seal
and may sue and be used in the corporate name and shall be
competent to acquire and hold property both movable and
immovable, enter into contract and do all thing necessary
for the purposes of this Act. Under Section 17 of the
Housing Board Act powers and duties of Board to undertake
housing scheme have been prescribed. Section 17, in so far
as it is relevant, is as under:
"27A. Power to entrust existing or
new, joint sector company with
housing scheme." Notwithstanding
anything contained in this Act, the
Board may, if it considers at
necessary so to do in the public
interest and is satisfied that an
existing, or new, joint sector
company is willing to comply, or
has compiled, with such terms and
conditions as the State Government
may think fit to impose, entrust,
with the previous approval of the
State Government, any housing
scheme for execution, and different
existing, or new, joint sector
companies may be so entrusted with
different housing schemes for
execution."
It may be noted that under the Housing Board Act,
Housing Board (or Board) has been constituted which is a
body corporate having perpetual succession and a common seal
and may sue and be sued in the corporate name and shall be
competent to acquire and hold property both movable and
immovable, enter into contract and do all things necessary
for the purposes of this Act. Under Section 17 of the
Housing Board Act powers and duties of Board to undertake
housing schemes have been prescribed. Section 17. in so far
as it is relevant, is as under ;
"17. Powers and duties of Board to
undertake housing schemes, (1)
Subject to the provisions of this
Act. the Board may, from time to
time. incur expending and undertake
works for the framing and execution
of such housing schemes as it may
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consider necessary and such housing
schemes may include housing schemes
in relation to lands and building
vested in or in the possession of
the State Government.
(2) The State Government may, on
such terms and conditions as it may
think fit to impose entrust to the
Board the framing and execution of
whether provided for by this Act or
not and the Board shall thereupon
undertake the framing and execution
of such scheme."
Section 18 specifies the matters which a housing scheme
may provide.
On September 13. 1993 a Memorandum of Understanding was
drawn up between the Housing Board and the Peerless General
Finance & Investment Co. Ltd., a public limited company
under the Companies Act, 1956 to promote a joint sector
company and in accordance thereto the Bengal Peerless
Housing Development Company Limited was incorporated as the
existing joint sector company with 49.5% share-holding by
each of the Housing Board and the Peerless General Finance &
Investment Co. Ltd. and one per cent by he State of West-
Bengal.
By the order and notification dated July 22, 1994 made
under Section 4 of the Act, the State Government acquired
the aforesaid 1.82 acres of land for construction of housing
complex. The notification was duly published in the official
gazette and on and from the said date the lands vested
absolutely in the State Government under sub-section (2) of
Section 4 of the Act. By a subsequent notification dated
December 9, 1994 made under Section 29 (1) of the Housing
Board Act the State Government transferred 11 acres of land
which included land measuring 1.82 acres, subject matter of
the present proceedings, to the Housing Board. Under Section
29(1) of the Housing Board Act, the State Government is
empowered to transfer to the Housing Board all such assets
and liabilities of the State Government as if may decide so
to do which stand vested and transferred to the Housing
Board. On March 29, 1995 formal permissive possession of 11
acres of land which had now included 1.82 acres of land
which had now included 1.82 acres of the land in question
was handed over to the new joint sector company, i.e., the
Bengal Peerless Housing Development Company Limited by the
Housing Board to undertake construction of the housing
project with effect from April 3. 1995. As a matter of fact
the foundation stone for this housing project which was
named as "Anupama" was laid by the Chief Minister of the
Government of West Bengal on January 1, 1995. The housing
project was to be executed on 17 acres of land which
included 11 acres of land aforementioned. It is stated that
necessary work for the purpose of housing project in fact
started on the land by the Bengal Peerless Housing
Development Company Ltd. on January 10, 1995.
Mr. V.R. Reddy the learned Additional Solicitor General
who appeared for he State of West Bengal submitted that the
State Government acquired a total area of 29.23 acres of
land for the purpose of creating better living conditions in
rural and urban areas by construction or reconstruction of
dwelling units for the community. The land vested in the
State Government under Section 4 of the Act. He said 10.35
acres of land out of the land so acquired was released at
the request of the Ministry of Urban Development. Government
of India for the purpose of constructing Housing Project for
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Central Government Employees Welfare Organisation. Out of
remaining 18.99 acres of land subject matter of these
proceedings, were handed over to the Housing Board by
different notifications under Section 29 of the Housing
Board Act on certain terms and conditions relevant of which
would be : (1) the land hereby transferred shall be utilised
by the Housing Board solely for the purpose of houses and
(2) the Housing Board shall take all steps expeditiously for
sale of all houses/flats proposed to be built together with
the common areas and facilities comprised on the area of
land so transferred to eligible persons either by outright
sale or on hire-ourchase basis at a price considered by the
Housing Board as fair and reasonable.
In supplementary affidavit filed by the Joint
Secretary, Housing Board, Government of West Bengal, it has
been stated as under :
"I. The State Government duly held
negotiations and discussions with
different private sector companies
which submitted applications to the
Government for formation of Joint
sector companies in collaboration
with the West Bengal Housing Board.
On 3.9.93 State Government selected
4 private companies who were
willing to form joint sector
companies in collaboration with
West Bengal Housing Board and out
of the said 4 private companies,
the Committee appointed for the
said purpose by the State
Government selected two companies
one of them being Peerless General
Finance and Investment Co. Ltd, and
such selection was duly approved by
the State Government.
II. The joint sector company
namely Bengal Peerless Housing
Dev.Co. Ltd. is run by an
independent Board of Directors. The
Board of Directors consist of 7
(seven) Directors out of which 4
(four) Directors (two of them are
Ex-Secretaries, Housing Department,
Govt. of West Bengal and other two
are Ex-Commissioners of Housing
Board, who are still the Board
members of West Bengal Housing
Board) are nominated by the State
Government. The Chairmen of the
joint sector company is nominated
by the State Government and thereby
the State Government nominees are
in the majority in the Board.
III. The said joint sector company
has the overall responsibility for
the construction and implementation
of the housing project which shall
be within the policy frame work of
the Govt. of West Bengal. The
housing scheme shall be prepared
and executed as defined in the West
Bengal Housing Board Act. The
implementation of the project,
marketing and sale of the dwelling
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units will be done by the joint and
control of State of West Bengal
Housing Board. The same shall be
implemented if and when required by
the Govt. of West Bengal and
Housing Board. Therefore, a joint
sector company has been constituted
in the name of Bengal Peerless
Housing Development Company
Limited, strictly to give effect to
the Government policy on serving
the public interest of providing
dwelling units to people under
schemes to be formulated and
implemented under the policy frame
work of the State Government of
West Bengal such schemes however
have to be implemented under the
overall guidance and control of the
West Bengal Housing Board.
IV. The State Government/West
Bengal Housing Board will have the
majority in the Board of Directors
of the Company. No activities can
be carried on by he joint sector
company without the approval of the
Government and without the consent
of the Government and without the
consent of the Government nominee
Directors. The whole purpose of
joint sector company of the joint
sector company is clearly for
effectuating the public interest of
providing dwelling accommodation
for the homeless people. As already
indicated, the substantial number
of dwelling units in the project
the for the Lower Income Group and
Middle Income Group. However, to
provide subsidised housing to the
Lower and Middle income groups the
joint sectors company has adopted a
suitable mix of housing of various
groups viz., LIG, MIG and HIG so as
to make the project economically
viable.
The whole policy with which the
joint sector company, the Bengal
Peerless Housing Development
Company limited, has been
functioning and has intended to
function is not to make more than
nominal profit.
V. LIG and MIG dwelling units
constitute 73% of the total units
that are proposed to be constructed
apart from the additional land
mentioned above which shows that
the preponderant object of the
schemes is to provide accommodation
to people belonging to the Lower
Income and Middle Income Groups at
very reasonable rates and such
rates are only possible because of
gross subsidy by sale of the units
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of HIG which constitutes only 27%
of the total project.
VI. It is submitted respectfully
that the housing scheme which is
now being implemented is
predominantly and wholly for the
benefit of the common people and
preeminently for public purpose.
VII. From the facts, it will thus
clearly appear that the land for
which the project is being
constructed belongs to West Bengal
Housing Board and the joint sector
company have been entrusted only to
implement the housing project of
the Govt. of West Bengal and such
work is being done as per the
scheme framed under the West bengal
Housing Board Act approved by the
West Bengal Housing Board and under
the overall guidance and control of
the State Government/Housing Board.
Funds for the construction have
been provided for by Peerless
General Finance and Investment
Company Limited to the joint sector
company and also recovered advances
from the prospective allottees by
dwelling units. The only financial
contribution of the Government
through Housing Board is to the
acquisition of equity shares of the
joint sector company to the extent
of Rs. 10.0 lacs."
The supplementary affidavit aforesaid also sets out the
scheme of the Housing project and also the considerations
which were taken into account while framing the scheme.
These may also be set out as under :
"SCHEME OF THE HOUSING PROJECT
I. The types of flats and the
sale prices thereof have also been
settled and or fixed by the West
Bengal Housing Board and the terms
of sale provide that escalation of
sale price of the flat will not be
allowed, even if there are
additional expenditure as there in
fact has been. The project will
comprise of 912 flats for the
people of different income groups.
II. The eligibility criteria for
allotment of flats to public in
general has also been stipulated
and or specified by the West Bengal
Housing Board. The terms and
conditions as such are as follows
:-
(a) One member of the same family
which includes husband/wife,
dependent parents and dependent
children can submit one application
only (b) one dwelling unit will be
allotted to one person of the
family and (c) those person who
does not have any
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house/flat/building plots of land
in Calcutta Metropolitan area are
only eligible to apply for
allotment of flat.
III. Procedure for allotment of
flats to the public in general has
also been guided by the West Bengal
Housing Board. Application for
allotment of flats was invited from
the public after wide publication
in the newspaper. About 4353 nos,
of applications were received
against 912 flats and thereafter a
lottery was held in a public place
under the guidance and supervision
of West Bengal Housing Board where
Sri. K.N. Sinha. Minister of State.
Sri. Sailen Manna (Padmashree)
alongwith the applicants were
present to witness the lottery.
Only those persons who were
successful in the lottery were
allotted their respective flats. As
a matter of fact, the mode of
allotment of flats was entirely
based upon the lottery and neither
the Housing Board nor the State
Government nor the joint venture
company had any role to play in the
matter of allotment of flats
according to their choice.
IV. In he said Housing complex as
has been directed by the West
Bengal Housing Board the joint
sector company will have to install
sewage treatment plant and 33 KV
electrical sub-station with the
technical help of the West bengal
State Electricity Board.
SCHEME WAS FRAMED TAKING INTO
CONSIDERATION THE FOLLOWING ASPECTS
I. At least 50% of the dwelling
units are to be planned for the Low
& Middle Income Group of people of
the society who are not in a
position to purchase any dwelling
unit within he urban area of
Calcutta from any other source
because of high price of such flats
which are beyond the reach of
common people. Accordingly, sale
price of the flats for the LIG &
MIG dwelling units were fixed at a
rate as low as Rs.349.00 and Rs.
509.00 per s.ft and market study
reveals that in no other
metropolis, even in Calcutta, flats
are provided at this rate when
market price of building materials
have gone high beyond expectation.
In this scheme 73% of such units
are planned for this section of
society.
II. No price escalation shall be
charged and flats are to be handed
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over at a fixed price and within
the scheduled date.
III. The prices of the flats are on
the plinth area as per National
Building Code and not on Super
built-up area.
IV. The construction work started
in January, 1995 and substantial
progress has been made so that all
the flats can be handed over to the
respective allottees on or before
1998 as promised.
It is respectfully submitted that
any scheme to solve the housing
problem would promote a public
purpose. Such a scheme need not be
undertaken by the State directly
but may well be implemented under
the supervision, control and
guidance of the State. Such purpose
may be achieved also through a
joint sector company. It is
becoming increasingly necessary to
induce private enterprise to co-
operate with the State Government
in particular sector of the economy
for providing relief as early as
possible. In the context of Act II
of 1948, the Hon’ble High Court at
Calcutta has uniformly taken this
view that the State can invoke the
provision of Act II of the 1948
where the State required to deal
with any of the purposes covered
under the said Act through some
other agency including a Company."
It was submitted that any scheme to solve the housing
problem would promote a public purpose and that such a
scheme need not be undertaken by the State directly but may
well be implemented under the supervision, control and
guidance of the State and that such a purpose may be
achieved also through a joint sector company. Mr. Reddy
submitted that it was becoming increasingly necessary to
induce private enterprise to cooperate with the State
Government in particular sector of the economy for providing
relief as early as possible.
In this background it is difficult for us to accept the
submissions of the writ petitioners that the purpose for
which the requisition had been made was not a public purpose
within the meaning of the Act or that the circumstances of
the case did not justify the invocation of the provisions of
the Act or that the exercise of powers under that Act was a
colourable exercise of power.
At this stage we may also notice some of the judgments
cited at the bar.
In Sureshchanora C. Mehta vs. State of Karnataka and
Others (1994 Supp (2) SCC 511) Section 17 (5) of the
Bangalore Development Authority Act, 1976 was considered
which provided that every person whose name appeared in the
assessment list of the local authority or land revenue
recorded shall be served with a notice so that he could make
necessary objection to the notification published under sub-
section (1) of Section 17 of that Act. Sub-section (5) of
Section 17 provided as under :
"During the thirty days next
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following the day on which such
notification is published in the
official Gazette the Authority
shall serve a notice on every
person whose name appears in the
assessment list of the local
authority or in the land revenue
register as being primarily liable
to pay the property tax or land
revenue assessment on any building
or land which is proposed to be
acquired in executing the scheme or
in regard to which the authority
proposes to recover betterment tax
requiring such person to show cause
within thirty days form the date of
the receipt of the notice why such
acquisition of the building or land
and the recovery of betterment tax
should not be made."
The objection of the appellant in that case was that
since his name was entered in the revenue record he had a
right to the notice. It appeared when notice under sub-
section (1) of Section 17 was issued the name of the
appellant was not found entered in the assessment list of
the local authority or in the land revenue register making
him primarily responsible to pay land revenue. The Court
observed that existence of the name of such person in the
concerned record before publication of the notification
under Section 17(1) was a condition precedent and the
authority was not required to make a roving inquiry as to
who is the person entitled to a notice. The Court agreed
with the judgment of the karnataka High Court rejecting the
contention of the appellant that the authority the
contention of he appellant that the authority had requisite
knowledge as to who was the owner of the property in
question and it held that sub-section (5), of Section 17
made it clear that notice was required to be served on the
person whose name was found in the revenue register and who
was primarily responsible for the payment of the land
revenue. The High Court had also held that the knowledge of
the authority by any other process could not be treated as
making it responsible for serving notice in terms of sub-
section (5) of Section 17 that the knowledge of ownership or
interest in collateral proceedings was not the deciding
criteria. The Court had held that one who was responsible
for the payment of land revenue or property tax would alone
be entitled to the notice under Section 17 (5) of the Act.
The Calcutta High Court in the impugned judgment
distinguished this judgment of the Supreme Court in
Sureshchanora C. Mehta’s case on he ground that in that case
the law itself prescribed notice to be served on a person
whose name was entered in the revenue record. But the
observations of the Supreme Court in that case that "the
authority is not required to make a roving inquiry as to who
is the person entitled to a notice" is quite apt and has to
be given due weight and consideration.
In Winky Dilawari (Smt.) and another vs. Amritsar
Improvement Trust, Amritsar (1996 11 SCC 644) Section 38 of
the Punjab Town Improvement Act, 1922 envisaged issue of
notice of proposed acquisition of lamb. The section is as
under :
"38, Notice of proposed acquisition
of land. -(1) During the thirty
days next following the first day
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on which nay notice is published
under Section 36 in respect of any
scheme under this Act the trust
shall serve a notice on -
(i) every person whom the trust
has reason to believe after due
enquiry to be the owner of any
immovable property which it is
proposed to acquire in executing
the scheme.
(ii) the occupier (who need not be
named) or such premises is the
trust proposes to acquire in
executing the Scheme.
(2) Such notice shall -
(a) state that the trust proposes
to acquire such property for the
purposes of carrying out a scheme
under this Act, and
(b) require such person, if he
objects to such acquisition, to
state his reasons in writing within
a period of sixty days from the
service of the notice.
(3) Every such notice shall be
signed by, or by the order of the
chairman."
In that case the disputed property was a vacant site
and the appellant had purchased the same on January 24,
1985. Amritsar Improvement Trust had framed a scheme under
Section 36 of the Act which was given due publicity and
objections invited. Thereafter proceedings were taken up for
acquisition of the land proposed to be acquired under the
scheme. The scheme was approved by the Government on March
19, 1985. After the purchase was made by the appellant his
name was not mutated in the records of the Municipality and
the question before the Suoreme Court was whether the
failure to serve the notice on the appellant vitiated the
approved scheme. Facts are not quite clear from the judgment
as to whom notice had been served but one can safely assume
that in had been served on the person who was the erstwhile
owner of the property before it was purchased by the
appellant. The Court held that in these circumstances
failure to serve notice on the appellant did not vitiate the
approved scheme. The Court also observed that the principle
that the registration of sale was constructive notice had no
application to such a situation. The court on the argument
of he appellant that registration of a document in the
Office of the Sub-Registrar was a notice as envisaged under
the Registration Act, 1908 observed as under :
"But the question is whether the
public authorities are expected to
go on making enquiries in the Sub-
Registrar’s office as to who would
be the owner of the property?
Reasonable belief, after due
enquiry, contemplated under Section
38 (1) (1) would envisage that the
persons who are reputed to be known
as owners of the immovable property
which was proposed to be acquired
after the Scheme was approved by
the Government, are the actual
owners of the property. It is now
settled law that public functions
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are to be discharged through its
officers and if there is
dereliction on their part in the
performance thereof and the public
inconvenience is enormous, the
Court always considers the
procedure to be directory. It has
always considered, by a catena of
decisions of his Court such a
procedure to be directory. If it
were a case where a reduced owner
whose name has already been entered
in the municipal takes over a paid
the municipal takes over a period
to the Municipality or the Gram
Panchayat, as the case may be,
necessarily there would be scope
for the authorities to reasonably
believe, after due enquiry, that he
would be the owner. If they
derelict in making such necessarily
it may be held that its failure to
get the notice served on the owner,
who was believed to be the owner of
the property, for the proposed
acquisition, vitiates the
acquisition made under the Schedule
read with Section 59 of the Act.
but if in a short interregnum there
were successive sales and transfer
of the land, the public authorities
are not expected to go on making
enquiries in the Sub-Registrar’s
office as to who would be the owner
of the immovable property proposed
to be acquired. The principle
proposed to be acquired. The
principle notice has no
application to such a situation."
Constitutional validity of the West Bengal Land
(Requisition and Acquisition) Act. 1948 was upheld by the
Supreme Court in S.M. Nandy & Ors. vs. State of West Bengal
and Ors. (1971 3 SCR 791). The Court held as under :
"We are, therefore, of the opinion
that it is difficult to hold that
restrictions imposed by the PDS Act
are unreasonable. Fair compensation
has been provided for
requisitioning, which is,
determinable by a Civil Court and
ultimately by the High Court or the
Supreme Court, Regarding the
necessity for requisitioning it
must necessarily be left to the
State Government. It is true that
there is no express provision to
make a representation against an
order of requisition but there is
no bar to a representation being
made after an order is served under
s. 3(2) of the Act."
In H.D. Vora vs. State of Maharashtra and others. (AIR
1984 SC 866) relying on the earlier judgment of the Court in
State of Bombay vs. Bhanji Munji (1955 1 SCR 777: (AIR 1955
SC 41) which was a case under the Bombay Land Requisition
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Act, 1948, the Court observed that it was not necessary that
the order of requisition must explicitly set out the public
purpose for which it was made and that the only requirement
of the law was that the requisitioning must be made for a
public purpose and that so long as there was a public
purpose for which an order of requisition was made, it would
be valid, irrespective of whether such public purpose was
recited in the order of requisition or not. But then the
State Government has to show that the order of requisition
was made for a public purpose and that necessary facts
showing the public purpose for which the order of
requisition was made would have to be established by the
State Government from its record to the satisfaction of the
Court. In that case the Court held that the order was not
made for public purpose and further that the requisition
could not be for an indefinite period. The Court was of the
view that the order of requisition even though valid ceased
to be valid and effective after the expiration of the
reasonable period of time but at the same time the Court
observed that if was not necessary for it to decide what
period of time might be regarded as reasonable for the
continuance of an order of requisition in a given case
because ultimately the answer to that question case because
ultimately the answer to that question must depend on the
facts and circumstances of each case. This judgment in our
view is of no help to decide the issue now raised before us.
It is a matter of common knowledge that there is acute
shortage of housing accommodation both in rural and urban
areas of the country. Since late the rural and urban areas
of the country. Since late the prices of the real estate
have sky-rocketed making it beyond the reach of low income
and middle income people. State has a duty to perform to
give shelter to homeless people specially to people in the
low income group. In the present case State was unable to
meet this gigantic task. In the background of shortage of
resources which the State has the legislature enacted the
Housing Board Act and constituted the Housing Board to meal
the challenge. Housing Board Act was amended to bring in the
concept of joint venture in order to tag the resources of
the private sector. Thus, a joint feature came into being as
disclosed in the supplementary affidavit of the State as to
how the process of starting of joint venture had gone into
and how the Board of Directors of the joint sector company
had been constituted and how the State and Housing Board
exercise control over this joint sector enterprise.
Simply because there is an element of profit could not
make the whole scheme illegal. A private entrepreneur will
certainly look to some profit but to see that the profit
motive does not lead to exploitation even of the rich and
that the houses are available to the poor people and to
middle class people at nominal o affordable prices, or even
on no profit no loss basis, the Housing Board exercises the
necessary control. It is certainly a public purpose to
provide houses to the community especially to poor people
for whom the prices are beyond their means and they would
otherwise be never able to acquire a house.
What has been done in the present case is that the
profit earned on sale of flats of HIG have been pumped into
to subsidise the prices of the houses failing in LIG and in
this there would certainly be element of profit both for the
Housing Board as well as the private company in the joint
venture for selling flats of HIG. We fail to see how public
purpose is not being served in the present case.
Court must shake off its myth that public purpose is
served only if the State, or the Housing Board or the joint
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sector company does not earn any profit. There cannot be any
better authority than the State or the statutory corporation
to supervise or monitor the functions of the joint venture
company. Courts will certainly step in if the public purpose
is sought to be frustrated.
In the present case Directors appointed by the Housing
Board/State on the Board of Directors of he Joint Venture
Company would certainly see that no run away profit is
earned and that sale price of HIG houses is guided by market
forces but there is no exploitation. Every section of the
society needs protection from exploitation. It is however
not possible nor desirable to lay down any principle as to
how this to be done in a particular case.
In Reg. v. Hillingdon L.B.C., Ex p. Punlhofer
(H.L.(E.)) (1986 1 AC 484) the court was considering the
power of the housing authority constituted under the Housing
(Homeless Persons) Act 1977 in refusing an application that
the applicants were neither homeless nor threatened with
hopelessness. The applicants. A married couple, lived with
two young children in on room at a guest house where no
cooking or laundry facilities were available in the premises
and no meals except breakfasts were provided. Subsequently
the housing authority reconsidered the application, but
having taken into account the housing conditions prevailing
in their area, they confirmed their original decision. The
applicants applied for judicial review of the housing
authority’s decision. Hodgson, J. granted the relief,
holding that the accommodation to be available for a person
and his family had to be appropriate to the needs of the
family and that no reasonable housing authority could have
come to the conclusion that the accommodation in question
was appropriate. On appeal to the Court of Appeal by the
housing authority the same was allowed. Further appeal by
the applicants to the House of Lords was dismissed. The
following observations of Lord Brightman who spoke for the
Court would be relevant :
"In the instant case, the bona
fides of the borough is not in
dispute. On the facts in evidence,
it is in my opinion plain that the
council were entitled to find that
the applicants were not homeless
for the purposes of the Homeless
Persons Act because they had
accommodation within the ordinary
meaning of that expression.
My Lords, I and troubled at the
prolific use of challenging the
their functions under the Act of
1977. Parliament intended the local
authority to be the judge of fact.
The Act abounds with the formula
when, or if, the housing authority
are satisfied as to this, or that,
or have reason to believe this, or
that. Although the action or
inaction of a local authority is
clearly susceptible to judicial
review where they have misconstrued
the Act, or abused perversely, I
think that great restraint should
be exercised in giving leave to
process by judicial review. The
plight of the homeless is a
desperate one, and the plight of
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the applicants in the present case
commands the deepest sympathy. But
it is not, in my opinion,
appropriate that the remedy of
judicial review, which is a
discretionary remedy, should be
made use of to monitor the actions
of local authorities under the Act
save in the exceptional case. The
ground the exercise of an
administrative discretion is abuse
of power - e.g. bad faith, a
mistake in construing the limits of
the power, a procedural
irregularity, or unreasonableness
in the Wednesbury sense -
unreasonableness verging on an
absurdity : see the speech of Lord
Scarman in Reg. Secretary of State
for the Environment, Ex parte
Nottinghamshire County Council
(1986) A.C. 240, 247-248. Where the
existence or non-existence of a
fact is left to the judgment and
discretion of a public body and
that fact involves a broad spectrum
ranging from the obvious to the
debatable to the just conceivable,
it is the duty of the court to
leave the decision of that fact to
the public body to whom Parliament
power save in a case where it is
obvious that the public body,
consciously or unconsciously, are
acting perversely."
In L. Chandra Kumar vs. Union of India (AIR 1997 SC
1125) the Court held that power of judicial review over
legislative action vested in the High Court under Article
226 and in the Supreme Court under Article 32 is an integral
and essential feature of the Constitution, constituting part
of its basic structure. Ordinarily, therefore, the power of
the High Courts and Supreme Court to test the constitutional
validity of legislations can never be ousted or excluded. No
doubt under the Constitution power of judicial review of the
action State or its authorities is unfettered but restraint
should however be the hallmark of judicial review.
The Courts normally do not interfere in the policy
matters of the State. If, however, the policy so formulated
is against the mandate of the Constitution or any statutory
provision it can certainly be tested on the principles of
judicial review. When an act falls within the policy of the
State which has been formulated for the benefit of the poor
and needy and which policy cannot be faulted, court should
stay its hands and need not examine the details minutely
with a hands and need not examine the details minutely with
a magnifying glass to find some fault here and there
magnifying glass to find some fault here and there unless
there are allegations of mala-fides. An overall view is to
be taken of the matter and this potent weapon of judicial
review cannot be used indiscriminately.
We find in the present back-drop the inability of the
State Government and the Housing Board to meet the challenge
to achieve the target of even constructing 50,000 dwelling
units in urban areas to tackle the acute problem of
homelessness for different categories of people particularly
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those falling in Lower Income Group (LIG) and Middle Income
Group (MIG) ; he State legislature amending the Housing
Board Act and providing for incorporation of a joint sector
company for executing the housing scheme on the terms and
conditions to be approved by the State Government ;
selection of the private entrepreneur for incorporation of
the joint sector company with the Housing Board ; the
Constitution of the Board of Directors of the joint sector
company ; the control of the Housing Board and the State
Government over the joint sector company to execute the
scheme of the housing project ; control on the fixation of
precise of the flats to be constructed by the joint sector
company ; relevant factors taken into consideration for
execution of the housing project and all these to tackle the
urgent and growing need of providing shelter to the LIG and
MIG people when it is not possible for these people to
acquire a house of their own with escalating real estate
prices ; it cannot be said that the public purpose is not
being served or the incorporation of the joint sector
company viz. Bengal Peerless Housing Development Company
Ltd. and the execution of the housing project "Anupama" by
this joint sector company, in the given circumstances, on
the land in question which is part of the bigger piece of
land is not in public interest. The Housing Board acts as
regulatory body and the State Government overseas the
housing project and has also imposed certain terms and
conditions. No ulterior purpose has been alleged and it
cannot be said that the power exercised by the State
authorities are in any way arbitrary or irrational or there
is any abuse of power. Rather the legal compulsion of the
State and the Housing Board to get the housing project
executed through a joint sector company is quite
understandable. We also find the impugned action is within
the purview of law and is valid.
Accordingly, these appeals are allowed, judgment of the
Division Bench of the Calcutta High Court is set aside and
the writ petitions filed by the respondents are dismissed.
However, there will be no order as to costs.