THE M.D.,CHENNAI METRO RAIL LTD vs. N. ISMAIL

Reportable IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NOS. 2572-2573 OF 2014 (@ SLP (C) NOS.26020-26021 OF 2013)

N. Ismail & Ors. …Respondents With CIVIL APPEAL NOS. 2575-2578 OF 2014 (@ SLP (C) NOS.26199-26202 OF 2013) J U D G M E N T Fakkir Mohamed Ibrahim Kalifulla, J. 1. I.A. Nos.1-2 & I.A. Nos.1-4, applications for impleadment, filed in Special Leave Petition (C) Nos.26020-26021 of 2013 and Special Leave Petition (C) Nos.26199-26202 of 2013, are allowed. Registry to carry out necessary amendment. JUDGMENT 2. Leave granted. 3. These appeals have been filed by the State of Tamil Nadu represented by the Managing Director of Chennai Metro Rail Ltd. and the Principal Secretary to Government Revenue LD- 1(1) Department. The issue concerned in these appeals relates to an extent of 5 Grounds and 275 sq.ft. of land in T.S. No.43/2 in Chennai District, Fort Tondiarpet Taluk, Block CIVIL APPEAL NOS. OF 2014 1 of 28 (@ SLP (C) NOS.26020-26021 OF 2013) Page 1 No.7 of Vepery Village. The abovesaid land along with another land in an extent of one Cawni 10 Grounds and 1871 sq.ft. in T.S. No.41 of the same Vepery Village, Fort

to build a Choultry for the use of persons who come by rail from different parts of the presidency and who have no homes or friends in Madras. The Government while assigning the above lands to Sir Ramaswamy Mudaliar imposed certain conditions to the effect that the Choultry should be available for the free use of railway travelers, that the buildings constructed should be approved by the Government and more importantly, “that the land shall be liable to resumption, without compensation, if it ceases to JUDGMENT be employed for the purpose for which it is granted or is used for any other purposes, without the permission of the Government”. 4. The said lands were granted and assigned in favour of Sir Ramaswamy Mudaliar by GO Ms. Nos.763 and 253 dated 09.12.1898 and 17.01.1899 respectively whereas the CIVIL APPEAL NOS. OF 2014 2 of 28 (@ SLP (C) NOS.26020-26021 OF 2013) Page 2 conditions were incorporated in the following words “(1) that the land shall revert to Government when it ceases to be used for the purpose for which it is granted and (2) that

exceed the cost or the then present value whichever shall be less of any building erected or other works executed on the land”. 5. Subsequently, under a Scheme Decree framed by the High Court of Judicature at Madras in C.S. No.90 of 1963 all the above mentioned properties held by Sir Ramaswami Mudaliar’s Choultry were vested with the Administrator General and Official Trustee (hereinafter referred to as “the AG & OT) of Tamil Nadu on 18.08.1970. From then onwards JUDGMENT the management of the Trust and the properties attached with it were under the control of the AG & OT. As per the Scheme Decree, the AG & OT of Tamil Nadu leased out the lands in T.S. No.41 and T.S. No.43/2 to various tenants and was collecting the rent. As far as T.S. No.43/2 comprised in an extent of 5644 sq.ft. was concerned, the same was CIVIL APPEAL NOS. OF 2014 3 of 28 (@ SLP (C) NOS.26020-26021 OF 2013) Page 3 leased out to the first respondent herein under the lease deed dated 22.12.1972. According to the AG & OT, the First Respondent is in arrears and as on 31.12.2012, the arrears

the High Court of Madras. It is also stated that the First Respondent has preferred Special Leave Petition(C) No.11- 12 of 2010 against the said determination and claim which is pending in this Hon’ble Court. 6. According to the First Respondent, pursuant to the lease granted in his favour, which was registered as document 105 of 1974 in the Office of Sub-Registrar, West Madras, he constructed a Hotel and started the business in the year 1987. According to him, subsequently, an adjacent piece of JUDGMENT land measuring 4141 sq. ft was granted on lease for a period of 30 years to one Smt. Vatsala again based on the Order of the High Court of Madras, which was also supported by a registered Lease Deed dated 29.04.1982 bearing Document No.1492/1984 registered in the office of the Registrar, Madras (North). The said Smt. Vatsala also stated to have CIVIL APPEAL NOS. OF 2014 4 of 28 (@ SLP (C) NOS.26020-26021 OF 2013) Page 4 transferred her lease hold right in respect of the said extent to the First Respondent which was also stated to have been approved by the Official Trustee in the proceeding dated

and running two Star Hotels known as ‘Hotel Central Tower’ and ‘Hotel Howrah’. The First Respondent also claimed to have got the approval of the Municipality, State Government and other authorities and that the buildings were duly assessed for property tax and other statutory dues. By Order dated 10.12.2004 in Application No.915/2003, the lease in favour of the First Respondent was stated to have been extended for a further period of 25 years by enhancing the rent payable by him. The First Respondent also relied upon JUDGMENT an Order of the Division Bench of the High Court dated 20.08.2009 in support of the extension of the lease passed in O.S.A. No.298 of 2004 and connected batch cases. According to the First Respondent because of his old age and other physical ailments he entered into a partnership arrangement with the applicant in I.A. Nos.1 and 2 of 2014 in CIVIL APPEAL NOS. OF 2014 5 of 28 (@ SLP (C) NOS.26020-26021 OF 2013) Page 5 Special Leave Petition (C) No.26020-21 of 2013 under the partnership deed dated 28.03.2013.

reference to the Metropolitan City of Chennai, there was an imminent need for providing better transport facilities for the commuters and office goers, as well as business people, which persuaded the State to expand the rail transport facility in the City of Chennai. With that avowed object, the appellant in Special Leave Petition (C) No.26020-21 of 2013 came into being and the said Chennai Metro Rail Limited planned a project called ‘Chennai Metro Rail Project’ which envisaged construction of two corridors under Phase-1. Corridor 1 starts from Washermenpet and ends at Airport for JUDGMENT a length of 23.1 kms. and Corridor 2 starts from Chennai Central and ends at St. Thomas Mount Station for a length of 22 kms. As per the project, the portions of Corridor 1 with a length of 14.3 kms. between Washermenpet to Saidapet and in Corridor - 2 with a length of 9.7 kms. from Chennai CIVIL APPEAL NOS. OF 2014 6 of 28 (@ SLP (C) NOS.26020-26021 OF 2013) Page 6 Central to Anna Nagar would be underground corridors and the remaining in an elevated position. 8. The Chennai Metro Rail Limited is stated to be a Special

implementing the ‘Chennai Metro Rail Project’. The Project is stated to be funded by the Government of India and the State Government by way of equal equity contribution in subordinate debt. (Government of India 20%, Government of Tamil Nadu 20.78% and the balance 59.22% being met from the loan assistance from Japan International Co-operation agency). The Government of India is stated to have accorded sanction for the project as well as for its participation. JUDGMENT 9. The lands concerned in these appeals are covered by the project, namely, Corridor 1, i.e. from Washermenpet to Chennai Airport. According to the appellant, in Special Leave Petition (C) No.26020-21 of 2013, the project is a time bound project with an objective to ease out phenomenal growth of traffic congestion in the City of Chennai and any delay in CIVIL APPEAL NOS. OF 2014 7 of 28 (@ SLP (C) NOS.26020-26021 OF 2013) Page 7 carrying out the project would affect the plans announced by the Government of India, as well as, the State Government, the convenience of the public of Chennai and

turn would cost the public exchequer several hundred crores of rupees. According to the Chennai Metro, any further delay on any account, apart from causing high amount of cost escalation, would also deprive the citizens of Chennai a safe and quick means of public transport. It is stated that the Chennai Metro in its project report has described in detail the various length of the projects and in the said statement, designed constructions of underground stations at Washermenpet, Mannadi, High Court, Chennai Central and JUDGMENT Egmore and associated tunnels, the details of the location, the description, the access date from commencement of the works with particular reference to the number of days and the vacate date from commencement of the work with particular reference of number of days is specified after making meticulous calculations. CIVIL APPEAL NOS. OF 2014 8 of 28 (@ SLP (C) NOS.26020-26021 OF 2013) Page 8 10. Mr. Nageswara Rao, learned Additional Solicitor General appearing for the appellants brought to our notice the work which was to be carried out in the land concerned in this

description has been shown as entrance area. As far as access date is concerned, it is noted as 365 days from commencement of the works and the date to be vacated after completion of the work from the date of commencement is noted as 1520 days. According to learned Additional Solicitor General, for the purpose of starting the work in the land in question, as per the schedule, the Chennai Metro should have access to the land within 365 days of the commencement of the project and complete the JUDGMENT work in that land within 1520 days from the date of such access. It was pointed out that such details have been specified in the contract agreement and that to ensure that the works are carried out without any deviation and within the time schedule, the required plans were also prepared in so far as it related to SCC-14 and was submitted with the details of lands falling under Survey No.43/2. The learned CIVIL APPEAL NOS. OF 2014 9 of 28 (@ SLP (C) NOS.26020-26021 OF 2013) Page 9 Additional Solicitor General also submitted that the said land were earmarked for erecting a mechanical plant room, electrical plant room, building services, drop-off and pick-up

between pages 164 to 167 disclose the area falling under Survey No.43/2, the various facilities to be set up in that land along with the other facilities to be provided in the lands adjacent to the said Survey No.43/2. 11. It was also the case of the Chennai Metro that since the lands in Survey No.43/2 belong to the State Government and was imminently required for the Chennai Metro Project which was out and out in public interest, the State Government came forward to allot the said lands after JUDGMENT retrieving it from Sir Ramaswamy Mudaliar Choultry through the AG & OT and by GO Ms. No.168 dated 21.05.2012 passed orders to that effect. Before issuing the said GO, the procedure to be followed for transfer of the said lands in favour of the Chennai Metro Pvt. Limited were also carried out. As the lands belong to the State Government there was CIVIL APPEAL NOS. OF 2014 10 of 28 (@ SLP (C) NOS.26020-26021 OF 2013) Page 10 no necessity for any acquisition being involved or any payment of compensation to be made in favour of anyone except for the Buildings standing thereon. Since the State

of the project was in the interest of the public at large the GO dated 21.05.2012 came to be issued. 12. Aggrieved by the Order of the Government in GO Ms. No.168 of 21.05.2012, the First Respondent and various other persons who were in possession of the other adjacent lands, which were also covered by the abovesaid GO, approached the High Court by filing Writ Petitions. The First Respondent’s Writ Petitions were Writ Petition Nos.19469/2012 and 19470/2012 wherein he sought for JUDGMENT issuance of a writ of Certiorari to call for the records of the proceedings in GO No.168 of 21.05.2012 and the consequential proceedings of the Tehsildar dated 21.06.2012 as well as the proceedings of the AG & OT dated 25.06.2012 and for quashing the said proceedings. It is stated that pursuant to the issuance of the GO Ms. No.168 CIVIL APPEAL NOS. OF 2014 11 of 28 (@ SLP (C) NOS.26020-26021 OF 2013) Page 11 dated 21.05.2012, the Tehsildar of Fort Tondiarpet Taluk issued a notice to AG & OT on 21.06.2012 for resumption of the land and handover vacant possession. Individual notices

premises and remove their belonging and handover vacant possession. In turn, the AG & OT by its notice 25.06.2012 called upon the First Respondent and the other tenants to vacate the premises immediately to enable the AG & OT to handover possession to Chennai Metro. 13. By Order dated 26.11.2012, the Writ Petitions filed by the First Respondent and other occupants came to be allowed by the learned Single Judge and the GO Ms. No.168 dated 21.05.2012 was set aside. Aggrieved by the Judgment of the JUDGMENT learned Single Judge the appellants herein preferred Writ Appeals 68 to 106 of 2013. The Division Bench after a detailed discussion allowed Writ Appeal Nos. 70 to 88 and 91 to 106 of 2013 holding that the said Chennai Metro Rail Project, a joint venture of Central Government was to enhance the public transport system in Chennai and being a CIVIL APPEAL NOS. OF 2014 12 of 28 (@ SLP (C) NOS.26020-26021 OF 2013) Page 12 public project, any delay in implementation would oust the public purpose for which the lands were sought to be retrieved. However, Writ Appeal Nos.68, 69, 89 and 90 of

concerned, according to the Division Bench the same stood on a different footing. The Division Bench in its order held as under in paragraph 28: “ 28 . The map published by CMRL, showing various structures they are going to erect in the area, indicate that the area earmarked for CMRL project does not include the ease area of the writ petitioner in W.P. Nos.19469 and 19470 of 2012 (connected to W.A. Nos. 68, 69, 89 and 90 of 2013). It is also clear from the map that the entire lands required for the CMRL projects like the Underground Metro Station etc. are on the Northern side of the Poonamalle High Road, where vast extent of other vacant lands are available, including the erstwhile Hotel Picnic area. As already stated supra, pursuant to the lease deed entered into by this petitioner with AG & OT, this petitioner raised a huge construction with his own funds and doing his own business and the said lease has been extended upto the year 2027. No default of any sort on his part has been alleged by any of the parties. When the lands and building in possession and occupation of this petitioner are outside the purview of the CMRL project, as has been discussed supra, ordering handing over of the vacant possession of the said lands by this petitioner for the purpose of CMRL, is nothing but requiring him to demolish the building in his possession. At this juncture we feel it apt to hold that ordering demolition of buildings, for no legal or useful JUDGMENT CIVIL APPEAL NOS. OF 2014 13 of 28 (@ SLP (C) NOS.26020-26021 OF 2013) Page 13

14. A reading of the said paragraph disclose that in its opinion the lands required for Central Chennai Metro Rail Project for locating its underground Metro Station etc. were all noted on the northern side of the arterial road namely Poonamallee High Road, that vast extent of other vacant lands were available including the erstwhile hotel called ‘the Hotel Picnic’ and that in so far as the first Respondent was JUDGMENT concerned, he was granted a lease which is to be in operation till the year 2027 and on these two grounds the Division Bench took the view that the GO Ms.168 dated 21.05.2012 cannot be justified and confirmed the order of the learned Single Judge in WP 19469 of 2012 and 19470 of 2012 and dismissed the Writ Appeal Nos.68, 69, 89 and 90 of 2013. CIVIL APPEAL NOS. OF 2014 14 of 28 (@ SLP (C) NOS.26020-26021 OF 2013) Page 14 15. Mr. Nageswara Rao, learned Additional Solicitor General in his submission while assailing the Judgment of the Division Bench contended that the basis for setting aside the

Bench was that the land in question, namely, the one which fell within Survey No.43/2 was not part of the project land and that the First Respondent has been granted a lease by the AG & OT till the year 2027 and, therefore, the impugned GO cannot be sustained. The learned Additional Solicitor General by referring to the above paragraph 28 of the Division Bench submitted that the Division Bench thoroughly misled itself when it stated that the underground Metro Station has been planned in the project on the Northern side of the Poonamallee High Road where certain other lands are JUDGMENT available which can be acquired and inasmuch as the First Respondent has got a long lease in his favour from the AG & OT, the Chennai Metro as well as the State Government was not justified in passing the impugned GO dated 21.05.2012. In so far as the lands in Survey No.43/2, the learned Additional Solicitor General took us to the plans which were CIVIL APPEAL NOS. OF 2014 15 of 28 (@ SLP (C) NOS.26020-26021 OF 2013) Page 15 part of the material papers placed before the High Court which are now annexed and found in pages 164-167 and submitted that while on the Northern side of the

as well as the adjacent lands in Survey No.41 have been earmarked for various other important developments to be carried out as part of the project such as the setting up of mechanical plant rooms, electrical plant rooms, building services, drop-off and pick-up facilities and the Airport check-in facilities in Survey No.43/2 and ventilation shaft, entry/exit, sub way, feeder bus stand, multi-model facilities, pick-up and drop-off bay, MTC Bus bay and fireman staircase in Survey No.41 and that the entire lands in Survey No.41 JUDGMENT and 43/2 belong to the State Government and, therefore, the Division Bench unfortunately failed to advert to the above details which were placed before it which resulted in the passing of the impugned judgment. 16. Learned Additional Solicitor General also submitted that as against the Division Bench Judgment relating to the other CIVIL APPEAL NOS. OF 2014 16 of 28 (@ SLP (C) NOS.26020-26021 OF 2013) Page 16 Writ Appeals which were allowed in favour of the Chennai Metro and State Government, Civil Appeal Nos.6065-6068 of 2013 and connected Special Leave Petitions were filed

notices inviting all the stake-holders liable to be affected by adverse orders an opportunity to respond to the reasons which weighed with the State Government to evict them from the premises in question permitted the State Government to issue such notices and after getting the response from those parties pass appropriate orders. Learned Additional Solicitor General also submitted that the said exercise was carried out by issuing notices and after receipt of the response, orders were passed for taking over JUDGMENT of the lands from the concerned occupants and that fresh proceedings have been initiated by those occupants which are stated to be pending consideration before the High Court. 17. Mr. Gopal Subramanium, learned Senior Counsel appearing for the First Respondent also confirmed the said statement CIVIL APPEAL NOS. OF 2014 17 of 28 (@ SLP (C) NOS.26020-26021 OF 2013) Page 17 of learned Additional Solicitor General. Mr. Gopal Subramanium, however, contended that similar orders can be passed in these appeals also to enable the First

Counsel for the First Respondent in his submission contended that in the sketch which are enclosed and kept at page 164 to 167 of the Special Leave Petition papers adjacent to the Survey No. 43/2, there were some other structures belonging to different parties and that the Appellants have excluded those lands on the footing that some heritage building was located and, therefore, the First Respondent, whose leasehold lands are located closely adjacent to those left out built-up area, in the event of an JUDGMENT opportunity being extended to the First Respondent, he will be able to satisfy the authorities to exclude his leasehold lands also from the purview of taking over by the Chennai Metro. Mr. Gopal Subramanium also referred to an affidavit on behalf of Chennai Metro dated April, 2011 in O.S.A. No.100-101 of 2011 to contend that the averments contained therein support the stand of the First Respondent CIVIL APPEAL NOS. OF 2014 18 of 28 (@ SLP (C) NOS.26020-26021 OF 2013) Page 18 to persuade the Chennai Metro to look for some other alternate lands.

Senior Counsel for the First Respondent, inasmuch as we find that the reasoning of the Division Bench in having stated that the underground Metro Station has been planned in a stretch of Land on the Northern side of the Arterial Road, namely, Poonamallee High Road and that certain other lands were available in that side and, therefore, there was no necessity for taking over the lands in the possession of the First Respondent is patently a conclusion which was contrary to the records placed before the Division Bench and the same cannot be sustained. In other words, as rightly JUDGMENT pointed out by learned Additional Solicitor General, the conclusion of the Division Bench that the lands concerned in these Appeals, namely, the one situated in Survey No.43/2 were not part of the project of the Chennai Metro was a wrong assimilation of facts. When it has been demonstrated before us based on the project details and the plan annexed CIVIL APPEAL NOS. OF 2014 19 of 28 (@ SLP (C) NOS.26020-26021 OF 2013) Page 19 with it, which disclose that the lands situated in Survey No.43/2 as well as Survey No.41 were all part of the projects for putting up various other ancillary units such as

facilities, ventilation shafts, subway, feeder bus stand, multi- modal facilities, pick-up and drop-off bay, MTC Bus bay, fireman staircase, entry and exit points, if the taking over of the lands by the Chennai Metro is not allowed, the same would seriously prejudice and cause unnecessary hurdles in proceeding with the project. In our considered view, the failure of the Division Bench in noting the details displayed in the plan and the project which were placed before it has resulted in the passing of the impugned Order. The Division JUDGMENT Bench failed to note that the project details pertaining to the proposed underground Metro Station and the other supporting provisions to be made such as mechanical plant rooms, electrical plant rooms, bus bay and other developments to be carried out spread over a vast extent of land both on the Northern side of the Poonamallee High Road as well as the lands situated on the Southern side of CIVIL APPEAL NOS. OF 2014 20 of 28 (@ SLP (C) NOS.26020-26021 OF 2013) Page 20 the said Road with which we are now concerned. Therefore, in the light of the above details placed before the Court which according to learned Additional Solicitor General was

conclusion of the Division Bench. In other words, the conclusion of the Division Bench having been reached without properly examining the relevant documents relating to the Chennai Metro Project, namely, the plans, the project schedule and the other averments placed before the Division Bench, the impugned order of the Division Bench cannot be sustained. 19. Mr. Gopal Subramanium, learned Senior Counsel appearing for the First Respondent in support of his submission that JUDGMENT the lands situated in Survey No.43/2 were not required at all for the purpose of carrying out the Metro Project and referred to an affidavit filed before the Division Bench by the Managing Director of Chennai Metro Rail Limited. The learned Senior Counsel submitted that in the said affidavit the reference to the Metro Rail Station planned along the CIVIL APPEAL NOS. OF 2014 21 of 28 (@ SLP (C) NOS.26020-26021 OF 2013) Page 21 Poonamallee High Road has been stated and while referring to the same, a specific reference was made to the private buildings located opposite to Picnic Hotel and that

tenants/owners would consume considerable length of time which would in turn cause delay in the construction of the underground Station. When we perused the said affidavit which has been extracted in the reply affidavit filed by the Managing Director of Chennai Metro in W.P. No.19469 of 2012, we find that statement came to be made when a litigation was launched at the instance of Hotel Picnic and while meeting the stand of Hotel Picnic, it was stated that the above statement came to be made. We do not find any JUDGMENT scope to reject the stand of the Appellant with reference to the lands situated in Survey No.43/2 which had nothing to do with the construction of the underground Metro Station. Though, the various other units to be set up in the lands in Survey No.43/2 were also part of the Metro Project as has been demonstrated before us based on relevant documents, the reference to the Heritage Buildings and other private CIVIL APPEAL NOS. OF 2014 22 of 28 (@ SLP (C) NOS.26020-26021 OF 2013) Page 22 buildings situated opposite to Hotel Picnic was referred to by Chennai Metro while pointing out its inability to plan the setting up of underground Metro Station in any other land

First Respondent does not in any way support the stand of the First Respondent. As far as the contention of Mr. Gopal Subramanium that like in the case of other occupants wherein a direction was issued by this Court to give a show cause notice and decide the matter, the said contention cannot be countenanced in this case inasmuch as before the Division Bench of the High Court as well as before us the issue was argued on merits. In fact, the Division Bench after hearing the Appellants and the First Respondent allowed JUDGMENT both his Writ Petitions by modifying the order of the learned Single Judge and thereby held that there was no necessity for a remand. Therefore, since we have also decided the whole controversy on merits there is no need for a remand. 20. Therefore, once we are convinced that the entitlement of the Appellant to hold the lands belonging to the State falling CIVIL APPEAL NOS. OF 2014 23 of 28 (@ SLP (C) NOS.26020-26021 OF 2013) Page 23 under Survey Nos.43/2 as well as 41 which the Appellant is able to take possession of from the State Government without payment of any compensation, the only other

the directions of the High Court can have any implication in preventing the Appellant from taking over the lands. As noted earlier, indisputably the lands in Survey No.43/2 belong to the State. At the time when the lands were granted and assigned in favour of Sir Ramaswamy Mudaliar Trust vide GO Ms. Nos.763 and 253 dated 09.12.1898 and 17.01.1899 respectively, conditions were imposed to the effect that the lands would revert back to the Government when it ceases to be used for the purpose for which it was JUDGMENT granted and that should the property at any time resumed by Government, the compensation payable should in no case exceed the cost or the then present value whichever shall be less of any building erected or other works executed in the land. Though, learned Additional Solicitor General sought to contend as was also contended before the High Court that by leasing out the lands to different parties the CIVIL APPEAL NOS. OF 2014 24 of 28 (@ SLP (C) NOS.26020-26021 OF 2013) Page 24 condition No.1 was violated, namely, that the land was put to different use than for what it was granted, we do not find any good grounds to accept the same. On the other hand,

High Court in C.S. No.90 of 1963. From then onwards, the AG & OT was administering the Trust and was apparently fulfilling the purpose for which the Trust came to be created, though, by leasing out the lands to different individuals for the purpose of generating income from the lands. The AG & OT by approaching the High Court, as and when required, seem to have granted the lease of the lands to different parties based on the orders passed by the High Court. 21. In so far as the First Respondent was concerned, his lease JUDGMENT came into existence initially on 22.12.1972, and by Order dated 10.12.2004 in Application No.915 of 2003, the lease in favour of the First Respondent was extended for a further period of 25 years by enhancing the rent. The said order was also confirmed by the Division Bench in the Order dated 20.08.2009 in O.S.A. No.298 of 2004. In the said CIVIL APPEAL NOS. OF 2014 25 of 28 (@ SLP (C) NOS.26020-26021 OF 2013) Page 25 circumstances, it cannot be held that the said possession with the First Respondent was unlawful. However, on that basis when it comes to the question of resumption of the

was in accordance with the terms contained in the Original Grant, namely, GOS No.763 and 253 dated 09.12.1898 and 17.01.1899, there would be no scope for the First Respondent to contend that the Appellants are not entitled for the resumption of the lands situated in Survey No.43/2. 22. We, therefore, hold that the State Government as the owner of the land and having regard to the right retained by it while making the grant in the years 1898 and 1899 and in the larger public interest of setting up of the Chennai Metro JUDGMENT Project the lands were required by it, the same cannot be questioned by the Original Grantee or by the lessees whose holding was subordinate in character to the Original Grantee. Therefore, we do not find any justification in the Division Bench in having interfered with the impugned GO Ms. No.168 dated 21.05.2012 and the consequential orders CIVIL APPEAL NOS. OF 2014 26 of 28 (@ SLP (C) NOS.26020-26021 OF 2013) Page 26 of the Tehsildar dated 21.06.2012 and that of the AG & OT dated 25.06.2012 directing the First Respondent to handover possession of the lands.

orders of the Tehsildar and AG & OT can be sustained, having regard to the condition contained in the initial GO Ms. Nos.763 and 253 dated 09.12.1898 and 17.01.1899 since based on valid orders of the High Court and the AG & OT the First Respondent developed its Hotel business in the lands in question, while resuming the lands, the State Government along with the Chennai Metro is bound to compensate the First Respondent for the buildings which were erected in the said land in Survey No.43/2 based on the valuation to be made by the appropriate Authorities. JUDGMENT 24. Therefore, while allowing the Appeals of the State Government as well as the Chennai Metro and while setting aside the Judgment of the Division Bench, Writ Appeal Nos.68, 69, 89 and 90 of 2013 are allowed. We, however, direct the Appellants to value the buildings belonging to the First Respondent standing in Survey No.43/2 and determine CIVIL APPEAL NOS. OF 2014 27 of 28 (@ SLP (C) NOS.26020-26021 OF 2013) Page 27 the compensation and pay the same to the First Respondent. The said exercise of valuation and payment of compensation shall be effected within three months from this date. 25. In the light of our above orders, the First Respondent is directed to surrender possession of the lands in Survey No.43/2 in an extent of 5644 sq. ft. through the AG & OT within four weeks from the date of receipt of copy of this judgment. With the above directions, these appeals are allowed. …..……….…………………………...J. [A.K. Patnaik] JUDGMENT …………….………………………………J. [Fakkir Mohamed Ibrahim Kalifulla] New Delhi; February 21, 2014 CIVIL APPEAL NOS. OF 2014 28 of 28 (@ SLP (C) NOS.26020-26021 OF 2013) Page 28