Full Judgment Text
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFERRED CASE (CIVIL) NO. 82 OF 2022
BHASIN INFOTECH AND
INFRASTRUCTURE PRIVATE LTD. ….PETITIONER(S)
VERSUS
STATE OF UTTAR PRADESH AND ANR. ….RESPONDENT(S)
JUDGMENT
DINESH MAHESHWARI, J.
1. In this transferred case, registered on withdrawal of a writ petition
filed by the petitioner in the High Court of Judicature at Allahabad (Writ
Petition No. 3790 of 2022) to this Court, the petitioner-company has
challenged the order dated 24.01.2022 issued by respondent No. 1 in not
accepting its proposal to convert the subject land from leasehold to freehold
as per the policy formulated on 06.11.2013 and amended on 03.05.2016.
2. In the writ petition so filed in the High Court and transferred to this
Court, the petitioner has sought the reliefs in the following terms: -
“a. Issue a writ, order or direction in the nature of certiorari quashing
the impugned order dated 24.01.2022 passed by Respondent No.1
(Annexure-11) to the writ petition and directing the Respondent
No.2 to grant freehold plot no. SH-3, Surajpur Site-IV in the light of
approval dated 16.09.2016 extending benefits of Government
Orders dated 06.11.2013 and 03.05.2016.
Signature Not Verified
Digitally signed by
ARJUN BISHT
Date: 2023.03.17
15:29:41 IST
Reason:
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b. To pass such other and further order, which this Hon'ble court
may deem fit and proper in the circumstances of the present case.
c. Award the cost of the present petition to the Petitioner.”
3. The relevant background and factual aspects leading to this writ
petition and its transfer to this Court could be taken into comprehension as
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follows :
3.1. On 05.08.2006, the petitioner-company’s offer (bid) for allotment of
commercial Plot No. SH-3 in Industrial Area Site-IV, Surajpur, District
Gautam Budh Nagar, Uttar Pradesh with approximate area 37500 sq. mtrs.
came to be accepted by the Uttar Pradesh State Industrial Development
2 3
Corporation - and, accordingly, the allotment letter was issued in favour of
the petitioner stating the terms and conditions of this allotment, including
that the land was being allotted on 90 years lease basis. A few relevant
stipulations in this allotment letter dated 05.08.2006 read as under: -
“
9. The Possession of Land will be handed over/delivered to you
after payment of 25% of total amount (as per bid) and after
Execution of Lease Deed with the Corporation. The
allottee/Developer will have to take possession after execution of
lease deed within three months from the date of allotment letter
failing which plot is liable to cancelled.
10. a. The allottee shall have the right to sell of the built up portion
to any person for its choice for first such transfer no levy shall
be charged by UPSIDC.
1
The extractions herein are essentially taken from IA No. 15392 of 2022 and IA No. 156279 of
2022 filed by the petitioner for placing on record the English translation of the documents sought
to be referred, as also from the documents filed with the writ petition.
2
‘UPSIDC’, for short.
3
This Corporation is now known as Uttar Pradesh State Industrial Development Authority
(‘UPSIDA’, for short) and is impleaded as respondent No.2 as such. However, for continuity of
discussion herein, respondent No. 2 is also referred to as ‘UPSIDC’.
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b. The triparite Lease Deed of the built-up premises shall be
executed by UPSIDC Ltd., with the ultimate allottees of
Developer on the request of the developer in writing.
In Triparite lease deed, the allottee of developer shall be
the lessee, the UPSIDC Ltd., will be the lesser and the
developer shall be a confirming party. The UPSIDC will be
transferring the proportionate undelivered interest in the
land while the developer will be transferring the interest in
the built-up space.
c. The Lease Deed of a built-up space will be executed only
after the corporation has given completion certificate. For
that built up space.
14.(a) The land is allotted on 90 years lease basis which has to be
specified to its tenants/Co./Owners
(b) The Lease Deed will be executed by the corporation directly
with the various persons on the recommendation made by
you without any transfer charges. On the subsequent
transfer of the premises/plot, levy as per the prevailing rules
of the corporation at that time will be charged.
”
3.2. It appears that the actual measurement of the land so allotted stood
at 37208 sq. mtrs. and lease deed was executed in favour of the petitioner
on 23.08.2006 with reference to this actual measurement. A few relevant
clauses of this lease deed dated 23.08.2006 could be usefully reproduced
as under: -
“3. AND THE LESSEE DOTH HEREBY COVENANTS WITH THE
LESSOR AS UNDER:
…..
(j) That the Lessee will not without the previous consent in writing
of the Lessor, transfer, sublet, relinquish mortgage or assign its
interest in the demised premises or buildings standing thereon or
both as a whole and every such-transfer, assignment,
relinquishment mortgage or subletting or both shall be subject to
and the transferees or assigns shall be bound by all the covenants
and conditions herein contained and be answerable to the Lessor
in all respects therefore, and the Lessee will in no case assign,
relinquish, mortgage, sublet, transfer or part with the possession of
any portion less than the whole of the demised premises or cause
any sub-division thereof by metes and bound or otherwise.
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Provided that the joint possession or transfer of possession of
demised premises or any part thereof by the Lessee shall be
deemed to be sub-letting for the purpose of this clause.
8. (a) The Allottee shall have to get building approved from
UPSIDC Ltd. and development works have to be
undertaking as per approved plan.
(b) The FAR and ground coverage shall be allowed as per the
rules and bye-laws of the UPSIDC Ltd. whose prior sanction
on Building Plan shall be sought by allottee at its own cost
before making any construction.
(c) The land shall be allotted on “as it where it is” UPSIDC will
not responsible for carrying out any development at any
stage except existing development like Roads and Strom
water drainage.
(d) All works shall be completed in 05 years from the date of
allotment. Any further extension shall be as per terms
decided by MD, UPSIDC.
(e) The allottee will have to pay Lease Rent from the date of
Allotment.
9. The allottee shall have to right to sell of the built portion to any
person for its choice for first such transfer no levy shall be charged
by UPSIDC.
10. In case of any dispute between Corporation and
Allottee/Developer, the decision of Managing Director, UPSIDC
Ltd., shall be final and binding on both the parties.
11. The Corporation will have no objection on the request made
by Bidder Company for allowing them 1.8 FAR with 60% ground
coverage subject to the approval of the same by UPSIDC Ltd.
12. The allottee shall obtain completion certificate from UPSIDC.
13. Allottee will have to abide by general terms and conditions of
Allotment of UPSIDC and also to observe the laws & other rules and
regulation carry out any specific activity from appropriate Govt.
bodies before undertaking such activities. Failure to do so may
result in Cancellation of allotment of the whole plot or part thereof
as UPSIDC deems fit. .……”
3.3. In addition to the aforesaid allotted parcel of land, another adjacent
plot admeasuring 3297 sq. mtrs. was also allotted in favour of the petitioner,
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and another lease deed for this additional parcel of land was executed on
30.03.2009. The relevant clause of the said lease deed reads as under: -
“ 3. AND THE LESSEE DOTH THEREBY COVENANTS WITH THE
LESSOR AS UNDER:
(j) (a) The allottee shall have the right to sell of the builtup portion to
any person for its choice for first such transfer no levy shall be
charged by UPSIDC.
(b) The triparite lease deed of the built-up premises shall be
executed by the UPSIDC LTD., with the ultimate allottees of
Developer on the request of the developer in writing.
In triparite lease deed, the allottee of developer shall be
the lessee, the UPSIDC Ltd., will be lessor and the developer
shall be a confirming party. The UPSIDC will be transferring
the proportionate undelivered interest in the land while the
developer will be transferring the interest in the built-up space.
(c) The Lease Deed of the built-up space will be executed only
after the corporation has given completion certificate. For that
built up space. ……”
3.4. Thereafter, possession of the entire parcel of land comprising the
aforesaid two lease deeds, i.e., 40505 sq. mtrs., was handed over to
petitioner on 31.03.2009. Then, on 08.10.2009, respondent No. 2
sanctioned the building plan for construction over the aforesaid allotted
land and pursuant thereto, construction over an area of 179017.82 sq. mtrs.
in respect of Basement -1, Basement -2, Ground Floor, First Floor and
Second Floor was completed for which, a partial completion certificate was
issued by respondent No. 2 on 07.05.2011.
3.5. In the chronology of relevant events, it so happened that in the year
2013, respondent No. 1 formulated a policy for growth of tourism sector in
the State of Uttar Pradesh by setting up theme parks/amusement parks.
The aforesaid policy dated 06.11.2013 laid down conditions and incentives,
including exemption from stamp duty, exemption from tax on construction
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goods/materials imported into the State etc., which were available to the
theme parks/amusement parks with minimum area of 300 acres and
minimum capital investment of Rs. 500 crores. The said policy of the
respondent No. 1, essentially to promote tourism in the State, as spelt out
in the communication dated 06.11.2013 from the Secretary concerned to
all the Principal Secretaries and other officers of the Government of Uttar
Pradesh, reads as under: -
“ Subject: To promote tourism in the state To decide the policy
for setting up theme park/amusement park etc.
Sir, tourism industry is not covered by the State's Establishment and
Industrial Investment Policy-2012. In this sequence, I have been
directed to say that in view of the need to set up an amusement park
in the state for the purpose of Encourage the Tourism, a policy has
been laid down for the establishment of theme park/amusement
park etc. after due consideration, It has been decided. The above
policy is as follows:
1. Theme Park I Amusement Park etc. will be set up under the Uttar
Pradesh Town Planning and Development Act, 1973 and various
planning Acts in accordance with the prescribed procedure for
agricultural land use. For this, necessary provisions I amendments
will be made in the Zoning Regulations for the establishment of
theme parks I amusement parks in the proposed agricultural land
use in the master plans of the notified areas under various planning
acts.
2. Large projects like theme parks/amusement parks have high
initial capital investment and become profitable only after a long
period of time and a large number of local people are employed in
such projects, so incentives are given to encourage such projects,
decision has been taken. In the light of the above, the following
incentives are allowed in respect of large projects of theme park
/ amusement park etc.:
(1) Purchase or lease of land for the project from the State I Central
Government or its owned corporation, council, company, institution
100% exemption in stamp duty will be given on taking it.
(2) For the construction period or 10 years (whichever is less) for
the establishment of the project, 100% exemption will be given in
the tax on the construction goods/materials imported into the state.
(3) From the date of operation of the project, 100% exemption in
entertainment tax will be provided for 10 years.
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(4) For the year from the date of operation of the project, 100%
exemption will be given in the pleasure tax.
The above incentives will be admissible to only those theme
park/amusement park projects, whose minimum area is 300 acres
and in which the minimum capital investment is Rs. 500.00 crores.
3. Theme Park/Amusement Park can be established and operated
by private sector, PPP or any authority by creating an S.P.V. In such
a situation, all the decisions regarding the assessment of the
desired land, the selection of the private investor and the
implementation of the project after the selection will be taken by the
concerned authority/government body/public undertaking under its
own rules.
4. Participation in such a scheme can be done by any public
undertaking of the state government/S.P.V. or company. This
participation will be limited to a maximum of 20 percent of the cost
of the land required for the project of Theme Park/ Amusement
Park, which will continue till the completion of the project. The
concerned government body/establishment/ public undertaking will
spend its share capital (20 percent) as a partner of SPV, first on
land acquisition, so that the investor can be assured of the
availability of land. Only after that Capital investment will be
decided. After the completion of the project, the disinvestment will
be done as per the pre-determined agreement.
5. Under the proposed theme park I amusement park, all the
development, display, buildings and activities, etc. will be based on
a central theme or theme, and depending on the theme, there
should be different types of theme parks at different places. Theme
Park I Amusement Park will have a minimum area of 300 acres and
can be established at such sites, where there is a facility of access
from major roads (such as national highways, expressways, etc.)
and water supply, drainage, 'solid waste disposal' for the selected
site. And proper arrangement of power supply should be available.
(a) Under the theme park I amusement park, in addition to the basic
works related to the theme park, other activities such as
convention center, hotel, shopping complex, restaurant, film
studio, multiplex, senior shop, workshop, accommodation for
employees etc. will be included. The permission for theme
park I amusement park will be normally payable in the proposed
agricultural land use in the master plans of the notified areas
under various planning acts in the state, for which necessary
provision I amendment will be made in the master plan, zoning
regulations of urban areas and industrial areas. Theme
Park I Amusement Park can also be established in the
agricultural area outside the Master Plan Notified Area, for
which there will be UPSIDC Regulatory Authority.
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(b) Under Theme Park I Amusement Park, activities related to theme
park I entertainment will be allowed in minimum 75
percent area, while mixed use (such as residential, commercial,
institutional, community and public facilities, etc.) will be allowed
on maximum 25 percent part. The average FAR for the theme
park is 0.5 over the entire plan area. And 20 percent ground
coverage will be admissible.
(c) DPR of Theme Park I Amusement Park. And the integrated
layout plan will be approved by the concerned government
agency. The internal and external development work of the
project will be done by the developer himself. In view of the
above, development fee will not be payable by the developer to
the government agency.
6. In the event of the implementation of the theme park project being
done through the process of PPP/SPV, application for approval of
the layout of the theme park project and building plan etc. For the
construction and operation of the theme park, S.P.V. or P.P.P. will
be done with the prior permission of the government partner.
7. The said policy of theme park will be applicable in the entire
state. Development Authorities have been established under the
Uttar Pradesh Town Planning and Development Act-1973 and Uttar
Pradesh Industrial Area Development Act-1976. Therefore,
instructions will be issued to the subordinate development
authorities and public undertakings by the Housing and Urban
Planning Department and the Department of Infrastructure and
Industrial Development to implement the policy of the above theme
park I amusement park.
8. Hon'ble Chief Minister has been authorized to take necessary
decisions to implement the above proposed policy.”
3.6. In view of the aforesaid policy dated 06.11.2013, petitioner made a
request to respondent No. 2 to recognise the project land as tourist
destination whereupon, the Managing Director of UPSIDC wrote a letter
dated 31.01.2015 to Principal Secretary (Tourism), Government of Uttar
Pradesh, recommending that the said project of the petitioner be declared
as tourist destination and be provided with necessary exemption. It was
further stated that probably, the final decision on the subject shall be taken
8
by the State Cabinet and hence, the necessary material for its
consideration was also enclosed. The said letter dated 31.01.2015 reads
as follows: -
“Investment of about Rs. 800 crores by Bhasin Infotech &
Infrastructure Pvt Ltd on Plot No. SH-2 of Surajpur Site-4 Greater
Noida, Industrial Area of Corporation while doing the construction
of a multiplex commercial and hotel in the name of Grand Venice,
which has been greatly appreciated by the tourism point of view. On
the request of the developer company, investment of more than Rs.
500 crores and employment availability and for the purpose of
promoting tourism and in order to make their project run smoothly,
it is recommended to declare the place as a tourist destination, to
give exemption to them. Possibly the level of the above decision will
be of the State Cabinet, so the necessary material is being enclosed
for the cabinet note.
Therefore, it is kindly requested to take necessary action on the
above.”
3.6.1. We may also take note of a document placed on record with IA No.
156279 of 2022, said to be the part of material sent with the aforesaid letter
dated 31.01.2015. It seems to be the justification in making the
recommendations aforesaid and reads as under: -
“IN CONNECTION WITH DECLARING THE GRAND VENICE
(GREATER NOIDA, GAUTAM BUDDHA NAGAR) AS A TOURIST
DESTINATION,
A commercial plot allotted by Uttar Pradesh State Industrial
Development Corporation to M/s Bhasin Infotech & Infrastructure
Pvt. Ltd. Multiplex, Commercial and Hotel has been constructed by
investing about Rs. 800.00 crores, which will provide employment
to about 5000 people. The Grand Venice is a very timely and
convenient place from the point of view of tourism. The Grand
Venice has been developed by the developer to attract international
and domestic tourists in such a way that its unique architecture,
entertainment and geography and community will be the only place
to visit. It is conveniently located near Greater Noida Express Way
and due to its special location, it will also become a suitable
destination for tourists going from Delhi to Agra. In this project,
special care has been taken for educational tourism while
presenting something to the tourists of all age groups and
preferences. An attempt has been made by the developer to
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embellish the grandeur and elegance of the famous Italian city of
Venice in The Grand Venice. This Venetian themed remoteness
hub will prove to be a center of special attraction with stunning
structures and sculptures. A ride on the
Gondola in the water canals built inside Mall will provide a real
experience of doing the traditional Gondola fanciers walking along
the beautiful waterways of the city of Venice. Similarly, through
Magic Sky, an attempt has been made to provide the experience of
walking under the virtual sky giving a glimpse of the environment
and weather and the unique environment. In The Grand Venice, the
famous unique feature of Venice is the Fountain de Trevi, Julius
Caesar's Statue, Light House, Pisa's Tower and other art forms of
ltaly have been presented. Along with this, the Indian Sea world has
also been displayed in an area of about 100000 square feet and for
the convenience of the tourists, the five-star deluxe Sheraton Hotel
with 270 rooms has also been included in this complex. Places have
been identified for setting up ·of outlets to display the heritage and
handicrafts of Uttar Pradesh, along with the above features, the
project like promotion of tourism and providing employment to 5000
people along with capital investment of more than 500 crore rupees.
Special benefits such as tax exemption, grant, establishment of
electric friendly metro station, freehold without fee and suggestions
for setting up of outlets for displaying the heritage and handicrafts
of Uttar Pradesh and declaring tourist places by the developer to
operate as demand is being made. Under which
Freehold: The plot has been allotted on lease by the
corporation. The developer has demanded convert this land to
freehold without any charges.
TAX Exemption: The developer of the Mall demanded
exemption from entertainment tax and GST in this project which is
applicable to Hotel, Aquarium, Retail etc.
Grant The developer has invested more than Rs. 500.00 crore
in the tourism sector in this project, so a demand for a grant of 5
percent interest has been made.
Electricity: The developer has demanded to provide the
additional power required in the project without any load.
Metro Station: There has been a demand to extend the
proposed Pari Chowk metro station to the project site by the
developer, whose distance is only 1.5 km.
Time Extension Fee: The developer has demanded to waive off
the time extension fee charged by UPSIDC due to delay in the
project. It is recommended to accept the demands being made by
the developer due to the project being Ideal for benefits like regional
development, promotion of tourism and providing more number of
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jobs. As above, the proposal is placed before the Cabinet
Committee for perusal and approval.”
3.7. Subsequently, on 16.04.2015, respondent No. 2 issued second
completion certificate in respect of the project of the petitioner.
3.8. Later, respondent No. 1 issued one Office Memo dated 03.05.2016,
making a few alterations in the aforesaid policy dated 06.11.2013, including
that theme-based mall was also included in the extensive scheme and
UPSIDC was appointed as the nodal agency for implementation of the
policy in the State. However, various other stipulations were also provided,
which were significantly different than the stipulations in the original policy.
The relevant contents of the said Office Memo dated 03.05.2016, useful for
the present purpose, are as follows: -
“ OFFICE MEMO
That with regard to promote the tourism, to increase the investment
of funds and in view of importance of the extensive schemes related
with the establishment of theme park/amusement park, the policy
has been proclaimed for establishment of theme park/amusement
park vide Office Memo No.3150/41-2013-37 Y0/2012 dated
06.11.2013. For implementation of the abovesaid policy, for
implementation of theme park in Agra, UPSIDC has been
nominated as Nodal Agency.
2. That the following amendments are being made in Para No.2 of
the abovesaid extensive policy in view of relevant amendments for
successful implementation of the policy and proposed amendments
vide Letter No.5257 /P.S.M.S./JAIN/2015 dated 20.05.2015 of the
Hotel and Restaurants Owners Association, Agra and vide Letter
No.318-319, SIDC dated 02.12.2015 of the Nodal Agency UPSIDC
for further proceedings in the Theme Park in Agra:
A(1) That hundred percent concession in stamp duty shall be kept
as it is in respect of transfer of land related with the project either
purchased or taken on lease from State/Central Government or
from the Corporation, Council, Company under their ownership.
(2) That hundred percent concession will be provided for building
material/items imported in the state for 10 years or the construction
period (whichever is less) to be used for construction and
establishment of the project.
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(3) That hundred percent concession will be granted in
entertainment tax for implementation of the project for 15 years from
the date of operation of the project.
(4) That hundred percent concession will be provided in the facilities
for 15 years from the date of operation of the project.
(5) Theme based Mall is also included in the extensive scheme and
relaxation is given in respect of limitation of 300 Acres of minimum
land as mentioned in Para No.2 for the matter related with the
theme-based Mall. For giving recommendations to the permissions
in the matter related with the theme-based Mall, a Committee will
be formed as follows in the leadership of the Principal Secretary,
Tourism.
1. Principal Secretary/Secretary Tourism Department, President.
2. Principal Secretary/Secretary, Cultural Department, Member.
3. Principal Secretary, Secretary, Housing and Town Planning
Department, Member.
4. Director General, Tourism, U.P., Member, Convener.
5. Managing Director, U.P.S. Tourism Development Corporation
Limited, Member.
B. That in Para No.4 of the extensive policy for above mentioned
project, the limit of partnership of public enterprise/SPB or company
of the State Government is changed from 20 percent of the
maximum cost of land to minimum 20 percent of cost of land which
is relevant for the project.
C. That the working agency will impose amount of 1 percent charge
on the entire expenses (alongwith cost of land) while doing
assessment of cost of the land for establishment of theme park.
D. The working agency will provide freehold land to the S.P.V. after
acquiring the land as per the rules, for which the freehold charge
will be payable as per the rules.
E. That if the abovesaid project is implemented by any such public
enterprise which is covered under some other Act, then in that event
the related terms and conditions mentioned in the said Act will apply
to the said project.
3. That the Official Order No.3150/41-2013-37 /Y0/2012, dated
06.11.2013 issued for the establishment of theme park/amusement
park shall be assumed amended till the abovesaid limits. The terms
and conditions and contract mentioned in the above Official Order
shall remain as it is.”
3.9. It appears that the petitioner, after taking note of the amendments
so brought about to the original policy, put forward a proposal for
recognition of its project as a theme-based mall, and for benefits, under the
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said policy. The proposal so made by the petitioner was duly considered
by the Committee constituted in terms of the said amendment Memo dated
03.05.2016 and recommendations were made for approval of the
petitioner’s proposal. Accordingly, a letter dated 16.09.2016 was sent by
the Director General Tourism, Uttar Pradesh, Lucknow informing the
recommendation of the Committee. This letter/communication dated
16.09.2016 reads as under: -
“This is to inform you about the above subject that in relation to
construction of Theme Based Mall, the committee constituted for
grant of permission under the policy promulgated by the
Government of Uttar Pradesh, Tourism Division, Government Order
No- 56/2016/ 691/41- 2016 -337 Sa/15 dt 03-5-2016, a proposal
was considered by the committee in their meeting convened on
23.08.2016 under the chairmanship of Principal Secretary Tourism,
Government of Uttar Pradesh.
In the recommendation meeting, a recommendation has been made
by the committee to approve your proposal as a theme-based mall
as per the policy promulgated.
Sent for information and necessary action.”
4. Acting on and relying upon the letter aforesaid, the petitioner
appears to have addressed various communications on 12.12.2016,
30.05.2017 and 19.02.2018 to UPSIDC for conversion of the subject land
from leasehold to freehold but, all these communications were of no avail.
5. In the backdrop of events as aforesaid, it shall now be apposite to
refer to the other writ petition pending in this Court, which has been filed by
the director of petitioner-company, Satinder Singh Bhasin, being W.P. (Crl.)
242 of 2019, and wherein the order came to be passed for transfer of the
present writ petition to this Court.
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5.1. Shorn of unnecessary details, it appears that various persons were
allotted commercial spaces in the mall and the commercial tower by the
petitioner-company and its directors but, in due course of time, several
FIRs were registered against them, alleging fraud, failure to give assured
returns, non-completion of project on time, and siphoning of money and
using it for advertising and procuring other projects. The allegations in
those FIRs and refutation thereof are not of much relevance for the present
purpose and do not require dilation herein.
5.2. The relevant aspect of the matter is that the petitioner of W.P. (Crl.)
No. 242 of 2019, director of the present petitioner-company, with reference
to the position that several FIRs had been registered in the State of Uttar
Pradesh and NCT of Delhi, has made the prayer in the said writ petition,
inter alia , for consolidation of investigation and trial against him. While
entertaining that writ petition, this Court, by the order dated 06.11.2019,
granted the concession of bail to the petitioner in relation to all the FIRs
referred to in prayer clause (c) and concerning the project “Grand Venice”
in NCR. While laying down conditions for bail, this Court also expressed
hope that the petitioner therein (director of the present petitioner-company)
shall be making all possible attempts to settle the claims of complainants
concerned. Again, by order dated 24.01.2020, it was clarified that the
parties were free to approach Delhi High Court Mediation Centre for
resolution of disputes inter-se through mediation process. Thereafter, in the
order dated 20.08.2020, willingness of the said petitioner was recorded to
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offer possession as also to facilitate execution of necessary
agreement/sub-lease in favour of the complainants.
5.3. Thereafter, an application (I.A. No. 124952 of 2021), came to be
filed in W.P. (Crl.) 242 of 2019 for cancellation of bail granted to the said
petitioner on the ground that he was not facilitating execution of tripartite
agreement amongst the builder, unit buyers and UPSIDA. During the
course of consideration of the said application, this Court took note of the
submissions of learned counsel for the petitioner that the apprehension,
which formed the basis for filing the application, could be dispelled by
calling upon the State of Uttar Pradesh to decide the proposal for
converting the user of subject land to freehold, particularly when the
Committee concerned had already recommended so. In view of the
submission so made and in the given set of circumstances, this Court, while
observing that there was no reason to entertain the prayer for cancellation
of bail, issued directions to the Secretary of the Department concerned to
take decision expeditiously on the pending proposal and to submit
appropriate report in that behalf. The relevant part of the order so passed
by this Court on 20.10.2021 reads as under:
“This application (I.A. No.124952/2021), is filed for cancellation
of bail granted by this Court vide order dated 06.11.2019.
The grievance of the applicant(s) is that the builder (Satinder
Singh Bhasin) is not facilitating execution of tripartite agreement
between the builder, unit buyers and UPSIDA.
In our opinion, that cannot be the basis to entertain the prayer for
cancellation of bail.
Mr. Shyam Divan, learned counsel appearing for the Builder
(Satinder Singh Bhasin), on the other hand submits that the
apprehension entertained by the applicant(s) that the property
(Grand Venice) in which the applicants have invested and portion
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of which is likely to be demolished by the Commissioner, Meerut
Division, Uttar Pradesh can be redressed by calling upon the State
to consider the proposal submitted by the builder for converting the
user of land in question as freehold. That proposal has been
favourably recommended by the concerned Committees and the
State Government needs to now quantify the amount payable by
the Builder for availing of the Scheme of conversion as freehold
land.
In light of this submission, we direct the Secretary of the
concerned Department of the State of Uttar Pradesh to take
expeditious decision on the proposal already submitted for
converting the land in question as freehold land and submit
appropriate report in this Court in that behalf before the next date of
hearing. If there is any further formality to be complied with by the
builder, the builder can be called upon to do so and if the proposal
cannot be accepted in law, that position be made amply clear in the
decision to be taken by the authority concerned by recording
reasons in that regard. To enable the State to submit the report, we
defer the hearing of these matters till 23.11.2021, when appropriate
orders will be passed on the proposal submitted by the builder and
the submissions made on his behalf.
”
5.4. On 13.12.2021, this Court once again impressed upon the
Secretary of the Department concerned to take expeditious decision on the
proposal regarding conversion of the subject land as freehold, as observed
in the order dated 20.10.2021.
6. Pursuant to the direction so issued in the above-referred orders of
this Court, respondent No. 1 considered the matter relating to the prayer of
the petitioner for conversion of the subject land as freehold; and, by way of
the impugned order dated 24.01.2022, declined to accede to the proposal
and prayer of the petitioner for conversion of the subject land from
leasehold to freehold under the said policy and the stipulations therein.
6.1. In the impugned order dated 24.01.2022, it was reasoned that the
policy came into existence for the first time in the year 2013 and theme-
based malls were included in the year 2016, whereas the allotment of the
16
subject land was made on 05.08.2006; the subject land was given under
the lease deed for a period of 90 years; and partial completion certificate
was issued on 07.05.2011. Thus, developers and buyers were aware about
land being taken on lease and investment had been made in those terms.
Further, the planning and construction of plot had not been under the
provisions of policy in question.
6.2. In continuation, it was also reasoned that there was no participation
of any State Government PSU/SPV as required in the relevant clauses of
the amended policy; the land could be made freehold as per rules after its
acquisition by executing agency only if there was minimum 20%
participation of any PSU/SPV of the State Government. It was also
observed that as per the terms of allotment, conditions of regulating
authority would be applicable and there was no provision in the existing
policies of respondent No. 2 to give developed land for freehold.
6.3. While rejecting the contention of the petitioner that theme
park/amusement park could be established by any private sector, PPP or
any authority creating SPV, it was held that its assessment, selection and
implementation is subject to the decision of authority concerned under its
own rules; and since there was no policy of the authority concerned for
giving the land as freehold, the request was liable to be rejected.
6.4. In relation to the other contention that respondent No. 2 should
allow execution of bipartite sub-lease if the land was not made freehold in
absence of any condition of tripartite sub-lease in the lease deed dated
17
23.08.2006, it was observed that although, the said lease deed did not
explicitly mention the execution of tripartite sub-lease but, the allotment
letter did so and point No. 13 of the said lease deed also made it clear that
the allottees have to abide by general terms and conditions of allotment. In
addition, it was also observed that the other lease deed dated 30.03.2009
explicitly mentioned such a condition and the integrated map of both
parcels of land for total area of 40505 sq. mtrs. was approved on
08.10.2009. It was also observed that since the question as to the
execution of tripartite sub-lease was sub judice before the High Court, it
was not proper to take any final decision in that regard.
6.5. The relevant passages of the impugned order dated 24.01.2022
could be reproduced as under: -
“(1) In continuation of the request, point No. 1 submitted by Shri SS
Bhasin, it is to be informed that allotment of plot for commercial,
multiplex, hotel, shopping etc. has been issued on 05.08.2006 and
map dated 08.10.2009 and partial completion certificate on
07.05.2011. In the allotment letter/lease deed also, the land is on
lease hold for 90 years, it is clearly mentioned. It is also known that
the space created in the said project has been booked by the
promoter in favour of different persons and institutions. At the time
of booking, the developers and the buyer were certainly aware that
the said land is leasehold in nature and the investment would have
been made by the investors on the above basis. Since the policy of
the Department of Tourism came into existence for the first time in
2013, and theme-based malls were included in it in the year 2016.
Therefore, the argument presented in point number-1 does not
seem to be justified.
(2) In response to the request expressed in point no. 2 by Shri SS
Bhasin, after perusing all the facts and the mandate issued by the
tourism department dated 06.11.2013 and 03.05.2016 , it was found
that the government order issued by the tourism department, Uttar
Pradesh in November 2013 and all the provisions of the amendment
dated 03.05.2016 are effective only from the date of 06.11.2013. As
mentioned in these provisions, assessment of land for projects for
construction and operation of theme park/amusement park/theme-
18
based mall, selection of investor, approval of layout plan, building
plan etc., is to be approved by the government partner on the basis
of the standards mentioned in the mandates, from which it is clear
that in the projects completed or partially completed before the
year 2013, the provisions of the said mandates will not be
effective , rather, these provisions have been implemented to
encourage the establishment of such new schemes in the state. In
the case in question, the proposed building map was approved by
UPSIDA on 08.10.2009 as per the norms applicable for the time
being. According to the above approved map by the petitioner, on
the basis of construction, the first partial completion certificate was
issued by UPSIDA on 07.05.2011 in respect of commercial area of
179017 sq. mts. On the basis of further construction done by the
petitioner, second partial Completion Certificate was issued by
UPSIDA on 16.04.2015. Theme based mall was included under the
scheme on 03.05.2016. From this it is clear that the planning and
construction of the plot in question by the petitioner has not been
done under the provisions of the above referenced mandates
issued by the Tourism Department for the establishment of theme
park/amusement park/theme-based mall. Therefore, the provisions
of the said orders are not effective on the plot in question.
In the case in question, the project has been implemented by
the petitioner through private investment and there is no
participation of any State Government PSU/SPV or company in
the project. As per paragraph d above, a provision has been
made to make the land available as free hold as per rules after
the acquisition of land by the executing agency only if there is
minimum 20 percent participation of any public sector
undertaking/SPV of the state government. It is also clear from
para g of the mandate dated 03.05.2016 that the Act and the
conditions of the authority related to the project will be
considered as applicable. The plot in question is located in
Surajpur Site-4, notified industrial development area of
UPSIDA, which is regulated by the regulations of UPSIDA. In
the existing policies of UPSIDA, there is a provision to give
developed plots on lease hold only, there is no provision for
freehold. In this context, the request of the petitioner regarding
freehold of the land in question is not covered by the above
mandates issued by the Tourism Department, Uttar Pradesh.
Its analysis has been done in detail in Para-12 of Office Order
No.- 6009/77-4-21-77 SIDC/18 dated 19.11.2021 issued on
19.11.2021.
The petitioner, vide his representation dated 21.01.2022, has
been requested to read the provisions mentioned in para-3 of
mandate dated 06.11.2013 by linking it with para-4. The
following is mentioned in Para-3 of the mandate dated
06.11.2013 'The establishment and operation of theme
park/amusement park can be done by private sector, PPP or
19
any authority by creating an APV. In such situation, all the
decisions regarding the assessment of the desired land, the
selection of the private investor and the implementation of the
project after the selection will be taken by the concerned
authority/government body/public undertaking under its own
rules.
It is clear in Para-3 that all the decisions regarding
'establishment and operation of theme park/amusement park
and project implementation' will be taken by the concerned
authority under its own rules. Since there is no policy of the
authority for freehold, hence the request is not acceptable.
4. Due perusal of records was done in the context of the facts
mentioned/reported in point no. 4 by Shri SS Bhasin and it was
found that although the lease deed executed on 23.08.2006 does
not directly describe or mention the tripartite sublease deed but
Para 10(b) of the allotment letter dated 05.08.2006 clearly mentions
to execute tripartite sub-lease deed.
10 (b). The Tripartite Lease Deed of the built-up premises shall
be executed by UPSIDC. Ltd., with the ultimate allottee of
Developer on the request of the developer in writing. In
tripartite lease deed, the allottee of developer shall be the
lessee, the UPSIDC Ltd., will be the lessor and the developer
shall be a confirmation party. The UPSIDC will be transferring
the proportionate undelivered interest in the land while the
developer will be transferring the interest in the built-up space.
In addition to the above, it is clearly mentioned in the point no. 13
(page 13) of the lease deed executed on 23.08.2006 that the
compliance of the conditions mentioned in the allotment will also
be ensured:
13. The Allottee will have to abide by general terms and
conditions of Allotment of UPSIDC and also to observe the
laws & other rules and regulation carry out any specific activity
from appropriate Govt. bodies before undertaking such
activities. Failure to do so may result in cancellation of
allotment of the whole plot or part thereof as UPSIDC deems
fit.
Therefore, to say that the condition of tripartite sublease deed does
not apply to them is not legal. Apart from this, the lease deed
executed on 30.03.2009 mentions the execution of tripartite sub-
lease deed. Since in the lease deed executed on 23.08.2006 the
area is 37208.00 and the area mentioned in the lease deed
executed on 30.03.2009 is 3297.00 square meters, the integrated
map of the total area of 40505.00 square meters has been approved
on 08.10.2009. Therefore, in the above circumstances also the
20
execution of tripartite sub-lease deed is justified under the rules of
the Authority.
Should the tripartite sub-lease deed be executed at present or not?
Regarding the above, Writ Petition No. 1821/2021 is pending before
the Hon'ble High Court of Allahabad, due to which the Authority has
received a stay order on 11.10.2021 in the ongoing case No.
257/2018 issued by the Hon'ble ACJ (SD) Gautam Budh Nagar.
Since the matter in question is sub-judice in the Hon'ble High Court,
it is not appropriate to take any final decision on it.
As per above it is clear that the leasehold plot number- SH-3,
Industrial area Surajpur site-4 in question was requested by Shri SS
Bhasin to be freehold in accordance with the mandate issued by the
tourism department for the year 2013 and 2016 under the terms of
allotment letter and lease deed and due to non-compliance and in
the light of the opinion made available by the Justice Department in
the past, due to the lack of legality and the provisions mentioned in
the Government Order dated 06.11.2013 and 03.05.2016 issued by
the Department of Tourism. There is no free-hold policy in respect
of the Industrial Development Authority's land. In view of the
provisions of the mandate dated 06.11.2013 and 03.05.2016, the
plot No. SH-3, Industrial Area, Surajpur Site-4, District- Gautam
Budh Nagar in question of the petitioner is not legal to be freehold.
Therefore, in the above case, regarding the fee-holding of plot no.
SH-03, Industrial Area Surajpur site-4, the request and
representation of Shri SS Bhasin, director of the allottee company
M/s Bhasin Infotech and Infrastructure Pvt Ltd, was submitted to the
Hon'ble Supreme Court on 21.01.2022. In compliance with the order
dated 13.12.2021, it is hereby disposed of as above.”
(emphasis in bold as in original)
7. As noticed, being aggrieved by the aforesaid order dated
24.01.2022, petitioner filed the present writ petition in the High Court.
During the pendency of this writ petition in the High Court, an I.A. No. 99514
of 2021 came to be filed in W.P. (Crl.) 242 of 2019 pending before this
Court and after examining the matter, by the order dated 28.07.2022, W.P.
No. 3790 of 2022 pending before the High Court of Allahabad was
withdrawn to this Court in the interest of justice. The relevant part of the
21
order dated 28.07.2022 withdrawing the writ petition to this Court reads as
under: -
“After hearing learned counsel for the parties for some time, in
our opinion, to do substantial justice to the parties, it may be
appropriate to hear the issues raised in Writ Petition No.3790/2022
filed before the High Court of Judicature at Allahabad, Bench at
Allahabad, along with Writ Petition (Crl.) No.242 of 2019 pending in
this Court.
Accordingly, we direct withdrawal of the stated Writ Petition
No.3790/2022, which is pending in the High Court of Judicature at
Allahabad, and to be heard along with Writ Petition (Crl.)
No.242/2019.
The Registrar (Judl.) of this Court may ensure that papers of the
stated writ petition are made available and placed before the Court
on the next date of hearing along with Writ Petition (Crl.)
No.242/2019 by requesting the High Court to forward the papers
through Special Messenger, if necessary.
nd
List this application along with main matter on 22 August,
2022.”
8. Therefore, and in compliance of the aforesaid order dated
28.07.2022, the writ petition filed by the petitioner-company has been
withdrawn to this Court and has been placed for consideration alongwith
the main matter, being W.P. (Crl.) No. 242 of 2019. On 07.09.2022, after
having heard learned counsel for the parties preliminarily, we found it just
and appropriate to consider this transferred case before entering into the
remaining issues in the connected matters. Accordingly, the parties were
granted time to complete the record with translated copies of the relevant
documents and short notes on their proposed submissions.
8.1. After completion of the record, we have heard Mr. Shyam Divan,
learned senior counsel for the petitioner, Mr. K.M. Nataraj, learned
Additional Solicitor General for respondent No. 1, and Mr. A.N.S. Nadkarni,
22
learned senior counsel for respondent No. 2 in relation to this transferred
case, T. C. (C) No. 82 of 2022.
9. It may be pointed out at this juncture that in W.P. (Crl.) No. 242 of
2019, two applications, being Crl. M.P. Nos. 99512 of 2021 and 99514 of
2021, have been filed by director of the present petitioner-company,
respectively for impleadment of Uttar Pradesh State Industrial
Development Authority in the said writ petition filed in this Court; and for
directions to respondents concerned, to convert the subject land from
leasehold to freehold as also for other directions to UPSIDC to not interfere
in execution of sub-lease deed by the petitioner-company for transfer of the
built-up portion of its project in the name of allottees or in the alternative for
directions to UPSIDC to enter into tripartite sub-lease deed for transfer of
the built-up portion in the name of allottees.
9.1. In regard to the aforesaid applications, Crl. M.P. Nos. 99512 of 2021
and 99514 of 2021, we deem it appropriate to observe that so far as the
prayers for impleadment in W.P. (Crl.) No. 242 of 2019 and for directions
to the UPSIDC as regards execution of sub-lease deed or tripartite sub-
lease deed are concerned, the same being not directly the subject-matter
of this transferred case [T. C. (C) No. 82 of 2022], we would prefer leaving
those aspects open for consideration at the appropriate stage in the
appropriate proceedings. It may, however, be observed that the first prayer
in Crl. M.P. No. 99514 of 2021, seeking directions for converting the subject
land from leasehold to freehold, is essentially the relief claimed in this
23
transferred case and shall stand covered by this judgment. In the given
status of record, we have, of course, taken into consideration a few
documents filed along with these applications, particularly the
communications of the petitioner to UPSIDC for conversion of land from
leasehold to freehold.
10. While challenging the impugned rejection order dated 24.01.2022,
learned senior counsel for the petitioner has referred to the background
features relating to the project undertaken by the petitioner on the subject
land and has asserted on the rights of the petitioner to get the benefits
ensuing from the said policy of the State Government, including conversion
of the subject land from leasehold to freehold.
10.1. With reference to the background facts about two contiguous
pieces of land, admeasuring 40505 sq. mtrs. having been leased out to the
petitioner under the aforesaid two separate lease deeds dated 23.08.2006
and dated 30.03.2009, it has been submitted that the petitioner has made
operational one combined project, on one part of the subject land, i.e., the
portion leased out under the lease deed dated 23.08.2006, in the name
and style “Grand Venice Mall”, which is housing several high-end brands.
It has also been submitted that the said project is operational since the mid
of 2016 inasmuch as undisputed possession has already been taken by
301 buyers; and out of 220 allottees who have disputes with the petitioner,
97 have settled and the vacant units are awaiting possession by the
remaining buyers/investors.
24
10.2. While assailing the impugned order dated 24.01.2022, it has been
strenuously argued by the learned senior counsel for petitioner that the
order so passed by the Additional Chief Secretary/Principal Secretary
Industrial Development Section-4, Uttar Pradesh is devoid of any merit and
is contrary to the stand taken by the respondents earlier and, therefore,
suffers from grave infirmity and deserves to be set aside.
10.3. With reference to the terms of the policy formulated by the
Government of Uttar Pradesh in the year 2013 for promotion of tourism in
the State, it has been submitted that clause 3 of the said policy clearly
states that ‘ Theme Park/Amusement Park can be established and operated
by private sector, PPP or any authority by creating an S.P.V . In such a
situation, all the decisions regarding the assessment of the desired land,
the selection of the private investor and the implementation of the project
after the selection will be taken by the concerned authority/government
body/public undertaking under its own rules. ’ Therefore, the mall in
question, which is a theme-based mall, is entitled to the benefits ensuing
from the said policy for conversion of the land from leasehold to freehold;
and the recommendation letter dated 31.01.2015, was rightly issued by
UPSIDC to the Department of Tourism of the Government of Uttar Pradesh,
that the project in question be recognized as a tourist destination.
10.4. Learned senior counsel for the petitioner has further referred to the
amendment of the said policy by the Memo dated 03.05.2016, and with
particular emphasis on clause 5 thereof, has contended that theme-based
25
mall has also been included in the policy with relaxation as regards
minimum of 300 acres of area in case of theme-based malls. With further
emphasis on clause 5 (d) which stipulates that ‘ The working agency will
provide freehold land to the S.P.V. after acquiring the land as per the rules,
for which the freehold charge will be payable as per the rules ’, it has been
argued that in view of the aforesaid amendments, the petitioner is entitled
to the benefit of getting the subject land converted from leasehold to
freehold.
10.5. It has been, thus, contended that in view of eligibility and entitlement
of the petitioner for the benefits under the policy in question as amended,
the approval/qualification letter dated 16.09.2016 was rightly issued by the
Director General Tourism of the State of Uttar Pradesh, pursuant to the
recommendation of the Committee constituted under the amended policy,
permitting the project situated at the plot in question to be recognized as a
“theme-based mall" and also recognising that the petitioner would be
entitled to the benefits ensuing from the Memo dated 03.05.2016. Learned
senior counsel would submit that in terms of the amended policy and also
on account of the project in question having been recognised as a theme-
based mall, the petitioner is entitled to get the subject land converted from
leasehold to freehold and denial of this right of the petitioner under the
impugned order dated 24.01.2022 deserves to be disapproved.
10.6. It has also been submitted on behalf of the petitioner that resolution
of the aforesaid issue will not only add value to the investment of the buyers
26
but will also generate employment opportunities; revenue for the State and
Central Government; and entertainment/recreational opportunities for the
people from all walks of life. Further to this, learned senior counsel for the
petitioner has submitted that non-grant of freehold would adversely impede
investment in the mall since expected foreign investment would fall through
and Indian investors would refuse to execute the lease deeds.
10.7. In the other limb of submissions and prayers, learned senior
counsel for the petitioner has submitted that the petitioner should be
allowed to enter into bipartite agreements with the investors, since clause
9 of the lease deed dated 23.08.2006 provides for an absolute right of the
allottee to sell the built-up portion of the land to any person of his choice;
and if at all permission is required in terms of clause 3 of the aforesaid
lease deed, the same is with respect to the transfer of a portion of land,
which is not the case in the present scenario. In this regard, reference has
also been made to the facts concerning a civil suit filed by the petitioner
wherein, the Additional Civil Judge (SD), Gautam Budh Nagar, by the order
dated 11.10.2021, had restrained respondent No. 2 from implementing
clauses 3(e), (i), (j) and 5 of the aforesaid lease deed; and, therefore, it has
been argued that the petitioner-company is within its rights to enter into
bipartite agreements. It has also been pointed out that an ex parte stay was
granted by the Allahabad High Court over the said order dated 11.10.2021,
which was vacated by this Court after a petition for special leave to appeal
27
was filed by the petitioner, while continuing with the interim relief granted
by the Trial Court.
10.7.1. Learned senior counsel for the petitioner has highlighted the
practical difficulties of entering into tripartite sub-lease agreements with the
tenants in a tenancy structure; and has submitted that clarification is
required that no tripartite lease deed is required for sub-letting the built-up
space; that clause 3(j) of the lease deed dated 23.08.2006 is inapplicable
for transfer of built-up portion; and that the right under clause 9 of the said
lease is absolute.
11. Per contra , learned ASG and learned senior counsel for UPSIDC
have duly supported the order impugned and have submitted that no case
for issuance of any writ, order or direction in terms of the prayers of the
petitioner is made out.
11.1. While refuting the case of the petitioner, it has been submitted on
behalf of the respondents that the amended policy would not be applicable
to the petitioner for four primary reasons. First , that as per the lease deed,
the subject land has been leased to the petitioner, with 90 years being the
term of the lease. Secondly , the policy stipulates that there must be
partnership with State Government/PSU/Government Company, who must
have minimum 20% stake/investment but then, there is no such investment
of the State Government or PSU or Government Company in the project in
question. Thirdly , the policy is applicable to projects having an average
28
4
Floor Area Ratio of 0.5 whereas FAR of the subject project is 4.0. Fourthly ,
the policy stipulates that the acquired land is to be made available to the
SPV as freehold, for the sole purpose of construction of theme-based mall;
and there is nothing within the policy that provides for conversion of the
land from leasehold to freehold.
11.1.1. Apart from the above, it has also been submitted that since the
policy was prospective in nature, it would not be applicable to the petitioner
since allotment of leasehold land was made and even the first partial
completion certificate was also issued much before issuance of policy.
11.2. It has further been contended on behalf of the respondents that the
petitioner cannot place reliance on the two letters/communication dated
31.01.2015 and 16.09.2016 since both were merely recommendatory in
nature where, in the first letter, the only recommendation was that the
subject mall be recognised as a tourist destination and even in the second
letter, the recommendation had essentially been to the effect that the
subject mall be approved as a theme-based mall under the amended policy
dated 03.05.2016. However, there had not been any recommendation for
conversion of the land from leasehold to freehold; and there was no
provision for any such conversion in the allotment letters or the lease
deeds. Apart from this, a letter dated 14.01.2016 sent by the Principal
Secretary to the State Government to UPSIDC has also been referred to
4
‘FAR’ for short.
29
stating that no transfer of the land allotted to UPSIDC would be permitted
except by lease.
11.3. Learned counsel for the respondents have also submitted that the
prevailing policy of UPSIDC and other industrial development authorities of
the State with respect to allotment or transfer of plots is on leasehold basis.
Given that there has been no conversion of leasehold to freehold as
regards nearly 6000 allotments of land by UPSIDC in the subject area, if
the petitioner is granted this benefit, the other lessees may also claim the
same which would be highly prejudicial to the Government, as also contrary
to the rules and regulations of UPSIDC.
11.4. As regards other submissions on behalf of the petitioner for allowing
bipartite sub-leases , learned counsel for the respondent UPSIDC has
referred to the stipulation of the allotment letter dated 05.08.2006, including
clause 10 that in relation to the allottees of the petitioner, a tripartite lease
deed has to be executed with allottee of the developer to be the lessee,
UPSIDC to be the lessor and the developer to be a confirming party.
Further, clause 13 of the lease deeds dated 23.08.2006 and 30.03.2009
makes it clear that the lessee has to abide by the terms and conditions of
allotment, leaving no room of doubt that the subject property is a leasehold
property. It has also been submitted that the petitioner never sought
execution of tripartite lease deeds from UPSIDC, and the original suit filed
by the petitioner, being CS No. 257 of 2018, seeking declaration and
permanent injunction against respondent No. 2 from enforcing clauses
30
3(e), (i) and (j) of the lease deed dated 23.08.2006, remains pending before
the Trial Court.
12. We have given anxious consideration to the rival submissions and
have perused the material placed on record.
13. As noticed hereinabove, a few contentions have been urged in this
matter on behalf of the petitioner as regards the questions relating to the
execution of sub-lease deed or against execution of tripartite sub-lease
deed and such contentions have been refuted/contested on behalf of the
respondents. We have only taken note of the rival contentions in regard to
these questions but, for the reason that these aspects are not forming the
part of principal prayer in T. C. (C) No. 82 of 2022 and even other litigations
remain pending, we would leave the same at that only and for
determination at the appropriate stage in the appropriate proceedings.
14. The principal question arising for determination in the present
matter is whether the petitioner is entitled to seek conversion of the subject
land from leasehold to freehold in view of the policy formulated by the
respondent No. 1 State on 06.11.2013, as amended on 03.05.2016. Having
examined the matter in its totality, we are clearly of the view that answer to
this question could only be in the negative for more than one reason.
15. A comprehension of the factual aspects and the rival submissions
makes it clear that the entire case of the petitioner-company, asserting its
right to get the subject land converted from leasehold to freehold, is
premised on the policy formulated by the respondent No. 1 on 06.11.2013
31
and amended on 03.05.2016. The petitioner would assume that the said
policy with its amendment is applicable to its project and to the subject land.
This assumption is without any legal basis and the claim of the petitioner
turns out to be hollow and baseless because neither the original policy
formulated on 06.11.2013 nor its amendment on 03.05.2016 have any
application to the subject land or to the project of the petitioner.
15.1. A look at the background aspects makes it clear that the subject
land was allotted to the petitioner on 05.08.2006 after acceptance of its
offer of allotment of the said industrial plot by UPSIDC. Clause 14(a) of the
allotment letter dated 05.08.2006 had been clear and unequivocal that land
was allotted on 90 years lease basis. Further, it was provided in clause
10(b) of the allotment letter that tripartite lease deed of the built-up
premises would be executed where the allottee of the developer shall be
the lessee; UPSIDC shall be the lessor; and the developer (the petitioner)
shall be a confirming party. The lease deed dated 23.08.2006 in relation to
37208 sq. mtrs. of the allotted land carried the covenants, inter alia , that
the lessee (the petitioner) will not, without the consent of lessor (UPSIDC),
transfer, sublet, relinquish, mortgage or assign its interest in the demised
premises or in the buildings standing thereon with the other requirements
[vide clause 3 (j)]. It was also stipulated that the allottee shall have to abide
by the general terms and conditions of allotment of UPSIDC [vide clause
13]. It appears that in this lease deed dated 23.08.2006, the stipulation
regarding tripartite lease deed did not as such occur but the said clause 13
32
made all the general conditions of allotment binding on the petitioner.
Moreover, in the other lease deed dated 30.03.2009 in relation to the
adjacent plot of land, this stipulation was also inserted in clause 3(j). We
are not entering into the questions relating to tripartite lease deed in this
matter but, this much is apparent on a comprehensive look at the terms of
allotment and the covenants of lease deeds that the land was allotted to
the petitioner on 90 years lease basis and further treatment of land and
built-up portion thereupon were to abide by those terms and covenants. It
is also clear that possession of the entire parcel of land comprising the
aforesaid two lease deeds, i.e., 40505 sq. mtrs., was handed over to
petitioner on 31.03.2009 and on 08.10.2009, the building plan for
construction over the aforesaid allotted land was sanctioned by respondent
No. 2 whereafter construction over an area of 179017.82 sq. mtrs. was
completed by the petitioner for which, a partial completion certificate was
issued by respondent No. 2 on 07.05.2011. Until all this time, there was
nothing existing as regards the policy sought to be relied upon by the
petitioner.
15.2. The policy in question came up for the first time only on 06.11.2013
and it was formulated essentially for growth of tourism sector in the State
of Uttar Pradesh by setting up theme parks/amusement parks. The
aforesaid policy dated 06.11.2013 laid down conditions and incentives,
including exemption from stamp duty, exemption from tax on construction
goods/materials imported into the State etc., which were available to the
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theme parks/amusement parks with minimum area of 300 acres and
minimum capital investment of Rs. 500 crores. Clause 3 of the said policy,
of course, provided that a theme park/amusement park could be
established and operated by private sector, public-private partnership or
any authority by creating special purpose vehicle and in that situation all
the decisions regarding assessment of the desired land, selection of the
private investor and implementation of the project were to be taken by the
concerned authority/government body/public undertaking under its own
rules but we are unable to find any correlation whatsoever of this stipulation
of the policy with the subject land that had been given on lease to the
petitioner as also with the project of the petitioner which could never be
termed as any theme park or amusement park. Viewed in this light, the
letter dated 31.01.2015 as sent by the Managing Director of UPSIDC,
recommending the case of the petitioner to declare its multiplex, hotel and
commercial construction as tourist destination, turns out to be rather
baseless and its accompanying document, stating the demand of the
petitioner to convert the land in question to freehold, also appears to be
wanting in logic. We shall deal with this letter dated 31.01.2015 in a little
more detail hereafter. Suffice it to observe at this juncture that the project
of the petitioner cannot be correlated with this policy dated 06.11.2013,
meant for theme park/amusement park and that too with involvement of a
Government body or an instrumentality of the Government in selection of
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the private investor as also with participation by way of investment upto
20% of the cost of the land.
15.3. As noticed, on 16.04.2015, respondent No. 2 issued second
completion certificate in respect of the project of the petitioner. Even until
this point of time, there was no amendment to the policy in question.
15.4. Now, switching over to the amendment of the policy in question by
way of Office Memo dated 03.05.2016, of course, the policy to promote
tourism was modified so as to grant certain other concessions and was
also expanded to include theme-based mall but then, such broadening of
the policy came with typical and peculiar stipulations. A Committee was put
in place for giving recommendations for permissions in the matters related
with theme-based mall. Significantly, clause 4 of the original policy was
modified in the manner that for theme-based mall, the limit of partnership
of public enterprise/company of the State Government was changed from
20% of the maximum cost of land to minimum 20% of cost of land; and it
was provided that the working agency will provide freehold to the SPV after
acquiring the land as per the rules, for which freehold charge will be
payable. These stipulations occurring in the said Office Memo dated
03.05.2016 make it more than clear that as regards theme-based mall a
minimum of 20% of the partnership of the State Government or its
instrumentality was stipulated; and such instrumentality of the State
Government was also referred to as the working agency, which was to
provide freehold land to the SPV to be created for the purpose. The
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petitioner seems to have developed a mall on the subject land and, as per
the suggestions made in the referred communications, seems to have
provided certain facilities to make it attractive but fact of the matter remains
that the project has been implemented by the petitioner through private
investment and there is no participation of the State Government or any
public sector undertaking or any instrumentality of the State therein. That
being the position, claim of the petitioner to seek benefits flowing from the
Office Memo dated 03.05.2016 falls flat and is knocked to the ground.
15.4.1. It is also noteworthy that no SPV has been created in relation to the
project of the petitioner with involvement of the State Government or any
of its agencies/instrumentalities. Which particular agency is, then, to be
termed as “working agency” for the purpose of the Office Memo dated
03.05.2016 remains a question inexplicable. If the stretch of arguments of
the petitioner seeking freehold land is taken into consideration, only
UPSIDC could be termed as “working agency” for the present purpose but
then, there is no partnership of UPSIDC in this project.
15.5. Apart from the above, it is also noteworthy that the subject land was
specifically leased to the petitioner for a period of 90 years in terms of the
allotment letter dated 05.08.2006 and then lease deeds were executed on
23.08.2006 and 30.03.2009. The construction was undertaken by the
petitioner over part of the land in question where partial completion
certificate was issued on 07.05.2011 and second completion certificate
was issued on 16.04.2015. Several significant consequences follow from
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this status of record. In the first place, when the land had already been
leased to the petitioner and the petitioner is also holding the same as
lessee under the lease deeds executed for the purpose, there does not
appear any reason, justification, logic or rationale that such leasehold rights
be converted into freehold rights. Secondly, the amended policy which is
sought to be relied upon by the petitioner came into existence only after
second completion certificate had been issued to the petitioner and, as per
the petitioner’s own assertions, the mall had been put into operation. We
are unable to find any stipulation in the original policy or its amendment
that it could be applied with retrospective effect and to override the existing
legal rights as also the existing legal obligations.
15.6. Viewed from any angle, even on direct construction of the relevant
clauses vis-à-vis the subject-matter of the present petition, it remains
beyond a shadow of doubt that the policy in question with its amendment
is of no application whatsoever in relation to the project in question.
Therefore, the claim of the petitioner has rightly been rejected.
16. In relation to the relied upon letter dated 31.01.2015 sent by the
Managing Director of UPSIDC, recommending the case of the petitioner to
declare its multiplex, hotel and commercial construction as tourist
destination, as observed hereinabove, the same had been wholly baseless
and rather unwarranted. Its accompanying document carrying the
demands of the petitioner for various grants and exemptions as also for
converting the subject land to freehold was also without any legal basis. As
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noticed, at the relevant point of time, the policy in question only related to
theme parks/amusement parks and it is difficult to see even a logic that the
said Managing Director chose to forward the proposition of the petitioner
for consideration of the State Cabinet. In any case, the said letter dated
31.01.2015 was only recommendatory in nature; and even the
recommendation had only been to declare the places as tourist destination
and to give exemption. The Managing Director of UPSIDC could neither
have recommended for converting the land to freehold nor did he do so.
The said letter is of no relevance whatsoever.
17. Strong reliance, however, has been placed on behalf of the
petitioner on the letter/communication dated 16.09.2016, which had been
a communication received by the petitioner from the Director General
Tourism. The petitioner has described this letter as one of “approval” and
has framed the relief in the writ petition on that basis. During the course of
submissions too, substantial reliance has been placed on this
letter/communication dated 16.09.2016 and the same has been termed as
a letter of “approval/qualification.” As would appear from the record, the
petitioner addressed various communications on 12.12.2016, 30.05.2017
and 19.02.2018 to UPSIDC while asserting that the mall in question had
already been declared as theme-based mall and the petitioner-company is
entitled to get the subject land converted from leasehold to freehold.
Learned counsel for the petitioner has highlighted the composition of
Committee that had made the recommendation and submitted that when
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the high-ranking officers including Principal Secretaries of Tourism
Department, Cultural Department, and Housing and Town Planning
Department of the State Government had been the members of this
Committee, its recommendations partake the character of
approval/qualification and cannot be ignored. The assertions of the
petitioner and the submissions made in that behalf carry their own
shortcomings.
17.1. Whatsoever had been the composition of the Committee, it could
have only made recommendation for final decision by the competent
authority. Merely for presence of the Principal Secretaries of the
Departments concerned in the Committee, it cannot be held that its
recommendation itself would become a binding decision. Moreover, a close
look at the said communication dated 16.09.2016 makes it evident that
even the recommendation had only been to approve the proposal ‘as a
theme-based mall.’ It is too far-stretched to read this communication as if
the Committee had recommended for grant of freehold rights. As noticed,
providing freehold land for the purpose of setting up a theme-based mall
had entirely different requirements and had been of entirely different
connotations under the amendment Memo dated 03.05.2016.
17.2. It is also noticed that in composition of the said Committee, there
was no representative of the agency/instrumentality directly concerned with
the subject land i.e., UPSIDC. Any suggestion or recommendation in
relation to the subject land as also the lease deeds already executed
39
between the petitioner-company and UPSIDC could not have been made
without taking into account the stand of UPSIDC. Noteworthy it is that after
passing of orders dated 20.10.2021 and 13.12.2021 by this Court in W.P.
(Crl.) 242 of 2019, the matter was indeed examined by the Industrial
Development Section-4 of the Government of Uttar Pradesh where the
director of the petitioner-company was afforded the opportunity of personal
hearing on 19.01.2022 through video conferencing and his further
representation sent through email on 21.01.2022 was also taken into
consideration while passing the impugned order dated 24.01.2022.
18. For what has been discussed hereinabove, we are satisfied that the
policy in question cannot be applied in relation to the subject land.
Therefore, we find no necessity to delve further into the other issues raised
on behalf of the respondent No. 2 that it has no policy to grant freehold
rights in its allotments. Suffice it would be to say for the present purpose
that the claim of the petitioner for freehold rights in relation to the subject
land cannot be accepted.
19. In an overall comprehension of the matter, we are satisfied that the
impugned order dated 24.01.2022, insofar as it relates to the prayer of the
petitioner for grant of freehold rights on the subject land, does not suffer
from any infirmity and calls for no interference for the basic reason that the
policy in question cannot be applied in relation to the subject land and, in
any case, prayer of the petitioner for grant of freehold rights cannot be
granted contrary to the terms of allotment and covenants of lease deeds.
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20. In view of the above and subject to the observations foregoing, writ
petition filed by the petitioner-company [Writ Petition No. 3790 of 2022 in
the High Court - T. C. (C) No. 82 of 2022 in this Court] is dismissed; and
the first prayer in Crl. M.P. No. 99514 of 2021 in W.P. (Crl.) No. 242 of
2019, as regards directions for converting the subject land from leasehold
to freehold, is also rejected. However, we make it clear that this judgment
shall otherwise be of no bearing on the other issues pending or arising
between the parties. In other words, this judgment shall be relevant only to
the extent of rejection of the prayer of the petitioner-company for converting
the subject land from leasehold to freehold and not beyond.
20.1. There shall be no order as to costs.
21. All pending applications relating to T. C. (C) No. 82 of 2022 also
stand disposed of, accordingly.
……....……………………. J.
(DINESH MAHESHWARI)
……....……………………. J.
(J.K. MAHESHWARI)
NEW DELHI;
MARCH 17, 2023.
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