Full Judgment Text
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (CIVIL) NO. 337 OF 2013
BABITA BADASARIA & ORS. PETITIONER(S)
:VERSUS:
PATNA MUNICIPAL CORPORATION & ORS. RESPONDENT(S)
O R D E R
1. This matter has been placed before us by the Office along
with an Office Report for directions.
2. Civil Appeal No.5470 of 2004, filed by M/s. Saket Housing
Ltd., was dismissed by this Court on 7-5-2013, after noting the
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fact that there was enormous deviation from the sanctioned plan
in construction of multi-storeyed building. At that point of time
this Court observed as follows:
“There being enormous deviations from the
sanctioned plan in constructing the multi-storeyed
building, after following the due process of law,
construction beyond sanctioned plan was directed
to be demolished by the Patna Regional
Development Authority. Deviation is shocking and
can be undertaken only by such person who
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considers himself to be law unto himself. One of the
deviations is that against sanction of 24 flats in 6
floors at the rate of 4 flats per floor, 9 floors have
been constructed having 6 flats every floor.”
3. Accordingly this Court had directed for demolition of the
said unauthorized construction dismissing the civil appeal and
that order has attained finality. Thereafter, a writ petition, being
Writ Petition (Civil) No.337 of 2013 was filed by the petitioners/
owners of the residential flats in Santosha Complex, claiming
themselves to be the owners of the portion which was directed to
be demolished. This Court refused to recall the orders so passed
for demolition of the unauthorized construction and directed
M/s. Saket Housing Ltd. (respondent No.4) to deposit a sum of
Rs.25 crores or furnish the Bank Guarantee in the Registry of
this Court. Steps were taken accordingly in the matter.
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Subsequent thereto, the said writ petition was disposed of by
this Court by an order dated July 9, 2014 when this Court was
pleased to dismiss the writ petition holding that the writ petition
was absolutely misconceived and passed the following order:
“Having heard learned counsel for the parties and in
the facts and circumstances of the case, we are of
the opinion that ends of justice shall be met by
directing payment @ Rs. 6,000/- per sq. ft. to the
persons who shall be affected on account of the
demolition. Those persons shall be entitled
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to have the amount @ Rs. 6,000/- per sq. ft. of
the carpet area, i.e., the area transferred to
individuals and not the common area.
For ascertaining the carpet area of each of the
persons, we appoint Mr. Justice S.N. Jha, former
Chief Justice of the Rajasthan High Court,
as the Commissioner.
The Patna Municipal Corporation shall within one
week furnish to the Commissioner the area/ flats to
be demolished in terms of the Order dated
7.05.2013 passed in Civil Appeal No. 5470 of 2004.
The Commissioner shall ascertain through the
agency of his choice the carpet area in possession of
each of the persons going to be affected by the
demolition. He will not decide inter se
disputes between rival claimants. In
such cases he will determine the carpet area. On
such report, the Registry of the Court will earmark
sum calculated on the aforesaid basis and deposit
in an interest bearing account. The amount
along with interest shall be disbursed to the person
establishing the right before a Court of
competent jurisdiction. As regards others, on the
report of the Commissioner, the Registry of this
Court shall disburse the amount calculated on the
aforesaid basis to all those persons given by the
Commissioner. The Commissioner may indicate
the amount one would be entitled calculated on
aforesaid basis.
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The functionaries of the Patna Municipal
Corporation and the State Government shall provide
to the Commissioner all facilities as required by
him. Within four weeks of the payment, all those
persons shall vacate the premises in their
occupation and hand it over to the Patna Municipal
Corporation. In cases having inter se dispute
between rival claimants, they shall also vacate the
same within four weeks of submission of the
report and shall not wait for the disbursement of
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amount. In case any one of them does not do so,
he will be evicted by using force.
Immediately thereafter all concerned will act in
accordance with the directions given by this Court
in its Order dated 7.05.2013 passed in Civil Appeal
No.5470 of 2004.
After the disbursement of the amount, as aforesaid,
left over amount, if any, shall be returned to
respondent No. 4.
The Bank guarantee(s) furnished by respondent No.
4 be encashed and the disbursement, as
aforesaid, be made. The encashed amount be
deposited in an interest bearing account and the
disbursement be made from that from time to time.
At the first instance, one of the Bank guarantees,
i.e., Rs. 15 Crore be encashed.
We fix the fee of the Commissioner @ Rs. 2 lac per
sitting and that shall be disbursed from the amount
already deposited by respondent No.4.
For the present, a sum of Rs.10 lac be
disbursed to Mr. Justice S.N. Jha forthwith. Rest
of the fee be paid to him whenever asked for.
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All these exercise including demolition be
completed within a period of ten weeks.
We make it clear that any deviation in carrying out
this order shall be viewed seriously.
The writ petition is disposed of with the
directions aforesaid.”
4. In view of the disposal of the writ petition, all the I.As.
which were filed till then, were disposed of without any order.
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Subsequently, further I.As., being I.A. Nos.7-14 & 15 were filed
which were disposed of by the following order passed on
13.8.2014:
“Reference may be made to the Order dated
9.7.2014 whereby this Court very categorically held
that after the Writ Petition was finally disposed of,
no further orders need be passed on the I.As. We are
of the same view that after disposal of the Writ
Petition, I.As. should not be entertained. Hence, all
I.As. are hereby dismissed.
However, if the petitioners have any grievance with
regard to measurement etc., they may approach the
Commissioner and put their grievance.”
5. Subsequent thereto, I.A. No.16 was filed which was also
disposed of on 8.9.2014, clarifying the order dated 13.8.2014,
to the extent that the word “Commissioner” used in the last but
one line to the order shall refer to “Ld. Court Commissioner”.
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Thereafter, I.A. No.17 was filed for condonation of delay in
renewing the Bank Guarantee which was allowed by order dated
28.11.2014.
6. Thereafter, Office Report for directions was placed before
this Court and an interim report was submitted by the learned
Court Commissioner and on 22.02.2015 this Court requested
the learned Court Commissioner to submit the final report on or
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before 9.03.2015 and the Bank Guarantee was extended for
another 10 weeks.
7. Parties, thereafter, prayed for report of the learned Court
Commissioner to be furnished to them and on such prayer, an
order was passed on 6.04.2015 to provide copies of the reports
of the learned Court Commissioner to all the learned counsel
appearing for the parties in the matter.
8. Thereafter, a proposal was filed before this Court by the
petitioners and the matter was adjourned from time to time. The
Patna Municipal Corporation was also directed to consult the
Engineers and give suggestions with regard to the suggestions
placed by the parties before this Court.
9. The proposals which were given on behalf of the
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petitioners/flat owners were as follows:
“(A) Direct permanent sealing/ demolition of the
mezzanine floor so that the FAR so released can be
made available to the flat owners/petitioners by
considering the second floor as the first floor and in
the same way, considering the seventh floor as the
sixth floor;
(B) Direct the Ld. Court Commissioner to work out
the number of flat owners whose areas can be saved
in view of the fact that the mezzanine floor is sealed
and is not being utilized towards the FAR and also
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in terms of compounding vide order of the Vice-
Chairman, Patna Municipal Corporation dated
24.02.2000, which has become final after the
dismissal of the builder’s Civil Appeal No.5470 of
2004 by this Hon’ble Court vide its judgment dated
07.05.2013.”
10. Patna Municipal Corporation filed its response to the
proposal dated 31.8.2015 filed by the petitioners and it was
further submitted before us that the proposals given by the
petitioners cannot be accepted and the same should be rejected
by this Court in their entirety. It is submitted on behalf of the
Municipal Corporation that the so called Mezzanine Floor, which
is actually the First Floor of the building, be completely sealed
and not be counted as a floor, has no merit. It was further
submitted on behalf of the Municipal Corporation that it is not
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possible to accept the suggestion of the petitioners as the
Mezzanine Floor is a complete floor built over 100% of the
Ground Floor. As per the rules, a Mezzanine Floor can only be
rd
one if it is over 1/3 of the Ground Floor area. Therefore, the
said proposal is not accepted by the Municipal Corporation
Authorities. It is further contended that the building was
sanctioned for Ground and six floors (G+6 floors). The height of
the building is important because if the proposal of the
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petitioners is accepted, then the building will be Ground+7
Floors or more with one floor (the so called Mezzanine Floor)
which is not being counted. It is further pointed out that the
sanctioned plan is G+6 Floors and it may not be safe to allow it
to rise over the number of floors for which the foundation has
been laid by the Builder – Respondent No.4. Accordingly, it is
submitted that it would not be safe to allow compounding of any
part of the construction of the building. It is further submitted
that in case of sealing of the Mezzanine Floor, it is necessary to
monitor the same in the future. It is further stated that it may
not be proper to do so on account of the severe deviation in the
Floor Area Ratio (FAR), which in the building is 5.459 as against
the sanctioned FAR of 2.99, further the height of the Building
was illegally increased from the sanctioned height of 21 metres
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to 31.05 metres. Instead of G+6 Floors, the Builder has
constructed G+9 Floors. It is further submitted that it is also
contrary to the notification and guidelines issued by the Airport
Authority of India as the height of the building was increased by
the Builder to beyond 23 metres without any sanction or
approval of the Airport Authority of India. It is further
submitted that it would not be possible to demolish the so called
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Mezzanine Floor. In these circumstances, it is submitted on
behalf of the Patna Municipal Corporation that the illegal
construction should be demolished.
11. We have considered the Report of the Patna Municipal
Corporation filed before this Court. We have also duly
considered the Report dated 24.02.2015 filed by the Court
Commissioner. However, we do not accept part of the Report
which has been specifically stated as follows:
“(13) In any case, I am inclined to think that as the
Builder was pursuing the legal remedies – by way of
appeal before the Appellate Tribunal or the writ
petition/ LPA before the High Court – bona fide, the
issue of compounding should not be treated as a
closed option. If it is allowable under the bye-laws
of the PRDA/PMC, the Hon’ble Court may give a
fresh look at the same if it results in regularization
of a few flats of the owners who purchased them
bona fide from their hard-earned money and are
now on the verge of being displaced.
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(14) To conclude the discussions, I would
respectfully recommend that while the offer of
compounding may be allowed, the option of removal
of the floor claimed to be mezzanine or the First
Floor by either side – may be considered. A
favourable decision on these two points may save
two full floors i.e. 14 flats of bona fide purchasers,
without compromising the FAR parameters. It may
be mentioned that de hors the question of FAR,
height of the building is not in issue. It may also be
mentioned that three flats out of seven flats on the
top floor – facing imminent demolition, belong to
the Builder themselves.”
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12. After the final report, any suggestion which has been given
by the Court Commissioner only to make an illegal construction
as a legal construction by compounding the same by paying
compounding fee, is totally unacceptable to us. In our opinion,
the issue of compounding is a closed chapter as the writ petition
as well as the appeal have already been dismissed by this Court.
In these circumstances, we do not find any reason to change our
mind and allow to keep this illegal construction which is
contrary to law. We have already expressed our views in our
order passed at the time of disposal of the writ petition. In these
circumstances, we do not intend to pass any further order in
this matter. We only direct that steps shall be taken by the
respondent authorities/Patna Municipal Corporation in the
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th
matter in terms of our order dated 9 July, 2014 passed in the
said writ petition.
13. We, however, make it clear that at the time of disposal of
the writ petition, we had directed payment at the rate of
Rs.6,000/- per sq. ft. to the persons who shall be affected on
account of the demolition. Since the matter is concluded today,
we enhance the said rate from Rs.6,000/- per sq. ft. to
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Rs.7000/- per sq. ft.. We further direct that all the flat owners
will get their compensation and such compensation shall be paid
within a period of six weeks from date and they will vacate the
premises in their occupation, to give effect to the order so passed
by us, within a period of one month thereafter.
14. We further direct that the Patna Municipal Corporation
shall demolish the unauthorized structures within a period of
four months and thereafter shall file a compliance report before
this Court.
…....................................J
(Pinaki Chandra Ghose)
…...................................J
(R.K. Agrawal)
New Delhi;
March 10, 2016.
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ITEM NO.1A COURT NO.09 SECTION X
(For orders)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No. 337/2013
BABITA BADASARIA & ORS. Petitioner(s)
VERSUS
PATNA MUNICIPAL CORPORATION & ORS. Respondent(s)
Date : 10/03/2016 This petition was called on for pronouncement
of orders today.
For Petitioner(s) Mr. Devashish Bharuka, AOR
For Respondent(s) Mr. Rajiv Shankar Dvivedi, AOR
Mr. Abhinav Mukerji, AOR
Ms. Tanya Shree, Adv.
Mr. Kaushik Poddar, AOR
Mr. Prem Prakash, AOR
*
Hon'ble Mr. Justice Pinaki Chandra Ghose pronounced the
reportable order of the Bench comprising His Lordship and Hon'ble
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Mr. Justice R.K. Agrawal.
This Court made the following directions in terms of the
signed reportable order.
“12. .... .... In these circumstances, we do not intend
to pass any further order in this matter. We only
direct that steps shall be taken by the respondent
authorities/Patna Municipal Corporation in the matter in
th
terms of our order dated 9 July, 2014 passed in the
said writ petition.
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13. We, however, make it clear that at the time of
disposal of the writ petition, we had directed payment
at the rate of Rs.6,000/- per sq. ft. to the persons who
shall be affected on account of the demolition. Since
the matter is concluded today, we enhance the said rate
from Rs.6,000/- per sq. ft. to Rs.7000/- per sq. ft.. We
further direct that all the flat owners will get their
compensation and such compensation shall be paid within
a period of six weeks from date and they will vacate the
premises in their occupation, to give effect to the
order so passed by us, within a period of one month
thereafter.
14. We further direct that the Patna Municipal
Corporation shall demolish the unauthorized structures
within a period of four months and thereafter shall file
a compliance report before this Court.”
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(R.NATARAJAN) (SNEH LATA SHARMA)
Court Master Court Master
(Signed reportable order is placed on the file)
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