Full Judgment Text
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 7435 OF 2008
(Arising out of SLP (Civil) No. 3166 of 2007)
Pramila Suman Singh …. Appellant
Versus
State of Maharashtra and others …..
Respondents
J U D G M E N T
S.B. SINHA, J.
Leave granted.
1. In the Metropolitan Town of Mumbai there exist a large number of
Slums. 55 % population of Greater Bombay does not have authorized
shelter. Nearly 2525 hectares of lands in the City are under slums. Lands
occupied by slums are allocated for different users, and are designated,
reserved or allotted for various existing or proposed public purposes in the
draft or final revised Development Plan of Greater Bombay.
2. For rehabilitation of the slum dwellers living in distress the
Legislature of Maharashtra enacted the Maharashtra Regional and Town
Planning Act, 1966 (hereinafter referred to as ‘the 1966 Act’) in terms
whereof respondent Nos. 2 and 4 are treated to be planning authorities as
would appear from Section 2(19) thereof.
3. Section 2(27) defines “regulation” to mean a regulation made under
Section 159 of this Act and includes zoning, special development control
regulations and other regulations made as a part of a Regional Plan,
Development plan, or town planning scheme.
Grant or refusal of permission for development is governed by
Section 45, which reads thus:-
“45. Grant or refusal of permission.
(1) On receipt of an application under section
44 the Planning Authority may, subject to the
provisions of this Act, by order in writing -
(i) grant the permission, unconditionally;
(ii) grant the permission, subject to such general or special
condition as it may impose with the previous approval of
the State Government; or
(iii) refuse the permission;
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(2) Any permission granted under sub-section
(1) with or without conditions shall be contained
in a commencement certificate in the prescribed
form.
(3) Every order granting permission subject to
conditions, or refusing permission shall state the
grounds for imposing such conditions or for such
refusal.
(4) Every order under sub-section (1) shall be
communicated to the applicant in the manner
prescribed by regulations.
(5) If the Planning Authority does not
communicate its decision whether to grant or
refuse permission to the applicant within sixty
days from the date of receipt of his application, or
within sixty days from the date of receipt of reply
from the applicant in respect of any requisition
made by the Planning Authority, whichever is
later, such permission shall be deemed to have
been granted to the applicant on the date
immediately following the date of expiry of sixty
days:
Provided that, the development proposal, for
which the permission was applied for, is strictly in
conformity with the requirements of all the
relevant. Development Control Regulations
framed under this Act or bye-laws or regulations
framed in this behalf under any law for the time
being in force and the same in no way violates
either the provisions of any draft or final plan or
proposals published by means of notice, submitted
for sanction under this Act:
Provided further that any development
carried out in pursuance of such deemed
permission which is in contravention of the
provisions of the first proviso, shall be deemed
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to be an unauthorized development for the
purposes of sections 52 to 57.
(6) The Planning Authority shall, within one
month from the date of issue of commencement
certificate, forward duly authenticated copies of
such certificate and the sanctioned building or
development plans to the Collector concerned.”
4. Indisputably all Planning Authorities are conferred with power to
make Regulations as envisaged under Section 159 of the 1966 Act.
5. The State of Maharashtra also framed Regulations known as
Development Control Regulations for Greater Bombay, 1991 (DCR).
Relevant portion of Regulations 5(3) and 33(10), read :-
“5. Procedure for obtaining Development
Permission and Commencement Certificate.
(3) Information accompanying notice. –
(i) Key plan, site plan, etc. to accompany
notice. – The notice shall be accompanied
by the key plan (location plan), a site plan,
sub-division/lay-out plan, building plan,
specifications and certificate of supervision,
ownership, title, etc. as prescribed in clauses
(ii) to (xiii) below.
(ii) Ownership title and area.- Every
application for development permission and
commencement certificate shall be
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accompanied by the following documents
for verifying the ownership and area etc. of
the land :-
(a) attested copy or original
sale/lease/power of attorney/enabling
ownership document wherever
applicable.”
33(10). Rehabilitation of slum dwellers through
owners/developers/cooperative housing societies.
-For redevelopment or restructuring of censused
slums or such slums whose structures and in
habilitants whose names appear in the Legislative
Assembly voters' list of 1985 by the
owners/developers of the land on which such
slums are located or by Cooperative Housing
Societies of such slum dwellers a total floor space
index of upto 2.5 may be granted in accordance
with schemes to be approved by special
permission of the Commissioner in each case.
Each scheme shall provide inter-alia the size of
tenements to be provided to the slum dwellers, the
cost at which they are to be provided on the plot
and additional tenements which the
owner/developer can provide to
accommodate/rehabilitate slum dwellers/project
affected persons from other areas etc. in
accordance with the guidelines laid down in the
Regulations in Appendix IV.”
6. In terms of Regulation 33(10) of DCR, three annexures were
prescribed in Appendix IV.
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7. Although all Planning and Development works were covered under
the aforesaid Act, however, with a view to make better provision for the
improvement and clearance of slum areas in the State and their
redevelopment and for the protection of occupiers from eviction and distress
warrants, the Maharashtra Slum Areas (Improvement, Clearance and
Redevelopment) Act, 1971 (hereinafter referred to as ‘the 1971 Act’) was
enacted by the State of Maharashtra. We may notice a few provisions
thereof.
Sections 2 (hc) of the 1971 Act reads :-
“‘Slum Rehabilitation Authority’ means the Slum
Rehabilitation Authority or Authorities appointed
by the State Government under Section 3A.”
Section 2(hd) of the 1971 Act reads :-
“ ‘Slum Rehabilitation scheme’ means the Slum
Rehabilitation Scheme notified under section 3B “
8. Chapter I-A, however, was inserted by Maharashtra Act 4 of 1996
providing for Slum Rehabilitation Scheme.
9. Sections 3A ; 3B ; relevant part of 3D ; 3 K and 3V read as under :-
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“3A. Slum Rehabilitation Authority for
implementing Slum Rehabilitation Scheme :- (1)
Notwithstanding anything contained in the
foregoing provisions, the State Government may,
by notification in the Official Gazette, appoint an
authority to be called the Slum Rehabilitation
Authority for such area or areas as may be
specified in the notification; and different
authorities may be appointed for different areas.
(2) Every Slum Rehabilitation Authority shall
consist of a Chairman, a Chief Executive Officer
and fourteen other members, all of whom shall be
appointed by the State Government.
(2A) Every Slum Rehabilitation Authority
appointed under sub-section (1) shall be a body
corporate by the name of “The…………………
Slum Rehabilitation Authority” and shall have
perpetual succession and common seal; with
power to contract, acquire, hold and dispose of
property, both movable and immovable, and to do
all things necessary for the purposes of this Act,
and may sue and be sued by its corporate name.
(3) The powers duties and functions of the
Slum Rehabilitation Authority shall be, -
(a) to survey and review existing position regarding slum
areas ;
(b) to formulate schemes for rehabilitation of slum areas ;
(c) to get the Slum Rehabilitation Scheme implemented;
(d) to do all such other acts and things as may be necessary
for achieving the objects of rehabilitation of slums.
(4) The terms and conditions of appointment of
the non-official members of the Slum
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Rehabilitation Authority shall be such as may be
specified by the State Government.
(5) The Slum Rehabilitation Authority may
appoint Committees consisting of its members
and experts to facilitate its working and speedy
implementation of the scheme prepared under
section 3B.”
“3B Slum Rehabilitation Scheme. - (1) the State
Government, or the Slum Rehabilitation Authority
concerned with the previous sanction of the State
Government, shall prepare a general Slum
Rehabilitation Scheme for the areas specified
under sub-section (1) of section 3A, for
Rehabilitation of slums and hutment colonies in
such areas.
(2) The General Slum Rehabilitation Scheme
prepared under sub-section (1) shall be published
in the Official Gazette, by the State Government or
the concerned Slum Rehabilitation Authority, as
the case may be, as the Provisional Slum
Rehabilitation Scheme for the area specified under
section 3A(1), for the information of general
public, inviting objections and suggestions, giving
reasonable period of not less than thirty days, for
submission of objections and suggestions, if any,
in respect of the said Scheme.
(3) The Chief Executive officer of the Slum
Rehabilitation Authority shall consider the
objections and suggestions, if any, received within
the specified period in respect of the said
Provisional Scheme and after considering the
same, and after carrying out such modifications as
deemed fit or necessary, finally publish the said
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scheme, with the approval of the State
Government or, as the same may be, the Slum
Rehabilitation Authority in the Official Gazette, as
the Slum Rehabilitation Scheme.
(4) The Slum Rehabilitation Scheme so notified
under sub-Section (3) shall, generally lay down the
parameters for declaration of any area as the slum
rehabilitation area and indicate the manner in
which rehabilitation of the area declared as the
slum rehabilitation area shall be carried out. In
particular, it shall provide for all or any of the
following matters, that is to say,-
(a) the parameters or guidelines for declaration of
an area as the slum rehabilitation area;
(b) basic and essential parameters of development
of slum rehabilitation area under the Slum
Rehabilitation Scheme;
(c) provision for obligatory participation of the
landholders and occupants of the area declared as
the slum rehabilitation area under the Slum
Rehabilitation Scheme in the implementation of
the Scheme;
(d) provision relating to transit accommodation
pending development of the slum rehabilitation
area and allotment of tenements on development
to the occupants of such area, free of cost.
(e) scheme for development of the slum
rehabilitation areas under the Slum Rehabilitation
Scheme by the landholders and occupants by
themselves or through a developer and the terms
and conditions of such development; and the
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option available to the Slum Rehabilitation
Authority for taking up such development in the
event of non-participation of the landholders or
occupants;
(f) provision regarding sanction of Floor Space
Index and transfer of development rights; if any, to
be made available to the developer for
development of the slum rehabilitation area under
the Slum Rehabilitation Scheme;
(g) provision regarding non-transferable nature of
tenements for a certain period, etc.”
“3D. Application of other Chapters of this Act to
Slum Rehabilitation Area with modification. – On
publication of the Slum Rehabilitation Scheme
under sub-section (1) of section 3B, the provisions
of other Chapter of this Act shall apply to any area
declared as the slum rehabilitation area, subject to
the following modifications, namely :-
… ….. ……”
“3K. Power of State Government to issue
directions. - (1) The State Government may issue
to the Slum Rehabilitation Authority such general
or special directions as to policy as it may think
necessary or expedient for carrying out the
purposes of this Act and the Slum Rehabilitation
Authority shall be bound to follow and act upon
such directions.
(2) (a) Without prejudice to the generality of the
foregoing provision, if the State Government is of
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opinion that the execution of any resolution or
order of the Authority is in contravention of, or in
excess of, the powers conferred by or under this
Act or any other law for the time being in force, or
is likely to lead to abuse or misuse of or to cause
waste of the Fund of the Authority, the State
Government may, in the public interest, by order
in writing, suspend the execution of such
resolution or order. A copy of such order shall be
sent forthwith by the State Government to the
Authority and its Chief Executive Officer.
(b) On receipt of the order sent as aforesaid, the
Authority shall be bound to follow and act upon
such order.”
“3V. Power to make regulations. – The Slum
Rehabilitation Authority may make regulations
consistent with this Act and the rules made
thereunder for all or any of the matters to be
provided under this Act by regulation and
generally for all other matters for which provision
is, in the opinion of the Slum Rehabilitation
Authority necessary for the exercise of its powers
and the discharge of its functions under this Act.”
10. In view of Section 3A Slum Rehabilitation Authority was appointed,
which is a body corporate and having a perpetual succession and common
seal. Powers, duties and functions of the Slum Rehabilitation Authority hae
been laid down under the said Act. Sub-section (1) of Section 3B postulates
preparation of Slum Rehabilitation Scheme while sub-section (2) thereof
provides for its publication in the official Gazette. Such a Scheme attains
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finality upon inviting objections and suggestions and upon consideration of
the same. Section 3C, however, provides for declaration of slum
rehabilitation areas which upon publication in the official gazette is required
to be given wide publicity in the manner as may be specifically specified by
the authority. Section 3D provides that on publication of the Slum
Rehabilitation Scheme the other provisions of the Act shall apply to any
area declared as the slum rehabilitation area subject to modifications
prescribed therein.
Section 13 of the Act provides for power of Competent Authority to
redevelop clearance area in the manner as stated therein.
The State Government is empowered to issue directions to the State
Rehabilitation Authority in terms of Section 3K of the Act. Section 3V
empowers the State Rehabilitation Authority to make regulations consistent
with the provisions of the Act and the rules made thereunder for all or any
of the matters provided under the Act by regulations and for all other
matters for which provisions are, in the opinion of the Slum Rehabilitation
Authority, necessary for the exercise of its powers and the discharge of its
function.
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11. Concededly despite constitution of the Slum Rehabilitation Authority
in the year 1977, no Regulations were framed by it. Policy guidelines,
however, were being issued from time to time keeping in view the
aforementioned objective by the State. The manner of re-development of
existing slums occupying lands from residential commercial, industrial
zones and lands reserved/designated/allotted for various public purposes
was divided into seven categories.
12. The Bombay Municipal Corporation, being one of the Planning
Authorities, had also issued circulars in respect of development plan of
Greater Bombay for implementation of lands allocated to the various users
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designated/reserved by slums etc. One of such circulars is dated 13
October, 1992 whereby it was directed that all concerned should comply
with the requisitions prescribed in the said circular before forwarding the
proposal for administrative and financial scrutiny for obtaining the approval
of the High Power Committee.
13. As stated earlier, in terms of DCR 33(10), annexures, three in
number, were prescribed in Appendix IV. Annexure-I lays down the format
for submitting the Scheme as per modified scheme. Annexure-II provides
for a certificate in respect of the persons residing in a slum within the
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purview of the said policy decision. Annexure-III provides for the details
required to be furnished to assess the financial capability of the ‘Developer’
to execute the SRA Scheme.
14. Appendix X of the DCR prescribes a Form of Notice and the ‘first
application’ required to be filed for development in terms of Sections 44,
45, 58 and 69 of the 1966 Act and erection of a building under Section 337
of the Bombay Municipal Corporation Act, 1888 wherewith ownership
documents and property registered card were to be annexed.
15. The procedure for submission, processing and approval of Slum
Rehabilitation Schemes, is as under:
“ 1 . All slums and pavements whose inhabitants’
names and structures appear in the electoral roll
prepared with reference to 1-1-1995 or a date prior
thereto and who are actual occupants of the
hutments are eligible for the Slum Rehabilitation
Scheme.
2 . 70% or more of the eligible hutment-dwellers in
a slum or pavement in a viable stretch at one place
have to show their willingness to join Slum
Rehabilitation Scheme and come together to form
a cooperative housing society of all eligible
hutment-dwellers through a resolution to that
effect. The following resolution should be
adopted:
( a ) Resolution electing a chief promoter.
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( b ) Resolution giving the chief promoter authority
to apply for reservation of name for cooperative
housing society.
( c ) To collect share capital (Rs 50 per member for
slum societies) and Re 1 as entrance fee and to
open account in Mumbai District Central
Cooperative/Maharashtra State Cooperative Bank
Ltd. (any branch)
3 . The chief promoter, office-bearers and the
members of the proposed Society should collect
the documents such as 7/12 extract and the PR
card of the plot on which the slum is situate. They
should then get the plot surveyed/measured and
prepare map of the plot showing slum structures
therein with the help of surveyors attached to the
office of Additional Collector (Encroachment) or
the Deputy Collector (Encroachment) of the zone.
4 . While undertaking the survey, they should
collect the information of the proposed
members/slum-dwellers and fill up land occupied
by the slum-dwellers, number and type of
structures such as residential, industrial,
commercial, amenity structures, etc. and the list of
eligible and ineligible occupants and consent of
the slum-dwellers to join the Scheme. Earlier the
promoter/cooperative housing society had to first
approach the different competent authorities
namely Additional Collector for the slums on
government and private lands and the land-owning
authorities for the slums on different public
authority lands, for obtaining certified Annexure
II, before they could put in application for Slum
Rehabilitation Scheme to SRA. As a simplification
measure, this procedure is now discontinued and
Annexure II format is now required to be filled by
the promoter/cooperative housing society itself for
submitting building proposal to SRA, so that the
scrutiny of the proposal and certification of
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Annexure II can start simultaneously. Annexure II
needs to be submitted in duplicate. As a measure
of further simplification, Additional Collector
(Encroachment) is being designated as the sole
competent authority for deciding eligibility and for
taking eviction action against non-participants in
Slum Rehabilitation Schemes.
5 . The chief promoter and the office-bearers of the
proposed society should then apply for name
reservation of the proposed cooperative housing
society along with the self-prepared Annexure II
and the required resolutions to the Assistant
Registrar of Cooperative Societies. To facilitate
this, office of the Assistant Registrar has been
started in SRA itself. It is no longer necessary to
approach different offices of the Cooperation
Department for this purpose. The Assistant
Registrar/SRA will issue a letter reserving the
name for the proposed cooperative housing society
and permission to open a bank account in the
proposed society’s name.
6 . While the above steps are being taken, the
decision to search a competent developer to act as
a promoter has to be taken up by the proposed
cooperative housing society of slum-dwellers. The
society itself or an NGO/developer/owner can take
up Slum Rehabilitation Scheme as a promoter.
7 . The promoter so chosen has to enter into an
agreement with every eligible slum-dweller while
putting up slum rehabilitation proposal to SRA for
approval. SRA is in the process of trying to evolve
standard formats for the following four types of
agreements required in the Scheme, with the
approval of the State Government.
( a ) Consent-cum-agreement between the promoter
and the slum-dwellers.
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( b ) Development rights/agreement to lease
between the promoter and the land-owning
authority.
( c ) Lease agreement between the land-owning
authority and the cooperative society of slum-
dwellers.
( d ) Lease agreement between the land-owning
authority and the cooperative society of freesale
tenement buyers.
8 . The promoter has also to appoint an architect in
consultation with the proposed cooperative
housing society of slum-dwellers to prepare the
plans of development of the slum area as per
DCR-33(10). It is expected that the architect
ensures community participation in preparation of
the building plans. All required documents such as
building plan, layout plan, PR card, etc. along with
Annexure I, Annexure II and Annexure III are to
be submitted to SRA by the architect along with
an application for the Slum Rehabilitation
Scheme. A checklist of all such documents
required for submission is available in SRA office.
*
10 . Annexure III is prescribed to assess the
financial capability of the promoter. The items
contained in Annexure III are self-explanatory.
Keeping in view the sensitivity of this
information, it is kept strictly confidential by SRA.
11 . After a pre-security by a designated engineer
of SRA, to ensure completeness of the proposal
submitted, so far as documents are concerned,
proposals are accepted. Then a computerised file
number is allotted to the Scheme on payment of
scrutiny fees which are charged at half ( sic ) file
number is allotted to the Scheme on payment of
scrutiny fees which are charged at half the rate of
the Municipal Corporation’s general building
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permission fees. Upon acceptance, the scrutiny of
Annexures I, II and III start simultaneously in the
Building Permission Wing, Eligibility
Certification Wing and Accounts & Finance Wing
respectively.”
16. Indisputably the matter relating to development and redevelopment of
slums used to be carried out by an Authority known as Slum Rehabilitation
Authority. The constitution of the Committee was dependent on the fact as
to who was owner of the land.
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17. On or about 27 August, 2001 Slum Rehabilitation Authority issued a
circular in terms whereof Architect/Developer or Office Bearer of the
Society themselves were authorized to fill up Annexure-II. But it was
subject to scrutiny by the competent authority. However, approval was to
be granted only upon receipt of certified copy of Annexure-II from the
competent authority.
18. We have noticed hereinbefore that an application for redevelopment
of the slum areas could be filed by an owner of the land, non-governmental
organization, a cooperative society of the slum dwellers and/or a developer.
Appellant herein is a developer while respondent No.6 is a proposed
Cooperative Group Housing Society. Both were entitled to file applications
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for development scheme of the slum areas. In terms of the provisions of
1966 Act and the Scheme framed thereunder Final Plot Nos. 559 and 569
were demarcated. Both the said Final Plots were, however, tenanted or
encroached.
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19. On or about 21 October, 1978 an order/Notification was
passed/issued under Section 3(a) of the Slum Development Act declaring
the said F.P. No.559 as a Slum Land. Under the Development Plan for
City of Mumbai the said plot was proposed to be reserved for recreation
ground which was later confirmed in the year 1992 in terms of the final
development plan.
20. Appellant claimed ownership of plot No.559 of Town Planning
Scheme IV of Mahim Division admeasuring 5274.30 sq. mts. Out of which
1242.30 sq. mtrs. of land was acquired by the Municipal Corporation of
Greater Bombay. No compensation is said to have been paid for the said
acquisition.
21. F. Plot No.569, however, admeasures 9702 sq. mts. Indisputably in
the year 1995 respondent No.6 filed an application for development of a
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part of Plot No.569 measuring 3205 sq. mtrs. of land. On 15 October,
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1996 the Bombay Municipal Corporation granted a ‘no objection certificate’
in its favour in requisite form i.e. Annexure-II in respect of F. Plot No.569
admeasuring 3205 sq. mtrs. including the four chawl which were known as
Dholkwala Chawl. It gave all the particulars of eligible Slum dwellers and
had granted consent to participate in Slum Rehabilitation Scheme.
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22. The plans submitted by the appellant as also the 6 respondent cover
an area of 1081 sq. mtrs. carved out of Final Plot No.569. Scheme of the
appellant was in respect of her F. Plot No.559 and 1081 sq. mtrs. of land
from F. Plot No. 569.
23. Appellant also filed an application and obtained a ‘no objection
certificate in respect of F. Plot No. 559.
24. Indisputably on receipt of the said application, Slum Rehabilitation
Authority called upon Bombay Municipal Corporation to clarify whether a
certificate as envisaged under Annexure-II in respect of 32 dwellers of
Dholkawala Chawl could be issued. Bombay Municipal Corporation
rejected the said proposal stating that it had already issued Annexure-II in
favour of respondent No.6 and all the 32 names had been appearing therein.
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Indisputably a copy thereof had not been forwarded to the appellant which,
as would be noticed hereinafter, will have some bearing.
25. Indisputably again a composite building plan in favour of respondent
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No.6 was approved on 2 July, 2005. They were directed to carry out
construction activities.
26. Thereafter only appellant filed a writ application before the High
Court of Judicature at Bombay which was marked as WP No.397 of 2006
inter alia for directions and/or orders to the Slum Rehabilitation Authority
to consider her proposal, in accordance with law, for sanctioning the Slum
Scheme or issuance of the Letter of Intent or a Commencement Certificate.
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27. A Division Bench of the High Court by reason of an order dated 29
March, 2006 passed in presence of counsel for the parties thereto, directed
the Authority to hear all the parties including respondent No.6 herein and to
pass appropriate orders as per law. No interim order was passed despite the
fact that by that time construction of the building had already commenced.
28. A petition for grant of special leave was filed in April, 2006 against
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the order dated 29 March, 2006 which was dismissed by this Court by an
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order dated 11 May, 2006 permitting the appellant to obtain interim
protection from the High Court. Pursuant to or in furtherance of the said
observation, the appellant again filed a writ petition before the Bombay
High Court bearing Writ Petition No. 1473 of 2006 for grant of an interim
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relief. The said writ petition, however, was dismissed by an order 22 June,
2006 recording the statement made by the Authority that a final order on the
appellant’s application would be passed within seven days.
29. The Slum Development Authority passed the impugned order dated
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28 June, 2006 inter alia on the following grounds :-
a) The Petitioner has submitted Annexure-I of FP
No.559 only and not of FP No.569 (Part).
b) Petitioner’s Annexure-III was not certified by
Financial Controller, SRA.
c) Petitioner submitted photocopy of Annexure-II
dated 15.10.was 1996, actually issued to Bhavani
CHS-Respondent No.6 in respect of larger area
admeasuring 3205.43 sq. mts. out of FP No.569
(Part).
d) Asstt. Municipal Commissioner by letter dated
31.08.2001 informed SRA that fresh Annexure-II
could not be issued in favour of Petitioner qua
1081 sq. mtrs. of FP No.569.
e) SRA has already approved Slum Scheme on FP
No.569 (Part), admeasuring 3205.43 sq. mtrs.
including an area of 1081 sq. mtrs. of 32 structures
of Dholakwala Chawl.”
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30. Questioning the legality of the said order, the appellant filed a writ
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petition before the High Court of Judicature at Bombay on 19 October,
2006 which was marked as WP No.2849 of 2006. In the said writ petition,
it was contended that the purported reasons assigned by the Authority were
extraneous and not germane for considering her application, stating :-
“(i) As far as the composite proposal is
concerned, without the portion of F.P. No.
559 which is under R.G. Reservation which
may or may not be submitted for Slum
Rehabilitation Authority in view of a Writ
Petition before this Hon’ble Court being
Writ Petition No.1152 of 2002, the
Respondents ought to have considered the
Petitioner’s proposal for F.P. No.569
entirely and sanctioned the same.
(ii) The Petitioner has submitted Annexure I
with her Architect’s communication dated
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12 March, 2001 for which there is an
acknowledgment from the Respondents.
(iii) As far as Annexure II is concerned, the Municipal
Authorities were asked to issue a fresh Annexure II by
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communications dated 8 August, 2001 and 10 August,
2001 to which the Municipal Authorities have replied on
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31 August, 2001 saying that the portion of 1081 sq.
meters is separate identifiable portion for which the
Petitioner has submitted proposal and therefore there is
no necessity for issuing a fresh Annexure. Thus, this
objection in the order is also erroneous.
(iv) As regards the non-submission of Financial
Statement is concerned, this is factually
incorrect and legally erroneous assertion in
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as much as on 5 April, 2002 the Petitioner
had submitted the Financial Statement with
an undertaking as well as the certificate
from the Chartered Accountant. The
apparent grounds therefore given by the
Respondents in the impugned order are
imaginary and non-existent.”
31. A Division Bench of the High Court dismissed the said writ
application principally on the following grounds:-
a) This is a proxy litigation between two developers;
b) SRA has already sanctioned Slum Scheme in favour of
Respondent No.6 ;
c) It is not a fit case to interfere in the matter by the High
Court in its extraordinary writ jurisdiction under Article
226 of the Constitution so far as the decision taken by
SRA in granting LOI in favour of Respondent No.6 is
concerned.”
32. Principal contentions of Mr. Shyam Diwan, learned senior counsel
appearing on behalf of the appellants, are:-
(i) That the High Court committed a serious error in so far as it
failed to take into consideration the contentions of the appellant
on merits of the matter as the entire premise on the basis
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whereof the impugned order dated 28 November, 2006 was
passed, was non existent.
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(ii) The High Court despite noting and recording the submissions
of the appellant could not have summarily rejected the writ
petition at the threshold without dealing therewith at all,
particularly in view of the fact that in the earlier writ petition a
direction was issued on Slum Rehabiliation Authority to pass a
speaking order.
(iii) That the grounds stated in the order of Slum Rehabilitation
Authority were wholly untenable as :-
(a) Had the order of the SRA in respect of Plot No.569 been
made known to the appellant she could not have filed a
separate application in respect of Plot No. 569.
(b) Appellant having furnished all the details in regard to her
financial capacity and, thus, non issuance of the financial
certificate was an internal matter of the Authority,
whereover the appellant had no control.
(c) The purported ‘no objection certificate’ granted in favour
of respondent No.6 should not have been found the basis
for rejecting the appellant’s claim as:-
• the same did not create any monopoly in its
favour;’
25
• it should not have been kept alive for an indefinite
period;
such a ‘no objection certificate’ did not have any
•
statutory force; and
• the date on which the scrutiny fee was paid should
have been considered to be the cut off date for the
purpose of considering the respective applications
for grant of letters of intent.
(iv) The letter of intent granted in favour of respondent No.6 was
violative of the guidelines issued by the Authority itself which,
it was bound to follow.
33. Mr. Shekhar Naphade, learned counsel appearing on behalf of
respondent Nos. 2 and 3, on the other hand contended:
(i) Bombay Municipal Corporation being the owner of the land
had a role to play and as ‘no objection certificate’ had been
granted in favour of respondent No.6, which having not been
withdrawn, remained valid.
26
(ii) A composite Scheme both in respect of Plot Nos. 559 and 569
was not maintainable as the same would be contrary to the
Town Planning Scheme of 1973 which has a statutory force.
(iii) The Slum Rehabilitation Scheme must cover either whole plot
or part of the plot but a scheme on two plots was legally
impermissible.
(iv) Consent of Bombay Municipal Corporation having not been
sought for and only a query having been made which was duly
replied, it was not legally permissible for the Authority to allow
the application of the appellant.
34. Mr. Arvind V. Savant, learned senior counsel appearing on behalf of
respondent No.4 and 5, would submit:
(i) That no objection certificate having been refused by the
st
Bombay Municipal Corporation in terms of its letter dated 31
th
August, 2001 in reply to the Authority’s letter dated 10
August, 2001, which having not been challenged, the impugned
order should not be interfered with.
(ii) In terms of Sections 3A; 3D ; 3K and ; 3 V of the 1971 Act the
State and the Slum Rehabilitation Authority, in absence of any
27
Regulation, were entitled to issue circulars/policy decisions and
guidelines from time to time.
(iii) The copy of the application produced by the appellant before
this Court being not the same, and furthermore, as from the
records it would appear that the requisite annexure being
Annexure II, having been furnished only in respect of final plot
No. 559 and not for No. 569, the appellant is not entitled to any
equitable relief being guilty of suppression of fact and/ or
misleading the court. As in some correspondences both plot
Nos. 559 and 569 (part) have been mentioned, her application
for both the plots was incomplete.
(iv) Appellant, as would appear from paragraphs 2.22 and 2.23 of
her writ application, was aware of the letter issued by the
st
Municipal Corporation dated 31 August, 2001 and hence she
is estopped and precluded from contending that she was not
aware thereof.
(v) In view of the decision of a Division Bench of the Bombay
High Court in Awdesh Vasistha Tiwari and others v. Chief
Executive Officer, Slum Rehabilitation Authority and Others
[2006 (4) Mh. L.J. 282] which has been upheld by a Full Bench
of the said Court in Tulsiwadi Navnirman Co-op. Housing
28
Society Ltd. v. State of Maharashtra [2007 (6) Mh. L.J. 851],
the authority cannot be said to have committed any illegality in
proceeding on the premise that unless the application of the
respondent No. 6 was disposed of, no other or further
application can be entertained.
(vi) The State government having laid down the scheme which may
not have the force of statute, the procedures laid down therein
were required to be followed.
35. Mr. Mukul Rohtagi, learned senior counsel appearing on behalf of
respondent No.6 would contend:
(i) Appellant being not the sole owner even of F. Plot No. 559 nor
any consent of the Corporation having been taken, the writ
petition should have been dismissed in limine as the premise on
which the same was filed was false.
(ii) The 1971 Act itself contemplates consent of the owner and in
the event the same is not given , his right has to be acquired in
terms of Section 14 of the Act and in that view of the matter,
the appellant has no locus standi to file application without the
consent of the Bombay Municipal Corporation.
29
(iii) All the persons living in the chawls have since given their
consent in favour of respondent No.6 and they being in the
transit camp for more than three years, this Court should not
interfere with the impugned judgment.
(iv) Huge construction having come up and the FSI available in
respect of 1081 sq. meters having already been consumed, no
further area is available for construction of any building at
present.
36. Mr. Pravin H. Parekh learned senior counsel appearing on behalf of
the impleaded respondent would urge:-
(i) The application required to be filed being only in respect of
1081 sq. meters which having not been complied with by the
appellant, the same had rightly been rejected by the Authority.
(ii) Appellant herself having filed the application in respect of
Final Plot No. 559 in the year 1994 and having not taken any
step to raise constructions for a long time is estopped and
precluded from contending that respondent No.6 should have
30
taken steps to raise construction after obtaining no objection
certificate from the Bombay Municipal Corporation in 1996.
(iii) Assuming that the said no objection certificate of 1996 could
not have been given effect to, in view of the fact that the
respective applications filed by the applicant and respondent
No.6 being for different areas and contained different schemes,
the Authority cannot be said to have acted arbitrarily or
unfairly.
37. Appellant indisputably filed a composite application for development
of a slum area, that is, both for plot No. 559, of which she is said to be the
owner, and plot No. 569 (part).
38. Contention of Mr. Rohtagi that she has made incorrect averments as
regards ownership of plot No. 559 in her writ application as the sale deed
executed in respect of the said plot being in the name of Subhash Venkatrao
Rajurkar, Asgarali Abdulhusain Jariwal and Roshan Meher Singh son of the
appellant is not of much significance. It is true that her son was a co-owner
along with two others. However, the co-owners, viz., Subhash Venkatrao
Rajurkar and Asgarali Abdulhusain Jariwal by affirming affidavits declared
31
that the said property in its entirety belonged to the appellant as a sole and
absolute owner. What would be the legal position in regard thereto is a
question which need not be gone into by us herein. We are not dealing with
a suit relating to declaration of title. The said Subhash Venkatrao Rajurkar
and Asgarali Abdulhusain Jariwal have not filed any suit. They have not
denied or disputed the title of the appellant. Suffice it to say that the title of
the appellant has been accepted by the authority as it in its impugned order
th
dated 28 June, 2006 expressly recorded that she is the owner of final plot
No. 559 “as per entries in the Survey Register of Island City of Mumbai”.
Appellant has also been shown to be the owner in the property for final plot
No. 559 maintained by the Superintendent of the Land Records.
39. For the purpose of determining the said question, the appellant must
be held to have disclosed the entire facts with sufficient particulars in the
manner in which she claimed herself to be the owner thereof in paragraphs
2.5, 2.6, 2.11 and 2.12 thereof. Pleadings, as is well known, must be read as
a whole. In any event, the absence of title or non-ownership is not a ground
on which the appellant’s application was rejected by the Authority or by the
High Court.
32
40. Contention of Mr. Naphade that the owner of a plot even in terms of
the slum rehabilitation scheme vis-à-vis Development Control Regulations
(DCR) has a say in the matter is not necessary to be determined finally.
Prima facie, however, the scheme does not say so. It is also difficult to
pronounce finally upon the question as to whether Regulation 5(3) read with
Regulation 33(10) in a situation of this nature would be attracted.
41. Regulation 5(3) is a general provision which mandates disclosure of
ownership in regard to the plot on which permission for development is
sought for. It is possible to contend that the slum development scheme,
however, stands on a different footing. Even assuming that it was
obligatory on the part of the authority to insist upon a no objection
certificate from the owner of the land in respect whereof our attention has
th
not been drawn to any statutory provision, the letter dated 15 October,
1996 cannot be said to be a no objection certificate. The said certificate has
been issued by a Ward Officer. It has not been shown that the Ward Officer
was competent to issue such a certificate.
42. In absence of any statutory provisions in terms whereof the
Corporation or for that matter any owner of the land was required to issue
no objection certificate, we do not find any reason to arrive at a conclusion
33
that the same amounts to a no objection certificate which was required to be
obtained in terms of the statutory provisions. What is meant by such a no
objection, in our opinion, should be considered from the point of view that
the BMC as a planning authority at the relevant point of time gave its
consent to carry out the rehabilitation project. If there was any impediment
whether statutory or otherwise, it was entitled to raise an objection in regard
thereto as for example, provision for sewarage was to be maintained
therefrom.
43. Regulations provide for exemption from compliance with various
other requirements such as mandatory open spaces, dimension of structure,
etc. Regulation 33(10) which is applicable to such a scheme does not
require that an application for development of a plot must be accompanied
by documents verifying the ownership of the plot, as the key requirement
thereof is consent of 70% of the eligible slum dwellers who may be rank
encroachers.
44. Unlike Appendix X, Annexure I does not require production of
documents of ownership of the title. What is required is disclosure as
regards the identity of the owner of the property as per property records
maintained by the City Survey Office. Even deed of lease is required to be
34
executed within a period of sixty days as would appear from Para 1.11 of
Appendix IV.
45. Submission of Mr. Diwan that Section 14 of the Act providing for
acquisition of land may not be held to be applicable in relation to a slum
development scheme need not go into. A larger question, viz., whether by
reason of the circulars issued by the State Development Authority which
admittedly do not have the force of the statutes, a valuable constitutional
right of property, as adumbrated under Article 300A of the Constitution of
India can be taken away, would have to necessarily be gone into therefor.
Validity of a circular or scheme providing for grant of a mandatory lease by
the owner of a land for a period of thirty years may have to be considered in
the light of the constitutional scheme in an appropriate case.
46. Such a provision, however, ex facie appears to be a mandatory one.
The owner has no choice. He does not make an option. If for obtaining
owner’s consent, no provision exists, keeping in view the fact that the 1971
Act and the scheme applied to the entire State of Maharashtra, the legality
of Regulation 5(3) only in respect of the Greater Bombay, may have to be
considered. However, as at present advised, we need not pronounce our
opinion in this case.
35
th
47. The certificate dated 15 October, 1996 (Annexure II) was, as noticed
hereinbefore, issued by a Ward Officer, which reads as under:
“Hence, as far as G/North Ward Office is
concerned, there is no objection to permit the
redevelopment of the portion occupied by the
locality known as Nikamwadi, Dholakawala
Chawl and part of Buddha Christianwadi at T.P.
Reserved Final Plot No. 569 T.P.S. IV (M) after
fulfilling the Town Planning/ Development Plan
reservation.”
48. The Ward Officer was merely performing his duties. He has no
authority to grant a no objection certificate on behalf of the Corporation. At
least no provision in relation thereto has been brought to our notice. It
merely contains a general verification of the eligibility of the occupants
intended to be covered by the Slum Rehabilitation Scheme. This takes us to
the question as to whether it was obligatory on the part of the appellant to
st
challenge the validity of the order dated 31 August, 2001.
49. Contention of the appellant is that the same had not been
communicated to her. It might not have been communicated to her, but
whereas there may be some justification therefore. She did not refer thereto
in her first and second writ application, but, even in the third writ
36
application, she did so as would appear from the statements made in
paragraphs 2.22 and 2.23.
50. The said letter was written in response to the authority’s letter dated
th
10 August, 2001, the relevant part whereof reads as under:
“Please find enclosed a copy of Slum
Rehabilitation Authority letter No.
SRA/Eng/636/GN/PL/LOI, dtd 8/8/2001. You
have already issued Ann-II on the F.P. Nos. 569
(pt) for 186 slum dwellers on 15/10/96 in favour
of Bhavani CHS (P). However, Architect Subhash
V. Rajurkar through developer Smt. Pramila Singh
has submitted S.R. Scheme for the slum dwellers
on F.P. No. 559 which includes 44 slum dwellers
on F.P. No. 569 (Pt) which belongs to MCGM.
These 44 slum dwellers have given consent in
favour of the developer Smt. Pramila Singh. You
are therefore requested to consider issue of Ann –
II in respect of those 44 slum dwellers as early as
possible.
Dy. Collector
Slum Rehabilitation Authority
Copy to the Executive Engineer, SRA (IV) with a
request to communicate whether there is any S.R.
Scheme with ref. to the Ann – II earlier issued by
the Ward Officer on 15/10/96.”
st
51. The Corporation in its letter dated 31 August, 2001 stated:
“Ref: No. SRA/297/EE/2001/Dy. Collr. dated
10.8.2001.
Sir,
37
With respect to above subject matter and
reference, I have to inform you that this office has
already forwarded Annexure II for Bhavani CHS
(P) at F.P. No. 569(Pt.) to your office on
15/10/1996. These occupants as stated in your
above reference letter were already accommodated
in the above proposed society. Hence issuing of
fresh Annexure II does not arise.
However, you may contact Chief Engineer
(D.P.) City for advise in the matter please.”
52. We would assume that in view of the purported simplification of the
procedure, such an annexure was required to be filed along with the
application, subject of course to the scrutiny thereof. It was required to be
verified. It was refused to be done on the plea that Annexure II had already
th
been issued in favour of the respondent No. 6 as far back on 15 October,
1996. Admittedly, whereas the application for development of slum area
filed by the respondent No. 6 was in respect of a part of Plot No. 569
admeasuring 3205 sq. mtrs. out of more than nine thousand square feet, the
application filed by the appellant was a composite application both for plot
Nos. 559 and 569 (part). Appellant herself contended that whereas 70% of
the inhabitants of the slum including the four chawls aforementioned hailed
from the other part (i.e. part other than area in question admeasuring 1081
sq. m.), the consent given by the slum dwellers in her favour were the
38
inhabitants of the four chawls only. If the appellant was aware of the
refusal on the part of the Corporation to carry out its obligation under the
Scheme, i.e., to verify Annexure II, which for one reason or the other, had
been refused to be carried out, in our opinion, it was necessary for her to
question the validity thereof.
Interpretation of Mr. Diwan that by reason of the said letter only the
Corporation has refused to verify the occupancy position for the purpose of
the Slum Rehabilitation Scheme and, thus, was not required to be
challenged, cannot be accepted. The authority was aware of the said letter
th
of the Ward Officer dated 15 October, 1996. It was in that view of the
matter, a request was made to communicate as to whether there had been
any other Slum Rehabilitation Scheme pending for consideration with
reference to the Annexure II which had been issued earlier by the Ward
th
Officer, i.e., on 15 October, 1996. It was in the aforementioned context
further verification was required to be made. Verification was, therefore,
required to be made. Consent, as noticed hereinbefore, was given by the
inhabitants of the slums in respect of the said 1081 sq. m of land only.
Their consent had not been obtained by the respondent No. 6. The schemes
propounded by the appellant and the respondent No. 6 were different ones.
Only a part of the scheme, viz., 1081 sq. m. of land was common. It was
substantially different in material particulars. In that view of the matter, in
39
our opinion, it was necessary for the appellant to question the validity
thereof.
53. Annexure II may not have any statutory force but when guidelines
were issued, an application for grant of sanction for development of a slum
area was required to be in conformity with the said guidelines, unless the
same is found to be ultra vires. No law contrary to the guidelines has been
pointed out to us.
54. This leads to the question as to whether the appellant filed Annexure I
in respect of plot No. 569 (part). The document which has been filed before
us being a copy of the application shows that the appellant in her
th
application dated 12 March, 2001 annexed Plan of F.P. 569 (Part) as Item
No. 7 and Annexure I for plot No. 569(Part). One of the grounds on which
the appellant’s application was rejected was that Annexure I for Plot No.
569 (part) had not been supplied. Before us the original record had been
produced. We have verified the same. In the original, such an annexure
had not been given. Even we have seen the requisite annexure. It was only
in respect of plot No. 559 and not for 569. Some explanation had been
sought to be offered that a copy was produced later on and in the office
copy of the forwarding letter an endorsement had been made. The items
40
mentioned at Item Nos. 8 and 9 in the original appeared after the words
“thanking you”. Ordinarily, they could have formed part of the original
application. Even otherwise enclosure of such an annexure was not
mentioned in the original letter. It is true that in various other documents
annexed with the said application, both the plots were mentioned.
Presumably, only on that basis, the officers of the authority in their
correspondences either with the appellant or with the Corporation referred
to both plot Nos. 559 and 569 (part) as would appear from their letters dated
th th
8 August, 2001 and 10 August, 2001.
55. There cannot be any doubt whatsoever that in their aforementioned
letters both plot Nos. 559 and 569 had been mentioned but it must have
been done on the basis of the other documents available on the record and
not on the basis of Annexure II. It is not the case of the appellant that in
fact a separate Annexure II had been enclosed with another letter at a
th
different point of time. Prior to 8 August, no such statement was made.
We having satisfied ourselves that the appellant did not annexe Annexure II
in respect of plot No. 569 (part) along with her original application, we do
th
not find any legal infirmity in the authority’s impugned order dated 28
June, 2006.
41
56. We, therefore, although may accept the contention of Mr. Diwan that
th
the second reason assigned in support of the said order dated 28 June, 2006
that financial capability of the appellant had not been certified by the
Financial Controller of the SRA as not correct, we have no other alternative
but to uphold the said order. In this view of the matter, it is not necessary
for us to consider other and further contentions raised by the parties hereto
including the observations made by the Division Bench of the High Court in
Awdesh Vasistha Tiwari (supra) and Tulsiwadi Navnirman Co-op. Housing
Society Ltd. (supra).
57. Appellant in paragraph 2.16 of her writ application referred to the
permission of the Deputy Commissioner himself to grant necessary sanction
for retaining 1081 sq. m. of land appurtenant to final plot No. 569 (part).
58. It is of some significance to note that the Corporation in paragraph 8
of its counter affidavit before this Court and the Authority also in paragraph
th
3(c) of its affidavit in reply dated 7 May, 2007 categorically stated in
st
regard to the legal effect of the said communication dated 31 August, 2001.
Paragraph 8 of the counter affidavit of the Corporation reads as under:
“8) I say that the petitioner further by her letter
dated 1/8/2001 claims the redevelopment of only
part portion admeasuring 1081 sq. mtrs. of F.P.
No. 569 and has requested to issue
42
N.O.C./Annexure for 44 Slum Dwellers. The
S.R.A. vide its letter dated 10.8.2001 requested the
Asst. Municipal Commissioner, G/North Ward to
consider the issue of those 44 slum dwellers on
F.P. No. 569(part) belonging to MCGM which are
intended to be included in proposal on F.P. 559
submitted by the Petitioner. I say that this
Respondent had rejected the application of
Petitioner for Annexure II on 31.8.2001, on the
grounds that these 44 slum dwellers on F.P. No.
569 belonging to MCGM are already included in
Annexure II of Bhavani Co-op. Housing Society
of F.P. No. 569(part), which is annexed at Exhibit
– ‘P’ page 82 of the writ petition No. 2849 of 2006
and it appears that the same has not been
challenged by the petitioner till this date. It is
incidentally necessary to mention that carving out
the area of the 4 chawls situated on F.P. No. 569
would amount to sub division of F.P. No. 569.”
59. Appellant did not traverse the said allegation that she had knowledge
thereabout. She merely raised legal contentions stating:
“8. In reply to this paragraph it is respectfully
submitted that it is partly a matter of record and it
is further submitted that these respondents have
wrongly rejected the request of the SRA to issue
Annexure – II in respect of the occupants of the
four chawls as the Annexure – II issued on
15.10.1996 was just a list of Slum Dwellers as the
area covered under it was not declared as Slum. It
is further submitted that the contention of the
Respondent No. 2 and 3 that carving out the area
of four chawls situated in F.P. 569 would amount
to sub division of F.P. NO. 569 is defeater by their
own act of sub dividing area admeasuring 3205 sq.
meters in an odd shape out of the total area of
9702 sq. meters which is the total area of F.P. 569.
43
The Respondent No. 2 and 3 have been a party to
such a Sub Division as per the Annexure P-28
annexed with the reply to counter affidavit of
Respondent No. 6. It is further submitted that
otherwise also in any case carving out the four
chawls situated on F.P. No. 569 would not amount
to sub division because of said four chawls are
separate entity as other areas which separate
names and entities as Jalanwadi, Budha Christian
Wadi, Ram & Shyam Wadi and Nikam Wadi
which are part of F.P. 569 and have segregated
themselves and are redevelop independently as per
the wishes of the occupants.”
60. Furthermore, it does not appear that any contention, as has been
sought to be raised before us, in regard to the interpretation of the said letter
st
dated 31 August, 2001 was advanced before the High Court. The
aforementioned averments also clearly show that a specific stand had been
taken both by the Corporation as also by the Authority that the scheme in
respect of 1081 sq. m. of plot No. 569 was not viable. Such a contention
having although not been raised before the High Court, this Court is not
precluded from considering the said question.
61. If the scheme is final and binding upon everybody, merger of the
plots is impermissible. Appellant does not deny or dispute that having
regard to the order passed by the High Court in plot No. 559 was reserved
for recreational purposes, and, thus, the authority could not have granted
44
any permission for development of that plot. Appellant being a developer
was surely aware of the aforementioned order of the High Court. Even if
she did not know thereabout, her contention that she was ready and willing
to develop the 1081 sq. m. occupied by the chawls independently could not
have been considered by the Authority for more than one reason, firstly,
because such an application was not before the authority; secondly, because
her application was stated to be a composite application; and thirdly,
because another application in respect of the said land had already been
pending.
62. For the reasons aforementioned, it is also not necessary for us to
consider as to whether in the aforementioned situation, the appellant is
entitled to any equitable relief vis-à-vis the respondent Nos. 6 and 7.
63. Before parting with the case, we must observe that we agree with the
submission of Mr. Diwan that in a case of this nature, the High Court was
required to go into the merit of the matter and should not have decided such
issues only on the ground of lack of locus standi of the appellant to maintain
the writ application. She had the requisite locus standi. Her writ
application, thus, deserved consideration on merit but as we have ourselves
45
gone through the entire records and heard the learned counsel for the parties
at length, it is not necessary for us to remit the matter to the High Court.
Mr. Diwan is further correct in his submission that the authority
having a statutory status should have considered the application filed by the
appellant at an early date. We fail to understand that if the policy of the
State as also the authority was to see that slum dwellers should be
rehabilitated and all modern facilities are made available to them so as to
make the city of Bombay a planned one, why the respondent No.6’s
application was kept pending since 1995 and it was permitted to deposit the
scrutiny fee only in the year 2004, i.e., much after the scrutiny fee deposited
by the appellant. It is also beyond our comprehension as to why no action
had been taken against the respondent No.6 by the Municipal Authority for
its inaction for such a long time. If the scheme was to be implemented with
sincerity as the policy decision professes, it was imperative for all the
statutory authorities to take appropriate action within a reasonable time.
Keeping in view the fate of a large number of people, hanging for a long
time at the hands of the statutory authority, the same itself may be held to be
unreasonable so as to attract the wrath of Article 14 of the Constitution of
India. The Municipal Corporation also does not appear to be correct in its
stand that Annexure-II issued in favour of the Respondent No.6 amounted
46
to a ‘No Objection Certificate’ and if that be so, the law as it then stood, the
question of issuance of such certificate at that point of time so as to bind it
for all time to come evidently was not comprehended thereunder. In any
view of the matter such a no objection certificate does not and cannot be
permitted to remain operative for a long time. It was in the aforementioned
backdrop that the authority also should have made all endeavours to dispose
of the appellant’s application forthwith. As the appellant’s application was
defective as has been found to be and as it has been contended that the same
could not have been taken into consideration, we fail to understand why the
same could not have been rejected at the threshold. There is absolutely no
reason as to why prompt action could not be taken by the authority. If a
person is not entitled to a relief he should be informed thereabout at an early
date so that if aggrieved thereby he can take recourse to the remedies
available to him in law.
We also fail to appreciate as to why in the earlier round of litigation,
the authority could not have explained its position so that filing of the
second and third writ petitions before the Bombay High Court as also the
SLP preferred before this Court by the appellant could have been avoided.
These acts of omission and commission on the part of the planning
authorities clearly go to show that a well thought out regulation so as to
meet these contingencies is imperative. We hope and trust that the authority
47
shall bestow its serious consideration in framing an appropriate regulation
in terms of 1971 Act as expeditiously as possible.
64. We, therefore, agree with the judgment of the High Court, albeit for
different reasons. Appeal is dismissed. No costs.
………………………….J.
[S.B. Sinha]
..…………………………J.
[Cyriac Joseph]
New Delhi;
December 19, 2008
48