GULMOHAR AREA SOCIETIES WELFARE GROUP AND 3 OTHERS vs. MUNICIPAL CORPORATION OF GREATER BOMBAY AND 5 OTHERS

2017:BHC-OS:8811-DB
ssm                                                                  1 wp­2476.15gp.sxw
 IN THE  HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 2476 OF 2015
1 Gulmohar Area Societies Welfare Group
102, Matruchaya,
Gulmohar Cross Road 6,
Juhu, Mumbai 400049.
2 Pranab Kishore Das,
th
Al­Hasanat, Plot 3/7, 10  Road,
JVPD Scheme, Juhu, Mumbai­400049
3 Ashoke Pandit,
605/3, Aroma Society,
Opp. Oshiwara Police Station,
Andheri (West) Mumbai 400 053.
4 Save Open Spaces,
605/3, Aroma Society,
Opp. Oshiwara Police Station,
Andheri (West) Mumbai 400 053. ….Petitioners
Vs.
1 Municipal Corporation of Greater 
Bombay, having its office at 
Municipal Corporation Building,
C.S.T. Mumbai­400 001.
2 Maharashtra Housing & Area
Development Authority,
Gruh Nirman Bhavan, Bandra (East),
Mumbai­400 050.
3 State of Maharashtra,
Mantralaya, Mumbai­400 032.
1/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:52 :::

ssm                                                                  2 wp­2476.15gp.sxw
4 Anjuman­E­Shiate Ali,
a Public Trust registered under 
the Bombay Public Trust Act,
1950 and also a society registered
under the Societies Registration Act
1960, having its office at
Badri Mahal, Dr. D.N. Road,
Fort, Mumbai­400 001.
through its Authorized Trustee
5 Parasmani Co­operative Housing
Society (Proposed), having its
Office at Krishna Kunj,
14, Nutan Laxmi Society,
N.S. Road No. 9, J.V.P.D.S.,
Mumbai­400 049, through its
Chief Promoter Shri Hemant Kotak
6 Juhuraj Co­operative Housing 
Society (Proposed), through its
Chief Promoter, Mr. Shabbir
Mulla Alihussain Pardawala,
Having his address at Flat No.2,
Ground Floor, Building No.2,
Zakaria Patel Compound, S.V. Road,
Malad (West), Mumbai­400 064. ….Respondents. 
WITH
WRIT PETITION (LODGING) NO. 1130 OF 2017
1 Al­Hasanat Cooperative Housing
Society, having its registered office
th
at Plot 3/7, 10  Road, JVPD
Scheme, Juhu, Mumbai­400 049.
2 Gulmohar Areas Societies 
Welfare Group
102, Matruchaya,
Gulmohar Cross Road 6,
2/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:52 :::

ssm                                                                  3 wp­2476.15gp.sxw
Juhu, Mumbai 400 049.
3 Save Open Spaces,
605/3, Aroma Society,
Opp. Oshiwara Police Station,
Andheri (West), Mumbai ­ 400 053.
4 Pranab Kishore Das,
th
Al­Hasanat, Plot 3/7, 10  Road,
JVPD Scheme, Juhu, Mumbai­400 049.
Vs.
1 Maharashtra Housing & Area
Development Authority,
Griha Nirman Bhavan, Bandra (East),
Mumbai­400 050.
2 S.S. Zende,
Vice President and Chief Executive 
Officer, Maharashtra Housing & Area
Development Authority,
Griha Nirman Bhavan, Bandra (East),
Mumbai­400 050.
3 Municipal Corporation of Greater 
Bombay, having its office at 
Municipal Corporation Building,
P.M. Road, V.T. Mumbai­400 002.
4 Anjuman­E­Shiate Ali,
a Public Trust registered under 
the Bombay Public Trust Act,
1950 and also a society registered
under the Societies Registration Act
1960, having its office at
Badri Mahal, Dr. D.N. Road,
Fort, Mumbai­400 001.
through its Authorized Trustee
3/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:52 :::

ssm                                                                  4 wp­2476.15gp.sxw
5 Juhu Lifestyle Co­operative Housing
Society Ltd. (Proposed), claiming to have
Its address at Old Plot No.3, being part
of land bearing CTS No. 196­A,
th
North­South, 10  Road,
JVPD Scheme, Juhu, Mumbai. ….Respondents.
Mr. Shiraz Rustomjee, Senior Counsel along with Ms. Shreya Parik, 
Ms. Sujata More and Ms.Aparjita Sen I/by M/s. Desai Desai Carrimjee 
and Mulla for the Petitioner in both Petitions.
Mr. Sagar Patil I/by Mr. Jernold Joseph Xaview for the Respondent 
No.1 ­MCGM.
Mr. Ravi Kadam, Senior counsel along with Mr. Vaibhav Parashuram 
for the Respondent No.2 in WP/2476/2015 and Respondent No.1 and 
2 in WPL/1130/2017.
Mr.   Dushyant   Kumar,   Asst.   Government   Pleader   for   the   State­ 
Respondent No.3 in WP/2476/2015.
Mr. Prasad Dhakephalkar, Senior Counsel along with Mr. Vivek Patil 
and Mr. Yogendra Shirwadkar I/by M/s. Vivek Patil and Associates for 
Respondent No.5 in WPL/1130/2017.
Mr. Aspi Chinoy, Senior Counsel along with Mr. Roop Vasudeo and Ms. 
Dipali Mainkar for Respondent No.4 in WPL/1130/2017.
Mr. Virag Tulzapurkar, Senior Counsel along with Mr. Vaibhav Joglekar 
and Mr. Ashok Paranjape, Mr. Deepan Dixit and Ms. Nazeen Kotwal 
i/by M/s. MDP and Partners for Respondent No.4 in WP/2476/2015.
Dr. Milind Sathe, Senior Counsel along with Mr. Roop Vasudeo and Mr. 
Nilesh Parmar for Respondent No.6 in WP/2476/2015.
CORAM   :  B.R. GAVAI AND
 RIYAZ I. CHAGLA, JJ.
       RESERVED ON        :   5 JULY 2017
     PRONOUNCED ON   : 19 JULY 2017
JUDGMENT (PER­ B.R. GAVAI, J.) :­
Since the facts and questions of law involved in both these 
Petitions  are   common,   the   Petitions  were   heard   together   and  are 
4/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:52 :::

ssm                                                                  5 wp­2476.15gp.sxw
disposed of by this common Judgment and Order.
2 The   first   Writ   Petition   No.   2476   of   2015   is   filed   by 
Gulmohar   Area   Societies   Welfare   Group   and   others   (hereinafter 
referred to as,  “2015 Petition”,  for short.).   Petitioner No.1 therein, is 
a Public Trust registered under the provisions of the Bombay Public 
Trust Act, 1950 and has been formed for protecting the interest of 
residents of the Gulmohar Road Area, in Juhu, wherein two plots 
which are the subject matter of the present Petitions are situated. 
Petitioner Nos. 2 and 3 are the residents of Juhu.   Petitioner No.2 
claims   to   be   an   Architect,   involved   in   the   planning,   design   and 
maintenance of public open spaces in the City of Mumbai, including 
Juhu Beach and Gateway of India.   Petitioner No.3 is a Filmmaker. 
Petitioner No.4 is an NGO, which claims to be committed to preserve 
and maintain the open spaces in the City of Mumbai. 
3 Insofar   as   the   second   Petition   is   concerned,   i.e.   Writ 
Petition (Lodging) No. 1130 of 2017 (hereinafter referred to as,  “2017 
Petition”,   for   short.),   the   Petitioners   therein   i.e.   Petitioner   No.2, 
Petitioner No.3 and Petitioner No.4, are also the Petitioners in the 
5/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:52 :::

ssm                                                                  6 wp­2476.15gp.sxw
earlier Petition.   Petitioner No.1 is a Co­operative Housing Society 
located on Old Plot No.3, sub­plot No. 7.
4 In   2015   Petition,   the   subject   matter   is   a   plot   of   land 
admeasuring 2000 sq. mtrs. (2,500 sq. yards) being a part of the land 
th 
bearing Plot No.6, CTS No. 29 of Survey No. 287 situated on 9
Wireless Road, JVPD Scheme, Juhu, whereas the subject matter of 
2017 Petition is a plot of land admeasuring 1687.18 sq. yards, bearing 
the part of the land being Old Plot No.3, CTS No. 196­A, North­ 
th
South, 10  Road, JVPD Scheme, Juhu, Mumbai.
  
5 For the sake of convenience, the Respondents herein, are 
referred to as mentioned in 2017 Petition. 
It appears that, after the independence, in the year 1950, 
the Juhu Residential Area in Mumbai, was being developed under the 
name of Juhu Ville Parle Development Scheme (for JVPD, Scheme”). 
It further appears that, at the relevant time the said work was being 
undertaken by the erstwhile Housing Board Commissioner of Bombay. 
The   larger   area   was   divided  into   plots   and  sub­plots.     It   further 
appears from the record that, Respondent No.4, which is a Public 
6/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:52 :::

ssm                                                                  7 wp­2476.15gp.sxw
Trust   and   which   claims   to   act   in   the   interest   of   Dawoodi   Bohra 
Community,   requested   the   then   Housing   Board   Commissioner   of 
Bombay to allot certain plots, which were further to be sub­divided 
and   alloted   to   the   various   individuals   and   Housing   Societies, 
comprising of the members of Dawoodi Bohra Community.  It further 
appears   that,   accordingly   there   was   correspondence   between   the 
Architect   of   Respondent   No.4,   the   Mumbai   Housing   Board 
(hereinafter referred to as,   “MHB” ) and the then Bombay Municipal 
Corporation,   which   is   now   the   Municipal   Corporation   of   Greater 
Mumbai (for short,  “the MCGM” ) with respect to Plot Nos. 1, 3, 5 and 
6,   totally   admeasuring   46850   sq.   yards,   for   allotment   to   the 
individuals   and   the   Housing   Societies   of   the   Dawoodi   Bohra 
Community.   It further appears that, finally the Bombay Municipal 
Corporation sanctioned the layout as submitted by the Architect of 
Respondent No.4 wherein, an area admeasuring 1687 sq. yards in plot 
No.3 and the area of 2500 sq. yards in Plot No. 6, were to be kept 
open for the purpose of garden.  Undisputedly, right from inception of 
the sanction of layout, these two plots namely sub­plot No. 14 in Plot 
No.3 (hereinafter referred to as “ Plot No. 3/14” ) admeasuring 1687 
sq. yards and sub­plot No.11 in Plot No.6 (hereinafter referred to as 
7/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:52 :::

ssm                                                                  8 wp­2476.15gp.sxw
“Plot No. 6/11” ) admeasuring 2500 sq. yards were either kept open or 
used for the garden purposes till very recently.  However, it appears 
that   subsequently,   when   the   Maharashtra   Housing   and   Area 
Development Authority (for short,  “the MHADA” ) submitted the entire 
layout plan of entire JVPD Scheme, admeasuring 580000 sq. yards, 
the said two plots were not shown as garden spaces and are shown as 
residential areas. 
6 Insofar as Plot No.6/11 is concerned, it appears that there 
was certain encroachment by the encroachers on the said plot.  The 
said encroachment came to be cleared by the MHADA in the year 
2003.  It appears that, initially the said plot came to be alloted by the 
State Government to one Parasmani Co­operative  Housing  Society 
(proposed)­Respondent No.5 (for short,  “Parasmani Society” ) in 2015 
Petition.     However,   it   appears   that,   on   15   February   2007,   the 
possession of the said plot was given to Respondent No 4­Anjuman­E­
Shiate Ali, A Public Trust (hereinafter referred to as  “Anjuman Trust” ), 
which gave rise to Writ Petition Nos. 1964 of 2007 and 2151 of 2009. 
It further appears that, there was a settlement between the Parasmani 
Society and the Anjuman Trust in the said proceedings. It further 
8/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:52 :::

ssm                                                                  9 wp­2476.15gp.sxw
appears that, Respondent No.5­therein namely Juhuraj Co­operative 
Housing Society (proposed), (for short,  “Juhuraj Society” ), also came 
to be included as a party Respondent in the said Writ Petitions.  As per 
the consent terms, it was agreed that the Anjuman Trust was entitled 
to the possession of the said plot and as per the original scheme, it 
selected Juhuraj Society, as a beneficiary of the said plot.  As per the 
consent terms, Respondent Nos. 1 and 2 therein, i.e. MHADA and 
MHB, were to execute the lease deed directly in favour of Respondent 
No.6­Juhuraj Society.   The   said   consent   terms   are   signed   by   the 
learned counsel appearing for the Parasmani Society, Anjuman Trust, 
as well as, Juhuraj Society and the said parties.  However, insofar as 
the signature of MHADA is concerned, the counsel representing for 
MHADA   has   signed   with   an   endorsement   “for   the   purpose   of 
identification” .  Both the Petitions came to be disposed of, in terms of 
the consent terms, by order dated 10 November 2014. 
7 The   Petitioner   i.e.   “Save   Open   Spaces”,   who   is   the 
Petitioner in both the Petitions, therefore, approached this Court for 
seeking Review of the said order dated 10 November 2014 by filing 
Review Petition (Lodging) Nos.98 of 2014 and 99 of 2014, contending 
9/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:52 :::

ssm                                                                  10 wp­2476.15gp.sxw
therein that in view of the layout plan the consent terms, which 
permitted construction on plot No. 6/11 was not permissible in law 
and therefore, sought review of the said order.  However, this Court 
vide order dated 19 January 2015, observed that the issue whether 
the plot is an open plot or can be developed or not, was not decided 
by the Minutes of Order and it is further observed that, the said issue 
will be decided by the MCGM or MHADA in accordance with law.  The 
Court further observed that, the Review Petitioners are not bound by 
the Minutes of the Order, filed by the parties in the Petitions. With 
these observations, the Review Petitions came to be disposed of.   
8 In this background, the Petitioners have approached this 
Court by the way of the 2015 Petition, claiming for various reliefs 
inter­alia, a declaration that the said plot forms part of the mandatory 
open space for the layout and cannot be built upon. The relief is also 
claimed that in the event, Respondent No.2 has already executed the 
lease   of   the   said   plot   in   favour   of   Respondent   No.6,   then   for   a 
declaration that the same is void, illegal and of no effect in law. 
9 Insofar as plot  No. 3/14  is concerned, the  Respondent 
10/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:52 :::

ssm                                                                  11 wp­2476.15gp.sxw
MHADA had granted license for beautification and maintenance of the 
garden to Petitioner No.1­Society.   It appears that, the Respondent 
Anjuman Trust somewhere in the year approached the Chief Executive 
Officer   (for   short,   “CEO” )   and   Vice   President   of   MHADA   for 
registration of Co­operative Society on the said plot.   However, the 
move was opposed by Petitioner No.1.  The CEO and Vice President of 
MHADA therefore, directed the Chief Officer of the MHB, to pass 
appropriate orders with respect to the claim of Anjuman Trust.  The 
Chief Officer, MHB, vide order dated 24 July 2013, rejected the claim 
of Anjuman Trust.  Being aggrieved by the order passed by the Chief 
Officer, MHB, the Anjuman Trust filed an Appeal before the CEO and 
Vice President, MHADA.   It appears that, in the said proceedings, 
Petitioner No.1 opposed the said Appeal on the ground that, it is 
barred by law of limitation because it is filed after 16 months.  It was 
also   objected   that   the   CEO   and   Vice   President,   MHADA   has   no 
jurisdiction to entertain the said Appeal and as such, the Appeal was 
not maintainable.  It appears that, the CEO and the Vice President of 
MHADA, who is impleaded in personal capacity as Respondent No.2, 
heard the matter on 3 October 2016 and vide impugned order dated 
21 March 2017, directed to lease the sub­plot No. 3/14 in favour of 
11/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:52 :::

ssm                                                                  12 wp­2476.15gp.sxw
beneficiaries,   selected   by   the   Anjuman   Trust   for   the   purpose   of 
construction. By the said order, he further directed to withdraw the 
proposal, which was earlier made by the MHADA in the year 2015, for 
showing these plots as reserved for garden.  Being aggrieved thereby, 
the 2017 Petition. 
10 Shri Rustomjee, the learned Senior Counsel appearing on 
behalf of the Petitioners, submits that the present case is a case of 
blatant misuse of the powers by Respondent No.2.  He further submits 
that,   when   the   Chief   Officer   of   the   MHB   had   found   that   the 
Respondent Anjuman Trust had no independent right in the Trust and 
that the plot in question was reserved for garden, Respondent No.2 
has grossly erred in allowing the purported Appeal of the Anjuman 
Trust.    The learned Senior Counsel submits that, the Appeal was not 
tenable inasmuch as, the statute and unless the statute provides for 
the Appeal, the Appeal would not be tenable. The learned Senior 
Counsel submits that, Respondent No.2 has assumed the jurisdiction, 
not vested in  him. The learned Senior Counsel submits that, when the 
Chief Officer by  an  elaborate  order  had  held  that  the Anjuman 
Trust had no independent right and it was only acting as a facilitator 
12/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:52 :::

ssm                                                                  13 wp­2476.15gp.sxw
for the other individuals and societies of the members of the Dawoodi 
Bohra Community, the decision of Respondent No.2 is contrary to 
record  and patently erroneous.  The learned Senior Counsel submits 
that, the Respondent Anjuman Trust was very well aware from the 
beginning that both these plots are  reserved for the garden.   He 
submits that, the layout, which was submitted by the Architect of the 
Respondent Anjuman Trust to the MCGM, itself shows these two plots 
as reserved for garden.     He submits that, however, the Respondent 
Anjuman Trust taking advantage of a slight mistake committed while 
submitting 1999 development plan, by which the said two plots were 
shown as residential area, with a malafide intention has attempted to 
create a right, which is not vested in it.  The learned Senior Counsel 
further submits that, Respondent   No.2, in collusion with the said 
Anjuman   Trust,   has  fallen   prey   to  the  illegal  design   of  the  land­
grabbers and allotted the plot for construction to the nominee of 
Anjuman Trust on the plot, which is reserved for garden space.  
11 The learned Senior Counsel submits that, Respondent No.2 
has erred in mixing the issue of reservation in a development plan and 
the reservation for the garden area in a particular layout.  He submits 
13/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:52 :::

ssm                                                                  14 wp­2476.15gp.sxw
that, the 1999 development plan submitted by the MHADA was for the 
entire JVPD area and as such, the reservations shown therein were 
totally different than the reservation which are required to be kept in 
a   particular   layout.     He   however,   submits   that   Respondent   No.4­
Anjuman Trust was very well aware from inception that the aforesaid 
two plots were reserved for the garden, in the layout situated on the 
46850   sq.   yards   of   land,   which   was   allotted   by   MHADA   to   the 
individuals   and   the   members   of   the   Dawoodi   Bohra   Community, 
through   the   Respondent­Anjuman   Trust.     He   submits   that   the 
Respondent Anjuman Trust only acted as an facilitator and has no 
independent right in any of the plots.   The learned Senior Counsel 
submits  that  under  the  provisions  of law as existing in  1967 i.e. 
Section 302 of the Bombay Municipal Corporation Act,   (for short, 
“the BMC Act” ) and Regulation 39 of the Development Control Rules, 
1967, it was mandatory to keep 15% open space in the layout and 
accordingly, the aforesaid two plots are kept reserved for garden area, 
in pursuance to the mandate of those statutory provisions.  He further 
submits that the perusal of the files of the MHADA itself would reveal 
that,   the   MHADA   had   committed   mistake   while   submitting   the 
development plan of 1999, since the said two plots were not shown as 
14/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:52 :::

ssm                                                                  15 wp­2476.15gp.sxw
reserved for garden.   It is submitted that, having realized the said 
mistake committed by it, the MHADA had sent the proposal to the 
MCGM for showing these two plots reserved for garden, so as to make 
out the deficiencies in the open space area, mandatorily required to be 
kept. 
12 Shri   Rustomjee,   the   learned   Senior   Counsel   further 
submits that, Respondent No.2 has totally ignored the earlier noting 
made by the then Chief Officer, MHB dated 21 October 2014, stating 
therein, that it is mandatory to keep those two plots open for garden, 
which noting was duly approved by the then CEO and Vice President. 
The learned Senior Counsel further submits that, Respondent No.2 
could not have ignored the earlier approval granted by his Predecessor 
in the office, to the proposal of Chief Officer, that these two plots are 
required to be kept reserved for garden.   He submits that, merely 
because a  person occupying the office changes, cannot be the ground 
for changing the decision taken by another person, who has earlier 
occupied the said office.  
13 Shri Rustomjee, the learned Senior Counsel submits that 
15/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:52 :::

ssm                                                                  16 wp­2476.15gp.sxw
upon perusal of the various noting in the various files of the MHADA it 
clearly reveals that, the requirement of open space as per the 1991 
Development Control Rules (for short,   “1991 DCR” ) is not met and 
therefore, in addition to maintain the open space, it was necessary to 
keep these two plots open for garden.  However, Respondent No.2 has 
totally ignored the same and permitted the land to be allotted to Juhu 
Lifestyle   Co­operative   Housing   Society   Limited   (proposed) 
(hereinafter referred to as   “Juhu Lifestyle Society”)   as  a nominee of 
Anjuman Trust.
14 The   learned   Senior   Counsel   further   submits   that,   the 
conduct   of   Respondent   No.2   also   shows   that   he   has   acted   in   a 
malafide manner.  He submits that, though the matter was heard by 
him in October 2016, the impugned order was passed in March 2017. 
He submits that though a copy was demanded, the same was not 
handed over to the Petitioners and as such, they are required to obtain 
the same by filing an application under the Right to Information Act, 
in the month of April 2017.  He further submits that, the manner in 
which, the lease deed is hastily executed by the MHADA, shows that 
Respondent   No.2   was   undoubtedly   interested   in   the   matter.     He 
16/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:52 :::

ssm                                                                  17 wp­2476.15gp.sxw
submits   that,   by   way   of   impugned   order,   Respondent   No.2   has 
permitted the large chunk of land for commercial exploitation by 
Respondent Anjuman Trust and Respondent Juhu Lifestyle Society, 
without the Respondent MHADA or the State, getting the slightest 
benefit of the same. 
15 In   the   2015   Petition,   the   learned  counsel   submits  that 
insofar as Plot No.6/11 is concerned, the perusal of the record would 
reveal  that,   though   the   Chief  Officer  of   the   MHB   has  specifically 
opposed   signing   of   the   consent   terms,   the   consent   terms   were 
recorded hastily and the order was obtained in terms of minutes of 
order, and a lease deed was executed in favour of Juhuraj Society as a 
nominee of Anjuman Trust.  He submits that, even in respect of the 
said   plot   also,   the   noting   of   the   MHADA   clearly   shows   that,   on 
account of deficit of open spaces in the scheme, the plots are required 
to be reserved as open spaces.  He submits that, however, the same is 
permitted to be commercially exploited by Anjuman Trust and the said 
Juhuraj Society for ulterior motives. He submits that, on perusal of the 
record it reveals that illegal consent terms were filed in this Court in 
Writ Petition Nos. 1964 of 2007 and 2151 of 2009 and after coming to 
17/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:52 :::

ssm                                                                  18 wp­2476.15gp.sxw
know about the orders passed by this Court in the said Petitions, the 
Petitioner   immediately   filed   Review   wherein,   this   Court   has 
specifically observed that the said consent terms were not binding on 
the Petitioners and that the said consent terms do not deal with the 
issue, as to whether the said plot is required to be kept open for 
garden or not.
 
16 The learned Senior Counsel, therefore, submits that this is 
a fit case wherein, this Court should allow the Petition and declare 
that the said two plots are mandatorily required to be kept as open 
space for garden and the lease deed executed in favour of the Juhuraj 
Society   and   Juhu   Lifestyle   Society   as   a   nominees   of   Respondent 
Anjuman Trust, are liable to be quashed and set aside. 
17 Shri,   Chinoy,   the   learned  Senior   Counsel   appearing   on 
behalf   of   the   Respondent­Anjuman   Trust,   submits   that   once   the 
MHADA had submitted 1999 plan, it is not at all permissible to go into 
the earlier documents.   He submits that in the 1999 layout, for the 
larger   area,   MHADA   has  shown   the   requisite   open   spaces,   which 
conform   to   the   1991   DCR   and   as   such,   the   contention   of   the 
18/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:52 :::

ssm                                                                  19 wp­2476.15gp.sxw
Petitioners with regard to the earlier layout, does not hold any water. 
He submits that, since under 1999 Development plan, these entire plot 
No.3 and plot No. 6 are shown as residential areas, the sub­plot 
Nos.14 and 11 of these plots, can vary well be used for construction 
for   residential   purposes   and   no   error   could   be   found   with   the 
impugned order. 
18 The   learned   Senior   Counsel   submits   that,   in   an 
administrative matter, merely because erroneously Respondent No.2 
has used the word  "Appeal",  cannot be a ground to interfere with the 
same.  He submits that in an administrative set up, a superior officer is 
always entitled  to  reverse  the  decision  of the  inferior  officer and 
therefore, much weightage should not be given to some erroneous 
words used in the impugned order.  He submits that, on perusal of the 
documents submitted by the MHADA with the MCGM dated 13 May 
1996, it clearly shows that in the revised layout submitted by the 
MHADA for the entire JVPD scheme, open area works out to 24.63% 
i.e. approximately 25% and as such requirement in the 1991 DCR has 
been duly complied with.  He submits that since the requirement of 
open   spaces   under   1991   Regulation   is   squarely   made   out,   the 
19/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:52 :::

ssm                                                                  20 wp­2476.15gp.sxw
contention of the Petitioners that these two additional plots should 
also be kept open space, is without substance.  
19 He submits that the said layout plan has been sanctioned 
by the MCGM on 15 October 1999, and since these two plots are not 
shown   as   open   plots   in   the   said   layout,   the   contention   of   the 
Petitioners needs to be rejected outright. 
20 Shri. Tulzapurkar, the learned Senior Counsel appearing 
on behalf of Respondent Anjuman Trust submits that insofar as the 
Petition filed by the Parasmani Society is concerned, the Respondent 
State Government, as well as, MHADA have clearly admitted that, 
though in the original layout, these two plots were shown as reserved 
for the garden, in a subsequent layout sanctioned by the MHADA 
these two plots are shown as residential area and as such, there is no 
impediment   for   developing   these   two   plots   for   construction   of 
residential buildings. 
21 Shri.   Sathe,   the   learned   Senior   Counsel   appearing   on 
behalf of Respondent­Juhuraj Society submits that the Respondent 
20/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:52 :::

ssm                                                                  21 wp­2476.15gp.sxw
Anjuman Trust has made the payment for all the plots between 1962 
to 1967.   He submits that, since the Anjuman Trust has made the 
payment,   it   had  an   absolute   right   to  assign   the   nominee   for  the 
purposes of execution of lease deed between MHADA and the said 
nominee.   He further submits that, the said right has been further 
crystallized in the consent terms on the basis of which, the consent 
decree came to be passed by this Court on 19 August 1975, in Appeal 
No. 54  of 1975. The  learned Senior Counsel  submits that, under 
Regulation   23   of   the   1991   DCR,   the   MHADA   has   submitted   the 
development plan.  He submits that, as a matter of fact, the said plot 
was encroached by the encroachers and the same was cleared by 
MHADA and Respondent Anjuman Trust.  The learned Senior Counsel 
submits that, again in view of the decree dated 10 November 2014, 
passed   on   the   basis   of   consent   terms   in   a   Writ   Petition   filed   by 
Parasmani Society, the Anjuman Trust had every right to nominate 
Respondent   Juhuraj   Society.  He   further   submits   that   since 
consequently the lease deed is executed in favour of Juhuraj Society 
by   MHADA,   the   said   Juhuraj   Society,   has   right   to   construct   the 
building for the residential purposes.   
21/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:52 :::

ssm                                                                  22 wp­2476.15gp.sxw
22 Shri Dhakephalkar, the learned Senior Counsel appearing 
for Respondent No. 5­Juhu Lifestyle Society, further submits that the 
Petitioners   in   2017   Petition   are   very   well   aware   that   the   plot   in 
question is for the residential purposes, inasmuch as while it was 
granted the permission to maintain the same as garden, in the said 
permission  itself,   it   is  specifically  mentioned  that   the   said  plot  is 
reserved for residential purposes. 
23 Mr.   Kadam,   the   learned   Senior   Counsel   appearing   on 
behalf of Respondent­MHADA submits that while examining the final 
decision of the Authority, it will not be permissible for the Court to 
examine the internal noting in the files made by the earlier officers. 
He further submits that the noting in the files made by the various 
officers,  including the earlier Vice  President  and  CEO  are for the 
purpose of internal administration and unless they culminate into the 
final decision, it will not be effective in law.  He further submits that 
without   going   into   the   niceties   of   the   arguments   regarding   the 
Appellate powers etc., it will have to be held, that in administrative 
hierarchy, the superior Authority always has a power to overrule or set 
aside the decision of the inferior Authority.  He therefore, submits that 
22/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:52 :::

ssm                                                                  23 wp­2476.15gp.sxw
no error could be found in the order of CEO and Vice President, 
MHADA for setting aside the orders passed by the Chief Officer of the 
MHB. 
24 All the learned Senior Counsel appearing for the respective 
Respondents pray for dismissal of both these Petitions.    
25 The   law   as   to   the   scope   of   Judicial   Review   of 
administrative action of the administrative authorities has been very 
well crystallized by their Lordships of the Apex Court in the case of 
1
  Tata Cellular Vs. Union of India    .     It will be relevant to refer to 
paragraph No. 77 of the Judgment of the Apex Court in the said case.
“77 The duty of the court is to confine itself to the 
question of legality.  Its concern should be:
1. Whether   a   decision­making   authority 
exceeded its powers?
2. Committed an error of law,
3. committed   a   breach   of   the   rules   of 
natural justice,
4. reached a decision which no reasonable 
tribunal would have reached or,
1 (1994) 6 SCC 651
23/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:52 :::

ssm                                                                  24 wp­2476.15gp.sxw
5. abused its powers.
Therefore, it is not for the court to determine whether 
a particular policy or particular decision taken in the 
fulfillment of that policy is fair. It is only concerned 
with the manner in which those decisions have been 
taken. The extent of the duty to act fairly will vary 
from case to case.   Shortly put, the grounds upon 
which an administrative action is subject to control 
by judicial review can be classified as under :
(i) Illegality: This means the decision­maker must 
understand correctly the law that regulates his 
decision­making power and must give effect to 
it.
(ii) Irrationality,   namely,   Wednesbury 
unreasonableness.
 (iii) Procedural impropriety.
The above are only the broad grounds but it does not 
rule out additional of further grounds in courts of  
time. As a matter of fact, in R v. Secretary of State for 
the Home Department ex Brind [(1991) 1 AC 696], 
Lord Diplock refers specifically to one development, 
namely, the possible recognition of the principle of 
proportionality.     In   all   these   cases   the   test   to   be 
adopted is that the court should, "consider whether 
something   has   gone   wrong   of   nature   and   degree 
which requires its intervention".”
26 It could thus be seen that, while exercising the powers of 
Judicial   Review   for   examining   the   decision   of   the   Respondent 
MHADA, we will have to restrict our enquiry to the decision making 
process of MHADA.  We would be entitled to interfere with the same 
24/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:52 :::

ssm                                                                  25 wp­2476.15gp.sxw
only if we find that the decision making process suffers from illegality, 
irrationalities or procedural impropriety.     
27 With   the   assistance   of   the   learned   Senior   Counsel 
appearing for the parties, we have scrutinized the entire material 
placed on record.   Since, most of the documents are the copies of the 
record of MCGM and the Respondent MHADA, there is not much 
dispute   about   the   said   documents.     As   such,   while   deciding   the 
present Petitions, we will have to deal with the issue, as to what are 
relevant   provisions   of   law   and   as   to   what   is   the   effect   of   the 
documents, which are part of the record of MHADA, MCGM and MHB. 
28 It   is   not   in   dispute   that,   initially   it   is  the   Respondent 
Anjuman   Trust,   who   had   approached   erstwhile   MHB   (Presently 
MHADA) for allotment of 46850 sq. yards of the land to the 59 
allottees,   i.e.   57   individual   allottees   and  2   proposed   Co­operative 
Housing Societies.  It is also not in dispute that the said area of 46850 
sq. yards is part of the larger JVPD Scheme, which was developed by 
MHADA, approximately in 580000 sq. yards.  It further appears from 
the material placed on record that there arose some dispute between 
25/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:52 :::

ssm                                                                  26 wp­2476.15gp.sxw
the MHADA on one hand and the Respondent­Anjuman Trust and four 
others on another hand. The said dispute ended into a decree which 
was passed in terms of consent terms in Appeal No. 54 of 1975 in 
Miscellaneous Petition No. 691 of 1968 dated 19 August 1975.  
29 It is relevant to refer to the following part of Regulation 39 
of 1967 Development Control Rules (for short, “ 1967 DCR”) , which 
reads thus­ 
“39. Layouts or Sub­divisions.­   (a) Layouts or sub­
division in residential and commercial zones;
(i) When   the   land   under   development   admeasures 
3,000 sq. yds. or more the owner of the land shall 
submit a proper layout or sub­division of his entire 
independent holding. 
(ii) In any such layout or sub­division 15 per cent of  
the  entire   holding   area   shall   be  reserved  for   a 
recreational   space   which   shall   be   as   far   as 
practicable in one place. 
(iii) No such recreational space shall admeasure less 
than 450 sq. yds. 
(iv) The   minimum   dimension   of   such   recreational 
space shall in no case be less than 25 feet and if 
the average width of such recreational space is less  
than 80 feet the length thereof shall not exceed 2½ 
times the average width.”
26/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:52 :::

ssm                                                                  27 wp­2476.15gp.sxw
30 It is also relevant to refer to Regulation 23 of the 1991 
DCR for Greater Bombay, 1991 which reads thus­
“23. Recreational/Amenity Open Spaces
(1) Open   spaces   in   residential   and   commercial 
layouts­
(a) Extent.­   In any layout or sub­division of vacant 
land in a residential and commercial zone, open spaces  
shall be provided as under:
(i) Area from 1001 sq.m. to 2500 sq.m. 15 per cent.
(ii) Areas from 2501 sq.m. to 10000 sq.m. 20 per cent.
(iii) Area above 10000 sq.m. 25 per cent.
These open spaces shall be exclusive of areas of 
accesses/internal   roads/designations   or   reservations, 
development plan roads and areas for road­widening 
and shall as far as possible be provided in one place.  
Where, however, the area of the layout or sub­division is  
more than 5000 sq.m., open spaces may be provided in 
more than one place, but at least one such places shall 
be not less than 1000 sq.m. In size.  Such recreational  
spaces will not be necessary in the case of land used for  
educational   institutions   with   attached   independent 
playgrounds.  Admissibility of FSI shall be as indicated 
in Regulation 35. 
(b) Minimum area.­  No such recreational space shall 
measure less than 125 sq.m.
(c) Minimum dimensions­ The minimum dimension 
of such recreational space shall not be less than 7.5 m.,  
and if the average width of such recreational space is less  
than 16.6 m., the length thereof shall not exceed 2½ 
times the average width. 
27/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:52 :::

ssm                                                                  28 wp­2476.15gp.sxw
(d) Access.­ Every plot meant for a recreational open 
space shall have an independent means of access, unless  
it is approachable directly from every building in the  
layout. 
(e) Ownership.­   The ownership of such recreational 
space shall vest, by provision in a deed conveyance, in all 
the property owners on account of whose holdings the 
recreational space is assigned.” 
31 It could thus be seen from the perusal of Regulation 39 of 
1967 DCR, that if the land under development admeasured 3000 sq. 
yards or more, the owner of the land was required to submit a proper 
layout plan or the sub­division of his entire independent holding. 
Clause (ii) of Regulation 39 further reveals that, in any such layout or 
sub­division 15 per cent of the entire holding area was required to be 
kept reserved for recreational space, which was further required to be 
as far as practicable in one space.   Clause (iii) requires that, such 
recreational space shall not to be less than 450 sq. yards.  Clause (iv) 
thereof deals with the dimensions of the plot of such recreational area. 
32 On perusal of Regulation 23 of the 1991 DCR, it would 
reveal that for different layouts or sub­divisions of different sizes in 
residential and commercial zone, different areas of open spaces are 
required to be provided.  For an area between 1001 sq. mtrs. to 2500 
28/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:52 :::

ssm                                                                  29 wp­2476.15gp.sxw
sq. mtrs. 15% open area is required to be provided.  For an area from 
2501   sq.   mtrs.   to   10000   sq.   mtrs.,   20%   area   is   required   to   be 
provided, whereas for an area of more than 10001 sq. mtrs., 25% of 
the area is required to be provided as open space of the layout or sub­
division.  Regulation 23 would further reveal that these open spaces 
are   exclusive   of   areas   of   accesses/internal   roads,   designations   or 
reservations, development plan roads and areas for road­widening.  It 
further provides that, as far as possible, the open area should be 
provided in one place. It further provides that, in an area of layout or 
sub­division, which are more than 5000 sq. mtrs. open spaces could be 
provided in more than one places, however, at least one of such places 
is required to be not less than 1000 sq. mtrs.  Clauses (b) and (c) of 
Regulation   23   deal   with   the   minimum   area   and   the   minimum 
dimensions.     Clause   (d)   provides   that,   every   plot   meant   for   a 
recreational open space should have an independent means of access, 
unless it is approachable directly from every building in the layout. 
Clause (e) provides that the ownership of such recreational spaces 
shall vest by provisions in a deed of conveyance, in all the property 
owners   on   account   of   whose   holdings   the   recreational   space   is 
assigned.  
29/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:52 :::

ssm                                                                  30 wp­2476.15gp.sxw
33 In the light of this legal position, we will have to scrutinize 
the documents on record, which are copies of the record of MCGM 
and MHADA. 
34 Vide communication dated 5 December 1962, one Yahya 
C. Merchant, the Chartered Architect  submitted an application on 
behalf of Anjuman Trust to the  Executive Engineer, Housing Bandra 
Division, Bombay 1,  for sub­ division of Plot Nos. 1, 3, 6 and 5.    The 
subject mentioned in the said Application was   “Low Income Group 
Housing Scheme­ Allotment of Plots at Irla Nalla, Juhu, to the members  
of the Dawoodi Bohra Community” .  It will be relevant to refer the said 
letter which reads thus:­
“With reference to the above, I am submitting herewith four  
copies of each Layout Plan showing the sub­division of Plots 
Nos. 1, 3, 6 & 5 in the above scheme.  I am also enclosing  
herewith list showing the names of the allottees and the 
areas allotted to them against their respective names for 
each plot.
Sub­division of Plot No.1 : This plot has been sub­
divided into 20 plots numbering from 1 to 20.  All  
the names of the allottees have been given and the 
areas marked against their names, except for Plot 
No.1, which name will be forwarded to you in due 
course.   A private road of 30 ft. wide has been  
30/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:52 :::

ssm                                                                  31 wp­2476.15gp.sxw
provided which is to be allotted in the joint names 
of the owners of Plots Nos. 6 to 15. 
Sub­division of Plot No. 3:­ This plot has been 
sub­divided into 14 plots numbering from 21 to 
34.  All the names of the allottees have been given 
and the areas marked against their names. Plot 
No.34 which has been kept as a recreational plot  
is to be allotted in the joint names of the owners  
of Plots Nos. 21 to 33. 
Sub­division of Plot No.6:­ This plot has been sub­
divided into plots numbering from 1 to 10, and 
the names of all the allottees have been given and 
the areas marked against their names. 
Sub­division of Plot No.5:­ This plot has been sub­
divided into 16 plots with a private road of 30 ft.  
wide.  Since the allotment of the plots has not yet  
taken place, the names of the allottees will be  
submitted to you in due course.
In order to effect the speedy allotment of the plots to the  
parties concerned, I have to request you to approve the 
plans submitted to you at your earliest and oblige.”
 
35 The perusal of the aforesaid letter would clearly reveal 
that the plot No.3 is sub divided into 14 plots.   Out of the said 14 
plots, 13 plots are to be allotted to the 13 persons whose names are 
th
annexed in the list to the said Application whereas, the 14  plot i.e. 
the garden plot is to be allotted in the joint names of the owners of 
Plot Nos. 21 to 33. The annexures of the said Application also reveals 
31/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:52 :::

ssm                                                                  32 wp­2476.15gp.sxw
that, it contains the names of the 13 individuals for plot Nos. 21 to 33 
whereas, on the garden plot names of all 13 persons are mentioned. 
36 However, it appears that since in the 1962 Application, the 
reservation of open space that was provided was of only 1627.09 sq. 
yards   in   plot   No.   3,   certain   discussions   between   the   Architect   of 
Anjuman Trust and MCGM took place.  It is further to be noted that, 
initially   in   plot   No.   6,   there   was   no   reservation.     As   such,   a 
communication dated 17 June 1965 came to be addressed by the said 
Yahya C. Merchant.   A reference is made in this letter that the BMC 
had sanctioned layout of the adjoining plot without insisting on 15% 
of the garden space.   However, it is pertinent to note the following 
contents of the said letter dated 17 June 1965, addressed to MCGM 
which reads thus­
“That the Housing Board has provided garden space of  
5% in the Scheme.
That the total area of Plots Nos. 1, 3, 5 and 6 is 46,850  
sq. yds.  In Plot Nos. 1 and 2, area of road is 1121 sq.  
yds. and 891 sq. yds. respectively totalling the area of 
roads – 2012 sq. yds.  Therefoe, the net area remaining  
for all the plots is 44,838 sq. yds. My clients now propose  
to leave the following area for the garden:
In Plot No.3 ­1687 sq. yds. and in Plot No.6 – 2500 sq.  
yds. totalling 4187 sq. yds. in all, which works out at 
32/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:52 :::

ssm                                                                  33 wp­2476.15gp.sxw
nearly 10% of the total area.  I am enclosing herewith a  
revised Layout Plan of Plot No.6 in triplicate. 
I have therefore, to request you to sanction the Layout of  
Plot Nos. 1, 3, 5 and 6 at your earliest, to enable my  
clients to proceed with the execution of the lease.”   
37 It could thus be seen that, the Respondent Anjuman Trust 
has agreed to provide 2500 sq. yards in plot No.6 as a garden area in 
addition to 1687 sq. yards area already provided in Plot No.3 earlier. 
The said letter further states that the said area of 4187 sq. yards, 
works out nearly 10% of the total area.   It further states that, the 
Housing Board has already provided the garden space area of 5% in 
the Scheme.  A communication dated 6 August 1965 is addressed by 
the City Engineer of Bombay Municipal Corporation to the Housing 
Commissioner, Bombay stating therein that, the garden and recreation 
area allotted in the whole scheme works out to less than 5% of the 
total area, as against the requirement of 38.7 acres calculated on 15% 
basis, actual open area kept is only 11.25 acres.  It is therefore, stated 
that the  Housing Board should reserve some of the plots as garden 
etc., in order to make up the deficiency to satisfy 15% requirement.  
38 Vide   another   communication   dated   2   November   1965, 
33/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:52 :::

ssm                                                                  34 wp­2476.15gp.sxw
addressed to the Housing Commissioner, the said Yahya C. Merchant 
has again reiterated that in Plot No. 3, area admeasuring 1687 sq. 
yards and in Plot No. 6, area admeasuring 2500 sq. yards totaling 
4187 sq. yards shall be reserved for garden.  Accordingly, in the year 
1967 the Standing Committee of BMC approved the sub­division of 
Plot No.3 wherein, Plot No.3/34 as numbered at that time has been 
shown to be reserved for “Garden”.   Similarly, vide order dated 3 
March 1967, Plot No.6 was sub­divided in 11 Plots wherein, Plot No. 
10 admeasuring 2500.50 sq. yards has been reserved for garden.  It 
can thus,  clearly be seen that while layouts for plot Nos. 3 and 6 were 
sanctioned by the BMC in the year 1967, one plot in each of these 
layouts, is specifically kept reserved for garden.  Undisputedly, though 
under   1991   DCR,   the   requirement   was   15%;   the   reservation   as 
proposed by the Architect of Anjuman Trust was approximately 10% 
i.e. even less than the requisite one.  Be that as it may be, it is clear 
from the record that in the year 1967, while sanctioning the layout, 
these two plots, one plot each in these two larger plots, have been 
reserved for garden.  
39 However,   it   appears   that,   when   MHADA   submitted   a 
34/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:52 :::

ssm                                                                  35 wp­2476.15gp.sxw
revised development plan on 15 October 1999, it submitted a layout 
of entire JVPD scheme.  It however, appears that, while submitting the 
said   development   plan,   the   details   of   the   internal   layouts,   as 
sanctioned by the BMC were not shown in the said layout and as such, 
the plots which are subject matter of the present Petitions, which are 
part of big plot Nos. 3 and 6 were shown as plots of Dawoodi Bohra 
Committee Co­operative Housing Society.  However, the internal sub­
division of the said bigger plots, as per the layouts sanctioned by the 
BMC has not been shown in the layout plan.  
40 It appears that, this error while submitting the amended 
layout plan, must have ignited ingenious idea in the mind of some 
land grabbers, so as to turn this obvious error into a gold mine. 
However, the same obvious error is explicit from not one, but many 
documents, which are part of the record. 
41 As discussed hereinabove, the aforesaid error appeared in 
1999   plan,   submitted   by   the   MHADA.     It   appears   that,   taking 
advantage of the same, land grabbers started making attempt to grab 
these two pieces of land, which by passage of time, had become gold 
35/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:52 :::

ssm                                                                  36 wp­2476.15gp.sxw
mine.  Insofar as plot No. 6/11 is concerned, it was initially allotted by 
the   State   Government   to   one   Parasmani   Society,   however,   the 
possession was given to Anjuman Trust.   The matter came up before 
this Court by way of Writ Petition Nos. 1964 of 2007 and 2151 of 
2009 and the consent terms were filed before this Court, on the basis 
of which, the orders came to be passed by the Division Bench of this 
Court on 10 November 2014.  It appears that, immediately after the 
order was passed in terms of the consent terms, the matter was moved 
at breakneck speed for executing the lease deed in favour of the 
Juhuraj   Society,   the   nominee   of   Anjuman   Trust.     When   the 
Petitioner­“Save Open Spaces”, came to know about this, they filed 
Review Petition, wherein the learned Vacation Judge of this Court, 
initially granted an ad­interim   order on 30 December 2014.   The 
Review Petitions were ultimately disposed of by this Court, on 19 
January 2015, as discussed herein above.  
42 It   further   appears   that   in   the   meantime,   Respondent 
Anjuman Trust approached the Vice President of MHADA by letter 
dated 9 November 2012, to give NOC for registration of the Co­
operative   Housing   Society   of   Plot   No.   3/14.     The   CEO   and   Vice 
36/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:53 :::

ssm                                                                  37 wp­2476.15gp.sxw
President referred the matter to the Chief Officer of the Mumbai 
Board.  The Chief Officer, by an elaborate reasoned order, held that 
the sub­plots, which were approved as a part of layout of the BMC, 
were leased to the beneficiaries already fixed by the Board and only 
the formalities like payment of the charges, approval of the plan etc. 
are to be done through the association.   The Chief Officer has also 
taken a view that, the plot which is a mandatory open space in the 
approved plan, according to the plan was to be leased out to the 
neighbouring societies for recreation purposes.  He further held that, 
the open space in question i.e. the said plot now belongs to MHADA 
and the disposal of the same will have to be done independently by 
MHADA, following the  guidelines laid down by the MHADA.  
43 It further appears that after the aforesaid order was passed 
by the Chief Officer, a communication was addressed by the MCGM 
on 31 October 2014.  As such, it appears that the Chief Officer of the 
Mumbai  Board  referred  the  matter  to  MHADA.     The  Architect  of 
MHADA submitted the noting as under on 15 December 2014.
“OFFICE NOTE:­
Sub:­ Revised layout plan for JVPD scheme at
Vile Parle (W). Mumbai.
37/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:53 :::

ssm                                                                  38 wp­2476.15gp.sxw
Submitted :
The Chief Officer/MB's office Note on pre­pages 
N/43 to N/47 may please be perused.   The revised  
layout of JVPD is submitted by Consultant Architect 
Shri   Sukhatme.     The   same   is   examined   and 
observations are as under :­
1. The above layout plan with 3 FSI and 1.2 FSI for 
CRZ affected area was earlier approved by Hon. 
VP/A. Is given on page N/15.   Thereafter, the 
layout was submitted to MCGM vide Arch./MB.'s 
letter dtd. 4­6­14 for grant of approval under  
revised DCR­33(5).
2. The MCGM vide their letter dtd. 31­10­14 has 
informed  the  discrepancies   in   the   layout   plan 
and compliance of the same is under process in 
Arch./MB's office.
3. In the meanwhile, it was noticed by Arch/MB's  
office that in the plans of 2 Societies of Bohra 
community, approved by MCGM, RG areas are 
shown on plots No. 5/285 admeasruing 2090.72 
sq.   mtrs.   and  on   plot   No.4/321   admeasuring 
1410.68 sq. mtrs. 
4. Since as per the layout approved by MCGM in  
the past, in the years 1967 & 1999 the said plot  
were shown without RG hence these Rg areas 
had remained to be shown on the layout plan 
submitted earlier for approval of Hon. VP/A..
5. However,   now   the   revised   layout   plan   is 
submitted   at   C/1009   incorporating   the   2   RG 
areas on the respective plots as mentioned above 
at Para­3. 
In view of above, the revised layout plan of  
38/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:53 :::

ssm                                                                  39 wp­2476.15gp.sxw
JVPD may be considered for approval.
Submitted for approval please.”
44 The noting was duly approved by the then Vice President 
vide his noting dated 24 December 2014.  Thus, it is abundantly clear 
that the then Vice President has granted approval for submitting of the 
revised plan by incorporating said two plots which are subject matter 
of the present Petitions, as recreational/garden area.   Not only this, 
but the Architect and the Planner of the MHADA, in pursuance to the 
aforesaid noting, addressed a communication dated 20 January 2015, 
to the Executive Engineer of MCGM to submit the proposed layout of 
JVPD.  It is relevant to refer to the said letter which reads thus­
“The existing J.V.P.D. Scheme, Vileparle (W) Colony 
was developed by Mumbai Housing Board.  The previsous  
layout is approved for 1.00 FSI on dated 15/10/1999 vide 
letter no. CE/1496/BS II WS LOKWS.
The   colony   is   basically   for   EWS,   LIG,   MIG,   HIG 
category T/s and sub divided plots.   As per the amended  
D.C.R.Clause   no.33   (5)   dt.   08/10/2013   this   office   has  
prepared   a   revised   layout   with   3.00   FSI   and   already  
submitted to your office vide letter under reference no.2 for  
further scrutiny and approval with all necessary documents  
(Copy   of   the   above   Reference   letter   No.2   is   enclosed  
herewith for ready reference). 
             As per the layout approved by Bombay Municipal     
Corporation   in   the   past   vide   No.   TP/LO/1891   Dt. 
03/03/1967, subdivided plot no.1, 3, 5 & 6 (old nos. of  
39/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:53 :::

ssm                                                                  40 wp­2476.15gp.sxw
plots) the two plots named as no. 3/34, 6/10 are reserved  
for   'Garden'   in   the   layout   admeasuring   1410.68m2 
(1687.18 sq. yards) & 2090.72 m2(2500.00 sq. yards)  
respectively.   The above mentioned plot nos. are old one. 
According to approval given in the past, revision made in  
the layout and submitted along with this letter.  The revised  
nos. of subdivided plots are now 3, 4, 5 & 6 and nos. of 
Garden plots are 4/321 & 5/285.   Now, The revision of  
said plots made in the layout and the set of revised layout 
submitting for the further approval. 
The compliances for your office letter dt. 31/10/2014 
will be submitted shortly for further necessary actions. 
You are hereby requested to approve the layout as 
revised   under   D.C.   Regulation   Clause   33(5)   dt. 
08/10/2013 with 3.00 FSI M/s. Shirish Sukhatme and 
Asso. Are appointed to follow up the matter as per the  
procedure and to obtain the approval to the layout from  
MCGM.”
(Emphasis supplied)
45 Thus,   it   is   clear   that   the   MHADA   itself   has   sent   the 
proposal to the MCGM for rectification of layout plan submitted in 
1999, for showing these two plots, as garden plots.  The copy of the 
map submitted along with the said letter, clearly shows that the two 
plots which are subject matters of the present Petitions, are garden 
plots.  In the background of this, the order impugned before us in the 
2017 Petition, is not only surprising, but shocking one.   We fail to 
understand, as to how Respondent No.2, when as per the approval 
40/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:53 :::

ssm                                                                  41 wp­2476.15gp.sxw
granted by his predecessor in office had sent a proposal for correction 
of 1999 layout plan showing the aforesaid two plots as reserved for 
garden,   could   have   passed   the   impugned   order,   holding   that   the 
Anjuman Trust has a complete and absolute right to nominate, select 
and reject the beneficiary in respect of sub­plot No.14 of plot No.3 and 
directed the Chief Officer, MHADA to take steps to withdraw the 
revised plan dated 20 January 2015 and further to take necessary 
steps to execute the lease agreement in favour of the beneficiary 
selected by Anjuman Trust and further directing the CEO, MHADA to 
take steps to hand over the possession of the plots to Anjuman Trust. 
It appears  that  Respondent  No.2  has  completely  lost   sight   of the 
doctrine of Public Trust. 
 
46 It would be relevant to refer to the following observations 
of Their Lordships of the Apex Court in the case of  M.C. Mehta Vs. 
2
  Kamal Nath & Ors.    
“25. The Public Trust Doctrine primarily rests on 
the   principle   that   certain   resources   like   air,   sea, 
waters and the forests have such a great importance  
to the people as a whole that it would be wholly 
unjustified   to   make   them   a   subject   of   private  
ownership.     The   said   resources   being   a   gift   of 
2 (1997) 1 SCC 388
41/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:53 :::

ssm                                                                  42 wp­2476.15gp.sxw
nature,   they   should   be   made   freely   available   to 
everyone   irrespective   of   the   status   in   life.   The  
doctrine enjoins upon the Government to protect the 
resources for the enjoyment of the general public 
rather   than   to   permit   their   use   for   private 
ownership or commercial purposes.”
47 In the case arising out of somewhat similar facts, Their 
Lordships of the Apex Court had an occasion to consider the issue in 
3
the case of    M.I.Builders Pvt. Ltd. Vs. Radhey Shyam Sahu & Ors.    .  
In the said case, Mahapalika who, under the statutory duties was to be 
trustee of an open space meant for garden, had converted the same 
for   construction   of   an   underground   shopping   complex.   It   will   be 
relevant to observe the following observations of Their Lordships.
50. Jhandewala Park, the park in question, has 
been in existence for a great number of years. It is 
situated   in   the   heart   of   Aminabad,   a   bustling 
commercial­cum­residential   locality   in   the  city   of 
Lucknow.   The   park   is   of   historical   importance. 
Because   of   the   construction   of   underground 
shopping complex and parking it may still have the  
appearance of a park with grass grown and path 
laid   but   it   has   lost   the   ingredients   of   a   park  
inasmuch as no plantation now can be grown. Trees 
cannot   be   planted   and   rather   while   making 
underground   construction   many   trees   have   been 
cut. Now it is more like a terrace park. Qualitatively 
it may still be a park but it is certainly a park of  
different   nature.   By   construction   of   underground 
shopping   complex   irreversible   changes   have   been 
3 (1999) 6 SCC 464
42/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:53 :::

ssm                                                                  43 wp­2476.15gp.sxw
made.  It was submitted that the park was acquired 
by the State Government in the year 1913 and was 
given to the Mahapalika for its management. This 
has not been controverted. Under Section 114 of the 
Act it is the obligatory duty of the Mahapalika to 
maintain public places, parks and plant trees. By 
allowing underground construction the Mahapalika 
has   deprived   itself   of   its   obligatory   duties   to 
maintain the park which cannot be permitted. But 
then   one   of   the   obligatory   functions   of   the 
Mahapalika under Section 114 is also to construct 
and maintain parking lots. To that extent some area 
of   the   park   could   be   used   for   the   purpose   of  
constructing an underground parking lot. But that 
can only be done after proper study has been made 
of the locality, including density of the population 
living in the area, the floating population and other 
certain   relevant   considerations.   This   study   was 
never done. The Mahapalika is the trustee for the 
proper   management   of  the  park.   When   the  true 
nature of the park, as it existed, is destroyed it  
would be violative of the doctrine of public trust as  
expounded by this Court in Span Resort Case [M.C. 
Mehta V. Kamal Nath, (1997) 1 SCC 388]”
48 As   an   officer   of   the   MHADA,   Respondent   No.2   was 
expected to act in a manner, which would have protected the rights of 
MHADA or the public at large, rather than showing the magnanimity 
of handing over such a precious piece of land to Anjuman Trust or its 
trustee, without State Government or the MHADA getting a single 
rupee   benefit.     In   the   present   case,   it   is  only   on   account   of the 
Petitioners knocking the doors of this Court at right time and on 
43/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:53 :::

ssm                                                                  44 wp­2476.15gp.sxw
account of the orders passed by this Court, the space which was 
reserved for garden in the sanctioned layout could be saved, which 
would have been otherwise utilized by the Respondents in collusion 
with each other for construction of huge residential complex.  If the 
Petitioners had not approached this Court, at the right juncture, the 
land­grabbers   would   have   been   successful   in   their   design   of 
converting   scarce   open   piece   meant   for   garden   into   a   residential 
complex for commercial exploitation.   As it is, the cities are having 
very less number of open spaces, which are lungs of the City.  We have 
no hesitation to hold that an attempt to destroy the open spaces 
meant for  garden, with ulterior motive  would  be  violative of the 
doctrine of public Trust. 
49 We   find   that,   the   impugned   order   in   2017   Petition   in 
addition to the aforesaid ground, is liable to be quashed and set aside 
on several grounds.  
50 Firstly,   none   of   the   Senior   Counsel   appearing   for   the 
Respondents   have   been   able   to   point   out   any   provision,   which 
provides   for   an   Appeal   before   Respondent   No.2   against   an   order 
44/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:53 :::

ssm                                                                  45 wp­2476.15gp.sxw
passed by CEO of MHADA.   The only answer given is that in an 
administrative   hierarchy,   it   is   always   permissible   to   the   superior 
Authority to set aside the order passed by the inferior Authority.  No 
doubt   that,   in   exercise   of   administrative   functions,   the   higher 
Authority   would   always   be   entitled   to   decide   in   public   interest, 
contrary to the decision of the subordinate Authority.   However by 
now, it is more than settled that an appeal would not be tenable, 
unless the statute specifically provides for it.   Respondent No.2 has 
dealt   with   the   said   issue   in   an   interesting   manner.     It   will   be 
appropriate to refer to what is observed by Respondent No.2, which 
reads thus­
7.3............Hence, the VP & CEO, MHADA, being the 
highest   executive   officer   of   MHADA,   has   all   the 
inherent powers including administrative powers to sit 
in   appeal/   revision   to   correct   the   mistakes/   errors 
committed by the regional boards of MHADA and its 
authorities being subordinate authorities.”
51 We find that from the perusal of the order it appears that 
the learned Authority has arrogated upon itself, the jurisdiction to 
decide the issue with regard to the title, which are exclusively within 
the jurisdiction of a Competent Civil Court. 
45/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:53 :::

ssm                                                                  46 wp­2476.15gp.sxw
52 The proceedings before Respondent No.2 reveal that the 
Petitioners had specifically raised an objection regarding limitation 
inasmuch as the Appeal was preferred after a period of 16 months 
from the order of Chief Officer of Mumbai Board.  However, it will be 
interesting to note, in what manner Respondent No.2 has dealt with 
the same, which reads thus:­
“(m) As   discussed   above,   the   Appellant   has 
rightly   contended   that   there   is   no   period   of 
limitation   provided   for   such   administrative 
appeal and hence, the appeal is not barred by 
law/ by limitation.  Moreover, the Appellant has 
filed   the   appeal   within   a   reasonable   period. 
Moreover,   in   view   of   the   finding   that   the 
impugned acts of offering and granting licence 
and the impugned order being incorrect, it cannot 
be held that the appeal suffers from delay and 
laches.” 
53 One more ground on which the order of the Respondent 
No.2 deserves to be set aside is that, the matter was heard on 3 
October   2016   whereas,   the   impugned  order  was  delivered   on   21 
March 2017, which period is almost of 6 months.  The Apex Court has 
deprecated this practice in the Judgment of   Anil Rai Vs. State of 
4
  Bihar      in paragraph No.9 which reads thus­
“9. It is true, that for the High Courts, no period 
4 (2001) 7 SCC 318
46/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:53 :::

ssm                                                                  47 wp­2476.15gp.sxw
for   pronouncement   of   judgment   is   contemplated 
either   under   the   Code   of   Civil   Procedure   or   the 
Criminal Procedure Code, but as the pronouncement 
of the judgment is a part of justice dispensation  
system, it has to be without delay. In a country like  
ours where people consider the Judges only second 
to God, efforts be made to strengthen that belief of  
the common man. Delay in disposal of the cases  
facilitates the people to raise eyebrows, sometimes 
genuinely   which,   if   not   checked,   may   shake   the 
confidence of the people in the judicial system. A 
time has come when the judiciary itself has to assert 
for preserving its stature, respect and regards for the 
attainment of the rule of law. For the fault of a few, 
the glorious and glittering name of the judiciary  
cannot be permitted to be made ugly.  It is the policy 
and purpose of law, to have speedy justice for which  
efforts are required to be made to come up to the  
expectation   of   the   society   of   ensuring   speedy, 
untainted and unpolluted justice.”
54 The perusal of the Judgment of the Apex Court in the case 
of  Anil Rai (Supra)  would reveal that the Hon'ble the Apex Court has 
held that even the High Courts should deliver the Judgments within a 
period of three months after hearing the matter.  We find that when 
the law laid down by the Apex Court requires the High Courts to 
decide   the   matter   within   three   months,   the   same   would   also   be 
applicable   to   the   Judicial   or   Quasi­judicial   authorities   exercising 
Judicial or Quasi­judicial powers.  In the present case, the matter has 
been decided almost after the period of six months from the date on 
47/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:53 :::

ssm                                                                  48 wp­2476.15gp.sxw
which it was heard by Respondent No.2.  On this ground also, we find 
that the decision of Respondent No.2 is liable to be quashed and set 
aside. 
55 The main reasoning given by Respondent No.2 for holding 
in favour of Anjuman Trust, is that Petitioner No.1 in 2017 Petition, 
has   not   challenged   the   development   plan   of   1991   and   approved 
layout of 1999.  Another reasoning given by the learned Authority is 
that 1991 development plan and approved layout of 1999, clearly 
override  the private layout of 1967­68.  We find that the reasonings 
are totally unsustainable.   The development plans would show the 
areas,   which   are   reserved   for   various   purposes,   like   commercial, 
playground, open spaces etc.  However, both 1967 DCR, as well as, 
1991 DCR specifically provide that certain areas should be kept as an 
open area, while dividing the plot into sub­plots and while making the 
layouts.   As already discussed hereinabove, 1967 DCR specifically 
provides that when the land under development is admeasuring 3000 
sq. mtrs. or more, 15% of the area is required to be reserved for 
recreational space.  Admittedly, the layout plan, which was submitted 
by the Architect of Respondent No.4, was for an area of 46850 sq. 
48/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:53 :::

ssm                                                                  49 wp­2476.15gp.sxw
yards.  It could thus, be seen that, the layout was for a area of more 
than 3000 sq. yards and as such, it was necessary to provide 15% of 
the land as open land/recreational area.   Even if the area of both 
these plots is counted together, it would not even make even 10% of 
the layout area.  Not only this, but the position would be amply clear 
from the communication of Architect of Respondent No.4 itself, dated 
5 December 1962 and 17 June 1965.  The position is also clear from 
the layout plans, which are sanctioned by the Corporation in the year 
1967.  
56 We further find that, when the earlier incumbent in the 
office of Respondent No.2 had approved sending the revised plan for 
including aforesaid two lands as reserved for garden and when such a 
proposal was already sent by MHADA to MCGM, Respondent No.2 
could   not   have   sat   over   in   an   Appeal,   over   the   decision   of   his 
predecessor  in   the   same   office   and  acting  totally  contrary   to the 
decision already taken. 
57 We further find that the reasonings given by Respondent 
No.2 that Anjuman Trust has an absolute right, is also totally incorrect 
49/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:53 :::

ssm                                                                  50 wp­2476.15gp.sxw
and contrary to the record.   We may refer to the communication 
addressed by the Respondent­Anjuman Trust, which is part of the 
record of the Petition, reads thus­  
“(1) In May 1959, it was decided to allott the above 
plots   to   the   members   of   the   Dawoodi   Bohra 
Community on individual basis as well as to the Co­
operative   Housing   Societies   to   be   formed   by   the 
members of the community with condition that all 
members  should belong to low­income  groups,  i.e. 
persons   having   annual   income   not   exceeding 
Rs.6,000/­ and that not more than one plot wil be 
allotted to each applicant and in case of co­operative  
societies no individual member will get more than 
550 sq. yds.  The Board therefore, asked the Anjuman 
Shiate   Ali,   the   Association   of   the   Dawoodi   Bohra 
Community  of   Bombay   to  introduce  to  the  Board 
such members and societies of the community.
(2) Accordingly 57 individuals and 2 Co­operative 
Housing Societies submitted their applications which 
were forwarded to the Housing Board with Lay out  
plans which were approved by the Housing Board. 
(3) Allottments of small lots were therefore, done to 
all the 57 individuals and 2 Co­operative Housing 
Societies   as   per   the   lay   out   plans   approved   and 
passed by the Housing Board. 
(4) I now submit, and as you will observe that the 
Anjuman Shiate Ali has acted all along as an Agent  
to   introduce   to   the   Board   Low   Income   Group 
members of the Dawoodi Bohra Community.  It has 
not acquired and will not acquire any title to the 
aforesaid   plot.     The   proposal   of   sub­division 
submitted to you is entirely on behalf of all the 57 
individuals and two co­operative societies.  Moreover, 
50/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:53 :::

ssm                                                                  51 wp­2476.15gp.sxw
allottments according to the plants submitted to you 
in 1961 has been done and approved by the Board. 
It   will   therefore   seriously   effect   and   upset   all   the 
individuals   and   two   co­operative   Societies,   on   of 
which has 45 and the other 23 members.”  
(emphasis supplied)
58 It   could   thus,   be   seen   that   the   Anjuman   Trust   clearly 
admitted that its role is only of introducing to the Board, members of 
the Society of the Dawoodi Bohra Community.   However, it is clear 
that the allotments were to be done to all 57 individuals, including 
two   Co­operative   Societies,   as   per   the   layout   plan   approved   and 
passed by the Housing Board.  In clear terms, the Anjuman Trust has 
admitted that, all along it acted as an agent to introduce to the Board, 
the Low Income Group members of Dawoodi Bohra Community and in 
that regard, had not acquired any title to the aforesaid plots.   It is 
further admitted that the proposal of the Dawoodi Bohra Community 
submitted   was   entirely   on   behalf   of   57   individuals   and   two   Co­
operative societies. The decree in terms of the consent terms in Appeal 
No. 54 of 1975, dated 19 August 1975, also clarifies this position. 
59 No doubt that the learned Senior Counsel appearing for 
the Respondents are right in contending that in the affidavit filed on 
51/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:53 :::

ssm                                                                  52 wp­2476.15gp.sxw
behalf of the State Government in the Petition filed by Parasmani 
Society i.e. Writ Petition No. 1964 of 2007 and Writ Petition No. 2151 
of 2009 and in the affidavit of MHADA, it is stated that the said plots 
are in residential zone.   However, in our view, that itself could not 
take the case of the Respondents any further.  If under 1967 DCR in a 
layout or sub­division, 15% area was required to be kept as an open 
area and that in furtherance thereof, if in the plans submitted by the 
Architect of Anjuman Trust, two plots were reserved as garden and 
that too only making out 10% of the land which is less than 15% as 
required and which plan was sanctioned by the then BMC in 1967, a 
statement   in   the   Affidavit   cannot   make   statutory   provisions 
redundant.   Equally,   showing  the   said   plot   in   the   residential   zone 
would not mean that if an area which as per the DCR is reserved as 
open space in the said layout, can also be used for the construction. 
In our view, acceptance of such an argument would be contrary to the 
Regulation 39 of 1967 DCR and Regulation 23 of the 1991 DCR.  In 
our considered view, merely because the State Government or the 
MHADA by filing an affidavit in the Petition state that the said larger 
plot   is   shown   as   residential   area,   itself   will   not   take   away   the 
reservation of a open area in a layout, which is reserved as per the 
52/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:53 :::

ssm                                                                  53 wp­2476.15gp.sxw
layout sanctioned by the MCGM.  
60 In our considered view, if such an argument is accepted, in 
the layouts in the residential zone, there would be no requirement of 
providing open space.  
61 We are therefore of the considered view that, both these 
Plot Nos. 3/14 and 6/11, which were reserved as garden spaces, as 
per the layout sanctioned in the year 1967 by the then BMC/MCGM, 
could   not   have   been   allotted   for   the   construction   of   residential 
purposes.  We are also of the considered view that the view taken by 
the Chief Officer of the MHB, which was duly approved by the then 
Vice President/CEO, holding that the revision requires to be done in 
1999 plan, to show these two plots as a reserved for garden, are in 
accordance with law and in any case, in the larger public interest.  We 
find   that   Respondent   No.2,   apart   from   the   issues   regarding   the 
jurisdiction   and   limitation,   has   grossly   erred   in   setting   aside   the 
decision   of   his   predecessor   and   directing   the   Chief   Architect   to 
withdraw the revised plans submitted by MHADA to MCGM vide order 
dated 21 March 2017.  Thus, impugned order is not only illegal but, 
53/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:53 :::

ssm                                                                  54 wp­2476.15gp.sxw
totally contrary to the public interest.  We also have no hesitation in 
holding that Respondent No.2 has also grossly erred in giving the 
declaration that Anjuman Trust has complete and absolute rights to 
nominate, select, reject the beneficiary in respect of the sub­plot 14 of 
Plot No. 3.   In our considered view, the directions in the impugned 
order of Respondent No.2 to take forthwith steps for executing the 
lease deed in favour of the beneficiary selected by Anjuman Trust and 
also to hand over the possession, in respect of the said plots, coupled 
with   the   manner   in   which   the   lease   deeds   were   executed   at   a 
breakneck speed, create great degree of suspicion.  Furthermore, the 
refusal to supply the copy of the impugned order to the Petitioners, 
makes the entire situation suspicious.  
62 Insofar as 2015 Petition is concerned as already discussed 
hereinabove, we are of the considered view that even the plot which is 
subject matter of the said Petition, is reserved in lay out sanctioned by 
the BMC/MCGM in the year 1967 for open space/garden space.  As 
such, neither the State Government nor the MHADA had a right to 
allot it to anyone.   We find that the action of Respondents in first 
allotting it to Parasmani Society, then handing over the possession to 
54/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:53 :::

ssm                                                                  55 wp­2476.15gp.sxw
Anjuman Trust are contrary to the provisions of law.  We are also of 
the considered view that the consent terms, entered into between the 
Parasmani Society, Anjuman Trust and Juhu Society, thereby agreeing 
that the Anjuman Society is entitled to nominate the beneficiary to 
plot   No.   6/11   and   further   agreeing   to   nominate   the   Respondent 
Juhuraj Society for the purpose of executing lease deed between the 
MHADA and Juhuraj Society are also not legal and valid.  In any case, 
the said were not binding on MHADA.  We are surprised as to how 
inspite of a specific written noting made by the Chief Officer of MHB 
that MHADA should not approve the consent terms, MHADA has put 
up the signature on the consent terms, may be only for the purpose of 
identification.  We are of the considered view that MHADA ought not 
to   have   been   a   party   to   such   collusive   and   illegal   act   between 
Parasmani Society, Anjuman Trust and Juhuraj Society.  We are also of 
the considered view that hasty manner in which the lease deed is 
executed in favour of Juhuraj Society by MHADA also creates great 
degree of suspicion. 
63 Applying   the   principles   of   law   as   laid   down   by   their 
Lordships of the Apex Court in the case of  Tata Cellular (Supra)  we 
55/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:53 :::

ssm                                                                  56 wp­2476.15gp.sxw
find that the decision making process of Respondent No.2 MHADA is 
liable to be vitiated on all the three grounds as carved out by their 
Lordships in the said case.  We find that Respondent No.2 has totally 
erred in mixing the reservation as provided in the development plan 
and the open space as required to be kept in layout as per the 1967 
DCR and 1991 DCR.   We have no hesitation in holding that the 
decisions to allot lease in favor of Juhuraj Society and Juhu Lifestyle 
Society as a nominee of Anjuman Trust, are totally contrary to the 
DCRs of 1967 and 1991 and as such, the decision maker has not 
understood the law correctly and therefore the decision suffers on the 
ground of illegality.  We further find that the decision by MHADA to 
allot plots, meant to be kept as an open space and that too to the 
nominee of the Anjuman Trust and parting away with a Gold Mine 
giving   enormous   benefit   to   private   parties,   without   the   public 
exchequer getting slightest benefit thereof, would came within the 
ambit   of   “irrationality” .     We   further   find   that   the   decision   of 
Respondent   No.2   in   overlooking   the   earlier   approval   by   his 
predecessor in office, of sending a revised plan for showing these two 
plots as reserved for open space/garden and further overlooking the 
well reasoned order passed by the Chief Officer of the Mumbai Board, 
56/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:53 :::

ssm                                                                  57 wp­2476.15gp.sxw
would also suffer on the ground of “procedural impropriety”.  In any 
case, the decision of Respondent No. 2 is totally against the public 
interest.  
64 In that view of the matter, we are inclined to allow these 
Petitions in the following terms.
ORDER
a) Order   dated   21   March   2017,   passed   by 
Respondent   No.2­MHADA   is   quashed   and   set 
aside.  
b) It is held and declared that Plot No.6/11, bearing 
th 
CTS No. 29 of Survey No. 287 situated on 9
Wireless   Road,   JVPD   Scheme,   Juhu, 
admeasuring (2,500 sq. yards) which is subject 
matter of 2015 Petition, and; Plot No.3/14, CTS 
th
No.   196­A,   North­South,   10   Road,   JVPD 
Scheme,   Juhu,   Mumbai,   admeasuring  1687.18 
sq.   yards,   which   is   subject   matter   of   2017 
Petition   are   required   to   be   kept   as   an   open 
57/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:53 :::

ssm                                                                  58 wp­2476.15gp.sxw
garden space, as per the layout sanctioned by 
Respondent BMC/MCGM in 1967. 
c) It   is   further   held   and   declared   that   no 
construction   activities   can   be   permitted   to   be 
carried out on the aforeseaid two plots.
d) Consequently,   the   lease   deed   executed   by   the 
Respondent­   No.2­MHADA   in   favour   of 
Respondent Nos. 6­Juhuraj Co­operative Housing 
Society (Proposed) in Writ Petition No. 2476 of 
2015   and  Respondent   No.5­Juhu   Lifestyle   Co­
operative   Housing   Society   Ltd.   (Proposed)   in 
Writ Petition (Lodging) No. 1130 of 2017 are 
quashed and set side. 
e) It   is   held   and   declared   that   the   proposal 
submitted   by   Respondent­MHADA   as   per   the 
approval granted by the predecessor in the office 
of Respondent No.2 dated 20 January 2015, is in 
58/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:53 :::

ssm                                                                  59 wp­2476.15gp.sxw
accordance with law and that the Respondent 
MCGM shall consider the same to be legal and 
valid and shall take necessary decision on the 
said   proposal   in   the   light   of   what   has   been 
observed   hereinabove,   within   a   period   of   six 
weeks from today. 
f) We impose costs of Rs.2,00,000/­ (Rupees Two 
Lakhs only) each on Respondent No.4­Anjuman 
Trust and Respondent No.6­Juhuraj Co­operative 
Housing  Society  (Proposed)  and  Rs.1,00,000/­ 
(Rupees One Lakh only) on Respondent No.2­
MHADA in Writ Petition No. 2476 of 2015, to be 
paid to the Petitioners within a period of two 
weeks   from   today.     We   also   impose   costs   of 
Rs.2,00,000/­ (Rupees Two Lakhs only) each on 
Respondent   No.4­Anjuman   Trust   and 
Respondent   No.5­Juhu   Lifestyle   Co­operative 
Housing  Society  (Proposed)  and  Rs.1,00,000/­ 
(Rupees One Lakh only) on Respondent No.1­
59/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:53 :::

ssm                                                                  60 wp­2476.15gp.sxw
MHADA in Writ Petition (Lodging) No. 1130 of 
2017,   to   be   paid   to   the   Petitioners   within   a 
period of two weeks from today.   We further 
direct   the   Respondent­MHADA   to   recover   the 
costs   from   the   person   who   are   found   to   be 
responsible for the actions which we have held 
to be illegal. 
g) Rule is made absolute in the aforesaid terms.
h) At this stage, the learned counsel appearing for 
the   Petitioners   graciously   state   that,   the 
Petitioners are not interested in costs and the 
same to be paid to the Maharashtra State Legal 
Services Authority, as a donation on behalf of the 
Petitioners.   We therefore, direct the aforesaid 
Respondents   to   deposit   the   costs   by   Demand 
Draft to be drawn in favour of   “STATE LEGAL 
AID FUND”   within a period of two weeks from 
today. 
60/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:53 :::

ssm                                                                  61 wp­2476.15gp.sxw
i) At this stage, the learned counsel appearing on 
behalf of Respondents ­ Anjuman Trust, Juhuraj 
Co­operative Housing Society (Proposed), Juhu 
Lifestyle   Co­operative   Housing   Society 
(Proposed)  and  MHADA,   pray  for  stay  to  the 
implementation of the order passed by us for the 
period of eight weeks from today.   Taking into 
consideration, the view which we have taken, we 
are   not   inclined  to  consider   the   prayer.     The 
prayer for stay is accordingly rejected. 
   (RIYAZ I. CHAGLA J.)   ( B.R. GAVAI J.)
61/61
::: Uploaded on - 19/07/2017 ::: Downloaded on - 26/06/2024 07:29:53 :::