Gujarat High Court
Delux Land Organizers vs The State Of Gujarat And Ors. on 22 August, 1990
Equivalent citations: AIR1992GUJ75, (1992)1GLR116, AIR 1992 GUJARAT 75
ORDER
1. The petitioner seeks to challenge the impugned orders at Annexures 'H' Colly and I whereby while granting exemption under S. 20(1)(b) of the Urban Land (Ceiling and Regulation) Act, 1976 (hereinafter referred to as the 'said Act) on the ground of undue hardship the Government imposed the condition of paying penalty of 20 per cent of the value of the land in accordance with the directions issued in the circular dated 13th June 1979 referred to in the order at Annexure-H collectively. The challenge against the other orders at Annexure-H collectively, by which permission granted under S. 27 by the competent authority was revoked by the Government, was given up at hearing of this petition by the learned counsel appearing for the petitioner on the ground that it did not survive since exemption was granted under S. 20(1)(b) of the said Act and in view of the decision of the Supreme Court in the case of Bhim Singhji v. Union of India reported in AIR 1981 SC 234 in which the Supreme Court held that the provision of sub-section (1) of S. 27 of the Act was invalid in so far as it seeks to affect a citizen's right to dispose of his urban property in an urban agglomeration within the ceiling limits. Therefore, both the sides addressed this Court only on the question as to whether the land was vacant land and whether penalty could be imposed while granting exemption under S. 20(1)(b) of the said Act. Miss V.P. Shah, learned counsel for the petitioner submitted that in view of the provisions of S. 2(q)(ii) of the said Act, since the construction on the land was being carried on, on the appointed day i.e. on 28-1-1976, the land was not a vacant land and, therefore, the provisions of the said Act will not apply to the said land bearing final plot No. 703, 704 B-1-1 of Ellis bridge Town Planning Scheme No. 3. She further argued that even assuming that the Act applies, the Government could not impose the penalty under its Circular dated 13-6-1979 because the earlier Circular issued by the Central Government did not envisage imposition of any such penalty while granting exemption under S. 20(1)(b) on the ground of undue hardship. She also submitted that under Rule 3 of the Building Rules the petitioner had given notice in November 1979 and since the Municipal Commissioner did not reject the plans the petitioner could have validly started construction after one month of the notice and within one year thereof. Therefore the construction started by the petitioner was in accordance with the byelaws. Learned counsel for the petitioner further submitted that when the revised plans were sanctioned on 6-2-1976, it had the effect of validating the construction and therefore even if the construction was being done on the appointed day without the approval of the authority, the subsequent approval related back so as to make the construction on the appointed day valid within the meaning of S. 2(q)(ii) of the said Act.
2. Mr. H. B. Antani, learned Assistant Government Pleader appearing for the respondents contended that as per paragraph 5(1) of the guidelines issued by the State Government in its Circular dated 13th June 1979 at Anenxure-D, the penalty was validly imposed. He submitted that S. 20 of the said Act empowers the Government to grant such exemption subject to such conditions as may be specified in the order. He, therefore, submitted that the Government had discretion to lay down a condition imposing such penalty. He relied upon the decision of this High Court in the case of Manilal Hiralal Doshi v. State of Gujarat reported in 1985 GLH 222 : (AIR 1985 Guj 47) in support of his contention and submitted that the Government can issue general guidelines on the exercise of powers under S. 20 and therefore it could impose such condition of penalty.
3. The definition of "vacant land" under S. 2(q) excludes the land occupied by any building which was constructed before, or was being constructed on, the appointed day i.e. 28-1-1976 with the approval of the appropriate authority and the land, appurtenant to such building in an area where there are building regulations. Admittedly no sanction was granted to the revised plans before 6-2-1976. Therefore the construction at whatever stage it may have been, which was going on, on the appointed day i.e. on 28-1-1976, was being done without the approval of the appointing authority on that day. From a copy of the plan, which is annexed, to the petition it appears that the commencement certificate was granted by the Municipal Corporation on 6-2-1976. The requirement under S. 2(q) of the said Act that the construction which was carried on, on the appointed day should be with the approval of the appropriate authority, will have an overriding effect over any provision in the building regulations by which construction which is made initially without the approval is regularised by subsequent sanction of plans and approval. This would be so in view of the provision of S. 42 of the said Act which lay down that the provision of the said Act shall have effect notwithstanding anything inconsistent therewith in any other law for the time being in force or any custom, usage or agreement or decree or order of a court, tribunal or other authority. Therefore, even if the subsequent sanction granted on 6-2-76 to the revised plans may have had the effect of validating the construction under the Municipal Building Regulations, it would not amount to an approval at the time of construction on the appointed day for the purpose of the provisions of S. 2(q)(ii) of the said Act. In this view of the matter Rule 3 contained in Chapter XII of the Schedule A to the Bombay Provincial Municipal Corporations Act, 1949 under which the person who has given notice under Section 253 or 254 of that Act could proceed with the building work when the Commissioner fails to intimate his approval of the proposed building or work, cannot help the petitioner. Therefore, the said, land cannot be excluded from the expression "Vacant Land" as defined under S. 2(q) of the said Act and would, therefore, be governed by the provisions of the said Act. From the facts on record it does appear that on 28th January 1976 i.e. the appointed day, construction was being done on the said land though the building plans were sanctioned only on 6th June 1976. The question arose before the Central Government as to how lands in urban agglomeration on which construction activities had commenced after the appointed day but before the commencement of the Act i.e. before 17-2-76 should be treated and the Central Government issued guidelines by their Circular letter No. 1/ 243 / 76-UCU dated 19th November 1976 (Annexure-6). It is observed in the said Circular that the Bill was introduced in the Lok Sabha on 28th January 1976, which was, therefore, the appointed day for the purpose of the Act in the concerned States and Union Territories referred to, there was -no ban on sanctioning of building plans or construction of buildings in accordance with sanctions already issued by the municipal authorities. Till the Bill was passed and received the assent of the President, therefore, there could not be said to be any law preventing the sanctioning of building plans and starting of construction of buildings in accordance with plans already approved. In that context the question arose for consideration as to how such lands on which construction was commenced between the appointed day and before the commencement of the Act in accordance with building plans sanctioned by the appropriate authority should be treated and whether the land occupied by the building and land appurtenant thereto including the additional extent up to 500 sq. mrts. of contiguous vacant land with a building with a dwelling unit therein should be allowed. The Government of India directed in paragraph 3 of the said Circular that in all cases where private parties have started construction in accordance with approved building plans before the commencement of the Act, the benefit of land occupied by the building and the land appurtenant thereto might be extended to them also since otherwise it would put them to hardship. The Government of India, therefore, gave directions in paragraph 4 of the Circular to the State Governments to grant exemption under S. 20(1)(b) of the said Act on applications being received from such parties. In the present case the plans were approved on 6-2-1976 i.e. before the commencement of the Act. It is, therefore, not disputed that the exemption which has been granted to the petitioner under S. 20(1)(b) of the said Act is in accordance with the directions issued by the Central Government in the circular dated 19-11-1976.
4. Mr. Antani, learned counsel for the respondents however, argued that it was up to the State Government to issue additional guidelines over and above the guidelines and in directions given by the Central Government in the aforesaid Circular. In the case of Manilal Hiralal Doshi v. State of Gujarat (supra) on which reliance was placed by Mr. Antani, this Court while construing the provisions of S. 20(1)(b) held that all applications under S. 20(1)(b) are required to be decided by standards and grounds enumerated in S. 20(1)(a) of the Act and none other. It was observed that nothing can be allowed to be brought to bear, that in any way would narrow down the scope of the Government's power and consequential possible benefit that may accrue to a citizen. It was further observed that each case is to be decided by taking into account only those factors which are stated to be relevant by the Parliament while enacting S. 20(1)(a) of the Act and none other. It-was also held that the guidelines were only administrative deliberations of Government ate particular point of time and are not rigidly followed and were not of any binding character. It is, thus, clear that the decision relied on by Mr. Antani far from being an authority in support of his contention that penalty can be imposed in guidelines issued by the Government under S. 20(1)(b) of the Act, clearly lays down that the guidelines could not have the effect of narrowing down the scope of Government's power and that the guidelines were not binding on the Government. The provisions of S. 20(1)(b) of the said Act with which we are concerned in the present case enables the Government to grant exemption in cases where undue hardship is found by virtue of application of provisions of, Chapter 3 of the said Act which deals with Ceiling -on vacant land. The Government can exercise this power subject to such conditions, if any, as may be specified by it while granting exemption. The purpose underlying this provision is to remove undue hardship to persons. The conditions, which may be imposed, should be germane to the purpose underlying this provision. When the whole idea is to grant exemption in cases where there is undue hardship to a person, imposition of penalty would not be in consonance with the idea of removing a due hardship by grating exemption. Therefore, power to impose penalty cannot be read in the expression' "subject to such conditions" occurring in S. 20(1)(b) of the said Act. Since power to impose penalty does not flow from this provision, the State Government could not have imposed any penalty as a condition of granting exemption under this provision. No other provision is relied upon for the purpose of showing any source of power to impose such penalty while granting exemption under S. 20(1)(b) of the said Act. It will be noticed that the Central Government, while issuing directions to the State Government in the Circular letter dated 19-11-1976, did not indicate imposing of any penalty while granting exemption. It was a clear direction to the State Governments to grant exemption under S. 20(1)(b) of the Said Act in all cases here private parties had started construction in accordance with approved building plans before the commencement of the Act on the ground of undue hardships. The State Government admittedly has granted exemption under the provisions of S. 20(1)(b) of the said Act and in view of the directions of the Central Government which are binding on the State Government under S. 36 of the Act which inter alia provides that Central Government may give such directions to any State Government as may appear to it to be necessary for carrying into execution in the State any of the provisions of the said Act or of any rule made there under. It is, therefore, obvious that the State Government cannot issue any directions which are inconsistent with the directions issued by the Central Government under S. 36 of the said Act. Any power to impose penalty must be statutorily warranted and executive Government cannot create penal provisions by issuing circulars when there is no authority to impose such penalty flowing from any provision of law.
5. In this view of the matter the impugned order dated 19-10-1979 at Annexure-H to the petition in so far as it purports to impose penalty while granting exemption under S. 20(1)(b) of the said Act is set aside to that extent. Rule is made absolute accordingly with no order as to costs.
6. Order accordingly.