Madras High Court
M/S.Agfi Foundation vs The State Of Tamil Nadu
Bench: S.Manikumar, Subramonium Prasad
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: .06.2019
CORAM:
THE HONOURABLE MR.JUSTICE S.MANIKUMAR
and
THE HONOURABLE MR.JUSTICE SUBRAMONIUM PRASAD
W.P.No.9683 of 2019
and WMP No.10294 of 2019
M/s.AGFI Foundation,
a Charitable trust,
rep. by Managing Trustee .. Petitioner
Vs.
1. The State of Tamil Nadu,
Rep. by Secretary to Government,
Municipal Administration,
Rural Development Department,
Secretariat,
Fort St. George,
Chennai - 600 009.
2. The Commissioner,
Greater Chennai Corporation,
Chennai - 600 009.
3. Mrs.M.Mullaimalar .. Respondents
Prayer: Writ Petition is filed under Article 226 of the Constitution of India,
issuance of a writ of declaration, declaring that the entrustment of playfields
to the 3rd respondent as illegal and consequently direct the 2nd respondent to
maintain all playgrounds, gyms, indoor stadium, tennis courts and skating floors
which are owned or entrusted to the 2nd respondent on free of cost.
For Petitioner : Mr.V.Selvaraj
http://www.judis.nic.in for M/s.Devadason and Sagar
2
For Respondents : Mr.E.Manoharan (for R1)
Additional Government Pleader.
Mr.K.Soundararajan (for R2)
Standing counsel for Greater Chennai Corpn.
ORDER
(Order of this Court was made by S.MANIKUMAR, J.) Claiming that the Petitioner-Trust viz., AGFI Foundation, is a registered Trust for promoting sports and allied activities, its Managing Trustee, has filed the instant Public Interest Writ Petition for a writ of declaration, declaring that the entrustment of playfields to the 3rd respondent viz., M.Mullaimalai, as illegal and consequently to direct the 2nd respondent / the Commissioner, Greater Chennai Corporation, Chennai, to maintain all the playgrounds, gyms, indoor stadium, tennis courts and skating floors which are owned or entrusted to it, free of cost.
2. In the supporting affidavit to the writ petition, the petitioner has averred as follows:
(i) Petitioner-Trust is conducting free coaching camp of skating and fitness training after getting permission from the Corporation authorities at Shenoy Nagar skating park.
(ii) Petitioner has enclosed the policy note 2018- 2019 demand No: 34 submitted before the Tamil Nadu Legislature by the Hon’ble Minister for Municipal Administration, Rural Development and Implementation of Special http://www.judis.nic.in 3 Programme.
(iii) As per clause 3.9.2 of the policy note, playfields of the policy states that “Greater Chennai Corporation, through its Stadium department is maintaining 212 playgrounds, 36 modern gyms, 1 indoor stadium, 3 swimming pools, 8 tennis courts and 11 skating floors which are located in various parts of Chennai city. More than 10,000 people are getting benefited daily from the existing sports infrastructure at free of cost.
(iv) Policy note further contains the following information, "In this regard, local sports persons in various fields, especially in Football, Weightlifting, Body building, Volly Ball and Basket Ball have been grommed to Natinal Standard/International Standard by utilizing the existing infrastructure facilities. For instance, local Basket Ball Court at Venkat Narayana Road, T.Nagar Division 136, Zone-10, have represented the State Tamil Nadu Team at the National Level, Indian team at the South East Asian Games and Asian Games and won medals. Also, Youth practicing weight lifting and bodybuilding at the Corporation Gyms has represented the Indian Team at the International level and won medals. During the last three financial year 2015-16, 2016-17 and 2017-18, 3 play ground works have taken up at an estimated cost of Rs: 4.5 crore. These would be completed shortly".
(v) Parks and play fields are governed by Tamil Nadu Parks, Play -Fields and Open Spaces ( Preservation and Regulation) Act, 1959.( Tamil Nadu Act 26 of 1959). Section 3, 4 and 5 of the Act deals with preparation and publication http://www.judis.nic.in 4 of list of play fields and open spaces under the control of local authorities.
Section 7 of the Act mandates the local authorities to maintain in a clean and proper condition, all parks, play fields and open spaces. Under section 14 of the Act, the Government by notification makes rules for control or regulating the admission of the persons to, and conduct of persons in the play fields.
(vi) Greater Chennai Corporation has granted licence to the 3rd respondent to maintain and control of (1) 40 numbers of lawn Tennis Courts, (2). 16 numbers of Badminton courts (in door) and (3). 61 numbers of Skating Ring Courts. This is legally not permissible.
(vii) Granting permission to maintain public places parks is illegal and amounts to vesting of public property on private persons for monitory gain.
(viii) Tender notification for, (i) Up-gradation of existing lawn tennis courts comprising of 20 nos including operation and maintenance in zone -VII , VIII , IX in Greater Chennai Corporation for 5 years; (ii) Up-gradation of existing lawn tennis courts comprising of 20 nos including operation and maintenance in zone -XI , XIII , XIV in Greater Chennai Corporation for 5 years; (iii) Up-
gradation of existing Badminton courts (indoor) comprising of 16 nos including operation and maintenance in zone -VII, IX, X, XIII and XIV in Greater Chennai Corporation for 5 years; and (iv) Up-gradation of the existing skating ring courts comprising of 16 numbers including operation and maintenance in zone -II, IV,VI, VIII, IX, X, XI , XII, XIII & XIV in Greater Chennai Corporation for 5 years, have been enclosed.
http://www.judis.nic.in 5
(ix) According to the petitioner, the 3rd respondent is given the control of the said play fields and the petitioner does not know, whether any other person has been granted licence.
(x) According to the petitioner, Tender notification and award of tender for operation and maintenance to private parties is not permissible in view of Tamil Nadu Parks, Play Fields and Open Spaces ( Preservation and Regulation) Act, 1959.
For the abovesaid reasons, the petitioner has filed the instant writ petition, for the relief stated supra.
3. Heard the learned counsel for the parties and perused the materials available on record.
4. Tamil Nadu Parks, Play-Fields and Open Spaces (Preservation and Regulation) Act, 1959 (Tamil Nadu Act 26 of 1959) is reproduced hereunder:
TAMIL NADU PARKS, PLAY-FIELDS AND OPEN SPACES (PRESERVATION AND REGULATION) ACT, 1959.
(Tamil Nadu Act 26 of 1959) Amending Acts.
1. Tamil Nadu Adaptation of Laws Came into force on the 14th day of Order 1969, as amended by January 1969.
Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
Tamil Nadu Adaptation of Laws Deemed to have come into force on the 2. Order 1987. 1st day of November 1986 http://www.judis.nic.in 6 3. City of Madras (Alteration of Came into force on the 30th day of Name) Act, 1996 (Tamil Nadu September 1996.
Act 28 of 1996).
4.Tamil Nadu Urban Local Bodies Came into force on the 1st day of August Act, 1998 (Tamil Nadu Act 9 of 2000. (By this Act, the prinicpal Act was 1999). repealed).
5. Tamil Nadu Urban Local Bodies (Suspension of Operation) Act, Deemed to have come into force on the 2000 (Tamil Nadu Act 33 of 23rd day of August 2000. (By this Act, 2000).
the prinicpal Act was repealed).
Statement of Objects and Reasons.
Tamil Nadu Parks, Play-fields and Open Spaces (Preservation and Regulation) Act, 1959 (Tamil Nadu Act 26 of 1959)—Within the last few years, the influx of the population into the towns and cities has led to a great deal of pressure on accommodation and it is noted that, for this purpose, many open spaces and play- fields are being encroached upon. It is also noted that several parks, play-fields and open spaces are, not kept in proper sanitary condition and that the Corporation and the municipalities themselves have constructed many buildings for their use and have dumped in many places goods, converting them into sore godowns. If this tendency is allowed to grow, the health of the city population will be seriously affected and the absence of free open spaces, which should act as lungs in urban areas will render the population liable to ill-health, disease or infection. The proposed measure is designed to prevent such a catastrophe. 1 TAMIL NADU PARKS, PLAY-FIELDS AND OPEN SPACES (PRESERVATION AND REGULATION) ACT, 1959.
(Tamil Nadu Act 26 of 1959) CONTENTS.
1. Short title, extent and 7. Maintenance of parks, play-fields commencement. and open spaces.
2. Definitions. 8. Prohibition of construction of Preparation and submission of
3. list of buildings, etc. http://www.judis.nic.in parks, play-fields and open 9. Obligation of owner of parks, 7 space play-
by executive authorities. fields, etc.
4. Approval of lists by Government. 10. Submission of annual return.
5. Variation or revocation of list. 11. Removal of unauthorized persons.
Prohibition of the use of parks, Penalties.
6. play- 12.
fields and open spaces in
certain 13. Power of control of Government.
cases.
An Act to provide for the preservation and regulation of parks, play-fields and open spaces in the [State of Tamil Nadu].
WHEREAS it is expedient to provide for the preservation and regulation of parks, play-fields and open spaces in the [State of Tamil Nadu :] Be it enacted in the Tenth Year of the Republic of India as follows :—
1. Short title, extent and commencement.— (1) This Act may be called the 2[Tamil Nadu] Parks, Play-fields and Open Spaces (Preservation and Regulation) Act, 1959.
(2) It extends to the whole of the 1 [State of Tamil Nadu]. (3) It shall come into force at once—
(i) in the City of3 [Chennai] ; and
(ii) in every municipality in the State.
(4) The Government may, from time to time, by notification, extend the provisions of this Act from such date as may be specified in the notification to any other local area in the State, and may cancel or modify any such notification.
Notes.— This Act was extended to the added territories by section 3 of, and the First Schedule to the Tamil Nadu (Added Territories) Extension of Laws Act, 1964 (Tamil Nadu Act 8 of 1964) repealing the corresponding law in force in those territories.
2. Definitions.— In this Act, unless the context otherwise requires,—
(a) “executive authority” means the Commissioner, chairman, http://www.judis.nic.in president, executive officer or other functionary of the local 8 authority concerned who is vested with general executive powers under any of the Acts mentioned in the Schedule ;
(b) “Government” means the State Government;
(c) “open space” means any land, whether enclosed or not, belonging to the Government or any local authority, on which there are no buildings or of which not more than one-twentieth part is covered with buildings, and the whole or the remainder of which is used for purposes of recreation, air or light;
(d) “park” means a piece of land on which there are no buildings or of which not more than one-twentieth part is covered with buildings, and the whole or the remainder of which is laid out as a garden with trees, plants or flower beds or as a lawn or as a meadow and maintained as a place for the resort of the public for recreation, air or light;
(e) “play-field" means a piece of land adapted for the purposes of play, game or sport and used by schools or colleges or clubs.
3. Preparation and submission of list of parks, play-fields and open space by executive authorities.— (1) The executive authority of every local authority shall, not later than six months from the date on which this Act comes into force in the area within the jurisdiction of the local authority, prepare and submit for the approval of the Government a correct and complete list with plans and maps of all the parks, play-fields and open spaces in the area aforesaid containing such particulars as may be prescribed. (2) The Government shall, as soon as may be, after the receipt of the list and other documents referred to in sub-section (1), publish the list in the prescribed manner and such publication shall state at what place and time the maps, plans, and documents aforesaid will be available to the public for inspection.
4. Approval of lists by Government: (1) Any person interested http://www.judis.nic.in may submit his objections or suggestions in writing in respect of 9 anything contained in, or relating to, the list, to the Government, within three months from the date of the publication under sub-section (2) of section 3.
(2) The Government may, after considering the objections and suggestions, if any, and making such inquiry as they think fit approve the list with or without modifications. (3) The approval of the Government to a list under sub-section (2) shall be published in the prescribed manner and such publication shall contain the list and shall also state at what place and time particulars relating to the matters mentioned in the list will be available to the public for inspection.
5. Variation or revocation of list.— (1) The Government may, at any time, either suo motu or at the instance of the local authority concerned or of any person interested, vary or revoke a list published under section 4.
(2) Before making any such variation or revocation, the Government shall publish in the prescribed manner a draft of such variation or revocation together with a notice specifying a date on or after which such draft will be taken into consideration, and shall consider any objection or suggestion which may be received in respect of such draft from the local authority or any person interested before the date so specified.
(3) (a) The Government shall once in every five years review the approved lists of parks, play-fields and open spaces and shall cause revised lists to be prepared.
(b) Whenever such a general revision of approved lists has been completed, the Government shall publish in the prescribed manner the revised lists and such publication shall state that objections and suggestions will be considered if they reach the Government within a period of one month from the date of such publication. (4) The Government shall, after considering the objections and http://www.judis.nic.in suggestions, if any, received within the period referred to in 10 subsection (3) publish the revised lists in the prescribed manner and the revision shall take effect on such publication.
6. Prohibition of the use of parks, play-fields and open spaces in certain cases - No park, play-fields and open space specified in the list published under section 4 or 5 shall, except with the previous sanction of the Government, be used for any purpose other than the purpose or purposes for which it was used on the date of the coming into force of this Act under sub-section (3) of section 1 or on the date with effect from which this Act is extended to the local area concerned under sub-section (4) of section 1, as the case may be.
7. Maintenance of parks, play-fields and open spaces.— The local authority shall maintain in a clean and proper condition all parks, play-fields and open spaces belonging to or vested in it and included in the list published under section 4 or 5.
8. Prohibition of construction of buildings, etc.— No person shall, except with the previous sanction of the Government, construct any building or put up any structure likely to affect the utility of the park, play-field or open space or make any encroachment in or over any park, play-field or open space specified in the list published under section 4 or 5.
9. Obligation of owner of parks, play-fields, etc.— (1) In the case of parks and play-fields not vested in the local authority, but included in the list published under section 4 or 5, the executive authority may, by notice, require the owner or the person or authority in occupation of such park or play-field—
(i) to maintain such park or play-field in a clean and proper condition, or
(ii) to remove or alter any projection, encroachment or obstruction in or over any such park or play-field or to execute such repairs to any building in such park or play-field as the executive authority may consider necessary, within a date specified in the notice. http://www.judis.nic.in (2) If the owner or the person or authority in occupation fails to comply 11 with the notice under sub-section (1), the executive authority shall himself arrange to—
(i) maintain such park or play-field in a clean and proper condition, or
(ii) remove or alter the projection, encroachment or obstruction or
(iii) execute such repairs as he may consider necessary and the cost of such maintenance, removal, alteration or repairs shall be recoverable from the owner or the person or authority in occupation in such manner as may be prescribed.
(3) Any dispute as to the amount of the cost shall be decided by the Government and their decision shall be final. (4) The executive authority may, instead of, or in addition to, taking action as indicated in sub-section (2), proceed to acquire the land under the Land Acquisition Act, 1894 (Central Act I of 1894)1, for the purpose of effective management of the land as a park or play- field.
(5) Any owner or any person or authority in occupation of a play-field desiring to convert the play-field to any use other than as a play- field may give notice to the person or authority managing the affairs of any educational institution or other duly constituted public body which uses the play-field or to the local authority within whose jurisdiction the play-field is situated to purchase his or its rights in the play-field. If such person, authority, public body or local authority does not agree to purchase his or its rights, he or it may after the expiry of a reasonable period which shall be not less than six months put it to such use as he or it desires.
10. Submission of annual return.— The executive authority shall submit to the Government in such form and with such particulars as may be prescribed, an annual return in respect of the parks, play- fields and open spaces which are situated within the limits of the local authority concerned and which are specified in the list published under section 4 or 5. The return shall also contain a list of http://www.judis.nic.in the parks and play-fields in respect of which action was taken under 12 sub-section (2) of section 9 together with particulars as regards the nature of the action taken in respect of them and the steps taken in regard to their proper maintenance.
11. Removal of unauthorised persons.— If any person enters or remains in any park, play-field or open space belonging, to or vested in the Government or a local authority after having been required by the executive authority or any person authorised in his behalf by the Government or the local authority not to enter or remain in such park, play-field or open space, he may, without prejudice to any other proceedings which may be taken against him, be removed from such park, play-field or open space by any Police Officer or any other person acting on behalf of the Government or the executive authority.
12. Penalties -- Whoever throws any rubbish into any park, play-field or open space specified in the list published under section 4 or 5 or gets over the railings or fence, or steals or damages the fruits, flowers, plants, grass or any other thing whatsoever therein or commits any nuisance therein, shall be punishable with imprisonment for a term which may extend to six months or with fine or with both.
13. Power of control of Government.— (1) If the Government are satisfied, after giving the executive authority an opportunity of explanation, that the executive authority has failed to enforce effectively the provisions of this Act or to execute any work which under this Act the executive authority is required to execute, the Government may order the local authority to do all things necessary for enforcing the provisions of this Act effectively or for executing any work which under this Act, the executive authority is required to execute.
(2) For the purposes of this section, the Government shall have the same powers of calling for records, of causing inspection to be http://www.judis.nic.in made, and of enforcing their orders, of appointing persons to 13 enforce them as they have under sections 40 to 43 (both inclusive) of the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu] Act IV of 1919) or sections 34 and 39 of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920).
5. As per Section 2(e) of the Tamil Nadu Parks, Play Fields and Open Spaces (Preservation and Regulation) Act, 1959, 'Play-Field' means, a piece of land adapted for the purposes of play, game or sport and used by schools or colleges or clubs." As per Section 7 of the Act, the local local authority shall maintain in a clean and proper condition all parks, play-fields and open spaces belonging to or vested in it and included in the list published under section 4 or 5. Power and control of the government for the purpose of enforcement of the provisions of the Act is dealt with in Section 13, which states that if the Government are satisfied, after giving the executive authority an opportunity of explanation, that the executive authority has failed to enforce effectively the provisions of this Act or to execute any work which under this Act the executive authority is required to execute, the Government may order the local authority to do all things necessary for enforcing the provisions of this Act effectively or for executing any work which under this Act, the executive authority is required to execute.
6. Resolution No.891 of 2018 dated 25.10.2018 of the Greater Corporation Chennai, is extracted hereunder:
S.P.D.C.No.B 1/0718/2018 http://www.judis.nic.in Resolution No.891 /2018 Date:25-10-2018 14 Greater Chennai Corporation- Special Project Department - Proposal for Outsourcing for the Operation and Maintenance of selected playgrounds with Shuttle courts. Tennis courts and Skating rinks on revenue model to an Agency - For orders.
In an effort to have continuous betterment on the sport activities Greater Chennai Corporation (GCC) identified some of the GCC owned play grounds, parks to have indoor and outdoor games at public spaces enhancing the facility, with tennis courts, shuffle cock courts, skating rink etc., to the use of the local residents. At present though these facilities are available in GCC land, in some of the locations the facility are in the clutches of local resident associations/organizations/ individuals, who forcibly take control of the facility by spreading the message as if they themselves are maintaining the facility by collecting the fees. Many complaints are received about such activities. In recent times, the matter got escalated to the Chief Secretary level. The associated organization neglect the safety aspects of the general public by installing the standard equipment's.
In view of the above, it is necessary to have a system in force wherein GCC should call open tender by drafting proper tender conditions with eligibility criteria, to select the better and standard Agency with will maintain the sports facilities by incorporating all safety measures and can conduct the sports as per the standards of Sports Authority of India and Sports Development Authority of Tamil Nadu.
A tentative list of the playgrounds under consideration are as follows:
List of Lawn tennis Courts S.no Zone Location No. of courts 1 VII Herbal Park 1 2 VII Thiruvenkada Nagar Park 1 3 VIII A.E Block Shanthi Colony, Anna Nagar 2 http://www.judis.nic.in 4 VIII A.F Block Shanthi Colony, Anna Nagar 2 15 5 VIII A.L. Block Shanthi Colony, Anna Nagar 3 VIII K block, 12th street, near Bbogan, Villa 6 2 Park, Chinthamani, Anna Nagar 7 VIII Thiru.Vi.Ka playground Shenoynagar 2 IX Nungambakkam Playground, Lake Area 3 8 road, Near tennis stadium 9 IX Mandavelipakkam south canal road 1 Valasaravakam Playground, Tagore street, XI 2 10 Ramakrishna Nagar 11 XIII Ransa Sports Club, R.A.Puram 3 12 XIII Besant Nagar, 32nd Cross Street 3 13 XIII Kotturpuram Playground Nawab Garden 2 14 XIII Indra Nagar 9th Cross street 2 15 XIV AGS Colony, 2nd main road, Kottivakkam 1 16 XIV CBI Colony Park 1 17 XIV Jeyachandra Nagar Park, Medavakkam 1 Total 32 S.P.D.C.No.Bl/0718/2018 List of Badminton Courts No. of courts S.no Zone Div Location 1 VIII 102 Shenoy Nagar 2 2 IX 126 Mandavelipakam 2 3 VIII 97 Ayanavaram 2 4 X 135 Bhaktavachalam Street 2 5 X 131 RR Colony jaffarkhanpet 1 6 XIII 173 Karpagam Avenue 1 7 XIII 172 Kottur Garden 2nd cross street 3 8 XIII 175 Indira Nagar 9th cross street 2 9 XIV 168 Kuppusamy street, Ullagaram 1 Total 16 List of Skating Rink S.No Zone Div Location No.of Courts 1 II 19 Manali,MMDA,Colony 1 2 IV 54 Sivagnanam Park 1 3 VI 70 Muralimaran park 1 4 VIII 102 Shenoynagar, Chennai-30 1 http://www.judis.nic.in 5 VIII 100 Anna Nagar Tower Park 1 16 6 IX 110 Valluvarkottam 1 7 IX 121 Gandhi Statue, Light House 1 8 X 137 k.K. Nagar Sivan Park 1 9 X 136 Natesan Park 1 10 XI 151 T.C.G Park 1 11 XII 167 Nanganallur 1 12 XIII 176 Elliot Beach 1 13 XIV 185 V.G.P Layor 4th Main Road 1 14 XIV 168 Puzhithivakkam Park 1 15 XIV 169 Map Nagar 19th Street 1 16 XIV 190 Jayachandran Nagar Park 1 Total 16 As livability index is one of the important mandates of a City, the following indicators will be augmented through this project.
1. Clause No 2.4 -Budget allocated for cultural/sports activities
2. Clause no 2.5- No. of cultural/sports events hosted by the city authority
3. Clause no 8.1 - Total area of green space in the city
4. Clause no 8.2- Total area of public and recreational places (sq.m.) The following are the benefits conceived from development of these sports facility.
1. Development of standardised playfields to be used by public
2. Social and physical well being of the citizens
3. Proper maintenance of the area to make the recreation experience better for the public.
The Agency will be selected by calling of tender. The Agency is responsible for upgrading the play fields, operating and maintaining them to the desired standards, collecting user fee as fixed by GCC and share the amount fixed by GCC. The period of contract will be five years initially and shall be extended to further five years tataling 10 years, on the satisfactory performance of the contract in the initial 5 years. Annual payment shall be done upfront (ie) in the beginning of the respective years.
http://www.judis.nic.in 17 S.P.D.C.No.B 1/0718 72018 The following table gives the tentative estimate of the user charges and the revenue to the GCC User charges Total per Total no of Total Annual person Revenue to No. users Total Annual S.No Sport revenue to per GCC per of per revenue to GCC (Rs) agency (Rs) month court per court day month per (Rs.) (Rs) court Lawn 1 2000 10000 32 16 1,22,88,000 38,40,000 Tennis Badminton 2 1000 9000 7 16 13,44,000 7,56,000 (Indoor) Badminton 3 750 4500 9 16 12,96,000 4,86,000 (Outdoor) 4 Skating 500 2500 16 30 28,80,000 4,80,000 Total 1,78,08,000 55,62,000 Hence,
1. To approve the proposal for Outsourcing the Operation and Maintenance of selected playgrounds with Shuttle courts, Tennis courts and Skating rinks on revenue model with the Agency.
2. To settle the tender through Parks Department.
3. To remit the payment to GCC in the account of Rent on Playground 130-10-05-00.
SI.No. 1 to 3 above, orders of the Special Officer-Standing Committee(Works), Standing Committee (Taxation and finance) and Council are requested. Commissioner’s (i/c) note dated.04.10.2018 is read.
“Sl.No. 1 to 3 are approved by Special Officer-Standing Committee (Works), Standing Committee (Taxation and Finance) and Council.” http://www.judis.nic.in 7. Letter of the Sports Officer (I), Greater Chennai Corporation, Chennai 18 has addressed to the petitioner-Trust dated 17.09.2018, granting permission to conduct skating coaching in Shenoy Nagar Skating Park, is extracted hereunder.
mDg;g[eh;. TO,
tpisahl;L mYtyu; (bgh). AGFI Foundation,
mu';fj;Jiw. 29/7, Vellar Street,
bgUefu brd;id khefuhl;rp Villivakkam,
mk;kh khspif (4tJ jsk;). Chennai-600 040.
brd;id- 600 003.
----------------------------------------------------------------------------------------------------------------------------------------- m/J/e/f/vz;/m4/rpwg;g[/2018 ehs;: 17/09/2018 bghUs;: Shenoy Nagar Scating Park khefuhl;rp tpisahl;Lj;jply; -
!;nfl;o'; gapw;rp epge;jidf;Fl;gl;L 21/09/2018 Kjy; 30/09/2018 tiu gj;J ehs; elj;j mDkjp bgwg;gl;L - cWjp fojk;/ ghu;it: AGFI Foundation, 29/7, Vellar Street, Villivakkam, Chennai -
600 049, mtu;fspd;fojk; Shenoy Nagar Scating Park khefuh;lrp tpisahl;Lj;jply; - !;nfl;o'; gapw;rp epge;jidf;Fl;gl;L 21/09/2018 Kjy; 30/09/2018 tiu gj;J ehs; elj;j mDkjp tH';Fjy; - bjhlu;ghf/
---------
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9) tpisahl;L ikjhdk; kw;Wk; Rw;wp cs;s gFjpfspy; !;lhy;fs; mikf;f mDkjp ,y;iy/ http://www.judis.nic.in 10) !;nfl;o'; gapw;rp rk;ke;jkhd tpsk;gu nghu;Lfs; mikf;ft[k; mDkjp ,y;iy/ 19 tpisahl;L mYtyu; (bgh)
8. E-Limited Tender Notice, dated 05.12.2018, issued by the Superintending Engineer (Parks and Play Fields), Greater Corporation, Chennai, reads thus.
E - L I M I T E D T E N D E R NOTICE Sealed Tenders are invited for the following works in Single Cover System (Revenue Sharing Model) as per details furnished below. The Bidder may submit separate tenders for each of the following works mentioned below.
Minimum
SI. Caution
Reserve Eligible Class Last date & Time
Name of the Work Deposit
No Price (Rs.in of submission
(Rs.)
Lakhs)
Annual turn
Experience
over (Rs. in
lakhs)
P. F.D.C.NO. A3/1044-1/2018 Up-
gradation of existing Lawn tennis
Should have
courts comprising of 20 nos including
maintain
operation and maintenance for 5
minimum 5 Rs. 36.00 17.12.2018
1 years, the tennis courts are located 24.00 24000/-
courts in any lakhs. Up to 3.00pm
in various playgrounds in Zone- VII,
single
VIII, IX in Greater Chennai
financial year
Corporation (Revenue Sharing Model)
P.F.D.C.NO.A3/1044-2/2018 Up-
gradation of existing Lawn tennis
Should have
courts comprising of 18 nos including
maintain
operation and maintenance for 5
minimum 5 Rs. 33.00 17.12.2018
2 years, the tennis courts are located 21.60 22000/-
courts in any lakhs. Up to 3.00pm
in various playgrounds in Zone- XI,
single
XIII and XIV in Greater Chennai
financial year
Corporation (Revenue Sharing Model)
P. F.D.C. NO. A3/1044-3/2018 Up- Should
gradation of existing Badminton have
courts (Indoor comprising of 19 nos maintain
including operation and minimum 5
maintenance for 5 years, the Rs. 31.00 17.12.2018
3
badminton Courts are located in
20.52 21000/- courts in lakhs. Up to 3.00pm
various playgrounds in Zone- VIII, any single
IX, X, XIII & XIV in Greater Chennai financial
Corporation (Revenue Sharing
Model) year
4 Rs. 4.80 Rs.5000 Should have Rs. 7.50 17.12.2018
P.F.D.C.NO.A3/1044-4/2018 Up- maintain lakhs. Up to 3.00pm
gradation of existing Skating rink minimum 5
courts comprising of 16 nos courts in any
including operation and single
maintenance for 5 years, the financial year
skating rink courts are located in
http://www.judis.nic.in
various playgrounds in Zone-
20
II,IV,VI,VIII, IX,X, XI,XII, XIII & XIV in
Greater Chennai Corporation
(Revenue Sharing Model)
1) Bid document will be available in web site http://tntenders.gov.in till 15.00 hrs on 17.12.2018 for online bidding. The bidders must possess Digital Signature Certificate of bids through online in the above web site.
2) Bids must be submitted online before 15.00hrs on 17.12.2018. Bids received Online shall be opened at 15.30 hours on 17.12.2018 in the office of Play Field Department, in the presence of the bidders who wish to participate in the tender. If the date of opening happens to be a holiday, the bids will be opened on the next working day at the same time and venue. The original financial instrument Bid Security shall be received by the Superintending Engineer, Parks & Play Fields Department, Corporation of Chennai, Ripon Building, Chennai 600 003 on or before 17.12.2018, 15.30 hrs failing which the bid shall be summarily rejected.
3) Bids must be accompanied with scanned copy of demand draft / Bank guarantee towards cost of Bid Security drawn on any Nationalized/ Scheduled Bank Drawn in favour of Commissioner, Greater Chennai Corporation, payable at Chennai and Price Bid of the contractors quoted rates shall be submitted of the online bidding.
4) Bid Security will have to be in any one of the forms as specified in the bidding document payable at Chennai in Commissioner Greater Chennai Corporation, and shall be valid for 90 days beyond the validity of the bid and the same shall also be submitted of the online bidding.
5. Subsequent corrigendum / addendum if any shall only be available in web site indicated above.
6. The authority reserves the right to cancel any or all bids without assigning any reason.
Sd/- 5.12.2018 Superintending Engineer (Parks & Play Fields)
9. Resolution No.1049 of 2018, dated 28.12.2018 of the Greater Corporation Chennai, is extracted hereunder:
http://www.judis.nic.in 21 m/J/e/f/vz;/gp2-1044?3-2018 jPu;khd vz;/1049-2018 ehs;: 28?12?2018 xg;gk; mu';fj;Jiw ? kz;lyk; 1 Kjy; 15?f;Fk; cl;gl;l bld;dp!; jply;fs;. g{g;ge;J jply;fs;. kw;Wk; !;nfl;o'; jply;fs; Mfpa tpisahl;L jply;fis xU';fpize;j Kiwapy; Ie;J tUl';fs; epu;tfpj;jy; kw;Wk; guhkupj;J nkk;gLj;Jk; gzpf;F epu;thf mDkjp bgwg;gl;L tiuaWf;fg;gl;l xg;gk; nfhug;gl;L. ,Wjp bra;ag;gl;lJ/ ,g;gzp. bgUefu brd;id khefuhl;rpapd; tUtha; jUk; gzp vd;gjhy;. kz;lyk;?8.9.10.13 kw;Wk; 14?y; cs;s g{g;ge;J jply;fSf;F mjpf xg;gtpiyg;g[s;sp mspj;j xg;ge;jjhuu;/ jpUkjp/vk;/Ky;iy kyu; mtu;fSf;F xg;gk; tH';f mDkjp/ rpwg;g[ mjpfhup kd;wk; mtu;fspd; jPu;khd vz;/891-2018. ehs; 25/10/2018d;go. kz;lyk;?1 Kjy; 15?f;F cl;gl;l 32 bld;dp!; jply;fs;. 16 g{g;ge;J jply;fs; kw;Wk; 16 !;nfl;o'; jply;fs; Mfpa bgUefu brd;id khefuhl;rpf;F tUtha; jUk; tpisahl;L jply;fis xU';fpize;j Kiwapy; 5 tUl';fs; epu;tfpj;jy; kw;Wk; guhkupj;J nkk;gLj;Jk; gzpf;F epu;thf mDkjp bgwg;gl;lJ/ ,jd;go. nkw;fz;l tpisahl;L jply;fis xU';fpize;j Kiwapy; Ie;J tUl';fSf;F epu;tfpj;jy; kw;Wk; ghukupj;J nkk;gLj;Jk; gzpfs; nkw;bfhs;sg;gl cs;sd;/ ,g;gzpfs; tUtha; gfpu;t[ Kiw (Revenue sharing model)?y; nkw;bfhs;s cs;sjhy;. ,g;gzpfSf;F Jiwapd; mwptpg;g[ gyifapy;
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Ie;jhk; Mz;L U:/28.94.063 X 5% U:/1.44.703-? U:/30.38.766-?
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10. Letter of acceptance, dated 02.01.2019, issued to the 3rd respondent, by the Superintending Engineer (Parks and Play Fields), Greater Corporation, Chennai, reads thus, Vw;g[f;fojk; (LOA) mDg;g[eu;: bgWeu;;:
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m/J/e/f/vz;/gp2-1044?3-2018 ehs;/02/01/2019
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X % U:/1.25.000-? U:/26.25.000-?
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ehd;fhk; Mz;L U:/27.56.250 X 5% U:/1.37.813-? U:/28.94.063-?
Ie;jhk; Mz;L U:/28.94.063 X 5% U:/1.44.703-? U:/30.38.766-?
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11. Work Order, dated 25.02.2019, issued by the Superintending Engineer (Parks and Play Fields), Greater Corporation, Chennai, to the 3rd respondent, is extracted hereunder:
gzp Miz mDg;g[eu;: bgWeu;;:
nkw;ghu;it bghwpahsu; mtu;fs; jpUkjp/Ky;iykyh;. mu';fj;Jiw vz;/36. mUzhr;ryk; nuhL.
bgUefu brd;id khefuhl;rp rhypfpuhkk;.
upg;gd; fl;olk; brd;id ? 600 093/
brd;id?3/
m/J/e/f/vz;/gp2-1044?3-2018 ehs;/25-02-2019
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Sl.No. Zone Dn.No. Location Total No. of
Courts
1 VIII 101 Shenoy Nagar 2
2 VIII 102 J.J.Indoor Stadium 2
3 VIII 97 Ayanavaram 2
4 IX 126 Mandavelipakkam 2
5 X 131 RR Colony, Jaffarkhanpet 1
6 X 135 Bhaktavachalam Street 2
7 XIII 172 Kottur Garden 2nd cross street 3
8 XIII 173 Karpagam avenue 1
9 XIII 175 Indira Nagar 9th cross street 2
10 XIII 176 Gandhi Nagar club 1
11 XIV 168 Kuppusamy street, Ullagaram 1
Total 19
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32tiunthiyahf 130?10?05?00? vd;w jiyg;gpy; brYj;J ntz;Lk;/ Mz;L xg;gj;bjhif kw;Wk; Tl;L rjtPj bjhif brYj;j ntz;oa Tl;L rjtPj bjhif (mLj;j Ie;J bjhif (mLj;j Ie;J Mz;LfSf;F) Mz;LfSf;F) Kjyhk; Mz;L U:/25.00.000-? ?? U:/25.00.000-?
,uz;lhk; Mz;L U:/25.00.000 5
X % U:/1.25.000-? U:/26.25.000-?
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ehd;fhk; Mz;L U:/27.56.250 X 5% U:/1.37.813-? U:/28.94.063-?
Ie;jhk; Mz;L U:/28.94.063 X 5% U:/1.44.703-? U:/30.38.766-?
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12. Superintending Engineer (Parks and Play Fields), Greater Corporation, Chennai, addressed a letter, dated 25.02.2019, to the Zonal Officer, Zonal-8, Greater Chennai Corporation, Shenoy Nagar, Chennai, is extracted hereunder:
mDg;g[eu;: bgWeu;;:
nkw;ghu;it bghwpahsu; kz;ly mYtyu;
mu';fj;Jiw kz;lyk;?8
bgUefu brd;id khefuhl;rp bgUefu brd;id khefuhl;rp
upg;gd; fl;olk; bc&dha; efu;
brd;id?3 brd;id?30
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13. Similar letters have been sent by the Superintending Engineer (Parks and Play Fields), Greater Corporation, Chennai, to other Zonal Officers, Greater Chennai Corporation, viz., (i)Nungambakkam, (ii) Adayar (iii) Puzhithivakkam, and (iv) Kodambakkam, Chennai, respectively.
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14. Act does not prohibit the work of maintaing play fields to be entrusted to an agency, which is responsible for upgrading the play fields, operating and maintaining them upto the desired standards. Petitioner has contended that merely above work is given to the 3rd respondent, there would be vesting of property, in the hands of the 3rd respondent. Play fields belonging to the local body or vested in it, would continue to be same, and apprehension of the petitioner is not well founded. Tender has been finalised and work order has been issued. None of the orders stated supra, has been challenged. After finalisation of the entire process, without challenging any of the above, writ of declaration is sought for.
15. In the light of the above discussion, we do not find any merit in the writ petition. Accordingly, the same is dismissed. No Costs. Consequently, the connected writ miscellaneous petition is closed.
(S.M.K., J.) (S.P., J.) .06.2019 Index: Yes/No. Internet: Yes ars/dm http://www.judis.nic.in 38 S.MANIKUMAR, J.
AND SUBRAMONIUM PRASAD, J.
ars/dm To
1. The Secretary to Government, State of Tamil Nadu, Municipal Administration, Rural Development Department, Secretariat, Fort St. George, Chennai - 600 009.
2. The Commissioner, Greater Chennai Corporation, Chennai - 600 009.
W.P.No.9683 of 2019 and WMP No.10294 of 2019.06.2019 http://www.judis.nic.in