Bombay High Court
Vrinda Sharad Bal And Anr vs State Of Maharashtra Thr The Secretary ... on 23 October, 2023
Author: Gs Patel
Bench: G.S. Patel
2023:BHC-AS:32688-DB Vrinda Sharad Bal & Anr vs State of Maharashtra & Ors
913-aswp-230-2022-J.doc
Arun
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 230 OF 2022
1. Vrinda Sharad Bal,
Adult, Indian Inhabitant,
Aged: 65 years; Occupation: Business,
having residential address at:
1182/1/2, FC Road,
Pune 411 005
2. Pallavi Sharad Bal,
Adult, Indian Inhabitant,
Aged: 35 years; Occupation: Business,
having residential address at:
1182/1/2, FC Road,
Pune 411 005 ...Petitioner
~ versus ~
1. State of Maharashtra,
through the Secretary, UDD,
and through the office of
Government Pleader attached to this
ARUN
Hon'ble Court
RAMCHANDRA
SANKPAL
2. Pune Municipal
Digitally signed by
ARUN
Corporation,
RAMCHANDRA
SANKPAL Main Building, Near, Mangala Theatre,
Date: 2023.10.31
10:32:52 +0530
Shivajinagar, Pune 411 005
3. Executive Engineer, PMC,
Building Development Department,
Zone No. 3, Svatantryaveer Savarkar
Bhavan, Pune Municipal Corporation,
Pune ...Respondents
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Vrinda Sharad Bal & Anr vs State of Maharashtra & Ors
913-aswp-230-2022-J.doc
A PPEARANCES
for the petitioners Mr Virag Tulzapurkar, Senior
Advocate, with Nikhil
Sakhardande, Senior
Advocate, Siddhesh Bhole &
Ashwin Pimple, i/b SSB Legal
& Advisory.
for respondent- Ms Molina Thakur, AGP.
STATE
for respondents Mr Rajdeep Khadapkar.
nos.2 & 3
CORAM : G.S. Patel &
Kamal Khata, JJ.
DATED : 23rd October 2023
ORAL JUDGMENT (Per GS Patel J):-
1. Rule. Rule returnable forthwith since there are Affidavits to the stage of Sur-Rejoinder. We have heard Mr Tulzapurkar for the Petitioners and Mr Khadapkar for Respondent Nos 2 and 3 at some length.
2. The contesting Respondents, Respondent Nos 2 and 3, are the Pune Municipal Corporation ("PMC") and its Executive Engineer. The Petition relates to land at Bavdhan (Khurd), Pune, Survey No 23, Hissa Nos 1 to 5 and 7. It is a very large tract of land of 8 Hectares, 79 Ares, about 1,02,300 sq mts. From Survey No 23, Page 2 of 19 23rd October 2023 ::: Uploaded on - 31/10/2023 ::: Downloaded on - 22/02/2024 02:43:11 ::: Vrinda Sharad Bal & Anr vs State of Maharashtra & Ors 913-aswp-230-2022-J.doc Hissa No 1, an area of 1 Hectare and 44 Ares did not at the time of the Petition belong to the Petitioners. But the case advanced is in respect of this land also.
3. The challenge is to a Government Notification dated 5th August 2015, issued by the State Government under the Maharashtra Regional Town Planning Act, 1966 ("the MRTP Act"). A copy of this Notification is at Exhibit "G," at page 52. This Notification is what we call the Bio-Diversity Park ("BDP") Notification. The Petition assails the attempt by Respondent Nos 2 and 3 to apply the BDP Notification retrospectively to permissions and sanctions granted and development done on the Petitioners' land.
4. Also under challenge are two letters dated 26th April 2021 and 10th June 2021, copies of which are at pages 84 and 91, the effect of which was to reject the Petitioners' applications for a revalidation of the layouts proposed on these lands.
5. In 1997, 23 villages came under the agglomeration of the PMC. At that time, it was the Regional Development Plan of 1998 for Pune that governed town and country planning in the area. The land was admittedly in what was called the Hill Top Hill Slope ("HTHS") zone. There was no absolute prohibition on construction in the HTHS zone. That is not even the controversy before us. Some development was permissible. Before applying for development or construction permission, sanctions had to be obtained for the proposed layouts. The layout needed to be Page 3 of 19 23rd October 2023 ::: Uploaded on - 31/10/2023 ::: Downloaded on - 22/02/2024 02:43:11 ::: Vrinda Sharad Bal & Anr vs State of Maharashtra & Ors 913-aswp-230-2022-J.doc completed, that is to say, the supporting infrastructure of roads, etc., had to be laid and done.
6. On 14th November 2003, the PMC, the Planning Authority under the MRTP Act for the area in question, sanctioned a layout plan proposed by the Petitioners' predecessors-in-title regarding this land. This was obviously a first step towards redevelopment. At that time, i.e., in 2003, the land was still part of the HTHS zone. The Development Control Regulations of 1987 were then in force. The Petition asserts that after the layout was sanctioned, the previous owners approached the 1st Petitioner for a demarcation of the land. Thus, the 1st Petitioner got involved in construction and further layout activities.
7. Sub-paragraph (F) of the Petition at page 7 says that the 1st Petitioner carried out permitted and sanctioned development in accordance with the sanctions or permissions then granted. This is explained to mean the demarcation and plotting of the land, development of internal roads, fencing, compound gates, etc. Then the 1st Petitioner approached the Deputy Superintendent of Land Records ("DSLR") to conduct a joint measurement of that land. There is said to have been an inspection. A Demarcation Certificate No 1163/2004 was issued on 15th October 2004.
8. At this stage it is important to see Exhibit "D" to the Petition, at page 47. A more legible version is shown to us. This is the DSLR measurement. For some reason that we do not understand, and in circumstances that are certainly inexplicable, the PMC today thinks Page 4 of 19 23rd October 2023 ::: Uploaded on - 31/10/2023 ::: Downloaded on - 22/02/2024 02:43:11 ::: Vrinda Sharad Bal & Anr vs State of Maharashtra & Ors 913-aswp-230-2022-J.doc it fit and appropriate to wholly disavow this measurement by the DSLR. This is without any basis and certainly without demonstrated consequence or sequitur. The PMC simply brushes this aside as being 'immaterial'.
9. There are two documents at Exhibit "E." Page 49 shows the layout. The imagery date stated at the foot is 15th December 2004. At page 48 is another Google satellite image. The imagery date is 22nd May 2020 as can be seen from the lower right-hand corner and this shows the internal layout roads. This is important because the entire case before us, and which we shall briefly discuss below, is that no work at all has even been done on this site.
10. On 31st December 2002, a draft Development Plan ("DP")was published for the newly added 23 villages under Section 26(1) of the MRTP Act. This was obviously subject to objections and suggestions. Substantial modifications were required. The draft DP had to be taken into account while granting permissions. On 30th December 2003, the Planning Committee constituted under the MRTP Act submitted its report to the Principal Committee. Since the changes were substantial, a fresh draft Development Plan was proposed. The Principal Committee, by Resolution No 299 dated 21st March 2005, approved the recommendations made by the Planning Committee to convert inter alia the HTHS zone into what was now called the Bio-Diversity Park Zone or BDP zone. A copy of this is to be found at Exhibit "F" at pages 50 and 51. It is almost entirely illegible. An English translation is at pages 50 A and 51A.
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11. The draft Development Plan was republished on 30th March 2005 following Section 29 of the MRTP Act calling for objections.
12. Under Section 30 of the MRTP Act, the modified draft Development Plan was then submitted to the State Government for its approval on 30th November 2005. This submission showed the conversion of the HTHS zone into the BDP zone. Obviously, since this covered a large area, the State Government, the final sanctioning authority, decided it would be more prudent to consider the draft in stages or phases. It did so on several dates between 17th May 2008 and 5th August 2015. The last of these is relevant for our purposes. A Notification of that date was issued (the impugned notification) approving the modifications stated there. These modifications took effect upon the date of that notification. Schedule A of the Notification at Item 3 relates to the subject lands and the BDP reservation, but with retrospective effect from 21st March 2005.
13. This Notification is to be found at pages 54 to 56. Schedule A of the Notification is from page 58. Item 1 deals with the HTHS zones. Then Item 2, under EP-9, sets out the regulations for the BDP.
14. Essentially, the 5th August 2015 BDP zone Notification substituted the BDP zone for the earlier HTHS zone. The State Government included the Petitioners' land in that zone with effect from 21st March 2005. But even in that Notification, some exceptions were made for certain categories of land, i.e., those for Page 6 of 19 23rd October 2023 ::: Uploaded on - 31/10/2023 ::: Downloaded on - 22/02/2024 02:43:11 ::: Vrinda Sharad Bal & Anr vs State of Maharashtra & Ors 913-aswp-230-2022-J.doc which permission had been granted by a competent authority for development, sub-division, layout or building prior to the date of the resolution of the 2nd Respondent proposing the BDP reservation (21st March 2005), provided these were valid. These were taken out or excluded from the reservation of the BDP zone. These exceptions were thus excluded and unaffected by the BDP zone reservation.
15. The Petitioners claim that they were entitled to apply for further development permission since they had not only obtained permissions but had taken the initial steps towards development and obtained permission on 14th November 2003.
16. From October 2004, the Petitioners sought renewals of their sanctioned plans. They were not permitted to even file these. This position continued for 10 years, according to the Petitioners. Then in 2015, pursuant to the Notification at Exhibit "G," the Petitioners sought an exemption. On 29th May 2018, the 1st Petitioner formally applied to the 3rd Respondent for re-approval and for further permissions.
17. Further applications were made between November 2003 and July 2020. There is then an internal document of 11th August 2020 at Exhibit J page 78 signed by five senior officers of the PMC on a recommendation that the Petitioners should be granted permission since the layout was sanctioned before 21st March 2005 and development had already taken place within one year of obtaining that approval.
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18. The Petitioners accordingly applied on 18th March 2021 for permission. On 26th April 2021 came the first letter of rejection inter alia saying that the land was covered by the BDP zone and now contending that there was 'no development' on the land within the prescribed time limit under Section 48 of the MRTP Act. A further representation followed from the Petitioners on 3rd May 2021. This again met with a rejection vide a letter dated 10th June 2021.
19. We need to look at Entry No 3 of Schedule A to the impugned Notification. This deals with the lands that are covered by the Petition. We reproduce the Entry from pages 66 to 67. Sr EP No. Description Proposal as Description of Modifications No of per the proposed Sanctioned by the Proposal submitted substantial Government under /Regulation Draft Dev modification Section 31(1) of MR as per Plan of published under & TP Act 1966 published Pune, Under Section 31(1) of MR plan under Section 30 & TP Act 1966 vide Section 26 of the MR & Corrigendum No. of MR & TP TP Act, 1966 TPS-1812/1/CR-
Act 1966 33/12/reconstruct
ed -11/UD-13 dated
28/02/2013
3 EP-35, S.No.7, 49, Bio-Diversity EP-35, 44 & 61:- EP-35, 44 & 61: Bio-
44 & 61 50, 289 etc Park Bio-Diversity Park Diversity Park
Hill Top Hill Reservation Reservation. Reservation (BDP).
Slope Zone, 1) Reservation for Substantial
Residential Bio-Diversity Park modification
Zone. (BDP) is proposed sanctioned as
to be sanctioned, follows:-
with Pune (1) Reservation for
Municipal Bio-Diversity Park
Corporation (PMC) (BDP) is sanctioned as the Appropriate with Pune Authority. Municipal Corporation (PMC)
2) The following as the Appropriate categories of lands Authority.
on which
permission had (2) The following
been granted by categories of lands
the Competent on which
Authority for permission had
Development/ been granted by the
Sub-division / Competent
Layout / Building, Authority for
before the date of Development /
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Vrinda Sharad Bal & Anr vs State of Maharashtra & Ors 913-aswp-230-2022-J.doc Sr EP No. Description Proposal as Description of Modifications No of per the proposed Sanctioned by the Proposal submitted substantial Government under /Regulation Draft Dev modification Section 31(1) of MR as per Plan of published under & TP Act 1966 published Pune, Under Section 31(1) of MR plan under Section 30 & TP Act 1966 vide Section 26 of the MR & Corrigendum No. of MR & TP TP Act, 1966 TPS-1812/1/CR-
Act 1966 33/12/reconstruct
ed -11/UD-13 dated
28/02/2013
Resolution of the Sub-division /
PMC, proposing Layout / Building,
reservation for before the date of
BDP (i.e. Resolution of the
21/03/2005), are PMC, proposing
proposed to be reservation for BDP
deleted from the (i.e., 21.3.2005) and said reservation which were valid, for BDP:- are deleted from the said
a) Lands under reservation of BDP.
layouts in which
both layout a) Lands under
permission as well layouts in which
as building both layout
permission in permission as well
respect of all or as building
some of the plots permission in
within such respect of all or
layouts had been some of the plots
granted before within such
21.3.2005 and layouts had been
partial or granted before
substantial 21st March 2005
development has and partial or
taken place. substantial
development has
b) Lands on which taken place.
permission for
single or multiple b) Lands on which
buildings had been permission for
granted before single or multiple
21.03.2005 and buildings had been
where substantial granted before
development has 21st March 2005
taken place. and where
substantial
c) Lands on which development has
permission for taken place.
development /
sub-division / c) Lands on which
layout / building permission for
had been granted development /
and was valid on sub-division /
the 21/03/2005, layout / building
but could not be had been granted
renewed owing to and was valid on
the sole reason of the 21st March
such land having 2005 but could not
come under the be renewed owing
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Vrinda Sharad Bal & Anr vs State of Maharashtra & Ors 913-aswp-230-2022-J.doc Sr EP No. Description Proposal as Description of Modifications No of per the proposed Sanctioned by the Proposal submitted substantial Government under /Regulation Draft Dev modification Section 31(1) of MR as per Plan of published under & TP Act 1966 published Pune, Under Section 31(1) of MR plan under Section 30 & TP Act 1966 vide Section 26 of the MR & Corrigendum No. of MR & TP TP Act, 1966 TPS-1812/1/CR-
Act 1966 33/12/reconstruct
ed -11/UD-13 dated
28/02/2013
proposed to the sole reason
reservation for of such land
BDP having come under
the proposed
reservation for
BDP.
(d) The lands / plots
allotted before 21st
March 2005 under
Gaothan
rehabilitation
Scheme / Project
affected schemes /
Indira Awas Yojana
subject to terms
and conditions of
the allotment orders
of the competent
authority.
(Emphasis added)
20. Now it is clear that sub-clause (c) is part of the four sub- clauses of clause (2). Further, clause (2) clearly speaks of a deletion from the reservation of the BDP zone. Clause (c) excludes lands on which permissions for development sub-division had been granted and were valid on 21st March 2005 but could not be renewed because they had come under the reservation for the BDP zone.
21. In this context it is worth noting the 11th August 2020 PMC note. The important aspect is set out at pages 79 to 81 thus:
"'kklukps fn- 5@8@2015 ps vf/klqpusuqlkj ch-Mh-ih- ckcr [kkyhyizek.ks rjrwn dsysyh vkgs-Page 10 of 19
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1) Reservation for Bio-Diversity Park (BDP) is sanctioned with Pune Municipal Corporation (PMC) as the Appropriate Authority.
2) The following categories of lands on which permission had been granted by the Competent Authority for Development / Sub-Division / Layout / building, before the date of Resolution of the PMC, proposing reservation for BDP (i.e. 21-3-2005) and which were valid, are deleted from the said reservation of BDP.
(a) Lands under layouts in which both layout permission as well as building permission in respect of all or some of the plots within such or some of the plots within such layouts had been granted before 21st March 2005 and partial or substantial development has taken place.
(b) Lands on which permission for single or multiple buildings had been granted before 21st March 2005 and where substantial development has taken place.
(c) Lands on which permission for development / sub-
division / layout / building had been granted and was valid on the 21st March 2005, but could not be renewed owing to the sole reason of such land having come under the proposed reservation for BDP.
(d) The lands / plots allotted before 21st March 2005 under Gaothan Rehabilitation scheme/project affected schemes / Indira Awas Yojana subject to terms and conditions of the allotment orders of the competent authority.
mijksDr rjrwnhuqlkj fn- 21@03@2005 iwohZ T;k feGdrhojhy ysvkÅV eatwj dsysyk vkgs @ cka/kdke ijokuxh fnysyh vkgs o T;kaps udk'ks oS/k vkgsr v'kk feGdrh ch-Mh-ih- vkj{k.kkrwu oxGysY;k vkgsr-
fo"k;kadhr feGdrhojhy IykWVsM ysvkÅV fn- 14@11@2003 jksth eatwj >kysyk vkgs- R;kpizek.ks feGdr Page 11 of 19 23rd October 2023 ::: Uploaded on - 31/10/2023 ::: Downloaded on - 22/02/2024 02:43:11 ::: Vrinda Sharad Bal & Anr vs State of Maharashtra & Ors 913-aswp-230-2022-J.doc ekydkus eatwj ysvkÅVuqlkj varxZr jLrs fodflr dsysys vlY;kps uewn d:u R;k fizR;FkZ lanHkZ Ø 2 ps i=kUo;s fn- 28@12@2003 ph xqxy best tksMwu lnj ysvkÅVe/;s jLrs fodlu >kY;kps dGfoys vkgs- R;kpizek.ks eatwj ysvkÅVuqlkj feGdrhph dsysyh ekst.kh eks-j-ua- 117@2004 fn- 15@10@2004 nk[ky d:u ysvkÅV eatwjhuarj 1 o"kkZr fodlukps dke lq: dsY;kus o ekst.kh dsY;kps uewn d:u udk'ks oS/k vlY;ksu fn- 5@8@2015 ps vf/klqpusuqlkj dfeVsM MsOgyiesaV Eg.kwu oxG.;kph fouarh dsysyh vkgs- rlsp feGdrhoj Mªk¶V Mh-ih- uqlkj ch-Mh-ih- vkj{k.k n'kZfoY;kus iquZekU;rk ?ksrk vkysyh ulY;kps uewn dsysys vkgs-
eatwj fodkl fu;a=.k fu;ekoyhrhy dye 6-7 uqlkj desUlesaV vkWQ odZckcr [kkyhyizek.ks rjrwn vkgs-
"The commencement certificate / development permission shall remain valid for 4 years in the aggregate but shall have to be renewed every year from the date of its issue. The application for renewal shall be made before expiry of one year if the work is not already commenced. Such renewal can be done for three consecutive terms of one year after which proposals shall have to be submitted to obtain development permission afresh. If application for renewal is made after expiry of the stipulated period during which commencement certificate is valid, then the Authority may condone the delay for submission of application for renewal by charging necessary fees; but in any case, commencement certificate shall not be renewed beyond 4 years from the date of commencement certificate / development permission.
Provided that, no such renewal shall be necessary if the work is commenced within the period of valid permission and such permission shall remain valid till the work is completed.Page 12 of 19
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(a) For layout, sub-divisionFinal demarcation and and amalgamation provision of water bound macadam roads complete.
(b) For a building workConstruction of including additions andbasement upto ground alterations level slab or construction of building at plinth level whichever is minimum.
(c) For bridges and overheadFoundation and work tanks construction. up to the base floor.
(d) For underground works Foundation and work
upto floor of
underground floor.
fo"k;kadhr feGdrhojhy ysvkÅV fn- 21@03@2005 iwohZ eatwj vlY;kus o eatwj fodkl fu;a=.k fu;ekoyhrhy dye 6-7 e/khy rjrqnhuqlkkj eatwjhuarj ,d o"kkZps dkyko/khr jLrs fodlu o eatwj ysvkÅVuqlkj ekst.kh fn- 15@10@2004 dsysyh vly;kus oS/k Bjr vlY;kus 'kklu vf/klqpuk fn- 5@8@2015 e/khy dye 2 ¼lh½ ykxw gksr vkgs- R;kpizek.ks lnj feGdr ch-Mh-ih- vkj{k.kkiwohZ fgy VkWi & fgy Lyksi >ksu foHkkxkr lekfo"V jkghy o R;kl fgyVkWZi & fgyLyksi ckcrP;k rjrwnh ykxw gksrhy-
iq.ks egkikfydsP;k tqU;k gn~nhP;k izk:i fodkl ;kstuk vkjk[kM;ke/;s fgyVkWi&fgyLyksi >ksu n'kZfoysYkk vlwu R;kckcr izk:i fodkl fu;a=.k fu;ekoyhe/;s rjrwn dsysyh vkgs- 'kklukus lnj vkjk[kM;krhy fgyVkWi & fgyLyksi ;kckcr fu.kZ; izyachr Bsoysyk vkgs- rFkkfi lu 1987 P;k fodkl fu;a=.k fu;ekoyhrhy dye ,e&8 e/;s fgyVkWi & fgyLYkksi ;kckcrph rjrwn gksrh-
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1½ foz"k;kadhr feGdrhojhy ysvkÅV fn- 21@3@2005 iwohZ eatwj vlY;kus o eatwj fodkl fu;a=.k fu;ekoyhrhy dye 6-7 e/khy rjrqnhuqlkj eatwjhuarj ,d o"kkZps dkyko/khr jLrs fodlu o eatwj ysvkÅVuqlkj ekst.kh dsysyh vlY;ksu oS/k Bjr vlY;kus 'kklu vf/klqpuk fn- 5@8@2015 e/khy dye 2 ¼lh½ ykxw gksr vkgs- lcc] lnjph feGdr ch-Mh-ih- vkj{k.kkrwu oxGy;kps o vkj{k.kiqoZ fgyVkWi & fgyLYkksi >ksu foHkkxkr lekfo"V vly;kps ?kksf"kr dj.ksl-
2½ lnj feGdrhojhy fodlukl lu 1987 P;k eatwj fodkl fu;a=.k fu;ekoyhrhy ,e&8 uqlkj rjrwnh ykxw dj.ksl- 3½ fo"k;kadhr feGdrhojhy fodlu izLrko mijksDr rjrqnhuqlkj eatwj dj.ksl-
4½ eatwj fodkl fu;=a.k o izksRlkgu fu;ekoyhrhy dye 6-7 e/khy rjrqnhuqlkj iqoZekU; ysvkÅV eqnrok<@iquekZU;rk ns.ksjk-
ek-l- dGkos-
¼nRrk=; xjM½ ¼panzdkar xk;dokM½ ¼Jhdkar ok;naMs½ dfu"B vfHk;ark mi vfHk;ark dk;Zdkjh vfHk;ark cka/kdke fodkl foHkkx cka/kdke fodkl foHkkx cka/kdke fodkl foHkkx >ksu Ø- 3 >ksu Ø- 3 >ksu Ø- 3 iq.ks egkuxjikfydk iq.ks egkuxjikfydk iq.ks egkuxjikfydk ek- mi vk;qDr ¼n{krk½ egkikfydk vk;qDr dk;kZy;
iq.ks egkuxjikfydk 2½ ek- vfrfjDr egkikfydk vk;qDr ¼t½ iq.ks egkuxjikfydk ;kapsekQZr jokuk-"
(Emphasis added) Page 14 of 19 23rd October 2023 ::: Uploaded on - 31/10/2023 ::: Downloaded on - 22/02/2024 02:43:11 ::: Vrinda Sharad Bal & Anr vs State of Maharashtra & Ors 913-aswp-230-2022-J.doc
22. There is no ambiguity about this document or the interpretation of the PMC as to the meaning of the word "commencement" at all.
23. In this context, Section 48 of the MRTP Act is to be noted. It reads thus:
"48. Lapse of permission Every permission for development granted or deemed to be granted under section 45 or granted under section 47 shall remain in force for a period of one year from the date of receipt of such grant, and thereafter it shall lapse:
Provided that, the Planning Authority, may, on application made to it extend such period from year to year; but such extended period shall in no case exceed three years:
Provided further that, if the development is not completed up to plinth level or where there is no plinth, up to upper level of basement or stilt, as the case may be, within the period of one year or extended period, under the first proviso, it shall be necessary for the applicant to make application for fresh permission."
24. What is now sought to be argued is that there being 'no development' on the land as per the sanctions, the Commencement Certificate had lapsed and was not in force on the relevant date. Therefore, it is argued, no further permissions can be granted. Therefore, the land is not excluded from the BDP zone.
25. It is also argued that an officer of the PMC made a site visit and found no development there. We will dispense with the second Page 15 of 19 23rd October 2023 ::: Uploaded on - 31/10/2023 ::: Downloaded on - 22/02/2024 02:43:11 ::: Vrinda Sharad Bal & Anr vs State of Maharashtra & Ors 913-aswp-230-2022-J.doc submission rapidly. It is made simply across the Bar based on instructions from the junior engineer, a person who came into PMC employment only in 2017. We are told that this so-called site visit was not contemporaneous. It was allegedly made recently on 3rd October 2023.
26. There is no record of this site visit. No notice was given of this site visit. There is no report following such a site visit. It is astonishing that such an oral submission is made by a local authority, or on its behalf, unsupported by a shred of documentation. Contrary to this assertion, now made for the first time, there was admittedly no site visit with the contrary view of 'no development' on 11th August 2020 or at any time prior to that since the date of the permission on 14th November 2003. The argument is therefore an attempt firstly to completely abandon or disassociate from the DCLR measurement sheet and secondly from the PMC's own internal 11th August 2020 communication.
27. It is sought to be suggested that this internal communication of the PMC itself is inconsequential. But it is not. It is signed by five senior officers. There is nothing on record to indicate that the PMC ever took the view that this recommendation was incorrect, not in consonance with law or anything of the kind. Instead, what is sought to be argued up to the stage of a Sur-Rejoinder, and entirely on the basis of bald denial, is a factual aspect that there is no development on the land.
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28. There is nothing from the PMC to show this at all. Everything points to the contrary, including the PMC's own recommendations, a part of the record.
29. The PMC's internal document and the concept of, or the definition of, "commencement," noted therein at page 80 and extracted above, is in our view completely correct. This is important because the quoted paragraph also shows the proviso that is fully applicable. We note that in the preceding portion, sub-clauses (a),
(b) and (c) might all be applicable but there is nothing on the PMC's record to indicate that no work was ever done, which is the sole argument before us today.
30. What is dispositive in our view is the definition of development under Section 2(7) of the MRTP Act. This has received much judicial interpretation, but it is true that it is a wide definition. It uses both expressions "means" and "includes". Every conceivable kind of intervention on land is covered by the definition of the word "development." Section 2(7) reads:
(7) "development" with its grammatical variations means the carrying out of buildings, engineering, mining or other operations in or over or under, land or the making of any material change, in any building or land or in the use of any building or land or any material or structural change in any heritage building or its precinct and includes demolition of any existing building, structure or erection or part of such building, structure of erection; and reclamation, redevelopment and lay-out and sub-
division of any land; and "to develop" shall be construed accordingly;
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31. If this be so, two consequences must immediately follow. First, that there can be no question of retrospective application of the 5th August 2015 Notification to lands that were specifically excluded from the BDP zone. Once it is shown that the Petitioners' lands were so excluded, there can be no retrospective application of the BDP zone Notification to those lands. Second, it must also necessarily follow that any refusal to grant permission on the basis that the BDP zone Notification applies: (a) either to the Petitioners lands despite the exclusion or, (b) applies retrospectively to the Petitioners lands or (c) both, is clearly unsustainable.
32. Consequently, Rule will have to be made absolute in terms of prayer clause (A) and partly absolute in terms of prayer clause (B) read with sub-clause (2). These prayers are set out below.
A. That this Hon'ble Court be pleased to issue a writ of certiorari or such other writ/order/direction as may be deemed appropriate by this Hon'ble Court to quash and set aside retrospective applicability of the said Notification dated 5 August 2015 at Exhibit G herein and further be pleased to declare that the said Notification dated 5 August 2015 is prospective in nature and applied only prospectively from 5 August 2015;
B. That this Hon'ble Court be pleased to issue a writ of certiorari or such other writ/order/direction as may be deemed appropriate by this Hon'ble Court and be pleased to quash and set aside the Impugned Letters dated 26 April 2021 at Exhibit L and dated 10 June 2021 at Exhibit N hereto issued by the Respondent No. 3 by which development permission/ revised layout proposal dated 18 Page 18 of 19 23rd October 2023 ::: Uploaded on - 31/10/2023 ::: Downloaded on - 22/02/2024 02:43:11 ::: Vrinda Sharad Bal & Anr vs State of Maharashtra & Ors 913-aswp-230-2022-J.doc March 2021 and 3 May 2021 were rejected; and further be pleased to restore the said Application dated 18 March 2021 and/or 3 May 2021 to file; and to direct/order the Respondents to grant development permission in respect of the said Land on the basis:-
i. that the said Notification dated 5 August 2015 at Exhibit G does not apply to the said Land at all; or ii. Alternatively, that the said Land falls within exception/exclusion/deletion made by the clause set out at item (3), modification sanctioned as per modification 2(c) of Schedule 'A' to the said Notification dated 5 August 2015.
33. We clarify that we are not directing Respondent Nos 2 and 3 to grant development permission in respect of the lands but only to consider any applications made in that regard but without reference to the BDP zone Notification and without applying the BDP zone Notification to those lands. In other words, Respondents Nos 2 and 2 cannot refuse to consider the applications for development permission with reference to or on the basis of the BDP Zone Notification in respect of the lands covered by the Petition.
34. The Petition is disposed of in these terms. There will be no order as to costs.
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