Bombay High Court
Mehtab Laiq Ahmed Shaikh vs Municipal Corporation Of Greater ... on 11 January, 2012
Author: P.B. Majmudar
Bench: P.B. Majmudar, Mridula Bhatkar
KPP -1- WP Nos. 795 of 2002 & 789 of 2003
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 795 OF 2002
ALONG WITH
NOTICE OF MOTION NOS. 45 OF 2008 AND 311 OF 2009
Mehtab Laiq Ahmed Shaikh )
of Mumbai, Indian Inhabitant, residing at )
3, Bilquees Apartment, Mahakali Caves Road,
ig )
Andheri (East), Mumbai-400 093 )...Petitioner
versus
1. Municipal Corporation of Greater Mumbai, )
a Statutory Corporation incorporated under the)
provisions of the Bombay Municipal Corporation)
Act, 1888 having its office at Mahapalika Marg, )
Fort, Mumbai-400 001 )
2. State of Maharashtra, )
Urban Development Department, Mantralaya, )
Mantralaya, Mumbai-400 032 )
3. Special Land Acquisition Officer No.3, )
having his office at Old Custom House, Shahid )
Bhagat Singh Road, Mumbai-400 023 )..Respondents
Mr. K.K. Singhvi, Senior Advocate, with Mr. Gaurav Joshi, Mr. A.A. Joshi &
Mr. Gautam Bhagwat, instructed by M/s. Divekar & Co., for the petitioner.
Mr. A.Y. Sakhare, Senior Advocate, with Ms. P.A. Purandare for respondent
No.1-Corporation.
Ms. Smita Gaidhani, Assistant Government Pleader, for respondent Nos. 2
and 3.
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KPP -2- WP Nos. 795 of 2002 & 789 of 2003
WITH
WRIT PETITION NO. 789 OF 2003
ALONG WITH
NOTICE OF MOTION NO. 47 OF 2008
Mehtab Laiq Ahmed Shaikh of Mumbai, )
Indian Inhabitant residing at Bilquis Apartment No.3, )
Mahakali Caves Road, Andheri (East), )
Mumbai-400 093 )..Petitioner
versus
1. Municipal Corporation of Greater Mumbai, a Statutory)
Corporation incorporated under the Bombay Municipal)
Corporation Act, 1888 and the Planning Authority )
under the Maharashtra Regional & Town Planning )
Act, 1966 having its office at Mahapalika Marg, Fort, )
Mumbai-400 001 )
2. The State of Maharashtra, through Principal Secretary )
to the Government of Maharashtra, Urban )
Development Department, Mantralaya, )
Mumbai-400 032 )
3. The Special Land Acquisition Officer No. III, )
having his office at Old Customs House, )
Shaheed Bhagat Singh Road, Fort, )
Mumbai-400 023 )..Respondents
Mr. Gaurav Joshi, Mr. A.A. Joshi & Mr. Gautam Bhagwat, instructed by M/s.
Divekar & Co., for the petitioner.
Mr. A.Y. Sakhare, Senior Advocate, with Ms. P.A. Purandare for respondent
No.1-Corporation.
Mr. R.J. Mane, Assistant Government Pleader, for respondent Nos. 2 and 3.
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KPP -3- WP Nos. 795 of 2002 & 789 of 2003
CORAM: P.B. MAJMUDAR &
MRS. MRIDULA BHATKAR,
JJ.
nd December, 2011
Judgment reserved on : 22
Judgment pronounced on : 11 th
January, 2012
JUDGMENT:(Per P.B. Majmudar, J.)
1. Since the issue involved in both these petitions is common, both the petitions were heard together and are being disposed of by this common judgment.
2. So far as Writ Petition No. 795 of 2002 is concerned, initially the writ petition was filed by four petitioners. However, during the pendency of this petition, since the petitioner No.4 has purchased the lands referred to in the writ petition from petitioner Nos. 1 to 3 by virtue of two sale deeds both dated 9th May, 2005, by way of amendment, the names of petitioner Nos. 1 to 3 have been deleted from the array of the petitioners and now petitioner No.4 is the only petitioner who remains on record as the petitioner. So far as Writ Petition No. 789 of 2003 is concerned, initially it was filed by 45 petitioners. Since Petitioner No. 45 i.e. the same petitioner of Writ Petition No. 795 of 2002, has purchased the lands referred to in Writ Petition No. 789 of 2003 by virtue of seven sale deeds ::: Downloaded on - 09/06/2013 18:04:33 ::: KPP -4- WP Nos. 795 of 2002 & 789 of 2003 dated 9th May, 2005, 10th May, 2005 and 16th May, 2005 respectively, the names of other petitioners have been deleted from the array of the petitioners by way of amendment and the only petitioner i.e. Petitioner No. 45 is now the sole petitioner of this petition. The petitioner in both these petitions is common.
3. So far as Writ Petition No. 795 of 2002 is concerned, it is prayed by the petitioner that appropriate writ, order or direction be issued to the respondents directing them to acquire the lands of the petitioner under the provisions of the Maharashtra Regional & Town Planning Act, 1966 (hereinafter referred to as "the Act") read with the provisions of the Land Acquisition Act,1894 within a period of six months from the date of award and pay compensation within six months thereafter and on failure on the part of the respondents to pass award and pay compensation, the lands of the petitioner, as more particularly mentioned in Exhibit-A to the petition, may be treated to have been released from the reservation and it should be held that the same may be made available to the petitioner for development of the same. During the pendency of the writ petition, the petitioner has amended the petition with the leave of the Court and it is prayed that it may be held that the reservation in question is lapsed and the said property may be treated to have been released from reservation. So far ::: Downloaded on - 09/06/2013 18:04:33 ::: KPP -5- WP Nos. 795 of 2002 & 789 of 2003 as Writ Petition No. 789 of 2003 is concerned, it is prayed by the petitioner that appropriate writ, order or direction be issued directing the Municipal Corporation of Greater Mumbai to deposit 2/3rd of the amount of compensation payable to the petitioners towards the lands to be acquired with the Special Land Acquisition Officer No. III, respondent No.3, and directing respondent No.3 to start the acquisition proceedings and complete the same within six months. In the alternative it is prayed that if the land is not acquired within six months, appropriate direction may be given to respondent No.1 to de-reserve the lands of the petitioner from reservation. During the pendency of this petition, an amendment was carried out with the leave of the Court by taking a point about lapsing of reservation and prayer is also amended and it is prayed that the reservation of the property in question is lapsed and it may be held that the property stands released from reservation and the same be made available to the petitioner for development.
4. The point regarding lapsing of reservation is taken subsequent to the filing of the petition as in the original petitions, the main prayer was regarding acquiring of the land and payment of compensation. It is the case of the petitioner in Writ Petition No. 795 of 2002 that he is the owner of the lands bearing C.T.S. Nos. 327, 406 to 408, 415, 417, 423 to 429, ::: Downloaded on - 09/06/2013 18:04:33 ::: KPP -6- WP Nos. 795 of 2002 & 789 of 2003 432 (Part) and 433 (Part) admeasuring about 8361.0 sq.mtrs. located at at village Chakala, Andheri (East). So far as Writ Petition No. 789 of 2003 is concerned, the petitioner is the owner of the lands bearing CTS Nos. 325, 430, 405, 330, 429, 331, 419, 329, 326 and 425 totally admeasuring about 4905.03 sq.mtrs. located at village Chakala, Tal. Andheri. Initially the lands were kept under reservation by the development plan of 1967. The lands in question belong to various occupants. Initially when Writ Petition No. 795 of 2002 was filed by four petitioners, as all of them were holding different pieces of land. Similarly, Writ Petition No. 789 of 2003 was filed by 45 petitioners as all of them were holding different pieces of land. Now the petitioner has purchased the entire land from different occupants. In view thereof, names of other petitioners in both the petitions are deleted and now only one petitioner remains i.e Mehtab Laiq Ahmed Shaikh.
5. It is the case of the petitioner in Writ Petition No. 795 of 2002 that a purchase notice was served by the petitioner on 14th October, 1974 on second respondent i.e. State of Maharashtra but the State did not take any steps in this behalf. In the year 1983, the Special Land Acquisition Officer (hereinafter "SLAO") issued a notification dated 22nd December, 1983 under the provisions of the Land Acquisition Act for acquiring the land. In the said acquisition proceedings, the respondent No.1 did not ::: Downloaded on - 09/06/2013 18:04:33 ::: KPP -7- WP Nos. 795 of 2002 & 789 of 2003 deposit the money and, therefore, no award was passed by the SLAO regarding acquisition of the land and the proceedings lapsed.
Subsequently, the lands in question were again reserved for public park by way of subsequent draft development plan of 1980-2000. The original petitioners had filed a writ petition bearing No. 3684 of 1988 contending therein that since the lands were not acquired, it should be released from acquisition. In the meanwhile, the draft development plan was sanctioned on 12th November, 1992 and the petitioners thereafter served a fresh purchase notice on 13-12-1998 under Section 49 of the Act. In the meanwhile, the aforesaid writ petition was heard and dismissed. The petitioners of that writ petition preferred a review petition being Review Petition No. 28 of 1998. At the time of hearing of the said review petition, the counsel for respondent No.1, Municipal Corporation, made a statement that the lands in question will be acquired within a period of one year. On the basis of such statement, review petition was disposed of on 9 th April, 1999. While disposing of the review petition, the Division Bench observed that in view of the statement of the learned counsel for the Corporation, review petition was not required to be admitted. However, the Division Bench granted liberty to the petitioner to move the Court if no steps were taken by respondent No.1 for acquiring the land within a period of one year. Since the aforesaid lands were not acquired within a period of one ::: Downloaded on - 09/06/2013 18:04:33 ::: KPP -8- WP Nos. 795 of 2002 & 789 of 2003 year, fresh petition i.e. Writ Petition No. 795 of 2002 has been filed by the petitioner in which initially a prayer was sought asking the respondent No.2 to acquire the lands within a period of six months from the date of award and pay compensation within six months thereafter and on failure on the part of the respondents to pass award and pay compensation, the lands of the petitioner, as more particularly mentioned in Exhibit-A to the petition, may be treated to have been released from the reservation and it should be held that the same may be made available to the petitioner for development of the same. Subsequently, by way of amendment, a prayer is made to the effect that that land in question may be released from the acquisition as no steps were taken for acquiring the land in spite of the notice given by the petitioner and, therefore, by operation of law, the land of the petitioner stands released automatically from reservation under Section 49 (7) of the Act. It is the case of the petitioner that since the petitioner has given a purchase notice under Section 49 of the Act to acquire the land and since no steps were taken to acquire the property within the prescribed period, the land stands automatically released from reservation. As pointed out earlier, so far as Writ Petition No. 789 of 2003 is concerned, the same was initially filed by 45 petitioners but the petitioner No.45 therein i.e. the present petitioner, having purchased the portion of the land, the other petitioners name were deleted from the array ::: Downloaded on - 09/06/2013 18:04:33 ::: KPP -9- WP Nos. 795 of 2002 & 789 of 2003 of petitioners and the only petitioner who remains in the field is the petitioner.
6. In so far as Writ Petition No. 789 of 2003 is concerned, as stated above, the same is in connection with CTS Nos. 325, 430, 405, 330, 429, 331, 419, 329, 326 and 425 totally admeasuring about 4905.03 sq.mtrs. located at village Chakala, Tal. Andheri. In the said petition initially it was prayed that Respondent No.1 Corporation may be directed to deposit 2/3rd of the amount of compensation payable to the petitioners towards the lands to be acquired with the Special Land Acquisition Officer No. III, respondent No.3, and directing respondent No.3 to start the acquisition proceedings and complete the same within six months. In the alternative it is prayed that if the land is not acquired within six months, appropriate direction may be given to respondent No.1 to de-reserve the lands of the petitioner from reservation. During the pendency of this petition, an amendment was carried out with the leave of the Court by taking the plea about lapsing of reservation and prayer is also amended and it is prayed that the reservation of the property in question is lapsed and it may be held that the property stands released from reservation and the same be made available to the petitioner for development. It is required to be noted that in both these petitions, the prayer was regarding ::: Downloaded on - 09/06/2013 18:04:33 ::: KPP -10- WP Nos. 795 of 2002 & 789 of 2003 asking the Respondent State to acquire the land and to pay compensation to the petitioner and in the alternative to direct the Corporation to release the land of the petitioner from reservation. By way of amendment, which is made after about five years from the date of filing of the writ petition, a prayer is made that the land in question may be treated to have been released automatically by virtue of the provisions of Section 49 (7) of the Act.
7. Mr. Singhvi, learned Senior Counsel appearing appearing for the petitioner in Writ Petition No. 795 of 2002, argued that initially the land in question was placed under reservation in the year 1964 for the purpose of public garden. The Development Plan thereafter came in the year 1966 and in the same the land was reserved for garden. It is submitted that a purchase notice was served on 14th October, 1974 on second respondent i.e. State of Maharashtra but no steps were taken for acquiring the same. In the subsequent development plan issued in the year 1980, the land was again reserved for public park. It is argued by Mr. Singhvi that in the meanwhile the petitioners had filed a Writ Petition No. 3684 of 1988 with a prayer that their land should be released from acquisition. Upon dismissal of the said writ petition, the petitioners therein preferred a review petition being Review Petition No. 28 of 1998 on ::: Downloaded on - 09/06/2013 18:04:33 ::: KPP -11- WP Nos. 795 of 2002 & 789 of 2003 3rd September, 1998 with a prayer that the land in question should be treated to have been released automatically from reservation as no steps were taken for acquiring the same. A Division of this Court while disposing of the review petition on 9th April, 1999 recorded the statement made by the counsel for respondent No.1-Corporation that the Corporation is interested in acquiring the land in question and that it would initiate steps for acquiring of the said plot under Section 126 of the Act read with Section 6 of the Land Acquisition Act within a period of one year from the date of the order. The Division Bench observed that in these circumstances the Division Bench see no reason to admit the review petition and the same was dismissed. However, liberty was granted to the petitioner to move the Court if no steps for acquisition are taken by the Municipal Corporation of Greater Mumbai within one year. It is submitted by Mr. Singhvi that since the Corporation has failed to initiate any steps for acquiring the land within a period of one year, the land in question is automatically de-reserved straightway from reservation and the reservation stands lapsed automatically. It is vehemently submitted by Mr. Singhvi that since the land is not acquired within one year, in view of the purchase notice given by the petitioner in 1974, the reservation can be said to have been lapsed automatically as no steps had been taken for acquisition of the land on the basis of the purchase notice served by the petitioner in 1974. It is ::: Downloaded on - 09/06/2013 18:04:33 ::: KPP -12- WP Nos. 795 of 2002 & 789 of 2003 submitted by Mr. Singhvi that in view of the same, appropriate writ order or direction may be issued by this Court in view of the fact that no steps had been taken on the basis of the first purchase notice issued by the petitioner in 1974.
8. It is further submitted by Mr. Singhvi that since this Court has already, in the review petition, granted liberty to the petitioner to move the Court, if no steps for acquisition are taken by the Corporation, the petitioner is entitled to file fresh writ petition and can rely upon the purchase notice given in the year 1974 for the purpose of canvassing that if no steps are taken on the basis of the purchase notice, the reservation stands automatically lapsed in view of the provisions contained in the Act.
It is submitted by Mr. Singhvi that since the Division Bench has granted permission to the petitioner to move the Court, this fresh petition is maintainable and is not barred by res judicata especially when the Division Bench while disposing of the review petition has clearly observed that in view of the statement of the Advocate for the Corporation, it is not necessary to admit the review petition. It is argued by Mr. Singhvi that on the basis of the purchase notice of 1974, this Court may hold that the reservation lapses as no steps have been taken for acquisition of the land in spite of purchase notice issued by the petitioner in 1974 and which is ::: Downloaded on - 09/06/2013 18:04:33 ::: KPP -13- WP Nos. 795 of 2002 & 789 of 2003 confirmed by the State Government. In the alternative it is submitted that if this Court comes to the conclusion that no relief can be given to the petitioner on the basis of the earlier purchase notice in view of the dismissal of the writ petition which was filed by the petitioner earlier, appropriate direction in this behalf regarding lapsing of reservation may be passed in view of the subsequent purchase notice given by the petitioner on 13th July. 1998 under Section 49 of the Act. It is submitted by Mr. Singhvi that since no steps had been taken on the basis of the fresh purchase notice of 13th July, 1998, the reservation can be said to have been lapsed automatically in view of Section 49 (7) of the Act.
9. So far as the factual aspect of the case is concerned, it is required to be noted that on 14th October, 1974 a purchase notice was given on behalf of the original petitioners to the State of Maharashtra. On the basis of the same, on 22nd January, 1975, respondent No.1 issued a letter to the petitioners stating that the Secretary, Urban Development Department will give hearing on 29th January, 1975 in connection with the purchase notice of the petitioners dated 14th October, 1974. As per the list of events submitted before this Court by the petitioner, on 22nd December, 1983, the Additional Collector of Mumbai issued a notification under Section 126 (4) of the Act read with Section 6 of the Land Acquisition Act ::: Downloaded on - 09/06/2013 18:04:33 ::: KPP -14- WP Nos. 795 of 2002 & 789 of 2003 for acquisition of the petitioners' land. In the meanwhile, the land of the petitioners was again reserved in the draft development plan prepared for the year 1980-2000 for public park. It is pointed out to the Court by Mr. Singhvi that in the meanwhile till 1986 the acquisition proceedings went on. However, no award was made by the SLAO as the respondent No. 1-Corporation did not deposit the money, as the Corporation deposits the money as per the priority in connection with various acquisition cases. It is the case of the petitioner that the SLAO-7 informed the original petitioners in March, 1987 that since the case was not included in the priority list given by the Corporation of Greater Mumbai to his office, award in respect of the land had not been made and hence the acquisition proceedings stand lapsed. In May, 1988, the original petitioners also gave a notice under Section 50 of the Act to the respondent for deleting the land from reservation as the lands of the petitioners were locked up for more than 25 years. Subsequently the original petitioners filed a writ petition before this Court being Writ Petition No. 3684 of 1988 in October, 1988 on the basis of the first purchase notice dated 14-10-1974 with a prayer that the petitioners may be permitted to develop their lands and for a direction to the State of Maharashtra for deleting the reservation from the development plan of 1984-2000. The aforesaid development plan was finalised and the same was sanctioned by the State Government in November, 1992 meaning ::: Downloaded on - 09/06/2013 18:04:33 ::: KPP -15- WP Nos. 795 of 2002 & 789 of 2003 thereby that in the final development plan, the land in question was reserved for public park. So far as final development plan in the Act is concerned, it is statutory in nature. It is required to be noted at this stage that during the pendency of Writ Petition No. 3684 of 1988, the original petitioners of the said writ petition also served a fresh purchase notice under Section 49 of the Act on 13th July, 1998. A Division Bench of this Court by an order dated 5th August, 1998 dismissed the said writ petition.
After the said dismissal, a review petition was filed on 3rd September, 1998 which we have already discussed above. The said review petition was dismissed by the Division Bench in view of the statement made by the Counsel on behalf of the Corporation that the Corporation will acquire the land within one year. If no steps for acquisition of the land are taken by the Corporation, liberty was granted to the petitioner to move the Court.
On the basis of such liberty, now a fresh petition has been filed by the petitioner wherein the purchase notice given in the year 1974 is also basis for the purpose of arguing about automatic lapsing of reservation. As per the list of events submitted to the Court, the Under Secretary to the Govt.
of Maharashtra, Urban Development Department, Mantralaya, Mumbai, informed the petitioner on 12th October, 1998 that since acquisition proceedings have already been commenced earlier to the date of the purchase notice of the petitioner, it was not necessary to serve the purchase ::: Downloaded on - 09/06/2013 18:04:33 ::: KPP -16- WP Nos. 795 of 2002 & 789 of 2003 notice. In view of the same, the said purchase notice was filed.
10. After dismissal of the review petition on 9th April, 1999, the petitioner wrote a letter to the SLAO-7 inviting his attention about the statement made in the review petition and requested him to initiate proceedings under Section 126 of the Act read with Section 6 of the Land Acquisition Act for acquiring the land within one year. Subsequently the survey of the land of the petitioner was also carried out for the purpose of initiating the acquisition of land. The petitioner thereafter wrote another letter dated 21st June, 2000 pointing out that no action has been taken for acquiring the land within one year. The petitioner thereupon was informed by the Deputy Chief Engineer of the Corporation on 5th August, 2000 that they have made an application on 12th December, 1997 to the State Government for acquiring the land. Subsequently, the petitioner filed the present writ petition No. 795 of 2002. It is argued by Mr. Singhvi that since the purchase notice given by the original petitioner on 14th October, 1974 was confirmed by the State Government, no steps were taken for acquiring the land and, therefore, in view of the same and in view of the purchase notice of 14th October, 1974, the reservation of the park as well as the public purpose stands lapsed and the land automatically stands released from reservation. It is also submitted that since reservation and ::: Downloaded on - 09/06/2013 18:04:33 ::: KPP -17- WP Nos. 795 of 2002 & 789 of 2003 public purpose having lapsed, it was not permissible for the State Government or the planning authority to reserve the said land again in the revised/final development plan and such reservation in the revised draft development plan of 1984 and subsequently in the final revised plan on 12th November, 1992 is null and void and of no consequence. It is vehemently argued by Mr. Singhvi that since in view of the first purchase notice of 14th October, 1974 no steps were taken, even though the said notice was confirmed by the State Government, the land in question automatically stands released from acquisition. If the land is again put to reservation in the draft final development plan of 1984 and the said reservation continued in the final revised plan of 1992, such reservation cannot be said to be a reservation in the eye of law as the reservation had already lapsed in view of the first purchase notice. Alternatively it is submitted that if the reservation in the revised plan was valid in view of the subsequent purchase notice given to the State Government on 13th July, 1998 which was confirmed but no steps were taken for acquiring the land and, therefore, the reservation in view of the subsequent purchase notice also stands lapsed. It is submitted that in the review petition a statement was made to acquire the land within one year and since the same was not acquired in spite of undertaking, this Court now may issue appropriate directions to the respondents by holding that the reservation in question ::: Downloaded on - 09/06/2013 18:04:33 ::: KPP -18- WP Nos. 795 of 2002 & 789 of 2003 lapses in view of the first purchase notice of 1974 or alternatively the reservation stands lapsed in view of subsequent purchase notice as no steps were taken on the basis of the subsequent purchase notice for acquiring the land.
11. Mr. Singhvi has relied upon the provisions of Section 49 of the Act to substantiate his say that if the land is not acquired within one year from the date of the confirmation of the purchase notice and if the appropriate authority fails to make an application to acquire the property in question under Section 126 of the Act, then reservation lapses. It is argued by Mr. Singhvi that if there is any inaction on the part of the State Government, the purchase notice is deemed to be confirmed at the expiration of six months from the date of receipt of the purchase notice and according to Mr. Singhvi the purchase notice can be said to have been confirmed by deeming fiction on the expiry of six months from the date of receipt of purchase notice as per the provisions of Section 49 (7) of the Act. It is submitted that the notification issued by the Government on 22 nd December, 1983 under Section 126 (4) of the Act read with Section 6 of the Land Acquisition Act for acquiring the property for public purpose is a nullity and non-est, as the property already stood released from reservation as stated earlier. It is submitted that existence of public purpose is a ::: Downloaded on - 09/06/2013 18:04:33 ::: KPP -19- WP Nos. 795 of 2002 & 789 of 2003 condition precedent for acquisition. It is also submitted that subsequent to the issuance of notice, no steps were taken by the Corporation or by the SLAO and the acquisition proceedings stand abandoned.
12. It is submitted by Mr. Singhvi that in view of the decision of the Supreme Court in the case of Bhavnagar University vs. Palitana Sugar Mills Pvt. Ltd. and others1, the action of the authorities of again placing the property under reservation for the same public purpose is without justification and without authority of law and in view of the same, placing the property again in reservation in the draft development plan in April/May, 1984 is illegal and of no consequence. Mr. Singhvi has also vehemently argued that in review petition the Division Bench granted liberty to the petitioner to move the Court again if no steps are taken. In spite of the statement made in review petition, this Court may now issue appropriate writ, order or direction treating the reservation as lapsed. It is submitted by Mr. Singhvi that since there is a fresh cause of action for filing Writ Petition No. 795 of 2002, the order dated 5th August, 1998 cannot operate as a res judicata in the present petition i.e. Writ Petition No. 795 of 2002. Mr. Singhvi has also relied upon various case laws on the subject. It is submitted by Mr. Singhvi that the procedure for approving the final 1 AIR 2003 SC 511 ::: Downloaded on - 09/06/2013 18:04:33 ::: KPP -20- WP Nos. 795 of 2002 & 789 of 2003 development plan in the Gujarat Town Planning and Urban Development Act, 1976 is akin to the procedure prescribed in the Maharashtra Regional and Town Planning Act, 1966. Similar is the provision regarding purchase notice in both the Acts are concerned. It is submitted that merely writing a letter to the Government for acquiring the land is not enough and it cannot be said that the provisions can be said to be complied with. It is argued by Mr. Singhvi that provisions of Civil Procedure Code do not apply to writ petitions under Article 226 of the Constitution of India and that the power to entertain and grant relief under Article 226 of the Constitution is inherent in the Court on account of its plenary jurisdiction. It is submitted by Mr. Singhvi that when the petitioner had applied for review of the order passed by this Court in Writ Petition No. 3684 of 1988, the review petition itself was a petition under Article 226 of the Constitution of India and that the same was not dismissed on merits and, therefore, the present petition is maintainable. Mr. Singhvi has also submitted written submissions to substantiate his say. The arguments incorporated above are also forming part of the written submissions produced on record. On the basis of the aforesaid arguments, it is submitted by Mr. Singhvi that it should be held that the reservation has already lapsed in view of the first purchase notice of 1974 and alternatively since no steps had been taken in connection with the second purchase notice which is confirmed by the State Government, at ::: Downloaded on - 09/06/2013 18:04:33 ::: KPP -21- WP Nos. 795 of 2002 & 789 of 2003 least it may be held to have been lapsed on the basis of second purchase notice.
13. Mr. Sakhare, learned counsel appearing for the first respondent-
Corporation vehemently submitted that both these petitions are absolutely misconceived as the petitioner has not made out any case for getting reliefs as prayed for. It is submitted by Mr. Sakhare that in the writ petition, the only point taken was regarding direction for acquiring the land in question.
The point of lapsing of reservation has been taken after considerable time and that too in the year 2008 by way of an amendment. It is submitted by Mr. Sakhare that so far as the issue about the first purchase notice of 1974 is concerned, the same has become final in view of the dismissal of the earlier writ petition of this Court and in a subsequent petition, this point cannot be allowed to be reopened again, otherwise there is no finality of the proceedings. It is submitted by Mr. Sakhare that in a review petition, if liberty is granted to the petitioner to apply, it would mean that the petitioner was required to prefer appropriate application in the review proceedings itself and not by way of substantive writ petition especially when the order passed by the Division Bench while dismissing the writ petition has not been set aside in a review petition and unless the order is set aside, the point in issue can be said to have become final between the ::: Downloaded on - 09/06/2013 18:04:33 ::: KPP -22- WP Nos. 795 of 2002 & 789 of 2003 parties. It is submitted by Mr. Sakhare that by interpreting the words "to apply" mean to apply in the same proceedings and not by way of subsequent writ petition. It is submitted by Mr. Sakhare that in the so-called second purchase notice a point was already taken in the earlier petition and the said point being concluded, second petition cannot be entertained by this Court. It is submitted that in any case, so far as subsequent purchase notice is concerned, it can never be said to be a purchase notice under Section 49 of the Act as no statement is made in the said so-called purchase notice regarding the provisions of Section 49 of the Act and in such event, the alternative plea which is taken is not permissible and such notice cannot be construed as a notice in accordance with law. It is submitted by Mr. Sakhare that the purchase notice given under Section 49 of the Act is required to be strictly construed as per the provisions of the Act as it has far reaching consequences regarding lapsing of reservation automatically, if purchase notice is confirmed by the State Government.
14. Mr. Sakhare has also relied upon the provisions of Sections 49 and 127 of the Act. It is submitted that both the Sections operate in different fields and in different situation. It is submitted that under Section 127 of the Act, what is provided is regarding taking steps for acquisition while Section 49 deals with application for acquisition. It is submitted that ::: Downloaded on - 09/06/2013 18:04:34 ::: KPP -23- WP Nos. 795 of 2002 & 789 of 2003 the reliance which is placed on behalf of the petitioner regarding the judgment of the Supreme Court in the case of Girnar Traders vs. State of Maharashtra and others1 has no application to the facts of the present case.
Mr. Sakhare submits that so far as the judgment in the aforesaid case is concerned, the Supreme Court interpreted in the said judgment Section 127 of the said Act and has no application to the facts of the instant case.
Here the Court is concerned with regard to the application under Section 49 (7) of the Act. It is submitted that so far as second purchase notice is concerned, the first part is regarding de-reservation and in the second part averments regarding purchase of the land in question have been made. It is submitted that such a notice cannot be construed as a notice under Section 49 of the Act. It is submitted that the notice mainly deals with de-
reservation part which is covered under Section 50 of the Act. It is submitted, therefore, that earlier part of the notice can be said to be a notice under Section 50 of the Act and it can never be said to be a notice under Section 49 of the Act. It is submitted that in any case the plea of automatic lapsing is taken after considerable time and that too in the year 2008. Mr. Sakhare submitted that mere issuance of a purchase notice during the pendency of the Writ Petition No. 3684 of 1988 amounted to implied waiver of the right accrued to the petitioner on the basis of the first 1 2007 (7) SCC 555 ::: Downloaded on - 09/06/2013 18:04:34 ::: KPP -24- WP Nos. 795 of 2002 & 789 of 2003 purchase notice dated 14th October, 1974. In view thereof, the petitioner is now estopped from claiming the right to get the lands released from reservation on the basis of the earlier notice dated 14th October, 1974. It is thus submitted that the judgment of the Supreme Court in Bhavnagar University (supra) is not applicable in the present case as in the Scheme of Maharashtra Act, the reservation is for 20 years while in Bhavnagar University's case the statutory period prescribed is for ten years. In order to buttress the submissions of Mr. Sakhare, he has also relied upon the judgments, to which we will advert to in the latter part of this judgment and the averments contained in the affidavit in reply filed in the proceedings.
15. In his rejoinder, it is argued by Mr. Singhvi that in view of the liberty granted by this Court, the petitioner can still challenge the first purchase notice of 1974. It is submitted by Mr. Singhvi that in view of the judgment of this Court in Writ Petition No. 1531 of 2007 in the case of Hotel Sahara Star and another vs. State of Maharashtra and others, decided on 10th July, 2008, even if the judgment of the Court is erroneous on the question of law, in the subsequent proceedings such question can never operate as res judicata. It is submitted that since the Corporation had not acquired the land within one year, fresh cause of action is available to the petitioner for challenging even the first purchase notice. It is submitted ::: Downloaded on - 09/06/2013 18:04:34 ::: KPP -25- WP Nos. 795 of 2002 & 789 of 2003 that even otherwise, the provisions of the Civil Procedure Code are not applicable so far as writ petition is concerned and if wrong law is made applicable earlier by the Bench, naturally subsequent petition can be filed.
16. Mr. Joshi, learned counsel appearing for the petitioner in Writ Petition No. 789 of 2003 submits that he adopts the arguments advanced by Mr. Singhvi and, according to him, the judgment of the Supreme Court in the case of Bhavnagar University is squarely applicable to the facts and circumstances of the case.
17. We have heard the learned counsel appearing for the parties at great length. We have also gone through the averments made in both the writ petitions as well as voluminous documents forming part of the petition.
We have also gone through the written submissions filed on behalf of the petitioner in Writ Petition No. 795 of 2002 and have considered case laws cited by the learned counsel appearing for the parties.
18. The principal question which requires consideration in these petitions is as to whether the reservation of land can be said to have been lapsed by virtue of the first purchase notice given on behalf of the original petitioners in the year 1974 and as to whether in view of the dismissal of ::: Downloaded on - 09/06/2013 18:04:34 ::: KPP -26- WP Nos. 795 of 2002 & 789 of 2003 the writ petition, this Court can give such a direction in the present writ petitions. This Court is also required to consider as to whether the present writ petitions are maintainable in connection with the first purchase order of 1974 in view of the permission granted by the Court in review petition regarding liberty to apply. The other point which is required to be considered is as to whether on the basis of the subsequent purchase notice dated 13th July, 1998, the reservation in question stands lapsed on the ground that even though the said notice is confirmed by the State Government, no steps were taken for acquiring the land under the provisions of the Act read with the provisions of the Land Acquisition Act.
19. In order to appreciate the rival contentions of the parties, it is necessary to advert to the facts of the case. It is not in dispute that the original petitioner gave a purchase notice to the State of Maharashtra on 14th October, 1974 as at that time the land was kept under reservation for public purpose regarding public garden. It is required to be noted that in the meanwhile in December, 1983, the Additional Collector, Mumbai, issued a notification under Section 126 (4) of the Act read with Section 6 of the Land Acquisition Act regarding acquisition of the Petitioner's land. The requisite notice was issued by SLAO-7 under Sections 90 and 10 of the Land Acquisition Act and the petitioner was called upon to appear on 28th ::: Downloaded on - 09/06/2013 18:04:34 ::: KPP -27- WP Nos. 795 of 2002 & 789 of 2003 February, 1984. Subsequent to this, the lands of the petitioner were again reserved in the draft development plan in the years 1984-2000 for public park. The proceedings went on but the award was not made by the SLAO and subsequently the said proceedings lapsed. After a considerable time since the notice of 1974, the petitioner filed a writ petition in the year 1988 being Writ Petition No. 3684 of 1988. The said writ petition was filed in connection with the purchase notice of 14th October, 1974. The petition was filed for a direction to permit the petitioner to develop the land and for further direction to the State for deleting reservation from the development plan of 1984-2000. It is also required to be noted that during the pendency of the writ petition, petitioner also gave a fresh purchase notice under Section 49 of the Act. The said writ petition was dismissed by the Division Bench on 5th August, 1998. The Division Bench also considered the argument of the petitioner that the purchase notice dated 14th October, 1974 has become absolute and that they were entitled to develop the same.
The Division Bench also considered the notification dated 22nd December, 1983 under Section 126 (4) of the Act read with Section 6 of the Land Acquisition Act which was issued for acquisition of the land in question.
The Division Bench also considered the aspect about the revised draft development plan of Greater Bombay which was prepared in April/May, 1984. The very arguments which are canvassed before us were canvassed ::: Downloaded on - 09/06/2013 18:04:34 ::: KPP -28- WP Nos. 795 of 2002 & 789 of 2003 before the Division Bench as to whether the land in question could have been reserved again in the revised draft development plan of April/May, 1984 in view of the purchase notice given in 1974 which purchase order was confirmed by the State Government. The Division Bench has even considered the prayer of the petitioner regarding de-reservation under Section 50 of the Act. At this stage, it is imperative to quote the relevant observations of the Division Bench and the same read thus:
"3. In the meanwhile the Respondent Municipal Corporation of Greater Bombay in April/May 1984 prepared a revised draft development plan. Submission before us is in view of the right which has been accrued in 1974 to Petitioners in view of Section 49 (7) of the Act and subsequent lapse of the acquisition proceedings under the Land Acquisition Act read with Section 126 (4) of the Act, the Respondent is not competent to reserve the said land for public purpose in the revised development plan and they are entitled to a permission to develop the said land. It is revealed that in the year 1992 the revised draft development plan was finalised wherein also the said land is shown for a public purpose i.e. Public park.
4. We are unable to agree with the submission of the learned Counsel Mr. Naphade that the right conferred on petitioners, in view of notice under Section 49, is absolute and can run for perpetuity. Petitioners have taken no steps on the accrual of the alleged right in 1975 and in the revised draft development plan came into force in 1984 and the land was reserved. Thereafter no steps were taken under Section 49 by Petitioners till filing of this petition. The petitioners have lost the right. As the land is reserved for public park in revised final development plan in 1992 and hence it cannot be said the land is not or no longer required for the said public purpose. As such the petitioner cannot fall back on the notice issued in 1974 to claim a relief that ::: Downloaded on - 09/06/2013 18:04:34 ::: KPP -29- WP Nos. 795 of 2002 & 789 of 2003 the plot in question to be released from the reservation and permit them to develop the same. The claim in this regard is totally misconceived and devoid of substance.
5. The submission for de-reservation under Section 50 of the Act has not been considered by the authority. For this claim of de-reservation there is no legitimate entitlement to the petitioners. The development plan can be revised and there is no fetter or bar against the authority. The land can be still acquired under Section 126 of the Act read with Section 6 of the Land Acquisition Act and the right of the Petitioners would be to claim market value as per Section 126 (4) of the Act.
6. To complete the narration it is brought to our notice that again on 13.07.1998 the Petitioners have given similar notice under Section 49(1) of the Act calling upon the Respondent to purchase the plot. Hence we dismiss the petition. No order as to costs."
20. Subsequently, the original petitioners of the earlier writ petition filed a review petition before this Court. The Division Bench disposed of the review petition by passing the following order.
"Mr. Rao for Respondent No.1, Municipal Corporation of Greater Bombay, states that the Corporation is very much interested in acquiring the plot in question and that it would initiate steps for acquisition of the said plot under Section 126 of the Maharashtra Regional Town Planning Act, 1966 read with Section 6 of the Land Acquisition Act within a period of one year from today. In these circumstances, we see no reason to admit this Review Petition. Review Petition dismissed.::: Downloaded on - 09/06/2013 18:04:34 :::
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2. Liberty to the petitioners to move the Court, if no steps for acquisition are taken by Municipal Corporation of Greater Bombay within one year.
21. Considering the aforesaid aspect of the matter, it is required to be noted that so far as the first purchase notice of 1974 is concerned, the Division Bench in terms has held in para 4 that the petitioners have taken no steps on the accrual of the alleged rights in 1974 and in the revised draft development plan which came into force in 1984 the land was placed under reservation and thereafter no steps were taken by the petitioners under Section 49 of the Act till filing of the said writ petition. The Division Bench has observed that the petitioners have lost their rights. It is required to be noted that this Court is not sitting in appeal over the Division Bench judgment on this aspect. It is also required to be noted that even so far as the first purchase notice of 1974 is concerned, the petition was filed in 1988 after about 14 years. In the meanwhile subsequent developments had taken place and on the basis of which the Division Bench came to the conclusion that the petitioners have taken no steps on the accrual of the alleged rights in 1975 i.e. one year after 1974 purchase notice and in fact allowed the reservation to be continued. Further, draft development plan also came into force in 1984 in which the land was kept under reservation.
Even thereafter the petitioner had not taken any steps for challenging the ::: Downloaded on - 09/06/2013 18:04:34 ::: KPP -31- WP Nos. 795 of 2002 & 789 of 2003 same taking point that in the fresh development plan of 1984, the lands should not have been shown under reservation as it had already lapsed. So far as the final development plan is concerned, as per the provisions of the Act, it is to be treated as a statute and the same has the force of law. The prayer of the petitioner on the basis of 1974 purchase notice, therefore, on merits was negative by the Division Bench and the Division Bench has considered the aspect about delay and laches and waiver on the part of the petitioner. Considering the aforesaid aspect of the matter, we are of the opinion that this Court now again cannot pronounce upon the aspect about lapsing of reservation on the basis of first purchase notice of 1974 as the rights of the petitioner have already been determined and adjudicated by the decision of the Division Bench. In this connection, it is required to be noted the submission of Mr. Sakhare that an application was already made by the Corporation for acquiring the land and even if a statement was made, land will be acquired within one year and for whatever reasons it was not possible for the State to acquire the land, liberty to apply was granted to the petitioner in the same very proceedings i.e. review proceedings. In our view, the order made in review petition cannot be interpreted to the effect that the petitioner was given permission even to challenge the 1974 purchase notice by way of fresh petition. It is to be noted that in the order passed by the Division Bench while deciding the review petition, the ::: Downloaded on - 09/06/2013 18:04:34 ::: KPP -32- WP Nos. 795 of 2002 & 789 of 2003 Division Bench has not stated anything to the effect that the order passed by the Division Bench will be of no consequence in future while reserving any liberty to the petitioner. It can never be said that the order of the Division Bench stands set aside simply because the Division Bench has given liberty to apply to the petitioner. Even if the doctrine of res judicata may not be applicable to writ petitions, the principle in that behalf can certainly be made applicable. If a petition is dismissed on merits, the petitioner cannot file subsequent petition asking the Court to ignore the order passed in earlier proceedings totally. Even on the principle of estoppel, judicial propriety and public policy, this Court cannot ignore the earlier order by which the rights of the petitioner have already been decided and adjudicated by the Court by giving detailed reasons and cannot allow the petitioner to re-open the question about 74 purchase notices de novo in this writ petition. Under the circumstances, we are unable to uphold the arguments of Mr. Singhvi that earlier order is not binding to this Court in view of liberty given to the petitioner to apply especially when the order of the Division Bench is not set aside by this Court in any manner and the reasons given by the Division Bench still operates. If the petitioner had preferred necessary application on the ground that the Government had not acted as per the statement, perhaps the Court taking the review petition either might have admitted the review petition or might have considered ::: Downloaded on - 09/06/2013 18:04:34 ::: KPP -33- WP Nos. 795 of 2002 & 789 of 2003 whether the judgment given by the Division Bench is required to be reviewed or not. It is an admitted fact that the judgment given by the Division Bench has not been reviewed in the review petition and if that be so, in our view, the subsequent petition taking the same point again cannot be examined by this Court in this petition. Even assuming that the subsequent petition is still maintainable because liberty to apply was given to the petitioner in the review petition, on merits no case is made out by the petitioner for holding that on the basis of the 1974 purchase notice, the reservation can be said to have been lapsed. In this connection, it is required to be noted that even so far as the purchase notice of 1974 is concerned, the petitioner had filed a writ petition after about 14 years and in the meanwhile subsequent proceedings have already been taken place. On the basis of the 1974 purchase notice, the right in favour of the petitioner is accrued in 1975 i.e. after one year as the land was not acquired but even in the meanwhile revised development plan also came into existence in 1984.
Between 1975 and 1984, the petitioner had not taken any steps in connection with the purchase notice of 1974. Considering the aforesaid aspect of the matter, in our view, no relief can be given to the petitioner in connection with the first purchase notice of 1974 in the present petition.
Though it is true, as argued by Mr. Sakhare, that when this petition was filed, the only prayer was regarding direction to the Corporation to take ::: Downloaded on - 09/06/2013 18:04:34 ::: KPP -34- WP Nos. 795 of 2002 & 789 of 2003 appropriate steps for acquiring the land and to pay compensation to the petitioner and that after about 5 years in 2008, an amendment was made and the prayer clause is amended taking the point that the reservation lapsed by virtue of operation of law. Though amendment is pressed into service after about five years, such amendment relates back to the date of filing of the petition. In any case, simply because the point is taken at a later point of time, it cannot be said that the petitioner is guilty of delay and laches so far as raising the said point in the present petition is concerned.
However, the prayer regarding lapsing of reservation of purchase notice is concerned, in our view, no relief can be granted to the petitioner in these petitions, in view of what is stated in the earlier part of this judgment.
22. At the cost of repetition, we may state that the rights of the parties are already decided in connection with lapsing of reservation on the basis of 74 purchase notice and on merits since the claim is rejected, it would not be proper to entertain subsequent petition especially when the said order has not been set aside in the review petition. Simply because liberty to apply was given in the review petition, it cannot be interpreted that the Division Bench while deciding the review petition has reached any conclusion that the reservation in view of the first purchase notice shall stand lapsed. In a judicial proceeding, if the rights of the parties are already ::: Downloaded on - 09/06/2013 18:04:34 ::: KPP -35- WP Nos. 795 of 2002 & 789 of 2003 decided and if the earlier proceedings are not set aside or disturbed, subsequent proceeding on the same point cannot be entertained.
23. Mr. Singhvi, however argued that question of law never operates as a res judicata in subsequent proceedings. In order to support this argument, Mr. Singhvi has relied upon the decision of the Supreme Court in the case of Mathura Prasad Bajoo Jaiswal and others vs. Dossibai N.B. Jeejeebhoy1. In the said judgment it has been held by the Supreme Court that if there is a subsequent change in judicial decision, principles of res judicata may not apply on question of law and in a subsequent proceeding earlier decision cannot operate as res judicata between the same parties. So far as the facts of the aforesaid case is concerned, the appellant before the Supreme Court applied before the Civil Judge for determination of standard rent under Section 11 of the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947. His application was dismissed by the trial Court on the ground that the Act did not apply to the open land let for constructing building etc. The said decision was confirmed in revision. Subsequently, a contrary view was taken by the Bombay High Court in ILR 1956 Bombay 827. The appellant thereafter filed a fresh application in the Court of Small Causes for determination of standard rent.
1 1970 (1) SCC 613
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The trial Court held that since between the parties it is held that the Act (Rent Act) is not applicable and that point has become final and, therefore, it is res judicata, since it had been finally decided by the High Court between the same parties. The order of the trial court regarding the said aspect was confirmed by the High Court and the matter ultimately went to the Supreme Court. The Supreme Court held that a decision on an issue of law may be res judicata in a subsequent proceeding between the same parties, if the cause of action of the subsequent proceedings be the same as in the previous proceedings, but not when the cause of action is different, nor when the decision relates to the jurisdiction of the Court to try the earlier proceedings nor when the earlier decision declared valid a transaction which is prohibited by law. It has also been held that the question of jurisdiction of the Court, or of procedure, or a pure question of law unrelated to the right of the parties to a previous suit, is not res judicata in the subsequent suit. It is required to be noted that in the aforesaid matter the applicable standard rent was not determined on merits at all by the Court but the same was rejected on the ground that the Rent Act was not applicable. Whether the Rent Act is applicable or not is a pure question of law and if subsequently a decision is taken by the High Court that the Rent Act is applicable, naturally fresh application for determining the standard rent on merits is always maintainable and the ::: Downloaded on - 09/06/2013 18:04:34 ::: KPP -37- WP Nos. 795 of 2002 & 789 of 2003 Supreme Court has held that the question of law decided earlier, which is not found to be correct subsequently, cannot operate as a res judicata in subsequent proceedings and in view of the same subsequent proceedings are required to be decided on merits. It is, however, required to be noted that the Division Bench while rejecting the earlier petition of the present petitioner has not observed that it has no jurisdiction to decide the issue raised before it. On the contrary, on merits the Division Bench decided the matter by holding that the petitioner has waived his right as the cause of action arose in 1975, petition was filed in 1988 and in between, intervening events had also taken place such as land again reserved in the subsequent development plan, etc. The judgment of the Division Bench, therefore, is on merits and not on the ground that it had no jurisdiction or that the petition was not maintainable. In a given case, if the petition is rejected on the ground that it is not maintainable in law and subsequently the said law is changed, naturally a subsequent petition on merits can always be entertainable as the question of law on which earlier petition is held to be not maintainable cannot operate as res judicata in subsequent proceedings. Considering the aforesaid aspect, the decision cited by Mr. Singhvi in the case of Mathura Prasad has no relevance so far as the issue involved in this petition.
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24. Mr. Singhvi has also relied upon the decision of the Supreme Court in the case of Union of India vs. Pramod Gupta (dead) by LRs and others1. The Supreme Court in paragraph 29 of the said judgment held that the principle of res judicata would apply only when the lis was inter parties and had attained finality in respect of the issues involved. The said principle will, however, have no application, inter alia, in a case where the judgment and/or order had been passed by a Court having no jurisdiction therefor and/or in a case involving a pure question of law. It will also have no application in a case where the judgment is not a speaking one. In the instant case, in our view, it cannot be said that the earlier decision of the Division Bench was without jurisdiction as ultimately on merits the petition was rejected by the Division Bench.
25. Mr. Singhvi thereafter relied upon the decision of the Supreme Court in the case of A.R. Antulay vs. R.S. Nayak and another2. The aforesaid case arose out of criminal proceedings. The Supreme Court has observed as under in paragraphs 42, 48 and 62:
42. It appears that when this Court gave the aforesaid directions on 16th February, 1984, for the disposal of the 1 (2005) 12 SCC 1 2 (1988) 2 SCC 602 ::: Downloaded on - 09/06/2013 18:04:34 ::: KPP -39- WP Nos. 795 of 2002 & 789 of 2003 case against the appellant by the High Court, the directions were given oblivious of the relevant provisions of law and the decision in Anwar Ali Sarkar's case. See Halsbury's Laws of England, 4th End, Vol. 26, page 297, para 578 and page 300, the relevant notes 8, 11 and 15; Dias on Jurisprudence, 5th Edn., pages 128 and 130; Young v. Bristol Aeroplane Co. Ltd.
. Also see the observations of Lord Goddard in Moore v.
Hewitt -A and Penny v. Nicholas . "per incuriam" are those decisions given in ignorance or forgetfulness of some inconsistent statutory provision or of some authority binding on the Court concerned, so that in such cases some part of the decision or some step in the reasoning on which it is based, is found, on that account to be demonstrably wrong. See Morelle v. Wakeling . Also see State of Orissa v. The Titaghur Paper Mills Co. Ltd. [1985] 3 SCR 26 . We are of the opinion that in view of the clear provisions of Section 7(2) of the Criminal Law Amendment Act, 1952 and Articles 14 and 21 of the Constitution, these directions were legally wrong.
48. According to Shri Jethmalani, the doctrine of per incuriam has no application in the same proceedings. We are unable to accept this contention. We are of the opinion that this Court is not powerless to correct its error which has the effect of depriving a citizen of his fundamental rights and more so, the right to life and liberty. It can do so in exercise of its inherent jurisdiction in any proceeding pending before it without insisting on the formalities of a review application.
Powers of review can be exercised in a petition filed under Article 136 or Article 32 or under any other provision of the Constitution if the Court is satisfied that its directions have resulted in the deprivation of the fundamental rights of a citizen or any legal right of the petitioner. See the observations in Prem Chand Garg v. Excise Commissioner, U.P. Allahabad, AIR 1963 SC 996.
62. We are further of the view that in the earlier judgment the points for setting aside the decision, did not include the question of withdrawal of the case from the court of Special ::: Downloaded on - 09/06/2013 18:04:34 ::: KPP -40- WP Nos. 795 of 2002 & 789 of 2003 Judge to Supreme Court and transfer it to the High Court.
Unless a plea in question is taken it cannot operate as res judicata. See Shivashankar Prasad Shah v. Baikunth Nath Singh, 1969 (1) SCC 710, Bikan Mahuri v. Mst. Bibi Walian, AIR 1939 Pat. 633. See also S.L. Kapoor v. Jagmohan AIR 1981 SC 1436 on the question of violation of the principles of natural justice. Also see Maneka Gandhi v. Union of India (1978) 2 SCR 621. Though what is mentioned herein before in the Bengal Immunity Co. Ltd. v. State of Bihar, the Court was not concerned with the earlier decision between the same parties. At page 623 it was reiterated that the court was not bound to follow a decision of its own if it was satisfied that the decision was given per incuriam or the attention of the court was not drawn. It is also well settled that an elementary rule of justice is that no party should suffer by mistake of the Court. See Sastri Yagnapurushadji v. Muldas Bhudardas Vaishya, AIR 1966 SC 1119, Jang Singh v. Brijlal, AIR 1966 SC 1631, Bhajahari Mondal v. State of W.B., AIR 1959 SC 8, and Asgarali N. Singaporawalla v. State of Bombay, AIR 1957 SC 503."
26. However, so far as the point involved in the aforesaid judgment is concerned, it has no relevance in the instant case as in this petition the Court is required to consider whether if a petition once dismissed on merits and if the rights of the parties are already determined in earlier proceedings, the subsequent petition can still be entertained. If this petition is entertained again, it may amount to bypassing the order of the Division Bench and as if we are sitting in appeal over the said judgment which, in our view, is not permissible.
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27. Reliance is also placed on the decision of the Division Bench of this Court in Hotel Sahara Star vs. State of Maharashtra and others, delivered on 10th July, 2008 in Writ Petition No. 1531 of 2007. In the aforesaid case, the petitioner had applied to the Urban Development Department of the State for grant of additional floor space index under Regulation 33 (4) of the Development Control Regulations for Greater Mumbai, 1981. The petitioner had filed an application asking the State government for grant of 100 per cent additional FSI under the Regulation.
The authority rejected the said prayer regarding additional FSI. The said decision was challenged in the a writ petition. By a judgment and order dated 30th March, 2007 the Division Bench set aside the decision of the Government and remitted the proceedings for reconsideration. A Special Leave Petition was filed before the Supreme Court by the State Government. The Supreme Court while disposing of the said Special Leave Petition observed as under:
"Having heard... learned senior counsel appearing on behalf of the petitioner and... learned senior counsel appearing on behalf of the writ petitioners - respondents, we are of the opinion that the question raised in regard to the interpretation of Regulation 33 (4) of the Development Control Regulations for Greater Bombay, 1991, need not be determined by this Court at this stage as it is accepted at the Bar that pursuant to or in furtherance of the order of remand, a fresh order has already been passed by the ::: Downloaded on - 09/06/2013 18:04:34 ::: KPP -42- WP Nos. 795 of 2002 & 789 of 2003 appellant State and the same is pending consideration before the High Court. We, however, make it clear that the question of law raised in this special leave petition shall remain open."
In the meanwhile, the State government had already taken subsequent decision on 11th June, 2007 and by a fresh decision the prayer for additional FSI was rejected under D.C. Regulation 33 (4). Considering the aforesaid factual aspect, this Court considered the subsequent decision taken by the State Government on its own merits and since the Supreme Court has held that the question of law raised in the Special Leave Petition shall remain open that the Division Bench decided the said question of law again and disposed of the petition on merits by giving certain directions. It is required to be noted that while disposing of the review petition, the Court has never observed that the judgment given by the earlier Division Bench was not to be taken into consideration, if the petitioner takes out fresh proceedings. The Division Bench has not even expressed any opinion while disposing of the review petition about the earlier order passed by the Division Bench. Considering the same, we fail to understand as to how the decision rendered by the Division Bench in the aforesaid writ petition has any application so far as the present case is concerned. Mr. Singhvi has also relied upon the decision of the Supreme Court in the case of Shivdeo ::: Downloaded on - 09/06/2013 18:04:34 ::: KPP -43- WP Nos. 795 of 2002 & 789 of 2003 Singh and others vs. State of Punjab and others1 wherein it is held that the High Court has inherent power to review its order under Article 226 of the Constitution of India. We again fail to understand as to how this judgment is of any assistance to Mr. Singhvi in connection with the point in issue.
28. Considering the aforesaid aspect of the matter, we are not in a position to accept the submission of Mr. Singhvi that this Court may de novo examine the points raised in the writ petition regarding purchase notice of the year 1974.
29, At this stage reference is required to be made to the decision of the Supreme Court in the case of Daryao and others vs. State of U.P. and others2. The aforesaid decision of the Supreme Court is of a Constitution Bench of 5 Judges. It has been held by the Supreme Court that rule of res judicata is not merely a technical rule but is based on public policy. In the said judgment it has been held by the Supreme Court that prior decision on a writ petition under Article 226 may operate as res judicata in a petition under Article 32 of the Constitution of India. It has been further held that if a writ petition filed by a party under Article 226 is considered on merits as a contested matter and is dismissed, the decision thus pronounced would 1 AIR 1963 SC 1909 2 AIR 1961 SC 1457 ::: Downloaded on - 09/06/2013 18:04:34 ::: KPP -44- WP Nos. 795 of 2002 & 789 of 2003 continue to bind the parties unless it is otherwise modified or reversed by appeal or other appropriate proceedings permissible under the Constitution.
It would not be open to a party to ignore the said judgment and move the Supreme Court under Article 32 by an original petition made on the same facts and for obtaining the same or similar orders or writs. It is further held that rule of res judicata as indicated in Section 11 of the Civil Procedure Code has no doubt some technical aspects, for instance the rule of constructive res judicata may be said to be technical, but the basis on which the said rule rests is founded on considerations of public policy. It is in the interest of the public at large that a finality should attach to the binding decisions pronounced by Courts of competent jurisdiction, and it is also in the public interest that individuals should not be vexed twice over with the same kind of litigation. If these two principles form the foundation of the general rule of res judicata they cannot be treated as irrelevant or inadmissible even in dealing with fundamental rights in petitions filed under Article 32. We are also unable to accept the submission of Mr. Singhvi that the review petition filed by the petitioner itself was a petition under Article 226 of the Constitution of India and, therefore, direction given in the review petition should be treated as if given in a writ petition. It is not possible for us to accept the said submission made by Mr. Singhvi and we cannot accept that the review petition filed by the ::: Downloaded on - 09/06/2013 18:04:34 ::: KPP -45- WP Nos. 795 of 2002 & 789 of 2003 petitioner should be treated as if it is a writ petition and the observations made in the said review petition regarding liberty to apply should be treated as if liberty is given in a writ petition.
30. So far as the subsequent purchase notice dated 13th July, 1998 is concerned, reference is required to be made to certain provisions viz.
Sections 49, 50, 126 and 127 of the Act and the same read thus:
"49. Obligation to acquire land on refusal of permission or on grant of permission in certain cases.- (1) Where--
(a) any land is designated by a plan as subject to compulsory acquisition, or
(b) any land is allotted by a plan for the purpose of any functions of a Government or local authority or statutory body, or is land designated in such plan as a site proposed to be developed for the purposes of any functions of any such Government, authority or body, or
(c) any land is indicated in any plan as land on which a highway is proposed to be constructed or included, or [(d) any land for the development of which permission is refused or is granted subject to conditions,and any owner of land referred to in clause (a), (b), (c) or (d) claims--
(i) that the land has become incapable of reasonably beneficial use in its existing state, or
(ii) (where planning permission is given subject to conditions) that the land cannot be rendered capable of reasonably beneficial use by the carrying out of the ::: Downloaded on - 09/06/2013 18:04:34 ::: KPP -46- WP Nos. 795 of 2002 & 789 of 2003 permitted development in accordance with the conditions; or]
(e) the owner of the land because of its designation or allocation in any plan claims that he is unable to sell it except at a lower price than that at which he might reasonably have been excepted to sell if it were not so designated or allocated, the owner or person affected may serve on the State Government within such time and in such manner, as is prescribed by regulations, a notice (hereinafter referred to as "the purchase notice ") requiring the Appropriate Authority to purchase the interest in the land in accordance with the provisions of this Act.
(2) The purchase notice shall be accompanied by a copy of any application made by the applicant to the Planning Authority, and of any order or decision of that Authority and of the State Government, if any, in respect of which the notice is given.
(3) On receipt of a purchase notice, the State Government shall forthwith call from the Planning Authority and the Appropriate Authority such report or records or both, as may be necessary, which those authorities shall forward to the State Government as soon as possible but not later than thirty days from the date of their requisition.
(4) On receiving such records or reports, if the State Government is satisfied that the conditions specified in sub-
section (1) are fulfilled, and that the order or decision for permission was not duly made on the ground that the applicant did not comply with any of the provisions of this Act or rules or regulations, it may confirm the purchase notice, or direct that planning permission be granted without condition or subject to such conditions as will make the land capable of reasonably beneficial use. In any other case, it may refuse to confirm the purchase notice, but in that case, it shall give the applicant a reasonable opportunity of being heard.
::: Downloaded on - 09/06/2013 18:04:34 :::KPP -47- WP Nos. 795 of 2002 & 789 of 2003 (5) If within a period of six months from the date on which a purchase notice is served the State Government does not pass any final order thereon, the notice shall be deemed to have been confirmed at the expiration of that period.
(7) If within one year from the date of confirmation of the notice, the Appropriate Authority fails to make an application to acquire the land in respect of which the purchase notice has been confirmed as required under section 126, the reservation, designation, allotment, indication or restriction on development of the land shall be deemed to have lapsed; and thereupon, the land shall be deemed to be released from the reservation, designation, or, as the case may be, allotment, indication or restriction and shall become available to the owner for the purpose of development otherwise permissible in the case of adjacent land, under the relevant plan".
"50. Deletion of reservation of designated land for interim draft of final Development plan.- (1) The Appropriate Authority 1[(other than the Planning Authority)], if it is satisfied that the land is not or no longer required for the public purpose for which it is designated or reserved or allocated in the interim or the draft Development plan or plan for the area of Comprehensive development or the final Development plan, may request--
(a) the Planning Authority to sanction the deletion of such designation or reservation or allocation from the interim or the draft Development plan or plan for the area of Comprehensive development, or
(b) the State Government to sanction the deletion of such designation or reservation or allocation from the final Development plan.
(2) On receipt of such request from the Appropriate ::: Downloaded on - 09/06/2013 18:04:34 ::: KPP -48- WP Nos. 795 of 2002 & 789 of 2003 Authority, the Planning Authority, or as the case may be, the State Government may make an order sanctioning the deletion of such designation or reservation or allocation from the relevant plan:
Provided that, the Planning Authority, or as the case may be, the State Government may, before making any order, make such enquiry as it may consider necessary and satisfy itself that such reservation or designation or allocation is no longer necessary in the public interest.
(3) Upon an order under sub-section (2) being made, the land shall be deemed to be released from such designation, reservation, or, as the case may be, allocation and shall become available to the owner for the purpose of development as otherwise permissible in the case of adjacent land, under the relevant plan".
"126. Acquisition of land required for public purposes specified in plans.- (1) Where after the publication of a draft Regional Plan, a Development or any other plan or Town Planning Scheme, any land is required or reserved for any of the public purposes specified in any plan or scheme under this Act at any time the planning Authority, Development Authority, or as the case may be, any Appropriate Authority may, expect as otherwise provided in section 113A acquire the land,--
(a) by agreement by paying an amount agreed to, or
(b) in lieu of any such amount, by granting the land-owner or the lessee, subject, however, to the lessee paying the lessor or depositing with the Planning Authority, Development Authority or Appropriate Authority, as the case may be, for payment to the lessor, an amount equivalent to the value of the lessor's interest to be determined by any of the said Authorities concerned on the basis of the principles laid down in the Land Acquisition Act, 1894, Floor Space Index (FSI) or Transferable Development Rights (TDR) against the ::: Downloaded on - 09/06/2013 18:04:34 ::: KPP -49- WP Nos. 795 of 2002 & 789 of 2003 area of land surrendered free of cost and free from all encumbrances, and also further additional Floor Space Index or Transferable Development Rights against the development or construction of the amenity on the surrendered land at his cost, as the Final Development Control Regulations prepared in this behalf provide, or
(c) by making an application to the State Government for acquiring such land under the Land Acquisition Act, 1894, and the land (together with the amenity, if any so developed or constructed) so acquired by agreement or by grant of Floor Space Index or additional Floor Space Index or Transferable Development Rights under this section or under the Land Acquisition Act, 1894, as the case may be, shall vest absolutely free from all encumbrances in the Planning Authority, Development Authority, or as the case may be, any Appropriate Authority.] (2) On receipt of such application, if the State Government is satisfied that the land specified in the application is needed for the public purpose therein specified, or if the State Government (except in cases falling under section 49 and except as provided in section 113A)] itself is of opinion] that any land included in any such plan is needed for any public purpose, it may make a declaration to that effect in the Official Gazette, in the manner provided in section 6 of the Land Acquisition Act, 1894(I of 1894), in respect of the said land. The declaration so published shall, notwithstanding anything contained in the said Act, be deemed to be a declaration duly made under the said section:
Provided that, subject to the provisions of sub-section (4), no such declaration shall be made after the expiry of one year from the date of publication of the draft Regional Plan, Development Plan or any other Plan, or Scheme, as the case may be.] (3) On publication of a declaration under the said section 6, ::: Downloaded on - 09/06/2013 18:04:34 ::: KPP -50- WP Nos. 795 of 2002 & 789 of 2003 the collector shall proceed to take order for the acquisition of the land under the said Act; and the provisions of that Act shall apply to the acquisition of the said land with the modification that the market value of the land shall be,--
(i) where the land is to be acquired for the purposes of a new town, the market value prevailing on the date of publication of the notification constituting or declaring the Development Authority for such town;
(ii) where the land is acquired for the purposes of a Special Planning Authority the market value prevailing on the date of publication of the notification of the area as undeveloped area; and
(iii) in any other case the market value on the date of publication of the interim development plan, the draft development plan or the plan for the area or areas for comprehensive development, whichever is earlier, or as the case may be, the date or publication of the draft Town Planning Scheme:
Provided that, nothing in this sub-section shall affect the date for the purpose of determining the market value of land in respect of which proceedings for acquisition commenced before the commencement of the Maharashtra Regional and Town Planning (Second Amendment) Act, 1972(Mah. XI of 1973):
Provided further that, for the purpose of clause (ii) of this sub-section, the market value in respect of land included in any undeveloped area notified under sub-section (1) of section 40 prior to the commencement of the Maharashtra Regional and Town Planning (Second Amendment) Act, 1972(Mah. XI of 1973), shall be the market value prevailing on the date of such commencement.] (4) Notwithstanding anything contained in the proviso to sub-
section (2) and sub-section (3), if a declaration, is not made, ::: Downloaded on - 09/06/2013 18:04:34 ::: KPP -51- WP Nos. 795 of 2002 & 789 of 2003 within the period referred to in sub-section (2) (or having been made, the aforesaid period expired on the commencement of the Maharashtra Regional and Town Planning (Amendment) Act, 1993(Mah. X of 1994))], the State Government may make a fresh declaration for acquiring the land under the Land Acquisition Act, 1894(I of 1894), in the manner provided by sub-sections (2) and (3) of this section, subject to the modification that the market value of the land shall be the market value at the date of declaration in the Official Gazette, made for acquiring the land afresh".
"127. Lapsing of reservation.- (1) If any land reserved, allotted or designated for any purpose specified in any plan under this Act is not acquired by agreement within ten years from the date on which a final Regional Plan, or final Development Plan comes into force or, if a declaration under sub-section (2) or (4) of section 126 is not published in the Official Gazette within such period, the owner or any person interested in the land may serve notice, along with the documents showing his title or interest in the said land, on the Planning Authority, the Development Authority or, as the case may be, the Appropriate Authority to that effect; and if within twelve months] from the date of the service of such notice, the land is not acquired or no steps as aforesaid are commenced for its acquisition, the reservation, allotment or designation shall be deemed to have lapsed, and thereupon, the land shall be deemed to be released from such reservation, allotment or designation and shall become available to the owner for the purpose of development as otherwise, permissible in the case of adjacent land under the relevant plan.
(2) On lapsing of reservation, allocation or designation of any land under sub-section (1), the Government shall notify the same, by an order published in the Official Gazette.::: Downloaded on - 09/06/2013 18:04:34 :::
KPP -52- WP Nos. 795 of 2002 & 789 of 2003
31. From the aforesaid it is clear that proceedings under Sections 49 and 127 of the Act operate in different situations. So far as provisions of Section 127 are concerned, it provides that where any land is reserved, allotted or designated for any purpose specified in any plan under the Act is not acquired by agreement within ten years from the date on which a final regional plan, or final development plan comes into force or if proceedings for the acquisition of such land under the Act or under the Land Acquisition Act, 1894 are not commenced during the period, the owner or the person interested in the land is empowered to submit a notice to the planning authority, development authority or, as the case may be, appropriate authority, to that effect and if within six months from the date of the service of such notice, the land is not acquired or no steps as aforesaid are commenced for its acquisition, the reservation, allotment or designation shall be deemed to have lapsed and owner thereupon is entitled to develop the land. So far as Section 49 of the Act is concerned, as per the provisions of the said Section, which we have quoted above, the owner or person affected may serve on the State Government within such time and in such manner as may be prescribed by Regulations a notice requiring the appropriate authority to purchase his interest in the land in accordance with the provisions of the Act and on receipt of such notice, the State Government shall forthwith call from the planning authority and the ::: Downloaded on - 09/06/2013 18:04:35 ::: KPP -53- WP Nos. 795 of 2002 & 789 of 2003 appropriate authority such report or records or both, as may be necessary, which those authorities shall forward to the State Government as soon as possible but not later than thirty days from the date of their requisition.
The State Government as per sub-section (4) of Section 49 of the Act may confirm the purchase notice or direct that planning permission be granted without condition or subject to such conditions as well make the land capable of reasonably beneficial use or it may refuse to confirm the purchase notice but in that case it shall give the applicable a reasonable opportunity of being heard. As per sub-section (5) of Section 49, if within a period of six months from the date on which a purchase notice is served, the State Government does not pass any final order thereon, the notice shall be deemed to have been confirmed at the expiration of that period. As per sub-section (7) of Section 49 of the Act, if within one year from the date of confirmation of the notice, the appropriate authority fails to make an application to acquire the land in respect of which the purchase notice has been confirmed as required under Section 126, the reservation, designation, allotment, indication or restriction on development of the land shall be deemed to have been lapsed and thereupon the land shall be deemed to be released from the reservation.
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32. So far as Section 127 is concerned, it operates in a situation where despite the existence of a reservation, designation or allotment, the land is not acquired within a particular period as prescribed in Section 127 of the Act either by agreement or under the Act, the provision does not come into operation until the period prescribed is lapsed from the date on which the final regional plan or final development plan has come into force and it is only thereafter that the owner or any person interested in the land is empowered to serve a notice on the planning authority, development authority or appropriate authority, as the case may be. So far as Section 49 of the Act is concerned, there is no such condition precedent regarding particular time limit prescribed under Section 127 of the Act for serving a purchase notice. A purchase notice can be served, if the case falls under various clauses prescribed under Section 49 of the Act i.e. where the land is designated by a plan as subject to compulsory acquisition or a situation where permission for development of land is refused or is granted subject to conditions. The planning authority whilst considering the development permission under Section 46 of the Act may refuse to grant development permission on the ground that the land is reserved for a particular public purpose under Section 49 of the Act. If the owner of the property or person interested in the property cannot develop the property, in view of reservation is entitled to serve a purchase notice as provided under Section ::: Downloaded on - 09/06/2013 18:04:35 ::: KPP -55- WP Nos. 795 of 2002 & 789 of 2003 49 of the Act. As per provisions of sub-section (5) of Section 49, purchase notice shall be deemed to have been confirmed if the State Government does not pass any final order thereon within six months of the service of the notice. It is also provided in sub-section (7) of Section 49 that reservation is deemed to lapse if within one year from the date of confirmation of the notice the appropriate authority fails to make application to acquire the land in respect of which the purchase notice has been confirmed as required under Section 126 of the Act. Considering the provisions of Section 49 of the Act, the land owner or interested person is entitled to apply under Section 49 of the Act, if he makes out his case as provided under sub-clauses
(a) or (d). As per the provisions of Section 49 of the Act, the reservation may still lapse even if the requirements of Section 127 are not satisfied.
Section 49 of the Act, therefore, operates in a different fact situation altogether as compared to Section 127 of the Act. Considering the provisions of Section 49 of the Act, it is clear that if the appropriate authority fails to make application to acquire the land within one year from the date of confirmation of the purchase notice as required under Section 127 of the Act, the reservation stands lapsed. Considering the aforesaid statutory provisions, it is required to be noted that as to whether the reservation in the instant case can be said to have lapsed by virtue of the provisions of Section 49 of the Act or whether the appropriate authority has ::: Downloaded on - 09/06/2013 18:04:35 ::: KPP -56- WP Nos. 795 of 2002 & 789 of 2003 failed to prefer an appropriate application within a period of one year to acquire the land on confirmation of purchase notice.
33. It is submitted by Mr. Singhvi that the petitioner has given subsequent purchase notice on 13th July, 1998 which was confirmed but no resolution of the planning authority/Municipal Corporation was passed for making application for acquisition of the said land and, therefore, reservation/public purpose can be said to have been lapsed. It is submitted by Mr. Singhvi that if the acquisition proceedings having not been commenced within reasonable time and the State Government/Corporation having not given any satisfactory explanation, acquisition proceedings lapsed and along with it reservation also lapsed. Mr. Singhvi has relied upon certain case laws in this behalf. It is submitted that there is a breach of undertaking given on behalf of the Advocate for the Corporation in Review Petition by which the Advocate for the Corporation has stated that the Corporation shall acquire the land under Section 126 of the Act read with Section 6 of the Land Acquisition Act within a period of one year from 9th April, 1999. The acquisition and the public purpose lapsed in view of the fact that no steps were taken for acquiring the land. It is argued by Mr. Singhvi that subsequent to the issuance of the notification, no steps were taken by the Corporation or by the SLAO and the acquisition was ::: Downloaded on - 09/06/2013 18:04:35 ::: KPP -57- WP Nos. 795 of 2002 & 789 of 2003 abandoned as is evident from the SLAO's letter dated 9th March, 1987. The revised development plan was finalised in the year 1992 and the property was again purported to be designated for the public purpose i.e. Park. The owner again gave fresh purchase notice on 13th July, 1998. At the time of hearing before the State Government, the Corporation stated that they have already started acquisition proceedings. It is submitted that the purchase notice given was neither confirmed nor rejected by the State Government by the letter dated 12th October, 1998 on the ground that the acquisition proceedings are already initiated and/or are in progress. It is submitted that within one year of the deemed confirmation, the reservation lapsed under Section 49 (7) of the Act. It is submitted by Mr. Singhvi that in view of the conduct of the State Government, this Court should hold that there is a deemed confirmation of purchase notice i.e. subsequent purchase notice dated 13th July, 1998. It is submitted that mere writing of a letter by the Corporation to the State Government does not constitute compliance to the provisions of Section 49 (7) of the Act. To substantiate his say, Mr. Singhvi has relied upon the decision of the Supreme Court in the case of Girnar Traders vs. State of Maharashtra and others1. It is submitted that mere writing a letter to the Government is not enough and the provisions can be said to have been complied with only when a declaration under Section 6 of 1 2007 (7) SCC 555 ::: Downloaded on - 09/06/2013 18:04:35 ::: KPP -58- WP Nos. 795 of 2002 & 789 of 2003 the Land Acquisition Act read with Section 126 (4) of the Act is made by the Government. It is the submission of Mr. Singhvi that considering the facts and circumstances of the case, the subsequent purchase notice can be said to have been confirmed by implied confirmation.
34. Mr. Singhvi also argued that the provisions of the Gujarat Town Planning and Urban Development Act, 1976 and the provisions of the MRTP Act, 1966 are pari materia and, therefore, the ratio of the Supreme Court in the case of Bhavnagar University (supra), to which we will refer later on, squarely applies in the present case.
35. It is submitted by Mr. Sakhare, learned senior counsel appearing for the Corporation, that the second purchase notice can never said to be a purchase notice in the eye of law as it is not in consonance with the provisions of Section 49 of the Act. It is submitted that the said notice is a notice under Section 50 of the Act and alternatively the averments regarding purchase notice has been made. It is submitted that such notice can never be said to be a purchase notice as such under Section 49 of the Act as there cannot be any such alternative prayers in such notice. It is further submitted by Mr. Sakhare that what is provided under Section 49 of the Act is merely to prefer an application for acquisition of land. There is no ::: Downloaded on - 09/06/2013 18:04:35 ::: KPP -59- WP Nos. 795 of 2002 & 789 of 2003 requirement in the said Section regarding taking further steps as contemplated under Section 127 of the Act. It is submitted by Mr. Sakhare that applications have already been made and the State Government has, therefore, already informed the petitioner that since the application is already made for acquiring the land, the purchase notice cannot be acted upon. It is submitted that it can never be said that in view of such reply, there is a deemed confirmation and there is no such provision in the Act regarding such deemed confirmation as, according to him, either the notice can be said to have been confirmed as per the requirement of Section 49 of the Act or is not confirmed.
36. It is also submitted by Mr. Sakhare that in the original writ petition filed by the petitioner, the prayer was only made regarding acquiring the land and for paying compensation and the averment regarding lapsing of reservation on the basis of purchase notice has been made after about 5 years of the filing of the writ petition and it can never be said that the petitioner has waived his right by virtue of his subsequent notice in this behalf. It is submitted by Mr. Sakhare that the Corporation is willing to acquire the land as they need the same for public purpose and since a specific order is passed in the writ petition further proceedings could not be initiated regarding taking possession of the land in question. It is ::: Downloaded on - 09/06/2013 18:04:35 ::: KPP -60- WP Nos. 795 of 2002 & 789 of 2003 submitted that the Corporation is willing to take appropriate proceedings immediately for acquiring the land in question.
37. So far as the issue in connection with the subsequent purchase notice is concerned, we have heard the learned counsel appearing for the parties and have also considered various case laws cited by both sides in this behalf. In the initial affidavit in reply filed by the SLAO (3), it has been averred that the acquisition proposal of the land was submitted by the Corporation on or about 9th March, 1998. After the preliminary enquiry, the SLAO (7) forwarded the said proposal in November, 1998 to the City Survey Officer for joint measurement of the land to be acquired by the Municipal Corporation. In the first week of June, 2000, report on the measurement of land along with the joint measurement plan and area statement was received by the SLAO (7). After verifying the proposal, certain information was sought for by the SLAO (3). The Corporation vide its letter dated 28th September, 2001 replied to certain queries raised by the SLAO (3) and informed that the budget provision will be made after notification under Section 6 of the Land Acquisition Act. As per the said reply, there were some encroachment on the land including temple which the Bombay Municipal Corporation did not want to acquire. The Corporation submitted the revised proposed plan vide its letter dated 13th ::: Downloaded on - 09/06/2013 18:04:35 ::: KPP -61- WP Nos. 795 of 2002 & 789 of 2003 February, 2002 for the land which they propose to acquire. In the same plan, the land under encroachment was shown to have been excluded. As per the said affidavit, on 14th June, 2001, the Govt. of Maharashtra by its resolution decided that in all acquisition cases, the amount equal to two third of the estimated compensation to be given for acquisition of land will have to be deposited with the Collector before the issuance of notification under Section 6 of the Land Acquisition Act. As per the said affidavit, it is averred by the deponent i.e. SLAO (3) that he will take appropriate steps for acquisition of land in pursuance of the Government Resolution dated 14th June, 2001. The initial affidavit was filed in July, 2002 and at that time the averment in the petition was only in connection with acquiring the land and regarding paying necessary compensation. The first affidavit was only in connection with the said prayer. The petition was subsequently amended and the prayer clause regarding lapsing of reservation was taken by the petitioner.
38. On behalf of the Corporation, affidavit-in-reply was filed by the Executive Engineer (DP). As per the said affidavit, no purchase notice was received under Section 49 of the Act by the respondents and there is no letter from the State Government confirming the purchase notice served by the petitioner. This averment is in connection with the purchase notice of ::: Downloaded on - 09/06/2013 18:04:35 ::: KPP -62- WP Nos. 795 of 2002 & 789 of 2003 1974. It is averred in the affidavit that the draft revised plan was published in 1984 wherein the aforementioned land under reference was reserved for public purpose i.e. park. The said revised development plan was sanctioned by the State Government vide its notification dated 12th November, 1992, after following the due procedure prescribed under Sections 23 to 31 of the Act and the same has come into force on 29th November, 1992. The aforesaid land under reference was accordingly reserved for public purpose.
It is stated in the said affidavit that reservation of the lands in question was continued to be operative under the revised development plan which was finalized on 12th November, 1992. As per the said affidavit, the Corporation had preferred an application on 12th November, 1997 to the second respondent for acquisition of the said land for the purpose of effectuating the revised development plan. It is averred in the said affidavit that the earlier action taken for acquisition and earlier notification issued under Section 126 of the Act have rendered ineffective in view of revised development plan sanctioned by the State Government in 1992.
39. It is pointed out in the reply that a writ petition was filed being Writ Petition No. 1167 of 1990 by one M/s. Rajiv Development Corporation in respect of the land bearing CTS No. 144 of village Chakala which also forms part of the reservation under reference as per the sanctioned revised ::: Downloaded on - 09/06/2013 18:04:35 ::: KPP -63- WP Nos. 795 of 2002 & 789 of 2003 development plan and this Court has upheld the notification dated 22 nd December, 1983 published in the gazette on 5th January, 1984. As per the said affidavit-in-reply, since land has been reserved for public purpose in the revised development plan, a period of twenty years is available to implement the said development plan and said 20 years has not expired since the sanctioning of the revised development plan and, therefore, there is no question of deleting the petitioners land from reservation. As per the averment made in the reply, even if there was a statement in the review petition to acquire the land within one year, if such statement is incorrect and contrary to law, it has no effect whatsoever. On the basis of such averment, it is submitted that the statement was given only by way of assurance on the part of the Corporation to complete the acquisition within a period of one year but it cannot be said that on the basis of such statement any right is created in favour of the petitioner to claim a lapse of reservation under Section 49 of the Act and that no such benefit for deemed de-reservation can be claimed by the petitioner on the basis of such statement which will have no binding effect as per the provisions of the Act.
In the reply it has been stated that the Corporation is ready to acquire the said lands and pay compensation within the time stipulated by this Court.
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40. It is argued by Mr. Sakhare that no relief can be given to the petitioner regarding first purchase notice of 1974 nor any relief can be given in connection with the second purchase notice of 1998 as at the time when the said notice was given, proceedings were already undertaken by the Corporation to acquire the land and Corporation could have taken further steps and might have acquired the land but could not take further steps even for taking possession in view of the fact that this Court has already granted status quo at the time of admitting the petition.
41. We have also considered the submissions of both the sides and have gone through the averments made in the petition and the replies filed on behalf of the State Government and the Corporation in connection with subsequent purchase notice. The question which requires consideration is as to whether the notice issued by the petitioner on 13 th July, 1998 can be said to be a purchase notice as contemplated by Section 49 (1) of the Act and as to whether it can be said that there is a deemed confirmation of such notice by the State Government or whether in not initiating any steps by way of proper application for acquiring the land within one year of such confirmation of purchase notice, the reservation can be said to have been lapsed.
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42. We have already pointed out the factual aspect of the matter in connection with the finality of revised development plan and the stage at which alleged second purchase notice was issued by the petitioner. It is not in dispute that as per the orders of the Municipal Commissioner dated 4 th September, 1997, fresh application for acquisition of un-encroached portion of the land was submitted to the Collector on 12th December, 1997 and at the time when the earlier writ petition was pending, proceeding for acquisition of land was already initiated by the Corporation. The revised development plan was sanctioned by the State Government in 1992. In the meanwhile, the petitioner gave subsequent purchase notice on 13th July, 1998. The Corporation thereupon requested the State Government by letter dated 19th August, 1998 not to confirm the purchase notice. The land under reference is covered under the Act wherein 20 years period is prescribed for implementation of the sanctioned development plan.
43. Considering the aforesaid factual aspect, it is not in dispute that the Corporation had already applied by way of proper application to the State Government for acquisition of land in question and on the basis of the second purchase notice, the Corporation has already informed the State Government not to confirm the said notice on the ground that appropriate ::: Downloaded on - 09/06/2013 18:04:35 ::: KPP -66- WP Nos. 795 of 2002 & 789 of 2003 application has already been made for acquiring the land as per the provisions of Section 49 (7) of the Act. Considering the said factual aspect of the matter, it is not possible for us to accept the submission of Mr. Singhvi that we should hold that there is an implied confirmation of notice by the State Government. Since the Corporation has already initiated the steps for acquiring the land by way of appropriate application, the second purchase notice can be said to be not maintainable as at the time when the same was given, steps for acquiring the land were already initiated by the Corporation by way of an appropriate application as per the requirements of Section 49 of the Act. The Corporation also pointed out the further proceedings taken out in this behalf on the basis of proposal regarding submitting application for acquiring the land and the SLAO continuing the procedure of demarcating the land and since it was found that portion of land was subjected to encroachment, a fresh proposal was made to acquire the un-encroached land.
44. Once it is held that steps for acquiring the land have already been undertaken by the Corporation as required by Section 49, in our view, the purchase notice issued by the petitioner cannot be said to be legally maintainable as before issuance of such purchase notice, the Corporation had already taken steps for acquiring the land. When there is a provision ::: Downloaded on - 09/06/2013 18:04:35 ::: KPP -67- WP Nos. 795 of 2002 & 789 of 2003 regarding lapsing of reservation, the said provision is required to be construed strictly as per the provisions of law. It is not in dispute that on 12th November, 1997, the Corporation had already preferred an application for acquisition of the land in question, even though earlier writ petition filed by the petitioner was pending at that stage. The Corporation has subsequently taken steps for taking measurement of the land, etc. As per the revised sanctioned development plan, period of twenty years is available to the Corporation to execute development plan as per the provisions of the Act and such development plan is to be implemented within a period of twenty years. However, even during the said period also, the owner or affected person is entitled to serve a notice under Section 49 of the Act. In order to find out whether the reservation stands lapsed in view of Section 49 of the Act, the Court is required to see as to whether the purchase notice is confirmed and if it is confirmed by the State, any proceedings have been initiated by appropriate application for acquiring the land by the Corporation within a period of one year from such confirmation of purchase notice. If the Corporation fails to take any steps within the said period, the reservation of the land in question can be said to have been lapsed. In the instant case, even before issuing the subsequent purchase notice, steps were initiated by the Corporation by preferring an appropriate application. Apart from the fact that at the time of filing of this petition, prayer was made ::: Downloaded on - 09/06/2013 18:04:35 ::: KPP -68- WP Nos. 795 of 2002 & 789 of 2003 regarding acquiring the land and paying compensation, by an amendment which is made after about five years, the point of lapsing of reservation under Section 49 of the Act has been taken. However, since amendment is already granted, we cannot accept the submission of Mr. Sakhare that the petitioner has waived this right and, therefore, we have also examined the applicability of Section 49 (7) of the Act. We have to find out as to whether the reservation in question can be said to have been lapsed as the Corporation has failed to take steps to acquire the land within a period of one year from the confirmation of the purchase notice by the State Government. Considering the factual aspect, as pointed out earlier, it cannot be said that the Corporation has not taken any steps as preferring an appropriate application itself may amount to taking steps for acquisition of land in question. Since the Corporation had already initiated the steps for acquiring the land and such steps were also taken at the time when the second purchase notice was given, it cannot be said that there is an implied confirmation of notice by the State Government as the Corporation has already submitted its say on the basis of the second purchase notice to the State Government. Whether reservation is automatically lapsed by virtue of Section 49 of the Act is a matter which is required to be considered in view of the statutory provision. Simply because in a review petition statement was made to acquire the land within one year and if the land is not acquired ::: Downloaded on - 09/06/2013 18:04:35 ::: KPP -69- WP Nos. 795 of 2002 & 789 of 2003 within one year, it cannot be said that the reservation is automatically lapsed under the provisions of Section 49 of the Act. Even while disposing of the review petition, the Court had also given liberty to the petitioner to apply and it is not held that in case the land is not acquired within one year, the reservation shall lapse. It is also required to be noted that on the basis of application made to the Collector by the Corporation for acquisition of land, further steps were also taken regarding carrying out survey, etc. and at that time it was found that part of the land was under encroachment and, therefore, subsequent proposal was made to acquire the land which is not part and parcel of encroachment. Considering the aforesaid aspect, it is not possible for us to accept the submission of Mr. Singhvi that on the basis of the second purchase notice, which, according to him, is confirmed by the State Government, the reservation stands lapsed in view of the inaction on the part of the Corporation for not taking steps for acquiring the land within a period of one year of such confirmation of purchase notice. As pointed out earlier, the said submission is not tenable and we cannot accept the same. It is also required to be noted that the State Government had also informed the petitioner by way of communication that they are interested in acquiring the land by their letter dated 30th November, 1998 and on behalf of the State an intimation was given to the petitioner that the acquisition proceedings are in progress.
::: Downloaded on - 09/06/2013 18:04:35 :::KPP -70- WP Nos. 795 of 2002 & 789 of 2003
45. At this stage it is also required to be noted that clear averments are required to be made as prescribed under sub-clauses (a) or (d) of sub-
section (1) of Section 49 of the Act. The provisions of Sections 49 and 50 of the Act operate in different fact situations. As stated above, Sections 127 and 49 of the Act also operate in a different fact situation. So far as second purchase notice dated 13th July, 1998 is concerned, in para 7 of the said purchase it is stated that "We therefore, request you to delete this above mentioned property from reservation under Section 50 and permit us to develop it for the residential purpose". In para 8 of the said notice it is averred that in the alternative purchase notice is given under Section 49 of the Act. As per the requirement of Section 49, a purchase notice can be given where (a) any land is designated by a plan as subject to compulsory acquisition or (d) any land for the development of which permission is refused or is granted subject to conditions and any owner of land referred to in clauses (a) (b) (c) or (d) claims that (i) the land has become incapable of reasonably beneficial use in its existing state or (ii) where planning permission is given subject to conditions that the land cannot be rendered capable of reasonably beneficial use by the carrying out of the permitted development in accordance with the conditions or (iii) if the owner of the land because of its designation or allocation in any plan claims that he is ::: Downloaded on - 09/06/2013 18:04:35 ::: KPP -71- WP Nos. 795 of 2002 & 789 of 2003 unable to sell except at a lower price than at which he might reasonably have been expected to sell, if it were not so designated or allocated, the owner or person affected may serve on the State Government within such time and in such manner as is prescribed b y regulation a notice (referred to as purchase notice) requiring the appropriate authority to purchase the interest in the land in accordance with the provisions of the Act.
46. Considering the provisions of Section 49, it is clear that appropriate averment is required to be made, as stated above, in connection with clauses (a) (b) (c) (d) and (e)of sub-section (1)of Section 49 of the Act. Appropriate averments are also required to be made for taking out any of the aforesaid grounds as mentioned in the aforesaid clauses which should be the basis for issuance of purchase notice. As per the provisions of Section 49 (4), the State Government is required to satisfy that the conditions specified in sub-clause (1)of Section 49 of the Act are fulfilled and on such satisfaction, the State Government is required to take further steps. As per the clear language of Section 49 (7), the appropriate authority is only required to make a appropriate application to acquire the land. By reading the purchase notice dated 13th July, 1998, it is clear that there is not a single averment as contemplated by Section 49 (1) (a) to (d) has been made at all. The State Government, on the basis of such ::: Downloaded on - 09/06/2013 18:04:35 ::: KPP -72- WP Nos. 795 of 2002 & 789 of 2003 averment, is required to process the application and to take further steps in this behalf. As stated earlier, the State Government is required to satisfy itself as to whether grounds mentioned in Section 49 (1) are available and on that basis the State is required to satisfy itself in connection with Section 49 (4) of the Act. When there is a provision in law regarding deemed confirmation as per sub-section (5) of Section 49 of the Act and when there is a provision regarding deemed lapsing of reservation, such provision is required to be construed strictly as per the requirement of Section 49 of the Act. If there is no averment as required by Section 49(1) (a) to (d), there is no question on the part of the State Government to satisfy the conditions as contemplated in Section 49 (4) of the Act. The second purchase notice, therefore, in our view, is not in conformity with the provisions of Section 49 (1) of the Act at all as there are no averments worth the name on the basis of which the State Government is required to satisfy itself. The aforesaid second purchase notice, in our view, cannot be said to be a purchase notice in the eye of law. Even otherwise, as pointed out earlier, an averment made in para 7 of the purchase notice is in connection with Section 50 of the Act regarding deleting reservation with permission to allow the applicant to develop the property. Even otherwise, there is no question of lapsing of reservation by deeming clause as contemplated by Section 49 (1) of the Act as it can never be said that appropriate purchase notice is given as ::: Downloaded on - 09/06/2013 18:04:35 ::: KPP -73- WP Nos. 795 of 2002 & 789 of 2003 contemplated by the said provision and, in our view, when there is a statutory requirement, the same is required to be complied with strictly as per the provisions of law and averment was, therefore, required to be made as contemplated by Section 49 (1) of the Act. To recapitulate, the Corporation has already taken steps for acquisition of the land in question by preferring an appropriate application under Section 49 (7) of the Act and the Corporation has already informed the State Government in the reply stating that steps have been taken by way of application for acquiring the land in question. Considering the said fact, it cannot be said that the purchase notice can be said to be impliedly confirmed. We are not in a position to accept the submission of Mr. Singhvi about implied confirmation of purchase notice. At this stage, reference is required to be made to certain decisions cited at the Bar by Mr. Singhvi.
47. Mr. Singhvi has relied upon the decision of the Supreme Court in the case of Bhavnagar University (supra). In the aforesaid case, it has been held by the Supreme Court that on account of the inaction on the part of State/authorities to acquire the lands for more than 10 years, despite service of notice by owners, the same stood de-reserved or re-designated.
It has also been held that merely because revised development was in the offing, it does not extend the term of ten years and take away the right ::: Downloaded on - 09/06/2013 18:04:35 ::: KPP -74- WP Nos. 795 of 2002 & 789 of 2003 conferred upon the owner of the land. So far as the present case is concerned, instead of 10 years as in Gujarat Town Planning Act, the period is 20 years. So far as the first purchase notice is concerned, we have already dealt that the issue about the same is already concluded by the earlier judgment between the same parties. So far as the second purchase notice is concerned, it deals with lapsing of reservation as per Section 49(1) of the Act. As stated earlier, while considering the second purchase notice, the Court is required to deal with Section 49 (1)of the Act as that is the only point raised in issue so far as the second purchase notice is concerned.
Since we have held that the provisions of Section 49 (1) are not attracted in the present case, as steps have always been taken by way of necessary application even before such purchase notice was issued, the ratio laid down in Bhavnagar University is not applicable so far as present case is concerned.
48. Mr. Singhvi has relied upon another decision of the Supreme Court in the case of Girnar Traders vs. State of Maharashtra and others1.
The said judgment is in connection with lapsing of reservation. In the said case, purchase notice was issued under section 127 of the Act. It has been held that the steps to be taken for acquisition of land as pointed out in 1 2007 (7) SCC 555 ::: Downloaded on - 09/06/2013 18:04:35 ::: KPP -75- WP Nos. 795 of 2002 & 789 of 2003 Section 127 of the Act have to be taken into consideration keeping in mind the time lag between the period the land is brought under reservation and inaction on the part of the State Government to acquire it. The Court has considered the aspect about consideration of lapsing of reservation and Section 127 of the Act. The period of ten years has now been substituted by 20 years. We have already quoted the provisions of Section 127 of the Act and the applicability of both the Sections i.e. Sections 127 and 49 of the Act. We have also dealt with the point as to how provisions of Section 49 (1) of the Act are not applicable in connection with the second purchase notice. The ratio, therefore, of Girnar Traders (supra) which is in connection with the provisions of Section 127 of the Act cannot be made applicable so far as the factual aspect of this case is concerned. We have also pointed out as to why no relief can be given to the petitioner on the basis of the first purchase notice issued in the year 1974. So far as the second purchase notice is concerned, it is not in dispute that it is only in connection with Section 49(1)of the Act.
49. Mr. Singhvi has also relied upon the Full Bench decision of the Gujarat High Court in the case of Sonal V. Shah vs. Hon'ble Mr. Justice M.P. Thakkar and others1. The Full Bench was considering a review application 1 AIR 1982 Gujarat 52 ::: Downloaded on - 09/06/2013 18:04:35 ::: KPP -76- WP Nos. 795 of 2002 & 789 of 2003 against the judgment of the Division Bench in a writ petition. At the time of filing review application, one of the judges constituting the Division Bench had retired. The Chief Justice constituted a Full Bench to hear the review petition. It is held that the petition against such an order is not maintainable.
50. Mr. Singhvi has also relied upon the decision of this Court in the case of J.G. Sinkar and others vs. State of Maharashtra and others1 wherein it is held by this Court that High Court has an inherent right of review under Article 226, whether the Code of Civil Procedure is applied or not to the proceedings before it.
51. Mr. Singhvi has also relied upon the decision of this Court in the case of Robelt Joseph Castellion vs. State of Maharashtra and another delivered in Writ Petition No. 3664 of 1989 on September 15, 1994. In the said case, the Division Bench held that even though the Corporation had passed the requisite resolution within six months, the Government has delayed publication of Section 6 notification for a period of six years. It was found that the delay explained was absolutely unsatisfactory. The Division Bench dismissed the writ petition on the ground that in view of the 1 AIR 1981 Bombay 184 ::: Downloaded on - 09/06/2013 18:04:35 ::: KPP -77- WP Nos. 795 of 2002 & 789 of 2003 intervening factors during the pendency of the petition, the petitioners were not entitled to any relief.
52. We have also noted the argument of Mr. Sakhare that the procedure has been commenced by way of an appropriate application on the basis of the decision of the Corporation to acquire the land and the so-
called second purchase notice was given by the petitioner subsequent to the steps taken by the Corporation for acquiring the land for which appropriate application was made on the basis of decision taken by the Corporation in accordance with law to acquire the land.
53. Mr. Sakhare, during the course of his argument, has pointed out that the petitioner should be put to election as to whether he is pressing his claim in connection with deleting the reservation as per Section 50 of the Act or regarding lapsing of reservation as per Section 49 of the Act. It is submitted by Mr. Sakhare that Sections 49 and 50 of the Act, both envisage different contingencies and the petitioner cannot invoke both. It is submitted that a litigant cannot pick and choose his stand to suit his convenience and prolong a civil litigation on such prevaricated pleas. The learned counsel has placed on record written submissions on this aspect.
However, it is not necessary for us to examine this aspect as we have dealt ::: Downloaded on - 09/06/2013 18:04:35 ::: KPP -78- WP Nos. 795 of 2002 & 789 of 2003 with the application of Section 49 of the Act in the instant case and we have found that no relief can be granted to the petitioner on the basis of the so-called second purchase notice regarding lapsing of reservation by deeming fiction and as per the reasons we have already given, it cannot be said that the reservation is lapsed automatically by way of deeming fiction.
54. Mr. Sakhare has relied upon the decision of this Court in the case of Ranjan Manubhai Doctor and others vs. State of Maharashtra and others1. In the said decision, the Division Bench has held that a conjoint reading of Section 127 of the Act read with Section 38 of the Act, where the owner of the land had not applied for development after due de-reservation and in the meantime a draft revised plan has notified, the owner cannot take the benefit of deemed de-reservation if ultimately the draft revised plan is notified as the sanctioned development plan. The relevant observations of the Division Bench are reproduced hereunder.
"5. On the facts of the present case what emerges is that the plan was notified sometime in the year 1967. The period of 10 years expired in 1977. The petitioners served notice on 28th March, 1989 i.e. after a period of 22 years and in the meantime a revised plan was in the offing under Section 38 of the MRTP Act. The petitioners themselves had filed objections as contemplated under the Act to the revised development plan pursuant to which a part of the reservation had been deleted and only a part of the reservation retained. This had been approved by the State 1 2005 (1) MLJ 718 ::: Downloaded on - 09/06/2013 18:04:36 ::: KPP -79- WP Nos. 795 of 2002 & 789 of 2003 Government. The position in law as it stands today is that no property can be developed when there is development plan in force, contrary to the development plan and in the case of a proposed revision the authority must take into consideration the proposals contained in the revised plan for the purpose of granting sanction for development. It is in that background that the contentions of the petitioners will have to be examined.
6. Having heard learned Counsel for the parties, the question is whether the issue stands concluded by the judgment of the Apex Court in the case of Bhavnagar University (supra) and whether the judgment of the Division Bench of this Court considering that it is under the provisions of the MRTP Act has concluded the issue insofar as another co-ordinate Bench of this Court is concerned. We may at once note that there is no challenge to the vires of Section 38 of the MRTP Act. Section 38 confers a power on the Planning Authority on the expiry of 20 years to revise the development plan and shall on direction by the State Government proceed to revise the development plan. In other words there is a power conferred on the planning authority to revise the development plan. It is in this context that we will consider the judgment of the Apex Court in Bhavnagar University (supra). An important aspect of the matter under the Gujarat Act is that after the plan is notified revision has also to be done on the period of ten years coming to an end. The notice to acquisition can only be served on the expiry of ten years. Under the Maha-
rashtra Act the plan may be revised after twenty years and the period for the party to ask the Planning Authority to proceed to acquisition is ten years from the publication of the plan. These are material differences under the two Acts and it is in that context that the question formulated by the Apex Court in Bhavnagar University (supra) must be considered. The question as formulated for consideration by the Apex Court can be seen from paragraph 6 of that judgment and reads as under ;-
"6. The short question which arises for considera- tion in these matters is as to whether by reason of inaction on the part of the State and its authorities under the Town Planning Act to ac-::: Downloaded on - 09/06/2013 18:04:36 :::
KPP -80- WP Nos. 795 of 2002 & 789 of 2003 quire the lands for a period of more than 10 years, in terms of the provisions of Land Acquisi- tion Act, 1894 despite service of notice; the same stood dereserved/de- designated in view of issuance of draft revised plan under Section 21 thereof, the term of 10 years stood extended?" On consideration of the provisions of the Gujarat Act the Apex Court was pleased to answer the issue by holding that after the period of 10 years as required under the Gujarat Act had expired and if the land had not been acquired in the manner contemplated merely because the draft revised plan was issued would not automatically extend the period of reservation. Considering the provisions of Section 21 of the Gujarat Act which was also a power to extend the revised plan the Apex Court noted that "Section 21 of the Act, in their opinion, does not and cannot mean that the substan- tive right conferred upon the owner of the land or the person interested therein shall be taken away and that it is not and cannot be the intention of the Legislature that which is given by one hand should be taken away by the other. This was in the context that the planning authority was bound to revise the plan on the expiry of ten years from the notification of the sanctioned draft plan and the notice to acquire could ordinarily be given on the expiry of period of ten years from the notification of the sanctioned plan. Thereafter the Apex Court noted that even if the reservation lapsed that would not mean that it was not open to the State to acquire the land. The Apex Court noted that despite statutory lapse of reservation of the land, the State is not denuded of its power of eminent domain under the general law namely, Land Acquisition Act in the event exigency aris- es thereafter. The Apex Court also noted the judgment in the case of K. L Gupta v. Bombay Municipal Corpora- tion, which was under the provisions of the Bombay Town Planning Act. In that case the reservation as provided in the plan was challenged. All the challenges were negatived as can be seen from the judgment. One of the challenges raised was to the validity of Section 17 of that Act which also pro- vided for preparation of revised plan. The Apex Court on the submission of the parties therein noted that the Court was ::: Downloaded on - 09/06/2013 18:04:36 ::: KPP -81- WP Nos. 795 of 2002 & 789 of 2003 not called upon to decide on the validity of that section. The validity of the section was not decided. The validity of Sec- tion 21 of the Gujarat Act was also not considered in the case of Bhavnagar University (supra). The Apex Court was only considering the issue in the context of the question framed for determination. That judgment considering the question framed and the provisions of the Maharashtra Act is, therefore, clearly distinguishable"
55. Mr. Sakhare has also relied upon a decision of this Court in the case of Prafulla C. Dave and others vs. Municipal Commissioner, Pune and others1. It has been held by this Court in the said decision that the plan notified under Section 38 of the Act is also a final development plan. The period of ten years under Section 127 of the Act would commence from the notification of the revised plan prepared under Section 38 of the Act and as notified under Section 31 (6) of the Act.
56. Mr. Sakhare has also relied upon a Division Bench judgment of this Court in the case of C.V. Shah & A.V. Bhat vs. State of Maharashtra and others2. In para 17 of the said judgment, the Division Bench has observed that the object of notice under Section 127 is to inform the authority mentioned therein to acquire the land which is designated, reserved or allotted in the final development plan. The notice need not set out all the 1 2008 (3) MLJ 120 2 2006 (3) Bombay C.R. 216 ::: Downloaded on - 09/06/2013 18:04:36 ::: KPP -82- WP Nos. 795 of 2002 & 789 of 2003 facts and details of the reservation/designation of the said land. In the said judgment it has also been observed that form of notice under Section 127 is not prescribed. Considering the facts of the case , though the Division Bench found notice under Section 127 shall meet sufficient compliance, if notice describes the land in sufficient clarity and requires planning authority or the development authority or the appropriate authority, as the case may be, to acquire or compulsorily purchase the land so reserved, allotted or designated in the development plan. However, Mr. Sakhare relied upon the observations of the Division Bench to the effect of intimation to the authority mentioned therein to acquire the land so reserved, allotted or designated in the development plan. He argued that alternative notice given which is under Sections 49 and 50 of the Act, therefore, cannot be said to be a valid notice. However, as pointed out earlier, since so far as the notice under Section 49 of the Act is concerned, it provides certain requirements and in the instant case since notice is not as per the provisions of Section 49 of the Act, it is not necessary for us to examine as to whether in the instant case there is sufficient compliance with the provisions of Section 127 of the Act.
57. Mr. Sakhare has also relied upon Division Bench judgment of this Court in the case of Prakash Rewadmal Gupta vs. Lonavala Municipal ::: Downloaded on - 09/06/2013 18:04:36 ::: KPP -83- WP Nos. 795 of 2002 & 789 of 2003 Council and others1. In the aforesaid case, the Division Bench has considered the provisions contained in Sections 49 and 127 of the Act. It has been observed by the Division Bench in paragraphs 24 and 25 as under:
"24. Unlike section 127, section 49 of the Act is not pref- aced by the requirement that the land which is the sub-
ject matter of reservation, allotment or designation for any purpose has not been acquired within a period of ten years from the date on which the final Regional or Development Plan as the case may be, has come into force. The implementation of a final Regional or Devel-
opment Plan and the lapse of a period of ten years from its enforcement is not a condition incorporated for the applicability of section 49. Section 49 empowers the owner or person affected to serve on the State Govern-
ment a notice requiring the appropriate authority to purchase his interest in the land in accordance with the provisions of the Act in certain specified contingencies. These specified contingencies are provided for in sub- section (1) of section 49 and amongst them are two which should be material for the present purposes.
Clause (a) of sub-section (1) of section 49 deals with a situation where land is designated by a plan as subject to compulsory acquisition. Clause (d) deals with a situa- tion where permission for the development of land is re-
fused or is granted subject to conditions. Under section 46, a Planning Authority while considering an applica- tion for permission to develop land has to have regard to the provision of any draft or final plan or proposals. If the Planning authority refuses, as in the present case, development permission on the ground that the land is reserved in the draft revised development plan for a public purpose, the provisions of section 49 are attract- ed. Where the owner claims that the land has become incapable of reasonably beneficial use in its existing state or that it cannot be rendered capable of reasonably beneficial use as a result of the conditions imposed for development or where the owner of the land claims that 1 2002 (1) All. M.R. 993 ::: Downloaded on - 09/06/2013 18:04:36 ::: KPP -84- WP Nos. 795 of 2002 & 789 of 2003 because of the designation or allocation of the land in any plan, he is unable to sell it except at a price lower than that at which he might reasonably have been ex- pected to sell the land he is empowered to issue a notice of purchase to the State Government. The State Govern- ment on receipt of the purchase notice has to call for the report of the planning authority and the appropriate au- thority. The State Government may thereafter, confirm the purchase notice or refuse to do so or, as the case may be, direct that development permission be granted with or without conditions. Sub-section (5) of section 49 provides that the purchase notice shall be deemed to have been confirmed if the State Government does not pass any final order thereon within six months of the service of the notice. Similarly under sub-section (7) the reservation is deemed to lapse if within one year from the date of confirmation of the notice the appropriate authority fails to make an application to acquire the land in respect of which the purchase notice has been confirmed as required under section 126. The power of the land owner to issue a notice of purchase under sec- tion 49 is conditioned by the provisions of sub-section (1) to the section. Therefore, even if the reservation can-
not lapse in a given case because the requirements of section 127 are not satisfied or met, the land owner still has the option of moving the State Government under section 49 on the ground that the requirements of sec-
tion 49 have been duly fulfilled. Where the land is desig-
nated in a plan as subject to compulsory acquisition or where the development permission has been refused as in the present case, it is well open to the land owner to apply to the State Government for a direction to the ap- propriate authority to purchase it in accordance with the provisions of the Act. The land owner to whom the rem-
edy under section 127 is not available in a case such as the present, as a result of the reservation of the land in the revised Draft Development Plan, still has the remedy of moving the State Government under section 49 of the Act. The State Government would necessarily have re-
gard to all the relevant facts and circumstances includ- ing the report of the planning authority. The State Gov-
::: Downloaded on - 09/06/2013 18:04:36 :::KPP -85- WP Nos. 795 of 2002 & 789 of 2003 ernment must also keep in the balance the need of the land owner to develop the land and of not subjecting him to an indefinite fetter upon the beneficial use and enjoyment of his property.
25. In the present case, a period of ten years had elapsed after the final development plan was published on 1st February 1978. In the Draft Revised Plan of 1988 thereafter the reservation of the land for the purpose of the College of the Third respondent continued to sub-
sist. The issuance of the notice under section 127 will not have the effect of obliterating the reservation of the land under the revised draft development plan. The remedy of the petitioner would be to move to the State Government under section 49 of the Act which it is open for the petitioner to do. The petitioner, it must be noted, has relied upon a judgment of a Division Bench of this Court rendered on 20th October 1991 in Mohamed Ibrahim Ejaz & another v. State of Maharashtra & anoth- er, Writ Petition No. 273 of 1983. That case also in-
volved the same reservation as was so originally in the present case for the extension of the Dr. B.N. Purandare College and the Survey numbers in question were Sur-
vey No. 80 Hissa Nos. 1, 2 and 3 and Survey No. 81.
The land owner had issued a purchase notice under sub-
section (1) of section 49 on 7th July, 1980. No steps were taken within the stipulated period after which on 18th December 1982, the Government confirmed the purchase notice. Relying on the provisions of sub-section (5) of section 49, this Court held that the notice shall be deemed to have been confirmed at the expiration of a period of six months and if within one year from that date no action had been adopted by the Municipal Council for commencing acquisition proceedings, the reservation would lapse. The petitioner relies upon the judgment of the Division Bench a copy whereof is an-
nexed to the petition. The petitioner has however, not followed the remedy under section 49 and has instead taken recourse to section 127 which for the reasons al- ready noted will not assist him.
::: Downloaded on - 09/06/2013 18:04:36 :::KPP -86- WP Nos. 795 of 2002 & 789 of 2003 In the facts and circumstances of the present case, there-
fore, we are of the view that the petitioner is not enti- tled to a declaration, as prayed for, that the reservation in respect of his land in the Development Plan has lapsed; that the reservation in favour of the third re- spondent was illegal and that the petitioner is entitled to carry on construction on the land. We leave it open to the petitioner to pursue the remedy under section 49 of the Act and in the event of a notice under the aforesaid provision being issued by the petitioner, the State Gov- ernment shall deal with it appropriately having regard to the provisions of the Act and what has been set out by us earlier. The learned Counsel appearing on behalf of the petitioner has submitted that in response to a communication dated 3rd July, 2001 of the Chief Officer of the first respondent, the third respondent has signi- fied by a letter dated 7th July, 2001 that it does not pos-
sess the funds requisite for the acquisition of the land. If this is so, an early resolution of the question as to whether the land is at all required to be kept under reservation is called for. The Municipal Council which is the Planning Authority as well as the third respondent have avoided the responsibility of taking a considered decision of the question as to whether the land is re-
quired to implement the reservation, on the specious plea that the third respondent is the "appropriate au- thority". The Special Land Acquisition Officer had as far back as on 27th June, 1990 and on 26th September, 1995 addressed communications to the third respondent setting out certain requisitions. The third respondent claims that it was in correspondence with the authorities of the Education Department. Be that as it may, we are of the view that the first respondent must expeditiously determine whether the reservation is now necessary and whether the first respondent is in fact in a position, whether by itself or together with the third respondent, to implement the reservation by financing the cost of the acquisition of the land. The first respondent shall make this determination within a period of three months from today and will take necessary steps in accordance with law if it arrives at a decision that the reservation should ::: Downloaded on - 09/06/2013 18:04:36 ::: KPP -87- WP Nos. 795 of 2002 & 789 of 2003 not be continued. We also leave it open to the petitioner to take steps under section 49 of this Act, if he is so ad- vised. In the event of a notice being given under section 49 the State Government, would have regard to all rele-
vant facts and circumstances and arrive at a considered decision. Subject to the aforesaid direction to the first respondent and while leaving it open to the petitioner to take recourse to the remedy under section 49 or under any other provisions of law, we decline to grant relief in the terms as prayed for".
58. In view of the above discussion, we are of the opinion that the petitioner is not entitled to any relief regarding amended prayer of the petition in connection with lapsing of reservation. We have already dealt with as to how no relief can be granted to the petitioner on the basis of the first purchase notice of 1974 which was subject matter of earlier writ petition filed about 14 years of such purchase notice and the said petition was dismissed on merits. Regarding second purchase notice under Section 49 (1) of the Act is concerned, we have already dealt with in the earlier part of this judgment as to how no relief can be given to the petitioner on the basis of second purchase notice. However, it is not in dispute that the property of the petitioner is kept under reservation since long and may be because of the status quo order the Corporation has not proceeded further in connection with acquisition of the land.
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59. We accordingly direct the Corporation to take immediate steps for the purpose of acquiring the land of the petitioner expeditiously. We also give liberty to the petitioner to apply to the Corporation by way of fresh purchase notice as per the provisions of the Act and by giving appropriate particulars in this behalf. In view of the stand taken by the Corporation in the affidavit-in-reply, as stated above, the Corporation is willing to acquire the land. In view of the same, the Corporation is directed to take expeditious proceedings for the purpose of acquisition of the land of the petitioner. In case the petitioner gives any fresh purchase notice, the Corporation may consider as to whether it is going to acquire the land of the petitioner or not and an objective decision may be taken in this behalf on the basis of such purchase order. It will be open to the petitioner to take out further proceedings on the basis of such purchase notice in accordance with law.
60. Subject to what is stated above, the petitions are dismissed. Rule is accordingly discharged.
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61. In view of the disposal of the Writ Petitions, all the above Notices of Motion would not survive and are accordingly disposed of as such.
P.B. MAJMUDAR, J.
ig MRS. MRIDULA BHATKAR, J.
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