Allahabad High Court
Hint Publications Private Ltd. Through ... vs Ghaziabad Development Authority ... on 8 May, 2007
Equivalent citations: 2007 (5) ALL LJ 95, 2007 A I H C 2867
Author: Amitava Lala
Bench: Amitava Lala, Sanjay Misra
JUDGMENT Amitava Lala, J.
1. The aforesaid writ petitions are similarly placed, therefore, all the writ petitions are analogously heard by connecting with each other and will be governed by this solitary judgement.
2. The facts of the case, in brief, are that Ghaziabad Development Authority (hereinafter in short called as "GDA"), one of the respondents herein, allotted a land measuring approximately 2013.35 square meter at Raj Nagar by a letter dated 29th September, 1983 in favour of a trust, which subsequently become company by the same group of persons having common objective related to educational and public utility service i.e. the petitioner herein on the basis of the application made in the year 1979. The allotment order shows that the rate is fixed at Rs. 150/- per square meter. The petitioner was asked to deposit a sum of Rs. 3,02,002.50 by means of a bank draft as the price of the land. The petitioner made an application to grant concessional rate since they are running an educational and public utility service. On 01st October, 1983 GDA wrote a letter to the Secretary, Government of Uttar Pradesh, making a recommendation for allotment of land on the concessional rate. In the meantime the petitioner ordered for heavy machines to complete the project in due time and finding no other alternative requested the authority on 30th April, 1985 to release at least 500 square meters of land at the rate of Rs. 150/- per square meter, which they had demanded, and in case the concessional rate is settled, the remaining amount will be given. Accordingly, said 500 square meters of land was conveyed to the petitioner at a cost of Rs. 62,500/- upon execution of the necessary document. The petitioner is in possession of such land. However, at a point of time GDA wanted to allot a portion of land to some other persons, when a writ petition was filed, being Writ Petition No. 12440 of 1986, whereunder the interim order was passed directing the respondents not to allot the land to somebody else. In view of such order, the GDA did not proceed with the matter. However, the City Board (now Nagar Nigam) made a proposal to take possession of some portion of the petitioner's land. Such fact was brought to the notice of the GDA authority when they stopped the City Board. As because the petitioner was pressing hard to execute the conveyance giving at concessional rate for the rest of the land, the authorities were putting pressure to withdraw the proceeding frorr the Court of law. However, the petitioner suffered huge loss since huge loan on payment of interest was taken from The Pradeshiya Industrial and Investment Corporation of Uttar Pradesh (PICUP). Again GDA wrote a letter on 28th June, 1991 to withdraw the writ petition. However, in the aforesaid writ petition a counter affidavit was filed by the GDA stating that they are ready to execute the deed in respect of the plot actually allotted to the petitioner. The offer was accepted by the petitioner. They wrote several letters to execute the deed of conveyance. State of Uttar Pradesh being the ultimate authority wrote several letters in support of the petitioner but the GDA did not care to give reply to the letters, for the reasons best known to them. However, from a letter of the; petitioner dated 30th January, 1992 it appears to this Court that in the meantime the GDA has ordered release of further 570 (sq.) meters in the allotted chunk and they have deposited further money as desired. From the letter dated? 2nd December, 1993 it appears that between 25th October, 1985 and 09th July, 1991 time to time several payments are made by the petitioner to GDA vide receipts amounting to Rs. 2,82,500/- and the balance amount of Rs. 19,502.50 has been paid by pay order of a nationalized Bank dated 21st December, 1993 as final payment against allotment of Plot No. 2013.35 square meter. Ultimately, on 23rd April, 1996 the GDA cancelled the offer of allotment : of land over and above 500 square meter and wanted to send the cheque of Rs. 2,00,000/- back to the petitioner when the petitioner refused to accept the ,.; same, when it was further informed by the GDA on 26th April, 1996 that such sum is kept safely with them.
3. However, the writ petition, being Writ Petition No. 12440 of 1986, was finally disposed of on 29th November, 1991 with an observation that if the petitioner accepts the offer made by the Vice Chairman, that would be the end of the matter. If, however, the petitioner still asserts that it is entitled to get a different plot then (in our opinion) the matter can not be resolved in the Court. That will be a factual controversy. That controversy can be best resolved by a competent civil court. In any event, a suit was filed subsequent thereto. However, ultimately when further writ petition was filed, the suit was withdrawn.
4. The present writ petitions are made with various prayers encircling the prayer for allotment of area of 2013.35 square meter of land in the respective plot No. 18 therein. State, GDA, Nagar Nigam (previous City Board) all appeared in the matters and made their respective submissions on merit. Since the State is the necessary party in the aforesaid three writ petitions, it is added in the fourth one to complete the formality. Nagar Nigam (previous City Board) wanted clarification about their claim over area of plot No. 19, to which Mr. V.B. Upadhyaya, learned Senior Counsel appearing for the petitioner, categorically contended that the petitioners are not interested about plot No. 19 as above. Therefore, dispute amongst themselves is resolved.
5. At one stage Mr. A.K. Misra, learned Counsel appearing for the GDA, contended that virtually self-same issue was raised before the Court in the earlier writ petition when it was sent to the Civil Court. Accordingly, the civil suit was filed. Therefore, the writ petition is not maintainable.
6. According to us, if at all, this issue would have been raised before the Division Bench, which entertained the writ petitions between the year 1995-2000. Now at this belated stage when argument in merit is well in advance and parties have filed their respective affidavits and supplementary affidavits on that score, it is desirable that writ petitions should be heard on merit. Moreover when all the writ petitions are connected with each other, it has collective cause of action having cumulative effect. Hence, at this stage it is not possible to go back to the initial stage and reject the writ petitions solely on such ground. Hence, the dispute is resolved accordingly.
7. GDA authority has further submitted that at a subsequent stage a land measuring an area of 570 square meter had been allotted to the petitioner but by way of interpolation the figure was made 1570 square meter. However, from the own documents of GDA annexed here it appears that on 28th June, 1991 purported allotment of land area is shown as 1570 square meter but from the purported enquiry report dated 18th June, 2001 it appears that period of manipulation is between 03rd March, 1993 to 12th March, 1993. Therefore, the obvious question will arise who can make the interpolation when GDA is the custodian of the documents! Onus heavily lies with GDA to establish that no body on their part caused any interpolation or it is an inadvertent mistake. The petitioner is the recipient of the letter. It can not be held responsible unless, of course, it has become benefited by such interpolation. Burden of proof as to any particular fact lies on that person who wishes the Court to believe its existence. Mere allegation will not suffice. The fact remains that the allotted area is 2013.35 square meter. It can not be stretched beyond such area by any means. Initial part allotment of 500 square meter is confirmed. GDA itself stated that they have further allotted an area of 570 square meter which has not been received by the petitioner as yet. Even if both areas are added, it will be 1070 square meter. Therefore, the remaining area is 943.35 square meter. If such 943.35 square meter of area is deducted from the alleged manipulated 1000 square meter, the remaining area would be 56.65 square meter. Therefore, whether this meagre difference is outcome of any manipulation or survey/measurement, etc., unless established, very difficult to construe on the probabilities. For example, 35 square meter is deleted in the reconfirmation of allotment by the State from the original allotted area of 2013.35 square meter. But no body has raised any dispute with regard to such deletion. It happens. However, when the State has already clarified the position, such question can not be reagitated. Moreover, Mr. V.B. Upadhyaya, learned Senior Counsel appearing on behalf of the petitioner, categorically contended that they are not interested about the land measuring 570 or 1570 square meter as alleged or at all, but they are only interested about the land measuring 2013.35 square meter, part of which i.e. 500 square meter had been formally handed over to them by way of execution of deed of conveyance. Therefore, we hold that the allegation is not sustainable as a defence against any equitable Justice. Hence, such dispute is resolved accordingly.
8. In ABL International Ltd. and Anr. v. Export Credit Guarantee Corporation of India Ltd. and Ors. it was held that a writ petition involving serious disputed questions of facts which requires consideration of evidence, which is not on record, will not normally be entertained by a Court in exercise of its jurisdiction under Article 226 of the Constitution, but there is no absolute rule that in all cases involving disputed questions of fact the parties should be relegated to a civil suit. There is no absolute bar for entertaining a writ petition even if the same arises out of contractual obligation and/or involves some disputed questions of fact. Merely because one wants to dispute the fact, it does not make it a disputed fact. The question whether a writ petition under Article 226 of the Constitution is maintainable to enforce a contractual obligation of the State or its instrumentality, by an aggrieved party is no more res integra and is settled by a large number of judicial pronouncements of the Supreme Court. If the State acts in an arbitrary manner even in a matter of contract, an aggrieved party can approach the Court by way of writ under Article 226 of the Constitution and the Court depending on facts of the said case is empowered to grant the relief.
9. In S.J.S. Business Enterprises (P) Ltd. v. State of Bihar and Ors. it was held that as a general rule, suppression (can be compared with alleged "interpolation" in this case) of a material fact by a litigant disqualifies such litigant from obtaining any relief. This rule has been evolved out of the need of the courts to deter a litigant from abusing the process of the Court by deceiving it. But the suppressed fact must be a material one in the sense that had it not been suppressed it would have had an effect on the merits of the case. It must be a matter which was material for the consideration by the Court, whatever view the court may have taken. It was further held in that case, admittedly, the appellant had withdrawn the suit two weeks after it had been filed. In other words, the appellant elected to pursue its remedies only under Article 226 of the Constitution. The pleadings were also complete before the High Court. No doubt, the interim order which was passed by the High Court was obtained when the suit was pending. But by the time the writ petition was heard, the suit had already been withdrawn a year earlier. Although the appellant could not, on the High Court's reasoning, take advantage of the interim order, it was not correct in rejecting the writ petition itself when the suit had admittedly been withdrawn, especially when the matter was ripe for hearing and all the facts necessary for determining the writ petition on merits were before the High Court, and when the High Court was not of the view that the writ petition was otherwise not maintainable.
10. Between 1999-2000 during the pendency of the writ petitions, the State had written several letters to the petitioner and GDA confirming the allotment of land measuring 1513 square meter over and above 500 square meter and fixed the price on the sector/circle rate thereon with effect from 1991 and interest. Letter/s is/are also clarified resolving the dispute with regard to purported allotment of about 570 and 1570 square meter. However, factum of confirmation of allotment as available from the annexures are common in nature and quoted hereunder:
Ghaziabad Development Authority Letter No. 577/Vyav.Anu./99, Dated 14.7.99 To, Sri Kamal Shekhari, Director, Hint Publication (Pvt.) Ltd., 18-A, Raj Nagar District Centre, Ghaziabad.
Subject : Regarding the land allotted to the society under Raj Nagar Scheme.
Sir, In pursuance of the Government Order No. 1875/9-Aa-1-99-183 DA/92, dated 15th April, 1999 (photo copy enclosed) in context of the subject above mentioned, the allotment of 570 square metres of land made under Raj Nagar Scheme on 8.12.88 and 26.6.91 in your favour is restored on a condition that you will have to deposit total the amount of Rs. 3,42,268/- with the office of the Authority and to withdraw cases pending in Hon'ble Courts within 3 months from the date of the letter.
Enclosure : As above.
Yours faithfully, Sd./- 14.7.99 (Indu Shekhar Singh) Executive Engineer.
No. 3826 (1)/9-Aa-1-99-183 DA/....
From, Shri Ram Vriksh Prasad, Joint Secretary, Govt. of UP.
To, The Vice Chairman, Ghaziabad Development Authority, Ghaziabad, Housing Section-1 Lucknow : dated 10 Sept. 1999.
Subject : Regarding handing over the possession of allotted land to Hint Publication Pvt. Ltd. by the Authority.
Sir, Kindly take reference to Govt.'s letter No. 1875/9-Aa-1-99-183-DA/92 dt. 18 April 1999 on the subject above mentioned.
2. In this behalf I am directed to say that vide para 2 of the said G.O. Following directions were issued:
As per the offer of the Authority dated 28.6.1991 sector rate as prevailing at that time be taken and after adjusting the amount paid, simple interest be obtained at the rate of 15% per annum (on the remaining amount).
3. In context of the above it is clarified that as per the Information provided by the authority on 12.8.97 the allotment of land to Hint Publications in 1988 had reconsidered by the Board in its meeting on 18.6.1988 and 26.11.88 and it had been decided that 1570 square metres of land along with 500 sq. metres of land earlier allotted to the society be given to it at then existing sector rate on certain conditions, provided that the society withdraws the case pending in Hon'ble High Court. The society was to pay 25% amount immediately and the remaining amount in 5 years with 15% interest thereon. Ensure the allotment of 570 sq. metres of the land along with 500 sq. metres of land by changing simple interest of 15% per annum for the delayed period and the said allotment should be at the rate of 1991 as mentioned in aforesaid G.O. Yours sincerely, (Ram Vriksh Prasad) Joint Secretary.
No. - 3826(1)/9-Aa-1-99-183/DA/92 above dated.
Copy to : Sri Kamal Shekhari, Hint Publication Pvt. Ltd., Ghaziabad for information and necessary action.
By order of, Sd./-
(Ram Vriksh Prasad) Joint Secretary.
No. 4525/9-Aa-1-99/183 DA/1992 From, Ram Vriksh Prasad, Joint Secretary, Govt. of U.P. To, The Vice Chairman, Ghaziabad Development Authority, Ghaziabad.
Housing Section-1 Lucknow : dated 16 November, 1999.
Subject : Regarding the land, allotted to Hint Publication Pvt. Ltd. by the Authority.
Sir, Please refer to aforesaid subject's Govt. letter No. 1875/9-Aa-1-99/183 DA/92 dated 15.4.99, letter No. 3826 (1)/9-Aa-1-99/183 DA/92 dated 10.9.1999 and Secretary, Ghaziabad Development Authority's letter No. 314/Vyav.Anu./99 dated 16.9.99.
2. In this regard I am directed to say that the Govt. after due consideration, has decided that since the Authority had originally allotted 2013 square meter of land In favour of Hint Publication Pvt. Ltd., out of which lease deed of 500 square meter of land has been executed by the Authority, the allotment of remaining 1513 square meter of land be continued. The G.O. No. 3826 (1)/9-Aa-1-99-183 D.A./92 dated 10.9.99 issued in this matter is amended upto this extent. Other terms and conditions will be the same.
Sincerely, Sd./-
(Ram Vriksh Prasad) Joint Secretary.
No. 4525 (1)/9-Aa-1-99 above dated Copy to Shri Kamal Shekhari, Hint Publications Pvt. Ltd. Ghaziabad for information and necessary action.
By order of, Sd./-
(Ram Vriksh Prasad) Joint Secretary.
No. VII 508/9-Aa-1-99-183 D.A./1992.
From, Shri Ram Vriksh Prasad, Joint Secretary, Govt. of U.P. To, The Vice Chairman, Ghaziabad Development Authority, Ghaziabad.
Housing Section-1 Lucknow : dated 16 November, 1999.
Subject : Regarding the land, allotted to Hint Publication Pvt. Ltd. by Ghaziahad Development Authority.
Sir, Enclosing herewith the copy of the letter dated 9.12.99 of the Director of Hint Publication Pvt. Ltd. in the aforesaid subject I am directed to say that vide G.O. No. 4525/9-Aa-1-99-183 DA/1992 dated 16 Nov. 1999 order was issued to allot the land in favour of Hint Publication Pvt. Ltd. It appears from the letter of the Director that the said government order has not so far been complied with. You are, therefore, requested to get the said Orders complied with and to send the report to the Government.
Enclosure : As above.
Sincerely, Sd./-
(Ram Vriksh Prasad) Joint Secretary.
No. 08/PSHS/200 Lucknow : Dated : 13th January, 2000.
Vice-Chairman, Development Authority, Ghaziabad.
In context of deliberations held in the matter of allotment of land to Hint Publication Pvt. Ltd. it is to inform you that the government has taken into its cognizance that the Authority in its meeting on 18.6.88 and 28.11.88 decided to make allotment only of 570 square metres of land and not to make allotment of 1570 square metres of extra land. But in view of the fact that the initial allotment to the Society was of 2013 square metres of land out of which lease deed was at that time executed with respect to 500 square metres of land on a request by the society, the matter of allotment with respect to rest of land measuring 1513 square metres of land was referred to the Government and the same was kept pending in expectation of decision of allotment of land at concessional rate, and various decisions were taken later on in several meetings. In view of all the circumstances, the Government while taking into its account various aspects of the matter, decided after due consideration that the allotment of the remaining 1513 square metres of land instead of 1570 square metres of land be carried on in favour of the society.
As for the allotment rate, the then applicable sector rate should be applied as per the Authority's offer dated 28.6.91. The information as to which sector rate was applicable at that time in the area in question, must be available with the Authority. Accordingly, the amount paid should be adjusted against the amount assessed and simple interest should be taken on the outstanding amount at the rate of 15% per annum for the period of delay. It was also decided by the government that the cases pending in Hon'ble Courts would be withdrawn by the society.
It is hoped that the position now become clear and as such there will be no difficulty in the implementation of the decision of the Government. Please inform immediately with respect to the compliance.
Sd./- Illegible.
13.01.2000 (...Kumar Gupta) Secretary, Govt. of U.P., Awas/Vikas (Housing/Development)
11. In 2003, after about 3-4 years of writings of these letters, GDA again wanted to stop the hands of the State taking the same old story of 570 or 1570 square meter, but during so many years no action had been taken against any employee of GDA. On the other hand, by virtue of such letter an appropriate State authority stayed its hand from giving effect of the letter dated 13th January, 2000. When Mr. V.B. Upadhyaya, learned Senior Counsel appearing on behalf of the petitioner, categorically contended, in presence of the contesting parties, that mere not giving effect of the letter dated 13th January, 2000 can not usurp reconfirmation of allotment, which was made even under letter dated 16th November, 1999, an affidavit was filed on behalf of the State surprisingly stating that in view of the stay of the Government order in 2003 all, previous Government orders loose their significance and they do not survive. It is a clear case of afterthought. Such affidavit has been filed by the pen of an executive making verbatim reproduction of the statement of GDA. It appears that the deponent did not avert independently but with the guidance or influence of GDA. Learned Chief Standing Counsel of the State has fairly submitted to the Court that he had no knowledge about the contents of the affidavit before its filing. However, he further contended that since the matter is related to GDA, there is no bar to take instruction from them. These type of averments on the part of the State executives should be condemned. Contract or no contract, the State executives should act fairly, reasonably and not in arbitrary manner. They are becoming forgetful that decision has been taken by the State as a decision making authority under Section 41 of the Uttar Pradesh Urban Planning and Development Act, 1973 (hereinafter in short called as the "Act, 1973") after due deliberations, as in the letter dated 13th January, 2000. When a decision has been taken by the State and communicated by the Secretary, they have to comply with it. Extraordinary objection of GDA either directly or through an executive of the State tarnish the independent image of a public body. Possibility of malice, biasness, personal vendetta, arbitrariness and unreasonableness can not be ruled out. Question of promissory estoppel arises from the fact on the plinth of legitimate expectation. Both are equitable justice. Normally promissory estoppel is governed by the principle of estoppel as laid down under Section 115 of the Indian Evidence Act, 1872 (hereinafter in short called as the "Evidence Act"), but sometimes the Courts are compelled to intervene into the matter even in the writ jurisdiction to pass orders applying such principle. Lot of arguments are made by Mr. A.K. Misra, learned Counsel appearing for the GDA, to establish that there was no concluded contract in between the parties. According to us, Mr. Misra has become forgetful that in case of concluded contract, normally no question of promissory estoppel is required necessary to be looked into. Promissory estoppel arises when the materials available to believe that the party after making promise try to back from its implementation. The State being empowered under Section 41 of the Act, 1973 when confirmed the allotment of the plot measuring 1513 square meter in favour of the petitioner, GDA can not independently go against the decision as squarely hit by such provision. Moreover, when the allotment has been confirmed in the course of proceedings, neither GDA nor even the State can be allowed to back out from the promise made to the petitioner. It is to be remembered when a contesting party having adequate legal infrastructure, unlike a rustic villager, commits something to the contesting party irrespective of the dispute before the Court of law, it can not be held to be a promise simplicitor between the parties but also to the Court. Such party can not be allowed to back out subsequently by filing affidavit to develop the case after the argument of the petitioner is over.
12. Estoppel is defined under Section 115 of the Evidence Act, as follows:
115. Estoppel. - When one person has, by his declaration, act or omission, intentionally caused or permitted another person to believe a thing to be true and to act upon such belief, neither he nor his representative shall be allowed, in any suit or proceeding between himself and such person or his representative, to deny the truth of that thing.
13. In Motilal Padampat Sugar Mills Co. Ltd. v. The State of Uttar Pradesh and Ors. it was held as under:
Doctrine of promissory estoppel has been variously called 'promissory estoppel', 'requisite estoppel', 'quasi estoppel' and 'new estoppel'. It is a principle evolved by equity to avoid injustice and though commonly named 'promissory estoppel', it is neither in the realm of contract nor in the realm of estoppel. The true principle of promissory estoppel seems to be that where one party has by his words or conduct made to the other a clear and unequivocal promise which is intended to create legal relations or effect a legal relationship to arise in the future, knowing or intending that it would be acted upon by the other party to whom the promise is made and it is in fact so acted upon by the other party, the promise would be binding on the party making it and he would not be entitled to go back upon it, if it would be inequitable to allow him to do so having regard to the dealings which have taken place between the parties, and this would be so irrespective of whether there is any pre-exsting relationship between the parties or not. The doctrine of promissory estoppel need not be inhibited by the same limitation as estoppel in the strict sense of the term. It is an equitable principle evolved by the courts for doing justice and there is no reason why it should be given only a limited application by way of defence. There is no reason in logic or principle why promissory estoppel should also not be available as a cause of action, if necessary to satisfy the equity. It is not necessary, in order to attract the applicability of the doctrine of promissory estoppel, that the promisee, acting in reliance on the promise, should suffer any detriment. What is necessary is only that the promisee should have altered his position in reliance on the promise. But if by detriment we mean injustice to the promiser which would result if the promisor were to recede from his promise, then detriment would certainly come in as a necessary ingredient. The detriment in such a case is not some prejudice suffered by the promisee by acting on the promise, but the prejudice which would be caused to the promisee, if the promisor were allowed to go back on the promise. If this is the kind of detriment contemplated, it would necessarily be present in every case of promissory estoppel, because it is on account of such detriment which the promisee would suffer if the promisor were to act differently from his promise, that the Court would consider it inequitable to allow the promisor to go back upon his promise. In India not only has the doctrine of promissory estoppel been adopted in its fullness but it has been recognized as affording a cause of action to the person to whom the promise is made. The requirement of consideration has not been allowed to stand in the way of enforcement of such promise. The doctrine of promissory estoppel has also been applied against the Government and the defence based on executive necessity has been categorically negatived. Where the Government makes a promise knowing or intending that it would be acted on by the promisee and, in fact, the promisee, acting in reliance on it, alters his position, the Government would be held bound by the promise and the promise would be enforceable against the Government at the instance of the promisee, notwithstanding that there is no consideration for the promise and the promise is not recorded in the form of a formal contract as required by Article 299 of the Constitution. It is elementary that in a republic governed by the rule of law, no one, howsoever high or low, is above the law. Every one is subject to the law as fully and completely as any other and the Government is no exception. It is indeed the pride of constitutional democracy and rule of law that the Government stands on the same footing as a private individual so far as the obligation of the law is concerned: the former is equally bound as the latter. The Government cannot claim to be immune from the applicability of the rule of promissory estoppel and repudiate a promise made by it on the ground that such promise may fetter its future executive action. If the Government does not want its freedom of executive action to be hampered or restricted, the Government need not make a promise knowing or intending that it would be acted on by the promisee and the promisee would after his position relying upon it. But if the Government makes such a promise and the promisee acts in reliance upon it and alters his position, there is no reason why the Government should not be compelled to make good such promise like any other private individual. But since the doctrine of promissory estoppel is an equitable doctrine, it must yield when the equity so requires. If it can be shown by the Government that having regard to the facts as they have subsequently transpired, it would be inequitable to hold the Government to the promise made by it, the Court would not raise an equity in favour of the promisee and enforce the promise against the Government. The doctrine of promissory estoppel would be displaced in such a case because, on the facts, equity would not require that the Government should be held bound by the promise made by it. When the Government is able to show that in view of the facts which have transpired since the making of the promise, public interest would be prejudiced if the Government were required to carry out the promise, the court would have to balance the public interest in the Government carrying out a promise made to a citizen which has induced the citizen to act upon it and alter his position and the public interest likely to suffer if the promise were required to be carried out by the Government and determine which way the equity lies. It would not be enough for the Government just to say that public interest requires that the Government should not be compelled to carry out the promise or that the public interest would suffer if the Government were required to honour it. The Government cannot claim to be exempt from the liability to carry out the promise on some indefinite and undisclosed ground of necessity or expediency, nor can the Government claim to be the sole judge of its liability and repudiate it on an ex parte appraisement of the " circumstances. If the Government wants to resist the liability, it will have to disclose to the Court what are the subsequent events on account of which the Government claims to be exempt from the liability and it would be for the Court to decide whether those events are such as to render it inequitable to enforce the liability against the Government.
14. Therefore, from the aforesaid discussion it is crystal clear that the Government, as a promisee, compelled to enforce promise irrespective of any formal contract as required under Article 299 of the Constitution of India. In connection with allotment of land, the control of the State Government over and above the other authority is prevailing as per Section 41 of the Act, 1973. Such section is as follows:
41. Control by State Government. - (1) The Authority, the Chairman or the Vice-Chairman shall carry out such directions as may be issued to it from time to time by the State Government for the efficient administration of this Act.
(2) If in, or in connection with, the exercise of its powers and discharge of its functions by the Authority, the Chairman or the Vice Chairman under this Act any dispute arises between the Authority, the Chairman or the Vice-Chairman and the State Government the decision of the State Government on such dispute shall be final.
(3) The State Government may, at any time, either on its own motion or on application made to it in this behalf, call for the records of any case disposed of or order passed by the Authority or the Chairman for the purpose of satisfying itself as to the legality or property of any order passed or direction issued and may pass such order or issue such direction in relation thereto as it may think fit:
Provided that the State Government shall not pass an order prejudicial to any person without affording such person a reasonable opportunity of being heard.
(4) Every order of the State Government made in exercise of the powers conferred by this Act shall be final and shall not be called in question in any court.
15. Therefore, it is crystal clear that decision taken by the State in confirming the allotment of 1513 square meter of land to the petitioner is in accordance with law.
16. In 1990 (Supp) SCC 440 Narendra Kumar Maheshwari v. Union of India and Ors. it was held by the Supreme Court that the doctrine of legitimate expectation applies only when a person had been given reason to believe that the State will abide by the certain policy or guideline on the basis of which such applicant might have been led to take certain actions. This doctrine is akin to the doctrine of promissory estoppel. We are conscious that judicial review of these matters, though can always be made where there was arbitrariness and mala fide and where the purpose of an authority in exercising its statutory power and that of legislature in conferring the powers are demonstrably at variance, should be exercised cautiously and soberly. In Mahabir Auto Stores and Ors. v. Indian Oil Corporation and Ors. it was held that if a government action even in the matters of entering or not entering into contracts, fails to satisfy the test of reasonableness, the same would be unreasonable. Rule of reason and rule against arbitrariness and discrimination, rules of fair play and natural justice are part of the rule of law applicable in situation or action by State instrumentality in dealing with citizens. Even though the rights of the citizens are in the nature of contractual rights, the manner, the method and motive of a decision of entering or not entering into a contract, are subject to judicial review on the touchstone of relevance and reasonableness, fair play, natural justice, equality and non-discrimination. When there is arbitrariness in State action of this type of entering or not entering into contracts, Article 14 springs up and judicial review strikes such an action down. In Verigamto Naveen v. Govt. of A.P. and Ors. it was held that where the breach of contract involves breach of statutory obligation when the order complained of was made in exercise of statutory power by a statutory authority, though cause of action arises out of or pertains to contract, it falls within the sphere of public law because the power exercised is apart from contract. In Onkar Lal Bajaj and Ors. v. Union of India and Anr. the principle of Mahabir Auto Stores and Ors. (supra) was considered. It was held that the expression "public interest" or "probity in governance" can not be put in a straitjacket. "Public interest" takes in its fold several factors. There can not be any hard-and-fast rule to determine what is public interest. The circumstances in each case would determine whether government action was taken in public interest or was taken to uphold probity in governance. The rule of model for governance and decision taken thereon should manifest equity, fair play and justice. The cardinal principle of governance in a civilized society based on rule of law not only has to base on transparency but must create an impression that the decision-making was motivated on the consideration of probity. The Government has to rise above the nexus of vested interests and nepotism and eschew window-dressing. The act of governance has to withstand the test of judiciousness and impartiality and avoid arbitrary or capricious actions. Therefore, the principle of governance has to be tested on the touchstone of justice, equity and fair play and if the decision is not based on justice, equity and fair play and has taken into consideration other matters, though on the face of it the decision may look legitimate but as a matter of fact the reasons are not based on values but to achieve popular accolade, that decision can not be allowed to operate.
17. In Ram Pravesh Singh and Ors. v. State of Bihar and Ors. it was considered what is legitimate expectation, as follows:
14. What is legitimate expectation? Obviously, it is not a legal right. It is an expectation of a benefit, relief or remedy, that may ordinarily flow from a promise or established practice. The term 'established practice' refers to a regular, consistent predictable and certain conduct, process or activity of the decision-making authority. The expectation should be legitimate, that is, reasonable, logical and valid. Any expectation which is based on sporadic or casual or random acts, or which is unreasonable, illogical or invalid cannot be a legitimate expectation. Not being a right, it is not enforceable as such. It is a concept fashioned by courts, for judicial review of administrative action. It is procedural in character based on the requirement of a higher degree of fairness in administrative action, as a consequence of the promise made, or practice established. In short, a person can be said to have a 'legitimate expectation' of a particular treatment, if any representation or promise is made by an authority, either expressly or impliedly, or if the regular and consistent past practice of the authority gives room for such expectation in the normal course. As a ground for relief, the efficacy of the doctrine is rather weak as its slot is just above 'fairness in action' but far below 'promissory estoppel'. It may only entitle an expectant : (a) to an opportunity to show cause before the expectation is dashed; or (b) to an explanation as to the cause or denial. In appropriate cases courts may grant a direction requiring the Authority to follow the promised procedure or established practice. A legitimate expectation, even when made out, does not always entitle the expectation to a relief. Public interest, change in policy, conduct of the expectant or any other valid or bona fide reason given by the decision-maker, may be sufficient to negative the 'legitimate expectation'.
18. We have also gone through some more judgements to get the right direction in coming to conclusion on the question of promissory estoppel. In Bangalore Development Authority v. R. Hanumaiah it was held by the Supreme Court that the doctrine of promissory estoppel is not based on the principle of estoppel. It is a doctrine evolved by equity in order to prevent injustice. Where a party by his word or conduct makes a promise to another person in unequivocal and clear terms intending to create legal relations knowing or intending that it would be acted upon by the party to whom the promise is made and it is so acted upon by the other party the promise would be binding on the party making it. It would not be entitled to go back on the promise made. In Bannari Amman Sugars Ltd. v. CTO the Supreme Court further held that the courts are bound to consider all aspects including the results sought to be achieved and the public good at large, because while considering the applicability of the doctrine, the courts have to do equity and the fundamental principles of equity must forever be present in the mind of the Court. In State of Punjab v. Nestle India Ltd. it was held by the Supreme Court that, of course, the Government can not rely on a representation made without complying with its procedure prescribed by the relevant statute, but a citizen may and can compel the Government to do so if the factors necessary for founding a plea of promissory estoppel are established. Such a proposition would not "fall foul of our constitutional scheme and public interest". In Food Corporation of India v. Babulal Agrawal it has been held that non-execution of the contract in terms of Article 299 of the Constitution of India does not militate against the applicability of the doctrine of promissory estoppel, against the Government. It was further held that in case one who holds out a promise, backs out, he will have to compensate the party who acted bona fide on the basis of the promise made. In State of Orissa v. Mangalam Timber Products Ltd. it was held that the doctrine of promissory estoppel is applicable where assurance extended but subsequently curtailed. In Union of India v. Godfrey Philips India Ltd. it was held that the true principle of promissory estoppel is that where one party has by his word or conduct made to the other a clear and unequivocal promise or representation which is intended to create legal relations or effect a legal relationship to arise in the future, knowing or intending that it would be acted upon by the other party to whom the promise or representation is made and it is in fact so acted upon by the other party, the promise or representation would be binding on the party making it and he would not be entitled to go back upon it, if it would be inequitable to allow him to do so, having regard to the dealings which have taken place between the parties. In Superintendent of Taxes v. Onkarmal Nathmal Trust it was held that the doctrine of estoppel by conduct means that where one by words or conduct wilfully causes another to believe in the existence of certain state of things and induces him to act on that belief, or to alter his own previous position, the former is concluded from averring against the latter a different state of things as existing at that time. The fundamental requirement as to estoppel by conduct is that the estoppel must concern an existing state of facts. There is no common law estoppel founded on a statement of future intention. The doctrine of promissory estoppel is applied to cases where a promiser has been estopped from acting inconsistently with a promise not to enforce an existing legal obligation. This doctrine differs from estoppel properly so called in that the presentation relied upon need not be one of present fact. The second requirement of an estoppel by conduct is that it should be unambiguous. Finally, an estoppel cannot be relied on if the result of giving effect to it would be something that is prohibited by law. Estoppel is only a rule of evidence. One cannot found an action upon estoppel. Estoppel is important as a step towards relief on the hypothesis that the defendant is estopped from denying the truth of something which he has said.
19. Mr. A.K. Misra, learned Counsel appearing for the GDA, cited certain judgements. From Okhla Industrial Development Authority v. Kendriya Karamchari Sahkari Grih Nirman Samiti we find that the Supreme Court held that High Court is not deprived of its jurisdiction to entertain a petition under Article 226 of the Constitution merely because in considering the petitioner's right, question of fact may fall to be determined. Ultimately, the question is one of discretion which is to be exercised in conformity with judicial principles. The Judgment under Krishan Lal Gupta and Ors. v. Adhishashi Adhikari and Ors. is cited to establish that a civil suit would have been the right remedy where everything would have been led threadbare. Since we have already discussed the issue on the later judgements, we do not find any reason to re-discuss. Only we want to remind that when materials for the cause is available to the writ court, there is no bar for it to decide the controversy. In DDA and Ors. v. Joginder Section Monga and Ors. it was held that in a case where a conflict has arisen between a statute or a statutory rule on the one hand and an executive instruction, on the other, the former will prevail over the latter. The lessor under the deed of lease is to fix the market value. It could do it areawise or plotwise. Once it does it areawise which being final and binding, it can not resile therefrom at a later stage and take a stand that in a particular case it will fix the market value on the basis of the price disclosed in the agreement for sale.
20. By citing of U.P. and Ors. v. Maharaja Dharmander Prasad Singh and Ors. learned Counsel wanted to restrict the High Court from examination of the legality or correctness of the purported cancellation of allotment by saying that resolution of disputes is on questions of fact as well. We have already said that when the State by virtue of the statutory power under Section 41 of the Act, 1973 confirmed the allotment during pendency of the writ petition, in effect, there is no dispute. It is to be remembered carefully that the power of the State is superior than the authority and in case of any dispute amongst themselves, the authority of the State will prevail. Nothing can be challenged. We are only concerned about the post facto scenario. Citation of Master Marine Services (P) Ltd. v. Metcalfe & Hodgkinson (P) Ltd. and Anr. is factually based on refusal to accept lowest tender by the Government. There is no dispute that the Government has every right to refuse the lowest tender. Factual circumstance of this case is different. This case is not arising out of refusal by the State but acceptance by the State. Since the Government has right to refuse any proposal, so the Government has right to accept any proposal because it is the guardian of the finances of the State. In further, in this case State Government is statutorily empowered to take any decision under Section 41 of the Act, 1973. Mr. Misra lastly cited Rajasthan Housing Board and Anr. v. G.S. Investments and Anr. to show that exercise of discretionary power of the Court under Article 226 of the Constitution will be made with great care and caution. In any event, we are concerned about our judicial restraint in administrative action. But in the realm of justice, Court is empowered to take note of decision making process. Even as per the ratio of such Judgment and reference therein, the Government can choose its own method to arrive at a decision and it is free to grant any relaxation for bonafide reasons if conditions are available in the contract document. Here, the State Government is statutorily empowered. Petitioner is not opposing the State but GDA, as if they are the petitioners being forgetful that in case of any conflict between them and the State Government, the decision of the later shall be final as per Section 41 of the 3 Act, 1973 and shall not be called in question in any Court. When a party reached to the State Government to avoid conflict between it and an authority/Chairman/Vice-Chairman, the State Government is empowered to take decision under such section. From the letter dated 13th January, 2000 it appears to this Court that the decision has been taken in context of deliberations, meaning thereby a democratic method had been adopted to come to a conclusion. It is a mechanism of collective decision which method had been correctly adopted by the State Government. Even thereafter neither the GDA nor even any individual executive of the State under the guidance or influence of the GDA can be allowed to turn around and to put spanner on such decision. Neither the executives of the GDA nor the executives of the State can frustrate such decision even belatedly by writing a letter in the year 2003 or by filing an affidavit in the year 2007 on the basis of same old story of 570 or 1570 square meter, which has no face value. Thus, they are estopped. The executives either on the part of the State or GDA have no other alternative but to comply I with the decision of the State Government.
21. So far as the decision making process is concerned, we are inclined to say that process of fixation of sector/circle rate with retrospective effect from 1991 is only reviewable subject for the writ court. According to us, principle of fiscal statute has to be applied in case of price fixation at a relevant point of time. Levy, cess, tax, duty, etc. as under fiscal statute never be fixed prospectively nor retrospectively, unless backed by cogent reason/s. Possibly fixation of sector/circle rate with retrospective effect is only anxiety of GDA. However, taking advantage of the pendency of the writ petition they can not be allowed to bargain in the Court now to get commercial/non-commercial rate of the year 2007 when the allotment is reconfirmed by the State on 16th November, 1999 and subsequent clarification is made only on 13th January, 2000. GDA has every right to make any contract like private body but they must not be forgetful that there is a basic difference between private and public body. In the cases of contract or no contract, public body has to satisfy the test of reasonableness, fair play, non-discrimination or natural justice. As the GDA could be anxious about retrospective fixation of price, it could not be anxious about prospective fixation of price. Similarly when, on the other hand, the petitioner opted for concessional rate and further for allotment of an area of 570 square meter being deflected from the original stand for any reason whatsoever, can not be allowed to get price fixation retrospectively from 1991. We have been told that market rate of GDA and sector/circle rate of the State for the year 1999 were not at variance for the applicability of the respective year. Therefore, fixation of price at the rate of year 1999 is most rational for all purposes. Hence, natural justice will be subserved if petitioner's allotment of land measuring an area of 1513 square meter is effected with sector/circle rate for the year 1999 along with the simple rate of interest as applicable from the date of finalisation of allotment i.e. 16th November, 1999 till the date of final payment minus any amount already deposited and/or interest accrued thereon.
22. Therefore, the writ petitions are, accordingly, disposed of with the direction upon the appropriate authority to give effect of the decision of allotment, upon payment and acceptance of the consideration on the basis of analysis of this Court, as expeditiously as possible to end the long standing dispute of 24 years i.e. from the date of the initial allotment.
23. However, no order is passed as to costs.
Sanjay Misra, J.
24. I agree.