Karnataka High Court
Shanta And Anr. vs Commissioner, Corporation Of City Of ... on 6 March, 1986
Equivalent citations: AIR1987KANT48, ILR1986KAR1037, AIR 1987 KARNATAKA 48, ILR (1986) KANT 1037
Author: K. Jagannatha Shetty
Bench: K. Jagannatha Shetty
JUDGMENT
K. Jagannatha Shetty, Actg.C.J.
1. These appeals are directed against the order of the learned single Judge dt. July 7, 1982, dismissing W.Ps. 22142 and 22143 of 1982. Appellant 1 is the owner of the premises bearing No. 2, K.V. Temple Lane, Bangalore53. She has been residing in the said premises for the past 40 years. Appellant 2, since dead, was the owner of premises bearing No. 2/1 in the same locality. His legal representatives have been brought on record and they are prosecuting the appeal. They have also been residing there for quite some time. On the eastern side of the premises belonging to the appellants, there was a house bearing No. 1, K.V. Temple Street. Satyanarayana, respondent-2 herein, purchased that property. In February 1979, Satyanarayana demolished the structure there on and started constructing a new building consisting of three floors obviously meant for opening a lodge. Upon enquiry, appellants were informed that the building license was sanctioned to respondent-2 on Oct. 28, 1978. Immediately thereafter the appellants gave a written complaint to the Commissioner, Corporation of the City. of Magalore, inviting his attention to the irregularities in the construction and violation of the building regulations by respondent-2. They requested the Commissioner to take suitable action against respondent-2.
2. The Corporation was then under the Administrator, who inspected the sp6t on Oct. 22, .1980 and being, satisfied, about the violation of the building license, directed the removal of all windows, chejjas, water-pipes and drainage pipes fixed contrary to the license granted. This led to respondent-2 Filing a suit against the Corporation authorities for injunction restraining them from interfering with his construction. But later he quietly withdrew the suit unconditionally. These are the undisputed facts.
3. The appellants, however, came to know that the construction of the building for a lodge was contrary to the land use approved under the Karnataka Town and Country Planning Act. 1961 ('Planning Act. 1961). co they moved this Court with an application under Article 226 of the Constitution for quashing the license granted to respondent-2 and to demolish the building constructed by him. Their contention was that the area was exclusively reserved for residential purposes and a building for non-residential purpose like a lodge ought not to be permitted and the license issued for such a construction was without authority of law. The learned single Judge before whom the writ petitions came up for disposal was, however, of the opinion that the appellants being the neighbors could not challenge the building license granted to respondent-2. On the complaint regarding the violation of Zoning Regulations, the learned Judge observed ".............Anybody knowing the position of a congested area like K.V. Temple Lane can easily say that the Zoning Regulations can hardly be enforced in that area. On the violation of the Zoning Regulations. if any, this Court cannot he oblivious to realities and make a doctrinaire approach and direct respondent No. I to demolish the building constructed by respondent No. 2".
So stating, the learned Judge dismissed the writ petitions even without notice to the respondents.
Being aggrieved by the order of learned Judge, the appellants have preferred these appeals.
4. In these appeals. this Court appointed a Commissioner to report regarding disputed construction of the building and the location of the premises of the appellants. Mr. Castelino. An Advocate of this Court. Who was appointed as Commissioner. Has submitted his report. He has stated that the building constructed by respondent-2 consists of ground floor and three floors with an open terrace at the top. The houses of the two appellants are on the western side of the lodge. The distance between the edge of pial in front of the first appellant's house and the western wall of the lodge which is under construction is about 4 feet. There is a staircase in this passage and a small projection of the building in front of the first appellant's house in this passage. The distance between the second appellant's house and the western wall of the lodge is about 6 feet. There are three cast-iron sanitary pipes connecting the western wall in the ground floor. The gap between the wall and pipes is about 2 inches. There are six water pipes in the western wall two facing the house of Alasingachar two facing the house of the second appellant and two facing the house of the first appellant.
5. It is now necessary to refer to the relevant provisions of the Planning Act.1961 Under Section 5, the specified date for the 'land use' in the area in which the disputed construction is in question was June 1, 1967. Section 6 provides for preparation of a map showing the present land use. Section 7 provides for application for correction of entries in the map. The entries in the map shall be conclusive evidence subject to orders under S. 7 as provided under S. 8. Section 9 provides for preparation of an Outline Development Plan. Section 12 deals with the contents of the Outline Development Plan. Section 14 provides for enforcement of the Outline Development Plan and the Regulations. When once the Outline Development Plan is prepared, no such change in land use or development shall be made except with the written permission of the Planning Authority and such permission shall be contained in the commencement certificate granted by the Planning Authority. That is the mandate of sub-sec. (2) of S. 14.
Chapter IV of the Planning Act, 1901 deals with the Comprehensive Development Plan. The Comprehensive Development Plan shall consist of a series of maps and documents indicating the manner in which the development and improvement of the entire planning area are to be carried out and regulated. Section 23 states that on the publication of the Comprehensive Development Plan as finally approved by the State Government, it shall govern all changes in the land use and development of the area superseding the Outline Development Plan and the Regulations thereon. For the purpose of enforcement of the Comprehensive Development Plan. the provisions of Ss. 14 to 16 of the Planning Act, IQ61 shall apply mutatis mutandis.
6. It is not disputed and indeed cannot be disputed that the premises in which the building has been constructed by respondent2 was earmarked under the Outline Development Plan for residential purposes and located in the residential zone The uses of land located in the residential zone are set out in the Zoning Regulations. 1972 of Bangalore City Planning Area. If one peruses the type, buildings permitted in the residential Lone with or without special permission by the Planning Authority it will be seen that a building for lodge is not one of the buildings, which could be allowed to be constructed, such a building could be constructed only in the business zone.
There could. Therefore, be no doubt that the Corporation authority while giving license to respondent-2 to build a multi-storied-lodging house. had acted in abuse of his statutory powers. It is proper that that authority is identified and action is taken. For dereliction of duty
7. It must be emphasized that the Development Plan prepared under the Planning Act 1961 would be for the benefit of the public. The Corporation authorities that are the trustees of the public interest, must strictly observe the norms and conditions of the Development Plan. The authorities owe a duty to ratepayers to protect the interest of the public while administering t e planning law. They cannot afford to ignore the social responsibilities underlining the planning law. They shall not favour an individual at the cost of the general public and to the detriment of their interest. They shall never issue license to construct buildings contrary to the Zoning Regulations. If they give license to construct a building contrary to the permitted land use or contrary to the prevailing zoning regulations, they should be field responsible for their lapses. Indeed. They are accountable to the public when they act against the interest of the public In such cases. When the ratepayers approach the Court complaining about the misuse or abuse of powers by public- authorities. The Court cannot drive them away on technical grounds. It would be the duty of Courts to enforce the rule of law enacted for the benefit of the public. It would be the duty of Courts to protect the ratepayers interests preserved under the planning law
8. Mr. Krishnamurthy. Senior Advocate for respondent-2 however, urged that the writ petitions should be dismissed for laches and acquiescence, since the license for building was granted in 1978. It was renewed in 1980. The building was constructed in 1081 whereas the writ petitions were filed on June 24. 1082 i.e., nearly one y ear after the building was completed.
In our opinion, the appellants are not guilty of laches or acquiescence. They were making representations after representations to the Corporation authorities complaining about the construction of the building by respondent-2. They expected the Corporation authorities to give them the relief. The Administrator of the Corporation at one stage became active and considered their representations. He made a spot inspection. He directed the removal of unauthorized constructions and closure of some of the windows. Respondent-2 thereupon filed a suit to restrain the Corporation authorities from interfering with his construction. But later, he quietly and unconditionally withdrew the suit. It was only when the authorities started soft-pedaling the whole matter, the appellants were compelled to approach this Court for relief. In these circumstances, since the appellants were complaining before the authorities from time to time about the illegal license granted to respondent-2, we are not inclined to accede to the submission of Sri Krishnamurthy that the writ petitions should be dismissed for laches.
9. Apart from that, there is no question of acquiescence in a matter like this where the Corporation authorities have acted in excess of the powers conferred by the statute or statute or statutory regulations. In K. Ramadas Shenoy v. Chief Officers, Town Municipal Council. Udipi. , a similar question came up for consideration before the Supreme Court in regard to a cinema building constructed in the area reserved for residential purposes. There it was observed "......... The Municipality acts for the public benefit in enforcing the Scheme. Where the municipality acts in excess of the powers, conferred by the Act or abuses those powers then in those cases it is not exercising its jurisdiction irregularly or wrongly but it is usurping powers, which it does not possess. The right to build on his own land is a right incidental to the ownership of that land. Within the Municipality the exercise of that right has been regulated in the interest of the community residing within the limits of the Municipal Committee. If under pretence of any authority, which the law does give to the Municipality it goes beyond the line of its authority, and infringes or violates the rights of others, it becomes like all other individuals amenable to the jurisdiction of the Courts. If sanction is given to build by contravening a bye-law the jurisdiction of the Courts will be in looked on the ground that the approval by an authority of building plans which contravene the bye-laws made by that authority is illegal and inoperative (see Yabbicom v. King, 1809) 1 QB 444.
28. An illegal construction of a cinema building materially affects the right to or enjoyment of the property by persons residing in the residential area. The Municipal Authorities owe a duty and obligation under the statute to see that the residential area is not spoilt by unauthorized construction. The scheme is for the benefit of the residents of the locality. The Municipality acts in aid of the scheme. The rights of the residents in the area are invaded by an illegal construction of a cinema building. It has to be remembered that a scheme in a residential area means planned orderliness in accordance with the requirements of the residents. If the scheme is nullified by arbitrary acts in excess and derogation of the powers of the Municipality the Courts will quash orders passed by Municipalities in such cases.
29. The Court enforces the performance of statutory duty by public bodies as obligation to ratepayers who have a legal right to demand compliance by a local authority with its duty to observe statutory rights alone. The scheme here is for the benefit of the public. There is a special interest in the performance of the duty. All the residents in the area have their personal interest in the performance of the duty. The special and substantial interest of the residents in the area is injured by the illegal constructions."
It was further observed:
"............An excess of statutory power cannot be validated by acquiescence in or by the operation of the estoppel. The Court declines to interfere for the assistance of persons who seek its aid to relieve them against express statutory provision..............."
10. In the light of these principles, it would be futile to contend that the appellants should be denied relief under Article 226 of the Constitution. Respondent-2 has no right to construct the building contrary to the planning law. Nor the Planning Authority could permit him to construct a building to the prejudice of the public and impairing their civic rights.
11. We would have normally directed the demolition of the building in question, but for the subsequent event that has taken place in this case, which we must now take, note of. During the pendency of these appeals, the Planning Authority has prepared and published on Oct.12.1984 a Comprehensive Development Plan for Bangalore Metropolitan area. On November 23, 1984 this Court at the request of respondent-2, directed the Commissioner of the Bangalore Development Authority to produce the original of the Comprehensive Development Plan. This Court also directed the Commissioner to submit a report as to their location of the premises in question whether it has been located in the commercial zone or it continues to be in the residential zone. Pursuant to the said direction, the Commissioner has submitted a report along with the Comprehensive Development Plan stating that the property belonging to respondent-2 has been located in the commercial zone and not in the residential zone. That report has been made a part of the record.
12. It will be, therefore, seen that the land use of the property of respondent-2 has since been changed. The property in question is now located in the commercial zone and not in the residential zone. Under the Planning Act, 1961, when once the Comprehensive Development Plan is prepared, it expressly supersedes the Outline Development Plan. It would be, therefore, not proper for us to direct the demolition of the building constructed by respondent-2. It would be, however, for the statutory authorities to Find out whether the building constructed by respondent-2 is in accordance with the present zoning regulations and the building bye-laws.
13. Under Section 299 of the Karnataka Municipal Corporations Act, 1976, the Corporation Commissioner is the competent authority to grant building license. Section 505 of the said Act provides that the powers to be exercised by the Corporation Commissioner should be in accordance with the provisions of the Planning Act, 196 1. We, therefore, direct the Commissioner of the Corporation to examine whether the building erected by respondent-2 is in accordance with the present zoning regulations and the building bye-laws. He shall do so after giving an opportunity to respondent-2 and the appellants herein. If the Commissioner comes to the conclusion that the building or any portion thereof is not in conformity with the existing zoning regulations and the building bye-laws, he shall order the demolition of such offending portion so as to bring the building in conformity with the existing law.
In the result, in reversal of the order of the learned single Judge, we allow the writ appeals with the directions as above stated. The appellants are entitled to their costs. Advocates fee Rs.1000/-in one set.
Let a copy of this order be sent to the Commissioner of the Corporation for necessary action.
14. Appeals allowed.