Bombay High Court
R.B. Shreeram Religious & Charitable vs The Nagpur Improvement Trust on 6 May, 2011
Author: A.B. Chaudhari
Bench: A.B. Chaudhari
ao26.11.odt 1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
APPEAL AGAINST ORDER NO.26/2011
APPELLANTS : 1. R.B. Shreeram Religious & Charitable
Trust, duly registered under the
Bombay Public Trust Act, 1950,
having its registration no.E-11(B),
and registered office at Shreeram
Bhawan, Tumsar, Dist. Bhandara,
acting through its attorney/trustee
Shri Dhanendra Bhikaji Yerpude,
aged about 48 years, Occ. Service,
ig R/o Kanhan, Tah. Parseoni, Dist.
Nagpur.
2. Shri Narayandasji Saraf, major,
Occ. Business, Managing Trustee of
plaintiff no.1 trust, r/o Shreeram
Bhawan, Main Road, Tumsar.
3. Shri Ramkisanji Saraf, major, Occ.
Business, Trustee of plaintiff no.1
trust, r/o Shreeram Bhawan, Main
Road, Tumsar.
4. Shri Murlidharji Saraf, major,
Occ. Business, Managing Trustee of
plaintiff no.1 trust, r/o Shreeram
Bhawan, Canal Road, Ramdaspeth,
Nagpur.
5. Shri Manoj Saraf, major, Occ.
Business, Trustee of plaintiff no.1
trust, r/o Shreeram Bhawan, Main
Road, Tumsar.
6. Shri Vinod Saraf, major, Occ.
Business, Managing Trustee of
plaintiff no.1 trust, r/o Shreeram
Bhawan, Canal Road, Ramdaspeth,
Nagpur.
[Original plaintiffs on R.A.]
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ao26.11.odt 2
...Versus...
RESPONDENTS : 1. The Nagpur Improvement Trust,
A statutory body created under the
provisions of the Nagpur Improvement
Trust Act, 1936, acting through its
Chief Executive Officer, having its
office at Near Liberty Cinema,
Station Road, Sadar, Nagpur.
2. The Chairman,
Nagpur Improvement Trust,
having its office at Near Liberty
Cinema, Station Road, Sadar, Nagpur.
ig 3. Dr. Sanjay Mukherjee,
c/o Nagpur Improvement Trust,
having its office at Near Liberty
Cinema, Station Road, Sadar, Nagpur.
4. Shri Sudhakar Kohle,
Corporator, N.M.C. C/o Nagpur
Improvement Trust, having its office
at Near Liberty Cinema, Station
Road, Sadar, Nagpur.
Or R/o Jankinagar, Near Udaynagar
Chouk, Nagpur.
5. CPH -Center Point Hospital,
Medical Research Institute Pvt.Ltd.,
a company registered under the
provisions of the Companies Act,
1956, having its registration
number U 85110 MH 2009 PTC 193605,
and registered office at G-10,
Mehadia Bhavan, Dhantoli, Wardha
Road, Nagpur through its authorized
signatory Dr. Shishir Kolhe, major,
occ.: Doctor, r/o 166, Bajaj Nagar,
Nagpur.
[Original Defendants on R.A.]
------------------------------------------------------
[Shri S.P. Dharmadhikari, Sr. Adv. with Shri A.G. Gharote, Adv. for appellants]
[Shri S.K. Mishra, Adv. for respdt. Nos.1 to 3]
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ao26.11.odt 3
CORAM : A.B. CHAUDHARI, J.
Date of reserving the judgment : 19.04.2011
Date of pronouncing the judgment : 06.05.2011
J U D G M E N T
1. Heard.
2. Admit.
3. Taken up for final disposal with the consent of the learned Counsel for the rival parties.
4. Being aggrieved by the order dated 20.1.2011, passed by the 3rd Jt. Civil Judge, Senior Division, Nagpur, below Exh.5, in Special Civil Suit No.1186/2010, rejecting the said application for grant of temporary injunction, the present appeal against order has been filed by the original plaintiffs-
appellants herein.
FACTS :
5. The appellants are the original plaintiffs in Special Civil Suit No.1186/2010 for declaration, permanent injunction and damages in which they filed application (Exh.5) for grant of temporary injunction pending decision of the suit. In the suit, they have prayed for a decree to declare order dated 30.9.2010 ::: Downloaded on - 09/06/2013 17:16:10 ::: ao26.11.odt 4 passed by defendant No.2 Chairman of defendant No.1 Nagpur Improvement Trust (for short, hereinafter referred to as the N.I.T. ) as illegal, mala fide and in collusion with defendant No.4 Corporator of Nagpur Municipal Corporation (for short, hereinafter referred to as the N.M.C. )and have also claimed permanent injunction in the matter of enforcement of the said order dated 30.9.2010 by which the defendant-
N.I.T. cancelled allotment of plot that was given for Dharmashala purpose and ordered 're-entry'. In response to the suit summons, defendant Nos.1 to 3 filed their composite written statement as well as reply to the application for temporary injunction and vehemently opposed the suit inter alia on the ground of maintainability in the light of Sections 114 and 115 of the Nagpur Improvement Trust Act, 1936 (for short, hereinafter referred to as the N.I.T. Act ).
It is the case of the plaintiffs in the suit that the appellant-Trust came into existence by virtue of indenture made on 15.2.1951 by Sheth Raibahaddur Daluramji of Tumsar. The Trust was allotted an open site by the N.I.T. opposite to the Government Medical College and Hospital at Nagpur for charitable purpose, ::: Downloaded on - 09/06/2013 17:16:10 ::: ao26.11.odt 5 namely for construction of Dharmashala with ancillary and related partly commercial structures to be constructed. The constructions of Dharmashala, shops were made so also garages by the Trust. Similarly, commercial constructions said to be without sanction were made looking to the need of the passengers and for achieving the charitable purpose of Dharmashala.
But then N.I.T. regularized all the structures by charging extra premium and thus the constructions made over and above sanctioned limit came to be regularized with which no hue and cry was made by the N.I.T..
Thereafter, a lease for the first time came to be registered on 31.7.1996 along with correction dated 21.5.2008 and the lease is valid till the year 2013.
However, on 10.12.2009 the N.I.T. issued a show-cause-
notice (first show-cause-notice) alleging that (i) the allotment of land was only for construction of Dharmashala building and for no other purpose, (ii) 32 rooms on the ground floor of Dharmashala have been given on rent for running a private hospital, (iii) ten shops on the ground floor on the Rambagh road have also been let out on rent. (iv) in the two garages/ building towards Ajni Road, Shankar Ashram and Shankar ::: Downloaded on - 09/06/2013 17:16:10 ::: ao26.11.odt 6 Bhojnalaya are being run. and (v) Lalit Shankar Purohit has been inducted as a tenant and he is residing in Dharmashala as his permanent abode.
6. The appellants filed their reply on 23.12.2009 and stated that the N.I.T. itself had sanctioned commercial use by regularizing commercial structures. The first and second floor rooms of Dharmashala were provided for the patients and their relatives, who visit the Government Medical College and Hospital, on concessional rates and the shops on the ground floor are the shops which are essential for the convenience of these passengers such as laundry, barber, restaurant etc.. Shankar Ashram and Shankar Bhojanalaya at Ajni side were being used for providing food to the patients and their relatives staying in Dharmashala. At any rate, in accordance with the Development Control Regulations, 2000 for Nagpur City which are in force from 9.10.2010 and in particular Regulation 'M' (7) (2) of the Regulations, the use made by the appellants for providing private hospital on the ground floor on Leave and Licence in 32 rooms is not in derogation of the said Regulations of 2000 and consequently, there were no violations at all. The ::: Downloaded on - 09/06/2013 17:16:10 ::: ao26.11.odt 7 inspection of the building was undertaken by the Divisional Office (South) of N.I.T. behind the back of the appellants and the report was submitted. The said report was obviously without looking to the earlier sanction plans compounding and regularizing the excess constructions etc. and thus the report was unreliable.
But based on the said report dated 8.10.2010 made by the said officer, second show-cause-notice dated 16.12.2010 was issued to the appellants as to why the lease of plot in question, namely plot No.2 (I-A) and (I) should not be cancelled. It was alleged in the said show-cause-notice that as per the spot inspection, the appellants have indulged in commercial exploitation of properties in breach of terms and conditions i.e. (i) shops were constructed without prior sanction of the N.I.T., (ii) regulations framed under Section 19 of the N.I.T. Act were breached,
(iii) a big hospital by name 'Center Point Hospital' has been housed on the ground floor of Dharmashala building and a pathology laboratory in three rooms has been operating therein and (iv) several unauthorized changes have been made in the building without prior sanction of the N.I.T..
::: Downloaded on - 09/06/2013 17:16:10 ::: ao26.11.odt 87. The appellants had filed reply stating therein that the constructions made or additional constructions made were not in violation of any Development Control Rules and in fact were contemplated by Regulation 'M' (7)(2) and further the shops were constructed as per sanctioned plans. Apart from that now the N.I.T. was no more the planning authority and the planning authority being the N.M.C., the revised plans for regularization of constructions were submitted to the planning authority, namely N.M.C. However, due to objection taken by the N.I.T. the revised plans have been kept on hold which otherwise would have been sanctioned in normal course.
None of the conditions of the lease-deed or of the original allotment orders have at all been breached.
The appellants then alleged that one Sudhakar Kohale the local corporator from Janki Nagar ward No.136 is also a Trustee of N.I.T. and he with oblique motive pressurized N.I.T. to take action against the appellants. It is in this background the suit was filed for the reliefs stated above.
8. In the written statement filed by the N.I.T. preliminary objections about maintainability of the ::: Downloaded on - 09/06/2013 17:16:10 ::: ao26.11.odt 9 suit due to bar under Sections 114 and 115 of the N.I.T. Act were raised. It was then stated in the written statement that in the recent past the appellants made huge constructions on the ground floor in the area open to sky in the middle of the plot by showing temporary constructions even for which permission from the planning authority was required.
Thus, the constructions having been made without permission were totally illegal and that is why the revised plan was filed by the appellants themselves which shows that the appellants very well knew that they made several illegal constructions. 32 rooms on the ground floor of Dharmashala facing the Medical College have been let out to private limited company, namely Center Point Hospital for running a hospital.
In these rooms, operation theatre, private rooms have been utilized for patients at cost rather than for the use of Dharmashala. The rent that has been charged as per the Leave and Licence Agreement is Rs.1,00,000/-
per month with escalation of 5% every year and thus the appellants have indulged in full commercial exploitation thereof without permission and in breach of the charitable object for which plots were given.
::: Downloaded on - 09/06/2013 17:16:10 ::: ao26.11.odt 10The inspection of the entire premises was made and the inspection report was submitted. On earlier occasions also the appellants have been found to be violating conditions of the lease. The appellants have made a representation to the State Government on 15.1.2007 for change of use from public utility to commercial which clearly supports the case of the N.I.T. that the appellants do not have bona fide intention to run Dharmashala.
Several documents and photographs have been filed along with this appeal on record. The appeal was heard on several dates.
SUBMISSIONS MADE ON BEHALF OF THE APPELLANTS :
9. Shri S.P. Dharmadhikari, learned Senior Advocate assisted by other Advocates made the following submissions :
(a) Indenture dated 23.5.1996 registered with the N.I.T. as lessor with appellants/lessee in schedule-A shows the user of plot as charitable Trust.
The Center Point Hospital that has been operating on the ground floor in 32 rooms is on Leave and Licence basis for limited period up to 2013 and running the ::: Downloaded on - 09/06/2013 17:16:10 ::: ao26.11.odt 11 said hospital is a part of the charitable purpose of the appellant/Trust and therefore, there is no deviation whatsoever or breach of any condition.
Development Control Regulations, 2000 and in particular the Regulation 'M'(7)(2) clearly covers the said aspect and therefore, even as per Development Control Regulations the purpose, namely running of hospital etc. falls within the ambit of the public purpose mentioned for which the plots were allotted to the appellants/Trust. There is no breach of conditions to run Dharmashala and allied building for hospital and charitable purpose which is the object of the appellants/Trust as well as the user at the time of allotment.
(b) Dharmashala building as it stands is being used for residence of the passengers, patients and their relatives visiting the Government Medical College and Hospital on concessional rates even now and there is no breach whatsoever in that context.
(c) Two show-cause-notices issued by the respondents and the replies filed thereto in the first place have not been properly considered by the ::: Downloaded on - 09/06/2013 17:16:10 ::: ao26.11.odt 12 Board of Trustees of N.I.T. or by the Chairman of N.I.T.. The inspection report prepared by the Divisional Officer (South) that has been relied upon by the Board of Trustees as well as the Chairman of the N.I.T. could not have been considered since the inspections were made behind the back of the appellants and contained all untrue facts contrary to the record of the N.I.T. itself. The fact that the N.I.T. itself had charged premium for extra constructions for commercial purpose way back in the year 1968 and regularized the constructions made excess or for the ten shops which were utilized for activity ancillary to the object of Dharmashala being known to the inspecting officers shows total non-
application of mind and without looking into the records of the N.I.T..
(d) 32 rooms on the ground floor given to the Center Point Hospital on Leave and Licence basis at the rent of Rs.1,00,000/- per month has not caused any inconvenience to the passengers, relatives or patients coming to the Government Medical College and Hospital since other large number of rooms are still vacant and are used by them at concessional ::: Downloaded on - 09/06/2013 17:16:10 ::: ao26.11.odt 13 rates. The eateries Shankar Bhojanalaya and Shankar Ashram located at Ajni road side are serving the need of the patients and their relatives and passengers visiting the Government Medical College and Hospital since long. The person by name Lalit Purohit is a caretaker of Dharmashala and therefore, cannot be called a tenant. Out of 115 rooms even now 83 rooms are being used for Dharmashala.
(e) The Board of Trustees of N.I.T. in its meeting dated 14.09.2010 decided to cancel the allotment of the suit plots. Perusal of the said resolution of the Board of Trustees will show that Board which is the highest authority in the N.I.T. has already taken a decision to cancel the allotment. The impugned order passed by the Chairman of the Trust thereafter was nothing but a farce inasmuch as the Chairman of the Trust is duty bound to implement the decision of the Board that was taken on 14.9.2010 and thereafter the entire process of hearing and making order is wrong which vitiates the order made by the Chairman that is impugned in the civil suit. On this count alone the said order becomes null and void and therefore, a very strong prima facie case has been ::: Downloaded on - 09/06/2013 17:16:10 ::: ao26.11.odt 14 made out by the appellants for grant of temporary injunction.
(f) Perusal of the resolution of the Board and the order of N.I.T. show that what was not stated in the show-cause-notice was considered in the resolution and the order and therefore, the appellants are put to great prejudice and therefore, the order of the Chairman is clearly illegal.
(g) There is no allegation even by the N.I.T. in the show-cause-notice or anywhere that the money earned out of the Leave and Licence Agreement was not being utilized for the purpose of Dharmashala or for the charitable purpose for which plots were given to the appellants.
(h) There is no allegation that the
appellants/Trustees have taken away the money for
themselves. On the contrary, the said funds are being utilized for the maintenance of Dharmashala and therefore, there is nothing wrong, if the money is utilized for meeting the expenses required by the Trust.
(i) None of the covenants in the allotment order or the lease-deed at all permit the ::: Downloaded on - 09/06/2013 17:16:10 ::: ao26.11.odt 15 N.I.T. to forfeit the lease and make re-entry on the property.
(j) The Board and the Chairman have
adjudicated about alleged breaches. The N.I.T. cannot
be a judge in its own cause by making adjudication that the appellants have violated the terms and conditions of the covenants of the lease or terms and conditions in the allotment order of plot originally made. Neither the N.I.T. nor the Chairman can make an order to march and take possession of the plots from the appellants, particularly when there is a stout denial by the appellants about any breach of the terms and conditions on their part. It is well settled law that a lessor (N.I.T.) if wants eviction of its lessee has to approach the appropriate Court in appropriate proceedings in the nature of suit or otherwise for claiming possession or for making re-entry or forfeiture of the lease. But it cannot barge its entry and take possession.
(k) The fact that the N.I.T. has given only 30 days period contrary to the 90 days period required to be given shows mala fide intention on the part of the N.I.T. at the instance of one of its ::: Downloaded on - 09/06/2013 17:16:10 ::: ao26.11.odt 16 Trustees, who is Corporator, instrumental in the entire operation of attempting to evict the appellants without due course of law.
(l) There is no provision under the
N.I.T. Act or other Regulations or the Nagpur
Improvement Trust Land disposal Rules, 1983 to make re-entry and take possession of the plots in question.
There is no power in the N.I.T. - lessor to force its entry and ig take possession in the absence of any adjudication by the competent civil Court. The impugned order, however, speaks about taking possession within 30 days which is wholly illegal.
There is no power under any of the terms and conditions of the lease or the covenants in the matter of allotment of plots, permitting the N.I.T. - lessor to take possession.
(m) Section 118 of the Transfer of Property Act provides for the entitlement of lessee to assign and therefore, no fault can be found out with the appellants/Trust if it has leased some portion of the building for the Center Point Hospital. Section 52 of the Easement Act entitles the lessee to give licence.
::: Downloaded on - 09/06/2013 17:16:10 ::: ao26.11.odt 17(n) Bar of Section 114 and 115 of the N.I.T. Act does not apply in the instant case since none of the acts of the Board of Trustees and the Chairman of N.I.T. fall within the protection under Section 114 and 115 of the N.I.T. Act.
(o) At any rate, whatever the alleged extra constructions have been made on the suit plot the revised plans have been submitted to the competent planning authority i.e. N.M.C. under the Maharashtra Regional & Town Planning Act, 1966. There is enabling provision in favour of the appellants to apply for regularization of constructions made in excess or without prior sanction. The appellants are certainly entitled to take advantage of those provisions and that is why they have applied by submitting the revised plans for sanction. But again with clear mala fide intentions, the N.I.T. raised objection with N.M.C. not to sanction the said revised plans.
(p) The trial Court committed an error in rejecting an application (Exh.5) ignoring the fact that all the disputed questions of facts and law raised by the appellants were required to be decided on evidence and till then the status quo was required ::: Downloaded on - 09/06/2013 17:16:10 ::: ao26.11.odt 18 to be maintained during the pendency of the suit. The impugned order passed by the Civil court is illegal and therefore, it is necessary to direct the parties to maintain status quo till the decision of the suit.
Learned Counsel for the appellants cited the following decisions.
(i) Express Newspapers Pvt. Ltd. v. Union of India (1986 (1) SCC 133).
(ii) State of U.P. & others v. Maharaja Dharmander Prasad Singh (AIR 1989 SC 997).
(iii) M/s. Raptakos Brett & Co. Ltd. v.
Ganesh Property (AIR 1998 SC 3085).
(iv) N. Umapathy v. B.V. Muniyappa (1997 (9) SCC 247).
(v) Dinesh Mathur v. O.P. Arora (1997 (10) SCC 520).
(vi) Raghuram Rao and others v. Eric P. Mathias and others (AIR 2002 SC 797).
(vii) The Poona City Municipal Corporation v. Dattatraya Nagesh Deodhar (1965 Supreme Court 555).
(viii) Pune Municipal Corporation and another v. Mohan Shrikrishna Assava (1992 (3) BCR ::: Downloaded on - 09/06/2013 17:16:10 ::: ao26.11.odt 19
540).
(ix) Vasant Ambadas Pandit v. Bombay
Municipal Corporation and others (AIR 1981 Bombay
394).
(x) Girish Manohar Wazalwar v. Purshottam
Parasram Kotangale (1996 (1) Mh.L.J. 673).
(xi) P.C. Raja Ratnam Institution v.
Municipal Corporation of Delhi (AIR 1990 Supreme Court
816).
(xii) Jamshetjee Jeejeebhoy Baronet and others v. State of Maharashtra (2004(5) Bom.C.R. 40).
(xiii) Pragati Mahila Mandal, Nanded v.
Municipal Council, Nanded (2011 (3) S.C.C. 464).
(xiv) ORYX Fisheries Pvt. Ltd. v. Union of India and others (Civil Appeal No. of 2010 (Arising out of Special Leave Petition (C) No.27615/08).
(xv) Shri Tejpal Singh Arora v. The State of Maharashtra and others(W.P. No.3806/2002).
(xvi) Secretary, Teliparamba Education Society v. Moothedath Mallisseri Illath M.N. (1997 DGLS (Soft.) 382).
::: Downloaded on - 09/06/2013 17:16:10 ::: ao26.11.odt 20SUBMISSIONS MADE ON BEHALF OF THE RESPONDENTS :
10. Shri S.K. Mishra, learned Counsel for the respondents made the following submissions.
(i) The memorandum dated 22.8.1953
about allotment of site for Dharmashala near
Government Medical College and Hospital shows that the plot shall be used for Dharmashala and for no other purpose. Any diversion will entail the forfeiture of lease and resumption of the land. For any breach, the N.I.T. will be entitled to re-enter the land and the lessee will be entitled to remove only the superstructure. These terms and conditions in the original memorandum aforesaid clearly provide for the purpose for which allotment was made. In case of diversion of purpose or breach of terms and conditions power to forfeit the lease and re-enter and take possession is clearly spelt out.
(ii) There is no dispute that the allotment of plots were made to the appellants only for construction of Dharmashala and for providing conveniences to the passengers, patients and their relatives visiting the Government Medical College and ::: Downloaded on - 09/06/2013 17:16:10 ::: ao26.11.odt 21 Hospital and not for visiting any other hospital much less private hospital. In the wake of the admitted position that 32 rooms on the ground floor have been given on Leave and Licence to a private Company which runs a hospital and the rooms meant for Dharmashala are being utilized for admitting the patients and treating them and charging them for the room services without prior sanction of N.I.T., is clearly contrary to the memorandum of allotment of plots originally made and lease-deed that was registered in the year 1996 and these breaches clearly violate the terms and conditions of the allotment of plots.
(iii) The submission made by the learned Counsel for the appellants about want of prior permission from N.I.T. and extra constructions made in the premises for the alleged charitable purpose is wholly misconceived because the terms and conditions of the allotment and the lease-deed do not permit any such use.
(iv) The attempt of the appellants to
rely upon regulation No. M (7) (2) is misconceived
because the Development Control Regulations have been framed in the year 2000 and the appellants cannot talk ::: Downloaded on - 09/06/2013 17:16:10 ::: ao26.11.odt 22 about these regulations when they are governed by the terms and conditions in the original allotment order and the lease-deed. There is no dispute that the appellants have not obtained any permission from the N.I.T. for deviating the object for which the plots were given.
(v) Show-cause-notices given by the N.I.T. and the Board resolution passed on 14.9.2010 by the N.I.T. so also the order made by the Chairman which is a subject matter of the suit are inconsonance with the principles of natural justice. There is no dispute that the appellants through their Advocate were heard by both the parties before the order was made. The Chairman of the N.I.T. has independently heard the appellants, examined all the documents and thereafter has come to a conclusion that the appellants have committed several breaches of terms and conditions and deviated the object for which the plots were given only for reaping the benefits by commercial exploitation of the property. By simpling pointing out some from the several omissions in the show-cause-notices or in the orders in substance the appellants cannot get away with the fact that there ::: Downloaded on - 09/06/2013 17:16:11 ::: ao26.11.odt 23 are substantial and major violations made by the appellants and the very object of providing shelter to the passengers has been completely wiped out.
(vi) Most of the facts in the inspection report of the Divisional Officer (South) and the observations in the orders made by the Chairman and breaches stated by the N.I.T. have gone undisputed by the appellants and rather there is confirmation ig of such violations by the appellants themselves when they submitted a revised plan to the N.M.C. praying for regularization of the illegal constructions made without prior permission that too of the N.I.T. who is the original landlord. In the wake of this position about admitted facts there is a strong material to come to a prima facie conclusion that the appellants have clearly breached the terms and conditions of allotment and the lease-deed so also the law in force. The trial Court has rightly rejected the application since the Court is not supposed to protect the violators of law, the appellants in the present case.
(vii) Learned Counsel for the N.I.T. invited my attention to the provisions of the Nagpur ::: Downloaded on - 09/06/2013 17:16:11 ::: ao26.11.odt 24 Improvement Trust Land Disposal Rules, 1983 and in particular Section 55 of the N.I.T. Act and Rules 12, 15, 25 of the Rules. He also invited my attention to the various terms and conditions in the original allotment order and the lease-deed and the relevant regulations with which reference will be made.
According to the learned Counsel for the N.I.T. there is bar under Sections 114 and 115 of the N.I.T. Act which directly comes in the way of the appellants and therefore, if the suit is not maintainable due to the said bar, the Court could not have issued any temporary injunction.
(viii) The public purpose cannot be put to frustration by asking the N.I.T. to again go to civil Court as suggested by the appellants and get a decision after number of years, which would certainly cause direct loss to the public at large and the N.I.T..
(ix) In the instant case, the breaches have been proved by the N.I.T. by various evidences placed before the trial Court as well as this Court including the photographs which are admitted and therefore, the submission made by the learned Counsel ::: Downloaded on - 09/06/2013 17:16:11 ::: ao26.11.odt 25 for the appellants that there are serious disputes about the violations and breaches of conditions is wholly incorrect and in that view of the matter, it cannot be said that those alleged questions are required to be decided by the civil Court. Admission is the best piece of evidence and in the instant case there are admissions in the form of documentary evidence and that documentary evidence is not in dispute. Therefore, as per the terms and conditions when there is breach of terms and conditions, the N.I.T. gets right under the terms and conditions of the original allotment order, its regulations, the Land Disposal Rules and enabling power under N.I.T. Act as authority under law, to take possession by giving appropriate notice in accordance with law.
He relied on the following decisions.
(i) Akbar Karimuddin Malik v. Nagpur
Improvement Trust and another, (Civil Revision
Application No.937/1993, decided on 25.09.1995).
(ii) State of Tamil Nadu & Anr. v. P. Krishnamurthy & Ors. (AIR 2006 Supreme Court 1622).
(iii) Abdul Jabbar s/o Haji Mohammed Ibrahim v. The Chairman, Nagpur Improvement Trust, Nagpur and ::: Downloaded on - 09/06/2013 17:16:11 ::: ao26.11.odt 26 another (Civil Revision Application No.345/1993, decided on 2.4.1993).
(iv) State of T.N. and another v.
P.Krishnamurthy and others (2006 (4) SCC 517).
(v) Tukaram Laxman since deceased by his legal representatives & others v. Sk. Ameer s/o Sk.
Osman & others (1983 (1) Bom. C.R. 17).
(vi) Rizwana Nizamuddin Shaikh v. Additional Collector & others (2004 (Supp.2) Bom. C.R. 308).
(vii) Saraswati Dalmia & others v. Collector of Bombay & others (2005 (1) Bom. C.R. 686).
(viii) Raosaheb Anand Shinde v. State of Maharashtra (2006 (1) Bom.C.R. 756).
CONSIDERATION :
11. Nagpur was the capital of central provinces.
In 1947 the Government planned and erected a medical college and hospital for providing medical facility for the populace in a very big area under the central provinces i.e. the entire Vidarbha region and some area from Madhya Pradesh. The obvious reason was to cater to the need of all classes of people at that time due to paucity of medical facility. However, as ::: Downloaded on - 09/06/2013 17:16:11 ::: ao26.11.odt 27 the time passed, private clinics, hospitals came to be established slowly and slowly in the entire region and now for the last about 20 years this Government Medical College and Hospital is of immense use to middle class, lower class and poor people. To put it other way, the people, who can afford to have the medical facilities elsewhere ceased to rush to Government Medical College. The Government Medical College, Nagpur has earned a name and reputation in the country and abroad. The doctors produced by this college are serving worldwide. However, in the recent past, this medical college and hospital was neglected, with the result the beneficiaries were put to innumerable inconveniences. It is a matter of record that after Public Interest Litigations were filed in this Court and as a result, the medical college and hospital has been saved to some extent from utter neglect. There has been substantial increase in the number of private hospitals in the city of Nagpur.
But the cost incurred in these private hospitals is beyond the capacity of a common man. The trend to recover as much money as possible from the patients is a matter of a serious concern. Added to it, big ::: Downloaded on - 09/06/2013 17:16:11 ::: ao26.11.odt 28 private hospitals/companies with only profit making motive have also started their operations where poor has no place.
12. It would not be wrong to say that there have been regular attempts successfully and unsuccessfully by the vested interests to paralyze the facilities in Government Medical College like M.R.I., C.T.Scan, Ultra-Sound, Dimensional Echo cardiography, Colour Doppler, Pathology, Biochemistry, by use of direct and indirect methods, thereby patients being compelled to get medical reports of these facilities from private clinics and hospitals of course on payment of unaffordable higher costs.
13. The main sufferer in the process is the poor patient who is required to shell out money from his pocket, even by selling his possessions for making payments, which otherwise he would not have been required to pay in the Government Medical College and Hospital. Similar is the case with the arrangement for stay of patients and those who accompany the patients.
The poor patients cannot afford to pay for staying at a place nearer to Government Medical College & Hospital. When the medical college was started, the ::: Downloaded on - 09/06/2013 17:16:11 ::: ao26.11.odt 29 problem about stay of patients and their relatives was given a thought. At that time in the year 1952, Rai Bahaddur Seth Shriram Daluramji of Tumsar with a philanthropic object in his mind to provide a shelter to the patients and their relatives visiting the Government Medical College and Hospital from all over the central provinces set up a sum of Rs.51,000/-. He made a request to Nagpur Improvement Trust for allotment of land exactly opposite to the site of medical college for construction of Dharmashala.
Thereafter, Trust was formed and various memorandums/letters were issued vide dated 21.1.1953, 21.8.1953, 31.10.1953 and 7.9.1954. Finally, the area of 49870 sq. ft. was allotted to the Trust out of which 3000 sq. ft. area was allowed for construction of shops as an integral part of Dharmashala and thus for Dharmashala the area allotted was 46870 sq. ft..
Thereafter, some events like additional construction;
regularization thereof took place. The Nagpur Improvement Trust also realized that for achieving the object of setting up Dharmashala and providing more facilities, additional land would be required by the appellant-Trust and therefore, under letter dated ::: Downloaded on - 09/06/2013 17:16:11 ::: ao26.11.odt 30 29.1.1958 the Board of Nagpur Improvement Trust sanctioned 13000 sq. ft. of land in addition for Dharmashala specifically indicating therein that two plots shall be treated as one unit. It was also stated that the said additional land was meant for providing kitchen blocks, garages and conveniences for the public intending to use the facilities in the medical college and Dharmashala. Thereafter on 19.6.1968 another latter was issued by Nagpur Improvement Trust in supersession of letter dated 14.11.1963 regularizing the excess construction of 4426 sq.ft.
that was made without permission of Nagpur Improvement Trust upon additional payment of premium etc.
14. It appears that on 20.4.1959 the Nagpur Improvement Trust issued a show-cause-notice to the appellant as to why the allotment should not be cancelled as the appellant was using the land for the purpose other than Dharmashala since according to Nagpur Improvement Trust the first floor of the building was let out for residential and other purposes. It was followed by another show-cause-notice dated 18.1.1960 stating therein that second floor of the building was being used for residential and other ::: Downloaded on - 09/06/2013 17:16:11 ::: ao26.11.odt 31 purposes and hotel adjacent to Dharmashala and therefore, why allotment should not be cancelled.
Third show-cause-notice was issued on 11.2.1961 mentioning therein that the rooms on the ground floor in the Dharmashala were let out and also on the other floors, contrary to the use of Dharmashala. It appears that thereafter there was a complete silence till 18.11.2009 when the Divisional Officer of Nagpur Improvement Trust made a report that huge unauthorized constructions were made on the ground floor and 32 rooms of Dharmashala on the ground floor were leased out for a private hospital. It is also stated in the report that ten shops were utilized for commercial purpose and at Ajni road Shankar Ashram Shala and Shankar Bhojanalaya were running as full-fledged restaurants with full commercial and profiteering in contravention for the use of Dharmashala and further that one Lalit Shankar Purohit has been given some rooms of Dharmashala for his permanent residence.
15. Preliminary objection as to the maintainability of suit :
It is an admitted position that though the respondents raised an objection that suit was not ::: Downloaded on - 09/06/2013 17:16:11 ::: ao26.11.odt 32 maintainable due to bar of Section 114 and Section 115 of the N.I.T. Act in the written statement, they did not file any application under Section 9-A of the Code of Civil Procedure nor sought framing of preliminary issue before the lower Court. Therefore, this Court does not want to deal with the said preliminary objections in this appeal and proceeds to determine the appeal on its own merits.
Before going into the various submissions on facts and evidence in this case, it is necessary to consider submissions made by learned Senior Advocate Shri Dharmadhikari based on various decisions of the Supreme Court right from Express Newspapers Pvt. Ltd.
and others v. Union of India and others, reported in 1986 (1) Supreme Court Cases 133 till Dinesh Mathur v. O.P. Arora, reported in 1997 (10) SCC 520 on the following proposition of law.
Respondent-N.I.T. cannot adjudicate that the appellants have violated the terms and conditions of the original allotment order, lease-deed, regulations and the provisions of the N.I.T. Act as it is a lessor and the only course left open to the N.I.T. is to file a suit for eviction of the ::: Downloaded on - 09/06/2013 17:16:11 ::: ao26.11.odt 33 appellants from the suit plot and get the adjudication done from the civil Court, which could be done only by tendering oral as well as documentary evidence and therefore, the order of temporary injunction to maintain status quo pending decision of the suit on merits finally is essential.
16. At the outset, this Court finds upon careful reading of the aforesaid decisions cited that the action to evict the lessees in those cases by the lessor was the subject matter of challenge before the Supreme Court and in some cases before the High Court in their writ jurisdiction. It is in the context of the said jurisdiction, it was held that the only remedy that could be available was that a competent civil Court would adjudicate upon the dispute between the parties and decide the questions arising in the matter and the lessor does not have right to cancel the lease and march with a view to take possession of the properties by force as the same would be destructive of rule of law. To put it other way, in all those decisions, the Apex Court prohibited the lessor from adjudicating on the issues arising in the matter of process of forfeiture of lease, re-entry and marching ::: Downloaded on - 09/06/2013 17:16:11 ::: ao26.11.odt 34 to take possession. In my opinion and with due respect to the law laid down in the aforesaid decisions, there can absolutely be no quarrel with the said proposition of law but there is a very important distinguishing feature, namely that in all the aforesaid decisions the proceedings were not before the civil Court but the proceedings were before the higher Courts in their respective writ jurisdictions. In the instant case the proceedings have been instituted in the civil Court by way of a suit and the respondent-N.I.T. has joined the issue in the suit and the civil Court will frame the issues on the questions of facts and evidence and decide them in accordance with law. In the civil Court where the suit has been filed and is being contested, it will decide whether the appellants are entitled to protect their possession over the suit property after deciding the issues on merits upon recording evidence and the rights and powers of the N.I.T.. To sum up, I hold that the law laid down in the aforesaid decisions cannot be intended to mean that the N.I.T. must file suit for eviction, get adjudicated about the breaches alleged and then seek a decree for eviction. That is not necessary because the suit in question is already ::: Downloaded on - 09/06/2013 17:16:11 ::: ao26.11.odt 35 before the civil Court wherein it will decide all the issues whether there are violations or not, whether actions of N.I.T. are valid or not, including the issue about the protection to be given, if any, to the appellants. The Court will also decide whether the appellants are entitled to permanent injunction or not so also the declarations which have been claimed by the appellants in the suit. Consequently, all the submissions criticizing the Board resolution/order of Chairman of N.I.T. or the adjudication by N.I.T. as Judge in its own cause do not need to be addressed.
17. To repeat, since the aforesaid composite suit has been filed for declaration, permanent injunction and so on and so forth by the appellants for adjudication, there is no question of N.I.T. being the Judge in its own cause . But since they have also filed an application for grant of temporary injunction (Exh.5) claiming temporary injunction during the pendency of the suit, it is for the appellants to establish the following three legal requirements.
(a) prima facie case.
(b) balance of convenience.
(c) irreparable injury i.e. the plaintiffs
::: Downloaded on - 09/06/2013 17:16:11 :::
ao26.11.odt 36
can not be compensated by adequate damages.
18. The trial court has rejected the application (Exh.5) by giving reasons. It becomes necessary for this Court therefore to examine whether the appellants satisfy all the above requirements for grant of temporary injunction pending decision of a suit. This Court, therefore, proceeds to determine the same.
19. Memorandum No.ES/22378 dated 22.8.1953 was issued by the N.I.T. regarding allotment of site for Dharmashala near medical college. It contains in all nine clauses, out of which I quote clause Nos.2 to 5 hereunder.
2. That the plot shall be used for construction of a Dharma Shala for the use of public in general, and purpose ancillary thereto and for no other purpose.
3. That, there should be no diversion of the purpose for which land is proposed to be allotted. Any diversion will entail forfeiture of the lease and resumption of the land.
4. That the land proposed to be allotted will not be transferred except to another Public Trust and with the previous approval of the Board of Trustees.
::: Downloaded on - 09/06/2013 17:16:11 ::: ao26.11.odt 375. For any breach of any of the conditions specified above and those mentioned in the above deed that will be executed, the Nagpur Improvement Trust will be entitled to re-enter the land, the lease being only entitled to remove the superstructures.
20. Perusal of the above clauses show that the plot allotted ig shall be used for construction of Dharmashala for the use of public in general and for no other purpose. That there shall be no diversion of the purpose and any diversion will entail forfeiture of the lease and resumption of the land. That for any breach of the conditions the N.I.T. will be entitled to re-enter the land, the lessee only being entitled to remove the superstructures. These conditions were accepted by the appellants. These conditions clearly provide that in case of any diversion, there shall be forfeiture of lease and resumption of the land and the N.I.T. will be entitled to re-enter the land. By memorandum dated 24.2.1955, the appellants were asked to take additional land on lease admeasuring 13,000 sq. ft. again for the purpose of Dharmashala only but with some premium which the appellants ::: Downloaded on - 09/06/2013 17:16:11 ::: ao26.11.odt 38 accepted and paid the amounts. On 29.1.1958 another memorandum was issued, wherein it was reiterated that the additional land allotted was reserved for public institution for construction of kitchen blocks and garages for providing more convenience to the people and the additional plot and the earlier plot shall be treated as one unit. By memorandum dated 14.11.1963 excess consideration of about 4462 sq. ft. that too under commercial use made by the appellants was regularized upon charging additional premium since that was without sanction of N.I.T.. On 23.5.1996 the lease-deed was executed between the parties and was got registered. The following clauses of the lease-deed are relevant.
(i-1) The lessee shall not disturb, or build over, or otherwise deal or interfere with any of the service lines referred to in sub-clause (h-1) without the previous permission in writing of the authority which laid the service line.
(j) The lessee shall not assign transfer or part-with the possession of the demised premises so as to cause any division therein or otherwise to alter the nature of this present demise.
::: Downloaded on - 09/06/2013 17:16:11 ::: ao26.11.odt 39Provided, however, that the lessor may subject to such terms and conditions as it may fix, grant permission to the lessee to assign transfer or to part with possession of the demised premises so as to cause any sub-division therein or otherwise alter the nature of this present demise.
(k) The lessee shall not without the
previous permission in writing of the
lessor, use or allow to be used the
premises
contravention
of
of
the
the
demised
regulation
land
framed
in
under section 90 of the Nagpur Improvement Trust Act, 1936 and Development Control Rules.
(l) The lessee as also the assignee and the mortgagee shall within one month of assignment mortgage or transfer of the demised premises deliver a notice of such assignment mortgage or transfer to the lessor setting for the names and description of the parties to every such assignments, mortgage of transfer and the particulars and the effect thereof.
(l-a) The lessor, in case the
notice referred to in sub-clause (1) is
delivered to it, shall intimate to the
lessee, assignee mortgagee or transferee
about arrears of the Trust dues and its right of re-entry, re-possession over the ::: Downloaded on - 09/06/2013 17:16:11 ::: ao26.11.odt 40 demised premises to remedy breach of any or all clauses of conditions of lease within a period of three months of the date of the intimation to that effect.
(m) The decision of the lessor or any person it may appoint in this behalf on any question which may arise concerning any alleged breach of any of the foregoing clauses shall be final.
2) The lessor covenants lessee paying the rent hereby reserved and that the performing and observing the conditions herein contained shall peace obley hold and enjoy the said land during the said term without any lawful interruption or disturbance by the lessor or any person lawfully claiming it.
Provided that if the said rent of any part thereof shall at any time be in arrears and unpaid for one calendar month next after the date whereon the same shall have become due whether they shall have been lawfully demanded or not as also upon the breach of non-observance by the lessee of any of the said conditions the lessor may not withstanding the waiver of any previous cause or right of re-entry, enter upon the said land and re-possess it as it ::: Downloaded on - 09/06/2013 17:16:11 ::: ao26.11.odt 41 this demise had not been made, the lessee in such case being entitled within three calendar months from the date of such re-entry to remove all building and fixtures which at any time during the currency of the demise shall have been erected or affixed by him upon the said land.
Provided further that when any cause
of
right of re-entry arises
foregoing proviso, it shall be lawful for under the the lessor, as the consideration for the non-exercise of the power of re-entry to receive from the lessee a sum of money not exceeding two years ground rent.
Provided also that when any cause or right of re-entry arises under the first proviso, upon the breach of non-observance of the condition of sub-clause (d) clause
(l) thereof in respect of errection or alteration it shall be lawful for the lessor to ask the lessee to demolish or alter the unauthorized construction, as it may deem necessary, within reasonable time, as a consideration for the non-exercise of the power of re-entry instead of receiving a sum of money as provided above.
::: Downloaded on - 09/06/2013 17:16:11 ::: ao26.11.odt 4221. The aforesaid clauses if carefully read will show that the appellants agreed not to disturb, build over or otherwise deal with the suit property and not to interfere with the service, without prior permission in writing of the authority.
22. The appellants agreed with clause (i) not to assign or transfer or part with the possession. It also provides not to alter the nature of the present demised premises. It also provides in clause (k) that without permission of the N.I.T. in writing the demised premises cannot be used for any other purpose.
Clause (2) aforesaid then provides that in case of breach of non-observance by the lessee of any of the conditions, the lessor may exercise a right of re-entry and re-possess it as it the demise had not been made. The appellants have agreed with the said condition in clause (d) with open eyes and in my opinion, they are bound by it. Similar is the position in third proviso of clause (2) providing for the N.I.T. lessor to exercise power of re-entry if then the authorized construction is not demolished etc. but then that is the discretion given to the N.I.T..
::: Downloaded on - 09/06/2013 17:16:11 ::: ao26.11.odt 4323. To sum up, the aforesaid conditions mentioned hereinabove are the agreed terms and conditions by which the appellants have agreed that the N.I.T. shall re-enter and take possession of the suit property in the aforesaid contingencies.
24. It is in the above background now this Court will have to find out whether the evidence placed by both parties on record and the documentary or other evidences which are not in dispute would show that there are violations or breaches of terms and conditions. After hearing learned Counsel for the rival parties, this Court finds that following are the facts and evidences in the form of documentary evidence and my reasons which clearly show that there are serious violations made by the appellants in respect of breach of the terms and conditions of the allotment order and lease-deed and for which no evidence is required to be led before the civil Court at trial or to find out whether a prima facie case is made out by the appellants or not for grant of temporary injunction. (a) From the Leave and Licence Agreement filed on record by the appellants themselves with a private company running Center Point Hospital ::: Downloaded on - 09/06/2013 17:16:11 ::: ao26.11.odt 44 on the ground floor of the Dharmashala facing the Government Medical College and Hospital wholly unconnected with the appellants but being a licensee on payment of Rs.1,00,000/- per month, it is clear that appellants had exploited the ground floor rooms meant for the passengers for reaping profits @ Rs.1,00,000/- per month. This hospital has a operation theatre, pathology laboratory, care diagnostic center, medicine shops and x-ray and other machines. Looking to the photographs it appears that the face lift given to the front area of this building i.e. 32 rooms on the ground floor, huge expenditure appears to have been made and in fact private rooms for the patients at cost seems to have been a source of income for the hospital from each room. (b) Due to the activity of running private hospital in the Dharmashala on almost entire ground floor, the entire open space surrounding to Dharmashala is being used for parking. (c) Perusal of the photographs of Shankar Ashram Canteen and Shankar Ashram Bhojanalaya show that they are being utilized as regular hotels providing food and canteen providing snacks food etc..
(d) The temporary sanction granted by the N.I.T. for ::: Downloaded on - 09/06/2013 17:16:11 ::: ao26.11.odt 45 these structures where these canteen and Bhojanalaya are located were only for storing construction materials at the time of construction of building of Dharmashala and thereafter for providing convenience to the passengers for garages etc.. This fact is not in dispute. (e) There is no evidence to show that Shankar Ashram Canteen and Shankar Ashram Bhojanalaya were permitted to be started in these garages or that these garages meant for public conveniences in the original allotment order could be utilized for running hotel business. This documentary evidence about the temporary sanction for garages and absence of any document placed on record by the appellants for allowing Shankar Ashram Canteen and Shankar Ashram Bhojanalaya lead me to show that the whole activities are unauthorized and in breach of the terms and conditions. (f) Assuming that the said canteen and Bhojanalaya are catering to need of patients, passengers and their relatives, there is absolutely no evidence placed on record by the appellants as to what is their control on these two establishments and at what rate, these canteen and Bhojanalaya are providing food and other eatables to the visitors. It was the ::: Downloaded on - 09/06/2013 17:16:11 ::: ao26.11.odt 46 duty of the appellants to place on record the evidence in the form of affidavits or documentary evidence showing that canteen and Bhojanalaya were being run in these garages by providing food at subsidized and concessional rates. No agreement between the appellants and canteen and Ashram Bhojanalaya has been placed on record to show the terms and conditions of subletting nor there is anything on record to show that they were allowed to be operated with written sanction or permission from the N.I.T.. No document/indenture between them has been placed on record to show that the appellants have any control over them at least in the matter of providing food etc. at subsidized or concessional rates to those visiting Dharmashala. In the absence of any documentary evidence about the occupation of canteen and Shankar Bhojanalaya and the terms and conditions of lease or as the case may be, it is clear that the appellants have allowed the regular hoteliers to do business and earn huge profits from the public at large giving complete go-bye to the very purpose for which such prime land was allotted to the appellants.
It is not known what income the appellants must have ::: Downloaded on - 09/06/2013 17:16:11 ::: ao26.11.odt 47 been deriving from the said canteen and Bhojanalaya situated almost on 1/4th acre of land in the heart of Nagpur City. It was for the appellants to clear all these points but the appellants did not place any material on record or affidavit evidence to that effect. It clearly appears that Shankar Ashram Canteen and Shankar Ashram Bhojanalaya have been operating for many years and therefore, the appellants must have reaped monetary benefits but they are not coming clean before the Court.
25. It is an admitted fact that the appellants had directly applied to the State Government under Section 37 of the Maharashtra Regional & Town Planning Act, 1966 for changing the use of plot from public purpose to commercial purpose vide application dated 15.1.2007. This clearly shows that on the date of this application, the appellants themselves decided that they must get regularised commercial exploitation being made by them of the property belonging to N.I.T. by getting minor modification done under Section 37 of the Maharashtra Regional & Town Planning Act directly from the State Government. It appears that the Government referred the matter to N.I.T. which passed ::: Downloaded on - 09/06/2013 17:16:11 ::: ao26.11.odt 48 a resolution on 17.10.2007 and rejected the proposal made by the appellants and then there was a silence.
Thus, making of the said representation to change the user from public utility to commercial use by the appellants clearly speaks volumes about the intentions on the part of the appellants to get conversion at the cost of public utility. Fortunately, the State Government and the N.I.T. did not fall pray to the said proposal. This conduct on the part of the appellants is enough to conclude that there are no bona fides in the appellants for claiming that it would continue to operate Dharmashala and thus satisfy the public purpose for which plots were allotted.
26. The inspection report prepared by the Divisional Officer (South) dated 8.2.2010 has been carefully seen by me. This inspection report gives in details as to how major changes have been made to suit the requirements of running a private limited hospital on fully commercial basis. This report further shows that the entire space in the middle of the Dharmashala open to sky has been closed and the structures have been erected therein to suit the requirements of private limited hospital and operation theatre ::: Downloaded on - 09/06/2013 17:16:11 ::: ao26.11.odt 49 admeasuring 4576 sq. ft. has been erected there. This report inter alia contains several other things. The submission made by learned Senior Advocate Shri Dharmadhikari that this report is liable to be rejected by this Court since the same was prepared behind the back of the appellants would have appealed to this Court. However, it is seen that the appellants themselves have prepared a big revised plan and submitted to the N.M.C. with a request to regularize several structures and changes and modifications made in the original building of Dharmashala to suit the establishment of private hospital. If this revised map is carefully compared with the said inspection report about which contention has been made that it should be rejected, it is clearly seen that whatever has been stated in the inspection report is fully corroborated by the said revised map prepared by the appellants and submitted by the appellants to the N.M.C., planning authority, for regularization, sanction and so on and so forth. Thus, the appellants themselves have provided documentary evidence before this Court, showing that they have made several constructions, modifications and so on and so forth in the building ::: Downloaded on - 09/06/2013 17:16:11 ::: ao26.11.odt 50 of Dharmashala to suit the need of a full fledged private hospital run by a private limited company for commercial exploitation. Needless to say that all that was done without permission of the N.I.T. and in clearcut breach of the aforesaid terms and conditions mentioned by me herein before.
27. No other evidence is required when the appellants themselves have produced the said evidence to infer that the appellants have converted the Dharmashala into a private hospital.
28. It is seen that there are several pathology laboratories operating in this Dharmashala building which is clear from the photographs and the inspection report so also x-ray and other modern machines. To repeat, major operation of Dharmashala building has been in utilization for hospital and allied and connected activities of the hospital.
29. The submission made by learned Senior Advocate Shri Dharmadhikari that even now 88 rooms are being utilized for giving to the passengers, patients and their relatives in the Dharmashala is based on no prima facie evidence. There is absolutely no evidence placed on record to show that during the last 10-20 ::: Downloaded on - 09/06/2013 17:16:11 ::: ao26.11.odt 51 years or in the last five years a single room has been given to the patients, their relatives or passengers coming to Government Medical College and Hospital on concessional basis or free of cost. Apart from that no documentary evidence is placed nor there is affidavit of a single person from the appellants to show a single detail about single passenger, patient or relative staying in Dharmashala. If the appellants wanted to establish a prima facie case that Dharmashala was still being utilized for passengers, patients and their relatives, it was for them to prove the same by documentary proof or evidence by way of affidavit before the trial Court to establish accordingly. To say that he same is a matter of trial is no use since the appellants could have easily produced the concerned registers for the last couple of years showing the same. If the rooms were given on concessional rates, where is the evidence in the form of receipts, ledgers audit reports for the last several years. No audited reports required to be submitted every year to the Charity Commissioner have been placed on record. That would have clearly revealed the income from passengers even if meagre and ::: Downloaded on - 09/06/2013 17:16:11 ::: ao26.11.odt 52 the expenditure over maintenance. When asked, learned Senior Advocate Shri Dharmadhikari fairly stated that nothing of this sort was filed on record. However, I find that this is totally absent which clearly shows that the appellants completely forgot that the property was to be utilized for the poor and needy passengers, patients and their relatives, visiting Government Medical College and Hospital.
30. The submission that Shri Lalit Purohit was inducted as caretaker in the Dharmashala is again without any evidence. Nothing prevented the appellants from providing any documentary proof or evidence by way of affidavit about the terms and conditions of employment/contract of Shri Lalit Purohit with Dharmashala. It was for the appellants to prove prima facie that Shri Lalit Purohit was inducted as a caretaker and the terms and conditions of his employment/contract ought to have been brought on record before the Court.
31. The submission made by learned Senior Advocate Shri Dharmadhikari that the Trust is achieving the object of providing treatment to the patients by giving 32 rooms on the ground floor to ::: Downloaded on - 09/06/2013 17:16:11 ::: ao26.11.odt 53 Center Point Hospital does not appeal to me. In the first place, the appellant/Trust is collecting Rs.1,00,000/- per month as licence fee from the said private hospital which must have been taking fullest advantage of the location, namely opposite Government Medical College and Hospital, Nagpur and thus earning huge income. There is no record placed before the Court to show that the said Center Point Hospital is under any control of the appellants. It is a private limited company doing its business of running a hospital and hospitality at cost in the building meant for Dharmashala. There is nothing on the record to show that treatment to the patients is free of cost or on concessional rates. There must not be any record obviously because the appellants do not have any control on the said hospital about regulation of charges to be recovered from the patients and at least no material has been placed on record to show that the appellants have reserved any right by any indenture in the matter of charges to be recovered from the patients. No evidence in the form of accounts, income and expenditure daily book, audits of the said company showing that the patients staying in Dharmashala ::: Downloaded on - 09/06/2013 17:16:11 ::: ao26.11.odt 54 instead of being allowed to be treated at Government Medical College and Hospital were treated on concessional rates by this hospital from the date it is operating on Leave and Licence or that the appellants have certified accordingly. It is difficult to believe that the private limited company running a hospital for doing its business would do so and that too having spent huge money for changing the face of the Dharmashala. The submission that the appellants have been doing the same activity and it falls under regulation M (7) (2) therefore does not impress me at all.
32. Submission made by learned Senior Advocate Shri Dharmadhikari that all the allegations made by the N.I.T. in the show-cause-notices are disputed and they are required to be tested upon adducing the evidence at the regular trial before the civil Court, therefore, does not impress me since I have clearly pointed out in the earlier paragraphs the undisputed position about the violations and breaches of terms and conditions made by the appellants and that too by documentary evidence mostly provided by the appellants themselves.
::: Downloaded on - 09/06/2013 17:16:11 ::: ao26.11.odt 5533. To sum up, on the facts, in my opinion, no prima facie case at all has been made out by the appellants and on the contrary the appellants have deprived the needy and poor patients, their relatives and passengers from taking advantage of the Dharmashala. That is unfortunate and shows that philanthropy is vanishing fast.
34. Balance of convenience in the above fact situation where the appellants have clearly committed breach of trust of N.I.T. and public at large and in particular the poor passengers, patients and relatives for many years, cannot lie in favour of the appellants merely because the appellants are in possession of the suit properties. Public interest has to be a paramount consideration even while finding out the balance of convenience. In my opinion, if the appellants are allowed to enjoy the benefits from the said public property for another decade or so by waiting for final decision of the civil suit/appeals etc. the public interest would be wholly jeopardized. This Court would never remain a mute spectator.
35. As regards the irreparable loss, I find that in case the appellants succeed in the suit, they can ::: Downloaded on - 09/06/2013 17:16:11 ::: ao26.11.odt 56 definitely be compensated by way of damages and therefore, there is no such loss which can be said to be irreparable.
36. The N.I.T. has filed an undertaking signed by executive officer, N.I.T., Nagpur dated 19.4.2011 vide St. No.4026/2011, stating therein that the N.I.T. undertakes to use the suit plots for the same purpose for which they were allotted to the appellants or would allot the same to other institution if needed.
This being the case, the balance of convenience certainly remains in favour of the N.I.T. rather than the appellants. This Court, however, has a strong reservation about the N.I.T. allotting the land to some other institution since in the present scenario it is the N.I.T. which can provide the best to the people at large by running Dharmashala since it has been doing very well in running other activities in the city of Nagpur, keeping in mind the interest of the public at large. To allot the said property to any other Trust/Institution most of which are run by the influential people, their kith and kin for huge profits in the city of Nagpur and State of Maharashtra is to fall in another trap. The majority of charitable ::: Downloaded on - 09/06/2013 17:16:11 ::: ao26.11.odt 57 and other Trusts/Institutions who have obtained lands from N.I.T. have been doing business rather than philanthropy in blatant violations of terms and conditions. Shri Mishra, the learned Counsel for N.I.T. stated that there are about 250 public utility plots in the city of Nagpur which are misutilised for business . But this Court granted stay of taking possession as N.I.T. did not allegedly (as stated by the petitioners in those petitions) comply with the principles of natural justice. Nothing can be said here except saying good-luck to N.I.T. and the common man. Thus, the present scenario in the State of Maharashtra does not permit handing over the suit property to other institution. The said undertaking marked x is accepted with a hope and trust that N.I.T. itself would run the Dharmashala.
37. I, thus, find that none of the ingredients for granting temporary injunction pending decision of the suit have at all been satisfied by the appellants/plaintiffs and therefore, they are not entitled to grant of temporary injunction pending decision of the suit.
::: Downloaded on - 09/06/2013 17:16:11 ::: ao26.11.odt 5838. As to the right of re-entry and forfeiture of lease and taking possession, I have already discussed that the appellants have clearly agreed to the aforesaid eventuality of forfeiture of lease re-entry and possession to be delivered to the N.I.T. in the event of breach of terms and conditions. I have clearly held that breach of terms and conditions are writ large and duly established from the documents filed by the appellants and N.I.T.. In other words, there are no major debatable issues which should go for trial. In the face of the agreed position by the appellants themselves, I do not think that they can be allowed to back out now. This is all the more so because this Court has recorded a categorical finding about undisputed violations established on record.
However, I find that the notice that was given by the N.I.T. to enter the land in question by 30 days is not correct. Notice ought to have been for a period of three months as provided in clause (l-a).
39. To part with, it is unfortunate, that the appellants did not realize that the patients visiting the Government Medical College and Hospital would be diverted to the said Center Point Hospital from the ::: Downloaded on - 09/06/2013 17:16:11 ::: ao26.11.odt 59 Government Medical College and Hospital by brokers and Dalals at the cost of poor people who would be compelled to sell their belongings or the possessions or the property for saving the life of patients which otherwise they may not have been required to for treatment in the Government Medical College and Hospital.
40. For all the reasons, therefore, I do not find that the appellants have made out any case for interference. On the contrary, the public interest requires that the N.I.T. must be allowed to take possession of the suit properties but by giving notice of three months and carry out the activities itself by running Dharmashala and providing other facilities, amenities to the patients, their relatives and passengers visiting the Government Medical College and Hospital.
41. To sum up, I do not find any substance in the present appeal against order. The same is, therefore, dismissed. No order as to costs.
JUDGE ssw ::: Downloaded on - 09/06/2013 17:16:11 :::