Bombay High Court
Shailaja S. Godbole And Others vs Disha Constructions And Others on 3 October, 2013
Author: D.Y.Chandrachud
Bench: D.Y.Chandrachud, M.S. Sonak
PNP 1/15 APPL390-3.10
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
APPEAL (LODG.) NO.390 OF 2013
IN
NOTICE OF MOTION NO.859 OF 2013
IN
SUIT NO.397 OF 2013
WITH
NOTICE OF MOTION (LODG.) NO.1904 OF 2013
Shailaja S. Godbole and others ..Appellants.
versus
Disha Constructions and others ..Respondents.
WITH
APPEAL (LODG.) NO.391 OF 2013
ig IN
NOTICE OF MOTION NO.859 OF 2013
IN
SUIT NO.397 OF 2013
WITH
NOTICE OF MOTION (LODG.) NO.1905 OF 2013
Jaysen S. Mastakar and others ..Appellants.
versus
Disha Constructions and others ..Respondents.
.....
Mr. Girish Godbole with Mr. Drupad Patil and Mr. Sumeet Kothari, Mr. Parag
Tilak and Ms. Neha Valsangkar for the Appellants.
Mr. Aspi Chinoy, Senior Advocate with Mr. Sanjay Jain, Mr. Nishant Sasidharan,
Mr. Kalpesh Mehta, Mr. Vasim Shaikh i/b Pravin Mehta and Mithi & Co. for
Respondent No.1.
Mr. D.D. Madon, Senior Advocate with Mr. Chetan Kapadia and Mr. Farhan
Dubash i/b Mr. Tushar Goradia and Ms. Kausar Banatwala for Respondent
No.15 in Appeal (Lodg.) 390 of 2013 and for Respondent No.22 in Appeal
(Lodg.) 391 of 2013.
.....
CORAM : DR.D.Y.CHANDRACHUD, AND
M.S. SONAK, JJ.
3 October 2013.
ORAL JUDGMENT (PER DR. D.Y.CHANDRACHUD, J.) :
These Appeals arise from a judgment of the Learned Single Judge dated 16 September 2013 in a Motion that was taken out by the First Respondent in a suit seeking enforcement of a redevelopment agreement. An overwhelming ::: Downloaded on - 27/11/2013 20:23:14 ::: PNP 2/15 APPL390-3.10 majority of the existing members of the co-operative society having acted in fulfillment of the agreement between the society and the developer and having vacated their premises to facilitate redevelopment, the Learned Single Judge issued the impugned directions in the suit of the developer. These directions are intended to ensure that the non-consenting members of the society (14 Appellants in the first appeal and 11 in the second ) do not obstruct the process of redevelopment. For convenience of reference the directions of the Learned Single Judge in the Motion are extracted herein below :
"(i) The Court Receiver, High Court, Bombay, is appointed Receiver in respect of the Suit Property;
(ii) The Plaintiff Developer shall on or before 3rd October, 2013, furnish the Bank Guarantee to the Defendant No. 28 Society as provided in the Suit Agreements and also make payment to the non-co-operating members as agreed under the Suit Agreements, on or before 3rd October, 2013;
(iii) The Defendant No. 28 Society shall, on 3rd October, 2013, hand over all the flats in possession of the Society to the Court Receiver who shall in turn after confirming that the Plaintiff has furnished the agreed Bank Guarantee to the Defendant No.23, hand over possession of the same to the Plaintiff Developer for the purpose of commencing the redevelopment project;
(iv) The non-co-operating members who have not executed the Tripartite Agreements shall execute the Tripartite Agreements on or before 3rd October, 2013;
(v) The non-co-operating members who have retained possession of their flats shall on or before 3rd October, 2013, hand over possession of their respective flats to the Court Receiver and the Court Receiver shall in turn hand over possession of the same to the Plaintiff Developer for the purpose of commencing the redevelopment project.
(vi) In the event of any non-co-operating member/s not handing over possession of their respective flat/s to the Court Receiver as directed herein, to enable the Court Receiver to further hand over the same to the Plaintiff Developer, the Court Receiver shall take forcible possession of the flat/s from such non-co-operating member/s or any person found in possession of such flat/s, if necessary with police assistance, and hand over the same to the Plaintiff Developer."
2. On 22 September 2009 the Twenty-eighth Defendant ( a co-operative housing society registered under the Maharashtra Co-operative Societies Act 1960) issued a tender inviting offers from developers for redevelopment of the property, representing that : (i) the area of the plot as reflected in the property ::: Downloaded on - 27/11/2013 20:23:14 ::: PNP 3/15 APPL390-3.10 register card was 5474 sq. mtrs. and (ii) the buildings of the society contained 26 flats each with a carpet area of 280 sq. ft. and 94 flats each with a carpet area of 220 sq.ft; the aggregate carpet area of the units comprised in the building being 27,960 sq. ft.. The co-operative society sought for its members an additional carpet area of 180 sq. ft. (free of costs). Intending bidders were called upon to submit their bids for other commercial terms.
3. On 9 October 2009 the Plaintiff who is the First Respondent to these Appeals submitted a bid on the basis that the plot area was 5474 sq. mtrs. On 6 June 2010 a Special General Body Meeting (SGBM) of the society was held to discuss the offers of three shortlisted developers. Prior to the meeting the society had circulated the names of the shortlisted developers and in response to a request of the society, ninety members had indicated the name of the Plaintiff as a developer of their choice. At the SGBM, the majority of the members present and voting recommended the acceptance of the offer of the Plaintiff. On 27 June 2010 at a further SGBM 100 members representing 103 flats were present and unanimously agreed to appoint the Plaintiff as developer for carrying out redevelopment. Nearly 20 of the Defendants were present at the meeting. On 6 July 2010 the Deputy Registrar, 'K' ward certified the appointment of the Plaintiff as developer in terms of the Government Resolution dated 3 January 2009 following which a letter of intent was issued to the Plaintiff on 18 July 2010 by the co-operative society. At an SGBM which was held on 6 February 2011, a draft of the development agreement was discussed and approved. Several of the Defendants were present in the meeting.
4. On 6 March 2011 a development agreement was entered into between the co-operative society and the Plaintiff which was stamped and registered. The development agreement envisages that 26 members of the society have flats admeasuring 280 sq. ft., while 94 had flats admeasuring 220 sq. ft. One of the recitals in the development agreement states that due to the passage of time, the buildings of the society had become old and were in dilapidated condition, requiring heavy repair. Under the agreement the developer was called upon to redevelop the property on as is where is basis on the area of 5474 sq. mtrs. mentioned in the property register card. Under the agreement the developer was to be entitled to consume a basic FSI corresponding to 5474 sq. ::: Downloaded on - 27/11/2013 20:23:14 ::: PNP 4/15 APPL390-3.10 mtrs. and a further TDR of 5474 sq. mtrs. amounting in all to 10,948 sq. mtrs. 1. The agreement envisaged that upon the developer receiving an IOD and purchasing and loading the TDR, the society and all its members would handover possession of their respective tenements subject to the payment by the developer of hardship compensation, displacement compensation and the furnishing of a bank guarantee2. Under the agreement3 every member of the society was to receive permanent alternate accommodation free of costs on ownership basis. Members whose tenements admeasure 220 sq. ft. would receive on ownership basis an area admeasuring 400 sq. ft. , while those with tenements of 280 sq. ft. were to receive alternate accommodation admeasuring 460 sq. ft. together with a minimum 15% of the existing carpet area as additional usable area constructed free of FSI. The developer and members of the society had to enter into individual tripartite agreements. The developer was granted permission to redevelop the property and to sell the surplus area remaining after the provision of permanent alternate accommodation to the members of the society, to third parties for residential purposes. The agreement envisaged the payment of hardship compensation of Rs.18.11 Crores and displacement compensation of Rs.15,000/- per month for the first twelve months, to be increased subsequently. Clause 24 of the agreement envisaged that within fifteen days of a written intimation by the developer, vacant and peaceful possession of the existing premises would be handed over to the developer. The developer was to issue such an intimation only after (a) the tripartite agreement; (b) loading of the entire TDR and ( c) issuance of a full IOD.
5. On 7 August 2011 an annual general body meeting was held of the co- operative society and by majority the draft of the individual declaration-cum-
indemnity bonds was approved. On 9 August 2011 the Plaintiff submitted plans for approval of the Municipal Corporation. On 4 December 2011 at an SGBM an extension was granted to the Plaintiff of six months subject to the execution of a supplemental agreement.
6. On 16 December 2011 the first supplemental agreement was executed which was duly stamped and registered. At this stage, it needs to be noticed that 1 (clause 7(i)) 2 (clause 8) 3 (clause 10) ::: Downloaded on - 27/11/2013 20:23:14 ::: PNP 5/15 APPL390-3.10 the development agreement as well as the first supplemental agreement are not in dispute and the members of the co-operative society who are parties to these proceedings (the non-consenting members) also state that they accept both these agreements. On 6 January 2012 the Development Control Regulations for Greater Mumbai, 1991 were amended to incorporate the concept of fungible FSI. The Plaintiff thereupon informed the co-operative society that it was willing to provide the members of the society the benefit of the fungible component of FSI for the rehabilitation component. On 1 June 2012 an IOD was issued by the Municipal Corporation, restricting it to 0.75 FSI until certain formalities were complied with. From September 2012 the members of the society started vacating their respective tenements and possession was handed over to the co-
operative society. On 22 September 2012 the Plaintiff recorded in a letter that the Government of Maharashtra had refused to confirm the area of the plot as there was a substantial variation between the area of the plot as mentioned in the property register card and its actual area, to the extent of 1000 sq. mtrs. The co-operative society convened an SGBM on 30 September 2012 to discuss the implication inter alia of a reduction in the area. Over twenty of the Defendants, being members of the society attended the meeting. The members of the society proposed a reduction of a total representing 9600 sq. ft. of carpet area from the permanent alternate accommodation which they were to receive from the Plaintiff. In consequence by a letter dated 10 October 2012 the co-operative society forwarded to the Plaintiff a list reflecting the area of permanent alternate accommodation which was to be provided to each of its members. A reduction of 80 sq. ft. was proposed to be made from the area which was to be provided to each member to give effect to the resolution which was passed in the SGBM on 30 September 2012.
7. On 28 October 2012 at an SGBM it was resolved to wait until the corrected property register card was issued before proceeding with the work of redevelopment. On 25 November 2012 another SGBM was held with the co- operative society. Drafts of a second supplemental agreement and of an individual tripartite agreement were forwarded to the members together with a notice convening the meeting. Once again nearly twenty of the Defendants, besides other members of the society were present at the meeting. A decision was taken that if there was an increase in the area of the plot in future, 50% ::: Downloaded on - 27/11/2013 20:23:14 ::: PNP 6/15 APPL390-3.10 thereof would be allowed to the co-operative society. The draft of the second supplemental agreement was approved by majority.
8. On 3 December 2012 a second supplemental agreement was executed between the society and the developer which was also stamped and registered. The agreement records that though in the property register card, the area of the property is mentioned as 5474 sq. mtrs., the actual in-situ area of the property was 4624 sq. mtrs., while according to the city survey records, the plot can be certified to have an area of not more than 4474 sq. mtrs. As a consequence of the reduction in the area of the plot from 5474 sq. mtrs. to 4474 sq. mtrs., the area available for redevelopment stood reduced. As per the revised area, the society agreed to reduce an area of 80 sq. ft. carpet area from each member entitled to permanent alternate accommodation.
9. By and as a result of the second supplemental agreement, it was agreed between the society and the developer that members in occupation of tenements admeasuring 220 sq. ft. would be allotted accommodation with a carpet area of 397 sq. ft. and members whose tenements admeasured 280 sq. ft. would be alloted a carpet area of 478 sq. ft. (comprising of the existing carpet area plus additional carpet area plus carpet area pertaining to fungible FSI). Under Clause 4 of the second supplemental agreement, the society and its members agreed to handover vacant and peaceful possession to the developer subject to an IOD of 1.5 FSI being issued. The second supplemental agreement made a provision in the event that the property register card is further amended to incorporate an area in excess of 4474 sq. mtrs., in which event it was agreed that a part of the enhanced area would be shared with the society.
10. On 5 January 2013 the co-operative society issued letters of allotment of permanent alternate accommodation to its members in accordance with the fresh plans which had been submitted after the supplemental agreement. An IOD was received from the Municipal Corporation on 21 January 2013. By a letter dated 21 January 2013 the Plaintiff informed the co-operative society that it had received the IOD for revised plans for construction by the utilization of TDR to the extent of 1.5 FSI. On 3 May 2013 the Collector, Mumbai Suburban District passed an order confirming that the area of the suit plot is 4474 sq. mtrs.
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11. The suit has been instituted by the developer essentially to seek enforcement of the development agreement and the subsequent supplemental agreements in modification thereto. It is now an admitted position that initially on the date of the suit 91 out of 120 flat owners had entered into tripartite agreements with the developer. During the pendency of the proceedings before the Learned Single Judge, two further members have also entered into agreements. During the pendency of the Appeal and after the order of the Learned Single Judge, three further members have entered into agreements. In consequence, it is not in dispute that 96 members of the co-operative society have supported the redevelopment. In the Appeals before the Court, there are 25 Appellants : 14 Appellants and 11 Appellants respectively in the two Appeals.
Of the 11 Appellants, in the second of the Appeals 4, all of them have received payment from the developer for alternate accommodation pending the redevelopment. But, they have not entered into tripartite agreements. Two of the Appellants have since signed the tripartite agreement. Fourteen Appellants in the first of the Appeals have neither signed a tripartite agreement nor have taken the money for alternate accommodation. The admitted position on the record is thus that an overwhelmingly large majority of the flat owners has consented to the redevelopment, acted in pursuance of the agreement for redevelopment of the co-operative society and have vacated the flats in their occupation.
12. The Learned Single Judge, in these circumstances, has by the impugned order of 16 September 2013, appointed the Court Receiver as Receiver of the suit property; directed the Plaintiff to furnish a bank guarantee to the co-
operative society as envisaged in the agreement and to make payment to the non-cooperating members as agreed in the agreement on or before 3 October 2013. The co-operative society has been directed to handover possession of the flats which are in its possession to the Court Receiver, who in turn has been directed to handover possession to the Plaintiff for commencing the work of redevelopment. The non-cooperating members who are yet to execute the tripartite agreements have been directed to execute them on or before 3 October 2013 and to handover possession by that date of their flats to the Court Receiver 4 Appeal (Lodg.) 391 of 2013 ::: Downloaded on - 27/11/2013 20:23:14 ::: PNP 8/15 APPL390-3.10 so as to facilitate the work of redevelopment. In the event that the non- cooperating members fail to do so, the Receiver has been directed to take forcible possession, if necessary, with police assistance and to handover the flats to the developer.
13. Counsel appearing on behalf of the Appellants submits that -
(i) The Plaintiff was at all material times aware of the area of the plot being less than 5474 sq. mtrs. and hence, there was no justification on the part of the developer to reduce the area of the flats by 80 sq. ft. for each member;
(ii) There is no material to indicate that the building of the co-operative society is dilapidated and in need of redevelopment;
(iii) At this stage, it is an admitted position that while the Municipal Corporation has issued an IOD, no commencement certificate has been received and even an IOD has been restricted to an FSI of 1.5;
(iv) In the absence of a commencement certificate, there was no justification for directing the members of the co-operative society to vacate their flats particularly having regard to the provisions of Section 45 of the Maharashtra Regional Town Planning Act 1966;
(v) The IOD which has been issued by the Municipal Corporation is for a building comprising of stilts and five floors whereas the permission which has been received from the Airports Authority of India would enable the construction of only four floors and hence, it may not be possible to accommodate all the members of the society in the redeveloped building;
(vi) Under the development agreement the liability to vacate the individual flats was only after the issuance of a full IOD by the Municipal Corporation and though this has been varied in the second supplemental agreement dated 3 December 2012, there is no reason or justification to direct the members to vacate at this stage;
(vii) The basis of the second supplemental agreement was that as a result of the reduction in the area of the plot from 5474 sq. mtrs. to 4474 sq. mtrs., there would be a consequential reduction in the area available for allotment to the members of the society. This assumption is incorrect because while on the one hand there was undoubtedly a reduction in the area of the plot, at the same time as a result of introduction of fungible ::: Downloaded on - 27/11/2013 20:23:14 ::: PNP 9/15 APPL390-3.10 FSI, the developer obtained an additional 1131 sq. mtrs. against the payment of a premium for the fungible FSI. Hence, there was no reason or justification to allow the developer to reduce the carpet area of each flat by 80 sq. ft. ostensibly on the ground that there has been a reduction in the area of the plot.
14. While we consider the submissions which have been urged on behalf of the Appellants, a brief recapitulation of some of the salient aspects of the matter is necessary. When the co-operative society invited tenders for the project of redevelopment, that was on the admitted basis that the buildings of the society were old, dilapidated and in need of redevelopment. The Plaintiff was unanimously appointed as developer at the SGBM which was held on 27 June sq. mtrs., 2010. Besides the fact that the tender notice initially postulated an area of 5474 recitals of the development agreement as well as its substantive clauses, more particularly clauses 5 and 7(i) proceeded on the basis that the total area available for redevelopment was 5474 sq. mtrs. It was on this foundation that the development agreement was entered into on 6 March 2011.
15. Now, it is not in dispute that there was an objection in regard to the actual area of the plot since, according to the State Government the area of the plot was not in fact 5474 sq. mtrs., but 4474 sq. mtrs. That was the basis on which the society entered into the second supplemental agreement with the developer.
Prior to the execution of the second supplemental agreement on 3 December 2012, an SGBM was held on 25 November 2012 to approve the draft agreement. Drafts of the second supplemental agreement as well as of the individual tripartite agreements were forwarded to the members of the society when the meeting was convened and nearly twenty of the Defendants were present at the meeting. The second supplemental agreement dated 3 December 2012 postulates that members with an existing area of 280 sq. ft. would receive alternate accommodation admeasuring 478 sq. ft., while members with an existing area admeasuring 220 sq. ft. would receive alternate accommodation admeasuring 397 sq. ft. If the area of the plot were to be 5474 sq. mtrs., the available FSI and TDR together would amount to 10948 sq. mtrs. Though the plot area stood reduced from 5474 sq. mtrs. to 4474 sq. mtrs., as a result of the introduction of fungible FSI, the total developable area stands at 12080 sq. mtrs.
::: Downloaded on - 27/11/2013 20:23:14 :::PNP 10/15 APPL390-3.10 (representing FSI of 1, TDR of 1 and fungible FSI of 0.7). The developer would be required to pay a premium to the Municipal Corporation for the fungible FSI, which the Court has been informed would work out to approximately Rs.8 Crores. What the second supplemental agreement essentially does is to allot a share of the additional area which becomes available as a result of the fungible FSI between the developer and the co-operative society. In consequence, notwithstanding the reduction in the plot area from 5474 sq. mtrs. to 4474 sq. mtrs, the members of the society with existing flats of 220 sq. ft. and 280 sq. ft. would be entitled to permanent alternate accommodation admeasuring 397 sq. ft. and 478 sq. ft. respectively. The decision to accept such a proposal, as the record before the Court would indicate, is a carefully considered decision of the members of the co-operative society in a Special General Body Meeting.
Significantly a challenge to the resolution of the co-operative society was sought to be instituted before the Co-operative Court only after the suit before this Court was instituted and a few days before the Notice of Motion was to come up for hearing and final disposal before the Learned Single Judge. No orders have been passed by the Co-operative Court in those proceedings.
16. Now it is in this background that the Court must evaluate whether the Learned Single Judge was justified in issuing directions with a view to effectuate the project of redevelopment. The record before the Court would prima facie, at the interlocutory stage of the proceedings in the suit, indicate that :-
(i) Every single decision of the co-operative society was taken by the general body of members;
(ii) The decisions of the co-operative society were at meetings which were well attended and where the proposal under consideration was brought to the notice of the members much prior to the meetings and was discussed and debated;
(iii) The original development agreement between the developer and the co-
operative society was unanimous and there is no dispute either about that agreement or in regard to the first supplemental agreement which has been accepted by the objecting members who are parties to these Appeals;
(iv) The Special General Body Meeting of the co-operative society of 30 September 2012 which led to the execution of the second supplemental ::: Downloaded on - 27/11/2013 20:23:14 ::: PNP 11/15 APPL390-3.10 agreement was a meeting at which among other members, nearly twenty of the objecting Defendants attended;
(v) Even thereafter, the only objecting member who has filed an affidavit in the first of the two Appeals 5 requested the other members of the co-
operative society to accept the modification in view of the reduction in the area of the plot;
(vi) Prior to the SGBM of November 2012 drafts of the second supplemental agreement and of the individual tripartite agreement were circulated to all members and nearly twenty of the objecting Defendants attended the meeting;
(vii) Well over 90 of 123 flat owners have executed agreements and have vacated the flats in their possession. Moreover, 11 Appellants in
(viii) Appeal (Lodg.) 391 of 2013 accepted interim compensation;
The challenge before the Co-operative Court came to be raised in June 2013 when the Notice of Motion was ripe for hearing;
(ix) The reduction which is contemplated of 80 sq. ft. of carpet area by the second supplemental agreement cannot be regarded as unconscionable since it was occasioned by a reduction in the area of the plot and which in any event has been compensated by the subsequent enhancement and restoration of the area of permanent alternate accommodation as a result of fungible FSI.
17. The submission of the Appellants that the developer in the present case was aware of the reduction in the plot area from 5474 sq. mtrs. to 4474 sq. mtrs. has, in the view of the Learned Single Judge, been found to be incorrect. However, we are of the view that the issue is clearly a non-sequitur since by all accounts, right from the inception of the tender, leading upto the execution of the development agreement, parties proceeded on the basis that the area of the plot was to be 5474 sq. mtrs. The subsequent reduction in the area of the plot led to a situation where the calculations which were assumed on the basis of the original plot area had to undergo a change and to take into account the reduction in the plot area. A conscious decision was taken by the members of the co- operative society in their interest and unless the Court were to come to the conclusion that the decision was fraudulent or an attempt by a small minority to 5 Appeal (Lodg.) 390 of 2013.
::: Downloaded on - 27/11/2013 20:23:14 :::PNP 12/15 APPL390-3.10 aggrandise itself at the cost of the majority, the Court would ordinarily defer to the will of the majority of the members of the co-operative society. Nothing has been indicated to the Court to hold that the decision which was consciously taken was vitiated by fraud. As regards the point of time at which the members of the co-operative society are required to vacate their flats, it was unanimously envisaged in the development agreement that the members would vacate their existing tenements only upon the issuance of a full IOD. This was subsequently modified by clause 4 of the second supplemental agreement under which inter alia the members were to handover possession to the developer subject to the issuance of an IOD for 1.5 FSI. That condition has admittedly now been fulfilled since the Municipal Corporation has issued an IOD for an FSI of 1.5. The IOD issued by the Municipal Corporation envisages that the commencement certificate will be issued after the existing buildings have been demolished. That is the premise on which the Municipal Corporation has issued its IOD.
18. The Appellants have during the course of the hearing relied upon the provisions of the Maharashtra Ownership of Flats (Regulations of the Promotion of Construction, Sale, Management and Transfer) Act 1963. According to the Appellants, it is necessary for the developer to enter into agreements complying in every respect with the provisions of the Act. On the other hand, it has been urged on behalf of the developer that the provisions of the Act or in any event a large body of those provisions would have no application, having regard to the fact that there is no title which the developer has to convey to the co-operative society, (the title vesting always with the society); the developer has been appointed as the contractor for constructing flats for the co-operative society which the society would then handover to its members and there is no occasion for the developer to sell any flat to the members of the co-operative society.
19. In our view, it is not necessary at the interlocutory stage for this Court to render an adjudication on this aspect of the matter since the order that we propose to pass in the Appeal should in our view safeguard the legitimate concerns of the flat owners based upon the provisions of the MOFA which are invoked. The essential concern of the flat purchasers is that the tripartite agreement states that the members of the co-operative society shall not impede or object the right of the developer to make amendments and alterations in the ::: Downloaded on - 27/11/2013 20:23:14 ::: PNP 13/15 APPL390-3.10 sanctioned plans, save and except for the permanent alternate accommodation as agreed to be provided to the members and to the further condition that any such alternation would not affect (i) the area or (ii) the location of the permanent alternate accommodation alloted to the members. On this basis, it has been submitted that the developer would be at liberty to change the specifications or amenities which are provided to the flat purchasers. During the course of the hearing and to allay any such apprehension, the learned senior counsel appearing on behalf of the developer has stated before the Court that the developer shall not, for any reason whatsoever alter the existing floor plans where the Appellants are to be provided alternate accommodation or alter in any manner whatsoever the specifications or amenities which have been agreed to be provided to the Appellants. We record and accept the assurance.
20. The second aspect of the grievance of the Appellants is that the Airports Authority of India has granted its permission for a height which at the present stage would not be sufficient to allow the construction of the fifth floor. According to the Appellants, two of the Appellants are to be accommodated on the fifth floor, though one of them has entered into a tripartite agreement since the order of the Learned Single Judge. The apprehension of the Appellants is that should the Airports Authority not grant its permission for the extension of the construction to the fifth floor, those members of the society who are to be accommodated on the fifth floor would be left in the lurch. In order to allay the apprehension, learned senior counsel appearing on behalf of the developer has made a statement on instructions that in the event that no permission is received from the Airports Authority for the construction beyond the fourth floor, the two Appellants who are proposed to be accommodated on the fifth floor shall in any event be provided with permanent alternate accommodation between the first and fourth floors of the proposed building to obviate any grievance in that regard.
21. Finally, the apprehension of the Appellants is that the order of the Learned Single Judge does not indicate any modalities for the payment of stamp duty and for the registration of the tripartite agreement on an expeditious basis, in the absence of which the Appellants may be left at the mercy of the developer. In order to meet this grievance, it has been agreed before the Court that the stamp duty in respect of the basic area and the additional free area is to be borne by ::: Downloaded on - 27/11/2013 20:23:14 ::: PNP 14/15 APPL390-3.10 the developer, while the stamp duty component in respect of the area to be purchased by the flat owners would be borne by the flat owners concerned. The developer has agreed before the Court through the learned senior counsel that all the agreements shall be lodged for adjudication of stamp duty within three days of execution. On receipt of the order of adjudication, payment of stamp duty shall be effected within a period of one week in terms of the respective shares of the parties. The developer has unconditionally undertaken to lodge the documents for registration forthwith thereafter. All parties have agreed to co-operate in the expeditious lodgment of the documents for registration. Learned senior counsel appearing for the developer has also agreed that each of the tripartite agreements shall annex a copy of the plot layout and the floor plan. The registration charges shall be borne as envisaged by the parties in the development agreement. We also record the statement made by the learned senior counsel appearing on behalf of the co-operative society that the co-operative society shall also abide by the statements which have been made by the developer before the Court.
22. As we have noted earlier, the Appeals were initially filed by a group of 25 Appellants. During the pendency of the Appeals, two Appellants (Appellants 3 and 8 in Appeal (Lodg.) 391 of 2013) executed a tripartite agreement. That left 23 Appellants with grievances before the Court. Even out of the 23 Appellants, all except two Appellants viz. Appellants 1 and 4 in Appeal (Lodg.) 391 of 2013 have agreed to accept the agreements between the society and the developer subject to the safeguards which have been introduced in this order of the Court. In the circumstances, we have dealt with the submissions which were urged as aforesaid on behalf of the First and Fourth Appellants in Appeal (Lodg.) 391 of 2013. The Court has been informed that in this batch of appeals, save and except for these two Appellants, the remaining Appellants have ceased to be in the fray. The safeguards to be introduced in the order of the Court were extensively discussed during the course of the submissions of Counsel. Counsel for the Appellants informed the Court on instructions that in both the Appeals, only two Appellants have chosen to contest, the others having agreed to enter into tripartite agreements having regard to the safeguards introduced in the order of the Court.
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24. Counsel appearing on behalf of the Appellants sought some reasonable time to vacate. The Court has been informed that as of date save and except for six flat owners, all others have vacated. We extend time to vacate until 17 October 2013. Learned senior counsel appearing on behalf of the developer has stated that the tripartite agreements would be executed even before premises are vacated.
The Appeals are accordingly disposed of. There shall be no order as to costs.
In view of the disposal of the Appeals, the Notices of Motion in the Appeals do no survive and are accordingly disposed of.
ig (Dr. D.Y.Chandrachud, J.)
(M.S. Sonak, J.)
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