Delhi High Court
Municipal Corporation Of Delhi Through ... vs Smt. Usha Devi Sharma W/O Shri Ved ... on 30 January, 2006
Equivalent citations: 127(2006)DLT275
Author: Madan B. Lokur
Bench: Chief Justice, Madan B. Lokur
JUDGMENT Madan B. Lokur, J.
1. The Appellant is aggrieved by the judgment and order dated 23rd May, 2005 passed by a learned Single Judge in WP (C) 3280/2004
2. The appeal is an example of how a citizen can be compelled to litigate due to sheer harassment by officers of the State.
3. The Respondent (writ petitioner) had purchased the 2nd floor of K-1, Kailash Colony, New Delhi in 1991 through a registered sale deed. The respondent was living in a room with an asbestos cement roof, which is temporary in nature. She submitted building plans on 3rd February, 2000 to the Appellant for making a sanctioned construction. Despite several visits to the office of the Appellant, no action was taken on the application. This led the Respondent to file CW 6670/2003 in this Court, which was disposed of on 20th October, 2003 with the following direction:-
Rule.
With the consent of learned counsel for parties the matter is taken up for final hearing.
The grievance of the petitioner is that the application submitted by the petitioner on 03.02.2000 in respect of Property No. K-1 Kailash Colony, IInd Floor New Delhi, for sanction of the plan has not been decided.
In view of the limited nature of grievance, it is directed that a decision be taken on the application of the petitioner within a maximum period of one month from today, if not already taken and the same be communicated to the petitioner within two weeks thereafter. In case the decision has already been taken, the said decision be communicated to petitioner within 15 days from today.
The writ petition stands disposed of in the aforesaid terms.
dusty to learned counsel for the parties.
4. Subsequent to the order passed by this Court, the Appellant passed an order to the effect that the plans could not be sanctioned since they were not signed by the other co-owners of the entire plot, that is, the owners of the ground and first floors. It was also mentioned in the rejection letter that the plans were rejected earlier on the same ground. According to the Respondent the earlier rejection was not received and that is why she had filed CW 6670/2003.
5. In any case, after the rejection of the building plans on the ground that they were not signed by the other co-owners of the property, the Respondent filed a writ petition in this Court in which it was prayed that the rejection of the building plan was contrary to law and a mandamus be issued to the Appellant to sanction the building plans.
6. By the impugned judgment and order, a learned Single Judge held that the rejection of the building plan was not warranted in law and the Appellant was directed to process the application for sanction in accordance with the judgment of the Court and pass an order within four weeks.
7. Feeling aggrieved, the Appellant has preferred this appeal under Clause X of the Letters Patent.
8. At the outset, it may be mentioned that a similar issue appears to have arisen in CW 3535/2001 which was decided by another learned Single Judge on 11th March, 2003 in which it was held as under:-
Once the property is segregated into different portions and mutated accordingly, there cannot be any requirement of all the co-owners to sign the building plans. If the plot and the building are both co-owned, then only the requirement for such co-owners to sign may at all arise. The segregation of interest of the different co-owners is recognized by the respondent Corporation by mutation of the different portions in individual names of different persons. The fate of an individual owner cannot be dependent on the pen of a persons, who happens to the owner of a different portion of the building. Thus, there cannot be any requirement of signatures of all the co-owners.
9. The learned Single Judge took note of the above decision but added some other reasons for agreeing with the writ petitioner. The learned Single Judge after examining the provisions of the Building Bye-laws, 1983 and on an analysis thereof came to the conclusion, with which we agree, that there is no requirement that if the owner of a flat or a floor in a property intends to put up some construction, he must obtain a no objection certificate from the other flat owners. As long as separate ownership of different flats is permissible in law, each owner is responsible for the construction that he makes. If the construction is contrary to law, the Appellant is entitled to demolish it but if the owner of the flat wishes to make some construction and applies for sanction in accordance with law, the Appellant cannot reject it on the ground that the owners of other flats should give their no objection. It is quite clear from the Building Bye-laws that other owners have no concern with the property of a particular owner as long as that owner makes construction thereon in accordance with the Building Bye-laws after obtaining sanction. The insistence of the Appellant that the other co-owners of the property, namely, the owner of the ground floor and the first floor must give their no objection is not warranted by any provision of the Building Bye-laws, nor was any such Bye-law brought to our notice.
10. We see no reason to interfere with the order passed by the learned Single Judge. The appeal is dismissed. The Respondent is entitled to costs of Rs. 5,000/- payable by the Appellant within four weeks from today. In compliance with the order of learned Single Judge the Appellant is directed to process the papers of the Respondent in accordance with law and take a decision on the building plans within four weeks from today.