Bright Buildwell Private Limited ... vs State Of U.P. And 8 Ors.
2015 Latest Caselaw 1765 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

                                                                                  
 
Court No. - 32
 

 
Case :- WRIT- C No. - 43113 of 2015
 

 
Petitioner :- Bright Buildwell Private Limited (Consortium)
 
Respondents :- State of U.P. and others
 

 
Counsel for Petitioner:- Sri Anil Kumar Goswami &  
 
                                         Ms.Farha Faiz
 
Counsel for Respondents:- C.S.C., Sri Pankaj Shukla,
 
                                                 Sri Santosh Kumar & Sri Pankaj 
 
                                                 Agarwal
 

 
Hon'ble Rakesh Tiwari,J.

Hon'ble Mukhtar Ahmad,J.

Heard learned counsel for the parties and perused the record.

The petitioner is challenging the impugned order dated 26.6.2015 passed by respondent no.7, District Magistrate, Hapur, District Hapur. The petitioner has further prayed a writ of mandamus restraining respondent no.2, Uttar Pradesh Power Transmission Corporation Limited, Lucknow from laying down Transmission line or carrying out any works in connection thereto over land relating to khasra nos. 709, 739, 686, 687, 707Ka, 707Kha, 689Ka, 689Kha, 690Ka, 690Kha, 699-Meen, 700-Meen, 701-Meen, 704-Meen and 706 at village Accheja, Hapur.

For ready reference, the relevant portion of the order dated 26.5.2015 is quoted below:-

" eSa0 ,Dly bUVjus'kuy fj;fyVh fy0 ds izkFkZuk i= fnukad 03&12&2014 dk voyksdu fd;kA bl izkFkZuk i= esa Hkh mUgksaus vius izkFkZuk i= fnukWd 11&05&2015 esa mBk;s x;s lHkh fcUnqvksa dk mYys[k djrs gq, oSLVuZ ;w0ih0 ikoj Vªkalfe'ku dkjiksjs'ku fy0 dks gkbZVsa'ku ykbZu dzkl djus vFkok iksy yxkus ls lacaf/kr dk;Z u djus gsrq funsZ'k nsus dk vuqjks/k fd;k gSA

eSaus mijksDr of.kZr la;qDr tkap vk[;k dk ijh'khyu fd;kA eS0 ,Dly b.Vjus'kuy fj;fyVh fy0 }kjk Vkmuf'ki ds fodkl gsrq vko';d yS.M ,lsEcyh dj [email protected] dh Mh0ih0vkj0 ij gkiqM+&fiy[kqok fodkl izkf/kdj.k ls vuqeksnu djuk FkkA lacaf/kr dEiuh us vkt rd gkiqM+&fiy[kqok fodkl izkf/kdj.k ls Mh0ih0vkj0 ij vuqeksnu fj;fyVh fy0 ds i{k esa tkjh ykbZlsal ftldk lgh ykbZlasl la[;k [email protected]@,pihMh,@09 fnukad 25&11&2009 gS] ftldh oS/krk fnukad 24&11&2011 Fkh] dk uohuhdj.k yxHkx 3 o"kZ 7 ekg dh vof/k O;rh; gks tkus ds mijkUr Hkh ugha djk;k x;kA ftlls ;g fu"d"kZ fudyrk gS fd og dze'k% Vkmuf'ki dk fodkl vkxs ugh djuk pkgrh Fkh blfy, mlus vius ykbZlsal dk uohuhdj.k ugha djk;kA ;fn ,d ckj dks ;g eku Hkh fy;k tk;s fd eSa0 ,Dly b.Vjus'kuy fj;fyVh fy0 ogkW Vkmuf'ki dk fodkl djuk Hkh pkgrh gS rks Hkh tufgrkFkZ fd;s tk jgs dk;Z dks jksdk tkuk vuqfpr gh ugh U;k;laxr Hkh ugha gSA

;gkW ;g Hkh mYys[k djuk lehphu gksxk fd mPp U;k;ky; bykgkckn }kjk ;kfpdk la0 [email protected]] c`t jkt cuke ;w0ih0 ikoj dkjiksjs'ku fy0 esa ikfjr vkns'k ds ifjis{; esa fctyh dEiuh dks ;g vf/kdkj gksxk fd og gj txg [kEcs yxk ldrk gS vkSj blds ckjs esa dksbZ vkifRr ugha dj ldrk gSA fctyh dEiuh dks gkbZVsa'ku ok;j ds [kEcs yxkus dk vf/kdkj izkIr gS vkSj dksbZ Hkh O;fDr bldk fojks/k ugha dj ldrk gSA dsoy tks dkuwuu eqvkotk curk gS] og eqvkotk gh fn;k tk;sxkA

mijksDr of.kZr la;qDr tkap vk[;k ds ifjis{; esa ikjs"k.k ykbZuksa ds fuekZ.k ds lEcU/k esa dk'[email protected]&Lokfe;ksa dks ikjs"k.k ykbZu ds fuekZ.k ds iwoZ lwfpr djus] muds [email protected] ds {kfrxzLr gksus dh fLFfkr esa izfriwfrZ ,oa lacaf/kr fu;eksa ds laca/k esa v/kh{k.k vfHk;Urk] m0iz0 ikoj Vªzkalfe'ku dkjiksjs'ku fy0 fo|qr ikjs"k.k e.My] xkft;kckn dks vk[;k izLrqr djus gsrq funsZf'kr fd;kA v/kh{k.k vfHk;Urk] m0iz0 iko Vªkalfe'ku dkjiksjs'ku fy0 fo|qr ikjs"k.k e.My] xkft;kckn us mDRk ds lEcU/k esa viuh vk[;k i=kad 2047 fnukWd 25&06&2015 miyC/k djk;hA viuh vk[;k esa mUgksaus vafdr fd;k fd%&

m0iz0 ikoj VªkUl0 dkjiksjs'[email protected]; ykbZlsUlh }kjk Hkkjrh; VsyhxzkQ ,DV 1885 ¼ Indian Telegraph Act 1885½ esa fn;s funsZ'kksa ds vuqlkj gh ikjs"k.k ykbZuksa dk fuekZ.k fd;k tk jgk gSA Hkkjrh; VsyhxzkQ ,DV 1885 ds fu;e 10 ds lUnHkZ esa fo|qr vf/kfu;e 2003 ds fu;e 164 esa Hkh ikjs"k.k ykbZuksa ds fuekZ.k ds lEcU/k esa vko';d funsZ'k fn;s x;s gSA fo|qr vf/kfu;e 2003 esa fn;s x;s funsZ'kkasa dk 'krizfr'kr ikyu fd;k tk jgk gSA fo|qr vf/kfu;e 2003 ds fu;e 164 ds vuqlkj ikjs"k.k ykbuksa ds fuekZ.k ls iwoZ Hkw&Lokfe;ksa dks lwfpr djus dk dksbZ izkfo/kku ugh gSA

"As per Section 164 of the Electricity Act, 2003 with Section 10 of the Indian Telegraph Act, 1885 recognized the absolute owner of the Transmission licensee to proceed with placing of electric supply lines or electric polls for the transmission of electricity on or over the private lands subject to the right of the owner/occupier to claim compensation if any damage is sustained by him by reason of placing of such electric supply lines. In other words, neither the acquisition of the lands is necessary nor there is any need for consent of owner or occupier."

fo|qr ea=ky; Hkkjr ljdkj ds fnukad 18&04&2006 dh vf/klwpuk esa fn;s x;s funsZ'kksa dk ikyu Hkh ikjs"k.k ykbZuksa ds fuekZ.k esa fd;k tk jgk gSA blds vuqlkj HkwLokfe;ksa dk ykbZu fuekZ.k ls iwoZ fu/kkZfjr vof/k ds vUnj lwfpr fd;k tk jgk gSA lkFk gh ;g Hkh Li"V djuk gS fd bl vf/klwpuk ds fu;e 3 ds mifu;e 4 ds vuqlkj^^ bl fu;e dh dksbZ ckr fo|qr vf/kfu;e 2003 dh fu;e 164 ds v/khu fdlh vuqKfIr/kkjh dks iznRr 'kfDr;ksa ij izHkko ugh MkysxkA^^

tgkWa rd fdlh ikjs"k.k ykbZu ds fuekZ.k ds {kfriwfrZ dk iz'u gS miksDr fu;eksa ds vuqlkj Hkwfe izfriwfrZ ugh dh tkuh gSA ykbZu ds fuekZ.k ds nkSjku HkwLokfe;ksa ds Qly {kfr dh izfriwfrZ jktLo [email protected] vf/kd`r vf/kdkjh mRrj izns'k ljdkj ds lR;kiu ds i'pkr dh tkrh gSA

tgkWa rd 765 ds0oh0 gkiqM+&eSuiqjh ikjs"k.k ykbZu ds yksds'ku la[;k 104 ds HkwLokfe;ksa dks lwfpr djus ,oa Qly dh {kfriwfrZ dk iz'u gS] yksds'ku ij QkmUMs'ku ds fuekZ.k ds iwoZ mRrj izns'k ikoj VªkUlfe'ku ,oa dk;Znk;h laLFkk }kjk HkwLokeh dks O;fDRkxr :i ls lwfpr d;k x;k Fkk rFkk fnlEcj 2014 ls ysdj vizSy 2015 ds chp HkwLokeh ds lkFk yksds'ku ua0 104 ,oa blds vkxs rFkk ihNs ds yksds'kuksa dk LFkyh; fujh{k.k dj HkwLokfe;ksa dks rduhdh :i ls ikjs"k.k ykbu ds fuekZ.k esa fdlh izdkj ds ifjorZu u gksus dh lEHkkO;rk ls voxr djk fn;k x;k Fkk rFkk muls dk;Z izkjEHk djus dh ekSf[kd :i ls lgefr Hkh ys yh x;h FkhA yksds'ku ua0 104 ds HkwLokeh }kjk eSllZ czkbZV fcYV cSy iz0fy0 }kjk d`f"k dk;Z gsrq vf/kd`r eSfjuksa bUMLVªht fy0 gkiqM+ dks fyf[kr lwpuk QkmUMs'ku ds fuekZ.k ls iwoZ nh x;h gS rFkk QkmUMs'ku fuekZ.k ds dkj.k Qly dh gqbZ {kfriwfrZ vf/kd`r izfrfuf/k dks izkIr djk nh x;h gSA izkfIr dh izfr layXu gSA

eSa0 ,Dly b.Vjus'kuy fj;fyVh fy0 dks eq[; :i ls ;g vkifRr gS fd lacaf/kr dk;Znk;h laLFkk dks /kkfjr Hkwfe ij fo|qr Vªkalfe'ku Vkoj ds vf/k"Bku ls iwoZ mlls lgefr izkIr djuk vko';d Fkk] tks lacaf/kr dk;Znk;h laLFkk }kjk muls izkIr ugha dh x;hA bl lEcU/k esa la;qDr tkWp lfefr dh vk[;k ,oa v/kh{k.k vfHk;Urk] m0iz0 ikoj Vªkalfe'ku dkjiksjs'ku fy0 fo|qr ikjs"k.k e.My] xkft;kckn dh vk[;k i=kad 2047 fnukad 25&06&2015 esa foLr`r ppkZ dh tk pqdh gS] ftldk ;g fu"d"kZ fudyrk gS fd ,slh vuqefr dh vko';drk lacaf/kr dk;Znk;h laLFkk dks eSa0 ,Dly b.Vjus'kuy fj;fyVh fy0 ls izkIr djus dh vko';drk ugh Fkh] tks mlus ugh yh D;ksafd og ml Hkwfe dh Lokeh gh ugha gS ftlds lEcU/k esa og lgefr izkIr djus dks vko';d crkrs gSaA tgka rd HkwLokeh ls lgefr izkIr djus dk iz'u gS] mlds lEcU/k esa v/kh{k.k vfHk;Urk] m0iz0 ikoj Vªkalfe'ku dkjiksjs'ku fy0 fo|qr ikjs"k.k e.My] xkft;kckn us viuh vk[;k fnukWd 25&06&2015 esa mYys[k fd;k gS fd Hkw&Lokeh ls ekSf[kd :i ls lgefr Hkh ys yh x;h FkhA yksds'ku ua0 104 ds HkwLokeh }kjk eSllZ czkbZV fcYV cSy iz0fy0 }kjk d`f"k dk;Z gsrq vf/kd`r eSfjuksa bUMLVzht fy0 gkiqM+ dks fyf[kr lwpuk QkmUMs'ku ds fuekZ.k ls iwoZ nh x;h gS rFkk QkmUMs'ku fuekZ.k ds dkj.k Qly dh gqbZ {kfriwfrZ vf/kd`r izfrfuf/k dks izkIr djk nh x;h gSA ;fn Hkwfe Lokfe;ksa dks dksbZ vkifRr fuekZ.k ds lEcU/k esa gksrh rks og {kfriwfrZ dh /kujkf'k dks Lohdkj gh ugha djrsA muds }kjk {kwfriwfrZ izkIr djuk v/kh{k.k vfHk;Urk] m0iz0 ikoj Vªkalfe'ku dkjiksjs'ku fy0 fo|qr ikjs"k.k e.My] xkft;kckn dh vk[;k fnukWd 25&06&2015 esa mfYyf[kr bl rF; dh gh iqf"V djrk gS fd Hkw&Lokeh ls ekSf[kd :i ls lgefr ys yh x;h FkhA vkosnd dh ekax U;k;ksfpr izrhr ugha gksrh gSA

mDr foospuk ds vk/kkj ij eSa bl fu"d"kZ ij igqWpk gwW fd eS0 ,Dly b.Vjus'kuy fj;fyVh fy0 dh vksj ls izLrqr izkFkZuk i= fnukWd 03&12&2014] 18&12&2014 ,oa 11&05&2015 tufgrkFkZ fufeZr fd;s tk jgs fo|qr midsUnz ds fuekZ.k dh mi;ksfxrk] vko';drk ,oa le;c)rk ds n`f"Vxr vk/kkjghu gksus ds dkj.k iks"k.kh; ugha gS rFkk fujLr fd;s tkus ;ksX; gSA

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vr% la;qDr tkap lfefr dh mijksDr vk[;k ,oa v/kh?k.k vfHk;Urk] m0iz0 ikoj Vªkalfe'ku dkjiksjs'ku fy0 fo|qr ikjs"k.k e.My] xkft;kckn dh vk[;k fnukWd 25&06&2015 ds vk/kkj ij Jherh Qjgk QSt ,MoksdsV] ek0 mPpre U;k;ky;] ubZ fnYyh }kjk eS0 ,Dly b.Vjus'kuy fj;fyVh fy0 dh vksj ls izLrqr izkFkZuk [email protected];kosnu fnukafdr 3&12&2014] 18&12&2014 ,oa 11&5&2015 fujLr fd;s tkrs gSaA pwafd bl izdj.k esa HkwLokfe;ksa dks {kfriwfrZ dk Hkqxrku fd;k tk pqdk gS blfy, eS0 ,Dly b.Vjus'kuy fj;fyVh fy0 dks dksbZ {kfriwfrZ Hkh fu;ekuqlkj ns; ugh gksrh gSA bl vkns'k dh ,d izfr Jherh Qjgk QSt ,MoksdsV ] ek0 mPpre~ U;k;ky;] ubZ fnYyh dks Hksth tk;sA i=koyh ckn vko';d dk;Zokgh vfHkys[kkxkj esa lafpr dh tk;sA

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The petitioner is a consortium company working with another consortium company M/s Excel International Realty Limited having its registered office at F-22 Main Wazirabad Road, Khajurikash, Delhi. It is incorporated under the provisions of Companies Act, 1956. The petitioner's company is a registered developers with the Hapur Pilkhwa Development Authority, Hapur (hereinafter referred to as the 'HPDA'), which has been constituted under Section 3 of the U.P. Urban Planning Development Act,1973. The company applied to the HPDA for grant of licence of integrated township in village Accheja at Hapur as the petitioner had proposed to develop an integrated township over the property in question, which was to be developed in accordance with the Government orders dated 21.5.2005, 29.12.2005 and 28.4.2006. The proposed integrated township over the property in question had sanctioned of the Government of U.P. therefore, the petitioner applied for grant of licence, which was accordingly, granted by HPDA vide letter dated 25.11.2009 for a period of two years.

It appears that under the draft Master Plan 2021 published by HPDA, the area in question was earmarked for industrial use. The petitioner filed objection and sought conversion of lands use from industrial to residential in order to enable the petitioner to execute the project in terms of the licence granted to it.

It further appears that the petitioner has not deposited the amount of conversion charges except giving assurances that he is ready to deposit the same. Even Master Plan for integrated township has not been sanctioned and the licence which was granted to the petitioner on 25.11.2009 stood expired on 24.11.2011.

It also appears from the record that respondent no.2 is a State Transmission Utility as defined under Section 67(2) of the Electricity Act, 2003 and at present respondent no. 8 is laying down 765 Kv High Tension Transmission Line between Mainpuri to Hapur.

The petitioner contends that respondent no.8 in collusion with respondent no.9 is in the process to erect a high voltage transmission line between Mainpuri to Hapur and aforesaid high voltage transmission line between Mainpuri and Hapur is being shifted in collusion with respondent nos. 8 and 9 and they are shifting it from scheduled location of Tower no. 105 as shown in green ink to new changed location of tower no. 105 as shown in Annexure-2 to the supplementary affidavit.

Learned counsel for the petitioner also submits that notices were served upon a third person in collusion with respondent nos. 8 and 9 and with another person and neither compensation has been paid to the petitioner's company nor any notice has been served upon it; that the District Magistrate, Hapur, respondent no.7 had formed a committee consisting of respondent nos. 3,4,5 and 6, who are said to be defaulters and that respondent no.9 misinterpreted to the provisions of law with regard to letter no. 2047 dated 25.6.2015, which is quoted in the last portion of the impugned order dated 26.5.2015.

It is argued that a perusal of letter dated 27.3.2015 issued from the office of respondent no.3 would clearly show that permission has been granted to change the line against the sanctioned route map on which respondent no.8 wants to start work on a fabricated route map.

It is lastly argued by the learned counsel for the petitioner that from perusal of letter dated 9.4.2015 issued by respondent no.5 to respondent no.3 it appears that in the aforesaid work all the responsibilities relating to structural stability of the polls are of respondent no.3, who is working under respondent no. 9 and that if scheduled location of tower no. 105 has been shifted to new changed location of tower no. 105, structural stability of the land in question would be effected.

Sri Pankaj Shukla, learned counsel appearing for respondent nos. 2,3,4, 8 and 9 raised an objection that the petitioner has an alternative remedy available to the petitioner under Section 67 (4) of the Electricity Act, 2003, as award has already been made in this matter and compensation of the land has also been given to the land owners.

Sri Pankaj Agarwal, learned counsel for respondent no.8 submits that he has been informed today that suit for the same cause of action being Suit No. Nil of 2015, Bright Buildwell Pvt. Limited versus U.P. Power Corporation Ltd. and others, is already pending in the Court of Civil Judge (Senior Division), Hapur, therefore, this writ petition for the same cause of action will not be maintainable.

Learned counsel for the petitioner has vehemently denied of either having received the compensation or the petitioner having filed the aforesaid suit.

After hearing learned counsel for the parties and on perusal of the record we find that the licence of the petitioner for development of integrated township had already been expired on 24.11.2011 and that the company had offered for depositing the money towards renewal fee but neither the amount has been deposited nor the licence of the petitioner has been renewed. If there is any question of change of structural stability, it would be the responsibility of respondent nos. 6 and 8 to take care of the same while shifting the location of tower in question. We are sure that if there is any change in the location of tower, the respondents should take care that structural stability of the tower would not be effected.

Sri Pankaj Agarwal, learned counsel for respondent no.8 submits that there is absolutely no change in structural stability and it is a matter of fact which cannot be decided by this Court under Article 226 of the Constitution of India.

The formation of the Committee by respondent no.7 for holding an enquiry into the matter and submission of the report by the aforesaid alleged defaulter members is wholly vague merely because the SDM was the trainee officer at that time, hence it would be sufficient to hold that she was incompetent to submit the report.

The petitioner, in our opinion, has no right after its licence has expired, to legally maintain this writ petition particularly, after the enquiry report has been submitted by the Enquiry Officer.

For all the reasons stated above, the writ petition is dismissed. No order as to costs.

Dated 12..8.2015

CPP/-