M/S. Mangla Hospitality Limited vs Thestateofmaharashtra And Anr
2016 Latest Caselaw 1563 Bom

                                                                     904-WP.1059.2013.doc


      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
          ORDINARY ORIGINAL CIVIL JURISDICTION




                                                                           
                       WRIT PETITION NO. 1059 OF 2013
                                   WITH
                      NOTICE OF MOTION NO. 391 OF 2015




                                                   
     M/s. Mangla Hospitality Limited               }
     A company incorporated under                  }




                                                  
     the provisions of Companies Act,              }
     1956 and having its office at                 }
     163-C, Mittal Tower, Nariman                  }
     Point, Mumbai 400 021                         }       Petitioner




                                       
                      versus
                             
     1. The State of Maharashtra    }
     Through its Revenue Department }
                            
     2. The Superintendent, City                   }
     Survey and Land Records,                      }
     having office at 1s floor, Old                }
     Custom House, Fort,                           }
      

     Mumbai 400 001.                               }       Respondents
   



     Mr. G. V. Murti with Mr. Mohan Rao i/b.
     M/s. Murti and Associates for the
     petitioner.





     Mr. Mohit P. Jadhav - AGP for respondent
     nos. 1 to 4.


                                   CORAM :- S. C. DHARMADHIKARI &





                                            P. D. NAIK, JJ.

DATED :- APRIL 16, 2016

ORAL JUDGMENT :-

With the consent of both sides, we take up the petition

for final hearing.

J.V.Salunke,PA

904-WP.1059.2013.doc

2) This petition under Article 226 of the Constitution of

India discloses as to how a innocuous request and from parties

like the petitioner is not granted by the authority under the

Maharashtra Land Revenue Code, 1966.

3) The facts which are undisputed are that there is a plot

of land together with building standing thereon, more particularly

described in para 3 of the petition. The petitioner points out as to

how that land was leased under an indenture of lease dated 29 th

June, 1940 and registered on 11 th July, 1940 under serial

number 3077 executed by the Governor of Bombay referred to as

the lessor and one Mr. Jhaverchand Nemchand Mehta and his

wife Smt. Bai Shantagauri as lessees. These were styled as joint

tenants in the said document. By another indenture of lease

dated 23rd November, 1943 and registered on 29 th February,

1944, the then Governor of Bombay referred to as lessor and the

lessees let out on lease another piece and parcel of land

admeasuring 688 square yards in the name of the joint tenants.

Both these properties, styled as, City Survey No. 1742 and City

Survey No.1/1742 have been transferred, in the records of

Superintendent, City Survey and Land Records, in the name of

these joint tenants. It is stated that Jhaverchand Mehta died on

16th March, 1989 and after his death, the properties devolved

J.V.Salunke,PA

904-WP.1059.2013.doc

upon the widow by right of survivorship, they being joint tenants,

as a result of which, the right, title and interest in the said

properties got merged with her share already standing in her

name and that is how she claims to be entitled to the leasehold

rights. Even the widow Bai Shantagauri died on 24 th July, 1997

leaving behind her last Will dated 13 th December, 1995, which

was later on probated. We are not concerned with how the

property thereafter was claimed, simply because, what we find is

that the petitioner entered the scene on the basis of a document

stated to be executed in its favour. It claims that this property

ought to have been mutated in its name. The petitioner has

stated in the petition that the Deed of Assignment dated 15 th

December, 2006 registered on 13th March, 2007 transferred the

property in the name of three persons. Thereafter they executed

a deed of assignment. On the strength of this, the petitioner

claims to be a lawful assignee. The petitioner claims that all these

transactions were brought to the notice of the second respondent

by letter dated 13th march, 2007 and on receipt of this letter on

19th June, 2007, the second respondent called upon the petitioner

to furnish and submit certain documents. That letter was replied

on 25th June, 2007. The petitioner only requested that its name

be mutated in the Property Register Card (PR Card) pertaining to

the above properties.

J.V.Salunke,PA

904-WP.1059.2013.doc

4) It is the case of the petitioner that from 2007 to 2012,

no steps have been taken. The petitioner is only requesting for

entering its name in the Property Register Card. It also relied

upon another order passed in similar circumstances by the

Divisional Commissioner, Konkan Division on 29 th September,

2005 in the case of M/s. Sewri Land Company Private Limited.

The petitioner submits that despite forwarding a copy of this

order, the second respondent has not complied with its request

and which is pending from 2007. It is in the above circumstances

that we called upon the State to explain as to why this request of

the petitioner has not been granted.

5) There is no affidavit in reply. From what one can

gather and from the annexures to the writ petition is that there is

some communication from the office of the Collector and District

Magistrate, Mumbai City with the Principal Secretary (Revenue),

Government of Maharashtra. In that, the case of the petitioner is

referred and what one can find is that the Collector purports to

inform the Principal Secretary that the plot of land/properties

have been a subject matter of lease and obtained from the then

Governor General in Council. The benefit of these leases is being

claimed by several parties. The benefit of the lease is now being

claimed by the petitioner and what possibly disturbs the Collector

J.V.Salunke,PA

904-WP.1059.2013.doc

is that the land and the properties would be used for commercial

purpose. If that is the user or purpose intended, then, the

Government would suffer a loss if the lease rentals remain frozen.

The Government must also obtain some benefits and in the form

of unearned income. If the benefit of the lease is being claimed by

several parties, then, unless the Government's interest is

protected, it would not be proper to take the steps as are

requested. We find that the Collector intends to recover a sum of

Rs.14,37,46,827/- as unearned income and only then the transfer

in the name of the petitioner, on certain terms and conditions,

will be recorded.

6) We have been noticing that such stand has been taken

by the Collector and the State in several cases. We have never

been shown any law, rule or regulation in nature thereof

whereunder a request of the nature made and simply to mutate

the name of somebody like the petitioner in the Property Register

Card can be refused on the ground and particularly referred

above. If the State desires to recover money because the property

belongs to it and is valuable and scarce and people intent to

exploit and use it for commercial purpose without passing on the

benefits of such user to the State, then, the State must

demonstrate that in law the request as above can be withheld or it

J.V.Salunke,PA

904-WP.1059.2013.doc

can be refused unless compliance is made with the State's

directions. There must be a provision in law to withhold the

request and on the ground mentioned above. One of us (S. C.

Dharmadhikari, J.) in a Division Bench had an occasion to

consider a somewhat identical controversy and after noting the

rival contentions, the Bench held thus:-

"4.While we maintain our directions and ad-interim order to mutate the name of the petitioner No. 2 in the Property Register Card, we clarify that it would

be open for the State and even after compliance with our directions, to initiate such proceedings as are

permissible in law, including issuance of a notice to recover the sum styled as "unearned income". We had granted that liberty on 1st April, 2016, itself but

we clarify further that the ad-interim order and directions to mutate the name of petitioner No. 1 in the Property Register Card shall not preclude the State and the Collector concerned from initiating such measures as are permissible in law, including

issuance of notices so as to calculate and determine the unearned income. Of course, on receipt of such

notices, it would be open for the petitioners to resist them and by pointing out that the legal issue is completely settled in favour of the petitioners by two judgments of this Court delivered in the case of jaikumari Amarbahadur Singh & Ors. vs. State of

Maharashtra through the Secretary, Revenue and Forests Department & Anr., reported in 2009 (2) BCR 407 and prior thereto on 20th July, 2006, in Writ Petition No. 2476 of 2003, Vinod Harkishan Gupta vs. Minister for Revenue, State Government, Government of Maharashtra & Ors.

5. We also clarify that that any steps taken by the respondent shall not prevent both sides from raising the primary legal contention as is raised in the writ petition. Equally, any adverse orders may be impugned by the petitioners and subject to this primary challenge. We clarify that our ad-interim order and direction must be complied first and thereafter whatever steps may be taken in terms of the above."

J.V.Salunke,PA

904-WP.1059.2013.doc

7) We do not think that a different view can be taken in

the present facts and circumstances. The State cannot refuse the

request of the petitioner in writing simply because the State

desires to recover some moneys. If the State has any law, rule or

regulation permitting it to recover any sum as unearned income,

then, reserving that right and the remedy in that behalf, it can

always grant the request of the petitioner. We have noted that in

the teeth of the Division Bench judgments of this court, the

request of the petitioner cannot be withheld or kept in abeyance

indefinitely. Hence, we pass the following order:-

(i) Rule is made absolute in terms of prayer clause (a).

(ii) The petitioner's request to enter its name in the Property Register Card shall be accepted and its name be

mutated within a period of 4 weeks from today. We

clarify that this would be without prejudice to the rights and contentions of the State to initiate any proceedings for recovery of unearned income. If that is permissible in

law, then, the State can proceed to recover it.

(iii) We also clarify that when we record that the facts in the petition are undisputed, we only refer to the

documents executed in relation to the property and the land in question. How the contents thereof are to be interpreted and if that raises any issue of right, title and interest in the immovable property, then, that can be adjudicated irrespective of any entries in the Property Register Card and mutation of the petitioner's name therein.

J.V.Salunke,PA

904-WP.1059.2013.doc

(iv) The writ petition is allowed in the above terms.

(v) We impose costs quantified at Rs.50,000/- on the

respondents for refusing the request of the petitioner,

because there is absolutely no explanation why that has not been accepted and acted upon. The refusal is without any valid reason or explanation. We do not think that the

State can get away by such conduct and in cases after cases. Therefore, we are constrained to impose costs. The costs are imposed also because precious judicial time of

this court has been wasted.

8)

The learned AGP requested us not to impose costs in

this case. However, this is not the first time that this court is

faced with such litigation. If from one order or one authoritative

pronouncement by this court the State has not learnt any lesson

and refuses to mutate the name of the applicant (petitioner) in

the Property Register Card, but forces it to move this court, then,

we cannot accede to the request of the learned AGP not to impose

costs. The request is refused.

9) In the light of the disposal of the writ petition, the

notice of motion does not survive and stands disposed of as such.

             (P.D.NAIK, J.)            (S.C.DHARMADHIKARI, J.)





     J.V.Salunke,PA