Bombay High Court
S.D. Corporation Pvt. Ltd vs Additional Collector /Appellate ... on 15 October, 2016
Bench: R.M. Savant
(901)-WP-1734-16.doc.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.1734 OF 2016
1. S. D. Corporation Pvt. Ltd., ]
a Company incorporated and registered ]
under the provisions of the Companies ]
Act, 1956 and having its office at ]
SP Centre, 41/44, Minoo Desai Marg ]
Colaba, Mumbai 400 005 ]
Through its Authorized Signatory ]
Mr. Sachin Pashilkar ]..Petitioner
Versus
1. Additional Collector/Appellate Officer ]
Having office at Old Custom House ]
1st Floor, Shahid Bhagatsingh Road ]
Fort, Mumbai 400 001. ]
2. Dy. Collector, ]
Encroachment Removal & ]
Competent Authority ]
Colaba Division, Mumbai-400 001. ]
3. New Jaiphalwadi SRA Co-operative ]
Housing Ltd. Building No.B2 B-9, CS No. ]
Tardeo, Mumbai 400 034. ]
4. Smt. Prabha Daya Kharwa ]
Age: Adult, Occ: Nil ]
Residing at Room No.1407, ]
Building No.B-9, New Jaiphalwadi ]
Co-operative Housing Ltd. Tardeo ]
Mumbai 400 034 ]..Respondents
Mr. G. S. Godbole i/by Mr. T. D. Deshmukh for the Petitioner.
Ms. Kavita N. Solunke, AGP a/w Mr. M. A. Sayed, AGP for the
Respondent Nos.1 & 2.
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(901)-WP-1734-16.doc.
CORAM : R. M. SAVANT, J.
DATE : 15th OCTOBER, 2016
ORAL JUDGMENT
1 At the outset the Learned Counsel for the Petitioner seeks
deletion of the Respondent No.3 from the cause title of the Petition as in
the context of the challenge raised it is a formal party. Leave granted.
Amendment to be carried out forthwith.
Rule. Having regard to the nature of the challenge raised
made returnable forthwith and heard.
3 The writ jurisdiction of this Court is invoked against the
order dated 30.05.2016 passed by the Appellate Authority i.e. the
Additional Collector, Mumbai City, by which order, the Appeal filed by the
Petitioner herein came to be dismissed and resultantly, the revised
Annexure-II dated 14.12.2015 declaring the Respondent No.4 herein as
"eligible" came to be confirmed.
4 Shorn of unnecessary details a few facts can be stated thus :-
5 The Petitioner herein is implementing the Slum
Rehabilitation Scheme under Development Control Regulation 33(10) of
the Development Control Regulations, 1991. The said scheme is being
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implemented for members of three societies of slum dwellers namely,
New Jaiphalwadi CHS, Nav Maharashtra CHS and Janta Hill CHS who
are all situated on the same plot of land. In so far as the eligibility of the
slum dwellers is concerned, pursuant to a survey carried out an
Annexure-II came to be issued on 21.08.1996 wherein the husband of the
Respondent No.4 one Daya Shankar Kharwa was shown as not eligible
qua structure No.445 which he claimed to be his structure. Similarly, one
Smt. Jaliben Narottam Umarwanshi was also shown as not eligible qua
structure No.430. The relevant extract of the said Annexure-II has been
annexed to the Petition. It seems that thereafter a corrigendum came to
be issued on 05.10.1996 to the said Annexure-II on 21.08.1996, whereby
the husband of the Respondent No.4 i.e. said Daya Shankar Kharwa was
shown as eligible with respect to the said structure No.445. In view of his
eligibility, the said Daya Shankar Kharwa has been allotted a permanent
alternate accommodation being Room No.1407 in rehab building No.B-9
in the said scheme.
6 The controversy involved in the present Petition is as regards
the entitlement of the Respondent No.4 who is the wife of the said Daya
Shankar Kharwa to an allotment qua the structure No.430 in respect of
which the original occupant as indicated above was one Smt. Jaliben
Umarwanshi. It seems that the said Smt. Jaliben Umarwanshi expired on
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28.07.1996. The Respondent No.4 herein laid a claim for being eligible
for a permanent alternate accommodation in lieu of the said structure on
the basis of a Power of Attorney and an affidavit dated 21.03.1996
executed by the said Smt. Jaliben Umarwanshi. It is her case that in terms
of the said Power of Attorney and affidavit she has purchased occupancy
rights in respect of the said structure No.430. The Respondent No.4 also
claimed to be eligible on the basis of the affidavit and Power of Attorney
dated 11.06.2001 executed by Shri. Dalsukhbhai Surti and Shri.
Hasmukhbhai Surti who according to her are the heirs of the said Smt.
Jaliben Umarwanshi. The said claim of the Respondent No.4 was rejected
by the Slum Rehabilitation Authority by order dated 22.09.2011 on the
ground that her name did not appear in the Annexure-II and therefore
she was ineligible in respect of the said structure No.430. In view of the
fact that the claim for eligibility of the Respondent No.4 in respect of
structure No.430 had been rejected. The Petitioner herein preferred an
application under Section 3Z of the Maharashtra Slum Areas
(Improvement, Clearance and Redevelopment) Act, 1971 (For short "the
Slum Act") seeking eviction of the Respondent No.4. The Respondent
No.2 herein i.e. the Deputy Collector (Encroachment/ Removal), Mumbai
City passed an order dated Nil June 2014 directing the eviction of the
Respondent No.4 on the ground that she has failed to prove that the
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structure occupied by her was in existence prior to 01.01.2000 which is
the cut-of date. Upon this, the Respondent No.4 preferred an Appeal
under Section 35 of the Slum Act being Appeal No.328 of 2014 before
the Respondent No.1 herein i.e. the Additional Collector who at the
relevant time was the Appellate Authority. The Additional Collector
rejected the said Appeal by his order dated 16.02.2015 and the ground of
rejection was that the husband of the Respondent No.4 has already been
allotted a permanent alternate accommodation for structure No.445 and
therefore the Respondent No.4 who is his wife could not seek permanent
alternate accommodation in respect of structure No.430. As a result of
the dismissal of the Appeal filed by the Respondent No.4 against the
order passed by the Deputy Collector (Encroachment/Removal), the
Authorities issued an eviction notice to the Respondent No.4 on
21.02.2015 and thereafter on 24.02.2015 the structure of the Respondent
No.4 i.e. structure being No.430 of the Respondent No.4 came to be
demolished.
7 It seems that after the structure of the Respondent No.4 was
demolished, the Respondent No.4 once again applied for being declared
as eligible by filling up the pink form and thereby seeking a revision in
the Annexure-II, which as indicated above had already been issued long
back. The Respondent No.2 pursuant to the pink form filled up by the
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Respondent No.4 by order dated 14.12.2015 revised the Annexure-II and
declared the Respondent No.4 eligible in respect of the structure No.430
in respect of which structure the Respondent No.4 was earlier declared as
ineligible. The said order dated 14.12.2015 revising the Annexure-II
resulted in the Petitioner herein filing an Appeal being No.40 of 2016
before the Respondent No.1 i.e. the Appellate Authority. Amongst the
grounds on which the order dated 14.12.2015 passed by the Respondent
No.2 was challenged, was the ground based on the order dated
16.02.2015 passed by the same Appellate Authority in the earlier round.
The Respondent No.1 i.e. the Appellate Authority by the impugned order
dated 30.05.2016 has dismissed the Appeal filed by the Petitioner herein
and thereby confirmed the order dated 14.12.2015 passed by the
Respondent No.2. Significantly, in the impugned order though a reference
has been made to the order dated 16.02.2015 passed by him in the
earlier round, the efficacy of the said order or the consequences of the
said order on the Appeal filed by the Petitioner herein has not been
considered. The Appellate Authority as can be seen from the impugned
order has referred to various documents which were produced by the
Respondent No.4 herein which are the same documents on the basis of
which the Respondent No.4 was declared ineligible in the earlier round.
As indicated above, it is the said order dated 30.05.2016 passed by the
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Respondent No.1 i.e. Appellate Authority which is taken exception to by
way of the above Petition.
8 The principal contention of the Learned Counsel appearing
for the Petitioner Mr. G. S. Godbole was that the Appellate Authority
could not have dismissed the Appeal filed by the Petitioner in the light of
the earlier order passed by him being the order dated 16.02.2015. The
Learned Counsel would contend that there was no change in
circumstances for the Appellate Authority to take a different view than
the one taken by it earlier whilst rejecting the Appeal filed by the
Respondent No.4 by order dated 16.02.2015. The Learned Counsel would
contend that though a reference has been made to the said order dated
16.02.2015, the said order has not been dealt with by the Appellate
Authority in the impugned order.
9 Per contra, the Learned AGP Mr. M. A. Sayed and the
Learned Counsel for the Respondent No.4 Mr. Bhujbal sought to support
the impugned order, but not with any deal of conviction.
10 Having heard the Learned Counsel for the parties, I have
considered the rival contentions. At this stage, it would be relevant to
refer to the affidavit filed by the Respondent No.1 herein pursuant to the
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directions issued by this Court. The only explanation given by the
Respondent No.1 in the affidavit filed by him is that the copy of
corrigendum dated 05.10.1996 issued to the Annexure-II dated
21.08.1996 was not before him and what was before him was the
Annexure-II dated 23.03.2004 in respect of structure No.38 of Nav
Maharashtra CHS Ltd., wherein the husband of Respondent No.4 has
been declared ineligible. The said stand taken by the Respondent No.1
herein would be dealt with a bit later.
11 In the instant case, as indicated above, the husband of the
Respondent No.4 has been declared as eligible pursuant to the
corrigendum dated 05.10.1996 issued to the Annexure-II originally issued
on 21.08.1996. On account of the said eligibility of the husband of the
Respondent No.4 he has already been allotted a permanent alternate
accommodation being room No.1407 in rehab building No.B-9 in the said
scheme. In so far as the Respondent No.4 is concerned, she lays a claim
to the said room No.430 of which the original occupant was the said Smt.
Jaliben Umarwanshi, on the basis of the affidavit and Power of Attorney
executed by the said Smt. Jaliben Umarwanshi as also the affidavit and
Power of Attorney executed by her heirs. However her claim for being
declared as eligible was rejected by the Slum Rehabilitation Authority by
order dated 22.09.2011. The said order as indicated above was carried in
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Appeal by the Respondent No.4 which Appeal as indicated hereinabove
came to be dismissed by the Respondent No.1 by order dated 16.02.2015.
Apart from reiterating the reason given by the Slum Rehabilitation
Authority for rejecting the claim of eligibility made by the Respondent
No.4, the Respondent No.1 has dismissed the Appeal on the ground that
the husband of the Respondent No.4 has already been allotted a
permanent alternate accommodation in the rehab scheme.
The underlying principle in rejecting the said Appeal was
therefore that a member of a family was entitled to only one allotment
and cannot claim multiple allotments on the basis of being declared
eligible in respect of some other structures. However in spite of the said
adjudication having taken place, whereby the Respondent No.4 has been
declared ineligible qua structure No.430 the Respondent No.4 chose to
fill in the pink form which is the modality provided to the slum dweller
for applying for eligibility and for participating in the slum scheme. The
Respondent No.2 herein notwithstanding what had happened in the
earlier round surprisingly deemed it appropriate to make the Respondent
No.4 eligible and thereby has taken a stand which is contrary to the stand
taken in the earlier round. The matter has been compounded further by
the Respondent No.1 by dismissing the Appeal filed by the Petitioner
herein against the order passed by the Respondent No.2. Significantly,
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though his own order dated 16.02.2015 was relied upon in support of the
challenge to the order dated 14.12.2015 passed by the Respondent No.2,
the Respondent No.1 has not dealt with the said order and has thereby
failed to take into account the consequences that flow out of the said
order as regards the claim for eligibility made by the Respondent No.4.
13 Now coming to the stand taken by the Respondent No.1 to
justify the impugned order dated 30.05.2016 passed by him. In my view,
the stand taken by the Respondent No.1 is not at all convincing and has
been taken to somehow justify the impugned order dated 30.05.2016
passed by him. The Respondent No.1 is a Senior Officer in the hierarchy
of Revenue Officers and now as per the designation mentioned in his
affidavit is the Managing Director of one of the Government of
Maharashtra Corporations. It is therefore expected of the Respondent
No.1 that he is aware of the basic legal niceties. The Respondent No.1
therefore ought to have been aware of the impact that his order dated
16.02.2015 would have on the claim for eligibility made by the
Respondent No.4. However the Respondent No.1 in my view has failed in
his duty as an Appellate Authority and has dismissed the Appeal without
considering the efficacy of his order dated 16.02.2015 and for reasons
which are not germane to the issue of the eligibility of the Respondent
No.4. In my view therefore a note of caution is required to be issued to
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the Respondent No.1 to be careful in future whilst exercising quasi
judicial powers.
14 In view of the fact that the consequences of the order dated
16.02.2015 passed by the Respondent No.1 were not taken into
consideration by him, the impugned order dated 30.05.2016 would have
to be quashed and set aside and is accordingly quashed and set aside and
the Appeal is relegated back to the Appellate Authority for a de-novo
consideration of the Appeal in terms of the observations made
hereinabove. Needless to state that the contentions of the parties are kept
open for being urged before the Appellate Authority. The Petition is
allowed to the aforesaid extent. Rule is accordingly made absolute with
parties to bear their respective costs.
15 Parties to appear before the Appellate Authority on
17.11.2016 at 3.00 p.m.
[R.M.SAVANT, J]
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