Rajiv Goela And Anr. vs Delhi Development Authority
2011 Latest Caselaw 774 Del

        IN THE HIGH COURT OF DELHI AT NEW DELHI

                                 W.P.(C) 9326/2009

                                       Reserved on: 31st January, 2011
                                       Decision on : 9th February, 2011

       RAJIV GOELA AND ANR.                       ..... Petitioners
                    Through: Mr. Sachin Chopra, Advocate.


                       versus


       DELHI DEVELOPMENT AUTHORITY                 ..... Respondent
                    Through: Mr. Rajiv Bansal, Advocate.


       CORAM: JUSTICE S. MURALIDHAR

       1. Whether Reporters of local papers may be
            allowed to see the judgment?                            No
       2. To be referred to the Reporter or not?                   Yes
       3. Whether the judgment should be reported in Digest?       Yes

                                JUDGMENT

09.02.2011

1. The prayer in this writ petition is for a direction to quash a demand of

Rs.53,39,816/- raised in a sale permission letter dated 15 th January, 2009

issued by the Respondent Delhi Development Authority (hereinafter referred

to as `DDA‟). The Petitioners seek a direction to the DDA to re-issue a

revised sale permission letter with the demand calculated on the basis of

rates prevalent on 24th March, 1978 in the areas adjoining the area in which

the property in question, that is at B-334, New Friends Colony, is situated.

2. In relation to the property in question, the DDA executed a lease deed on

2nd July, 1974 in favour of Shri D.N. Sharma for an amount of Rs.24,096.14.

Thereafter the father of the Petitioners, Shri Shyam Shankar Goela entered

into an agreement to sell dated 24th March, 1978 with one Shri D.N. Sharma

for sale of the property in question for a total sale consideration of

Rs.85,000/-. Annexure P-1 to the writ petition is a receipt, which

acknowledges payment by Shri Shyam Shankar Goela of a sum of

Rs.8,500/- and contains a clause that Shri Shyam Shankar Goela will pay the

balance amount of Rs.76,500/- "within 15 days from the date the plan is

approved by the DDA."

3. When Mr. D.N. Sharma did not perform his part of the obligations, the

father of the Petitioners filed a suit, Civil Suit No.129/1980, for specific

performance of the agreement to sell dated 29th March 1978. Suit

No.129/1980 was decreed by the learned Additional District Judge on 31st

March, 1987. The learned ADJ held that the agreement/receipt dated 24th

March, 1978 was a proper agreement to sell between the parties. The

defendants were directed to execute the sale deed in respect of the property

in question in favour of Shri Shyam Shankar Goela.

4. Shri D.N. Sharma and his son preferred an appeal being RFA

No.350/1987 in this Court. A show cause notice was issued by the DDA on

20th June, 1997 to Shri D.N. Sharma stating, inter alia, that it had come to

the notice of the DDA that Shri D.N. Sharma had "sold the plot to Shri

Shyam Shankar Goela without the prior permission of the lessor" and thus

committed breach of Clause II (6) (b) of the said sub-lease deed. This was

followed by further show cause notices dated 4 th March, 1998 and 6th

November, 1998 by the DDA to Shri D.N. Sharma.

5. Shri D.N. Sharma then filed Civil Writ Petition No. 898 of 1999 against

the DDA in this Court in which it was prayed that DDA should be restrained

from cancelling the sub-lease deed in view of the judgment dated 31 st

March, 1987 of the learned Additional District Judge in Suit No.129/1980.

In a reply filed to the said writ petition, the DDA accepted that there had

been an agreement dated 24th March, 1978 entered into between Shri D.N.

Sharma and Shri Shyam Shankar Goela, which mentions the sale

consideration as Rs.85,000/- and further that a sum of Rs.8,500/- had been

paid by Shri Shyam Shankar Goela to Shri D.N. Sharma as part payment.

6. RFA No. 350 of 1987 was dismissed by this Court on 4 th September,

2001. Thereafter Shri Vishwanath Sharma, son of Shri D.N. Sharma filed

Civil Appeal No.6700/2004 in the Supreme Court. The said appeal was

dismissed by the Supreme Court on 26th February, 2007. In its counter

affidavit and the additional affidavit filed in the Supreme Court, the DDA

stated that it was entitled to recover unearned increase („UEI‟) since the

property in question had been transferred through a sale receipt dated 24 th

March, 1978. It was maintained by the DDA that execution of the sale

receipt and other documents amounted to an illegal sale of the plot.

7. The Petitioners, as legal heirs of Shri Shyam Shankar Goela, applied on

30th April, 2007 to the DDA for mutation of the property in question in their

names and for extension of time of two years to construct a building on the

plot. Further applications were made on 17th and 18th July, 2007 by the

Petitioners for early action on the above request. Several reminders were

sent in the months of August, September, October and November, 2007. In

the meanwhile, Shri D.N. Sharma, through his legal heirs, filed an affidavit

in C.W.P.No.898/1999 in this Court seeking to withdraw the said writ

petition. Thereafter on 15th January, 2009, the impugned letter was issued

by the DDA granting sale permission subject to payment of Rs.53,39,816/-

on account of UEI being 50% in the value of the plot along with interest up

to 31st January, 2009.

8. An order dated 1st June, 2010 was passed by this Court which reads as

under:-

"1. The petitioners have filed the present petition seeking directions to quash the demand made by the DDA in the sum of Rs.53,39,816/- as raised vide sale permission letter dated 15.1.2009. During the pendency of this matter, present application has been filed by the petitioners seeking permission for mutation/ construction of building on the plot, on their depositing the entire amount, as demanded by the DDA, without prejudice to their rights and contentions.

2. Reply to this application has been filed. In paras 5 (a) to (d) of the reply, the stand taken by the DDA is as under:

a) On payment of Rs.63,41,042/- (Rs.53,39,816 on account of unearned increase interest upto 31.01.2009, demand which has already been raised vide letter dated 15.01.2009 and Rs. 10,01,216/- on account of further interest upto 14.06.2010), the

DDA will grant mutation of the premises in question in favour of the petitioners.

b) DDA will also grant extension of time later on as per the relevant policy.

c) Conversion can only be applied in respect of the built up property. DDA will process the case of the petitioners as per the conversion policy as and when the petitioners apply for conversion after completion of building on the plot in question subject to fulfillment of all the relevant formalities.

d) DDA will issue No Objection certificate only on clearance of all the outstanding dues by the petitioners towards DDA.

3. Counsel for the petitioners, on instructions from Mr. Rajiv Goela and Mr. Rahul Goela, petitioners, who are present in Court, submits that petitioners are willing to accept the terms and conditions as set out by the DDA in para 5 of the counter affidavit.

4. Accordingly, the present application is allowed. Petitioner shall deposit the amount, demanded by the DDA, within two weeks. DDA shall carry out the necessary mutation within a period of four weeks thereafter and also consider granting extension of time for carrying out construction. The petitioners shall make the deposit without prejudice to their rights and contentions and subject to final outcome of the writ petition.

5. Application stands disposed of."

9. In terms of the above order, the Petitioners paid the sum demanded

to DDA without prejudice to their rights and contentions.

10. Mr. Sachin Chopra, learned counsel for the Petitioners, relied upon a

Circular dated 16th August, 2005 whereby the DDA issued guidelines for

computing UEI. In para 1 of the Circular, it was stated that the crucial date

for determining the market rate for calculation of UEI would be the date of

the transaction, "whether in the form of sale/transfer/transfer of shares

etc......" It is submitted that the date of transaction should be taken to be the

date of the agreement to sell. Instead, the DDA has taken the date of the

trial court decree to be the relevant date for determining the UEI. The DDA

could not possibly go against its own guidelines and dispute the agreement

to sell, the validity of which has been affirmed up to the Supreme Court.

11. The stand of Mr. Rajiv Bansal, learned counsel appearing for the DDA is

that up to the time of the judgment and decree of the trial court dated 31 st

March, 1987, the transaction between the parties was incomplete. It is stated

that finality to the transaction was attained only after the order dated 26th

February, 2007 was passed by the Supreme Court, dismissing the Civil

Appeal No.6700/2004. It is submitted that instead of taking that date to be

the relevant date for the purpose of calculating UEI, the DDA has in fact

acted reasonably in taking the relevant date for that purpose to be 31 st March

1987. Consequently, the sale permission letter dated 15th January 2009 was

valid and did not call for interference. As regards the Circular dated 16th

August 2005, it is stated that since the transaction between the parties was

affirmed only when the trial court decreed the suit for specific performance,

the relevant date should be 31st March, 1987. It is submitted that any noting

to the contrary in the file of the DDA did not amount to the decision of the

DDA. Mr. Bansal submitted that a perusal of the receipt/agreement to sell

would show that the sale was, in fact, not yet complete as no plan has been

submitted to the DDA for its approval.

12. The above submissions have been considered. The idea of charging UEI

is to recover for the DDA a portion of the profit/gain earned by the allottee

of plot by virtue of a sale, which could even be an illegal sale. Usually, the

guideline value or prevalent market rate of properties in the locality would

be considered for determining whether the sale consideration shown in the

agreement to sell reflects the true market value for the purposes of

calculating the UEI. The difference between the sale consideration

calculated at such market value and the original premium charged for the

plot could give an indication of the profit earned for the purposes of

calculation of UEI.

13. It is not possible to accept the contention of the DDA that the date of

transaction in the present case should be taken to be 31 st March 1987, the

date on which the trial court decreed the suit for specific performance. No

doubt that the sale had to take place within 15 days from the date of approval

of the plan by the DDA. However, without sale permission being granted,

there was no question of the plan submitted by the Petitioners being

approved by the DDA. Therefore, everything hinges on the sale permission

to be granted by the DDA. The sale consideration appears on the agreement

to sell dated 24th March, 1978. For the purpose of calculation of UEI, the

date of transaction has necessarily to be taken to be the date of 24 th March,

1978, which indicates what the sale consideration is. It is not the DDA‟s

case that the sale consideration, as shown in the said document, is less than

the prevalent market rate as on that date. The parties had not agreed to any

higher sale consideration. It is not, therefore, possible to accept the

submission that the date of transaction can get shifted to some other date on

which the trial court decrees the suit for specific performance. The trial

court, in doing so, only affirmed that an agreement to sell was a valid

document and that a sale deed ought to have been executed in terms of such

an agreement to sell.

14. It was argued by Mr. Bansal that the words "sale/transfer/transfer of

shares etc....." occurring in para 1 of the Circular dated 16 th August, 2005

would not include the date of an agreement to sell since no transfer had

actually taken place by virtue thereof. This militates against the DDA‟s

understanding, as is evident from the affidavits filed by it in the proceedings

in the suit for specific performance, which went up to the Supreme Court.

The transfer in case emanates from the agreement to sell itself as that would

have logically led to the execution of the sale deed for which the Petitioners‟

father had to approach the Civil Court.

15. As regards the sale consideration, although the agreement to sell itself

indicates it to be Rs.85,000/-, the total consideration now stands increased

by virtue of the judgment of the Supreme Court dated 26 th February, 2007.

While dismissing the appeal filed by Shri Vishwanath Sharma, the Supreme

Court directed the Petitioners herein to pay a sum of Rs.5 lacs "as a matter

of good gesture". It was argued by Mr. Sachin Chopra, learned counsel for

the Petitioners that this was not meant to enhance the sale consideration but

was an additional sum paid by the Petitioners by way of a good gesture.

However, it is in this case that there cannot be an execution of the sale deed

in terms of the decree for specific performance without the Petitioners

paying the aforementioned additional sum of Rs.5 lacs to Shri Vishwanath

Sharma. For all practical purposes, therefore, the sale consideration should

be taken to be Rs.85,000/- plus Rs.5 lacs, i.e., Rs.5,85,000/-.

16. The DDA would, therefore, be justified in calculating the unearned

increase on the basis that the sale consideration for the property in question

is Rs.5,85,000/-.

17. Consequently, it is directed that the DDA will now issue a revised sale

permission by issuing the demand of unearned increase calculated on the

basis of the sale consideration being Rs.5,85,000/- with interest and other

charges calculated as per the DDA‟s policy.

18. The Petitioners have already made a deposit of the amount of

Rs.53,39,816/- together with interest. The balance amount, if any, after

calculating the unearned increase payable by them in terms of this order, will

be refunded to the Petitioners by the DDA together with simple interest @

6% per annum on the differential amount, within a period of four weeks

from today.

19. The writ petition is disposed of with the above directions.

S. MURALIDHAR, J FEBRUARY 09, 2011 vk