Mother Teresa Institute Of ... vs Delhi Development Authority
2011 Latest Caselaw 2846 Del

*          IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                               Reserved on: 05.05.2011
%                                                          Date of decision: 27.05.2011

+                               LPA No.1781 of 2006


MOTHER TERESA INSTITUTE OF
MANAGEMENT (REGD.)                                           ...APPELLANT
                   Through:                     Mr. P.V. Kapur, Sr. Advocate with
                                                Mr. Ankit Jain, Advocate


                                          Versus


DELHI DEVELOPMENT AUTHORITY            ...RESPONDENT
                  Through: Mr. Rajiv Bansal, Ms. Razia Ali &
                           Mr. Abhir Datt, Advocates.


CORAM:
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE SUDERSHAN KUMAR MISRA

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


SANJAY KISHAN KAUL, J.

1. A number of educational institutions filed writ petitions under Article

226 of the Constitution of India before this Court aggrieved by the non-

allotment of land to them at pre-determined rates under the Delhi

Development Authority (Disposal of Developed Nazul Land) Rules,

1981 (hereinafter referred to as the 'said Rules'). Such petitioners

included higher and technical institutes, schools and even hospitals.

The common case made out was that their applications for allotment of

Nazul land at pre-determined rates was at advanced stage after due

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clearance but on the eve of proposed allotment the policy was changed

and the land was now sought to be disposed of only by way of public

auction, which would imply much higher rates rather than the pre-

determined rates.

2. We may note at this stage that the said Rules have seen various

amendments, i.e. the position prevalent prior to 2002, amendments

made effective from 5.7.2002, amendments made effective from

9.12.2004 and amendments made effective from 19.4.2006. The said

Rules have been framed under the Delhi Development Act, 1957

(hereinafter referred to as the 'said Act') and Section 22 of the said Act

provides for the developed and un-developed land in Delhi to be placed

at the disposal of the DDA by the Central Government, which is known

as Nazul land.

3. We may add that the last amendment to the said Rules was carried out

post the judgement rendered by the learned single Judge of this Court,

which has been impugned in the present LPA since the policy decision

taken by the DDA on 15.12.2003 to dispose of Nazul land only by

auction was held contrary to Rule 5 of the said Rules and was, thus,

declared illegal and void. The lacuna found in the said Rules by the said

judgement whereby societies registered under the Societies Registration

Act were not to be covered by the policy decision of 15.12.2003 was

sought to be got over by the last set of amendments.

4. The challenge laid to the last set of amendments made effective from

19.4.2006 has been repelled by this Court in WP (C) No.2459-60/2005

titled Bhagwan Mahavir Education Society (Regd.) & Anr. Vs. DDA &

Ors. & other connected matters decided on 25.3.2011. It has been held

that under the existing Rules, it is the mode of auction which is _____________________________________________________________________________________________

available for disposal of the Nazul land for higher and technical

education institutes, schools and hospitals other than cases which fall

within the domain of Rule 5 read with Rule 20 of the said Rules and the

petitioners therein did not fall in that category.

5. We had recorded in our order dated 5.5.2011 that the challenge laid by

the DDA to the impugned judgement in LPA Nos.1114/2006,

1115/2006, 1117/2006, 1118/2006, 1123/2006, 1125/2006, 1640/2006,

1642/2006, 1646/2006, 1647/2006 was withdrawn by the counsel for the

DDA as in his view our judgement in Bhagwan Mahavir Education

Society (Regd.) & Anr. Vs. DDA & Ors. & other connected matters

(supra) protected the interest of the DDA. In fact, other LPAs filed by

private parties also stand withdrawn.

6. The appellant herein being one of the original petitioners is, however,

aggrieved with some part of the directions in the impugned order.

These directions relate to the DDA being required to identify sites it

intends to allot to societies, holding of draw of lots in case the number

of eligible societies are more than the plots or adopting some rational

criteria on the ground that plot No.15-X, Karkardooma, Delhi

measuring 0.5 acres was already earmarked for the petitioner and thus

that allotment should not be impaired by such direction. It is the

submission of the appellant in the appeal that once the appellant was

found entitled to allotment the DDA should have been directed to allot

the land already earmarked for the appellant society.

7. Learned counsel for the appellant, faced with the judgement in Bhagwan

Mahavir Education Society (Regd.) & Anr. Vs. DDA & Ors. & other

connected matters (supra) sought to distinguish the present case on its

own facts to contend that despite that judgement, the appellant herein _____________________________________________________________________________________________

would be entitled to the plot. The factual basis for the same is set out

hereinafter.

8. The appellant claims that it applied for allotment of land on 14.12.2000

and the Director of Higher Education, GNCTD sponsored the name of

the appellant for allotment of institutional land on 18.1.2001. It is the

case of the appellant that the Lieutenant Governor (for short 'LG')

approved the change of land use with a note on the relevant plan for

allotment on 1.11.2002 and plot No.15-X was earmarked for the

appellant. Such change of land use was to benefit three allottees, viz.,

the appellant, Missionaries of Charity and New Millennium Education

Society.

9. The appellant claims that allotment was made to Missionaries of Charity

on 15.1.2003 and that too without reference to the Institutional

Allotment Committee. The Institutional Allotment Committee made a

recommendation in favour of the appellant in February, 2003 but the

allotment letter was not issued. The allotment was also made in favour

of New Millennium Education Society on 6.3.2003.

10. The appellant claims that it has been subject to hostile discrimination as

initially the Director, Higher Education, GNCTD withdrew the

sponsorship for no reason, without any show cause notice on 13.4.2004.

The appellant succeeded in the challenge to the said action on WP (C)

No.6429/2004 decided on 6.5.2004 which, however permitted a

decision to be taken post a show cause notice. It is thereafter that a

show cause notice dated 17.5.2004 was issued by the Director, Higher

Education, GNCTD to which the appellant filed a response but the

decision went against the appellant on 16.6.2004. This decision was

then challenged in WP (C) No.11455/2004 and an amendment was _____________________________________________________________________________________________

issued on 29.9.2004 directing the DDA to process the case of the

appellant as per law.

11. There is really a dual plea raised by the appellant:

i. Inordinate delay in processing the application of the appellant

though the mandate of an office order No.F.1(60)/91 -

Istl./3027 dated 19.6.1991 is to complete all formalities

within three (3) months from the date of the application.

ii. A discriminatory treatment, as two other similarly situated

institutes had already been allotted land.

12. Learned counsel for the appellant submitted that it is only on filing of

the writ petition that the DDA for the first time took a stand in their

counter affidavit that in view of the policy decision dated 15.12.2003 to

make allotment only by auction and the consequent amendment to

Nazul Rules dated 9.12.2004, the case of the appellant could not be

processed for allotment. These Nazul Rules, of course, were

subsequently amended in 2006 as noticed aforesaid. It is the case of the

appellant that if the policy decision dated 15.12.2003 stood in the way

of the appellant, then allotment could not have been made to Lal

Bahadur Shastri Institue of Management, Ritanand Balved Education

Foundation and Central Government Industrial Workers Co-operative

House Building Society Ltd., who were allotted land after policy

decision.

13. The amended Rules were found not to apply to a society and this

deficiency was conceded by the learned ASG before the learned single

Judge and as recorded in the impugned judgement.

14. The appellant sought to rely upon the judgement in S.B. International

Ltd. & Ors. Vs. Assistant Director General of Foreign Trade & Ors. _____________________________________________________________________________________________

(1996) 2 SCC 439 to contend that the delay was malafide and that the

appellant was entitled to allotment despite the amendments carried out

to the Nazul Rules in the year 2006.

15. Learned counsel for the DDA, however, sought to repel the argument

advanced on behalf of the appellant. It was not disputed that the

appellant applied on 14.12.2000 for allotment of institutional land. The

proposal for modification in the lay out plan of facility centre 18,

Karkardooma was sent for approval of the competent authority vide

letter dated 30.9.2002. The LG approved the modifications vide order

dated 1.11.2002. The modifications were two-fold -

i. Conversion of a plot earmarked for a nursing home

measuring 2430 sq. mtrs. for Government/Institutional use.

ii. Plot Nos.14-X & 15-X earmarked for Guest Houses

measuring 1850 sq. mtrs. each and plot No.16-X earmarked

for Banquet Hall measuring 1900 sq.mtrs. to be converted to

educational institution.

16. It is out of the latter plots that a 2100 sq.mtrs. plot was sought to be

allotted to the New Millennium Education Society, plot measuring 1600

sq. mtrs. was approved for allotment to Missionaries of Charity and the

plot as claimed by the appellant. It is also not disputed that the

Institutional Allotment Committee recommended the case for allotment

on 13/17.2.2003 and the final proposal for allotment was made on

2.4.2003. The allotment of other two was proceeded with but an

impediment arose insofar as the allotment of plot to appellant is

concerned. A letter dated 7.4.2003 was received from Sister M.C.

Nirmala, Superior General, Missionaries of Charity addressed in

response to the Chairman of the appellant Society with a copy marked _____________________________________________________________________________________________

to the LG and the DDA raising serious objections about the use of the

name 'Mother Teresa'. The Missionaries of Charity claimed that the

name of Mother Teresa could be used only by them and land was being

allotted to them for carrying out different charitable works. However,

the plot adjacent to the land allotted to Missionaries of Charity was

sought to be allotted to the appellant, which was a commercial institute

under the name, Mother Teresa Institute of Management. This was

alleged to be a misuse of the name of Mother Teresa. Mother Teresa

herself in a statement released on 14.10.1984 had given the exclusive

right to control the use of her name to the Office of the Superior General

of the Missionaries of Charity. It is in this context that when the file of

the appellant was put up before the Commissioner (Land Disposal) a

query was raised on 16.4.2003 which resulted in a response being

sought from the appellant.

17. The appellant sent a reply dated 7.5.2003 to Sister Nirmala with a copy

marked to the DDA assuring that the Society would take necessary steps

to change the name. This change of name never took place and thus

another letter was received from the Missionaries of Charity on

2.6.2003 requesting that no allotment should be made to the appellant

till the appellant Society changed its name. The notings in the file of the

DDA on 5.6.2003, thus, record that in view of the assurance of the

appellant, the case be put up for presentation after the change of name

of the appellant Society. The appellant thereafter also never took any

steps to change the name and it is an undisputed position that the name

has not been changed even till date.

_____________________________________________________________________________________________

18. The aforesaid position, thus, continued to prevail till the decision of

15.12.2003 came into being whereafter no action for allotment was

taken.

19. The DDA has also explained the allotment to other two entities qua

whom the appellant is claiming parity. Insofar as the Missionaries of

Charity is concerned, it is stated that the Institutional Allotment

Committee recommended the allotment of land in its meeting held on

13.3.2002 (contrary to the allegation of the appellant). The LG granted

approval to the proposal of allotment on 4.4.2002 and the provisional

Demand-cum-Allotment Letter was issued on 26.4.2002 by the DDA

followed by a revised Demand-cum-Allotment letter dated 28.8.2002.

The plot No.14-X was identified by the Planning Department of the

DDA on 1.11.2002 and the final approval of the LG was granted on

23.12.2002. The perpetual lease deed was executed on 30.4.2003.

Thus, all actions relating to allotment stood concluded prior to the

decision of 15.12.2003.

20. Similarly, qua the New Millennium Educational Society, the proposal

for allotment of land was put up for approval of competent authority on

11.7.2002 and the LG approved the allotment on 31.7.2002. Pursuant to

the approval of the lay out plan on 1.11.2002 plot No.16-X was

identified by the Planning Department of the DDA on 17.12.2002 for

allotment. The LG approved the proposal on 17.2.2003 and the

provisional Demand-cum-Allotment letter was issued on 6.3.2003. The

perpetual lease deed was executed on 31.12.2003 but prior to the crucial

date of 15.12.2003 the allotment had been made.

21. Insofar as the appellant is concerned, the proposal was not put up for

approval of the LG in view of the objection raised by the Missionaries _____________________________________________________________________________________________

of Charity and no formal approval by the LG was made. The appellant

Society took no remedial action in pursuance to its assurance to the

Missionaries of Charity to change its name.

22. Learned counsel for the DDA has explained the position qua allotment

made to Lal Bahadur Shastri Institute of Management, Ritanand Balved

Education Foundation and Central Government Industrial Workers Co-

operative House Building Society Ltd., who are stated to have been

allotted land after the policy decision. Lal Bahadur Shastri Institute of

Management is stated to have been allotted 3000 sq. mtrs. of land on

24.10.2002 under the Orders of the Lieutenant Governor and the

demand-cum-allotment letter was issued on 22.11.2002. The physical

possession was handed over on 29.12.2003. However, in the meantime,

said Institute vide letter dated 06.01.2003 had requested for allotment of

at least 1 acre (4046 sq. mtrs.) of land and the Lieutenant Governor vide

letter dated 14.01.2003 had agreed to the allotment of 1 acre. Thus, the

matter was processed for allotment of additional land. The additional

1000 sq. mtrs. of land was sought to be allotted from the adjoining plot

and this proposal was approved by the Lieutenant Governor on

29.11.2004. On receipt of the modified plan for additional land, the

demand letter was issued on 12.05.2005 and possession was handed

over on 07.09.2005. It has, thus, been explained that the allotment of

3000 sq. mtrs. had already taken place, but only the additional land of

1000 sq. mtrs. was allotted after policy decision.

23. Similarly, in the case of Central Government Industrial Workers Co-

operative House Building Society Ltd., the allotment of land for

community halls was made at `1/- prior to the amendment of the Nazul

Rules on 19.04.2006 and the position is stated not to have changed even _____________________________________________________________________________________________

thereafter. The application for such allotment was received on

29.05.1998 and was recommended by the Institutional Allotment

Committee in its meeting held on 13.02.2003 and 17.02.2003, which

was approved by the Lieutenant Governor on 28.08.2004 and the

allotment letter was issued on 09.09.2004. The possession was handed

over on 11.04.2006 and lease deed was executed on 12.06.2006. This

allotment being at a fixed rate for community hall, the amendment to

Nazul Rules is stated to have no bearing to the matter in issue.

24. The last is the case of Ritanand Balved Education Foundation, which

has applied for allotment of land for senior secondary school vide

application dated 23.05.2000 in the area of Surajmal Vihar, Mayur

Vihar and Anand Vihar Institutional Area. The request of the society

was rejected vide letter dated 26.02.2002 as no land was available in the

area where allotment was sought. At request of the society, the

Planning Wing of DDA informed that land could be considered for

allotment in Mayur Vihar after sub-division of the plan. The case of the

society was placed before the Institutional Allotment Committee in its

meeting held on 13/17.12.2003 which recommended the case of the

society for allotment, but subject to sub-division. The allotment was,

however, held up for want of sub-division of the plot, which had to be

shared by two societies. The DDA received a clarification from the

Govt. of NCT of Delhi in respect of the sponsorship of 10.01.2002,

which was valid upto 10.01.2007. The case was processed for allotment

of land measuring 5670 sq. mtrs. and was approved on 21.05.2004. The

demand-cum-allotment letter was issued on 15.06.2004 and possession

was handed over on 01.07.2004. The lease was executed on

23.08.2004. However, in the meantime, vide the policy decision dated _____________________________________________________________________________________________

15.12.2003 all allotments had been put on hold and this allotment is,

thus, stated to be under a bona fide mistake. Thus, show-cause notices

dated 06.01.2010 and 15.03.2010 were issued to the said society to

which there was no response and, thus, the Lieutenant Governor

cancelled the allotment on 15.05.2010, which was communicated vide

letter dated 28.08.2010 to the society. The society, however, filed Writ

Petition (Civil) No. 6092/2010 challenging the cancellation of allotment

and by an Order dated 09.09.2010, coercive steps had been stayed.

25. On giving a thoughtful consideration to the matter, we are unimpressed

by the submissions made on behalf of the appellant. No doubt the case

for allotment of three entities was processed simultaneously, for which

even the lay out plan of facility centre No.18, Karkardooma was

modified. After the approval of the Institutional Allotment Committee,

the case had to be put up before the LG for final approval whereafter

only the occasion for issuance of allotment letter would arise.

26. In the case of Missionaries of Charity and New Millennium Educational

Society such allotment was made prior to the crucial date of 15.12.2003.

However, no allotment was made in favour of the appellant as the file

was not even put up to the LG. The reason for the same was the

objection raised by the Missionaries of Charity to the adoption by the

appellant of the name 'Mother Teresa'.

27. Learned counsel for the appellant cannot be permitted to plead that since

DDA had not raised this issue directly with the appellant, the appellant

did not change its name. The Missionaries of Charity had, in fact, a

direct communication with the appellant and had marked copies to the

competent authorities inter alia seeking restraint against the allotment of

land to the appellant till such time the appellant changed its name. The _____________________________________________________________________________________________

appellant, in fact, assured vide its letter dated 7.5.2003 to the

Missionaries of Charity that it would do the needful. The appellant was,

thus, fully conscious of the fact that its allotment was being jeopardized

on account of its name. The appellant despite this assurance took no

steps. The file of the appellant was kept in abeyance as per note dated

5.6.2003 awaiting the promised change of name by the appellant. Since

the appellant failed to do so and in the mean time a policy decision was

taken on 15.12.2003, the allotment never matured in favour of the

appellant. The appellant, thus, had no vested right to claim any

allotment of a plot when no allotment was made in its favour.

28. We are not able to accept the plea advanced on behalf of the appellant

that there was any malafide or unreasonable delay whereby the

allotment to the appellant was withheld. The allotment was withheld as

noticed above on account of the objections raised by the Missionaries of

Charity of which the appellant was fully aware but took no remedial

measures. The appellant was sought to be allotted land adjacent to the

plot of the Missionaries of Charity. The name of Mother Teresa, as

explained by the Missionaries of Charity in their letter could not have

been adopted by the appellant. The failure of the appellant to take

remedial action in this behalf over considerable period of time has led to

a situation where a policy decision dated 15.12.2003 has interceded in

between and after that date, in view of the subsequent amendments to

Nazul Rules of the year 2006, the mode of allotment is by public

auction for societies like the appellant.

29. In view of the aforesaid position, the plea of discrimination can also not

be sustained qua the Missionaries of Charity and the New Millennium

Educational Society.

_____________________________________________________________________________________________

30. Insofar as the allotment to Lal Bahadur Shastri Institute of Management,

Ritanand Balved Education Foundation and Central Government

Industrial Workers Co-operative House Building Society Ltd. are

concerned, the same has already been explained by the DDA. The

improper allotment made has been cancelled though the allottee

obtained a stay against the said cancellation.

31. We are, thus, of the considered view that the appellant is not entitled to

the allotment of plot and is, thus, governed by our judgement in

Bhagwan Mahavir Education Society (Regd.) & Anr. Vs. DDA & Ors.

& other connected matters (supra) its factual position being no different.

32. The appeal is accordingly dismissed in terms aforesaid.

SANJAY KISHAN KAUL, J.

MAY 27, 2011                                     SUDERSHAN KUMAR MISRA, J.
b'nesh

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