Harish Batra & Ors. vs Delhi Development Authority & Ors
2012 Latest Caselaw 7048 Del

         *IN THE HIGH COURT OF DELHI AT NEW DELHI

%                             Date of decision: 10th December, 2012

+                         LPA No.757/2012

      HARISH BATRA & ORS.                       ..... Appellants
                  Through:      Mr. Sandeep P. Agarwal with Mr.
                                Rajesh Patnale & Mr. K.A. Singh,
                                Advs.

                             Versus

      DELHI DEVELOPMENT AUTHORITY & ORS..... Respondents

Through: Mr. Sushil Dutt Salwan & Ms. Latika Dutta, Advs. for DDA.

Mr. Sudhir Nandrajog, Sr. Adv. with Mr. Vaibhav Kalra & Ms. Neha Bhatnagar, Advs. for R-2.

                             AND

+                         LPA No.769/2012

      M/S CHIRAGH COOPERATIVE HOUSE
      BUILDING SOCIETY LTD. & ANR.         ..... Appellants
                   Through:  Mr. Amit Khemka with Mr. Rishi
                            Sehgal & Mr. Sanorita D. Bharali,
                            Advs.

                             Versus

DELHI DEVELOPMENT AUTHORITY & ORS..... Respondents Through: Ms. Anjana Gosain, Adv. for R-2.

Mr. Sudhir Nandrajog, Sr. Adv. with Mr. Vaibhav Kalra & Ms. Neha Bhatnagar, Advs. for R-3.

CORAM :-

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW

RAJIV SAHAI ENDLAW, J

1. These intra-court appeals impugn the common judgment dated

04.10.2012 of the learned Single Judge dismissing W.P.(C) Nos. 5245/2008

& 1509/2002 preferred by the appellants respectively. The counsels for all

the respondents appear on advance notice / caveat.

2. The appellant in LPA No.769/2012, in or about the year 2002 filed the

writ petition aforesaid seeking a mandamus to the respondent DDA to

execute necessary documents and complete the formalities in respect of

allotment of a plot of land admeasuring 1890.60 sq. yds. earmarked for

nursery school in the colony of Chirag Enclave, New Delhi to the appellant

Chiragh Cooperative House Building Society (CCHBS); the allotment made

of the said land by the DDA in favour of the respondent Tagore Education

Society (Regd.) (TES) was also impugned and cancellation thereof sought. It

was inter alia the case of the appellant CCHBS, i) that the DDA had allotted

the land ad-measuring 16.7 acres to it for development of a colony which

came to be known as Chirag Enclave, New Delhi; ii) that the appellants

CCHBS obtained sanction of the Layout Plan of the said colony and

developed a colony thereon comprising of plots of land which were allotted

in favour of the members of CCHBS and in whose favour Perpetual Lease

Deeds thereof executed; iii) that in the Layout Plan so sanctioned, a plot

admeasuring 1890.60 sq. yds. was earmarked for a nursery school; iv) that

the appellant CCHBS was in control of the said plot also and was

maintaining the same; v) that the DDA however demanded additional

amounts from the appellant CCHBS for the said land earmarked for the

nursery school as well as for another plot of land in the colony earmarked

for a Club; vi) that vide letter dated 21.06.1979, the DDA communicated to

the appellant CCHBS the decision to allot the land earmarked for Club and

nursery School to the appellant CCHBS and though disclosed the rates for

such allotment but assured to separately intimate the terms and conditions

for allotment; vii) that the appellant CCHBS immediately protested against

the unreasonable demand and asked the DDA vide letter dated 29.06.1979 to

reconsider its decision; viii) that though the appellant CCHBS thereafter

continuously made representations seeking waiver of the unjustified and

unreasonable demand in respect of the nursery school plot but to no avail;

ix) that ultimately in the year 1999, the appellant CCHBS approached the

Lieutenant Governor also; x) that it was only in response thereto that the

DDA for the first time vide letter dated 08.12.1999 asked the appellant

CCHBS to furnish some more documents; xi) that the appellant CCHBS

protested contending that the land already stood allotted to the appellant

CCHBS in the year 1979 and thus the question of the appellant CCHBS

providing any further documents did not arise; xii) that thereafter also

though on representations, assurances were meted out but the appellant

CCHBS on 04.02.2002 learnt that the said plot had been allotted by the

DDA to the respondent TES, and which led to the filing of the writ petition

from which this appeal arises.

3. The contention of the appellant CCHBS in W.P.(C) No.1509/2002

was that the nursery school plot not only already vested in it, upon the entire

land on which the colony was developed being allotted to it, but had again

been allotted to it in June, 1979 as aforesaid and DDA was thus not entitled

to allot it to the respondent TES.

4. It appears that vide an interim order in the said writ petition, TES was

restrained from constructing over the said land.

5. DDA contested the writ petition pleading that the plot as per the

Layout Plan of the colony was earmarked for nursery school and had been

allotted to TES and possession thereof already stood delivered. It was also

the plea of the DDA that the land underneath the colony, besides the

residential plots, vested in the DDA and DDA was free to allot it to anyone

it liked.

6. TES also filed a counter affidavit to the said writ petition in which it

was also pleaded, i) that as per the guidelines of the DDA as well as the

Directorate of Education, the land for school can be granted only to Societies

which are registered for the purpose of imparting education; ii) that the

appellant CCHBS does not have imparting education as its purpose in its

Memorandum & Articles of Association; iii) that though DDA had vide

letter dated 08.12.1999 asked the appellant CCHBS to furnish documents to

show its eligibility for allotment of land but the appellant CCHBS had failed

to satisfy DDA in that regard and DDA had vide its letter dated 11.04.2001

allotted 800 sq. mtrs. (which we are told translates into approximately 900

sq. yds.) out of the aforesaid plot of land earmarked for nursery school to the

TES which had paid the entire demanded amount of `35,66,143/- therefor

and was put into possession of the land on 25.10.2001. It was thus pleaded

that the appellant CCHBS had no right to seek allotment of the said land in

its favour.

7. While the aforesaid writ petition was pending, seven persons claiming

to be the residents of the colony of Chirag Enclave, filed W.P.(C)

No.5245/2008 aforesaid seeking the relief of quashing of allotment of 800

sq. mtrs. out of the aforesaid nursery school plot to TES and to restrain TES

from constructing or running a nursery school on the said plot of land. It

was their plea in the said writ petition that the DDA was not entitled to

bifurcate the plot of 1890.60 sq. yds. and to allot 800 sq. mtrs. out of the

same to TES; that the DDA while making the said allotment had not taken

into consideration the traffic problems which would arise for the residents of

the colony on the setting up of the said nursery school and had also not made

any survey about the requirement of setting up of a nursery school; it was

pleaded that a large number of nursery schools existed in the area and there

was no need for another nursery school.

8. DDA filed a counter affidavit to the second writ petition also,

pleading that in the Zonal Development Plan of the area, an area of 0.50 acre

was earmarked for nursery school as per Master Plan-2001; that the

aforesaid area was divided into two plots out of which one was allotted to

TES for nursery school and other area has been earmarked as a park; that the

Layout Plan of the colony was also based on the Zonal Development Plan;

that the other nursery schools in other colonies were not relevant; that once

the Zonal Development Plan was prepared and approved in terms of the

Master Plan, the objections if any thereto stood rejected; that the relief

claimed by the said seven residents of the colony was opposite to the relief

claimed in the earlier writ petition filed by CCHBS which had developed the

colony and which was seeking the plot of land for running of a nursery

school itself.

9. Both the writ petitions aforesaid were taken up together for hearing

and have been dismissed as aforesaid by the learned Single Judge. It has

been held, a) that the land vested in the DDA and the appellant CCHBS had

no right thereto; b) that vide communication dated 21.06.1979 of DDA, a

conditional allotment of the nursery school plot was made to the appellant

CCHBS but it did not accept the terms thereof and protested against the rates

demanded for allotment; c) that the appellant CCHBS since 1979 did not

assert any right with respect to the said plot save for unilateral, stray

representations from time to time; d) that there were thus utter lack of

diligence on the part of appellant CCHBS to act upon the conditional

allotment of the year 1979; e) that it was only after the 800 sq. mtrs. out of

the aforesaid plot had been allotted in favour of TES that the appellant

CCHBS had filed the writ petition; f) that the appellant CCHBS had no

subsisting right to allotment when allotment in favour of TES was made; g)

there was no question of DDA reallocating the plot to TES; h) that traffic

congestion owing to opening of nursery school was not a ground to come in

the way of allotment, as traffic could be regulated.

10. We may at the outset clarify that though earlier the Master Plan

provided for the size of a nursery school plot to be minimum 0.50 acre

(1908.60 sq. yds.) but subsequently the said minimum size was changed to

800 sq. mtrs. - that is why the allotment in favour of TES was of 800 sq.

mtrs. only and not of the entire plot of land and the use of the remaining part

of the land was changed to that of a park. In this respect, no grievance has

been made before us. The arguments before us have been confined to,

whether in the year 1979 there was an allotment by the DDA of the said plot

of land in favour of the appellant CCHBS and as to whether in the light of

other nursery schools having come into existence in the locality, DDA is

now not entitled to allow another nursery school to come up on the said plot

of land.

11. Though the learned Single Judge has held a conditional allotment of

the plot to have been made by DDA in favour of appellant CCHBS in the

year 1979 has declined relief to the appellant CCHBS for having failed to

accept the said conditions and having further not taken any action for

nearly 20 years to, if aggrieved from the stand of the DDA, secure the

allotment in its favour and the writ petition being barred by laches and

waiver but we do not find any allotment, albeit conditional, even to have

been made in favour of appellant CCHBS. The counsel for the appellant

CCHBS also could not dispute before us that under the Delhi Development

Authority (Disposal of Developed Nazul Land) Rules, 1981, as the same

existed prior to the amendment thereof in the year 2006, the allotment at

pre-determined rates of land for schools could be made only in favour of a

Society established with the objective of imparting education and that the

appellant CCHBS is not a Society and does not have imparting of

education as its objective. We have therefore asked the counsel as to how,

the appellant CCHBS was even eligible for allotment in its favour and what

is the locus of the appellant CCHBS to maintain a petition seeking a

direction for allotment in its favour. No reply has been forthcoming. The

letter dated 21.06.1979 supra, from its tenor, appears to have been issued

merely in response to a query of the appellant CCHBS as to the rates on

which the DDA was intending to allot the said land. The counsel for the

appellant has of course argued that DDA has not denied the same to be of

allotment. Undoubtedly, there is no express plea in the counter affidavit of

the DDA to the said effect but DDA has generally denied the claim in the

writ petition. When the case is based on documents, we had rather read the

documents than rely on the skill of the counsels engaged by authorities

such as DDA whose counter affidavits are often found to be a mere

repetition of the comments forwarded by the department. Though the

counsel for the appellant CCHBS on our query as to whether the allotment

claimed was in accordance with the Nazul Rules had valiantly contended

that there is no prescribed form but in ignorance of Rule 8 of the Nazul

Rules which provides for allotment to be made on payment of such

premium as may be determined by the Rules. Admittedly, no premium was

paid. There was thus no allotment even in the year 1979 as claimed by the

appellant CCHBS. The learned Single Judge is right in observing that the

appellant CCHBS was spurred into action only when the allotment in

favour of TES was made. We therefore do not find any right in the

appellant CCHBS to the said land.

12. The counsel for the seven residents aforesaid has taken us through

the Master Plan for Delhi-2001 and the Master Plan for Delhi-2021 to

demonstrate that the norms for the schools have changed. He has

contended that the DDA has in MPD-2021 done away with the allotment of

plots for nursery schools and nursery schools have been permitted in plots

meant for primary and senior secondary schools. He has further contended

that considering the population density of the colony, there are sufficient

nursery schools in the vicinity. Again, problems of nuisance to the

residents of the locality upon coming up of the nursery schools have been

cited. On enquiry as to how the view of only seven residents can prevail

when the CCHBS, which has established the colony, itself is seeking to run

a nursery school, it is stated that CCHBS comprises of original allottees of

the residential plots in the locality most of whom have sold out and the

CCHBS does not now represent the present residents of the colony which

in the Residents Welfare Association meeting resolved against the School.

13. The plot aforesaid, in the Layout Plan, was admittedly earmarked for

a nursery school and continues to be so shown. On enquiry as to whether

the appellants in LPA No.757/2012, prior to filing the writ petition, had

made any representation or taken any steps for modification of the Layout

Plan, the counsel replies that such steps could not have been taken since the

writ petition filed by CCHBS was already pending. We are unable to

agree. While the issue in the writ petition of CCHBS was as to who should

run the nursery school, the issue raised by the seven residents aforesaid is

of whether the nursery school should at all come up or not. So long as the

Layout Plan continues to show the prescribed user of the land as that for a

nursery school, this Court cannot direct the user to be anything else.

14. There is another aspect of the matter. The said seven residents claim

to be the subsequent purchasers of the residential plots of land in the

colony. They acquired their plots with open eyes, of the said plot being

earmarked for a nursery school and of the likelihood of a nursery school

coming into existence. In fact the said nursery school would have come

into existence but for the interim order obtained by CCHBS in its own writ

petition. It is not for this Court to enter into an inquiry as to the

requirement of a nursery school. The Newspapers are full of the

difficulties in nursery school admissions and certainly convey a dearth of

schools vis-à-vis admission seekers thereto. We therefore find it

unpalatable that there is no need for a nursery school. There is no basis

whatsoever for the said claim made by the said handful of residents of the

colony.

15. As far as the MPD-2021 having done away with the earmarked plots

for nursery school is concerned, the allotment in favour of TES is of prior

to the coming into force of MPD-2021 and cannot be disturbed on account

thereof. The said allotment will be governed by the policies framed by the

DDA / Government from time to time with respect to allotments already

made.

16. Faced with the aforesaid, while the counsel for the appellant CCHBS

confined the relief to clarification of the direction of the learned Single

Judge of TES being entitled not only to set up a nursery school on the plot

in question but also to put it to mixed use after obtaining requisite

clearances and the counsel for the residents aforesaid has confined the

relief to granting liberty to them to initiate process for modification of the

Layout Plan. While we find merit in the relief claimed by the counsel for

the appellant CCHBS, we do not, at this stage, find ourselves inclined to

accede to the request of other appellants. We clarify that the observations

in the judgment of the learned Single Judge to the effect that TES would be

entitled to use the plot for mixed use will not be construed as permitting

TES to use the plot for any purpose other than permitted under the Rules,

Regulations and Norms of the DDA. Once the rights in favour of TES have

been created in the plot, the residents cannot be permitted to seek alteration

in the Layout Plan, for change of user of the plot.

17. Thus save with the clarification aforesaid, we do not find any merit

in the appeals which are dismissed. We refrain from imposing any costs.

RAJIV SAHAI ENDLAW, J

CHIEF JUSTICE DECEMBER 10, 2012 'gsr'