M.S. Educational Society Regd. ... vs Delhi Development Authority & Anr
2012 Latest Caselaw 5897 Del

*       IN THE HIGH COURT OF DELHI AT NEW DELHI

                                         Date of decision: 1st October, 2012

+                              LPA No.668/2012

%       M.S. EDUCATIONAL SOCIETY REGD. ANR          ....Appellants
                     Through: Mr. Anil Sapra, Sr. Adv. with Mr.
                              Tanuj Khurana and Mr. Ishaan
                              Madaan, Advs.

                          Versus
    DELHI DEVELOPMENT AUTHORITY & ANR.... Respondents
                  Through: Ms. Ruchi Sindhwani & Ms. Megha
                             Bharara, Advs for GNCTD.
                             Mr. Rahul Bhandari, Adv. for DDA.
                             Counsel for DOE.
CORAM :-
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
                                  JUDGMENT

RAJIV SAHAI ENDLAW, J.

1. This intra court appeal impugns the judgment dated 30 th August,

2012 of the learned Single Judge dismissing WP(C) Nos. 19209-10/2006

preferred by the appellants and also issuing directions to the respondent no.1

DDA to cancel the allotment made of the subject land in favour of the

Government of National Capital Territory of Delhi (Directorate of Health

Services) and to put the subject land to auction within a period of eight

weeks; the appellants have also been directed to immediately vacate the land

LPA 668/2012 Page 1 of /16 and hand over its physical possession to the respondent no.1 DDA; liberty

has also been given to the appellants to participate in the public auction so

directed.

2. The counsel for the respondent no.1 DDA and the respondent

no.2 Directorate of Education, GNCTD appear on advance notice. Ms.

Ruchi Sindhwani, Advocate for Directorate of Health Services, GNCTD

states that vide order dated 8th February, 2007 of the learned Single Judge in

the writ proceedings, the Directorate of Health Services of GNCTD was

impleaded as respondent no.3 in the writ petition but has not been so

impleaded in this appeal and this appeal is defective for the said reason.

The senior counsel for the appellants on instructions states that the

Directorate of Health Services of GNCTD erroneously remained to be

impleaded as a respondent in this appeal and makes an oral prayer for

impleadment of the Directorate of Health Services of GNCTD as respondent

no.3. Impleadment is so allowed.

3. We have heard the counsels finally at the stage of admission

itself.

LPA 668/2012 Page 2 of /16

4. The appellant no.1 Society and of which the appellant no.2 is the

Chairman, claims to be the allottee of land, admeasuring 2.08 acres in the

colony of Keshav Puram at New Delhi, for the purposes of establishment of

a Middle School. They further claim to have established a Middle School

on the said plot of land. The said school is stated to have been, with the

permission of the Directorate of Education, upgraded to a Senior Secondary

School.

5. The subject land admeasuring approximately 1.67 acres is located

adjacent to 2.08 acres of land allotted for the school of the appellants. The

said 1.67 acres of land is described in the records as land located between

B3 and B4 Pockets of Keshav Puram. The appellants, since the year 1984

have been approaching the DDA for allotment of the said 1.67 acres of land

also to the appellants for the purposes of the school. The respondent no.1

DDA finally, vide its letter dated 8th September, 1997, responded as under to

the said request of the appellants:

            "From                                          dated: 8/9/97

            Amar Chatarjee,
            Dy. Director (IL)

            To


     LPA 668/2012                                                      Page 3 of /16
             The Chairman,
            Tri Nagar Education Society
            (M.S. Education Society (Regd.)
            1978 Tri Nagar
            Delhi - 110035

Sub: Allotment of DDA plot lying adjacent to Manender Shakti Vidyalaya between Block B-3 and B-4, Keshav Puram, Delhi.

Sir, This has reference to your letter No. TPP/LA/97-98/30/ dated 4.6.97 addressed to Hon‟ble L.G. Delhi on the subject noted above, I am directed to inform you that the request of the society can be considered on completion of following conditions:

1. The premium of earlier allotted plot will have to paid and settled as per policy.

2. On completion of all basic formalities viz. submission of prescribed application form, sponsorship from Dte. Of Education etc.

3. The land use of the plot i.e. whether a plot earmarked for Primary School can be allotted for Hr. School will have to be ascertained from Planning Deptt. Of D.D.A.

Yours faithfully,

(Amar Chatarjee) Dy. Director (IL)"

6. The appellants claim to have complied with the conditions aforesaid

in the letter dated 8th September, 1997. However though no further action

was taken by the DDA for allotment of the said 1.67 acres of land to the

LPA 668/2012 Page 4 of /16 appellants but it appears that the appellants nevertheless occupied the said

land and also raised some construction therein. A show cause notice dated

25th June, 2002 was issued by the DDA to the appellants in this regard.

Upon receipt of the said show cause notice, the appellants, instead of

seeking allotment of the said 1.67 acres of land in their favour, as they were

seeking earlier, sought regularization of the said 1.67 acres of land in their

favour and also cited instances of such regularization having been done qua

others. In response thereto, the DDA vide its letter dated 8 th January, 2003

to the appellants intimated as under:

"The Chairman M.S. Education Society 1962, Trinagar, Delhi - 110035

Sub: Regularization of land to M.S. Education Society for Middle School at Keshav Puram.

Sir, With reference to your letter dated 13.11.2002 for regularization of school land measuring 1.67 acres located at Keshav Puram. I am directed to convey that the Hon‟ble L.G., Delhi has agreed in principle for regularization of land measuring 1.67 acres at Keshav Puram in favour of M.S. Education Society subject to the following conditions:

1. The case of the society should be sponsored by Education Department, Government of NCT of Delhi or the Central Government.

LPA 668/2012 Page 5 of /16

2. The society should be willing to pay the cost of the land at old rate damages or current zonal variant rate whichever is less.

It is therefore, requested to give the consent for the same so that your case can be processed further."

7. The appellants vide their letter dated 15th January, 2003 to the DDA

gave their consent for payment and further informed that they were taking

up the matter with the Directorate of Education of GNCTD for sponsoring

its case qua the said 1.67 acres of land. The Directorate of Education of

GNCTD, vide its letter dated 19 th November, 2003 to the appellants, in

response to the application dated 22 nd March, 2003 of the appellants to

establish a new school from class Ist to VIIIth, issued an Essentiality

Certificate under Rule 44 of the Delhi School Education Rules, 1973. The

said Certificate was forwarded by the appellants to the DDA.

8. Notwithstanding the aforesaid, no allotment was made by the DDA in

favour of the appellants of the said 1.67 acres of land. The appellants in the

circumstances, in or about December, 2006 filed the writ petition from

which this appeal arises, seeking direction to the Directorate of Education

to forthwith issue the requisite sponsorship in favour of the appellant No.1

Society for facilitating the respondent DDA to forthwith allot the aforesaid

land to the appellants and also sought mandamus against the DDA to allot

LPA 668/2012 Page 6 of /16 the said land to the appellants; restraint was also sought against the DDA

from dispossessing the appellants from the said land.

9. The aforesaid writ petition was entertained. The respondent DDA

filed the counter affidavit pleading that the appellant Society had been

indulging in illegality since the beginning; though they had made a request

for allotment of land in the name of Tri Nagar Educational Society in the

year 1973 but till 1980 no allotment was made because the said Society did

not fulfill the requisite formalities; however the Society encroached upon

the land earmarked for school in Pocket B-3, Lawrence Road and raised a

school structure and in January, 1981 approached the Sub Judge‟s Court

and obtained stay against dispossession; however upon a recommendation

being made by the Education Department for allotment of land, on 25 th

December, 1982 approval was given for allotment of land admeasuring 2.08

acres in favour of Tri Nagar Educational Society; a Lease Deed with

respect to the said land was executed on 6 th March, 1986; Tri Nagar

Educational Society subsequently merged with the appellant no.1 M.S.

Educational Society and which made request, first for allotment and

subsequently for regularization of 1.67 acres of the subject land; various

complaints have been received of unauthorized construction and

LPA 668/2012 Page 7 of /16 unauthorized running of a bank and shops on the allotted 2.08 acres of land;

in fact instead of one school, two schools are being run on the land; that the

DDA reviewed the allotment policy regarding schools vide Resolution

dated 19th January, 2006 and formulated a policy whereby 50% of the

available school plots are at the disposal of the Government and balance

50% are to be put to public auction; by a Gazette Notification dated 19 th

April, 2006, the DDA (Disposal of Developed Nazul Land) Rules,

1981were also amended to provide for the mode of disposal of land for

schools through auction only; that the changed mode of disposal of land

was informed to the appellants on 10 th July, 2006 and the appellant no.2

being the Chairman of the appellant no.1 Society had in fact vide letter

dated 3rd April, 2006 requested the DDA to include the subject plot

admeasuring 1.67 acres for auction and expressed interest in acquiring the

same by auction; that the appellants had no right of the allotment till actual

allotment letter is issued and IAC recommendation does not give any right;

reliance is placed on Sethi Auto Service Station v. Delhi Development

Authority (2009) 1 SCC 180 and on Goswami Vidyapitha Society Vs.

Lieutenant Governor 132 (2006) DLT 638; that there is no vested right in

the appellants for allotment.

LPA 668/2012 Page 8 of /16

10. The appellants filed a rejoinder pleading to be entitled to allotment

under the unamended Nazul Rules.

11. The learned Single Judge, vide the impugned judgment has held that

the conditional offer of allotment of subject land admeasuring 1.67 acres

vide communication dated 8 th January, 2003 cannot possibly operate as an

estoppel because neither the Sponsorship Certificate could be obtained by

the appellants nor had they deposited the cost of land as demanded in the

said letter. Relying on Ram Chander Educational Society vs. Delhi

Development Authority 177 (2011) DLT 653 laying down that change in

the Nazul Rules would render any undertaking given prior thereto, to be not

binding upon DDA, as there is no estoppel against a Statute, it has been

held that no enforceable right had accrued in favour of the appellants prior

to amendment to the Nazul Rules coming into force. Accordingly, while

dismissing the petition, direction has been given for putting the land to

auction.

12. We may at this stage take into consideration the contention of the

counsel for the Directorate of Health Services of GNCTD. It is contended

that the subject land admeasuring 1.67 acres since then has been allotted by

the DDA to the Directorate of Health Services and which is aggrieved by

LPA 668/2012 Page 9 of /16 the direction given by the learned Single Judge for cancellation of the

allotment in its favour and of putting the land to auction. The counsel for

Directorate of Health Services states that the Directorate of Health Services

would also be appealing against the order, to the said extent.

13. We have not deemed it necessary to defer the consideration of the

present appeal along with the appeal, if any preferred by the Directorate of

Health Services since the rights asserted by the appellants in the writ

petition to the land are to be adjudicated independently of the claim, if any,

of the Directorate of Health Services to the land. Needles to state that if the

appellants are to succeed, the allotment in favour of the Directorate of

Health Services will have to go. Further needless to state that if the

appellants fail, whether the allotment in favour of the Directorate of Health

Services subsists or is cancelled will be of no concern to the appellants.

14. The only argument urged by the senior counsel for the appellants

before us is on the basis of the letter dated 8th January, 2003 (supra). It is

argued that the said letter intimates to the appellants the decision of the Lt.

Governor for regularization of the said 1.67 acres of land in favour of the

appellants; that the Lt. Governor has the authority to take the decision and

once he has taken a decision, it is final; that the two conditions aforesaid

LPA 668/2012 Page 10 of /16 contained in the letter dated 8 th January, 2003 have been wrongly construed

by the learned Single Judge as a case of conditional allotment; the same

were not conditions to be complied with by the appellants and the

regularization of the land in favour of the appellants was not dependent

upon the compliance of the said conditions; the appellants were only to

given their consent to the two conditions and which the appellants had

given; thus notwithstanding the sponsorship having not happened, the

allotment / regularization in favour of the appellants matured on 8th January,

2003 and vested a right in favour of the appellants to the said land and

which remains unaffected by the subsequent amendment of the year 2006 to

the Nazul Rules. It is further contended that the judgment of the Apex

Court in Sethi Auto Service Station supra is in favour of the appellants

rather than against the appellants.

15. We are unable to agree. The letter dated 8th January, 2003 only

conveyed to the appellants "that the Hon‟ble Lt. Governor, Delhi has agreed

in principle for regularization of land admeasuring 1.67 acres at Keshav

Puram in favour of M.S. Education Society" and sought consent of the

appellants to the conditions mentioned therein "so that your case can be

processed further". The language of the said letter unequivocally shows that

LPA 668/2012 Page 11 of /16 no final decision had been taken and the claim of the appellants for

allotment/regularization of the said 1.67 acres of land was „under process‟.

The Apex Court in Sethi Auto Service Station supra itself has taken notice

of the fact that mere recommendation during the movement of the file does

not confer any legal right till a final decision is taken. It is apparent from

the language of the letter dated 8 th January, 2003 in the present case that till

the amendment of the Nazul Rules in the year 2006, no final decision of

allotment /regularization of land in favour of the appellants had been taken

and the matter was merely being processed further. We are further of the

view that even „in principle consent‟ of the Lt. Governor who is the

Chairman of the DDA, for regularization in favour of the appellants cannot

vest any right in the appellants. The said „in principle consent‟ is distinct

from the specific approval for allotment/regularization and which

admittedly had not been given.

16. This Court in Ram Chander Educational Society and in Goswami

Vidyapitha Society supra, has already held that till actual allotment letter is

issued, no right is vested in the applicants for allotment of land, even if the

Land Allotment Committee has made a recommendation in favour of the

applicant. Similarly, Supreme Court in Bachhittar Singh Vs. State of

LPA 668/2012 Page 12 of /16 Punjab AIR 1963 SC 395, State of Bihar Vs. Kripalu Shankar (1987) 3

SCC 34, Laxminarayan R. Bhattad Vs. State of Maharashtra (2003) 5

SCC 413 and in Bahadursinh Lakhubhai Gohil Vs. Jagdishbhai M.

Kamalia (2004) 2 SCC 65, has held that till a formal order is passed by a

Competent Authority and communicated to the concerned party, no right

accrues from notings on the file.

17. Admittedly, no allotment was made in favour of appellants till the

amendment of the Nazul Rules or even till the filing of the writ petition. It

is for this reason only, that the appellants in the writ petition sought the

relief of, mandamus to DoE to sponsor their case for allotment (thereby

admitting that till then there was no sponsorship even and without which

there could be no allotment) and mandamus to DDA to make allotment in

their favour. Once that is found to be the position, the appellants cannot

claim for their case to be considered as per the Nazul Rules as they stood

prior to amendment. The appellants had / have no right of allotment.

Supreme Court, though in the context of mining leases, and qua which also

there is no vested right, in State of Tamil Nadu Vs. Hind Stone (1981) 2

SCC 205 and in M.P. Ram Mohan Raja Vs. State of Tamil Nadu (2007) 9

SCC 78 has held that the applications have to be decided in accordance with

LPA 668/2012 Page 13 of /16 Law, Rules, Regulations and Policy as in force on the date of decision /

consideration and not on the date of making the application.

18. Notice may also be taken of Bhagwan Mahavir Education Society

(Regd.) Vs. DDA MANU/DE/0968/2011 where a Division Bench of this

Court held that where a right to allotment had not matured in favour of

Educational Societies prior to amendment of the Nazul Rules, the

entitlement has to be considered in the light of the Rules as amended in the

year 2006.

19. We are further of the view that the appellants have no equities in their

favour. The appellants / their predecessor are found to have got 2.08 acres

of land also by first illegally occupying the same and then having its illegal

possession regularized and appear to have been attempting to do the same

qua the said 1.67 acres of land. It has been repeatedly held that the Courts

will not come, specially in the exercise of equity jurisdiction, to the rescue

of persons indulging in illegalities and who are encroachers over land. The

appellants, as per their own averment even, though not having any title to

the land, have occupied the said 1.67 acres of land and for which reason a

direction has been given by the learned Single Judge and rightly so, to the

appellants to vacate the said land. The appellants for the last over ten years

LPA 668/2012 Page 14 of /16 have been enjoying the land without making any payment whatsoever

therefor. Such conduct of the appellants, to say the least, is reprehensible

and disentitles them from any relief whatsoever. A Division Bench of this

Court, as far back as in Rawat Mal Jain Vs. Delhi Development Authority

55 (1994) DLT 726 held that the Court, while exercising the discretion will

not extend a helping hand to the person invoking its equity jurisdiction for

grant of an injunction when he approaches for preserving what he has

gained by violating the law.

20. Though the counsel for the DDA has not argued but recently counsel

for DDA in another matter i.e. LPA No.130/2006 titled St.Sophia's

Christian Education Society Vs. D.D.A. decided on 13th September, 2012

had informed us that as per the changed norms, a Secondary School is

entitled to get land admeasuring 2 acres only; in that case the allotment

earlier made of 4 acres was cancelled and only 2 acres was offered. The

appellants herein are already allottees in possession of 2.08 acres of land

and thus the question of their being entitled to any additional land does not

arise for this reason also.

21. We therefore do not find any merit in this appeal and dismiss the

same. However, we clarify that this order will not come in the way of

LPA 668/2012 Page 15 of /16 consideration on merits of the appeal, if any, preferred by the Department of

Health Services of the GNCTD.

No costs.

RAJIV SAHAI ENDLAW, J

CHIEF JUSTICE st OCTOBER 1 , 2012 „M‟

LPA 668/2012 Page 16 of /16