Kerala High Court
Liji K.A vs Palakkad Municipality on 7 July, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 7TH DAY OF JULY 2022 / 16TH ASHADHA, 1944
WP(C) NO. 15688 OF 2022
PETITIONER/S:
LIJI K.A, AGED 43 YEARS
W/O MADHUSOODHANAN, MANJEERAM, CHITRA NAGAR,
VENOLI ROAD, KALLEPULL P.O., PALAKKAD DISTRICT,
PIN-678 005
BY ADVS.
JACOB SEBASTIAN
K.V.WINSTON
ANU JACOB
RESPONDENT/S:
1 PALAKKAD MUNICIPALITY
REPRESENTED BY ITS SECRETARY, MUNICIPAL OFFICE,
PALAKKAD DISTRICT,PIN-678 001
2 THE SECRETARY,
PALAKKAD MUNICIPALITY, MUNICIPAL OFFICE,
PALAKKAD DISTRICT,PIN-678 001
3 THE DISTRICT TOWN PLANNING OFFICER, PALAKKAD,
DISTRICT TOWN PLANNING OFFICE, PALAKKAD, CIVIL
STATION, PALAKKAD DISTRICT,PIN-678 001
4 THE STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF
LOCAL SELF GOVERNMENT, SECRETARIAT,
THIRUVANANTHAPURAM DISTRICT, PIN-695 001
BY ADV SHRI.BINOY VASUDEVAN, SC, PALAKKAD
MUNICIPALITY
OTHER PRESENT:
SMT.DEEPA NARAYANAN, SR.GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 07.07.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
-2-
W.P.(C). No. 15688 of 2022
P.V.KUNHIKRISHNAN, J.
======================================================
W.P.(C) No.15688 of 2022
=============================================================
Dated this the 7th day of July, 2022
JUDGMENT
The petitioner decided to construct a building in her 2.5
cents of land. She applied for a building permit. But as per
Ext.P8 order, the 2nd respondent rejected the application citing
DTP Scheme. The petitioner issued Ext.P9 purchase certificate
to the local authority and it was received on 18.12.2021. The
2nd respondent again rejected the application for building permit
by Ext.P10 order dated 17.01.2022. The DTP scheme has
become obsolete and the same has not been implemented in full
despite the lapse of several decades, is the case of the petitioner.
According to the petitioner, the DTP scheme referred has so far
remained only in paper as a mere proposal without any
implementation. It is also the case of the petitioner that no
decision is taken by the Panchayat as per Section 67(2) of the
W.P.(C). No. 15688 of 2022
Kerala Town and Country Planning Act, 2016 (for short the Act,
2016). Hence, this writ petition is filed with following prayers:
"I. Issue a writ in the nature of mandamus directing the
2nd respondent to issue a building permit to the
petitioner as applied for;
II. Call for the Detailed Town Planning Scheme and
approved Master plan of the first respondent and quash
it in so far as it relates to the property of the petitioner
by the issue of a writ of certiorari;
III. Declare that the petitioner is entitled to make
constructions in the plot without waiting for future
acquisition;
IV. Call for the records leading to issue of Exhibits P8,
P10 and P11 issued by the second respondent and quash
them by issuing a writ of certiorari or other appropriate
writ or order; and
V. Issue such other writ, order or direction as this
Hon'ble Court deems fit and proper in the
circumstances of the case." (sic)
2. Heard the counsel for the petitioner and the Standing
Counsel appearing for the Municipality.
W.P.(C). No. 15688 of 2022
3. The counsel for the petitioner reiterated the
contentions. The counsel takes me through the pleadings and
submitted that the original application for building permit was
filed in the year 2018. As per Ext.P3, the Municipality rejected
the application earlier citing two grounds. One of the ground to
reject the application is that the land is included in the data
bank. The second one is the DTP scheme itself. The counsel
submitted that the petitioner obtained an order under Section
27A of the 2008 Act and Form-5 was also submitted to delete
the land from the data bank and it is already deleted. The
petitioner also paid the fees as directed in 27A order. Even then,
Ext.P8 order is passed by the Municipality stating that the land
is covered by DTP scheme. The petitioner submitted
application under Sec.67 of the Act, 2016 as evident by Ext.P9
on 07.12.2021. Exts.P10 is the order passed by the Secretary
referring to resolution. Ext.P11 is the resolution. The counsel
W.P.(C). No. 15688 of 2022
for the petitioner submitted that a perusal of Exts.P10 and P11
would not show that there is any decision by the Municipality
to acquire the land. In such circumstances, Section 67(2) is
applicable and the counsel also relied on the Division Bench
judgment of this Court in Abdul Hakim v. Manjeri
Municipality and another [2018 (1) KLT 1026].
4. The Standing Counsel appearing for the
Municipality seriously opposed the contentions of the
petitioner. The counsel submitted that a statement is also filed.
The Counsel submitted that the Municipality already taken a
decision to do the needful through the Secretary and decided to
refer the matter to the Government. The counsel submitted that
the same implies that the Municipality decided to acquire the
land. Therefore, the counsel submitted that Section 67(2) has
no application.
W.P.(C). No. 15688 of 2022
5. This Court considered the contentions of the
petitioner and the respondents. It will be better to extract
Section 67(1) and (2) here:
"67. Obligation to acquire land in certain cases. (1)
Where any land is designated for compulsory
acquisition'in a Master Plan or Detailed Town Planning
Scheme sanctioned under this Act and no acquisition
proceedings are initiated for such land under the Land
Acquisition Act in force in the State within a period of
two years from the date of coming into operation of the
Plan, the owner or person affected may serve on the
Municipal Corporation, Municipal Council, Town
Panchayat or Village Panchayat concerned, within such
time and in such manner, as may be prescribed, a notice
(hereinafter referred to as "the purchase notice")
requiring the Municipal Corporation, Municipal
Council, Town Panchayat or Village Panchayat
concerned to purchase the interest in the land in
accordance with the provisions of this Act;
(2) On receipt of any purchase notice under sub- section
(1), as soon as possible, but not later than sixty days
from the date of receipt of the purchase notice, the
Municipal Corporation, Municipal Council, Town
Panchayat or Village Panchayat, as the case may be,
through a resolution decide to acquire the land, where
the land is designated for compulsory acquisition for
W.P.(C). No. 15688 of 2022
the purpose of the Municipal Corporation, Municipal
Council, Town Panchayat or Village Panchayat."
6. Section 67(2) says that on receipt of any purchase
notice under sub-section (1) as soon as possible, but not later
than sixty days from the date of receipt of the purchase notice,
the Municipal Corporation, Municipal Council, Town
Panchayat or Village Panchayat, as the case may be, through a
resolution decide to acquire the land, where the land is
designated for compulsory acquisition for the purpose of the
Municipal Corporation, Municipal Council, Town Panchayat or
Village Panchayat. So a bare reading of Section 67(2) of the
Act, 2016 it is clear that a resolution deciding to acquire the
land is necessary. The Municipality is relying on Exts.P10 and
P11. It will be better to extract Exts.P10 and P11 here;
Ext.P10:
"നഗരസഭാ പരിധിയിൽ പാലക്കാട് 2 വില്ലേജിൽ 1477/1C
നമ്പര് സർവ്വേ നമ്പറിൽ ഉള്ള സ്ഥലത്ത് ഓഫീസ് കെട്ടിടം
നിർമ്മിക്കുന്നതിന് അനുമതിയ്ക്കായി താങ്കള് സമർപ്പിച്ച
W.P.(C). No. 15688 of 2022
അപേക്ഷ പരിശോധിച്ചതിൽ പ്രസ്തുത സ്ഥലം അംഗീകൃത
ഡി.ടി.പി സ്കീമിൽ Area to be acquired for commercial
വിഭാഗത്തിൽ ഉൾപ്പെടുന്നതിനാലും സമർപ്പിച്ച KLU
ശ്രീ.സി.കെ ചന്ദ്രൻ എന്നവരുടെ പേരിൽ ആയതിനാലും
സൂചന (2) പ്രകാരം പെർമിറ്റ് നിരസിച്ചിരുന്നു.
ആയതിനെതിരെ താങ്കൾ ഫയൽ ചെയ്ത
WP(c)No.18313/2018 നമ്പര് കേസിന്റെ വിധിന്യായത്തിൽ
പ്രസ്തുത സ്ഥലം ഡാറ്റാ ബാങ്കില് നിന്നും ഒഴിവാക്കി ആയത്
BTR-ൽ വ്യതിയാനം വരുത്തി നഗരസഭയിൽ സമർപ്പിക്കുന്ന
മുറയ്ക്ക് കെട്ടിട നിർമ്മാണ അപേക്ഷ പുതിയതായി
പരിഗണിക്കാവുന്നതാണെന്നും ഉത്തരവായിട്ടുള്ളതാണ്.
ആയത് പ്രകാരം താങ്കൾ സമർപ്പിച്ച അപേക്ഷ
പരിശോധിച്ചതിൽ പ്രസ്തുത സ്ഥലം ഡിടിപി സ്കീമിൽ
ഉൾപ്പെടുന്നതിനാൽ കെട്ടിട നിർമ്മാണ അനുമതി നൽകുന്ന
വിഷയത്തിൽ നിയമോപദേശം ലഭ്യമാക്കുന്നതിന് നഗരസഭാ
വക്കീലിന് അയച്ചു കൊടുക്കുകയും ബഹു.ഹൈക്കോടതിയുടെ
05.06.2018-ലെ WP(C)No.18313/2018(L) നമ്പര്
ജഡ്ജ`മെന്റിൽ ഡിടിപി സ്കീമിനെക്കുറിച്ച്
പരാമർശിച്ചിട്ടില്ലാത്തതിനാൽ ഡി.ടി.പി സ്ക്രീമിന്
വിധേയമായി പെർമിറ്റ് അനുവദിക്കുന്നതിന്
നിർദ്ദേശിച്ചിട്ടുള്ളതുമാണ്. ആയതിൻറെ അടിസ്ഥാനത്തില്
പ്രസ്തുത സ്ഥലം അംഗീകൃത അയ്യപുരം രാമനാഥപുരം ഡി.ടി.പി
സ്കീം പ്രകാരം Area to be Acquired for Commercial use
ഉൾപ്പെടുന്നതിനാൽ പെർമിറ്റ് നിരസിച്ചിട്ടുള്ളതാണ്. The
Kerala Town & Country Planning Act 2016 Section 67
പ്രകാരം പ്രസ്തുത സ്ഥലം ഏറ്റെടുക്കുന്നതിനായി താങ്കൾ
സമർപ്പിച്ച പർച്ചേഴ്സ് നോട്ടീസ് ഗവൺമെൻറിലേക്ക്
അയയ്ക്കുന്നതിനായി കൌൺസിലിൽ തീരുമാനിച്ചിട്ടുള്ളതാണ്.
W.P.(C). No. 15688 of 2022
ആയതിനാൽ തുടർനടപടികൾ സ്വീകരിച്ചു വരുന്നതായി
ഇതിനാൽ അറിയിക്കുന്നു."
Ext.P11:
"പാലക്കാട് II വില്ലേജിൽ ബ്ലോക്ക് 2/35, 1477/1C സർവേ
നമ്പറിൽ പെട്ട 2.5 സെന്റ് സ്ഥലത്ത് ഓഫീസ് കെട്ടിടം
നിർമ്മിക്കുന്നതിന് അനുമതിയ്ക്കായി ശ്രീമതി.ലിജി. കെ.എ.
w/o.മധുസൂദനൻ, മഞ്ജീരം, ചിത്രനഗർ എന്നവർ അപേക്ഷ
സമർപ്പിക്കുകയും ടി. അപേക്ഷ പരിശോധിച്ചതിൽ ടി സ്ഥലം
അംഗീകൃത DTP scheme-ൽ Area to be acquired for
commercial വിഭാഗത്തിൽ ഉൾപ്പെട്ടതിനാലും KLU സി.കെ.
ചന്ദ്രൻ എന്നവരുടെ പേരിലായതിനാലും 23/02/2018 ന്
പെർമിറ്റ് നിരസിച്ചിരുന്നു. ആയതിനെതിരെ ടിയാരി
ബഹു.ഹൈക്കോടതി മുൻപാകെ ഫയൽ ചെയ്ത WP(C)
No.18313 of 2018 നമ്പർ കേസിന്റെ 05/08/18 ലെ
വിധിന്യായത്തിൽ പ്രസ്തുത സ്ഥലം ഡാറ്റാബാങ്കിൽ നിന്നും
ഒഴിവാക്കി ആയത് ബി.ടി.ആർ-ൽ വ്യതിയാനം വരുത്തി
സമർപ്പിക്കുന്ന പക്ഷം അപേക്ഷ പുതിയതായി
പരിഗണിക്കുന്നതിന് ഉത്തരവായിട്ടുള്ളതാണ്. ആയത്
പ്രകാരം ടിയാരി പ്രസ്തുത സ്ഥലം ഡാറ്റാബാങ്കിൽ നിന്നും
ഒഴിവാക്കിക്കൊണ്ടുള്ള RDO യുടെ 08/09/2020 ലെ ജെ
192408/19 നമ്പർ ഉത്തരവും സ്ഥലം വാണിജ്യാവശ്യത്തിന്
പരിവർത്തനാനുമതി നൽകികൊണ്ടുള്ള RDO യുടെ
16/02/2021 ലെ RDOPKD/2073/2020 J1 നമ്പർ ഉത്തരവും
ഹാജരാക്കിയിട്ടുള്ളതാണ്. ബഹു.ഹൈക്കോടതിയുടെ WP(C)
No.18313 നമ്പർ വിധിന്യായത്തിൽ DTP സ്കീമിനെ കുറിച്ച്
പരാമർശിച്ചിട്ടില്ലാത്തതിനാൽ DTP Scheme കൂടെ
പരിഗണിച്ച് തുടർനടപടികൾ സ്വീകരിക്കാവുന്നതാണെന്നു
W.P.(C). No. 15688 of 2022
ബഹു.നഗരസഭാ സ്റ്റാന്റിംഗ് കൗൺസിലിന്റെ നിയമോപദേശം
ലഭിച്ചിട്ടുള്ളതാണ്. ആയതുപ്രകാരം പ്രസ്തുത സ്ഥലം DTP
Scheme-ൽ Area to be acquired for commercial use ൽ
ഉൾപ്പെടുന്നതിനാൽ പെർമിറ്റ് നിരസിച്ചുകൊണ്ട് വീണ്ടും
01/12/21 ന് അറിയിപ്പ് നല്കിയിട്ടുള്ളതാണ്. ടി സാഹചര്യത്തിൽ
The Kerala Town and Country Planning Act 2016 Section
67 പ്രകാരം പ്രസ്തുത സ്ഥലം ഏറ്റെടുക്കുന്നതിനുവേണ്ടി ടിയാരി
നോട്ടീസ് നൽകിയിട്ടുണ്ട്. ആയത് ഗവണ്മെന്റിലേക്ക്
അയയ്ക്കുന്ന വിഷയം ബഹു. കൗണ്സിലിന്റെ പരിഗണനയ്ക്കായി,
നിയമാനുസൃത നടപടികൾ സ്വീകരിക്കുന്നതിനായി നഗരസഭാ
സെക്രട്ടറിയെ ചുമതലപ്പെടുത്താൻ തീരുമാനിച്ചു."
7. A reading of Exts.P10 and P11 would show that
there is no resolution to acquire the land. It is true that the
Municipality decided to send the proposal to the Government
for the purpose of acquisition. But the Section mandates that
within the period mentioned in Section 67(2) a resolution
deciding to acquire the land is necessary. That is lacking even
if the entire contents in Exts.P10 and P11 are accepted. In such
circumstances, according to me, the stand of the Municipality
will not stand. Therefore, Ext.P8 is to be set aside.
W.P.(C). No. 15688 of 2022
Therefore, this writ petition is allowed in the following
manner:
1. Ext.P8 order is set aside.
2. The 2nd respondent is directed to reconsider the
application submitted by the petitioner for building
permit in the light of the observation in this judgment,
without reference to the DTP Scheme, as expeditiously
as possible, at any rate within one month from the date of
receipt of a copy of this judgment.
sd/-
P.V.KUNHIKRISHNAN
JUDGE
das
W.P.(C). No. 15688 of 2022
APPENDIX OF WP(C) 15688/2022
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE TAX RECEIPT DATED
10.11.2017 RELATING TO THE PROPERTY
Exhibit P2 A TRUE COPY OF THE SALE DEED
NO.1443/2017 OF OLAVAKKDE SUB REGISTRY
DATED 2.07.2017
Exhibit P3 A TRUE COPY OF THE ORDER OF THE 1ST
RESPONDENT DATED 23.02.2018 REJECTING
THE APPLICATION OF THE PETITIONER
Exhibit P4 A TRUE COPY OF THE KLU ORDER OBTAINED
BY THE PREDECESSOR OF THE PROPERTY OF
THE PETITIONER DATED 20.11.1997
RELATING TO THE PROPERTY
Exhibit P5 A TRUE COPY OF THE JUDGMENT DATED
05.06.2018 IN WPC NO.18313/2018 OF
THIS HONOURANBLE COURT
Exhibit P6 A TRUE COPY OF THE ORDER DATED
08.09.2020 ISSUED BY THE THIRD
RESPONDENT
Exhibit P7 A TRUE COPY OF THE ORDER DATED
16.02.2021 ISSUED BY THE RDO PALAKKAD
Exhibit P8 A TRUE COPY OF THE ORDER DATED
01.12.2021 ISSUED BY THE SECOND
RESPONDENT
Exhibit P9 A TRUE COPY OF THE PURCHASE NOTICE
07.12.2021 ISSUED BY THE PETITIONER
ALONG WITH ACKNOWLEDGMENT DATED
08.12.2021
Exhibit P10 A TRUE COPY OF THE ORDER DATED
17.01.2022 ISSUED BY THE SECOND
RESPONDENT.
Exhibit P11 A TRUE COPY OF RESOLUTION NUMBER 29
DATED 07.01.2022 REFERRED TO IN
EXHIBIT P10
