Indore Municipal Corporation ... vs Kamal Batra
2022 Latest Caselaw 7113 MP

                      1
                                                WA No.111/2022

IN THE HIGH COURT OF MADHYA PRADESH AT INDORE

                           BEFORE
           HON'BLE SHRI JUSTICE SUBODH ABHYANKAR
                              &
        HON'BLE SHRI JUSTICE SATYENDRA KUMAR SINGH
                   ON THE 11th OF MAY, 2022

                  WRIT APPEAL No. 111 of 2022

     Between:-
     INDORE    MUNICIPAL    CORPORATION
     THROUGH      ITS      COMMISSIONER
     COMMISSIONER             MUNICIPAL
     CORPORATION, DIST. INDORE (MADHYA
     PRADESH)
                                                 .....APPELLANT
     (BY SHRI HARSHVARDHAN SHARM)

     AND

   KAMAL     BATRA   S/O   LATE    SHRI
   ROOPCHANDJI BATRA , AGED ABOUT 42
1.
   YEARS, OCCUPATION: BUSINESS FLAT NO.
   303, T-7, TREASURE TOWN, INDORE
   (MADHYA PRADESH)

   IDRIS  MOHAMMAD      S/O LATE   SHRI
   NAZMUDDIN , AGED ABOUT 33 YEARS,
2.
   OCCUPATION: BUSINESS MANIK BAG ROAD,
   29 NEW SAIFEE NAGAR, KHATIWALA TANK
   (MADHYA PRADESH)

   SALIM INDOREWALA S/O SHRI BADRUDDIN
3. INDOREWALA , AGED ABOUT 61 YEARS,
   OCCUPATION: BUSINESS 160, M KHATIWALA
   TANK (MADHYA PRADESH)

     DIRECTOR TOWN AND COUNTRY PLANNING
4.
     HOUSING BOARD SHOPPING COMPLEX A.B.
     ROAD (MADHYA PRADESH)
                            2
                                                        WA No.111/2022


     JOINT DIRECTOR TOWN AND COUNTRY
5.
     PLANNING HOUSING BOARD SHOPPING
     COMPLEX A.B. ROAD (MADHYA PRADESH)

   M/S MAKEWELL DEVELOPERS PRIVATE
   LIMITED THROUGH ITS DIRECTOR ABBAS
6.
   ALI BANDUKWALA 302-303, SANGAM HOUSE,
   14-B, PALASIA, A.B. ROAD (MADHYA
   PRADESH)
                                             .....RESPONDENTS
     (BY SHRI R.S. CHHABRA, SENIOR ADVOCATE WITH SHRI MUDIT
     MAHESHWARI ADVOCATE)


         This application coming on for judgment this day, Hon'ble
Shri Justice Subodh Abhyankar passed the following:

                               JUDGMENT

This writ appeal has been filed by the Indore Municipal Corporation against order dated 21.10.2021 passed in Writ Petition No.7733/2021 which was preferred by the writ petitioners seeking the following relief:-

"(i) A writ in the nature of mandamus to set aside the letter dated 29.02.2020 passed by respondent No.3 and letter dated 06.03.2020 passed by the respondent No.4.

(ii) The petition be allowed with cost.

(iii) Any other relief which this Hon'ble Court may deem fit be granted to the petitioner"

The aforesaid writ petition came to be allowed by this Court, however, following observations have been made while disposing of the petition:-

"So far the revocation of permission granted under the rule is concerned, under Rule 25, the authority may do it in case of violation of the provisions of acts and rules. As per the second proviso of the above Rule 25 an order of revocation or suspension may be annulled if the applicant cures the violation of the Act or the rules or any conditions imposed in the permission. Therefore, there is

WA No.111/2022

a violation of rules by the petitioner but the same is curable in nature, hence, the the matter is liable to be remitted back to the authorities to verify whether the violation of Act and Rules have been cured by the petitioner. The petitioner is hereby granted further opportunity to cure the defect and submit proper documents before the competent opportunity to cure the defect and submit proper documents before the competent authority, hence, the WP No.6050/2020 is partly allowed, the order dated 29.02.2020 passed by Joint Director, Town and Country Planning, Indore, whereby the development permission granted on 03.05.2008, has been revoked, is hereby set aside."

(emphasis supplied) Counsel for the appellant IMC submits that as directed by this Court, the respondent no.5, Town and Country Planning has already verified the documents filed by M/S Makewell Developers Pvt. Ltd., and found that the defects are curable, subsequently vide order dated 10.05.2022, the same has also been cured with the following conditions:-

" vkids }kjk tokc izLrqr fd;k x;kA fo"k;kafdr Hkwfe ij dk;kZy; ds i= dzekad 1355&1357 fnuakd [email protected]@2009 }kjk tkjh vuqefr dks dk;kZy;hu i= dzekad 1064 fnukad [email protected]@2020 }kjk izfrlafgr fd;k x;k FkkA vkids }kjk izLrqr tokc ds vk/kkj ij tkjh vuqefr dks fu-fy- 'krksZ ds rgr cgky fd;k tkrk gS%& 1- ekuuh; U;k;ky; ds vkns'k ds ifjikyu esa vkids }kjk fu-fy- lq/kkj fd;s x;s gS%& • Hkw[kaM dz-7 tks Hkkxksa esa foHkkftr fd;k x;k Fkk] mlds ,d Hkkx ij dh xbZ jftLV~h dks fujLr dj fn;k x;k gSA vr% mDr voS/kkfud foHkkftr Hkw[kaMksa dks iqu% fof/kor ,dtkbZ djuk lqfuf'pr fd;k tkos rFkk ekxZ ds varxZr vkus okyh Hkwfe ij fdlh Hkh izdkj dk [email protected] dk;Z rFkk dz;&fodz; ughs fd;k tk ldsxkA • Hkw[kaM dz 8 tks Hkkxksa esa foHkkftr fd;k x;k Fkk] mlds ,d Hkkx ij Hkw[kaM/kkjh Jherh ldhek bathfu;fjaxokyk }kjk nwljs Hkw[kaM/kkjh Jh vlxj vyh cksgjk ds fgr esa fgokukek dj HkkSfrd dCtk iznku dj fn;k c;k gS tks vc ,d gh Hkw[akM gks x;k gSA br% mDr voS/kkfud foHkkftr Hkw[kaMks dks iqu% fof/kor ,dtkbZ djuks lqfuf'pr fd;k tkosaA mDr Hkw[kaM dz 8 ij ,d gh Hkou vuqKk ekU; gksxh rFkk ,d gh iathdj.k ekU; gksxkA • fo"k;kafdr dkWyksuh esa f'kdk;r esa mYysf[r 12-0 ehVj ekxZ ij vkids } kjk fd;s x;s fuekZ.k ds laca/k esa uxj ikfyd fuxe] bankSj ls tkap djokdj djuk iw.kZ djsaA 2- fo"ka;kafdr dkWyksuh uxj fuxe] bankSj ds lhek {ks= esa lfEefyr gSA vr% Lfky ij uxj fuxe ] bankSj }kjk tkjh [email protected] vuqefr ds vk/kkj ij Lfky ij fd;s x;s [email protected] dk;ksZ ds laca/k esa uxj ikfyd fuxe] bankSj ls lR;kiu djk;k tkuk mfpr gksxk rFkk dk;kZy; }kjk iwoZ esa dk;kZy;hu i= dzekad 2589 ch fnukad [email protected]@2022 ,oa i= dzekad 765 fnukad [email protected]@2020 }kjk tkjh i=

WA No.111/2022

ds rkjrE; esa vko';d dk;Zokgh vkids Lrj ls lqfuf'pr dh tkosA 3- iwoZ esa dk;kZy;hu i= dzekad 1355&1357 fnukad [email protected]@2009 }kjk tkjh lhekafdr vfHkU;kl dh leLr 'krsZ ;Fkkor jgsxhA" It is further submitted that as the defects have already been cured, therefore, no further orders are required to be passed in the writ appeal.

Counsel for the respondents has no objection to the aforesaid submissions.

Resultantly, in light of the order passed by the respondent No.5, nothing survives to be decided in this appeal. However, counsel for the Municipal Corporation is directed to display the name of colony as Haidery Township in the website of the Municipal Corporation so that the plot owners can apply for the building permission.

Accordingly, the Writ Appeal stands disposed of. C. c. as per rules.

                      (Subodh Abhyankar)                           (Satyendra Kumar Singh)
                              Judge                                       Judge




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2022.05.12 10:12:13
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