BIHAR INDUSTRIAL AREA DEVELOPMENT AUTHORITY Vs AMIT KUMAR
Bench: HON'BLE MR. JUSTICE DEEPAK GUPTA, HON'BLE MR. JUSTICE ANIRUDDHA BOSE
Judgment by: HON'BLE MR. JUSTICE DEEPAK GUPTA
Case number: C.A. No.-008219-008219 / 2019
Diary number: 33057 / 2015
Advocates: GAURAV AGRAWAL Vs
REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.8219 OF 2019 (ARISING OUT OF SLP(CIVIL) NO.35887 OF 2015)
BIHAR INDUSTRIAL AREA DEVELOPMENT AUTHORITY & ORS. APPELLANT(S)
VERSUS
AMIT KUMAR & ORS. RESPONDENT(S)
WITH
CIVIL APPEAL NO.8220 OF 2019 ARISING OUT OF SLP(CIVIL) NO. 28213 OF 2016
CIVIL APPEAL NO.8221 OF 2019 ARISING OUT OF SLP(CIVIL) NO. 31141 OF 2016
CIVIL APPEAL NO.8222 OF 2019 ARISING OUT OF SLP(CIVIL) NO.5251 OF 2017
J U D G M E N T
Deepak Gupta, J. (Oral)
Leave granted.
The legal issue involved in these appeals is
whether the Patna High Court was right in holding that
when the allottee of land, allotted for industrial
purposes, further transferred the land to some other
entity, the Bihar Industrial Area Development Authority
(BIADA) was only entitled to recover the unearned
increase on the basis of cost of land and development
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charges and not on the basis of the market value of the
land or the circle rate of the land.
In view of the decision that we intend to take in
these four cases before us, it is not necessary to give
the facts of each case in detail. However, for the
purposes of decision of these set of appeals, we may
refer to the facts in C.A. No.8222/2019 (arising out of
SLP(C) No.5251/2017). Clause 4(i) of the Lease Deed
entered into between the State of Bihar and M/s. Orient
Beverages Ltd. to which the land was granted on lease for
a period of 99 years for a sum of Rs.42,000/- plus rent
of Rs.87.50 per year, reads as follows:
"Clause 4(i):-
That the lessee will not assign, mortgage, underlet or part with the possession over the land or any right or interest therein or in respect thereto without the previous consent of the lessor or its nominee."
Clause 4(ii) of the Lease Deed provided that no
transfer of lease shall take place unless specifically
permitted by the State. The said clause reads as follows:
"Clause 4(ii):- No change in the lease, proprietorship or partnership, if it is a private limited or unlimited company or a registered or an unregistered firm, shall be recognized without the previous written consent of the lessor or his nominee."
It is not disputed that the rights of the State of
Bihar have finally been transferred to the BIADA though,
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in between, there may have been some other authorities
also but that is not relevant for the decision of this
case.
In the year 1998, the original lessee M/s. Orient
Beverages Ltd. applied for transfer of the leasehold
rights in favour of M/s. Bharat Coca-Cola Bottling North
East Pvt. Ltd. and a sum of Rs.17,50,000/- was paid as
premium at the time of the said transfer. It appears that
the transfer by Orient Beverages Ltd. in favour of Bharat
Coca-Cola Bottling North East Pvt. Ltd. was made for a
sum of Rs.2.02 crores. Later in the year 1999, a scheme
of amalgamation was entered into between Bharat Coca-Cola
Bottling North West Pvt. Ltd., Bharat Coca-Cola Bottling
South East Pvt. Ltd. and Bharat Coca-Cola North West Pvt.
Ltd. (transferee of the lease) and all these three
amalgamated to form Hindustan Coca-Cola Bottling South
West Pvt. Ltd. This scheme of amalgamation was approved
by the Delhi High Court on 10.09.1999. The name of M/s.
Hindustan Coca-Cola Bottling South West Pvt. Ltd. was
changed to M/s. Hindustan Coca-Cola Beverages Pvt. Ltd.
which is the respondent before us and the original writ
petitioner before the High Court. Thereafter, a
communication was sent to the appellant(s) that there was
change in the name and the name should be changed in the
record of the appellant-Authority and this permission was
granted on payment of some nominal fees.
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In the meantime, a Committee was constituted by the
Government of Bihar to lay down the modalities and fees
for transfer of industrial estates from the allottees to
some other person. The relevant recommendations of the
Committee are as follows:
"(a) The Lease holders should have the right to transfer or sale the land by paying fee if land use is not changed;
(b) The amount recommended was 15% of the present market value in case of transfer or sale;"
On 18.12.2003, an office order was issued by the
Appellant-Authority permitting change in the Constitution
of the allottee after taking 15% of the circle rate for
the land at the time and other dues payable. On
12.03.2004, a specific order was issued permitting
transfer of a land on payment of 15% of the prescribed
rate. Thereafter, on 10.03.2005, a letter was issued by
the appellant-Authority to the original writ petitioners
that 15% of the market value of 1.75 acres of land works
out to Rs.4,25,250/-. After some correspondence, this
amount was deposited on 12.04.2007. Thereafter, it
appears that a decision was taken to assess the 15%
market value on the basis of the circle rate and not
merely on the rate reflected in the transaction. Relying
upon this latter decision of 15.05.2007, a fresh demand
of Rs.45,17,318/- was raised and after adjusting the
amount already paid, balance payable was assessed as
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Rs.40,64,523/-. Aggrieved against this demand, M/s.
Hindustan Coca-Cola Beverages Pvt. Ltd. filed a writ
petition bearing CWJC No.5553 of 2013 before the Patna
High Court.
We shall deal with the factual aspects of the case
at a later stage but the legal issues raised before us
are whether the appellant-Authority is entitled to
recover unearned increase and if so on what basis. As far
as the entitlement to recover unearned increase in the
value of the transferred allotted land is concerned even
the High Court has upheld this right of the appellant-
Authority. However, the High Court has held that the
calculation of this unearned increase will be on the
basis of the value at which appellant-Authority allots
the land plus development charges.
The contention raised by Mr. Gaurav Agrawal,
appearing for the appellant-Authority, is that there is
no reason why, when the transfers are normally made for
commercial reasons, the appellant-Authority should not
get its fair share in the total unearned increase in the
value of the leased property.
We may note that it is standard practice throughout
this country, specially at the time when these leases
were executed to set up industrial estates wherein lands
were given at very low price and sometimes at subsidized
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rates to help in the setting up of industrial estates in
the State. It was expected that establishment of these
industrial estates with flourishing industries would
generate a lot of employment and would also generate
revenue both in the nature of direct and indirect taxes.
The issue is whether when the allottee transfers the land
for commercial reasons why should the Authority not get a
reasonable portion of the unearned income earned by the
allottee of the plot just by transferring the plot in
question. The premium on the unearned increase is being
charged only on the value of the land and not on the
value of the transaction. Once an industry is set up it
may have various components including the value of the
immovable assets, the value of the machinery etc. and
also the value of the goodwill which the company has
generated. On the other hand there are companies which
are loss making units where debts and liabilities due to
employees and sundry creditors will have to be factored
into while calculating the value of the total assets of
the unit. Those are not to be taken into consideration
while assessing the unearned increase of the cost of the
land.
The land was given to the original allottee at a
price fixed by BIADA. When the allottee transfers and
gets something more for the land or the market value as
reflected in the circle rate is much more than the price
at which the land was allotted to the allottee, we see no
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reason why the allottee should pocket all this unearned
increase and BIADA, which was the original owner of the
land should be deprived of a reasonable portion of the
unearned increase from the value of the land. Therefore
we are not in agreement with the High Court that the
unearned increase can be charged only on the basis of the
BIADA value plus development charges and in our opinion
the policy of the BIADA fixing the cost of the land on
the basis of the circle rate applicable is legal and
valid.
We shall now deal with the individual cases. As far
as the first case i.e. Civil Appeal No.8219 of 2019
arising out of SLP(C) No.35887 of 2015 is concerned, we
find that the Division Bench of the High Court of Patna
vide order dated 09.03.2010 had directed that the
arrangement made in respect of writ petitioner(s) shall
not be disturbed. Therefore, though we decide the
question of law in favour of appellant, but it will not
be entitled to recover any amount from the respondent(s).
The appeal is disposed of accordingly.
As far as Civil Appeal No.8220 of 2019 arising out
of SLP(C) No.28213 of 2016 is concerned, amalgamation
took place on 10.09.1999. The transfer date, which is the
material date, is 10.09.1999 and in our view in all cases
the value of land for purposes of fixing the price should
be the date of transfer and in this case it should have
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been 10.09.1999. Having held so, in view of the fact that
the original writ petitioner paid the amount of
Rs.4,25,250/- we do not want to open up the entire
litigation for a small amount. The amount was demanded
only on 10.03.2005 and was actually paid on 12.04.2007.
The appellant shall be entitled to interest at the rate
of 9% per annum on this amount of Rs.4,25,250/- for the
period 10.03.2005 to 14.04.2007.
We direct that, on this amount, the interest be
paid within two months. On payment of the interest, the
formal lease deed be executed by the appellant-Authority
in favour of the original writ petitioner(s) within two
months of the deposit of interest. The appeal is disposed
of accordingly.
In view of the order passed hereinabove, the CA
No.8222 of 2019 arising out of SLP(C) No.5251/2017 is
disposed of.
As far as Civil Appeal No.8221 of 2019 arising out
of SLP(C) No.31141 of 2016 is concerned, land measuring
0.50 acres was allotted to the respondent on 07.12.2000.
The allottee was M/s. Shankar Saw Mills through its
proprietor Sukhdev Paswan. It is admitted case that the
dues payable by Shankar Saw Mills were not paid for the
period 2002 to 2007. The case of the appellant is that
the payment could not be made because of the orders
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passed by this Court in the case of T.N. Godavarman vs.
Uniion of India whereby the licence of Saw Mills
throughout the country was stayed. It is not disputed
that finally under a one time settlement scheme floated
by the appellant-Authority, the original writ
petitioner(s) paid all the dues as payable under the
scheme on 30.07.2000. However, while paying this amount
the writ petitioner(s) also prayed for permission of
transfer of the land in favour of transferee company
known as Samras Products Pvt. Ltd in which it was claimed
that the appellant was a Director. There is no material
before us to show what is the exact shareholding of
Sukhdev Paswan in M/s. Samras Products Pvt. Ltd.
Mr. Gaurav Agrawal, learned counsel, has submitted that
as per the scheme of the Authority if the original
allottee retained 51% of the shareholding in the company
then it will not be treated to be a transfer and there is
no liability to pay any unearned increase. There are no
facts in this regard placed on record. Therefore, while
setting aside the order of the Patna High Court on the
legal issues, we remit the matter back to the Patna High
Court where the parties may produce documents in this
regard. If the documents, as existing, at the time of the
initial incorporation of M/s. Samras Products Pvt. Ltd.,
indicate that Sukhdev Paswan had more than 51%
shareholding then obviously he is not liable to pay any
transfer charges but if his shareholding is less than 51%
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then he will pay the unearned increase as decided by us
heareinabove. Since we have remitted the matter, the Writ
Petition No.4325 of 2009 shall be restored to its
original number so that it is given due seniority for
decision.
The appeal is disposed of accordingly.
...................J. (DEEPAK GUPTA)
...................J. (ANIRUDDHA BOSE)
New Delhi; October 22, 2019
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ITEM NO.6 COURT NO.15 SECTION XVI
S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).35887/2015
(Arising out of impugned final judgment and order dated 11-05-2015 in LPA No. 68/2008 11-05-2015 in CWJC No. 9696/2005 passed by the High Court Of Judicature At Patna)
BIHAR INDUSTRIAL AREA DEVELOPMENT AUTHORITY & ORS.Petitioner(s)
VERSUS
AMIT KUMAR & ORS. Respondent(s) WITH SLP(C) No.28213/2016 (XVI) SLP(C) No.31141/2016 (XVI) SLP(C) No.5251/2017 (XVI) (FOR CONDONATION OF DELAY IN FILING ON IA 1/2017 IA No.1/2017 - CONDONATION OF DELAY IN FILING) Date : 22-10-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DEEPAK GUPTA HON'BLE MR. JUSTICE ANIRUDDHA BOSE
Counsel for the parties: Mr. Gaurav Agrawal, AOR
Mr. Amit Sibal, Sr. Adv. Mr. Rajiv Tyagi, AOR Mr. Rohit Gupta, Adv.
Ms. Anisha Upadhyay, AOR
Mr. Neeraj Shekhar, Adv. Mr. Animesh Kumar, Adv. Mr. Sumit Kumar, Adv. Ms. Ekta Bharati, Adv.
UPON hearing the counsel the Court made the following O R D E R
Leave granted.
Mr. Neeraj Shekhar, learned counsel, submitted that the
original counsel has now been appointed as counsel for the BIADA,
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so he cannot put in appearance but he however filed his memo of
appearance and has argued the matter.
The appeals are disposed of in terms of the signed reportable
judgment.
Pending application(s), if any, stands disposed of.
(ARJUN BISHT) (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER
(signed reportable judgment is placed on the file)
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