CHENNAI METROPOLITAN DEVELOPMENT AUTHORITY REP. BY ITS MEMBER SECRETARY . Vs PRESTIGE ESTATES PROJECT LTD.
Bench: HON'BLE DR. JUSTICE D.Y. CHANDRACHUD, HON'BLE MS. JUSTICE INDIRA BANERJEE
Judgment by: HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
Case number: C.A. No.-005642-005643 / 2019
Diary number: 33707 / 2014
Advocates: Vs
DUA ASSOCIATES
1
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal Nos. 5642-5643 of 2019
(@SLP (C) Nos. 31274-31275 of 2014)
Chennai Metropolitan Development Authority …Appellants Rep. by its Member- Secretary & Anr
Versus
Prestige Estates Project Ltd. …Respondent
J U D G M E N T
Dr Dhananjaya Y Chandrachud, J
1 These appeals arise from a judgment of a Division Bench of the High Court
of Judicature at Madras in a Writ Appeal, affirming the judgment of a learned
Single Judge in proceedings under Article 226 of the Constitution. The High Court
set aside a demand raised by the appellant for revised charges on account of (i)
Infrastructure and Amenities1; and (ii) Premium Floor Space Index2.
1 I & A
2
2 The respondent submitted an application on 22 March 2011 for planning
permission to construct a multi-storeyed building complex at Ayyappan Thangal
Village, Thiruperumbudur Taluk. The Housing and Urban Development
Department of the Government of Tamil Nadu, to which the application was
forwarded for approval in terms of the Development Regulations3, accorded its
approval to the recommendation of the Multi-storeyed Building Panel.
3 On 5 January 2012, the State government in a letter to the appellant
approved the recommendation, subject to the following conditions:
“(i) Chennai Metropolitan Development Authority should
ensure that the applicant gifts the road widening
portions marked in the plan to the Chennai
Metropolitan Development Authority along with OSR
spaces before issue of Planning Permission.
(ii) The applicant shall furnish ‘No Objection Certificate’
from Chennai Metropolitan Water Supply and
Sewerage Board for using their land in S. Nos. 51/1B2
and 1C2 for access before issue of Development
Charges advice.
(iii) Subject to other usual condition.”
The letter stated that before the issuance of planning permission, an undertaking
should be obtained from the respondent to fulfill
(i) The provisions contained in the DR; and
(ii) The conditions imposed by the Director of Fire and Rescue Service and
other Departments.
2 Premium FSI 3 DR
3
The appellant, as the planning authority, was requested to take up further action
for issuance of a planning permission.
4 The appellant, which is a planning authority under the provisions of the
Tamil Nadu Town & Country Planning Act 19714, was required to consider the
application for the grant of planning permission under Section 49. The Chennai
Metropolitan Water Supply and Sewerage Board5 addressed a letter on 6
February 2012 to the respondent stating that it would consider the issuance of its
No Objection Certificate6 subject to the acceptance of the following conditions:
“1. RCC Compound wall shall be constructed on the
boundaries of the proposed land adjacent to CMWSSB
land with gate provisions of 6m. span at both ends as
accesses to reach the other side of the proposed
multistoried residential buildings as accepted in your Lr.
dt. 28.01.2012.
2. The design and estimate for proposed R.C.C culvert of
suitable length and width should be submitted for approval
of CMWSSB, before construction of culvert.
3.The proposed R.C.C culverts with clearance of 1.5mtr
all-round the pipeline should be constructed at both
crossings to reach the property under the supervision of
CMWSS Board.
4. Supervision charge @ 21% of the estimated
construction cost should be deposited to CMWSSB before
construction of culvert.
5. The existing pipeline should not be damaged at any
point of time and if any damage is caused at the time of
construction of culverts/compound wall, the entire repair
cost should be borne by you.
6. If any leak or burst occurs in the pipeline in future within
the culvert portion, the culvert will be demolished by the
Board for attending leak/burst in future and the same has
to be reconstructed at your risk and cost.
4 The Planning Act 1971 5 The Sewerage Board 6 NOC
4
7. You should not have any rights, whatsoever to claim
the ownership of the above board’s land.
8. The Board reserves the right to enter upon the
premises for any inspection and to cancel the “No
Objection Certificate” at any point of time without
assigning any reason in the interest of public.”
5 On 2 March 2012, the respondent addressed a communication to the
appellant, stating that it had accepted the conditions imposed by Sewerage
Board by its letter dated 18 February 2012 and that a formal NOC was expected
shortly. The appellant was requested to process the planning permission and to
issue a notice of demand for development charges in order to enable the
respondent to arrange for the funds required. The respondent, in its above letter
dated 2 March 2012 stated :
“Now we expect the formal NOC from CMWSSB very
shortly. In view of the above progress on the NOC, we
request that the processing of Planning Permit and the
notice for development charges may kindly be issued to
assess the fees amount involved and also to make
arrangement for the funds required. We further assure
you that before the payment of fees is effected by us the
formal NOC from CMWSSB will be submitted.”
6 On 7 March 2012, the appellant requested the Sub-Registrar, Chennai
South to furnish the guideline value of urban land for the survey numbers where
development was proposed by the respondent for assessing the Premium FSI
charges in relation to the development proposal. This was furnished by the Sub-
Registrar on 7 March 2012.
5
7 On 27 March 2012, the appellant issued a demand notice requiring the
respondent to deposit the following charges in order to facilitate the processing of
its application:
“ i) Development
charge for land and
building under Sec.
59 of the T&CP
Act, 1971
Rs. 63,10,000/-
(Rupees sixty three Lakh and ten
Thousand Only)
ii) Balance Scrutiny
Fee
Rs. 50,000/- (Rupees fifty
Thousand only)
iii) Regularisation
charge for
unauthorized sub
division &
amalgamation
Rs. 25,10,000/- (Rupees twenty
five lakh and ten thousand only)
iv) Security Deposit
(For Building)
Rs. 4,64,15,000/- (Rupees four
crore sixty four lakh and fifteen
thousand Only)
v) Security Deposit for
Display Board
Rs. 10,000/- (Rupees Ten
Thousand Only)
vi) Security Deposit for
STP
Rs. 27,15,000/- (Rupees twenty
seven lakh and fifteen Thousand
Only)
vii) Infrastructure &
Amenities Charges
Rs. 8,34,40,000/- (Rupees eight
crore thirty four lakh and forty
Thousand Only)
viii) Premium FSI
charge for
78690.55 sq.m.
Rs. 44,75,88,000/- (Rupees Forty
four crore and seventy five lakh
eighty thousand only)
.”
The appellant also required the respondent to comply with the following
requisitions :
“a. Furnish the letter of your acceptance for the following
conditions stipulated by virtue of provisions available
under DR 4(i) d of Annexure III:-
6
(i) The construction shall be undertaken as per
sanctioned plan only and no deviation from the plans
should be made without prior sanction. Construction
done in deviation is liable to be demolished.
(ii) In cases of Multi-storied Building both qualified
Architect and qualified structural Engineer who should
be a Class-I Licensed Surveyor shall be associated
and the above information to be furnished.
(iii) A report in writing shall be sent to Chennai
Metropolitan Development Authority by the
Architect/Class-I Licensed Surveyor who supervises
the construction just before the commencement of the
erection of the building as per the sanctioned plan,
similar report shall be sent to CMDA when the building
has reached up to plinth level and thereafter every
three months at various stages of the
construction/development certifying that the work so
far completed is in accordance with the approved
plan. The Licensed Surveyor and Architect shall
inform this Authority immediately if the contract
between him/them and the owner/developer, has
been cancelled or the construction is carried out in
deviation to the approved plan.
(iv) The owner shall inform Chennai Metropolitan
Development Authority of any change of the Licensed
Surveyor/Architect. The newly appointed Licensed
Surveyor/Architect shall also confirm to CDMA that he
has agreed for supervising the work under reference
and intimate the stage of construction at which he has
taken over. No construction shall be carried on during
the period intervening between exit of the previous
Architect/Licensed Surveyor and entry of the new
appointee.
(v) On completion of the construction the applicant shall
intimate CDMA and shall not occupy the building or
permit it to be occupied until a completion certificate is
obtained from CMDA.
(vi) While the applicant makes application for service
connection such as Electricity, Water Supply,
Sewerage he should enclose a copy of the completion
certificate issued by CMDA along with his application
to the concerned Department/Board/Agency.
(vii) When the site under reference is transferred by way of
sale/lease or any other means to any person before
completion of the construction, the party shall inform
CMDA of such transaction and also the name and
address of the persons to whom the site is transferred
immediately after such transaction and shall bind the
purchaser to those conditions to the Planning
Permission.
7
(viii) In the Open space within the site, trees should be
planted and the existing trees preserved to the extent
possible;
(ix) If there is any false statement, suppression or any
misrepresentation of acts in the applicant, planning
permission will be liable for cancellation and the
development made, if any will be treated as
authorized.
(x) The new building should have mosquito proof
overhead tanks and wells.
(xi) The sanction will be revoked, if the conditions
mentioned above are not complied with.
(xii) Rainwater conservation measures notified by CMDA
should be adhered to strictly.
(a) . Undertaking (in the format prescribed in
Annexure –XIV to DCR, a copy of it enclosed in
Rs. 20/- stamp paper duly executed by all the land
owner, GPA holders, builders and promoters
separately. The undertakings shall be duly
attested by a Notary Public.
(b) Details of the proposed development duly filled in the format enclosed for display at the site. Display
of the information at site is compulsory in cases of
Multi-storied buildings, Special buildings and
Group developments”
The letter further stipulated that :
“7. The issue of planning permission depends on the
compliance/fulfilment of the conditions/payments
stated above. The acceptance by the Authority of the
pre-payment of the Development charge and other
charges etc. shall not entitle the person to the
Planning Permission but only refund of the
Development Charge and other charges (excluding
Scrutiny Fee) in cases of refusal of the permission for
non-compliance of the conditions stated above or any
of the provisions of DR, which has to be complied
before getting the Planning permission or any other
reason provided the construction is not commenced
and claim for refund is made by the applicant.”
(Emphasis supplied)
8
8 On 28 March 2012, the respondent paid the charges which were
demanded by the appellant on 27 March 2012. In the meantime, on 26 March
2012, the Government revised the guideline values with effect from 1 April 2012.
One of the conditions subject to which the State government had granted its
approval to the respondent was the obtaining of an NOC from the Sewerage
Board. On 28 March, 2012, G.O.Ms No. 86 was issued by the Housing and
Urban Development Department whereby the I & A charges for different
categories and buildings falling under the jurisdiction of the appellant and of the
Commissioner of Town and Country Planning were to stand increased by 50 per
cent over the then prevailing rates. The Sewerage Board issued its NOC on 30
March 2012, subject to the condition that the respondent execute a gift deed in
respect of a piece of land. This requirement was complied with on 27 April 2012.
When the file pertaining to the grant of planning permission to the respondent
was under consideration, guideline values were revised by the State government
with effect from 1 April 2012. A demand notice was issued on 22 August 2012 by
the appellant by which the demand was revised for charges under two heads:
“ i) Balance I & A
Charges
Rs. 4,17,15,000/-
(Rupees Four Crore
Seventeen Lakh and
Fifteen thousand
Only)
ii) Balance Premium
FSI Charge
Rs. 90,76,75,000/-
(Rupees ninety
crore seventy six
lakh and seventy
five thousand only)
”
9
9 The demand notice was questioned by the respondent in writ proceedings
before the High Court. A learned Single Judge, by a judgment dated 13
December 2012, allowed the writ petition holding that a right had accrued to the
respondent to obtain planning permission and that it could not be divested by the
subsequent amendment made with effect from 1 April 2012. The demand was
quashed and set aside. The Writ Appeal has been dismissed by a Division Bench
of the High Court on 1 August 2014. The Division Bench held that :
(i) Insofar as the levy of I & A Charges are concerned, no amendment has
been made to the Tamil Nadu Town and Country Planning (Levy of
Infrastructure and Amenities Charges) Rules 20087 and in
consequence, the demand of Rs. 4,17,15,000/- is without the authority
of law;
(ii) The respondent had remitted the I & A charges and Premium FSI
charges on 29 March 2012;
(iii) Office Order No. 7/2012 dated 16 April 2012 made it clear that the I & A
charges were applicable for applications for planning permission where
the advice for the payment of development charges was sent on or
after 28 March 2012. In the present case, since the demand had been
remitted prior to 28 March 2012, the pre-revised I & A charges were
applicable; and
(iv) The charges for Premium FSI as revised with effect from 1 April 2012
could not be made applicable to the respondent. The NOC of the
Sewerage Board was dated 30 March 2012 and the mere fact that it
7 The Rules 2008
10
was received by the appellant on 2 April 2012 was not a valid ground
for the demand notice and hence the demand could not be justified.
10 Assailing the decision of the High Court, Mr K M Nataraj, learned
Additional Solicitor General of India formulated two issues which need to be
addressed in these proceedings:
“(i) Whether charges namely Infrastructure &
Amenities charges and Premium FSI charges are required
to be collected as per rates prevailing as on the date of
submission of planning permission application or on the
date of granting approval of planning permission;
(ii) Whether the respondent herein has accrued any
vested right before granting approval of planning
permission merely because they remitted the charges as
per demand notice dated 27-03-2012.”
The learned ASG urged that the appellant, as a planning authority, is under a
statutory obligation to levy and collect the charges as applicable when planning
permission is granted. The pendency of an application or the deposit of the
payment earlier by the applicant does not create a vested right. If the planning
permission is not granted, the planning authority would have to refund the
amount deposited. Hence, the crucial date for determining the applicable charges
is the date on which planning permission is granted by the planning authority. In
the present case, the planning permission was granted only in 2013, pursuant to
the interim order of the High Court subject to a further deposit of Rs 10 Crores as
ordered. Insofar as I & A charges are concerned, it was urged that the High Court
erroneously relied on the Office Order dated 16 April 2012 which records that the
old rates would be applicable where the development charges’ advice was sent
11
before 28 March 2012. This, it has been urged, is in conflict with the GO dated 28
March 2012 according to which, I & A charges were to stand increased by 50 per
cent over the then prevailing rates. The learned ASG argued that an amendment
to the Rules was not necessary since the charges are determined and are
leviable under an order issued pursuant to Section 63B while according building
permission and hence the order of the High Court needs to be interfered with.
11 On the other hand, Mr Rana Mukherjee, learned Senior Counsel appearing
on behalf of the respondents submitted that:
(i) As regards I & A charges:
(a) Clause 6 of G.O.Ms No. 86 by which the charges were revised
required that the Commissioner of Town and Country Planning
submit a proposal for an amendment to the Rules of 2008. As
a matter of fact, no amendment has been carried out; and
(b) Clause (i) of the Office Order dated 16 April 2012, states that
revised I & A charges shall be applicable for demands made
on or after 28 March 2012. Hence, the revised charges would
not be applicable to the respondent against whom a demand
had been raised on 27 March 2012 by the appellant.
(ii) As regards charges for Premium FSI :
(a) All payment related obligations were completed by the appellant
on 29 March 2012 prior to the revision of the guideline values on
1 April 2012. Consequently, the revised rates would not be
12
applicable and if any date after payment is to be taken into
account that would only enable the government to unlawfully and
unfairly delay the issuance of permissions and thereafter raise
enormous demands. To obviate this, the cut-off date ought to be
treated as the date of payment;
(b) The principle which has been enunciated in the judgment of this
Court in Union of India v Mahajan Industries Ltd.8 is
applicable; and
(c) The subject matter of the demand pertains to payment levied by
the respondent and not a change in the development control
rules such as involving a change in floors, setbacks etc.
Moreover, it was urged that the planning permission in the present case was
granted on 30 May 2012 and therefore the withholding of a copy and the basis of
the impugned demand is a mere after thought. The revised demand does not
indicate any reasons or basis.
12 The rival submissions now fall for consideration.
13 Section 48 of the Planning Act 1971 imposes a restraint upon the
construction of buildings and making a material change in the use of land except
with the written permission of the planning authority and in accordance with the
conditions specified in the grant of permission9.
8 (2014) 5 SCC 199 9 48. Restrictions on buildings and lands, in the area of the planning authority.- On or after the date of the publication of the resolution under sub-section (2) of section 19 or of the notice in the Tamil Nadu Government Gazette under section 26, no person other than any State Government or the Central Government or any local authority, shall, erect any building or make or extend any excavation or carry out any mining or other operation, in, on, over or under any land or make any material change in the use of land or construct, form or layout any
13
Section 49 which provides for an application for permission is in the following
terms:
“49. Application for permission.- (1) Except as
otherwise provided by rules made in this behalf, any
person not being any State Government or the Central
Government or any local authority intending to carry out
any development on any land or building on or after the
date of the publication of the resolution under sub-section
(2) of section 19 or of the notice in the Tamil Nadu
Government Gazette under section 26, shall make an
application in writing to the appropriate planning authority
for permission in such form and containing such
particulars and accompanied by such documents as may
be prescribed.
(2) The appropriate planning authority shall, in deciding
whether to grant or refuse such permission, have regard
to the following matters, namely:-
(a) the purpose for which the permission is required;
(b)the suitability of the place for such purpose;
(c) the future development and maintenance of the
planning area
(3) When the appropriate planning authority refuses to
grant a permission to any person, it shall record in writing
the reasons for such refusal and furnish to that person, on
demand, a brief statement of the same.”
The Planning Act 1971 requires the grant of planning permission before
development or a change in the use of land can take place. The mere filing of an
application does not entitle the applicant to permission. Nor is there a vested right
to the grant of permission.
Section 63B provides for the levy of I & A charges:
work except with the written permission of the appropriate planning authority and in accordance with the conditions, if any, specified therein.
14
“63-B. Levy of infrastructure and amenities charges .-(1)
Every local authority or the planning authority, as the case
may be, while according building permit under the
relevant laws or according permission under this Act, as
the case may be, shall levy charges on the institution of
use or change of use of land or building or development of
any land or building in the whole area or any part of the
planning area so as to meet the impact of development
and for ensuring sustainable development of urban and
rural areas by providing adequate infrastructure and basic
amenities at the rates as determined in accordance with
such procedure as may be prescribed which shall not be
less than minimum and not more than the maximum as
may be prescribed, and different rates may be prescribed
for different parts of the planning area and for different
uses.
(2) The infrastructure and amenities charges shall be
leviable on any person who undertakes or carries out any
such development or institutes any use or changes any
such use.
(3) The collection of the infrastructure and amenities
charges shall be made in such manner as may be
prescribed.
Explanation.- For the purpose of this Section “relevant
laws” means in case of-
(i) the Chennai Metropolitan Development Authority, the
Tamil Nadu Town and Country Planning Act, 1971
(T.N.Act 35 of 1972);
(ii) the Chennai City Municipal Corporation, the Chennai City
Municipal Corporation Act, 1919 (T.N.Act 4 of 1919);
(iii) the Madurai City Municipal Corporation, the Madurai City
Municipal Corporation Act, 1971 (T.N.Act 15 of 1971);
(iv) the Coimbatore City Municipal Corporation, the
Coimbatore City, Municipal Corporation Act, 1981
(T.N.Act 25 of 1981);
(v) the Tiruchirappalli City Municipal Corporation, the
Tiruchirappalli City Municipal Corporation Act, 1994
(T.N.Act 27 of 1994);
(vi) the Tirunelveli City Municipal Corporation, the Tirunelveli
City Municipal Corporation Act, 1994 (T.N.Act 27 of 1994);
(vii) the Salem City Municipal Corporation, the Salem City
Municipal Corporation Act, 1994 (T.N.Act 29 of 1994);
(viii) the Municipalities and Town Panchayats, the Tamil Nadu
District Municipalities Act, 1920 (T.N.Act 5 of 1920); and
(ix) the Panchayat Unions and Village Panchayats, the Tamil
Nadu Panchayats Act, 1994 (T.N.Act 21 of 1994).”
15
Section 63B provides for the levy of I & A charges while according a building
permit either under relevant laws or while according permission under the
Planning Act 1971. These charges are leviable on the institution of use or change
of use of land or building or development of any land or building. The rates are
determined in accordance with such procedure as may be prescribed. The rates
are not to be less than the minimum and more than the maximum that is
prescribed.
14 Rule 4 of the Rules 2008 contains provisions for the imposition of the I & A
charges:
“4. Infrastructure and Amenities Charges. – The
infrastructure and amenities charges shall be collected for
new construction, additions to existing constructions and
change of use of existing buildings at the rates not
exceeding the maximum rate and not less than the
minimum rates indicated in the Table below, in case of
different categories of buildings referred to in the Table:
THE TABLE
Sl No. Type of building Minimum rates per
square metre
Maximum
rates per
square
metre
(1) (2) (3)
Rs.
(4)
Rs.
1. Multistoryed buildings
accommodating
residential or commercial
or Information
technology or industrial
of institutional or
combination of such
activities
500 1,000
2. Commercial building.
Information Technology
building, Group
200 500
16
development and
Special building (not
covered under Sl. No. 1)
3. Institutional building (not
covered under Sl. No.I)
100 200
4. Industrial building (not
covered under Sl. No. 1)
.”
15 Rule 5 empowers the Director Of Town and Country Planning to fix the
rates of charges in respect of areas other than the Chennai Metropolitan Planning
Area. In respect of the Chennai Metropolitan Planning Area, the power to fix the
charges, subject to due observance of the minimum and the maximum specified
in Rule 4, is conferred on the Vice-Chairman of the Chennai Metropolitan
Development Authority. Rule 5 (2) provides thus:
“5. Fixation of rates of Charges.-
(2) In respect of the Chennai Metropolitan Planning Area,
the Vice Chairman, Chennai Metropolitan Development
Authority shall fix the rates of such charges for each of the
above categories of buildings which shall not be less than
the minimum and not more than the maximum as
prescribed in Rule 4, taking into account the various
aspects of developments including infrastructure needs.
He may fix different rates for different categories of
buildings or for different areas.”
16 The power to levy charges for the Premium FSI is in Regulation 36 of the
Second Master Plan for Chennai Metropolitan Area 2006 (Regulation)10.
Regulation 36 is in the following terms :
“36. Premium FSI.- The Authority may allow premium
FSI over and above the normally allowable FSI, in any
case not exceeding 0.5 for special building and group
developments, and not exceeding 1.0 for multistoreyed
10 Regulation 2006
17
buildings in specific areas which may be notified, on
collection of a charge at the rates as may be prescribed
with the approval of the Government. The amount
collected shall be kept in an escrow amount for utilizing it
for infrastructure development in that area as may be
decided by the Government.”
17 Premium FSI is the Floor Space Index over and above that which is
normally allowable and is not to exceed 0.5 for special buildings and group
developments or 1.0 for multi-storeyed buildings in specific areas. The rates for
premium FSI are prescribed with the approval of the Government.
18 On 27 March 2012, the appellant raised a demand on the respondent for
the payment of charges including:
(i) I & A charges of Rs. 8,34,40,000/-; and
(ii) Premium FSI charges for 78690.55 sq.mtrs in the amount of Rs.
44,75,88,000/-.
While raising the demand, the respondent was informed of the conditions
required to be complied with in order to ensure the grant of planning permission.
The letter specifically stated that while the grant of planning permission depended
upon the fulfillment of the conditions stipulated in the letter, pre-payment of the
development charges and other charges would not entitle the respondent to
planning permission but only to a refund if planning permission were to be
refused.
18
19 On 28 March 2012, the Housing and Urban Development Department of
the Government of Tamil Nadu issued G.O.Ms No. 86 stipulating that:
(i) The minimum and maximum rates as specified in Rule 4 of
the I & A Rules 2008 “shall be done away with”; and
(ii) The I & A charges for different categories and buildings falling
under the jurisdiction of the appellant and of the
Commissioner of Town and Country Planning were to stand
increased by 50 per cent over the then prevailing rates. Thus,
for instance, the I & A charges for multi-storeyed residential
buildings were sought to be revised for the Chennai
Metropolitan Development Planning Areas from Rs. 250 per
sq. mtr to Rs. 375 per sq.mtr.
Clause (6) of G.O.Ms contemplates an amendment to the Rules 2008 :
“6) The Commissioner of Town and Country Planning is
directed to send necessary proposal on amendment to the
Tamil Nadu Town and Country Planning (Levy of
Infrastructure and Amenities Charges) Rules, 2008 to
Government accordingly.”
20 It was in view of the provisions contained in clause (6) extracted above that
the Division Bench in its judgment dated 1 August 2014 recorded, having
enquired of the Advocate General, as to whether any proposal for the
amendment of the rules had been initiated. The Advocate General informed the
High Court that while steps to amend the rules had been initiated, it would take
19
about two months to complete the process of amending them. It was in this view
of the matter and the statement of the Advocate General that the High Court
recorded that as on the date of its judgment, no amendment was made to the
Rules 2008 for the purpose of increasing the I & A charges. Rule 4 as it stands
prescribes the minimum and the maximum rates for the levy of I & A charges.
Rule 5(2) empowers the Vice-Chairman of Chennai Metropolitan Development
Authority to fix the rates for the Chennai Metropolitan Development Planning
Areas, while observing the minimum and the maximum rates set out in Rule 4.
The proposal which was initiated by the government on 28 March 2012
envisaged the elimination of the minimum and maximum rates specified in Rule 4
as a result of which clause (6) of G.O.Ms. 86 incorporates a requirement of
amending the Rules 2008. Absent an amendment to the Rules 2008, the High
Court held that the demand for I & A charges at the revised rate could not be
enforced against the respondent. A revision of the I & A charges could have been
effected by the Vice-Chairman of the appellant in terms of Rule 5(2) without a
formal amendment to the Rules 2008, so long as the minimum and maximum
provided in Rule 4 is not breached. However, it appears that the government took
the view that an amendment to the rules was necessitated since the table
specifying the minimum and maximum in Rule 4 was to be abrogated. It was for
the above reason that the High Court came to the conclusion that a revised
demand for I & A charges could not be enforced in the absence of an amendment
to the Rules 2008. Section 63B requires that the minimum and maximum rates
should be prescribed. This will have to be borne in mind by the government.
Subordinate legislation has to be in conformity with parent legislation.
20
21 The High Court also adverted to the Internal Office Circular/Order dated 16
April 2012 of the appellant which specified that while the revised I & A charges
were leviable with effect from the issuance of G.O.Ms. No. 86 on 28 March 2012:
“i.The revised rate of Infrastructure & Amenities charges
are applicable for the Planning Permission Applications,
where Development Charges advice was sent on or after
28.03.2012. In the case of Planning Permission
Applications for which DC advice dated prior to
28.03.2012, the pre-revised rates only applicable.”
In terms of the above office order, cases where the “Development Charges
advice” was sent prior to 28 March 2012 would be governed by the pre-revised
rates. The government is bound by its own decision. Consequently, on this
aspect of the matter, we are in agreement with the view of the High Court that the
revised I & A charges were not lawfully demanded from the appellant to whom
the development charges advice had been issued prior to 28 March 2012.
22 The second aspect of the matter which needs scrutiny is in regard to the
levy of Premium FSI charges. The levy of Premium FSI charges under
Regulation 36 is incident to the planning authority allowing Premium FSI over and
above the FSI which is normally allowable. In other words, it is upon and subject
to the grant of Premium FSI that the authority can demand Premium FSI charges.
If no Premium FSI is sanctioned, obviously there would be no occasion to
demand a charge for Premium FSI. Similarly, if planning permission were to be
refused, the deposit which is made by the developer would be refunded. This was
categorically stated in the demand which was raised on the respondent on 27
March 2012.
21
23 Planning permission is granted by the planning authority upon an
application for permission which is made under Section 49 of the Planning Act
1971. In the present case, the planning permission was granted upon an interim
order of the High Court, subject to the deposit of Rs. 10 Crores on 13 March
2013. Though the appellant received the approval of the Housing and Urban
Development Department on 5 January 2012 following the recommendation of
the Multi-storyed Building Panel, the grant of planning permission was still to be
considered by the Planning Authority. The letter dated 5 January 2012 of the
Housing and Urban Development Department contemplates that several steps
were still to be taken including the transfer to the road widening portion to
Chennai Metropolitan Development Authority, the issuance of an NOC by the
Sewerage Board and the fulfillment of all requisite conditions under the
development regulations. Moreover, even after compliance with those conditions,
the appellant had to process the grant of planning permission. The letter of
demand that was issued by the appellant on 27 March 2012 similarly required the
fulfillment of several conditions precedent upon which the application for the grant
of planning permission would be considered.
24 On 27 March 2012, while issuing a demand notice to the respondent, it
was made clear by the appellant that the planning permission was still to be
issued. The submission of the application for permission and the steps taken by
the respondent to comply with the conditions and the deposit of the charges did
not confer a vested right in the respondent for the grant of planning permission.
The grant of planning permission would only ensue upon the appellant
22
scrutinizing the application and determining that the permissions which were
sought were in accordance with the development regulations and all other
planning requirements holding the field. Before the planning permission was
issued, the revised charges for Premium FSI came to be enforced. Once the
revised charges came into force with effect from 1 April 2012, the respondent, as
the applicant for planning permission, was bound to pay the revised charges. As
on 1 April 2012, the respondent had no planning permission in its favour. The
submission of the respondent that planning permission was issued in May 2012
evidently will not advance the case of the respondent. The grant of any
permission post the revision of the Premium FSI charges would necessarily be
subject to the revised charges. Hence, in raising the demand on the basis of the
revised charges on 22 August 2012, the appellant was acting in accordance with
law.
25 The principle which we have adopted accords with a consistent line of
precedent of this Court. In State of Tamil Nadu v Hind Stone11, Justice O
Chinnappa Reddy speaking for a Bench of two learned judges of this Court, while
interpreting the provisions of Rule 2 (A) of the Mines and Minerals (Regulation
and Development) Act 1957 observed :
“13…While it is true that such applications should be dealt
with within a reasonable time, it cannot on that account be
said that the right to have an application disposed of in a
reasonable time clothes an applicant for a lease with a
right to have the application disposed of on the basis of the
rules in force at the time of the making of the application.
No one has a vested right to the grant or renewal of a
lease and none can claim a vested right to have an
11 (1981) 2 SCC 205
23
application for the grant or renewal of a lease dealt with in
a particular way, by applying particular provisions. In the
absence of any vested rights in anyone, an application for
a lease has necessarily to be dealt with according to the
rules in force on the date of the disposal of the application
despite the fact that there is a long delay since the making
of the application. We are, therefore, unable to accept the
submission of the learned counsel that applications for the
grant of renewal of leases made long prior to the date of
GOMs No. 1312 should be dealt with as if Rule 8-C did not
exist.”
The same principle was followed by another two judge Bench of this Court in
Howrah Municipal Corporation v Ganges Rope Co. Ltd.12. Justice D M
Dharmadhikari speaking for the court held :
“17…The statutory provisions regulating sanction for
construction within the municipal area are intended to
ensure proper administration of the area and provide
proper civic amenities to it. The paramount considerations
of regulatory provisions for construction activities are
public interest and convenience. On the subject of
seeking sanction for construction, no vested right can be
claimed by any citizen divorced from public interest or
public convenience.”
This Court held that the provisions contained in the Howrah Municipal
Corporation Act 1980 contemplate an express sanction before a person can be
allowed to construct or erect a building. Hence, in ordinary course, no vested
right is created merely by the submission of an application for sanction to
construct a building. Adverting to the decision in Usman Gani J. Khatri of
Bombay v Cantonment Board13, the Court held thus:
“30. This Court, thus, has taken a view that the Building Rules or Regulations prevailing at the time of sanction would govern the subject of sanction and not the Rules
12 (2004) 1 SCC 663 13 (1992) 3 SCC 455
24
and Regulations existing on the date of application for sanction.”
In Commissioner of Municipal Corporation, Shimla v Prem Lata Sood14,
Justice S B Sinha speaking for a two judge Bench observed thus:
“30…even in the order of sanction passed in favour of the
respondents by the State, a condition was imposed that
before undertaking the development activities by way of
erection of the building, the respondents would take the
requisite sanction from the Municipal Corporation. Even if
such a condition had not been imposed, the provisions of
the Municipal Corporation Act, as noticed hereinbefore,
would operate.
36. It is now well settled that where a statute provides for
a right, but enforcement thereof is in several stages,
unless and until the conditions precedent laid down
therein are satisfied, no right can be said to have been
vested in the person concerned. The law operating in this
behalf, in our opinion is no longer res integra.”
The same view has been taken by a Bench of three judges of this Court in New
Delhi Municipal Council v Tanvi Trading and Credit Private Limited15.Justice
J M Panchal speaking for the court held :
“39. It is well settled that the law for approval of the
building plan would be the date on which the approval is
granted and not the date on which the plans are
submitted. This is so in view of para 24 of the decision of
this Court in Usman Gani J. Khatri v. Cantonment
Board [(1992) 3 SCC 455] . It would not be out of place to
mention that on 7-2-2007, the Master Plan, 2021 has
been approved in which the LBZ guidelines have been
incorporated and since the plan submitted by the
respondents was not approved up to the date of coming
into force of Master Plan of 2021, the LBZ guidelines will
apply with full force to the plan submitted by the
14 (2007) 11 SCC 40 15 (2008) 8 SCC 765
25
respondents and the plan which is contrary to the LBZ
guidelines could not have been directed to be
sanctioned.”
26 Mr Rana Mukherjee, learned Senior Counsel appearing on behalf of the
respondent sought to make a distinction on the ground that this principle will
apply as regards regulatory aspects of the development regulations, not in regard
to the demand of Premium FSI charges.
We are unable to accept the contention simply because the demand on account
of Premium FSI charges arises upon the grant of planning permission to avail of
Premium FSI. The respondent, as the developer, is liable to pay the revised
charges which are applicable post 1 April 2012 when planning permission has
been granted. Learned counsel for the respondent also relied on the decision in
Union of India v Mahajan Industries Ltd.16. The case is clearly distinguishable
since the judgment of this Court adverted to the position which was laid down in a
judgment of the Delhi High Court that the “crucial date” for calculating conversion
charges has to be the date of the receipt of the application for conversion.
Significantly, the counsel for the Union of India did not contest the correctness of
the view of the High Court in that regard. The factual situation in the present case
is clearly distinguishable.
27 For the above reasons, we allow these appeals in part by setting aside the
impugned judgment and order of the High Court insofar as it quashed the
16 (2005) 10 SCC 203
26
demand raised by the appellant on 22 August 2012 for the levy of Premium FSI
charges.
28 The appellant, in our view, was justified in demanding Premium FSI
charges at the revised rates and would be entitled to enforce its demands.
However, we maintain the order of the High Court insofar as the demand for I & A
charges is concerned.
29 The appeals are disposed of. There shall be no order as to costs.
…..…………..........................................J. [Dr Dhananjaya Y Chandrachud]
..……..…………………………...............J.
[Indira Banerjee]
New Delhi; July 29, 2019